L BAJAJ @ VENKATRAMANAN Vs. RAJI @ RAJASREE

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed praying to set aside the order and decretal order dated 31.8.2010 passed by the II Additional Judge, Family Court, Chennai in F.C.O.P.No.3219 of 2006 refusing to grant a decree for divorce in favour of the appellant.

(2.) The appellant/husband has filed F.C.O.P.No.3219 of 2010 praying divorce on the ground of cruelty under Section 13(1)(i-a) of Hindu Marriage Act, 1955 by dissolving the marriage between the appellant/husband and the respondent/wife solemnized on 13.11.2005 and the same was dismissed on 31.8.2010. Aggrieved by the same, the husband filed the present appeal before this Court.

(3.) When the matter is called by consent of both parties, a memo of compromise dated 19.11.2013 signed by the appellant/husband and the respondent/wife and the counsel appearing for both sides is filed. Both the parties are present in Court. The terms of Memorandum of Compromise between the appellant and the respondent are as follows:-