E. SARANYA Vs. B. MANIKANDAN

JUDGEMENT

(1.) Pursuant to the order passed by this Court on 12.06.2019, the parties appeared before me in the presence of Mr. M. Yazar Arafath, learned counsel for the petitioner/wife and Ms. K. Amsalekha, learned counsel for the respondent/husband.

(2.) Mr. B. Manikandan, husband (respondent herein) expressing certain grievances against the petitioner/wife for filing of H.M.O.P. No. 319 of 2019 before the learned II Additional Family Court, Chennai, seeking for dissolution of marriage, submitted that he has realized the problems faced by him as well as his children, namely, Aishwarya, aged about 7 years, and Naveen Kumar, aged about 4 years. He further stated that he is prepared to live with his wife for the sake of his children, if she comes forward to lead the fresh life from today onwards.

(3.) Mr. Arjunan, aged about 55 years, paternal uncle of the petitioner/wife, is also present and he has requested the respondent/husband to visit the native place of wife so that the parents of the wife would be able to do some rituals. The respondent/husband has also agreed to visit his wife's native place along with his children either on Monday or Tuesday. The parties have also filed memo of compromise dated 20.06.2019.