SUNITABEN Vs. SUNILBHAI BHIKHUBHAI PARMAR

JUDGEMENT

(1.) ADMIT. Ms.Parikh, learned Counsel for the respondent waives service of notice of Admission. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) THE present appeal is directed against the ex parte judgement and decree passed by the Family Court dated 15.7.2011 in Family Suit No.217 of 2010, whereby the marriage between the appellant and the respondent is dissolved.

(3.) THE learned Counsel appearing for the respondent submitted that as the dispute about address at which the service of summons is raised, the respondent original plaintiff has no objection, if the matter is remanded to the Family Court.