Bombay High Court
Ningu Vithu Bamane And Ors. vs Sadashiv Ningu Bamane And Ors. on 30 January, 1986
Equivalent citations: AIR1987BOM27, 1986(2)BOMCR146, AIR 1987 BOMBAY 27, (1986) 1 CIVLJ 692, (1986) 2 BOM CR 146, ILR 1986 BOM 1281, (1986) ILR BOM 1281, (1986) 2 HINDULR 29, (1986) MAH LJ 186, (1986) MAHLR 864, (1986) MATLR 367
JUDGMENT
1. The appellants here are the original defendants 1 to 4 they shall be hereinafter referred to as defendants 1, 2, 3 and 4, They challenge the judgment and decree passed by the learned Joint Civil Judge Senior Division Kolhapur on 31 st July 1975 in Special CivilSuit No. 174 of 1973 decreeing the plaintiffs suit for partition separate possession of their shares in the suit properties along with past and future mesne profits.
2. this appeal is mainly directed against the first three respondents who were the orginal plaintiff (herinafter referred to as "plaintiffs 1, 2, and 3")
3. Defendant 1 Ningu Vithu Bamane is the husbane of Plaintiff 3 Gaugubai ningu Bamane Plaintiffs s1 and 2 are their sons.
4. According to the plaintiffs defendant 4, Jana Ningu Bamane is the kept mistress of defendant 1. Defendant 2 and 3 are theor sons.
5. Respondents 4 to 10 who were defedants 5 to 11 were made formal parties as thety are cosharers in the immoveabkle preperties involved inthesuit these defendants did not contest the suit and were proceeded against ex pare. They are not even participants inthis appeal.
6. the suit properties are admittedly properly described in the palint and no dispute is raised before me bout the description of the ancestral moveable and immpveable properties in the hands of defendant1.
7. According to the plaintiffs defendant I made a registered partiion deed in the year 1960 under which he proceeded to partion the suit properties and given certain shares to defendants 2 to 4 but the said partition deed was illegal and void ab initio and, therefore, was not binding on them. It is their contention that defendant 4 was the kept mistress of defendant 1 and defendants 2 and 3 were the sons born to her as a result of her illicit relations with defendant 1. Therefore, defandant, 2 to 4 have absolutely no right, titile or interest in the suit properties further, contended the plaintiffs, they then contended that the all suit properties moveable and immoveable are the ancestral properties in the lands of defendant 1 and therefore, these properties are liable for partition and each one of them has 1/4 share along with defendant. 1. They therefore, claimed partition and separate possession of their 3/4 th joint share in all the suit properties. They demanded partition because there used tobe quarrels in the family at the instance of defendant 4 and defendant 1 illtreated them and as such it was not possiblefor them to stay in th house The plaintiffs also avereed that defendant I drove them out of the house thus keepiing them any formthe enjoyment of the suit properties. While claiming partition they also claimed past and future measne profits form defendant. 1. Plaintiff 3, in the alternative claimed maintenace at therate of Rs. 100/- per month as also mintenance of the last three days and prayed that a charge be created on the preperties coming to the share od defendant 1 for her maintenance.
8. As stated above, the suit was resisted by defendants 1 to 4 only. Their written statement is at Exh. In there defence they challenged pecuniary jurisdiction of th etiral court of entertsin and try the suit. They contended that the partition effected in the year 1060 was legal and valid and binding on the plaintiffs and, therefore, the suit for fresh partition was not maintainable according to them the plaintiffs were not illtered and were not drivenout of the house andthey ..... the samd house along with the defendants tillrecen apast but plaintiff 1 got employment at Kolhaput and, therefore plaintiff 3 long with plaintiff 2 went to Kolhaaapur to look after plaintiff 1 Thus according tothese defendants the plaintiffs had volutarily left the house and that too in the recnt past and as such are not entitiled to past meane profits. These defendant denied that defendant 4 was the kept mistress of defendant 1. According tothem, she was the legally wedded wife the defendant 1 inasmuch as there was a Pat marriage between defendant 1 and defendant 4 in the year 1948. Thus, defendants 2 and 3 are the legitimate sons of defendants 1 and 4 they contended. Hence it is the case of these defendants that they are entitled to get share in the suit prperties along with the plaintiffs. They, therefore, disputed the 3/4 claim of the plaintiffs in the suit properities. They also resisted the alternative claim of plaintiff 3 for maintenance.
