REGENT COMPUTRONICS PVT. LTD.

BALKISH Appellant

V/S

TALIB HUSSAIN Respondents

Referred Judgements :-

ABDUL RASHID V. SULTANA BEGUM [REFERRED TO]
ABDUL HAMID V. MST. ASIA [REFERRED TO]
MANJIT INDER SINGH V. SARVINDER SINGH,1996 CRIMP(M) NO.1154 OF 1996 [REFERRED TO]
K. KUNHAMMED HAJI V. K. AMINA [REFERRED TO]
USMAN KHAN BAHAMANI V. FATHIMUNNISA BEGUM,AIR 1990 AP 225 27 [REFERRED TO]
MOHD. AHMED KHAN V. SHAH BANO BEGUM [REFERRED TO]
NOOR SABA KHATOON VS. MOHAMMAD QUASIM [REFERRED TO]
ARAB AHMEDBIN ABDULLA VS. ARAB BAIL MOHMUNA SAIYADBHAI [FOLLOWED ON]
KAKA VS. HASSAN BANO [FOLLOWED ON]

JUDGEMENT

(1.) The sole question falling for determination in the present revision petition is :

(2.) The brief facts of the case giving rise to the present petition may be thus stated. The parties were married to each other according to muslim rites at Nahan in the year 1990. As per "Nikahnama", the respondent-husband had agreed to pay to the petitioner wife "Mehr" of 321/4 tolas of silver or the value thereof. The respondent divorced the petitioner on 31-1-1992. No child was born to the parties from this wedlock.

(3.) The petitioner on 23-1-1993, approached the Chief Judicial Magistrate, Nahan, with a petition under S. 3 of the Act, inter-alia, claiming the following reliefs :

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BALKISH Vs. TALIB HUSSAIN

Referred Judgements :-

JUDGEMENT

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