B.K. Mukherjea, J.

1. This appeal is directed against a judgment and decree of a Division Bench of the Bombay High Court dated 14-3-1945, which affirmed on appeal, the decision of the First Class Subordinate Judge, Satara passed in Civil Suit No. 890 of 1938. The appellants before us, filed the suit, as plaintiffs, in the original Court for establishment of their title to the property in dispute which is known as Chikurde Estate, on the allegation that they were under the Hindu Law, the nearest heirs of one Bhimabai who was admittedly the last holder of the estate. The suit was brought initially against one defendant, namely, the Court of Wards, Satara, and admittedly the Court of Wards took possession of the property of Bhimabai, while she was alive, and is continuing in possession of the same even now after her death. Later on, defendants 2, 3 and 4, who put forward rival claims of succession to the estate, were allowed to intervene in the suit, and were added as parties defendants. The Court of Wards, which now figures as defendant 1, took up, all though, a neutral attitude and expressed its willingness to hand over the estate to any person who would be declared to be rightfully entitled to it by the Court. The Courts below have negatived the claims of defendants 2 and 3 and they have not come up to press their claims in the appeal before us. The two rival claimants, who are now on the scene, are the plaintiffs on one side and defendant 4 on the other, and the whole controversy in this appeal centres round the point as to who amongst them have the preferential right to succeed to the disputed estate after the death of Bhimabai. To appreciate the material facts of the case and the contentions that have been raised by the parties, it will be convenient to refer to the following genealogy which is not disputed by either side.

2. It is the case of both the parties that Vithalrao, whose name appears at the top of the pedigree table, and who was the common ancestor of the parties held the disputed property as watan property appertaining to the hereditary office of Deshmukhi service. Vithalrao was the recipient of a Sanad dated 28-11-1892, under what was called the Gordon Settlement, the object of which was to commute services of certain watandars in that part of the country and relieve them from liability to perform the services attached to their office on certain terms and conditions which were agreed upon between the Government on one hand and the watandars on the other. The terms of the settlement were generally embodied in Sanads and one such Sanad was granted to Vithalrao in 1892. It is not disputed that after this settlement Vithalrao continued to be watandar as defined by Bombay Act III [3] of 1874, and that the watan in dispute was an impartible estate governed by the rule of primogeniture. In 1896 Vithalrao died and he was succeeded by his eldest son Ganpatrao under the law of primogeniture. Ganpatrao died childless in 1914, leaving behind him two widow Anandibai and Indirabai, of whom the senior widow Anandibai is defendant 2 in the present suit. Both the two brothers of Ganpatrao, namely, Nilkanthrao and Anandrao had predeceased him. Nilkanthrao left behind him one son named Firangojirao and two daughters, while Anandrao died childless, leaving him surviving his widow Krishnabai, who later on adopted Vithalrao, who is defendant 4 in the suit. Ganpatrao had left a will bequeathing all his watan and non watan properties to Firangojirao and the latter succeeded to the estate both under the will as well under the law of lineal primogeniture, he being the only male member of the family at that time. Firangojirao died in 1919, leaving Bhimabai, his only daughter, who was a minor at that time. On 23-9-1921 the name of Bhimabai was entered in the village records as watandar in place of Firangojirao and in the year following the Court of Wards, Satara, assumed, superintendence of Bhimabais estate.
On 11-10-1923 the Government of Bombay by their Resolution No. A 471 declared the Chikurde Deshmukh watan as lapsed to Government, presumably on the ground that there was no male heir in the watan family after the death of Firangojirao. A new entry was then made in the village register which recorded Bhimabai not as watandar, but as heir of Firangojirao and the lands were described as being converted into ryotava lands after forfeiture by Government and subjected to full assessment. On 4-11-1924 Krishnabai, the widow of Anandrao adopted defendant 4 as a son to her husband. On 27-1-1932 Bhimabai died unmarried and her estate continued under the management of the Court of Wards. The appellants before us, who are the sisters sons of Firangojirao, brought this suit on 5-8-1938 and their case, in substance, is that after the Resolution of the Government passed on 11-10-1923 the Chikurde Estate ceased to be a watan property and the succession to such estate was governed by the credinary rules of Hindu Law and not by the provisions of Act V (5) of 1886 which postpone relations claiming through a female to a male member of the watan family. It was urged that the property being the absolute property of Bhimabai and she having died while still a maiden, the plaintiff, being the nearest heirs of her father, were entitled to succeed under the general rules of Hindu law. As said already, defendant 4 who is respondent 2 in this appeal, was added as a party defendant some time after the suit was filed and the contention raised, on the behalf was that by reason of his having been duly adopted to Anandrao on 4-11-1924, he was the nearest heir to the property in suit which was a watan property and prayed that a declaration in his favour might be male by the Court. Defendant 8 claimed to have been adopted as a son to her husband Ganpatrao by Anandibai, defendant 2 some time in February 1939.

