Bombay High Court
Rajesh Shivaji Bhoite And Ors vs Varsha Rajesh Bhoite on 4 September, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2025:BHC-AS:37224 3-WP-2202-2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2202 OF 2025
Rajesh Shivaji Bhoite & Ors. ...Petitioners
Versus
Varsha Rajesh Bhoite ...Respondent
Mr. Dormaan Dalal and Mr. Shirley Mody, for the Petitioners.
Ms. Jahnavi S. Karnik, appointed by Legal Aid Committee, for the
Respondent.
CORAM: MADHAV J. JAMDAR, J.
DATED : 4th SEPTEMBER 2025
JUDGMENT:
-
1. Heard Mr. Dalal, learned Counsel appearing for the
Petitioners and Ms. Karnik, learned Counsel appointed by the Legal
Aid Committee for the Respondent.
2. The challenge in the present Writ Petition filed under Article
227 of the Constitution of India is to the order dated 11 th October
2024 passed by the learned Additional Sessions Judge, Baramati,
Dist. Pune below Exhibit-5 in Criminal Appeal No.4 of 2024. The
learned Additional Sessions Judge, on the basis of the observations
of the Supreme Court in the case of Shalu Ojha vs. Prashant Ojha1
1 (2015) 2 SCC 99
Page 1
Sonali
3-WP-2202-2025.DOC
has observed that the Sessions Court has no power to grant interim
order and therefore, rejected Exhibit-5 application seeking stay in
said Criminal Appeal No.4 of 2024.
3. In the said Criminal Appeal No.4 of 2024, the challenge was
to the legality and validity of the order dated 29 th November 2023
passed by the learned Judicial Magistrate First Class, Daund, Ta.
Daund, Dist. Pune in Criminal M.A. No.447 of 2017. By the said
order dated 29th November 2023, inter alia maintenance of
Rs.10,000/- has been granted to the wife and in addition to that,
an amount of Rs.3,000/- per month has been granted towards
rent. Learned Judicial Magistrate First Class while awarding the
maintenance of Rs.10,000/- per month and the rental of
Rs.3,000/- per month has given the following reasons in paragraph
Nos.31 and 32:
"31---अर्जदार यांनी अर्जामध्ये तसे च निन. 8 ३ वरील त्यां च्या स्थावर
व र्जं गम मालमत्ता व र्जबाबदारी सं दर्भाातील izfrKki=ke/;s जाबदे णार
हे टे ल्को कं पनीमध्ये नोकरीस असुन त्यांना दरमहा र.रु. ७०,०००/-
इतका पगार असुन जाबदे णार यांच्या वडीलोपार्जिज#त
र्जिमळकतीमधील शे तीमधुन् j :-50]000@& व त्यामधील
पॉलीहाऊसमधुन र्जिनया# त केली जाणारी फुले यामधुन जाबदे णार
यांता दरमहा j :-1]00]000@& असे जाबदे णार यांचे दरमहा र.रु.
२,२०,०००/- इतके उत्पन्न असल्याचे कथन केले आहे . अज#दार हीने
सदर कथनापृ ष्ठ्यथ# र्जिन.७१ वर दाखल केले ल्या जाबदे णार यांच्या
दरमहा पगारा संदर्भाा# तील जुलै २०२१ ते नोव्हें बर २०२१ बाबतच्या
Page 2
Sonali
3-WP-2202-2025.DOC
पगारपत्रकाचे अवलोकन केले असता जाबदे णार dz- १ यांना
सरासरी र.रु ६४,०००/- ते र.रु. 1]41]856/- इतका दरमहा पगार
असल्याचे र्जिदसुन ये ते. तसे च अर्जदार यांनी निन. ६३ वर दाखल
केले ल्या र्जाबदे णार यां च्या कौटु ं बीक न्यायालयामधील पु राव्या
दरम्यान त्यांना र्जास्तीत र्जास्त र.रु. 1]51]000/- त्यां च्या कामानु सार
दरमहा पगार निमळत असल्याचे तसे च ऑक्टोंबर २०२२ मध्ये त्यांना
81]620/- इतका पगार असल्याचे कथन केले आहे . अर्जदार यांनी
निन. ६६ ते निन. 82 वर दाखल केले ल्या र्जाबदे णार यां च्या
वडीलोपानिर्जत निमळकती सं दर्भाात कागदपत्रांचे अवलोकन केले
असता र्जाबदे णार dz- ३ म्हणर्जे च र्जाबदे णार dz- १ यांचे वडील
नि8वार्जी र्भाोईटे मयत झाल्यानं तर त्यांचे वारस म्हणु न निन.७४, निन.
