BAPUSAHEB CHIMASAHEB NAIK-NIMBALKR(DEAD THROUGH LRS.) Vs MAHESH VIJAYSINHA RAJEBHOSALE .
Bench: ARUN MISHRA,S. ABDUL NAZEER
Case number: C.A. No.-003110-003110 / 2012
Diary number: 3807 / 2009
Advocates: DILIP ANNASAHEB TAUR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3110 OF 2012
BAPUSAHEB CHIMASAHEB NAIK- NIMBALKAR (DEAD THROUGH LRS.) & ANR. …APPELLANTS
VERSUS
MAHESH VIJAYSINHA RAJEBHOSALE & ORS. …RESPONDENTS
J U D G M E N T
ARUN MISHRA, J.
1. The appeal has been preferred by the defendant aggrieved by
the judgment and decree passed by the trial court affirmed by the
District Court and the High Court. The plaintiffs/respondents who
are the sons and daughters of Anandibai, filed a suit for partition
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of the land comprised in Survey No. 43/2, area 319 acres, 36
guntas situated at village Jawali, Taluk Phaltan, District Satara.
The plaintiffs averred that the land was ancestral property initially
inherited by Jagdevrao who expired in 1928. He had three wives,
namely, Bhagirathibai, Gajarabai and Kamalabai. They died in the
years 1927, 1950 and 1992 respectively. Jagdevrao had one son
Shankara Rao alias Bajirao who breathed his last on 6.2.1958. His
daughter Shakuntalabai died on 1.10.1962. Shakuntalabai died
issueless. Anandibai alias Sulochana, sister of Shankara Rao,
succeeded to the property. She also died on 20.1.1977. Her
property was inherited by the plaintiffs being her sons and
daughters. The suit was filed against Chimasaheb who was also
son of Jagdevrao. Chimasaheb died on 18.8.1982. Bapu Saheb,
appellant No.1 and Vijayantadevi, appellant No.2 are his
successors.
2. Plaintiffs averred that the property originally belonged to
Parbatrao and Jagdevrao. After death of Parbatrao, his son Bapu
Saheb succeeded to his property. After death of Jagdevrao, names
of his two sons i.e. Chimasaheb and Shankara Rao were mutated.
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Shankara Rao had only one daughter namely Shakuntalabai who
died on 1.10.1962. She was unmarried. Anandabai @ Sulochana
succeeded to her property, being sister of her father i.e. daughter
of Jagdevrao. Anandibai had filed a civil suit in the year 1963 for
declaration of her share in certain other property. The suit was
decreed and she was declared owner of ½ share. It was held that
Anandibai @ Sulochana was the heir of Shakuntalabai. The
judgment had been affirmed by the High Court. The name of
Anandibai was required to be mutated after death of
Shakuntalabai. In the year 1976 the plaintiffs came to know that
the name of Anandibai had not been mutated over the land in
question. Anandibai @ Sulochana filed an appeal in which ex
parte order was passed against her. However as the defendants
were trying to sell the land as such suit was filed for partition and
separate possession.
3. Defendants in their written statement contended that in the
previous civil suits filed by Anandibai, the property had not been
included as such the suit was barred by Order II Rule 2, CPC. It
was also contended that the name of Shankara Rao was mutated
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during his life-time and upon his death, it was recorded in the
name of Shakutalabai. The share of Shankara Rao was partitioned
and was allotted to the share of Chimasaheb. Chimasaheb denied
the plaintiff’s right in the year 1962 and had been enjoying the
property as absolute owner for more than 12 years. Therefore, suit
was barred by limitation.
4. The trial court decreed the suit and held the plaintiffs and
defendants to be co-owners and in joint possession of the suit land
on the date of the suit. The defendants were not in exclusive
possession. The right, title and interest of Anandibai @ Sulochana
was not denied by Chimasaheb before 16.7.1976. There was no
ouster of the plaintiff. The suit for partition could not be said to be
barred by limitation. Nor it was barred by provisions of Order II
Rule 2, CPC. The appellate court had also affirmed the findings.
The second appeal preferred had also been dismissed vide
impugned judgment and order, hence the appeal.
5. It was contended by Mr. J.P. Cama, learned senior counsel
appearing on behalf of the appellants that the suit was clearly
barred by limitation as per the provisions contained in Article
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65(b) of the Limitation Act, 1963. It was also urged that the
possession was adverse to the interest of the plaintiffs, as they
were claiming through Shakuntalabai, Hindu female, who died in
the year 1962, suit filed beyond 12 years in the year 1979, was
clearly barred by limitation. Apart from that, the property was not
included in the earlier suit preferred by Anandibai as such the
instant suit filed by the plaintiffs was clearly barred by the
provisions contained in Order II Rule 2, CPC.
