Madras High Court
Selvi (Died) vs R.Sindubairavi on 24 March, 2025
Author: R.Vijayakumar
Bench: R.Vijayakumar
C.R..P.(PD)(MD).No.2401 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.03.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
C.R.P(PD)(MD)No.2401 of 2023
Rajaram
T.Tamilarasan (died)
Selvi (died) ... Petitioners/ Appellants/
Respondents
Vs.
R.Sindubairavi ... Respondent/
Respondent/
Petitioner
(Cause title is accepted vide Court
order dated 27.07.2023 made in
C.M.P(MD) No.8893 of 2023 in
C.R.P(MD) SR.No.51508 of 2023).
PRAYER: Civil Revision Petition filed under Article 227 of Constitution of
India, to set aside the order passed in Crl.A.No.27 of 2020 on the file of the II
Additional District and Sessions Court, Thanjavur, reversing the order passed
by the learned Judicial Magistrate No.1, Thanjavur in D.V.C.No.2 of 2017,
dated 25.07.2019.
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C.R..P.(PD)(MD).No.2401 of 2023
For Petitioner : Mr.N.Tamilmani
For Respondent : Mr.P.Vadivel
ORDER
The present Civil Revision Petition has been filed by the respondent in
D.V.C.No.2 of 2017, on the file of the Judicial Magistrate No.1, Thanjavur,
challenging the judgment dated 02.11.2022 passed in Crl.A.No.27 of 2020 on
the file of the II Additional District and Sessions Court, Thanjavur, wherein,
the appeal was allowed partly.
2. Pending revision petition, the parties have entered into a compromise
and a joint Compromise Memo has been filed before this Court on
20.03.2025, wherein both the parties and their respective counsels have
signed. Both the parties are present before this Court and this Court has
enquired about the nature of compromise and they acknowledged that they
have entered into such a compromise.
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C.R..P.(PD)(MD).No.2401 of 2023
3. Accordingly, this Civil Revision Petition is disposed of in terms of
the Compromise Memo, dated 20.03.2025, which is extracted as follows:
“At the intervention of elders of both sides the
petitioner and the respondent arrived an amicable
settlement regarding the issues arrised between them as
per the conditions below mentioned.
1. The respondent/wife received a total sum of
Rs.6,00,000/- (Rupees Six Lakhs) as one time
settlement for her past, present and future maintenance.
2. The petitioner/husband is also have no
objection for withdrawing the amount of Rs.2,96,000/-
(Two Lakh Ninety-six Thousand only) deposited by him
before the Judicial Magistrate No.1, Court Thanjavur in
M.C.No.40 of 2016 by the respondent/wife.
3. Both parties received their golden jewels and
house hold articles etc from each other. Both parties
giving assurance that there is no claim between
themselves.
4. The respondent/wife have no objection to
allow the Criminal Original Petition in Crl.O.P(MD)
No.13049 of 2023 pending on the file of the Madurai
Bench of Madras High Court.
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C.R..P.(PD)(MD).No.2401 of 2023
6. The respondent/wife have no objection to
allow the Civil Revision Petition in C.R.P(MD) No.
2401 of 2023 pending on the file of the Madurai Bench
of Madras High Court.
7. The respondent/wife have no objection to
allow the Civil Miscellaneous Appeal in C.M.A(MD)
Nos. 686 and 687 of 2021 pending on the file of the
Madurai Bench of Madras High Court.
8. Both parties agreed not to interfere with the
personal life of each other here after.”
The Compromise Memo shall form part of the order. There shall be no order
as to costs.
24.03.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
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C.R..P.(PD)(MD).No.2401 of 2023
To
1. The II Additional District and Sessions Court,
Thanjavur,
2. The Judicial Magistrate No.1,
Thanjavur.
3. The Section Officer,
Vernacular Records,
Madurai Bench of Madras High Court,
Madurai.
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C.R..P.(PD)(MD).No.2401 of 2023
R.VIJAYAKUMAR,J.
ebsi
C.R.P(PD)(MD)No.2401 of 2023
24.03.2025
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