SADARAM SURYANARAYANA Vs KALLA SURYA KANTHAM
Bench: MARKANDEY KATJU,T.S. THAKUR, , ,
Case number: C.A. No.-002758-002758 / 2004
Diary number: 14318 / 2003
Advocates: Y. RAJA GOPALA RAO Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICITION
CIVIL APPEAL NO.2758 OF 2004
Sadaram Suryanarayana & Anr. …Appellants
Versus
Kalla Surya Kantham & Anr. …Respondents
J U D G M E N T
T.S. THAKUR, J.
1. This appeal by special leave is directed against an order
dated 4th March, 2003 passed by the High Court of Andhra
Pradesh whereby Civil Appeal No.1530 of 1998 has been
allowed, the judgment and order passed by the IInd
Additional Senior Civil Judge, Vishakapatnam in O.S. No.32
of 1991 set aside and the suit for possession filed by the
plaintiff-respondent decreed with mesne profits @ Rs.800/-
p.m. from the date of the suit till the date of delivery of its
judgment. The facts giving rise to the filing of the suit may
be summarised as under:
2. The appellants are the sons of late Smt. Sadaram
Appalanarasamma while the respondents are her daughter
and son-in-law. The property in dispute consisting of four
eastern portions (two on the ground floor and two on the
first floor) bearing door Nos.44-23-35/7, 44-23-35/6, 44-
23-35/1 and 44-23-35 situated at Railway New Colony,
Visakhapatnam was originally owned by late Smt. Kalla
Jaggayyamma, who passed away on 5th July, 1981 leaving
behind four sons besides two daughters named: Smt.
Sadaram Appalanarasamma and Smt. Sadaram
Ramanamma. It is not in dispute that in terms of a Will
dated 4th September, 1976 executed by the deceased Smt.
Kalla Jaggayyamma the property mentioned at item 2 in
para 6 of the Will was bequeathed in favour of her two
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daughters mentioned above with a stipulation that the same
shall after their death devolve upon their female offsprings.
Smt. Sadaram Appalanarasamma mother of the first plaintiff
and defendants 1 to 6 (Sadaram Suryanarayana, Sadaram
Eswararao, Sadaram Devanand, Sadaram Ramana, Sadaram
Satyanarayana and Sadaram Ramu) died intestate on 11th
January, 1990. The case of the plaintiffs is that defendants
1 to 6 i.e. sons of late Appalanarasamma took possession of
suit property comprising item no.2 of the Will executed by
Smt. Kalla Jaggayyamma which had devolved upon plaintiff
no.1 in her capacity as the daughter of late
Appalanarasamma and the stipulation contained in the Will
executed by Smt. Kalla Jaggayyamma. The plaintiffs
respondents, therefore, filed OS No.32/91 in which they
sought a decree for declaration of title over the suit property
and for recovery of possession thereof apart from other
reliefs.
3. The defendants appellants in the present appeal
contested the suit, inter alia, taking the plea that late Smt.
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Sadaram Appalanarasamma had acquired absolute title in
the property under the Will executed in her favour and that
in terms of a Will dated 5th January, 1981 she had
bequeathed the property in question to the defendant which
they were entitled to retain in possession as owners thereof.
4. On the pleadings of the parties the Trial Court framed
four issues, allowed the parties to adduce evidence in
support of their respective cases, but eventually dismissed
the suit. The Trial Court held that the execution of the Will
by Smt. Kalla Jaggayyamma had been proved and that
according to the said Will the property would devolve
absolutely upon the legatee Smt. Sadaram
Appalanarasamma. The plaintiffs’ claim to the property
based on the stipulation that upon the death of Sadaram
Appalanarasamma the property would devolve upon her
female offsprings was thus negatived. Aggrieved, the
plaintiffs appealed to the High Court of Andhra Pradesh who
has by the judgment impugned before us, reversed the view
taken by the Trial Court and decreed the suit. In doing so
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the High Court followed the decisions of this Court in
Kaivelikkal Ambunhi (Dead) By Lrs. and Ors. v. H.
