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Puja Kumari vs Rahul Kumar Vishwakarma
2025 Latest Caselaw 110 Jhar

Citation : 2025 Latest Caselaw 110 Jhar
Judgement Date : 5 May, 2025

Jharkhand High Court

Puja Kumari vs Rahul Kumar Vishwakarma on 5 May, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Rajesh Kumar
                                                     2025:JHHC:13491-DB




    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 F.A. No. 87 of 2024
                                      ------

Puja Kumari, age about 21 years, wife of Rahul Kumar Vishwakarma, D/o Pradeep Munda, resident of village- Korra, P.O. + P.S.-Korra, Dist.- Hazaribag, Jharkhand, presently residing at Musan Saw Gali, P.O. + P.S.- Korra, Dist.- Hazaribag, Jharkhand. ... Petitioner/Appellant Versus Rahul Kumar Vishwakarma, age about 26 years, son of Jagdish Vishwakarma, resident of village-Korra, P.O. + P.S. - Korra, Dist. - Hazaribag, Jharkhand ... Respondent/Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

------

For the Appellant : Mr. Santosh Kumar Soni, Advocate For the Respondent : Mr. Pradeep Kumar, Advocate

------

07/Dated: 5th May, 2025

1. This appeal has been filed under Section 19 of the Family Courts Act,

1984 against the judgment dated 09.02.2024 and the decree dated

29.02.2024 passed in Original Suit No.250 of 2023 by the learned

Principal Judge, Family Court, Hazaribag (in short, Family Judge)

whereby and whereunder the suit/petition filed by the appellant-

wife under section 27(1) (d) of Special Marriage Act, 1954 for

dissolution of marriage, on the ground of cruelty, has been rejected

by the learned Family Judge by dismissing the suit.

2. The matter was heard by a Co-ordinate Bench on 09.12.2024 and

ordered to issue the notice to the respondent-husband.

3. The respondent-husband has appeared in the present proceeding

and filed Vakalatnama.

4. It has been submitted by the learned counsel appearing for the

2025:JHHC:13491-DB

respondent-husband that a counter-affidavit has been filed on

02.05.2025, serving the copy of the same upon the learned counsel

appearing for the appellant-wife.

5. It has been stated therein as has been pointed out by the learned

counsel appearing for the respondent-wife that both the parties have

been living separately and even no conjugal relationship has been

established since their marriage, as such, the respondent-husband

does not want to live with the appellant-wife.

6. It is also stated that there is no objection if the present appeal will be

allowed by this Court.

7. Learned counsel appearing for the appellant-wife has submitted that

in view of the specific submission made in the counter-affidavit, the

marriage solemnized between both the parties may be dissolved by

modifying the impugned judgment.

8. Learned counsel for the respondent-wife has submitted that

appropriate order to that effect may be passed.

9. We have heard learned counsel for the parties and considered the

findings recorded by the learned Family Judge in the impugned

judgment.

10. The counter-affidavit has been filed in the present proceeding and

the following statements have been made which is necessary to be

referred herein. For ready reference, the same is being quoted

hereinbelow:

"4. That it is stated that since the marriage both the parties

2025:JHHC:13491-DB

have been living separately and even no conjugal relationship

has been established between them since their marriage.

5. That it is stated that as both the parties have been living

separately since their marriage and, hence, respondent also

does not want to live with appellant.

6. That it is stated that respondent is having no objection, if the

present appeal of appellant will be allowed by this Hon'ble

Court."

11. This Court is conscious that the decree for divorce, on the basis of

the mutual consent is to be filed under Section 28 of the Special

Marriage Act before the learned Family Court, Hazaribagh.

12. The said order can also be passed relegating the parties to approach

before the learned Family Judge.

13. Learned counsel for both the parties have submitted that due to

rejection of the suit filed for dissolution of marriage both the parties

are suffering since they are not in a position to live their own

independent life as per their wish.

14. It has also been submitted that the application under Section 28 of

the Special Marriage Act can also be filed but the same will again be

time consuming and, hence, if the respondent-husband is ready for

dissolution of marriage as per the averments made in the counter-

affidavit, the impugned judgment may be modified on the basis of

the consent of the respondent-husband to which the appellant-wife

is agreed too.

15. This Court, considering such submission, is of the view that instead

2025:JHHC:13491-DB

of asking the party to file an application under Section 28 of the

Special Marriage Act which will be again time-consuming and not

only that it will also the wastage of Court's time in the circumstances

wherein as per the stand, inter-alia, taken in the counter-affidavit by

the respondent-husband. This Court, therefore, deems it proper to

pass the order for dissolution of marriage of the parties by

modifying the impugned judgment.

16. This Court, therefore, is of the view that the marriage between the

parties solemnized on 28.06.2022 under the Special Marriage Act is

to be dissolved on mutual consent of the parties, henceforth.

17. Ordered accordingly.

18. In the result, the impugned judgment dated 09.02.2024 and the

decree dated 29.02.2024 passed in Original Suit No.250 of 2023

passed by the learned Family Judge is modified to the extent as

aforesaid.

19. In view of the above, the instant appeal stands allowed to the

aforesaid extent and disposed of as such.

20. Let a decree be prepared accordingly.

21. Pending I.As, if any, stands disposed of.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) Samarth

 
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