RANGASWAMI NAICKER Vs. RANGAMMAL

JUDGEMENT

(1.) THIS appeal arises out of proceedings in the execution of the decree in O. S. No. 431 of 1962 on the file of the District Munsif, Coimbatore. The suit was instituted by one Rangammal, a Hindu widow, against her husband's brother's son, rangaswami Naicker, the appellant herein, to recover possession of 3. 36 acres of land in a village in Coimbatore. The suit was compromised on 28-6-1963, according to which the plaintiff was entitled to a specified extent of 1 acre 12 cents and the defendant to the remainder. Rangammal, however, died the very next day after the decree. Earlier, on 17-10-1962, she had executed a registered will in favour of her brother, Venkataswami Naidu, bequeathing the subject-matter of the suit, namely, 3. 36 acres and another house, not concerned in the suit. The will, of course, would take effect only on her death. Founding on the will, the legatee, venkataswami Naidu, filed E. P. No. 860 of 1963, out of which this appeal arises, to execute the decree. In column 1, he described himself as legal representative of the deceased Rangammal, the decree-holder. In column 11, he prayed that he might be recognised as the heir (legal representative) of the decree-holder rangammal, and possession might be delivered to him under Order 21, Rule 35, c. P. C. ,

(2.) THE judgment-debtor, Rangaswami Naicker, resisted the petition on the grounds (1) that the will was not genuine, (2) that its genuineness had to be established in proceedings other than in execution of O. S. No. 431 of 1962 and (3) that but for the will he would be the heir-at-law of Rangammal under the hindu law.

(3.) THE question whether the genuineness of the will could be gone into in the execution proceedings was tried as a preliminary point The learned District Munsif held that it could be gone into in the execution proceeding itself in view of sections 47 and 146 C. P. C. The view was upheld on appeal by the learned District judge. Hence this further appeal by Rangaswami Naicker. The contention of his learned counsel is that Venkataswami Naidu should be referred to a separate suit to establish the will and only thereafter he could be allowed to execute the decree. No authority however is cited for this proposition and this proposition is opposed to the statutory provisions like Sections 47 and 146, C. P. C. When Venkataswami naidu claims to be the legal representative of the decree-holder Rangammal and further claims to be entitled to execute the decree in that capacity, the question has necessarily to be tried under Section 47 by the executing Court Section 47 (2), no doubt, says that the executing Court may treat a proceeding under that section as a suit, but where the question is one primarily relating to execution, there is no need to convert it into a suit. Apart from this there is no provision of law which ousts the jurisdiction of the executing Court under Section 47, C. P. C. Thus section 213 of the Indian Succession Act will not apply so as to oust the jurisdiction of the executing Court, because it clearly enacts that so far as a will made by a hindu is concerned, it will only apply where the will is of the classes specified in clauses (a) and (b) of Section 57, and if we turn to Clauses (a) and (b) of Section 57, they refer to a will executed within the city of Madras or relating to property situated in Madras city. But here, the will was executed outside the city of Madras and the properties also are situated in Coimbatore District. Hence Section 213 will not apply. See also the decision in Beharilal v. Karamchand,