Rajasthan HC restores marriage after divorce decree as couple reconciles for their minor daughter

The parties were married on 23.10.2015.

On the husband’s petition under Section 13(1)(ia) of the Hindu Marriage Act, 1955, the Family Court, Hanumangarh, dissolved the marriage by judgment and decree dated 30.11.2024 in Civil Regular Case No. 237/2020.

The wife preferred an appeal under Section 28 of the Hindu Marriage Act read with Section 19 of the Family Courts Act, 1984.

During the appeal, mediation was unsuccessful; however, during the Court proceedings, the parties voluntarily reconciled, entered into a settlement, and expressed their desire to resume matrimonial life, particularly in the welfare of their minor daughter.

Both parties personally appeared before the Court, were identified by counsel, and stated that their consent was free and uninfluenced.

The Court applied Section 28 of the Hindu Marriage Act, 1955, governing appeals from matrimonial decrees, read with Section 19 of the Family Courts Act, 1984.

The original decree had been passed under Section 13(1)(ia) of the Hindu Marriage Act on the ground of cruelty.

The Court relied on the principle that appellate courts may consider material subsequent events affecting the relief claimed, particularly where the matrimonial dispute is personal, no third-party rights or public interests are involved, and the parties have voluntarily reconciled.

It relied principally on Kamlesh Devi v. Vijay Kumar Soni, D.B. Civil Misc. Appeal No. 2534/2019, decided on 28.09.2020, and also referred to Prabhu Vaippan v. Akshita Pande, 2020 SCC OnLine Kar 4358, in support of restoring a matrimonial relationship following a subsequent settlement and mutual consent.

The Court further treated the welfare of the minor child as a significant consideration in facilitating reconciliation.

The Court found that the circumstances existing after the divorce decree materially altered the basis for continuing the litigation: both parties had personally appeared, freely consented to reconciliation, and jointly sought restoration of their marriage.

Since the dispute was purely matrimonial and no third-party rights or overriding public interest was implicated, continuation of adjudication would serve little purpose when the parties no longer wished to pursue the underlying conflict.

Applying the principles in Kamlesh Devi and Prabhu Vaippan, the Court held that the subsequent settlement could be given effect in appellate jurisdiction.

The parties’ common intention to provide their minor daughter the care, affection, companionship and emotional security of both parents further supported restoration of the family relationship.

The Court emphasised that it was not compelling reconciliation but was facilitating a voluntary and informed decision made by the parties themselves.

The judgment and decree dated 30.11.2024 passed by the Family Court, Hanumangarh, dissolving the marriage, was set aside.

The marriage solemnized between the parties on 23.10.2015 was restored as if the decree of divorce had not intervened.

The notarised settlement deed was taken on record, pending applications were disposed of, and the Registrar (Judicial) was directed to transmit the judgment to the concerned Family Court for consequential formalities.