RESHMA Vs. RASHID

JUDGEMENT

(1.) THIS appeal, preferred under Section 19 of the Family Courts Act, 1984, is directed against the judgment and order dated 30.11.2006, passed by the Additional Judge, Family Court, Roorkee, in Case No. 140 of 2004, whereby the petitioner/appellant's petition, moved under Section 3 read with Section 4 of The Muslim Women (Protection of Rights on Divorce) Act, 1986, is dismissed.

(2.) HEARD learned counsel for the parties and perused the lower court record.

(3.) THE respondent No. 1 contested the petition and filed his written statement. He admitted having got married to the petitioner on 21.05.2001, according to the Muslim rites. However, rest of the contents of the petition were denied by the contesting respondent (husband). In the additional pleas it is stated that there was no demand of dowry from the side of the respondents. It is alleged by the respondent No. 1 that it was the petitioner who committed cruelty against the answering respondent. Denying that any demand of Rs. 20,000/- or Rs. 50,000/- was made by him or his parents, it is further stated that respondent No. 1 did not divorce the petitioner and is ready to discharge his duties as her husband.