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Nadhamuni Ayyan v. Appu Odayan
Structured Summary of the Provided Legal Opinion
Factual and Procedural Background
This litigation arises out of properties that were the subject of an earlier decree in Original Suit No. 133 of 1909. Defendant 3 (who was the purchaser in the execution sale under that decree and who had previously been plaintiff in Original Suit No. 133 of 1909) obtained a decree against defendants 1 and 2 and subsequently purchased the attached properties at execution sale. The present litigation questions whether the current plaintiff has any interest in those properties and, if so, what equities (if any) defendant 3 may claim following the sale.
Procedurally: The District Judge admitted two documents (referred to as Court Exs. 1 and 2, and later Ex. 10 is frequently cited) produced on the Court's own motion without recording reasons under the relevant Order/Rule of the Civil Procedure Code (O.40/O.41 R.27). The High Court remanded the matter for fresh findings by the District Judge on whether the plaintiff has any interest in the properties and, if affirmative, what equities defendant 3 is entitled to. The District Judge returned findings; the matter was further considered by the High Court judges who delivered the opinion summarized here and remanded the case again for partition and final decree.
Legal Issues Presented
- Whether the plaintiff has any interest in the disputed properties (i.e., whether the properties are joint family property or otherwise).
- If the answer to issue 1 is affirmative, and if the sale is to be set aside, to what equities, if any, is defendant 3 entitled?
- Whether the District Judge committed an irregularity in admitting additional evidence (Court Exs. 1 and 2) without recording reasons as required by the relevant rule of the Civil Procedure Code.
Arguments of the Parties
Appellant's Arguments (as presented to the Court)
- The learned vakil for the appellant relied on decisions including Indar Sahat v. Shaim Bahadur and Madhavaiya Chetty v. Damodaram Chetty to contend that where a family live and work together and treat property as joint property, they constitute a joint family even where there was no original nucleus of family property.
- The appellant's counsel pointed out that Court Exs. 1 and 2 were, as a matter of fact, brought to the notice of defendant 3 when he gave evidence and that defendant 3 had an opportunity then to explain the circumstances, though defendant 3 is now dead.
Respondent / Defendant 3's Arguments (as presented to the Court)
- The learned vakil for the respondent (defendant 3) argued that defendant 3 is entitled in equity to repayment of specified sums he paid in connection with the court purchase (Rs. 600 under Ex. 1, Rs. 224 under Ex. C, and Rs. 800 towards Ex. 6), relying on Palamalai Mudaliyar v. South Indian Export Co. Ltd. as authority that paid sums may be charged on the property where payment is shown and not rebutted.
- Respondent's counsel also relied on decisions (including an argument invoking Ram Kishen Das v. Tanda Mal) to contend that there is no presumption of joint family property and that a nucleus of joint family property is required; this particular contention was addressed and corrected by the Court as stated in the opinion.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Indar Sahat v. Shaim Bahadur | Authority cited for the proposition that families who live and work together and treat property as joint property constitute a joint family even without an original nucleus of joint property. | Relied on (along with Madhavaiya Chetty) by appellant's counsel to support the characterization of the plaint properties as joint family property. |
| Madhavaiya Chetty v. Damodaram Chetty | Similar principle: where family live together and treat property as joint, it may become joint family property even without an initial nucleus. | Cited by the Court and relied on to support the finding that family conduct (living together, joint enjoyment) can invest property with joint family character. |
| Thyalambeal v. Krishna Pattar | Stated as an "exact decision in point" supporting the Court's view on change of character of property to joint family property. | The Court regarded this decision as directly supporting the conclusion that the plaint properties had been converted into joint family property. |
| Ethirajulu Naidu v. Govindarajulu Naidu (Full Bench) | Used for distinguishing cases where the date of a will affects the analysis of whether property remains self-acquired or becomes joint family property. | The Court observed that the Full Bench case may turn on the date of the will and treated it as distinguishable on the facts before the Court. |
| Ram Kishen Das v. Tanda Mal | Cited by respondent to argue that joint family requires a nucleus of property; the Court noted and corrected this proposition as not a correct statement of law in the broader sense. | The Court rejected the assertion that a nucleus is a necessary precondition in all cases and relied on contrary authority (Madhavaiya Chetty) to accept that the plaintiff carried the burden of proof and had discharged it. |
| Jangi Nath v. Janki Nath | Authority acknowledging that a single owner may associate persons without conveying a true joint title and later insist on his separate rights. | The Court took the decision as a cautionary precedent but distinguished the present facts, concluding the present case was not of that character. |
| Lala Muddun Gopal Lal v. Khikhinda Koer (Privy Council) | Quoted to express disapproval of conduct that substitutes family cohesion for clear legal title, leading to litigation. | The Court cited the Privy Council's observation as persuasive on policy grounds against encouraging conduct that produces later litigation, while noting the present facts showed stable living together and joint conduct. |
