AIR 2010 BOMBAY 109 ::2010 (3) AIR Bom R 445 ::2010 (3) RecCivR 456 ::(2010) 4 AllMR 171 (BOM) ::2010 (6) Bom CR 719 ::2010 (4) Mah LJ 116

Bombay High Court

Hon'ble Judge(s): D. B. Bhosale, R. Y. Ganoo , JJ

(A) Muslim Law - Talak by triple pronouncement - Halala - Meaning - Divorced wife cannot re-marry same husband unless she married in intervening period some one else - And her marriage with him was dissolved through divorce or that person died and iddat period was over - If Talak was by triple pronouncement wife has to observe Halala before remarrying same husband. If the Talak was "the third time" i.e. by triple pronouncement, then they cannot remarry unless the wife, in the intervening period, had married someone else and her marriage had been dissolved either through divorce or death of that person and the iddat of divorce or death has expired. This is considered as "Halala".(Para 8) (B) Muslim Law - Modes of Talak - Explained.@page-Bom110 Three modes of Talak, namely Talak Ahsan, Talak Hasan; and Talak-I-badai are explained as followes. Talak "Ahsan" consists of a single pronouncement of divorce (Talak), made during a tuhr, period between two menstrual course, followed by abstinence from sexual intercourse for the period of Iddat. Talak "Hasan" consists of three pronouncements made during successive tuhrs without sexual intercourse during any of three tuhrs. The Talak becomes irrevocable on pronouncement of divorce during all the three tu....