REGENT COMPUTRONICS PVT. LTD.

SAMAUN KHAN Appellant

V/S

ROSHNI PARVEEN Respondents

Referred Judgements :-

DILIP KUMAR V. SPECIAL JUDGE,BARABANKI AND OTHERS [REFERRED TO]
VIKAS AGGARWAL V. ANUBHA [REFERRED TO]
PADAM SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
KHARAK SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
NEWABGANJ SUGAR MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VITHOBA BABAN VS. GHANDRABHAN TALE:STATE OF MAHARASHTRA:STATE OF MAHARASHTRA [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
VAREED JACOB VS. SOSAMMA GEEVARGHESE [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH and NEURO SCIENCES VS. C PARAMESHWARA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri M.M.Salam, learned Counsel for the appellant. Inspite of service of notice, respondent has not put in appearance. Accordingly, we proceed to decide the present appeal with the consent of learned Counsel for the appellant.

(2.) The present appeal filed under Section 19 of the Family Courts Act, 1984 involves the substantial question of law as to whether in a suit filed by a person belonging to muslim community for restitution of conjugal rights, Family Court may grant interim maintenance and cost of litigation ?

(3.) The submission of learned Counsel for the appellant is that under the provisions of Muslim Personal Law, the court lacks jurisdiction to grant interim maintenance pendente-lite or the cost of litigation.

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SAMAUN KHAN Vs. ROSHNI PARVEEN

Referred Judgements :-

JUDGEMENT

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