FAIZAR ALI Vs. MUSSTT SAMINA BEGUM

JUDGEMENT

(1.) None has appeared for the petitioner. Heard the learned counsel for the respondent.

(2.) The respondent/applicant M usstt. Samina Begum approached the Principal Judge, Family Court, Kamrup, Guwahati stating inter-alia that she has married the petitioner Md. Faizar Ali on 3.6.2001 after prolonged courtship. After the marriage they lived as husband and wife but subsequently she was driven out of the house as she failed to meet the demand for dowry and at the relevant time she was pregnant. The applicant gave birth to a daughter on 17.11.2001. As the husband has failed to take care of her and refused to maintain her, she claimed maintenance for herself and her minor daughter under Section 125 Cr. P.C.

(3.) The petitioner husband has filed written statement wherein the marriage is admitted. The husband has however denied the plea of earlier courtship and claimed that as the daughter was born within five months of the marriage he is not the father of the daughter. The husband also denied the allegation of cruelty and the demand for dowry etc. but at the same time stated that at present the applicant and her daughter are living at her parent's house.