Gujarat High Court
Firojabanu Anvarhussain Shaikh vs State Of Gujarat & on 5 October, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/2359/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 2359 of 2012
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FIROJABANU ANVARHUSSAIN SHAIKH....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR CB DASTOOR, ADVOCATE for the Applicant(s) No. 1
MR VIVEK V BHAMARE, ADVOCATE for the Respondent(s) No. 2
MR VN BHAMARE, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/10/2015
ORAL ORDER
By this writapplication under Article 227 of the Constitution of India, the petitionerwife has prayed for the following reliefs: (A) To quash and set aside the impugned judgment and order passed by the learned Family Court, Ahmedabad in Criminal Misc. Application No. 2120 of 2009 dated 16.6.2012, and to pass order directing suitable amount of maintenance to be paid to the present petitioner and minor son by the respondent No.2, as fixed by the Court;
(B) Pending admission hearing and final disposal of the petition by way of ad interim relief, to stay the execution and implementation of the impugned judgment and order passed by the learned Family Court, Ahmedabad in Misc. Criminal Application No. 2120 of 2009 dated 16.6.2012, and to direct the respondent No.2 to pay suitable amount of maintenance to the petitioner and her minor child as fixed by the Court;
2. It appears from the materials on record that the petitioner preferred an application under Section 125 of the Code of Criminal Procedure, 1973, before the Family Court, Ahmedabad and prayed for maintenance. The learned Judge, Family Court, Ahmedabad, rejected the said application vide order dated 16th Page 1 of 9 HC-NIC Page 1 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER June, 2012. Being dissatisfied with the impugned order, the wife has come up with this application.
3. It appears that the only reason assigned by the Family Court while rejecting the application of the wife praying for maintenance is that wife is earning and drawing a monthly salary of Rs. 4,800/. According to the Family Court, since the wife is earning, she is not entitled to any maintenance from the husband.
4. It also appears that the petitioner herein has a son born in the first wedlock. When the respondent No.2 married her in 2009, he had taken the responsibility to not only maintain his wife, but the child of the wife born in her first wedlock.
5. Having heard the learned counsel appearing for the parties and having gone through the materials on record, the only question that falls for my consideration is whether the Family Court committed any error in passing the impugned order.
6. It appears that the learned Judge of the Family Court is completely oblivious of the settled position of law. The Supreme Court in the case of Bhuwan Mohan Singh Vs. Meena, reported in 2014 Criminal Law Journal 3979 observed as under: "3. Be it ingeminated that Section 125 of the Code of Criminal Procedure (for short "the Code") was conceived to ameliorate the agony, anguish, financial suffering of a woman who left her matrimonial home for the reasons provided in the provision so that some suitable arrangements can be made by the Court and she can sustain herself and also her children if they are with her. The concept of sustenance does not necessarily mean to lead the life of an animal, feel like an unperson to be thrown away from grace and roam for her basic maintenance somewhere else. She is entitled in law to lead a life in the similar manner as she would have lived in the house of her husband. That is where the status and strata come into play, and that is where the obligations of the husband, in case of a wife, become a prominent one. In a proceeding of this nature, the husband cannot take Page 2 of 9 HC-NIC Page 2 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER subterfuges to deprive her of the benefit of living with dignity. Regard being had to the solemn pledge at the time of marriage and also in consonance with the statutory law that governs the field, it is the obligation of the husband to see that the wife does not become a destitute, a beggar. A situation is not to be maladroitly created whereunder she is compelled to resign to her fate and think of life "dust unto dust". It is totally impermissible. In fact, it is the sacrosanct duty to render the financial support even if the husband is required to earn money with physical labour, if he is able bodied. There is no escape route unless there is an order from the Court that the wife is not entitled to get maintenance from the husband on any legally permissible grounds.
8. At the outset, we are obliged to reiterate the principle of law how a proceeding under Section 125 of the Code has to be dealt with by the court, and what is the duty of a Family Court after establishment of such courts by the Family Courts Act, 1984. In Smt. Dukhtar Jahan v. Mohammed Farooq1, the Court opined that proceedings under Section 125 of the Code, it must be remembered, are of a summary nature and are intended to enable destitute wives and children, the latter whether they are legitimate or illegitimate, to get maintenance in a speedy manner.
9. A threeJudge Bench in Vimla (K.) v. Veeraswamy (K.)2, while discussing about the basic purpose under Section 125 of the Code, opined that Section 125 of the Code is meant to achieve a social purpose. The object is to prevent vagrancy and destitution. It provides a speedy remedy for the supply of food, clothing and shelter to the deserted wife.
10. A twoJudge Bench in Kirtikant D. Vadodaria v. State of Gujarat and another3, while adverting to the dominant purpose behind Section 125 of the Code, ruled that:
1 (1987) 1 SCC 624 2 (1991) 2 SCC 375 3 (1996) 4 SCC 479 "While dealing with the ambit and scope of the provision contained in Section 125 of the Code, it has to be borne in mind that the dominant and primary object is to give social justice to the woman, child and infirm parents etc. and to prevent destitution and vagrancy by compelling those who can support those who are unable to support themselves but have a moral claim for support. The provisions in Section 125 provide a speedy remedy to those women, children and destitute parents who are in distress. The provisions in Section 125 are intended to achieve this special purpose. The dominant purpose behind the benevolent provisions contained in Section 125 clearly is that the wife, child and parents should not be left in a helpless state of distress, destitution and starvation."
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R/SCR.A/2359/2012 ORDER
11. In Chaturbhuj v. Sita Bai4, reiterating the legal position the Court held: "Section 125 CrPC is a measure of social justice and is specially enacted to protect women and children and as noted by this Court in Captain Ramesh Chander Kaushal v. Veena Kaushal5 falls within constitutional sweep of Article 15(3) reinforced by Article 39 of the Constitution of India. It is meant to achieve a social purpose. The object is to prevent vagrancy and destitution. It provides a speedy remedy for the supply of food, clothing and shelter to the deserted wife. It gives effect to fundamental rights and natural duties of a man to maintain his wife, children and parents when they are unable to maintain themselves. The aforesaid position was highlighted in Savitaben Somabhai Bhatiya v. State of Gujarat6."
4 (2008) 2 SCC 316 5 (1978) 4 SCC 70 6 (2005) 3 SCC 636
12. Recently in Nagendrappa Natikar v. Neelamma7, it has been stated that it is a piece of social legislation which provides for a summary and speedy relief by way of maintenance to a wife who is unable to maintain herself and her children.
13. The Family Courts have been established for adopting and facilitating the conciliation procedure and to deal with family disputes in a speedy and expeditious manner. A threeJudge Bench in K.A. Abdul Jaleel v. .A. Shahida8, while highlighting on the purpose of bringing in the Family Courts Act by the legislature, opined thus: "The Family Courts Act was enacted to provide for the establishment of Family Courts with a view to promote conciliation in, and secure speedy settlement of, disputes relating to marriage and family affairs and for matters connected therewith."
14. The purpose of highlighting this aspect is that in the case at hand the proceeding before the Family Court was conducted without being alive to the objects and reasons of the Act and the spirit of the provisions under 7 2013 (3) SCALE 561 8 (2003) 4 SCC 166 Section 125 of the Code. It is unfortunate that the case continued for nine years before the Family Court. It has come to the notice of the Court that on certain occasions the Family Courts have been granting adjournments in a routine manner as a consequence of which both the parties suffer or, on certain occasions, the wife becomes the worst victim. When such a situation occurs, the purpose of the law gets totally atrophied. The Family Judge is expected to be sensitive to the issues, for he is Page 4 of 9 HC-NIC Page 4 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER dealing with extremely delicate and sensitive issues pertaining to the marriage and issues ancillary thereto. When we say this, we do not mean that the Family Courts should show undue haste or impatience, but there is a distinction between impatience and to be wisely anxious and conscious about dealing with a situation. A Family Court Judge should remember that the procrastination is the greatest assassin of the lis before it. It not only gives rise to more family problems but also gradually builds unthinkable and Everestine bitterness. It leads to the cold refrigeration of the hidden feelings, if still left. The delineation of the lis by the Family Judge must reveal the awareness and balance. Dilatory tactics by any of the parties has to be sternly dealt with, for the Family Court Judge has to be alive to the fact that the lis before him pertains to emotional fragmentation and delay can feed it to grow. We hope and trust that the Family Court Judges shall remain alert to this and decide the matters as expeditiously as possible keeping in view the objects and reasons of the Act and the scheme of various provisions pertaining to grant of maintenance, divorce, custody of child, property disputes, etc.
