KAY KANIZBANU RYALLS Vs. ROBERT JOHN RYALLS

JUDGEMENT

(1.) By this appeal, the appellant (original petitioner no. 1) is challenging the judgment and order dated 04.10.2012, passed by the learned District Judge at Panaji in Matrimonial Petition No. 1/2009.

(2.) By the impugned order, the learned District Judge has allowed application (Exhibit-23), filed by the respondent (original petitioner no. 2), thereby recalling the earlier order dated 13.01.2010, granting divorce by mutual consent. The net result is that the application for dissolution of marriage by mutual consent jointly filed by the parties stands dismissed.

(3.) The appellant is an African National, while the respondent is a Britisher. They were married on 29.12.1993 at Sheffield (UK) and the marriage was registered under No. 150 in the office of the Marriage Registrar at Sheffield (UK).