Karnataka High Court
Smt. Renuka W/O Gangaram Hulakai vs Gangaram Yallappa Hulakai on 22 October, 2018
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22 N D DAY OF OCTOBER 2018
BEFORE
THE HON'BLE MRS.JUSTICE K.S.MUDAGAL
R.P.F.C.NO.340 OF 2011
BETWEEN:
1. SMT. RENUKA W/O GANGARAM HULAKAI,
AGE: 28 YEARS, OCC: HOUSEWIFE,
R/O C/O FAKIRAPPA TYANAGI,
AT. BASAVANKOL, PO. KAKATI,
TQ. & DIST. BELGAUM-590 001.
2. KUMARI. ANUSHA D/O GANGARAM HULAKAI,
AGE: 5 YEARS, OCC: NIL,
R/O C/O FAKIRAPPA TYANAGI
AT. BASAVANKOL, PO. KAKATI,
TQ. & DIST. BELGAUM-590 001.
... PETITIONERS
(BY SRI.SHREEVATSA S. HEGDE, ADVOCATE)
AND
GANGARAM YALLAPPA HULAKAI,
AGE: 32 YEARS, OCC: SERVICE,
R/O H. NO. 303, BHARAT GALLI,
PO. MUCHANDI, TQ. & DIST. BELGAUM-590 001.
... RESPONDENT
(BY SRI.VITTHAL S. TELI, ADVOCATE )
THIS REVISION PETITION IS FILED UNDER SECTION 19(4)
OF THE FAMILY COURTS ACT, 1984 AND PRAYED TO SET ASIDE
THE JUDGMENT AND ORDER DATED 15.04.2011 OF THE FAMILY
COURT, BELGAUM PASSED IN CRL.MISC.NO.316 OF 2008 AND
FURTHER BE PLEASED TO ALOW THIS REVISION AND
:2:
RPFC.NO.340/11
CONSEQUENTLY ALLOW THE PETITION FILED BY THE
PETITIONERS IN CRL.MISC.NO.316 OF 2008 ON THE FILE OF THE
FAMILY COURT, BELGAUM.
THIS PETITION COMING ON FOR FURTHER HEARING, THIS
DAY THE COURT MADE THE FOLLOWING :-
ORDER
This petition of the wife and daughter arises out of the Judgment and Order dated 15.04.2011 passed by the Judge Family Court, Belgaum in Criminal Miscellaneous No.316 of 2008. By the impugned order the trial Court has dismissed the petition filed by the petitioners under Section 125 of Cr.P.C. claiming maintenance.
2. The marriage of the 1st petitioner with the respondent was solemnized in March-2002. Out of the said wedlock the 2nd petitioner was born and admittedly as on the date of filing of petition she was three years old. The respondent was serving in Border Security Force.
3. Respondent got issued notice Ex.P-1 dated 15.04.2008 to the 1st petitioner alleging that six months immediately after the marriage she has deserted him and calling upon her to join him, failing which to face the legal :3: RPFC.NO.340/11 action. The 1st petitioner got issued reply Ex.P-2 contending that after the marriage, respondent and his family members subjected her to physical and mental cruelty in connection with their demand for cash of Rs.10,000/- and two tolas of gold and alleging that she does not have good working skills. She contended that in March-2008 ultimately they subjected her to physical assault and forced her and second petitioner to take shelter under her parents.
4. After issuing such reply, petitioners filed Criminal Miscellaneous No.316 of 2008 before the Family Court, Belgaum, under Section 125 of Cr.P.C. claiming maintenance of Rs.5,000/- per month to the 1st petitioner and Rs.3,000/- per month to the 2nd petitioner alleging that the respondent having sufficient means has failed and neglected to maintain them.
5. The respondent contested the petition denying the allegations of demand for dowry and cruelty to the 1st petitioner. He contended that six months immediately after the marriage, the 1st petitioner deserted him and despite efforts she did not join him. He admitted the paternity and :4: RPFC.NO.340/11 age of the second petitioner. He contended that the petition is filed as counter blast to M.C.No.188 of 2008 filed by him for restitution of conjugal rights.
6. Parties adduced evidence. In support of their contentions, the 1st petitioner got herself examined as PW-1 and the notice and reply were marked as Exs.P-1 and 2. Respondent got himself examined as RW-1 and his father as RW-2. The trial Court after hearing the parties dismissed the petition on the following grounds:
(a) The allegations of cruelty to the 1st petitioner are not proved.
