Madras High Court
Azeshabi And Ors. vs Saprakara Kathoonbi And Ors. on 23 October, 1964
Equivalent citations: AIR1966MAD462, AIR 1966 MADRAS 462, 1979 MADLW 302 ILR (1966) 1 MAD 187, ILR (1966) 1 MAD 187
JUDGMENT
(1) Defendants 3 to 5 are the appellants in the second appeal which raises the question of the validity of a gift under the Mohamedan law. The brief facts of the case are: The plaintiff executed a gift deed, Ex. A. 1 dated 21-5-1935, in favour of her son, the first defendant, and the daughter, the second defendant, the latter being represented by the first defendant as guardian. The gift deed contains an express recital that possession of the property has been delivered over to the donees, that they should protect the mother, the donor, during her lifetime, and that the donor and her heirs shall have no right or interest in the property gifted. At the outset it may be mentioned that the property gifted is a residential house in which the donor and her children and the donees were living together, before the gift, at the time of the gift, and for a long number of years thereafter, even after the daughter attained majority.
(2) In the year 1946, the second defendant executed a mortgage over her half share of the property in favour of the third defendant, who filed a suit O. S. 469 of 1948, obtained a decree, and in execution of that decree the fourth defendant purchased the same in the year 1955 (Ex. B. 6 dated 5-12-1955 being the sale certificate issued in his favour). He took symbolical possession and filed a suit O. S. No. 242 of 1956 for partition and possession of the half share which belonged to the second defendant. As the Commissioner found the property to be incapable of division the property was sold under the Partition Act, and in the auction held, the fifth defendant purchased the same for Rs. 1040 on 18-9-1957. He also took possession of the property. At that time the plaintiff raised some objection which was rejected with the result that the plaintiff has filed the present suit for setting aside the order passed in the delivery proceedings.
(3) It is necessary to mention that the plaint is completely lacking in averments regarding essential particulars. There is no averment that possession of the property was not delivered to the donee. The only allegations contained in paras 1 and 10 of the plaint are to the effect that even at the time of the delivery proceedings i.e., 1957-58, the property was in the possession and enjoyment of the plaintiff, and that the first and second defendants did not have possession. The plaintiff has not stated the grounds on which she was questioning the validity of the gift deed. She has not mentioned anything regarding the background in which the gift deed came to be executed and what happened at that time and shortly thereafter. There is not a word in the plaint as to whether the plaintiff's husband (father of defendants 1 and 2) was alive at that time, whether if alive, he was living with them or living away from them, after having deserted the plaintiff and her children. Nor is there any averment about the part played by the first defendant who has been described in the gift deed as the guardian of the second defendant. The evidence in the case discloses that the mother was fully aware of all the prior court proceedings and that the mother, her son and daughter defendants 1 and 2, are acting in active collusion. The plaintiff is fully aware that the price paid by the fifth defendant at the court auction sale was for the entire property and a portion was taken away by the first defendant her son. The gift, as mentioned earlier, is evidenced by a registered document of the year 1935, and its validity is questioned after a long interval of 23 years, alleging (that too in the course of arguments) that the technical rules of Mahomedan law relating to the delivery of possession and acceptance of the gift have not been complied with in the instant case. The fifth defendant who is a stranger court auction purchaser for valuable consideration has therefore no idea as to the grounds on which the validity of the gift deed was questioned by the plaintiff. The written statement of the first and second defendants is equally unhelpful as the proceed mainly on the footing that the gift deed itself never came into effect.
(4) From the admissions in the oral evidence of the plaintiff and her son the first defendant, it is established beyond doubt that the house has been transferred in the name of the first and second defendants (donees) in the Municipal Registry and that all the property tax receipts from the year 1936 stand in their names. It is only in the course of the arguments in the courts below that the validity of the gift deed was attacked on the ground that possession of the property was not handed over to the father, the legal guardian of the donees, and that he has not accepted the gift. When the validity of the gift deed is thus attacked as not satisfying the rules of Mahomedan law, one would surely expect the plaintiff to mention both in her pleadings and in evidence details regarding her husband (legal guardian of the donees) especially when the gift deed is challenged after a long interval of 23 years. Mere arguments in the abstract based upon judicial decisions about the necessity for delivery of the property to the guardian and his acceptance of the gift, will be of no avail unless the necessary foundation on facts is laid. In my opinion, every presumption should be made in favour of the validity of the gift when the conduct of the parties spread over a long interval of 23 years shows that the gift was given effect to and they have stood by it by accepting the validity of the gift.
(5) The trial court took the view that when the donor and the donees live in the same residential house covered by the gift, there was no need for the donor to physically depart from the house and that under Mahomedan law there was nothing to prevent a minor from taking possession of the property. Relying upon the transfer of the house in the Municipal Registry in the names of the donees and the payment of property tax in the names of donees from 1936, the trial court held that the intention of the donor to divest herself of all ownership and title to the property was amply made out. On appeal, the learned Subordinate Judge came to a contrary conclusion taking the view that under Mahomedan law, the father alone, as the legal guardian, can accept the gift and take delivery of possession. A perusal of his judgment shows that he has readily assumed everything in favour of the plaintiff and against the validity of the gift, indulging as it were in "technicalities with vengeance". His perspective approach and his reasoning are clearly erroneous and I am satisfied that his judgment cannot be sustained.
(6) As observed by the Privy Council in Mohammed Abdul Ghani v. Mt. Fakhr Jahan Begum, ILR 44 All 301 at p. 315: (AIR 1922 PC 281 at P. 288) Mohamedan law does not require any gift to be evidenced by a document registered or unregistered, and that in considering what is Mohamedan law on the subject of gifts, it should be borne in mind that Mohamedan law requires evidence of handing over possession to the donee and the donee's acceptance of the gift mainly as proof of the intention of the donor to pass title to the donee so that if this requirement is complied with, all future disputes about the truth and factum of gifts shall be avoided. To this rule of "delivery of possession" several exceptions have been recognised in course of time by textual authority of eminent authors and judicial decisions of high authority. A perusal of the relevant judicial decisions shows that in applying the rules of Mohamedan law relating to gifts, the rigour or unmeaning technicalities should not be enforced, divorced from the realities of the particular situation in individual cases, and that courts should avoid an impractical approach to the question. The court must take note of the evolution of the law on this branch of Mohamedan law as well as to the effect of the several exceptions which from time to time have been recognised by case law, having regard to the changed conditions in live. Reference may be made to the recent judgment of the Supreme Court in V. P. Katheesa Umma v. P. N. Kunhimi, to show the evolution of law and the trend of judicial decisions and how in some cases the principles of justice, equity and good conscience have been applied in judging the validity of the gift in the light of the exceptions to the rule.
(7) I shall now consider how far and to what extent the plaintiff can rely upon the rule of Mohamedan law that for the validity of a gift, possession should be delivered to and the gift accepted by the legal guardian of the donees, the father and none other. I have already observed that on the pleadings and on the evidence, the plaintiff is not entitled to urge this plea. Even otherwise, I shall now consider how far it is tenable.
(8) The Deed contains a clear and unequivocal declaration conveying the property to the donees, and were are therefore concerned only with the other two requirements viz, acceptance of the gift, and delivery of possession.
(9) It is one of the well recognised exceptions that where the property comprised in the gift is a residential house and where the donor and the donees reside together in the house no physical departure from the house by the donor is necessary and that in such a case, the gift may be completed by some overt act by the donor indicating a clear intention on his part to transfer possession and to divest himself of all control over the subject of the gift. It is enough to refer to the statement of the law in Mullah Mahomedan Law 15th Edn. P. 134, S. 152 sub-clause (3) and the cases referred to in that note. On this point it is enough to refer to the leading decision in Humera Bibi v. Najmenissa Bibi, ILR 28 All 147 as it has been followed in all the subsequent decisions. In that case the gift comprised a residential house in which the donor (who was the aunt of the donee) and the donee lived together and it was the intention of the parties that the donor should remain in the house till her lifetime. Even though the donor did not depart from the house but continued to reside in it with the nephew, it was held that it did not affect the validity of the gift in the face of the clearly manifested intention of the donor to transfer possession of the house to the donee. In that case mutation was in favour of the donee, and the document contained clear language that the donor had divested herself of all control over the subject of the gift.
(10) In Abdul Razak Saib v. Zainab Bi, 63 Mad LJ 887: (AIR 1933 Mad 86) a Muslim lady executed a gift deed in favour of her son of a dwelling house in which she and her son were both living and continued to live after the gift. On the recital that possession was given to the son and the son paid Municipal taxes after the date, it was held that the gift was valid in law. After an elaborate review of the case law, the matter was put thus at page 894 (of Mad LJ): (at p. 90 of AIR):
"The decision in Muhammad Naina v. Ummanaikani Ammal, AIR 1930 Mad 593 supports the appellant. In that case the gifts were of portions of the family dwelling house in which the parties have all along been living. The learned Judge, Wallace J., held that actual divesting by the donor and delivery to the donee was not necessary in this case such possession as is suitable and possible in the circumstances having been given. In the case of one of the deeds the donee was a minor and this fact was referred to as an additional reason for holding that the intention to give declared in the deed was sufficient to hold that there was delivery. The consideration does not affect the present case. This was only an additional reason given in one of the cases. I do not think that the Madras decisions compel me to hold that in the case of a gift of a dwelling house in which the donor and the donee who are close relations lived together at the time of the gift, it will be necessary for the donee to prove an overt act on the part of the donor to show that there has been a transfer of possession to validate the gift under the Mohamedan law, when the document shows an intention on the part of the donor to divest himself of possession and contains an explicit statement that the donee has been put in possession and nothing to the contrary has been proved by the donor. Each case must be decided with reference to its own circumstances".
(11) I do not see any reason why this rule should not apply even to the case of minors. Learned counsel contended that this rule, that when the donor and the donee reside in the property, no physical departure or formal entry is necessary, would not apply where the donee happens to be a minor and that it is only where the gift is by the father, guardian of his minor sons, that the change and delivery of possession is dispensed with. In support of his contention, he placed strong reliance upon the judgment in Musa Miya v. Kadar Bax, ILR 52 Bom 316: (AIR 1928 PC 108). In that case, one Abdul Rasul made an oral gift to his grandsons who were minor at that time. There was no mutation of names and no gift deed was executed. The gift was sought to be established on the basis of certain declarations alleged to have been made by Abdul Rasul in the presence of certain persons. The donor did not specify and person as guardian to accept the gift and take possession on behalf of the minors. It was found that the father of the minors, was alive at that time and both in law and in fact the father was competent to act as the guardian of the minor sons. The properties gifted consisted of lands and there was no scope for applying this exemption of a situation of a donor and donee living together in the house, the subject-matter of the gift. It was argued that Abdul Rasul the donor was maintaining and protecting the minor grandsons and that on the facts of that case it should be held that Abdul Rasul constituted the guardian within the meaning of the exception, so as to make the gift to the minors complete without delivery of possession or relinquishment of control over the property. It may be noticed that that was a case in which delivery of possession was necessary under Mohomedan law and the exception that if the donor happens to be the father, no delivery of possession was necessary, was sought to be applied on the ground that the grandfather should be regarded as the guardian. This argument, however was not accepted by the Privy Council. The principle of this decision will have application only to a case in which under Mohamedan law, delivery of possession is necessary. But as mentioned above, if the donor and the donee reside together in the same house, delivery of possession is unnecessary. There is no warrant for the contention of the learned counsel for the respondent that under Mohamedan law, whatever may be the subject matter of gift, and whatever may be the circumstances, in which the gift is made, if the donee happens to be minors, there should be delivery of possession to the guardian of the minors. Looking at the principle i.e., it is an idle, empty and useless formality to insist upon the donor to formally go out in the case of residential house. I see no reason why this exception should not apply to a joint residential house, though the donees might happen to be minors.
