1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL  APPEAL NO.1220  OF  2018

(Arising out of SLP(Crl.) No.5495 of 2018)

Reema Salkan      …..Appellant(s)

:Versus:

Sumer Singh Salkan      ....Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.Leave granted.

2.This appeal takes exception to the judgment and order

passed by the High Court of Delhi at New Delhi dated May 31,

2018 in Revision Petition (Criminal) No.204 of 2015, whereby

the High Court partly allowed the revision petition preferred by

the appellant and was pleased to set aside the judgment and

2

order dated 28

th

  January, 2015 in Petition No.363 of 2014,

passed by the Judge, Family Courts, North Rohini, Delhi, to

the limited extent of not granting maintenance amount to the

appellant/wife from 10

th

 December, 2010 onwards. The High

Court instead directed the respondent/husband to pay the

maintenance amount at the rate of Rs.9,000/­ per month from

9

th

 December, 2010 onwards to the appellant/wife. 

3.There is a chequered history of litigation between the

parties. Shorn of unnecessary details, the relevant facts for

determination of the present appeal are that the appellant and

the respondent got married on 24

th

 March, 2002, according to

Hindu   rites   and   ceremonies   at   Infantry   Hostel,   Delhi

Cantonment,   Delhi.   The   respondent,   being   a   permanent

resident of Canada, had assured the appellant that he would

take her with him to Canada on 28

th

 March, 2002 on a Tourist

Visa.  However, soon after the marriage, relations between the

appellant   and   the   respondent   became   strained.   The

respondent, being a permanent resident of Canada, returned

to   Canada   without   making   any   arrangements   to   take   the

3

appellant   to   Canada   even   on   a   Tourist   Visa,   as   assured.

Rather, he caused impediments in issuance of the Tourist Visa

to the appellant, by giving an application in writing in that

behalf to the Canadian Immigration Department. As relations

between the appellant and the respondent became strained,

the appellant filed a complaint before the Women Cell against

the respondent and her in­laws. On 16

th

 July, 2003, she also

filed an application under Section 125 of the Code of Criminal

Procedure for grant of maintenance of Rs.2 lakh per month

from the respondent before the Chief Metropolitan Magistrate,

Delhi.    Be it  noted  that  during the  pendency  of the  said

application,   interim  maintenance  amount  was  fixed,  which

issue travelled upto this Court by way of Criminal Appeal

Nos.2347­2349/2014, which was disposed of by this Court on

28

th

  October, 2014 on the finding that the cause of justice

would be subserved if the appellant was granted a sum of

Rs.20,000/­ per month as interim maintenance commencing

from November 1, 2014. However, for the  reasons stated by

the Family Court in its judgment dated 28

th

  January, 2015,

4

the final maintenance amount was fixed at Rs.10,000/­ per

month starting from 17

th

  July, 2003 till 8

th

  December, 2010

and   no   maintenance   was   granted   with   effect   from   8

th

December, 2010.   The application for maintenance, filed in

2003, was finally disposed of on 28

th

  January, 2015 in the

following terms:

“Relief:

In view of my finding on issue no.1 above the petition

u/s   125   Cr.P.C.   is   partly   allowed   and   the   respondent   is

directed to pay maintenance to the petitioner as under:­

1. From the date of filing of the petition i.e. 17.07.2003

till 08.12.2010, @ of Rs.10,000/­ per month. 

2. With effect from 08.12.2010 onwards the petitioner is

not entitled to any maintenance and her claim in this respect

stands dismissed. 

The respondent shall clear off the arrears of maintenance if

any,   within   three   months   from   the   date   of   order.   Any

payment   made   towards   interim   maintenance   during   the

pendency of the present petition and any maintenance paid

for the concurrent period, as per the order passed by any

other   competent   court   in   any   other   proceeding/litigation

between   the   parties,   the  money   already   deposited   by   the

orders   of   the   Superior   Courts   or   by   the   order   of   the

predecessor   of   this   court,   by   the   respondent   shall   be

adjusted, if required. No orders as to costs.

File be consigned to record­room.” 

