Allahabad High Court
Kusum Devi vs Ram Chandra Maurya And Anr. on 25 September, 2003
Equivalent citations: I(2004)DMC432
Author: K.N. Ojha
Bench: K.N. Ojha
JUDGMENT K.N. Ojha, J.
1. Heard learned Counsel for the revisionist Mr. Bhola Nath Yadav, Mr. R.R.K. Mishra, learned AGA and Mr. Ravindra Singh, learned Counsel for the opposite party No. 1 and have gone through the record.
2. This revision has been preferred against the order dated 12.4.2001 passed by learned Judge, Family Court, Allahabad, in Case No. 120 of 1999. Smt. Kusum Devi v. Ram Chandra Maurya, by which the application for maintenance filed by Smt. Kusum Devi against her husband Ram Chandra Maurya was dismissed.
3. It is not disputed that Criminal Case No. 120 of 1999, Smt. Kusum Devi v. Ram Chandra Maurya, was pending in the Court of Judge, Family Court, Allahabad, on 12.4.2001 between the parties when the impugned order was passed. The impugned order was "Case called out repeatedly. None of the parties is present. The applicant was absented since 08/1, therefore, the Criminal Case No. 120 of 1999 is dismissed."
4. There is an affidavit of Smt. Kusum Devi, the applicant - revisionist that she is wife of Ram Chandra Maurya. Her case of maintenance was pending before the learned Judge, Family Court, Allahabad on 12.4.2001. Objection was filed by the opposite party. On 8.1.2001 Advocates were on strike, therefore, 12.4.2001 was fixed for disposal. On 12.4.2001 Smt. Kusum Devi was present in the Court, which was overcrowded. When the case was not called out till 3 p.m. she enquired from the reader of the Family Court, Allahabad, and she was told that her case was called out and it was dismissed in default. She at once moved an application for setting aside the order dated 12.4.2001 but the application was not entertained by the learned Judge Family Court on the ground that restoration application is not maintainable under Code of Criminal Procedure, 1973. A true copy of the application moved by Smt. Kusum Devi before the Judge, Family Court is annexed her as Annexure No. 3. Since the relief was not granted by the Judge, Family Court, therefore, she had no option but to file this revision before this Court.
5. A primary objection was raised that when the case was dismissed restoration application was to be moved before the Judge, Family Court and instant revision is not maintainable.
6. The learned Counsel for the revisionist has cited 1986 Cri. L.J. 41, Smt. Savitri v. Govind Singh Rawat, in which it has been held by Hon'ble the Apex Court that jurisdiction of the Magistrate under Section IX of the Code is not strictly a criminal jurisdiction. While passing an order under that Chapter asking a person to pay maintenace to his wife, children or parent, as the case may be, the Magistrate is not imposing any fine on such person for a crime committed by him. Chapter IX of the Code contains summary remedy for securing some reasonable sum by way of maintenance, subject to a decree, if any, which may be made in a Civil Court in a given case provided the Personal Law applicable to the person concerned authorises the enforcement of any such right to maintenance. The Code, however, provides a quick remedy to protect the applicant against starvation and to tide over immediate difficulties.
7. Another ruling cited by the learned Counsel for the revisionist is 1989 Cri. L.J. 1866. Smt. Kamla Devi and Ors. v. Mehima Singh, in which it has been held by the Hon'ble High Court of Punjab & Haryana that if an application under Section 125, Cr.P.C. is dismissed in default, Magistrate can pass an order of restoration on sufficient cause being shown. The observation made by Hon'ble the Supreme Court in the Case of Sri Bhagwan Dutt v. Smt. Kamla Devi, (1975) 2 SCR 483, was relied on in which it was held that:
"These provisions (Sections 488, 489, and 490 of the old Code of Criminal Procedure) are intended to fulfil a social purpose. Their object is to compel a man to perform the moral obligation, which he owes to society in respect of his wife and children. By providing a simply speedy and limited relief, they seek to ensure that the neglected wife and children are not left beggared and destituted on the scrap help of society and they are driven to a life of vagrancy, immorality and crime for their subsistence. Thus Section 488 is not intended to provide for a full and final determination of the status and personal right of the parties. The jurisdiction conferred by the section on the Magistrate is more in the nature of a preventive rather than a remedial jurisdiction; it is certainly not punitive...... "
8. A direct question as to whether an application was under Section 125 of the Cr. P.C. dismissed in default could be restored was under consideration of the Delhi High Court in Smt. Prema Jain v. Sudhir Kumar Jain, 1980 Marriage L.J. 17. It was held that such an order of dismissal did not amount to final order and the Magistrate had the jurisdiction to restore the said application, which was dismissed in default. The provisions of Section 362 of the Cr.P.C. were not attracted as the order of dismissal in default was not a final order. The proceeding of maintenance even though provided in the Cr.P.C. cannot be equated with the other proceedings of the Code and the husband cannot be treated to be an offender. The Court can proceed ex parte against the respondent husband on his non-appearance and can pass final order.
9. Thus it was held that if there is no specific provision and justice demands, there is inherent power of the Court and the case should be restored and justice could not be denied to the wife and the children.
10. In the instant case if there was overcrowd in the Court, the revisionist was there in the Court and when the case was taken up she could not appear before the Court and the case was dismissed in default, the revisionist cannot be held to have deliberately avoided the proceeding of the case. The revisionist is a lady. She is constantly making efforts that some maintenance allowance be given to her, in such circumstances there cannot be intention on her part to avoid or linger on the proceeding of the case.
11. Since the proceedings under Section 125, Cr.P.C. cannot be equated with other proceedings of the Cr.P.C., therefore, it was open for the Judge, Family Court to have considered her restoration application and the order should have been passed in accordance with law but this jurisdiction was not exercised by the Judge, Family Court. Thus jurisdictional error has been committed by the Judge, Family Court in not entertaining and disposing of the application (a copy of which is annexed as Annexure No. 3 to the revision). Therefore, instant revision yields fruitful result and it deserves to be allowed.
12. The revision is allowed. The impugned order dated 12.4.2001 passed by the Judge, Family Court in Case No. 120 of 1999, Smt. Kusum Devi v. Ram Chandra Maurya, is set aside and the case is restored to its original number. The Judge, Family Court, Allahabad, should proceed with the case and decide it finally expeditiously.