A vs M

Rajiv Sahai Endlaw, J

FAO No.506/2002 has been preferred by the appellant husband against the judgment (dated 2nd August, 2002 in HMA No.1103/01/96 of the Court

of the Additional District Judge, Delhi) of dismissal of his petition for dissolution of marriage by a decree of divorce under Section 13(1)(ia) of the

Hindu Marriage Act, 1955. The appellant husband had also filed an application before the learned Additional District Judge pointing out that certain

judgments cited at the bar at the time of addressing arguments did not find mention in the judgment. The application was disposed of vide order dated

23rd August, 2002 of the Additional District Judge. The order dated 23rd August, 2002 is also impugned in the appeal.

The said appeal came up before this Court first on 24th September, 2002 when notice thereof was ordered to be issued. Vide order dated 14th

January, 2004 the appeal was admitted for hearing. The appeal was listed for hearing from time to time but for some reason or the other remained to

be heard.

MAT Appeal No.87/2008 has been preferred by the appellant wife against the judgment and decree (dated 30th May, 2008 in HMA No.233/2008

of the Court of Additional District Judge, Delhi) allowing the petition of the husband for dissolution of marriage by a decree of divorce under Section

13(1)(ib) of the Hindu Marriage Act and resultantly dissolving the marriage of the parties. The said appeal came up first before this Court on 3rd

September, 2008. Vide order dated 8th September, 2008, notice of the appeal was ordered to be issued and it was ordered that the husband shall not

remarry till the next date of hearing. Vide order dated 30th January, 2009, the appeal was admitted for hearing and the interim order confirmed till the

disposal of the appeal.

Trial Court records of both the appeals were requisitioned and have been received. Efforts made from time to time for amicable settlement did not

succeed. Since 8th December, 2011, the appeals are being taken up together for hearing.

The appeals came up before me on 12th September, 2018 when hearing of the appeal of the wife against the judgment and decree granting divorce

on the ground of desertion was commenced and the counsel for the wife argued (i) that the husband alleges desertion w.e.f. 14th January, 1995; (ii)

that the husband , on 12th October, 1996 instituted the petition for dissolution of marriage by a decree of divorce on the ground of cruelty; (iii) that it is

only thereafter on 8th September, 2000 that the petition for dissolution of marriage by a decree of divorce on the ground of desertion was filed; (iv)

that to be able to sue for dissolution of marriage on the ground of desertion, desertion for a period of two years is necessary; and, (v) that the husband,

prior to the expiry of the said period of two years, applied for divorce on the ground of cruelty and whereafter it was not possible for the wife to join

cohabitation with the husband; the filing of the divorce petition on the ground of cruelty was a message to the wife that the husband does not want to

live with the wife.

On enquiry it was informed that before 14th January, 1995, the wife was employed with the Central Government Health Scheme (CGHS) at Jaipur,

was at Jaipur and the husband who was employed with the Revenue Services, was posted at Agra, but the parties together availed of Leave Travel

Concession (LTC) in December, 1994/January, 1995.

Though the counsel for the wife, on 12th September, 2018 relied on Shakuntala Kumari Vs. Om Parkash Ghai AIR 1981 Del 53 on the proposition

that on filing a petition for dissolution of marriage on some other ground during the statutory period of two years of desertion, no case for desertion can

be made out but the judgment was not found to be laying down any such absolute proposition of law and was found to be on its own facts. The

counsel for the wife on that date also cited Madan Mohan Manna Vs. Chitra Manna AIR 1993 Calcutta 33 (DB) in this regard, but it was found that

in that case the petition for divorce on the ground of desertion was filed before completion of two years and in the said context it was held that time

spent after filing of petition could not be counted for computing period of desertion.

On further enquiry on 12th September, 2018, it was informed that the husband was present in Court and was then posted at Mumbai and the wife

continued to be posted at Jaipur but was not present in the Court. It was the contention of the senior counsel for the husband that the parties lasted

together for only eight years and there were no issues of the marriage.

In the aforesaid circumstances, on 12th September, 2018, it was yet further enquired from the counsel for the wife, whether the wife was willing to

make any efforts for joining cohabitation with the husband at Mumbai.

The counsel for the wife stated that he will have to take instructions but also contended that the appeals have to be decided on the material on

record.

Being of the opinion that the intention of a spouse can be known from the conduct of the spouse and if the wife is not anxious to save her marriage

by appearing in the Court and/or joining cohabitation, that will be a factor to be considered, the hearing was adjourned to 13th September, 2018 for the

wife of appear in the Court.

The wife appeared on 13th September, 2018 and stated that she will join the husband at Mumbai on 15th September, 2018.

The husband was made to furnish his residential address at Mumbai to the wife and the hearing adjourned to 5th October, 2018 recording that in

the event of the parties not continuing to live together, what had transpired will not affect the rights of the parties in the appeal.

On 5th October, 2018 the counsel for the wife on enquiry informed that the wife did not go to Bombay “as she panicked on the apprehension

that the husband is staying with his second wifeâ€​.

In the circumstances, the counsels were heard further on 5th October, 2018 and 10th October, 2018 and orders reserved. The senior counsel for

the husband handed over a note of submission and the counsel for the wife was also given similar liberty.

