On 22.05.2017, the All India Muslim Personal Law Board (AIMPLB) filed an affidavit before the Supreme Court stating that it would issue an advisory through its website, publications and social media platforms asking Qazis to tell the bridegrooms at the time of performing Nikah (marriage) that in case of differences leading to talaq the bridegroom/man shall not pronounce three divorces in one sitting since it is an undesirable practice in Shariat.
The affidavit that will be placed before the 5-judge constituion bench of J.S. Khehar, CJI and Kurian Joseph, U.U. Lalit, R.F. Nariman and Abdul Nazeer, JJ, mentioned that “at the time of performing ‘Nikah’, the person performing the ‘Nikah’ will advise both the bridegroom/man and the bride/woman to incorporate a condition in the ‘Nikahnama’ to exclude resorting to pronouncement of three divorces by the husband in one sitting.”
The bench had reserved it’s decision in the Triple Talaq matter on 18.05.2017 after a 6-day long hearing.
Source: PTI