Calcutta High Court (Appellete Side)
Kaizer Basu vs Mahua Basu on 4 July, 2014
Author: Debangsu Basak
Bench: Debangsu Basak
IN THE HIGH COURT AT CALCUTTA
Civil Revisional Jurisdiction
Appellate Side
Before:
The Hon'ble Justice Debangsu Basak
C.0. No. 997 of 2014
Kaizer Basu
Vs.
Mahua Basu
For the Petitioner : Ms. Sebati Dutta, Advocate
For the Opposite Party : Mr. Arijit Bardhan, Advocate
Heard on : June 30, 2014
Judgment on : July 04, 2014
DEBANGSU BASAK, J.:-
The revisional application was directed against Order No. 16 dated
February 14, 2014 passed by the 7th Court of the Additional District
Judge at Alipore, 24-Parganas(South) in Matrimonial Suit No. 17 of
2012.
By the impugned order, the learned Judge dismissed a petition
under Section 13B of the Hindu Marriage Act, 1955 filed before it on the
ground that such petition was maintainable before the District Judge
only in view of the ratio of the judgment of the Special Bench reported
at 2011 Volume 3 Calcutta Law Journal page 177 (Shrimati Rita
Bhattacharjee v. Shri Santiranjan Bhattacharjee).
The parties to the proceedings jointly submitted that, the Court
below being in seisin of the proceedings under Section 13 (1) of the
Hindu Marriage Act, 1955 had the jurisdiction to consider and dispose
of a petition under Section 13B of the Hindu Marriage Act, 1955 when
petition was presented before it jointly by parties to the proceedings.
The Court below ought to have allowed the conversion of the proceeding
under Section 13(1) of the Hindu Marriage Act, 1955 to one under
Section 13B of the said Act and had acted with material irregularity in
not doing so. In support of such contention they relied on an
unreported order dated June 25, 2012 passed in C.O. No. 33 of 2012
passed by the High Court where such conversion was allowed at the
invitation of the parties thereto and Shrimati Rita Bhattacharjee
(supra).
I have considered the contentions of the parties and the materials
on record. The petitioner initiated a proceeding for divorce under
Section 13(1) of the Hindu Marriage Act, 1955 against the opposite
party in the Court of the learned District Judge at Alipore being
Matrimonial Suit No. 7 of 2012. Such proceeding was subsequently
transferred to the learned Additional District Judge, 7th Court at
Alipore. The parties thereafter made an application under Order XIII
Rule 3 read with Section 151 of the Code of Civil Procedure, 1908 and
Section13B of the Hindu Marriage Act, 1955 before the learned
Additional District Judge 7th Court, Alipore. The learned Judge
considered the application and was of the view that in terms of the ratio
laid down in Shrimati Rita Bhattacharjee (supra) the petition under
Section 13B of the Hindu Marriage Act, 1955 was not maintainable
before it. The learned Judge noted that Shrimati Rita Bhattacharjee
(supra) was not placed before the Court which passed the order dated
June 25, 2012 in C.O. No. 33 of 2012.
Shrimati Rita Bhattacharjee (supra) was rendered by the
Special Bench on a reference. The points of reference to the Special
Bench were as follows:-
"13. The points for reference are as under:-
"1. Whether a Division Bench, vested with
determination to take up appeals against the decree
arising out of proceedings under Hindu Marriage Act and
the applications in connection with such appeals, is
entitled to take up an original application for divorce by
mutual consent under Section 13B of the Act filed direct
before such appellate forum?
2. Whether the directions given by the Supreme Court
in the cases of Shashi Garg, Radha, Mrs. Payal Jindal and
Sandhya Rani (supra), should be treated to be valid
precedent in terms of Article 141 of the Constitution of
India authorising any other Courts to adopt the said
procedure?
3. Whether Section 13B of the Act authorises an
appellate Court dealing with an appeal against a decree
passed in the proceedings under Section 13 of the Act to
grant relief in terms of Section 13B of the Act or such
application should be filed only before the District Court
specified in Section 19 of the Act?
4. Whether the waiting period mentioned in Section
13B(2) of the Act is mandatory or directory?"
Their Lordships of the Special Bench were of the view that: -
"23. Section 13B of the said Act gives a special power
empowering the Court to pass a decree for divorce by
mutual consent even in the absence of existence of any of
the ground mentioned in Section 13 of the Act. Section 13
of the said Act empowers the Court to pass a decree for
divorce on a petition presented by either the husband or
the wife for a decree of divorce on any of the ground
mentioned in the said section. Section 13 does not specify
any forum. On the contrary, Section 13B of the said Act
provides that, subject to the provisions of the said Act, a
petition for dissolution of marriage by a decree of divorce
may be presented to the District Court by both the parties
to a marriage together. Section 13B is, therefore, to be read
along with Section 3(b) and Section 19 of the said Act.
Section 19 of the Act specifically contemplates that every
petition under the said Act shall be presented to the
District Court.
24. The said Section 13B of the said Act was enacted
on the basis of public policy. Law prescribes a forum and,
therefore, the parties have no choice to select their forum of
convenience.
...........................................................................
30. We are of the unanimous opinion that, having regard to the scheme of the said Act, an application for divorce by mutual consent under Section 13B of the said Act being an original application could only be filed before the District Court as referred to in Section 13B of the said Act.
31. Section 13B is a special provision deviating from the general provision for granting divorce on establishment of grounds mentioned in Section 13. Section 13B provides for the forum for filing such original application. It is settled law that, while hearing an appeal, the Court of appeal cannot enlarge its scope. If the trial Court was unable to grant a decree for divorce under Section 13B of the said Act, the appeal Court, also, cannot grant such decree in appeal arising out of such proceeding.
32. Law prescribes forum and prescribes the manner in which the provision of Section 13B of the said Act is to be exercised. The Court is required to exercise such power only in the manner prescribed or not at all."
Their Lordships answered the reference as follows: -
"49. Thus, we sum up our findings as under:-
(i) The Division Bench, vested with the determination to take up appeal against the decree arising out of the proceedings under the Hindu Marriage Act, 1955, is not entitled to take up an application for divorce by mutual consent filed direct before such appellate forum nor the appeal Court while dealing with an appeal against a decree passed in the proceedings under Section 13 of the said Act could grant decree in terms of Section 13B of the said Act.
(ii) Neither Shashi Garg (supra), nor Radha (supra), nor Payal Jindal (supra), nor Sandhya Rani (supra), is binding precedents in terms of Article 141 of the Constitution of India. The Supreme Court of India passed directions in those cases in exercise of the power conferred Article 142 of the Constitution of India.
(iii) An application for divorce by mutual consent under Section 13B of the said Act being an original application could only be filed before the District Court as referred to in Section 13B of the said Act.
(iv) The waiting period mentioned in Section 13B of the said Act is mandatory and not directory."
Shrimati Rita Bhattacharjee (supra) was not cited before the Hon'ble Judge deciding C.O. No. 33 of 2012. The order passed in such revisional application was by consent as would appear from the recording made therein. Both the parties to the said revisional application invited the Court to allow the parties to convert the original application into an application under Section13B of the Hindu Marriage Act, 1955 so that the marriage could be dissolved. The Order dated June 25, 2012 passed in C.O. No. 33 of 2012 cannot be read in the manner as suggested by the parties herein.
Although the application under consideration giving rise to the order impugned was said to be made under Order XIII Rule 3 of the Code of Civil Procedure, 1908 as well as under Section 13B of the Hindu Marriage Act, 1955, the parties pressed Section13B of the Hindu Marriage Act, 1955 at the time of hearing of the application. As would appear from the order impugned the learned judge considered the application before him as under Section13B of the Hindu Marriage Act, 1955 only. Before me also the parties contended that, the learned judge acted with material irregularity in dismissing the petition under section 13B of the Hindu Marriage Act, 1955 by holding that such petition was required to be filed before the District Judge.
In Shrimati Rita Bhattacharjee (supra) the Special Bench was of the unanimous opinion that, having regard to the scheme of the Hindu Marriage Act, 1955 an application for divorce by mutual consent under Section 13B of the said Act being an original application could only be filed before the District Court as referred to in Section 13B of the said Act.
In view of Shrimati Rita Bhattacharjee (supra) a proceeding under Section 13(1) of the Hindu Marriage Act, 1955 cannot be converted to be made under Section 13B of the Hindu Marriage Act, 1955. A new petition under Section 13B of the Hindu Marriage Act, 1955 was required to be filed before the District Court.
By the impugned order the learned Judge pointed out that it was not the Court authorized to accept filing of a petition under Section 13B of the Hindu Marriage Act, 1955.
I, therefore, find no material irregularity in the order impugned warranting interference. C.O. No. 997 of 2014 is dismissed without any order as to costs.
[DEBANGSU BASAK, J.]