Chattisgarh High Court
Krishna Chand Gupta (Since Died) vs Indravati Gupta (Died And Deleted) on 12 October, 2022
Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
Page 1 of 18
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Reserved on : 14-07-2022
Pronounced on : 12-10-2022
FA No. 100 of 2005
1. Krishna Chand Gupta (Since Died) As Per Court Order Dt. 04-
01-2022 And 08-10-2021.(through LRs)
1.(A) Ritesh Kumar Gupta, S/o Late Krishnachand Gupta, Aged
About 48 Years R/o. Deviganj Road, Sangam Chowk,
Ambikapur, District Surguja Chhattisgarh, District : Surguja
(Ambikapur),Chhattisgarh
1.(B) - Smt. Kalpana Gupta D/o Late Krishnachand Gupta, Aged
About 58 Years R/o. Beside Kanchan Complex, Sadar Road,
Ambikapur, District Surguja Chhattisgarh
1( C ) Nisha Gupta, d/o. Late Krishnachand Gupta, aged about
55 years, r/o. Gondpara, near Sitaram Temple, Bilaspur, District
Bilaspur (CG).
1.(D) Rajkumari Devi W/o Late Krishnachand Gupta, Aged About
81 Years R/o Deviganj Road, Sangam Chowk, Ambikapur,
District Surguja Chhattisgarh, District : Surguja (Ambikapur),
Chhattisgarh
2. Pramod Kumar Gupta, S/o Keshav Prasad Gupta, Aged About
40 Years R/o. Village Ramanujganj, Tahsil Ramanujganj, District
Surguja Chhattisgarh, District : Surguja (Ambikapur),
Chhattisgarh
3. Vinod Kumar Gupta S/o Keshav Prasad Gupta Aged About 37
Years R/o. Village Ramanujganj, Tahsil Ramanujganj, District
Surguja Chhattisgarh
4. Smt. Manju Gupta, D/o Keshav Prasad Gupta, Aged About 35
Years R/o. Village Ramanujganj, Tahsil Ramanujganj, District
Surguja Chhattisgarh, District : Surguja (Ambikapur),
Chhattisgarh
5. (C) Nisha Gupta, D/o Late Krishnachand Gupta, Aged About 55
Years R/o Gondpara, Near Sitaram Temple, Bilaspur, District
Bilaspur Chhattisgarh
---- Appellants/defendants
Versus
1. Indravati Gupta (Died And Deleted) As Per Court Order Dt. 04-
01-2022 And 08-10-2021.
Page 2 of 18
2. Shashikala Gupta D/o Late Laxmi Prasad Gupta, Aged About 45
Years R/o. Professor Colony, K.C. Road, Aara, District Bhojpur
(Bihar), District : Bhojpur, Bihar
3. Somvati Gupta D/o Late Laxmi Chand Gupta, Aged About 42
Years R/o. Village Kevra, Tahsil Pratappur, District Surguja
Chhattisgarh
4. Sudha Gupta D/o Late Laxmi Chand Gupta, Aged About 38
Years At Present R/o. B-81/4, Napr, Township Narora, District
Buland Shahar, Bihar.
5. Saroj Gupta D/o Late Laxmi Chand Gupta, Aged About 36 Years
R/o. Maulabag, Aara, District Bhojpur, Bihar., District : Bhojpur,
Bihar
6. Sweta Gupta D/o Late Laxmi Chand Gupta, Aged About 28
Years R/o. Tilak Manjhi, Jail Road, Bhagalpur, District
Bhagalpur, Bihar., District : Bhagalpur, Bihar
7. State Of Chhattisgarh, Through Collector, Surguja, Chhattisgarh
(Ambikapur)
---- Respondents/plaintiffs
For appellants : Mr. Manoj Paranjpe and Mr.
Shubhank Tiwari, Advocates.
For Respondents 2 to 6 : None appears though served.
For respondent No.7/State. : Mr. Vaibhav Singh PL.
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Hon'ble Shri Justice Narendra Kumar Vyas
CAV JUDGMENT
1. The instant first appeal has been filed under section 96 of the Civil Procedure Code by the appellants/defendants No. 1 to 4 against the judgment and decree dated 21-02-2005 passed by the Second Additional District Judge, Sarguja in Civil Suit No. 31-A of 2002 (in case of Indravati Gupta vs Krishnachand Gupta and others) by which the learned trial court has allowed the suit filed by the respondent No.1/plaintiff Indravati Gupta for declaration, injunction and partition of the suit property.
2. For sake of convenience the parties shall be referred to as per their status shown in Civil Suit No.31-A of 2022.
3. The brief facts as reflected from the plaint are that the respondent No.1/plaintiff filed a Civil Suit for partition, possession and for mesne profits arising out of the suit property described in Scheduled A & B of the plaint (which is Page 3 of 18 subsequently referred to as suit property) mainly contending that the suit property is in possession and in the right of the plaintiff Indravati Gupta who was the second wife of Late Lakshmi Prasad Gupta. The marriage was solemnized between plaintiff and late Laxmi Prasad Gupta in the year 1946 after death of his first wife Smt. Maheshwari Devi who expired in the year 1944. It has been further contended that after sometime, their relation with Late Lakshmi Prasad Gupta was not cordial, therefore, he has kept Indravati Gupta in a separate house where she was living along with her husband and their children. It has been further contended that deceased Laxmi Prasad Gupta expired the year 1978. From the wedlock of Smt. Indravati Gupta (second wife) and Late Lakshmi Prasad Gupta, defendants No. 5 to 9 were born, whereas defendants No. 1 to 4 were born from the wedlock of Maheshwari Devi (first wife) and Late Lakshmi Prasad Gupta. Therefore, the defendants No. 1 to 9 are legal heirs of deceased Lakshmi Prasad Gupta, as such, they have jointly right over the suit property. It has been further contended that the defendant No.1 started misbehaving with the plaintiff, therefore, they have approached before the Panchayat for partition of the suit property but despite the request made by the plaintiff and defendants No. 5 to 9, defendants No. 1 to 4 have refused to do the partition which has necessitated the plaintiff to file a civil suit for partition, possession and for mesne profits claiming 1/8 share in the suit property. According to the plaint averments defendants No. 1 to 7 have equal share of 1/8 in the suit property as they are Hindus and they are being governed by Hindu Succession Law. The defendant No.1 being male member of the family started adopting coercive method and depriving the daughters of the plaintiff from their legitimate right for mesne profits of the agricultural land which comes to Rs. 3000/- per acre which has compelled her to file a suit for partition.
4. The defendants No. 1 to 4 have filed their written statement denying the allegations made in the plaint contending that plaintiff Indravati Gupta is not legally wedded wife of Lakshmi Page 4 of 18 Prasad Gupta, therefore, the defendants No. 5 to 9 have no right over the suit property. It has been specifically contended that the property described in Scheduled A and B are the self acquired property of their grandfather namely Bhagwat Sao and during their life time they are in possession of the property of Bhagwat Sao after death of Bhagwat Sao in 1940 Lakshm Prasad Gupta and defendant No.1 became joint owners of the suit property. It is specifically denied that plaintiffs and defendants No. 5 to 9 have right over the suit property. Defendants No. 5 to 9 have filed their written statement wherein they have admitted the case of the plaintiff.
5. On the pleadings of the parties learned trial court has framed as many as 9 issues. Issues No. 1, 2, 4 and 5 are the relevant issues, therefore, they are extracted below:
1. Whether after death of Lakshmi Prasad Gupta both his wives Maheshwari Devi and Indravati Gupta are in possession of the property described in Scheduled A and B of the plaint and legal heirs of Indravati have inherited property in joint ownership and possession?
2. Whether the property of Lakshmi Prasad Gupta mentioned in Scheduled A and B has been received by Lakshmi Prasad Gupta from his father on being succession in which Lakshmi Prasad Gupta and his son have co-ownership of the suit property?
3. Whether the plaintiff is title holder of 1/8 share of the property described in Scheduled A and B?
4. Whether the property described in Scheduled B the defendant No.1 is getting Rs. 3000/- per acre as mesne profits and plaintiff is entitled to get share of 1/8 or not?
6. The plaintiffs to substantiate averments have exhibited the documents namely Keshbandi Katauni as Exh. P/1, Khasra Panchshala Exh. P/2 to P/4, Rinpustika as Exh. P/5 and voters list as Exh. P/7 to P/11 and examined herself as PW1.
