Madras High Court
Yoganathan vs Keerthika on 6 June, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
C.M.A.(MD) No.69 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
and
THE HONOURABLE MS.JUSTICE R. POORNIMA
C.M.A.(MD) No.69 of 2025
Yoganathan ... Appellant
-vs-
Keerthika ... Respondent
PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of the Family
Court Act, r/w. Section 28 of the Hindu Marriage Act, to set aside the fair and
decreetal order made in HMOP No. 215 of 2024 on the file of the Family Court,
Karur dated 18.07.2024 and allow this Civil Miscellaneous Appeal.
For Appellant : Mr.G.Sridharan
For Respondent : Mr.C.Saravanakumar
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C.M.A.(MD) No.69 of 2025
JUDGMENT
[Judgment of the Court was made by A.D.JAGADISH CHANDIRA, J.]
This Civil Miscellaneous Appeal has been filed against the order of the
Family Court, Karur in HMOP No. 215 of 2024 dated 18.07.2024 refusing the
grant of divorce. Pending appeal the parties have arrived at compromise.
2. The learned counsel appearing for the appellant would submit that
the appeal has been filed against the order of Court refusing to grant divorce.
Now the parties have entered into compromise and they have agreed to file
divorce petition under Section 13(b) of Hindu Marriage Act for dissolution of
marriage on mutual consent and they have also filed a joint compromise
memo before this Court and would submit that the appeal may be disposed of
based on the joint compromise memo.
3. The parties are also present before this Court. The contents of the
joint compromise memo is extracted herein under:
“The above appeal is filed against the judgment and decree
dated 18.07.2024 dismissing the ?.?.?.?.No.215 of 2024 on the file of
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the Family Court, Karur. The said H.M.O.P.No.215 of 2024 was filed by
the appellant herein/husband under Section 13 [i] [a] of Hindu Marriage
Act to dissolve the marriage held on 04.06.2017 between the appellant
and the respondent herein and also to grant decree of divorce.
2. At the intervention and as suggested by the elders, relatives
and well wishers, both the parties to the above appeal have now
mutually decided to approach the Family Court, Karur invoking Section
13B of Hindu Marriage Act, for getting decree of dissolution of marriage
by mutual consent.
3. Both the parties to the appeal are therefore pray that the
judgment and decree dated 18.07.2024 on the file of the Family Court,
Karur, be set aside with a direction to approach the Family Court,
invoking Section 13B of Hindu Marriage Act, for getting decree of
dissolution of marriage by mutual consent.
4. Both the parties further pray that the Family Court, may be
directed to take the proposed petition to be filed by both the parties
under Section 13B of Hindu Marriage Act, on its file number the same
and to allow the same by waiving the six months statutory period,
within 15 days. from the date of filing of the said petition.
5. Both the parties decided to file this joint compromise memo of
their own free will and there is no coercion between the parties.
6. Both the parties pray that the appeal be disposed of on the
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above agreed terms.
It is therefore prayed that this Hon'ble Court may be pleased to
record the joint compromise memo and to disposed of the appeal and
thus render justice”.
Recording the joint compromise memo, this Civil Miscellaneous Appeal
stands disposed of. The joint compromise memo shall form part of the court
records.
[A.D.J.C., J.] [R.P., J.]
06.06.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
aav
To:
1. The Family Court, Karur
2.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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A.D.JAGADISH CHANDIRA, J.
AND
R.POORNIMA, J.
aav
06.06.2025
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