Karthikeyan vs Rajeswari
2023 Latest Caselaw 342 Mad

                                                                            C.M.S.A(MD)No.27 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 05.01.2023

                                                       CORAM

                                     THE HONOURABLE MRS.JUSTICE N.MALA

                                              C.M.S.A(MD)No.27 of 2021

                 Karthikeyan                                    ... Appellant / Respondent /
                                                                    Petitioner
                                                          Vs.
                 Rajeswari                                      ... Respondent / Appellant /
                                                                   Respondent
                 PRAYER : This Civil Miscellaneous Second Appeal is filed under Section 28
                 of Hindu Marriage Act, 1955 read with Section 100 of Code of Civil Procedure,
                 to set aside the judgment and decree, passed in H.M.C.M.A.No.5 of 2016, dated
                 13.07.2018 on the file of the Principal District Court at Theni confirming the
                 Judgment and decree passed in H.M.O.P No.139 of 2011, dated 26.02.2016 on
                 the file of the Sub Court at Theni.

                                  For Appellant    : Mr.N.Ananthapadmanabhan
                                                    For M/s.APN Law Associates
                                  For Respondent   : Party in Person
                                                     JUDGMENT

The appellant as well as the respondent as a party in person have filed a

joint compromise memo and prayed that the civil miscellaneous second appeal

may be disposed of in terms of the joint compromise memo.

https://www.mhc.tn.gov.in/judis C.M.S.A(MD)No.27 of 2021

2. The parties have agreed to dissolve their marriage amicably. The

respondent has not demanded future maintenance but has received Rs.5,50,000/-

(i.e.Rs.2,50,000/- as cash and Rs.3,00,000/- through cheque) as compensation

and also received all seervarisai articles from the appellant.

3. The appellant as well as the respondent are present in person and affirmed the joint compromise memo. The respondent has appeared in person

and has not engaged counsel. The Petitiner is represented by his counsel.

4. In terms of the joint compromise memo, the civil miscellaneous second

appeal is disposed of. The joint compromise memo shall form part and parcel of

the decree. No costs.

                                                                                  05.01.2023
                 Index            : Yes / No
                 Internet         : Yes / No
                 sn

https://www.mhc.tn.gov.in/judis C.M.S.A(MD)No.27 of 2021

To

1.The Principal District Court, Theni.

2.The Sub Court, Theni.

3.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.S.A(MD)No.27 of 2021

N.MALA, J.

sn

C.M.S.A(MD)No.27 of 2021

05.01.2023

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