T.Priya Dharshini vs R.Karthikeyan
2025 Latest Caselaw 8633 Mad

Madras High Court

T.Priya Dharshini vs R.Karthikeyan on 14 November, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                        C.M.A.No.1356 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:14.11.2025

                                                          CORAM:

                              THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
                                                  and
                         THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                                               C.M.A.No.1356 of 2024
                                                        and
                                               C.M.P.No.12112 of 2024

                     T.Priya Dharshini                                                    .. Appellant

                                                              Vs.

                     1.R.Karthikeyan
                     2.Parthiban                                                         .. Respondents

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of
                     Family Courts Act, read with Section 28 of Hindu Marriage Act, praying
                     to set aside the judgment and decree in H.M.O.P.No.413 of 2019 dated
                     03.02.2024 passed by the learned Family Court Judge, Cuddalore and
                     consequently allow the Civil Miscellaneous Appeal.

                                     For Appellant          : Mr.R.Suryaprakash

                                     For R1                 : Mr.A.T.Anbu Kumar

                                     For R2                 : No appearance



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                                                                                             C.M.A.No.1356 of 2024

                                                        JUDGMENT

This Civil Miscellaneous Appeal is arising out of the order passed

by the Family Court. During the pendency of the appeal, the parties were

referred to Mediation and have amicably settled their dispute. The

Mediation Report has been filed enclosing the Settlement Agreement

dated 03.09.2025.

2. In view of the settlement arrived between the parties, this

Civil Miscellaneous Appeal is disposed of in terms of the Settlement

Agreement and the said agreement shall form part of this judgment.

Consequently, the connected Civil Miscellaneous Petition is closed. No

costs.

[Dr.G.J., J.] & [M.S.K., J.] 14.11.2025

Index : Yes/No Internet : Yes/No rpl

To The Family Court Judge, Cuddalore.

Dr.G.JAYACHANDRAN., J.

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and MUMMINENI SUDHEER KUMAR., J.

rpl

14.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/11/2025 08:40:34 pm )