SAMINA Vs. SYED ASIM PASHA

JUDGEMENT

(1.) The order impugned in both the petitions is dated 20.02.2020 passed by the learned Principal Judge, Family Court, Karkardooma Courts, Delhi, vide which petitioner/husband- Syed Hashim Pasha [in Crl. Rev. P. 17/2021] has been directed to pay maintenance to petitioners/wife & two daughters- Samina & Ors. [in Crl.Rev. P. 298/2020].

(2.) Since these revisions petitions have been directed against a common impugned order, therefore, with the consent of learned counsel for the parties, these petitions were heard together and are being disposed of by this common judgment.

(3.) The brief facts of the case are that marriage between Syed Hashim Pasha/ husband and Samina/wife was solemnized 23.04.2015 at Delhi as per Muslim law. Husband is said to be a permanent resident of Hyderabad and an Engineer by profession. Wife is also said to be a highly educated woman but unemployed. Out of this wedlock, parties are blessed with two daughters. However, the marriage between the parties did not work and they are started living separately since 28.05.2017. The husband is staying at Hyderabad and wife is staying at her parents' house in Delhi. The husband has alleged that despite repeated requests, wife has refused to return to the matrimonial house, whereas the wife has alleged that her husband on 28.05.2017, under a conspiracy brought her and the two daughters to Delhi to meet her parents and left them there and thereafter, put a condition that she should come back only if she brings Rs.5 Lacs from her parents.