T.S.Manivannan vs A.Deepalakshmi @Deepika
2025 Latest Caselaw 8837 Mad

Madras High Court

T.S.Manivannan vs A.Deepalakshmi @Deepika on 21 November, 2025

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                               C.M.A.No.1123 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.1123 of 2025

                     T.S.Manivannan

                                                                                             .... Appellant

                                                                       V.
                     A.Deepalakshmi @Deepika

                                                                                             .... Respondent

                     Prayer:Civil Miscellaneous Appeal has been filed under Section 19 of the

                     Family Court Act 1984, against the judgment and decree dated 14.12.2025

                     made in H.M.O.P.No.413 of 2021 on the file of the Family Court, Salem.



                                  For Appellant      :Ms.V.Santhi

                                  For Respondent     :Mr.B.Kalaiyarasan




                     ______________
                     Page 1 of 4




https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 28/11/2025 11:25:09 am )
                                                                                             C.M.A.No.1123 of 2025



                                                           JUDGMENT

Dr.G.Jayachandran, J.

H.M.O.P.No.413 of 2021 filed by the husband for divorce on the

ground of cruelty and desertion was dismissed by the Family Court after full

trial. Challenging the dismissal of his petition, the husband has preferred the

present appeal.

2. Pending appeal, the parties have entered into settlement and have

decided to dissolve their marriage by mutual consent. Accordingly, joint

compromise memo dated 07.11.2025 and Settlement Agreement dated

22.10.2025 are filed before this Court.

3. Both the appellant and the respondent are present before this Court

today and are identified by their counsel. They have stated that they have

consented to dissolve the marriage by mutual consent and pursuant to the

terms of the agreement, the appellant (husband) has given Rs.10.00 lakhs to

the respondent, the receipt of which has been duly acknowledged.

4. In view of the above fact, this Court recording the joint

compromise memo dated 07.11.2025 and settlement agreement dated

22.10.2025, dissolve the marriage solemnized between the appellant and the

______________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 11:25:09 am )

respondent on 29.11.2017. The joint compromise memo dated 07.11.2025

and settlement agreement dated 22.10.2025 shall form part of the decree.

5. This Civil Miscellaneous Appeal stands disposed. No costs.

(Dr.G.J.J.) & (M.S.K.J.) 21.11.2025

Index:yes/no Internet:yes Speaking order/non speaking order Neutral citation:yes/no Note: Registry is directed to retain the photocopy of the joint compromise memo dated 07.11.2025 and settlement agreement dated 22.10.2025 in the bundle. sl

To

The Family Court, Salem

______________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 11:25:09 am )

Dr.G.JAYACHANDRAN, J.

and MUMMINENI SUDHEER KUMAR,J.

Sl

21.11.2025

______________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/11/2025 11:25:09 am )