Patna High Court
Praveen Kumar Choudhary vs Archana Choudhary And Ors on 19 March, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.600 of 2016
======================================================
Praveen Kumar Choudhary Son of Sri Ravindra Chaudhary@Ravindra
Kumar Chudhary, Resident of VillageChahuta Bandho- Petti, P.S-Bisfi,
District Madhubani
... ... Appellant/s
Versus
1. Archana Choudhary Wife of Praveen Kumar Choudhary, D/O Ram Kumar
Jha, Resident of Anandpur Sohara, Police Station- Ashok Paper Mills,
District- Darbhanga, At Present Residing with her father namely Ram
Kumar Jha, at Phulwari -Sharif, Plot No. B/18 Birala Colony, P.O. P.S.
Phulwari Sharif, District- Patna Near Police Chouki in the house of
Devendra Sharma.
2. Ram Kumar Jha Son of Late Ram Ballabh Jha @ Ram Bilas Jha, Resident of
Village- Anandpur Sohara, P.S. Ashok Paper Mills, District- Darbhanga, At
Present Assistant in Apada Prabandhan Vibhag, old Secretariat, Patna,
Residing in the house of Devendra Sharma, Birla Colony ,B/18, P.O. P.S.
Phulwari Sharif, District- Patna Near Police Chouki
3. Satyam Kumar Choudhary Minor Son of Praveen Kumar Choudhary, Under
Guardian Ship of Mother Namely Archana Coudharyl (Respon Resident of
village Phulwari -Sharif, Plot No. B/18 Birla Colony, P.O. P.S. Phulwari-
Sharif, District- Patna, Near Police Chouki in the house of Devendra
Sharma.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Bishwanath Prasad Singh, Advocate
For the Respondent/s : Mr. Shambhu Sharan Singh, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
And
HONOURABLE MR. JUSTICE S. B. PD. SINGH
CAV JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. B. PD. SINGH)
Date : 19-03-2025
Heard the parties.
2. The present appeal has been filed under Section
19(1) of the Family Court Act, 1984 impugning the
judgment and decree dated 27.04.2016 passed by learned
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2/23
Principal Judge, Family Court, Hajipur, Vaishali in Divorce
Case No. 33/2013/24/2010, whereby the matrimonial suit,
preferred by the appellant, for a decree of divorce, on
dissolution of marriage, on the ground of cruelty and
desertion, has been dismissed.
3. The case of the appellant as per petition filed
before the Family Court is that the marriage of the appellant
was solemnized with respondent No.1 Archana Chaudhary
on 09.03.2008. After marriage, the appellant and respondent
No. 1 started living a happy married life in Village-Chahuta
(Bandhopatti) but after few months, the behaviour of
respondent no. 1 towards the appellant-husband and other
in-laws became changed and she started using abusive and
filthy languages against her in-laws and the appellant.
When the appellant requested the respondent No. 1 to mend
her behavior, she threatened to commit suicide or she would
administer poison to him. In July, 2008, respondent No. 2
(father of respondent No. 1) came to the house of the
appellant and requested him for Bidagari of respondent No.
1. After Bidagari of respondent No. 1, she went to her
Village-Anandpur, Sohora to perform Madhushrawani
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3/23
festival. After festival, the appellant requested for Bidagari
of respondent No. 1 but respondent No. 2 refused to send
respondent No. 1 to her in-laws place at Village-Chahuta
(Bandhopatti) and took her to his place of service at Patna
without consent of the appellant-husband. Fortunately, a
male child was born out of the wedlock on 15.01.2009. On
the occasion of Chhathihar of his grandson, the father of
the appellant went to Patna and requested respondent No. 2
to fix a date for Bidagari but he refused to the proposal of
father of the appellant and told to send the appellant for
Bidagari. The appellant, thereafter went at the residence of
his father-in-law in Patna and requested respondent No. 2 to
fix a date for Bidagari but respondent No. 2 refused to send
his daughter (respondent No. 1) with him to his village. He
abused by using filthy languages and threatened him to
implicate in a false case. The appellant was offered to live
with respondent No. 1 at his in-laws residence. The
respondent No. 1 also refused to to cohabit with the
appellant whenever he demanded for it.
4. Ultimately, respondent No. 1 agreed to live with
the appellant but she was not ready to live in village-
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4/23
Chahuta. Therefore, she was brought to a rented house in
Darbhanga. On 21.06.2010, respondent No. 1 called her
uncle, aunt and mother. They started abusing the appellant's
family members and asked them to leave the house, upon
which the appellant's father and other family members were
forced to leave the house. The appellant's mother-in-law
forcefully took away his son and told that her daughter
(respondent No. 1) would not live with the appellant.
Hence, by the action and activity of respondent Nos. 1 and
2, the appellant sustained physical and mental torture and
the acts of the respondent Nos. 1 and 2 had damaged the
respect and prestige of the appellant's family in the society.
The appellant, therefore, prayed that the marriage between
the appellant and respondent No. 1 be declared dissolved
and a decree of divorce be passed in his favour.
5. It is pertinent to mention here that on 04.03.2010
the appellant had filed Matrimonial Case No. 24 of 2010
under Section 9 of the Hindu Marriage Act, 1955 before the
Principal Judge, Family Court, Madhubani for the
restitution of conjugal rights. In the aforesaid case,
respondent No. 1 had appeared on 17.05.2010 and filed her
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5/23
show-cause. Subsequently, on 29.07.2010, an amendment
application was filed on behalf of the appellant to convert
the matrimonial suit filed under Section 9 of the Hindu
Marriage Act into a petition filed under Section-13 of the
Hindu Marriage Act, 1955. After hearing both sides, the
amendment application was allowed on 18.09.2010 by
learned Trial Court and an order was passed to convert the
case under Section 9 of the Hindu Marriage Act, 1955 into a
Divorce Case under Section 13 Hindu Marriage Act, 1955.
Thereafter, a coordinate Bench of this Court, vide order
dated 28.6.2012 passed in Misc. Jurisdiction Case No. 2712
of 2011, with consent of both sides had transferred the
Divorce case No. 24 of 2010 from the Court of learned
Principal Judge, Family Court, Madhubani to the Court of
learned Principal Judge, Family Court, Hajipur, Vaishali.
6. In response to the summon/notice issued by the
Court, respondent/O.P appeared and filed her reply/written
statement.
7. In her written statement/reply, the respondent No.
1 has stated that marriage of the respondent No. 1 with the
appellant was solemnized on 09.03.2008 as per Hindu
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6/23
Rights and Customs In the marriage, her father (respondent
No. 2) spent worth Rs. 5 lakh. After marriage, the appellant
and respondent No. 1 started living as husband and wife but
after sometimes, the in-laws family members including the
appellant started torturing the respondent No. 1 for demand
of dowry. Ultimately, her father(respondent No. 2) took her
with him. A male child was born on 15.01.2009, out of the
wedlock. The father (respondent No. 2) of the respondent
No. 1 met all the expenses incurred at the time of delivery
and other expenses. The appellant never came for Bidagari
at the parental house of the respondent No. 1. The
respondent No. 1 went along with the appellant at her
matrimonial house after compromise in a case filed by the
appellant for restitution of conjugal rights but the behaviour
of her in-laws towards respondent No. 1 did not change and
they started threatening, abusing and assaulting the
respondent No. 1 for demand of dowry, as a result of which,
respondent No. 1 filed Complaint Case No. 1518 of 2011 on
16.08.2011
before learned Chief Judicial Magistrate,
Darbhanga against the appellant and other in-laws for the
offences punishable under Section 498(A) and Section 3/ 4
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of the Dowry Prohibition Act. The respondent No. 1 never
denied for cohabitation to the appellant and she is always
ready to live with the appellant but it is the appellant who
does not want to keep respondent No. 1 with him.
8. On the basis of the rival contentions of both the
parties, following issues were framed in this case by the
learned Trial Court :-
1. Whether the case as framed is
maintainable?
2. Whether the petitioner has cause of
action to file this case?
3. Whether the opposite party has
deserted the petitioner continuously for a
period of more than two years since preceding
the presentation of the instant case?
