Ramachandran vs Vijayan

Court: Supreme Court
Case type: Civil Appeal
Decided on: 22-11-2024

<pre> REPORTABLE 
2024 INSC 885
 
IN THE SUPREME COURT OF INDIA 
CIVIL APPELLATE JURISDICTION 
 
 
 
CIVIL APPEAL NO. 2161/2012 
 
RAMACHANDRAN & ORS. … APPELLANT(S)

Versus

VIJAYAN & ORS. …RESPONDENT(S)
 
 
J U D G M E N T 
 
 
SANJAY KAROL, J. 
1. The instant appeal, preferred by the original defendants, assails the judgment
dated 27.08.2009 passed by the High Court of Kerala in A.S. No. 563 of 1999 whereby
the appeal was dismissed and the preliminary decree passed by the Trial Court in
O.S.631/1999 was affirmed.
1|CA 2161 of 2012

MARUMAKKATHAYAM CUSTOMARY LAW - AN INTRODUCTION 
2. The present appeal concerns the devolution of property by way of traditional
Marumakkathayam law. Prior to delving into the legal niceties, an understanding of
certain foundation concepts is necessary.

3. The Hindu community being a vast and diverse community is governed by
different schools of personal laws. Apart from the dominant Mitakshara school of
law, some communities among Hindus have their own system of personal law like the
Marumakkathayam law, the Nambudiri law or the Aliyasantana law. In the issue at
hand, parties are admittedly governed by the Marumakkathayam law. With respect to
Marumakkathayam law, this Court has stated in Achuthan Nair v. Chinnamu 
1
Amma :

“6. …The said law [Marumakathayam law] governs a large section
of people inhabiting the West-Coast of South India.
“Marumakkathayam” literally means descent through sisters'
children. There is a fundamental difference between Hindu law and
Marumakkathayam law in that, the former is founded on agnatic
relationship while the latter is based on matriarchate. The relevant
principles of Marumakkathayam law are well settled and, therefore,
no citation is called for...”

4. Under this law, tharwad , thavazhi , karanavan are dominant concepts with
respect to joint family. A tharwad is a Marumakkathayam joint family comprising of
a female ancestor, her children, her daughter’s children, her daughter’s daughter’s

1
1965 SCC OnLine SC 303
2|CA 2161 of 2012

children and all such other descendants, however remote, in the female line. By
necessary exclusion, only the immediate male heir is part of the tharwad while his
2
progeny are not. A person belongs to tharwad of his or her mother only. Membership
of a tharwad is acquired by virtue of birth alone and on death, his interest devolves
upon the other members of the tharwad . Members of a tharwad do not have a fixed
interest but a fluctuating one, subject to change as per the number of members of the
tharwad. Unlike coparcenary in Mitakshara law which extends to three generations
succeeding the last male holder of the property, the Marumakkathayam system gives
equal rights to all persons, however remote.

5. A tharwad is a larger body which holds within itself many branches. These
branches are known as thavazhi which is a group of descendants in the female line of
a female common ancestor. A thavazhi can own properties, separate and distinct from
tharwad properties. In other words, a marumakkathayee woman alongwith her
children and further descendants, how low-soever, in a female line constitute
thavazhi.

The concepts discussed above would be best explained by way of illustrations
as under:
ILLUSTRATION :

2
K. Sreedhara Variar Marumakkathayam and Allied Systems of law in the Kerala State, First Edition, 1969
3|CA 2161 of 2012

A is married to AH. They have three children- two daughters, AD 1 and AD 2 , and a
son, AS. All members shown above with the exception of AS 1 form the tharwad of
A. This is in line with the matrilineal succession or in other words, the female being
the ‘stock of descent’. AD with her children C, the daughter and B, the son and
2
grandchildren C 1 and C 2 forms a thavazhi .

6. A karanavan is a manager of a joint family property. It is the oldest male
member of the family. However, this customary position does not exclude a woman
from managing the affairs of the tharwad or thavazhi if no male member is capable
of taking up the required duties. Under Madras Marumakkattayam Act, 1932, it is
defined as under:

“ Section 3(c) ‘karanavan’ means the oldest male member of a
tarwad or tavazhi, as the case may be, in whom the right to
management of its properties vests or, in the absence of a male
member, the oldest female member or where by custom or family
usage the right to such management vests in the oldest female
member, such female member;”
4|CA 2161 of 2012

7. This Court explained the position of karanavan in Achuthan Nair v. 
3
Chinnamu Amma (supra) :
“7. ..The management of a tarwad or tavazhi ordinarily vests in
the eldest male member of the tarwad or tavazhi , as the case may
be. But there are instances where the eldest female member of
a tarwad or a tavazhi is the manager thereof. The male manager
is called the karnavan and the female one, karnavati .
A karnavati or karnavan is a representative of the tarwad or
tavazhi and is the protector of the members thereof. He or she
stands in a fiduciary relationship with the members thereof. …
But it is settled law that if a property is acquired in the name of
the karnavan , there is a strong presumption that it is
a tarwad property and that the presumption must hold good
unless and until it is rebutted by acceptable evidence.”
(Emphasis supplied)
 
It is to be noted that, the position does not grant any special rights in the property and
these rights standard part with any other member of the joint family.
 
BRIEF FACTS 

8. The facts which are necessary to dispose of the appeal are presented
hereinbelow. For ease of understanding, a chart representing the genealogy is
produced:

3
1965 SCCOnLine SC 303
5|CA 2161 of 2012

6|CA 2161 of 2012

9. The dispute relates to the property of one Parukutty Amma. Parukutty Amma
had four children namely Karunakara Menon, Neelakanta Menon, Narayani Amma
and Amukutty Amma. Narayani Amma had four children namely, Kamalakshy,
Aravindakshy Amma, Ramachandran and Padmavathi Amma. The husband and
children of one of these four, Padmavathi Amma, are the plaintiffs. All other children
and grandchildren of Parukutty Amma are the defendants except Padmavathy Amma.
The defendants, having concurrently lost before all the courts below,
are appellants herein. For ease of reference, the parties shall be referred, as per their
position before the Trial Court.

10. A suit for partition and separate possession (O.S. No.631/1993) was filed by
4
Plaintiffs no. 1-8 against Defendants before the Addl. Sub Court, Ernakulam for
dividing the plaint scheduled properties belonging to Andipillil Tharwad by metes and
bounds into 16 shares. Before us, the challenge pertains to two sets of scheduled
properties- Item no.1 and Item no.2. Some preliminary understanding is required of
how the properties subject matter of dispute came to be divided into two heads.

10.1 Item No.1: The property is situated in Ponnurunni Desom of Poonithura
village and was part of the erstwhile Cochin state. It was gifted by one Krishna
Menon in favour of 11 members of the same tharwad vide gift deed

4
hereinafter referred to as ‘Trial Court’
7|CA 2161 of 2012

5
no.1223/1099. One of the donees, Ayyappa Menon filed a suit for partition of
the said property against other donees. During the pendency of the suit, parties
thereto entered into a compromise, and a partition deed giving effect to such
compromise was executed dated 1.11.1950. The property was divided amongst
nine donees as two, namely, Ravunni Nair and Madhavi Amma had passed
away and it was mutually allotted to five branches as shown below:-
Ayyapa
</pre><table><thead><tr><th></th><th></th><th></th><th></th></tr></thead><tbody><tr><td></td><td></td><td></td><td></td></tr></tbody></table><pre>
Parameswar
Govinda
Raghava
Branch 5 
Parukutty Amma and her children namely,
Karunakara Menon, Neelakanda Menon,
Narayani Amma and Ammukutty Amma
a Menon
(Branch 2)
Meon
(Branch 3)
Menon
(Branch 4)

10.2 Item no.2: There was one Sankar Padmanabhan, on his demise, half of
his property devolved on his wife, Parukutty Amma and their children; and
another half on his mother, Parvathy Amma. His mother subsequently
transferred her interest in the said property in favour of Parukutty Amma and her
children through a mortgage deed.

 TRIAL COURT 
11. The Trial Court framed as many as eleven issues. Below is a tabulated
representation of the eleven issues and their corresponding findings.

5
(O.S.77/1125)
8|CA 2161 of 2012

</pre><table><thead><tr><th>Sr. No.</th><th>Issue</th><th>Finding</th><th>Decision</th></tr></thead><tbody><tr><td>1.</td><td>Whether the suit is time barred?</td><td>The plaintiffs can ignore the partition deeds since they are not binding on them, as execution of partition deeds by some of the members will not take away their right.</td><td>No</td></tr><tr><td>2.</td><td>Whether the suit is bad for non-joinder of necessary parties?</td><td>The assignees of a partition of the plaint schedule properties were impleaded as additional defendants after the issues were framed.</td><td>No</td></tr><tr><td>3.</td><td>Whether the plaint schedule first item property was the property of Andippillil Taravadu?</td><td>The executants of the partition deed formed a natural group of Marumakkathayees, that is, the matrilineal heirs, and this led to the conclusion that the property was tharwad property.</td><td>Decided in FAVOUR of the Plaintiffs.</td></tr><tr><td>4.</td><td>Whether the Plaint Schedule second item property was the property of Andippillil Taravadu?</td><td>Property belonged to the thavazhi of Parvathy, as it was allotted to her and her son as per the recitals in the mortgage deed. The plaint schedule second item property thus belonged to the thavazhi of Parukutty Amma (through Parvathy’s son, Padmanabhan), as the property, obtained through a mortgage deed, was in the possession and enjoyment of the children of Parakutty Amma.</td><td>Decided in FAVOUR of the Plaintiffs.</td></tr><tr><td>5.</td><td>Whether the alienations made by Neelakanta Menon are valid?</td><td>In Ammalu Amma and others v. Lakshmi Amma and other (1966 KLT 32) a Full Bench of the High Court held that the undivided interest of a member of a thavazhi cannot be alienated. So the alienations made by Neelakanta Menon are void.</td><td>No</td></tr><tr><td>6.</td><td>Whether partition deed No.6143/1981 is binding on the plaintiffs?</td><td>Both items 1 and 2 were thavazhi properties the partition deed executed by 3 members alone does not bind the other members of the thavazhi.</td><td>No</td></tr><tr><td>7.</td><td>Whether the alienations made by defendants 1 and 2 are binding on the plaintiffs?</td><td>The executants of partition deed did not have exclusive title to the properties and that document is not binding on the other members of the thavazhi. Hence, the subsequent transactions are also not binding on the other members.</td><td>No</td></tr><tr><td>8.</td><td>Whether the alienation made by the 8th defendant is</td><td>This transaction is also not binding on the other members of the thavazhi, as the property was a thavazhi property.</td><td>No</td></tr></tbody></table><pre>
9|CA 2161 of 2012

