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Viswanathan P.K v. Sindhu M.K
Structured Summary of the Opinion (Basant, J.)
Factual and Procedural Background
The petitioner (appellant) had filed an application under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights before the Family Court, Ettumanoor. The Family Court dismissed that petition by an order dated 21-05-2009. The petitioner challenged that order by preferring an appeal to the High Court under Section 19 of the Family Courts Act read with Section 28 of the Hindu Marriage Act. The Registry objected that the appeal could not be received without an application for condonation of delay, on the basis that the period of limitation might be 30 days under Section 19(3) of the Family Courts Act; the appellant contends that Section 28(4) of the Hindu Marriage Act (as amended to provide 90 days) applies, in which case the appeal is within time. The matter was placed before the Bench for decision and the Court heard the appellant's counsel and an Amicus Curiae who assisted the Court.
Legal Issues Presented
- What is the period of limitation for preferring an appeal against an order of a Family Court under Section 28 of the Hindu Marriage Act: 90 days as provided by Section 28(4) (as amended by the Marriage Laws Amendment Act, 2003) or 30 days as provided by Section 19(3) of the Family Courts Act?
Arguments of the Parties
Appellant's Arguments
- The principle that a special provision excludes a general provision: the amended Section 28(4) of the Hindu Marriage Act is a special rule applicable to matrimonial appeals and therefore should override the general provision in Section 19(3) of the Family Courts Act.
- A substantive provision (Section 28 of the Hindu Marriage Act) which confers the substantive right of appeal should prevail over a procedural provision (Section 19 of the Family Courts Act) that deals with the forum and procedure of Family Courts.
- Interpretation should be guided by object and purpose: Parliament amended Section 28(4) by the Marriage Laws Amendment Act, 2003 in response to the Supreme Court's observations in Savitri Pandey (2002) that 30 days was inadequate; therefore the legislative purpose favors 90 days.
- When two interpretations are possible, the one prescribing a larger period of limitation should be preferred because limitation statutes take away rights and must be strictly construed; where ambiguity exists the legislature may be taken to intend the larger period.
- The later enactment should prevail over the earlier one: the amendment increasing Section 28(4) to 90 days (2003) is later than the Family Courts Act (1984), so the later provision should govern.
- Principles of equality under Article 14: it would be unreasonable for a different limitation period (30 days for Family Court orders and 90 days for District Court orders) to apply to identical appeals under Section 28; an identical period (90 days) should be available irrespective of whether the order was passed by a District Court or the Family Court.
The opinion does not contain a detailed account of any opposing or respondent arguments in the record supplied.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Savitri Pandey v. Prem Chandra Pandey, (2002) 2 SCC 73; AIR 2002 SC 591 | The Supreme Court observed that the 30-day period in Section 28(4) was inadequate for filing appeals in matrimonial matters and suggested that a minimum period of 90 days be prescribed; recommended legislative action. | The Court relied on the decision as the background and legislative impetus for the Marriage Laws Amendment Act, 2003, which amended Section 28(4) to provide 90 days for appeals under the Hindu Marriage Act. |
| Sarwan Singh v. Kasturi Lal, AIR 1977 SC 265 | Where two or more laws operate in the same field (especially when non-obstante clauses are involved), conflicts should be resolved by reference to the object and purpose of the statutes. | The Court applied the principle to decide that the purpose and object of the Marriage Laws Amendment Act (2003)—to provide a longer period for matrimonial appeals—should guide interpretation and resolve the conflict between Section 28(4) and Section 19(3). |
| Karnal Distillery Co. v. Ladli Parshad, AIR 1960 Punjab 655 | Proposition that limitation provisions (which take away rights) must be strictly construed; where two interpretations are equally possible, the court may prefer the interpretation prescribing a larger period of limitation. | The Court invoked this teaching to support the view that, if ambiguity exists, the interpretation prescribing a larger limitation period (90 days) should be preferred over 30 days. |
| Shri Ram Narain v. Simla Banking & Industrial Co. Ltd., (1956 SCR 603) : AIR 1956 SC 614 | Later enactment prevails over an earlier enactment when there is a conflict between them. | The Court used this principle to hold that the later legislative amendment (Marriage Laws Amendment Act, 2003 amending Section 28(4)) must prevail over the earlier general stipulation in Section 19(3) of the Family Courts Act. |
Court's Reasoning and Analysis
The Court identified a direct conflict between two statutory limitation provisions: Section 19(3) of the Family Courts Act (providing 30 days for appeals from Family Court orders) and Section 28(4) of the Hindu Marriage Act as amended by the Marriage Laws Amendment Act, 2003 (providing 90 days for appeals under the Hindu Marriage Act). The Court set out the competing rationales presented by the appellant and then applied established rules of statutory interpretation and policy considerations to resolve the conflict.