(b) The contention of the respondent that the 1st petitioner is guilty of willful desertion is proved by the evidence of RW-1 and his father RW-2.
(c) The evidence of RW-2 has gone uncontroverted as the petitioners did not cross examine him.:5: RPFC.NO.340/11
(d) If the respondent was guilty of cruelty, the petitioners should have proceeded against him in the Court Marshal as per the Military Rules.
(e) The petition is a counter blast to the matrimonial case filed by the respondent.
(f) The petitioners lived for more than five years without financial assistance by the respondent.
Therefore, they are not destituted wife and child and petitioner No.1 has not stated that she is unable to maintain herself.
(g) During the conciliation proceedings, petitioner No.1 expressed her willingness to join the respondent after eight days, but she did not join accordingly.
7. Learned counsel for the petitioners produced the copy of Judgment in M.C.No.188 of 2008 passed by the Family Court as additional evidence before this Court. The respondent neither disputed the said document nor objected to receive the same on record.
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8. Sri.Shreevatsa S.Hegde, the learned counsel for the petitioners seeks to assail the impugned order on the following grounds:
(i) The trial Court dismissed the petition of the respondent for restitution of conjugal rights in M.C.No.188 of 2008 holding that he has failed to prove that the 1st petitioner has deserted him and on the same day the trial Court has dismissed this petition also holding that the 1st petitioner is guilty of willful desertion which are mutually contradictory.
(ii) The petitioners some how lived for five years under the mercy of the father, is not a ground to hold that the petitioners are able to maintain themselves.
(iii) The 2nd petitioner was minor, if petitioner No.1 failed to cross-examine RW-2, the trial Court should have proceeded to appoint Court guardian for her.:7: RPFC.NO.340/11
(iv) Having regard to the admissions of the respondent regarding age of the 2nd petitioner and her paternity, the trial Court has erred in holding that the 1st petitioner has deserted the respondent immediately after six months of the marriage and since then she is living separately.
9. In support of his contentions, he seeks to rely on the following judgments :
(1) Iqbal Bano Vs. State of U.P. and another, (2007) 6 SCC 785.
(2) Rajathi Vs. C.Ganesan (1999) 6 SCC 326.
(3) Smt. Channakha & Others. Vs. Mahantappa, 2006 (4) Crimes 692.
(4) Balan Nair Vs.Bhavani Amma Valsalamma and Others, AIR 1987 Ker 110.
(5) Aniket Subhash Tupe Vs. Mrs.Piyusha Aniket Tupe and another, 2018 SCC OnLine Bom 601.
(6) Bhuwan Mohan Singh Vs. Meena and Others, (2015) 6 SCC 353.
(7) Shamima Farooqui Vs. Shahid Khan, (2015) 5 SCC 705.
(8) Vijay Kumar Prasad Vs. State of Bihar and Others, (2004) 5 SCC 196.
(9) Aruna Choudhary Vs. Sudhakar Choudhary, 2004(2) M.P.L.J. :8: RPFC.NO.340/11 (10) S.A.L. Narayan Row and Another Vs. Ishwarlal Bhagwandas and Another and connected matter, AIR 1965 SC 1818.
(11) State of Punjab Vs. Naib Din (2001) 8 SCC 578.
(12) Sarswati v. Narayan, 2015 SCC OnLine Raj 9135.
(13) K.A.Abdul Jaleel Vs. T.A.Shahida, (2003) 4 SCC
166.
(14) Jagdish Prasad Vs. IVth Addl. Session Judge, Varanasi and others, 1995 SCC OnLine All 138. (15) Sri.K.Manjunath Reddy Vs. Smt.Latha A.C, Criminal Petition No.1726 of 2016 D.D. 01.08.2016.
(16) Badshah Vs. Urmila Badshah Godse and another, (2014) 1 SCC 188.
(17) Rajendra Prasad Gupta Vs. Prakash Chandra Maishra and another, (2011) 2 SCC 705.
(18) Punjab Land Development and Reclamation Corporation Ltd., Chandigarh Vs. Presiding Officer, Labour Court, Chandigarh and Others and connected matter, (1990) 3 SCC 682.
