Sushil Kedia vs Unknown
2023 Latest Caselaw 1476 Cal

25   28.02.2023                          CRR 2935 of 2016
+    Court No. 35
                                              with
26
an                    I.A. No. CRAN 1 of 2019 (Old No. CRAN 2710 of 2019)
                                              with
                                          CRR 2936 of 2016
                                              with
                      I.A. No. CRAN 1 of 2019 (Old No. CRAN 2709 of 2019)


                                In the matter of: Sushil Kedia
                                                                       ... petitioner

                    Mr. Sushil Kedia
                                                          ... petitioner (in-person)

                    Mr. Arnab Das
                    Ms. Epsita Bhattacharyya
                    Mr. Vinay Kr. Chakraborty
                    Ms. Akansha Yadav
                                                          ... for the opposite party

                    Ms. Sreyashee Biswas
                                                          ... for the State


                              Learned Advocates appearing for the petitioner retire in

                     the midst of hearing and the petitioner takes up to argue the

                     matters personally.

                              The order of the learned Additional Sessions Judge,

                     Alipore, South 24 Parganas dated 25.05.2016 is under challenge

                     in this matter. In the said revision case, by the impugned order,

                     the Court upheld the order of the Magistrate passed in A.C. case

                     no. 2400/2012. As an effect, the order of the Magistrate to pay

                     an enhanced interim maintenance amount of Rs. 8000.00 p.m. by

                     the present petitioner to the present opposite party no. 2

                     remained in operation, being upheld by the first appellate Court.

                     It is pertinent to mention that the proceeding in which these

                     orders were passed, was under Section 12 and Section 23 of the

                     Prevention of Women from Domestic Violence Act, 2005.
                            2




         Petitioner's grievances are manifold. Firstly, he stated

that before calculating the quantum of interim maintenance, the

trial Court has not taken into consideration his capacity, i.e.

failed to take note of the fact that the petitioner     has not been

sufficiently earning to provide the amount of maintenance as

directed. The petitioner       has thereafter argued that the written

notes of argument submitted by him was not considered by the

Court while awarding the maintenance against him.           It is also

submitted that, had the Court taken into consideration in due

course, his statement and submissions, the Court would have

come to an appropriate finding and the present order of both the

earlier Courts lacks propriety and fairness.

           It is further submitted that the impugned judgment

and order of the Magistrate as well as the first appellate court

being devoid of due consideration of his case is prejudicial to his

interests and also illegal.      The petitioner has forcefully argued

regarding the long standing chequered history of his matrimonial

disharmonies, resulting into filing of various cases allegedly for

victimizing him by "extortion" of money from him, by the opposite

party no. 2.   Petitioner informs about alleged frivolous previous

cases by the opposite party under Section 498A IPC, which were

subsequently withdrawn but motivatedly been suppressed in the

Courts, in the present proceeding to mislead and misrepresent in

Courts, with the ulterior motive of victimizing him.            It is

submitted that unless this Court exercises power under Section

482 of the Criminal Procedure Code and interferes with the

judgment of the Magistrate and the first appellate Court, the
                           3




petitioner shall suffer irreparable loss and injury.



            On the contrary, learned counsel for the opposite party

no. 2 submitted that, firstly, the impugned order in this revisional

application i.e. that of interim maintenance granted to the

opposite party no. 2 under a proceeding under the Prevention of

Women from Domestic Violence Act, 2005 has already been

merged in an order of the Court, finally determining the case filed

by the present opposite party no. 2 under the provisions of the

said Act.    By handing over a photocopy of the Court's order dated

30.11.2019 in complaint case no. A.C. case no. 2400/2012, he

submits that the case under the Act of 2005 has been disposed of

by the trial Court with the directions which are as follows:

     "that the prayer made by the aggrieved person is
allowed ex parte in part and

      1. the respondent husband is specifically and

individually directed to arrange at his personal expense separate alternative accommodation for the aggrieved person which shall be at part with the accommodation she enjoyed at her shared household in all respect with all facilities and amenities which she relished there and if the respondent husband fails to arrange for such a separate alternative accommodation he is to pay to the aggrieved person Rs. 12000/- per month as rent and related living expenses for the rental accommodation of the aggrieved person in addition to and following the directions laid down elsewhere in this order towards monetary relief, if the aggrieved person continues to reside in her present or other rental accommodation.

2. that the prayer for monetary relief U/S 20 of PWDV Act is allowed in part on contest. The petitioner does get an order of monetary relief of Rs. 20,000/- for herself and Rs. 10,000/- for each children per month as monetary relief. The respondent husband is hereby directed to make the payment under this section amounting of Rs. 40,000/- per month within the 10th of every month for the preceding month falling due. The effect of this order shall be from the date of this order. In case of default, the complainant is at liberty to apply to this court to execute the order.

