Bombay High Court
Smt. Shehnaz Arvind Mudbhatkal vs Dr. Arvind Ramkrishna Mudbhatkal on 16 September, 2011
Author: R.Y. Ganoo
Bench: A.M. Khanwilkar, R.Y.Ganoo
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USJ
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FAMILY COURT APPEAL NO. 38 OF 2006
IN
M.J. PETITION NO. A/1945 OF 1992
WITH
CIVIL APPLICATION NO.141 OF 2008
WITH
CIVIL APPLICATION NO.31 OF 2006
WITH
CIVIL APPLICATION NO.28 OF 2006
Smt. Shehnaz Arvind Mudbhatkal
Adult, Indian Inhabitant
Aged around 52 years,
Occupation : Temporary Service,
R/at A-702, Milton Apartments,
Juhu Koliwada,
Santa Cruz (W), .. Appellant
Mumbai - 400 049. (Original Petitioner)
v/s.
Dr. Arvind Ramkrishna Mudbhatkal
Adult, Indian Inhabitant
Aged around 67 years,
Occupation : Professional,
R/at C/o. Mr. Ajit Balse
Vijaynagari, Ghorbandar Road, .. Respondent
Thane (Original Respondent)
ALONG WITH
CIVIL APPLICATION NO. 281 OF 2007
WITH
CONTEMPT PETITION NO. 424 OF 2007
WITH
CIVIL APPLICATION NO.55 OF 2006
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WITH
CIVIL APPLICATION NO.138 OF 2007
IN
CIVIL APPLICATION NO. 66 OF 2006
IN
FAMILY COURT APPEAL NO.38 OF 2006
A. R. Mudbhatkal,
C/o. V. Mahesh, 404, Marina Apartments,
Next to SPRA Departmental Stores,
Juhu Tara Road, Juhu, Mumbai-400 049. .. Applicant
Mumbai - 400 049. (Original Respondent)
v/s.
M/s. Shehnazsani (Mudbhatkal),
A 702, Milton Apartments,
Juhu Koliwada, Santacruz (W),
Mumbai - 400 049. .. Respondent-Appellant
(Original Petitioner)
.........
Smt. Shehnaz Sani, Appellant in person
Ms. Neeta Karnik, Advocate for the respondent
........
CORAM : A.M. KHANWILKAR &
R.Y.GANOO, JJ.
JUDGMENT RESERVED ON : 21ST JUNE, 2011
JUDGMENT PRONOUNCED ON : 16TH SEPTEMBER, 2011
ORAL JUDGMENT : (Per R.Y. Ganoo, J)
1. Being aggrieved by judgment and decree dated 30th September, 2005 passed by the learned Judge, Family Court, Mumbai, in M.J.Petition ::: Downloaded on - 09/06/2013 17:44:39 ::: :3: FCA-38-06-Judgment.doc No.A-1945 of 1992 the appellant Smt. Shehnaz A. Mudbhatkal original Petitioner (hereinafter referred to as said wife) has filed this appeal against Respondent Dr. Arvind Mudbhatkal original Respondent (hereinafter referred to as said husband).
2. The wife filed the aforesaid petition No. A-1945 of 1992 in the Family Court at Bandra, Mumbai on or about 5th December, 1992 to seek following reliefs.
(a) That the marriage between the wife and the husband be dissolved by decree of divorce under Section 13(i) (ia) and (ib) of the Hindu Marriage Act,1955 (For short HMA).
(b) The husband be directed to pay to wife a sum of Rs.10,000/- per month by way of permanent alimony and further Rs.5,000/- for one daughter Shahzia and Rs.5,000/- for another daughter by name Sonia by way of permanent maintenance.
(c) Custody of the daughters Shahzia and Sonia be given to the wife
(d) for an order of injunction restraining the respondent husband from entering into the matrimonial home, altogether or coming in near by area, i.e. Flat No.A/702, Milton Apartment, Juhu Koliwada, Santacruz (W) Bombay - 400 049.::: Downloaded on - 09/06/2013 17:44:39 :::
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3. Facts necessary to decide this appeal are as under :
The wife got married with the respondent on 9th November, 1975 in accordance with Hindu Vedic rites. It is admitted by the wife that prior to her marriage with the husband, she was propagating Muslim religion and that little prior to the marriage, she underwent conversion and adopted Hindu religion. The petition mentions various events, which took place between the wife and the husband and two daughters since 1975 till about 1992. All of them are not relevant for the purposes of deciding the present appeal. Suffice it to say that in the beginning, the wife was working as an Air hostess with Air India. Thereafter, she worked in the Hotel 'Centaur' and thereafter, she joined Saudi Arabian Airlines. In June, 1985, the wife lost her job and was required to institute proceedings in the Labour Court being Reference IDA No.439 of 1986. She was ordered to be reinstated by award dated 16th April, 1996. She was reinstated on 2nd March, 1999.
Presently wife is working in Saudi Arabian Airlines.
4. From 1963, the husband was working with Central Railways as a Medical Officer. In the year 1983, husband was appointed as a Medical Officer with Ministry of Health, Saudi Arabia and was accordingly posted ::: Downloaded on - 09/06/2013 17:44:39 ::: :5: FCA-38-06-Judgment.doc to work at Gizan. The husband continued to work in Saudi Arabia till 1992 and in 1992, the husband came down to India and thereafter, he neither worked with any organisation nor practiced as Medical Practitioner.
5. The text of the petition indicates that in the year 1985, a Flat bearing Flat No. A/702, Milton Apartment, Juhu Koliwada, Santacruz (W) Bombay - 400 0049 (hereinafter referred to as "said flat") was acquired by the husband. The husband filed a suit on the original side of this court being Suit No.2056 of 1995. In the said suit, he had sought a declaration that wife has no right in respect of the said flat. The husband had sought some other reliefs in the said suit. This dispute relating to the flat is presently pending before this Court in terms of Family Court Appeal No. 148 of 2009 along with Family Court Appeal No. 131 of 2009. These two Family Court Appeals are being separately decided.
6. The various counts, on which the wife has filed petition against the husband for divorce are as follows:-
The husband did not behave properly with the wife and had not taken her proper care. The wife had disturbed sexual life on account of ::: Downloaded on - 09/06/2013 17:44:39 ::: :6: FCA-38-06-Judgment.doc the peculiar behavior of the husband. It may not be necessary to quote the words used by the wife to describe the way, in which her sexual life was disturbed. Suffice it to say that the said allegations are found in later part of paragraph 11 of the aforesaid petition. It is alleged by the wife that the husband assaulted the wife on 10th May, 1992 with a chair. It is also the case of the wife that on 10th May, 1992, the husband had brought a gunda by name Ajit Balase in order to cause harm to her. According to the wife the husband used to assault the wife and threaten her with eviction from the said flat. It is also the case of the wife that the husband has been bringing antisocial elements at the said flat so as to interfere with the peace and privacy of the wife and two daughters.
7. According to the wife, the husband returned to India in February, 1992 and he went on accusing wife for loosing her job and he turned violent. According to the wife, after the husband returned to India, he was not contributing towards the day to day household and personal expenses of the wife. According to wife, when she had requested for a divorce, the husband had lodged false and malicious campaign with various authorities so as to harm reputation of wife. According to her, the husband had written letters to the Society between April, 1992 to July, 1992 alleging ::: Downloaded on - 09/06/2013 17:44:39 ::: :7: FCA-38-06-Judgment.doc that the wife had acquired the flat by dubious means and thereby caused damage to wife's reputation. It is alleged by the wife that the husband is dipsomaniac and used to return home late in fully drunken state.
According to the wife, the husband used to drink frequently and used to take some drugs for intoxication. It is alleged by the wife that he was squandering the monies earned by him in Saudi Arabia on women and his alcoholic friends. It is also alleged by the wife that the husband had brain washed their two daughters that if their mother divorces and remarries, how would they show their faces to their colleagues and college friends.
On all these grounds, the wife sought divorce alleging that the husband had practiced cruelty on her. In paragraph 25 of the petition, the wife has submitted that she was treated with extreme physical and mental cruelty and that for several years she has been deserted by the husband and as such she is entitled to decree of divorce under Section 13(1)(ia) and Section 13(1)(ib) of the HMA.
8. It has been the stand of the wife that as she was unemployed and has no source of income to maintain herself and two minor daughters namely Shahzia and Sonia, she is entitled to permanent alimony @ Rs.
10,000/- per month and permanent maintenance of Rs.5,000/- for each ::: Downloaded on - 09/06/2013 17:44:39 ::: :8: FCA-38-06-Judgment.doc daughter. She has accordingly prayed for these reliefs in terms of prayer clause (b) of the petition.
9. The wife has sought custody of the two minor daughters, who at the relevant time, were aged about 16 and 12 years. On account of physical violence upon the wife as also on account of behavior of the husband as stated in the petition, the wife has sought an order of injunction restraining the husband from entering the matrimonial home i.e. the said flat.
10. Upon service of the petition, the husband has filed written statement and has prayed for dismissal of the petition. It was contended by the husband that the Family Court had no jurisdiction to try and entertain the petition under the HMA. In support of this contention, the husband has taken a stand that on 11th November, 1975, the husband as well as wife converted into Islam and the Nikah ceremony was performed. According to him, this marriage on 11th November, 1975 would govern the relationship between the husband and wife and as such the petition filed for divorce under HMA is not maintainable. In the aforesaid petition for divorce, judgment was delivered by the Family Court on 5th August, 1999 ::: Downloaded on - 09/06/2013 17:44:39 ::: :9: FCA-38-06-Judgment.doc so as to dismiss the petition filed by the wife on the ground that the marriage between the husband and wife under the HMA was void. The learned Judge of the Family Court on account of this observation, came to the conclusion that the other issues do not survive and recorded a finding accordingly. The wife filed Family Court Appeal No.3 of 2000 against the said judgment dated 5th August, 1999. By judgment dated 23rd December, 2004 this Court set aside the order dated 5th August, 1999 passed in Petition No. A-1945 of 1992. This Court also observed that the petition was maintainable under the HMA. The petition was restored to the file of the Family Court, Bandra, Mumbai. It was held that petition filed by wife was maintainable under the HMA. The Family Court was directed to record the findings on rest of the issues, after appreciating the evidence on record. As per the aforesaid order, the Petition No. A-1945 of 1992 was restored to the file.
11. In view of aforesaid development, the stand of the husband that the Family Court had no jurisdiction to try and entertain the petition under HMA does not survive.
12. In the petition for divorce various allegations are levelled against the ::: Downloaded on - 09/06/2013 17:44:39 ::: : 10 : FCA-38-06-Judgment.doc husband in regard to personal life between wife and the husband prior to the marriage. The husband has denied those allegations. In our view, the contents of the said petition as regards the said allegations are not relevant for the purposes of deciding this Family Court Appeal No.38 of 2006 as events alleged to have taken place prior to 9th November, 1975 would not be relevant for the purpose of deciding the allegations about cruelty and desertion, on the basis of which the present petition is filed. The allegation of the wife that the said flat was jointly purchased by the husband and wife is specifically denied and it has been the stand of the husband that the said flat was purchased from and out of the funds of the husband and the wife has no share in the said flat. The husband has alleged that the wife was acquainted with one Mr. Boby Shah and with the help of Mr. Boby Shah, the wife had invested substantial monies in the cable TV business by name M/s. Link Vision and she earns a sum of Rs.15,000/- to 20,000/- per month.
13. It is also the stand of the husband that the wife has invested certain amounts in the motel business at United States of America and has been earning a sum of Rs.15,000/- to 20,000/- per month. It has been the stand of the husband that the husband has been spending for the ::: Downloaded on - 09/06/2013 17:44:39 ::: : 11 : FCA-38-06-Judgment.doc household expenses, electricity bills, school fees and such other expenses, which are required to be incurred for the purposes of running the house.
The allegation levelled by the wife that the respondent has US dollar 1 lakh in the fixed deposits, are denied. According to him, after he went to Saudi Arabia, two NRI accounts were opened viz. one with Syndicate Bank and other with Union Bank of India and that he had sent the monies earned by him to these accounts and the wife has withdrawn the monies from the said account on one pretext or the other.
14. It is contended by the husband that the wife's monthly income would be in the vicinity of Rs.30,000/- to 40,000/- and that despite the fact that the husband is unemployed, he has been spending towards household expenses and looking after his daughters' education and maintenance. According to the husband, the wife and daughters are not entitled for maintenance. The husband has contested the claim of wife as regards custody of both the daughters. The husband has denied all allegations levelled against him as regards the said flat.
15. With the aforesaid contentions, the husband has contended that the wife is not entitled to reliefs asked for. It is also the stand of the husband ::: Downloaded on - 09/06/2013 17:44:39 ::: : 12 : FCA-38-06-Judgment.doc that the husband has given Talak to the wife on or about 11th May, 1992 and hence the marriage between the wife and husband is dissolved and the wife has no right to stay in the said flat.
16. On the basis of the aforesaid pleadings, the learned Judge of the Family Court framed following issues.
1. Whether the petition as framed is competent / tenable under the provisions of Hindu Marriage Act, 1955 ?
2. Does the petitioner prove that the respondent has treated her with cruelty ?
3. Does the petitioner prove that the respondent has deserted her for a continuous period of two years immediately preceding the presentation of the petition without any reasonable cause ?
