SAVIA TORRES Vs. LESLIE TRODOROSALDANHA

JUDGEMENT

(1.) Heard. Admit. Learned Counsel appearing for the respondent waives service. Heard forthwith with the consent of the learned Counsel.

(2.) This appeal is preferred by the appellant against the judgment and order passed by the Senior Civil Judge, 'A' Court, Panaji in Matrimonial Petition No.54/2012/A dated 31/10/2014, by which the appellant seeking divorce from the respondent is dismissed. Therefore, the present appeal.

(3.) The brief facts of the case may be stated as follows: