[Disclaimer: This note is for general information only. It is NOT to be substituted for legal advice or taken as legal advice. The publishers of the blog shall not be liable for any act or omission based on this note]

 Introduction

“Maintenance” is an amount payable by the husband to his wife who is unable to maintain herself either during the subsistence of marriage or upon separation or divorce. Various laws governing maintenance are as follows:

for Hindus – Hindu Marriage Act, 1955; Hindu Adoption and Maintenance Act, 1956

for Muslims – Muslim Women (Protection of Rights on Divorce) Act, 1986

for Parsis – Parsi Marriage and Divorce Act, 1936

for Christians – Divorce Act, 1869

secular laws – Criminal Procedure Code, 1973; Special Marriage Act,1954

Temporary Maintenance (pendente lite)

Temporary maintenance is granted by the court during the pendency of proceeding for divorce or separation to meet the immediate needs of the petitioner.

Under Section 24 of Hindu Marriage Act, 1955 either of the spouses, husband or wife can be granted relief if the court is satisfied that the applicant has no independent income sufficient for his or her support and necessary expenses of the proceedings pending under the Act.

Interim maintenance may also be claimed under Section 125 CrPC by the wife during the pendency of proceeding for regarding monthly allowance for maintenance under Section 125(1) CrPC.

Furthermore, Section 36 of Special Marriage Act, 1954 also makes provision for the wife to seek expenses from the husband if it appears to the district court that she does not have independent income sufficient for her support and necessary expenses of proceedings under Chapters V or VI of that Act.

Still further, under Parsi Marriage and Divorce Act, 1936 either Parsi wife or husband is entitled to claim expenses where the proceeding is pending under the Act. Section 39 of the Act which is substantially the same as Section 36 of the Special Marriage Act makes a provision in this behalf.

Also, under Section 36 of Divorce Act, 1869 which applies to persons professing Christain religion, a wife is entitled to expenses of proceeding under the Act and maintenance while the suit is pending.

All these provisions specify that the application for interim maintenance has to be disposed of within sixty days of service of notice on the respondent.

Permanent Maintenance

It is the maintenance granted permanently after the disposal of the proceeding for divorce or separation.

Hindu Marriage Act, 1955, Section 25 – Applicant, either wife or husband is entitled to receive from the spouse for his/her maintenance and support a gross sum or monthly or periodical sum for a term not exceeding the applicant’s lifetime or until he/she remarries or remains chaste.

Hindu Adoption and Maintenance Act, 1956, Section 18 – Hindu wife is entitled to be maintained by her husband during her lifetime. Wife also has a right to separate residence and maintenance if any of the condition in Section 18(2) [desertion, cruelty, leprosy, any other wife/ concubine living in the same house, conversion of religion or any other reasonable cause] is fulfilled until she remains chaste or does not convert to other religion. It may also be noted that Section 19 of this Act makes a provision for a widowed wife to be maintained by her father-in-law.

Criminal Procedure Code, 1973, Section 125 – This section provides for maintenance not only to the wife but also to child and parents. Court may order a husband who has sufficient means but neglects or refuses to maintain his wife who is unable to maintain herself to provide monthly maintenance to her. However, wife shall not be entitled to receive maintenance if she is living in adultery, or refuses to live with husband without any sufficient reasons, or living separately with mutual consent.

Muslim Women (Protection of Rights on Divorce) Act, 1986, Section 3 – A divorced Muslim woman is entitled to a reasonable and fair provision and maintenance to be paid to her within the iddat period by her former husband; an amount equal to the sum of mahr or dower agreed to be paid to her at the time of her marriage or at any time thereafter according to Muslim law; and all the properties given to her before or at the time of marriage or after her marriage by her relatives or friends or the husband or any relatives of the husband or his friends. If husband fails to provide her the above mentioned then Magistrate can order for payment of the same.

Parsi Marriage and Divorce Act, 1936, Section 40 – A Parsi husband or wife may apply to the Court under this section whereupon the Court at the time of passing any decree under the Act or anytime subsequent thereto order that the defendant pay the plaintiff a gross or monthly sum for his/her maintenance and support. Such order may also be modified subsequently if the Court is satisfied that change in circumstances warrants so. The order may also be rescinded or modified if the party in whose favour the order was made remarries; or in case of wife, she does not remain chaste; or in case of the husband, he has sexual intercourse with any woman outside the wedlock.

