Supreme Court: Abhay Manohar Sapre, J. speaking for himself and his brother Judge Uday U. Lalit, gave judgment in a civil appeal arising out of matrimonial dispute whereby the appellant challenged the decree of divorce passed by family court and affirmed by High Court of Jharkhand.

The appellant-wife was married to the respondent-husband, and they had a daughter born out of the wedlock who was of marriageable age. The parties married in 1997, but their relations were not cordial from soon after the marriage. This led to the filing of a divorce petition by the husband against the wife on grounds of cruelty and desertion. The Family Judge dissolved the marriage and the decree was confirmed by the High Court.  Aggrieved thus, present appeal was filed by the wife.

The Supreme Court heard the parties and perused the record. It was noted that the parties were living separately for more than a decade. All attempts to conciliation through mediation had failed. There was absolutely no chance of them living together to continue their marital life.  While referring to Naveen Kohli v. Neelu Kohli, (2006) 4 SCC 558 and Sanghamitra Ghosh v. Kajal Kumar Ghosh, (2007) 2 SCC 220, the Court held that in order to ensure that parties may live peacefully in future and their daughter would be settled properly, a quietus must be given to all litigation between the parties. Consistent with the broad consensus arrived at between the parties, the Court directed the husband to pay Rs 10 lakhs towards permanent alimony and maintenance to the appellant and the daughter. [Manju Kumari Singh v. Avinash Kumar Singh,2018 SCC OnLine SC 739, dated 25-07-2018]

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