K CHANDRASEKAR Vs. K BHUVANESHWARI ALIAS K RADHIKA

JUDGEMENT

(1.) This Appeal is preferred against the order of Family Court in FCOP.No.2277 of 2005 whereby the learned Judge, Principal Family Court, Chennai has dismissed the Petition filed by the Appellant-Husband to declare the marriage as null and void. Unsuccessful husband is the Appellant.

(2.) When the Appeal came up for admission, stating that the matter is compromised between the parties, onbehalf of the Appellant and Respondent, compromise memo was filed. Today [24.06.2010], both the Appellant/Husband and Respondent/Wife were present in the Court. They were also represented by Mr.Srinath Sridevan, counsel for Appellant and Ms.Rukmani, counsel for Respondent.

(3.) Both Appellant and Respondent have stated that they have willingly and voluntarily compromised the matter and that they have also understood the terms of compromise. Both parties have agreed that the Appeal may be disposed in terms of the compromise memo.