Kerala High Court

Jaison V.D vs Palayoor Benyne Jos on 13 April, 2023

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
                         MAT.APPEAL NO. 139 OF 2023
         OP(DIV) 337/2014 OF FAMILY COURT, IRINJALAKUDA, THRISSUR.
APPELLANT/RESPONDENT IN O.P.(DIV) NO.337 OF 2014.:

     JAISON V.D., AGED 46 YEARS, S/O. VALLOORAN VEETTTIL DEVASSY, NEAR
     SADANAM, PUTHENCHIRA EAST DESOM, PUTHENCHIRA PUTHENCHIRA VILLAGE,
     MUKUNDAPURAM TALUK, PIN CODE- 680682

   BY ADVS.KARTHIKA MARIA,SANTHOSH MATHEW,ARUN THOMAS,ANIL SEBASTIAN
   PULICKEL,ABI BENNY AREECKAL,DIANA LAURANCE PAUL AND ANEETA MARY SAJI.
RESPONDENT/PETITIONER IN O.P.(DIV) NO.337 OF 2014:

     PALAYOOR BENYNE JOS, DOCTOR, AGED 41 YEARS, D/O. JOS, PALAYOOR
     HOUSE, PATTAMALI ROAD, IRINJALAKUDA VILLAGE, MUKUNDAPURAM TALUK, PIN
     - 680121

    BY ADV RAJESH CHAKYAT C
     This Matrimonial appeal having come up for orders on 13.04.2023, the
court on the same day passed the following:




                                                     P.T.O.
           ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
           ---------------------------------------------------
                    Mat. Appeal No.139 of 2023
           ---------------------------------------------------
               Dated this the 13th day of April, 2023

                              ORDER

Anil K. Narendran,J.

The appellant is the respondent in O.P.No.337 of 2014 on the

file of the Family Court, Irinjalakuda, which was one filed by the

respondent herein-wife under Section 10(1)(x) of the Divorce Act,

1869 seeking a decree of divorce to dissolve the marriage

solemnised between them on 29.04.2009 at St.Joseph's Church,

Kalady. By the common judgment and decree dated 24.01.2023 in

O.P.Nos.336 of 2014, 337 of 2014 and 1036 of 2015 the Family

Court allowed O.P.No.337 of 2014 filed by the wife and granted a

decree of divorce, whereby the marriage solemnised between the

appellant and the respondent on 29.04.2009 at St.Joseph's Church,

Kalady, is dissolved under Section 10(1)(x) of the Divorce Act, with

effect from the date of judgment. Challenging the judgment and

decree dated 24.01.2023 of the Family Court in O.P.No.337 of 2014,

the appellant-husband filed this appeal before this Court, on

23.02.2023, invoking the provisions under Section 19(1) of the

Family Courts Act, 1984.

2. On 28.02.2023, when this appeal came up for admission, Mat. Appeal No.139 of 2023

this Court admitted the matter on file. The respondent-wife entered

appearance through Adv.Sri.Rajesh Chakyath. The learned counsel,

on instructions, submitted that the respondent had contracted

another marriage on 23.02.2023. The said submission was recorded

in the order of this Court dated 28.02.2023.

3. On 10.04.2023, the appellant-husband filed an

interlocutory application in this appeal, invoking the provisions

under Order XLI, Rule 27 of the Code of Civil Procedure, 1908,

producing therewith certain additional documents, which are

marked as Annexures A1 to A3, which is yet to be numbered, since

Registry noted certain defects. The document marked as Annexure

A3 is a news item that appeared in Malayala Manorama daily dated

26.03.2023, which contains an incorrect statement of the

proceedings before this Court on 28.02.2023. In the news report, it

is stated that, Advocates Sri.P.V.Gopakumar (Mampuzha), Sri.K.M.

Abdul Shukoor and Sri.Pious Joseph appeared for the petitioner.

4. By the order dated 10.04.2023, Registry was directed to

get a report from the Editor-in-Charge of Malayala Manorama,

Thrissur Edition explaining the circumstances in which a factually

incorrect news item appeared in the daily on 26.03.2023 in respect

of a matrimonial appeal pending before this Court. In the said order, Mat. Appeal No.139 of 2023

it was made clear that the question as to whether notice has to be

issued to Advocates Sri.P.V.Gopakumar (Mampuzha), Sri.K.M.Abdul

Shukoor and Sri.Pious Joseph, who appeared for the wife before the

Family Court, Irinjalakuda will be considered, thereafter.

