RAMAPRABHA Vs. PANDI @ THANGAPANDI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the wife aggrieved against the decree of divorce granted in favour of the respondent/husband. When the matter was taken up earlier on 13.07.2018, it was informed that a settlement has been arrived between the parties and therefore, for filing a compromise memo, they need time. It was also informed on that day, that the respondent/husband had to leave Dubai immediately and therefore he would not be in a position to personally present today for recording the compromise. The respondent/husband was personally present on 13.07.2018 before this Court and informed that he has agreed to the terms and settlement arrived between the parties. Accordingly, his appearance was dispensed with and the matter was posted for further hearing to 19.07.2018 (Today).

(2.) Now, today a joint compromise memo signed by both the parties and their counsels, dated 13.07.2018 is filed wherein the terms of the compromise read as follows:-

(3.) The wife, viz., the appellant herein is also personally present today and submitted that the appeal may be disposed of in terms of the compromise.