Madras High Court
Dorairaj vs Doraisamy .. 1 St on 12 August, 2009
Author: G.Rajasuria
Bench: G.Rajasuria
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 12..08..2009 Coram: THE HONOURABLE MR.JUSTICE G.RAJASURIA S.A.Nos. 1561 and 1562 of 1995 and C.M.P.Nos.121 and 122 of 2009 and M.P.No.1 of 2009 Dorairaj .. Appellant in both the second appeals vs. 1. Doraisamy .. 1 st respondent in S.A.No.1561 of 1995 and 13th respondent in S.A.No.1562 of 1995 2. Dhiraviam Respondents 2 to 12 in 3. Pavunammal S.A.No.1561 of 1995 & 4. Rajamani Respondents 1 to 11 in 5. Sakthi S.A.No.1562 of 1995 6. Mookayee 7. Anna Edward Raja 8. Indira Gandhi 9. Kalaignar 10.Jayaprakash 11.Atchaya Gopal 12. Tamizhkudimagan These two second appeals are filed against the common judgement and decrees dated 26.09.1995 passed by the learned I Additional District Judge, Tiruchirapalli in A.S.No.160 of 1994 and A.S.No.161 of 1994 in reversing the judgement and decree dated 29.04.1992 passed by the learned Subordinate Judge, Ariyalur in O.S.No.99 of 1987. For Appellant : Mr.T.R.Mani in both the second Senior counsel assisted appeals by Mr.Gowtham for Mr.T.R.Rajaraman For Respondents : Mr.R.Kannan for R1 in in both the second S.A.No.1561/1995 & appeals R13 in S.A.No.1562/95 Mr.M.S.Krishnan Senior counsel for Mrs.Mythili Suresh for RR6 to 8 in S.A.No.1561/1995 & for R6 in S.A.No.1562/1995 Mr.S.V.Jayaraman Senior counsel for proposed respondents in both the S.As. Mr.S.Silambanan Senior counsel for M/s. C.Uma for RR2 to 5 in S.A.No.1561 of 1995 and RR1 to 4 in S.A.No.1562 of 1995 COMMON JUDGMENT
These two second appeals have been filed by the second defendant animadverting upon the common judgement and decrees dated 26.09.1995 passed by the learned I Additional District Judge, Tiruchirapalli in A.S.No.160 of 1994 and A.S.No.161 of 1994 in modifying the judgement and decree dated 29.04.1992 passed by the learned Subordinate Judge, Ariyalur in O.S.No.99 of 1987. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.
2. Broadly but briefly, narratively but precisely, the plaintiff's case as stood exposited from the plaint and other records could be epitomised thus:
(i) One Pallikoodathan had three sons, viz., Chidambaram, Sengan (D1) and Natesan. Sengan (D1) had four children, viz., three sons and one daughter viz., deceased Rajakannu, Duraisamy the plaintiff herein, Durairaj (D2) and Mookayee (D8). D9 to D14 are the children of D2 and Rajathi; Deceased Rajakannu and his wife Papathi (D3) gave birth to D4 to D7; the relationship among the parties is an admitted one.
(ii) During the pendency of the suit D1 Sengan died. Whereupon his daughter D8 Mookayee was also added and his other legal representatives were already on record. The suit properties comprised of 79 items described in the schedule to the plaint constituted the joint family property of D1 Sengan and his three sons, viz., Duraisamy, the plaintiff, D2 Durairaj and deceased Rajakannu and they were in possession and enjoyment of the suit properties jointly. As such, the four co-parceners were entitled to 1/4th share each in the suit properties.
(iii) D1 and D2 colluded together and created some void documents in respect of the suit properties so as to deprive the plaintiff of his legitimate right over those properties;
(iv) The plaintiff's demand for amicable partition ended in a fiasco. The claim of defendants 9 to 14 as though they are beneficiaries under the alleged Will executed by the deceased D1 during the pendency of the suit is nothing but a false one and the said Will is a forged document.
(v) Accordingly, he filed the suit for partition, for dividing the suit properties.
3. Denying and refuting, challenging and impugning the averments/allegations in the plaint, D1 filed the written statement, the nitty gritty, the gist and kernel of them would run thus:
(i) The suit properties are not joint family properties. The Item Nos.14 and 15 of the suit properties alone are the ancestral properties; as they were purchased by Pallikoodathan, the father of D1. As such, D1's father Pallikoodathan purchased an extent of 7 acres and 34 cents from out of his own earnings and those lands were always in a water-logged condition.
(ii) The said Pallikoodathan died leaving behind his three sons, viz.,Chidambaram, Sengan (D1) and Natesan. As such, Sengan (D1) was entitled to an extent of 2 acres 45 cents only in the said land, which belonged to Pallikoodathan. No crops could be cultivated in that land and it was not an income yielding property.
(iii) The suit items 15, 27, 29, 30, 32, 44, 67 and 69 were purchased by D2 for and on behalf of his children from the minor children of the deceased Chidambaram represented by D1, who is the guardian for the Chidambaram's minor children.
(iv) The rest of the suit properties belonged to D1 as he purchased it from out of his own income and they are not the joint family properties. Without any rhyme or reason, the plaintiff' in the plaint simply described all the suit properties as joint family properties.
(v) D1 sold to D2, the suit items, 1 to 7, 9 to 13, 16, 18, 19, 20 to 25, 31, 33 to 41, 52, 54 to 60, 63 and other items under three sale deeds so as to meet his medical expenses and for his own future maintenance.
(vi) Accordingly, he prayed for the dismissal of the suit.
4. D2 filed the written statement reiterating the contentions as put forth by D1 virtually. Over and above that he would also contend as under:
(i) D2 also discharged D1's debts due payable by D1 in favour of Lakshmanasamy Reddiar of Perambalur and Rice Mill Ponnusamy of Perambalur. D2 also discharged the sundry hand loan debts due payable by D1 in favour of various debtors to the tune of Rs.10,000/-. D2 is a contractor and earned money and with that he purchased various items of the suit properties.
(ii) Accordingly, he prayed for the dismissal of the suit.
5. The gist and kernel of the written statement filed by D3 to D7 would run thus:
D3 to D7 are the legal heirs of deceased Rajakannu, the one of the sons of D1 and as such, they claim 1/3 rd share in the suit properties. Pithily and precisely stating they sail with the plaintiff in this litigation.
6. A summation and summarisation of the written statement filed by the defendants 9 to 14 would run thus:
(i) D9 to D14, being the children of D2 would reiterate the case as put forth by D2 and pray for the dismissal of the suit by also contending that D1 during his life time executed an unregistered Will dated 24.11.1989 bequeathing his properties in their favour.
(ii) Accordingly, they prayed for the dismissal of the suit.
7. The reply statement and the additional reply statement filed by the plaintiff would be by way of denying and refuting, remonstrating and challenging the averments/allegations in the written statements filed by D1, D2 and D9 to D14.
8. The trial court framed the issues. During trial, the plaintiff examined himself as P.W1 and no documentary evidence was adduced on his side. On the defendants' side, D.Ws.1 to 4 were examined and Exs.B1 to B206 were marked. Ultimately the trial Court decreed the suit allotting < th share in favour of the plaintiff in all the suit properties excluding the following items viz., 15, 27, 28, 29, 30, 32, 44, 67, 69, 26, 31, 1 to 7, 9 to 13, 18, 19, 20, 22 to 25, 31, 33, 40, 36, 39, 41, 52, 55, 57, 60 and 63 respectively.
9. Being disconcerted and dissatisfied with the judgment of the trial court, the plaintiff filed appeal in A.S.No.160 of 1994 before the I Additional District Judge, Tiruchirapalli and D3 to D7 preferred appeal in A.S.No.161 of 1994 before the same Court and both the appeals were heard together and the Appellate Court modified the judgment of the trial court and granted the reliefs holding that the suit properties are all joint family properties and that the plaintiff is entitled to 5/16th share and the defendants 3 to 7 are entitled to another 5/16th share in all the suit properties.
10. Animadverting upon the common judgment passed by the first Appellate Court, these two second appeals have been focussed by the second defendant almost on similar grounds, the gist and kernel of them would run thus:
(a) The first Appellate Court committed error in holding that the suit properties are the joint family properties.
(b) Item Nos.14 and 15 are the ancestral properties and other items of the suit properties are not at all to be treated as joint family properties.
(c) The first Appellate Court failed to take into consideration that even those items 14 and 15 have been in water logged condition throughout the year fetching no income.
(d) The items 15, 27, 28, 30, 22, 44, 67 and 69 belonged to deceased Chidambaram and in connection with the discharge of the debts incurred by Chidambaram, those properties were sold by D1 as guardian of the children of deceased Chidambaram in favour of the children of D2 represented by D2 after obtaining court order.
(e) In the absence of evidence, the first Appellate Court should not have granted the reliefs prayed by the plaintiff and the defendants, viz., D3 to D7.
(f) No documentary evidence at all were produced by the plaintiff and based on the ipse dixit of the plaintiff, the first Appellate Court decreed the suit and allowed both the appeals.
(g) Without considering the evidence on the defendants' side, including the voluminous records, the first Appellate Court wrongly decided the appeals.
(h) The first defendant had independent contract business and pawn broker business; but that was not considered by the lower court. There was no joint status at all among Sengan and his three sons and they were living separately having separate income. But those facts have not been considered by the first Appellate Court.
(g) The factum of D1 having been taking treatment in several hospitals for which D2 incurred expenses were not considered by the first Appellate Court.
(h) The onus of proof was on the plaintiff to prove his case that the properties are joint family properties; but he failed to do so;
(i) Even though the first Appellate Court ignoring the law relating to the burden of proof, granted the prayer of the plaintiff, the factum of plaintiff, being in possession of item Nos.14 and 15 by grazing cattle there, was not considered by the first Appellate Court.
(j) The original plaint was a cryptic one and did not contain any particulars.
(k) From item Nos.14 and 15, no income was derived. Under such circumstances, the remaining items could not have been purchased from out of the income derived from the ancestral property and as such, the properties should not have been treated as joint family properties by the first Appellate Court.
(j) Accordingly, he prayed for setting aside the judgment and decree of the first Appellate Court.
11. My learned Predecessor at the time of admitting both the second appeals, framed the following substantial question of law:
"Whether the lower Appellate Court is correct in passing a decree for partition in the absence of any evidence, both oral and documentary to establish that the family was living jointly and the acquisition was by joint efforts?"
12. At the time of hearing, I felt that the substantial questions of law as framed supra is not sufficient and the substantial questions of law have to be formulated as under, which would infuse in them the aforesaid earlier framed substantial question of law also.
"1. Whether the first appellate Court was justified in holding that all the suit properties are joint family properties even though there are various documents marked on the defendants' side pointing out that the individual members of the family concerned have purchased various items of the suit properties and that too in the wake of alleged absence of income bearing joint family nucleus?
2. Whether the first appellate Court properly applied the law relating to burden of proof, in the alleged absence of any evidence to prove that there were sufficient joint family income to purchase the properties in the name of D1?
3. Whether the properties purchased by Sengan-the kartha of the Hindu joint family should be treated as the joint family properties and whether the alienations made by the said kartha and the purchase of the other properties from out of such sale proceeds would constitute joint family properties?
