SANDRA CLAUDIA TELES Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri Furtado, the learned Counsel on behalf of the Applicants and Ms. L. Dharwadkar, the learned Addl. Govt. Advocate on behalf of the Respondent.

(2.) THIS is a joint application filed by the Applicants, who got married on 3/07/2000 at Panaji and whose marriage is registered under No.493 of 2000 in the Civil Registration Office, Ilhas Panaji, and, whose marriage has now been dissolved by judgment dated 20/05/2005 of the Judicial Officer of the Superior Court of California, County of Los Angeles, U.S.A.

(3.) IN support of the Application, Shri Furtado has placed reliance on the judgment of this Court dated 24/02/1995 in M.C.A. No.133 of 1994 and also on the Division Bench judgment of this Court dated 21/07/2000 in L.P.A. No.19 or 1998 in the case of Saturnino Epifanio Ralph Barros @ Ralph Barros Vs. Tina Noronha e Barros & Anr. Reliance also is placed on another judgment of the learned Civil Judge of this Court dated 15/09/2006 in M.C.A. No.317 of 2006.