Bombay High Court
Nagorao Bhujanga More vs Premalabai W/O. Digamber on 10 February, 2009
Equivalent citations: AIR 2009 (NOC) 1634 (BOM), AIR 2009 (NOC) 1634 (BOM.)(AURANGABAD BENCH), 2009 (2) AIR BOM R 689, 2009 A I H C 2700, (2009) 3 CIVILCOURTC 344, (2009) 4 MAH LJ 478, (2010) 1 CURCC 233, (2009) 2 ALLMR 497 (BOM), (2009) 3 BOM CR 813
Author: P.R. Borkar
Bench: P.R. Borkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
SECOND APPEAL NO. 41 OF 1990
1. Nagorao Bhujanga More ]..Appellants
(original
2. Venkati Nagorao More def.1 & 2)
VERSUS
1. Premalabai w/o. Digamber ]..Respondents
(deleted as per order dated (original
9th August, 1991) plaintiff)
2. Mahananda d/o. Digambar,
Aged 6 years, minor under
guardianship of maternal uncle
Balaji Shankar Jadhav.
Shri P.G. Godhamgaonkar, Advocate for the appellants.
Shri H.H. Padalkar h/f. Shri R.S. Deshmukh, Advocate
for the respondent.
CORAM : P.R. BORKAR, J.
RESERVED ON : 05.02.2009
PRONOUNCED ON : 10.02.2009
J U D G M E N T :-
. This is a second appeal preferred by original defendant Nos. 1 and 2 who have challenged the decree for partition and separate possession passed by the learned 4th Additional District Judge, Nanded in Regular Civil Appeal No. 92 of 1984 decided on 26th October, 1989 and thereby reversing the judgment and decree dismissing the suit, passed by the learned ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 2 ) Civil Judge, Junior Division, Biloli, in Regular Civil suit No.302 of 1982 decided on 28th February, 1984.
2. It is no more disputed that one Digambar More was resident of village Ratoli, Tal. Biloli, Dist.
Nanded. Appellant No.1 Nagorao is father and appellant No.2 Venkati is brother of said Digambar.
The family owns suit-lands described in plaint
paragraph No.1. It is case of the
plaintiff/respondent No.1 - Premalabai that she was
legally
Mahananda
wedded
was
igborn
wife of Digambar and respondent
to them. Digambar died in
No.2
an
accident on 25th May, 1982. Relation between
respondent No.1 Premlabai and Digambar were strained
during lifetime of Digambar and as a result respondent No.1 was driven out of the house of Digambar and she was living with her mother. She filed application No. 40 of 1979 for maintenance under Section 125 of Cr.P.C. against Digambar in the Court of J.M.F.C., Biloli. In that petition Digambar admitted that respondent No.1 was his wife. The matter was compromised and the respondent was taken by Digambar to his house. Again respondent-Premalabai was ill-treated and therefore she left the house. After death of Digambar she tried to get share in the ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 3 ) property. She issued notice on 8th October, 1982;
but the notice was not replied and therefore suit is filed for partition and separate possession.
3. The appellants who were defendants appeared in the suit and filed their written statement jointly at Exh.21 and denied relationship of present respondent/plaintiff with Digambar. It is stated that Digambar had first married with Sheshabai - daughter of Govindrao resident of Hiparga, Tal. Biloli.
Digambar
married
could
one
ig not
Jijabai d/o.
adjust with Sheshabai
Narayan Hiparaga about
and so
14
years before filing written statement on 27.08.1983.
Digambar never married respondent No.1-Premlabai and
respondent No.2 was not born to Digambar. It is also
alleged in the written statement that on 7th February, 1979 Digambar obtained Rs.5000/- from appellant No.1 and orally relinquished his right in the family property and therefore Digambar ceased to have right in the property.
