Madras High Court

K.Thangaraj vs K.Ruckmony on 11 March, 2021

                                                                          S.A.(MD)No.16 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.03.2021

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                              S.A.(MD)No.16 of 2015

                      K.Thangaraj                                              Appellant

                                                        Vs.
                      1.K.Ruckmony
                      2.K.Paul Raj
                      3.K.Jeyaraj
                      4.K.Mohanraj
                      5.K.Tamil Selvi
                      6.K.Thilagavathi
                      7.K.Selvarani
                      8.K.Jeya Sudha
                      9.N.Suyambulingam
                      10.T.Ravi                                                Respondents

                      PRAYER:- Second Appeal filed under Section 100 of Code of Civil
                      Procedure, against the Judgment and Decree passed in A.S.No.58 of
                      2013, on the file of the Principal Subordinate Judge, Nagercoil, dated
                      11.02.2013, partly decreed the suit in O.S.No.469 of 2008, on the file of
                      the Principal District Munsif Court, Nagercoil, dated 08.02.2013.


                                    For Appellant           : Mr.T.Selvakumaran
                                    For R1, R2 & R4 to R10 : Ms.Shiva Dharshana
                                    For R3                  : No appearance


http://www.judis.nic.in
                      1/12
                                                                              S.A.(MD)No.16 of 2015



                                                  JUDGMENT

The plaintiff in O.S.No.469 of 2008, on the file of the

Principal District Munsif, Nagercoil is the appellant. Challenge is to the

decree for partition granted by the Appellate Court, modifying that of the

trial Court by reducing the share of the plaintiff to 1/9th from 1/7th share.

2.The plaintiff sued for partition, contending that the

property belonged to one Kulandaivel, who died intestate on 14.09.1981,

leaving behind the plaintiff and the defendants 1 to 8, to succeed to his

estate. While the plaintiff and the defendants 2,3,4 are the sons of the

said Kulandaivel, the first defendant is the wife and the defendants 5,6,7

and 8 are the daughters. The plaintiff would however claim 1/6 th share in

the suit properties on the ground that some of the properties were sold

for the purposes of performance of the marriage of the defendants 5 to 7

and therefore, they are not entitled to share in the property. Thus

excluding the defendants 5 to 7, the plaintiff sought for 1/6th share.

http://www.judis.nic.in

S.A.(MD)No.16 of 2015

3.The suit was resisted by the defendants contending that

the plaintiff's claim for 1/6th share is in fact legal and justifiable. It also

claimed that certain properties were alienated for the purpose of legal

necessities. The fact that some of the properties are alienated for the

purpose of the performance of the marriage of the daughters would

denude their right to claim their share from their father's estate.

4.At trial, the plaintiff himself was examined as PW 1 and

Exs.A1 to A6 were marked. The first defendant was examined as DW 1

and Ex.B1 was marked. Though the plea was raised by the third

defendant that the 7th item of the suit property was settled in favour of

the third defendant, the same was rejected on the ground that no

evidence was let in in support of the said plea.

5.The trial Court, upon consideration of the evidence

available on record, agreed with the contentions of the plaintiff and

concluded that the defendants 5,6 & 7 would not be entitled to a share,

as some of the family properties were admittedly sold for the purpose of

the marriage of those defendants. The trial Court upheld certain

alienations made by the first defendant and granted a decree in respect of http://www.judis.nic.in

S.A.(MD)No.16 of 2015

the suit items 1 to 9, except Item 4. The trial Court held that the

mortgage in respect of item 3, would be binding on the plaintiff and

declared the share to the plaintiffs subject to the mortgage. Aggrieved by

the said decree of the trial Court, the plaintiff preferred an appeal in

A.S.No.58 of 2013

6.The lower Appellate Court on re-appreciation of the

evidence on record, concluded that the trial Court erred in excluding the

defendants 5, 6 & 7 from succession to the estate of the deceased father.

The Appellate Court rightly concluded such exclusion is unknown to

law. On the said findings, though the defendants had not filed any appeal

against the decree of the trial Court, the Appellate Court exercised its

power under Order 41 Rule 33 of CPC, to do complete justice between

the parties and modified the decree of the trial Court and granted, 1/9th

share to the plaintiff in suit 1,3,7,8 and 9 only, since it found that the

other items were not available for partition. Aggrieved, the plaintiff has

come up with this Second Appeal.

7.The following substantial questions of law were framed at

the time of admission:-

http://www.judis.nic.in

S.A.(MD)No.16 of 2015

i. Whether the learned Principal Subordinate Judge is right in partly reversing the well considered judgment of the trial Court, when DW1 admitted in her cross examination that marriage was conducted by the first defendant only through the joint family property for defendants 5 to 7?

ii. Whether the learned Principal Subordinate Judge right in partly reversing the well considered judgment of the trial Court, when the learned Judge rejected shares in Item Nos.2,4 and 6?

8.Appeal heard on 16.02.2021. I had framed the following

additional substantial question of law.

