In one of its recent judgement, the Supreme Court has observed that a petition filed by a wife under Section 125 of the Code of Criminal Procedure who was earlier granted permanent alimony under Section 25 of the Hindu Marriage Act, cannot be entertained.
The judgement came out in case titled as RAKESH MALHOTRA vs. KRISHNA MALHOTRA.
In this case, the wife's petition seeking divorce was allowed and the appeal against the same was pending before the High Court. The Court allowed the divorce petitions and also granted her permanent alimony under Section 25 of the Hindu Marriage Act.
In parallel proceedings, the wife also preferred an application for maintenance under Section 125 CrPC which was dismissed by the Magistrate, and the High Court allowed the Revision Petition against this order.
The issue considered by the Apex Court in appeal thus was whether, after the grant of permanent alimony under Section 25 of the Act, prayer can be made before the Magistrate under Section 125 of the Code for maintenance over and above what has been granted by the Court while exercising power under Section 25 of the Act.
The Court examined the scope of Section 25 and thus observed:
In the High Court judgement, Sudeep Chaudhary vs. Radha Chaudhary [(1997) 11 SCC 286] was relied upon by the High Court to grant maintenance to the wife.
It was noted in the said judgement that the initial order was passed by the Magistrate under Section 125 of the Code and subsequently in proceedings under the Act, interim maintenance was granted while exercising power under Section 24.
It was in that context it was observed that despite the award of maintenance under Section 125 of the Code, the wife was competent to maintain the proceedings under Section 24 of the Act.
It stated that the present case is completely contrary to the mentioned one and thus the bench observed:
The Court thus finally set aside the HC's order and directed that the application preferred under Section 125 of the Code shall be treated and considered as one preferred under Section 25(2) of the Act.
The judgement was delivered by Justice Uday Umesh Lalit and Justice Vineet Saran on 07-02-2020.
Read Judgement Here:
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