</pre><table><thead><tr><th></th><th>binding on the plaintiffs?</th><th></th><th></th></tr></thead><tbody><tr><td>9.</td><td>What is the share (if any) to which each of the co-owners is entitled in the plaint schedule properties?</td><td>Defendants 1 to 8 and plaintiffs 1 to7 are entitled to 1/15 shares.</td><td>1/15 share</td></tr><tr><td>10.</td><td>What is the amount (if any) to which defendants 13 and 15 to 17 are entitled as value of improvements?</td><td>There is no evidence to show that they have made improvements to the properties thus, no relief can be granted to them even if there was any entitlement.</td><td>None</td></tr><tr><td>11.</td><td>What is the order as to costs?</td><td>--</td><td>Costs to be borne out of the estate.</td></tr></tbody></table><pre>
12. It was concluded that the properties were tharwad property. A preliminary
decree was passed allotting one share each to defendants 1-7 and plaintiffs 2-8
and one share to defendants 9-14 altogether. The relevant extract reads thus:

“ In the result, a preliminary decree is passed in the following terms :-

1. The plaint schedule properties will be divided by metes and bounds
into 15 shares.

2. Defendants 1 to 7 and plaintiffs 2 to 8 are entitled to one share each.
Additional defendants 9 to 14 together are entitled to one share.

3. The plaintiffs will be put in possession of their joint 7/15 share.

4. The fifth defendant will be put in possession of her share.

5. The plaintiffs and fifth defendant are allowed to realize their share
of income out of the shares of the other co-owners who will be liable
proportionate to their shares.

10|CA 2161 of 2012

6. The quantum of the share of income will be decided in the final
decree proceedings

7. The costs shall come out of the estate”

13. For adjudication of the dispute before this Court, the findings returned in issues
3 and 4 are pertinent and the same are discussed in detail in the coming paragraphs.

14. In respect of item No.1, it was held that even though there was no evidence as
to the original source of the property gifted by Krishna Menon, but the fact that the
partition deed was executed by a natural group of Marumakkatayees led to the
conclusion that the property was tharwad property. Parukutty Amma and her children
forming part of a thavazhi and therefore being entitled to the property as members of
the fifth branch is strengthened by the fact that the fifth branch comprising them was
mentioned in the partition deed as a branch of Karunakaran Menon who was the
Karnavan of the thavazhy . As such the conclusion drawn was that the property under
item No. 1 was the thavazhi property of the fifth branch.

15. Issue no.4 before the Trial Court was in regard to item No.2. While answering
in the affirmative, it was held that the said property would be tharwad property.
Reasoning therefor was derived from the deed executed by Parvathy Amma in favour
of Parukutty Amma and her children. The deed records that the former became the
absolute owner of the property once Sankaran Padmanabhan died. Having become
the absolute owner, she executed the said mortgage deed. Since Parvathy Amma was
11|CA 2161 of 2012

the absolute owner, she transferred the said property to her daughter-in-law and her
successors.

 HIGH COURT 
16. The High Court, qua item No.1, has held that the share allotted to a female on
partition retains the tharwad characteristic. It further held that since after the passing
away of Madhavi Amma and Ravunni Nair, two of the eleven persons upon whom the
property originally devolved, it was divided amongst nine surviving co-donees in
1950. It is clear that even at this point in time, the method adopted for succession was
in line with the property being thavazhi in nature. It also relied on the testimony of
DW-1 who deposed that Parukutty Amma and her children were separated as one
thavazhi in the above-mentioned partition of 1950.

17. Qua item No.2 , it was observed:

“The document is in favour of Parukutty Amma and her minor
children. This mortgage was never redeemed by Parvathy Amma.
Under the Prestine Marumakkathayam Law acquisition of a property
in the name of mother and children who form a natural group had
always been presumed to be on behalf of the tavazhi and even the
existence of an original nucleus was not considered essential.

…Since the acquirers under Ext.A2 mortgage namely Parukutty
Amma and her minor children formed a natural group, the property
would enure to all the members of the tavazhi of Parukutty Amma.
It is pertinent in this connection to note that in Ext.B3 partition dated
28-10- 1981 as per which Karunakara Menon, Narayani Amma and
Ammukutty Amma are alleged to have divided the property to the
exclusion of the other tavazhi members including the plaintiffs, the
title which is traced to plaint A schedule item No. 2 is ExtA2
mortgage and not ExtB 11 gift deed. This also re-inforces the
12|CA 2161 of 2012

plaintiffs' case that this item was acquired by Parukutty Aroma and
her children as per ExtA2 mortgage.”

and then concluded that since the acquirers under mortgage deed, namely, Parukutty
Amma and her children formed a natural group the property would enure to all the
members of the thavazhy of Parukutty Amma.

18. In terms of the above, the decree of the Trial Court stood confirmed by the
High Court.

ARGUMENTS OF PARTIES 

19. Learned Senior Counsel Mr. C.S. Vaidyanathan for the original-
defendants/appellants submitted that the scheduled properties are not thavazhy
property. It is submitted that item No.1 is a co-ownership property and item No.2
is a Putravakasam property. In so far as scheduled properties under item No.1 are
concerned, the learned senior counsel submitted that the minority view expressed
by the full Bench of the Kerala High Court in Mary Cheriyan & Anr. v. Bhargavi 
6
Pillai Bhasura Devi & Anr. should, in fact, be held as the correct view having
regard to the difficulties of law noted by this Court in Achuthan Nair (supra).

20. For properties mentioned under item No.2, it is submitted that the property
originally belonged to Kadangad Sankaran Padmanabhan and his mother could

6
1967 SCC OnLine Ker 68
13|CA 2161 of 2012

only execute gift deed as well as mortgage deed only to the extent of her own
share and not the share of Padmanabhan.

21. Learned Counsel Mr. M.P. Vinod for the original plaintiffs/respondents
submitted that a new tharwad is formed when a female member and all her
children jointly receive properties by gift from another Marumakathayee. With
respect to item No.1, it is submitted that when a share was allotted to the natural
thavazhy vide partition deed dated 01.11.1950, then such natural thavazhy will
also have the characteristics of a tharwad property. For item No.2, reliance is
placed on partition deed 6143/1981 wherein it is specifically stated that Parvathy
Amma became the sole owner after the death of her son thus she could validly
transfer her share to Parukutty Amma and her children.
 
 ISSUES 
 
22. We have gone through the detailed pleadings of the parties. The bone of
contention is the nature and character of the scheduled properties. After carefully
going through the pleadings, the following two questions require adjudication :
1. Whether the property obtained by a female and her children after
partition would be considered their separate property or would it belong to
her tharwad ?
2. Whether, in the present facts, Parvathy Amma had the legal right to
transfer the entire property of her son to her daughter-in-law and
14|CA 2161 of 2012

grandchildren by way of a mortgage deed or was her right only limited to
one-sixth of the property as contended by the original defendants?
 
 APPRECIATION OF LAW 
 
23. The case of plaintiffs is that scheduled properties being tharwad properties and
they being members of the same are entitled to seek partition whereas defendants deny
this claim.

Issue 1 
 
24. This issue deals with the right of marumakkathayee female on partition.
Partition is a process by which joint ownership is reduced to individual ownership. It
puts an end to the joint status, separating members who hold their respective shares,
which, on their death, will devolve upon their heirs. Under mitakshara law, if a
member continues to be joint with his own male issue then the share allotted to him
retains the characteristic of coparcenary property.

25. However, in Marumakkathayam law, as per the original defendants the position
of law has been incorrectly settled.

26. The answer to the first question ( supra ), was answered, favouring the latter by
the majority of the Full Bench of Kerala High Court in Mary Cheriyan (supra) but
15|CA 2161 of 2012

since the original-defendants are placing their reliance on minority opinion, we deem
it necessary and appropriate to discuss all opinions expressed therein.

27. P.T. Raman Nayar, J., who penned the majority opinion, held that property
obtained by a Nair female towards her share under an outright partition in her tharwad
continues to retain its character as tharwad property. He propounded that on partition,
a tharwad breaks up into separate units with each unit a tharwad by itself, called a
thavazhi . Indubitably, the members added to a multi-member unit are entitled to the
property obtained by tharwad partition the moment they become members thereof.
While placing the multi-member unit at par with a single-member unit, he observed
that a single-member unit formed in a tharwad partition could add to its members by
birth or adoption and thus become a joint family. Following this line of thought, he
further opined that when a tharwad breaks up into units, the property allotted to a
multi-member unit undisputedly shares the same character, so that members born into
it thereafter get a right by birth. And as such, a similar right must be given to a single
sharer (female) in the partition. The nature of tharwad property retains its character
in the hands of the divided units after partition, thereby securing rights in the said
property for persons yet to be born.

28. He further emphasized that, unlike Mitakshara law, which has a religious flair,
Marumakkathayam law is read with a secular tone and thereby every member of a
tharwad how low-so-ever in degree gets a right by birth, which extends even to the
16|CA 2161 of 2012

right by birth in property taken on partition. Under the Marumakkattayam system, “a
female is a stock of descent while the male is not”, which is why the children of a sole
male sharer get no right to the property obtained by him on the partition, whereas a
sole female sharer has to take it as tharwad property in which she must concede a
share to her children, if she gives birth to any. Further, reliance was placed on Section
38 of the Madras Marumakkathayam Act before its amendment in 1958, which
clarifies in its explanation that a sole sharer in a partition whether a male or a female,
takes the share with the incidents of tharwad property.

29. However, the said opinion was not accepted by Govindan Nair, J., who
observed that in Hindu Law, if ancestral joint family property is divided and a share
taken by a father, a son born to that father after partition will only get an interest in
that property by birth. The son takes such an interest by birth only because it is
ancestral and not by reason of the fact that the property was joint family property or
because it has retained its character as joint property. When an individual member
obtains a share for themselves, the property ceases to be joint property after partition,
thereby changing the nature of the property. He differed with the interpretation of the
majority opinion and by dissenting, opined that the statute enacted does not lay down
or declare any general principle for the nature of property remaining a tharwad after
the partition. The explanation to Section 38(2) of the Madras Marumakkattayam Act,
1932, before it was amended in 1958, only permitted a thavazhi partition and the
absence of such an explanation in the Cochin Nayar Act, XXIX of 1113, which was
17|CA 2161 of 2012

enacted after the Madras Marumakkathayam Act further proves the intent of
legislation to change the nature of property after the partition. He rejected the
principle of “once a tarwad always a tarwad” as an outmoded concept.

