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B

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[2017] 8 S.C.R.

904

ATMA SINGH

v.

GURMEJ KAUR (D) & ORS.

(Civil Appeal No. 11094 of 2017)

SEPTEMBER 13,2107

[A.K. SIKRI AND ASHOK BHUSHAN, JJ.)

Hindu Succession Act, 1956:

s.8 -Intestate succession -By the mother -

To the estate of

C her deceased son born out of her first marriage -Permissibility -

Held:

The mother being the sole class I heir

uls. 8, would naturally

succeed to the estate

of her deceased son through first marriage -

Succession

u!s. 8 is not controlled by s.2 of Hindu

Widows Re­

marriage Act, 1856 - s.4

of 1956 Act also gives an overriding effect

D to the 1956 Act -Hence s.2 would not disentitle the mother (on

account

of her re-marriage) to inherit the estate of her son -Hindu

Widows Re-marriage Act, 1856 -s.2

Dismissing the appeal, the Court

HELD:

1. The son of defendant No. 1 died intestate and

E succession is to be governed by Section 8

of the Hindu

Succession Act, 1956. The mother i.e. defendant No. 1 being Class

I heir under Section 8 and there being

no other class I heir avail­

able to succeed mother, she naturally succeeded the estate

of

her son by virtue of Section 8 read with the Schedule, Class I.

F

[Paras 9 and 10) [908-G-H; 909-CJ

2. The consequence of Section 2 of Hindu Widow's

Remarriage Act, 1856, provides that all rights and interests, which

any widow may have in her deceased husband's property

or to

his lineal successors shall upon

her re-marriage cease and

determine as if she had then died. Thus, on re-marriage, the

G widow is divested with any right which she may have in the

husband's property

or property of husband's lineal successors.

In the present case, re-marriage took place in the year 1952.

Thus, the widow has lost right

in the property of her husband or

any lineal descendants on re-marriage. Section 2 further provides

H

904

ATMA SINGH v. GURMEJ KAUR (D) & ORS. 905

that on cessation and determination of rights of widow, the next A

heirs of her deceased husband or other persons entitled to the

property shall succeed the same. The effect of Section 2 was

thus confined to rights which the widow was possessing

at the

time

of re-marriage.

[Para 11) [909-E-G]

3. In the present case, the succession opened in the year B

1972 when the son of defendant No. 1 died. Succession of estate

·of deceased son of defendant No. 1 shall be governed by Section

8 of the Hindu Succession Act, 1956.

By Section 8, the mother

i.e. defendant

No.1 being described in Class I of the Schedule,

shall inherit the property excluding other heirs. Even after re-C

marriage of defendant

No.1, the defendant No.1 shall continue to

be the mother of

'P', who was born to her from her first husband.

Succession under Section 8

to the estate of

'P' by defendant No.1

shall not be controlled or prohibited by Section 2 of the Hindu

Widow's Re-Marriage Act,

1856. It is true that all rights in her

husband's property or property oflineal successors of her husband D

were lost

by a widow on her re-marriage. But Section 2 shall not

govern

or regulate any future succession to which she may be

entitled under law. The Hindu Widow's Re-Marriage Act, 1856

has been subsequently repealed by the Hindu Widow's

Re­

Marriage (Repeal) Act, 1983. Even though, in the year 1972, the

1856 Act was in force, but the said provision shall not control the E

.succession as ordained

by Section. 8 of the 1956 Act.

[Para 12)

(909-H; 910-A-D]

4. In Section 4 of the 1956 Act, an overriding effect has

been given to the

1956 Act to any other law in force immediately

before

the commencement of the 1956 Act in so far as it is F

inconsistent with any of the provisions contained in the 1956 Act.

Even for the arguments sake,

if it is accepted that Section 2 of

the

1856 Act have any cascading effect on the right of widow, the

same shall be treated to have overridden

by virtue of Section 8

read with Schedule to the

1956 Act.

[Para 13) [910-E) G

5. Section 2 of the 1856 Act in no manner affects the right

of defendant

No.1 to succeed the estate of her son and after the

death of her son, she was rightly held

to succeed his properties.

[Para 15) [912-D]

H

906 SUPREME COURT REPORTS [20I7] 8 S.C.R.

A Smt. Kasturi Devi v. Deputy Director of Consolidation

and Ors. (1976) 4 SCC 674 : (19771 2 SCR 25 -relied

on.

B

Case Law Reference

[1977) 2

SCR 25 relied on Para 14

CIVIL APPELLATE JURISDICTION : Civil Appeal No. I I 094

of2017.

