Allahabad High Court
Dr. Vinay Samuel Arawattigi S/O Late Dr. ... vs The Principal Judge Family Court And ... on 7 July, 2006
Equivalent citations: AIR2007ALL13, 2006(4)AWC3786, AIR 2007 ALLAHABAD 13, 2006 (5) ALL LJ 563, 2006 A I H C 3347, 2007 (1) ABR (NOC) 187 (ALL), 2007 (2) AJHAR (NOC) 373 (ALL), (2007) 1 HINDULR 391, (2006) 101 REVDEC 439, 2006 ALL CJ 3 1718, (2006) 64 ALL LR 690, (2006) 4 ALL WC 3786, (2007) 1 MARRILJ 677, (2007) 1 CIVLJ 642
Author: V.K. Shukla
Bench: V.K. Shukla
JUDGMENT V.K. Shukla, J.
1. Petitioner Dr. Vinay Samuel Arawattigi has approached this Court questioning the validity of the order passed by the Judge Family Court, Kanpur Nagar holding that Court at Kanpur Nagar has authority and jurisdiction to deal with the application moved on behalf of the Respondent Smt. Rashmi Harry under Section 25 of Guardians & Wards Act, 1890.
2. Brief facts giving rise to the instant writ petition in brief is that petitioner and respondent No. 2 were married as per Christian Rites and Rituals on 2.8.1999 at Miraj (District Sangli Maharastra). After the said marriage had been solemnized, couple in question started living together at Vail Memorial Hospital Campus Miraj District Sangli. Out of said wedlock baby "Simran" was born on 23.11.2001 at Kanpur Nagar. It has been asserted by the petitioner that after some post maternity treatment the petitioner alongwith respondent No. 2 and minor child Simran flew back to Miraj from Lucknow via Delhi on 26.12.2001 where they lived together. Petitioner has contended that in December, 2002 he joined Christian Medical College Hospital (C.M.C.H.) Vellore and there he resided with respondent No. 2 and baby Simran. Petitioner has contended that in October, 2003 he decided to start his career as a Doctor near his native town in Miraj. Petitioner has contended that settling at Miraj was not solicited by the respondent No. 2 therefore, petitioner alongwith respondent No. 2 came to Pune in search of a job as doctor but unfortunately failed to get the same. However, at latter point of time he got a job as a Doctor at Mission Hospital Miraj, but respondent No. 2 was not ready to settle at Miraj and she has been insisting and asking the petitioner to settle at Kanpur. Petitioner has contended that he did not succumb to said request of respondent No. 2, however, in order to resolve this crises and to save the family, they came at Pune. It has also been contended that 2nd birth day anniversary of baby Simran was approaching and to celebrate the same both went to Miraj where birthday was celebrated on 23.11.2003 at the friends's house at Miraj. It has been contended that after aforesaid celebration of birth day of baby Simran, again same issue was raised by respondent No. 2 to settle at Kanpur which was politely declined by the petitioner and it has been asserted that respondent No. 2 asked the petitioner to leave her at her cousin brother's house at Pune and respondent No. 2 was dropped on 26.11.2003 and from there the parents of respondent No. 2 was called upon to persuade her to behave sensibly, but nothing fruitful happened and from Pune respondent No. 2 came to Kanpur Nagar leaving baby Simran with the petitioner. It has been contended that petitioner and respondent No. 2 are living separately since 26.11.2003 and minor baby Simran has been residing with the petitioner at Miraj District Sangli. In order to harass the petitioner, respondent No. 2 filed Criminal Complaint Case No. 7849 of 2004 under Section 498A, 323, 506, 420 I.PC. read with Section 3/4 Dowry Prohibition Act against the petitioner and his mother. Details have also been furnished of another Criminal Complaint Case No. 24733 of 2004, under Sections 406, 120B I.P.C. against the petitioner and his mother. Proceeding in both criminal cases have been stayed by this Court. Respondent No. 2 again filed Misc. Case No. 103/70 of 2004 Smt. Rashmi Harry v. Dr. Vinay S. Arawattigi, under Section 25 of Guardians and Wards Act, 1890 for the custody of baby Simran at Kanpur Nagar. At the point of time of filing case Munsasrim of the Kanpur Nagar Court made a report that present proceeding is beyond the jurisdiction of this Court therefore, case cannot be registered. On 17.5.2004 arguments were asked to be advanced on the report of Munsarim. On 24.5.2004 order was passed by the respondent No. l mentioning that there is no evidence qua period of stay of child with his mother since 23.11.2005, in order to ascertain the status of 'ordinarily resides'. On 29.5.2004 case was directed to be registered. Petitioner filed his objection and raised the plea of jurisdiction. Respondent No. l without entering into the question of jurisdiction, passed order for production of child on 26.2.2005. Against the said order, petitioner preferred Civil Misc. Writ Petition No. 24304 of 2005 before this Court and this Court mentioned that as to whether proceedings are maintainable or not at Kanpur Nagar, as minor baby Simran "ordinarily resides" at Miraj (District Sangli Maharashtra)as has been raised by petitioner is question of fact and objection has already been filed, Family Court, Kanpur Nagar, will take appropriate decision in the matter. The order for production of child being interlocutory one qua the same, no interference is made. Thereafter objection preferred on behalf of the petitioner has been rejected and court at Kanpur Nagar has taken the view that it has got territorial jurisdiction to hear the matter under the provision of Guardians & Wards Act, 1890. Against the said impugned order in question, present writ petition has been filed.
