Madras High Court
M.Sundaranantham vs K.Sivakumar on 1 March, 2023
S.A.(MD).Nos.104 and 105 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.03.2023
CORAM
THE HONOURABLE MR.JUSTICE SUNDER MOHAN
S.A.(MD).Nos.104 and 105 of 2023
and
C.M.P.(MD).No.2497 of 2023
S.A.(MD).No.104 of 2023
M.Sundaranantham ... Appellant/Appellant/
Plaintiff
Vs.
1.K.Sivakumar
2.K.Mahesh
3.N.Viswanath
4.N.Manickavasagam
5.Anuradha
6.Pranap Kumarasamy
7.Parvathi Sankari & Nayanika ...Respondents/Respondents/
Defendants
Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code, to
set aside the judgment and decree dated 18.03.2021 passed in A.S.No.36 of
2020 on the file of the Principal District Court, Tirunelveli confirming the
Judgment and Decree made in O.S.No.206 of 2014 on the file of the Additional
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S.A.(MD).Nos.104 and 105 of 2023
Sub Court, Tirunelveli dated 06.11.2019, allow the Second Appeal.
S.A.(MD).No.105 of 2023
M.Sundaranantham ... Appellant/Appellant/
Plaintiff
Vs.
1.K.Sivakumar
2.K.Mahesh
3.K.Vinaikumarasamy
4.N.Viswanath
5.N.Manickavasagam
6.P.Anuradha
7.P.Parvathi Sankari & Nayanika
8.P.Pranap Kumarasamy ...Respondents/Respondents/
Defendants
Prayer: Second Appeal filed under Section 100 of the Civil Procedure Code, to
set aside the judgment and decree dated 18.03.2021 passed in A.S.No.37 of
2020 on the file of the Principal District Court, Tirunelveli confirming the
Judgment and Decree made in O.S.No.72 of 2016 on the file of the Additional
Sub Court, Tirunelveli dated 06.11.2019, allow the Second Appeal.
For Appellant : Mr.S.Kumar
For Respondents : Mr.M.Vallinayagam,
Senior Counsel
for Mr.D.Nallathambi
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S.A.(MD).Nos.104 and 105 of 2023
(In both cases)
COMMON JUDGMENT
Since both the Second Appeals arise out of a common judgment passed
by the learned Principal District Judge, Tirunelveli in A.S.Nos.36 and 37 of
2020, they are taken up together for final disposal.
2. The appellant is the plaintiff in O.S.No.72 of 2016 and defendant in
O.S.No.206 of 2014 on the file of the Additional Sub Court, Tirunelveli. The
appellant originally filed O.S.No.383 of 2014 before the Principal District
Munsif, Tirunelveli for relief of declaration that the suit property belongs to
him and for permanent injunction against the respondents not to interfere with
his possession or in the alternative for recovery of possession. The said suit
was transferred to Additional Sub Court, Tirunelveli and renumbered as
O.S.No.72 of 2016.
3. The case of the appellant/plaintiff in the suit filed by him, namely,
O.S.No.72 of 2016 is that the suit property, which is 28.50 cents in
Survey No.85/1B along with certain other properties belonged to his father,
Muthukaruppa Pillai. He executed a Will on 17.10.1956 in respect of 96 cents
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S.A.(MD).Nos.104 and 105 of 2023
in Survey No.85/1 and the suit schedule property forms part of the said total
extent. As per the Will, the wife Lakshmiammal was entitled to sell half of the
said extent, namely, 48 cents and utilise the sale consideration for the marriage
expenses of the two daughters, Pichammal and Valliammal, who are the sisters
of the appellant. As regards the remaining extent of 48 cents, the Will stated
that Lakshmiammal shall have a life estate and after her death, the
plaintiff/appellant would be entitled to 48 cents absolutely. However, contrary
to the terms of the Will, the plaintiff/appellant's mother Lakshmiammal sold the
suit schedule property to one Arumugathevar on 29.07.1967. Thereafter, the
said Arumugathevar sold the property to one Chelladuraithevar and
Muthumaniammal on 22.05.1969. The said Chelladuraithevar and
Muthumaniammal sold the property to one Balasubramaniyan and Muthu
Vinayagam through two sale deeds dated 12.10.1990 and 27.03.1991. The
above said persons Balasubramaniyan and Muthu Vinayagam in turn sold the
property in favour of Sivakumar and others on 03.08.2007. The plaintiff's
mother expired on 05.06.2011.
