REPORTABLE

       IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s). 226 OF 2010

AJIT KAUR @ SURJIT KAUR ….Appellant(s)

VERSUS

DARSHAN SINGH(DEAD) THROUGH LRS.& ORS. ..Respondent(s)

J U D G M E N T

Rastogi, J.

1.This is the defendant’s appeal by special leave against the

judgment of the High Court of Punjab and Haryana at Chandigarh

dated 28

th

 July, 2004 and arises in the following circumstances.

2.Original plaintiffs, Darshan Singh son of Bhana, and Amriti

and Udhi alias Iqbal Kaur, daughters of Bhana filed a suit for

possession of the subject land in dispute.   It was claimed by the

plaintiffs that Bhana, son of Moti was the original owner of the

1

subject properties in dispute.  The plaintiffs along with one Gurdev

Kaur were the children of aforesaid Bhana from his first wife Bhago

and after the death of his wife(Bhago), Bhana was remarried to Smt.

Banti but because of strained relations of Bhana and Smt. Banti,

they started living separately.  There was even a litigation between

them.     Bhana   and   Smt.   Banti   had   a   daughter,   namely,   Ajit

Kaur(appellant) from the aforesaid wedlock.  To settle the dispute

between them, Bhana parted the suit land to Smt. Banti by way of

gift for her maintenance way back in the year 1950.  In furtherance

thereof, mutation was also entered in favour of Smt. Banti bearing

no. 3813 sanctioned on 25

th

  February, 1950.   The aforesaid gift

came to be challenged by the original plaintiff Darshan Singh in a

Civil Suit No. 103/1953 for declaration under the customary law.  It

was claimed by him that the aforesaid gift by late Bhana in favour

of   Smt.   Banti   qua   the   ancestral   property   would   not   affect   the

reversionary   rights   of   Darshan   Singh(original   plaintiff).     The

aforesaid civil suit filed at the instance of Darshan Singh was

decreed by the learned trial Court vide judgment dated 30

th

 June,

1954 and it was held that the aforesaid gift by late Bhana in favour

2

of Smt. Banti would not affect the reversionary rights of Darshan

Singh and would operate only during the life time of Bhana.  The

Civil Appeal No. 101/1954 preferred by Banti against the aforesaid

judgment and decree was dismissed by learned District Judge vide

judgment   dated   29

th

  November,   1954   and   the   Regular   Second

Appeal No. 193/1955 filed at her instance(Smt. Banti) came to be

dismissed by the High Court on 3

rd

 November, 1959.  It was claimed

that Smt. Banti was to continue to have the rights in the property

only during the life time of Bhana and was not an absolute owner.

Since Bhana died on 27

th

 March, 1973 and prior to his death, he

had executed a registered will dated 5

th

 January, 1973 whereby he

bequeathed his estate in favour of plaintiffs Darshan Singh and

others   by   excluding   Smt.   Banti   and   Smt.   Ajit   Kaur,   original

(defendant no. 1) and (defendant no. 25) appellant herein and other

daughter Gurdev Kaur.  In reference to the aforesaid will dated 5

th

January, 1973, Civil Suit No. 15/1975 was filed by the plaintiff for

possession.  The appellant contested the suit and it was claimed by

her that Banti was the absolute owner of the suit property.   She

even   denied   the   earlier   litigation   between   the   parties   whereby

3

reversionary rights of Darshan Singh came to be upheld.  The will

as   claimed   by   the   plaintiffs   dated   5

th

  January,   1973   was   also

contested.

3.On the other hand, the appellant in separate litigation between

the parties reached upto the Regular Second Appeal no. 933/1984

and the validity of the will dated 5

th

  January, 1973 came to be

upheld by the High Court vide judgment dated 28

th

 July, 2004 and

the Special Leave Petition(Civil) no. 24724/2004 preferred at the

instance of the appellant came to be dismissed as not pressed.

According to the will dated 5

th

 January, 1973, the original plaintiffs

became entitled to claim the property of Bhana(deceased) including

the land in dispute to the exclusion of the present appellant.  It was

stated in the will dated 5

th

  January, 1973 that Smt. Banti was

residing   separately   for   almost   20   years   and   questioned   her

character having illegitimate relations with Maal Singh, son of Nihal

Singh, r/o Bada Pind and despite that, the testator has taken care

of her maintenance.  The will dated 5

th

 January, 1973 came to be

executed in supersession of the earlier will dated 11

th

 April, 1956

and for the aforesaid reason, it was stated by the testator that the

4

entire property after his death be devolved to his daughter Smt.

Amriti, Udi alias Iqbal Kaur and son Darshan Singh in three equal

shares.

4.The trial Court in the instant proceedings held that the suit

land   had   been   allotted   in   lieu   of   the   original   land   during   the

consolidation proceedings. Both the wills set up by the plaintiffs

dated 5

th

  January, 1973 and the defendants dated 21

st

  February,

1973 were held to be executed by Bhana.   Learned trial Court

further recorded a finding that Banti had become absolute owner of

the suit property after the commencement of the Hindu Succession

Act, 1956 (hereinafter being referred to as “Act 1956) and, therefore,

the plaintiffs could not take any benefit of the earlier decree and

accordingly dismissed the suit filed by the plaintiffs.

5.On reappraisal of the evidence on record, the appellate Court

reversed the findings of the trial Court with regard to Banti having

become absolute owner of the suit property on the basis of an oral

gift executed by Bhana in the year 1950 and the gift came to be set

aside and held that Smt. Banti could not be held to be the absolute

owner of the suit property even after the commencement of the Act,

5

1956 inasmuch as her title to the suit property was to operate only

during the life time of Bhana who died on 27

th

 March, 1973.  The

judgment of the Court of appeal came to be challenged at the

instance of the appellant(defendant) and second appeal before the

High   Court   also   came   to   be   dismissed   under   the   impugned

judgment dated 28

th

  July, 2004 which is the subject matter of

challenge in the instant appeal.

6.Mr. J.M. Khanna, learned counsel for the appellant submits

that once this fact is admitted by the parties that Smt. Banti was

the widow of Bhana whose property is in dispute and as such

formed   coparcenary   and   was   entitled   to   1/3

rd

  share   after   the

enforcement of the Act, 1956 and the learned appellate Court has

erred in relying upon a will dated 5

th

 January, 1973 without taking

note   of   a   subsequent   will   executed   by   the   testator   dated   21

st

February, 1973 and the finding which has been recorded by the

first appellate Court in reference to a later will dated 21

st

 February,

1973 is perverse and no adverse inference could be drawn and it

needs to be reviewed by this Court.

6

7.Learned counsel further submits that the progeny of Bhana

was consisting of one son and three daughters from the first wife

since deceased and another daughter alongwith widow from the

second marriage.  If plainly the succession stood opened after the

enforcement of Act, 1956 then even one son and three daughters

from first wife would get 2/3

rd

 of the property and widow and one

daughter i.e. from second marriage would get 1/3

rd

 property.  So far

as the finding in reference to the will dated 5

th

  January, 1973 is

concerned, it was never proved or produced before the trial Court

and could not be agitated at a belated stage.  

8.Learned counsel submits that the first appellate Court as well

as the High Court in second appeal has misconstrued the law

applicable to the coparcenary property and right of the female to

succeed would be defeated by execution of a Sham sale deed and

the same had to be questioned during the life time of the deceased

Bhana and the limitation is only three years.   Since the right to

succeed to deceased Bhana arose only after his demise in the year

1973 and the suit for possession could be filed within 12 years of

7

the same especially when the appellant was in possession of a part

of the land left by the deceased.

9.Learned counsel submits that the validity of the will dated 5

th

January, 1973 executed by Bhana could not be effecting the right of

the successor after the enforcement of the Hindu Succession Act, as

Bhana had gifted the property to the appellant and the will could

not operate qua that property even if it is assumed to be valid.

The property gifted or otherwise given to the separated wife i.e.

Banti before the enforcement of the Act, 1956 for maintenance of

the separated wife now widow would hold the absolute right over

the property after the Act, 1956 has come into force.