From the final Judgment and Order dated 14.07.2009 passed by

the High Court of Punjab and Haryana at Chandigarh in R.S.A. No.2929

c of2006.

D

E

Ambreesh Kumar Aggarwal, Ms. Surabhi Aggarwal, Advs. for

the Appellant.

Pallav Mongia, Pankaj Singh, Ms. Jasmine Damkewala, Ms. Nidhi,

Advs.for the Respondents.

The Judgment of the Court was delivered by

ASHOK BHUSHAN, J. I. This appeal has been filed against

the judgment of the Punjab & Haryana High Court dated I 4.07.2009 by

which the High Court has dismissed the Regular Second Appeal filed by

the appellant.

2. The facts of the case are not in dispute and lie in a very narrow

compass. The appellant has filed Civil Suit No. 220 of 2001 for a

declaration that

the plaintiff is the owner and in joint possession of the

half share of the land owned by

Pal Singh deceased son ofNarain Singh.

Narain Singh had three sons namely Atma Singh, the appellant, Mohan

F Singh, respondent No.5 and Pal Singh. The defendant No.I, Gurmej

Kaur was wife of Narain Singh. Narain Singh, who was the owner of

land in dispute died in the year 1952 intestate. He left behind his above

three sons and wife Gurmej Kaur. Gurmej Kaur immediately after death

ofNarain Singh remarried with one Inder Singh. Pal Singh, son ofNarain

G

Singh died in the year 1972 intestate. He was not married and so had no

children. Estate of

Pal Singh was mutated in favour ofGurmej Kaur, his

mother. Thereafter, Suit No. 220 of 200 I was filed by the appellant.

The Trial Court dismissed the suit holding that defendant No. I, Gurmej

Kaur being the real mother of deceased Pal Singh and she being Class I

H

ATMA SINGH v. GURMEJ KAUR (D) & ORS. . 907

[ASHOK BHUSHAN, J.]

heir shall succeed to Pal Singh after his death. The appeal was filed by A

the appellant, which too was dismissed on 07.02.2006, against which

second appeal was filed. The High Court in its judgment reaffirmed the

decision of Court below. The High Court held that although after death

of Narain

Singh, Gurmej Kaur, on account of her re-marriage will loose

right in estate of Narain Singh but have every right to inherit the estate B

of her son,

Pal Singh in terms of Section 8 of the Hindu Succession Act,

I 956 .. The plaintiff appellant aggrieved by the judgment of the High

· Court have come up in this appeaL ,

3. Learned counsel for the appellant in support of the appeal

contends that after re-marriage, Gurmej Kaur loses her right to inherit ..

the property of Narain Singh as well as his lineal descendants. Hence C

she was not entitled to inherit the estate of Pal Singh. It is submitted that

Courts below did not advert to The Hindu Widow's Re-Marriage Act,

I 856, which clearly dis-entitle the defendant No. I to inherit the estate of

Pal Singh. It is submitted that in the year I 972 when Pal Singh died, the

Hindu Widow's Re-Marriage Act, I 856 was in force and defendant No.I D

was not entitled to inherit the property of Narain Singh i.e. property of

father of the deceased but was entitled to inherit the estate of Pal

Singh.

4. Learned counsel for the respondent refuted the submission of

the counsel for the appellant and contended that the provisions of the E

Hindu Widow's Re-Marriage Act, 1856 are no longer applicable in view

of the overriding effect given to the Hindu Succession Act, I956 under

Section 4

of the 1956 Act. He submits that the defendant No. I being

.natural mother of

Pal Singh has rightly been held to inherit his estate

under

the 1956 Act.

5. We have considered the submissions made by the learned

counsel for the parties and perused the records.

6. The issue to be considered in the present appeal is as to whether

the Hindu Widow's Re-Marriage Act, 1856 dis-entitles the defendant

F

No. I to inherit the estate of

Pal Singh. For answering the aforesaid G

issue, we need to examine the provisions of the Hindu Widow's Re­

Marriage Act, 1856.

7. The Hindu Widow's Re-Marriage Act, I 856'was enacted to

remove all legal obstacles to the marriage of the Hindu Widows.· The

H

908 SUPREME COURT REPORTS [2017] 8 S.C.R.

A Act was enacted to render re-marriage valid to legalize the legitimacy

of the children. It conferred a benefit on those who could not marry but

at the same time imposes a restriction on them. Section 2 of the Act on

which reliance have been placed is as follows:-

B

c

D

E

F

"2 Rights of widow in deceased husband's property to

cease on her re-marriage.-All rights and interests which any

widow may have

in her deceased husband's property by way

of maintenance, or by inheritance to her husband or to his

lineal successors, or by virtue

of any will or testamentary

disposition conferring upon

her, without express permission

to re-marry, only a limited interest in such property, with no

power

of alienating the same, shall upon her re-marriage

cease and determine

as if she had then died; and the next

heirs

of her deceased husband, or other persons entitled to

the property on her death, shall thereupon succeed to the

same."

