BHAGWATI @ REENA Vs ANIL CHOUBEY
Bench: N.V. RAMANA,PRAFULLA C. PANT
Case number: C.A. No.-004890-004890 / 2017
Diary number: 25633 / 2015
Advocates: NITIN BHARDWAJ Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4890 OF 2017 (Arising out of S.L.P.(C) No.23492 of 2015)
BHAGWATI @ REENA Appellant(s)
Versus
ANIL CHOUBEY Respondent(s)
O R D E R
Leave granted.
2. This appeal is preferred by the
appellant/wife questioning the order dated
06-05-2015 passed by the High Court of Madhya
Pradesh at Jabalpur in First Appeal No. 623 of
2005 whereby the High Court confirmed the order
passed by the Family Court dated 17-06-2005 in
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Civil Suit No.24-A/2002 declaring the marriage
between the appellant/wife and the
respondent/husband as void ab initio on account of
appellant/wife having not completed 18 years of
age at the time of marriage.
3. The respondent/husband filed Civil Suit
No. 24-A/2002 on the file of the Presiding
Officer, Family Court seeking declaration of the
marriage between the parties solemnized on
07-07-1999 as null and void and sought for a
decree of annulment.
4. It is the specific case of the husband
that under the threat of registering a false
complaint he was forced to marry the
appellant-wife. Several complaints were given by
her and he was put to lot of stress and coercion.
It is also his specific case that their marriage
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was not consummated willfully. There was a threat
to his life at the hands of his wife and her
family after the marriage. He has also stated that
at the time of marriage, his wife was less than 18
years of age and hence sought for annulment of
marriage.
5. In response to this, the appellant-wife
stated that marriage was not performed by exerting
pressure and the same was solemnized with the
sheer will and consent of the husband. She stated
that marriage was consummated between the parties
and in fact the respondent-husband has contracted
a second marriage with another girl named Anita
and to conceal this offence, he has come up with
the Suit seeking annulment of marriage with the
appellant. According to her, she was major at the
time of her marriage with the respondent-husband.
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6. The trial Court, after a full fledged
trial, formed the opinion that the appellant-wife
was aged less than 18 years at the time of her
marriage which violates the provisions of Section
5(iii) of the Hindu Marriage Act, 1955. The trial
Court has also come to the conclusion that the
respondent-husband has proved that his marriage
with the appellant-wife was held by force.
Accordingly, the trial Court annulled the marriage
and decreed for the dissolution.
7. Aggrieved by the same, the appellant-wife
carried the matter to the High Court. Before the
High Court she filed an application under Order 41
Rule 27 of CPC to place birth certificate as
additional evidence. Very interestingly, the High
Court has delivered the Judgment only harping on
the age of the wife and further refused to receive
the document i.e. Birth Certificate. There was a
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finding recorded by the High Court with regard to
the age of the wife that she accepted that she was
adult on 28-06-1999 being the date on which her
marriage was fixed with the respondent and she was
short of 8-9 days to complete 18 years, but on the
date of her marriage i.e. 7.7.1999 she was 18
years old.
8. We have heard learned counsel for the
rival parties and perused the record as well. In
our considered view, the High Court has clearly
erred in reaching to the conclusion that the
appellant was a minor at the time of her marriage,
whereas the appellant has categorically stated
that she was above 18 years old on the date of
marriage. It is an admitted position of both the
parties that the husband was major at the time of
marriage and he only sought annulment of marriage.
Here it is pertinent to have a look at Section
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12(1)(c) of the Hindu Marriage Act, 1955 which
reads thus:
“that the consent of the petitioner, or where the consent of the guardian in marriage of the petitioner was required under section 5 as it stood immediately before the commencement of the Child Marriage Restrain (Amendment) Act, 1978 (2of 1978), the consent of such guardian was obtained by force or by fraud as to the nature of the ceremony or as to any material fact or circumstance concerning the respondent;”
9. It is no more res integra that child
marriages are voidable at the option of the minor
spouse at the time of marriage. Therefore it is
clear from the reading of the said Section that
only minor spouse has a right to seek annulment of
marriage. In this case, admittedly it is
respondent-husband who sought annulment of
marriage and he was major at the time of marriage.
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10. We are, therefore, unable to agree with
the findings and discussion made by the High
Court. The High Court has sidetracked and diluted
the main issue involved in the appeal i.e.
annulment of marriage sought by the
respondent-husband on the ground of fraud and
coercion and went on giving findings on the aspect
of age of the wife. In fact age of the wife is one
of the grounds raised by the husband. Even before
us also the thrust of the argument is on that.
11. Hence we feel that in order to meet the
ends of justice this matter should be remanded
back to the High Court for fresh consideration in
accordance with law.
12. Accordingly the matter is remanded to the
High Court for fresh consideration in the proper
perception of law uninfluenced by any of the
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observations made by us. As the Suit is of the
year 2000, the High Court may dispose of the
appeal as expeditiously as possible.
13. The appeal stands disposed of without any
order as to costs.
........................J. (N.V. RAMANA)
........................J. (PRAFULLA C. PANT)
New Delhi, March 01, 2017
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ITEM NO.6 COURT NO.11 SECTION IVA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s). 23492/2015 (Arising out of impugned final judgment and order dated 06/05/2015 in FA No. 623/2005 passed by the High Court Of M.P. . At Jabalpur) BHAGWATI @ REENA Petitioner(s) VERSUS ANIL CHOUBEY Respondent(s) (with appln. (s) for exemption from filing O.T.) Date : 01/03/2017 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s)
Dr. Rajesh Pandey, Adv. Mr. Nitin Bhardwaj,Adv. Mr. Abhishek Pandey, Adv. For Respondent(s)
Mr. V.K. Shukla, Adv. Ms. Kamlesh Tamrakar, Adv Mr. Vijay Lakshmi, Adv.
Mr. Amit Gaurav Singh,Adv. UPON hearing the counsel the Court made the following O R D E R
Leave granted. The appeal is disposed of in terms of the signed
reportable order.
[SUKHBIR PAUL KAUR] [S.S.R. KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR
(Signed reportable order is placed on the file)