Allahabad High Court
Ram Kishan Prajapati vs Smt. Narbda And Others on 22 May, 1998
Equivalent citations: 1998(3)AWC2286
Author: D. K. Seth
Bench: D.K. Seth
JUDGMENT D. K. Seth, J.
1. Leave is granted to amend the cause title so as to convert this petition into one under Article 227 of the Constitution. Learned counsel for the petitioner shall amend the cause title in the course of today.
2. The above prayer was made by Sri B. N. Agarwal learned counsel for the petitioner and was so allowed by this Court on the ground that against an order passed by the civil court in exercise of ordinary civil Jurisdiction, the Court is not an authority within the meaning of Article 12 of the Constitution in order to make it amenable to writ Jurisdiction. The learned counsel for the petitioner has relied on the decision in the case of Matthan Singh v. IInd Additional District Judge, Meerut. 1996 (1) ARC 117 ; Daya Ram alias Dollar and another v. IIIrd Additional District Judge, Mirzapur and others, 1996 (2) ARC 488 and Om Prakash Rastogi v. VIth Additional District Judge, Moradabad, 1997 (2) ARC 335, in order to contend that an application under Article 226 is in effect an application for revision of the order passed by the learned Court below. if the Court may not exercise writ Jurisdiction under Article 226 of the Constitution for the purposes of revising the order passed by the civil court in exercise of ordinary civil Jurisdiction, in that event this Court can treat this application as one under Article 227 of the Constitution and may exercise its power of superintendence under the said Article.
3. In my view, writs are issued against the State. The civil court while exercising ordinary civil Jurisdiction is not a party to the (is nor it is a State within the meaning of Article 12 of the Constitution while discharging judicial function. Therefore, the civil courts are not amenable to writ jurisdiction. This is one of the reason why Article 227 has been engrafted immediately after Article 226 conferring power of superintendence over the Courts and Tribunals subordinate to it only to ensure that the Courts or the Tribunal in exercise of ordinary jurisdiction acts within their bounds.
4. Sri B. N. Agarwal, learned counsel for the petitioner has raised a novel question of law while challenging the order dated 31.3.1998 passed in Suit No. 9 of 1994 by the learned Civil Judge (Senior Division). Lalitpur. under Section 24 of the Hindu Marriage Act. According to him. the order passed under Section 24 of Hindu Marriage Act is not revisable and that is how this petition is being moved by him without challenging order dated 31.3.1998 in revision which lies before the learned Distt Judge. Lalitpur.
5. In order to appreciate the questions raised by the learned counsel for the petitioner, it would be necessary to briefly refer to the facts of the case.
6. The husband-petitioner had filed a suit for divorce under Section 11 of the Hindu Marriages Act being Suit No. 9 of 1994, which is pending before the Civil Judge (Senior Division), Lalitpur. On 30.11.1994, the wife/opposite party No. 1 had filed an application under Section 24 of the Hindu Marriages Act for maintenance pendente lite as well as costs of litigation. This application was rejected by the learned civil Judge on 23.11.1996. Thereupon Civil Revision No. 8 of 1997 was preferred by the wife/opposite party No. 1. The learned District Judge. Lalitpur had allowed the said civil revision by an order dated 24.10.1997 setting aside the order dated 23.11.1996 and remanding the case for fresh decision by the learned civil Judge. After such remand, by the impugned order dated 31.3.1998 the learned civil Judge (Senior Division) Lalitpur, had allowed maintenance to the wife at the rate of Rs. 500 per month together with costs of litigation at Rs. 3,000. This order has been challenged in this petition, as contended earlier, by Sri B. N. Agarwal. learned counsel for the petitioner, on the ground that the order dated 31.3.1998 under Section 24 of Hindu Marriages Act is not revisable.
7. Sri Agarwal, has contended that Section 28 of Hindu Marriages Act prescribes the orders which are appealable as decree and as appealable orders. According to him, Section 28 of the said Act does not include Section 24 of the Act in its ambit. Therefore, the order passed under Section 24 of the Act is not appealable order.
8. Relying on the decision in the case of Smt. Madhvi Sirothia v. Narendra Nath Sirothia, 1988 AWC 45. he contends that such an order is also not revlsable. Therefore, the only remedy open is to approach this Court under Article 227 of the Constitution, though initially he had inscribed his petition as one under Article 226 of the Constitution. He relies not the decisions in the case of Ram Babu v. IInd, Additional District Judge, Kanpur, 1982 AWC 608 ; Rajpal v. Smt. Dharmawati, AIR 1980 All 350, and Ram Narain Pathak v. State of U. P., AIR 1998 All 344 , in support of his case. He further contends the order if appears to be illegal, in that event the same can very well be interfered with by the High Court in exercise of its power of superintendence under Article 227 of the Constitution, if it comes to the notice of this Court, even though not challenged. In support of his contention he relied on the decision in the case of Matthan Singh (supra), Daya Ram (supra) and Om Prakash Rastogi (supra) and Arun Lata v. Civil Judge, Bulandshahr, AIR 1988 All 29.
9. I have heard Sri B. N. Agarwal. learned counsel for the petitioner, at length.
10. The provisions contained in Section 28 of the Hindu Marriages Act provides the scope of appeal from an order passed in a proceeding under the said Act. By virtue of sub-section (1) thereof, the decrees of a Court in the proceeding under the said Act are appealable as decrees made by the Court in exercise of its ordinary civil Jurisdiction and would He to such Court where appeal ordinarily lies from such an order. Sub-section (2) thereof provides that the order under Sections 25 and 26 except with regard to cost are appealable orders. While sub-section (3) thereof provides that no appeal shall lie on the subject of costs.
11. Since the statute specifically provides the scope of appeal, unless the order comes within the ambit of Section 28, the same cannot be appealable. Thus Section 24 of the Act having not been included in subsection (2), the order passed on an application under Section 24 of the Act. therefore, cannot be said to be appealable. Then again the order under Section 24 is an order for maintenance pendents life which is interlocutory in nature and does not finally decide the lis between the parties. Section 24 is resorted to as an aid to the proceeding for interim measure, being an Interlocutory matter. Thus it cannot be brought under the purview of subsection (1) since by no stretch of imagination, such an order can be termed as decree within the meaning of sub-section (1). Therefore, as rightly contended by Sri Agarwal, no appeal would lie against the order passed under Section 24 of the Act. This view is supported by the decision in the case of Raj Pal (supra), Ram Babu (supra) and Ram Narain Pathak (supra). All these decisions were rendered by the respective learned single Judge of this Court. Since I do not find any reason to differ with the Mew taken In the said three decisions, it is not necessary to deal with the ratio laid down In the said cases.
12. It is now contended by Sri Agarwal that revision is also not maintainable. Admittedly, revision would He from the order passed by the learned Civil Judge ordinarily before the learned District Judge. But according to him. revision would not he because of the ratio decided in the case of Smt. Madhvi Sirothia (supra). In the said case, learned single Judge of this Court had held that the expression "proceeding" occurring under Section 115 of the Code of Civil Procedure refers to the suit. Sri Agarwal contends that Section 115 contemplates that It is only original proceeding other than the suit and cannot be a proceeding in a suit in respect whereof Section 115 can be resorted to. Therefore, the ratio decided in the case of Smt. Madhvi Sirothia (supra) is attracted.
13. In view of such contention, let us examine the ratio decided in the case of Smt. Madhvi Strothia (supra) with reference to Section 115 of the Code. In the said decision, the reasons for so holding would be found from paras 2 and 3 of the said decision. It would be useful for our present purpose to quote, the said two paras, which runs as follows :
"2. The second proviso to Section 115 of the Code of Civil Procedure as amended in Uttar Pradesh lays down that the High Court shall not vary or reverse any order including an order deciding an issue, made in the course of a suit or other proceedings, except where, (t) the order, if so varied or reversed, would finally dispose of the suit or other proceeding ; or (ii) the order, if allowed to stand, would occasion a failure of justice or cause irreparable injury to the party against whom it was made. The proceeding by way of the application under Section 24 did stand finally decided by the order sought to be reversed. But that was a proceeding in the original petition for divorce in which it was made. The proceeding referred to in the proviso is the original proceeding and not a proceeding in a suit. This would be clear from the fact that throughout Section 115 as it now stands the word 'proceeding' occurs along with the word 'suit' which means that the proceeding must be an original proceeding other than a suit. It cannot mean a proceeding in a suit. The proceeding under Section 24 was merely an interlocutory proceeding and not an original proceeding.
"3. Moreover, the rights of the parties are not finally adjudicated upon on an application under Section 24 of the Hindu Marriages Act. It is only an aid to the final decision of the suit or other proceeding for a decree of one of the four kinds contemplated by the Hindu Marriages Act. The rights of the parties to maintenance or costs are finally adjudicated upon at the time of passing of a decree or thereafter under Section 25 of the Hindu Marriages Act. No irreparable injury will be caused to the petitioner even if the rate at which maintenance pendente lite allowed to her is less than what she is finally found to be entitled to under Section 25 of the Hindu Marriages Act or the provision for expenses of proceeding made under Section 24 is found to be less than that allowable to her on the conclusion of the petition for divorce. The object of an order under Section 24 is to enable an Indigent spouse to prosecute his/her case properly. It has not been shown to me that the rate at which maintenance pendente lite has been awarded or the provision made for the expenses of the proceeding is so meagre or so arbitrarily low as to prevent her from effectively defending the petition for divorce that has been filed against her and is pending. In view of these facts and circumstances the revision is dismissed as not maintainable. There will be no order as to costs."
14. Thus we see that the said decision proceeds on the conception that the expression "any order deciding an issue in the course of a suit or other proceeding" should be read disjointly. Thus Section 115 would be attractive only in respect of a suit or to a proceeding other than the suit. Interlocutory proceeding in a suit is not original proceeding and, therefore, the same cannot come within the purview of the expression "other proceeding" occurring in Section 115. With highest regard and profound respect to the learned single Judge, in my view, such an interpretation would be wholly contrary to the provisions provided under Section 115 itself and would be a thorough misapprehension of the law as laid down in Section 115. If interlocutory proceedings in a suit cannot be brought within purview of Section 115, in that event only final decision in the suit would be amenable to Section 115. Final decision in the suit is a decree and the decree is appealable under Section 96 or Section 100, as the case may be, Whereas Section 115 proceeds to lay down that Section 115 would be available only in case in which no appeal lies. Thus Section 115 excludes decree and orders which are appealable. Therefore, it is only interlocutory order which are not subject to appeal is amenable to Section 115. If the interpretation as propounded in the case of Madhvi Sirothia (supra) is accepted, in that event there would be no revision against interlocutory order in a suit and whole purpose of referring to suit in Section 115 would be without any purpose.
15. Proceeding under Section 24 of the Act is admittedly, interlocutory proceeding in a suit for divorce and thus the proceeding in a suit and the observation that the decision under Section 24 of the Act is not original proceeding and, therefore, it does not come within the purview of other proceeding, is not necessary to be gone into. Inasmuch as there is no doubt or dispute that Section 24 in a suit for divorce is interlocutory proceeding and is not an original proceeding, if the expression "other proceeding" occurring in Section 115 is to be interpreted to mean original proceeding alone.
16. But, however, if the suit or other proceeding is read conjointly, in that event the expression "other proceeding" may include not only original proceeding, but also interlocutory proceeding in other proceeding as well as interlocutory proceeding in a suit. The provision of Section 115 cannot be confined to such restrictive interpretation as contended by Sri Agarwal, Section 115 is the power of revision given to the High Court to call for the record of any case which has been decided by any Court subordinate to it. Therefore, the only criterion that has been laid down with regard to such case which can be called for in exercise of Section 115 by the High Court is where the case is decided.
17. Now the case decided does not mean that the suit is to be decided finally. It is by now an established principle of law and has consistently been so held by different High Courts and the Apex Court that expression 'case decided' means decision determining a particular right or controversy between the parties, be it interlocutory or otherwise whether it touches the merit of the suit or not. Admittedly, decision in an application under Section 24 may not have any impact on the ultimate outcome of the suit nor it may affect the rights of the parties in the suit itself. But it definitely decides the right between the parties with regard to maintenance pendente lite. Therefore, it is a case decided within the meaning of Section 115 of the Code.
18. The reasoning that the rights of the parties are not finally adjudicated upon in an application under Section 24 of the Hindu Marriages Act and the same is only in aid to the final decision of the suit or other proceeding and not a decree of one or the kind, contemplated in the said Act and the rights of the parties to maintenance or costs are finally adjudicated at the time of passing of the decree or thereafter under Section 25 of Hindu Marriage Act. is the view on which the said ratio rests. With highest regard and profound respect and great humility, I am unable to see any reason in such reasoning on which reasoning the ratio was based.
19. Section 24 deals with maintenance pendente Iite whereas Section 25 deals with permanent alimony and maintenance. Thus Sections 24 and 25 of the Act operate on two different fields. Section 24 can be maintained only during the pendency of suit, whereas Section 25 can be resorted to only at the time of passing of the decree or after the decree is passed. As it appears from the scheme of the Act and expression used in Sections 24 and 25, it clearly indicates that the scope and ambit of the said two provisions are altogether different. While Section 24 takes care of maintenance pendente lite, Section 25 takes care of permanent alimony and maintenance after the decree is passed. Therefore, permanent alimony and maintenance has been made available only at the time of passing of the decree and thereafter and not during the pendency of suit. Therefore, final adjudication of the application under Section 24 of the Act finally adjudicates the rights of the parties emanating from Section 24 which conclusively decides the right of the parties with regard to maintenance pendente lite and cannot be a ground of attack in appeal within the meaning of Section 105 of the Code.
