Ramasamy vs Rakshitha
2023 Latest Caselaw 15860 Mad

Madras High Court

Ramasamy vs Rakshitha on 7 December, 2023

                                                                                A.S.(MD)No.173 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 07.12.2023

                                                      CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             A.S.(MD)No.173 of 2021
                    Ramasamy                                                    ... Appellant


                                                         Vs.


                    1.Rakshitha

                    2.Minor.Avanthika                                        ... Respondents

                    (Minor R2 is represented by her mother as natural
                    guardian and next friend Kamu @ Vidhya)

                    (1st respondent is declared as major and the
                    guardianship of her mother Kamu @ Vidhya is
                    discharged vide common order dated 01.11.2023 made
                    in C.M.P.(MD)Nos.14384 and 14385 of 2023 in A.S.
                    (MD)No.173 of 2021)


                    PRAYER: First Appeal filed under Order 41 Rule 1, r/w Section 96 of
                    C.P.C., against the Judgment and decree passed in O.S.No.22 of 2013 on
                    the file of the Fast Track Mahila Court, Dindigul dated 14.10.2019.

                                        For Appellant      : Mr.S.Siva Ilayaraja

                                        For R-1            : Mr.T.Palani Samy


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                                 A.S.(MD)No.173 of 2021


                                                     JUDGMENT

This First Appeal is filed against the Judgment and decree passed in

O.S.No.22 of 2013 on the file of the Fast Track Mahila Court, Dindigul

dated 14.10.2019.

2. Heard the learned Counsel appearing for the appellant and the

learned Counsel appearing for the 1st respondent and perused the materials

available on record.

3. This case was referred to Mediation on 13.12.2022 and

accordingly, Mediation was conducted on 02.03.2023 and the Joint

Compromise Memo has also been filed on the same day along with terms

of the settlement before this Court duly signed by the appellant as well as

the respondents. The Mediation report and the terms of the settlement of

the Joint Compromise Memo are hereby recorded and the same will form

part and parcel of the Judgment and decree of this First Appeal.

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

4.In the result, this First Appeal is disposed of in terms of the

Compromise Memo. There shall be no order as to costs. The Registry is

directed to refund the Court fee, since the matter is settled on Mediation.

07.12.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

To

The Fast Track Mahila Court, Dindigul.

Copy to

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

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

L.VICTORIA GOWRI, J.,

Sml

07.12.2023

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