Madhya Pradesh High Court
Heera Lal vs Smt.Tijia Bai & Ors on 18 August, 2011
1
S.A. No. 920/1997
HIGH COURT OF MADHYA PRADESH: JABALPUR
SINGLE BENCH:
HON. SHRI JUSTICE A.K. SHRIVASTAVA
SECOND APPEAL NO. 920/1997
....APPELLANT: Heera Lal, aged about 75 years son
of Shri Ram Ratan, Resident of
village Bamhangaon Kalan, Tehsil &
District Hoshangabad, M.P.
-Versus-
....RESPONDENTS: 1. Smt. Tijiabai (since deceased)
now by LRs:
(a) Ravi Shankar Dubey son of Late
Tijiya Bai, aged about 75 years,
R/o Village Samon, Dist.
Hoshangabad (M.P.)
(b) Veerendra Dubey son of Late
Tijiya Bai, aged about 60 years,
R/o Village Samon, Dist.
Hoshangabad (M.P.)
(c) Bhupendra Dubey son of Late
Tijiya Bai, aged about 62 years,
R/o Village Samon, Dist.
Hoshangabad (M.P.)
(d) Harendra Dubey son of Late
Tijiya Bai, aged about 50 years,
R/o Village Samon, Dist.
Hoshangabad (M.P.)
(e) Rajendra Dubey son of Late
Tijiya Bai, aged about 58 years,
R/o Village Samon, Dist.
Hoshangabad (M.P.)
(f) Smt. Malti daughter of Late Tijiya
Bai, aged about 40 years, R/o
Surajganj, Itarsi, Tahsil Itarsi,
Dist. Hoshangabad (M.P.)
2. Smt. Dipiyabai (since decease)
now by LRs:
2
S.A. No. 920/1997
a) Subhash Dubey, aged 62 years,
s/o Dipya Bai, R/o Beema Kunj,
Kolar Road, Bhopal (M.P.)
b) Shiv Narayan Dubey, aged about
64 years, s/o Dipya Bai, R/o
Infront of Barkatullah University,
Bhopal (M.P.)
c) Sunil Dubey, aged 58 years, s/o
Dipya Bai, R/o B-Sector, Quarter
No.311, Sarvadharam Colony,
Kolar Road, Bhopal (M.P.)
d) Smt. Munna Bai, aged 50 years,
D/o Dipya Bai, w/o Jagdish
Dubey, R/o Housing Board
Colony, Sagar (M.P.)
(e) Smt. Kusum Dubey, aged about
55 years, D/o Dipya Bai, R/o
Sehore Mandi, M.P.
3. State of M.P. through the
Collector, Hoshangabad (M.P.)
................................................................................................
Appellant - Shri A.K. Choubey, Advocate
Respondent No1 & 2 - Shri Divesh Jain, Advocate.
Respondent No.3 - Shri Akhilesh Singh, Panel
Lawyer
...............................................................................................
Date of hearing : 02/08/2011
Date of judgment : /08/2011
JUDGMENT
( /08/2011)
1. The unsuccessful defendant no. 1 Heera Lal who has lost from both the courts below has filed this appeal under Section 100 CPC. The suit filed by plaintiffs Smt. Tijiabai and smt. Dipiyabai has been decreed by learned Trial Court and the first appeal which was filed by 3 S.A. No. 920/1997 defendants no.1 and 2 Heeralal and Vinod Kumar has been dismissed by the impugned judgment and decree.
2. Smt. Tijiabai and Smt. Dipiyabai filed civil suit for possession on the basis of title in respect of certain agricultural land which is the subject matter of the suit; for awarding the damages Rs.4000/- and further for mesne profit @ Rs.1000/- per annum till the possession is delivered to them. The admitted facts between the parties which are borne out from the pleadings and the judgment of the learned two Courts below are that the agricultural land, the description whereof has been mentioned in the plaint and which is the subject matter of the suit, was owned by one Ramratan. One Dwarka Prasad and plaintiffs Smt. Tijiabai and Smt. Dipiyabai were born out of the wedlock from the first wife of Ramratan and from the second wife defendant no.1 Heera Lal was born. Defendant no.2 Vinod Kumar is the son of defendant no.1 Heera Lal. The other sister of plaintiffs namely Harko Bai had died which is also admitted to the parties.
3. In brief, the suit of the plaintiffs which was filed long back on 5.12.1985 (more than 26 years ago) is that the suit property was owned by Dwarka Prasad who had died in the year 1938 and after his death his widow Kalawati was 4 S.A. No. 920/1997 possessing the suit property and on coming into force of Hindu Succession Act, 1956 (in short, the Act of 1956) Kalawati became the absolute owner. No child was born out of wedlock of Dwarka and Kalawati and after the death of Kalawati the plaintiffs who are the sisters of Dwarka Prasad became Bhumiswami of the suit property because the property in dispute devolved in them. Further it has been pleaded by the plaintiffs that defendant Heeralal was making yearly payment of the agricultural produce but same has been stopped by him with effect from 1978. Thereafter the plaintiffs submitted necessary application to get their names mutated in the revenue record in which the objections were submitted by the defendants 1 and 2. However, the Revenue Court directed to mutate the names of plaintiffs in the revenue record which was assailed by defendants by filing appeal but it was also dismissed. Hence a suit for possession has been filed by them.
5. The defendants refuted the plaint averments by filing their written statement. According to them Dwarka Prasad was having three sisters. Harko Bai had already died but her two daughters namely Sarla Bai and Vidya Bai are alive and they have not been impleaded as parties. Further they have pleaded that the land in question was joint and after 5 S.A. No. 920/1997 the death of Dwarka Prasad on account of exchange, the defendants have become Bhumiswami of the suit property. Further it has been pleaded by them that since 1938 they are possessing the suit property and by adverse possession also they have become Bhumiswami. A plea of limitation has also been raised in the written statement and according to the defendants, the suit is barred by time.
7. Learned Trial Court on the basis of the averments made in the plaint and denial made in the written statement framed necessary issues and after recording the evidence of the parties decreed the suit. The first appeal which was filed by the defendants has also been dismissed by the impugned judgment and decree.
8. In this manner this second appeal has been filed by the defendant no.1 Heeralal before this Court.
9. This Court on 22.4.1998 admitted the appeal on the following substantial questions of law:-
(i) "Whether the appellant was entitled to a share in the suit property along with the respondent nos. 1 and 2 under Section 15 of the Hindu Succession Act?"
(ii) "Whether both the Courts below should have granted a decree for joint possession?"
10. The contention of Shri A.K. Choubey, learned counsel for the appellant is that defendant Heeralal being the 6 S.A. No. 920/1997 step- brother of Dwarka Prasad and because Dwarka Prasad was owing the suit property and he died issue-less prior to coming into force of the Act of 1956, his widow Kalawati became absolute owner of the suit property under Section 14 of the said Act and on account of her death since she died issue-less, in terms of Section 15(1)(b) of the Act of 1956, defendant no.1 Heeralal being the heir of her deceased husband Dwarka Prasad the disputed property devolved in him and it did not devolve in plaintiffs who are the sisters of Dwarka Prasad (deceased husband of Kalawati). Hence, it has been prayed by him that learned two Courts below erred in substantial error of law in decreeing the suit of plaintiffs. Learned counsel has also invited my attention to Article 43 of Mulla's Hindu Law.
11. Resisting the aforesaid submissions of learned counsel for the appellant, it has been put forth by Shri Divesh Jain, learned counsel for the plaintiffs that plaintiffs being the real sisters of Dwarka Prasad, they are having preferential right over defendant Heeralal who is the step- brother of deceased Dwarka Prasad and, therefore, learned two Courts below by correctly applying Section 15(1)(b) of the Act of 1956 have decreed the suit of plaintiffs and therefore this appeal be dismissed.
7S.A. No. 920/1997
12. Having heard learned counsel for the parties, I am of the view that this appeal deserves to be dismissed. Regarding Substantial Question of Law No.1:-
13. Before answering substantial question of law no.1, it would be condign to mention here that during the pendency of this appeal both plaintiffs Smt. Tijibai and Smt. Dipiyabai had died and their LRs have been brought on record.
