AMMINI E J Vs. UNION OF INDIA SB

JUDGEMENT

(1.) The constitutional validity of Section 10 of the Indian Divorce Act, 1869 (for short "the Act") which regulated divorce among Christians in India for a century and a quarter is directly under challenge in the two Original Petitions at the instance of two Christian women on the ground that the provisions in Section 10 are violative of the fundamental rights guaranteed to them and other similarly situated Christian women udder Articles 14, 15 and 21 of the Constitution of India.

(2.) Mary Sonia -achariah, petitioner in O. P. No. 5805 of 1988 is a Syrian Christian governed by the Act. At the time of filing the O. P. she was aged 36 and was working as an Asst. Warden at Corpus Christi School, Kottayam. She was married to one P.C. -achariah on 6-1-1972 at Emmanual Marthoma Church, Pazhanni, Thrissur according to the customary rites and ceremonies of the church. A daughter, Elizabeth -achariah alias Kittu was born out of the said wedlock on 16-9-1974. On the basis of Exts. P3 and P 4 letters the petitioner has specifically pleaded that her Husband has taken an irreversible decision to live with an English lady whom he met while in Nairobi where he was employed from 1977 onwards, deserting the petitioner and her chip once and for all. Petitioner has specifically, alleged that from 1978 onwards her husband has deserted her and has not cared to cohabit with her or to perform any of the marital obligations and to maintain her and her daughter. She has further alleged in the petition that she is not even aware of the whereabouts of her husband at present.

(3.) Originally, Union of India, State of Kerala and the husband of the petitioner alone were impleaded as parties to the O. P. Later certain individuals, association of persons, cultural and social institutions such as Suhruth, Reg. No. 404/ 88, Kottayam, Kerala Mahila Samajam, Vazhuthacaud, Trivandrum, Jonakiya Vimochana Viswas Prasthanam belonging to the Central Kerala CSI, Diocese YMCA of Bombay; Indian Federation of Women Lawyers, Kerala Branch, Christian Institute for the study of Religion and Society, Poulose Mar Poulose, Bishop, Church of East in his capacity as Chairperson, World Student Christian Federation, Fr. K. V. Poulose, Vicar, St. Thomas Orthodox Church, Chenganacherry, Kottayam etc., have got themselves impleaded in the O. P. Over and above the persons so got impleaded as additional respondents, Peoples Council for Social Justice, Layam Road, Kochi has also got impleaded as an intervenor. Fr. K. V. Poulose and Shri M. Prabha, Advocate representing the POSJ were in fact present in Court and have made their submissions strongly supporting the case of the petitioner. Bishop Poulose Mar Poulose was also present in Court and in his behalf Fr. K. V. Poulose has submitted that Bishop also supports the prayers in the two O. Ps.