Bombay High Court
Manish Vilas Chavan And Ors vs Dr. Pooja Manish Chavan And Anr on 22 March, 2021
Bench: A.S. Gadkari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.61 OF 2020
Manish Vilas Chavan & Ors. ....Petitioners.
Vs.
Dr. Pooja Manish Chavan & Anr. ....Respondents.
Mr. Vikas Shivarkar for the Petitioners.
Mr. Bhupesh Dhumatkar i/by Alisha Pinto for the Respondent No.1.
Smt. Rutuja Ambekar, APP for the Respondent No.2-State.
CORAM : A. S. GADKARI, J.
DATE : 22nd MARCH, 2021.
P.C.:-
By the present Petition, the Petitioners-Original Respondents
have impugned Judgment and Order dated 7th November, 2019 passed by
the learned Additional Sessions Judge-5, Nashik in Criminal Appeal No.151
of 2019. The Appellate Court has enhanced maintenance amount to
Rs.10,000/- per month in favour of the Respondent No.1-wife from
Rs.1,000/- granted by the Trial Court, below Exh-6 in Criminal M.A. No.
1344 of 2018 filed under Section 23 of the Protection of Women from
Domestic Violence Act, 2005 (for short, "the D.V. Act")
The said Judgment and Order dated 7th November, 2019, is
impugned herein.
2 Heard Mr. Shivarkar, learned Advocate for the Petitioners, Mr.
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Dhumatkar, learned Advocate for the Respondent No.1 and Smt. Ambekar,
learned APP for the Respondent No.2-State.
3 Record indicates that, the Respondent No.1 filed an Application
under Sections 12, 18, 19, 20 and 22 of the D.V. Act in the Court of Judicial
Magistrate, First Class, Nashik. Respondent No.1-wife also filed an
Application under Section 23 of the D.V. Act, on 3rd August, 2018 for interim
relief. The Trial Court by its Order dated 7th May, 2019, was pleased to
grant interim maintenance @ Rs.1,000/- p.m. in favour of the Respondent
No.1, from the date of Application till final decision of the said case.
Feeling aggrieved by the said meager compensation awarded
by the Trial Court, Respondent No.1 preferred Criminal Appeal No.151 of
2019 in the Court of Additional Sessions Judge, Nashik. As noted earlier
the Appellate Court by its Judgment and Order dated 7 th November, 2019,
has enhanced the compensation from Rs.1,000/- to Rs.10,000/- p.m. in
favour of the Respondent No.1.
4 It prima facie appears from record that, the Petitioner No.1 is
working as an Assistant Civil Engineer in PW Division, Pune. The salary slip
annexed by the Petitioner No.1 to the present proceedings discloses that, his
total emolument is Rs.38,176/- and, after all the deductions, his net pay is
Rs.13,619/-.
5 Admittedly, there are no issue arising out of the wedlock of
Petitioner No.1 and Respondent No.1. Record further indicates that, the
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Respondent No.1 has recently completed her post-graduation in Public
Health and is unemployed as of today.
6 After taking into consideration the attending circumstances of
the present case and the fact that, the Application preferred by the
Respondent No.1 under Section 12 and allied Sections of D.V. Act is pending
for the final adjudication before the Trial Court, this Court is of the view
that, for the time being compensation of Rs.7,500/- p.m. is sufficient for the
Respondent No.1 for her maintenance.
The Order passed by the Appellate Court, dated 7 th November,
2019 is accordingly modified to that extend.
7 As directed by the Trial Court by its Order dated 7 th May, 2019,
the Petitioner No.1 is directed to pay maintenance amount from the date of
filing of M.A. No. 1344 of 2018.
The Petitioner No.1 is directed to clear entire arrears amount as
of today within a period of four weeks from today, without seeking further
extension in that behalf. If the Petitioner No.1 fails to deposit entire arrears
of maintenance, within the stipulated period as directed herein, the
Respondent No.1 will be at liberty to execute this Order through the Trial
Court.
Petition is partly allowed, in the aforesaid terms.
(A.S. GADKARI, J.)
