Karnataka High Court
K Kumar S/O A C A C Kannikaraja vs Smt Leena W/O K Kumar on 7 December, 2009
Equivalent citations: AIR 2010 KARNATAKA 75, 2010 (2) AIR KANT HCR 12, 2010 A I H C 1896, (2010) ILR (KANT) 1221, (2010) 2 DMC 519, (2010) 2 MARRILJ 324, (2010) 3 RECCIVR 301, (2010) 3 ICC 793, (2010) 2 HINDULR 278, (2010) 1 KCCR 319
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1 RSA 2%, 54»<aj,§'::--«:;e4
1N 'MB: HE<;"-fen CC}UR'I' 53.9' KARNATAKA A"? BAN "
EL),A'TE)D '£1-113:3 "1"m3: 0??" my OF z3E:cI;M1I:3';3:f<w.209Tf9 T'
BEFORE;"
'ma: H.i;}N'BLi€Z M§e.JU::3';:i§::1a: Ag;§5;a<;:1~§:wi,é$m';:ehi'
§a$¢xNx544§fi?2ou4[ <
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K. E{Vum:_~n",
Eéjo, AC. Kamniimaraja, V
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KP"E'C3L}, .1 mAPPE}LLANTjS
{By Sri. Ja§ia.3{fi:i¥3%i$:f «-}'».:§:*§%:s. Adv.)
AM); TL A
L E-?'sx3;1t. E,;c:é:3:1e1,' 1
W/0 K.*-B§u:;*aa1",._ _ .~
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" V . Ag¢::"'»Mag0:?, ',
' __B<;;:2;. rgu-+e,.1~ésiaem:s of House No.45/2<),
4} (3-mArss5',"Nchz"z1 Nagm',
fi3agm"§'mv:r:_, Sagar,
A. , ShiiI;I10ga. RESPONDENT'/S
{}111"ur2:1}a 5:. A. (jlhand1"z-:1<:hA1@ Adm) ;* Sr1.G.S.9'a1aganga.dhar *Corrected **"*""'* vide Court Order dt.8.1.2010 Th" £8 .'i1(i- .3'. " T ' 13 E A m {e L1['': 103 01' CPL aganlst 'fhfit "3-am{c&¢MLkJ jua::ign1c~:11t 35 ciciaéme dated .1'2.3.2()O4 pas:-:.t3d in R.A.N'o PE. t'=::.Hun*biv. 4'I3PJ' 2 RSA No. 3443924304 :29; 2901 an the. file of the Civil Judge (Sr. ziismiszsing the appeal and coniixming the? ju€i.g:1:11¢11?£ ';»?.i1c;i d.e(:r€:z: dzafirctci 9" 1.12002 gassed in ().S.~A»N_r} 22:3/9é§*A§;.; i1;.e[ fi1eV_' ° of §3'1'"l. Ciivii Juclga (Jr. 311.), Sagafi:
T1133 RSA having been héaifi a.nd'v:*esczVé~:1, <:;3mi;t1;;f an = ' '£?C::.;: ;§3rcm0u1:1ce1:::.1e:m cf jildgméixiz; this " " thfi: Court fieiivemd the fcallowirxg; ' & VV Jfinesmfii' I'. % ' "Fm: x;111.$3.:~x:é.f:,f'»E%:aasf':J§;' ,, 4 kfipproac had this (ZZ'«:>m'*t in Vth_e':juci_gmant ané deems «sf maix1i£1;§ ax1<'}Vé 3 Ct<::u1"t in f:--1v<:)'ur 0f the 1"'s:*;$p<>xT3.dM€§uAts,<-- aVm:i_ =11} the appeal, by the lower ajgnpcikaits (3x§iirt: VV V" "f{"f"1<_~"> 131'ic3§:;V"f;§§:1:..s Hrtievami. for the purp<::se of this I :«1p [.);":.a:iT' 11511331":
'I';§1V¢7:.j{.:a.3;;"tie*;s will} be rafazired. as 1:34:21' their rank in the
