Karnataka High Court
Smt Haseena Banu vs Shaik Mahaboob @ Garib on 20 January, 2012
Bench: N.K.Patil, C.R.Kumaraswamy
"EH13 M§?A ES FELED UNDER SEC:'§i0N 4:?(e; ' <:;;c_ "
€:E§ARDiAN AND '\A?ARD:SH£P ACT. ;:a§A;2\2sIjT:--iE ';;}ATED_ 'i8¢Qé'2G8E} PASSES} :3»: {1} 3: W5, z;;'2c:@z'é:>:~é'*m_E';--««:«*:LE: :;«:ef ::':2:%:L gUD£::a {SRg§§\E.} €}£;*%L1,AKER3E1 ALL£>W1'I\§'€?: '§]§*1:'i"PE3?}"f;fCs'§E :::f:;.E::;e;_* UEVEIEER SEC'E'EQN 25 C)?' GUARDLM. _&: WARi'f}S ;:xC1€,.'1s3§s':,\'~R}:§;::: ' w1?H SECTIQN 35? 0? E:!iOi~L%§»'IE\€E?g1);5§;l'\E..LA'€¥""T{} 23E*;a::.;;:<E. .fi'3~1AT 1. * Tm: PETETIQNER 'E'§§ER'E:EN :3 'my; :;§gARQmN~..Q'F~ -'ms, MENGR SON. _ THIS MFA COMING "C31?-'f'Q§3v:»§§E§xRi:*E{} 'E'E~§£S DAY, N K PATEL' J DEELEVEREZEE TH:V_EfQ:,;.Qw1x<3.;'~.V * " ' This app'€a}::i:§.' impugned Judgment and Clrdez' d a:ed :'a.:C:£é§';'2[0€,>§'-fiéggged in G & w,{: @239? 01::
the file sf Cifaii {Ridge ;[S}:if.i:s1i.}';. {":ha,i1akere, :¥ é$3;;Q:3dé::r:t heyfim has filed the petitisn urgésr Secii:t5;:V§\;':V3« §:':f}_:1_8.'§{;aT'iVfan & Waids £61, 189% zsaci wiéh Sestien sf §\§i%;%}"';§§;:::jr:3;:':i';9;;:fia.r: Law ':0 deciarré that ihs resgsnéeni is .1 =.€i:£{.'~g::&§*s§;ia:é Sf mizgsr son by name 'iviahafizmefi Ah Eéaxfizaza: V" '~.,a:':{-E Egg? f€S§{}f3.§i8§E Q? miasr is: big Qusieégzx Ei is furthaii' "~-._C'§:<:{ié:%::&§£'s iiaeii Q35 appsiiané has §§::'€aé:; §i'%f'€I"1 iiészsrcs :9 'r€svpé:z:1é€::§, Qilfifilg $216 Subségésgsts 9? {Abs mazsgéageg {H16 §E€i§i.§€*5 ~:*/hfié ':35; §E;53:i3":i': E%:Esi)E2;:r§:2::<3§ 5% Eéawag: was; bsgrzz ECE){}%3f€ § 3 353323 aga. Abeui 3 years back, ihis: appeiéazai has takergjtéze Sim frem i'€S§Q§'}§€§}'§ is her pargzziai hause siea}ih§1E;A..£ii1f§?§§?3:VA' hfii' m%s:'.: brsiher 331$. did I29': reiurn ":9 £113 ::13.:'i§.:f«x§ ézgfi * ' 31:13 has 116$: iefi 3. marriefi fife with ihfiiifESi§i3§1§£$Z"§§";j}3i;fi'fi§Zi{§%j%ié§T since 3 years, 82.1: ihe appailarzii -{get "£9 i:~:}:§3: é};z1¥ii " pretect her sax: Mahammed Ali in days.
