MRS. PHYLLIS DIANA HEARNE Vs. SGT. DENZIL DONALD PATRICK HEARNE

JUDGEMENT

(1.) MR . Phyllis Diana Hearne was married to Sgt. Denzil Donald Patrick Hearne on 5 -4 -1948.

(2.) ON 18 -10 -1949, Mrs. Phyllis Diana Hearne appealed under Section 18, Divorce Act, that her marriage with the Respondent may be declared to be null and void on the ground that on 5 -4 -1948, Sgt. Denzil Donald Patrick Hearne was married to Mrs. Freda James Hearne and that marriage had not boon dissolved.

(3.) ON evidence examined at the trial the learned District Judge has allowed the Petitioner and granted the Petitioner an ex parte decree nisi with costs declaring null and void her marriage with the Respondent. The trial Court has then ordered that the Petitioner will have the custody of the minor child pending confirmation of the decree.