5. Today, when this appeal is taken up for consideration,

Registry has placed on record a report dated 12.04.2023 of the

Coordinating Editor of Malayala Manorama Co. Private Limited,

Thrissur, enclosing therewith a copy of the newspaper in which the

news item in question was published and a copy of the new release

issued in the letterhead of Adv.P.V.Gopakumar (Mampuzha), Roll

No.K/1358/95, Irinjalakuda, which is one dated 25.03.2023. In the

report dated 12.04.2023 of the Coordinating Editor, Malayala

Manorama, Thrissur, it is stated that the news item was published

based on a news release issued by Adv.P.V.Gopakumar (Mampuzha),

Irinjalakuda, on his letterhead. A copy of the common judgment

dated 24.01.2023 of the Family Court, Irinjalakuda, in O.P.Nos.336

of 2014, 337 of 2014 and 1036 of 2015 was also given to Melvin

M.D., the news representative of Malayala Manorama. The news

release issued by Adv.P.V.Gopakumar (Mampuzha), Irinjalakuda, on

his letterhead, which is enclosed along with the report dated

12.04.2023 of the Coordinating Editor, Malayala Manorama, Thrissur,

reads thus;

 Mat. Appeal No.139 of 2023


                  "ഭാര്യയ     ാട് എഴുപത് ലക്ഷം ര്ൂപ ആവശ്യപ്പെട്ട്
                 ഭർത്താവ് യ           ാധിെിച്ച ഹർജ്ജി ഇര്ിങ്ങാലക്കുട
                                 കുടും         യകാടതി തള്ളി.

      ഇര്ിങ്ങാലക്കുട:            ഭർത്താവിന്പ്പെ             മാനസിക                   ശ്ാര്ീര്ിക

പീഡനപ്പത്ത തുടർന്ന് ഭർത്താവിൽ നിന്നും വിവാഹയമാചനം ആവശ്യപ്പെട്ട് ഇര്ിങ്ങാലക്കുട സവയേശ്ിനി യ ാധിെിച്ച വിവാഹയമാചന ഹർജി കുടും യകാടതി അനുവേിച്ച് ഉത്തര്വാ ി. ഇര്ിങ്ങാലക്കുട സവയേശ്ിനി യ ാധിെിച്ച വിവാഹയമാചന ഹർജി ിൽ ഭർത്താവ് സതയസംഗതികൾ മെച്ചു പ്പവച്ചാണ് വിവാഹം നടത്തി പ്പതന്നും, കൂടാപ്പത ഭർത്താവ് അസുഖവിവര്ം മെച്ചുപ്പവപ്പച്ചന്നും ആ തിനാൽ യമലാൽ ഭർത്താവുമാ ി തുടർന്ന് ജീവിക്കുവാൻ സാധയമപ്പെന്നും ആ തിനാൽ വിവാഹയമാചനം ആവശ്യപ്പെട്ടുമാണ് ഇര്ിങ്ങാലക്കുട സവയേശ്ിനി കുടും യകാടതിപ്പ സമീപിച്ചത്. ുവതി ഭർത്താവിപ്പനതിപ്പര് കുടും യകാടതി ിൽ വിവാഹ യമാചന ഹർജി ഫ ലാക്കി തിപ്പന തുടർന്ന് ഭർത്താവ് പുത്തൻചിെ സവയേശ്ി പുത്തൻചിെ പ്പവള്ളൂര്ാൻ വീട്ടിൽ യേവസ്സി മകൻ യഡാ.പ്പജയ്സൺ ഭാര്യ ിൽ നിന്നും എഴുപത് ലക്ഷം ര്ൂപ ആവശ്യപ്പെട്ട് ഹർജി യ ാധിെിച്ചു. ഭാര്യപ്പ വിവാഹം കഴിച്ചത് മൂലം ഭർത്താവാ തനിക്ക് നഷ്ടം സംഭവിച്ചുപ്പവന്നും ആ തിനാൽ നഷ്ടപര്ിഹാര്ം ആവശ്യമാപ്പണന്നും ഭാര്യ വിവാഹയശ്ഷം ജർമ്മനി ിയല ്ക്ക് പ്പകാണ്ടുയപാ ി എന്നും ജർമ്മനി ിൽ പ്പകാണ്ടുയപാകുന്നതിന് പണം ചിലവാപ്പ ന്നും, ഭർത്താവ് ജർമ്മനി ിൽ നിന്നും ഭാര്യാപിതാവിന് ഏഴാ ിര്ം ൂയൊ അ ച്ച് നൽകിപ്പ ന്നും ഭാര്യ ്ക്ക് ജർമ്മനി ിൽ പ്പവച്ച് വസ്്തങ്ങളും മറ്ും വാങ്ങി നൽകിപ്പ ന്നും ഭാര്യ ുപ്പട പഠനത്തിനാ ി പണം ചിലവാക്കിപ്പ ന്നും, ഭാര്യ വിവാഹജീവിതത്തിൽ ്കൂര്ത കാണിപ്പച്ചന്നും, ജീവിതം തകർപ്പത്തന്നും ആ തിനാൽ ഭാര്യ ിൽ നിന്നും നഷ്ടപര്ിഹാര്ം ഉൾപ്പെപ്പട എഴുപത് ലക്ഷം ര്ൂപ കിട്ടുവാൻ അർഹത ുപ്പണ്ടന്നും കാണി ച്ചാണ് ഭർത്താവ് ഹുപ്പവച്ച്.ഇര്ിങ്ങാലക്കുട കുടും യകാടതി മുമ്പാപ്പക ഹർജി ഫ ൽ പ്പചയ്തത്. ഇര്ുകക്ഷികളുപ്പട വാേം പര്ിഗണിച്ച ഇര്ിങ്ങാലക്കുട കുടും യകാടതി ഭാര്യ ുപ്പട വാേങ്ങൾ അംഗീകര്ിക്കുക ും, ഭാര്യ ്ക്ക് വിവാഹയമാചനം അനുവേിക്കുക ും, ഭർത്താവ് എഴുപത് ലക്ഷം ആവശ്യപ്പെട്ട് യ ാധിെിച്ച ഹർജി ഇര്ിങ്ങാലക്കുട കുടും യകാടതി ജഡ്് ജ ഡി.സുയര്ഷ്ുക മാർ തള്ളുക ും പ്പചയ്തു. ഭാര്യ ്ക്ക് വിവാഹയമാചനം അനുവേിച്ച വിധിപ്പക്കതിപ്പര് ഭർത്താവ് യകര്ള ഹഹയക്കാടതിപ്പ സമീപിക്കുക ും, വിധി യേ Mat. Appeal No.139 of 2023

പ്പചയ്യണപ്പമന്ന് ആവശ്യപ്പെടുക ും പ്പചയ്തു. എന്നാൽ ്പാര്ംഭവാേം യകട്ട യകര്ള ഹഹയക്കാടതി ഇര്ിങ്ങാലക്കുട കുടും യകാടതി വിവാഹയമാചനം അനുവേിച്ച ഉത്തര്വ് യേ പ്പചയ്യുവാൻ വിസമ്മതിക്കുക ും പ്പചയ്തു.

ഹർജിക്കാര്ിക്കുയവണ്ടി അഡവപ്പക്കറ്ുമാര്ാ പി.വി.

      യഗാപകുമാർ (മാമ്പുഴ), പ്പക.എം. അബ്ദുൾ ഷുക്കൂർ,             പ   സ്
      യജാസഫ് എന്നിവർ ഹാജര്ാ           ി."

                                                 (underline supplied)

6. Having perused the report dated 12.04.2023 of the

Coordinating Editor, Malayala Manorama, Thrissur, the news item

published in Malayala Manorama daily dated 26.03.2023 and the

new release dated 25.03.2023 issued in the letterhead, we deem it

appropriate to issue notice to Adv.Sri.P.V.Gopakumar (Mampuzha),

Roll No.K/1358/95, Opp. Judicial First Class Magistrate Court,

Irinjalakuda, Thrissur-680 121, requiring him to file an affidavit

before this Court, within four weeks from this date, explaining the

facts and circumstances in which a news item appeared in Malayala

Manorama daily dated 26.03.2023, which contained an incorrect

statement of the proceedings before this Court on 28.02.2023, in

respect of the above matrimonial appeal pending before this Court.