BHUPINDER SINGH vs. DALJIT KAUR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: BHUPINDER SINGH Vs. RESPONDENT: DALJIT KAUR DATE OF JUDGMENT13/11/1978 BENCH: KRISHNAIYER, V.R. BENCH: KRISHNAIYER, V.R. SHINGAL, P.N. SEN, A.P. (J) CITATION: 1979 AIR 442 1979 SCR (2) 292 1979 SCC (3) 352 ACT: Criminal Procedure Code, 1973, Section 125 Scope of. HEADNOTE: The respondent obtained an ex parte maintenance award for a sum of Rs. 250/- p.m. from the Court of competent jurisdiction under Sec. 125 Crl.P.C. Subsequently, as a result of a compromise between the parties and resumption of cohabitation an application was made by the respondent praying that her application for maintenance be dismissed and the execution proceedings for recovery of maintenance be withdrawn. Though the Trial Court did not proceed to recover the arrears of maintenance it did not set aside the award. As the respondent was betrayed, she proceeded to enforce the order for maintenance. The petitioner resisted the application on the ground that resumption of cohabitation, after the original order for maintenance revoked the said order. This plea having been rejected right through the petitioner came up by way of special leave. Dismissing the petition, the Court, ^ HELD: the Criminal Procedure Code is complete on the topic and any defence against an order passed under section 125 Crl.P.C. must be founded on a provision in the Code. Section 125 b a provision to protect the weaker of the two parties, namely, the neglected wife. If an order for maintenance has been made against the deserter it will operate until vacated or altered in terms of the provisions of the Code itself, if the husband has a case under section 125(4)(S) or section 127 of the Code it ii open to him to initiate appropriate proceedings. But until the original order for maintenance is modified or cancelled by a higher court or is varied or vacated in terms of section 125(4) or (S) or section 127, its validity survives. It is enforceable and no plea that there has been cohabitation in the interregnum or that there has been a compromise between the parties can hold good as a valid defence. [294G-H, 295A] A statutory order can ordinarily be demolished only in terms of the statute. That being absent in the present case the Magistrate will execute the order for maintenance [295 B] Fazal Din v. Mt. Fatima, A.I.R 1932 Lahore P. 115; http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 approved. Natesan Pillai v. Jayammani, A.I.R. 1960 Madras, U. Po Chein v. Ma Sein Mya, A.I.R. 1931 Rangoon, 89, Ampavalli Veerabhadrudu v. Ampavalli Gaviramma 1955 A.l.R. (Crl.) p. 244; over-ruled. JUDGMENT: CRIMINAL APPELLATE JURISDICTION: Review Petition No. 95 of 1978. K.R. Nagaraja, S.K. Metha and P.N. Puri for the petitioner. 293 The order of the Court was delivered by KRISHNA IYER, J.-A short narrative of the facts is necessary to explore and explode the submission that a substantial question of law arises, which merits grant of leave under art. 136 of the Constitution. The respondent is the wife of the petitioner. She moved the Magistrate, having jurisdiction over the subject-matter, for grant of maintenance under Sec. 125 of the Criminal Procedure Code. The Court awarded maintenance, in a sum of Rs. 250/- per mensem but the order was made ex-parte since the petitioner did not appear in court. The motion for setting aside the- ex parte order was dismissed whereupon a criminal revision was filed by the husband before the High Court. During the pendency of the said petition a compromise was entered into between the parties as a result of which the wife resumed cohabitation with the husband. This resumption of conjugal life was followed by an application by the wife (respondent) praying that her application for maintenance be dismissed and the execution proceedings for recovery of arrears of maintenance be withdrawn. Apparently, on this basis the trial court did not proceed to recover arrears of maintenance. But as the record now stands, the order for maintenance remains. That has not been set aside and must be treated as subsisting. The High Court apparently dismissed the revision petition on the score that the parties had compromised the dispute. Later developments were not as smooth as expected. The wife was betrayed, because her allegation is that her husband is keeping a mistress making it impossible for her to live in the conjugal home. Naturally, the proceeded to enforce the order for maintenance. This was resisted by the petitioner (husband) on the ground that resumption of cohabitation, after the original order for maintenance, revoked the said order. This plea having been rejected right through, the petitioner has come up to this Court seeking leave to appeal. The short question of law pressed before us is that the order for maintenance under section 125 of the Code is superseded by the subsequent living of the wife with the husband and is unavailable for enforcement. Counsel has relied on a ruling of the Madras High Court in A.I.R. 1960 Madras 515. The holding in that case is that resumption of cohabitation puts an end to the order of maintenance. The learned Judge observed: "on the authority of the above decisions I must hold in this case that there was a reunion for some time and that put ran end to the order under S. 488 Cr. P. C. If the wife separated again from the husband, then she must file another peti- 294 tion, a fresh cause of action, and obtain an order if she satisfied the Court that there is sufficient reason http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 to leave her husband and that he neglected to maintain her." To the same effect is the decision of the Andhra High Court reported in 1955 Andhra Law Times Reports (Criminal) Page 244. The head note there leads "If a wife who has obtained an order of maintenance under Sec. 488 rejoins her husband and lives with him, the order is revoked and cannot be enforced subsequently, if they fall out again. If there are fresh grounds" such as would entitle her to obtain maintenance under Section 488, it is open to her to invoke the jurisdiction of court once again for the same relief." An earlier Rangoon case (A.I.R. 1931 Rangoon 89) as lends support to this proposition. A contrary position has found favour with the Lahore High Court reported in A.I.R. 1932 Lahore p. 115. The facts of that case have close, similarity to the present one and the head-note brings out the ratio with sufficient clarity. It reads: Shadi Lal, C. J. observed: Now, in the present case the compromise, as pointed out above, was made out of Court and no order under S. 488, Criminal P. C. was made in pursuance of that compromise, Indeed, the order of the Magistrate allowing maintenance at the rate of Rs. 10 per mensem was neither rescinded nor modified, and no ground has been shown why that order should not be enforced. If the husband places his reliance upon the terms of the compromise, he may have recourse to such remedy in a civil Court as may be open to him. The criminal Court can not however take cognizance of the compromise and refuse to enforce the order made by it." This reasoning of the learned Chief Justice appeals to us. We are concerned with a Code which is complete on the topic and any defence against an order passed under section 125 Cr1. P. C. must be founded on a provision in the Code. Section 125 is a provision to protect the weaker of the two parties, namely, the neglected wife. If an order for maintenance has been made against the deserter it will operate until vacated or altered in terms of the provisions of the Code itself. If the husband has a case under section 125 (4) (5) or section 127 of the Code it is open to him to initiate appropriate proceedings. 295 But until the original order for maintenance is modified or cancelled by a higher court or is varied or vacated in terms of section 125(4) or (5) ar section 127, its validity survives. It is enforceable and no plea that there has been cohabitation in the interregnum or that there has been a compromise between the parties can hold good as a valid defence. In this view, we hold that the decisions cited before us in favour of the proposition contended for by the petitioner are not good law and that the view taken by Sir Shadi Lal Chief Justice is sound. A statutory order can ordinarily be demolished only in terms of the statute. That being absent in the present case the Magistrate will execute the order for maintenance. Our order does not and shall not be deemed to prejudice the petitioner in any proceedings under the law which he may start to vacate or vary the order for maintenance. S.R. Petition dismissed. 296 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4