P. SATHIYABAMA Vs. A. VIGNESH

JUDGEMENT

(1.) The Tr.C.M.P is filed by the petitioner-wife seeking transfer of H.M.O.P.No.290 of 2017 pending on the file of the Subordinate Court, Poonamallee to the file of the Family Court, Erode to be tried along with H.M.O.P.No.327 of 2017. The respondent-husband filed H.M.O.P.No.290 of 2017 on the file of the Subordinate Court, Poonamallee for restitution of conjugal rights. The petitioner-wife filed H.M.O.P.No.327 of 2017 on the file of the Family Court, Erode for dissolution of marriage.

(2.) By order of this Court dated 13.03.2018, the matter was referred to the Mediation Centre, High Court, Madras. Before the Mediation Centre, the parties have arrived at an amicable settlement which was reduced to writing and recorded as Joint Compromise Settlement Memo dated 08.06.2018 signed by both the parties and their respective counsels.

(3.) The terms of memorandum of compromise are recorded, which is as follows: