R. MAHALAKSHMI Vs. T. RAJAN BABU

JUDGEMENT

(1.) As per the order dtd. 30/4/2019 passed by this Court, today, a memo of compromise dtd. 3/6/2019 entered into between the parties has been filed before this Court. Besides, the husband/Mr. T. Rajan Babu has produced two demand drafts drawn in favour of Mrs. R. Mahalakshmi and Minor R. Kalaiselvi for a sum of Rs.25,00,000.00 each bearing DD Nos. 019930 and 067569, dtd. 26/4/2019. The said Demand Drafts also are handed-over to the wife/R. Mahalakshmi immediately.

(2.) Mr. A. Malath Devapriyam, learned counsel appearing for wife/R. Mahalakshmi stated that he has gone through the settlement deed dtd. 29/4/2019 bearing Document No. 3579 of 2019 executed in favour of a minor child, namely, Minor R. Kalaiselvi, and the same is in order. The said original settlement deed dtd. 29/4/2019 also handed-over to the wife. He has requested this Court to direct the wife / R. Mahalakshmi to deposit a sum Rs.25,00,000.00 drawn in favour of a minor child in a Fixed Deposit in any nationalized bank till she attains the age of majority and that the wife may be permitted to withdraw the accrued interest thereon once in a three months to meet out the educational and other expenditures of a minor child.

(3.) In view of the above, wife/R. Mahalakshmi is directed to deposit a sum of Rs.25,00,000.00 in a fixed deposit in the name of her minor child/R. Kalaiselvi in any one of the nationalized bank till she attains the age of majority and she is also permitted to withdraw the accrued interest thereon once in a every three months to meet out the educational and other expenditures of a minor child. She is also further directed to produce a copy of the receipt of fixed deposit to the learned counsel appearing for the husband within a period of one week from the date of receipt of a copy of this judgment.