- (1.) Leave granted. 1.1 The Appellant married the Respondent on 02.03.1997 and registered the same under the Special Marriage Act, 1954. Thereafter, the marriage was solemnized between the parties on 07.12.2000 under the Hindu rites and customs. Alleging cruelty and desertion by the Respondent, the appellant filed a suit for dissolution of marriage on 05.03.2007 before the District Judge, Alipore. The suit was dismissed, aggrieved by which the Appellant filed an appeal before the High Court of Calcutta. The Respondent did not appear before the High Court. However, the High Court dismissed the appeal filed by the appellant upholding the judgment of the Trial Court. The allegation made by the Appellant against the Respondent is that she was insisting on his residing separately from his parents. Also, the Respondent misbehaved with her in-laws and that she was frequently leaving the matrimonial home. The appellant also alleged physical assault by the Respondent when both of them went to Puri and Shillong for holidays. The Respondent resisted the Petition filed for dissolution of marriage by denying the averments made against her. She accused the appellant of adultery and excessive consumption of alcohol. The Trial Court and the High Court refused to accept the contentions of the appellant that he is entitled for divorce by holding that he could not make out a case of cruelty meted out by the Respondent.
(2.) It was submitted by Mr. Nikhil Nayyar, learned Senior Counsel for the Appellant that the Appellant and Respondent have been living separately for more than 16 years and for all practical purposes the marriage is dead. He relied upon two judgments of this Court in Sukhendu Das v. Rita Mukherjee (2017) 9 SCC 632 and Munish Kakkar v. Nidhi Kakkar (2020) 14 SCC 657 in support of his submission that this Court in exercise of its power under Article 142 of the Constitution of India has dissolved marriages when they are totally unworkable and irretrievable.
(3.) We have requested Mr. Ranjan Mukherjee to assist this Court as Amicus Curiae on behalf of the Respondent as she did not engage an Advocate. Mr. Ranjan Mukherjee informed this Court that the Respondent intends to continue to live with the Appellant. Mr. Mukherjee informed this Court that he spoke to the Respondent several times and the Respondent is not convinced that an unworkable marriage should be put to an end. In Sukhendu Das v. Rita Mukherjee (supra), this Court considered a similar situation where the marriage between the parties took place on 19.06.1992 and they were living apart from the year 2000. The Trial Court found that the husband could not prove cruelty by his wife and that he was not entitled for decree of divorce. The judgment of the Trial Court was upheld by the High Court and the same was the subject matter of challenge before this Court. The Respondent failed to appear before this Court in spite of notice being served. By holding that there was an irretrievable breakdown of marriage, this Court dissolved the marriage between the parties therein by observing that they had been living separately for more than 17 years and no useful purpose would be served by compelling them to live together in matrimony.;