Special Marriage Act, 1954, Section 37 – This section is also similar to Section 40 of the Parsi Marriage and Divorce Act. The difference being that under this section maintenance may be claimed only by a wife against the husband from a court exercising jurisdiction under Chapters V or VI of the Act. An order made under this section may be modified or rescinded by the district court at the instance of the husband if it is shown that the wife has remarried or is not leading a chaste life.

Divorce Act, 1869, Section 37 – This section empowers the district court to order the husband to secure a reasonable gross sum to the wife or annual sum not exceeding her lifetime when a decree of dissolution or decree or judicial separation is obtained by the wife. While passing such order, the court may have regard to fortune of the wife, ability of the husband and conduct of the parties. The court may also order the husband to pay such monthly or weekly sum to the wife for her maintenance as the court may think reasonable. If subsequently, the husband becomes unable to make such payments, the court may discharge or modify such order.

Cases

Maintenance defined

Maintenance includes — (i) in all cases, provisions for food, clothing, residence, education and medical attendance and treatment; (ii) in the case of an unmarried daughter also the reasonable expenses of and incident to her marriage, Section 3(b), Hindu Adoption and Maintenance Act, 1956.

Maintenance necessarily must encompass a provision for residence. Maintenance is given so that the lady can live in the manner, more or less, to which she was accustomed. The concept of maintenance must, therefore, include provision for food and clothing and the like and take into account the basic need of a roof over the head, Mangat Mal v. Punni Devi, (1995) 6 SCC 88.

 Sustenance defined

Maintenance of wife for her ‘sustenance’ does not mean animal existence but signifies leading life in a similar manner as she would have lived in the house of her husband. Husband is duty bound to enable his wife to live life with dignity according to their social status and strata, Bhuwan Mohan Singh v. Meena, (2015) 6 SCC 353.

Wife defined

“Wife” Includes a woman who has been divorced by or has obtained a divorce from, her husband and has not remarried,  Section 125(1) Explanation (b), CrPC 1973.

“Wife” in Section 125 CrPC means a legally wedded wife and also includes a divorced wife, D. Velusamy v. D. Patchaiammal, (2010) 10 SCC 469.

Maintenance only to legally wedded wife

Only a legally wedded wife is entitled to maintenance. A Hindu woman marrying a Hindu male having a living wife, is not entitled to maintenance as this marriage is void, Yamunabai Anantrao Adhav v. Anantrao Shivram Adhav, (1988) 1 SCC 530.

Maintenance to ‘previous wife’

A Muslim husband contracting another marriage or taking a mistress is liable to pay maintenance to the previous wife who also has right to live separately which is payable from the date of the other marriage. Irrespective of religion, husband cannot absolve his liability by offering to take back the wife and maintain her, Begum Subanu v. A.M. Abdul Gafoor, (1987) 2 SCC 285.

 Maintenance to second wife

Husband who conceals subsistence of his earlier marriage while marrying the second wife is entitled to give maintenance to second wife. Second wife is to be treated as a legally wedded wife for the purpose of maintenance, Badshah v. Urmila Badshah Godse, (2014) 1 SCC 188.

Wife ‘living separately with mutual consent’ does not include divorced wife

The meaning of ‘wife’ under Sections 125(1) and 125(4) CrPC is different. Section 125(4) contemplates a married woman. Wife living separately from husband with mutual consent does not mean wife who obtains divorce by mutual consent and lives separately and therefore cannot be denied maintenance on this ground, Vanamala v. H.M. Ranganatha Bhatta, (1995) 5 SCC 299.

Is an earning wife entitled to maintenance?

Wife having a school of her own and possessing wet lands is in a better financial position than husband who is not doing well in his profession and has no land. Hence, it is unnecessary to pay any maintenance to the wife, Rosy Jacob v. Jacob A. Chakramakkal, (1973) 1 SCC 840.

