TABBASSUM Vs. SHAHE ALAM

JUDGEMENT

(1.) Appeal herein is directed against a judgment and decree dtd. 6/11/2024 passed by the learned Family Court, Jalore whereby the learned Family Judge in exercise of its jurisdiction under Sec. 7 of the Family Courts Act, 1984, dismissed the Civil Suit filed by the appellant wife.

(2.) The appellant-plaintiff filed a suit before the learned Family Court, Jalore, seeking a declaration of dissolution of marriage under Sec. 7 of the Family Courts Act, 1984. The marriage between the parties was solemnized on 16/12/2016 as per Muslim rites. Owing to marital disputes and mental cruelty, the appellant returned to her parental home and sought khula. However, the respondent instead pronounced talak on 2/4/2023, 12/5/2023, and 13/7/2023, which was duly reduced into writing as a talaknama. The appellant relinquished her claims towards mehar, iddat maintenance, and any right in the respondent's movable and immovable property.

(3.) Hence, the instant appeal.