SYED ASKARI HUSSAIN RIZVI Vs. SABA JAFRI RIZVI

JUDGEMENT

(1.) This appeal has been filed by the appellant/defendant being aggrieved by the judgment and decree dated 26.07.2014 passed by 2nd Additional Principal Judge, Family Court, Bhopal in RCS No.371-A/2012, whereby the learned Family Court has granted a decree of divorce in favour of the respondent and directed the appellant to pay a sum of Rs.2,51,786/- as dower (mehar) to the respondent.

(2.) It is not in dispute that marriage of the appellant/husband and respondent/wife was solemnized on 204.2010 as per Muslim Law and Customs at Bhopal and dower/Mehar amount of Rs.2,51,786/- was settled between them.

(3.) Facts of the case are that a petition for divorce and Mehar has been filed by the respondent. The appellant and respondent are husband and wife. Their marriage was solemnized on 22.04.2010 according to Muslims Law and Customs. A sum of Rs.2,51,786/- was fixed as dower (Mehar) between them. It was alleged by the respondent that dower amount has not been paid by the appellant. After their marriage, the appellant and his family members demanded a sum of Rs.5,00,000/- in cash and used to assault her. Usually, they did not provide her food etc. The respondent also came to know about some bad habits of the appellant and his family members. She resided only for three months in her matrimonial house. In the month of July 2010, she had left matrimonial house. Hence, she filed an application for divorce before the trial Court.