Bombay High Court
Joseph John Carvalho vs Leila Joseph Carvalho on 9 November, 1990
Equivalent citations: AIR1991BOM156, 1991(2)BOMCR466, (1991)93BOMLR875, 1991(1)MHLJ168, AIR 1991 BOMBAY 156, (1991) 2 BOM CR 466, (1991) 2 MAHLR 359, (1991) MAH LJ 168, (1991) MATLR 167
ORDER
1. This is a husband's petition under S. 18 read with S. 19 of the Indian Divorce Act, 1969, seeking a declaration and decrea of nullity of the marriage between the petitioner and respondent solemnised on 19th January, 1986. The parties are both Christians domiciled in India and their marriage was solemnised in accordance with the Charistian Rites.
2. The case made out in the petition is broadly that the consent of the petitioner to the marriag had been obtained by concealment of vita facts. The details of the allegations made the petition are not very relevant as I am of the view that this Court would have no jurisdiction to entertain the petition for the reasons which are set out hereinafter.
3. When the petition was called out, though the petition had been duly served on the respondent-wife no one appeared for the respondent. It is, however, seen from the averments in para 15 of the petition that the petitioner Mid the respondent had last resided at Vasai in District Thane and that the cause of action had arisen in Vasai. On the basis of these averments I was prima facie of the view that this petition could not be entertained by the High Court in exercise of its original jurisdiction and I, therefore, called upon Mr. Wasavada, learned counsel for the petitioner, to satisfy me on this question.
4. Mr. Wasavada strenuously urged that the petition had been presented invoking, not any one of the four specific grounds in S. 19, but the provisions of S. 18 react with the residuary portion of S. 19. S. 18\reads as under--
Section 18: "Petition for decree of nullity-- Any husband or wife may present a petition to the District Court or to the High Court, praying that his or her marriag may be declared null and void."
Section 19 reads as under--
Section 19: "Grounds of decree -- Such decree may be made on any of the following grounds:
(1) That the respondent was impotent at the time of the mafriage and at the time of the institution of the suit;
(2) that the parties are within the prohibited degrees of consanguinity (whether natural or legal) or affinity;
(3) that either party was a lunatic or idiot at the time of the marriage;
(4)that the former husband or wife of either party was living at the time of marriage, and the marriage with such former husband or wife was then in force.
Nothing in this section shalll affect the jurisdiction of the High Court to make decrees of nullily of marriage on the ground that the consent of either party was obtained by force or fraud."
5. Section 18 of the Act provides that a husband or wife may present a petition to the District Court or "High Court" praying that his or her marriage be declared null and void. After having set out four specific grounds for annulling a marriage by a decree of nullity, S. 19 declares that nothing in this section shall affect the jurisdiction of the 'High Court' to make decrees of nullity of marriage on the ground that the consent of either party was obtained by force or fraud. The expression "High Court" has been defined in S. 3(1) of the Act. S. 3(1) reads as under--
Section 3(1) -- "High Court" means with reference to any area--
(a) in a State, the High Court format State;
(b).....
(bb).....
(c).....
(d).....
(e).....
(ee)..., and in the case of any petition under this Act, "High Court" means the High Court for the area where the husband and wife reside or last resided. The question as to the interpretation of the expression "High Court for the area"
was considered by the Division Bench of our High Court in the case of Dnyaneshwan Sitaram Soholkar v. Surekha Dnyanesliwar Soholkar AIR 1984 Bom 310. A detailed discussion of this authority would be done, at a subsequent stage.
6. Mr. Wasavada urged that the expression "High Court" would mean the High Court which has jurisdiction over any area where the parties last resided together and that Vasai, though in District Thane, would be subject to the jurisdiction of this High Court and therefore this petition can be entertained by this High Court. He added a rider to this contentional submitted that if the petition for decree of nullity of marriage is presented on any one of the four specific grounds enumerated in S. 19, then, conceivably, the District Court as defined in the Act as well as the High Court would have concurrent jurisdiction, but if the petition was on the ground of consent being vitiated by force or fraud, then the jurisdiction to grant a decree of nullity of the marriage would be exclusively that of the High Court. In this view of the matter Mr. Wasavada contended that the petition was maintainable and ought to be entertained.
7. The question as to whether the jurisdiction of the High Court under S. 19 is concurrent or exclusive has been the subject matter of much debate. In T. Saroje Devid v. Christie Francis , the Andhra Pradesh High Court took the view that in so far as dissolution of a marriage and decree of nullity of marriage on the specific grounds stated in Cls. (1) to (4) of S. 19 are concerned, both the District Court and the High Court have concurrent jurisdiction when the case is one for declaration of nullity of marriage on the ground of force or fraud, the exclusive jurisdiction of the High Court is saved by the residuary portion of S. 19. The High Court then pointed out the historical evolution of the matrimonial jurisdiction of the High Court. Originally, the Ecclesiastical Courts in England were empowered to deal with matrimonial matters. The Supreme Court in India, which were administering the English law as it was on a particular day had inherited this jurisdiction from the Ecclesiastical Courts. Ultimately, by statute the High Courts have inherited their jurisdiction direct from the Supreme Courts. This the power to make decrees of nullity of marriage on the ground of duress or fraud was inherited by the Supreme Courts from the Ecclesiastical Courts and the High Courts inherited that power from the Supreme Courts. On this reasoning the Andhra Pradesh High Court took the view that the High Court would have jurisdiction to entertain exclusively a petition under S. 19 seeking a decree of nullity on the ground of force or fraud. A Special Bench of the Karnataka High Court in B. Ignatius Anthoney Jayaraj v. Immy Margare Florence, was called upon to decide this question. The Karnataka High Court respectfully agreed with the view taken by the Andhra Pradesh High Court in Saroja David's case and took the view that so far as the specific grounds stated in Cls. (1) to (4) of S. 19 of the Act are concerned, the jurisdiction could be exercised concurrently by the District Court and High Court for entertaining the petition for nullity of marriage, but so far as the decree of nullity of marriage on the ground of force or fraud is concerned, it could be obtained only by presenting the petition in the High Court which has the residuary jurisdiction to deal with the petition for annulment of marriage on the ground that the consent of either party was obtained by force or fraud. The Special Bench of the Karnataka High Court, therefore, took the view that the District Court had no jurisdiction to entertain a petition for declaration of nullity of marriage on the ground that the consent of either party was obtained by force or fraud.
8. Turning now to the decision of our High Court in Dnyaneshwar Sitaram Soholkar's case (AIR 1984 Bom 310) cited supra, it is seen that the Division Bench noticed both the Karnataka and Andhra Pradesh judgments. After having set out and analysed the provisions of the Act and those of Cl. (35) of the Letters Patent of 1865, the Division Bench observed in paragraphs as under:
"..... It is obvious to us that the question of jurisdiction of the Court where a petition for nullity offer the matter of that a petition for any of the reliefs permissible under the Act could be filed will now have to be determined on the express provisions of the Act."
In the case before the Division Bench, as in our case, the parties had resided outside Bombay, at Nasik, but the petition was presented on, the Original Side of this Court seeking a decree of nullity of the marriage under S. 19(1) of the Act. Though the respondent was absent when the petition was called out for hearing, the learned single Judge took the view that he had no jurisdiction to entertain the petition, since the parties had last resided at Nasik which was outside the territorial jurisdiction of the Bombay High Court in its Original Jurisdiction. This judgment was challenged in appeal which the Division Bench was called upon to decide.
9. In Dnyaneshwar's case (AIR 1984 Bom 310) the Division Bench rejected the contention of the appellant that because the parties had last resided at Nasik, which fell within the jurisdiction of the Bombay High Court, a petition under S. 18 read with the last portion of S. 19, could be entertained by the Bombay High Court. The Division Bench rejected this argument on the reasoning that the area referred to in the definition "High Court" was not equivalent to the State itself. Says, the Division Bench--
"Undoubtedly the jurisdiction of the High Court for each State extends to the whole of such State. But in the definition the area is a smaller unit because the definition says --"High Court" means with reference to any area -- (a) in a State, the High Court for that State."
The Division Bench, therefore, took the view that the requirement, namely, that the husband and wife reside or last resided together in the area of the High Court cannot be construed as meaning that they reside or last resided within the State for which the High Court has been constituted. Emphasising the connection of the word "area" in the definition of the expression "High Court" in S. 3(1) of the Act, the Division Bench in Dnyaneshwar's case (AIR 1984 Bom 310) held that if the connotation of the word "area"
in the said definition was held equivalent to the State itself, the result would be that even the latter area where the jurisdiction of the District Court is defined will also be included in the area of the High Court and this would obviously bring about uncertainty or a choice as to where the petition could be filed under the Act and would defeat the very obvious purpose of the Act, namely, that the power to deal with the matrimonial matters under the Act was intended to be given also to the District Court. The Division Bench observed (Para 10):
"Once emphasis is laid on residence within a particular jurisdiction, whether it is the jurisdiction of the District Court or it is the area within which the High Court had jurisdiction, then there is really no question of any two parallel forums where a petition could be filed. Having regard to the scheme of the Act and having regard to the requirement of residence within the area of the High Court and not within the State, it is obvious that what was intended by the Parliament was a reference to the original civil jurisdiction of the High Court, so far as the High Court was concerned, and the jurisdiction of the District Court, so far as the District Court was concerned."
On this reasoning the Division Bench came to the conclusion that since the parties did not reside within the limits of the original civil jurisdiction of the High Court, it was obvious that they were not residing within the area of the High Court as contemplated by the definition of the High Court, and consequently the petition could not be entertained by the High Court.
10. The judgment of the Special Bench of the Karnataka High Court in B. Ignatius Anthoney Jayaraj v. Immy Margaret Florence, was cited before the Division Bench and the Division Bench took note of the fact that the Karnataka High Court had taken the view that under Ss. 18 and 19 of the Act the District Court and the High Court had concurrent jurisdiction for entertaining a petition for nullity of marriage on the grounds stated in sub-sections (1) to (4) of S. 19 and that the High Court had exclusive jurisdiction for annulling the marriage on the ground that the counsel of either party was obtained by force or fraud. The said judgment was distinguished by the Appeal Court on the ground that the Karnataka High Court's decision "does not seem to make a reference to the requirement of residence within the limits of the jurisdiction of the High Court, probably because that question was not at all relevant for decision of the question which the Special Bench was called upon to deal with." The Division Bench observed (AIR 1984 Bom 310 at p. 314):
"..... It is this latter part of S. 19 which has been considered by the Special Bench and in the context of the provisions pf that section, the question as to whether the requirement of residence within the area of the High Court as contemplated by S. 3 either did not fall for consideration or was not raised."
11. The decision in T. Saroja David's case, was also cited before the Appeal Court Dnyaneshwar's case (AIR 1984 Bom 310). Here also the Appeal Court took note of the fact that the Andhra Pradesh High Court was of the view that in so far as a petition for nullity of the marriage on the ground of consent by fraud or force was concerned, the jurisdiction of the High Court was exclusive and with regard to the four specific grounds enumerated in S. 19 of the Act, the jurisdiction of the District Court and the High Court were concurrent. Nonetheless, the Division Bench distinguished this authority by saying (at p. 314):
"But it does not appear from the judgment that the question as to how the requirement of residence laid down in the definition of the "High Court" as well as in the definition of the "District Court" could affect the question of jurisdiction was considered."
Finally the Division Bench concluded by holding in para 12:
"On a consideration of the relevant provisions we are clearly of the view that the learned Judge was right when he took the view that since none of the parties resided within the limits of the original civil jurisdiction of this Court, this Court had no jurisdiction to entertain the petition under S. 19. In the view which we have taken, this appeal must fail and is dismissed."
12. The ratio of the judgment of the Division Bench in Dnyaneshwar's case (AIR 1984 Bom 310) is binding on me and, therefore, I must take the view that the present petition must fail because admittedly the parties resided in Vasai which does not fell within the territorial jurisdiction of the Original Side of the Bombay High Court. However, after having carefully considered the above authorities cited at the Bar, I have entertained a serious doubt that the proposition of law laid down in Dnyaneshwar's case was unduly wide and I am giving expression to the said doubt so that the position in law is clarified, if the matter in carried further in appeal.
13. Both the judgments of the single Judge of the Andhra Pradesh High Court, in Saroja David's ease , and the Special Bench of the Karnataka High Court, in B. Ignatius Anthoney's case , have taken the view that so far as a petition invoking the Residuary portion of S. 19 for a decree of nullity of marriage on the ground of consent obtained by force of fraud is concerned, the High Court has exclusive jurisdiction. Both these judgments were cited before the Division Bench of our High Court in Dnyaneshwar's case (AIR 1984 Bom 310), and after having noticed the ratio of these two cases, the Appeal Court did not disagree therefrom or take a different view of this position in law. In any event, the reasoning given by Jagan-mohan Reddy J. of the Andhra Pradesh High Court, in T. Saroja David's case, for taking this view appears to be unexceptionable and has been followed by the Special Bench of the Karnataka High Court also. One may, therefore, safely assume that this is the correct position in law.
14. If the correct position in law is that the High Court has exclusive jurisdiction to entertain a petition for decree of nullity of the marriage on the ground that the consent was obtained by force or fraud, then it should logically follow that, irrespective of whether the parties reside, or last resided, within the territorial limits of the jurisdiction of the Original Side of the High Court or not, the High Court would have jurisdiction to entertain the petition based on the residuary portion of S. 19 seeking a decree of nullity of the marriage on the ground that the consent of either party was obtained by force or fraud. With respect to the Division Bench which decided Dnyaneshwar's case (AIR 1984 Bom 310), it is difficult to appreciate the following observations made in paragraph 12 while dismissing the appeal:
"On a consideration of the relevant provisions we are clearly of the view that the learned Judge was right when he took the view that Since none of the parties resided within the limits of the original civil jurisdiction of this Court, this Court had no jurisdic tion to entertain the petition under S. 19. In the view which we have taken, this appeal must fail and is dismissed".
15. Dnyaneshwar's case (AIR 1984 Bom 310) was a case where the Petitioner sought a decree of nullity of marriage under clause (1) of S. 19 on the ground of impotency of the respondent. The settled law, as seen from the decisions in T. Saroja David's case and B. Ignatius Anthoney's case , appears to be that in respect of a petition seeking a decree of nullity of marriage under Cl. (1) of S. 19, the District Court and the High Court would both have concurrent jurisdiction and it was open to the party to move either of them. Once we accept that the District Court and the High Court would have concurrent jurisdiction, it becomes difficult to follow the reasoning of the Division Bench in Dnyneshwar's case for construing the word 'area' in the definition of the expression "High Court" in S. 3(1) of the Act as meaning only "that area which was comprised within the original civil jurisdiction of the High Court". The basic premise on which the reasoning of Division Bench turns is indicated by the observations in paragraph 10 of the judgment.
"Construing the word 'area' in the defini-
tion of the "High Court" as equivalent to the State will mean that even the latter area where the jurisdiction of the District Court is defined will be included in the area of the High Court also. This will obviously bring about uncertainty or a choice where a petition could be filed under the Act and will defeat the very obvious purpose of the enactment, namely, that the power to deal with the matrimonial matters under the Act was intended to be given also to the District Court"
If the 'District Court' and the High Court have concurrent jurisdiction to entertain a petition seeking a decree of nullity of marriage under Cls. (1) to (4) of S. 19, the possibility of there being a choice of the forum or uncertainty with regard to the forum, ought, with great respect to the Division Bench, to be immaterial for construction of the term 'area' as used in S. 3(1) of the Act. The mere, possibility of there being an alternative forum, when it appears to be the intendment of the law, need not have constrained the Court to hold that "what was intended by the Parliament was a reference to the original civil jurisdiction of the High Court, so far as the High Court was concerned, and the jurisdiction of the District Court, so far as the District Court was concerned".
16. With great respect to the Division Bench, the law laid down in Dnyaneswar's case results in a curious albeit unintended, but harsh result. It appears to be the settled law, and the Division Bench recognised this in paragraph 11 of the judgment, that as far as the petition seeking a decree of nullity of marriage on the ground of force or fraud falling within the residuary portion of S. 19 is concerned, the High Court's jurisdiction is exclusive. This is so laid down, in terms, in the judgment of the Andhra Pradesh High Court in T. David's case and by the Special Bench of the Karnataka High Court in B. Ignatius Anthoney's case. The Division Bench of our High Court, in Dnyaneshwar's case, does not differ from this proposition of law, but, appears to tacitly support it. Nonetheless, in paragraph 12, the Division Bench has laid down a wide proposition of law that if the parties do not or did not last reside within the limits of original civil jurisdiction of this Court, this Court had no jurisdiction to entertain the petition under S. 19. With respect, this proposition appears to have been stated in unduly wide terms as it would also include within its ambit petitions seeking nullity of marriage on the ground of force or fraud so as to fall within the residuary portion of S. 19. In such a case, parties who are residing outside the limits of the original civil jurisdiction of this High Court would be bereft of the remedy of moving the District Court within whose jurisdiction they reside or last resided as the concerned District Court would have no jurisdiction to entertain a petition under the residuary portion of S. 19 and the High Court, equally, would have no jurisdiction to entertain the petition because of the law laid down by the Division Bench in Dnyneshwar's case. In my view, this is the harsh, but probably unintended, fall out of the over-wide (sic) (proposition?) made in Dnyaneshwar's case, with respect, therefore. I am of the view that Dnyenshwar's case needs to be reconsidered and the position in law needs to be restated.
17. In the result, while voicing my doubts with regard to the ratio of the judgment in Dnyaneshwar's case (AIR 1984 Bom 310), I consider myself respectfully bound by the ratio laid down therein and I must hold that the present petition, filed by the parties who last resided at Vasai, which is outside the territorial limits of the original civil jurisdiction of this High Court, is not maintainable under S. 19 of the Act and that the petition must be retnrned to the Petitioner for being presented to the proper Court.
18. In the result, I make the following order The petition is not maintainable and this Court has no jurisdiction to entertain the same. The petition be returned to the petitioner for being presented to the appropriate Court to which it should have been presented.
There will be no order as to costs.
19. Order accordingly.