Mousumi Sarkar vs Abdul Wadud
2021 Latest Caselaw 4749 Cal

10.09.2021 IN THE HIGH COURT AT CALCUTTA Item No.10 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 2740 of 2017 (Via Video Conference)

Mousumi Sarkar versus Abdul Wadud

Mr. Arnab Saha, Mr. Abhimanyu Banerjee, Mr. Subhasis Saha ... For the Petitioner.

Ms. Shabana Hasin ... For the Opposite Party.

Ms. Sreyashee Biswas ... Amicus Curiae.

Learned advocate for the petitioner submits that

without any substantial reasons, learned Magistrate directed

the husband to pay maintenance to the wife from the date of

the order instead of from the date of filing of the application.

Learned Sessions Judge while considering the

revisional application, inter alia, observed as follows :

"On carefully scrutiny of the case record it appears that the

instant maintenance application was filed on 20.11.2008 and

the petitioner concluded her evidence only on 15th day of

January 2015. So, no need to point out that the delay in

disposal mainly attributed to the petitioner and thus, she is

not entitled to get any benefit for her own default."

Affidavit-in-opposition filed by the opposite party be

kept with the record.

According to the learned advocate for the opposite

party, the petitioner was only earning about Rs.3000/- when

the application under Section 125 of the Code of Criminal

Procedure was filed before the jurisdictional court. The same,

as such, is not commensurate with the amount of Rs.3000/-

which was awarded as maintenance by the learned

Magistrate on 26.07.2016.

Lower court records were called for and Ms. Sreyashee

Biswas, learned advocate of this Court was directed to assist

the Court to ascertain the dates to find whether the

wife/petitioner attributed to the delay as observed by the

learned Sessions Judge. The learned advocate submits a list

of dates from where it reflects that out of 30/35 dates so fixed

before the learned Magistrate, only on 4 occasions, the

petitioner was not present.

Having regard to the fact that the case was initiated in

the year 2008 and the order was passed on 26.07.2016, it

was incumbent upon both the learned Magistrate as well as

the learned Sessions Judge to assign special reasons for not

giving effect to the order of maintenance from the date of the

application being filed, in view of the fact that no interim

maintenance was granted to the wife/petitioner in this case.

Taking into consideration the submissions of both the

parties, I am of the view that the award of maintenance

should be effected from the date of filing of the application.

Again there must be a practical approach to the problem and

all on a sudden the husband cannot be saddled with

liabilities of 12 years to pay the whole of the dues. As such,

from the date of filing of the application till the judgment and

order dated 26.07.2016 has been passed, the husband would

pay a sum of Rs.1500/- per month for the said period which

would be calculated by the learned Magistrate for the purpose

of arrears of the case till the date of delivery of the judgment.

If the wife takes out appropriate application, the

learned Magistrate would be at liberty to consider the same

and provide reasonable instalment for diluting the stress.

With the aforesaid observations, CRR 2740 of 2017 is

disposed of.

Interim order, if any, is hereby vacated.

All pending connected applications, if any, are

consequently disposed of.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)