Madras High Court
R.Rajarathinam vs R.Sargunam on 2 December, 2021
C.M.A.No.3672 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.12.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
C.M.A. No.3672 of 2019 and C.M.P. No.20996 of 2019
R.Rajarathinam ... Appellant
vs
R.Sargunam ... Respondent
Prayer: Appeal filed under Section 19 of the Family Court Act against
the order passed by the V Additional Family Court, Chennai dated
19.08.2019 made in I.A. No.1 of 2019 in O.P. No.565 of 2019.
For Appellant : Mr.M.Liyagatali
For Respondent : No appearance
JUDGMENT
[Judgment of this Court was delivered by T.RAJA, J.]
This appeal has been brought up before us by R.Rajarathinam,
the appellant herein, challenging the correctness of the impugned
order dated 19.08.2019 made in I.A. No.1 of 2019 in O.P. No.565 of
2019 passed by the V Additional Family Court, Chennai, directing him
to pay a sum of Rs.8,000/- per month towards interim maintenance
apart from the maintenance amount ordered in Crl.M.P. No.156 of
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C.M.A.No.3672 of 2019
2018 in D.V.C. No.53 of 2017 by the XVI Metropolitan Magistrate,
George Town, Chennai on 12.01.2018.
2.Learned counsel appearing for the appellant submitted that
when the appellant has been eking out his livelihood from his pension
of Rs.18,251/-, both the petitions in Crl.M.P. No.156 of 2018 in
D.V.C. No.53 of 2017 and M.P. No.1 of 2019 in H.M.O.P. No.565 of
2019, filed by the respondent, were ordered by the XVI Metropolitan
Magistrate, George Town, Chennai and the V Additional Family Court,
Chennai respectively granting monthly maintenance of Rs.7,000/-
and Rs.8,000/-, which is untenable. Learned counsel appearing for
the appellant further submitted that the respondent wife is living
separately in the first floor and their married daughter is residing in
the ground floor with her husband and sadly, the appellant, who is
the owner of the house, has been residing in the terrace portion of
the house and paying Rs.10,000/- towards monthly maintenance to
his wife, obeying the orders passed by the XVI Metropolitan
Magistrate, George Town, Chennai and the V Additional Family Court,
Chennai. As the monthly pension of the appellant has been enhanced
to Rs.27,000/-, the appellant has been obediently paying the above
amount of Rs.10,000/- to his wife. Therefore, learned counsel
appearing for the appellant prays for passing an order continuing to
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C.M.A.No.3672 of 2019
pay the same amount towards monthly maintenance, otherwise, the
appellant will be left with no other source of income.
3.Although notice has been issued and served on the
respondent, she has not entered appearance either through counsel
or by herself that shows she is not inclined to answer the averments
made by the appellant. Secondly, in the case of Rajnesh vs. Neha
reported in 2021 (2) SCC 324, the Apex Court, while dealing with the
payment of maintenance by one spouse to another, has vividly and
categorically ruled that the parties approaching the Court seeking
maintenance, shall file their affidavit of assets and liabilities and also
the present status as on the date of filing their application so as to
ensure the payment of fair maintenance by one party to other. It is
necessary to extract the relevant portion as under:
'(xi) Keeping in mind the need for a uniform format of
Affidavit of Disclosure of Assets and Liabilities to be filed
in maintenance proceedings, this Court considers it
necessary to frame guidelines in exercise of our powers
under Article 136 read with Article 142 of the Constitution
of India:
(a)The Affidavit of Disclosure of Assets and Liabilities
annexed at Enclosures I, II and III of this judgment, as
may be applicable, shall be filed by the parties in all
maintenance proceedings, including pending proceedings
before the concerned Family Court/District Court/
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C.M.A.No.3672 of 2019
Magistrates Courts, as the case may be, throughout the
country;
....'
4.Although the Hon'ble Apex Court has held that the Affidavit of
Disclosure of Assets and Liabilities annexed therein at Enclosures I,
II and III of the judgment, as may be applicable, shall be filed by the
parties in all maintenance proceedings, including pending
proceedings before the concerned Family Court/District Court/
Magistrates Courts, as the case may be, throughout the country, in
the present case, both the parties have not filed their Affidavit of
Disclosure of Assets and Liabilities, since the aforementioned
judgment has been passed after filing of the petitions in Crl.M.P.
No.156 of 2018 in D.V.C. No.53 of 2017 and M.P. No.1 of 2019 in
H.M.O.P. No.565 of 2019. Therefore, we are unable to find out the
assets and liabilities of the respondent.
5.A perusal of the Pension Payment Order No.16785 and
Payment of Commutation of the appellant clearly shows that after
serving as a Syrang – Marine in the Chennai Port Trust, he has been
retired from service and getting pension at Rs.18,251/- as on
12.06.2017. Learned counsel appearing for the appellant fairly
submitted that the monthly pension of the appellant has been
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C.M.A.No.3672 of 2019
enhanced to Rs.27,000/- and he has been punctually paying
Rs.10,000/- to his wife towards monthly maintenance. Therefore,
finding that the appellant has been paying a sum of Rs.10,000/- to
his wife towards monthly maintenance, we are inclined to dispose of
this appeal by giving a direction to the appellant to continue to pay
the above amount. Accordingly, this appeal stands disposed of and
the appellant is directed to continue to pay the above amount of
Rs.10,000/- towards monthly maintenance to his wife. Consequently,
C.M.P. No.20996 of 2019 stands closed. No costs.
[T.R.,J.] [D.B.C.,J.]
02.12.2021
vga
To
1.The V Additional Family Court, Chennai.
2.The Section Officer,
V.R. Section,
High Court, Madras.
https://www.mhc.tn.gov.in/judis
C.M.A.No.3672 of 2019
T.RAJA,J.
and
D.BHARATHA CHAKRAVARTHY,J.
vga
C.M.A. No.3672 of 2019 and C.M.P. No.20996 of 2019
02.12.2021
https://www.mhc.tn.gov.in/judis
