Madras High Court
Santhamani vs S.Saradamani on 8 February, 2013
Author: G.Rajasuria
Bench: G.Rajasuria
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:08.02.2013 Coram: THE HONOURABLE MR.JUSTICE G.RAJASURIA S.A.No.55 of 2013 and M.P.No.1 of 2013 Santhamani .. Appellant vs. 1. S.Saradamani 2. N.Damodarasamy Naidu 3. D.Govindaraj .. Respondents This second appeal is focussed as against the judgment and decree dated 03.11.2009 in A.S.No.4 of 2007 on the file of the First Additional District Court, Coimbatore, reversing the judgment and decree dated 28.07.2006 in O.S.No.85 of 2005 on the file of the Sub Court, Udumalpet. For Appellant : Mr.N.Manokaran For Respondents : Mr.V.Nicholas, for R1 J U D G M E N T
Animadverting upon the judgment and decree dated 03.11.2009 passed in A.S.No.4 of 2007 on the file of the First Additional District Court, Coimbatore, reversing the judgment and decree dated 28.07.2006 passed in O.S.No.85 of 2005 on the file of the Sub Court, Udumalpet, this second appeal is focussed by D2.
2.The parties are referred to hereunder according to their litigative status and ranking before the trial Court.
3. The epitome and the long and the short of the germane facts absolutely necessary for the disposal of this Second Appeal would run thus:
The plaintiff/R1 herein, Saradamani filed the suit for partition claiming 1/4th share in the suit properties originally belonged to one Gopalasamy Naicker, the paternal great grand father of the plaintiff/Sarathamani. Narayanasamy Naicker S/o the said Gopalasamy Naicker got the suit properties in a partition. The said Narayanasamy Naicker died intestate in the year 1985 leaving behind the parties to the litigation. In fact, Damodarasamy Naidu is the son of Narayanasamy Naicker and D2, D3 and the plaintiff are the children of Narayanasamy Naicker. As such, the plaintiff would pray for 1/4th share in the suit properties.
4. D1 and D2 filed the written statement resisting the suit. D3 filed a separate written statement.
5. The gist and kernel of their written statements, would be to the effect that the plaintiff was not entitled to any share because she got married long prior to 1989 presumably before the commencement of the Hindu Succession (Tamil Nadu Amendment Act) (Tamil Nadu Act 1 of 1990)and that she had no right in the co-parcenary property.
6. The trial Court framed the relevant issues.
7. Up went the trial, during which the plaintiff examined herself as P.W.1 and Exs.A1 to A7 were marked; and D1 and D3 examined themselves as D.W.1 and D.W.2 and no documentary evidence was marked.
8. Ultimately the trial Court dismissed the suit as against which appeal was filed, whereupon, the appellate Court reversed the judgment and decree of the trial Court and decreed the suit and passed a preliminary decree granting 1/4th share as prayed for in the plaint favour of the plaintiff.
9. Challenging and impugning the judgment and decree of the first appellate Court, D2 filed the appeal on various grounds and also suggesting the following substantial questions of law:
"(a) Whether the first appellate Court is right in law in granting the decree for partition by extending the benefit of the Hindu Succession (Amendment) Act, 39 of 2005 especially when the succession opened before the Act coming into force in view of the death of Narayanasamy Naicker in the year 1985?
(b) Whether the First Appellate Court committed an error in treating the plaintiff as a coparcener by giving retrospective effect to the Act, 39 of 2005 de hors the law settled in 2007 (1) MLJ 797 (SC)?
(c) Whether the First Appellate Court has misconstrued the scope, effect and applicability of the Act, 39 of 2005 by misquoting the proviso to section 6(1) of the Hindu Succession (Amendment) Act, 2005?" (extracted as such)
10. The learned counsel for R1 appeared at the stage of condoning the delay in filing the Second appeal and he continues to appear in this case.
11. Heard both sides even at the time of formulation of substantial questions of law.
12. The learned counsel for the second appellant/D3 would pyramid his arguments, placing reliance on the grounds of appeal as well as the substantial questions of law, which could succinctly and precisely be set out thus:
The plaintiff got married long prior to the commencement of the Tamil Nadu Act 1 of 1990, which came into vogue w.e.f. 25th March 1989. The said Narayanasamy Naicker who got the suit property referred to in the plaint as per the partition deed of the year 1933, died in the year 1985 and wherefore, even by phantasmagorical thoughts, it cannot be visualized that such married plaintiff all in a sudden became a co parcener by virtue of the Hindu Succession (Amendment) Act, 39 of 2005. The trial Court correctly dismissed the suit, however the appellate Court without adverting to the correct provisions of law, simply reversed it and decreed the suit, warranting interference in the Second Appeal.
