ESTHER MARIE JACKSON Vs. FREDERICK ORMOND LAYLAND JACKSON

JUDGEMENT

(1.) This is a suit by Esther Marie Jackson for a declaration that her marriage with Frederick Ormond Layland Jackson is null and void.

(2.) The parties, who are Chistians, were married in Allahabad, on the 12th of January, 1910. The respondent, who had been married to another woman, had obtained in the Calcutta High Court a decree nisi for dissolution of that marriage, and the decree had been made absolute on the 6th of December, 1909. He believed that on the decree being made absolute, he was free to marry again and he assured the present petitioner that all the necessary formalities had been complied with. I find it proved that respondent s former wife was alive when the parties were married.

(3.) On the above facts the petitioner claims to be entitled to a declaration that her marriage with the respondent is null and void.