The Court's step-by-step analysis was as follows:
- Characterization of provisions: The Court agreed with the appellant that Section 19(3) is a general provision covering appeals from Family Courts across the board, whereas Section 28(4) (as amended) is a special provision specifically providing the limitation period for appeals in proceedings under the Hindu Marriage Act.
- Substantive vs. procedural: The Court accepted the submission that Section 28 of the Hindu Marriage Act confers the substantive right of appeal for matrimonial proceedings under that Act, whereas the Family Courts Act deals more with forum and procedure. The Court held that substantive provisions should prevail over procedural ones where there is a direct conflict.
- Object and purpose: The Court examined the legislative history and purpose of the 2003 amendment to Section 28(4), noting that Parliament acted in response to the Supreme Court's observations in Savitri Pandey that 30 days was inadequate for filing appeals in matrimonial matters. The Court held that the amendment's purpose—to afford aggrieved parties a longer period to file appeals in matrimonial causes—supports giving primacy to the 90-day period.
- Rule of liberal construction in limitation ambiguities: Invoking authorities that limitation statutes are to be strictly construed, the Court adopted the proposition that where two reasonable interpretations exist, the court may prefer the interpretation that prescribes a larger limitation period. This further favoured the 90-day interpretation.
- Later enactment rule: The Court applied the canonical principle that a later enactment prevails over an earlier one. Since the amended Section 28(4) (2003) post-dates the Family Courts Act, the Court gave precedence to the later amendment.
- Equality consideration: The Court accepted the appellant's contention that applying different limitation periods to identical appeals under Section 28 depending on whether the order was passed by a District Court or a Family Court would be unreasonable; this supported a uniform 90-day period for all appeals under Section 28.
On the basis of these combined considerations—special over general, substantive over procedural, legislative purpose, preferring the larger limitation where interpretation allows, later enactment prevailing, and equality—the Court concluded that Section 28(4) (as amended to 90 days) governs appeals under Section 28 of the Hindu Marriage Act even when the impugned order was passed by a Family Court.
Holding and Implications
Holding: The Court held that the period of limitation for an order or decree appealable under Section 28 of the Hindu Marriage Act is 90 days as stipulated under the amended Section 28(4) of the Hindu Marriage Act and not 30 days under Section 19(3) of the Family Courts Act.
Direct consequences for the parties and case management:
- The appeal in the present case is not barred by limitation.
- The appeal may be entertained without any separate application for condonation of delay.
- The Registry was directed to number the appeal and the matter was called for admission.
Broader implications: The opinion interprets the applicable limitation period for appeals under Section 28 to be uniformly 90 days (reflecting the amended statutory text and the Court's interpretive approach). The opinion does not expressly purport to lay down a new precedent beyond applying established interpretive principles to the statutes before the Court; the decision's practical effect is to govern the limitation period for appeals under Section 28 where similar statutory conflict arises.
Order accordingly. The Court also recorded appreciation for the assistance rendered by the Amicus Curiae (Sri C.S. Dias).
Basant, J.:— What is the period of limitation for preferring an Appeal under Section 28 of the Hindu Marriage Act? Is it 90 days as stipulated in Section 28(4) vide amendment by Act 50 of 2003 which had come into force with effect from 23-12-2003 or is it 30 days as stipulated under Section 19(3) of the Family Courts Act? This is the only question to be considered now.
2. A brief reference to the vital facts in the background of which this question arises appears to be necessary and relevant. The appellant/petitioner had filed an application under Section 9 of the Hindu Marriage Act claiming restitution of conjugal rights before the Family Court, Ettumanoor. His wife, the respondent herein, was the respondent in that O.P By the impugned order passed on 21-5-2009, that petition was closed (dismissed). The petitioner claims to be aggrieved by that order. The petitioner has preferred this appeal under Section 19 of the Family Courts Act read Section 28 of the Hindu Marriage Act. On facts, there is no controversy. If the period of limitation is 90 days as stipulated under Section 28(4), the appeal is perfectly within time. On the contrary if the period of limitation is 30 days as stipulated under Section 19(3) of the Family Courts Act, the application is barred by limitation. The Registry raised an objection that the appeal cannot be received without an application for condonation of delay. The appellant prayed that it may be called on the Bench of a decision. It is accordingly that the matter has come up before us now.
3. We have heard the arguments of the learned counsel for the appellant. We also sought the services of Advocate C.S Dias to assist us as Amicus Curiae. Both counsel have advanced their arguments.