4. The Trial Court held while answering issue No.1 that respondent No.1-Premla failed to prove that she was legally wedded wife of Digambar. However, it is proved that respondent No.2 is daughter of ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 4 ) Digambar. However, no share was given to plaintiff/respondent No.2 as she was not legitimate daughter of Digambar. The Trial Court has held that the marriage of respondent No.1/Premlabai with Digambar was not proved to be marriage validly solemnised, as essential ceremonies were not performed and the marriage was performed by Jangam -
Shivmurtiappa.
5. The Trial Court held while answering issue No.3 his that there was no relinquishment by Digambar share in the property by accepting Rs.5000/- that of finding of fact was not challenged before the District Court even by way of counter-claim and in-fact there is no trustworthy evidence to show that there was relinquishment. Appellant No.1 - Nagorao in his cross-examination has stated that Digambar had executed document about relinquishment of his right in presence of witnesses, but no such document was produced. Merely because son has taken some money from father itself would not be relinquishment. There is no substantially reliable evidence. The Trial Court did not believe said version.
6. On the other hand the learned Additional ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 5 ) District Judge has held that there is presumption of valid marriage and necessary onus to prove legal marriage is discharged by respondent No.1. The learned Additional District Judge decreed the suit for partition and separate possession. The Court declared that the respondents have 1/3rd share in the suit properties.
7. It is argued that the First Appellate Court has not properly considered the evidence and wrongly came to the conclusion that the marriage of with respondent No.1 - Premala was legal and void.
Digambar It is argued that Sheshabai was first wife and Jijabai was second wife of Digambar. Jijabai was examined in the Court and there was no reason to disbelieve her evidence.
8. As per order passed on 25.01.1991 the Second Appeal is admitted on the ground Nos. 2 to 7, 9 and 14 of the appeal memo. To put it briefly the substantial question of law which arises in this matter is as follows:-
"Did respondent No.1 prove that she is legally wedded wife of Digambar?"::: Downloaded on - 09/06/2013 14:20:15 :::
( 6 )
9. The learned advocate for the respondents has
pointed out certain documents produced on record. He
brought to my notice certified copy of plaint bearing
Criminal Case No. 2511 of 1979 filed in the Court of
J.M.F.C., Biloli. It was a private complaint lodged
by present respondent No.1 - Premala against deceased
Digambar, Jijabai (who is said to be second wife as
per written statement filed by present appellants) and other two persons. The offence alleged was under
Section is stated to 494 r/w 34 of the I.P.C.
be 06.04.1979. It The date of offence is alleged that respondent No.1 Premlabai was legally wedded wife of Digambar and their marriage was subsisting. Their marriage was performed four years before filing said complaint on 05.05.1979. From said wed-lock Mahananda (respondent No.2) was born and she was two years old.
The relations between respondent No.1 and Digambar had become strained and she was driven out of the house and she was residing with her parents and on 06.04.1979 Digambar had remarried Jijabai and thus committed offence of bigamy. It is clear that thereafter verification of Premala was recorded and process was issued. It appears that thereafter for absence of Premala and her counsel the complaint came ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 7 ) to be dismissed on 02.07.1979. It is argued before this Court that this complaint clearly shows that Premala had married Digambar before marriage of Digambar with Jijabai and she had immediately approached Court within a month stating that the offence of bigamy was committed on 06.04.1979 by Digambar by marrying Jijabai. The complaint was lodged on 05.05.1979. It is worth noting that the witness of present appellants D.W.2-Yadavrao More who is cousin of appellant No.1 specifically admitted in 06.04.1979.
cross-examination that Jijabai had married Digambar on There is no reason why this close relative should give such admission unless it was true. Respondent No.1 - Premala stated that after she lodged said complaint and filed application for maintenance, there was compromise and she was taken for co-habitation by Digambar to his house. At this stage, we may also note that on some day i.e. 05.05.1979 respondent No.1 Premalabai filed Cri.
Misc. Application No. 40 of 1979 under Section 125 of the Cr.P.C. before the J.M.F.C., Biloli claiming maintenance for herself and respondent No.2. There is also certified copy of written statement filed by Digambar in which he admitted that he had married respondent No.1 - Premala and claimed that she was his ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 8 ) second wife. He went to the extent of denying that respondent No.2 Mahananda was his daughter. In para 1 it is stated that Premala had voluntarily left house of Digambar and there was no cruelty to her. Digambar went once or twice to bring her back but she did not come with him. He offered to receive both the respondents in his house and maintain them.
10. So, considering this documentary evidence regarding filing of criminal case for bigamy and filing was two application for maintenance and that Mahananda years old at that time, coupled with clear admission of Witness Yadavrao that Jijabai married Digambar on 06.04.1979 it can be inferred that Jijabai had married subsequent to the marriage of Digambar with respondent No.1 - Premala.
11. In this case present appellants are out to deprive respondents of their rights by hook or crook.
They went to the extent of falsely claiming that deceased Digambar had orally relinquished his right in the property by accepting Rs. 5000/- for which there is no evidence and which contention was disbelieved by both Trial Court and the District Court. Above said discussion shows that the appellants have also come ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 9 ) with a false case that marriage of Jijabai with Digambar was prior to marriage of Digambar with Premala which fact is falsified by documents on record so also admission of Yadavrao.
12. So far as contention of present appellants that Sheshabai - first wife of Digambar is concerned, except interested words of Nagorao and his cousin Yadavrao, absolutely there is no evidence whatsoever.
Nagorao went to the extent of denying that respondent No.1 married.
Premala
was wife of Digambar
So far as contention that Sheshabai had been and they had first wife of Digambar is concerned, absolutely there is no reliable evidence and considering falsehood to which the appellants have resorted to it is not possible to rely on oral words of the appellant No.1 and his cousin Yadavrao. Both the Courts did not trust words of Nagorao or Yadavrao about Sheshabai being first wife of Digambar.
13. On the other hand there is evidence of P.W.1-Premlabai who stated that her marriage with Digambar was performed on one Sunday in the month of "Jeshtha" at Siddheshwar Temple at Jahur about 9 years before her statement on 06.02.1984. So, she must have ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 10 ) married in about 1975-76. According to her the marriage was solemnized by one Shivmurtiappa Jangam and 10-12 persons had come from Ratoli. In para 3 she stated that Jangam recited Mangalashtaka. Digambar and respondent No.1 taken seven rounds. Her father performed Kanyadan. Meals were served. Her evidence is supported by Shivmurtiappa Jangam examined at Exh.41. He also stated that in the marriage there were Mangalashtaka and Saat Fere (seven rounds). The marriage was performed in Mahadev temple. It may be after 9-10 years.
noted that statements of these witnesses were recorded There is evidence of Baburao - the father of Premala, who also stated that the marriage had taken place 9 years ago and the ceremonies were performed. It is argued before this Court that it is not mentioned that Saptapadi and Hom were not performed. However there is statement of having seven rounds around Mahadev idol in the evidence of Chimnaji Sadba.
14. Appellant No.1. Nagorao has stated that in their community there is custom of Hom and Saptapadi and marriage is performed by Brahmin and Jangam performs marriage in Wani caste. It is not stated to what cast or community respondent No.1 - Premala or ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 11 ) the appellant were belonging to. If we consider Section 7 of the Hindu Marriage Act, it lays down that marriage should be solemnised in accordance with the customary rights and ceremonies by either parties.
So, it is not necessary that it should be always as per customs and ceremony of bridegroom. Evidence of respondent No.1, her father, Shivmurtiappa Jangam and Chimnaji Sadba clearly indicate that they have performed marriage according to their custom. So in my considered opinion, merely because witnesses have not marriage stated about Saptapadi & Hom (sacred fire), would not be invalid. It is nowhere the suggested that rites which were performed as stated by Premala or her witnesses were not as per custom in their community. No such issue was raised by pleadings. Only after evidence of respondent/plaintiffs was over the respondents stated in their evidence that in their community Hom and Saptapadi are performed and Brahmin officiates marriage. This is nothing but after thought defence.
No suggestion was given to respondent No.1 or her witness that in their community marriage is performed by performing rites of Hom and Saptapadi and that the parties are not Wani. In civil suits, no party can be allowed to take new defence for which necessary ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 12 ) foundation is not laid in the pleading and when the other side was not put to notice by any suggestion in the cross-examination.
15. The learned advocate Shri Godhamgaonkar cited case of Bhaurao Shankar Lokhande and anr. vs. The State of Maharashtra and anr., AIR 1965 S.C. 1564.
In that case it is laid down that for proving offence punishable under Section 494 of the I.P.C. two things should be proved (i) the marriage is solemnized after the such commencement of the Act, and (ii) at the date marriage, either party had a spouse living.
of The word "solemnize" means, in connection with a marriage, "to celebrate the marriage with proper ceremonies and in due form". It is observed that merely going through certain ceremonies with the intention that the parties be taken to be married, will not make the ceremonies prescribed by law or approved by any established custom. So, it was a case necessarily under criminal law where proof has to be beyond reasonable doubt.
16. The learned advocate for the respondents cited case of Subhash Popatlal Shah Vs. Smt. Lata Subhash Shah, AIR 1994 Bombay 43 has observed as follows:-
::: Downloaded on - 09/06/2013 14:20:15 :::( 13 ) "8. ......................................
There is nothing in the evidence of either the husband or the wife that saptapadi was a must according to the religious rites, ceremonies and customs prevalent between them.
Therefore, even if saptapadi was not one of the items of the marriage ceremony undertaken by the parties before us, we are of the opinion that the marriage between the appellant and the respondent cannot be held to be illegal and invalid. In fact, when some sort of marriage ceremony was undergone by and between the parties, there is always a presumption of validity of marriage unless the presumption is rebutted by quite cogent and satisfactory evidence. ............."
.
the judgments In that case the Division Bench has considered in the case of Priya Bala Vs. Suresh Chandra, AIR 1971 S.C.1153 and other cases and it is observed that the judgments cited were in the cases of offence of bigamy punishable under Section 494 of the I.P.C. and in which it was held that when the parties are both Hindus and performance of Saptapadi was not proved, it cannot be said that second marriage was proved beyond reasonable doubt and same is valid. It is also observed that the judgments handed down by the Supreme Court in criminal cases involving the proof of the offence of bigamy punishable under Section 494 of the I.P.C. would not be relevant in a matrimonial proceedings. The Division Bench also referred to case of Badri Prasad vs. Dy Director of Consolidation, AIR ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 14 ) 1978 S.C.1557 in same paragraph 8.
17. Another case cited by the respondents is Chandrabhagabai Ganpati Karwar (Dead) by L.Rs. Vs. Sambhaji Narhari Karwar (Dead) by L.Rs., 2008 (1) All M.R.54. In that case several authorities were considered and in para 19 it is observed that there was satisfactory evidence on record to show that deceased Ganpati and the defendant lived together for a considerable period and were regarded as husband and wife. It is observed that there is legitimacy of the marriage and the defendants examined presumption of the witnesses who had attended the marriage and the First Appellate Court committed parent error in rejecting legality of the marriage because there was no proof of performance of Hom and Saptapadi.
18. In this case, the appellants are not entitled to take new defence for which no foundation was laid in the pleading or during evidence of respondent/plaintiffs. The evidence of appellants is not trustworthy. The District Court has considered all evidence in detail and rightly held marriage of respondent No.1-Premalabai with Digambar as legal and valid. In the present case, the view taken by the ::: Downloaded on - 09/06/2013 14:20:15 ::: ( 15 ) First Appellate Court regarding validity and legality of the marriage cannot be considered as perverse or illegal. This second appeal has no merit and same deserves to be dismissed.
19. In the result, the Second Appeal is dismissed.
Parties to bear their own costs.
[P.R. BORKAR, J.] snk/2009/JAN09/sa41.90 ::: Downloaded on - 09/06/2013 14:20:15 :::