- '-'7'.i'ri.a}. Cé;n.;_'._%i far the ;pu:<.'p0st3 0f COI1V€I1i€i11C¢3f. " V' . '£"he x'c:$pcmc},imts i1fl1'€','.i11 wart: 1.116 }'.)1é§iiI1fifiS 'Wh€I'ftaS the: VM _,*a;g'§§.)e:}£a;{1t is mg fiifjlhiiéfaflt before 'E116 'F1*.i.a1 Cfourt. 'I'hr: first. VV ;QlE3;§;§3:'iifi' :;«m<:1 'sin': d<=:if?€;x1dant Ciinlistians and 'Wfi1"€: £1'£€2I'l"i€2d f " I. 3 am No. 54é%+.,r_:§e3§>4 on 27.4., 19'??? as per the custom of Ulfiil" co:11m111?iiiy--{ _ laid a happy mama] hilt .fé:n* some 1."in1e azmi f:1'::--ay.:':Ti:1;:nieV:1;i1;ts:_ u iS3'£,L1(:2S. Tha E~'i2§_intiifss Z3 mac}: 3 .« Later, 'filfirfif wtfire (ii;i°f<-:rm1ce*§;[v = i;§t:'f€I1€.3a¥,fi wag aecizfliicttmi ta 'bad"V'13VTa:bit$ Hiliicfi: miatieyzaslliga Wiih mhcr \a;f'011;;'¢11.'.»*V'1;I:§: 11111101" and was ss.1bject;i1'z.g t;h (% VA crtzczity and '}:1.a.ra3SI1i1etm; hy:ga:e§§¥a';1LiMtj.zig§ yfgéiafiion in the year 1990, "(ha 'i(f3§;_1fi:st§:i:-..%;Ssg1i%1i :f§11.--the fimt piaizlttfifarxd she S1}S3Q3Zi}ii€."?iTA:fi;%.£('I!;€§..i§i:':?- fl}t1.éé;ns:%; :;113<i was tI':3atm:i in fim 1";<}spitaai; '-fi"0'-- EgQ%>§:é§'..%%%}§%iibI1Shi}) with the deiimdazat, Shfi dizi. T¥L'L3.(i3i§VVV'v';.§_Z'i${.f,,3,()"'"r§.Vt"3t ._e{?éf3iI1. file. assalfit. Aliraid of 'tilt: <:1*u<;;*i. c::311c£12<§fj:.'voi"~ the :ie':m«_;:;;_;;;;;:, she iflfil him and stalizsd n=::'~:.i<iiing ~._:~:s<~'A:p?.a3:a:tc:Iij§é w;{if}?i{E?'ia§;nt.iifis 2 and 3. $116 was dcning coczriier w&;:r}{;.__VA«bi;i'£: '_" fl:1t';';;V'.€?;?lII1i11gS were not :5-;~ufi7ici&nt. for izhé: yv _1i1'é}.:'x%;i_lT1t"l.;.£L'il".¥_'§.'-fi»E"*&VL#::"3§'i."' Ef§}1<ii fiktci a petitian in Cri. Mi:~xx57/ 1999. Th.o3 h '*--déiZ%:z:<;£m1tV"gav& an amiamgit of E?$$..'3,C}QO/ ~-- and asslxreci to pay' ' .€.hft2i_ Safiie £1: "fm'm'r:: and: tlxereibrfi, she W;itl1d1'6w 'aim petitioxl, 'h.¥.;:*:: iatar, 'f;§m d(ii%§§1da1.1t is maid to havt: €i;isc4;"n;1t:Lr,:'ueci {I113 " " "pa3r;1tnmT1.t;
4 RSA No. 5Méf':2r>e4 Lamar, s»1%.h<=: filztd this Sllit cziaimfmg maint€:1a1j:'1(;.ej§:3i1 ' EEEJ33 grm:'I'1d -arm hm" ikmfiband, the d€.fendan't is a..¥§f§E3. g@tt:i11g fiafiaxy of E€'ss14,(;§()()j» p.:n.j:'He _ I1a:; 3;1:1:§: maiarxtain $;h<~: 'piai11ti§?f'a_n¢i in {$126 <:irctz;1;':si.t2a11Ct::~1;_ she: :;<~:a:3t1g}1t' ' mamtenmxgta mi' Rs:/1,{)('}O / - to 11é;1=$:r:E}E" zmd V}i:$:1"k:E2.i1ci17'£;:1. 47 $9 "E'h(~r €.§(€i3f:1}.