4. It will be apposite at the outset to extract Section 19 of the Family Courts Act and Section 28 of the Hindu Marriage Act. Section 19 of the Family Courts Act reads as follows:
19. Appeal — (1) Save as provided in sub-section (2) and notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908) or in the Code of Criminal Procedure, 1973, (2 of 1974) or in any other law, an appeal shall lie from every judgment or order, not being an interlocutory order, of a Family Court to the High Court both on facts and on law.
(2) No appeal shall lie from a decree or order passed by the Family Court with the consent of the parties or from an order passed under Chapter IX of the Code Criminal Procedure, 1973 (2 of 1974):
Provided that nothing in this sub-section shall apply to any appeal pending before a High Court or any order passed under Chapter IX of the Code of Criminal Procedure, 1973 (2 of 1974) before the commencement of the Family Courts (Amendment Act, 1991).
(3) Every appeal under the section shall be preferred within a period of thirty days from the date of the judgment or order of a Family Court.
(4) The High Court may, of its own motion or otherwise, call for and examine the record of any proceeding in which the Family Court situate within its jurisdiction passed an order under Chapter IX of the Code of Criminal Procedure, 1973 (2 of 1974) for the purpose of satisfying itself as to the correctness, legality or propriety of the order, not being an interlocutory order and, as to the regularity of such proceeding.)
(5) Except as aforesaid, no appeal or revision shall lie to any Court from any judgment, order or decree of a Family Court.
(6) An appeal preferred under sub-section (1) shall be heard by a Bench consisting of two or more Judges.”
(Emphasis supplied)
5. Section 28 of the Hindu Marriage Act reads as follows:
28. Appeals from decrees and orders — (1)-All decrees made by the Court in any proceeding under this Act shall, subject to the provisions of sub-section (3), be appealable as decrees of the Court made in the exercise of its original civil jurisdiction, and every such appeal shall lie to the Court to which appeals ordinarily lie from the decisions of the Court given in exercise of its original civil jurisdiction.
(2) Orders made by the Court in any proceeding under this Act under Section 25 or Section 26 shall, subject to the provisions of sub-section (3), be appealable if they are not interim orders, and every such appeal shall lie to the Court to which appeals ordinarily lie from the decisions of the Court given in exercise of its original civil jurisdiction.
(3) There shall be no appeal under this section on the subject of costs only.
(4) Every appeal under this section shall be preferred within a (period of ninety days) from the date of the decree or order.
(Emphasis supplied)
6. It will be apposite straightway to note that under Section 28(4) of the Hindu Marriage Act, the period of limitation prescribed was 30 days and that stipulation was amended by Act 50/2003 with effect from 23-12-2003 to specify that the period of limitation shall be 90 days,
7. The history of that amendment shows that, the said amendment was necessitated by the observations of the Supreme Court in Savitri Pandey v. Prem Chandra Pandey, (2002) 2 SCC 73 : (AIR 2002 SC 591). We may straightway extract para 19 of the said judgment.
“19. At this stage we would like to observe that the period of limitation prescribed for filing the appeal under Section 28(4) is apparently inadequate which facilitates the frustration of the marriages by the unscrupulous litigant spouses. In a vast country like ours, the powers under the Act are generally exercisable by the District Court and the first appeal has to be filed in the High Court. The distance, the geographical conditions, the financial position of the parties and the time required for filing a regular appeal, if kept in mind, would certainly show that the period of 30 days prescribed for filing the appeal is insufficient and inadequate. In the absence of appeal, the other party can solemnise the marriage and attempt to frustrate the appeal right of the other side as appears to have been done in the instant case. We are of the opinion that a minimum period of 90 days may be prescribed for filing the appeal against any judgment and decree under the Act and any marriage solemnised during the aforesaid period be deemed to be void. Appropriate legislation is required to be made in this regard. We direct the Registry that the copy of this judgment may be forwarded to the Ministry of Law and Justice for such action as it may deem fit to take in this behalf.”
8. It is thereafter that the Parliament brought in amendment under the Marriage Laws Amendment Act, 2003 which came into force with effect from 23-12-2003. The period of limitation for preferring appeals under the Hindu Marriage Act and the Special Marriage Act was raised from 30 days to 90 days by the Act. Section 19(3) of the Family Courts Act was not amended by the said Act.
9. The impugned order is passed by the Family Court. Going by the letter of Section 19(3) of the Act, it can be contended that the period of limitations is 30 days. Under Section 19 of the Family Courts Act, all orders (i.e non-interlocutory orders) passed are appealable and the period of limitation prescribed under Section 19(3) applies to all appeals. In this view of the matter, 30 days is the period prescribed for filing an appeal against any appealable order passed by the Family Court.
