BERI, C. J. - (1.) SMT. Sireh Kanwar, widow of late Raja Kan Singh, instituted a suit for partition of certain immoveable and moveable properties in the court of Senior Civil Judge No. 1, Jaipur City, on December 22, 1967. The defendants in the suit were the son and other heirs of the Raja as would be evident from the genealogical table to which I shall presently refer. Hari Singh son of Raja Kan Singh by SMT. Sireh Kanwar resisted the suit while some other defendants pressed for partition. A preliminary issue was struck reading: "whether the plaintiff is not entitled to file a suil for partition of immovable property?" The suit travelled to the court of Additional District Judge No. 1, Jaipur City, and the learned Judge by his order dated September 6, 1971 held that SMT. Sireh Kanwar was competent to institute the suit because sec. 31 of the Hindu Succession Act, 1956 (here-r inafter referred to as "the Succession Act") merely repealed the Hindu Women's Rights to Property Act. 1937 (Act No. XVIII of 1937) (hereinafter referred to as "the Indian Act of 1937") and not the Jaipur Hindu Women's right to Property Act, 1947 (Act No. XXXVIII of 1947) (hereinafter referred to as "the Jaipur Act of 1947" ). The learned Judge added that sec. 31 of the Succession Act, which repealed the Indian Act of 1937, itself was repealed by the Repealing Act No. 58 of 1960 and, therefore, the dants plaintiff SMT. Sireh Kanwar was competent to institute the suit Dis-satisfied by this order the son persists in contesting the mother's right to seek partition on the basis of sec. 23 of the Succession Act.
(2.) IN order to appreciate the relationship between the plaintiff and the defendants the following genealogical table as contained in the plaint would admirably serve the purpose because it is substantially not in dispute. Smt. Madan Kanwar Def. No. 10 = Raja Kan Singh died on 10. 10. 66 = Smt. Sireh Kanwar Plaintiff Bhawani Singh (died on 27. 7. 66) Smt. Mukand Kanwar Def. No. 4 Smt. Bhawani Kanwar Def. No. 5 Smt. Hansraj Kanwar Def. No. 3 Hari Singh Def. No. 1 = Smt. Lekha Rani Def. No. 6 =smt. Bhim Kanwar alias Mankanwar Def. No. 2 Durga Singh Def. No. 7 Karan Singh Def. No. 8 Chhatrapal Singh Def. No. 9 The immoveable property which is sought to be partitioned is contained in Schedule "ka" annexed to the plaint called ifjf'k"v D* anD the moveable property is containeD in ifjf'k"v [k* (Schedule "kha" ). The immoveable property consists of a 'haveli' and a 'nohara' apput tenant thereto situate in Sabzi Mandi, Johari Bazar, Jaipur, and is estimated by the plaintiff to be of the value of Rs. 1,50,000/ -. Mr. Datt, learned counsel for the son Harisingh, contends that the Indian Act of 1937 was adopted by Jaipur State in the year 1947. Sub-sec. (3) of sec. 3 of the Jaipur Act of 1947 entitled a Hindu widow to have the same right of claiming partition as a male owner had. When the Succession Act came into force in the year 1956 the Indian Act of 1937 came to be repealed and with it went the right of the Hindu widow to seek a partition as a male owner could. The learned counsel urged that the learned Additional District Judge was in error when he said that the repealing of the Indian Act of 1937 became ineffective on account of sec. 31 cf the Succession Act itself having been repealed by the Repealing and Amending Act. The principle is well settled, added the counsel, that once a provision is repealed if even the section by which it was repealed came to be repealed later then too the earlier repeal was not wiped out. The principle that the repeal by the repealing enactment would not revive the original Act once repealed is embodied in sec. 6 (a) of the General Glauses Act and