P JAGAJOTHI MUDALIAR Vs. GOPALASWAMI GOUNDER

JUDGEMENT

(1.) THE plaintiff is the appellant. He purchased the one-fourth share belonging to defendants 1 and 2 in the properties described in Schedule-A belonging to the joint family of which they were members, from one Abdul Rahiman Rowther. This abdul Rahiman Rowther purchased the one-fourth share belonging to defendants 1 and 2 in the Court auction sale on 20-11-1944, and he took symbolical delivery of the properties on 19-9-1947. On" 10-12-1958, the plaintiff purchased the suit properties. It appears that subsequently there has been a partition in the family of the defendants, under which the B Schedule properties were allotted to the share of defendants 1 and 2. The plaintiff filed the suit out of which the present appeal arises for partition and possession of one-fourth share in the A Schedule properties, or, in the alternative for the 'b' Schedule properties being allotted to him on 14-7-1959. The trial Court held that the symbolical delivery obtained by the plaintiff's vendor was not valid in law and that therefore it would not interrupt the adverse possession of the defendants. Following the decision in Thani Chettiar v. Dakshinamurthi Mudaliar, (1955) 1 Mad LJ 414 it held that the period of limitation began to run from 23-12-1944, that is, the date of confirmation of the court-auction sale in favour of the plaintiff's vendor. The Appellate Court agreed with the view of the trial Court, and holding that the plaintiff's suit was barred by limitation, dismissed the plaintiff's appeal. The plaintiff has therefore preferred the present appeal.

(2.) IN (1955) 1 Mad LJ 414, a Bench of this Court held that in a case of this kind, it is not competent for a Court, on a mere application for execution by the purchaser of an undivided share to pass an order directing delivery of possession and that such a purchaser cannot have the benefit of a fresh cause of action by any symbolical delivery, which in law could not have been made. This Court held that the case of a purchaser of an undivided share in joint family property was one where there can be no delivery, either symbolical or actual. This view was approved by a subsequent Full Bench of this Court and the decision is reported in ramaganesan Pillai v. Rajah Ayyar, (1963) 2 Mad LJ 162.

(3.) THE view taken in these two decisions is no longer good law in view of the decision of, the Supreme Court In Manikayala Rao v. Narasimhaswami, That was also a case where a purchaser of the undivided interest of a joint family member applied for delivery of possession under Order xxi, Rule 35 (2), C. P. C. and obtained joint possession. Their Lordships held in discussing the question whether this symbolical delivery would interrupt the adverse possession, as follows:--