Supreme Court of India
Savitri W/O Shri Govind Singh Rawat vs Shri Govind Singh Rawat on 9 October, 1985
Equivalent citations: 1986 AIR 984, 1985 SCC (4) 337, AIR 1986 SUPREME COURT 984, 1986 ALL CJ 73, 1986 ALLAPPCAS (CRI) 24, 1985 SCC(CRI) 556, 1986 CRI APP R (SC) 1, 1986 UP CRIR 304, 1985 MARR LJ 561, (1986) 1 CRILC 62, (1985) ALLCRIC 447, (1986) 1 ALLCRILR 593, (1986) SC CR R 26, 1986 CHANDLR(CIV&CRI) 331, 1985 (4) SCC 337, (1985) 28 DLT 437, (1985) 2 DMC 363, (1985) 2 CRIMES 872, (1986) 1 RECCRIR 83, (1986) 1 SCWR 77, (1986) 1 SUPREME 31, (1985) ALL WC 906, (1985) EASTCRIC 912, (1985) GUJ LH 1184, (1986) 1 HINDULR 489, (1986) MAD LJ(CRI) 12, (1985) MAH LJ 976, (1985) MPLJ 662, (1986) MADLW(CRI) 1, (1986) 1 CRIMES 148, (1986) 1 DMC 1, (1985) 2 HINDULR 547, 1986 88 BOM LR 223, AIRONLINE 1985 SC 41
Author: E.S. Venkataramiah
Bench: E.S. Venkataramiah, R.B. Misra
PETITIONER:
SAVITRI W/O SHRI GOVIND SINGH RAWAT
Vs.
RESPONDENT:
SHRI GOVIND SINGH RAWAT
DATE OF JUDGMENT09/10/1985
BENCH:
VENKATARAMIAH, E.S. (J)
BENCH:
VENKATARAMIAH, E.S. (J)
MISRA, R.B. (J)
CITATION:
1986 AIR 984 1985 SCC (4) 337
1985 SCALE (2)697
ACT:
Code of Criminal Procedure, 1973, s. 125 - Whether
Magistrate can grant interim maintenance.
HEADNOTE:
The petitioner filed an application under s. 125 of the
Code of Criminal Procedure, 1973 before the Magistrate for
an order against her husband directing him to pay
maintenance. Thereafter she filed another application for an
interim order directing her husband to pay a reasonable sum
by way of maintenance pending disposal of the main
application. The Magistrate declined to make an interim
order on the ground that there was no express provision in
the Code enabling a Magistrate to pass such an order.
The petitioner filed special leave petition in this
Court.
Disposing of the petition,
^
HELD : 1. There is no express provision in the Code
which authorises a Magistrate to make an interim order
directing payment of maintenance pending disposal of an
application for maintenance. The Code does not also
expressly prohibit the making of such an order- [617 E]
2. The provisions contained in 88. 125, 126, 127 and
128 of the Code of Civil Procedure 1973 show that they are
intended to provide for a preventive remedy for securing
payment of maintenance which can be granted quickly and in
deserving cases with effect from the date of the application
itself. [618 C] G
3. The rate of maintenance that can be awarded under
the Code is limited even though under the law governing the
parties a competent civil court may order payment of a
larger sum in appropriate cases. The civil courts have
inherent power to grant interim maintenance pending disposal
of the suit for maintenance. [618 C-D]
4.The Jurisdiction of a Magistrate under Chapter IX of
the Code is not strictly a criminal Jurisdiction. While
passing an
616
order under that Chapter asking a person to pay maintenance
to his wife, child or parent, the Magistrate is not imposing
any punishment on such person for a crime committed by him.
Chapter IX of the Code contains a summary remedy for
securing some reasonable sum by way of maintenance, subject
to a decree, if any, which may be made in a civil court in a
given case provided the Personal Law applicable to the per
on concerned authorises the enforcement of any such right to
maintenance. The Code, however, provides a quick remedy to
protect the applicant against starvation and to tide over
immediate difficulties. Chapter IX of the Code does not in
reality create any serious new obligation. [618 E-G]
5. It is the duty of the Court to interpret the
provisions in Chapter IX of the Code in such away that the
construction placed on them would not defeat the very object
of the legislation. In the absence of any express
prohibition, it is appropriate to construe the provisions in
Chapter IX as conferring an implied power to the Magistrate
to direct the person against whom an application is made
under s. 125 of the Code to pay some reasonable sum by way
of maintenance to the applicant pending final disposal of
the application. [619 E-G]
Shri Bhagwan Dutt v. Smt. Kamla Devi and Anr., [1975] 2
S.C.R. 483 at 486, relied upon.
