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Smart Summary

Structured Summary of the Opinion (Batchelor, A.C.J., with Kemp, J. concurring)

Factual and Procedural Background

This is an appeal from a judgment and decree of the First Class Subordinate Judge of Dhulia. The plaintiff is a minor (born in 1900 or 1901) and the son of defendant 5; both formed part of an undivided Hindu family. The family assets included a firm conducted in the name of Khushaldas Damodardas.

In 1904 defendants 6 and 7 filed a suit in the Court of Dhulia to recover approximately Rs. 22,000 for cotton transactions with the firm, and sued defendant 5 personally, apparently unaware of the existence of defendant 5's son or other family members. In March 1905 the claim was decreed against defendant 5. In April 1905 execution proceedings commenced; during execution the present appellants (who were defendants 1 to 4 at trial) purchased two properties belonging to the joint family. The appellants were put into possession of those two properties in January 1906 and obtained a sale certificate in February 1906.

The plaintiff then brought suit against his father (defendant 5), the decree-holders (defendants 6 and 7), and the auction purchasers (the present appellants), claiming a declaration that the plaintiff's half-share in the properties did not pass to the purchasers at the Court sale and claiming possession of that half-share by equitable partition together with mesne profits. The learned Judge of the lower Court allowed the plaintiff's claim. The present appeal challenges that decree.

Legal Issues Presented

  1. Whether, on the facts of this case, the son's (plaintiff's) interest in the joint family property passed to the purchasers at the execution-sale held against the father (defendant 5).
  2. Whether a suit by the son for a partial partition of particular properties (rather than for general partition of all joint family property) is maintainable where the sale in execution was held in bona fide ignorance of the son's existence and other joint family properties remain.
  3. What relief and procedure should govern where an auction-purchaser has acquired the father's interest in joint family property — specifically, whether the purchaser must bring a partition suit and what consequences follow if he does or does not.

Arguments of the Parties

Appellants' Arguments (as presented in the opinion)

  • First point: On the facts the lower Court should have held that the son's interest also passed at the Court sale — i.e., the purchasers acquired the son's share along with the father's.
  • Second point: The sale in execution was held in bona fide ignorance of the son's existence and other joint family properties remain. Therefore, a suit by the son for a partial partition limited to the two sold properties is bad. Citing Lord Westbury (Appovier v. Rama, Subba Aiyan), it was argued that an individual co-parcener cannot assert a definite share in specific items of joint property while the family remains undivided; the son's remedy, argued counsel, should be a suit for general partition so that on a general partition equities can be adjusted and the father may be allotted the very properties purchased at the execution-sale.
  • Counsel suggested that the plaintiff should be directed to amend his plaint to convert the suit into one for general partition so that equities between father and son could be adjusted on a full accounting of the joint property.

Plaintiff's / Respondent's Position (as reflected in the judgment)

