Debananda Tamuli vs Kakumoni Kataky

Abhay S. Oka, J

Leave granted.

This appeal arises from a matrimonial dispute between the appellant-husband and the respondent-wife. The petition filed by the appellant-husband

on the grounds of cruelty and desertion set out in clauses (ia) and (ib) of sub-section (1) of Section 13 of the Hindu Marriage Act, 1955 ( for short

“HM Actâ€) was dismissed by the District Court. By the impugned order, the appeal preferred by the appellant against the decree of the District

Court has been dismissed by the Gauhati High Court.

The marriage between the appellant and the respondent was solemnized on 17th June 2009 at Tezpur in Assam. According to the appellant’s

case, from 30th June 2009, the respondent left the matrimonial home with all her personal belongings. According to the appellant’s case, from 30th

June 2009, the respondent deserted him.

On 9th September 2011, the appellant filed the petition for seeking a decree of divorce in the District Court at Tezpur on the grounds of cruelty and

desertion. The ground of cruelty was based on an allegation that the respondent consistently refused to consummate the marriage, thereby causing

mental agony to the appellant. The appellant did not succeed before both the Courts. As can be seen from the Orders passed by this Court from time

to time, an effort was made to bring about an amicable settlement in the matrimonial dispute. The case was referred to mediation which eventually

failed. After that, we interacted with the parties on video conference. However, an amicable settlement could not be arrived at.

Shri Manish Goswami, the learned counsel appearing for the appellant submitted that it is an admitted position that the marriage was not

consummated. His submission is that the refusal by the respondent to consummate marriage caused mental cruelty to the appellant. He submitted that

after 30th June 2009, the respondent never showed any inclination to return to the matrimonial home. She never had any intention to start cohabiting

with the appellant. He submitted that though on 21st December 2009, the respondent visited the matrimonial home for a day, it was for the reason of

the death of the appellant’s mother. Therefore, it cannot amount to the resumption of matrimonial relationship. He placed reliance on the decision

of this Court in the case of Lachman Utamchand Kirpalani v. Meena @ Mota (1964) 4 SCR 331 on the concept of desertion. He submitted that the

law laid down by this Court in the said decision has been consistently followed till date. He submitted that both the Courts committed an error by

holding that the ground of desertion was not made out. The learned counsel lastly urged that in view of the irretrievable breakdown of marriage, this

Court should exercise its plenary jurisdiction under Article 142 of the Constitution of India to pass a decree of divorce.

Ms. Nidhi, the learned counsel appearing for the respondent submitted that the appellant has not established that there was no consummation of

marriage. She submitted that the evidence is to the contrary. She invited our attention to the explanation to sub-section (1) of Section 13, which defines

desertion. She urged that even the factum of desertion has not been established by the appellant, as rightly held by the District Court and the High

Court. She invited our attention to the deposition of the respondent recorded by the District Court. She submitted that there was no intention on the

part of the respondent to desert the appellant. On the contrary, the appellant has made no efforts to resume cohabitation. She relied upon a decision of

this Court in the case of Darshan Gupta v. Radhika Gupta (2013) 9 SCC 1. She submitted that merely because husband and wife are staying

separately, an inference regarding desertion on the wife’s part cannot be drawn. Her submission is that as a case for grant of divorce on any of

the grounds specified in sub-section (1) of Section 13 of HM Act is not made out, this Court should not exercise its jurisdiction under Article 142 of the

Constitution of India for dissolving the marriage. She urged that issue whether such a power can be exercised under Article 142 to dissolve a marriage

on account of a long separation has been referred to the consideration of the Constitution Bench.

The learned counsel for the appellant urged that if this Court is not satisfied that grounds of divorce as pleaded by the appellant are made out, this is

a fit case to put an end to the prolonged agony of the parties by dissolving the marriage by exercising the plenary powers of this Court under Article

142 of the Constitution.