7. The defendants have exhibited the documents ie., revenue records given by the Sarguja settlement as Exhibit D/1 and D/2 Page 5 of 18 and examined Vishwanath Prasad Gupta as DW/1 and Krishnachand Gupta as DW/2. The plaintiff in her examination in chief has reiterated the stand which she has taken in her plaint and this witness was cross-examined by the defendants No. 1 to 4 wherein she has denied that Krishnachand Prasad Gupta (DW/2) has contributed 90% of money for solemnizing marriage of her daughter. She has also denied that in terms of expenditure received from Krishnachand Gupta (DW/2) she has left the land situated at Bhattikhurd. She has denied that the value of disputed house and land is Rs. 16 lacs. She has stated that defendant No.1 has not allowed her to enter into his house, therefore, she cannot say how much construction is being carried out in the house.
8. The defendants to substantiate their averments before the trial court has examined DW/1 Vishwanath Prasad Gupta wherein he has admitted that Lakshmi Pprasad Gupta performed second marriage with Indravati through Sagai system after death of his first wife Smt. Maheshwari Devi. He has also admitted that Lakshmi Prasad Gupta and his second wife Indravati Gupta have five daughters. He has admitted that the marriage of Subhrata was solemnized before sale of the property. He has admitted that Bhagwat Sao has four sons and he is not aware that which share is given to whom. He has stated that elder one was Lakshmi, Ganga, Ramdeni and Keshwar and out of which Ganga is surviving. He has stated that he was not aware that how much land was given to all four brothers. The other witness namely Shri Krishnachand Gupta was examined who has exhibited documents also Exh. D1 and D2 i.e. records relating to Sarguja Estate Settlement. This witness in the cross- examination has admitted that his grandfather Bhagwat Sao and his brother Janaki Sao have already partitioned the property during their lifetime and after death of Bhagwat Sao in the year 1966 his father Lakshmi Prasad Gupta filed a suit for partition. He has also admitted that in pursuance of that case there was partition between the four brothers and they are all in possession of their respective shares. He has admitted that his father was in Page 6 of 18 Government job and after death of his father his stepmother Indravati Gupta was taking pension. He has stated that after death of his father in the Nazul land at Ambikapur along with his name, the names of stepmother Indravati Gupta and stepdaughters have been recorded. He has also stated that by fraudulently it has been recorded. He has stated that after death of his father he is paying the property tax but no document has been filed in this regard. He has further stated that he is aware of the voters list, in 1993-95 names of Indravati and Subhrata have been recorded as residents of Gurunanak Ward, in the year 1985 names of Indravati, Krishnachand, Rajkumari, Somwati, Sudha and Saroj have been recorded as residents of Gurunanak Ward, in the year 1970 names of Lakshmiprasad, Indravati, Krishnachand, Rajkumari have been shown as residents of Gurunanak Ward and in the year 1966 the names of Indravati, Krishnachand, Rajkumari have been shown as residents of Gurunanak Ward.
9. Learned trial court after appreciating the evidence, material on record vide its judgment and decree dated 21-02-2005 has allowed the suit and directed the parties for partition of suit property described in Scheduled A and B that the defendants No. 5 to 9 are also entitled to get 1/8 share of the suit property. Learned trial court has also directed that the plaintiff is also entitled to get mesne profits from 05-11-1997 at Rs. 200 per acre after she deposits the proper court fee on that amount. The learned trial court has also directed that the property described in Scheduled A is also valued that Rs.8 lacs since the plaintiff is entitled to get 1/8 share of the suit property, therefore if she deposits Rs. 1 lakh of the cost of the suit property then only she is entitled to execute the decree.
10. Being aggrieved by the judgment and decree dated 21-02-2005, the defendants No. 1 to 4 have filed the present first appeal under section 96 of the CPC mainly contending that the learned trial court has passed the impugned order without appreciating the evidence, without material on record and recorded perverse finding that suit property is self acquired property of Late Page 7 of 18 Lakshmi Prasad Gupta in view of statement of PW1 Indravai Gupta at paragraphs 26 and 27. Learned trial court has also not considered the provisions of Section 23 of the Hindu Succession Act, according to which female heir is not entitled for partition of the dwelling house until the male heir choose to decide their respective shares therein and the female heir is only entitled to a right of residence therein. It has been further contended that Indravai Gupta (PW/1) in her para 40 of her evidence has specifically stated that the agricultural land situated at Bhittikhurd was self-acquired property of Bhagwat Sao and after his death, the property was fallen in share of late Lakshmi Prasad Gupta, therefore, it cannot be said that the property in question is self- acquired property of late Laxmi Prasad Gupta and would further submit that the judgment and decree passed by the learned trial court is based on perverse finding and ignoring the provisions of Section 23 of Hindu Succession Act 1956, therefore, the judgment and decree deserves to be set aside by this court.
11. No one appears on behalf of respondents No. 2 to 6 despite service of notice, therefore, they are proceeded ex parte.
12. I have heard learned counsel for the appellant and perused the record with utmost satisfaction.
13. Before adverting to the submissions and issues raised in the present appeal, it is necessary for this court to examine the provisions of Section 6 of the Hindu Succession Act 1956 which is extracted below.
"6 Devolution of interest in coparcenary property. --
(1) On and from the commencement of the Hindu Succession (Amendment) Act, 2005*, in a Joint Hindu family governed by the Mitakshara law, the daughter of a coparcener shall,--
(a) by birth become a coparcener in her own right in the same manner as the son;
(b) have the same rights in the coparcenary property as she would have had if she had been a son;
(c) be subject to the same liabilities in respect of the said coparcenary property as that of a son, and any reference to a Hindu Mitakshara coparcener shall be deemed to include a reference to a daughter of a coparcener: Provided that Page 8 of 18 nothing contained in this sub-section shall affect or invalidate any disposition or alienation including any partition or testamentary disposition of property which had taken place before the 20th day of December, 2004.
(2) Any property to which a female Hindu becomes entitled by virtue of sub-section (1) shall be held by her with the incidents of coparcenary ownership and shall be regarded, notwithstanding anything contained in this Act or any other law for the time being in force in, as property capable of being disposed of by her by testamentary disposition. (3) Where a Hindu dies after the commencement of the Hindu Succession (Amendment) Act, 2005*, his interest in the property of a Joint Hindu family governed by the Mitakshara law, shall devolve by testamentary or intestate succession, as the case may be, under this Act and not by survivorship, and the coparcenary property shall be deemed to have been divided as if a partition had taken place and--
(a) the daughter is allotted the same share as is allotted to a son;
(b) the share of the pre-deceased son or a pre-
deceased daughter, as they would have got had they been alive at the time of partition, shall be allotted to the surviving child of such pre-deceased son or of such pre-deceased daughter; and
(c) the share of the pre-deceased child of a pre- deceased son or of a pre-deceased daughter, as such child would have got had he or she been alive at the time of the partition, shall be allotted to the child of such pre-deceased child of the pre- deceased son or a pre-deceased daughter, as the case may be.
Explanation. --For the purposes of this sub- section, the interest of a Hindu Mitakshara coparcener shall be deemed to be the share in the property that would have been allotted to him if a partition of the property had taken place immediately before his death, irrespective of whether he was entitled to claim partition or not. (4) After the commencement of the Hindu Succession (Amendment) Act, 2005*, no court shall recognise any right to proceed against a son, grandson or great-grandson for the recovery of any debt due from his father, grandfather or great- grandfather solely on the ground of the pious obligation under the Hindu law, of such son, grandson or great-grandson to discharge any such debt: Provided that in the case of any debt contracted before the commencement of the Hindu Succession (Amendment) Act, 2005*, nothing contained in this sub-section shall affect--
Page 9 of 18(a) the right of any creditor to proceed against the son, grandson or great-grandson, as the case may be; or
(b) any alienation made in respect of or in satisfaction of, any such debt, and any such right or alienation shall be enforceable under the rule of pious obligation in the same manner and to the same extent as it would have been enforceable as if the Hindu Succession (Amendment) Act, 2005 had not been enacted.
Explanation. --For the purposes of clause (a), the expression "son", "grandson" or "great-grandson"
shall be deemed to refer to the son, grandson or great-grandson, as the case may be, who was born or adopted prior to the commencement of the Hindu Succession (Amendment) Act, 2005*. (5) Nothing contained in this section shall apply to a partition, which has been effected before the 20th day of December, 2004.
Explanation. --For the purposes of this section "partition" means any partition made by execution of a deed of partition duly registered under the Registration Act, 1908 (16 of 1908) or partition effected by a decree of a court.]
14. From bare perusal of the record, it is quite vivid that Laxmi Prasad Gupta has solemnized his second marriage after death of his first wife Smt Maheswari Devi in the year 1946 whereas his first wife of Laxmi Prasad Gupta died in the year 1944 as stated by the plaintiff before the trial court. DW/1 Vshwanath Prasad Gupta in para 3 of his deposition has stated that Laxmi Prasad Gupta has performed second marriage after death of his first wife Maheswari Devi, therefore, the defence taken by the appellant that she was not legally wedded wife, cannot be said to be correct submission of fact. It is pertinent to mention that Krishnachand Gupta (DW/2) has taken this stand in his written statement but no evidence to substantiate his pleading in the written statement is adduced that plaintiff is not legally wedded wife of deceased Laxmi Prasad Gupta, as per Sections 101 & 102 of the Indian Evidence Act, 1872, it is incumbent upon the appellant to prove the stand taken by them in the written statement. Sections 101 & 102 of the Indian Evidence Act, 1872 are reproduced below:-
Page 10 of 18"101. Burden of proof.--Whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist. When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person.
102. On whom burden of proof lies.--The burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side."
15. From bare perusal of the Sections 101 & 102 of the Evidence Act, it was for the defendants to adduce evidence to prove the averments made with regard to the legal status of plaintiff but they failed to discharge the same. Hon'ble the Supreme Court in Anil Rishi Vs. Gurbaksh Singh1, has held at paragraph 5, 11, 12, 13, 14 & 15 as under:-
"5. The learned Trial Judge while passing its order dated 09.02.2005 held:-
"Normally the initial burden of proving the execution of a document when it is denied must rest upon the person alleging its execution. Here in the present case the plaintiff has denied the execution of the sale deed. The onus to prove a issue has to be discharged affirmative. "It is always difficult to prove the same in negative".
When the fact is proved in affirmative or evidence is led to prove the same. Onus shifts on the other side to negate the existence of such a fact."
11. The fact that the defendant was in a dominant position must, thus, be proved by the plaintiff at the first instance.
12. Strong reliance has been placed by the High Court in the decision of this Court in Krishna Mohan Kul @ Nani Charan Kul & Anr. v. Pratima Maity & Ors., [AIR 2003 SC 4351]. In that case, the question of burden of proof was gone into after the parties had adduced evidence. It was brought on record that the witnesses whose names appeared in the impugned deed and which was said to have been created to grab the property of the plaintiffs were not in existence. The question as regards oblique motive in execution of the deed of settlement was gone into by the Court. The executant was more than 100 years of age at the time of alleged registration of the deed in question. He was paralytic and furthermore his mental and 1 (2006) 5 SCC 558 Page 11 of 18 physical condition was not in order. He was also completely bed-ridden and though his left thumb impression was taken, there was no witness who could substantiate that he had put his thumb impression. It was on the aforementioned facts, this Court opined:-
"12......The onus to prove the validity of the deed of settlement was on the defendant No. 1. When fraud, misrepresentation or undue influence is alleged by a party in a suit, normally, the burden is on him to prove such fraud, undue influence or misrepresentation. But, when a person is in a fiduciary relationship with another and the latter is in a position of active confidence the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person, in the dominating position, he has to prove that there was fair play in the transaction and that the apparent is the real, in other words, that the transaction is genuine and bona fide. In such a case the burden of proving the good faith of the transaction is thrown upon the dominant party, that is to say, the party who is in a position of active confidence. A person standing in a fiduciary relation to another has a duty to protect the interest given to his care and the Court watches with jealously all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining shows such relation, the law presumes everything against the transaction and the onus is cast upon the person holding the position of confidence or trust to show that the transaction is perfectly fair and reasonable, that no advantage has been taken of his position"
13. This Court in arriving at the aforementioned findings referred to Section 111 of the Indian Evidence Act which is in the following terms:-
"111. Proof of good faith in transactions where one party is in relation of active confidence.- Where there is a question as to the good faith of a transaction between parties, one of whom stands to the other in a position of active confidence, the burden of proving the good faith of the transaction is on the party who is in a position of active confidence."
14. But before such a finding is arrived at, the averments as regard alleged fiduciary relationship must be established before a presumption of undue influence against a person in position of active confidence is drawn. The factum of active confidence should also be established.
