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Judgment
S. Sardar Zackria Hussain, J.—The plaintiffs in O.S. No. 87 of 1986 on the file of the Subordinate Judge, Tiruppur, have filed this appeal
aggrieved at the judgment and decree dated 05.9.1989 in the suit for partition.
The parties have been arrayed as described in the suit.
The plaintiffs are the sons of the fourth defendant Gurunathasamy Gounder. Defendants 2 and 3 are the sons of the first defendant. Kaliammal is
the sister of Gurunathasamy Gounder. Kuttiappa Gounder, father of the fourth defendant, Gurunathasamy Gounder and his sister Kaliammal,
purchased the suit property bearing Patta No. 305 measuring 0.76 Acre dry land at 15, Velampalayam Village, Palladam Taluk, Tiruppur, as per
Sale Deed Ex.B.1 dated 18.6.1933. Kuttiappa Gounder died in 1968. After his death, the fourth defendant Gurunathasamy Gounder and his
mother Sankarathal executed the Release Deed Ex.B.3 dated 12.02.1969 releasing their half right in the suit property to Kaliammal, wife of the
first defendant and mother of defendants 2 and 3. Kaliammal died on 23.9.1983. The stand of the plaintiffs is that in view of the fact that the suit
property is ancestral property purchased by their grandfather Kuttiappa Gounder, along with his sister-in-law Kallammal, the fourth defendant and
his mother Sankarathal have no right to release their share in the suit property during which time, the plaintiffs were minors. As such, according to
the plaintiffs, the Release Deed is not binding insofar as their shares in the suit property is concerned. The defendants 1 to 3 are trying to sell the
suit property to the fifth defendant, who is the President of the Co-operative Society of 15, Velampalayam Village. The plaintiffs have 3/5 share
and the defendants 1 to 3 together have 2/5 share in view of the Release Deed executed by the fourth defendant along with his mother
Sankarathal. The suit is filed for partition of 3/5-th share of the plaintiffs in the suit property and for grant of permanent injunction restraining the
defendants 1 to 3 from in any way alienating the suit property to the fifth defendant or others till the partition is effected.
The suit was resisted by first defendant by filing written statement, which was adopted by defendants 2 and 3. The defendants have admitted
that the suit property belonged to Kuttiappa Gounder and his sister-in-law Kallammal, who is none other than the sister of Sankarathal. It is stated
that in view of the Release Deed executed by the fourth defendant, along with his mother Sankarathal, in favour of Kaliammal, the wife of the first
defendant and mother of defendants 2 and 3, in respect of half share of Kuttiappa Gounder in the suit property, the defendants 1 to 3 are entitled
to such share in the suit property. Kallammal, who purchased the suit property along with Kuttiappa Gounder, settled her half share as per
Settlement Deed Ex.B.2 dated 07.02.1969 in favour of Kaliammal and as such, defendants 1 to 3 alone are entitled to the suit property
exclusively. It is also stated in the written statement that the Government of Tamil Nadu acquired lands to an extent of 1.75 acres from Kaliammal
out of the suit properties for the purpose of Harijan colony in 1971 and compensation was also paid to Kaliammal and that Kaliammal also sold
the 1.50 acres for house sites to various parties and they are in possession and enjoyment of the remaining extent of land viz., 3.51 acres.
Before the trial Court, the second plaintiff examined himself as P.W.1 and marked Ex.A.1. The contesting defendants examined the second
defendant as D.W.1 besides examining one Samiyappan and Palani Gounder as D.W.2 and D.W.3. The trial Court, considering the evidence
adduced on either side and the Exhibits marked, recorded finding that the fourth defendant along with his mother Sankarathal executed a Release
Deed Ex.B.3 dated 12.02.1969 in favour of Kaliammal, wife of the first defendant and mother of defendants 2 and 3 and inasmuch as Kallammal,
original owner of the suit property, executed Settlement Deed Ex.B.2 dated 07.02.1969 in favour of Kaliammal, the plaintiffs have no right to claim
share in the suit property and ultimately, dismissed the suit. Aggrieved at the judgment and decree passed in the above said suit, the plaintiffs have
filed the present appeal.
The point for consideration in this appeal is as to whether the Release Deed Ex.B.3 dated 12.02.1969 executed by the fourth defendant along
with his mother Sankarathal in favour of Kaliammal, wife of the first defendant and mother of defendants 2 and 3, is not binding in respect of the
shares of the plaintiffs.
We have heard the learned counsel appearing for the appellants as well as the learned counsel for the respondents.
The learned counsel appearing for the appellants contended that inasmuch as the suit property was purchased by Kuttiappa Gounder along with
his sister-in-law Kallammal under Ex.B.1 Sale Deed dated 18.6.1933, after the death of Kuttiappa Gounder in 1968, his half share became the
ancestral property in the hands of the fourth defendant and his mother Sankarathal and as such, the plaintiffs, who were minors at that time, are
entitled to 3/5th share in the suit property. As such, the fourth defendant and Sankarathal, father and grandmother of the plaintiffs respectively,
have no right to execute the Release Deed under Ex.B.3 dated 12.02.1969 releasing their half right in the suit property as if they are entitled to
such share.
