LexRAJ KUMAR RANA versus RITA RATHORE
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A 8 c [2015] 2 S.C.R. 990 RAJ KUMAR RANA v. RITA RATHORE (Civil Appeal No. 6161 of 2010) MARCH 10, 2015 [V. GOPALA GOWDA AND R. BANUMATHI, JJ.] Hindu Maniage Act, 1955: s.13 - Divorce petition by husband - Dismissed by trial court and High Court - Appeal - Supreme Court directed appellant-husband to deposit Rs. 10 lacs - On deposit of Rs. 1 o· lacs, parties 0 referred to Mediation Centre - Respondent-wife filed affidavit expressing her consent for divorce and stated that the amount of Rs. 10 lacs deposited by appellant be paid to her as permanent alimony and also as maintenance of the minor son - Pursuant to the affidavit filed by the E respondent-wife and taking into consideration the strained relationship between the parties for long time, judgments of both the courts below set aside - In order to render justice between the parties, in exercise of power u/Article 142 of the Constitution of India, the maniage between the F appellant and the respondent dissolved by mutual consent - Amount of Rs. 10 lacs lying in Court be invested in the name of minor son represented by the respondent in any one of the Nationalized Bank as per the choice of the respondent till he attains majority - The respondent is G permitted to withdraw the periodical interest accrued thereon once in a year directly from the bank and the same shall be utilized for the welfare of the minor son - Constitution of India, 1950 -Article 142. H 990 RAJ KUMAR RANA v. RITA RATHORE 991 .CIVIL APPELLATE JURISDICTION :Civil Appeal No. A 6161 of 2010 From the Judgment and Order dated 10 .11.2008 of the High Court of Himachal Pradesh at Shimla in F.A. 0. No. 266 of 2004. B Harpreet Singh, Rajesh Gupta, Pratap Venugopal, K. J. John & Co. for the Appeallant. Ms. Radhika Gautam, E. C. Agrawala for the Respondent. C The Judgment of the Court was delivered by R. BANUMATHI, J. 1. This appeal arises out of the judgment dated 10.11.2008 passed by the High Court of D Himachal Pradesh at Shimla in FAO (HMA) No.266/2004, dismissing the appellant's appeal and declining to pass the decree of divorce. 2. Marriage between the appellant-husband and E respondent-wife was solemnized on 10.5.1997 and both of them resided together as husband and wife for about nine months. Case of the appellant is that both parties were employed in District Hospital at different places. Appellant was transferred to District Hospital, Solan, Himachal F Pradesh and he started living at Solan. By their joint efforts, they were able to get the respondent transferred to Solan. The respondent-wife became pregnant and she went to her parents house at Nirsu in Rampur, Himachal Pradesh. Case of the appellant is that in February 1998, respondent- G wife left Solan for delivery at her parents house at Rampur and thereafter she never came back and never stayed with the appellant. Parties are said to have separated since February 1998 and a male child was born out of their wedlock at Rampur on 2.6.1998. Appellant alleged that H 992 SUPREME COURT REPORTS [2015) 2 S.C.R. A despite his request, respondent continued to stay with her child at her parents house at Nirsu in Rampur. lnspite of being transferred to Solan, respondent refused to join the appellant at Solan and instead she got herself adjusted at IGMC Shimla. According to the appellant-husband, when B he requested the respondent-wife to part ways by mutual consent, respondent and her parents demanded Rs.10,00,000/- as maintenance. The appellant filed petition for divorce under Section 13 of the Hindu Marriage Act against the respondent on the ground of cruelty and C desertion. Vide its judgment dated 2.1.2003, District Judge, Solan dismissed the petition both on grounds of cruelty and. desertion. Regarding desertion, trial court observed that parties have strained relations for long time and are residing 0 separately on account of exigencies of their services and not on account of hostilities and there was no animus deserendi on the part of the respondent in living separate. The appellant preferred appeal before the High Court and vide its judgment dated 10.11.2008, the High Court E dismissed the appeal. In this appeal, the appellant challenges the correctness of the dismissal of his divorce petition. 3. Vide order dated 25.6.2014, while referring the F parties to mediation, this Court has asked the appellant whether he will be willing to deposit a sum of Rs.10,
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