3. On the presentation of the writ petition, this Court on 13.12.2005 passed following order, which is being quoted below:
Put up this petition for further hearing on 16,1.2006. On the next date, petitioner Vinay Samuel Arawattigi alongwith Minor child as well as respondent No. 2 Smt. Rashmi Harry shall be personally present before this Court.
The office is directed to list this petition showing the case will be taken up in Chamber at 3.00 P.M. Till the next date of listing no further proceedings shall be undertaken before the courts below.
This order has been passed by this Court with an endeavour to see if compromise can be entered inter se parties.
4. On 16.1.2006 petitioner, respondent No. 2 as well as minor baby Simran were present in court and hectic efforts were made to get the matter amicably settled, so that parties may live peacefully and the interest of minor baby Simran is also not adversely affected on any score. Parties to the dispute in spite of best effort, failed to enter into compromise and matter was directed to be listed on 24.4.2006. On 24.4.2006 parties to the dispute apprised the court that there are no chances of conciliation, and the merit of the matter be seen. Next date fixed in the matter was 3.5.2006 and thereafter 16.5.2006. On 16.5.2006 arguments were advanced on behalf of the petitioner as well as Respondent No. 2 primarily in respect to jurisdiction and it has been agreed by the parties that present writ petition be decided touching the question of jurisdiction as to whether Court at Kanpur Nagar had got jurisdiction to entertain the application under Section 25 of Guardian and Wards Act, 1980 or not.
5. Sri S.A. Gilani, Advocate alongwith Sri Iqbal Ahmad, Advocate, learned Counsel for the petitioner contended with vehemence that in the present case court at Kanpur Nagar has got no authority or jurisdiction to entertain the proceeding under Section 25 of Guardians and Wards Act, inasmuch as from the own showing of the respondent No. 2 baby Simran "ordinarily resides" at Miraj District Sangli and as such court at Kanpur Nagar has got no territorial jurisdiction to entertain the petition and proceed with the matter and as such order in question is totally without jurisdiction and application in question be returned to Respondent No. 2 for presentation before competent Court at Sangli, Maharashtra.
6. Sri Anoop Trivedi, Advocate, learned Counsel for the respondent No. 2 on the other hand countered the said submission by contending that Court at kanpur Nagar has rightly entertained the application, and same in no way prejudices the interest of petitioner, as minor baby Simran has been forcibly taken away from Kanpur Nagar, where she ordinarily resided, as such court at Kanpur Nagar has committed no default entertaining and dealing with the matter, inasmuch as any incumbent who has taken away minor girl forcibly, cannot be accorded premium to his illegal act and no court has taken just and legal view in the matter, as such further proceedings be permitted to continue at Kanpur Nagar.
7. After respective arguments have been advanced, Section 9 of Guardians & Wards Act, 1990 which deals with jurisdiction is being looked into. Section 9 which is being quoted below:
Section 9 Court having jurisdiction to entertain application:
1. If the application is with respect to the guardianship of the person of the minor, it shall be made to the District Court having jurisdiction in the place where the minor ordinarily resides.
2. 2. If the application with respect to the guardianship of the property of minor, it may be made either to the District Court have jurisdiction in the place where the minor ordinarily resides or to a District Court having jurisdiction in a place where he has property.
3. 3. If an application with respect to the guardianship of the property of a minor is made to a district Court other than that having jurisdiction in the place where the minor ordinarily resides, the Court may return the application if in its opinion the application would be disposed of more justly or conveniently by any other District Court having jurisdiction.
8. Perusal of the provision would go to show that application is maintainable before the District Court having jurisdiction in the place where the minor ordinarily resides. Words Ordinarily resides have been subject matter of judicial interpretation on numerous accessions in the past. This Court in AIR 1955 Allahabvad 611 (V 42 C 176 Nov) Chandra Kishore and Anr. v. Smt. Hemlata Gupta has considered the words "ordinarily resides" to be meaning more than temporary residence, even though such residence is spread over a long period. It is the duty of the court before proceeding to confer the jurisdiction upon itself to find out that minor in respect of whom the application for guardianship is made "ordinarily resides" within the jurisdiction of the Court and only after due inquiry it is found that minor ordinarily resides within the jurisdiction of the court, then only concerned District Court shall proceed with the matter and in case it has no jurisdiction, then with said finding petition be returned to be presented before the competent court. Relevant para 3,9 and 10 of aforementioned judgment is being quoted below:
3. In order order to have jurisdiction the Court must find that the minor in request of whom the application for guardianship is made "ordinarily resides" within the jurisdiction of the court. The question therefore, is what the words "ordinarily resides" signify. These words have been the subject matter of judicial interpretation. The words "ordinarily resides" obviously mean more than temporary residence", even through such residence is spread over a long period.
In the case of people who are 'sui juris', the difficulty in applying these words is considerably minimized because the person in respect of whom the question of residence may arise can give evidence to say where he actually ordinarily resides. There may be evidence of his doing work in a particular place, there may be evidence of his having an abode in a particular place, and there may be also evidence of his employed or of his earning his livelihood in a particular place.
Under such circumstances, namely whom evidence of the character just indicated is available the question becomes not difficult of decision, for the question as to what is the ordinary residence of a person is a question is to be determined in relation to the residence of minor for, a minor cannot , in law, express his mind in regard to any matter.
He can have no status attaching to him by reason of any contractual obligations like that of service etc and, therefore, the question has to be determined , when it arises in relation to a minor by reference to some other kind of evidence. Counsel for the opposite party attempted to argue this matter on the analogy of the law applicable in domicile. I am , however, of the opinion that the law applicable to cases of domicile is really of no help in determining the question that calls for decision in this case".
9. In order to give the Court jurisdiction to entertain an application the minor must be "Ordinarily residing" with the local limits of that Court's jurisdiction, that is so provided by Section 9 of the Act. The fact of this case indicate, as I have already pointed out, that the minors had an ancestral home in Meerut that they had been there during the better part of their short life , and that they had been at Dehra Dun only for a very brief span of a few hours.
Under these circumstances, on the facts, there could be no difficulty in holding that the minors' "ordinary residence" was Meerut. The legal discussion that was entered into by learned Counsel appearing on behalf of the mother could not as I have already pointed out, alter that position. So that I must hold , as I do , that the minors were not ordinarily residing within the territorial jurisdiction of the Court at Dehra Dun and that the learned Judge's order holding that he had jurisdiction was erroneous.
10. Learned Counsel for the opposite party, as a last resort, argued that I should refrain from interfering with the order of the Court below inasmuch as no injustice was likely to accrue if the case was tried at Dehra Dun instead of at Meerut. It was further argued by learned Counsel that in this case the applicants had removed the minors from the jurisdiction of the Dehra Dun Court to Meerut by practising fraud on the mother of the minors who was the applicant before the District Judge of Saharanpur.
I regret I cannot give effect to this contention of learned Counsel for I am remained of the following words of that great Chief Justice of America, Marshall:
... Judicial power, as contra distinguished from the power of the laws, has no existence. Courts are mere instruments of the law, & can will nothing. When they are said to exercise a discretion, a discretion to be exercised in discerning the course prescribed by law; and, when that is discerned, it is the duty of the Court to follow it. Judicial power is never exercised for the purpose of giving effect to the will of the Judge; always for the purpose of giving effect to the will of the Legislation; or, in other words, to the will of the law.
9. This Court in AIR 1960 Allahabad 285 (V 47 C 65) Jamuna Prasad v. Mst. Panna and Ors. had considered the meaning of the words "Ordinarily resident" and also mentioned that the word "ordinarily resides" have different meaning than "residence at the time of the application." and both may be identical or may be different and entire circumstances has to be seen while dealing with the question where minor "ordinarily resides". Where it has been pleaded that minor, has been removed, then for considering the question, where minor ordinarily resides, the intention with which minor has been removed, the person with whom minor has been living, and other relevant factors, will have to be taken into consideration. Paras 18, 19, 20, 21, 22 quoted below-
18 In my opinion the words "ordinarily resides" have different meaning than "residence at the time of the application." Both may be identical or may be different. The word depend on the facts of each particular case. To interpret the words "where the minor "ordinarily resides" to mean "where the minor actually resides at the time of the application" may in some cases amount to rendering nugatory all the provisions of the Guardian and Wards Act.
It may be that persons who have absolutely no right may remove the minor forcibly and keep him at a distant place, when the application is made, where the minor was ordinarily residing, and objection may be taken that the application was not entertainable. In that event, the residence may depend on the machinations of recalcitrant persons. It may be that in the Bombay case on the facts the Bench had come to the conclusion that the place where he was residing at the time of the application, was the place where he was ordinarily residing. But it cannot be held as a proposition of law that it will always be the same.
19 In Mt. Lalita Twaif V. Paramatma Prasad AIR 1940 All 329, this Court had held that" The fact that a minor is found actually residing at a place at the time the application is made does not determine the jurisdiction. It must be proved where the minor ordinarily resides, as laid down in Section 9(1).
In that case it had happened that the appellant had taken away the minor to Shadiabad, where her parents resided only three or four months before the application was made. Before that the minors and their mother had been living for several years in Benares, and it was further held that though three or four months before the application the minor was residing at Shadiabad, the District Judge, Benares had jurisdiction where the minors had been formerly living with their mother.
20 Reliance was also placed by learned Counsel for the appellant on two decisions of this Court. Ram Sarup v. Chimman Lal and Smt. Kamla v. Bhanu Mal (S) which is my decision. These were both cases under Section 14 of the Guardians and Wards Act, where the Court had to decide, in case of two simultaneous proceedings in different Courts, where the proceedings should continue. In the case of , their Lordships came to the conclusion that the place of residence of the minor at the time of the application should be held to be the place where they resided with their month That was not on account of the fact that they were actually residing at that time, but because it was thought that was was the minor's place of residence. Again, under Section 14 of the Guardians and Wards Act it is not necessary in case of two simultaneous proceedings that proceedings should be allowed to continue only at the place where the minor at the time resides. That may be one of the criteria to determine, where the proceeding should be allowed to continue. But in spite of that fact the Court can order the proceeding to continue at any other place.
21 In (S) AIR 1958 All 328 I had held that" The power given under Section 14 is a very wide in its nature. While exercising the power under Section 14 the residence of the minors is not the only or sole-consideration which the High Court is bound to take in deciding the forum where the proceedings are to continue. Section 9 does not restrict the wide power of the High Court In the case the mother had left the place where shed had been residing as a permanent resident for good and went to some other place and lived there for a considerable time. Her children who were living with her also went there. Under those circumstances it was held that the place where the minors "ordinarily resides" was the place where they were living last with their mother and it was held that the past abode, for however long a period it may be could not be considered to be the place where the minors were ordinarily residing. On the basis of the facts of that case it was said that though in the present case also the minor may have resided considerably long with her mother in Deoria, yet since she was residing at that time at Shahabad, it would be deemed that she was ordinarily residing at Shahabad.
22. It may be mentioned that the latter residence where for a long period or for a short period, will also not make the residence of the minors the ordinary place of residence. The entire circumstances, the intention with which the minor had been removed, the person with whom the minor has been living and other relevant factors have to be taken into consideration. In the present case the minor had been removed only recently, since the dispute about the property had arisen with the object of getting hold over the minor and over her property. I do not think that in the present case it can be said that the minor ordinarily resided at Shahabad.
10. At this juncture the judgment of other High Courts in the case of Bhagyalakshmi and Anr. v. V.K. Narayan Rao is also being looked into. Relevant para No. 7 is being quoted below:
7. In the light of the aforesaid statutory provisions, the question whether the minor children in the present case 'ordinarily resides' at Komarapalayam within the jurisdiction of the District Court at Salem or not, has to be decided . If it is to be held that they were so residing, it is not disputed that in that event, the District Court at Salem will have jurisdiction to entertain the proceedings. The words 'ordinarily resides' would in my view cannot, a regular normal or settled home and not a temporary or forced one to which a minor might have been removed either by stealth or by compulsion. The place of residence at the time of the filing of the application under the Act does not help to ascertain whether a particular court has jurisdiction to entertain the the proceedings or not, as it would be easy to stifle proceedings under the provisions of the Act by the mere act of the moving the minors from one place to another and consequently from one jurisdiction to another. The question whether the minors were ordinarily residing in any particular place has to be primarily decided on the facts of the particular case. The paternal family house of the family residence may normally be taken to be the place of ordinary residence of the minors as well, The words 'ordinarily resides' are incapable of any exhaustive definition as those words have to be construed according to the purpose for which the enquiry is made. The intention of not reverting back to the former place of residence would normally be relevant, but in the case of minors, it is rather difficult to impute any such intention to them. It has also to be borne in mind that mere temporary residence or residence by compulsion at a place however long, cannot be equated to or treated as the place of ordinary residence. Bearing in mind these considerations, it is necessary to ascertain from the materials available in this case as to where the minors 'ordinarily resided' for purpose of the Act. There is no dispute that till 1.7.1975, the first appellant, the respondent and the minor children were all living together under one roof in Kimarapalayam. It is thereafter that the first appellant left Komarapalayam taking the children also with her and continued to live with her father's house at Kote village with children till the proceedings were initiated by the respondents under Section 25 of the Act. The evidence of the first appellant, examined as R.W. 1 is to the effect that she and the respondent resided together with the children at Komarapalayam. In the course of her cross-examination R.W. 1 admitted that the respondent requested her and the children to come and live with him. It is also further admitted that an ex parte decree for the restitution of conjugal rights had also been obtained by the respondent. On this evidence of R.W. 1, it is rather difficult to hold that she had completely abandoned her husband's house at Komarapalayam as a place of residence and had decided permanently to say at Kote. The minor children had been taken by the first appellant when she left her husband's abode, presumably on account of certain misunderstandings and quarrels that had arisen between the first appellant and the respondent and though the differences between them apparently had not been patched up later, there is nothing in the evidence which would disclose that there was any idea of abandonment of the family house at Komarapalayam on the part of the first appellant. At any rate, the minor children cannot be imputed with any intention of abandoning the family residence at Komarapalayam, as they are obliged to stay with their mother, who had taken them to Kote village, The residence of the minors at Kote village, though for some years, has necessarily to be regard as a temporary one or under compulsion or force of circumstances and could not therefore be regarded as the ordinary place of residence, which as stated earlier connotes the idea of a settled home, which is only in Komarapalayam. Though the words used in S, 9 (1) of the Act are 'ordinarily resides', the mere residences on the date of application, as stated earlier, cannot be decisive of the matter. In the present case, the evidence points out that the settled home or abode of the minors is only at Komarapalayam and not at Kote, village, to which place they had been merely removed by the first appellant owing to certain misunderstandings between her and the respondent and such residence at Kote village is merely a temporary residence taken up not with the idea of permanently abandoning Komarapalayam as a place of residence. In Mst. Firoza Begum V, Akhtaruddin Laskar AIR 1963 Assam 163, on the fact, it was found that the minors had been ordinarily residing at Silchar for a period of about 3 years prior to the making of the application and therefore the requirement of Section 9 of the Act satisfied with reference to the court at Silchar. There were also rival applications filed by the father as well as the mother. On the facts of the present case, that decision cannot, therefore, be applied. The reliance placed upon Mst. Jagir Kaur v. Jaswant Singh does not also assist the appellants as the Supreme Court in that case was concerned with the interpretation of Section 488, Cr. P.C. The language employed in that provision is very different from that in Section 9(1) of the Act. Apart from this, it is also pointed out by the Supreme Court that the meaning of the word 'residence' has to depend upon the context and that Section 488 Crl. P.C. Is intended to serve a social purpose and also to enable a deserted wifes or a helpless child to get urgent relief against the husband or the father, as the case may be, in a place where he resides , permanently or temporarily, or where he last resided, or even where he happens to be at the time the proceedings are initiated. Such consideration cannot be applied with reference to Section 9(1) of the Act. On a consideration of the evidence, it has already been found that the settled home of the first appellant and the minors is only Komarapalayam, where they had ordinarily resided and as there has been no manifestation of any intention to abandon that as a home or abode. It must be held that the minors ordinarily resided only at Komarapalayam and not at Kote village. The proceedings under Section 25 of the Act initiated by the respondent where thus properly laid before the District Court at Salem.
11. In the case of Konduparthi Venkateswarlu and Ors. V. Ramavarapu Viroja Nandan and Ors. it has been held in context to "where the minor ordinarily resides", residence by compulsion at a place however long cannot be treated as place of ordinarily residence. Relevant para No. 6 is being quoted below:
A Bench decision of Patna High Court in the case of Bhola Nath v. Sharda Devi AIR 1954 Pat 489 considered Section 9(1) of the Act, Their Lordship held (para 6)-" The question as to the ordinarily residence of the minor must be decided on the facts of each particular case and generally, the length of residence at a particular place determines the question. The expression" the place where the minor ordinarily resides" means the place where the minor generally resides and would be expected to reside but for special circumstances In that particular case, the child lived at Buxar within the jurisdiction of the District Court of Shahabad and was stealthily taken by the father. It was held that the District Judge of Shahabad had the jurisdiction to entertain the application by the child's mother for guardianship. Generally in the cases cited at the Bar, the dispute is between the father and the mother with regard to the custody of the child and in that context, Section 9(1) of the Act has been interpreted depending upon the facts and circumstances of the case. There cannot be any doubt that the father is the legal guardian of a minor child, both under the Hindu law as well as under the Guardians and Wards Act. In all matters under the Guardians and Wards Act, paramount consideration is the interest of the minor, It is the welfare and interest of the minor which should weight with the Court in interpreting a particular provision under the Guardians and Wards Act. Normally the minor child would have continued with his father, and mother and his permanent residence at Behrampur. It is only by coincidence that the mother fell ill and the father took his wife and son to Visakhapatnam and left them there in his father-in-law place and on account of sudeden death of the mother the minor child remained at Visakhapatnam. In the aforesaid circumstances, I am unable to hold that Visakhapatnam would be considered as the place where the minor ordinarily resides. On the other hand, the minor's place of residence has been temporarily shifted to Visakhapatnam though for quite sometime because of the eventuality that his mother fell seriously ill and had to be shifted to Viskhapatnam. Since the permanent residence of the father and also of the minor child is at Berhampur and they had in the fact remained in Orissa and it is only his father who had taken him alongwith his mother to Visakhapatnam for the treatment of his mother, the ordinarily place of residence of the minor must be held to be at Berhampur and, therefore, the District Judge, Ganjam was right in his conclusion that he has jurisdiction under S. 9 of the Act to entertain the application for the custody of the child. I do not find any infirmity in the said order so as to be interer4ed with by this Court. Even the decision of the Rajasthan high Court on which the learned Counsel for the appellant placed strong reliance also lays down that the 'place of ordinary residence' has to be decided in the facts and circumstances of each case".
12. At this juncture judgment of Hon'ble Apex Court State of Haryana v. Tek Singh and Ors. is also being looked into. Paragraph 4 and 5 being relevant is quoted below.
4. The appeal arises out of an appellate order of the High Court of Punjab and Haryana at Chandigarh, taking the view that custody proceedings by the mother would lie in the Guardian and Wards Court at Delhi and not in a Court at Chandigarh. As the minor children are residing with the father at Delhi no fault can be found with that order.
5. We, therefore, while disposing of this appeal, direct the transfer of custody proceedings from Chandigarh Court to be filed before Guardian and Wards Court, Delhi/ District Court, Delhi. The District Court , Delhi shall proceed to deal with this matter at its earliest convenience and may decide the same on its own merits, after hearing the parties in these proceedings.
13. All these catena of judgments, which have been quoted above are clear and categorical that only said District Court has jurisdiction to proceed with the matter under the Guardians and Wards Act within whose territorial jurisdiction the minor "ordinarily resides". The question as to whether said minor "ordinarily resides" within the territorial jurisdiction of aforementioned District Court is essentially question of fact. When issue is sought to be raised in this respect, then burden of proving that minor "ordinarily resides" within the territorial jurisdiction of aforementioned District Court lies with the applicant, who is moving an application before the District Court and Court will have to decide this question on the basis of the evidence adduced and the facts and circumstances of each case. The court will have to see by way of evidence as to whether pleadings, which have been set up qua forceful deprivation of custody are rightful pleadings or same has been mentioned only for the purposes of conferring jurisdiction. Jurisdiction cannot be permitted to be usurped and the question ordinary place of residence of minor, when it is pleaded has been forcibly shifted has to be decided on the basis of the evidence adduced and the material available on the record qua the intention with which minor has been removed, the period with whom minor has been residing and all other relevant factors.