15. While dealing with the relevant date of grant of maintenance, in Shail Kumari Devi and another v. Krishan Bhagwal Pathak alias Kishun B. Pathak9, the Court referred to the Code of Criminal Procedure (Amendment) Act, 2001 (Act 50 of 2001) and came to hold that even after the amendment of 2001, an order for payment of maintenance can be paid by a court either from the date of order or when express order is made to pay maintenance from the date of application, then the amount of maintenance may be paid from that date, i.e., 9 (2008) 9 SCC 632 from the date of application. The Court referred to the decision in Krishna Jain v. Dharam Raj Jain10 wherein it has been stated that to hold that, normally maintenance should be made payable from the date of the order and not from the date of the application unless such order is backed by reasons would amount to inserting something more in the subsection which the legislature never intended. The High Court had observed that it was unable to read in subsection (2) laying down any rule to award maintenance from the date of the order or that the grant from the date of the application is an exception. The High Court had also opined that whether maintenance is granted from the date of the order or from the date of application, the Court is required to record reasons as required under subsection (6) of Section 354 of the Code. After referring to the decision in Krishna Jain (supra), the Court adverted to the decision of the High Court of Andhra Pradesh in K. Sivaram v. K. Mangalamba11 wherein it has been ruled that the maintenance would be awarded from the date of the order and such maintenance could be 10 1992 Cri LJ 1028 (MP) Page 5 of 9 HC-NIC Page 5 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER 11 1990 Cri LJ 1880 (AP) granted from the date of the application only by recording special reasons. The view of the learned single Judge of the High Court of Andhra Pradesh stating that it is a normal rule that the Magistrate should grant maintenance only from the date of the order and not from the date of the application for maintenance was not accepted by this Court. Eventually, the Court ruled thus: "43. We, therefore, hold that while deciding an application under Section 125 of the Code, a Magistrate is required to record reasons for granting or refusing to grant maintenance to wives, children or parents. Such maintenance can be awarded from the date of the order, or, if so ordered, from the date of the application for maintenance, as the case may be. For awarding maintenance from the date of the application, express order is necessary. No special reasons, however, are required to be recorded by the court. In our judgment, no such requirement can be read in subsection (1) of Section 125 of the Code in absence of express provision to that effect."
16. In the present case, as we find, there was enormous delay in disposal of the proceeding under Section 125 of the Code and most of the time the husband had taken adjournments and some times the court dealt with the matter showing total laxity. The wife sustained herself as far as she could in that state for a period of nine years. The circumstances, in our considered opinion, required grant of maintenance from the date of application and by so granting the High Court has not committed any legal infirmity. Hence, we concur with the order of the High Court. However, we direct, as prayed by the learned counsel for the respondent, that he may be allowed to pay the arrears along with the maintenance awarded at present in a phased manner. Learned counsel for the appellant did not object to such an arrangement being made. In view of the aforesaid, we direct that while paying the maintenance as fixed by the learned Family Court Judge per month by 5th of each succeeding month, the arrears shall be paid in a proportionate manner within a period of three years from today."
7. In the case of Minakshi Gaur Vs. Chitranjan Gaur, reported in AIR 2009 SC 1377, the Supreme Court observed as under: "According to the case of the appellant, her husband, who is Respondent No.1 herein, is a graduate in Engineering and his income is Rupees twenty thousand. In the counter affidavit filed before this Court, the fact that the income of the husband is Rupees twenty thousand per month has not been denied. However, it has been asserted that wife's returned income is Rs.98,820/ per annum, which shows that she was earning even less than Page 6 of 9 HC-NIC Page 6 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER Rupees nine thousand per month. Both the wife and husband are residing at Agra. In our view, it is not possible for the wife to maintain herself in the town of Agra with the income of less than Rupees nine thousand per month. The husband, who is earning at least Rupees Twenty thousand per month, as stated by the appellant in this appeal and not controverted, is liable to pay some amount of maintenance to the wife so that she may be able to maintain herself. In the facts and circumstances of the case, we are of the view that it would be just and expedient to direct the husband to pay Rupees five thousand per month to the wife by way of maintenance from the date of filing of the petition under Section 125 Cr.P.C."
8. In the case of Chaturbhuj Vs. Sita Bai, reported in 2008 Criminal Law Journal 727, the Supreme Court observed as under: "5. The object of the maintenance proceedings is not to punish a person for his past neglect, but to prevent vagrancy by compelling those who can provide support to those who are unable to support themselves and who have a moral claim to support. The phrase "unable to maintain herself" in the instant case would mean that means available to the deserted wife while she was living with her husband and would not take within itself the efforts made by the wife after desertion to survive somehow. Section 125 Cr.P.C. is a measure of social justice and is specially enacted to protect women and children and as noted by this Court in Captain Ramesh Chander Kaushal v. Mrs. Veena Kaushal and Ors. (AIR 1978 SC 1807) falls within constitutional sweep of Article 15(3) reinforced by Article 39 of the Constitution of India, 1950 (in short the 'Constitution'). It is meant to achieve a social purpose. The object is to prevent vagrancy and destitution. It provides a speedy remedy for the supply of food, clothing and shelter to the deserted wife. It gives effect to fundamental rights and natural duties of a man to maintain his wife, children and parents when they are unable to maintain themselves. The aforesaid position was highlighted in Savitaben Somabhai Bhatiya v. State of Gujarat and Ors. (2005 (2) Supreme 503).
