JOSEPH STANISLAUS Vs. M. MARY MARGARET RANI

JUDGEMENT

(1.) No appearance for the respondent.

(2.) The present Matrimonial Cause in M.C.No.1 of 2005, has been listed before this Full Bench for confirmation of the decree, in the original petition in O.P.No.89 of 1993, dated 26.8.1994, as per Section 17 of the Divorce Act, 1869, which had required that every decree for a dissolution of marriage made by a District Judge shall be subject to confirmation by the High Court.

(3.) The Matrimonial Cause in M.C.No.1 of 2005, had been taken on file by this Court and it has been ordered to be placed before a Full Bench of this Court.