M RANGASAMY Vs. P KALAIVANI

JUDGEMENT

(1.) Both these appeals have been filed by the appellant/husband as against the order and decree dated 18.02.2014 made in O.P.No.3064 of 2009 and O.P.No.981 of 2010 respectively passed by the Principal Judge, Family Court, Chennai.

(2.) O.P.No.3064 of 2009 has been filed by the appellant/husband against the respondent/wife for divorce and O.P.No.981 of 2009 has been filed by the wife/respondent against the petitioner/husband for restitution of conjugal rights. The Principal Family Court, Chennai has dismissed the O.P.No.3064 of 2009 and allowed the O.P.No.981 of 2010.

(3.) Today, when the appeals are taken up for consideration, both the parties appeared before this Court along with their respective counsels and submitted that the matter has been settled between the parties and they have filed a memo of compromise on 26.04.2018. Both the parties and their respective counsels have signed in the memo of compromise. The said compromise entered into between the parties reads as follows: