TAZAMMAL HOSSAIN Vs. GOLCHEHARA BEGAM

JUDGEMENT

(1.) An order passed in Misc. Case No.7 of 1994 under Sec. 3(2) of the Muslim Women (Protection of Rights on Divorce) Act, 1986 passed by the learned Sub-Divisional Judicial Magistrate, Arambagh, Hooghly is under challenge in the instant criminal revision.

(2.) The opposite party/husband is the petitioner before this Court. The grounds of challenging legality, validity and propriety of the aforesaid interim order are as follows:-

(3.) The petitioner divorced his wife/opposite party on 2/12/1989. According to him, at the time of marriage Den mohar was fixed at Rs.7001.00 and the said amount was paid immediately after pronouncement of divorce by the petitioner to the father of the opposite party. It is further alleged by the petitioner that by passing impugned order the learned Sub-Divisional Judicial Magistrate directed him to pay a sum of Rs.7,500.00 as maintenance for the Iddat period and Rs.7001.00 as Den mohar. The petitioner was further directed to return the gold ornaments being 'stridhan' properties to the opposite party. It is contended by the petitioner that the learned Magistrate failed to appreciate the evidence on record adduced by the parties at the time of hearing the Misc. Case No.7 of 1994.