[Cites 2, Cited by 0]
Madras High Court
Abarnaalis vs Christopher on 20 February, 2026
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
TR.CMP(MD)No.441 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.02.2026
CORAM:
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
TR.CMP(MD)No.441 of 2025
and
C.M.P.(MD)Nos.12111 and 12109 of 2025
Abarnaalis ...Petitioner
Vs
Christopher ...Respondent
Prayer: Transfer Civil Miscellaneous Petition is filed under Section 24 of
CPC, to withdraw and transfer the case in O.S.No.26 of 2025, on the file of
Family Court, Tirunelveli, Tirunelveli District to the file of Family Court,
Tiruchirappalli, Tiruchirappalli District.
For Petitioner : Mr.B.Deepak
For Respondent : Mr.P.Rajesh
For Mr.A.Mohamed Haneef
ORDER
Heard Mr.B.Deepak, learned Counsel for Petitioner and Mr.P.Rajesh,
learned Counsel for Mr.A.Mohamed Haneef, learned Counsel for
Respondent.
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2. This transfer petition is filed to withdraw and transfer the case in
O.S.No.26 of 2025, on the file of Family Court, Tirunelveli, Tirunelveli
District to the file of Family Court, Tiruchirappalli, Tiruchirappalli
District.
3. The marriage between Petitioner and Respondent was solemnized
on 18.10.2023. Due to differences, parties have been separated. Thereafter,
Respondent filed a petition in O.S. No.26 of 2025 on the file of Family
Court, Tirunelveli, seeking for divorce and Petitioner filed a petition under
the Protection of Women from Domestic Violence Act, 2005 in D.V.C. No.
148 of 2025 on the file of Additional Mahila Court, Tiruchirappalli.
4. This Court vide order dated 16.12.2025 referred the matter to
mediation. Pursuant to the mediation, parties have amicably resolved all
their disputes and differences. Petitioner and Respondent entered into a
settlement agreement dated 11.02.2026 before the Mediation centre. As per
the terms of the said agreement, parties have mutually agreed to dissolve
their marriage dated 18.10.2023 and to close all pending proceedings
between them. The terms of settlement agreement dated 11.02.2026 reads
as follows:
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Terms and conditions:-
i. In pursuance of the Settlement Agreement dated
11.02.2026, the respondent has paid a sum of Rs.7,00,000/-
(Rupees Seven Lakhs only) to the petitioner today, i.e., on
20.02.2026, by way of Demand Draft bearing No.007816 dated
13.02.2026 drawn on HDFC Bank, Velachery Branch. The
petitioner hereby acknowledges receipt of the said Demand
Draft.
ii. The respondent has today handed over the petitioner's
gold ornaments, namely:
a) Chain (Aram)
b) Necklace
along with all household articles and personal belongings of the
petitioner. The petitioner hereby acknowledges receipt of the
same.
iii. The petitioner hereby declares and confirms that, except
for the household articles and dresses received today, there are
no other household articles, dresses belonging to the petitioner
remaining with the respondent.
iv. Both parties agree to maintain peaceful separation and
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shall not interfere in each other's personal lives.
v. The petitioner hereby undertakes to appear before the
jurisdictional Family Court and extend full cooperation for
obtaining the decree of divorce.
vi. The petitioner and the respondent hereby agrees and
undertakes that both the parties will comply with the remaining
terms of the earlier settlement agreement dated 11.02.2026,
without any default.
vii. The parties have entered the above compromise on their
own volition without any extraneous pressure or coercion and
have appeared before this Hon'ble Court in person while
recording the above joint compromise memo.
viii. In light of the compromise entered into between the
parties, the petitioner is not pressing the present Transfer Civil
Miscellaneous Petition in Tr.C.M.P. No. 441 of 2025.
ix. It is agreed between the parties that they shall appear
before the Learned Family Court, Tirunelveli and the petitioner
had no objection for decreeing the suit in O.S.No.26 of 2025 on
the file of Learned Family Court, Tirunelveli.”
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A joint compromise memo dated 20.02.2026 also filed by both parties
to that effect.
6. This transfer civil miscellaneous petition stands disposed of in
terms of the joint compromise memo and Settlement Agreement. The joint
compromise memo filed by the parties shall be treated as part and parcel of
this order. No costs. Consequently, connected Miscellaneous Petitions are
closed.
20.02.2026
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
Nsr
To:
1.The Family Court, Tirunelveli, Tirunelveli District.
2.Family Court, Tiruchirappalli, Tiruchirappalli District.
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MOHAMMED SHAFFIQ, J.
Nsr
20.02.2026
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