Kerala High Court: A Division Bench of A.M. Shaffique and N. Anil Kumar, JJ. dismissed a matrimonial appeal filed by the husband of a lady who was granted a divorce by the Family Court on the grounds of cruelty and desertion.

Respondent herein had filed a petition against her husband (appellant herein) before the Family Court, seeking divorce alleging cruelty and desertion. The contention urged by the respondent was that the appellant was demanding her to bring patrimony and she had to suffer cruelty at the hands of the appellant on account of such demands. Apart from this, the appellant also demanded her parents to sell the property which was allotted to her share in the will executed by her parents. Further, she was asked to perform perverted sex against her liking. As a result, she left the matrimonial home and started living separately since 30-12-2005. She also had a case that no attempt had been made by the appellant after the said date to take her back to the matrimonial home, and he had also not taken care of her or their child’s interest in any manner. Thus, such acts amounted to desertion for more than 2 years.

The Family Court after evaluating the evidences found that the wife was successful in proving cruelty and therefore she was entitled to a divorce. It was also found that the husband had deserted the wife and the child for more than two years and therefore the wife was entitled to divorce on the ground of desertion as well. Aggrieved thereby, the appellant filed an appeal.

Counsels for the appellant, Sebastian Champapilly, Annie George and Kurian Antony Edassery, argued that there was no material to prove any form of cruelty being meted out against the respondent. Further, it was contended that the respondent had left the matrimonial home without the knowledge and approval of the appellant. She had also not stated any specific reason for remaining away from the matrimonial home and therefore the allegation of desertion was not proved.

Whereas, counsel appearing for the respondent-wife, R. Reji, submitted that the court below had relied upon sufficient material to arrive at the finding that the wife had been subjected to severe cruelty and thus was justified in granting a divorce.

The Court held that “There is no perversity or illegality in the said finding warranting any interference.” As far as the appellant placed reliance upon certain photographs to prove that the couple had been leading a happy married life, the Court observed that “At the time of taking the photographs, they seem to be in a happy mood but that by itself does not mean that the couple was leading a happy married life, and there was no demand for patrimony.”

It was observed that the Family Court had placed reliance upon sufficient material to arrive at a finding that the appellant-husband had ill-treated his respondent-wife, which amounts to mental and physical cruelty. There was no reason to interfere with the said finding of fact, and there was no perversity or illegality in the said finding warranting any interference of this Court.

In view of the above, it was held that the matrimonial tie between appellant and respondent was irretrievably broken and there was no chance for a reunion. Thus, the appeal was dismissed. [Anish Jacob v. Rinku Jacob, 2019 SCC OnLine Ker 2210, decided on 21-05-2019]

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