Bombay High Court
Kiran Deepak Verma Nee Miss Kiran ... vs The State Of Maharashtra And Anr on 1 April, 2016
Bench: R.M. Savant
wp-1572-15-(27)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO. 1572 OF 2015
Deepak Laxminarayan Verma )
Age about 40 years )
Occupation - unemployed )
Indian Inhabitant permanently reside at )
village - Dehriyava Post Sultanpur )
Dist Lucknow, U.P. )
presently residing at )
249/D-45, Charkop, Kandivali (W) )
Mumbai 400 067 ) ..Petitioner
Vs.
1 The State of Maharashtra )
through Govt. Pleader )
High Court, Criminal appellate )
Jurisdiction, Bombay )
2 Mrs. Kiran Deepak Verma )
(parental name) Miss Kiran K Pandey )
Indian Inhabitant residing at )
24/A, Banshi Nagar, W.E. Highway, )
Kulupwadi road Borivali (E) )
Mumbai 400 066 ) ..Respondents
WITH
CRIMINAL MISC APPLICATION NO.24 OF 2016
IN
CRIMINAL WRIT PETITION NO.1572 OF 2015
Mrs. Kiran Deepak Verma )
(parental name) Miss Kiran K Pandey )
Indian Inhabitant residing at )
24/A, Banshi Nagar, W.E. Highway, )
Kulupwadi road Borivali (E) )
Mumbai 400 066 ) ..Applicant
In the matter between
mmj 1 of 10
::: Uploaded on - 04/04/2016 ::: Downloaded on - 29/07/2016 20:31:58 :::
wp-1572-15-(27)
Deepak Laxminarayan Verma )
Age about 40 years )
Occupation - unemployed )
Indian Inhabitant permanently reside at )
village - Dehriyava Post Sultanpur )
Dist Lucknow, U.P. )
presently residing at )
249/D-45, Charkop, Kandivali (W) )
Mumbai 400 067 ) ..Petitioner
Vs.
1 The State of Maharashtra )
through Govt. Pleader )
High Court, Criminal appellate )
Jurisdiction, Bombay )
2 Mrs. Kiran Deepak Verma
(parental name) Miss Kiran K Pandey
)
)
Indian Inhabitant residing at )
24/A, Banshi Nagar, W.E. Highway, )
Kulupwadi road Borivali (E) )
Mumbai 400 066 ) ..Respondents
Mr. S. I. Shelke for the Petitioner
Mr. Prakash Dhopatkar a/w Mr. S. S. Vhatkar for the Respondent No.2
CORAM : R. M. SAVANT, J.
DATE : 1st APRIL, 2016
ORAL JUDGMENT
1 Rule, having regard to the challenge raised made returnable
forthwith and heard.
2 The Writ Jurisdiction of this Court is invoked against the order
dated 10-3-2015 passed by the Learned Judge of the Family Court No.4,
mmj 2 of 10
wp-1572-15-(27)
Mumbai by which order, the application Exhibit 4 filed by the Respondent
No.2 herein for maintenance under Section 125 of the Criminal Procedure
Code (CrPC), came to be partly allowed and the Petitioner who was the
Respondent in the said proceedings was directed to pay interim maintenance
@ Rs.4000/- per month to the Petitioner wife from the date of the application
i.e. 9-7-2012 (wrongly mentioned as 9-7-2014 in the order).
3 The Petitioner and the Respondent No.2 got married on 11-2-
2005. The Petitioner husband had filed the Marriage Petition No.A-1935 of
2007 for divorce on the ground of cruelty. The said Marriage Petition it seems
has been dismissed by the Family Court, Mumbai. The relations between the
Petitioner and the Respondent No.2 are estranged on account of which they
are leaving separately. The Respondent No.2 herein i.e. wife filed the
application being No.E299 of 2012 under Section 125 of the CrPC for
maintenance. The said application is founded on the fact that the Respondent
No.2 though a law graduate is pursuing post graduate studies in law i.e. LLM
and is a student. It was the case of the Respondent No.2 that she has no source
of income and that she is some how maintaining herself with the assistance of
friends and well wishers. It was also the case of the Respondent No.2 that the
Petitioner is working as a journalist and also has lot of ancestral properties.
