Shasidhar Vs Ashwini Uma Mathod

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Reportable

IN THE SUPREME COURT OF INDIA CIVIL APPELALTE JURISDICTION

CIVIL APPEAL No. 324 OF 2015 (ARISING OUT OF SLP(C) No.14024/2013)

Shasidhar & Others Appellant(s)

VERSUS

Smt. Ashwini Uma Mathad & Anr. Respondent(s)

J U D G M E N T

Abhay Manohar Sapre, J.

1. Leave granted.

2. This appeal is filed by the defendants against

the judgment and order dated 06.12.2012 passed

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by the Division Bench of the High Court of

Karnataka Circuit Bench at Dharwad in Regular

First Appeal No. 3052 of 2010, which in turn arises

out of the judgment and decree dated 10.02.2010

passed by the Ist Additional Civil Judge (Sr.

Division) at Hubli in Original Suit No. 73 of 2004.

3. In order to appreciate the short issue

involved in this appeal, it is necessary to state a

few relevant facts:

4. One Basavantayya Revanayya Mathad was

married to Shantakka Mathad (defendant no. 2).

Out of this wedlock, three children were born - one

son Shashidhar (defendant no.1) and two

daughters - Rajeshwari (Died in 2003) and -

Gayatri (Died in 2004) - defendant no.3.

Shashidhar was married to Uma and out of this

wedlock, three daughters were born - Ashwini

(plaintiff no. 1), Nivedita (plaintiff no.2) and Puja

who was given in adoption to Uma's sister.

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Shashidhar divorced to Uma and re-married to

Manjula (defendant no.4). Out of this second

marriage, two daughters were born - Aishwarya

(defendant no.5) and Vaishnavi (defendant no.6).

5. Basavantayya had extensive properties. On

21.07.1991, Basavantayya died leaving behind

him the aforementioned members of his family. On

his death and also on the death of his one

unmarried daughter Rajeshwari, disputes arose

between his legal representatives regarding their

respective shares in the properties and also

regarding ownership of some members of his

family in relation to certain properties standing in

the name of members of his family. The disputes

unfortunately could not be settled amicably which

led to filing of civil suit by the daughters of

defendant No.1 from his first wife-Uma (deceased)

against the other members of the family, i.e., their

father, step-mother and step-sisters for

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determination of their respective shares, partition

by meets and bounds and separate possession in

the suit properties held and possessed by the

members of the family of late Basavantayya . The

defendants contested the civil suit by denying the

plaintiffs’ claim. The trial Court framed issues.

Parties adduced evidence.

6. By judgment and decree dated 10.02.2010,

the trial Court partly decreed the plaintiffs’ suit

and accordingly passed preliminary decree in

relation to the suit properties. It was held that

plaintiffs are entitled for partition and separate

possession of their 1/6th share each in some

properties specified in the decree whereas 1/10th

share each in other suit properties as specified in

the decree.

7. Dissatisfied with the preliminary decree, the

defendants filed first appeal being R.F.A. No. 3052

of 2010 and the plaintiffs filed cross objections

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being R.F.A. CROB No. 103 of 2011 under Order

XLI Rule 22 of the Civil Procedure Code, 1908 (in

short “the Code”). This is how the entire

preliminary decree became the subject-matter of

first appeal filed by the defendants.

8. By impugned judgment and order dated

06.12.2012, the Division Bench of the High Court

disposed of the appeal and cross objections and

modified the judgment and decree of the trial

court to the detriment of the defendants. It is

against this judgment and order, the defendants

have filed this appeal by way of special leave.

9. Learned Counsel for the appellants, while

assailing the legality and correctness of the

impugned judgment, contended that the High

Court without adverting to all the factual details

and various grounds raised in the first appeal,

disposed of the same in a cryptic manner.

According to learned counsel, the High Court

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neither dealt with any issue nor appreciated the

ocular and documentary evidence adduced by the

parties nor examined the legal principles

applicable to the issues arising in the case and

nor rendered its findings on any contentious issues

though urged by the appellants herein in support

of the appeal. Learned counsel further contended

that it was the duty of the High Court being the

first appellate Court exercising its appellate power

under Section 96 read with Order XLI Rule 31 of

the Code to have dealt with the submissions,

which were urged by the appellants after

appreciating the entire evidence on facts,

independent of the findings recorded by the trial

Court and should have come to its own conclusion

keeping in view the legal principles governing the

issues and since it was not done by the High

Court, the impugned judgment is not legally

sustainable. Lastly, the learned counsel urged that

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in case his arguments are accepted, the remand of

the case to the High Court to decide the appeal on

merits afresh is inevitable.

