Anith Prasanth vs B.Aswini Naomi
2024 Latest Caselaw 11094 Mad

Madras High Court

Anith Prasanth vs B.Aswini Naomi on 28 June, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                               C.M.A.No.750 of 2024


                                   THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 28.06.2024
                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                                   THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                    C.M.A.No.750 of 2024

                     Anith Prasanth                                                ..Appellant

                                                            Vs.

                     B.Aswini Naomi                                              ...Respondent


                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of the Family
                     Courts Act, 1984 read with Section 55 of Divorce Act, 1869, prays to set
                     aside the order and decreetal order passed in IDOP.No.37 of 2022 dated
                     26.04.2023 on the file of the Family Court, Villupuram.


                                    For Appellant         : Mr.J.Selvarajan
                                    For Respondent        : Mr.K.Bommuraj

                                                         *********




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https://www.mhc.tn.gov.in/judis
                                                                                     C.M.A.No.750 of 2024


                                                       JUDGMENT

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

The matter was referred to mediation vide our order dated

12.04.2024. The Mediator has filed a report along with the settlement

agreement reached by the parties. The same has been signed by the parties

as well as their respective counsel.

2. The settlement agreement reached between the parties is recorded

and the appeal is disposed of in terms of the above settlement. The

settlement agreement shall form part of the decree. No costs.

                                                                        (R.S.M., J.)    (R.S.V., J.)
                     dsa                                                        28.06.2024
                     Index                    : No
                     Internet                 : Yes
                     Neutral Citation         : No
                     Speaking order

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

To:-

The Family Court Judge, Villupuram.

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

R.SUBRAMANIAN, J.

and R.SAKTHIVEL, J.

dsa

28.06.2024

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