SAYEDA BEGUM Vs. QAYOOM BHAT

JUDGEMENT

(1.) Parties are married to each other and from the wedlock four children are born, one after attaining the majority is also married. Disturbance in matrimonial relationship has given rise to a situation where-under petitioner (wife) is living with her parents.

(2.) Petitioner has launched proceedings under Section 488 Cr. P. C for grant of maintenance before the Court of Judicial Magistrate (Sub Judge), Kupwara where the respondent had taken an objection that the petitioner without any cause is living with her parents, respondent has never deserted the petitioner but of late, due to unfortunate situation, he has divorced the petitioner, therefore, on both the counts is not entitled to any maintenance. Learned Magistrate recorded a finding that "Talaq" cannot be pronounced unless some reasonable cause exist and an attempt for reconciliation fails. Attitude of the respondent has been intolerable which has forced the petitioner to live with her parents. The affidavit sworn by one Nazir Hussain Peer, father of the petitioner, was also taken note of, wherein father of the petitioner had deposed that always it is the petitioner who has been at fault but said affidavit has been ignored because father of the petitioner had not appeared as a witness to prove contents of the affidavit. Finally maintenance @ Rs.1300/ per month from the date of order i.e. 22.03.2011 has been awarded in favour of the petitioner.

(3.) Dissatisfied with the order, revision petition has been filed before the Court of Principal Sessions Judge, Kupwara. Learned Sessions Judge in his detailed order dated 23.09.2011, while deciding the revision petition, has opined that the petitioner in fact has not been neglected but she, because of her own faults, has left the house of the husband. While dealing with the contention of the petitioner to the effect that she was ill treated at her matrimonial house in presence of children and local villagers, learned Sessions Judge has opined that amongst the children one is married whereas, as per her own statement, she had alleged to have been beaten in presence of her neighbours but the petitioner has failed to examine her child, the local villagers and her parents with whom she is living, to prove the valid reason for staying away from her husband and has also added that three witnesses produced by the husband, who are local villagers and have first hand information about the relationship between the parties, who in categoric terms denied the ill treatment to the petitioner (wife), instead they have added that the petitioner would leave the house of her husband, matter was once deliberated upon in the local Jirgah(respectable of the village) and she was found at fault but despite that she would repeat the practice of leaving the matrimonial house. The respondent is also shown to have, as a last resort, divorced the petitioner.