Devasena vs K.G.Balakrishnan
2023 Latest Caselaw 1444 Mad

                                                                                    C.M.A.No.781 of 2021

                                     THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 06.02.2023
                                                           CORAM:
                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             AND
                     THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                     C.M.A.No.781 of 2021

                     Devasena                                                       ...Appellant

                                                              Vs.
                     K.G.Balakrishnan                                               ...Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Famil
                     Courts Act, to set aside the order dated 21.08.2020 passed in HMOP.No.341
                     of 2015 on the file of the Family Judge, Erode.


                                    For Appellant       : Mr.E.P.Senniyangiri
                                    For Respondent      : Mr.S.Kaithamalaikumaran

                                                       JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

The learned counsel appearing for the parties would submit that

the conditions incorporated in the memorandum of compromise have been

complied with and the respondent/ husband also paid a sum of

https://www.mhc.tn.gov.in/judis C.M.A.No.781 of 2021

Rs.20,00,000/- by way of Demand Drafts bearing Nos.040775, 040776,

040777 and 040778 dated 01.02.2023 to the appellant.

2. In view of the statement made and the documents produced, the

fact that the conditions have been complied with is recorded and the Civil

Miscellaneous Appeal will stand dismissed, affirming the decree for divorce

granted by the trial Court. No costs.

                                                                      (R.S.M.,J.)    (S.S.K.,J.)
                                                                            06.02.2023

                     dsa

                     Index             : No
                     Internet          : No
                     Neutral Citation  : No
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.M.A.No.781 of 2021

To:-

The Family Judge, Erode.

https://www.mhc.tn.gov.in/judis C.M.A.No.781 of 2021

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

dsa

C.M.A.No.781 of 2021

06.02.2023

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