ANTONY Vs. FRANSISCA

JUDGEMENT

(1.) This is the husband's petition for a declaration that his marriage with the respondent is a nullity, under S.19 of the Indian Divorce Act on the ground that the respondent was impotent at the time of the marriage and at the time of the institution of the suit. The parties are Christians and their marriage was solemnised on 31-12-1985. It is the petitioner's case that inspite of his earnest efforts, he was unable to have sexual intercourse with the respondent. It is his further case that whenever he approached the respondent for sexual intercourse, she used to get disturbed and her mental balance appeared to be lost. According to her such things were in the nature of unpardonable sin and she used to say that even to think about it was frightening to her. Inspite of the several attempts made by the petitioner to impress her about the necessity for sexual union in a marriage, she was unable to change her attitude. He has further stated that apart from his own attempts, attempts were made through the members of both the families to persuade the respondent to change her attitude. But all these attempts have failed and it has thus become impossible for the petitioner to have sexual intercourse with the respondent, as she is totally unwilling for it. It is in this background that the petitioner has come up with the case that the respondent must be regarded as impotent both at the time of the marriage as also at the time of the filing of the petition.

(2.) In the counter statement filed by the respondent it is admitted that the marriage has not been consummated. She has further taken the stand that her mental condition is such that it is impossible for her to have sexual intercourse with the petitioner. She further states that she does not believe that there is any possibility, of her being able to attain such mental capacity or wish to have a sexual intercourse with him.

(3.) On behalf of the petitioner he has examined himself as PW. 1 and the respondent has examined herself as R.W.1. Both the parties substantially support what they have stated in the petition and the counter statement. The court below has rightly come to the conclusion after considering their evidence that the marriage was not consummated and that it is impossible for the parties to have sexual intercourse. It is not the case of either of the parties that the respondent is physically handicapped for sexual intercourse. The respondent herself has taken the stand that it is not possible for her to have sexual intercourse with the petitioner. She has no inclination or interest for sex and is not agreeable for having sexual intercourse with the petitioner. In other words, the respondent does not agree to have sexual intercourse not because of physical disability but because she abhors the concept of sex itself. Can the wife who does not permit intercourse on the ground that she is totally against intercourse, be regarded as impotent, though she does not have any physical problems for intercourse We find answer to this question from the classic passage in "Rayden on Divorce" 14th Edn. at page 175, which we extract as follows: