GORIE GOURI NAIDU MINOR Vs. THANDROTHU BODEMMA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 13th March, 1986 passed by the Division Bench of the Andhra Pradesh High Court in Letters Patent Appeal No. 134 of 1980. The said Letters Patent Appeal arose out at the judgment dated 23rd April, 1979 in A.S. No. 29 of 1977.

(2.) The appellants before this Court are the heirs of the defendant No. 4 in O.S. No. 10 of 1973 filed in the Court of the learned Single Judge Parvathi Puram by the respondent M. Thanjnothu Bodemma. The said suit was filed by the aforesaid plaintiff for partition and separate possession of her half share in the A and F Schedule of the plaintiff property along with cost and future profits. Such suit was dismissed by the learned Subordinate Judge but the appeal preferred before the High Court being appeal No. 514 of 1968 was allowed by the High Court and the plaintiff thereafter preferred appeal No. 29 of 1977 before the Andhra Pradesh High Court. Such appeal was also dismissed by the High Court inter alia holding that parties to the family settlement were estopped from challenging the validity of such deed when being partitioned, they had derived benefits by the said family settlement. The plaintiff thereafter preferred an appeal before the Division Bench under Clause 15 of the Letters Patent. Such appeal has been allowed by the impugned judgment and the Division Bench has held that all the four deeds of gifts which were executed by Gowramma were declared void and it was not open for the donees under the said deeds to claim any title. The suit was therefore decreed by the Division Bench.

(3.) Mr. Ram Kumar, the learned counsel appearing for the appellant, has submitted that family settlement or arrangement between the parties of the family and descendant from the near relation must be given proper sanctity and if the family arrangements are not being vitiated by fraud, the said family arrangements must be enforced between the parties to the family arrangements. In support of this contention he has relied on the decision of this Court made in Kale and Others v. Deputy Director of Consolidation and others, (1976) 3 SCC 119 . It has been held in the said decision that when the members of the family or near relations sink their differences and disputes, settle and resolve their conflicting claims or disputed titles once for all in order to buy peace of mind and bring about complete harmony and goodwill in the family, the family arrangement is not to be discarded on technical grounds. Family arrangements are governed by a special equity peculiar to themselves, and will be enforced, if honestly made, although they have not been meant as a compromise, but have proceeded from an error of all parties, originating in mistake or ignorance of fact as to on what their rights actually depend. It has also been indicated in the said judgment that object of the arrangement is to protect the family from longdrawn litigation or perpetual strifes which mar the unity and solidarity of the family and create hatred and bad blood between the various members of the family. The Court has held that so far as family arrangements are concerned, the Courts lean in favour of family arrangements. Technical or trivial grounds are overlooked. Rule of estoppel is pressed into service to prevent unsettling of a settled dispute. Relying on the said decision. Mr. Ram Kumar has submitted that the learned Single Judge of the High Court has also applied this salutary principle of estoppel so far as parties to the family settlement are concerned and the Division Bench should not have set aside this said well-reasoned judgment of the learned single Judge.