I have perused the records and considered the submissions.

The judgment of dismissal of the petition for divorce on the ground of the wife having treated the husband with cruelty records:-

(i) that the parties were married according to Hindu rites and ceremonies on 20th October, 1988 at Delhi;

(ii) though the marriage was consummated but no child was born of the wedlock;

(iii) that it was the case of the husband that:-

(a) at the time of finalization of marriage it was represented to him that the wife was born on 3rd September, 1962 and was not working anywhere

and had taken admission in Master of Science (M.S.) in S.M.S. Medical College, Jaipur;

(b) the wife from the beginning used to keep herself elusive and aloof from the husband and used to quarrel over trivial matters;

(c) the wife did not pay any respect to the elders of the house and never wished or touched their feet;

(d) the wife was aloof and quarrelsome during the honeymoon period in Kathmandu also and was in the habit of concealing things from the husband;

(e) the husband, after marriage had to leave for Madras for his training and though wanted the wife to accompany him but she initially refused and

agreed after much persuasion;

(f) on reaching Madras, the wife complained about the accommodation and threatened to leave for her parents house in Jaipur;

(g) on 27th November, 1988, a letter was received from the father of the wife asking the wife, to reach Jaipur or she would lose her job;

(h) the husband on that day came to know that the wife was working on ad hoc basis as a doctor in CGHS and which fact was never disclosed;

(i) on receiving the letter, the wife insisted on leaving for Jaipur;

(j) though the parents of the husband received the wife at the Delhi Airport and offered to drop her to Jaipur in their car but the wife said that she did

not want to live at their mercy and said that they should leave for their graves in that car;

(k) though the husband tried to contact the wife but the wife did not respond to any of his letters;

(l) in November, 1988 when the wife went to her parental home at Jaipur, she was pregnant and when the husband reached Jaipur in February, 1989,

he was told that the wife had got the pregnancy terminated;

(m) the husband was posted to Allahabad in April, 1989 but the wife refused to join him and asked the husband to get himself posted at Jaipur;

(n) the husband applied for transfer and got himself transferred to Jaipur but the wife did not sleep with the husband saying that the husband was not

worthy of that and was a nincompoop;

(o) the wife refused to stay in the official accommodation allotted to the husband at Jaipur and did not even visit the husband in June, 1989 when the

husband was ill;

(p) the husband met with an accident on 29th April, 1990 while coming from Delhi to Jaipur and suffered multiple fractures and injuries;

(q) though the wife was informed of the same but still did not visit the husband;

(r) the husband returned to Jaipur in June, 1990 and again asked the wife to join him in the official accommodation and after much persuasion, the wife

agreed in July, 1990;

(s) the husband and wife visited Delhi on 10th August, 1990 to celebrate the birthday of the husband with the parents of the husband;

(t) the behavior of the wife towards the parents of the husband was abusive and she used to vanish from the house of the parents of the husband for

hours at time without disclosing her whereabouts;

(u) when the husband enquired about her whereabouts from the wife, she in a fit of rage sat on the fractured arm of the husband, causing another

fracture;

(v) the wife also threatened to lodge a false criminal case against the husband and his family members and called the Police; however, no case was

registered against him and the wife left for her parental home.

(w) in August, 1990, the husband was at Kanpur; in September, 1991 the wife reached Kanpur with her parents; on the asking of the parents of the

wife, the wife agreed to live at Kanpur with the husband;

(x) however there was no change in the behavior of the wife; on 25th October, 1991 when the husband was at his office, the wife called him and

threatened to commit suicide and accused the husband of having a loose character and picked up her baggage and left for Jaipur;

(y) the husband, in October, 1992 was posted at Agra and again went to Jaipur in December, 1992 and asked to wife to get herself transferred to

Agra; after much persuasion the wife joined the husband at Agra but refused to join the husband for official dinners and used to create a scene by

insulting the husband in the presence of his friends and once in a fit of rage also tore up the marriage album;

(z) however, the wife refused to get herself transferred to Agra though visited the husband twice thereafter at Agra in March 1993 but did not allow

the husband to have any physical relations with her;

(aa) the wife, even during her visits to Agra quarreled with the visitors as well as the mother of the husband and used to leave for Jaipur whenever

she wanted;

(ab) though the wife visited the husband at Agra on Diwali in the year 1994 but refused to meet any guests and again suddenly left for Jaipur;

(ac) the husband, in an effort for reconciliation asked the wife to avail of LTC to Madras, Bangalore and Trivandrum; though the wife agreed but

throughout quarreled and did not allow any physical relations and immediately on return to Agra left for Jaipur from the Railway Station itself;

(ad) the husband, between January and May, 1995 made several telephone calls to the wife at Jaipur but the wife refused to talk;

(ae) on 10th May, 1995, the wife visited the husband at Agra and said that she wanted a settlement and again left for Jaipur in the middle of the night;

and,

(af) all the said acts of the wife have caused mental cruelty to the husband and his family members.

The judgment records that the wife contested the petition for divorce on the ground of cruelty inter alia pleading that:-

(i) as per the averments in the petition for divorce itself, the husband from time to time had condoned the alleged acts of cruelty;

(ii) was improper delay of over eight years in instituting the petition;

(iii) in November, 1988 when the husband went to Bombay for training, as per joint understanding the wife joined CGHS at Jaipur;

(iv) the husbandâ€s parents did not want the marriage to continue and when the wife came to Delhi on learning of the accident of the husband and the

husbandâ€​s parents did not allow her to stay there;

(v) when the husband was transferred to Kanpur, the wife pleaded with him not to leave her alone at Jaipur but the husband said that he will first have

to seek permission of his parents;

(vi) the wife was always humiliated by the parents of the husband;

(vii) the husband did not want the wife to give up her profession and wanted the wife to continue to work so as to supplement their income;

(viii) when the husband was posted at Delhi, the wife also applied for transfer to Delhi but the husband did not help her in the same by sponsoring her;

(ix) though the wife got herself medically examined because no child of the marriage was being born and was found to be normal and healthy and fit

for child bearing but the husband refused to have himself medically examined;

(x) the wifeâ€s parents had informed the husbandâ€s family at the time of finalization of marriage that the wife had joined CGHS on ad hoc basis and

had left her postgraduation;

(xi) though no dowry demand was made but the expectations of the husbandâ€​s family were very high;

(xii) the husband himself is inhuman, short tempered, ill natured and untruthful in his behavior and used to humiliate and insult the wife;

(xiii) the wife never conceived and thus the occasion for termination of pregnancy did not arise;

(ix) the husband, even at the time of marriage was suffering from tuberculosis but the said fact was hidden from the wife and her family;

(x) the LTC tour was also as per the convenience of the husband who did not care for the convenience of the wife;

(xi) it was the husband who wanted the wife to agree to mutual divorce and even offered expenses of marriage borne by the family of the wife; and,

(xii) the petition for dissolution of marriage had been filed only after failing to persuade the wife to agree for divorce by mutual consent;

The learned Additional District Judge, on the basis of pleadings and the evidence led before him, dismissed the petition for dissolution of marriage

by a decree of divorce on the ground of cruelty reasoning that (i) the husband failed to prove that he was not aware of the employment of the wife at

CGHS, Jaipur; (ii) on the contrary the husband, in his cross-examination had admitted that from 10th October, 1988 to 1st November, 1988 the wife

was on earned leave for marriage and honeymoon purpose and from 19th December, 1988 to 23rd December, 1988 the wife had taken casual leave

and this admission showed that the husband was aware of the employment of the wife at Jaipur at the time of his marriage inasmuch as without

employment there would have been no question of „earned leave†or „casual leaveâ€; (iii) the wife would not have benefited from concealing

her employment and rather it was a matter to be proud of; (iv) the husband had not pleaded or deposed of having asked the wife to quit her job at any

time or that he had any objection to the employment of the wife; (v) rather the husband at one time, on the ground of his wife working at Jaipur, had

sought a transfer to Jaipur; (vi) in one of the letters of the husband to his employer, he also mentioned that his wife had been recommended to UPSC

for permanent selection in CGHS; (vii) the husband had also failed to prove that the wife was pregnant at any time during the marriage or had got her

pregnancy terminated; (viii) it was unbelievable that a newlywed, who according to the husband was eager to know about her pregnancy soon after

the marriage, would, without any rhyme or reason undergo abortion; (ix) no dates had been given when the wife allowed the husband to have sexual

intercourse and when she refused; (x) had the wife undergone an abortion, the husband would have led evidence of clinic where the abortion was got

done; (xi) the husband had also failed to give any reason as to why the wife did not conceive thereafter; (xii) no particulars had been given by the

husband of the hospital in which he was admitted after his accident, for how much duration he remained there and when was the wife informed of the

same; (xiii) the wife was not going to be benefitted by not taking care of the husband at the time of his accident; (xiv) the wife is not expected to

travel a long distance just to spend 10-11 minutes with the husband; (xv) the fact that the wife left the matrimonial home so soon after her arrival

showed that she was not accorded proper treatment at the matrimonial home; (xvi) the husband had not proved that the wife made any false

allegations or accusations against him; (xvii) the husband had failed to prove the other acts of cruelty; (xviii) the wife, being an educated lady cannot

be expected to have behaved in the manner alleged by the husband; (xix) the wife cannot be expected to have sat on the arm of the husband or to

have misbehaved with her mother-in-law or sister-in-law; (xx) the mother and sister of the husband had not been examined; (xxi) though the husband

had examined his colleague but his testimony has to be perused with caution, being an interested witness; (xxii) the wife, being a working lady was

having her own compulsions and could not be expected to reside with the husband, especially when it was not the case of the husband that he had

asked the wife to quit her job;(xxiii) the job of the husband was also a transferable job and it was humanly impossible for the wife to get herself

transferred to each of the places where the husband was posted; (xxiv) thus non-residence of the wife with the husband was for the reason of her

employment ;(xxv) the wife could not be expected to not have a natural instinct to become a mother; (xxvi) rather it had emerged that the wife had

joined the company of the husband from time to time after availing leave from her department; (xxvii) had the wife not wanted to reside with the

husband, she would not have taken leave from time to time to reside with the husband; (xxviii) the husband had failed to prove that wrong date of birth

of the wife was represented at the time of marriage; (xxix) no specific instance of cruelty after the LTC tour had been proved and the alleged

instances of cruelty of prior thereto stood condoned by the parties undertaking a joint LTC tour and visiting various places; (xxx) irretrievable break

down of marriage is not a ground for divorce under the Hindu Marriage Act; and, (xxxi) even though the marriage between the parties seemed to

have irretrievably broken down, no relief could be granted to the husband.