  • The plaintiff (the son) claimed that his half-share in the two properties did not pass to the purchasers at the auction-sale and sought possession of that share by equitable (partial) partition together with mesne profits. The learned Judge of the lower Court allowed this claim.
  • The lower Court (and the appellate bench) relied on precedent (notably Timmappa Devarabhatta v. Narsinh Timmayya Hebar) to conclude that where a decree for a creditor's claim is obtained against the father personally, the son's share does not pass to the auction-purchasers who buy under execution against the father.
  • As to the procedural consequence of the purchasers' rights, the court (following higher authority) treated the purchaser as having acquired the father's interest such that the purchaser may seek partition to have that interest ascertained; meanwhile, the co-parcener (the son) may maintain a suit to recover possession of the joint property insofar as necessary to protect his share.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Timmappa Devarabhatta v. Narsinh Timmayya Hebar Authority that where a decree is obtained against the father personally, the son's share does not pass to purchasers at an execution-sale against the father. The court followed this authority to hold that the son's share did not pass to the purchasers at the auction-sale in the present case.
Appovier v. Rama, Subba Aiyan (Lord Westbury) Statement of principle that in an undivided Hindu family no individual member can assert a definite, segregable share of joint property while the family remains undivided. Cited by appellants' counsel to argue that the son cannot claim a definite half-share in just the two sold properties and that his remedy should be a suit for general partition.
Koer Hasmat Rai v. Sunder Das (Calcutta High Court) If a suit for partition does not include the whole of the family property, it may be defective because the disputed lands might on general partition fall entirely to one co-parcener. Cited by appellants' counsel to support the contention that a claim limited to the two properties might be improper and that a general partition suit should be required.
Pandurang Anandrav v. Bhaskar Shadahsiv Authorities indicating that on partition the court may allot particular properties to one co-parcener as his share (quoted to show possible allotment of sold properties to the father). Used by appellants' counsel to support the argument that general partition could result in the father getting the very properties sold but the court did not adopt this route as its sole remedy.
Udaram Sitaram v. Ranu Panduji (Sir Michael Westropp) Similar support for the proposition that partition may result in particular properties falling to one co-parcener and affecting equities between co-parceners. Referenced by appellants' counsel; the court contrasted these decisions with Privy Council authority and did not treat them as dispositive against the course the Privy Council favored.
Deendyal Lal v. Jugdeep Narain Singh (Privy Council) Privy Council view that where purchaser acquires an interest at execution-sale of a father's interest in joint property, decree should restore possession to the co-parcener (respondent) but declare that the purchaser acquired the father's share and is entitled to have it ascertained by partition proceedings. The court adopted this approach as the preferred course: allow the co-parcener's possession/relief while declaring the purchaser's right to the father's share and to institute partition proceedings; this guided the stay and directions given in the present appeal.
Hardi Narain Sahu v. Ruder Perkash Misser (Privy Council) Affirmation that the purchaser at execution acquires not an immediate definite share of joint property but the right which the judgment-debtor (father) would have to a partition and what would come to him on partition. The court relied on this decision to conclude that the purchaser has the father's right to claim a share at partition and therefore should be allowed to seek partition to have that share ascertained.
Subramanya Chettyar v. Padmanabha Chettyar Authority that a co-parcener suing an auction-purchaser may pursue partial partition in respect of properties in the purchaser's possession. Referred to by the court to support the proposition that the plaintiff may sue for partition limited to the properties in question and that such a suit is not necessarily invalid.
Ram Charan v. Ajudhia Prasad Similar authority that supports a co-parcener's ability to sue an auction-purchaser, including for partial partition of properties in the purchaser's possession. Used alongside Subramanya Chettyar to justify allowing the plaintiff's suit for possession/partial partition and to guide the court's directions about stay and partition proceedings.

Court's Reasoning and Analysis

The court's analysis proceeded in two main steps corresponding to the two points taken by the appellants.

  1. On the first point (whether the son's interest passed at the execution-sale), the court accepted the lower Court's reliance on the decision in Timmappa Devarabhatta v. Narsinh Timmayya Hebar and held that the facts of the present case are not distinguishable from that authority. The court emphasized that the creditor's suit of 1904 was brought against the father personally and not against the joint family or the family firm; therefore the son's share did not pass to the purchasers at the auction-sale. The appellate court agreed with the lower Court and uniformly refused the appellants' contention that the son's interest passed.
  2. On the second, more substantial point (maintainability of the son's suit for partial partition when the sale occurred in bona fide ignorance and other joint family properties exist), the court carefully weighed competing lines of authority.
    • The appellants relied upon statements of principle (Lord Westbury and certain High Court decisions) to argue that a co-parcener cannot claim a definite share in particular properties while the family remains undivided and that the proper remedy would be a suit for general partition including all family properties.
    • The appellate court, however, considered the Privy Council decisions (notably Deendyal Lal and Hardi Narain Sahu) decisive. Those decisions indicate that where a purchaser acquires the father's interest in joint property at an execution-sale, the purchaser's right is to the father's share as it would be ascertained on partition rather than an immediate segregable portion of the joint property. The Privy Council's course was to restore possession to the co-parcener while declaring that the purchaser acquired the father's share and is entitled to seek partition to have that share ascertained.
    • Balancing these authorities, the appellate bench concluded that the Privy Council decisions should govern. The court further noted authorities (Subramanya Chettyar; Ram Charan) supporting the proposition that a co-parcener suing an auction-purchaser may maintain a suit for partition limited to properties in the purchaser's possession. Given the risk of dispossession of the plaintiff during partition proceedings instituted by the purchaser, the court considered it prudent to protect the plaintiff's possession by staying execution on stated terms rather than dismissing the plaintiff's suit as impermissibly limited.