10. In contra, learned counsel for the

respondents (plaintiffs) vehemently urged that no

interference in the impugned judgment is called

for because firstly, the first appellate Court

rendered the judgment on the appellants’

concession and hence, it was not necessary for the

High Court to record any elaborate finding on any

of the issues; secondly, the suit is pending since

two decades with no end and lastly, the

determination of the shares of the suit properties

made by the High Court, if examined on merits by

this Court, would be found to be in accordance

with law.

11. Having heard learned counsel for the parties

and on perusal of the record of the case and

examining the issue arising in this appeal, we find

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force in the submissions of the learned counsel for

the appellants.

12. The powers of the first appellate Court, while

deciding the first appeal under Section 96 read

with Order XLI Rule 31 of the Code, are indeed well

defined by various judicial pronouncements of this

Court and are, therefore, no more res integra.

13. As far back in 1969, the learned Judge – V.R.

Krishna Iyer, J (as His Lordship then was the judge

of Kerala High Court) while deciding the first

appeal under Section 96 of the CPC in Kurian

Chacko vs. Varkey Ouseph, AIR 1969 Kerala

316, reminded the first appellate Court of its duty

as to how the first appeal under Section 96 should

be decided. In his distinctive style of writing and

subtle power of expression, the learned judge held

as under:

“1. The plaintiff, unsuccessful in two Courts, has come up here aggrieved by the dismissal of his suit which was one for declaration of title and recovery of possession. The defendant disputed the

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plaintiff's title to the property as also his possession and claimed both in himself. The learned Munsif, who tried the suit, recorded findings against the plaintiff both on title and possession. But, in appeal, the learned Subordinate Judge disposed of the whole matter glibly and briefly, in a few sentences. 2. An appellate court is the final Court of fact ordinarily and therefore a litigant is entitled to a full and fair and independent consideration of the evidence at the appellate stage. Anything less than this is unjust to him and I have no doubt that in the present case the learned Subordinate Judge has fallen far short of what is expected of him as an appellate Court. Although there is furious contest between the counsel for the appellant and for the respondent, they appear to agree with me in this observation…..”

(Emphasis supplied)

14. This Court in a number of cases while

affirming and then reiterating the aforesaid

principle has laid down the scope and powers of

the first appellate Court under Section 96 of the

Code.

15. We consider it apposite to refer to some of

the decisions.

16. In Santosh Hazari vs. Purushottam Tiwari

(Deceased) by L.Rs. (2001) 3 SCC 179, this Court

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held (at pages 188-189) as under:

“.……..the appellate court has jurisdiction to reverse or affirm the findings of the trial court. First appeal is a valuable right of the parties and unless restricted by law, the whole case is therein open for rehearing both on questions of fact and law. The judgment of the appellate court must, therefore, reflect its conscious application of mind and record findings supported by reasons, on all the issues arising along with the contentions put forth, and pressed by the parties for decision of the appellate court……while reversing a finding of fact the appellate court must come into close quarters with the reasoning assigned by the trial court and then assign its own reasons for arriving at a different finding. This would satisfy the court hearing a further appeal that the first appellate court had discharged the duty expected of it…………”

17. The above view has been followed by a three-

Judge Bench decision of this Court in Madhukar &

Ors. v. Sangram & Ors.,(2001) 4 SCC 756,

wherein it was reiterated that sitting as a court of

first appeal, it is the duty of the High Court to deal

with all the issues and the evidence led by the

parties before recording its findings.

18. In H.K.N. Swami v. Irshad Basith,(2005)

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10 SCC 243, this Court (at p. 244) stated as under:

“3. The first appeal has to be decided on facts as well as on law. In the first appeal parties have the right to be heard both on questions of law as also on facts and the first appellate court is required to address itself to all issues and decide the case by giving reasons. Unfortunately, the High Court, in the present case has not recorded any finding either on facts or on law. Sitting as the first appellate court it was the duty of the High Court to deal with all the issues and the evidence led by the parties before recording the finding regarding title.”

