Dr.C.Subashini vs Dr.K.Mohanavel
2023 Latest Caselaw 14737 Mad

Madras High Court

Dr.C.Subashini vs Dr.K.Mohanavel on 23 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                             C.M.A.Nos.2501 and 2502 of 2019



                                    THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 23.11.2023
                                                        CORAM:
                                   THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                    AND
                                  THE HONOURABLE MR. JUSTICE N.SENTHILKUMAR

                                            C.M.A.Nos.2501 and 2502 of 2019
                                                         and
                                           C.M.P.Nos.11794 and 11795 of 2019


                     Dr.C.Subashini                                ...Appellant in both the appeals

                                                           Vs.

                     Dr.K.Mohanavel                               ...Respondent in both the appeals


                     Common Prayer: Civil Miscellaneous Appeals filed under Section 19 of the
                     Family Courts Act, against the order and decreetal order passed in
                     FCOP.Nos.274 and 183 of 2016 respectively on the file of the Family Court
                     at Vellore, dated 25.03.2019.
                                   For Appellant     : Mr.A.R.Karthik Lakshmanan
                                                      in both the appeals
                                   For Respondent    : Mr.T.Ravi
                                                       in both the appeals
                                                          *****




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https://www.mhc.tn.gov.in/judis
                                                                           C.M.A.Nos.2501 and 2502 of 2019



                                            COMMON JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Upon reference to mediation, the parties have arrived at a

settlement. The joint memo of compromise signed by the parties and their

respective counsel as well as the Mediator has been filed. As a result of the

compromise, the parties have agreed for dissolution of the marriage that was

solemnised on 03.03.2014, by mutual consent and the respondent has paid a

sum of Rs.22,00,000/- by way of Demand Draft and a sum of Rs.1,00,000/-

through account transfer, totalling a sum of Rs.23,00,000/- towards full and

final settlement of the permanent alimony.

2. In view of the said settlement these appeals are disposed of as

per the compromise. The joint memorandum of compromise will form part

of the decree. No costs. Consequently, the connected miscellaneous

petitions are closed.

                                                                      (R.S.M.,J.)     (N.S.,J.)
                                                                               23.11.2023
                     dsa
                     Index             :No
                     Internet          :Yes
                     Neutral Citation  :No
                     Non-Speaking order

https://www.mhc.tn.gov.in/judis C.M.A.Nos.2501 and 2502 of 2019

To

The Family Court Judge, Vellore.

https://www.mhc.tn.gov.in/judis C.M.A.Nos.2501 and 2502 of 2019

R.SUBRAMANIAN, J.

and N.SENTHILKUMAR, J.

dsa

C.M.A.Nos.2501 and 2502 of 2019

23.11.2023

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