(19) B.N.Nagarajan Vs. Venkataramanappa (Since Deceased) by his L.Rs, (2013) 2 AIR Kant R 652.
10. Sri.Vithal S.Teli, the learned counsel for the respondent seeks to sustain the impugned order on the following grounds :
(a) The petitioners have failed to prove the alleged cruelty to the 1st petitioner.:9: RPFC.NO.340/11
(b) The 1st petitioner herself is guilty of willful desertion.
(c) As the proceedings under Section 125 of Cr.P.C are governed by the provisions of Cr.P.C., the evidence adduced by the petitioners by ay of affidavit is unacceptable.
(d) The petitioners have failed to prove the exact income of the respondent.
11. In support of his contentions he seeks to rely on the following judgments :
(1) Gayathri Vs. Ramesh, ILR 1993 KAR 1857 (DB).
(2) Shri.Ujwal S/o.Manikchand Shaha Vs. Smt. Bharati W/o.Ujwal Saha and another, RPFC No.100134 of 2015, 06.04.2018, 2018(4) KLJ
308.
(3) Nand Lal Misra, Vs. Kanhaiya Lal Misra, AIR 1960 SC 882 (DB).
(4) Smt.Sunanda and Anr. Vs. Bharat Naik, ILR 2011 KAR 1040.
(5) Bombay High Court judgment in Mr.Anil Ambashankar Joshi Vs. Mrs.Reena Anil Joshi and another, Writ Petition No.4243 of 2015, D.D.05.12.2016.
(6) Rama Prasanna Tiwari Vs. Smt.Ashima and Anr. 2005 (2) MPHT 192.
: 10 :RPFC.NO.340/11 (7) S.A.L.Narayan Row and Anr. Vs. Ishwarlal Bhagwandas and Anr and connected matter AIR 1965 SC 1818.
(8) S.Sethurathinam Pillai Vs. Barbara Alias Dolly Sethurathinam, 1971 (3) SCC 923.
(9) Sathyabhama and etc. Vs. Ramachandran and etc. 1997 CRI. L. J. 4306.
(10) Peter P.O. Vs. Sara, AIR 2007 KERALA 81. (11) Rajasthan High Court (DB) Judgment in Lalit Shanker Vs. Smt.Sunder Bai, Criminal Revision Petition No.177/2012 D.D. 11.09.2013.
(12) Mrs.Komal S.Padukone Vs. Principal Judge, Family Court, Bangalore City and Another, AIR 1999 Kant 427.
(13) Kerala High Court Judgment in Sindhu P.K. Vs. Sunil Kumar P.A and another, RP.No.507 of 2014® in OP (FC). 4076/2013 D.D. 26.06.2014.
(14) Punjab-Haryana High Court Judgment in Gurtej Singh Vs. Balwinder Kaur, CRM-M- 1798-2012 (O & M) D.D. May 1, 2013.
(15) Dr.Vijay Laxmi Sadho Vs. Jagdish, AIR 2001 SC 600.
12. Having regard to the rival contentions of the parties, the point that arises for consideration is "whether the trial Court was justified in dismissing the petition of the petitioners for maintenance?"
: 11 :RPFC.NO.340/11
REGARDING VALIDITY OF ACCEPTANCE OF EVIDENCE BY WAY OF AFFIDAVIT:
13. For the first time before this Court, the learned counsel for the respondent vehemently contends that the acceptance of evidence by way of affidavit in the proceedings under Section 125 of Cr.P.C is bad in law. Before the trial Court the petitioners as well as the respondent have filed their examination-in-chief by way of affidavit. The respondent did not object the same before the trial Court. Therefore, such objection before this Court for the first time is only to take an unfair advantage.
14. Apart from that, these were not the proceedings before a Magistrate under Section 125 of Cr.P.C. The proceedings were filed before the Family Court. Section 10 of the Act deals with the procedure to be adopted by the Family Court which reads as follows :
"10. Procedure generally : (1) Subject to the other provisions of this Act and the rules, the provisions of the Code of Civil Procedure, 1908 (Act 5 of 1908) and of any other law for the time being in force shall apply to the suits and proceedings (other than the proceeding under Chapter IX of the Code of Criminal Procedure, 1973) before a Family : 12 : RPFC.NO.340/11 Court and for the purpose of the said provisions of the Code, a Family Court shall be deemed to be a Civil Court and shall have all the powers of such Court.
