CAITANO ANTONIO LOURENCO CRASTO Vs. ASSENCAO ANDRADE

JUDGEMENT

(1.) HEARD Mr. Nigel Da Costa Frias, learned Counsel for the Appellant and Mrs. A. A. Agni, learned Counsel for the Respondent.

(2.) THIS second appeal is directed against the Judgment and Decree dated 23/12/2011 passed by the learned District Judge -I, FTC - I, South Goa at Margao in Regular Appeal No. 65 of 2011 by which the judgment dated 18/01/2001 passed by the Civil Judge, Senior Division, Margao in Marriage Petition no. 1/2001/A has been quashed and set aside and the Marriage Petition has been dismissed.

(3.) THE plaintiff had filed the said Marriage Petition for dissolution of marriage between him and the defendant under Article 4(1) and (5) of the Law of Divorce and for direction to the Civil Registrar of Salcete at Margao to cancel the entry in the register of marriages, under no. 2930 dated 28/05/1994.