Bombay High Court
Mrs.Archana Arun Palav vs Jennifer Michael on 26 August, 2013
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
1/19
19-MPT27.13
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
MISCELELNEOUS PETITION NO. 27 OF 2013
IN
TESTAMENTARY PETITION NO. 900 OF 2011
Mrs.Archana Arun Palav )
aged 65 years, Indian Inhabitant )
Occupation - retired, residing at )
RH-1, L-19, Sector 7, Vashi, )
Navi Mumbai, District - Thane ) ..... Petitioner
VERSUS
1. Jennifer Michael )
aged 25 years, Indian Inhabitant )
2. Francesca Michael )
aged adult, Indian Inhabitant )
3. Christina Francesca Miachael )
aged adult, Indian Inhabitant )
all above 1 to 3 residing at )
22/104, MHADA Eden Garden, )
Oshiwara, Andheri (West), )
Mumbai - 400 053 ) ..... Respondents
Mr.Chetan Arerkar for the Petitioner.
Mr.Zuben Behramkamdin, a/w. Ms.Vidya Nair, i/b. V.N.Pohuja for the
Respondents.
CORAM : R.D. DHANUKA, J.
DATED : 26th AUGUST, 2013
ORAL JUDGMENT
By this petition, the petitioner seeks revocation of grant of Letters of Administration issued to the 1st respondent by this court on 12th March, 2012 in ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 2/19 19-MPT27.13 Testamentary Petition No.900 of 2011. Some of the relevant facts for the purpose of deciding this petition are as under :-
2. Petitioner is the sister of the deceased Kirankumar Gorjibhai Bhatia (hereinafter referred to as the said deceased). Respondent no.2 is widow of the said deceased. Respondent nos. 1 and 3 are daughters of the said deceased. There was matrimonial dispute between the 2nd respondent and the said deceased filed before the Family Court at Bandra, Mumbai. In the said matrimonial proceedings, respondent no.2 had applied for interim injunction in respect of the flat situated at E/8, 3rd Floor, New Trishul Co-operative Housing Society Ltd., Bhawani Nagar, Marol Maroshi Road, Andheri (East), Mumbai 400 059 which was a matrimonial home of the 2nd respondent. By an order dated 1st April, 2003, Family Court passed order of status quo. It is the case of the petitioner that by an agreement for sale dated 8th April, 2003, the said deceased sold the said flat in favour of the petitioner. It is the case of the petitioner that the petitioner was not aware of the said ad-interim order of status quo granted by the Family Court. On the basis of the said agreement for sale dated 8th April, 2003, the petitioner applied for transfer of share certificate and for membership of the society. On 21st April, 2003, the society informed the petitioner about the status quo order passed by the Family Court. It is not in dispute that the society refused to transfer the flat and to grant membership in favour of the petitioner. Being aggrieved by the said order, the petitioner filed appeal before the Deputy Registrar, Co-operative Societies, K-East, Mumbai under section 23(2) of the Maharashtra Co-operative Societies Act, 1960.
By an order dated 24th July, 2008, the Deputy Registrar dismissed the said appeal on the ground that there was title dispute in respect of the said flat which could not be decided by the Deputy Registrar under section 23(2) of the Maharashtra Co- operative Societies Act, 1960. The petitioner filed Revision Application (44 of ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 3/19 19-MPT27.13 2009) before the Divisional Joint Registrar, Co-operative Societies, Mumbai Division, Mumbai under section 154 of the said Act. The Divisional Joint Registrar by an order dated 5th September, 2012 dismissed the said revision application. The Divisional Joint Registrar held that the title dispute could not be gone into by the authority appointed under the provisions of Maharashtra Co- operative Societies Act. Being aggrieved by the said order, the petitioner filed a writ petition in this court (74 of 2013). By an order dated 30 th April, 2013, Ranjit More, J. dismissed the said writ petition. It is held by this court that the petitioner was claiming title to the said flat on the basis of sale deed which was executed in breach of status quo order. This court also took cognizance of the fact that Letters of Administration has been granted by this court in favour of the respondent no.1 herein. This court held that the Registrar was not expected to decide the title issue between the parties and the parties must approach the court of competent jurisdiction and get the dispute decided. Learned counsel appearing on behalf of the petitioner submits that Special Leave Petition filed by the petitioner against the said order dated 30th April, 2013 passed by this court is dismissed.
