Sikkim High Court
Mohmuda Khatoon And Ano vs Md. Asif on 28 May, 2024
Bench: Chief Justice, Meenakshi Madan Rai
COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
Mat. App. No. 01/2024
MRS. MOHMUDA KHATOON & ANR. APPELLANT (S)
VERSUS
MR. MD. ASIF RESPONDENT (S)
For Appellant : Mr. Ranjit Prasad, Legal Aid Counsel.
Date: 28/05/2024
CORAM:
HON'BLE MR. JUSTICE BISWANATH SOMADDER, CHIEF JUSTICE
HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
...
JUDGMENT :
(per the Hon'ble, the Chief Justice)
This is an appeal under section 19(1) of the Family Courts Act, 1984, in
respect of an order dated 27th February, 2024, passed by the learned Judge of
the Family Court, Sikkim, situated at Gangtok, Sikkim, in Family Court (Crl.)
Case No.59 of 2023. By the impugned order, the learned Court decided finally an
application filed by the petitioners (being the appellants herein) claiming
maintenance from the respondent under section 125 of the Code of Criminal
Procedure, 1973.
In view of the discussions as contained in the impugned order dated 27th
February, 2024, the learned Judge proceeded to issue the following directions, as
stated in paragraph 19 of the impugned order:-
"19. Consequently, in view of the above facts and circumstances,
discussions, observations and findings, it would be just and proper if
the respondent is directed to pay a sum of ₹4,000/- (Rupees four
thousand) only per month towards the monthly maintenance of the
petitioners. Therefore, I hereby direct that the respondent shall pay a
sum of ₹4,000/- (Rupees four thousand) only per month towards the
monthly maintenance of the petitioners from the month of March,
2024."
The reasons for assailing the impugned order are stated in the "Grounds"
as contained under paragraph 3 of the application filed before us. One of the
COURT NO.1
HIGH COURT OF SIKKIM : GANGTOK
Record of Proceedings
grounds that have been put forward by the appellants before us reads as
follows:-
"3. .........................................................................
(iii) For that the appellant no.1 has already exhibited
Document-B which is an agreement wherein the
respondent agreed to pay Rs. 5000/- (Rupees five
thousand) per month as monthly allowance to the
appellants which however was never paid and the said
document has not been shaken in her cross-examination.
.........................................................."
On a query from this Bench as to why this document was not marked as an
"Exhibit" before the learned Court, we are informed that this was not an original
document but a photocopy and as such, it was not marked as an "Exhibit". In
such circumstances, we cannot fault the learned Judge for not taking cognizance
of a document which was not marked as an "Exhibit". That apart, the learned
Judge took various factors into consideration before finally deciding on the
question of monthly maintenance to be paid by the respondent. In any event,
upon a careful perusal of the impugned order dated 27th February, 2024, we
notice that the same is supported with cogent and justifiable reasons.
In such circumstances, we do not find any plausible reason to interfere with
the order dated 27th February, 2024, passed by the learned Family Court in
Family Court (Crl.) Case No.59 of 2023.
The Matrimonial Appeal stands disposed of accordingly.
(Meenakshi Madan Rai) (Biswanath Somadder)
Judge Chief Justice
jk/ds/ami