has been recognised by the text writers including Maxwell. My attention was also invited to the observations of their Lordships of the Supreme Court in Ameer-un-Nissa Begum vs. Mahboob Begum (l ). Mr. Datt also urged that sec. 4 (l) (b) of the Succession Act which has an over-riding effect on all other provisions clearly lays down that any other law in force immediately before the commencement of this Act shall cease to apply to Hindus in so far as it was inconsistent with any of the provisions contained in this Act. Even assuming, added the learned counsel, that the Jaipur Act of 1947 was not as such repealed, the effect of S. 4 (l) (b) of the Succession Act was that the Jaipur Act of 1947 was repealed by implication. In such a situation sec. 23 of the Succession Act clearly prohibits the partition of a dwelling house which partition Smt. Sireh Kanwar was seeking by her suit. He urged that even if a part of the dwelling-house was rented out then too it did not cease to be a dwelling-house. He invited my attention to Satyendu Kundu vs. Amar Nath Ghosh (2) and urged that having regard to the averments in the plaint Mst. Sireh Kanwar was not entitled to claim a partition of a dwelling-house which was in occupation of the members of the family of late Raja Kansingh. Mr. P. C. Bhandari, learned counsel for Mst. Sireh Kanwar, conceded that in view of the over-riding effect of sec. 4 (1) (b) of the Succession Act even the Jaipur Act of 1947 stood repealed by implication to the extent it is inconsistent with the Succession Act. He did not challenge that in the matter of claiming partition of a dwelling house covered by sec. 23 was inconsistent with sec. 3 (3) of the Jaipur Act of 1947. He, however, vehemently urged that the dwelling-house as contained in Schedule "ka" attached to the plaint was not a dwelling house wholly accupled by members of the family of Raja Kansingh because parts of it were admittedly on rent and, therefore, at least those parts which were not in occupation of the members of the family of Raja Kansingh were saved from the prohibition contained in sec. 23 and a suit for partition at the instance of Smt. Sireh Kanwar was competent. He invited my attention to Vidyaben vs. Jagdish Chandra Nandshanker Bhatt (3) and urged that the question whether the premises for which partition is being sought is a dwelling house wholly in occupation of the members of Raja Kansingh, was a question of fact to be decided after recording evidence and it would be premature to reach any conclusion without necessary evidence. Mr. Dalpat Raj Advocate, appearing as guardian ad-litem for the minor non-petitioners Nos 7, 8 and 9 urged that the suit could not be dismissed because he had also paid court fees and had claimed partition as would be evident from the proceedings before the trial court dated May 11, 1971 Sec. 23 did not prejudice his claim to seek partition because he represented the male members. Mr. Datt contested the position urging that mere payment of court-fee would not entitle the minors to institute the civil suit because that order was challenged in a revision before the High Court and the same was dismissed by Chhangani, J. by his order dated February 9, 1971 in S. B. Civil Revision No. 567 of 1969. The first question which arises for consideration is whether sec. 3 (3) of the Jaipur Act of 1947 survives entitling Smt. Sireh Kanwar to maintain the present suit for partition. The learned Additional District Judge has held that it does for two reasons, namely, that sec. 31 of the Succession Act did not repeal the Jaipur Act of 1947 and even if it had the repeal become ineffective because sec. 31 itself stood repealed by the Repealing Act of 1960.
