KASHMIRA RUSTOM KAMBATA Vs. RUSTOM MELHI KAMBATA

JUDGEMENT

(1.) Not on board.

(2.) The learned counsel appearing for the first and the second plaintiffs made a request for taking the suit on board as the first plaintiff has come all the way from New Zealand for attending to the suit.

(3.) The present suit is filed under Section 32-B of the Parsi Marriage and Divorce Act, 1936 seeking a decree of divorce by mutual consent.