BABULAL KHANDELWAL Vs BALKISHAN D. SINGHVI .
Bench: ALTAMAS KABIR,MARKANDEY KATJU, , ,
Case number: C.A. No.-006124-006124 / 2008
Diary number: 9510 / 2006
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6124 OF 2008 @ S.L.P. (C) NO.6846 of 2006
Babulal Khandelwal & Ors. ..Appellant
Vs.
Balkrishan D. Sanghvi & Ors. …Respondents
J U D G M E N T
ALTAMAS KABIR,J.
1. Leave granted.
2. On 14th February, 2005, the Respondent No.1,
Balkishan D. Sanghvi, filed suit No. 457 of
2005 in the Bombay High Court for
administration of the Estate of his deceased
parents Dwarkadas Sanghvi and Vimlaben Sanghvi,
who were also the parents of the Respondents
No.1, 2, 3 and 6. While the Respondents Nos.
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1, 2 and 6 are the sons of the deceased, the
Respondent No.3 is their daughter and the
Respondents Nos. 4 and 5 are her husband and
son respectively.
3. During the pendency of the suit, the Respondent
No.1/Plaintiff filed Chamber Summons No.1270 of
2005 for impleading the Appellants herein as
parties to the suit and to challenge the
alienation of two properties, one to Prolific
Consultancy Services (Mumbai) Pvt. Ltd. and the
other to the Appellants herein. By judgment
and order dated 13th February, 2006, the
learned Single Judge of the Bombay High Court
allowed the Chamber Summons and permitted the
plaint to be amended as a result whereof the
appellants herein stood impleaded as defendants
Nos.7 to 12 in the suit on the ground that they
were necessary parties to the suit, despite
their objection that the Respondent No.8 is a
company in which the Appellants were only
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share-holders and that they were in no way
related to any of the parties to the suit.
4. The amendment of the plaint, also had the
effect of allowing the Respondent No.1 to
challenge the transactions concluded by
Dwarkadas Sanghvi and Vimlaben Sanghvi and the
Appellants herein, before their death.
5. Questioning the legality of the order, Ms.
Meenakshi Arora, learned advocate, submitted
that in a suit for administration of the Estate
of a deceased, transactions concluded by the
deceased during his lifetime cannot be called
into question. Consequently, those with whom
such transactions had been entered into were
not necessary parties in such suit. Ms. Arora
submitted that the High Court had committed a
fundamental error in holding that transactions
entered into and concluded by the deceased
during their lifetime could be questioned after
their death in administration proceedings of
their Estate, and thereby erroneously impleaded
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the appellants as parties to the administration
suit.
6. In support of her submissions, Ms. Arora
firstly referred to the decision of this Court
in Sunil Gupta vs. Kiran Girhotra, [2007 (8)
SCC 506], where an almost identical question,
as has been raised in this matter, had arisen
in respect of a probate proceeding. The
question posed in the said matter was whether a
purchaser of a property belonging to the
deceased testator should be impleaded as a
party in a probate proceeding. While answering
the said question, this Court held that since a
probate can be granted only to an Executor
appointed by a Will, a transferee of a property
during the pendency of such a proceeding is not
a necessary party.
7. As an offshoot of her main argument, Ms. Arora
submitted that, in any event, in a probate
proceeding the Court does not decide any
question of title in respect of the Estate of
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the deceased and any order passed in the
proceedings acts as an order in rem. Ms. Arora
submitted that even on such score, the
appellants were not necessary parties to the
administration suit and their impleadment in
the suit by the High Court was wholly
erroneous. In support of her said argument,
Ms. Arora referred to and relied upon the
judgment of this Court in the case of
Chiranjilal Shrilal Goenka vs. Jasjit Singh &
Ors. [1993 (2) SCC 507], wherein Ms. Arora’s
submissions are fully reflected with approval.
Reference was also made to the decision of this
Court in (1) Ghulam Qadir vs. Special Tribunal
and Ors.,[2002 (1) SCC 33] and (2) Krishna
Kumar Birla vs. Rajendra Singh Lodha and Ors.
[2008 (4) SCC 300], where the same views have
been expressed.
8. Ms. Arora’s submissions were opposed by Mr.
Hariharan and Mr. Subramonium Prasad, learned
advocates, who appeared for the respondent
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No.1. It was submitted that when the Estate of
a deceased is involved, the Court in seisin of
the proceedings relating to the administration
of the said Estate was entitled to scrutinize
transactions which had taken place in respect
of any property forming part of such Estate.
It was submitted that, in fact, such a course
of action was also pragmatic as it would
eliminate the prospect of multiplicity of
proceedings.
9. Mr. Subramonium Prasad submitted that the High
Court had quite correctly allowed the
impleadment of the appellants in the suit filed
by the respondent No.1 where all questions
relating to and involving the Estate of
Dwarkadas Sanghvi and Vimlaben Sanghvi would
be resolved with finality.
10. Having considered the rival submissions of the
parties, we are unable to accept Ms. Arora’s
objections to the impleadment of the appellants
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as necessary parties in the administration suit
filed by the respondent No. 1, particularly
when both Dwarkadas Sanghvi and Vimlaben
Sanghvi had died intestate.
11. It is well settled that in an administration
suit, the Court, while considering the grant of
authority to an individual having an interest
in the Estate of the deceased to administer the
Estate, has also to determine the extent of the
estate of the deceased at the time of his death
to facilitate the distribution of the estate to
all the heirs of the deceased. It is equally
well settled that during such enquiry the Court
is not called upon to determine the right and
title of the parties in the properties of the
Estate, but to ascertain the extent of the
properties of the Estate. The decision in
Chiranjilal Shrilal Goenka’s case (supra),
applies to probate proceedings where it has
been held that the probate Court does not
decide any question of title or even the
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existence of the property itself. In
administration suits in respect of a person who
dies intestate, the position is different. The
Court while appointing an Administrator in an
administration suit to administer the Estate of
the decease, who dies intestate, may be
required to examine transactions involving the
properties of the Estate in order to determine
the assets of the Estate as on the date of
death of the owner thereof. Consequently, the
impleadment of persons who may be involved in
some transaction or the other concerning the
Estate of the deceased, may become necessary
for a decision in an administration suit. The
High Court has noted this fact while allowing
the prayer of the respondent No.1 for
impleading the appellants as parties to the
administration suit.
12. The decisions cited by Ms. Arora are in
relation to Probate proceedings where either
probate is to be granted or Letters of
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Administration are to be given to an applicant
having an interest in the Estate of the
deceased. The circumstances in an
administration suit where a person dies
intestate are, however, different. The learned
Single Judge of the High Court has correctly
indicated that in an administration suit, the
dispute between the parties relating to the
title of the deceased in respect of his
properties, can be gone into in an
administration suit and that there is no bar to
a Court determining the validity of
transactions allegedly entered into by or on
behalf of the deceased, whose Estate is to be
administered. In Appendix “D” to the Code of
Civil Procedure which deals with the forms of
decrees in different suits, Form 17 indicates
the form in which preliminary decrees in
Administration Suits are to be passed.
Paragraph 3 of the Form deals with suits filed
by the next of kin of the deceased who dies
intestate, as in the instant case, and provides
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for an inquiry to be made and account taken of
what or of what share, if any, the plaintiff is
entitled to as next-of-kin in the moveable
properties of the Estate. However, if the
moveable properties of the deceased are found
to be insufficient for carrying out the objects
of the suit, then by virtue of paragraph 10 of
the Form the Court may order an inquiry as to
what immovable property the deceased was seized
of or entitled to at the time of his death and
what encumbrances, if any, affect the immovable
property of the deceased or any part thereof.
The said inquiry, in our view might also
include the transactions with the appellants
herein which had purportedly been concluded by
the owners of the properties themselves during
their life time, in order to ascertain whether
the said properties continued to form part of
the Estate of the deceased at the time of their
death.
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13. We, therefore, have little hesitation in
holding that the High Court had not committed
any error in allowing the amendments to the
plaint which had the effect of impleading the
appellants as parties to the administration
suit filed by the respondent No.1 and
permitting the respondent No.1 to question the
transactions entered into by the owners of the
Estate with third parties. The order of the
High Court does not warrant any interference
and the appeal must, therefore, be dismissed.
14. We, accordingly, dismiss the appeal and affirm
the judgment and order of the High Court
allowing the amendments to the plaint for
impleading the appellants as parties to the
administration suit filed by the respondent
No.1 and for scrutinizing the transactions
which were alleged to have been concluded by
the parents of the respondent Nos. 1 to 4
during their lifetime.
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15. There will, however, be no order as to costs.
_________________J. (Altamas Kabir)
_________________J. (Markandey Katju)
New Delhi Dated: October 16,2008
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