Amrit Lal
& Ors. Vs. Maharani & Ors. [2009] INSC 1249 (21 July 2009)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4585 OF
2009 (Arising out of SLP (C) No. 3535 of 2007) AMRIT LAL & ORS. ...
APPELLANTS Versus
S.B. Sinha,
J.
1.
Leave granted.
2.
The core question involved in this appeal, which arises out of a
judgment and order dated 15th November 2006 passed by a learned single judge of
the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition
No. 8555 of 1987, is as to whether a purported patta granted in favour of the
appellant's predecessor herein could enure to the benefit of the joint family
or not.
3.
The relationship between the parties is not in dispute. It is also
not in dispute that the family was governed by the Mitakshra School of Hindu
Law.
One Baldi
was the original owner of the property. He left behind two sons, namely,
Shankar and Ragghu. After his death, the name of Shankar was recorded in
revenue records. Ragghu died leaving behind his widow Smt. Sukhraja.
4.
An objection was filed by Sukhraja under Section 9(A)(2) of the
Consolidation of Holding Act before the Consolidation Officer, which was
allowed by reason of order dated 22nd January, 1971, holding:
"Therefore,
on the basis of the evidence available on record, Ragghu was the son of late
Baldi and real brother of Shankar. It is proved that disputed property is the
ancestral property since the lifetime of Baldi and after the demise of Ragghu,
possession of Sukhraja, widow of Ragghu is also proved.
Accordingly,
issues are decided.
Therefore,
it is ordered that name of Sukhraja, widow of Ragghu is recorded as co-
khatedar in Khata No. 908 and name of Umrao, Mata Badal, Ram Dulare, son of
Shankar were recorded in place of deceased Shankar. Name of Hira Lal, son of
Bharose be deleted from Gata No. 3961/3/53-0. Area be recorded by AP. Partition
of the numberan within the consolidation be recorded as under:
1.
Sukhraja, widow of Ragghu = portion
2. Umrao,
S/o Shankar 1/6 share
3. Mata
Badal, S/o Shankar 1/6th share 4. Ram Dulare, S/o Shankar, 1/6th share"
5.
Being aggrieved by the said order dated 22nd January, 1971, Umrao,
Mata Badal and Ram Dulare filed an appeal before the Settlement Officer,
Consolidation, Rai Bareli on 12th February, 1971, which was allowed by him by
its judgment and order dated 26th October, 1971, holding:
"It
was the duty of the appellant to prove beyond doubt that either the land was
inherited by Shankar from Baldi or alternatively he was to prove that the land
was acquired by Shankar in a representative capacity. The appellants have
failed to prove that Shankar's name was recorded in the papers as heir to Baldi
because if the Land was inherited not only Shankar but Ragghu's name should also
be recorded. Alternatively he was to prove that the Land was acquired by
Shankar out of the common funds of joint Hindu Family. But no Nazarana etc. was
to be charged by the Zamindar and therefore, the plea is also untenable,
according to Sheetal witness Shankar acquired the property in the Lifetime of
his father Baldi. The recorded tenure holder has however stated on oath that
the pedigree is wrong but the pedigree has been proved beyond doubt and there
is no parallel pedigree to prove that the pedigree produced by the appellants
is wrong. In the circumstances I am of the view that the pedigree is correct.
4 Smt.
Shukharana (sic Sukhraja) herself says that the lease deed was executed in
favour of Shankar, in the circumstances it cannot be legally presumed that the
land was acquired by Shankar in a representative capacity or that the land was
ancestral. The Consolidation Officer has, therefore, decreed the claims of
Srimati Sukharana (sic Sukhraja) against the facts on file.
The
appeal is accordingly allowed, the order of the Consolidation Officer is set
aside and it is hereby ordered that after expunction of the name of Shankar
deceased, names of Umrao, Mata Badal and Ram Dulare sons of Shankar shall
remain recorded on Khata No. 908 of village Kandrawan with equal shares. Name
of Srimati Sukharana (sic Sukhraja) of Ragghu shall not be recorded in any
capacity. Her claim is hereby dismissed."
6.
Revision filed thereagainst by Sukhraja was dismissed by the
Deputy Director of Consolidation, Rae Bareli by an order dated 25th September
1972.
7.
Feeling aggrieved thereby, a writ petition marked as Writ Petition
No. 190 of 1973 came to be filed by Sukhraja.
8.
The High Court by its order dated 10th July 1979 remanded the
matter to the Deputy Director of Consolidation for further evidences. The
Deputy Director of Consolidation after taking further evidence again dismissed
the Revision Application by an order dated 19th May, 1987.
9.
Aggrieved by and dissatisfied therewith, Sukhraja filed a Writ
Petition marked as Writ Petition No. 8555 of 1987 before the High Court of
Judicature at Allahabad at Lucknow Bench, which has been allowed by reason of
the impugned judgment.
10.
During the pendency of the writ petition before the High Court,
the original petitioner Sukhraja and the respondents 1 to 3 died and they have
been substituted by their legal heirs and representatives.
11.
The appellants are, thus, before us.
12.
Mr. Dilip Pandey, learned counsel appearing on behalf of the
appellants, contended that in terms of the provisions of the Oudh Rent Act,
1886, after the death of Baldi, the properties vested in the then Zamindar of
the village who granted fresh lease of the lands in question in favour of
Shankar and, thus, the same became his self acquired property and ceased to be
joint family property.
The
learned counsel furthermore has drawn our attention to a purported admission
made on behalf of the respondents herein to contend that a partition by and
between the parties having been admitted and Khata No. 908 which is the subject
matter of the present controversy being not the 6 subject matter of the
partition, the High Court committed a serious error in passing the impugned
judgment.
13.
Mr. Shrish Kumar Misra, learned counsel appearing on behalf of the
respondents, on the other hand, would support the impugned judgment.
14.
Before adverting to the question involved, we may notice that the
matter was heard by another Bench of this Court. The appellants were asked to
file the deed of lease of the disputed property. On the plea that the said deed
of lease could not be traced out because the house of the appellants had fallen
down due to rain and valuable things including the said deed was destroyed, the
same has not been produced. Such a plea had not been taken earlier. The said
deed of lease was directed to be produced as the same had not been produced
before the courts below. It was absolutely necessary for proving his case.
We had
pointedly asked Shri Pandey to show from the records as to when the said lease
was granted and what was the date of partition. The learned counsel failed to
answer any of the queries. There is also nothing on record to show that the
provisions of the Oudh Rent Act would apply. If the Khata No. 908 was the
subject matter of an occupancy tenancy, there cannot be any doubt whatsoever
that the property would be heritable. Once it is 7 held that the property
belonged to mitakshra coparcenary family, Baldi cannot be said to have an
exclusive right thereover and, thus, the question of the said property having
vested again to the Zamindar of the Village upon his death did not and could
not arise. The rule of succession governing the Mitakshra School of Hindu Law
would operate.
15.
Mr. Pandey has relied upon a decision of the Board of Revenue in
Bijai Sunderji v. Hari Prasad & Ors. reported in 1942 Revenue Decisions
212. In that case, the name of Sarbjit alone was entered in the patwari papers
although the name of the plaintiffs had been shown as marfat in the column for
tenant-in-chief and in the remarks column and in certain other years they were
shown as sub-tenants. It is in the fact of that case and keeping in view the
provisions of Section 48 of the Oudh Rent Act, 1886 vis-`-vis Section 3(10)
thereof, it was held that when a patta is granted in favour of one member of
the family, the same cannot be treated to be a grant made in favour of the
entire joint family.
It is not
a case where the patta was granted in favour of one of the members of the
family. Admittedly, it belonged to a family governed by Mitakshra School of
Hindu Law. If for the purpose of collection of revenue or otherwise, the name
of Shankar was entered into in the revenue records after the death of Baldi,
but the same would not mean that the property 8 vested in him irrespective of
the share of the other co-owners. A mitakshra coparcenary being a separate
entity; once the property vested in it, the same would continue to vest in it
irrespective of the death of one or the other coparceners subject of course to
the application of rule of survivorship.
Furthermore,
upon coming into force of the U.P. Zamindari Abolition and Land Reforms Act,
1951, the right, title and interest of the Zamindar vested in the State. The
matter relating to succession and inheritance would be governed by the
provisions of the Hindu
Succession Act, 1956.
In that
view of the matter, the case Bijai Sunderji (supra) cannot be said to have any
application whatsoever.
16.
In any view of the matter as has rightly been held by the High
Court, there exists a presumption with regard to the continuance of the joint
family.
It was
for the appellants to establish that the joint family disrupted prior to the
said purported grant. It has been found as of fact that there has been no
pleading far less any proof that Baldi was in possession of the land pursuant
to any patta granted by the Zamindar in his individual capacity. On the other
hand, the records clearly pointed out that the Khata in question was an
ancestral property recorded in the name of late Baldi.
17.
For the reasons aforementioned, there is no merit in this appeal.
It is dismissed accordingly with costs. Counsel's fee assessed at Rs.10,000/-.
......................................J. [S.B. Sinha]
......................................J. [Deepak Verma]
New Delhi;
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