Full Judgment Text
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PETITIONER:
DR. (MRS.) VIJAYA MANOHAR ARBAT
Vs.
RESPONDENT:
KASHI RAO RAJARAM SAWAI AND ANR.
DATE OF JUDGMENT18/02/1987
BENCH:
DUTT, M.M. (J)
BENCH:
DUTT, M.M. (J)
OZA, G.L. (J)
CITATION:
1987 AIR 1100 1987 SCR (2) 331
1987 SCC (2) 278 JT 1987 (3) 46
1987 SCALE (1)379
ACT:
Code of Criminal Procedure, 1973, section 125(1)(d),
scope of-Interpretation of the pronoun ’his’---Whether
includes ’her’--Section 2(y) of Criminal Procedure Code read
with section 8 of Indian Penal Code and section 13(1) of the
General Clauses Act Maintenance of father/mother by a
daughter--Whether a claim by a father under section 125(1)
(d) Criminal Procedure Code maintainable.
HEADNOTE:
The appellant, a medical practitioner at Kalyan, Dis-
trict Thane, is the married daughter of Respondent No. 1,
Kashirao Rajaram Sawai, by his first wife, who died in 1948.
Thereafter, Respondent No. 1 remarried and he is living with
his second wife. He filed an application before the Judicial
Magistrate, First Court Kalyan claiming maintenance from the
appellant at the rate of Rs.500 per month on the ground that
he was unable to maintain himself.
A preliminary objection raised to the effect, that an
application under section 125(1)(d) Criminal Procedure Code
by a father to claim maintenance from his daughter was not
maintainable was overruled by the Trial Magistrate and
upheld by the High Court in revision. Hence the daughter’s
appeal by Special leave.
Dismissing the appeal, the Court,
HELD: 1.1 An application under section 125(1)(d) of the
Code of Criminal Procedure, 1973, by a father claiming
maintenance from his married daughter is perfectly maintain-
able. [337C]
1.2 Section 125(1)(d) of the Code (a new provision) has
imposed a liability on both the son and the daughter to
maintain their father or mother who is unable to maintain
himself or herself. [337F]
1.3 The object of section 125 Criminal Procedure Code is
to provide a summary remedy to save dependents from destitu-
tion and vagrancy and thus to serve a social purpose. There
can be no doubt that it is the moral obligation of a son or
a daughter to maintain his or her
332
parents. It is not desirable that even though a son or a
daughter has sufficient means, his or her parents would
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starve. Apart from any law, the Indian Society casts a duty
on the children of a person to maintain their parents if
they are not in a position to maintain themselves. It is
also their duty to look after their parents when they become
old and infirm. [335B-C]
Bhagwan Dutt v. Kamla Devi, [1975] 2 SCC 386, referred to.
2.1 It is true that clause (d) has used the expression
’his father or mother’ but, the use of the word ’his’ does
not exclude the parents claiming maintenance from their
daughter. Section 2(y) Criminal Procedure Code provides that
words and expressions used herein and not defined but de-
fined in the Indian Penal Code have the meanings respective-
ly assigned to them in that Code. Section 8 of the Indian
Penal Code lays down that the pronoun ’he’ and its deriva-
tives are used for any person whether male or female. Thus,
in view of section 8 Indian Penal Code read with section
2(y) Criminal Procedure Code, the pronoun ’his’ in clause
(d) of section 125(1) Criminal Procedure Code also indicates
a female. Section 13(1) of the General Clauses Act lays down
that in all Central Acts and Regulations, unless there is
anything repugnant in the subject or context, words import-
ing the masculine gender shall be taken to include females.
Therefore, the pronoun ’his’ as used in clause (d) of sec-
tion 125(1) Criminal Procedure Code includes both a male and
a female. In other words, the parents will be entitled to
claim maintenance against their daughter provided, however,
the other conditions as mentioned in the section are ful-
filled. Before ordering maintenance in favour of a father or
a mother against their married daughter, the court must be
satisfied that the daughter has sufficient means of her own
independently of the means or income of her husband, and
that the father or the mother, as the case may be, is unable
to maintain himself or herself. [335E-H; 336A-B]
2.2 When the statute provides that the pronoun ’his’ not
only denotes a male but also a female, it is not necessary
to refer to the report of the Joint Committee on Criminal
Procedure Code Bill for the interpretation of clause (d) of
section 125(1) Criminal Procedure Code. The father or moth-
er, unable to maintain himself or herself, can claim mainte-
nance from their son or daughter. The expression ’his father
or mother, is not confined only to the father or mother of
the son but also to the father or mother of the daughter. In
other words, the expression ’his father or mother’ should
also be construed as ’her father or mother’. [336H; 337A-B]
333
2.3 A daughter after her marriage does not cease to be a
daughter of the father or mother. If it is not so, parents
having no son but only daughters and unable to maintain
themselves, would go destitute, if the daughters even though
they have sufficient means refuse to maintain their parents.
