@JUDGMENTTAG-ORDER
Ramakrishnan, J.@mdashThis Criminal Miscellaneous Case filed u/s 482 of the Criminal Procedure Code (for short ''the Code'') was posted
before us along with Criminal Miscellaneous Case No. 1861/1993 on the basis of a common reference order. The specific question referred to the
Division Bench has been answered by us in Criminal Miscellaneous Case 1861/1993 by a separate judgment and need not be considered again in
this case. As per the judgment in Criminal Miscellaneous Case 1861/1993, we have held that the provisions contained in Section 397(3) of the
Code will not be a bar for invoking the jurisdiction of this Court u/s 482 of the Code. In the light of the said judgment, it has to be held that this
Criminal Miscellaneous Case is maintainable in law. Facts, necessary to deal with the contentions on merit raised in the case, can be summarised
thus: The 1st respondent is the divorced wife of the petitioner. She filed Maintenance Case No. 118 of 1989 in the Court of the Additional Chief
Judicial Magistrate, Thalassery, u/s 3 of the Muslim Women (Protection of Rights on Divorce) Act 1986 (for short ''the Act''). In the petition, 1st
respondent claimed (i) an amount equal to the sum of mahr according to Muslim Law; (ii) amount towards maintenance during the period of iddat;
and (iii) a reasonable and fair provision for future maintenance. The learned Magistrate rejected the claim towards mahr. Rs. 5,000/- was allowed
as maintenance payable during the period of iddat. The learned Magistrate also awarded Rs. 30,000/- as reasonable and fair provision for her
future livelihood. Aggrieved by the order, the petitioner preferred Criminal Revision Petition 143/1992 before the Court of Sessions, Thalassery.
The learned Sessions Judge dismissed the revision confirming the order passed by the learned Magistrate. The Criminal Miscellaneous Case has
been filed invoking the jurisdiction of this Court u/s 482 of the Code.
2. On the above facts, learned senior counsel for the petitioner Shri, T.P.K. Nambiar has mainly advanced two contentions. Firstly, it was
submitted that grant of Rs. 30,000/- as future maintenance u/s 3 of the Act is illegal and unsustainable in law. Secondly, it was contended that the
quantum of maintenance fixed is totally arbitrary and illegal. Learned Counsel submitted that both the courts below have failed to take note of the
fact that there is no reliable evidence on record to show the income of the petitioner and the finding regarding the means of the petitioner is based
solely on surmises and conjectures.
3. Point No. (1): Relying upon the provisions contained in Sections 3, 4 and 5 of the Act, it was submitted that the petitioner is liable to make only
a reasonable and fair provision and to pay maintenance to the 1st respondent during the iddat period and not for any period subsequent thereto. In
support of the above submission, it was pointed out that Section 3 (1) (a) in terms restricts the right of the divorced woman to a claim for the
benefits conferred by that clauses and that too only for the iddat period and not for any period beyond that. To buttress the above submission, it
was submitted that under the pristine Muslim Law, the liability of a husband to pay maintenance to divorced wife ceases oh the expiry of iddat
period and thereafter there is no liability for the husband to pay maintenance to her. It was vehemently argued that the legislature having taken note
of the above peculiarity of the personal law and the need to ensure a source of livelihood for the needy divorced Muslim women has made a
special provision in Section 4 of the Act for payment of maintenance to divorced woman in certain cases by her relatives indicated therein or by the
Wakf Board. As per Section 5, applicability of the provisions in Sections 125 to 128 of the Criminal Procedure Code is also specifically excluded
except in cases where both the husband and wife opts to be governed by those provisions. Relying upon the above provisions, it was argued that
the scheme of the Act is to make the former husband of a divorced woman liable to make a reasonable provision and pay maintenance only during
the iddat period and not for any period subsequent thereto. Submitting so, the Learned Counsel argued that the decisions reported in 1988 (2)
KLT 94 (Ali v. Sufaira) and in 1988 (2) KLT 446 (Aliyar v. Pathu) wherein a contrary view has been taken by a learned single Judge and a
Division Bench of this Court requires reconsideration, especially in view of the decisions of the Madras and Andhra Pradesh High Courts reported
in Raja Mohammed v. Moimoon (1992 (2) KLT S.N. 1 - 1992 MLJ (Crl.) 374) and All India Muslim Advocate Forum v. Osman Khan (1990
(1) KLT S.N. 72 F.B. - 1990 (1) KLT 560).
4. this Court has exhaustively considered the scope and effect of Section 3(1)(a) of the Act in the two decisions, the correctness of which has been
challenged by the Learned Counsel for the petitioner in this case. The Division Bench of this Court to which one of us (Chief Justice) was a party
has specifically found that as per Section 3(1)(a), the former husband of a divorced woman is liable to make a reasonable and fair provision for her
livelihood even for post iddat period apart from his liability to pay maintenance during the iddat period. We may usefully extract the following
passages quoted from paragraphs 9, 10 and 11 of the judgment which would indicate the reasoning of the Division Bench:
Under Clause (a) of sub. S. 3(1) of the Act, divorced wife is entitled to reasonable and fair provision to be made and maintenance to be paid
within the iddat period. The clause emphasizes that provision is to be made and maintenance is to be paid. Of course provision is to be made to
secure livelihood of the wife. That need not be in the shape of money; it could be in the shape of provision by grant of immovable property or other
valuable assets or other income yielding property, provision has to be made within the Iddat period; it has to be fair and reasonable. Provision must
certainly be capable of being realised or secured by her. Besides the provision to be made, she is also entitled to be paid maintenance during the
period of Iddat. The expressions reasonable and fair provision and maintenance to be made and paid cannot be understood to have been used
disjunctively. In the context ''and'' cannot mean ''or''. The two expressions convey different ideas and give rise to two different connotations.
Relevant part of clause (a) cannot be read as ""reasonable and fair provision or maintenance"". If there is no difference between the two ideas and
they mean the same thing, one of the expressions is redundant; there is no justification to take a view that the introduction of the words reasonable
and fair provision by the Parliament was intended to be meaningless exercise. It must necessarily have a different connotation. Since the main
purpose of the statute is to protect the interests of the divorced muslim woman, even if there is any ambiguity in the language of the statute, or even
if two interpretations are equally possible, that interpretation which is reasonable and would protect the interests of divorced muslim women has to
be adopted by the court. In the present case there is no ambiguity or uncertainty in S. 3(1) (a). The words used are plain, clear, certain and
unambiguous; they clearly involve declaration of two separate and distinct rights, that is, to obtain maintenance for the period of Iddat and to have
a reasonable and fair provision made. Provision is the amount set aside to provide for known liability which cannot be quantified accurately; it is a
provision for future use. Besides paying maintenance to the divorced wife for the Iddat period, former husband has to provide reasonably and fairly
for the future needs of the divorced wife, i.e., use of the divorced wife after the period of Iddat period and till her marriage or death.
(Head Note 2)
The learned Single Judge who rendered the decision reported in 1988(2) KLT 94 (Ali v. Sufair) earlier to the decision of the Division Bench has
also interpreted Section 3(1)(a) in the same manner as the Division Bench has interpreted it. The reasoning of the learned Single Judge was also
more or less similar to that of the Division Bench. We may note here itself that Bhaskar Rao, J. of the Andhra Pradesh High Court who wrote a
dissenting judgment in the Full Bench Case (All India Muslim Advocate Forum''s case) has expressed full agreement with the view taken in Ali''s
case after referring to it.
5. In ah attempt to persuade us to reconsider the decisions against him, the Learned Counsel for the petitioner has referred to relevant passages
from Mulla & Tayabji for the proposition that on divorce, a Muslim husband''s liability is only to pay maintenance to the divorced wife for the iddat
period and not to any subsequent period. The Learned Counsel has further submitted that it was when, in Mohd. Ahmed Khan Vs. Shah Bano
Begum and Others, Supreme Court has declared that the Muslim husband''s liability to pay maintenance will not cease by the expiry of iddat
period and will continue till death or remarriage of the divorced wife u/s 125 of the Criminal procedure Code in cases where the divorced wife has
no means of livelihood that the legislature has passed the Act to restore the legal position to its pristine condition. As per Section 5 of the Act, the
legislature has specifically excluded even the application of the provision contained in Sections 125 to 128 of the Code except in cases where both
parties concerned opt to be governed by those provisions. As such, it would be quite contrary to the intention of the legislature to interpret and
understand section 3(1) (a) of the Act in such a manner as imposing a liability on the husband to pay not only maintenance during the iddat period,
but also a provision for her livelihood during the rest of her life time. It will also be clearly opposed to the scheme of the Act whereby the legislature
has made a specific provision, namely, Section 4 casting the liability for payment of maintenance to the divorced women after iddat period on
certain of her relatives and in appropriate cases on the Wakf Board.
6. As regards the above contention, we find that the Division Bench has repelled the said contention also after a detailed consideration of the
provisions contained in Section 4 of the Act for the following reasons:
Under S. 3, former husband is liable for the payment of maintenance for the Iddat period and to make reasonable and fair provision for the post-
Iddat period. Quantification has to be made, under sub-section 3(b) of S. 3, having regard to the needs of the divorced woman, standard of living
enjoyed by her during her marriage and the means of her former husband. Former husband may die; his means may be slender and the reasonable
and fair provision made for the future may not be adequate. The provision might not for some reason or the other, be enforced. In all these
contingencies, (the narrative is not exhaustive but only illustrative) the constitutional directive in the directive principles of state policy (specifically
Articles 38, 39) would require measure to avoid destitution of the woman. Parliament has devised a strategy for providing additional safeguards to
protect the interests of the divorced woman. If inspite of reasonable and fair provision made for the post-Iddat period, she faces destitution, S. 4
comes to her rescue. We do not agree that the scheme of S. 4 casting on relatives of the divorced woman liability for, maintenance should lead to a
narrow and technical interpretation of S. 3.
We do not find any compelling reason to depart from the above reasoning and conclusion of the Division Bench. On the other hand, we are in
complete agreement with the said reasoning and conclusion. We are clearly of the view that the legislature has deliberately used the two
expressions ''provision'' and ''maintenance'' with the intention of expressing two different things or ideas departing from the view expressed by the
Supreme Court in Shah Banos case that the distinction between the above two expressions ''provision'' and ''maintenance'' is a distinction without
difference. Parliament, in our view, has while enacting Section 3(1)(a) of the Act, accepted the traditional view that right to maintenance ceases
after the expiration of the iddat following talak only after declaring and protecting the right of divorced women to get a fair and reasonable
provision being made for her livelihood during the post iddat period also from her husband and that too within the period of iddat. In Shah Bano''s
case, the Supreme Court has already declared that there is a continuing liability on the part of the Muslim husband to pay maintenance to his
divorced wife till her remarriage or death u/s 125 of the Code in case the wife is not having means for her livelihood. The revolt from a section of
the Muslims was only against the continued liability declared by the Supreme Court. There was absolutely no dispute regarding the liability of the
husband to pay maintenance during iddat period. From the statement of objects and reasons, it is evident that the Parliament has enacted the new
legislation in the background of Shah Banos case partly to contain the revolt against the continued liability imposed by the said decision on Muslim
husbands and also to protect the rights of the divorced Muslim women ""who may not be having the necessary means of livelihood after the period
of iddat. We think that the Parliament has justifiably attempted to strike a balance between the competing claims of Muslim husbands and wives
who are parties to a divorce. As the revolt was solely against the continued liability u/s 125 of the Code declared by the Supreme Court, the
applicability of the provisions in the Code was specifically excluded except in cases where the parties opted to be governed by them and the
Muslim husband was freed from such continued liability conditionally on the husband making a fair and reasonable provision for the livelihood of
the, divorced wife who is not having sufficient means for her livelihood within the iddat period itself. In other words, the Parliament has only
substituted in the place of the continued liability declared by the Supreme Court, the liability to make a fair and reasonable provision for the
livelihood of the divorced wife in case she is not having sufficient means of livelihood, within the period of iddat itself as a condition to free the
husband from all his liabilities to the divorced wife on the expiry of the iddat period. This seems to be the scheme envisaged by the Parliament while
enacting the Act. It is difficult to think that parliament has by enacting the Act completely taken away the right of Muslim divorced women u/s 125
of the Code declared by the Supreme Court without making any provision as a compensatory measure. On making a fair and reasonable provision
for livelihood of the needy divorced wife and paying her maintenance for the iddat period the husband was enabled to put an end to all his liabilities
resulting from the divorce by the provision of the Act and to that extent it was certainly a benefit or advantage conferred by the Act on the Muslim
husbands who wanted to divorce their wives. The fact that provision has been made to make a fair and reasonable provision for the future
livelihood alone can be justification for denying the right of a needy divorced Muslim women to have the benefit of the provisions contained in
Section 125 of the Code. This, in our view, seems to be the real intention of the legislature in making the provision in Section 3(1)(a) of the Act. If
the intention of the legislature was to restore the liability of the husband to its pristine form unconditionally, there was no necessity to incorporate
the words ''reasonable and fair provision'' in addition to the word ''maintenance'' in Section 3(1) (a) of the Act. As held by the learned Single Judge
and the Division Bench, we do not find any reason to interpret the provisions in such a way as to make the words and phrases ''reasonable and fair
provision'' and ''made and'' used in the Clause altogether redundant and surplus age. Taking note of the fact that it is an enactment intended to
protect the rights of divorced Muslim women, an interpretation which would advance the objects and reasons viz., protecting the rights of divorced
women alone can be justifiably accepted in preference to the interpretation canvassed for by the Learned Counsel for the petitioner which will
substantially restrict the then rights of divorced women.
7. It is also not possible to accept the argument of the Learned Counsel for the petitioner that even if ''provision'' and ''maintenance'' are different,
still they need only be made and paid to the divorced woman ''for the iddat period'' and not for post iddat period. Though in the decisions of the
Madras and Andhra Pradesh High Courts, the learned Judges have taken the view that u/s 3(1) (a) the husband is liable only to pay maintenance
during the iddat period accepting a similar contention advanced before them, we are inclined to agree with the view consistently taken by this Court
in Ali''s and Aliyar''s cases, the correctness of which has been canvassed before us by the Learned Counsel. In our view, the only reasonable way
in which the provision can be understood is that the husband is made liable to make a reasonable and fair provision apart from paying maintenance
to her for the iddat period, both within the period of iddat. The words ''within the period of iddat'' seems to have been used to indicate the time
within which the provision and maintenance have to be made and paid and not to indicate the duration for which they have to be made and paid.
The words ''within the period of iddat'' cannot also be taken as having the meaning of ''for the period of iddat''.
8. We would thus hold that u/s 3(1) (a), 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 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
section 3(1) (a) of the Act. Turning to the contention that the quantum of maintenance ordered to be paid during the iddat period and the amount
directed to be paid as fair and reasonable provision for the post iddat period are arbitrary and illegal, it has to be pointed out that the courts below
have concurred in fixing Rs. 5,000/ and Rs. 30,000/- as reasonable and proper taking note of the facts and circumstances of the case. Though it
may be true that the respondent wife has not succeeded in adducing evidence sufficient to determine the income of the husband with precision, the
broad fact that husband is employed in a Gulf country and has not produced sufficient materials before Court to establish the exact income derived
by him itself may be sufficient justification for the courts to proceed to fix the maintenance amount payable u/s 3(1) (a) on the basis of a reasonable
estimate. The factual details or the income of the petitioner are matters primarily within the knowledge of the petitioner and in this case to a great
extent exclusively because the petitioner is admittedly employed in a Gulf country. As such, we find that the courts below were justified in fixing Rs.
5,000/- and Rs. 30,000/- as the amounts payable u/s 3(1) (a) of the Act especially in view of the fact that we are exercising a very restricted
jurisdiction conferred u/s 482 of the Code. We find any interference with the findings in this regard at this stage would result in failure of justice
instead of doing justice for which alone the jurisdiction u/s 482 of the Code can be exercised.
We would accordingly dismiss the Criminal Miscellaneous Case as without any merit.