(Zi%}f1f[:~'%:1'§_3E$f'f{i1I*§;§C_, '":i¢"z1i€i<:i. mt: a§i.1é:g.:5:ifiQ1a.s3. Igmdei &?L{};£.'§. (:0x"m?.;:"~:m:ied."" V"E:?§;a§1";tii'£" aN'£ ). 1. .has illicit r€}at.§v<:3r.1$hi§;: w';}1:§:: §';ié1_:" <fm;2z'1 'i::+_a:*0'€;i_1(:1f'- 3;g3.Vc§ iéi. 16.: b=EiCa'&1Sf:';". of £3116 $:.~1i& i"i:3E3iS{)I"l;~, :5; 4. _§"1a;~;_ '--hét: r:«-- «a*€:Vsiii::fs;1'.1g with him amd has <:ie:~:gxm"i:[c5:§:1 §_x:i;m {'-'jfnE§:".21}.:s:}"'«ctg>1;te:¢1cit:e;1 that in the C?m"is€:iza11 e::ar.1:1111a.11'1ii:§;",' the ma1*1.fia:géi*««.ié'h. co111'.1:act :~?a,I1::.§. wlmn. {};'1(:?I't"i is; a h.rraz=:t;h* '?.:§§r thks. =fim§:. j§.:1a:i.:§x1'i;.ifi', that <:«:>nt:1:"av::1:. si;2u':1d$ Y,{i1."[E'3C§;'i;K1E?ltt3(fi. V"a,r;.ciL"-Ehéféa E ~.:;_u:> Eiabiiiiy 01"; his ;_::a.r'z 3:9 pay any 3:11a5m't:m1a11cz: t0._t.¥s{*i v.§;§ Ea'23;§.1iti;E'§:7, ~~ Evie: £1130 cflailns tlixat !;11c:rt: is 110 pmv:i:ai(::1'1 11n.:§.§-2:" _.%;1::;y j'..Lé:aw zapplicabie to 'the: pe1'so1'1:s; of {i7%"xri:=;t;ia11 <:a3z.I1::r::x:z:;%ry to pa}? the mai11.t€:1a;:1<::t": and in the": _<';i1"$;r1i;nsai;.:~m<rm, smugiit. 11:31' flue, dis11:1issa1 of the'. ssuii. 4». Thr: "?'ri2:»}.i (§:<;;n'L1r1; t.1.::1:~.; £VLm:111<:%d the f01i0Wi11g issues: W :>«;"
'-.'_ 5 RSA R0. 54a:.j2<)e4 /;'h€reai""§.::::j. tltm Wife: was ttxamined as PW. 1' eviziaxieze, got: :€x'1a;:*i,<:€d 1131:: documents; = husbami ézxaunixxeé; hixnseii' ass; ggtf €i0C1f11i:X}.€'.I}.'€S .EZxs.iiL1 and &pp.1"t::(:;i.at:i0n 0'5" tha maimial 01i'V"Lz;e;:j<}{>rd, V. swag miiiszai anti xmgleczt on «_ despite:
the fact that 'théfiftfi £3 rzldé for (3}:a.I'istia_1::. c0mmu.r1i1y t0§~}M.3é*A;},;*fJ _fl}.£3 Vthat ill summer":
law, ihe Dlailltfiliallcffi mid c0n.s§aig%V.14izig'-$;fit: $§ii§§;3* %;"'£'€§.f{"«(.*;i"J.(Ig£-?:3f1't. and the 1'cqui113meI1t 0f flm gra11t€:d maintetzzuzce. of R$.1,ES00[;":=;a<:'}1 {£3 and the 3*" plaintiff i,.e., 'fht': datgghmf} Aggri¢v¢gi.v by the j11dgm€:;;1t. anci decree, the '£i.éfifi;:1r1e:iic':%:;;it"E;A agiffirgachcd the Ciourt. of 1136 Civil Jtlgige, Smzior mifiisiagg,' §§;:§:>gINe,:29/ 12001 am. the Lower App€}la'itc crmm; j 8.3 that there: is I10 illegality" in the': judgment. and x V' ., <.')s:«:i?:;;' <::»'Vf'1:he "I'ria.1 C~(')'1."l3."'1§. and congfirmed tlm dc:<:1*e':e of grant of 'A'mJ'éiiiitanamcev Aggxiaved. by the concmmnt fi:n0ii:::s_gs, the defexxflazzété E11355 approached this Court in appeal. fa' uuuu ..