4. Is the petitioner entitled to injunction against the respondent in terms of clause (d) of the prayer clause in petition ?
5. Is the petitioner entitled to a decree of divorce ?
6. What order regarding permanent maintenance of the petitioner and two daughters ?
7. What order regarding the permanent custody of the two daughters ?
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8. What order regarding the permanent custody of the two daughters ?
9. What order and decree ?
17. At the stage of recording of evidence, the wife examined herself as PW-1. In addition to this, the wife examined following witnesses; (i) Abdul Satar Ali Hasan, PW-2 (ii) Mrs. Alka Jaikar, PW-3 (iii) Dr. Nagpal PW-4. The husband examined himself as DW-1. He also examined Mr. Hansal D'Souza, office bearer of the Milton Apartment Society as DW-2.
Mr. Gajendra J. Arora, resident of the said Society as DW-3. Mr. Pandurang Chavan, District Marriage Officer as DW-4 and Mr. Sudhakar M. Mohite, an Officer from the office of Deputy Registrar, Co-operative Society as DW-5.
18. So far as issue no.1 is concerned, the learned Judge of the Family Court has observed that on account of judgment dated 23rd December, 2004 delivered by this Court in FCA No.30 of 2000, issue no.1 does not survive. So far as issue nos. 2, 3 and 5 are concerned, the learned Judge has held that the cruelty was practiced upon the wife and that is how he has passed a decree for divorce, as per the operative part of the judgment.
A sum of Rs.10,000/- was ordered by way of costs to be paid by the ::: Downloaded on - 09/06/2013 17:44:39 ::: : 14 : FCA-38-06-Judgment.doc husband to the wife. As regards issue nos. 6 and 7, the learned Judge of the Family Court came to the conclusion that as the two daughters had attained the age of majority in 1994 and 1998 respectively, the issue regarding the custody was not required to be decided and has therefore, observed that the issue regarding the custody of the two daughters does not survive. So far as the question of maintenance of the two daughters, the learned Judge of the Family Court relied upon the submissions advanced by the wife in terms of notes of arguments, wherein it was stated that the issue as regards the maintenance, does not survive, as both of them have attained adulthood respectively being 27 and 24 years.
Accordingly, the learned Judge of the Family Court came to the conclusion that the issue as regards the maintenance did not survive. In so far as issue of permanent maintenance, the learned Judge of the Family Court has for reasons mentioned in the judgment and order observed that the wife is sufficiently earning and as such she is not entitled to any maintenance.
19. So far as issue no.4 by which an injunction was sought against the husband in terms of prayer clause (d) as mentioned aforesaid, the learned Judge of the Family Court has observed that since the Suit No.2065 of ::: Downloaded on - 09/06/2013 17:44:39 ::: : 15 : FCA-38-06-Judgment.doc 1995 filed by the husband in the High Court is pending and on account of civil litigations as regards said flat wife is not entitled to injunction restraining the husband from entering and enjoying joint possession of said flat. He has further observed that subject to decision in the said suit or interim orders therein, the parties may enjoy the possession in the same way and manner as they have been enjoying so far. The learned Judge of the Family Court has passed the operative order in the aforesaid petition as follows :
"The petition is partly allowed.
It is hereby declared that the marriage between the petitioner and the respondent stands dissolved by a decree of divorce with effect from today itself.
The respondent do pay Rs.10,000/- by way of costs of litigation to the petitioner.
The petition and all interim applications which were pending for hearing stand accordingly disposed of.
Decree be drawn up accordingly".
20. Being aggrieved by the aforesaid judgment and decree dated 30th September, 2005, the wife has filed this appeal. We have perused the grounds of appeal, written submissions as well as we have heard the oral submissions of the wife in person and learned advocate Ms. Karnik ::: Downloaded on - 09/06/2013 17:44:39 ::: : 16 : FCA-38-06-Judgment.doc appearing on behalf of husband. Reading of the grounds of appeal clearly indicate that the wife has not challenged the decree of divorce passed by the learned Judge. In our view, upon reading of the appeal memo along with the order passed by the learned Judge of the Family Court on 30th September, 2005, it is clear that the wife has accepted the decree passed by the learned Judge of the Family Court thereby dissolving her marriage.
In fact, it is to be noted that by the aforesaid Petition No. A-1945 of 1992, the wife had prayed for decree of divorce of marriage solemnized on 9 th November, 1975. As the said relief has been granted, there is no cause for the wife to be aggrieved about the said order.
21. The wife has submitted that the learned Judge of the Family Court had erred in not granting permanent maintenance to her. According to her, the husband had substantial income from his fixed deposits and other assets and that is how the husband was getting about Rs.1,50,000/- per month and that learned Judge of the Family Court should have considered this income of the husband as a basis for awarding the maintenance.
According to her, the findings arrived by him that the total savings of the husband are in the vicinity of Rs.9,74,248/- and as such his income at the time of filing of the written statement was Rs.11,000/- and the same is ::: Downloaded on - 09/06/2013 17:44:39 ::: : 17 : FCA-38-06-Judgment.doc now brought down to Rs.9,000/- is erroneous and is required to be reconsidered for the purposes of deciding the quantum of maintenance to be awarded to the wife. The wife had submitted that learned Judge of the Family Court has not considered the evidence on record in the proper perspective and the income of the husband was comparatively higher than the income of the wife and that the learned Judge of the Family Court should have arrived at a proper amount of maintenance to see that the wife would be able to maintain herself in the proper manner.
22. It was brought to the notice of the Court that the husband possesses necessary qualification to practice as a Medical Practitioner and in the normal course, there is no occasion for a doctor to retire and, therefore, the stand of the husband that he is not earning any amount by way of practice, should not be accepted.
23. She had submitted that the learned Judge of the Family Court has not considered the fact that the younger daughter is still dependent upon her. She had further submitted that both the daughters are unmarried and no provision is made in the order for the marriage expenses of the daughters. It was also submitted by her that the learned Judge has erred in ::: Downloaded on - 09/06/2013 17:44:39 ::: : 18 : FCA-38-06-Judgment.doc arriving at the conclusion as regards the reliefs sought in regard to the said flat. According to her, the learned Judge of the Family Court ought to have noted about the safety and the security of the wife and the two daughters.
According to her, possession of the said flat by wife was a relevant factor and that he should have recorded a finding in favour of the wife.
24. The appellant wife is aggrieved on the question of quantum of the costs ordered to be paid by the husband to the wife. According to her, the quantum of costs should have been on higher side as the wife had to struggle a lot for the purpose of seeking appropriate reliefs in the Court.
