ROUSANARA BEGUM Vs. S.K. SALAHUDDIN

JUDGEMENT

(1.) Delay condoned.Leave granted.

(2.) These appeals are directed against judgment and order dtd. 24/11/2022 passed in CRR No. 489 of 2019 and Order dtd. 31/1/2024 passed in application for modification bearing No. CRAN 9 of 2023 by the High Court at Calcutta, at the instance of the Appellant herein, Rousanara Begum, who is the former wife of the Respondent No.1 - S.K Salahuddin[ Hereinafter referred to as 'the Respondent']

(3.) The short question which arises for consideration in these appeals are whether goods given to a daughter at the time of her marriage by her father, or to the bridegroom, can be by application of law, returned to the daughter, appellant herein, given that their marriage had ended in divorce.