R.Bharath Kumar vs K.Mahalakshmi
2023 Latest Caselaw 4072 Mad

                                                                                       C.M.A.No.4739 of 2019



                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 11.4.2023

                                                            CORAM:

                                   THE HONOURABLE Mr.JUSTICE D.KRISHNAKUMAR
                                                     AND
                             THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI

                                          Civil Miscellaneous Appeal No.4739 of 2019


                R.Bharath Kumar                                      ...   Appellant/Petitioner

                                                      Vs.

                K.Mahalakshmi                                        ...   Respondent/Respondent


                                   Appeal filed under Section 19 of the Family Courts Act, 1984, against
                the order and decree dated 9.10.2019 made in F.C.O.P.No.201 of 2017 on the file
                of Family Court, Vellore.
                                    For Appellant            : Mr.A.K.Sreeram for
                                                               Mr.A.K.Ravi
                                    For Respondent           : Mr.D.Padmanabhan
                                                             *****

                                                         JUDGMENT

(Judgment of the Court was made by D.KRISHNAKUMAR, J.)

Both the appellant and the respondent are present in the Court.

Counsel appearing for the parties are also present in the Court. Memo of

compromise entered into between the appellant and the respondent signed by the

https://www.mhc.tn.gov.in/judis

C.M.A.No.4739 of 2019

parties has been filed before this Court. The terms of the agreement read over by

the parties.

2. Recording the memo of compromise entered into between the

parties, wherein the appellant is agreed to pay a sum of Rs.21,00,000/- (Rupees

twenty one lakhs only) towards past, present and future alimony on or before

30.6.2023 to the respondent. The respondent /wife has also agreed to receive the

same and no further claim shall be made by the wife either on person or property

against the appellant in whatsoever manner, the appeal stands disposed off. It is

made clear that if any default on the part of the appellant to pay the said amount

on or before 30.6.2023, liberty is granted to the respondent to file appropriate

application for reopening of this case. The memo of compromise has been taken

on record and the same shall be form part of the record. No costs.

(D.K.K.J. K.G.T.J.) 11.04.2023 Speaking/Non Speaking order Index: Yes/No vaan To

1. The Family Court, Vellore.

2. The Section Officer, V.R.Section, Madras High Court, Chennai-104.

https://www.mhc.tn.gov.in/judis

C.M.A.No.4739 of 2019

D.KRISHNAKUMAR, J.

AND K.GOVINDARAJAN THILAKAVADI, J.

vaan

Civil Miscellaneous Appeal No.4739 of 2019

Dated: 11.04.2023

https://www.mhc.tn.gov.in/judis