Private personal properties of erstwhile rulers are governed by personal law of succession, not the rule of primogeniture.

The dispute involves two factions of the erstwhile royal family of Kapurthala regarding the character and succession of properties held by the Brigadier (Respondent No. 1), the eldest descendant of Maharaja Paramjit Singh.

The Brigadier claimed absolute ownership of all properties, whether public or private, under the customary rule of primogeniture.

Conversely, his estranged wife (Smt. Gita Devi) and children (Appellants) sought partition, asserting the properties were ancestral coparcenary assets under Hindu Law.

Following a merger agreement in 1948, the then Maharaja Jagatjit Singh surrendered sovereignty but declared specific assets as "private properties".

The Trial Court and High Court initially favored the Brigadier, holding that the rule of primogeniture applied to both the throne and private properties.

The Court primarily applied Articles XII and XIV of the Covenant of Merger (1948), which distinguished between State properties and the Ruler's "private properties".

It relied on the Three-Judge Bench precedents in Revathinnal Balagopala Varma v. Padmanabha Dasa, Talat Fatima Hasan v. Syed Murtaza Ali Khan, and Maharani Deepinder Kaur v. Rajkumari Amrit Kaur, which established that while succession to the Gaddi (throne) follows custom, private properties follow personal law.

The Court also interpreted Section 5(ii) of the Hindu Succession Act, 1956, noting it exempts estates descending to a "single heir" only if dictated by a covenant, but does not apply to private ancestral property once sovereignty is lost.

The Court reasoned that upon signing the merger agreement, the Ruler ceased to be a sovereign and became an ordinary citizen, retaining "full ownership" of private properties as an individual, not as a monarch.

It observed that Article XIV of the Covenant guaranteed primogeniture only for the Gaddi and titles, not for private assets.

The Court scrutinized the Maharaja’s 1948/1949 declarations, noting he used the plural "heirs and successors," indicating an intent for distribution among all descendants rather than a single heir.

It distinguished the Division Bench ruling in Trijugi Narain v. Sankoo, clarifying that later Three-Judge Bench decisions in Talat Fatima and Deepinder Kaur (Faridkot case) settled that personal law overrides primogeniture for private estates.

Finally, the Court noted that assets purchased in joint names from the sale proceeds of ancestral property (Delhi and Kapurthala villas) were inherently subject to partition regardless of royal custom.

The Court partially allowed the appeal, setting aside the High Court's judgment and ordering a preliminary decree of partition: (i) the Mussoorie property to be divided equally (1/4th each) among the Brigadier and the three surviving children; (ii) the Delhi properties belong 5/8th to the Brigadier and 1/8th to each child; (iii) the Villa Bouna Vista belongs 5/8th to the surviving son and 1/8th each to the Brigadier and daughters.