10.Learned   counsel   further   submits   that   no   will   could   be

executed by Bhana regarding the aforesaid ancestral property to his

progeny since the subject property was in possession of Banti, in

view   of   maintenance   and   irrespective   of   the   nature   of

document/statement made by Bhana, the property would become

absolute property of Banti on enforcement of Act, 1956 on 17

th

June, 1956.  The reversionary rights of the respondents’/plaintiffs’

declaration   suit   do   not   become   effective   when   the   succession

8

opened after the enforcement of the Hindu Succession Act and the

decree is only to be effective if the reversionary rights existed when

the succession opened on the death of Bhana the Karta and co­

parcener.   The property does not revert to the co­parcenary or

Hindu joint family or to Bhana as Karta and after the enforcement

of Act, 1956, the succession is to be governed by the provisions of

Hindu Succession Act and if the reversionary who have got the

decree and he is not the successor in accordance with the Hindu

Succession Act or Hindu Law, he cannot get the benefit under the

reversionary   declaratory   decree.     Whatever   the   customs   earlier

existing, if any, stands abrogated in view of the mandate of Section

4 and Section 30 of the Act, 1956 which is applicable to all and no

customary law overrides the Hindu Succession Law.

11.Per   contra,   Ms.   S.   Janani,   learned   counsel   for   the

respondents, while supporting the findings recorded by the first

appellate Court and confirmed by the High Court in appeal submits

that the subject land in dispute was mutated in the name of Smt.

Banti on the basis of the oral gift and the suit which was filed by

the respondents for mutation would not bind their reversionary

9

rights on the suit land and that has been held by all the courts that

the alleged oral gift has not been proved and being the concurrent

finding   of   fact,   needs   no   further   indulgence.     Learned   counsel

further submits that if the respondents cannot rely upon the said

decree to seek possession of the land yet the findings in the suit

proceedings would bind the parties.  It was never the case of the

appellant that the suit land was given to her mother Banti in lieu of

the maintenance.  On the contrary, it was pleaded that such land

was given to her in lieu of service rendered and the subject land

which was given to her mother Banti in lieu of maintenance has

been specifically mentioned in the will dated 5

th

 January, 1973 of

late   Bhana.     In   the   aforesaid   will,   late   Bhana(testator)   also

mentioned that Smt. Banti was living in adultery and separate from

him for more than 20 years and merely being in possession of the

suit land will not make her an absolute owner of the property on

coming in effect of the Act, 1956 and bare reading of Section 14(1)

makes it clear that in order to avail the benefit of the mandate of

law, the women must come in possession of the land under one of

the devise mentioned therein.

10

12.Learned   counsel   further   submits   that   in   the   earlier

proceedings, the appellant had conceded that the will dated 5

th

January, 1973 was validly executed and in RSA No. 933/1984, the

validity of the will dated 5

th

 January, 1973 has been upheld and the

present appellant preferred appeal by special leave against the said

judgment which came to be dismissed as withdrawn by this Court

vide order dated 7

th

 April, 2006 and the finding was recorded that

will dated 21

st

  February, 1973 has not been legally executed and

proved.  In the given circumstances, the appellant has no legitimate

right to claim possession by way of succession under the Act, 1956

and no error was committed in restoration of reversionary rights of

the respondents under the impugned judgment.

13.The concurrent finding of fact has been recorded by the High

Court in the regular second appeal in separate proceedings initiated

in reference to will dated 5

th

 January, 1973 in RSA No. 933/1984

decided on 28th July, 2004 held to be validly executed and based

on the recital of the will, it was held that the plaintiffs became

entitled   to   succeed   to   the   entire   property   of   Bhana   (deceased)

including   the   land   in   dispute   to   the   exclusion   of

11

defendant(appellant herein).   It may be relevant to note that the

finding of fact recorded under the impugned judgment in reference

to a later will dated 21

st

 February, 1973 on which much emphasis

was   laid   by   the   present   appellant,   it   was   observed   that   the

propounder of the will was legally required not only to prove the due

execution of the will but also to dispel all suspicious circumstances

which may have existed in its due execution of the aforesaid will

and it was observed that the later will dated 21

st

  February, 1973

claimed by the present appellant cannot be taken to be duly proved

and being a finding of fact duly supported by the material on

record, we find no perversity or manifest error in the finding to be

reviewed by this Court in the instant appeal.

14.It is a settled position of law that the mutation of a property in

the revenue records are fiscal proceedings and does not create or

extinguish title nor has it any presumptive value on title.  It only

enables the person in whose favour mutation has been ordered, to

pay the land revenue.  At the same time, the effect of a declaratory

decree to restore the property alienated to the estate of the alienor

and until and unless the alienees are able to convince the court

12

that they have no subsisting interest in the property, the heirs of

the alienees would be entitled to the benefits of the property as per

the law of succession.  The effect of the operation of the aforesaid

declaratory decree would be to restore the land in dispute to the

aforesaid estate of Bhana(deceased) and the succession would be

deemed to have opened on 27

th

 March, 1973 when Bhana died.  On

his death, the estate left behind him including the land in dispute

would devolve upon his heirs as per their entitlement and after the

registered will dated 5

th

 January, 1973 has been upheld by the High

Court   in   RSA   No.   933/1984   decided   on   28

th

  July,   2004   and

attained finality, its consequence was to follow accordingly.  

15.The submission of learned counsel for the appellant that the

appellant being in possession of the subject property in question at

the time when Act, 1956 came into force and by virtue of Section

14(1) of the Act became an absolute owner of the subject property

and   the   decree   being   a   nullity   is   inexecutable   and   it   is   a

jurisdictional   error   against   the   policy   of   legislature,   is   without

substance for the reason that Section 14(1) of the Act, 1956 clearly

envisage that the possession of the widow, however, must be under

13

some vestige of a claim, right or title or under any of the devise

which has been purported under the law.   Indisputedly, in the

instant case, the appellant was not holding any valid possession

over the subject property and as already observed, opening of fiscal

proceedings would not confer a right of acquisition by either of the

devise which has been referred to under the explanation to Section

14(1) of the Act, 1956.  Section 14 of the Act, 1956 is as under:­

“14. Property  of a female Hindu  to be her  absolute

property   ­­   (1)   Any   property   possessed   by   a   female

Hindu,   whether   acquired   before   or   after   the

commencement of this Act, shall be held by her as full

owner thereof and not as a limited owner.

Explanation.— In this sub­section, ‘property’ includes

both movable and immovable property acquired by a

female   Hindu   by   inheritance   or   devise,   or   at   a

partition,   or   in   lieu   of   maintenance   or   arrears   of

maintenance, or by gift from any person, whether a

relative or not, before, at or after her marriage, or by

her   own   skill   or   exertion,   or   by   purchase   or   by

prescription, or in any other manner whatsoever, and

also   any   such   property   held   by   her   as  stridhana

immediately before the commencement of this Act.

(2)  Nothing contained in sub­section(1) shall apply to

any property acquired by way of gift or under a will or

any other instrument or under a decree or order of a

civil court or under an award where the terms of the

gift, will or other instrument or the decree, order or

award prescribe a restricted estate in such property.”

14

16.The   effect   of   Section   14,   after   the   Act,   1956   came   to   be

examined by a three Judge Bench of this Court in  Eramma  Vs.

Veerupana and Others AIR 1996 SC 1879 as under:­

“6.  It was next contended by the appellant that she

was admittedly in possession of half the properties of

her husband Eran Gowda after he died in 1341­F and

by virtue of Section 14 of the Hindu Succession Act she

became   the   full   owner   of   the   properties   and

Respondents 1 and 2 cannot, therefore, proceed with

the   execution   case.   We   are   unable   to   accept   this

argument   as   correct.   At   the   time   of   Eran   Gowda's

death the Hindu Women's Right to Property Act, 1937

(Act 18 of 1937) had not come into force. It is admitted

by Mr. Sinha that the Act was extended to Hyderabad

State with effect from February 7, 1953. It is manifest

that at the time of promulgation of Hindu Succession

Act,   1956   the   appellant   had   no   manner   of   title   to

properties of Eran Gowda. Section 14(1) of the Hindu

Succession Act states:

“14. (1) Any property possessed by a female Hindu,

whether acquired before or after the commencement of

this Act, shall be held by her as full owner thereof and

not as a limited owner.

Explanation.— In this sub­section, ‘property’ includes

both movable and immovable property acquired by a

female   Hindu   by   inheritance   or   devise,   or   at   a

partition,   or   in   lieu   of   maintenance   or   arrears   of

maintenance, or by gift from any person, whether a

relative or not, before, at or after her marriage, or by

her   own   skill   or   exertion,   or   by   purchase   or   by

prescription, or in any other manner whatsoever, and

also   any   such   property   held   by   her   as  stridhana

immediately before the commencement of this Act.”