9. On such pleadings of the parties the learned trial Judge framed as many as 20 issues. On th evidence adduced before him the learned trial Judge came to the conclusion that he had pecuniary jurisdiction to enterain any try the suit. He, however, held that defendants 1 to 4 did not prove that defendant 4 was the legally wedded wife of defendant 1 and that defendant 2 and d3 are the legitimate sons of the defendants. 1. He also held that the plaintiffs did prove that the partition deed made in the year 1960 by defendant 1 was illegal and void and was not binding on the plaintiff did prove that he partition deed made in the year 1960j by defendant 1 was illegal and viod and was not binding on the plaintiffs. He held that each of the plaintiff was entitled to 1/4 the share along with defendant 1 inth esuit properties and defendants 2 to 4 did not have any share and as such the plaintiffs were entitiled for partition and separete possesstion. The learned trial Judge further held that the plaintiffs and entitled tolast three years meane profits at therate of Rs. 1,000/- per year form defendant 1 and that the issue as to alternative prayer to plaintiff 3 for maintenacne did not surive. He accordingly decreed the plaintiff's suits.
10. Being aggieved, defendant 1 to 4 came tothis court infirst appeal.
11. On the submissions made before me at the bar, the only point that arises for myconsideration is whether there was valid marriage between defendant 1 and defendant 4 and defendants 2 and 3 their legitimate sons.
12. Let is be first noted here that is ti an admitted position that he Bombay Prevision of Hindu Bigamous Marriage Act, 1946, was not applicable tot he then Kolhapur State till the year 1953 and therefore, the marriage between defendant 1 and defendant 4 which took place in the year 1948 was permissible despite the fact that defendatn 1 had at that time a living wife. In othere words defendant 1 at that time could marry a second wife during the lifetime of the wife. Viz., plaintiff 3.
13. The moot question is, whether there was a marriage at all between defendant 1 and defendant 4 and if there was on whether it was valid. Inthis connection thecase of the plaintiff is that there was no marriage between defendant 1 and defendatn 4 and that defendant 4 and the kept mistaress of defendant. On the other land defendant 1 and defendant 4 contended that they were legally wedded as per a form of the marriage known as Pat marriage Both, sides adduced evidence formthe evidence on record than satisfied from the evidence on revord that the case of defendants 1 to 4 is true and theat the plaintiffs raised a false bogie of no marriage between defendant 1 and defendant4.
14. Let us first examine the evidant adduced by the on behalf of defendant 1 to 4 Defendant 4 deposed that she was married todefendant 1 about 4-8 days prior of Gandhi murder. She also deposed that before the marriage with defendant 1 she was married to one Babu Chavanwho had died before she married defendant 1. In other words wh stated that she was a widon at the time when she married defendant 1 in ;the year 1948 Her evidence further shouw that the marriage took place ina temple in the presence of her parents and the parents of defendant 1 and other relatives including plaintiff f3 She described the ceremonies performed at this Pat marriage. Her evidence further shows that right formt he day of her marriage with defendant 1 she began tostay with him as his wife along with plaintiff 3. A suggestion was made toher that in her community of high caste Marathas there was no custom of Pat marriage which suggestion was flatly denied by her. Shealso denied suggestion that she was married to one Krishan Aswale who was alive. Her evidence is fully corroborted by defendant 1 who deposed in the same sterms and categorically stated that defendant 4 was his legally wedded wife and that defendants 2 and 3 were the sons born toher out of this wedlock. Further, there is another piece of corroborative evidence form the brother of defendant 1, Joti Vithu Bamane He also deposed to the fact of Pat marriage between defendant 4 and defendant 1 in the year 1948 in a temple in the presence of the parents of bothe sides as also the police patil. These three witnesses were subjected to lengthy and searching cross- examination but were no shamen in any way although it is true that there are some minor descrepancies in their evidence towhich the learned trial Judge has unnecessarily given undue importance. From this evidence I amd fully convinced that there was Pat marriage between defendant 1 and defendant 4.