3. Learned counsel appearing for the petitioner states that the said deceased who transferred the said flat in favour of the petitioner expired on 13th April, 2007 and therefore matrimonial proceedings filed by respondent no.2 before Family Court against the said deceased stood abated. It is the case of the petitioner that since respondent no.2 took forcible possession of the said flat, petitioner filed complaint before the Court of Metropolitan Magistrate. Process was issued by the Metropolitan Magistrate. Respondent no.2 filed a criminal writ petition in this court for quashing of the process. By an order dated 5th May, 2011, this court dismissed the said criminal writ petition (2944 of 2010). Special Leave Petition impugning the said order passed by this court in Criminal writ petition also came ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 4/19 19-MPT27.13 to be dismissed. It is submitted that respondent no.1 who filed petition for Letters of Administration who was fully aware of the title claimed by the petitioner and suppressed the same from this court. Learned counsel placed reliance on section 263(b) in support of his submission that the 1st respondent concealed from this court that the petitioner had claimed title in respect of the flat which was subject matter of the said petition. It is submitted that in view of such concealment, petitioner has made out just cause setout in section 263(b) of the Indian Succession Act and is entitled to revocation of the grant issued by this court.
4. Learned counsel appearing for the petitioner also invited my attention to the order passed by this court in Writ Petition No. 473 of 2009 filed by respondent no. 2, against National Aviation Company of India Ltd. and others delivered on 22nd April, 2009. Learned counsel would submit that this court has held by the said order that the said deceased was governed by the provisions of Hindu Law and his mother was also a Class I heir as per section 8 of the Hindu Succession Act. It is submitted that considering the provisions of Hindu Succession Act, this court directed the respondent no.2 (petitioner to the said writ petition) to distribute 25% of the dues of the said deceased recoverable from the employer to the mother of the said deceased, she being Class I heir as per section 8 of the Hindu Succession Act. Relying upon this judgment, learned counsel would submit that on demise of the mother who was entitled to 25% share in the estate of the said deceased, the petitioner also would get share in the estate of the deceased mother. It is submitted that if the deceased mother would have been cited in the petition filed by the 1st respondent, on her demise, citation would have been served upon the petitioner also who could have challenged issuance of grant in favour of the 1st respondent. It is submitted that since mother of the said deceased was not cited in the said petition, there is willful suppression on the part of the 1st respondent who was ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 5/19 19-MPT27.13 petitioner to the said petition and the petitioner is thus entitled to apply for revocation of the grant under section 263(2). It is submitted that this court has held by the said order dated 22nd April, 2009 that parties were governed by Hindu Succession Act and thus mother was required to cited in the testamentary petition.
5. Mr.Behramkamdin, learned counsel appearing on behalf of the respondent on the other hand invited my attention to the status quo order passed by the Family Court on 1st April, 2003 against the said deceased in the matrimonial proceedings filed by the 2nd respondent. It is submitted that inspite of the status quo order granted on 1st April, 2003 against the said deceased, deceased has alleged to have entered into an agreement for sale dated 8th April, 2003 in favour of the petitioner. It is submitted that in breach of such status quo order, any transaction alleged to have been carried out by the said deceased in favour of the petitioner would be illegal, null and void and not binding on the respondents. Learned counsel would submit that merely because the said matrimonial proceedings filed before the Family Court came to be abated, fact remains that on the date of alleged execution of agreement for sale dated 8th April, 2003, status quo order passed by the Family Court in respect of the said flat was existing and was in force. It is submitted that Family Court has refused to recognise the agreement in favour of petitioner and confirmed the status quo order on 9th May, 2003. Learned counsel submits that though in the proceedings filed by the petitioner for membership of flat, it has been held that title dispute cannot be gone into by the authorities and parties would have to file independent proceedings for adjudication of title, the petitioner did not file any proceedings for adjudication of the title. Special Leave Petition filed against the order passed by Ranjit V.More,J. is already dismissed. Learned counsel placed reliance upon section 263 of the Indian Succession Act in support of his plea that whether petitioner claimed any title in respect of the flat in question was not ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 6/19 19-MPT27.13 material for the petitioner filing petition for administration of the estate of the said deceased and thus was not required to be disclosed in the petition for Letters of Administration. It is submitted that even if the same would have disclosed, this Court in testamentary jurisdiction would not have decided the title in respect of the property of the deceased or an outsider.