Ganesh Bhandary (1995) 5 SCC 444, Ramachandra
Shenoy and Anr. v. Mrs. Hilda Brite & Ors. 1964 (2) SCR
722 and the decision of Privy Council in Sasiman
Chowdhurain and Ors. v. Shib Narain Chowdhury and
Ors. AIR 1922 PC 63 and Pearey Lal v. Rameshwar Das
(1963) Supp 2 SCR, in preference to those delivered in
Mauleshwar Mani and Ors. v. Jagdish Prasad and Ors.
(2002) 2 SCC 468, Ramkishore Lal v. Kamal Narain
(1963) Supp 2 SCR 417, Radha Sundar Dutta v. Mohd.
Jahadur Rahim and Ors. 1959 SCR 1309 and (Kunwar)
Rameshwar Bakhsh Singh and Ors. v. (Thakurain)
Balraj Kuar and Ors. AIR 1935 PC 187.
5. The English rendition of Para 6 of the Will executed by
Smt. Kalla Jaggayyamma is as under:
“6) 2nd item Tiled house situated in New colony out of which Eastern wing 2 rooms shall devolves to my 2nd daughter Chandaram Appalanarasamma and the Western wing 2
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rooms shall devolve upon my elder daughter Chandram Ramanamma with absolute rights of Sale, Gift, Mortgage etc., and this will come into force after my demise. After demise of my daughters the retained and remaining property shall devolve upon their female children only.”
6. It is evident from a plain reading of the above that the
testatrix had bequeathed in absolute terms the property
mentioned in clause (6) (supra) in favour of her daughters
Chandaram Appalanarasamma and Chandaram Ramanamma
with absolute rights of sale, gift, mortgage etc. That the
bequest was in absolute terms was made abundantly clear
by the use of the words “absolute rights of sale, gift,
mortgage etc.” appearing in clause (6) above. To that extent
there is no difficulty. What led to a forensic debate at the
bar was the latter part of bequest under which the Testatrix
has attempted to regulate the devolution of the property in
question after the demise of her daughters. The Testatrix
has desired that after the demise of her daughters the
property vested in them would devolve upon their female
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heirs only. The question is whether the Testatrix Smt. Kalla
Jaggayyamma, had made two bequests one that vests the
property absolutely in favour of her daughters and the other
that purports to vest the very same property in their female
offsprings. If so whether the two bequests can be reconciled
and if they cannot be, which one ought to prevail.
7. Before we address these questions we may briefly refer
to the decisions noted above especially because the High
Court seems to have seen a conflict in the legal position
settled by those decisions.
8. In (Kunwar) Rameshwar Bakhsh Singh’s case
(supra) the Privy Council held that where an absolute estate
is created by a Will in favour of the devisee, other clauses in
the Will which are repugnant to such absolute estate cannot
cut down the estate; but must be held to be invalid. The
following passage summed up the law on the subject:
“Where an absolute estate is created by a Will in favour of the devisee, the clauses in the Will which are repugnant to such absolute
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estate cannot cut down the estate; but they must be held to be invalid.”
9. In Radha Sundar Dutta’s case (supra), this Court was
dealing with a situation where there was a conflict between
two clauses appearing in the Will. This Court ruled in favour
of the earlier clause, holding that the later clause would give
way to the former. This Court said:
“……….where there is a conflict between the earlier clause and the later clauses and it is not possible to give effect to all of them, then the rule of construction is well established that it is the earlier clause that must override the later clauses and not vice versa”.
