Full Judgment Text
2025 INSC 1286
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3934 OF 2006
P. ANJANAPPA (D) BY LRs …APPELLANT (S)
VERSUS
A.P. NANJUNDAPPA & ORS. …RESPONDENT(S)
J U D G M E N T
VIKRAM NATH,J.
1) The present civil appeal arises from the final judgment and
decree dated 30 August 2005 passed by the High Court of
Karnataka at Bengaluru in Regular First Appeal No. 750 of
1994 (hereinafter, “impugned judgment”), whereby the High
Court dismissed the appeal and affirmed the judgment and
preliminary decree dated 19 August 1994 rendered by the
Principal Civil Judge, Bangalore Rural District, in Original
Suit No. 146 of 1987 decreeing a suit for partition and
separate possession of the suit schedule properties. The
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2025.11.06
17:07:19 IST
Reason:
appellants before this Court are the legal heirs of late P.
Anjanappa, who was arrayed as defendant no. 5 before the
CA NO.3934 OF 2006 Page 1 of 30
Trial Court, and for ease of reference the parties shall
hereinafter be described by their status before the Trial
Court, with the appellants being referred to as defendant no.
5.
2) The facts giving rise to the present case are set out hereafter.
2.1. The parties trace their lineage to one Pillappa, who is
stated to be the common ancestor. His widow Muniyamma
was arrayed as defendant no. 1 before the Trial Court. The
plaintiffs pleaded that Pillappa had four sons, namely
plaintiff no. 1 A. P. Nanjundappa, plaintiff no. 2
Venkataswamappa, defendant no. 3 Sreeramappa, and
defendant no. 5 P. Anjanappa, and five daughters, namely
plaintiff no. 3 Narayanamma, plaintiff no. 4 Sonnamma,
plaintiff no. 5 Anjanamma, and defendant no. 4
Lakshmamma, besides one daughter who had predeceased
and whose branch was represented in the suit as
defendant no. 2. Defendant no. 6 Muniswamappa is the
husband of plaintiff no. 3 and is not a member of the joint
family. Defendant no. 7 is a lessee in respect of certain
items of the suit properties. The other defendants are
members of the wider family as reflected in the array of
parties.
2.2. The suit schedule properties comprised of three parts.
Schedule “A” described immovable properties said to have
originally belonged to Pillappa and thereafter to have
continued as joint family properties in the hands of the
coparcenary comprising the parties to the suit. Schedule
“B” described immovable properties purchased under a
CA NO.3934 OF 2006 Page 2 of 30
registered sale deed dated 25 April 1974 in the joint names
of defendant no. 5 and defendant no. 6. Schedule “C”
described movables, including, inter alia, an item
representing amounts realised by way of rent from the
Schedule “B” properties.
2.3. The plaintiffs’ case, in brief, was that Schedule “A”
properties were joint family properties liable to partition
and that Schedule “B” properties, though standing in the
joint names of defendant no. 5 and defendant no. 6, had
been acquired from and blended with the income of the
joint family and were therefore also subject to partition. It
was further asserted that defendant no. 7 had been
inducted as yearly lessee in respect of items comprised in
Schedule “B” and that defendant no. 5 had collected the
lease amounts, which were liable to be brought to account
as part of Schedule “C”. The plaint also adverted to certain
agricultural operations, including a casuarina plantation,
and claimed accounting of the proceeds.
2.4. Defendant no. 5 contested the suit. His principal defences,
as pleaded were: that plaintiff no. 2 had during the lifetime
of Pillappa executed a registered release deed; that
defendant no. 3 had, in the year 1967, executed a
registered release deed relinquishing his rights in the joint
family properties; and that after the death of Pillappa in
the year 1969 there had been, on 11 February 1972, a
partition between plaintiff no. 1 and defendant no. 5 in the
presence of panchayatdars, recorded in a palupatti
(‘ Palupatti’ means partition deed or a family settlement
CA NO.3934 OF 2006 Page 3 of 30
agreement) pursuant to which they had been in separate
possession and enjoyment and separate entries had been
made in the revenue records. Defendant no. 5 further
pleaded that Schedule “B” properties were his self-
acquisitions, that defendant no. 6 was only a name lender,
and that the plaintiffs’ sisters had been given in marriage
with customary expenses and were not entitled to shares
in the immovable properties.
2.5. Defendant no. 6, though not a member of the joint family,
was a joint purchaser of Schedule “B” and was impleaded
on that footing. Defendant no. 7, being the lessee in
respect of Schedule “B”, was impleaded to answer the
claim for rendition of accounts of rent. The remaining
defendants were added as necessary parties to an action
for partition.
2.6. On 2 July 1987, plaintiff no. 1 and plaintiff no. 2 instituted
Original Suit No. 146 of 1987 before the Court of the City
Civil Judge, Bangalore Rural District, seeking partition
and separate possession of their alleged shares in the suit
schedules, together with consequential accounts including
mesne profits.
2.7. Upon service of summons, defendant no. 5 entered
appearance and contested the suit. Defendant no. 6,
though he did not at first file a written statement, lodged a
counter claim asserting half share in Schedule “B”
properties as a joint purchaser and sought a
corresponding share in the amounts described as item no.
17 in Schedule “C”. Defendant no. 7 filed a written
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statement admitting its status as lessee in respect of
Schedule “B” and stating that rents had been paid to
defendant no. 5 until disputes arose between defendant
no. 5 and defendant no. 6, whereafter the lessee expressed
willingness to deposit rents in court. Defendants nos. 1 to
4 did not contest the matter and remained absent.
3) The Trial Court, upon consideration of the pleadings and
evidence, decreed the suit for partition and separate
possession by a preliminary decree dated 19 August 1994.
The Trial Court’s decision was based on the following
reasons:
3.1. In relation to Schedule “A”, the Trial Court held that the
properties were joint family properties. It rejected the
defence of a concluded partition as of 11 February 1972
on the basis of an unregistered palupatti . The Trial Court
recorded that the document, being unregistered, could not
be received in evidence to prove either severance in status
or the quantum of shares, and that the surrounding
revenue materials did not demonstrate that the alleged
partition had been acted upon. The Trial Court noted that
entries in the revenue records reflected possession by
inheritance and management rather than by partition,
that there was no subdivision or demarcation in
accordance with a partition, and that the conduct relied
upon by defendant no. 5, including a subsequent
alienation said to discharge family debts, was inconsistent
with a complete earlier severance.
CA NO.3934 OF 2006 Page 5 of 30
3.2. In relation to Schedule “B”, the Trial Court found that the
properties were purchased in the joint names of defendant
no. 5 and defendant no. 6 under a registered sale deed
dated 25 April 1974 and that the lease granted in favour
of defendant no. 7 had been executed jointly by defendant
no. 5 and defendant no. 6. On an appraisal of the oral and
documentary evidence, including the admissions elicited
from defendant no. 5, the Trial Court rejected the plea that
defendant no. 6 was a mere name lender and negatived the
contention that the entire of Schedule “B” was the self-
acquisition of defendant no. 5. The Trial Court concluded
that defendant no. 6 was entitled to a half share in
Schedule “B” and to a half share in the moneys
represented by item no. 17 of Schedule “C”, with the
remaining half of those items forming part of the family
pool for partition.
3.3. In relation to the release deeds set up by defendant no. 5,
the Trial Court held that the registered release deed
attributed to plaintiff no. 2 was not shown to have been
acted upon, since the proponent did not lead convincing
evidence to establish separation of plaintiff no. 2 from the
joint family or exclusion of his claim to partition. As
regards defendant no. 3, the Trial Court noticed the release
deed and treated him as having separated for the purpose
of survivorship, yet held that he would participate to the
extent of a share in the notional accretion arising on the
death of the father. On that footing, the Trial Court
CA NO.3934 OF 2006 Page 6 of 30
declined to exclude either plaintiff no. 2 or defendant no.
3 from the suit entirely.
3.4. The computation of shares was undertaken on the basis
that, at the time of the death of Pillappa in the year 1969,
the coparcenary consisted of the father and three sons,
namely plaintiff no. 1, plaintiff no. 2, and defendant no. 5,
with defendant no. 3 being treated as separated for the
purpose of survivorship. A notional partition was therefore
posited to the extent of 1/4 in favour of Pillappa. The Trial
th
Court then proceeded on the footing that the notional 1/4
share of Pillappa devolved in equal measure among nine
sharers represented in the suit, namely plaintiff no. 1,
plaintiff no. 2, defendant no. 5, the four daughters, the
branch of the predeceased daughter represented by
defendant no. 2, and defendant no. 3. On that basis, each
of the nine received an accretion of 1/36, and plaintiff no.
1, plaintiff no. 2, and defendant no. 5 each took, in
addition, 1/4 as their coparcenary share, yielding a total
of 5/18 for each of plaintiff no. 1, plaintiff no. 2, and
defendant no. 5, and 1/36 for each of plaintiff no. 3,
plaintiff no. 4, plaintiff no. 5, defendant no. 4, defendant
no. 3, and defendant no. 2. The share of defendant no. 6
was determined separately as 1/2 of Schedule “B” and 1/2
of item no. 17 of Schedule “C”, outside the family pool, in
terms of the findings recorded in relation to those items.
3.5. The Trial Court directed an enquiry into mesne profits and
consequential accounts, including in respect of the lease
moneys pertaining to Schedule “B”, to be worked out in the
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final decree proceedings in accordance with the shares so
declared.
4) Aggrieved by the preliminary decree dated 19 August 1994,
defendant no. 5 preferred Regular First Appeal no. 750 of
1994 before the High Court of Karnataka at Bengaluru. By
the impugned judgment dated 30 August 2005, the High
Court dismissed the appeal and affirmed the decree of the
Trial Court with the following observations:
4.1. The High Court noted the defence of defendant no. 5 that
there had been a partition on 11 February 1972 reduced
into a palupatti and that the revenue entries thereafter
reflected separate possession. Upon examining the
document and the surrounding materials, the High Court
held that the palupatti , being unregistered, was
inadmissible to prove either severance of the joint family
status or the quantification of shares. It further found, on
an appraisal of the mutation extracts, record of rights, and
other revenue papers, that the entries indicated
possession by inheritance and management rather than
pursuant to a partition; that there was no phodi or sub-
division (‘ Phodi’ means process of surveying and
demarcating land) corresponding to a partition; and that a
subsequent alienation reciting discharge of joint family
debts was inconsistent with an earlier partition. The plea
of an effective partition as on 11 February 1972 was
therefore rejected.