4. Whether the petitioner was subjected
to cruelty by the opposite party?
5. Whether the petitioner is entitled to
relief as claimed for?
6. Whether the petitioner is entitled to
any other relief or reliefs?
9. During course of trial, altogether five witnesses
have been produced on behalf of the appellant which are
P.W. 1 Praveen Kumar Chaudhary(appellant), P.W. 2 Manoj
Patna High Court MA No.600 of 2016 dt.19-03-2025
Thakur, P.W. 3 Bhogendra Chaudhary, P.W. 4 Dashrath
Kamat and P.W. 5 Ravindra Chaudhary (father of the
appellant).
10. On behalf of the respondent/O.P., six witnesses
have been produced who are O.P.W. 1 Archana Chaudhary
(wife/respondent No. 1), O.P.W. 2 Uday Chandra, O.P.W. 3
Sitaram Jha, O.P.W. 4 Vidya Nand Jha (uncle of respondent
No. 1), O.P.W 5 Naveen Kumar Jha (brother of respondent
No. 1) and O.P.W 6 Ram Kumar Jha (respondent No. 2).
11. After conclusion of the trial, the learned
Principal Judge, Family Court has held that appellant has
not proved that he was subjected to cruelty at the hands of
the respondent No.1 as well as deserted by the respondent
No. 1 and the case filed by the appellant is not maintainable
and also the appellant has no valid cause of action to file the
instant case. Accordingly, the Trial Court came to the
conclusion that the appellant was not entitled for decree of
divorce on the ground of cruelty as well as desertion and the
suit was accordingly dismissed.
12. Thereafter, being aggrieved and dissatisfied with
the aforesaid judgment and decree passed by the learned
Patna High Court MA No.600 of 2016 dt.19-03-2025
Court below in Matrimonial (Divorce) Case No. 33 of 2013,
the present appeal has been filed by the appellant.
13. Learned counsel appearing on behalf of the
appellant has submitted that the judgment and decree passed
by the learned Court below is bad and appears to be
mechanically passed without application of judicious mind.
The wife-respondent No. 1 had deserted the appellant since
2009. The appellant made several attempts to bring back
respondent No. 1 to her matrimonial house but she was not
interested to continue matrimonial relationship with the
appellant. The appellant resides at his village-Chahtua
(Badhopatti) in the district of Madhubani and after
marriage, he took the respondent No. 1 at his village home
but after sometimes, the behaviour of the respondent No. 1
towards the appellant and other in-laws family members
were changed and she started creating trouble to the in-laws
in their day-to-day affairs and ultimately in July, 2008, she
called her father(respondent No. 2) and went along with
him at Patna without consent of the appellant or any other
family member. The appellant and his family members
made all efforts to reconcile the matter and ultimately, the
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respondent No. 1 agreed to live with the appellant on a
condition that appellant would take a house on rent at
Darbhanga as she was not ready to live with the appellant in
his village house. The appellant took a house on rent at
Darbhanga where the respondent No. 1 resided with the
appellant for a short span of time and ultimately on
21.06.2010, respondent No. 1 called her family members.
They came at the rented house of appellant at Darbhanga
and abused and misbehaved with the appellant and his other
family members and forcefully took away his son
(respondent No. 3) and the respondent No. 1 as well and
threatened to implicate in a false case. During her stay with
the appellant, the respondent No. 1 never cohabit with the
appellant.
14. Per contra, learned counsel appearing on behalf
of the respondents has submitted that the impugned
judgment and decree is just legal and in accordance with
law. The learned Trial Court has rightly appreciated the
evidence adduced on behalf of both the parties in the right
perspective and has correctly dismissed the suit for divorce
filed on behalf of the appellant.
Patna High Court MA No.600 of 2016 dt.19-03-2025
15. In view of the rival contentions, evidences and
the arguments adduced on behalf of both the parties, the
main points for determination in this appeal are as follows:-
(i) Whether the appellant is entitled to the
relief sought for in his petition/appeal.
(ii) Whether the impugned judgment of
Principal Judge, Family Court, Patna is just,
proper and sustainable/tenable in the eyes of
law.
