SHAKUNTALA Vs. LT COL MUKHTIAR SINGH

JUDGEMENT

(1.) A sister (plaintiffpetitioner) is in conflict with her brothers (defendantsrespondents) over certain landed properties in Rohtak which, according to her belonged to their father Captain Sardar Singh and which after his demise devolved on his children in equal shares, her own share being one-sixth. The brothers resisted her claim by taking the plea that the suit properties, though acquired in the name of their father, were in reality Joint Hindu Family properties and had come in their exclusive share on the basis of a settlement among the co-parceners comprising the father and the five sons. Their sister had no right or interest in the suit properties. The Trial Court on consideration of a vast volume of evidences recorded all the findings in favour of the defendants and against the plaintiff. In appeal, the First Appellate Court affirmed the findings of the Trial Court. In Second Appeal, the High Court considered the plaintiff's case and her challenge to the decrees of the Courts below in some detail but came to find and hold that the appeal did not raise any question of law, much less a substantial question of law. The High Court, accordingly, dismissed the second appeal at the admission stage. This Special Leave Petition is filed against the order of the High Court and the Courts below.

(2.) The plaintiff filed a suit seeking permanent injunction restraining the defendants from interfering with her joint possession of the suit properties and from transferring the suit properties or changing their nature in any way. It is significant to note that the plaintiff did not pray for any declaration as to her title in the suit properties nor is there any clear assertion on her behalf of being in possession of the suit properties as one of the co-sharers.

(3.) The defendants in their written statement strongly refuted the plaintiff's claim. According to the defendants, the suit property was purchased after the marriage of the plaintiff in the year 1951. Though the properties were acquired in the name of their father Captain Sardar Singh, the consideration money came from the Joint Hindu Family Fund and the suit properties were always treated as part of the common hotch-pot. There was a family settlement between the father and the sons in which he was given some other village properties in lieu of his share in the suit properties and the suit properties came in the exclusive share of the five sons. Later on, in the year 1971, one of the sons filed a suit impleading the father and the other four brothers as defendants praying for a declaration that the plaintiff and his other four brothers (defendant nos. 2 to 4 in the suit) were owners in possession of the suit properties. In the written statement filed by him Captain Sardar Singh accepted the claim and a decree was accordingly passed on 4.3.1982. Captain Sardar Singh thus voluntarily and willingly suffered the decree by which the suit property was held to be in the exclusive ownership and possession of his five sons. He lived for a long-time after the decree was passed and before his death he also executed a will leaving the suit properties to his sons.