Husband’s heirs exclude natal heirs in intestate succession of a female Hindu under Section 15.

The Plaintiff, brother of the deceased Bimal Mohan Sikka, filed a suit for administration of her estate, seeking to declare himself the sole surviving heir under intestate succession

He challenged a Will dated April 10, 2023, and a Gift Deed dated May 6, 2024, executed by the deceased in favor of Defendant No. 1, alleging the deceased suffered from cognitive difficulties following a stroke

The deceased was a childless widow; her husband had predeceased her, but her husband’s sister, Mrs. Shridevi Ruparel, survived her

During the pendency of this Interim Application (IA) for the appointment of a Court Receiver and injunctions, Defendant No. 1 obtained Probate of the disputed Will on March 7, 2026

The court primarily applied Section 15 and Section 16 of the Hindu Succession Act (HSA), 1956, which dictate the order of succession for a female Hindu dying intestate, placing "heirs of the husband" (Entry b) in priority over "heirs of the father" (Entry d)

The court relied on the principle that a Single Judge’s observation on the unconstitutionality of a statute does not attain finality if referred to a Division Bench without a final determination, as seen in Mamta Dinesh Vakil v. Bansi S. Wadhwa

Furthermore, it applied the principle from Asma Lateef and Anr. v. Shabbir Ahmad and Ors., which mandates that a court must be satisfied regarding the maintainability of a suit before granting interim relief

The Court observed that under Section 15(1) of the HSA, the deceased's husband's sister (Category 'b') takes precedence over the Plaintiff (Category 'd'), effectively excluding him from inheritance in the event of intestacy

The Court rejected the Plaintiff's reliance on Mamta Dinesh Vakil, clarifying that the Division Bench had not affirmed the Single Judge's view on the unconstitutionality of Section 15(1); thus, the section remains valid and applicable

Regarding the Plaintiff's "caveatable interest," the Court held that since the Plaintiff would not inherit even under intestacy, he does not qualify as "next of kin" under Rule 397 of the Bombay High Court (Original Side) Rules

Finally, the Court noted that the grant of Probate serves as authenticated evidence of the Will, vesting the estate in the executrix (Defendant No. 1) from the date of death

Since the Plaintiff failed to show a prima facie interest in the estate, the requirements for interim relief—balance of convenience and irreparable injury—could not be met

The Court clarified that Section 15(1) of the HSA is constitutional and operational until determined otherwise by a Division Bench or the Supreme Court

The grant of Probate further solidified Defendant No. 1’s title, and the Plaintiff’s pending revocation petition did not entitle him to interim protection in the administration suit

No order as to costs was made