T. VISWANATHASIVAN Vs. BHUVANESHWARI

JUDGEMENT

(1.) Challenging the dismissal of the divorce petition filed by the petitioner / husband in H.MO.P. No.171 of 2018, the appellant / husband filed an appeal in CMA.No.28 of 2021 and against the order allowing the application filed by the respondent / wife, under Sec. 9 of the Hindu Marriage Act, seeking for restitution of conjugal rights in H.M.O.RNo.170 of 2018, the husband filed an appeal in CMA.No.26 of 2020.

(2.) Earlier, when the matter came up for hearing, it was stated that the matter has been settled between the parties and both the husband and wife agreed to go for a divorce. The respondent / wife, agreed for a divorce and also agreed to receive a sum of Rs.2,00,000.00 (Rupees Two Lakhs Only), as permanent alimony. A joint compromise memo has been filed to that effect, the relevant portion reads as follows:-

(3.) Today both the appellant / husband and the respondent / wife are present before this Court and they are also properly identified by their respective counsels and on enquiry, they have submitted that they have mutually decided to go for a divorce and the respondent has also satisfied with the permanent alimony of Rs.2,00,000.00 (Rupees Two Lakhs Only).