Mst. Mohindero Vs. Kartar Singh & Ors [1990] INSC 333 (30 October 1990)
1990 Latest Caselaw 333 SC

Citation : 1990 Latest Caselaw 333 SC
Judgement Date : Oct/1990

Headnote :
Santi married Kisso and had a son, who is the father of the appellant. After Kisso\'s death, Santi married his brother, Ditto, who passed away without any children.

Following Ditto\'s death, Santi, as his widow, had the mutation of his estate approved in her name. She held the estate as a life tenant and executed a gift deed in favor of her granddaughter, the appellant, on December 27, 1955. Santi died on October 6, 1956, after the Hindu Succession Act came into effect.

Kissi, the sister of Santi\'s husbands, filed a lawsuit for possession, claiming she was a preferential heir to the property and that the mutation in the appellant\'s name was unlawful.

The trial court dismissed the suit, ruling that the plaintiff could not pursue possession without contesting the validity of the gift deed.

After Kissi\'s death, her heirs, the respondents, appealed to the District Judge. They also filed a motion to amend the plaint to challenge the gift\'s validity. The District Judge granted the application and the appeal, remanding the case for a new trial.

The trial court found the gift invalid and dismissed the suit on the grounds of limitation, a decision that was upheld by the District Judge on appeal.

The respondents\' second appeal to the High Court was successful, with a Single Judge reversing the lower courts\' findings regarding limitation.

The Letters Patent Appeal against this judgment was dismissed.

In this Court, the appellant argued that since the gift was invalid, Santi, the appellant\'s grandmother, remained a limited owner until the Hindu Succession Act, 1956 came into effect, after which she became the full owner of the property. The appellant, being the daughter of Santi\'s predeceased son, claimed preferential heir status under section 15(1)(a) of the Act. The respondents countered that the appellant could not benefit from section 15 unless it was proven that her father was indeed Santi\'s son.

Mst. Mohindero Vs. Kartar Singh & Ors [1990] INSC 333 (30 October 1990)

Kuldip Singh (J) Kuldip Singh (J) Agrawal, S.C. (J)

CITATION: 1991 AIR 257 1990 SCR Supl. (2) 475 1991 SCC Supl. (2) 605 JT 1990 (4) 265 1990 SCALE (2)853

ACT:

Hindu Succession Act, 1956--Section 15(1)(a)--Succession to estate of Hindu widow--Daughter of the deceased son--Preferential heir--Entitled to succession.

HEAD NOTE:

Santi married Kisso and gave birth to a son, the father of the appellant. On the death of Kisso, Santi married his brother, Ditto, who died issueless.

On the death of Ditto, the mutation of his estate was sanctioned in Santi's name, being his widow. She was in possession of the same as life-Estate holder. She executed a gift-deed in favour of her grand daughter, the appellant on December 27, 1955 and she died on October 6, 1956, after the commencement of the Hindu Succession Act.

Kissi, the sister of Santi's husbands flied a suit for possession contending that she was a preferential heir of the suit property, and that the property had been illegally mutated in the name of the appellant.

The trial Court dismissed the suit holding that without challenging the gift deed, the suit for possession was not competent.

Meanwhile Kissi, the plaintiff, having died, her heirs the respondents preferred an appeal before the District Judge. An application to amend the plaint, so as to chal- lenge the validity of the gift was also flied. The District Judge allowed the application and the appeal, and remanded the case for fresh trial.

Holding the gift to be invalid, the Trial Court dis- missed the suit on the ground of limitation, which was affirmed by the District Judge, in appeal.

The Respondents' Second Appeal to the High Court, was allowed by a Single Judge who reversed the findings of the Courts below on the issue of limitation.

476 The Letters Patent Appeal against the aforesaid judgment was dismissed.

The appellant in this Court has contended that the gift being invalid, Santi, the grandmother of the appellant continued to be a limited owner till the date of the com- mencement of the Hindu Succession Act, 1956, and thereafter by virtue of the provisions of the Act, she became full owner of the suit-property and the appellant being the daughter of a predeceased son of Santi was the preferential heir under section 15(1)(a) of the Act and was entitled to succeed to the property. The respondents contended the appeal contending that unless it was factually proved that appellant's father was the son of Santi, the appellant could not get the benefit of section 15 of the Act.

Allowing the appeal, this Court.

HELD: 1. The appellant being daughter of a predeceased son was entitled to succeed to the property of Santi in preference to the respondents-plaintiffs. [479D]

2. Santi held the property as limited owner till the coming into force of the Act. She became full owner thereaf- ter. When she died on October 6, 1956 succession to her property was to be governed by the Act. Santi having died intestate, succession to her property was to be governed by Section 15 read with Section 16 of the Act. Appellant being the daughter of a predeceased son of Santi she had the first preference to succeed under Section 15(1)(a) of the Act. [479B-C]

This Court found sufficient material on the record to prove that the appellant's father was the son of Santi. [479B]