Madras High Court
S.Senthamilselvi vs D.Bhuvanesh on 8 March, 2023
CMA.No.1041 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.03.2023
CORAM :
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
CMA.No.1041 of 2014
and
CMP.No.2571 of 2018
S.Senthamilselvi ..
Appellant
Versus
D.Bhuvanesh ..
Respondent
Prayer: This Civil Miscellaneous Appeal is filed under Section 19 of Family
Court Act, against the fair and decretal order dated 25.07.2012 made in
OP.No.211 of 2006 on the file of the III Additional Family Court, Chennai.
For Appellant : Mr.S.Sadasharam
For Respondent : Mr.S.Prabakar
JUDGMENT
(Judgment of the Court was delivered by R. MAHADEVAN, J.)
Today, when the matter is taken up for hearing, the appellant and the
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CMA.No.1041 of 2014
respondent along with their respective learned counsel on record are present.
2. It is submitted by the learned counsel appearing on both sides that the
matter has been amicable settled between the parties. They have filed a joint
memo of compromise dated 02.02.2023 signed by the appellant and the
respondent to that effect.
3. This Court perused the said Joint Memo of Compromise and also
enquired the parties about the factum of compromise and the terms of the
same, who have admitted the same.
4. For better understanding, the terms of the said Joint Memo of
Compromise read as follows:
"(i) Both the parties mutually agree to have the
articles belonging to each other exchanged between
themselves and accordingly both the parties do hereby admit
and acknowledge the exchange of articles.
(ii) Both the parties mutually agree to withdraw the
allegations leveled against each other and accordingly
withdraw the allegations leveled in the OP petition for
divorce and counter statement in the O.P. for divorce.
(iii) Both the parties mutually agree that the Civil
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CMA.No.1041 of 2014
Miscellaneous Appeal may be disposed confirming the
decree for divorce in terms of this compromise memo.
(iv) Both the parties mutually declare that neither
party shall be entitled to make any claim of any nature
against each other in future.
(v) Both the parties mutually declare that all the
claims between the parties against each other stand settled i
terms of this compromise memo and there shall be no claim
and counter claim against each other under any
circumstances at any point of time either with regard to
movable or immovable properties of each other except as
mentioned hereunder, namely, Saradu with Mankalyam to be
handed over by S.Senthamil Selvi to D.Bhuvanesh on
06.02.2023 and the bracelet shall be handed over to
S.Senthamil Selvi by D.Bhuvanesh on 06.02.2023 before the
mediator."
5.In view of the above, the Civil Miscellaneous Appeal stands disposed
of, in terms of the memorandum of compromise arrived at between the parties.
The joint memo of compromise dated 02.02.2023 filed by the parties shall
form part of the decree. No costs. Consequently, connected miscellaneous
petition is closed.
[R.M.D., J.] [J.S.N.P.,
J.]
08.03.2023
Index
https://www.mhc.tn.gov.in/judis
: Yes / No
CMA.No.1041 of 2014
av
To
The III Additional Family Court, Chennai.
R. MAHADEVAN, J.
and
J.SATHYA NARAYANA PRASAD, J.
av
CMA.No.1041 of 2014
https://www.mhc.tn.gov.in/judis
CMA.No.1041 of 2014
08.03.2023
https://www.mhc.tn.gov.in/judis
