B K TARA Vs. B N KANNAN

JUDGEMENT

(1.) THIS civil miscellaneous appeal by the wife is against the decree for dissolution of marriage granted by the Court below under S. 13(1-A)(ii) of the Hindu Marriage Act in H.M.O.P. No. 474 of 1989 filed by the respondent-husband in the court below, viz., the Family Court, Madras. No doubt, the grounds of cruelty and desertion by the wife were also alleged in the said original petition. But, decree has been granted only on the the ground alleged under the abovesaid S. 13(1-A)(ii) of the abovesaid Act, viz., that there has been no restitution of conjugal rights between the said parties to the marriage ever since 16.6.1987, when the decree for restitution of conjugal rights was given in R.C. No. 205 of 1985 filed by the petitioner-wife in the Family Court, Bangalore till the date when the abovesaid H.M.O.P. No. 474 of 1989 was filed, viz., 16.5.1989. The learned Judge of the Family Court, Madras found in his judgment that admittedly, there was no restitution of conjugal rights between the abovesaid spouses after the passing of the abovesaid decree for restitution of conjugal rights on 16.5.1987. As per the abovesaid provision in S. 13(1-A)(ii) of the abovesaid Act, if there has been no restitution for a period of one year or upwards, after the passing of the decree for restitution of conjugal rights, the decree dissolving the marriage could be passed. But, the contention of the learned counsel for the appellant-wife is that she was always ready and willing to join her husband and it was only the husband who has evaded and that, therefore, he should not be allowed to take advantage of his own wrong and that, therefore, the decree for dissolution of the marriage has been wrongly passed without taking into account what is provided under S. 23 of the said Act. The said S. 23 inter alia provides that in any proceeding under the said Act if the court is satisfied that any of the grounds for granting the relief exists and the petitioner is not in any way taking advantage of his own wrong for the purpose of such relief, then in such a case, but not otherwise, the Court shall decree such relief accordingly. Relying on this provision, the learned counsel for the appellant contends that since the husband alone was evading to take back the wife pursuant to the abovesaid decree for restitution of conjugal rights, he was taking advantage of his own wrong for the purpose of getting the said decree for dissolution. Further, the learned counsel also points out that the respondent-husband himself earlier filed H.M.O.P. No. 223 of 1986 in the Family Court, Bangalore, seeking the relief of nullity of the marriage between the parties, but withdrew the said petition and allowed the abovesaid R.C. No. 205 of 1985 to be ordered as prayed for, for restitution of conjugal rights, only with a view to get a decree for dissolution of marriage later after the expiry of one year thereof and not with any genuine intention for any resumption of cohabitation pursuant to the decree for restitution of conjugal rights. The learned counsel further submits that the wife was ready to give evidence regarding the abovesaid facts but that, the Family Court at Madras, which tried H.M.O.P. No. 474 of 1989 did not hold any enquiry at all, but gave a decree merely on the footing that the period of one year fixed under S. 13(1-A)(ii) had elapsed without resumption of cohabitation. The learned counsel specifically attacks the following observation of the Family Court below, even assuming for argument's sake that the petitioner (husband) had somehow managed to evade compliance of the said decree (for restitution of conjugal rights), in view of the latest decision of the Supreme Court, the petitioner (husband) can certainly file a petition under S. 13(1-A) of the Hindu Marriage Act for dissolution of Marriage.?

(2.) NO doubt, the Family Court below has not given the citation of the abovesaid decisions of the Supreme Court. But, the learned counsel for the appellant pointed out that it could be the decision in Saroj Rani v. Sudarshan Kumar Chandra AIR 1984 S.C. 1562. In the said decision, it has been held, while interpreting the words ?own wrong? in the above referred to S. 23(1)(a) of the Hindu Marriage Act that a husband refusing to cohabit with his wife for a year or more despite a consensual but noncollusive decree of conjugal rights against him, cannot be said to take advantage of his own wrong under S. 23(1)(a) if he seeks to base his petition for divorce under S. 13(1-A)(ii) on such non-cohabitation. The Supreme Court also pointed out in the said decision t hat the wrong under S. 23(1)(a) has to be some thing more than mere disinclination to agree to an offer of reunion and that it must be misconduct serious enough to justify denial of the relief to which the husband or the wife is otherwise entitled. The learned counsel for the appellant-wife in this connection submits that the wife should have been given an opportunity to let in evidence of the relevant facts, which would show that the abovesaid wrong was not the abovesaid mere disinclination, but some t hing more and serious enough to justify the denial of the relief of dissolution. When this argument was put forward by the learned counsel, we asked the counsel, whether the wife claimed such an opportunity before the Family Court below and, despite the claim, it was refused by the Court below. Since the learned counsel asserted so, we asked her client to file an affidavit to that effect. The wife no doubt filed an affidavit dated 1.11.1991. But, in the said affidavit also, she only stated as follows:? ?I state that one of the grounds raised by me in the above appeal is that no proper enquiry has been conducted by the Family Court Judge and that I ought to have been examined and that I ought to have been given an opportunity to file the documents relied on by me for my defence. I desired to file certain documents and depose to bring home the point that the respondent did not want to resume cohabitation and on the contrary, her ingenously devised the scheme whereby he gave consent to the decree and sought the relief of divorce by using the disobedience of the very order. I wanted to focus that my attempts to cohabitate with him were thwarted by the respondent.? Even in the said affidavit, it is significant to note that it is not stated as to whether any request was made by the wife to the Family Court below to examine herself and file the documents relied on by her. She could have initially made an oral request to the Court to examine herself and to file the documents and if that was orally refused by the Court below, she could have filed a petition, making the said request. But, she has not made any such attempt. While so, she cannot blame the Court below for having come to the conclusion that in view of the abovesaid Supreme Court decision, the mere disinclination to agree to an offer to reunion, cannot be ?wrong? under S. 23(1)(a) of the abovesaid Act. Further, in the counter affidavit filed by the husband in reply to the abovesaid affidavit of the wife, he has stated that the wife never made any offer to join him. That apart, it is to be noted that the wife could have filed an execution petition to execute the decree for restitution of conjugal rights ob tained by her in M.C. NO. 205 of 1985. But, admittedly, she has not filed any such execution petition. NO doubt such execution petition could be filed only under O. 21 R. 32, C.P.C. whereby the wife decree-holder could have enforced the decree by attachment of the husband's property. If such execution petition is filed, there is the possibility of the husband resuming cohabitation with the wife, fearing any order that could have been passed under O. 21, R. 32, C.P.C. But, the wife, in the present case, has not taken any such effort to file such execution petition.

(3.) IN the above circumstances, we see no reason to interfere with the order of the Court below and hence we dismiss the appeal. No costs.