RAMESH NIVRUTTI BHAGWAT vs. SURENDRA MANOHAR PARAKHE

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1399 OF 2010 RAMESH NIVRUTTI BHAGWAT ...APPELLANT VS. DR. SURENDRA MANOHAR PARAKHE ...RESPONDENT J U D G M E N T S. RAVINDRA BHAT, J. This appeal by special leave questions the decision of the 1. Bombay High Court affirming the rejection of an application for revocation of letters of administration granted to the respondent, (hereafter “the LOA holder”), in respect of the will of deceased Mrs. Antoinette Bendre Bhagwat (hereafter “Antoinette”). Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.10.04 18:32:48 IST Reason: 2 2. Antoinette was the wife of Balaji Balwant Bhagwat (hereafter “Balaji”). The couple were permanent residents of California, US and were US citizens. Balaji predeceased Antoinette, bequeathing all properties to her. She died on 23.1.1981 at Alhambra, Los Angeles   County,   California.   U.S.A.   In   her   last   will   dated 24.6.1977, she bequeathed her properties to her husband. The will stipulated that in the event of Balaji predeceasing her, the property   was   to   vest   in   an   inter   ­   vivos   trust.   The   trust   was created   by   the   testatrix   and   her   husband   by   a   deed   dated 24.6.1977.   The   Executor   had   filed   a   petition   for   probate   of Antoinette’s will (Probate Case No. 662463 in the Superior Court of the State of California for Los Angeles County). It was probated on 26.2.1981. 3. On 02.11.1982, Dinkar Sambhaji Patole (hereafter “Patole”) as   constituted   attorney   of   the   original   executor’s   successor, applied to the Bombay High Court (Petition No. 915/ 1982) for grant of letters of administration with an authenticated copy of the will annexed to the petition, in respect of the property and credit of the deceased, in the State of Maharashtra. Patole died 3 during the pendency of proceedings which were continued by Dr. Surendra  Manohar   Parakhe   who  was  duly   brought  on   record. letters of administration were granted by the High Court by order dated 24.11.1994. 4. Ramesh   Nivrutti   Bhagwat,   the   appellant   (hereafter “Ramesh”) claiming to be a relative of Antoinette’s husband, took out a notice of motion (No. 912 of 1997) in Petition No. 915/ 1982 (i.e.   the   original   administration   proceeding).   That   application (notice of motion) was allowed to be withdrawn, with liberty to initiate appropriate proceedings. Ramesh claimed that neither he nor his father, nor any other family member had notice of the administration   petition.   It   was   alleged   that   only   when   the respondent LOA holder applied for mutation of name of Rural Gospel and Medical Mission of India, on the basis of the letters issued by the court, did he come to know about it after making inquiries in the office of the High Court. Ramesh claimed that on 29.03.1997 he learnt that the respondent had obtained letters of administration in respect of the will of Balaji by filing another Petition   No.   912/   97.   This   was   allowed   to   be   withdrawn   on 4 01.04.1998.   He   then   filed   an   application   for   revocation   on 29.07.1999.   5. Ramesh alleged that the LOA holder had not complied with the direction of the court granting letters of administration by preparing   an   inventory   of   the   property   and   credits   within   six months,   and   further   that   he   did   not   render   accounts   of   the property and credits within one year. The other allegation was that letters of  administration were obtained by suppression of material facts and by misleading the Court. The appellant alleged that his uncle, late Balaji, had established the Bhagwant Mukti Ashram and the name of the Ashram was mutated in the revenue records in respect of the property. The testatrix’s will and that of Balaji clearly showed that their intention was to use the property for charitable purposes. The appellant Ramesh also alleged that the Superior Court of California granted probate to John Graf Klotzle who was named as the successor by the earlier executor (Carl   Kinsinger)   and   that   the   said   executor   appointed   the respondent as his attorney for obtaining letters of administration. Therefore, it was alleged that the LOA holder was not appointed executor by the will. It was alleged that the probate was obtained 5 from   the   Superior   Court   of   California   without   notice   to   the petitioner or his father or any other relative. It was alleged to have been obtained by fraud and suppression of material facts and the said decision is given contrary to, and ignoring the law in force in India. 6. The LOA holder opposed the application for cancellation of probate   on   several   grounds,   including   that   the   petition   was barred by the law of limitation, inasmuch as such applications are covered by Article 137 of the Limitation Act,1963, and the petition ought to have been presented within three years. It was urged that even if the period of pendency of notice of motion were excluded, the petition for cancellation of probate was barred by time. It was also urged that the appellant had no  locus standi  to apply for revocation of the grant as he had no interest in the estate of the deceased on intestacy. It was alleged that the letters of administration granted by the court was an ancillary grant under Sections 228 and 271 of the Indian Succession Act, 1925 and could not be revoked as long as the original grant subsisted. 6 The Superior Court of California which probated the will followed the necessary procedure. 7. A learned Single Judge of the Bombay High Court relied on Rukminidevi v. Narendra Lal Gupta,  (1985) 1 SCC 144, to say that if a party does not contest proceedings for grant of probate, it cannot   be   permitted   to   question   the   validity   of   the   will   by   a collateral attack in different proceedings. The court held that the grant being   in rem,   binds not only persons who are parties but also others who are not parties to the proceedings, whether they had notice or not. The probate granted by the competent court is conclusive on the validity of the will unless revoked in accordance with law, and no evidence can be admitted to impeach it except in the proceedings for revocation. Thus, since the original probate granted by the California court was not challenged by appropriate proceedings   and   since   the   probate   was   in   force,   there   is   no question of revoking an ancillary grant which was merely to give effect to the original probate of the will granted by the California court.   The   Single   Judge   also   held   that   since   the   letters   of administration   were   granted   in   ancillary   proceedings   on 7 25.11.1994   and   the   petition   for   its   revocation   was   filed   on 21.7.1999, proceedings were time barred. The Single Judge held that such proceedings are covered by Article 137 of the Limitation Act, 1963, which requires the application to be filed within 3 years from the date when the right to apply accrues. Even if the period spent on the notice of motion from 29.3.1997 to 1.4.1998 were excluded from consideration, the petition for revocation was filed beyond the period of three years from 25.11.1994, as the three   year   period   expired   on   24.11.1997,   and   the   revocation petition was filed on 21.7.1999. The court, after excluding the period   of   seven   months   and   two   days   spent   in   pursuing   the remedy of notice of motion, held it to be hopelessly barred by time. The Single Judge also held that the appellant Ramesh was not  an   heir   of   the   deceased   ­   a   fact   admitted   by   him   in  the rejoinder   affidavit.   In   view   of   these   facts,   the   application   for revocation was rejected. Ramesh appealed unsuccessfully to the Division Bench. The judgment of the Division Bench rejected the sole contention made in the appeal, that the law prescribed no limitation   for   an   application   of   cancellation   of   letters   of administration.  8 8. Learned counsel for the appellant argued that Ramesh had no   notice   of   the   proceedings   initiated   for   grant   of   letters   of administration   and   that   he   and   his   father   (Balaji’s   brother) became aware of the fact only when the properties were sought to be   mutated   in   the   revenue   records,   pursuant   to   the   letters granted.   It   was   submitted   that   the   limitation   for   filing   an application should be calculated from the date of knowledge of the grant, and not the date of grant. 9. Counsel for the respondent, on the other hand, urged this court to dismiss the appeal. It was contended that the letters of administration in respect of the will in question dated 24.06.1977 were   granted   by   the   court   after   due   notice   and   citation; proceedings   for   their   grant   were   in   rem.   Consequently,   when granted, the letters of administration operated against the entire world. The cause of action, if any, for seeking their cancellation, therefore, accrued from the date of their grant, and not on the date of knowledge of grant, in the absence of any allegation of fraud.  9 10 . As evident, the appellant’s application for cancellation of the letters   of   administration   was   rejected   concurrently.   The   only question urged is whether there is any limitation prescribed and if not, whether the residuary provision (Article 137 in the schedule to the Limitation Act, 1963 – hereafter “the Act”) applies and for which   the   starting   point   of   limitation   is   the   date   of   alleged knowledge of the grant of letters of administration. 11. The relevant provisions dealing with recognition in respect of grant of probate, of letters of administration in respect of the probate   granted,   and   cancellation   of   probate   (or   letters   of administration)   of   the   Indian   Succession   Act,   1925,   read   as follows: “ Section 228 ­ Administration, with copy annexed, of authenticated  copy of Will proved abroad When a Will has been proved and deposited in a Court of competent jurisdiction situated beyond the limits of the State, whether within or beyond the limits of 1 India, and a properly authenticated copy of the Will  is   produced, letters of administration may be granted with a copy of such copy annexed.                ­­­­­           ­­­­­            ­­­­­­ Section 263 ­ Revocation or annulment for just cause 10 The grant of probate or letters of administration may be revoked or annulled for just cause. Explanation.