CA NO.3934 OF 2006 Page 8 of 30
4.2. In relation to the release attributed to plaintiff no. 2, the
High Court concurred with the Trial Court that the
document had not been shown to have been acted upon,
and that there was no reliable evidence of plaintiff no. 2
having separated so as to forfeit a claim in partition or in
the devolution of the notional share of the father. As
regards the release attributed to defendant no. 3, the High
Court referred to the nature of the instrument and the
applicable stamp requirements and held that the
proponent had not established its efficacy to exclude
defendant no. 3 entirely. The High Court supplemented the
reasons recorded by the Trial Court and declined to
disturb the inclusion of defendant no. 3 for purposes of
computing shares.
4.3. On Schedule “B”, the High Court affirmed the findings that
the properties were purchased jointly in the names of
defendant no. 5 and defendant no. 6 and that the lease in
favour of defendant no. 7 was executed by both of them.
Having regard to the admissions in the evidence of
defendant no. 5 and the tenor of the documents, the High
Court rejected the contention that defendant no. 6 was a
mere name lender and upheld his entitlement to a one half
share in Schedule “B” and a one half share in the moneys
represented by item no. 17 of Schedule “C”. It held that
only the remaining one half of those items would enter the
family pool for partition.
4.4. On the basis of the above conclusions, the High Court
affirmed the computation adopted by the Trial Court,
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namely that plaintiff no. 1, plaintiff no. 2, and defendant
no. 5 would each be entitled to 5/18 in the family pool and
that plaintiff no. 3, plaintiff no. 4, plaintiff no. 5, defendant
no. 4, defendant no. 3, and defendant no. 2 would each be
entitled to 1/36, with defendant no. 6 holding 1/2 of
Schedule “B” and 1/2 of item no. 17 of Schedule “C”
outside the family pool.
4.5. Consequential directions were issued for disbursal of rents
earlier deposited in respect of Schedule “B” in proportion
to the shares as affirmed, and certain ministerial
corrections in the cause title were permitted.
5) Being aggrieved by the dismissal of the first appeal, the
appellants, who are the legal heirs of defendant no. 5 before
the Trial Court, have preferred the present civil appeal.
Respondent nos. 1 to 5 herein are plaintiff nos. 1 to 5 before
the Trial Court. Respondent no. 6 herein is defendant no. 1
before the Trial Court, respondent no. 7 is defendant no. 2,
respondent no. 8 is defendant no. 3, respondent no. 9 is
defendant no. 6, respondent no. 10 is defendant no. 4, and
respondent no. 11 is defendant no. 7. As already stated, the
parties shall hereinafter be referred to by their descriptions
as they stood before the Trial Court.
6) Having considered the pleadings, the evidence on record and
the rival submissions of the respective parties, the questions
that fall for our determination are as follows:
CA NO.3934 OF 2006 Page 10 of 30
I. Whether the registered release deeds dated 09.11.1956
(Ex.D-15) and 14.09.1967 (Ex.D-16) are valid and binding,
and if so, what is their legal effect on the membership and
share entitlements of plaintiff no. 2 and defendant no. 3.
II. Whether the document dated 11.02.1972 styled as the
palupatti (Ex.D-17 with schedule Ex.D-17(a)) can be relied
upon for collateral purposes to establish severance of status
as well as the nature of subsequent possession and
enjoyment.
III. Consequent upon the answers to the above, what constitutes
the partitionable estate and how the shares are to be worked
out inter se the parties, including the treatment of Schedule
“B” property and item no. 17 of “C” schedule and the extent
to which the co-ownership of defendant no. 6 is to be
preserved.
7) Issue I - Validity and effect of the two release deeds.
7.1. The parties are at variance on whether plaintiff no. 2 and
defendant no. 3 had, prior to the death of the propositus
in 1969, effectively severed themselves from the joint
family and abandoned all claim to its estate (and to the
father’s share upon notional partition). The plaintiffs
contend that the alleged releases were either not proved,
or, if proved, were ineffectual for want of being “acted
upon.” The appellant (defendant no. 5) maintains that both
instruments are registered releases executed for
consideration, as borne out by the parties’ subsequent
CA NO.3934 OF 2006 Page 11 of 30
conduct, and operate to exclude plaintiff no. 2 and
defendant no. 3 from any share.
7.2. Having perused the original records, including the
registered instruments, deposition of the parties, and the
contemporaneous revenue extracts placed before us, we
are satisfied that both Ex.D-15 and Ex.D-16 are duly
proved and carry legal effect.
7.3. As regards Ex.D-15 (09.11.1956), it is a registered deed by
which plaintiff no. 2 unequivocally released his right and
interest in the joint family and in the estate of his father in
consideration of a cash payment. It recites, in clear terms,
a complete severance of all claims save the bond of blood.
The deed was produced and exhibited without objection;
there was no cross-examination of defendant no. 5 on its
execution or contents; and plaintiff no. 2 did not present
himself for cross-examination to dislodge the document. In
these circumstances, the statutory presumption that
attaches to a registered instrument operates, and, in the
case of Ex.D-15 which was more than thirty years old
when tendered, the presumption under Section 90 of the
Indian Evidence Act, 1872/Section 89 of the Bharatiya
Sakshya Adhiniyam , 2023 is also attracted. The burden to
rebut the deed’s genuineness and effect lay squarely on
those who impeached it. No credible rebuttal was led. This
principle has been reiterated by this Court in Prem Singh
1
v. Birbal in the following terms:
1
(2006) 5 SCC 353.
CA NO.3934 OF 2006 Page 12 of 30
“27. There is a presumption that a registered document
is validly executed. A registered document, therefore,
prima facie would be valid in law. The onus of proof,
thus, would be on a person who leads evidence to rebut
the presumption. In the instant case, Respondent 1 has
not been able to rebut the said presumption.”
7.4. The Trial Court declined to give effect to Ex.D-15 on two
grounds: first, that the deed was not mentioned in the later
palupatti ; and second, that it was not shown to have been
“acted upon.” In our considered opinion, both reasons are
misconceived. A release by a coparcener for consideration
operates immediately to divest his subsisting coparcenary
interest; it does not depend for its efficacy on any further
act of implementation. Silence in a later, separate
memorandum does not undo a concluded, registered
relinquishment inter partes, particularly when the deed is
produced from proper custody and stands unchallenged in
cross-examination.
7.5. We accordingly hold Ex.D-15 to be valid and binding and
to have the effect of removing plaintiff no. 2 from the
coparcenary from 1956 onwards. To the extent Ex.D-15
adverts to the father’s separate or future entitlement, we
treat the covenant, consideration and long-standing
conduct as creating an equitable estoppel against plaintiff
no. 2 setting up a contrary claim now. The estoppel effect
CA NO.3934 OF 2006 Page 13 of 30
of similar release deeds was observed by this Court in
2
Elumalai v. M. Kamala as follows :
“16. This Court went on to approve the view taken by
the High Court of Allahabad in Latafat Husain v.
Hidayat Husain [Latafat Husain v. Hidayat Husain,
1936 SCC OnLine All 315 : AIR 1936 All 573] . The
Court found as follows : (Gulam Abbas case [Gulam
Abbas v. Haji Kayyum Ali, (1973) 1 SCC 1] , SCC pp. 4-
5, paras 5 & 7)
“5. … With due respect, we are unable to concur with
the view [Abdul Kafoor v. Abdul Razack, 1958 SCC
OnLine Mad 129] of the Madras High Court that a
renunciation of an expectancy, as a purported but
legally ineffective transfer, is struck by Section 23 of
the Indian Contract Act. As it would be void as a
transfer at all there was no need to rely on Section 23,
Contract Act. If there was no “transfer” of property at
all, which was the correct position, but a simple
contract, which could only operate in future, it was
certainly not intended to bring about an immediate
transfer which was all that the rule of Muslim law
invalidated. The real question was whether, quite apart
from any transfer or contract, the declarations in the
deeds of purported relinquishment and receipt of
valuable consideration could not be parts of a course of
conduct over a number of years which, taken as a
whole, created a bar against a successful assertion of
a right to property when that right actually came into
being. An equitable estoppel operates, if its elements
are established, as a rule of evidence preventing the
assertion of rights which may otherwise exist.
*
2
(2023) 13 SCC 27.
CA NO.3934 OF 2006 Page 14 of 30
7. Sir Roland Wilson, in his “Anglo Mohamadan Law”
(p. 260, para 208) states the position thus:
‘For the sake of those readers who are familiar with the
joint ownership of father and son according to the most
widely prevalent school of Hindu Law, it is perhaps
desirable to state explicitly that in Mohammedan, as in
Roman and English Law, nemo est heres
viventis………a living person has no heir. An heir
apparent or presumptive has no such reversionary
interest as would enable him to object to any sale or
gift made by the owner in possession; See Abdul Wahid
[Abdul Wahid Khan v. Nuran Bibi, 1885 SCC OnLine
PC 4 : (1884-85) 12 IA 91 : ILR (1885) 11 Cal 597] which
was followed in Hasan Ali [Hasan Ali v. Nazo, 1889
SCC OnLine All 29 : ILR (1889) 11 All 456] . The
converse is also true : a renunciation by an expectant
heir in the lifetime of his ancestor is not valid, or
enforceable against him after the vesting of the
inheritance.’
This is a correct statement, so far as it goes, of the law,
because a bare renunciation of expectation to inherit
cannot bind the expectant heir's conduct in future. But,
if the expectant heir goes further and receives
consideration and so conducts himself as to mislead an
owner into not making dispositions of his property inter
vivos the expectant heir could be debarred from setting
up his right when it does unquestionably vest in him.
In other words, the principle of estoppel remains
untouched by this statement.”
(emphasis supplied)
17. The property i.e. ‘A’ schedule, was not the ancestral
property of Shri Chandran. Shri Chandran would have
acquired rights over the same only if his father had died
intestate. He was, thus, only an heir apparent.
Transfer by an heir apparent being mere spes
successionis ineffective to convey any right. By the
mere execution of release deed, in other words, in the
facts of this case, no transfer took place. This is for the
CA NO.3934 OF 2006 Page 15 of 30
simple reason that the transferor, namely, the father of
the appellants did not have any right at all which he
could transfer or relinquish. However, if his conduct
was such that he could be estopped then the execution
of the release deed would imperil his right and
therefore cast an irremovable shadow on the claim of
the appellants as well unless we find merit in other
submissions of Shri Siddharth Iyer, learned counsel for
the appellants.”
7.6. Turning to Ex.D-16 (14.09.1967), it is a registered deed by
which defendant no. 3 relinquished all his rights, title and
interest in favour of the father and the then coparceners,
and contemporaneously received seven items of property.
Execution was admitted in the pleadings; defendant no. 3
entered the box and accepted the deed; and the instrument
was exhibited. The courts below treated Ex.D-16 with
unwarranted scepticism. The Trial Court discounted it,
broadly on “not acted upon” and recital-based reasoning.
The High Court, while accepting that the deed partook the
character of an instrument of partition for stamp
purposes, declined to give effect to it on the footing that
proper valuation and stamp duty were not demonstrated
and that, in any case, it had not been acted upon. That
approach is unsustainable for multiple reasons.
7.7. Firstly, the deed is registered and was admitted in
evidence; no timely, specific objection on stamp duty was
pressed to a logical conclusion at the stage of marking, and
the instrument having been received in evidence, its
admissibility on that score cannot be re-agitated at the
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appellate stage. Secondly, even if one were to regard Ex.D-
16 through the lens of a family arrangement, the law leans
strongly in favour of upholding such settlements among
close relations where consideration has passed and
possession has followed. Here, there is both consideration
and unequivocal admission of execution. Thirdly, the
“acted upon” objection is misplaced on the facts and in
principle. The record shows consistent, post-1967 conduct
aligning with the break-away of defendant no. 3: he did not
assert coparcenary incidents thereafter; the subsequent
family arrangement of 11.02.1972 proceeded between
plaintiff no. 1 and defendant no. 5; and the revenue course
and dealings which we shall discuss while considering the
palupatti are plainly inconsistent with defendant no. 3
continuing as a coparcener. Where execution is admitted,
consideration is shown, and later conduct corroborates
severance, courts ought not to defeat a registered
relinquishment by demanding proof of superadded
formalities.
7.8. We therefore disapprove the principal reasons furnished
by the Trial Court and the High Court. The Trial Court
erred in treating “non-mention” in a later document and
an asserted want of “acting upon” as fatal to Ex.D-15 and
Ex.D-16 despite the admissions and presumptions that
attached to them. The High Court compounded the error
by invoking stamp characterisation to withhold effect from
Ex.D-16 after admitting it in evidence and after
acknowledging its tenor, and by failing to appreciate that
CA NO.3934 OF 2006 Page 17 of 30
the deeds carried their own operative force and were
reinforced by subsequent conduct.
7.9. On the cumulative appraisal of record, we hold that Ex.D-
15 severed plaintiff no. 2 from the coparcenary with effect
from 09.11.1956 and bars any claim by him to the joint
family estate. Moreover, we also hold that Ex.D-16 severed
defendant no. 3 from the coparcenary with effect from
14.09.1967 and bars any claim by him to the joint family
estate. In consequence, as on the death of the propositus
in 1969, the subsisting coparcenary comprised only
plaintiff no. 1 and defendant no. 5. This legal position will
govern the computation of the partitionable estate and the
working of shares that we take up under Issue III.
8) Issue II - Whether the “ palupatti ” proves disruption of
the joint family and the parties’ subsequent separate
possession and enjoyment (collateral use).
8.1. The plaintiffs deny that there was any partition or
disruption of the joint family and contend that the writing
described as the palupatti is an unregistered partition deed
that cannot be looked at for any purpose. Defendant no. 5
asserts that Ex.D-17 records a family arrangement which
contains an unequivocal declaration of severance of status
between plaintiff no. 1 and defendant no. 5 after the earlier
releases by plaintiff no. 2 and defendant no. 3, that the
arrangement was acted upon in fact, and that even if it is
unregistered it is admissible for the limited collateral
purposes of proving disruption of joint status and
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explaining the nature of subsequent possession and
enjoyment.
8.2. An unregistered partition deed, including the palupatti in
the present case, may be relied upon for the limited
collateral purposes of proving severance of the joint family
status and title, explaining the nature of possession,
recording the arrangement made thereunder, and
evidencing the parties’ subsequent conduct as was
observed by this Court in various judgements such as Sita
3
Ram Bhama v. Ramvatar Bhama , Yellapu Uma
4
Maheswari v. Buddha Jagadheeswararao and K.G.
5
Shivalingappa v. G.S. Eswarappa . The same has been
clearly expounded by this Court in Thulasidhara v.
6
Narayanappa in the following paras:
“ 9.4. It is required to be noted that the deed dated 23-
4-1971, under which the suit property had
gone/devolved in favour of Krishnappa, was reduced
in writing before the panchayat and panchas, and the
same was signed by the village people/panchayat
people and all the members of the family including even
the plaintiff. Though the plaintiff disputed that the
partition was not reduced in writing in the form of
document Ext. D-4, on considering the entire evidence
on record and even the deposition of the plaintiff (cross-
examination), he has specifically admitted that the oral
partition had taken place in the year 1971. He has also
admitted that he has got the share which tallies with
the document dated 23-4-1971 (Ext. D-4). Execution of
the document/partition deed/Palupatta dated 23-4-
1971 has been established and proved by examining
3
(2018) 15 SCC 130 at Para 13.
4
(2015) 16 SCC 787 at Para 16.
5
(2004) 12 SCC 189 at Para 14.
6
(2019) 6 SCC 409.
CA NO.3934 OF 2006 Page 19 of 30
different witnesses. The High Court has refused to look
into the said document and/or consider document
dated 23-4-1971 (Ext. D-4) solely on the ground that it
requires registration and therefore as it is unregistered,
the same cannot be looked into. However, as observed
by this Court in Kale [Kale v. Director of Consolidation,
(1976) 3 SCC 119] that such a family settlement,
though not registered, would operate as a complete
estoppel against the parties to such a family
settlement. In the aforesaid decision, this Court
considered its earlier decision in S. Shanmugam Pillai
v. K. Shanmugam Pillai [S. Shanmugam Pillai v. K.
Shanmugam Pillai, (1973) 2 SCC 312] in which it was
observed as under: (S. Shanmugam Pillai case [S.
Shanmugam Pillai v. K. Shanmugam Pillai, (1973) 2
SCC 312] , SCC pp. 319 & 321, paras 13 & 22)
“13. Equitable, principles such as estoppel, election,
family settlement, etc. are not mere technical rules of
evidence. They have an important purpose to serve in
the administration of justice. The ultimate aim of the
law is to secure justice. In the recent times in order to
render justice between the parties, courts have been
liberally relying on those principles. We would hesitate
to narrow down their scope.
*
22. As observed by this Court in T.V.R. Subbu Chetty's
Family Charities case [T.V.R. Subbu Chetty's Family
Charities v. M. Raghava Mudaliar, AIR 1961 SC 797] ,
that if a person having full knowledge of his right as a
possible reversioner enters into a transaction which
settles his claim as well as the claim of the opponents
at the relevant time, he cannot be permitted to go back
on that agreement when reversion actually falls open.”
9.5. As held by this Court in Subraya M.N. [Subraya
M.N. v. Vittala M.N., (2016) 8 SCC 705 : (2016) 4 SCC
CA NO.3934 OF 2006 Page 20 of 30
(Civ) 163] even without registration a written document
of family settlement/family arrangement can be used
as corroborative evidence as explaining the
arrangement made thereunder and conduct of the
parties. In the present case, as observed hereinabove,
even the plaintiff has also categorically admitted that
the oral partition had taken place on 23-4-1971 and he
also admitted that 3 to 4 panchayat people were also
present. However, according to him, the same was not
reduced in writing. Therefore, even accepting the case
of the plaintiff that there was an oral partition on 23-4-
1971, the document, Ext. D-4 dated 23-4-1971, to
which he is also the signatory and all other family
members are signatory, can be said to be a list of
properties partitioned. Everybody got right/share as
per the oral partition/partition. Therefore, the same
even can be used as corroborative evidence as
explaining the arrangement made thereunder and
conduct of the parties. Therefore, in the facts and
circumstances of the case, the High Court has
committed a grave/manifest error in not looking into
and/or not considering the document Ext. D-4 dated
23-4-1971.”
8.3. We have perused the original Ex.D-17 and its schedule
Ex.D-17(a) as they stand on the trial record. Plaintiff no. 1
admitted his signature, which was marked in evidence as
Ex.D-6. The signatures of defendant no. 5 and the mother
were also marked. The writing bears the attestation of
panchayatdars and was written by the village accountant.
At the stage of production, the Trial Court permitted Ex.D-
17 and Ex.D-17(a) to be marked for collateral purpose. The
surrounding materials from 1972 onwards are consistent
with that position. There are mutation and revenue entries
that refer to the post-1972 arrangement and to the earlier
releases. Revenue records, including RTCs and index
CA NO.3934 OF 2006 Page 21 of 30
extracts, stand separately in the names of plaintiff no. 1
and defendant no. 5 for the very survey numbers that
Ex.D-17(a) allots to them. Separate residence and separate
cooking from 1972 were admitted. Plaintiff no. 1
independently mortgaged lands that fell to his share.
Plaintiff no. 1 independently acquired and alienated
property after 1972. In 2014, plaintiff no. 1 executed a
relinquishment in favour of the municipal authority and
independently monetised the transaction through transfer
of development rights. The lands allotted under Ex.D-17(a)
lie in different villages and no survey number is common
between plaintiff no. 1 and defendant no. 5. This bears
upon the objection based on the absence of partition by
metes and bounds.
8.4. The governing principles in such cases are well settled.
Under Hindu law, severance of joint status can be brought
about by an unequivocal declaration reduced to writing or
otherwise, and a writing evidencing such disruption is
admissible to prove the fact of disruption, the
arrangement, and the character of subsequent possession.
The same was laid down by a 3 Judge Bench of this Court
7
in Kalyani v. Narayanan in the following paras:
“18. One thing is crystal clear that Ex. P-1 is not a deed
of partition in the sense it does not purport to divide the
property amongst various coparceners by metes and
bounds. However, in Hindu law qua joint family and
joint family property the word “partition” is understood
7
1980 Supp SCC 298.
CA NO.3934 OF 2006 Page 22 of 30
in a special sense. If severance of joint status is brought
about by a deed, a writing or an unequivocal
declaration of intention to bring about such disruption,
qua the joint family, it constitutes partition (see
Raghavamma v. Chenchamma [AIR 1964 SC 136 :
(1964) 2 SCR 933 : (1964) 1 SCA 593] ). To constitute a
partition all that is necessary is a definite and
unequivocal indication of intention by a member of a
joint family to separate himself from the family. What
form such intimation, indication or representation of
such interest should take would depend upon the
circumstances of each case. A further requirement is
that this unequivocal indication of intention to separate
must be to the knowledge of the persons affected by
such declaration. A review of the decisions shows that
this intention to separate may be manifested in diverse
ways. It may be by notice or by filing a suit.
Undoubtedly, indication or intimation must be to
members of the joint family likely to be affected by such
a declaration.”
8.5. Moreover, a family arrangement recorded in writing, when
relied upon only to explain how the parties thereafter held
and enjoyed the properties, does not require registration
for that limited collateral use. The same was observed by
this Court in Amteshwar Anand v. Virender Mohan
8
Singh as follows:
“28. The validity of the assignment was however
questioned by the appellants on the ground that the
first two agreements were not registered. The
submission is untenable. Section 17(1) of the
Registration Act, 1908 insofar as it is relevant, requires
under clause (b) thereof, registration of “non-
testamentary instruments which purport or operate to
create, declare, assign, limit or extinguish, whether in
present or in future, any right, title or interest, whether
8
(2006) 1 SCC 148.
CA NO.3934 OF 2006 Page 23 of 30
vested or contingent, of the value of one hundred
rupees and upwards, to or in immovable property”.
Sub-section (2) of Section 17 creates exceptions to the
mandatory requirements of Sections 17(1)(b) and (c).
One of the exceptions made in Section 17(2) of the
Registration Act, 1908, is clause (i). This exception
pertains to “any composition deed”. In other words, all
composition deeds are exempt from the requirement to
be registered under that Act [ See Govind Ram v.
Madan Gopal, 72 IA 76 : AIR 1945 PC 74, 76] . The
composition deed in this case was a transaction
between the members of the same family for the mutual
benefit of such members. It is not the appellants' case
that the agreements required registration under any
other Act. Apart from this, there is the principle that
courts lean in favour of upholding a family arrangement
instead of disturbing the same on technical or trivial
grounds particularly when the parties have mutually
received benefits under the arrangement [ See Kale v.
Dy. Director of Consolidation, (1976) 3 SCC 119 : AIR
1976 SC 807] . Both the courts below had concurrently
found that the parties had enjoyed material benefits
under the agreements. We have ourselves also
rescrutinised the evidence on record on this aspect and
have found nothing to persuade us to take a contrary
view. Furthermore, in this case the agreements had
merged in the decree of the Court which is also
excepted under sub-section (2)(vi) of Section 17 of the
Registration Act, 1908 [ “17. (2)(vi) any decree or order
of a court except a decree or order expressed to be
made on a compromise and comprising immovable
property other than that which is the subject-matter of
the suit or proceeding;”] .”
8.6. In our considered opinion, the reality of disruption is
tested by a cumulative assessment of conduct that
includes separate possession, separate cultivation,
separate residence, independent dealings with the lands
allotted, and revenue records that consistently reflect such
separation. Where the allotted lands are situated in
CA NO.3934 OF 2006 Page 24 of 30
different villages with distinct survey numbers, an
insistence on further partition as a precondition to infer
disruption misdirects the inquiry, because the
determinative question is whether the joint status stood
severed and the subsequent enjoyment was separate.
8.7. Tested on these principles, Ex.D-17 qualifies for collateral
use. It records the post-release arrangement between the
only surviving coparceners at the material time, namely
plaintiff no. 1 and defendant no. 5. It bears admitted
signatures and the attestation of village elders. It was
marked by the Trial Court for collateral purposes. The long
and consistent course of conduct that followed confirms
the reality of disruption on 11.02.1972. The parties lived
separately and cooked separately. They cultivated distinct
survey numbers in different villages. Plaintiff no. 1 dealt
with his lands as owner, including mortgages and later
transactions. The municipal relinquishment and the
transfer of development rights in 2014 were undertaken by
plaintiff no. 1 alone. This cumulative matrix corroborates
that the family ceased to be joint from 11.02.1972 and that
each branch thereafter held and enjoyed separately what
Ex.D-17(a) allotted.
8.8. The approach of the Trial Court and the High Court does
not withstand scrutiny. The Trial Court declined to act on
Ex.D-17 on the footing that it was unregistered and not
acted upon and it read the mutation entry as if it were
based on inheritance or consent rather than on the
palupatti . That approach is erroneous. The writing was
CA NO.3934 OF 2006 Page 25 of 30
expressly marked for collateral purposes and registration
was not a bar on that plane. The insistence on division by
metes and bounds ignored the undisputed position that
the allotted lands are in different villages with no overlap
of survey numbers and it overlooked the longstanding
separate possession reflected in the revenue records. The
Trial Court further misread the mortgage record by
assuming the participation of defendant no. 5 where the
document and the bank notices show plaintiff no. 1 alone
acting as owner. The High Court affirmed the Trial Court’s
observation without independently framing and deciding
the points that arose and without engaging with the
cumulative materials. It therefore did not correct the Trial
Court’s misdirection on the collateral use of Ex.D-17 and
on the legal effect of the established course of conduct.
8.9. We therefore hold that Ex.D-17, read with Ex.D-17(a), is
admissible and reliable for the collateral purposes of
proving that, on and from 11.02.1972, there was severance
of joint status between plaintiff no. 1 and defendant no. 5
and that each thereafter held and enjoyed separately the
properties allotted under Ex.D-17(a). We clarify that Ex.D-
17 is not treated as a conveyance that creates or
extinguishes rights by itself. Our conclusion rests on the
severance of status and on the character of subsequent
possession and enjoyment as borne out by the writing and
the long course of conduct.
8.10. Therefore, two consequences follow and will be worked out
while fixing shares. Properties acquired after 11.02.1972
CA NO.3934 OF 2006 Page 26 of 30
do not form accretions to a subsisting coparcenary and fall
to the acquirer’s separate estate, subject to any proven
joint purchase. Daughters, who were not coparceners at
the material time, do not obtain a coparcenary share by
virtue of a disruption that took place before 2004. The
computations will be made under Issue III and the half
share of defendant no. 6 in the jointly purchased items will
be safeguarded.
9) Issue III - Consequential determination of the
partitionable pool, fractional shares, and directions.
9.1. Having upheld Ex.D-15 and Ex.D-16 as valid releases
and having accepted Ex.D-17, read with Ex.D-17(a), for
the collateral purposes of severance and subsequent
separate enjoyment, the partitionable estate must be
identified and the precise shares determined. The family
hotchpot for partition shall comprise Schedule A
together with items 1 to 16 of Schedule C. Schedule B
and item 17 of Schedule C shall stand outside the family
pool. Between defendant no. 5 and defendant no. 6,
Schedule B and item 17 of Schedule C shall be held in
equal parts, and nothing in this judgment shall dilute
the half share of defendant no. 6 therein.
9.2. The fractional computation over the partitionable pool
follows the notional partition under the unamended
Section 6 of the Hindu Succession Act, 1956 as on the
CA NO.3934 OF 2006 Page 27 of 30
death of Pilappa in 1969. On that date, the coparcenary
then subsisting for Schedule A consisted of Pilappa,
plaintiff no. 1, and defendant no. 5, since plaintiff no. 2
and defendant no. 3 had earlier executed Ex.D-15 and
Ex.D-16 and thereby stood outside the coparcenary. A
notional partition at that point would allot 1/3 to
Pilappa, 1/3 to plaintiff no. 1, and 1/3 to defendant no.
5. Pilappa’s 1/3 would then devolve by succession
among his seven children who were alive at the time,
namely plaintiff no. 1, defendant no. 5, and the five
daughters, with plaintiff no. 2 and defendant no. 3
taking nothing by virtue of their binding releases which
expressly extended to the ancestral and the self-
acquired properties of Pilappa. Each of the seven
children would therefore take 1/7 out of Pilappa’s 1/3,
thereby getting 1/21 each, so that plaintiff no. 1 and
defendant no. 5 augment their respective 1/3 with a
further 1/21.
9.3. On the findings recorded above, the partitionable pool
consists of Schedule A and items 1 to 16 of Schedule C.
Over this pool, plaintiff no. 1 shall take 8/21, defendant
no. 5 shall take 8/21, and each of the five daughters’
branches shall take 1/21, with the predeceased
daughter’s 1/21 to be worked out in favour of defendant
no. 2 as representing her estate. Plaintiff no. 2 and
defendant no. 3 take no share by reason of Ex.D-15 and
Ex.D-16. Schedule B and item 17 of Schedule C do not
CA NO.3934 OF 2006 Page 28 of 30
enter the hotchpot. They stand in equal moieties of
defendant no. 5 and defendant no. 6.
10) Accordingly, the appeal is allowed.
11) The judgment and decree dated 30.08.2005 in RFA No.
750 of 1994 and the preliminary decree dated 19.08.1994 in
O.S. No. 146 of 1987 are set aside. A fresh preliminary decree
is substituted in the following terms:
I. Ex.D-15 and Ex.D-16 are declared valid and binding
releases. Ex.D-17 read with Ex.D-17(a) is held
admissible for the collateral purposes of establishing
severance of joint status with effect from 11.02.1972
and explaining the nature of subsequent separate
possession and enjoyment.
II. The partitionable pool shall consist of Schedule A and
items 1 to 16 of Schedule C. Shares over this pool are
fixed as follows: plaintiff no. 1 at 8/21, defendant no. 5
at 8/21, and each of the five daughters’ branches at
1/21, with the predeceased daughter’s 1/21 to be given
effect in favour of defendant no. 2 as representing her
estate. Plaintiff no. 2 and defendant no. 3 take none.
III. Schedule B and item 17 of Schedule C are excluded
from the hotchpot. Defendant no. 5 and defendant no.
6 shall hold these in equal halves.
IV. Any deposits, lease receipts, or other accretions
referable to Schedule B or item 17 of Schedule C and
presently in court or traceable through the lessee shall
be apportioned equally between defendant no. 5 and
CA NO.3934 OF 2006 Page 29 of 30
defendant no. 6, subject to just allowances, in the final
decree proceedings. Mesne profits, if any, pertaining to
Schedule A and items 1 to 16 of Schedule C shall be
determined in accordance with law in the final decree
proceedings.
12) The Trial Court shall draw the final decree by metes and
bounds in conformity with this judgment. It shall demarcate
the shares over Schedule A and items 1 to 16 of Schedule C
and shall separately give effect to the equal moieties of
defendant no. 5 and defendant no. 6 in Schedule B and item
17 of Schedule C. Any pendente lite alienations touching
Schedule B or item 17 of Schedule C shall abide these
declarations and be considered, if required, in the final decree
proceedings without disturbing the equal halves.
13) There shall be no order as to costs.
14) All pending interlocutory applications stand disposed
of.
………….........................J.
[VIKRAM NATH]
…………..........................J.
[SANDEEP MEHTA]
…………..........................J.
[N.V. ANJARIA]
NEW DELHI
NOVEMBER 06, 2025
CA NO.3934 OF 2006 Page 30 of 30
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3934 OF 2006
P. ANJANAPPA (D) BY LRs …APPELLANT (S)
VERSUS
A.P. NANJUNDAPPA & ORS. …RESPONDENT(S)
J U D G M E N T
VIKRAM NATH,J.
1) The present civil appeal arises from the final judgment and
decree dated 30 August 2005 passed by the High Court of
Karnataka at Bengaluru in Regular First Appeal No. 750 of
1994 (hereinafter, “impugned judgment”), whereby the High
Court dismissed the appeal and affirmed the judgment and
preliminary decree dated 19 August 1994 rendered by the
Principal Civil Judge, Bangalore Rural District, in Original
Suit No. 146 of 1987 decreeing a suit for partition and
separate possession of the suit schedule properties. The
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2025.11.06
17:07:19 IST
Reason:
appellants before this Court are the legal heirs of late P.
Anjanappa, who was arrayed as defendant no. 5 before the
CA NO.3934 OF 2006 Page 1 of 30
Trial Court, and for ease of reference the parties shall
hereinafter be described by their status before the Trial
Court, with the appellants being referred to as defendant no.
5.
2) The facts giving rise to the present case are set out hereafter.
2.1. The parties trace their lineage to one Pillappa, who is
stated to be the common ancestor. His widow Muniyamma
was arrayed as defendant no. 1 before the Trial Court. The
plaintiffs pleaded that Pillappa had four sons, namely
plaintiff no. 1 A. P. Nanjundappa, plaintiff no. 2
Venkataswamappa, defendant no. 3 Sreeramappa, and
defendant no. 5 P. Anjanappa, and five daughters, namely
plaintiff no. 3 Narayanamma, plaintiff no. 4 Sonnamma,
plaintiff no. 5 Anjanamma, and defendant no. 4
Lakshmamma, besides one daughter who had predeceased
and whose branch was represented in the suit as
defendant no. 2. Defendant no. 6 Muniswamappa is the
husband of plaintiff no. 3 and is not a member of the joint
family. Defendant no. 7 is a lessee in respect of certain
items of the suit properties. The other defendants are
members of the wider family as reflected in the array of
parties.
2.2. The suit schedule properties comprised of three parts.
Schedule “A” described immovable properties said to have
originally belonged to Pillappa and thereafter to have
continued as joint family properties in the hands of the
coparcenary comprising the parties to the suit. Schedule
“B” described immovable properties purchased under a
CA NO.3934 OF 2006 Page 2 of 30
registered sale deed dated 25 April 1974 in the joint names
of defendant no. 5 and defendant no. 6. Schedule “C”
described movables, including, inter alia, an item
representing amounts realised by way of rent from the
Schedule “B” properties.
2.3. The plaintiffs’ case, in brief, was that Schedule “A”
properties were joint family properties liable to partition
and that Schedule “B” properties, though standing in the
joint names of defendant no. 5 and defendant no. 6, had
been acquired from and blended with the income of the
joint family and were therefore also subject to partition. It
was further asserted that defendant no. 7 had been
inducted as yearly lessee in respect of items comprised in
Schedule “B” and that defendant no. 5 had collected the
lease amounts, which were liable to be brought to account
as part of Schedule “C”. The plaint also adverted to certain
agricultural operations, including a casuarina plantation,
and claimed accounting of the proceeds.
2.4. Defendant no. 5 contested the suit. His principal defences,
as pleaded were: that plaintiff no. 2 had during the lifetime
of Pillappa executed a registered release deed; that
defendant no. 3 had, in the year 1967, executed a
registered release deed relinquishing his rights in the joint
family properties; and that after the death of Pillappa in
the year 1969 there had been, on 11 February 1972, a
partition between plaintiff no. 1 and defendant no. 5 in the
presence of panchayatdars, recorded in a palupatti
(‘ Palupatti’ means partition deed or a family settlement
CA NO.3934 OF 2006 Page 3 of 30
agreement) pursuant to which they had been in separate
possession and enjoyment and separate entries had been
made in the revenue records. Defendant no. 5 further
pleaded that Schedule “B” properties were his self-
acquisitions, that defendant no. 6 was only a name lender,
and that the plaintiffs’ sisters had been given in marriage
with customary expenses and were not entitled to shares
in the immovable properties.
2.5. Defendant no. 6, though not a member of the joint family,
was a joint purchaser of Schedule “B” and was impleaded
on that footing. Defendant no. 7, being the lessee in
respect of Schedule “B”, was impleaded to answer the
claim for rendition of accounts of rent. The remaining
defendants were added as necessary parties to an action
for partition.
2.6. On 2 July 1987, plaintiff no. 1 and plaintiff no. 2 instituted
Original Suit No. 146 of 1987 before the Court of the City
Civil Judge, Bangalore Rural District, seeking partition
and separate possession of their alleged shares in the suit
schedules, together with consequential accounts including
mesne profits.
2.7. Upon service of summons, defendant no. 5 entered
appearance and contested the suit. Defendant no. 6,
though he did not at first file a written statement, lodged a
counter claim asserting half share in Schedule “B”
properties as a joint purchaser and sought a
corresponding share in the amounts described as item no.
17 in Schedule “C”. Defendant no. 7 filed a written
CA NO.3934 OF 2006 Page 4 of 30
statement admitting its status as lessee in respect of
Schedule “B” and stating that rents had been paid to
defendant no. 5 until disputes arose between defendant
no. 5 and defendant no. 6, whereafter the lessee expressed
willingness to deposit rents in court. Defendants nos. 1 to
4 did not contest the matter and remained absent.
3) The Trial Court, upon consideration of the pleadings and
evidence, decreed the suit for partition and separate
possession by a preliminary decree dated 19 August 1994.
The Trial Court’s decision was based on the following
reasons:
3.1. In relation to Schedule “A”, the Trial Court held that the
properties were joint family properties. It rejected the
defence of a concluded partition as of 11 February 1972
on the basis of an unregistered palupatti . The Trial Court
recorded that the document, being unregistered, could not
be received in evidence to prove either severance in status
or the quantum of shares, and that the surrounding
revenue materials did not demonstrate that the alleged
partition had been acted upon. The Trial Court noted that
entries in the revenue records reflected possession by
inheritance and management rather than by partition,
that there was no subdivision or demarcation in
accordance with a partition, and that the conduct relied
upon by defendant no. 5, including a subsequent
alienation said to discharge family debts, was inconsistent
with a complete earlier severance.
CA NO.3934 OF 2006 Page 5 of 30
3.2. In relation to Schedule “B”, the Trial Court found that the
properties were purchased in the joint names of defendant
no. 5 and defendant no. 6 under a registered sale deed
dated 25 April 1974 and that the lease granted in favour
of defendant no. 7 had been executed jointly by defendant
no. 5 and defendant no. 6. On an appraisal of the oral and
documentary evidence, including the admissions elicited
from defendant no. 5, the Trial Court rejected the plea that
defendant no. 6 was a mere name lender and negatived the
contention that the entire of Schedule “B” was the self-
acquisition of defendant no. 5. The Trial Court concluded
that defendant no. 6 was entitled to a half share in
Schedule “B” and to a half share in the moneys
represented by item no. 17 of Schedule “C”, with the
remaining half of those items forming part of the family
pool for partition.
3.3. In relation to the release deeds set up by defendant no. 5,
the Trial Court held that the registered release deed
attributed to plaintiff no. 2 was not shown to have been
acted upon, since the proponent did not lead convincing
evidence to establish separation of plaintiff no. 2 from the
joint family or exclusion of his claim to partition. As
regards defendant no. 3, the Trial Court noticed the release
deed and treated him as having separated for the purpose
of survivorship, yet held that he would participate to the
extent of a share in the notional accretion arising on the
death of the father. On that footing, the Trial Court
CA NO.3934 OF 2006 Page 6 of 30
declined to exclude either plaintiff no. 2 or defendant no.
3 from the suit entirely.
3.4. The computation of shares was undertaken on the basis
that, at the time of the death of Pillappa in the year 1969,
the coparcenary consisted of the father and three sons,
namely plaintiff no. 1, plaintiff no. 2, and defendant no. 5,
with defendant no. 3 being treated as separated for the
purpose of survivorship. A notional partition was therefore
posited to the extent of 1/4 in favour of Pillappa. The Trial
th
Court then proceeded on the footing that the notional 1/4
share of Pillappa devolved in equal measure among nine
sharers represented in the suit, namely plaintiff no. 1,
plaintiff no. 2, defendant no. 5, the four daughters, the
branch of the predeceased daughter represented by
defendant no. 2, and defendant no. 3. On that basis, each
of the nine received an accretion of 1/36, and plaintiff no.
1, plaintiff no. 2, and defendant no. 5 each took, in
addition, 1/4 as their coparcenary share, yielding a total
of 5/18 for each of plaintiff no. 1, plaintiff no. 2, and
defendant no. 5, and 1/36 for each of plaintiff no. 3,
plaintiff no. 4, plaintiff no. 5, defendant no. 4, defendant
no. 3, and defendant no. 2. The share of defendant no. 6
was determined separately as 1/2 of Schedule “B” and 1/2
of item no. 17 of Schedule “C”, outside the family pool, in
terms of the findings recorded in relation to those items.
3.5. The Trial Court directed an enquiry into mesne profits and
consequential accounts, including in respect of the lease
moneys pertaining to Schedule “B”, to be worked out in the
CA NO.3934 OF 2006 Page 7 of 30
final decree proceedings in accordance with the shares so
declared.
4) Aggrieved by the preliminary decree dated 19 August 1994,
defendant no. 5 preferred Regular First Appeal no. 750 of
1994 before the High Court of Karnataka at Bengaluru. By
the impugned judgment dated 30 August 2005, the High
Court dismissed the appeal and affirmed the decree of the
Trial Court with the following observations:
4.1. The High Court noted the defence of defendant no. 5 that
there had been a partition on 11 February 1972 reduced
into a palupatti and that the revenue entries thereafter
reflected separate possession. Upon examining the
document and the surrounding materials, the High Court
held that the palupatti , being unregistered, was
inadmissible to prove either severance of the joint family
status or the quantification of shares. It further found, on
an appraisal of the mutation extracts, record of rights, and
other revenue papers, that the entries indicated
possession by inheritance and management rather than
pursuant to a partition; that there was no phodi or sub-
division (‘ Phodi’ means process of surveying and
demarcating land) corresponding to a partition; and that a
subsequent alienation reciting discharge of joint family
debts was inconsistent with an earlier partition. The plea
of an effective partition as on 11 February 1972 was
therefore rejected.
CA NO.3934 OF 2006 Page 8 of 30
4.2. In relation to the release attributed to plaintiff no. 2, the
High Court concurred with the Trial Court that the
document had not been shown to have been acted upon,
and that there was no reliable evidence of plaintiff no. 2
having separated so as to forfeit a claim in partition or in
the devolution of the notional share of the father. As
regards the release attributed to defendant no. 3, the High
Court referred to the nature of the instrument and the
applicable stamp requirements and held that the
proponent had not established its efficacy to exclude
defendant no. 3 entirely. The High Court supplemented the
reasons recorded by the Trial Court and declined to
disturb the inclusion of defendant no. 3 for purposes of
computing shares.
4.3. On Schedule “B”, the High Court affirmed the findings that
the properties were purchased jointly in the names of
defendant no. 5 and defendant no. 6 and that the lease in
favour of defendant no. 7 was executed by both of them.
Having regard to the admissions in the evidence of
defendant no. 5 and the tenor of the documents, the High
Court rejected the contention that defendant no. 6 was a
mere name lender and upheld his entitlement to a one half
share in Schedule “B” and a one half share in the moneys
represented by item no. 17 of Schedule “C”. It held that
only the remaining one half of those items would enter the
family pool for partition.
4.4. On the basis of the above conclusions, the High Court
affirmed the computation adopted by the Trial Court,
CA NO.3934 OF 2006 Page 9 of 30
namely that plaintiff no. 1, plaintiff no. 2, and defendant
no. 5 would each be entitled to 5/18 in the family pool and
that plaintiff no. 3, plaintiff no. 4, plaintiff no. 5, defendant
no. 4, defendant no. 3, and defendant no. 2 would each be
entitled to 1/36, with defendant no. 6 holding 1/2 of
Schedule “B” and 1/2 of item no. 17 of Schedule “C”
outside the family pool.
4.5. Consequential directions were issued for disbursal of rents
earlier deposited in respect of Schedule “B” in proportion
to the shares as affirmed, and certain ministerial
corrections in the cause title were permitted.
5) Being aggrieved by the dismissal of the first appeal, the
appellants, who are the legal heirs of defendant no. 5 before
the Trial Court, have preferred the present civil appeal.
Respondent nos. 1 to 5 herein are plaintiff nos. 1 to 5 before
the Trial Court. Respondent no. 6 herein is defendant no. 1
before the Trial Court, respondent no. 7 is defendant no. 2,
respondent no. 8 is defendant no. 3, respondent no. 9 is
defendant no. 6, respondent no. 10 is defendant no. 4, and
respondent no. 11 is defendant no. 7. As already stated, the
parties shall hereinafter be referred to by their descriptions
as they stood before the Trial Court.
6) Having considered the pleadings, the evidence on record and
the rival submissions of the respective parties, the questions
that fall for our determination are as follows:
CA NO.3934 OF 2006 Page 10 of 30
I. Whether the registered release deeds dated 09.11.1956
(Ex.D-15) and 14.09.1967 (Ex.D-16) are valid and binding,
and if so, what is their legal effect on the membership and
share entitlements of plaintiff no. 2 and defendant no. 3.
II. Whether the document dated 11.02.1972 styled as the
palupatti (Ex.D-17 with schedule Ex.D-17(a)) can be relied
upon for collateral purposes to establish severance of status
as well as the nature of subsequent possession and
enjoyment.
III. Consequent upon the answers to the above, what constitutes
the partitionable estate and how the shares are to be worked
out inter se the parties, including the treatment of Schedule
“B” property and item no. 17 of “C” schedule and the extent
to which the co-ownership of defendant no. 6 is to be
preserved.
7) Issue I - Validity and effect of the two release deeds.
7.1. The parties are at variance on whether plaintiff no. 2 and
defendant no. 3 had, prior to the death of the propositus
in 1969, effectively severed themselves from the joint
family and abandoned all claim to its estate (and to the
father’s share upon notional partition). The plaintiffs
contend that the alleged releases were either not proved,
or, if proved, were ineffectual for want of being “acted
upon.” The appellant (defendant no. 5) maintains that both
instruments are registered releases executed for
consideration, as borne out by the parties’ subsequent
CA NO.3934 OF 2006 Page 11 of 30
conduct, and operate to exclude plaintiff no. 2 and
defendant no. 3 from any share.
7.2. Having perused the original records, including the
registered instruments, deposition of the parties, and the
contemporaneous revenue extracts placed before us, we
are satisfied that both Ex.D-15 and Ex.D-16 are duly
proved and carry legal effect.
7.3. As regards Ex.D-15 (09.11.1956), it is a registered deed by
which plaintiff no. 2 unequivocally released his right and
interest in the joint family and in the estate of his father in
consideration of a cash payment. It recites, in clear terms,
a complete severance of all claims save the bond of blood.
The deed was produced and exhibited without objection;
there was no cross-examination of defendant no. 5 on its
execution or contents; and plaintiff no. 2 did not present
himself for cross-examination to dislodge the document. In
these circumstances, the statutory presumption that
attaches to a registered instrument operates, and, in the
case of Ex.D-15 which was more than thirty years old
when tendered, the presumption under Section 90 of the
Indian Evidence Act, 1872/Section 89 of the Bharatiya
Sakshya Adhiniyam , 2023 is also attracted. The burden to
rebut the deed’s genuineness and effect lay squarely on
those who impeached it. No credible rebuttal was led. This
principle has been reiterated by this Court in Prem Singh
1
v. Birbal in the following terms:
1
(2006) 5 SCC 353.
CA NO.3934 OF 2006 Page 12 of 30
“27. There is a presumption that a registered document
is validly executed. A registered document, therefore,
prima facie would be valid in law. The onus of proof,
thus, would be on a person who leads evidence to rebut
the presumption. In the instant case, Respondent 1 has
not been able to rebut the said presumption.”
7.4. The Trial Court declined to give effect to Ex.D-15 on two
grounds: first, that the deed was not mentioned in the later
palupatti ; and second, that it was not shown to have been
“acted upon.” In our considered opinion, both reasons are
misconceived. A release by a coparcener for consideration
operates immediately to divest his subsisting coparcenary
interest; it does not depend for its efficacy on any further
act of implementation. Silence in a later, separate
memorandum does not undo a concluded, registered
relinquishment inter partes, particularly when the deed is
produced from proper custody and stands unchallenged in
cross-examination.
7.5. We accordingly hold Ex.D-15 to be valid and binding and
to have the effect of removing plaintiff no. 2 from the
coparcenary from 1956 onwards. To the extent Ex.D-15
adverts to the father’s separate or future entitlement, we
treat the covenant, consideration and long-standing
conduct as creating an equitable estoppel against plaintiff
no. 2 setting up a contrary claim now. The estoppel effect
CA NO.3934 OF 2006 Page 13 of 30
of similar release deeds was observed by this Court in
2
Elumalai v. M. Kamala as follows :
“16. This Court went on to approve the view taken by
the High Court of Allahabad in Latafat Husain v.
Hidayat Husain [Latafat Husain v. Hidayat Husain,
1936 SCC OnLine All 315 : AIR 1936 All 573] . The
Court found as follows : (Gulam Abbas case [Gulam
Abbas v. Haji Kayyum Ali, (1973) 1 SCC 1] , SCC pp. 4-
5, paras 5 & 7)
“5. … With due respect, we are unable to concur with
the view [Abdul Kafoor v. Abdul Razack, 1958 SCC
OnLine Mad 129] of the Madras High Court that a
renunciation of an expectancy, as a purported but
legally ineffective transfer, is struck by Section 23 of
the Indian Contract Act. As it would be void as a
transfer at all there was no need to rely on Section 23,
Contract Act. If there was no “transfer” of property at
all, which was the correct position, but a simple
contract, which could only operate in future, it was
certainly not intended to bring about an immediate
transfer which was all that the rule of Muslim law
invalidated. The real question was whether, quite apart
from any transfer or contract, the declarations in the
deeds of purported relinquishment and receipt of
valuable consideration could not be parts of a course of
conduct over a number of years which, taken as a
whole, created a bar against a successful assertion of
a right to property when that right actually came into
being. An equitable estoppel operates, if its elements
are established, as a rule of evidence preventing the
assertion of rights which may otherwise exist.
*
2
(2023) 13 SCC 27.
CA NO.3934 OF 2006 Page 14 of 30
7. Sir Roland Wilson, in his “Anglo Mohamadan Law”
(p. 260, para 208) states the position thus:
‘For the sake of those readers who are familiar with the
joint ownership of father and son according to the most
widely prevalent school of Hindu Law, it is perhaps
desirable to state explicitly that in Mohammedan, as in
Roman and English Law, nemo est heres
viventis………a living person has no heir. An heir
apparent or presumptive has no such reversionary
interest as would enable him to object to any sale or
gift made by the owner in possession; See Abdul Wahid
[Abdul Wahid Khan v. Nuran Bibi, 1885 SCC OnLine
PC 4 : (1884-85) 12 IA 91 : ILR (1885) 11 Cal 597] which
was followed in Hasan Ali [Hasan Ali v. Nazo, 1889
SCC OnLine All 29 : ILR (1889) 11 All 456] . The
converse is also true : a renunciation by an expectant
heir in the lifetime of his ancestor is not valid, or
enforceable against him after the vesting of the
inheritance.’
This is a correct statement, so far as it goes, of the law,
because a bare renunciation of expectation to inherit
cannot bind the expectant heir's conduct in future. But,
if the expectant heir goes further and receives
consideration and so conducts himself as to mislead an
owner into not making dispositions of his property inter
vivos the expectant heir could be debarred from setting
up his right when it does unquestionably vest in him.
In other words, the principle of estoppel remains
untouched by this statement.”
(emphasis supplied)
17. The property i.e. ‘A’ schedule, was not the ancestral
property of Shri Chandran. Shri Chandran would have
acquired rights over the same only if his father had died
intestate. He was, thus, only an heir apparent.
Transfer by an heir apparent being mere spes
successionis ineffective to convey any right. By the
mere execution of release deed, in other words, in the
facts of this case, no transfer took place. This is for the
CA NO.3934 OF 2006 Page 15 of 30
simple reason that the transferor, namely, the father of
the appellants did not have any right at all which he
could transfer or relinquish. However, if his conduct
was such that he could be estopped then the execution
of the release deed would imperil his right and
therefore cast an irremovable shadow on the claim of
the appellants as well unless we find merit in other
submissions of Shri Siddharth Iyer, learned counsel for
the appellants.”
7.6. Turning to Ex.D-16 (14.09.1967), it is a registered deed by
which defendant no. 3 relinquished all his rights, title and
interest in favour of the father and the then coparceners,
and contemporaneously received seven items of property.