13. Whereas, in a bid to slap down and pulverise the arguments as put forth and set forth on the side of the appellant, the learned counsel for the plaintiff/R1 would advance his argument, the warp and woof of it would run thus:
The recent precedents of the Hon'ble Apex Court are consistent in laying down the law that in matters where no partition was effected anterior to 20th December 2004 or no final decree was passed or any testamentary disposition took place before that date, the daughters on par with the sons could seek partition as the co-parceners. In support of his contention, he cited various decisions also.
14. The crucial point that has to be considered at this stage, is as to whether the Hindu Succession (Amendment) Act, 39 of 2005, would enure to the benefit of theplaintiff in seeking partition of 1/4th share in her capacity as one of the co-parceners in the suit property and whether to that effect any substantial question of law has to be framed at all as per Section 100 of CPC?
15. I would like to fumigate my mind with the following decisions of the Hon'ble Apex Court:
(1) (2011) 6 SCC 462 [Prema v. Nanje Gowda and others]; certain excerpts from it would run thus:
"15. In the present case, the preliminary decree was passed on 11-8-1992. The first appeal was dismissed on 20-3-1998 and the second appeal was dismissed on 1-10-1999 as barred by limitation. By the preliminary decree, shares of the parties were determined but the actual partition/division had not taken place. Therefore, the proceedings of the suit instituted by Respondent 1 cannot be treated to have become final so far as the actual partition of the joint family properties is concerned and in view of the law laid down in Phoolchand v. Gopal Lal and S. Sai Reddy v. S. Narayana Reddy4, it was open to the appellant to claim enhancement of her share in the joint family properties because she had not married till the enforcement of Karnataka Act 23 of 1994. Section 6-A of Karnataka Act 23 of 1994 is identical to Section 29-A of the Andhra Pradesh Act. Therefore, there is no reason why ratio of the judgment in S. Sai Reddy v. S. Narayana Reddy should not be applied for deciding the appellants claim for grant of share on a par with male members of the joint family. In our considered view, the trial court and the learned Single Judge were clearly in error when they held that the appellant was not entitled to the benefit of Karnataka Act 23 of 1994 because she had not filed an application for enforcing the right accruing to her under Section 6-A during the pendency of the first and the second appeals or that she had not challenged the preliminary decree by joining Defendants 1, 4 and 5 in filing the second appeal.
16. We may add that by virtue of the preliminary decree passed by the trial court, which was confirmed by the lower appellate court and the High Court, the issues decided therein will be deemed to have become final but as the partition suit is required to be decided in stages, the same can be regarded as fully and completely decided only when the final decree is passed. If in the interregnum any party to the partition suit dies, then his/her share is required to be allotted to the surviving parties and this can be done in the final decree proceedings. Likewise, if law governing the parties is amended before the conclusion of the final decree proceedings, the party benefited by such amendment can make a request to the court to take cognizance of the amendment and give effect to the same. If the rights of the parties to the suit change due to other reasons, the court seized with the final decree proceedings is not only entitled but is duty-bound to take notice of such change and pass appropriate order.
17. In this case, the Act was amended by the State Legislature and Sections 6-A to 6-C were inserted for achieving the goal of equality set out in the Preamble of the Constitution. In terms of Section 2 of Karnataka Act 23 of 1994, Section 6-A came into force on 30-7-1994 i.e. the date on which the amendment was published. As on that day, the final decree proceedings were pending. Therefore, the appellant had every right to seek enlargement of her share by pointing out that the discrimination practised against the unmarried daughter had been removed by the legislative intervention and there is no reason why the court should hesitate in giving effect to an amendment made by the State Legislature in exercise of the power vested in it under Article 15(3) of the Constitution.
18. The issue which remains to be considered is whether the learned Single Judge of the High Court was justified in refusing to follow the law laid down in S. Sai Reddy v. S. Narayana Reddy on the ground that the same was based on the judgment of the three-Judge Bench in Phoolchand v. Gopal Lal and a contrary view had been expressed by the larger Bench in Venkata Reddy v. Pethi Reddy.
