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Tella Suchithra vs Tella Kiron
2024 Latest Caselaw 2132 Tel

Citation : 2024 Latest Caselaw 2132 Tel
Judgement Date : 7 June, 2024

Telangana High Court

Tella Suchithra vs Tella Kiron on 7 June, 2024

Author: K. Lakshman

Bench: K. Lakshman

`
            HON'BLE SRI JUSTICE K. LAKSHMAN
                                AND

               HON'BLE SMT. JUSTICE K. SUJANA

           F.C.A.NOs.110 OF 2011, 43 AND 287 OF 2013
COMMON JUDGMENT:

(Per Hon'ble Sri Justice K. Lakshman)

Lis involved in these appeals and the parties are one and the

same. Therefore, these appeals were heard together and decided by

way of this common Judgment.

2. Heard Sri Praveen, learned counsel representing Sri

M.R.S.Srinivas, learned counsel for the appellant-wife in

F.C.A.Nos.110 of 2011 and 43 of 2013 and respondent-wife in

F.C.A.No.287 of 2013 and Sri Y.V. Kishore, learned counsel for the

respondent in F.C.A.Nos.110 of 2011 and 43 of 2013 and appellant in

F.C.A.No.287 of 2013.

(for sake of convenience, the parties herein are referred as wife

and husband)

3. Husband had filed a petition under Section 13 (1)(ia)(ib)

and 12(1)(a) of the Hindu Marriage Act vide O.P.No.382 of 2009

seeking dissolution of marriage on the grounds of cruelty and

desertion or alternatively to declare the marriage dated 25.02.2004 as

null and void. Wife had filed a petition under Section 9 of the Hindu

Marriage Act vide O.P.No.83 of 2009 against husband seeking

restitution of conjugal rights. Likewise, wife had filed another

application under Section 18 of the Hindu Adoption and Maintenance

Act vide O.P.No.461 of 2010 against the husband seeking an amount

of Rs.9,00,000/- towards past maintenance and Rs.25,000/- per month

towards future maintenance.

4. Vide common order dated 31.01.2011, learned Judge,

Family Court, Secunderabad dismissed the O.P.No.83 of 2009 filed by

wife seeking restitution of conjugal rights and allowed O.P.No.382 of

2009 filed by husband seeking dissolution of marriage. Vide order

dated 15.03.2012, learned Family Court allowed O.P.No.461 of 2010

filed by wife seeking maintenance awarding an amount of

Rs.3,00,000/- to the wife towards past maintenance and an amount of

Rs.10,000/- per month to her towards monthly maintenance.

5. Feeling aggrieved by the said common order dated

31.01.2011 in O.P.No.382 of 2009 and O.P.No.83 of 2009, wife

preferred two (02) appeals i.e., F.C.A.Nos.110 of 2011 and 43 of

2013. Feeling aggrieved by the order dated 15.03.2012 in O.P.No.461

of 2010, husband filed F.C.A.No.287 of 2013. Vide order dated

18.05.2011, this Court granted interim suspension of common order

dated 31.01.2011 in O.P.No.382 of 2009. Likewise, vide order dated

11.11.2013, this Court granted interim suspension of order dated

15.03.2012 in O.P.No.461 of 2010 on the condition of husband

depositing an amount of Rs.1,00,000/- towards arrears of maintenance

within a period of four (04) weeks and to deposit an amount of

Rs.5,000/- per month on or before 10th of every month commencing

from December, 2013. As and when such amounts are deposited, it

shall be open to the wife to withdraw the same without furnishing any

security. In default of deposit of the same, the stay shall stand

vacated.

6. Vide order dated 18.02.2015, this Court recorded the

submissions made by learned counsel for the wife that husband had

already deposited the said amount of Rs.1,00,000/- and has been

paying the said amount of Rs.5,000/- per month towards maintenance.

7. Husband contended that his marriage with the wife was

performed on 25.02.2004 at Quthbullapur, Hyderabad as per Hindu

rites and customs. It is an arranged marriage. After the marriage,

nuptial arrangement was made at the house of husband on 05.03.2004

for consummation of the marriage. Wife avoided for consummation

of marriage stating that she was nervous. After six (06) weeks, they

went to honeymoon to North India. Even, during the said period, wife

continued to avoid for consummation of the marriage. Husband's

mother discussed the matter with the wife's mother in the second

week of August, 2004. At the end of seven months of living together

with the husband, in the last week of September, 2004, the husband's

family confronted the wife and sought proper explanation for non-

consummation of marriage. The wife reacted with a rude behavior

and completely refused for consummation of marriage and warned the

husband. Even thereafter, the husband sternly insisted the wife to

participate in normal sexual intercourse and fixed the date for

consummation of the marriage. The wife strongly objected and rudely

pushed the husband away. This behavior of the wife caused mental

agony to the husband. He requested the wife to consult a family

doctor but the wife avoided for such consultation. Even after, living

together for 16 months, the wife refused for normal intercourse for

consummation of the marriage and she left the house on 22.06.2005.

8. It is further contended by the husband that at the time of

marriage, the husband and his elders strongly believed on 'horoscope

matching', the parents of the wife furnished wrong date of birth as

13.07.1974, but her actual date of birth is 05.04.1972 as per the school

record. Within few days of the marriage, she made a proposal to

mortgage the house of the husband's father to facilitate investment

into real estate property of wife's brother's friend at Medchal. His

both sisters were married and he is the only son to his parents. Even

during honeymoon, the wife used to influence the husband for making

separate residential property by mortgaging his father's property.

Wife frequently made negative comments about his low income by

comparing the husband with her brothers and harassed him for money

and she completely neglected the relationship with the husband and

his parents.

9. Husband's mother visited USA on 17.11.2004 and

thereafter his father left to USA on 20.06.2005. Both of them returned

to Hyderabad on 30.09.2005. During the absence of his mother,

wife's attitude turned indifferent towards the husband's father. She

had a habit of frequently visiting her parents house without permission

and intimation on the pretext of job search and interviews. On

22.06.2005, she made an argument with the husband, expressed her

desire to leave the house and informed the same to her mother and she

left the house along with her second brother Mahesh Kumar and she

willingly abandoned the marital home by leaving the husband to suffer

alone. She also pursued the job at Reliance Infocomm, Hyderabad

since January 2005. She did not bother about the husband staying

alone in the house as the wife being uncomfortable with his parents

and he has taken a rented house near Hyderabad Public School to

enable her to stay comfortably to lead a better marital life to show that

she could built intimacy with her husband. Even then, she has denied

the conjugal life. In December, 2005 also, wife did not cooperate with

the husband in leading conjugal life. Therefore, he left to Jamaica on

26.02.2006 and stayed there until 24.05.2009. Then, he left to USA

on 24.05.2009 and stayed there till 23.08.2009.

10. On 26.10.2008, wife accompanied with 30 people and

entered into husband's parents house, abused them, created much

disturbance to his parents and forced them to approach Chilkalguda

Police Station. In November, 2008, the wife and her family members

made a false and defamatory allegations against the husband in

Jamaica, which compelled the husband to forego the job and to take

shelter at his sister's place at U.S.A. During the year 2008, with the

intervention of elders, Panchayat was held at A.P.Mudraj Mahasabha,

which also resulted in vain. She has also lodged a complaint with

Women Police Protection Cell, Begumpet on 19.06.2009. Therefore,

he was compelled to come back to India foregoing his employment

and he became unemployee. Wife left the company of the husband in

the midnight on 20.06.2005. She used to pick up quarrel with the

husband on petty issues. She made an attempt through one of their

family friends Mr. Vijay Narayan to drop her at her in-laws place, the

mother of the husband shut the door and not allowed the wife to enter

the house in the absence of her husband. After couple of days, her

parents made another attempt to drop her at matrimonial house. But,

they were not successful. She also sent couple of goondas to the

residence of husband.

11. Her brother addressed a letter to High Commission at

Jamaica. Thereafter, the husband shifted to U.S.A. Negotiations were

held before her mother, well wishers, her brother uncle Mr. Sainatha

Rao and Srinivas Rao and her father's co-brothers Sagar and Ravi

Kumar and the same were unsuccessful. As discussed supra,

according to husband, wife subjected him to cruelty and deserted him.

She has also misrepresented with regard to her Date of Birth by

furnishing Date of Birth as 13.07.1974 instead of 05.04.1972.

12. Wife filed counter denying the said allegations.

According to her, she never harassed the husband as alleged by him

and never misrepresented by furnishing false information.

13. To prove the said grounds of cruelty and desertion,

husband had examined himself as PW.1 and filed Ex.A1-Wedding

Card, Ex.A2-Wedding Photo and Ex.A3-Wife's profile. To disprove

the same, she has examined herself as RW.1 and she filed Ex.B1-letter

from community elders dated 25.10.2008 and Exs.B2 to B36-e-mails

exchanged between the parties.

14. On consideration of the entire evidence, vide common

order dated 31.01.2011, learned Family Court dismissed the O.P filed

by wife seeking restitution of conjugal rights and allowed the O.P

filed by husband seeking dissolution of marriage.

15. There is no dispute with regard to solemnization of

marriage of the parties herein on 25.02.2004. It is the specific

contention of the husband that wife did not cooperate with him in

consummation of the marriage. She has not explained the reasons for

the same. She has complained nervous. Therefore, he has taken her

to Honeymoon to North India. Even, during honeymoon, she did not

cooperate for consummation of marriage. He tried his level best to

lead conjugal life with his wife. But, there was no use. Matter was

taken to their parents. Even, with the intervention of the elders also,

there is no change in the attitude of the wife. She strongly objected

for participating in sexual intercourse. Thus, according to husband,

even after living together for 16 months, wife refused to participate in

the normal sexual intercourse for consummation of the marriage. She

left the house of the husband on 22.06.2005. She has also furnished

wrong Date of Birth as 13.07.1974 instead of 05.04.1972. He has left

for U.S.A. During cross-examination, nothing was elicited from him.

