Karnataka High Court
Smt Shakuntalabai vs Mukundrao S/O Damodar Rao on 18 February, 2014
1 RFA No.2588/2006
C/W
RFA No.2589/2006
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 18TH DAY OF FEBRUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S.PACHHAPURE
REGULAR FIRST APPEAL NO.2588 OF 2006
C/W
REGULAR FIRST APPEAL NO.2589 OF 2006
IN RFA 2588/2006
BETWEEN:
SMT.SHAKUNTALABAI
DEAD BY HER LR
POLEWAR RAJKUMAR
S/O LATE GANGADHAR RAO
AGED 37 YEARS
R/O H.NO.12-11/1
CHATAWADI GALLI
CHITGUPPA, TQ.HUMNABAD
DIST:BIDAR
... APPELLANT
[BY SRIYUTHS:MANIKAPPA PATIL &
SANJEEVKUMAR PATIL, ADVS]
AND:
VITHAL RAO
S/O KISHAN RAO KULKARNI
SINCE DEAD BY HIS LRS
VENKATRAO
S/O KISHAN RAO KULKARNI
2 RFA No.2588/2006
C/W
RFA No.2589/2006
SINCE DEAD BY HIS LRS
1. KALAWATIBAI
W/O VENKATRAO KULKARNI
AGED ABOUT 78 YEARS
OCC:AGRICULTURE
2. MANOHAR RAO
S/O VENKATRAO KULKARNI
AGED ABOUT 53 YEARS
OCC:AGRICULTURE
3. ANANTH
S/O VENKATRAO KULKARNI
AGED ABOUT 51 YEARS
OCC:AGRICULTURE
4. MURALIDHAR RAO
S/O VENKATRAO KULKARNI
AGED ABOUT 45 YEARS
OCC:AGRICULTURE
ALL ARE RESIDENTS OF
MUDHANAL VILLAGE
TQ:HUMNABAD, DIST:BIDAR - 585 402
5. SINDUBAI
W/O RAGHAVENDRA RAO KULKARNI
AGE:MAJOR, OCC:AGRICULTURE
R/O YOUNI, TQ:CHITAPUR
DIST:GULBARGA - 585 1-5
6. INDUBAI
W/O VIJAYAKUMAR KULKARNI
AGED MAJOR
R/O DEVAI-B, TQ:UDGIR
DIST:BIDAR - 585 402
7. PADMAVATHI
W/O VILASRAO KULKARNI
AGED MAJOR, OCC:AGRICULTURE
3 RFA No.2588/2006
C/W
RFA No.2589/2006
& HOUSEHOLD WORK
R/O KUMARCHINDHOLI
TQ:HUMNABAD, DIST:BIDAR - 585 402
8. MUKUND RAO
SINCE DEAD BY HIS LRS
8A. VIMALABAI
W/O MUKUND RAO
MAJOR, R/O CHITAGUPPA
TQ:HUMNABAD, DIST:BIDAR - 585 402
9. PRABHAKAR RAO
S/O MUKUND RAO
SINCE DEAD BY HIS LRS.
9A. INDUBAI
W/O LATE PRABHAKAR
AGE:MAJOR
9B. SANTOSH
S/O LATE PRABHAKAR
AGE:MAJOR
9C. GIRIJA
D/O LATE PRABHAKAR
ALL ARE R/O NEAR REX HOTEL
BEHIND DCC BANK
BIDAR
10. MADHUKAR RAO
S/O MUKUND RAO
SINCE DEAD BY HIS LRS
10A. NEERAJBAI
W/O LATE MADHUKAR RAO
AGE:MAJOR
R/O SHIVNAGAR
NEAR POWER HOUSE
HUMNABAD, DIST:BIDAR
4 RFA No.2588/2006
C/W
RFA No.2589/2006
11. DIVAKAR RAO
S/O MUKUND RAO
AGED MAJOR
R/O BIDAR
TQ & DIST:BIDAR - 585 402
12. LEELABAI
W/O SUDHAKAR RAO PATWARI
AGED MAJOR
R/O RAJESHWAR
TQ:BASAVA KALYAN
DIST:BIDAR - 585 402
... RESPONDENTS
[BY SRIYUTHS:K M GHATE, ADV
FOR R9 (A TO C), R10 TO R12,
SACHIN S MAGADUM, ADV FOR R1 TO R7,
S V SHASTRI, ADV FOR R8, R10 TO R12,
R10(A) SD]
IN RFA 2589/2006
BETWEEN:
SMT.SHAKUNTALABAI
DEAD BY HER LR
POLEWAR RAJKUMAR
S/O LATE GANGADHAR RAO
AGED 37 YEARS
R/O H.NO.12-11/1
CHATAWADI GALLI
CHITGUPPA, TQ.HUMNABAD
DIST:BIDAR
... APPELLANT
[BY SRIYUTHS:MANIKAPPA PATIL &
SANJEEVKUMAR PATIL, ADVS]
5 RFA No.2588/2006
C/W
RFA No.2589/2006
AND:
MUKUND RAO
S/O DAMODAR RAO
SINCE DEAD BY HIS LRS.
