MANIKKATH AMMINI AMMAL Vs. MANIKKATH PADMANABHA MENON

JUDGEMENT

(1.) The suit is by a female member of a tarwad and her children for maintenance against the tarwad ; the defence is that as the 1st plaintiff s marriage has been registered under Act IV of 1896, she and her children should entirely look to the husband of the 1st plaintiff for maintenance and not to the tarwad. The question is said to be one of first impression; the learned vakils on both sides have addressed to us very full arguments on the question. In our opinion, the view of the Lower Appellate Court is wrong.

(2.) At the outset it might be mentioned that the expression maintenance is loosely applied to this class of cases. The allowance claimed by an anandravan of a Malabar tarwad or by a junior member of a joint Hindu family is not as a dependent upon the owner of the property, but as one who in his own right is entitled to participate in the income The common law in both cases having vested the management in the senior member, the claim for separate allowance is an indicia of proprietorship and not founded upon moral or quasi-legal obligations or on inability to maintain himself or herself. The authorities to which Mr. Rosario drew our attention have established this position with practical unanimity. In P. Teyan Nair v. Ragavan Nair (1881) I.L.R. 4 Mad. 171 it was held that the possession of separate property should not be taken into account in considering whether a member of the tarwad was entitled to separate allowance. This decision proceeded on the theory that each member has a right to a share in this income. Thayu v. Shungunni (1881) I.L.R. 5 Mad. 71 has to some extent qualified the above decision by pointing out that where the tarwad has not sufficient income to maintain all the members decently, the fact that one of them has other means of livelihood would be a factor that can be taken into account. Here again the right to claim the allowance even where there are other means seems to hive been accepted. In Achutan Nair v. Kunjunni Nair (1903) 18 M.L.J. 499 it was distinctly stated that the right to an allowance should be based on the right of co-ownership of property. Maradevi v. Pammakka (1911) I.L.R. 36 Mad. 203 accepts this principle as well founded. In Naku Amma v. Raghava Menon (1912) I.L.R. 38 Mad 79 it was held that a member of a tavazhi was entitled to sua the thavazhi for an allowance even though he was being maintained by the main tarwad. This is another illustration of the principle of co-ownership. This latter decision was affirmed by the Full Bench in Chakkara Kannan v. Kunhi Pokker (1915) I.L.R. 89 Mad 317 : 29 M.L.J. 481. Thus it is clear that the right of a member of a tarwad for an allowance is an incident of co-proprietorship in the property of the tarwad and that consequently that right could not be denied unless circumstances show that the tarwad is not in a position to give a separate allowance.

(3.) In this appeal the question whether the plaintiffs were justified in living away from the tarwad house, whether there are circumstances which would Justify the allotment of an allowance when they do not choose to live with the other members and whether the claim for arrears is sustainable have not been gone into. Those questions will have to be dealt with by the Lower Appellate Court.