S.Balasubramanian vs S. Balasrividhya
2023 Latest Caselaw 10526 Mad

                                                                                   CMA.No.3306 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.08.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                            and

                                  THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                       Civil Miscellaneous Appeal No.3306 of 2019
                                               and CMP No.19223 of 2019

                     S.Balasubramanian                                             ... Appellant

                                                            Vs

                     S. Balasrividhya                                              ... Respondent


                     Prayer: This Civil Miscellaneous Appeal filed under Section 19 of the

                     Family Courts Act, to set aside the judgment and decree passed in HMOP

                     No.706 of 2015 by the learned Additional Principal Family Judge,

                     Additional Family Court, Coimbatore, dated 17.11.2017.

                                           For Appellant         : Mr.S.Balasubramanian
                                                                   Party in person

                                           For Respondent        : Mr.R.Subramaniam



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https://www.mhc.tn.gov.in/judis
                                                                                  CMA.No.3306 of 2019




                                                    JUDGMENT

The instant Appeal is against the decree for divorce granted by

the Additional Family Court, Coimbatore, in HMOP No.706 of 2015.

2. Both the husband/appellant and wife/respondent are present in

Court. The parties have filed a Joint Memorandum of Compromise signed

by the parties as well as counsel for the respondent dated 16.08.2023,

stating that they have resumed cohabitation and they have decided to

continue the marital relationship. They therefore request the Court to set

aside the judgment and decree in HMOP No.706 of 2015. Both of them

would affirm the terms of the compromise.

3. In view of the said compromise arrived at, the Civil

Miscellaneous Appeal will stand allowed, the decree for divorce granted by

the Additional Family Court will stand set aside and HMOP No.706 of 2015

will stand dismissed. The Joint Memorandum of compromise shall form

https://www.mhc.tn.gov.in/judis CMA.No.3306 of 2019

part of the decree. There shall be no order as to costs. Consequently, the

connected miscellaneous petition is closed.

(R.SUBRAMANIAN, J.) (R.KALAIMATHI, J.) 16.08.2023 jv

Index: No Internet: Yes Speaking order Neutral Citation: No

To

1.The Additional Principal Family Judge, Additional Family Court, Coimbatore.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CMA.No.3306 of 2019

R.SUBRAMANIAN, J.

and R.KALAIMATHI, J.

jv

Civil Miscellaneous Appeal No.3306 of 2019 and CMP No.19223 of 2019

16.08.2023

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