19. In Phoolchand v. Gopal Lal5 this Court considered the question whether the preliminary decree passed in a partition suit is conclusive for all purposes and the court before whom final decree proceedings are pending cannot take note of the changes which may have occurred after the passing of the preliminary decree. The facts of that case were that appellant, Phoolchand had filed a suit in 1937 for partition of his 1/5th share in the plaint scheduled properties. Sohanlal (father of the appellant), Gopal Lal (brother of the appellant), Rajmal [minor adopted son of Gokalchand (deceased), who was another brother of the appellant] and Smt Gulab Bai (mother of the appellant) were impleaded as the defendants along with two other persons. The suit was contested up to Mahkma Khas of the former State of Jaipur and a preliminary decree for partition was passed on 1-8-1942 specifying the shares of the appellant and the four defendants. Before a final decree could be passed, Sohanlal and his wife Smt Gulab Bai died. Gopal Lal claimed that his father Sohanlal had executed a will in his favour on 2-6-1940 and bequeathed all his property to him. Appellant Phoolchand challenged the genuineness of the will. He also claimed that Smt Gulab Bai had executed a sale deed dated 19-10-1947 in his favour, which was duly registered on 10-1-1948. Gopal Lal challenged the sale deed by contending that Gulab Bai had executed the sale deed because she was a limited owner of the share in the ancestral property. The trial court held that the will allegedly executed by Sohanlal in favour of Gopal Lal had not been proved but the sale deed executed by Gulab Bai in favour of Phoolchand was valid. As a sequel to these findings, the trial court redistributed the shares indicated in the preliminary decree. As a result, Phoolchands share was increased from one-fifth to one-half and Gopal Lals share was increased from one-fifth to one-fourth and that of Rajmal from one-fifth to one-fourth. The High Court allowed the appeal filed by Gopal Lal and held that Gulab Bai was not entitled to sell her share in favour of appellant Phoolchand. The High Court also held that the will executed by Sohanlal in favour of Gopal Lal was genuine. One of the points considered by this Court was whether there could be more than one preliminary decree.
29. In our view, neither of the aforesaid three judgments can be read as laying down a proposition of law that in a partition suit, preliminary decree cannot be varied in the final decree proceedings despite amendment of the law governing the parties by which the discrimination practiced against unmarried daughter was removed and the statute was brought in conformity with Articles 14 and 15 of the Constitution. We are further of the view that the ratio of Phoolchand v. Gopal Lal and S. Sai Reddy v. S. Narayana Reddy4 has direct bearing on this case and the trial court and the High Court committed serious error by dismissing the application filed by the appellant for grant of equal share in the suit property in terms of Section 6-A of Karnataka Act 23 of 1994.
(2) (2011) 9 SCC 788 [Ganduri Koteshwaramma and another v. Chakiri Yanadi and another]; certain excerpts from it would run thus:
"11. The new Section 6 provides for parity of rights in the coparcenary property among male and female members of a joint Hindu family on and from 9-9-2005. The legislature has now conferred substantive right in favour of the daughters. According to the new Section 6, the daughter of a coparcener becomes a coparcener by birth in her own rights and liabilities in the same manner as the son. The declaration in Section 6 that the daughter of the coparcener shall have same rights and liabilities in the coparcenary property as she would have been a son is unambiguous and unequivocal. Thus, on and from 9-9-2005, the daughter is entitled to a share in the ancestral property and is a coparcener as if she had been a son.
12. The right accrued to a daughter in the property of a joint Hindu family governed by the Mitakshara law, by virtue of the 2005 Amendment Act, is absolute, except in the circumstances provided in the proviso appended to sub-section (1) of Section 6. The excepted categories to which new Section 6 of the 1956 Act is not applicable are two, namely, (i) where the disposition or alienation including any partition has taken place before 20-12-2004; and (ii) where testamentary disposition of property has been made before 20-12-2004. Sub-section (5) of Section 6 leaves no room for doubt as it provides that this section shall not apply to the partition which has been effected before 20-12-2004. For the purposes of new Section 6 it is explained that partition means any partition made by execution of a deed of partition duly registered under the Registration Act, 1908 or partition effected by a decree of a court. In light of a clear provision contained in the Explanation appended to sub-section (5) of Section 6, for determining the non-applicability of the section, what is relevant is to find out whether the partition has been effected before 20-12-2004 by deed of partition duly registered under the Registration Act, 1908 or by a decree of a court. In the backdrop of the above legal position with reference to Section 6 brought in the 1956 Act by the 2005 Amendment Act, the question that we have to answer is as to whether the preliminary decree passed by the trial court on 19-3-1999 and amended on 27-9-2003 deprives the appellants of the benefits of the 2005 Amendment Act although final decree for partition has not yet been passed.
