JASMEET KAUR vs. STATE (NCT OF DELHI)

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Special Leave Petition (Crl.) No. 4858­4859/2018 Jasmeet Kaur    …Petitioner versus State (NCT of Delhi) & Anr.        …Respondent WITH Special Leave Petition (Civil) No. 20022/2019 Jasmeet Kaur …Petitioner   versus Navtej Singh        …Respondent J U D G M E N T INDU MALHOTRA, J.  1. The present Special Leave Petitions arise out of matrimonial disputes between the parties. SLP (Crl.) No. 4858­4859/2018 has been filed by the Petitioner – wife to challenge the Orders dated 06.03.2018 and 21.05.2018 passed by the High Court in a   Habeas Corpus   Petition (Crl) No. 725 of 2017 filed by the Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.12.16 14:24:48 IST Reason: Respondent – husband, seeking issuance of a writ of   habeas 1 corpus   for production of the children, who have been illegally abducted by the Petitioner – wife from his custody in the USA. SLP   (C.)   No.   20022/2019   arises   out   of   a   Guardianship Petition filed u/S. 9 of the Guardians and Wards Act, 1890 (“GWA”) by the Petitioner – wife praying for permanent and sole custody of the minor daughter – Ishnoor now aged about 7 years, and minor son – Paramvir aged about 2 years.  Since both SLPs arise out of common facts, they are being disposed of by this common judgment. 2. The background facts in which the present SLPs have been filed are briefly set out herein below: 2.1 The Respondent – husband migrated to the U.S. with his parents in 1994, when he was 14 years old, and has been permanently residing there since the past over 25 years, and   has   acquired   U.S.   citizenship.   The   Respondent   – husband has been practicing as a Dentist in the U.S.  2.2 The Petitioner – wife moved to the U.S. in 1998, when she was 17 years old to pursue a degree in Computer Science from Hunter College in New York. The Petitioner met the Respondent sometime in 2000, while she was a student. After meeting the Respondent, she decided to do a course in Dentistry, and subsequently qualified as a Dentist. 2.3 On 22.08.2006, the parties got married in New York and obtained a certificate of registration of marriage from the Marriage License Bureau, New York. 2 On 23.12.2007, the parties came to India, and solemnized their marriage under Sikh rites in the presence of their families. 2.4 The   parties   have   lived   in   the   U.S.   throughout   the subsistence of their marriage, and jointly started running a dental clinic  viz.  ‘South End Dental Clinic’ at Norwalk, Connecticut. The daughter – Ishnoor was born out of the wedlock on 27.08.2012 and acquired U.S. citizenship by birth. 2.5 After   the   birth   of   their   daughter,   the   Petitioner   –   wife applied for citizenship, and obtained U.S. citizenship in April, 2013. 2.6 On 26.01.2016, the couple along with their daughter – Ishnoor and the parents of the Respondent came to New Delhi, to attend the wedding of her brother, on a return ticket. The Petitioner – wife was pregnant at that time. The parties   were   scheduled   to   return   to   the   U.S.   on 06.03.2016.   The   Petitioner   –   wife   however   refused   to return to the U.S. alongwith Ishnoor.  While she was in India, she delivered the second child viz.   Paramvir   on   15.09.2016   at   New   Delhi.   Since   both parties were U.S. citizens, the minor son – Paramvir would be an American citizen by birth. 3. Proceedings in the U.S.14 3 The husband instituted custody proceedings before the US County Court at Stamford, Connecticut seeking custody of the children. 3.1 The   Superior   Court   of   the   State   of   Connecticut   at Stamford/Norwalk   passed   an   ex   ­   parte   interim   Order dated   17.11.2016   whereby   temporary   custody   of   both children was granted to the Respondent – husband, with supervised visitation rights for the Petitioner – wife. 3.2 On 25.01.2017, the Superior Court passed a Final Order directing the Petitioner – wife to return to the U.S with the minor   children,   and   granted   sole,   legal   and   physical custody of both children to the husband, with supervised visitation rights to the Petitioner – wife.  The   Superior   Court   ordered   that   when   the   wife appears   before   the   Court,   she   would   be   given   an opportunity to be heard, and to lead evidence with respect to the issue of custody of the children, which would be dealt with fairly, after evidence was led by both parties. 4. Guardianship Proceedings in India 4.1 The Petitioner – wife filed a Guardianship Petition bearing G.P. No. 64/2016 u/S. 7,9, 11 and 25 of the Guardians and   Wards   Act,   1890   read  with  S.   6   (a)  of   the   Hindu Minority and Guardianship Act, 1956 before the Family Court, Tis Hazari, New Delhi seeking sole and permanent custody of both the children. 