AMANULLAH Vs. NASREEN FARHAT

JUDGEMENT

(1.) AMANULLAH is the husband. Nasreen Farhat is the wife. There has been discord between them. There is no issue before the court that their marriage ultimately ended up in a divorce. The issues between them still linger and have virtually become lawyers paradise.

(2.) THE revision was filed by the husband when an amendment in the written statement was denied. In the written statement itself there is no mention about the Mehar at all. All that the husband says is that the kholanama denies the wife any Mehar. Virtually, he accepts that the Mehar was settled at Rs. 40,000/ -.

(3.) THESE are not matters of civil disputes, as a claim or a cross claim, and nothing will come out of this. The main discord is on the Mehar not paid. The marriage has broken down in any case.