The wife has challenged the finding recording by the learned Judge of the Family Court as regards the NRI bonds. She submitted that the learned Judge of the Family Court declined to record any finding as regards her entitlement in respect of the NRI bonds. According to her, learned Judge of the Family Court should have appreciated that her contribution in the NRI bonds was more than Rs.3,84,000/- and that the learned Judge of the Family Court should have granted appropriate reliefs to her.
25. The wife had taken us through the contents of the petition and has submitted that she had prayed that the husband should be restrained from ::: Downloaded on - 09/06/2013 17:44:39 ::: : 19 : FCA-38-06-Judgment.doc entering the matrimonial home i.e. said flat all together or coming anywhere nearby said flat. According to her, the learned Judge of the Family Court has erred in coming to the conclusion that parties may enjoy the possession in the same way and in the manner as they have been enjoying at the time of delivering the judgment. According to her, it was necessary for the learned Judge to consider the entire record and issue an order of injunction to protect the interest of wife.
26. The appellant has contended that the respondent had abused the Court's machinery for about 15 years and that the appellant had always opposed the divorce by mutual consent. Though the appellant has contended as above, there is no specific challenge to the decree of divorce passed by the learned Judge of the Family Court by Judgment and Order dated 30th September, 2005. The appellant on the basis of the aforesaid submissions, submitted that the appeal filed by her may be allowed and appropriate orders in the interest of justice be passed.
27. Learned advocate Ms. Karnik appearing on behalf of the respondent opposed the submissions made by the appellant in person. It was argued by learned Advocate Ms. Karnik that so far as the maintenance of the two ::: Downloaded on - 09/06/2013 17:44:39 ::: : 20 : FCA-38-06-Judgment.doc daughters is concerned, the appellant in the notes of arguments at Exh.
468 submitted that issue no.6 as regards maintenance of the two daughters does not survive since both of them have attained adulthood respectively being 27 and 24 years. She submitted that the learned Judge of the Family Court has referred to this submission in paragraph 17 of the impugned judgment and, has observed that issue No.6 does not fall for consideration. According to the learned Advocate for the husband, in view of the aforesaid development, the order passed by the learned Judge of the Family Court requires no interference. She had taken us through the relevant dates and had submitted that daughter Sonia attained the age of majority on 9th December, 1994 and daughter Shahzia attained the majority on 15th October, 1998. She pointed out that at the time of the delivery of the judgment in the year 2005, the daughters were aged 29 years and 25 years respectively. According to her, now the daughters would be aged about 34 years and 29 years. She, therefore, submitted that there is no question of now granting any maintenance to the daughters.
28. Insofar as the question of custody of both the daughters, Ms. Karnik submitted that the learned Judge of the Family Court has in paragraph 16 ::: Downloaded on - 09/06/2013 17:44:39 ::: : 21 : FCA-38-06-Judgment.doc observed that both the daughters have attained the majority in 1995 and 1998 and as such there is no question of passing orders as regards the custody and that the daughters are free to reside as per their choice.
Learned Advocate appearing on behalf of husband, therefore, submitted that there is no need to pass an order regarding the custody of the daughters.
29. So far as the question of maintenance is concerned, it was brought to the notice of the Court that the services of the wife were terminated in July, 1985 and that she was reinstated on 1st March, 1999. It is pointed out that the wife has received back wages to the tune of Rs. 11 lakhs for the period 24th July, 1985 to 1st March, 1999 and she has been taken in service. Our attention was drawn to paragraph 33 of the impugned judgment as regards this factual aspect. She further pointed out that after the reinstatement of the wife on 1st March, 1999, she is on the monthly pay roll of the Saudi Arabia Airlines and that her income in the year 2005 was Rs.45,000/- per month. Our attention was drawn to these facts, which are appearing in paragraph 38 of the impugned judgment. Learned advocate for the husband submitted that wife is earning sufficient amount to maintain herself and, therefore, there is no need to grant maintenance ::: Downloaded on - 09/06/2013 17:44:39 ::: : 22 : FCA-38-06-Judgment.doc to the wife. It was also pointed out to the Court that at the time of filing of the petition, the wife had agreed for monthly maintenance of Rs.
10,000/- for self. She pointed out that the petition was filed in the year 1992. It was also pointed out that on 21st December, 1998, the wife applied for lumpsum permanent alimony under Section 25 of the HMA.
The said application is at Exh.430. It was submitted on behalf of the husband that at the time of passing of the impugned judgment, the learned Judge of the Family Court has considered the relevant figures and has arrived at the conclusion that no maintenance is required to be granted.
30. Learned advocate for the husband had also submitted that the wife has been earning a sum of Rs.15,000/- per month from the cable business and earning Rs.20,000/- per month from the monies invested in Motel business in United States of America. According to her, the wife is earning sufficient amount and as such, there is no question of wife getting any maintenance. She submitted that the learned Judge has decided the matter in the proper perspective. It was submitted by the learned advocate for the husband that the wife used to carry Saudi Riyals, US$ and gold out of the husband's money from Saudi Arabia, which she used to convert in Indian rupees in two trips from Saudi Arablia per year and she ::: Downloaded on - 09/06/2013 17:44:39 ::: : 23 : FCA-38-06-Judgment.doc used to carry 2000 to 3000 US$ per trip. She submitted that wife used to borrow money from husband's friends, which husband used to pay in Saudi Arabia. Learned advocate for the husband submitted that letter at Exh.159 sent by the husband to the wife, letters written by the wife to the husband dated 1st December, 1985 (Exh.209), 1st April,l 1986 (Exh.251), 1st December, 1997 (Exh.255), 12th November, 1987 (Exh.161), 23rd March, 1988 (Exh.89), 20th November, 1985 (Exh.74) and undated letter (Exh.78) do support the stand of the husband that the wife had the benefit of monies, which the husband earned in Saudi Arabia.
31. Learned advocate appearing for the husband has submitted that the savings of the husband were to the tune of Rs.9,74,248/- and that the husband was receiving a sum of Rs.11,000/- at the time of filing his written statement. According to the husband, the said capital has come down and, therefore, the income of the husband was @ Rs.9,000/- per month. Learned Advocate Ms. Karnik submitted that the wife is earning amount which is sufficient to maintain herself and that there is no need to pass an order directing the husband to pay her maintenance. Learned advocate for the husband, submitted that at the stage of recording of evidence, it was the stand of the wife that the husband is getting Rs.
::: Downloaded on - 09/06/2013 17:44:39 :::: 24 : FCA-38-06-Judgment.doc 1,50,000/- per month. She submitted that the wife has placed reliance on Exh.102, 103 and 104 to support this stand. According to learned advocate for the husband, these documents by themselves do not prove that the husband is earning a sum of Rs.1,50,000/- per month. It was sought to be submitted that it was necessary for the learned Judge of the Family Court to consider financial status of the husband at or about time when the decree was to be passed. She further submitted that the learned Judge of the Family Court has considered the earning capacity of wife as well as husband and has rightly rejected the prayer of wife for maintenance.
