M.P.Muthuraj vs J.Bala
2023 Latest Caselaw 7853 Mad

Citation : 2023 Latest Caselaw 7853 Mad
Judgement Date : 7 July, 2023

Madras High Court

M.P.Muthuraj vs J.Bala on 7 July, 2023

                                                                            CMA No.2232 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.07.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                    and
                                  THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                  CIVIL MISCELLANEOUS APPEAL No.2232 of 2022
                                            and CMP No.17244 of 2022

                     M.P.Muthuraj                       ... Appellant/Respondent/Petitioner

                                                        -vs-

                     J.Bala                             ... Respondent/ Petitioner/Respondent



                     Civil Miscellaneous Appeal filed under Order XLIII Rule 1 of the Code
                     of Civil Procedure, prayed to set aside the order of the I Additional
                     District and Sessions Judge, Salem made in I.A.No.86 of 2017 in
                     H.M.O.P.No.41 of 2017 dated 24.08.2022.


                                     For Appellant    : Mr.S.Silambanan, Senior Counsel
                                                        for M/s.K.Sathish

                                     For Respondent   : Mr.R.Krishnaprasad
                                                        for M/s. Sarvabhauman Associates




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                                                                                  CMA No.2232 of 2022

                                                      JUDGMENT

[Judgment of the Court delivered by R.SUBRAMANIAN,J.] Both the husband/appellant and wife/respondent are present before

this Court. A Joint Memorandum of Compromise dated 07.07.2023

signed by the parties as well as the counsel is filed. As per the same they

had agreed to settle the disputes between themselves and also file a

Petition under Section 13-B of the Hindu Marriage Act, before the

jurisdictional Family Court.

2. Recording the same, the Appeal is disposed of as settled out of

Court. The Joint Memorandum of Compromise shall form part of the

decree. There shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

(R.SUBRAMANIAN, J .) (R.KALAIMATHI, J.) 07.07.2023 jv Index : No Internet : Yes Non Speaking order Neutral Citation:No

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