CRR(F)-1112-2022 (O&M) -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

CRR(F)-1112-2022 (O&M)

Date of decision:07.07.2025

Bhavya Pathania and another

...Petitioner(s)

Versus

Navdeep Pathania

...Respondent(s)

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:- Ms. Baani Chhibber Mahajan, Legal Aid Counsel with

Mr. Prateek Mahajan, Advocate and

Ms. Solani Sharma, Advocate, for the petitioners.

Mr. J.S. Mahal, Advocate, for the respondent.

Mr. Preetinder Singh Ahluwalia, Amicus Curiae with

Ms. Bhavi Kapur, Advocate and

Mr. Jaiveer Singh, Advocate.

****

JASGURPREET SINGH PURI, J.

1. An important question of law which has arisen in the present case

is whether an unmarried major daughter is entitled for the grant of maintenance

from her parents or not in a proceeding under Section 125 of the Code of

Criminal Procedure and if yes, then under what circumstances.

Facts of the present case

2. Two daughters of the respondent, aged 19 years and 15 years, filed

a petition under Section 125 of the Code of Criminal Procedure for the grant of

maintenance against their father before the learned Principal Judge, Family

Court,   Gurdaspur   which   was   allowed   by   way   of   impugned   order   dated

06.05.2022 by granting  maintenance of  Rs.10,000/- per month each to both the

daughters from the date of filing of the application till both of them either get

CRR(F)-1112-2022 (O&M) -2-

married or  get employed, whichever is earlier  along with litigation expenses

to the tune of  Rs. 5,000/-.

3. The present is a Criminal Revision Petition filed by both the

daughters for modification and enhancement of the maintenance amount with a

prayer that the amount be enhanced to Rs. 20,000/- per month each along with

litigation expenses of Rs. 50,000/-.

4. The   marriage   between   the   mother   of   the   petitioners   and   the

respondent, who is the father of the petitioners, was solemnized on 08.12.1997

and out of the said wedlock, petitioners No.1 and 2 were born on 01.09.1998

and   19.08.2002   respectively.  The   relationship  between  the   mother   of  the

petitioners and the respondent turned sour and as per the allegations, the

respondent also gave beatings to the mother of the petitioners and she came

back to her parental house. Complaints in this regard were also moved to the

police. The petitioners along with their mother are now residing in a house

belonging to the father of the respondent but they are living separately from the

respondent.

5. At the time of   filing of the petition before the learned Principal

Judge, Family Court, petitioner No.1 was pursuing a degree of B.Sc. at DAV

University, Jalandhar and after completion of the same, she also completed her

B.Ed. and M.Sc. in Chemistry and at that point of time, she was  major of the

age of 19 years and as per the learned counsel for the parties, she is still

unmarried. Petitioner No.2 was studying in  11

th

 Standard  in Jiya Lal Mittal,

DAV   Public   School,   Gurdaspur   and   is   pursuing  a   Bachelor's   degree   in

Veterinary Sciences from Khalsa College, Amritsar. She was a minor of the age

of  15 years at the time of  filing of the petition and she has now attained the age

of majority and  she is also unmarried.

CRR(F)-1112-2022 (O&M) -3-

6. Before the learned Principal Judge, Family Court, it was proved on

record that the mother of the petitioners is working as a Teacher  in Government

Senior Secondary School, Tibber and is drawing a salary of Rs. 48,000/- per

month.  So  far   as  the   respondent who  is  the father  of  the  petitioners  is

concerned, it was proved on record that his gross salary was Rs. 1,18,000/- per

month, which he admitted during his cross-examination. The Principal Judge,

Family Court had granted maintenance of Rs.10,000/- per month each to the

petitioners which according to the respondent, he had been paying to the

petitioners. It was also the case of the respondent that he was paying the school

fee as well as admission fee of the petitioners.

7. There  was  neither  anything  on  the  record  before  the  learned

Principal Judge, Family Court nor before this Court nor the same has been

pleaded by the respondent who is the father of the petitioners to show that the

petitioners are employed or have any source of income. Therefore, the fact that

both the petitioners, though majors, are unmarried and unemployed is not in

dispute. It is also not in dispute that the petitioners have attained various

educational qualifications. It is further not in dispute that the petitioners along

with their mother have been residing separately from the respondent  since the

year 2017, although they are living in a house belonging to the father of the

respondent.

Submissions made by the learned counsel for the parties

8. Learned counsel for the petitioners submitted that she is a Legal

Aid Counsel for the petitioners and the prayer  in the present petition is for the

modification and enhancement of the maintenance amount awarded by the

learned Principal Judge, Family Court, Gurdaspur on the ground that the

maintenance amount awarded is on the lower side considering the status of the

CRR(F)-1112-2022 (O&M) -4-

parties,  educational qualification of the petitioners, the  fact that the petitioners

have no source of   income and   other relevant factors including the cost of

living. She submitted that although the petitioners are living with their mother,

who is employed as a Teacher and is earning Rs. 48,000/- per month but it is a

case where the mother of the petitioners has not filed any petition for the grant

of maintenance from the respondent. At the same time, the petitioners who are

the   daughters   of   the   respondent   have   filed   a   petition   for   the   grant   of

maintenance as their independent right, which accrues to them under Section

125 of the Code of Criminal Procedure, being a statutory right. She submitted

that so far as the salary of the respondent who is the father of the petitioners is

concerned, it is an admitted position that he is drawing a salary of Rs.

1,18,000/- per month and therefore, it is not a case where the respondent lacks

the means to pay maintenance to the petitioners and rather, he has substantial

means to do so under the provisions of Section 125 of the Code of Criminal

Procedure. She further submitted that it would become a case of contributory

maintenance by both the mother and the father but the  income of their mother

is less than half of that of their father and at the same time, the petitioners are

residing with their mother after separation from the respondent. She also

submitted that the mother of the petitioners has her own expenditures to incur

including household expenses and therefore, the amount of maintenance fixed

by the learned Principal Judge, Family Court  i.e., Rs. 10,000/- per month each

to both the petitioners is on the lower side and is liable to be enhanced to Rs.

