Kerala High Court
Dr.Nisha Saira Benoy vs Dr.Benoy Idicula Babu on 6 June, 2015
Author: K. Ramakrishnan
Bench: A.M.Shaffique, K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
WEDNESDAY, THE 29TH DAY OF MARCH 2017/8TH CHAITHRA, 1939
Mat.Appeal.No.737 of 2015 ()
------------------------------
(AGAINST THE JUDGMENT IN OP 631/2010
of FAMILY COURT, THIRUVALLA, DATED 06.06.2015)
APPELLANT(S)/PETITIONERS :
-------------------------
1. DR.NISHA SAIRA BENOY, 34 YEARS,
D/O. P.S.JACOB, PALACKAL VEEDU,
RAILWAY STATION P.O., KUTTAPUZHA VILLAGE,
THIRUVALLA TALUK.
2. DANIL CHACKO BENOY (MINOR)6 YEARS,
S/O. DR. NISHA SAIRA BENOY,
REPRESENTED BY HIS NEXT FRIEND MOTHER, THE 1ST APPELLANT.
BY ADVS.SRI.G.SHRIKUMAR (SR.)
SRI.ANIL VINCENT
RESPONDENT(S)/RESPONDENT :
--------------------------
DR.BENOY IDICULA BABU,AGED 40 YEARS,
S/O.IDICULA BABU, PUTHEN PURAKAL KUTTIYIL VEEDU,
PAZHAVANGADI PO, RANNY TALUK, THIRUVALLA,
PATHANAMTHITTA DISTRICT, NOW WORKING AT ENGLAND,
REPRESENTED BY POWER OF ATTORNEY HOLDER,
FATHER IDICULA BABU, PUTHEN PURACKAL KUTTIYIL VEEDU,
PAZHAVANGADI PO, RANNY TALUK, THIRUVALLA,
PATHANAMTHITTA DISTRICT, PIN-689 673.
BY ADV. A.A.ABDUL HASSAN
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 31-01-
2017, ALONG WITH MA.955/2015, MA.956/2015, THE COURT ON 29.03.2017
DELIVERED THE FOLLOWING:
ss
A.M. SHAFFIQUE & K. RAMAKRISHNAN, JJ.
..................................................................
Mat.Appeal Nos.737, 956 and 955 of 2015
................................................................
Dated this the 29th day of March, 2017.
JUDGMENT
K. Ramakrishnan, J:
Petitioners in O.P.631/2010 on the file of the Family Court, Thiruvalla are the appellants in Mat. Appeal No.737/2015, while respondent in the same case is the appellant in Mat. Appeal No.956/2015. Respondents in O.P.630/2010 on the file of the same court are the appellants in M.A.No.955/2015.
2. O.P.630/2010 was filed by the petitioner/wife against her husband and father-in-law and mother-in-law for recovery of patrimony of Rs.20,00,000/- and value of movables shown in the schedule to the tune of Rs.1,03,000/- against her husband and parents in-laws. O.P.631/2010 was filed by the wife and child against the husband/father for past maintenance for 20 months at the rate of Rs.2,50,000/- to the wife and at the rate of Rs.50,000/- to the child and the future maintenance at the same rate.
3. For the purpose of convenience, I am referring to the status of the parties as wife, husband, son, father-in-law and mother-in-law respectively. The common case of the petitioners in both the cases was as follows. The marriage between the spouses was solemnised on 28.12.2006 at St.Thomas Marthoma Church, Kozhenchery in Mat.Appeal Nos.737, 956 and 955 of 2015 2 accordance with custom prevailing in the Christian community. At the time of marriage, the wife was working as a Doctor at a Primary Health Centre, Thelliyoor and the husband was working as Doctor in England. She is the only daughter of her parents and her only brother, after obtaining M.S. degree, is working as Engineer in America. At the time of proposal for the marriage, the parents of the wife informed the proposed husband and in-laws that, an amount of Rs.20,00,000/- will be given to her as patrimony and 80 sovereigns of gold ornaments will be given to her at the time of marriage. It is also agreed that, out of Rs.20 lakhs agreed, Rs.9,00,000/- will be paid, when the amount deposited in the joint names of the wife and her mother at Thiruvalla Sub Treasury on its maturity during July/August 2006 and the remaining amount will be sent by her brother Anish Jacob and it was agreed by the family members of the husband, including the husband. They decided to conduct the betrothal ceremony on 22.06.2006 at parish hall of Jarusalem Marthoma Church, Kuttappuzha. Four days prior to the proposed betrothal ceremony, the father of the proposed husband demanded to pay Rs.5,00,000/- as cash on the date of betrothal. Since premature closure of the deposit in Sub treasury will result in loss of interest, the maternal uncle of the wife (brother of the Mat.Appeal Nos.737, 956 and 955 of 2015 3 mother of the wife) had withdrawn Rs.5,00,000/- from his NRI account and handed over the same to her parents. Accordingly in the after noon of the date of betrothal on 22.06.2006, the husband along with his parents came to the house of the wife and received the amount from her parents. Out of the joint deposits in the name of the wife and her mother, an amount of Rs.6,48,000/- has matured and the same was withdrawn and handed over to the parents of the husband on 27.07.2006 at their house. Since the respondents demanded the balance patrimony urgently, the brother of the petitioner sent Rs.2,00,000/- to the account of her father in State Bank of Travancore, Thiruvalla branch and the same was withdrawn by the father and handed over the same to the husband's parents on 23.08.2006. The