Andhra HC (Pre-Telangana)
Burugupalli Sesharatnam vs 1.Sirigina Ramalakshmi And Others on 20 June, 2014
Author: M.S. Ramachandra Rao
Bench: M.S. Ramachandra Rao
THE HONBLE SRI JUSTICE M.S. RAMACHANDRA RAO A.S.No.497 of 1992 20-06-2014 Burugupalli Sesharatnam.Appellant. 1.Sirigina Ramalakshmi and others.. Respondents. Counsel for the appellant : Sri K.V.Satyanarayana !Counsel for the respondents 1 & 5: Sri Narasimha Rao Davuluri <GIST: >HEAD NOTE: ? Cases referred 2007 (5) ALT 447 2 (2011) 9 S.C.C. 788 3 (2009) 6 S.C.C. 99 4 AIR 1955 Madras 705 (D.B.) 5 (1969) 1 S.C.C. 748 THE HONBLE SRI JUSTICE M.S. RAMACHANDRA RAO A.S.No.497 of 1992 JUDGMENT
This appeal is filed challenging the judgment and decree dt.15-04-1991 in O.S.No.137 of 1982 of the Subordinate Judge at Tanuku.
2. Appellant is plaintiff in the above suit. She filed the suit for partition of the plaint A & B schedule properties into six equal shares and for possession of one such share to her, future profits and costs.
3. The plaintiff, defendant nos.2 and 3 are children of one Suryarao through his first wife. After her death, Suryarao married again. Defendant no.1 is his second wife and defendant nos.4 and 5 are the children born to defendant no.1 and Suryarao.
4. There was a registered partition of the joint family properties of Suryarao among Suryarao, and defendant nos.2 and 3 under Ex.A-1 partition deed on 14.9.1971. The properties mentioned in the plaint A to C schedules are those properties which had fallen to the share of Suryarao and they were mentioned in the A schedule to the said partition deed. Suryarao died on 04-02-1982.
THE PLAINT
5. In the plaint , plaintiff contended that Suryarao had become the absolute owner of the properties mentioned in Ex.A-1; that herself and defendant nos.1 to 5 are class-I heirs; that defendant no.4, having been born after the partition under the partition deed dt.14-09-1971, cannot be considered to be a coparcener entitled to succeed to the estate of Suryarao; that she sought for partition from defendant nos.1, 4 and 5, but they postponed it on the one ground or the other; that she got issued Ex.A-3 registered notice dt.05-03-1982 to defendants; it was replied by defendant no.1 vide Ex.A-4 dt.10-04- 1982 with false and frivolous allegations setting up a Will Ex.B-16 dt.10-01-1982 allegedly executed by Suryarao; the said Will is a rank forgery and the provisions made therein are unnatural and inconsistent. Therefore, she filed the suit for the above reliefs. THE WRITTEN STATEMENT OF DEFENDANT NO.S 1,4 AND 5
6. Defendant no.s 1, 4 and 5 filed a written statement opposing the plaint claim and contending that Suryarao had executed Ex.B-16 Will dt.10-01-1982 giving life interest in these properties to defendant no.1 and vested reminder to defendant no.4 and that in view of the said Will, the plaintiff is not entitled to any of the properties of Suryarao. They contended that defendant nos.2 and 3, having become divided members of the family of late Surya Rao, are not entitled to any share therein; that defendant no.4, by his birth, gets a half undivided share in the suit property and the remaining half share vested in Suryarao; even if Suryarao is taken to have died intestate, his half share would devolve equally on defendants no.1,4 and 5 and plaintiff; and the plaintiff would therefore get 1/8th share only and not 1/6th share as claimed by her. They further contended that by the time of his death, Suryarao was heavily in debt to the tune of Rs.67,000/- and that plaintiff did not evince any interest in discharging the debts compelling defendant no.1 to borrow money from other sources to discharge some of the debts and to meet the funeral expenses; and contended that in case plaintiff were to succeed to any interest of late Suryarao, she is bound to discharge her share of debts. They also pleaded that the plaintiff is not entitled to any share in the C schedule dwelling house where defendant nos.1, 4 and 5 reside. They denied that Suryarao had any movable property as described in C schedule. They contended that plaintiff is not entitled to any mesne profits since defendant nos.1, 4 and 5 have major shares (of 7/8th ) and have been in management of the properties and their possession is not unlawful.
7. They also amended the written statement subsequently and contended that besides the property shown in the plaint schedule, there is an extent of Ac.2.56 cts in R.S.No.408/2 and an extent of Ac.1.93 cts in R.S.No.407/3 in Velivennu village which belonged to the deceased first wife of Suryarao in which Suryarao had an undivided 1/4th share at the time of his death and demaded that this interest of Suryarao is also liable to be partitioned. They further contended that the Hindu Succession Act, 1956 was amended in the State of Andhra Pradesh. Therefore defendant nos.4 and 5 are each entitled to 1/4th undivided interest in the joint family properties of Suryarao. Since it is only the 1/3rd undivided interest in the joint family properties which has again come up for division, they pleaded that the suit for partial partition of the properties of late Suryarao is not maintainable unless these two items belonging to the first wife of Suryarao( in which he has a share) are also partitioned. THE REJOINDER
8. The plaintiff filed a rejoinder admitting that the land in Sy. Nos.408/2 and 407/3 belongs to the first wife of Suryarao who is her mother; but she pleaded that Suryarao gave away his share in this land to the plaintiff and that her brothers also gave up their share therein to her under a registered relinquishment deed dt.20-12-1983. She alleged that plaintiff is in possession and enjoyment of these items as of right from the date of death of her mother; and Suryarao also confirmed possession and enjoyment of the said property by the plaintiff and the same was recited in the said deed. In the alternative, she also pleaded that since she was in open continuous possession of the property for more than 15 years, the claim of the defendants is barred by time.
THE ISSUES
9. Based on the above pleadings, the following issues and additional issues were framed by the trial Court:
1. Whether the plaintiff is entitled to partition and if so, to what share?
2. Whether the plaintiff is entitled to partition of dwelling house?
3. Whether there are properties shown in D schedule belonging to late Suryarao?
4. Whether defendants 2 and 3 can claim any share in the suit properties?
5. Whether the plaintiff is not bound to discharge the liabilities of late Suryarao shown in the written statement?
6. Whether plaintiff is entitled to mesne profits, past or future?
7. Whether the Will set up by defendants is true?
8. To what relief?
Additional Issues:
1. Whether the suit is for partial partition and hence not maintainable for the reasons as set forth in para 4-A of the written statement of defendant no.1, defendant no.4 and defendant no.5?
2. Whether the plaintiff perfected her title to the property mentioned in para 4-A of the said written statement of defendant no.1, defendant no.4 and defendant no.5 due to adverse possession?
10. Before the Court below, the plaintiff examined P.Ws.1 and 2 and marked Exs.A-1 to A-6. Defendants examined D.Ws.1 to 9 and marked Exs.B-1 to B-21.
THE TRIAL COURTS JUDGMENT
11. By judgment and decree dt.15-04-1991, the trial Court decreed the suit without costs. It directed division of A and B schedule properties into 12 shares and for allotment of one such share to the plaintiff. As regards the plaint C schedule dwelling house, it directed that the plaintiff shall take its value in money to the extent of 1/12th share without any right to ask for partition. It dismissed the claim of the plaintiff for D schedule properties. As regards lands in R.S.Nos.408/2 and 407/3 of extents Ac.2.56 cts and Ac.1.93 cts in Velivennu village, it directed that they should be divided into 16 shares and the plaintiff is entitled to 13/16th share therein while defendants 1, 4 and 5 are entitled to 1/16th share therein each. It directed the plaintiff to contribute to the discharge of debts contracted by late Suryarao to the extent of 1/12th share and directed that her liability will be determined at the time of filing decree proceedings. Mesne profits in respect of plaint schedule properties as well as the two items mentioned above were directed to be calculated from the date of suit till the date of partition and delivery by a separate application of the plaintiff and parties were held entitled to recover them proportionate to their shares.
12. It disbelieved Ex.B-16 Will set up by the defendants on the ground that D.W.2, the attestor did not assert that Suryarao signed the Will in his presence. It held that the other attestors also were not examined. It found that Ex.B16 appeared to have been scribed on papers which were already signed by the executant and that there was also a correction in the date of the Will.
13. It therefore held that a son like defendant no.4, born after partition by the father Suryarao with the other coparceners of the joint family, would also be a coparcener with Suryarao and he would also have a half share as a coparcener . It held that only the remaining half share in the plaint schedule property would be liable for partition on the death of Suryarao. In view of the introduction of Section 29-A by way of amendment to the Hindu Succession Act, 1956 by the Andhra Pradesh State Legislature, with effect from 05-09-1985, the trial Court held that defendant no.5, being a daughter born to Suryarao would also get a right to seek a share in the joint family property along with her brother. It therefore held that defendant nos.4 and 5 and Suryarao would each get 1/3rd share, which is liable for partition. It held that defendant nos.2 and 3 who had already divided from Suryarao under Ex.A-1 partition deed, would not get any share in these properties. It therefore held that the plaintiff, and defendant nos.1, 4 and 5 would have equal shares in the 1/3rd share of Suryarao and thus, the plaintiff would get only 1/12th share in the plaint A and B schedule properties. It held that the plaintiff should therefore discharge the debts of Suryarao to the extent of 1/12th share got by her.
14. Since C schedule property was dwelling house of the property and in that house defendant no.s 1,4 and 5 were living, the Court held that in view of Section 23 of the Hindu Succession Act, 1956, the plaintiff, being a female heir was not entitled to seek partition since defendant no.4 did not choose to divide the property. It therefore directed that the plaintiff should be given the value of 1/12th share therein at the time of partition. It held that the plaintiff failed to establish the existence of plaint D schedule.
15. Coming to the lands admeasuring Ac.2.56 cts in R.S.Nos.408/2 and Ac.1.93 cts in R.S.No.407/3 in Velivennu Village which admittedly belonged to the first wife of Suryarao, it held that in the said properties, Suryarao had an undivided 1/4th share and that the plaintiff and defendant nos.2 and 3 also had such undivided share. It held that there is no question of acquisition of title by the plaintiff by adverse possession for these items since the mother of the plaintiff died only in 1972 and the present suit was filed in 1982, more particularly, when there was a relinquishment deed admittedly executed by defendant nos.2 and 3 in plaintiffs favour on 20-12-1983. It held that in the 1/4th share of Suryarao, defendant no.s 1,4 and 5 would also have a share along with plaintiff since they are the legal heirs of Suryarao. It therefore held that they would get 1/16th share each and the plaintiff would get 13/16th share. It held that if these properties are not included, then the suit for partition would be a suit for partial partition, which would not be maintainable, and therefore they are also liable for partition. It held that since the plaintiff has been held to be entitled to partition, the defendants who are admittedly in possession of the plaint A to C schedule properties pending suit are liable to account for those properties. It therefore directed determination of mesne profits from plaint A to C schedules as also from the lands admeasuring Ac.2.56 cts in R.S.No.408/2 and Ac.1.93 cts in R.S.No.407/3 from the date of suit till the date of actual partition and delivery of possession and directed that they shall share them proportionately.
16. Challenging the same, this appeal is filed.
17. Heard Sri K.V.Satyanarayana, learned counsel for the appellant and Sri Narasimha Rao Davuluri, learned counsel for respondent Nos.1 and 5. Notice to the 2nd respondent in the appeal was served and 3rd respondent was served by way of paper publication. 4th respondent died leaving respondent Nos.6 and 7 as his legal representatives. The notice sent to 6th respondent was served and 7th respondent being a minor represented by 6th respondent is also deemed to be served.
THE CONTENTIONS OF THE COUNSEL FOR THE APPELLANT
18. The learned counsel for the appellant contended that subsequent to the decision in the suit, Parliament had amended Hindu Succession Act, 1956 by the Hindu Succession Amendment Act 39 of 2005 making daughters also coparceners and declaring them to be entitled to a share in the joint family properties; therefore the plaintiff would be entitled to much more than 1/12th share in plaint A, B and C schedule as well as the lands in R.S.Nos.408/2 and 407/3; that in A and B schedule properties which comprise the joint family properties of late Suryarao, by virtue of the amended Section 6 of the Hindu Succession Act, the plaintiff along with Defendants no.4 and 5 would also be entitled to a share; therefore Suryarao, plaintiff, Defendants no.4 and 5 would each get a 1/4th share, and in the 1/4th share of Suryarao, Defendant no.1, plaintiff, Defendants no.4 and 5 would again get another 1/4th share each; in all, therefore in A and B schedule properties, the plaintiff would have 1/4th + 1/16th = 5/16th share; that Defendants no.4 and 5 would also have 5/16th share each and Defendant no.1 would have a 1/16th share. He also contended that Section 23 of the Hindu Succession Act, 1956 (which had provided that the dwelling house of the family cannot be partitioned at the instance of a female heir until the male heirs choose to divide their respective shares) has since been deleted with effect from 09-09-2005 by the Hindu Succession Amendment Act, 2005; and in this view of the matter even the dwelling house in C schedule is liable for partition and the plaintiff would be entitled to 5/16th share therein. Coming to lands in R.S.Nos.408/2 and 407/3, since these properties belong to the first wife of Suryarao, he contended that on her death, Suryarao would get a 1/4th share therein under Section 15 of the said Act as would the plaintiff and Defendant no.s 2 and 3; the 1/4th share of Suryarao, being his absolute property, would devolve under Section 8 of the Hindu Succession Act on the plaintiff and Defendant no.4 and 5; since Defendants no.2 and 3 have not disputed that they have executed a relinquishment deed dt.20-12-1983 giving their shares to the plaintiff, the plaintiff would therefore get 1/4th +1/4th +1/4th +1/24th +1/24th +1/24th = 21/24th share i.e. 7/8th share and Defendant nos.1,4 and 5 would each get a 1/24th share therein. He also accepted that the plaintiff would have to discharge her share (5/16th ) of the debts of late Suryarao and not as determined by the Court below. He further contended that the lands in Sy. Nos.408/2 and 407/3 were divided by the trial Court applying Section 6 of the Hindu Succession Act,1956 erroneously thinking that these are also joint family properties; they cannot be treated as joint family properties since they belong to the first wife of Suryarao and on her death, his 1/4th share would be his absolute property and not joint family property. He therefore stated that Defendant nos.2 and 3 cannot be excluded from getting any share therein on the ground of the prior partition of 1971, and their shares would also go to the plaintiff in view of the relinquishment deed dt.20-12-1983 executed by them in her favour. He thus prayed that the decree of the trial Court be set aside. He relied upon Damalanka Gangaraju and Others Vs. Nandipati Vijaya Lakshmi and Others and Ganduri Koteshwaramma and Another Vs. Chakiri Yanadi and Another and contended that the rights conferred by the amended Section 6 of the Hind Succession Act,1956 (by virtue of the Hind Succession Amendment Act,2005) can be availed of by the plaintiff since the suit for partition was not disposed of by the passing of preliminary decree, and the change in law, after passing of the preliminary decree and before the final decree, would necessitate a change in shares and the preliminary decree is liable to be amended to be inconformity with the change in law. He also relied on the judgment in G.Sekar Vs. Geetha and Others and contended that even in respect of the dwelling house in C schedule property, the deletion of Section 23 of the Hindu Succession Act, 1956 with effect from 09-09-2005 would entitled the plaintiff, as a daughter, to claim partition of the dwelling house; the restriction, prohibiting her from making such a claim for partition if the male heirs do not choose to affect partition, no longer exists; and the benefit of this deletion also can be availed of by plaintiff since final decree has not been passed in the suit and the suit for partition is therefore deemed to be pending. CONTENTIONS OF COUNSEL FOR THE RESPONDENTS
19. The learned counsel for the respondents refuted the above contentions. He contended that the judgment of the trial Court to the extent it held in favour of the plaintiff is correct and the trial Court had correctly appreciated the legal position and decided the suit. He contended that the amendments to the Hind Succession Act,1956 made in 2005 i.e, amended Section 6 of the principal Act and deletion of Section 23 would not apply to pending proceedings and in this view of the matter, the appeal should be dismissed.
20. I have noted the submissions of both sides.
ANALYSES BY THE COURT
21. The following points arise for consideration:
(a) Whether in respect of A and B schedule properties, the plaintiff would be entitled to 5/16th share in view of the amendment to the Hind Succession Act, 1956 in the year 2005?
(b) Whether the trial Courts view that the dwelling house in C schedule cannot be partitioned at the instance of the plaintiff would still hold good after deletion of Section 23 of the Hind Succession Act, 1956 by Hind Succession Amendment Act, 2005 with effect from 09-09-2005? And
(c) Whether the plaintiff would be entitled to a larger share in the lands in R.S.Nos.408/2 and 407/3 belonging to her mother, who is the first wife of late Suryarao?
Point No.(a):-
22. There is no dispute that the plaint A, B and C schedule properties are the properties which had fallen to the share of late Suryarao in a partition between himself and his two sons, Defendant nos.2 and 3 and these properties were mentioned in Schedule-A to the said partition deed. It is settled law that if an ancestral property has been divided between several joint owners, the share which falls to each of them would continue to be ancestral property in his hands as regards his male issue. ( See Sivaramakrishna Vs. Kaveriammal ). In M.V.Narendranath Vs. CWT , the Supreme Court held that when properties of a joint family are divided in a partition, they continue to be joint family properties in the hands of the each of the coparceners and that in the absence of male issue, the dividing coparcener may be properly described in a sense as the owner of the properties; but upon the adoption of a son or birth of a son to him, it would assume the character of the ancestral property in his hands as regards his male issue. It further held that the partition only cuts off the claims of the dividing coparceners, but as regards the particular coparcener and his male issue, the property still remains joint. In that case, there was a partition between assessee, his wife and minor daughters on the one hand and his father and brothers on the other hand. The Court held that the effect of such partition did not affect the character of these properties which did not cease to be joint family properties in the hands of the assessee and that it has to be held that the status of the assessee was that of Hindu Undivided family only.
23. In view of the above legal position, it has to be held that A, B and C schedule properties would continue to be joint family properties in the hands of late Suryarao in spite of the partition between himself and Defendant nos.2 and 3. From the birth of the Defendant no.4 (a son) it would be joint family property only. Defendant no.5 was also born to late Suryarao through his second wife Defendant no.1 after Defendant no.4. The Hindu Succession Act,1956 was amended by the State of Andhra Pradesh and Section 29-A was inserted by amendment Act 13 of 1986 with effect from 05-09-1985. It introduced benefits of coparcenery property rights of female children who were unmarried till 05-09-1985 with the object of establishing equality between male and female children with regard to property rights. It stated as follows:
Section 29-A: Equal rights to daughter in coparcenary property:-Notwithstanding anything contained in Section 6 of this Act:
(i) in a Joint Hindu family governed by Mitakshara Law, the daughter of a coparcener shall by birth become a coparcener in her own right in the same manner as the son and have the same rights in the coparcenary property as she would have had if she had been a son, inclusive of the right to claim by survivorship and shall be subject to the same liabilities and disabilities in respect thereto as the son;
(ii) at a partition in such a Joint Hindu Family the coparcenary property shall be so divided as to allot to a daughter the same share as is allotable to a son:
Provided that the share which a predeceased son or a pre- deceased daughter would have got at the partition if he or she had been alive at the time of the partition shall be allotted to the surviving child of such pre-deceased child of the pre-deceased son or of the pre-deceased daughter; Provided further that the share allotable to the pre-deceased child of a predeceased son or of a pre-deceased daughter, if such child had been alive at the time of the partition, shall be allotted to the child of such predeceased child of the pre- deceased son or of the pre-deceased daughter as the case may be;
(iii) any property to which a female Hindu becomes entitled by virtue of the provisions of Clause (i) shall be held by her with the incidents of coparcenary ownership and shall be regarded, notwithstanding anything contained in this Act or any other law for the time being in force, as property capable of being disposed of by her by will or other testamentary disposition;
(iv) Nothing in Clause (ii) shall apply to a daughter married prior to or to a partition which had been effected before the commencement of the Hindu Succession (Andhra Pradesh Amendment) Act, 1986.
24. It thus made it clear that in any family governed by Mitakshara law, the daughter is made a coparcener equating her status to a son provided she was unmarried prior to 05-09-1985 and no partition had taken place prior thereto. Since Defendant no.5 was born to Suryarao in 1974 and was unmarried by the date of filing of the suit in 1982 and also on the date of coming into force of Section 29-A i.e. 05-09-1985, she will also be entitled to a share in joint family property of Suryarao and Defendant no.4.
25. There is no dispute that the plaintiff was married even by the date of filing of the suit i.e before 5.9.1985. Therefore by virtue of Section 29-A, the plaintiff did not become a coparcener and therefore she could not have claimed any share in the joint family properties of late Suryarao during the pendency of the suit.
26. However, the Parliament, by Central Act 39 of 2005 again amended the Hindu Succession Act 1956 w.e.f 09-09-2005. Section 6 of the Act was amended as under:
6 (l). Devolution of interest in coparcenaries property (1) On and from the commencement of the Hindu Succession (Amendment) Act, 2005, in a Joint Hindu family governed by the Mitakshara law, the daughter of a coparcener shall,--
(a) by birth become a coparcener in her own right the same manner as the son ;
(b) have the same rights in the coparceners property as she would have had if she had been a son;
(c) be subject to the same liabilities in respect of the said coparceners property as that of a son, and any reference to a Hindu Mitakshara coparcener shall be deemed to include a reference to a daughter of a coparcener:
Provided that nothing contained in this sub-section shall affect or invalidate any disposition or alienation including any partition or testamentary disposition of property which had taken place before the 20th day of December, 2004. (2) Any property to which a female Hindu becomes entitled by virtue of subsection (1) shall be held by her with the incidents of coparceners ownership and shall be regarded, notwithstanding anything contained in this Act or any other law for the time being in force in, as property capable of being disposed of by her by testamentary disposition. (3) Where a Hindu dies after the commencement of the Hindu Succession (Amendment) Act, 2005, his interest in the property of a Joint Hindu family governed by the Mitakshara law, shall devolve by testamentary or intestate succession, as the case may be, under this Act and not by survivorship, and the coparceners property shall be deemed to have been divided as if a partition had taken place and,--
(a) the daughter is allotted the same share as is allotted to a son;
(b) the share of the pre-deceased son or a pre-deceased daughter, as they would have got had they been alive at the time of partition, shall be allotted to the surviving child of such pre-deceased son or of such pre-deceased daughter; and
(c) the share of the pre-deceased child of a pre-deceased son or of a predeceased daughter, as such child would have got had he or she been alive at the time of the partition, shall be allotted to the child of such pre-deceased child of the pre-
deceased so or a pre-deceased daughter, as the case may be. Explanation.-- For the purposes of this sub-section, the interest of a Hindu Mitakshara coparcener shall be deemed to be the share in the property that would have been allotted to him if a partition of the property had taken place immediately before his death, irrespective of whether he was entitled to claim partition or not.
(4) After the commencement of the Hindu Succession (Amendment) Act, 2005, no court shall recognize any right to proceed against a son, grandson or great-grandson for the recovery of any debt due from his father, grandfather or great grandfather solely on the ground of the pious obligation under the Hindu law, of such son, grandson or great-grandson to discharge any such debt:
Provided that in the case of any debt contracted before the commencement of the Hindu Succession (Amendment) Act, 2005, nothing contained in this sub-section shall affect--
(a) the right of any creditor to proceed against the son, grandson or great-grandson, as the case may be; or
(b) any alienation made in respect of or in satisfaction of, any such debt, and any such right or alienation shall be enforceable under the rule of pious obligation in the same manner and to the same extent as it would have been enforceable as if the Hindu Succession (Amendment) Act, 2005 had not been enacted.
Explanation.--For the purposes of clause (a), the expression "son", "grandson" or "great-grandson" shall be deemed to refer to the son, grandson or great-grandson, as the case may be, who was born or adopted prior to the commencement of the Hindu Succession (Amendment) Act, 2005.
(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 or partition effected by a decree of a court.]
27. This provision was introduced in order to bring out uniformity through out the country, and the stipulation that the marriage of the daughter should not have been performed before 05-09-1985, was removed. Therefore, irrespective of the dates of marriage, all daughters would be deemed to be coparceners with one exception that partition should not have taken place before 20-12-2004. Although the Central Act 39 of 2005 did not specifically repeal Section 29-A introduced in the State of Andhra Pradesh by AP State Amendment Act 13 of 1986, this Court in Damalanka Gangaraju (1 supra) has held that the State amendment is deemed to be repealed and that since both Parliament and the State Legislature made laws relating to the same concurrent subject, a question of conflict arises between the two enactments. It held that the said conflict is resolved by Article 254 (1) of the Constitution of India by providing that in such a case, the State Law shall be void to the extent it is repugnant to or inconsistent with the Central Act. This Court therefore held that after 09-09-2005, all the daughters have to be treated as coparceners entitled to equal shares, irrespective of the fact whether they are majors or minors or their marriages were performed before 05-09-1985 or subsequent to 05-09-1985.
28. The Supreme Court in Ganduri Koteswaramma (2 supra) has also interpreted it in the same manner and declared that the new Section 6 provides clarity of rights in the coparcenery property among male and female members in a joint Hindu family on and from 09-09-2005; that the Legislature has now conferred substantive right in favour of daughters and as per Section 6, daughter of a coparcener becomes a coparcener by birth in her own right and subject to the same liability in the same manner has a son. It therefore held that on and from 09-09-2005, the daughter is entitled to a share in the ancestral property and is a coparcener as if she had been a son. It explained that the new Section 6 would not be applicable only (1) where the dispossession or alienation including any partition had taken place before 20-12-2004; and (2) where testamentary disposition of property has taken place before 20-12-2004. It also considered the question whether, by virtue of 2005 amendment to the Hindu Succession Act, a preliminary decree passed by the trial Court prior thereto can be amended giving benefits of the 2005 Amendment Act to the daughters when final decree for partition has not yet been passed. It held that a suit for partition is not disposed of by passing of a preliminary decree until a final decree is passed partitioning the immovable property of the joint Hindu family by metes and bounds; that even after passing of the preliminary decree, the suit continues until the final decree is passed; and in the interregnum i.e. after passing of preliminary decree and before final decree is passed, if events and supervening circumstances occurred, 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. It therefore held that the benefit of the amended Hindu Succession Act can be given to daughters even in a case where a preliminary decree is passed but where no final decree is passed.
29. In this view of the matter, there is no doubt that even the plaintiff, after coming into force of the Hindu Succession Act, 1956 as modified by Act 39 of 2005 with effect from 09-09-2005, would also have a share in the joint family property of late Suryarao and Defendant nos.4 and 5. She is not seeking to reopen the partition which occurred in 1971 but is seeking a share in the joint family share of Suryarao after his death as his heir invoking the amended section 6. So the fact that there was a partition in 1971 does not come in her way.
30. So on the death of Suryarao, a notional partition of the plaint A, B and C schedules has to be presumed in which late Suryarao, plaintiff and Defendant no.4 and 5 would each have a 1/4th share. The 1/4th share of late Suryarao would then devolve under Section 8 of the Hindu Succession Act among plaintiff and Defendant nos.1, 4 and 5. Defendant nos.2 and 3 having already got divided from Suryarao would not be entitled to any share in these properties. Therefore, in addition to the 1/ 4th share mentioned above, plaintiff, Defendant no.1, 4 and 5 would get an additional 1/4th X 1/4th = 1/16th share each. Therefore in plaint A, B and C schedule properties, plaintiff, Defendant no.4 and 5 would each have 5/16th share (1/4 + 1/16) and Defendant no.1 would have 1/16th share.
31. When the trial Court decided the suit on 15-04-1991, the Hindu Succession Amendment Act 39 of 2005 was not on the statute book and had come into force pending this appeal. Since no final decree had been passed pending appeal, the benefit of the Hindu Succession Amendment Act, 2005, in particular the new Section 6 would enure to the plaintiff. Therefore, I hold that the plaintiff would be entitled to 5/16th share in the plaint A, B and C schedule properties. Point (a) is answered accordingly.
Point (b):-
32. There is no dispute that C schedule property is a dwelling house in which defendant No.1, defendant No.4 and defendant No.5 reside. Section 23 of the Hindu Succession Act, 1956 stated as follows:
23. Special Provision respecting dwelling houses:-
Where a Hindu intestate has left surviving him or her both male and female heirs specified in Class I of the Schedule and his or her property includes a dwelling-house wholly occupied by members of his or her family, then, notwithstanding anything contained in this Act, the right of any such female heir to claim partition of the dwelling-house shall not arise until the male heirs choose to divide their respective shares therein; but the female heir shall be entitled to a right of residence therein:
Provided that where such female heir is a daughter, she shall be entitled to a right of residence in the dwelling-house only if she is unmarried or has been deserted by or has separated from her husband or is a widow.
33. This provision was in force when the trial Court decided the suit. Therefore, the trial Court held that the plaintiff cannot ask for partition of the C schedule dwelling house and is entitled to the value to the extent of her share which it had determined at 1/12th.
34. However, Section 23 was omitted by the Hindu Succession Amendment Act 39 of 2005 with effect from 09-09-2005. The effect of this omission was considered by the Supreme Court in G.Sekar (3 supra). The Supreme Court held that the omission of Section 23 of the Hindu Succession Act, 1956 by Section 3 of the Hindu Succession Amendment Act, 2005 would no doubt have prospective operation. But in view of the nature of the said provision it could affect pending proceedings also. It held that right of a son to prevent the daughters of the last male owner to seek for partition of a dwelling house being a right of the male owner to keep the same in abeyance till the division takes place, it is not a right of enduring nature and cannot be said to be an accrued right or a vested right. It held that such a right indisputably can be taken away by operation of a statute and/or by removing the disablement clause and therefore it would apply to even pending proceedings. In this view of the matter, since Section 23 of the Hindu Succession Act has now been repealed, the plaintiff cannot be deprived of her 5/16th share therein. Therefore, to this extent, the decision of the trial Court in giving her only the value of her share in C schedule dwelling house cannot be sustained and it has to be held that she is entitled to partition and separate possession of 5/16th share therein.