30. Another minority opinion was expressed by Krishnamoorthy Iyer, J., who
propounded that property obtained by a Nair female towards her share vide partition
in her tharwad continues to be her separate property, notwithstanding the birth of a
child to the female after the date of the partition. The result of partition is to convert,
what was originally joint family non-ancestral property, into separate property.
Further, reliance was placed on Mitakshara school of Hindu Law, which distinguishes
the character of the property obtained by a co-parcener in the division of ancestral
property and the shares received in the division of joint family property, not being
ancestral property.
 
 OUR VIEW 
 
31. We have perused the judgments professing both the majority and minority
views. The main point of disagreement between three learned judges on one side and
two on the other, pertains to the question as to whether a female who, at the time of
partition did not have any heirs, retains such property as her own or as tharwad 
property which she would have to eventually part with in favour of her children or
descendants.

18|CA 2161 of 2012

32. The majority, as is evident from the above, holds that a female who is single at
the time of partition holds the property received in partition as tharwad by way of her
being a single member thavazhi , thereby securing the right of persons who may
become a member thereof either by way of adoption or birth in future. Per contra, 
the minority holds that if at the time of partition the female is single, she continues to
hold the property as her own, even if she has children in the future. This is for the
reason that partition, by its very essence, alters the nature of the property from, at one
point being jointly held property or tharwad to a property held solely by her.

33. Having given anxious consideration to both views, we conclude that the
minority has, in fact, understood the position correctly. Partition is an act by which
the nature of the property is changed, reflecting an alteration in ownership. At this
juncture, we may take note of how the word partition is defined:

“- to divide into parts or shares
- to divide (a place, such as a country) into two or more territorial
7
units having separate political status
….
1. a division into parts; separation
2. something that separates, such as a large screen dividing a room
in two
3. a part or share
4. a division of a country into two or more separate nations
5. property law
8
a division of property, esp realty, among joint owners .
”

7
https://www.merriam-webster.com
8
https://www.collinsdictionary.com
19|CA 2161 of 2012

34. The Advanced Law Lexicon, Third Edition defines partition in the following
terms:
“Partition is a division between co-owners (whether coparceners,
joint-tenants in common) of lands, tenements and heriditaments
held by them, the effect of such division being that the joint
ownership is terminated, and the shares of the parties vested in
them in severalty;
[in mitakshara law, it] is the adjustment of diverse rights
regarding the whole by distributing them on particular portions of
the aggregate.

Is a separation between joint owners or tenants in common of
their respective interests in land, and setting apart such interest,
so that they may enjoy and possess the same in severalty.”

The Hindu Succession Act, 1956 in the explanation to Section 6 provides that a
partition is a partition in terms of this Law if it is made by way of a partition deed
recognised under the Registration Act, 1908 or by a decree of Court.

35. It may be that a parcel of land for instance, may at one time, be owned by
fourteen people but after partition is affected between them, with two people wanting
no longer to be associated, the size of the land owned alongside the number of persons
registered as owners both being reduced. What flows from this instance is that the two
persons who separated from this collection of fourteen are now sole owners of their
respective portions - the nature of the ownership being changed from joint to single.

36. In the present context, the difference of opinion referred to above hinges on
who may constitute a membership of a thavazhi . The majority says a single person
can be a thavazhi whereas the minority says not. The Madras Marumakkattayam Act,
20|CA 2161 of 2012

1932 under Section 3(j)(i) defines thavazhi (in context of females) as a group of
persons consisting of that female, her children and all her descendants in the female
line.

37. Similarly, The Travancore Nayar Regulation, II of 1100 under Section 2(3)
defines thavazhee of a female as a group of persons consisting of that female and her
issue how-low-so-ever in the female line or such of that group as are alive. The same
definition is employed in the Cochin Nayar Act, XXIX of 1113.

38. The common thread between the three definitions is that all of them refer to a
group of persons, which includes the main female and her future generations. This
necessarily implies that in order for a thavazhi to be formed, there has to be at least
one female and her successive generation, either male or female, in the generation
immediately succeeding and thereafter progeny of the female line.

39. The majority, here in our view, falters for in their understanding one single
female is sufficient to form a thavazhi . For the reason above discussed and another
which we shall come to in the following paragraphs, we are unable to agree with this
view.

40. The second reason is the amendment to Section 38 of the Marumakkattayam
Act, 1932 (Madras) carried out in 1958. The same is reproduced hereunder:
 
21|CA 2161 of 2012

Prior to Amendment by Act 26 of 1958 : 
 
“38.(1) Any tavazhi represented by the majority of its major
members may claim to take its share of all the properties of the
tarwad over which it has power of disposal and separate from the
tarwad:

Provided that no tavazhi shall claim to be divided from the tarwad
during the lifetime of an ancestress common to such tavazhi and
to any other tavazhi or tavazhis of the tarwad except with the
consent of such ancestress, if she is a member of the tarwad.

(2) The share obtained by the tavazhi shall be taken by it with the
incidents of tarwad property.

Explanation — For the purpose of this Chapter, a male member of a
tarwad or a female member thereof without any living child or
descendant in the female line, shall be deemed to be a tavazhi if he
or she has no living female ascendant who is a member of the
tarwad.”
 
