MUHAMMED SHAFI Vs. JASNA

JUDGEMENT

(1.) Chapter 4 Verse 3 of Qur'an says:

(2.) The petitioner married the first respondent on 9.11.2006 as per the Muslim religious rites and a child now aged 8' years has been born in the wedlock. There was marital discord thereafter and the petitioner divorced the first respondent by pronouncing Talaq. The Talaq was pronounced on three different dates namely 25.3.2017, 3.5.2017 and 7.10.2017 evident by the communications. The first respondent was duly informed about the Talaq through the local Jama-ath to whom the communications were addressed. This led to a series of litigations between the parties on the file of the Family Court which are still pending disposal.

(3.) The details of the cases pending on the file of the Family Court are as follows: