Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2
PETITIONER:
P.V. DEVASSIA
Vs.
RESPONDENT:
STATE OF KERALA & ORS.
DATE OF JUDGMENT01/03/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 SCC (3) 528 JT 1995 (3) 383
1995 SCALE (2)565
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. Leave granted.
2. This appeal by special leave arises from the judgment
of the High Court of Kerala in C.R.P. No.1916/84 dated Janu-
ary 29, 1988. The appellant has two married sons. He
executed two gift deeds, Ex.R-1 and Ex.R-2 bequeathing 10
acres and 11 acres respectively in favour of his sons. He
had applied for exemption of those lands from his ceiling
area prescribed under the Kerala Land Reforms Act. On
remand by the High Court, the Land Tribunal gave the benefit
of six acres to each of the sons. For rest of the land
covered by the gift deeds, the revision petition was filed.
The High Court confirmed the order of the Land Tribunal and
dismissed the revision petition.
3. Section 84(1A) reads thus:
"Section 84(IA): Notwithstanding anything
contained in sub-s.(1), or in any judgment,
decree or order of any court or other
authority, any voluntary transfer effect by
means of a gift deed executed during the
period commencing on the 1st day of January,
1970 and ending with the 5th day of November,
1974 by a person owning or holding land in
excess of the ceiling area in favour of his
son or daughter or the son or daughter of his
predeceased son or daughter shall be not to
be, or ever to have been, invalid -
(a)if the extent of the land comprised in the
gift does not exceed the ceiling area
specified in clause (a) of sub-s.(1) of s.82;
and
(b)if the extent of the land comprised in the
gift exceeds the ceiling area specified in the
said clause, to the extent of that ceiling
area."
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2
4. Section 82(1)(a) reads thus:
"Section 82(1)(a): In the case of an adult
unmarried person or a family consisting of a
sole surviving member, five standard acres, so
however that the ceiling area shall not be
less than six and more than seven and a half
acres in extent."
5. A conjoint reading of these provisions would clearly
envisage that a gift
384
deed executed between the period commencing from January 1,
1970 and ending with November 5, 1974 by a person owning or
holding land in excess of the ceiling area in favour of his
son or daughter or son or daughter of the predeceased son or
daughter shall not be deemed to be or ever to have been
invalid. The extent of the land comprised in the gift
should not exceed the ceiling area specified in clause (a)
of s.82(1), which in the case of an adult unmarried person
or a family consisting of a sole surviving member, shall be
five standard acres, so however that the ceiling area shall
not be less than six and more than seven and a half acres in
extent. In other words, if a gift deed is executed by a
person in favour of his son or daughter-etc., the maximum
land which s.82(1)(a) empowers the donor to gift, would not
be less than six acres and not more than seven and a half
acres of land in extent. The Tribunal, therefore, had
rightly granted an extent of six acres of land to each of
his married sons. Therefore, we do not find any illegality
in the orders of the Tribunal and the High Court warranting
interference.
6. The appeal is dismissed. No costs.
385