SHABEEN Vs. MOHAMED HANIF SHAZULI

JUDGEMENT

(1.) As the parties in these two revision cases are one and the same and they are challenging order passed by the Family Court, Madurai in M.C.No.53 of 2011 dated 11.08.2015 for different reasons, with consent of the counsels heard together, common order is passed as below.

(2.) The parties are described as per their description and ranking in M.C.No.53 of 2011 for sake of convenience.

(3.) The first petitioner Mrs.Shabeen got married to the respondent Mr.Mohamed Hanif Shazuli on 01.07.2001. The second petitioner was born to them on 109.200 Alleging continuous harassment demanding dowry and physical assault including neglect to feed her and force to abort the child conceived, failure to take adequate care to the new born child leading to his death of the son Mohamed Kalil, petition for maintenance is filed.