NISHAT KARIMI Vs. IFFEKHAR A KARIMI

JUDGEMENT

(1.) In this petition, the Court is required to decide the fate of an unfortunate child, who has not been looked after by the father, who is the respondent in this revision application and who is settled in the U.S.A. it is most unfortunate that even though the -Juvenile and Domestic Relations Court for the City of Waynesboro, U.S.A., passed an order in favour of the child, Nida Karimi, the father has not tried to support the said child by arranging any amount for the welfare and benefit of the said child.

(2.) The chequered history of the case is as under: -

(3.) In view of some matrimonial dispute, the husband and wife separated. Since the husband was not taking care of the child, in the year 1995, mother cams to Virginia and commenced the action for child support in the Juvenile and Domestic Relations District Court for the City of Waynesboro, The said Court, vide its order dated 6th July, 1995, awarded $500.00 a month towards child support.