The Chandigarh district court has allowed a suit for dissolution of marriage/ nikah by a decree of divorce in a case where a Hindu girl had to get converted into Islam for performance of nikah.
According to the plea, the plaintiff got converted into Islam in 2017 & later came to know that the defendant was already married with 2 children. She was abused & tortured, & eventually, she filed a suit under Section 2 (VIII-A) & (VIII-F) of the Dissolution of Muslim Marriages Act, 1939.
The plaintiff was Hindu by religion & studying in BA II Year at the Govt Girls College, Sector 42, Chandigarh, in 2016. She met 25-year-old defendant through his friend. At that time, defendant was into diary business & used to visit her college. After some time, the 2 became good friends & their friendship continued for around 1-1/2 years.
In the meantime, the defendant proposed to marry the plaintiff, assuring that he was unmarried & that since he was earning well, they would have a nice life. The plaintiff believed the defendant’s version & gave her consent for marriage.
The plea states that since the plaintiff was a Hindu & defendant a Muslim, the former got converted herself to Islam, after which their marriage/ nikah was solemnised on 07.09.2017 as per Muslim rites & ceremonies, in presence of witnesses.
Initially, the girl didn't disclose about his family, but in Nov 2017, the plaintiff was shocked to know from the relatives of defendant that he was already married & had 2 children from the 1st marriage. The plaintiff became upset & felt herself to have been cheated by defendant.
Thereafter, things took a turn for the worse & the defendant started giving beatings to the plaintiff. Unable to take it anymore, the plaintiff called up her parents, who visited her & on seeing her condition, they decided to take their daughter to her parental home & also informed the police.
After hearing the arguments, the court allowed the suit filed by plaintiff.
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