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K.Rajamani vs R.Sivani
2025 Latest Caselaw 1104 Mad

Citation : 2025 Latest Caselaw 1104 Mad
Judgement Date : 4 June, 2025

Madras High Court

K.Rajamani vs R.Sivani on 4 June, 2025

Author: G.Jayachandran
Bench: G.Jayachandran
                                                                                              A.S.No.136 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 04.06.2025

                                              CORAM:
                              THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                       A.S.No.136 of 2022

                     K.Rajamani                                                              .. Appellant

                                                                   Vs.

                     R.Sivani                                                                .. Respondent


                     PRAYER: Appeal Suit is filed under Section 96 read with 41 Rule 1 & 2
                     of C.P.C, to set aside the judgment and decree dated 23.12.2021 made in
                     O.S. No. 227 of 2014 on the file of the learned First Additional District
                     Judge, Erode by allowing this First Appeal.

                                              For Appellant               : Mr.V.Anandhamoorthy

                                              For Respondent              : No appearance

                                                           JUDGMENT

Appeal preferred by the defendant who has lost partition suit filed

by his daughter.

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2. The brief facts involved in the appeal are as follows:

The suit property is situated in Koogalur Village,

Gobichettipalayam Taluk, Erode District. The plaintiff, who is the

daughter of the defendant, filed a suit for partition alleging that she was

born to the defendant on 30.11.1998. Due to misunderstanding between

her parents, they got separated and a decree of divorce was granted. The

plaintiff has been residing with her mother since then. At the time of

filing the suit, she was a minor and was subsequently declared a major on

29.08.2017.

3. It is contended that the suit property is ancestral in nature,

which was allotted to her father/defendant and being ancestral property,

she is a coparcener under Section 6 of Hindu Succession Act, is entitled

for ½ share in the property. The suit was contested by the defendant on

the ground that the property was allotted to him by way of oral partition

between himself, his father and his brother. The portion of the property

allotted to him was subsequently improved by him using funds availed as

a loan from the Tamil Nadu Mercantile Bank. In fact, the property was

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allotted to him pursuant to an earlier partition suit in O.S.No.211 of 1991,

on the file of the District Munsif Court, Gobichettipalayam, between the

defendant and his sibling. After the said partition, the property became

the absolute property of the defendant and therefore, lost its character as

coparcenary property.

4. Based on the pleadings, the trial Court had framed the

following issues:-

1.Whether the plaintiff is entitled for partition as prayed for?

2.Whether the plaintiff is entitled for permanent injunction as

prayed for?

3.To what relief?

5. To substantiate the claim for partition, the plaintiff examined

herself and marked five (5) exhibits. On behalf of the defendant, two

witnesses were examined and two (2) Court exhibits were marked,

namely: (i) the Statement of Account for the loan availed by the

defendant in Tamil Nadu Mercantile Bank and (ii) the Memo of Deposit

of Title Deed.

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6. The trial Court, after considering the facts and the evidence

adduced by both parties, allowed the suit and passed a preliminary

decree, holding that the plaintiff is entitled to ½ share in the suit property,

along with the relief of permanent injunction against the defendant's men

and agents. Being aggrieved, the present appeal has been filed on the

ground that the desertion of the plaintiff's mother was voluntary and as a

result of her desertion, the life of the defendant got ruined. It is further

contended that the plaintiff been used as a tool by the estranged wife to

create and cause harassment to the defendant.

7. The property was improved by availing a loan from the bank

and the trial Court failed to take note of the fact that such improvements

made by the defendant disentitle the plaintiff from claiming equal share

in the property. Further, the plaintiff, having failed to discharge her duties

as a daughter, cannot claim any share in the property. It is also contended

that in view of the judgment and decree passed in O.S.No.211 of 1999,

the earlier round of partition litigation between the siblings of his father,

the character of the property has now become absolute and not

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coparcenary property. Therefore, the plaintiff is not entitled to any share

under Section 6 of the Hindu Succession Act.

8. The learned counsel for the appellant submitted that Ex.A1

and Ex.A2- the Judgment and Decree passed in O.S.No.211 of 1999,

would clearly show that the property described in the schedule to the

earlier suit was allotted to the father of the defendant. On such division

of the property, the character of the property ceased to be coparcenary in

nature. Further, the Statement of Accounts marked Exs.X1 and X2,

would clearly show that the second schedule property was mortgaged by

depositing the title deed to avail a loan for business purpose and that the

said loan was utilized for the construction of the house in the schedule

property. The dues under the said loan were fully discharged by the

defendant/appellant. These improvements ought to have been taken note

before passing preliminary decree. The trial Court having failed to

consider all the above facts. Hence, the preliminary decree passed against

the defendant/appellant is liable to be set aside.

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9. After receipt of the notice, there is no representation for the

respondent, though her name has been printed in the cause list.

10. This Court, on perusal the records, particularly Ex.A1, the

Judgment passed in O.S.No.211 of 1999, by the District Munsif Court,

Gobichettipalayam, indicates that it is a suit for partition between

P.M.Komarasamy, the father of the present defendant, against Sigamani

and Rajamani (defendant), who are the sons of P.M.Komarasamy.

Pursuant to the decree passed in the partition suit in O.S.No.211 of 1999,

it appears that an oral partition had taken place between the father and

his two sons through a panchayat and thereafter, the parties have

approached the Court and got the properties divided as per terms.

11. However, this fact alone does not alter the character of the

property, which is admittedly inherited from the ancestral and retains the

ingredients of coparcenary property. On separation of the property and

allotment of a share to the defendant, his daughter becomes entitled to a

share in the said property under the amended Section 6 of the Hindu

Succession Act.

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12. Therefore, the trial Court has rightly considered the legal

position and the admitted facts and held that the partition of the joint

property by virtue of an oral settlement through panchayat on 18.01.1999

and subsequent decree passed in O.S.No.211 of 1999, do not affect the

coparcenary nature of the property. The defendant, who has inherited the

property from ancestor, is bound to share with his legal heirs and cannot

claim it to be his absolute property.

13. Regarding the improvements and borrowings, the same have

been established through Exhibits X1 and X2. However, the trial Court

has rightly observed that the loan was availed after the partition decree

and therefore, the defendant cannot deny or deprive the plaintiff of her

rightful share in the property on the ground of such subsequent

encumbrance.

14. This Court is of the view that insofar as any improvements

or investments made by the defendant, to that extend, he can claim

reimbursement from the plaintiff at the time of passing of final decree,

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provided he is able to establish that such amounts were invested by him

for the protection or improvement of the suit property. Except for the

above observation, this Court finds that the defendant/appellant has no

valid reason or ground to resist the division of the property as per the

preliminary decree and hence, the Appeal Suit is dismissed with the

above observation. There shall be no order as to costs.

04.06.2025

Index: Yes/No Speaking/Non Speaking order Internet: Yes Neutral Citation: Yes/No rpl

To

1.The First Additional District Judge, Erode

2.The Section Officer, High Court of Madras, Chennai.

DR.G.JAYACHANDRAN,J.

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rpl

04.06.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/06/2025 02:22:54 pm )

 
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