REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2012 OF 2013

SHRI RAKESH RAMAN           … APPELLANT

Versus

SMT. KAVITA      …RESPONDENT

J U D G M E N T

SUDHANSHU DHULIA, J.

1.This appeal arises out of a divorce proceeding initiated by

the appellant under Section 13 of the Hindu Marriage Act,

1955, (hereinafter referred to as the “Act”), in the Court of

Additional District Judge (North), Tis Hazari Courts, Delhi. His

suit was decreed and the marriage was dissolved by the Order

of the Additional District Judge (North) dated 02.05.2009.  The

respondent/wife, then, filed an appeal before the Delhi High

Court which has set aside the order of the Trial Court and

Page 1 of 17

dismissed the petition of the husband. Aggrieved by the said

Order,   the   appellant/husband   has   filed   a   Special   Leave

Petition before  this  Court,  in which leave was  granted  on

26.02.2013.

2.The appellant and the respondent were married under

Hindu   rituals   and   customs   in   Delhi,   on   16.04.1994.

Regrettably, it did not take long for the marital discord to set

in their marital life.  The appellant’s case is that his wife was

not happy in their small dwelling, and used offensive, even

abusive language against him. It has also been alleged that in

September, 1994, she got her pregnancy terminated, without

any   prior   intimation   to   her   husband   (this   allegation   was

denied by the wife and could never be proved against her). It

was in September 1994, again when she left her matrimonial

home, but due to the efforts made by the well­wishers and

relatives,   they   started   living   together   from   March   1995

onwards.  This again did not last long, as on 16.02.1998 she

left her matrimonial house, and lodged a complaint with the

local police on 16/17.02.1998.  In March 1998, she agreed to

Page 2 of 17

join her husband, on the condition that the appellant would

take another accommodation and consequently in April, 1998

another house was taken on rent, and the two started living

together in the new house.   But then, on 24.08.1998, the

appellant  alleges that  he  was  beaten by his wife and her

brother.  On 29.11.1998, he was kept out of his own house for

the entire night.   On 17.12.1998 she left her matrimonial

house   and   lodged   an   FIR   against   the   appellant   and   his

brother, under Section 498A/406 of the Indian Penal Code, at

Anand Parbat Police Station, New Delhi.   The appellant and

his   brother   were   arrested   the   same   day,   while   they   were

attending a marriage ceremony, and this was done in the

presence   of   15   to  20   of   his   friends.     Later   the  two  were

released on bail, though the wife persisted with the matter and

even moved an application for cancellation of their bail. The

wife then filed a complaint under Sections 323 and 324 read

with Section 34 IPC against the appellant/husband and his

family members, however, they were subsequently discharged

from   the   case.   The   respondent   also   initiated   proceedings

against appellant under Section 107 read with Section 150 of

Page 3 of 17

the Code of Criminal Procedure. She then filed a petition,

under Section 18 of Hindu Adoption and Maintenance Act,

1956, for her maintenance. 

3.Left by his wife and burdened with multiple litigations

slapped on him, the appellant took the decision to end the

matrimonial   relations.   He   thus   moved   his   petition   for

dissolution of marriage under Section 13(1) (ia) & (ib) of Hindu

Marriage Act, 1955, before the Additional District Judge, North

Delhi on 20.09.2002, inter alia, on the facts, as narrated in the

preceding paragraph.

4.The   respondent   denies   that   she   ever   ‘deserted’   her

husband or inflicted any cruelty on him. Her counsel would

submit that she only took recourse to legal avenues available

to her under the law. She alleges that her ornaments which

were her ‘stridhan’, were taken away and were never returned,

and how she was forced to file a case against her husband

under Sections 498A & 406 of the Indian Penal Code (IPC). It

was also her case that she had made every possible effort for

reconciliation, but due to the non­cooperation of the appellant,

Page 4 of 17

all   efforts   towards   mediation   and   settlement   resulted   in

failure.   She   has   denied   that   she   had   terminated   her

pregnancy.

5.The   Family   Court   on   15.10.2003   framed   issues   on

cruelty and desertion.   The Trial Court gave the findings on

cruelty as well as desertion in favour of the husband and a

decree for the dissolution of marriage was passed.