remaining patrimony amount of Rs.6,52,000/- was entrusted to the parents of the husband on 30.08.2006, out of this amount Rs.4 lakh was sent by her brother and the balance was adjusted from the remaining fixed deposit amount standing in the name of the wife and her mother in Sub Treasury, Thiruvalla. So the entire amount of Rs.20,00,000/- as agreed to be paid as patrimony was entrusted to them and it is in their possession. After marriage, she was taken to England by her husband and they lived there till Mat.Appeal Nos.737, 956 and 955 of 2015 4 05.05.2008. According to her, while they were residing together at England, she was subjected to cruelty, demanding more dowry and she was sent back to her house for delivery. Since she and her parents were not amenable for the demand for more dowry made by her husband, he had deserted her and fabricated and foisted false cases against her and her parents. All her dresses including wedding costumes, medical text books and other movables described in the schedule to the petition are still in the possession of the first respondent, in the case who is her husband. In the mean time, a male child was born to her on 29.08.2008. Thereafter there was some incident happened on 23.09.2008, when her husband and his parents came to her house and demanded the amounts and even it resulted in assault of her father by her husband and father-in-law and they left the house stating that, they will teach a lesson, if the demand is not fulfilled. Thereafter her husband filed O.P.(Div.)958/2008 for divorce and O.P.(G&W) 582/2009 for custody of the child making unfounded allegations. After trial, both those cases were dismissed on 19.03.2010. Now she is maintaining the child and her husband is not maintaining her and her child. She is at the mercy of her parents. According to her the respondents are liable to return the patrimony of Mat.Appeal Nos.737, 956 and 955 of 2015 5 Rs.20 lakhs and also return the articles mentioned in the schedule or its value, valued by her at the rate of Rs.1,03,000/- with interest and cost. So she filed O.P.630/2010 for that purpose.
4. According to the petitioner, after marriage she went to England to join her husband at his work place on 14.08.2007 and she passed all her examinations for pursuing her higher studies and also for getting a job there. She got admission in MRCGP course and also received offers for getting job with higher salary. In the meantime, she became pregnant and taking advantage of that, her husband demanded to bring Rs.10,00,000/- more and also further gold ornaments and furniture to his house. Though she wanted to have the delivery at England, as they will get better facilities, on account of the unilateral decision taken by her husband at the instance of his father, she was sent to her house on 05.05.2008 for delivery. She delivered the child and when they came for seeing the child, they demanded more amount and gold ornaments, which her parents were not willing to pay, that infuriated them. On 23.09.2008 her husband along with parents came and abused her and her parents and even attempted to manhandle them, which was averted due to the intervention of her relative, who was present there. He had also made attempt to forestall Mat.Appeal Nos.737, 956 and 955 of 2015 6 the possibilities of getting job for her. Though she was interested to join her husband and lead a family life with the child by perusing her studies and job also there, he was not interested in the same. He was not co-operative to get passport to the child. He avoided her when she tried to contact him. Since her husband was not co-operative in getting the passport for the child, she has applied for the same as a single parent and obtained the same and went abroad along with her parents and child. Though she made attempts to contact her husband to restore the relationship, he was not interested in the same. In the meantime, he informed the authorities in United Kingdom to withdraw his dependant visa for her and also made complaints that the passport of the child was obtained by illegal means and certain false criminal cases were registered at his instance. She was compelled to come back to her native place on 07.08.2009. If her husband had allowed her to complete the MRCGP Course and job training, she would have received a salary not less than Rs.6,00,000/- per month. Due to the adamant and revengeful attitude of her husband, she lost her job and she was without any employment. So she is entitled to get past maintenance at the rate of Rs.2,50,000/- per month for 20 months and Rs.50,000/- per month for the child for the same period. So she Mat.Appeal Nos.737, 956 and 955 of 2015 7 claimed a total amount of Rs.60,00,000/- towards past maintenance for herself and the child with 12% interest and also claimed future maintenance at the same rate, for which purpose, she filed O.P.631/2010 claiming past maintenance and also future maintenance.
