A M JAGJAKH Vs. RAJATHI ZIAUDEEN

JUDGEMENT

(1.) THE plaintiff in O. S. No. 1/96 on the file of Family Court, Madurai, is the appellant herein and he has filed the said suit under Sec. 307 of the Muslim Act for dissolution of his marriage with the first respondent herein. The second respondent is the President of the Jamadh in whose presence the marriage was performed.

(2.) AS per the averments in the plaint, the appellant married the first respondent on 2. 6. 1983 and gave birth to a female and a male children on 12. 6. 1984 and 1. 12. 1986, respectively. The appellant has made several allegations against the first respondent in the plaint for seeking dissolution of marriage which could be categorised as follows:

(3.) THE first respondent filed her written statement as follows: