C.I.T. BOMBAY. vs. SHRI B.H.DUBASH C/O.DUBASH FRERES and CO.

The following common question of law is  referred to under section 256(1) of the  Income­tax Act  for consideration of this court by the CNR No : HCBM020001501988 Uploaded on - 21/08/2020 Tribunal in ITA Nos. 3126/Bom/1983 and 446/Bom/1984 dated 17th September   1985,   pertaining   to   Assessment   Years   1978­79   and 1979­80, at the instance of the assessee. (1) Whether on the facts and in the circumstances  of the case, the Tribunal was correct in law in holding that the trust created by the assessee for the benefit of his minor daughter in obedience to the terms of decree of divorce passed   against   him   under   the   provisions   of   Parsis Marriage & Divorce Act, 1936, in a suit brought against him by his wife, was for adequate consideration and,

The   factual matrix giving rise to the question referred is as follows: The   assessee   Behram   B.   Dubhash   was   married   to   one Mehroo   according   to   Zorastrian   rites   on   12.5.1966. Both   were parsis. Out of the wedlock  a female child, by name Farida,  was born on 30.11.1970. A suit came to be filed by Mehroo for restitution of conjugal   rights   being   suit   no.36   of   1974,   before   the   Parsi   Chief Matrimonial Court at   Bombay.     Pending the said suit she filed another   suit   for   divorce   being   suit   no.13   of   1974   and   a   decree dissolving  the marriage was  passed on the  ground  of desertion. Uploaded on - 21/08/2020 Under the terms of the decree dated 16th June 1975, the assessee was directed to provide permanent alimony and the custody of the child to his wife as well as for their maintenance.   Under the said decree the assessee was required to create a trust in   a sum of Rs.5,50,000/­ by appointing the Central Bank Executor & Trustee Co. Ltd.,  as Trustees.  The custody of the female child, Farida, was to be with the mother.  The trustees had to pay the net income of the trust fund   to   Mehroo   till   the   child   attained   eighteen   years   of   age   on 30.11.1968. Thereafter the income was to be directly paid  to Farida till she completed thirty years of age.  On her completing the age of thirty years, the trustees were to deliver the entire trust fund to the said Farida.     During the minority of Farida, Mahroo had to spend 5/11th  of   the   income   received   by   her   from   the   trustees   for   the education   of  the  said  child  and  the  balance   for  her   benefit  and maintenance in such manner as the mother deemed fit and she was not accountable to anybody in that behalf. For the accounting year 1978­79, Mahroo received  a sum of Rs.36,230/­ from the trustees as per the directions of the settler (the assessee). In the next year she received a  similar amount viz.  Rs.33,950/­.  As per the terms of the settlement Mahroo was required to spend the said amount on the child.  The Income Tax Officer brought these amounts to charge by Uploaded on - 21/08/2020 including them in the net income of the assessee under section 64(1) (vii).  The assessee appealed, and the Commissioner of Income Tax (A) sustained the order.  Aggrieved by the findings of the aforesaid authorities   the   assessee   filed   ITA   Nos.   3126/Bom/1983   and 446/Bom/1984. The Tribunal passed a detailed order, after hearing the parties at length, holding that the trust created by the assessee did not fall within the scope of section 64(1)(vii) and reversed the concurrent   findings.     The   Tribunal   held   that   the   trust     was   for adequate   consideration   inasmuch   as   it   was   to   discharge   a   pre­ existing liability on his part.

Section 64(1)(vii) of the Income Tax Act, reads as follows: “64.(1) In computing the total income of any individual, there shall be included in such income as arises directly or indirectly ­ (i) ... ... ... (ii) ... ... (iii) ... ... ... (iv) ... ... (v) ... ... (vi) ... .. Uploaded on - 21/08/2020 (vii)to any person or association of persons from assets transferred   directly   or   indirectly   otherwise   than   for adequate consideration to the person or association of persons by such individual, to the extent to which the income   from   such   assets   is   for   the   immediate   or deferred benefit of his or her spouse or minor child (not being a married daughter) or both.”

