Delhi High Court
Joginder vs State Nct Of Delhi & Anr. on 22 September, 2010
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: September 16th, 2010
Date of Order: September 22nd, 2010
+ Crl. M.C. No.2853/2009
% 22.09.2010
Joginder ...Petitioner
Versus
State NCT of Delhi & Anr. ...Respondents
Counsels:
Mr. K.K. Manan, Mr. Nipun, Mr. Safdar Ali and Mr. Ashish George for petitioner.
Mr. O.P. Saxena, APP for State/respondent.
AND
+ Crl. Rev. P. No.581/2009
%
Usha ...Petitioner
Versus
State & Ors. ...Respondents
Counsels:
Mr. Amit Khanna for petitioner.
Mr. O.P. Saxena, APP for State/respondent.
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
1. These two petitions, one preferred by husband and one by wife are against an
order dated 18th July, 2009 passed by learned Sessions Judge, Delhi whereby the
leaned Sessions Judge dismissed the appeal of both the parties against an order passed
by learned Metropolitan Magistrate fixing an interim maintenance for wife and the child
Crl. MC No.2853/09 & Crl. Rev.P 581.09 Page 1 Of 2
@ Rs.5,000/- per month under Domestic Violence Act and the order refusing to pass a
residence order in favour of wife.
2. The husband assailed the order on the ground that he was employed with BSES
as a diploma engineer and his total salary at the time of passing the order was hardly
Rs.6,491/- and presently it was around Rs.7,000/- per month. He has placed on record
the salary certificate issued by his employer i.e. BSES which shows that his gross salary
in June, 2009 was Rs.7,000/- and after statutory deductions of labour welfare fund,
provident fund, insurance, ESI, his net salary comes to Rs.6491.25. His latest salary
certificate shows that his gross salary in the month of June and July 2010 was Rs.7,500/-
per month and the net salary after statutory deductions was Rs.6976.25 per month.
3. I consider that while passing the interim order for maintenance, the court has to
keep in mind the means and earning of the husband and the law in respect of grant of
maintenance to wife and child. Over the times, the courts have evolved a formula that if
there are three dependents on the salary of husband, the husband would be entitled to
half of the salary and the other two dependents would be entitled to remaining half. In the
present case, when the salary of the husband was around Rs.6500/-, granting of interim
maintenance of Rs.5,000/- for wife and child was unjust and improper. I, therefore,
consider that the order of learned Metropolitan Magistrate and learned ASJ needs
modification. The impugned order passed by learned MM and learned ASJ is modified to
the extent that the interim maintenance payable to wife and child instead of Rs.5,000/-
shall be half of the salary of husband which comes to around Rs.3400/- per month.
4. With above modification, the petition of husband is allowed partly and the petition
filed by wife for enhancement of maintenance and for residence order is hereby
dismissed being not maintainable in view of the circumstances.
September 22, 2010 SHIV NARAYAN DHINGRA, J
rd
Crl. MC No.2853/09 & Crl. Rev.P 581.09 Page 2 Of 2