20,000/- per month each. She further submitted that out of the respondent’s total

salary of Rs. 1,18,000/- per month, an amount of Rs. 20,000/- per month each,

totalling Rs. 40,000/- per month for both the petitioners who are his daughters is

a reasonable amount which is approximately 1/3

rd

  of his total salary, and

CRR(F)-1112-2022 (O&M) -5-

therefore, the petitioners are entitled for the same under the law.  Learned

counsel also submitted that at the time of filing  of the petition, both the

petitioners were studying in higher classes and  they have since completed their

respective degrees. She submitted that the amount of Rs. 10,000/- per month

each   is   insufficient   taking   into   consideration   the  cost   of   living,   cost   of

education, medical expenses and various other expenditures to be borne by the

petitioners, who are grown-up daughters of the respondent. She also specifically

submitted that both the petitioners are unmarried, unemployed and have no

source of income of their own.

9.    On the other hand, learned counsel appearing on behalf of the

respondent submitted that so far as the amount of Rs. 10,000/- per month each

to the petitioners is concerned, the respondent has already been paying the said

amount to the petitioners and he does not dispute the same but no case is made

out for enhancement of the aforesaid amount, as the mother of the petitioners is

also earning, being a Teacher and she herself has withdrawn from the society of

the respondent without any reason or excuse and therefore, no case is made out

for enhancement of the maintenance amount.

10. Learned   counsel   for   the   respondent   also   submitted   that   the

petitioners are not entitled for maintenance under Section 125  of the Code of

Criminal Procedure since they  have attained the age of majority and even if

they are unmarried, they are not entitled for maintenance as they are majors. He

submitted that under the provisions of Section 125 of the Code of Criminal

Procedure the maintenance can be granted by the parents only to their minor

children. He further submitted that at the time of  filing of the petition under

Section 125 of the Code of Criminal Procedure before the learned Principal

Judge, Family Court, petitioner No.1 was already major i.e. of the age of 19

CRR(F)-1112-2022 (O&M) -6-

years which is an undisputed fact and petitioner No.2 was of the age of 15 years

regarding which at the most she would have been entitled for maintenance for a

period of three years only i.e. till the age of majority and thereafter, both the

petitioners are not entitled for maintenance by virtue of   the provisions of

Section 125 Cr.P.C and therefore, the present petition is liable to be dismissed

on this ground as well. He further submitted that the learned Principal Judge,

Family Court while granting the maintenance by way of the impugned order

also directed that the maintenance of Rs. 10,000/- per month each for the

petitioners will be given by the respondent till both the petitioners get married

or they get  employment whichever is earlier. He submitted that the aforesaid

finding was erroneous because by virtue of Section 125 Cr.P.C under which the

petition was filed by the petitioners before the learned Principal Judge, Family

Court, a major child is not entitled for the grant of maintenance. He however

specifically submitted  that  the respondent  has  not challenged the  present

impugned order. He also submitted that the respondent is ready and willing to

pay the aforesaid amount of maintenance of Rs. 10,000/- per month each to  the

petitioners but the amount be not enhanced in view of the aforesaid facts  and

circumstances and also in view of the fact that  now both the petitioners have

attained   the   age   of   majority   and   therefore,   the   present   petition   may   be

dismissed.

11. Learned counsel appearing on  behalf  of  the  petitioners  while

replying to the arguments raised by the learned counsel for the respondent

pertaining to the maintainability for grant of maintenance to an unmarried major

daughter submitted that  the petitioners being unmarried daughters, although

attained the age of majority were certainly entitled for  the grant of maintenance

even in a proceeding under Section 125 Cr.P.C because the jurisdiction to try

CRR(F)-1112-2022 (O&M) -7-

the  proceedings under Section 125 Cr.P.C vests with Family Court under the

provisions of the Family Courts Act, 1984. The present impugned order has

been passed by the learned Principal Judge, Family Court, Gurdaspur under the

provisions of the Family Courts Act, 1984. She submitted that even if under the

provisions of Section 125 of the Code of Criminal Procedure, the right vests in

a daughter who is a minor but at the same time, the right to seek maintenance

also vests in the petitioners under the Hindu Law by virtue of the provisions of

Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956 whereby

even a major daughter is entitled for the grant of maintenance. She submitted

that in the State of Punjab, the Family  Courts Act, 1984 is operative and Family

Courts have been set up to entertain the dispute pertaining to   matrimonial

disputes   as   well   as   claims   of   maintenance   and   in   this   way,   a

suit/petition/application filed under Section 20 (3) of the Hindu Adoptions and

Maintenance Act, 1956 also lies before the learned Family Court. She submitted

that in this way for both the proceedings i.e. under Section 125 of the Code of

Criminal Procedure and also under Section 20 (3) of the Hindu Adoptions and

Maintenance Act, 1956, the jurisdiction vests with the Family Court in the State

of Punjab. She further submitted that  the right to seek maintenance even after

attaining   the   age   of   majority   accrues   from   the   provisions   of   the   Hindu

Adoptions and Maintenance Act, 1956 and therefore, even if the right of a

major daughter is not vested under the provisions of Section 125 Cr.P.C, still  in

order to avoid multiplicity of litigations and considering the inherent right under

the Hindu Law and the statutory provisions of the Hindu Adoptions and

Maintenance Act, 1956, the learned Family Court is empowered to grant

maintenance to an unmarried major daughter.

CRR(F)-1112-2022 (O&M) -8-

12. Learned counsel relied upon the  judgments of Hon’ble  Supreme

Court in  Jagdish Jugtawat Versus Manju Lata, 2002(5) SCC 422 and

Abhilasha Versus Parkash, 2021 (13) SCC 99 and submitted  that in view of

the   aforesaid   judgments,   the   petitioners   were   entitled   for   the   grant   of

maintenance even in a proceeding  under Section 125 Cr.P.C despite the fact

that they have attained the age of majority being unmarried and unemployed

because the jurisdiction to try proceedings under Section 125 Cr.P.C as well as

Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956 vests with the

Family Court  in the State of Punjab. She submitted that in view of the aforesaid

legal position, the objection raised by the learned counsel for the respondent

was not sustainable.

