Allahabad High Court
Bhup Singh And Ors. vs Chedda Singh And Ors. on 15 May, 1920
Equivalent citations: 58IND. CAS.171
JUDGMENT P.C. Banerji, J.
1. The question which arises in this appeal is a simple one but is by no means easy of solution.
2. The facts are these:
On the 10th of February 1904 Hyder Shah executed a mortgage in favour of Lashhman Prasad, the predecessor in title of the plaintiffs', and among the property mortgaged was a share in the village of Hasanpur Ladauki the extent of which WAS two-fifths of 6/15. The present suit is for enforcement of this mortgage.
3. The property, comprised in the mortgage originally belonged to Sirdar Bahadur Mir Khan, who died on the 14th of Jane 1889 leaving considerable property and a large number of heirs, namely, eight sons, eight daughters and three widows. Among the sons were Hyder Shah aforesaid and Amir Mohammad Khan. The latter executed a mortgage on 7th March 1989 in favour of Sant Lal and Moti Lal in respect of several items of property, one of which was an eighth BO are in the aforesaid village of Hasanpur Ladauki. Sant Lal and Moti Lal brought a suit for sale on the basis of that mortgage and obtained a decree for sale on the 3rd of May 1901. In execution of this decree they caused a 24/92 share in Hasanper Lidaoki to be sold by auction on 20th July 1903 and themselves purchased it. Their widows sold that share to the defendants of the 4th party who, under a decree subsequently obtained, are in possession of a 14/192 share. Meanwhile, in 1896. Nur Begam, one of the widows of Sardar Banadur Mir Khan, and Wazir Begam, one of his daughter, brought a suit for partition of their shares in' the estate of Sardar Mir Khan against his other heirs and obtained a decree on the 17th of February 1898. This decree was made final on the 18th of July 1903, that is, two days before the auction sale held in execution of Sant Lal and Moti Lai's decree. Under this final decree which was passed after the death of Nur Begam, who appears to have died after the passing of the preliminary decree, the whole of the village Hasanpur Ladauki was allotted to the share of Nur Bjegam and VJfenir Bjgam; and Hyder Shab, who was brought on the record as one of the legal representatives of Nur Begam, acquired (sic) are out of (sic) in the aforesaid village. It is this share which be mortgaged to the plaintiffs' predecessor in title on the 10th of February 1904 and it is this share the sale of which is rough by the plaintiffs in enforcement of that mortgage.
4. The defendants of the 4th party objected to this part of the claim and urged that the 14/192 share purchased by them should be exempted from the decree on the ground that their vendors had already purchased it before the execution of the mortgage-deed of 10th February 1901 and Hyder Shah had no title in respect of it at the date of the mortgage.
5. The Court below has accepted this contention and exempted a 14/192 share in the village of Hasanpur Ladauki from the claim. The plaintiffs dispute the correctness of this part of the lower Court's decision and have, preferred this appeal. The only question which we have to decide is whether Amir Mohammad owned the above-mentioned share at the date of the auction sale at which the vendors of the defendants of the 4th party purchased it and whether they validly acquired that share. If they did so, Hyder Shah was not impotent to mortgage it and the plaintiffs are not entitled to have it sold.
6. It must be borne in mind that when Amir Mohammad mortgaged a 1/8th undivided share in the village he did not own that share, as his father was alive. It was only after the death of his father that he acquired a share in the village as one of his heirs. The extent of the share so acquired was less than that mortgaged. By virtue of Section 43 of the Transfer of Property Act, the mortgage in favour of Sant Lal and Moti Lal operated on the a Ware acquired by the mortgagor. It is probable that the mortgagees were award of the fact that Sardar Bahadur Mir Khan was alive at the date of the mortgage and that his for, the mortgagor, had no share in the property. If this were so, it would be difficult for the mortgagees to invoke in aid the provisions of Section 43. There is, however, no evidence on the record that they had knowledge of the absence of their mortgagor's title, and the fact remain that they obtained a. decree for the sale of the share mortgaged to them, and the Court which passed the decree must be deemed to have accepted the position that the mortgage attached to the share.
7. It is now settled law that the mortgagee of an undivided share takes the security subject to the rights of the co-sharers of his mortgagor to obtain a partition, and if a partition be effected by the mortgagor and his co-sharers fairly and without fraud, and the mortgaged share is allotted to some other co-owner, the mortgagee is not entitled to enforce his security on the share so allotted. The leading case on the point is that of Bydnath Lall v. Ramoodeen Chowdry 1 I.A. 106 : 21 W.R. 233, decided by their Lordships of the Privy Council. The principle laid down in this ruling was followed in a number of case many of which are cited on page 318 of Shepherd and Brown's Edition of the Transfer of Property Act l7th Edition). It is immaterial whether the partition was made by the Revenue Authorities, or by the civil Court, or by arbitration, or by private arrangement, and it is not necessary that the mortgagee should have been a party to the partition. It is one of the incidents of a mortgage of an undivided share that the mortgagee cannot follow his security into the hands of a co sharer of the mortgagor who has obtained the mortgaged share upon partition. Of course, if the partition is tainted with fraud or if in making the partition the encumbrance was taken into account and the partition was made subject to the encumbrance, the result will be different; but in the absence of fraud or the circumstance mentioned above, the mortgagee's remedy is against the share or property which the mortgagor has obtained under the partition, in the present ease there is no suggestion of fraud or unfairness, nor is it alleged that in the partition whish took place regard was had to the mortgage in favour of Sant Lal and Moti Lal. Therefore, those mortgagees were not entitled to enforce their mortgage on the village of Hasanpnr Ladauki which under the final decree for partition was allotted to the shares of Nur Begam and Wazir Begum alone. The difficulty which arises in this ease is due to the fact that a decree for sale had already been passed in favour of the mortgagees before the date of the final decree for partition, and it is urged that the court executing the decree could not go behind it and sell property which the decree had not directed to be sold. After giving the matter my best consideration I think that this argument is untenable. If before the Actual auction sale the property sold had ceased to be the property of the mortgagor and had become the property of his co-sharers, and the latter had acquired it free from the mortgage, the share so acquired could not be sold under the mortgage and the fact of a decree having been obtained by the mortgagee against the mortgagor cannot affect the interests obtain-ed by the co sharers under the partition. Where property has devolved on a third person by operation of law, and the decree for rule is not binding on him, the existence of the decree and a sale in pursuance of it cannot convey his rights to the par-chaser at the sale. As before the Actual sale in the present case Amir Muhammad Khan had ceased to own any share in the village of Hasanpur Ladanki it could not be sold as his property and the purchasers did not acquire any share in that village. Hyder Shah was, therefore, competent to mortgage the share which be inherited from his mother, Nur Begam, and the plaintiffs are entitled to a decree for the sale of that share.
8. It is urged that the final decree for partition was an invalid decree having been passed by the Civil Court. I do not think this is a valid contention. Tie decree has been submitted to by all the co-sharers, and it would not be unreasonable to regard the partition as one made by the co-sharers themselves. Such a partition would have the same effect as a partition made by a Court.
9. For the above reasons I am of opinion that Hyder Shah was competent to mortgage the share in question and that the Court below was wrong in exempting it from the claim. I would accordingly allow the appeal, and varying the decree of the Court below make a cheers for the sale of 14/192 share in Hasanpur Ladanki in addition to the other property Ordered by that Court to be sold. The appellants will have their costs of this appeal. The defendants of the 4th party should be allowed six months from this date for payment of the mortgage-money.
Sulaiman, J.
10. This appeal arises out of a suit for sale on foot of a mortgage deed. The facts of this case which are sufficient to explain the points which arise fox determination in the appeal may be briefly stated as follows:-- One Sirdar Bahadur Mir Khan was the owner of considerable property including 19 biswas share in village Hasanpur Ladanki. He had three wives, eight sons and eight daughters. On the 7th March 1889 one of his sons. Amir Mohammad, during the lifetime of his father mortgaged a one-eighth share in Manza Hasanpur Ladauki along with other properties to Sant Lal and Moti Lal. It is admitted that at the time of this mortgage Amir Mohammad had no interest in this village at all." His father, however, died soon after. Amir Mohammad and two of his brothers then mortgaged the whole of the 19 biswas share in village Hasanpur Ladauki to the Bank of Upper India, which obtained a preliminary decree for sale in 1895. After this in 1896 Nur Begam, one of the widows, and Wazir Begam, one of the daughters, instituted a suit for recovery of their share in the estate of the Sardar Bahaduu by partition, and they made the Bank of Upper India a party, but not Sant Lal and Moti Lai. A preliminary decree for partition was passed on the 17th February 1898 and this was followed by a final decree for partition on the 18th of July 1903. Under this latter decree the whole of the village Hasanpur Ladauki, along with other property, was allotted to Wazir Begam and the heirs of Nur Begam, Hyder shah, one of the sons of Nur Begam, mortgaged the share inherited by him from his mother to Lachman Prasad, whose representatives are the present plaintiffs.
