V.Kumar vs Mrs.Narmada Devi
2022 Latest Caselaw 15262 Mad

                                                                               Judgment dated 13.09.2022 in
                                                                                    C.M.A.No.1822 of 2017

                                         IN THE HIGH COURT OF JUDICATURE AT MADRDAS

                                                          Dated: 13.09.2022

                                                               Coram:

                                             THE HONOURABLE MR.JUSTICE T.RAJA
                                                           and
                                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                       C.M.A.No.1822 of 2017
                                                                 --

                     V.Kumar, S/o R.Velu                                                        .. Appellant

                                                                 Vs.


                     Mrs.Narmada Devi, D/o Late Balasubramanian                             .. Respondent



                                  Civil Miscellaneous Appeal filed under Section 19(1) of the Family Courts
                     Act, against the order and decree dated 23.12.2016 made in O.P.No.754 of 2012
                     on the file of the Principal Family Court, Chennai.


                                  For appellant : Mr.R.Shanmugam for M/s.Shanmuga Associates
                                  For respondent: Mr.P.Chaitanya Prasad for Mr.C.R.Malarvannan


                                                            JUDGMENT

(The Judgment of the Court was delivered by T.Raja,J)

In our earlier order dated 03.12.2021, we have directed the Registry to

refer the matter to the Mediation and Conciliation Centre attached to this Court

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enabling the parties to appear and reach an amicable settlement. Accordingly,

the parties have appeared before the Mediation Centre and a settlement was

amicably reached between the parties on 22.08.2022.

2. We have perused the settlement agreement dated 22.08.2022. Both

parties and their respective counsels have appended their signature agreeing to

the terms and conditions mentioned therein.

3. Therefore, placing the settlement agreement on record, we dispose of

this appeal in terms thereof and the settlement agreement shall form part of the

decree. There shall be no order as to costs in this appeal.

                                                                                   (T.R.,J)      (D.B.C.,J)
                                                                                           13.09.2022


                     Speaking Order: Yes/no
                     cs


                     To

1. The Principal Judge, Family Court, Chennai.

2. The Section Officer, V.R. Section, High Court, Madras.

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T.RAJA, J and D.BHARATHA CHAKRAVARTHY, J

cs

C.M.A.No.1822 of 2017

13.09.2022

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