KRISHNA BIHARILAL vs. GULABCHAND AM ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 PETITIONER: KRISHNA BIHARILAL Vs. RESPONDENT: GULABCHAND AM ORS. DATE OF JUDGMENT16/03/1971 BENCH: HEGDE, K.S. BENCH: HEGDE, K.S. REDDY, P. JAGANMOHAN CITATION: 1971 AIR 1041 1971 SCR 27 1971 SCC (1) 837 CITATOR INFO : RF 1972 SC2069 (21,26) F 1976 SC 794 (16) R 1976 SC 807 (17,41) RF 1984 SC 664 (5) ACT: Hindu Law--Widow entitled to life estate-Entering into compromise with reversioners giving up rights over portion of property in return for recognition of her absolute ownership of part of property--Reversioners are estopped from challenging alienations by widow of properties recog- nised as absolutely hers in compromise--’Malik Mustakal’ means absolute estate--Document must be read to give effect to plain and natural meaning to words employed--Plea of estoppel when may be considered though not specifically raised in pleadings. HEADNOTE: B filed a suit for the possession of ancestral property against the descendants of his father’s brother and sister. During the pendency of the suit B died and his widow P was impleaded as his legal representative. Some of the defendants also died; those who left legal representatives were substituted by them. On June 7.1941 the parties to the suit compromised their disputes. Before compromising the suit the parties had obtained the leave of the court as the minor defendants had joined the compromise. Under the compromise a portion of the suit properties was given to P and the remaining portion to the defendants in that suit. P alienated the properties given to her under three different sale deeds. The appellant was the alienee under all these sale deeds. The alienations were challenged by the defendants in the earlier suit and their descendants in three suits wherein declarations were sought that the aforesaid alienations by P were not valid and binding on the plaintiffs who were the presumptive reversioners to the estate of B. During the pendency of the suits P died and thereafter the suits were contested only by the appellant as the alienee. The trial. court dismissed two of the suits holding that in view of the compromise in the earlier suit the parties were estopped from challenging the validity of the sale deeds as under that compromise the estate given to http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 P was an absolute one. After various stages of litigation the Division Bench of the High Court held that the compromise of 1941 was illegal and as such could not be used to non-suit the plaintiffs. It also, held that the compromise did not amount to a family arrangement. HELD:(i) The ordinary rule of construction of a document is to give effect to the normal and natural meaning of. the words employed in the document. The compromise deed specifically said that the properties given to P were to be enjoyed by her as ’Malik Mustakal’. These words have been interpreted to mean an absolute estate. The circumstances in which the compromise was entered into as well as the language used in the deed did not in any manner go to indicate that the estate given to P was anything other than an absolute estate. [31E-F] Dhyan Singh and Anr. v. Jugal Kishore & Anr., [1952] S.C.R. 478 and Bishunath Prasad Singh v. Chandika Prasad Kumar, 60 I.A. 56, relied on. (ii)In holding that the compromise in question was illegal the Division Bench overlooked the fact that this was not a compromise entered into with third parties. It was a compromise entered into with presumptive reversioners. Further, since at no stage had the plaintiffs pleaded that the compromise was illegal, the High Court was not justified in going into the validity of the compromise. [31H-32B] 28 (iii) Even if the compromise was illegal the parties to the compromise were estopped from challenging the impugned alienation. It is well settled that a Hindu widow cannot enlarge her estate by entering into a compromise with third parties to the prejudice of the ultimate reversioners. But the same will not be true if the compromise is entered into with persons who ultimately become the reversioners. P was entitled to enjoy the entire properties included in the earlier suit during her life time; but under the compromise a fraction of those properties was given to her absolutely. She gave up her rights in a substantial portion of the properties on the representation of the, defendants that she could take a portion of the suit properties absolutely. This was a representation of fact and not law. [32B-33A] T.V.R. Subbu Chetty’s Family Charities v. M. Raghava Mudilyarand ors., [1961] 3 S.C.R. 624, relied on. When the nearest presumptive reversioners who were parties to the compromise were estopped from challenging it, they could not advance their case by impleading their sons who could only claim through them, as co-plaintiffs. [33E-F] The issue whether the plaintiffs 1 & 2 were bound by the terms of the compromise was broad enough to cover the defendant’s plea of estoppel even though it was not specifically raised in the pleadings but considered by all the courts. [34A] (iv)The nearest reversioners who were parties to the compromise were the grand-children of B’s aunt. The parties to, the earlier suit were near relations. The dispute, was in respect of property originally owned by their common ancestor. To consider a settlement as a family arrangement it is not necessary that the parties to the compromise should all belong to one family. The courts lean strongly in favour of family arrangements to bring about harmony in a family and do justice to its various members and avoid in anticipation future disputes which might ruin them all. [34B-E] Ram Charan Das v. Girjanandini Devi and Ors., [1965] 3 S.C.R. 841 and Sahu Madho Das and Ors. v. Pandit Mukand Ram http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 and Anr., relied on. [The suits being held to be not maintainable the Court did not consider the question whether the impugned alienations were effected for valid necessity.] JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeals Nos. 74 and 75 of 1967. Appeals by special leave from the judgment and decree dated May 3, 1966 of the Madhya Pradesh High Court in L.P.A. Nos. 3 and 4 of 1964. S.V. Gupte, Rameshwar Nath, Rajendar Nath and Manik Chand Jain, for the appellants (in both the appeals). S.T Desai, Motilal Gupta, B. M. Agarwal, P. N. Tiwari, J. B. Dadachanji, O. C. Mathur and Ravinder Narain, for the respondents (in both the appeals). 29 The Judgment of the Court was delivered by Hegde J.-In these appeals by special leave identical ques- tions of fact and law arise for decision. It would be convenient to set out the material facts before formulating the questions arising for decision. In the State of Gwalior there was a firm known as Chhedilal Chaturbhuj. Chhedilal, the owner of the firm had two sons and one daughter. The genealogy of the family of Chhedilal is as follows: Chhedilal |--------------------|-------------| | | | Baldy Prasad Chhaturbhuj Parvati | | Bulak chand I Imarried to Jwalaprasad Suta Rajabett Manorthilal Mst. Pattobai (daughter) (widow) I in 1953. Kanialal Karnimal Hiralal@ Raggamal Pannalal alias Kannimal Harijit II Ganeshilal Lakshmichand Sarswatibai (widow) Balktshan Krishanlal Phoolchand Poonamchand (minor) (Res. 7) (Res. 9) (Res. 8) Gulabland Jagdish Chandra Ma Ka’ a @Rambabu (Res. 2) (minor) (daughter) (Res . 1) (Res. 3)Minor, Res. 4 After the death of Chhedilal, it appears the firm in question came into the possession of some of the children of Parvati. In 1926, Bulakichand, grandson of Chhedilal filed a suit against Jwalaprasad (his first cousin), Karnimal, Raggamal and Pannalal; seeking possession of the firm. Therein he appears to have alleged that Jwalaprasad who had a half share in the suit properties had been colluding with the other defendants. Bulakichand died during the pendency of the suit. Thereafter his widow Pattobai was impleaded as his legal representative. During the pendency of the suit Jwalaprasad, Karnimal, Raggamal and Pannalal also died. Neither Jwalaprasad nor Karnimal left any successors. Raggamal was succeeded by his son Ganeshilal and Pannalal by his son Lakshmichand. They were duly impleaded in the suit. On June 7, 1941, the parties to the suit compromised their disputes. It may be noted that to that compromise the minor sons of Lakshmichand as well as of Ganeshilal were also http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 parties. 30 Before compromising the suit the parties had obtained the leave of the court as the minor defendants had joined the compromise. Under the compromise, a portion of the suit properties was given to Pattobai and the remaining portion to the defendants in that suit. Pattobai alienated the properties given to her under, three different sale deeds i.e. one on July 15, 1941 and the other two on July 24, 1941. The first sale deed was for a sum of Rs. 1,000/- and the other two for Rs. 9,000/- and Rs. 20,500/- respectively. The appellant is the alienee under all these sale deeds. In 1953, Lakshmichand and his sons and Ganeshilal and his sons instituted three suits seeking declarations that the alienations referred to above are not valid and binding against them, the presumptive reversioners to the estate of Bulakichand. One of those suits is still pending trial. These appeals arise from the other two suits. During the pendency of those suits Pattobai died. Thereafter the suits were contested only by the appellant, the alienee (he will be hereinafter referred to as the defendant). The trial court dismissed the two suits holding that in view. of the compromise in the earlier suit, the parties are estopped from challenging the validity of the sale deeds as under that compromise the estate given to Pattobai is an absolute one. In appeal the first appellate court confirmed the Judgment of the trial court on the ground that as the plaintiffs had not amended the plaint seeking possession of the suit properties after the death of Pattobai, the suits were not maintainable. On further appeals being taken by the plaintiffs, the High Court set aside the first appellate court’s judgment. ’It came to the conclusion that the first appellate court should have taken into consideration the change in the circumstances that had taken place pending the trial of the suits and moulded the relief according-to law. It, accordingly remanded the cases to the first appellate court for disposal of the same on merits. After remand the first appellate court again affirmed the decision of the trial court on two grounds viz. (1) that the plaintiffs were,estopped from claiming any right in the suit properties as an absolute estate had been given to Pattobai in respect of those properties and (2) that under any circumstance the compromise in question should be considered as a family arrangement and as such is not liable to be reopened. This decision was affirmed by a single judge- of the High Court in second appeal. Thereafter the plaintiffs took up the matter in appeal to the Letters Patent Bench. The Letters Patent Bench reversed the judgment of the courts below. It held that the compromise entered into in 1941 was an illegal compromise and as such the same cannot be used to non-suit the plaintiffs. It also disagreed with the conclusion of the learned single judge that the compromise recorded amounted to a family settlement. These appeals are directed against that judgment. 