1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.1399 OF 2010

RAMESH NIVRUTTI BHAGWAT ...APPELLANT

VS.

DR. SURENDRA MANOHAR PARAKHE ...RESPONDENT

J U D G M E N T

S. RAVINDRA BHAT, J.

1.This appeal by special leave questions the decision of the

Bombay High Court affirming the rejection of an application for

revocation of letters of administration granted to the respondent,

(hereafter “the LOA holder”), in respect of the will of deceased Mrs.

Antoinette Bendre Bhagwat (hereafter “Antoinette”).

2

2.Antoinette was the wife of Balaji Balwant Bhagwat (hereafter

“Balaji”). The couple were permanent residents of California, US

and were US citizens. Balaji predeceased Antoinette, bequeathing

all properties to her. She died on 23.1.1981 at Alhambra, Los

Angeles   County,   California.   U.S.A.   In   her   last   will   dated

24.6.1977, she bequeathed her properties to her husband. The

will stipulated that in the event of Balaji predeceasing her, the

property was to vest in an  inter ­ vivos  trust. The trust was

created   by   the   testatrix   and   her   husband   by   a   deed   dated

24.6.1977.   The   Executor   had   filed   a   petition   for   probate   of

Antoinette’s will (Probate Case No. 662463 in the Superior Court

of the State of California for Los Angeles County). It was probated

on 26.2.1981.

3.On 02.11.1982, Dinkar Sambhaji Patole (hereafter “Patole”)

as   constituted   attorney   of   the   original   executor’s   successor,

applied to the Bombay High Court (Petition No. 915/ 1982) for

grant of letters of administration with an authenticated copy of

the will annexed to the petition, in respect of the property and

credit of the deceased, in the State of Maharashtra. Patole died

3

during the pendency of proceedings which were continued by Dr.

Surendra Manohar Parakhe who was duly brought on record.

letters of administration were granted by the High Court by order

dated 24.11.1994.

4.Ramesh   Nivrutti   Bhagwat,   the   appellant   (hereafter

“Ramesh”) claiming to be a relative of Antoinette’s husband, took

out a notice of motion (No. 912 of 1997) in Petition No. 915/ 1982

(i.e.   the   original   administration   proceeding).   That   application

(notice of motion) was allowed to be withdrawn, with liberty to

initiate appropriate proceedings. Ramesh claimed that neither he

nor his father, nor any other family member had notice of the

administration   petition.   It   was   alleged   that   only   when   the

respondent LOA holder applied for mutation of name of Rural

Gospel and Medical Mission of India, on the basis of the letters

issued by the court, did he come to know about it after making

inquiries in the office of the High Court. Ramesh claimed that on

29.03.1997 he learnt that the respondent had obtained letters of

administration in respect of the will of Balaji by filing another

Petition   No.   912/   97.   This   was   allowed   to   be   withdrawn   on

4

01.04.1998.   He   then   filed   an   application   for   revocation   on

29.07.1999.

5.Ramesh alleged that the LOA holder had not complied with

the direction of the court granting letters of administration by

preparing an inventory of the property and credits within six

months,   and   further  that   he   did   not   render   accounts   of   the

property and credits within one year. The other allegation was

that letters of administration were obtained by suppression of

material facts and by misleading the Court. The appellant alleged

that his uncle, late Balaji, had established the Bhagwant Mukti

Ashram and the name of the Ashram was mutated in the revenue

records in respect of the property. The testatrix’s will and that of

Balaji clearly showed that their intention was to use the property

for charitable purposes. The appellant Ramesh also alleged that

the Superior Court of California granted probate to John Graf

Klotzle who was named as the successor by the earlier executor

(Carl   Kinsinger)   and   that   the   said   executor   appointed   the

respondent as his attorney for obtaining letters of administration.

Therefore, it was alleged that the LOA holder was not appointed

executor by the will. It was alleged that the probate was obtained

5

from   the   Superior   Court   of   California   without   notice   to   the

petitioner or his father or any other relative. It was alleged to have

been obtained by fraud and suppression of material facts and the

said decision is given contrary to, and ignoring the law in force in

India.

6.The LOA holder opposed the application for cancellation of

probate   on   several   grounds,   including   that   the   petition   was

barred by the law of limitation, inasmuch as such applications

are covered by Article 137 of the Limitation Act,1963, and the

petition ought to have been presented within three years. It was

urged that even if the period of pendency of notice of motion were

excluded, the petition for cancellation of probate was barred by

time. It was also urged that the appellant had no locus standi to

apply for revocation of the grant as he had no interest in the

estate of the deceased on intestacy. It was alleged that the letters

of administration granted by the court was an ancillary grant

under Sections 228 and 271 of the Indian Succession Act, 1925

and could not be revoked as long as the original grant subsisted.