1. VIMALABAI
W/O MUKUND RAO
AGED 63 YEARS,
OCC:HOUSE HOLD WORK
R/O DCC BANK, BIDAR
TQ & DIST:BIDAR - 585 401
2. PRABHAKAR RAO
S/O MUKUND RAO
SINCE DEAD BY HIS LRS.
2A. INDUBAI
W/O LATE PRABHAKAR
AGE:MAJOR
2B. SANTOSH
S/O LATE PRABHAKAR
AGE:MAJOR
2C. GIRIJA
D/O LATE PRABHAKAR
ALL ARE R/O NEAR REX HOTEL
BEHIND DCC BANK, BIDAR
3. MADHUKAR RAO
S/O MUKUND RAO
SINCE DEAD BY HIS LRS
3A. NEERAJBAI
W/O LATE MADHUKAR RAO
AGE:MAJOR
R/O SHIVNAGAR
NEAR POWER HOUSE
HUMNABAD, DIST:BIDAR
6 RFA No.2588/2006
C/W
RFA No.2589/2006
4. DIVAKAR RAO
S/O MUKUND RAO
AGED MAJOR
R/O BIDAR
TQ & DIST:BIDAR - 585 402
5. LEELABAI
W/O SUDHAKAR RAO PATWARI
AGED MAJOR
R/O RAJESHWAR
TQ:BASAVA KALYAN
DIST:BIDAR - 585 402
6. VENKATRAO
S/O KISHAN RAO
AGED MAJOR, OCC:AGRICULTURE
R/O MUDNAL VILLAGE
TQ:HUMNABAD
DIST:BIDAR - 585 401
... RESPONDENTS
[BY SRI:K M GHATE, ADV FOR
R1, R3 TO R6, & R2 (A TO C),
R3(A) SD]
RFA 2588/2006 IS FILED UNDER SECTION 96 OF
CPC AGAINST THE JUDGMENT AND DECREE DATED
13.10.2006 PASSED IN OS NO.4/1993 (OS NO.8/82)
ON THE FILE OF THE CIVIL JUDGE (SR.DN.),
BASAVAKALYAN, PARTLY DECREEING THE SUIT FOR
DECLARATION OF OWNERSHIP OF OPEN SITE.
RFA 2589/2006 IS FILED UNDER SECTION 96 OF
CPC AGAINST THE JUDGMENT AND DECREE DATED
13.10.2006 PASSED IN OS NO.26/1993 (OS NO.41/80
AND OS NO.203/87) ON THE FILE OF THE CIVIL JUDGE
(SR.DN.) BASAVAKALYANA, DISMISSING THE SUIT FOR
DECLARATION AND POSSESSION.
THESE RFAS COMING ON FOR HEARING, THIS DAY
THE COURT DELIVERED THE FOLLOWING:
7 RFA No.2588/2006
C/W
RFA No.2589/2006
J U D G M E N T
The appellant in both the appeals has challenged the judgment and decree in OS Nos.4 and 26/1993 dismissing the suit of appellant in OS No.26/1993 and granting a decree in terms of the compromise in the other suit.
2. The facts relevant for the purpose of these appeals are as under:
As both the suits arise out of the common judgment and decree between the same parties, they are taken together for consideration.
The parties would be referred by their names for the sake of convenience.
The deceased appellant Shakuntalabai is the plaintiff in OS No.26/1993 and second defendant in OS No.4/1993. The plaintiffs in OS No.4/1993 i.e., Vithalrao and Venkatrao claims to be the sons of Mukthabai, daughter of Srinivasarao and the first defendant Mukundrao is said to be the 8 RFA No.2588/2006 C/W RFA No.2589/2006 genitive father of Prakash, adopted son of Wamanrao. The deceased Mukundrao is also the defendant in OS No.26/1993 instituted by Shakuntalabai, the deceased appellant.
