Kerala High Court
Kesavan Raveendran vs Narayani Bharathy on 24 January, 1996
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
FRIDAY, THE 14th DAY OF JULY 2017/23rd ASHADHA, 1939
SA.No.854 of 1996 (B)
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(AGAINST THE JUDGMENT & DECREE IN AS 239/1990
of ADDL.DISTRICT COURT-II, MAVELIKKARA, DATED 24-01-1996)
&
(AGAINST THE JUDGMENT & DECREE IN OS 190/1982
of MUNSIFF COURT, HARIPAD)
APPELLANT/2ND DEFENDANT:
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KESAVAN RAVEENDRAN,
MUNDAKATHARAYIL, MUTHUKULAM VILLAGE.
BY ADV. SRI.K.K.JOHN
RESPONDENTS/PLAINTIFFS 1 TO 4 & D1, D3 TO D5:
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1. NARAYANI BHARATHY, PRAKULATHIL KIZHAKKETHIL,
UMBARKATTU MURI,
THEKKEKARA VILLAGE FROM MUNDATHARAYIL,
MUTHUKULAM VILLAGE -DO-
VADAKKUM MURI.
2. NARAYANI KAMALAKSHY, PUTHENVEETTIL, MUTHUKULAM,
VADAKKUM MURI, FROM -DO-
MUNDAKATHARA.
3. NARAYANI JAGADAMMA, KATTOOR KIZHAKKETHARAYIL,
PADINJARE MURI, PATHIYOOR VILLAGE.
4. NARAYANI THULASI, NALAYYATHUVADAKKATHIL,
EDAKKUNNAM MURI, NOORANADU VILLAGE,
MAVELIKARA TALUK.
5. KOCHUKUNJU KESAVAN,(DIED(,
MUNDAKATHARAYIL, MUTHUKULAM VILLAGE.
(IT IS RECORDED THAT APPELLANT IS THE SOLE LEGAL
REPRESENTATIVE OF THE DECEASED 5TH RESPONDENT AS PER ORDER
DTD. 14.09.2010 IN I.A.2339/2010.)
6. VELAYUDHAN PURUSHOTHAMAN, MUNDAKATHARAYIL,
MUTHUKULAM VILLAGE,
(M.K. PURUSHOTHAMAN, NO.69875, PAND R.D.1605,
O.N.R.COY C/o.99 APO)
:2:
SA.No.854 of 1996
7. VELAYUDHAN KUMARAN OF -DO - DO- (DIED)
(LRs IMPLEADED AS ADDL.R9 TO R11)
8. VELAYUDHAN PRABHAKARAN, MADATHIL PALLIKIZHAKKETHIL,
MUTHUKULAM, VADAKKUM MURI.
ADDL.R9. SATHEESH, S/O.LATE VELAYUDHAN KUMARAN,
SATHEESH BHAVAN, THATTAMPUNNA, NOORANAD-690 504.
R10. LATHA, W/O.SURESH KUMAR,
KUNNUMKAL CHARUMMOOD P.O.,
NOORANAD - 690 504.
R11. SUNITHA, W/O.RAJESH, KOLADATH VEEDU, CHERUVALLY,
KAYAMKULAM P.O., 690 502.
(ARE IMPLEADED AS LRs OF R7 AS PER ORDER
DTD.9.4.2012 IN I.A.2338/2010)
BY ADV. SMT.C.G.BINDU
THIS SECOND APPEAL HAVING BEEN FINALLY HEARD ON 14-07-2017, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ss
K.RAMAKRISHNAN, J.
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S.A. No.854 of 1996
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Dated this the 14th day of July, 2017
JUDGMENT
First defendant in O.S. No.190/1982 on the file of the Munsiff Court, Harippad is the appellant herein. The suit was one filed by respondents 1 to 4 as plaintiffs for partition of the plaint schedule properties and allotment of their share in the properties with past and future profits.
