Madras High Court
Lakshmi Ammal vs Lakshmanan And Ors. on 7 October, 1987
Equivalent citations: (1988)2MLJ469
JUDGMENT S.A. Kader, J.
1. The appeal arises out of the judgment and decree of the Court of the Subordinate Judge of Trichi in O.S. No. 98 of 1978. The first defendant is the appellant.
2. This is a suit for declaration that the suit property belongs to the plaintiff and defendants 5 and 6, who are brothers and for recovery of possession and for meane profits past and future. The suit property, which is a house in Trichi Town, originally belonged to one Kuppuswami Chettiar, hereinafter referred to as the senior Kuppuswami Chettiar. By a deed of settlement dated 10-11-1987 the senior Kuppuswami Chettiar settled this property on his mother Akilandam Ammal and his wife Thayarammal alias Nacharammal for their lives without any power of alienation with the vested remainder on his heirs. The said senior Kuppuswami Chettiar died in 1930. His mother Akilandam Ammal died in or about March, 1943. Some months after her death, her daughter-in-law Thayarammal alias Nacharammal executed a deed of sale in respect of the scheduled property on dated 16-9-43 in favour of the first defendant. The settlor senior Kuppuswami Chettiar's great-grand father was one Venkatarama Chettiar. He had a brother by name Raman Chettiar, who adopted on e Kuppuswami Chettiar, hereinafter referred to as the Junior Kuppuswami Chettiar as his son. As the presumptive heir to the estate of Senior Kuppuswami Chettiar, the junior Kuppuswami Chettiar filed a suit in O.S.No. 560 of 1943 on the file of the District Munsif s Court, Trichy against Thayarammal alias Nacharammal and the first defendant herein for a declaration that the aforesaid deed of sale dated 16-9-1943 executed by Thayarammal alias Nacharammal in favour of the first defendant was not binding on him. The learned District Munsif held that the junior Kuppuswami Chettiar, the plaintiff in the aforesaid suit, was the nearest reversioner to the estate of Senior Kuppuswami Chettiar and granted the declaration prayed for. The appeal therefrom against in AO.No. 164 of 1945 on the file of the Subordinate Judge of Trichi filed by the defendants therein was dismissed and the judgment and decree of the learned District Munsif were confirmed. As per the aforesaid decision the sale executed by Thayarammal in favour of the first defendant will not ensure beyond the lifetime of the limited owner Thayarammal alias Nacharammal, who died on dt. 3-10-1976. The plaintiff and defendants 5 and 6 are the grandsons of the junior Kuppuswami Chettiar, the plaintiff in O.S. No. 560 of 1943. The Junior Kuppuswami Chettiar by and under his last Will and testament dated 24-12-1966 bequeathod the scheduled property and other properties in favour of his grandsons viz., plaintiff and defendants 5 and 6. Even de hors, the will, the plaintiff and defendants 5 and 6 are the nearest reversioners to the estate of senior Kupuswami Chettiar on the death of his widow Thayarammal in 1976. The plaintiff and defendants 5 and 6 have therefore become entitled to the plaint scheduled property absolutely and hence the suit for declaration, for recovery of possession and for mesne profits past and future.
3. Subsequent to the suit the fifth defendant died and his heirs and legal representatives have been brought on record as defendants 7 to 11.
4. The suit was resisted by the first defendant and his tenants defendants 3 and 4. They contended that the deed of settlement dt. 10-11-87 executed by the senior Kuppuswami Chettiar was never accepted by the settlees viz., his mother and his wife and they were not in possession under the deed of settlement. The senior Kuppuswami Chettiar's wife Thayarammal alias Nacharammal claimed right to the suit property only as heir to her husband without any reference to the settlement deed. It was further contended that the reference to the proceedings in O.S.No. 560 of 1943 on the file of the District Munsifs Court, Trichi and A.S. No. 164 of 1945 on the file of the Subordinate Judge, Trichi are irrelevant in view of the supervening legislation and the relevant law on this subject, which completely negatived the rights of the plaintiff and defendants 5 and 6. The Hindu Succession Act (XXX of 1956) has intervened, and, under the provisions of Section 14 of the said, Act, the settlor's widow Thayarammal alias Nacharammal was 'possessed' of the suit property on the date when the Act came into force and in consequence he became the absolute owner of the schedule property and the first defendant's right is unassailable. These defendants further denied and disputed the truth and validity of the deed of will dt.24-12-55 purported to have been executed by the Junior Kuppuswami Chettiar and they also disputed the plaintiffs claim as the nearest reversioner to the estate of Senior Kuppuswami Chettiar. The first defendant also contended that he was entitled to the benefit of Section 43 of the Transfer of Property Act, as according to him, her vendor Thayarammal alias Nacharammal represented that she was the heir of her husband this defendant was, therefore, entitled to the suit property absolutely. The provisions of Section 51 of the Transfer of Property Act were also invoked and the first defendant claimed the value of improvements effected by him, which she estimated at Rs. 2,000.
