1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5889 OF 2009

Radha Bai   ..…Appellant(s) 

Versus

Ram Narayan & Ors.          ….Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.This   appeal   takes  exception  to  the   judgment   and  order

dated 12

th

 February, 2007 of the High Court of Chhattisgarh at

Bilaspur (for short, ‘the High Court’) in Second Appeal No.84 of

2002,   whereby   the   appeal   filed   by   the   respondents­original

defendant Nos. 1 to 4 was allowed and the judgment and decree

passed   by   the   Trial   Court   dismissing   the   suit   filed   by   the

appellant, came to be confirmed.  

2.The parties are related as under:

2

3.The appellant filed suit in the Court of Civil Judge, Class –

First, Shakti – District Bilaspur  being Civil Suit No.31/A of 1985

asserting that the land situated in Village Barra, Tehsil Shakti,

more particularly described in Schedule A of the plaint, was

owned and possessed by Sukhdeo Chhannahu son of Sardha

Chhannahu.   Sukhdeo   was   a   Hindu   and   governed   by   the

Mitakshra Laws. The suit land came in the hands of Sukhdeo as

ancestral property, in which Sukhdeo and his sons Janakram

and Pilaram were having joint shares being coparceners. The

appellant’s father Saheblal was the son of Janakram, who had

3

another son by name Sonu (original defendant No. 4, who has

died during the pendency of the present appeal). The appellant’s

father Saheblal predeceased Janakram (his father) and Sukhdeo

(his grand­father). He died in 1957, whereas Janakram died in

1982 and  Sukhdeo, in 1965. Saheblal left behind Laxminbai, his

wife and their daughter Radhabai (appellant/plaintiff).   In this

backdrop, the appellant asserted that she was entitled to a share

in the suit property, claiming through her father Saheblal. The

appellant’s mother had already expired in 1984 before filing of

the suit in 1985. 

4.It is the case of the appellant that after the death of her

mother, the appellant came to village Barra and requested the

Patwari   of   the   village   to   mutate   the   land   in   her   name.   In

response, she was told that the land had already been mutated

in the name of Ram Narayan (defendant No.1), Jaya Narayan

(defendant No. 2)  and Rohit Kumar (defendant No.3) ­ three sons

of Sonu (deceased defendant No. 4), by virtue of the registered

sale deed executed in their favour by Janakram on 21

st

  July,

1979. It was further revealed that after the demise of Sukhdeo in

1965, his two sons Janakram and Pilaram partitioned the suit

4

property in or around the year 1967, as a result of which, the

suit property came to the exclusive share of Janakram and he

had become absolute owner thereof, on the basis of which right,

he executed registered sale deed in favour of his three grandsons

(sons of his son Sonu (now deceased) ­ defendant Nos.1 to 3

respectively). 

5.Immediately after becoming aware of the above, in 1985, the

appellant instituted the suit for declaration and possession and

sought the following reliefs: 

“14.):  Prayer of the plaintiff is as under:­

i): The   court   should   award   decree   about   the

possession of the relevant disputed land to the

plaintiff;

I (a): By partitioning the disputed lands, half share be

awarded to the plaintiff, and its land revenue

should be determined separately.

ii): The plaintiff may be awarded expenses of the

suit.

iii): Looking   to   the   circumstances   of   the   suit,

whatsoever   appropriate   relief   the   court   may

consider   it   fit   and   just,   the   same   may   be

awarded to the plaintiff.”

5

6.The respondents­defendants resisted the said suit. On the

basis of the rival pleadings, the Trial Court framed as many as 9

issues, which read thus: 

“ISSUES: CONCLUSION:

============================================

(1.): Whether, after the death of Sukhdev, partition of

the joint & united property had been carried in

between Janakram & Pilaram. Yes.

(2.): Whether,   the   disputed   land   was   received   by

Janakram in the said partition.  Not proved.

(3.): Whether, up to the year 1982, the disputed land

remained   entered   in   joint   &   united

accounts of Janakram,   Laxminbai   and   the   plaintiff.}

Due   to   negative

conclusion   of   issue

No.2,   detailed

appreciation   has   not

been done.

(4.): Whether,   Janakram   had   no   right   to   sale   the

disputed property/land.

(5.): Whether, the sale deed dated 21

st

 of July, 1997

is

illegal and void.

