YOGIDAS Vs. RUBY DANIEL

JUDGEMENT

(1.) The appellant is the respondent in O.P.No.382/2017 on the files of the learned Family Court, Pala.

(2.) The above Original Petition was filed by the respondent seeking partition and separate possession of the petition schedule property, asserting that she and the appellant were legally married and that the acquisition of the property was done at the time when the marriage subsisted.

(3.) The appellant, however, impelled a defence that he is not legally married to the respondent and that the certificate of marriage produced by the appellant is concocted. He contended that he is a Hindu and hence cannot marry under the Christian rites; thus rendering it inevitable that the version of marriage projected by the respondent is apocryphal.