Accordingly, the court concluded that the lower Court's decree was essentially correct except for a verbal correction: references to the plaintiff's "half-share" should be replaced by "undivided share." The court then directed a conditional procedural regime to reconcile the competing rights: allow the decree (with the verbal amendment) to stand, stay its execution for three months and provide the purchasers an opportunity to file a partition suit; if the purchasers file such a suit within three months, the stay continues until disposal of that partition suit; if not, the appeal would be dismissed with costs.

Justice Kemp, concurring, reiterated the legal position that an auction-purchaser who intends to separate the father's share from the joint property must bring a suit for partition, and that if he does not do so the co-parceners may sue to eject him and the purchaser is only entitled to a declaration of his entitlement to the father's share and the right to have it ascertained by partition. Kemp, J. agreed with the proposed stay to prevent dispossession of the plaintiff while these rights are adjudicated.

Holding and Implications

Holding: The appellate court affirmed the lower Court's decree with a verbal amendment substituting "undivided share" for "half-share." The court ordered a stay of execution of that decree for three months on specified conditions and directed cost allocation as stated below. The decree as varied is to stand (the opinion concludes: "Decree varied").

Immediate consequences and directions imposed by the Court:

  • The verbal correction: wherever the decree describes the plaintiff's interest as a "half-share" it should read "undivided share."
  • The execution of the decree is stayed for three months. If, within that three-month period, the appellants (purchasers at the execution-sale) file a suit for partition against the plaintiff, the stay of the present decree will continue until the disposal of the appellants' partition suit.
  • If the appellants do not bring a suit for partition within three months, the appeal will be dismissed with costs.
  • It was declared (consistent with the Privy Council authorities relied upon) that the appellants, as purchasers at the execution-sale, have acquired the share and interest of the father (defendant 5) in the property and are entitled to take proceedings to have that share and interest ascertained by partition.
  • Costs: the appellants must pay half the respondent's costs and bear their own costs in the appeal.

Broader implication noted by the court: the decision follows and applies established Privy Council authority rather than creating a new principle; the chosen course balances the co-parcener's right to possess joint property with the purchaser's right to have the father's share ascertained by partition.

Disposition recorded in the text: "Decree varied." (Kemp, J. concurs.)

    Hanmandas Ramdayal v. Valabhdas Shankardas

    Batchelor, A.C.J:— This is an appeal from a judgment and decree of the First Class Subordinate Judge of Dhulia. The plaintiff was the son of defendant 5, these two persons constituting an undivided family. It appears that among the family assets was a firm conducted in the name of Khushaldas Damodardas. In 1904 the present defendants 6 and 7, filed a suit in the Court of Dhulia to recover a sum of Rs. 22,000 odd, upon certain cotton transactions which they had with the firm of Khushaldas Damodardas. Defendants 6 and 7, by this suit, sued to recover the money from the present defendant 5, the father of the plaintiff. It was not then known that defendant 5 had a son, or that there was any other member of the family besides defendant 5. In March 1905 the claim was decreed against defendant 5. In April following an application was made for execution and in the course of the execution the present appellants, who were defendants 1 to 4 at the trial, became the purchasers of two of the properties belonging to the joint family. In January 1906, the appellants were put into possession of these two properties, and in the following month they obtained a sale certificate. The present plaintiff, who was born in 1900 or 1901, brought this suit against his father, defendant 5, and the decree-holders defendants 6 and 7 as well as against the auction purchasers, the present appellants, claiming a declaration that the plaintiff's half-share in the properties did not pass to the appellants at the Court-sale, and claiming also possession of his half-share on equitable partition, together with mesne profits. The learned Judge of the lower Court has allowed the plaintiff's claim. Upon the view which the learned Judge below tool of the case, the terms of his decree are formally correct, except in one particular and that is, in his description of the plaintiff's share as a “half-share” in the plaint houses. It appears to me that the word “half” occurring in these passages in the decretal order should be altered to the word “undivided” and with this verbal correction, the decree, as it stands is a correct order, assuming that the learned Judge's view of the law of the case is correct.

