ARUNSHARMA Vs. ROXANN SHARMA

JUDGEMENT

(1.) Heard learned Counsel for the respective parties.

(2.) Rule. Rule made returnable forthwith. Ms. Collasso, learned Counsel waives service on behalf of the respondent. By consent and at the request of the learned Counsel for the parties, heard forthwith.

(3.) By this petition, the petitioner has challenged the order dated 06/09/2014 passed by the learned 2nd Additional Adhoc Civil Judge, Senior Division, Margao (trial Court, for short) in Matrimonial Petition No. 59/2013/II.