20. Interlocutory proceedings are always in aid of main proceeding, therefore, it cannot be said that until the suit is decided, the same can never be treated to be a case decided is a reasoning that does not stand scrutiny for the simple reasons that if the order is passed under Section 25, at the time of passing of the decree, it becomes part of the decree which is again appealable under Section 28(1) of the Hindu Marriage Act and would be wholly outside the scope of Section 115 which excludes orders and decrees in which appeal lies. The reason that Section 24 can be taken care of under Section 25 on the conclusion of petition for divorce, again appears to be perverse for the same reason that conclusion of the petition for divorce is concluded in the decree which is appealable. Admittedly, any error, defect or irregularity in an order under Section 24 of the Hindu Marriage Act is not an order affecting the decision of the case within the meaning of Section 105 of the Code, that may be set-forth as a ground of objection in the memorandum of appeal.
21. Thus the said decision in Smt. Madhvi Sirothia (supra) has the effect of negating the very purpose, object and existence of Section 115 and is wholly a misreading of the said section. The said decision has not referred to any of the decisions on the subject with regard to the question as to "case decided" as well as the decision with regard to meaning of "proceeding" occurring in Section 115 and has not noted the decision of different High Courts and the Apex Court and as such the said ratio has been laid down in ignorance of the ratio laid down on the question by different High Courts and the Apex Court as discussed hereinafter :
22. The decision in Smt. Madhui Sirothia (supra] proceeds to stress on the expression "suit or other proceeding" instead of the expression 'case which has been decided". Before the 1976 amendment of the Code, the expression "case" was not defined. After 1976, it is so defined in the Explanation added at the end of the section. Instead of deliberating on the expression "case", it appears that the stress has been laid on the Explanation without reference to the principal expression "case". The Explanation has to be read in the context of the principal expression "case" which has been sought to be defined through the Explanation,
23. The word "case" occurring in Section 115 engaged the different High Courts in giving a meaning quiet for some time. The controversy whether Interlocutory orders are case decided kept the opinion of the different High Courts divided, which aspect we will deal with a little later.
24. Now so far interlocutory orders are concerned, it may be classified in two categories :
(A) Those from which an appeal lies under Section 104(1) or Order XLIII, Rule 1. These are orders made by the Court of first instance.
(B) Those from which no appeal lies. There may be :
(a) orders made by the Court of first instance from which no appeal is allowed under Section 104(1) or
(b) orders passed in first appeal from which no second appeal lies having regard to the provisions of Section 104(2).
25. Interlocutory orders falling in category 'A' are outside the purview of Section 115. As regards interlocutory orders falling in category. 'B', there has been a conflict of opinion whether they were subject to revision under the said section as it stood before 1976 amendment. The conflict turned on the word "case'-whether it includes an issue or a part of a case. The Explanation added by 1976 amendment Included a decision on an issue, viz., part of a case. Thus the Explanation brought the conflict at rest, by adopting the meaning given by the Apex Court to the word "case" in Major S. S. Khanna v. Major F. J. Dillon. 1964 (4) SCR 409, which had settled the conflict.
26. The other part on which the conflict arose was that even if the word case included Interlocutory order, whether the word "may" renders the Jurisdiction in respect of interlocutory matters discretionary. The divergence was in respect of which cases it was proper to exercise such jurisdiction. In order to appreciate the different views, it is necessary to note that though an interlocutory order may not be appealable under Section 104, it may be challenged in the appeal from the final order under Section 105 provided the order is one "affecting the decision of the case". There some interlocutory orders which can be set aside through separate suit by injured party. In such cases, where orders could be challenged in an appeal against the final order/decree under Section 105 or where there is an alternative remedy by way of suit, the High Court should not exercise the discretion, since revision is exercisable where there is no remedy. The question that arose in a large majority of cases was, why should the discretion of the High Court be fettered with such hard and fast rule and why should the High Court refuse to interfere in every case merely because of alternative remedy even if non-interference would result in failure of Justice or irreparable injury? This last consideration weighed with many Judges and it has accordingly been held in some cases that the High Court may in a proper case interfere in revision even if there is another remedy open to the aggrieved party.
