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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 11578-79 OF 2016 [@ SPECIAL LEAVE PETITION (C) NOS. 15440-15441 OF 2016 ]  VISHNU BABU TAMBE                            Appellant(s)

                               VERSUS APURVA VISHNU TAMBE                          Respondent(s)

J U D G M E N T

KURIAN, J.

1. Leave granted.  

2. The appellant is aggrieved by the interim order dated 23.03.2016 in Civil Application No. 355 of 2013 with  Civil  Application  No.  106  of  2015  in  Family Court Appeal No. 241 of 2013.  

3. It is not in dispute that the appeal, as such, is pending before the High Court.  The appeal is filed by  the  respondent  herein  against  the  Judgment  and decree dated 30.09.2013 passed by the Family Court, Bandra, Mumbai, dissolving the marriage between the appellant and the respondent.   

4. While hearing the interlocutory applications, the High Court took note of the submission made by the

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appellant  that  the  Court  should  take  note  of  the subsequent marriage performed by the appellant after the  decree  of  dissolution  of  marriage  and  pass appropriate  orders.   While  considering  the applications  at  the  interlocutory  stage,  the  High Court  has  granted  a  declaration  that  the  second marriage performed by the appellant on 02.01.2014 is completely illegal.    5. Having  heard  the  learned  counsel  on  both  the sides, we are of the view that the High Court should have  refrained  from  passing  a  final  order  on  the issue  at  the  interlocutory  stage.   All  available contentions are to be raised by the parties at the stage of final disposal of the appeal.   

6. Therefore,  we  dispose  of  these  appeals  with  a request to the High Court to dispose of the Family Court Appeal No. 241 of 2013 expeditiously, without being  influenced  by  any  of  the  observations  and findings recorded by the High Court in the impugned order as also by this Court, since those observations and findings are only to be taken as a  prima facie view  of  the  Court,  for  an  order  passed  at  an interlocutory stage.    

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7. In  that  view  of  the  matter,  the  declaration regarding  illegality  of  the  second  marriage  is vacated.

8. We make it clear that all available contentions are left open to the parties, to be raised at the time of final disposal of the appeal before the High Court.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 02, 2016.