6. It was urged by Mr. S.B. Deshmukh, learned senior counsel
for the respondents that Article 65(b) is not attracted as
Shakuntalabai was the full owner of the property and concurrent
findings had been recorded by three courts that the defendants
were not in adverse possession and plaintiffs were in joint
possession on the date of filing of the suit. As the cause of action
for earlier suit for declaration of title filed in the year 1963 was
different, the plaintiffs had succeeded to the property left by
Anandibai in the year 1977. In the earlier civil suit for declaration
of title, it was held that Anandibai had succeeded to the share of
Shakuntalabai. Subsequent suit for partition could not be said to
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be barred by the provisions contained in Order II Rule 2, CPC. The
earlier suit for declaration of title filed by Anandibai was with
respect to a different property.
7. First we advert to the question of limitation as urged on
behalf of the appellants on the strength of the provisions
contained in Article 65 Explanation (b) which is extracted under:
“Article 65:
65. For possession of immovable property or any interest therein based on title.
Explanation - For the purposes of this article-
(a) Where the suit is by a remainder man, a reversioner (other than a landlord) or a devisee, the possession of the defendant shall be deemed to become adverse only when the estate of the remainder-man, reversioner or devisee, as the case may be, falls into possession;
(b) Where the suit is by a Hindu or Muslim entitled to the possession of immovable property on the death of a Hindu or Muslim female, the possession of the defendant shall be deemed to become adverse
Twelve years When the possession of the defendant becomes adverse to the plaintiff.
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only when the female dies;
(c) Where the suit is by a purchaser at a sale in execution of a decree when the judgment-debtor was out of possession at the date of the sale, the purchaser shall be deemed to be a representative of the judgement- debtor who was out of possession.”
8. It was submitted on behalf of the appellants that Anandibai
became entitled to possession of the property on the death of
Shakuntalabai in the year 1962. The name of Chimasaheb,
original defendant, was mutated and possession of Chimasaheb
became adverse w.e.f. the date of death of Shakuntalabai in the
year 1962. Thus the suit preferred by the plaintiffs in the year
1979 beyond a period of 12 years, was hopelessly barred by
limitation. We are unable to accept the submission as Explanation
(b) to Article 65 of the Act is applicable only in the case where
property is not claimed through the female but independently of
woman who has died. The word “entitled” contained in
Explanation (b) to Article 65 clearly means a person is entitled
independently of the right of the Hindu or Mohammedan female.
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In case she is absolute owner Article 65(b) will have no
application. In other words, it is necessary to trace the right to
someone else and not to the Hindu or Mohammedan female, as
the case may be. In the instant case, Shakuntalabai, daughter of
Shankara Rao became absolute owner of the property on 6.2.1958
and on her death on 1.10.1962, the right accrued to Anandibai on
the basis of inheritance made from Shakuntalabai who was the
owner of the ½ share in question. When the property is claimed
from a woman, Hindu or Mohammedan, who was the full owner, it
could not be said that Anandibai or the plaintiffs became entitled
to the property independently of the rights of female i.e.
Shakuntalabai. Thus the suit filed by such heir of female for
separate possession/partition would not be governed by
Explanation (b) to Article 65. In such a case limitation would not
commence as per Explanation (b) to Article 65 on death of female
Hindu. However, the starting point of limitation for computation of
12 years would be the date of start of adverse possession
otherwise.
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9. In Hashmat Begam & Anr. v. Mazhar Husain & Ors. (1888)
ILR 10 All. 343, a Division Bench has opined that the word
“entitled” has to be understood in Explanation (b) to Article 65 as
meaning “entitled independently of the right of the Hindu or
Muhammadan female”. Similar view has been taken in Ghisa
Singh & Anr. v. Gajraj Singh AIR 1916 Oudh 50, Mohammad
Yaqub v. Bijai Lal AIR 1918 Oudh 32, and Zarif un-nisa & Ors. v.
Chaudhri Shafiq-uz-zaman & Ors. AIR 1923 Oudh 185.
Explanation (b) to Article 65 is not applicable to a heir of Hindu or
Mohammedan female who is full owner of the property as it could
not be said that the person became entitled to the property
independently of the right of the female but derives right through
her. Hence, the suit by such a heir could not be said to be
governed by Explanation (b) to Article 65 as held in Hashmat
Begam & Anr. (supra), Ghisa Singh (supra), Mohammad Yaqub
(supra), Zarif un-nisa & Ors. (supra); and Malkarjun Mahadev
Belure v. Amrita Tukaram Dambare & Ors. AIR 1918 Bom. 142 on
consideration of provisions of Article 141 of the Limitation Act.
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10. Learned counsel appearing on behalf of the appellant has
relied upon the decision of this Court in Jagat Ram v. Varinder
Prakash (2006) 4 SCC 482. In the said case Smt. Kirpi was given
life interest in the suit property as long as she was alive and after
her death the property was to be inherited by her daughter Smt.
