Madras High Court
Mannathan vs S.Rajagopal on 27 September, 2012
Author: S.Vimala
Bench: S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.09.2012
CORAM
THE HONOURABLE Mrs. JUSTICE. S.VIMALA
S.A.No.1446 of 2001
1. Mannathan, S/o. Late.Periannan
2. Danabal, S/o. Late.Periannan
3. Sabapathy, S/o. Late.Periannan
4. Nagavalli, D/o.Late.Periannan
5. Radha, W/o.Late.Periannan
6. Selvam, W/o.Late.Periannan
7. Pandurangam (Minor), S/o.Late.Periannan
8. Sarasu (Minor), D/o.Late.Periannan
9. Meena (Minor), D/o.Late.Periannan
(Respondents 8 & 9 being minors are
Rep. By mother and next guardian
Radha, the fifth appellant)
I.Arumuga Gounder, (died)
(Died on 09.03.2001 subsequent to the judgment
of the lower appellate court and before the
presentation of the S.A.), Rep. By his LRs.
10. Sathiyadharan,
S/o.Late Arumuga Gounder
11. Purantharadasan,
S/o. Late.Arumuga Gounder .. Appellants /defendants
(R-10 & R-11 proposed appellants)
Vs.
1. S.Rajagopal,
S/o. Srinivasa Gounder
2. N.Sundararasu,
S/o. Late Nadesa Gounder .. Respondents / plaintiff
Prayer:- Second Appeal filed under Section 100 of Civil Procedure Code against the judgment and decree, dated 22.02.2001 made in A.S.No.87 of 1996 on the file of the Principal Sub Judge, Pondicherry, reversing the judgment and decree, dated 27.01.1994 made in O.S.No.295 of 1992 on the file of the II Additional District Munsif, Pondicherry.
For Appellants : Mr. K.Karunakaran
For Respondent : Mr. T.P.Manoharan, for R-1
Mr. K.Surendranath, for R-2
- - -
J U D G M E N T
The appellants are the legal representatives of the deceased second and third defendants. The plaintiff and the first defendant are the respondents.
2. The suit is between the purchaser / plaintiff and the legal representatives of the respective vendors i.e., D-1 and D-2. The third defendant is a third party.
3. Parties are described as per the nomenclature assigned to them in the suit.
4. The plaintiff filed the suit for declaration that the plaintiff is the absolute owner of the suit property and for injunction restraining the defendants from interfering with his possession. The trial court granted the decree for declaration, but declined the relief of injunction, and it was declined on the ground that the plaintiff did not prove his possession of the suit property on the date of presentation of the plaint. As against which, the plaintiff filed the appeal in A.S.No.87 of 1996. The finding with regard to possession was set-aside by the appellate court and the declaration and injunction was granted as prayed for by the plaintiff.
5. As against the judgment of the first appellate court, the second appeal has been filed raising the following substantial question of law:-
"(i) Whether the court below was right in disposing of the appeal mainly on the basis of the 2nd Advocate Commissioner's Report disregarding the oral and documentary evidence on record?
(ii) Whether the Court below was right in appointing 2nd Advocate Commissioner without first rejecting the earlier Commissioner's report for valid reason?
(iii) Whether the Court below was right in granting a decree for injunction for the suit property even though admittedly the property in the possession of the plaintiff does not correspond to the suit properties, in respect of boundaries, cadastre number, survey number and even extent?"
6. The suit property is an extent of 2 kulies in Cadastre No.473/1 and Pymash No.469 situated at Sanjivirayanpet, Pondicherry. The suit property has been described in terms of boundary also. According to the case of the plaintiff, he purchased it by virtue of the sale deed, dated 08.04.1952, from the father of first defendant (Natesa Gounder) and father of the second defendant (Irusappa Gounder). The plaintiff has constructed a hut in an extent of 1 Kuli and has raised portia tree and other trees in the remaining extent of 1 Kuli.
