Bombay High Court
Mrs. Mary Dowling vs Mrs. Margaret Merwan on 31 January, 1991
Equivalent citations: AIR1991BOM389, 1991(3)BOMCR229, (1991)93BOMLR844, 1991(1)MHLJ487, AIR 1991 BOMBAY 389, (1991) MAH LJ 487, (1991) 2 MAHLR 489, (1991) 3 BOM CR 229
Author: S.N. Variava
Bench: S.N. Variava
JUDGMENT
1. This is a petition for revocation of a Succession Certificate granted to the respondent herein on 29th March, 1986.
2. The facts are as follows: One John Arthur Stewart died interstate on or about 16th August, 1985. The respondent herein filed Petition No. 156 of 1986 claiming that she was the daughter and only heir of the said deceased. The Succession Certificate was therefore granted to her on 29th March, 1986. The Original Petitioner herein was the sister of the deceased. She claimed that she and one other sister were the only heirs of the deceased. However, it is now admitted before me that the deceased had three sisters by names: (i) Mary E. Dowling (Original Petitioner), (ii) Maud Eccleston and (iii) Mrs. E. Prist. The Original Petitioner Dowling expired on 30th April, 1990. The present petitioners are the heirs and legal representatives of the said Mrs. Mary Dowling.
3. The grounds of revocation are that the respondent herein had not disclosed the names of the heirs and therefore the Succession Certificate has been obtained without notice of the petition being served upon the heirs. It is also alleged that the respondent herein is not at all the heir of the deceased John Stewart.
4. It is now admitted that the respondent herein is the daughter of Georjina and Christopher Llewellyn. It is now admitted that respondent is not the natural daughter of the said deceased. The respondent herein however claims that she is the step-daughter of the deceased. She claims that her mother Georjina had married the deceased. She claims that under Section 37 of the Indian Succession Act she is the only heir and that therefore there was no necessity to serve notice of petition No. 154 of 1986 on the sisters of the deceased.
5. Mr. Khambatta submitted and in my view rightly that the marriage between John Stewart and mother of the respondent must first be proved. However, before that is done, a question arises, i.e. even if such a marriage is proved, whether the respondent would be a "child" within the meaning of the term as used in Section 37 of the Indian Succession Act. If a step-daughter does not fall within the meaning of term 'child', then this Court need not waste its time on leading evidence regarding marriage of John Stewart with the mother of the respondent. Parties were therefore first called upon to argue on the presumption that there was a marriage. This on the understanding that this will not amount to the petitioner herein having admitted the factum of such a marriage.
6. Mr. Khambatta has referred to certain provisions in Parts IV and V of the Indian Succession Act (hereinafter referred to as the 'said Act'). He submits that under Section 24, the term "Kindred or consanguinity" means a connection or relation descended from a common stock or common ancestor. He submits that under Sections 25 and 26 of the said Act, there might be 'Lineal or Collateral consanguinity' depending upon whether a person is descended in a direct line or not. He however submits that in both cases, there must be a common stock or ancestor. He submits that there must be relationship by blood. He submits that Part V which deals with Rules of Succession is governed by Part IV. In Mr. Khambatta's submission therefore the term 'child' in Section 37 would mean a 'child' descended from a common stock or common ancestor. According to Mr. Khambatta in this case the respondent is not a blood relation of the deceased. He submits that the respondent herein is not a child within the meaning of the term as used in Section 37. Mr. Khambatta submits that Section 27(b) cannot apply to Section 37. Mr. Khambatta relies upon an authority of this Court reported in 8 Bombay Law Reporter 322. In this case the question was whether an illegitimate nephew would be considered to be heir. This Court held that the Succession Act only contemplates relations which are recognised by law and that the term 'child' applied exclusively to a legitimate child and, therefore, this Court held that the nephew could not be said to be heir. Mr. Khambatta submits that this authority shows that for purposes of succession relationship should be by blood.
7. On the other hand Mr. Kini submits that under Section 27(b) those related to a person by full blood as well as those related by half blood stand on the same footing for the purposes of succession. He submits that Section 27(b) also governs Section 37. He submits that the term 'child' would therefore also include a 'child' by half blood. He submits that in cases of relationship of parent and child, the term 'half blood' must necessarily mean the blood of the other parent. He submits that if the interpretation of Mr. Khambatta were to be given, it would negate the provisions of Section 27(b) and/or mean that Section 27(b) would not apply to cases under Section 37. He submits that if the legislature so intended, the Legislature would have said so. The fact that the Legislature have not so intended means that Section 27(b) also governs Section 37. He submits that a step daughter is a child by the half blood of the other parent.
8. Mr. Kini relies upon a case . In this case the question was whether a half brother i.e. brother through a same mother but by different father could claim to be an heir of the deceased. After considering various judgments, the Madhya Pradesh High Court, relying upon Section 27, held that even relatives through half blood can claim to be heirs. It held that the half brother was an heir. Mr. Kini also relies upon a case . In this case, the question was whether a sister, through a different mother is entitled to succeed to the estate of her stepbrother. In this case the Madras High Court held that the sister was entitled to succeed.
9. In my view, Mr. Khambatta is right. Part IV of the Succession Act lays down that for purposes of succession there must be a relationship by blood. Before a person can claim to be an heir there must be some relationship through a common ancestor or from the same stock. Section 27 makes no difference to this rule. Section 27 also recognises the fact that there must be a relationship through a common ancestor or through a common stock. There can be no doubt that Section 27 would also govern Part V of the said Act. To that extent, I do not accept the submission of Mr. Khambatta that Section 27 cannot apply to cases under Section 37. However, what Mr. Kini's submissions fails to realise is that under Section 27(b), the relationship must be a "relationship with the deceased". Therefore, when Section 27(b) talks of full blood or half blood, it refers to relationship by full blood or half blood with the deceased. Thus, to take an example, using the facts of present case, suppose Georjina and John Stewart through this marriage were to have a child. Such a child would be a child under Section 37. Such a child would be related to John Stewart by full blood. There can be no doubt that such a 'child' and the respondent margaret would be related by half blood i.e., the blood of Georjina. If the question was of inheritance of the estate of that child, then Margaret being of half blood would be an heir. Similarly, if the question was of inheritance of estate of mother Georjina then both the children would inherit equally. But if the question was of the inheritance of estate John Stewart, Margaret would be not related by blood at all. The second child would be the only person who would inherit by virtue of Section 37 of the said Act. Unnecessarily follows that even if there is no other child by this marriage, respondent Margaret does not succeed to the estate of deceased John Stewart.
10. Under the circumstances, even presuming (even though the same is not admitted by Mr. Khambatta) that there is a marriage between the mother of the respondent and John Stewart, I hold that the respondent herein would not be a heir entitled to succeed to the estate of John Stewart. Under these circumstances, the only heir would be the three sisters of John Stewart. It is an admitted position that no notice was served on these three sisters at the time that the earlier petition was filed. For this reason, the succession certificate granted to the respondent must be revoked.
11. Accordingly the petition is made absolute in terms of prayers (a) and (b). Under the circumstances of this case, there will be no order as to costs of the petition. Prothonotary and Senior Master is directed to call upon respondent to return the certificate if issued.
12. I am informed that amounts belonging to the estate of John Stewart are lying deposited in this Court. They will continue to so lie deposited in this Court until such time as the three sisters or any of them apply for and get Letters of Administration or a Succession Certificate in respect of the estate of John Stewart.
13. At the request of Mr. Kini, the operation of this Order is stayed for a period of eight weeks from today.
Order accordingly.