RAMLA Vs. KABEER AND OTHERS

JUDGEMENT

(1.) The revision petitioner herein is the petitioner in M.C. No.10/2004 of the Judicial First Class Magistrate Court, Muvattupuzha. She brought the petition under section 3(2) of the Muslim Women (Protection Of Rights On Divorce) Act (for short, 'the M.W.Act'). She was married by the respondent in accordance with muslim law on 2.9.2001, and she was divorced by him by pronouncement of 'talak' on 26.4.2004. She sought various reliefs under the Act, those are:- a) maintenance during iddat, and also reasonable and fair provision under Section 3(1)(a) of the Act, (b) maintenance and provision under Section 3(1)(b) of the Act, and (c) the value of ornaments, and also the cash appropriated by the husband.

(2.) The respondent entered appearance, and resisted the claim on the ground that she was divorced due to her own reasons, and so, she is not entitled to get any relief under the M.W.Act.

(3.) On an appreciation of the evidence, the learned Magistrate found that the petitioner is entitled to get the reliefs claimed under Sections 3(1)(a) and 3(1)(b) of the M.W.Act, and accordingly Rs. 1,500/- (Rs. 500/- per month) was granted as maintenance during iddat, Rs. 30,000/- (on a multiplier of 5 at the rate of Rs. 500/- per month) was granted as reasonable and fair provision, and under Section 3(1)(b) of the M.W.Act, Rs. 10,000/- was also granted. Dissatisfied with the amount granted by the trial court, the petitioner has come up in revision.