Bombay High Court
Smt. Mangala Pralhad Awad vs Pralhad Haribhau Awad on 1 July, 1994
Equivalent citations: 1994CRILJ2643, I(1995)DMC281, 1994(2)MHLJ1443
JUDGMENT A.M. Bhattacharjee, C.J.
1. The Family Court having disposed of the application under S. 125 of the Code of Criminal Procedure by its order dated 5th November, 1990 before the commencement of the Family Courts (Amendment) Act 1991 amending S. 19 of the Parent Act of 1984, the present appeal is maintainable. It is not, as it cannot be disputed that the right to appeal has been taken away only in respect of such orders as are passed by the Family Courts under S. 125 of the Code after the commencement of the Amendment Act of 1991 amending S. 19 and since then such orders can only be challenged in the revisional jurisdiction of this Court under S. 19(4) of the Act as it now stands.
2. The only question of law involved in this case is whether a woman married to a man during the subsistence of the latter's former marriage can successfully invoke the provisions of S. 125 of the Code of Criminal Procedure and maintain an application for maintenance. The parties are Hindus and the marriage in question has admittedly taken place after the commencement of the Hindu Marriage Act, 1955 Prohibiting bigamous marriage shall be null and void if any of the parties to such a marriage has a spouse living at the time of marriage.
3. The case unfolds a most unfortunate state of affairs of great hardship to the applicant woman and of deplorable depravity on the part of the respondent opposite party. The respondent, in opposing the application for maintenance by the application for maintenance by the applicant, unashamedly made out a case that he was married to some other woman but nevertheless picked up intimacy with the applicant as a result whereof the applicant conceived and gave birth to a child. And that the applicant thus not being a legally wedded wife, was not entitled to maintenance under S. 125 of the Code of Criminal Procedure.
4. On a consideration of the evidence and other materials on record the Family Court, however, has come to a clear finding as to the solemnization of the marriage between the applicant and the respondent. But the Family Court has nevertheless held that even though the factum of marriage, including its due solemnization, was proved, the marriage nevertheless was a void one as the evidence on record would go to show that the respondent was already married to some other woman at the date of the alleged marriage in question. The Family Court has accordingly held that the applicant, not being a legally wedded wife, could not maintain the application for maintenance under S. 125. Be it noted, however, that the Family Court has clearly held that the child born to the applicant was nevertheless begotten by the respondent and being unable to maintain itself was entitled to maintenance from the respondent and being unable to maintain itself was entitled to maintenance from the respondent, and the Family Court has accordingly awarded maintenance to and in favour of the child. No appeal having been preferred by the respondent against the award of maintenance in respect of the child, that part of the order has now become unassailable and beyond any challenge.
5. If the expression "wife" in S. 125 so the Code of Criminal Procedure has to be construed as a legally wedded wife only, then there should be no reason why the expression "wife" in S. 18 of the Hindu Adoption and Maintenance Act, 1956 shall not be similarly construed. And if once it is held that a wife, in order to be able to invoke S. 125 of the Code of Criminal Procedure or S. 18 of the Hindu Adoption and Maintenance Act, 1956, must be a legally wedded wife, then a woman whom a man has married during the subsistence of and, may be, after concealing his earlier marriage shall be absolutely without any remedy, when the man would proceed to discard her at his whim or pleasure and the man would be entitled to resist all claims for maintenance by such a woman, may be after living together as husband and wife for years and years, on the specious plea that the woman is not his legally wedded wife as the marriage took place during the subsistence of his own earlier marriage which he kept concealed.
6. But that appears to be the position in law if we are to, as we cannot but, be governed by the three-Judge Bench decision of our Court in Yamunabai v. Anantrao (1983 Cri LJ 259) and the two-judge Bench decision of the Supreme Court affirming the aforesaid decision in Yamunabai v. Anantrao . Both the decisions, which are binding on us, are quite categorical that a Hindu woman claiming maintenance against her husband is at once thrown out of Court the moment the husband proves that he was clever enough to marry her during the subsistence of his own former marriage about which the woman may not have been aware or made aware at all. True, the husband thereby would expose himself to the risk of being prosecuted under Sections 494-495 of the Indian Penal Code; but that may be a poor or even no consolation for the discarded and destitute wife. And there again, in view of the requirement of very strict proof of the performance of all the requisite ceremonies essential for an otherwise valid marriage, as ruled in Bhaurao Shankar Lokhande (, in Kanwal Ram and in Priya Bala Ghosh (AIR 1971 SC 1153) : (1971 Cri LJ 939), the husband may very often overthrow such prosecutions as the husbands could successfully do in those three cases.