Wife’s income to be accounted for determining maintenance

Wife’s income has to be taken into account while determining the amount of maintenance payable to her. It is not an absolute right of a neglected wife to get maintenance nor it is an absolute liability of husband to support her in all the circumstances, Bhagwan Dutt v. Kamla Devi, (1975) 2 SCC 386.

Maintenance to woman in a live-in relationship

The Supreme Court expressed its opinion that a broad interpretation of “wife” should include cases where man and woman live together as husband and wife for a reasonably long period of time (live-in relationship/ presumed marriage/ de facto marriage/ cohabitation). A strict proof of marriage should not be a precondition for maintenance under S. 125 CrPC so as to fulfill the true spirit and essence of the beneficial provision of maintenance, Chanmuniya v. Virendra Kumar Singh Kushwaha, (2011) 1 SCC 141. (This judgment has however been referred to a larger bench)

Recently, it is held that a woman in a live-in relationship has an efficacious remedy to seek maintenance under Protection of Women from Domestic Violence Act, 2005 even if it is assumed that she is not entitled to the same under Section 125 CrPC. In fact, under the Domestic Violence Act, the victim would be entitled to more relief than what is contemplated under Section 125 CrPC, Lalita Toppo v. State of Jharkhand, 2018 SCC OnLine SC 2301.

Woman knowingly entering in a live-in relationship with a married man

All live-in relationships are not relationships in the nature of marriage. There has to be some inherent/ essential characteristic of marriage though not a marriage legally recognised. A live-in relationship between an unmarried woman knowingly entering into relationship with a married male cannot be termed as a relationship in the “nature of marriage” and her status would be that of a concubine or mistress and therefore is not entitled to maintenance, Indra Sarma v. V.K.V Sarma, (2013) 15 SCC 755.

 Muslim woman entitled to maintenance under CrPC

A divorced Muslim woman has right under Section 125 CrPC to claim maintenance even beyond the iddat period. If the woman is able to maintain herself then the liability of husband to maintain her ceases with the expiration of iddat period. However, on the inability of maintaining herself, she can take recourse of that section. Section 125 has an overriding effect on personal law in case of conflict between the two, Mohd. Ahmed Khan v. Shah Bano Begum, (1985) 2 SCC 556.

Divorced Muslim woman can claim maintenance from State Wakf Board

A divorced Muslim woman unable to maintain herself can directly claim maintenance from the State Wakf Board in the first instance under Section 4 of Muslim Women (Protection of Rights on Divorce) Act, 1986 and in the same proceeding can plead inability of her relatives to maintain her. Relatives can be added as parties to the litigation if they have enough means to pay maintenance, T.N. Wakf Board v. Syed Fatima Nachi, (1996) 4 SCC 616.

Husband to make fair provision and maintenance within iddat period for ex-wife’s whole life

Section 3(1)(a) of Muslim Women (Protection of Rights on Divorce) Act, 1986 makes husband liable to make a reasonable and fair provision and maintenance to divorced Muslim wife on or before the expiration of the iddat period. However, this maintenance is not limited only for the iddat period but extends to her whole life unless she remarries. Husband is obliged to provide a reasonable and fair provision in addition to maintenance to contemplate the future need of ex-wife, Danial Latifi v. Union of India, (2001) 7 SCC 740.

Maintenance not restricted to iddat period

A divorced Muslim wife is entitled to maintenance not merely until the completion of the iddat period, but for her entire life unless she remarries. Sabra Shamim v. Maqsood Ansari, (2004) 9 SCC 616.

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17 comments

  • My husband has moved with his mother and filed for divorce on grounds of cruelty. He took away our younger son. I am working but living in our jointly owned property. He threatened me to leave the property or sell, which I disagreed, he had beaten me and threatened to sell the furniture. I approached police of no help file DV case with maintenance and custody. Now he has stopped paying EMI left his job and taken lot of loans to evade paying EMI and maintenance. Court is asking for statement of assets and liabilities, will his weak position force me to pay his share of EMI and maintenance of flat. ? Will I get custody of my younger son?