—Just cause shall be deemed to exist where— (a) the proceedings to obtain the grant were defective in substance; or (b) the grant was obtained fraudulently by making a false suggestion, or  suggestion,   or   by   concealing   from   the Court something material to the  case; or (c)   the   grant   was   obtained   by   means   of   an   untrue allegation of a fact essential in point of law to justify the grant, though such allegation was  made   in   ignorance or inadvertently; or (d) the grant has become useless and inoperative through circumstances; or (e) the person to whom the grant was made has willfully and   without   reasonable   cause   omitted   to   exhibit   an inventory or account in accordance with the provisions of Chapter   VII   of   this   Part,   or   has   exhibited   under   that Chapter an inventory or account which is untrue in a material respect. Illustrations (i)   The   Court   by   which   the   grant   was   made   had   no jurisdiction. (ii) The grant was made without citing parties who ought to have been cited. (iii) The Will of which probate was obtained was forged or revoked. 11 (iv) A obtained letters of administration to the estate of B, as his widow, but it has since transpired that she was never married to him. (v) A has been taken administration to the estate of B as if he had died  intestate,   but   a   Will   has   since   been discovered. (vi) Since probate was granted, a latter Will has been discovered. (vii)   Since   probate   was   granted,   a   codicil   has   been discovered which revokes or adds to the appointment of executors under the Will. (viii)   The   person   to   whom   probate   was,   or   letters   of administration were,  granted   has   subsequently become of unsound mind.            ­­­­­­­­­­     ­­­­­­­­­­­­­        ­­­­­­­­­­­ 276. Petition for probate­ (1) Application for probate or for letters of  administration,   with   the   Will   annexed, shall be made by a petition distinctly written in English or in the language in ordinary use in  proceedings   before this Court in which the application is made, with the Will or, in the cases mentioned in sections 237, 238 and 239, a   copy,   draft,   or   statement   of   the   contents   thereof, annexed, and stating— (a) the time of the testator's death, (b)   that   the   writing   annexed   is   his   last   Will   and testament, (c) that it was duly executed, (d) the amount of assets which are likely to come to the petitioner's hands, and (e)   when   the   application   is   for probate,   that   the petitioner is the executor  named in the Will. 12 (2)   In   addition   to   these   particulars,   the   petition   shall further  state ­ (a) when the application is to the District Judge, that the deceased at the time of his death had a fixed place of abode, or had some property, situate within the jurisdiction of the Judge; and (b) when the application is to a District Delegate, that the deceased at the time of his death had a fixed place   of   abode   within   the   jurisdiction   of   such Delegate. (3) Where the application is to the District Judge and nay portion of  the   assets   likely   to   come   to   the   petitioner's hands is situate in another State, the petition shall further state the amount of such assets in each  State   and   the District Judges within whose jurisdiction such assets are situate.” 12. The   Indian   Succession   Act,   1925   does   not   prescribe   a specific period of limitation for the grant of probate, or for moving an   application   for   cancellation   of   probate   or   letters   of administration. The residuary entry Article 137 of the Act, which covers proceedings for which no period of limitation is stipulated in the Act, provides for a three­year period of limitation. Article 137 reads as follows:

13

13. This issue was considered in  Kunvarjeet Singh Khandpur v.   Kirandeep Kaur & Ors ., (2008) 8 SCC 463.  This court negatived the plea that since the Act prescribes no period of limitation in regard   to   matters   concerning   grant   of   probate   or   letters   of administration, there is no time limit. The court followed the decision in  the Kerala State Electricity Board, Trivandrum v. T.P.   Kunhaliumma,   (1977) 1 SCR 996 which took note of the change in the collocation of words in Article 137 of the Limitation Act, 1963 compared with Article 181 of the Limitation Act, 1908, and held that applications contemplated under Article 137 are not applications confined to the Code of Civil Procedure, 1908. In the older   Limitation   Act   of   1908,   there   was   no   division   between applications in specified cases and other applications, as in the 14 Limitation Act, 1963. The court held in   Kerala State Electricity Board (supra) that : “The words "any other application" under Article 137 cannot be said on the principle of ejusdem generis to be applications under the Civil Procedure Code other than those mentioned in Part I of the third division. Any other application under Article 137 would be petition or any application under any Act. But it has to be an application to a court for the reason that Sections 4 and 5 of the 1963 Limitation Act speak of expiry of prescribed period when court is closed and extension   of   prescribed   period   if   applicant   or   the appellant satisfies the court that he had sufficient cause for not preferring the appeal or making the application during such period.                  ­­­­­­­­      ­­­­­­          ­­­­­ 22. The conclusion we reach is that Article 137 of the 1963   Limitation   Act   will   apply   to   any   petition   or application filed under any Act to a civil court. With respect we differ from the view taken by the two­ judge bench of this Court in Athani Municipal Council case and hold that Article 137 of the 1963 Limitation Act is not confined to applications contemplated by or under the Code of Civil Procedure.” 