13. The legal position is settled that partition of a joint Hindu family can be effected by various modes, inter alia, two of these modes are (one) by a registered instrument of a partition and (two) by a decree of the court. In the present case, admittedly, the partition has not been effected before 20-12-2004 either by a registered instrument of partition or by a decree of the court. The only stage that has reached in the suit for partition filed by Respondent 1 is the determination of shares vide preliminary decree dated 19-3-1999 which came to be amended on 27-9-2003 and the receipt of the report of the Commissioner.
14. A preliminary decree determines the rights and interests of the parties. The suit for partition is not disposed of by passing of the preliminary decree. It is by a final decree that the immovable property of joint Hindu family is partitioned by metes and bounds. After the passing of the preliminary decree, the suit continues until the final decree is passed. If in the interregnum i.e. after passing of the preliminary decree and before the final decree is passed, the events and supervening circumstances occur necessitating change in shares, there is no impediment for the court to amend the preliminary decree or pass another preliminary decree redetermining the rights and interests of the parties having regard to the changed situation.
16. This Court in S. Sai Reddy v. S. Narayana Reddy had an occasion to consider the question identical to the question with which we are faced in the present appeal. That was a case where during the pendency of the proceedings in the suit for partition before the trial court and prior to the passing of final decree, the 1956 Act was amended by the State Legislature of Andhra Pradesh as a result of which unmarried daughters became entitled to a share in the joint family property. The unmarried daughters Respondents 2 to 5 therein made application before the trial court claiming their share in the property after the State Amendment in the 1956 Act. The trial court by its judgment and order dated 24-8-1989 rejected their application on the ground that the preliminary decree had already been passed and specific shares of the parties had been declared and, thus, it was not open to the unmarried daughters to claim share in the property by virtue of the State Amendment in the 1956 Act. The unmarried daughters preferred revision against the order of the trial court before the High Court. The High Court set aside the order of the trial court and declared that in view of the newly added Section 29-A, the unmarried daughters were entitled to share in the joint family property. The High Court further directed the trial court to determine the shares of the unmarried daughters accordingly."
16. In fact, the decision of this Court reported in 2012 (8) MLJ 158 [Paneerselvam and others v. Mohana and another] also would read thus:
"29. The next phase of analysis is as to what law should be applied for partition. As held supra, the suit properties are the co-parcenery properties and if the law which existed as on the date of death of Palanivelu, is applied, then notionally, the properties should be divided into two parts and one should be allotted to D1-Panneerselvam and another should have been allotted to the widow as well as the children of Palanivelu, so to say, the half share of Palanivelu, should be allotted to the widow, the son and two daughters at the rate of < th share each out of the half share. Consequent upon the death of the widow of Palanivelu during the year 1989, virtually her share also would revert back to her children, viz., his son and two daughters. As such, the son and the two daughters of Palanivelu would be entitled to 1/3 rd share each in the half share of Palanivelu; but this court has to consider the application of Hindu Succession Act, 1956 as amended by 2005 Act.
30. In this connection, I would like to refer to the decision of the Hon'ble Apex Court reported in 2011 (9) SCC 788 [Ganduri Koteshwaramma and another vs. Chakiri Yanadi and another] and certain excerpts from it would run thus:
"11. The new Section 6 provides for parity of rights in the co-parcenary property among male and female members of a joint Hindu family on and from 9.9.2005. The legislature has now conferred substantive right in favour of the daughters. According to the new Section 6, the daughter of a co-parcener becomes a co-parcener by birth in her own rights and liabilities in the same manner as the son. The declaration in Section 6 that the daughter of the co-parcener shall have same rights and liabilities in the co-parcenary property as she would have been a son in unambiguous and unequivocal. Thus on and from 9.9.2005, the daughter is entitled to a share in the ancestral property and is a co-parcener as if she had been a son.
