SRI AMRIT BAISHYA vs SMTI KABERI DAS BAISHYA

P.K. Deka, J

Heard Mr. S. Chauhan, learned counsel for the appellant and also Ms. B. Choudhury, learned counsel for the respondent.

The present appellant is the husband and the respondent is his wife. The respondent/wife preferred an application under

Section 13 of the Hindu Marriage Act, 1955 for dissolution of her marriage with the appellant/husband by way of a decree of divorce and for

permanent alimony amounting Rs.10 lakh before the learned Court of District Judge, Darrang at Mangaldai which was registered as TS(D)

No.14/2009.

In brief, the factual matrix of the respondent/wife in the divorce petition are mainly centered with respect to the cruelty and torture, both mental and

physical perpetrated on her by the appellant/husband and his family members. The parties to this appeal were married on 07.02.2007 as per the Hindu

rites and customs. Their conjugal life started at the residence of the appellant/husband which is situated in the remote village within the Darrang

District. On the other hand, her paternal place is situated in the semi-urban area in the district of Kamrup (M). She was not accustomed to the village

life and while forcing her to do the daily domestic works as prevalent in a typical interior village, she was forced to share her stridhan with the sisters

of the appellant/husband and on refusal to share, she was tortured physically. As a consequence, she has to file criminal cases against the

appellant/husband and his family members though subsequently they were acquitted. She had to take help of the court for issuance of search warrant

in order to get back her stridhan and out of the total stridhan leaving aside substantial numbers of articles, she could retrieve a few of it. Cohabiting

hardly for three months after the marriage she was compelled to prefer the divorce application along with the relief of permanent alimony. The

appellant/husband is a government employee under the Forest Department and the owner of valuable landed property and as such she sought for the

permanent alimony of Rs.10 lakh. It would not be out of place to mention that prior to filing of the said divorce proceeding, she was directed to pay a

sum of Rs.2,000.00 as her maintenance by the appellant/respondent in a criminal proceeding under Section 125 of the Cr.P.C.

The appellant/husband vide his written statement by denying the allegations leveled against him and his family members pleaded that after the

marriage the respondent/wife refused to cohabit with him at his village home and insisted to take rented accommodation at Guwahati or in the

alternative, demanded him to stay in the paternal place of the respondent/wife. The appellant/husband is a Grade IV employee of the Forest

Department and he could come to his village home twice in a month and during such visits, the respondent/wife complained against his family

members. After 7/8 days of their marriage, the respondent/wife refused to cohabit with the appellant/husband and after hatching a plan, she called her

parents and on 19.05.2009, they took her away in presence of the local gaonburha. Thereafter the respondent/wife filed three criminal cases against

the appellant/husband and his family members. He is a Grade IV employee of the Forest Department drawing basic salary of Rs.7,985.00 and there is

no landed property standing in his name and as such the demand of the permanent alimony to the tune of Rs.10 lakh was totally unjustified and

unreasonable and as such the respondent/wife was not entitled for the relief sought for in the divorce proceeding including the relief of permanent

alimony.

The learned court below after taking evidence of the parties to the suit, decreed the suit vide judgment and decree dated 17.07.2015 along with a

direction that the respondent/wife is entitled to a sum of Rs.7,50,000.00 only as permanent alimony.

The appellant/husband preferred the present appeal under Section 28 of the Hindu Marriage Act, 1955 mainly challenging the amount of

Rs.7,50,000.00 granted by the learned court below as permanent alimony to the respondent/wife and not beyond that.

Mr. Chauhan, learned counsel for the appellant submits that the appellant is not aggrieved with the decree of divorce but is aggrieved with respect

to the amount of permanent alimony so decreed. The appellant is a 4th Grade employee under the Forest Department and serving as a Forest Guard

and his monthly pay ranges not beyond Rs.20,000.00 and there is no other income of the appellant. With the said amount of salary, he is supposed to

maintain his other family members and in such a situation it would be very difficult on the part of the appellant to pay the said amount of

Rs.7,50,000.00 as the permanent alimony. Further it is submitted that the respondent/wife cohabited only for three months and whatever belongings

she carried after the marriage as her stridhan were taken back on the basis of the search warrant issued by the court, under such circumstances the

findings of the learned court below while deciding the issue of permanent alimony is not proper and the same is to be interfered by this Court.

Ms. Choudhury, the learned counsel for the respondent submits that there is no merit in this appeal as the learned court below judiciously considered

all the angles and then arrived at a reasonable amount of permanent alimony. It is further submitted that the respondent is not at all qualified in order to

get a job for her sustenance without becoming a burden on her parents. So the learned counsel submits that no interference is required in this appeal

by this Court.

The learned court below had gone through the pleadings of the parties to the appeal. It was alleged by the respondent/wife that leaving aside the

salary of the appellant/husband, he used to earn a sum of Rs.1 lakh per year from his cultivation and in addition to that out of the fishery, her husband

earns about Rs.30,000.00 to Rs.40,000.00 per year and as such she sought for Rs.10 lakh as the permanent alimony. On the other hand, the

appellant/husband denied such allegation with regard to the agricultural income and pleaded that he use to draw a sum of Rs.20,000.00 only as salary

per month. The learned court below rightly discarded the pleadings of the respondent/wife as the same could not be proved by her. On the other hand,

the learned court below accepted the sum of Rs.20,000.00 as the only income out of the salary of the appellant/husband. It is specific from the

findings of the learned court below that the petitioner is a Grade IV employee under the Forest Department and under such circumstances the learned

court below considering the status of the respondent/wife she enjoyed being the wife of the appellant/husband arrived at the figure of Rs.7,50,000.00

as the permanent alimony, the respondent/wife is entitled from the appellant/husband.

In the present case in hand while deciding the issue of permanent alimony, the court must confine to the income of the appellant/husband inasmuch

as leaving aside the salary of Rs.20,000.00, the respondent/wife failed to bring on record any cogent evidence to show that the appellant/husband has

any agricultural income as pleaded. The learned court below held that that the petitioner is a 4th Grade employee and further held that he is not that

qualified in order to fetch him further promotion in the Forest Department. Under such circumstances, prospect of increase in future earnings of the

appellant/husband cannot be held to be bright except within his pay scale as a Grade IV employee. If considered from the said angle, in our opinion,

the learned court below had declared the permanent alimony on the higher side. Considering the totality of the factual matrix and the future prospect

of income of the appellant/husband, we opine that the said amount of Rs.7,50,000.00 be reduced and fix at Rs.5 lakh which in our considered opinion,

would mitigate the claim of the respondent/wife.

Accordingly, this appeal is allowed thereby directing the appellant/husband to pay in total a sum of Rs.5,00,000.00 (rupees five lakh) as the

permanent alimony after deducting the amount already paid in the Registry of this Court. The said amount be paid within a period of two months from

today. In the event of failure of the appellant/husband to pay the said amount of the permanent alimony, within a period of two months from today the

respondent/wife shall be at liberty to take shelter as prescribed under the law for its realization through the learned court below which passed the

decree of divorce and permanent alimony.

Accordingly, this appeal is disposed of. No cost. Decree be prepared as per the terms of the judgment and order.

Send back the LCR.