16. Before going into the merits of the case, this
Court has to examine that whether amendment petition filed
under Order 6 Rule 17 CPC for converting the petition filed
under Section 9 of the Hindu Marriage Act into a petition
under Section 13 of the Hindu Marriage Act is permissible
as it would change the nature of the case. Initially the
appellant had filed a petition under section 9 of the Act
seeking restitution of conjugal rights condoning all the
alleged lapses on the part of the respondent-wife and
thereafter the relief was sought to be amended by seeking
divorce. Both these pleas were diametrically opposed to
each other and if the said amendment was permitted, the
mandatory separation of 2 years prior to filing the case of
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divorce would remain unsatisfied as the amendment would
relate back to the date of filing of the petition under section
9, which had been filed on a date which is less than 2 years
from the date of separation. It transpires from the record
that the petition under section 9 of the Act was filed by the
appellant on 04.03.2010 for restitution of conjugal rights
mentioning therein that marriage took place on 09.03.2008.
In the aforesaid case, respondent-wife had appeared and
filed her written statement. Thereafter, an amendment
application was moved on 29.07.2010 with a prayer that
instead of section 9, section 13 should be permitted to be
substituted converting the petition of restitution of conjugal
rights into that of divorce on the ground of cruelty by
respondent No. 1 with the appellant and other family
members.
17. It would be pertinent in reproduce the relevant
portions of sections 9 13, 13A and 14 of the Hindu Marriage
Act, 1955, which are as follows:-
"9. Restitution of Conjugal Rights - When
either the husband or the wife has, without
reasonable excuse, withdrawn from the
society of the other, the aggrieved party may
Patna High Court MA No.600 of 2016 dt.19-03-2025
apply, by petition to the district court,
restitution of conjugal rights and the court,
on being satisfied of the truth of the
statements made in such petition and that
there is no legal ground why the application
should not be granted, may decree
restitution of conjugal rights accordingly.
Explanation- where a question arises
whether there has been reasonable excuse
for withdrawal from the society, the
burden of proving reasonable excuse shall
be on the person who has withdrawn from
the society.
13. Divorce (1) Any marriage solemnized
whether before or after the commencement
of this Act, may, on petition presented by
either the husband or the wife, be
dissolved by a decree of divorce on the
ground that the other party -
i) has, after the solemnisation of the
marriage, had voluntarily sexual
intercourse with any person other than his
or her spouse: or (ia) has, after
solemnisation of the marriage, treated the
petitioner with cruelty; or (ib) has
deserted the petitioner for a continuous
period of not less than 2 years
immediately preceding the presentation of
Patna High Court MA No.600 of 2016 dt.19-03-2025
the petition; or
(ii)...............
Explanation- In this subsection, the
expression "desertion" means the
desertion of the petitioner by the other
party to the marriage without reasonable
cause and without the consent or against
the wish of such party, and includes the
wilful neglect of the petitioner by the
other party to the marriage, and it's
grammatical variations and cognate
expressions shall be construed
accordingly.
(1A) Either party to a marriage, whether
solemnised before or after the
commencement of this Act, may also
present a petition for dissolution of the
marriage by a decree of divorce on the
ground-
(i) that there has been no resumption of
cohabitation as between the parties to
the marriage for a period of one year or
upwards after the passing of a decree for
judicial separation in a proceeding to
which they were parties; or
(ii) that there has been no restitution of
conjugal rights as between the parties to
the marriage for a period of one year or
Patna High Court MA No.600 of 2016 dt.19-03-2025
upwards after the passing of a decree for
restitution of conjugal rights in a
proceeding to which they were parties.
................
13A. Alternate relief in divorce
proceedings - in any proceeding under
this Act, on a petition for dissolution of
marriage by a decree of divorce, except
in so far as the petition is founded on the
grounds mentioned in clauses (ii), (vi)
and (vii) of subsection (1) of section 13,
the court may, if it considers it just so to
do having regard to the circumstances of
the case, pass instead a decree for
judicial separation.