13. This Court on 24.02.2025 had appointed Mr. Preetinder Singh

Ahluwalia, Advocate as   Amicus Curiae to assist this Court on the aforesaid

proposition of law as to whether  an unmarried  major daughter was entitled for

grant of maintenance  in a proceeding under Section 125 Cr.P.C or not.

14. Mr. Preetinder Singh Ahluwalia, learned Amicus Curiae addressed

arguments on the aforesaid question  of law and also  referred  to various

judgments in this regard.   He also referred to the judgments of Hon’ble

Supreme Court in  Jagdish Jugtawat's case (Supra) and Abhilasha's case

(Supra). He submitted that  as per the aforesaid judgments  in a proceeding

under Section 125 Cr.P.C, a daughter after attaining the age of majority, even if

unmarried was not entitled for the grant of maintenance. However, the aforesaid

proposition is not absolute in nature.  While referring to the aforesaid judgments

particularly in Abhilasha's case (Supra), he submitted that  when proceedings

under Section 125 Cr.P.C have been instituted and taken place before the

learned Judicial Magistrate where the Family Courts are not operative, an

CRR(F)-1112-2022 (O&M) -9-

unmarried major daughter was not entitled for the grant of maintenance being

purely under Section 125 Cr.P.C under which it is not permissible for a major

daughter. However, when the petitions under Section 125 Cr.P.C are being tried

by a Family Court established under the Family Courts Act, 1984 and by way of

the personal law/statutory law governing the parties, an unmarried daughter is

otherwise entitled for the grant of maintenance even after attaining the age of

majority, then   there can be   no bar for the learned Family Court to grant

maintenance, even under Section 125 Cr.P.C to an unmarried  major daughter.

He submitted that in the present case the parties are governed by the provisions

of the Hindu Adoptions and Maintenance Act, 1956 and under the provisions of

Section 20(3), an unmarried major daughter was also entitled for the grant of

maintenance and a suit/petition under Section 20 (3) of Hindu Adoptions and

Maintenance Act, 1956 also lies before the Family Courts in the State of

Punjab. Petition under Section 125 Cr.P.C in the present case as well was also

filed before the learned Family Judge who passed the impugned order. In this

way, the jurisdiction for trial of a petition under Section 125 Cr.P.C and under

Section 20 (3)  of the Hindu Adoptions and Maintenance Act, 1956 vests with

the Family Court in the State of Punjab and therefore, in view  of the aforesaid

judgment of the Hon’ble Supreme Court in Abhilasha's case (Supra), there is

no bar for grant of maintenance to an unmarried major daughter in the present

case.

15. Mr. Preetinder Singh Ahluwalia, learned  Amicus Curiae  further

referred to various other judgments of the High Courts of other States. He

referred and relied upon a Division Bench judgment of Kerala High Court in

Muhammed Shaji Versus State of Kerala and others, 2023(2) ILR Kerala 406,

a judgment of Bombay High Court in  Murlidhar Krushnarao Virulkar Versus

CRR(F)-1112-2022 (O&M) -10-

Ku. Neha, 2025 (1) AIR BomR (Cri) 227, a judgment of Allahabad High Court

in Awadhesh Singh Versus State of U.P and others, 2025(168) ALR 850 and

another  judgment of  Allahabad High Court in  Kumari Nidhi Gupta Versus

State of U.P. and another, 2024 (164) ALR 587 wherein it was so observed

that an unmarried major daughter was entitled for the grant of maintenance,

even  in a proceeding under Section 125 Cr.P.C in case the same is tried by a

Family Court where both the jurisdictions vest. He also referred to a judgment

of this Court in Archana and others Versus Virender Singh, CRR(F)67796

2024, decided on 29.05.2024  wherein it was held  that so far as the unmarried

daughter is concerned,  liberty was granted to an unmarried major daughter to

file a petition under Section 20(3) of the Hindu Adoptions and Maintenance

Act, 1956.

Analysis of question of law

16. A legal issue involved in the present case is as to whether an

unmarried major daughter was entitled for the grant of maintenance under

Section 125 Cr.P.C or not. It needs to be considered in the light of  statutory

provisions of law as well as  judgments of  Hon’ble Supreme Court and  other

High Courts.

17.  Section 125 of the Code of Criminal Procedure  is reproduced as

under:-

“125. Order for maintenance of wives, children and parents.—

(1) If any person having sufficient means neglects or refuses to

maintain— 

(a) his wife, unable to maintain herself, or 

(b) his legitimate or illegitimate minor child, whether married or

not, unable to maintain itself, or 

(c) his legitimate or illegitimate child (not being a married

daughter) who has attained majority, where such child is, by

CRR(F)-1112-2022 (O&M) -11-

reason of any physical or mental abnormality or injury unable to

maintain itself, or 

(d) his father or mother, unable to maintain himself or herself, a

Magistrate of the first class may, upon proof of such neglect or

refusal, order such person to make a monthly allowance for the

maintenance of his wife or such child, father or mother, at such

monthly rate,  as such Magistrate thinks fit, and to pay the same

to such person as the Magistrate may from time to time direct:

Provided that the Magistrate may order the father of a minor

female child referred to in clause (b) to make such allowance,

until she attains her majority, if the Magistrate is satisfied that

the husband of such minor female child, if married, is not

possessed of sufficient mean”.

18. Under the new Act i.e. Bharatiya Nagarik Suraksha Sanhita, 2023,

provisions similar to Section 125 Cr.P.C for  grant of maintenance to the wives,

children and parents have also been incorporated in Section 144 of   BNSS,

2023. However, there has been a slight change in  the provisions of  Section 144

(1) (b) of  BNSS, 2023,  whereby now the expression 'minor'  has been deleted

which was earlier in existence in Section 125 Cr.P.C. Section 144(1) (b) is

reproduced as under:-

“144 (1) (b) his legitimate or illegitimate child, whether

 married or not, unable to maintain itself; or”

19. Since the issue involved in the present case is pertaining to Section

125 Cr.P.C only, the legal issue involved in the present case would be confined

only to the provisions of Section 125 Cr.P.C and not Section 144 of  BNSS,

2023.

20. Section 20 of the Hindu Adoptions and Maintenance Act, 1956 is

reproduced as under:-

“20. Maintenance of children and aged parents.―(1)Subject

to the provisions of this section a Hindu is bound, during his or

CRR(F)-1112-2022 (O&M) -12-

her life-time, to maintain his or her legitimate or illegitimate

children and his or her aged or infirm parents.

(2) A legitimate or illegitimate child may claim maintenance

from his or her father or mother so long as the child is a minor.

(3) The obligation of a person to maintain his or her aged or

infirm parent or a daughter who is unmarried extends in so far

as the parent or the unmarried daughter, as the case may be, is

unable to maintain himself or herself out of his or her own

earnings or other property”.

21. A perusal of the provisions of Section 125 Cr.P.C would show that

grant of maintenance is permissible for minor children and therefore in a

proceeding under Section 125 Cr.P.C, an unmarried major daughter is not

entitled for the grant of maintenance purely on the basis of the provisions of

Section 125 Cr.P.C. However, the aforesaid  impermissibility under Section 125

Cr.P.C is not absolute and is subject to exceptions and by virtue of Section

125(1) (c) of Cr.P.C., a major child not being a married daughter can claim

maintenance after attaining majority where such child is by reason of any

physical or mental abnormality or injury unable to maintain herself.

22. In   Jagdish Jugtawat’s case (Supra),  the learned Family Court

granted maintenance to an unmarried major daughter as well which was

assailed before the learned Single Judge of the High Court which accepted the

legal position that  under Section 125 Cr.P.C,  a minor daughter is entitled to

maintenance from her parents only till she attains majority but at the same time

declined to interfere with the order passed by the learned Family Court taking

cue from Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956

under which the right of maintenance was granted to a minor daughter till  her

marriage. The learned Single Judge of the High Court declined to interfere

because of the reason so as to avoid multiplicity of litigations and therefore, did

CRR(F)-1112-2022 (O&M) -13-

not   interfere   in   the   order   passed   by  the   learned   Family   Court   whereby

maintenance   was  granted   to   an   unmarried   major   daughter.  The   aforesaid

judgment of the learned Single Judge was assailed before the Hon’ble Supreme

Court. The Hon'ble Supreme Court  also declined to interfere in view of the

facts and circumstances of the case. The relevant portion of the aforesaid

judgment of the Hon’ble Supreme Court contained in para No.3 and 4   are

reproduced as under:-

3. In view of the finding recorded and the observations made by the

learned Single Judge of the High Court, the only question that

arises for consideration is whether the order calls for interference.

A similar question came up for consideration by this Court in the

case of Noor Saba Khatoon v. Mohd. Quasim . 1997 6 SCC 233

relating to the claim of a Muslim divorced woman for maintenance

from her husband for herself and her minor children. This Court

while accepting the position that Section 125 Cr.P.C does not fix

liability of parents to maintain children beyond attainment of

majority, read the said provision and Section 3(1)(b) of the Muslim

Women (Protection of Rights on Divorce) Act together and held

that under the latter statutory provision liability of providing

maintenance extends beyond attainment of majority of a dependent

girl.

4. Applying the principle to the facts and circumstances of the case

in   hand,   it   is   manifest   that   the   right   of   a   minor   girl   for

maintenance from parents after attaining majority till her marriage

is   recognized   in   Section   20(3)   of   the   Hindu   Adoptions   and

Maintenance Act. Therefore, no exception can be taken to the

judgment/order   passed   by   the   learned   Single   Judge   for

maintaining the order passed by the Family Court which is based

on a combined reading of Section 125 Cr.P.C. and Section 20(3) of

the   Hindu   Adoptions   and   Maintenance   Act.   For   the   reasons

aforestated   we   are   of   the   view   that   on   facts   and   in  the

CRR(F)-1112-2022 (O&M) -14-

circumstances  of  the  case  no  interference   with   the impugned

judgment/order of the High Court is called for.

23.  In   Abhilasha’s case (Supra),  this   issue   again   came   up   for

consideration before the Hon’ble Supreme Court. Two questions were framed

in para No.7 of the judgment as follows:-

“7.1. (i) Whether the appellant, who although had attained

majority   and   is   still   unmarried   is   entitled   to   claim

maintenance from her father in proceedings under Section

125 Cr.P.C although she is not suffering from any physical or

mental abnormality/injury?

7.2   (ii)   Whether   the   orders   passed   by   learned   Judicial

Magistrate as well as learned Revisional Court limiting the

claim of the appellant to claim maintenance till she attains

majority   on   26.04.2005   deserves   to   be   set   aside   with

direction to the respondent 1 to continue to give maintenance

even after 26.04.2005 till the appellant remains unmarried?

24. Both the aforesaid questions being inter-connected were taken up

together i.e. as to whether a Hindu unmarried daughter is entitled to   claim

maintenance from her father under Section 125  Cr.P.C only till she attains the

age of majority or she can claim maintenance   till she remains unmarried.

Hon’ble Supreme Court also referred and discussed its earlier judgment in

Jagdish Jugtawat’s case (Supra) and observed that  in the aforesaid judgment,

the Supreme Court had  refused to interfere  with the judgment of  High Court

but in refusal to interfere, no ratio  can be read in the judgment of Jagdish

Jugtawat’s case (Supra). Hon’ble   Supreme  Court  discussed  a  correlation

between Section 125 Cr.P.C. and Section 20(3) of the Hindu Adoptions and

Maintenance Act, 1956 particularly in the context of the Court of jurisdiction. It

was observed that Section 20 of the Hindu Adoptions and Maintenance Act,

CRR(F)-1112-2022 (O&M) -15-

1956 casts a clear statutory obligation on a Hindu to maintain his unmarried

daughter who is unable to maintain herself and this right when she is unable to

maintain  herself is  absolute and has been given under personal law and

therefore it can be enforced against her father. Even in the judgment passed by

Hon'ble Supreme Court in Jagdish Jugtawat’s case (Supra), it was held that

under Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956, a

minor girl was entitled to claim maintenance after she attains majority till her

marriage from her father and therefore unmarried daughter is clearly entitled for

maintenance from her father till she is married even though she has become

major, which is a statutory right recognized by Section 20(3) of the Hindu

Adoptions and Maintenance Act, 1956 and can be enforced by an unmarried

daughter in accordance with law. 

