S. KEERTHANA Vs. C. SANTHAKUMAR

JUDGEMENT

(1.) The petitioner herein got married to the respondent on 4.6.2015 at ABC Mohaideen Mahal, Ramanathapuram, as per the Hindu rites and customs. The marital relationship between the parties had come under strain. That led to institution of H.M.O.P. No. 22.5 of 2017 by the respondent herein before the Family Judge, Madurai, under Sec. 13(l)(ia) of the Hindu Marriage Act, 1955, for divorce. Seeking transfer of H.M.O.P. No. 225 of 2017 from the Family Court, Madurai to SubCourt, Ramanathapuram, this Transfer Civil Miscellaneous Petition has been filed.

(2.) When the matter was taken up for hearing, the learned Counsel on either side, submitted that the parties have amicably resolved the disputes between themselves and decided to go their separate ways. They also filed a joint memo of compromise dated 20.9.2018 before this Court. The said joint compromise memo is not only singed by the parties, but also the learned Counsel on either side. The parents of the parties have also affixed their signatures. Both the petitioners namely, Keerthana and the respondent namely, Santhakumar are present before me in person. The respondent-handed over a demand draft bearing No. 014276 dated 19.9.2018 drawn on IDBI Bank in favour of the petitioner herein to the petitioner. It is for a sum of Rs. 20,00,000 (Rupees twenty lakh only). The petitioner received the said demand draft for the said sum of Rs. 20,00,000 in my presence. The receipt of the demand draft by the petitioner is also recorded.

(3.) It is also agreed that all the articles belonging to the petitioner have been returned by the respondent. The parties have also agreed that they have no further claims against each other. The petitioner has also undertaken to withdraw her complaint given against the respondent herein in this regard. Crl.O.P. (MD) No. 10168 of 2017 has been filed by brother-in-law of the respondent herein. The petitioner undertakes to extend her cooperation for quashing of the said criminal case.