JUDGEMENT
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(1.)The question which is involved in this appeal relates to the interpretation of Section 4 of the Partition Act (Act IV of 1893) which states as follows:
"4, (1) Where a share of dwelling-house belonging to an undivided family has been transferred to a person who is not a member of such family and such transferee sues for partition, the Court shall, if any member of the family being a share-holder shall undertake to buy the share of such transferee, make a valuation of such share in such manner as it thinks fit and direct the sale of such share to such share-holder, and may give all necessary and proper directions in that behalf. (3) If in any case described in Sub-section (1) two or more members of the family being such shareholders sererally undertake to buy such share, the Court shall follow the procedure prescribed by Sub-section (2) of the last foregoing section."
(2.)It appears that the suit land was purchased by the two sisters, Musammat Ahmadi (defendant No. 1) and Musammat Akbari (defendant No. 2), who constructed the house of which the plaintiff sought partition of 8 annas share. It appears that both the sisters practised the profession of dancing and singing at first, but subsequently Musammat Ahmadi married defendant No. 3 and had a son, Toorab. Musammat Ahmadi died during the pendency of the suit in 1946, and Toorab was substituted in her place. It also appears that Musammat Akbari sold her 8 annas share in the holding on 29-10-1943, to the plaintiff, who is admittedly a stranger to the family. Both the lower Courts held that Section 4 of the Partition Act applied to the case and defendants 1 and 3 were entitled to purchase the share of the plaintiff in the house under the provisions of that section.
(3.)The sole argument advanced by learned Counsel on behalf of the appella'nt is that Toorab being the son of Musammat Ahmadi was not a member of the undivided family to which the house belonged. It was argued by learned Counsel that the expression "family" should be confined to sisters and not to a sister's son who derived title through Musammat Ahmadi who died during the pendency of the suit. We are unable to accept this contention. The expression "family" in Section 4 of the Partition Act must be construed in a wide sense and ought not to be restricted to persons tracing their descent from a common ancestor. There is nothing in the language or the context of Section 4 of the Partition Act to suggest that the term "family" was intended to be used in a very narrow and restricted sense. The principle underlying the Section appears to be to maintain the integrity of a body of people knit together by the tie of common residence. The expression "family" has been defined in the Oxford Dictionary, Volume I, 1938 Edition, in these terms:
"The body of persons who live in one house or under one head including parents, children servants etc ............. The group consisting of parents and their children whether living together or not; in wider sense all those who are nearly connected by blood or affinity".
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