In one of its recent judgement pronounced in a matrimonial case, the Supreme Court has observed that the parental responsibility of the couple does not end even if there is a breakdown of the marriage.

The case was titled as SOUMITRA KUMAR NAHAR v/s PARUL NAHAR.

A Bench comprising of Justice AM Khanwilkar and Justice Ajay Rastogi has held during the hearing of a Civil Appeal that in a battle for custody, no matter which parent wins but the child is always the loser and it is the children who pay the heaviest price as they are shattered when the Court by its judicial process tells them to go with the parent whom he or she deems.

The Bench in regard to the contentions raised by the respondent in the case held the following:

It is undisputed that the rights of the child need to be respected as he/she is entitled to the love of both the parents. Even if there is a breakdown of the marriage, it does not signify the end of parental responsibility. It is the child who suffers the most in a matrimonial dispute. It is also well settled by the catena of judgments of this Court that while deciding the matters of custody of the child, primary and paramount consideration is always the welfare of the child. If the welfare of the child so demands, then technical objections cannot come in the way. However, while deciding the welfare of the child, it is not the view of one spouse alone which has to be taken into consideration. The Courts should decide the issue of custody on a paramount consideration which is in the best interest of the child who is the victim in the custody battle.

In addition to the above, the Court stated that in matrimonial cases, all the endeavours are to be made to resolve the matrimonial disputes in the first instance through the process of mediation which is one of the effective modes of alternative mechanism in resolving the personal disputes but if it couldn't make possible in resolving through the process of mediation, further endeavor must be made by the Court through its judicial process to resolve such personal disputes as expeditiously as possible.

The Bench concluded:

"Delay in decision certainly cause a great loss to the individual and deprive him/her of their rights which are protected under the Constitution and with every passing day, the child pays heavy price of being deprived of the love and affection of their parents for which they were never at fault but are always the loser which at no stage could be compensated monetarily or otherwise."

The judgement has been delivered by Justice AM Khanwilkar and Justice Ajay Rastogi on 18-02-2020.

Read Judgement Here:

 

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