N Aresh Shukla vs Smt. Shashi Shukla
2025 Latest Caselaw 6425 MP

Madhya Pradesh High Court

N Aresh Shukla vs Smt. Shashi Shukla on 22 August, 2025

Author: Vivek Rusia

Bench: Vivek Rusia, Vishal Dhagat

          NEUTRAL CITATION NO. 2025:MPHC-JBP:39943




                                                             1                             FA-1010-2018
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                            HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                            &
                                           HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                 ON THE 22nd OF AUGUST, 2025
                                                 FIRST APPEAL No. 1010 of 2018
                                                        NARESH SHUKLA
                                                             Versus
                                                      SMT. SHASHI SHUKLA
                           Appearance:
                                   Shri Lal Ji Kushwaha - Advocate for the appellant.
                                   Shri Laxmi Chandra Chourasiya - Advocate for the respondent.

                                                                 ORDER

Per: Justice Vivek Rusia

This appeal has been filed by the appellant-husband against the judgement and decree dated 05.03.2018 passed by the Principal Judge, Family Court, Bhopal in R.C.S No.259-A/2015 whereby he has been denied the decree of restitution of conjugal right under Section 9 of Hindu Marriage Act.

The facts of the case, in short are that marriage of appellant and respondent was solemnized on 26.06.1991 as per Hindu customs and rituals. Out of the said wedlock, respondent-wife gave a birth of three daughters. The appellant-husband is working in Mining Corporation and posted at Hoshangabad. Undisputedly, the respondent-wife is residing in the house of appellant at Bhopal along with her father-in-law and mother-in-law. The

NEUTRAL CITATION NO. 2025:MPHC-JBP:39943

2 FA-1010-2018 appellant-husband himself started living separately at Hoshangabad. However, both the parties have leveled allegations and counter allegations against each other but after recording the evidence, the learned Family Court in para 39 of the impugned judgement has specifically held that respondent- wife is performing obligations of Indian bahu by residing with her in-laws in the house of husband. Para 39 of the said judgment is reproduced as under:-

39- इस स दभ म अनावे दका का प यह कहना है क उसक ब चय क पढ़ाई भोपाल म चल रह है औ वयं आवेदक ारा इस बात को वीकार कया है क उसक ब चीयां भोपाल म िश ा ा कर रह है । ऐसी थित म जब क अनावे दका अपनी ससुराल म आवेदक के माता- पता अथात अपने सास-ससुर के साथ ब चय स हत िनवासरत है तो इसका आशय ह यह है क वह अपने प ी धम का पालन कर रह है । य द अनावे दका ारा आवेदक के माता- पता के मकान से िभ न मकान म िनवास कया जाता और त प ात उसके ारा आवेदक के साथ होशंगाबाद जाने से इ कार कर दया जाता तब तो कहा जा सकता था क आवेदक क इस बात को बल ा होता क अनावे दका उसके साथ िनवास नह ं करना चाहती है । ब क करण म उपल ध सा य से यह बल िमलता है क वय आवेदक अपने दा प य संबध से वरत रहते हुये होशंगाबाद म िनवासरत है ।

40- यहां यह प कया जाना उिचत होगा क आवेदक का ऐसा कहना नह ं है क उसक नौकर होशंगाबाद म वष 2013 या उसके प ात लगी है या उसका अभी हाल ह म उ अविध म ह होशंगाबाद थानांतरण हुआ है । ऐसी थित म जब क आवेदक ार भ से ह होशंगाबाद म पद थ रहा है और जस अविध म वह अनावे दका के साथ भोपाल म िनवासरत रहा है उस अविध म वह भोपाल से होशंगाबाद अप डाउन करता रहा है तब ऐसी थित म मा अनावे दका का होशंगाबाद न जाना यह दिशत करने के िलए पया नह ं है क अनावे दका के ारा आवेदक के दा प य संबंध से इ कार कर दया गया है ।

NEUTRAL CITATION NO. 2025:MPHC-JBP:39943

3 FA-1010-2018

Therefore, it is clear from the aforesaid, appellant himself deserted with his wife and not residing in his own house. Even though, he is posted at Hoshangabad but he gets holidays and during the holidays, he could have come and resided in his own house. The respondent-wife has not obtained any injunction of his residing in his own house. Therefore, application under Section 9 of Hindu Marriage Act is totally misconceived and based on baseless allegations. The learned Family Court has not committed any error in dismissing the said application filed by the appellant for restitution of conjugal rights.

In view of above, the appeal is dismissed. Consequently, application for condonation of delay stands dismissed.

                                   (VIVEK RUSIA)                               (VISHAL DHAGAT)
                                       JUDGE                                        JUDGE
                           Prar