ALAKA BHOI Vs. SANTOSH BHOI

JUDGEMENT

(1.) THIS application Under Section 482. CrPC is directed against the original order of the SDJM, Sambalpur dismissing her appli - cation Under Section 125, CrPC claiming maintenance from the opposite party and the revlsional order of the Additional Sessions Judge, Sambalpur confirming the order of the SDJM. The petition registered as Criminal Misc. Case No. 52 of 1988 put forth a case that the parties were married but that the petitioner was being neglected and not given food or clothings as she had not brought sufficient dowry. During the Dasahara of 1987 when she had been to her parents house, she fell ill. After recovery when she came to her husband's house, she was mercilessly beaten and driven out of the house and since then she has been staving with her parents.The opposite party filed show -cause in the case taking the stand, while admitting the marriage, that the petitioner was an unchaste lady and had developed illicit relationship with one Bhramarbar Mahakud besides stating that he was willing to maintain her if she would come and reside with him. Both sides led evidence, but the trial Court analysing the same though held that the opposite party had failed to prove illicit relationship of the petitioner with Bhramarbar Mahakud yet concluded that the petitioner had not established the fact of ill -treatment and torture to her and that there was no lawful excuse for her living apart from the husband. Being of that view he dismissed the petition for maintenance which order was upheld in appeal.

(2.) THE sole submission raised by Mr. Routray is that since the opposite party came with the case of the petitioner being unchaste and such plea was not found to be correct that fact itself entitled the petitioner to maintenance. Reliance for the purpose is placed on 67 (1989) CLT 392 (Smt. Pramila Dei alias Kuni v. Sanatan Jena) wherein it was held that if an allegation of unchastity is made against the wife and payment of maintenance is sought to be avoided on the ground of her living tn adultery but the plea fails the plea by itself is sufficient to entitle her to remain apart from her husband. The decision relied upon was however held by the learned SDJM not to be applicable to the present case since though the opposite party had taken the plea of unchastity of the petitioner, yet had abandoned the same and had not led any evidence on the issue. Similar view was also taken by the revisional Court.

(3.) SINCE the teamed S.D.J.M. did not address himself on the question of quantum of maintenance and left the question open, this case - is remanded to him for determining the quantum of maintenance the petitioner is entitled to. The L.C.Rs be sent back. The learned S D J.M. shall dispose of the matter within three months of receipt of the L.C.Rs, from this Court.