The responciézsi: 3.8 yousg «hgvififi ané knowledge éeing 1a}::m?'£' 'iéraigcting his 3911 Mcshained A33.' respandent is txgrizzg is get }. $11: the Pamhayath members haiéf: minor child; afier it aiming the age ef :::@§*é=- V? 2 yegm has}: $16 shiid aflgajnaé :?r;5§ "age 9;? 5;?: :_1r;..€1 when ihe resgmrzéezii degireé %:§g§§ cz;y:$»'§:€;s§§ {£16 Qhilfi ts} Eula }:%§$$f:SSi§:L 3:: xsssrzi: 1:: 35311:. appgiiani Shag agrseé bfiffiffi ilhfi i%:; give ihe Quéied}? sf €313 shim is ihfi .; géiaéfigzfisiga.' Qf €223 :'asp<33:2é.e:2*g eiziaérz iha 3&1 33:33:23 me ags sf §€S.1;S? ééé :35}: £13 3%. S313 fig 116$: aigifi €513 §§"{}'$:6¥3i Eégrssif l -,a 3'§::§ i¥§ 'éagi 31:': 3. §$$§"§'.§G§} 'ifi giaza gggzé 333$ §31'(3§}§f saiuaaiifiri 3:3 her San. Rifiisreas iihe I'€Sp{)I1§€I1f, has go'; 3031216 sf incéme 3:26 has §C¥'<5€ and a'ffe§{§:)r1 ami E16 C811 give 223.} p£'{}f,€C§§,_{iiE EL-§" §f'i ' good educatisn :0 his set: Gui «sf the incerne éeriv;:_<:§;'., A T '
3.! To substantiate his COI1é{€§I1Y:i1f§1'1,::§AiV€(S{i§i'fii§f€§: ~:'fV'fi;;,-gu,-.
when appeflant £3 incapable is ~fCi€)d, clsths and other essential nveC§ssit;e*$xui{ff~.1:i*1~s§§r s.§:{::'andvi§unab1e £3 maintain harself 8,flC'§. has filed C1'3.E\iIis<:23L/200? <:3_n- f;}f1_e @5151» JMFC at Chiiradurgag .vh<.'%H:Ls€if and far $26 niiner 1i*es%> <:}>'::fi'§%3f§t=vpéiutiensr is the preper person :0 ts;k€ 'Q child and to give geeé €C1'i}C31:iO:f1 tV<:;_vhisV:; he prayed far tugtcady 0? {E16 ::hf§Z{:§~--._;3§ 30;} further Ceatezégiséa {hat has had pfirziiaiéégi':'*é§iéei::;é3" §:1 Chafizzkere %,aaa%'I: ami ha is iivizag" if:
a,n<:€5:§':aE pa?0§:¥§:f'{§f amé Qiiing 02:? his iiafsiiizgecit 'vi?'E'1e;*€aS§ "-«fijpgéiéanf :%$? .V::é;sm':er:::3é§ aha @065 3:0': have aitag $s3L:§c€ sf 'i.n{'::}i::':;-<"::;;>_Ai:' hE1¥§ 3:13? Shefriér arid SE29 :8 me': in :5: ;3<:}:$i'E§(;n fig éisiézé _;:_:;%€ 91? E"1fiE'S€i§i }§€§EC€':f €336: (iii/§€*E~:'§{}13: {>5 iakiségf <.:a:'{: and 3/,' M/ pznvifiing basic zzecessitées to the m:£r:<:>:* shiifi within.-'--her SC}ii1'{'€ sf income {£933 :19: ariseg "fherefsre, he praggéri applisai/£03: fiisd under Section 25 of Cxuardian S: -- 1890 réafi with Section 35:? of Moha;fi7m:a3n«._;a2é}V '%;;na;y5be%L"2 afioweé. Yhe said application fiiecyhas b4c.ef:-.r$gis:'€'1f'éAfi; if:
am: 4/200? on the file of Civfi Jud5g'e:.::'s»reDn.)" <:}1r:'a:1.a1{&:;§§[
4. Upon receipt of --..;;;pp€11a:1t has rspresenied i:hrough. iger ail the aiiegaticna It is furthsr eoatended the Cusiofiy Q? the shiid :0 thee hag zmt mafia 01:': any giztempi fig SE8 t'ae::!% 8023, T 116 appeflan: has féiféiti maimenanca for harseif and for "£19':i::§§:€>i*'--v.:;i§*;§.:'§i§.,xV 'Tharefsreg *:ih€3§€i is rm cause {ref aeiion fa:
Vlg/giing 0§:_E;§€ pe':i§i§:§;: sznfie? Sécéézsn 233 sf Suagégiaa/1 <3: 'Wards ;:*'<3;:1A<'3; ::;i€:.Z§: Sésttéaza 35'? of Evighammaéagz Eaxan "figs "*-Sa%£i'*§$i§,é§ {}:: fiiééd is b353"*€d hf; 1§§:_:a%é:.ai§0r: af:';.s::E $35036 is} 'Se aé; §§"Z'§EE%:'E{}§§. fiE§"'C§'E€3§' %Tif;ii'i'i€E§'Ci€é SE13? the:
X respendeni is a Vagabond and he m:+g1€ct€d i/h€_.g:;:@:€§V1azit arvi' her :":1ir:{3:* Chfid and ha is 31:3: making rasgozadént is h'c1'Ji§1g suffiztierit intjig-:§€, {S bad habits. Evicsreevexu the r€$§;;§{{>JVr1§_G'eV;;: "?i'3%.;§;_:V.:€©%§3;3E€t€1y naglecisd the appéfiani from day @118.