 
Post Amendment 
 
“ 38. Right of member of tarwad or tavazhi to claim partition. - Any
member of a tarwad or tavazhi may claim to take his or her share of
all the properties of the tarwad or tavazhi over which the tarwad or
tavazhi has power of disposal and separate from the tarwad or
tavazhi.

Explanation 1.- Nothing in this section shall be a bar for two or more
members belonging to the same tarwad or tavazhi claiming their
shares of the properties and enjoying the same jointly with all the
incidents of tarwad property.

Explanation 2.- The member or members who claim partition under
this section or the member who claims or is compelled to take his or
her sharae under section 39 shall be entitled to such share or shares
of the tarwad or tavazhi properties as would fall to such member or
members, if a division Per Capita were made among the members of
the tarwad or tavazhi then living.

Explanation 3.- The provisions of the section shall apply to a tarwad
notwithstanding the fact that immediately before the commencement
of the Madras Marumakkattayam (Amendment) Act, 1958, the
22|CA 2161 of 2012

tarwad was included in the Schedule or that the tarwad had been
registered as impartible.

Explanation 4.- The provisions of this section shall apply to all suits
for partition, appeals and other proceedings arising therefrom filed
or proceeded with by members or their legal representatives and
pending in the Courts immediately before the commencement of the
Madras Marumakkattayam (Amendment) Act, 1958, and such suits,
appeals and other proceedings shall be disposed of in accordance
with the provisions of this section as if this section were in force at
the time of the institution of such suits, appeals and other
proceedings. ”
 
 
41. The majority placed its reliance on the pre-amendment version whereunder by
virtue of sub-section (2) the position of law was that the share obtained by a thavazhi
shall be taken by it with all incidents of it being a tharwad property. The above-
mentioned amendment removes the contents of sub-section (2) which demonstrates
legislative intent to change the existing position of law. That apart, per the discussion
made above, a single person cannot form a thavazhi and, therefore, even the
unamended section 38 cannot be read to be placing an obligation upon a single female
inheriting property by way of partition, to hold it as tharwad property. We are in
complete agreement with what Govindan Nair, J., observed in Para 56 of his
dissenting judgment, which reads thus :

“56. The same rule cannot apply to the case of an individual member
who obtain his share for himself. The property in such cases ceases
to be joint property after partition. What really happens on partition
is that the joint nature of the property is destroyed. I conceive that
right by birth can be taken in property by a Marumakkathayee only
if that property at the time of his birth was joint property. The
property allotted to a roup will be joint property and so children born
in that group who normally take an interest in tarwad property
acquire an interest in the property allotted to the group. But the same
cannot be said when an individual member holds property, for such
23|CA 2161 of 2012

property has ceased to be joint property. On partition (forgetting for
the moment those groups who take jointly) what happens is the
destruction of the joint nature of the property. This happens even
when there is only a division in status.”

42. Encapsulating the above discussion with reference to the illustration given
earlier, it follows that neither the majority nor the dissenting Judges of the Full Bench
have any qualms with the fact that upon partition AD would hold the property as
2
tharwad property, thereby protecting the interest of C, B and other future generations.
The disagreement stems when the devolution of property on partition upon AD 1 is
considered. The majority held that AD 1 would become a single-member thavazhi and
hold the property received by her as tharwad property protecting the interests of any
children which, she may have in the future whereas the dissenting Judges held that
since at the time of devolution AD 1 did not have any children, she would acquire the
property only in her own right.

43. Turning our attention back to the instant facts, it is not in dispute that Parukutty
Amma and her descendants formed a thavazhi and had received the scheduled
properties under item No.1 collectively. As we have already noticed above, the
divergence of opinion between the minority and majority was in respect of single
female(s) receiving property in partition. That obviously is not the case here. All five
Judges appear to be ad idem when it comes to property being received at partition by
females and members of her thavazhi . Since the properties were received by the
thavazhi and not by a woman who is single, the property is unquestionably tharwad 
24|CA 2161 of 2012

property. Para 55 of the dissenting view expressed by Govindan Nair, J. captures as
to how groups inherit property post-partition and how such property continues to hold
tharwad characteristics. It runs as under:
“ 55. It is true that a tarwad need not always break up into its
ultimate components; there may be branch divisions or some
members may continue joint and continue to hold property and
there may be several such groups and there can be a mixture of
individuals holding property obtained on partition along with
groups who hold jointly property allotted to each of those groups.
The distinction to notice is that those groups hold property
allotted to each group jointly. No member of that group has any
separate interest which he can claim as his own. His interests in
the property allotted to the group is of an identical nature as the
interests he had in the entire tarwad property before partition. In
other words, the group holds the property with all the incidents of
tarwad property as joint property. It is because property is so held
as joint tarwad property that future tarwad members born in that
group take an interest in the property allotted to that group. ”
(Emphasis supplied)

44. Since there is no difference of opinion in this regard and further since the case
before us is the inheritance of property by a group (branch 5), it falls in the second
category (i.e. the category about which there is no dispute) no question arises as to
determining the correctness of the view expressed, as is desired for us to do by the
original-defendants.

