Madras High Court
G. Narayanan And Ors. vs R.N. Rajagopalan And Ors. on 27 October, 1986
Equivalent citations: AIR1987MAD75, (1987)IMLJ417, AIR 1987 MADRAS 75, (1987) 100 MADLW 25
JUDGMENT
1. Defendants 1 and 3 and the legal representatives of the deceased second defendant in O.S. No. 105 of 1970, District Munsifs Court, Ambasamudram, are the appellants in this second appeal. That suit was instituted by respondents 1 and 2 herein for a declaration that the first appellant herein is entitled only to a life estate in respect of the suit properties and that the various alienations in favour of the deceased second defendant, the third appellant and respondents 3 to 5 herein would not enure beyond the lifetime of the first appellant.
2. The suit properties belonged to one Subbier, who had two wives. Through his first wife, Meenakshi Ammal, he had a daughter Ramalakshmi Ammal, the third appellant herein. Ramalakshmi Ammal's husband was one Gopala Iyer. They had two sons, namely, Narayanan alias Lakshminarayana Meenakshisundaram Iyer, the first appellant herein and Mahadeva Iyer, the deceased second defendant in the suit. Respondents 1 and 2 are the sons of the first appellant. Through his second wife Krishnammal Subbier had four daughters and they are concerned with the dispute in this second appeal. Subbier, who admittedly owned the suit properties, executed a registered Will on 6-12-1921 and subsequently, died in 1928. Under that Will, the testator bequeathed the suit properties in favour of his grandson, the first appellant herein, and his heirs to be enjoyed by them from generation to generation without powers of alienation and directed that they should feed Brahmins on 'Thuvadasi' days.
According to the case of respondents 1 and 2, that bequest under the Will of Subbier in favour of the first appellant herein purported to create successive life interests on his heirs indefinitely and the imposition of a restraint on alienation amounting to tying up of the properties in perpetuity after the lifetime of the first appellant would be void and inoperative as offending the rule against perpetuities and that the life interest in the properties in favour of the first appellant would be valid, but on his death, his heirs, namely respondents 1 and 2 would be entitled to the properties free from the fetters of alienation. Respondents 1 and 2 also claimed that they are entitled absolutely to the remainder in the properties and that the sale by the first appellant and his deceased brother Mahadeva Iyer to the third respondent herein on 9-8-1950 and the entering into of a partition on 26-8-1950 dividing the properties amongst appellants 1 and 3 herein and the deceased second appellant would be inoperative and invalid and would not affect their rights.
Further to the partition dated 26-8-1950 and the allotment of the properties there under, the deceased second appellant sold certain items of properties which fell to his share to the fourth respondent herein on 20-2-1963, while the third appellant herein likewise sold the properties which fell to her share on 23-2-1968, in favour of the fifth respondent herein. Respondents 1 and 2 characterised these alienations as well as the partition as void and inoperative transactions, as the first appellant himself was entitled only to a life interest and the alienations would not enure beyond the lifetime of the first appellant. It was under the aforesaid circumstances that respondents 1 and 2 instituted the suit praying for the reliefs set out earlier.
3. Appellants 1 and 3 and the deceased second appellant in their written statement pleaded that respondents 1 and 2 have no interest whatever in the suit properties and that they did not have any cause of action to institute the suit. The interpretation put upon the recitals in the Will of Subbier dt. 6-12-1921 by respondents 1 and 2 was characterised as unsustainable. According to them, the first appellant secured an absolute interest in respect of the suit properties under the Will and therefore, neither respondents 1 and 2 nor the other heirs of the first appellant obtained any interest in the properties under the Will. Appellants 1 and 3 and the deceased second appellant also questioned the right of respondents 1and 2 to challenge the validity of the transaction of partition as well as sales referred to earlier. The third appellant was stated to have lent some moneys to the first appellant and thus claimed that she became an alienee of a portion of the property got by the first appellant under the bequest. The partition deed was also stated to have been brought about only for that purpose.
4. The fourth respondent in his written statement contended that on a proper construction of the terms of the Will, the first appellant got an absolute interest and, therefore, the partition as well as the subsequent sales by appellants 1 and 3 and the deceased second appellant were all valid and beyond question and that he was a bona fide purchaser for valuable consideration. Respondents 3 and 5 remained ex parte.
