ELLAHEM NENSEY Vs. MOHAMMED NENSEY

JUDGEMENT

(1.) Appellant is the original respondent-wife-mother. Respondent is the original petitioner-husband-father. For convenience, we shall refer to the appellant as wife or mother and to the respondent as husband or father.

(2.) This is wife's civil application praying that pending disposal of the instant appeal, the decree of handing over custody of child Omar to the husband be stayed.

(3.) Appellant-wife and respondent husband were married on 1/3/97. They are Sunni Muslims. On 25/9/97 child Omar was born. There were difference between the husband and wife which ultimately led to the husband pronouncing Talaq on 29/3/99.