. Heard learned counsel for the parties.
2. This chamber summons is taken out in a partition suit involving partition of properties, which are said to be jointly owned by the parties. The Applicant presses only for prayer clause (a).
3. During the pendency of the suit, Defendant No.14, who is said to be one of coparceners having right to the ancestral property, expired. His heirs were brought on record as Defendant Nos. 14A to 14D. By an order dated 12 December 2011, the suit was ordered to be dismissed as against those defendants, who had remained unserved. Since Defendant Nos.14A to 14D, who were added during the pendency of the suit, were not served, the suit against them stood dismissed. This fact was noted by the court in its order dated 3 November 2014. The present chamber summons is taken out by a third party applicant, who claims to be a stepson Priya 3 23 chs 49517 in s 221900 with s 221900 with nms 38115o of Defendant No.14. It is his case that after the death of Defendant No.14, as much as Defendant Nos. 14A to 14D, he should also have been brought on record, as a party defendant, in his capacity as a legal heir of deceased Defendant No.14. He accordingly seeks an impleadment. He also claims further reliefs including a decree for separate share and possession of 1/9th share of original Defendant No.14 and stay of redevelopment of three buildings, which are part of the suit property.
4. It is difficult to see how a stepson of deceasedDefendant No.14 can be said to be a legal heir of the deceased entitled to defend the present suit, which is for partition of joint family property coowned by the deceased. The Applicant, who appears in person, relies on the definition of child under clause (15B) of Section 2 of the Income Tax Act, 1961. Learned counsel submits that child in relation to an individual includes the latter's step child as well as adopted child under this definition. Learned counsel submits that since the word son is not defined under the Hindu Succession Act, the definition of child under the Income Tax Act should be used for construing the expression son Priya 4 23 chs 49517 in s 221900 with s 221900 with nms 38115o appearing in the former Act.
5. The claim is clearly preposterous. In the first place, the Applicant must show that he is entitled to succeed to the estate of the deceased either as a relative specified in classI and if there be no such relative, then as a relative specified in classII, of the schedule under Hindu Succession Act read with Section 8 of that Act. It is important to note that the controversy involves a claim to the property of a male Hindu dying intestate. The schedule to the Hindu Succession Act refers to heirs in classI and classII within the meaning of Section 8 of that Act. A son is included in classI of the schedule. The Applicant, as son of the wife of the deceased from her first marriage, cannot claim as a son of the deceased. The expression son appearing in the Hindu Succession Act does not include a stepson. The expression son not having been defined under the Hindu Succession Act, the definition of son under the General Clauses Act may be appropriately referred to. In clause (57) of Section 2 of the General Clauses Act, the expression son includes only an adopted son and not a stepson. Even otherwise son as understood in common parlance means a Priya 5 23 chs 49517 in s 221900 with s 221900 with nms 38115o natural son born to a person after marriage. It is the direct blood relationship, which is the essence of the term son as normally understood.
6. Relying on the judgment of the Supreme Court in the case of K.V.Muthu Vs. Angamuthu Ammal1, the Applicant, however, submits that in legal parlance the expression son may have a wider connotation, not only including a natural son, but even others such as a grandson, etc. The Supreme Court has made it clear in K.V.Muthu's case that having regard to the provisions of any particular law, the expression son may have a wider connotation; it may in an appropriate case include even a son's son, namely, a grandchild, and where the personal law permits adoption, even an adopted son; even an illegitimate son may be treated as a son in certain cases. The Supreme Court in K.V.Muthu's case did not mean to define the term son generally, but simply underscored the point that the term son, was a flexible term; its true meaning, like the term family, would depend upon the context in which it is used. Since Hindu Law
1 (1997) 2 Supreme Court Cases 53 Priya 6 23 chs 49517 in s 221900 with s 221900 with nms 38115o permits adoption, the expression son for the proposes of the Hindu Succession Act would include even an adopted son. The word son appearing in classI of the schedule to that Act would thus include an adopted son but there is clearly no warrant for including a stepson within the meaning of the expression son used in classI of the schedule. The context in which the term son is used in the schedule does not admit of a stepson being included within it.
7. There is no warrant for using the definition of the word child under the Income Tax Act for the purposes of construing the expression son appearing under the Hindu Succession Act. The Applicant submits that Income Tax Act being a Central Act, the definition of child thereunder must be read into the Hindu Succession Act, which is but another Central Act. There is no such law warranting incorporation of a definition under one Central Act into another, particularly in the face of a definition of the expression being provided in the General Clauses Act.
8. The Applicant relies on a Division Bench judgment of this Priya 7 23 chs 49517 in s 221900 with s 221900 with nms 38115o court in the case of Rama Ananda Patil Vs. Appa Bhima Redekar2, in support of his submission that a stepson is entitled to succeed to the property of the deceased. The Judgment of this court in Rama Patil's case was rendered in an altogether different set of facts. The application to inheritance in that case was by a son through the first husband of a deceased female Hindu. The property held by the deceased was inherited by her as a sole heir of her second husband. After her death, the applicant claimed to succeed to her property in preference over a nephew and a grand nephew of the second husband. The claim was accepted by our court. This judgment has no application to the facts of our case. In the first place, the succession is claimed here not to the estate of the Applicant's mother, but to the estate of his mother's second husband. Succession to the estate of a male hindu can only be claimed under Section 8 of the Hindu Succession Act read with the schedule under that Act which, as noted above, provides for two classes of heirs. Also as noted above, the Applicant does not fall under either of these classes and is not entitled to succeed to the estate of the deceased male hindu, namely, defendant No.14. Even
2 AIR 1969 Bom. 205 Priya 8 23 chs 49517 in s 221900 with s 221900 with nms 38115o otherwise this judgment is considered by the Supreme Court in the case of Lachman Singh Vs. Kripa Singh and ors.3. The Supreme Court in that case held that a stepson or a stepdaughter of a female Hindu dying intestate are not covered by the expression son or daughter in clause (a) of subsection (1) of Section 15 of the Hindu Succession Act. They could merely be said to be falling under either clause(b) of subsection(1) of Section 15 or subsection(2) of Section 15. In any event, as noted above, there is no warrant for construing the provisions of Section 15, either subsection (1) or (2) or any of the clauses therein, for our purposes. In our case, the applicable provision is Section 8 of the Hindu Succession Act.
9. There is accordingly no merit in the Applicant's claim as a legal heir of the deceasedDefendant No.14. He cannot claim to defend the suit as such legal heir. (The suit, as noted above, has already been dismissed against the legal heirs of deceased Defendant No.14, who were brought on record.) 3(1987) 2 Supreme Court Cases 547 Priya 9 23 chs 49517 in s 221900 with s 221900 with nms 38115o
10. The chamber summons is accordingly dismissed. The Applicant shall pay costs of the chamber summons quantified at Rs.50,000/. The costs shall be apportioned in 5 sets of Rs.10,000/ each and paid to (i) Defendant Nos. 16 to 20, (ii) the Plaintiff, (iii) Defendant No.21, (iv) Defendant No.4 and (v) Defendant Nos. 9 to 12, by drawing cheques in favour of their respective advocates.
11. The Applicant applies for stay of this order. Insofar as dismissal of the chamber summons is concerned, there is no question of any stay. Insofar as costs are concerned, it is ordered that the costs may be paid within a period of 6 weeks from today.
12. The suit to appear on board for directions on 5 February 2018. (S.C.GUPTE J.)