Wamanrao who is said to be the adopted son of Srinivasarao as claimed by Shakuntalabai had two wives i.e., Sonubai and the second wife is said to be Shamlabai. Shakuntalabai (the deceased) claims to be the daughter of second wife Shamlabai. The plaintiffs in OS No.4/1993 i.e., Vithalrao and Venkatrao who claim to be the sons of Mukthabai instituted a suit for the relief of declaration that they are the legal heirs of Wamanrao as their mother Mukthabai is the sister of deceased Wamanrao.
The deceased Wamanrao died leaving behind Sonubai, his wife and she is said to have taken Prakash, the natural son of Mukundrao in adoption. There was a compromise in OS No.192/1970, which came to be decreed on 9 RFA No.2588/2006 C/W RFA No.2589/2006 18.04.1977 wherein the suit properties were given to Prakash, the adopted son. It is these properties which are the subject matter of both the suits. The Shakuntalabai, the plaintiff in OS No.26/1993 claims these properties on the ground that she is the daughter of Shamlabai, the alleged second wife of Wamanrao, whereas the plaintiffs Venkatrao and Vithalrao in OS No.4/1993 claim these properties on the ground that they are sons of Mukthabai, the sister of Wamanrao being the daughter of Srinivasarao.
After appearance of the parties, the Trial Court framed issues by clubbing both the cases and common evidence was led. Venkatrao, the plaintiff No.2 in OS No.4/1993 was examined as PW1, Kalawathi is examined as PW2 and son of Venkatrao was examined as PW3. They have also examined a witness PW4 - Dattatreya. Shakuntalabai, the plaintiff in OS No.26/1993 is examined as DW5. Prabhakarrao, the son of RFA No.2588/2006 10 C/W RFA No.2589/2006 Mukundrao, the first defendant in one suit and second defendant in another suit is examined as DW1 and other witnesses have been examined as DWs.2 to 4 and DW6. In the evidence of witnesses of the plaintiff, documents Exs.P1 and P2 have been marked whereas in the evidence of DWs.1 to 6, documents Exs.D1 to D45(a) were marked and Ex.DX1 to DX4(a) were marked in OS No.4/1993. There was a compromise between the plaintiffs and LRs of first defendant in OS No.4/1993 and accordingly, the compromise application was filed. Shakuntalabai, the second defendant in the said suit was not a party to the compromise. The Trial Court after hearing the Counsel and on appreciation of the evidence on record, dismissed the suit in OS No.26/1993 filed by Shakuntalabai, whereas the suit in OS No.4/1993 filed by Vithalrao and Venkatrao came to be decreed on the basis of evidence and also in terms of the compromise. Aggrieved by the judgment and decree in both the RFA No.2588/2006 11 C/W RFA No.2589/2006 suits, Shakuntalabai is in appeal before this Court.
During the pendency of these appeals, Shakuntalabai died and her son is brought as her legal representative.
3. I have heard learned Counsel for both the parties.
4. The points that arise for my consideration are:
"1) Whether the evidence on
record is sufficient to hold that
Shakuntalabai, the plaintiff in OS
No.26/1993 is the legitimate daughter of Wamanrao through his alleged second wife Shamlabai.
2) Whether the evidence on
record is sufficient to prove that
Vithalrao and Venkatrao, the
plaintiffs in OS No.4/1993 are the LRs of deceased Prakash and whether they are sister's sons of adoptive father of the deceased Prakash?
12 RFA No.2588/2006 C/W RFA No.2589/2006 3) Whether the Court below was
justified in dismissing the suit of Smt.Shakuntalabai in OS No.26/1993?
4) Whether the Court below was justified in granting a decree in OS No.4/1993?
