MARYKUTTY ABRAHAM Vs. B. BABY.

JUDGEMENT

(1.) The original petition filed seeking a declaration that the petitioner is the legally wedded wife of late Madhukumar, and for declaration of rights over his assets, was dismissed by the Family Court. The petitioner is in appeal.

(2.) According to the petitioner, her marriage with late Madhukumar took place on 3/5/1985 at the petitioner's house according to the rites and ceremonies in the Hindu community. Since the petitioner was a Christian, they had a marriage agreement executed and registered at the Sub Registry Office. On 27/10/1986, a child was born to the couple. Madhukumar died on 27/6/2006. Since the respondent claims that she is the legally wedded wife of Shri.Madhukuar, the original petition was filed seeking the following relief:

(3.) The respondent contended that she is the legally wedded wife of Madhukumar and their marriage was solemnised as per the Hindu customary rites on 13/9/1986.