(2) Subject to the other provisions of this Act and the rules, the provisions of the Code of Criminal Procedure, 1973 or the rules made thereunder, shall apply to the proceedings under Chapter IX of that Code before a Family Court.
(3) Nothing in sub section (1) or sub-
section (2) shall prevent a Family Court from laying down its own procedure with a view to arrive at a settlement in respect of the subject matter of the suit or proceedings or at the truth of the facts alleged by the one party and denied by the other."
15. Relying on Section 10(2) and the Division Bench Judgment of this Court in Gayathri's case and Single Bench judgments of this Court in Smt.Sunanda's case and Shri Ujwal's case, learned counsel for the respondent contends that Section 10(2) of the Act is not subject to Section 10(3) of the Act. In this regard he also relied on the Judgments of High Court of Bombay in Anil Ambashankar Joshi's case and Kerala High Court in Satyabhama's case, Peter P.O's case, : 13 : RPFC.NO.340/11 Madhyapradesh High Court in Lalitshankar's case referred to supra.
16. Per contra, Sri.Shreevatsa Hegde, learned counsel for the petitioners relying on the Judgments of the Supreme Court in Iqbal Banu's case, Vijaykumar Prasad's case, Badshah's case referred to supra contends that the Act being a social justice legislation, when there is possibility of two constructions the Courts have a duty to give purposive interpretation to achieve the constitutional vision of social justice giving special protection and benefits to the vulnerable group. He further submits that in Iqabal Banu's case and Vijaykumar Prasad's case the Hon'ble Supreme Court has held that the proceedings under Section 125 of Cr.P.C are civil in nature and those judgments have to be followed in interpreting Section 10 of the Act.
17. In Badshah's case referred to supra while dealing with the proceedings under Section 125 of Cr.P.C. the Hon'ble Supreme Court held as follows :
"13.3. Thirdly, in such cases, purposive interpretation needs to be given to the provisions : 14 : RPFC.NO.340/11 of Section 125 Cr.P.C. While dealing with the application of a destitute wife or hapless children or parents under this provision, the Court is dealing with the marginalized sections of the society. The purpose is to achieve "social justice" which is the constitutional vision, enshrined in the Preamble of the Constitution of India. The Preamble to the Constitution of India clearly signals that we have chosen the democratic path under the rule of law to achieve the goal of securing for all its citizens, justice, liberty, equality and fraternity. It specifically highlights achieving their social justice. Therefore, it becomes the bounden duty of the courts to advance the cause of the social justice. While giving interpretation to a particular provision, the court is supposed to bridge the gap between the law and society.
14. Of late, in this very direction, it is emphasized that the courts have to adopt different approaches in "social justice adjudication", which is also known as "social context adjudication" as mere "adversarial approach" may not be very appropriate. There are number of social justice legislations giving special protection and benefits to vulnerable groups in the society. Prof. Madhava Menon describes it eloquently :
"It is, therefore, respectfully submitted that 'social context judging' is essentially the application of equality jurisprudence as evolved by Parliament and the Supreme Court in : 15 : RPFC.NO.340/11 myriad situations presented before courts where unequal parties are pitted in adversarial proceedings and where courts are called upon to dispense equal justice. Apart from the social- economic inequalities accentuating the disabilities of the poor in an unequal fight, the adversarial process itself operates to the disadvantage of the weaker party. In such a situation, the Judge has to be not only sensitive to the inequalities of parties involved but also positively inclined to the weaker party if the imbalance were not to result in miscarriage of justice. This result is achieved by what we call social context judging or social justice adjudication."
15. The provision of maintenance would definitely fall in this category which aims at empowering the destitute and achieving social justice or equality and dignity of the individual. While dealing with cases under this provision, drift in the approach from "adversarial" litigation to social context adjudication is the need of the hour.
.............
.............
18. The court as the interpreter of law is supposed to supply omissions, correct uncertainties, and harmonise result with justice through a method of free decision - libre recherché scientifique i.e. "free scientific research". We are of the opinion that there is a non-rebuttable presumption that the legislature while making a provision like Section 125 Cr.PC, to fulfil its : 16 : RPFC.NO.340/11 constitutional duty in good faith, had always intended to give relief to the woman becoming "wife" under such circumstances. This approach is particularly needed while deciding the issues relating to gender justice. We already have examples of exemplary efforts in this regard. Journey from Shah Bano to Shabana Bano guaranteeing maintenance rights to Muslim women is a classical example."
