B. Shanmugham @ Selvam vs Deivayani @ Devika

M. Karpagavinayagam, J.—This revision by the petitioner/husband is directed against the order of Judicial Magistrate; Saidapet, dated

5.9.1994 in M.C. No. 5 of 1989, directing the petitioner to pay maintenance at Rs. 350/- p.m. to the wife and Rs. 200/- per month, each to the

two minor daughters.

The wife respondent herein filed a petition before the Court below u/s 125 Cr.P.C., again the petitioner / husband, claiming maintenance for

herself and for her minor two daughters. After enquiry, the learned judicial Magistrate ordered maintenance by order dated 5-9-1994 at the rate

mentioned above from the date of the application viz. 2-9-1988.

In this revision, merits have not been canvassed. Learned Counsel for the petitioner urged the only point, that in the absence of any reason or

without stating any reason the learned Judicial Magistrate is erred in law, in giving effect to the order of maintenance with effect from the date of

application viz. 2-9-1988. He further contended that the learned Judicial Magistrate ought to have given effect to the order of maintenance only

from the date of order. To substantiate this submission, learned Counsel relied on the following decisions.

(i) Thanda Suraiah v. Thanda Sharada and Anr., 1989 (1) A LT 130 : II (1989) DMC 322 (AP).

(ii) Dharmendra Kumar Gupta Vs. Smt. Chandra Prabha Devi, .

(iii) Kala Bai and Anr. v. Mangilal , II (1993) CCR 1475 (MP)

In these decisions, it is held that as a rule, the order of maintenance should be made operative from its date, and in exceptional cases, the

maintenance could be ordered to be paid from the date of the application.

Before deciding the question, let me examine the facts of the case. On 29.1.1979, the marriage between the petitioner and the respondent was

held under Hindu rites. Subsequent to the marriage, they were living together for sometime happily at Thiruvanmiyur. Within a few days thereafter,

the petitioner/husband began to ill-treat her, asking to go to her parents'' house and get some more sridhana articles. However, on intervention of

elders, the dispute was settled. Subsequently, out of their wedlock, one son and two daughters were born. But even then, the torture of the

petitioner/husband continued, demanding cash. On 9.1.1984, following the torture at the hands of die husband, the respondent/wife sustained

serious injuries, and she was admitted in the Kasthuriba Hospital, Madras. Again on compromise being effected, they lived together for sometime.

On 14.2.1984, the respondent/wife was beaten by the husband cruelly. Unable to bear the torture, on 15.2.1984, the wife filed a complaint of

dowry torture, in Thiruvanmiyur Police Station. The said petition presented by the wife was enquired into by the police in the Police Station and the

husband was warned. Thereafter, since the husband has not taken care for their maintenance, the wife filed the application for maintenance on

2.9.1988, before the learned Judicial Magistrate, Poonamallee. After one year, this case was transferred to the Judicial Magistrate''s Court at

Saidapet, and renumbered as M.C. No. 5 of 1989. Then, enquiry commenced.

On behalf of the wife, she examined herself as PW 1 and on behalf of the husband, he examined himself as RVV 1.

It is the case of the wife that after the wife and the children were driven out of the home, the petitioner/husband contracted a second marriage

with another woman by name Lalitha. Though all these allegations have been denied by the husband, the learned Judicial Magistrate accepted the

case of wife and awarded maintenance to her and the minor daughters as referred to above, having regard to the fact that the petitioner is working

in Indian Bank, and drawing a sum of Rs. 2,500/- per month.

Now the question that crops up for consideration in this revision is whether the learned Judicial Magistrate is right in giving effect to the order of

maintenance from the date of the application. In order to decide the said question, we have to see the scope and object of the provisions of

Section 125, Cr.P.C. The object behind the benevolent provision is to prevent vagrancy and ensure that the destitute woman and neglected

children are provided promptly with sustenance. Section 125 of the Code of Criminal Procedure is meant to achieve a social purpose. It provides

a speedy remedy for the supply of food, clothing and shelter to the deserted wife.

The legislation in its wisdom has incorporated the provision in Cr.P.C., implying thereby that refusal or neglect in such cases is criminal in nature.

It is succinctly said that where there is right, there is remedy. And it is trite position that such a remedy is required to be speedy and it must rest on

the linchpin of the summary procedure.

It is unfortunate that the erring husband left his wife in the lurch and opted to live with some other women. Moreover, the petitioner himself

admits that his wife gave a complaint to the police, for dowry torture, and he was enquired by the police and warned. Despite this, the petitioner

did not take care of the wife and minor daughters from the year 1984 onwards. This attitude drove these sufferers to seek shelter of the protective

umbrella provided u/s 125, Cr. P.C., in the year 1988. Yet the proceedings hibernated with no prospects of early justice in sight. It may be

observed that the procedural wrangle is sure to erode the faith in our system.

In P.N. Dude v. P. Shiv Shankar, 1988 S.C. 1208, it is noted with deep concerned that ""Justice cries in silence for long, far too long.

The case on hand indicates that here is a wife and two children wronged by the husband/father, who had to suffer also at the hands of the

Court. This tends to shake me confidence in the effectiveness of the relevant provision and procedure.

Of course/Section 125 (2) of the Code, reads that ""such allowance shall be payable from the date of the order, or, if so ordered, from the date

of the application for maintenance."" These wordings, in my view, would not, however, mean that the Court has to normally pass an order of

maintenance, operative from the date of its order. Granting of past maintenance is purely with the discretion of the Court. However, the discretion

has to be exercised judiciously, and it shall not cause any hardship to either of the parties.

When the unfortunate wife knocks at the doors of the Court in the event of her being not able to maintain herself, and when the Court finds her

entitlement, certainly such maintenance could be ordered with effect from the date on which she approached the Court with an application u/s 125,

Cr.P.C. If interpretation is given to Sec. 125(2), Cr.P.C., in the manner, that order of maintenance could be made operative, only from the date of

order, that would defeat the object of the legislation to prevent vagrancy and ensure that the destitute woman is provided promptly with

sustenance. As referred to earlier. Section 125 Cr.P.C. came to be introduced in order to achieve a social purpose, by providing a speedy remedy

for the supply of food, clothing and shelter to the deserted wife. Therefore, mere non-mentioning of the reason for making the order operative from

the date of application, would not automatically invalidate the order.

It is an admitted fact that there was no interim maintenance ordered pending enquiry. Invariably, in the cases, where there is no dispute about

the marriage and me paternity of the children/as the Apex Court held, the Trial Court could order interim maintenance. The Trial Court, taking into

consideration, the absence of an order of interim maintenance, directed the petitioner herein to pay maintenance, from the date of application u/s

125, Cr.P.C.

In these circumstances, on considering the scope and object of the provisions of law, I feel that the order of Court below need not be

disturbed in any way.

In the result, the revision is dismissed.