NARASIMMAN Vs. M DEEPA

JUDGEMENT

(1.) This appeal has been filed against the order dated 23.02.2018 in F.C.H.M.O.P.No.25 of 2018 by the Family Court, Dharmapuri.

(2.) The appellant herein is the husband and the respondent herein is the wife. The marriage between the appellant and the respondent took place on 16.09.2015 as per Hindu rites and customs at Shrimath Ananda Theertha Shri Ragavendarar Dyana Mandapam, Papparapatti, Agraharam, Dharmapuri District. Subsequent to marriage, there was matrimonial dispute between the parties. Hence, the appellant filed H.M.O.P. Petition before the Family Court, Dharmapurai, seeking divorce on the ground of cruelty under Section 13(1)(i-a) (i-b) of the Hindu Marriage Act. The said petition was dismissed by the Family Judge, Dharmapuri, on the ground that the petition is devoid of merits. Aggrieved over the same, the Appeal has been filed by the husband/ appellant.

(3.) Today, when the matter is taken up, the parties are present before this Court along with the respective counsels. They submitted that the dispute between them was amicably settled among themselves and they have also entered into a compromise. They have also filed a joint memo of compromise dated 28.06.2018 before this Court signed by them along with their respective counsels. The said Joint Memo of Compromise reads as follows: