Supreme Court of India
Dinaji And Ors vs Daddi And Ors on 10 November, 1989
Equivalent citations: 1990 AIR 1153, 1989 SCR SUPL. (2) 144, AIR 1990 SUPREME COURT 1153, 1990 ALL CJ 157, (1989) 4 JT 434 (SC), (1990) JAB LJ 170, (1990) 1 CURLJ(CCR) 150, (1990) 2 MAHLR 567, (1990) 1 LANDLR 250, (1990) 16 ALL LR 205, (1990) 1 CURCC 63, (1990) 1 APLJ 53, 1990 (1) SCC 1, (1990) IJR 208 (SC), (1990) MPLJ 1, (1990) 1 LJR 44, (1990) 41 DLT 258, (1990) MARRILJ 26, (1990) MAH LJ 527, (1990) 1 CIVLJ 550, (1990) 2 DMC 296, (1990) MATLR 73, (1990) 1 SCJ 165
Author: G.L. Oza
Bench: G.L. Oza, M. Fathima Beevi
PETITIONER:
DINAJI AND ORS.
Vs.
RESPONDENT:
DADDI AND ORS.
DATE OF JUDGMENT10/11/1989
BENCH:
OZA, G.L. (J)
BENCH:
OZA, G.L. (J)
FATHIMA BEEVI, M. (J)
CITATION:
1990 AIR 1153 1989 SCR Supl. (2) 144
1990 SCC (1) 1 JT 1989 (4) 434
1989 SCALE (2)1178
ACT:
Hindu Adoptions and Maintenance Act, 1956: Sections 12,
Proviso (c) and 13--Hindu Widow--Adopting son--Whether
deprived of her rights in husband's property.
Registration Act, 1908: Sections 17(1)(b) and
49---Document creating right in adopted son to immovable
property--Divesting mother of property--Whether requires
registration--Unregistered document-Admissibility of.
HEADNOTE:
In a suit for injunction and possession of the suit
property, on the basis of a registered sale deed executed by
the widow of the owner of the property, filed by the appel-
lants, the question of admissibility of an unregistered
document, said to be Deed of Adoption, by which the widow
conferred on the adopted son rights in her property and
relinquished her right to alienate any part of the property,
came up for consideration.
The trial court accepted the document only in proof of
adoption, and decreed the suit. The first appellate court
set aside the decree. On appeal. the High Court maintained
lower appellate court's judgment and held that after execut-
ing the deed of adoption, the widow had no right left in the
property and, therefore, a transfer executed by her would
not confer any title on the appellants.
Aggrieved, the appellants filed an appeal, by special
leave, in this Court contending that as the deed 'would be
hit by section 17(1)(b) read with section 49 of the Indian
Registration Act, regarding relinquishment or conferment of
right on the adopted son, the High Court was not right in
relying on this clause to come to the conclusion that the
widow had no right to transfer the property in favour of the
appellants.
Allowing the appeal, the Court,
HELD: 1. Proviso (c) Section 12 of the Hindu Adoptions
and Maintenance Act, 1956, departs from the Hindu General
Law and
145
makes it clear, that the adopted child shall not divest any
person of any estate which has vested in him or her before
the adoption.
Section 13 enacts that when the parties intend to limit
the operation of proviso (c) to Section 12, it is open to
them by an agreement to the contrary. [148C]
In the instant case, the widow was the limited owner of
the property after the death of her husband. But after Hindu
Succession Act, 1956, came into force, she has become an
absolute owner. Therefore, the property of her husband
vested in her. Merely by adopting a child, she could not be
deprived of any of her rights in the property. The adoption
would come into play and the adopted child could get the
rights for which he is entitled, after her death. [147G-H]
2. Section 17(1)(b) of the Registration Act, 1908 clear-
ly provides that a document, where any right in movable
property is either assigned or extinguished, will require
registration. [148D]
In the instant case, that part of the deed which refers
to creation of an immediate right in the adopted son and
divesting of the right of the adoptive mother in the proper-
ty will squarely fail within the ambit of Section 17(1)(b)
and, therefore, under Section 49 of the Registration Act,
this could not be admitted if it is not a registered docu-
ment. [148E]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2116 of 1972.
From the Judgment and Order dated 1.2.1971 of the Madhya Pradesh High Court at Jabalpur in S.A. 517 of 1969. S.P. Singh for the Appellants.
Uday U. Lalit and A.G. Ratnaparkhi for the Respondents. The Order of the Court was delivered by OZA, J. This appeal arises out of the Judgment dated 1.2.1971 of the High Court of Madhya Pradesh in Second Appeal No. 5 17/69, wherein the learned Judge of the High Court dismissed the Second Appeal filed by the present appellant.
146The present appellant filed a suit for injunction and possession on the basis of a registered sale deed dated 28.4.66 executed by Smt. Yashoda Bai in his favour with respect to immovable property including agricultural lands and houses.