| Palamalai Mudaliyar v. South Indian Export Co. Ltd. | Authority relied on by defendant 3 to argue entitlement in equity to have paid sums charged on the property where payment is not rebutted. | The Court considered the case but found the present facts distinguished by the presence of fraud tainting defendant 3's payments; it did not grant equitable relief to defendant 3 based on this precedent. |
| Sahu Ram Chandra v. Bhup Singh (Privy Council) | Statement that sale of joint family property by only one or two members excluding a common co-sharer has no effect and cannot bind the property. | The Court treated the principle as applicable to private alienations but distinguished the present case as involving a Court sale; one judge relied on the Privy Council rulings to deny equities to defendant 3, while another judge distinguished the decision for court-sale circumstances. |
| Karuppan Ambalagaram v. Muhammed Sakuth Levvai | Used to show limitation on invoking subrogation or equitable remedies where the party seeking relief comes with unclean hands. | The Court referenced that case in support of refusing equitable relief (subrogation) to defendant 3, given the finding that defendant 3 was party to the fraud. |
| Kama Row v. Nukamma | Authority cited in relation to parties who were themselves parties to a fraudulent decree having no right to recover plaint properties. | The Court applied the principle to hold that defendants 1 and 2 (who were parties to the fraudulent decree) could not recover their shares directly against defendant 3. |
| Deendayal Lal v. Jugdeep Narain Singh (Privy Council) | Cases concerning the rights of purchasers at sale under decrees and the interplay with partition — recognizing purchaser's right to have interest ascertained by partition. | The Court cited this case to support the proposition that an alienee/purchaser's equity can be worked out by directing partition within the suit, rather than ejecting the purchaser and forcing a separate suit. |
| Suraj Bunsi Koer v. Sheo Persad Singh | Recognizes that alienee of a coparcener may be entitled to have the share ascertained by partition and that private alienation can bind the alienor's share. | The Court cited it to show that an alienee may insist on his right in partition and that private alienations can bind the alienor's share; used to justify working out equities by partition in the present suit. |
| Ramanna v. Venkata | Discussed gift by Hindu father; observed that in case of sale, alienation should be upheld to extent of alienor's share as a matter of equity. | The Court regarded it as distinguishable because that case did not involve a court-sale under a decree; used to show general equity principles but not decisive here. |
| Nanjaya Mudali v. Shanmuga Mudali | Cited for principles on alienations of specific properties by coparceners and the rights of other coparceners to sue for partition of those properties alone. | The Court found the decision not inconsistent with its view that partition and working out of rights may be directed in the present suit. |
| Ramkishore Kedarnath v. Jainarayan Ramrachpal | Authority that an alienee may insist he stands in the shoes of his alienor on partition and the Court may direct partition at the alienee's instance. | The Court relied on this to support directing partition in the present suit so that the purchaser/alienee's rights can be worked out without separate litigation. |
| Ibhramsa Rowthan v. Thiruvenkatasami Naiok (Full Bench) | Settled that co-parceners can sue for partition and recovery of their shares in specific properties alienated by others. | Cited to support the proposition that where specific properties are in question, rights may be determined by partition proceedings in the same suit. |
| Peda Venleanna v. Sreenivasa Deelchhatulu | Referentially cited regarding consideration of applicability of certain Privy Council observations to private alienations. | Mentioned insofar as it bears on the applicability of Sahu Ram Chandra to private alienations; the Court noted its relevance for further consideration. |
| Chama Swami v. Padala Anandu | Cited by appellant's counsel as a case where equities/subrogation were considered (in different factual circumstances without fraud). | The Court distinguished it from present facts because Chama Swami did not involve the initial fraud found here, and thus did not support equitable relief to defendant 3. |
| Ummachakutti v. Ummerkutti Haji | Cited to discuss circumstances where payments by a purchaser were recognized in equity (in other factual contexts). | The Court found this authority distinguishable on the ground that here the whole transaction was tainted with fraud from the beginning. |
| Karuppan Ambalagaram v. Muhammed Sakuth Levvai | Considered in relation to subrogation and equitable relief where parties have unclean hands. | The Court found it supportive of refusing subrogation in circumstances where the claimant was party to fraud. |
Court's Reasoning and Analysis
The Court's analysis proceeded in stages, closely following the reference remitted by the High Court to the District Judge and the subsequent findings on return:
- Admissibility and Procedural Irregularity: The Court noted an irregularity in the District Judge's original admission of Court Exs. 1 and 2 (admitted on the Court's own motion) without recording reasons as required by the relevant provision of the Civil Procedure Code (O.40/O.41 R.27). The High Court had observed that defendant 3 was not given an opportunity to meet the documents; the District Judge later declined to rely on them for those procedural reasons in his fresh findings.