19. Again in Jagannath v. Arulappa & Anr.,

(2005) 12 SCC 303, while considering the scope of

Section 96 of the Code this Court (at pp. 303-04)

observed as follows:

“2. A court of first appeal can reappreciate the entire evidence and come to a different conclusion……...”

20. Again in B.V Nagesh & Anr. vs. H.V.

Sreenivasa Murthy, (2010) 13 SCC 530, this

Court taking note of all the earlier judgments of

this Court reiterated the aforementioned principle

with these words:

“3. How the regular first appeal is to be disposed of by the appellate

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court/High Court has been considered by this Court in various decisions. Order 41 CPC deals with appeals from original decrees. Among the various rules, Rule 31 mandates that the judgment of the appellate court shall state:

(a) the points for determination; (b) the decision thereon; (c) the reasons for the decision; and (d) where the decree appealed from is

reversed or varied, the relief to which the appellant is entitled.

4. The appellate court has jurisdiction to reverse or affirm the findings of the trial court. The first appeal is a valuable right of the parties and unless restricted by law, the whole case is therein open for rehearing both on questions of fact and law. The judgment of the appellate court must, therefore, reflect its conscious application of mind and record findings supported by reasons, on all the issues arising along with the contentions put forth, and pressed by the parties for decision of the appellate court. Sitting as a court of first appeal, it was the duty of the High Court to deal with all the issues and the evidence led by the parties before recording its findings. The first appeal is a valuable right and the parties have a right to be heard both on questions of law and on facts and the judgment in the first appeal must address itself to all the issues of law and fact and decide it by giving reasons in support of the findings. (Vide Santosh Hazari v. Purushottam Tiwari, (2001) 3 SCC 179 at p. 188, para 15 and Madhukar v. Sangram, (2001) 4 SCC 756 at p. 758, para 5.)

5. In view of the above salutary principles, on going through the impugned judgment, we feel that the High Court has failed to discharge the

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obligation placed on it as a first appellate court. In our view, the judgment under appeal is cryptic and none of the relevant aspects have even been noticed. The appeal has been decided in an unsatisfactory manner. Our careful perusal of the judgment in the regular first appeal shows that it falls short of considerations which are expected from the court of first appeal. Accordingly, without going into the merits of the claim of both parties, we set aside the impugned judgment and decree of the High Court and remand the regular first appeal to the High Court for its fresh disposal in accordance with law.”

21. The aforementioned cases were relied upon

by this Court while reiterating the same principle

in State Bank of India & Anr. vs. Emmsons

International Ltd. & Anr., (2011) 12 SCC 174.

This Court has recently taken the same view on

similar facts arising in Vinod Kumar vs.

Gangadhar, 2014(12) Scale 171.

22. Applying the aforesaid principle to the facts

of the case, we find that the High Court while

deciding the first appeal failed to keep the

aforesaid principle in consideration and rendered

the impugned decision. Indeed, it is clear by mere

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reading of the impugned order quoted below:

“The appellants are defendants in the suit. The plaintiffs are the respondents. The respondents are the children of 1st appellant born in the wedlock between 1st appellant and his divorced wife Smt. Uma Mathad. It is admitted fact that the 1st appellant has married the 2nd respondent after the divorce and in the wedlock he has two children and they are appellant Nos.3 and 4. The suit properties at item Nos.1 and 4 are admitted to be the ancestral properties. Item Nos.2 and 3 are the properties belonging to the mother of the 1st appellant and after her demise the said properties are bequeathed to 1st appellant. Therefore, the said properties acquired the status of self-acquired properties.

The respondents filed a suit for partition. The parties are governed by Bombay School of Hindu Law. In view of the provisions of Hindu Succession Amendment Act of 2005, the respondent Nos. 1 and 2 are entitled to a share as co-parceners in the ancestral properties. The wife who is the second appellant also would be entitled to a share in the partition. In that view, the appellant Nos. 1 and 2 and respondent Nos.1 and 2 will have 1/4th share each in item Nos.1 and 4 of the suit properties.

The learned counsel for the appellants submitted that the appellants 2 to 4 would not claim any independent share in item Nos.1 and 4 of the suit properties, but they would take share in the 1/4th share allotted to their father.

In view of the said submissions, the appellant Nos.1 and 2 and respondent Nos.1 and 2 would be entitled to 1/4th

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share in item Nos.1 and 4 of the suit properties.

Accordingly, a preliminary decree to be drawn and the appeal and cross objections are disposed of in the terms indicated above.”

