IMRAN Vs. MEHJABEEN KHATOON

JUDGEMENT

(1.) Present first appeal has been filed by defendant-appellant Mohd. Imran challenging judgement and order dated 24.01.2018 passed by Principal Judge, Family Court, Basti in Case No. 236/11A/2014 (Mejahabi Khatoon Vs. Mohd. Imran) under section 3 of Muslim Women (Protection of Rights on Divorce) Act, 1986, whereby Court below has decreed suit of plaintiff-respondent and consequently directed defendant-appellant to pay a sum of Rs.1,98,000/-

(2.) We have heard Mr. Vinod Kumar Dwivedi, learned counsel for appellant and Mr. Pawan Kishore, Advocate, holding brief of Mr. Mahendra Pratap Yadav, learned counsel appearing for respondent.

(3.) Marriage of defendant-appellant Mohd. Imran (hereinafter referred to as appellant) was solemnized with plaintiff-respondent Mehjabeen Khatoon (hereinafter referred to as respondent) on 9.5.2010 in accordance with Muslim Rites and Customs. Appellant granted divorce to respondent on 19.10.2012 and sent copy of divorce document by registered post. It has also come in evidence that Civil Judge (Jr. Division), Basti, vide judgment dated 25.11.2013 passed in O.S. No. 850 of 2012 (Mohd. Imran Vs. Mejahabeen), annulled marriage of parties. Consequently matrimonial relationship between appellant and respondent came to an end in the year 2013.