Supreme Court - Daily Orders
Jasmeet Kaur vs Navtej Singh on 20 February, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.(s). 2291 OF 2018
(Arising out of SLP(C)No(s).3090 of 2018)
JASMEET KAUR Appellant(s)
VERSUS
NAVTEJ SINGH Respondent(s)
O R D E R
(1) Leave granted. We have heard learned counsel for the parties and perused the record.
(2) The appellant filed a Guardianship Petition which was rejected by the Family Court under Order VII Rule 11 of the Code of Civil Procedure on the ground that the parties are nationals of the United States of America and the U.S. courts have intimate contact with the matter. It was observed the marriage between the parties took place in U.S.A. Out of the wedlock, one child was born in 2012 in U.S.A. and the second child was born in India. The appellant came to India, just before the delivery of the said child. The High Court has affirmed the said order.
(3) We have gone through the judgments of this Court in Surya Vadanan v. State of Tamil Nadu, (2015) 5 SCC 450, Dr. V. Ravi Chandaran v. Union of India and Others, (2010) 1 SCC 174, Dhanwanti Joshi v. Madhav Unde, (1998) 1 SCC 112, Surinder Signature Not Verified Kaur v. Harbax Singh Sandhu, (1984) 3 SCC 698, Ruchi Majoo v. Digitally signed by MAHABIR SINGH Date: 2018.02.21 16:41:15 IST Reason: Sanjeev Majoo, (2011) 6 SCC 479. These judgments were considered by this Court in a recent Three-Judge Bench 2 Judgment in Nithya Anand Raghavan v. State of NCT, (2017) 8 SCC 454 and it was observed :
“39. We must remind ourselves of the settled legal position that the concept of forum convenience has no place in wardship jurisdiction. Further, the efficacy of the principle of comity of courts as applicable to India in respect of child custody matters has been succinctly delineated in several decisions of this Court. …
66. The invocation of first strike principle as a decisive factor, in our opinion, would undermine and whittle down the wholesome principle of the duty of the Court having jurisdiction to consider the best interests and welfare of the child, which is of paramount importance. If the Court is convinced in that regard, the fact that there is already an order passed by a foreign Court in existence may not be so significant as it must yield to the welfare of the child. That is only one of the factors to be taken into consideration. The interests and welfare of the child are of paramount consideration. The principle of comity of courts as observed in Dhanwanti Joshi case [1998(1) SCC 112], in relation to non-convention countries is that the Court in the country to which the child is removed will consider the question on merits bearing the welfare of the child as of paramount importance and consider the order of the foreign Court as only a factor to be taken into consideration. While considering that aspect, the Court may reckon the fact that the child was abducted from his or her country of habitual residence but the Court's overriding consideration must be the child's welfare.” (4) In view of above, principle of comity of courts or principle of forum convenience alone cannot determine the threshold bar of jurisdiction. Paramount consideration is the best interest of child. The same cannot be subject-matter of final determination in proceedings under Order VII Rule 11 of the C.P.C.
(5) Accordingly, we set aside the impugned order. The application under Order VII Rule 11 is dismissed. 3 (6) Since it is pointed out that the proceedings on the same subject-matter are also pending before the High Court, the trial court may wait for the decision of the High Court before proceeding further.
(7) We make it clear that we have not expressed any opinion on the merits of the case and the Family Court may now decide the matter expeditiously and as far as possible within six months from today.
(8) The parties are directed to appear before the Family Court for further proceedings on Saturday, the 24th February, 2018. (9) In view of above, the appeal is disposed of.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, February 20, 2018.
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ITEM NO.7 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3090/2018
(Arising out of impugned final judgment and order dated 19-09-2017 in MATA No. 3/2017 passed by the High Court Of Delhi At New Delhi) JASMEET KAUR Petitioner(s) VERSUS NAVTEJ SINGH Respondent(s) (With Interim Relief) Date : 20-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Ms. Malavika Rajkotia,Adv.
Ms. Rytim Vohra,Adv.
Ms. Arpita Rai,Adv.
Ms. Udita Singh,Adv.
Mr. Vivek Singh,Adv.
Mr. Lakshmi Raman Singh, AOR For Respondent(s) Mr. Anil Malhotra,Adv.
Mr. Ranjit Malhotra,Adv.
Mr. Sarvesh Singh, AOR Mr. Rajat Bhalla,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeal is disposed of.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)