SALMA Vs. YUSUF

JUDGEMENT

(1.) The present second appeal under Sec. 100 of the Code of Civil Procedure has been filed by the appellant -plaintiff in a suit seeking a decree of divorce under Sec. 2(7) of the Dissolution of Muslim Marriage Act, against the judgment and decree dated 21.12.2010 passed by the learned District Judge, Churu (Rajasthan) in Civil Appeal Decree No. 04/2004 "Smt. Salma Vs. Yusuf" by which, he dismissed the appeal of the plaintiff and affirmed the judgment and decree dated 20.01.2004 passed by the learned Civil Judge (Junior Division), Churu in Civil Original Suit No. 8/2000 "Smt. Salma Vs. Yusuf" by which, the learned Civil Judge (Junior Division) had dismissed the suit aforesaid of the plaintiff finding that the plaintiff having failed to prove the issues in her favour, she is not entitled for any relief.

(2.) The relevant portion of the findings of the learned Trial Court in the impugned order dated 20.01.2004 is quoted below for ready reference: -

(3.) The appeal filed by the plaintiff came to be dismissed by the first appellate court of the learned District Judge, Churu, namely, Appeal No. 04/2004 "Smt. Salma Vs. Yusuf". The relevant portion of the findings of the learned Trial Court in the impugned order dated 21.12.2010 is quoted below for ready reference: -