Mrs.B. Yamini vs Mr.R.Suresh Babu
2025 Latest Caselaw 8351 Mad

Madras High Court

Mrs.B. Yamini vs Mr.R.Suresh Babu on 4 November, 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 04.11.2025

                                                            CORAM

                                  THE HONOURABLE MRS JUSTICE R. KALAIMATHI

                                          CMSA.Nos.28 and 29 of 2024 &
                                          CMP.Nos.7403 and 7408 of 2024

                Mrs.B. Yamini                                                            ...   Appellant in
                                                                                               both appeals
                                                               Vs.
                Mr.R.Suresh Babu                                                         ... Respondent
                                                                                             in both appeals

                Prayer: Civil Miscellaneous Appeals filed under section 100 of CPC, r/w.
                U/s.28 of the Hindu Marriage Act, 1955 against the order and decreetal order
                dated 09.01.2024 made in CMA.No.16 and 15 of 2022 on the file of the I
                Addl. District Judge, Thiruvallur, confirming the order and decreetal order
                dated 12.09.2022 passed in HMOP.Nos.59 of 2018 and 90 of 2019 on the
                file of the Subordinate Judge, Tiruttani


                                  For Appellant in both appeals             : Mr. M. Jaikumar
                                  For Respondent in both appeals : Mr. V. Perumal


                                              COMMON JUDGMENT

The appellant/wife has filed these Civil Miscellaneous Appeals

challenging the order and decreetal order dated 09.01.2024 made in

CMA.No.16 and 15 of 2022 on the file of the I Addl. District Judge, Thiruvallur,

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:49:40 pm ) confirming the order and decreetal order dated 12.09.2022 passed in

HMOP.Nos.59 of 2018 and 90 of 2019 on the file of the Subordinate Judge,

Tiruttani denying relief of restitution of conjugal rights and granting decree of

divorce by dissolving the marriage between the appellant and respondent.

2. The appellant-B. Yamini and the respondent- R.Suresh Babu are

present before this Court along with their respective counsels.

3. This Court, by order dated 25,06.2025, referred the matter before

Mediation and Conciliation Centre, Chennai for mediation, wherein, on

24.10.2025, the matter has been amicably settled between the parties, and in

pursuance of the same, a Settlement Agreement has also been entered

between the parties on 24.10.2025.

4. The appellant B.Yamini states that she has received Term Deposit

for an amount of Rs.20,00,000/- (Rupees twenty lakhs only) in favour of their

son and also received a Demand Draft for an amount of Rs.10,00,000/-

(Rupees ten lakhs only) on 24.10.2025 at the Mediation Centre towards

permanent alimony.

5. A Joint Memo dated 04.11.2025 has also been filed stating that

the proceedings pending before the Family Court, Thiruvallur in M.C.No.39 of

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:49:40 pm ) 2022 filed by the appellant/wife and GWOP.No.2025 filed by the

respondent/husband are to be withdrawn by the appellant and respondent

herein and there are no future claims as against both parties. The Joint

Memo dated 04.11.2025 is hereby taken on record.

5. In view of the above, these Civil Miscellaneous Second Appeals

appeal stand disposed of in terms of Settlement Agreement dated 24.10.2025

and the Joint Memo dated 04.11.2025. The Settlement Agreement and the

Joint Memo shall form part of the decree.

6. In the result,

● these Civil Miscellaneous Second Appeals stand disposed of in terms of Settlement Agreement dated 24.10.2025 and the Joint Memo dated 04.11.2025. ● The Settlement Agreement dated 24.10.2025 and Joint Memo dated 04.11.2025 form part of the decree. ● The connected miscellaneous petitions are closed. No costs.

04.11.2025 msr Index: Yes/No Internet:yes/No

To

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:49:40 pm )

1.The I Addl. District Judge, Thiruvallur,

2. The Subordinate Judge, Tiruttani

R.KALAIMATHI, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:49:40 pm ) msr

CMSA.Nos.28 and 29 of 2024 & CMP.Nos.7403 and 7408 of 2024

04.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 02:49:40 pm )