Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.34 OF 2007
IN
CIVIL APPEAL NO.6352 OF 2004
Smt. Chintala Syamala ...Petitioner(s)
Versus
Chintala Venkata Satyanarayana Rao ...Respondent(s)
With I.A. No.2 i Civil Appeal No.6352 of 2004 n
O R D E R
Heard learned counsel for the parties.
On 22nd February, 2006, while disposing Civil appeal No.6352 of 2004, this
Court passed the following order:
“Heard learned counsel for the appellant as well as the
respondent, who is appearing in person.
The respondent filed a petition for grant of decree for
divorce on the ground of cruelty, adultery and desertion. The
trial court dismissed the petition holding that none of the three
grounds was proved. Against the said order when an appeal was
preferred by the respondent before the High Court, by the
impugned order, a decree for divorce has been granted on the
ground of desertion. Hence, this appeal by special leave.
Having heard the parties at length, we are of the view
that the High Court has not committed any error in granting
decree for divorce on the ground of desertion, but we are
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of the view that no provision has been made in the impugned
order either with respect to permanent alimony or with respect to
the marriage of Navatha, second daughter of the parties. The
respondent stated before this Court that he undertakes to pay a
sum of Rs. Eight lacs to the appellant-wife, i.e., Rs. Five lacs by
way of permanent alimony and Rs. Three lacs towards expenses of
marriage of the said second daughter. The said amount shall be
paid by Account Payee Demands Drafts in the name of the
appellant-wife. The respondent stated that out of the aforesaid
amount of Rs. Eight lacs, a sum of Rs. Four lacs shall be paid by
31st August, 2006 and the balance amount of Rs. Four lacs will be
paid by 30th April, 2007. Let the respondent pay the aforesaid
amount accordingly. It has been stated by the respondent that a
criminal case under Sections 448 and 379 of the Indian Penal
Code is pending against his brother Vijay Kumar, bearing C.R.
No.719 of 2003, which is pending in the Court of IIIrd
Metropolitan Magistrate, Vijayawada. In view of the aforesaid
facts, the criminal prosecution of Vijay Kumar in the aforesaid
case is hereby quashed. It has been stated by the respondent that
his brother Vijay Kumar has filed Original Suit No.3134 of 2003,
which is pending in the Court of First Additional Junior Civil
Judge, Vijayawada, which shall be withdrawn by his brother
Vijay Kumar. It is directed that the said civil suit shall stand
withdrawn.
With the aforesaid directions, the appeal is disposed of.
There shall be no order as to costs.”
According to the directions given in the aforesaid order, the respondent-
husband was required to pay the sum of Rupees five lakhs to the wife by way of
permanent alimony and another sum of Rupees three lakhs towards the expenses of
the marriage of the second daughter begotten by the respondent from the appellant.
Time was also fixed for payment of the
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aforesaid amount, i.e., Rupees four lakhs by 31st August, 2006, and the balance
amount by 30th April, 2007. As the contemnor agreed to pay the permanent alimony
for the maintenance of the wife and expenses towards the marriage of the daughter,
this Court quashed the prosecution pending against Vijay Kumar, brother of the
contemnor, in the criminal case, bearing C.R. No.719 of 2003, under Sections 448 and
379 of the Indian Penal Code, 1860, pending in the court of IIIrd Metropolitan
Magistrate, Vijayawada, within the State of Andhra Pradesh.
In this contempt petition, it has been stated that, in spite of the
undertaking given before this Court to pay Rupees eight lakhs to the wife, the
contemnor has not paid a single penny. This fact has not been controverted by the
contemnor by filing reply to the show cause notice. On the last date, the contemnor
who is an officer of the rank of Joint Secretary in the Government of India appeared
in-person and stated that he is not in a position to pay the amount of maintenance in
terms of the undertaking. When we were going to pass the order, Mr. R.K. Kapoor,
learned counsel intervened and made a prayer that he may be allowed to appear in
this case as an amicus curiae. His prayer was granted. Today, Mr. R.K. Kapoor
made a prayer that the quantum of maintenance may be reduced from Rupees eight
lakhs to Rupees two lakhs wherefor an application for modification of order dated
nd
22 February, 2006 has also been filed. We do not find any ground to modify the
quantum of maintenance. However, as the contemnor has expressed his inability to
pay the amount of maintenance in terms of the order passed by this Court, we do not
consider it appropriate to proceed with the contempt case. At the same time, we
consider it just and expedient to recall order dated 22nd February, 2006 passed in
Civil Appeal
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No.6352 of 2004. Accordingly, I.A. No.2 of 2008 filed by the contemnor for
nd
modification of order dated 22 February, 2006 is rejected. The order passed by this
nd
Court on 22 February, 2006 is hereby recalled. Civil Appeal No.6352 of 2004 shall
now be placed for consideration on merits. It is made clear that in view of recall of
nd
order dated 22 February, 2006, the criminal proceedings in C.R. No.719 of 2003
against Vijay Kumar, which was quashed by this Court, shall stand revived and shall
proceed in accordance with law. The contempt petition stands, accordingly, disposed
of.
Let a copy of this order be sent to the IIIrd Metropolitan Magistrate,
Vijayawada, within the State of Andhra Pradesh, for taking further steps in C.R.
No.719 of 2003 against Vijay Kumar by fax as well.
Let the appeal be placed for consideration after four weeks before an
appropriate Bench.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
July 28, 2008.