MARIYAM KHATOON Vs. ANEES FATIMA

JUDGEMENT

(1.) The Appeal arises of an order dtd. 10/8/2024 passed by Principal Family Court Cum XIII Additional Metropolitan Sessions Judge, Hyderabad, in O.P.No.11 of 2021 filed by the petitioner/appellant under Sec. 7(i)(d) of Family Court Act r/w Telangana Revised Pension Rules, 1980 for partition of the pension and pensionary benefits among the wives is dismissed.

(2.) The contentions of the appellant-petitioner and the respondent No.1-wife before the Family Court are as follows:

(3.) Respondent No.1 stated that she is the legally wedded first wife of deceased Mohd. Jabbar Khan and her name is shown in all the records of Department of Animal Husbandry, due to the filing of O.P., no pension has been paid to her. The appellant-petitioner is no way concerned, she is neither the wife nor have any relation with the deceased during his life time. Due to stoppage of pension, the respondent is suffering with severe financial crises and she has no source of income, being old aged suffering with health issues.