Madras High Court
Valarmathi vs Raja @ Arumuga Nainar on 21 February, 2025
Author: G.Jayachandran
Bench: G.Jayachandran
C.M.A.MD) No.1565 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.02.2025
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HONOURABLE MS.JUSTICE R.POORNIMA
C.M.A(MD)No.1565 of 2024
and
C.M.P(MD)No.16391 of 2024
Valarmathi ... Appellant/ Respondent
-Vs-
Raja @ Arumuga Nainar ... Respondent/Petitioner
PRAYER: Civil Miscellaneous Appeal filed under Section 17 of the Family
Courts Act, to set aside the fair and decreetal order dated 20.07.2024 passed in
H.M.O.P.No.84 of 2020 by the learned Judge, Family Court, Tuticorin.
For Petitioner : Mr.Ka.Raamakrishnan
For Respondent : Mr.G.Aravinthan
Page 1 of 6
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C.M.A.MD) No.1565 of 2024
JUDGMENT
DR.G.JAYACHANDRAN, J.
AND
R.POORNIMA, J.
The wife, aggrieved by the order of dissolution of marriage passed by the
Family Court, Thoothukudi in H.M.O.P.No.84 of 2020, had preferred the present
appeal.
2.Pending appeal, the appellant has decided to settle the dispute amicably
and therefore, the respondent had received a sum of Rs.6,75,000/- towards arrears
of maintenance and agreed to withdraw the revision filed against for enhancement
of maintenance of Rs.9,000/- and continue to receive the said amount as monthly
maintenance for herself and children and she wants to withdraw the appeal and
agreed for dissolution of marriage confirmed the order passed by the Family Court
san the allegations made against each other. The terms of the memo of
compromise signed by the parties and the counsels on 21.02.2025, reads as below:
“4.The Family Court, by an order dated 19.07.2024 made in
M.C.No.65 of 2020, directed the respondent to pay a sum of Rs.9,000/-
per month to the appellant and minor children. By a decree and
judgment dated 20.07.2024, the Family Court ordered for dissolution
of marriage on both the grounds namely cruelty and desertion.
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5.Challenging the order granting divorce in H.M.O.P.No.84 of
2020, the appellant preferred the above Civil Miscellaneous Appeal
and as against the order of awarding maintenance of Rs.9,000/- per
month, the respondent, as petitioner, had preferred a Criminal Revision
Case in Crl.R.C(MD)No.1329 of 2024, both, before this Court.
6.Pending the above proceedings, the appellant and the
respondent, at the advice of the elders in the family, reconciled with
each and in terms reached amongst themselves, they have agreed to the
same as follows:
A.The appellant and respondent hereto agrees to have the
marriage solemnized between them 04.04.2007 at Arumuga Nadar –
Rajammal Marriage Hall at Thoothukudi, dissolved by a decree of
Mutual Consent.
B.The parties agree to have the petition ameded and converted
into one for the grant of divorce on the ground of mutual consent,
being the subject matter of the present Civil Miscellaneous Appeal in
accordance with law and the procedure.
C.The appellant and the respondent hereby agree that they are
withdrawing all the allegations made by them, as against each other
and the parties hereto, thereafter, have no mutual or other claims, in
respect to any issue, in between themselves, either in relation to self,
and in respect of the properties belonging to each other.
D.Both the parties have arrived at settlement amicably and it is
decided between the parties as to past maintenance, which is
quantified at Rs.6,75,000/-(Rupees Six Lakhs Seventy Five Thousand
only) and out of the same, the respondent paid the appellant a sum of
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Rs.1,75,000/- by way of cash and remaining sum of Rs.5,00,000/- by
way of a demand draft vide D.D.No.997200 dated 20.02.2025 drawn at
State Bank of India – SME Branch, Tuticorin in the name of
A.Valarmathy, the appellant herein. The appellant forgoes her rights as
to past and present maintenance.
E.The respondent agrees to pay future maintenance at Rs.9,000/-
per month to the appellant, on every 10th day of English Calendar
month, in the Savings Bank Account of the appellant in Account No.
7767316911 lying with Indian Bank, Thoothukudi – Melur Branch.
Apart from the above said amounts, the appellant is not entitled to any
sort maintenance and she has no claim in future by any means, as
against the respondent.
F.In Significance of the same, the respondent agrees for the
confirmation of the order dated 19.07.2024 made in M.C.No.65 of
2020 by the Family Court at Thoothukudi, which he challenged in
Crl.R.C(MD)No.1329 of 2024 hereto.
G.Apart from paying monthly maintenance to the appellant, the
respondent, who is presently incurring all the educational expenses of
the minor children namely A.Hrithik Sankar and A.Tharun, also agrees
to continue bear the educational expenses for them in future also.
H.The parties hereto, thereafter, are at liberty to have their own
future set ups in the manner as they prefer and desire, and none of the
parties have any claim whatsoever as against each other, apart from
the terms agreed as aforementioned.
7.This Memorandum of compromise had been agreed by both the
appellant and the respondent, with their mutual consent and without
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any undue influence, fraud or coercion and out of their own will and
accord, the appellant and the respondent are signing this memorandum
of compromise.”
3.In view of the above terms, the Civil Miscellaneous Appeal is disposed
of, confirming the dissolution of the marriage held between the appellant and the
respondent on 04.04.2007. No costs. Consequently, connected miscellaneous
petition is also closed. The memorandum of compromise shall form part of the
judgment.
[G.J., J.] & [R.P., J.]
21.02.2025
NCC : Yes / No
Index : Yes / No
Ns
To
1.The Family Court,
Sivagangai.
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DR.G.JAYACHANDRAN, J.
AND
R.POORNIMA, J.
Ns
and
21.02.2025
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