NANAK CHAND Vs. GHANDRA KISHOKE AGGARWAL ANDOTHERS

JUDGEMENT

(1.) This appeal by certificate of fitness granted by the High Court of Delhi arises out of an application under Section 488, Criminal Procedure Code, filed on September 4, 1963, in the Court of Magistrate, 1st Class, Delhi, by four children of the respondent, Nanak Chand. The first appellant, Chandra Kishore, was born on January 23, 1942, the second, Ravindra Kishore, was born on September 23, 1943, the third Shashi Prabha, was born on February 23, 1947, and the fourth, Rakesh Kumar, was born on September 21, 1948. The first two applicants were thus majors at the time of the application, the third though a minor at the time of the application was a major on the date of the order passed by the Magistrate, i.e., on March 26, 1965. The learned Magistrate allowed the application and ordered the respondent, Nanak Chand, to pay Rs.35/- p.m. to Chandra Kishore for four months only, Rs. 35/- p.m. to Ravindra Kishore for 3 years only in case he continued his medicine studies, Rs.45/- p.m. to Shashi Prabha as her maintenance allowance and education expenses and Rs.45/- p.m. to Rakesh Kumar as his maintenance allowance and education expenses from March 26, 1965.

(2.) Both the applicants and the respondent, Nanak Chand, filed revisions against the order of the Magistrate, to the Additional Sessions Judge, who dismissed the revision petition filed by the respondent, Nanak Chand, and accepted the revision petition of the applicants. The Additional Sessions Judge submitted the case to the High Court with the recommendation to enhance the maintenance allowance of the applicants in terms of the proposals made by him. The Additional Sessions Judge observed that the maintenance under Section 488 did not include the costs of college education, and therefore he did not propose to allow Chandra Kishore and Ravindra Kishore the expenses of their college education. But taking into consideration the income of the respondent and the status of the family, the Additional Sessions Judge proposed to allow Chandra Kishore and Ravindra Kishore Rs.100 p.m. each as maintenance allowance until they finished their courses of M. Com. and M. B. B. S. respectively. He further proposed to allow to Rakesh Kumar and Shashi Prabha each a monthly maintenance allowance of Rs.50 until Shashi Probha was able to earn or was married, whichever was earlier, and until Rakesh Kumar was able to maintain himself.

(3.) The High Court accepted the reference made by the learned Additional Sessions Judge and dismissed the criminal revision filed by the respondent. The High Court granted the certificate under Article 134 (1) (c) of the Constitution because there is conflict of opinion on the question of this interpretation to be given to the word 'child' in Section 488, Criminal Procedure Code.