Q. Who were the advocates involved in the case Sabra Shamim vs Maqsood Ansari?

For the Appearing Parties ------------------

Q. What are the equivalent citations for Sabra Shamim vs Maqsood Ansari ?

The equivalence citation are(2004) 9 SCC 616 ; LQ/SC/2002/864 ;

Q. What was the bench assigned for the case Sabra Shamim vs Maqsood Ansari?

HONBLE MR. JUSTICE S. RAJENDRA BABU, HONBLE MR. JUSTICE P. VENKATARAMA REDDI

Sabra Shamim Vs. Maqsood Ansari On 23 August, 2002

Sabra Shamim v. Maqsood Ansari

(Supreme Court Of India)

Criminal Appeal No. 856 Of 2002 | 23-08-2002

(1) Delay condoned.

(2) The High Court proceeded on a premise that the Muslim Women (Protection of Rights on Divorce) Act, 1986 provides that a divorced wife will be entitled to maintenance till the iddat period only and not any further and on that basis set aside the order made by the Principal Judge, Family Court, Dhanbad in Misc. Case No. 40 of 1991 (arising out of MP Case No. 19 of 1982). This proposition of law on which the High Court proceeded is plainly contrary to the decision of this Court in Danial Latifi v. Union of India. Therefore, the order made by the High Court is set aside and the order made by the Family Court stands restored. The appeal is allowed accordingly.

Advocate List

Bench

HON'BLE MR. JUSTICE S. RAJENDRA BABU
HON'BLE MR. JUSTICE P. VENKATARAMA REDDI

Eq Citations

(2004) 9 SCC 616
LQ/SC/2002/864

Head Note

Family and Personal Laws — Maintenance — Muslim Women Protection of Rights on Divorce Act, 1986, Ss. 3 and 12 — Maintenance — Duration of — Held, a divorced wife is entitled to maintenance till the iddat period only and not any further — Maintenance Act, 1950, S. 12