SHAMMA JAHAN Vs. NAZEER SIDDHIBHAI PATTANI

JUDGEMENT

(1.) Present appeal is filed under the provision of Sec. 19 of the Family Courts Act, 1984 by the appellant wife - original plaintiff against the respondent husband challenging the judgment and decree dtd. 21/9/2023 passed by learned Principal Judge, Family Court, Jamnagar (hereinafter referred to as the "Family Court") in Family Suit No.131 of 2022 filed under Sec. 7 of the Family Courts Act r/w Ss. 2(ii), 2(iv) and 2(ix) of the Muslim Marriage Act. By the impugned judgment and decree, learned Family Court rejected the Family Suit filed by the present appellant for dissolution of marriage.

(2.) Heard Mr. Makbul Mansuri, learned advocate for the appellant-wife and Mr. Krunal L. Shah, learned advocate for the respondent- husband.

(3.) It appears from the record that the appellant-wife and respondent-husband both are from muslim community. The appellant-wife went Rajkot to study engineering in Marwadi Education Foundation, where she came in contact with the respondent-husband. Their marriage (Nikah) was solemnized on 30/4/2019 in Junagadh and the same was registered under Registration of Marriage Certificate dtd. 16/5/2019 being registration No.007MR20190000944.