Page 12 of 1815. Section 111 of the Evidence Act will apply when the bona fides of a transaction is in question but not when the real nature thereof is in question. The words `active confidence' indicate that the relationship between the parties must be such that one is bound to protect the interests of the other."
16. Hon'ble the Supreme Court in Krishna Mohan Kul alias Nani Charan Kul & another Vs. Pratima Maity & others 2, at paragraph 12 to 15 has held as under:-
"12. As has been pointed out by the High Court, the first Appellate Court totally ignored the relevant materials and recorded a completely erroneous finding that there was no material regarding age of the executant when the document in question itself indicated the age. The Court was dealing with a case where an old, ailing illiterate person was stated to be the executant and no witness was examined to prove the execution of the deed or putting of the thumb impression. It has been rightly noticed by the High Court that the courts below have wrongly placed onus to prove execution of the deed by Dasu Charan Kul on the plaintiffs. There was challenge by the plaintiffs to validity of the deed. The onus to prove the validity of the deed of settlement was on defendant No. 1. When fraud, mis-representation or undue influence is alleged by a party in a suit, normally, the burden is on him to prove such fraud, undue influence or misrepresentation. But, when a person is in a fiduciary relationship with another and the latter is in a position of active confidence the burden of proving the absence of fraud, misrepresentation or undue influence is upon the person in the dominating position, he has to prove that there was fair play in the transaction and that the apparent is the real, in other words, that the transaction is genuine and bona fide. In such a case the burden of proving the good faith of the transaction is thrown upon the dominant party, that is to say, the party who is in a position of active confidence. A person standing in a fiduciary relation to another has a duty to protect the interest given to his care and the Court watches with zealously all transactions between such persons so that the protector may not use his influence or the confidence to his advantage. When the party complaining shows such relation, the law presumes everything against the transaction and the onus is cast upon the person holding the position of confidence or trust to show 2 (2004) 9 SCC 468 Page 13 of 18 that the transaction is perfectly fair and reasonable, that no advantage has been taken of his position. This principle has been engrained in Section 111 of the Indian Evidence Act, 1872 (in short the 'Evidence Act'). The rule here laid down is in accordance with a principle long acknowledged and administered in Courts of Equity in England and America. This principle is that he who bargains in a matter of advantage with a person who places a confidence in him is bound to show that a proper and reasonable use has been made of that confidence. The transaction is not necessarily void ipso facto, nor is it necessary for those who inpeach it to establish that there has been fraud or imposition, but the burden of establishing its perfect fairness, adequacy and equity is cast upon the person in whom the confidence has been reposed. The rule applies equally to all persons standing in confidential relations with each other. Agents, trustees, executors, administrators, auctioneers, and others have been held to fall within the rule. The Section requires that the party on whom the burden of proof is laid should have been in a position of active confidence. Where fraud is alleged, the rule has been clearly established in England that in the case of a stranger equity will not set aside a voluntary deed or donation, however, improvident it may be, if it be free from the imputation of fraud, surprise, undue influence and spontaneously executed or made by the donor with his eyes open. Where an active, confidential, or fiduciary relation exists between the parties, there the burden of proof is on the donee or those claiming through him. It has further been laid down that where a person gains a great advantage over another by a voluntary instrument, the burden of proof is thrown upon the person receiving the benefit and he is under the necessity of showing that the transaction is fair and honest.
13. In judging of the validity of transactions between persons standing in a confidential relation to each other, it is very material to see whether the person conferring a benefit on the other had competent and independent advice. The age or capacity of the person conferring the benefit and the nature of the benefit are of very great importance in such cases. It is always obligatory for the donor/beneficiary under a document to prove due execution of the document in accordance with law, even de hors the reasonableness or otherwise of the transaction, to avail of the benefit or claim rights under the document irrespective of the fact Page 14 of 18 whether such party is the defendant or plaintiff before Court.
14. It is now well established that a Court of Equity, when a person obtains any benefit from another imposes upon the grantee the burden, if he wishes to maintain the contract or gift, of proving that in fact he exerted no influence for the purpose of obtaining it. The proposition is very clearly started in Ashburner's Principles of Equity, 2nd Ed., p. 229, thus :
"When the relation between the donor and donee at or shortly before the execution of the gift has been such as to raise a presumption that the donee had influence over the donor, the Court sets aside the gift unless the donee can prove that the gift was the result of a free exercise of the donor's will."
