Madras High Court
A.Marichamy vs K.Sridevi on 9 September, 2022
C.M.S.A.(MD)Nos.22 and 23 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.09.2022
CORAM :
THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
C.M.S.A.(MD)Nos.22 and 23 of 2018
and
C.M.P(MD)No.6383 of 2018
C.M.S.A.(MD)No.22 of 2018
A.Marichamy ...Appellant
Vs.
K.Sridevi ...Respondent
PRAYER: Civil Miscellaneous Second Appeal filed under Section 28 of
Hindu Marriage Act, 1956, to set-aside the judgment and decree passed in
H.M.C.M.A.No.44 of 2016 on the file of the Third Additional District Court,
Tirunelveli, dated 25.01.2018 confirming the fair and decretal order passed
in H.M.O.P.No.107 of 2015 dated 02.04.2016 on the file of the Sub Court,
Sankarankovil.
For Appellant : Mr.H.Arumugam
For Respondent : Mr.N.GA.Natraj
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C.M.S.A.(MD)Nos.22 and 23 of 2018
C.M.S.A.(MD)No.23 of 2018
A.Marichamy ...Appellant
Vs.
K.Sridevi ...Respondent
PRAYER: Civil Miscellaneous Second Appeal filed under Section 28 of
Hindu Marriage Act, 1956, to set-aside the judgment and decree passed in
H.M.C.M.A.No.34 of 2017 on the file of the third Additional District Court,
Tirunelveli, dated 25.01.2018 confirming the fair and decretal order passed
in H.M.O.P.No.6 of 2006 dated 02.04.2016 on the file of the Sub Court,
Sankarankovil.
For Appellant : Mr.H.Arumugam
For Respondent : Mr.N.GA.Natraj
COMMON JUDGMENT
This Court, by order dated 18.07.2019, referred the matter to the
Mediation and Conciliation Centre attached to this Court to mediate the
issues between the parties amicably.
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C.M.S.A.(MD)Nos.22 and 23 of 2018
2. Today, when the matter is taken up for hearing, the learned counsel
for the parties brought to the notice of this Court, a mediation report dated
01.08.2019, filed by the Mediator of the Tamil Nadu Mediation and
Conciliation Centre, whereby they have enclosed the Joint Memo of
Compromise, filed by the parties dated 01.08.2019. The Paragraph No.4 of
the said Joint Compromise Memo entered into between the parties states that
the respondent/wife in C.M.S.A(MD) No.22 of 2018 has agreed for
dissolution of marriage solemnized on 08.07.2012 between the appellant and
the respondent in terms.
3. Therefore, recording the said compromise memo, the Civil
Miscellaneous Second Appeals stand disposed of in terms of the said Joint
Compromise Memo, which shall form part of the decree. It is ordered that
the marriage solemnized between the parties on 08.07.2012 stands dissolved
and the Registry is directed to issue decree for divorce in terms of the said
Joint Compromise Memo. No Costs. Consequently, connected miscellaneous
petition is closed.
09.09.2022
Index :Yes/No
Internet:Yes/No
cp
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C.M.S.A.(MD)Nos.22 and 23 of 2018
A.A.NAKKIRAN , J.
cp
To
1.Third Additional District Judge,
Tirunelveli.
2.The Subordinate Judge,
Sankarankovil.
3.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
C.M.S.A.(MD)Nos.22 and 23 of 2018
and
C.M.P(MD)No.6383 of 2018
09.09.2022
https://www.mhc.tn.gov.in/judis
