EDSEL TRINDADE Vs. HAZEL ROSARIA FERNANDES

JUDGEMENT

(1.) This is an application for confirmation of a Foreign Judgment / Decree granting Divorce to the Petitioner. The application has been filed under Article 1101 of the Portuguese Civil Procedure Code read with Sec. 13 of the Civil Procedure Code.

(2.) The Respondent was served vide email by this Court pursuant to the order of this court dtd. 16/12/2025. Mr. Bernard Fernandes, learned Counsel, has waived service on behalf of the Respondent and has put in appearance today. Learned Advocate for the Respondent submits that he has received instructions via email to appear for the Respondent and further submits that the Respondent has no objection to the grant of the application.

(3.) Considering that the Respondent has been served and today she submits through her Counsel that she has no objection to the grant of the application, the Decree dtd. 3/10/2024 of the Family Courts Sitting at Birmingham, Civil and Family Justice Centre in England, is confirmed.