6.The High Court in appeal, came to the conclusion that

the mere fact that the respondent did not allow her husband

to enter his house on 29.11.1998, would not prove that it was

her intention to bring cohabitation permanently to an end and

therefore the ground of dissolution of marriage on desertion

were not made out. As far as filing of various complaints under

Sections 323, 324 and 498A IPC are concerned, the High

Court was of the view that mere filing of such complaints, or

their result in acquittal would not amount to cruelty, as the

wife was only exercising her options available to her under the

law. Moreover, what has to be seen are also the circumstances

under which these complaints were filed.

Page 5 of 17

7.We have heard Mr. S.K. Rungta, learned Senior Advocate

for   the   appellant/husband   and   Mr.   S.K.   Bhalla   learned

Advocate for the respondent/wife at length and perused the

material on record.

8.This case has travelled from the Family Court to the High

Court and now finally to this Court. The decision of Delhi High

Court is of 08.04.2011, which goes back to twelve years.  We

have to take into consideration all the facts which are before

us as of now.  To our mind the facts which we must take into

account are: (i) that the “couple” is now living separately for

the last almost 25 years, and all these years there has been no

cohabitation between them.  (ii) That there is no child out of

the wedlock, and the couple lived together as husband and

wife for barely 4 years.  (iii) That repeated efforts by the Courts

for reconciliation or settlement have resulted in failure.

9.      At the very initial stage the Trial Court had sent the

parties for mediation, which did not succeed.  This Court had

also sent the two for mediation, which failed.  The case was

again sent for settlement in the Lok Adalat but with no results.

Page 6 of 17

On   11.04.2015,   this   Court   again   requested   the   parties   to

explore   possibilities   of   living   together,   but   nothing

materialised.     Then   on   09.05.2015,   this   Court   asked   the

parties to come to some mutual settlement, but in vain. In

other words, every single effort of the Court and the mediators,

towards a compromise or settlement has led to a blind alley.

Even now, before giving a formal hearing to the parties we

tried to gather the current situation from the parties. The

appellant has unequivocally stated that there is no room for

any compromise or settlement and he requests that a decision

be made in this case on its merits, whereas the counsel for the

respondent apprised this Court that the respondent would like

to save her marriage and he prays for mediation once again.

He would also submit that no ground for divorce has been

made out and the well­considered decision of Delhi High Court

should be upheld.

10.       The husband and wife, who are before us have been

living separately since the last 25 years.  There is no child out

of the wedlock.   There are bitter allegations of cruelty and

Page 7 of 17

desertion from both the sides and multiple litigations between

the   two   in   the   last   more   than   25   years.   This   embittered

relationship between the appellant and the respondent which

has not witnessed any moment of peace for the last 25 years is

a marital relationship only on paper. The fact is that this

relationship has broken down irretrievably long back.   

11.  The High Court has taken a view that mere filing of

criminal   cases   against   the   appellant­husband   would   not

constitute cruelty.  All the same, the number of criminal cases

filed by the respondent­wife against the appellant­husband are

far too many which have been discussed above.   All these

cases have either resulted in discharge or acquittal of the

appellant­husband, if not before the pronouncement of the

Judgment of the Delhi High Court but definitely after the

pronouncement  of the  Judgment  of the  Delhi  High Court.

Moreover, a three Judge Bench of this Court in Naveen Kohli

v. Neelu Kohli

1

 held that repeatedly filing of criminal cases by

one party against the other in a matrimonial matter would

1 (2006) 4 SCC 558

Page 8 of 17

amount to cruelty and the same was reiterated by a Division

Bench of this Court in K. Srinivas Rao v. D.A. Deepa

2

.

12.Other aspect which we must consider is the fact that for

the last 25 years the appellant and respondent, are living

separately, and have not cohabitated. There is absolutely no

scope of reconciliation between the parties. There is in fact no

bond between the two and as the Law Commission in its 71st

report said about such a marriage, which is a marriage which

has  de   facto  broken   down,   and   only   needs   a  de   jure

recognition by the law.  The same was reiterated by the Law

Commission in its 217

th

 report.

13.Under similar circumstances, this Court in R. Srinivas

Kumar v. R. Shametha

3

, Munish Kakkar v. Nidhi Kakkar

4

and Neha Tyagi v. Lieutenant Colonel Deepak Tyagi

5

 has

held   that   an   irretrievable   marriage   is   a   marriage   where

husband   and   wife   have   been   living   separately   for   a

2 (2013) 5 SCC 226 

3 (2019) 9 SCC 409

4 (2020) 14 SCC 657

5 (2022) 3 SCC 86

Page 9 of 17

considerable period and there is absolutely no chance of their

living together again. In all the above cited three cases, this

Court   in   exercise   of   its   power   under   Article   142   of   the

Constitution of India has dissolved the marriage on the ground

of irretrievable breakdown as a ground, which otherwise does

not exist under the Hindu Marriage Act.

14.In Naveen Kohli (supra), a strong recommendation has

been made by this Court to the Union of India to consider

adding   irretrievable   breakdown   down   of   a   marriage   as   a

ground for divorce under the Hindu Marriage Act.

15.The   multiple   Court   battles   between   them   and   the

repeated   failures   in   mediation   and   conciliation   is   at   least

testimony of this fact that no bond now survive between the

couple,   it   is   indeed   a   marriage   which   has   broken   down

irretrievably. 

16.Matrimonial   cases   before   the   Courts   pose   a   different

challenge,   quite   unlike   any   other,   as   we   are   dealing   with

human relationships with its bundle of emotions, with all its

Page 10 of 17

faults and frailties.     It is not possible in every case to pin

point to an act of “cruelty” or blameworthy conduct of the

spouse.  The nature of relationship, the general behaviour of

the parties towards each other, or long separation between the

two   are   relevant   factors   which   a   Court   must   take   into

consideration.   In  Samar Ghosh  v. Jaya Ghosh

6

  a three

judge Bench of this Court had dealt in detail as to what would

constitute cruelty under Section 13 (1) (ia) of the Act.   An

important guideline in the above decision is on the approach

of a Court in determining cruelty. What has to be examined

here is the entire matrimonial relationship, as cruelty may not

be in a violent act or acts but in a given case has to be

gathered from injurious reproaches, complaints, accusations,

taunts, etc.   The Court relied on the definition of cruelty in

matrimonial relationships in Halsbury’s Laws of England (Vol

13, 4

th

  Edn, Para 1269, Pg 602) which must be reproduced

here:

“The general rule in all cases of cruelty is that

the   entire   matrimonial   relationship   must   be

considered,   and   that   rule   is   of   special   value

when the cruelty consists not of violent acts but

of   injurious   reproaches,   complaints,

6 (2007) 4 SCC 511

Page 11 of 17

accusations   or   taunts.   In   cases   where   no

violence is averred, it is undesirable to consider

judicial pronouncements with a view to creating

certain categories of acts or conduct as having

or lacking the nature or quality which renders

them capable or incapable in all circumstances

of amounting to cruelty; for it is the effect of the

conduct   rather   than   its   nature   which   is   of

paramount importance in assessing a complaint

of cruelty. Whether one spouse has been guilty

of cruelty to the other is essentially a question

of fact and previously decided cases have little,

if any, value. The court should bear in mind the

physical and mental condition of the parties as

well as their social status, and should consider

the impact of the personality and conduct of

one spouse on the mind of the other, weighing

all incidents and quarrels between the spouses

from  that point of view; further, the conduct

alleged must be examined in the light of the

complainant's capacity for endurance and the

extent to which that capacity is known to the

other   spouse.   Malevolent   intention   is   not

essential   to   cruelty   but   it   is   an   important

element where it exists.”

The view taken by the Delhi High Court in the present

case that mere filing of criminal cases by the wife does not

constitute   cruelty   as   what   has   also   to   be   seen   are   the

circumstances under which cases were filed, is a finding we do

not wish to disregard totally, in fact as a pure proposition of

law it may be correct, but then we must also closely examine

the entire facts of the case which are now before us.  When we

take into consideration the facts as they exist today, we are

Page 12 of 17

convinced   that   continuation   of   this   marriage   would   mean

continuation of cruelty, which each now inflicts on the other.

Irretrievable breakdown of a marriage may not be a ground for

dissolution of marriage, under the Hindu Marriage Act, but

cruelty is.  A marriage can be dissolved by a decree of divorce,

inter alia, on the ground when the other party “has, after the

solemnization   of   the   marriage   treated   the   petitioner   with

cruelty”

7

.   In our considered opinion, a marital relationship

which has only become more bitter and acrimonious over the

years, does nothing but inflicts cruelty on both the sides.  To

keep the fa

çade of this broken marriage alive would be doing

injustice to both the parties.   A marriage which has broken

down irretrievably, in our opinion spells cruelty to both the

parties, as in such a relationship each party is treating the

other with cruelty.  It is therefore a ground for dissolution of

marriage under Section 13 (1) (ia) of the Act. 

17.Cruelty has not been defined under the Act.   All the

same, the context where it has been used, which is as a

ground for dissolution of a marriage would show that it has to

7 Section 13 (1) (ia) of the Hindu Marriage Act, 1955

Page 13 of 17

be seen as a ‘human conduct’ and ‘behavior” in a matrimonial

relationship.   While  dealing   in the   case  of  Samar  Ghosh

(supra) this Court opined that cruelty can be physical as well

as mental: ­

  “46…If it is physical, it is a question of

fact   and   degree.     If   it   is   mental,   the

enquiry must begin as to the nature of

the cruel treatment and then as to the

impact of such treatment on the mind of

the   spouse.     Whether   it   caused

reasonable apprehension that it would be

harmful   or   injurious   to   live   with   the

other, ultimately, is a matter of inference

to be drawn by taking into account the

nature of the conduct and its effect on the

complaining spouse.

Cruelty can be even unintentional: ­

…The   absence   of   intention   should   not

make   any   difference   in   the   case,   if   by

ordinary sense in human affairs, the act

complained   of   could   otherwise   be

regarded as cruelty.   Intention is not a

necessary element in cruelty.   The relief

to   the   party   cannot   be   denied   on   the

ground that there has been no deliberate

or wilful ill­treatment.”

This Court   though   did   ultimately   give   certain

illustrations of mental cruelty.  Some of these are as follows: 

(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.

Page 14 of 17

(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.        

(emphasis supplied)

18.We have a married couple before us who have barely

stayed together as a couple for four years and who have now

been living separately for the last 25 years.  There is no child

out   of   the   wedlock.     The   matrimonial   bond   is   completely

broken and is beyond repair.   We have no doubt that this

relationship must end as its continuation is causing cruelty on

both   the   sides.     The   long   separation   and   absence   of

cohabitation and the complete breakdown of all meaningful

Page 15 of 17

bonds and the existing bitterness between the two, has to be

read as cruelty under Section 13(1) (ia) of the 1955 Act.  We

therefore hold that in a given case, such as the one at hand,

where the marital relationship has broken down irretrievably,

where there is a long separation and absence of cohabitation

(as in the present case for the last 25 years), with multiple

Court cases between the parties; then continuation of such a

‘marriage’ would only mean giving sanction to cruelty which

each is inflicting on the other.  We are also conscious of the

fact that a dissolution of this marriage would affect only the

two parties as there is no child out of the wedlock.

19.Under these circumstances, we uphold the Order of the

Trial Court, though for different grounds given by us in our

order, and we set aside the Order of the High Court and grant

a decree of divorce to the appellant/husband.  Their marriage

shall stand dissolved.

20.However,   considering   the   fact   that   the

appellant/husband   is   an   employee   in   Life   Insurance

Corporation, as we have been informed at the Bar and his

Page 16 of 17

present salary is more than Rs.1,00,000/­ (One Lakh Rupees)

per month, we deem it fit and proper that he gives an amount

of Rs.30,00,000/­ (Thirty Lakh Rupees) to the respondent/wife

as permanent alimony. This amount of Rs.30,00,000/­ (Thirty

Lakh   Rupees)   shall   be   deposited   in   the   name   of   the

respondent, within a period of four weeks from today with the

Registry of this Court. The decree of divorce shall be made

effective only from the date of such a deposit. On the event of

such deposit, the Registry after verifying the credentials of the

respondent/wife   shall   disburse   the   amount   to   the

respondent/wife without further reference to this Court.

With the aforesaid directions, the appeal stands allowed. 

          ..……….………………….J.

 [SUDHANSHU DHULIA]

    ...………………………….J.

 [J. B. PARDIWALA]

New Delhi.

April 26, 2023. 

Page 17 of 17