NAHIDA BEGUM Vs. SHABIR AHMED

JUDGEMENT

(1.) The instant petition by Nahida Begum-wife of respondent has been preferred for transfer of proceedings initiated by her husband in the Court of District Judge Bhaderwah to the Court of Additional District Judge Doda.

(2.) The parties entered into wedlock on 26.11.2007 as per Muslim rites. A male child was born out of the wedlock. It is alleged that the petitioner was thrown out by her husband from the matrimonial home in October 2008 and she lived in a rented accommodation at Doda City. For the last five months she has been living in Jammu and is living in a rented accommodation. There are allegations made by the petitioner-wife of atrocities committed at her by her in-laws. She bears expenses for her own maintenance and that of the minor child.

(3.) In order to seek maintenance she filed a petition before learned Chief Judicial Magistrate (CJM) Doda who allowed interim maintenance of Rs.1000/- for the minor child. The petition was finally disposed of vide order dated 17.10.2011 with a direction to respondent-husband to pay to the minor child a sum of Rs. 2000/- per month (Annexure-A). However, the amount has not been paid.