    2. On behalf of the present appellants, two points have been taken by their learned counsel. The first of them may, I think, be disposed of in very few words. The contention here is that on the facts of the case the lower Court should have held that the son's interest also passed at the Court sale. The learned Judge below has disallowed the defendants' contention upon this point, in reliance upon this Court's ruling in Timmappa Devarabhatta v. Narsinh Timmaya Hebar(1). I have no doubt that the learned Judge was right in thus disposing of the point, and that no distinction can be drawn between the present facts and those upon which the case of Timmappa Devarabhatta v. Narsinh Timmayya Hebar was decided. It is unnecessary for us to consider whether the ruling in Timmappa's case could be distinguished, if in fact the creditor's suit of 1904 had been brought against the joint family firm. For I am clear upon the facts on this record that this suit was not so brought but was brought against the father personally. I hold therefore following Timmappa Devarabhatta v. Narasinh Timmayya Hebar, that the learned Judge below was right in deciding that the son's share did not in fact pass to the purchasers at the auction sale.

    3. But the second point taken on the appellants' behalf is more substantial and difficult. The facts are that the sale in execution was held in bona fide ignorance of the existence of the plaintiff as the son of defendant 5 and that over and above the two properties, now in controversy, there are other properties belonging to the joint family. In this condition of the facts Mr. Desai has contended that this suit by the son for a partial partition of the properties is bad. The learned counsel began his argument upon this point by reminding us of Lord Westbury's language in Appovier v. Rama, Subba Aiyan(2), where his Lordship says:

    “According to the true notion of an undivided family is Hindu law, no individual member of that family, whilst it remains undivided, can predicate of the joint and undivided property that he, that particular member, has a certain definite share. No individual member of an undivided family could go to the place of the receipt of rent, and claim to take from the collector or receiver of the rents a certain definite share.”

    4. That being so the son, as the argument proceeded, is not a tenant-in-common, but a co-parcener jointly owning the whole, and the plaintiff consequently cannot claim to be entitled to a half-share in just these two particular properties out of all the properties owned by the joint family. His claim must be, argued counsel, that on a general partition of the joint family property, he and his father are entitled to equal shares. It was pointed out that in a somewhat similar case before the Calcutta High Court, Koer Hasmat Rai v. Sunder Das(3), Mitter, J. in delivering the judgment of the Court, said:

    “If this suit be treated as one for partition, the plaint was open to the objection that the whole of the family property was not included in it. This is not a more technical objection, because on partition of the whole of the joint family property the mauzas in dispute might under certain circumstances fall entirely to the father's share.”

    5. So, here Mr. Desai contended, that if the son was relegated to his proper remedy of a suit for general partition, the result would ordinarily be that the Court effecting the partition would be able, if it so chose, in working out the equities between the parties to allot to the father as his share those properties which at the execution sale passed to the present appellants. It was observed that this argument received strong support both from the language of West, J., in Pandurang Anandrav v. Bhaskar Shadahsiv(4) and from the judgment of Sir Michael Westropp, C.J, in Udaram Sitaram v. Ranu Panduji(5). On the whole therefore it was contended that this suit could not succeed, and that the Court should direct the plaintiff, if so advised, to amend his plaint so as to convert the suit into one for general partition, so that on such general partition, if made, the equities between the parties might be adjusted in the manner which I have indicated. It is unnecessary however to consider what the Court's view would be upon this argument if the point were res integra, open to determination now without reference to pronouncements by a higher Court and with reference only to the decisions of Sir Michael Westropp and Sir Raymond West. Those decisions were delivered in 1875, and in 1877, in the case of Deendyal Lal v. Jugdeep Narain Singh(6) their Lordships of the Privy Council have, I think, indicated their preference for another course of procedure in such litigation. In considering this decision of the Privy Council in contrast with the judgments of Sir Raymond West and Sir Michael Westtropp, it is, I think, of some materiality to point out that in the Bombay suits the plaintiff was not the co-parcener but the purchaser, whereas before the Privy Council the converse was the case. In Deendyal's case their Lordships at the end of their judgment say that they

    “are of opinion that they ought not to interfere with the decree under appeal so far as it directs the possession of the property, all of which appears to have been Anally and properly found to be joint family property to be restored to the respondent (that is, the plaintiff, the son of the judgment-debtor). But they think that the decree should be varied by adding a declaration that the appellant, as purchaser at the execution sale, has acquired the share and interest of Toofani Singh in that property, and is entitled to take such proceedings as he shall be advised to have that share and interest ascertained by partition.”

