DILIP D. CHOWDHARI Vs MAHARSHTRA EXECUTOR &TRUSTEE &ORS
Case number: C.A. No.-000113-000113 / 2002
Diary number: 8404 / 2001
Advocates: NIKHIL NAYYAR Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 113 OF 2002
Dilip D. Chowdhari & Anr. ………….. Appellants
Versus
Maharashtra Executor & Trustee & Ors. ………..Respondents
J U D G M E N T
H.L. Dattu, J.
This appeal is directed against the judgment and
order passed by the High Court of Bombay in Appeal No. 326
of 2000, arising out of orders passed in Originating Summons
No. 871 of 1999 dated 30.4.2001 in Suit No. 3659 of 1999.
2) The facts of the case in brief are as
follows:
The suit property is a residential building known as
‘Vandan’ having a ground and three floors situated at Ranade
Road, near Shivaji Park, Dadar, Mumbai (hereinafter referred
to as the `suit building’).
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3) The deceased, Shri Dattatraya Raghunath
Chowdhari, the testator was the owner of the suit
property having purchased the same under a registered
sale deed from one Shri Kihimkar out of his personal
earnings. At that point of time, it had only a ground
and two floors. The building also had two garages on
the ground floor. The possession of the vacant second
floor was given to the purchaser. The testator Shri
Dattatraya constructed a third floor as a single unit
with one common entrance, hall, toilet block, two bed
rooms and a separate master bed room with toilet
block attached to it. The testator had four sons-
Suryakant, Ashok, Dilip (appellant) and Bapu. In
addition to that the testator had one married
daughter. Ashok got married in 1968. The appellant
got married on 29.1.1974. Bapu was a problem child
and remained a bachelor. On the ground floor there
are two tenants. On the first floor there are two
tenants. On the second floor there are two
independent flats given out to Suryakant and his wife
and Ashok and his wife respectively. The third floor
was occupied by the deceased testator along with his
wife Smt. Mainabai and the appellant. Bapu, who was
the problem child was also given a separate room.
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4) Due to service exigencies, the appellant
was required to shift to RBI official quarters at
Byculla with his family. Meanwhile a second son,
Kaustubh was born to the appellant on 23.11.1981.
After three months, the appellant’s family came back
and stayed at the suit property on the third floor.
The testator executed his last Will, by which right
of residence was given to his wife and right of
occupation was given to his four sons. Suryakant and
Ashok were given an independent flat each in the
second floor. One room in the third floor was given
to Bapu. The rest of the third floor was kept for
occupation of the testator, his wife and the
appellant.
5) The Will was duly probated by the executors
namely, Maharashtra Executors and Trustees Company
Limited, a company formed under the Companies Act,
1956, having its registered office at Lok Mangal,
1501, Shivaji Nagar, Pune having its branch office at
Bombay, (respondent no.1). According to the contents
of the Will, the wife of the testator will have the
right of residence in the house till her life time.
In addition to that she will be entitled to 30% of
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the income of the movable property of the testator.
The remaining 70% income of the movable property of
the appellant will be divided and paid by the
executors to his four sons and one daughter. The
share of Bapu would go to the trust created for his
benefit. The ultimate and equal beneficiaries of the
suit property are the four grand children of the
testator, namely, Rajesh, Arjun, Vikram and Ojas.
They will be entitled to this right only when Ojas
attains 21 years of age. During that period, they
will be entitled to only the income of the suit
property. The property will overall be under the
control of the trust company.
6) Shri Dattatraya Raghunath Chowdhari - the
testator died on 23.02.1982. On 30.06.1997, Ojas,
Appellant’s son, who was born on 30.06.1976, attained
21 years of age and, accordingly, the trusteeship
came to an end. As there was a dispute between the
respondents and the appellants regarding the
occupation of the suit building, the executors of the
Will filed Originating Summons No. 871 of 1999 under
Rule 238 of the High Court (Original Side) Rules. The
appellant was arrayed as defendant no.5 in the said
Originating Summons. The widow of the testator was
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arrayed as defendant no.1, whereas Suryakant, Bapu
and Ashok were arrayed as defendants nos. 2, 3 and 4
respectively. The grandchildren of the testator,
namely, Rajesh, Arjun, Vikram and Ojas were arrayed
as defendants nos. 6, 7, 8 and 9 respectively. The
daughter of the deceased, Kumudini was arrayed as
defendant no. 10. The executors sought interpretation
of certain covenants of the aforesaid Will and the
determination of certain questions that had arisen in
the administration of the Will. The
executors/plaintiff stated that till 1998, there were
no differences and disputes between the defendants in
respect of the use and enjoyment of the property as
administered by the plaintiff from time to time. The
plaintiff further contended that defendant no.5 who
had sometime in the year 1976, had left the suit
building and gone to stay in the RBI staff quarters
and upon returning insisted upon occupying and
staying in the entire 3rd floor except for one room
allotted to defendant no.3, wherein disputes arose
between the widow of the testator and the two sons as
to who should be in the exclusive and/or joint
possession and enjoyment of different portions
comprised in the 3rd floor. Disputes according to the
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plaintiff also arose on the attainment of 21 years of
age by Ojas, whereby the grand children would now
become entitled to partition and division of the suit
building. The plaintiff also contended that certain
correspondence had ensued between defendants nos. 1,
3 and 5 on the one hand and the plaintiff on the
other as the defendants nos. 1, 3 and 5 have been
interpreting the clauses in the said Will in the
manner suited to each one of them. The plaintiff
essentially contended that disputes as between the
legatees have also arisen pertaining to the scope and
interpretation of the clauses of the said Will such
as the sharing of the income of and from the
movables, the rights of the ultimate beneficiaries
regarding the partition of the property by metes and
bounds and the transfer and conveyance of the said
property or in terms of partition by metes and bounds
to be followed by such transfer and conveyance, the
period for which the defendants nos. 2 to 5 would be
entitled to occupy the tenements on the 2nd and 3rd
floors and the ultimate beneficial vesting of the
movables. Several questions were framed for
determination by the High Court. But for disposal of
the appeal, it is sufficient to notice only question
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No. ( C ) in the Originating Summons. It is as under
:
“(a) Whether it would be correct to state that the
defendants nos. 1, 3 and 5 are entitled to use, occupation
and residence of the 3rd floor of the building ‘Vandan’
described in Exhibit ‘C’ hereto in the following manner:
(i) Defendant no.3 - Right hand side front room.