7. If that is the position in law, and we take it to be so, then the law on the point has obviously taken a retrograde step. Because even under the earlier Hindu Law, with all its masculine bias, the position was that even if a marriage was invalid, the woman party there to was entitled to maintenance. Raghavachariar in his Hindu Law (7th Edition Vol. I - pages 51, 219) has referred to the Division Bench of this Court in Ram Chandra v. Gopal (1908 ILR 32 Bom 619) and also a Division Bench decision of the Patna High Court in Kamani Devi v. Kameshwar Singh (AIR 1946 Pat 316) in support of the proposition that even if the marriage was void "the wife is entitled to be maintained by the husband." Trevelyan also in his Hindu Family Law (1908, page 40), after pointing out that "a marriage within the prohibited degree is void," observed further that "the woman is entitled to receive maintenance from the man" and this was referred to the approval by the Division Bench of the Patna High Court in Kamani Devi v. Kameshwar Singh (supra at page 319). In Gour's Hindu Code also (5th Edition Vol. I page 254) it has been observed that even where the marriage was void, the obligation to maintain the wife would remain. Be that as it may, we will have to accept the law as enunciated in the aforesaid decisions of the Supreme Court and of the Bombay three-Judge Bench. And we would remind ourselves that some times even an honest and bona fide attempt on our part to distinguish a decision of the Supreme Court may be branded as an "indisciplined act," as was done by the Supreme Court in Fuzlunbi v. K. Khader Vali .
8. But even accepting the law as enunciated by the Supreme Court in Yamunabai v. Anantrao (1988 Cri LJ 793) (supra) and the three-Judge Bench of our Court in Yamunabai v. Anantrao (1983 Cri LJ 259) (supra), we are inclined to hold that the Family Court went wrong in rejecting the application for maintenance on the ground that the marriage between the applicant, who is the appellant before us, and the respondent was void. At least from 1869, when the Privy Council decided Inderun v. Ramaswamy (13 Moo Ind App 141 at 148), the law appears to be well settled for more than a century that "if there was a marriage in fact, there was a presumption of there being a marriage in law". And even as late as in 1947, Privy Council in Kashi Nath v. Bhagwan Dass (AIR 1947 PC 168) referred to and re-affirmed what it declared in Inderun v. Ramaswamy (supra) in 1869, namely, "when once you get ............ that there was a marriage in fact, there would be a presumption in favour of there being a marriage in law." Reference may also be made to the decision of the Supreme Court in Veerappa v. Michael where it has also been ruled that if it is proved that the marriage was performed in fact, the Court will also presume everything in favour of its being lawful and legal. Such a presumption of marriage in law arising from the proof of a marriage in fact may not, by itself, be sufficient to sustain a criminal prosecution for bigamy or other matrimonial offences; but that is, however, entirely a different matter and arising for our consideration in this case and, therefore, need not detain us. But otherwise, in view of the categorical pronouncements of the Privy Council in Inderun v. Ramaswamy (supra) and in Kashi Nath v. Bhagwan Das (supra) and of the Supreme Court in Veerappa v. Michael (supra) there is no escape from the proposition that once a marriage in fact is proved to have taken place, the presumption arising therefrom in favour of a marriage in law would operate with all its amplitude and plenitude to entitle the wife of such a marriage to entertain an application under S. 125 of the Code of Criminal Procedure, unless, on the materials on record, the marriage in question appears to be stamped on its face with indisputable illegality and the invalidity thereof stares at the face, as it did in Yamunabai v. Anantrao (1983 Cri LJ 259) (supra) before this Court and also in the Supreme Court (1988 Cri LJ 793). Once such a presumption of a lawful marriage commences to operate in favour of a marriage which has taken place in fact, such a presumption alone should be good enough to entitle the wife to maintain an application for maintenance under S. 125 of the Code of Criminal Procedure, unless on the materials on record, the presumption stands dislodged and overthrown. We are satisfied that in the case at hand, the marriage in question having been satisfactorily proved to have taken place in fact, the presumption operating in its favour of its lawfulness has not been satisfactorily outweighed by the evidence on record. In our view, therefore, the wife applicant, who is now the appellant before us, is entitled to claim maintenance under the provisions of S. 125 of the Code of Criminal Procedure.
