Srinivasan, J.@mdashThe petition for divorce is filed on the ground of adultery combined with cruelty. The wife is the petitioner. The District Judge
after having found that adultery is not true has granted a decree for divorce on the ground of cruelty alone. That decree cannot be sustained in view
of the provisions of the Indian Divorce Act. Under that Act, divorce can be granted u/s 10 of the Act, only when the adultery is combined with
other acts mentioned therein. For mere cruelty, divorce cannot be granted. If at all, the court can grant only judicial separation u/s 32 of the Act.
This principle is laid down in a Full Bench decision of this Court in Maria Mercy Virgenia v. Lazar (1992) 1 L.W. 43. On a perusal of the records,
we are convinced that the evidence is overwhelming to prove the cruelty on the part of the husband which will justify a decree for divorce a mensa
et toro, in other words, a decree for judicial separation. The petitioner''s counsel draws our attention to the judgment of the Kerala High Court in
Ammini E.J. and Another Vs. Union of India and Others, , which struck down the words ""adultery coupled with"" as unconstitutional and contends
that mere cruelty is sufficient to enable the petitioner to get a decree for divorce. The question of constitutional validity has not been raised in this
case. The ruling cannot help the petitioner in this case as we have our own doubts whether the effect of striking down those words in the Section
will be that as contended by the counsel.
2. We must also point out that the respondent has not yet been personally served in this case though affixure was made as early as in 1984. The
court has directed fresh notice in the view that he can be served in person. The respondent appears to be a person serving in Navy and, notices
have been taken to various Ports like Visakhapattinam, Bombay, etc. But, till now, service has not been effected.
3. On the facts and circumstances of the case, in the exercise of our power under the Proviso to Section 50 of the Act, we dispense with the
personal service on the respondent taking note of the fact that there was already an affixure in the year 1984.
4. For the reasons stated earlier, the decree for divorce is set aside. Instead, there will be a decree for judicial separation in favour of the
petitioner. No costs.