5. Respondents in O.P.630/2010 filed detailed joint counter statement contending as follows. The application is not maintainable. They admitted the marriage and paternity of the child. They denied the allegation that before the marriage, the parents of the petitioner agreed to give Rs.20 lakhs as her parental share. In fact they received Rs.6,00,000 only as patrimony from the parents of the petitioner. She can take back her available movables from the house of the respondents or otherwise in the manner ordered by the court. After her stay of 8 and half months with her husband in U.K., she came back to her house for delivery. She has caused both physical and mental cruelty to her husband while she was residing with him at England and thereafter to all the respondents after coming back to her home town for delivery. Since the first respondent felt that it is not possible to continue the relationship, he was compelled to file petition for divorce. After filing objection to the same, the petitioner clandestinely obtained a passport and went to U.K. with the child without the knowledge and Mat.Appeal Nos.737, 956 and 955 of 2015 8 consent of the first respondent, who had initially taken the petitioner to that country for a joint stay and also taken all steps for her further studies and prospects in life. She stayed in U.K. independently for six months in a distant place without contacting the first respondent. She filed forged affidavit of the first respondent along with the application for getting passport to the child and she had also forged the signature of the Assistant Counselor Officer, High Commissioner of India, London and she managed to obtain a passport from the Regional Passport Office, Thiruvananthapuram and with that passport she had taken the minor son to U.K. So first respondent filed W.P.(C)21292/2009 before this court, seeking an order directing the Regional Passport Officer, Thiruvananthapuram and Union of India to seize the passport of the minor son which she obtained fraudulently. She was asked to surrender the passport of the child before the Registrar General of this Court as per the orders of the court. In the meantime, the Regional Passport Officer, Thiruvananthapuram issued a notice to the petitioner, asking her to show cause why her passport should not be impounded as she had failed to surrender the passport of the child before the passport authority as directed. This was challenged by her by filing WP(C) 25298/2009 and WP(C)28238/2009 before this Court. Later she Mat.Appeal Nos.737, 956 and 955 of 2015 9 had withdrawn WP(C)25298/2009.
6. First respondent is a Doctor by profession and gone to U.K. in 2003 for his higher studies. Respondents 2 and 3 in case were looking for a Doctor bride for their son. While so, they came across an advertisement in matrimonial column of Malayala Manorama daily and on that basis marriage proposal between the petitioner and the first respondent was mooted and the same was solemnised on 28.12.2006. Neither the first respondent nor respondents 2 and 3 ever asked wealth from bride's family and they wanted only a bride with MBBS degree obtained from any of the Medical Colleges in Kerala. There was no discussion regarding payment of any patrimony, except the promise made by the father of the petitioner to pay an amount of Rs.6,00,000/- as patrimony. They were not aware as to whether 80 sovereigns of gold ornaments were given to the petitioner at the time of marriage. They denied the allegation of demand of any money and payments said to have been made on various dates as claimed by the petitioner in the petition. There was no amount entrusted in the after noon of 22.02.2006, after the betrothal ceremony, as they went to CSI Church, Elanthoor to attend the funeral of one of their close relative. The allegation that, the second respondent demanded the amount so Mat.Appeal Nos.737, 956 and 955 of 2015 10 as to deposit the same it his private bank by name Puthenpurackal bankers as it will be benefited to him is false and hence denied. In fact the said bank was closed on 31.03.2007. After the marriage she was taken to England. They admitted the filing of O.P.958/2010 and O.P.582/2009 and dismissal of the same. According to them, they are not liable to pay Rs.20,00,000/- as claimed. Movable items 1 to 3 mentioned in the schedule except the underskirts are available at the residence of the respondents at Ranni and she can take the same. Items 4 to 6 and 11 are in the custody of the petitioner herself. Items 7 and 8 and 10 are not in the custody of respondents. The personal diary was produced and marked in O.P.(Div.) 958/2008. In fact the other items were brought from U.K. in 2009 by respondents 2 and 3 and they are available in their house. They admitted that on 22.8.2006, 2nd respondent received an amount of Rs.6,00,000/- as patrimony, which he is ready to return. But first respondent spent Rs.1,52,712/-(1818L) for the petitioner's PLAB-II training at U.K. and also spent Rs.1,41,120/-(1680L) towards the expenses for undergoing MRCGP entrance training under a professor at Manchester and Rs.2,93,832/- spent by him for Carrier Development Programme and Rs.5,000/- for getting visa for the petitioner to Italy which she has not Mat.Appeal Nos.737, 956 and 955 of 2015 11 availed. Immediately after the marriage as directed by the second respondent, first respondent hired a locker in the joint names of himself and the petitioner in Federal Bank, Pazhavangadi Branch and except certain ornaments required for regular use, other ornaments were kept in the locker along with 13 sovereigns of gold ornaments belonged to the first respondent which she had taken later when she come to her native place for delivery and she is liable to return 13 sovereigns of gold ornaments belonging to the first respondent kept in the locker which was taken by her or its market value. He had given a gold chain ( kacha mala) and one wedding chain of 5 sovereigns, which she is liable to return or its market value. He had spent Rs.40,000/- for taking an air ticker to go to Singapur as honey-moon trip and she is liable to pay that amount also. He had booked air ticket for the petitioner also to come back after attending the seminar, but they were cancelled due to the training programme of the petitioner and she is liable to pay that amount also. She had withdrawn an amount of Rs.36,500/- from the joint savings account of himself and the petitioner from State Bank of Travancore, Angadi brach. He had given Rs.5,200/- pound (equivalent to Rs.16,800/-) for her incidental expenses and shopping when she returned to her home town from Mat.Appeal Nos.737, 956 and 955 of 2015 12 U.K. on 05.05.2008. In all he is entitled to get an amount of Rs.6,39,140/- from the petitioner and he is entitled to set off the amount of Rs.6,00,000/- payable as patrimony received and she is liable to pay the balance amount of Rs.39,140/-, which he claimed as counter claim in O.P.630/2010. They prayed for dismissal of the petition and allowing the counter claim.