25. It was further observed by  Hon’ble Supreme Court that after the

enactment   of   the   Family   Courts  Act,   1984,   the   Family   Court   exercised

jurisdiction which was earlier exercisable by Judicial Magistrate First Class

under Cr.P.C. relating to the order for maintenance of wife, children and parents

and so far as those places where the Family Court is not established, a suit or a

proceeding for maintenance including the proceedings under Section 20 of the

Hindu Adoptions and Maintenance Act, 1956 are maintainable at District Court

or any other subordinate Civil Court. In this way, where the Family Court is not

established or operative, a petition under Section 125 Cr.P.C. is tried by Judicial

Magistrate First Class and proceeding under Section 20 of the Hindu Adoptions

and Maintenance Act, 1956 lies before a District Court or any subordinate Civil

Court. However at the same time in those cases where the Family Court has

been established and is operative and has jurisdiction to decide a case under

Section 125 Cr.P.C. as well as a suit under Section 20 of the Hindu Adoptions

CRR(F)-1112-2022 (O&M) -16-

and Maintenance Act, 1956, then in such eventuality, Family Court can exercise

jurisdiction   under   both   the  Acts   and   in   an   appropriate   case     can   grant

maintenance to an unmarried daughter even though she has become  major

enforcing her right under Section 20 of the Hindu Adoptions and Maintenance

Act, 1956 so as to avoid multiplicity of proceedings which is in consonance

with the  earlier  judgment passed by Hon’ble Supreme Court in  Jagdish

Jugtawat’s case (Supra). However,  learned Magistrate in exercise of powers

under Section 125 Cr.P.C. cannot pass such an order. In the facts of the

aforesaid case before Hon’ble Supreme Court, the application for maintenance

was filed under Section 125 Cr.P.C. before the learned Judicial Magistrate First

Class, Rewari and therefore, proceedings under Section 20(3) of the Hindu

Adoptions and Maintenance Act, 1956 could not have been filed before the

Magistrate and therefore, after attaining the age of majority, maintenance was

held to be not permissible. Paras No.32, 33, 34 and 35 of the aforesaid

judgment are reproduced as under:-

“32. The provision of Section 20 of the 1956 Act casts clear

statutory   obligation   on   a   Hindu   to   maintain   his   unmarried

daughter   who   is   unable   to   maintain   herself.   The   right   of

unmarried daughter under Section 20 to claim maintenance from

her father when she is unable to maintain herself is absolute and

the right given to unmarried daughter under Section 20 is rightly

granted under personal law, which can very well be enforced by

her against her father. The judgment of this Court in Jagdish

Jugtawat (supra) laid down that Section 20(3) of the 1956 Act

recognised the right of a minor girl to claim maintenance after she

attains majority till her marriage from her father. Unmarried

daughter is clearly entitled for maintenance from her father till she

is married even though she has become major, which is a statutory

right   recognised   by   Section   20(3)   and   can   be   enforced   by

unmarried daughter in accordance with law. 

CRR(F)-1112-2022 (O&M) -17-

33. After enactment of Family Courts Act, 1984, a Family Court

shall also have the jurisdiction exercisable by a Magistrate of the

First   Class   under   Chapter   IX   Cr.P.C.   relating   to   order   for

maintenance of wife, children and parents. Family Courts shall

have the jurisdiction only with respect to city or town whose

population exceeds one million, where there is no Family Court,

proceedings under Section 125 Cr.P.C. shall have to be before the

Magistrate of the First Class. In an area where the Family Court is

not established, a suit or proceedings for maintenance including

the proceedings under Section 20 of the 1956 Act shall only be

before the District Court or any subordinate civil court. 

34. There may be a case where the Family Court has jurisdiction

to decide a case under Section 125 Cr.P.C. as well as the suit

under Section 20 of the 1956 Act, in such eventuality, Family

Court can exercise jurisdiction under both the Acts and in an

appropriate case can grant maintenance to unmarried daughter

even though she has become major enforcing her right under

Section   20   of   the   1956   Act   so   as   to   avoid   multiplicity   of

proceedings   as   observed   by   this   Court   in   Jagdish   Jugtawat

(supra). However the Magistrate in exercise of powers under

Section 125 Cr.P.C. cannot pass such order. 

35. In the case before us, the application was filed under Section

125 Cr.P.C. before Judicial Magistrate First Class, Rewari who

passed the order dated 16.02.2011. The Magistrate while deciding

proceedings under Section 125 Cr.P.C. could not have exercised

the jurisdiction under Section 20(3) of the 1956 Act and the

submission of the appellant cannot be accepted that the Court

below should have allowed the application for maintenance even

though she has become major. We do not find any infirmity in the

order of the Judicial Magistrate First Class as well as the learned

Additional   Magistrate   in   not   granting   maintenance   to   the

appellant who had become major.”

CRR(F)-1112-2022 (O&M) -18-

26. Considering the aforesaid observations made by Hon’ble Supreme

Court, it is clear that when a petition is filed under Section 125 Cr.P.C. which is

tried by a Judicial Magistrate First Class under the provisions of Cr.P.C., an

unmarried daughter after attaining the age of majority is not entitled for grant of

maintenance because of the scope of the provisions of Section 125 Cr.P.C.