(6.): Whether, the plaintiff is entitled to obtain the

possession of the disputed lands.

(7.): Relief & Expenses. Suit   is   dismissed.   The

rival parties shall bear their own expenses.

ADDITIONAL ISSUES:

6

(8.): Whether, the plaintiff is entitled to get half share

in the disputed lands. Not proved.

(9.): Whether,   the   suit   of   the   plaintiff   is   not

maintainable.             No. Its maintainable.” 

7.The   Trial   Court  after   analysing   the   evidence   on  record,

proceeded to dismiss the suit preferred by the appellant vide

judgement and decree dated 24

th

 November, 2000.

8.  Being   aggrieved,   the   appellant   filed   appeal   being   Civil

Appeal No.5­A of 2001 in the Court of Additional District Judge,

Shakti,   District   Bilaspur­Chhattisgarh.   The   Appellate   Court,

however, reversed the conclusion reached by the Trial Court and

allowed the appeal vide judgment and decree dated 22

nd

 January,

2002. The operative order passed by the First Appellate Court

reads thus: 

“26.): On   the   basis   of   the   abovementioned   critical

appreciation,  decree  may   be  drawn  to the  following

effect:­

i): That, resultant to acceptance of the appeal of

the appellant, the impugned judgment and the decree

dated 24

th

 of November, 2000 is set aside.

ii): That, resultant to acceptance of the appeal of the

appellant,   the   suit   of   the   plaintiff/appellant   is

accepted, and it is ordered that the plaintiff/appellant

is  entitled  to obtain  possession  over  the  half share

separately, by carrying out partition of half share of

the disputed land, which has been enumerated in the

7

Schedule “A” annexed with the plaint; and accordingly

land revenue to that effect should also be determined. 

iii): The Schedule “A” annexed with the plaint shall be

integral part of the decree 

iv): The answering plaintiffs/respondents apart from

bearing their own expenses of the case, shall also bear

the expenses of the case of the plaintiff/appellant.

v): Advocate’s fee, upon verification be payable in the

decree at Rs.300/­ (Rupees Three hundred only).

vi): Accordingly, decree may be drawn.”

9.The respondents­original defendant Nos. 1 to 4 filed second

appeal before the High Court, being Second Appeal No.84 of

2002. While admitting the second appeal, the Court formulated

two questions as substantial questions of law. The same read

thus: 

“1.  Whether the plaintiff being the female had got the

right to partition to the property solely belonged to

Sukhdeo   and   devolved   upon   Janak   Ram   by

survivorship after the demise of his father Sukhdeo?”

2.   Whether the suit land inherited by late Janak

Ram from his father Sukhdeo, the sole owner of the

same became the ancestral property for the plaintiff on

the date of death of Sukhdeo in 1965 and on the date

of death of Janak Ram in 1982?”

10.After   analysing   the   factual   matrix   and   the   evidence   on

record,   the   High   Court   opined   that   the   Appellate   Court

8

committed   manifest   error   and   misapplied   the   settled   legal

position. The High Court considered the matter in the following

words: 

“8. The sole point which thus arises for determination

in the Second Appeal is whether the suit property was

held by Janak Ram in his own right to the exclusion of

Pila Ram, and whether the rule of succession or the

rule of survivorship shall apply. It has been pleaded in

the plaint that three years after the death of Sukhdeo,

a partition took place in which the suit properties had

fallen to the share of Janak Ram. Once a partition of

the   coparcenary   property   takes   place   and   the

coparcener   is   put   in   exclusive   possession   of   the

property falling to his share to the exclusion of others

he acquires an absolute right over the property. The

plaintiff Radha Bai had a mere spes successionis and

would   have   been   entitled   to   a   share   by   succession

which   would   have   opened   only   after   the   death   of

Janak Ram. In this view of the matter, since Janak

Ram, prior to his death in 1982, had sold the suit

lands   to   the   defendants   No.1to   3   by   executing   a

registered   sale   deed,   the   plaintiff   Radha   Bai   could

question the same only on the limited ground of fraud

or   being   without   consideration.   During   life   time   of

Janak   Ram,   Radha   Bai,   being   the   daughter   of   a

predeceased   son   Saheblal,   had   merely   a  spes

successionis  to the suit property and nothing more.

There   is   no   material   on   record   to   show   that   the

defendant No.4 – Sonu had got the sale deed dated

21.7.1979   executed   from   Janak   Ram   perforce   or

without   consideration.   In   this   view   of   the   matter,

Janak Ram who, after partition, held the suit property

to   the   exclusion   of   the   other   coparcener   had   an

absolute right to sell it to the defendants no.1 to 3.

Radha Bai, the plaintiff, having failed to prove that the

sale deed was without consideration or was executed

perforce could not challenge the said transaction on

9

any   ground.   The   evidence   led   by   Radha   Bai   itself

shows that she had full knowledge of the sale deed

executed by Janak Ram in favour of defendants No.1

to 3. Radha bai, the plaintiff, did not enter the witness

box despite present in Court and having been asked to

do so. In this view of the matter, I am of the considered

opinion   that   the   suit   filed   by   Radha   Bai   must   fail

because the rule of succession applied to the facts of

the case and succession would have opened only after

the death of Janak Ram, who was the exclusive owner

of the share received by him in partition with Pilaram.

The   substantial   question   No.1   is   thus   answered   in

negative that Janak Ram being the exclusive owner of

the suit property, during his life time Radha Bai had

acquired no right to the suit properties and to file a

suit   for   partition   and   possession   of   the   suit   lands

which had already been sold by Janak Ram during his

life   time   by   executing   a   sale   deed   in   favour   of

defendants No.1 to 3. Question No.2 is answered that

after   death   of   Sukhdeo,   there   was   a   partition   of

coparcenary   property   in   which   Janak   Ram   had

received the suit lands as his share and was therefore,

the absolute owner of the suit property. In this view of

the matter, rule of survivorship does not apply to the

facts   of   the   present   case,   since   suit   property,   after

partition, was held by Janak Ram in his own right and

to the exclusion of the other coparcener. Thus, the suit

property had, after partition effected between Janak

Ram and Pila Ram, ceased to be ancestral property

and   was   held   by   Janak   Ram   as   exclusive   owner

thereof. The rule of succession would thus apply to the

present case and succession would have opened only

after the death of Janak Ram. Therefore, Radha Bai,

who had a mere spes successionis could succeed only

by proving that the sale deed executed by Janak Ram

was   without   consideration   or   was   got   executed   by

defendant no.4 – Sonu perforce. Having failed to do so,

the suit must fail. 

9.  Having answered both the substantial questions of

law, the appeal deserves to be allowed. Accordingly,

10

the appeal is allowed. The judgment and decree dated

22.1.2002 passed by Additional District Judge, Sakti,

District Bilaspur in Civil Appeal No.5­A/2001 is set

aside and the judgment and decree passed by Civil

Judge, Class­II, Sakti dated 24.11.2000 in Civil Suit

No.90­A/88 is affirmed. There shall be no order as to

costs.”

11.The appellant ­ plaintiff has assailed the aforesaid decision

of the High Court on the ground that in the backdrop of the

indisputable factual position and the decisions of this Court in

Gurupad   Khandappa   Magdum   Vs.   Hirabai   Khandappa

Magdum and Others

1

 and  Ramesh Verma (Dead) Through

Legal Representatives Vs. Lajesh Saxena (Dead) By Legal

Representatives   and   Another

2

,  the   High   Court   committed

manifest error of law in holding that the rule of survivorship will

not apply and plaintiff had a mere spes successionis. According

to   the   appellant,   the   suit   property   was   admittedly   ancestral

property in the hands of Sukhdeo. After coming into force of the

Hindu Succession Act, 1956 (for short “the 1956 Act”) w.e.f. 17

th

June, 1956, as Saheblal had died after commencement of the

1956   Act,   Section   6   of   the   1956   Act   and   in   particular

1 (1978) 3 SCC 383

2 (2017) 1 SCC 257

11

Explanation­I thereof, was clearly attracted. As a result of which,

the notional partition of the coparcenary property had taken

place before the death of Saheblal. The proviso to Section 6 was

also attracted since Saheblal left behind his wife Laxminbai and

daughter Radhabai (appellant­plaintiff). Resultantly, the interest

of deceased Saheblal in the Mitakashara coparcenary property

stood devolved by succession under the 1956 Act and not by

survivorship. The appellant­plaintiff being the sole surviving heir

of Saheblal was claiming right in the entire share of Saheblal. 