4. Whether the first appellate Court was justified in disbelieving the Will, in the wake of alleged clinching evidence placed on the side of the propounders of the Will?
5. Whether there is any perversity or non-application of law in interpreting the oral and documentary evidence in considering the Will as well as the other Exhibits?
6. Whether the property acquired under Ex.B2 was unjustifiably treated as joint family property by the first appellate Court, in the absence of any clinching evidence and in ignoring the relevant court order?"
13. Both sides took notice of those additional formulation of substantial questions of law and submitted their respective arguments etc.
14. During the pendency of the second appeals, C.M.P.Nos.121 and 122 of 2009 were filed for impleading as many as three persons, viz., Suresh Kumar, R.Mangayarkarasi and R.Alagi as proposed respondents 13 to 15 in the respective two second appeals on almost one and the same following grounds:
(i) The petitioners in those C.M.Ps.are the legal heirs of deceased Rajakannu, one of the sons of deceased D1. Deceased Rajakannu died on 29.06.1989 leaving behind the following persons:
1. Mrs.Dhiraviyam
2. Mrs.Pavunammal
3. Mrs.Rajamani
4. Mrs.Sakthi
5. R.SureshKumar
6. Mangayarkarasi
7. Alagi
(ii) As per Section 16 of the Hindu Marriage Act, they are entitled to shares in the suit properties and they have to be impleaded also as parties.
(iii) In fact, in the land acquisition proceedings, the petitioners in these CMPs were recognised as the legal heirs of Rajakannu and they were given compensation.
15. Per contra, the respondents 3 to 6 filed the counter, the sum and substance of them would run thus:
(i) The petitioners in those two CMPs are not at all necessary parties to the second appeal; Papathi D3 in the suit was the only wife of Rajakannu and Rajakannu did not marry Nagammal for the second time and the petitioners are not his children.
(ii) Accordingly, the petitioners in the CMPs are not entitled to be impleaded as legal heirs and in fact the said Nagammal married one Muthusamy and gave birth to five children. Absolutely, there is no rhyme or reason for getting themselves impleaded. By misrepresentation, the petitioners in these CMPs got some signatures in blank papers from the respondents and the reference to the land acquisition proceedings would not be tenable for the reason that the petitioners played fraud and coercion on the defendants earlier.
16. The point for consideration in these two miscellaneous petitions is as to whether the petitioners are necessary parties to the second appeals at this stage?
17. At this juncture, it is also just and necessary to refer to one other M.P.No.1 of 2009, the delay petition filed by respondents 9 to 14 for getting the delay of 4294 days condoned for filing cross appeal.
18. Tersely and briefly, the relevant averments, as found exemplified in the affidavit of Achaya Gopal P4 would run thus:
a) Deceased Sengan (D1) during his life time and that too, during the pendency of the original suit executed the Will Ex.B200 in favour of all the petitioners herein, viz., the defendants 10 to 14, who were minors initially and now they attained majority. Thereafter, they had discussion with their Advocate and understood that they could prefer cross appeal. Hence, the delay occasioned.
b) However, the respondent/plaintiff resisted the application.
19. Relating to M.P.No.1 of 2009 for condoning the delay, the points for consideration are as to:-
(i) Whether there is any justification in condoning the delay of 4294 days in filing the cross appeal ?
and
(ii) Whether the petitioners are having any right to file cross second appeal at all?
As such, the substantial questions of law formulated by this Court and the two points for consideration framed under the C.M.P.Nos.121 and 122 of 2009 referred to supra should be dealt with.
20. I would prefer to take up the points for consideration framed under M.P.No.1 of 2009 at the first instance. In this connection I would like to recapitulate and recollect the facts in a "resume" thus:
(i) The relationship among the parties is an admitted one. However, the relationship of the petitioners in C.M.P.Nos.121 and 122 of 2009 as the legal heirs of Rajakannu alone has been disputed by D3 to D7, as they would claim that they are the only legal heirs of deceased Rajakannu.
(ii) Duraisamy, being one of the sons of Sengan (D1), filed the suit as against his father (D1), D2 (his brother) and the other defendants 3 to 7 (the legal heirs of deceased Raja Kannu, one of the sons of D1), D8, the daughter of D1 and D9 to D14 (the sons of D2). From the above narration of facts, it is crystal clear that Sengan (D1) had three sons, viz., Duraisamy, the plaintiff, Durairaj, D2 the deceased Rajakannu as his children. D3 Papathi, is indisputably and indubitably, incontrovertibly and unassailably, the legitimate wife of deceased Rajakannu and D4, D5, D6 and D7 are the children of deceased Rajakannu and Papathi. D8 is the daughter of D1. D9 to D14 are the children of D2.
(iii) The petitioners in C.M.P.Nos.121 and 122 of 2009 are claiming to be the legal heirs of deceased Rajakannu and his one other wife Nagammal. As such, they even place reliance on Section 16 of the Hindu marriage Act so as to claim right as the illegitimate children of Rajakannu.
21. It is therefore crystal clear that the petitioners in C.M.P.Nos.121 and 122 of 2009 have to prove their relationship with Raja Kannu and their right to claim share in the property or share of Rajakannu. It is ex facie and prima facie clear from the bare perusal of the records that the defendants 3 to 7 are fighting this litigative battle for getting the share of Rajakannu and there is no collusion between the parties to the main lis. In fact, the plaintiff has initiated the litigation pointing out that along with the plaintiff, D2 Durairaj and the legal representatives of deceased Rajakannu representing the share of Raja Kannu are entitled to equal shares. It was only D1 and D2, who denied such claim by the plaintiff and the legal heirs of Rajakannu and the perusal of the judgment of the courts below would demonstrate and display that there is absolutely no iota or shred, shard or miniscule, scintilla or molecular extent of evidence to evince and evidence that there was collusion among the parties. In such a case, the petitioners who claim to be the children of Nagammal and that too, as illegitimate children of Rajakannu cannot seek for getting themselves impleaded at the second appellate stage and set the clock back.
22. Mr.T.R.Mani, the learned senior counsel appearing for D2 would advance and canvass his argument to the effect that the petitioners in C.M.P.Nos.121 and 122 of 2009 are at liberty to file a separate suit, if they are so advised, as against D3 to D7 relating to their share in the alleged share of Rajakannu, if at all one is allotted to them in these present proceedings. He would also clearly highlight that if those petitioners are allowed to get themselves impleaded in the second appeal, naturally, they have to be given opportunity to file the written statement and consequently additional issued have to be framed and opportunity to adduce further evidence would also arise. Certainly, that would lead to the rigmarole of conducting once again a trial afresh, which is totally not contemplated in law.
23. I would like to agree with the arguments advanced by the learned senior counsel for D2, in this regard.
24. The analysis of the records would disclose and demonstrate that, there is no collusion in this case, wherefore the petitioners cannot contend that in a partition suit all the persons claiming to be entitled to shares under a deceased sharer should necessarily be added as parties as otherwise, the suit would be bad for non-joinder of necessary parties.
25. I am fully aware of the legal proposition that normally in a partition suit all the sharers should be added as parties. But, it is also a well recognised common or garden principle of law that in a partition suit, if some of the legal heirs of a deceased sharer is left out but the said sharers' rights are protected by some of his other legal heirs then the suit is not nbad for non-joinder of necessary parties. It is nothing but an internecine dispute between the two groups claiming under Rajakannu for which the entire process in these proceedings, which reached it finality, cannot be destabilised or made to take a retrograde step.
26. The suit was filed in the year 1987 and it is quite obvious that a period of 22 years has elapsed and now only they have chosen to file this application for getting themselves impleaded. Even their averments in the affidavit accompanying the impleading petition would demonstrate and display that they should have and must have known about the litigation, even at the time of the alleged land acquisition proceedings etc, with which, we are not concerned now.
27. The learned Senior counsel for the petitioners in C.M.Ps. would cite the decision of this Court reported in AIR 1997 MADRAS 226 SHANMUGHAM AND OTHERS VS. SARASWATHI AND OTHERS Certain excerpts from it would run thus:
"6. ........................ Hence, the conclusion of the lower appellate Court that items 1 to 37 among the suit properties which are dealt with in paragraph 5 of the Will belonged to the plaintiffs inasmuch as they are the only heirs of Saravanan the son of Muruga Pandaram through Nagarammal is correct. It should be mentioned here that teh said items were allotted to the share of the said Saravanan in a suit for partition filed by him along with Chinnathambi, who died unmarried later, that is O.S.No.46 of 1933 on the file of Sub Court,Cuddalore against Palani and Singaravelu, the sons of Pachaiammal. As there is no other heir to Saravanan, the plaintiffs who are his daughters are entitled to the items allotted to Saravanan's share. On his death, the plaintiffs being the vested remainder holders are entitled to get those properties. Hence, the decree passed by the lower appellate Court as regards items 1 to 37 is correct.
7. With reference to items 38 to 44 they are properties purchased by Saravanan in Court auction in execution of a part of the decree passed in his favour in O.S.No.43 of 1933 for mesne profits as against Palani and Singaravelu. It cannot be disputed that what he purchased in court auction was the liefe estate of Palani and Singaravelu and both them being dead before this suit, the vested remainder in those properties would naturally go only to their heirs, that is, defendants 1 to 3 and others, if any. The plaintiffs cannot claim any interest in those items as the interest purchased in Court auction was only a life estate of Palani and Singaravelu. Both the Courts have rightly negatived the claim of the plaintiffs with regard to those items. Even with regard to those items the contention of learned counsel for the respondents is that on the interpretation given for items 1 to 37 his client will be entitled to get the properties. But that is not acceptable on the face of it. If the judgment-debtor had only a life estate and the court auction purchaser Saravanan had purchased only the same, on the death of the life estate holders, the vested remainder people who are admittedly defendants 1 to 3 will get the same.
8. .....................................It is further argued that the question of non-joinder of other sharers was not raised in the Courts below and it cannot be allowed to be raised for the first time in second appeal. It is submitted that the plaintiffs have claimed only the half share belonging to Saravanan which was allotted to him in O.s.No.453/63 on the file of District Munsif, Villupuram and the sisters of the appellants can claim a share only in the other half share which belonged to Palani and Singaravelu.
9. There is no merit in the contentions.The question of non-joinder of necessary parties in a suit for partition can be raised at any time as it goes to the root of the matter. It is well settled that a suit for partition is not maintainable in the absence of some of the co-sharers. See A.Ramachandra Pillai v. Valliammal, (1987) 100 Mad L.W.486.
10. There is no dispute that the appellants have two sisters who are also co-sharers. Whatever conclusion is arrived at by this Court on the interpretation of para 5 of the Will, it will not be binding oi the sisters of the appellants even if they are impleaded as parties to the present suit and the trial Court is directed to give them an opportunity to file a written statement and decide the matter once again with regard to items 45 to 57. It will be as good as having a fresh trial of the entire matter in relation to those items. It is as if the suit has to be tried once again from the beginning with reference to items 45 to 57, and that will be only leading to unnecessary complications and keeping this suit pending for unnecessarily longer time. Hence, I am of the opinion that it is better to leave open the question so that a fresh suit may be instituted by the plaintiffs, if so advised, with regard to items 45 to 57 claiming their shares in those properties and all the questions including the question of interpretation of the last clause found in that will can be gone into therein. Hence, I am not expressing any opinion as to whether the condition in the last clause is only a re-affirmation of what is stated in paragraphs 1 and 2 or the last clause will be an additional condition giving only life estate to the sons of the testator in the properties which are dealt with in paragraphs 1 and 2 also."
A mere reading of it would clearly indicate and exemplify that the said decision is not applicable to the facts and circumstances of this case, as the facts involved in this case is different from the facts involved in the cited decision and it is quite obvious and axiomatic.
28. Here the status of the petitioners in relation to the deceased Rajakannu is not an admitted one, but it is very much in dispute and my discussion supra, is to the effect that they have to prosecute their claim in the way known to law.
29. Hence, I could see absolutely, no merit in the C.M.P.Nos.121 and 122 of 2009 and accordingly,both these petitions are dismissed with the observation that if at all, they are so advised, it is open for them to file a fresh litigation as against D3 (since died), D4, D5, D6 and D7 relating to the share of Rajakannu, which would be allotted in their favour in these proceedings. But, I make it clear that in such a litigation, it is for the Court to decide on merits of the matter.
30. Nextly, I would like to decide the points for consideration relating to M.P.No.1 of 2009, the delay petition. The germane facts, would run thus:
The trial court in the judgment did not uphold that Ex.B200 Will was a valid one enuring to the benefit of D9 to D14. Accordingly, in the decree of the trial court, no share was allotted in favour of D9 to D14 based on the Will.
31. The pleadings in the plaint would unambiguously and unequivocally exemplify that even in the year 1987, D9, who was the eldest son of D2 was aged 17 years and D14 the youngest child of D2 was one year old and by this time, D9 should be 39 years old and the youngest D14 should be 23 years old and that itself would be sufficient to reject the contention of the petitioners that now only they attained majority and that as though as they had discussion with their counsel and wherefore decided to file cross appeal. As such, the ground set out in the affidavit accompanying the petition for getting the delay condoned is turned out to be false and untenable. D2, who is contesting tooth and nail the proceeding all along has been representing a few minors and in such a case, they cannot be heard to contend that they did not have had enough ability to note the things and happenings file appeal or cross appeal, as the case may be, in time.
32. It is quite obvious and axiomatic from the very date of the filing of this M.P.No.1 of 2009 that it was only filed on 19.01.2009, which means that the second appeal itself has been pending for several years and that they have not chosen to file this application earlier and only now and that too only after the commencement of the hearing in the second appeal, this petition has been filed. As such, the learned counsel for the plaintiff would appropriately and appositely, correctly and convincingly point out that such an application should be dismissed in limini.
33. It is a fact that as against the order of the trial court in not giving any benefit under the Will, in favour of the defendants concerned, they did not prefer any appeal and such a finding relating to the rejection of the Will by the trial court was not agitated by D2 also. In fact, only the plaintiff and D3 to D7 preferred appeals before the Appellate Court and it amounts to D2 and his sons D9 to D14 having accepted the judgment of the trial court fully.
34. The Appellate Court, modified the judgment of the trial court to the detriment of D2; whereupon only D2 alone filed the second appeals, because there were two appeals decided by the trial court. In fact, these two second appeals were one and the same and he could have even filed only one second appeal. D9 to D14 are the children of D2 and it was D2, who represented them all along in the litigation. Hence, in such a case, they cannot be heard to contend that because of their minority they could not file the cross second appeal on time. Further more, the first Appellate Court in no way modified or changed the rejection of the Will, by the trial court. Hence, in such a case, there is no scope for the petitioners/D9 to D14 to file second cross appeal at all as virtually D2 and his children were satisfied with the findings of the trial court in rejecting the Will.
35. However, the learned senior counsel for D2 would by way of assisting the court would advance his argument to the effect that had the Appellate Court not framed the point for consideration regarding the Will Ex.B200, then the matter would be different; but the Appellate court even though it was not called upon to frame a point for consideration regarding the Will, which was already rejected by the trial court, framed such a point and decided in conformity with the trial court's order and hence, the defendants 2 to 9 are having the right to prefer second appeal.
36. I cannot countenance such an argument and uphold it for the reasons cited supra that D2 as well as his children were satisfied with the rejection of the Will by the trial court and the Appellate Court, even though framed suo motu a point for consideration, ultimately, it confirmed the rejection of the Will by the trial court.
37. The learned counsel for the plaintiff would cite the following decision of the Honourable Apex Court reported in AIR 1978 SC - 1201 BINOD BIHARI LAL AND OTHERS VS. RAMESHWAR PRASAD SINHA AND OTHERS, an excerpts from it would run thus:
"2. So far as the bakasht lands are concerned, apart from the fact that the findings of the two courts below are concurrent and unassailable, there is a further insurmountable difficulty in the way of the appellants in that they had not filed any appeal or cross-objection in the High Court challenging the decision of the trial Court which was adverse to them in regard to this property."
The aforesaid decision operates against the petitioners case for the reason that they failed to challenge the judgement of the trial Court before the appellate Court, which Court also confirmed the findings of the lower Court, and wherefore, now the petitioners cannot agitate by attempting to file a cross-second appeal.
38. Hence, in such a case, the question of filing second appeal at this stage would not arise and that too, there is also enormous delay, which is not an accidental one and it has occurred because of their intention not to place reliance on the Will and that important factor, so to say, the animus not to dispute the Will on the part of D2 and D9 to D14 cannot be lost sight of.
40. Accordingly, M.P.No.1 of 2009 filed for getting the delay condoned in filing the cross appeal is dismissed.
41. Substantial questions of law Nos.1 to 3 are taken together for discussion as they are inter linked and inter-woven, entwined and inter-linked with one another.
42. Axiomatically and obviously in this case, Hindu law has to be applied. It is therefore just and necessary to recollect and call up the relevant case laws on the subject.
(i) AIR 1954 SC 379 (Srinivas Krishnarao Kango vs. Narayan Devji Kango and others). An excerpt from it would run thus:
"8. Proof of the existence of a joint family does not lead to the presumption that property held by any member of the family is joint, and the burden rests upon anyone asserting that any item of property was joint to establish the fact. But where it is established that the family possessed some joint property which from its nature and relative value may have formed the nucleus from which the property in question may have been acquired, the burden shifts to the party alleging self-acquisition to establish affirmatively that the property was acquired without the aid of the joint family property.
10. Whether the evidence adduced by the plaintiff was sufficient to shift the burden which initially rested on him of establishing that there was adequate nucleus out of which the acquisitions could have been made is one of fact depending on the nature and the extent of the nucleus. The important thing to consider is the income which the nucleus yields. A building in the occupation of the members of a family and yielding no income could not be a nucleus out of which acquisitions could be made, even though it might be of considerable value. On the other hand, a running business in which the capital invested is comparatively small might conceivably produce substantial income, which may well form the foundation of the subsequent acquisitions. These are not abstract questions of law, but questions of fact to be determined on the evidence in the case.
Where the finding of the Courts is that the income from the ancestral lands was not sufficient even for the maintenance of the members, and the houses in dispute are substantial, burden is on the plaintiff who alleges the houses to have been acquired out of joint family funds, to establish it.
Held that if the contention that on proof of the existence of the Watan lands the burden had shifted on to the defendants to prove that the acquisitions were made without the aid of joint family funds,that burden had been discharged.
Likewise, it was held that since the ancestral Watan lands are intact, and were available for partition, and the small income derived from them must have been utilised for the maintenance of the members of the family, whether it were held that the plaintiff had failed to discharge the burden which lay on him of establishing sufficient nucleus, or that the defendants had discharged the burden of establishing that the acquisitions were made without the aid of joint family funds, the result was the same."
43. The aforesaid precedent would unambiguously spot light and make apparent and pellucid the point that in order to prove that the property is the joint family property, there should be evidence to indicate that there was joint family nucleus and income was arising out of it so as to enable the joint family to purchase such additional properties and that the burden of proof is on the person, who pleads that even though the property might stand in the name of one of the co-sharers, nonetheless, it belongs to the joint family. Undoubtedly, this case should necessarily be analysed in the light of the dictum set out in the cited decision.
(ii) AIR 1960 SC 335 (Rukhmabai vs. Lala Laxminarayan and others) and an excerpt from it would run thus:
"5. There is a presumption in Hindu law that a family is joint. There can be a division in status among the members of a joint Hindu family by refinement of shares which is technically called division in status, or an actual division among them by allotment of specific property to each one of them which is described as division by metes and bounds. A member need not receive any share in the joint estate but may renounce his interest therein, his renunciation merely extinguishes his interest in the estate but does not affect the status of the remaining members vis-a-vis the family property. A division in status can be effected by an unambiguous declaration to become divided from the others and that intention can be expressed by any process. Though primafacie a document clearly expressing the intention to divide brings about a division in status, it is open to a party to prove that the said document was a sham or a nominal one not intended to be acted upon but was conceived and executed for an ulterior purpose. But there is no presumption that any property, whether movable or immovable, held by a member of a joint Hindu family, is joint family property. The burden lies upon the person who asserts that a particular property is joint family property to establish that fact. But if he proves that there was sufficient joint family nucleus from and out of which the said property could have been acquired, the burden shifts to the member of the family setting up the claim that it is his personal property to establish that the said property has been acquired without any assistance from the joint family property."
44. A perusal of the said judgement would highlight that there is no presumption that any property whether immovable or movable property held by the member of the joint Hindu family is a joint family property and the burden is on the person, who pleads that the property is the joint family property, to prove it. The same decision highlights one other important proposition of Hindu law that there is a presumption under the Hindu law that the family is a joint one.
(iii) MLJ (II) 1976 225 ((Pattusami Padayachi vs. Mullaiammal and others:
"18. The properties purchased by one or other of the members of a co-parcenery or joint family when the family is joint cannot as a matter of course be treated as joint family property. The co-parcener who challenges such title in the member and pleads that they should also be brought to the hotch-pot ought to establish by cogent and mature evidence that there was enough surplus income which was available in the joint family and which positively could be the foundation for such annexures made by one or the other of the members of the joint family. In all cases definite proof is required that the further purchase in the names of joint family members ought to have been made and could not have been made otherwise than from the surplus income of the family. For a greater reason the rule is made strict in the case of properties in the name of female members. The fact that a female member in a joint family has properties in her own name would not necessarily lead to the conclusion that the origin of such properties should be traced to the joint family or to the income from the joint family, inasmuch as the stridhanam property of a female and possession of property by her have been recognised from ancient times."
(iv) MLJ (1) 1978 56 (Ranganayaki Ammal and others vs. S.R.Srinivasan and others).
(v) AIR 1959 SUPREME COURT 906 - MALLAPPA GIRIMALLAPA BETGERI AND OTHERS VS. R.YELLAPPAGOUDA PATIL AND OTHERS;
(vi) AIR 1954 SC 379 - SHRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO AND OTHERS.
45. The aforesaid decisions would unambiguously highlight that the burden of proof is on the party, who pleads that the property purchased by one of the co-sharers is the joint family property. It is also pertinent to note that once it is established that the co-sharer purchased certain properties in his own name at a time when he was in receipt of income from the joint family nucleus, then the burden of proof would get shifted on him to prove that he acquired those properties from out of his own earnings.