5. In his additional written statement the first defendant also claimed acquisition of title by adverse possession.
6. The second defendant remained exparte while the defendants 5 and 7 to 11 did not file any written statement.
7. On the above pleadings, the following issues were framed for trial.
1. Whether the plaintiff and defendants 5 and 6 are entitled to the suit properties?
2. Whether the first defendant is entitled to the benefits of Section 43 of the Transfer of Property Act.
3. Whether the 1st defendant is entitled to the benefits of Section 51 of the Transfer of Property Act.
4. Whether the Will dt.26-12-1966, executed by Kuppuswami Chettiar viz., the plaintiff in O.S.No. 560 of 1943 on the file of the District Munsif's Court, Tiruchirappalli, is true and valid?
5. Whether the suit is not maintainable for all or any of the reasons stated in the written statement of the 1st defendant?
6. Whether the plaintiff is entitled to mesne profits and if so, at what rate?
7. Whether the plaintiff is entitled to declaration and possession?
8. To what relief, if any, is the plaintiff entitled.
8. The learned Subordinate Judge found all the issues in favour of the plaintiff and held that the Will executed by Junior Kuppuswami Chettiar in favour of the plaintiff and defendant 5 and 6 was true and defendants 5 and 6 were entitled to the suit property, that Section 14(1) of the Hindu Succession Act did not have any application, that the first defendant was not entitled, to the benefit of Section 43 of the Transfer of Property Act or Section 51 of the said Act and that the first defendant had not perfected title by adverse possession. He consequently decreed the suit for declaration and possession with past and future profits and costs. The past profits were awarded at Rs. 1,050 while the quanturn of future profits was relegated to separate proceedings under Order 9, Rule 12, Code of Civil Procedure. Aggrieved thereby the first defendant has come in appeal.
The points that arise for consideration are:
1. Whether the first defendant's vendor Thayarammal alias Nacharammal become entitled to the suit property absolutely by virtue of Section 14(1) of the Hindu Succession Act XXX of 1956 and whether her vendee the first defendant has an unimpeachable title?
2. Whether the first defendant is entitled to be benefit of Section 43 of the Transfer of Property Act?
3. Whether the first defendant is entitled to the benefit of Section 51 of the Transfer of Property Act and claim the value of improvement?
4. Whether the first defendant has perfected title by adverse possession?
5. Whether the Will dt.24-12-1966 is true and valid?
6. Whether the plaintiff and defendants 5 and 6 are in any event entitled to claim as the nearest neversioners to the estate of senior Kuppuswami Chettiar?