9. We take the law to be, as ruled by this Court and also by the Supreme Court in Yamunabai v. Anantrao (1988 Cri LJ 793) (supra), that a wife, whose marriage is void because of the subsistence of a former marriage of her husband is not entitled to claim maintenance under section 125 of the Code of Criminal Procedure. But then in order to disentitle a woman from claiming maintenance on the ground that her marriage was a void one because of the subsistence of a former marriage of the husband, both the alleged former marriage and also its alleged subsistence at the relevant time when the marriage with the applicant is alleged to have taken place must be conclusively proved. Our attention has been drawn to a decision of a learned single Judge of this Court in Anusayabai v. Vasudeo (1991 Mah LJ 458), where after referring to the decisions in Yamunabai v. Anantrao, it has been held that there must be conclusive evidence both as to the former marriage and as to its subsistence at the relevant time. With respect, we entirely agree with this view. Our attention has also been drawn to a decision of a three-Judge Bench of the Supreme Court in K. Vimla v. K. Veera Swamy ((1991) 2 DMC 52), where also it has been categorically ruled that when the marriage in question is sought to be repudiated as void on account of the subsistence of an earlier marriage, the respondent was bound to prove that the alleged former marriage was also legal and valid and that the same was also subsisting at the relevant time. To quote from the aforesaid decision, "the law which disentitles the second wife from receiving maintenance from her husband under S. 125, Cr.P.C., for the sole reason that the marriage ceremony though performed in the customary form lacks legal sanctity can be applied only when the husband satisfactorily proves the subsistence of a legal and valid marriage particularly when the provision in the Code is a measure of social justice intended to protect women and children."
10. Coming to the evidence on record, we no doubt find that the applicant has admitted the former marriage of the husband. She has stated "it is true that the respondent was already married, but he had divorced his first wife long back. He told me that he had divorced his wife for about 4-5 years before our marriage. He does not stay with his first wife." It may be noted that the applicant was examined by the Family Court on 10th October, 1986, while the respondent was examined as late as on 4th September, 1990. In his written statement the respondent has no doubt stated that "I was married to one Smt. Sheela." But the respondent has not even whispered therein that the marriage was still subsisting at the relevant time. Even after categorical assertion on behalf of the wife in her deposition that the first wife was divorced long back and at least 4-5 years before the marriage in question, the respondent has not asserted that there was no such divorce as alleged and the former marriage was subsisting at the time of marriage in question. The respondent at one stage when to the length of stating that the former wife was still living with him. But neither the alleged former wife nor any other witness has been examined by or on behalf of the respondent to prove that the former marriage is still subsisting or was subsisting at least at the relevant time. Non-assertion on the part of the husband in his written statement as well as in the evidence that the alleged former marriage was subsisting at the relevant time and non-examination of the alleged former wife or any other witness on the point along with the categorical assertion on the part of the wife that the former marriage was not subsisting at the relevant time coupled with the presumption of legality in respect of all marriages cannot but persuade us to doubt the subsistence of the alleged former marriage at the relevant time. As we have indicated, not only the former marriage but its valid subsistence must be satisfactorily proved to disentitle the applicant from claiming maintenance on the ground of such former marriage. But we do not find any such evidence or material on record. We are accordingly inclined to hold that the valid subsistence of the alleged former marriage has not at all been satisfactorily proved and that being so, the applicant cannot be refused maintenance with all the presumptions operating in her favour in respect of the lawfulness of the marriage in question.
11. It is true that the Family Court has also held that the applicant was not unable to maintenance herself and, therefore, was not entitled to maintain on that ground as well. In order to come to this finding the Family Court has mainly relied on the evidence of witness No. 2 on behalf of the respondent who has only proved that in April 1989 as well as in July 1990 the applicant was employed on a casual basis on muster roll as a temporary worker. This obviously relates to a period long after the desertion by the husband and also long after the date of the application for maintenance filed in September 1985. And what is much more important is that this case was also not made out in the written statement filed by the husband nor these materials were put forward to the applicant while she was being examined before the Family Court. We are, therefore, not inclined to place any reliance on this piece of evidence and, at any rate, in our view, such casual appointments for one or two months long after the alleged desertion and the application for maintenance cannot go to show that the applicant was able to maintain herself and cannot disentitle her from claiming maintenance.
12. It is admitted by the respondent husband that he as a police constable is having a monthly pay to the tune of Rs. 1122/-. The Family Court has directed the respondent to pay to the child Rs. 300/- per month as maintenance. We are satisfied that the respondent should be directed to pay similar amount of Rs. 300/- per month to the applicant also as maintenance and we order accordingly.
13. The appeal is accordingly allowed with costs and the order of the Family Court rejecting the application of the appellant for maintenance is set aside and the respondent is directed to pay Rs. 300/- per month as maintenance to the applicant from the date of her application. Needless to say, the order of maintenance in favour of the child passed by the Family Court not having been assailed by the husband-respondent would continue to operate. P.C.
14. Issuance of certified copy of this judgment is expedited.
15. Appeal allowed.