ZAREEFA Vs. MOHAMMAD SIDIQ BHAT

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:

(2.) Briefly stated the petitioner had married to respondent some 30 years back. It is submitted that the marital relations remained cordial. It is further submitted that for last two to three years the respondent along with his family members started harassing the petitioner by one way or the other. It is submitted that the petitioner was forced to leave the matrimonial home due to the hostile attitude of respondent and his parents. It is submitted that the petitioner filed a suit before the Court of Munsiff, Sumbal Sonawari, for dissolution of Marriage which is pending adjudication in the said Court. It is submitted that the respondent is bent upon to make the life of the petitioner miserable and has categorically told her relatives that respondent will never allow the petitioner to come back to his home. It is further submitted that the petitioner filed application under Order 18 Rule 3A of CPC for recording the statement as her own witness but the court below has rejected the said application vide order dated 29.08.2013, which is impugned in this petition and challenged the same on the facts and grounds stated hereinabove.

(3.) On notice respondent has filed objections, and controverted the averments made in the writ petition of the petitioner.