SHAMIM BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 was filed by the petitioner before the Civil Judge (Senior Division) and Additional Chief Judicial Magistrate, Danta Ram Garh, Sikar.

(2.) After filing reply as also the documents, an application was filed by the petitioner before the trial Court with the prayer that on admitted facts in reply filed on behalf of the respondent husband and the agrement placed on record, the petitioner was entitled for possession of part of the property in dispute.

(3.) Accordingly, the trial Court vide order dated 11-4-2001 issued directions that as per the agreement and contract, the petitioner may be given possession of the part of the property mentioned therein.