IDRIS ALI Vs. RAMESHA KHATUN

JUDGEMENT

(1.) In this bunch of revision petitions, an important question relating to interpretation of S. 7 of the Muslim Women (Protection of Rights on Divorce) Act, 1986, for short 'act of 1986, has been referred to this Bench by a single Bench. The order dt. 11- 11-87 passed in one such Criminal Revision, viz. , Criminal Revision No. 112/87 by the learned Judge runs as follows : -.

(2.) In pursuance of the above order, we have heard the learned counsel for the petitioners and also learned counsel for the opposite parries on the point raised. None of the Advocates General has appeared to assist this Court in respect of interpretation of S. 7 of this new Act of 1986.

(3.) Since, we are not deciding the revision' petitions on merit as it would depend on the facts of each case, it is not necessary for us to mention the facts given in these cases.