10. Appealable orders passed by the Family Court would certainly include an order passed under Section 9 of the Hindu Marriage Act. Substantive piece of law clothing the Court with the jurisdictioin for passing an order for restitution of conjugal rights against a party to a hindu marriage is the Hindu Marriage Act. The substantive provision providing for an appeal against such an order is Section 28 of the Hindu Marriage Act. Section 28(4) of the Hindu Marriage Act prescribes the period of limitation of 90 days.
11. Is the larger period of limitation under Section 28(4) of the Hindu Marriage Act to hold the field or is the shorter period of limitation prescribed under Section 19(3) of the Family Courts Act to guide and control the situation? This is the dispute.
12. The learned counsel contended that on six grounds the period of limitation must be reckoned only as 90 days as stipulated under Section 28(4) of the Hindu Marriage Act and not 30 days as stipulated under Section 19 of the Family Courts Act.
13. First of all it is contended that the principle that the special excludes the general must operate. There is no dispute on that proposition of law. It is trite and well settled that the special must exclude the general. But the question is which stipulation is general in nature and which stipulation is special. It must be noted that the amendments have been brought about, as per the Marriage Laws Amendment Act 2003, that the period of limitation prescribed must be enhanced not only for appeals under Section 28(4) but also under Section 39 of the Special Marriage Act. The obvious purpose, it is evident, was to ensure that a larger period of limitation is available when appeal is against an appealable order in matrimonial causes. In that view of the matter also, it must be held that Marriage Laws Amendment Act deals with a special rule whereas Section 19 of the Family Courts Act deals only with a general stipulation.
14. Under Section 19 of the Family Courts Act, appeal can be preferred against any decision of the Family Court not being an interlocutory order. Under Section 28(4) of the Hindu Marriage Act, the period of limitation is prescribed for orders passed under the Hindu Marriage Act. In this view of the matter, we must certainly agree that the stipulation of Section 19(3) are more general in nature inasmuch as they cover, not only orders passed by the Family Court under the Hindu Marriage Act but cover all appealable orders passed in proceedings before the Family Court. The stipulations of Section 19(3) of the Family Courts Act being general in nature and Section 28(4) of the Hindu Marriage Act as amended being special in nature (in that they refer to one class of cases which fall ‘under Section 19 of the Family Courts Act) we agree with the learned counsel that stipulations of Section 28(4) must be reckoned as special and those of Section 19(3) to be general.
15. The learned counsel secondly contend that the stipulation of Section 28 of the Hindu Marriage Act in which the relevant sub-section (4) appears must be reckoned to be more appropriate and specific, inasmuch as the said provision confers substantive right of appeal. A substantive provision must get precedence over a procedural provision, it is contended. The Hindu Marriage Act is the piece of substantive law which confers the power to pass the order in question and the right to prefer appeals. The Family Courts Act does not deal with substantive rights of the parties but only deal with the manner in which the matters coming within Section 7 of the Family Courts Act have to be dealt with and disposed of by the Family Courts. To this extent, it has to beheld that the stipulations in the Hindu Marriage Act deal with substantive right of the parties and the substantive right of appeal whereas the stipulations in the Family Courts Act deal with procedural matters. On the principle that prominence and predominance must be given to the statutes dealing with substantive rights in preference to those dealing with procedural stipulations, the stipulation of the period of limitation in Section 28(4), we are satisfied, must be preferred.
16. The learned counsel thirdly contend that it is necessary to consider the specific purpose, object and reasons of the statute. They rely on the observations of the Supreme Court in Sarwan Singh v. Kasturi Lal, (AIR 1977 SC 265) to contend that conflicts of this nature have to be resolved by reference to the object and purpose of the laws under consideration. They particularly rely on the following observations in para 20.
“When two or more laws operate in the same field and each contains a non-obstante clause stating that its provisions will override those of any other law, stimulating and incisive problems of interpretation arise. Since statutory interpretation has no conventional protocol, cases of such conflict have to be decided in reference to the object and purpose of the laws under consideration.”
