Chirumamilla Laxmana Rao vs Chirumamilla Krapa Jayasree
2022 Latest Caselaw 402 Tel

         HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                           AND
              HON'BLE SRI JUSTICE M.LAXMAN

                           IA.No.2 OF 2021
                               IN/AND
                          FCA.No.96 OF 2021

JUDGMENT:(per Hon'ble Sri Justice A.Rajasheker Reddy)

      This appeal is filed against the Order and Decree dated

29.05.2021 passed in FCOP.No.63 of 2017 on the file of the Family

Court-cum-VI Additional District Judge, Khammam District.


      During the pendency of the appeal, the Appellant-husband

and the respondent-wife have amicably compromised the matter

and are ready to take mutual divorce in terms of the compromise.

Accordingly, I.A.No.2 of 2021 was filed by the Appellant/husband

seeking decree of divorce in terms of memorandum of compromise

by dissolving the marriage between them. The Appellant/husband

had filed memorandum of compromise along with IA.No.2 of 2021

stating that they have amicably compromised the matter.

Heard learned counsel for the appellant as well as learned

counsel for respondent.

The appellant-husband and respondent-wife are present in

person through virtual mode and they are identified by their

respective counsel.

The respondent/wife submits that she is agreeable to receive

Rs.18,00,000/- towards full and final settlement including

permanent alimony and she also received Rs.10,00,000/- in cash.

The Appellant-husband submits that for the remaining amount of

Rs.8,00,000/- a Demand Draft No.035606, dt.25.11.2021 was drawn in the State Bank of India, Bhadrachalam Branch in the

name of the respondent-wife and the same was with one M.Pradeep

Anirudh, who is mediator; and that the said DD will be handed

over to the respondent-wife immediately after closing of Civil and

Criminal cases pending between them. The said arrangement was

also agreed by the respondent-wife.

In view of the above, the Compromise entered into between

the parties is hereby recorded and IA.No.2 of 2021 is ordered. A

decree be drawn in accordance with the terms of Compromise and

a copy of Memorandum of Compromise filed by the Appellant-

husband shall form part of the record.

Accordingly, the FCA is disposed of in terms of Compromise

entered into between the parties and the order and decree dated

29.05.2021 passed in FCOP.No.63 of 2017 (HMOP.No.151 of 2015)

on the file of the Court of Family Court-cum-VI Additional District

Judge at Khammam District, is set aside granting divorce to the

parties by mutual consent.

Miscellaneous petitions, if any, pending in the FCA shall

stand dismissed.

__________________________ A.RAJASHEKER REDDY, J

________________ M.LAXMAN, J Date: 02.02.2022 tk HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE SRI JUSTICE M.LAXMAN

IA.No.2 OF 2021 IN/AND FCA.No.96 OF 2021

Date: 02.02.2022

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