6. There is no room for apprehension that recognition
of such implied power would lead to the passing of interim
orders in a large number of cases where the liability to pay
maintenance may not exist. It is, quite possible that such
contingency may arise in a few cases but the prejudice
caused thereby to the person against whom it is made is
minimal as it can be set right E` quickly after hearing both
the parties. The Magistrate may, however, insist upon an
affidavit being filed by or on behalf of the applicant
concerned stating the grounds in support of the claim for
interim maintenance to satisfy himself that there is a prima
facie case for making such an order. If a Civil Court can
pass such interim orders on affidavits, there is no reason
why a magistrate should not rely on them for the purpose of
issuing directions regarding payment of interim maintenance.
[620 C-E]
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION : Special Leave Petition (Criminal) No. 1028 of 1984.
From the Order dated 11.1.1984 of the Metropolitan Magistrate, New Delhi in Case No. 41/1 of 1983.
617Ms. Bina Gupta for the Petitioner.
The Judgment of the Court was delivered by VENKATARAMIAH, J. The short question which arises for consideration in this case is whether a magistrate before whom an application is made under section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') can made an interim order directing the person against whom the application is made under that section to pay reasonable maintenance to the applicant concerned pending disposal of the application.
In the instant case, the petitioner was an applicant under section 125 of the Code before the Metropolitan Magistrate, Delhi. In her application, she prayed for an order against her husband directing him to pay maintenance to her. Immediately after she filed the said application, she made another application before the magistrate for an interim order directing her husband to pay some reasonable sum by way of maintenance pending disposal of the main application. The learned magistrate declined to make such an interim order on the ground that there was no express provision in the Code enabling a magistrate to pass such an order. Aggrieved by the said order the application has filed this special leave petition under Article 136 of the Constitution.
It is true that there is no express provision in the Code which authorises a magistrate to make an interim order directing payment of maintenance pending disposal of an application for maintenance. The Code does not also expressly prohibit the making of such an order. The question is whether such a power can be implied to be vested in a magistrate having regard to the nature of the proceedings under section 125 and other cognate provisions found in Chapter IX of the Code which is entitled "Order For Maintenance of Wives, Children and Parents". Section 125 of the Code confers power on a magistrate of the first class to direct a person having sufficient means but who neglects or refuses to maintain (i) his wife, unable to maintain herself, or (ii) his legitimate or illegitimate minor child, whether married or not, unable to maintain itself, or (iii) his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury unable to maintain itself or (iv) his father or mother, unable to maintain himself or herself, upon proof of such neglect or refusal, to pay a monthly allowance for 618 the maintenance of his wife or such child, father or mother, as the case may be, at such monthly rate not exceeding five hundred rupees in the whole as such magistrate thinks fit. Such allowance shall be payable from the date of the order, or, if so ordered from the date of the application for maintenance. Section 126 of the Code prescribes the procedure for the disposal of an application made under section 125. Section 127 of the Code provides for alteration of the rate of maintenance in the light of the changed circumstances or an order or decree of a competent civil court. Section 128 of the Code deals with the enforcement of the order of maintenance. It is not necessary to refer to the other details contained in the above said provisions.
A reading of the above provisions shows that they are intended to provide for a preventive remedy for securing payment of maintenance which can be granted quickly and in deserving cases with effect from the date of the application itself. The rate of maintenance that can be awarded is also limited even though under the law governing the parties a competent civil court may order payment of a larger sum by way of maintenance in appropriate cases. The civil courts have inherent power to grant interim maintenance pending disposal of the suit for maintenance. The point for consideration is whether the magistrate can also make such an interim order or not.