Execution was admitted in the pleadings; defendant no. 3
entered the box and accepted the deed; and the instrument
was exhibited. The courts below treated Ex.D-16 with
unwarranted scepticism. The Trial Court discounted it,
broadly on “not acted upon” and recital-based reasoning.
The High Court, while accepting that the deed partook the
character of an instrument of partition for stamp
purposes, declined to give effect to it on the footing that
proper valuation and stamp duty were not demonstrated
and that, in any case, it had not been acted upon. That
approach is unsustainable for multiple reasons.
7.7. Firstly, the deed is registered and was admitted in
evidence; no timely, specific objection on stamp duty was
pressed to a logical conclusion at the stage of marking, and
the instrument having been received in evidence, its
admissibility on that score cannot be re-agitated at the
CA NO.3934 OF 2006 Page 16 of 30
appellate stage. Secondly, even if one were to regard Ex.D-
16 through the lens of a family arrangement, the law leans
strongly in favour of upholding such settlements among
close relations where consideration has passed and
possession has followed. Here, there is both consideration
and unequivocal admission of execution. Thirdly, the
“acted upon” objection is misplaced on the facts and in
principle. The record shows consistent, post-1967 conduct
aligning with the break-away of defendant no. 3: he did not
assert coparcenary incidents thereafter; the subsequent
family arrangement of 11.02.1972 proceeded between
plaintiff no. 1 and defendant no. 5; and the revenue course
and dealings which we shall discuss while considering the
palupatti are plainly inconsistent with defendant no. 3
continuing as a coparcener. Where execution is admitted,
consideration is shown, and later conduct corroborates
severance, courts ought not to defeat a registered
relinquishment by demanding proof of superadded
formalities.
7.8. We therefore disapprove the principal reasons furnished
by the Trial Court and the High Court. The Trial Court
erred in treating “non-mention” in a later document and
an asserted want of “acting upon” as fatal to Ex.D-15 and
Ex.D-16 despite the admissions and presumptions that
attached to them. The High Court compounded the error
by invoking stamp characterisation to withhold effect from
Ex.D-16 after admitting it in evidence and after
acknowledging its tenor, and by failing to appreciate that
CA NO.3934 OF 2006 Page 17 of 30
the deeds carried their own operative force and were
reinforced by subsequent conduct.
7.9. On the cumulative appraisal of record, we hold that Ex.D-
15 severed plaintiff no. 2 from the coparcenary with effect
from 09.11.1956 and bars any claim by him to the joint
family estate. Moreover, we also hold that Ex.D-16 severed
defendant no. 3 from the coparcenary with effect from
14.09.1967 and bars any claim by him to the joint family
estate. In consequence, as on the death of the propositus
in 1969, the subsisting coparcenary comprised only
plaintiff no. 1 and defendant no. 5. This legal position will
govern the computation of the partitionable estate and the
working of shares that we take up under Issue III.
8) Issue II - Whether the “ palupatti ” proves disruption of
the joint family and the parties’ subsequent separate
possession and enjoyment (collateral use).
8.1. The plaintiffs deny that there was any partition or
disruption of the joint family and contend that the writing
described as the palupatti is an unregistered partition deed
that cannot be looked at for any purpose. Defendant no. 5
asserts that Ex.D-17 records a family arrangement which
contains an unequivocal declaration of severance of status
between plaintiff no. 1 and defendant no. 5 after the earlier
releases by plaintiff no. 2 and defendant no. 3, that the
arrangement was acted upon in fact, and that even if it is
unregistered it is admissible for the limited collateral
purposes of proving disruption of joint status and
CA NO.3934 OF 2006 Page 18 of 30
explaining the nature of subsequent possession and
enjoyment.
8.2. An unregistered partition deed, including the palupatti in
the present case, may be relied upon for the limited
collateral purposes of proving severance of the joint family
status and title, explaining the nature of possession,
recording the arrangement made thereunder, and
evidencing the parties’ subsequent conduct as was
observed by this Court in various judgements such as Sita
3
Ram Bhama v. Ramvatar Bhama , Yellapu Uma
4
Maheswari v. Buddha Jagadheeswararao and K.G.
5
Shivalingappa v. G.S. Eswarappa . The same has been
clearly expounded by this Court in Thulasidhara v.
6
Narayanappa in the following paras:
“ 9.4. It is required to be noted that the deed dated 23-
4-1971, under which the suit property had
gone/devolved in favour of Krishnappa, was reduced
in writing before the panchayat and panchas, and the
same was signed by the village people/panchayat
people and all the members of the family including even
the plaintiff. Though the plaintiff disputed that the
partition was not reduced in writing in the form of
document Ext. D-4, on considering the entire evidence
on record and even the deposition of the plaintiff (cross-
examination), he has specifically admitted that the oral
partition had taken place in the year 1971. He has also
admitted that he has got the share which tallies with
the document dated 23-4-1971 (Ext. D-4). Execution of
the document/partition deed/Palupatta dated 23-4-
1971 has been established and proved by examining
3
(2018) 15 SCC 130 at Para 13.
4
(2015) 16 SCC 787 at Para 16.
5
(2004) 12 SCC 189 at Para 14.
6
(2019) 6 SCC 409.
CA NO.3934 OF 2006 Page 19 of 30
different witnesses. The High Court has refused to look
into the said document and/or consider document
dated 23-4-1971 (Ext. D-4) solely on the ground that it
requires registration and therefore as it is unregistered,
the same cannot be looked into. However, as observed
by this Court in Kale [Kale v. Director of Consolidation,
(1976) 3 SCC 119] that such a family settlement,
though not registered, would operate as a complete
estoppel against the parties to such a family
settlement. In the aforesaid decision, this Court
considered its earlier decision in S. Shanmugam Pillai
v. K. Shanmugam Pillai [S. Shanmugam Pillai v. K.
Shanmugam Pillai, (1973) 2 SCC 312] in which it was
observed as under: (S. Shanmugam Pillai case [S.
Shanmugam Pillai v. K. Shanmugam Pillai, (1973) 2
SCC 312] , SCC pp. 319 & 321, paras 13 & 22)
“13. Equitable, principles such as estoppel, election,
family settlement, etc. are not mere technical rules of
evidence. They have an important purpose to serve in
the administration of justice. The ultimate aim of the
law is to secure justice. In the recent times in order to
render justice between the parties, courts have been
liberally relying on those principles. We would hesitate
to narrow down their scope.
*
22. As observed by this Court in T.V.R. Subbu Chetty's
Family Charities case [T.V.R. Subbu Chetty's Family
Charities v. M. Raghava Mudaliar, AIR 1961 SC 797] ,
that if a person having full knowledge of his right as a
possible reversioner enters into a transaction which
settles his claim as well as the claim of the opponents
at the relevant time, he cannot be permitted to go back
on that agreement when reversion actually falls open.”
9.5. As held by this Court in Subraya M.N. [Subraya
M.N. v. Vittala M.N., (2016) 8 SCC 705 : (2016) 4 SCC
CA NO.3934 OF 2006 Page 20 of 30
(Civ) 163] even without registration a written document
of family settlement/family arrangement can be used
as corroborative evidence as explaining the
arrangement made thereunder and conduct of the
parties. In the present case, as observed hereinabove,
even the plaintiff has also categorically admitted that
the oral partition had taken place on 23-4-1971 and he
also admitted that 3 to 4 panchayat people were also
present. However, according to him, the same was not
reduced in writing. Therefore, even accepting the case
of the plaintiff that there was an oral partition on 23-4-
1971, the document, Ext. D-4 dated 23-4-1971, to
which he is also the signatory and all other family
members are signatory, can be said to be a list of
properties partitioned. Everybody got right/share as
per the oral partition/partition. Therefore, the same
even can be used as corroborative evidence as
explaining the arrangement made thereunder and
conduct of the parties. Therefore, in the facts and
circumstances of the case, the High Court has
committed a grave/manifest error in not looking into
and/or not considering the document Ext. D-4 dated
23-4-1971.”
8.3. We have perused the original Ex.D-17 and its schedule
Ex.D-17(a) as they stand on the trial record. Plaintiff no. 1
admitted his signature, which was marked in evidence as
Ex.D-6. The signatures of defendant no. 5 and the mother
were also marked. The writing bears the attestation of
panchayatdars and was written by the village accountant.
At the stage of production, the Trial Court permitted Ex.D-
17 and Ex.D-17(a) to be marked for collateral purpose. The
surrounding materials from 1972 onwards are consistent
with that position. There are mutation and revenue entries
that refer to the post-1972 arrangement and to the earlier
releases. Revenue records, including RTCs and index
CA NO.3934 OF 2006 Page 21 of 30
extracts, stand separately in the names of plaintiff no. 1
and defendant no. 5 for the very survey numbers that
Ex.D-17(a) allots to them. Separate residence and separate
cooking from 1972 were admitted. Plaintiff no. 1
independently mortgaged lands that fell to his share.
Plaintiff no. 1 independently acquired and alienated
property after 1972. In 2014, plaintiff no. 1 executed a
relinquishment in favour of the municipal authority and
independently monetised the transaction through transfer
of development rights. The lands allotted under Ex.D-17(a)
lie in different villages and no survey number is common
between plaintiff no. 1 and defendant no. 5. This bears
upon the objection based on the absence of partition by
metes and bounds.
8.4. The governing principles in such cases are well settled.
Under Hindu law, severance of joint status can be brought
about by an unequivocal declaration reduced to writing or
otherwise, and a writing evidencing such disruption is
admissible to prove the fact of disruption, the
arrangement, and the character of subsequent possession.
The same was laid down by a 3 Judge Bench of this Court
7
in Kalyani v. Narayanan in the following paras:
“18. One thing is crystal clear that Ex. P-1 is not a deed
of partition in the sense it does not purport to divide the
property amongst various coparceners by metes and
bounds. However, in Hindu law qua joint family and
joint family property the word “partition” is understood
7
1980 Supp SCC 298.
CA NO.3934 OF 2006 Page 22 of 30
in a special sense. If severance of joint status is brought
about by a deed, a writing or an unequivocal
declaration of intention to bring about such disruption,
qua the joint family, it constitutes partition (see
Raghavamma v. Chenchamma [AIR 1964 SC 136 :
(1964) 2 SCR 933 : (1964) 1 SCA 593] ). To constitute a
partition all that is necessary is a definite and
unequivocal indication of intention by a member of a
joint family to separate himself from the family. What
form such intimation, indication or representation of
such interest should take would depend upon the
circumstances of each case. A further requirement is
that this unequivocal indication of intention to separate
must be to the knowledge of the persons affected by
such declaration. A review of the decisions shows that
this intention to separate may be manifested in diverse
ways. It may be by notice or by filing a suit.