- Assessment of Evidence on Joint Family Character: The District Judge (on remand) examined the possibility that certain documents and conduct indicated that the properties were treated as joint family property. He considered and accepted the explanation that the family's general conduct (living and messing together, joint possession) and the terms of certain documents (Ex. 1 dated 1908 and Ex. 10 dated 1904) showed that the properties were held and used jointly. The Court repeatedly emphasized that family conduct and joint enjoyment can convert self-acquired property into joint family property, particularly where the head of family acquiesced.
- Hearsay and Credibility Issues: The District Judge and the High Court noted that the plaintiff's oral evidence about purchase using ancestral funds included statements about events when the witness was two years old, rendering that portion hearsay; yet the District Munsif's factual finding that the family lived together and the plaintiff's related evidence led to a conclusion in favor of joint character.
- Fraud and Collusive Decree: The Munsif had found, and the District Judge concurred, that the promissory notes on which Original Suit No. 133 of 1909 was founded were sham, and that the decree was collusive and fraudulent. The Court treated this finding as central: because the decree and the execution sale were tainted by fraud and defendant 3 was a party to that fraud, equitable remedies (such as subrogation) could not be granted to defendant 3 against the plaintiff, who was not party to the fraud.
- Application of Precedents and Distinctions: The Court reviewed authorities on when private alienations bind shares of coparceners and when purchasers at sales under decree acquire rights enforceable against other family members. It drew distinctions between private alienations and sales under court process, and relied on Privy Council and domestic decisions to justify directing partition in the present suit rather than ejecting the purchaser or forcing fresh litigation.
- Relief and Practical Work-out of Rights: Balancing the equities and legal principles, the Court concluded that the plaintiff had an interest in the properties to the extent of one-third (a share repeatedly noted as the plaintiff's entitlement). The Court reasoned that defendants 1 and 2, being parties to the fraudulent decree, cannot obtain recovery and that defendant 3, as purchaser under the fraudulent decree, cannot assert equities against an innocent co-parcener (the plaintiff). However, defendant 3 holds the rights that were sold (i.e., the shares of defendants 1 and 2) and hence the rights and obligations can be worked out by directing partition and metes and bounds in the present suit.
- Costs and Remand: The Court determined that the plaintiff should receive costs proportionate to the value of his share; the defendants would bear their own costs throughout. The matter was remanded to the lower Court to effect partition of the plaintiff's share by metes and bounds and to pass a final decree of possession for the plaintiff's allotted share.
Holding and Implications
Holding:
The plaintiff has an interest in the plaint properties and is entitled to a one-third share; defendant 3 is not entitled to any equities against the plaintiff arising from the court purchase because the decree and sale were found to be collusive and fraudulent, and defendant 3 was a party to that fraud.
Implications and Direct Consequences:
- The decree in Original Suit No. 133 of 1909 is binding on defendants 1 and 2 (they were parties to it), and defendant 3's title as purchaser binds the shares of defendants 1 and 2 but does not affect the plaintiff's one-third share.
- The plaintiff will receive a decree for partition and a one-third share in the plaint properties; the suit is dismissed as to the balance (i.e., plaintiff cannot recover the whole property).