14. It is borne out from the pleadings, evidence and learned counsel for the parties also did not dispute to this proposition that appellant-defendant no.1 Heeralal is the step-brother of Dwarka Prasad whose property is in dispute. It is also not disputed that Dwarka Prasad was having wife Kalawati and after the death of Dwarka Prasad which took place somewhere in the year 1938 Kalawati was possessing the suit property and even on coming into force of the Act of 1956 and therefore in terms of Section 14 of the said Act she became the absolute owner of the suit property in the year 1956. Admittedly, no issue was born out of the wedlock of Kalawati and Dwarka Prasad. On bare perusal of the testimony of defendant Heeralal (DW-4) para 6, this Court finds that Dwarka Prasad was the son of his father from first wife and after her death his father Ramratan solemnized second marriage and he is the son of Ramratan 8 S.A. No. 920/1997 from second wife. In para 7 of his cross examination he has specifically admitted that the disputed property fell in the share of Dwarka Prasad in the family partition which took place during life time of their father Ramratan although immediately thereafter he has stated that there was no partition but again it was admitted by him in the same breath that under the family arrangement the land in question was given to his step-brother Dwarka Prasad. Thereafter, the name of Dwarka Prasad was also mutated in the revenue record. Thus, the position which emerges from the pleadings of the parties and the evidence and particularly the testimony of defendant who has admitted in para 7 of his cross examination that the suit property under the family arrangement had gone in the share of Dwarka Prasad.
15. Needless to say that the plaintiffs are the real sisters of Dwarka Prasad and defendant no.1 Heeralal is his step- brother. Since admittedly Kalawati (widow of Dwarka Prasad) when she leaving behind no issue, according to Section 16 of the Act of 1956 her right would devolve under Rule 1 among the heirs specified in sub-section (1) of Section 15. Since Kalawati and Dwarka Prasad were not having any sons, daughters including children of any 9 S.A. No. 920/1997 predecessor's son or daughter and Dwarka Prasad already died during the life time of Kalawati, the right in the disputed property would devolve in the heirs according to Rule 2 of Section 16. But, in the present case there is no heir in terms to Rule 2, hence the devolution of property would take place in accordance to Rule 3 of Section 16 and according to this rule, the devolution of the property of the intestate of female Hindu would devolve on the heirs referred to in clauses(b),
(d) and (e) of sub-section (1) and sub-section (2) of Section 15 of the Act of 1956 which shall be in the same order and according to same rules as would have applied if the property had been the father's or the mother's or the husband's as the case may be, and such person had died intestate in respect thereof immediately after the intestate's death.
16. A pure finding of fact which has been recorded by learned two Courts below is that the property in dispute was of Dwarka Prasad and Kalawati inherited the disputed property from her husband and if that would be the position, since there is no heir of Kalawati mentioned in the category 15(1)(a) of the Act of 1956 therefore, the property would devolve upon the heirs of her husband. At this juncture it would be apposite to go through clause 2 of the Schedule to 10 S.A. No. 920/1997 section 8 of the Act of 1956 because there is no heir under clause 1 and according to clause II firstly the brother and then sister comes. According to me, if Section 16 Rule 3 and Section 15(1) (b) and class II of the Schedule to Section 8 are kept in jextaposition to each other and are read conjointly on the touchstone and anvil of the settled position of the law it is carved out on marshalling the evidence and which is also not disputed to the parties that plaintiffs being the real sisters of Dwarka Prasad, the entire property in dispute of Kalawati would devolve in them being the real sisters of her deceased husband Dwarka Prasad.
