Karnataka High Court
Smt Lydia Cutinha @ Priya vs I N Ganapathi S/O Late Nanjappa on 23 August, 2012
Author: K.Bhakthavatsala
Bench: K. Bhakthavatsala
RFA Nos.508/2006 C/W 509/2006
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 23RD DAY OF AUGUST 2012
BEFORE
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA
AND
REGULAR FIRST APPEAL NO.508/2006 (DEC)
C/W
REGULAR FIRST APPEAL NO.509/2006 (DEC)
BETWEEN
RFA NO.508/2006
Smt. Lydia Cutinha @ Priya,
Age: 50 years,
W/o late I G Nanjappa,
No.12, 'C' Block,
Vijayanagar Police Quarters,
Bangalore-40. Appellant
(By Sri Sriharsha R Londhe, Adv., for appellant)
AND
1. I N Ganapathi,
S/o late Nanjappa,
Age: 77 years,
RFA Nos.508/2006 C/W 509/2006
2
Bellur Village,
Virajpet Taluk,
Coorg District-571 418.
2. I G Ravindra,
S/o I N Ganapathi,
Major,
R/at No.12/1, 1st Floor,
Usha Mansions,
8th Cross,
Malleshwaram,
Bangalore-3.
3. I G Kashiappa,
S/o I N Ganapathy,
Major.
4. I G Uthappa,
S/o I N Ganapathi,
Major.
5. I G Vishu,
S/o I N Ganapathy,
Major.
6. I G Parvathy,
D/o I N Ganapathy,
Major.
Respondents 3 to 6 are residing at
Bellur, Virajpet Taluk,
Kodagu District-571 418.
7. The State of Karnataka,
By its Secretary,
RFA Nos.508/2006 C/W 509/2006
3
Department of Home,
Vidhana Soudha,
Bangalore-1.
8. The Commissioner of Police,
Infantry Road,
Bangalore-1.
9. Smt. I G Susheela,
D/o I N Ganapathy,
Age: 45 years,
Boikeri Post,
Virajpet Taluk,
Kodagu District.
10. Smt. I G Sheela,
D/o I N Ganapathy,
Hudikery Village & Post,
Virajpet Taluk,
Kodagu District-571 249. Respondents
(By Sri T P Muthanna, Adv., for R-1 to 6, 9 and 10)
(By Sri S B Shahapur, Addl. GA, for R-7 and 8)
RFA NO.509/2006
BETWEEN
Smt. Lydia Cutinha @ Priya,
Age: 50 years,
W/o late I G Nanjappa,
No.12, 'C' Block,
Vijayanagar Police Quarters,
Bangalore-40. Appellant
(By Sri Sriharsha R. Londhe, Adv., for appellant)
RFA Nos.508/2006 C/W 509/2006
4
AND
1. I N Ganapathi,
S/o late Nanjappa,
Bellur Village,
Virajpet Taluk,
Kodagu District-571 418.
2. Life Insurance Corporation of
India,
Civil Station-East,
Mahatma Gandhi Road,
Bangalore-560 001. Respondents
(By Sri T P Muthanna, Adv., for R-1)
(By Sri D Ashwathappa, Adv., for R-2)
---
Regular First Appeal No.508/2006 is filed under
Section 96 of the Code of Civil Procedure, against the
judgment and decree dated 7.11.2005 in O S
No.5712/1990 on the file of I Addl. City Civil and Sessions
Judge, Bangalore City (CCH No.2), decreeing the Suit for
declaration and permanent injunction.
Regular First Appeal No.509/2006 is filed under
Section 96 r/w Order 41 of the Code of Civil Procedure,
against the judgment and decree dated 7.11.2005 made in
O S No.5157/1996 on the file of I Addl. City Civil and
RFA Nos.508/2006 C/W 509/2006
5
Sessions Judge, Bangalore City (CCH No.2), dismissing the
Suit for declaration and permanent injunction.
These Appeals coming on for hearing this day, the
Court delivered the following:
JUDGMENT
These two Appeals have been filed by plaintiff in O S No.5157/1986 and defendant No.1 in O S No.5712/1990. The trial Court dismissed the Suit in O S No.5157/1986; whereas the Suit in O S No.5712/1990 filed by the father, brothers and one sister of the deceased-I.G.Nanjappa was decreed holding that defendant No.1 is not the legal heir of I G Nanjappa and not entitled to succeed to any share. The trial Court further decreed that the plaintiffs and defendant Nos.4 and 5 in O S No.5712/1990 are the legal representatives of the deceased-I G Nanjappa and entitled to succeed to his estate. The trial Court directed RFA Nos.508/2006 C/W 509/2006 6 defendant Nos.2 and 3 viz., the State of Karnataka and Commissioner of Police (defendant Nos.2 and 3 in O S No.5712/1990) to pay the amount payable to the estate of I G Nanjappa to the plaintiffs and defendant Nos.4 and 5 in O S No.5712/1990. Keeping in view that these two Appeals are directed against common judgment and decree, I have heard common arguments and proceeding to dispose off these two Appeals by this common judgment.
2. For the purpose of convenience and better understanding, 'the appellant' is hereinafter referred to as 'the wife of the deceased (Nanjappa) and 'the plaintiffs' in O S No.5712/1990 as 'rival claimants'.
3. It is the case of the wife that her marriage was performed on 7.4.1986 with the I G Nanjappa on 7.4.1986 at Moodabidiri, Dakshina Kannada, in accordance with RFA Nos.508/2006 C/W 509/2006 7 Hindu rites and customs; that she was a Catholic Christian by birth and she got herself converted to Hindu religion; she has produced a letter dated 21.4.1986 written by the deceased-Nanjapa to her; that her husband, who was working as a Sub-Inspector of Police, Karnataka State Police Department, died intestate on 9.7.1986 leaving behind her as the sole legal heir to succeed to his estate. She has obtained a death certificate of her deceased husband from the Corporation of City of Bangalore and survivor certificate dated 13.9.1986 issued by the Tahsildar of Bangalore South Taluk and approached the Life Insurance Corporation of India praying to release the sum of `25,000/- assured under the LIC policy bearing No.G39992179 of her husband, as her father-in-law was the nominee, she was directed to obtain orders from the Court. She has pleaded that subsequent to the death of her husband-I G Nanjappa, she was appointed as a woman Police Constable on compassionate ground by the RFA Nos.508/2006 C/W 509/2006 8 Commissioner of Police, Bangalore, and she was working as such. She filed a Suit for declaration and permanent injunction against the rival claimants viz., father-in-law, brothers and sisters of the deceased in her Suit. Defendant No.1/father-in-law entered appearance and filed written statement denying the averments of the plaint. Defendant No.2/LIC filed written statement admitting that the deceased-I G Nanjappa had taken life insurance policy for a sum of `25,000/- and defendant No.1/father was nominated to receive the money in the event of his death and the money has to be paid to defendant No.1 unless nomination is cancelled by competent Court of Law and prayed for disposal of the Suit as against defendant No.2/Life Insurance Company. On the other hand, rival claimants (the father, brothers and sisters of the deceased) filed a Suit against the wife, State of Karnataka and Commissioner of Police. Later on, the other sisters of the deceased were added as defendant Nos.4 and 5 in O S No.5712/1990. The rival claimants filed written statement RFA Nos.508/2006 C/W 509/2006 9 denying the averments of the plaint in O S No.5157/1986. Following three issues were framed in O S No.5157/1986:
"1. Whether the plaintiff proves that she is the only legal representative entitled to the amount payable under the Life Insurance Police No.G39992179 held in the name of late Sri I G Nanjappa ?
2. Whether the plaintiff is entitled for permanent injunction restraining the 1st defendant from realising the said amount under LIC Policy No.G 39992179 ?"
3. What relief ? What decree ?
Following issues were framed in O S No.5712/1990:
"1. Whether plaintiff No.1 proves that I G Nanjappa is his son ?
2. Whether plaintiffs 2 to 6 prove that RFA Nos.508/2006 C/W 509/2006 10 deceased I G Nanjappa was their brother ?
3. Whether plaintiffs prove that they along with defendants 4 and 5 are L.Rs. Of deceased I G Nanjappa ?
4. Whether defendant No.1 proves that she has married I G Nanjappa as per Hindu Custom after converting herself in to Hinduism ?
5. What Decree or Order ?"
4. Both the Suites were clubbed and common evidence was recorded. In support of the case of the wife of the deceased, she got herself examined as P.W1 besides examining S Nagaraju - an official from the Police Department as P.W2. He produced certain documents. P.W3/K Sadananda Bhat, a priest, was examined to prove her marriage with the deceased and got marked Exs.P1 to P11. The rival claimants neither stepped into the witness box nor examined any witness. They have not got marked RFA Nos.508/2006 C/W 509/2006 11 any documents. The trial Court, after hearing arguments, perusing evidence and material on record, dismissed the Suit of the wife; whereas decreed the Suit filed by the rival claimants. This is impugned in these two Appeals.
