REJI C MONCY Vs. LISSA K JACOB

JUDGEMENT

(1.) This is an application put in by the petitioner for setting aside the judgment already passed by this Court and to grant a decree of nullity of marriage as prayed for. According to the petitioner there is ample evidence to find that the marriage between the petitioner and the respondent is a nullity. After appreciating the evidence on record I came to the conclusion that the petitioner is not entitled to get a decree declaring that the marriage is a nullity. Therefore, I do not find any reason to set aside the said judgment. This Court has already granted a decree for judicial separation under Section" 22 of the Indian Divorce Act. This judicial separation decree will have the effect of a decree of divorce as S.22 reads as follows: