Supreme Court: In an exemplary decision upholding a wife’s right to receive maintenance, the division bench of Dipak Misra and P.C. Pant, JJ., held that a wife’s right to receive maintenance under Section 125 of CrPC is an absolute right, unless disqualified. The Court further reiterated that grant of maintenance to a wife is a measure of social justice and a husband who is under obligation to maintain his wife, cannot be permitted to plead his inability to do the same due to financial constraint, as long as he is able- bodied and capable of earning.
As per the facts of the present case, the appellant was compelled to flee her matrimonial home due to extreme atrocities committed upon her by the respondent (husband). Suffering from desertion and ill-treatment, the appellant filed an application for grant of maintenance at the rate of Rs.4000 per month on the foundation that husband was working on the post of Nayak in the Army and receives salary as well as other perks. The Family Court, Lucknow decided in the favour of the wife and directed the respondent to pay a sum of Rs.2500 as monthly maintenance allowance from the date of submission of application till the date of judgment and thereafter Rs.4000/- per month from the date of judgment till the date of remarriage. However the High Court reduced the maintenance allowance by 50% on the ground that the husband had retired from the service. The appellant was represented by J.N. Dubey.
The Court was highly critical of the fact that the High Court failed to appreciate the evidences with the same finesse as it was done by the Family Court. The Court pointed out that the husband took voluntary retirement from the services so that he escapes the liability of paying the allowance. The Bench also took to task the Courts for prolonging the case for over a decade, especially when it has been already reiterated by this Court that cases related to maintenance should be decided expeditiously for the benefit of the wife. The Court further observed that a woman, who has been compelled to leave her marital home, should “not be allowed to feel that she has fallen from grace”. As long as the wife is held entitled to maintenance under Section 125 CrPC, it has to be adequate so that she can live with dignity as she would have lived in her matrimonial home. Thus in an ex-parte decision, the Court set aside the Order of the High Court and upheld and restored the decision of the Family Court. Shamima Farooqui v. Shahid Khan, 2015 SCC OnLine SC 288, decided on 06.04.2015
Ya its good but so many womens r misusing dis 125 of Crpc families r dividing
Very good and informative
vassey yeh Hon'ble court ka decision binna pekesh pat ke hai jo Manney / laggu hoga he hoga ! Lekin es facts se hat kar sochney wali baat hai K 1);qua Kissey Larke ka vivah ho kar kisi larke ke ghar main aana jamnam sidh adhikar hai ?
2)qua Shaddi karty sammey yeh kanoon ke taraf se dekh liya ggay the ke Larkey ko acha rojgar milgaya hai ?
3)qua larkey ke parvarish aur education aur Rojgar main Kanoon ne apney DUTY nebhai ?
4)qua koi assa kanoon hai ke jis ke conditions par shaddi hoti hai ? {jassey Pakistan main HAQUE Mehair ke condition hoti hai etc}
5)qua married life ke lye koi pardarshi kanoon hai jo yeh sabat karta ho ke (court ke pass anney ke liye) kasoor kis ka tha ? { jabke loog to shaddi tah hooty he / shaddi hote he / shadi ke baad patti ke ghar main janney se pehley he / shadi ke 1 din se le kar shaddi ke 5 – 7- 10- 20 25-30saal/ marney se pehley martey martey apney STATEMENT apney PATTY ke virudh likh wa jattey hai KE OSS ne / oss ke Maa, behan ne, bhai ne, pitta ne,Jijja ne etc oss ko atchair deety rahe hai or yeh aaj se 1-2-5-10-20-30 sal purani baat hai ! hai na harrani wali baat ! JAB KE ZINDGHI GUZAR JANNEY PAR BHEE SIRF EK TAKRAR SE SURAKSHA DENEWALE,JILLATH/PAPPI/QUATIL etc banna deya jattey hai! JIS main kuch jayda role Police investigation ka hota hai ! JAB ke es main koi bhee trabsparent Rule nahi jis ke MAAN kar +ve part ply ho / kiyya jaye / dekhai de / dekha janna chaheya etc! Qua ek din ke takrar jo kisi ke taraf se bhee ho QUA patty ko kasoor war theranney ke liye kaffi hai ?
6) Qua Admi ne koi ADMI ban kar GUNAH kiya hai ke EK to veh kisi ANJAAN Soch ko apney ghar ke SHOBHA banaey / uss ko ghar la lake uss ke faith par apna GHAR / jaroori saman shoor jaye ! Jo oss par kisi sammey latak te huye TALWAR var kar saktey hai AUR Jab ke kanoon 100% Aurat ke saath hai !
7) Qua Mard ne shaddi kar ke koi gunah kiyya hai? Yahan MARD ka qua vajood hai? Qua KISI bhee MARD se Divorce ya Mard ko ZATNA preplaining ka hissa nahi ho sakti ?
8) qua hamarey Kanoon main BOYS ura GIRLS ko marriage se pehley opposite relation NA bananey ka koi kanoon hai? Jo before marriage opposite SEX / opposite Relation ke barrey main koi conditions jarri ke huye hain JIN ke presence main assey bhee order pass kiye jattey hoon ? Jab ke apney to yeh bhee azadi hai ke koi bhee / kisi se / SAHMATI se physical relation rak sakta hai ( jo bilkul galat hai ) JAB ke kanoon ke anusar Aurat kabhi bhee SEXILY harrasment ke complaint kar sakti hai Aur apna Kanoon sunta aur amal bhee kar ta hai!
9) qua app ne ummer ke saath saath barney se yeh bhee TAJURBA nahi pay leya ke before marriage ke Affairs / sexual relation / gatividian Marital life pe 100% assar dalte hain ! Mai to maan chukka hoon jab ke merri ummer kareeb 51-52 sal ke hai Aur mai he Akela ES desh main nahi rehta ya akela nahi jo ES ummer se guzra hoon jab ke manney bhee sab kuch dusron ke jassey sab kuch kiya jo dusrey bhee kartey hain! Lekin Mai aab manta hoon ke manney nhee dusron ke tarah SAMAJ/ Apno ke nazar se bachha kar kuch assay mainey bhee CRIME kiya thay JO AAJ BHEE MERI LIFE KO disturb / un necessary tension /har sammey unni purani Yaddon main khoey rehna / har sammey banni rehney wali harras ment / vivad, ghar main jaggrey ka un common ISSUE etc banta re rehta hai ! JAB ke yeh baat khul kar samney nahi attey !mai ek male hoon Tou ek Female ka qua hall hoota hooga !? Jab ke marital life ke baad divorce / suicide / vivad or karan kuch orr bhee hote hain ! Jis ka faida sirf Aurat ko he milta hai chahey 99%ya 80% Aurat ka he kassor que na hoo! Vassey es panelity ke liye kam se kam 50-50% to kasoor hona nahe chaheya? Es mai Aurat ke taraf ka qua nuksan hota hai, JAB ke 100% kasoor war MARD manna jatta hai!Jis mai 1% bhee na kasoor waro ka nam likha kar BLACKMAILING se Shadi ke nam par kharach kiyya huya PAISA manmargi se CLAIM bhee kiya jatta hai AUR allag se liya bhee jatta hai, Zahan tak ke Aurat ghar se jattey samey GOLD etc lee jatti hai or oss ka koi evidence na hone par MARD ke party ko kasoor war banna diya jatta hai!
10); qua Mard ya AURAT,kisi bhee party ko -ve party milney ke karan ya Vasta parney ke karan ZINDGHI Narak nahi ban jatti / Zindghi ke matlab,Sakoon etc baddal NAHI jatta ?
a)Qua yeh SHADI ke nam par Zindghi DAV par laganey ka Blind faith nahi? Jab ke SAZA kisey ACT ke adhin de jatti hai? jo fraud sa mamla nahi lagta ?
b)Qua kannon k Hukum binna kisey SEDHANT / condition ke SHADI ke masley main bhee BLIND faith nahi ? jo FRAUD sa mamla nahi lagta ?
c) Marital life jo ES desh main to qua ES sansar main Rishton ko naam dene ke liye aur Loogon ko joorey rakhney ke liye / Ek system main kisi principal ke tehat MARAYADA main rakney ke liye Transparent rishton ke saath saath TRANSPARENT system nahi hai ? jis main En ko jorney keliye kanoon koi part nebha ta ho / koi help karta ho ? Hn vo es main apney dakhal se es system ko disturb karta raha hai ! Jassey kai bar kanoon ammend kiye gaye / banaeya gaye/ toorey gaye etc !
d) Har ek ko shaddi ka hque agger kanoon ne diya hoota to har ek INSAAN shadi karta!Lekin kuch loog SHADI ke bandan main na badh kar ES ka 100% maza le kar kai tarah ke CRIME ko janam de kar dunya se binna SAZA paye challey jattey hai, Lekin on se paida huya AULAD apna HQUE panney ke liye Kai tarah ke CRIME kartey huye Kai LITIGATION file karke Kanoon ko NAYA kanoon bananay ke liye MAJBOOR kar dete hain ! JIS ko NAKARA nahi ja sakta ?
TO fir que 100% EN Rishtoon ke liye REKH-DEKH nahi karta, Sirf shadi ke baad he ENTRY que karta hai ? QUE ! jo kanoon ke taraf se aprad sa lag ta hai !
Assey kisi Masley par dekhai dety NALAYAKI ke liye mainey APNEY Rashterpitta ko Regd letter ke sath dt 18 dec 2014 ko Pakistan ke PRESIDENT ko lt dt 16 dec 2014 bejtey huye copy united Humanrights origination ko bhee regd post ke thee jo es baat ke gawah or missal bhee hai !?
++++ Es baat se Mukra nahi ja sakta ke LARKI hoona gunah nahi ! Tou qua LARKA hona gunah hai ? jab ke larka aur ya oss ke party jo es episode main gunahgar bantey hain Shayad abhi tak es ne ek PAISA na kamai kiyya ho, YA boukhey rehney par bhee apney Ziadad ko sale na kiya ho ! Lekin ek Mehman ke attey he ZINDGHI ka rukh badal jatta hai ! Que ?+++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++=
+Qua kabhi socha hai K larki hoona gunah quehai / que gunah mantey hai / Assal main que loog nahi chahtey k unn ke LARKeon ( Female) na hoon ! ES KA JAWAB YEH HAI ke SHAYAD loog dar jattey hain K 'Jis piyar / chav s vo apney BETI ko pall poss kar bara kareney gee LEKIN pana nahi unn ke BETI ka hal SUSRAL main / shadi ke baad qua hoo !? Bus yehi karan hai ! jis k meesal hai ke en batton ka bachon par assar nahi hoota que ke en batton ke samaj nahi hoti,+ve soch wale parents par assarnahi hota que ke YEH je h batten jantey hai AUR apney BACHI ko Penley se he +ve thought sa babana chahtey hai ! Lekin takder ka likha koun Mitta sakta hai, SAMAJ ke HARKAT aur KANOON ke dour tak ne dekney se ANDEKHI ke karan kabhi kabhi +ve soch wallo ke hath kharrey ho jattey hain AUR kisi na kisi RANJISH ke karan MARMITNA parta hai !jis ke karan patta bhee nahi challtey !……………………………..
++++++'Insaan ke fitret hai ke jeetey je oss ke taraf koi bhee ungley na karey or uss ke shan ke khilaf koi awaz bhee na utthey !'++++++++++
LEKIN IMAGE KO BACHANEY KE LIYE USS KE KAI TARAH KA KHEL KHALNEY PARTEY HAIN JO CRIME HOOTEY HAIN'!+Assal main 99% karan samney nahi aatey / shupai leye jatte hain / janbooj kar investagation favor-disfavor ke adhar par hotey hain,ya sach etna karwa hota hai ke shupana he parta hai etc etc !?