6. Learned counsel placed reliance on the judgment of the Supreme Court in case of Krishna Kumar Birla vs. Rajendra Singh Lodha & Ors. reported in (2008) 4 SCC 300 and in particular paragraphs 57, 67 and 86 in support of his submission that Probate Court cannot decide any question of title or in exercise of property itself. Reliance is also placed in support of the submission that any person questioning the existence of the title in respect of the estates or capacity of the testator to dispose of the property by Will on ground outside the law of succession would be a stranger to the probate proceeding in as much as none of such rights can effectively be adjudicated therein. Paragraphs 57, 67 and 86 of the said judgment in case of Krishna Kumar Birla (supra) reads thus :-
57. The 1925 Act in this case has nothing to do with the law of inheritance or succession which is otherwise governed by statutory laws or the custom, as the case may be. It makes detailed provisions as to how and in what manner an application for grant of probate is to be filed, considered and granted or refused. Rights and obligations of the parties as also the executors and administrators appointed by the court are laid down therein. Removal of the existing executors and administrators and appointment of subsequent executors are within the exclusive domain of the court. The jurisdiction of the Probate Court is limited being confined only to consider the genuineness of the Will. A question of title arising under the Act cannot be gone into the proceedings.
Construction of a Will relating to the right, title and ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 7/19 19-MPT27.13 interest of any other person is beyond the domain of the Probate Court.
67. In the recent judgment of Kanwarjit Singh Dhillon v. Hardayal Singh Dhillon and Ors.
MANU/SC/8060/2007, this Court inter alia relying upon Chiranjilal Shrilal Goenka v. Jasjit Singh and Ors. MANU/SC/0496/1993 : [1993]2SCR454 and upon referring to a catena of decisions of the High Court and this Court, held that Probate court does not decide any question of title or of the existence of the property itself.
86. The propositions of law which in our considered view may be applied in a case of this nature are:
(i) To sustain a caveat, a caveatable interest must be shown;
(ii) The test required to be applied is: does the claim of grant of probate prejudice his right because it defeats some other line of succession in terms whereof the caveator asserted his right.
(iii) It is a fundamental nature of a probate proceeding that whatever would be the interest of the testator, the same must be accepted and the rules laid down therein must be followed. The logical corollary whereof would be that any person questioning the existence of title in respect of the estate or capacity of the testator to dispose of the property by Will on ground outside the law of succession would be a stranger to the probate proceeding inasmuch as none of such rights can effectively be adjudicated therein.
7. Learned counsel also placed reliance on the judgment of this court in case of Everest Agencies, Bombay and etc. vs. Ishrat Rafique Sharif reported in 2001 (3) Bombay Cases Reporter 648 in support of his submission that this court in its ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 8/19 19-MPT27.13 testamentary jurisdiction does not decide title to the property. Paragraphs 2, 4, 7 and 8 of the said judgment reads thus :-
2. One petition is filed by Everest Agency and the other by its partner Anand Swarup Mehta claim to be owners of the office situated at Flat 103-C, 1st floor, Sukh Sagar Co-operative Society Ltd., Mumbai. The deceased died on 20.1.93. Probate was earlier grafted on 3.1.93. According to the petitioners the circumstance that the Will was executed about 25 days prior to her death by the deceased is a circumstance which creates suspicion in the genuineness of the Will. The deceased was a Shia Muslim and was not entitled to bequeath more than 1/3rd of her share in the estate. The petitioners have purchased the aforesaid flat which is shown as Items 4 and 5 of Schedule 1 annexed to the Probate, These Items were added to the schedule by an amendment allowed by this Court on 8.12.99 in the aforesaid petition. According to the petitioners this flat was sold to them by the deceased by an agreement dated 20.4.82. In Petition No. 65/ 2000. It is specifically contended that the deceased had made an earlier Will on 24.12.83 under which one Chartered Accountant Dhirajlal M. Desai was appointed executor and trustee. At that time deceased's sister Sheeraz was alive. After the death of Sheeraz, the deceased executed another Will on 28.7.88. Petitioners have come in possession of copy of that Will from Rajesh Dhirajlal Shah.
4. The petition is opposed on the ground that it is mala fide, frivolous and baseless. Petitioners have no interest in the estate of late Pratimadevi (deceased) or in her last Will and testament.
