ANNU J THOMAS Vs. THOMAS KOSHY

JUDGEMENT

(1.) The petitioner Ms. Annu J. Thomas has filed a petition under the Indian Divorce Act against the respondent Mr. Thomas Koshy. Originally the petition was filed under Section 22 of the Indian Divorce Act and later the petition was amended and pleas under Section 10 of the Indian Divorce Act was also added thereto.

(2.) Ex-parte evidence of the petitioner was recorded by the learned Additional District Judge.

(3.) The petitioner deposed that the marriage between the parties was solemnised on 25th September, 1989 at Gregarios Orthodox Syrian Church, Near Diamond Garden, Chembur, Bombay.