MUHAMMED ASHAR Vs. MUHSINA

JUDGEMENT

(1.) The appellant was married to the respondent on 15/12/2019 and a son was born to them on 23/4/2021.

(2.) However, it transpires that matrimonial strife germinated between the parties, which finally led the respondent to issue Ext.A2 "Khula Nama", dtd. 5/10/2023, to the appellant, thus divorcing him.

(3.) The respondent, thereupon, filed O.P.No.998/2023 before the learned Family Court, Thalassery, seeking declaration of her marital status as being divorced from the respondent; and this has been allowed by the said Court, after recording her statement as PW1 and evaluating Exts.A1 to A6 documents produced by her.