MYMOONA PEER ALIAS ANA BELINDA DIAS Vs. DENA BANK, THROUGH ITS CHIEF MANAGER, (AUTHORIZED OFFICER) C/S DENA BANK, PANAJI BRANCH

JUDGEMENT

(1.) Appellant has filed present appeal feeling aggrieved with an order of rejection of an application for temporary injunction by the Senior Civil Judge, Panaji on 16.1.2015 in Special Civil Suit No.46/2014/A.

(2.) Facts necessary for disposal of this appeal, can be summarised, as follows:-

(3.) The appellant was married to one Mr. Abdul Majeed Peer, as per the custom of Muslim community, on 24.8.1986 at Kashmir. Subsequently, the marriage was registered in Marriage Registration Book before the Civil Registrar of Tiswadi at Panaji Goa. The appellant converted herself into Muslim community.