We have given careful consideration to her submissions. Firstly, we deal with the issue of desertion. The learned counsel appearing for the appellant

relied upon the decision of this Court in the case of Lachman Utamchand Kirpalani (supra) which has been consistently followed in several decisions

of this Court. The law consistently laid down by this Court is that desertion means the intentional abandonment of one spouse by the other without the

consent of the other and without a reasonable cause. The deserted spouse must prove that there is a factum of separation and there is an intention on

the part of deserting spouse to bring the cohabitation to a permanent end. In other words, there should be animus deserendi on the part of the deserting

spouse. There must be an absence of consent on the part of the deserted spouse and the conduct of the deserted spouse should not give a reasonable

cause to the deserting spouse to leave the matrimonial home. The view taken by this Court has been incorporated in the Explanation added to sub-

section (1) of Section 13 by Act No.68 of 1976. The said Explanation reads thus:

“13. Divorce.â€" (1) …………

[ Substituted by Act 68 of 1976 (w e f 27-05-1976)] [Explanation.â€"In this sub-section, the expression “desertion†means the desertion of the

petitioner by the other party to the marriage without reasonable cause and without the consent or against the wish of such party, and includes the

wilful neglect of the petitioner by the other party to the marriage, and its grammatical variations and cognate expressions shall be construed

accordingly.]â€​

The reasons for a dispute between husband and wife are always very complex. Every matrimonial dispute is different from another. Whether a

case of desertion is established or not will depend on the peculiar facts of each case. It is a matter of drawing an inference based on the facts brought

on record by way of evidence.

Now, coming to the facts of the case, there is no dispute that the marriage between the parties was solemnized on 17th June 2009 and that they

stayed together only till 30th June 2009. The petition for divorce was filed on 9th September 2011. As per clause (ib) of sub-section (1) of Section 13

of HM Act, the desertion must be for a continuous period of not less than two years immediately preceding the institution of the petition. In her

affidavit in lieu of examination-in-chief filed on 24th June 2015, the respondent stated that after she became aware of the serious illness of the

appellant’s mother, she came to Tezpur on 19th December 2009. She stayed with her sister-in-law. According to the respondent, on 20th

December 2009, the appellant told her to leave Tezpur. Therefore, she left Tezpur. After she was informed about the death of the appellant’s

mother, she came back to Tezpur and visited the appellant’s house on 21st December 2019, and left on the next day. In the affidavit in lieu of

examination-in-chief, it is not even the case made out by the respondent that she came to Tezpur intending to resume the matrimonial relationship.

The perusal of the respondent’s evidence does not disclose any effort made by her to resume the matrimonial relationship. She has not filed a

petition for restitution of conjugal rights. As can be seen from the evidence on record, the appellant is carrying on business at Tezpur. The respondent

is working as a Lecturer in University Law College at Gauhati. There is no dispute that from 1st July 2009 till date, they are staying separately.

Merely because on account of the death of the appellant’s mother, the respondent visited her matrimonial home in December 2009 and stayed

there only for one day, it cannot be said that there was a resumption of cohabitation. She has not stated that she came to her matrimonial home on

21st December 2009 with the intention to resume cohabitation. The intention on the part of the respondent to resume cohabitation is not established.

Thus, in the facts of the case, the factum of separation has been proved. From the evidence on record, an inference can be drawn that there was

animus deserendi on the part of the respondent. She has not pleaded and established any reasonable cause for remaining away from her matrimonial

home.

Thus, in our considered view, the ground of desertion under clause (ib) of sub-section (1) of Section 13 of HM Act has been made out as the

desertion for a continuous period of more than two years before the institution of the petition was established in the facts of the case. But, after having

carefully perused the evidence on record, we find that no case is made out to disturb the findings recorded by the Courts on the issue of cruelty.

Earlier, when this Court made an effort for bringing about an amicable settlement, the appellant had offered to pay a lump sum amount of

Rs.10,00,000/- (Rupees ten lakhs) to the respondent. In the facts of the case, we propose to direct the appellant to pay a sum of Rs.15,00,000/-

(Rupees fifteen lakhs) to the respondent.

Hence, the impugned judgments are set aside. The Civil Appeal is allowed in part. The marriage solemnized between the parties on 17th June

2009 shall stand dissolved by a decree of divorce under clause (ib) of sub-section (1) of Section 13 of the Hindu Marriage Act, 1955.

We direct the appellant-husband to deposit a sum of Rs.15,00,000/- (Rupees fifteen lakh only) in this Court within a period of 8 weeks from today.

It will be open to the respondent to withdraw the said amount of Rs.15,00,000/- (Rupees fifteen lakh). It will also be open to her to withdraw a

sum of Rs.50,000/- (Rupees fifty thousand) already deposited by the appellant.

In the event, the amounts deposited by the appellant in this Court are not withdrawn by the respondent within a period of two months from the date

on which the sum of Rs.15,00,000/- (Rupees fifteen lakh) is deposited, the Registry shall place the appeal before this Court for issuing necessary

directions.

All the pending applications, if any, also stand disposed of.

There shall be no orders as to costs.