7.  It is true that the appellant was in possession of

Eran   Gowda's   properties   but   that   fact   alone   is   not

sufficient to attract the operation of Section 14. The

15

property   possessed   by   a   female   Hindu,   as

contemplated   in   the   section,   is   clearly   property   to

which   she   has   acquired   some   kind   of   title   whether

before or after the commencement of the Act. It may be

noticed that the Explanation to Section 14(1) sets out

the various modes of acquisition of the property by a

female Hindu and indicates that the section applies

only   to   property   to   which   the   female   Hindu   has

acquired   some   kind   of   title,   however   restricted   the

nature of her interest may be. The words “as full owner

thereof and not as a limited owner” as given in the last

portion of sub­section (1) of Section 14 clearly suggest

that the legislature intended that the limited ownership

of   a   Hindu   female   should   be   changed   into   full

ownership. In other words, Section 14(1) of the Act

contemplates that a Hindu female who, in the absence

of this provision, would have been limited owner of the

property, will now become full owner of the same by

virtue of this section. The object of the section is to

extinguish the estate called limited estate or “widow's

estate” in Hindu law and to make a Hindu woman, who

under   the   old   law   would   have   been   only   a   limited

owner, a full owner of the property with all powers of

disposition and to make the estate heritable by her

own heirs and not revertible to the heirs of the last

male   holder.   The   Explanation   to   sub­section   (1)   of

Section 14  defines the word “property” as including

“both movable and immovable property acquired by a

female Hindu by inheritance or devise …”. Sub­section

(2) of Section 14 also refers to acquisition of property.

It   is   true   that   the   Explanation   has   not   given   any

exhaustive connotation of the word “property” but the

word “acquired” used in the Explanation and also in

sub­section (2) of Section 14 clearly indicates that the

object of the section is to make a Hindu female a full

owner of the property which she has already acquired

or which she acquires after the enforcement of the Act.

It does not in any way confer a title on the female

Hindu where she did not in fact possess any vestige of

title. It follows, therefore, that the section cannot be

interpreted so as to validate the illegal possession of

female Hindu and it does not confer any title on a mere

trespasser.  In   other   words,   the   provision   of   Section

14(1) of the Act cannot be attracted in the case of a

16

Hindu female who is in possession of the property of

the last male holder on the date of the commencement

of the Act when she is only a trespasser without any

right to property.

(emphasis supplied)

17.It was further considered by a three­Judge Bench of this Court

in  V. Tulasamma and Others   Vs.  Sesha Reddy(Dead) by LRs

1977(3) SCC 99 and interpretation of Section 14(1) and (2) of the

Act, 1956 has been summarized as under:­

62.  We   would   now   like   to   summarise   the   legal

conclusions which we have reached after an exhaustive

considerations of the authorities mentioned above on

the question of law involved in this appeal as to the

interpretation of Sections 14(1) and (2) of the Act of

1956. These conclusions may be stated thus:

“(1) The Hindu female's right to maintenance is not an

empty formality or an illusory claim being conceded as

a matter of grace and generosity, but is a tangible right

against   property   which   flows   from   the   spiritual

relationship between the husband and the wife and is

recognised and enjoined by pure Shastric Hindu law

and   has   been   strongly   stressed   even   by   the   earlier

Hindu jurists starting from Yajnavalkya to Manu. Such

a right may not be a right to property but it is a right

against   property   and   the   husband   has   a   personal

obligation to maintain his wife and if he or the family

has   property,   the   female   has   the   legal   right   to   be

maintained therefrom. If a charge is created for the

maintenance   of   a   female,   the   said   right   becomes   a

legally enforceable one. At any rate, even without a

charge the claim for maintenance is doubtless a pre­

existing   right   so   that   any   transfer   declaring   or

recognising such a right does not confer any new title

17

but   merely   endorses   or   confirms   the   pre­existing

rights.

(2)   Section   14(1)   and   the   Explanation   thereto   have

been couched in the widest possible terms and must

be liberally construed in favour of the females so as to

advance the object of the 1956 Act and promote the

socio­economic ends sought to be achieved by this long

needed legislation.

(3) Sub­section (2) of Section 14 is in the nature of a

proviso and has a field of its own without interfering

with   the   operation   of   Section   14(1)   materially.   The

proviso should not be construed in a manner so as to

destroy   the   effect   of   the   main   provision   or   the

protection granted by Section 14(1) or in a way so as to

become totally inconsistent with the main provision.

(4)   Sub­section   (2)   of   Section   14   applies   to

instruments, decrees, awards, gifts, etc. which create

independent and new titles in favour of the females for

the   first   time   and   has   no   application   where   the

instrument   concerned   merely   seeks   to   confirm,

endorse,   declare   or   recognise   pre­existing   rights.   In

such cases a restricted estate in favour of a female is

legally permissible and Section 14(1) will not operate in

this   sphere.   Where,   however,   an   instrument   merely

declares or recognises a pre­existing right, such as a

claim to maintenance or partition or share to which the

female is entitled, the sub­section has absolutely no

application   and   the   female's   limited   interest   would

automatically be enlarged into an absolute one by force

of   Section   14(1)   and  the   restrictions   placed,   if   any,

under the document would have to be ignored. Thus

where a property is allotted or transferred to a female

in   lieu   of   maintenance   or   a   share   at   partition,   the

instrument is taken out of the ambit of sub­section (2)

and would be governed by Section 14(1) despite any

restrictions placed on the powers of the transferee.

(5) The use of express terms like ‘property acquired by

a   female   Hindu   at   a   partition’,   ‘or   in   lieu   of

maintenance’, ‘or arrears of maintenance’, etc. in the

Explanation to Section 14(1) clearly makes sub­section

18

(2) inapplicable to these categories which have been

expressly excepted from the operation of sub­section

(2).

(6) The words ‘possessed by’ used by the Legislature in

Section 14(1) are of the widest possible amplitude and

include the state of owning a property even though the

owner is not in actual or physical possession of the

same.   Thus,   where   a   widow   gets   a   share   in   the

property under a preliminary decree before or at the

time when the 1956 Act had been passed but had not

been given actual possession under a final decree, the

property would be deemed to be possessed by her and

by   force   of   Section   14(1)   she   would   get   absolute

interest in the property.   It is equally well settled that

the possession of the widow, however, must be under

some   vestige   of   a   claim,   right   or   title,   because   the

section  does   not   contemplate  the  possession  of   any

rank trespasser without any right or title.

(7) That the words ‘restricted estate’ used in Section

14(2) are wider than limited interest as indicated in

Section   14(1)   and   they   include   not   only   limited

interest, but also any other kind of limitation that may

be placed on the transferee.”

(emphasis supplied)

18.In  Eramma Vs. Veerupana and Others   (supra), the widow

was in possession of the half of the property of her late husband

and claimed her absolute ownership by virtue of Section 14 of the

Act, 1956 which was negated by this Court for the reason that the

widow was not holding possession over the subject property in

question under any of the devise indicated in the explanation to

Section 14(1) of the Act, 1956.  

19

19.Wherein V. Tulasamma and Others  Vs. Sesha Reddy(Dead)

by LRs, it was an admitted case before the Court that the suit

property came in possession of the widow under a compromise in

execution of decree of the Court, restricting her right of alienation in

recognition of right to maintenance, having pre­existing right over

the subject property in question on the date the Act, 1956 came

into force(i.e. 17

th

  June, 1956).   In that reference, the claim was

considered by this Court and held that the pre­existing right of the

widow on the date of the commencement of the Act, 1956 will get

her the absolute rights over the subject property.

20.In   the   instant   case,   the   appellant   although   was   holding

possession   but   not   under   any   of   the   devise   referred   to   under

explanation to Section 14(1) of the Act, 1956 and mere possession

would not confer pre­existing right of possession over the subject

property to claim full ownership rights after the Act, 1956 came into

force by operation of law and this what was considered and negated

by the High Court in the impugned judgment.

20

21.Consequently, the appeal fails and is accordingly dismissed.

No costs.

22.Pending application(s), if any, stand disposed of.

…………………………….J.

(A.M. KHANWILKAR)

…………………………….J.

(AJAY RASTOGI)

NEW DELHI

April 04, 2019

21