LexBHEEMRAYA versus SUNEETHA
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A B [2013] 10 S.C.R. 218 BHEEMRAYA V. SUNEETHA (Civil Appeal No.8572 of 2013) SEPTEMBER 23, 2013 [SURINDER SINGH NIJJAR AND FAKKIR MOHAMED IBRAHIM KALIFULLA, JJ.] Family Law - Matrimonial dispute - Two suits by wife, C one for restraining the husband from marrying during her lifetime and another for perpetual injunction restraining the husband and his father from alienating suit property as she herself and her daughter (born out of the marriage) were entitled to 1!3rd share - She also filed petition uls. 9 of Hindu D Marriage Act - Trial court decided the suit on merits - Order affirmed by first appellate court - Petition u/s. 9 dismissed by trial court - High Court held that suits were not maint.ainab/e because the plaintiff was a minor at the time of filing the suits - As regards the petition u/s. 9, High Court held that, in view E of the fact that both the parties were minor at the time of marriage, the marriage would be void - However, the court gave liberty to the wife to initiate criminal proceedings u/s. 376 /PC against the husband - On appeal, held: The relief sought by the wife, in effect, was for restitution of conjugal F rights and maintenance for her child - The dispute was essentially a matrimonial dispute - Therefore, the court erred in making the observation giving her liberty to initiate criminal proceedings, rather than encouraging and persuading the parties to reconcile - In matrimonial matters it is paramount G duty of the Court to restore peace in family - Only as a last resort, the case should be decided on merits - The appropriate course, in the instant case, would have been that the case was referred for conciliation/mediation. H 218 BHEEMRAYA v. SUNEETHA 219 CIVIL APPELLATE JURISDICTION : Civil Appeal No. A 8572 of 2013. From the Judgment & Order dated 16.12.2010 of the High Cour of Karnataka Circuit Bench at Gulbarga in Misc. First Appeal No. 31408 of 2009 (MC). Sudha Gupta for the Appellant. Shirish K. Deshpande for the Respondent. The following Order of the Court was delivered by ORDER _ 1. Delay condoned. 2. Leave granted. 3. We have heard the learned counsel for the parties at length. B c D 4. · Undoubtedly, both the parties were minor at the time when the respondent claims that they were married. She further E alleges that she gave birth to a daughter when the parties lived together as husband and wife. 5. Respondent fifed a suit with a prayer that the appellant be restrained from marrying anyone else during her fife time. She also fifed another suit claiming that she and her daughter F are entitled to 1 /3rd share of the property owned by the appellant and his father. She, therefore, prayed for ~ perpetual injunction restraining the appellant and his father from alienating the suit property. 6. In the two suits filed by the respondent, the trial Court in spite of recording findings of fact that parties were minor at the time of the alleged marriage, proceeded to decide the two suits on merits. The first appellate Court affirmed the findings of the G trial Court in both the suits. H 220 SUPREME COURT REPORTS [2013] 10 S.C.R. A 7. The respondent filed two Regular Second Appeals in the High Court. The finding that the plaintiff (respondent) was minor at the time of the marriage was affirmed by the High Court. However, the High Court held that since the plaintiff/ respondent was a minor, at the time when the suits were filed, s they were not maintainable. Therefore, the trial Court had no jurisdiction to decide the same on merits. The findings recorded on merits were set aside. The Regular Second Appeals were partly allowed as indicated above~ 8. The respondent had also filed a petition under Section C 9 of the Hindu Marriage Act, 1955, which was dismissed. She then filed Misc. First Appeal No.31408 of 2009, in which the High Court passed the impugned order, dismissing the same. Whilst dismissing the appeal, the High Court held that in view of Section 5(iii) of the Hindu Marriage Act, 1955, clearly, the D marriage would be void. In view of this finding, the High Court further observed that it would be open to the respondent to initiate criminal proceedings for prosecution of the appellant for an offence punishable under Section 376 of the Indian Penal Code. In our opinion, the High Court was not justified in making E such observations. The only relief sought by the respondent was for restitu
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