R. LAKSHMI
A
v.
K. SARASWATHI AMMAL
SEPTEMBER 27, 1996
[B.P. JEEVAN REDDY AND KS. PARIPOORNAN, JJ.)
B
Code of Civil Procedure, 1908:
Order IX Rule 13-Ex-parte decre~Application for setting it
aside-Husband died after obtaining ex-parte decree of divorce-Wife's ap-
C
plication for setting aside the said decre~Trial Court dismissed the applica-
tion holding that since divorce is a personal remedy, it cannot be pursued
after death of husband-field, even though husband is dead, decree obtained
by him is effective in law and determines the status of the applicant as wife
apart from detemiining her rights in the properties of her deceased hus-
band-This gives her locus standi and right to contest divorce proceedings D
even after death of her husband-Matter remitted to trial court to dispose of
the application filed by the applicant under Order IX R, 13 on merits.
Family Law.
Divorce proceedings-Held, wife has locus standi and right to contest E
the application for setting <!:fide ex parte decree of divorce even after death of
her husband, as it determines her status apurt from determining her rights in
the properties of her deceased husband.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos.12664-65
~~
F
From the Judgment and Order dated 23.12.88 of the Madras High
Court in C.R.P. No. 2556-57of1986.
Ms. Bina Gupfa, Ms. T. Sudha and Ramesh Singh for the-Appellant.
The following Order of the Court was delivered :
Though the respondent is served, no one appears for the Respon-
dent.
Leave granted.
79
G
H
80
SUPREME COURT REPORTS [1996) SUPP. 7 S.C.R.
A
The appellant is the wife, against whom her husband had obtained
an ex-parte decree of divorce. After obtaining the decree, the husband
died. The wife on coming to know of the ex-parte decree, applied for
setting aside the decree of divorce under Order IX Rule 13 of the Code
of Civil Procedure. The Trial Court dismissed the said application observ-
B ing that since the divorce is a personal remedy, it cannot be pursued after
the death of the husband. On appeal, the Trial Court's view was reversed.
But the Appellate Court's view has in turn been reversed by the High
Court.
We are of the opinion that the wife should be and is competent to
C maintain the application under Order IX Rule 13. Even though the hus-
band is dead, yet the decree obtained by him is effective in law and
determines the status of the appellant. If the appellant says that it is an
ex-parte decree and ought to be set aside, her application has to be heard
on merits. The decree of divorce determines her status as a wife apart from
determining her rights in the properties of her deceased husband. This
D gives her sufficient locus standi and right to contest the divorce proceedings
even after the death of her husband.
Accordingly, the appeal is allowed and the matter is remitted to the
Trial Court to dispose of the application filed by the appellant under Order
E IX Rule 13 on merits in accordance with law. No costs.
Ms. Bina Gupta says that the appellant has been provided a job in
the Electricity Board on compassionate grounds on the basis that she is
the wife of the deceased employee. Pending disposal of the divorce
proceedings finally, it is directed that she will not be disturbed from. the
F
said post.
R.P.
Lex