As regards the acquisition made and the properties conveyed by Kaliammal, the learned counsel submitted that the suit property belonged to
Kaliammal by way of Settlement Deed Ex.B.2 dated 07.02.1969 executed in her favour by Kallammal, admittedly, to whom the half share of the
suit property belonged to in view of the purchase made by her under Ex.B.1 dated 18.6.1933 along with Kuttiappa Gounder.
The learned counsel appearing for the contesting respondents 1 to 3 / defendants 1 to 3 argued that inasmuch as the defendants 1 to 3 are
entitled to half share in the suit property as per Settlement Deed Ex.B.2 executed in favour of Kaliammal by Kallammal, they are entitled to the
other half share also in the suit property since the fourth defendant along with his mother Sankarathal executed the Release Deed dated
12.02.1969 under Ex.B.3 in favour of Kaliammal. Therefore, according to the learned counsel for the respondents/defendants, the finding of the
trial Court need not be interfered with.
The fact remains that the suit property bearing patta No. 305 measuring 0.76 Acre dry land at 15, Velampalayam Village, Palladam Taluk,
Tiruppur, originally belonged to Kuttiappa Gounder and his sister-in-law Kallammal in view of the purchase made by them under the Sale Deed
Ex.B.1 dated 18.6.1933. Kuttiappa Gounder died in 1968 leaving behind his wife Sankarathal, his son Gurunathasamy Gounder, fourth defendant,
and also plaintiffs, sons of the fourth defendant, who were minors at that time. As such, the plaintiffs 1 to 3 are also entitled to equal share, along
with their father fourth defendant and their paternal grandmother Sankarathal, in the half share of Kuttiappa Gounder, being the ancestral property,
on the death of Kuttiappa Gounder. Therefore, it is clear that the fourth defendant and his mother Sankarathal have no right to release the shares of
the plaintiffs also in the suit property, viz., 3/10th share, together in the half share of their paternal grandfather Kuttiappa Gounder in view of the
purchase made under Ex.B.1 sale deed. Therefore, in respect of the 3/10th share of the plaintiffs in the suit property, the defendants have no right
pursuant to the execution of the Release Deed Ex.B.3 by the fourth defendant and his mother Sankarathal in favour of Kaliammal, which is not
binding in respect of the share of the plaintiffs, and the said Release Deed is binding only in respect of the share of Sankarathal, viz., 1/10th share,
and that of the fourth defendant''s 1/10th share.
Kallammal was entitled to half share in the suit property in view of the purchase under sale Deed Ex.B.1 along with Kuttiappa Gounder. She
executed the Settlement Deed Ex.B.2 dated 07.02.1969 in favour of Kaliammal, wife of the first defendant and mother of defendants 2 and 3.
D.W.2 Samiyappan, who is the brother-in-law of the fourth defendant, has deposed supporting the case of the defendants 1 to 3 stating that he
attested the Settlement Deed Ex.B.2 in which the fourth defendant also is one of the attestors. The original Settlement Deed Ex.B.2 has been
produced by defendants 1 to 3 with regard to the execution of the same. In this regard, the case of the defendants 1 to 3 is proved from the
evidence of D.W.2, attestor of Ex.B.2, and the fourth defendant, father of the plaintiffs, who has also attested the said document. As such, it is
clear that defendants 1 to 3 are entitled to the half share of Kaliammal in the suit property. The defendants 1 to 3 are also entitled to 1/10th share
of Sankarathal and 1/10th share of the fourth defendant, who, as per Release Deed Ex.B.3, released such right in the suit property in favour of
Kaliammal, wife of the first defendant and mother of defendants 2 and 3. Therefore, each of the plaintiffs is entitled to 1/10th share and together
3/10th share and the defendants 1 to 3 are entitled to remaining 7/10th share in the suit property. Kaliammal was entitled to half share in the suit
property pursuant to Ex.B.2 Settlement Deed. Compensation has been paid to her by the Government for the land acquired to an extent of 1.75
acres. Similarly, she has also sold 1.50 acres as house sites to various parties. Since the defendants have been in possession of the remaining
portion of the suit property, kists have been paid by them in the name of Kaliammal under Exs. B.5 to B.7 and patta also has been issued in the
name of Kaliammal under Exs.B.8. It is well-settled that patta is not a document of title. Therefore, in the light of the above discussion, it is clear
that plaintiffs 1 to 3 are entitled to 1/10th share each in the suit property and that Release Deed Ex.B.3 dated 12.02.1969 executed by the fourth
defendant along with his mother Sankarathal in favour of Kaliammal, wife of the first defendant and mother of defendants 2 and 3, is not binding in
respect of 3/10th share of the plaintiffs in the suit property. Inasmuch as the plaintiffs have 3/10th share in the suit property, they are entitled for
permanent injunction restraining defendants 1 to 3 from alienating the suit property to the fifth defendant or to anybody else. Though such being the
case, the trial Court committed an error in arriving at the conclusion.
In the result, the appeal is allowed partly with costs declaring that the appellants / plaintiffs 1 to 3 are entitled to 3/10th share in the suit
property. The judgment and decree passed by the trial Court are set aside and preliminary decree is passed in respect of the plaintiffs'' 3/10th
share in the suit property and injunction is granted as sought for by the plaintiffs.