MAKIUR RAHAMAN KHA Vs. MAHILA BIBI

JUDGEMENT

(1.) The present revisional application was directed against the order dated 24.01.2001 passed by Sri M. S. Dwivedy, learned Sub-divisional Judicial Magistrate, Uluberia, Howrah in connection with Misc. Case No. 85 of 1998 under section 125 of the Code of Criminal Procedure.

(2.) In the said application the maintenance under section 125 of the Code of Criminal Procedure was claimed by the mother, who was divorced by her husband, from her two sons. The learned Sub-divisional Judicial Magistrate after having considered the materials placed before him was pleased to allow the application for maintenance under section 125 of the Code of Criminal Procedure and directed the O. P. sons to pay a sum of Rs. 250/- each per month from the date of filing of the petition.

(3.) It is stated in the revisional application that the respondent mother had filed application under section 125 of the Code of Criminal Procedure being Misc. Case No. 155 of 1986 claiming maintenance from her husband and her husband took the plea in that case that he had since divorced his wife and she was thus determined to be a divorced Muslim woman. It is also stated in the revisional application as to how the petitioner No. 2 was neglected by his mother who had left the house of her husband at the time when the petitioner No. 2 was a mere child of 3/4 years. It is also stated that the petitioner No. 2 is an assistant of his brother, the petitioner No. 1 and the petitioner No. 1 earns only Rs. 100/- per month while the earning of petitioner No. 2 is only R. 50/- per month. It is also stated that the respondent-mother failed to discharge her duties by showing love and affection to the revisionists and she had left the house of her husband of her own without any reason. It is again stated in the revisional application that a divorced Muslim wife is not entitled to claim maintenance from her sons as there is no provision under the Muslim law. It is also mentioned that the respondent mother has filed a Misc. Case No. 15 of 1997 under sections 3, 4 of Muslim Women (Protection of Rights on Divorce) Act, 1986 against her husband which is still pending.