GAZALA TABSSUM Vs. ABDUL HAMEED

JUDGEMENT

(1.) Instant appeal has been filed by the appellant-wife Tabssum u/Sec.19 of the Family Courts Act, 1984 against judgment and decree dt.6/8/2014 passed by the ld.Judge, Family Court, Baran whereby the suit for declaration for granting decree of divorce, filed at the instance of appellant-wife, was dismissed.

(2.) It reveals from the record that marriage of the appellant- wife Tabssum with respondent-husband Abdul Hameed was solemnized on 5/10/2008 but because of their matrimonial discord, which was certainly unfortunate, the appellant-wife filed a civil suit for declaration seeking decree of divorce against respondent-husband on 29/3/2010 on many-fold grounds but that came to be dismissed by the ld.Judge, Family Court, Baran D.B.CIVIL MISC.

(3.) Gazala Tabssum Vs. Abdul Hameed.