LexSMT. KAMESHWARI DEVI @ KALESHWARI DEVI versus SMT. BARHANI (DEAD) BY LRS. AND ORS.
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A SMT. KAMESHWARI DEVI @KALESHWARI DEVI v. SMT. BARHANI (DEAD) BY LRS. AND ORS. FEBRUARY 20, 1997 B (K. RAMASWAMY ANDS. SAGHIR AHMAD, JJ.] Limitation Act, 1872: S. 7-Estate of Minor-In an earlier suit for partition, the· appellant, c when he was minor was represented by guardian appointed by Court-Phat- bandi, a document registered in 1920, when appellant was not born, treated as a Ila/id document in the nature of partition and was acted upon-Suit • decreed accordingly-Appellant after attaining majority filed the suit for setting aside the partition decree, seeking fresh partition decree contending that the D interest of the appellant as a minor was not properly safeguarded and the partition decree did not bind him-Held, the Phatbandi was found to be a ·true, valid and binding deed and was· acted upon, and it bound the par- ties--i'inding of the appellate court confinned by the High Court that the Court guardian had acted neither negligently nor fraudulently is well jus- tified-In the circumstances, though the court guardian had not filed any E separate written statement, the defence on Phatbandi being common to all and the estate of minor having been sufficiently represented by appointment of court guardian, and the court having gone into the question, the Phatbandi binds the appellant and operates as res judicata-C.P.C. s.11-Res judicata-Partition decree -Whether binding or minor. F CIVIL APPEI,LATE JURISDICTION: Civil Appeal No. 2354 of 1986. From the Judgment and Order dated 25.2.86 of the Patna High Court in A.D. 17 of 1977. G . Dr. Shankar Ghose and P.P. Singh for the Appellant. S.N. Misra, Mohd. Kazim Sher, N.S. Bisht and Manish Misra for the Respondents. . H The following Order of the Court was delivered : 332 - KAMESHW ARI DEVI v. BARHANI 333 This appeal by special leave arises from the judgment of the Patna A High Court, made on February 25, 1986 in Appeal from Appellate Decree No. 17 of 1977. The admitted facts are that one Hulash Kumhar the common ances- tor, had two sons, Jitram Kumhar and Gudar Kumhar. The appellants B represent the branch of J etram Kumhar and the respondent represented the branch of Gudar Kumhar. Bigan was the father of the appellant and his mother was Anandi Kauri. Bigan died in 1957 leaving behind him the original plaintiff. Arujun Mahato and his sisters, defendant Nos. 8-11 and brothers defendants Nos. 13 and 14. One Bajani Kumari, defendant No. 1 in the present suit, representing the branch of Gudar Kumhar, filed suit No. C 178 of 1957 for partition impleading Bigan and five others. The suit for partition was filed on September 20, 1957 and Bigan died before summons were served on him on September 27, 1957. Subsequently, his widow, Anandi Kauri was brought on record as defendant No. 1. The appellant was impleaded therein as 4th defendant. Summons, ultimately, were taken to his D mother as natural guardian. Since she refused to receive the notice, an application was taken out to appoint a court guardian, which accordingly came to be ordered. The court guardian represented the appellant in O.S. No. 178/57. The suit was decreed confirming grant of 1/42nd share of each of the branches of Bigan. The appellant, after attainirig majority, filed the present suit for setting aside the earlier partition decree and for fresh E partition contending that the decree in suit No. 178/57 did not bind him. The trial Court gr_anted a preliminary decree. But, on appeal, the District Judge reversed that decree and dismissed the suit and in the second appeal the High Court confirmed the same. Thus, this appeal by special leave. The only controversy in this appeal is : whether the appellant is bound by the decree passed in suit No. 178/57. The findings recorded by all the courts are that there was no written statement filed on behalf of the appellant in suit No. 178/57. The thrust of the case set up by the appellant F is that the Phatbandi, Ex. C, does not bind him and the parties and the interest of the estate of the appellant as a minor was not properly G safeguarded in that behalf in suit No. 178/57. It is an undisputed fact that Phatbandi was a registered document of the year 1920 by which time even the plaintiff was not born. It is the common case of the parties of the branch of Bigan in the suit No. 178/57 that it was a nominal document with a view to defraud the creditors and was not acted upon. The controversy H 334 SUPR
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