JULYET GONSALVES Vs. VINCENT GONSALVES

JUDGEMENT

(1.) The appellant wife is challenging the judgment and decree dated 07.03.2011 passed by Principal Senior Civil Judge & CJM, Mangalore on his file in M.C.No.162/2010 thereby, dissolving her marriage with the respondent under Section 10(ix) and (x) of the Indian Divorce Act, 1869.

(2.) Facts in brief:

(3.) Respondent was placed ex-parte. The Court below after recording the evidence and after giving audience has passed decree of dissolution of marriage.