The Respondent No.2 has claimed maintenance in the sum of Rs.25,000/- per
month. In the said application for maintenance the Respondent No.2 filed an
mmj 3 of 10
wp-1572-15-(27)
application for interim maintenance which is numbered as Exhibit 4. The case
of the Respondent No.2 was controverted by the Petitioner. It was the case of
the Petitioner that the Respondent No.2 is an Advocate practicing in various
courts in Mumbai and earning a good amount as professional fees and
therefore she is very well capable of maintaining herself. It was his case that
the Respondent No.2 has her own office at the address mentioned in her letter
head from where she is carrying out her legal practice. It was further the case
of the Petitioner that prior to she becoming an Advocate the Respondent No.2
was a journalist. The Petitioner had therefore sought the rejection of the
application for interim maintenance. The said application for interim
maintenance it seems was proceeded in the absence of the Petitioner herein
and by accepting the case of the Respondent No.2 the Learned Judge of the
Family Court No.4 by her order dated 21-11-2013 granted interim
maintenance of Rs.25,000/- per month to the Respondent No.2. It seems that
the Petitioner after the said order dated 21-11-2013 was passed applied for its
setting aside on the ground that the same was passed without hearing the
Petitioner and that the interim maintenance granted was excessive and
exorbitant. The said application filed by the Petitioner came to be allowed by
the Trial Court i.e. the Learned Judge of the Family Court by order dated 10-9-
2014. The application filed by the Respondent No.2 Exhibit-4 in the said
maintenance Petition No.E-299 of 2012 came to be rejected and the order
dated 21-11-2013 was called back by the Trial Court. The operative part of the
mmj 4 of 10
wp-1572-15-(27)
order dated 10-9-2014 is reproduced herein under for the sake of ready
reference :
"1) The Application stands rejected.
2) The order dated 21-11-2013 stands called back
in view of rejection of this application.
3) Call back the distress warrant if issued earlier."
The Respondent No.2 herein challenged the said order dated 10-
9-2014 passed by the Learned Judge of the Family Court by filing Criminal
Writ Petition No.4253 of 2014. A Learned Single Judge of this Court (R.G.
Ketkar J.) by order dated 11-2-2015 passed in the said Writ Petition set aside
the order dated 10-9-2014 and restored the Interim Application No.117 of
2012, Exhibit 4 to the file fo the Family court for a denovo consideration of the
same. It is pursuant to the said order dated 11-2-2015 that a fresh adjudication
took place and has resulted in passing of the impugned order dated 10-3-2015
by the Learned Judge of the Family Court whereby as indicated above the
interim maintenance of Rs.4000 per month has been granted to the
Respondent No.2 herein i.e. Wife from date of the filing of the application i.e.
9-2-2012 (wrongly mentioned as 9-7-2014 in the order). Prior to the said
order being passed, the parties were given an opportunity to lead evidence. In
the said context it is required to be noted that the Petitioner has not placed
mmj 5 of 10
wp-1572-15-(27)
any material on record from which the income of the Respondent No.-2 wife
can be seen. On the other hand the Respondent No.2 has placed on record the
income of the Petitioner by way of a statement right from the Assessment Year
2006-2007 to the Assessment Year 2012-2013, based on the income tax
returns which were produced on behalf of the Petitioner.
5 The Trial Court i.e. the Learned Judge of the Family Court
Mumbai considered the said application for interim maintenance and as
indicated above by the impugned order dated 10-3-2015 has partly allowed
the said application to the extent of granting interim maintenance @
Rs.4000/- per month to the Respondent No.2. The Learned Judge has adverted
to the fact that though the Respondent No.2 is an Advocate, no material has
been placed on record by the Petitioner to come to any conclusion as to the
income of the Respondent No.2. The Trial Court has adverted to the income of
the Petitioner as was sought to be asserted on behalf of the Respondent No.2
and in support of which a statement has been placed on record by the
Respondent No.2. The Trial Court concluded that since the Petitioner is the
husband of the Respondent No.2, he is under an obligation to provide the
shortfall in the amount of maintenance to the wife and accordingly has partly
allowed the said application Exhibit 4 by the impugned order.
