PRAVEEN KUMAR RAJASEKAR Vs. A KAMALAPRIYA @ LAKSHMI SREE

JUDGEMENT

(1.) These appeals have been filed against the common order dated 11.10.2017 passed in O.P.Nos.1486 and 3921 of 2014 by the Principal Family Court at Chennai.

(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 18.01.2013 as per Hindu rites and customs at No.16, VRG Thirumana Mahal, Edaiyarpalayam Thadagam Road, Coimbatore. Subsequent to marriage, there was matrimonial dispute between the parties. Hence, the appellant herein filed F.C.O.P.No.3921 of 2014 under Section 13(1)(a-i) of the Hindu Marriage Act on the ground of cruelty. The wife/respondent herein filed F.C.O.P.No.1486 of 2014 under Section 9 of the Hindu Marriage for restitution of conjugal rights. The Principal Family Judge, Chennai, allowed the petition filed by the wife/respondent herein for conjugal rights and dismissed the petition filed by the husband/ appellant herein seeking divorce. Aggrieved over the same, these Appeals have 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 amicably settled among themselves. The wife/ respondent agreed for divorce. They also filed a joint memo of compromise dated 20.06.2018 before this Court signed by them along with their respective counsels. The terms of the said Compromise Memo reads as follows: