Muslim Women's Right to Maintenance

Muslim Women Right To Maintenance U/S 125:

The Supreme Court, in Mohd . Ahmed Khan v. Shah Bano Begum and others has held that if the divorced woman is able to maintain herself, the husband's liability ceases with the period of iddat , but if she is unable to maintain herself after the period of iddat , she is entitled to maintenance under section 125 of the Code of Criminal Procedure. This led to controversy as to the obligations of the Muslim husband to pay maintenance to the divorced wife. The Muslim Women (Protection of Rights on Divorce) Act was passed to dilute the judgment given in the decision of Shahbano case.