Bombay High Court
Heramb Savaikar And Anr vs Ramesh Savaiakr And Anr on 12 August, 2025
2025:BHC-GOA:1510 21-WPCR-47-2025.DOC
2025:BHC-GOA:1510
Suchitra
IN THE HIGH COURT OF BOMBAY AT GOA
CRIMINAL WRIT PETITION NO.47/2025
1. HERAMB SAVAIKAR, aged
R/o H.No.254, Mayekarwada,
Maulinguem, North Goa.
2. SMT SHRADHA HERAMB
SAWAIKAR, aged
R/o H.No.254, Mayekarwada,
Maulinguem, North Goa. ... PETITIONERS
Versus
1. SHRI RAMESH NARAYAN
SAWAIKAR, R/o H.No.254,
Mayekarwada, Maulinguem, North Goa.
2. THE STATE OF GOA,
through Public Prosecutor, Porvorim
Goa. ... RESPONDENTS
Ms S. Correia, Advocate for the Petitioner.
Ms Swati Kamat Wagh, Advocate for Respondent No.1.
Mr S. Karpe, APP for Respondent No.2.
CORAM: VALMIKI MENEZES, J.
DATED: 12th AUGUST 2025
ORAL JUDGMENT :
1. Registry to waive objections and register the matter.
2. Rule. Rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.
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3. he order impugned in this petition is dated 28.03.2023. he impugned order is passed by the Deputy Collector of Bicholim acting as the Maintenance Tribunal under Section 7 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (said Act). By the impugned order the Tribunal has directed the petitioner no.1, who is the only child of the complainant, to pay Rs.10,000/- per month towards maintenance of respondent no.1 (original complainant). In addition the Tribunal has restricted both the petitioners from interfering with the complainant's/respondent's act of cultivating his agricultural ields.
4. he background facts which are relevant in deciding the legality of the impugned order, are as under:-
(a) From the record it appears that disputes have arisen between respondent no.1/original complainant in the proceedings and his wife Reshma. It appears that the petitioner no.1, who is the son of the complainant, and his wife petitioner no.2, according to the averments made in the complaint, restricted the entry of the complainant to his residential house situated at Village Maulinguem, Bicholim Taluka. here is an allegation also that the petitioners obstructed the complainant from entering upon an agricultural property (Kulagar) which bears Survey No.113/1A of the same village. his was the cause for the complaint to be iled before the Maintenance Tribunal.Page 2 of 9
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(b) On issuance of notice, the petitioners iled their reply and the impugned order was passed after recording arguments of the parties.
(c) In the meantime, due to the diferences that arose between the complainant and his wife Reshma, the said Reshma iled a D. V. proceedings bearing No.4/2022/A before the JMFC, Bicholim seeking maintenance from the complainant/husband. he D.V. proceedings are pending before the Magistrate's Court at Bicholim.
(d) As a sequel of the D. V. Case, the present situation, as alleged by the complainant is that the petitioners reside along with the mother of petitioner no.1 Reshma in the residential house situated in Survey No.113/1A whilst the complainant has been ousted from the residential house property as well as the cultivation of the land under Survey No.113/1A.
5. I have perused the record of the proceedings before the Maintenance Tribunal. On going through the record, it is seen from the proceeding sheet that the Tribunal has at no point of time attempted to have the parties subjected to a mediation proceedings. Sub-section (6) of Section 6 of the Act requires the Tribunal, to, before hearing an application under Section 5, refer the parties to a conciliation oicer to attempt mediation of the dispute. he conciliation oicer is deined under the Act and in terms of sub-section (1) of Section 5, the conciliation oicer appointed by the State Government is required to attempt a Page 3 of 9 12th August 2025 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 14/08/2025 21:33:30 ::: 21-WPCR-47-2025.DOC mediation between the parties. he Government of Goa has framed rules under the Act which are Maintenance and Welfare of Parents and Senior Citizens Goa Rules, 2009 (said Rules). Under Rule 3 of the said Rules the Government of Goa may appoint a conciliation oicer or maintenance oicer designated by the State Government under sub-section (1) of Section 18 may also be appointed as conciliation oicer for the purpose of the said Act.
6. he Act mandates that the complaint and the parties thereto should irst be subjected to the process of conciliation, considering that the dispute is usually between parents and children. Record reveals that no attempt whatsoever has been made by the Tribunal, which the Act otherwise mandates, to refer the matter to a Conciliation Oicer. On this count alone, the impugned order dated 28.03.2023 would have to be set aside, to enable the parties to subject themselves to a mediation process to be a conciliation oicer.
7. Sub-section (3) of Section 5 r/w sub-section (4) of Section 6, the Maintenance Tribunal is required to conduct an inquiry during the course of the proceedings. So also, Rule 13 under the Goa Rules makes speciic reference to the procedure to be followed by the Tribunal in holding such inquiry, prior to passing any orders under the Act. A perusal of the record, and the entire proceeding sheet would reveal that no attempt at all has been made by the Tribunal to conduct an inquiry into the matter before arriving at any of the conclusions found in the impugned order. here is not even a document taken from any of the parties or any inquiry into the rival contentions of the parties Page 4 of 9 12th August 2025 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 14/08/2025 21:33:30 ::: 21-WPCR-47-2025.DOC before the impugned order was passed. he impugned order therefore is not based upon any material gathered during the course of the inquiry, since such inquiry was never even attempted by the Maintenance Tribunal. he Maintenance Tribunal has therefore proceeded with material irregularity and has based its conclusion on any material collected during the course of the inquiry. he reading of the impugned order would leave no doubt that there are no indings at all but the conclusion arrived at that the petitioner no.1 is required to pay maintenance of Rs.10,000/- per month to the respondent no.1, is not based on any document or on any evidence that has been gathered by the Tribunal. he impugned order is therefore passed contrary to the provisions of Section 6 of the Act and the Rules made thereunder.