Manshan. The trial court dismissed the suit as barred by
limitation. The first appeal was allowed which was challenged
before the High Court in the second appeal and the same was
allowed by the High Court. It was held that Kirpi had no right of
maintenance. The case was covered by section 14(2) of the Hindu
Succession Act and not by section 14(1). The suit filed in the year
1982 was barred by limitation as the widow who had life interest,
had died on 5.9.1967 and the suit for possession was not filed
within 12 years of her death. This Court opined that the suit was
barred by limitation, relying upon Article 65(b), this Court has laid
down thus :
“3. Sunder had executed, during his life time, a gift deed on 23.6.1920 in favour of his daughter Smt Manshan (mother of the plaintiff). He died on 17.9.1941. On 3.8.1945 Smt. Kirpi, widow of Sunder, filed suit against Smt Manshan which finally resulted in a compromise to the effect that Smt Kirpi will enjoy the suit property as long as she was alive and after her death the property will be inherited by her
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daughter Manshan. It appears that on 23.8.1958, Smt Kirpi executed an adoption deed in favour her second daughter's son, namely Varinder Prakash – the defendant and also executed gift deed in his favour. Smt Manshan, mother of the plaintiff, filed a suit on 27.5.1959 for cancellation of the gift deed and for a declaration that the adoption was illegal. The suit was decreed by the trial court on 16.1.1960. On 5.9.1967, Smt. Kirpi, widow of Sunder, died. The decree obtained by Smt Manshan was ultimately challenged in Letters Patent Appeal before the High Court by the defendant, which was dismissed on 18.11.1981.
x x x x x
6. In our view, the High Court was right in holding that the suit was barred by, limitation. Article 65 of the Limitation Act, 1963 prescribes the period of limitation for possession of immovable property or any interest based on title where the suit is by a Hindu or Muslim entitled to possession of immovable property on the death of a Hindu or Muslim female. Article 65(b) in express terms provides that "the possession of the defendant shall be deemed to become adverse only when the female dies". The limitation prescribed is 12 years beginning from the date when the possession of the defendant becomes adverse to the plaintiff. Learned counsel submitted that in view of Article 65 of the Limitation Act, 1963 the suit had to be filed within 12 years from the date on which the possession of the defendant became adverse and, therefore, it was immaterial as to when the Hindu female died. It is not possible to sustain the contention because the article itself provides that the possession of the defendant shall be deemed to become adverse only when the female dies. Thus, there is no scope for the argument that limitation does not run from the date on which the Hindu female died and that it would start running from some other date. In our view, the High Court has rightly held that the suit should have been filed by the plaintiff within 12 years of the death of the Hindu female, namely Smt Kirpi, and the same having not been filed within 12 years was barred by limitation. Much was sought to be made of the pending litigation relating to the adoption and gift deed executed in favour of the defendant. It was contended before us that since the matter was still pending and though the plaintiff's suit had been decreed on 16.1.1960, the
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plaintiff could not have filed the instant suit till such time as the Letters Patent. Appeal was not dismissed by the High Court i.e. till 18.11.1981. The submission has no substance because in the litigation which was pending before the High Court the plaintiff had not claimed possession of the suit land. The High Court has rightly pointed out that even if the plaintiff had sought amendment of the pleadings in the pending matter and claimed decree for possession, the legal position would have been different. He having not done so, he should have filed the suit for possession of the suit land within 12 years of the death of Smt. Kirpi, which he failed to do.”
The decision is totally distinguishable as Kirpi had life-time
interest and the plaintiffs became entitled to possession on the
demise of said widow on 5.9.1967. The suit was filed on
14.12.1982 and it was held to be barred by limitation. In the
instant case Shakuntalabai was not having life-interest but she
was the full owner of the property, thus Article 65(b) has no
application to the instant case.
11. Another decision of this Court in Ranbir Singh & Ors. v.
Kartar Singh & Ors. AIR 2003 SC 1858 may also be referred to, in
which this Court had observed in the backdrop of the fact that the
widow had inherited the life estate in the ancestral property of her
husband and brother. The parties were governed by custom under
which a widow having life estate in the ancestral property does not
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have the right of alienation. Way-back in 1936 the widow made an
oral gift of some of the properties to collaterals of her deceased
husband. On the demise of widow in 1968, her daughter-plaintiff
filed a suit against the collaterals for possession of the shares in
the properties. It was held that the suit was not governed by the
Punjab Act of 1920 and suit for possession could be filed within
12 years from the date of cause of action that had arisen to
plaintiff on the death of her mother on 2.9.1968, obviously under
Article 65(b) but the same was again a case where mother was
having a life interest. In the instant matter, as Shakuntalabai was
not having a life interest, Article 65(b) of the Act has no
application.