7. The third defendant is the southern side adjacent owner. Contending that the defendants were trying to interfere with the possession and enjoyment of the suit property the plaintiff prayed for an order of injunction.
8. The suit was resisted by the defendants on the following contentions:-
(i) The suit has not been valued properly for the purpose of court fees and jurisdiction.
(ii) The field map of the suit property and the patta certificates are not filed.
(iii) The plaintiff has raised an inconsistent plea of title by ownership and prescriptive title by adverse possession, which are destructive of each other.
9. Before going into the findings of the court, it is relevant to consider the fact that an Advocate Commissioner was appointed in I.A.No.2319 of 1993 in O.S.No.295 of 1992 by the trial court. The Commissioner filed a report to the effect that even though the property was identified by the parties, the identification tallied on three sides of the boundary, but did not tally on the northern side of the boundary. It appears there was road on the northern side of the suit property, but the description has been given as if the suit property is bounded on the north by properties of Natesa Gounder and Irusappa Gounder (who are the vendors of the plaintiff).
10. The Commissioner has submitted an interim report, giving a finding that as per the records available with the surveyor, the property of the plaintiff and the defendants are covered under Cadastre Nos.471/2, 471/1, 478/2/1pt and 478/1pt with R.S.No.14/4pt 14/5pt, and that the plan with reference to cadastre Number is not available. The plaintiff's sale deed refers to the cadastre No.473/1. So saying, the Commissioner has returned the warrant seeking for further directions.
11. For the second time, Commissioner was appointed by the II Additional District Judge, in I.A.No.371 of 1994 in A.S.No.55 of 1994. The sum and substance of the Commissioner's warrant reveals that the Commissioner was appointed to locate the suit property with the assistance of the Surveyor and also to assess the requirement of re-roofing of the superstructure in the suit property. The Commissioner has given a finding as follows:-
"The measurement and report of the surveyor confirmed the existence of the suit property within the schedule mentioned in the warrant and the petition in I.A.No.371 of 1994. And not beyond the road (street) as objected by the respondents and of their counsel that the suit property includes the existing road".
In the opinion of the court, the report ought to have been more fairly worded with abundant clarity, but it is not so. By reading through the entire report, the conclusion is that the suit property has been identified, but the suit property, according to the Commissioner, is the portion including the road in the northern side and not beyond that. Beyond the road is the properties of the vendor. The Commissioner has also noted the existence of the hut on the eastern part of the suit property and existence of trees on the western part of the suit property. Therefore, it is clear that the suit property has been in the possession and enjoyment of the plaintiff as per the mode of enjoyment mentioned in the plaint.
12. It is for the defendants to point out how the report of the Commissioner is incorrect. The defendants, persons being the legal representatives of the vendors of the plaintiff, are estopped from disputing the title of the plaintiff, more especially, when the plaintiff is in continuous possession and enjoyment of the suit property for nearly forty years as on the date of presentation of the plaint. The contention of one of the appellant, who is a third party / adjacent owner, is that the Commissioner's report ought not to have been accepted by the first appellate court as the earlier Commissioner's report has not been set-aside. The earlier Commissioner's report takes no one to any point, as it is incomplete. It is only an interim report seeking directions from the Court. No further directions have been given. Therefore, the appointment of Commissioner by the first appellate court cannot be said to be illegal. In support of the contention that without setting aside the earlier Commissioner's report, the Court cannot act upon subsequent Commissioner's report, the learned counsel for the appellant relied upon a decision reported in 1988 T.L.N.J. 200 (Rajam Chettiar v. Mohanlal), wherein it has been held as follows:-
"There cannot be any dispute in so far as the principle that as long as an earlier report of the Commissioner is on record, a second Commissioner cannot be appointed for the same purpose so as to nullify the earlier Commissioner's report until such a report is set-aside by the Court for certain reasons..."
