KHUSHBHU RAHUL DAYAMA Vs. RAHUL ARUNKUMAR DAYAMA

JUDGEMENT

(1.) RULE. Respondent waives service. By consent of the parties, taken up for hearing forthwith.

(2.) THE appellant and the respondent filed a joint petition for divorce by mutual consent in the Family Court at Bandra being Petition No.F-315/2008. By the impugned order dated 4/3/2008, learned Judge of the Family Court rejected the petition on the ground that the Family Court has no jurisdiction to entertain the same. Being aggrieved by the said order, the appellant-wife has approached this court.

(3.) LEARNED counsel appearing for the respondent did not dispute the legal submission advanced by Mr. Chagla.