45. Another aspect raised in connection with properties under item No.1 is that the
property in question is held by co-owners and is not tharwad in nature. In our view,
the High Court is correct in dismissing such an argument for, had it indeed been
property co-owned, the heirs of the two deceased donees, Madhavi Amma and
25|CA 2161 of 2012

Ravunni Nair, would have also inherited their respective shares. However, across all
judicial fora the fact that the property devolved upon nine co-donees as opposed to
eleven, as it was originally intended, has remained undisturbed. We find no reason to
take a different view. Our conclusion that branch 5 held the property jointly is
supported by the fact that the compromise deed, which granted them the said property,
th
was never challenged before any Court of law. The parties consisting the 5 branch
are : – Parukutty Amma and her children, namely, 5-Karunaka Menon, 6-Neelakanda
Menon, 7-Parukutty herself, 8-Narayani Amma and 9-Ammukutty Amma. This
branch is known by the name of Karunakara Menon, who is one of the sons of
Parukutty Amma as shown by the following words:
‘A scheduled item No.5 having value of Rs.750 and B schedule item
th
no.3,4,5 debt is allotted to the share of 5 branch Karunakara 
Menon and others and the separate allocated share is taken
possession by each branches…’

46.
The appointment of Karunakara Menon as karnavan manifests the intention
that the parties wished to jointly hold the property as tharwad . Karanavan , as eluded
to earlier, is the manager of a joint family property similar in position to karta,
however, not exactly the same. The person appointed to such a position is generally
the eldest male member of the thavazhi. 

47. In terms of the above conclusion, it appears that the original defendants’
reliance on the minority view may be misplaced as, at the cost of repletion, we may
26|CA 2161 of 2012

state that the difference of opinion was only with respect to inheritance by single
females and not thavazhis.
Issue 2 
48. Now adverting to the next issue, learned counsel for the petitioners make claim
that the property under item No.2 is not governed by Marumakkathayam law but
instead it is a puthravakasam property belonging to one Padmanabhan. The said fact
is disputed by record as in a mortgage deed No.3181 executed by the mother of
Padmnabhan, Parvathy Amma in favour of Purukutty Amma and her children, it is
clearly stated that:
“The property described in the schedule is assigned in my favour
as Pandaravaka puthuval pattom and I obtained pattayam and
accordingly myself and son deceased Padmanabhan along with
other branch members have executed partition deed…… and
accordingly myself and the said Padmanabhan had obtained
possession and after the death of Padmanabhan his every right
over the property is inherited by me.”
(Emphasis supplied)
49. The above-extracted portion shows that Parvathy Amma, after the death of her
son Padmanabhan, received the property in her own right. Apart from a few
transactions, no other evidence was placed on record to prove that property was
Putravakasha and not Marumakkathayam . Parvathy Amma executed the mortgage
deed in favour of her daughter-in-law and her minor children. The possession was
given to the mortgagee and it was never redeemed.

27|CA 2161 of 2012

50. Learned Counsel for the petitioners also rely on partition deed No.6143/1981
executed by children of Padmanabhan and Parukutty Amma to hold that partition took
place as putravaksham property but we find this argument misplaced. A relevant
extract of the deed is reproduced below :
“ Properties acquired in Survey 573 of Punnurunny Desom
Poonithura Village by virtue of Document No. 1492/1950 of
Thrippunithura SRO. (Book 1 Volume 600 Pages 389 onwards)
and in Survey 691/2.690/1C of Vattekkunnam Kara Thrikkakara
North Village by virtue of Document No. 3177/1096 of Alangad
SRO. Were acquired by us along with our brother Late.
Neelakandamenon alias Appu and mother Parukutty Amma and
was in the joint possession and living together..….After the death
of our mother Parukutty Amma, all her rights are vested on us and
the said properties are in the joint possession of us and we decided
to partition…. ”
(Emphasis supplied)

51. A perusal of this deed shows that the said properties were acquired by them
through different documents but nowhere it states that it devolved upon them after
death of their father.

52. It is further pleaded that on the death of Padmanbhan, his wife and each of the
children got an equal share by virtue of Section 22(1) of the Travancore Act as the
said section deals with property acquired by gift or bequest from husband or father.
No evidence is placed on record to show that the said property was gifted by
Padmanbhan to his wife or children.

53. The Trial Court in regard to these properties (item No.2) held that:
28|CA 2161 of 2012

“19. The second item property allegedly belonged to the tavazih of
Parukutty Amma, the plaintiff's predecessor, as per document
No.3181/1096. The contention is that property belonged to Parukutty
Am ma's husband, Sankaran Padmanabhan of Kadangat taravadu, and
not to Andippillil taravadu and the plaintiffs have no right over it.
Padmanabhan and Parukutty Amma were the parents of deceased
Neelakanda Menon and defendants 1,7 and 8. It is contended that
Neelakanda Menon and defendants 1, 7 and 8 became entitled to the
property as the legal heirs of their parents.

20. Ext. A2 Mortgage Deed is the document relied on by the plaintiffs.
It is seen from the recitals in the document that the plaint schedule
second item property was allotted to the share of Parvathy and her son
Padmanabhan, husband of Parukutty Amma, in a partition and on the
death of Padmanabhan Parvathy became its exclusive owner. It means
that the property belonged to the tavazhy of Parvathy. It is mentioned
in the document that Parukutty Amma of Andippillil tarvadu had been
given possession of this item of property even before the execution of
Ext. A2 mortgage deed Parukutty Amma was the great grandmother
of the plaintiffs.

