VELLAMPARAMBIL MUHAMMED Vs. KUNDANI JAMSHEERA AND OTHER

JUDGEMENT

(1.) Jamsheera was married to Muhammed on 03.10.2004. Their relationship became strained. It ultimately ended in divorce by pronouncement of talaq. She filed an application against him under section 3 of the Muslim Women (Protection Of Rights On Divorce) Act (for short 'the Act'). The learned magistrate directed Muhammed to pay Rs 12,000/- to Jamsheera for her maintenance during the iddat period and Rs 2,80,000/- towards reasonable and fair provision for future maintenance. Both parties are dissatisfied with the order of the learned magistrate. Hence both of them have come in revision.

(2.) The parties are referred to in this order as they are arrayed in M.C.No.77/2008.

(3.) The petitioner claimed that she was entitled to Rs 30,000/- as maintenance during the iddat period. She claimed Rs 5,000/- towards shelter, food, clothes and other needs. As reasonable and fair provision for maintenance she claimed Rs 6,00,000/-. According to her, the respondent is employed abroad and has an income of Rs 25,000/- per month. It is also alleged that from landed property he has an income of Rs 10,000/- per month.