GEETHA M. V. Vs. M. V. SHERY

JUDGEMENT

(1.) Based on a preliminary decree for partition into seven equal shares by metes and bounds, a final decree was passed granting an "owelty" of Rs.27.00 lakhs to the mother out of her due share over 6.5 Acres of land, which is under challenge.

(2.) It appears that the trial court has committed a grave mistake while ordering "owelty" of Rs.27.00 lakhs towards the share of mother instead of dividing the property of 6.5 Acres of land into seven equal shares and thereby taken away the very concept of "principle of owelty" and the requirement to be complied with under Ss. 2 and 3 of The Partition Act, 1893.

(3.) It is not legally permissible to substitute money in the place of landed property while effecting partition by metes and bounds, except by way of "owelty" or moiety. The expression "owelty" stands for compensation to be given so as to adjust inequality of shares in a partition when allotment of equal shares found to be not workable, practicable or possible. Some times, while effecting partition, it will not be possible to divide the property by metes and bounds. A division of property must be effected without causing destruction to the intrinsic value of the property and it should be minimized to the negligible extent. If that is not possible, then only a division of property without affecting the instrinsic value of the property is permissible, though it will result in unequal shares, which can be adjusted by ordering "owelty". The very principle behind it is to preserve the property with its intrinsic value to the possible extent without causing destruction while effecting partition by metes and bounds. When partition by metes and bounds is not possible without causing destruction to the intrinsic value of property, the method of "owelty" can be applied viz., by substituting money in the place of property to the extent of making it equitable. That does not mean that instead of giving property, money can be substituted by ordering payment of value of the share. Further, a deviation from the final decree in the allotment of share by applying the principle of "owelty" can be done only when a division by metes and bounds becomes impracticable or impossible while maintaining the intrinsic value of the property, for which neither Sec. 2 nor Sec. 3 of the Partition Act is applicable. Necessarily, when large extent of property is involved and the division to be effected is lesser in number, it would not make the division by metes and bounds, either impracticable or impossible, wherein, the court cannot order division of unequal shares by providing "owelty", otherwise it would result in destruction of the very purpose and concept of "principle of owelty" and partition by metes and bounds. "Owelty" is really a practical solution available with the court to effect a final decree in accordance with the preliminary decree to the possible extent when division by metes and bounds found to be not convenient or practicable without causing destruction of the intrinsic value of the property.