5. Learned Counsel for the appellant in both the appeals contended that Shakuntalabai was the legitimate daughter of Wamanrao being the daughter of his second wife Shamlabai and as the material placed on record reveals that Wamanrao and Shamlabai lived as husband and wife for a long period and the deceased appellant was born through this relationship, a presumption could be raised in law under Section 114 of the Indian Evidence Act and the evidence adduced on record is insufficient to rebut this presumption. He submits that the voluminous documents produced clearly indicate that Shakuntalabai was the daughter of Shamlabai and it is not in dispute that she was the daughter RFA No.2588/2006 13 C/W RFA No.2589/2006 of Wamanrao and his legitimate relationship is to be inferred from the circumstances. The Trial Court committed an error in rejecting her suit. It is also his submission that the circumstances brought on record in terms of the contents of Will at Ex.D44a and the compromise decree in OS 192/1970 and also the written statement said to have been filed by Gangadharrao, the husband of Shakuntalabai are insufficient to rebut the presumption for the reason that there was collusion between the parties and creation of a concocted Will and in the absence of consistent and cogent evidence, the presumption that is raised under Section 114 of the Evidence Act is sufficient to grant a decree in favour of Shakuntalabai. So also, he submits that in OS No.4/1993, the Trial Court ought to have answered all the issues on the basis of evidence on record and the compromise entered into between the plaintiffs and LRs of first defendant should have been rejected. RFA No.2588/2006 14
C/W RFA No.2589/2006
6. On the other hand, learned Counsel for the respondents submit that the evidence placed on record is insufficient to raise a presumption under Section 114 of the Evidence Act of a valid marriage between Wamanrao and Shamlabai and as Shakuntalabai is the daughter of a concubine and as many circumstances have been brought on record, the Trial Court has rightly dismissed the suit as she is not a legitimate daughter of Wamanrao or the sister of deceased Prakash. Furthermore, it is contended that Vithalrao and Venkatrao, the plaintiffs in OS No.4/1993 are the sons of Mukthabai who is the daughter of Srinivasarao, the adoptive father of Wamanrao and she being the sister of Wamanrao and as the said two persons are adoptive father daughter's sons of deceased Prakash, they are related as cognates of deceased Prakash. Therefore, he would submit that the Trial Court was justified in granting a decree in OS No.4/1993 and dismissing the other 15 RFA No.2588/2006 C/W RFA No.2589/2006 suit. It is also his submission that as there is a valid compromise between the plaintiffs in OS No.4/1993 and the LRs of first defendant and as Shakuntalabai, the second defendant in OS 4/1993 had no interest in the properties, her exclusion in the compromise was rightly accepted by the Trial Court and it was justified in accepting the compromise. Therefore, he would submit that the appellant in both the appeals has not made out any grounds to call for interference in the impugned judgment and decree.
7. The genealogy to the extent relevant for the purpose of disposal of these appeals on the basis of material placed on record is as under:
Srinivasa Rao (Propositus) Wamanrao Mukthabai (alleged daughter) 16 RFA No.2588/2006 C/W RFA No.2589/2006 W1-Sonu Bai, W2-Shamlabai Vithalrao,Venkatrao Prakash Shakuntalabai (plaintiffs in (adopted son) (plaintiff in OS No.4/1993) OS No.26/1993 & defendant No.2 In OS No.4/1993) As per the genealogy referred to supra, it is necessary for the plaintiff Shakuntalabai initially to prove and raise a presumption that she is the legitimate daughter of Wamanrao through Shamlabai, the alleged second wife. If she proves this relationship, she would succeed in the suit, whereas in the suit in OS NO.4/1993, the plaintiffs Vithalrao and Venkatrao have to prove that they are sons of Mukthabai and Mukthabai is the daughter of Srinivasarao. If they prove this relationship, then they would be the cognates and in the absence of any heirs in Class I and Class II and agnates, they are entitled to succeed to the suit properties.RFA No.2588/2006
17
C/W RFA No.2589/2006 Therefore, the evidence on record has to be appreciated to find out as to whether Shakuntalabai is able to establish the legitimate relationship and whether the plaintiffs in other suit are able to establish that they are the cognates of deceased Prakash and if they prove that Shakuntalabai is not the legitimate daughter, they would succeed in their suit.
8. It is not in dispute that Shakuntalabai is the daughter of Wamanrao, but what it is alleged is she is not a legitimate daughter and her mother Shamlabai is not the legally wedded wife of Wamanrao. So also, they contended that she was the concubine of Wamanrao and her birth was out of the matrimonial relationship.
9. Learned Counsel for the appellant has invited the attention of this Court to the 18 RFA No.2588/2006 C/W RFA No.2589/2006 evidence in addition to the pleadings. Ex.D25 is the voter list, Ex.D31 is the insurance policy of Wamanrao, Ex.D32 is the copy of school admission register and Ex.D33 is the transfer certificate. In all these documents, Shakuntalabai has been shown as the daughter of Wamanrao. He also referred to Ex.DX3 in OS 26/1993 the adoption deed wherein Shakuntalabai, the plaintiff has signed the adoption deed as an attesting witness. It is not in dispute that in these documents, she is shown as the daughter of Wamanrao. So also, the respondents also not disputed this fact, but they contend that she is not the legitimate daughter and therefore, it is necessary to look into the oral evidence which is made available.