32. So far as the grievance made by the wife in the appeal memo as regards the maturity proceeds of NRI bonds, the learned advocate for the husband pointed out that the question as regards the NRI bonds was not referred to in the petition and the petition is silent about the necessary averments as regards the said NRI bonds. Learned advocate for the husband submitted that the learned Judge of the Family Court, therefore, had not framed issue as regards the NRI bonds. However, the learned Judge discussed about the said NRI bonds in paragraphs 19 to 27. She drew our attention to the said paragraphs and submitted that if the ::: Downloaded on - 09/06/2013 17:44:39 ::: : 25 : FCA-38-06-Judgment.doc learned Judge had not framed the issue as regards the said NRI bonds, it was not open for the learned Judge to consider and discuss the claim of the wife so far as the said NRI bonds. She pointed out that the learned Judge has not passed any order in so far as the said NRI bonds or the maturity proceeds. According to her, it is not open for the wife to raise the ground in the appeal memo so far as the NRI bonds are concerned and that this Court should reject the submission of wife on the question of NRI Bonds.
33. Learned advocate for the husband submitted that the learned Judge of the Family Court was wrong in imposing costs upon the husband and to that extent, the impugned order is required to be set aside.
34. Learned advocate Ms. Karnik appearing on behalf of the husband submitted that the learned Judge of the Family Court was right in deciding issue no.4 concerning said flat. She submitted that when the learned Judge delivered the impugned judgment dated 30th September, 2005, the suit filed by the husband in High Court being Suit No.2065 of 1995 was pending in the High Court. She pointed out that on the basis of order dated 16th July, 2008 passed in this Family Court Appeal No.38 of 2006 ::: Downloaded on - 09/06/2013 17:44:39 ::: : 26 : FCA-38-06-Judgment.doc the said Suit was ordered to be transferred to Family Court, Bandra, Mumbai and that it was numbered as B-153 of 2008. She submitted that in the said petition, the husband had claimed declaration that wife has no right in the said flat. She also pointed out that the husband had sought mandatory orders against the wife so as to restrain her from residing / using the said flat. She submitted that since the said suit was pending on the day when the impugned judgment dated 30th September, 2005 came to be delivered, the learned Judge of the Family Court could not pass any order in terms of prayer clause (d) of petition and that is how the view taken by the learned Judge of the Family Court in paragraph no.14 of the impugned judgment is correct and no interference is required. She further submitted that the question as to who is the owner of the said flat and what are the rights of the respective parties is to be decided by this Court in Family Court Appeal No.131 of 2009 and Family Court Appeal No.148 of 2009. She, therefore, submitted that no orders be passed in this appeal concerning the said flat.
35. Learned Advocate Ms. Karnik appearing for husband had therefore submitted that wife's appeal be dismissed with costs.
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36. On the basis of the aforesaid submissions, following points do arise for our determination :-
1) Whether the wife is entitled to the custody of the two daughters ?
2) Whether the two daughters are entitled to monthly maintenance ?
3) Whether the husband should be asked to make adequate provisions for the daughters for their marriage expenses ?
4) Whether the wife is entitled to maintenance as prayed for ?
5) Whether the wife is entitled to receive monies concerning NRI Bonds?
6) Whether the decree of divorce passed pursuant to impugned judgment requires interference ?
7) Whether the wife is entitled to reliefs in terms of prayer clause (d) of the petition concerning Flat No.A-702, Milton Apartments, Juhu Koliwada, Santacruz (West), Mumbai - 400 049 ?
Our answers to the aforesaid points are as under :
1) Does not survive.
2) Does not survive.
3) As per clarification made in paragraph 42.
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4) In the negative.
5) Claim of wife concerning NRI bonds cannot be considered in this
appeal.
6) In the negative.
7) In the negative.
37. So far as the custody of the two daughters are concerned, it is to be noted that daughter Sonia was born on 9th December, 1976 and she attained the age of majority on 9th December, 1994. It is noticed that daughter Shahzia was born on 5th October, 1980 and she attained the age of majority on 5th October, 1998. The learned Judge of the Family Court has in paragraph 16 observed as follows:-
"Undisputedly the elder daughter Sonia was born on 9th December, 1976 while the younger Shahzia on 5th October, 1980. Both of them have accordingly attained majority respectively in 1994 and 1998. They do not remain minor any longer. They themselves can choose with whom they should reside and therefore the question regarding the finding as to their custody does not survive".
38. Looking to the relevant dates and aforesaid observation made at paragraph 16, we are inclined to observe that this Court now need not ::: Downloaded on - 09/06/2013 17:44:39 ::: : 29 : FCA-38-06-Judgment.doc accept the stand of the wife that she is entitled to the custody as the daughters as they have attained the age of majority. Surely, the daughters would be free to take their own decision as to where and with whom they want to stay and, therefore, we are inclined to accept the finding of the learned Judge as regards the custody of the two daughters. Accordingly, point no.1 does not survive.
39. So far as the question of monthly maintenance of the daughters is concerned, the learned Judge of the Family Court has in paragraph 17 relied upon the written notes of argument at Exh.468 dated 2nd September, 2005 submitted by the wife. The contents of the said paragraph is as follow.
"The petitioner herself in her written notes of arguments at Exh. 468 contended that Issue No.5 with respect to the maintenance of two daughters does not survive since both of them have attained adulthood respectively being 27 and 24 years old. In view of this fact, issue of maintenance of the daughters does not survive for consideration".
40. A reading of the aforesaid observation, it is clear that the wife gave up her claim for maintenance for two daughters. The learned Judge of the Family Court accepted the said submission and did not grant maintenance ::: Downloaded on - 09/06/2013 17:44:39 ::: : 30 : FCA-38-06-Judgment.doc to the two daughters. It is to be noted that the petition was filed in 1992.
At that time both the daughters were minor. The wife on 21st December, 1998 at Exhibit 430 filed an application for lumpsum maintenance under Section 25 of the HMA thereby giving up her prayer for monthly maintenance. After having considered the relevant factual developments and stand of the wife few days prior to delivery of impugned judgment the learned Judge rightly held in paragraph 17 of the impugned judgment that issue of maintenance to the daughters does not survive for consideration.
41. It is pertinent to note that the impugned judgment came to be delivered in September, 2005. After this judgment, the daughters have not claimed any maintenance from their father. All this will clearly go to show that the two daughters are not interested in seeking any maintenance from the father. Consequently, the finding recorded by the learned Judge of the Family Court about maintenance for daughters need not be disturbed. We accordingly hold that point No.2 does not survive for determination.