(12) In this connection it must also be noticed that a further exception has been recognised by judicial decisions that the minor himself can accept the gift and take possession. In Mt. Fatma v. Mt. Autun, AIR 1944 Sind 195 Tyabji J. on an examination of the principles of Mohamedan law and the relevant decisions stated the law in these terms (page 197):
"There is nothing in Mohamedan law or outside it which prevents a minor from accepting a gift or taking possession of property. The principle of Mohamedan law which requires a gift to be completed by a transfer of possession applies equally to moveable and immoveable property. No one would contend that a gift of a book or a jewel delivered by the donor to a minor and accepted by the minor was not completed and not valid because it was not taken and accepted by the minor's guardian. There is no reason for holding that the case is different when the property gifted is a piece of land or a house of which a minor has in fact taken possession. It is true that Section 11 Contract Act prevents a minor from effecting a binding contract and it is settled law after the decision in Mohori Bibee v. Dharmodas Ghose 30 Ind Appellant 114 (PC), that a contract made with a minor was wholly void. While this disability renders a minor incompetent to act as a transferor by reason of Section 7 of the Transfer of Property Act, a minor is not incapable or receiving benefits and being a transferee, as he is not a person legally disqualified to be a transferee within the meaning of sub-sec. (h) of Section 6 of the Act. This is now well settled law and I need only refer to ILR 38 All 62: (AIR 1915 All 478), Munni Koer v. Madangopal, and to the very full discussion of the entire subject in the Madras Full Bench case, Raghavachariar v. Srinivasa Raghavachariar, ILR 40 Mad 308: (AIR 1917 Mad 630) (FB)."
The same view has been taken in 1961 Ker LT 959.
(13) Reference may also be made to the recent Bench decision in Munni Bai v. Abdul Gani, AIR 1950 Madh Pra 225 of Hidayatullah C. J. and Bhutt J in which it was held that under Muhammadan law, the donee of a gift is not precluded by minority from accepting the gift and that where the document embodying the intention of the donor to give the property in gift is delivered by the donor to the donee and accepted by him it amounts to acceptance of the gift on his part.
(14) It is unnecessary to refer to further cases on the topic, as in the latest judgment of the Supreme Court in , the decision in AIR 1944 Sind 195 and the decision in , are referred to with approval. Applying this rule to the instant case, it must be held that the gift has been accepted by the donees even though they were minors. Before I refer to the decision of the Supreme Court there is one other aspect on the basis of which also the validity of the gift is to be upheld.
The rule of Mahomedan law that delivery and possession should be effected to the father as the guardian and the latter should accept the gift can have no application to a case in which the donor specifies some other person as the guardian to take possession and accept the gift on behalf of the donee. In a particular case, the donor may be of the view that the father, the legal guardian is a wastral and would mismanage the properties and that the interests of the donee, the object of bounty would be safeguarded only by entrusting the management of the property to some person other than the father. I see nothing in Mohamedan law which prevents the donor from making a gift in such a manner as to effectuate his intention and at the same time protect and safeguard the interests of the donee. There is nothing objectionable in the donor while making the gift in entrusting management of the property to a person in whom he has confidence during the minority of the donee. Cases in which no such arrangement has been made (as ILR 52 Bom 316: (AIR 1928 PC 108) are clearly distinguishable from the instant case. In this case, the clear intention of the donor is that the first defendant should manage the property on behalf of the second defendant and this is how I understand the recitals in the gift deed. In Abdul Rahim Sahib v. Zeenath Bi a Bench of this court has taken the view that there is no legal impediment preventing a person other than a legal guardian, for example a accepting a gift on behalf of a minor and taking possession. Such an acceptance will not make the gift invalid. In that case it was also pointed out that the acceptance by the father of such an arrangement would be sufficient and validate the gift, in the matter of requirement of the delivery of possession and the acceptance of the gift. In other words, if the father has conducted himself in such a manner as to give his consent to some other person taking the management of the donee property, that would be sufficient, as there is nothing in Mahomedan law which prevents the father from either accepting the gift himself or allowing some one else to take possession of the property and accept the gift in his place. So long as the father accepts such an arrangement and acquiesces in the same, it must be held that there has been sufficient compliance of the rule of Mahomedan law.
