SAMEENA ABIDIN Vs. ZUBAIR UL ABIDIN

JUDGEMENT

(1.) This is an application under Order VII Rule 11, CPC filed by the defendants for rejection of the plaint.

(2.) The plaintiff has filed the present suit seeking declaration, permanent injunction and damages against the defendants for ruining her life. It is stated that the plaintiff got married to defendant No.1 as per the Islamic traditions on 26th January, 2012. Subsequently, it is stated that the plaintiff has been abandoned and deserted by the defendant in the cruelest and unknown fashion by way of whimsical and capricious divorce/talaqnama dated 15th February, 2012 sent to the plaintiff within 20 days of the marriage.

(3.) On the basis of the above, the plaintiff filed the present suit seeking the following reliefs: