Kunvarjeet Singh Khandpur Vs. Kirandeep Kaur & Ors [2008] INSC 573 (3 April 2008)
Dr. ARIJIT PASAYAT & P.SATHASIVAM
REPORTABLE CIVIL APPEAL NO 2464 of 2008 (Arising out of SLP(C) No.
12488/2006) Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a learned Single Judge of
the Delhi High Court dismissing the Civil Revision Petition filed by the
appellant. By the impugned order the view expressed by learned Additional
District Judge deciding a preliminary issue was upheld. Learned Additional
District Judge had held that the petition for grant of Letters of
Administration of Will dated 9.9.1991 purportedly executed by late Sh. Mohinder
Singh Khandpur was not barred by limitation and was maintainable.
3. The factual position needs to be noted in a nutshell as an interesting
question of law is involved for the resolution of which factual details are not
relevant.
4. Appellant's stand all through was that the testator- Mohinder Singh
Khandpur has expired on 5.10.1995 and the petition under Section 278 of the
Indian Succession Act, 1925 (in short the 'Act') for grant of Letters of
Administration was filed on 7.8.2002, and therefore, the same was barred by
limitation. Learned Additional District Judge after referring to Section 232 of
the Act held that the cause of action in favour of the respondent Nos. 1 to 3
had arisen only when the Probate Petition No. 22 of 1996 filed by Ms. Nirmal
Jeet Kaur- respondent No. 5 was withdrawn on 9.8.1999 and therefore the
Petition for grant of Letters of Administration filed on 7.8.2002 was filed
within three years and therefore was within time.
5. The order was challenged before the High Court.
Appellant's stand was that Article 137 of the Limitation Act, 1963 (in short
'Limitation Act')
had application. It was submitted that Article 137 of the Limitation Act
has clear application and the application for grant of letters of
Administration was filed beyond the speculated time.
6. The High Court observed that Article 137 of the Limitation Act
does not apply to proceedings or grant of Probate/Letters of Administration and
therefore the view of the learned Additional District Judge was correct.
Reliance was placed on a Division Bench of the Delhi High Court in the case of
S.S. Lal v. Vishnu Mittal Goel [112 (2004)DLT 877]
7. The High Court noted that there was no dispute that Mrs. Nirmal Jeet Kaur
had filed a Probate Petition in the court of District Judge which was numbered
as Probate Case No. 22 of 1996 for grant of Probate in respect of will dated
9.9.1991 after the death of Mohinder Singh Khandpur. The said petition was
withdrawn on 9.8.1999. An application was filed by the present respondent Nos.
1 to 3 for being transposed as applicants in the application but the said
application was dismissed with right and liberty granted to the present respondent
nos. 1 to 3 to initiate appropriate proceedings.
8. In support of the appeal, learned counsel for the appellant submitted
that the High Court's view that Article 137 of the Limitation Act
was not applicable is incorrect. It is submitted that right to apply in terms
of Article 137 accrued when there was a dispute about genuineness of the Will.
Therefore it was submitted that the view of the High Court is clearly
unsustainable.
9. On the other hand, learned counsel for the respondents submitted that the
right to apply for grant of Letters of Administrations is a continuing right
and the starting point is the happening of an event. In the instant case, after
the petition for grant of probate was withdrawn the event arose. Further while
permitting withdrawal, liberty was granted to the present respondent nos. 1 to
3 to initiate appropriate proceedings.
10. Two questions need to be addressed in this appeal.
Firstly, about the applicability of Article 137 of the Limitation Act
and secondly even if it is applicable whether the petition was within time.
11. In The Kerala State Electricity Board, Trivandrum v. T.P. Kunhaliumma [1976 (4) SCC 634] it was inter alia observed as follows:
"18. The alteration of the division as well as the change in the
collocation of words in Article 137 of the Limitation Act,
1963 compared with Article 181 of the 1908 Limitation Act
shows that applications contemplated under Article 137 are not applications
confined to the Code of Civil Procedure. In the 1908 Limitation Act
there was no division between applications in specified cases and other
applications as in the 1963 Limitation Act.
The words "any other application" under Article 137 cannot be said on
the principle of ejusdem generis to be applications under the Civil Procedure
Code other than those mentioned in Part I of the third division. Any other
application under Article 137 would be petition or any application under any
Act. But it has to be an application to a court for the reason that Sections 4
and 5 of the 1963 Limitation
Act speak of expiry of prescribed period when court is closed and extension
of prescribed period if applicant or the appellant satisfies the court that he
had sufficient cause for not preferring the appeal or making the application
during such period.
22. The conclusion we reach is that Article 137 of the 1963 Limitation Act
will apply to any petition or application filed under any Act to a civil court.
