KARYN VALZITA SILVEIRA Vs. STEDRAN LUIS COUTINHO

JUDGEMENT

(1.) Heard Mr. I. Santimano, learned Counsel for the petitioner. The Respondent is present in person through video conferencing.

(2.) The respondent has forwarded copy of his passport through mail which is marked 'X' for identification. This passport was called for in order to identify the respondent who is appearing in person.

(3.) The application is filed for confirmation of decree of divorce passed by the Foreign Court. The respondent who appears in person admit that such decree is passed by the Family Court at London dtd. 03/04/2023. By this order the marriage stands dissolved.