[337D-E]
Raj Kumari v. Yashodha Devi, [1978] Cr. L.J. 608, overruled.
M. Areera Beevi v. Dr. K.M. Sahib, [1983] Cr. L.J. 412
and Repalli Masthanamma v. Thota Sriramulu, [1982] An. W.R.
393, approved.
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 378
of 1986.
From the Judgment and Order dated 11.10. 1985 of the
Bombay High Court in Crl. Revision Appln. No. 167 of 1985.
V.N. Ganpule for the Appellant.
A.M. Khanwilkar, A.S. Bhasme and G.B. Sathe for the
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Respondents.
The Judgment of the Court was delivered by
DUTT, J. The only point that is involved in this appeal
by special leave is whether the respondent No. 1 is entitled
to claim maintenance from the appellant, his married daugh-
ter, under section 125(1)(d) Cr. P.C.
The appellant Dr. Mrs. Vijaya Arbat, a medical practi-
tioner at Kalyan, District Thane, is the married daughter of
the respondent No. 1 Kashirao Rajaram Sawai, by his first
wife. Her mother died in 1948. Thereafter, the respondent
No. 1 remarried and is living with his second wife. The
respondent No. 1 filed an application before the Judicial
Magistrate, First Court, Kalyan, claiming maintenance from
the appellant, his daughter, at the rate of Rs.500 per month
on the ground that he was unable to maintain himself.
At the outset, the appellant raised a preliminary objec-
tion to the maintainability of the application on the ground
that section 125(1)(d) Cr.P.C. does not entitle a father to
claim maintenance from his daughter. The preliminary objec-
tion was overruled by the learned Magis-
334
trate, and it was held by him that the application was
maintainable. Being aggrieved by the order of the learned
Magistrate, the appellant moved the Bombay High Court in
revision. The High Court affirmed the order of the learned
Magistrate and held that the application of a father for
maintenance who is unable to maintain himself is maintain-
able against his married daughter having sufficient means.
In that view of the matter the High Court dismissed the
revisional application of the appellant. Hence this appeal
by special leave.
Sub-section (1) of section 125 Cr.P.C. provides as
under:-
"If any person having. sufficient means ne-
glects or refuses to maintain-
(a) his wife, unable to maintain herself or
(b) his legitimate or illegitimate minor
child, whether married or not, unable to
maintain itself, or
(c) his legitimate or illegitimate child
(not being a married daughter) who has at-
tained majority, where such child is, by
reason of any physical or mental abnormality
or injury unable to maintain itself, or
(d) his father or mother, unable to
maintain himself or herself,
a Magistrate of the first class may, upon
proof of such neglect or refusal, order such
person to make a monthly allowance for the
maintenance of his wife or such child, father
or mother, at such monthly rate not exceeding
five hundred rupees in the whole, as such
Magistrate thinks fit, and to pay the same to
such person as the Magistrate may from time to
time direct:
Provided that the Magistrate may
order the father of a minor female child
referred to in clause (b) to make such allow-
ance, until she attains her majority, if the
Magistrate is satisfied that the husband of
such minor female child, if married, is not
possessed of sufficient means."
Sub-section (1) of section 125 confers power on the
Magistrate of the First Class to order a person to make a
monthly allowance for the
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335
maintenance of some of his close relations like wife, chil-
dren, father and mother under certain circumstances. It has
been observed by this Court in Bhagwan Dutt v. Kamla Devi,
[1975] 2 SCC 386 that the object of section 125 Cr.P.C. is
to provide a summary remedy to save dependents from destitu-
tion and vagrancy and thus to serve a social purpose.
There can be no doubt that it is the moral obligation of
a son or a daughter to maintain his or her parents. It is
not desirable that even though a son or a daughter has
sufficient means, his or her parents would starve. Apart
from any law, the Indian society casts a duty on the chil-
dren of a person to maintain their parents if they are not
in a position to maintain themselves. It is also their duty
to look after their parents when they become old and infirm.
The learned Counsel, appearing on behalf of the appel-
lant, has urged that under clause (d) of section 125(1) a
father is not entitled to claim maintenance from his daugh-
ter whether married or not. Our attention has been drawn to
the use of the pronoun ’his’ in clause (d) and it is submit-
ted that the pronoun indicates that it is only the son who
is burdened with the obligation to maintain his parents.
Counsel submits that if the legislature had intended that
the maintenance can be claimed by the parents from the
daughter as well, it would not have used the pronoun ’his’.
We are unable to accept this contention. It is true that
clause (d) has used the expression "his father or mother"
but, in our opinion, the use of the word ’his’ does not
exclude the parents claiming maintenance from their daugh-
ter. Section 2(y) Cr.P.C. provides that words and expres-
sions used herein and not defined but defined in the Indian
Penal Code have the meanings respectively assigned to them
in that Code. Section 8 of the Indian Penal Code lays down
that the pronoun ’he’ and its derivatives are used for any
person whether male or female. Thus, in view of section 8
IPC read with section 2(y) Cr.P.C., the pronoun ’his’ in
clause (d) of section 125(1) Cr.P.C. also indicates a fe-
male. Section 13(1) of the General Clauses Act lays down
that in all Central Acts and Regulations, unless there is
anything repugnant in the subject or context, words import-
ing the masculine gender shall be taken to include females.