- The Court directed remand to the lower Court to effect partition by metes and bounds and to pass a final decree for possession of the plaintiff's allotted share.
- Costs: The plaintiff will receive costs throughout proportionate to the value of his share; other defendants will bear their own costs.
- No broader binding change to legal doctrine is announced beyond the facts: the Court applied and distinguished existing authorities (including Privy Council decisions) and made factual findings about joint family character and fraud that drive relief. The Court emphasized that equitable remedies cannot be granted to a party tainted by the fraud that produced the sale.
Final procedural disposition: Case remanded to the lower Court for partition and final decree in accordance with the findings set out above.
JUDGMENT
1. The District Judge has based his decision largely on Court Exs. 1 and 2, which he admitted as evidence produced on the Court's own motion. He states that the documents are conclusive on the point of fact. O. 40, R. 27 of the CPC, makes it imperative that an appellate Court should record its reasons for admitting additional evidence whenever additional evidence is allowed to be produced. Apart from the irregularity arising from the omission to comply with this rule we think that in fairness these documents should not have been relied on for the purpose of proving that the properties attached by defendant, 3, (plaintiff in Original Suit No. 133 of 1909) were treated as the joint properties of defendants 1 and 2 in this case defendants 1 and 2 in Original Suit No. 133 of 1909, without giving defendant 3, who was examined as D.W 1 at the original trial, an opportunity of explaining the circumstances under which he made the application to attach those properties and his admission in the application. In considering the other evidence of joint dealing with the property the District Judge has not considered and met the possibility of the explanation suggested by the District Munsif for the joint execution of the mortgage deed to Abboy Chetti by plaintiff and defendants 1 and 2 being true; and he also appears to have overlooked the point, which the District Munsif noticed, that the plaintiff's evidence as to the purchase of the plaint properties by sale of ancestral properties must be hearsay, when he spoke to what occurred when he was only two years old.
2. We think that it is necessary to call for a fresh finding from the District Judge on the question whether the plaintiff has any interest in the properties. If he finds this question in the affirmative, he will also return a finding on issue 3 which is has left undetermined. Findings should be returned within two months from this date. Ten days will be allowed for filing objections.
FINDINGS
3. This is a case which has been remanded to me for findings on the question, “Whether the plaintiff has any interest in the, properties;” and secondly, if the above issue is found in the affirmative, “If the sale is to be set aside, to what equities, if any, is defendant 3 entitled?” It has been pointed out by the High Court that I have fallen into an irregularity in not complying with O. 41, R. 27 of the CPC, in replying on Court Exs. 1 and 2 which I admited as evidence produced on my own motion, in that I did not record the reasons for admitting this further evidence. It is also observed that there was great hardship on defendant 3 in admitting this in evidence because he was not given an opportunity of meeting this document which contradicted his evidence. It is brought to my notice by the learned vakil for the appellant that as a matter of fact the subject of these two Exs. 1 and 2 was brought to the notice of defendant 3 when he gave his evidence in the Court and that he then bad an opportunity of explaining the fact, which must have been present to his memory, that he attached the property as being the property of the defendants. However, the man is since dead and in view of the High Court's observation I do not think it advisable that I should rely on these documents nor record a reason at this stage why I should admit them, because in any case one obvious explanation and observation attaches to them, that the general conduct of the parties might have led defendant 3, who would not be intimately acquainted with family affairs, to believe the property to be joint family property and it is not the conduct or the admissions of a third party, as defendant 3 was, which can affect the nature of the ownership of any given bit of property. The learned vakil for the appellant brings it to my notice that the decisions in Indar Sahat v. Shaim Bahadur(1) and Madhavaiya Chetty v. Damodaram Chetty(2) are a clear basis for holding that, although there may be no nucleus of family property, where the family work together and live together and that together and treat the property as joint property, they make a joint family even if there has been no original nucleus of family property.
