SALIMA REHMAN Vs. MANAF MOHAMED AHMED

JUDGEMENT

(1.) THE plaintiff in this suit is the wife and defendant is her husband.

(2.) THE suit has been filed by the wife seeking decree of divorce of marriage with her husband on the ground of cruelty and adultery. She has also claimed certain other reliefs as are usually claimed in the matrimonial disputes. In particular, she has asked for the custody of a minor son named as Amaan who is six and half years old. She has also claimed injunction against her husband from disturbing or interfering with her possession in respect of flat being No. C-505, Montana Co-operative Housing Society Ltd. , 3rd Floor, Lokhandwala Complex, Andheri (West), Mumbai -400 053. In the said suit she has made this application claiming ad-interim and interim relief. She has claimed maintenance for her minor son and the injunction pending hearing and final disposal of the suit in respect of the said residential flat restraing defendant from disturbing her possession, etc.

(3.) THE parties married on 9th August, 1987. It is noticed that the husband and wife were at one time college-mates. There is one son of the marriage, named as Amaan, aged about six and half years. Plaintiff is working as an Air Hostess in Air India and presently she is residing in the flat with her son and mother.