10. The scrutiny of oral evidence would indicate that Shamlabai was residing with Wamanrao for a period of about 5 to 8 years (as per cross examination of DW1). So this oral 19 RFA No.2588/2006 C/W RFA No.2589/2006 evidence and the documents referred to supra alone are available for appreciation. Though Shakuntalabai is examined as DW5, she cannot speak to the fact of her mother's marriage with Wamanrao. So also, she has not placed on record any evidence to prove the marriage. Though the evidence of DW1 is to the effect that Shamlabai was residing with Wamanrao for a period of 5 to 8 years, this evidence does not reveal the fact that they were living as husband and wife. It is the version of DW1 in the evidence that the relationship of Wamanrao with Shamlabai was as his concubine. The evidence also reveals that Wamanrao belong to Brahmin caste, whereas there is no evidence about Shamlabai being the person belonging to the said caste and it is stated that she belongs to different other community. So it is on the basis of this much of evidence, it is necessary now to look into the principles laid down by the Courts referred to by the learned Counsel for the appellant. 20 RFA No.2588/2006
C/W RFA No.2589/2006
11. The High Court of Madras in a decision reported in AIR 1994 Madras 123 (M Shanmugha Udayar Vs Sivanandam and Others) has held "a man and woman continuously living together and cohabiting for number of years - presumption that they are husband and wife arises - issue born to them would be legitimate. The High Court referred to the decision of Apex Court reported in AIR 1952 SC 231 (Gokal Chand Vs Parvin Kumari), wherein it is held "continuous cohabitation of a man and a woman as husband and wife and their treatment as such for a number of years may raise the presumption of marriage. Further law does not favour concubinage, but the presumption is in favour of a marriage when a man and a woman are shown to have cohabited continuously for a long number of years.
21 RFA No.2588/2006
C/W RFA No.2589/2006 In AIR 1999 MP 31 (Munni Devi and Others Vs Anguri Devi), it has been held in para 37 as under:
"37. In fact, where the parties consistently, continuously and openly lived as husband and wife, cohabited together for a long period had five children and were regarded and recognised by friends and relatives as husband and wife, it furnishes a clear evidence of marriage raising the presumption unless it is shown that the connection started in mere concubinage. Before raising the presumption of marriage arising from long cohabitation with habit and repute, it is necessary that the requisite conditions of a valid marriage stood satisfied in the sense that such a marriage was not prohibited under the law."
In AIR 1971 Madras 330 (Raghuvir Kumar (minor) by next friend and mother Smt.D P Kamalakumari and another Vs Smt.Shanmughavadivu RFA No.2588/2006 22 C/W RFA No.2589/2006 and Others), the Apex Court held that "parties undergoing some form of marriage and there was evidence of long cohabitation of 15 years as husband and wife, they were recognized as husband and wife by his family members and other relations in society - son born out of such union similarly treated as their son. The Apex Court held that strong presumption in favour of valid marriage arises and existence of previous wife is not sufficient to rebut presumption when second marriage is not prohibited by law.
This Court had an occasion to consider the said aspect in a decision reported in AIR 2002 KAR 347 (Neelavva Somanath Tarapur Vs Divisional Controller, KSRTC, Bijapur and another), wherein this Court held as under:
"S.114 Marriage - Presumption -
Long Cohabitation between man and
woman - Children born out of
cohabitation - Presumption that
parties were legally married arises - RFA No.2588/2006 23
C/W RFA No.2589/2006 Onus to disprove that the couple was not legally married either because no marriage had in fact taken place or because the alleged marriage was not performed in accordance with the Hindu rites and ceremonies - Lies upon any person, who disputed their marital status."
A similar view was taken by this Court in a decision reported in AIR 2001 KAR 120 (DB) (Smt.Lakshmamma Vs Smt.Kamalamma).