»\ w_W,'..m *3' RSR N0. 54-4f';?.€.}{)4 F"
<2. At. the "£11116 of adnaission, the foflowiug $uE)st:i£i1'tial questicim of law has her.-3:1 raised for coxxsidenation: >' " ' "W hether the fimiirzgs 0:ft1<1e; Ci¢:¥1.1:rt:'~;s . that. me Civil {'.'_".10u'r1: haci_ ...jVt:r._1_*;i$c1i::':ii'§:':ir1*: '_ V entefiain tim S'u.i'ti for rngaiggtezqarfitr £315" parizias are Chrisfians, 1:31:11 i.haI;* VV Ehfirz: is no provision 1}I1{>is'3;!:§¥"'t}}€ A91: .18"? 1% ii) seezk: .V
6. E Ahave h:=.:_2.a_-z*ci '€I?1j??- .3r;a131.ea?L the 21p-pellzuais and also 'ihfffi H thfi 5:_3f .th.e leaxfned colmsel that tht:
apyaiigmm "E;ae=:1M0.r1g {Q commzllfity and in any Raw, ~-.«_Wh;i_~::'£;. 3};I}§}iC§.i3lf:_'_'_1G the (Zhristians, including inciian C,',§'1v}.Lt".'W;'5'aVt1«Ei!;I§jlV';".§¥;21;, "' 1.8'?2;, thaw is no provision for the: Wife and (:L7;*}A1f1{3;1':3tf1C1V 'mi."L~a::iz}3iiI1 maiI);U::11a:ace and thertxibm, '(ha (:Q"t1Ji1S£:':I
--V §'a11'i)'i£l".?:.i.EiS" the; 3?u.d.gme::1f11: and dccree: <31' the Charts "below " Va;1"fi:i1i<:gaii ami gezvara-se.
8. Pm" <:m1't:m, Uzi: Iiiaxfméci counsel $231" 111% 1'€:$p011de:.z;3t submits. that in comma: law, 't;l'1e:: Wifa and chiixirezx who am the depende:u;t:s can ckann tlim maintxznance axxd that a suit £"></' 9 1232!; N0. :":344_:2004 cammulxity, may are Indian (lhristians and the 1"{'3V€a}.S! they having adopted the i11<iia;u "1 "
relatimiship of brother éitlltl sister is a1~p§r3us 1'e1ati6'1*$.$}1ip. 111314333 fliem .13 <:1i1:1c:.E1i;1:1g :r:z1atm:*iai dz: ";be<:ér(_{,' ..$a;e§3'L~~.,,g1r:T--.. a}le:ga'§iox'1 Wemld be act. czf fzftzéjtyf AL{1f<m;3!*';ti16 irzteretsmsrci version of "thug hu3b;;1x3:;§§i:A;'v:1;I:i*,;fe: 1.5;' 1'1c> ._1;n5e;v1Ee1i;:11 on I'€':C()1'\C3. and in this c0I1ie}<.{~,"jiA(iQ {hertz is any zxecesaityé ifcwr t11is_V_C4311z'§,.vVt.~a .:§.;'a.t€%"f§i:1T€ concurrent finfiizzga of i%a<f;Vt§-_.§" E:t11;.:_ "i};:<~::g}L€:::t. ii} C.'-flI1:3tiI11{iQn of India had in.
that" nmAiC1..V_ of status, 30-cial justicze and 't31e=::re£%Jrc,_ 't;h6:u:é'€;;--1'i'.'u3 and $0033} jusztice have been iflQ(1.*i°'i"¥QI;€5.ifii(ix"E33 thtit preainbie of the (j1<:n:1s't.i1;u'ti0:u. By an ;:m1s11c¥;m.:§3::ft :g'~.';}i§;~:3: <;Z';m:1stitution., the axpmssiozl "§:§0ve1*t:ig:1 fiaciaiist .i§Ir%_¢1{"si;e§1' E)r$m0<:;::"€~z%.":i(_7 Raptxblic" was imimduceazi and
-1:116 exgixfgcésioxx "'E~"§<;>(;:i:aJ;is1: Stats" means to seiimixmte inequality .i:;c?:;>1n:t and $tz--1'£:11s and Standards ofIife:. The c0mme_n<:::iz1g wf their {3€}JI1S'tii111tTi£)}Ll l"6'ipII'6SCI1t "WE, 'I'}€IEi iP'I33()i3LE- OF' ENEXA, is (ally in the capital words anti even. whilfé 3:1a_mi;n.g izha highexst authorities under the CZons'tit11t:i0I'1, the :'x,/ V «WWW, 12 RSA Na. 544/2004 "Caurts to try all civil suits unless baxreé L_ _ Tim €"k:»11r'ts shafl (subject prov;i:'si<t:e3:1.s lierein mntaixmd) ham .