6

The Superior Court of California which probated the will followed

the necessary procedure.

7.A learned Single Judge of the Bombay High Court relied on

Rukminidevi v. Narendra Lal Gupta, (1985) 1 SCC 144, to say that

if a party does not contest proceedings for grant of probate, it

cannot be permitted to question the validity of the will by a

collateral attack in different proceedings. The court held that the

grant being  in rem,  binds not only persons who are parties but

also others who are not parties to the proceedings, whether they

had notice or not. The probate granted by the competent court is

conclusive on the validity of the will unless revoked in accordance

with law, and no evidence can be admitted to impeach it except in

the proceedings for revocation. Thus, since the original probate

granted by the California court was not challenged by appropriate

proceedings   and   since   the   probate   was   in   force,   there   is   no

question of revoking an ancillary grant which was merely to give

effect to the original probate of the will granted by the California

court.   The   Single   Judge   also   held   that   since   the   letters   of

administration   were   granted   in   ancillary   proceedings   on

7

25.11.1994   and   the   petition   for   its   revocation   was   filed   on

21.7.1999, proceedings were time barred. The Single Judge held

that such proceedings are covered by Article 137 of the Limitation

Act, 1963, which requires the application to be filed within 3

years from the date when the right to apply accrues. Even if the

period spent on the notice of motion from 29.3.1997 to 1.4.1998

were excluded from consideration, the petition for revocation was

filed beyond the period of three years from 25.11.1994, as the

three   year   period   expired   on   24.11.1997,   and   the   revocation

petition was filed on 21.7.1999. The court, after excluding the

period of seven months and two days spent in pursuing the

remedy of notice of motion, held it to be hopelessly barred by

time. The Single Judge also held that the appellant Ramesh was

not an heir of the deceased ­ a fact admitted by him in the

rejoinder   affidavit.   In   view   of   these   facts,   the   application   for

revocation was rejected. Ramesh appealed unsuccessfully to the

Division Bench. The judgment of the Division Bench rejected the

sole contention made in the appeal, that the law prescribed no

limitation   for   an   application   of   cancellation   of   letters   of

administration. 

8

8.Learned counsel for the appellant argued that Ramesh had

no   notice   of   the   proceedings   initiated   for   grant   of   letters   of

administration   and   that   he   and   his   father   (Balaji’s   brother)

became aware of the fact only when the properties were sought to

be   mutated   in   the   revenue   records,   pursuant   to   the   letters

granted.   It   was   submitted   that   the   limitation   for   filing   an

application should be calculated from the date of knowledge of the

grant, and not the date of grant.

9.Counsel for the respondent, on the other hand, urged this

court to dismiss the appeal. It was contended that the letters of

administration in respect of the will in question dated 24.06.1977

were   granted   by   the   court   after   due   notice   and   citation;

proceedings   for   their   grant   were  in   rem.  Consequently,   when

granted, the letters of administration operated against the entire

world. The cause of action, if any, for seeking their cancellation,

therefore, accrued from the date of their grant, and not on the

date of knowledge of grant, in the absence of any allegation of

fraud. 

9

10.As evident, the appellant’s application for cancellation of the

letters   of   administration   was   rejected   concurrently.   The   only

question urged is whether there is any limitation prescribed and if

not, whether the residuary provision (Article 137 in the schedule

to the Limitation Act, 1963 – hereafter “the Act”) applies and for

which   the   starting   point   of   limitation   is   the   date   of   alleged

knowledge of the grant of letters of administration.

11.The relevant provisions dealing with recognition in respect of

grant of probate, of letters of administration in respect of the

probate   granted,   and   cancellation   of   probate   (or   letters   of

administration)   of   the   Indian   Succession   Act,   1925,   read   as

follows:

“Section 228 ­ Administration, with copy annexed,

of authenticated copy of Will proved abroad

When a Will has been proved and deposited in a Court of

competent jurisdiction situated beyond the limits of the

State, whether within or beyond the limits of 1 India, and

a properly authenticated copy of the Will is   produced,

letters of administration may be granted with a copy of

such copy annexed.

               ­­­­­          ­­­­­           ­­­­­­

Section 263 ­ Revocation or annulment for just cause

10

The grant of probate or letters of administration may be

revoked or annulled for just cause.

Explanation.—Just cause shall be deemed to exist where—

(a) the proceedings to obtain the grant were defective in

substance; or

(b) the grant was obtained fraudulently by making a false

suggestion, or suggestion,   or   by   concealing   from   the

Court something material to the case; or

(c)   the   grant   was   obtained   by   means   of   an   untrue

allegation of a fact essential in point of law to justify the

grant, though such allegation was made   in   ignorance

or inadvertently; or

(d) the grant has become useless and inoperative through

circumstances; or

(e) the person to whom the grant was made has willfully

and   without   reasonable   cause   omitted   to   exhibit   an

inventory or account in accordance with the provisions of

Chapter  VII of  this  Part,  or  has exhibited  under that

Chapter an inventory or account which is untrue in a

material respect.