७६, निन.७६, निन. 80 वरील vuqdzes फेरफार dz-, 786, २४९३ व 20918
अन्वये र्जाबदे णार dz- १, २, ४ व 5 यांचे नावाची नोंद र्जाबदे णार dz- ३
यांचे वारस म्हणु न त्यांचे निमळकतीच्या महसु ल दप्तरी दाखल
झाल्याचे निदसु न ये ते. सदर कागदपत्रांमध्ये र्जाबदे णार यांची
तानार्जीनगर, ता. हवे ली ये थील र्भाुमापन क् रमांक ११८. आवी, ता.
हवे ली ये थील गट नं .६७ तसे च आं बेगां व ता. हवे ली ये थील
Hkw मापन dz मांक ४६/९/४, ४६/७ब/२/१/३,४६/७ब/२/३ब चे
सातबारपत्रकी र्जाबदे णार dz- १, २, ४ व 5 यांचे नावाची नोंद
सामाईकात असल्याचे निदसु न ये ते. निन. 8 २ वर दाखल मालमत्ता
i=कानु सार xkzeiapk;r आवी ये थे निमळकत dz- २७३ ही र्जाबदे णार
यांची आर.सी.सी घर निमळकत असल्याचे निदसु न ये ते. यावरुन
र्जाबदे णार dz- १ यांना त्यां च्या वडीलोपानिर्जत निमळकतीमधु न 8े त
निमळकत तसे च घर निमळकत त्यां च्या निहश्याची असल्याचे निदसु न
ये ते. सदर 8े त निमळकतीमधु न घे ण्यात ये णा-या निपकांबाबतची नोंद
निवचारात घे ता, सदर शे त र्जिमळकतीमधुन जाबदे णार यांना
सामाईकात साधारणतः र.रु.8 ते १२ लाख इतके उत्पन्न र्जिमळकत
असल्याचे गृ हीत धरणे न्यायोचीत ठरते . अर्जदार यांनी र्जाबदे णार
यांचे पॉलीहाऊस असु न त्यामधु न फुलांची निनयात होत असले बाबत
व त्यामधु न र्जाबदे णार यांना दरमहा एक लाख रुपये उत्पन्न
निमळकत असल्याचे कथन केले आहे , परं तु पॉलीहाऊस सं दर्भाातील
कथनापृ ष्ठ्यथ अर्जदार यांनी कोणताही ले खी अथवा तोंडी पु रावा
अनिर्भाले खावर सादर केले ला नाही. त्यामु ळे अर्जदार यांचे
पॉलीहाऊस सं दर्भाातील कथन व त्यामधु न निमळणारे उत्पन्न गृ हीत
धरता ये णार नाही.
32vtZnkj ;kauh tkcns.kkj ;kaP;k uksdjhe/kqu njegk feG.kk&;k ixkkjk
lanHkkZrhy nk[ky dsysY;k oj ueqn ixkj i=kdke/khy etdqj rlsp tkcns.kkj
;kauh R;kaP;k iqjkO;k njE;ku ixkjk lanHkkZrhy dsysY;k dFkukao:u
tkcns.kkj ;kauk njegk ljkljh ,d yk[k brdk ixkj feGr असले बाबत
र्जिनष्कर्ष# नोंदवणे न्यायोर्जिचत ठरते . त्याचप्रमाणे जाबदे णार dz- १
यांना वर नमुद केल्यानुसार शे तीतुन र्जिमळणा-या सामाईक
Page 3
Sonali
3-WP-2202-2025.DOC
उत्पन्नामधुन त्यांच्या र्जिहश्यास साधरणतः दोन ते अडीच लाख
रुपये वार्जिर्षक
# उत्पन्न र्जिमळत असल्याबाबत र्जिनष्कर्ष# नोंदवणे
न्यायोर्जिचत ठरते . अज#दार र्जिहला आज रोजी कौटु ं र्जिबक
न्यायालयामधुन र्जिन.७३ वर दाखल केले ल्या कौटु ं र्जिबक
न्यायालयाच्या आदे शानुसार दरमहा j रु.७,०००/- इतकी तात्पुरती
पोटगी र्जिमळत असल्याचे र्जिदसुन ये ते. अर्जदार ही निद. २६/०३/२०१६
रोर्जी र्जाबदे णार यांचे घर सोडुन माहे री राहत असले पासु न
र्जाबदे णार याने अर्जदार निहच्या उदरनिनवाहाची पती या नात्याने
कोणतीही र्जबाबदारी पार पाडले ली निदसु न ये त नाही. र्जाबदे णार
याचे मासीक उत्पन्न तसे च राहणीमान व अर्जदार निहचे राहणीमान
आनिण कौटु ं निबक न्यायालयाचा तात्पु रत्या पोटगीबाबतचा आदे 8
निवचारात घे ता अर्जदार निहला र्जाबदे णार dz- १ याची दरमहा र
रु.१०,०००/- इतकी पोटगी दे ण्याची ऐपत असल्याचे निदसु न ये ते.