11. In the meantime, in the year 1900, Sant Lal and Moti Lal had instituted a suit for sale en foot of their mortgage-deed of 1869 against Amir Mohammad, making the Bank of Upper India also a party. Although the trial Court held that the mortgage of the properties belonging to the Sardar Bahadur was perfectly void, and as there was no allegation even of erroneous representation, much less proof of it, Section 43 of the Transfer of Property Act did not help the mortgagees, it nevertheless passed a decree for sale, directing that the Bank should have priority as regards the properties mortgaged to it. After this Sant Lal and Moti Lal obtained a final decree for sale, and then purchase d at auction one-eighth share in Hasanpur Ladauki on the 20th of July 1903 and subsequently their widows transferred the same to the defendants 4th party, who are the contesting respondents in this appeal.
12. The defendants 4th party have, under a decree for possession, recovered 14 shams out of 192 in the 19-biswas share and claimed its exemption from the present claim. The learned Subordinate Judge has exempted this share, holding that Sant Lal and Moti Lal were entitled to the benefit of Section 43 and could hold the share inherited by Amir Mohammad from his father liable for their mortgage money, and he has further held that inasmuch as Sant Lal and Moti Lal had previously obtained a decree for sale, the partition decree could not affect their rights.
13. In the grounds of appeal to this Court the finding of the Court below on the question of the erroneous representation by Amir Mohammad and the applicability of Section 43, Transfer of Property Act, have not been challenged, and I am, therefore, not prepared to allow that question to be re-opened, especially as it is a mixed question of law and fact.
14. The second question raised in this appeal is by no means free from difficulty. The partition suit and the mortgage suit were going on side by side and independently of each other. The final decree for sale was passed before the final decree for partition, but the auction sale took place subsequent to the partition decree. Was the mortgage-decree subject to the partition decree or was it the reverse? To answer this question it will be necessary to consider the principles governing the rights of co-owners in joint property.
15. When a property is joint and undivided and belongs to a number of co-sharers, every such co sharer has a right to joint possession of it together with an inherent right to enforce a partition and get his share divided off from the rest. His right to a severance of his share by partition must, in the absence of a contract to the contrary, always exist, as he cannot against his will be compelled to hold the property in common.
16. There can, of course, be no objection to his transferring his undivided share even before partition. such 'transferee will acquire his right to joint possession, coupled with the right to enforce a partition and saddled with the liability to have his own share partitioned off by the other co-sharers. When, therefore, a mortgagee takes a mortgage of an undivided share of a co-sharer, he takes it subject to the right of the other co-sharers to enforce a partition in spite of his mortgage. This is a necessary result of the very incidents of (sic). The effect of the partition (sic) to substitute a definite and separated part for an undivided share in the joint whole, and thereby to transfer the lien to that portion which the mortgagor has obtained in substitution of what he had mortgaged. It was the right and interest of the mortgagor in the whole estate which had been mortgaged, and if after partition his right, instead of being represented by an undivided share in the whole, comes to be represented by a separate and divided share, the charge ought to attach to this separated share.
17. In the leading case of Byjnath Lall v. Ramoodeen Chowdry 1 I.A. 106 : 21 W.R. 233, which set at rest the previous conflict of opinion, their Lordships of the Privy Council laid down that the owner, of an undivided share has power to pledge his own undivided share, "but be cannot, by so doing, affect the interest of the other sharers in them, and that the persons who took the security took it subject to the right of those sharers to enforce a partition and thereby to convert what was an undivided share of the whole into a defined portion held in severally," If a Mortgagee assented to a partition which had been fairly and conclusively made, it could not be doubted " that the mortgagee of the undivided share of one too sharer, who has no privacy of contract with the other co-sharers, would have no recourse against the lands allotted to such co-sharers ; but must pursue his remedy against the lands allotted to his mortgagor, and as against him, would have a charge on the whole of such lands. He would take the subject of the pledge in the new form which it had assumed." The mortgagee being'' content to accept what has been allotted in substitution of the un-divided interest as the fair equivalent of it, their Lordships are of opinion that not only he has a right to do so, but that this, in the circumstances of the case, was his sole right, and that he could not successfully have sought to charge any other parcel of the estate in the hands of any of the former co-sharers. There is, therefore, no question here of election, or of the time when the election was made "
18. The same principle, though in a different form, is embodied in Section 44 of the Transfer of Property Act, which gives to the transferee of an undivided share the transferor's right to joint possession or other common or part enjoyment of the property, as well as the right to enforce a partition of the same, but also subject to the conditions and liabilities affecting the share transferred, And the same principle has beet consistently followed in all case s where subsequent to the mortgage of an undivided share, the mortgagor's share has been divided off by a partition, which was fair land without fraud, the courts holding that the mortgagee's only remedy was to proceed against the new form which the equity of redemption has assumed.