to try .€:.}J 31:11:29 of ea civil zxatuife Vr:xc.F:pii11g«31ii'us._ V V' of which '#.h<=.:i.3f ctogniyance i$ Ef!'f§§}I1€i:"fK€:.;{}i}i;€3'SS1:,F. Qxf ~ A T §mp}.:"u::<f1.1y barred . "
§:$0 the €;.'3c>u;I"t;s can try .,§11if;*;§ I1at'ur£:
exm-3ptix1g '{3T108{Z sums by 1.1m C(')l.'I.1"{S is exprcssslyé or "p}r>vVisio11s cf the ¥~~E'ius:i'u u;;)1i*tf>;vic§.e:s a remedy fi;:>1"
maitx'te:i1a11:;e Wife and children and a suit could i3t:'«ii:5;¥'f't;i1~:-gtgfnaéii Act, the Act Gf 1872 does 11:33:" the cf ctognizaxlce of a suit for maintenaxncta t:'::'t't13£::'1' :5:_.§§§n:§;'€:$fl*sl§{ 01' impiificiiy. %' ~. §;,§"_£;m in. dispute that the husband is a REES x:m}£i'i»:>3z::i'z9:*:& lrmtj;1 film €;':ou1'*t.s have held. that; his saiary is; ;:;::;2V£L.;£fes$V'ih%a11 Rs. 1.43000 ,1 -- per month and it was he Whi) was i;f:§:$k.ii1g after Irma wife and chiiaiwzn all aiong sixlce from the " ""c¢-mmar1ccment of the: matrimonial z'e1ati011s.hip and hfiiltfitfi, in the ab.'i:'«('31'1C1t'. (pf 52 sepaxate source of income ibr the Wife K' Miflw :3 RSA No' 54-4 /2604 and. c11fldm'1:':, there is air; obiigation on his part, wh-:é%i.Tft1e c0mmitt.eLi 'the: b1'm=s.(:h c:f3:1.is obligation to maimaizn. %.¥gfifif:éi :.«1.1:1c:i ethildmen 311d £135: With and chflclmn have; 'p}:'¥:--:§:<i$'ij:ig..: _« right. In cfiaim "aha maintenarlce i"z cizm the }::.usi>a:;i1s§._ Qi""thé".
tamer, as the': crase Ina}: be that be ai1..i7{)1*'<:'c%c?. 't;§1§' . '1o'uI*t.s by t:.ntt:rta.ini£1g a Suit uiidér tha pi*t::Vi£ai(_§:_:1s "-of Section 9 (}f {IPQ
14. "f'h.oug}:1 S£:ctio:.1.,1i2.5'0f (3r;}5;.{3§"'--}i1r<'ivicics a rzzmatly tea the Wfifc: 1:03, zt;;é;in*t';:iian cie., 'it: 'i'.5*f(:>1* the Wiffi er thcz child W}:J.o_ ii1 iiVis_t:'t't.=.ss< it is in thaws: rsimumstances that a su1nn2a1"y ,pma:e;=:Ci<1j;:r6; '""e5§*"a;;:§ provided for the C{)1;i.I'?;S to (:(>13.$i:ia:1fA f;h<+:Vgna;1:'L' bf 11 3.€1iI1'if3I1£1l}C€i under tlm said p1*0v:£sion.
"'JxJhi§& éénsiégzmg the maimtznemce u.11c:ier the Gr.P,C., fhfjt $t3.x1(ii'a.t_*§i;-«._oi" VEji'§:__k.;nf a pcrrscxn who Was; accustemed to in 11:21' hi1»:§banc§.'shLoi1sa is 1101: at ail taken i11to m11sidt:*1"atiQ11.. It is the b'a;~j__e"I- ma:iJ:1t:e;m=mc:e fbr the sheik-33:, fczoti, mommg mad "--'_1:1méa:i~::a.1 £'X}f_)€":118t?55 which generaliy considamci under Sectian. 125 C)-r.P.C_":. when the wife ané children haw a mmedy axltii :3. right 'i1}.'f1('i€I' law ':13 be :3a.ai;t1tai11t:ci according to :~:»<';;'L,W 14 f53S.A N0. 544f'.Z(}O4- fiittigz" sstaniisard of §i.§"t?:, '£ji1t:y <:a1';11ot.. be (:0-mpellsd to apgiigfiésgxil the: (_]?x;)1:m: uttxdm." S¢<::!:i(:m 125 (IL'.1'.P'.€;"3. 13% A3 ccmiri "Em seen from the de<::i$;io;u~-- 11.pt':';)§."