4 4.2 The   Respondent   –   husband   filed   an   Application   under Order VII, Rule 11 CPC seeking rejection of the plaint. 4.3 The Family Court   vide   Order dated 26.12.2016 allowed the Application, and dismissed the Guardianship Petition. The   Court   held   that   the   parties   and   their   daughter   – Ishnoor were “ordinarily residing” in the U.S. at the time of   filing   the   Guardianship   Petition,   and   their   son   – Paramvir was a U.S. citizen by birth, consequently, they would be governed by the laws of the U.S.  4.4 The Petitioner – wife filed MAT. Appeal (FC) No. 3 of 2017 u/S. 19 of the Family Courts Act, 1984 before the Delhi High   Court   to   challenge   the   Order   dated   26.12.2016 passed by the Family Court.  The Delhi High Court   vide   Order dated 19.09.2017 dismissed the Appeal, and held that the issue of custody of  the   children should  be decided  by the  court  having closest connection with the children, which is the Courts in the U.S. 4.5 Aggrieved, the Petitioner ­wife challenged filed Civil Appeal No. 2291 of 2018 before this Court to challenge Judgment dated 19.09.2017.  4.6 This Court  vide  Order dated 20.02.2018 allowed the Civil Appeal filed by the Petitioner – wife, and set aside the Order   passed   under   Order   VII   Rule   11.   The   case   was remitted to the Family Court to be decided on merits. 5 4.7 The Family Court   vide   Order dated 20.08.2018 decided that   the   Indian   Courts   would   have   no   jurisdiction   to entertain the Petition u/S. 9 of the Guardians and Wards Act. The Family Court held that the Petitioner – wife was an American citizen. She had an American Passport, with an OCI Card. The minor girl – Ishnoor was also holding an American   passport.   On   account   of   the   Petitioner   –   wife having  prolonged  her  stay  in  India, the  passport of  the daughter   expired   in   October   2017,   which   has   not   been renewed ever since. Insofar as the son is concerned, the Petitioner ­ wife had not obtained the U.S. Passport even though he was an American citizen by birth. Both children had no valid documents for their stay in India. Since the children were residing in India in breach of immigration laws, they would not fall within the ambit of ‘ordinarily residing’ in India as provided by Section 9 of the Guardians and Wards Act. On the issue of custody, the Family Court held that the paramount interest of the children would lie in shared parenting by the parties in the U.S., and that the Petitioner – wife was not entitled to the sole custody of the children.  With  respect to  jurisdiction, the  Family Court held that the Indian Courts would lack jurisdiction to entertain the Guardianship Petition. 6 Aggrieved, the Petitioner – wife filed MAT. Appeal (FC) No. 244 of 2018 before the Delhi High Court to assail the Order dated 20.08.2018 passed by the Family Court. The High Court by the impugned Judgment and Order dated 01.07.2019 dismissed the appeal. The   High   Court   held   that   the   Hindu   Minority   and Guardianship Act, 1956 does not override the Guardians and Wards Act, 1890 which is supplemental to the latter. S. 9 of the Guardians and Wards Act, 1890 provides that the Court where the child ‘ordinarily resides’ would have jurisdiction   to   decide   the   issues   of   guardianship   and custody. The High Court noted that the Petitioner – wife had purchased properties in the U.S., and had applied for U.S. citizenship in 2012, which was granted to her in 2013, and was not surrendered to date. These facts reflect that the Petitioner   –   wife   did   not   intend   to   make   India   her permanent home.  The   conduct   of   the   parties   revealed   that   they   had abandoned their domicile of origin in India, and therefore, could not be said to be ‘ordinarily residing’ in India. As a consequence,   the   courts   in   Delhi   would   have   no jurisdiction   to   entertain   the   Petition   u/S.   9   of   the Guardians and Wards Act, 1890. The Court held that it would not be difficult for the minor   girl   –   Ishnoor   to   get   accustomed   to   the   life   and 7 environment of America, since she was 7 years old, and had spent the initial 4 years of her life in the U.S. Once she starts going to school in the U.S., she would acclimatize herself to that country. The minor son – Paramvir being a little over two years old would be in a position to adapt to the lifestyle and customs of the US. The High Court held that this was not a case where the children had grown up and rooted themselves in India. The welfare of the children would lie in joint parenting by both parents in the U.S., which was not possible if the wife retained the sole custody of the children in India. The wife could therefore not be granted permanent and sole custody of the children. The Judgment and Order dated 01.07.2019 passed by the High Court dismissing the MAT. Appeal (FC) No. 244 of 2018 has been challenged by the Petitioner – wife before this Court by way of SLP (C.) No. 20022/2019.  5. Habeas Corpus Proceedings in India After dismissal of the first round of litigation pertaining to 5.1 the   guardianship   of   the   children,   the   Respondent   – husband filed Writ Petition (Crl.) No. 725 of 2017 before the Delhi High Court for issuance of a Writ of   Habeas Corpus  to direct the Petitioner­wife to produce the minor children i.e. Ishnoor and Paramvir before the Court, along with   their   U.S.   Passports.   The   Respondent   –   husband 8 further prayed that the High Court permit him to take the minor children with him to the United States. The   High   Court   vide   Judgment   and   Order   dated 06.03.2018   allowed   the   Habeas   Corpus   Petition   and directed the Petitioner – wife to return to the U.S. along with the two minor children within three weeks.  It was evident from the conduct of the parties that they had abandoned their domicile of origin i.e. India, had set up their matrimonial home in the U.S. and raised their daughter in that environment. When the Petitioner – wife decided not to return to the U.S. in January, 2016 she acted in her self­interest, and not in the best interest of her children.  The High Court held that the children have the right to be brought up by both parents as a family in the U.S. It is in the best interest of the children that the Petitioner – wife returns to the U.S. The High Court issued directions to the Respondent – husband to ensure that once the Petitioner – wife returns to the U.S., she is not faced with any adversity or hostility by   the   Respondent   –   husband,   or   the   American   legal system. The   High   Court   further   directed   the   Respondent   – husband   to   move   the   Superior   Court,   Judicial   District Stamford, Norwalk for re­call of Orders dated 17.11.2016 and 25.01.2017 wherein the Petitioner – wife was directed 9 to grant temporary physical and legal custody of the minor children   to   the   Respondent   –   husband.   Furthermore, when the Petitioner – wife lands in the U.S. with the two minor   children,   they   shall   not   be   removed   from   her custody.  The two minor children shall continue to remain in the custody of the Petitioner – wife even after she returns to the U.S., till the competent court in the U.S. passes fresh   orders   on   the   aspect   of   temporary/permanent custody   of   the   children,   after   granting   adequate opportunity of hearing to both parties. The Respondent – husband would not make any attempt to take the minor children out  of  the  custody  of  the  Petitioner  – wife  by force.   The   Respondent   –   husband   shall   however   be entitled to meet the children and spend time with them as may be mutually agreed between the parties. The Respondent – husband undertook not to initiate any criminal/contempt proceedings against the wife in the U.S. The High Court directed the Respondent – husband to file an Affidavit of Undertaking in terms of the conditions mentioned in the Order dated 06.03.2018.  5.2 In compliance with the Order dated 06.03.2018 passed by the   High   Court,   the   Respondent   –   husband   took   the following steps: ­ 10 a) Submitted   an   Affidavit   of   Undertaking   dated 20.03.2018 before the Delhi High Court to comply with the directions stated hereinabove.  b) The   Respondent   obtained   an   Order   dated 14.05.2018   from   the  Superior   Court  of   Stamford, the operative part of which is extracted hereinbelow:    “1.   The   prior   orders   for   sole   physical   and   legal custody in favour of the Plaintiff shall be recalled. 2. The prior orders remain in place that Jasmeet Kaur is to return immediately to Connecticut with the minor children. 3. The minor children shall remain in the custody of   Jasmeet   Kaur,   and   the   Plaintiff   shall   have reasonable   interim   visitation   with   the   minor children as agreed or Court ordered upon the minor children’s   return   with   Jasmeet   Kaur   to Connecticut,   until   further   custody   orders   are determined by the Connecticut Superior Court after granting adequate opportunity of hearing to both the parties. 4. That the Affidavit of Undertaking of the Plaintiff, confirming how he has confirmed his conduct to the Order of the High Court of Delhi at New Delhi on March, 6, 2018, submitted as Exhibit B to the Motion   for   Order   (Tab   2   of   Exhibit   2)   is   hereby approved and so ordered.  That Attorney William Taylor is hereby appointed as   escrow   agent   pursuant   to   Exhibit   C   to   the Motion for Order (Tab 3 of Exhibit 2).” 11 c) The   Respondent   deposited   an   amount   of   USD 25,000 in an Escrow Account to ensure compliance with   the   payment   terms.   This   account   would   be operated   in   accordance   with   the   directions   and Orders   of   the   US   Supreme   Court   at   Stamford, Connecticut,   USA   where   the   matter   between   the parties was pending.  5.3 The High Court  vide  Order dated 21.05.2018 directed the Petitioner – wife to return to the U.S. along with both the children within 3 weeks, failing which, the children would be handed over to the Respondent – husband along with their respective Passports. 5.4 The   Petitioner   –   wife   challenged   the   Orders   dated 06.03.2018 and 21.05.2018 passed in the  Habeas Corpus Petition before this Court by way of SLP (Crl.) No.4858­ 59/2018. 6. We have heard Ms. Malvika Rajkotia, Ld. Counsel appearing for the   Petitioner   –   wife,   and   Mr.   Anil   Malhotra,   Ld.   Counsel appearing for the Respondent – husband. 6.1 During the  course of  arguments before this  Court, the Petitioner – wife agreed to return to the U.S with the minor children. In these circumstances, we are not touching upon the issue of jurisdiction. 12 7.   We   posted   the   matter   for   hearing   in   Chambers   on 10.12.2019, when both parties alongwith the minor children appeared before us. The Petitioner and Respondent perused the   directions   which   are   being   issued   by   this   Order,   and agreed to the same.  We direct that both the present Special Leave Petitions be disposed of with the following directions :­ i. The   parties   will   jointly   apply   to   the   U.S.   Embassy   for renewal of the U.S. Passport of their daughter – Ishnoor, and for issuance of an American passport for their son – Paramvir. ii. The Petitioner – wife along with the two minor children­ Ishnoor and Paramvir will return to Norwalk, Connecticut, USA within a period of two weeks from the issuance of the Passports of the minor children. If   the   Petitioner   fails   to   comply   with   the   aforesaid direction,   the   children   will   be   handed   over   to   the Respondent – husband who will take them back to the U.S. iii. The Respondent – husband offered that upon returning to the   U.S.,   the   Petitioner   –   wife   may   return   to   the matrimonial home at Norwalk, Connecticut. If   the   Petitioner   –   wife   however   chooses   to   live independently,   the   Respondent   –   husband   will   provide 13 suitable   accommodation   to   the   Petitioner   –   wife   in Norwalk, Connecticut, with all basic amenities.  In the alternative, the Petitioner – wife may identify a suitable   accommodation,   in   the   vicinity   of   Norwalk, Connecticut,   so   that   the   Respondent   –   husband   has access to the children.  iv. The Petitioner – wife undertakes to provide visitation and unsupervised access to the Respondent – husband every weekend, which arrangement may be modified by a Court of competent jurisdiction in the U.S.  v. The Respondent – husband offered that upon returning to the U.S., the Petitioner – wife may continue to practice dentistry at their joint clinic  viz.  South End Dental Clinic at Stamford.  If   the   Petitioner   –   wife   is   not   interested   to   jointly practice with the Respondent – husband at their clinic, the parties may take steps to divide the assets equally. The division of assets shall be completed within a period of 4 months. vi. The   Respondent   –   husband   will   take   steps   to   get   the children admitted to a reputed school in the vicinity. vii. The Respondent – husband has agreed to provide the following expenses to the Petitioner – wife: 14

That even though the aforesaid amounts work out to approximately, US $ 7,715, we direct that the amount be rounded off to US $ 8,000 per month to the Petitioner – wife to meet all her expenses.  The payment of these expenses would be made for a maximum period of 12 months, or until the Petitioner – wife gets employed in the U.S. and obtains division of their assets, whichever is earlier. The amount deposited in the Escrow Account by the Respondent – husband as a security to ensure compliance 15 of the payment terms will continue during this period. The Escrow Account shall be operated as per Orders passed by a competent Court in the U.S.  viii. After the assets are divided, both parties will share equally the expenses towards the education and upbringing of the children.  ix. We were informed that the Petitioner – wife has instituted Divorce proceedings against the Respondent – husband before   the   Family   Court,   Tis   Hazari,   New   Delhi.   The Petitioner   –   wife   has   agreed   to   withdraw   the   divorce proceedings within a period of two weeks from this Order. The   Special   Leave   Petitions   stand   disposed   of   in   the   above­ mentioned terms. …..……...........................J. (UDAY UMESH LALIT) ..….……..........................J. (INDU MALHOTRA) New Delhi December 12, 2019. 16