1995 CRI. L. J. 3371 ::(1996) 1 HinduLR 124 ::(1995) Mad LJ(Cri) 617 ::(1995) 2 RecCriR 719 ::1996 (1) Crimes 176 ::1995 (1) Ker LT 765 ::(1995) 1 Ker LJ 587 ::(1995) 2 DMC 260 ::(1995) ILR(ker) 3 KER 79

Kerala High Court

Hon'ble Judge(s): M. M. Pareed Pillay , C.J. AND T. V. Ramakrishnan , J

(A) Muslim Women (Protection of Rights on Divorce) Act (25 of 1986) , S.3(1)(a)— Maintenance - Divorced Muslim women - Apart from her right to get maintenance during iddat period - Is entitled to get a fair and reasonable provision made for her livelihood for post iddat period. A divorced muslim woman is entitled to get a fair and reasonable provision made for her livelihood after the period of iddat apart from her right to get maintenance during the period of iddat. The liability of Muslim husband to maintain his divorced wife during her life time or till her remarriage as declared in Shah Bano's case has only been substituted by a liability to make a fair and reasonable provision within the period of iddat as a condition for freeing the husband from all his liability to the divorced wife after the period of iddat as per S. 3(1) (a) of the Act. (B) Muslim Women (Protection of Rights on Divorce) Act (25 of 1986) , S.3(1)(a)— Maintenance - Quantum - Divorced Muslim women - Former husband employed in gulf country - Non-production of materials establishing exact income derived by former husband - Has sufficient @page-CriLJ3372justification for fixing maintenance on basis of reasonable estimate - Order fixing Rupees 5,000/- as maintenance during iddat period and Rs. 30,000/- as reasonabl....