Therefore, shé pr21}'§é;':%}ai digmisseé in Eimiixa
5. (fit: tEié*'Eégi;sis:"§.g5f :h&{p}ea.dii91gs available an recerds file Trial Court has fraV::€1éj:§.n'e.¢Aé::A<3'ary paints for €e1:1si::1eraU;Q::, which rssaii ':1/ms : 'V * ihefiéiiéioner is {he guardian cf his V. 4VE5€§:E'7§"§'éfO?":<?.I?'Z?¥1€d Aii Nawaz 1?
2; g::>et£:ia:1€r is eniiiied far €338 xcusiedy fziiééer 33:: Eézfahczmmed Aii Nawaz '?
Egt/?lé§' érder 5, 'E29 aubaéaniéaie E/ha? saga §h% i'§S§Q1"E{i€E:'i' was axamizzéd as ?'\¥ 3 and &..3E{}'CQ€E§" witrzess was sxaméfied as P3362, §%;e has §I"®Ci'i1C€3r'f_ ;E1:<.?i. {E12 She $313: 'i/}.a§':é§ 2:5': affiar is =§:*{}%;'€ Eééfi" <ii{}'IE{.€§E'{i§€}IZL z:;:z;3€:§a:":i:A 2a:'§:Vse éxgmizaeié E3??? 323$ ward wag éxarxgiizegi as E39532. T§5:€:§ have prséuced; L.s_.:;;§" » iégih 'iim siéeg aséssed their easéésnca.
?. The Saar? baimzs" afi$rVEi:%;é;:i::g £333 Vi><i3§.:i: f$"§ éi3's' " V aftsr pausing {he matarials.,gxsaiia§:3}§éVL_:'§:%§-~.:f&{::::>fé3» afteéf appreciatian 3f $123 and axzasilabie an éhe file; has a:1s1x?¢:**e;;iV.g éaffirmaiive and paint I'§{3.3 by ;::,«;! éésigning valid reasexm, recisrdecsi 19 of the order and aiicwed the refipandeni haldizzg that $113 resfianéang is :§i".»LVhis mincsr sen Mchammsci A31 is emitied far ihe custady gf his :'r1:*.::{:r:* s2:.3:1. ' " rézsjgfiézandent 31$ furiher éireciiefi 1:9 send his ::;?i9:§::9:* 56:2' f§?i§Zn:g?3E:ri:ed $5.1: fiawaz is {ha heuse of the agpaliant 'sggiézfsgzé haiiéays 331$ 3.133 3.32 majer reiigigug festivals. The :3 farther direciasi is pérzxzit the apgsiiazzgi $9 36% ; 33%: sarhezzevér she $63363. Ef figs resgmfzfieiit fasiig is '«§§:i5i.%:ria§n '£136 apgsiiaizé §§ $36 33:6: 53:1 i1i?'§",}€§1€£?%}? aha fieszims 333$ figs azaayafzéaiié fi§$S :18? gezafi $3 gar: is iihe $101332 §§ the beat 816 3:13;}. This aspect of €316 matter has met €:ons:fiar§<%__ by the Cezzrt bésiaw 3;: ihé izims Qf allowigzg»; the '§'he:*€f{;sr€§ he submits; that impugned srcier passéd."e§f"'f5'IE:::¥ _' K Ceuré bslow is habie is be set aside é:p§;~iicaii:§:fi"»5iEe{§ §:=:,:9'; the respaizcient is iiabie :0 be rejected aé*€.:ie VQid 0f 1_:11Aérii:'§.'V V
