SHAHADABI M ISAK Vs. ABDUL AJIJ ABDUL LATIF

JUDGEMENT

(1.) THIS writ petition arises out of an application filed by the petitioner under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986. The learned trial Judge has held that the wife i. e. petitioner-Shahadabi, is entitled for Mehar amount for maintenance during Iddat period. The learned trial Judge allowed the application of the present petitioner-wife and directed the husband to pay a sum of Rs. 7000/- towards Mehar amount and also pay Rs. 900 towards Iddat period maintenance. The husband was further directed to return the articles which he had received at the time of marriage totalling Rs. 7,360/ -. It was, further, directed that the husband shall pay Rs. 5000/- towards future maintenance. The applicant was granted cost of Rs. 300/ -.

(2.) THE order passed by the learned trial Judge was challenged in Criminal Revision Application before the learned Sessions Judge at Jalgaon.

(3.) THE learned Sessions Judge was pleased to allow Revision filed by the husband and the order passed by the learned trial Judge against the husband was set aside.