AYSHA Vs. OZIR HASSAN

JUDGEMENT

(1.) The short facts of the case are as follows:-

(2.) The learned judge after considering the averments of both parties had framed three issues, viz..,

(3.) On the side of the petitioners, three witnesses were examined and 16 documents were marked as Exs. P1 to P16, viz., Ex. P1-photos with negative (series), Ex. P2-letter written by the first petitioner to the respondent dated 03.07.2000, Ex. P3-acknowledgment card, Ex. P4-letter written by the first petitioner to the respondent dated 11.08.2000, Ex. P5-returned cover, Ex. P6-telegram issued by the first petitioner to the respondent, Ex. P7-letter written by the first petitioner to the Muthavalli, dated 30.08.2000, Ex. P8-letter written by the first petitioner to the Jamath, Ex. P9-letter written by the first petitioner to the respondent dated 12.09.2000, Ex. P10-birth certificate of Seybunisha dated 23.02.1999, Ex. P11-birth certificate of Shapana dated 31.12.1999, Ex. P12-education certificate of Seybunisha dated 21.08.2000, Ex. P13-birth register of second female child, Ex. P14-live birth report, Ex. P15-temperature chart, dated 31.12.1998, Ex. P16-application for new family card. On the side of the respondent, two witnesses were examined and no document was marked.