Madras High Court
T.Raju vs Menaga on 2 August, 2024
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
C.R.P. (MD) No. 1796 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.08.2024
CORAM
THE HON'BLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
C.R.P. (MD) No. 1796 of 2024
and
C.M.P (MD) No.10190 of 2024
T.Raju ... Petitioner/
Respondent
-vs-
Menaga ... Respondent/
Petitioner
PRAYER: Civil Revision Petition filed under Article 225 of the Constitution of
India, to allow the civil revision petition and set aside the order in C.A.No.61 of
2023 dated 25.06.2004 on the file of IV Additional District and Sessions Judge,
Madurai, confirming the order in Crl.M.P.No.5714 of 2020 in DVC No.5 of
2019 dated 15.06.2023 on the file of the Judicial Magistrate, Additional Mahila
Court, Madurai.
For Petitioners : Mr.C.Godwin
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1/5
C.R.P. (MD) No. 1796 of 2024
ORDER
The Civil Revision Petition is directed against the order dated
25.06.2024 in C.A.No.61 of 2023, whereby the order passed by the learned
Judicial Magistrate Additional Mahila Court, Madurai in Crl.M.P.No.5714 of
2020 in DVC No.5 of 2019 dated 15.06.2023 is confirmed. By the said order,
the total sum of Rs.15,000/- (Rupees Fifteen Thousand only) is ordered as
maintenance in respect of the respondent wife and one minor child.
2. Heard Mr. C.Godwin, the learned Counsel appearing on behalf of the
petitioner. The learned Counsel would submit that the take home salary of the
petitioner is only Rs.13,000/- (Rupees Thirteen Thousand only) after the
deductions in his salary. He would also produce the salary slip of the petitioner.
He would further submit that taking into account the status of the parties, the
Trial Court awarded a sum which is on the higher side. The respondent wife has
has been doing nothing except to harass the husband and when there is no
ground whatsoever to burden the husband with the maintenance amount, the
Trial Court ought not to have ordered and the lower appellate Court also erred
in confirming the same.
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3. I have considered the said submissions made by the learned Counsel of
the petitioner and perused the material records of the case.
4. The sum which is ordered is only pending the main Domestic Violence
Case and as such, it is interim maintenance. When for the respondent wife and
the minor child together Rs.15,000/- is ordered, the same is only barest
minimum and cannot be said as an exorbitant amount. Considering the
capability of the petitioner, the petitioner is working as a Clerk in the Highways
Department with the Government of Tamil Nadu and his gross salary is Rs.
51,000/- and merely because he has obtained several loans and the deductions
are made and the take home is less, the same cannot be considered.
5. The Hon’ble Supreme Court of India in the judgment of Kalyan Dey
Chowdhury v. Rita Dey Chowdhury reported in AIR 2017 SC 2383, has held
roughly about 25% of the salary of the husband can be ordered as maintenance.
If that is taken into account, the amount of Rs.15,000/- (Rupees Fifteen
Thousand only) is cannot be said as excessive.
6. The learned counsel for the petitioner relied upon the judgment
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reported in Aditi alias Mithi v. Jitesh Sharma reported in 2023 INSC 981,
wherein, in the absence of the income being shown to the husband and without
filing an affidavit, the award of maintenance was held to be bad. But, in the
instant case, admittedly the petitioner is a Government servant and his salary
slip also produced before the Court. In view thereof, I do not find any
compelling reasons to interfere with the discretion exercised by the Trial Court
as well as the lower appellate Court in exercise of the revisionary jurisdiction
and finding no merits, this Civil Revision Petition is dismissed. Consequently,
the connected Miscellaneous Petition is closed.
02.08.2024
Index : No
NCC : No
PKN
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D.BHARATHA CHAKRAVARTHY, J.
PKN
To
1. The Judicial Magistrate, Additional Mahila Court, Madurai.
02.08.2024
https://www.mhc.tn.gov.in/judis
