ASIF DAUDBHAI KARVA Vs. NONE

JUDGEMENT

(1.) This appeal is preferred jointly by husband and wife, as appellants against order dtd. 19/4/2025 below Exh-1 in Family Suit No.30 of 2025, by which, family suit has been dismissed treating the same to be not maintainable.

(2.) It is the case where the appellants have approached the Family Court for declaration of their marriage to have been dissolved by following mode of their personal law recognized by the Muslim Personal Law (Shariat) Application Act, 1937 being 'mubaraat'.

(3.) The facts in brief are that the Marriage between the parties has been solemnised between the parties as per Islamic Shariyat and in accordance with the customs and rituals of their caste at Vil.- Chhajana, Dist.-Madhubani, Bihar between the Appellant No. 01 and 02 on date: 15/03/2021. Thus, the Appellant No.01 and Appellant No.02 are legally wedded husband and wife.