4. As regards the observations of the District Munsif with reference to the joint execution of the mortgage deed to Abboy Chetti by the plaintiff and defendants 1 and 2, I have had my attention directed to it in argument and I have given my attention to it as directed by the order of reference of their Lordships of the High Court; and I think it is right to observe that this explanation by the District Munsif, that it was possible that the sons were also joined in the execution of this document as they were naturally required to do as a matter of safety by the mortgagee, is an explanation which was open to the parties and yet was not made by defendant 3. But as regards the explanation that the execution of the mortgage deeds Exs. 1 and 10 to Shroff Abboy Chetti might show that the plaint properties were thrown into the common stock and enjoyed by the family jointly though acquired by a single member, that does in fact appeal to me and that is in fact my final view. The decision in Thyalambeal v. Krishna Pattar(3) is an exact decision in point. As regards the Full Bench case in Ethirajulu Naidu v. Govindarajulu Naidu(4) I have to observe with great respect that it seems to me that a good deal would turn on the date of the will in question.
5. If after treating the property in every way as joint property, the acquirer at his very last gasp makes a will disposing of it as if it was still his sole self-acquired property, I think it would be open to the other members of the joint family to show that by his action in treating the property as joint property and thus keeping the family together they were prevented from going out in the world and setting upon their own account, and therefore it was not open to him, just before his death, to execute a will which reversed the tacit agreement among them. If, on the other hand, in such a series of circumstances as are detailed in Ethirajulu Naidu v. Govindarajulu Naidu the acquirer of the property made and registered a will three or four years before his death, that would be a very different matter. However though I venture to express this proviso, my present finding is not given in opposition to the decision in Ethirajulu Naidu v. Govindarajulu Naidu, but because it seems to me, having regard to the provisions of Ex. 10, dated 1904, and Ex. 1 dated 1908, that after setting forth most clearly that it was self-acquired property it is stated with equal clearness and precision that the property is in the joint possession of all the members of the family and this is exactly the course and conduct which, according to the ruling in Madhaviya Chetty v. Damodaram Chetty, where the family all live together, is enough to finally invest the property with the character of joint family property. The learned vakil for respondent 4 would wish to argue from Ram Kishen Das v. Tanda Mal(5) that there can be no joint family unless there is a nucleus of joint family property. But the decision in 1912 M.W.N [Madhavaiya Chetty v. Damodaram Chetty] is exactly opposed to such a view. It is perfectly true that the evidence as to the property having been acquired with the grandfather's own money is mere hearsay, as the High Court has been pleased to point out to me, and it is true that in certain cases, as set out in the decision in Jangi Nath v. Janki Nath(6), a single owner of a property may for certain reasons, and to avoid family quarrels, associate with himself persons who in reality have no joint title and may afterwards insist on his own full separate rights. Personally I incline to the view that this is not a line of conduct which should be encouraged or which in the end conduces to the peace and welfare of families [to quote the Privy Council in Lala Muddun Gopal Lal v. Khikhinda Koer(7)] because it seems to in that it is substituting for a temporary disagreement an inevitable, bitterly-contested law suit, which will certainly go as far as the Privy Council if the family funds or credit permit. However that may be, the present is not such a case. Here there has been a living together in one house ever since the family migrated to Sandaipittai on account of the great famine of 1876–1877. A house was bought and eventually land; and this land is the subject of the present litigation. The oral evidence on the side of the plaintiff is indeed meagre and a great part of the evidence he gives as his own witness is false. But the learned District Munsif found as a fact that the plaintiff and defendants 1 and 2 have been living all along and messing together and the plaintiff's present statement to the contrary is a deliberate falsehood. This fact while leading great weight to the theory of collusion in the present suit, is also a very important one in deciding whether the family have been throwing all their income such as it is into one joint stock. Taken with the contents of Exs. 1 and 10, I am satisfied that the property was altered into joint family property with the full final consent of the father who acquired it and for this reason I find the issue in the affirmative that the plaintiff has an interest in the properties.
6. As regards issue 3 the learned vakil for the respondent wishes me to go once more over the whole question of fraud and to show that on account of the fraud being non-existent and the promotes being executed with legitimate purposes, his client is entitled to repayment of the following sums of money: Rs. 600 for Ex. 1, Rs. 224 under Ex. C and Rs. 800 towards the discharge of Ex. 6. He argues from the decision in Palamalai Mudaliyar v. South Indian Expori Co. Ltd.(8) that defendant 3 is entitled in equity to have these sums made a charge on the property as there is no evidence to rebut the fact of payment; for, as he points out, P.W 1 (defendant 2) admits in evidence that Rs. 40 is due from him on the pro-note for which Ex. C was substituted. On the other hand my attention has been drawn to the Privy Council decision in Sahu Ram Chandra v. Bhup Singh(9), by which it is said that the sale of joint family property by only one or two members excluding a person who is a common cosharer with them has no effect whatsoever and cannot bind the property at all.
