LexC. KRISHNAN AND ORS. versus KISTAMMAL AND ORS.
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~ -./ [2008] 13 S.C.R. 529 C. KRISHNAN AND ORS. A v. KISTAMfv1AL AND ORS. (Civil Appeal No.5642 of 2008) ~· f SEPTEMBER 15, 2008 B [OR. ARIJIT PASAYAT AND DR. MU'.·<UNDAKAM SHARMA, JJ.] Hindu Law: Succession - Division in family - Share in property ..;.. c High Court setting aside decree and judgments of courts be- low and dismissing the suit in respect of Item Nos. 1 to 9 of Suit properties - Correctness of - Held: Respondents filed second appeal confining their claim to Item Nos. 1 to 9 of the _....~- suit property only - However, with regard to Item No. 10 of the D suit property, High Court on the one hand confirmed the de- cree passed by trial court and on the other set aside the de- cree and judgments of courts below - Thus, order of the High Court is not clear - Hence, impugned judgment of High Court is modified and decree passed by trial Court restored in re- E spect of Item No. 10 of the suit property. The issue arose for determination in this appeal was as to whether the High Court was right in setting aside the decree and judgments of the courts below in the second F appeal filed before it against the judgment of first appellate court, when the appeal was preferred against the judgment of first appellate court in respect of Item Nos.1 to 9 of the suit property only and not in respect of Item No.10. Disposing of the appeal, the Court G HELD: 1.1 The respondents filed Second Appeal ' --. where relief claimed was confined to plaint property Item Nos.1 to 9, Which was allowed by the High Court. (Para - 5) [532-G] 529 H 530 SUPREME COURT REPORTS [2008] 13 S.C.R. A 1.2 With regard to Item No.10 the respondents did not file appeal and the High Court should have affirmed the decree granted by the trial Court. With regard to Item No.10 the stand is very fair. But the stand taken to the ef- fect that the High Court has affirmed the decree granted B by the trial Court with regard to Item No.10 does not ap- 1 ~ pear to be so clear. It has been stated that so far as Item No.10 of the suit property is concerned the suit was de- creed granting relief of declaration and injunction as prayed for. While so observing, other part of the conclusions of c the High Court that the appeal was allowed setting aside the decree and judgments of courts below regarding the declaration and injunction granted in respect of Item Nos. 1 to 9 of the suit properties is not clear. It is, therefore, di- rected that the decree passed by the trial Court is to be 0 restored. The impugned judgment of the High Court is modified to that extent. (Para - 5) [532-H, 533-A-B] ,,.-, CIVILAPPELLATE JURISDCTION: Civil Appeal No. 5642 of 2008 From the Final Judgment and Order dated 6.9.2006 of E the High Court of Judicature at Madras in S.A. No. 249/1995 F V. Prabhakar, Ramjee Prasad and Revathy Raghavan for the Appellants. G. Umapathy and Rakesh K. Sharma for the Respondents. The Judgment of the Court was delivered by Dr. ARIJIT PASAYAT, J 1. Leave granted. 2. Challenge in this appeal is to the judgment of a learned G Single Judge of the Madras High Court disposing of Second Appeal. The only grievance in the appeal is that the High Court in the appeal could not have set aside the decree of the trial Court so far as it relates to the partial relief granted in the suit y filed by the plaintiffs-appellants when there was no appeal so H far as said relief is concerned. C. KRISHNAN AND ORS. v. KISTAMMAL 531 AND ORS. [DR. ARIJIT PASAYAT, J] 3. Learned counsel for the appellants pointed out to the A following observations of the High Court. "In the light of the above discussion, it is to be held that there was division in the family and Munusamy Reddy and Ramu Reddy separated themselves from other coparceners at the time of their death and therefore the 6 shares so obtained by them under the division, certainly would pass on to their heirs, by succession and not by survivorship upon the surviving· brothers. The deceased first plaintiff, suppressing all the above facts, misleading the Court, obtained a decree which is liable to be set C aside. In this case, whether Ex.A6 represents the correct date of death of Munusamy or not may not have much significance, in view of my findings supra. The first Appellate Court has 0 held accepting the oral evidence of the parties and drawing presumption under law that Ex.A.6 is true and that will prove the date of death of Munusamy Red
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