SHEIKH ABDULLAH Vs. HUNSNAARA PARVEEN

JUDGEMENT

(1.) JUDGMENT Present appeal is preferred by appellant husband against the judgment and order dated 14th June 2001 passed by the Judge, Family Court, Nagpur dismissing his petition for restitution of conjugal rights. Appeal has not come up for final hearing out of chronology. However, in view of Civil Application No. 2386 of 2001 filed by appellant husband for grant of stay as, according to appellant, respondent wife is getting married on 16th September 2011, instead of deciding civil application alone, appeal itself has been taken up for final hearing by consent of parties.

(2.) HEARD learned counsel for the parties at length. Perused the impugned judgment and order and other material on record.

(3.) BEFORE the Family Court, appellant examined himself on oath and Mohammad Sakil who allegedly performed Nikahas also Mohamad Hanif, a common friend. On the other hand, respondent examined herself; her mother Smt Sadeka and her cousin brother Abdul Rashid.