FAO-M-103-2016 (O&M) & connected matter                                    -1 -

IN THE HIGH COURT OF PUNJAB AND HARYANA 

           AT CHANDIGARH     

Decided on: 24.03.2025 

1.           

FAO-M-103-2016 (O&M)    

Rajesh Yadav

              ...Appellant 

Versus 

Smt. Asha Devi

           ...Respondent   

2.            FAO-M-204-2016 (O&M)    

Smt. Asha Devi

            ...Appellant 

Versus 

Rajesh Yadav

            ...Respondent 

CORAM:  HON'BLE MR. JUSTICE SUDHIR SINGH 

    HON’BLE MRS. JUSTICE SUKHVINDER KAUR 

Present:-  Mr. Rajat Mor, Advocate, 

for appellant-husband. 

  Ms. Ruchi Sekhri, Advocate, 

for respondent-wife. 

SUDHIR SINGH, J. 

    This  order  shall  dispose  of  above  noted  two 

appeals,  as  the  same  have  arisen  out  of  a  common 

judgment  and  decree  dated  10.12.2015  passed  by  the 

learned Additional District Judge, Rewari (for short `the trial 

Court’), whereby while deciding the petition under Section 

FAO-M-103-2016 (O&M) & connected matter                                    -2 -

13 of the Hindu Marriage Act, 1955 (for short `the Act’) filed 

by  the  husband  (Rajesh  Yadav),  a  decree  of  judicial 

separation  was  passed  under  Section  13-A  of  the  Act  (as 

described under Section 10 (2) of the Act).   

2.    FAO-M-103-2016  has  been  preferred  by  the 

husband (Rajesh Yadav) challenging the said decree on the 

ground  that  instead  of  passing  a  decree  for  judicial 

separation,  the  learned  trial  Court  ought  to  have  granted 

the decree  of divorce,  whereas  FAO-M-204-2016  has been 

filed by the wife (Asha Devi) challenging the grant of decree 

of judicial separation. The facts are taken from FAO-M-103-

2016. 

3.     The  aforesaid  petition  had  been  filed  by  the 

husband (hereinafter referred to as ‘the appellant-husband’) 

before  the  trial  Court, inter-alia,  pleading  therein  that  his 

marriage  with  the  respondent-wife  was  solemnized  on 

13.02.2015 as per Hindu rites and out of the said wedlock, 

a son, namely, Parteek, was born.  The appellant-husband 

further  pleaded  that  at  the  time  of  marriage,  he  was 

employed  with  a  firm  of  Charted  Accountant  as  Field 

Assistant at Delhi.  After the marriage, the respondent-wife 

pressurized him either to quit the job or to take her along 

with  him  at  Delhi.  It  was  further  pleaded  that  the 

respondent-wife, under the influence of her mother, started 

levelling  false  allegations  against  the  appellant-husband 

FAO-M-103-2016 (O&M) & connected matter                                    -3 -

and  his  family  members.  Her  behaviour  towards  the 

appellant-husband  and  his  family  members  was  not  good 

and she used to insult and humiliate them. She threatened 

the  appellant  and  his  parents  to  implicate  them  in false 

case.  She  also  threatened  to  commit  suicide.  Earlier,  on 

23.01.2007,  the  appellant-husband  filed  a  petition for 

divorce in a Court at Rewari, but the same was withdrawn 

on  the  assurance  of  the  respondent-wife  that  she  would 

mend her ways. The appellant-husband again filed a divorce 

petition on 27.08.2010, but the same was also withdrawn 

on  23.08.2011.    It  was  pleaded  that  on  01.08.2010, the 

respondent-wife  had  stolen  the  key  of  her  mother-in-law 

with an ulterior motive and in that regard, the matter was 

reported  to  the  police  by  the  father  of  the  appellant-

husband,  whereupon  DDR  No.358  dated  02.08.2010  was 

registered against the respondent-wife. On 11.08.2010, the 

father of respondent-wife took her to her parental home and 

thereafter, she never came back to the matrimonial home.   

4.      Upon  notice,  the  respondent-wife  entered 

appearance  and  filed  her  written  statement  denying the 

allegations in the petition. It was specifically denied that the 

behaviour of the respondent-wife was not good towards the 

appellant-husband.  Rather,  it  was  pleaded  that  she had 

suffered harassment, taunting, teasing and mental cruelty 

at  the  hands  of  the  appellant-husband  and  his  family 

FAO-M-103-2016 (O&M) & connected matter                                    -4 -

members. It was further pleaded that she was given beating 

by  the  appellant-husband  on  account  of  bringing 

insufficient  dowry.  Due  to  this  reason,  she  had  filed  a 

complaint  under  Sections  498-A/406/34  IPC  against  the 

appellant-husband  and  his  family  members.  In  fact, the 

appellant-husband  had  deserted  her  for  bringing 

inadequate  dowry.    Accordingly,  a  prayer  for  dismissal  of 

the petition was made  

5.      On the basis of the pleadings of the parties, the 

following issues were framed by the trial Court:- 

1)  Whether the petitioner has been treated 

with  cruelty  at  the  hands  of  the 

respondent? If so, its effect? OPP 

2)  Whether  the  petitioner  is  entitled  for 

decree  of  divorce  under  Section  13  (1) 

(ia) of HM Act on the ground alleged in 

the petition? OPP 

3)  Whether the petition of the petitioner is 

not  maintainable  in  the  present  form? 

OPR 

4) Whether  the petitioner has no cause of 

action to file the present petition? OPR 

5. Whether  the  petitioner  has  concealed 

the  true  and  material  facts  from  the 

Court? OPR 

6. Relief.”  

6.      In  evidence,  the  appellant-husband  himself 

stepped into the witness box as PW-1 and examined P W-2 

Ram  Kishan  (his  father).  On  the  other  hand,  the 

respondent-wife  herself  appeared  as  RW-1  and  examined 

her father Birender Singh as RW-2. 

7.      The  learned  trial  Court,  after  taking  into 

consideration rival contentions of the parties and evidence 

FAO-M-103-2016 (O&M) & connected matter                                    -5 -

on record, partly allowed the petition filed by the appellant-

husband, as noticed above.  

8.    Learned  counsel  for  the  appellant-husband  has 

vehemently argued that the learned trial Court has returned 

a finding that the Court could not lose sight of the fact that 

the wife had raised finger towards her father-in-law stating 

that he was having an evil eye upon her and that both the 

parties  had  lost  faith  in  their  relationship  and  they  were 

committing  cruelty  towards  each  other  by  levelling 

allegations of one kind or the other. It is, thus, argued that 

in such circumstances, it was incumbent upon the learned 

trial  Court  to  grant  a  decree  of divorce  instead  of  judicial 

separation.    It  is  also  argued  that  the  decree  for judicial 

separation  is  nothing,  but  a  step  in  aid  to  the  decree  of 

divorce.  It is further argued that the marriage between the 

parties  was  solemnized  on  13.02.2005  and  the  divorce 

petition  was  filed  on  23.07.2013.  The  parties  have been 

living separately since 2010 and thus, keeping in view the 

long separation between them, the marriage has become a 

dead wood for all purposes.  It is also argued that during 

the  aforesaid  period  of  separation,  no  effort  was  made  by 

the  respondent-wife  to  join  the  company of  the appellant-

husband or move an application under Section 9 of the Act. 

It  is  further  argued  that  in  the  FIR  got  registered  by  the 

respondent-wife under Sections 498-A, 323, 325, 354, 406, 

FAO-M-103-2016 (O&M) & connected matter                                    -6 -

506  IPC,  the  appellant-husband  and  his  family  members, 

were  acquitted  by  the  trial  Court  vide  judgment  dated 

03.10.2015  and  the  said  finding  has  not  been  altered  or 

modified in an appeal or revision, as the case may be, by 

any higher Court.  