Petitioners have no focus standi to file present petition seeking revocation of Probate. The issue regarding title to particular property cannot be decided in exercise of testamentary jurisdiction and remedy if any available to the petitioners is to ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 9/19 19-MPT27.13 approach the appropriate forum having Jurisdiction to decide the title to the property. Petitioners have already initiated proceedings in Cooperative Court as well as in Ordinary Original Civil Jurisdiction in respect of the title (Suit No. 4519/99) in which a status quo order has been passed in respect of suit property.
7. Admittedly, petitioners are not in any way related to the deceased. They do not have any claim in the property left by the deceased. It is necessary to understand as to what is the claim of the present petitioners. Petitioners are claiming to have purchased the property in dispute (flat) from the deceased during the life time. Therefore, the petitioners are not claiming the property left by the deceased. They have a rival claim to the title of the property as they are claiming that the property did not belong to the deceased at the time of her death but had been transferred by her in her life time.
8. This Court in its testamentary jurisdiction does not decide title to the property. While granting Probate what the Court considers is that the Will produced before it is genuine last Will of the testator. Whatever property is claimed by the executor to be the property left by the deceased is normally included in the schedule and by inclusion of the property in the schedule the Court does not decide title of that property. Therefore, any person having a rival claim to the title of the property, is always at liberty to approach the appropriate Court for decision of her title.
8. Learned counsel submits that if the petitioner claims any right, title or interest in the said flat, she could always file on independent suit for such reliefs and no reliefs as claimed in this petition can be granted in her favour.
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9. As far as judgment of the Division Bench delivered on 22nd April, 2009 in Writ Petition No. 473 of 2009 relied upon by the learned counsel appearing for the petitioner is concerned, learned counsel for the respondent invited my attention to the copy of petition filed by the 1st respondent for Letters of Administration in this Court (900 of 2011) in respect of the property and credits of the said deceased and also copy of the writ petition filed by respondent no.2. Learned counsel invited my attention to the certificate of marriage certifying that the said deceased was married to respondent no.2 and the said marriage was registered under the provisions of Special Marriage Act. In paragraph (4) of the said petition (900 of 2011), the 1st respondent who was petitioner to the said petition averred that the said deceased had left him surviving as his only heirs and next of kin according to sections 33 and 37 of the Indian Succession Act, 1925 applicable to the persons whose marriage was solemnized under the Special Marriage Act, 1954 by virtue of Section 21 thereof, the persons whose names were disclosed in paragraph (4) of the said petition i.e. respondents herein only. According to the 1st respondent who was petitioner in the said matter, the said deceased left behind him widow and two daughters as only legal heirs. This court has granted grant in faovur of the 1 st respondent on 12th March, 2012 based on such averments made in the said petition.
Learned counsel invited my attention to the provisions of Hindu Succession Act and particularly section 5, section 21 of Special Marriage Act, 1954 and section 33 of the Indian Succession Act in support of his submission that in view of the marriage of the said deceased with the respondent no.2 solemnized and such marriage having been registered under the provisions of Special Marriage Act, 1954, provisions of Hindu Succession Act, 1956 would not be applicable to the succession of the property of the said deceased. Section 5 of Hindu Succession Act, Section 21 of Special Marriage Act and section 33 of Indian Succession Act are extracted as under :-
::: Downloaded on - 27/11/2013 20:12:27 :::kvm 11/19 19-MPT27.13 Section 5 in The Hindu Succession Act, 1956
5. Act not to apply to certain properties. This Act shall not apply to-
(i) any property succession to which is regulated by the Indian Succession Act, 1925 , (39 of 1925 .) by reason of the provisions contained in section 21 of the Special Marriage Act, 1954 (43 of 1954 );
(ii) ..........
(iii) ..........
Section 21 of The Special Marriage Act, 1954
21. Succession to property of parties married under Act.- Notwithstanding any restrictions contained in the Indian Succession Act, 1925 (39 of 1925 ), with respect to its application to members of certain communities, succession to the property of any person whose marriage is solemnized under this Act and to the property of the issue of such marriage shall be regulated by the provisions of the said Act and for the purposes of this section that Act shall have effect as if Chapter III of Part V (Special Rules for Parsi Intestates) had been omitted therefrom.