During her cross-examination, she has admitted that in Ex.B1, there is

specific mention that despite intervention of caste-elders and well

wishers, they were not in a position to resolve the issue. They were

unable to come to a conclusion with regard to the actual issue between

the husband and the wife. They did not disclose the actual facts.

Therefore, under the said circumstances, they were not in a position to

resolve the disputes between husband and the wife.

16. In Exs.B2 to B36-e-mails exchanged between the parties

also, there is exchange of their views. She has also made certain

allegations against the husband. Though, he was highly educated, he

did not get proper job. He was doing business in Herbal products.

They had three or four own houses, where they are getting huge rents.

They never allowed her to know what is happening in the house. She

was not aware why husband left country without her knowledge and

she tried to contact him, but there is no response.

17. The said facts would reveal that there are serious

disputes between appellant and respondent. The marriage was not

consummated. They were staying separately from 22.06.2005.

According to husband, wife left his company without intimating on

22.06.2005. But, according to the wife, she was necked out by the

husband and his parents from the said house. But, ultimately they are

staying separately from 22.06.2005.

18. As discussed supra, panchayats were held before the

caste-elders. They tried to resolve the issues. Both the wife and

husband did not disclose the actual facts to the said caste-elders.

Therefore, there were not in a position to resolve the issues. The said

fact was also mentioned in Ex.B1.

19. During the course of hearing, both learned counsel for the

husband and the wife, on instructions submitted that there is no

possibility of reunion of the parties.

20. Vide order dated 15.03.2012 in O.P.No.461 of 2010,

learned Family Court awarded an amount of Rs.3,00,000/- to the wife

towards past maintenance and Rs.10,000/- per month towards

maintenance. This Court granted stay on condition of husband

depositing Rs.1,00,000/- towards arrears of maintenance and

Rs.5,000/- per month towards maintenance to the wife. Husband had

already complied with the said order.

21. In the light of the same, this Court directed learned

counsel for the wife, to get instructions from the wife with regard to

permanent alimony. He has filed a memo on 24.11.2023 vide

USR.No.116886 claiming an amount of Rs.30,00,000/- towards

permanent alimony. According to her, husband is the only son to his

parents and they are getting Rs.3,00,000/- per month towards rents.

He is staying in U.S.A and he is getting some salary.

22. As discussed supra, though wife and husband made

serious allegations against each other, they have not examined any

other witness including mediators or persons mentioned in the

evidence, Mr. Vijay Narayan, wife's brother, maternal uncle's of

husband etc. Even, wife did not examine her father. In her evidence

in O.P.No.461 of 2010, she admitted that she previously worked for

some time. During cross-examination, husband-RW.1 admitted that

he was getting an amount of Rs.10,000/- to Rs.15,000/- per month and

he is doing business and he is a mechanical engineer, he worked in

Jamaica on a salary of Rs.6,000/- per month. Later, at U.S.A, he used

to get 2500 dollars and he resigned his job, he is a distributor of

Herbal Products. During cross-examination, wife admitted that she

previously worked in Dhanush Company as Team Leader and prior to

the marriage, she has undergone training at Begumpet.

23. On consideration of the said aspects only, learned Family

Court vide common order dated 31.01.2011 granted decree of divorce

dissolving the marriage of parties dated 25.02.2004 and dismissed the

O.P filed by wife seeking restitution of conjugal rights. It is a

reasoned order and well-founded. Wife herein failed to make out any

case to interfere with the said common order.

24. It is also relevant to note that vide order dated 15.03.2012

in O.P.No.461 of 2010, learned Family Court awarded an amount of

Rs3,00,000/- to the wife towards past maintenance and directed the

husband to pay an amount of Rs.10,000/- per month towards

maintenance. This Court granted stay on condition of husband

depositing Rs.1,00,000/- towards arrears of maintenance and

Rs.5,000/- per month towards maintenance to the wife. Husband had

already paid an amount of Rs.1,00,000/- and has been paying

Rs.5,000/- per month towards maintenance. In the light of the same,

husband is directed to pay an amount of Rs.5,00,000/- towards

permanent alimony to the wife within a period of two (02) months

from the date of receipt of copy of this order. Failing which, liberty is

granted to wife to take steps against the husband in accordance with

law.

25. In the result:-

             (i)      F.C.A.No.43 of 2013 is dismissed.

             (ii)     F.C.A.Nos.110 of 2011 and 287 of 2013 are

disposed of, confirming the order dated 31.01.2011 in O.P.No.382 of

2009 granting decree of divorce dissolving the marriage of the

appellant with the respondent dated 25.02.2004 on the condition of

husband paying an amount of Rs.5,00,000/- to the wife towards

permanent alimony within two (02) months from the date of receipt of

copy of this order, failing which liberty is granted to wife to take steps

in accordance with law. There shall be no order as to costs.

As a sequel, the miscellaneous petitions, if any, pending shall

stand closed.

_________________ K. LAKSHMAN, J

_______________ K. SUJANA, J 07.06.2024 Ssy

 
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