The jurisdiction of a magistrate under Chapter IX of the Code is not strictly a criminal jurisdiction. While passing an order under that Chapter asking a person to pay maintenance to his wife, child or parent, as the case may be, the magistrate is not imposing any punishment on such person for a crime committed by him. Chapter IX of the Code contains a summary remedy for securing some reasonable sum by way of maintenance, subject to a decree, if any, which may be made in a civil court in a given case provided the Personal Law applicable to the person concerned authorises the enforcement of any such right to maintenance. The Code, however, provides a quick remedy to protect the applicant against starvation and to tide over immediate difficulties. Chapter IX of the Code does not in reality create any serious new obligation unknown to Indian social life. In Shri Bhagwan Dutt v. Smt. Kamla Devi and Anr., [1975] 2. S.C.R. 483 at 486, this Court has explained the object of sections 488, 489 and 490 of the Code of Criminal Procedure, 1898 which are replaced by the provisions in Chapter IX of the Code thus :
"Sections 488, 489 and 490 constitute one family.619
They have been grouped together in Chapter XXXVI of the Code of 1898 under the caption "Of the maintenance A of wives and children". This chapter, in the words of Sir James Fitzstephen provides "a mode of preventing vagrancy, or at least of preventing its consequences". These provisions are intended to fulfil a social purpose. Their object is to compel a man to perform the moral obligation which he owes to society in respect of his wife and children. By providing a simple, speedy but limited relief, they seek to ensure that the neglected wife and children are not left beggared and destituted on the scrap-heap of society and thereby driven to a life of vagrancy, immorality and crime for their subsistence. Thus, section 488 is not intended to provide for a full and final determination of the status and personal rights of the parties. The jurisdiction conferred by the section on the Magistrate is more in the nature of a preventive rather than a remedial jurisdiction; it is certainly not punitive. As pointed out in Thompson's case 6 NWP 205 the scope of the Chapter XXXVI is limited and the Magistrate cannot, except as thereunder provided, usurp the jurisdiction in matrimonial disputes possessed by the civil courts. Sub-section (2) of section 489 expressly makes orders passed under Chapter XXXVI of the Code subject to any final adjudication that may be made by a civil court between the parties regarding their status and civil rights."
In view of the foregoing it is the duty of the court to interpret the provisions in Chapter IX of the Code in such a way that the construction placed on them would not defeat the very object of the legislation. In the absence of any express prohibition, it is appropriate to construe the provisions in Chapter IX as conferring an implied power on the Magistrate to direct the person against whom an application is made under section 125 of the Code to pay some reasonable sum by way of maintenance to the applicant pending final disposal of the application. It 18 quite common that applications made under section 125 of the Code also take several months for being disposed of finally. In order to enjoy the fruits of the proceedings under section 125, the applicant should be alive till the date of the final order and that the applicant can do in a large number of cases only if an order for payment of interim maintenance is passed by the court. Every court must be deemed to possess by necessary intendment all 620 such powers as are necessary to make its orders effective. This principle is embodied in the maxim 'ubi aliquid conceditur, conceditur et id sine quo res ipsa esse non potest (Where anything is conceded, there is conceded also anything without which the thing itself cannot exist.) (Vide Earl Jowitt's Dictionary of English Law 1959 Edn. P.1797). Whenever anything is required to be done by law and it is found impossible to do that thing unless something not authorised in express terms be also done then that something else will be supplied by necessary intendment. Such a construction though lt may not always be admissible in the present case however would advance the object of the legislation under consideration. A contrary view is likely to result in grave hardship to the applicant, who may have no means to subsist until the final order is passed. There is no room for the apprehension that the recognition of such implied power would lead to the passing of interim orders in a large number of cases where the liability to pay maintenance may not exist. It is quite possible that such contingency may arise in a few cases but the prejudice Caused thereby to the person against whom it is made is minimal as it can be set right quickly after hearing both the parties. The magistrate, may, however, insist upon an affidavit being filed by or on behalf of the applicant concerned stating the grounds in support of the claim for interim maintenance to satisfy himself that there is a prima facie case for making such an order. Such an order may also be made in an appropriate case ex parte pending service of notice of the application subject to any modification or even an order of cancellation that may be passed after the respondent is heard. If a civil court can pass such interim orders on affidavits, there is no reason why a magistrate should not rely on them for the purpose of issuing directions regarding payment of interim maintenance. The affidavit may be treated as supplying prima facie proof of the case of the applicant. If the allegations in the application or the affidavit are not true, it is always open to the person against whom such an order is made to show that the order is unsustainable. Having regard to the nature of the jurisdiction exercised by a magistrate under section 125 of the Code, we feel that the said provision should be interpreted as conferring power by necessary implication on the magistrate to pass an order directing a person against whom an application is made under it to pay a reasonable sum by way of interim maintenance subject to the other conditions referred to there pending final disposal of the application. In taking this view we have also taken note of the provisions of section 7 (2)(a) of the Family Courts Act, 1984 (Act No. 66 of 1984) passed recently by Parlia-
621ment proposing to transfer the jurisdiction exercisable by magistrates under section 125 of the Code to the Family Courts constituted under the said Act.
The above opinion according to us is based on the true construction of the relevant provisions of the Code. We are, however, informed that the dispute regarding maintenance is now finally settled between the parties. Hence no further orders are necessary in this case. The petition is accordingly disposed of.
A.P.J. 622