9. POINT: The suit property originally belonged to senior Kuppuswami Chettiar, who died in or about 1930. During his lifetime, he settled the schedule property by a deed of settlement under the original of Ex. A.2 dt.10-11-1927 in favour of his mother Akilandam Ammal and his wife Thayarammal alias Nacharammal to be enjoyed by them for their lives with a gift over in favour of his heirs. The settlor's mother Akilandam Ammal died in or about March, 1943 and thereafter by and under the original of Ex.B.l deed of sale dt. 16-9-1943 the said Thayarammal alias Nacharammal sold the scheduled property in favour of the first defendant. The junior Kuppuswami Chettiar claiming to be the adopted son of one Raman Chettiar, brother of senior Kuppuswami Chettiar's great grandfather Venkatarama Chettiar filed a suit against Thayarammal alias Nacharammal and her alienee the first defendant herein in O.S.No. 560 of 1943 on the file of the District Munsif of Trichi as the presumptive reversioner to the estate of Senior Kuppuswami Chettiar for a declaration that the deed of sale dt. 16-9-1943 executed by Thayarammal alias Nacharammal in favour of the first defendant herein was not binding on the reversioners and was not valid beyond the lifetime of the first defendant therein. The learned District Munsif held that the deed of settlement dt. 10-11-27 executed by Senior Kuppuswami Chettiar was true, that the settlor's wife Thayarammal alias Nacharammal was entitled to only a life interest in the property, that she had no power of alienation and the deed of sale executed by her in favour of the second defendant therein, who is the first defendant herein cannot enure beyond the lifetime of Thayarammal alias Nacharammal. The said decision was confirmed on appeal by the Subordinate Judge in A.S.No. 164 of 1945. The said Thayarammal alias Nacharammal died on 03-10-76 and the plaintiff and defendants 5 and 6 claim the property as legatees under the Will executed by their grandfather Junior Kuppuswami, who was the plaintiff in O.S.No. 560 of 1943 on the file of the District Munsif s Court, Trichi and also as the nearest reversioners to the estate of senior Kuppuswami Chettiar.
10. The thrust of the argument of Mr. V. Krishnan, learned Counsel for the appellant first defendant is that under Section 14(1) of the Hindu Succession Act the limited estate of Thayarammal alias Nacharammai has matured into a full estate and the first defendant/appellant has, therefore, got an absolute title in the suit property. This is disputed by the plaintiff and the leared Subordinate Judge has upheld the contention of the plaintiff, quite rightly, as I shall presently show. Section 14 of the Hindu Succession Act of 1956 runs thus:
(1) Any property possessed by a female Hindu, whether acquired before or after the commencement of this Act, shall be held by her as full owner thereof and not as a limited owner.
Explanation:-In this sub-section, "property" includes both movable and immovable property acquired by a female Hindu by inheritance or device, or at a partition, or in lieu of maintenance or arrears of maintenance, or by gift from any person, whether a relative or not, before, at or after her marriage, or by her own skill or exertion, or by purchase or by prescription, or in any other manner whatsoever, and also any such property held by her as Stridhan immediately before the commencement of this Act.
(2) Nothing contained in Sub-section (1) shall apply to any property acquired by way of gift or under a will or any other instrument or under a decree or order of a civil court or under an award when the terms of the gift, will or other instrument or the decree, order or award prescribe a restricted estate in such property It is needless to deal with Sub-section (2) of Section 14 for the purpose of this case even under Sub-section (1) of Section 14, the appellant/first defendant cannot claim enlargement of the limited estate of her vendor into a full one.
11. It is settled law that the property acquired by a female Hindu before the commencement of the Hindu Succession Act of 1956 will blossom into a full estate only if that property was possessed by the Hindu female at the time of the commencement of the Act. It is also well settled that the term 'possessed' has a wide and liberal connotation and includes not only actual or constructive possession but also posession in law. In Kottcswami v. Verayya , the Supreme Court observed thus:
Indeed, the Patna High Court in the case of Harak Singh v. Kailash Singh A.I.R. 1988 Pat. 581 (F.B.) overruled its previous decisions referred to above, and rightly pointed out that the object of the Act was to improve the legal status of Hindu women, enlarging their limited interest in property inherited or held by them to an absolute interest, provided they were in possession of the property when the Act came into force and therefore in a position to take advantage of its beneficial provisions; but the Act was not intended to benefit alienees who with their eyes open purchased the property from the limited owners without justifying necessity before the Act came into force and at a time when the vendors had only a limited interest of Hindu women.
Section 14 refers to property which was either acquired before or after the commencement of the Act and that such property should be possessed by a female Hindu. Reference to property acquired before the commencement of the Act certainly makes the provisions of the section retrospective, but even in such a case the property must be possessed by a female Hindu at the time the Act came into force in order to make the provisions of the section applicable....
In the case of Gostha Behari v. Haridas Samanta at 559, P.N. Mookherjee, J. expressed his opinion as to the meaning of the words "any property possessed by a female Hindu" in the following words:
The opening words "property possessed by a female Hindu" obviously mean that to come within the purview of the section the property must be in possession of the female concerned at the date of the commencement of the Act. They clearly contemplate the female's possession when the Act came into force. That possession might have been either actual or constructive or in any form recognised by law, but unless the female Hindu, whose limited estate in the disputed property is claimed to have been transformed into absolute estate under this particular section, was at least in such possession, taking the word "possession", in its widest connotation, when the Act came into force, the section would not apply.
In our opinion, the view expressed above is the correct view as to how the words "any property possessed by a female Hindu" should be interpreted. In Badri Pershad v. Kanso Devi , the Supreme Court reiterated that:
The word 'possessed' has been used in its widest connotation and it may either be actual or constructive or in any form recognised by law. In the context in which it has been used in Section 14 it means the state of owning or having in one's band or power.
12. In a very recent decision in Jagannathan v. Kunjithapatham A.I.R. 1987 S.C. 1483, the Supreme Court pointed out:
There is nothing in Section 14 which supports the proposition that a Hindu female should be in actual physical possession or in constructive possession of any property on the date of the coming into operation of the Act. The expression "possessed" has been used in the sense of having right to the property or control over the property.
13. A Bench of this Court in Marudakkal v. Arumugha , pointed out that the reason for the enactment of Section 14(1) was to ensure to women the equality of status and of opportunity with men in relation to title and enjoyment of property and to stretch Section 14(1) to cover a case which is not within the language and which lies outside its purpose viz. the purpose of freeing Hindu women from the fetters imposed on thereby the earlier law in relation to the enjoyment of the property, would be to act in violation of correct rules of constructions. Dealing with the question as to whether Section 14(1) can have any effect on property possessed by an alienee under an alienation made by the Hindu women before the commencement of the Act, the Bench held that the property alienated by the Hindu women and possessed by the alienee was not within the language of Section 14(1). The Bench observed:
Nor does an enlargement of the interest owned by a (alienee) in the property form any part of the purpose sought to be achieved by the enactment of Section 14(1). The purpose of the section is merely to free Hindu women from the fetters imposed on them by the earlier Hindu Law in relation to holding enjoyment of propeerty. No such purpose would be served by enlarging the interest which A acquired under the alienation.
14. In the case on hand, Thayarammal alias Nacharammal, the widow of the original owner senior Kuppuswami Chettiar had only a limited interest in the suit property by virtue of the deed of settlement executed in her favour by her husband under the original of Ex. A.2 dt. 10-11-87. This deed of settlement has been found to be true and valid in the earlier proceedings in O.S.No. 560 of 1943 on the file of the District Munsif s Court, Trichi and A.S. No. 164 of 1945 on the file of the Subordinate Judge, Trichi between the first defendant/appellant herein and junior Kuppuswami Chettiar, the predecessor-in-title of the; plaintiff herein and is binding on the parties. Even apart from the deed of settlement, Thayarammal alias Nacharammal inherited on the death of her husband in 1980 only a limited interest as a Hindu widow as was the law then in force. Under the original of Ex.B.l dt.16-8-43 she has out right sold the property to the first defendant herein and divested herself of all interest therein. Thereafter she did not have even the semblance of a right or the shadow of control over the suit property. She was not, therefore, 'possessed' of the suit property at the commencement of the Act giving the word 'possessed' the widest connotation and hence her limited interest did not mature into a full one by the operation of Section 14(1) of the Hindu Succession Act, 1956.
15. An attempt has been made in the course of the evidence to show that Thayarammal alias Nacharammal continued to be in possession of the suit property even after the execution of the deed of sale in favour of the first defendant. As D.W.1 the first defendant has averred that her vendor Thayarammal did not give possession and it was only five years after the disposal of the appeal in A.S.No. 164 of 1945 she handed over possession of the suit property. This is not the case put forward by the first defendant in her written statement nor was it her case in the earlier suit that she had not taken possession of the property purchased. Her testimoney is therefore of no consequence. Further, the appeal in A.S.No. 164 of 1945 on the file of the Subordinate Judge of Trichi has been disposed on dt.7.2.1945 and assuming that the first defendant took delivery of possession only five years thereafter it must be in 1951. In any event, therefore, her vendor Thayarammal alias Nacharammal was not in possession of the suit property in 1956 when the Hindu Succession Act came into force. There is, therefore, no question of the limited interest of the first defendant's vendor blooming into a full estate by virtue of Section 14 (1).