46. Over and above that, the learned Senior counsel for the D2 would cite the following decisions:
(i) A.I.R. 1929 PRIVY COUNCIL 1 K.L.S.V.E.ANNAMALAI CHETTY vs. K.L.S.V.E.SUBRAMANIAN CHETTY AND OTHERS:
This decision is on the point that the burden of proof is on the plaintiff to prove his contention in the partition suit and absolutely there is no quarrel over such a proposition and adhering to it alone, the case is being adjudged.
(ii) A.I.R.1952 SUPREME COURT 225 GUR NARAIN DAS AND ANOTHER VS. GUR TAHAL DAS AND OTHERS This decision is on the point that when two brothers are living separately and also sharing the income in halves, the division in status could be apparent. However, in this case, the facts are different as D1 and D2 lived together and only the plaintiff was living away from them. But the ancestral properties remained undivided.
(iii) A.I.R.1929 PRIVY COUNCIL 13 PEDDI REDDI JOGI REDDI VS. PANEM CHINNABBI REDDI AND OTHERS:
This decision is on the point that a co-parcener can have self-acquisition and as such there could be no quarrel over such a proposition and it is for the plaintiff, who pleads that the property purchased by a co-parcerner belongs to joint family, to prove the same.
(iv) A.I.R.(34) 1947 PRIVY COUNCIL 189 APPALASWAMI V.SURYANARAYANAMURTI AND OTHERS:
This precedent is also on the same point referred to supra.
(v) AIR 1984 SUPREME COURT 1171 KUPPALA OBUL REDDY VS. BONALA VENKATA NARAYANA REDDY (DEAD) THROUGH LRS.
This decision is on the point that simply because there is Hindu joint family, there is no presumption that joint family possess joint family property. Absolutely there could be no second thought over such a proposition.
(vi) AIR 2003 SUPREME COURT 2800 D.S.LAKSHMAIAH AND ANOTHER VS. V.L.BALASUBRAMANYAM AND ANOTHER :
This precedent is on the point that the burden of proof is on the co-parcener who pleads that the property, standing in the name of one other co-parcener, is not his self-acquired property, but joint family property and it is a well settled proposition, in view of the several other precedents cited supra.
(vii) A.I.R.1954 SC.379(Vol.41, C.N.92) SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO AND OTHERS:
This decision is also on the very same point cited supra.
(viii) AIR 1969 SUPREME COURT 1076 MUDIGOWDA GOWDAPPA SANKH AND OTHERS VS. RAMCHANDRA GOWDA SANKH:
This precedent also reiterates the aforesaid propositions.
47. A plain perusal of those precedents would unambiguously and unequivocally highlight and spotlight the fact that if a property stands in the name of a co-parcener, who is not a kartha of the family, the onus of proof is on the person who pleads that the said property which was purchased by the individual co-parcener is also a joint family property and for that, he has to prove that the joint family had income bearing joint family property, so as to enable the individual member to purchase the property concerned from out of the joint family funds, whereupon only the onus would get fobbed off on the individual co-parcener to prove that from out of his own source of income without the assistance of joint family income, he acquired the property concerned as his separate property.
48. In this case, both the Courts below gave concurrent finding that joint family existed among D1 and his three sons, namely, Doraisamy (plaintiff) and Durairaj (D2) and the deceased Rajakannu.
49. At this juncture, I call up and recollect the decision reported in AIR 1987 Madras 24- P.KALIAPPA GOUNDER AND ANOTHER V. MUTHUSWAMI MUDALIAR in respect of the joint family status and certain excerpts from it would run thus:-
"8.Partition is the intentional severance of the joint ownership by an unequivocal expression of an intention to bring out severance in the eye of law and further implementing it by actual division by metes and bounds. What was held in common as a single property gets converted into a holding in severalty and in specie. Joint ownership turns into ownership in severalty and in specie. It is true that 'partition' is not a transfer. But there must be the element of conversion as the joint ownership into ownership in severalty and in specie. Therefore, the essence of partition is that the joint ownership is put an end to and the joint owners come to hold the property in severalty and each in his own individual right. In this country, it is common that not only coparceners of a joint Hindu family but also individuals join or continue together to own property in common. If this common ownership is to be put an end to not only in theory but also in practice, there must be primarily severance of the joint ownership in the eye of law, followed up by actual physical division. We make it clear that in the present case, we are not concerned with the concept of a bare unequivocal expression of an intention to separate to bring about division in status in a joint Hindu family. It is not unusual for parties holding properties jointly or in common to have separate enjoyment of portions for the sake of sheer convenience. But such separate enjoyment of convenience cannot be equated to partition in the eye of law and in fact, so as to say that the joint ownership has been put an end to and in its place ownership in severalty or in specie has come into existence. Separate enjoyment for the sake of convenience is one thing and partition in the eye of law is another. The latter carried with it the legal incidents of mutating the joint ownership. The latter has to pass through and satisfy a more rigorous test in law and on facts.
9. Keeping in mind the above principle, when we examine the present case, we are not able to subscribe our support to the case of the defendants that there was in fact a partition or a division of the common properties as between the parties in the eye of law. The features which Mr.T.S.Subramanian, learned counsel for the defendants, brings to our notice are not adequate in law to support the theory of 'partition'. Learned counsel would state that the parties are admittedly in possession of different portions; the plaintiff in possession of the southern portion and the defendants in possession of the northern portion. Learned counsel further states that the defendants have deepened the well in their portion and have put up a motor pump set and there is also an underground pipe line in their portion, which exclusively serves the requirements of the defendants and this is the finding of fact rendered by the Court below. Learned counsel would also urge that on the basis of certificate of ownership, the parties, both the plaintiff and the defendants, have obtained loans for the purpose of deepening the wells in the portions in their enjoyment. In our view, these features are not unusual even in the case of common ownership in the eye of law along with separate enjoyment of specified portions for the sake of convenience. They could be in consonance with the admitted enjoyment of separate portions by the parties, explained by the plaintiff as one for the sake of convenience. We could not spell out that the joint ownership as such was put an end to and in its place the ownership in severalty and in specie came into existence. The title of the defendants to the undivided share in the suit properties is derived under several deeds of sale. In all these documents what the defendants acquired is described as only an undivided share. If in fact, there was a division and consequently a separate ownership long prior to these alienations, as claimed by the defendants, the parties would not have omitted to make a specific reference to the same. Such a recital which is not only a natural one but also an absolutely necessary one, is conspicuously absent in all the title deeds under which the defendants claim right to the suit properties. Admittedly, there was no mutation and no separate payment of kist. None of the documents relied on by the defendants reflects or speaks about division at all."
50. It is a trite proposition of law that unless there is perversity or non-application of law in interpreting the evidence, the question of interfering with the finding based on facts does not arise. As such, both the Courts below, after due discussion based on the evidence available, arrived at the conclusion that there existed the joint family among them.
51. Indubitably and indisputably items 14 and 15 measuring an extent of 2.47 acres, happened to be the ancestral property, so to say, the said property originally belonged to Pallikoodathan-the father of D1. According to the plaintiff the ancestral property was yielding good income and from out of the income derived from such ancestral property, the other properties were acquired by D1-the kartha of the co-parcenary, which comprised of D1 and his said three sons, namely, the plaintiff, D2 and the deceased Rajakannu.
52. Whereas D2 would contend that those ancestral properties were not fetching any income, as they were always in water logged condition, permitting no cultivation, but it was used only for grazing cattle.
53. Both the Courts below on this aspect considered the evidence and held that income was derived from the said ancestral property. The trial Court by referring to the oral and documentary evidence held that from the ancestral property, income was generated and D1 was working as sub-jail contractor and also a prominent person in the village and earned money and as kartha of the family he acquired the various items of properties in his name and that those properties should be treated as joint family properties. The first appellate Court also gave a finding that the properties acquired in the name of D1, as the kartha of the family, should be treated as joint family properties.
54. The trial Court also referred to the deposition of D.W.1(D2) and gave a finding of fact that D2 was studying up to 1966. In fact, he studied B.A.during the period between 1963 and 1966 in Jamal Mohamad College, Trichy.
55. A plain reading of the lower court's judgment would exemplify and disclose that D2 as D.W1 detailed and delineated that during the period between 1920 and 1930, his father D1 was earning a sum of Rs.9/- per month by assisting the Sub Inspector of Police in his equestrian practice, so to say, horse riding; thereafter, he started earning a sum of Rs.10/- per month by working in survey office and still thereafter, D1 worked in the Forest Department.
56. It is also the contention of D2 as DW1 that D1 was functioning as Village Munsif for one year and also Panchayat Board member. As per DW1 (D2) during the period between 1968 and 1984, D1 worked as Sub Jail Contractor as revealed by Exs.P33 to Ex.P40. As such, the sum and substance of the deposition of DW1 (D2) is to the effect that his father purchased properties from out of his own income and not from the income derived from the ancestral properties.
57. At this juncture, the argument of the learned counsel for the plaintiff deserves to be considered for the reason that he would put forth and set forth the contention that simply because, D1 Sengan is stated to have earned some amount, that does not mean that what are all he earned should be construed as sufficient fund for purchasing the various items of suit properties, without the aid of the income derived from the ancestral properties.
58. According to the plaintiff's side, the salary alleged to have been obtained by D1 might not have been sufficient to meet the basic necessaries of life and in such a case, it cannot legally be presumed that Sengan after meeting the necessaries of life towards himself and his family members, had saved sufficient money and purchased properties without the assistance of the income from the joint family.
59. Whereas the learned Senior counsel for D2 would argue that in those days, one sovereign of gold was purchased for bare Rs.13/-(Rupees thirteen only) only and that in such a case, the argument as put forth on the side of the plaintiff could not be countenanced and upheld as correct. I would prefer to hold that there is considerable force in the submission made on the plaintiff's side because, as per the evidence of DW1 himself, during the period 1920-1930, D1 started earning at Rs.9/- or Rs.10/- per month. In fact, DW1 himself could not have personal knowledge about it as he was born only during the year 1938 and he was only a student of B.A., during the period between 1963-1966 and in such a case, he cannot be taken as a competent witness to speak about the financial wherewithal of D1 during the period between 1920 and 1930 and even thereafter when D1 acquired by purchase, the various items of the suit properties.
60. It is a trite proposition of law that preponderance of probabilities would govern the adjudication in civil cases. But, in this case, the deposition of DW1 cannot be taken even as one projecting the preponderance of probabilities as no elderly relative of the family was examined so as to highlight and spotlight as to what was the financial status of D1 at the relevant time.
61. No doubt, on the plaintiff's side, except the plaintiff, who examined himself as PW1, no other oral evidence and for that matter, no documentary evidence was adduced. In a partition suit, if the plaintiff could prove the circumstances, it is quite obvious and axiomatic that from the admitted facts and the documents, which are filed on the defendant's side, a decision could be arrived at.
62. It is a common or garden principle of law that in a partition suit, the plaintiff is the defendant and vice versa. It is the contention of D2 that the ancestral properties, viz., item Nos. 14 and 15 did not fetch any income at all as they were in a water logged condition always. In order to buttress and fortify such a specific plea as put forth on the side of D2, no revenue official was examined or no record from the Government's side was also produced. No doubt, the suit emerged in the year 1987 and trial was commenced subsequently; even then no evidence has been caused to be produced from the Revenue Department to speak about the nature and condition of those items 14 and 15. But, on the other hand, the trial court placing reliance on Exs.B201 to B206, the revenue records would give a categorical finding that there are four wells and two motor oil engines in the suit item Nos.14 and 15, which are the ancestral properties bearing survey Nos.557/2 and 565/2.
63. A plain reading of those exhibits would demonstrate and disclose that in those ancestral properties, cultivation was carried on during the fasli years 1390, 1391, 1392, 1393, 1394 and 1395. This portion of the documentary evidence coupled with the oral evidence of PW1, torpedoes and pulverises the very bedrock of the theory of D2 and his descendants that absolutely, there was no income derived from the ancestral properties.
64. Once it is established beyond doubt that there existed income generated nucleus of sufficient extent, so to say, in this case, 2 acres and 47 cents ,it cannot be assumed or presumed that as claimed by D2 (DW1) that D1 purchased various other items of properties without the assistance of the income from the joint family nucleus. Wherefore, I hold that the entire edifice of the D2's case falls to the ground and both the courts below correctly held that the properties, which Sengan (D1) acquired in his name, all happened to be the joint family properties as he happened to be the kartha of the co-parcenery.
65. At this juncture, I would like to recollect and call up the scope of Section 100 of the Code of Civil Procedure that if at all there is any perversity or non-application of law on the part of both the courts below in rendering such categorical finding relating to the fact that D1 acquired the properties in his name as Kartha of the family with the help of joint family nucleus, the question of interference would arise. But, my discussion supra would reveal that both the courts below after delving deep into the factual scenario, as detailed and delineated before them, arrived at the consistent finding, warranting no interference.
66. I would also like to point out that if the Kartha of the co-parcenery family by doing some job earns and also getting income from the joint family nucleus and purchased properties, the other co-parceners, in that co-parcenery, are entitled to treat the properties so purchased as joint family properties and as such the other co-parceners cannot be driven from pillar to post to gather evidence and prove with mathematical precision as from which income derived on which date or month, the properties claimed to the joint family properties were purchased by the kartha.
67. The learned senior counsel for D2 would contend that there was no joint living at all as Raja Kannu was treated as a prodigal son by D1 himself and hence, Raja Kannu was not living with D1; the plaintiff was also not living under one roof with D1; there were sales among brothers and in such a case, even by phantasmagorical thoughts, it cannot be visualised that there existed joint family status among them; in such a case, the properties purchased by D1 and also the sales effected by him subsequently, all would not be governed by the law relating to joint family properties and that the plea of joint family is a myth.
68. Pithily and precisely, according to the contention of D2, the properties purchased by D1 and the properties acquired by D2 are all self-acquired properties of those respective persons. At this juncture, I would like to point out that my discussion supra would demonstrate that D1 happened to be the father of his three sons and he had income bearing joint family nucleus as cited supra and those ancestral properties were not divided at all. In such a case, simply because D1 was living with D2 under one roof and other sons might not be living with him would not constitute division in status as for convenient living, some of the co-parceners are living separately.
69. It is a trite proposition of Hindu Law that they cannot be treated as divided co-parceners. I can go even one step further to hold, that the Hindu Law is so well settled, that even if there is separate enjoyment of various items of properties, for convenient enjoyment, still, it would not amount to partition of the joint family properties and division in status and unless the animus to get themselves divided is explicitly established by the person, who pleads division in status, a joint family or co-parcenery cannot be taken as divided.
70. In respect of the contention of D2 and his descendants, that there were various items sold and purchased by the deceased Raja Kannu and the plaintiff, I would like to point out that there is no indication that the recitals in those deeds refer to any of their divided status. It is also the contention of D2's side that the plaintiff has not chosen to include the properties alienated already.
71. At this juncture, I would like to point out that simply because, the plaintiff refrained from adding some of the properties alienated already by D1, that would not be fatal to the case of the plaintiff and the plaintiff could restrict his claim also and it is quite obvious and axiomatic, warranting no elaboration.
72. However, certain points have to be noted from the available documents.
a) Ex.B155, which is a sale deed dated 04.09.1969 would reveal that the deceased Raja Kannu son of D1 purchased a plot with tiled house for a sum of Rs.2,000/- from Ponnusamy, the son of deceased Chidambaram , who was the brother of D1. The said Ponnusamy on his behalf and on behalf of some of the minors also executed such a sale deed. The question might arise as to whether, this property also should be added in the partition.
The said Ponnusamy was not a co-parcener and in such a case, if D2 wants that property also should be added in the event of partition, then he should have established that the funds for purchasing those properties flowed from the income earning joint family nucleus for Raja Kannu to purchase it from Ponnusamy. But, there is no evidence to that effect. Simply because, one of the co-parceners purchased the property under Ex.B155, there is no presumption that it should be added as a joint family property.
b) Ex.B156, is the sale deed dated 09.09.1969, which would connote that the said Raja kannu purchased properties from Ponnusamy and others and the suit properties referred to therein would in no way would show that it belong to the co-parcenery property of D1 and his sons and as such, the said property referred to in Ex.B156 cannot be treated as a joint family property, liable for partition. The same ratiocination adhered to for deciding the matter relating to Ex.B155 also would be applicable to Ex.B156.
c) Ex.B7 is the sale deed dated 22.02.1979, under which the said Raja Kannu purchased from Ponnusamy and others, item Nos. 64 and 65 of the suit properties. However, the plaintiff added those items 64 and 65 also for being, partitioned and Raja Kannu's legal heirs did not raise any objection to it and in such a case, this court need not exclude those items from partitioning ,as they voluntarily put it into the common hotch pot for partition.
d) Exs.B4, B5 and B16 do deserved to be considered together:
The recitals in Exs.B4, B5 and B16 would reveal that Survey Nos.289/6B is contemplated in all the three deeds, but different moieties are the subject matter of sales; the antecedent title deed is not found spelt out; however, it is clear that in Survey No.289/6B, there was a large item, which originally belonged to D1's father Pallikoodathan and in the partition among the sons of Pallikoodathan, the said larger extent was divided into moieties and the moiety, which was given to Natesan was sold to the plaintiff under Ex.B5, the sale deed dated 19.06.1972; but the plaintiff had put it into the common hotch pot for division as already referred to supra.
e) Ex.B4 is the sale deed dated 08.11.1974, executed by Raja Kannu one of the co-parceners in favour of one other co-parcener, the plaintiff. Wherefore, it is crystal clear that the said moiety referred to in Ex.B4 is in the said larger extent, which originally belonged to Pallikoodathan. In such a case, the properties referred to in Ex.B4 should be put into common hotch pot for partition, if not already included in the suit properties.
At this juncture, I would like to point out that from a deep scrutiny of various documents and the description of properties therein, I could find that there are discrepancies and it appears that the parties litigated keeping in mind the realities and the identities. The moiety referred to in the larger plot, presumably should be in some of the items of plots found set out in item Nos.70 to 73 of the suit properties. If that is not so added, during final decree proceedings, the moiety contemplated in Ex.B4 should be added, as one co-parcener cannot, in this factual matrix simply sell in favour of another co-parcener, the undivided joint family property and it is quite obvious.
f) Ex.B16 is the sale deed dated 04.01.1971, executed by Mookayee in favour of D2 Durairaj, selling item No.74 of the suit properties. As such, applying the same standard for deciding the right of Raja Kannu, relating to the properties purchased by him under Exs.B155 and B156, the right of D2 as per Ex.B16 relating to item No.74 of the suit properties has to be adjudged. D2, purchased item No.74 of the suit properties from Mookayee, who was not a co-parcener of the suit properties and D2 was also not the kartha of the family. D8,being the daughter of D1 might have been given with right over that moiety by others who do not challenge it and in such a case, item No.74 of the suit properties should be exonerated from being partitioned.
g) Ex.B10 is the sale deed dated 13.06.1968 executed by one Thangavel in favour of D2 Durairaj, an item of the suit property and it is not part of the suit properties and it was correctly, not added as the suit property because, there is nothing to indicate that Durairaj purchased any undivided joint family property of the same co-parcenery.
h) Ex.B73 is the sale deed dated 19.01.1970 executed by Chinnakattayan in favour of D2 and the same remarks offered for Ex.B10 are applicable to Ex.B73 also.
i) Ex.B15 is the sale deed , which one Muthaloo Ammal executed in favour of D2,(The reference to Ex.B15 as though it is a sale deed executed by D8 is not correct in the trial court's judgment) which is not relating to the suit property and the same remarks offered for Ex.B10 are applicable for this exhibit also.
j) Ex.B14 is the sale deed dated 21.03.1984 executed by Muthaloo Ammal in favour of Durairaj (D2) and it is not found to be the suit property and it should be treated on par with Ex.B10.
k) Ex.B75 is the sale deed dated 29.08.1989 executed by Ponnusamy and Velumani in favour of Durairaj (D2) selling an extent of 4 cents out of 12 cents in item No.36 of the suit properties and also item No.66 of the suit properties. As such, the properties covered under Ex.B75 did not form part of the co-parcenery concerned in this case, wherefore, the property purchased by D2 as per Ex.B75 should be excluded from partition.
l) Ex.B76 is the sale deed dated 19.04.1991 executed by Maruthamuthu in favour of D2 selling certain properties, which are not suit properties and the same remarks offered to Ex.B10 would also be applicable to this exhibit.
73. By way of responding to the arguments advanced by the learned Senior counsel for D2, the above exercise has been undertaken by me and culled out as to how both the courts below to the limited extent have not properly porred over and perused the records and documents and analysed, by applying the law to the aforesaid extent.
74. Ex.B3 is the sale deed dated 24.08.1963, under which D1 and his three sons, viz., (i) deceased Raja Kannu, (ii) the plaintiff and (iii) D2 all joined together and sold some of the joint family properties, which are not suit properties here, for a sum of Rs.2,000/- and in that D2 was described as a school student. In fact, there is force in the contention of the plaintiff that the sale proceeds obtained under Ex.B3 also, which was in the hands of D1 helped him to make improvements in the co-parcenery by enlarging its property status. As such, the joint status of the co-parceners are concerned, both the courts below, gave a concurrent finding to the effect that what are all the suit properties D1 acquired in his name should be treated as joint family properties and such a finding warrants, no interference.
75. Exs.B17 to Ex.B19 are the sale deeds executed by D1 in favour of his son D2, selling the suit items 1 to 7, 9 10 13, 16, 18, 19, 20 to 25, 31, 33 to 41, 52, 54 to 60, 63 and other items. D2 would contend that D1 was suffering from ill health and hence, he was in dire need of money and it was D2 who helped his father with the medical expenses and as such, for the purpose of D1 meeting his medical expenses and future maintenance sold the aforesaid various items of suit properties as per the sale deeds Exs.B17 to B19.
76. The learned counsel for the plaintiff would convincingly and appropriately argue that those sales are only bogus sales, purely for the purpose of benefiting D2, as no son would ever think of spending money for the medical expenses of his father and in consideration of the same get his property sold in his favour; if at all D2 wants that the medical expenses incurred by him should be shared by the other coparceners, then it is for the Court to order for the same and by no stretch of imagination, the sale could be held to be valid.
77. At this juncture, my mind is reminiscent and redolent of the following decisions regarding sales effected by the kartha of the joint family:
(i) AIR 1996 SC 2127 (Gangadharan vs. Janardhana Mallan and others), certain excerpts from it would run thus:
"14. Now coming to the decision of this Court in Radhakrishnadas v. Kaluram, (1963) 1 SCR 648: (AIR 1967 SC 574) this Court after referring to the Privy Council decision observed as follows:
It is well established by the decisions of the Courts in India and the Privy Council that what the alienee is required to establish is legal necessity for the transaction and that it is not necessary for him to show that every bit of the consideration which he advanced was actually applied for meeting family necessity.
15. Again in Smt.Rani v. Shanthi Bala Devnath (1970) 3 SCC 722: (AIR 1971 SC 1028) it is observed as follows: (Paras 10 and 11 of AIR):
The onus of proving legal necessity may be discharged by the alienee by proof of actual necessity or by proof that he made proper and bona fide enquiries about the existence of the necessity and that he did that was reasonable to satisfy himself as to the existence of the necessity. The Court further observed regarding legal necessity as follows:
Recitals in a deed of legal necessity do not by themselves prove legal necessity. The recitals are, however, admissible in evidence, their value varying according to the circumstances in which the transaction was entered into. The recitals may be used to corroborate other evidence of the existence of legal necessity. The weight to be attached to the recitals varies according to the circumstances.
(emphasis supplied) A plain reading of the Chapter relating alienation of joint family property for legal necessity as found in famour treatises namely, 1.Mulla Hindu Law, 2.N.R.Raghavachariar's Hindu Law and 3.Mayne's Hindu Law also would leave no doubt in the mind of the Court, that such sales effected by D1 in favour of his son D2 for the former's alleged medical expenses and future maintenance is totally untenable.
78. It is therefore clear that the sale executed by D1-the father, in favour of his son D2, amounts to kartha executing the sale deed in favour of one other coparcener and such a sale is invalid. No doubt, there is some evidence to show that D2 spent money for the treatment of his father and in such a case it is for him to place the complete evidence during final decree proceedings and pray for assessment of the actual amount and it is for the lower Court, during final decree proceedings, to assess the actual amount spent by D2, which should be shared by the other sharers also. The trial Court fell into error in simply holding that the kartha-D1 had the right to alienate the property for his medical expenses. D2 would claim that D1 was with him or in other words D1 and D2 were living together under one roof and in such a case, D2 was not justified in getting the sale deeds executed in his favour and it amounts to the kartha selling the joint family property in favour of his son D2. Adding fuel to the fire, a cumulative reading of the recitals in Exs.B17 to B.19 would exemplify and demonstrate that the sales were effected by D1 in favour of D2 not only for the D1's medical expenses but also for D1's future maintenance.
79. The learned counsel for the plaintiff would correctly argue that such sort of sale by the kartha in favour of one other member, for his future maintenance, is unknown to Hindu law. As such, it is clear that the trial Court, without considering the relevant law, jumped to the conclusion as though the sale deeds Exs.B17 to B19 are valid. Wherefore, the finding of the trial Court was perverse on this aspect. Whereas the first appellate Court's finding that the sale deeds Exs.B17, B18 and B18 as invalid, should be upheld as correct.
80. The contention of D2 that the sale executed by D1 as per Ex.B2 dated 16.12.1968 in his capacity as guardian for and on behalf of the descendants of Chidambaram in favour of D2 in selling the suit items 15, 27, 28, 29, 30, 32, 44, 67 and 69, is valid was accepted by the trial Court and the lower Court held as though those properties belonged to D2. However, the first appellate Court disagreed with the view taken by the lower Court and held that those properties should be treated as joint family properties.
81. It is therefore just and necessary to find out as to whether there is any perversity or non-application of law on the part of either of the Courts to arrive at such conclusion.
82. The trial Court itself in its discussion pointed out that even though D1 obtained Court order as per Ex.B1 to sell the properties of the minors, in favour of the prospective purchaser Gopal, nonetheless D1 sold the properties in favour of D2. I am at a loss to understand as to how it could be done in violation of such Ex.B1, the court order. To say the least, the trial Court simply narrated certain facts and in no way stated any reason for upholding Ex.B2.
83. The first appellate Court correctly considered the circumstances under which Ex.B2 emerged. It is the contention of D2 that the deceased Chidambaram-the brother of D1, during his life time borrowed a sum of Rs.4000/- from D8 and executed Ex.B13, promissory note dated 16.12.1965 and in the back of the pro-note D1 made endorsement that it was he who paid the amount and discharged the pro-note Ex.B13 dated 16.12.1965 in favour of D8 Mookayee, but the recitals in Ex.B2 would speak otherwise as though D2 only undertook to discharge the debt.
84. By way of elaborating on this point, I would like to refer to the recitals in Ex.B2, an excerpt from it would run thus:
VERNACULAR (TAMIL) PORTION DELETED
85. A mere perusal of it would unambiguously and unequivocally make the point clear that D1's brother Chidambaram died leaving behind his two minor sons, namely, Ponnusamy and Chinnasamy and also the said Chidambaram's deceased son's minor sons, namely, Jaganathan and Loganathan and Rajendran and as such, on behalf of the said five minors, D1 executed the deed Ex.B2. The recitals also would expatiate and demonstrate that D2 undertook to discharge the debt of Rs.4000/- payable by the deceased Chidambaram in favour of D8-Mookayee and it is not the recital that D2 paid the sale consideration directly to D1, so as to enable him to discharge the debt. But the recitals on the back of Ex.B13-the pro note would convey as though it was D1, who allegedly paid the said sum of Rs.4000/- to D8. As such, it is clear that it is not a case where D2 handed over cash to D1 under Ex.B2.
86. There are also some other facts to be noted. Ex.B2 was scribed on 16.12.1968, whereas, the registration of the deed took place only on 4.3.1969. Ex.B13-the pro-note would show that it was dated 16.12.1965 and in the back of Ex.B13, it is found as though by the end of three years i.e. on 16.12.1968, D1 paid the sum in favour of D8. As such, all these factors have not been taken into consideration by the lower Court and in fact, there is no specific finding based on reason by the lower Court at all on this aspect and a plain reading of that portion of the judgement of the trial Court would expose the lapse on the part of the lower Court in holding Ex.B2 in favour of D2.
87. Over and above that the first appellate Court also correctly referred to the fact that up to 1961, D2 was studying in college and he could not have generated such a huge sale consideration of Rs.4,000/- , so as to purchase the properties contemplated under Ex.B2 from D1. Regarding D2's claim that while he was a student, he managed to save from his scholarship amount to a tune of Rs.8,000/- was correctly looked askance at by the first Appellate Court, which also pointed out that per year a sum of Rs.800/- to Rs.850/- alone was the scholarship and after meeting his educational expenses, he could not have saved and purchased property. His claim that he started rice business with the alleged savings is too big a pill to swallow. It is also a fact to be noted that the entire transactions occurred within the family.
88. Ex.B13 pro-note is obviously and axiomatically a document, which is not a registered one and hence it has no authenticity of its own relating to the time at which, it emerged actually. The alleged loan obtained by Chidambaram from D8, the daughter of D1, should have been proved convincingly and for that matter D8 even though very much eo-nominee party in this matter, was not examined so as to probabilize the case of D2. Whether such a debt existed at all is very much in doubt.
89. Mookayee is none but the daughter of D1 Sengan and sister of D2. D1 was representing the minor children of his brother Chidambaram. As such, very correctly inference was drawn by the first Appellate Court that the properties contemplated in Ex.B2 were brought into the said joint family, headed by D1 by D1 and D2 colluding together.
90. To the risk of repetition and pleonasm, but without being tautalogous, I would like to point out that the law is well settled, that if a property stands in the name of a co-parcener, it is for the other, who is pleading that it is a joint family property, to prove that it was purchased from out of the joint family funds.
91. Here, the discussion supra would clearly demonstrate and divulge that the fund flowed only from D1-the kartha of the joint family and not from D2 and the above discussion would reveal that at the relevant time D1 was deriving income from the joint family nucleus. I would like to highlight that each and every transaction should be analysed with reference to the attending circumstance involved in it, so as to assess whether as per a given transaction, the property was acquired by the joint family in the name of a co-parcener or it belonged to the individual or his self acquired property. Accordingly, if viewed it is crystal clear from the evidence analysed so far that the transactions, as envisaged in Ex.B17, concerning item Nos.33, 34, 35, 46, 54, 55 and 56, in Ex.B18, concerning, item Nos.1 to 7, 9 to 14, 16, 18 to 25, 28, 36 to 45, 47, 57, 59, 60, 63 and 66 in Ex.B19, concerning item Nos. 48, 49, 50, 51 and 52 and in Ex.B2, concerning item Nos.15, 26, 27, 29, 30, 31,32, 38, 44, 67, 69, 76 and 77 are all joint family properties.
92. The limitation point raised in this case is, in my opinion, totally unwarranted, as the plaintiff was not eo-nominee party in any one of those deeds, in which D2 was involved and as such, the plaintiff being a coparcener is entitled to ignore those deeds and in a partition suit, he is entitled to prove the true nature of the transactions irrespective of the period of limitation, so long as his right to seek partition subsists.
93. The learned Senior counsel for the D2 would advance and develop his argument to the effect that the plaintiff in the pleadings simply went on putting forth new pleas during trial and that reply statement will not constitute part of the pleadings.
94. Whereas, the learned counsel for the plaintiff by placing reliance on the treatise Mogha's Law of Pleadings in India, Seventeenth Edition, would refer to the following excerpts:
"Pleadings are statements in writing drawn up and filed by each party to a case, stating what his contentions will be at the trial and giving all such details as his opponent needs to know in order to prepare his case in answer.
General: The drafting of pleadings is an art. . . . . . The purpose of rules regarding pleadings is to advance justice and to prevent multiplicity of proceedings. . . .
.. . . . .It is a well-known principle of jurisprudence that a judge is the counsel for both parties. . .
It must be borne in mind that the rules of pleadings are intended to regulate the business and procedures of the Court. They never create new legal rights where none exist, nor do they take away the existing rights. The Code of Civil Procedure is only an adjective law as opposed to substantive law, on the basis of which alone the rights of a party are to be determined. . . .
I. Pleadings in a suit Plaint and written statement: As a rule, there are only two pleadings in a suit, viz.,
(a) A statement of claim, called the "Plaint", in which the plaintiff sets out his cause of action with all necessary particulars;
(b) A statement of defence is called the "written Statement", in which the defendant deals with every material fact alleged by the plaintiff in the plaint and states any new facts which tell in his favour, adding such legal objections as he wishes to take the claim.
Replication: No pleading subsequent to the written statement of a defendant, other then by way of a defence to a set off or counter-claim can be presented except by leave of the court and upon such terms as the court thinks fit, but the court may at any time require a written statement or additional written statement from any of the parties. . . . It is for this reason that "pleading" is shortly defined in the Code of Civil Procedure as meaning a plaint or a written statement. In view of the language of O.8, R.9, the expression "written statement' comprises a Replication as well. Annexures to a plaint or written statement, referred to in some paragraphs of such pleading are deemed parts of the pleading.
. . .
Pleadings, therefore, also include statements of parties or counsel, recorded before the framing of issues for clarification of the points in dispute. . . . Statements made under O.10, R.1, being part of pleadings are binding on the party making it and cannot be rebutted by it. . . .
Duty of Court : "The responsibility of clearly perceiving and raising points, which arise upon the pleadings and evidence, and the proper adjudication of which is essential for the ends of justice, rests on the court as much ash on the parties of their pleaders. . . . . . . When the question is whether a party should be held bound by an admission in his pleadings, it is the duty of the court to look to the pleadings as a whole and not to dissect a fact out of the pleadings. . . . . . When the pleadings are vague, the court has power also to order further and better particulars. The distinction between material facts and material particulars of facts stated ought not, however, be overlooked. . . . . Unfortunately, courts do not make so free and extensive use of these powers as is necessary, and the result is that the issues are enlarged and irrelevant evidence is often introduced, the real issues being sometimes lost sight of. If these powers were carefully and extensively exercised, much of the evil effect of bad pleading could be avoided. In fact that is not merely a matter of discretion; it is the duty of the court to find out accurately the real points of controversy between the parties and to adjudicate upon them, and not to pass technical orders on technical points, for that means denial of substantial justice. In England these powers and also the rights of the parties to seek discovery, clarifications and admissions, which are contained in Orders 11 and 12 of our C.P.C., are so extensively and effectively exercised that ninety nine percent cases are settled even before reaching the trial stage.
Courts have no power to non-suit the plaintiff merely because the pleadings are not in proper form. . . . Where a party pleads and proves all necessary facts, it is for the court to draw the legal inferences from them. A party need not plead them.
Fundamental Rules of Pleadings (Summing up) The fundamental rules of pleadings are four, viz.,
1.Every pleading must state facts and not law.
2.It must state all the material facts, and material facts only, (o.6, R.2)
3. It must state only the facts on which the party pleading relies, and not the evidence by which they are to be proved; and,
4. It must state such facts concisely but with precision and certainty."
95. Whereas, the learned Senior counsel for D2 would cite the following precedents:
(i) AIR 1958 MADRAS 383 NANJAN v. SELAI AND OTHERS
(ii) 2000-1-L.W.420 H.RAMACHANDRA RAO V. A.MOHIDEEN
(iii)2002(4) CTC 295 MRS.VERA MARIE VAS AND ANOTHER VS. MRS.JOYCE PRIMROSE PRESTON NEE VAS AND 3 OTHERS The sum and substance of those precedents is to the effect that the amendment of plaint and written statement is different from reply and rejoinder.
96. I am fully aware of the fact that in certain circumstances amendment might be required to the plaint or written statement and in such a case, necessary application should be filed by the party concerned, seeking amendment. In some other circumstances mere reply by the plaintiff and rejoinder by the defendant would serve the purpose.
97. No doubt in the Code of Civil Procedure, actually, the terms 'reply' and 'rejoinder' are not found exemplified. However, in the Rules relating to the Original Side of the High Court, one could come across the term 'reply' as part of pleadings.
98. Be that as it may, in civil jurisprudence, it is common or garden principle that the plaintiff could file reply and the defendant could file rejoinder. In this connection, suo motto I would like to refer to the word 'Replication, as found exemplified and described, defined and portrayed in the black's dictionary.
Replication - In common law pleading, a reply made by the plaintiff in an action to the defendant's plea or in a suit in chancery to the defendant's answer.
In equity practice (now obsolete in the federal and most state courts), a general replication is a general denial of the truth of defendant's plea or answer, and of the sufficiency of the matter alleged in it to bar the plaintiff's suit, and an assertion of the truth and sufficiency of the bill. A special replication is occasioned by the defendant's introducing new matter into his plea or answer, which makes it necessary for the plaintiff to put in issue some additional fact on his part in avoidance of such new matter.(emphasis supplied) As such, it is clear that the reply and the rejoinder also should be taken as part of pleadings and the Court cannot exclude them and that too, in a partition suit, hypertechnical approach regarding pleading, to say the least, would amount to throwing the baby along with bath water. As such, in this case, the reply and the rejoinder filed, in my opinion, are sufficient pleadings on both sides to consider their respective contentions, and no part of the evidence could be eschewed on either side on the alleged ground that evidence is not backed up by pleadings.
99. Accordingly, substantial question of law Nos.1 to 3 are decided.
Will:
Substantial question of law Nos. 4 and 5:-
100. D9 to D14 are the propounders of the Will Ex.B200, who as already found out by me, simply got satisfied with the judgment of the trial court in rejecting the Will and not giving any share in their favour based on it. Those defendants have not preferred any appeal and the first Appellate Court also in its finding confirmed the findings of the lower court in rejecting the Will. The defendants 9 to 14 belatedly attempted to file second cross appeal after getting the enormous delay condoned and such application was dismissed for the reasons set out supra.
101. However, this substantial question of law relating to the same Will Ex.B200 has been framed virtually not at the instance of D2, as D2 as the second appellant had not raised any plea relating to the Will. However, after hearing the arguments in these second appeals, for a considerable time, I formulated in stricto sensu subsidiarily the said substantial question of law relating to the validity of the Will because in a partition suit, if the main substantial questions of law are decided one way or the other, it might result in deciding the other points also by virtue of Order 41 Rule 33 of the Code of Civil Procedure. Further more, I intend to find out whether there is any perversity in the findings of the Court below relating to Ex.B200. Hence, this substantial question of law was formulated by me subsidiarily and that too, in view of D9 to D14 who are the propounder of the Will were served with notice in second appeals and they are being represented by the learned Advocate.
102. My above discussion supra would demonstrate and display that under the previous substantial question of law formulated, it transpired that there existed co-parcenery between D1 and his three sons, viz.,(i) the deceased Raja Kannu,(ii) the plaintiff and (iii)D2 and I have also given my finding that the properties acquired in the name of D1, all happened to be the joint family properties and in such a case, D1 being, the Kartha of the family, cannot be held to have had the right to will away the properties standing in his name as per Ex.B200.
103. In a partition suit, while allotting shares depending upon the existence of the Will executed by one of the co-parcenery, within the meaning of Section 30 of the Hindu Succession Act, the allotment of share would vary and hence in the interest of justice and by virtue of powers conferred under Order 41 Rule 33 of the Code of Civil Procedure and also to find out whether there is any perversity or non-application of law on the part of both the courts below in deciding the lis and that too in the event of already D9 to D14 are parties in the second appeals, this substantial question of law relating to Will also was framed by me.
104. The question arises as to whether the Will was executed by the testator at all as alleged by the propounders?
105. Both the courts rejected the Will. However, the learned counsel appearing for D9 to D14 would invite the attention of this Court to para No.20 of the judgment of the trial court and highlight that the trial court did not disbelieve the Will, but it was under the misconception as though if at all the Will was specifically to the extent of bequeathing the testator's < th share in the suit properties, it would have been valid.
106. A plain reading of the said judgment of the trial court would show that in page No.28 of its printed judgment, the trial court was not clear in its discussion as the trial court held that it could not be inferred that simply because on the date of scribing the Will, parliamentary election was there and the scribe was on the parliamentary duty, he could not have scribed the Will. However, he never gave any finding that the Will was validly executed by the testator. To say the least, in order to prove the Will, there are certain well established norms as contemplated under Section 63 of the Indian Succession Act and Section 68 of the Indian Evidence Act. But the propounders of the Will have not chosen to highlight as to how, from the available evidence, it could be understood that the propounders have proved that the testator had executed the Will. The first Appellate Court gave a finding that the Will is not a genuine Will at all. As such, the findings of both the courts below are concerned, it is against the propounders of the Will to the effect that the Will was not proved to be a valid Will, I proceed to consider the evidence available on record relating to the Will.
107. At this juncture, my mind is reminiscent and redolent of the following decisions relating to Will.
1. 1994 (5) SCC 135 (Bhagwan Kaur vs. Kartar Kaur and others
2. 2003 (12) SCC 35 (Bhagat Ram and another vs. Suresh and others)
3. 2006 (13) SCC 449 (B.Venkatamuni vs. C.J.Ayodhya Ram Singh and others) A perusal of the aforesaid judgments would cumulatively reveal that the propounder of a Will has to prove the due execution of the Will by the testator as per Section 63 (c) of the Indian Succession Act r/w Section 68 of the Indian Evidence Act. There could be no quarrel over the proposition that a Will has to be proved strictly in accordance with those aforesaid provisions of law.
(i) 2005(1) SCC 40 [Daulat Ram and other vs. Sodha and others] (ii) 2005(1) SCC 280 [Meenakshiammal (Dead) through LRs. and others vs. Chandrasekaran and another] (iii) 2005(1) CTC 443 [Sridevi and others vs. Jayaraja Shetty and others] (iv) 2005(1) L.W.455 [Janaki Devi vs. R.Vasanthi and 6 others] (v) 1989 (1) L.W.396 [Nagarajan and 3 others vs. Annammal] (vi) AIR 1982 SC 133 [Smt.Indu Bala Bose and others vs. Manindra Chandra Bose and another] (vii) AIR 1985 SC 500 [Satya Pal Gopal Das vs. Smt. Panchubala Dasi and others] (viii) AIR 1991 Bom. 148 [Asber Reuben Samson and others v. Eillah Solomon and others] (ix) 2008(2) MLJ 119 [M.Anandan and others vs. A.Dakshinamoorthy] (x) 2006(4) L.W.942 [Gurdev Kaur & others vs. Kaki & others] (xi) 2008(1) MLJ 1337 SC [Savithri and others vs. Karthyayani Amma and others] (xii) 2007(3) L.W.916 [1. J.Mathew (died) 2. J.Damien and 3 others vs. Leela Joseph]
(xiii) (1990) 1 SCC 266 (Kalyan Singh, London Trained Cutter, Johri Bazar, Jaipur vs. Smt.Chhoti and others)
(xiv) (1990) 3 SCC 364 (Ram Piari vs. Bhagwant and others)
(xv) (1962) II Madras Law Journal Reports (Supreme Court) 27 (Rani Purnima Debi and another vs. Kumar Khagendra Narayan Deb and another) (xvi) 1976 STPL (LE) 8415 SC (Smt.Jaswant Kaur vs. Smt.Amrit Kaur and others) (xvii) 1984 (II) MLJ 133 (M.Krishnan vs. Ramaswami and others) (xviii) 2004 (1) CTC 619 (SC) (P.S.Sairam and another vs. P.S.Rama Rao Pisey and others) (xix) (2008) 8 MLJ 647 (Thayammal vs. Ponnusamy and another) Among the aforesaid decisions, the decision of this Court reported in 2001(3)CTC 283 [Corra Vedachalam Chetty and another vs. G.Jankiraman] is on the point that the Court while analysing the Will is acting as a Court of conscience. An excerpt from the above said decision would run thus:
"26. This need for caution, cannot be exploited by unscrupulous caveators who choose to cull out imaginary suspisions with a view to prevent the legatees under the Will from claiming the benefit thereunder and to render the last Will of the deceased wholly ineffective. In this context, the conduct of the persons who raise the alleged ground for suspision is also to be looked at, to know as to how credible are the grounds for suspisions sought to be raised by such persons. In this case, the suspicion is sought to be raised by a person who is keenly interested in making the Will ineffective and whose conduct is far from one which would inspire confidence in truthfulness of his statements."
