MOHAMMED ATIQUE Vs. APARAJITA ATIQUE

JUDGEMENT

(1.) The present appeal under Sec. 19 of the Family Courts Act, 1984 seeks to assail the order dtd. 15/7/2024 passed by the learned Family Court in Petition No.07/2014, which was filed by the respondent-wife seeking divorce under Sec. 27(1)(a), (b) and (d) of the Special Marriage Act, 1954 (SM Act).

(2.) Vide the impugned judgement, the learned Family Court has, after taking into account the evidence led by the parties as also the submissions made by them in their pleadings, allowed the petition for divorce filed by the respondent by holding that the respondent had been able to prove that she had been met out with cruelty by the appellant-husband during the course of her marriage.

(3.) Marriage between the parties having been solemnized on 20/8/1998 under the SM Act, out of the said wedlock, three children namely Ali, Rabiya and Ashweena were born on 13/10/1999, 21/12/2001 and 18/11/2006 respectively.