Bombay High Court
Milagrina Pereira vs Antonio Fernandes And Anr on 8 April, 2026
3-MCAM-10-2024.DOC
Suchitra
IN THE HIGH COURT OF BOMBAY AT GOA
MISC. CIVIL APPLICATION (MAIN) NO.10/2024
MILAGRINA PEREIRA ... APPLICANT
Versus
ANTONIO FERNANDES
AND ANR. ... RESPONDENTS
Ms Zeiba Shaikh, Advocate for the Applicant.
CORAM: ASHISH S. CHAVAN, J.
DATE : 8th APRIL 2026 P.C.:
1. In terms of the order dated 10.03.2026, Ms Shaikh, Advocate appearing on behalf of the Applicant, tenders a certiied copy of the Marriage Certiicate, photocopy of which is annexed at Annexure A to the application. Same is taken on record.
2. Insofar as the notarized copy of the Foreign Decree passed on 25.08.2023 is concerned, she submits that the notarized and Apostilled copy is a valid legal document and a certiied copy within the meaning of Section 14 of CPC.
3. Heard Ms Shaikh for the Applicant. On behalf of the Applicant, it is submitted that the Applicant is a person of Goan origin. he marriage between the Applicant and the Respondent Page 1 of 3 8th April 2026 3-MCAM-10-2024.DOC No.1 was registered in the oice of Civil Registrar at Mapusa and solemnized on 13.01.1990. he Applicant is an overseas citizen of India holding Certiicate of Registration of the Overseas Citizen of India bearing No.A1001586 issued on 19.12.2011 at London. Respondent No.1 is also an overseas citizen of India.
4. Both, the Applicant and the Respondent No.1, are presently residing in the United Kingdom.
5. On behalf of the Applicant, it is further submitted that since diferences arose between the couple and there was no possibility of reconciliation, the Applicant moved an application for divorce before the Family Court, sitting at HM Courts and Tribunal Services, United Kingdom, which was ultimately granted by the Family Court, sitting at HM Courts and Tribunal Services, United Kingdom vide order dated 25.08.2023.
6. By way of the present application, the Applicant has prayed for declaration in terms of Section 13 of CPC with regards to the inal order dated 25.08.2023 issued by the Family Court, sitting at HM Courts and Tribunal Services, United Kingdom, and also a direction to the Civil Registrar-cum-Sub Registrar of Bardez at Mapusa to cancel the relevant entry from the Register of Marriages and make necessary endorsement therein.
7. Issue notice to the Respondent No.1-husband, returnable on the next date of hearing. he Court notice to be sent on the email address as mentioned in the cause title of the Application, Page 2 of 3 8th April 2026 3-MCAM-10-2024.DOC with clear directions on the manner in which the Respondent No.1 is expected to log in, to attend the proceedings of this Court on the next date of hearing and also to provide the video conferencing link for the same.
8. In addition to the Court notice, the Applicant is at liberty to serve the Respondent No.1-husband through all permissible modes of service and ile an aidavit of service on or before the next date of hearing.
9. List for compliance on 06.05.2026 at 2.30 p.m. ASHISH S. CHAVAN, J.
Signed by: SUCHITRA NANDAN Page 3 of 3SINGBAL 8th April 2026 Designation: Personal Assistant Date: 08/04/2026 17:14:42