Section 33 in The Indian Succession Act, 1925
33. Where intestate has left widow and lineal descendants, or widow and kindred only, or widow and no kindred.- Where the intestate has left a widow--
(a) if he has also left any lineal descendants, one- third of his property shall belong to his widow, and the remaining two- thirds shall go to his lineal descendants, according to the rules hereinafter contained;
(b) 1[ save as provided by section 33A], if he has left no lineal descendant, but has left persons who are of kindred to him, one- half of his property shall belong to his widow, and the other half shall go to those who are kindred to him, in the order and according to the rules hereinafter contained;
(c) if he has left none who are of kindred to him, the whole of his property shall belong to his widow.
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10. Relying upon these provisions, learned counsel would submit that the mother was not the legal heir under the provisions of the Indian Succession Act which would be applicable to the parties. As far as judgment of the Division Bench of this Court is concerned, it is submitted that the 1 st respondent who was petitioner in the said petition in Letters of Administration was not a party to the said writ petition. Writ petition was filed against National Aviation Company of India Ltd. on demise of the said deceased for the purpose of claiming dues of the said deceased which was not paid by the employers. Learned counsel would submit that the 2nd respondent as well as mother of the said deceased were nominated by the said deceased in the records of the employer. At the stage of the hearing of the said petition, the employers raised objection that the mother of the said deceased being alive was also entitled to inherit from the estate of the deceased employee. It is submitted that in that context, the Division Bench observed that the said deceased was governed by the provisions of the Hindu law and his mother would fall in Class I heir as per section 8 of the Hindu Succession Act and accordingly the widow, two daughters and the mother would be entitled to equal share of the estate of the said deceased. Learned counsel submits that there was no such issue which was required to be adjudicated upon by the Division Bench and thus observation of the Division Bench in the said order would not be a precedent. In any event, the 1st respondent who filed petition for Letters of Administration was not party to the said writ petition and thus the said observations made by this court in the said order dated 22nd April, 2009 was not binding on the first respondent. In support of his submission, the learned counsel placed reliance on the judgment of this court in case of Narendra Akash Maharaj Petkar and anr. vs. Shahaji Baburao Petkar and others reported in 2009 (4) Bom.C.R. 101. Learned counsel placed reliance on paragraphs 16, 17 and 18 in ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 13/19 19-MPT27.13 support of the submission that the plaintiff in that matter was not impleaded as a party to the suit and thus decree in that suit shall not be binding on the plaintiff. It is submitted that in view of the petitioner not being a party to the writ petition filed by him, observations made by the Division Bench would not apply to the 1st respondent (petitioner to the testamentary petition). Paragraphs 16 to 18 of the said judgment read thus :-
16. The second proceedings relied upon is the probate proceedings filed by three disciples claiming that Pantnath Prabhu had left a will. Firstly, Bhagirathibai and these defendants were not made parties to the proceedings. Only Baburao, the brother of Pantnath Prabhu was made the opponent. This would mean that Bhagirathibai and her children were not recognised or treated as family members of Pantnath Prabhu by his followers or disciples. While deciding the application, the probate court has relied upon the judgment and decree passed ex-parte in Dharwad Court to hold that defendants No. 1 and 2 are the class one heirs of Pantnath Prabhu. In the circumstances, it was necessary for these defendants to independently establish their alleged relationship to Pantnath Prabhu by pleading the material facts and then bringing in evidence in support of the same.
17. The third proceeding is Civil Suit bearing No. 62 of 1979 filed by defendants No. 1 and 2 against the three disciples of Pantnath Prabhu who propounded the will. The plaintiff was not impleaded therein.
The suit was decreed ex-parte. In these circumstances, the proceeding can be no assistance to defendants No. 1 and 2.
