LAWS(J&K)-2004-2-25

GH HASSAN BHAT Vs. GULSHAN AKHTER

Decided On February 06, 2004
Gh Hassan Bhat Appellant
V/S
Gulshan Akhter Respondents

JUDGEMENT

(1.) THE Munsiff, Judicial Magistrate, Chadoora by order dated 5.4.2003 in maintenance proceedings under section 488 Cr. P.C. has awarded maintenance to wife Gulshan Akhter at the rate of Rs. 200/ - per month from the date of petition till the end of the period of 'Idat and to the two children at the rate of Rs. 1000/ - and Rs. 800/ - per month on agreement and on consensus of the parties. The Ld. Sessions Judge has made reference recommending modification of the impugned order to the extent that the agreed monthly maintenance awarded to wife till period of 'Idat be quashed leaving her to choose the remedy which she may have available under law.

(2.) HAVING gone through the record and taking note of legal position annunciated in some decisions of this court, the reference appears incompetent. The award of interim maintenance to the wife for the period ending "Idat" to which she is entitled, should be taken covered by the welfare provision of Section 488 CR. P.C. It wont serve the ends of justice to drive wife to separate proceedings to seek maintenance for the period when under Personal Law for some specified purpose the marriage -bond is considered to continue even during 'Idat period. In that sense of the matter, the order cannot be stated to be vitiated. This apart, even the order of reference and the record shows that the impugned order providing maintenance to the wife till 'Idat period, apart from maintenance of the children, is on agreement of the parties after their Ld. counsel tendered statements before the Judicial Magistrate Chadoora of having settled the maintenance claim and amount to the mutual satisfaction of the parties as contained and referred to in the order of the Magistrate and the order of reference. The hyper technical interpretation placed on 'Idat in the context of this consensual agreement between the parties also would not serve the ends of justice. If the impugned order is allowed to stand in entirety, it would serve parties well. If the lady, divorced wife, is driven to separate proceedings and thereby made to suffer for litigative expenses and adding to the inconvenience of the parties, it would provide parties opportunity to again get locked into further litigation and give room for unsettling the feud which, otherwise, is settled by the parties by mutual consent.

(3.) HAVING regard to all that stated above, this reference is turned down and the order of the trial Magistrate is upheld. Disposed of. Inform both courts of this order. Send back the record.