6 Heard the Learned Counsel for the parties.
mmj 6 of 10
wp-1572-15-(27)
8 The Learned Counsel appearing for the Petitioner Mr. Shelke
would seek to make submissions as regards the income of the Respondent
No.2 based on inferences to be drawn on the basis of facts which are on
record. The Learned Counsel would seek to draw this courts attention to the
fact that the Respondent No.2 is an Advocate practicing in the High Court, has
office in Borivali which address is mentioned in the letter heads and has been
addressing notices to various governmental authorities. The Learned Counsel
also sought to draw this courts attention to the evidence recorded which
related to the gold ornaments which the Respondent No.2 was wearing on the
day when she attended the Court. It was the submission of the Learned
Counsel that the Petitioner is a physically disabled person and therefore the
interim maintenance fixed at Rs.4000/- in addition to the amount of Rs.1000/-
fixed under the Domestic Violence Act is excessive.
9 Per contra, Mr. Dhopatkar the Learned Counsel appearing for t he
Respondent No.2 would support the impugned order. It was the submission of
the Learned Counsel that the amount awarded as interim maintenance is not
such in respect of which the Petitioner can have a grievance having regard to
the income of the Petitioner right from the Assessment year 2006-2007. It was
the submission of the Learned Counsel that the Respondent No.2 is also a
handicapped person and therefore she needs support as and by way of
mmj 7 of 10
wp-1572-15-(27)
maintenance. It was the submission of the Learned Counsel that the Petitioner
has not placed on record any material to show that the Respondent No.2 has
any income as an Advocate.
10 Having heard the Learned Counsel for the parties I have
considered the rival contentions. In the instant case, though there are
assertions and counter assertions, the Petitioner husband has not placed on
record any material to indicate the income of the Respondent No.2 as a
practicing Advocate. This was necessary to be placed in view of the fact that it
is the case of the Petitioner husband that the Respondent No.2 is capable of
earning for herself. It is required to be noted that on the basis of facts which
are on record without there being any evidence produced in support of the
said facts, the matter cannot be approached by a process of drawing
inferences. As indicated above it was the endeavour of the Learned Counsel for
the Petitioner to pursue this Court to draw a inference from the facts on record
namely that the Petitioner is an Advocate practicing in the High Court and that
she has an office in Borivali. The second set of facts is that the Respondent
No.2 was wearing some jewellery when she was present in Court on the date
of hearing. I am afraid that by a process of drawing inference, the income of
the Respondent No.2 cannot be presumed. It has come on record that though
the Respondent No.2 is an Advocate practicing in High Court and having office
at Borivali which addressed is found on her letter head. The Respondent No.2
mmj 8 of 10
wp-1572-15-(27)
is involved in prosecuting her own personal case, even notices which are on
the letter head of the Respondent No.2 if read show that it relates to her own
case and not those of her clients. It was therefore necessary for the Petitioner
to produce cogent material to indicate the income of the Respondent No.2.
The Trial Court in the absence of any such material by observing that it is the
obligation of the Petitioner to provide for the shortfall, has fixed the interim
maintenance @ Rs.4000/- As indicated above on behalf of the Respondent
No.2 a statement of the income of the Petitioner right from the Assessment
Year 2006-2007 has been placed on record. In so far as the year 2013-2014 is
concerned, his total income is Rs.1,27,000/-. The Petitioner is personally
present in Court. Prima facie from his appearance it looks like that he is
suffering from some physical disability as he is suffering from a form of
spondylitis which has altered his gait whilst walking. However, it cannot be
lost sight of that the Petitioner is obligated to maintain his wife till such time
as they are legally separated.
11 In my view, however, the amount of Rs.4000/- granted per month
having regard to the income which is disclosed in the statement which is
annexed to the above Petition at page 257, which is part of the affidavit in
reply dated 21-3-2016 filed on behalf of the Respondent No.2, as also having
regard to the fact that the Respondent No.2 has already been awarded
Rs.1000/- under the Domestic Violence Act, it would be just and proper to
mmj 9 of 10
wp-1572-15-(27)
reduce the maintenance granted by the Family Court @ Rs.4000/- per month
to Rs.3000/- per month. However, the same would operate prospectively i.e.
from April 2016. It is clarified that till March 2016, the Petitioner would be
liable to pay at Rs.4000/- per month. The Petition is allowed to the aforesaid
extent. Rule is accordingly made absolute with parties to bear their respective
costs of the Petition.
12 In view of the disposal of the above Writ Petition, it is not
necessary to consider the relief prayed for in the above Criminal Misc
Application No.24 of 2016 as it would be open for the Respondent No.2 to file
an appropriate application in respect of the reliefs claimed therein before the
Family Court. The above Criminal Misc Application is accordingly disposed of.
[R.M.SAVANT, J]
mmj 10 of 10