12. The right accrued to a daughter in the property of a joint Hindu family governed by the Mitakshara law, by virtue of the 2005 Amendment Act, is absolute, except in the circumstances provided in the proviso appended to sub-section (1) of Section 6. The excepted categories to which new Section 6 of the 1956 Act is not applicable are two, namely, (i) where the disposition or alienation including any partition has taken place before 20.12.2004; and (ii) where testamentary disposition of property has been made before 20.12.2004. Sub Section (5) of Section 6 leaves no room for doubt as it provides that this section shall not apply to the partition which has been effected before 20.12.2004. For the purposes of new Section 6 it is explained that "partition" means any partition made by execution of a deed of partition duly registered under the Registration Act, 1908 or partition effected by a decree of a court. In light of a clear provision contained in the Explanation appended to sub-section (5) of Section 6, for determining the non-applicability of the section, what is relevant is to find out whether the partition has been effected before 20.12.2004 by deed of partition duly registered under the Registration Act, 1908 or by a decree of a court. In the backdrop of the above legal position with reference to Section 6 brought in the 1956 Act by the 2005 Amendment Act, the question that we have to answer is as to whether the preliminary decree passed by the trial court on 19.03.1999 and amended on 27.09.2003 deprives the appellants of the benefits of the 2005 Amendment Act although final decree for partition has not yet been passed.
13. The legal position is settled that partition of a joint Hindu family can be effected by various modes, inter alia, two of these modes are (one) by a registered instrument of a partition and (two) by a decree of the court. In the present case, admittedly, the partition has not been effected before 20.12.2004 either by a registered instrument of partition or by a decree of the court. The only stage that has reached in the suit for partition filed by Respondent 1 is the determination of shares vide preliminary decree dated 19.3.1999 which came to be amended on 27.09.2003 and the receipt of the report of the Commissioner.
14. A preliminary decree determines the rights and interests of the parties. The suit for partition is not disposed of by passing of the preliminary decree. It is by a final decree that the immovable property of joint Hindu family is partitioned by metes and bounds. After the passing of the preliminary decree, the suit continues until the final decree is passed. If in the interregnum i.e.after passing of the preliminary decree and before the final decree is passed, the events and supervening circumstances occur necessitating change in shares, there is no impediment for the court to amend the preliminary decree or pass another preliminary decree re-determining the rights and interests of the parties having regard to the changed situation,"
A mere running of the eye over the aforesaid excerpts including the whole judgment would unambiguously and unequivocally highlight the fact that, in a pending partition suit, if final decree has not been passed then certainly, the Amendment Act 2005 amending the Hindu Succession Act, 1956 would be applicable.
31. My discussion supra would highlight that the partition deed Ex.A1 is found vitiated and as such, it is deemed to be not in existence at all. In such a case, there is no embargo for applying the Hindu succession Act, 1956 as amended by 2005 Act.
32. Accordingly, if viewed, it is crystal clear that the two daughters of Palanivelu happened to be the deemed co-parceners. In such a case, consequent upon the death of Palanivelu, it is to be taken that there were as many as three co-parceners, viz., his son Panneerselvam, daughters-Mohana and Rajalakshmi. Notionally, if partition is effected, there should have been four shares including the share of Palanivelu; and that < th share of Palanivelu as per the judgment of the Hon'ble Apex Court reported in AIR 1987 SC 558 [Yudhishter vs. Ashok Kumar], should be divided into four shares and one such share should be allotted notionally to the widow of Palanivelu and < th share each should be allotted in favour of his son and two daughters invoking Section 8 r/w the Schedule under Class I heirs of the Hindu Succession Act.
33. Now then, it is an admitted factual point that the said widow without executing any Will or settlement died during the year 1989. In such a case, in the entire properties, the son and two daughters are deemed to be having 1/3 rd share each. The trial court even though in the preliminary decree arrived at the conclusion that each of the three children of the deceased Palanivelu is entitled to 1/3 rd share, yet the ratiocination adhered to in passing such a preliminary decree, was not correct; but the ultimate conclusion in passing the preliminary decree is to be upheld.
17. A mere running of the eye over those decisions, would unambiguously and unequivocally, pellucidly and palpably, would exemplify and demonstrate that this Second Appeal filed is purely based on misconception of law.