7. Thus there is no equity for defendant 3 retaining his two thirds of the suit property nor for his getting his money back. It seems to me that this is the decision which I must apply in the present case and that my finding on issue 3 in the same as the lower Court's, viz., that defendant 3 (who is now represented by respondent 4) is not entitled to any equities in this case. Although I base my decision on the ruling in the Privy Council cases noted above, and not on the finding as regards fraud—because it seems to me that I am not bound or justified in reviewing my finding on that point that there was fraud in the matter—if I take that finding as holding good, I will also say that on account of the fraud practised in the matter to which defendant 3 was necessarily a party he is not entitled to any equities in the case. But my finding as given above is independent of the finding on the question of fraud, which as it seems to me has been excluded from the scope of the reference. I am corrected by the learned vakil for the respondent as regards his arguments based on 33 All. [Ram Kishen Das v. Tanda Mal]. He points out that his argument was that there is no presumption as to the existence of joint family property and anyone who alleges it must prove it. This, of course, I concede, but he proceeded to argue as stated above that there must necessarily be a nucleus of joint family property before anything can be added to it, and this is not a correct statement of the law. Allowing, as I do, that all the burden of proof rests entirely on the plaintiff in such a case as this, it seems to me that he has discharged that burden and proved that he has an interest in the plaint properties.
8. (After return of the findings).
Spencer, J.:— My learned brother has fully discussed the questions of law which have been raised in the arguments upon appellant 2's memorandum of objections and I have little to add to what he has written in the judgment he is about to deliver.
9. We must accept the learned District Judge's findings on the issues referred to him. I think that the plaintiff is not entitled to recover more than his one-third; undefined share and that the decree in Original Suit No. 133 of 1909 is binding: on defendants 1 and 2 who were parties to it.
10. I am further of opinion that on the District Judge's finding as to fraud, and on the principle that he who comes into equity must come with clean hands, defendant 3 having been a party to a collusive decree based upon a non-existent debt, cannot ask as against a person who was not a party to that decree for an equitable remedy such as that implied by subrogation: vide Karuppan Ambalagaran v. Muhammad Sakuth Levvai(10). The suit must be remanded to the lower Court for having a partition of the plaintiff's share effected by metes and bounds and for passing a final decree for the possession of the share allotted to the plaintiff. The plaintiff will get costs throughout proportionate to the value of his share. The defendants will bear their own costs throughout. The lower Court's decree will be modified accordingly.
Krishnan, J.:— The learned District Judge has returned findings on the issues remitted to him, adversely to the appel and he has filed a memorandum of objections to them. On issue, 1 the learned Judge finds that the plaint properties were treated as joint family property with the full consent of the father long before the decree in Original Suit No. 133 of 1909 and the sale in execution of it, and that therefore the plaintiff has a share in them. It is objected that this is a new case which had not been set up previously by the plaintiff and that defendant 3 has been prejudiced by such a new case being now made out against him. Plaintiff had stated in the plaint that the properties were “common family properties” without specifying how; on the other hand, defendant 3 had alleged that they were defendant 1's self acquisitions. Though there was no direct issue on this question, the parties treated the second part of issue 1 as raising it and evidence was given about it by both sides. The plaintiff's evidence was not only that they were purchased from family funds, but also that they were dealt with by his father and other members of the family as joint property. The District Judge has now accepted the latter portion of his case, though he had originally found that the properties were purchased with joint family funds. There is however no ground for saying that the present finding amounts to the setting up of a, new case for the plaintiff. All the evidence was on record and the finding is on such evidence. I do not think defendant 3 can properly be said to be prejudiced, nor has he shown that any evidence was properly omitted by him from being adduced. As this is the only objection to the finding as to the joint character of the property, and as it fails, we must accept it.