7. The petitioner in case filed replication to the counter claim denying the allegation and reiterating the allegation made by her in the petition and prayed for allowing the petition and dismissing the counter claim.
8. In O.P.631/2010, the sole respondent filed counter denying the allegations and reiterating his contentions raised by him in O.P.630/2010. He had further stated that the petitioner was not getting Rs.2,50,000/- as salary, but she was only getting an amount of Rs.1,15,617/-. So she is not entitled to get past maintenance at the rate of Rs.2,50,000/- per month. The amount of Rs.50,000/- claimed as monthly maintenance for the child is exorbitant. Further since the petitioner wife is having sufficient income to maintain herself, she is not entitled to get either past maintenance or future maintenance. She is also having sufficient income to maintain the child also. So she is not Mat.Appeal Nos.737, 956 and 955 of 2015 13 entitled to get any maintenance either for herself or for the child. So he prayed for dismissal of that petition.
9. Both these cases were tried jointly and evidence was recorded in O.P. 630/2010. PWs 1 to 13 were examined and Exts.A1 to A17 were marked on the side of the petitioners and RWs 1 to 4 were examined and Exts.B1 to B32 were marked on the side of respondents and Exts.X1 to X10 series were also marked.
10. After considering the evidence on record and the contentions of both parties, Family Court allowed O.P.630/2010, directing the respondents there to pay the amount of Rs.20 lakhs which was paid as patrimony with interest at the rate of 8% from the date of petition till realisation. Petitioner was also allowed to get back movable items 1 to 6 and 11 scheduled in the petition or its value of Rs.64,000/- from the respondents. The counter claim made was dismissed by the court below.
11. The court decreed O.P. 631/2010 in part, directing the respondent there to pay monthly maintenance of Rs.7,500/- to the minor second petitioner from the date of petition namely 12.07.2010 and directed to adjust the amount of Rs.5,000/- paid by the first respondent to the minor second petitioner as interim maintenance. Mat.Appeal Nos.737, 956 and 955 of 2015 14 The claim for past and future maintenance and other claims made by the first petitioner was rejected. Dissatisfied with the decree and judgment passed in O.P.630/2010 and rejection of counter claim respondents therein filed M.A.955/2015. Dissatisfied with the granting of maintenance to the child, the respondent in O.P.631/2010 filed M.A.956/2015 and dissatisfied with the rejection of claims of the wife and quantum of maintenance awarded to the child, petitioners therein filed Mat. Appeal No.737/2015. Since both these appeals arose out of a common order based on common evidence, we felt that the same can be disposed of by a common judgment.
12. Heard Sri.Abdul Hussan, counsel appearing for the appellant in Mat. Appeal No.956/2015 and Mat. Appeal No.955/2015 and respondent in Mat. Appeal No.737/2015 and Sri.G.Sreekumar, senior counsel appearing for the appellant in Mat. Appeal No.737/2015 and respondent in other two appeals.
13. The learned counsel appearing for the appellants in Mat.A.Nos.955/2015 and 956/2015 and the respondent in Mat.A.No.737/15 argued that the Court below had not properly appreciated the evidence before coming to the conclusion that an amount of Rs.20 lakhs was paid as patrimony which the appellants are Mat.Appeal Nos.737, 956 and 955 of 2015 15 liable to return. Merely because certain amounts were withdrawn by the parents of the respondent in those cases before the date of betrothal and subsequent thereto before the date of marriage alone is not sufficient to come to the conclusion that those amounts were paid to the appellants towards patrimony for the respondent. It was admitted by PWs1, 2 and 7 that the second respondent in the Court below in the appeal filed by the petitioner therein for return of patrimony was a man of sound financial position and as such there is no necessity to receive any amount from the parents of the petitioner in the Court below. It is also brought out in evidence that the first appellant is also well employed abroad as well. Further they have not adduced any evidence that these amounts were used only for the purpose of paying patrimony and no evidence was adduced to prove their financial capacity or sources for raising money to conduct the betrothal and the marriage. Further there is no evidence adduced on their side to prove the entrustment of the amount and the evidence of Pws 1 to 3, 7 and 8 are not sufficient to prove the entrustment and the evidence of PW1 is not helpful for that purpose as even according to her, all these things were done by her father. So under such circumstances, the Court below was not justified in directing appellants Mat.Appeal Nos.737, 956 and 955 of 2015 16 who are respondents in that case to return the amount Rs. 20 lakhs with interest. The Court below was also not justified in denying the counter claim raised by the first appellant being the amount spent by him for the educational expenses of the respondent while she was residing with him at England. The Court below was also not justified in denying the value of gold ornaments belonging to the first appellant which was kept in the locker opened in the joint names of the first appellant and the respondent and admittedly it was last operated by her. In fact, the respondent had admitted the factum of spending the amount for the training courses and other expenses incurred for appearing for the examination by the first appellant. As regards the maintenance claim is concerned, according to the counsel for the appellant, the Court below was justified in denying the claim for maintenance to the first respondent and the amount awarded for the second respondent child is excessive as he was only less than one year at that time and the mother of the child was also employed and getting income.