15. The corollary to that principle is contained in Clause (3) of Section 16 of the Indian Contract Act, 1872 (in short 'Contract Act')."
17. From the law laid down by Hon'ble the Supreme Court in Anil Rishi (Supra), it is quite vivid that the burden is on the person who alleged that the plaintiff is not legally wedded wife of deceased Lakshmi Prasad Gupta. But no evidence to rebut the allegation made by the plaintiff was adduced before the trial court, therefore, the defendants have failed to discharge their burden which they have taken defence before the trial court, as such finding recorded by the learned trial court that the plaintiff is legally wedded wife of late Laxmi Prasad Gupta, is legal and justified and has rightly decided issue Nos.1, 2 and 7 in favour of the plaintiff.
18. Learned trial court after appreciating the provisions of Hindu Succession Act, 1956 has held that the plaintiff being legally wedded wife of Laxmi Prasad Gupta, her daughter and defendants No 1 to 4 have equal shares in the property described in Scheduled -A of the plaint and also taken note of the fact that Exh.D/2 submitted by the defendants No. 1 to 4 is of the year 1946 which is 30 years old record wherein the name of Laxmi Prasad Gupta has been recorded along with defendant No. 1, but the defendant No.1 has not produced any material, evidence to prove how the property has been recorded in his name. The learned trial court while appreciating Ex.D/2 which Page 15 of 18 is record of settlement of Sarguja Estate and also considering the fact that the property inherited by Bhagwat Sao, has been partitioned between four brothers and they are in possession of their respective shares. Accordingly, issues No. 1 to 7 have been decided. This is a finding of fact which is neither perverse nor contrary to the record.
19. The defendant to substantiate his stand before the learned trial court has not adduced any cogent evidence which was incumbent upon him, therefore, the finding recorded by the trial court on issues No. 1 to 7 is neither perverse nor contrary which warrants any interference, even the defendants No. 1 to 4 have not been able to prove that the plaintiff was not legally wedded wife of late Laxmi Prasad Gupta, therefore, from the wedlock of Laxmi Prasad Gupta and Indravati Gupta five daughters were born, as such defendants No. 1 to 4 and defendants No.5 to 9 are entitled to get equal share of the suit property described in Scheduled A and B of the plaint. This is a purely finding of fact which is neither perverse nor contrary and it is in accordance with the amended provisions of Section 6 of the Hindu Succession Act, 1956 as amended in the year 2005 which provides that the daughters being coparcener in the property of their father have equal right to get equal share of the property and no such partition prior to amendment of the Act, 2005 has been placed on record before death of Laxmi Prasad Gupta, therefore, in view of the amended provisions of the Hindu Succession Act, daughters/defendants No. 5 to 9 are also entitled to get equal share of the suit property as the Hon'ble Supreme Court in the case of Vinita Sharma v. Rakesh Sharma and others 2020 (9) SCC 1 has held in paras 60, 68, 69, 73, 75 and 80 as under:-
60. The amended provisions of section 6(1) provide that on and from the commencement of the Amendment Act, the daughter is conferred the right. Section 6(1)(a) makes daughter by birth a coparcener "in her own right" and "in the same manner as the son." Section 6(1) (a) contains the concept of the unobstructed heritage of Mitakshara coparcenary, which is by virtue of birth. Section6(1) Page 16 of 18
(b) confers the same rights in the coparcenary property "as she would have had if she had been a son". The conferral of right is by birth, and the rights are given in the same manner with incidents of coparcenary as that of a son and she is treated as a coparcener in the same manner with the same rights as if she had been a son at the time of birth.
Though the rights can be claimed, w.e.f. 9.9.2005, the provisions are of retroactive application; they confer benefits based on the antecedent event, and the Mitakshara coparcenary law shall be deemed to include a reference to a daughter as a coparcener. At the same time, the legislature has provided savings by adding a proviso that any disposition or alienation, if there be any testamentary disposition of the property or partition which has taken place before 20.12.2004, the date on which the Bill was presented in the Rajya Sabha, shall not be invalidated.
