Gujarat High Court
Labhubhai Babubhai Desai & vs State Of Gujarat & on 4 April, 2013
Author: A.J.Desai
Bench: A.J.Desai
LABHUBHAI BABUBHAI DESAIV/SSTATE OF GUJARAT R/CR.RA/605/2012 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION NO. 605 of 2012 With CRIMINAL REVISION APPLICATION NO. 607 of 2012 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE A.J.DESAI =========================================================== 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ LABHUBHAI BABUBHAI DESAI & 2....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MS HETVI H SANCHETI, ADVOCATE for the Applicant(s) No. 1 - 3 MR RJ GOSWAMI, ADVOCATE for the Respondent(s) No. 2 MS JIRGA JHAVERI ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 04/04/2013 COMMON ORAL JUDGMENT
1.0 Rule. Mr RJ Goswami, learned advocate waives service of notice of rule on behalf of respondent no.2- wife and Ms. Jirga Jhaveri, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent no.1.
2.0 That dispute between the husband and wife who have been married since last 15 years created several litigations before different Courts under different statutes. In one of such litigations, the wife i.e. present respondent no.2 lodged a complaint with learned Metropolitan Magistrate, Court No.1, Ahmedabad being Domestic Violence Case No. 1109 of 2010 under the provisions of the Protection of Women from Domestic Violence Act 2005 ( for short the Act ) against her husband I.e. petitioner no.1, in-laws and other relatives of the husband. Similarly, the wife also filed an application under Section 125 of the Code of Criminal Procedure, 1973 in the court of Family Court No.4, Ahmedabad and prayed for maintenance from her husband.
3.0 The case which was lodged under the provisions of Protection of Women from Domestic Violence Act 2005, after considering the case of the respective parties, learned Metropolitan Magistrate, Ahmedabad vide judgement and order dated 13.10.2011 the case being Domestic Violence Case No. 1109 of 2010 was partly accepted as per Section 18 of the Act . Under Section 19 of the Act, the petitioner no.1 husband was also directed to provide residential premises to respondent no.2 wife. The learned Magistrate also directed to pay Rs. 5000/- to respondent no.2 wife under Section 20 of the Act. The husband was further directed to pay Rs. 5000/- towards maintenance every month under Section 21 of the Act. The husband was also directed to pay an amount of compensation of Rs. 50000/- to the wife under Section 22 of the said Act.
3.1 The said decision was challenged by the husband as well as parents by way of filing Criminal Appeal No. 379 of 2011 and Criminal Appeal No. 382 of 2011 came to be filed by the wife in the City Civil and Sessions Court, Ahmedabad. Criminal Appeal No. 379 of 2011 filed by the husband and his parents came to be partly allowed vide judgement and order dated 20.09.2012 by modifying the order passed by the learned Metropolitan Magistrate, Ahmedabad under Section 19 of the Act and reduced the amount as far as the arrears was concerned. The amount of Rs. 5000/- which was awarded under Section 21 towards maintenance for every month was also reduced to Rs. 3000/-. The rest of the order was confirmed by the learned Additional Sessions Judge, Court No.14, City Civil Court Ahmedabad .
4.0 In Criminal Appeal No. 605 of 2012 both the decisions have been challenged before this Court by the petitioner- husband.
5.0 By way of Criminal Appeal No. 607 of 2012, the husband has challenged the judgement and order dated 07.11.2012 passed by the Family Court at Ahmedabad in Criminal Misc. Application No. 633 of 2010 filed by respondent no. 2 wife under Section 125 of the Code of Criminal Procedure, 1973 by which the petitioner no. 1 husband has been directed to pay an amount of Rs. 5000/- towards the maintenance. By passing the order dated 07.11.2012, the Family Court has clarified that whatever amount awarded with regard to maintenance the same shall be adjusted towards the amount awarded by the Family Court itself. Hence, this Criminal Revision Application.
6.0 Ms Hetvi H. Sancheti learned advocate appearing for the petitioner husband submitted that the amount towards maintenance awarded by the Family Court as well as the amount awarded towards compensation by learned Metropolitan Magistrate and confirmed by the learned Additional Sessions Judge in Criminal Appeal No. 379 of 2011 with Criminal Appeal No. 382 of 2011 is on the higher side and it is required to be quashed and set aside.
7.0 She further submitted that the petitioner husband is working as a farm labourer in the fields and residing in small village of District Patan and is not earning more than Rs. 5000/- per month. He is residing with his parents and three minor children and the liability is upon the petitioner husband to maintain the family members. She further submitted that the parents of the petitioner husband are aged and he has to bear the expenses of the children who are studying in the school and, therefore, he has to make financial arrangement for the entire family members. He is the only son of his parents and his sisters are married and reside at their matrimonial home with their family members.
8.0 She further submitted that both the Courts have not considered the income of the petitioner no. 1 husband and awarded huge amount of Rs. 5000/-, to respondent no.2 wife. The Family Court has not considered the written statement filed by petitioner no.1 by which the averments made with regard to income to the tune of Rs. 2000/--by himself, the Family Court ought not to have accepted the case of the respondent no.2 wife and awarded Rs. 5000/- towards maintenance. In support of her submission she placed reliance on the decision in the case of Dharmsi Dahyabhai Patel versus Devyani Dharamsi Patel reported in 1993(1) GLR 387 wherein in paras 20 and 21 it is held as under:
20.
While fixing the quantum of maintenance the Court has to take into account not only the needs of person who claims maintenance but also the capacity, status, commitments and the obligations of person who has to pay it. If the husband has to maintain other persons like his parents, how own children etc. reasonable allowance for their maintenance shall have to be made. It would be unjust to grant maintenance in an arbitrary manner. The party who has to pay maintenance is also not to be virtually rendered a destitute. A fair balancing of all the relevant factors is to be done by the Courts without making an emotional approach to the problem. The Court shall have to keep in mind that what is to be provided is the maintenance and it cannot have saving element in it nor is it the purpose of the legislature to put the claimant in a luxurious position. The definition of maintenance given by the Act makes this position amply clear. ( vide Kailashchandra Gupta versus Chamanlal Gupta, reported in 1985(1) Hindu Law Reporter 411). Similarly, if the claimant is residing in a village where the cost of living is comparatively cheaper than in the cities and towns, the Court shall have to take that factor also into account.(vide 1984 Hindu Law Reporter 704).
Aforesaid is the position of law which shall have to be kept in mind by the Courts of law while determining the quantum of maintenance to the claimant. Applying the aforesaid principles to the facts of the present case, the trial Court has awarded an amount of Rs.1,5000/- p.m. towards maintenance. It shall have to be be accepted that the wife is required to stay with her parents. It is also required to be accepted that the wife shall have to undergo medical treatment as she was suffering from psychic disease which may recur. She may have to resort to sedatives. From the history of her ailment as narrated by the husband in his reply, it becomes clear that the wife requires medical treatment spread over a long period, and therefore, reasonable provision shall have to be made for her medical treatment also. At the same time, it shall have also to be kept in mind that the wife is residing in a village and not in crowded city or town. At the same time, it shall have also to be kept in mind that the husband is required to maintain himself, his aged mother and two grown up children. In fact, the income of the husband is therefore, required to be divided into five units, and reasonable provision is required to be made for all those who are dependent upon the husband. Taking all the aforesaid factors into consideration, I am of the opinion that the amount of Rs. 1,500/- p.m for the wife who is residing in a village is slightly on the higher side inasmuch as the husband who resides in the City shall have also to make provision for his aged mother and two grown up children besides himself. Since, the purpose of maintenance is not to make the wife, in any way, richer or to put her in a luxurious condition and since the actual amount being spent by her towards medical treatment could not be determined at this stage, I am of the opinion that the amount of Rs. 1250/- p.m. towards maintenance would be jut and proper to the wife.
9.0 Ms. Sancheti, learned advocate appearing for the petitioner submitted that relevant factors are required to be kept in mind by the learned Court while deciding the amount of maintenance without making an emotional approach to the problem.
10. On the other hand, Mr. RJ Goswami, learned advocate appearing for respondent no.2 wife stated that petitioner no.1 husband did not appear before the Family Court though he was given ample opportunity and opposed the averments made by respondent no.2- wife in her application as well as has not come forward with the details about his income. He has not examined himself before the Family Court nor he was examined in other Court or produced documentary evidence by which the Court can come to the conclusion that he was earning only Rs. 2000/- per month. He further submitted in his cross-examination in the proceedings before the learned Metropolitan Magistrate that his father is having 3 Gunthas of agriculture land. He has also admitted that he is having 3 buffaloes and is in business of selling milk. He has also admitted that he is graduate person and he is carrying business of selling milk. Mr. Goswami, learned advocate appearing for respondent No.2- wife has taken the Court through the observations made in para 19 in the judgement passed by the learned Magistrate. In support of his submission in addition to above aspect, he submitted that in case of Arunaben V. Davda versus State of Gujarat reported in 1993(1) G.L.H. 444, this Court has held that if a person has any income which was within his special knowledge and as per Section 106 of the Indian Evidence Act, 1872, in fact, the burden to prove his income, which was within his special knowledge, was on himself and therefore, the petitioner had not come forward with details about his income, adverse inference can be drawn against him and other side case can be accepted in toto.
11.0 He has further submitted that petitioner no. 2- father of petitioner no. 1 husband is having own agriculture land and he can earn from it and father and mother of petitioner no.1 can certainly maintain themselves. Considering the above aspect, he submitted that all these aspects have been considered by the Court. Therefore, no interference is required to be called for.
12.0 I have heard learned advocate for the respective parties. It is an admitted position that there were several litigations between the parties. It is also an admitted position that petitioner no.1 husband has not remained present before the Family Court and he is not examined before the Family Court. When specific averments were made by respondent no. 2 wife that petitioner no. 1 husband is carrying out different type of business and earning Rs. 2 to 3 lacs. In absence of deposition of petitioner no.1 husband, the Court has rightly considered the case on its true perspective and has not accepted the said averment. The Court believed that the husband was earning Rs. 15000/- per month but considering the overall facts and circumstances of the case and considering the present scenario of the society and duty of the husband to maintain wife, the amount of Rs. 5000/- towards maintenance to respondent no. 2 wife awarded by the Court, in my opinion, is not on the higher side. Therefore, I am of the opinion that the observation made by the learned Family Court, does not invite any interference of this Court. Criminal Revision Application No. 607 of 2012 is required to be dismissed and the same id dismissed. Rule is discharged.
13.0 As far as Criminal Revision Application No. 605 of 2012 is concerned, I am of the opinion that amount of Rs. 50000/- towards compensation under Section 22 of the Protection of Domestic Violence Act, 2005 is on the higher side and therefore, the same is hereby reduced to Rs. 10000/-. Order accordingly. Rule is made absolute to aforesaid extent.
(A.J.DESAI, J.) niru* Page 8 of 8