Undoubtedly, indication or intimation must be to
members of the joint family likely to be affected by such
a declaration.”
8.5. Moreover, a family arrangement recorded in writing, when
relied upon only to explain how the parties thereafter held
and enjoyed the properties, does not require registration
for that limited collateral use. The same was observed by
this Court in Amteshwar Anand v. Virender Mohan
8
Singh as follows:
“28. The validity of the assignment was however
questioned by the appellants on the ground that the
first two agreements were not registered. The
submission is untenable. Section 17(1) of the
Registration Act, 1908 insofar as it is relevant, requires
under clause (b) thereof, registration of “non-
testamentary instruments which purport or operate to
create, declare, assign, limit or extinguish, whether in
present or in future, any right, title or interest, whether
8
(2006) 1 SCC 148.
CA NO.3934 OF 2006 Page 23 of 30
vested or contingent, of the value of one hundred
rupees and upwards, to or in immovable property”.
Sub-section (2) of Section 17 creates exceptions to the
mandatory requirements of Sections 17(1)(b) and (c).
One of the exceptions made in Section 17(2) of the
Registration Act, 1908, is clause (i). This exception
pertains to “any composition deed”. In other words, all
composition deeds are exempt from the requirement to
be registered under that Act [ See Govind Ram v.
Madan Gopal, 72 IA 76 : AIR 1945 PC 74, 76] . The
composition deed in this case was a transaction
between the members of the same family for the mutual
benefit of such members. It is not the appellants' case
that the agreements required registration under any
other Act. Apart from this, there is the principle that
courts lean in favour of upholding a family arrangement
instead of disturbing the same on technical or trivial
grounds particularly when the parties have mutually
received benefits under the arrangement [ See Kale v.
Dy. Director of Consolidation, (1976) 3 SCC 119 : AIR
1976 SC 807] . Both the courts below had concurrently
found that the parties had enjoyed material benefits
under the agreements. We have ourselves also
rescrutinised the evidence on record on this aspect and
have found nothing to persuade us to take a contrary
view. Furthermore, in this case the agreements had
merged in the decree of the Court which is also
excepted under sub-section (2)(vi) of Section 17 of the
Registration Act, 1908 [ “17. (2)(vi) any decree or order
of a court except a decree or order expressed to be
made on a compromise and comprising immovable
property other than that which is the subject-matter of
the suit or proceeding;”] .”
8.6. In our considered opinion, the reality of disruption is
tested by a cumulative assessment of conduct that
includes separate possession, separate cultivation,
separate residence, independent dealings with the lands
allotted, and revenue records that consistently reflect such
separation. Where the allotted lands are situated in
CA NO.3934 OF 2006 Page 24 of 30
different villages with distinct survey numbers, an
insistence on further partition as a precondition to infer
disruption misdirects the inquiry, because the
determinative question is whether the joint status stood
severed and the subsequent enjoyment was separate.
8.7. Tested on these principles, Ex.D-17 qualifies for collateral
use. It records the post-release arrangement between the
only surviving coparceners at the material time, namely
plaintiff no. 1 and defendant no. 5. It bears admitted
signatures and the attestation of village elders. It was
marked by the Trial Court for collateral purposes. The long
and consistent course of conduct that followed confirms
the reality of disruption on 11.02.1972. The parties lived
separately and cooked separately. They cultivated distinct
survey numbers in different villages. Plaintiff no. 1 dealt
with his lands as owner, including mortgages and later
transactions. The municipal relinquishment and the
transfer of development rights in 2014 were undertaken by
plaintiff no. 1 alone. This cumulative matrix corroborates
that the family ceased to be joint from 11.02.1972 and that
each branch thereafter held and enjoyed separately what
Ex.D-17(a) allotted.
8.8. The approach of the Trial Court and the High Court does
not withstand scrutiny. The Trial Court declined to act on
Ex.D-17 on the footing that it was unregistered and not
acted upon and it read the mutation entry as if it were
based on inheritance or consent rather than on the
palupatti . That approach is erroneous. The writing was
CA NO.3934 OF 2006 Page 25 of 30
expressly marked for collateral purposes and registration
was not a bar on that plane. The insistence on division by
metes and bounds ignored the undisputed position that
the allotted lands are in different villages with no overlap
of survey numbers and it overlooked the longstanding
separate possession reflected in the revenue records. The
Trial Court further misread the mortgage record by
assuming the participation of defendant no. 5 where the
document and the bank notices show plaintiff no. 1 alone
acting as owner. The High Court affirmed the Trial Court’s
observation without independently framing and deciding
the points that arose and without engaging with the
cumulative materials. It therefore did not correct the Trial
Court’s misdirection on the collateral use of Ex.D-17 and
on the legal effect of the established course of conduct.
8.9. We therefore hold that Ex.D-17, read with Ex.D-17(a), is
admissible and reliable for the collateral purposes of
proving that, on and from 11.02.1972, there was severance
of joint status between plaintiff no. 1 and defendant no. 5
and that each thereafter held and enjoyed separately the
properties allotted under Ex.D-17(a). We clarify that Ex.D-
17 is not treated as a conveyance that creates or
extinguishes rights by itself. Our conclusion rests on the
severance of status and on the character of subsequent
possession and enjoyment as borne out by the writing and
the long course of conduct.
8.10. Therefore, two consequences follow and will be worked out
while fixing shares. Properties acquired after 11.02.1972
CA NO.3934 OF 2006 Page 26 of 30
do not form accretions to a subsisting coparcenary and fall
to the acquirer’s separate estate, subject to any proven
joint purchase. Daughters, who were not coparceners at
the material time, do not obtain a coparcenary share by
virtue of a disruption that took place before 2004. The
computations will be made under Issue III and the half
share of defendant no. 6 in the jointly purchased items will
be safeguarded.
9) Issue III - Consequential determination of the
partitionable pool, fractional shares, and directions.
9.1. Having upheld Ex.D-15 and Ex.D-16 as valid releases
and having accepted Ex.D-17, read with Ex.D-17(a), for
the collateral purposes of severance and subsequent
separate enjoyment, the partitionable estate must be
identified and the precise shares determined. The family
hotchpot for partition shall comprise Schedule A
together with items 1 to 16 of Schedule C. Schedule B
and item 17 of Schedule C shall stand outside the family
pool. Between defendant no. 5 and defendant no. 6,
Schedule B and item 17 of Schedule C shall be held in
equal parts, and nothing in this judgment shall dilute
the half share of defendant no. 6 therein.
9.2. The fractional computation over the partitionable pool
follows the notional partition under the unamended
Section 6 of the Hindu Succession Act, 1956 as on the
CA NO.3934 OF 2006 Page 27 of 30
death of Pilappa in 1969. On that date, the coparcenary
then subsisting for Schedule A consisted of Pilappa,
plaintiff no. 1, and defendant no. 5, since plaintiff no. 2
and defendant no. 3 had earlier executed Ex.D-15 and
Ex.D-16 and thereby stood outside the coparcenary. A
notional partition at that point would allot 1/3 to
Pilappa, 1/3 to plaintiff no. 1, and 1/3 to defendant no.
5. Pilappa’s 1/3 would then devolve by succession
among his seven children who were alive at the time,
namely plaintiff no. 1, defendant no. 5, and the five
daughters, with plaintiff no. 2 and defendant no. 3
taking nothing by virtue of their binding releases which
expressly extended to the ancestral and the self-
acquired properties of Pilappa. Each of the seven
children would therefore take 1/7 out of Pilappa’s 1/3,
thereby getting 1/21 each, so that plaintiff no. 1 and
defendant no. 5 augment their respective 1/3 with a
further 1/21.
9.3. On the findings recorded above, the partitionable pool
consists of Schedule A and items 1 to 16 of Schedule C.
Over this pool, plaintiff no. 1 shall take 8/21, defendant
no. 5 shall take 8/21, and each of the five daughters’
branches shall take 1/21, with the predeceased
daughter’s 1/21 to be worked out in favour of defendant
no. 2 as representing her estate. Plaintiff no. 2 and
defendant no. 3 take no share by reason of Ex.D-15 and
Ex.D-16. Schedule B and item 17 of Schedule C do not
CA NO.3934 OF 2006 Page 28 of 30
enter the hotchpot. They stand in equal moieties of
defendant no. 5 and defendant no. 6.
10) Accordingly, the appeal is allowed.
11) The judgment and decree dated 30.08.2005 in RFA No.
750 of 1994 and the preliminary decree dated 19.08.1994 in
O.S. No. 146 of 1987 are set aside. A fresh preliminary decree
is substituted in the following terms:
I. Ex.D-15 and Ex.D-16 are declared valid and binding
releases. Ex.D-17 read with Ex.D-17(a) is held
admissible for the collateral purposes of establishing
severance of joint status with effect from 11.02.1972
and explaining the nature of subsequent separate
possession and enjoyment.
II. The partitionable pool shall consist of Schedule A and
items 1 to 16 of Schedule C. Shares over this pool are
fixed as follows: plaintiff no. 1 at 8/21, defendant no. 5
at 8/21, and each of the five daughters’ branches at
1/21, with the predeceased daughter’s 1/21 to be given
effect in favour of defendant no. 2 as representing her
estate. Plaintiff no. 2 and defendant no. 3 take none.
III. Schedule B and item 17 of Schedule C are excluded
from the hotchpot. Defendant no. 5 and defendant no.
6 shall hold these in equal halves.
IV. Any deposits, lease receipts, or other accretions
referable to Schedule B or item 17 of Schedule C and
presently in court or traceable through the lessee shall
be apportioned equally between defendant no. 5 and
CA NO.3934 OF 2006 Page 29 of 30
defendant no. 6, subject to just allowances, in the final
decree proceedings. Mesne profits, if any, pertaining to
Schedule A and items 1 to 16 of Schedule C shall be
determined in accordance with law in the final decree
proceedings.
12) The Trial Court shall draw the final decree by metes and
bounds in conformity with this judgment. It shall demarcate
the shares over Schedule A and items 1 to 16 of Schedule C
and shall separately give effect to the equal moieties of
defendant no. 5 and defendant no. 6 in Schedule B and item
17 of Schedule C. Any pendente lite alienations touching
Schedule B or item 17 of Schedule C shall abide these
declarations and be considered, if required, in the final decree
proceedings without disturbing the equal halves.
13) There shall be no order as to costs.
14) All pending interlocutory applications stand disposed
of.
………….........................J.
[VIKRAM NATH]
…………..........................J.
[SANDEEP MEHTA]
…………..........................J.
[N.V. ANJARIA]
NEW DELHI
NOVEMBER 06, 2025
CA NO.3934 OF 2006 Page 30 of 30