10. The issue came up for consideration once again before
a Constitution Bench of this Court in Ramkishore Lal’s case
(supra). In that case too the Court was concerned with the
approach to be adopted in a matter where a conflict arises
between what is said in one part of the testament vis-à-vis
what is stated in another part of the same document
especially when in the earlier part the bequest is absolute
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but the latter part of the document gives a contrary direction
about the very same property. This Court held that in the
event of such a conflict the absolute title conferred upon the
legatee by the earlier clauses appearing in the Will cannot be
diluted or taken away and shall prevail over directions
contained in the latter part of the disposition. The following
passage from the decision is instructive:
“The golden rule of construction, it has been said, is to ascertain the intention of the parties to the instrument after considering all the words, in their ordinary, natural sense. To ascertain this intention the Court has to consider the relevant portion of the document as a whole and also to take into account the circumstances under which the particular words were used. Very often the status and the training of the parties using the words have to be taken into consideration. It has to be borne in mind that very many words are used in more than one sense and that sense differs in different circumstances. Again, even where a particular word has, to a trained conveyancer, a clear and definite significance and one can be sure about the sense in which such conveyancer would use it, it may not be reasonable and proper to give the same strict interpretation of the word when used by one who is not so equally skilled in the art of conveyancing. Sometimes it happens in the
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case of documents as regards disposition of properties, whether they are testamentary or non-testamentary instruments, that there is a clear conflict between what is said in one part of the document and in another. A familiar instance of this is where in an earlier part of the document some property is given absolutely to one person but later on, other directions about the same property are given which conflict with and take away from the absolute title given in the earlier portion. What is to be done where this happens? It is well settled that in case of such a conflict the earlier disposition of absolute title should prevail and the later directions of disposition should be disregarded as unsuccessful attempts to restrict the title already given. (See Sahebzada Mohd. Kamgar Shah v. Jagdish Chandra Deo Dhabal Deo (1960) 3 SCR 604. It is clear, however, that an attempt should always be made to read the two parts of the documents harmoniously, if possible. It is only when this is not possible, e.g., where an absolute title is given is in clear and unambiguous terms and the later provisions trench on the same, that the later provisions have to be held to be void.”
11. To the same effect is the decision of this Court in
Mauleshwar Mani’s case (supra) where the question once
again was whether an absolute interest created in the
property by the Testatrix in the earlier part of the Will can
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be taken away or rendered ineffective by the subsequent
bequest which is repugnant to the first bequest. Answering
the question in the negative, this Court held that once the
testator has given an absolute right and interest in his entire
property to a devisee it is not open to him to further
bequeath the very same property in favour of the second set
of persons. The following passage from the decision in this
regard is apposite:
“In view of the aforesaid principles that once the testator has given an absolute right and interest in his entire property to a devisee it is not open to the testator to further bequeath the same property in favour of the second set of persons in the same will, a testator cannot create successive legatees in his will. The object behind is that once an absolute right is vested in the first devisee the testator cannot change the line of succession of the first devisee. Where a testator having conferred an absolute right on anyone, the subsequent bequest for the same property in favour of other persons would be repugnant to the first bequest in the will and has to be held invalid. xxx xxx xxx xxx xxx xxx We are, therefore, of the view that once the testator has given an absolute estate in favour of the first devisee it is not open to him to further bequeath the very same
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property in favour of the second set of persons.”
12. In Pearey Lal’s case (supra), this Court held that
while interpreting a Will the Court must take the document
as a whole with a view to harmonizing apparently conflicting
stipulations. This Court recognized the following guiding
principles in the matter of interpretation of Wills:
“(i) the intention of the testator by reading the will as a whole and if possible, such construction as would give to every expression some effect rather than that which could render any of the expression inoperative must be accepted; (ii) another rule is that the words occurring more than once in a will shall be presumed to be used always in the same sense unless a contrary intention appears from the will; (iii) all parts of a will should be construed in relation to each other; (iv) the court will look at the circumstances under which the testator makes his will, such as the state of his property, of his family and the like; (v) where apparently conflicting dispositions can be reconciled by giving full effect to every word used in a document, such a construction should be accepted instead of a construction which would have the effect of cutting down the clear meaning of the words
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used by the testator; (vi) where one of the two reasonable construction would lead to intestacy, that should be discarded in favour of a construction which does not create any such hiatus.”
13. In Ramachandra Shenoy’s case (supra) this Court
was dealing with a case where the Testatrix had made a Will
in favour of her daughter and a gift over in favour of her
(daughter’s) male children. The relevant portion of the Will
was translated in English to the following effect:
“All these (properties) shall after me be enjoyed by my elder daughter Severina Sabina and after her lifetime by her male children too as permanent and absolute hukdars.”
