Full Judgment Text
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NON-REPORTABLE
2023 INSC 961
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2023
(arising out of SLP(C) No. 28145 OF 2018)
NIKESH KUMAR APPELLANT(S)
VERSUS
SUMAN DEVI RESPONDENT(S)
O R D E R
Leave granted.
This appeal by Nikesh Kumar impugns the judgment dated
02.07.2018 passed by the High Court of Jharkhand at Ranchi in
F.A. no. 158/2012, whereby the appeal preferred by the respondent –
Suman Devi was allowed and the decree of divorce was set aside.
The appellant – Nikesh Kumar and the respondent – Suman Devi
got married on 08.12.2004. However, within a year of marriage or on
or about 10.11.2005, the respondent started residing separately.
Since then they have not cohabited.
The appellant had filed a petition for divorce on 15.09.2006,
M.T.S. no. 121/2006, on the ground of cruelty and desertion. The
decree for divorce was passed by the Family Court, Hazaribagh,
Jharkhand on 09.08.2012.
After the decree for divorce was passed, the appellant got
Signature Not Verified
married to a third person on 29.11.2012. The marriage is duly
Digitally signed by
Deepak Guglani
Date: 2023.10.31
10:22:31 IST
Reason:
registered. The appellant also has a child from the said marriage.
The respondent, in the meanwhile, had filed an appeal
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challenging the decree for divorce dated 09.08.2012, which has been
allowed by the impugned judgment dated 02.07.2018.
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This Court in “ Shilpa Sailesh v. Varun Sreenivasan” held that in
exercise of power under Article 142(1) of the Constitution of
India, marriage can be dissolved on the ground of its irretrievable
breakdown. Further, this Court in Shilpa Sailesh (supra) laid down
the factors to be considered in determining irretrievable breakdown
of marriage:
1. The period of time the parties had cohabited after marriage;
2. When the parties had last cohabited;
3. The nature of allegations made by the parties against each
other and their family members;
4. The orders passed in the legal proceedings from time to time;
5. The cumulative impact on the personal relationship;
6. Whether, and how many attempts were made to settle the
disputes by intervention of the court or through mediation,
and when the last attempt was made, etc.;
7. The period of separation should be sufficiently long, and
anything above six years or more will be a relevant factor.
The aforesaid factors, this Court clarified, have to be evaluated
keeping in view the economic and social status of the parties,
including their educational qualifications, whether the parties
have any children, their age, educational qualification, and
whether the other spouse and children are dependent, in which event
how and in what manner the party seeking divorce intends to take
care and provide for the spouse or the children.
The appellant and the respondent are living separately since more
than 17 years, having last cohabited in November 2005. We are
satisfied that the facts established show that the marriage has
1 2023 SCC OnLine SC 544.
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completely failed and there is no possibility that the parties will
reunite or cohabit together. In our considered view, the
continuation of the formal legal relationship between the parties
is unjustified.
In view of the aforesaid facts and without going into the
allegations and counter allegations, we deem it appropriate to
exercise our power under Article 142(1) of the Constitution of
India and pass a decree for divorce on the ground of irretrievable
breakdown of marriage. The marriage between the appellant – Nikesh
Kumar and the respondent – Suman Devi shall stand dissolved.
During the pendency of the present appeal, numerous attempts
were made to settle the matter. On persuasion by this Court, the
appellant has agreed to pay an amount of Rs.25,00,000/- (Rupees
twenty five lakhs only) to the respondent, in addition to the
amount of Rs.15,00,000/- (Rupees fifteen lakhs only) which the
appellant has already paid. This payment will be made by way of two
installments of the equal amount of Rs.12,50,000/- (Rupees twelve
lakhs fifty thousand only) each. The first installment will be paid
on or before 30.11.2023 and the second installment will be paid on
or before 28.02.2024.
The payment of Rs.40,00,000/- (Rupees forty lakhs only) by the
appellant will be in lieu of the maintenance payable to the
respondent. After the payment is made, all the claims/proceedings
pertaining to maintenance shall stand disposed of. The aforesaid
payments and the present order will be duly taken into
consideration in the other proceedings pending inter se the
parties.
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The appellant had purchased a plot situated at Ranchi,
Jharkhand, which is registered in the name of the respondent vide
registration dated 04.10.2019. The respondent has clearly stated
that she does not want this plot of land. The respondent shall
execute a gift deed, on documents to be prepared by the appellant,
in the name of the appellant or his wife, as per the choice of the
appellant. The documents will be executed and registered on or
before 28.02.2024. On failure of the respondent to execute the gift
deed, the document shall be executed by an officer nominated by the
Family Court, Hazaribagh, Jharkhand, on behalf of the respondent.
There is dispute as to the possession of the original sale
deed of the aforesaid plot. In view of the gift deed being
executed, the respondent will be accepting title/ownership of the
appellant or his spouse. The conveyance by the gift deed will be
treated as absolute and complete transfer from the respondent.
The appeal is allowed and disposed of in the aforesaid terms.
Pending application(s), if any, shall stand disposed of.
..................J.
(SANJIV KHANNA)
..................J.
(S.V.N. BHATTI)
NEW DELHI;
OCTOBER 20, 2023.