V.Srinivasan vs E.Nagajothi
2023 Latest Caselaw 14722 Mad

Madras High Court

V.Srinivasan vs E.Nagajothi on 23 November, 2023

                                                                              C.M.S.A.(MD).No.6 of 2020




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated : 23.11.2023

                                                          CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                   C.M.S.A.(MD)No.6 of 2020


                     V.Srinivasan                                           ... Appellant

                                                           Vs.

                     E.Nagajothi                                            ... Respondent


                     PRAYER : Civil Miscellaneous Appeal filed under Section 28 of Hindu
                     Marriage Act r/w. Section 100 of the Civil Procedure Code, to set aside
                     the judgment and decree passed in H.M.C.M.A.No.7 of 2016 dated
                     20.03.2019 on the file of the learned IV Additional District Court,
                     Madurai confirming the judgment and decree passed in H.M.O.P.No.514
                     of 2014 dated 04.04.2016 on the file of the III Additional Sub Court,
                     Madurai.
                                  For Appellant           : Mr.T.C.S.Raja Chockalingam
                                  For Respondent          : Mr.P.Aju Tagore

                                                         JUDGMENT

In view of the settlement agreement dated 04.11.2023 between the

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L.VICTORIA GOWRI, J.

Mrn

appellant and the respondent arrived before the District Medication

Centre at Madurai, the parties have entered into an agreement to proceed

with divorce on mutual consent. Hence, this Civil Miscellaneous Second

Appeal is dismissed as infructuous and the settlement agreement shall be

form part and parcel of this judgment. There shall be no order as to costs.

                                                                                     23.11.2023
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes
                     Mrn

                     To

1.The IV Additional District Judge, Madurai.

2.The III Additional Sub Judge, Madurai.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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