19. In Hem Chunder Ghose v. Thako Moni Debi 20 C. 533 : 10 Ind. Dec. (N.S.) 362 a co-owner had mortgaged his undivided share in certain land which had been jointly held with another; and subsequently to the mortgage, by a decree in a partition suit to which the mortgagee was not a party, the mortgaged property was allotted to the other owner, other property in substitution being allotted to the mortgagor. In a suit by the mortgagee to recover the sum due on the mortgage by sale of the mortgaged property, it was held that the mortgagee could not proceed against the mortgaged property which had, on partition, been allotted to another, but that he should be allowed to proceed against that which had been allotted as substitute to the mortgagor,
20. In Amolak Ram v. Chandan Singh 24 A. 483 : A.W.N. (1902) 137 One Naubat Ram mortgaged a 5-bis vis share in village Muzaffra and other properties to Mukand and Manna, who were no-sharers in the village. In a partition between the mortgagor and the mortgagee?, the mortgagor got other villages in substitution for his share in Muzaiffra, and mortgaged them to subsequent mortgagees. The subsequent mortgagees in execution of their decree for sale purchased these other villages. The original mortgagees obtained a decree fur sale of the 5-biswas share in Muzaffra and other properties and assigned the decree to one Lachmi, with a stipulation that he was not to proceed against Muzaffra. In a subsequent suit it was held that the villages purchased by the subsequent mortgagees were liable to be sold in execution of the decree on the first mortgage, The subsequent mortgagees, having paid up the whole amount, sued for contribution against Muzaffra. It was held that even apart from the fact that at the time of partition both parties to the mortgage had intended that the mortgage should not be enforced against Mnzaffra, the old mortgage could not after the partition be enforced against the 5-biswas share in Muziffra which had passed out of the share of the mortgagor, and that, therefore, there could be no claim for contribution against it.
21. In Venkatarama Iyer v. Esumsa Routhen 5 Ind. Cas. 92 : 33 M. 429 : 7 M.L.T. 143 : 20 M.L.J. 330 the defendant No. 1 had mortgaged to the plaintiff a decree in his favour and against defendants Nos. 2 to 9. Certain creditors, of the defendant No. 1 attached the decree, but the defendant No. 1 executed his decree and realised the decretal amount, which was deposited in Court. The plaintiff sued to recover his mortgage money from the amount in deposit. It was held that "there are numerous authorities in support of the position that the mortgagee is entitled to a charge upon the property which through no fault of the mortgagee has taken the places of the mortgaged property."
22. In Muthi Raja v. Appala Raja 6 Ind. Cas 991 : 34 M. 175 : 20 M.L.T. 593 : 8 M.L.T. 133 : (1910) M.W.N. 418 a son, who was living separate from his father and a brother, executed a mortgage of his 1/3rd shares subsequent to this a private partition was effected between the father and the sons. The brother brought a suit for a dealaration that the land allotted to him was free from the mortgage, and asked for possession. It was held that he was entitled to a decree for the declaration sought and for possession.
23. In Shahshzida Mahomed Karim Shah v. R.S. Hills 35 C. 388 : 12 C.W.N. 373 it was conceded that after a partition has been effected against the mortgagor, the mortgagee is entitled to regard his mortgage as attaching to the property allotted to his mortgagor in substitution for the security on the mortgagor's undivided share in the property generally, and that the security is shifted, as the result of the partition, from the undivided share of the mortgagor on to the property directed to be convened to him under the decree. And it was further held that if the property allotted to the mortgagor under the partition decree is made subject to any charge, then such charge has priority over the mortgage.
24. In Hikin Lal v. Ram Lal 6 C.L.J. 46 the same rule was applied, and Mokarji, J., in his elaborate judgment has illustrated in what manner the substituted security can be ascertained in case the partition decree leaves it undetermined.
25. The same rule has been laid down in a number of other case s reported in the various volumes of the Indian Cases which it is not necessary to enceinte.
