Allahabad High Court
Smt. Pratima Sen Gupta vs Sajal Sen Gupta on 22 October, 1997
Equivalent citations: 1998(1)AWC227, II(1998)DMC553
Author: M.L. Singhal
Bench: M.L. Singhal
JUDGMENT
Binod Kumar Roy and M.L. Singhal, JJ.
1. This is a wife's appeal under Section 19 of the Family Courts Act, 1984 assailing the validity of order dated 13.5.1997 passed by the Judge. Family Court. Allahabad in Case No. 216 of 1991 filed by the husband-respondent seeking divorce of the appellant under the provisions of Section 13 of Hindu Marriage Act. By the impugned order the Judge, Family Courts has directed the husband-respondent to pay in all a sum of Rs. 1,000 towards litigation expenses within seven days therefrom. By another part of the same order, the husband-respondent was directed to pay to the appellant, from the date of the order, a sum of Rs. 400 per month to the appellant by way of interim maintenance. By another part of the same order, the husband-respondent was also directed to pay to the wife-appellant a sum of Rs. 300 each towards interim maintenance to their minor children Prashant Sen Gupta and Pallavi Sen Gupta during the pendency of the case.
2. Sri Amit Kumar learned counsel for the husband-respondent raises a preliminary objection in regard to the maintainability of this appeal under Section 19 of the Act submitting that orders impugned are interlocutory and under sub-section (1) of Section 19 of the Act an appeal lies against such decree or orders which are not interlocutory in nature. Learned counsel also referred to Section 28 of Hindu Marriage Act, 1955 under which the Legislature has permitted appeal against decrees passed under Sections 25 and 26 of the Act alone. He also placed reliance on a learned single Judge decision of this Court in Girish Chandra Srivastava v. Smt. Sudha Srivastava, (1997) 1 U. P. Civil and RCR 471, where a revision preferred against such an order was held to be not maintainable, as well as on Mahesh Bhardwaj v. Smt. Smita Bhardwaj, AIR 1995 Raj 47, in which was also under challenge validity of an order passed under Section 24 of the Hindu Marriage Act in an appeal which was held to be not maintainable by the Division Bench. He also placed reliance on yet another Division Bench judgment, this time of the Bombay High Court in Sunil Hansraf Gupta v. Payal Sunil Gupta, AIR 1991 Bom 423.
3. Mr. R. K. Saxena. learned counsel appearing on behalf of wife-appellant on the other hand contended that the order passed under Section 24 of the Hindu Marriage Act are not an interlocutory order and, therefore, this appeal is maintainable.
4. We are inclined to hold, on a plain reading of Section 19(1) of the Family Courts Act read with Section 28 of Hindu Marriage Act, that an order passed under Section 24 of the Hindu Marriage Act is an interlocutory order against which no appeal lies under Section 19(1) of the Act. This appeal is consequently held to be not maintainable.
5. However, the question does not rest here. Destitute wife and through her two minor children are before us. In our view, the quantum of maintenance should have been such so that they may lead atleast a normal life which stands guaranteed to citizen under Article 21 of the Constitution. This Court will be falling in its constitutional obligation if it fails to protect the wife and her two minor children from not leading a normal life.
6. Learned counsel for the husband-respondent, when conveyed this intention, he says that he will abide by our orders, telling that in the court below his client and taken a fair stand. He showed us the pay-slip of the husband-respondent which shows the following facts in regard to the pay of the husband :
Basic pay Rs.
1,850.00 DA Rs.
3,145.00 HRA Rs.
50.00 Interim relief Rs.
470.00 S.T.E.R..
Rs.
30.00 Gross pay Rs.
5,342-00 Deductions :
Provident Fund Subscription Rs.
1,010.00 C.G.H.S. Rs.
20.00 C.G.E.S. Rs.
30.00 E.W.F. Rs.
100.00 L.F.E.E. Rs.
48.00 Grand Total Rs 1.208.00 Net pay :
RS.
4,134.00
7. Considering the naked realities of life in relation to accommodation, food standard, clothes and educational costs these days, we are of the view that for the present the husband-respondent must pay a sum of Rs. 1,000 (Rupees one thousand only) to the wife-appellant/petitioner and further sum of Rs. 500 (Rupees five hundred only) towards maintenance for each of the two children to the wife-appellant/petitioner, as further material are lacking before us, from the date of order passed by the Judge. Family Court, Allahabad, i.e., 13.5.1997 within one month from today failing which it will be open to the wife-appellant/petitioner to take recourse to coercive measures under the Act and/or by moving this Court for drawing proceeding in contempt against the husband-respondent. The order passed by the learned Judge. Family Courts are modified by grant of a writ of certiorari under Article 226 of the Constitution.
8. As the case instituted by the husband-respondent has remained pending since 1989 for one or other reason, we direct the learned Judge, Family Courts, Allahabad to dispose it of expeditiously preferably within four months from the date of receiving a copy of this order. It is further clarified that if the wife takes recourse to such action or steps in order to delay the disposal of the proceedings, after the receipt of the above amount awarded to her by exercising our suo motu jurisdiction under Article 226 of Constitution of India, in that event he will take stringent measures and proceed to dispose of the proceedings even exports. A mandamus is issued to the Family Judge accordingly.
9. We also give liberty to the husband-respondent if he so likes to see the two children and give all love and affection in addition to any article on every Saturday and Sunday and/or on any other declared holiday by the Government by visiting the residence/place where they have been kept by the wife-appellant/petitioner for about two hours between sunrise and sunset and that the wife-appellant/petitioner shall not create any hindrance in the way of the husband-respondent during that period.
10. We hope that these visits may reduce the tension and the parties may revise their earlier decision and lead a happy and meaningful life.
11. Let a copy of this order be sent to the court below immediately along with the lower court's records for a follow-up action.