Chandran vs Sridevi
2023 Latest Caselaw 1101 Mad

                                                                              C.M.A.No.1198 of 2022

                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 27.01.2023
                                                        CORAM:
                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             AND
                     THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                  C.M.A.No.1198 of 2022


                     Chandran                                                 ...Appellant

                                                           Vs.

                     Sridevi                                                  ...Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, 1984 to set aside the decree and judgment dated 05.03.2018 in
                     M.O.P.No.235 of 2008 on the file of the Family Court at Puducherry and
                     allow the present CMA.


                                  For Appellant      : Mr.V.Krishnamoorthy
                                  For Respondent     : Mr.S.Sundarshan
                                                      for M/s.S.Subramanian


                                                        *******




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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.1198 of 2022

                                                     JUDGMENT

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

The learned counsel for the parties would submit that the

requirements of the mediation agreement has been complied with by both

the parties in full.

2. The same is recorded and the Civil Miscellaneous Appeal is

disposed of in terms of compromise. No costs.

                                                                      (R.S.M.,J.)    (S.S.K.,J.)
                                                                            27.01.2023

                     dsa

                     Index    :No
                     Internet :Yes
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.M.A.No.1198 of 2022

To:-

The Family Court Judge, Puducherry.

https://www.mhc.tn.gov.in/judis C.M.A.No.1198 of 2022

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

dsa

C.M.A.No.1198 of 2022

27.01.2023

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