KAMAL KAILAS KALBHOR Vs. KAILAS RAMCHANDRA KALBHOR

JUDGEMENT

(1.) This writ petition takes exception to the order passed by a Judge of the City Civil Court upon a notice of motion taken under section 24 of the Hindu Marriage Act.

(2.) The petitioner-wife and the respondent husband were married on 12-5-82. As from November 20, 1982, the couple are not staying together. The wife is back at the home of her parents, while the husband continues to work at Bombay. On April 21, 1983, the husband filed an application for restitution of conjugal rights. Prior thereto, the wife had moved a Magistrate at Ahmednagar for maintenance under section 125 of the Criminal Procedure Code, 1973. In those proceeding for restitution of conjugal rights, the wife appeared and took out the present notice of motion. Therein, it was averred that since leaving the marital home, she had no source of livelihood and that her parents were poor and not in a position to maintain her. A direction be given to the husband to pay Rs. 300/- per month for her maintenance. She was required to defend the petition for restitution, and, this would entail expenditure. Not being possessed of the means, she sought a direction against the husband to secure Rs. 2,000/- to meet the expenses connected within the proceeding. The husband gave a lengthy reply to the motion contending, that the wife had no justification for deserting him, that he was and is prepared to maintain her, and, that far from being poor, the wifes father and brothers were well-to-do persons. The wife herself was an agricultural labourer on a wage of Rs. 10/- per day. On his part he get barely Rs. 800/- per month salary. After deductions, the take-home pay was less than Rs. 500/- per month. In this sum, he had to maintain himself and look after the well-being of his brothers. Therefore, he was not in a position to pay the maintenance and the expenses claimed by the wife. The Judge in a long and rambling order took into consideration a number of factors, none of which were held to be of any decisive importance. He refused to pass an order of maintenance, but gave liberty to the wife to take out a separate notice of motion at a later stage. In relation to costs of the proceeding, the Judge was contend to give a direction for payment of Rs. 150/- to the wife, as costs, for the notice of motion. It is this order which is assailed in the petition before me. I allow the same to the extent and for the reasons, give below. REASONS

(3.) It is well settled that in a proceeding under section 24 of the Hindu Marriages Act, the merits have not to be gone into. Whether the wife left the marital home for just cause or otherwise, will have to await investigation at a more appropriate stage. Further, there was no compulsion upon the wife to file a written statement to the petition as a condition precedent to obtaining an order for interim maintenance. I find it difficult to fathom the reasons of the Judge for taking the opposite view, and that too, not in an indecisive manner. The marriage between the parties is not in dispute. Also admitted is the fact that the marriage is subsisting. Whether the restitution petition is a counter blast to the maintenance petition moved by the wife in the Ahmednagar Court or vice-versa, remains to be seen. Therefore, at the stage the case was, it was not necessary to be diverted by the many contentions which were placed before him. Learned Counsel for the husband says that his clients affidavit ascribing to the wife an income of Rs. 10/- per day as wages, has not been controverted. This argument found favour with Court below. I really do not see why it was necessary for a rejoinder to be given by a wife. In her motion for an order under section 24 of the Act, she had averred that she had no source of income and, that her parents in no position to provide for her. Merely because the husband chose to say otherwise, did not require a refutation from the wife. After all the mere say-so of the husband could not be accepted as poor, as against, the person claiming maintenance. In the verification column of the affidavit-in-reply all that is stated, is that the recitals appearing therein are "true to my knowledge". How that knowledge was acquired, remains unexplained. The wife is under no obligation to labour and earn for herself. Next it is not possible to understand why a proper amount should not have been fixed for the expenses of the proceeding. The wife was granted expenses to cover up the costs of the notice of motion taken out. But that is not the end of the matter. She has to file a written statement, cross examine respondents witnesses and examine her own witnesses. The proceeding for restitution does not end with the notice of motion ruled upon by the learned Judge. In the result, I hold the Judge had not right to defer grant of interim maintenance and also the amount payable towards costs of the proceeding. In relation to the quantum of maintenance payable to the wife, I think the husbands version vis-a-vis his income should be accepted. He says in para 6 of his affidavit in-reply that his salary comes to Rs. 816.55 ps. and that after deductions, net amount with him is Rs. 500/- per month. There is a reference to his younger brothers, taking education and the husband being under an obligation to look after their well-being. But as between the wife and the younger brothers, the former has precedence. Therefore, a sum of Rs. 200/- per month would be adequate to maintain the wife. As to the costs of the litigation, a sum of Rs. 1,500/- in addition to the sum of Rs. 150/- already awarded, should suffice. Hence the order. ORDER Rule made absolute. It is hereby directed that the respondent do pay maintenance at the rate of Rs. 200/- per month as from the date of the notice of motion taken out by petitioner until the disposal of the petition. Further the respondent shall pay to the petitioner a sum of Rs. 1,500/- in addition to the sum of Rs. 150/- already awarded towards the expenses of the proceeding. Petitioner shall get her costs in this Court from the respondent, who shall in addition, bear his own. Parties to appear before the City Civil Court on 20-12-85. Respondent given eight weeks time to pay the maintenance arrears and the sum of Rs. 1,500/- mentioned above. Rule made absolute.