8. he very same provisions were considered by this Court in Santosh Savlaram Morajkar v/s. Sumitra Savlaram Moraskar & Anr. - Writ Petition No.219/2025 decided on 09.06.2025 wherein, after making reference to the provisions of the Act and Rules made thereunder, this Court has observed the speciic procedure to be followed by the Tribunal, failing which the orders passed by it would stand vitiated and would run contrary to the scheme of the Act. he relevant paragraphs of the judgment are quoted below:-
"8. Sub Section 4 of Section 6 requires that all evidence to such proceedings be taken in the presence of the children or the persons, who are by law required to maintain the Applicant. Here again, in the present proceedings, it appears that no evidence or any inquiry was conducted by Page 5 of 9 12th August 2025 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 14/08/2025 21:33:30 ::: 21-WPCR-47-2025.DOC the Tribunal in the presence of the children, three of the daughters having not even having been summoned. here appears to have been a complete go by given to the procedures laid down under Sections 5 and 6 of the Act.
9. Perusal of the impugned order reveals that no reference has been made on the conduct of the inquiry or to ascertain the liability of each of the children to maintain the Applicant, and on what basis the Tribunal concluded that the maintenance required to be paid by the Applicant was quantiied at Rs.10,000/- (Rupees Ten housand only) or for that matter, how the Tribunal concluded the apportionment of such maintenance amount amongst the children of the Applicant. hese are not empty formalities, but are issues to be dealt with by the Tribunal under Section 6 of the Act, which Tribunal has totally failed to follow.
10. In terms of Section 32 of the Act read with Section 8 thereof, the Government of Goa has framed the Goa Maintenance and Welfare of Parents Senior Citizen Rules, 2009, (herein after referred to as Rules). Rule 4 provides for procedure for iling an application for maintenance. Rule 9 provides for impleadment of other children of the Applicant, which can be exercised either at the behest of the opposite party or by the Tribunal Suo Moto. Rule 10 provides for reference of such application to the Conciliation Oicer. Under Rule 10, it is the duty of the Tribunal to seek the opinion of the parties before it, as to Page 6 of 9 12th August 2025 ::: Uploaded on - 14/08/2025 ::: Downloaded on - 14/08/2025 21:33:30 ::: 21-WPCR-47-2025.DOC whether they desire the matter to be referred to the Conciliation Oicer, and if they express their willingness, he shall refer the matter to the Conciliation Oicer for attempting to work out a settlement. Sub Section 6 of Section 6 enjoins the Tribunal, before hearing any application under Section 5 to refer the application to the Conciliation Oicer, the Conciliation Oicer being deined under the explanation to Section 6. he Tribunal may refer the matter to the Conciliation Oicer speciically appointed for that purpose in terms of Sub Section 1 of Section 5 of the Act or to the Maintenance Oicer designated by the State Government under Sub Section 1 of Section 18 or on its own motion, refer the matter to the Conciliator to be appointed by the Tribunal.
11. he record does not disclose any such attempt on the part of the Tribunal to facilitate conciliation among the parties before passing of the impugned order. here appears to have been a complete go by given to the procedures laid down under Sections 5 and 6 of the Act read with provisions of Rules which are referred above. he impugned order, as noted by me in the preceding paragraphs, is devoid of any reasoning recorded therein, nor does it state how it has arrived at the conclusion that it was only the Petitioner, who was responsible to pay the entire maintenance; the Petitioner is one of the four children who is responsible or as to how it has arrived at the quantum of maintenance. On this count alone, the impugned order would have to be set aside."Page 7 of 9
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9. he impugned order runs contrary to the aforementioned provisions and the directions given by this Court in Santosh Morajkar (supra). he impugned order is therefore quashed and set aside. he case stands remanded back to the ile of the Maintenance Tribunal at Bicholim i.e. the Deputy Collector and SDO, Bicholim for fresh consideration in the light of the observations made above and in the light of the directions of this Court in Santosh Morajkar (supra) the Maintenance Tribunal shall immediately refer the dispute to the Maintenance Oicer appointed by the State Government to conduct the conciliation and attempt in getting the parties to arrive at an amicable solution to their claims. he Conciliation Oicer so appointed may submit indings on the conciliation proceedings, by the Tribunal within one month from the date of reference. he Conciliation Oicer shall issue notice to the petitioners, respondent no.1 and in this case also to the wife of respondent no.1 Reshma Sawaikar, whilst attempting the mediation.
10. In the event of failure being recorded by the Conciliation Oicer in terms of Section 8 of the Act r/w. Rule 13 sub-clause
(iv) thereof, the Tribunal shall proceed to conduct an inquiry into the matter and after such inquiry shall then proceed to pass orders on the complaint of the respondent no.1.
11. Parties to appear before the Tribunal on 15.09.2025 at 3.00 p.m. he Tribunal shall permit the parties to be represented by an advocate of their choice, during the proceedings.
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12. Until the disposal of the Maintenance Application before the Tribunal, the petitioner no.1 shall continue to deposit an amount of Rs.10,000/- per month directly into the account of respondent no.1. he details of the account are as under:-
Name: Ramesh Narayan Sawaikar Bank Name: Canara Bank, Bicholim Branch Account No.: 0333101010409 IFSC Code: CNRB0000333 his amount shall continue to be deposited until the disposal of the proceedings before the Maintenance Tribunal.
13. Rule is made absolute in terms of prayer clause (a) of the petition and in terms of the order contained above.
14. he Petition is disposed of.
VALMIKI MENEZES, J.
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