16. An ingenious argument has been advanced by Mr. V. Krishnan, learned Counsel for the appeallant that Section 14(1) of the Hindu Succession Act takes within its ambit property acquired by a Hindu female before or after the commencement of the Act, that Thayarammal alias Nacharammal acquired the limited interest before the commencement of the Act and the vested remainder after the commencement of the Act and hence she had become the full owner of the suit property. The appellant's vendor Thayarammal alias Nacharammal acquired only a life interest in the scheduled property under the original of Ex. A.2 deed of settlement executed by her husband on dt. 10-11-1987 and as already pointed out, this limited interest did not enlarge into a full estate under Section 14(1) of the Act. The vested remainder which has been conferred by the settlor on his heirs can by no stretch of imagination be said to have been acquired by Thayarammal alias Nacharammal after the commencement of the Act as contended by the learned Counsel for the appellant. For, Section 14(1) of the Hindu Succession Act no where provides for the acquisition of the vested remainder. The said section deals only with the enlargement of the interest acquired by the Hindu female and not with the acquisition of that interest which must be do hors Section 14 of the Act. This contention of the learned Counsel must, therefore, fail.
17. For the foregoing reasons I find that the limited interest acquired by Thayarammal alias Nacharammal before the commencement of the Act has not matured into a full estate by virtue of Section 14(1) of the Hindu Succession Act and her vendee the appellant herein is not entitled to claim absolute right to the suit property. The point is found against the appellant.
18. POINT 2: It is the case of the appellant/first defendant that Thayarammal alias Nacharammal professed to transfer full ownership in the suit property, though she possessed only a life interest and since she has become absolutely entitled to the property by virtue of Section 14(1) of the said Act, the transfer operates on the interest which the transferor has subsequently acquired and the plaintiff is entitled to full right as laid down in Section 43 of the Transfer of Property Act. A similar contention has been advanced before and repelled by a bench of this Court in Marudakkal v. Anunugha A.I.R. 1958 Mad. 255 already referred to. Advisedly, therefore, the learned Counsel for the appellant did not press this point, which is, therefore, found against the appellant.
19. POINT 3: Section 51 of the Transfer of Property Act runs thus:
When the transferee of immovable property makes any improvement on the property, believing in good faith that he is absolutely entitled thereto, and he is subsequently evicted there from by any person having a better title, the transferee has a right to require the person causing the eviction either to have the value of the improvement estimated and paid or are secured to the transferee, or to sell his interest in the property to the transferee at the then market-value thereof, irrespective of the value of such improvement.
The amount to be paid or secured in respect of such improvement shall be the estimated value thereof at the time of the eviction.
When under the circumstances aforesaid, the transferee has planted or sown on the property crops which are growing when he is evicted therefrom, he is entitled to such crops and to free ingress and engress to gather and carry them.
The essential pre-requisite for the application of Section 51 of the Transfer of Property Act is that the transferee must have effected improvements on the property believing in good faith that he was absolutely entitled thereto, the testimony of the first defendant as D.W.1 is that she got possession of the property only after the disposal of the appeal in A.S.No. 164 of 1945 on the file of the Subordinate Judge of Trichi and effected improvements thereafter. It is obvious, therefore, that the improvements alleged to have been made by the appellant were only with full knowledge of the fact that the same in her favour will not ensure beyond the lifetime of her vendor. There is, therefore, no question of the appellant claiming the benefit of Section 51 of the Transfer of Property Act. This point is also held against the appellant.
20. POINT 4: It is urged by the learned Counsel for the appellant that Thayarammal alias Nacharammal has sold the schedule property to her under Ex.B.l treating it as her absolute property and hence adverse possession commences right from the date of the sale in favour of the appellant under the original of Ex.B.l dt.16-9-43, and the appellant has, therefore, perfected title by adverse possession. The contention of the learned Counsel is that the possession of the appellant become adverse to the plaintiff on the date of execution of Ex.B.1 deed of sale on dt.16-9-43 as her vendor has purported to transfer an absolute estate. This contention has no force. The appellant's vendor Thayarammal alias Nacharammal has acquired the property under the original of Ex.A.2 deed of settlement dt. 10-11-27 by and under which she has got only a life estate. The vested remainder has been conferred to claim possession only on the death of the limited owner viz., Thayarammal alias Nacharammal. It is well settled principle of law that possession cannot be adverse against a person who is not entitled to possession. Thus, where A is entitled to life estate in certain land and B is entitled to the remainder, the possession of a transferee from A does not become adverse of B before A's death. Explanation (a) to Article 65 of the Limitation Act of 1968 runs thus:
Where the suit is by a reminderman, a reversioner (other than a landlord) or a devises, the possession of the defendant shall be deemed to become adverse only when the estate of the remainderman, reversioner or devises, as the case may be, falls into possession.