14. Applying   the   ratio   in   Kerala   Electricity   Board   (supra),   the court, in    observed that:  Kunvarjeet Singh Khandpur (supra)  “the crucial expression in the petition is "right to apply". In view of what has been stated by this Court, Article 137 is clearly applicable to the petition 15 for   grant   of   letters   of   administration.   As   rightly observed by the High Court in such proceedings the application merely seeks recognition from the Court to   perform   a   duty   because   of   the   nature   of   the proceedings it is a continuing right.” The   court   then   concluded   that   the   right   to   apply   for   probate accrues on the date of death of the testator. 15. Recently, in   Sameer Kapoor   and Another v. State through Sub­Divisional   Magistrate   South,   New   Delhi   and   Others,   2019 Online   SCC   630   (SC),   the   context   was   slightly   different;   the probate   was   issued   by   a   foreign   court.   The   executor   sought letters of administration in an Indian court (like in the present case), under Section 228. The court dealt with the objection of limitation, and noticed, firstly, that   Kunvarjeet Singh Khadapur (supra)   had ruled about applicability of Article 137 for  grant of probate   in the first instance. Drawing a distinction from the grant of probate (or letters of administration) and the recognition of that, under Section 228, the court (in   Sameer Kapoor (supra) ) held as follows: “it   can   be   said   that   in   a   proceeding,   or  in   other words, in an application filed for grant of probate or letters   of   administration,   no   right   is   asserted   or claimed by the applicant. The applicant only seeks 16 recognition of the court to perform a duty. Probate or letters of administration issued by a competent court is conclusive proof of the legal character throughout the world. That the proceedings filed for grant of probate or letters of administration is not an action in law but it is an action in rem. As held by this Court   in   the   case   of   Kunvarjeet   Singh   Khandpur (supra), an application for grant of probate or letters of   administration   is   for   the   court's   permission   to perform   a   legal   duty   created   by   a   will   or   for recognition   as   a   testamentary   trustee   and   is   a continuous right which can be exercised any time after the death of the deceased, as long as the right to do so survives and the object of the trust exists or any   part   of   the   trust,   if   created,   remains   to   be executed.” The decision in  Lynette Fernandes v. Gertie Mathias,  (2018) 16. 1 SCC 271,  dealt with the precise issue of the period of limitation applicable   for   an   application   for   cancellation   of   a   probate   or letters of administration. This court held as follows: “One must keep in mind that the grant of probate by a Competent Court operates as a judgment in rem and once the probate to the Will is granted, then such   probate   is   good   not   only   in   respect   of   the parties to the proceedings, but against the world. If the probate is granted, the same operates from the date of the grant of the probate for the purpose of limitation Under Article 137 of the Limitation Act in proceedings for revocation of probate. In this matter, as mentioned supra, the Appellant was a minor at the time of grant of probate. She attained majority on 09.09.1965. She got married on 27.10.1965. In our 17 considered   opinion,   three   years   limitation   as prescribed Under Article 137 runs from the date of the Appellant attaining the age of majority i.e. three years from 09.09.1965. The Appellant did not choose to initiate any proceedings till the year 25.01.1996 i.e., a good 31 years after she attained majority. No explanation worthy of acceptance has been offered by the Appellant to show as to why she did not approach   the   Court   of   law   within   the   period   of limitation. At the cost of repetition, we observe that the Appellant failed to produce any evidence to prove that   the   Will   was   a   result   of   fraud   or   undue influence.   The   same   Will   has   remained   un­ challenged until the date of filing of application for revocation. No acceptable explanation is offered for such a huge delay of 31 years in approaching the Court   for   cancellation   or   revocation   of   grant   of probate.” 17. In   the   present   case,   the   letters   of   administration   were granted in ancillary proceedings on 25.11.1994. The High Court took note of the fact that the notice of motion (in the disposed of proceeding)   was   filed   on   29.03.1997;   it   was   withdrawn   on 01.04.1998.   The   petition   for   revocation   of   the   letters   of administration were filed on 29.7.1999. Proceedings were clearly time barred, given that the original grant of the ancillary letters took   place   on   25.11.1994;   they   constituted   notice   to   all concerned.   Clearly,   the   petition   for   revocation   of   letters   of administration was time barred. It is accordingly held that there 18 is no infirmity in the concurrent findings impugned; the appeal fails and is dismissed with no order as to costs. ........................................J.                                               [ARUN MISHRA]  ........................................J.                                           [VINEET SARAN]  ........................................J.                                               [S. RAVINDRA BHAT]  New Delhi, October 04, 2019.