11. The next question is what relief the plaintiff is entitled to on that finding. He claims the right to recover the whole property, whereas defendant 3 contends that he should be given only his one-third share. The District Judge has accepted the plaintiff's contention. The plaint items were attached and sold in execution of the decree in Original Suit No. 133 of 1909 obtained by defendant 3 against defendants 1 and 2, the father and brother of plaintiff; and they were purchased by defendant 3 himself. The Munsif has found that the promissory notes on which that decree was obtained were sham transactions and without consideration, and the decree was a collusive and fraudulent one probably intended to harass a creditor. On this finding plaintiff's rights in the property were clearly unaffected by the decree and sale, as he was no party to them. The District Judge has concurred in this finding of fraud. Defendants 1 and 2 had them selves brought Original Suit No. 965 of 1912 to set aside the decree and sale; but that suit failed for non-payment of costs within the time fixed. They can no longer sue to avoid the sale; and being parties themselves to the fraudulent decree they would have even otherwise, no right to recover the plaint properties; see Kama Row v. Nukamma(11). So far therefore as their two-thirds share is concerned, it must thus be taken that defendant 3's sale certificate is valid against them and the title to their share has passed to him. That being so it will not be right to allow the plaintiff to recover the whole property and thus enable defendants 1 and 2 to get their shares indirectly through him when they cannot get them directly, unless it is strictly necessary to allow plaintiff to do so to work out his own rights. It has not been attempted to be shown that plaintiff would in any way be prejudiced as to his own rights in the properties if partition should be directed in this suit itself and he given his share.
12. It was however urged that defendant 3 should be looked upon as a trespasser and that it was plaintiff's right as a member of the joint family to eject him altogether from the properties. This argument fails, as defendant 3 is not altogether a trespasser but has got the rights of defendants 1 and 2 in the properties. Then it was argued that even if we look upon defendant 3 as the Court auction-purchaser of the shares of defendants 1 and 2, he is still not entitled to resist the plaintiff's suit to recover the whole property, his right being only to bring a suit for partition. In support of this proposition the learned vakil relied on the Privy Council judgments in Deendayal Lal v. Jugdeep Narain Singh(12) and Suraj Bunsi Koer v. Sheo Persad Singh(13), Ramanna v. Venkata(14) and Nanjaya Miidali v. Shanmuga Mudali(15). Though the alienee of a undivided co-parcener is not strictly entitled to possession of any property before suing for partition, he having only an equity to enforce a partition, still in a case like the present where he is in possession of specific properties, it is not necessary to eject him and drive him to a fresh partition suit, as the rights of the parties could be worked out in this suit itself without prejudice. In the case in Deendyal Lal v. Jugdeep Narain Singli their Lordships of the Privy Council no doubt confirmed the decree giving the son possession of the whole property purchased by the holder of the decree against his father, but they aided in declaration that the purchaser was entitled to have the share and interest purchased by him ascertained by partition. The case in Suraj Bansi Koer v. Sheo Persad Singli takes a similar view. But neither of them is in my opinion against allowing the alienor's equity being worked out in the suit by the co-parcener, if it can be done without prejudice to the plaintiff. That question was not before their Lordships in the two cases cited. On the other hand they have themselves recognized that a partition may be directed in the co-parcener's suit itself; for in the case of Ramkishore Kedarnath v. Jainarayan Ramrachpal(16) their Lordships, while holding that the co-parcener was not party to the alienation was not bound to sue for partition, expressly say
“that it may well be that it is open to the alienee to insist that he stands in the shoes of his alienor as to the latter's share on partition and that the Court then would itself at the alienee's instance direct partition in that suit.”
13. The case in Ramanna v. Venkata was one of a gift by a Hindu father which was found to be invalid and not binding on the son or on the father. The learned Judges, while giving effect to the power of interdiction by the son in those circumstances, recognized that in the case of a sale the alienation should be upheld to the extent of the alienor's share as a matter of equity, which however did not exist in that case. They did not consider how the alienor's equity was to be worked out; and moreover in the present case we have a Court auction sale binding on defendants 1 and 2, and therefore the observations in that case do not apply to this case. The decision in Nanjaya Mudali v. Shanmuga Mudali is not in point here and the observations in it are not inconsistent with the view I am taking; in fact the observations in the case in Ramkishor Kedarnath v. Jainarayan Ramraohpal above referred to is cited and followed. Where co-parceners alienate their shares in specific properties, the other co-parceners have a right to sue for partition and for recovery of their shares in those properties alone without suing for a general partition; the validity of such suits has now been settled by the Full Bench in Ibhramsa Rowthan v. Thiruvenkatasami Naiok(17). Though no doubt an alienee of a co-parcener's share in a specific property has to sue for general partition to work out his rights, still where, as in the present case, there do not seem to be any other properties to be divided than the suit ones, there is no object in making him bring a fresh suit. The District Judge has relied on the case in Sahu Ram Chandra v. Bhup Singh for his view that defendant 3 has no “equity” to get a two-thirds share in the properties apparently he relies on the observation of Lord Shaw that
“any deed of gift, sale or mortgage granted by one coparcener on his own account of or over the joint family property is invalid; the estate is wholly unaffected by it and its entirety stands free of it.”