    6. This method of dealing with such suits was followed by their Lordships in the latter case of Hardi Narain Sahu v. Ruder Perkash Misser(7), where the judgment of their Lordships was delivered by Sir Barnes Peacock. That was a case under the Mitakshara law where the right, title and interest of a father in the joint family estate had been sold in execution of a money decree, and upon the question as to what the purchaser took at such a sale Sir Barnes Peacock says:

    “The bond holder had sued on his bond, obtained a decree, taken out execution against joint property, and become the purchaser of it at the execution sale. The interest which is purchased is not, as Mr. Doyne argued, the share at that time in the property, but it is the right which the father, the debtor, would have to a partition and what would come to him upon the partition being made.”

    7. Though for particular reasons explained in that case their Lordships did not interfere with the High Court's decree they took occasion to refer to Deendyal's case and to point out that “the decree which ought properly to have been made would have been that the plaintiff, respondent 1, should recover possession of the whole of the property with a declaration that the appellant, as purchaser at the auction sale had acquired the share and interest of Shib Perkash Misser, and was entitled to take proceedings to have it ascertained by partition.” It seems to me that these decisions of the highest Tribunal conclude the matter now before us and I need only refer to the cases of Subramanya Chettyar v. Padmanabha Chettyar(8) and Ram Charan v. Ajudhia Prasad(9), as authority for the view that when a co-parcener is suing an auction-purchaser it is not a valid objection to the suit that the co-parcener claims only a partial partition. On these grounds I think that the determination of this suit must follow the principles of the Privy Council judgments, I would allow the lower Court's decree to stand with the verbal amendment which I have already specified but I would stay the execution of the decree for a period of three months directing that if during that period of three months, the present appellants' file a suit for partition against the plaintiff, the stay of the present decree should last until the disposal of the appellant's suit for partition: but if such suit for partition be not brought within the three months allowed then this appeal to be dismissed with costs. It is not disputed that the appellants here as purchasers at the execution sale have acquired the share and interest of the father, defendant 5, in this property. The appellants will pay half the respondent's costs and bear their own costs in this appeal.

    8. Kemp, J.:— Defendant 5 is the father of the minor plaintiff. The plaintiff brings this suit against defendants 6 and 7, who are the holders of a decree against his father defendants 1 and 4, the purchasers at the auction-sale held in execution of that decree, and defendant 5, his father, for a declaration that the plaintiff's half-share in the two properties in the suit being part of the joint family property of the plaintiff and defendant 5 was not sold in execution of the decree against his father, and for possession of and his half-share by equitable partition; mesne profits.

    9. Now an auction-purchaser of the share of a co-parcener sold in execution of a decree against the co-parcener, in order, to separate the share of the co-parcener from the joint family property, must bring a suit for partition. It has been held by the Privy Council in the cases referred to by my Lord that where he does not do so but obtains possession the other co-parceners are entitled to sue to eject him and that all that the auction-purchaser is entitled to in such a suit is a declaration that he is entitled to the share of the co-parcener against whom the decree has been passed. Possibly, the reason for that was that the auction-purchaser should act be allowed to avoid the necessity of having to file a suit for partition by obtaining possession of any portion of the joint family property by virtue of his purchase under the decree. But, in effect what the plaintiff in this suit claims is a partition of the two properties which are in possession of the auction-purchaser. So that be consents to a partial partition of those two properties. The decisions in the cases of Ram Charan v. Ajudhia Prasad and Subramania Chettyar v. Padmanabha Chettyar show that he may bring such a suit. But in order to avoid any dispossession of the plaintiff as regards these two properties which might he caused if the auction-purchaser were relegated to a suit for partition and the plaintiff now put into possession it is desirable that execution in this case should be stayed.

    10. I therefore agree that the decree of the lower Court, with the amendment of the word “half-share” into “undivided share,” should be allowed to stand and that there should be a stay on the terms proposed by my Lord.

    G.P/R.K

    11. Decree varied.

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    Hanmandas Ramdayal v. Valabhdas Shankardas
    (Mar 1, 1918)