R. MOORTHY Vs. A. ANANDHI

JUDGEMENT

(1.) This appeal is filed by the husband challenging the Judgment and decree passed by the Family Court, Madurai in H.M.O.P.No.256 of 2007, dated 03.09.2014, in dismissing his petition for divorce.

(2.) When this appeal was listed on earlier occasions, it was represented by both sides that the parties are negotiating between themselves for settlement and therefore, they would report the settlement, if sufficient time is granted. Accordingly, the matter was adjourned on two occasions and thereafter, it is listed today for further hearing.

(3.) Today, a joint compromise memo dated 13.06.2018 is filed before this Court signed by both the parties as well as their counsels. The joint compromise memo reads as follows:-