2. The case of the plaintiffs in the plaint was that, plaintiffs and defendants 3 to 5 are the children of deceased Velayudhan and Narayani, who was married by Velayudhan as per custom. The first defendant is the elder brother of Velayudhan, second defendant is the son of first defendant in Narayani. The plaint-A schedule property exclusively belonged to Velayudhan as per sale deed dated 24 Meenam, 1122 and plaint-B schedule property, jointly belonged to Velayudhan and first defendant as per partition deed No.7081/1120 and sale deed No.7058/1124. Said Velayudhan died on 5th Midhunam, 1130. Till his death, he had been in possession and enjoyment of the property. After the death of Velayudhan, first defendant, who was residing with Velayudhan in Mundakathara house was in possession of the properties for and on behalf of the plaintiffs and defendants 3 to 5. Subsequent to the death of Velayudhan, plaintiffs and defendants 3 to S.A. No.854 of 1996 2 5 inherited plaint-A schedule property exclusively and half right in plaint-B schedule property. Thus plaintiffs are entitled to 4/7 share in plaint-A schedule property and 4/14 share in plaint-B schedule property. It is understood that, first defendant had created some assignment in favour of defendants 2, 6 and 7, which is not binding on the plaintiffs and the plaint schedule properties. So they prayed for partition of the plaint schedule properties and allotment of their shares with past and future profits, ignoring the documents created by the first defendant in favour of defendants 2, 6 and 7.
3. Defendants 1, 2 and 7 filed joint written statement, contending that the suit is not maintainable. Neither the plaintiffs nor defendants 3 to 5 are children of deceased Velayudhan. Said Velayudhan died as a bachelor. First defendant married Narayani as per custom prevailing in community and plaintiffs and defendants 2 to 5 were born to them in that wedlock. He admitted that plaint-A schedule property was purchased by Velayudhan and plaint-B schedule property was purchased by himself and Velayudhan jointly. After the death of Velayudhan, the entire right of Velayudhan devolved on the first defendant as his sole legal heir and thereafter he has been in possession and enjoyment of the same as absolute owner. The allegation that, he was holding the property for and on behalf of the S.A. No.854 of 1996 3 plaintiffs and defendants 3 to 5 is not correct. He sold the plaint schedule property to second defendant and second defendant sold 7 cents of property in survey No.350/A to the 7th defendant and they are now in possession of the properties. The plaintiffs never demanded for partition as claimed in the plaint. Since, the first defendant being the absolute owner of the property, he is entitled to deal the property as he likes and the document executed by him in favour of the second defendant is valid and binding on the properties and plaintiffs are not entitled to challenge the same. According to him, the income from plaint-A schedule property will be only Rs.25/- per annum and from plaint-B schedule property is only Rs.50/- per annum. The plaintiffs are not entitled to get any relief and they prayed for dismissal of the suit with compensatory cost.
4. Defendants 3 to 5 filed written statement supporting the claim of the plaintiffs and sought for partition and allotment of their share in the proportion mentioned by the plaintiffs in the plaint.
5. On the basis of the pleading, following issues were framed by the trial court for consideration:
1. Is the suit maintainable?
2. Whether plaintiff and defendants 3 to 5 are the children of Kochukunju Velayudhan as alleged?
3. Whether A schedule property is the separate property of S.A. No.854 of 1996 4 deceased Kochukunju Velayudhan. Whether the right of Kochukunju Velayudhan over B schedule properties have devolved on the 1st defendant by surveyorship?
4. Whether the documents executed by the 1st defendant in respect of the plaint properties in favour of defendants 2 & 6 are void as far as the plaintiffs are concerned?
5. What is the quantum of mesne profits derivable from the plaint properties and how much are the plaintiffs entitled to the same?
6. To what reliefs the plaintiffs are entitled to. Who is liable for costs?
6. In order to prove the case of the plaintiffs, PWs 1 to 3 were examined and Exts.A1 to A5 were marked on their side. In order to prove the case of defendants 1, 2 and 7, DWs 1 to 4 were examined and Exts.B1 to B4 were marked on their side.
