AIR 2018 BOMBAY 282 ::AIROnline 2018 Bom 688

Bombay High Court

Hon'ble Judge(s): Shalini Phansalkar Joshi , J

Dissolution of Muslim Marriages Act (8 of 1939) , S.2— Maintenance to Muslim Women - Jurisdiction of Civil Court - Muslim wife clamming maintenance for herself and children as well disposal of matrimonial property, under S. 2 of Act while seeking dissolution of marriage - Right of maintenance and right in matrimonial property are consequences of marriage or its dissolution, incidental to main relief of 'dissolution of marriage' and therefore, these reliefs are integral part of decree of 'dissolution of marriage' - Considering settled law as well object of matrimonial laws - Civil Court having jurisdiction to award relief claimed.