68. Considering the principle of coparcenary that a person is conferred the rights in the Mitakshara coparcenary by birth, similarly, the daughter has been recognised and treated as a coparcener, with equal rights and liabilities as of that of a son. The expression used in section 6 is that she becomes coparcener in the same manner as a son. By adoption also, the status of coparcener can be conferred. The concept of uncodified Hindu law of unobstructed heritage has been given a concrete shape under the provisions of section 6(1)(a) and 6(1). Coparcener right is by birth. Thus, it is not at all necessary that the father of the daughter should be living as on the date of the amendment, as she has not been conferred the rights of a coparcener by obstructed heritage. According to the Mitakshara coparcenary Hindu law, as administered which is recognised in section 6(1), it is not necessary that there should be a living, coparcener or father as on the date of the amendment to whom the daughter would succeed. The daughter would step into the coparcenary as that of a son by taking birth before or after the Act. However, daughter born before can claim these rights only with effect from the date of the amendment, i.e., 9.9.2005 with saving of past transactions as provided in the proviso to section 6(1) read with section 6(5).
69. The effect of the amendment is that a daughter is made coparcener, with effect from the date of amendment and she can claim partition also, which is a necessary concomitant of the coparcenary. Section 6(1) recognises a joint Hindu family governed by Mitakshara law. The Page 17 of 18 coparcenary must exist on 9.9.2005 to enable the daughter of a coparcener to enjoy rights conferred on her. As the right is by birth and not by dint of inheritance, it is irrelevant that a coparcener whose daughter is conferred with the rights is alive or not. Conferral is not based on the death of a father or other coparcener. In case living coparcener dies after 9.9.2005, inheritance is not by survivorship but by intestate or testamentary succession as provided in substituted section 6(3).
73. It is by birth that interest in the property is acquired. Devolution on the death of a coparcener before 1956 used to be only by survivorship. After 1956, women could also inherit in exigencies, mentioned in the proviso to unamended section 6. Now by legal fiction, daughters are treated as coparceners. No one is made a coparcener by devolution of interest. It is by virtue of birth or by way of adoption obviously within the permissible degrees; a person is to be treated as coparcener and not otherwise.
75. It was argued that in case Parliament intended that the incident of birth prior to 2005 would be sufficient to confer the status of a coparcener, Parliament would need not have enacted the proviso to section 6(1). When we read the provisions conjointly, when right is given to the daughter of a coparcener in the same manner as a son by birth, it became necessary to save the dispositions or alienations, including any partition or testamentary succession, which had taken place before 20.12.2004. A daughter can assert the right on and from 9.9.2005, and the proviso saves from invalidation above transactions.
80. A finding has been recorded in Prakash v. Phulavati that the rights under the substituted section 6 accrue to living daughters of living coparceners as on 9.9.2005 irrespective of when such daughters are born. We find that the attention of this Court was not drawn to the aspect as to how a coparcenary is created. It is not necessary to form a coparcenary or to become a coparcener that a predecessor coparcener should be alive; relevant is birth within degrees of coparcenary to which it extends. Survivorship is the mode of succession, not that of the formation of a coparcenary. Hence, we respectfully find ourselves unable to agree with the concept of "living coparcener", as laid down in Prakash v. Phulavati. In our opinion, the daughters should be living on 9.9.2005. In substituted section 6, the expression 'daughter of a living coparcener' has not been used. Right is given under section 6(1) (a) to the daughter by birth. Declaration of right Page 18 of 18 based on the past event was made on 9.9.2005 and as provided in section 6 (1) (b), daughters by their birth, have the same rights in the coparcenary, and they are subject to the same liabilities as provided in section 6(1) (c). Any reference to the coparcener shall include a reference to the daughter of a coparcener. The provisions of section 6(1) leave no room to entertain the proposition that coparcener should be living on 9.9.2005 through whom the daughter is claiming. We are unable to be in unison with the effect of deemed partition for the reasons mentioned in the latter part.
20. Considering the material placed on record and in the light of aforesaid observation, the judgment and decree passed by the trial court does not suffer from perversity or illegality warranting any interference by this court. The plaintiff is entitled to get partition of the property as per judgment and decree dated 21-2- 2005 passed by the trial court subject to condition mentioned in the judgment and decree passed by the trial Court.
21. Accordingly, the instant First Appeal being devoid of merit is liable to be and is hereby dismissed. Interim order passed earlier by this court on 02.06.2005 stands vacated.
22. Pending interlocutory applications, if any, stand disposed of.
Sd/-
(Narendra Kumar Vyas) Judge Raju