14. Now on the touchstone of the judgments quoted above, and principle enunciated therein impugned order in question has been perused. Undisputed position is that Baby Simran was born at Kanpur on 23.11.2001. Nothing has been disclosed in the application, as to where minor Simran resided, in between 23.11.2001 to 7.8.2003, the date on which it has been alleged, that petitioner came to Kanpur alongwith daughter Simran and wife Smt. Rashmi Harry, and lastly resided. On 29.5.2004 Court passed order, that since 23.11.2001, the period of stay of minor with mother has not at all been specified, and there is no sufficient evidence in this respect on file, on the basis of which decision could be taken, qua the place of ordinary residence of minor, as such firstly such situation be clarified, and next date fixed in the matter was 29.5.2004. Order sheet dated 29.5.2004 runs totally counter to the order dated 29.5.2004. It merely mentions, that certificate has been produced qua birth of minor Simran, and thereafter Court proceeds to mention that minor Simran has taken birth at Kanpur and has stayed with mother. The Court concerned ought to have disclosed and discussed the material furnished, on the basis of which such presumption had been drawn regarding stay of minor Simran after birth and for proceedings to be registered. Order dated 29.5.2004 is unsustainable on the face of it. Family Court, has mentioned in the impugned order dated 9.9.2005 that jurisdiction is to be determined, on the basis of pleadings mentioned. Paragraph 7 mentions, "that on 7.8.2003 the respondents came to Kanpur alongwith the petitioner and daughter Simran and lastly resided together. During the said visit at Kanpur the respondent demanded dowry of Rs. 10,00,000 from the petitioner and her parents. The parents of petitioner showed inability to succumb to his demands, the respondents left the petitioner at Kanpur and went back to Miraj alongwith daughter Simran. He has forcibly separated daughter Simran from the petitioner. "Paragraph 9 mentioned "that the respondents took forcible custody of Km. Simran and is not giving her custody to the petitioner". Paragraph 17 mentions for the purposes of jurisdiction "that the petitioner lastly resided with the respondents and Kumari Simran at Kanpur. The respondent deserted the petitioner at Kanpur, as such this Hon'ble Court has jurisdiction to try the suit". Pleading in the application are clear and categorical. Jurisdiction at Kanpur has been pleaded on the ground of last residence and desertion at Kanpur. From the own showing of Respondent, their arrival at Kanpur is on 7.8.2003 and purported stay of minor Simran at such place is of temporary nature. Minor Simran cannot be said to be ordinarily residing at kanpur. Last residence, is not at all the relevant criteria and consideration for conferring jurisdiction, for the purposes of Section 9 of Guardian and Wards Act and to the contrary, Court within whose jurisdiction minor ordinarily resides is the only relevant criteria for conferment of jurisdiction . Pleadings qua ordinary place of residence of minor at Kanpur is conspicuously missing and to the contrary pleadings on its own suggest, that minor is ordinarily residing at Miraj. In paragraph 8 respondent has admitted, that on 2nd birthday of Simran , Respondent went to Miraj and participated in the same. Residence of minor at Miraj has not at all been disputed.
15. Much stress has been laid on the fact, that Simran has been forcibly separated and taken to Miraj. It has been mentioned by Family Court Judge, that said fact has been supported by affidavit. At no point of time Family Court Judge, ever endeavored to verify the genuinity of aforementioned statement of fact , and straight away proceeded to accept the same as gospel truth. Judge Family Court, at no point of time, has made any endeavour to see as to whether this fact was correct fact or same has been mentioned only for the purposes of the case. In the present case Family Judge, Kanpur Nagar in fact has not undertaken any exercise whatsoever to decide the question of jurisdiction in its correct perspective, inasmuch as no evidence whatsoever had been taken and merely on surmises and conjecture court has proceeded to assume the jurisdiction.