In 2008(4) KCCR 2333 DB (M Prithviraj and Others Vs Smt.Leelamma N and Others), this Court held that the presumption that arise under Section 114 of the Evidence Act is a rebuttable presumption and the facts reveal that D and Y lived together from 1960 to 1969, Y gave birth to a son who was named Dinesh - except bare denial of the marriage, there was no other evidence to rebut the presumption. In the circumstances, this Court held that son born was 24 RFA No.2588/2006 C/W RFA No.2589/2006 legitimate son. Thereafter, in a later decision, this Court had an occasion to consider the presumption under Section 114 of the Evidence Act, wherein in the decision reported in AIR 1994 KAR 247 (Smt.Nirmala and Others Vs Smt.Rukminibai and Others), there was a evidence of long cohabitation and this Court held that "Formality and customs for valid marriage is also be presumed to have been performed. The facts reveal that marriage was performed 30 years prior to the institution of suit and it was in the evidence that the party was illiterate and rustic lady and marriage invitation card was not produced. Even then, it was held that the presumption of marriage arises because of long cohabitation.
Lastly, counsel also referred upon the decision of Apex Court reported in AIR 1992 SC 756 (S P S Balasubramanyam Vs Suruttayan Alias Andali Padayachand and Others), the Apex Court RFA No.2588/2006 25 C/W RFA No.2589/2006 having raised the presumption on the basis of circumstances brought on record held as under:
"(i) non-mentioning the name of Pavayee No.2 in the Will Ex.B1;
(ii) not referring the names of
Pavayee No.2 and her children by
Chinnathambi in the compromise
Ex.B32; and
(iii)the evidence of PW6 and
DW4."
The Apex Court held that the circumstances are not relevant to destroy the presumption which is otherwise available to recognise Pavayee No.2 as the wife of Chinnathambi.
12. So placing reliance upon the decisions referred to supra, it is the contention of learned Counsel for the appellant that though there is no direct evidence of marriage, the fact that Shamlabai was staying with Wamanrao for a period of 5 to 8 years and Shakuntalabai having been shown as daughter in RFA No.2588/2006 26 C/W RFA No.2589/2006 all the records referred to supra, a presumption arise under Section 114 of the Evidence Act, hence he submits that circumstances which have been brought on record are insufficient to rebut the presumption.
13. The scrutiny of facts in the decisions referred to supra would indicate that in case, if there is consistent evidence of cohabitation between a man and woman as husband and wife for a long period, there is a presumption of valid marriage having been performed and birth of any child during the cohabitation would be an inference of legitimacy of the said child. [Emphasis supplied by me].
14. As could be seen from the facts, none of the witnesses speak before the Court that Wamanrao and Shamlabai were living together as husband and wife. DW1 is the person who admits in the cross examination about cohabitation for RFA No.2588/2006 27 C/W RFA No.2589/2006 about 5 to 8 years but he is definite that it was as a concubine. Except this evidence, there is no other evidence at all. Therefore, whatever presumption arises on the aforesaid facts is a weak presumption. But so far as the legitimacy of the child, to mean Shakuntalabai (DW5) is concerned, the presumption of legitimacy could be drawn.
15. To rebut this presumption, other parties relies upon three circumstances:
Firstly, it is the claim of Shakuntalabai that Wamanrao her father had executed a Will bequeathing not less than 100 acres of land held by him under the Will. Though there is a reference of the said Will in the evidence of Shakuntalabai (DW5), the Will is not admitted in the evidence. Learned Counsel for the appellant referred to an un-exhibited document and its content cannot be looked into for the reason that they have not been proved as required by 28 RFA No.2588/2006 C/W RFA No.2589/2006 law. Therefore, so far as the Will said to have been executed by Wamanrao bequeathing not less than 100 acres of land, in the absence of document being produced before the Court, her evidence on record to the existence of Will cannot be accepted.
Further, Vithalrao and Venkatrao, the plaintiffs in OS No.4/1993 speak to the Will of Wamanrao bequeathing 4 agricultural lands in Udbal village and this Will has been produced at Ex.D44, the translation of which is at Ex.D44A. In fact, this Will has not been proved by examining the attesting witnesses. But anyhow, this Will Ex.D44 is referred in the compromise decree in OS No.192/1970, which has been produced at Ex.D24. Perusal of the contents of aforesaid Will, it is said to have been executed on 16.07.1969 by Wamanrao. A reference has been made by Wamanrao in the said Will to the effect that Shakuntalabai (DW5), the plaintiff in OS RFA No.2588/2006 29 C/W RFA No.2589/2006 No.26/1993 is his illegitimate daughter. Though the capacity of testator to execute the Will has not been proved under this Will, 4 agricultural lands of Udbal village was bequeathed to Shakuntala (DW5). The total area of lands bequeathed under this Will is approximately 29 to 30 acres.
