BAIJU JOSEPH Vs. BEXY ELIZABETH

JUDGEMENT

(1.) Mat.A. Nos. 781 & 806 of 2010 have been filed by the very same petitioner challenging the judgment in O.P.(Divorce). No. 360 of 2009 and O.P.No.362/2009 respectively of the Family Court, Kottayam at Ettumanoor.

(2.) O.P. (Divorce).No.360/2009 has been filed for a declaration that the petitioner is not the husband of the respondent. The short facts as described in the petition are as under:

(3.) She again demanded money for purchasing two acres of land near to her property and for that purpose the petitioner gave 150 gold coins which he brought from abroad. By selling the said gold coins she got Rs.12 lakhs. She agreed to execute a sale deed in April, 2008, but the copy of the agreement and documents were not sent to the petitioner. He also stated that he had paid substantial amounts to her as she expressed her intention to go for higher education in Australia. Though she proceeded to Australia on 15.03.2008, she returned back after 15 days on 16.04.2008.