8. The Hindu Succession Act, 1956 was enacted to amend and

codify the law relating to intestate succession among Hindus. Section 4

of

the Act gave the enactment an overriding effect. Section 4 is quoted

asbelow:-

"4. Overriding effect of Act.-

(1) Save as otherwise expressly provided in this Act,-

(a) any text, rule or interpretation of Hindu law or any cus­

tom or usage as part of that law in force immediately before

the commencement

of this Act shall cease to have effect with

respect to any matter for which provision is made in this Act;

(b) any other law in force immediately before the

commence­

ment of this Act shall cease to apply to Hindus in so far as it

is inconsistent with any of the provisions contained in this

Act."

G 9. In the present case, we have to decide the right of inheritance

of the estate, which was left by Pal Singh, who died in the year 1972.

Pal Singh died intestate and succession is to be governed by Section 8 of

the Hindu Succession Act, 1956, which is as follows:-

"8. General rules of succession in the case of males.-The

H property of a male Hindu dying intestate shall devolve

ATMA SINGH v. GURMEJ KAUR (D) & ORS.

[ASHOK BHUSHAN, J.)

according to the provisions of this Chapter-

( a) firstly, upon the heirs, being the relatives specified in class·

I of1he Schedule;

(b) secondly, if there is no heir of class I, then upon the heirs,

being the relatives specified

in

class II of the Schedule;

(c) thirdly, if there is no heir of any of the two classes, then

upon the agnates

of the deceased; and

(d) lastly, if there is no agnate, then

uppn the cognates of the

deceased.

909

A ,

B

10. The mother being Class I heir under Section 8 and there being C

no other class I heir available to succeed mother, she naturally succeed

·the estate

of

Pal Singh by virtue of Section 8 read with the Schedule,

Class I. Whether provision of Section 2 of the 1856 Act dis-entitles the

defendant No.I

to succeed the estate of

Pal Singh, is the submission

forcefully put

up by learned counsel for the appellant. It is submitted D

that

on re-marriage, the widow ceases to have any right of maintenance

or inheritance

to her husband or his lineal successors. It is submitted that

Pal Singh being lineal successor of husband of defendant No. I, she is

also dis-entitled to succeed the estate of Pal Singh.

11. The consequence of Section 2 on the right of widow, who E

remarries

has been clearly enumerated. Section 2 provides that all rights

and interests, which any widow may have in her deceased husband's

property or

to his lineal successors shall upon her re-marriage cease

and determine

as if she had then died. Thus, on re-marriage, the widow

is divested with any right which she may have in the husband's property

or property of husband's lineal successors.

In the present case, re-F

marriage took place

in the year 1952. Thus, the widow has lost any right

·in the property of her husband or any lineal descendants on re-marriage.

Section 2 further provides that

on cessation and determination of rights

of widow, the next heirs of her deceased husband or other persons en­

titled to the property shall succeed the same. The effect of Section 2

was thus confined to rights which the widow was possessing at the time G

of re-marriage.

12 .. In the present case, the succession has opened in the year

1972 when Pal Singh died. The question which had cropped up in the

present

case regarding succession of estate of

Pal Singh and succession

H

910 SUPREME COURT REPORTS [2017] 8 S.C.R.

·A of Pal Singh's estate shall be governed by Section 8 of the Hindu

Succession Act,

1956. By Section 8, the mother i.e. defendant No.l

being described

in

Class I of the Schedule shall inherit the property

excluding other

heirs. Even after re-marriage of defendant No. I, the

defendant No.l shall continue to be the mother of

Pal Singh, who was

B born to her from her first husband Narain Singh. Succession under

Section

8 to the estate of

Pal Singh by defendant No. l shall not be

controlled or prohibited by Section 2 of the Hindu Widow's Re-Marriage

Act, 1856. It is true that all rights in her husband's property or property

of lineal successors of her husband were lost by a widow on her re­

marriage. But Section 2 shall not govern or regulate any future succes-

C sion

to which she may be

entitled under law. The Hindu Widow's Re­

Marriage Act, 1856 has been subsequently repealed by the Hindu

Widow's Re-Marriage (Repeal) Act. 1983. Even though, in the year

1972, the 1856 Act was in force but as noted above, the said provision

shall

not control the succession as ordained by Section 8 of the 1956

D Act.

13. Coming to

Section 4 of the 1956 Act, where an overriding

effect has been given to the 1956 Act to any other law in force immediately

before the commencement of the 1956 Act in so far as it is inconsistent

with

any of the provisions contained in the 1956 Act. Even for the

arguments sake, it is accepted that Section 2 of the 1856 Act have any

E cascading effect on the right of widow, the same shall be treated to have

overridden by virtue of

Section 8 read with Schedule to the 1956 Act.

14. Learned counsel for the respondent has also placed reliance

on the judgment of this Court in Smt. Kasturi Devi vs. Deputy Director of

Consolidation and others, (1976) 4 SCC 674, this Court while con-

F sidering the Hindu Succession Act, 1956 held that mother cannot be

divested of her interest in her son's property either on the ground of

unchastity or remarriage. One Madhua died in the year 1960 whose

wife was Kasturi. Kasturi remarried with one Lekhraj in the year 1963.

Karua who was son of Madhua and Kasturi died in the year of 1970.

G The question arose about the inheritance of property of Karua. The

claim ofKasturi, the appellant was rejected by the High Court against

which she has filed the appeal. This Court has held that Kasturi could

not have been divested of her right to inherit estate ofher son. In paragraph

3 of the judgment following was held:

H

ATMA SINGH v. GURMEJ KAUR (D) & ORS.

[ASHOK BHUSHAN, J.]

911

'J. We may now examine the contentions raised by counsel A

for the appellant. Counsel submitted that assuming that Kasturi

had remarried Lekhraj she had acquired an absolute interest

in the property and no question of divestment of the property

could arise

in view of the provisions of the Hindu Succession

Act. Secondly, it was argued that Kasturi

in the instant case B

put forward her claim for inheritance not as widow of Madhua

but

as mother of Karua, because it was the property of Karua

which was

in dispute. In the view that we take in the present

appeal, it

is not necessary at all to decide as to whether or

not Kasturi would

be disinherited or divested of the property

even after having acquired an absolute interest under the

C

Hindu law. This is a moot question and not free from difficulty.

We will, however, assume for the sake of argument that as

wife

of Madhua Kasturi might be divested of her interest on

her remarriage with Lekhraj. It

is plain, however, in this case

. that the dispute arises over the property of Karua and qua D

Karua s property, Kasturi claimed inheritance not as a widow

of her husband Madhua but as the mother of Karua. The

Deputy Director

of Consolidation seemed to think that the

bar

of inheritance would apply to a mother as much as to a

widow and on this ground he refused

to accept the claim of

the appellant. Learned counsel for the respondents supported E

the stand taken by the Deputy Director of Consolidation. We

are, however, unable to agree with the view taken by the Deputy

Director

of Consolidation which appears to be contrary to

the written text of the Hindu Law. Mulla in his Hindu Law,

14th Edn. while describing the incidents of a mother regarding

inheritance under clause (iii) observed at

p. 116 as follows: F

"(iii) Unchastity and remarriage.-Unchastity of a mother

·is no bar to her succeeding as heir to her son, nor does

remarriage constitute any such

bar.

"

· A large number of authorities have been cited in support of G

this view. We find ourselves entirely in agreement with this

view. Our attention has not been invited to any text of the

Hindu Law under which a mother could be divested

of her

interest

in the property either on the ground of unchastity or

H

912

A

B

c

SUPREME COURT REPORTS [2017) 8 S.C.R.

remarriage. We feel that the application of bar of inheritance

to the Hindu widow is based on the special and peculiar,

sacred and spiritual relationship

of the wife and the husband.

After the marriage, the wife becomes

an absolute partner and

an integral part of her husband and the principle on which

she is excluded from inheritance on remarriage is that when

she relinquishes her link with her husband even though he

is

dead and enters a new family, she is not entitled to retain the

property inherited by

her. The same, however, cannot be said

of a mother. The mother is in an absolutely different position

and that is why the Hindu Law did not provide that even the

mother would be disinherited

if she remarried.

15. We thus are of the view that

Section 2 of the 1956 Act in no

manner affect the right of defendant No. I to succeed the estate of her

son Pal Singh and after the death of Pal Singh, she was rightly held to

succeed the properties of Pal Singh. The suit filed by the plaintiff has

D been correctly dismissed by all the Courts below. We thus do not find

any merit in this appeal and the same is dismissed.

Kalpana K. Tripathy Appeal dismissed.