15. The evidence adduced by and on behalf of the plaintiff in this regard is not worthy of credence and acceptable. Thus plaintiff 1 exemined himself as per Exh. 23, All that he stated in his evidence is that defendant 4 was the keptmistress of defendant 1 and the defendant 2 and 3 are their sons. He further stated that the case of he defendant 1 and defendant 4 that they were legally wedded was not true. Beyond this he has deposed nothing inth examination in chief about the marriage between defendant 1 and defendant 4. However, he admitted in the cross examination that thke name of defendant 3 Balu was mentioned in the school register as the osne of Ningu Bamane and further admitted that he did not know if defendatn 4 was really a kept mistress of his father. This evidence therefore, is of no use the plaintiffthe next witness is plaintiff 3 herself. She also deposed that defendant 4 was the kept mistress of her husband and defendants 2 and 3are boren to defendant. 4. The police patil of the village Parasharam Ramiji Patil, deposed that defendant 4 is not the legally wedeed wife of defendant 1. He stated that although defendant 1 and defendant 4 stayed together they were not married. He was not sure whether defendant k4 was a widow before she was married to defendant. 1. The evidence of this witness cannot be accepted as satisfactory and worthy of credence insasmuch as he first denied haivng knowledge about the partition deed made by defendant 1 but when his attention was drawn to such a partition deed he admitted haivng signed it and further admitted having signed it and further admitted that it was mentioned in the said deed that the marriage between defendant 4 and defendant 1 was a Pat marriage. He, however, maintained that defendankt 4 was not married to defendant 1 and he could not states as tohow it was written in the partition deed that defendant 4 and defendant 1 were married as per par marriage form. We gave curious reaosn as to why according tohim there was on Pat marriage between defendant 1 and defendant 4, the reason being this marriage was not registered. The fact that the marriage was not registered does not mean that there was no marriage at all. Therefore, I am not inclined to accept the evidence of this witness. The last witness wexamined on behalf of the plaintiff is Badu Bhima Karambalkar. He also gave the some parrotilike version that defendant 4 was the kept mistress of defendant 1 and that they were not married. But in the cross examintion he admitted that defendant I and defendant 4 were staying together for the lst 20-25 years and defendant 4 had sons form defendant. 1. He also admitted that defendant 4 was known as "Jan Ningu Bamane" in the the villeges. The evidence of this witness has to he accepted with a pinch of salt ofhe appears to be an interest witness, being a relative of plaintiff 3 who is thesister of his mother-in-law In substance the evidence adduced on behalf of the plaintiffs is one of negative type inasmuch as the plaintiff did not adduce evidence to show that there was some kind of marriage between defendant 1 and defendant 4 but the said marriage was not valid. On the contrary, the witness examined onbehalf of the plaintiffs insisted onsaying that there was no marriage between defendant 1 and defendant 4 and that defendant 4 was the kept mistress of defendant 1.
16. As stated earlier the learned trial Judge unnecessarily attached too much importance tosome minor discrepacies in the evidence of defendants 1 and 4. It was not warranted tohave insisted upon documentary evidence toprove marriage between defendant 1 and defendant 4. He was alsonot right in holding that there was no valid marriage between defendant 1 and defendant 4 only because he was of the view that Pat marriage was not possible in the High Class community of Marathas. The learned trialJudge was laboruing under a basis mistake that pat marriage was not a recoginsed form aof marriage by Hindu Law. All this is very clear formparas 8, 9 and 10 this Judgement where he laid great emphsis on small and insignificant points against defendant 1 and 4 in respect of their marriage. But regard being had to all the facts the surrouonding circumstances. I am more than convinced that there was Pat marriage between defendant 1 and defendant 4.
17. The law as to recognition of Pat marriage is well settled., We may usufully here refer toand rely upon a judgment of the Nagpur HighCourt in case of Mahadeo Sheroram V. Mr. Chandrabhagabai, AIR 1946 Nkag. 232 wherein it was held.
A part marriage that is a remarriage fo a widow is a marriage in an approved form. The marriage is valid and the wife by a pat ceremoney is looked upon as a wife with the wife's duties responsibilities and privileges."
It appears that the parties in the mater before the Nagpur High Court were Patils and I am told at the Bar that in all probability these Patils may also be Marathas. But that apart. As per law laid down by the Bagpur High Court Pat marriage is a recognised and approved form of marriage among the Hindus.
18. Mr. Sawant learned Advocate appearing on Behalf of the plaintiffs submiktted that the burden of proving marriage between defendants s1 and 4 and the legitimacy of defendants 2 and 3 lies on defendant 1 to 4 dand that the evidence adduced ontheir behalf does not showthatthey have discharged this burden. I am afraid Mr. Sawant is not correct inhis Submission inasmuch as whenthe plaintiffs alleged and averred that defendant 4 was not legally wedded wife of defendant 1 the burden of prooff wasonthe plaintiffs to establicg their assertion. If was held bythis court in case of Hooyayya Kanthappa Shetty v, Renuka S. Shetty that there was legal presumption in favour of marriage and legitimacy and the burden of proving a fact existing otherwise is on the party who challenged the marriage between two persons andte legitimacy of the children born of such marriage.
19. Apart form my conclusion as above that there was valid pat marriage between defendants s1 and 4, the setted law of presumption in this respect is also In favour od defendants 1 and 4 and agaist the plaintiffs. This law is to be found in Ss. 50 and 114, Evidence Act, 1872. Section 50 reads as under :--
"50 when the Court has to form an opinion as to the relationship of the person to another the the opinion expressed by conduct as to the existence of such relationship of any person who as a member of the family or otherwise has special means of knowledge on the subject, is a relevant fact :
Provided that such opinion shall not be sufficient to prove a marriage in proceedings sufficient to prove a marriage in proceedings under th Divorce Act, 1869 or in prosecutions under Ss. 494, 497 or 498, Penal Code. Illustrationns The questions is whether A and B, were married.
