HUMERA SARFARAZ PATEL Vs. SARFARAZ SADIQ PATEL

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the Appellant and the learned counsel for the Respondent. The appeal is taken up for final hearing by consent of parties at the stage of admission. The Appellant is aggrieved by the judgment and order passed by the Family Court, Bandra, Mumbai dated 10th February, 2012. By the said judgment and order, the Learned Judge of the Family Court was pleased to dismiss the petition filed by the Appellant herein for divorce and dissolution of marriage under section 2(viii) (a) of the Dissolution of Muslim Marriages Act, 1939.

(2.) Brief acts are as under:

(3.) The Family Court, however, dismissed the petition for divorce on the ground that there were no proper pleadings in the petition regarding the acts of cruelty by the husband. The Family Court also came to the conclusion that the admission given by the husband was not sufficient, particularly in view of the fact that it was the duty of the Court to ensure that admissions were not given by way of a collusion between the parties to obtain a decree of divorce.