T AMUTHA Vs. S C SASIDHAR

JUDGEMENT

(1.) The marriage between the Appellant/wife and the Respondent/husband was solemnized on 27.08.2004 as per Hindu Rites and customs. Subsequently, due to matrimonial disputes, the Respondent/husband has filed a petition in H.M.O.P.No.39 of 2005 before the Family Court at Coimbatore under Section 12(1)(c) of the Hindu Marriage Act, seeking annulment of the marriage. The said H.M.O.P was allowed by the Family Court, Coimbatore by order dated 30.12.2010. Aggrieved over the same, the present appeal has been filed by the Appellant/wife.

(2.) Today, when the matter is taken up, both the parties appeared along with their respective counsel and they filed a joint compromise memo, dated 16.04.2018, stating that they have amicably resolved the disputes among themselves. The parties have also agreed for dissolution of the marriage. The terms and conditions mentioned in the joint compromise memo read as follows:

(3.) It is further submitted that the Respondent is paying a sum of Rs.5,00,000/-(Rupees Five Lakhs only) today (27.02018) towards part payment through his father Mr.P.G. Venkatesan by way of Demand Draft vide D.D.No.899138 dated 26.02018 drawn in State Bank of India, Peelamedu Branch favouring the Appellant herein.