31 The first question that falls for consideration is whether on a true construction of the compromise decree it can be held that Pattobai had been given an absolute estate ? According to the plaintiffs Pattobai having been impleaded to the suit as a legal representative of her husband, in law she could not take an absolute estate; she could only have a widow’s estate and therefore in construing the compromise decree, we must bear in mind the principles of Hindu Law and if we do so, the only possible conclusion is that the intention of the parties was only to give her a life estate. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 On the other hand it is contended on behalf of the defendant that under law Pattobai was entitled to enjoy all the properties included in the plaint in the earlier suit during her life time but she agreed to give up her right in bulk of the properties in consideration of her getting an absolute estate in a small portion of the properties involved in that suit. It was further urged on his behalf that the compromise deed specifically says that the properties given to Pattobai are to be enjoyed by her as "Malik Mustikal" which means absolutely and hence there is no basis for the contention that she took a Widow’s estate. The ordinary rule of construction of a document is to give effect to the normal and natural meaning of the words employed in the document. The compromise deed specifically says that the properties given to Pattobai were to be enjoyed by her as "Malik Mustakil". The meaning of the expression "Malik Mustakil" an urdu word, has come up for consideration before this Court in some cases. In Dhyan Singh and anr. v. Jugal Kishore & anr(1) this Court ruled that the, words "Malik Mustakil" were strong, clear and unambiguous and if those words are not qualified by other words and circumstances appearing in the same document, the courts must hold that the estate given is an absolute one. A similar view was taken by the Judicial Committee in Bishunath Prasad Singh v. Chandika Prasad Kumar (2). The circumstances under which the compromise was entered into as well as the language used in the deed do not in any manner go to indicate that the estate given to Pattobai was anything other than an absolute estate. The Letters Patent Bench of the High Court held that the compromise entered into was illegal compromise. It came to that conclusion on the basis that a Hindu widow cannot enlarge her own rights by entering into a compromise in a suit. But the High Court overlooked the fact that this was not a compromise entered into with third parties. It was a compromise entered into with the (1) [1952] S. C. R. 478. (2) 60 I. A. 56. 32‘ presumptive reversioners. Further at no stage the plaintiffs had pleaded that the compromise entered into in 1941 was an illegal compromise. The plaintiffs took no such plea in the plaint. There was no issue relating to the validity ’of the compromise. Hence, the High Court was not justified in going into the validity of the compromise. Further even if the compromise was an invalid one, the parties to the compromise are estopped from challenging the impugned alienations-see Dhyan Singh’s case(1). This takes us to the question of estoppel. As seen earlier, the trial court, the first appellate court as well as the learned single judge of the High Court have concurrently come to the conclusion that the plaintiffs are estopped from challenging the impugned alienations. But the Letters Patent Bench took a different view. Its conclusion, as mentioned earlier, proceeded on the basis that a Hindu widow cannot enlarge her own estate by entering into a compromise with, others. It is well settled that a Hindu widow cannot enlarge her estate by entering into a compromise with third parties to ’the prejudice to the ultimate reversioners. But the same will not be true if the compromise is entered into with persons who ultimately become the reversioners. It was urged on behalf of the respondents that Pattobai was im- pleaded in the earlier suit only as a legal representative of her deceased husband, therefore she could only represent his estate and not carve out an estate for herself. But http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 this argument overlooks the fact that according to Pattobai she was entitled to enjoy the entire properties included in the earlier suit during her life time; but under the compromise a fraction of those properties were given to her absolutely; that being so the plaintiffs are estopped from backing out of that compromise. It was urged on behalf of the plaintiffs that the representation made by the defen- dants in the earlier suit is at best a representation as regards the true legal position and such a representation cannot estop them; before there can be an estoppel, the representation must be about some fact, the opposite side must rely on that representation and must suffer some detriment by acting on the basis of that representation. It was urged on their behalf that in this case the only representation that the plaintiffs are said to have made in that Pattobai had an absolute estate in a portion of the suit properties,, this cannot be said to be a representation of a fact and therefore the same cannot form any basis for invoking the rule of estoppel. We are unable to accept this contention. From the facts set out earlier, it is clear that Bulakichand claimed the entire estate for himself after the death of Jwalapmsad. If the contention of Bulakichand is correct, as we must assume for the purpose of this case, then Pattobai would have been entitled to enjoy the entire properties during her life time. But she’ gave up her right in a substantial portion of those properties on the representation by (1) [1952] S. C. R. 478. 