NAZER ABDULLA Vs. SUNITHA

JUDGEMENT

(1.) PETITION filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONER challenges the order passed by the learned Sessions Judge, Palakkad in a revision filed against the trial judgment directing him to provide maintenance to the divorced wife under the provisions of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (in short, "the Act").

(3.) COURT below allowed the respondent to realise a sum of Rs. 10,000/ - and also the value of ten sovereigns of gold ornaments to a tune of Rs. 1,00,000/ -. Rs. 9,000/ - was allowed as maintenance during iddat, for three months and Rs. 3,00,000/ - was allowed as reasonable and fair provision and maintenance. Aggrieved by that finding of the trial court, the petitioner took up the matter before the Sessions Court, Palakkad. After considering the evidence on record, learned Sessions Judge confirmed the order passed by the trial court. Feeling aggrieved, the petitioner has come up before this Court.