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S.A.(MD).Nos.104 and 105 of 2023
4. The respondents/defendants filed a written statement stating that the
sale deed in favour of Arumugathevar was valid in law. The plaintiff was then a
minor and the sale deed was executed by his mother as a guardian. The terms
of the sale deed reveals that the plaintiff's mother had executed sale deed to
meet out the educational expenses of the plaintiff and also to purchase another
property in the name of the plaintiff. The plaintiff was 16 years old on
29.07.1967. He ought to have filed the suit for declaring the said sale as null
and void within three years of his attaining majority in 1969. Therefore, the
suit ought to have been filed in 1972. However, the suit is also bad, since
Arumugathevar who initially purchased the property in 1967 was not made a
party to the suit.
5. While so, the defendants/respondents herein filed a suit in O.S.No.206
of 2014 for permanent injunction against the appellant in respect of the suit
schedule property. They had reiterated the submissions made in their written
statement filed in the earlier suit and stated that the property has been in
possession of their predecessors in title since 1967. The appellant filed a
written statement stating that the sale made by his mother in favour of the said
Arumugathevar was null and void and that he was entitled to the suit schedule
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S.A.(MD).Nos.104 and 105 of 2023
property only after the death of his mother and hence, his suit was filed within
limitation and prayed for dismissal of the suit filed by the
defendants/respondents herein.
6. The Trial Court tried both the suits together and framed several issues.
The primary issues before the Trial Court were whether the sale deed executed
by the appellant's mother in favour of Arumugathevar was null and void and
whether the suit was barred by limitation and suffers from non-joinder of
necessary parties. The Trial Court answered all the issues in favour of the
respondents and found that the appellant/plaintiff's mother had sold the
property only in favour of Arumugathevar as guardian of the appellant and not
in her personal capacity. She had stated that the sale was made for purchase of
another property in the name of the appellant and also for educational expenses
of the appellant. The Trial Court also rejected the contention of the appellant
that the suit was not barred by limitation since he acquired the right over the
suit schedule property only after the death of his mother. The Trial Court found
that the suit is also bad for non-joinder of necessary parties to the suit, namely,
Arumugathevar and other subsequent purchasers of the property. Further, on
facts, the Trial Court found that the appellant/plaintiff's mother had purchased
the property in the name of the minor and hence, the appellant ought to have
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S.A.(MD).Nos.104 and 105 of 2023
filed a suit challenging the said sale deed within three years after attaining
majority. Hence, the Trial Court dismissed the suit filed by the appellant and
decreed the suit filed by the respondents for permanent injunction.
7. The Appellate Court on consideration of the facts and circumstances of
the case held that the appellant was not entitled to the relief as prayed for by
him, since his suit was barred by limitation, suffered from non-joinder of
necessary parties and for not challenging the other sale deeds except Ex.A3
(sale deed in favour of Arumugathevar) and Ex.A7 (sale deed in favour of the
first respondent herein).
8. a) The learned counsel for the appellant submitted that Ex.A1 Will
executed by the appellant's father stated that the suit schedule property shall be
bequeathed to the appellant and the appellant's mother had no right to sell the
suit schedule property. Since the appellant's mother died only in the year 2011,
his right to make a claim for the suit property accrued only after her death. The
suit was filed within three years from the date of the death of the appellant's
mother and hence, it is not barred by limitation.
