P.H. MOHAMMED SALIM Vs. SHAJILA BEEVI

JUDGEMENT

(1.) This appeal is filed against the judgment in OP No. 777 of 2010 of the Family Court, Kottayam at Ettumanoor. The original petition was filed by the respondent herein.

(2.) The facts of the case are as under and the parties are referred to as shown in the original petition.

(3.) The parties belong to Muslim community and they got married as per Muslim religious rites and ceremonies on 24.1.1991. At the relevant time, the petitioner was employed in Muscat. After marriage, they resided together for one month and thereafter he returned to Muscat. Since he was unable to arrange visa for the respondent, he resigned his job and returned to Kerala on 1.6.1991. He thereafter obtained a job and continued his search for an opportunity in Gulf countries. Later, he went to Bahrain and the respondent was also taken to Bahrain in 1992. She became pregnant and came back to Kerala and on 30.8.1993, she gave birth to a female child. The respondent gave birth to the second daughter on 29.8.2000.