7. After considering the evidence on record, the trial court originally by judgment dated, 30.06.1984 found that Velayudhan married Narayani and both Velayudhan and first defendant were living together treating Narayani as their wife and there is no evidence to show that first defendant married Narayani and plaintiffs and defendants 2 to 5 are children of Kochukunju Velayudhan born in Narayani and first defendant is not entitled to inherit the right of Velayudhan as claimed by him. The trial court originally found that, on the death of Velayudhan, his right devolved on plaintiffs and S.A. No.854 of 1996 5 defendants 2 to 5 jointly and they are entitled to get the right of Velayudhan equally and passed a preliminary decree for partition directing to divide plaint-A schedule property into 8 equal shares and allottment of four such share shall be alloted to plaintiffs and one such share each to defendants 2 to 5 and plaint-B schedule property be divided into 16 equal shares and 8 such share shall be given to first defendant and four such share shall be given to the plaintiffs and one share each be given to defendants 2 to 5 and the share of first defendant shall be allotted to the second defendant by virtue of the assignment deed executed by him in his favour. It is also held that, plaintiffs are entitled to get mesne profits for three years prior to the suit and future profit from the date of suit from the person liable to pay the same. The quantum and liability can be fixed at the time of final decree.
8. Dissatisfied with the same, defendants 1, 2 and 7 filed A.S. No.139/84 before the First Additional District Court, Mavelikkara and plaintiff filed Cross Objection against the finding that second defendant is also son of Velayudhan and allowing share to him equal to the share of plaintiffs and defendants 3 to 5 and the Additional District Judge, found that the evidence adduced by the plaintiffs is not sufficient to hold that Narayani married Velayudhan and the lower court ought to S.A. No.854 of 1996 6 have framed an issue as to who married Narayani and that also would have been tried along with other issues and the burden is on the plaintiffs to prove that, their mother Narayani married Velayudhan and as such they are entitled to inherit the right of Velayudhan in the plaint schedule property and allowed the appeal and also disposed Cross Objection filed by the plaintiffs and set aside the decree and judgment passed by the court below and remanded the case to the trial court for fresh disposal afresh after giving opportunity of the parties to adduce further evidence in the light of the observation made in the impugned judgment.
9. After remand, additional issue No.8 was framed as follows by the trial court as directed in the remand order of the first appellate court.
Addl.No. 8 Who is the legally wedded husband of deceased Narayani?
10. After remand PW4 was examined on the side of the plaintiff and DW5 was examined on the side of the contesting defendants. After considering the evidence on record, the trial court found that on the basis of evidence, plaintiff has proved that Velayudhan married Narayani and first defendant failed to prove that he married Narayani as contended by him and answered issue No.8 that, Velayudhan is the legally wedded husband of deceased Narayani.
S.A. No.854 of 1996 7
11. After arriving at such finding, the trial court came to the conclusion that, evidence on record shows that, both Velayudhan and first defendant were treating Narayani as their common wife and there is no acceptable evidence adduced to prove the paternity of either the plaintiffs or the defendants 2 to 5, and as such it is not possible to come to a definite conclusion as to who is the father of which party and held that since it was found that Narayani is the wife of Velayudhan, on his death, his entire right in the property devolved on Narayani and plaintiffs and defendants 2 to 5 being children of Narayani are entitled to succeed the right of Narayani as her legal heirs and passed a preliminary decree partition directing the plaint-A schedule property be divided into 8 equal shares and allotting 4 such share jointly to plaintiffs and 1/8 share each to defendants 2 to 5 and directed to divide plaint-B schedule property into 16 equal shares and allotment of 4 such shares jointly to the plaintiffs and 8/16 share to first defendant and 1/16 share each to defendants 2 to 5 and directed the quantum of mesne profits to be considered at the time of final decree.
12. Dissatisfied with the same, defendants 1, 2 and 7 filed A.S. No.239/90 before First Additional District Court-I, Mavelikkara, which was made over to Second Additional District Court, Mavelikkara for S.A. No.854 of 1996 8 disposal. After hearing both sides, Second Additional District Judge, confirmed the finding of the trial court that Velayudhan is the legally wedded husband of Narayani, but on the basis of the evidence available on record, and relying on Section 15 of Ezhava Act, as Velayudhan died prior to the coming into force of Hindu Succession Act, 1955, held that, plaintiffs and defendants 3 to 5 were children born to Velayudhan in Narayani and the right of Velayudhan can be succeeded only by his children in Narayani along with Narayani on his death and second defendant being a son born to Narayani, he is only entitled to get share out of the share of Narayani along with other children on her death and thereby he is entitled to get 1/8 share out of 1/8 share of Narayani in the property and passed a modified preliminary decree for partition directing the plaint-A schedule property be divided into 64 equal shares and plaintiffs and defendants 3 to 5 are entitled to get 9 such share and second defendant is entitled to get one such share and plaint-B schedule property be divided into 128 shares and plaintiffs and defendants 3 to 5 were entitled to get 9 such share each and second defendant is entitled to one such share and first defendant is entitled to 64 such share and also held that the plaintiffs are entitled to get mesne profits and the quantum and liability can be decided at the time of final decree. Dissatisfied with the same, S.A. No.854 of 1996 9 the present second appeal has been filed by the second defendant before the court below. 5th respondent died during the pendency of the appeal and appellant was recorded as his sole heir as per order in I.A.2339/2010 dated 14.09.2010. 7th respondent also died and additional respondents 9 to 11 were impleaded as his legal heirs as per Order in I.A.2338/2010 dated 9.4.2012.
13. Following substantial questions of law have been formulated on the basis of the question of law raised in the appeal memorandum:
i. Whether the decision of the courts below are in conformity with the order of remand in A.S.No.139 of 1984 namely the direction to decide as to who is the legally wedded husband of deceased Narayani?
ii. Whether on the facts and circumstances of the case the finding of the courts below that Velayudhan married Narayani, without any evidence as to the ceremony of marriage as provided in Section 5 of the Ezhava Regulation 1100 M.E. especially when the marriage is alleged to have been taken place in the year 1106 ME after the coming into force of the Ezhava Regulation? iii. Whether on the facts and circumstances of the case the evidence of PW2, 3 and 4 sufficient in the eye of law to hold that there is a legal and valid marriage between Velayudhan and Narayani according to the Ezhava Regulation of 1100 M.E? iv. Whether the appellate court is justified in holding that the plaintiffs and defendants 3 to 5 are the children of Velayudhan especially when the trial court held that on the evidence available in the case the paternity of the plaintiffs and defendants 3 to 5 S.A. No.854 of 1996 10 would not be determined?
v. Whether the decision of the appellate court granting a decree for partition of Velayudhan's property justifiable without legal proof of the legal and valid marriage between Velayudhan and Narayani and the legitimacy of plaintiffs and defendants 3 to 5?
14. Heard both sides.
15. The counsel appearing for the appellant argued that, there is no acceptable evidence adduced on the side of the plaintiff to prove that Velayudhan married as per custom. Further the evidence will go to show that the children were treating both Velayudhan and first defendant as their fathers. So it cannot be said that the plaintiff proved that Velayudhan is the legally wedded husband of Narayani and they were born to them in that relationship. Further the address of defendants 3 to 5 shown with initials will go to show that, they are treated as the children of Kesavan. Further no documentary evidence has been adduced to prove that Velayudhan was shown as father of plaintiffs and defendants 3 to 5. The lower appellate courts also went wrong in observing that there was an admission on the part of first defendant that plaintiffs and defendants 3 to 5 are the children of Velayudhan and so the lower appellate court was not justified in modifying the preliminary decree passed by the court below and confirming the finding of the trial court, that there was marriage S.A. No.854 of 1996 11 between Velayudhan and Narayani.
16. On the other hand, the counsel for respondents 1 to 4 and additional respondents submitted that when the first appellant died they wanted to record only the second appellant alone as his legal heir in the lower appellate court. Further the evidence adduced will go to show that the society was treating Velayudhan and Narayani as husband and wife and even DW2 had admitted that plaintiffs and defendants 3 to 5 were calling his father as 'valiyachan' (father's elder brother) and even DW1 had admitted that on the death of Velayudhan his right in the property will devolve on his children. So all these things will go to show that Velayudhan was the husband of Narayani and plaintiffs and defendants 3 to 5 were born to them in that wedlock and when Velayudhan became bedridden, first defendant was treating Narayani as his wife and in that relationship second defendant was born and rightly modified the decree invoking Order 41 Rule 33 of the Code of Civil Procedure and that does not call for any interference.
17. It is an admitted fact that Velayudhan and first defendant in the suit are brothers and Velayudhan is younger to first defendant. It is also an admitted fact that plaintiffs and defendants 2 to 5 were born to Narayani, and Velayudhan. First defendant Kesavan and Narayani were residing together in the same house and the children S.A. No.854 of 1996 12 were also brought up by Narayani. The case of the plaintiff in the plaint was that, Velayudhan married Narayani and in that relationship plaintiffs and defendants 3 to 5 were born and Kesavan also treating Narayani as his wife and in that relationship second defendant was born. There is no dispute regarding the fact that plaint-A schedule property was purchased by Velayudhan as per Ext.A1 document and plaint-B schedule property was obtained jointly by Velayudhan and first defendant as per Exts.A2 and A3 documents. According to the contesting defendants, namely defendants 1, 2 and 7 that, Velayudhan never married Narayani and first defendant married Narayani and plaintiffs and defendants 2 to 5 were born to them and on the death of Velayudhan, his right in the property devolved on first defendant as his sole heir and on the basis of Ext.B2 assignment deed second defendant became the owner of the property and by virtue of Ext.B3 assignment deed executed by second defendant in favour of 7th defendant and 7th defendant got some property therein.
18. Earlier on the basis of the evidence, the trial court came to the conclusion that Velayudhan married Narayani and by virtue of the presumption under Section 112 of the Evidence Act, found that defendants 2 to 5 were born to Narayani in the wedlock with Velayudhan and plaintiffs and defendants to 2 to 5 are entitled to get S.A. No.854 of 1996 13 the share of Velayudhan after his death and passed a preliminary decree accordingly. This was challenged by defendants 1, 2 and 7 by filing A.S.139/84 before the First Additional District Court, Mavelikkara and plaintiffs filed Cross Objection against the finding of the court below that second defendant is also the son born to Velayudhan in the wedlock with Narayani. The Additional District Judge, allowed the appeal, setting aside the decree and judgment passed by the trial court and remanded the case to the trial court to frame an issue as to who is the legally wedded husband of Narayani and decide the question along with other issues after giving opportunity to both the parties. According to the learned Additional District Judge, the evidence adduced is not sufficient to prove the legal marriage between Velayudhan and Narayani and on that basis dismissed the Cross Objection also as the entire questions will have to be decided afresh.
19. After remand, PW4 was examined on the side of the plaintiffs and DW5 was examined on the side of the contesting defendants. After appreciating the evidence, the trial court came to the conclusion that, Velayudhan is the legally wedded husband of Narayani and there is no evidence to prove the paternity of the children, as both Velayudhan and first defendant were treating Narayani as their common wife and on that basis found that, Narayani alone is entitled S.A. No.854 of 1996 14 to inherit the property of Velayudhan as sole legal heir and on her death, her right devolved on her all children, namely plaintiffs and defendants 2 to 5 and passed a preliminary decree accordingly. But in the appeal filed by defendants 1, 2 and 7, the appellate court confirmed the finding of the trial court on the question of marriage, but on re-appreciation of evidence found that, only plaintiffs and defendants 3 to 5 are children of Velayudhan in Narayani and second defendant was born to Narayani in the relationship with Kesavan and on the death of Velayudhan, Narayani along with plaintiffs and defendants 3 to 5 were alone to inherit the right of Velayudhan and on the death of Narayani, her share will devolve on all her children including the second defendant and accordingly passed a modified preliminary decree.
20. It is settled law that unless plaintiffs are able to prove that they are the legal heirs of Velayudhan born in the wedlock with Narayani, they are not entitled to get any share in the property. PW1 is none other than the second plaintiff and her evidence is not helpful to prove the marriage as such. PWs 2 and 3 are persons so connected with Velayudhan and they have categorically stated that Velayudhan married Narayani and plaintiffs and defendants 3 to 5 are born to them, but PW3 had stated that all the children were born to S.A. No.854 of 1996 15 Velayudhan in Narayani. PW4 was examined after remand and he had categorically stated that he knew Velayudhan very well from his childhood and Velayudhan was conducting business in coconut and coir and he used to purchase the husk from the shop conducted by his father. Further he had also stated that, marriage of Velayudhan with Narayani was conducted in the year 1106 in the month of Meenam on 16th or 17th and the marriage was conducted from Mangalassery. He had also stated that his marriage was conducted in the year 1105 Medam and he invited Velayudhan for that marriage and he was invited for the marriage by Velayudhan, accordingly he attended the marriage and after the marriage he accompanied Velayudhan and Naraynai and they came to Mundakathara house where they lived as husband and wife. He had also stated that, since the first defendant was physically challenged and weak, though he was elder to Velayudhan, Velayudhan married earlier. The fact of physical impairment of first defendant was admitted by him when he was examined by DW1. Though PW4 was cross examined at length, nothing was brought out to discredit his evidence on this aspect. Further he was aged 79 years and there is no enmity brought out for him to give any false evidence against the first defendant.
21. The first defendant was examined as DW1 and in his S.A. No.854 of 1996 16 evidence he had stated that he married Narayani 55 years ago and he brought her to Mundakathara house and thereafter started residing together as husband and wife. But in the cross examination he had admitted that he did not know the date of marriage, month or year of marriage. He had also admitted that Velayudhan had admitted plaintiffs and defendants 3 to 5 in the school. He had also admitted that, the person shown as Velayudhan in Ext.A4 school admission extract of PW1 is none other than his brother Velayudhan, where Velayudhan was shown as 'father' of PW1.
22. DW2 is none other than the second defendant himself and he had also no knowledge about the marriage, but he had admitted in his evidence that plaintiffs and defendants 3 to 5 used to call his father as 'valiyachan'. If really Kesavan was the father as claimed by him, there was no necessity for them to call him as 'valiyachan' instead of 'achan'. That probabilises the case of the plaintiffs that, plaintiffs and defendants 3 to 5 are the children born to Velayudhan in Narayani.
23. DW3 was examined on the side of the defendant to prove that she attended the marriage of the first defendant with Narayani and that marriage was conducted by her father and mother. But she had stated that she did not know the date, month or year of the marriage and she had also stated that she was studying in second S.A. No.854 of 1996 17 standard at that time and if that be the case, she will be only 7 or 8 year old at that time. DW1 is aged 71 years at the time of his examination and this witness was aged 70 years. According to DW1, he married Naraynai 55 years ago and if that be the case, he will be aged 15 or 16 years at the time of marriage. Further when a question was put to her in the cross examination, whether Velayudhan had any children, she had stated that, that has to be asked to his wife. That shows that, Velayudhan had a wife and he was not a bachelor as claimed by first defendant. DW4 was examined to prove the marriage between first defendant and Narayani. He claimed to be relative of Narayani and according to him, Narayani is his mother's sister's daughter. But he had stated that he did not know the name of Narayani's mother or their residence. So the court below was perfectly justified in not relying the evidence of DW3 and DW4 to prove the marriage of Narayani with Kesavan.
24. After remand, DW5 was examined on the side of contesting defendants to prove the marriage and according to him he had attended the marriage of Narayani with Kesavan, but in the cross examination he had admitted that he belongs to 'Thandan' community and Velayudhan and Kesavan belong to 'Ezhava' community, and during that period untouchability was prevalent and 'Thandan' S.A. No.854 of 1996 18 community people were not allowed to enter the house of 'Ezhava' community people and he had also admitted that the marriage was conducted inside the house. If that be the case, there was no possibility of this witness being invited for the marriage and his evidence regarding marriage cannot be accepted and rightly rejected by the courts below. He had also admitted in his evidence that, plaintiffs and defendants 3 to 5 were calling Velayudhan as father and first defendant Kesavan as paternal uncle (valiyachan). That also shows that Velayudhan married Narayani as per custom and plaintiffs and defendants 3 to 5 were born to them in that wedlock.