The Income Tax Officer by  order dated 26th September 1981 held that the income was liable to tax as it fell within the ambit of section 64(1)(vii) on the ground that the assessee had settled an amount of Rs.5,50,000/­ in   trust for the maintenance of his minor daughter without any consideration.  The Commissioner of Income Tax in his order dated 19th  April 1983 upheld the finding of the Income Tax Officer. The   concurrent   finding of the   two authorities below has been set aside by the Income Tax Appellate Tribunal, holding that section section 64(1)(vii) was not attracted and the assessee was therefore  not liable to pay tax in respect of the amounts provided for the maintenance of the minor child Farida.

The   Tribunal   accepted   the   contention   of   the   learned       counsel Uploaded on - 21/08/2020 appearing for  the assessee that the assessee was under a decree, compelled to create a trust for the benefit of the minor child ensuring her proper maintenance  and education and that there was a legal obligation on the assessee – father to maintain the minor daughter, irrespective of the suit filed by the mother of the minor child for divorce.     No   doubt   the   decree   was   passed   pursuant   to   the agreement between the assessee and his estranged wife with a condition to make provision for the minor child, but that did not mean that the assessee was under no obligation to make provision for the minor child.   The only question was the manner of making such provision for the minor child. The conscious choice by the assessee to create a trust to provide for the maintenance of the minor child, from   the   income   of   the   Trust   was   one   of   the   safest   and   most acceptable modes for providing  for the minor child's maintenance. The   same   was   found   acceptable   by   the   court   which   therefore passed the   decree incorporating directions in the decree that the assessee make provision for the minor child by creating a trust and giving specific directions for the creation of the trust.  The decree  for divorce   dated   16.6.1975   upon   which   the   Tribunal   had   relied, contains   an order and direction to the assessee to deposit within one week from the date of the decree   the sum of Rs.5,50,000/­ Uploaded on - 21/08/2020 with the bank and to appoint  Central Bank Executor & Trustee Co. Ltd.,   as the Trustees and make a declaration of the said trust in respect of the said amount.   It may be noted that the Income Tax Officer is of the opinion that the Trust has been created by the assessee   in   consideration   of   the   wife   Mehroo   agreeing   to   grant divorce to the assessee and not per se for the benefit of the minor child Farida. The consideration is divorce between the assessee and his wife.   There is no consideration between the settler and the trustees.  The ITO has therefore  arrived at the conclusion  that the trust was created by the assessee in order to avoid payment of tax. It is the contention of the Income Tax Officer that the provisions of section 64 enjoin  that there must be  consideration  for the transfer of assets between the settlor and the association of persons i.e., the trustees to whom the asset (corpus fund)   has been transferred. Since in this case consideration has  passed between the settlor and the trust and the question of excluding the income from the purview of section 64 (i) (vii) does not arise.

From the order of the Income Tax Officer it is not clear whether he had perused the document creating the  trust in favour of the minor child or the decree of the High Court dated 16.6.1975 in the  divorce Uploaded on - 21/08/2020 petition,   which   specifically   directs   the   settlement   of   a   sum   of Rs.5,50,000/­ to be invested with    Central Bank Executor & Trustee Co. Ltd.,  as the Trustees, for providing maintenance for the minor child Farida.   On the other hand the order of the Tribunal clearly indicates that the Tribunal   has perused the Trust Deed and the Decree   of   Divorce   and   came   to   the   conclusion   that   there   was consideration for creation of the Trust in favour of Farida in view of the clear obligation on the part of the assessee to maintain the minor child  and that it was not the  settlement of the matrimonial dispute between the assessee and his wife  that prompted the assessee to create the trust in favour of his minor daughter Farida.     The trust was   created   pursuant   to   a   legal   obligation   on   the   part   of   the assessee and this by itself was sufficient consideration for creation of the trust by way of settling a sum of Rs.5,50,000/­ , as corpus, the income from which is to be applied for the maintenance of the minor daughter Farida.  We accept the finding of the Tribunal and answer the question of law, referred to, in the affirmative, that  is, in favour of the assessee.