  • Wife had emailed showing her threatening for demand of divorce from me as I was not willing to live separately from my parents and at same time she threatened she met advocates to use the hands of law if I wont offer lumpsome amount during the divorce, seeing her intentions, I had filed divorce. Later on she filed Restitution rights and even got my divorce case transferred from my place to her place, Now all cases are clubbed there.
    I have verbally and also in written affidavit, given my consent for conjugal life she is willing to join back.
    But she is only doing false acting and she refused to conjojn and says she filed rcr only harass me and she wants lumpsome money.
    What options do I have? Despite my willingness to conjoin, can judge force me take divorce and also to pay her money?

  • A lump sum payment order will only be made if the Husband has the financial means to do so. A lump sum payment order is appropriate for parties who want a clean break from one another, and will typically be ordered if the Husband is exceptionally uncooperative.

  • Hi Sir,
    My wife file maintenance case on me ,but she is well educated,she is richer than me and having high living standard ,I have liability of my parents.so in that case I will be applicable for maintenance.
    I have all snap she is leaving better than me still she file 40k per/month of maintenance case.

    Only for the irritating purpose she has file all case on me and my family members.
    Please guide me to how to face that case.

  • What can be the circumstances under domestic violence act, if husband deny the payment for maintenance to wife, what could be the highest degree of punishment and what shall be the relief to wife?????

    • Failed to pay maintenance for One month than behind the bar for 1 month

  • If by tactics husband decided not to pay any amount to wife for maintenance and is ready to go behind the bar, what could be the highest degree of punishment for husband n what should be the relief for wife????

  • If wife aged 30 filling the application under Crpc- 125 before the Hon’ble family court and in her cross examination she told that i am not willing to stay with my father and mother in law or they shall not stay with me who is aged more than 70 years old. what effect in maintenance , i.e. grant or reject ? please guide

  • in said article it is mentioned that under section 18 of hindu adoption and maintenance Act wife is entitled for maintenance permanently even after the disposal of the proceeding for divorce or separation. so far as section 125 is concerned wife includes divorcee wife . but it is not position with provisions of hindu adoption and maintenance Act. No such law is mentioned that wife means even a divorcee wife, of course till she marries again, under said hindu adoption and maintenance Act.

  • What about the wife who is living in adultery?

  • What is the differences between sec 125 cr.p.c and sec 25 of Hindu marriage act

  • As I could understand the status of a woman as wife continues even after divorce.If a working lady looses her job or resigns after divorce can she demand maintenance and if so will it be 50% of husband’s. salary ?

    • Yes, you are correct. The word ‘wife’ has been defined in Explanation (b) to Section 125(1) of the CrPC as follows: “Wife includes a woman has been divorced by, or has obtained a divorce from, her husband and has not remarried.”

      In Manish Jain v. Akansha Jain, (2017) 15 SCC 801 : 2017 SCC OnLine SC 314 : (2018) 2 SCC (Civ) 712 the Supreme Court was pleased to observe: “An order for maintenance pendente lite or for costs of the proceedings is conditional on the circumstance that the wife or husband who makes a claim for the same has no independent income sufficient for her or his support or to meet the necessary expenses of the proceeding. It is no answer to a claim of maintenance that the wife is educated and could support herself. Likewise, the financial position of the wife’s parents is also immaterial. The Court must take into consideration the status of the parties and the capacity of the spouse to pay maintenance and whether the applicant has any independent income sufficient for her or his support. Maintenance is always dependent upon factual situation; the Court should, therefore, mould the claim for maintenance determining the quantum based on various factors brought before the Court.”

      As far as the %age of the husband’s salary is concerned, the Supreme Court in a recent judgment has capped it at 25% of the husband’s salary. Of course, please remember that when it comes to maintenance, the wife has to be maintained in status equal to the husband and what she would have enjoyed had she been in her matrimonial home.

      Hope that answers your question.

      Dr. Mallika Nawal [Ph.D., IIT Kharagpur]
      Advocate, Patna High Court

  • plz send new posts or articles by email

  • I am highly thankful to EBC to publish this article. This article is really knowledgeable and contains a good insight which is useful for all concerned of legal field. EBC has become a most reliable brand in Law Publishing Industry which one can rely without any doubt. I am the regular reader of OnLine SCC as well as a subscriber of SCC, civil, criminal and Labour & Service journal.

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