However when in a place where Family Courts have been established and are

operative and a petition is filed under Section 125 Cr.P.C. before a Family Court

and at the same time under the respective personal laws, an unmarried daughter

is also entitled for grant of maintenance from her father till she is married or

gainfully employed, then in order of avoid multiplicity of litigations, the learned

Family Court even in exercise of its powers under Section 125 Cr.P.C. can grant

maintenance to an unmarried major daughter. One such example is that of the

present case i.e. when right of maintenance in favour of an unmarried daughter

from her father even after attaining of age of majority till she is married or

gainfully employed is permissible under the Hindu Law by virtue of Section

20(3) of the Hindu Adoptions and Maintenance Act, 1956, then in order to

avoid multiplicity of litigations the learned Family Court is well within its

jurisdiction and in the facts and circumstances of each and every case may grant

maintenance to an unmarried major daughter till she gets married or till she is

unable to maintain  herself out of  her own earnings or other property.

27. It will also be appropriate to refer to the judgments of various other

High Courts in which the judgment of Hon’ble Supreme Court in Abhilasha’s

case (Supra) has been considered. A Division Bench of Kerala High Court in

Muhammed Shaji's case (Supra) observed that the rationale behind grant of

maintenance   to   an  unmarried   major   daughter   by  a   Family  Court  is   that

otherwise the claimant who has knocked the doors of the Court for maintenance

CRR(F)-1112-2022 (O&M) -19-

under Section 125 Cr.P.C. will have to again approach the Family Court with

the latter  plea, if the former plea is found to be rejected or not maintainable and

therefore, technical approach should not be resorted to in such matters where

the matters relate to maintenance claims with an objective not to drive the

litigant to file a fresh claim. Paras No.29 and 30 of the aforesaid judgment are

reproduced as under:-

“29. The Three-Judge Bench verdicts of the Apex Court in para

4 of Jagdish Jugtawat's case supra [(2002) 5 SCC 422] as well

as para 33 of Abhilasha's case supra  [AIR 2020 SC 4355],

have clearly held that, even if a claim under Sec. 125 of the Cr.

P.C. is liable to be repelled and if the claim is otherwise

maintainable under the Personal Law, as enunciated in the

Hindu   Adoption   &   Maintenance   Act,   etc.,   then   to   avoid

multiplicity of proceedings, the Family Court can consider the

latter claim, even if it is bound to dismiss the former claim. The

Apex Court in para 26 of Abhilasha's case supra [AIR 2020 SC

4355], has also referred to Muslim Personal Law provisions in

that regard and the same reads as follows:

“26. Muslim Law also recognises the obligation of father to

maintain his daughters until they are married. Referring to

Mulla's Principles of Mohammedan Law, this Court in State of

Haryana and others v. Santra (Smt.), (   2000) 5 SCC 182       :   AIR   

2000 SC 1888 in paragraph 40 held:—

“40. Similarly, under the Mohammedan Law, a father is bound

to maintain his sons until they have attained the age of puberty.

He is also bound to maintain his daughters until they are

married. [See : Mulla's Principles of Mohammedan Law (19th

Edn.) page 300] …………………. “”

The simple rationale for this, as enunciated in the verdicts of the

Apex Court, is that otherwise the claimant, who has knocked the

doors of the Court, for maintenance under Sec. 125 of the Cr.

P.C., will have to again approach the Family Court with the

CRR(F)-1112-2022 (O&M) -20-

latter plea, if the former plea is found to be rejected or not

maintainable. So, the approach taken by the Apex Court is

clearly to the effect that, hyper-technical approach need not be

resorted   to   in   such   matters,   where   such   matters   relate   to

maintenance claims and if the claim is otherwise maintainable,

as stated above, then the Family Court, which has jurisdiction in

that regard, can entertain such claims, without having to drive

the litigant to file a fresh claim. Of course, this option is

available only where the claim is made before the Family Court,

since the Family Court will have jurisdiction to consider claims

not only under Sec. 125 of the Cr. P.C., but also claims as in the

Hindu Adoption & Maintenance Act as well as Muslim Personal

Law,   etc.   The   abovesaid   approach,   initially   enunciated   in

Jagdish Jugtawat's case supra [(2002) 5 SCC 422], has been

reiterated by the Apex Court in Abhilasha's case supra [AIR

2020 SC 4355]”.

30.   In   the   instant   case,   the   claim   has   been   made   by

the   respondent   herein   before   the   Family   Court.   Hence,   in

answer to the reference issue, we would hold that, for a major

unmarried Muslim daughter, who is not suffering from any

physical or mental abnormality or injury, as envisaged in clause

(c) of sub-section 1 of Section 125 of the Cr.P.C., a claim made

before the Family Court under Section 125 of the Cr.P.C., will

not be maintainable. However, in case the claimant appears to

be  otherwise  eligible  for  maintenance,   in  terms   of Muslim

Personal Law, then the Family Court need not drive the litigant

to file  a fresh claim and with the  wholesome  objective of

avoidance of multiplicity of proceedings in maintenance claims,

the Family Court can entertain the maintenance plea, under

Muslim Personal Law. We answer the reference accordingly”.

28. In  Murlidhar Krushnarao Virulkar's case (Supra), Bombay High

Court observed that  the  learned Magistrate while exercising powers under

Section 125 Cr.P.C. was not having any jurisdiction to pass any order of

CRR(F)-1112-2022 (O&M) -21-

maintenance for a major unmarried daughter unless she was suffering from any

mental or physical abnormality or injury but at the same time such an order was

permissible   to   have   been   passed   by  the   learned   Family   Court   who   has

jurisdiction to deal with the cases of granting maintenance under Section 125

Cr.P.C. as well as under Section 20(3) of the Hindu Adoptions and Maintenance

Act, 1956. Para No.16 of the aforesaid judgment is reproduced as under:-

“16. Thus, the outcome of the aforesaid discussion is that the order

of learned Magistrate granting maintenance to unmarried major

daughter unable to maintain herself but not having any mental or

physical abnormality or injury, while exercising jurisdiction under

Section 125 of Cr. P. C. is not sustainable in the eye of law, but if

such order is passed by learned Family Court, then it is certainly

sustainable, since learned Family Court is having jurisdiction to

deal with the cases of granting maintenance under Section 125 of

Cr.   P.   C.   as   well   as   under   Section   20(3)   of   HAMA,   1956.