26. It may, therefore, be taken to he a well-settled principle of law that after a partition the mortgagee's only remedy is to proceed against the substituted security and not to follow the original share mortgaged in the hands of the other co-sharers with whom he had no privity of contract. It has still to be considered whether the fact of the partition having taken place subsequent to the passing of a final decree for sale would make any difference. It was strongly con-tended on behalf of the respondents that the effect of the passing of a decree absolute for sale under the old Section 89 of the Transfer of Property Act was to extinguish the mortgage security altogether, as provided by that section, and that the only remedy left to the mortgagee was to execute the decree as it stood. It was also contended that the execution Court would have no power to go behind the decree and direct the sale of property other than that mentioned in the decree And it was pointed out that in case where the mortgage was confined to only a fraction of the share of the mortgagor in the undivided estate, and there was nothing in the partition decree to fix the exact equivalent of that share, the execution Court may have to try almost a new partition suit in order to be able to ascertain the substituted equivalent of the share mortgaged.
27. In my opinion, if the effect of the partition is looked upon as converting what was an undivided share of the whole into a defined portion held in severalty, it will be manifest that the charge must shift on to the new substitute. Though the interest of the mortgagor gets transformed into a new form, it must nevertheless continue to be liable for the mortgage-debt.
28. The mortgage of an undivided share was subject to the rights of the other co shares to enforce a partition and get their shares separated off. How could their rights be affected in any way by the mere circumstance that the mortgagee has behind their backs obtained a decree for sale against his mortgagor? If a mortgagee, before he obtains a decree for sale, is bound to submit to a substitution of the mortgaged property effected by partition, he will have to do the same even after his decree. Of course, the same result may cot follow in case of a foreclosure decree, or where the property has been sold away before partition, for in these case s the mortgagor would cease to have any interest at all at the time of the partition, and in order to make the partition effective the persons in whom the interest has become vested might have to be made parties. But so long as the equity of redemption remains in the mortgagor and has not passed out of his owner ship, and the only right acquired by the mortgagee is to put to sale the undivided share of the mortgagor, a conversion of the mortgaged property, would merely make the mortgage liability attach to the few substitute.
29. It is well known that the money or property given by Government in substitution for the lands taken up under the Land Acquisition Act is charged in favour of the mortgagee, who had his claim upon the property so taken. Similarly, the charge on the proceeds of sale of the mortgaged property for arrears of revenue or of rent is provided for by Section 73 of the Transfer of Property Act. And the puisne mortgagee's claim to a charge on the surplus proceeds of a sale under a prior mortgage is well recoguiseds Again, in case s where under a Revenue Court partition new Mahals have been formed, execution Courts have often had to determine the equivalent of the mortgaged share, or ascertain its new nomenclature even though the identity of the mortgaged property remains unchanged. In all such case s the execution Court, strictly speaking, has to go behind the letter of the decree, but in substance it is still executing the decree against the right and interest of the mortgagor in the mortgaged property which has assumed a new form.
30. I can well realize the difficulty which an execution Court may have to face in trying to ascertain the equivalent substitute of the mortgaged property, where the partition decree leaves it undetermined. But the difficulty is no less than what the original Court would have had to face if the question had arisen before the decree. It is merely the stage at which the inquiry is to be made, that is altered, and not that the difficulty is enhanced in any way. I can conceive of endless difficulties that may arise, and great hardships to which mortgagees may be put, under certain circum-stances. But if persons who take mortgages of undivided shares are sufficiently prudent and diligent and make inquiries about their mortgagor's interest before putting it up for sale, many of the difficulties will be easily avoided.
31. In this view of the law it is clear that when on the 20th of July 1903, a 1/8th share in Hasanpur Ladaukr was put up for sale and purported to be sold as against Amir Mohammad the latter had, in consequence of the previous partition decree, ceased to have any interest in that village at all. I am, therefore, constrained to hold that the mortgagor's right in that village having become extinguished, the aviation purchasers acquired no rights whatsoever. Their representatives, the defendants 4th party, cannot, therefore, resist the plaintiffs' claim based on a mortgage executed by one of the persons who obtained the partition decree.
32. The appeal is allowed, the decree of the Court below is varied and a decree is made in favour of the plaintiffs for the sale of 14/192 share in Hasanpur Ladauki, in addition to the property ordered by the Court below to be sold. The appellants nill have their costs of this appeal.
33. The defendants of the 4th party are allowed six months from this date for payment of the mortgage money.