3. the respondents is also restrained from committing any acts which falls into the category of domestic violence, upon the aggrieved person and her children.

Considering the facts and circumstances of the present case, this court is not inclined to pass an order U/S 22 of PWDV Act in this case.

A copy of this order may be given to each of the parties to this case free of cost, if applied for. As per the provisions U/S 24 PWDV Act, a copy of each of this order is to be sent to the concerned Protection Officer, South 24 Parganas, the Officer in charge of the Police Station/s within the local limits of whose jurisdiction the shared household and paternal house of Aggrieved Person and the residence of the respondent are located, who are hereby directed to ensure that no domestic violence may take place and provide all necessary assistance to the aggrieved person so as to get the instant order enforced.

Note in the Register."

Therefore, according to him, this revisional application has

become infructuous.

Secondly, it has been submitted that the petitioner has

been constantly evading compliance of the Court's order and

payment of maintenance to the wife. It has been submitted that

after much persuasion when the petitioner was on the verge of

arrest, pursuant to an order of the Court, only then the petitioner

has come up to pay a part of the amount from the total of that

which fall due as maintenance, as directed by the Court.

It is further submitted that in the trial Court since after

the order dated 25.05.2016, the petitioner has chosen not to

appear and, therefore, finally ex parte order was passed in the

case. Photocopies of the certified copy of the order of the learned

trial court on various dates have been referred, to emphasize on

the point that the Court left no stone unturned to make the

petitioner appear before it in the matter but to no avail. Learned

counsel for the opposite party no. 2 submits that the case of the

petitioner has no merit and should be dismissed at the threshold.

I have perused the impugned interim order as well as

the final order passed in A.C. case no. 2400/2012, that is, the

proceeding preferred by the present opposite party no. 2 under

the provisions of Prevention of Women from Domestic Violence

Act, 2005. At the outset, it is notable that though the case was

initially started in the year 2012, ultimately, culminated into a

judgment dated 30.11.2019. Before that, challenging the

impugned order dated 25.05.2016, the present revision was

preferred, which remains pending till date. In the interregnum,

by dint of a judgment in the case of Rajnesh vs. Neha & anr.

reported in (2021) 2 SCC 324 the Hon'ble Supreme Court, has

framed some specific guidelines, to render complete justice to the

parties marred with long standing matrimonial disputes. It is

now well settled that in a case of this nature, the Court has to

seek the affidavit of assets of the respective parties upon which

the Court would found its reasons and decision regarding

maintenance. The learned trial Court proceeded ex parte. Since

at this moment, the new law, through the judgment as above is

reigning the field, it is found proper that Court's determination as

regards maintenance should be based on facts disclosed in terms

of the directions, made therein. It is also learnt from the

petitioner appearing in-person,that he is willing to contest the

case upon submission of affidavit of assets in terms of the said

law, though he contends that for previous few years he has not

appeared in the trial Court, as the present revision, filed by him

has been sub-judice, during this period.

Under such circumstances, I find it proper to remand

back the matter to the learned trial Court for consideration

afresh, upon the evidence which are already on record and the

additional evidence which the trial Court would find necessary to

bring on record both oral and documentary, in accordance with

the settled principles of law in a case of this nature. It shall

follow all other formalities and consider the matter in its entirety

afresh and pass a final order on the basis of the materials on

record as aforesaid. Since the petitioner has appeared before this

Court, he is directed to appear in the trial Court also, without any

deviation, on each date of hearing to contest over there excepting

on unavoidable circumstances. In this respect, the earlier orders

of the trial Court are noted where the absence of the petitioner

has been dealt with strictly.

The directions as stated herein above shall be complied

by the trial Court and the trial shall be concluded within a period

of six months from the date of receipt of copy of this order. Any

absence of the petitioner without any justifiable cause may

prompt the trial Court to proceed in accordance with law against

him. It shall also be cautious, similarly, as regards the present

opposite party.

It is further directed that during the aforesaid period of

six months, the petitioner shall proceed to comply with the order

of the trial Court dated 25.05.2016 in A.C. case no. 2400/2012.

The petitioner shall also remit the entire arrear amount of

maintenance in three equal instalments payable within 7th Day of

each succeeding English Calendar month, starting from the

month of April, 2023. Needless to mention that the payment of

interim maintenance and its arrear shall be subject to

adjustment, if at all, at the time of final determination of the case

upon hearing the parties on merit.

Hence, with the above directions, both the revisional

applications being CRR 2935 of 2016 and CRR 2936 of 2016

stand disposed of. Consequently, all the connected applications,

if any, also stand disposed of.

There will be however no order as costs.

Urgent certified photostat copy of this order, if applied

for, shall be given to the parties as expeditiously as possible on

compliance of all necessary formalities.

(Rai Chattopadhyay, J.)