(Emphasis supplied)
18. In Iqbal Banu's case referred to supra the Hon'ble Supreme Court relying on its earlier judgment in Vijaykumar Prasad's case held as follows :
"10. Proceedings under Section 125 CrPC are civil in nature. Even if the Court noticed that there was a divorced woman in the case in question, it was open to it to treat it as a petition under the Act considering the beneficial nature of the legislation. Proceedings under Section 125 CrPC and claims made under the Act are tried by the same court. In Vijay Kumar Prasad v. State of Bihar it was held that proceedings under Section 125 Cr.P.C. are civil in nature. It was noted as follows:
"14. The basic distinction between Section 488 of the old Code and Section 126 of the Code is that Section 126 has essentially enlarged the venue of proceedings for maintenance so as to move the place where the wife may be residing : 17 : RPFC.NO.340/11 on the date of application. The change was thought necessary because of certain observations by the Law Commission, taking note of the fact that often deserted wives are compelled to live with their relatives far away from the place where the husband and wife last resided together. As noted by this Court in several cases, proceedings under Section 125 of the Code are of civil nature. Unlike clauses (b) and (c) of Section 126(1) an application by the father or the mother claiming maintenance has to be filed where the person from whom maintenance is claimed lives.""
19. In the judgments of this Court and the other High Courts relied upon by the learned counsel for the respondent, acceptance of the evidence by way of affidavit was held impermissible for the reason that Section-10(2) of Family Courts Act says that the provisions of Code of Criminal procedure and the rules made thereunder shall apply to the proceedings under Chapter-IX of the Code before the Family Court.
20. Section 125 of Cr.P.C falls under Chapter-IX of Cr.P.C. Section 126(2) prescribed the procedure of recording the evidence in a case under Section 125 of Cr.P.C and said : 18 : RPFC.NO.340/11 that the same shall be in the manner prescribed for the summons cases. Chapter-XX of Cr.P.C. deals with trial of the summons cases by the Magistrate. Section 254 of Cr.P.C covered under Chapter-XX of Cr.P.C. says that the Magistrate shall take evidence of the witnesses.
21. Thus, the aforesaid procedure of requiring the Magistrate to record the evidence of the witnesses was prescribed essentially for the reason of treating the proceeding under Section 125 of Cr.P.C. as a criminal proceeding. However, The Hon'ble Supreme Court in Iqbal Banu's case and Badshah's case held that the proceedings under Section 125 of Cr.P.C. are civil in nature. Having regard to the said judgment the rigors of Section 10(2) of Family Court's Act got diluted.
22. Basically the right of maintenance of wife, children and parents is a civil right arising out of the family relationships. The perusal of scheme of Chapter-IX of the Criminal procedure Code which is captioned as "ORDER FOR MAINTENANCE OF WIVES, CHILDREN AND PARENTS" shows that the power of granting such relief and enforcement of : 19 : RPFC.NO.340/11 such order was conferred on the Magistrate to avoid delay attached to procedural rigidity in pleadings, leading evidence and execution in a civil litigation.
23. The perusal of Chapter-IX of Cr.P.C containing Section 125 to 128 shows that the said Chapter is made a self contained scheme in all respects. Section 125(1) of Cr.P.C deals with the right of the victim as a substantive provision. It also empowers the Magistrate to grant interim maintenance.
24. Section 125(2) of Cr.P.C deals with the power of the Magistrate for granting maintenance from the date of the application or order and costs. Section 125(3) of Cr.P.C. deals with the power of the Magistrate to enforce the order of maintenance, by issuing fine levy warrant, arrest warrant and warrant of detention and by sentencing. Section 125(4) and (5) of Cr.P.C. deal with the power of the Magistrate regarding cancellation of the maintenance order.
25. Section 126 of Cr.P.C. deals with the procedure for recording evidence, to pass an exparte order, to set aside : 20 : RPFC.NO.340/11 the exparte order and order with regard to costs. Section 127 of Cr.P.C. deals with the power of the Magistrate to alter the allowance granted. Section 128 of Cr.P.C. speaks of granting free copy of the order to the petitioner and enforcement of the same in any place where the respondent resides.