4.Against   this   decision,   the   appellant   filed   a   revision

petition   before   the   High   Court   being   Revision   Petition

5

(Criminal) No.204 of 2015, which has been partly allowed on

the following terms:

“85.Consequently, the impugned order dated 28.01.2015

is set­aside to the extent of non granting the maintenance in

favour   of   the   petitioner   /wife   from   09.12.2010   onwards.

However,   the   impugned   maintenance   in   favour   of   the

petitioner/wife till 08.12.2010 at the rate of Rs. 10,000/­ per

month   is   upheld.   The   respondent   is   directed   to   pay

maintenance   amount   of   Rs.9,000/­   per   month   from

09.12.2010 onwards. Hence, the present revision petition is

allowed.   The   arguments   of   the   learned   counsel   for   the

respondent   and   the   judgments   relied   upon   by   the

respondent are of no help. 

86. The present petition is allowed and disposed of in the

above terms.”

5.The respondent has not filed any independent petition to

assail   the   judgment   of   the   High   Court   rather,   it   is   the

appellant who has questioned the correctness of the quantum

of maintenance amount as determined by the Family Court

and the High Court, by filing the present appeal. As a result,

the   sole   question   to   be   decided   in   the   present   appeal   is

regarding   the   quantum   of   monthly   maintenance   amount

payable by the respondent to the appellant.

6.According   to   the   appellant,   the   High   Court   in   the

impugned judgment has  inter alia  overlooked the following

6

points while determining the monthly maintenance amount

payable by the respondent to the appellant:

(i)Order   dt.   28.10.2014   passed   by   this   Court   in

Criminal Appeal no.2347­49 of 2014 filed by Appellant

against   reduction   &   non­payment   of   interim

maintenance, whereby this Court granted Rs.20,000/­

interim maintenance, cannot be reduced as there has

been no change in circumstances of parties since then.

Rather, it can only be increased in final maintenance; 

(ii)Appellant’s Evidence, Affidavit of Financial Status

Exhibited   proves   that   Respondent   owns   vast   capital

assets including 26.50 bigha (6.625 hectare) agricultural

land in Meerut, UP; 

(iii)Respondent [B.Com, MA (Economics) & MBA from

USA] has worked in USA, Dubai, Canada for nearly 20

years   and   hence   can   be   presumed   to   be   gainfully

occupied, a fact which he is concealing, besides having

savings,   investments,   social   &   medical   security   and

insurance of Canada Govt.; and 

7

(iv)Respondent’s   last   disclosed   salary   for   the   year

2010, on the basis whereof quantum could have been

calculated.   As   per   the   last   disclosed   salary   of   Cad

$48,372.34   p.a.   (equal   to   Rs.21,28,368/­   @Rs.44   per

Cad.$), monthly salary comes to Rs.1,77,364/­. Even if

minimum increase @ 5% per annum is added to salary of

base year i.e. 2010, Respondent’s monthly salary would

be   Rs.2,51,800/­.   In   absence   of   disclosure,   this   is   a

reasonable presumption for increase in salary. On adding

Rs.50,000/­   per   month   agricultural   income,

Respondent’s monthly income can be presumed to be

Rs.3 Lakh.

7. The respondent, on the other hand, has supported the

decision of the High Court but at the same time, by way of

counter affidavit filed to oppose this appeal, has urged that the

impugned   judgment   suffers   from   flawed   reasoning   on   the

following counts:  

(a)The High Court does not deal with the reasoning of

appreciation of evidence. 

8

(b)The High Court does not notice that the Family

Court, after a trial, has had an opportunity to observe the

demeanour of the parties and has commented on it. 

(c)In Paragraph 38 of the judgment, the High Court

doesn’t overturn the reasoning of the reduction of the

interim maintenance from Rs.25,000/­ (Rupees Twenty

Five Thousand Only).

(d)The High Court does not overturn the reasoning

that she has not established anywhere that she, as a

lawyer and an admittedly well educated and competent

professional, is unable to maintain herself.

(e)The   High   Court   also   noted   the   scandalous

allegations   made   by   the   Petitioner,   against   the

Respondent’s family which would reinforce his allegation

of the Petitioner’s vindictiveness. 