12.1. This decision will not apply to the facts of this case as the earlier Commissioner's report is an incomplete report. Normally, unless the earlier Commissioner's report is set-aside there is no scope of appointment of the second Commissioner for the same purpose. But in this case, the Commissioner appointed before the District Munsif Court did not execute the warrant, on the ground that the plan for the suit property with reference to Cadastre number was not available. Therefore, there would not have been any basis to set-aside the Commissioner's report. Under such circumstances, the appointment of the Commissioner by the Sub Court, cannot be said to be illegal. Therefore, there is no impediment to act on the subsequent Commissioner's report.
13. The first appellate court has mentioned in the judgment that there is a possibility of Government having laid a road in between the property of the plaintiff and his vendors (on the northern side) and that it would explain the difference in the description of northern boundary.
14. The plaintiff has given evidence stating that the road was not laid in his land. There had been a possibility that either the road might have been laid in the land of the plaintiff or the defendants or the portion covering the property of both the plaintiff or the defendants. The plaintiff has given a clear evidence that the road was not laid in his property. No doubt, the plaintiff has admitted that there is a road in the northern side of the property. Admittedly, the road was laid around 1975. But the availability of road to the entire length and width of the plaintiff's property are not known. Therefore, the description of the northern boundary as the property of the defendants cannot be said to be incorrect.
15. Then it is for the defendants to give evidence rebutting the evidence of the plaintiff. That has not been done. When the plaintiffs claim title through the defendants' ancestors, then it is all the more essential that the defendants should have produced that title deed also and should have helped the Commissioner to find out, in whose property the road has been laid. It is not for the defendants to create vacuum, by avoiding the box or to create confusion by not producing the title deeds and then to contend that the plaintiff has to stand on his own leg. Therefore, the Court is left with no option but to accept the case of the plaintiff, not necessarily because of the silence and omission on the part of the defendants, but out of the materials made available to the Court and considering the silence and omission on the part of the defendants as one of the factors and not basing it as the only factor.
16. Emphasising the need to expect proof of facts from plaintiff, irrespective of admission by the defendants, the learned counsel for the appellant has relied upon the decision reported in (1999) 8 Supreme Court Cases 396 (BALRAJ TANEJA v. SUNIL MADAN), wherein it has been held as follows:-
"Civil Procedure Code, 1908, Or.8 Rr.10 and 5 (2) and Or.12 R.6 - Written statement not filed. Suit if can be automatically decreed. Just as the court ought not to act blindly or mechanically upon admission of a fact made by the defendant in his written statement, held, court ought not to pass judgment merely because a written statement has not been filed. Court ought to be cautious and only on being satisfied that there is no fact which needs to be proved despite deemed admission, should proceed to pass a judgment."
17. It is relevant to point out the conduct of the defendants at this stage. The Commissioner has mentioned in his interim report that the defendants did not produce any title deeds. The defendants have not chosen to examine themselves and thereby successfully prevented their version being tested by cross-examination. The defendants have not examined any witness on their side. The defendants are expected to speak clearly and not evasively, more especially when they are representing the vendors of the plaintiff. The defendants have a duty to speak when they represent the vendors. They have a duty to say which was the property sold to the plaintiff. When the defendants, who have got a duty to support the title of the plaintiff, chose to remain silent and also avoided the witness box so as to avoid the real facts being exposed and explored, the inference is that the case of the defendants cannot be true.
18. It is the grievance of the respondent that the legal representatives of the vendor did not come forward with a clear case in the written statement. The written statement is claimed to be neither clear nor complete. The learned counsel for the respondent has pointed out that the vendors has deprived the opportunity of ascertaining the truth by avoiding the witness box and thereby avoiding their statement being tested by cross-examination and this conduct is blameworthy and in support of the contention, the following decisions are relied upon:-
(i) AIR 1999 SUPREME COURT 1441 (1) (Vidhyadhar v. Mankikrao and another). In this decision it has been held as follows:-
"Where a party to the suit does not appear into the witness box and states his own case on oath and does not offer himself to be cross examined by the other side, a presumption would arise that the case set up by him is not correct. In the instant case defendant No.1 alleged that the sale deed, executed by defendant No.2 in favour of the plaintiff, was fictitious and the whole transaction was a bogus transactions as only Rs.500/- were paid as sale consideration to defendant No.2. But this plea was not supported by defendant No.1 as he did not enter into the witness box. He did not state the facts pleaded in the written statement on oath in the trial court and avoided the witness box so that he may not be cross examined. This, by itself, is enough to reject the claim that the transaction of sale between defendant No.2 and the plaintiff was a bogus transaction."