26. Under these provisions, Magistrate is conferred with the amazing powers of granting substantive rights of altering, canceling and executing his own order which could be done otherwise in any other cases or law by way of an appeal, review and execution case. Thus, it is clear that though the provisions regarding maintenance are incorporated in the Criminal Procedure Code, they are in essence to grant civil remedy.
27. Section 10 of the Act has to be read in the context of the scheme of Chapter-IX of the Cr.P.C. vis-à-vis the Act. The very preamble of the Act states that the Act provides for Family Courts with a view to promote conciliation and secure speedy settlement of disputes relating to family affairs and matters connected therewith. It appears that is why Section : 21 : RPFC.NO.340/11 10(1) and 10(2) make themselves subject to any other provisions of the Act which means Section 10(3) also.
28. Whereas, Sub-Section 3 of Section 10 says that nothing in Sub Section 1 and 2 of the said Section shall prevent the Family Court from laying down its own procedure with a view to arrive at the truth of the facts alleged by one party and denied by the other. The purpose of recording evidence is to arrive at truth of the facts which could be by receiving the evidence by way of affidavit.
29. In Shri.Ujwal's case relied upon by the respondent's Counsel, the Judgment of Supreme Court in Badshah's case was not referred. Having regard to the judgment of Hon'ble Supreme Court in Badshah's case referred to supra Section 10(2) and (3) have to be interpreted to serve the purpose of the Act as aforesaid for giving special protection to the vulnerable groups namely abandoned wife, children and parents. Having regard to the aforesaid Judgments of the Hon'ble Supreme Court, the other judgments of this Court and the other High Courts relied upon by the learned counsel for the respondent, cannot be : 22 : RPFC.NO.340/11 followed. Under the circumstances, the contention of the respondent that acceptance of the examination-in-chief evidence of the witnesses by the trial Court is illegal is rejected.
REGARDING DESERTION :
30. As already pointed out, the trial Court rejected the petition on the ground that the 1st petitioner herself is guilty of desertion and she failed to prove the allegations of cruelty set up against the respondent.
31. So far as the 2nd petitioner, the trial Court does not say anything about negligence on the part of the respondent in maintaining the 2nd petitioner.
32. The sole ground for not accepting the petitioners' case regarding willful negligence on the part of respondent in maintaining them is that, the 1st petitioner has withdrawn from the society of the respondent since six months immediately after their marriage in 2002.
33. There is no dispute that the parties pursued two parallel proceedings before the Family Court itself. : 23 : RPFC.NO.340/11 Respondent filed M.C.No.188 of 2008 against the 1st petitioner and the petitioners proceeded in the maintenance case. The trial Court even goes to the extent of saying that this petition is filed as counter blast to M.C.No.188 of 2008 filed by the respondent.
34. As already pointed out, petitioners have produced the certified copy of the Judgment in M.C.No.188 of 2008. The said Judgment is rendered by the competent Court between same parties. Therefore, the same is admitted as additional evidence. The Judgments in both these cases are rendered on the same day i.e., on 15.04.2011 by the same Judge.
35. In the Judgment in M.C.No.188 of 2008 the learned trial Judge held that the allegation of desertion since September-2002 is not proved. The learned Judge holds that admittedly the 2nd petitioner is born in 2005, therefore there could not have been any desertion in 2002 as alleged by the husband.
: 24 :RPFC.NO.340/11
36. It is material to extract the relevant portions of the said Judgment which read as follows :
"7. POINT NO.1 :...................... According to his own case his wife lived with him only for a period of 6 months. After six months she went to her parental house and she did not return inspite of his best efforts to bring back her to matrimonial home. He has not specifically stated the persons through whom he tried to bring the respondent to his matrimonial home. In the evidence of his father an improvement is made that he tried to bring back the respondent through some mediators. No such foundation is led in the petition. Besides this, it is not his case that immediately after the marriage he took his wife along with him to lead married life with him at the place of his work. Under such circumstances court can presume that petitioner has not taken reasonable care towards his wife to discharge his marital obligations. Even if we accept the case of petitioner that respondent has deserted him in the year 2002, petitioner ought to have approached the court seeking restitution of conjugal rights immediately. It is the case of petitioner that his wife has left his matrimonial home after 6 months of marriage. His marriage was solemnized in the month of March 2002. According to petitioner, respondent left his matrimonial home in the month of September 2002. He has not specifically : 25 : RPFC.NO.340/11 mentioned the year in which he made efforts to bring back his wife to his matrimonial home. Only bald allegations are made in his petition that he made efforts to bring back his wife. He issued notice calling upon his wife to join his company only in the year 2008. There is a delay in approaching the court seeking the relief of restitution of conjugal rights by the petitioner. Petitioner has not assigned any reasons as to why he has not approached the court within a reasonable time. After lapse of nearly 5 years he approached this court seeking restitution of conjugal rights. This delay in approaching the court also give rise to make an adverse inference against allegations made by him against his wife. Therefore, I am of the opinion that petitioner has failed to satisfy the court that respondent has withdrawn his company without any just cause or reason. Accordingly, I answer this point in the negative.