12.It is next urged that the sale deed executed by Janakram in

favour of respondents­defendant Nos.1 to 3 respectively, dated

21

st

  July, 1979, was  ex facie  illegal and not binding on the

appellant­plaintiff.   Janakram   had   no   authority   to   sell   the

ancestral property, which had settled in the coparceners after the

death   of   Sukhdeo.   Similarly,   the   partition   effected   in   1967

between   Janakram   and   Pilaram,   leaving   out   the   branch   of

predeceased Saheblal, would be of no avail and cannot be the

basis to dislodge the claim of the plaintiff in the suit property.The

appellant prays that the judgment and decree passed by the First

12

Appellate Court, decreeing the suit in favour of the appellant­

plaintiff be upheld and restored. 

13.The   respondents­defendants,   on   the   other   hand,   would

contend that in the present case, Saheblal died in 1957. The

ancestral   property   was   succeeded   by   two   surviving   sons   of

Sukhdeo ­ Janakram and Pilaram equally–when the succession

had opened after the death of Sukhdeo in 1965.   The appellant­

plaintiff was not an heir in Class – I at the relevant time. Had the

appellant been daughter of predeceased son of Sukhdeo, she may

have   had   some   chance  of   pursuing  her  claim.  However,   the

appellant being the great­grand daughter of Sukhdeo, had no

claim in the suit property in 1965.     In law, the father of the

appellant ­ Saheblal, could not have succeeded to the property

during the life time of his father Janakram. Whereas, on account

of partition between Janakram and Pilaram after the demise of

Sukhdeo,   the   suit   property   came   to   the   exclusive   share   of

Janakram   and   he   had   become   absolute   owner   thereof.   As

Janakram held the suit property in his individual capacity and

not  on  behalf of  coparceners and  family  members,  he could

alienate the same as per his volition to any one, which he did in

13

favour   of   his   grandsons   (respondents­defendant   Nos.1   to   3

respectively) vide registered sale deed dated 21

st

 July, 1979. In

such a situation, it is settled law that the grand daughter cannot

be treated as an heir so as to have a share in the suit property. 

14.To buttress the above noted submission, reliance is placed

on the decision of the Madhya Pradesh High Court in the case of

Chandrakanta and Others Vs. Ashok Kumar and Others

3

and two decisions of this Court in Hardeo Rai Vs. Sakuntala

Devi and Others

4

 and Commissioner of Wealth Tax, Kanpur

and Others Vs. Chander Sen and Others

5

. Additional reference

is  made to the dictum in Yudhishter Vs. Ashok Kumar

6

 and

Smt. Raj Rani Vs. Chief Settlement Commissioner, Delhi and

Others

7

. It is urged that the High Court has not committed any

error, much less a manifest error, warranting interference by this

Court. Hence, it is urged that this appeal being devoid of merits,

be dismissed. 

3 2002 (3) MPLJ 576

4 (2008) 7 SCC 46

5 (1986) 3 SCC 567

6 (1987) 1 SCC 204

7 (1984) 3 SCC 619

14

15.We have heard Mr. Sarabjit Dutta, learned counsel for the

appellant and Mr. Manoj Prasad, learned Senior Counsel for the

respondents. 

16.Before we proceed to analyse the rival submissions, it may

be apposite to reproduce Section 6 of the 1956 Act as applicable

at the relevant time. The same read thus:

“6. When a male Hindu dies after the commencement of

this Act, having at the time of his death an interest in a

Mitakshara coparcenary property, his interest in the

property   shall   devolve   by   survivorship   upon   the

surviving   members   of   the   coparcenary   and   not   in

accordance with this Act:

Provided that, if the deceased had left him surviving a

female relative specified in Class I of the Schedule or a

male relative specified in that class who claims through

such female relative, the interest of the deceased in the

Mitakshara   coparcenary   property   shall   devolve   by

testamentary or intestate succession, as the case may

be, under this Act and not by survivorship.

Explanation  1.—For the purposes of this section, the

interest   of   a   Hindu   Mitakshara   coparcener   shall   be

deemed to be the share in the property that would have

been allotted to him if a partition of the property had

taken place immediately before his death, irrespective

of whether he was entitled to claim partition or not.

Explanation 2.—   Nothing contained in the proviso to

the Section shall be construed as enabling a person

who has separated himself from the coparcenary before

the death of the deceased or any of his heirs to claim

on intestacy a share in the interest referred to therein.”

17.This   Court   has   noted   the   incidents   of   co­parcenership

under the Mitakshra Law, in the case of State Bank of India

15

Vs.   Ghamandi   Ram  (Dead)  Through   Gurbax   Rai

8

.    In

paragraph 5 of the reported decision, the Court observed thus: 

“5. According to the Mitakshara School of Hindu Law

all   the   property   of   a   Hindu   joint   family   is   held   in

collective ownership by all the coparceners in a quasi­

corporate   capacity.   The   textual   authority   of   the

Mitakshara lays down in express terms that the joint

family  property  is  held  in  trust  for  the joint  family

members then living and thereafter to be born (see

Mitakshara, Chapter I, 1­27).  The incidents of co­

parcenership under the Mitakshara law are: first,

the lineal male descendants of a person up to the

third generation, acquire on birth ownership in the

ancestral properties of such person; secondly, that

such descendants can at any time work out their

rights   by   asking   for   partition;   thirdly,   that   till

partition   each   member   has   got   ownership

extending over the entire property, conjointly with

the   rest;   fourthly,   that   as   a   result   of   such   co­

ownership   the   possession   and   enjoyment   of   the

properties is common; fifthly, that no alienation of

the property is possible unless it be for necessity,

without the concurrence of the coparceners, and

sixthly,   that   the   interest   of   a   deceased   member

lapses on his death to the survivors. A coparcenary

under the Mitakshara School is a creature of law

and cannot arise by act of parties except in so far

that on adoption the adopted son becomes a co­

parcener with his adoptive father as regards the

ancestral properties of the latter.”

    (emphasis supplied)

This exposition has been taken note of in Hardeo Rai (supra).

After noticing this exposition, the Court went on to observe in

paragraph Nos.20 to 23 as follows:

8 (1969) 2 SCC 33

16

“20.   The   first   appellate   court   did   not   arrive   at   a

conclusion   that   the   appellant   was   a   member   of   a

Mitakshara coparcenary. The source of the property

was not disclosed. The manner in which the properties

were being  possessed by  the appellant vis­

à­vis the

other   co­owners   had   not   been   taken   into

consideration. It was not held that the parties were

joint in kitchen or mess. No other documentary or oral

evidence   was   brought   on   record   to   show   that   the

parties were in joint possession of the properties.

21. One of the witnesses examined on behalf of the

appellant   admitted   that   the   appellant   had   been   in

separate possession of the suit property. The appellant

also in his deposition accepted that he and his other

co­sharers were in separate possession of the property.

22. For the purpose of assigning one’s interest in the

property, it was not necessary that partition by metes

and bounds amongst the coparceners must take place.

When   an   intention   is   expressed   to   partition   the

coparcenary   property,   the   share   of   each   of   the

coparceners   becomes   clear   and   ascertainable.   Once

the share of a coparcener is determined, it ceases to be

a coparcenary property. The parties in such an event

would not possess the property as “joint tenants” but

as “tenants­in­common”. The decision of this Court in

SBI

1

, therefore, is not applicable to the present case.

23. Where a coparcener  takes definite share in the

property, he is owner of that share and as such he can

alienate the same by sale or mortgage in the same

manner as he can dispose of his separate property.”

In the case of Chander Sen (supra), this Court considered the

interplay between Sections 4, 6 and 8 of the 1956 Act including

Chapter II and heirs in Class­I of the Schedule. The Court noted

as follows: 

17

“10. The question here, is, whether the income or asset

which a son inherits from his father when separated

by partition the same should be assessed as income of

the Hindu undivided family of son or his individual

income. There is no dispute among the commentators

on Hindu law nor in the decisions of the court that

under the Hindu law as it is, the son would inherit the

same as karta of his own family. But the question is,

what is the effect of Section 8 of the Hindu Succession

Act, 1956? The Hindu Succession Act, 1956 lays down

the general rules of succession in the case of males.

The first rule is that the property of a male Hindu

dying   intestate   shall   devolve   according   to   the

provisions of Chapter II and Class I of the Schedule

provides that if there is a male heir of Class I then

upon the heirs mentioned in Class I of the Schedule.

Class I of the Schedule reads as follows:

“Son; daughter; widow; mother; son of a

predeceased   son;   daughter   of   a

predeceased   son;   son   of   a   predeceased

daughter;   daughter   of   a   predeceased

daughter; widow of a predeceased son; son

of a predeceased son of a predeceased son;

daughter   of   a   predeceased   son   of   a

predeceased son; widow of a predeceased

son of a predeceased son.”

11. The heirs mentioned in Class I of the Schedule

are   son,   daughter   etc.   including   the   son   of   a

predeceased son but does not include specifically

the grandson, being, a son of a son living. Therefore,

the short question, is, when the son as heir of Class I

of the Schedule inherits the property, does he do so in

his individual capacity or does he do so as karta of his

own undivided family?

12. Now the Allahabad High Court has noted that the

case   of  CIT  v.  Ram   Rakshpal,   Ashok   Kumar  after

referring to the relevant authorities and commentators

had observed at p. 171 of the said report that there

was no scope for consideration of a wide and general

nature about the objects attempted to be achieved by a

piece of legislation when interpreting the clear words of

the enactment. The learned judges observed, referring

18

to the observations of  Mulla’s Commentary on Hindu

Law  and   the   provisions   of   Section   6   of   the   Hindu

Succession   Act,   that   in   the   case   of   assets   of   the

business left by father in the hands of his son will be

governed by Section 8 of the Act and he would take in

his individual capacity. In this connection reference

was also made before us to Section 4 of the Hindu

Succession Act. Section 4 of the said Act provides for

overriding effect of Act. Save as otherwise expressly

provided in the Act, any text, rule or interpretation of

Hindu law or any custom 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 the Act and any

other   law   in   force   immediately   before   the

commencement   of   the   Act   shall   cease   to   apply   to

Hindus   insofar   it   is   inconsistent   with   any   of   the

provisions contained in the Act. Section 6 deals with

devolution of interest in coparcenary property and

it makes it clear that when a male Hindu dies after

the commencement of the Act  having at the time

of   his   death   an   interest   in   a   Mitakshara

coparcenary property, his interest in the property

shall devolve by survivorship upon the surviving

members of the coparcenary and not in accordance

with   the   Act.   The   proviso   indicates   that   if   the

deceased had left him surviving a female relative

specified   in   Class   I   of   the   Schedule   or   a   male

relative specified in that class who claims through

such female relative, the interest of the deceased

in Mitakshara coparcenary property shall devolve

by   testamentary   or   intestate   succession,   as   the

case   may   be,   under   this   Act   and   not   by

survivorship.”

(emphasis supplied)

Again in paragraph 15:

“15. It is clear that under the Hindu law, the moment

a son is born, he gets a share in the father’s property

and   becomes   part   of   the   coparcenary.   His   right

accrues   to   him   not   on   the   death   of   the   father   or

inheritance from the father but with the very fact of

his birth. Normally, therefore whenever the father gets

19

a property from whatever source  from the grandfather

or from any other source, be it separated property or

not, his son should have a share in that and it will

become part of the joint Hindu family of his son and

grandson and other members who form joint Hindu

family with him. But the question is: is the position

affected  by  Section 8  of  the  Hindu  Succession  Act,

1956   and   if   so,   how?   The   basic   argument   is   that

Section   8   indicates   the   heirs   in   respect   of   certain

property and Class I of the heirs includes the son but

not the grandson. It includes, however, the son of the

predeceased son. It is this position which has mainly

induced   the   Allahabad   High   Court   in   the   two

judgments, we have noticed, to take the view that the

income   from   the   assets   inherited   by   son   from   his

father from whom he has separated by partition can be

assessed   as   income   of   the   son   individually.   Under

Section   8   of   the   Hindu   Succession   Act,   1956   the

property of the father who dies intestate devolves on

his son in his individual capacity and not as karta of

his own family. On the other hand, the Gujarat High

Court has taken the contrary view.”

After considering the divergent views expressed by the Allahabad

High   Court,   Full   Bench   of   the   Madras   High   Court,   Madhya

Pradesh and Andhra Pradesh High Courts on one side and the

Gujarat High Court on the other, it proceeded to opine as follows:

“21. It is necessary to bear in mind the preamble to

the Hindu Succession Act, 1956. The preamble states

that it was an Act to amend and codify the law relating

to intestate succession among Hindus.

