B.Raja Neelamegam vs R.Geetha
2023 Latest Caselaw 15665 Mad

Madras High Court

B.Raja Neelamegam vs R.Geetha on 5 December, 2023

Author: G.Chandrasekharan

Bench: G.Chandrasekharan

                                                                      C.M.S.A(MD)No.12 of 2021

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED :05.12.2023

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                             C.M.S.A(MD)No.12 of 2021

                    B.Raja Neelamegam               ... Appellant/Appellant/Petitioner

                                                               Vs.
                    R.Geetha                        ... Respondent/Respondent/Respondent



                    PRAYER:- Civil Miscellaneous Second Appeal filed under Section 28 of
                    Hindu Marriage Act r/w Section 100 of C.P.C., against the judgment
                    made in H.M.C.M.A.No.4 of 2018 on the file of the IV Additional District
                    Judge, Madurai, dated 16.09.2020, confirming              the order dated
                    19.07.2017 made in H.M.O.P.No.88 of 2014 on the file of the
                    I Additional Sub-Court(Melur Camp), Madurai.


                                   For Appellant       :Mr.N.Sundaresan
                                   For Respondent       :Mr.S.Pon Senthilkumaran



                                                      JUDGMENT

This Civil Miscellaneous Second Appeal is filed against the

the judgment and decree made in H.M.C.M.A.No.4 of 2018 on the file of

the IV Additional District Judge, Madurai, dated 16.09.2020, confirming

the order, dated 19.07.2017 made in H.M.O.P.No.88 of 2014 on the file

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of the I Additional Sub-Court(Melur Camp), Madurai.

2. When the matter is taken up for hearing today, both the

parties present along with their Advocates.

3. The matter was already referred to Mediation. Mediation

ended in success and mediation report, dated 06.11.2023, is filed and

the same is recorded.

4. The parties along with their counsel have filed a separate

memo today. As per the said memo, the parties, have settled the issue

on the following terms:

“(a) The appellant will give Rs.15,00,000/-

(Rupees Fifteen Lakhs) and 23 sovereigns of gold as

final one time settlement;

(b) Consent divorce petition will be filed for

dissolution of marriage.

As per the terms and settlement on

18.11.2023, the appellant has paid R.10,00,000/-

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(Rupees Ten Lakhs Only) and 10 sovereigns of gold

jewels, to the respondent. The respondent also received

the same by consenting it.

The balance of Rs.5,00,000/-(Rupees Five

Lakhs Only) and 13 sovereigns will be handed over

before 17.05.2024 as agreed by the appellant.

Both the parties have accepted and agreed as

above.”

5. In view of the settlement reached between the parties, this

Civil Miscellaneous Second Appeal is disposed of on the above said

terms. The settlement agreement, dated 06.11.2023 and the memo,

dated 05.12.2023, shall form part of the record. No Costs.

05.12.2023 pm Index:Yes/No NCC:Yes/No

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To,

1.The IV Additional District Judge, Madurai,

2.The I Additional Sub-Court(Melur Camp), Madurai.

3.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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G.CHANDRASEKHARAN, J.

pm

05.12.2023

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