17. No doubt, it is true that defendant no.1 Heeralal is the step-brother of Kalawati's husband Dwarka Prasad but he is the half blood brother of plaintiffs. In this regard, it would be apposite to go through Section 3 of the Act of 1956 which pertains to definitions and interpretation and particularly sub-section (1) clause (e) (i) according to which two persons are said to be related to each other by full blood when they are descended from a common ancestor by the same wife, and by half blood when they are descended from a common ancestor but; by different wives. Needless to say rather it is an admitted position that defendant no.1 Heeralal is step-brother of Kalawati's husband Dwarka 11 S.A. No. 920/1997 Prasad while the plaintiffs are the real sisters of Dwarka Prasad and thus defendant no.1 Heeralal is also the step- brother of plaintiffs. At this juncture it would be apt to borrow some sufficient light from Section 18 of the Act of 1956 which speaks that heir of full blood having preferential right over half blood. According to this Section the heir related to a intestate by full blood shall be preferred to heir related to half blood, if the nature of relationship is the same in every other respect and therefore I am of the view that the plaintiffs being the real sisters of Dwarka Prasad are having preferential right over defendant no.1 Heera Lal who is the heir related by half blood of Dwarka Prasad. The aforesaid situation has been dealt by the Full Bench of the Bombay High Court Waman Govind Shindore and others Vs. Gopal Baburao Chakradeo and others AIR 1984 Bombay 208 and also by the Kerala High Court Narayanan Vs. Pushprajini and others AIR 1991 Kerala 10.
18. In Lachman Singh Vs. Kirpa Singh and others AIR 1987 SC 1616 similar position appears to be there and only difference is that in case of Lachman Singh (supra) instead of step-brother, step-son was there and the Apex Court while considering the aforesaid provision came to hold that 12 S.A. No. 920/1997 step son of a female dyinig intestate shall not be entitled to claim share simultaneously with her son.
19. On the basis of the aforesaid proposition of law, Article 43 of Mulla's Hindu Law placed reliance by Shri Choubey, learned counsel for the appellant is not applicable because after the commencement of the Act of 1956, the devolution of the property of the male and female would be guided by the provisions of the Act of 1956.
20. On the basis of aforesaid enunciation of law, according to me learned two Courts below did not err in holding that appellant was not entitled to the share in the suit property along with respondents no.1 and 2 under Section 15 of the Hindu Succession Act, 1956 and the substantial question of law no.1 is thus answered against the appellant and in favour of respondents-plaintiffs.
Regarding Substantial Question of Law No.2
21. Since substantial question of law no.1 is answered in favour of respondents 1 and 2 and against the appellant , as a natural corollary this substantial question of law which is totally based on the answer of substantial question of law no.1 is also required to be answered against the appellant and in favour of respondents-plaintiffs because the appellant would not become owner along with the plaintiffs 13 S.A. No. 920/1997 under Section 15 of the Act of 1956 and, therefore, the court was not required to pass the decree of joint possession.
22. One important fact I would like to mention before parting with the decision of the case is that the suit was filed by plaintiffs Tijiabai and Dipiyabai arraying as contesting defendants 1 and 2 namely Hiralal and Vinod Kumar and the State of M.P. was arrayed as defendant no.3 being a formal party under Order 1 Rule 3 (B) CPC and no no relief has been claimed against the State Govt. The Trial Court decreed the suit in toto in favour of plaintiffs and against the defendants no.1 and 2. The first appeal was filed by both the defendants namely Heeralal and Vinod Kumar and the same was dismissed by the impugned judgment and decree. However, defendant Vinod Kumar against whom the decree of two Courts below became final has neither been made appellant nor he has been impleaded as proforma respondent and thus the judgment and decree passed by the two Courts below decreeing the suit against him became final and if this appeal is allowed, it will amount to passing of altogether decree. The plaintiffs have sought decree against defendants 1 and 2 jointly and since it became final against the defendant no.2 allowing the 14 S.A. No. 920/1997 appeal would mean to split the decree and no such type of decree can be passed, therefore, apart from substantial questions of law which are decided against the appellant, on this count also, the judgment and decree passed by the two Courts below cannot be set aside.
23. Resultantly, this appeal fails and is hereby dismissed with costs. Counsel fee according to schedule, if pre- certified.
(A.K. SHRIVASTAVA) Judge rao 15 S.A. No. 920/1997 At this juncture it would be apt to borrow some sufficient light from Section 18 of the Act of 1956 which speaks that heir of full blood having preferential right over half blood. According to this Section the heir related to a intestate by full blood shall be preferred to heir related to half blood, if the nature of relationship is the same in every other respect and therefore I am of the view that the plaintiffs being the real sisters of Dwarka Prasad are having preferential right over defendant no.1 Heera Lal who is the heir related by half blood of Dwarka Prasad.
(A.K. SHRIVASTAVA) Judge rao