This case has been followed in the case of (2010) 10 Supreme Court Cases 512 (MAN KAUR v. HARTAR SINGH SANGHA).
(ii) (1999) 3 Supreme Court Cases 457 (ISWAR BHAI C.PATEL v. HARIHAR BEHERA). In this decision, it has been held as follows:-
"Admittedly Respondent 1 had an account in the Central Bank of India Limited, Sambalpur Branch which his father, namely, respondent 2, was authorised to operate. It is also an admitted fact that it was from this account that the amount was advanced to the appellant by respondent 2. It has been given out in the statement of respondent 2 that when the appellant had approached him for a loan of Rs.7,000/-, he had explicitly told him that he had no money to lend whereupon the appellant had himself suggested to advance the loan from the account of respondent 1 and it was on his suggestion that the respondent 2 issued the cheque to the appellant which the appellant, admittedly, encashed. This fact has not been controverted by the appellant who did not enter the witness box to make a statement on oath denying the statement of defendant (respondent) 2 that it was at his instance that respondent 2 had advanced the amount of Rs. 7,000/- to the appellant by issuing a cheque on the account of defendant (respondent) 1. Having not entered into the witness box and having not presented himself for cross-examination, an adverse presumption has to be drawn against him on the basis of principles contained in illustration (g) of Section 114 of the Evidence Act."
(iii) AIR 1966 Supreme Court 1861 (V 53 C 375 (Bhagat Singh v. Jaswant Singh). In this decision, in paragraphs 6 and 7, it has been held as follows:-
"6.... It is necessary that a person objecting to the validity of the appointment of an heir to the property on the ground of custom must plead and prove that the land in suit is ancestral and that he comes within five degrees of the common ancestor. The mere fact that the defendants contended in the written statement that the plaintiff could not be adopted according to the custom does not tantamount to making the requisite pleas and, therefore, the view taken by both the District Judge and the High Court cannot be said to be wrong. In fact, this view is in accordance with the provisions of R.1 of O.XIV, C.P.C., and what was held by the Judicial Committee in Siddik Mahomed Shah v. Mt. Saran, AIR 30 PC 57 (1). ....
(7) It may further be observed that the appellants did not, in their written statement, state what the custom was and why the adoption of the plaintiff was against that custom. No issue was framed with respect to the specific custom which could invalidate the adoption of the plaintiff. The mere fact that the issues as framed did involve the consideration of the validity of the adoption and the ancestral nature of the land in suit will not clothe the vague allegation in the written statement with the definiteness of the requisite pleadings and will not make it incumbent on the parties to lead evidence for or against the existence of a certain custom and the plaintiff's case not coming within it. It is significant that the appellants did not, even on the respondents taking objections in the memorandum of appeal to the District Judge to the effect that 'there being even no allegation in the written statement of the defendants that the suit property was ancestral qua them and there being no finding either that the property was in fact ancestral, the trial Court erred in going into the question of the validity of the adoption', apply for an amendment of the pleadings. They could have done so, and if their application had been allowed, the plaintiff would have been able to plead more precisely in reply to the defendants' contention and could have, if necessary, led further evidence in support of his case. It is true that evidence was led by the parties both about the custom and about the ancestral nature of the land in suit. But, in view of the absence of any specific issue about the custom, it is possible that adequate evidence bearing on the question might not have been led."
