JUBAIRIYA Vs. SAIDALAVI N.

JUDGEMENT

(1.) 'Jubairiya' filed a petition under Sec. 125 of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.) against 'Saidalavi N.', who is her husband, claiming maintenance. Saidalavi is a blind man. According to 'Jubairiya', 'Saidalavi' survives by begging, and she seeks a share of the income that her husband earns from begging. There is a Malayalam phrase that says, [XXXXXXXXX] which means: "Don't put your hand into a begging bowl". But, it is to be remembered that 'Saidalavi' is also not a saint. Even though he is blind and a beggar, as stated by 'Jubairiya', who is his second wife, (his first wife is also alive) 'Saidalavi' has been threatening Jubairiya that he will soon enter into a third marriage with another lady. I do not want to make any further observations about the same at this stage.

(2.) The Family Court, as per the impugned order, rejected the claim of 'Jubairiya' for maintenance from 'Saidalavi', and they are the revision petitioner and respondent in this revision. Aggrieved by the denial of maintenance to her, 'Jubairiya' filed this revision petition.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel for the respondent.