RAMANLAL TRIBHOVANDAS THAKKAR Vs. SHANTABEN ALIAS KAMLABEN

JUDGEMENT

(1.) WHAT was urged by Mr. Thakkar in this respect was that any amount by way of medical charges at the rate of Rs. 15.00 per month to her in addition to maintenance amount of Rs. 60.00 cannot be awarded to her for the reason that the words allowance for the maintenance of his wife in sec. 488 of the Criminal Procedure Code would not ordinarily include any such charges. It was also argued that no medical practitioner has been examined to show that she was suffering from tuber-culosis and that she has been and would be keeping such bad health for practically all time to come. Now the words allowance for the maintenance used in sec. 488 of the Code cannot necessarily be taken to mean only the amount that would be required to spend on food etc. It is a very wide term in the sense that it would include all the necessities of a person when she is required to live separate from her husband. the amount to be paid to her may vary having regard to the means that her husband possesses or even sometimes in view of the income that the wife has. But when what the term maintenance means has to be considered there can be in the first place no dispute that it would include expenses not only on food or nourishment to sustain ones life but also expenses if she would be required for having separate residence and on her clothing. These are called bare necessaries of life and the term maintenance would include expenses on account of them if no other arrangement for residence etc. is made. But then those requirements are not necessarily the only requirements for a person to continue her existence and they would always therefore include some other legitimate or reasonable expenses which one is obliged to incur for keeping herself in fit health. Maintenance as explained in Websters Dictionary Second Edition means 1 a maintaining or being maintained upkeep support defense etc.; 2. means of support or sustenance; livelihood; as her job provided a mere maintenance etc. In this connection we may usefully refer to sec. 23 of the Hindu Adoptions and Maintenance Act 1956 where under sub-sec. (2) thereof while determining the amount of maintenance if any to be awarded to a wife children or aged or infirm parents under this Act regard shall be had to-among other things the reasonable wants of the claimant if the claimant is justified or required to live separately. It is therefore clear that what is intended by allowance for maintenance to a wife required to live separate from her husband under sec. 488 of the Criminal Procedure Code is the reasonable expenditure on her upkeep or sustenance and that would include therefore even reasonable wants of the person such as if she is required to have continuous medical treatment or having congenial diet for the ailment she continues to have which otherwise if she was living with her husband he would have been required to spend on her to keep up her in existence and that way in fit state of health. In this connection Mr. Bhatt the learned advocate appearing for the opponent No. 1 invited a reference to a case of N. K Ramanathan Chettiar v. Alamelu Achi A.I.R. 1943 Madras 342 where it was held that in the case of a wife who is admittedly invalid and requires medical attention it cannot be said that the expenses of a reasonable amount of medical attention appropriate to her status in life are not within the meaning of the word maintenance as used in sec. 488. In other words the word maintenance as used in sec. 488 is not to be narrowly interpreted as urged by Mr. Thakkar and as already stated above it has a wide meaning and having regard to the circumstances of each case one has to find out the most reasonable requirements for the existence of a person if that person is obliged to live separate from her husband and is entitled to be paid maintenance on that account. In my view therefore if on evidence any such constant extra expenditure is so easential to be made for keeping herself in fit state of health some reasonable amount towards the same can be included in the sum of maintenance allowed under sec. 488 of the Criminal Procedure Code which ordinarily is intended to cover expenditure broadly on food or nourishment clothing and residence. Application dismissed.