- (1.) We have heard counsel for the parties. We have also listened to f the statements made to us by Mohd. Usman and Mehnaz Jahan. Parents of the girl who are present, have also been heard. We devoted about 20 minutes in the open court and about half anhour in our chambers in this process.
(2.) The petitioner, Mehnaz Jahan bad stated that they have been married and the marriage is also registered in-court. She has been living with her husband Mohd. Usman for about eight months now, and she is carrylag for seven months. She tells us that the husband is looking after her well during all this period and site is being fed properly by Mohd. Usmao. It seems Mohd. Usman has shifted over along with the petitioner to Delhi. Earlier, he was working as an itonsaaith but apprehending trouble from the father-in-law afad Others he has givens Up the job for some that past. He is agreeable to revive his work provided some police protection is given.
(3.) On the parents' side, the main submission has been that they have a large family and if the daughter, who is a Hindu, is allowed to go with usman who is a Muslim, they will have social problems.;