M SHAHUL HAMEED Vs. A SALIMA

JUDGEMENT

(1.) M.Shahul Hameed the first defendant, the appellant herein aggrieved by the concurrent judgments and decrees passed by the Courts below declaring that the Talaq pronounced through the letter sent by him to his wife is not valid and granting permanent injunction to the wife/ plaintiff, has filed this second appeal.

(2.) The case of the plaintiff is as follows :

(3.) The suit was contested by the first defendant contending that after marriage, there were so many instances that caused misunderstanding between the spouses and the plaintiff did not show due respect to her husband/first defendant and after taking true steps for conciliation and since the conciliation talks failed, the first defendant sent a letter dated 30-11-1987 containing pronouncement of Talaq) attested by the witnesses, which is in accordance with the Muslim Shariat Act and consequently, the plaintiff would not be entitled to declaration or permanent injunction.