त्याचप्रमाणे अर्जदार निहने त्यां च्या लग्नामध्ये नितच्या
आईवडीलांना सं त्तारोपयोगी वस्तु निदल्याबाबत कागदोपत्री
पु रावा दे वुन निसध्द केले ले आहे . सदर वस्तु या र्जबदे णार यां च्या
घरी असल्याचे र्जाबदे णार यांनी त्यांचे पु राव्या दरम्यान निन. ६३
वरील कौटु ं निबक न्यायालयामधील प्रकरणामधील सहीनि8क्का
नक्कल प्रतीमध्ये मान्य केले ले आहे . अर्जदार ही नितच्या
आईवडीलांकडे राहत असु न नितला नितची स्वतःची स्वतं तर् अ8ी
निनवासाची सोय नाही. त्यामु ळे अर्जदार निहला स्वतं = खोली
राहण्यास दे ण्याबाबत र्जाबदे णार यां च्या निमळकतीमध्ये 8क्य
नसल्याने अर्जदार निहला घरर्भााड्यापोटी आर्जच्या सामार्जीक
पनिरस्थीतीचा निवचार करता दरमहा र.रु.३,०००/- इतके धरर्भााडे
दे ण्याबाबत आदे 8ीत करणे न्यायोनिचत ठरते . अर्जदार निहचे वय
तसे च नितची 8ै क्षणीक पात्रता व नितला कोणते ही उत्पन्नाचे साधन
नसल्यामु ळे नितचे राहणीमान निवचारात घे ता व प्रस्तु त
निववाहामु ळे अर्जदार निहला र्जाबदे णार dz- १ यांचेकडुन कोणते ही
वै वाहीक सु ख निमळाले ले नाही ही बाब निवचारात घे ता अर्जदार
निहचे झाले ले कौटु ं निबक, 8ानिररीक, मानसीक व आनिथक
नु कसानापोटी र्जाबदे णार यांचेकडुन अर्जदार ही र.रु. २,००,०००/-
इतकी नु कसानर्भारपाई निमळण्यास पात्र ठरते . अर्जदार निहला
कोणते ही सं युक्तीक कारण नसताना नाईलार्जास्तव माहे री रहावे
लागत असल्याने अर्जदार निहला प्रस्तु तचा अर्ज न्यायालयात
दाखल करणे र्भााग पडल्यामु ळे izLrqr चा अर्ज सन २०१७ मध्ये
दाखल केल्यापासु न आर्जअखे र कायदे 8ीर बाबीकरीता izLrqr
अर्जाबाबत आले ल्या खचाचे कारणास्तव र्जाबदे णार dz- १ यास
अर्जदार निहला र.रु. १०,०००/- इतका न्यायालयीन कामाबाबतचा
खच दे णेबाबत आदे 8ीत करणे न्यायोनिचत ठरते ."
Thus, the learned Trial Court has come to the conclusion that the
Petitioner is earning Rs.2 lakhs to 2.5 lakhs per year from
Page 4
Sonali
3-WP-2202-2025.DOC
agricultural activities. In addition to that, the Petitioner is earning
about Rs.1,00,000/- per month as salary from Telco.
4. In fact, the learned Trial Court has stated that although it is
the contention of the Respondent-wife that the Petitioner is also
doing business of export of flowers but as the Respondent has
failed to produce any documents, the said case is disbelieved.