5. Before the trial Court, on behalf of respondents 1 and 2, Exhibits A-1 to A-10 were marked in evidence. while on behalf of the appellants, no documentary evidence was let in. There was also no oral evidence on both sides. On a construction of the recitals in the Will of Subbier, a registration copy of which is marked as Exhibit A-1, the learned Additional District Munsif, Ambasamudram, concluded that the testator had transferred all his interest in the suit properties to the first appellant hereinafter his lifetime and that the restraint imposed on alienation of the properties by the first appellant was void and, therefore, the partition as well as the sale deeds would be valid and binding. On those conclusions, the suit was dismissed. Aggrieved by that, respondents 1 and 2 herein preferred an appeal in A.S. No. 50 of 1974, Sub Court, Tirunelveli.
The learned Subordinate Judge, on a construction of the Will, found that there was no absolute grant in favour of the first appellant so that the clause relating to restraint on alienation deserved to be rejected on the ground of repugnancy, but that the first' appellant was conferred only a heritable interest without powers of alienation and as respondents 1 and 2 were not in existence when the testator died in 1928, the life interest in favour of the first appellant alone took effect and respondents 1 and 2, as his heirs, acquired an interest in the suit properties after the lifetime of the first appellant and, therefore, the transactions of partition and sales and other alienations would not be binding upon respondents 1 and 2, who became entitled to succeed to the properties after the lifetime of the first appellant as his heirs. On those conclusions, the lower Appellate Court allowed the appeal granting a decree in favour of respondents 1 and 2 as prayed for by them. It is the correctness of this that is challenged in this second appeal. During the pendency of the second appeal, the second appellant (the second defendant in the suit) died and his legal representatives have been brought on record as appellants 4 to 9 as per order dt. 7-11-1980 in C.M.P. Nos. 5052 to 5054 of 1980.
6. In support of this second appeal, learned counsel for the appellants referred to the recitals in Exhibit A. 1 and contended that by employing the words (Matters in vernacular omitted. -Ed.) the testator had bequeathed an absolute interest in the first schedule to the Will, corresponding to the suit properties, in favour of the first appellant herein and that the subsequent clause imposing on the first appellant a restraint on dealing with the properties obliging the tying up of the properties in perpetuity would be void as being repugnant to the conferment of an absolute interest under the earlier clause. Several decisions were also relied upon in this connection. On the other hand, learned counsel for respondents 1 and 2 contended that on a reading of the Will Exhibit A- 1 as a whole, the testator merely referred to the creation of some interest in favour of the first appellant herein by the use of the expression, (Matter in vernacular omitted. -Ed.) but the content or amplitude of that interest was set out only in the later clause and, therefore the interest given in the suit properties under the Will in favour of the first appellant has to be gathered only from the later clause and this clause cannot be considered to be a repugnant one to an earlier clause conferring an absolute interest, as there was no Such conferment of absolute interest at all under the earlier clause.
Learned counsel further submitted that the testator himself was aware of the difference between the nature of interest conferred by him on the legatees in respect of properties in Schedules 1 and 2 thereunder as could be seen from the difference in the language employed with reference to the two schedules and pointed out that with reference to the first schedule properties, the testator intended that the properties should be taken by the first appellant for his lifetime and later by his heirs also for their lifetime so that the property was preserved in tact for the purpose of performing some charity and that such a provision in so far as respondents 1 and 2 are concerned would not take effect as they were not in existence on the date of death of the testator in 1928 and that the interest conferred under the Will on the first appellant would, therefore, be at best only a life interest and no more. Strong reliance in this connection was placed upon the decision of the Supreme Court reported in Bajrang Bahadur Singh v. Bakhtraj Kuer, . The further submission of the learned counsel for the respondents was that the first appellant himself was entitled only to a life interest and, therefore, the partition and the subsequent alienations would not in any manner affect the vested remainder of respondents 1 and 2.
7. In order to appreciate the contentions thus raised, it is first necessary to refer to the relevant clauses in the Will Exhibit A- 1 dt. 6-12-1921 executed by Subbier. They are as under :
(Matter in vernacular omitted. -Ed.) In para 1 of the recitals in the Will above extracted, the testator sets out how he came to acquire the properties dealt with under the Will under two deeds of gift from his father-in-law and mother-in-law and how he had by his own exertions acquired other properties are proceeds to dispose of those properties. By the next clause, the testator purports to deal with the properties in Schedules 1 and 2 appended to the Will. In so far as the first schedule properties obtained by the testator by gifts in his favour are concerned, the testator purports to dispose them of in favour of his grandson, the first appellant herein. Similarly, with reference to the self-acquired properties of the testator, the testator purports to dispose them of in favour of his second wife Krishnammal. The nature and amplitude of the disposition in favour of the first appellant as well as Krishnammal would depend upon the recitals in the Will.
The testator has stated that (Matter in vernacular omitted. -Ed.) From the use of the expression (Matters in vernacular omitted. - Ed.) with reference to first schedule properties in favour of the first appellant, learned counsel for the appellants would say that an absolute interest in the first schedule properties had been conferred on the first appellant. On the other hand, according to the learned counsel for respondents 1 and 2, that clause by itself cannot be construed as conferring an absolute interest in the first schedule properties in favour of the first appellant, but as best the use of the expression (Matters in vernacular omitted. - Ed.) can be taken to confer some rights or impose obligations on the property with no indication whatever regarding the nature or the amplitude of the interest so conferred, and that could be gathered with reference to Schedules 1 and 2 only from the subsequent clauses and, therefore, (Matters in vernacular omitted.-Ed.) would not amount to conferment of an absolute interest on the first appellant.
The clause already referred to does not in any manner set out either the nature of the interest conferred in Schedules 1 and 2 in favour of the first appellant and the second wife Krishnammal, but merely refers to subjecting those items of properties to some rights after the lifetime of the testator. The words (Matters in vernacular omitted. -Ed.) cannot be taken to have the effect of conferring an absolute interest in Schedules 1 and 2. Those words can at best mean that the testator intended to burden or subject Schedules 1 and 2 with rights in favour of the first appellant and Krishnammal. There is no indication in that clause regarding the nature or the amplitude of the rights so conferred. Merely because the testator had thought fit to subject the properties in Schedules 1 and 2 to certain rights in favour of the first appellant and Krishnammal it cannot be assumed that those rights were in the nature of full and absolute rights in those schedules and not any other.
The normal and ordinary meaning of the expression, (Matter in vernacular omitted. - Ed.) as stated in several Tamil dictionaries is "to be bound", "to be responsible", "to be obligated" to construe the Will in the manner suggested by the learned counsel for the appellants would be to ignore the two other following clauses already set out. Under Cl. 3 of the clauses extracted above, the testator clearly sets out the nature of the interest conferred on the first appellant and his heirs and the condition subject to which the first schedule properties have to be taken by them. In the clause next following, while dealing with the second schedule properties in favour of Krishnammal, the testator has also clearly mentioned the nature of the interest to be taken by her in those properties. Thus, on a reading of the Will as a whole, it is clear that under Cl. 2 referred to earlier, the testator had merely referred to the creation of rights in the properties in Schedules 1 and 2 in favour of the first appellant and Krishnammal and by Cls. 3 and 4 he had clearly set out the nature of the interest which he had conferred on them with reference to those two schedules.
While under Cl. 2 there is no reference whatever to the nature of the right or interest created in respect of Schedules 1 and 2, Cls. 3 and 4 alone set out the interest conferred on the legatees under those bequests. The interest conferred upon the first appellant in so far as the first schedule is concerned is clearly set out in Cl. 3 of the Will. Likewise, the interest conferred upon Krishnammal in respect of the second schedule is stated in Cl. 4 of the Will referred to already. It is significant that the testator was fully aware of the difference in the nature of the interest conferred with reference to Schedules 1 and 2. In so far as second schedule properties are concerned, the testator had conferred an absolute interest in favour of Krishnammal and he had used the expression, (Matters in vernacular omitted. -Ed.) Thus, this is a case where the testator himself was aware of the difference between an absolute interest and other kinds of interest and had deliberately chosen to refrain from mentioning the nature of interest conferred under Cl. 2 referred to earlier. This would also reenforce the conclusion that under Cl. 2 the testator had merely expressed his desire to subject or burden schedules 1 and 2 with some rights in favour of the first appellant as well as Krishnammal, but the nature of interest so conferred was only what was, provided for later by Cls. 3 and 4.
