MANNICKKAM Vs. V. SETHUKARASI @ KEERTHI

JUDGEMENT

(1.) The Family Court, Trichy, by order dated 23.10.2017, had dismissed the petition filed by the husband/petitioner herein in HMOP No.389 of 2015, seeking divorce and allowed the petition filed by the wife/respondent herein in HMOP No.836 of 2014, seeking restitution of conjugal rights. Challenging the said judgment and decree, the husband has filed these appeals.

(2.) When the appeals were taken up for hearing, both the parties, who are present before this Court in person, have stated that they have entered into a compromise and the said compromise is true, voluntary and not out of any coercion or compulsion on the part of any of the parties. A joint memo of compromise dated 08.03.2018 has been filed before this Court, as per the terms of which, the husband has paid a sum of Rs. 50,00,000/- (Rs.10,00,000/- favouring the wife and Rs. 40,00,000/- favouring his child) as onetime alimony by way of Demand Drafts dated 05.03.2018 drawn on Oriental Bank of Commerce, Esplanade Branch, Axis Bank, Mogappair Branch and City Union Bank, Mogappair Branch. The wife/respondent has stated that she is prepared to submit to the decree of divorce.

(3.) In view of the above submission and recording the joint compromise memo, both these Civil Miscellaneous Appeals are allowed as per the terms enunciated in the compromise memo and decree of divorce is granted in favour of the husband/petitioner herein and the petition filed by the wife in HMOP No.836 of 2014 for restitution of conjugal rights stands dismissed. The compromise memo dated 08.03.2018 shall form part of this common judgment. Consequently, connected miscellaneous petition is closed. No costs. The decree of divorce granted shall be treated as the decree granted by mutual consent.