9. As against this, §_§arne@_.E§'§1n3§1 for the respencient submitted. thatvfifzé by the Trial (flour: is just .va3j§:i.__pro§;;:V:éf:' of W33 and d9Cum53fiE5%'?§'; :%}_':'h_%3;"'V1V:€1€Va:11i materiais availabie i:1 ii1'€:~v reievarzt provisions sf {he chfid has reached 'she age 3? 3? years', sntifiad ':0 the Custady of {he 3.33023': the source sf ii'1€3§I'1"i€;, r€§§:<}_:":駫:f:i; 3:'-:$:'£:.<a"' §OSi§§%i'1 159 iakss: cam 0f 1:316 miner "*~~{:I%":fi& a:1:§h€v§$"{:t3;§ab§€ 3:9 §E'G'i§id€ iie basis necaggéégies which * fj;§5«.__§*€3::;:3;%§€{i_ E3: »gLr<}:¥i%: 311$ §€*v'€§G§ffi€Hf sf €316 shfidfl "-.T§3€:*§§e:e_;' Shé 3:,:bmi'i'§,€d éhgéi §§:;erf€rs:::<:€ by ihis CGEEYE is 53:21: gjailssé fey.
10 EC}. Aft€::' aizzrssfui perugal sf £113 Ofééf" :m2pug§§;%fi*§g;s_Sés+:_ ' by the Cazgri. belevm after dué <%:3::sic:1e3:*_a3::Li:zu:ri:'~.VV "
submissiims made by the §eamed Q(:au:"-1.8-3?. 59:.'._'boii?3r._:hVs:Tf parties and afier evaEua':§<::11 of :%16.fef:;§}rc§;$" 3_§%iiiiaE:§\§.\'~//ji'; We do 11:31: find any ermr of law ::1ufi§i<3:§s,.::3a;£é1":'Q'£rr<§g"u1ar:ty as such cemmitted by t§i€¥.T C§}L;i'i 1; gr} 3.Ii%>xi§ing ihe applicatien filed by fine i.S:'éCti<3:1 25 9f Guarfiian & \.7\?arf§1§ :re_§V:1.. §x9iutE':""'Section 35?' cf Bzlohammadan La:<:5;; vis"V1:Vs,t;i;:'§%§"_'riispufig ihati the minor chiid has a,ti:3ined: ih€é0_f himself as appeared befere ihe C:{} 1iij§'fi:'1d .§i:*§3:3 §:§§e*.£i&enC€ as RW'f2.. As per the:
reievani pmazisioiis _§fwt§1€:."f\s"{{i§'1arnn13.éaI: law: the father 15 e::::§§i€<i« f{;::i%:£:A <:é;:.s*:0&y«Vr;féi"ii)1e ntizzcsr child: after asitaiizing tbs age £55 " :E';_:fé.;h&r it is signéficgai 'ii; {mm ihaé, she 7.1: €:§§minet:..¢<_§/xefgrsifiligiiézs 2:§§€EEani,} as RWE, anfi has Stated Er;
"~':?i§1*___%vid&:zc%; _f?3:at aha has gévsm gaeé $61.2;-::a':§<2:":: and has $15: Ch§§. if {hit ééégiéd is ggévstzz ':5: £336 {3U:§§Q§y Gf éi§?é::3.:'§vss_%§§§3r:ée:%::L 3: gsssan W}:{> 353 addéstxfiz is} bad E::e{:':§t',;a ii: wifi If 11 me? ':35 {air and it xvii} eff€<::t the future (sf the child aizeji'-ihs Chéid may 139%, be if} 23. pesiiion :0 Centinzge ii/5 sj<i.:;'s:;3}:::f::1;"4V. Excsgt gix/ring he-r oral s¥;at€::1e~:%m£, she has met ;::§'7é;uc§$:;"E L'a:91jy--..:
Credibie dacurnents Us Show that she of i1"1COH;€ to mainiain herself and her €?h§:§d'. ~- E'urth".::f 'i't"is"r1 0"'§ V in dispute that when Sm: is CapaE§iVé'.:£0 r_r1aifi"':2V1,i'}ifi and minar chiiciig why she has the file of the 3s: Addi, JMFC atAChidt:adQ§g2;;,V._v%%e}§g.%%_',Ig1%,§iintenanc€ for hsrself and for allowed by the éaurt beiew in gfénted R3750/« as infsrim am; Rs.