MANOHAR LAL GANERIWAL Vs. BHURI BAI

JUDGEMENT

(1.) Defendants 1 to 4 in the suit are the appellants in this appeal by special leave. Respondents 1 and 2 were the plaintiffs therein. The suit was one under Order 21, rule 33. The only question that arises for decision in this appeal is whether the suit property is "separate property" within the meaning of S. 3 (1) of the Hindu Women's Rights to Property Act, 1937 (to be hereinafter referred to as the Act).

(2.) The facts as found by the Hindu Court, which are no more in dispute may now be stated. The plaintiffs obtained a decree against defendant No. 5 for possession of the suit properties. When they levied execution of the decree, defendants 1 to 4 object to the execution alleging that they were in possession of the suit premises in their own right and that they were not liable to be evicted. That objection was upheld by the execution court. Thereafter the plaintiffs instituted a statutory suit under O. 21, Rule 63, Code of Civil Procedure for a declaration of their title to the suit properties and for possession of the same. The suit was dismissed by the trial court and that decree was affirmed by the 1st appellate court. But the same was reversed by the High Court.

(3.) The suit property originally belonged to the Hindu joint family consisting of one Bhagwan Das and his son Rameshwar Lall. Rameshwar Lall died sometime in 1933 or 1934, leaving behind him his widow Jaidei, his two daughters, his father and mother. After the death of Rameshwar Lall, Bhagwan Das was the sole surviving coparcener in his family. Bhagwan Das died sometime in 1944 or 1945 leaving behind him his widow Mahadei, his daughter-in-law and two grand-daughters. Mahadei and one Satyanarayan who claimed to be the adopted son of Rameshwar Lall sold the suit property to the plaintiffs in 1952. Thereafter Jaidei and her two daughters sold the same property to the appellants, on January 16, 1960. The appellants have denied the adoption of Satyanarayan and the same has not been satisfactorily proved. But that question is irrelevant for deciding the appeal before us. The only question for decision is whether Jaidei obtained any right in the property under S. 3 (1) of the Act.