3. The trial Court on a consideration of the evidence came to the conclusion that the Chikurde estate was an impartible property governed by the rules of primogeniture. It was held that, it being an impartible joint estate, the rule of survivorship still applied and consequently on the death of Ganpatrao, without leaving any son, the estate passed by survivorship to the next senior branch which was that of Firangojirao . The view taken by the Subordinate Judge is that after Firangojiraos death Bhimabai took only a provisional interest in the property which was liable to be divested by the emergence of a male member by adoption in the family and in fact she was legally divested of her interest in the property when defendant 4 was adopted by Anandraos widow. In the opinion of the Subordinate Judge, the resolution of the Government treating the Chikurde estate as lapsed was premature and could not be made legally so long as there were widows living, who were capable of adopting sons. The trial Judge held further that even if Bhimabai was taken to have held the property as watan till her death, the next heir to succeed under the Bombay Act V [5] of 1886 would be defendant 4 and not the plaintiffs. The result was that the plaintiffs suit was dismissed. The plaintiffs then took an appeal to the High Court of Bombay and this appeal was heard by a Division Bench consisting of Macklin and Rajadhyaksha JJ. The learned Judges dismissed the appeal and confirmed the decision of the trial Court, though the reasons given by them are not the same as those of the trial Judge. It was held by the High Court, on a construction of the Sanad granted to Vithalrao in 1892, that the order of lapse or forfeiture of the watan estate passed by the Government in the year 1928 on the ground of failure of male heir was not a valid and legal order and although under the relevant clause of the Sanad Government could in the absence of male heirs, resume the watan in the sense that they could make the property liable to full assessment, the other incidents of the watan estate still continued. Consequently, Act V [5] of 1886 would still govern succession to such property and defendant 4 had preferential rights over the plaintiffs under S. 2 of that Act. It is against this decision that the plaintiffs have come up on appeal to this Court.

4. The learned counsel appearing on behalf of the plaintiffs appellants has raised a two-fold contention in support of the appeal. It has been contended in the first place that the High Court was in error in holding that the Ckikhurde estate retained its watan character even after it was resumed by the Government by its Resolution of 11-10-1923; and if it was non-watan, the plaintiffs would be nearer heirs to Bhimabai than defendant 4. The other contention raised is that even if the property remained watan in the hands of Bhimabai, the latter would have to be regarded as a watandar in the true sense of the word and would be a fresh stock of descent. In that view the plaintiffs would come within the family of watandar as defined in Bombay Act V [5] of 1886, whereas defendant 4 would be outside the family.

5. The points undoubtedly are interesting, but having regard to the view which we have decided to take, it would not be necessary to investigate the merits of either of them. It may be pointed out that the learned Judges of the High Court proceeded throughout on the assumption that the plaintiffs would have preferential rights of succession if the property was regarded as non-watan in the hands of Bhimabai. It is only if the property was watan that the Bombay Act of 1886 will apply and the plaintiffs, who were descended through females, would be postponed to defendant 4 who by adoption became a male member of the family. Mr. Setalvad, appearing for defendant 4 who is respondent 2 in this appeal, contended before us that this assumption is wrong, and that even if the property was regarded as non-watan property and belonging absolutely to Bhimabai as her Shridhanam, still as heir of Bhimabai absolute property defendant 4 would have higher rights than the plaintiffs. As this point was not touched upon in the judgments of either of the Courts below, we heard the learned counsel on both sides at great length upon it and the conclusion that we have reached is that the contention of the learned Attorney-General is well founded and must prevail.

6. For the purpose of this argument we would assume that the property in suit was on-watan stridhan property of Bhimabai and the only question is, as to who amongst the rival claimants would be the nearer heir after her death according to the Hindu Law of Inheritance It is admitted that Bhimabai died while she was a maiden and that a maidens property under the Hindu Law goes in the first place to her uterine brothers, in default of them to the mother and then to the father. This is according to the text of Baudhayana, see Mitakshara Chap. II, S. 11, Para. 30 which is accepted by all the commentators. Viramitrodaya adds to this that "on failure of mother and father it goes to their nearest relations," see Viramitrodaya chap. V. Part II, S.9. It has been held in a large number of cases that the expression "nearest relations of the parents means and refers to the sapindas of the father and in their default the sapindas of the mother both in order of propinquity vide Maynes Hindu Law, Edn 11; Art. 621, p. 741. In the case before us both the plaintiffs and defendant 4 are sapindas of Firangojirao, the plaintiffs being the sisters sons of Firangojirao, while the latter is his paternal uncles son. It is not disputed that apart from the changes introduced by the Hindu Law of Inheritance (Amendment) Act, (Act II [2] of 1929),the place of the paternal uncles son in the time of heirs under the Mitakshara Law of Succession is much higher than that of the sisters son, and the Mayukha Law, which prevails in the State of Bombay, does not make any difference in this respect. Under the Mitakshara Law, the paternal uncle comes just after the paternal grandfather and his son follows him immediately. By Act II [2] of 1929, however, four other relations have been introduced between the grandfather and the paternal uncle and they are the sons daughter, daughters daughter, sister and sisters son and the paternal uncle and his son are thus postponed to these four relations by the Hindu Law of Inheritance Act of 1929. The question is, whether the provisions of this Act can at all be invoked to determine the heirs of a Hindu female in respect of her stridhan property. The object of the Act as stated in the preamble is to alter the order in which certain heirs of a Hindu male dying intestate are entitled to succeed to his estate; and S. 1 (2) expressly lays down that