Secondly, when this reference in the Will Ex.D44 and the decree produced at Ex.D24 is perused, it reveal that Shakuntalabai(DW5) is the plaintiff, whereas Sonubai, the first wife of Wamanrao is the second defendant and Prakash, the natural son of Mukundrao is the third defendant and one Srikanth is the first defendant. The parties compromised their claims under this suit in pursuance of the compromise application and a decree was drawn on 10.02.1977. Ex.D24 is another copy of compromise decree and as could be seen from page RFA No.2588/2006 30 C/W RFA No.2589/2006 5 of the compromise decree, it is mentioned as under:
"The plaintiffs and defendants 1, 3 and 4 admit that the defendant No.2 is the owner and possessor of the land bearing Sy.No.4 measuring 9 acres 6 guntas R/A of Rs.19.00, Sy.No.5 measuring 9 acres 26 guntas, R/A of Rs.33.70, Sy.No.6 measuring 6 acres 2 guntas R/A of Rs.13.73 paise, situated at village Udbal taluka Humnabad and Sy.No.26 measuring 4 acres 36 guntas R/A of Rs.3.83 paise situated at village Udbal Tq.Humnabad on the basis of the Will deed executed by deceased Wamanrao S/o Srinivasrao. The plaintiffs and defendant Nos.1 to 4 have no any concern with the ownership and possession of the lands of the defendant No.2." [Emphasis supplied] So the aforesaid 4 lands mentioned in the decree were said to have been given to Shakuntalabai under the Will executed by the 31RFA No.2588/2006 C/W RFA No.2589/2006 deceased Wamanrao and the ownership of aforesaid properties was confirmed in her name. The fact that there is a reference to the Will in the aforesaid decree in respect of the properties at Udbal village, a reference at Will Ex.D44 produced by the parties would be a circumstance to draw an inference that Shakuntalabai(DW5) became the owner of properties under the Will which has been produced at Ex.D44. In the absence of any other Will produced by the parties other than Ex.D44, the only inference to be drawn is that the Will mentioned in the decree is the Will at Ex.D44. Though it is contended that there was another Will which was produced in OS 192/1970, in the absence of any records to support this version, the contention cannot be accepted.
That apart, the Will said to have been executed by Wamanrao in favour of Shakuntalabai (DW5) as deposed by her in the evidence about 32 RFA No.2588/2006 C/W RFA No.2589/2006 100 acres of land at different places was bequeathed, this 100 acres of land has not been referred to in this compromise decree and whatever that has been referred are the lands at Udbal village which are mentioned in the Will Ex.D44. In the aforesaid circumstances, I am of the opinion that this circumstance brought on record both under Ex.D44 and Ex.D24 are adverse to the interest of Shakuntalabai (DW5). This decree under Ex.D24 though disputed at this stage on the ground that it was collusive decree just for a compromise between the parties, in the absence of any challenge to the decree since from the date of decree till today, the contents cannot be overlooked for any reason.
Thirdly, the husband of Shakuntalabai (DW5) by name Gangadhar was defendant No.8 in OS No.151/1/1969 and the copy of written statement filed by him in the said suit is produced at Ex.D2A. The certified copy reveals that RFA No.2588/2006 33 C/W RFA No.2589/2006 Gangadhar has signed the written statement as 8th defendant and at that time, the relationship between Shakuntalabai (DW5) and her husband Gangadharrao were cordial. In page 5 of this written statement, the plea is mentioned as under:
"It will not be out of place to mention here itself that the deceased had kept a keep or concubine by name Smt.Shamlabai from whom the deceased Wamanrao has a daughter by name Shakuntalabai, now who is married to one Gangadharrao R/o Chitguppa the defendant No.8." [Emphasis supplied] The above referred plea indicates that Wamanrao had kept a concubine by name Shamlabai from whom the daughter by name Shakuntalabai now married to Gangadharrao was born. This contention in the written statement which has been signed by 8th defendant, the husband of Shakuntalabai (DW5) is a strong circumstance in favour of the plaintiffs in OS No.4/1993 to 34 RFA No.2588/2006 C/W RFA No.2589/2006 rebut the presumption that arise under Section 114 of the Evidence Act. Though effort was made to convince the Court that Gangadharrao was unaware of the contents and the signature was obtained by misrepresentation, the same cannot be accepted for the reason that at the time when the written statement was filed under the signature of her husband, the relationship were cordial and there was no reason for her husband to admit the fact that his mother-in-law being a concubine of Wamanrao. Therefore, the above said three circumstances which have been brought on record in the evidence of parties, in my opinion are sufficient to rebut the presumption that arise in favour of Shakuntalabai being the legitimate daughter of Wamanrao. In the aforesaid circumstances, Shakuntalabai (DW5) cannot be held to be a heir of Wamanrao falling in any of the clauses mentioned in the schedule to the provisions of Hindu Succession Act. 35 RFA No.2588/2006