14. No petition for divorce to be
presented within one year of marriage -
(1) Notwithstanding anything contained
in this Act, it shall not be competent for
any court to entertain any petition for
dissolution of marriage by a decree of
divorce, unless at the date of
presentation of the petition one year has
elapsed since the date of the marriage.
18. It is pertinent to mention here that it is the case of
the appellant that respondent No. 1 left the rented house of
the appellant on 21.06.2010 and went along with her
Patna High Court MA No.600 of 2016 dt.19-03-2025
mother, uncle and aunt which suggests that after filing of
the restitution petition on 04.03.2010, respondent No. 1
went along with the appellant and resided there as wife in
the house of the appellant. Therefore, filing a petition for
amendment in the restitution case and praying for
conversion of the restitution case into Divorce case suggests
that appellant had not come in the Court with clean hands.
Hence, on this ground alone, the matrimonial suit appears to
be premature in view of provision (1-b) of sub-Section 1 of
Section 13 of the Hindu Marriage Act which lays down that
deserting party must have been living separately for two
years before filing of suit for dissolution of marriage.
19. It is well settled law that when any facts or
pleadings sought to be amended, which would change or
tends to change the very nature of the case or suit, will not
be permissible in the eye of law. In this case, earlier the
appellant had filed a case under Section 9 of the Hindu
Marriage Act for restitution of conjugal rights. If the
grounds sought to be amended for Section 13 of the Hindu
Marriage Act, was available with him then why he had filed
the petition under Section 9 of the Hindu Marriage Act for
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restitution of conjugal rights. It is not answered by the
appellant and what were the new facts which were not in his
knowledge at the time of filing of the case under Section 9
of the Hindu Marriage Act, is also not mentioned.
Moreover, if the amended facts for grant of divorce under
Section 13 of the Hindu Marriage Act is allowed, it will
change the nature of the suit, which is not permissible in the
eye of law. So, it can be safely held that in the facts and
circumstances discussed above, the amendment allowed and
accordingly conversion of the case from Section 9 of the
Hindu Marriage Act to that of Section 13 of the Hindu
Marriage Act is not in accordance with law and accordingly,
it is not permissible.
20. So far as, the ground of cruelty for taking
divorce is concerned, the word 'cruelty' has not been
defined in specific words and language in the Hindu
Marriage Act, 1955, but it is well settled position that
cruelty is such of character and conduct as cause in mind of
other spouse a reasonable apprehension that it will be
harmful and injurious for him to live with O.P.- respondent.
21. It is observed by the Hon'ble Apex Court in
Patna High Court MA No.600 of 2016 dt.19-03-2025
leading case of Samar Ghose vs. Jaya Ghose reported in
2007 (4) SCC 511 that a sustained unjustifiable conduct and
behaviour of one spouse actually affecting physical and
mental health of the other spouse. The treatment
complained of and the resultant danger or apprehension
must be very grave, substantial and weighty. More trivial
irritations, quarrel, normal wear and tear of the married live
which happens in day-to-day live would not be adequate for
grant of divorce on the ground of mental cruelty.
22. In this context, we are tempted to quote the
golden observation made by the Hon'ble Apex Court during
decision in case of Narain Ganesh Dastane vs. Sucheta
Naraih Dastane reported in, AIR 1975, 1534, which are as
follows:-
"One other matter which needs to be
clarified is that though under Section 10(1)
(b), the apprehension of the petitioner that it
will be harmful or injurious to live with the
other party has to be reasonable, it is wrong,
except in the context of such apprehension, to
import the concept of a reasonable man as
known to the law of negligence of judging of
matrimonial relations. Spouses are
Patna High Court MA No.600 of 2016 dt.19-03-2025
undoubtedly supposed and expected to
conduct their joint venture as best as they
might but it is no function of a court inquring
into a charge of cruelty to philosophise on the
modalities of married life. Some one may want
to keep late hours of finish the day's work and
some one may want to get up early for a
morning round of golf. The court cannot apply
to the habits or hobbies of these the test
whether a reasonable man situated similarly
will behave in a similar fashion. "The
question whether the misconduct complained
of constitutes cruelty and the like for divorce
purposes is determined primarily by its effect
upon the particular person complaining of the
acts. The question is not whether the conduct
would be cruel to a reasonable person or a
person of average or normal sensibilities, but
whether it would have that effect upon the
aggrieved spouse. That which may be cruel to
one person may be laughed off by another,
and what may not be cruel to an Individual
under one set of circumstances may be
extreme cruelty under another set of
circumstances". The Court has to deal, not
with an ideal husband and ideal wife
(assuming any such exist) but with the
particular man and woman before it. The
Patna High Court MA No.600 of 2016 dt.19-03-2025
ideal couple or a near-ideal one will probably
have no occasion to go to a matrimonial court
for, even if they may not be able to draw their
differences, their ideal attitudes may help
them overlook or gloss over mutual faults and
failures."