The judgment allowing the petition for divorce on the ground of desertion records:-

(i) the case of the husband, in addition to what was pleaded in the petition for divorce on the ground of cruelty, to be:

(a) that the wife on returning from the LTC tour on 14th January, 1995, left for Jaipur from Agra Railway Station itself;

(b) the husband made several telephone calls to Jaipur between January and May, 1995 and spoke to the parents of the wife;

(c) the wife refused to talk to the husband;

(d) the husband even rang up at the office of the wife and tried to reason with the wife but she was abusive and hung up the phone;

(e) the wife visited the husband on 10th May, 1995 and said that she wanted a settlement;

(f) the husband tried to reason with the wife but the wife flew into rage and returned to Jaipur stating that she was not interested in the husband and

the husband should not even try to talk to her;

(g) the wife had thus deserted the husband on 14th January, 1995 and had brought the marital relationship to an end; and,

(h) the attempts of the husband to make the marriage survive had proved futile;

(ii) that the wife had contested the petition for dissolution of marriage by a decree of divorce on the ground of desertion, besides on what was pleaded

in the written statement in the petition for divorce on the ground of cruelty, pleading:-

(a) that after 14th January, 1995,the wife had visited and cohabited with the husband at Agra in March, 1995 to celebrate Holi and thereafter both had

visited Mathura and Vrindavan;

(b) the wife had again visited the husband in May, 1995 at Agra when the husband informed the wife that he was likely to get transferred from Agra

and both of them had planned to get posted to a place where could both live together;

(c) the husband got transferred to Delhi and the wife visited Delhi and lived in the parental house of the husband;

(d) the husband had visited the wife in October, 1995 at Jaipur where it was decided that the wife would get transferred to Delhi;

(e) though the parties had also decided that the wife would visit the husband for Diwali but the husband did not confirm;

(f) in December, 1995 the wife sent her transfer application to the husband at Delhi but he did not co-operate and sponsor her for the same;

(g) in January/February, 1996 the wife repeatedly tried to contact the husband on telephone but the husband avoided;

(h) in May, 1996 the husband informed the wife over telephone that he was going abroad and wanted to settle and asked for divorce;

(i) in July, August and September, 1996 the wife, her parents and other relatives visited Delhi for settlement but no settlement agreed by the husband;

and,

(j) the husband cannot be permitted to take advantage of his own wrong.

The learned Additional District Judge has dissolved the marriage of the parties on the ground of desertion by the wife, reasoning that (i) there was

no cross-examination of the husband on his deposition that he was not aware before marriage that the wife was working; (ii) there was no cross-

examination of the husband qua his deposition that he learnt of the same only on the receipt of letter at Madras from the father of the wife; (iii) though

the wife in her cross-examination has denied receipt of any such letter but in her cross-examination in the proceeding for divorce on the ground of

cruelty had admitted to the same; (iv) the wife was thus indulging in falsehood with respect to receipt of the letter; (v) in the absence of any cross-

examination of the husband, his claim that he was not aware prior to marriage of the employment of the wife with CGHS at Jaipur has to be believed;

(vi) the husband had also proved that in the matrimonial advertisement got issued by the family of the wife it was represented that the wife was doing

her postgraduation and was not employed; (vii) the husband had also proved that though he got himself posted to Jaipur but the wife did not join him in

the official accommodation allotted to him at Jaipur; (viii) the wife in her cross-examination admitted that the husband lived at Jaipur from 12th April,

1989 till September, 1990; (ix) the statements of the wife about residing with the husband in the house allotted to him at Jaipur were contradictory; she

could not even give the address of the house allotted to the husband and admitted that she was throughout that period drawing House Rent Allowance

(HRA) from her department and in her official records her residence during the period was the residence of her parents and that she had not informed

her office of the change of her address to that of the address of her husband; (x) the wife could not even remember the names of the neighbours also

of the official accommodation of the husband at Jaipur; (xi) it thus stood proved that the wife had refused to join the husband even when the husband

was living in Jaipur; (xii) though the wife claimed to have visited the husband and lived with the husband at Agra but again could not prove the same

and made contradictory statements; she could not tell anything about the official accommodation allotted to the husband at Agra as she would have

known had she been visiting every month as claimed by her; the husband has succeeded in proving that from the very beginning of the marriage he

was not informed that the wife was employed at Jaipur;(xiii) that the wife had not made any genuine efforts to make herself transferred on the place

of posting of the husband which was either at Kanpur or Agra; (xiv) that the version of the wife that she had given a transfer application to the

husband could not be believed as the application has to be made to her own department and not to the department of the spouse; the husband could

not have moved the application in his department; (xv) it thus could not be said that the husband did not take interest in getting the wife transferred to

the place of his posting; (xvi) it was not disputed by the wife that she, from the beginning knew that the husband is from Indian Revenue Service

which was an all India transferable job; (xvii) it was not the case of the wife that there was any understanding at the time of marriage that she will

continue to work at the same place and not at the place of posting of the husband; (xviii) the husband had also successfully proved that despite him

getting himself transferred to Jaipur, the wife did not live with him in Jaipur; (xix) thereafter also the wife had visited the husband for short periods

only; (xx) the wife had not stayed for a single day with the husband after returning from the LTC tour; (xxi) therefore it stood proved that the wife

was interested in continuing with her job and living with her parents except for brief periods when she lived with the husband; (xxii) keeping in view

the nature of the job of the husband, the husband could not be expected to permanently live with the wife at Jaipur; (xxiii) in the circumstances it was

for the wife to make all efforts to join conjugal society of the husband; the husband had shown his intention by getting himself transferred to Jaipur;