The question was whether the Testatrix had made an
absolute bequest to the daughter or created only a life
interest followed by an absolute bequest in favour of the
grandsons of the Testatrix. This Court held on an
interpretation of the bequest that what was created in
favour of the daughter was only a life estate and that the
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intention of the Testatrix was to make an absolute bequest
in favour of her grandsons through her daughter. The
following passage from the decision is in this regard
apposite:
“It was common ground that under clause 3(c) the testatrix intended to confer an absolute and permanent interest on the male children of her daughter, though if the contentions urged by the appellants were accepted the legacy in their favour would be void because there could legally be no gift over after an absolute interest in favour of their mother. This is on the principle that where property is given to A absolutely, then whatever remains of A's death must pass to his heirs or under his will and any attempt to sever the incidents from the absolute interest by prescribing a different destination must fail as being repugnant to the interest created. But the initial question for consideration is whether on a proper construction of the will an absolute interest in favour Severina is established. It is one of the cardinal principles of construction of wills that to the extent that it is legally possible effect should be given to every disposition contained in the will unless the law prevents effect being given to it. Of course, if there are two repugnant provisions conferring successive interests, if the first interest created is valid the subsequent interest cannot take effect but a Court of construction
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will proceed to the farthest extent to avoid repugnancy, so that effect could be given as far as possible to every testamentary intention contained in the will. It is for this reason that where there is a bequest to A even though it be in terms apparently absolute followed by a gift of the same to B absolutely "on" or "after" or "at" A's death, A is prima facie held to take a life interest and B an interest in remainder, the apparently absolute interest of A being cut down to accommodate the interest created in favour of B. In the present case if, as has to be admitted, the testatrix did intend to confer an absolute interest in the male children of Severina the question is whether effect can or cannot be given to it. If the interest of Severina were held to be absolute no doubt effect could not be given to the said intention. But if there are words in the will which on a reasonable construction would denote that the interest of Severina was not intended to be absolute but was limited to her life only, it would be proper for the Court to adopt such a construction, for that would give effect to every testamentary disposition contained in the will. It is in that context that the words 'after her lifetime' occurring in clause 3(c) assume crucial importance. These words do indicate that the persons designated by the words that follow were to take an interest after her, i.e., in succession and not jointly with her. And unless therefore the words referring to the interest conferred on the male children were held to be words of limitation merely, i.e., as denoting the quality of the interest Severina herself was to take and not words of purchase, the only
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reasonable construction possible of the clause would be to hold that the interest created in favour of Severina was merely a life interest and that the remainder in absolute was conferred on her male children.”
14. In Kaivelikkal Ambunhi’s case (supra), the Court
applied the maximum “cum duo inter se pugnantia
reperiuntur in testamento ultimum ratum est” which means
that in a will if there are two provisions the latter shall
prevail over the earlier.
15. Time now to refer to the provisions of Indian
Succession Act 1925, Chapter VI whereof deals with
construction of Wills. Some of the principles of interpretation
of Wills that are statutorily recognized in Chapter VI need
special notice. For instance, Section 84 provides that if a
clause is susceptible of two meanings, according to one of
which it has some effect and according to the other it can
have none, the former shall be preferred. So also, Section
85 provides that no part of a Will shall be rejected as
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destitute of meaning if it is possible to put a reasonable
construction on the same. Section 86 provides that if the
same word occurs in different parts of the same Will, they
shall be taken to have been used everywhere in the same
sense unless a contrary intention appears. Section 87 makes
it clear that the intention of the Testator shall not be set
aside merely because it cannot take effect to the full extent,
and that effect is to be given to it as far as possible. Section
88 provides that if there are two clauses of gift in a Will,
which are irreconcilable, so that they cannot possibly stand
together, the last shall prevail.
