RUSHANARA BEGUM MAZARBHUIYA (MUSSTT.) Vs. RUSHAN MOHAMMAD BARBHUIYA

JUDGEMENT

(1.) The material facts, which have given rise to the present application, in a nutshell are stated as follows:-

(2.) The 2nd party contested the proceeding, wherein he denied having tortured her, mentally and physically, demanding more money. He pleaded that the amount of Mahr was fixed at Rs. 50,000. But only, articles worth Rs. 3000/- was given to her by her father, at the time of her marriage. He tried his best to bring her back, but she refused, which compelled him to divorce her by pronouncing talaq.

(3.) In support of their respective cases, both the parties adduced evidence. The Learned trial Court, on the basis of the evidence, adduced by the parties came to the findings that the husband is liable to pay Rs. 50,000/- as Mahr, Rs. 3000/- towards the value of articles and another Rs. 3000/- as maintenance for the iddat period. In addition, it was directed that an amount of Rs. 1000/- per month be paid to the petitioner by the respondent 2nd party as maintenance, till she remarried.