(f)The High  Court  has  noted  judgments of  various

High Courts wherein the principle laid down is that the

laws of maintenance are supposed to support but not

enrich; payments cannot continue ad­infinitum. 

9

(g)The wife, too, is expected to mitigate her own losses

by showing at least some semblance of effort at work and

earning. 

(h)The   maintenance   should   be   in   accordance   with

tenure of marriage, meaning thereby that long tenure

marriages with children or even with just a long term

investment of time, loss of earnings and so on can be

computed   monetarily,   but   not   so   a   4   day   marriage

resulting in a 15 year litigation, driven by a desire for

vengeance with a motive to harass.

8.We have heard the appellant appearing in­person and

Ms.   Malavika   Rajkotia,   learned   counsel   appearing   for   the

respondent.

9.As aforesaid, the sole question is about the quantum of

monthly maintenance amount payable by the respondent to

the appellant. In that, the Family Court has unambiguously

held that the respondent neglected to maintain the appellant,

for the elaborate reasons recorded in its judgment dated 28

th

January, 2015. That finding of fact has been upheld by the

10

High Court vide the impugned judgment. The Family Court

has also found as a fact that the appellant was unemployed,

though she is an MA in English and holds a Post­graduate

Diploma in Journalism and Mass Communication and is also

a Law Graduate enrolled with the Bar Council of Delhi. The

High Court has not disturbed that finding recorded by the

Family Court. Resultantly, both the Courts have concurrently

found that, in law, the respondent was obliged to maintain the

appellant.

10.The Family Court, however, restricted the liability of the

respondent  to pay maintenance  amount  only between 17

th

July,   2003   and   8

th

  December,   2010,   which   view   did   not

commend to the High Court. The High Court, instead directed

the respondent to pay a monthly maintenance amount to the

appellant   even   after   9

th

  December,   2010,   but   limited   the

quantum to Rs.9,000/­ per month.

11.The High Court has recognized the fact that the appellant

was not in a position to maintain herself but it restricted the

maintenance amount to Rs.9,000/­ per month on the finding

11

that the respondent was unemployed and had no source of

income. However, having found that the respondent was well­

educated and an able­bodied person, the High Court went on

to hold that he was liable to maintain his wife. The High Court

further noted that the respondent had failed to produce any

evidence   regarding   his   unemployment   or   that   he   had   no

source   of   income.   Resultantly,   the   High   Court   posed   a

question as to how the respondent was able to manage his

affairs after his return from Canada, since 2010. Therefore,

the High Court applied notional income basis to arrive at his

(respondent’s)  minimum income of Rs.18,332/­ as per the

current  minimum wages  in Delhi,  as  a  person  possessing

qualifications of B.Com., MA (Eco.) and MBA from Kentucky

University, USA, and on that basis, directed the respondent to

pay Rs.9,000/­per month to the appellant from 9

th

 December,

2010 onwards until further orders.

12.The manner in which the proceedings, instituted by the

appellant under Section 125 Cr.P.C., have progressed from

2003 leaves much to be desired. During the pendency of the

12

maintenance application filed by the appellant on 16

th

  July,

2003, the respondent’s father filed a civil suit which, according

to the appellant, was intended to prevent attachment of the

family property of the respondent from execution of the order

in her favour passed in the maintenance proceedings. The suit

for declaration filed by the respondent’s father was dismissed

on 30

th

 August, 2003, after a full­fledged trial but to prevent

attachment of land/family property in interim maintenance

case,   he   moved   an  application   for   restoration   of   the   suit.