“Whether the lower Appellate Court was right in reversing the decree granted by the Court below in favour of the plaintiff in Appeal filed by the plaintiff himself without there being any Appeal or Cross Objection by the defendants, whose claim was rejected by the trial Court?”

http://www.judis.nic.in

S.A.(MD)No.16 of 2015

9.I have heard Mr.T.Selvakumaran, the learned counsel

appearing for the appellant and Ms.Shiva Dharshana, the learned counsel

appearing for the respondents.

10.Mr.T.Selvakumaran, the learned counsel appearing for

the appellant would vehemently contend that the Appellate Court was

not right in exercising its power under Order 41 Rule 33, in the case on

hand. According to him, the Appellate Court is not empowered to modify

the decree to the prejudice of the appellant in an appeal filed by him.

While conceding the power of the Appellate court to do complete justice,

the learned counsel appearing for the appellant would contend that the

Appellate Court ought not to have reversed the factual findings of the

trial Court, which are in favour of the appellant. He would further

contend that DW 1 has admitted that the marriages of the defendants 5,6

& 7 were performed by selling some of the family properties. Therefore,

the trial Court was right in concluding that the defendants 5,6 & 7 would

not be entitled to a share in the estate of Kulandaivel.

http://www.judis.nic.in

S.A.(MD)No.16 of 2015

11.Contending contra, Ms.Shiva Dharshana, the learned

counsel appearing for the respondents would submit that the Appellate

Court was justified in invoking its power under Order 41 Rule 33.

Drawing my attention to the judgment of this Court in Annapoorani

Vs.Janaki reported in 1995 1 LW 141, where this Court had held that

the Court shall pass a legally justifiable decree in partition suit and the

Court shall not grant a larger share to the plaintiff, merely because the

defendant remains exparte, the learned counsel for the respondent would

vehemently contend that in view of the pronouncement of this Court, the

Appellate Court was justified in invoking its power under Order 41 Rule

33. She would also point out that the Appellate Court had relied upon the

judgment of the Honourable Supreme Court, Subhodkumar and others

Vs Bhagwant Namdeorao Mehetre and others, reported in 2007 11

SCC Page 75, in respect of exercising power under Order 41 Rule 33.

12.I have considered the submissions of the counsel for the

parties. As regards the submission of the learned counsel for the

appellant with respect to the admission of DW 1, I have gone through the

cross examination of DW 1 and I am unable to cull out any evidence to http://www.judis.nic.in

S.A.(MD)No.16 of 2015

the effect that the properties were partitioned and sold, for the

performance of their marriage. After all for the performance of marriage

of daughters, is a recognized legal necessity under Hindu Law and it is

the obligation of the father to perform the marriage of his daughters.

Hence, the fact that some of the properties were sold for the purpose of

performance of their marriage cannot be a ground to deny those

defendants a share in the property of the father. I therefore find that the

first question of law framed on 16.02.2015 has to be answered against

the appellant. As regards the second and additional substantial question

of law, that was framed on 16.02.2021, the judgment of this Court in

Annapoorani Vs.Janaki reported in 1995 1 LW 141 answers the issue.

While considering the scope of a partition suit, this Court had observed

as follows.

10.In any event, the Court ought to have borne in mind the provisions of the Hindu Succession Act and passed a decree in accordance with law. The Court has completely failed to apply its mind to the relevant provisions of law. It should also be noted that the evidence adduced before the Court does not also warrant the grant of a declaration as prayed for. The plaintiff's father who has given evidence as P.W.1, has merely stated that his daughter is the wife of deceased http://www.judis.nic.in

S.A.(MD)No.16 of 2015

Velu, and that the property was purchased under Ex.1, Ex.A2 is a letter written by the deceased Velu to the plaintiff on 14.07.1983. Thus, on the totality of the evidence and the averments in the plaint, the only decree which could have been legally passed by the Court is to declare the right of the plaintiff' to one half share and reject the prayer for recovery of possession. In the normal course, the plaintiff should have been directed to file a suit for partition.

11.When this Court finds that a decree suffers from an error of law apparent on the fact of the record owing to non-application of mind of the Court, to the relevant principles of law, this Court cannot keep silent and allow the decree to be in force, particularly, when it causes grave injustice. There can be do doubt, whatever that under the Hindu Succession Act, certain persons are designated as Class I heirs and all of then are entitled to succeed to the estate of a deceased Hindu. There is no earthly reason for depriving the mother of the deceased of her legitimate share in the estate which in this case happens to be a moiety. This is a typical case of miscarriage of justice which should be rectified the moment it comes to the notice of this Court. It is only for that reason, I am exercising my powers under Section 115 of the Code

http://www.judis.nic.in

S.A.(MD)No.16 of 2015

of Civil Procedure and Article 227 of the Constitution of India.

13.In a suit for partition, the Court is bound to grant the

share, which the parties are entitled to, depending on the Law of

succession. As rightly pointed out by the Appellate Court, the trial Court

was not justified in rejecting the share of the defendants 5,6 & 7. In a

partition suit, the plaintiff's are the defendants and defendants are the

plaintiffs. Therefore, in an appeal against the decree for partition, the

Appellate Court has all powers to pass a legal decree. Therefore, the

exercise of power under Order 41 Rule 33 by the Appellate Court cannot

be said to be illegal. The second question of law and the additional