9.    On  the  other  hand,  the  learned  counsel  for  the 

respondent-wife has vehemently contended that the learned 

trial Court has wrongly held that the respondent-wife had 

caused  cruelty  towards  the  appellant-husband  and  his 

family members. Even otherwise, it is contended that if, the 

findings recorded by the trial Court are admitted to be true 

at their face value, then also it would be apparent that the 

appellant-husband has also been held guilty of committing 

cruelty  towards  the  respondent-wife.  Learned  counsel  for 

the  respondent-wife  has  further  contended  that  when  the 

appellant-husband  himself  has  been  held  guilty  of 

committing  cruelty  towards  the  respondent-wife,  he could 

not  have  been  held  entitled  to  the  decree  of  judicial 

separation. It is also argued that acquittal of the appellant-

husband and his family members in an FIR got registered 

for various offences, including the matrimonial offences, is 

no ground to hold that she had committed any cruelt y to 

her  husband  or  in-laws.  Learned  counsel  for  the 

respondent-wife has further argued that merely because the 

parties  have  been  living  separately  for  a  long  time,  is  no 

FAO-M-103-2016 (O&M) & connected matter                                    -7 -

ground to grant the decree of divorce, especially when the 

respondent-wife  is  still  ready  and  willing  to  live in  the 

company of the appellant-husband. 

10.     We  have  heard  learned  counsel  for  the  parties 

and have also gone through the records of the case.  

11.    In  our  opinion,  the  following  questions  would 

arise for adjudication in the present appeal:-  

“1.  Whether,  in  view  of  a  long  separation 

between  the  parties,  a  decree  for 

judicial  separation  could  be  converted 

into that of divorce?  

2.    If  the  answer  of  question  No.1  is  in 

affirmative,  whether  the  decree  of 

judicial  separation  is  required  to  be 

converted into a decree of divorce?” 

12.    Now,  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 14 years and during this period, 

there  has  been  no  resumption  of  their  relationship and 

rather on account of protracted litigation, the same has got 

worsened day by day.  

13.    In the present case, efforts have been made firstly 

to  resolve  the matrimonial  dispute  through  the process of 

mediation, which is one of the effective modes of alternative 

mechanism  in  resolving  the  personal  disputes,  but  the 

mediation  between  the  parties  failed.  The  parties  were 

directed to be present before the Mediator vide order dated 

06.09.2016  passed  by  a  Co-ordinate  Bench  of  this  Court.  

FAO-M-103-2016 (O&M) & connected matter                                    -8 -

The  report  dated  04.11.2016  of  the  Mediator,  reads as 

under:-     

“Single  session  took  place.  Respondent  wife  never 

joined mediation proceedings despite notices. Hence, 

the case file is sent back to the Hon’ble High Court.” 

14.    Thereafter,  vide  order  dated  22.02.2017,  parties 

were  again  directed  to  appear  before  the  Mediation and 

Conciliation Centre of this Court.  Report dated 16.03.2017 

of the Mediator reads as under:-  

“

Single  as  well  as  separate  sessions  held  with  the 

parties.  However,  the  parties  could  not  reconcile  the 

matter.    Therefore,  the  case  is  sent  back  to  the 

Hon’ble High Court

.” 

15.     Indisputably,  the  parties  have  been  living 

separately since 2010.  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.  The  mediation  proceedings  before  this  Court,  for 

an amicable settlement of the dispute between the parties, 

remained  unsuccessful.  This  further  speaks  of  the 

bitterness  of  their  relationship.    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.  

FAO-M-103-2016 (O&M) & connected matter                                    -9 -

16.    It  is  well  settled  that  in  order  to  constitute  a 

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 

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.    