Further, despite the injunction order passed by the Delhi High

Court dated 28

th

 October, 2004, which was operating against

the  respondent,  he approached  the courts  in  Canada  and

obtained an ex­parte divorce allegedly to escape the liability to

pay   the   maintenance   amount   and   also   adopted   delaying

tactics   in   the   progress   of   the   subject   maintenance

proceedings.     Furthermore,   the   Magistrate   granted   interim

maintenance of Rs.25, 000/­ per month from the date of filing

of the maintenance petition on the prima facie finding that the

respondent’s monthly salary, earned in Canada, was over Rs.1

13

lakh in the year 2003.  That issue was finally resolved by this

Court vide order dated 20

th

 October, 2014 by observing that

the cause of justice would be subserved if the appellant was

granted   a   sum   of   Rs.20,000/­   per   month   as   an   interim

maintenance,   commencing   from   November,   2014.     That

interim arrangement was continued till the final disposal of

the maintenance petition by the Family Court. 

13.Be that as it may, the High Court took into account all

the   relevant   aspects   and   justly   rejected   the   plea   of   the

respondent about inability to pay maintenance amount to the

appellant on the finding that he was well educated and an

able­bodied   person.   Therefore,   it   was   not   open   to   the

respondent to extricate from his liability to maintain his wife.

It would be apposite to advert to the relevant portion of the

impugned judgment which reads thus:  

“79.   The   respondent   during   the   cross   examination   has

admitted that he too is B.Com, M.A.(Eco.) and MBA from

Kentucky   University,   USA;   the   respondent   is   a   Canadian

citizen working with Sprint Canada and is earning Canadian

$(CAD) 29,306.59 as net Annual Salary. However, he has

claimed   that   he   has   resigned   from   Sprint   Canada   on

23.11.2010 and the same has been accepted on 27.11.2010

and the respondent since then is unemployed and has got no

source of income to maintain himself and his family. 

14

80.In the instant case, the petitioner has filed the case

under Section 125 Cr.P.C., 1973 for grant of maintenance as

she does not know any skill and specialised work to earn her

livelihood   i.e.   in   paragraph   26   of   maintenance   petition

against her husband. However, the respondent husband who

is   well   educated   and   comes   from   extremely   respectable

family simply denies the same. The respondent husband in

his written statement does not plead that he is not an able­

bodied person nor he is able to prove sufficient earning or

income of the petitioner. 

81. It is an admitted fact emerging on record that both the

parties got married as per Hindu Rights and Customs on

24.03.2002 and since then the petitioner was living with her

parents   from   10.08.2002   onwards,   and   the   parents   are

under no legal obligation to maintain a married daughter

whose husband is living in Canada and having Canadian

citizenship. The plea of the respondent that he does not have

any source of income and he could not maintain the wife is

no answer as he is mature and an able bodied person having

good health and physique and he can earn enough on the

basis of him being able bodied to meet the expenses of his

wife.   In   this   context,   the   observation   made   in  Chander

Prakash v. Shrimati Shila Rani, AIR 1968 Del 174 by this

Court is relevant and reproduced as under: 

"7.........an able bodied young man has to be presumed

to be capable of earning sufficient money so as to be

able reasonably to maintain his wife and child and he

cannot be heard to say that he is not in position to

earn enough to be able to maintain them according to

the family standard. It is for such able­bodied person

to show to the Court cogent grounds for holding that

he is unable, for reasons beyond his control, to earn

enough to discharge his legal obligation of maintaining

his wife and child." 

82. The husband being an able­bodied person is duty bound

to maintain his wife who is unable to maintain herself under

the personal law arising out of the marital status and is not

under  contractual obligation. The  following  observation of

the Apex Court in  Bhuwan Mohan Singh v. Meena ,  AIR

2014 SC 2875, is relevant: ­ 

15

"3.….Be it ingeminated that Section 125 of the Code of

Criminal   Procedure   (for   short   “the   Code”)   was

conceived to ameliorate the agony, anguish, financial

suffering of a woman who left her matrimonial home

for the reasons provided in the provision so that some

suitable arrangements can be made by the court and

she can sustain herself and also her children if they

are   with   her.   The   concept   of   sustenance   does   not

necessarily mean to lead the life of an animal, feel like

an unperson to be thrown away from grace and roam

for   her   basic   maintenance   somewhere   else.   She   is

entitled in law to lead a life in the similar manner as

she would have lived in the house of her husband.

