John Lawrence vs Lakshmi
2023 Latest Caselaw 13724 Mad

                                                                                 C.M.A(MD)No.319 of 2020


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 10.10.2023

                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                 and
                                 THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                                  C.M.A(MD)No.319 of 2020


                 John Lawrence                                    ... Appellant/ Petitioner

                                                           -vs-

                 Lakshmi                                          ... Respondent / Respondent


                 PRAYER: Civil Miscellaneous Appeal has been filed under Section 19 of te
                 Family Courts Acts, against the Fair and Decreetal order dated 08.02.2019 passed
                 in H.M.O.P.No.103 of 2018 on the file of the Family Court, Kanniyakumari
                 District at Nagercoil.


                                  For Appellant          : Mr.G.Aravinthan

                                  For Respondent         : Mr.R.Murugesan




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                                                                               C.M.A(MD)No.319 of 2020


                                                     JUDGMENT

[Order of the Court was made by RMT.TEEKAA RAMAN, J.]

The Civil Miscellaneous Appeal is directed against the Fair and Decreetal

order dated 08.02.2019 passed in H.M.O.P.No.103 of 2018 on the file of the

Family Court, Kanniyakumari District at Nagercoil.

2. Today, when the matter is taken up for hearing, this Court considering

the submissions made by the learned counsels on either side, directed the parties

to appear before the Mediation and Conciliation Centre attached to this Bench.

3. Pursuant to an order passed in the forenoon session, the parties have

appeared before the Tamil Nadu Mediation and Conciliation Centre available at

the Madurai Bench of Madras High Court and the mediation has resulted in

success and the settlement has been arrived at and in the settlement, both the

parties have signed in before the said Mediator. As per the memorandum of

compromise, both the parties have decided to leave in peace and agreed for

mutual divorce. With regard to any alimony, both the parties have waived the

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https://www.mhc.tn.gov.in/judis C.M.A(MD)No.319 of 2020

rights and interest and it is also stated that no child has born through wedlock and

after perusing the memo of settlement agreement arrived at between the parties,

we find that they satisfied necessary ingredients as stated by the Hon'ble Supreme

Court in entertaining the application for mutual divorce during the pendency of

the Civil Miscellaneous Appeal.

4. Accordingly, we are inclined to take on file the settlement arrived at

the Mediation Centre and the marriage solemnized between the parties on

09.07.2007 stands dissolved on mutual agreement. The Civil Miscellaneous

Appeal is allowed. No costs.

                                                                           [T.K.R., J.]   [P.B.B., J.]
                                                                                   10.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 sji




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https://www.mhc.tn.gov.in/judis C.M.A(MD)No.319 of 2020

To

The Family Court, Kanniyakumari District at Nagercoil.

____________

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.319 of 2020

RMT.TEEKAA RAMAN, J.

and P.B.BALAJI, J.

sji

C.M.A(MD)No.319 of 2020

10.10.2023

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