+ puratan sammey main aur abhi abhi bachpan mai rishtey jorney wali parampara jo khatam ke gaye hai jo ke assal main en rishton ke liye EK +ve sooch thee que ke agger aap aam insaan ban kar +ve soch aur dour andshi se sochey to aap Pao gey ke Teen ager jo SEX ke chah ke NAYE entry ke karan( bad films, culture etc)se Exploit se awastha main aksar fissal jattey hai, JIS ke missal BHRUN hatya, condom ke aam sale,garab nerodhak golian, intercorse instrument ke bikri, news main aam vashion ka pakrey janna, Bharat ke kannon ne he kahin kahin open SEX ke permition our kuch moh boltey kannon / rule pass karna bhee evidence haietc ! YEH jaroori nahi ke har SEX karney wala Har roj pakra jaye !? os ka ek bar pakra jana / ya shq / evidence milna he kafi hai !Jassey corruption lene wala corruption har roj leta hai Lekin apney galti se EK barpakra jatta hai, ya pakra bhee nahi jatta, Que ke es main SATARKTA 100% hoti hai! Bilkul jassey husband wife ka yehi to kam hota hai Lekin kabi muskhil se Zindghi main bachon ko yeh RAZ nahi khulne detey ! ++++++++++++++++++++++++++++++++++++++++++ Que ke ES ke har kisi ko Jaroorat hai, Har koi Balag awastha main 100% chah rakhta hai, ager koi assa nahi hai tou FUTURE ke liye koi problem hai jis ka upchar chaheya! Que ke YEH to +ve shareer ke +ve production hai, JO sirf achey SANSKARON / Rishtoon ke majbooti / +ve thought ke parants / +ve Samaj / +veness ka part etc he essey rok sakta hai! Missal ke liye Jassey aaj kal RAPE cases ka barna jab ke SAZA sakhat hai LEKIN Umang or AVSAR etc assey bat ka karan banty hain ! Tou qua pehley assa nahi tah, Qua aap samaj te hain ke 100% NEWS flash hoti hain? NAHI sirf 1-2% ! ++++++ Insaan 'sirf es mamley mai jo os ke sooch main aa gaya' ek janwar se bhee badtar hai!? jo ko kanoon se nahi SYSTEM se handel kiyya ja sakta hai, jassey agger bookh ke samey kisi ko KHANA na diya jaye to bookh ke MAR janney par vo khai gaa? NAHI !Lekin ek doo (1-2) bar vo JIJ ke ga Lekin es ke baad vo apney POHANCH ke anusar SHEEN le gaa !? BUS kanoon ka kam hai JIJHAK banaey rakhey !Es ke aggey Kanoon ve fal hai / Asmarath hai ! ……………
Lekin kasoor karney ke baad saza dene bhee tou kanoon ka transparent part manna nahi ja sakta, Que ke SAZA ko Insaan ke ander ke SHATIAN ko deni hai, INSAAN ko thoori ! WEH to aap ka roop / sathi / hissa /member hai jo aap / aap ke samaj mai pal bar ke barra huya hai ! "JAB KE SAZA PATTEY SAMEY INSAAN KE ANDER KA SHAITAN SOO CHUKA HOTA HAI"Agger Shatian ko rokna hai tou ussey samey ROKNA hoga jo kanoon nahi kar sakta, Agger SAZA deni hai toweh insaan ko milley gee, JO Kanoon ka transparent part nahi hai NA he hona chaheya, ES main SHATIAN kahan hai !? ++++++++++++++++++++++++++++++++ ES LIYE SHATIAN KO JAGNE NA DOO !?+++++++++++++++++++++++++++++++++++++++ Es liye Meri Suggestion hai ke Transparent / dour tak soch wale / jaldi se / binna pakesh pat ke kanoon ke jarrorat hai JO abhi EK tarfa dekhai deta hai, ES K BARREY MAI MAI APNEY SUGGESTION MAGNEY PA DENA APNEY DUTY OR SOBHAGYA SAMJU GAA, JO SHAYAD EK VILIKHAN PEHCHAN BHEE HO!?++++ MAAN le jiya agger MALES main es ke barrey main KRANTI paida ho gaye to ES chal rahi COLD WAR ke against chalne wali COLD WAR apney desh ko bhee AUR AUR Basham karty jaye gee JIS se DESH ke samman aur shakti etc ko khatra ho sakta hai !? jab ke assey kuch crime sccandel / scam ke part se mehsoos hote hai! jo sirf kuch leney ka karan bhee bantey hai, Verna Izzat , man maryada etc ke aggey PAISEY ke Qua keemat!? YEH meri common request common casses ke liye hai !(jaihind )