33 the defendants that she can take a portion of the suit properties absolutely. This is a representation of a fact and not of law. The representation is that the defendants were willing to confer on Pattobai an absolute right in a portion of the suit properties if she gave up her right in the remaining properties. Pattobai relied on that representation and gave up her claim in respect of a substantial portion of the properties included in the earlier suit. Hence the plaintiffs particularly Lakshmichand and Ganeshilal who alone were the reversioners to the estate of Bulakichand on the date of the death of Pattobai, are estopped from contending that they are entitled to succeed to the properties given to Pattobai. The other plaintiffs have no independent right of their own in the properties with which we are concerned. In Dhyan Singh’s case(1) this Court ruled that even if an award made is ’invalid, the persons who were parties to that award are estopped from challenging the validity of the award or from going behind the award in a subsequent litigation. In T. V. R. Subbu Chetty’s Family Charities v. M. Raghava Mudaliar and ors.,(2) this Court ruled that if a person having full knowledge of his rights as a possible reversioner enters into a transaction which settles his claim as well as the claim of the opponent at the relevant time, he cannot be permitted to go back on that arrangement when reversion actually opens. At the time of the compromise Lakshmichand and Ganeshilal were the nearest presumptive reversioners. They must be deemed to have known their rights under law. Under the compromise they purported to give a portion of the suit properties absolutely to Pattobai, evidently in consideration of her giving up, her claim in respect of the other properties. They cannot be now permitted to resile from the compromise and claim a right inconsistent With the one embodied in the compromise. They cannot advance their case by impleading their sons as co-plaintiffs. Their sons can only claim through them. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 For the first time in this Court it was urged that the plea of estoppel was not available to the defendant as no such plea had been taken in the pleadings. It is true that no specific plea of estoppel had been taken in the written statement filed by the defendant. But be had definitely stated in paragraph 14 of his written statement that the plaintiffs are bound by the compromise and have no right to deny the right of Pattobai over the whole of the properties sold to him. One of the issue raised in the suit (Issue No. 4) is the plaintiffs Nos. 1 and 2 bound by the terms of compromise filed in Civil Original Suit No. 3 of S. Y. 1991 of the High Court? If so, what is its effect?" (1) [1952] S. C. R. 478. (2) [1961] 3 S. C. R. 624. 34 This issue is broad enough to cover the plea of estoppel. The plea of estoppel had been urged and considered by all the courts without any objection from the plaintiffs. They cannot be now permitted to contend that the defendant had not taken any specific plea of estoppel. The next question that we have to consider is whether the compromise in question can be considered as a settlement of family disputes. It may be noted that Lakshmichand and Ganeshilal who alongwith Pattobai were the principal parties to the compromise were the grand-children of Parvati who was the aunt of Bulakichand. The parties to the earlier suit were near relations. The dispute between the parties was in respect of a certain property which was originally owned by their common ancestor namely Chhedilal. To consider a settlement as a family arrangement, it is not necessary that the parties to the compromise should all belong to one family. As observed by this Court in Ram Charan Das v.Girjanandini Devi and ors.(1) the word "family" in the context of a family arrangement is not to be understood in a narrow sense of being a group of persons who are recognised in law as having a right of succession or having a claim to a share in the property in dispute. If the dispute which is settled is one between near relations then the settlement of such a dispute can be considered as a family arrangement-see Ramcharan Das’s case(1) The courts lean strongly in favour of the family arrangements to bring about harmony in a family and do justice to its various members and avoid in anticipation future disputes which might ruin them all-see Sahu Madho Das and ors. v. Pandit Mukanel Ram and anr.(2) For the reasons mentioned above we are of the opinion that in view of the compromise entered into between the parties in 1941, the suits from which these appeals arise are not maintainable. In that view, it is not necessary to go into the question whether the alienations were effected for valid necessity, a question that has not been gone into finally. In the result these appeals are allowed and the suits from which these appeals arise dismissed with costs throughout. G.C. Appeals allowed. (1) [1965] 3 S. C. R. 841 at P. 850 & 851. (2) 35