DR.N.SARAVANAN Vs. DR.R.NANDINI

JUDGEMENT

(1.) The appellant is the husband and the respondent is the wife. The marriage between the appellant and the respondent was solemnised on 07.05.2000 at Udayam Kalyana Mandapam, Ashok Nagar, Chennai - 600 083, as per Hindu rites and customs. Through the wedlock, two children were born on 01.03.2001 and 11.04.2006 and were named as S.Santosh and S.Shanmugapriya respectively. Due to misunderstanding between the parties, the appellant has filed a petition in OP.No.2817 of 2008 before the II Additional Principal Family Court, Chennai under Section 13 (1) (i-a) and (i-b) of the Hindu Marriage Act, 1955 for dissolution of the marriage, on the ground of cruelty and desertion. On conclusion of trial, the Family Court has dismissed the Original Petition, by an order dated 04.10.2013. Aggrieved by the same, the appellant has come up with this appeal.

(2.) As agreed by both the parties, this Court, by order dated 25.10.2017, directed the matter to be listed before the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras for arriving at an amicable settlement.

(3.) Accordingly, when the matter was taken up for mediation on 07.02.2018, on which date, both the appellant /husband and the respondent / wife have appeared in person and they have entered into a settlement in respect of their dispute between them. Thereafter, the matter was sent back to this Court along with the mediation report dated 07.02.2018.