FAO-1160-2020 (O&M)            - 1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH 

FAO-1160-2020 (O&M) 

Date of decision: 05.03.2025 

Rajiv Sohal             ….Appellant 

      Versus  

Monica            ….Respondent 

CORAM:   HON’BLE MR. JUSTICE SUDHIR SINGH 

  HON’BLE MRS. JUSTICE SUKHVINDER KAUR 

Present:  Mr. Rajiv Malhotra, Advocate, 

for the appellant. 

Mr. Kushagra Mahajan, Advocate, 

for the respondent.  

  *** 

SUDHIR SINGH, J. 

The  present  appeal  has  been  filed  against  the 

judgment  and  decree  dated  31.10.2019  passed  by  the 

learned  Principal  Judge,  Family  Court,  Amritsar,  whereby 

the  petition  under  Section  13  of  the  Hindu  Marriage  Act, 

1955  (for  brevity  ‘the  Act’)  filed  by  the  appellant-husband 

for dissolution of marriage by way of decree of divorce on 

the grounds of cruelty and desertion, has been dismissed.  

2.    The brief facts of the case are that the marriage 

between  the  parties  was  solemnized  on  07.12.2000, 

according  to  Hindu  rites.  Out  of  the  said  wedlock, two 

children,  namely,  Shilpi  (daughter)  and  Sagar  (son)  were 

born  on  19.12.2001  and  23.02.2005,  respectively.   It  was 

FAO-1160-2020 (O&M)            - 2-

averred by the appellant-husband that the behaviour of the 

respondent-wife towards him and his family members  was 

not cordial and she had insulted him many a time. It was 

further  stated  that  after  few  days  of  marriage,  the 

respondent-wife started pressurizing the appellant-husband 

to reside separately from his parents.  She refused to do the 

household work and avoided her marital duties. She used to 

leave  the  matrimonial  home  frequently,  without  informing 

the appellant-husband.  In July, 2011, the respondent-wife 

left  the  matrimonial  home  and  made  a  complaint  against 

the  appellant-husband  and  his  family  members  in  Mahila 

Mandal, where a compromise was effected between them. It 

was  further  stated  that  in  the  month  of  December,  2011, 

the  appellant-husband  had  shifted  to  Delhi  in  connection 

with  his  job  and  arranged  an  accommodation  there.   He 

asked the respondent-wife to reside with him at Delhi, but 

she  refused  to  do  so.  The  family  members  of  the 

respondent-wife  threatened  the  appellant-husband  to 

implicate him in false cases.  The appellant-husband also 

filed  a  petition  under  Section  9  of  the  Act,  wherein  a 

compromise had been effected between them. Pursuant  to 

the  said  compromise,  the  appellant-husband  had 

purchased  some  property  jointly  in  the  name  of  both  the 

parties, but the respondent-wife refused to reside with him. 

FAO-1160-2020 (O&M)            - 3-

Terming the aforesaid acts on the part of the respondent-

wife as cruelty, a decree of divorce was sought for.     

3.         Upon  notice,  the  respondent-wife  entered 

appearance  and  filed  her  written  statement  admitting  the 

factum  of  marriage  between  the  parties  and  birth  of  the 

children. However, she denied all other allegations levelled 

in the petition. Rather, it was pleaded that she had suffered 

harassment and humiliation at the hands of the appellant-

husband and his family members.  It was pleaded tha t at 

the time of marriage, sufficient dowry articles were given to 

the appellant-husband and his family members, as per their 

demand, but they were not happy with the same.  It  was 

further the case of the respondent-wife that from the very 

beginning  of  the  marriage,  her  elder  sister-in-law,  Aruna 

Sohal, was inimical towards her. She had been residing at 

her parental house along with the minor daughter.  It was 

stated  that  the  appellant-husband  used  to  harass  and 

maltreat the respondent-wife at the instigation of his elder 

sister, Aruna Sohal, who had spoiled the married life of the 

respondent-wife.  Accordingly, a prayer for dismissal of the 

petition was made.  

4.         From the pleadings of the parties, the Family Court 

framed the following issues:- 

1.  Whether the petitioner is entitled to decree of 

divorce on the ground of cruelty?  OPP. 

      2.   Whether the petition is not legally maintainable? 

  OPR 

FAO-1160-2020 (O&M)            - 4-

      3.  Relief.  

5.    In  evidence,  the  appellant-husband  himself 

appeared  in  the  witness  box  as  PW-1  and  also  examined 

PW-2  Chanchal  Kumar  and  PW-3  Shilpi.  On  the  other 

hand,  the  respondent-wife  herself  appeared  as  RW-3 and 

examined  Rajesh  Kumar  RW-1,  Sunil  Kumar  as  RW-2, 

Davinder  Kumar  Sharma  RW-4  and  Budh  Singh  Clerk  as 

RW-5,  besides  tendering  documentary  evidence  Ex.RX to 

Ex.RZ.  

6.          After hearing the contentions of both the parties 

and considering the evidence brought on record, the learned 

Family Court dismissed the petition, as noticed above.  

7.     Learned  counsel  for  the  appellant-husband  has 

vehemently  argued  that  the  averments  contained  in  the 

divorce  petition,  which  were  duly  corroborated  by  the 

evidence led by the appellant, have totally been ignored by 

the  learned  Family  Court.  It  is  further  argued  that  the 

appellant-husband has duly proved before the Family Court 

by leading cogent and convincing evidence that behaviour of 

the respondent-wife towards the appellant-husband and his 

family members remained rude, arrogant and cruel, as she 

had pressurized the appellant-husband to reside separately 

from his parents, but the said fact has totally been ignored 

by the learned Family Court. It is further argued that the 

respondent-wife  had  filed  false  criminal  complaints  under 

FAO-1160-2020 (O&M)            - 5-

Section  12  of  the  Protection  of  Women  from  Domestic 

Violence Act, 2005 against the appellant-husband, wherein 

the matter had been compromised between the parties. He 

further argued that filing of false criminal case against the 

appellant-husband  amounts  to  cruelty  on  the  part  of  the 

respondent-wife  and  only  on  this  ground,  the  appellant-

husband  is  entitled  to  seek  divorce  from  the  respondent-

wife.  It is, lastly, argued that the parties have been living 

separately  since  2011  and  during  this  period,  there  has 

been  no  resumption  of  marital  relations  or  cohabitation 

between  them  and,  thus,  their  marriage  has  become 

unworkable. 

8.     On the other hand, learned counsel appearing for 

the  respondent-wife,  while  defending  the  impugned 

judgment and decree passed by the learned Family Co urt, 

has  argued  that  the  allegations  levelled  by  the  appellant-

husband  were  general  and  vague  in  nature  and  that  he 

could  not  prove  the  same  by  leading  any  cogent  and 

convincing evidence. Thus, it is contended that the findings 

recorded by the learned Family Court, do not require any 

interference by this Court.  

9.     We  have  heard  learned  counsel  for  the  parties 

and have also gone through the records of the case. In our 

opinion,  the  following  questions  would  arise  for 

consideration:- 

FAO-1160-2020 (O&M)            - 6-

  “1.  Whether  a  long  separation  between  the  parties, 

rendering the marital bond as unworkable and its having been 

ruptured beyond repair, amounts to mental cruelty?   

  2.        Whether the impugned judgment and decree  passed by 

the learned Family Court, requires any interference? 

10.    The  learned  trial  Court,  has  found  that  the       

appellant-husband  was  not  able  to  prove  that  the            

respondent-wife had treated him with cruelty. Still further, 

it was found that the appellant-husband could not prove on 

record that the respondent-wife had deserted him without 

any  sufficient  reason.  It  was  further  found  that  the 

appellant-husband  and  his  family  members  had  left  the 

house and started residing on the first floor of their shop 

just to harass the respondent-wife. It was yet further found 

that the electricity bills for the relevant period were paid by 

father of the respondent-wife.  Thus, it was found that the         

appellant-husband  had  himself  left  the  company  of  the   

respondent-wife.  

11.    Though,  the  divorce  petition  filed  by  the          

appellant-husband  was  dismissed,  yet  we  must  examine 

whether the marital relationship   between the husband and 

wife  has  ruptured  beyond  repair,  especially  when  the     

parties have been living separately for more than 13 years 

now and during this period, there has been no resumption 

of  their  relationship  and  rather,  on  account  of  the 

protracted litigation, the same has got worsened day by day.  

FAO-1160-2020 (O&M)            - 7-

12.    Indisputably,  the  parties  have  been  living      

separately since 2011.  In the absence of any resumption of 

matrimonial  obligation  and  cohabitation  between  the      

parties  for  a  long  period,  there  is  no  possibility of  their     

reunion.  Undoubtedly, it is an obligation on the part of the 

Court that matrimonial bond should as far as possible, be 

maintained, but when the marriage has become unworkable 

and it has become totally dead, no purpose would be served 

by ordering the reunion of the parties.  

13.     We  may  notice  here  that  before  the  learned 

counsel  for  the  parties  proceeded  to  advance  their 

respective  arguments,  a  specific  query  had  been  put  to 

them  whether  there  was  any  chance  of  an  amicable 

settlement of the dispute between the parties. However, no 

satisfactory  reply  came  forth  leaving  this  Court  with  no 

option but took proceed with the hearing of the matter for 

final disposal.  

14.    It  is  well  settled  that  in  order  to  constitute      

cruelty, the party alleging the same must prove on record 

that  the  behaviour  of  the  party  complained  against,  is  or 

has been as such that it has made it impossible for the said 

party  to  live  in  the  company  of  the  party  complained 

against.  The acts of cruelty must be such from which it can 

be reasonably and logically concluded that there cannot be 

any re-union between the parties due to the said acts. The 

FAO-1160-2020 (O&M)            - 8-

cruelty can either be physical or mental or both.  Though 

there  is  no  mathematical  formula  to  devise  the  extent  of 

cruelty alleged against, yet the facts and circumstances of 

each and every case must be examined in the light of the 

gravity contained in them.    

15.    In Samar  Ghosh  v.  Jaya  Ghosh, (2007) 4 SCC 

511,  it  was  held  by  the  Hon’ble  Supreme  court  that no 

uniform standard can be laid down as regards the cruelty, 

but  certain  instances  of  human  behaviour,  relevant in 

dealing with the cases of `mental cruelty’, were formulated.  

It was held by the Hon’ble Apex Court as under:-  

  “101.    No  uniform  standard  can  ever  be  laid  down 

for  guidance,  yet  we  deem  it  appropriate  to  enumerate 

some  instances  of  human  behaviour  which  may  be 

relevant in dealing with the cases of “mental cruelty”. The 

instances indicated in the succeeding paragraphs are only 

illustrative and not exhaustive: 

  (i)   On consideration of complete matrimonial life of the 

parties, acute mental pain, agony and suffering as would 

not make possible for the parties to live with each other 

could  come  within  the  broad  parameters  of  mental 

cruelty. 

  (ii)   On  comprehensive  appraisal  of  the  entire 

matrimonial  life  of  the  parties,  it  becomes  abundantly 

clear that situation is such that the wronged party cannot 

reasonably  be  asked  to  put  up  with  such  conduct  and 

continue to live with other party. 

  (iii)   Mere coldness or lack of affection cannot amount to 

cruelty,  frequent  rudeness  of  language,  petulance  of 

manner,  indifference  and  neglect  may  reach  such  a 

degree that it makes the married life for the other spouse 

absolutely intolerable. 

FAO-1160-2020 (O&M)            - 9-

  (iv)   Mental  cruelty  is  a  state  of  mind.  The  feeling  of 

deep anguish, disappointment, frustration in one spouse 

caused by the conduct of other for a long time may lead to 

mental cruelty. 

  (v)   A  sustained  course  of  abusive  and  humiliating 

treatment  calculated  to  torture,  discommode  or  render 

miserable life of the spouse. 

  (vi)   Sustained  unjustifiable  conduct  and  behaviour  of 

one spouse actually affecting physical and mental health 

of the other spouse. The treatment complained of and the 

resultant  danger  or  apprehension  must  be  very  grave, 

substantial and weighty. 

  (vii)   Sustained  reprehensible  conduct,  studied  neglect, 

indifference or total departure from the normal standard 

of  conjugal  kindness  causing  injury  to  mental  health  or 

deriving  sadistic  pleasure  can  also  amount  to  mental 

cruelty. 

  (viii)  The  conduct  must  be  much  more  than  jealousy, 

selfishness,  possessiveness,  which  causes  unhappiness 

and  dissatisfaction  and  emotional  upset  may  not  be  a 

ground  for  grant  of  divorce  on  the  ground  of  mental 

cruelty. 

  (ix)   Mere  trivial  irritations,  quarrels,  normal  wear  and 

tear of the married life which happens in day-to-day life 

would not be adequate for grant of divorce on the ground 

of mental cruelty. 

  (x)   The married life should be reviewed as a whole and 

a  few  isolated  instances  over  a  period  of  years  will  not 

amount to cruelty. The ill conduct must be persistent for 

a  fairly  lengthy  period,  where  the  relationship  has 

deteriorated  to  an  extent  that  because  of  the  acts  and 

behaviour  of  a  spouse,  the  wronged  party  finds  it 

extremely difficult to live with the other party any longer, 

may amount to mental cruelty. 

  (xi)   If  a  husband  submits  himself  for  an  operation  of 

sterilisation  without  medical  reasons  and  without  the 

consent or knowledge of his wife and similarly, if the wife 

undergoes vasectomy or abortion without medical reason 

FAO-1160-2020 (O&M)            - 10-

or  without  the  consent  or  knowledge  of  her  husband, 

such an act of the spouse may lead to mental cruelty. 

  (xii)   Unilateral decision of refusal to have intercourse for 

considerable  period  without  there  being  any  physical 

incapacity or valid reason may amount to mental cruelty. 

  (xiii)   Unilateral  decision  of  either  husband  or  wife  after 

marriage not to have child from the marriage may amount 

to cruelty. 

  (xiv)   Where there has been a long period of continuous 

separation,  it  may  fairly  be  concluded  that  the 

matrimonial  bond  is  beyond  repair.  The  marriage 

becomes  a  fiction  though  supported  by  a  legal  tie.  By 

refusing to sever that tie, the law in such cases, does not 

serve the sanctity of marriage; on the contrary, it shows 

scant regard for the feelings and emotions of the parties. 

In such like situations, it may lead to mental cruelty.” 

      In  Naveen Kohli v. Neetu Kohli, 2006 (4) SCC 

558,  the  Hon’ble  Apex  Court  was  considering  a  case of       

irretrievable  breakdown  of  marriage.  In  the  said  case,  the 

wife had been living separately for a long time, but did not 

want  divorce  by  mutual  consent  only  to  make  life  of  her 

husband miserable. The Hon’ble Apex Court, while holding 

the  acts  and  conduct  of  the  wife  as  cruelty,  has  held  as  

under:-  

  "62.   Even  at  this  stage,  the  respondent  does  not  want 

divorce  by  mutual  consent.  From  the  analysis  and 

evaluation  of  the  entire  evidence,  it  is  clear  that  the 

respondent has resolved to live in agony only to make life 

a  miserable  hell  for  the  appellant  as  well.  This  type  of 

adamant and callous attitude, in the context of the facts 

of this case, leaves no manner of doubt in our mind that 

the  respondent  is  bent  upon  treating  the  appellant  with 

mental  cruelty.  It  is  abundantly  clear  that  the  marriage 

between  the  parties  had  broken  down  irretrievably  and 

there  is  no  chance  of  their  coming  together,  or  living 

FAO-1160-2020 (O&M)            - 11-

together again. The  High Court ought to have visualized 

that preservation of such a marriage is totally unworkable 

which  has  ceased  to  be  effective  and  would  be  greater 

source of misery for the parties. 

      xxx     xxx     xxx 

  67.  The  High  Court  ought  to  have  considered  that  a 

human  problem  can  be  properly  resolved  by  adopting  a 

human  approach.  In  the  instant  case,  not  to  grant  a 

decree  of  divorce  would  be  disastrous  for  the  parties. 

Otherwise, there may be a ray of hope for the parties that 

after a passage of time (after obtaining a decree of divorce) 

the  parties  may  psychologically  and  emotionally  settle 

down and start a new chapter in life. 

  68.  In our considered view, looking to the peculiar facts 

of  the  case,  the  High  Court  was  not  justified  in  setting 

aside the order of the Trial Court. In our opinion, wisdom 

lies  in  accepting  the  pragmatic  reality  of  life  and  take  a 

decision  which  would  ultimately  be  conducive  in  the 

interest of both the parties.” 

  Still further, in K. Srinivas Rao

 v. D.A. Deepa, 

2013 (5) SCC 226 has observed that  when a marriage is 

dead  for  all  purposes,  it  cannot  be  revived  by  Court's      

verdict, if the parties are not willing since marriage involves 

human sentiments and emotions and if they have dried up, 

there is hardly any chance of their springing back to life on 

account of artificial reunion created by the Court’s decree.   

    A Coordinate Bench of this Court in  Amandeep 

Goyal  Vs.  Yogesh  Rani , 2022(1)  PLR  479,  while             

considering  the  long  separation  of  10  years  between  the 

parties and the factum of wife not ready and willing to give 

mutual  divorce,  held  that  the  marriage  was  dead  and  it 

FAO-1160-2020 (O&M)            - 12-

amounts  to  cruelty  towards  the  husband.    The  relevant    

extract from the said judgment would read as under:-  

  “20. In the present case, it is not in dispute that bo th the 

appellant  and  respondent  are  working  as  teachers  on 

regular  basis  in  Government  departments.  Further  they 

are  living  separately  since  27.07.2011.  The  elder  son 

(Manav Goyal), who is suffering from cancer, is living with 

appellant-  husband  and  the  younger  son  (Rooham)  is 

staying with the mother. After living separately from her 

husband for more than 10 years, the respondent- wife is 

still not ready to give divorce to him. 

  21.  The  issue  for  consideration  in  the  present  appeal 

would  be  whether  the  relationship  of  the  husband  and 

wife has come to an end and if the respondent-wife is not 

ready  to  give  mutual  divorce  to  the  appellant-  husband, 

whether this act of her, would amount to cruelty towards 

husband, keeping in view the fact that she is not staying 

with  her  husband  for  the  last  10  years  and  there  is  no 

scope that they can cohabit as husband and wife again. 

      xx    xx    xx 

   32.   In  the  present  case,  the  appellant-husband  is 

looking after his son Manav Goyal since 27.07.2011 and 

has borne all the expenses incurred upon his son, who is 

suffering  from  Cancer.  Thus,  if  the  appeal  filed  by  the 

appellant-husband  is  dismissed,  he  will  face  mental 

agony with his son, who is ill and requires repeated check 

ups and treatments from various hospitals. The appellant 

and  the  respondent  are  very  sure  that  they  cannot  live 

together  as  husband  and  wife.  The  appellant-husband 

has shown that he also loves his second son i.e Rooham, 

as  he  brought  gifts  for  him  on  18.08.2021  and  even 

respondent-wife also brought gifts for Manav Goyal. Both 

the appellant and the respondent are regular government 

teachers  and  are  getting  good++  salary  and  they  are 

bringing up one child each. If the parents are not granted 

divorce, then both the children namely Manav Goyal and 

FAO-1160-2020 (O&M)            - 13-

Rooham  Goyal  will  not  be  able  to  meet  each  other  in  a 

positive  environment.  This  will  further  result  in  cruelty 

because  of  the  rigid  attitude  in  giving  divorce.  Further 

when  the  appellant  and  the  respondent  came  to  this 

Court  on  18.08.2021,  they  expressed  their  love  and 

affection  to  child,  who  is  not  staying  with  them.  The 

element of marriage which has become dead will result in 

further loss to both the children. It is a right time if both 

the  children  meet  with  each  other  in  a  positive 

environment as the parents are finally independent. The 

element  of  silence  between  the  parties  will  result  into 

mental cruelty to the children, as both the siblings cannot 

meet  with  each  other.  Mental  cruelty  will  blend  with 

irretrievable and dead marriage is a good ground to grant 

divorce to the parties.” 

    A Division Bench of the Chhattisgarh High Court 

in Duleshwari Sahu Vs. Ramesh Kumar Sahu,

 2023 AIR 

(Chhattishgarh) 95, has held that where the wife had been 

residing  separately  from  the  husband  for  a  long  period 

without  any  justifiable  cause,  the  same  would  amount  to 

cruelty. It was held as under:-  

  “15.   In the present matter, on perusal of the plea dings 

of  the  respective  parties  and  the  evidence  adduced  by 

them  in  support  thereof,  as  also  the  admission  of  the 

parties  and  their  witnesses,  it  is  found  that  the 

respondent wife is living separately from her husband at 

her parental home without any just and reasonable cause 

since  May,  2014.  She  lodged  a  report  on  17/09/2014 

against  the  husband  under  Sections  498-A,  323,  294, 

506  of  IPC  and  after  trial,  he  was  acquitted  of  all  the 

charges. This apart, the wife also made a report against 

the husband and his parents under Protection of Women 

from  Domestic  Violence  Act.  It  is  also  admitted  position 

that the wife filed divorce petition under section 13 of the 

Hindu  Marriage  Act  which  was  dismissed  for  want  of 

FAO-1160-2020 (O&M)            - 14-

prosecution.  It  is  also  admitted  by  the  wife  that  no 

application under section 9 of the Hindu Marriage Act for 

restitution  of  conjugal  rights  was  filed  by  her.  It  is  not 

disputed that the wife is working as Panchayat Secretary 

and  is  also  getting  Rs.  7,000/-  per  month  as 

maintenance.  Therefore,  in  the  given  facts  and 

circumstances  of  the  case,  the  conduct  of  the  wife,  in 

light  of  the  judgments  of  Hon'ble  Supreme  Court  as 

mentioned  above,  the  act  committed  by  the  wife  against 

the  husband  amounts  to  cruelty  and  it  stands  proved 

that she is living separately from the husband since 2014 

without any just and reasonable cause. They are seems to 

be  no  possibility  of  their  re-union.  In  these 

circumstances, this Court finds no illegality or perversity 

in the impugned judgement of the Family Court granting 

decree of divorce in favour of the husband.” 

16.    If the facts of the present case are examined  in 

the light of the law laid down by the Hon’ble Supreme Court 

in  the  aforesaid  judgments,  it  would  come  out  that the   

parties,  who  have  been  living  separately  since  2011,  if  

compelled to live together, would become a fiction supported 

by a legal tie and it would show scant regard for the feelings 

and emotions of the parties.  This, in itself would amount to 

mental cruelty to both the parties.   

17.     In  view  of  the  above,  considering  the  totality  of 

the facts and circumstances of the case, we hold that the 

marriage between the parties has become unworkable  and 

has reached the stage of beyond repair and if the parties are 

called upon to stay together, it may lead to mental cruelty to 

both of them.  Question No.1 is answered in affirmative.  

FAO-1160-2020 (O&M)            - 15-

18.    Consequently, the present appeal is allowed.  The 

impugned judgment and decree passed by the learned trial 

Court, is set aside and the marriage between the parties is 

dissolved by a decree of divorce. Question No.2 is answered, 

accordingly.  

19.    Decree sheet be prepared accordingly.  

20.     However, we grant liberty to the respondent-wife 

to  move  an  appropriate  application  before  learned            

trial/Family  Court  for  grant  of  permanent  alimony. If  any 

such application is filed by the respondent-wife, the same 

shall be considered and decided by the Court concerned, in          

accordance  with  law,  preferably  within  a  period  of 06 

months from the date of filing thereof.  

21.    All  pending  applications(s),  if  any,  shall  also 

stand disposed of.

   (SUDHIR SINGH) 

    JUDGE 

 (SUKHVINDER KAUR) 

           JUDGE 

05.03.2025 

Ajay Prasher  

-   Whether speaking/reasoned: Yes/No 

-  Whether reportable:    Yes/No