8. POINT No.2 and 3 : Only cruelty alleged by the petitioner in his petition is that his wife has withdrawn his society 6 months after his marriage that amounts to cruelty. He has not specifically averred in the petition as to when his wife has left his company. Date and month in which his wife has left his company is material for the purpose of granting the relief claimed by petitioner. It is in the evidence of petitioner that his wife has given birth to the female child during 2005.: 26 : RPFC.NO.340/11
He has not disputed paternity of child born during 2005. If a female child was born during 2005, then there must be sexual co habitation between petitioner and respondent during 2003-04. Therefore allegations made by petitioner that his wife has withdrawn his company six months after his marriage are not true to be accepted. Therefore I am of the opinion that petitioner has failed to satisfy the court that his wife has withdrawn his company immediately after 6 months from the date of marriage and it amounts to cruelty."
(Emphasis Supplied)
37. Admittedly Judgment in M.C.No.188 of 2008 has attained finality without any challenge to that. Therefore having regard to Section 41 of the Indian Evidence Act, 1872 the observations in the said Judgment and finding that there is no desertion bind both the parties. Having regard to that, the finding of the trial Court in this maintenance proceedings that the 1st petitioner is guilty of willful desertion is perverse and difficult to comprehend.
38. Regarding the observations of the trial Court about non cross-examination of RW-2, the trial Court ought to have seen the 2nd petitioner was the minor. If the next friend of : 27 : RPFC.NO.340/11 the 2nd petitioner failed to cross-examine the RW-2 the trial Court ought to have taken steps to appoint Court guardian to protect the interest of the 2nd petitioner. Even otherwise, in view of the unchallenged findings in M.C.No.188 of 2008 that the respondent failed to prove the desertion, the non cross- examination of RW-2 loses any significance. Trial Court committed error in blowing that aspect out of proportion.
39. Apart from that, if there was any willful desertion that could be only by the 1st petitioner. The concept of desertion does not operate or apply in respect of the 2nd petitioner. The respondent being the father of the 2nd petitioner had a duty to maintain the child. He did not seek the custody of the child alleging denial of access to the child by the wife. The observation of the trial Court that the petitioners have not exhausted remedy of Court Marshal is erroneous. Section 125 of Cr.P.C does not make it mandatory that the petitioners claiming rights under Section 125 of Cr.P.C should exhaust all other remedies first.
40. The observations of the trial Court that during the conciliation proceedings the 1st petitioner admitted to join her : 28 : RPFC.NO.340/11 husband and eight days thereafter, she failed to abide by the same are contrary to Rule 8 of the Family Courts (Procedure) Rules, 1987 which reads as under :
8. Confidential Information:
Inform ation gathered by t he Counsellor in the course of att empts for reconciliation shall be treated as co nfidential. T he Counsellor shall not disclose to others or be com pelle d to d isclose such information."
41. Having regard to the aforesaid provisions of the Family Courts (Procedure) Rules, 1987 the trial Court committed error in bringing its alleged knowledge of the conciliation proceedings in the Judgment. The trial court bringing such knowledge violated the principles of natural justice as petitioners had no opportunity to cross-examine the Presiding Officer on such aspect.
42. Apart from that the degree of burden of proof in proceedings under Section 125 of Cr.P.C are not as strict as in a criminal trial. If petitioner enters the witness box and states that petitioners are unable to maintain themselves and : 29 : RPFC.NO.340/11 respondent has failed and neglected to maintain them, the burden on their part stands discharged.