Therefore, in such cases, the starting point of limitation under Article 65 would be the date when the estate falls into possession of the plaintiff. The estate in this case has fallen into possession of the plaintiff and defendants 5 and 6 only on the death of Thayarammal alias Nacharammal on dt.3.10.76 and the suit filed in 1978 is well in time. This point is found accordingly.
21. POINT 5: The plaintiff claims the suit property under Ex.A.7 will dt. 24.12.55 executed by his paternal grandfather junior Kuppuswami Chettiar who was the plaintiff in O.S.No. 560 of 1943 on the file of the District Munsif's Court, Tiruchi. By and under the said will the said junior Kuppuswami Chettiar has bequeathed the suit property to the plaintiff and defendants 5 and 6 who are his grandsons through his predeceased son. The question is whether this will has been duly proved. A Will is a document required by law to be attested and under Section 68 of the Indian Evidence Act it shall not be used as evidence until one attesting wittness at least has been called for the purpose of proving its execution, if there be an attesting witness alive and subject to the process of the Court and capable of giving evidence. There are three attesting witnesses to ExA.7 will, but none of them has been examined. It is testimony of the plaintiff as P.W.1 that all those three attestors are dead. But, in cross-examination he has been constrained to admit, that he does not know where Balaji, one of the attestors is living. He has further admitted that he does not know whether Sundarraj another attestor is alive or dead. He does not also know who the third attesting witness Raghavan is. Hence, his evidence in chief that all the attestors are not alive is not entitled to any credence. The plaintiff has not established that the attesting witnesses are not alive or not subjected to the Process of the Court of incapable of giving evidence. Ex.P.7 will has not, therefore been proved in accordance with Section 68 of the Indian Evidence Act. Assuming without admitting that all these attesting witnesses are no more, the will has then to be proved under Section 69 of the Evidence Act, by showing that the attestation of one attesting witness at least is in his handwriting and that the signature of the person executing the document is in the hand-writing of that person. No such evidence has been let in. The testimony of the plaitiff as P.W.1 that the attesting witnesses saw his grandfather affix his thumb-impression in Ex.A.7 Will and his grandfather saw the witnesses attest the same is not entitled to any credence for the simple reason that P.W.1 must then have been hardly of 15 years of age. Even then, the testimony of P.W.1 is not inconsonance with the provisions of Section 69 of the Evidence Act. I therefore hold that Ex.A.7 Will has not been a satisfactorily proved and cannot, therefore, be used as evidence. This point is found against the first respondent/plaintiff.
22. POINT 6: The plaintiff has alternatively claimed that he and his brothers defendants 5 and 6 are the nearest reversioners to the estate of the original owner senior Kuppuswami Chettiar. According to the plaintiff, the settlor Senior Kuppuswami Chettiar's grandfather was one Venkatarama Chettiar, who had a brother by name Raman Chettiar. The said Raman Chettiar adopted the junior Kuppuswami Chettiar as his son and it was this junior Kuppuswami Chettiar, who figured as plaintiff in O.S.No. 560 of 1943 on the file of the District Munsif s Court, Tiruchi as presumptive reversioner to the state of Senior Kuppuswami Chettiar and obtained and a decree against Thayarammal alias Nacharammal and the first defendant/appellant herein that the deed of sale executed by Thayarammal alias Nacharammal in favour of the appellant will not enure beyond the lifetime of the vendor. The plaintiff and defendants 5 and 6 claim to be the grandsons of the said Raman Chettiar through his predeceased son and these facts are not disputed before me. The plaintiff and defendants 5 and 6 are therefore the nearest reversioners to the estate of the settlor senior Kuppuswami Chettiar and are, therefore entitled to maintain this action and recover posession of the suit property.
23. In view of my findings on points 1 to 4 and 6, the appeal fails and is dismissed with costs.