Rajiv S/O Samadhan Helge vs Sau. Deepali W/O Rajiv Helge ...
2021 Latest Caselaw 1433 Bom

J-FCA-32-16                                                                            1/5


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                        FAMILY COURT APPEAL NO.32 OF 2016


Rajiv s/o Samadhan Helge,
Aged 45 years, Occ. Service
Resident of "Parikshit", Raut Wadi
Akola, Tq. And Dist. Akola                                 ... Appellant

-vs-

Deepali w/o Rajiv Helge
((Nay-Deepali d/o Shaligram Kale)
Aged 41 years, Occ. Household,
R/o C/o Shaligram Kisan Kale,
Bawanbir, Tq. Sangrampur,
Dist. Buldhana                                             ... Respondent


Shri B. H. Tekam, Advocate for appellant.
Respondent served.

                           CORAM : A. S. CHANDURKAR AND N. B. SURYAWANSHI, JJ.

DATE : January 21, 2021

Oral Judgment : (Per : A. S. Chandurkar, J.)

This appeal under Section 19 of the Family Courts Act, 1984 has

been preferred by the husband as he is aggrieved by the judgment of the

Family Court in Petition No.95/2014 dated 27/10/2014 thereby dismissing

the said proceedings that were filed for obtaining a decree of divorce on the

grounds of cruelty and desertion.

2. The facts in brief giving rise to the present appeal are that the

appellant and the respondent were married on 22/05/1997. From the said

J-FCA-32-16 2/5

wedlock they had three issues. According to the husband the initial days of

the marriage were spent happily however with passage of time the wife

started quarreling with the husband which resulted in causing mental cruelty

to the husband. In January 2012 the wife without any justifiable reason

quarreled with the husband and left the matrimonial home to reside with her

parents. The wife did not return to the matrimonial house. The children

continued residing with the husband. On this basis the husband on

17/07/2014 filed the present proceedings seeking a decree for divorce under

provisions of Section 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955

(for short, the said Act).

3. Despite service the wife did not contest the said proceedings

which therefore proceeded ex-parte against her. The husband examined

himself at Exhibit-8 and reiterated the pleadings as made in the petition. He

was not cross-examined. The husband also examined his cousin brother at

Exhibit-9 who was also not cross-examined by the wife. After considering

this evidence on record the learned Judge of the Family Court held that there

was no evidence on record to establish cruelty at the hands of the wife

thereby making it impossible for the husband to cohabit with the wife. As

regards desertion it was held that though the wife had left the matrimonial

house, there was no evidence to indicate that this was done with a view not

to return back. No attempts were made by the husband to bring the wife

J-FCA-32-16 3/5

back. On that count by the impugned judgment the petition for divorce

came to be dismissed. Being aggrieved the husband has come up with this

appeal.

4. Shri B. H. Tekam, learned counsel for the appellant submitted

that the conduct of the wife clearly indicated that she was not happy residing

with the husband. She was quarreling with him on small issues as a result

of which they could not cohabit happily. The behaviour of the wife resulted

in causing mental distress to the husband and therefore a case for grant of

divorce on the ground of cruelty was made out. Similarly since January

2012 the wife had left the matrimonial house without any justifiable reason.

Despite attempts made for bringing her back she did not return to the

matrimonial house. It was thus clear that the wife did not intend to cohabit

with the husband. There was no justifiable reason to leave the matrimonial

house and hence desertion by her was proved. Moreover the evidence led

by the husband and his witness was unchallenged. In that view of the matter

the learned Judge of the Family Court ought to have passed the decree for

divorce. In support of his submissions the learned counsel placed reliance on

the decisions in Asha Gomes vs. Arthur Gomes 2002(2) ALL MR 687 and Suman

vs. Subhash 2015(2) R.C.R.(Civil) 267. He therefore submitted that the

impugned judgment was liable to be set aside.

J-FCA-32-16 4/5

5. As stated above the wife has not chosen to contest the present

proceedings. However with the assistance of learned counsel for the

appellant we have perused the records and we have given due consideration

to the submissions of the learned counsel.

6. On perusal of the divorce petition filed by the husband and the

evidence led on his behalf it is seen that the husband has made allegations

of a general nature against the wife. These allegations are in the nature of

general wear and tear of marital life and are of not such a degree that they

can be termed to result in cruelty. To constitute cruelty for the purposes of

Section 13(1)(i-a) of the said Act the conduct of the spouse should be of such

nature that the other spouse is unable to cohabit with the spouse. Except

for stating that the wife was indulging in small quarrels and was not in a

position to listen to her husband nothing further has been stated. The

allegations as made are in general terms and the affidavit as filed is merely a

repetition of the divorce petition. In absence of any substantial evidence on

record to indicate cruelty we find that the learned Judge of the Family Court

was justified in refusing to grant decree for divorce on the ground of cruelty.

7. On the aspect of desertion it is seen that except for pleading that

in January 2012 the wife left the matrimonial house there is no further

material on record to indicate that the matrimonial house was left by the

J-FCA-32-16 5/5

wife with a view to desert the husband. In fact it is the case of the husband

that on account of a small misunderstanding his wife left the matrimonial

house. No attempts have been made by the husband to bring back the wife

to the matrimonial house. Except for stating that the wife left the house in

January 2012 there is no material on record to indicate that the husband had

taken efforts to bring back his wife. The ingredients of desertion to enable

passing of a decree on that count are missing. Even on this count we find

that the learned Judge of the Family Court was legally correct in refusing to

pass decree for divorce on the ground of desertion under Section 13(1)(i-b)

of the said Act.

8. Though the learned counsel for the appellant sought to rely upon

the decisions in Asha Gomes and Suman (supra) we find that in the facts of

the present case and in the light of evidence on record there is no reason to

interfere with the adjudication of the Family Court. Consequently Family

Court Appeal No.32/2016 stands dismissed leaving the parties to bear their

own costs.

                            JUDGE                       JUDGE




Asmita