(15) It only remains to refer to the decision of the Supreme Court in in which Mr. M. Hidayatullah, J. who delivered the judgment of the Supreme Court was a party to the Bench decision in , referred to earlier. In the Supreme Court case a husband made a gift of his properties by registered deed to his minor wife who had attained puberty and discretion and the gift was accepted on her behalf by her mother in whose house the husband and wife were residing. The minor's father and father's father were dead and there was no executor of the one or the other, to accept the gift as the legal guardian of the minor wife, barring her husband. It was held by the Supreme Court that there was a complete intention to divest ownership on the part of the husband, the donor and to transfer the property to the donee. It was observed that if the husband had handed over the gift deed to his wife, the gift would have been complete under Muhammadan law, and it would not make any difference if the gift deed was handed over the mother-in-law with whom his wife, the donee and the husband the donor were living. In considering the question whether possession can be given to the wife's mother, the learned Judge pointed out that there was no text books prohibiting the giving of possession to the mother and that the recognition of such a rule may flow naturally from other established rules based upon justice, equity and good conscience and it is on these principles that the Mahomedan Law allowed certain gifts to stand even though possession of the property was not handed over to one of the stated guardians of the property of the minor. It is significant to note that the instance of the donor and the donee residing together was an exception to the rule and that overt act is sufficient to validate the gift. The learned Judge summed up the position in these terms:--
"In our judgment, the gift in the present case was a valid gift. Mammooty was living at the time of the gift in the house of his mother-in-law and was probably a very sick person though not in Marzulmaut. His minor wife who had attained discretion was capable under Mohamedan law to accept the gift, was living at her mother's house and in her care where the husband was also residing. The intention to make the gift was clear and manifest because it was made by a deed which was registered and handed over by Mammooty to his mother-in-law and accepted by her on behalf of the minor. There can be no question that there was complete intention to divest ownership on the part of Mammooty and to transfer the property to the donee. If Mammooty had handed over the deed to his wife, the gift would have been complete under Mohamedan law and it seems impossible to hold that by handing over the deed to his mother-in-law in whose charge his wife was during his illness and afterwards Mammooty did not complete the gift. In our opinion both on texts and authorities such a gift must be accepted as valid and complete."
(16) I am clearly of the opinion that the principle underlying the observation extracted above clearly applies to the instant case. If the father had been living with the mother and the minor children, the acceptance of the gift is implicit in his conduct. It is impossible to conceive that this arrangement could have taken place without his knowledge and assent and the case would be clearly governed by the principle contained in the decision in referred to earlier. Even if the facts are otherwise, the position is the same. Nothing is known about the father, either at the time of the gift or at any time later. The mother would have described the first defendant as the guardian only if either the father was dead at the time or the father had deserted the members of his family and was living away from them. In such a set up of the family, it is meaningless to expect that the mother can make a valid gift to her minor children only on peril of the father accepting the gift and obtaining possession of the property. There is nothing in principle (in Muhammadan law) or in the decisions which compels the view that regardless of all considerations and regardless of the father's indifference, his wavered habits and other adverse factors, any person who desires to make a gift to the minor son could do so only by delivering the property to a such a father.
(17) To sum up therefore, the decision of the Privy Council in ILR 52 Bom 316: (AIR 1928 PC 108), on which strong reliance was placed by the learned counsel for the respondent should be confined to the particular facts of that case and its application should not be extended beyond its limits.
(18) For all the reasons mentioned above, I hold that the gift in question is valid. The second appeal is therefore allowed and the plaintiff's suit dismissed with costs throughout but without Rs. 50 compensatory costs. The cost security deposited by the appellants may be taken back by the appellants. No leave.
(19) Appeal allowed.