X Vs. NIL

JUDGEMENT

(1.) This appeal is of a peculiar nature. The appellants by entering into a registered agreement on 19/2/2006, started living together. In that relationship, they have a 16 years old child. They no longer want to live together. They lived as husband and wife for quite a long time. Both of them now want to get rid of the relationship. The first appellant is a Hindu and the 2nd appellant is Christian by faith. They moved a joint petition before the Family Court, Ernakulam invoking Sec. 28 of the Special Marriage Act for mutual divorce.

(2.) The Family Court, noting that the marriage was not solemnised under the Special Marriage Act, dismissed the petition for divorce. This is how the appellants have jointly come before us in this appeal.

(3.) We heard the learned counsel appearing for the appellants-Dhanya P. Ashokan at length.