23. After going through the above entire
documentary and oral evidence adduced on behalf the
appellant-husband, it is crystal clear that appellant-husband
has failed to prove the cruel behaviour of the respondents
towards him and his family members by the strength of
cogent, relevant and reliable evidence, while burden of
proof of cruelty rests upon the appellant-husband of this
case, because, he has sought relief of divorce on the basis of
cruel behaviour of the respondent No.1 towards him. Not
even single incident with reference to specific date of
alleged cruelty has been urged in the plaint before the
Family Court. Moreover, wife (respondent No. 1) is still
ready to live with the appellant. Furthermore, alleged
certain flimsy act or omission or using some threatening
and harsh words may occasionally happen in the day-to-day
conjugal life of a husband and wife to retaliate the other
Patna High Court MA No.600 of 2016 dt.19-03-2025
spouse but that cannot be a justified/sustainable ground for
taking divorce. Some trifling utterance or remarks or mere
threatening of one spouse to other cannot be construed as
such decree of cruelty, which is legally required to a decree
of divorce. The austerity of temper and behaviour, petulance
of manner and harshness of language may vary from man to
man born and brought up in different family background,
living in different standard of life, having their quality of
educational qualification and their status in society in which
they live.
24. Thus, considering the above entire aspects of
this case and evidence adduced on behalf of both the
parties, we find that appellant has failed to prove the
allegation of cruelty, much less, the decree of cruel
behaviour of respondent which is legally required for grant
of decree of divorce under section 13(1) (ia) of the Hindu
Marriage Act.
25. So far as ground of desertion is concerned, it has
come in the evidence of the appellant-husband (PW-1) that
marriage of the appellant with respondent No. 1 was
solemnized on 09.03.2008 and after marriage, they started
Patna High Court MA No.600 of 2016 dt.19-03-2025
living as husband and wife. In July, 2008, respondent No. 2
took his wife(respondent No. 1) with him. A male son was
also born out of the wedlock on 15.01.2009 and on the
occasion of Chhathiyar, father of the appellant (P.W.2) went
there. Again, the appellant also went there to take back his
wife (respondent No. 1). The appellant (P.W. 1) further
deposed in his examination-in-chief that after compromise,
respondent No. 1 went at the rented house of the appellant
at Darbhanga but again on 21.06.2010, she deserted the
appellant and went along with her mother, aunt and uncle.
The aforesaid deposition of the appellant (P.W.1) is itself
sufficient to suggest that respondent No. 1 had not deserted
the appellant for a considerable period of two years which
may be a legal ground for dissolution of marriage. So, on
the ground of desertion also, the appellant is not entitled to
get any decree of divorce. Thus, the appellant-husband has
also failed to prove that the respondent-wife has deserted
the appellant-husband.
26. Hence, we find no merit in the present appeal
warranting any interference in the impugned judgment. The
Family Court has rightly dismissed the matrimonial case of
Patna High Court MA No.600 of 2016 dt.19-03-2025
the appellant seeking divorce.
27. The present appeal is dismissed accordingly,
affirming the impugned judgment.
( S. B. Pd. Singh, J)
(P. B. Bajanthri, J)
Shageer/-
AFR/NAFR AFR
CAV DATE 05/12/2024
Uploading Date 19/03/2025
Transmission Date N/A
