NAGOOR MOHAMED FAROOQ Vs. MAVADA ROASHAN JAHAN

JUDGEMENT

(1.) CRI. P. Nos. 2891 of 1995, 66, 67 of 1996 and 68 of 1996 are directed against the common order dated 19-8-1995 passed by the additional judicial magistrate first class, kundapur in m. c. nos. 223 of 1991, 193 of 1993, 199 of 1992 and 227 of 1994 respectively.

(2.) CRI. P. No. 499 of 1996 is directed against the order dated 28-9- 1994 passed by the iii additional civil judge and chief judicial magis trate, Mysore in cri. Misc. No. 103 of 1989 and the order dated 20-9- 1995 passed by the ii additional district and sessions judge, Mysore in cri. R. p. No. 119 of 1994 while cri. P. No. 1286 of 1995 is directed against the order dated 12-6-1995 passed by the additional munsiff and judicial magistrate first class, kundapur in m. c. No. 56 of 1994.

(3.) WHILE cri. P. Nos. 2891 of 1995, 66, 67 and 68 of 1996 and 1286 of 1995 are filed by the husband challenging the dismissal of his applications filed under sections 3 and 7 of the muslim women (protection of rights on divorce) Act, 1986 ("the act", for short), cri. P. No. 499 of 1996 is filed by the wife assailing the order of the chief judicial magistrate and ii additional district and sessions judge, mysore, who have allowed the maintenance under sections 3 and 4 of the act and dismissing the maintenance petition filed under Section 125 of the cr. P. c. though the facts in cri. P. Nos. 1286 of 1995 and 499 of 1996 differ from the other, common question of law is involved in all these petitions. They are therefore taken up together for disposal by the consent of the learned counsels on both sides, heard and disposed of by this common order.