PARAKKATTIL ABU Vs. PACHIYATH BEEKKUTTY

JUDGEMENT

(1.) Did the court below err in granting a decree of divorce in favour of the wife in distress under Section 2(viii)(f) of the Dissolution of Muslim Marriage Act Did the court below err in accepting the assertions of the wife meekly Did the court below armed with the dictum in Abdurahiman v. Khairunneesa, 2010 1 KerLT 891 exhibit unholy/unworthy haste in disposing of the claim for divorce Is the appellant/husband, in the light of undisputed facts and circumstances, entitled for the luxury of a further opportunity when the contentions that he wants to raise cannot admittedly help him to avoid the impugned decree These questions arise for determination in this case.

(2.) This Matrimonial Appeal is preferred by the appellant/husband, claiming to be aggrieved by an order of dissolution of marriage passed under Section 2(viii)(f) of the Dissolution of Muslim Marriages Act in favour of the respondent, his wife.

(3.) Marriage is admitted. The marriage took place on 18.08.1980 admittedly. Two children have been born in the wedlock.