BEENA Vs. B MOHAMMED KHAN @ B M KHAN

JUDGEMENT

(1.) PETITIONER in M.C.No.66/2013 on the file of Judicial First Class Magistrate Court -II, Thiruvananthapuram is the revision petitioner herein.

(2.) THE revision petitioner herein filed the petition under section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986. The case of the revision petitioner in the petition was that she was born and brought up as a Christian and she had married earlier and it was dissolved and in that wedlock, there is a female child. While so, she had connection with the respondent and they decided to marry each other and so she converted to Islam and their marriage was solemnised on 17.02.2011 as per custom. At the time of marriage, respondent had agreed to give 10 sovereigns of gold ornaments as Mahr and Rs.20 lakhs as pocket money. But he had not kept up his promise. At the time of marriage, her parents had given 51 sovereigns of gold ornaments and after marriage, they were living together as husband and wife in different rented houses. She was provided with Rs.8000/ - towards rent and Rs.7500/ - for the salary of the domestic servant apart from providing amounts for maintenance. After six months of marriage, he started to harass her and it became miserable to live with him.

(3.) RESPONDENT filed counter contended as follows: -