MANOJ YADAV Vs. PUSHPA ALIAS KIRAN YADAV

JUDGEMENT

(1.) The petitioner is the husband who is challenging an order under Section 125 Cr. P.C awarding maintenance of Rs. 4000/ - per month to the wife. Learned counsel for the petitioner submitted that by a State amendment in Madhya Pradesh to Section 125 Cr.P.C. the maximum amount which can be awarded in Madhya Pradesh as Maintenance is Rs. 3,000/-. Learned counsel for the respondent is granted two weeks time for filing an application challenging the Constitutional validity of Madhya Pradesh Act 50 of 2004. by which the maximum limit of Rs. 3000/- per month has been fixed for granting maintenance under Section 125 CrPC. Issue notice to the State of Madhya Pradesh returnable in four weeks. We have been informed that the States of west Bengal, Tripura and Maharshtra have also fixed a maxium limit of Rs. 1500/- as maintenance under Section 125 CrPC, by State Laws.

(2.) In our prima facie opinion such laws are unconstitutional being violative of Articles 14 and 21 of the Constitution. Issue notice also to these three State Goverments. The Central Government who also may file reply within four weeks. Issue notice to the Central Government and Union of India. These Governments and above mentioned State Goverments will be impleaded as respondents in this Case.

(3.) We request Ms. Kamini Jaiswal to assist this Court as amaicus curiea in this case.