Kiruthika Kalaiyarasu vs Naveenkumar
2025 Latest Caselaw 8834 Mad

Citation : 2025 Latest Caselaw 8834 Mad
Judgement Date : 21 November, 2025

Madras High Court

Kiruthika Kalaiyarasu vs Naveenkumar on 21 November, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                            C.M.A.No.1515 of 2025
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED:21.11.2025

                                                              CORAM:

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

                                                   C.M.A.No.1515 of 2025


                     Kiruthika Kalaiyarasu                                                    .. Appellant

                                                                   Vs.
                     Naveenkumar                                                             .. Respondent

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 19 of Family
                     Courts Act, praying to set aside the fair and decreeetal order in HMOP
                     No.273/2023 dated 28.03.2025 passed by the learned Family court at
                     Cuddalore and thereby allow the CMA.

                                        For Appellant           : Mr.B.Sundarapandiyan

                                        For Respondent          : M/s.S.Sumithra

                                                          JUDGMENT

This Civil Miscellaneous Appeal has been filed by the wife, being

aggrieved by the order passed by the Family Court in H.M.O.P.No.273 of

2023.

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2. When the matter was taken up for consideration, a Joint Memo of

Compromise was filed by the parties, reporting settlement between them

and stating that they do not wish to pursue the appeal.

The terms of the agreement are as below:-

i The respondent / husband returned the gold articles and other personal belongings to the appellant / wife. As well as the appellant also returned the gold articles and other personal belongings to the respondent. Hereby, the appellant and the respondent confirm that they have no subsisting or future claim or right against each other in respect of any other article or belongings.

ii. The respondent / husband has not paid any maintenance to the appellant / wife. Also, the appellant hereby agrees not to claim any maintenance now or in the future.

iii. The appellant and the respondent would not raise any dispute for accepting all the conditions mentioned in this compromise memo after obtaining the decree of divorce.

iv. The appellant and respondent agree to withdraw all allegations against each other contained in the petition and counter in H.M.O.P.No.273 of 2023 on the file of Family Court at Cuddalore.

v. The appellant and respondent mutually agree to

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dissolute the marriage solemnized between the appellant and the respondent dated 08.02.2021 at Kakkumkarai Vinayagar Koil, Kalasapakkam, Thiruvannamalai District which was registered as Marriage SI.No.TMR/Kalasapakkam/43/2021 dated 09.02.2021 before the Sub-Registrar Office, Kalasapakkam without anyone’s inducement or instigation.”

3. Recording the Joint Memo of Compromise, this Civil

Miscellaneous Appeal stands disposed of in terms of compromise. The

marriage solemnized between the appellant and the respondent on

08.02.2021 at Kalasapakkam, Thiruvannamalai, stands dissolved. No

costs.

[Dr.G.J., J.] & [M.S.K., J.] 21.11.2025

Index : Yes/No Internet : Yes/No rpl

To The Family Court, Cuddalore

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Dr.G.JAYACHANDRAN., J.

and MUMMINENI SUDHEER KUMAR., J.

rpl