16. Apart from this, respondent Rashmi Harry has filed Criminal Complaint Case No. 7849 of 2004, in the court of Chief Metropolitan Magistrate, Kanpur Nagar, proceeding of which has not been disputed at the time of hearing, and therein totally all together different theory has been set up. Paragraph 10,11 and 15 are being extracted for ready reference.
10. That in March, 2003 Complainant went to Vellore (Tamilnadu) to live with accused No. 1( i.e. Her husband) but again the accused No. 2 started raising a demand of Rs. 10,00,000 cash, under pretext to sent the accused No. 1 for higher Medical studies after making payment of donation, but the Complainant's father being incapable to meet such heavy demands, tried to persuade accused No. l not to make such demands and asked him to live happily with his wife ( i.e. Complainant) but he felt annoyed with it and continued ill treatment and misbehaviour with complainant on account of non fulfillment above demand of dowry and thus again shattered all hopes of Complainant from her future and it all caused great mental torture and cruelty to her.
11. That on account of non fulfillment of above demand of Rs. 10,00,000 the accused No. 2 suggested accused No. 1 the most cruel, inhuman and stanic method to extract above sum in dowry and asked him to send the daughter of Complainant to Miraj and to sent the complainant to Kanpur, until demand of dowry was fulfilled such cruel suggestions, the accused No. l left the complainant at Kanpur in August 2003 and the child Simran was snatched and sent to Miraj mercilessly without even considering the pains and grief's of complainant resisted the above she was ill treated and beaten by accused persons. Thus it all amounts to mental as well as physical cruelty of highest order but the accused persons, by way of emotional black mailing and extortion, tried to extract above money in dowry by forcibly sending the complainant and her daughter apart (as above).
15. That on 2.12.2003 the complainant alongwith her father went to Pune with a view to make request to accused persons to leave their obstinacy and dowry demands but they even for a single day without fulfillment of demand of dowry and hence when the complainant failed in her all efforts she returned helplessly back to Kanpur without even her child Simran as the accused persons refused to return the child unless the demand of dowry was fulfilled.
17. In the said Criminal Complaint Case, on 30.9.2004, statement has been made on oath before Court, to the effect that in August, 2003, she was send to Kanpur from Vellore and minor Simran was sent to Miraj. Not only this another Criminal Complaint Case No. 24733 of 2004, has also been filed in the court of Chief Metropolitan Magistrate, Kanpur Nagar wherein following statement of fact has been mentioned:
and further a demand of Rs. 10,00,000 (Rupees Ten Lacks only) cash as made by the accused persons under pretext of higher Medical studies by paying donation, but the father of the complainant being incapable to meet such demand could not fulfill the same. On account of such non fulfillment of dowry demand ( as above) the accused persons even forcibly departed the daughter of the complainant by sending her to Miraj and the complainant to Kanpur in August, 2003
18. Proceedings quoted above, are at the behest of Respondent and the averments and statement made therein, has not at all been disputed, however, attempt has been made by Sri Anoop Trivedi, Advocate, to establish, that they are not at all contradictory and pleading at all places is on the same lines. Pleadings in the complaint and statement made in complaint are clear and categorical, that decision was taken at Vellore to shift Respondent at Kanpur and Baby Simran to Miraj, and consequently, respondent was sent to Kanpur and Baby Simran to Miraj. Pleadings in application under Section 25 of Guardian and Wards Act, gives all together different picture qua shifting of minor Simran, and thus discredits the case set up by respondents.
19. Much stress has also been laid by Respondents that continuation of proceeding in no way prejudices the petitioner and proceedings be permitted to be continued and brought to its logical end. This aspect of the matter has already been answered by this Court, in paragraph 10 of the judgment, which has already been quoted in the earlier part of this judgment namely 1955 All 611 Chandra Kishore v. Smt. Hemlata Gupta. There is no reason to take different view.
20. On admitted position , that Simran has been ordinarily residing at Meraj, with her father and has been staying with him, the Court at Kanpur Nagar , will have no jurisdiction to entertain application under Section 25 of Guardian and Wards Act, and as such order dated 9.9.2005 passed by Judge, Family Court, Kanpur Nagar is hereby quashed and set aside. Judge Family Court, Kanpur Nagar is directed not to further proceed with the matter, and drop the proceedings. However, passing of this order, will not prevent the respondent from moving application before Court of Competent Jurisdiction, in this respect.
21. Consequently, writ petition is allowed.
22. No orders as to cost.