18. In this regard, the Hon'ble Apex Court in the decisions cited supra, had occasion to state clearly and categorically highlighting and spotlighting the fact that relating to application of the Hindu Succession (Amendment) Act, 39 of 2005 to the pending proceedings are concerned, the crucial test is to find out as to whether a registered partition or final decree or testamentary disposition had taken place anterior to 20th December 2004. The question as to when death of one of the co-parceners took place is not at all germane for the purpose of deciding the applicability of the Hindu Succession (Amendment) Act, 39 of 2005. Whether the daughter is married or unmarried also does not warrant consideration relating to the application of the said amendment Act.
19. The learned counsel for the appellant would place reliance on the following decisions:
(1) The precedent of this Court reported in 2012-5-L.W.378 [P.Vijayalakshmi v. P.Suseela and others] (2) The precedent of the Bombay High Court reported in AIR 2012 Bombay 101 [Vaishali Satish Ganorkar and another v. Satish Keshorao Ganorkar and others]
20. I would like to discuss the non applicability of those decisions in this factual matrix and that too, in the wake of the decision of the Hon'ble Apex Court reported in Prema's case and Ganduri's case. The decision of the Hon'ble Apex in Sheela Devi's case in my considered opinion, was not considered in proper perspective in the aforesaid two Division Bench judgments.
21. At this juncture, I would like to refer to the following decision of the Hon'ble Apex Court also:
(2009) 6 SCC 99 [G.Sekar v. Geetha and others]; certain excerpts from it would run thus:
"28. We may notice sub-section (5) of Section 6 of the Act, which reads as under:
6. (5) Nothing contained in this section shall apply to a partition, which has been effected before the 20th day of December, 2004.
Explanation.For the purposes of this section partition means any partition made by execution of a deed of partition duly registered under the Registration Act, 1908 (16 of 1908) or partition effected by a decree of a court. Thus, where a partition has not taken place, the said provision shall apply.
29. Reliance has also been placed by Mr Viswanathan on Eramma v. Veerupana wherein it was held: (AIR p. 1881, para 5) 5. It is clear from the express language of the section that it applies only to coparcenary property of the male Hindu holder who dies after the commencement of the Act. It is manifest that the language of Section 8 must be construed in the context of Section 6 of the Act. We accordingly hold that the provisions of Section 8 of the Hindu Succession Act are not retrospective in operation and where a male Hindu died before the Act came into force i.e. where succession opened before the Act, Section 8 of the Act will have no application. In the factual matrix obtaining in Eramma1, Section 8 was construed in the light of Section 6 of the Act, as one of the questions raised therein was as to whether the property was a coparcenery property or not.
30. Neither the 1956 Act nor the 2005 Act seeks to reopen vesting of a right where succession had already been taken place. The operation of the said statute is no doubt prospective in nature. The High Court might have committed a mistake in opining that the operation of Section 3 of the 2005 Act is retrospective in character, but, for the reasons aforementioned, it does not make any difference. What should have been held was that although it is not retrospective in nature, its application is prospective.
31. It is now a well-settled principle of law that the question as to whether a statute having prospective operation will affect the pending proceedings would depend upon the nature as also the text and context of the statute. Whether a litigant has obtained a vested right as on the date of institution of the suit which is sought to be taken away by operation of a subsequent statute will be a question which must be posed and answered.
49. Reliance has also been placed on Sheela Devi v. Lal Chand The question which arose therein was vesting of right of a coparcener of a Mitakshara family under the old Hindu Law vis-`-vis the Hindu Succession Act, 1956. The contention raised therein that the provisions of the Amendment Act, 2005 will have no application as the succession had opened in 1989 was negatived, holding: (SCC p. 590, paras 21-22) 21. The Act indisputably would prevail over the old Hindu law. We may notice that Parliament, with a view to confer right upon the female heirs, even in relation to the joint family property, enacted the Hindu Succession Act, 2005. Such a provision was enacted as far back in 1987 by the State of Andhra Pradesh. The succession having opened in 1989, evidently, the provisions of the Amendment Act, 2005 would have no application. Sub-section (1) of Section 6 of the Act governs the law relating to succession on the death of a coparcener in the event the heirs are only male descendants. But, the proviso appended to sub-section (1) of Section 6 of the Act creates an exception. First son of Babu Lal viz. Lal Chand, was, thus, a coparcener. Section 6 is an exception to the general rules. It was, therefore, obligatory on the part of the respondent-plaintiffs to show that apart from Lal Chand, Sohan Lal will also derive the benefit thereof. So far as the second son, Sohan Lal is concerned, no evidence has been brought on record to show that he was born prior to coming into force of the Hindu Succession Act, 1956.
