MASOODA BANO (ALIAS DILSHADA) Vs. NAZIR AHMAD MIR

JUDGEMENT

(1.) Order dated 5th February 2016, passed by Additional District Judge Srinagar in a civil suit, bearing File no.53/M, titled Masooda Bano and others ' Nazir Ahmad Mir, is under challenge in instant Appeal.

(2.) Heard and considered.

(3.) A civil suit has been filed by plaintiffs appellants herein by appellants before the court below for recovery of maintenance, its arrears and other reliefs. It is case of plaintiffs/ appellants that appellant no.1 is wife of respondent no.1, appellant no.2 is biological daughter of appellant no.1 and adopted by respondent no.1 and his father is respondent no.1; appellant no.3 is son born out of wedlock of appellant no.1 and respondent no.1. It is also case of appellants that respondent no.1 neglected plaintiffs and do not pay maintenance. Respondents 1&3 in their joint written statement insisted that marital relationship between appellant no.1 and respondent no.1 ceased to exist as he divorced her. The contention of adoption has been denied by respondents 1&3.