IMRAN RAFEEQ Vs. ABHILASHA JAIN

JUDGEMENT

(1.) The instant Civil Misc. Appeal has been preferred by the appellant Imran Rafeeq under Sec. 19 of the Family Courts Act, 1984 against the judgment and decree dtd. 21/12/2021 passed by the learned Judge, Family Court No.1, Udaipur in Civil Misc. Case No.31/2020 whereby, the learned Judge has allowed the divorce petition filed by the respondent-applicant (wife).

(2.) Succinctly stated the facts of the case are that parties to the lis are born and brought up according to distinct religious beliefs.

(3.) They studied together in a college. Their close friendship transformed into a love affair and thus they got married on 7/7/2009 according to the rites and rituals of Muslim customs.