14. On the other hand, the learned senior counsel appearing for the respondents in Mat.A.Nos.955/2015 and 956/2015 and the appellants in Mat.A.No.737/2015 argued that the payment of Mat.Appeal Nos.737, 956 and 955 of 2015 17 patrimony was proved by producing documents and also by examining witnesses which will go to show that the amount was paid and that was deposited by the second respondent in Muthut Leasing and Finance Ltd., and Federal Bank in the name of several persons. The Court below was perfectly justified in denying the claim or counter claim made by the appellants. Though it was proved that no maintenance was paid to the child after his birth by his father, the Court below was not justified in granting past maintenance to the child. Further the Court below was not justified in not denying maintenance to the wife till she got employment and the amount of maintenance awarded to the child is very less considering the status of the parties.
15. As regards O.P.No.631/10 is concerned, the petitioner claimed maintenance both past and future for herself and for the 2nd petitioner child born to them in the wedlock. According to the petitioner she claimed maintenance @ Rs.2,50,000/- per month for 20 months on the premises that she was getting so much amount as salary from her job at United Kingdom and she is entitled to get maintenance at that rate. She had claimed maintenance @ Rs.50,000/- per month for the child for 20 months. It may be Mat.Appeal Nos.737, 956 and 955 of 2015 18 mentioned here that maintenance is intended for the purpose of providing facilities for her decent life in tune with the status of the parties, which includes food, cloth and accommodation. It is not intended to provide a luxurious life but it is intended to provide sustenance in life when a person is without any income to be maintained by other person who is legally bound to provide maintenance as per the customary law or by law of land. Except the allegation that she was getting Rs.2,50,000/- and she requires that amount for her maintenance, there is no other evidence adduced on the side of the petitioner that so much amount is required for her maintenance. It was also in a way admitted that after some time of separation from the respondent, she went abroad and joined for employment and she was getting income. It was also in a way admitted that till she was taken to her place on 5.5.2008, she was being maintained by the respondent and it is also not in dispute that till the delivery, there was no difference of opinion between the petitioner and the respondent. Only after delivery, difference of opinion started which resulted in the respondent filing the application for divorce and also taking steps to cancel the visa etc.
16. The marriage and paternity of the child are not in dispute. Mat.Appeal Nos.737, 956 and 955 of 2015 19 It is also not in dispute that at the time of marriage the wife was working in a primary health center at Thelliyur and the husband was working as a post graduate Doctor at U.K. It is also not in dispute that while she was in India, she had passed the necessary qualifying examination for her to appear in the examination for her post graduation course in UK. It is also an admitted fact that after some time, she joined her husband at U.K. and pursued her training programme for appearing for the post graduation examination and getting a job at U.K. and she passed the necessary examination. It is also not in dispute that during her stay at U.K. along with her husband, she became pregnant and she came to her native place on 05.05.2008 for the purpose of delivery. Though there was some pickering in their life during that time, that cannot be magnified so as to come to a conclusion that their relationship had been strained for ever. It is also seen from the evidence that even after she came to her native place, the relationship was cordial till the delivery of the child. It is also in a way admitted that after 23.09.2008, after the incident occurred in the house of the wife, that resulted in the husband filing an application for dissolution of marriage as O.P.No.958/08 and O.P.(G&W)No.582/09. It is also not in dispute that when the wife obtained independent Mat.Appeal Nos.737, 956 and 955 of 2015 20 passport for the child and went abroad along with the son and parents, the husband cancelled the dependent visa for her and also informed the authorities about the false declaration and affidavit said to have been given by his wife for getting a passport for the child and that resulted in sending the wife to her native place with the child in the year 2009. It is also in a way admitted that after some time, she obtained an employment abroad and went there with an independent visa and now she is working abroad as a doctor and getting income.
17. Except for few months, it cannot be said that she was without any income. It is also cannot be said that she was not having any income at all for maintaining herself. Further, since there is no basis for claiming maintenance @ Rs.2,50,000/- per month, the court below was rightly rejected her claim, as even according to her, the amount of Rs.50 lakhs claimed by her @ Rs.2,50,000 per month is not as damages for loss of her income due to the alleged wrong said to have been committed by her husband, but she is claiming maintenance at that rate. So under such circumstances, court below was perfectly justified in coming to the conclusion that she was having sufficient means to maintain herself and she is not entitled to get either past or future maintenance from her husband and rightly rejected her claim Mat.Appeal Nos.737, 956 and 955 of 2015 21 for maintenance. So, we do not find any reason to interfere with that finding of the court below as it is perfectly justified on the basis of the evidence available on record.
