CHINTAMANIBHATLA VENKATA REDDI Vs. HER HIGHNESS SRI MAHARANI SRI SITABA GARU

JUDGEMENT

(1.) This is an appeal from a decree of the High Court of Madras, dated the 29th February, 1916. It reversed a decree of the District Court of Vizagapafcain, dated the 7th October, 1914

(2.) The object of the suit, which was by a reversioner, was for the purpose of setting aside a deed of sale-an alienation by a widow : and the pinch of the case, as argued in the Courts below and before their Lordships, is whether that alienation is challengeable on the ground that it is made without legal necessity. The sale took place so far back as the 5th May, 1880. The widow in question survived that wale by no less a period than seventy years, she having died on the 15th December, 1900. The suit the present case was instituted in the year 1912, within a few days from the expiry of the period of limitation under the statute. It results accordingly that the investigation subsequent to the initiation of the suit in 1912 was an investigation with regard to the circumstances of a transaction more than eighty-two years after that transaction took place.

(3.) In these circumstances their Lordships-the case being singular in these points of date-are moved to repeat as part of their own judgment the following- propositions, which represent, in their view, both the sense as well as the law of the situation HO disclosed. In the judgment appealed from the learned Judges of the High Court lay down the law as follows:- It is not disputed that the onus lay upon the defendant to prove the ^necessity for the sale, but having regard to the great lapse of time since the (transaction took place, that is, about 82 years, perhaps the highest on record, it will not be reasonable to expect such full and detailed evidence as to the state of things which gave rise to the sale in question as in the case of alienations made at more or less recent dates. In such circumstances, presumptions ;are permissible to fill in the details which have been obliterated by time.