Madras High Court
M.G.Rajkumar vs J.Jayapriya on 12 June, 2023
C.M.A.Nos.3218, 3272 and 3273 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.06.2023
CORAM
THE HON'BLE MRS. JUSTICE J.NISHA BANU
AND
THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
C.M.A.Nos.3218, 3272 and 3273 of 2017
and C.M.P.Nos.20457 of 2017, 1399 of 2018
M.G.Rajkumar
S/o M.Gunabooshanam ... Appellant in
all the CMA's.
Vs.
J.Jayapriya
D/o Jayavelu ... Respondent in
all the CMA's.
PRAYER in C.M.A.No.3218 of 2017: Petition filed under Section 19 of
Family Courts Act, 1984, against the fair and decreetal order dated
01.09.2017 made in F.C.O.P. No.470 of 2014 on the file of the Family
Court, Vellore.
PRAYER in C.M.A.No.3272 of 2017: Petition filed under Section 19 of
Family Courts Act, 1984, against the fair and decreetal order dated
01.09.2017 made in F.C.O.P. No.431 of 2014 on the file of the Family
Court, Vellore.
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C.M.A.Nos.3218, 3272 and 3273 of 2017
PRAYER in C.M.A.No.3273 of 2017: Petition filed under Section 19 of
Family Courts Act, 1984, against the fair and decreetal order dated
01.09.2017 made in F.C.O.P. No.430 of 2014 on the file of the Family
Court, Vellore.
In all the C.M.A's:-
For Appellant : Mr.K.J.Parthasarathy
For Respondent : Mr.P.Mani
COMMON JUDGMENT
Challenging the fair and decreetal orders passed in F.C.O.P.
Nos.470, 431 and 430 of 2014 dated 01.09.2017, these Civil
Miscellaneous Appeals have been filed by the appellant.
2.Today, when the matters are taken up for hearing, both the
appellant and the respondent are present and the learned counsel for the
appellant as well as the learned counsel for the respondent also present.
3.Both the parties have amicably resolved their issues and filed
Joint Memorandum of Compromise dated 12.06.2023, duly signed by the
parties and their respective counsel. As part of the Joint Memorandum of
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C.M.A.Nos.3218, 3272 and 3273 of 2017
Compromise, the appellant has paid a sum of Rs.30,00,000/- (Rupees
Thirty Lakhs) to the respondent as permanent alimony/full and final
settlement, by Demand Draft No.026518 dated 21.04.2023 drawn on
HDFC Bank, Vellore and he agreed to pay a sum of Rs.30,00,000/-
(Rupees Thirty Lakhs) by way of post dated cheques, towards full and
final settlement of all claims of his minor child Riya.
4.In view of the above Joint Memorandum of Compromise,
(i) the C.M.A.No.3272 of 2017 is allowed, thereby dismissing
the order passed in F.C.O.P. No.431 of 2014 dated 01.09.2017, by
dissolving the marriage held between the appellant and the respondent on
22.06.2008, at Rani Mahal Kalyana Mandapam, Officer's Line, Vellore.
(ii) the C.M.A.No.3273 of 2017 is also allowed, by setting
aside the order passed in F.C.O.P. No.430 of 2014 dated 01.09.2017
and
(iii) the C.M.A.No.3218 of 2017 stands disposed of, in terms of
the Joint Memorandum of Compromise.
The Joint Memorandum of Compromise dated 12.06.2023, shall
form part and parcel of the decree. No costs. Consequently connected
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C.M.A.Nos.3218, 3272 and 3273 of 2017
miscellaneous petitions are closed.
(J.N.B.,J.,) (D.B.C.,
J.,)
Jer 12.06.2023
Index : Yes / No
Internet : Yes / No
Neutral citation : Yes / No
Speaking order/Non-speaking order
To
The Judge
Family Court, Vellore.
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C.M.A.Nos.3218, 3272 and 3273 of 2017
J. NISHA BANU, J.
and
D.BHARATHA CHAKRAVARTHY,J.
Jer
C.M.A.Nos.3218, 3272 and 3273 of 2017
12.06.2023
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