Illustrations

(i)   The   Court   by   which   the   grant   was   made   had   no

jurisdiction.

(ii) The grant was made without citing parties who ought

to have been cited.

(iii) The Will of which probate was obtained was forged or

revoked.

11

(iv) A obtained letters of administration to the estate of B,

as his widow, but it has since transpired that she was

never married to him.

(v) A has been taken administration to the estate of B as if

he had died intestate,   but   a   Will   has   since   been

discovered.

(vi) Since probate was granted, a latter Will has been

discovered.

(vii)   Since   probate   was   granted,   a   codicil   has   been

discovered which revokes or adds to the appointment of

executors under the Will.

(viii)   The   person   to   whom   probate   was,   or   letters   of

administration were,  granted   has   subsequently

become of unsound mind.

           ­­­­­­­­­­    ­­­­­­­­­­­­­        ­­­­­­­­­­­

276. Petition for probate­(1) Application for probate or

for letters of administration,   with   the   Will   annexed,

shall be made by a petition distinctly written in English or

in the language in ordinary use in proceedings   before

this Court in which the application is made, with the Will

or, in the cases mentioned in sections 237, 238 and 239,

a   copy,   draft,   or   statement   of   the   contents   thereof,

annexed, and stating—

(a) the time of the testator's death,

(b)   that   the   writing   annexed   is   his   last   Will   and

testament,

(c) that it was duly executed,

(d) the amount of assets which are likely to come to

the petitioner's hands, and

(e)   when   the   application   is   for probate,   that   the

petitioner is the executor named in the Will.

12

(2)   In   addition   to   these   particulars,   the   petition   shall

further state ­

(a) when the application is to the District Judge, that

the deceased at the time of his death had a fixed

place of abode, or had some property, situate within

the jurisdiction of the Judge; and

(b) when the application is to a District Delegate, that

the deceased at the time of his death had a fixed

place   of   abode   within   the   jurisdiction   of   such

Delegate.

(3) Where the application is to the District Judge and nay

portion of the   assets   likely   to   come   to   the   petitioner's

hands is situate in another State, the petition shall further

state the amount of such assets in each State   and   the

District Judges within whose jurisdiction such assets are

situate.”

12.The   Indian   Succession   Act,   1925   does   not   prescribe   a

specific period of limitation for the grant of probate, or for moving

an   application   for   cancellation   of   probate   or   letters   of

administration. The residuary entry Article 137 of the Act, which

covers proceedings for which no period of limitation is stipulated

in the Act, provides for a three­year period of limitation. Article

137 reads as follows:

Description  Period of

limitation  

Time from which 

period begins to 

run                        

13

37. Any other 

application         

for   which   no

period   of

limitation   is

provided

elsewhere in this

Division.

Three years   When   the   right   to

apply accrues

13.This issue was considered in Kunvarjeet Singh Khandpur v.

Kirandeep Kaur & Ors.,

(2008) 8 SCC 463.  This court negatived

the plea that since the Act prescribes no period of limitation in

regard   to   matters   concerning   grant   of   probate   or   letters   of

administration, there is no time limit. The court followed the

decision in the Kerala State Electricity Board, Trivandrum v. T.P.

Kunhaliumma,

  (1977) 1 SCR 996 which took note of the change

in the collocation of words in Article 137 of the Limitation Act,

1963 compared with Article 181 of the Limitation Act, 1908, and

held that applications contemplated under Article 137 are not

applications confined to the Code of Civil Procedure, 1908. In the

older  Limitation Act  of 1908,  there  was no division between

applications in specified cases and other applications, as in the

14

Limitation Act, 1963. The court held in  Kerala State Electricity

Board (supra) that:

“The words "any other application" under Article 137

cannot be said on the principle of ejusdem generis to

be applications under the Civil Procedure Code other

than those mentioned in Part I of the third division.

Any other application under Article 137 would be

petition or any application under any Act. But it has

to be an application to a court for the reason that

Sections 4 and 5 of the 1963 Limitation Act speak of

expiry of prescribed period when court is closed and

extension of prescribed period if applicant or the

appellant satisfies the court that he had sufficient

cause for not preferring the appeal or making the

application during such period.

                 ­­­­­­­­     ­­­­­­         ­­­­­

22. The conclusion we reach is that Article 137 of the

1963 Limitation Act will  apply to any petition or

application filed under any Act to a civil court. With

respect we differ from the view taken by the two­

judge bench of this Court in Athani Municipal Council

case and hold that Article 137 of the 1963 Limitation

Act is not confined to applications contemplated by

or under the Code of Civil Procedure.”

