MUHAMMED ASHRAF Vs. MUMTAZ

JUDGEMENT

(1.) The marriage between the petitioner and the first respondent stood dissolved by a decree granted by this Court on 28.4.1994 in M.F.A. No. 29/1994. The petitioner asserts that even before that, on 10.4.1994, the matrimonial relationship was dissolved in terms of Islamic rites and customs. In the writ petition, he does not state even a syllable as to what he did to his daughter through the first respondent. The said child Ajeesha grew under the care of her mother, who later married the second respondent. With the passage of time, she became a major and the third respondent, who is now reportedly in the United Arab Emirates, married Ajeesha.

(2.) Thereafter, on the allegation that Ajeesha is in the illegal confinement of respondents 1 to 3 and that the marriage was conducted without informing the petitioner and against the wishes of Ajeesha, this writ petition was filed and this Court was persuaded to issue notice to the parties.

(3.) Ajeesha has appeared before us today. A counter affidavit is on board by her mother. The first respondent, the mother of Ajeesha and the second respondent, the present husband of the first respondent are also present.