ARMSTRONG POOVIZHI SELVAN Vs. MARGARET @ SUNDARAVALLI

JUDGEMENT

(1.) These petitions have been filed by the Petitioner/husband to set aside the order dated 08.04.2010 passed in I.A. Nos. 1172 and 1173 of 2009 in I.D.O.P. No. 12 of 2007 on the file of the I Additional District Court, Madurai.

(2.) The brief facts of the case are as follows:

(3.) The said case came before this Court today, for hearing. The learned Counsel for both sides and their respective parties have filed joint memo stating that the Respondent/wife has received a sum of Rs. 1,05,000/-by way of three Demand Draft, dated 29.06.2011, in favour of Respondent/wife, towards full satisfaction of all her claims from the Petitioner/husband as one lumpsum payment for agreed for divorce by mutual consent. Hence, the learned Counsel have sought decree before this Court.