The fact that they were usually received and treated by their friends as husband and wife, is relevant. the question is whether A was the legitimate son of B. the fact A was always treated as such by memebers of the family is relevant."
Section 114 reads as under :--
"114 The Court may presume the existence of any fact which it thinks likely to have happened regard being to the had common course of natrual events, human conduct and public and private business in their relation to the facts of the particular case."
20. I am of the opinion that in a well organised orderly and civilised society like ours which is not of loose and uncertain morals, the institution of marriage occupies an important place and plays a very vital role in te prcess of development of human personablity. We have definite views and strong convictions about marital relations. The law as to presumption in favour of marriage under Ss. 50 and 114, Evidence Act, is well crystallised. Thus when a man and woman live together as husband andwife for sufficiently long time and were treated as husband and wife by frinds relatives and neighbours there is always a presumption in favour of their marriage. If children are born to such a couple there is a further presumption in favour of their legitimacy. The presumption in favour of marriage does not get mitigated or weakened merely because there may no be positive evidence of any marriage having taken place. But if there is some evidence on re ord that the couple had gone through some form of marriage the presuumption get strengthened. There fore, though marriage ceremony said to have taken place maynot be valid the marriage can be held to be valid by force of habit and repte and the onus of rebutting such a marriage would be on the person wh denies the marriage. It may also be stated here that this presumption of law in favour of marriage and legitimacy is not tobe repelled lighty by mere balance of prbability. The evidence for theat should be strong satisfactory and conclusive. If the presumption in pertmitted tobe rebutted lightly the weaker and vulerable section of society viz., the women and the children could be the victims of the vagaries of uncertainties as the their possitions and status in life. This would be very much detrimental in the development of their human personality. They would be the worst sufferers in th society.
21. We may here usefully refer to the judgments of the Orissa High Court and the Supreme Court in respect of law as to the and presumption in favour of marriage and legitimacy. Thus in case of Gokal Chand v. Parvin Kumari, the Supreme Court held that continuous cohabitation of a man and a woman as husbane and wife and their treatment as such for a number of years may raise the presumption of marriage In case of Bira Jena v. Tauli Dei, the Orissa High Court held that when there is evidence showing that a woman was in continuous exclusige keeping of man, marriage can be presumed. Like wise in case of Badri Prases v. Dy Director of Consolidation the Supreme Court held.
" A strong presumption arises in favour of wedlock were the partners have lived together for a long spell for a long spell as husband and wife, Although the presumption is rebuttable a heavy burden lies on him who seeks to deprive the relationship of legal origin. Law ieans in favour of legitimacy and frowns upon bastardy."
The Supreme Court further held.
"If man and woman who live as husband and wife in society are compelied toprove half a century later by eye-witnes evidence that they were validly married few will succeed."
22. In this view of the matter plaintiff 3 and her two sons (I,.e. plaintiffs 1 and 2) and defendant 1 are allentitled to equal shares in the suit properties. Therefore, the suit properties will have tobe partitioned and divided equally among these sevan persons and each will among thesesevan persons and each will have to be partitioned and divided equally among these sevan persons and each willget 1/7the share in the entire suit properties Inview of the fact that there is reduction in the view shares of the plaintiffs there shall also be consequential reduction in the past measne profits.
23. In the result. This appeal partly succeeds andaccordingly the decree aspassed by thelearned trialjudge is set aside and substituted as under:--
It is hereby declared that plaintiffs 1,2 and 3 and defendants 1,.2, 3 and 4 shall have equal shares in the suit properties and each of them is the entitled to 1/7 the share in the said properties.
The plaintiffs are accordingly entitled topartition and separete possession of their shares amounting to 3/7theof the suit properties.
As regards the past meane profits for thethree years theplaintiffs are entitled to Rs. 600/- per year fom defendant 1.
The partition of thesuit lands assessed to the Government shallbe effected by the Collector or his gazettedsubordinate officer as deputed by him whoshall partition thesuit lands and hand over separate possession of 3/7 the share of the plaintiffs.
The partition of the suit house and the moveable properties shall be effected by the Copies oneralready appointed by the lower court or tobe appointed inthat behalf.
Further meane profits shallbe determined by separate proceedings inaccordance with law.
The court-fees shall be recovered from defendant 1 and copy of this decree should be sent of theCollector of Kolhapur District for recovery of the amount of court fees.
There shall, however be on order as to costs.
24. Appeal partly allowed.