22. Thus, it was the half-share in the property of Babu Ram, which would devolve upon all his heirs and legal representatives as at least one of his sons was born prior to coming into force of the Act. The said decision, thus, cannot be said to have any application whatsoever in the present case."
22. In Sekar's case, the same Apex Court's Hon'ble Judge who passed the judgment in Sheela Devi's case clarified and distinguished Sheela Devi's case. According to His Lordship, Sheela Devi's case cannot be taken as precedent relating to the applicability of the provisions of the Hindu Succession (Amendment) Act, 2005, because Sheela Devi's case was relating to the old Hindu law vis-a-vis Hindu Succession Act, 1956.
23. A mere perusal of the judgment of the Hon'ble Apex Court in Sekar's case reported in (2009) 6 SCC 99 cited supra, would demonstrate and display that the said Civil Appeal before Hon'ble Apex Court was filed by the party concerned, challenging and impugning the judgment of the Division Bench of this Court in O.S.A.Nos.196 and 197 of 2001 holding that for pending proceedings, Hindu Succession (Amendment) Act, 2005 would be applicable. However, in the decision of the Division Bench of this Court reported in 2012-5-L.W.378 [P.Vijayalakshmi v. P.Susheela and others], the Division Bench sought to distinguish and differentiate on factual basis the decision of the Hon'ble Apex Court cited supra in Ganduri's case, on the main ground that the preliminary decree was passed in the case before Division Bench, long prior to the commencement of the Hindu Succession Act, (Amendment) Act, 2005 and that the death of the father of the party concerned also took place anterior to it. But the factual reality is that in Ganduri's case decided by the Hon'ble Apex Court, the death of the father of the party concerned as well as the preliminary decree, took place long prior to Hindu Succession Act, (Amendment) Act, 2005. Wherefore, I cannot refrain myself from adhering to the law as found enunciated in the precedents of the Hon'ble Apex Court reported in Ganduri's case and Prema's case. In Vijayalakshmi's case, the concept notional partition, is found ushered in quite antithetical to the Apex Court's decision in Ganduri's case and Prema's case. Precedents to be adhered to in consimili casu. As per Section 141 of the Constitution of India, the decision of the Hon'ble Apex Court is binding on all Courts. The factual matrix involved in the case at hand squarely falls within the ambit and scope of Ganduri's case.
24. I recollect the maxims:
(i) Judiciis posterioribus fides est adhibenda Trust should be put in the later decisions.
(ii) Judicia posteriora sunt in lege fortiora The later decisions are stronger in law.
25. Not to put too fine a point on it, here indubitably and indisputably, unarguably and incontrovertibly the said Narayanasamy Gounder got the suit properties, so to say the ancestral properties, in a registered partition deed which emerged during the year 1933 and he died in the year 1985 leaving behind his son, D1 and also D1's children, namely the plaintiff, D2 and D3. There is nothing to indicate and exemplify, portray and parody that any registered partition deed or final decree or testamentary disposition emerged anterior to 20th December 2004.
26. On balance, the judgments of the Division Benches are not in concinnity with the dictum as found exemplified and laid down in the decisions of the Hon'ble Apex Court in Ganduri's case and Prema's case. Hence I am bound to follow only the decisions of the Hon'ble Apex Court. In view of the Apex Court's precedents, the issue is no more res integra.
27. A fortiori, squarely the Hindu Succession (Amendment) Act, 2005 (Act 39 of 2005) is applicable to the facts and circumstances of the case and the plaintiff is entitled to 1/4th share in the suit properties, which the appellate Court appropriately and appositely, legally and correctly, au fait with law and au courante with facts allotted in her favour, warranting no interference in this Second Appeal. Inasmuch as the Hon'ble Apex Court in the aforesaid decisions settled the law, the question of once again racking up the issue does not arise. There is no point in arguing the toss and there is no necessity to formulate once again any substantial question of law in this Second Appeal.
Accordingly, this Second Appeal is dismissed. No costs. Consequently connected miscellaneous petition is closed.
gms To
1. The First Additional District Court, Coimbatore.
2. The Sub Court, Udumalpet