Kapur, J. - (1.) THIS is a rule which was issued by mo on the 12th of April, 1951, on a petition filed by Mr. Dwarka Nath Aggarwal praying that the suit, Nathu v. Ralla, and Ors. pending in the Court of the Subordinate Judge, Nakodar, be transferred to this Court under Article 228 of the Constitution.
(2.) THE point involved in the case is that a sale made by Ralla in favour of Dulla, which has been attacked by Nathu on the ground that he sale is without consideration and necessity, cannot be challenged because this is an interference with the fundamental rights which are granted to citizens of this country under Articles 13, 15(1) and 19(1). The submission of the vendee is that the suit by the reversioners is an infringement of the right of his vendor to dispose of property and of his right to acquire property and therefore it is contrary to Article 19(1)(f) of the Constitution. The vendor in this case is a Jut of Nawan wan Pind Jattan, in the Nakodar Tahsil of Jullundur District. According to the rules which have been applied to Jats the right in ancestral land of a male proprietor is a limited one. The right which a Jat proprietor has under custom in land has been described by Sir Mercdyth -Plowden in 'Gujjar v. Sham Das , 107 PR 1887, in the following words at p. 246: Ownership has been described by Austin as a 'right over a determinate thing, indefinite in point of user, unrestricted in point of disposition and unlimited in point of duration. The component rights of ownership have been classified under the three heads of possession, enjoyment and disposition. Ownership as above described is certainly known to custom.... But custom does not universally recognise it in respect of ancestral Immovable property. Again at p. 247 the learned Judge has said: The owner in possession is not regarded as having the whole and sole interest in the property, and power to dispose of it, so as to defeat the expectations of those who are deemed to have residuary interest, and who would take the property if the owner died without disposing of it.
(3.) IN a subsequent case 'Ramjilal v. Taj Ham , 73 P.R. 1895 (F.B.) which was from the Delhi Division in his admitting note Sir Meredyth Plowden explained the rule laid down the previous case in the following words: The principle of the decision in 107 P.R 887, is that the power of alienation is at its origin a restricted power in respect of ancestral and in village communities. That is a proposition which I apprehend is indisputable. Every person is a member of a family group, the limits and the cohesion of which vary at different times. The power of alienation grows and increases according as the family circle (infracts, and the family tie weakens, and as one individual consequently succeeds in shaking himself free of the bonds of the family group. Speaking generally, a father never accedes (sic) in shaking himself entirely free from one control of his sons, in respect to sales and mortgages of ancestral land, made otherwise man (sic) for necessity. In (sic) the Tribal Law in the Punjab by Sir Bharles Arthur Roe and H.A.B. Rattigan it slated at p. 21: It is but a necessary, result of a strict tie of agnatic succession that the power of the holder for the time being over the estate could be subject to some control by the aromatic heirs. Were it not so, were the holder lowed to sell or mortgage the estate for his own benefit, or divest the succession for the benefit others, the agnatic rule, would soon ase to operate, and the social or family system based on it would be destroyed.... Rattigan's 'Digest of Customary Law' in paragraph 59 has laid down the nature of right which a proprietor has in an ancestral large set it is stated there: Ancestral Immovable property is or Court by inalienable (especially amongst the Jaoner (sic) except siding in the central districts of the Post is except for necessity or (sic) the consent on descendants, or, in the (sic) of a sonless (sic) prielor, of his male collectors. Provided a proprietor can alienate anustral (sic) immovably properly at pleasure if there is at the date such alienation neither a male descendant on a male collateral in existence. And reliance is placed there on two judgment 'Raushan v. Lehna, 36 P.R. 1895 and Jowal (sic) v. Hira Sing , 55 P.R. 1903 (P.B.).;