MAJITHA BEEVI Vs. YAKOOB

JUDGEMENT

(1.) The petitioner in M.C No. 31/92 on the file of the Judicial First Class Magistrate's Court, Varkala is the revision petitioner. The order dated 30.12.1992 is under challenge.

(2.) The revision petitioner filed the M.C. before the lower Court claiming certain amounts under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act. 1986 from her former husband the respondent herein. The marriage between the petitioner and the respondent under Muslim Law on 22.6.1972. the birth of three children in that wedlock and the divorce of the petitioner by the respondent on 1.7.1991 are admitted. The petitioner claimed Rs. 1,500A as maintenance during the period of iddat, Rs. 51/- as dower. Rs. 25.000A being the value of the gold ornaments belonging to her and appropriated by the respondent. Rs. 1,50,000/- being the value of the property belonging to the petitioner and sold and appropriated by the respondent, and Rs. 1 lakh being reasonable and fair provision. Thus a total amount of Rs. 2,76,551/- is claimed by the petitioner from the respondent.

(3.) The respondent contended that the petitioner is not entitled to any of the claims made by her and he is not liable to pay any amount to the petitioner on any of the claims made in the petition.