K SENTHILVEL Vs. D AMBIKA

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals are filed by the appellant/husband challenging the order of the Family Curt, Tiruchirappalli, one dismissing the petition filed by him for divorce and other allowing the Petition filed by the respondent/wife for restitution of conjugal rights.

(2.) When the matters are posted today for admission, Mr.A.Thiruvadi Kumar, learned counsel took notice for the respondent and also submitted that he has filed vakalath for the respondent yesterday before the Registry. Both the counsels submitted that though these two Civil Miscellaneous Appeals are filed, the parties in the mean time have entered into a compromise, which was reduced into writing today by way of a Joint Memo of Compromise, dated 26.06.2018. The said Joint Memo of Compromise is filed today before this Court, signed by both the appellant as well as the respondent.Their respective counsels have also signed the Joint Memo of Compromise. The parties namely, the appellant as well as the respondent are also personally present before this Court today. When they were enquired by the Court, they admit that they have entered into the compromise and they prayed for disposing these two appeals in terms of the Joint Memo of Compromise entered between them. The said Joint Memo of Compromise reads as under:

(3.) Considering the above-stated facts and circumstances, these Civil Miscellaneous Appeals are disposed of in terms of the Joint Memo of Compromise. Consequently, a decree of divorce as prayed for by the appellant/husband is granted. The Joint Memo of Compromise shall form part of the decree. No costs.