That is where the status and strata come into play,

and that is where the obligations of the husband, in

case   of   a   wife,   become   a   prominent   one.   In   a

proceeding of this nature, the husband cannot take

subterfuges to deprive her of the benefit of living with

dignity. Regard being had to the solemn pledge at the

time   of   marriage   and   also   in   consonance   with   the

statutory law that governs the field, it is the obligation

of the husband to see that the wife does not become a

destitute, a beggar. A situation is not to be maladroitly

created where under she is compelled to resign to her

fate and think of life “dust unto dust”. It is totally

impermissible.   In   fact,   it   is   the   sacrosanct   duty   to

render the financial support even if the husband is

required to earn money with physical labour, if he is

able­bodied. There is no escape route unless there is

an order from the court that the wife is not entitled to

get   maintenance   from   the   husband   on   any   legally

permissible grounds. 

(emphasis applied) 

83.The respondent's mere plea that he does not possess 

any source of income ipso facto does not absolve himself of 

his moral duty to maintain his wife in presence of good 

physique along with educational qualification.” 

The view so taken by the High Court is unassailable. Indeed,

the respondent has raised a plea to question the correctness of

16

the said view, in the reply affidavit filed in this appeal, but in

our opinion, the finding recorded by the High Court is un­

exceptionable.

14.The   only   question   is:   whether   the   quantum   of

maintenance amount determined by the High Court is just

and proper. The discussion in respect of this question can be

traced only to paragraph 84 of the impugned judgment which

reads thus: 

“84.So   far,   the   quantum   of   maintenance   is   concerned

nothing consistent is emerging on record to show the specific

amount which is being earned by the respondent after 2010,

however the husband is legally bound to maintain his wife as

per the status of a respectable family to which he belongs.

The husband being able­bodied along with high qualification

B.Com, M.A.(Eco) and MBA from Kentucky University, USA

could earn at least minimum of Rs. 18,332/­ as per  the

current minimum wage in Delhi. Therefore, the petitioner

being   wife   is   entitled   to   Rs.   9,000/­   per   month   from

09.12.2010 onwards till further orders.”

15.The   principle   invoked   by   the   High   Court   for

determination of monthly maintenance amount payable to the

appellant on the basis of notional minimum income of the

respondent as per the current minimum wages in Delhi, in our

opinion, is untenable. We are of the considered opinion that

regard must be had to the living standard of the respondent

17

and his family, his past conduct in successfully protracting

the disposal of the maintenance petition filed in the year 2003,

until   2015;   coupled   with   the   fact   that   a   specious   and

unsubstantiated   plea   has   been   taken   by   him   that   he   is

unemployed from 2010, despite the fact that  he  is highly

qualified and an able­bodied person; his monthly income while

working in Canada in the year 2010 was over Rs.1,77,364/­;

and that this Court in Criminal Appeal Nos.2347­2349/2014

has prima facie found that the cause of justice would  be

subserved if the appellant is granted an interim maintenance

of   Rs.20,000/­   per   month   commencing   from   November   1,

2014. At this distance of time, keeping in mind the spiraling

inflation   rate   and   high   cost   of   living   index   today,   to   do

complete justice between the parties, we are inclined to direct

that the respondent shall pay a sum of Rs.20,000/­ per month

to the appellant towards the maintenance amount with effect

from January 2010 and at the rate of Rs.25,000/­ per month

with effect from 1

st

 June, 2018 until further orders. We order

accordingly.  

18

16.We, therefore, direct the respondent to pay the enhanced

maintenance amount, as determined in terms of this order, to

the appellant within a period of eight weeks from today after

duly adjusting the amount already deposited in Court/paid to

the   appellant   till   date.   The   appellant   will   be   entitled   to

forthwith withdraw the maintenance amount deposited by the

respondent in Court, if any. The impugned judgment of the

High   Court   is   accordingly   modified   in   the   aforementioned

terms.

17.The appeal is allowed in the aforementioned terms. 

.………………………….CJI.

(Dipak Misra)

…………………………..….J.

          (A.M. Khanwilkar)

…………………………..….J.

        (Dr. D.Y. Chandrachud)

New Delhi;

September 25, 2018.