As such, the cited precedent would also highlight that the Court should not attach undue importance to imaginary suspicions. All these aforesaid decisions are on the point that the Court should not at the time of analysing the validity of the Will proceed on the hypothesis that the Will is an invalid one.
108. At this juncture, my mind is reminiscent and redolent of one other decision reported in 2003(1)CTC 308 [ Janki Narayan Bhoir vs. Narayan Namdeo Kadam]. An excerpt from it would run thus:
"8. To say will has been duly executed the requirements mentioned in clauses (a), (b) and (c) of Section 63 of the Succession Act are to be complied with i.e., (a) the testator has to sign or affix his mark to the will, or it has got to be signed by some other person in his presence and by his direction; (b) that the signature or mark of the testator, or the signature of the person signing at his direction, has to appear at a place from which it could appear that by that mark or signature the document is intended to have effect as a will; (c) the most important point with which we are presently concerned in this appeal, is that the will has to be attested by two or more witnesses and each of these witnesses must have seen the testator sign or affix his mark to the Will, or must have seen some other person sign the Will in the presence and by the direction of the testator, or must have received from the testator a personal acknowledgement of signature or mark, or of the signature of such other person, and each of the witness has to sign the Will in the presence of the testator.
9. It is thus clear that one of the requirements of due execution of Will is its attestation by two or more witnesses which is mandatory.
10. Section 68 of the Evidence Act speaks as to how a document required by law to be attested can be proved. According to the said Section, a document required by law to be attested shall not be used as evidence until one attesting witness at least has been called for the purpose of proving its execution, if there be an attesting witness alive, and subject to the process of the Court and capable of giving an evidence. It flows from this Section that if there be an attesting witness alive capable of giving evidence and subject to the process of the Court, has to be necessarily examined before the document required by law to be attested can be used in an evidence. On a combined reading of Section 63 of the Succession Act with Section 68 of the Evidence Act, it appears that a person propounding the Will has got to prove that the will was duly and validly executed. That cannot be done by simply proving that the signature on the Will was that of the testator but must also prove that attestations were also made properly as required by clause (c) of Section 63 of the Succession Act. It is true that Section 68 of the Evidence Act does not say that both or all the attesting witnesses must be examined. But at least one attesting witness has to be called for proving due execution of the Will as envisaged in Section 63. Although Section 63 of the Succession Act requires that a Will has to be attested at least by two witnesses, Section 68 of the Evidence Act provides that a document, which is required by law to be attested, shall not be used as evidence until one attesting witness at least has been examined for the purpose of the proving its due execution if such witness is alive and capable of giving evidence and subject to the process of the Court. In a way, Section 68 gives a concession to those who want to prove and establish a will in a Court of law by examining at least one attesting witness even though will has to be attested at least by two witnesses mandatorily under Section 63 of the Succession Act. But what is significant and to be noted is that that one attesting witness examined should be in a position to prove the execution of a will. To put in other words, if one attesting witness can prove execution of the will in terms of the clause (c) of Section 63, viz., attestation by two attesting witnesses in the manner contemplated therein, the examination of other attesting witness can be dispensed with. The one attesting witness examined, in this evidence has to satisfy the attestation of a will by him and the other attesting witness in order to prove there was due execution of the Will. If the attesting witness examined besides his attestation does not, in his evidence, satisfy the requirements of attestation of the Will by other witness also it falls short of attestation of will at least by two witnesses for the simple reason that the execution of the will does not merely mean the signing of it by the testator but it means fulfilling and proof of all the formalities required under Section 63 of the Succession Act. Where one attesting witness examined to prove the will under Section 68 of the Evidence Act fails to prove the due execution of the Will then the other available attesting witness has to be called to supplement his evidence to make it complete in all respects. Where one attesting witness is examined and he fails to prove the attestation of the Will by other witness there will be deficiency in meeting the mandatory requirements of Section 68 of the Evidence Act."
109. A plain reading of those decisions would highlight that if there are suspicious circumstances, then the same should be dispelled to the satisfaction of the Court by the propounders of the Will.
110. Here, admittedly, the testator's left thumb impressions alone are found and that too on the extreme left portion of the three sheets, constituting the Will, Ex.B200. Virtually, in the first and second sheets, they are at the bottom of the left margin. Normally, left thumb impression should be obtained at the bottom in the middle portion or on the right side corner. Signatures are also expected to be in the same manner. I am fully aware of the fact that in the business circle, the modern development is to sign on the left side end. But, here, the left thumb impression is found on the extreme left side.
111. Indubitably and indisputably, incontrovertibly and unassailably, the testator was a man, who was in the habit of signing. But he did not sign in Ex.B200. The Will itself is purported to have emerged on 24.11.1989. Whereas the testator died within 72 hours thereafter. Wherefore, it leads to the suspicion as to whether the testator was in a sound state of mind and health in order to execute the Will. The service of a professional scribe was not utilised for scribing the Will. But only, the testator's relative, who is the grandson, was deployed for scribing the Will.
112. Admittedly, DW4, the scribe would admit that on 24.11.1989, there was a parliamentary election and he was on duty and even on the previous day, he was expected to reach the work spot and be there till the elections are over. However, here, the Will was claimed to have been scribed at 9.00 a.m on 24.11.1989. As such, on the plaintiff's side, the learned counsel would vehemently argue that at 9.00 a.m on 24.11.1989, the scribe could not have been there in the house of the testator so as to scribe the Will.
113. I could see considerable force in the submission of the learned counsel for the plaintiff.
114. DW3, Periasamy, one of the attestors of the Will would depose that the testator was suffering from ill-health and his hands were shaking and at that time, D2's wife Rajathi was there. He would also state that D1's grand children were around him, which means that the beneficiaries were there around him at the time of his alleged executing of the Will. As per plaint, the respective ages of D9 to D14 were already found set out above and they were grown up persons as on 24.11.1989 and at least a few of them might be major persons.
115. DW4, Periyasamy also would depose during cross that he had seen the testator putting his thumb impression but he did not remember whether the testator had put his left thumb impression. Admittedly, this is an unregistered Will and there are discrepancies, exfacie and prima facie clear in the Will itself. In the Will, there is no reference to any specific property. In the 8th and 9th line of the Will, the testator would refer to the properties standing in his name in Perambalur Village.
116. No doubt, the learned counsel appearing for D9 to D14 would submit that preponderance of probabilities are in favour of the theory of the propounders of the Will that the testator in fact genuinely executed the Will Ex.B200 because D1 during his life time did not like to give any property to the plaintiff or to Raja Kannu's descendants.
117. So far, proving of the Will is concerned, there should be clinching evidence and merely based on assumptions that D1 might have intended to bequeath his share in the properties in favour of D2's son, cannot be presumed. No doubt, I am fully aware of the fact that D1 during his life time, by executing various documents in favour of D2 expressed his likeness for D2. However, my discussion supra would prove that all those documents executed by D1 in favour of D2 turned out to be invalid also. Simply based on assumption that D1 might have intended to execute the Will, would not be sufficient to hold that the testator in fact, executed the Will.
118. The one other probability also should be seen. Had really D1 intended to execute the Will and that too, during the pendency of the suit, certainly, he would have executed a registered Will. There is no rhyme or reason for D1 to wait uptill bare 72 hours anterior to his death. D1 filed written statement in this case and contested the matter also and in such a case, the evidence on record bespeaks that D1 was in the know of things and he was worldly wise in dealing with the property matters and such a person, if he had really wanted to bequeath all his properties in favour of D9 to D14, he would have very well executed a registered Will or deployed regular scribe to scribe the Will long prior to his death. But, he did not choose to do so. Hence, I am of the considered opinion, I could see no perversity in the findings given by both the courts below in not believing the Will.
119. Accordingly, the substantial question of law is answered to the effect that the first Appellate Court was justified in disbelieving the Will and there is no perversity or non-application of law in rendering the finding.
120. In the result,
(i) the substantial question of law No.1 is answered to the effect that the first Appellate Court was justified in holding that all the suit properties with the exception of a few set out here under are joint family properties. The documents marked on the defendant's side showing that some of the co-parceners purchased some items of suit properties would not disprove the theory of joint family status and income bearing joint family nucleus.
(ii) the substantial question of law No.(ii) is answered to the effect that the first Appellate Court properly applied the law relating to burden of proof and there is evidence available to prove that there were sufficient joint family income to purchase the suit properties in the name of D1.
(iii) the substantial question of law No.(iii) is answered to the effect that the properties purchased by Sengan (D1) should be treated as joint family properties and the alienations made by him and the purchase of other properties from out of such sale proceeds also should be treated as joint family properties.
(iv) Accordingly, the substantial question of law No.(iv) is answered to the effect that the first Appellate Court was justified in disbelieving the Will and there is no perversity or non-application of law in rendering the finding.
(v) In view of the ratiocination adhered to above, the substantial question of law No.(v) is decided to the effect that there is no perversity or non-application of law in interpreting the oral and documentary evidence considering the evidence relating to the Will as well as other exhibits in this case, except to the limited extent set out supra, which would also be put in a nut shell at the end of this judgment.
(vi) The substantial question of law No.(vi) is decided to the effect that the first Appellate Court correctly decided that the properties acquired by D2 under Ex.B2 were joint family properties and the District Court's order as contained in Ex.B1 cannot be taken as one enuring to the benefit of D2.
122. C.M.P.Nos.121 and 122 of 2009 are dismissed with the observation that if at all, the petitioners in these CMPs are so advised, it is open for them to file a fresh litigation as against D3 (since died), D4, D5, D6 and D7 relating to the share of Rajakannu, which would be allotted in these proceedings. But, I make it clear that in such a litigation, it is for the Court to decide on merits the matter.
123. Accordingly, M.P.No.1 of 2009 filed for getting the delay condoned in filing the cross appeal is dismissed.
124. Accordingly, both the second appeals are partly allowed to the following effect:
The judgment and decree of the First Appellate Court are partly modified as under:
a) The entire extent in Item Nos.66 and 74 of the suit properties has to be excluded from partition and an extent of 4 cents out of 12 cents in item No.36 of the suit properties has to be excluded from partition, as those properties are the exclusive properties of D2.
b) The suit property in Ex.B4, if not already included in the suit property should be included in the suit properties for partition.
c) D2 is at liberty to adduce evidence during final decree proceedings over and above the evidence available on record relating to medical expenses incurred by him for D1's medical treatment and get the quantum assessed, which should be shared by all the sharers proportionately.
d) The court concerned during the final decree proceedings should assess the equivalent money value of the money, which was spent by D2 towards D1's medical expenses, taking into account the money value prevailing around the date of passing the final decree.
e) The rest of the judgment and decree passed by the Appellate Court are confirmed. In the circumstances both parties shall bear their respective costs in the second appeal.
vj2/msk To
1. The I Additional District Judge, Tiruchirapalli
2. The learned Subordinate Judge, Ariyalur