18. As regards the maintenance of the child is concerned, the respondent in O.P.No.630/10 has no case that he had provided any maintenance after 23.9.2008 when he left abroad after the incident alleged to have happened in the house of the petitioner-wife. At that time, the child was only few months old and it was immediately after delivery. The court below had awarded only maintenance from the date of petition @ Rs.7,500/- per month after adjusting the amount of Rs.5,000/- per month ordered to be paid, if any paid as interim maintenance during the pendency of the proceedings. There is no reason given by the court below for denying maintenance to the child till the date of filing the petition. Admittedly at that time, the mother was not employed for some time. Further, she went abroad along with the child during 2009 and joined her duty and pursued her post graduation studies. The husband has no case that he was paying any maintenance during that time to the child. Merely because the mother of the child is having income alone is not sufficient to exonerate the liability of the father to pay maintenance to the child. Father is Mat.Appeal Nos.737, 956 and 955 of 2015 22 expected to share the expense of the child along with the mother while both the parents were employed and earning members, this aspect has not been considered by the court below at all. The interim maintenance of Rs.5,000/- was paid only after the appeal was filed before this Court when interim custody of the child was given to them. Till then, the appellant has no case that he was paying any maintenance to the child and the appeals were filed before this Court against the dismissal of O.P.(GMW) No.582/09 and O.P.(Div.) 958/2009, only in the year 2010. So under such circumstances, this Court feels that it is necessary to provide maintenance @ Rs.4,000/- per month to the child from 23.9.2008 till the date of petition viz., 12.07.2010 towards the share of the father to be payable for the maintenance of the child and thereafter considering the growth of the child, he is liable to pay maintenance at an enhanced rate. So this Court feels that the amount of Rs.7,500/- fixed by the court for future maintenance from the date of petition appears to be reasonable considering the age of the child and also considering the fact that the child is now living with his maternal grandparents in India. So, the order passed by the court below to the extent of denying past maintenance to the child, has to be set aside and it has to be modified Mat.Appeal Nos.737, 956 and 955 of 2015 23 by granting past maintenance to the child @ Rs.4,000/- per month from 23.9.2008 till the date of petition, viz., 12.7.2010 and thereafter @Rs.7,500/- per month till the child attains majority with liberty for the mother to apply for enhancement of maintenance, depending upon the need of the child as he grows older and older till he attains majority. So, the father-respondent in Mat.Appeal No.737/15 is liable to pay past maintenance @ Rs.4,000/- per month to the child from 23.9.2008 till the date of petition, viz., 12.7.2010 and thereafter at the rate of Rs.7,500/- per month as ordered by the court below with liberty for the minor to apply for enhancement from time to time. He is also liable to pay arrears of maintenance with interest at 8% per annum and the court below was not justified in denying interest also to the past maintenance and also for the arrears of future maintenance. The respondent-father is entitled to adjust the amount of Rs.5,000/- ordered to be paid, if paid as interim maintenance, from the arrears of maintenance to be payable to the child. So, Mat.Appeal No.956/15 filed by the father against granting of maintenance is dismissed and Mat.Appeal No.737/15 filed by the mother and the child is partly allowed setting aside the rejection of claim for past maintenance to the child and directing the father-respondent in that appeal to pay past Mat.Appeal Nos.737, 956 and 955 of 2015 24 maintenance @ Rs.4,000/- per month from 23.9.2008 till the date of petition, viz., 12.7.2010 together with interest @ 8% per annum from the date of petition till payment. The interim maintenance fixed, if any paid, is directed to be adjusted to the arrears of maintenance payable to the child.
19. As regards Mat.Appeal No.955/15 is concerned, the appellants were challenging the finding of the court below that they are liable to return the patrimony of Rs.20 lakhs said to have been paid in connection with the marriage of the 1st appellant with the first respondent by her parents together with interest and rejection of the claim of set off claimed in the counter claim raised by the appellants in their objections. The case of the respondent in her petition before the court below was that, at the time when the proposal for marriage was initiated, her parents agreed to pay Rs.20 lakhs as patrimony and they also explained to the appellants that there is an amount of Rs.9,28,000/- in the joint Fixed Deposit account in the name of the respondent and her mother in Sub Treasury, Thiruvalla and the same will be matured during July-August, 2006 and immediately on its maturity, they will pay the amount and the balance amount will be financed by their son, the brother of the respondent who was working Mat.Appeal Nos.737, 956 and 955 of 2015 25 abroad as an Engineer. It is also the case of the respondent that apart form the patrimony, they have agreed to give 80 sovereigns of gold ornaments as well. The respondent has no case of misappropriation of gold ornaments and even according to her, when she came back from UK on 5.5.2008 for her delivery, on the next day of her arrival, she went to the house of her husband and obtained the locker key from the 2nd appellant and took her gold ornaments from the locker. So, she had no claim of return of gold ornaments in the case.
