LAWS(KER)-1974-4-2

ABBAS Vs. KUNHIPATTU

Decided On April 01, 1974
ABBAS Appellant
V/S
KUNHIPATTU Respondents

JUDGEMENT

(1.) Plaintiff is the appellant in this second appeal. He sued for partition and separate possession of one half of the plaint schedule property on the following facts. The property belonged to one Hassan and his wife Aisa. They made a gift of an undivided one half share in the property to the defendant, their eldest daughter, as per registered gift deed dated 16-9-63. On the same day the remaining undivided half right was assigned to the plaintiff. At the time of the assignment the defendant was his wife. The marriage was conducted in 1962 and recently the plaintiff divorced the defendant and therefore he does not wish to keep the property joint any longer. They are in joint possession of the property. A registered notice was issued demanding partition. Instead of complying with that demand a reply notice has been issued making false allegations. In the reply it is stated that the document is not supported by consideration and that the property was given as 'Kasi' for the marriage. The plaintiff denied the allegations in the reply notice and sued for partition. The defendant was a minor on the date of suit. Through her father guardian she filed a written statement in which it was contended that the sale deed relied on by the plaintiff is a void document under which neither right nor possession passed, that it was executed for the balance 'Kasi' (dowry) agreed to be paid to the plaintiff by the defendant's father at the time of the defendant's marriage and hence it is hit by the Dowry Prohibition Act. The allegation that the plaintiff was in joint possession of the property is totally denied and his claim for partition is also not sustainable.

(2.) Along with this suit the defendant's father filed a suit to set aside the sale deed on the ground that it is not supported by consideration. He claimed that it is a void document hit by the provisions of the Dowry Prohibition Act. The two suits were tried together and evidence was taken in the father's suit. Though it was found that the sale deed in favour of the plaintiff for one half share is really in lieu of dowry, the declaration asked for in the connected suit was not given on the ground that the plaintiffs therein are parties to an illegal transaction and they cannot after committing the illegality claim a declaration that the document is a void document. In this suit it was found that the document is a void document prohibited by the provisions of the Dowry Prohibition Act. The consideration stated in it was found to be not the real consideration. Therefore, this suit was also dismissed. Two appeals were filed before the lower Appellate Court. The conclusions arrived at by the Trial Court were confirmed and both the appeals were dismissed. The plaintiff has come up in second appeal. No appeal is filed against the decision in the other case.

(3.) The Dowry Prohibition Act, 1961, defines 'dowry' in the following terms: