Allahabad High Court Orders SP MP to Pay ₹30,000 Monthly Maintenance to Fourth Wife Amid Marital Disputes
Court Refers Case to Mediation Centre, Grants Three Months for Settlement Between Couple
Failure to Comply May Lead to Revocation of Relief and Legal Action Against MP Mohibullah Nadvi
By Our Legal Correspondent
New Delhi: November 06, 2025 — In a significant ruling, the Allahabad High Court has directed Samajwadi Party (SP) Member of Parliament from Rampur, Maulana Mohibullah Nadvi, to pay ₹30,000 per month as maintenance to his fourth wife, Rumana Nadvi. The order, issued on October 14, 2025, came after Rumana filed a petition seeking financial support amid marital discord.
The Court’s decision underscores the judiciary’s emphasis on protecting women’s rights in matrimonial disputes and ensuring financial stability during ongoing litigation.
Background of the Case
The dispute began when Rumana Nadvi approached the High Court, alleging neglect and financial hardship. She argued that as a legally wedded wife, she was entitled to financial assistance for her daily needs.
Maulana Mohibullah Nadvi, a senior SP leader and Imam of the Parliament Street Mosque in Delhi, contested her plea. However, the Court intervened, emphasizing the need for interim relief to prevent undue hardship.
Court’s Observations
- Maintenance is a legal right: The Court stated that every wife is entitled to financial support from her husband, especially during litigation.
- Duty of care: The husband must ensure that his spouse is not left destitute during the dispute.
- Interim relief: Interim maintenance of ₹30,000 per month was granted until final settlement.
- Mediation first: The matter was referred to the Mediation and Conciliation Centre for a possible resolution within three months.
Legal Significance
- Protection of women’s rights: Reinforces that women cannot be left financially vulnerable during marital disputes.
- Judicial sensitivity: Encourages amicable settlements through mediation instead of prolonged litigation.
- Accountability: Failure to comply with the order could lead to legal consequences for the respondent.
Political Context
Mohibullah Nadvi is a sitting MP from Rampur representing the Samajwadi Party. His involvement in a high-profile marital case has drawn public attention. Although the case remains a personal matter, it carries political implications due to Nadvi’s public office and religious influence.
Reactions
- Legal Experts: Lawyers applauded the judgment for strengthening maintenance enforcement.
- Women’s Rights Groups: Activists welcomed it as a victory for women’s economic security.
- Political Analysts: Some predicted that the case might affect Nadvi’s public image, though the legal process remains distinct from political narratives.
Broader Implications
This ruling adds to a series of judgments emphasizing the importance of maintenance in matrimonial cases. Courts across India have reiterated that marriage entails a continuing duty of financial support. The Allahabad High Court’s decision further strengthens this principle.
Timeline of Events
- April 2024: Petition filed by Rumana Nadvi.
- October 14, 2025: High Court orders interim maintenance of ₹30,000 per month.
- November 2025: Ruling gains national attention.
- Next Steps: Mediation process to be completed within three months.
Conclusion
The Allahabad High Court’s order directing SP MP Mohibullah Nadvi to pay ₹30,000 monthly maintenance to his fourth wife marks a vital precedent in matrimonial law. It reinforces the judiciary’s role in ensuring fairness, financial security, and promoting mediation over conflict. The case balances law, compassion, and accountability — setting a notable example in Indian family jurisprudence.