MUTHUKUMAR Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed praying this Court to set aside the order made in H.M.O.P.No.178 of 2020, dtd. 26/7/2022, on the file of Family Judge, Tirunelveli and to grant a decree of divorce dissolving the marriage between the appellant and respondent performed on 16/3/2011 at Rose Mahal, Kokkirakulam, Tirunelveli City.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) Both parties and their respective counsels present before this Court. Both the parties have agreed for a settlement and accordingly, filed a Joint Compromise memo, signed by both the parties as well as by their respective counsels. Both the parties have agreed to the terms of the Joint Compromise Memo and the said Joint Compromise Memo is placed on record.