Point (c) :
35. Under this point I will deal with the extent of Ac.2.56 cts in R.S.Nos.408/2 and Ac.1.93 cts R.S.Nos.407/3 of Velivennu Village, which admittedly belonged to the first wife of Late Suryarao. The evidence on record indicates that the first wife of Late Suryarao died in 1972 or 1973. On her death, under Section 15 of the Hindu Succession Act, 1956, her husband Suryarao, the plaintiff and defendant Nos.2 and 3 would each have a 1/4th share in the above properties. The plaintiff claims that defendant Nos.2 and 3 have executed a relinquishment deed giving up their rights in her favour on 20.12.1983.
36. Although she pleaded that she perfected title to this property by way of adverse possession by virtue of her possession of these properties for more than fifteen years, the said plea of adverse possession is not liable to be entertained for the reason that her mother died in 1972 or 1973, and the suit for partition was filed in the year 1982. Therefore, the period of twelve years was not complete by the date of filing of the suit. Moreover, the plea of securing title from defendant Nos.2 and 3 by way of relinquishment is inconsistent with the plea of adverse possession set-up by the plaintiff.
37. The 1/4th share of the plaintiff when added to the 1/4th share each of defendant Nos.2 and 3 (accepting the relinquishment by them in her favour) would, therefore come to 3/4th, while the share of Suryarao would be 1/4th.
38. This 1/4th share of Suryarao would have to be divided among all the legal heirs of Suryarao, i.e., the plaintiff and defendant Nos.1 to 5.
39. The Court below erroneously excluded defendant Nos.2 and 3 from succeeding to any share in these items and held that only defendant Nos.1, 4 and 5 along with the plaintiff would have a share therein on the presumption that these items are also joint family properties. This is not correct as the undivided 1/4th share of Suryarao therein would be his absolute property. Of course, the shares of defendant Nos.2 and 3 in these two items would also go to the plaintiff by virtue of the above referred relinquishment deed.
40. Therefore, if the 1/4th share of Late Suryarao is divided into six shares, the plaintiff and defendant Nos.1 to 5 would each have 1/24th share in these items. Therefore, the share of the plaintiff would be her original 1/4th share + her 1/24th share + the 1/24th shares of both defendant Nos.2 and 3. Thus, the plaintiff would get 21/24th share, i.e., 7/8th share in these items and defendant Nos.1, 4 and 5 would each get 1/24th share therein. Therefore Point c is answered accordingly and it is declared that the plaintiff would get 7/8th share in these two items.
41. I also hold that the plaintiff is liable to discharge the family debts contracted by her father late Suryarao to the extent of her 5/16th share and this liability would be determined at the time of final decree proceedings.
42. Further the profits in plaint A to C schedule properties and also in R.S.Nos.408/2 and 407/3 from the date of the suit have to be determined from date of suit till the date of actual partition and delivery of possession and shared by the parties proportionate to their shares therein.
43. Therefore, the appeal is allowed with the following directions :
a. Plaint A, B & C schedule properties shall be divided into 16 shares and the plaintiff is declared to be entitled to 5/16th share therein;
b. In the extent of Ac.2.56 cts in R.S.Nos.408/2 and Ac.1.93 cts in R.S.No.407/3 in Veluvennu Village, the plaintiff would be entitled to 7/8th share;
c. The plaintiff is liable to contribute to the discharge of debts contracted by Late Suryarao to the extent of her 5/16th share and the said liability would be determined at the time of final decree proceedings;
d. The mesne profits over the plaint schedule properties and also the above mentioned lands in R.S.No.408/2 and R.S.No.407/3 should be determined from the date of suit till the date of partition and delivery on a separate application and the parties are entitled to mesne profits in proportion to their shares; and e. The parties will bear their own costs.
44. As a sequel, the miscellaneous petitions, if any shall stand closed.
___________________________________ JUSTICE M.S. RAMACHANDRA RAO Date : 20-06-2014