43. The Hon'ble Supreme Court in Rajathi Vs. C.Ganesan (1999) 6 SCC 326 in this regard has held as follows :
"7. "In the present case the wife alleged tha t her husband had cont rac ted a second marriage on 4-1-1990. She filed a complaint for an offence under Section 4 94 of the Indian Pen al Code. It is st ated that the complaint was dismissed and the husband was acq uitted. The High Court took this circumstance agains t the wife and adversely commented on her refusal to live with her husband. The Hig h Court, it would appea r, lost sight of the fac t how it would be difficult for the wife to prove the second marriage. This Court has held that to prove the sec ond mar riage as a fact essential ceremonies constituting it m ust be proved and if the second m arriage is not proved to have been validly performed by obser ving essential ceremonies and customs in the co mmunity convic tion under Section 494 IPC ought not to be ma de. The fact, however, remains in the pres ent case tha t the hus band is living with another woman. The Prov iso to sub-section ( 3) : 30 : RPFC.NO.340/11 would squa rely apply a nd j ust ify refusal of the w ife to live with her husband. There can be, howeve r, other grounds for the wife to refuse to live with her hus band, e.g., if she is subjecte d t o cruelt y by him. It was a case w here the husband ne glected o r refused to m aintain his wife. The High Court did not consider the question if the husband was ha ving sufficient means. It rat her u nnecess arily put the bu rden on the wife to prove that she was unable to maintain herself. The words " u n a b le to m ai nt ai n h e rs el f " w oul d m e a n th at m e an s av a i l a bl e t o t he de s er t e d wif e w h i l e sh e w a s l i vi ng wi t h he r h us b a nd an d w o ul d n o t ta k e wi t hi n i t sel f t h e ef f ort s m a d e by t h e wif e a f t er t he d es e rt i on to s ur vi v e so me h o w. Sec ti on 12 5 i s e n a c t e d on t h e pr e m i se that it is the obl i g at i o n of the hu s b a nd t o m ai n t ai n hi s wi f e , c hi ld re n a n d p ar e nt s. It wi ll , t h er e f or e, b e f o r hi m t o sh o w th a t h e h a s n o suf fi c i e nt m e a n s t o di sc h a r g e hi s obl i ga t i on an d t h at he di d n ot n e gl e ct or re f use t o m ai n t ai n t he m o r a ny on e of t he m. T he High Court also obser ved that the wife did not plead as to since when she was living sepa rately. This is not quite a relevan t considera tion. Eve n though the wife was unable to prove that the husband h ad remarried, yet t he fact rem ained that the husba nd was living with : 31 : RPFC.NO.340/11 another woman.That would entitle the wife to live separately a nd would am ount to neglec t or refusal by the husband to maintain her. Th e St at e m e nt o f t he wi f e th at sh e w a s u n a bl e t o m ai nt ai n h er se lf w oul d b e e n oug h an d it w oul d b e f or t h e hu s b a nd t o p r o ve ot h e r wi se ."
(Emphasis Supplied) REGARDING QUANTUM.
44. The respondent admits that he is serving in Border Security Force as Jawan. He did not choose to adduce any evidence regarding his exact salary. There was suppression of evidence which was within his exclusive knowledge. The petitioners contended that his monthly salary was Rs.15,000/- and he owns landed property and gets agricultural income of Rs.2,00,000/- per annum.
45. RW-1 in his cross-examination states that he is getting monthly salary of Rs.9,000/-. He admits that his father works in a private company. He admits that their family owns a house. Under the circumstances, the contention of the petitioners that the respondent was drawing salary of Rs.15,000/- per month in 2008 has to be accepted.
: 32 :RPFC.NO.340/11
46. The respondent is liable to pay 1/3rd of his salary to each of the petitioners as maintenance as he is guilty of willful negligence in maintaining his wife and minor child. Therefore, petition is allowed.
The impugned order dated 15.04.2011 passed by the Judge, Family Court, Belgaum in Criminal Miscellaneous No.316 of 2008 is hereby set aside.
The respondent shall pay maintenance of Rs.5,000/- per month to the 1st petitioner from the date of petition till her lifetime or till she gets remarried and Rs.3,000/- per month to the 2nd petitioner till she gets married. The petition of petitioners under Section 125 Cr.P.C is allowed accordingly.
Sd/-
JUDGE ckk/-