SHABANA ALI & ANR Vs. FARMAN ALI @ SHAHIL

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The appellant has assailed the order dated 16th December, 2014, passed by the Family Court in M.L. No. 07/2014. The primary ground of grievance is that the Family Court is not complying with the order/directions made by this court in a previous appeal.

(3.) The Division Bench of this Court on 21st July, 2015, while deciding the MAT APP. (F.C.) 90/2015 considered it necessary to note the factual matrix of the case in detail. We refrain from repetition. Suffice to say that the respondent herein has filed a petition seeking restitution of conjugal rights on a plea that he was married to the appellant No. 1. By way of his second prayer, the respondent has sought a declaration that the marriage of the appellant No. 1 with the appellant No. 2 be declared null and void for the reason that the appellant No. 1 had a valid and subsisting marriage with him/respondent. The petition of the respondent filed under Section 7 of the Family Courts Act, 1984 read with Muslim Personal Law seeking restitution of the conjugal rights against the appellant No. 1 was registered as M.L. No. 07/2014.