20. According to the respondent, four days prior to the date of betrothal, the 2nd appellant wanted Rs.5 lakhs as cash out of the patrimony agreed to be paid and since they will be losing interest if the Fixed Deposit in the Sub Treasury was prematurely closed, they asked Sri.Ummen Abraham-the brother of the mother of the respondent, who was a business man abroad and he had withdrawn the amount from his NRI account and paid Rs.5 lakhs to the mother of the respondent and that amount was paid on the after noon of 22.6.2006, viz., the date of betrothal, to the appellants by her parents. Thereafter, out of the Fixed Deposit, an amount of Rs.6,48,000/- was withdrawn and when those Fixed Deposit receipts were matured, the same was handed to appellants 2 and 3 at their house on 27.7.2006. Since they Mat.Appeal Nos.737, 956 and 955 of 2015 26 wanted some more amount from the balance patrimony, the brother of the respondent sent Rs.2 lakhs to the account of his father with State Bank of Travancore, Thiruvalla branch, which he had withdrawn and handed over to respondents 2 and 3 on 23.8.2006. The remaining patrimony of Rs.6,52,000/- was handed over to respondents 2 and 3 on 30.8.2006, out of which, Rs.4 lakhs was sent by the brother of the respondent and the balance amount was paid out of the balance deposit amount matured and withdrawn from the deposit in the joint names of respondent and her mother from Sub Treasury, Thiruvalla. So, the respondent had explained the source of income and also the date on which the amounts were paid. According to the appellants, only Rs.6 lakhs was paid as patrimony.
21. As regards, proof of payment of this amount is concerned, the petitioner herself was examined as PW1, her father was examined as PW2, bother of PW2 was examined as PW3, mother of the petitioner was examined as PW7 and brother of PW7 was examined as PW8. PW1 had deposed only regarding the joint fixed deposits in the name of herself and the mother, out of which, the amount was paid. She had no direct knowledge about the raising of the balance amount by her father. PW2, her father, had explained as to how he had raised the Mat.Appeal Nos.737, 956 and 955 of 2015 27 amount and paid the amount. Even in the petition, it was mentioned that PW3 was present at the time when the amount was paid. He had deposed in tune with the evidence given by PW2 on this aspect. PW7, the mother of the petitioner, had deposed about the fixed deposits in the joint names of the petitioner and herself and withdrawal of the amount and payment of the amount out of the same. PW8 was examined to prove that an amount of Rs.5,50,000/- was withdrawn from the NRI account of Sri.Ummen Abraham, his brother, out of which Rs.5 lakhs was entrusted to PW7 for this purpose. As regards the treasury savings are concerned, the petitioners are relying on Ext.A2 series, Ext.A3, Ext.A9 and Ext.A11, the copies of the fixed deposit receipts and the certificates given from the treasury officer in this regard.
22. Further PWs 4 to 6, the Bank Managers of State Bank of Travancore and the Treasury Officers will go to show the withdrawal of the amounts from the bank and the treasury. Ext.P10 series is the account of PW2 in State Bank of Travancore in Thiruvalla branch which will go to show that he had withdrawn an amount of Rs. 6 lakhs on three days in corresponding to the payment made to appellants 2 and 3 towards the balance patrimony amount. Ext.A12 series was Mat.Appeal Nos.737, 956 and 955 of 2015 28 produced to prove that an amount of Rs.5,50,000/- was withdrawn from the NRI account of Sri.Ummen Abraham. Ext.A14 was produced to prove that Sri.Ummen Abraham died on 7.4.2013 and his funeral was conducted on that day. The evidence of PWs 9 to 13, various officials of the Federal Bank, Muthoot Finance and Muthoot Lease and Finance coupled with Ext.A13 series, A16 and A17 will go to show that several deposits were made in the name of the appellants and their relatives approximate to the dates on which the amounts were said to have been paid. Though RW1 had a case that these amounts were paid out of the income of the second appellant, he had no direct knowledge about the same. The evidence of RW2, who is the second appellant and the father of the first appellant is also not helpful to prove the source of income for depositing so much amount in his account. Though he had a case that after coming back from abroad after the project was over, he had started Puthenpurackal Finance, a banking concern, which according to him was closed on 31.3.2007. He was not in a position to produce the documents relating to those transactions in connection with the finance business conducted by him. Further he himself had admitted that he is not an income tax assessee. So he had not produced any documents to prove Mat.Appeal Nos.737, 956 and 955 of 2015 29 his source for making deposits in Federal Bank, Muthoot Finance and Muthoot Lease and Finance. He was able to prove on maturity of an LIC policy taken in the name of the first appellant on its maturity an amount of Rs.One lakh was obtained which was deposited and this was proved through RW3. Though an attempt was made by examining RW4 that the debentures and deposits made in their concern was from the amount belonging to the second appellant, that was not helpful to prove that fact. The documents produced by the appellants by producing Exts.B4 to B16 is not helpful to prove the case of the appellants as well regarding the source of income for making such huge deposits evidenced by the documents produced by the respondent before this Court. So under such circumstances, the Court below was perfectly justified in coming to the conclusion that the respondent has proved the source and payment of Rs.20/- lakhs as patrimony which the appellants are liable to return.