However, this is a case where the Petitioner-husband has not filed
affidavit of assets and liabilities as directed to be filed by the
Supreme Court in the case of Rajnesh vs. Neha2. In fact what is
held in the said case is that if such affidavit is not filed, then an
adverse inference may be drawn by the Court. Learned Counsel
appearing for the Petitioners fairly submits that the Petitioner No.1
has not filed affidavit of assets and liabilities. Thus, this is a case
where the learned Trial Court should have drawn adverse
inference against the Petitioner No.1 and should have accepted the
case of the Respondent that the Petitioner is getting monthly
income of Rs.1,00,000/- per month from said business of export of
flowers. In this case, in fact, the maintenance granted of only
Rs.10,000/- per month and Rs.3,000/- per month towards rent is
2 (2021) 2 SCC 324
Page 5
Sonali
3-WP-2202-2025.DOC
prima facie totally inadequate. Prima facie, the learned Trial Court
has in fact should have drawn adverse inference and should have
accepted the case of the Respondent-wife. Thus, prima facie very
inadequate maintenance has been granted by the learned JMFC.
5. Ms. Karnik, learned Counsel appointed by the legal aid
committee to represent the Respondent, submits that wife has also
filed Appeal before the learned Sessions Court seeking
enhancement of the maintenance. She submits that the
Respondent-wife is seriously ill and MRI of Brain and Venography
of Brain report dated 29th August 2025 records the following
conclusion:
"CONCLUSION:
Well defined focal altered signal intensify lesion is
seen in the foramina of Monro of ventricle. It
measures 1.2 x 1.1 cm. It appears is to hyperintense
on T1 and hypointense on T2, likely to represent a
colloid cyst. Mild dilatation of lateral ventricles is
seen.
Hypoplastic right transverse and right sigmoid
venous sinus is seen.
No significant abnormality is detected in the MR
venogram study."
MRI Scan dated 29th August 2025 records the following conclusion:
Page 6
Sonali
3-WP-2202-2025.DOC
"CONCLUSION:
Empty pituitary sella is seen. The pituitary gland is
flattened against the floor of Sella. Prominent CSF
space is seen around the bilateral tortuous optic
nerves, represent changes of benign intracranial
hypertension.
Well defined focal altered signal intensify lesion is
seen in the foramina of Monro of ventricle. It
measures 1.2 x 1.1 cm. It appears is to hypertense
on T1 and hypertense on T2, likely to represent a
colloid cyst. Mild dilatation of lateral ventricles is
seen."
Ms. Karnik, learned Counsel therefore, submits that cyst is
observed and the Respondent is likely to undergo a brain surgery.
6. As far as the observation of the learned Appellate Court that
the learned Appellate Court do not have power to grant stay, a
reading of paragraph Nos.19 to 25 of the said decision in the case
of Shalu Ojha (supra) prima facie do not show that the Supreme
Court has conclusively held that the Sessions Court has no power
to grant any interim relief. However, as on merits the Petitioner is
not entitled to order of stay as regards order passed by the learned
J.M.F.C., it is not necessary to consider the said point.
7. This is a case where the Petitioner has not filed affidavit of
assets and liabilities. Admittedly, the Petitioner is working in Telco
Page 7
Sonali
3-WP-2202-2025.DOC
i.e. Tata Motors. The learned J.M.F.C. has come to the conclusion
that his average salary is Rs.1,00,000/- per month. The
Respondent has come up with very specific case that the Petitioner
is also doing business of export of flowers and the Petitioner is
getting income of Rs.1,00,000/- per month from the said business.
As the Petitioner has failed to file affidavit of assets and liabilities,
adverse inference needs to be drawn against the Petitioner and the
contention raised by the Respondent-wife is to be accepted as it is.
8. Therefore, no case is made out for granting any relief in the
Writ Petition filed under Article 227 of the Constitution of India.
9. Ms. Karnik, learned Counsel appearing for the Respondent
states that as on date the arrears of maintenance are about
Rs.6,29,000/-. Thus, in effect, the Petitioner No.1 has not paid
maintenance for about 5 years period.
10. Ms. Karnik, learned Counsel states that proceedings for
execution of order passed by the learned J.M.F.C. are already filed.
The concerned learned Court is requested to expeditiously pass
Page 8
Sonali
3-WP-2202-2025.DOC
effective orders executing order granting maintenance as the
Respondent-wife is seriously ill and likely to undergo brain surgery.
11. Accordingly, the Writ Petition is dismissed with costs of
Rs.25,000/-. The said cost of Rs.25,000/- shall be paid by the
Petitioner No.1 in the account of the Respondent within a period of
two weeks from today.
[MADHAV J. JAMDAR, J.]
Digitally
signed by
SONALI
SONALI MILIND
MILIND PATIL
PATIL Date:
2025.09.08
11:17:19
+0530
Page 9
Sonali
