Angelina Jolie and Brad Pitt have officially settled their divorce, bringing an end to an intense eight-year legal battle.
The former Hollywood power couple finalized their divorce paperwork on Monday, December 30.
Jolie’s divorce lawyer, James Simon, told the Daily Mail that the Original Sin actress is relieved to have reached this milestone. “Frankly, Angelina is exhausted,” Simon stated.
“More than eight years ago, Angelina filed for divorce from Mr. Pitt. She & the children left all of the properties they had shared with Mr. Pitt, & since that time, she has focused on finding peace & healing for their family.”
Pitt & Jolie's vineyard feud escalates day by day
While the divorce settlement has been finalized, the former power couple remains locked in a legal dispute over the Chateau Miraval vineyard in France. Pitt has accused Jolie of selling her stake in the winery to the Stoli Group without his consent. Daily Mail reported both Jolie & Pitt have expressed willingness to resolve the matter through mediation or take the case to a jury trial.
A source close to the situation shared that Jolie has “been trying hard to be light after a dark time.”
“She doesn’t speak ill of him publicly or privately. The kids have grown up seeing that some people have so much power & privilege that their voices don’t matter. Their pain doesn’t count.”
The source further noted their six children—Maddox, Pax, Zahara, Shiloh, Vivienne, & Knox “have wanted her to speak up for herself, to defend herself over these years, but she reminds them to focus on changing laws over telling public stories.”
Jolie initially filed for divorce in September 2016, just two years after the couple married following a decade-long relationship. Allegations say that the family had a scary encounter days before the filing, where Pitt was accused of being physically abusive on a private plane.
Jolie & Pitt were declared legally single in 2019. The Bullet Train star, now has been romantically involved with Los Angeles-based jewellery designer Ines de Ramon for nearly two years.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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