12. Article 65(b) applies where the female was a ‘limited owner’
with regard to the disputed property. Hence, if the sale is not for
legal purposes, it would not be binding on the estate, the
husband’s heirs who would be entitled to inherit the estate after
the widow’s death, would be entitled on such death to sue for the
recovery of the property from the purchaser. As their right would
be one derived from the husband and not from the widow, it would
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be independent of the widow and they would be the persons
“entitled to sue for possession of the property on the death of the
widow” within the meaning of Explanation (b) to Article 65. Hence,
the above Explanation will apply to their suit and they would be
entitled to a period of 12 years from the widow’s death within
which to bring the suit as held by Full Bench verdicts in Amar
Singh & Ors. v. Sewa Ram & Ors. AIR 1960 Punjab 530, Harak
Singh v. Kailash Singh and Anr. AIR 1958 Pat. 581; and Mt. Lukai
W/o Katikram and Ors. vs. Niranjan Dayaram and Ors. AIR 1958
MP 160.
13. In the instant case possession never became adverse to the
plaintiffs. There is concurrent finding recorded that the plaintiffs
were in joint possession of the disputed land on the date of filing
of the suit. The defendants have taken the plea of ouster and the
suit has been filed beyond 12 years of death of Shakuntalabai but
they have not been able to prove their adverse possession. On the
contrary the finding is that Chimasaheb admitted the title of
Anandibai. The finding is that till 1976, Chimasaheb never denied
the title of Anandibai. Be that as it may. As adverse possession
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has not been concurrently found by the three courts and in this
case the starting point of limitation would not be the date of death
of Shakuntalabai in the year 1962 as she was full owner, as such
suit could not be said to be barred by limitation.
14. Coming to the second question raised on behalf of the
appellants as to the suit being barred by Order II Rule 2 of the
CPC, suffice it to say that the earlier suit based on different cause
of action for a declaration for one-half of the share in certain other
properties was filed by Anandibai in the year 1963. At that time
the property in question was not included in the suit. It had been
found by courts below, the suit of 1963 was based on different
cause of action on the basis of deed of 1957 whereas in the instant
case, cause of action is different. It is on the basis of death of
absolute owner Shakuntalabai in the year 1962, Anandibai
became owner and plaintiffs had in turn inherited from Anandibai.
Thus the cause of action of the suit in the present case for
partition is different and dispute as to mutation had been
subsequently decided. Thus, the suit for partition as filed, could
not be said to be barred by Order II Rule 2 CPC. The defendants
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were trying to sell the property in the year 1979 as such the
plaintiffs in the suit prayed for partition and separate possession.
Plaintiffs could not have claimed interest in the land in the
life-time of Anandibai and the cause of action in the previous suit
for declaration of title filed by Anandibai was materially different.
15. Rule 2 Order 2 CPC does not apply if the cause of action in
the subsequent suit is different from that of the former suit as
held by this Court in State of M.P. v. State of Maharashtra (1977) 2
SCC 288. In State of Maharashtra v. National Construction Co.
(1996) 1 SCC 735, when the first suit was filed to enforce bank
guarantee whereas second suit to claim damages for breach of
underlying contract, this Court laid down that the subsequent suit
was not barred by Order 2 Rule 2 CPC. In the case of continuing
or recurring wrong there would be corresponding continuing or
recurring causes of action when the first suit was based on
infringement of plaintiff’s trade mark, second suit was on the
continuing act or infringement of its trade mark and continuous
passing of action subsequent to filing of the earlier suit, in Bengal
Waterproof Ltd. v. Bombay Waterproof Mfg. Co. (1997) 1 SCC 99, it
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was held that the cause of actions in two suits were different as
such the bar of Order II Rule 2 CPC was not attracted. The
essential requirement for applicability of Order II Rule 2 CPC is to
establish the identity of causes of action in the previous suit and
the subsequent suit so as to attract the bar as held in Deva Ram
v. Ishwar Chand (1995) 6 SCC 733 and Gurbux Singh v. Bhooralal
AIR 1964 SC 1810.
16. In the instant case it cannot be said that the second suit for
partition was in respect of the same cause of action as that on
which the previous suit was based. In respect of the cause of
action of the previous suit plaintiff was not entitled to more than
one relief. Hence, it could not be said that the plaintiff has omitted
to sue for relief for which second suit has been filed. Suit for
partition with respect to joint property is based on continuing
cause of action, as such the suit for partition could not be said to
be barred by Order II Rule 2 CPC. Submission to the contrary is
too tenuous to be accepted.
17. Resultantly, the appeal being devoid of merits, deserves
dismissal and the same is hereby dismissed. Costs of Rs.25,000/-
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to be paid by appellants to the Supreme Court Bar Association
Welfare Trust within a period of two months from today.
……………………….J. (ARUN MISHRA)
............................J. (S. ABDUL NAZEER)
NEW DELHI; APRIL 25, 2017.