NAZMUNNISA Vs. ABDUL KHADEER SHAIK

JUDGEMENT

(1.) This appeal is filed under Sec. 19 of the Family Courts Act, 1984, against the decree and order dtd. 9/11/2023 passed in FCOP No.745 of 2020 on the file of the Court of XIV Additional District and Sessions Judge-cum- Additional Family Court, Vijayawada.

(2.) Petition in FCOP No.745 of 2020 was filed under Sec. 2(ii) (iv) and (viii) (a) of the Dissolution of Muslim Marriages Act, 1939 with a prayer to dissolve the marriage of the appellant/petitioner/wife with the respondent/husband dt.12/2/2012 and pass a decree of divorce on the ground of neglect, desertion and cruelty. The petition was dismissed.

(3.) For the sake of convenience, parties will be herein after referred to as the petitioner and the respondent, as and how they are arrayed in the impugned orders.