In 1116 M.E. Parukutty Amma's son Neelakanda Menon executed a
document in favour of his brother Karunakara Menon the 8th
defendant in respect of this property. Ext. Bl is a copy of the registered
deed. In the document it is mentioned that the property was obtained
as per Ext. A2 mortgage deed and it was in the possession and
enjoyment of the children of Parukutty Amma. So this document
confirms that Neelakanda Menon and other claimed right over the
property only under Ext. A2 mortgage deed. In 1981 the children of
Parukutty Amma executed Ext. B3 partition deed dividing the plaint
schedule 2nd item property amongst themselves. The recitals in this
document prove that they claimed right over the property only under
Ext A2 mortgage deed (the -number of the document is wrongly
shown as 3177). So the executants of Ext. B3 partition deed do not
claim to have obtained right over the property independent of Ext. A2
mortgage deed. The contention of the defendants that the property
belonged to Sankaran Padmanbhan is correct only to an extent; he had
right only as a member of the marumakkathayam tavazhy of his
mother. When Sankaran Padmanabhan died his mother, Parvathy,
became its absolute owner. She put it in the possession of Parukutty
Amma and later executed Ext. A2 mortgage deed. The plaintiffs are
descendants of Parukutty Amma in the female line. The evidence
proves that the plaint schedule second item property also belonged to
the tavazhy of Parukutty Amma.
”

29|CA 2161 of 2012

54. The observations of the High Court are already reflected in Para 16 of this
judgment.

55. It is evident from the above that findings with respect to schedule properties in
9
item No.2 are concurrent. This Court has reiterated many times that concurrent
findings of fact are not to be generally interfered with unless special circumstances
are shown warranting such interference. The scenarios in which exercise of power
under Article 136 of the Constitution of India would be proper, non-exhaustively, can
be culled out as thus:

55.1 Interference in concurrent findings has been termed justified if the
finding -
a) recorded does not emanate from the pleadings;
b) is foreign to or entirely divorced from the evidence on record;
c) is reached on the basis of the evidence which is irrelevant or
extraneous and material evidence is ignored affecting its
sanctity;

d) runs contrary to any provision of law;

e) is such that a reasonable judicial mind could not have arrived
at it and/or the same is arbitrary;

9
Srinivas Ram Kumar vs. Mahabir Prasad and Ors. 1951 SCC 136; Sree Sree Iswar Gopal Jieu Thakur v. Pratapmal
Bagaria, AIR 1951 SCC 214; Addagada Raghavamma And Anr v. Addagada Chenchamma 1964 AIR SC 136; Variety
Emporium v. V.R.M. Mohd. Ibrahim Naina, (1985) 1 SCC 251; Indira Kaur v. Sheo Lal Kapoor, (1988) 2 SCC 488;
Mithilesh Kumari & Anr vs Prem Behari Khare (1989) 2 SCC 95; Sardar Jogendra Singh v. State of U.P., (2008) 17
SCC 133; Guljar Singh v. Dy. Director (Consolidation) (2009) 12 SCC 590; Ghisalal v. Dhapubai, (2011) 2 SCC 298;
Sukhbiri Devi & ors v. Union of India & Ors. 2022 SCC OnLine SC 1322
30|CA 2161 of 2012

f) arrived at is perverse and the soundness of reason is
compromised.

55.2 Apart from the above-mentioned scenarios, a Court would also be justified
in interfering with findings concurrent in nature if it is of the view that they
cause undue hardship to the parties.

55.3 Additionally, when the findings are such that the conscience of the court is
shocked, interference would be called for.

56. While the above are some contexts in which the Court may exercise its plenary
power, the following overarching principles should always be considered prior to
delving into such exercise:
56.1 The power has to be used sparingly and only when grave injustice is
being caused to the parties of the dispute;
56.2 The burden of proof to show that concurrent findings are unjust,
warranting interference by this Court is on the appellant.

56.3 Interference would not be warranted merely because in a given set of
facts, a view different from the one which stands taken by the courts
below, is possible.
56.4 It is not within the realm of practicality that all possibilities be mapped
out, as to when invocation of this power would be felicitous. The court
31|CA 2161 of 2012

has to take such a call having employed its wisdom, reason and judicial
thought.

57. The above discussion on when interference in concurrent findings of fact will
be justified demonstrates that while keeping in view the factors discussed in Para 51,
any of the situations mentioned in Para 50 or other such similar situations, have to be
met. In the present facts, we are of the considered view that none of the above
scenarios appear to be so met. In that view of the matter, the findings of fact in respect
of scheduled properties under item No.2 remain undisturbed.

58. The question of law, i.e., the difference of opinion between the majority and
minority in Mary Cheriyan (supra) is resolved holding that the minority posited the
correct view. However, it is clarified that the pronouncement of law in this judgment
shall apply prospectively. For the purposes of ample clarity, we state that any
transaction concluded or ongoing will not be disturbed by way of this judgment and
the position of law as stated herein shall apply only henceforth.

59. In conclusion, even though we have, on the point of law upheld the minority
view of the Full Bench of the Kerala High Court, in the facts of the present case, the
finding about which all five judges were ad idem applies. The views of the Trial Court
and the High Court therefore requires no interference by this Court.

32|CA 2161 of 2012

60. Appeal stands dismissed. The preliminary decree passed by the Trial Court and
upheld by the High Court is affirmed. The Trial Court to proceed further as per law.

61. No costs.

….……....…………..J. 
(C.T. RAVIKUMAR) 
 
 
 
….…....……………..J. 
(SANJAY KAROL) 

New Delhi; 
November 22, 2024. 
33|CA 2161 of 2012
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