23. As regards the counter claim is concerned, the amounts claimed by the first appellant towards the expenses incurred by him for providing training and other facilities to enable the respondent to pass the examination cannot be said to be an amount given as loan which she is liable to return. Those things were done in the usual Mat.Appeal Nos.737, 956 and 955 of 2015 30 course of family life to provide education facility to his wife which they agreed at the time when the marriage was fixed. So under such circumstances, the Court below was perfectly justified in rejecting those claims.
24. As regards the gold ornaments of 13 sovereigns are concerned, the Court below was justified in coming to the conclusion that any gold ornaments given to the wife by the husband after the marriage can only be treated as a gift and they cannot make any claim over the same later and as such, he is not entitled to get back those ornaments. As regards his gold ornaments said to be kept in the locker and alleged to have been taken by the respondent, there is no acceptable evidence adduced on the side of the appellants to prove this fact and the Court below was perfectly justified in rejecting that claim as well and we do not find any reason to interfere with that finding.
25. As regards the amount of Rs.50,000/- and Rs.40,000/- claimed as the loss occurred due to cancellation of a tickets, it was even admitted by RW1 and also in a way admitted in the pleadings itself that it was not due to any fault of the respondent herein that the ticket has to be cancelled. In fact, that happened to be cancelled Mat.Appeal Nos.737, 956 and 955 of 2015 31 because she was undergoing a training programme and she became pregnant as well and even according to the appellants, she was advised not to travel. So under such circumstances, it cannot be said that she is liable to return that amount and first appellant is entitled to get back that amount and the Court below was perfectly justified in rejecting the same. We do not find any reason to interfere with the same. Same is the reason for rejection of the amount said to have been spent for getting a Visa to go to Italy namely, Rs.5,000/- as ticket taken for go to Singapore for honeymoon after the marriage but that was not materialized. So the Court below was perfectly justified in rejecting that claim as well. We do not find any reason to interfere with finding of the Court below on this aspect.
26. As regards the amount of Rs. 36,500/- said to have been withdrawn from the S.B. Account of the first appellant in the Bank at Ranni, it is in a way admitted that an amount of Rs.56,400/- was deposited in the joint account maintained by PW2 evidenced by Exts.A6 and A7. Being a joint account, there is a presumption of the amount being deposited by both the parties and withdrawal of the amount by one of the persons during the subsistence of marriage for the purpose of their expenses cannot be said to be a misappropriation Mat.Appeal Nos.737, 956 and 955 of 2015 32 and the husband is not entitled to get that amount from the wife. So the Court below was perfectly justified in rejecting that claim as well. So under such circumstances, the Court below was perfectly justified in rejecting the claims made by the appellants in their counter claim and rightly dismissed by the counter claim and we do not find any reason to interfere with the same.
27. As regards the movables are concerned, the Court below had only directed to return item Nos. 1 to 6 and 11 mentioned in the schedule to the original petition which was admitted to be with the appellants which they agreed to return or its value of Rs. 64,000/- mentioned in the petition itself. So we do not find any reason to interfere with the finding of the Court bellow on this aspect as well. So there is no merit in Mat.A.No.956/2015 and the same is liable to be dismissed. So Mat.A.No.956/2015 fails and the same is hereby dismissed. Similarly Mat.A.No.955/2015 also fails and the same is hereby dismissed. Mat.A.No.737/2015 is partly allowed setting aside the denial of past maintenance to the child and granting past maintenance at the rate of Rs.4,000/- from 23.09.2008 till the date of petition on 12.07.2010 and thereafter at the rate of Rs.7,500/- as ordered by the Court below together with interest as directed by this Mat.Appeal Nos.737, 956 and 955 of 2015 33 Court with 8% per annum from the date of petition till payment.
In the result:
i. Mat.A.No.955/2015 and Mat.A.No.956/2015 fail and the same are hereby dismissed.
ii. Mat.A.No.737/2015 is allowed in part setting aside the denial of past maintenance to the child and allowed the claim of past maintenance to the child from 23.09.2008 till the date of petition i.e, 12.03.2010 at the rate of Rs.4,000/- by the first respondent together with interest at the rate of 8% from the date of petition till payment.
iii. On all other aspects, the finding of the Court below are hereby confirmed. Considering the circumstances, the parties are directed to bear their respective costs in the appeals.
Sd/-
A.M. SHAFFIQUE, JUDGE.
Sd/-
K. RAMAKRISHNAN, JUDGE.
//True Copy// P.A. to Judge ss/cl/am