(ii) Defendant no.5 - Right hand side last room with a
right to joint use of bath and toilet.
(iii) Defendant no.1 - The whole of the remaining area with
a right to exclusive use of other bath and toilet.
(b) If answer to query no. C(1) is in the negative,
what is the manner in which the defendants 1, 3 and 5 are
entitled to the exclusive/joint use of the areas comprised
in the 3rd floor of the building ‘Vandan’;
(c) Whether the right of residence as conferred by the
Will on the defendants nos. 1 to 5 in respect of the 2nd and
3rd floors of the building ‘Vandan’ is inheritable co-
terminus with the death of the defendant no.1 or on the
attainment of 21 years of age by defendant no.9;
(d) Whether on Mr. Ojas, i.e., the defendant no.9
attaining 21 years of age shall in any manner affect the
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right of residence conferred upon the defendant no.1 and
defendants nos. 2 to 5.
7) The High Court by its judgment and order
dated 07.12.1999, has answered the questions raised
in the suit. The Single Judge of the High Court of
Judicature at Bombay concluded as regards question
‘A’ that on the grand son Ojas, completing 21 years,
no separate transfer of property would be necessary
in favour of all the four grand children and as per
the Will of the Testator, the property should vest
with them. As regards question ‘B’ part (a) and (b)
it was stated that the question would not arise as
the answer to question ‘A’ was in affirmative and,
therefore, the occupancy rights of defendants Nos. 1
to 5 will remain intact till their death. The Single
Judge further stated the answers to part (a) of
question ‘C’ in the affirmative and stated that part
(b) and (c) were invalid in the light of answer to
question ‘A’. The answer to ‘D’ was that the share
out of 70% immovable property of any of the
defendants Nos. 2 to 5 and 10 in case of their death
will pass on to the heirs under the Hindu Succession
Act. The answer to question ‘E’ was given in
negative.
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8) The appellant is mainly aggrieved by
answer in the judgment to the question `C’ part (a)
(ii) whereby the appellant’s right to use and occupy
the third floor of the suit building in terms of the
Will of the testator was restricted to only one right
hand side last room with a right to jointly use with
the wife of the testator, Ms. Meenabai Dattatraya
Chowdhari, the bath and toilet. Being aggrieved by
the aforesaid order of the learned Single Judge, the
appellant preferred Appeal No. 326 of 2000 before
the Division Bench of the High Court of the
Judicature at Bombay. The Division Bench dismissed
the appeal.
9) Being aggrieved by the judgment of the
Division Bench of High Court dated 30.04.2001, the
appellant has come before this Court seeking special
leave to appeal.
10) We have heard the learned counsel for the
parties and we have also perused the Will executed by
the testator and the sketch of the premises which is
in dispute.
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11) The testator – Shri Dattatraya executed
his last Will, by which right of residence was given
to his wife and right of occupation was given to his
four sons by giving one independent flat each on
second floor to Shri Suryakant and one flat to Shri
Ashok. The rest of the third floor except one room
which was given to Bapu, was kept for occupation for
himself, his wife and the appellant and his family.
The Will specifically provides that the ultimate
beneficiaries of the entire building are the four
Grand sons, namely, Rajesh, Arun, Vikram and Ojas.
Since the right of occupation was given to all the
four sons, during their life time the Grand sons are
not entitled to the joint or separate possession and
only after the death of all the four sons, the Grand
sons will be entitled to joint/separate possession of
the suit property.
12) After the death of the testator, there was
dispute between the appellant and other respondents
regarding occupation of the third floor of the Suit
building. It is this dispute which required the
executors of the Will to file Originating Summons No.
871 of 1999 before the Bombay High Court, inter alia,
seeking interpretation of certain covenants of the
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Will and also determination of certain questions that
had arisen therein in the administration of the Will.
In the High Court, both the learned single Judge and
the Division Bench by adopting a highly
hypertechnical approach, have given a very narrow
interpretation of the contents of the Will and have
restricted the appellant’s right to use and occupy
the third floor of the Suit building to only one
right hand side last room with a right to jointly use
the bathroom and the toilet with the widow of the
testator. After carefully perusing the sketch
produced by the appellant before this Court, which is
not disputed by the other side and also keeping in
view the bare necessity of middle class family, we
are unable to subscribe to the view expressed by the
learned Judges of the Bombay High Court. In order to
do complete justice to the parties, who are none
other than the testators own sons, while setting
aside the impugned judgment, we hold the first
appellant has the right of occupation of the third
floor of the Suit building along with wife of the
testator.
13) With the above observation and direction,
the appeal is allowed. In the facts and
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circumstances of the case, parties are directed to
bear their own costs.
…………………………………J. [ P. SATHASIVAM ]
…………………………………J. [ H.L. DATTU ]
New Delhi, April 29, 2010
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