CHANDAN DIGAMBAR PAWASKAR Vs. TANVI DATTARAJ GAD

JUDGEMENT

(1.) Registry to waive office objections and register the First Appeal and the Miscellaneous Civil Application.

(2.) For the reasons stated in the Miscellaneous Civil Application, the same is allowed.

(3.) The First Appeal is directed against the Judgment and decree dtd. 6/5/2023 passed by the Civil Judge Senior Division at Quepem (hereinafter referred to as 'Quepem Court') in Matrimonial Petition No. 42/2022/A, granting the Respondent/Original Plaintiff a decree of divorce, dissolving the marriage between the Appellant (Original Defendant) and the Plaintiff.