Amitav Kumar Gupta, J. - (1.) THIS revision is directed against the order dated 15.3.2012 passed in Maintenance Case No. 143/2010 by Principal Judge, Family Court, Ranchi whereby O.P. No. 2 was directed to pay maintenance @ Rs. 5,000/ - and Rs. 3,000/ - p.m. each to petitioners No. 1 and 2 respectively, as against petitioners' claim of Rs. 25,000/ - p.m. Learned counsel for the petitioner has submitted that despite issuance of notice through registered post and ordinary process and publication of notice in the newspaper O.P. No. 2 abstained from participating in the proceeding whereafter, on the basis of evidence, the court below has ordered O.P. No. 2 to pay maintenance @ Rs. 8,000/ - p.m. to the petitioners. It is urged that the court below has assessed the income of the O.P. at Rs. 40,000/ - p.m., considering the fact that he is holding a lucrative job of Customer Care Manager, with Mahindra and Mahindra Company. It is submitted that the court below should have awarded Rs. 20,000/ - p.m. i.e. 50% of the salary of O.P. as maintenance to be paid by O.P. to petitioners No. 1 and 2 i.e. the mother and minor daughter. That amount of Rs. 8,000/ - p.m. is paltry and a meagre amount considering the status of O.P. and escalation in the cost of living in the present days.
(2.) HEARD . Perused the record. It transpires that notices issued against O.P. No. 2, were returned with endorsement that the addressee could not be found. Thereafter, publication of notice was made in the newspapers, namely, Pioneer, New Delhi Edition and Hindustan, Patna Edition. Despite publication of notice O.P. has not appeared. It is evident that in the court below also notice was published in the newspaper but the O.P. did not appear in the proceeding. On perusal of the impugned order it is evident that the court below has held that O.P. is a mechanical engineer employed on the post of Customer Care Manager with Mahindra and Mahindra Company at Delhi. The monthly income has been assessed at Rs. 40,000/ - to Rs. 50,000/ - p.m.
(3.) IT is settled proposition of law that Section 125 Cr.P.C. has been enacted as a measure of social justice to ensure that the dependent, wife and children should be provided support by the husband or a person against whom they have a moral claim to support. The petitioners have established that O.P./husband has sufficient means of income. The word 'unable to maintain herself' encompasses the means available to the deserted wife or children while she was residing with the husband. It means the wife is entitled to the standard of living as per the status and income of the husband.;