HASHISH SHARMA Vs. SUSHMA SHARMA

JUDGEMENT

(1.) THE Judge, Family Court, Jaipur, on an application moved by the husband, for declaring that his marriage with the respondent, wife was a nullity on the ground that the wife was impotent and, therefore, the marriage was voidable under Section 12(1)(a) of the Hindu Marriage. Act, passed a decree as prayed. At the same time, the Judge, Family Court has allowed a sum of Rs. 400/ -per month by way of maintenance to the respondent -wife till such time as she should marry or starts earning her own income. The appellant -husband preferred an appeal against this judgment and decree dated 11th August, 1987 as he is aggrieved by the award of maintenance. The wife has preferred a separate appeal as she is aggrieved by the findings of her impotency and consequentially declaration of the marriage as nullity.

(2.) IN this appeal filed by the husband -appellant, we are concerned with the grant of maintenance only and the question is whether maintenance to the wife can be granted in the case of voidable marriage. Section 25 of the Hindu Marriage Act reads as under: -

(3.) LEARNED Counsel for the appellant has contended that when the marriage itself was a nullity then the relationship of the husband and wife did not come in existence and when the parties were not husband and wife then the maintenance cannot be allowed to the wife. For this purpose he placed reliance on the case of Bhaiyalal v. Phoohvati Bai, 1993(2) D and M Cases 398. In this case it was held that when there was no relationship between the husband and wife at any time, as the marriage was declared null and void under Section 11 of the Hindu Marriage Act, then the Court has no jurisdiction to grant maintenance under Section 25 of the Act. He has also placed reliance on the case of Ishwvar Singh v. Smt. Hukam Kaur, AIR 1965 All. 464. In this case it has been held that where the marriage was proved to be illegal, the wife was not entitled to receive any maintenance. This case refers to marriages which are void by virtue of Section 11 of the Act. Under Section 11 of the Hindu Marriage Act, it has been provided that any marriage which contravenes the conditions specified in Clauses (i), (iv) and (v) of Section 5 of the Act, can be declared to be null and void by a decree of nullity. These grounds are, (i) neither party has a spouse living at the time of the marriage, (ii) the parties are not within the decrees of prohibited relationship, and (iii) the parties are not sapindas of each other. The marriages which are viodable have been provided in Section 12 of the Hindu Marriage Act, and one of the grounds on which a marriage can be annulled by a decree of nullity is that the marriage has not been consummated owing to the impotence of the respondent. A voidable marriage has to be regarded as good for all purpose until annulled by a decree of nullity the Court. It is the option of the parties to the marriage whether they want to declare the marriage a nullity or not. A voidable marriage means that it was valid at the time it takes place but subsequently, it becomes a nullity on certain facts coming to the notice of one of the parties to the marriage and then that party can get a declaration to the effect that the marriage is an nullity. It cannot be said that the marriage was a nullity from the very inception so as to say that the relationship of husband and wife did not come into existence. When once the relationship of husband and wife is to be accepted then either party can be granted maintenance in accordance with provisions of Section 25 of the Hindu Marriage Act. In the case of Smt. Rajesh Bai and Ors. v. Smt. Shantiabai, AIR 1982 (Bombay) 231, the issue about the validity of marriage arose before the Civil Court in some other proceedings and it was held that the question could be decided and the provisions of Hindu Marriage Act, could not be a bar and at the same time it was also held that in appropriate cases, the relief of maintenance can be granted to a wife from the estate of her deceased husband even on its findings that the marriage was void.