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S.A.(MD).Nos.104 and 105 of 2023
b) The learned counsel further submitted that the findings of the Courts
below that the suit is bad for non-joinder of parties is erroneous.
c) The learned counsel further submitted that the limitation to file a suit
was within 12 years after demise of the appellant's mother in the year 2011 as
per Article 65 explanation (a) of the Limitation Act. The Courts below had
erred in holding that Article 60 (a) of the Limitation Act would be applicable to
the facts of the instant case.
9. The learned Senior Counsel for the respondents would submit that the
sale made by the mother of the appellant was in her capacity as guardian for the
appellant. The recitals in the sale deed would show that the sale was made for
meeting out the appellant's educational expenses and for purchasing another
property in the name of the appellant. The Courts below have rightly
concluded that the suit was barred by limitation. The appellant should have
filed the suit within three years from the date of his attaining majority. He
attained majority in the year 1969. The suit is also bad for non-joinder of
necessary parties, since Arumugathevar, who originally purchased the property
from the appellant's mother was not made a party to the suit. Further, in the
suit, the appellant had claimed for a declaration that the sale deed executed in
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S.A.(MD).Nos.104 and 105 of 2023
favour of Arumugathevar in 1967 and the sale deed executed in favour of the
respondents in the year 2007 are null and void. There were several sale deeds
in between these two sale deeds and in the absence of any pleading for prayer
to declare those sale deeds as null and void, the prayer in the suit was not
maintainable and the Courts below had rightly rejected the claim of the
appellant.
10. Heard the learned counsel for the appellant and the learned counsel
for the respondents.
11. Admittedly, the suit property belonged to the father of the appellant
one Muthukaruppa Pillai. He executed a Will on 17.10.1956. He died in the
year 1957 leaving behind his wife, one Lakshmiammal, two daughters
Pichammal and Valliammal and the son, who is the appellant herein. The Will
was in respect of several properties and one property was a land in Survey
No.85/1 measuring an extent of 96 cents. The suit property forms part of the
said 96 cents. The testator had stated that out of 96 cents, his wife
Lakshmiammal could sell 48 cents for the purpose of conducting marriage of
their two daughters, Pichammal and Valliammal and in respect of the remaining
48 cents, the testator had bequeathed life interest in favour of his wife,
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S.A.(MD).Nos.104 and 105 of 2023
Lakshmiammal and after her life to the appellant absolutely. The suit property
admittedly is in respect of this portion of 48 cents, which was bequeathed in
favour of the appellant absolutely. It is also admitted that this land measuring
48 cents was sold in favour of one Arumugathevar by the deed of sale dated
29.07.1967, which was marked as Ex.A3. Thereafter, the land was alienated
several times. The next sale was made by Arumugathevar by sale deed dated
22.05.1969 marked as Ex.A4. Thereafter, the purchaser had executed two sale
sale deeds, Ex.A5 and Ex.A6 dated 12.08.1990 and 27.03.1991. Subsequently,
the purchasers had executed sale deed dated 03.08.2007 marked as Ex.A7 in
favour of the respondents.
12. It is the appellant's stand that his mother who had only life interest in
the suit property had no authority to alienate the property. The Will executed
by his father had specifically stated that the appellant's mother had no right to
create any encumbrance in the suit property. The said recital in the Will is also
admitted. However, the question is whether the sale was made by the
appellant's mother claiming interest in the property or whether she had sold the
property on behalf of the minor, namely, the appellant herein as his guardian.
The recitals of Ex.A3 sale deed executed by the appellant's mother in favour of
one Arumugathevar has been extracted in the judgment of the Lower Appellate
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S.A.(MD).Nos.104 and 105 of 2023
Court. The recitals of the said sale deed Ex.A3 would clearly show that the
appellant's mother had executed the sale deed only in her capacity as guardian
of the appellant. The recitals would further indicate that she had executed the
sale deed for purchase of another property in the name of the appellant and for
the educational expenses of the appellant besides the expenses incurred for
running the family. From the recitals, it is therefore clear that admitting that the
appellant had right over the property, the sale was made by the guardian. The
said sale has been made in violation of Section 8(1) and (2) of the Hindu
Minority and Guardianship Act, 1956 inasmuch as the previous permission of
the Court was not obtained by the guardian. Section 8 (3) states that the sale
made by natural guardian in contravention of Sub Section (1) or (2) is voidable.
