A.S. BILAL Vs. A. RAISA NASRIN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed to set aside the order of the learned Family Court Judge, Sivagangai, passed in I.A. No. 5 of 2019 in GWOP No. l of 2016, dtd. 23/1/2020 and to restore GWOP. No. l of 2016 on the file of the Family Court, Sivagangai.

(2.) The appellant herein is the father of the minor girl Aisha Imaya (Date of Birth 7/10/2010). The appellant and the respondent herein got married on 27/12/2009. The female child Aisha Imaya was born to them on 7/10/2010. The marital life entered into turbulent phase, which has lead to dissolution of marriage, in the form of Khula divorce, which is prevalent and acceptable in the Muslim Community. The divorce has come into effect from 21/7/2017. Even prior to this, there has been series of cases filed by the appellant and the respondent against each other and their family members both in the criminal Court as well as in the family Court.

(3.) The appellant and his father being a Lawyer, practicing at Chennai and there was no dearth of litigation between the parties.