Bombay High Court
Subodh Ramesh Balsaraf vs Sau. Seema Subodh Balsaraf on 19 July, 2016
Bench: A.S. Chandurkar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.4552 OF 2015
PETITIONER: Subodh Ramesh Balsaraf, Aged 36
years Occp: Legal Practitioner R/o
(Respondent in
Flat No.F, Krish Park, In-front of
H.M.P.247/14)
Daulat Building, Moreshwar Society,
Raut Wadi, Akola Tah. & Distt. Akola.
-VERSUS-
RESPONDENT: Sau. Seema Subosh Balsaraf, Aged 32
years, occup: Legal Practiioner, R/o
C/o Rajesh Ghyar, Sai nagar, Near
ig Panchmukhi Mandir, Panchmukhi
Chowk, Dabki Road, Akola Tah. &
Distt. Akola.
Shri U. J. Deshpande, Advocate for the petitioner.
Shri S. V. Sohoni, Advocate for the respondent.
CORAM: A.S. CHANDURKAR, J.
DATED: 19
th JULY, 2016.
ORAL JUDGMENT :
1. Rule. Heard finally with the consent of the learned
Counsel for the parties.
2. The petitioner is aggrieved by the order dated
22-6-2015 passed by the learned Civil Judge, Senior Division,
Akola in H.M.P. No.247/2014. The said order has been passed on
the application for adjusting the amount of interim maintenance
that was granted by the Civil Court by the earlier order dated
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19.12.2014.
3. In proceedings for restitution of conjugal rights filed by
the respondent, she moved an application for grant of interim
maintenance. The trial Court by order dated 19-12-2014 granted
interim maintenance @ Rs.3000/- per month. Similarly, in
proceedings filed by the respondent under the provisions of
Protection of Women from Domestic Violence Act, 2006(for short,
the Act of 2006), the learned Magistrate by order dated 11-11-
2014 granted interim maintenance of Rs.5000/- per month. The
petitioner, therefore, moved an application below Exhibit-35
seeking adjustment of the amount paid in the matrimonial
proceedings after taking into consideration the order passed by the
learned Magistrate. By the impugned order, the Civil Court
directed adjustment of the total amount to be paid to the extent of
Rs.6,500/- per month.
4. Shri U. J. Deshpande, the learned Counsel for the
petitioner submitted that the Civil Court was not justified in
modifying the direction that was issued by the learned Magistrate
in the proceedings under the Act of 2006. He submitted that only
the modification of the subsequent order passed by the Civil Court
by adjusting the amount of maintenance already granted had been
sought. According to him, the impugned order was beyond the
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jurisdiction of the Civil Court.
5. Shri S. V. Sohoni, the learned Counsel for the
respondent on the other hand submitted that there was no
provision for adjusting the amount of interim maintenance as
directed to be paid under Section 24 of the Hindu Marriage Act.
He submitted that the application in question itself was not
maintainable.
6. Having heard the respective Counsel, it can be seen
that on 11-11-2014 the learned Magistrate directed payment of
RS.5000/- per month towards the interim maintenance in
proceedings under the Act of 2006. Thereafter on 19-12-2014, in
the petition for restitution of conjugal rights, the Civil Court
granted interim maintenance of Rs.3000/- per month. These
subsequent facts were sought to be brought to the notice of the
Civil Court for adjusting the amount of maintenance that was
directed to be paid in the Hindu Marriage Petition. Instead, the
Civil Court directed the amount to be adjusted to Rs.6,500/- by
noting the fact that by order dated 19-11-2014 an interim
maintenance of Rs.3000/- per month had been directed to be paid.
If the Civil Court was of the opinion that any adjustment of the
amount of maintenance was called for, the same could have been
done only by modifying the order dated 19-12-2014 that was
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passed in the Hindu Marriage Petition.
7. In view of aforesaid, I find that the application below
Exhibit-35 deserves to be considered afresh. The objection raised
on behalf of the respondent that such adjustment is not
permissible in the amount of interim maintenance can also be
taken into consideration by the Civil Court.
8. In view of aforesaid, the order dated 22-6-2015 passed
below Exhibit-35 is set aside. The Civil Court shall reconsider the
aforesaid application and decide the same in accordance with law.
The respective contentions of the parties are kept open. Till the
said application is decided, the petitioner shall continue to pay
maintenance @ Rs.5000/- per month without prejudice to the
rights of the parties. The said application be decided expeditiously
and within a period of three months from today.
9. Rule made absolute in aforesaid terms. No costs.
JUDGE
//MULEY//
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