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Judgment
N.A. Britto, J.—Heard.
This petition can be considered u/s 397/401 of the Code (Code of Criminal Procedure, 1973).
The petition is directed against judgment dated 26/03/2009 by which the learned Additional Sessions Judge, Margao has allowed the respondent''s application for maintenance filed u/s 125 of the Code and directed the petitioner to pay a sum of Rs. 5,000/- per month.
The petitioner and the respondent got married on 23/05/2002. The petitioner-husband is a seamen, a general steward, working on board the ship and, as such, after a month or so of the said marriage, the petitioner proceeded for his employment.
The respondent-wife was working as an accountant at the relevant time in St. Ann School at Borda and according to her at the instance of the petitioner she left the job.
Claiming that the parents of her husband were harassing her at the matrimonial house, she filed the petition for maintenance. According to her, her husband had returned in April, 2003 and had gone back in September, 2003 after requesting her parents to keep her at her mother''s house. She had also claimed that her husband used to send money in the NRI account. Thereafter, she received a notice-Exhibit 24 dated 30/04/2004 from the parents of her husband stating that they would initiate civil and criminal proceedings against her in case she had attempted to return to matrimonial house without their consent.
The application for maintenance was filed on 4/07/2005 and in the inquiry that followed she examined herself and two more witnesses. The petitioner-husband also examined himself and his father. The learned Magistrate dismissed her application after the learned JMFC came to the conclusion that she was not willing to go back to her husband without any sufficient cause and that her refusal to live with her husband was not justified. The learned JMFC also observed that the wife was disentitled to claim maintenance as she had refused to live with her husband without sufficient reason and proceeded to dismiss the application.
In revision, the learned Additional Sessions Judge noted that it was nowhere the case of the respondent-wife, in her application for maintenance, that she was not ready to join her husband and, on the contrary, evidence adduced by her indicated that various attempts were made by her and her family to amicably settle the marital dispute. The learned Additional Sessions Judge also noted that it was not the case of the husband in his reply that he was ready to accept the wife in his matrimonial house and that the wife had refused to join him without any sufficient reason and, on the contrary, it was apparent from his defence that he was not ready to accept the wife basically for reasons of sickness of epilepsy. The learned Additional Sessions Judge also noted that a singular statement of the wife that she was not ready to join the husband even if he gave in writing that he would not harass her and that too brought on record in her cross-examination and which was beyond the averments in the petition, would not be read to mean that the wife had refused to leave with her husband without sufficient reason.
At the hearing of this petition, Shri Teles, the learned advocate on behalf of the petitioner-husband pointing out to the respondent-wife''s evidence recorded on 6/06/2007, the husband had made an offer to her to come and stay with her which offer she flatly refused and in this context learned Counsel points out to a statement which reads as follows:
I am not ready to come back to my husband even if he gives in writing that he is not going to harass me.
Learned Counsel relying on a decision of this Court in the case of Mustafa Shamsuddin Shaikh v. Shamshad Begum Mustafa Shaikh and Ors. 1991 Crimes 1527 : 1991 DGLS (Cri.) 472 and has submitted that the Magistrate was required to concentrate on the facts and circumstances existing on the date of passing the order filed u/s 125 of the Code.
Shri Pangam, learned Counsel appearing on behalf of the respondent-wife submits that after filing the application for maintenance the petitioner-husband has filed a petition for divorce on the ground that the wife is suffering from an incurable disease and that would be an indication to show that the wife is not wanted in the house. Shri Pangam has also referred to the petitioner-husband''s evidence and has submitted that the husband had admitted that on 23/05/2005, the wife along with her mother, brother and some other relatives had come to the house when he was present. Learned Counsel points out that on that occasion the husband admitted that he did not allow them to enter the house, but that was because there were some unknown persons accompanying them and he was afraid to let them in. Learned Counsel further points out that the husband told the wife''s brother that he was not ready to accept the wife.
Having heard the learned Counsel and on perusal of the record, in my view, the conclusion arrived at by the learned Assistant Sessions Judge cannot be faulted.
Admittedly, the husband was working on board the ship and the wife was required to stay with his parents at the matrimonial house and the parents had made clear to her vide letter dated 30/04/2004 � Exhibit 24 that she was not welcome to the house and on the contrary that in case she came civil and criminal proceedings would be initiated against her. That is not all. When wife made an effort to go back to her husband along with her brother and mother, the husband flatly refused to accept the wife into the house. At no stage of the proceedings did the husband make his stand clear that he was prepared to accept the wife in case she came to the matrimonial house. Such an offer could have been made in the reply filed or by filing a separate application which could have been examined to find out whether it was made bona fide. A negation of a mere suggestion in cross-examination could not be taken as proof of the fact that the husband had made an offer to accept her and it is the wife who had refused to live with her husband. The husband had made his stand abundantly clear that he would not accept the wife, on 23/05/2005. In the circumstances, therefore, the conclusion arrived by learned Additional Sessions Judge that the said suggestion could not be read to mean that the wife had refused to live with the husband without sufficient cause.
The next grievance is as regards the quantum of maintenance. Counsel on behalf of the petitioner-husband submits that the husband had two parents and a brother to look after and, therefore, the learned Additional Sessions Judge was not justified in awarding Rs. 5,000/- to be paid to the wife.
I am not inclined to accept this submission. The brother was bound to look after himself sooner or later. It may be that the husband had two parents to look after. The learned Additional Sessions Judge on the basis of certificate produced has come to the conclusion that the basic salary of the husband was about Rs. 20,448/-, considering the value of the dollar as Rs. 48/-. The learned Additional Sessions Judge has also noted that that was a basic salary and the gross salary would be much more. What the learned Additional Sessions Judge has not noted is that that was a salary of a seaman, with everything found on board the ship. Out of that a sum, Rs. 5,000/- has been ordered to be paid to the wife. Even if one was to consider that the husband would work only for nine months with a break of next six months, a sum of Rs. 5,000/- to the wife cannot be considered to be excessive.
In the circumstances, therefore, I find there is no merit in this petition and, accordingly, the same is hereby dismissed.