C/W RFA No.2589/2006
14. The next question that arise for consideration is as to whether Mukthabai is the daughter of Thirumalarao or the daughter of Srinivasarao, the adoptive father. In this context, if the written statement of defendant No.2 - Shakuntalabai in OS No.4/1993 is looked into, she has disputed the relationship as claimed by the plaintiffs in the said suit and she asserts that Mukthabai is the daughter of Thirumalarao and not the daughter of Srinivasarao. So far as the relationship between Mukthabai and her sons Vithalrao and Venkatrao, there is no dispute. It is also admitted in the evidence that Venkamma is the daughter of Mutkhabai and sister of Vithalrao and Venkatrao, the plaintiffs in OS No.4/1993 and she died issue less. Kalawathi (PW2) in her evidence has stated before the Court that Mukthabai is the daughter of Srinivasarao and this fact stated by her is not disputed in her cross examination. The unchallenged version of 36 RFA No.2588/2006 C/W RFA No.2589/2006 PWs.2 and 4 about the relationship between Mukthabai and Srinivasarao as daughter and father is sufficient to conclude the said relationship.
16. Another connecting circumstance is referred to in Ex.D23 the compromise decree in OS NO.192/1970. Defendant No.4 Venkamma who is the sister of Vithalrao and Venkatrao has been referred to in the decree as a widow in the family of Wamanrao. It is because of this relationship that there was a compromise to grant maintenance of Rs.1,200/- per year to Venkamma commencing from 01.04.1978. She was entitled to Rs.600/- per month from plaintiff No.2 Prakash who is adopted son of Wamanrao and the remaining Rs.600/- was to be recovered from defendant No.1 Srikanth, son of Kishanrao who also claimed to be the adopted son of Wamanrao. When the parties admit that Venkamma was from their family and it is in the evidence that she 37 RFA No.2588/2006 C/W RFA No.2589/2006 is the daughter of Mukthabai, necessarily she has to be the daughter of Srinivasarao, so she could be the member of said family. Though Shakuntalabai (DW5) contends that she is the daughter of Thirumalarao, the said Thirumalarao is the person of Kolur family which is different from the family of Srinivasarao and in view of the unchallenged version of PWs.2 and 4, it could be accepted that Venkamma is the daughter of Mukthabai who is the sister of Wamanrao and thereby Venkamma is the full blood sister of Vithalrao and Venkatrao. This strong circumstance which have been brought on record is sufficient to hold that Vithalrao and Venkatrao, the plaintiffs in OS No.4/1993 are none else than the sons of Mukthabai who is the daughter of Srinivasarao. If this relationship is accepted, then they would be the cognates of Prakash.
38 RFA No.2588/2006
C/W RFA No.2589/2006
17. The Trial Court has taken into consideration the aforesaid circumstances and held that they are the cognates of deceased Prakash and entitled to succeed to his properties. Once Shakuntalabai (DW5) is excluded from the legitimate relationship of the family of Srinivasarao, she is not entitled to succeed to any properties of deceased Prakash. It is for this reason that the Trial Court while accepting the compromise between the plaintiffs in OS No.4/1993, the legal representatives of first defendant, accepted the compromise application and in turn granted the decree in terms of the compromise. Shakuntalabai (DW5) was not the necessary party to the compromise and even in her absence the decree of compromise is valid and binding between the parties. It is for the plaintiffs to enter into compromise with any of the parties to the suit irrespective of the fact that they are their relatives or otherwise. The Will of Prakash bequeathing the 39 RFA No.2588/2006 C/W RFA No.2589/2006 properties to his natural father was not proved, they are entitled to the interest in the properties in terms of the compromise between Vithalrao and Venkatrao on one side and LRs of first defendant on the other. Therefore, as could be seen from the facts as stated above and on appreciation of the evidence on record, I do not find any error or illegality in the impugned judgment and decrees of the Courts below.
Consequently, the appeals fail and they are accordingly dismissed.
Sd/-
JUDGE *bgn/-