MARIA BRENDA MASCARNHAS Vs. BRUCE ALEXANDER MASCARENHAS

JUDGEMENT

(1.) This is an application for confirmation of a foreign Judgment, in terms of Article 1100 of the Portuguese Code of Civil Procedure read with Ss. 13 and 14 of the Civil Procedure Code. The Petitioner seeks the confirmation of the order dtd. 31/5/1994 granting divorce to the Petitioner by the Superior Court of Justice, Ontario, Canada in Proceedings No. 94-ND-209317.

(2.) Notice was issued to the Respondent Bruce Alexander Mascarenhas who is present before this Court after service and has recorded his consent to the disposal of this petition.

(3.) The proceedings before the Canadian Court were for divorce on grounds of abandonment of conjugal domicile by the Petitioner. The proceedings disclose that though the Petitioner was served, she has not contested the proceedings. The Decree and Judgment of the Canadian Court were granted to Alexander the Respondent herein by the Judgment sought to be confirmed by this Court.