16. It is evident from a careful reading of the provisions
referred to above that while interpreting a Will, the Courts
would as far as possible place an interpretation that would
avoid any part of a testament becoming redundant. So also
the Courts will interpret a Will to give effect to the intention
of the Testator as far as the same is possible. Having said
so, we must hasten to add that the decisions rendered by
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Courts touching interpretation of the Wills are seldom helpful
except to the extent the same recognize or lay down a
proposition of law of general application. That is so because
each document has to be interpreted in the peculiar
circumstances in which the same has been executed and
keeping in view the language employed by the Testator.
That indeed is the requirement of Section 82 of the
Succession Act also inasmuch it provides that meaning of
any clause in a Will must be collected from the entire
instrument and all parts shall be construed with reference to
each other.
17. Coming then to the facts of the case at hand it is
evident from a careful reading of clause 6 of the Will
extracted above that the same makes an unequivocal and
absolute bequest in favour of daughters of Testatrix. The
use of words like “absolute rights of sale, gift, mortgage
etc.” employed by the Testatrix make the intention of the
Testatrix abundantly clear. Learned counsel for the plaintiffs
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respondents herein also did not have any quarrel with the
proposition that the Testatrix had in no uncertain terms
made an absolute bequest in favour of her daughters. What
was argued by him was that the bequest so made could be
treated as a life estate not because the testament stated so
but because unless it is so construed the second part of
clause 6 by which the female offsprings of the legatees
would get the property cannot take effect. It was on that
premise contended that the absolute estate of the Smt.
Sadaram Appalanarasamma ought to be treated only as a
life estate. The contention though attractive on first blush,
does not stand closer scrutiny. We say so because the
ultimate purpose of interpretation of any document is to
discover and give effect to the true intention of the executor
in the present case the Testatrix. We are not here dealing
with a case where the Testatrix has in one part of the Will
bequeathed the property to ‘A’ while the same property has
been bequeathed to ‘B’ in another part. Had there been such
a conflict, it may have been possible for the plaintiff-
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respondent to argue that the latter bequest ought to take
effect in preference to the former. We are on the contrary
dealing with a case where the intention of the Testatrix to
make an absolute bequest in favour of her daughters is
unequivocal. Secondly, the expression “after demise of my
daughters the retained and remaining properties shall
devolve on their females children only” does not stricto
sensu amount to a bequest contrary to the one made earlier
in favour of the daughters of the Testatrix. The expression
extracted above does not detract from the absolute nature
of the bequest in favour of the daughters. All that the
Testatrix intended to achieve by the latter part of clause 6
was the devolution upon their female offsprings all such
property as remained available in the hands of the legatees
at the time of their demise. There would obviously be no
devolution of any such property upon the female offsprings
in terms of the said clause if the legatees decided to sell or
gift the property bequeathed to them as indeed they had
every right to do under the terms of the bequest. Seen thus,
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there is no real conflict between the absolute bequest which
the first part of clause 6 of the Will makes and the second
part of the said clause which deals with devolution of what
and if at all anything that remains in the hands of the
legatees. The two parts of clause 6 operate in different
spheres, namely, one vesting absolute title upon the
legatees with rights to sell, gift, mortgage etc. and the other
regulating devolution of what may escape such sale, gift or
transfer by them. The latter part is redundant by reason of
the fact that the same was repugnant to the clear intention
of the Testatrix in making an absolute bequest in favour of
her daughters. It could be redundant also because the
legatees exercised their rights of absolute ownership and
sale thereby leaving nothing that could fall to the lot of the
next generation females or otherwise. All told the stipulation
made in the second part of clause 6 did not in the least
affect the legatees being the absolute owners of the
property bequeathed to them. The corollary would be that
upon their demise the estate owned by them would devolve
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by the ordinary law of succession on their heirs and not in
terms of the Will executed by the Testatrix.
18. In the result this appeal succeeds and is hereby
allowed. The judgment and order passed by the High Court
is set aside and that passed by the Trial Court restored. No
costs.
…….………………………J. (MARKANDEY KATJU)
……….……………………J. (T.S. THAKUR)
New Delhi October 22, 2010
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