MAGLINCE JOHN Vs. THOMAS JOHN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with judgment and decree dated 27- 10-2023 passed by the 2nd Additional Principal Judge, Family Court, Bilaspur in Civil Suit No.502-A/2019, the appellant herein has preferred this appeal under Sec. 19(1) of the Family Courts Act, 1984, by which the application under Sec. 10(ix) and (x) of the Divorce Act, 1869 filed by the respondent herein has been allowed.

(2.) Following facts are necessary to adjudicate this appeal preferred by the appellant herein/wife: -

(3.) Marriage between the appellant and the respondent was solemnized on 15/5/1986 as per the Christian rituals at Vijayawada, Andhra Pradesh and out of their wedlock, they were blessed with two daughters Martina & Monica and one son Richard. However, Martina entered into marriage with one E. Vijay Kumar on 24-11- 2011 against the wish of the respondent that has led to matrimonial discard between them leading to which the appellant lodged a complaint against the respondent which is said to be false by the respondent and consequently, the appellant/wife started residing with her daughter Martina and son-in-law E. Vijay Kumar.