Therefore, the pronoun ’his’ as used in clause (d) of sec-
tion 125(1) Cr.P.C. includes both a male and a female. In
other words, the parents will be entitled to claim mainte-
nance against their daughter provided, however, the other
conditions as mentioned in the section are fulfilled. Before
ordering maintenance in
336
favour of a father or a mother against their married daugh-
ter, the court must be satisfied that the daughter has
sufficient means of her own independently of the means or
income of her husband, and that the father or the mother, as
the case may be, is unable to maintain himself or herself.
Much reliance has been placed by the learned Counsel for
the appellant on a decision of the Kerala High Court in Raj
Kumari v. Yashodha Devi, [1978] Cr.L.J. 600. In that case it
has been held by a learned Single Judge of the Kerala High
Court, mainly relying upon the report of the Joint Committee
on the Criminal Procedure Code Bill, 1973, that a daughter
is not liable to maintain her parents who are unable to
maintain themselves. The Joint Committee in their report
made the following recommendations:-
"The committee considers that the right of the
parents not possessed of sufficient means, to
be maintained by their son should be recog-
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nised by making a provision that where the
father or mother is unable to maintain himself
or herself an order for payment of maintenance
may be directed to a son who is possessed of
sufficient means. If there are two or more
children the parents may seek the remedy
against any one or more of them" (Emphasis
supplied).
The learned Judge of the Kerala High Court did not refer
in his judgment to the sentence which has been underlined.
It is true that in the first part of the report the word
’son’ has been used, but in the latter part which has been
underlined the recommendation is that if there are two or
more children the parents may seek the remedy against any
one or more of them. If the recommendation of the Joint
Committee was that the liability to maintain the parents,
unable to maintain themselves, would be on the son only, in
that case, in the latter portion of the report the Joint
Committee would not have used the word ’children’ which
admittedly includes sons and daughters. In our opinion, as
we read the report of the Joint Committee, it did not place
the burden of maintaining the parents only on the son, but
recommended that the liability to maintain the parents
should be of the sons and the daughters as well. We have
referred to the report of the Joint Committee inasmuch as
the same has been relied upon in Raj Kumari’s case (supra)
by the Kerala High Court and also on behalf of the appellant
in the instant case. When the statute provides that the
pronoun ’his’ not only denotes a male but also a female, we
do not think it necessary to refer to the report of the
Joint Committee for the
337
interpretation of clause (d) of section 125(1) Cr.P.C. The
father or mother, unable to maintain himself or herself, can
claim maintenance from their son or daughter. The expression
"his father or mother" is not confined only to the father or
mother of the son but also to the father or mother of the
daughter. In other words, the expression "his father or
mother" should also be construed as "her father or mother".
In M. Areera Beevi v. Dr. K.M. Sahib, [1983] Cr.L.J.
412, and Repalli Masthanamma v. Thota Sriramulu, [1982]
An.W.R. 393, another Single Bench of the Kerala High Court
and the Andhra Pradesh High Court have respectively taken
the view that the parents who are unable to maintain them-
selves can claim maintenance also from their daughters under
section 125(1)(d) Cr.P.C.
We are unable to accept the contention of the appellant
that a married daughter has no obligation to maintain her
parents even if they are unable to maintain themselves. It
has been rightly pointed out by the High Court that a daugh-
ter after her marriage does not cease to be a daughter of
the father or mother. It has been earlier noticed that it is
the moral obligation of the children to maintain their
parents. In case the contention of the appellant that the
daughter has no liability whatsoever to maintain her parents
is accepted, in that case, parents having no son but only
daughters and unable to maintain themselves, would go desti-
tute, if the daughters even though they have sufficient
means refuse to maintain their parents.
After giving our best consideration to the question, we
are of the view that section 125(1)(d) has imposed a liabil-
ity on both the son and the daughter to maintain their
father or mother who is unable to maintain himself or her-
self. Section 488 of the old Criminal Procedure Code did not
contain a provision like clause (d) of section 125(1). The
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legislature in enacting Criminal Procedure Code, 1973
thought it wise to provide for the maintenance of the par-
ents of a person when such parents are unable to maintain
themselves. The purpose of such enactment is to enforce
social obligation and we do not think why the daughter
should be excluded from such obligation to maintain their
parents.
The judgment of the High Court is affirmed and this
appeal is dismissed. There will, however, be no order as to
costs.
338
The learned Magistrate will now dispose of the applica-
tion under section 125(1)(d) Cr.P.C. of the respondent on
merits in accordance with law. We make it clear that we have
not expressed any opinion on the merits of the case.
S.R. Appeal dis-
missed.
339