Madras High Court
Esther Mary vs B.Prabhakaran on 12 August, 2023
HIGH COURT LEGAL SERVICES COMMITTE, MADURAI
Madurai Bench of Madras High Court, Madurai - 625023
Saturday the 12th day of August 2023
NATIONAL LOK ADALAT AWARD
(Chapter VI and u/s 21 or Legal Services Authorities Act, 1987)
Presided Over by
The Honourable Mr Justice K.K. RAMAKRISHNAN
and Members
MR.S.UDHAYAN, District Judge(Retired) , MR.P.Ganapathy Subramanian
TR CMP(MD) No.407 of 2021
(Appeal against the judgment and decree passed on in IDOP.39/2021 on the file of the Family Court ,Ariyalur )
ESTHER MARY ...Petitioner
Versus
B.PRABHAKARAN ...Respondent
This case came up for settlement before the Lok Adalat. Both the parties present. The counsel for
the petitioner Ms.Sheena Palanivelu for Mr.I.Velpradeep is present and the respondent counsel is absent.
After mutual discussion, negotiation, mediation and conciliation between both parties and with the
assistance of the Bench, both sides consented for settlement.
AWARD
Both parties appeared before the Lok Adalat.
The petitioner married the respondent on 23.10.2017. The petitioner filed I.D.O.P.No.36 of 2021 on
the file of the District Judge, Tiruchirapalli seeking divorce. The respondent also filed I.D.O.P.No.39 of 2021
before the Family Court, Ariyalur seeking divorce. The petitioner filed the present petition to transfer the
I.D.O.P.No.39 of 2021 to the District Court, Tiruchirapalli. Pending the same, the matter is referred to Lok
Adalat.
Both parties are entered to a compromise in the following terms and agreed to dissolve the marriage
performed on 23.10.2017 and filed a compromise memo, dated 12.08.2023.
https://www.mhc.tn.gov.in/judis
As per the above compromise memo, dated 12.08.2023, the parties agreed the following terms:
(i)Both parties agreed to dissolve the marriage, dated 23.10.2017.
(ii)The respondent / husband undertakes to deposit a sum of Rs.6,00,000/- (Rupees Six Lakhs only) as a
permanent alimony.
(iii)The petitioner / wife undertakes not to claim any further alimony.
Accordingly, this Transfer Civil Miscellaneous petition is closed.
ESTHER MARY
Counsel for the Petitioner
B.PRABHAKARAN
Counsel for the Respondent
This Lok Adalat award is passed in terms of the above settlement.
The full Court fee paid shall be refunded to the appellant in the manner provided under Section 69-A of the
Tamilnadu Court Fees and Suits Valuation Act, 1955 and the Court Fees Act, 1870 as provided for under
sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994.
The Original of the award shall be place in the court record and copy of the award, kept with High Court
Legal Services Committee and one copy each is furnished to both parties free of cost.
In agreement of the above, both parties and their counsel have affixed their signatures/ thumb impressions
in presence of the Lok Adalat Bench admitting the terms and today conditions and accordingly, the award is
passed.
JUDGE
MEMBER
MEMBER
To: The Parties/Advocate concerned
Copy To
1. The Family Court ,Ariyalur .
2. The Officer-in-Charge, High Court Legal Services Committee, Madurai.
3. The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.
Typed By
PJL/GBG
PA To The Hon'ble Judges
https://www.mhc.tn.gov.in/judis
