R.Sundar vs Janaki @ Aishwarya
2023 Latest Caselaw 6348 Mad

                                                                             Crl.R.C.(MD) No.12 of 2023

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 15.06.2023

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              Crl.R.C.(MD)No.12 of 2023
                                                         and
                                              Crl.M.P.(MD)No.145 of 2023

                 R.Sundar                                                            ... Petitioner

                                                          Vs.

                 Janaki @ Aishwarya                                                  ... Respondent


                 Prayer : This Criminal Revision has been filed under Section 397 r/w 401 of
                 Criminal Procedure Code, to call for the records and to set aside the judgment
                 in M.C.No.43 of 2020 on the file of the Family Court, Theni by allowing the
                 present revision in favour of the petitioner.
                                  For Petitioner    : Mr.S.Chandrasekaran,
                                  For Respondent    : Mr.K.K.Samy

                                                       ORDER

This Criminal Revision is directed against the judgment passed in

M.C.No.43 of 2020 on the file of the Family Court, Theni.

2. When the matter was taken up for hearing on 05.01.2023, this court

considering the nature of the dispute and also the submissions made by the

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.12 of 2023

learned counsel for both sides, referred the matter to mediation and after

mediation, report has been received stating that the parties have entered into

compromise and they have also enclosed the settlement agreement.

3. When the matter is taken up for hearing today, learned counsel on

either side and also the parties are present before this Court. The contents of the

joint compromise memo are read over and explained to both the parties and they

would admit the same. It is not in dispute that the respondent/complainant has

admitted the receipt of Rs.13 Lakhs and she has agreed to receive the remaining

amount of Rs.10 Lakhs at the time of letting evidence in the mutual consent

petition before the concerned Court. Joint Compromise Memo is recorded.

4. Recording the compromise entered into between the parties, this

Criminal Revision is disposed of, in the terms of the Joint Compromise Memo.

The said Joint Compromise Memo and the settlement agreement shall form part

of this order. Consequently, connected Miscellaneous Petition is closed.

15.06.2023

das

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD) No.12 of 2023

K.MURALI SHANKAR, J.

das

To:-

1.The Judge, Family Court, Theni.

2.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

ORDER MADE IN Crl.R.C.(MD)No.12 of 2023 and Crl.M.P.(MD)No.145 of 2023

15.06.2023

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