17. In this case, there is no specific non-obstante clause available in either statute. But both stipulations occupy the same field. The dictum above can hence be relied on safely. The learned counsel contend that the purpose and object of Marriage Laws Amendment Act 2003 must be taken into consideration and evidently the Marriage Laws Amendment Act was enacted in the light of the observations in paragraph 19 of Savithri Pandey (supra) which we have already extracted above. The purpose of amending Section 28(4) obviously was the inconvenience and hardship noted by the Supreme Court in Savithri Pandey (AIR 2002 SC 591). The Supreme Court observed that to prefer an appeal before the High Court against an order passed by the District Court, a period of 30 days may not be sufficient and that such a stipulation is working out in justice as was revealed in the facts of that case. The purpose of the Marriage Laws Amendment Act, by which Section 28(4) of the Hindu Marriage Act was amended, was obviously to give a larger period of limitation for the parties aggrieved by the Orders passed in matrimonial cases under the Hindu Marriage Act and the Special Marriage Act. In this view of the matter, considering the purpose and object of the Act it is evident that the period of limitation under Section 28(4) of the Hindu Marriage Act which amendment was brought in with effect from 23-12-2003 must be given prominence and predominance.
18. Fourthly it is contended that when two interpretations are possible about the period of limitation, the one stipulating a larger period of limitation is to be preferred. The law of limitation, it has always been stated, is an amoral law. It imposes restrictions on the right of a person to approach a Court of law to seek justice. The interest of the republic that litigations and disputes should not be pending endlessly and the requirement of the adversary being given a reasonable opportunity to defend an action before the matter is stale, (thereby impairing his ability to defend the action) are the only principles justifying such a stipulation. So viewed, when two possible interpretations are available, the one stipulating a larger period of interpretation must be preferred, contend the counsel. In support of this proposition, the learned counsel relied on the observations in paragraph 39 of a decision of the Division Bench of the Punjab High Court in Karnal Distillery Co. v. Ladli Parshad, AIR 1960 Punjab 655. We extract the same below:
“It has often been observed that the provisions of the Limitation Act, which take away the right to sue, have to be strictly construed. If the language is clear, express, precise and unambiguous, it must be enforced, but where two interpretations are found to be equally possible, the Court may reasonably impute to the Legislature an intention to prescribe a larger period of limitation.”
19. It is a sound principle of law that stipulations regarding limitation which take away the right to sue/appeal must be strictly construed. Hence, when two interpretations are equally possible the one prescribing a larger period of limitation can and ought to be preferred. We accept this proposition of law and hold that in this view of the matter also, the larger period of limitation stipulated under Section 28(4) deserves to be accepted.
20. Fifthly, the learned counsel contends that the principle of law is well settled that when a later enactment prescribes a different period of limitation, such later enactment must be preferred. Of course, the Hindu Marriage Act was enacted in 1955. The Family Courts Act was enacted in 1984. But the crucial amendment to Section 28(4) was enacted later in 2003. The parliament must be presumed to have known the relevant stipulations of general nature in Section 19(3) while bringing in the amendment to Section 28(4). In support of this proposition, the learned counsel relies on the following observations of the Supreme Court in paragraph 21 of Sarwan Singh (AIR 1977 SC 265) (supra):
“21. For resolving such inter se conflicts, one other test may also be applied though the persuasive force of such a test is but one of the factors which combine to give a fair meaning to the language of the law. That test is that the later enactment must prevail over the earlier one.”
21. The later enactment must prevail over the former. The same test was approved by the Supreme Court in Shri Ram Narain v. Simla Banking & Industrial Co. Limited (1956 SCR 603) : (AIR 1956 SC 614). We agree with the learned counsel. On the principle that the later enactment — i.e Marriage Laws Amendment Act, 2003 must prevail over the earlier enactment — i.e Family Court Act, the larger period of limitation prescribed under Section 28(4) of the Hindu Marriage Act must prevail.
22. The learned counsel sixthly submit that on the principle of equality under Article 14 of the Constitution of India also an identical period of limitation must be held to be applicable against all orders appealable under Section 28 of the Hindu Marriage Act. Merely because, the order is passed by a District Court, a larger period of limitation — i.e 90 days and merely because the order is passed by the Family Court, a lesser period of limitation of 30 days would be unreasonable and will not stand the test of equally, submit the learned counsel. We find force in that submission also. We agree that the interpretation must be such that an identical period of limitation would be available for orders appealable under Section 28 of the Hindu Marriage Act — whether such order is passed by the District Court or the Family Court.
23. In the light of the above discussions, we hold that the period of limitation for an order/decree appealable under Section 28 of the Hindu Marriage Act is 90 days as stipulated under the amended Section 28(4) of the Hindu Marriage Act and not 30 days under Section 19(3) of the Family Courts Act. It follows that this appeal is not barred by limitation and deserves to be entertained even without any application for condonation of delay. The Registry shall number the appeal.
24. Call this appeal for admission.
25. We place on record our appreciation for the services rendered by the learned counsel particularly Sri C.S Dias who appeared and assisted as Amicus Curiae.
Order accordingly.
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