17.    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 

FAO-M-103-2016 (O&M) & connected matter                                    -10

-

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. 

  (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. 

FAO-M-103-2016 (O&M) & connected matter                                    -11

-

  (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 

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 

FAO-M-103-2016 (O&M) & connected matter                                    -12

-

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 

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 

FAO-M-103-2016 (O&M) & connected matter                                    -13

-

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 

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 both  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 

FAO-M-103-2016 (O&M) & connected matter                                    -14

-

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 

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:-  

FAO-M-103-2016 (O&M) & connected matter                                    -15

-

  “15.   In the present matter, on perusal of the pleadings  

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 

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.” 

18.    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  2010,  if 

compelled to live together, would become a fiction supported 

FAO-M-103-2016 (O&M) & connected matter                                    -16

-

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

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

mental cruelty to both the parties.   

19.    As  would  appear  from  the  impugned  judgment 

and decree passed by the learned trial Court, the appellant-

husband and his family members stood acquitted in the FIR 

got registered by the respondent-wife.  The said FIR was in 

respect  of  various  offences,  including  the  offence under 

Section 498-A IPC.  There is no material on record that the 

finding of acquittal in the said FIR recorded by the learned 

trial  Court  vide  judgment  dated  03.10.2015  has  been 

altered, modified or set aside by any higher Court. In Rani 

Narasimha Sastry vs. Rani Suneela Rani, 2019 (Suppl .) 

Civil  Court  Cases  201,  it  has  been  held  by  the  Hon’ble 

Supreme  Court  that  if  the  wife  initiates  criminal 

proceedings against the husband and his family memb ers 

and if ultimately they are acquitted of the charges framed 

against them, the same amounts to cruelty and divorce can 

very well be granted on the said ground.  

20.    Another  fact,  which  needs  to  be  noticed  is  that 

the learned trial Court has also found that the respondent-

wife  had  levelled  allegations  against  the  character  of  her 

father-in-law  saying  that  he  was  having  an  evil  eye  upon 

her, but she could not substantiate the said plea by leading 

any cogent or convincing evidence.  

FAO-M-103-2016 (O&M) & connected matter                                    -17

-

21.     Still  further,  there  is  nothing  on  record  to 

indicate that since the date of filing of the divorce petition 

by  the  appellant-husband,  the  respondent-wife  had  made 

any  effort  to  join  her  company  or  bring  her  back  to  the 

matrimonial  home  and/or  had  filed  any  petition  under 

Section 9 of the Act for restitution of conjugal rights.   

22.     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.  

23.    As  a  consequence  to  the  decision  of  Question 

No.1,  the  decree  of  judicial  separation  dated  10.12.2015 

passed by the learned trial Court is converted into a decree 

of divorce.   The impugned judgment and decree passed by 

the  learned  trial  Court,  is  modified  and  the  marriage 

between  the  parties  is  dissolved  by  a  decree  of  divorce. 

Question No.2  is answered, accordingly. Consequently, the 

appeal i.e.FAO-M-103-2016 filed by the husband is allowed, 

whereas  FAO-M-204-2016  filed  by  the  respondent-wife  is 

dismissed. 

24.    Decree sheet be prepared accordingly.  

25.    Pending  application(s),  if  any,  shall  also  stand 

disposed of.  

FAO-M-103-2016 (O&M) & connected matter                                    -18

-

26.     However, the respondent-wife will be at liberty to 

move  an  appropriate  application  for  grant  of  permanent 

alimony before the learned Family Court. We make it clear 

that  if  any  such  application  is  moved,  the  same  shall  be 

decided  by  the  learned  Family  Court  in  accordance  with 

law, preferably within a period of six months.        

              [ SUDHIR SINGH ]  

                        JUDGE 

                 [ SUKHVINDER KAUR ]

                       JUDGE 

24.03.2025              

Ajay Prasher 

Whether speaking/reasoned      Yes/No 

Whether reportable        Yes/No