K.M.SANJAY KUMAR Vs. M.SUCHITRA

JUDGEMENT

(1.) The orders under challenge in the present revisions are against the orders allowing the application in I.A.No.40 of 2018 filed under Order 7 Rule 14(3) CPC to receive a list of documents and the application in I.A.No.42 of 2018 filed under Order 16 Rule 6 CPC to call for certain receipts from the professional courier office.

(2.) Heard Mr.N.Manokaran, learned counsel for the petitioner and Mr.SA.Shanmugam, learned counsel for the respondent.

(3.) Pending these revisions, the parties have amicably resolved the disputes among themselves, whereby they have agreed to have their marriage solemnized on 15.09.2014, dissolved in terms of the compromise. Both the parties have filed a joint memorandum of compromise dated 21.01.2019 agreeing to the following terms and conditions: JOINT MEMORANDUM OF COMPROMISE