42. So far as the question of marriage expenses of the two daughters, on the basis of developments, which have taken place uptill now, we do not ::: Downloaded on - 09/06/2013 17:44:39 ::: : 31 : FCA-38-06-Judgment.doc wish to express any view. In the present case, the oral evidence came to be recorded in the year 1996. Even though the wife had given up the claim for maintenance including marriage expenses for daughters during the trial, if that relief were to be pursued by the daughters, the same can be considered on its own merits as and when occasion arises. Be that as it may in the appeal memo, as filed in the year 2006, except making grievance that the learned Judge has not provided for marriage expenses of the two daughters, there is no material placed before the Court to arrive at some inference as to how much amount of money would be required for the marriage expenses. As aforesaid, we leave said question open. Hence, point No.3 is answered subject to above clarification.
43. We have considered the question as regards grant of permanent maintenance to the wife. At the time of filing of the petition, the wife had prayed for permanent maintenance @ Rs.10,000/- per month. It is pertinent to note that parties went for trial and recording of the evidence of the wife commenced in April, 1996. The wife examined herself as also examined 3 witnesses namely (i) Abdul Satar Ali Hasan, PW-2 (ii) Mrs. Alka Jain, PW-3 (iii) Dr. Nagpal PW-4. We have gone through the evidence of the aforesaid three witnesses. These witnesses have not given ::: Downloaded on - 09/06/2013 17:44:39 ::: : 32 : FCA-38-06-Judgment.doc evidence on the point of financial status of the wife or the husband. The evidence of wife PW-1 throws light on her financial position. The husband had examined himself as DW-1. He has also examined (i) Mr. Hansal D'Souza, office bearer of the Society Milton Apartment, DW-2. (ii) Mr. Gajendra J. Arora, resident of the said Society as DW-3. (iii) Mr. Pandurang Chavan, District Marriage Officer as DW-4 and (iv) Mr. Sudhakar M. Mohite, an Officer from the office of Deputy Registrar, Co-operative Society as DW-5. These witnesses do not speak of anything concerning the financial status of the either of the parties. Hence, evidence of wife and husband is required to be considered. The wife has in paragraph no.29 of her examination-in-chief stated that in the year 1983-87, she was earning a salary of Rs.5,000/-. She has further stated that she was getting a sum of Rs. 3,000/- per month by selling the imported items. In the course of cross-examination, she has stated that she was maintaining herself and her younger daughter Shahzia with Rs.3,500/-, which were paid by the husband. She states that upto January, 1996, her other daughter Sonia was maintained by the husband and thereafter he stopped maintaining her and she started looking after the said daughter. The wife has stated in her evidence in the cross-examination that the husband was getting a sum of Rs.1,50,000/- from his capital investment and has placed reliance on ::: Downloaded on - 09/06/2013 17:44:39 ::: : 33 : FCA-38-06-Judgment.doc documents at Exh.102, 103 and 104. This would mean that in the year 1996 or thereabout when the matter was before the Court at the stage of recording of evidence, the wife was receiving a sum of Rs.3,500/- for her maintenance as per orders of Court. It is to be noted that on 21st December, 1998, the wife had filed an application at Exh.430 for lumpsum maintenance under Section 25 of HMA. On account of this, the learned Judge was required to decide the quantum of permanent maintenance on lumpsum basis to be paid by the husband to the wife. It is true that in the impugned judgment at para 29, the learned Judge of the Family Court has discussed the question of issue of interim maintenance. However, it is required to be mentioned that in the absence of specific issue framed in that behalf, the said discussion will have no bearing while we are on the question as to what would be the quantum of permanent maintenance on lumpsum basis.
44. The learned Judge of the Family Court has observed in paragraph 33 that the wife was reinstated in service w.e.f. 1st March, 1999 and she was paid back wages for the period from 24th July, 1985 to 1st March, 1999 and that she received an amount of Rs.11 lakhs as back wages and her monthly salary was started. The learned Judge of the Family Court in paragraph ::: Downloaded on - 09/06/2013 17:44:39 ::: : 34 : FCA-38-06-Judgment.doc 38 has observed that the respondent i.e. husband has produced on record, salary slips of the petitioner and the letters received from Saudi Arabian Airlines. He has further observed that this documentary evidence shows that the wife in 2005 was getting a salary from Rs.45,000/- per month. It is to be noted that in the Civil Application No.28 of 2007 filed in this appeal, the husband has produced a letter dated 9th September, 2005 issued by Saudi Arabian Airlines addressed to the husband. This letter is written by Saudi Arabian Airlines in response to husband's letter dated 6th September, 2005. In the said letter, it is stated that Ms. Mudbhatkal is continuing to be our employee and her gross salary is INR 45,799/-. The learned Judge of the Family Court has referred to above documents while arriving at the observation regarding wife's monthly salary as stated above.
It is required to be mentioned that the wife has not disputed the finding of the learned Judge of the Family Court set out in paragraph 33 as regards the reinstatement of the wife from 1st March, 1999 and she received a sum of Rs.11 lakhs as back wages. Similarly, the wife has not disputed the finding recorded by the learned Judge in paragraph 38 that the wife is earning a sum of Rs. 45,000/- per month in the year 2005. In the face of the aforesaid findings, we are inclined to observe that in the year 2005, when the learned Judge was required to decide the quantum of permanent ::: Downloaded on - 09/06/2013 17:44:39 ::: : 35 : FCA-38-06-Judgment.doc maintenance, the wife was earning a sum of Rs.45,000/- per month and she had received a sum of Rs.11 lakhs as and by way of back wages.
45. The learned Judge of the Family Court has referred to the submissions made by the advocate for the husband that the monthly income of the husband in the year 2005 was in the vicinity of Rs.9,000/-
per month. The wife has also not disputed this observation. The wife has failed to prove that the husband is earning a sum of Rs.1,50,000/- per month. The contention of the wife that documents at Exh.102, 103, 104 do show that the husband was earning Rs.1,50,000/- per month as returns on investment cannot be accepted. Said documents pertain to the period prior to the filing of the petition by wife. Since the wife had in December, 1998 prayed for permanent lumpsum maintenance, the learned Judge was required to decide the financial position of the husband at or about the time when he was considering the claim. It is pertinent to note that the evidence on record is upto the year 1996. Thereafter, no additional evidence has been placed before the Court and the aforesaid figures quoted from both the sides came to be considered by the learned Judge of the Family Court and an order rejecting the prayer for maintenance was passed. Since, the wife has not disputed the two facts (i) about receipt of ::: Downloaded on - 09/06/2013 17:44:39 ::: : 36 : FCA-38-06-Judgment.doc arrears to the tune of Rs. 11 lakhs and (ii) her monthly income in the year 2005 was Rs.45,000/-, we are inclined to observe that at or about time when the learned Judge was required to decide the quantum of maintenance, the wife had sufficient income to maintain herself. In addition to her income from salary at Rs.45,000/- per month the returns on Rs.11,00,000/- can be used by her to maintain herself. The wife is now not required to maintain the two daughters.