5. Learned Counsel for the appellant/wife submits that though there is no rebuttal evidence and without considering that the service benefits of the deceased were paid to the wife and she was also appointed as women Police Constable on compassionate ground; drawing pension as the wife of the deceased-I G Nanjappa, erred in declaring that the appellant/plaintiff is not the wife of the deceased I G Nanjappa. He further submits that since the plaintiff/wife is the only Class-I legal heir of the deceased and though her father-in-law was nominated as nominee prior to her marriage, she is entitled to claim the amount from LIC. He relies upon the following decisions on the point of presumption factum of marriage and man and woman living together as husband and wife for a long time:
RFA Nos.508/2006 C/W 509/2006 12
(i) ILR 1981(1) KAR 78 (SMT.
PARAMESWARI BAI, BANGALORE Vs.
MUTHOJIRAO SCINDIA, BANGALORE);
(ii) AIR 2006 BOMBAY 94 (SMT.
MADHAVI RAMESH DUDANI Vs. RAMESH
K DUDANI); and
(iii) AIR 1985 SC 765 (SUMITRA DEVI
Vs. BHIKAN CHOUDHARY).
6. Learned Counsel for the rival claimants submits that the plaintiff/wife failed to prove her marriage with deceased and merely because she has obtained survival certificate and that she was appointed as a woman Constable on compassionate ground and received service benefits of the deceased and also drawing pension as a wife of the deceased, are not sufficient to hold that the plaintiff/appellant is the legally wedded wife of the deceased. He submits that the trial Court, after proper RFA Nos.508/2006 C/W 509/2006 13 appreciation of oral and documentary evidence, rightly dismissed the Suit of the plaintiff and there is no illegality or infirmity in the impugned judgment and decree.
7. In the light of the arguments addressed by the learned Counsel for the parties, the only point that arises for my consideration is:
Whether the impugned
judgment and decree are sustainable
in the eye of law ?
8. My answer to the above point is in the negative for the following reasons:
At the very outset, it must be mentioned that the trial Court erred in simply brushing aside the contention of the plaintiff/wife that she has been appointed as a woman Police Constable on compassionate ground; also received RFA Nos.508/2006 C/W 509/2006 14 service benefits and receiving pension as a wife of the deceased. P.W3 has deposed that he performed marriage of the plaintiff with the deceased-I G Nanjappa. Ex.P1 is the marriage invitation card. The observation of the trial Court that though 25 to 50 persons attended the marriage, she did not mention the names of the persons and therefore rejecting the evidence of P.Ws.1 and 3 is not correct. Ex.P1/marriage invitation card supports the case of the plaintiff. Further, the wife of the deceased has produced the original LIC bond (Ex.P4) though her father- in-law was nominee. If she was nothing to do with the deceased-I G Nanjappa, how can she produce the original LIC policy bond ? In my view, the impugned judgment and decree are not sustainable in the eye of law. The trial Court erred in dismissing the Suit in O S No.5157/1986 and allowing the counter suit in O S No.5712/1990. Since the rival claimants are Class-II heirs, they are not entitled to claim any amount payable towards the estate of the deceased. The plaintiff/wife being the sole Class-I heir, is RFA Nos.508/2006 C/W 509/2006 15 entitled to receive all the service benefits including the amount payable under the LIC policy. Accordingly, the point raised for consideration is answered in favour of the plaintiff/wife.
9. In the result, I pass the following order:
(i) Both the Appeals are allowed;
(ii) Impugned judgment and decree
dated 7.11.2005 made in O S
Nos.5157/1986 and 5712/1990 on the file of I Addl. City Civil Judge at Bangalore City, are set aside. Consequently, the Suit in O S No.5157/1986 is decreed declaring that the plaintiff is entitled to receive the amount payable under the LIC policy bearing No.G39992179 held in the name of I G Nanjappa as wife of the deceased. The defendant No.1 (father of RFA Nos.508/2006 C/W 509/2006 16 I G Nanjappa) is restrained from receiving the amount under the above-said LIC policy;
(iii) The defendant No.2/LIC is directed to pay the entire amount payable under the LIC policy to the plaintiff immediately;
(iv) The Suit in O S No.5712/1990 fails and the same is hereby dismissed;
(v) Return Ex.P4 to the plaintiff/wife so as to claim the amount from LIC;
(vi) Parties are directed to bear their own costs.
Sd/-
Judge Bjs