SYEDA FATIMA MANZELAT Vs. SYED SIRAJUDDIN

JUDGEMENT

(1.) The marriage between the appellant and the respondent took place on 02.12.1994 as per the Islamic traditions. After the marriage, the petitioner and the respondent lived in India and abroad, for about two decades. They were also blessed with a girl child, in the year 1996. However, disputes arose between them and the appellant filed O.P. No. 1600 of 2011 in the Family Court, Hyderabad, for divorce in the form of Khula under Section 2(i) and (viii) of the Dissolution of Muslim Marriages Act, 1939 (for short 'the Act'). The appellant pleaded that her parents gave a sum of Rs. 3 lakhs towards Ghoda Joda Ki Rakham, 24 Tulas of gold jewellery and other valuable articles. The appellant stated that the respondent, her brothers and sisters have taken away all the gold ornaments and even during her stay in Saudi Arabia, she was subjected to physical and mental harassment, by the respondent. A detailed account of the events, that are said to have taken place for about 15 years, is furnished in the O.P. She ultimately prayed for a decree of divorce.

(2.) The respondent filed counter, opposing the O.P. He denied all the allegations. He has presented his version of events that have taken place, ever since his marriage with the appellant.

(3.) Through its order, dated 07.11.2012, the trial Court dismissed the O.P. Hence, this appeal.