14. The observation refers to private alienations and does not apply to the present case, which is one of a Court sale; the right to attach and sell a coparcener's share for his decree debt has been established by the decision of the Privy Council itself and has never been doubted. In our Presidency, even as regards private alienation it is settled law that one coparcener may dispose of the ancestral undivided estate to the extent of his own share by private conveyance whether for value or by gift; and this was recognized and laid down by the Judicial Committee itself in Suraj Bunsi Koer v. Sheo Persad Singh above referred to. That being so, an alienation of the joint family property by one coparcener will bind his share, though it may not bind the shares of the other coparceners. Their Lordships cannot well be taken to have overruled this view as they do not refer to it at all. The Madras cases referred to by their Lordships were all cases in which the question was whether the amount borrowed under a mortgage could itself be considered an antecedent debt justifying a Hindu father in mortgaging his son's share also in the joint property. As stated above, we have here a case of a court-sale but when the question is raised about a private alienation, the applicability of Sahu Ram Chandra's case, may be considered with reference to the observations of the learned Chief Justice and of Kumaraswami Sastri, J., with reference to another point dealt with by the sue case, in Peda Venleanna v. Sreenivasa Deelcshatulu(18). For the above reasons I am of opinion that the plaintiff should be given a decree only for his share in the plaint properties, which is admittedly one-third.
15. The next question is, whether there are any equities in favour of defendant 3. He states that Rs. 280 of the money he paid for the Court purchase was used to pay off two other decrees binding on the plaintiff and that the subsequently redeemed an othi binding on the property by paying Rs. 600. He claims that he should be paid one-third of these amounts by the plaintiff on his getting one-third of the property. Plaintiff on the other hand contends that defendant 3 is not entitled to any equities in his favour as against him, and both the lower Courts have accepted this view. Whatever the rights of defendant 3 may be as against defendants 1 and 2, we must take it on the findings in this case that the decree in Original Suit No. 133 of 1909 was a collusive one for a non-existent debt and that defendant 3 was a party to the fraud by which it was obtained. His Court auction purchase was in execution of that fraudulent decree and the payments he pleads were made as such purchaser. The very foundation of his present claim is thus tainted with fraud and it seems to me the lower Courts were therefore right in refusing to recognize any equity in his favour against plaintiff who was not involved in that fraud.
16. His payments have no doubt enured to the benefit of the plaintiff but that consideration by itself is not sufficient to give rise to any equity; as for example in the case of volunteers where no equity is recognized as arising from such payments. The learned vakil for the appellant relied on the cases in Chama Swami v. Padala Anandu(19), Palamalai Mudaliyar v. South Indian Export Co. Ltd. and Ummachakutti v. Ummerkutti Haji. The two last cases referred to payments by persons to whom real conveyances had been executed by owners of property for consideration paid and which were only set aside against creditors as being in fraud of them. Those cases are clearly distinguishable from the present case, as here there was fraud from the very beginning and there was no consideration paid by defendant 3 for the notes sued on by him. This is a stronger case against allowing any equity than the one in Karuppan Ambalagaram v. Muhammed Sakuth Levvai, where subrogation was disallowed. In the case in Chama Swami v. Padala Anandu, there was no fraud at all; the sale to the person who paid off the prior mortgage failed because of a prior sale to another under whom some of the defendants claimed. I am therefore of opinion that the equitable doctrine of subrogation cannot be invoked here in defendant 3's favour against the plaintiff. In the result I would give a decree for partition to plaintiff for his one third share in the plaint properties and dismiss the suit as to the balance. Plaintiff will receive proportionate costs throughout. The case will go back to the first Court for a final decree.
S.N/R.K
17. Case remanded.
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