Admittedly, this point in respect of jurisdiction of the Magistrate

vis-a-vis jurisdiction of the Family Court is not discussed in the

impugned judgment, but it would be rather harsh, if the non-

applicant/daughter is again asked to go for filing maintenance

application under Section 20(3) of HAMA, 1956 afresh and that

too after about 9 years. Therefore, the impugned order passed by

the   learned   Family   Court   appears   perfectly   right   as  it   was

definitely possessing jurisdiction i.e. under Section 125 of Cr.P.C.

as well as under Section 20(3) of the HAMA, 1956 simultaneously.

Therefore, in the light of observation of the Hon’ble Apex Court in

para 34 of the judgment in the case of Abhilasha (supra), no

interference is required in the impugned judgment and the revision

application therefore, stands dismissed and disposed of”.

29. In   Awadhesh Singh's case (Supra),   Allahabad   High   Court

observed that in that case an order which has been passed by the Family Court

CRR(F)-1112-2022 (O&M) -22-

which has jurisdiction to entertain application under Section 125 Cr.P.C. as well

as  under Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956, no

purpose will be served in interfering with the revision and relegating the

daughter to move a fresh application before the same Court under different

provision   of   law   i.e.   under   Section   20(3)   of   the   Hindu  Adoptions   and

Maintenance Act, 1956. Paras No.50, 51 and 52 of the aforesaid judgment are

reproduced as under:-

“50. In the present case, the order impugned has been

passed by the family court exercising jurisdiction under

Family Courts Act, 1984. The family court has jurisdiction

for trying cases both under Section 125 Cr.P.C. as well as

under Section 20 of the Act of 1956.

51. In case of Abhilasha v. Parkash (supra), the Supreme

Court has held that an unmarried daughter has right of

maintenance under Section 125 Cr.P.C. till she attains

majority or is covered by the exception as carved out in

the Section 125 Cr.P.C. The Supreme Court, however,

declined to interfere with the order impugned before the

Supreme Court for the reason that the proceedings were in

the aforesaid case before Judicial Magistrate First Class

and not before family court. The Judicial Magistrate First

Class has no jurisdiction to entertain an application under

Section 20 of the Act of 1956. The Supreme Court also

granted liberty to the appellants before the Supreme Court

to take recourse Sub-clause (3) of Section 20 of the Act of

1956, if so advised, for claiming any maintenance against

her father.

52. Since, in the present case, the order has been passed

by the family court which has jurisdiction to entertain the

application   under   Section   125   Cr.P.C.   as   well   as

application under Sub-clause (3) of Section 20 of Act of

1956, no purpose will be served in interfering with the

CRR(F)-1112-2022 (O&M) -23-

revision and relegating the daughter to move a fresh

application   before   the   same   court   under   different

provision of law i.e. Section 20(3) of Act of 1956, and

therefore, I am not inclined to interfere with the order and

consequently,   the   revision   No.   83   of   2023   fails   and

is dismissed.”

30. In another judgment passed by  Allahabad High Court in Kumari

Nidhi Gupta’s case (Supra), an order passed by the learned Family Court by

which the grant of maintenance to a major unmarried daughter was declined

was set aside by the High Court with a direction to treat the application moved

by the applicant under Section 125 Cr.P.C. as an application moved under

Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956 and to decide

the same in accordance with law. Paras No.14, 15, 16, 17 and 18 of the

aforesaid judgment are reproduced as under:-

“14. In the present case, the family court has committed a legal

error while dismissing the application for maintenance filed by

the applicant from her father-present respondent No.2 only on

the ground that she has attained age of majority despite the

admitted fact that she was unmarried at the time of impugned

judgement. The marriage of parents of the revisionist has

already been dissolved by a decree of divorce passed on

12.7.2016, in Matrimonial Suit No.65 of 2021, Lalit Gupta @

Manoj Gupta vs. Smt. Alka @ Bebi, under Section 13 of

Hindu Marriage Act and a lump-sum maintenance has been

awarded in said order for maintenance to the mother and

minor brother of the revisionist therein as the revisionist was

residing with her father at that time. The family court is

empowered to treat the application under Section 125 Cr.P.C.

moved by the revisionist seeking maintenance from her father

may be treated as maintenance petition under Section 20(3) of

the Act, 1956 by the court below and same should have been

liable   to   be   decided   accordingly,   without   dismissing   the

CRR(F)-1112-2022 (O&M) -24-

application under Section 125 Cr.P.C. on technical ground that

the   application   was   not   maintainable   under   Section  125

Cr.P.C. as the applicant-daughter had already attained age of

majority and she was not entitled to seek maintenance under

Section 125 Cr.P.C. A fine distinction has been drawn by

Hon’ble Apex Court in  Abhilasha vs. Prakash and others

(supra) in this regard, where it is held that the provision of

Section 20 of Act, 1956 cast clear statutory obligation on a

Hindu to maintain his unmarried daughter who is unable to

maintain   herself.   The   right   of   unmarried   daughter   under

Section 20 to claim maintenance from her father when she is

unable to maintain herself is absolute and the right given to

unmarried daughter under Section 20 is right granted under

personal law, which can very well be enforced by her against

her   father.   Unmarried   daughter   is   clearly   entitled  for

maintenance from her father till she is married even though

she has become major, which is a statutory right recognised by

Section 20(3) and can be enforced by unmarried daughter in

accordance with law.

15. In the light of forgoing discussion and placing reliance on

dictum of Hon’ble Apex Court in Abhilasha vs. Prakash and

others (supra), it is clear that in order to avoid multiplicity of

proceedings, a consistent stand is liable to be taken that the

petition  under  Section 125  Cr.P.C.  can  be  entertained by

Family   Court  without  pushing  the  major  daughter of the

opposite   party   to   file   an   independent   petition   seeking

maintenance under Section 20(3) of the Act. The family court

has got jurisdiction to decide the case under Section 125

Cr.P.C. as well as maintenance suit under Section 20 of the

Act, 1956. Therefore, the family court can exercise jurisdiction

under   both   the   acts   and   in   appropriate   case   can   grant

maintenance to unmarried major daughter from her father,

even though she has become major, enforcing her rights under

Section 20 of the Act, 1956, so as to avoid multiplicity of the

proceedings.