"the Act applies only to persons who but for the passing of this Act would have been subject to the Law of Mitakshara in respect of the provisions herein enacted and it applies to such persons in respect only of the property of males not held in coparcenary and not disposed of by will."

Thus the scope of the Act is limited. It governs succession only to the separate property of a Hindu male who dies intestate. It does not alter the law as regards the devolution of any other kind of property owned by a Hindu male and does not purport to regulate succession to the property of a Hindu female at all. It is to be noted that the Act does not make these four relations statutory heirs under the Mitakshara Law in all circumstances and for all purposes; it makes them heirs only when the propositus is a male and the property in respect to which it is sought to be applied is his separate property. Whether this distinction between male and female propositus is at all reasonable is another matter, but the language of the Act makes this distinction expressly and so long as the language is clear and unambiguous, no other consideration is at all relevant. This is the view which has been taken, and in our opinion quite rightly, in a number of cases of the Madras, Patna and Nagpur High Courts : Vide Mahalakshmma v. Suryanarayana Sastri, I. L. R. (1947) Mad. 23;Shakuntalabai v. Court of Wards, I. L. R. (1942) Nag. 629,Talukraj Kuer v. Bacha Kuer ,26 Pat. 150,Kuppuswami v. Manickasari, A. I. R. (37) 1950 Mad. 196 [LQ/MadHC/1949/124] . We are not unmindful to the fact that a contrary view has been expressed in certain decisions of the Bombay, Lahore and Allahabad High Courts. Shamrao v. Raghunandan, I. L. R. (1939) Bom. 228,Mt. Charjo v. Dinanath, A. I. R. (24) 1937 Lah. 196;Kehar Singh v. Attar Singh, A. I. R. (31) 1944 lah. 442;Indore Pal v. Humangi Debi, I. L. R. (1949) ALL, 816. The line of reasoning that is adopted in most of the decisions where the contrary view is taken can be thus estate in the language of Somajee J. vide Shamrao v. Raghunandan, I. L. R. (1939) Bom. 228 at p. 230.

"The Act is not sought to be applied to determine the succession to the stridhan of a Hindu maiden but is sought to be used by the petitioner to ascertain the fourth class of heirs to this stridhan of a Hindu maiden mentioned at p. 139 of Mullas Hindu Law ..... The heirs of the father at the time of her death have to be ascertained in accordance with the Hindu Law as it existed at the time of the death of Bai Champubai. Thus the Act comes into operation for ascertaining the order in which the heirs of her father would be entitled to succeed to his estate, because the heirs of the father in the order of propinquity who would be entitled to succeed to him if he died on 3rd August 1937 would be the heirs of Bai Champubai in the absence of the uterline brother, the mother and the father."

7. It is true that we have got to ascertain who the heirs of the father are at the date when the daughter dies, but the enquiry is for the purpose of finding out who the successor to the estate of the daughter is. This being the subject of the enquiry, the operation of Act (II [2] of 1929) is excluded by its express terms and for that purpose the Act is to be treated as non-existent. In other words, the stridhan heirs are to be ascertained with reference to the general provisions of the Hindu Law of Inheritance ignoring the statutory heirs who have been introduced by the Act. The fallacy in the line of approach adopted in these cases seems to be that they treat the Inheritance Act of 1929 as amending or altering the Mitakshara Law of Succession in all cases and for all purposes, whereas the Act has absolutely no operation when succession to the separate property of a male is not the subject-matter of investigation. The result is that in our opinion the plaintiffs are not the nearest heirs of Bhimabai even assuming that the property was non watan and belonged to her absolutely. The appeal will thus stand dismissed. We make no order as to costs in this appeal except that defendant 1, the Court of Wards, would have its costs as between Attorney and client of the estate. The order for costs made by the Courts below will stand.

8. Appeal dismissed.