G.P.Shivaprakash, J. - (1.) On a joint application filed under Section 28 of the Special Marriage Act, 1954 ('Act' for short) by the appellants seeking dissolution of their marriage by mutual consent, the Additional Principal Judge, Family Court, Bangalore has dismissed the petition mainly on the ground that there were no bona fides on the part of the appellants in getting their marriage registered under the Act and they obtained the registration, only with the intention of having their marriage dissolved under the provisions of the Act.
(2.) The marriage between the appellants, who are Christians by faith, was solemnised on 26-4-1992 at St. Patrick Church in terms of the provisions of the Indian Christian Marriage Act, 1872. Subsequently, they lived together for some time and because of certain personal differences between them they started living separately.
(3.) The fact that their marriage which was solemnised on 26-4-1992 under the provisions of the Indian Christian Marriage Act, was got registered on 6-3-1993 under the provisions of Section 15 of the Act, is not in dispute.;