(3.) SEC. 31 of the Succession Act reads: "s. 31 Repeal - The Hindu Law of Inheritance (amendment) Act, 1929 and the Hindu Women's Rights to Property Act, 1937 are here by repealed. " On the plain language of this section I am unable to hold that the Jaipur Act of 1947 although substantially the same as the Hindu Women's Rights to Property Act, 1937, stood repealed. The repeal in order to be effective must be express or by necessary implication. What remains to be examined is whether the Jaipur Act of 1947 is otherwise repealed and, if so, to what extent. Sec. 4 of the Succession Act reads as under: "s. 4 (1) Save as otherwise expressly provided in this Act - (a) any text, rule or interpretation of Hindu law or any custom or usage as part of that law in force immediately before the commencement of this Act shall cease to have effect with respect to any matter for which provision is made in this Act; (b) any other law in force immediately before the commcement of this Act shall cease to apply to Hindus in so far as it is inconsistent with any of the provisions contained in this Act. (2) For the removal of doubts it is hereby declared that nothing contained in this Act shall be deemed to affect the provisions of any law for the time being in force providing for the prevention of fragmentation of agricultural holdings or for the fixation of ceilings or for the devolution of tenancy rights in respect of such holdings. " Sub-sec. (b) of sec. 4 (1) clearly indicates that any other law which term includes the Jaipur Act of 1947, in force immediately before the commencement of the Act, namely, the Succession Act, would cease to apply to the Hindus in so far as it was inconsistent with any of the provisions contained in the Succession Act. Sec. 3 (3) of the Jaipur Act of 1947 reads as under: S. 3 (3) Any interest devolving on a Hindu widow under the provisions of this section shall be the limited interest known as a Hindu Women's estate, provided however that she shall have the same right of claiming partition as a male owner. " This provision is exactly the same as sec. 3 (3) of the Indian Act of 1937. However, this provision entitles a Hindu widow to have the same right of claiming partition as a male owner has. Sec. 23 of the Succession Act, however, restricts this right. It reads - "s. 23 Where a Hindu intestate has left surviving him or her both male and female heirs specified an class I of the Schedule and his or her property includes a dwelling-house wholly occupied by members of his or her family, then, notwithstanding anything contained in this Act, the right of any such female heir to claim partition of the dwelling-house shall not arise until the male heirs choose to divide their respective shares therein ; but the female heir shall be entitled to a right of residence therein; Provided that where such female heir is a daughter, she shall be entitled to a right of residence in the dwelling-house only if she is unmarried or has been deserted by or has separated from her husband or is a widow. " The object behind this section appears to be that a female heir should not have the option to cause the dis-integration of a dwelling-house by claiming partition thereof unless the male heirs come to divide it by metes and bounds. This limitation on a female heir's right to claim partition is clearly inconsistent with sec. 3 (3) of the Jaipur Act of 1947 and, therefore, it cannot survive. There is another reason which makes sec 3 (3) of the Jaipur Act, 1947 ineffective. A reference to Art. 254 of the Constitution of India in this connection may be made. It provides that if any provision of law made by the Legislature of a State is repugnant to any provision of a law made by Parliament which Parliament is competent to enact, or to any provision of any existing law with respect to one of the matters enumerated in the Concurrent List, then, subject to the provisions of clause (2), the law made by Parliament, whether passed before or after the law made by the Legislature of such State, or, as the case may be, the existing law, shall prevail and the law made by the Legislature of the State shall, to the extent of the repugnancy, be void. In my opinion, this provision read with sec. 23 of the Succession Act also gives a death-blow to sec. 3 (3) of the Jaipur Act of 1947. Another argument which appealed to the learned Additional District Judge that sec. 31 became ineffective because it was itself repealed by the Repealing Act of 1960 is clearly erroneous. The principle of interpretation to borrow the language of Maxwell from his Interpretation of Statute, Tenth Edition, at page 402, is; "where an Act repealing, in whole or in part, a former Act, is itself repealed, the last repeal does not now revive the Act or provisions before repealed, unless words be added reviving them. " This principle received the affirmation from the Supreme Court in Ameer-un Nissa's case (l) at page 362 where it is observed: "it may indeed be said that the present rule is the result of the statutory provisions introduced by the Interpretation Act of 1889 and as we are not bound by the provisions of any English statute, we can still apply the English Common Law rule if it appears to us to be reasonable and proper. But even according to the Common Law doctrine, the repeal of the repealing enactment would not revive the original Act if the second repealing enactment manifest an intention to the contrary. " Another argument which I might notice is contained in sec. 6 of the General Clauses Act 1897. It provides: "6. Efffect of repeal Where this Act, or any Central Act or Regulation made after the commencement of this Act, repeals any enactment hitherto made, or hereafter to be made, then, unless a different intention appears, the repeal shall not - (a) revive anything not in force or existing at the time at which the repeal takes effect; . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . The repeal by sec. 31 of the Succession Act completely wiped out the Indian Act of 1937 and a subsequent repeal of sec. 31 had not the effect of reviving the Indian Act of 1937. ;