SHENAZ ARVIND MUDBHATKAL Vs. ARVIND RAMKRISHNA MUDBHATKAL

JUDGEMENT

(1.) Being aggrieved by judgment and decree dated 30 th September, 2005 passed by the learned Judge, Family Court, Mumbai, in M.J.Petition No.A 1945 of 1992 the appellant Smt. Shehnaz A. Mudbhatkal original Petitioner (hereinafter referred to as said wife) has filed this appeal against Respondent Dr. Arvind Mudbhatkal original Respondent (hereinafter referred to as said husband).

(2.) The wife filed the aforesaid petition No. A 1945 of 1992 in the Family Court at Bandra, Mumbai on or about 5 th December, 1992 to seek following reliefs.

(3.) Facts necessary to decide this appeal are as under : The wife got married with the respondent on 9 th November, 1975 in accordance with Hindu Vedic rites. It is admitted by the wife that prior to her marriage with the husband, she was propagating Muslim religion and that little prior to the marriage, she underwent conversion and adopted Hindu religion. The petition mentions various events, which took place between the wife and the husband and two daughters since 1975 till about 1992. All of them are not relevant for the purposes of deciding the present appeal. Suffice it to say that in the beginning, the wife was working as an Air hostess with Air India. Thereafter, she worked in the Hotel Centaur' and thereafter, she joined Saudi Arabian Airlines. In June, 1985, the wife lost her job and was required to institute proceedings in the Labour Court being Reference IDA No.439 of 1986. She was ordered to be reinstated by award dated 16 th April, 1996. She was reinstated on 2 nd March, 1999. Presently wife is working in Saudi Arabian Airlines.