23. In our considered opinion, the High Court did

not deal with any of the submissions urged by the

appellants and/or respondents nor it took note of

the grounds taken by the appellants in grounds of

appeal nor took note of cross objections filed by

plaintiffs under Order XLI Rule 22 of the Code and

nor made any attempt to appreciate the evidence

adduced by the parties in the light of the settled

legal principles and decided case laws applicable

to the issues arising in the case with a view to find

out as to whether the judgment of the trial Court

can be sustained or not and if so, how, and if not,

why?

24. We may consider it apposite to state being a

well settled principle of law that in a suit filed by a

co-sharerer, coparcener, co-owner or joint owner,

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as the case may be, for partition and separate

possession of his/her share qua others, it is

necessary for the Court to examine, in the first

instance, the nature and character of the

properties in suit such as who was the original

owner of the suit properties, how and by which

source he/she acquired such properties, whether it

was his/her self-acquired property or ancestral

property, or joint property or coparcenery property

in his/her hand and, if so, who are/were the

coparceners or joint owners with him/her as the

case may be. Secondly, how the devolution of

his/her interest in the property took place

consequent upon his/her death on surviving

members of the family and in what proportion,

whether he/she died intestate or left behind any

testamentary succession in favour of any family

member or outsider to inherit his/her share in

properties and if so, its effect. Thirdly whether

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the properties in suit are capable of being

partitioned effectively and if so, in what manner?

Lastly, whether all properties are included in the

suit and all co-sharerers, coparceners, co-owners

or joint-owners, as the case may be, are made

parties to the suit? These issues, being material

for proper disposal of the partition suit, have to be

answered by the Court on the basis of family tree,

inter se relations of family members, evidence

adduced and the principles of law applicable to the

case. (see “Hindu Law” by Mulla 17th Edition,

Chapter XVI Partition and Reunion –

Mitakshara Law pages 493-547).

25. Being the first appellate Court, it was,

therefore, the duty of the High Court to decide the

first appeal keeping in view the scope and powers

conferred on it under Section 96 read with Order

XLI Rule 31 of the Code mentioned above. It was

unfortunately not done, thereby, causing prejudice

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to the appellants whose valuable right to

prosecute the first appeal on facts and law was

adversely affected which, in turn, deprived them

of a hearing in the appeal in accordance with law.

26. We are not inclined to accept the submission

of the learned counsel for the respondents when

he urged that the impugned judgment is based on

concession given by the appellants and hence no

discussion on merits on any of the issues was

called for. In the first place, the appellants did not

make any application for settlement of the dispute

in relation to any of the suit property in writing

and secondly, there is nothing on record to show

that the appellants wanted to give up their claim

or/and wished to settle the matter in relation to

some properties. In the light of this, we are of the

view that the High Court ought to have gone into

the merits of the claim of the respective parties in

its proper perspective and then recorded a finding

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regarding extent of shares received by each

coparcener/co-owner keeping in view the nature of

properties such as whether it was self acquired

property or ancestral property and, if so, in whose

hands, its source of acquisition by such person,

the manner of devolution on the legal

representatives of such person etc. As observed

supra, these findings were required to be recorded

after appreciating the evidence keeping in view

the provisions of the Hindu Succession Act and

other related laws applicable to the issues arising

in the case.

27. It is for these reasons, we are unable to

uphold the impugned judgment of the High Court.

28. The appeal thus succeeds and is, accordingly,

allowed. The impugned judgment is set aside and

the case is remanded to the High Court for

deciding the first appeal and cross-objections

afresh, keeping in view the principle of law laid

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down by this Court as mentioned above.

29. However, we make it clear that we have not

applied our mind to the merits of the issues

involved in the case and hence, the High Court

would decide the appeal strictly in accordance

with law on merits uninfluenced by any of our

observations, which we have refrained from

making on merits. Needless to observe, the High

Court will do so after affording an opportunity of

hearing to all the parties.

30. Since the case is quite old, we request the

High Court to expedite its hearing and dispose of

the case preferably within six months.

…………….…. ……...................................J.

[FAKKIR MOHAMED IBRAHIM KALIFULLA]

……….. ………………..................................J.

[ABHAY MANOHAR SAPRE]

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New Delhi; January 13, 2015.

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SHASIDHAR Vs ASHWINI UMA MATHOD

SHASIDHAR Vs ASHWINI UMA MATHOD