MUHAMMEED FAZIL Vs. RASVANA

JUDGEMENT

(1.) In the light of the Muslim Women (Protection of Rights on Divorce) Act, 1986 whether a divorced muslim wife is entitled for maintenance under Sec. 125 of the Code of Criminal Procedure (Sec. 144 of the Bharatiya Nagarik Suraksha Sanhita, 2023) and whether "talaq" without attempting for a reconciliation between the parties is valid, are the main issues raised before us for consideration.

(2.) The above appeal and the revision petition arise from the common order dtd. 31/10/2016 in OP No.1178 of 2014 and MC No.367 of 2014 on the files of the Family Court, Thrissur. Since the parties and the cause of action are the same, the above cases are heard together and being disposed of by this judgment.

(3.) For sake of convenience, the parties are referred to as, "husband" and "wife".