A
BABY AMMAL
v.
RAJAN ASARI
DECEMBER 2, 1996
B
[K. RAMASWAMY AND G.T. NANA VAT!, JJ.]
Transfer of Property Act, 1882: Sections 122 and 123.
Gift-£ssential ingredients of-Appellant-owner of suit property-Dec-
C laratory suit filed by him that respondent was a licensee-Suit decreed by Trial
Coult and affinned by First Appellate Coult-High Coult held that as the
appellant had executed ·a gift deed the respondent became the donee and
owner of property-Appeal before Supreme Court-Held, the recitals in the
deed indicate that the appellant had retained the title to the enjoyment of the
D property during her life time as full owner with all rights-In this case both
the title and possession in respect of the property remained with the plain-
tiff-17rere is lUJ acceptance of possession by the respondent in the light of
recitals-Therefore, the deed cannot be constmed to be a gift deed in favour
of the respondent-17ie High Coon was not right in coni;luding that the deeu
E
was a gift deed and that the appellant has no title to the property for
declaration as he had paned with possession.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 15607 of
1996.
F
From the Judgment and Order dated 17.3.95 of the Kerala High
Court in S.A. No. 358 of 1994.
M.P. Vinod for the Appellant.
M.T. George, Dilip Kr. Pillai, T.G.N. Nair and M.K.D. Namboodri
G for the Respondent.
The following Order of the Court was delivered :
Leave granted.
H
We have heard learned counsel on both sides.
418
BABY AMMAL v. RAJAN ASAR!
419
This appeal by special leave arises from the judgment of the Division A
Bench of the Kerala High Court, made on March 17, 1995 in Second
Appeal No. 358/94.
The appellant is admittedly the owner of the property bearing Survey
No. 1960/6 in Chettivilakam Village of Trivandrum District. The appellant B
had filed a suit for possession and declaration that the respondent is a
licensee. The trial Court decreed the suit on November 3, 1981 and the
appeal was dismissed on July 22, 1993. In the second appeal, the High
Court has reversed the finding holding that the appellant had executed the
gift deed on October 11, 1966 under Ex. A-1 and, therefore, the respo~dent
had become the donee and remained in possession as owner of the proper-
C
ty. Accordingly, the suit cannot be decreed. Thus, this appeal by special
leave.
The recitals in the deed do indicate thus :
D
"All the right to enjoy the property and the right to reside in the
building will remain with me during my life time and Rajan Asari
will derive the said right! with full freedom after my life time."
A reading of the above would indicate that the appellant hi!d
retained·the title to the enjoyment of the property during her life time as E
full owner with all rights. Section 122 of the Transfer of Property Act
defines gift executed in the manner indicated thereunder divesting the title
to and possession of the donor in the property and vesting the same in the
donee under Section 123. There must be proof of delivery and acception
of possession of the gifted property. In this case, bgth the title and
F
possession in respect of the property remained with the plaintiff. There is
no acceptance of possession by the respondent in the light of above recital.
As a consequence, the appellant remained to be the owner during her life
time. Under these circumstances, it cannot be construed to be a gift deed
in favour of the respondents. At best, it would be only a licence in favour
of the respondent to remain in possession jointly with the appellant. G
Therefore, the High Court was not right in concluding that Ex. A-1 is a
gift deed and that the appellant has no title te the property for declaration
as he had parted with possession.
The appeal is accordingly allowed. The judgment and order of the H
420
SUPREME COURT REPORTS [1996] SUPP. 9 S.C.R.
A High Court stand set aside and that of the trial Court and the appellate
Court stand confirmed. The decree of mesne profits granted by the High
Court to that extent stands confirmed. Six months' time from today is
granted to the respondent to vacate the premises. No costs.
T.N.A.
Appeal allowed.
•
Lex