KALPIKA SHARAD NAIK Vs. SHARAD G NAIK

JUDGEMENT

(1.) HEARD rival submissions at length on this First Appeal preferred by the appellant/wife, original respondent challenging the judgment and order dated 12/12/2012. By the said order impugned in the present appeal the Matrimonial Petition No.23/2011/A filed by the present respondent/original petitioner for decree of divorce under Article 4(4) and 4(5) of the Law of Divorce applicable to Goa, Daman and Diu, was decreed. The marriage between the appellant and respondent registered under the entry no.255/2002 of the marriage registration book in the office of Civil Registrar of Mormugao was dissolved by decree of divorce. Civil Registrar, Mormugao was directed to make necessary endorsement against the said entry. The parties were directed to bear their own costs. Appellant and respondent are hereinafter referred to as wife and husband, respectively.

(2.) BEING aggrieved by the said judgment and decree of divorce, wife had preferred the present appeal. At the threshold, the thrust of the arguments advanced on behalf of the wife are mentioned as under:

(3.) IN order to appreciate these arguments initially the issues farmed by the trial Court are required to be mentioned. Said issues are as under: