Anand Rawat vs Lalit Singh Negi

The present appeal has been filed by the appellant, brother of Smt. Bharti Negi, who happens to be the wife of the respondent praying inter alia for

setting aside an order dated 12.09.2017, passed by the learned Principal Judge, Family Court, dismissing an application filed by him under Section 114

read with Section 151 CPC, for recall of the order dated 23.05.2017.

Mr. Nandwani, learned counsel for the appellant states that the appellant is the brother of Smt. Bharti Negi. The respondent herein, who is the

appellant’s brother-in-law, has filed a petition for seeking dissolution of marriage against his wife. The marriage of the aforesaid parties was

solemnised at Mehrauli, Delhi on 23.11.2007, whereafter the respondent had proceeded alone to the United Kingdom on 07.07.2008 to work as a

Chef. The appellant’s sister had remained at her matrimonial home in Delhi. On 31.10.2008, an offspring was born in Delhi. On 26.01.2011, the

appellant’s sister had left alongwith the girl child to the United Kingdom to join her husband, the respondent herein. 3. It is the version of the

appellant that his sister had visited India on 21.03.2012 and thereafter she had gone back to the United Kingdom on 30.04.2012, after a patch-up had

taken place between her and the respondent and ever since then, she has been residing in the United Kingdom. In July, 2013, the respondent had

returned to India alone, while leaving behind his wife and child in the United Kingdom.

Learned counsel for the appellant states that when the divorce petition was filed by the respondent on 05.01.2015, notice was issued to his wife at

the residential address of her father and the appellant and the said summons were received by the father on 02.02.2015. It is contended that service of

the summons were deliberately sought to be effected by the respondent on the appellant’s sister at her parental home, knowing very well that she

is continuing to reside in the United Kingdom alongwith their minor daughter. The respondent had even furnished the address of his wife at the United

Kingdoms, in the divorce petition.

On 29.05.2015, the appellant herein had appeared before the Family Court to apprise the court about the present place of the residence of his sister.

Despite the same, the court had directed the respondent/wife in the petition to file the written statement, without directing that fresh service be

effected on her at the address of United Kingdom. Learned counsel for the appellant points out that prior thereto, on 02.02.2015, notice had been

directed to be issued to the respondent at her United Kingdom address, to be effected through the Ministry of External Affairs, Govt. of India and the

respondent had taken steps to file the process fee but the service report was awaited till 29.5.2015.

Thereafter, on 06.10.2015, the appellant had filed an application before the learned Family Court under Order V Rule 15 CPC, stating inter alia that

his sister had been residing all along in the United Kingdom, which fact was to the knowledge of the respondent herein but he has deliberately given

the address of his father-in-law for effecting service on his wife and that the said summons were received by the father in normal course, not realising

the gravity of the matter and the effect of non appearance by his daughter in the divorce case.

Though there is no specific averment made in the present petition to the effect that the appellant’s sister is not on talking terms with her father

and her brother, such a submission has been made by learned counsel for the appellant before us, who states that efforts shall be made by the

appellant to give a written intimation of the pendency of the divorce petition to his sister based in the United Kingdom, so that she can take appropriate

steps to defend the case. The only anxiety expressed on behalf of the appellant is that since his father had received the court summons in the matter

on behalf of his daughter and thereafter, deeming service on her, the Court has passed an ex-parte order against her on 23.05.2017, due to which she

is likely to suffer serious adverse consequences.

It is explained by learned counsel that it was in this background that the appellant had filed yet another application on 12.09.2017, under Section 114

read with Section 151 CPC, for seeking recall of the order dated 23.05.2017, whereby his sister was proceeded against ex-parte. By the impugned

order dated 12.09.2017, the captioned application filed by the appellant has been dismissed by the learned Family Court, while imposing costs of

Rs.20,000/- on him, for wasting the court’s time.

Counsel for the appellant states that the bonafide attempt of the appellant was to bring on record the fact that his father had erroneously accepted

the summons in the divorce petition without realising the serious consequences of non-appearance on the part of his daughter and the fact was sought

to be brought to the notice of the Learned Family Court by pointing out that the appellant’s sister is permanently residing in the United Kingdom

since the year 2011 and had not returned to India after 2012.

We have enquired from learned counsel for the appellant as to whether the appellant’s sister, (wife of the respondent) has executed a Power

of Attorney in his favour, authorizing him to contest the divorce petition on her behalf. The reply is in the negative. Learned counsel submits that as his

sister is not on talking terms with him and his father, he does not have any Power of Attorney. He, however, states that efforts shall be made by the

appellant to contact his sister through e-mail and other electronic modes so as to inform her about the pendency of the divorce petition filed by the

respondent against her and the orders passed therein by the learned Family Court, so that she can seek legal recourse

As the next date of hearing fixed before the Family Court is 06.11.2017 and the divorce petition is listed on that date for final arguments, the

appellant shall do the needful within one week from today. Counsel for the appellant undertakes that henceforth, the appellant shall not file any

application in the pending divorce petition filed by the respondent. His only request is that the costs of Rs.20,000/- imposed under the impugned order,

be waived, as the said order is too harsh.

In view of the facts and circumstances noted above, the appeal is disposed of at the stage of admission itself by modifying the order dated

12.09.2017 only to the extent that the costs of Rs.20,000/-, imposed on the appellant are waived. The appellant is cautioned to refrain from filing any

further applications in the divorce petition instituted by the respondent against his sister. The appellant shall take immediate steps to intimate his sister

about the pendency of the divorce petition and file an affidavit alongwith the proof of intimation before the learned Family Court on 06.11.2017. We

may note that notice is not being issued in the present appeal to ensure that the divorce petition filed by the respondent and listed before the Family

Court, for final arguments on 6.11.2017 does not get delayed as also for the reason that waiver of costs alone as imposed by the Family Court has

been prayed for by counsel for the appellant.

The appeal is disposed of alongwith the pending applications. A copy of this order be forwarded by the Registry forthwith to the learned Family

Court for information.