18. Defendants No. 1 and 2 contend that the instant suit is barred by the principle of res-judicata or constructive res-judicata in view of the decree in ::: Downloaded on - 27/11/2013 20:12:27 ::: kvm 14/19 19-MPT27.13 Civil Suit No. 62 of 1979 filed in the court of Dharwad, Karnataka State. Section 11 CPC precludes the court to try any suit or issue in which a matter directly and substantially in issue has been directly and substantially in issue in a former suit between the same parties or between the parties under whom they or any of them litigate under the same title, and such matter has been heard and finally decided by the competent court. It is already seen that the plaintiff was not a party to the proceedings in the court at Dharwad. Mr. Pungliya then submits that the plaintiff was aware of filing of such a suit by defendants No. 1 and 2 in the court at Dharwad. According to him, the plaintiff could have filed an application for impleading himself to the suit. In our opinion, the submission travels beyond the ambit of Section 11 CPC. One of the pre-
conditions for attraction of Section 11 for an issue to be barred by res-judicata, is that, it must arise between the same parties and decided by a court of competent jurisdiction. Section 11 does not encompass a situation where one of the parties to the subsequent suit was aware of the earlier suit and the question arising therein. It is also futile to submit that the plaintiff ought to have got himself pleaded to the earlier suit. There is no compulsion on a person to get himself impleaded to any court proceedings. As such, there cannot be any consequence of a person not volunteering for being impleaded to a suit. But, there are definite consequences provided for in the CPC for not joining a proper or a necessary party to the proceedings. If these defendants No. 1 and 2 desired that any decision in a proceeding filed by them be binding on the plaintiff, they ought to have impleaded the plaintiff as a party defendant to the suit. Not having done that, they cannot turn around and contend that the plaintiff ought to have got himself impleaded to the suit. Defendants No. 1 and 2 were aware that Baburao the father of the plaintiff, ::: Downloaded on - 27/11/2013 20:12:28 ::: kvm 15/19 19-MPT27.13 was made an opponent to the probate proceedings.
Therefore, they knew that the plaintiff would be a person interested in denying their title to the suit property or the status claimed by them, qua, Pantnath Prabhu. Thus, since the plaintiff was not a party to the suit in the court at Dharwad, the provisions of Section 11 CPC are not attracted to the facts of the case. We have no hesitation in holding that the suit is not barred by the principles of res- judicata.
11. In rejoinder, learned counsel appearing for the petitioner submits that in view of the concealment of the material facts, case of the petitioner would fall under just cause described under section 263(b) and (c) of the Indian Succession Act. Learned counsel placed reliance on section 21(A) of the Special Marriage Act, 1954 in support of his submission that in view of the Division Bench of this Court taking a view that the parties were governed by the Hindu Succession Act, it presupposes that the respondent no.2 as well as the said deceased were Hindus and therefore in view of section 21(A) of the Special Marriage Act, 1954, if a Hindu marry with the another Hindu, the provisions of Indian Succession Act would not apply to the succession of the property of such Hindu. Section 21A of the Special Marriage Act, 1954 reads thus :-
Section 21A in The Special Marriage Act, 1954 21A. 1[ Special provision in certain cases.- Where the marriage is solemnized under this Act of any person who professes the Hindu, Buddhist, Sikh or Jaina religion with a person who professes the Hindu, Buddhist, Sikh or Jaina religion, section 19 and section 21 shall not apply and so much of section 20 as creates a disability shall also not apply.] ::: Downloaded on - 27/11/2013 20:12:28 ::: kvm 16/19 19-MPT27.13
12. Question that arises for consideration of this court is (i) whether petitioner who claims rights in the flat which was owned by the said deceased can apply for revocation of Letters of Administration granted by this court on the basis of the title claimed by him which is adverse to the estate of the deceased. (ii) whether petitioner to the petition seeking Letters of Administration was bound to disclose the rival claims made by another person in the petition for Letters of Administration and if such fact is not disclosed, whether it would amount to concealment of material fact and would be a ground for revocation of probate or Letters of Administration under section 263(b) to the Indian Succession Act, 1925.
13. On perusal of the record produced by the parties, it indicates that the title of the said deceased in respect of the said flat on the date of ad-interim status quo order passed by the Family Court was not in dispute. It is not in dispute that Family Court had granted status quo order on 1st April, 2003 in respect of the said flat. Petitioner claims rights in respect of the said flat based on a agreement for sale alleged to have executed on 8th April, 2003 when status quo order was in force. On demise of the said deceased, matrimonial proceedings filed before the Family Court came to an end. Even after alleged execution of agreement by the said deceased in favour of the petitioner, Family Court did not recognise the said alleged agreement and confirmed ad-interim order of status quo on 9th May, 2003. Fact remains that on the date of such alleged transaction between the said deceased and the petitioner, ad-interim status quo order granted by the Family Court was in existence. Application filed by the petitioner for becoming member of the society in respect of the said flat has been rejected by the society, authorities under the provisions of Maharashtra Co-operative Societies Act, by this court in writ petition and by the Supreme Court in Special Leave Petition filed by the petitioner. This court as well as authorities had observed that the title dispute could not be gone ::: Downloaded on - 27/11/2013 20:12:28 ::: kvm 17/19 19-MPT27.13 into by the authorities under the provisions of Maharashtra Co-operative Societies Act, 1960. Title of the petitioner if any in respect of the said flat could have been decided only in the appropriate proceedings by Civil Court. It is not in dispute that the petitioner did not file any proceedings in any appropriate court for adjudication of the title of the petitioner in respect of the flat.