With respect we differ from the view taken by the two- judge bench of this
Court in Athani Municipal Council case2 and hold that Article 137 of the 1963 Limitation Act
is not confined to applications contemplated by or under the Code of Civil
Procedure. The petition in the present case was to the District Judge as a
court. The petition was one contemplated by the Telegraph Act for judicial
decision. The petition is an application falling within the scope of Article
137 of the 1963 Limitation
Act."
12. In terms of the aforesaid judgment any application to Civil Court under
the Act is covered by Article 137.
The application is made in terms of Section 264 of the Act to the District
Judge. Section 2(bb) of the Act defines the District Judge to be Judge of
Principal Civil Court.
13. Further in S.S. Rathore v. State of M.P. [1989(4) SCC 582] it was
inter-alia stated as follows:
"5. Appellant's counsel placed before us the residuary Article 113 and
had referred to a few decisions of some High Courts where in a situation as
here reliance was placed on that article. It is unnecessary to refer to those
decisions as on the authority of the judgment of this Court in the case of
Pierce Leslie & Co. Ltd. v. Violet Ouchterlony Wapshare3 it must be held
that Article 113 of the Act of 1963, corresponding to Article 120 of the old
Act, is a general one and would apply to suits to which no other article in the
schedule applies."
14. Article 137 of the Limitation Act
reads as follows:
"137. Description of application: Any other application for which no
period of limitation is provided elsewhere in the Division.
Period of Limitation: Three Years Time from which period begins to run:
When the right to apply accrues."
The crucial expression in the petition is "right to apply". In
view of what has been stated by this Court, Article 137 is clearly applicable
to the petition for grant of Letters of Administration. As rightly observed by
the High Court in such proceedings the application merely seeks recognition
from the Court to perform a duty because of the nature of the proceedings it is
a continuing right. The Division Bench of the Delhi High Court referred to
several decisions. One of them was S. Krishnaswami and etc. etc. v. E. Ramiah
(AIR 1991 Madras 214). In para 17 of the said judgment it was noted as follows:
"17. In a proceeding, or in other words, in an application filed for
grant of probate or letters of administration, no right is asserted or claimed
by the applicant. The applicant only seeks recognition of the Court to perform
a duty. Probate or letter of Administration issued by a competent Court is
conclusive proof of the legal character throughout the world. An assessment of
the relevant provisions of the Indian Succession
Act, 1925 does not convey a meaning that by the Proceedings filed for grant
of probate or letters of administration, no rights of the applicant are settled
or secured in the legal sense.
The author of the testament has cast the duty with regard to the
administration of his estate, and the applicant for probate or letters of
administration only seeks the permission of the Court to perform that duty.
There is only a seeking of recognition from the Court to perform the duty. That
duty is only moral and it is not legal. There is no law which compels the
applicant to file the proceedings for probate or letters of administration.
With a view to discharge the moral duty, the applicant seeks recognition from
the Court to perform the duty. It will be legitimate to conclude that the
proceedings filed for grant of probate or letters of administration is not an
action in law. Hence, it is very difficult to and it will not be in order to
construe the proceedings for grant of probate or letters of administration as
applications coming within the meaning of an 'application' under Art. 137 of
the Limitation
Act, 1963."
15. Though the nature of the petition has been rightly described by the High
Court, it was not correct in observing that the application for grant of
probate or letters of Administration is not covered by Article 137 of the Limitation Act. Same is
not correct in view of what has been stated in The Kerala State Electricity
Board's case (supra).
16. Similarly reference was made to a decision of the Bombay High Court's
case in Vasudev Daulatram Sadarangani v Sajni Prem Lalwani (AIR 1983 Bom.268).
Para 16 reads as follows:
"16. Rejecting Mr. Dalapatrai's contention, I summarise my conclusions
thus:--
-
under the Limitation Act
no period is advisedly prescribed within which an application for probate,
letters of administration or succession certificate must be made;
-
the assumption that under Article 137
the right to apply necessarily accrues on the date of the death of the deceased,
is unwarranted;
-
such an application is for the Court's
permission to perform a legal duty created by a Will or for recognition as a
testamentary trustee and is a continuous right which can be exercised any time
after the death of the deceased, as long as the right to do so survives and the
object of the trust exists or any part of the trust, if created, remains to be
executed;
-
the right to apply would accrue when
it becomes necessary to apply which may not necessarily be within 3 years form
the date of he deceased's death.
-
delay beyond 3 years after the
deceased's death would arouse suspicion and greater the delay, greater would be
the suspicion;
-
such delay must be explained, but
cannot be equated with the absolute bar of limitation; and (g) once execution
and attestation are proved, suspicion of delay no longer operates".
17. The conclusion 'b' is not correct while the conclusion 'c' is the
correct position of law.
18. In view of the factual scenario, the right to apply actually arose on
9.8.1999 when the proceedings were withdrawn by Smt. Nirmal Jeet Kaur. Since
the petition was filed within three years, the same was within time and
therefore the appeal is without merit, deserves dismissal, which we direct but
in the circumstances without any order as to costs.
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