THOMAS TITUS Vs. ROJA TITUS

JUDGEMENT

(1.) This is an appeal in a matrimonial cause. Husband is the appellant. He is a Doctor, having very high educational qualifications in medical science. He is a Lecturer in cardiology in one of the most reputed medical institutions - Sree Chitra Thirunal Institute of Medical Science and Technology. 1st respondent herein is his wife.

(2.) Appellant filed a petition under S.18 of the Indian Divorce Act to declare the marriage between himself and 1st respondent null and void. According to him, there was only a form of marriage which took place on 10th May, 1979 at the Marthoma Syrian Church, Tatabad, Coimbatore.- Both of them belonged to Marthoma Syrian Christian Community. Their marriage was according to the rites of the Marthoma Syrian Church.

(3.) After the marriage, appellant and 1st respondent stayed together at Trivandrum till 10-1-1981. Thereafter in Delhi till 20-6-1983 and again at Trivandrum till 19-9-1983. A male child was born to them on 28-5-1980.