14. Question that arises is that even if the rival claim of the petitioner would have been disclosed in the petition for Letters of Administration, whether Court under Testamentary jurisdiction could decide the title of the petitioner in that proceedings. In catena of the decisions delivered by the Supreme Court as well as by this court, it has been held that court exercising testamentary jurisdiction cannot decide title of the deceased in respect of his property or as to whether such property belongs to an outsider. In my view, non-disclosure of an alleged claim of a third party in the testamentary petition would not amount to concealment under section 263(b) of Indian Succession Act, 1925. In my view, even if such disclosure would have been made, Testamentary Court could not have decided the title of the petitioner. Though this court has held that the petitioner should have filed a separate and independent proceedings for adjudication of title, no such proceedings have been filed by the petitioner. In my view, thus non-disclosure of the rival claim of the petitioner in the property of the deceased and that also based on the alleged agreement entered into during subsistence of status quo order would not be a just cause described under section 263(b) of the Indian Succession Act, 1925.
15. As far as issue as to whether parties were governed by Hindu Succession Act or Indian Succession Act is concerned, on perusal of the Division Bench order passed by this court in the writ petition filed by the 2nd respondent, it is clear that ::: Downloaded on - 27/11/2013 20:12:28 ::: kvm 18/19 19-MPT27.13 respondent no.1 who had filed petition for Letters of Administration was not party to the said writ petition. Respondent no.2 who is widow of the deceased had applied for arrears of the legitimate dues of the said deceased not paid by the employers who was party respondent to the said writ petition. There was no issue in the said writ petition as to whether the petitioner or the said deceased were governed by the provisions of the Hindu Succession Act or Indian Succession Act.
It was submitted by the employer's counsel that the mother of the said deceased who was alive would be also entitled to 25% share she being one of the class I heir as per provisions of section 8 of the Hindu Succession Act. Considering those submissions, Division Bench of this court observed that the widow, two daughters and the mother would be equally entitled to 1/4th share each being Class I heir of the said deceased. In my view, any observations made by the Division Bench in view of the fact that there was no such issue raised in the petition and in view of the fact that the 1st respondent was not party to the said writ petition, would not be binding upon the other legal heirs of the said deceased and would not amount to resjudicata under section 11 of the Code of Civil Procedure. Marriage certificate of the said deceased with the 2nd respondent is produced for perusal of this court which indicates that the marriage solemnized was registered under the provisions of Special Marriage Act. Such marriage certificate was not produced before the Division Bench by any party.
16. On conjoint reading of section 5 of Hindu Succession Act, section 21 of Special Marriage Act and Section 33 of the Indian Succession Act, I am of the view that since the marriage of the said deceased with respondent no.2 was registered under the provisions of Special Marriage Act, 1954, the provisions of Hindu Succession Act, 1956 would not apply to the properties succession to which is regulated by the provisions of Indian Succession Act, 1925. In view of section ::: Downloaded on - 27/11/2013 20:12:28 ::: kvm 19/19 19-MPT27.13 21 of Special Marriage Act read with section 33 of the Indian Succession Act, succession of such parties would be governed by the provisions of Indian Succession Act, 1925 as per share described under section 33. In my view, mother of the said deceased would not be a legal heir under the provisions of the Indian Succession Act, 1925. Accordingly mother could not have been cited as legal heir of the said deceased in the petition for Letters of Administration filed by the petitioner to the said petition. Petitioner who claims through the mother thus would not have any caveatable interest. Petitioner is not entitled to maintain this petition on this ground also.
17. In my view, no case is made out for revocation of the grant issued by this court. It is, however, made clear that whether plaintiff has any right, title or interest in the said flat in respect of which rights are claimed under an alleged agreement for sale dated 8th April, 2003, or not, this court has not expressed any views in respect of such claim and the same shall be decided by the appropriate court in appropriate proceedings if any filed by the petitioner on its own merits. Petition is accordingly dismissed. No order as to costs.
[R.D. DHANUKA, J.] ::: Downloaded on - 27/11/2013 20:12:28 :::