ANET JENILIYA Vs. T. P. A. ALPHONSE KAVIN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed by the appellant/wife against the judgment and decree, dated 13.03.2020 made in I.D.O.P.No.53 of 2015 on the file of the Family Court, Madurai.

(2.) The Divorce Petition filed by the husband was allowed. Against which, the above Civil Miscellaneous Appeal is filed by the wife.

(3.) Pending the appeal, the parties have arrived at an amicable settlement, dated 23.03.2021, which are reduced to writing, the terms of which are as follows:-