Delhi High Court
Ms. Urvashi Sibal & Anr. vs Govt. Of Nct Of Delhi on 7 January, 2010
Equivalent citations: AIR 2010 DELHI 157
Author: Aruna Suresh
Bench: Aruna Suresh
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM (MAIN) NO.6/2010
Date of Decision: January 07, 2010
MS. URVASHI SIBAL & ANR. .....Petitioners
Through: Ms. Meenakshi Lekhi, Adv.
with Ms. Prerna Mehta, Adv.,
Mr. V.Vats, Adv.
versus
GOVT. OF NCT OF DELHI ..... Respondent
Through: Mr. Nand Kishore Jha, Adv.
%
CORAM:
HON'BLE MS. JUSTICE ARUNA SURESH
(1) Whether reporters of local paper may be
allowed to see the judgment?
(2) To be referred to the reporter or not? Yes
(3) Whether the judgment should be reported
in the Digest ? Yes
JUDGMENT
ARUNA SURESH, J. (Oral)
1. Parties to the petition were married on 17.02.2009.
Due to temperamental difference and irretrievable broke down of marriage, parties started living separately since 17.03.2009. Since one year had CM(M) No.6/2010 Page 1 of 7 not elapsed from the date of separation, an application under Section 14 of the Hindu Marriage Act (hereinafter referred to as „Act‟) was filed for waiver of one year statutory period for divorce by mutual consent under Section 13 (B) of the Act. The said application was dismissed by the trial court vide impugned order dated 18.11.2009 in view of 'Anil Kumar Jain vs. Maya Jain' II (2009) DMC 449 SC'.
2. In Anil Kumar Jain's case (supra), the Supreme Court was pleased to hold that it was only the Supreme Court in exercise of its extraordinary powers under Article 142 of the Constitution of India, who could waive the statutory period and pass decree for divorce by mutual consent under Section 13 (B) (2) of the Act. It was further held that neither the Civil Court nor even the High Court can pass an order before the expiry of period prescribed under the relevant provision of the Act or on grounds not provided under Section 13 and 13-B CM(M) No.6/2010 Page 2 of 7 of the Act. Therefore, the Supreme Court did not confine itself to the question of waiver of six months period as is required to be observed by the parties after a petition under Section 13 (B) (1) of the Act is filed and allowed, before filing a petition under Section 13 (B) (2) of the Act. It discussed the power of this Court as well as of the Civil Court and its own court to waive the statutory period prescribed under Section 13 (B) or any other relevant provision of the Act or on grounds not provided under Section 13 and 13 (B) of the Act.
3. It is submitted by Ms. Meenakshi Lekhi, learned counsel for the Petitioners that this is a case where parties cannot reconcile their dispute as marriage is irretrievable broke down and therefore, the Court is within its right to invoke proviso to Section 14 of the Act and permit the parties to file a petition under Section 13 (B) of the Act before expiry of the statutory period of one year. These submissions are devoid of merits.
CM(M) No.6/2010 Page 3 of 7
4. In „Smt. Sureshta Devi Vs. Om Prakash, (1991) 2 SCC 25' the Supreme Court defined "living separately" appearing in Section 13 (B) (1) of the Act in the following manner:-
"9. The „living separately‟ for a period of one year should be immediately preceding the presentation of the petition. It is necessary that immediately preceding the presentation of petition, the parties must have been living separately. The expression „living separately‟, connotes to our mind not living like husband and wife. It has no reference to the place of living. The parties may live under the same roof by force of circumstances, and yet they may not be living as husband and wife. The parties may be living in different houses and yet they could live as husband and wife. What seems to be necessary is that they have no desire to perform marital obligations and with that mental attitude they have been living separately for a period of one year immediately preceding the presentation of the petition. The second requirement that they „have not been able to live CM(M) No.6/2010 Page 4 of 7 together‟ seems to indicate the concept of broken down marriage and it would not be possible to reconcile themselves. The third requirement is that they have mutually agreed that the marriage should be dissolved."
5. The Supreme Court further proceeded to analysis the requirement of Section 13 (B) (2) of the Act and also if the court had the power of condone the statutory period of six months to be observed by the parties before filing a petition under Section 13 (B) (2) of the Act. The said judgment has been followed in Anil Kumar Jain's case (supra).
6. In 'Nand Kishore vs. Suman', Matrimonial Appeal No.134/2009 decided by me on 15th December, 2009, while dealing with a similar question, reliance was placed on „Smt. Sureshta Devi's case (supra). I further distinguished the provisions contained in Section 13 (B) (1) and Section 14 of the Act for waiving the statutory period of one year before filing a petition under CM(M) No.6/2010 Page 5 of 7 Section 13 or 13 (B) of the Act, as the case may be. It was observed:-
"12. It is noted that requirement under Section 13-B (1) of the Act is separation for a period of one year or more beside others to file a petition. Whereas under Section 14 of the Act, Court has the power to condone the statutory period of one year, required for filing a petition under Section 13 of the Act or any other provision contained in the said Act, from the date of the marriage. Therefore, under no circumstances, Section 14 of the Act can be invoked in the proceedings initiated under Section 13-B of the Act."
7. Thus, it is clear that the statutory period of one year required to be maintained by the parties for filing a petition under Section 13 (B) of the Act are independent of the provisions contained in Section 14 of the Act. Section 13 (B) when read is a complete Code in itself and, therefore, for filing a petition under Section 13 (B) of the Act, the parties cannot be allowed to invoke Section 14 seeking waiver of the statutory period of one year from separation for filing a petition under Section 13 (B) CM(M) No.6/2010 Page 6 of 7 of the Act.
8. Hence, I find no infirmity or illegality in the impugned order of the trial court, the petition is accordingly dismissed.
(ARUNA SURESH) JUDGE JNAUARY 07, 2010 vk CM(M) No.6/2010 Page 7 of 7