S PRABU Vs. P JAYAMATHI @ CHITRA

JUDGEMENT

(1.) This appeal has been filed against the order dated 09.09.2015 in H.M.O.P.No.473 of 2014 by the Family Court, Erode.

(2.) The appellant herein is the husband and the respondent herein is the wife. The marriage between the appellant and the respondent took place on 202013 as per Hindu rites and customs at B.K.C.M. Murugakonar - Karupayammal Thirumana Mandapam at Ummachikulam in Madurai. Subsequent to marriage, there was matrimonial dispute between the parties. Hence, the appellant herein filed H.M.O.P.No.473 of 2014 under Section 13(1)(a-i) of the Hindu Marriage Act on the ground of cruelty. The Family Judge, Erode, dismissed the said petition. Aggrieved over the same, the Appeal has been filed by the husband/ appellant.

(3.) Today, when the matter is taken up, the parties are present before this Court along with the respective counsels. They submitted that the dispute between them was already settled among themselves and they have also entered into a compromise deed dated 04.12.2017 and the said document was recorded in the presence of Notary Public. They further submitted that now, they are filing a joint memo of compromise dated 19.02018 before this Court signed by them along with their respective counsels. The said joint memo of Compromise reads as follows: