Akhilesh Choudhary vs Chanda Choudhary
2025 Latest Caselaw 3250 Patna

Patna High Court

Akhilesh Choudhary vs Chanda Choudhary on 28 August, 2025

Author: Shailendra Singh

Bench: P. B. Bajanthri, Shailendra Singh

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Appeal No.245 of 2022
======================================================
Akhilesh Choudhary, Son of Sri Bindeshwar Choudhary, resident of Village
and P.O.- Kakraul, P.S.- Rahika, District- Madhubani.

                                                     ... ... Appellant/s
                                Versus
Chanda Choudhary, Wife of Akhilesh Choudhary, daughter of Sri Viveka
Nand Mishra, resident of Village - Nayagaon, P.S. - Raiyam, District -
Darbhanga.

                                          ... ... Respondent/s
======================================================
Appearance :
For the Appellant/s    :    Mrs. Anju Jha, Adv.
For the Respondent/s   :    Mr. Shashikant, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
        and
        HONOURABLE MR. JUSTICE SHAILENDRA SINGH
                     CAV JUDGMENT
(Per: HONOURABLE MR. JUSTICE SHAILENDRA SINGH)

 Date : 28-08-2025


             Heard Mrs. Anju Jha, learned counsel for the appellant

and Mr. Shashikant, learned counsel for the respondent.

             2. The present Miscellaneous Appeal has been

preferred against the judgment dated 29.04.2022 passed by the

learned Principal Judge, Family Court, Madhubani in Matrimonial

Case No. 43 of 2017, by which the Matrimonial Suit filed by the

present appellant was dismissed. Aggrieved by the said judgment,

the appellant has preferred this appeal.

             3. The appellant, who was the petitioner before the

Family Court, is the husband of the respondent. He filed his

Matrimonial Suit under Section 13(1)(i-a) & (iii) of the Hindu
 Patna High Court MA No.245 of 2022
                                     2/11




       Marriage Act, 1955 (hereinafter referred to as the 'H.M. Act'). The

       appellant mainly alleged cruelty on the part of the respondent and

       claimed that her behaviour was completely abnormal towards him

       and his parents. As per the appellant, he had noticed this abnormal

       behaviour before the second marriage (Dviragamana) of the

       respondent. However, her parents explained that it was due to her

       being the eldest child and receiving excessive affection, which led

       to behavioural changes.

                     3.1. According to the appellant, the second marriage

       (Dviragamana) of the respondent into his house took place on

       23.11.2013

, after which her abnormal behaviour was observed by

him and his family members. He subsequently took the respondent

to a psychiatrist in Darbhanga for treatment, and her treatment

commenced. The respondent gave birth to a child on 29.11.2014.

Thereafter, upon returning to the matrimonial home, she allegedly

began torturing and teasing the appellant and his family members,

neglected her medicines, frequently threw it away, and made noise.

The appellant also alleged that the respondent had earlier

attempted to commit suicide. On 11.03.2016, the respondent left

the appellant's company with her parental family members without

his consent, and during her departure, she and her family members

allegedly misbehaved with him.

Patna High Court MA No.245 of 2022

4. In response, the respondent stated in her written

statement that after the second marriage, she was treated properly

until April 2014, but thereafter, the appellant started demanding a

sum of ₹2,00,000/- (rupees two lakhs) from her. When her parental

family expressed their inability to fulfill the demand, the appellant

and his family members began torturing her. She gave birth to a

child in November 2014 at her parental home, and after seven

months, returned to her matrimonial home, where she was again

subjected to harassment. On 11.03.2016, her parents rescued her

after receiving information, and during that time, the appellant

allegedly became angry and ousted her after snatching her

ornaments. The respondent also alleged that the appellant had

developed an illicit relationship with his brother's wife.

5. The learned Family Court framed six issues, among

which Issue Nos. 2, 3, and 5 were the most crucial, relating to the

grounds on which the appellant sought a divorce decree and the

defences taken by the respondent. The trial court decided these

issues against the appellant and concluded that he did not have a

cause of action and that his suit was not maintainable. After

examining the evidence produced by both parties, the trial court

held that the appellant failed to prove the alleged cruel behaviour

and mental illness of the respondent.

Patna High Court MA No.245 of 2022

5.1. As both the spouses have been living separately

for about nine years, this Court provided them an opportunity to

explore a settlement on the point of permanent alimony and

directed the matter to be listed on 20.08.2025, requiring both

parties to appear in person in Chambers. Pursuant to the direction,

both parties appeared with their respective counsel, however, no

amicable settlement could be reached. Then, we heard both parties

briefly and reserved our judgment on the merit of this appeal.