§G®;'~ is fihe minor {:h:EAi'€:iV.._3.:::<"i has been fsgulaziy paid by :'€;3 ;;ji:é'::§1s€§::£, C.«£§u;§.. beloxaz Eakmg judicial 319:9 GE tfiifi thai thzi §res§o:}c':e2::*: is {he prsger pfirssii._t€:» .m3;§:§i§3::gaiéii give geefi educsztiazz 'ac: 61$ minor 30:: givezé'.§%:e"-- $§:s%§d§ <2? $36 {I}i§:%§{:hfi§ :0 331% fafiisr. §':.;::r':}:&:* .1 G§}S€§"v'€§ that as psi' €::2*i<ie:3€€ 0%' PEVZE ?'%'~.fé " W§;:a3'§;0:é;hé :::a§a{%i"§y iii: E0:>Z':<. 211153' his :":":iz':":::a:* $922 by ggévingg geisé V' *,£i§::3{:a§§:§:>:2. $11 {lags <>:hi%r £12232}? ix} p§:}as':€ iiie i'_7{}Ei'§€*}"E7§§,(}EES {sf éhszt 12 appefiiarm she has examiiled herself as RW"i reiteraieci ail the ejiegaiiefie made in i;§f;ee.e_b}eefgie:§'~e%::eJ§'eme:1é. and she else eleariy deposed that f::):'~ harxdevez' the eustaéy ef {he i'eepe:1€§e:':'é_"<e:ez. fiie ground that respendent is 16:01: £11322;----p::<i:ve,iti--<)r: tegixie VA1r§ve and affeetien ii) the ehiici.
IL After 35?' ef Mohammadars is entitled te the eusiafiy ef and of an unmarried girl whe has the feiher, the Custody beiengs fie. -the 1:: the erdzer given :1: Section to {he proviso fie thaé Seetien, E:§V§_.»1:e{¥i'i€'£'V'_Vé§: i;*:;.:VS§ee?Zf¢e:.§é§_3 peimed eat that exeepi giving her 033} 'Mei;iC1e::ee'~«.__'€I1e§:; .e§ie is if: beiiey pesitien 3:0 give Eeve ease e§iéE---- iiiake eaye fer the grewéh {>5 fine Chikég she hae '*.V"f21:i;ee§';_%.e--A'pre:?e fine game by giving egg aizthenéieaieé Oi' T:i:A2je'Q:E:s'ie égeeumené fie eubeiersiiaie ihaii eke ean maieieaie '»_heé"eei' sme' her e<::::. She haze fiepessed ihefi: eéle is set in 2: jgeeiiiea Ezis {;;%:>:2ii:':::e Eéer Eife *~:s:§'£;he::sut {fee eemgazzg 0? her 13 miner child it is net in dispute that she fi}€«:i <%ri3:£: i;::ai gstiiign sesking irxtgrim maizitenamte {rem {he :*€s:«pQ:2.<;§e::%V?§V".
hyssbané is herself and her migmr sen. The se1ifCi__p'€<~¥:¢itA1:§:': §w::'s-. afiowéd anfi reasonabie amount hasjbeegi axfa:*rjefi"'::a§§i:;;::
rsgaré is the saurce sf 13:39:11.5: and '$116 ::"apéiCity*; (if rstspondezxt. The Trial Court after pérLz§;$hiv':0§':'§he Ora} and documentary evidenece isvéugtifieé in afiowing the peiitio:1A.fi1»ed by agsigning Suffiéififii valid by this Court is not called as such made Gui by file appaai.
Fer éfihe the agpeaé ffisd 'by 'tha as fieafaéij sf :;:er§%:3, Gréeraé a€:é<:.r:é:::i:f§§§{. " ' 'A "