27. The Allahabad High Court held the view that interlocutory order was not subject to revision on two grounds, viz : first it is not a case and second that it can be challenged under Section 105. Vide Harsaran v. Muhammad, (1982) ILR 4 All 91 ; Dhandei v. Chotu Lal, (1917) ILR 39 All 354 . In Buddfiu Lal v. Mewar Ram, AIR 1921 All (FB), a Full Bench held that the word 'case' did not include an issue or a part of a case and. therefore. High Court had no power to interfere in revision with interlocutory orders in any case. Later on, the High Court seemed to have altered its position in Kishon Lal v. Ram Chandra, AIR 1933 AH 374, followed in Rinmal v. Kapil, AIR 1935 All 353, both rendered by learned single Judges. Likewise same altered view was taken by a Division Bench in Purshottam v. Henleys' Telegraph Works, AIR 1933 All 523. Thereafter a Full Bench in Mt. Suraj Pali v. Ariji Pretinidhi, AIR 1936 All 686, had since then held that an Independent proceeding arising out of a case such as addition or substitution of parties or the striking out of pleading may be a case decided subject to revision.
28. The High Court of Bombay. Calcutta, Madras. Patna. Nagpur, Orissa, Rangoon, Andhra Pradesh. Assam, Gujarat. Kerala, Madhya Pradesh, Mysore. Punjab, Rajasthan and Oudh Chief Court took the contrary view and held that the word "case" was wide enough to include an interlocutory order, that the words "record of any case" include so much of the proceeding in any case as relate to an interlocutory order and that the High Court, therefore, has the power to interfere in revision with orders passed at any stage of a suit though there may be alternative remedy open tinder Section 105 subject to the limitation that non-interference would occasion failure of justice or irreparable injury. Same view was taken by HImachal Pradesh and Jammu and Kashmir.
29. The Allahabad view is no longer a good law after the Supreme Court in Major S. S. Khanna y. Major F. J. Dillon, AIR 1964 SC 497 and Baldeodas Shival v. Filmisthan Distributors (India) Put Ltd., AIR 1970 SC 406 ; (1970) 1 SCR 435, had held that the word "case" is not restricted to litigation in the nature of a suit but includes all proceedings in which the jurisdiction on a civil court is invoked for the determination of a claim or right legally enforceable and that revision is maintainable against interlocutory orders passed in a suit.
30. The Parliament while amending Section 115 by the 1976 Amendment had adopted the meaning given by the Supreme Court as above by adding the explanation seeking to define the word "case". Thus a contrary meaning than that of what has been given by the Supreme Court cannot be accepted in interpreting the expression suit or other proceeding as has been done in the case of Smt. Madhvi Sirothia (supra).
31. Since the said ratio has been laid down in ignorance of the decision on the subject, referred to above, the said decision can very well be treated as per mcurium and as such, I am unable to persuade myself to follow the said decision and accordingly with deep respect. I hereby record my disagreement with the ratio decided therein. Thus from the foregoing reasons, it appears that revision is maintainable and before the learned District Judge.
32. Mr. Agarwal has Invoked Article 227 of the Constitution and on the question as brought before this Court relying on the decision in the case of Matthan Singh (supra). Dayaram alias Dolla (supra). Om Prakash (supra) and Arun Lata (supra), he insisted this Court to invoke the power of superintendence under Article 227 of the Constitution, in this case.
33. Since Mr. Agarwal had insisted on the invoking of the power of superintendence under Article 227, relying on the ratio decided in the cases cited in the preceding paragraphs, I propose to examine the order impugned.
34. I have gone through the order. In the order, maintenance of a sum of Rs. 500 has been allowed as maintenance pendente life per month along with Rs. 3.000 as costs pendente lite. The husband-petitioner had asserted in his affidavit (33C) that the wife had been earning Rs. 2.000 from Sewing and Birl manufacturing but the same has been disbelieved by the Court below and it was held that the wife does not have any Independent income to sustain herself. The wife in her affidavit (25/Ga) had asserted that the husband's income is Rs. 2.500 per month. The husband did not deny the said fact that his income is not Rs. 2.500 per month. On the other hand, it appears from the affidavits (22 Ga, 23 Ga and 24 Ga) that the petitioner -husband has admitted to be a teacher, therefore, the Court had come to a finding that his monthly income to be Rs. 2,500 per month. If it is a fact that the petitioner is a teacher and is so admitted, in that event the Court may take Judicial notice of the scale of a teacher which is much higher than Rs. 2.500. In my view, the Court below has determined monthly maintenance pendents Lite at Rs. 500 on the basis of the finding of fact. Mr. Agarwal has not been able to draw my attention to any perversity in the order. The learned court had jurisdiction to pas's the order. Nothing has been shown to this Court so as to enable it to interfere with the said order.
35. This petition, therefore falls and is accordingly dismissed. There will, however, be no order as to costs.