CRR(F)-1112-2022 (O&M) -25-

16. Hon’ble Apex Court also held that there may be a case

where the Family Court has jurisdiction to decide a case under

Section 125 Cr.P.C. as well as the suit under Section 20 of Act,

1956,   in   such   eventuality,   Family   Court   can   exercise

jurisdiction under both the Acts and in an appropriate case

can grant maintenance to unmarried daughter even though she

has become major enforcing her right under Section 20 of Act,

1956 so as to avoid multiplicity of proceeding.

17. Accordingly, present criminal revision stands allowed and

the impugned order passed by learned family court is set aside.

18.   The   Family   Court   concerned   is   directed   to  treat  the

application moved by the applicant/revisionist under Section

125 Cr.P.C. as an application moved under Section 20(3) of

Hindu Adoption and Maintenance Act, 1956 and decide the

same afresh in accordance with law and on merits of the case,

after   giving   opportunity   of   hearing   to   both   the   parties,

preferably within a period of three months from the date of

presentation of certified order of this Court.”

31. In a judgment passed by this Court in Archana’s case (Supra), it

was  held that one of the petitioners who was the daughter and had attained the

age of majority and was unmarried was entitled to maintenance only by reason

of physical or mental abnormality or injury when she is unable to maintain

herself and therefore, this Court observed that if so advised the petitioner who

was an unmarried major daughter be at liberty to take recourse to Section 20(3)

of the Hindu Adoptions and Maintenance Act, 1956. In that case the petition

under Section 125 Cr.P.C. was also filed before the learned Family Court.

However this Court is of the considered view that this Court is bound to follow

the law laid down by Supreme Court in Abhilasha’s case (Supra) for answering

the question of law in the present case.

CRR(F)-1112-2022 (O&M) -26-

32. The upshot of the aforesaid discussion and the judgments of

Hon’ble Supreme Court particularly in Abhilasha’s case (Supra), the position

of law which emerges is as follows:-

(i)  When a petition under Section 125 Cr.P.C. is filed for grant of

maintenance by a daughter before a Judicial Magistrate First

Class under the provisions of Cr.P.C., then she is entitled for

grant of maintenance only till the time she attains the age of

majority unless she is covered by the provisions of Section

125(1) (c) Cr.P.C. However, if the petition under Section 125

Cr.P.C. is filed before a Family Court established under the

Family Courts Act, 1984, an unmarried major daughter is

entitled for maintenance under Section 20(3) of the Hindu

Adoptions and Maintenance Act, 1956  which can also be filed

before the learned Family Court, then in the given facts and

circumstances of the case the learned Family Court is well

within its rights to consider the grant of maintenance to an

unmarried major daughter even if she is not suffering from any

mental or physical abnormality or injury. In other words when

jurisdiction to file a petition under Section 125 Cr.P.C. and a

petition/suit under Section 20(3) of the Hindu Adoptions and

Maintenance Act, 1956 vests with the Family Court established

under Family Courts Act, 1984, then grant of maintenance in

favour of an unmarried major daughter is permissible and

maintainable till the time   she gets married or   is unable to

maintain  herself out of  her own earnings or other property.

CRR(F)-1112-2022 (O&M) -27-

Analysis of the facts of the present case

33. Government of Punjab in the Department of Home A ffairs and

Justice (Judicial-1 Branch) vide notification dated 24.08.2018 in exercise of

powers conferred by Section 3 of the Family Courts Act, 1984 established

Family Court at Gurdaspur.

34. Having   so   held   that   the   petitioners   were   entitled   for   being

considered for grant of maintenance even if they have attained the age of

majority being the daughters of the respondent, the claim of the present

petitioners for modification /enhancement of the maintenance can be considered

accordingly. The petitioners who are unmarried daughters of the respondent are

living with their mother from the year 2017 onwards and separately from the

respondent  who  is  their  father.  The   mother   of  the   petitioners  is  earning

Rs.48,000/- per month  as salary working as a School Teacher, whereas the

respondent who is the father of the petitioners is earning Rs.1,18,000/- per

month as salary. An amount of maintenance of Rs.10,000/- per month each has

been granted by the learned Judge, Family Court to both the petitioners.  At the

time of  filing of the petition before the learned Principal Judge, Family Court,

petitioner No.1 was pursuing a degree of B.Sc. at DAV University, Jalandhar

and after completion of the same, she also completed her B.Ed. and M.Sc. in

Chemistry and petitioner No.2 was studying in 11

th

 Standard in Jiya Lal Mittal,

DAV   Public   School,   Gurdaspur   and   is   pursuing  a   Bachelor's   degree   in

Veterinary Sciences from Khalsa College, Amritsar. The cost of living, cost of

education, medical expenses and various other expenses are relevant factors for

the purpose of considering the quantum of maintenance to be granted to the

grown-up daughters by their father. The income of the father of the petitioners

is also a very important relevant factor. Considering the facts and circumstances

CRR(F)-1112-2022 (O&M) -28-

of the present case, this Court is of the considered view that the quantum of

maintenance fixed by the learned Judge, Family Court is not adequate.

35. Consequently, the present petition is allowed. The impugned order

dated 06.05.2022 vide which maintenance of Rs.10,000/- per month each to

both the petitioners has been granted by the learned Principal Judge, Family

Court, Gurdaspur is modified by enhancing  the quantum of maintenance  to

Rs.15,000/- per month each to both the petitioners from the date of filing of the

present petition. However, there shall be no order as to costs.

36. Before   parting   with   this   judgment,   this   Court   records   its

appreciation towards Mr. Preetinder Singh Ahluwalia, learned Amicus Curiae

for his valuable assistance. 

(JASGURPREET SINGH PURI)

07.07.2025 JUDGE

rakesh

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No