A. ATHISA Vs. L. ASHA

JUDGEMENT

(1.) Heard Mr. Ng. Premkumar, learned counsel appearing on behalf of the appellant and Mr. D. Julius Riamei, learned counsel appearing on behalf of the respondent.

(2.) The present appeal has been filed against the impugned Judgment and Order dtd. 5/5/2018 passed in Mat (Declaratory) Suit No. 42/09/4/10/75(A)/13/05/14/3/2015 by the Ld. Family Court, Senapati, Manipur with the following prayer:

(3.) The case of the appellant is that the respondent has filed a Matrimonial (Declaratory) Suit No. 42/09/4/75(A)/13/05/14/3/2015 against the present appellant u/s 7(a)(e) the Family Court Act, 1984 praying for passing a decree of declaration that the respondent is the legitimate wife of the deceased S. Akha Mao and the counter claim filed by the appellant/defendant with the facts that the respondent is a Christian (Catholic) by religion and the appellant is also a Christian. The respondent married to late S. Akha being No. 4347183K, T.S.-NK of Assam Regiment on 29/8/1989. The marriage ceremony was ministered by Rev. Fr. Sebastian Manianchira SDB at St. Mary's Parish Punanamei, and an undated marriage certificate was issued by Rev. Fr. T.T. Josheph, the Parish Priest, St. Mary's Parish Punanamei. While they were living together three daughters and one son were born to them. They are (i) Miss Leshine (ii) Miss Adazia and (iii) Miss A. Kreyini and (iv) Master Kayio. The respondent's husband S. Akha has died on 18/10/2006.