25. It is true that none of the witnesses have stated the ceremonies of marriage. Even the witnesses examined on the side of the first defendant also did not state what is the rituals conducted in the performance of the marriage. But the evidence shows that Narayani and Velayudhan were married and they lived as husband and wife in the same house for long time and society accepted them as husband and wife and children were also born to them in that wedlock. So under such circumstances, the trial court was perfectly justified in coming to the conclusion that Velayudhan is the legally wedded husband of Narayani and the appellate court on re-appreciation of evidence rightly confirmed that finding and also rightly came to the S.A. No.854 of 1996 19 conclusion that plaintiffs and defendants 3 to 5 are children born to Narayani in Velayudhana and second defendant was born to Narayani in Kesavan while he had relationship with her when Velayudhan was completely bedridden for two years prior to his death and rightly came to the conclusion that on the death of Velayudhan his rights in the plaint schedule property devolved on Narayani and plaintiffs and defendants 3 to 5 as his legal heirs and on the death of Narayani, her 1/8 share in the property devolved on her all children namely plaintiffs 2 to 5 and rightly modified the share of plaintiffs and defendants 2 to 5 accordingly.
26. Further under Order 41 Rule 33 of the Code of Civil Procedure, the appellate court has got power to modify the decree in such a manner as to how it ought to have been passed by the trial court even without a cross objection, if all the parties are available on record and after hearing them. In this case, the lower appellate court had while confirming the finding of the trial court that the Narayani is the legally wedded wife of Velayudhan, but reversed the finding regarding the calculation of share and devolution of the property on the death of Velayudhan and passed a modified preliminary decree applying Section 15 of the Ezhava Act as Velayudhan died prior to coming into force of Hindu Succession Act, 1955 and parties are S.A. No.854 of 1996 20 Ezhavas and governed by the above said Act. So this court do not find any reason to interfere with concurrent finding of the trial court and the first appellate court that Narayani is the legally wedded wife of Velayudhan and modified preliminary decree passed by the appellate court, holding that, plaintiffs and defendants 3 to 5 are children of Velayudhan in Narayani and second defendant is the son of Narayani in first defendant Kesavan and accordingly directed the plaint-A schedule property is divided into 64 shares and allotment of 9 such share each to plaintiffs and defendants 3 to 5 and one such share to second defendant and dividing plaint-B schedule property into 128 shares and allotment of 9 such share each to plaintiffs and defendants 3 to 5 and one such share to the second defendant and 64 such share to the first defendant. Since first defendant had assigned his share to his son second defendant, the share alloted to first defendant in plaint-B schedule be allotted conveniently to the share allotted to the second defendant and the 7th defendant, who is an assignee of second defendant in respect of the portion of the property be allotted property from the share allotted to defendants 1 and 2 from plaint-B schedule property in equity as far as possible. The parties are at liberty to pay necessary court fee for separate allotment of their shares, if not already paid. The quantum of mesne profit shall be decided at the time S.A. No.854 of 1996 21 of final decree as admittedly second defendant is in possession of the property and he is liable to pay mesne profit to the plaintiffs and defendants 3 to 5. So there is no substantial question of law arisen for consideration and the appeal lacks merits and the same is hereby dismissed with above observation and direction.
So the second appeal fails and the same is hereby dismissed with above direction and observation to be carried out at the time of final decree. Considering the circumstances of the case, parties are directed to bear their respective costs in the appeal. Interim stay if any granted is hereby vacated. All interim applications are dismissed. The Registry is directed to communicate this judgment to the concerned court, immediately.
Sd/-
K. RAMAKRISHNAN, JUDGE.
//True Copy// P.A. to Judge ss