Madras High Court
S.Rohini vs G.V.S.Manu :Respondent/Petitioner on 9 July, 2018
Equivalent citations: AIRONLINE 2018 MAD 567
Bench: K.Ravichandrabaabu, T.Krishnavalli
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.07.2018
CORAM
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
AND
THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI
C.M.A(MD)NOs.1052 of 2013 and 1459 of 2013
and
M.P(MD)No.1 of 2013
C.M.A(MD)NO.1052 of 2013
S.Rohini :Appellant/Respondent
.vs.
G.V.S.Manu :Respondent/Petitioner
C.M.A(MD)NO.1459 of 2013
S.Rohini :Petitioner/Appellant
.vs.
G.V.S.Manu :Respondent/Respondent
PRAYER in C.M.A(MD)No.1052 of 2013: Civil Miscellaneous Appeal filed under
Section 19 of the Family Courts Act praying this Court to set aside the order
made in H.M.O.P.No.243 of 2012, dated 2.2.2013, on the file of the Family
Court, Madurai.
PRAYER in C.M.A(MD)No.1459 of 2013: Civil Miscellaneous Appeal filed under
Section 19 of the Family Courts Act praying this Court to set aside the order
made in H.M.O.P.No.190 of 2011, dated 2.2.2013, on the file of the Family
Court, Madurai.
C.M.A(MD)NOs.1052 and 1459 of 2013
!For Appellant :Mr.PT.S.Narendravasan
^For Respondent :Mr.C.M.Arumugam
:COMMON JUDGMENT
[Judgement of the Court was made by K.RAVICHANDRABAABU,J.] These Civil Miscellaneous Appeals are filed by the wife challenging the decree of divorce granted by the Family Court and the dismissal of her application filed under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights.
2.When these matters were listed earlier, it was represented by the learned counsel appearing on either side that the parties are negotiating for settlement and therefore, they would report the same after sometime. Accordingly, the matter is listed today for reporting settlement.
3.Today, a Compromise Memo, dated 09.07.2018 is filed, signed by both parties as well as their respective counsels. The terms of the Compromise Memo reads as follows:
COMPROMISE MEMO It is submitted that in view of the compromise followed by due negotiations, the parties of the instant case have decided to get separated from their matrimonial life as per the decrees passed in H.M.O.P.NMo.243 of 2012 and 190 of 2011 on the file of the learned Family Court, Madurai. At the same time as permanent alimony, the husband namely G.V.S.Manu @Vetha Subramani, S/o.Ganeshan has paid a sum of Rs.5,80,000/- to the wife namely S.Rohini, D/o.Senthil Kumar by way of Demand Draft bearing No.836008, dated 07.07.2018 for a sum of Rs.5,80,000/- payable at Madurai and the same is received by the wife namely S.Rohini.
The further terms of Compromise is that the wife namely Rohini who is appellant in both C.M.As has consented to withdraw all the following cases instituted by her before the various Courts at Madurai. They are:
1.M.C.No.219 of 2014, on the file of the Additional Mahila Judge(Judicial Magistrate Level), Madurai, 2.C.C.No.157 of 2014, on the file of the same Court, 3.M.C.No.128 of 2013, on the file of the Family Court Judge, Madurai.
Similarly the FIR registered the respondent namely G.V.S.Manu @ Vetha Subramani has consented to withdraw the case in Crime No.288/2012, on the file of Inspector of Police, Othakadai Police Station, Madurai District.
In terms of the compromise the parties of the case have consented to refrain themselves from the personal life of each other and they do not have any relationship hereafter., in any manner whatsoever. By giving their consent they have put their signature hereunder. Therefore it is requested by both of them to seek the leave of this Honourable Court to accept the Joint Compromise Memo to record their compromise. Prayed Accordingly.
Dated at Madurai, this the 9th day of July 2018 Note:
As full and final settlement another sum of Rs.10,000/-(Ten thousand only) is received as cash.
(S.Rohini) Appellant (PT.S.Narendravasan) Counsel for the Appellant
4.The appellant as well as the respondent are personally present before this Court today and submitted that these Civil Miscellaneous Appeals may be disposed of in terms of the above Compromise Memo.
5.Considering the above-stated facts and circumstances and the Compromise Memo filed by the respective parties, these Civil Miscellaneous Appeals are disposed of, in terms of the above said Compromise Memo, which shall form part of the records and decree. No costs. Consequently, connected Miscellaneous Petition is closed.
To
1.The Judge, Family Court, Madurai.
2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.
.