The property originally belonged to her husband and after his death she got it as a limited owner and by influx of time and by coming into force of the Hindu Succession Act, she acquired the rights of an absolute owner. On 28.4.63, she adopted respondent Nain Singh as her son and executed a document said to be the Deed of Adoption. This document is not a registered document and the trial court admitted it in evidence in proof of adoption. This document, in addition to recital of the factum of adoption in presence of Panchayat in accordance with the custom of the Community also contained a covenant wherein she had stated that after this deed of adoption her adopted son will be entitled (Hakdar) to the whole property including movable and immova- ble and she will have no right to alienate any part of the property after this deed of adoption.
The trial court decreed the suit. The first appellate court dismissed the suit setting aside the decree passed by the trial court. The learned judge of the High Court consid- ering the impact of S. 12 of the Hindu Adoptions and Mainte- nance Act rightly held that the adopted son, in view of the proviso (C) to S. 12, will only be entitled to property after the death of the adoptive mother but the learned judge felt that the further covenant in the adoption deed deprived her of that right and conferred that right on the adopted son, on this basis the learned judge of the High Court came to the conclusion that the widow after executing this deed of adoption had no right left in the property and therefore a transfer executed by her will not confer any title on the plaintiff. It is on this basis that the High Court main- tained the Judgment of the lower appellate court dismissing the suit of the plaintiffappellant. Against this, by Special leave, this appeal has come to this Court. Learned counsel for the appellant contended that the document which is described as a deed of adoption, in sub- stance, is in two parts. One recites the facturn of adoption and the second contains the covenant wherein she has relin- quished her rights in the property and conferred rights on adopted son. According to the learned Counsel, so far as it refers to adoption, the courts below were right in admitting the document as an evidence of adoption but so far as it refers to a deed of relinquishment or conferment of right on the adopted son, will be hit 147 by S. 17(1)(b) read with S. 49 of the Indian Registration Act and, therefore, the High Court was not right in relying on this clause to come to the conclusion that the widow Smt. Yashoda Bai had no right to transfer the property in favour of plaintiff-appellant.
Section 12 of the Hindu Adoptions and Maintenance Act reads as follows:
"12. Effects of adoption: An adopted child shall be deemed to be the child of his or her adoptive father of mother for all purposes with effect from the date of the adoption and from such date all the ties of the child in the family of his or her birth shall be deemed to be served and replaced by those created by the adoption in the adoptive family:
Provided that:
(a) the child cannot marry any person whom he or she could not have married if he or she had continued in the family of his or her birth:
(b) any property which vested in the adopted child before the adoption shall continue to vest in such person subject to the obliga-
tions, if any, attaching to the ownership of such property, including the obligation to maintain relatives in the family of his or her birth:
(c) the adopted child shall not divest any person of any estate which vested in him or her before the adoption."
Proviso (C) of this Section departs from the Hindu General Law and makes it clear that the adopted child shall not divest any person of any estate which has vested in him on her before the adoption. It is clear that in the present case, Smt. Yashoda Bai who was the limited owner of the property after the death of her husband and after Hindu Succession Act came into force, has become an absolute owner and therefore the property of her husband vested in her and therefore merely by adopting a child she could not be de- prived of any of her rights in the property. The adoption would come into play and the adopted child could get the rights for which he is entitled after her 148 death as is clear from the Scheme of S. 12 proviso (C). S. 13 of the Hindu Adoption and Maintenance Act reads:
13. Right of adoptive parents to dispose of their properties:
Subject to any agreement to the contrary, an adoption does not deprive the adoptive father or mother of the power to dispose of his or her property by transfer inter vivos or by will.
This Section enacts that when the parties intend to limit the operation of proviso (C) to S. 12, it is open to them by an agreement and it appears that what she included in the present deed of adoption was an agreement to the contrary as contemplated in S. 13 of the Hindu Additions and Maintenance Act.
Section 17(1)(b) of the Registration Act clearly pro- vides that such a document where any right in movable property is either assigned or extinguished will require registration. It could not be disputed that this part of the deed which refers to creation of an immediate right in the adopted son and the divesting of the right of the adoptive mother in the property will squarely fall within the ambit of S. 17(1)(b) and therefore under S. 49 of the Registration Act, this could not be admitted if it is not a registered document. Unfortunately, the Hon'ble Judge of the High Court did not notice this aspect of the matter and felt that what could not be done because of the proviso (c) to S. 12 has been specifically provided in the document itself but this part of the document could not be read in evidence as it could not be admitted. In view of this, the appeal is al- lowed. The Judgments of the High Court and that of the lower appellate Court are set aside and that of the trial court is restored. In view of these special circumstances, there is no order as to costs.
N.P.V. Appeal allowed.
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