REGENT COMPUTRONICS PVT. LTD.

Sabri Appellant

V/S

MOHD. JAMIL Respondents

Referred Judgements :-

SHABBIR AHMED SHEIKH V. SHAKILABANU [REFERRED TO]
TABASSUM SHAIKH V. SHAIKH S.J. SHAIKH [REFERRED TO]
SAMAUN KHAN V. SMT. ROSHNI PARVEEN [REFERRED TO]
KHARAK SINGH V. STATE OF U.P. [REFERRED TO]
STATE OF MAHARASHTRA VITHOBA BABAN VS. GHANDRABHAN TALE:STATE OF MAHARASHTRA:STATE OF MAHARASHTRA [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
H SIRAJUDDIN VS. SHAZIYA ALIAS AFSANA [REFERRED TO]

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions bearing CR No. 5159 of 2017 titled as "Sabri v. Mohd. Jamil and another" and CR No. 6193 of 2017 titled as "Gulaksha v. Zafar Iqbal and others", as identical question of fact and law is involved.

(2.) The point, which arises for determination, is whether the Muslim woman is entitled to maintenance pendente lite, in a petition filed for restitution of conjugal rights.

(3.) Concededly, the parties to the lis are governed by religion and Muslim customs.

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SABRI Vs. MOHD. JAMIL

Referred Judgements :-

JUDGEMENT

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