It would also be useful in this connection to refer to the decision in Ramkishorelal v. Kamalanarayan, where it has been pointed out that only in cases where an earlier disposition of absolute title is made which is sought to be cut down by the later clause or direction, the later direction can be regarded as an unsuccessful attempt to restrict the absolute title already given. It is also further pointed out that an attempt should always be made to read the two parts of the document harmoniously and only when that is not possible. namely, where an absolute title is given in clear and unambiguous terms and the later provisions trench on the same, that the later provisions have to be held to be void. As pointed out earlier, such is not the case here, as the interest is created only by Cl. 3 of the Will referred to above and not Cl. 2 and there is, therefore, no question of the conferment of an absolute interest being curtailed by later restrictions upon that interest.
Thus, on a conjoint reading of all the four clauses and construing them, the conclusion is irresistible that under Cl. 2 of the Will, the testator intended to confer an absolute interest in respect of first schedule properties in favour of the first appellant herein, but that whatever interest was intended to be conferred on him under the Will was clearly expressed in Cl. 3 thereunder. The major premises for the submission of the learned counsel for the appellants that under Cl. 2 an absolute interest had been conferred in the first schedule properties in favour of the first appellant and the subsequent clause curtailing that interest is void has, therefore, no basis. It is, therefore, not possible to countenance the contention that Cl. 3 of the Will cuts down an absolute interest conferred under Cl. 2 and to that extent, it is either inconsistent or repugnant and should, therefore, be ignored.
8. In so far as the bequest regarding the first schedule properties in favour of the first appellant is concerned, the testator has provided that the first appellant and his heirs should from generation to generation enjoy the properties without in any manner encumbering them and perform the charity, of feeding the Brahmins on 'Thuvadasi' days with the income therefrom. The interest thus conferred on the first appellant with reference to the first schedule properties is only a life interest. Cl. 3 of the Will creates not only a life interest in favour of the first appellant but also a series of successive life interests in favour of the heirs of the first appellant. No such valid successive life interest can be created in favour of persons in existence and unborn persons. But when there is a gift to a class of persons some of whom are in existence and others are not, such a gift will be valid and take effect with regard to persons in existence at the time of the testator's death and invalid regarding others, but it does not fail wholly and totally.
The first appellant was undoubtedly alive when the testator died in 1928 and, therefore, the life interest in respect of the first schedule properties conferred in his favour under the Will Exhibit A-1 would undoubtedly take effect. But as regards respondents 1 and 2 they were not in existence on the date when the will under Exhibit A-1 took effect, for it is seen from the plaint that they were born in 1945 and 1947 respectively, while the will had come into effect in 1928, on the death of the testator. The creation of successive life estates and (that) too in favour of persons not in existence is not permissible in law and the life estate so created in favour of persons in existence and those not in existence would take effect with reference to those in existence at the time of the death of the testator and invalid as to the rest. This is clearly laid down by the Supreme Court in Bajrang Bahadur Singh v. Bakhtraj Kuer, .
In view of this, it follows that the life estate conferred in favour of the first appellant under the Will Exhibit A-1 with reference to the first schedule properties thereunder alone is valid and not the subsequent life estates in favour of his heirs, who were not in existence on the date when the testator died. It also follows that the successive life estates in favour of the heirs of the first appellant or the restrictions regarding the alienations imposed under Cl. 3 of the Will would not be binding upon respondents 1 and 2. The first appellant under Exhibit A- 1 secured only a life interest in the first schedule properties (the suit properties) and the remainder vested in respondents 1 and 2 free from the restrictions imposed on the nature of the estate and the power of dealing with the property. That would mean that any dealing by the first appellant regarding the suit properties would not enure beyond his lifetime. Respondents 1 and 2 are, therefore, entitled to succeed to the properties after the lifetime of the first appellant and the transactions of partition and other alienations entered into by, the first appellant would not, therefore, be binding upon respondents 1 and 2.
9. Consequently, the lower appellate Court was quite correct in having granted a decree in favour of respondents 1 and 2 as prayed for by them. The second appeal is, therefore, dismissed with costs of respondents 1 and 2.
10. Appeal dismissed.