46. It is to be noted that when the impugned judgment was delivered the two daughters were not dependent upon wife. Hence, the monthly salary of Rs.45,000/- earned by wife would be sufficient to maintain herself.
47. It was argued on behalf of the husband that the wife is earning Rs.
1,5,000/- to Rs.20,000/- from the cable Network business. Similarly, it was argued on behalf of the husband that the wife is earning Rs.20,000/- from motel business in United States of America. After having gone through the evidence on the aforesaid two points, we hold that the husband has failed to furnish evidence in support of the aforesaid heads of income. Hence, the said contentions are accordingly rejected.
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48. It has been the contention of the husband that the income at or about the time when the judgment was to be delivered was in the vicinity of Rs.9,000/- per month. The wife has not been able to place before the Court any material to show that at the relevant time his monthly income was more than Rs.9,000/-.
49. It was sought to be argued on behalf of the wife that as the husband was qualified medical practitioner, Court should treat that he is earning by practising as medical practitioner. Insofar as this aspect is concerned, the wife has not been able to place before the Court any material to show that after the husband returned to India in 1992, he has been earning any amount by practising as medical practitioner. The Court cannot presume that the husband is earning as medical practitioner.
50. We are inclined to accept the stand of the husband that his monthly income is about Rs.9000/- per month and that he is not earning any amount by practising as medical practitioner. On a comparative study of income of wife as well as husband, we are of the view that the wife's earning per month at Rs.45,000/- would be sufficient to maintain herself.
::: Downloaded on - 09/06/2013 17:44:39 :::: 38 : FCA-38-06-Judgment.doc In view of the aforesaid discussion, we do not wish to interfere in the findings given by the learned Judge on the question of maintenance claimed by the wife. Accordingly, point No.4 is answered in the negative.
51. In the appeal memo, the wife has made a grievance about the order passed by the learned Judge on the question of payments received by the husband from NRI bonds. Since the petition was silent on the question of NRI bonds there was no question of the husband giving his reply concerning said NRI bonds in the written statement. On the basis of the pleadings before the Court, the learned Judge rightly did not frame an issue as regards the NRI bonds. Despite that the parties lead evidence and that the learned Judge has discussed the said evidence and made observations in the paragraphs 20 to 28 and rejected the stand of the wife as regards the NRI bonds. We have gone through the paragraph nos. 20 to 28 of the impugned judgment. It is noticed that the State Bank of India made payment to the husband on the maturity of the said bonds. If at all, the wife had any grievance about the said payment, it was necessary for her to institute appropriate proceedings against the State Bank of India as a maturity claim was accepted by the State Bank of India in favour of the husband and had made payment to the husband. In our view, it is not ::: Downloaded on - 09/06/2013 17:44:39 ::: : 39 : FCA-38-06-Judgment.doc necessary for us to go into the points raised by wife concerning NRI Bonds as the question was not agitated in the divorce petition. At this juncture, we do not wish to express our view on the stand taken by the wife as regards the NRI bonds, as it was not a fact in issue before the learned Judge of the Family Court. Accordingly, point No.5 is answered to hold that claim of wife concerning NRI Bonds cannot be considered in this appeal.
52. On the question of grant of divorce, the learned Judge of the Family Court had framed issue no.2 as regards the allegations of cruelty meted out by the husband to the wife. Issue no.3 was framed as regards the allegations of desertion by the husband qua the wife. It is noticed that on 3rd September, 2005, the husband filed a purshis at Exh.469. The text of which is as follows :-
"The respondent has already pronounced Talakh. The respondent also wants divorce. In view of this, both parties, as a matter of fact, want divorce.
The respondent is not accepting or admitting any allegations of the petitioner and hereby gives his consent for divorce. This Hon'ble Court may pass decree of divorce by ::: Downloaded on - 09/06/2013 17:44:39 ::: : 40 : FCA-38-06-Judgment.doc consent without considering the allegations made by the parties against the other".
53. The wife has not challenged the decree for divorce. She has however suggested that she had not consented for seeking divorce by mutual consent. On perusal of the impugned judgment, it is noticed that the learned Judge was satisfied that the husband had subjected the wife to cruelty and that is how the learned Judge was convinced that the marriage between the wife and the husband should be dissolved by a decree of divorce. The learned Judge has has therefore passed a decree of divorce.
In our view, even though the impugned Judgment is not happily worded, there is no need for us to interfere in the said finding and the decree of divorce passed by the learned Judge in terms of the impugned Judgment under Section 13(ia) and (ib) of the Hindu Marriage Act is required to be confirmed. Accordingly, point No.6 is answered in the negative.
54. The wife had sought injunction in terms of prayer clause (d) of the petition qua the said flat. It is required to be mentioned that at or about the time when the learned Judge of the Family Court was deciding the petition filed by the wife for divorce including the prayer for injunction in ::: Downloaded on - 09/06/2013 17:44:39 ::: : 41 : FCA-38-06-Judgment.doc terms of prayer clause (d) Suit No.2065 of 1995 filed by husband was pending in this Court. In the said suit, the question of ownership of the said flat was involved. Similarly, in the said Suit, other diverse prayers made by the husband were required to be considered by this Court. As a result of the pendency of the Suit No.2065 of 1995 the learned Judge of the Family Court could not have passed order in terms of prayer clause (d).
The learned Judge of the Family Court while deciding the matrimonial petition, where prayer clause (d) was made came to the conclusion that both the parties were occupying the said flat and that they should continue to do so. In our view, the learned Judge of the Family Court took a correct view of the matter and rightly did not pass an order in terms of prayer clause (d). In view of the aforesaid observations, point No.7 is answered in the negative.
55. As regards question of costs, we are inclined to observe that the learned Judge of the Family Court has rightly ordered the husband to pay to wife costs of Rs.10,000/-. In our view, the learned Judge has given proper reasons in paragraph 13 of the impugned judgment to grant the costs of Rs.10,000/- to the wife. We do not wish to interfere in the said order.
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56. For the reasons mentioned aforesaid, we are inclined to dismiss the appeal by passing following order.
ORDER
(i) The appeal is dismissed.
(ii) Order dated 30th September, 2005 passed by the learned Judge of the Family Court in Petition No. A-1945 of 1992 as regards costs is confirmed.
CIVIL APPLICATION NO. 281 OF 2007 IN FAMIL COURT APPEAL NO. 38 OF 2006 By the aforesaid Civil Application, the Respondent husband has sought following reliefs.
