MANGAL PRAFULLA RANSING Vs. PRAFULLA JEMS RANSING

JUDGEMENT

(1.) None appears for the parties.

(2.) In the light of the provisions contained in the Indian Divorce (Amendment) Act, 2001 and consequent amendment in the Indian Divorce Act, 1869 now entitled as Divorce Act, 1869, the reference made by the District Judge, Solapur for confirmation of the decree for dissolution of marriage is uncalled for and unnecessary and we hold accordingly.

(3.) The judgment and decree passed by the District Judge, Solapur on 30th January, 2004 is final decree subject to appeal under section 54 of the Divorce Act, 1869.