A. LAKSHMI Vs. S. AMBALAVANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is arising out of matrimonial proceedings, wherein, the appellant / wife has preferred this appeal against the grant of decree of divorce, dated 08.04.2015 in H.M.O.P.No.286 of 2014 on the file of the Family Court, Tirunelveli.

(2.) The matter has been kept pending before this Court for more than five years and now, it is stated that the parties have entered into a compromise, which is reduced to writing.

(3.) Today, when the matter is taken up for hearing both the appellant/wife and the respondent/husband are present before this Court through video conferencing, assisted by their respective counsels and the parties have accepted the terms of joint compromise memo filed by them.