SHAKILA BANO Vs. SHEIHK NASEEM

JUDGEMENT

(1.) THIS second appeal by order dated 24-1-1990 was admitted for final hearing on the-following substantial question of law :

(2.) SHRI A. J. Khan for the appellant and Shri M. A. Khan with Shri Z. A. Khan heard and record perused.

(3.) THE trial Court in respect of Mahr (Dower) claimed by plaintiff-appellant a divorced Muslim wife, decreed the claim in full i. e. for Rs. 1001/-In appeal, however, by the defendant-respondent-husband the first appellate Court while maintaining the quantum of Mahr ordered adjustment of excess payment allegedly wrongly made to appellant wife by the Court in the proceedings under Section 125 Cr. P. C.