MOHD. FAROOQ Vs. SHAHINA AKHTER

JUDGEMENT

(1.) Through the medium of this petition, the petitioner has assailed the order dtd. 30/11/2015 passed by the learned Additional Sessions Judge, Udhampur (hereinafter to be referred as revisional Court) by virtue of which, the maintenance to the extent of Rs.3500.00 per month was granted to the respondent and a prayer has been made to quash the order dtd. 18/7/2014 passed by the Court of District Judicial Mobile Magistrate Traffic, Udhampur (hereinafter to be referred as trial court) by virtue of which, the trial court has returned a finding that the respondent has not been validly divorced. The petitioner has impugned the order passed by the revisional Court on the following grounds:

(2.) Mr. Shamas Din Saaz, learned counsel appearing for the petitioner had reiterated the submissions made in the petition. On the contrary, learned counsel for the respondent submits that the order of the revisional court is in accordance with law and as such, the same cannot be interfered with.

(3.) Heard learned counsel for the parties and perused the record.