6. The main ground taken by the appellant for seeking

dissolution of the marriage is cruelty. According to the appellant,

the respondent's behaviour was not normal from the beginning of

the marriage, and she suffered from a mental illness for which she

was treated in Darbhanga by a psychiatrist. The appellant stated

that the respondent did not take her medicines properly and

sometimes threw them away. His claim is based primarily on the

mental cruelty allegedly inflicted on him due to respondent's

behaviour.

6.1. Undoubtedly, cruelty includes both physical and

mental cruelty. However, it is a settled principle of law that for

dissolving the marriage on the ground of cruelty, the petitioner is

bound to prove that the impact of the alleged cruel treatment of

opposite party is such of nature that it has created a reasonable Patna High Court MA No.245 of 2022

apprehension in his/her mind that continuing the marital

relationship with opposite party would be harmful or injurious to

him/her. But mere abnormal or unpleasant behaviour on some

occasions cannot be treated as cruelty under section 13(1) of HM

Act unless it leads to such a fear. This depends on the facts and

circumstances of each case. In this regard, we would like to refer

to the observations of the Hon'ble Apex Court in the case of A.

Jayachandra vs. Aneel Kaur reported in (2005) 2 SCC 22. The

relevant paragraphs Nos. 10, 12 and 13 of the said judgment are

reproduced as under : -

"10. The expression "cruelty" has not been defined in the Act. Cruelty can be physical or mental. Cruelty which is a ground for dissolution of marriage may be defined as wilful and unjustifiable conduct of such character as to cause danger to life, limb or health, bodily or mental, or as to give rise to a reasonable apprehension of such a danger. The question of mental cruelty has to be considered in the light of the norms of marital ties of the particular society to which the parties belong, their social values, status, environment in which they live. Cruelty, as noted above, includes mental cruelty, which falls within the purview of a matrimonial wrong. Cruelty need not be physical. If from the conduct of the spouse same is established and/or an inference can be legitimately drawn that the treatment of the spouse is such that it causes an apprehension in the mind of the other spouse, about his or her mental welfare then this conduct amounts to cruelty. In a delicate human relationship Patna High Court MA No.245 of 2022

like matrimony, one has to see the probabilities of the case. The concept, proof beyond the shadow of doubt, is to be applied to criminal trials and not to civil matters and certainly not to matters of such delicate personal relationship as those of husband and wife. Therefore, one has to see what are the probabilities in a case and legal cruelty has to be found out, not merely as a matter of fact, but as the effect on the mind of the complainant spouse because of the acts or omissions of the other. Cruelty may be physical or corporeal or may be mental. In physical cruelty, there can be tangible and direct evidence, but in the case of mental cruelty there may not at the same time be direct evidence. In cases where there is no direct evidence, courts are required to probe into the mental process and mental effect of incidents that are brought out in evidence. It is in this view that one has to consider the evidence in matrimonial disputes.

12. To constitute cruelty, the conduct complained of should be "grave and weighty" so as to come to the conclusion that the petitioner spouse cannot be reasonably expected to live with the other spouse. It must be something more serious than "ordinary wear and tear of married life". The conduct, taking into consideration the circumstances and background has to be examined to reach the conclusion whether the conduct complained of amounts to cruelty in the matrimonial law. Conduct has to be considered, as noted above, in the background of several factors such as social status of parties, their education, physical and mental conditions, customs and traditions. It is difficult to lay down a precise definition or to give exhaustive description of the circumstances, which would constitute cruelty. It must be of the type as to satisfy the conscience of the court that the relationship Patna High Court MA No.245 of 2022

between the parties had deteriorated to such an extent due to the conduct of the other spouse that it would be impossible for them to live together without mental agony, torture or distress, to entitle the complaining spouse to secure divorce. Physical violence is not absolutely essential to constitute cruelty and a consistent course of conduct inflicting immeasurable mental agony and torture may well constitute cruelty within the meaning of Section 10 of the Act. Mental cruelty may consist of verbal abuses and insults by using filthy and abusive language leading to constant disturbance of mental peace of the other party.