14.Applying the  ratio  in  Kerala Electricity Board (supra),  the

court, in Kunvarjeet Singh Khandpur (supra) observed that: 

“the crucial expression in the petition is "right to

apply". In view of what has been stated by this

Court, Article 137 is clearly applicable to the petition

15

for   grant   of   letters   of   administration.   As   rightly

observed by the High Court in such proceedings the

application merely seeks recognition from the Court

to  perform   a  duty   because   of  the   nature  of  the

proceedings it is a continuing right.”

The court then concluded that the right to apply for probate

accrues on the date of death of the testator.

15.Recently, in  Sameer Kapoor   and Another v. State through

Sub­Divisional   Magistrate   South,   New   Delhi   and   Others,  2019

Online   SCC   630   (SC),   the   context   was   slightly   different;   the

probate   was   issued   by   a   foreign   court.   The   executor   sought

letters of administration in an Indian court (like in the present

case), under Section 228. The court dealt with the objection of

limitation, and noticed, firstly, that  Kunvarjeet Singh Khadapur

(supra)  had ruled about applicability of Article 137 for  grant of

probate in the first instance. Drawing a distinction from the grant

of probate (or letters of administration) and the recognition of

that, under Section 228, the court (in  Sameer Kapoor (supra))

held as follows:

“it can be said that in a proceeding, or in other

words, in an application filed for grant of probate or

letters   of   administration,   no   right   is   asserted   or

claimed by the applicant. The applicant only seeks

16

recognition of the court to perform a duty. Probate or

letters of administration issued by a competent court

is conclusive proof of the legal character throughout

the world. That the proceedings filed for grant of

probate or letters of administration is not an action

in law but it is an action in rem. As held by this

Court in the case of Kunvarjeet Singh Khandpur

(supra), an application for grant of probate or letters

of   administration   is   for   the   court's   permission   to

perform   a   legal   duty   created   by   a   will   or   for

recognition   as   a   testamentary   trustee   and   is   a

continuous right which can be exercised any time

after the death of the deceased, as long as the right

to do so survives and the object of the trust exists or

any   part   of   the   trust,   if   created,   remains   to   be

executed.”

16.The decision in Lynette Fernandes v. Gertie Mathias,  (2018)

1 SCC 271, dealt with the precise issue of the period of limitation

applicable   for   an   application   for   cancellation   of   a   probate   or

letters of administration. This court held as follows:

“One must keep in mind that the grant of probate by

a Competent Court operates as a judgment in rem

and once the probate to the Will is granted, then

such   probate   is   good   not   only   in   respect   of   the

parties to the proceedings, but against the world. If

the probate is granted, the same operates from the

date of the grant of the probate for the purpose of

limitation Under Article 137 of the Limitation Act in

proceedings for revocation of probate. In this matter,

as mentioned supra, the Appellant was a minor at

the time of grant of probate. She attained majority on

09.09.1965. She got married on 27.10.1965. In our

17

considered   opinion,   three   years   limitation   as

prescribed Under Article 137 runs from the date of

the Appellant attaining the age of majority i.e. three

years from 09.09.1965. The Appellant did not choose

to initiate any proceedings till the year 25.01.1996

i.e., a good 31 years after she attained majority. No

explanation worthy of acceptance has been offered

by the Appellant to show as to why she did not

approach   the   Court   of   law   within   the   period   of

limitation. At the cost of repetition, we observe that

the Appellant failed to produce any evidence to prove

that   the   Will   was   a   result   of   fraud   or   undue

influence.   The   same   Will   has   remained   un­

challenged until the date of filing of application for

revocation. No acceptable explanation is offered for

such a huge delay of 31 years in approaching the

Court   for   cancellation   or   revocation   of   grant   of

probate.”

17.In   the   present   case,   the   letters   of   administration   were

granted in ancillary proceedings on 25.11.1994. The High Court

took note of the fact that the notice of motion (in the disposed of

proceeding)   was   filed   on   29.03.1997;   it   was   withdrawn   on

01.04.1998.   The   petition   for   revocation   of   the   letters   of

administration were filed on 29.7.1999. Proceedings were clearly

time barred, given that the original grant of the ancillary letters

took   place   on   25.11.1994;   they   constituted   notice   to   all

concerned.   Clearly,   the   petition   for   revocation   of   letters   of

administration was time barred. It is accordingly held that there

18

is no infirmity in the concurrent findings impugned; the appeal

fails and is dismissed with no order as to costs.

........................................J.

                                              [ARUN MISHRA] 

........................................J.

                                         [VINEET SARAN] 

........................................J.

                                              [S. RAVINDRA BHAT] 

New Delhi,

October 04, 2019.