Parsi divorce suit dismissed after jury finds Mumbai ceremony was only a blessing, not a marriage

The Plaintiff-Wife instituted Parsi Suit No. 2 of 2018 seeking dissolution of her alleged Parsi marriage, permanent alimony of ₹5 crores, interim maintenance, and costs.

She relied on a ceremony held in Mumbai on 20 November 2010 as the ceremony solemnising the marriage under the Parsi Marriage and Divorce Act, 1936 (“PMDA”).

The parties had previously undergone a civil marriage in Perth, Western Australia, on 22 August 2010, had resided in Australia, and had subsequently participated in Australian proceedings concerning custody, division of assets, and divorce.

The Defendant-Husband filed the Interim Application under Order VII Rule 11(d) of the Code of Civil Procedure, 1908 (“CPC”), contending that the Mumbai event was only a Tandoorasti or blessing ceremony and not the Ashirvad ceremony required for a valid Parsi marriage under Section 3(1)(b) of the PMDA.

With the parties’ consent, the video recording of the Mumbai ceremony was placed on record and examined by the Parsi delegates.

The delegates unanimously concluded that the event was not a complete Parsi marriage ceremony but a Tandoorasti or blessing ceremony; they specifically noted the absence of the customary signing of the marriage document by the parties and witnesses.

Section 3(1)(b) of the PMDA requires a Parsi marriage to be solemnised according to the Parsi form of ceremony called Ashirvad, by a priest and in the presence of two Parsi witnesses other than the priest.

Under Section 29, a suit under the PMDA may be filed where the marriage was solemnised; therefore, the place of solemnisation constituted the material jurisdictional fact in this case.

Sections 19 and 46 of the PMDA allocate functions between the presiding Judge and the Parsi delegates: questions of law and procedure are for the Judge, while questions of fact are decided by the delegates, subject to the statutory framework.

Section 45 makes the CPC applicable to PMDA suits insofar as applicable, permitting reliance on Order VII Rule 11(d) where the proceeding is barred by law.

Section 13 CPC governs the conclusiveness of foreign judgments, but only in respect of matters directly adjudicated upon by a competent foreign court, subject to the statutory exceptions.

The Court also applied the principles in Bhaurao Shankar Lokhande v. State of Maharashtra, that a marriage not solemnised through the legally prescribed ceremony is no marriage in the eye of law, and Dolly Rani v. Manish Kumar Chanchal, that registration cannot substitute for the essential marriage ceremony.

The Court held that the character of the Mumbai event was a jurisdictional question of fact which the parties had expressly agreed to place before the Parsi delegates.

Since the Wife herself tendered the video and fully participated in the agreed procedure, she could not subsequently object that the Court had conducted an impermissible “mini-trial” or that the delegates’ conclusion was merely an opinion.

The delegates unanimously found that the ceremony was Tandoorasti and not Ashirvad, principally because the essential execution of the marriage document by the parties and two witnesses was absent.

The Court treated that finding as an answer on Parsi custom and ritual, and found no perversity warranting interference.

Since the parties resided in Perth and the only asserted connection with the Bombay Court was the alleged solemnisation in Mumbai, the absence of an Ashirvad ceremony meant that the jurisdictional fact required by Section 29 did not exist.

The plea of res judicata, however, failed because the Australian court had expressly noticed the Indian proceedings but left the Wife’s potential claims relating to Indian assets and the Indian Suit outside the scope of its adjudication.

Consequently, the necessary jurisdictional fact under Sections 3 and 29 of the PMDA was absent, and the Bombay High Court lacked jurisdiction to entertain the Parsi Suit.

The plea of res judicata based on the Australian proceedings was rejected, but that did not affect the result.

The Interim Application was allowed and Parsi Suit No. 2 of 2018 was dismissed under Order VII Rule 11(d) CPC; no order as to costs was made.

The Court clarified that it had not adjudicated the Wife’s financial claims on merits or determined whether any other legal remedy was available to her.