13. The court dealing with the petition for divorce on the ground of cruelty has to bear in mind that the problems before it are those of human beings and the psychological changes in a spouse's conduct have to be borne in mind before disposing of the petition for divorce. However insignificant or trifling, such conduct may cause pain in the mind of another. But before the conduct can be called cruelty, it must touch a certain pitch of severity. It is for the court to weigh the gravity. It has to be seen whether the conduct was such that no reasonable person would tolerate it. It has to be considered whether the complainant should be called upon to endure as a part of normal human life. Every matrimonial conduct, which may cause annoyance to the other, may not amount to cruelty. Mere trivial irritations, quarrels between spouses, which happen in day-to-day married life, may also not amount to cruelty. Cruelty in matrimonial life may be of unfounded variety, which can be subtle or brutal. It may be words, gestures or by mere silence, violent or non- violent."

Patna High Court MA No.245 of 2022

The aforesaid principles were reiterated by the Hon'ble

Apex Court in the case of Samar Ghosh vs. Jaya Ghosh reported

in (2007) 4 SCC 511.

7. Further, the Hon'ble Apex Court in the case of

Shobha Rani vs. Madhukar Reddi, reported in (1988) 1 SCC 105,

held that the test for cruelty is whether the conduct of the

respondent is such that the petitioner cannot reasonably be

expected to live with the respondent.

8. It is an admitted position that a male child was born

from the wedlock of the appellant and respondent on 29.11.2014.

The respondent's second marriage into the matrimonial home was

in November 2013, and the appellant filed his suit in 2017 just

after the respondent filed a maintenance case in 2016 against him.

Between 23.11.2013 and 2016, the appellant took no legal action

to dissolve the marriage despite claiming that he and his parents

were aware of the respondent's alleged abnormality from the

beginning. This conduct and inaction on the appellant's part

weakens his case, which was rightly considered by the trial court.

8.1. Regarding the respondent's alleged mental illness,

the appellant submitted some medical prescriptions only (Exhibits

1 to 1/C) purportedly in respect of respondent's treatment. Patna High Court MA No.245 of 2022

However, these documents do not give the detail of any specific

diagnosis and merely shows prescribed medicines. Moreover, the

appellant did not produce the doctor who is said to have treated the

respondent. Thus, these vague prescriptions cannot be accepted as

proof of a specific mental illness. Even assuming abnormal

behaviour during the relevant period, there is no evidence of

persistent or continuous abnormality. Moreover, failure to take

medicine or throwing it away does not establish such kind of

cruelty sufficient to create a reasonable apprehension in the mind

of the appellant that cohabitation and together living with the

respondent would be harmful or injurious to the appellant.

9. In ocular evidence, the appellant examined four

witnesses, including himself. PW-2 (Bindeshwar Chaudhary) and

PW-3 (Govind Chaudhary) are close relatives and thus, interested

witnesses. Their testimonies are insufficient to establish the alleged

cruelty or mental illness.

9.1. PW-2, the appellant's father, admitted in cross-

examination that the respondent never assaulted him, although she

once threw his clothes and spoke loudly on the phone. He also

admitted that she greeted him respectfully with "Pranaam" word.

These behaviours of the respondent are not enough to justify

divorce.

Patna High Court MA No.245 of 2022

10. The appellant (PW-1) stated in his cross-

examination that although his child was born on 29.11.2014, he

learned about the birth only 4-5 days later and he did not visit the

child. This conduct of the appellant shows his own negligent

attitude towards both his child and his wife.

11. The fourth witness, Md. Taiyyab (PW-4), is not a

reliable witness regarding the alleged behaviour of the respondent.

His house is located 100-150 meters away from the appellant's, so

it is implausible that he could be fully aware of the couple's

private domestic affairs. The trial court rightly disbelieved his

testimony.

12. The respondent herself appeared as a witness and

supported her version. She denied all allegations, and the appellant

could not extract any supporting facts during her cross-

examination or from respondent's other witnesses.

13. Accordingly, we find that the appellant failed to

prove the grounds he relied upon for seeking divorce from the

respondent. The learned Family Court correctly appreciated the

evidences in light of the pleadings, and there is no illegality in the

trial court's findings. We see no reason to interfere with the

conclusions on Issues No. 2, 3, and 5. Therefore, the appellant had

no valid cause of action, and his suit was rightly dismissed.

Patna High Court MA No.245 of 2022

14. In the result, we find this appeal to be devoid of

merit, hence it stands dismissed.

                                                              (Shailendra Singh, J)




                                I agree.                      (P. B. Bajanthri, J)


annu/-
AFR/NAFR                  AFR
CAV DATE                  20.08.2025
Uploading Date            28.08.2025
Transmission Date         NA