EUNICE LALNUNMAWII CHAWNGTHU Vs. TIMOTHY T. GONMEI

JUDGEMENT

(1.) The present Contempt Case is filed against the sole respondent alleging that he has deliberately and willfully disobeyed the orders of this Court, dated 23. 04. 2015, passed in F. C. A. M. P. No. 199 of 2015 in F. C. A. No. 124 of 2015.

(2.) The brief facts of the case are that the petitioner was married to the respondent on 11. 10. 2006 at BCM Town Church, Mizoram, as per the Indian Christian Marriage Act . The respondent had filed a petition under Section 10(1)(ix)(x) of the Divorce Act, 1869, to dissolve the marriage between the petitioner and the respondent herein; the O. P. was numbered as O. P. No. 1349 of 2010, on the file of the Judge, Family Court, Hyderabad. In the said O. P. , the petitioner herein remained ex-parte. Hence, vide Order, dated 01. 04. 2015, the Family Court allowed the O. P. No. 1349 of 2010 filed by the respondent/husband, thereby dissolving the marriage between the parties.

(3.) Aggrieved by the order of the Family Court, the petitioner herein has filed a Family Court Appeal before this Court; the same was numbered as F. C. A. No. 124 of 2015. In the said F. C. A. , the petitioner sought AN interim suspension of the order passed by the Family Court in O. P. No. 1349 of 2010. Vide order, dated 23. 04. 2015, in F. C. A. M. P. No. 199 of 2015, this Court granted the interim suspension of the order in O. P. No. 1349 of 2010, dated 01. 04. 2015. The interim orders were subsequently extended vide order, dated 10. 06. 2015.