(fircmrt. rt":p01"t.t:d in AIR 195:):-3 sq: i=..{>14»ism:1§:'1igaLxét3;V-LL._ax;¢; T others Vs. Eriaxwagrx i11v€:sst3'ne1T1f€' 3z;._ Traéiigg' Pvt. £33,393 8?', tha Apex Cimlrt; obsewed as {iizderg "8'?'. 'H16 j1;:}§iié:iaa.i .'i3QwA:::1'..g-if country, which is an aspect -zgpf' :i.ati0:i:1a_£& $€§$;<:i*cig11ty, it; vested £11 rim: peQ}:3'i<é"aai1ri'pig';a;z'tj£:1A1.Lé%sf"£é:dé in that pmvisiotfiis {%€:"Lh.t3.(3€}Ii$£ifIltiC}Xl'21fi1Ci"'t1}~€ laws a.11<:i is &x_e1§£i$t.'%:ii .<;0':1:i*t3V__t::11p0w€red to axercistt it !1: --.i.;é «.abs1;.r(£'» that pczwcr tea the gzmxfisigirls §'3'f §1}AIi:j';)€1'".'i§:3.1:ie statutfis of a bygone age. A<::£:m$ i§%:,~A.,__<;.§»i)V11r!; 'which i$ an inlpertant r.ig.b:i, « v€~: é§t':E:C§; in. CV€:v1Hi'7""{:3i1'iZ€I1. implies the exist1=:n.ce of 3 of 15316 (Sour: to rcndel' justict:
iaw. Wliere statute is silent alld j13,~'__.-'.3.."§.e.;-..,'=*.$,;;'i iI111€'f£V€T§1.tiO1"1 is required, Courts strive:
iQ__ 3~m¢:£ra$.sa grievaxzces accoztiing to what is A pe1'c:e:ivc:(i :0 be principlcs of j'u$1:i<:t:, aquity emd 'A good CQ11$Cif:114.?:C."
So if the Gbsexvatiens of the Apex Ceurt is perused in thtz context; cf tht: faetws on hand, fhough the provisitms oi" the *3» v~W_'_ :5 RSA N0' E.">%44/12004 cozxsaxtium £0 mamriagat, with the other amji the conssiqzisxzt ebiigations zaxisixag 'there'fmm 1mtwe:3'::1:.1 the spo1:s§::'s~-- i;'i:§__é§ c::i'1'iit:'i1*:i:11. Thtf: High (L'lou1"t also took into 'i3.T1bc;=.* b' obsexvations in me: back "fiusbancii; 'the at Page: 4f.)€>, the author has o'¥:}T:~::m'v*c:si'--.A "C€)I1$OYti11I{3. is a fhxtgiiamcntai_VQ%3}i.gaiiL}I¥ :31" the ccmtracté '- coli-isequgntiy " a ieawcas hm" hufiifiarflii _\fx7i1;11;_11:*;.i*£3'a2t:1jflI:1ég. consent, um" e::r;>11ii2.1<":1; Gf law her Eivizlg i?r03:1:1§; ' aithough. 1:101:
gVui1ty_ .e{'%.*1;<}ng«-- .35. sliémfisrillfully and x:~g1~ongii:;3§;=V "~a:bscn.t. from him, ibxfeit 333 sriafixfis bectause it is by 11:11' u':;*.e§§9x:» ?;%;(2?}it:V)Ai31v "'a*w«1;:1u:'~;'i.t aha has deprived her 'Ii11§s'i3anc{' hi5s: epportunity of f111fi11ing his & oEiiig.éi:.ip1.1s her in the house.
3 _"I;'}3§"1§,é'i:a£:tfi0;1s11ip of husband and Wife, however " ._ ¢vé§:j;:€imué;$;%V'V in tE3}{iS'iLfiI},{3{3, and it is open ta the Wjzié may timz: to mturn to hcrr }"1uS§C)8.11.Cl.3$ "E1.;cV§ §%1m and be received back theI'e3':r1 and the A E1"us'ba;mi W111 be cczmpeliad 13:; recczivs her; if he miixsed hf: we-uid. bus: guiity of flailing to znaintain 316:' 31.5%., k:1:ia Qbiigation to 1:161' has merely been te:mpom1'i1y fiuspendmi dtlzsiitlg such pmriozri as 3116': is Wmxxgfuliy abse:n.t.....,"
fx, :7 RSA N0' 544;':z<;04 S0 ap;)iyit'1g the p1'i]}.Cip1€S laid ciewxa by the f'%.peX' Co'u.rt, the: 0b:3m"va'tic3'I1s 313:1 '£1163 decxlsiozx rcfierred. to tilt: E-iigil iiiauri. 0i"Ma(i1r+:zs_, Wi:1e11 3:116: 1111&sém_:1ci _ (;§3my to n1a_mt.aia;1 his wrifcz and cE1fi§:i;f¢§{1, '23'§'V€.f;:'.'."
iTiV§.I§$§?; with himé 2:11:11 when due when {hay are a. my' fiom hits, €%1§::it;
€20I11:§1Ti11€:$ as the rt:1atio.r1s1'1:i§_:§3:;étx§2'e:e¥1f'-- 1Ju é2g1"t'ie:~; as hu.$E)am.d and wife .('i,{)1'('}.t:§.f{1'¥.?Vi;'A:'E':V,AVV 80 the o%)fig::m.(}n {hm i1cV__13e1ib3:fme§3 claildreli were with k}§IfimC1m?fZ§§Vlj:I}Gf,u :§'-.?:)3'Ii€§'.£i)- an é[1ni i3y his default, negletrct 01' mfx.1$aa.1"':;;.1i'<;§,_ §,§ifi}5€:.§{§ii?§3,"' fi:1é2;:+-"3. duty to maimfirm tjaem, even. Whmx 't;¥;1r:y §t»af_;"A% ixixzi dV1.1c:-3 in refusal mini 11.-ttglect". '§:*}:}e €;1é$£ii't.:~;"i§c1<>w have 3:16:16} that the 1ms'ban<i was 14-,O£)(}[ ~« and he was an €:mp1<:§/avs: of tbs:
fi.:§{t:.épt .?:;nLS mother, he (3063 1101 have otjtxm"
r¢3;¥0xw.$E-ihflfities exempt ':0 marintain his wife and chrildrén. He '~11' " '=.',~:s1.13Vi'f;7i<:,rr?.<:=:11:t. .me:a3:1s mac! evan as mgaxds the quanizum, £116: §.3m:1,I*ts haicw have held that the Wife and daughter V' ;a.1::~;~. emiitltzd 1:0 §"€s..1,f30{)/- each. S0 taking iIH;() <:o11.sid{:ra1:i<3n tilmse ali <:i1"cumsta11ce:s, C{€S}}i1'£3 't;11.t: fact thai t1*1e1"e is no »é,..,_% 38 R33 N0. S44f2(}(}4 fpmvisioxs ap§:i:<7ai'>.lE: ta Ci1}:'7iSfiEiI1E3 to award the, maini¢1:T:::;'ic€:§ tht: Wiftff and. o::hildrez1 have a right to $€Z€k thé: II1;éfl11'$'.§?,:i'l£_?En;Ei:€',Z';ff3' in cammou law anti both flit: Courts below wmf¢_:3?t§$£ified in "
g1'a:mimg the mair1.t€r1an<:s:: to the pizaintififsgv '$11': jgf the mattm, it 1'"3€~:1c1 that the _C.h1isti;.<a£1v.wi1b,a:;«i"c11i1t}ré31:V' have a right to clahn 111ainte11aI:1éI'e,V:.fi;:=2spité"t31cé"'i%3;ét. thczre is 3:10 }3I'0'é'iSi£3Y1 in. the lava} 1161166, 1 pm<::€.e:c;i to paw the fballowingz b I i % .. V "'§'};1téV'éi9;;;§véi§11 i$'}':jii:91i1§.:sS5<3(i 'wfi1.1'ti*0st3. saw age ASPJ:
08*G1m20lO Heard.
The Office is directeflitg deIete_ehgV#ame§ of"' Sri. A.G.Gururaja & Sri. A$éhanfi;achud,_AAfivocates 'for the respondents "i£_Athe{fcefi$e Atit1e of the Judgment and .¢ svQW"W.eth0jg'.fifl§éf of Sri. G.S.Ba1agangadfiar;*AdveCete fie: fihé fespondents. sci!"
.4-'ii-a'3,m* _____