Section 8(3) is extracted hereunder for better appreciation.
“(3) Any disposal of immovable property by a natural guardian,
in contravention of sub-section (1) or sub-section (2), is voidable
at the instance of the minor or any person claiming under him.”
Since the sale deed is voidable only at the instance of the minor, it is not
void ab initio. The appellant, who was 16 years old and a minor at the time of
the sale deed, ought to have challenged the said sale within three years of his
attaining majority. Article 60 of the Limitation Act makes it very clear that
where a suit is filed to set aside a transfer of property made by the guardian of
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S.A.(MD).Nos.104 and 105 of 2023
the ward, the suit has to be filed within three years from the date of his attaining
majority. The suit in the instant case was filed nearly 45 years after the sale
deed executed by the appellant's mother in 1967. Hence, both the Courts below
had rightly held that the suit for declaration that the sale deed in favour of
Arumugathevar executed by the appellant's mother in 1967 is barred by
limitation.
13. The appellant had made a faint attempt and submitted that since his
suit is also for possession and he acquired right only after the death of his
mother, his suit was well within the limitation period prescribed under Article
65 of the Limitation Act. This Court is unable to countenance such an
argument. This is not the case where the appellant's mother was in possession
or somebody else on her behalf was in possession and the appellant had filed a
suit for recovery of possession. As stated earlier, the facts reveal that the
appellant's mother had executed the sale deed only in her capacity as guardian
of the appellant admitting the appellant's right over the property. The appellant
ought to have challenged the same if the said sale was not in accordance with
the provisions of Hindu Minority and Guardianship Act, 1956 within three
years from the date of his attaining majority. Hence, Article 65(a) has no
application to the facts of the instant case.
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S.A.(MD).Nos.104 and 105 of 2023
14. Further, this Court also finds several discrepancies in the suit filed by
the appellant. He has not challenged the intervening sale deeds after Ex.A3 and
before Ex.A7 was executed in favour of the respondents. He has also not made
the original purchaser from the appellant's mother, namely, Arumugathevar, as a
party to the suit. The suit also deserves to be dismissed on those grounds as
well, as rightly observed by the Courts below.
15. As regards the suit filed by the respondents for injunction restraining
the appellant from interfering with their possession, both the Courts below have
rightly found that the respondents and their predecessors in title were in
possession of the suit property since 1967. The Courts below also found that a
portion of the property was acquired by the Government for laying road out of
48 cents and the suit schedule property is the remaining extent after such
acquisition. The Courts below therefore found that their possession was lawful
and granted the relief of permanent injunction in favour of the respondents
herein.
16. For the above reasons, this Court finds that the judgments of the
Courts below do not suffer from any infirmity either on facts or law. There is
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S.A.(MD).Nos.104 and 105 of 2023
no question of law involved in the above Second Appeals much less a
substantial question of law. Hence, both the Second Appeals deserve to be
dismissed and are accordingly dismissed. There shall be no order as to costs.
Consequently, connected miscellaneous petition stands closed.
01.03.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
Lm
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S.A.(MD).Nos.104 and 105 of 2023
To
1.The Principal District Court,
Tirunelveli
2.The Additional Sub Court,
Tirunelveli.
3.The Section Officer,
V.R.Section,
Madurai Bench of Madras High Court,
Madurai.
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S.A.(MD).Nos.104 and 105 of 2023
SUNDER MOHAN, J.
Lm
S.A.(MD).Nos.104 and 105 of 2023
01.03.2023
https://www.mhc.tn.gov.in/judis
