AISHAH BANU Vs. GH MOHD PAUL

JUDGEMENT

(1.) THE petitioners grievance is that the learned Magistrate below has erroneously held that being a divorcee, the petitioner is not entitled to any maintenance at all. She has urged that even on the finding that she was a divorcee, the husband was under a legal obligation to pay her maintenance in respect of the period of Iddat. Her further grievance is that the maintenance allowance allowed in respect of the child, Feroz Ahmad, born out of the their wedlock, is inadequate. After arguing the matter far a short while learned counsel for the parties agreed that the petitioner may be allowed a lump sum amount Rs. 150/ - in lieu of maintenance for the period of Iddat. They further agreed that the maintenance allowance allowed for the boy, Feroz Ahmad, may be enhanced from Rs 40/ - per month to Rs. 60/ - per month. Allowing this revision I modify the order passed by the court below accordingly. There shall be no order as to costs.