(xxiv) on the contrary, the wife had failed to show any animus to live with the husband; the burden to prove that the wife had reasonable cause to stay

away from the husband was on the wife and the wife had failed to discharge the same; (xxv) though the wife had alleged that she and her parents

were harassed but no evidence in this regard was led and no cross-examination of the husband also on the said aspect was done; (xxvi) the claim of

the wife of having visited the husband in June, 1996 was contradictory to her statements in the earlier proceedings; and, (xxvii) the husband had thus

established that the wife had deserted him for two years immediately prior to the filing of the petition.

With respect to MAT Appeal No.87/2008, the counsel for the wife argued that (i) the husband has nowhere said that he provided house with

material comforts and made requisite efforts for the wife to reside with him; (ii) desertion is claimed by the husband on 14th January, 1995; (iii)

however the petition on the ground of desertion was filed only on 8th September, 2000; (iv) prior thereto on 12th October, 1996 the husband filed the

petition for divorce on the ground of cruelty; (v) that it is the case of the wife that the parties have cohabited after 14th January, 1995 also; (vi) the

husband admits the wife to have visited and resided with the husband on 10th May, 1995; (vii) that the wife had joined CGHS on ad hoc basis in April,

1988 i.e. shortly prior to her marriage on 20th October, 1998; (viii) that the wife gained permanent employment with CGHS in the year 1992, w.e.f.

September, 1991; (ix) that the husband was not interested in the wife residing with him; (x) the wife not staying at husbandâ€s place may not be

cruelty but is desertion; (xi) however once the husband files a petition for divorce on the ground of cruelty, the wife could not be expected to join the

husband; (xii) the husband, by filing the petition for divorce, made it known to the wife that he was not interested in living with the wife and the wife in

such circumstance cannot be said to have deserted the husband; reliance is placed on Pal Rampal Vs. Santosh Rampal 28 (1985) DLT 102, where

also the husband filed petition for divorce first on the ground of cruelty and thereafter on the ground of desertion ;it was observed that on the

husbandâ€s allegation that it was dangerous to live with his wife because of her acts of cruelty, it can be definitely said that he was not willing to keep

the wife in the matrimonial home; for proving the ground of desertion it must be established by the husband that he was willing to live with the wife but

the wife was avoiding cohabitation by deserting the husband; when the husband filed for divorce on the ground of desertion he was availing the same

period during which he alleged that the wife was practicing cruelty â€" it would thus result into two inconsistent positions in law; the husband is not

willing to keep the wife but at the same time, for the purposes of desertion, he is ready to keep her but she is avoiding his company; (xiii) that the

husband, in the petition first filed on the ground of cruelty did not say that he wanted to live with the wife; (xiv) reliance is placed on Bipinchandra

Jaishinghbai Shah Vs. Prabhavati AIR 1957 SC 17,6 stated to be the first judgment on dissolution of marriage on the ground of desertion and it was

argued that the same has been followed ever since; (xv) on the filing of the petition on the ground of cruelty, desertion came to an end and owing

thereto burden never shifted on the wife to prove reason for her not cohabiting with the husband; (xvi) that the husband since the year 1996 is having

a relationship with another lady; that the wife filed CM No.18763/2009 in this regard in MAT Appeal No.87/2008, in reply whereto the husband

admitted to the presence of the said woman in his house though gave an explanation therefor.

Per contra, the senior counsel for the husband, qua MAT Appeal No.87/2008 contended (i) that the impugned judgment rightly records that the

counsel for the wife had not cross-examined the husband on material aspects; attention in this regard was drawn to the evidence led; (ii) that the wife

nowhere in the written statement pleaded that she was unable to join cohabitation of the husband because of the husband having filed the petition for

divorce on the ground of cruelty; (iii) that the wife nowhere during the pendency of the petition for divorce alleged that the husband was residing with

another woman or the wife was unable to join him for the said reason; (iv) merely a visit pleaded of 10th May, 1995 does not amount to cohabitation;

and, (v) it is not even the evidence of the wife that she cohabited with the husband on 10th May, 1995.

The counsel for the wife, in rejoinder argued (i) that the wife learnt of the husband residing with another woman only in the year 2009 and thus

had no occasion to bring it up during the pendency of the petition for divorce; and (ii) referred to Shakuntala Kumari supra holding that by filing a

petition for annulment of marriage on the ground of impotency of the deserting spouse, the husband made it clear that he was neither ready nor willing

nor anxious to take the deserting spouse back and he wanted the marriage to be treated as if non-existent and the deserting spouse even if had a

unilateral change of heart thereafter and wanted to return to the matrimonial home, she could no longer do so; (iii) referred to Darshan Gupta Vs.

Radhika Gupta (2013) 9 SCC 1 holding that the grounds of divorce provided under Section 13(1) of the Hindu Marriage Act are based on the

„fault†of the party against whom dissolution of marriage is sought; in matrimonial jurisprudence, such provisions are founded on the

„matrimonial offence theory†or the „fault theoryâ€; under this jurisprudential principle, it is only on the ground of an opponentâ€s fault, that a

party may approach a Court for seeking annulment of his/her matrimonial alliance; in other words, if either party is guilty of committing a matrimonial

offence, the aggrieved party alone is entitled to divorce; the party seeking divorce under the “matrimonial offence theory†must be innocent; if a

husbandâ€s act of cruelty compels a wife to leave her matrimonial home, whereupon she remains away from the husband for the stipulated duration, it

would not be open to a husband to seek dissolution of marriage, on the ground of desertion; (iv) referred to Madan Mohan Manna Vs. Chitra Manna

AIR 1993 Calcutta 33 holding that a petition for desertion before completion of two years of marriage is premature and time spent after filing of

petition could not be considered for computing the period of desertion; (v) referred to Lachman Utamchand Kirpalani Vs. Meena AIR 1964 SC 40

laying down the ingredients of the ground of desertion; and, (v) referred to Bipinchandra Jaishinghbai Shah supra also explaining what constitutes

desertion.

The senior counsel for the husband has in the context of long distance marriages referred to Geeta Jagdish Mangtani Vs. Jagdish Mangtani (2005)

8 SCC 177 where, finding that (i) the marriage survived only for a brief period of about seven months; (ii) there had been no attempt on the part of the

wife to stay with the husband; and, (iii) the wife was a school teacher enjoying long summer vacations but even during the summer vacations had not

stayed with the husband, desertion on the part of the wife was concluded observing that a course of conduct over a long period indicates total

abandonment of marriage and cannot be justified on ground of monetary consideration alone as a reasonable cause to desert.

The senior counsel for the husband, challenging the judgment impugned in FAO No.506/2002 argued (i) that during the subsistence of the marriage

from 20th October, 1988 to 14th January, 1995 i.e. for six years three months, the wife lived with the husband for 111 days i.e. less than four months

only; (ii) that the parties have been litigating for the last

22 years; (iii) the learned Additional District Judge, though held the marriage to have irretrievably broken down, dismissed the petition holding cruelty

to have not been proved; (iv) that the husband was not looking for a „long distance†or „week end†marriage; (v) misrepresentation by the wife

and her family at the time of finalization of marriage and the insistence of the wife to continue to work at CGHS has resulted in a long distance

marriage of the parties; (vi) the learned Additional District Judge has erred in not believing misrepresentation on the part of the wife; (vii) had the

factum of employment been disclosed to the husband, the wife would have known the date till when the wife had leave and there would have been no

occasion for the father of the wife to have sent an SOS letter to Madras, receipt whereof has been admitted by the wife; (viii) though the wife took a

stand that she lived with the husband from time to time and which was denied by the husband but did not prove the same by producing her leave

record which was the best evidence; (ix) the learned Additional District Judge has believed the unproven version of the wife instead of drawing

adverse inference; (x) the learned Additional District Judge, from the factum of the wife continuing to draw HRA, should have believed the version of

the husband that inspite of the husband taking a posting at Jaipur, the wife refused to reside with the husband in the house at Jaipur; had the wife so

lived in the official accommodation of the husband at Jaipur, she could not have drawn HRA from CGHS; (xi) the reasoning of the learned Additional

District Judge is based on surmises and conjectures; (xii) the learned Additional District Judge has refused to believe proven version of the husband,

reasoning that the wife had nothing to benefit from her unreasonable conduct proved by the husband; (xiii) the husband has also proved the act of the

wife spitting on his face and the learned Additional District Judge has again disbelieved the same on the conjecture that the wife being an educated

lady could not be imagined to indulge in such conduct; (xix) the learned Additional District Judge has wrongly held that the husband had condoned the

acts of cruelty; merely because the husband has made repeated attempts to save his marriage does not amount to condonation; (xx) though the wife

claimed to have visited the house of the husband at Agra but could not answer any questions with respect thereto; (xxi) though the wife in her written

statement pleaded that she was victimized for dowry but did not even bother to lead any evidence to prove the same and such conduct of the wife of a

false allegation of dowry demand also amounts to cruelty; (xxii) the learned Additional District judge has applied wrong principles of law of evidence

to reject the proven case of the husband of cruelty; (xxiii) the learned Additional District Judge has refused to believe what even the wife had

admitted; and, (xxiv) the judgment of the learned Additional District Judge is perverse, contrary to evidence and based on surmises and conjectures;

reliance is placed on Samar Ghosh Vs. Jaya Ghosh (2007) 4 SCC 511 and A. Jayachandra Vs. Aneel Kaur MANU/SC/1023/2004.

Per contra, the counsel for the wife, supporting the judgment of the Additional District Judge of dismissal of petition for divorce on the ground of

cruelty, has argued that (i) the judgment of the learned Additional District Judge is well reasoned and in accordance with the law laid down in para 34

of Dr. N.G. Dastane Vs. S. Dastane AIR 1975 SC 153,4 paras 12&15 of A. Jayachandra Vs. Aneel Kaur (2005) 2 SCC 22 and para 12 of Gurbux

Singh Vs. Harminder Kaur AIR 2011 SC 114 (ii) that the husband has nowhere pleaded or deposed that he ever asked the wife to leave her job and

live with him; (iii) had the wife been denying sex to the husband, there would have been no occasion for the wife to become pregnant as also claimed

by the husband; (iv) it is apparent from the timing of filing of the petition for divorce on the ground of cruelty and the subsequent petition on the ground

of desertion that the husband had sought to break the marriage under all circumstances; (v) the conduct of the husband does not entitle him in terms of

Section 23 of the Hindu Marriage Act to have the marriage dissolved; (vi) subsequent events can be taken note of at the appellate stage keeping in

view the provisions of Section 23(1)(a) of the Hindu Marriage Act the Court has to be satisfied that the spouse seeking divorce is not in any way

taking advantage of own wrong or disability; (vii) in Sunita Devi Vs. Om Prakash 174 (2010) DLT 471 it was held that the subsequent development

can be taken into consideration as the appeal is a continuation of the original petition; (viii) in Ashok Kumar Jain Vs. Sumati Jain AIR 2013 SC 2916

also it has been held that subsequent conduct can be taken note of by the Court; and, (ix) reference is made to para 7 of Umesh Kumar Aggarwal Vs.

Shashi Kumari AIR 1987 Delhi 235 and on Laxman Rao Vs. Vidya Chouhan MANU/MP/0328/1996 holding that just because a wife chooses to

continue with her job, does not mean that she has any intention of bringing cohabitation permanently to an end.

Having gone though the pleadings and the evidence recorded in both petitions, I am unable to agree with the conclusions drawn in the judgment

impugned in FAO No.506/2002 and find the judgment impugned in MAT Appeal No.87/2008 to be drawing correct inferences and conclusions from

the evidence led. The evidence, in the petition for divorce on the ground of desertion, having been led after the recording of evidence in the petition for

divorce on the ground of cruelty, it is quite evident that the stand of the wife is inconsistent. I also tend to agree with the senior counsel for the

husband that the judgment impugned in FAO No.506/2002 is indeed based on surmises and conjectures and on what in the opinion of the learned

Additional District Judge could be expected of the wife who is a qualified medical practitioner and holding a high post in the CGHS at Jaipur and not

on the basis of what had been proved in the evidence recorded. The learned Additional District Judge is indeed found to have got around findings of

fact proved in evidence merely by observing that it was not something which could be expected of the wife as senior medical practitioner in CGHS

and/or that there was no reason for the wife to behave in such fashion. On the contrary, the learned Additional District Judge pronouncing in the

petition for divorce on the ground of desertion is indeed found to have drawn the correct conclusions from the evidence before him including qua

inconsistencies in the statements of the wife in the two proceedings.

Having concluded so, I have weighed the option of writing a long-drawn judgment as is the norm in such cases but which would be with respect to

the same evidence as referred to in the two impugned judgments and only drawing my inferences thereform.

In my view the same is not indeed necessary in the present case and would merely further delay the disposal of the appeals, adding to the agony

of the parties. It is unfortunate that the parties married as far back as in the year 1988 i.e. 31 years back and living separately since the year 1995 i.e.

for the last 24 years have had to litigate about something as personal as these disputes for the last 24 years, and with uncertainty as to their marital

status. One of the root causes for such delays is the nature of detailed pleadings and detailed evidence which have become the norm in such disputes

and which in turn result in longer trials and a long time in writing judgments in such matters. I am of the view that at least as an Appellate Court, once

on perusal of the material on record, a conclusion agreeing with the impugned judgment has been reached, expressing so would suffice.

I may only add that qua the plea of the husband of misrepresentation practiced by the wife and her family at the time of finalization of marriage,

the learned Additional District Judge in the judgment impugned in FAO No.506/2002 has erred in ignoring the clear finding of fact on the basis of

evidence led in this respect merely by observing that there was no reason for the wife and her family to hide the said fact. From the matrimonial

advertisement it is clear that the wife was represented to be studying and not in employment. On the contrary, it is not in dispute that the husband at

the time of finalization of marriage had already been selected to the Indian Revenue Service and which was an all India transferable job. The evidence

on the part of the wife also is that though she was earlier pursuing postgraduation but since four months prior to the marriage got an opportunity to join

CGHS on ad hoc basis, joined the same. The wife was admittedly employed with CGHS till the time of her marriage on ad hoc basis. In the

circumstances, the version of the husband that there was no agreement or understanding of the parties of having a long-distance marriage with the

husband residing wherever he is posted and the wife residing wherever she is posted, with the two to meet only on holidays. The wife admittedly was

absorbed into CGHS much after nearly four years of the marriage in the year 1992. From the said undisputed facts, the insistence of the wife to

continue with CGHS on ad hoc basis and to also seek permanent employment, is consistent with the stand of the husband of the refusal of the wife to

cohabit with the husband on day to day basis as most married couples do, amounting to desertion as well as cruelty.

Resultantly FAO No.506/2002 is allowed and the judgment and decree of dismissal of the petition for divorce filed by the husband under Section

13(1)(ia) of the Hindu Marriage Act is set-aside. The petition filed by the husband under Section 13(1)(ia) of the Hindu Marriage Act is allowed and a

decree of divorce of dissolution of marriage between the parties is passed under Section 13(1)(ia) of the Hindu Marriage Act.

As far as the contention of the counsel for the wife, of the petition for divorce on the ground of desertion being not maintainable owing to the

husband, during the statutory period of two years having filed for divorce on the ground of cruelty is concerned, the same, on facts of the present case,

is not attracted. It is not the general rule of law that filing of a petition for divorce during the statutory period of desertion is a bar to the subsequent

filing of the petition for divorce on the ground of desertion. The different grounds of divorce prescribed constitute separate causes of action and filing

of a petition for divorce on one ground is no bar to subsequent filing of petition for divorce on another ground. The question, whether the petition for

divorce on the ground of desertion is barred for the reason of previous filing of a petition for divorce on another ground, is a question of fact. If it is

pleaded and proved that the spouse accused of desertion was prevented from joining the company of or co-habiting with the accusing spouse on

account of earlier filing of a petition for divorce on any other ground, then certainly the subsequent petition for divorce on the ground of desertion

would be barred. The desertion averred by the husband in the present case is of 14th January, 1995. The petition on the said ground could not have

been filed prior to expiry of two years from 14th January, 1995. The husband on 14th October, 1996 i.e. prior to the expiry of two years, filed the

petition for divorce on the ground of cruelty. The wife, in her written statement to the said petition, while denying the acts of cruelty pleaded by the

husband, also pleaded “this clearly shows the immense cruelty against the respondent inspite of her tremendous sacrifice to make the marriage

happy and successfulâ€, accusing the husband of cruelty. From the wife so pleading, the only inference is that even if the husband was not willing to

live with the wife, the wife was also not so willing. Moreover, the husband in the petition for divorce on the ground of cruelty also pleaded that he,

even after 14th January, 1995 “made several telephonic calls to Jaipur between January and May, 1995 and spoke to the parents of the respondent.

The respondent refused to talk to the petitioner. The petitioner even talked to the respondent at her office on telephone and tried to reason with her to

decide the future, once for all, but the respondent was abusive and she banged the phone, saying that she did not want to have anything to do with the

petitionerâ€, clearly indicating that he, even after 14th January, 1995 and inspite of cruelty inflicted on him by the wife, was willing to live with the wife

and wanting the wife to live with him. The wife in her written statement thereto denied that the husband made any such attempts and rather pleaded

that “ the petitioner and the respondent had normal relation between January, 95 to May, 95†and “after getting his posting at Delhi the

petitioner called the respondent to Delhi in July, 95. She went to his parental home in Janakpuri. Both of them tried for suitable accommodation at

Delhi. Meanwhile the parents of the petitioner again misguided the petitioner and he stopped contacting the respondent. Then in Oct. 95 petitioner

visited Jaipur and suggested for the transfer of the respondent to Delhi…….â€. The wife was however unable to prove any co-habitation after 14th

January, 1995. The wife, in her written statement to the petition for divorce on the ground of desertion did not plead that though she was desirous after

14th October, 1996 i.e. when the petition for divorce on the ground of cruelty was filed, but felt that she could not, on account of filing of the said

petition. No evidence also has been led on the said ground. It is thus clear that in the present case, filing of the petition for divorce during the statutory

period of two years was not an impediment to the wife though desirous of co-habiting with the husband, so co-habiting. It was open to the wife to

plead that she was prevented from co-habiting during the statutory period of two years, though desirous, owing to the filing of the petition for divorce

on the ground of cruelty. Without the same, there can be no bar to the maintainability of the petition for divorce on the ground of desertion. The

judgment impugned in MAT. Appeal No.87/2008 finds the wife guilty of animus desertendi and the wife has neither pleaded nor proved animus

revertendi. Rather the wife in her written statement to the petition for divorce on the ground of desertion has pleaded that it is the husband who is

“guilty of constructive desertion and he is trying to take advantage of his own wrongs†and which the wife has failed to prove. The wife, during

arguments on the petition for divorce on the ground of desertion also did not urge the said ground and the said ground has been taken for the first time

in this appeal. The grounds of divorce are a state of mind and a mind with legal acumen cannot be a substitute for the mind of the concerned spouse.

I otherwise agree with the reasons given in the judgment of dissolution of marriage by a decree of divorce impugned in MAT Appeal No.87/2008,

which are found to be apposite on the basis of pleadings and evidence therein. It cannot be lost sight of that though the husband became entitled to file

a petition for divorce on the ground of desertion on expiry of two years from 14th January, 1995 i.e. on 14th January, 1997 but waited till 8th

September, 2000 to file the said petition. On the basis of evidence led, animus desertendi of the wife is clearly established.

Thus MAT Appeal No.87/2008 is dismissed confirming the decree of divorce by dissolution of marriage of the parties on the ground of desertion

under Section 13(1)(ib) of the Hindu Marriage Act.

However no costs.

Decree sheets be drawn up.