JEFFRIN SCARIA GEORGE Vs. MINI JACOB

JUDGEMENT

(1.) Both these appeals arise from the judgment and decree in OP No.578/2007 dated 28th February, 2013 on the file of the Family Court, Ernakulam (for short "the court below").

(2.) The parties are referred to as shown in the Original Petition unless otherwise stated. The Original Petition was instituted for recovery of money allegedly due to the petitioner from the respondents.

(3.) The petitioner and the 1st respondent are the divorced spouses. Their marriage was solemnized on 15/3/2003 at Thrissur Sub Registry Office under the provisions of the Special Marriage Act, 1954. The 2nd and 3rd respondents are the parents of the 1st respondent. At the time of marriage, the petitioner was employed at U.S.A. The father of the petitioner was also employed at U.S.A. After one and a half months of marriage, the petitioner returned to U.S.A to resume her job. Thereafter, on 12/8/2003, the 1st respondent also left to U.S.A and joined the petitioner and her parents. During their stay at U.S.A., marital discord developed between them. The 1st respondent returned to Kerala on 8/7/2004 and thereafter he went to Australia. The 1st respondent filed divorce petition before the Family Court of Western Australia and obtained divorce dissolving the marriage between him and the petitioner. It has become final.