ABDUL HAQ Vs. YASMIN TALAT

JUDGEMENT

(1.) This revision is directed against the order dated 23-7-93 passed by J.M.F.C. in Misc. Cr. Case No. 8/93.

(2.) Applicant is the former husband of the respondent, the latter having been divorced by the former. Both the parties are Mahommedans.

(3.) The order impugned is passed under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (for short, 'the Act'), directing applicant to pay to his former wife the following amounts :-