"(a) Pass an order that the respondent may pay Rs.10,000/-
per month to the applicant before 10th of every month from the day the order is passed or from 30th September, 2005 when the Family Court granted Divorce to the respondent in Petition No.A-1945 of 1992.
(b) Pay electricity bill excess of Rs.1,000/- till she occupies the Flat No.A-702, Milton Apartment, Juhu Koliwada, Santacruz (W), Mumbai 400 049.
(c) Cost of this application of Rs.5,000/-
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(d) Any other reliefs this Hon'ble Court deems fit under the
circumstances described hereinabove".
Now that the Family Court Appeal No.38 of 2006 has been decided, there is no need to go into the points raised by the Respondent husband in this civil application. Accordingly, civil application stands disposed of with liberty to the Respondent husband to pursue his remedy by way of appropriate proceedings. All questions in that behalf are left open.
CIVIL APPLICATION NO. 141 OF 2008 IN FAMILY COURT APPEAL NO. 38 OF 2006 By this Civil Application, the Appellant wife has prayed for following reliefs:
"(i) Provisions envasaged as above pertaining to prosecution for offence against public Justice and those relating to documents given in evidence, be proceeded against the respondent.
(ii) Strike off the pleadings and defense of the defendants / original plaintiff in this Hon'ble Court.
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(iv) For any other punitive action in the facts and
circumstances of the case deemed fit by this Hon'ble Court".
In so far as this application is concerned, both the sides did not advance any submissions. As regards reliefs in terms of prayer clause (i),
(iii) and (iv), we do not we wish to express any opinion thereon with liberty to the Applicant wife to pursue the said reliefs by way of appropriate proceedings if so advised. All questions in that behalf are left open. So far as relief in terms of prayer clause (ii), we hold that as the First Appeals are decided, this prayer does not survive for consideration.
CONTEMPT PETITION NO. 424 OF 2007 IN FAMILY COURT APPEAL NO.38 OF 2006 By this petition, the Respondent husband has sought reliefs against the wife alleging therein that the wife has committed contempt of order dated 11th December, 2006 passed by this Court in Family Court Appeal No.38 of 2006.
We deem it appropriate to delink this petition from Family Court Appeals to be proceeded before the appropriate bench as per its turn.
::: Downloaded on - 09/06/2013 17:44:40 :::: 45 : FCA-38-06-Judgment.doc CIVIL APPLICATION NO. 31 OF 2006 IN FAMILY COURT APPEAL NO. 38 OF 2006 This civil application is filed by the Appellant wife praying that Family Court Appeal No.38 of 2006 be heard along with Appeal No.3 of 2000. Appeal No.3 of 2000 has been disposed of by this Court by order dated 23rd December, 2009. As such, this civil application does not survive and disposed of accordingly.
CIVIL APPLICATION NO. 55 OF 2006 IN FAMILY COURT APPEAL NO. 38 OF 2006 This civil application is filed by the Respodent husband so as to seek maintenance from the wife w.e.f. February, 2000 when the Family Court Appeal No.3 of 2000 was admitted. He has also prayed for litigation expenses. He has also prayed for an order against the wife asking her to take financial responsibility of daughter Shahzia.
This civil application is disposed of as the main appeal is already disposed of with liberty to the husband to pursue his remedy of maintenance by way of appropriate proceedings. All questions in that behalf are left open.
::: Downloaded on - 09/06/2013 17:44:40 :::: 46 : FCA-38-06-Judgment.doc CIVIL APPLICATION NO. 138 OF 2007 IN CIVIL APPLICATION NO. 66 OF 2006 IN FAMILY COURT APPEAL NO. 38 OF 2006 This civil application is filed by the Respondent husband seeking orders to seek police protection and other reliefs. As the main appeal is disposed of the civil application does not survive and is disposed of accordingly. It is, however, made clear that we are not expressing any final opinion on the merits of the relief claimed in this application. If and when occasion arises, it will be open to the husband to pursue this relief by way of appropriate proceedings.
CIVIL APPLICATION NO. 28 OF 2006 IN FAMILY COURT APPEAL NO. 38 OF 2006 By this civil application, the Appellant wife has sought reliefs against the husband as follows :
"(a) Pending the hearing and final disposal of this Application and Appeal, Records and Proceedings of Petition No.A-1945 of 1992 in the Family Court No.2, Mumbai, be called for;
(b) Pending the hearing and final disposal of this Application
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and Appeal, the impugned order and Judgment dated September, 30, 2005 passed by Ld. Judge, Family Court at Bandra, Mumbai Mr. A.S. Shivankar, be stayed.
(c) Pending the hearing and final disposal of this Application and Appeal, direct the Respondent to deposit a sum of Rs.
13,23,820/- (Rupees Thirteen Lakhs Twenty-Three Thousand Eight Hundred and Twenty only) with the Registrar, Bombay High Court, being 50% of the SBI Bonds (Principle plus interest) which he had withdrawn through deception on or around March, 15, 1996.
(d) Pending the hearing and final disposal of this Application and Appeal, injunct the Respondent from enteringinto the flat No.A-702 Milton Apartments, Juhu Koliwada, Santacruz (W), Bombay 400 049 and harassing / disturbing the Applicant and her young daughter who are in sole possession and occupation thereof and residing there.
(e) Pending the hearing and final disposal of this Application and Appeal, the Respondent may be directed to continue to pay Rs.2,000/- p.m. being maintenance pendente lite granted to the Applicant by the Trial Court, as also set out in the Hon'ble High Court's order dated 15.09.1998 and the accrued amount of Rs. 1,56,000/- (from 01.8.1999 to 31.1.2006) be also remitted forthwith to her.
(f) Pending the hearing and final disposal of this Application and Appeal, the said amount of maintenance pendente lite to the Applicant be increased to Rs.5,000/- per month or Rs.10,000/-
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(g) the Respondent / father be directed to provide for all the educational, medical etc. expenses of his younger daughter.
(h) the Respondent-father be directed to make sufficient provisions of at least Rs.20 lakhs each for the two daughters, Sonia and Shahzia, for their marriage expenses and the same be deposited with the Registrar of this Hon'ble Court.
(i) the relief sought in her Petition No.A-1945 of 1992, be granted.
(j) urgent ad-interim and interim reliefs sought in terms of prayer (b), (c), (d), (e) and (f) as above.
(k) for costs of this application.
(l) for any other and further reliefs as this Hon'ble Court may
deem fit, judicious, equitable and just".
Since, the Family Court Appeal No.38 of 2006 is disposed of, this application does not survive and is disposed of accordingly.
(R.Y.GANOO, J.) (A.M. KHANWILKAR, J.)
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