M.Ramadoss vs G.Jenny on 31 January, 2022

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Madras High Court

M.Ramadoss vs G.Jenny on 31 January, 2022

Bench: P.T.Asha

                                                                             C.R.P.(MD)No.1685 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.01.2022

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE P.T.ASHA

                                           C.R.P.(MD)No.1685 of 2021
                                                     and
                                           CMP(MD) No.9082 of 2021

                     M.Ramadoss                                                 ... Petitioner

                                                      -vs-

                     1.G.Jenny

                     2.G.Mohan

                     3.M.Sumathy                                             ... Respondents



                     Prayer :- Petition filed under Article 227 of the Constitution of India, to
                     withdraw DVC No.03 of 2021 pending before Judicial Magistrate No.I,
                     Mannargudi and transfer the same to Thanjavur Family Court and try
                     along with HMOP No.44 of 2020 (on the file of Family Court,
                     Mannargudi) and HMOP No.44 of 2020 (on the file of Principal Sub
                     Court, Trichy) both the cases were transferred by this Court order in
                     Tr.C.M.P(MD) No.166 of 2021 dated 27.09.2021.




                     _________
                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                               C.R.P.(MD)No.1685 of 2021




                                          For Petitioner    : Mr.A.Senthilkumar

                                          For R1            : Mr.S.M.Mohangandhi


                                                           ORDER

A joint memorandum of compromise has been filed by the parties, in which, Ramadhas, the husband, who is the petitioner and Jenny, the wife, who is the first respondent have agreed that both of them would file a petition for divorce by mutual consent. The husband has agreed to pay a sum of Rs.17 lakhs, of which, Rs.10 lakhs has already been given to the first respondent by way of Demand Draft. The balance Rs.7,00,000/- is payable, when the proceedings in DVC No.03 of 2021 on the file of the Judicial Magistrate No.I, Mannargudi, is quashed. The memorandum of Compromise is taken on file.

2.This Civil Revision Petition is disposed of in terms thereon. A direction is given to the Family Court, Thanjavur to take up the petition for mutual consent as and when it is filed and the time that has been taken for prosecuting HMOP No.44 of 2020 shall be taken note of _________ Page 2 of 4 https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1685 of 2021 and six months period shall be waived. The learned Judge shall proceed to pass orders granting divorce within a week from the date of the filing of the petition. No costs.

31.01.2022 Index : Yes/No Internet : Yes/No cp Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

1.The Judicial Magistrate No.I, Mannargudi.

2.The Judge, Family Court, Thanjavur.

_________ Page 3 of 4 https://www.mhc.tn.gov.in/judis C.R.P.(MD)No.1685 of 2021 P.T.ASHA, J.

cp C.R.P.(MD)No.1685 of 2021 Dated: 31.01.2022 _________ Page 4 of 4 https://www.mhc.tn.gov.in/judis

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