6. Under the law the burden is placed in the first place upon the wife to show that the means of her husband are sufficient. In the instant case there is no dispute that the appellant has the requisite means.
7. But there is an inseparable condition which has also to be satisfied that the wife was unable to maintain herself. These two conditions are in addition to the requirement that the husband must have neglected or refused to maintain his wife. It is has to be established that the wife was unable to maintain herself. The appellant has placed material to show that the respondentwife was earning some income. That is not sufficient to rule out application of Section 125 Cr.P.C. It has to be established that with the amount she earned the respondentwife was able to maintain Page 7 of 9 HC-NIC Page 7 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER herself.
8. In an illustrative case where wife was surviving by begging, would not amount to her ability to maintain herself. It can also be not said that the wife has been capable of earning but she was not making an effort to earn. Whether the deserted wife was unable to maintain herself, has to be decided on the basis of the material placed on record. Where the personal income of the wife is insufficient she can claim maintenance under Section 125 Cr.P.C. The test is whether the wife is in a position to maintain herself in the way she was used to in the place of her husband. In Bhagwan v. Kamla Devi (AIR 1975 SC 83) it was observed that the wife should be in a position to maintain standard of living which is neither luxurious nor penurious but what is consistent with status of a family. The expression "unable to maintain herself" does not mean that the wife must be absolutely destitute before she can apply for maintenance under Section 125 Cr.P.C."
9. In a very recent pronouncement of the Supreme Court in the case of Shamima Farooqui Vs. Shahid Khan, reported in 2015 Law Suit (SC) 314, it has been observed in para 15 as under: "15. ........ In today's world, it is extremely difficult to conceive that a woman of her status would be in a position to manage within Rs.2,000/ per month. It can never be forgotten that the inherent and fundamental principle behind Section 125 CrPC is for amelioration of the financial state of affairs as well as mental agony and anguish that woman suffers when she is compelled to leave her matrimonial home. The statute commands there has to be some acceptable arrangements so that she can sustain herself. The principle of sustenance gets more heightened when the children are with her. Be it clarified that sustenance does not mean and can never allow to mean a mere survival. A woman, who is constrained to leave the marital home, should not be allowed to feel that she has fallen from grace and move hither and thither arranging for sustenance. As per law, she is entitled to lead a life in the similar manner as she would have lived in the house of her husband. And that is where the status and strata of the husband comes into play and that is where the legal obligation of the husband becomes a prominent one. As long as the wife is held entitled to grant of maintenance within the parameters of Section 125 CrPC, it has to be adequate so that she can live with dignity as she would have lived in her matrimonial home. She cannot be compelled to become a destitute or a beggar. There can be no shadow of doubt that an order under Section 125 CrPC can be passed if a person despite having sufficient means neglects or refuses to maintain the wife. Sometimes, a plea is advanced by the husband that he does not have the means to pay, for he does not have a Page 8 of 9 HC-NIC Page 8 of 9 Created On Wed Oct 07 01:51:24 IST 2015 R/SCR.A/2359/2012 ORDER job or his business is not doing well. These are only bald excuses and, in fact, they have no acceptability in law. If the husband is healthy, able bodied and is in a position to support himself, he is under the legal obligation to support his wife, for wife's right to receive maintenance under Section 125 CrPC, unless disqualified, is an absolute right."
10. Thus, a catena of the decisions referred to above goes to show that even if the wife is earning, that by itself will not absolve the husband from his liability to pay the requisite maintenance under Section 125 of the Code of Criminal Procedure.
11. In the result, this application is allowed. The impugned order is hereby quashed. The matter is remitted to the Family Court No.2, Ahmedabad for fresh decision in accordance with law, keeping in mind what has been observed above. It shall be open for both the parties to put forward all contentions available in law, except the contention that the wife is earning. The fresh decision shall be taken at the earliest and without fail within a period of four weeks from the date of receipt of the writ of this order. Direct service permitted.
(J.B.PARDIWALA, J.) Mohandas Page 9 of 9 HC-NIC Page 9 of 9 Created On Wed Oct 07 01:51:24 IST 2015