22.  In view  of  the  preamble  to the  Act   i.e.  that   to

modify where necessary and to codify the law, in our

opinion   it   is   not   possible   when   Schedule   indicates

heirs in Class I and only includes son and does not

include   son’s   son   but   does   include   son   of   a

predeceased son, to say that when son inherits the

property in the situation contemplated by Section 8 he

takes  it  as karta  of his own  undivided  family.  The

20

Gujarat High Court’s view noted above, if accepted,

would mean that though the son of a predeceased

son and not the son of a son who is intended to be

excluded   under   Section   8   to   inherit,   the   latter

would by applying the old Hindu law get a right by

birth of the said property contrary to the scheme

outlined in Section 8. Furthermore, as noted by the

Andhra Pradesh High Court that the Act makes it clear

by Section 4 that one should look to the Act in case of

doubt and not to the pre­existing Hindu law. It would

be   difficult   to   hold   today   that   the   property   which

devolved on a Hindu under Section 8 of the Hindu

Succession Act would be HUF in his hand vis­

à­vis his

own son; that would amount to creating two classes

among the heirs mentioned in Class I, the male heirs

in whose hands it will be joint Hindu family property

vis­

à­vis son and female heirs with respect to whom no

such   concept   could   be   applied   or   contemplated.  It

may be mentioned that heirs in Class I of Schedule

under Section 8 of the Act included widow, mother,

daughter of predeceased son etc.

23. Before we conclude we may state that we have

noted   the   observations   of  Mulla’s   Commentary   on

Hindu Law, 15th Edn. dealing with Section 6 of the

Hindu   Succession   Act   at   pp.   924­26   as   well   as

Mayne’s on Hindu Law, 12th Edn., pp. 918­19.

24.   The   express   words   of   Section   8   of   the   Hindu

Succession   Act,   1956   cannot   be   ignored   and   must

prevail. The preamble to the Act reiterates that the Act

is, inter alia, to “amend” the law, with that background

the express language which excludes son’s son but

includes son of a predeceased son cannot be ignored.”

(emphasis supplied)

This  decision has  been quoted  with approval  in  Yudhishter

(supra). In paragraph 10 of the said decision, the Court observed

thus:

21

“10. This question has been considered by this Court

in  CWT  v.  Chander Sen  where one of us (Sabyasachi

Mukharji, J.) observed that under the Hindu law, the

moment   a  son  is  born,  he  gets  a  share  in father’s

property   and   becomes   part   of   the   coparcenary.   His

right accrues to him not on the death of the father or

inheritance from the father but with the very fact of

his birth. Normally, therefore whenever the father gets

a property from whatever source, from the grandfather

or from any other source, be it separated property or

not, his son should have a share in that and it will

become part of the joint Hindu family of his son and

grandson and other members who form joint Hindu

family with him. This Court observed that this position

has   been   affected   by   Section   8   of   the   Hindu

Succession   Act,   1956   and,   therefore,   after   the   Act,

when the son inherited the property in the situation

contemplated by Section 8, he does not take it as karta

of   his   own   undivided   family   but   takes   it   in   his

individual capacity. At p. 577 to 578 of the Report, this

Court dealt with the effect of Section 6 of the Hindu

Succession Act, 1956 and the commentary made by

Mulla,   15th   Edn.,   pp.   924­26   as   well   as  Mayne’s

Hindu Law, 12th Edn. pp. 918­19. Shri Banerji relied

on the said observations of Mayne on Hindu Law, 12th

Edn.,   at   p.   918­19.   This   Court   observed   in   the

aforesaid   decision   that   the   views   expressed   by   the

Allahabad   High   Court,   the   Madras   High   Court,   the

Madhya Pradesh High Court and the Andhra Pradesh

High   Court   appeared   to   be   correct   and   unable   to

accept the views of the Gujarat High Court. To the

similar effect is the observation of learned author of

Mayne’s Hindu Law, 12th Edn., p. 919. In that view of

the matter, it would be difficult to hold that property

which devolved on a Hindu under Section 8 of the

Hindu   Succession   Act,   1956   would   be   HUF   in   his

hand vis­

à­vis his own sons. If that be the position

then the property which devolved upon the father of

the respondent in the instant case on the demise of his

grandfather could not be said to be HUF property. If

that is so, then the appellate authority was right in

holding   that   the   respondent   was   a   licensee   of   his

father in respect of the ancestral house.”

22

18.The   respondents   have   also   invited   our   attention   to   the

decision   of   Madhya   Pradesh   High   Court   in  Chandrakanta

(supra), which had followed the aforementioned dictum to reject

the claim of the plaintiffs on the ground that so long as their

father was alive, they cannot claim any right.

19.Reverting to the factual matrix of the present case, it is

noticed that Sukhdeo had inherited ancestral property and was

alive till 1965. The father of appellant, Saheblal, predeceased him

in 1957. Saheblal was the son of Janakram. Janakram died in

1982. During the life time of Janakram, in terms of Section 6 of

the 1956 Act, Saheblal could not have succeeded to the property

as he could claim only through Janakram. Janakram, however,

was alive till 1982. If Saheblal himself had no claim in his own

rights, the question of appellant, being his daughter, succeeding

to the property does not arise.

20. The consistent view of this Court, including of three Judge

Bench,   is   that   the   grand   son   or   grand   daughter   is   clearly

excluded from heirs in Class­I.  Saheblal himself was grand son

of   Sukhdeo,   who   predeceased   Sukhdeo.   After   the   demise   of

Sukhdeo in 1965, therefore, the ancestral suit property could be

23

and came to be partitioned between Janakram and Pilaram in

1967. As a result of that partition, the suit property came to the

exclusive share of Janakram in his individual capacity. He could,

therefore, legitimately dispose of the same in the manner he

desired and which he did in favour of his grandsons (defendant

Nos.1 to 3 respectively) vide registered sale deed dated 21

st

 July,

1979.  Neither the stated partition of 1967 nor the registered sale

deed in favour of respondents (defendant Nos.1 to 3) dated 21

st

July, 1979 has been challenged. The relief sought in the suit as

filed by the appellant/plaintiff is only for partition and awarding

share to the appellant/plaintiff alongwith possession. Suffice it to

observe that, the grand­daughter of Janakram (appellant herein)

could not have claimed a higher right than the right of her father

Saheblal.

21.Reliance placed by the appellant on the decision of this

Court in Gurupad Khandappa Magdum  (supra), is inapposite.

In that case, the plaintiff, being heir in Class­I, claimed to have

share in the interest of her husband which he had at the time of

his death in the coparcenary property. In that view of the matter,

in terms of proviso to Section 6 of the 1956 Act, the interest of

her   husband   in   the   coparcenary   property   would   devolve   by

24

succession under the 1956 Act. Similarly, in the case of   Raj

Rani (supra), the Court was called upon to consider the dispute

between   the   widow,   three   sons   and   three   daughters   of   the

deceased who being heirs in Class­I had succeeded to interest in

equal   shares,   as   the   property   in   question   was   Mitakshara

coparcenary property, by virtue of Explanation­I of Section 6 of

the 1956 Act. That analysis  can be discerned from paragraph 17

of the reported  judgment. Even the recent decision of this Court

in Ramesh Verma (supra), does not take the matter any further

for the appellant. Inasmuch as, even in that case, the dispute

was between the concerned heirs in Class­I after the demise of

Bhagwan   Das.     Before   commencement   of   the   1956   Act,   the

notional partition had taken place and as per Section 82 of the

Madhya Bharat Land Code, his sons and wife became entitled to

get 1/3 share in the property. On partition, share had fallen to

one of the sons which became his separate property and no

longer remained a Mitakshara property. This factual position

could be discerned from paragraph 11 of the reported judgment.

22.A priori, we uphold the view taken by the High Court that

after the death of Sukhdeo in 1965, the property devolved upon

25

his two sons Janakram and Pilaram. They succeeded to the

ancestral property equally. They later effected partition in 1967,

as a result of which, the property came to the exclusive share of

Janakram. The father of appellant, Saheblal, had predeceased

his father Janakram and even his grandfather Sukhdeo. During

the life time of Janakram, Saheblal could not have succeeded to

the property and for the same reason, the appellant being his

daughter cannot be heard to claim any right higher than that of

Saheblal. Applying the settled legal position to the present case,

the grounds urged by the appellant need to be rejected. 

23.Accordingly,   this   appeal   must   fail.   Hence,   the   same   is

dismissed with no order as to costs. 

24.All pending applications are also disposed of in the above

terms.

      …………………………..J

      (A.M. Khanwilkar)

      …………………………..J

      (Dinesh Maheshwari)

New Delhi;

November 22, 2019.