SAYED MUZAFFAR ALI Vs. MEHRUNNISA BEGUM AFZAL KHAN

JUDGEMENT

(1.) Before learned Judicial Magistrate, First Class, Parbhani, respondent-wife moved application being Misc. Application No. 381 of 1996 stating following facts.

(2.) The marriage between petitioner and respondent was solemnized on 3rd April, 1996 and prompt dowry amount of Rs.25,101/- was paid. However, the said amount i.e. Meher was taken back by the father of petitioner on the count that the amount will be put in the fixed deposit. Jahez articles during the marriage, list of which also incorporated in the application, were also sought to be returned.

(3.) The claim was opposed by the present petitioner denying that dowry was never handed over to the present petitioner or his father as claimed and it is also denied that Jahez articles were given in the marriage.