Interpreting Section 125 CrPC: Judicial Duty to Scrutinize Affidavits and Ensure Realistic Maintenance Awards

The revisionists, Smt. Sadhana (wife) and her minor son, filed for maintenance under Section 125 Cr.P.C. against Jitendra Singh Som (husband), an engineer at Nokia Solutions.

The wife alleged dowry harassment and desertion during pregnancy.

The Trial Court awarded Rs. 10,000 per month to the wife and Rs. 15,000 to the son from the date of judgment, and lower amounts for the pendency period, assessing the husband's income at Rs. 1,20,000 per month.

Both parties challenged the order: the wife seeking enhancement to Rs. 75,000 and the husband seeking to set it aside, claiming the wife was a qualified fashion designer capable of earning and that he had dependent parents and a sister.

The court applied Section 125 of the Cr.P.C. as a measure of social justice to prevent vagrancy.

It relied on Rajnesh v. Neha (2021) regarding the mandatory disclosure of assets and liabilities and the principle that maintenance should be roughly 25% of the husband's net income for the wife and 15% for the child.

It cited Manish Jain v. Akanksha Jain (2017) and Shailja v. Khobbanna (2018) to establish that a wife’s "capability" to earn is not equivalent to "actually earning" and is no bar to receiving maintenance.

It also invoked Section 106 of the Evidence Act regarding facts within the personal knowledge of the husband.

The Court found that while the husband admitted a net monthly salary of Rs. 1,25,000, he intentionally concealed his father’s army pension and medical benefits to inflate his financial liabilities.

The Trial Court’s assessment was deemed "casual" for failing to scrutinize the husband's evasive affidavit, which lacked mandatory salary slips and bank statements required by the Rajnesh guidelines.

Regarding the wife, the Court held that her degree in fashion designing did not prove actual income, and she is entitled to a standard of living similar to her husband’s.

Applying the 25% and 15% benchmarks to the husband's net income of Rs. 1,25,000, the Court determined the Trial Court's award was insufficient.

It modified the order, directing the husband to pay Rs. 30,000 per month to the wife and Rs. 17,500 to the son from the date of the impugned judgment (01.12.2023). For the period from the filing of the application to the judgment, the amounts were fixed at Rs. 20,000 and Rs. 14,000 respectively.

The Court further ordered the judgment be circulated to all judicial officers in U.P. to ensure strict compliance with the Rajnesh v. Neha disclosure requirements.