Bashir A. Kirmani, J.@mdashImpugned in this revision petition is an order dated 21.04.05 purporting to have been passed by Judicial Magistrate
Anantnag u/s Cr.P.C, whereunder while allowing respondents maintenance petition, he directed petitioner to pay Rs. 1200/- to each one of 1 to 5
and Rs. 1500/- to respondent No. 6.
2. Grounds pleaded against the order are that the admitted income of petitioner who is government employee was Rs. 6911/- and the maintenance
allowance was much beyond his total income, and as such not reasonable; particularly because the respondents who are admittedly his children
and wife are residing in his house at Dharhama Phalgam and enjoying the produce of his agricultural land and walnut trees.
In reply the respondents counsel has argued that petitioners are completely down trodden and deserted deserving maintenance from petitioner and
as such the impugned order is well founded in fact and law.
3. I have gone through the records and considered the matter. Perusal of subordinate file reveals that proceedings u/s 488 Cr.P.C. were instituted
before trial Magistrate as far back as 22nd Oct. 2001 whereafter the first round concluded on 15.04.2002 with an ex-parte order against
petitioner, directing hi to pay Rs. 500/- per head to respondents 1 to 5 and Rs. 800/- to respondent No. 6 per month as maintenance. The ex-
parte order was however set aside on petitioner's prayers, whereafter the matter was contested by parties afresh and the trial finally culminated in
the plunged order; awarding Rs. 7500/- as maintenance to respondents with aforesaid break up.
4. Before proceeding further, it appears Unavoidable to notice the surprising element of the matter that when proceeded against in ex-parte, the
petitioner was burdened with the total amount of Rs. 3300/- per month as maintenance payable to respondents, but after he contested the matter
same got enhanced to Rs. 7500/- i.e. almost double the earlier amount. This feature of the matter very clearly reflects the difference which the
different approach of different Magistrates trying the same matter can make, and with glaring clarity indicates the extent to which the personal
attitude of Magistrates effects the determination of matters pending before them. Assessing objectively, the gap should not have been so much, for
the simple reason that judicial parameters of assessing a cause and prescribing the remedy should ordinarily not be so different. That it has been so
suggests that individual perceptions sometimes superimpose themselves over objective appreciation by Magistrates. The case in hand reflects this
aspect very seriously and projects the necessity of imparting continuous training to Judicial Magistrates/officers so that they are moulded in a
uniform mould of judicial thinking and approach that would ultimately chisel their individual perceptions to reflect a visible uniformity of judicial
perceptions and approach of individual judicial functionaries.
5. However, coming to the matter in hand, it appears that learned trial Magistrate has fallen victim to a streak of over enthusiasm while fixing the
quantum of maintenance payable to respondents which is not justifiable even in terms of his own judgement also, wherein while admitting
petitioner's income to be Rs. 6911/- per month he has opined that in given circumstances payment of 1/6th of his total income to respondents as
maintenance would be justified, but thereafter, quantified it, as already said to the tune of Rs. 7500/- without mentioning any wherein the judgment
as to what other income the petitioner had, or what otherwise his total income was.
6. There is also nothing in impugned order to suggest as to on what basis learned Magistrate fixed the quantum of maintenance with reference to
respondents on the same scale, while admittedly two of them are below 9 years and other three are grown up. In addition thereto, I find that
learned Magistrate has not appreciated the statements of petitioner's witnesses in their fullness, which too say the least suggests a cursory appraisal
of evidence, obviously leading him to un founded conclusions. Even from a one sided appreciation of the case of respondents for maintenance
exclusively on basis of evidence produced by them it percolates that they are presently residing in petitioner's house at his ancestral village and also
cultivating his land and enjoying the produce thereof along with that of the trees etc. This fact though vitally important does not find any mention in
the impugned order despite admission thereof by respondents No. 6, during her examination which renders the fixation of the extent of petitioner's
liability in ring; which becomes more pronounced by total absence of any material suggest as to what additional income other than his admitted,
salary of Rs. 6911/-per month does the petitioner have which could justify fixation of Rs. 7500/-as 1/6th thereof.
7. That being so, the impugned order in so far it related to fixation of quantum of maintenance payable by petitioner to respondents appears to be
slightly harsh and one sided. Keeping in view the fact, that respondents are in all probability enjoy the produce of petitioner's agricultural land
situated at village and residing in his house the appropriate amount of maintenance payable to three grown up children appears to be around Rs.
600/- and for minors Rs. 500/- per month; while for respondent No. 6 the petitioner's wife, it should be around Rs. 1000/- bringing total amount
of maintenance payable to respondent family to Rs. 3800/- per month, which, with the given standard of living that would be normal in the remote
village of Valley, where respondents reside, should be enough for them to sustain themselves, particularly in view of the fact that they are already
enjoying his landed properties there.
8. Before concluding however, it would be appropriate to observe that the present revision petition which arises out of an order of Judicial
Magistrate Anantnag could and perhaps should well have been instituted in the Sessions Court at Anantnag where respondents would find it easy
to prosecute their case rather than in this Court which must have put them to greater inconvenience and expenditure. That the revision petition has
been instituted in this court instead of concerned Sessions Court perhaps appears to have been occasioned by the fact that petitioner resides at
Srinagar and instead of going to prosecute the revision petition at Anantnag he chose to drag the respondents all the way from Phalgam to
Srinagar, which even though permissible in view of the concurrency of revisional jurisdiction of this Court and the Court of Sessions can perhaps
not be approved in attending realities of the case. Given that it would perhaps be advisable that as a matter of practice institution of revision
petitions against Magistrate orders be restricted to courts of Sessions, which besides being convenient for the parties would also be in the interests
of proceedings because being nearer to ground realties the Court of Sessions can ascertain facts and circumstances of a particulars case more
clearly , if necessary from parties directly and in suitable cases try negotiated settlements also.
9. With those observations, the revision petition is partly allowed and the order impugned modified to the extent indicated therein above. For
conveying the observations made in para no. 4 & r. Registrar Judicial Srinagar, may ensure transmission of copies of this order for perusal of
Hon'ble Chief Justice.
10. The matter stands accordingly disposed of. Records be retuned to Court below along with a copy of this order.