(iv) (2007) 6 Supreme Court Cases 401 (M.VENKATARAMANA HEBBAR v. M.RAJAGOPAL HEBBAR). In this decision, in paragraphs 12 and 13, it has been held as follows:-
"12. The contract between the parties, moreover was a contingent contract. It was to have its effect only on payment of the said sum of Rs.15,000/- by the plaintiff and other respondents by the defendant Nos. 1 to 3. It has been noticed hereinbefore by us that as of fact, it was found that no such payment had been made. Even there had been no denial of the assertions made by the appellant in their written statement in that behalf. The said averments would, therefore, be deemed to be admitted. Order VIII Rule 3 and Order VIII Rule 5 of the Civil Procedure Code read thus:-
"3. Denial to be specific. - It shall not be sufficient for a defendant in his written statement to deny generally the grounds alleged by the plaintiff, but the defendant must deal specifically with each allegation of fact of which he does not admit the truth, except damages.
5. Specific denial. (1) Every allegation of fact in the plaint, if not denied specifically or by necessary implication, or stated to be not admitted in the pleading of the defendant, shall be taken to be admitted except as against person under disability.
Provided that the Court may in its discretion require any fact so admitted to be proved otherwise than by such admission.
(2) Where the defendant has not filed a pleading, it shall be lawful for the Court to pronounce judgment on the basis of the facts contained in the plaint, except as against a person under a disability, but the Court may, in its discretion, require any such fact to be proved.
(3) In exercising its discretion under the proviso to sub- rule (1) or under sub-rule (2), the Court shall have due regard to the fact whether the defendant could have, or has, engaged a pleader.
(4) Whenever a judgment is pronounced under this rule, a decree shall be drawn up in accordance with such judgment and such decree shall bear the date on which the judgment was pronounced."
13. Thus, if a plea which was relevant for the purpose of maintaining a suit had not been specifically traversed, the Court was entitled to draw an inference that the same had been admitted. A fact admitted in terms of Section 58 of the Evidence Act need not be proved."
(v) (2010) 10 Supreme Court Cases 512 (MAN KAUR v. HARTAR SINGH SANGHA):-
"14. In Vidhyadhar v. Manikrao (1999) 3 SCC 573, this Court reiterated the following well recognized legal position:
"17. Where a party to the suit does not appear in the witness-box and state his own case on oath and does not offer himself to be cross-examined by the other side, a presumption would arise that the case set up by him is not correct...."
(vi) AIR 1976 MADHYA PRADESH 54 (S.K.K.Trust v. Kesri Dal Mill). In this decision, in paragraph 13, it has been held as follows:-
"13. It is clear law that where any allegation cannot offer a defence to the action and which if not stuck out would unnecessarily delay the suit, it must be stuck out."
(vii) It is the contention of the learned counsel for the respondents that possession follows title and that the legal representatives of the Vendor, who are estopped from disputing the title are also estopped from disputing the possession. In support of the contention, the following decisions are relied upon:-
(a) (2004) 10 Supreme Court Cases 779 (KARNATAKA BOARD OF WAKF v. GOVT. OF INDIA). In this decision, in paragraphs 11 and 12, it has been held as follows:-
"11.In the eye of law, an owner would be deemed to be in possession of a property so long as there is no intrusion. Non-use of the property by the owner even for a long time won't affect his title. But the position will be altered when another person takes possession of the property and asserts a right over it. Adverse possession is a hostile possession by clearly asserting hostile title in denial of the title of true owner. It is a well- settled principle that a party claiming adverse possession must prove that his possession is 'nec vi, nec clam, nec precario', that is, peaceful, open and continuous. The possession must be adequate in continuity, in publicity and in extent to show that their possession is adverse to the true owner. It must start with a wrongful disposition of the rightful owner and be actual, visible, exclusive, hostile and continued over the statutory period. (See : S M Karim v. Bibi Sakinal AIR 1964 SC 1254, Parsinni v. Sukhi (1993) 4 SCC 375 and D N Venkatarayappa v. State of Karnataka (1997) 7 SCC 567). Physical fact of exclusive possession and the animus possidendi to hold as owner in exclusion to the actual owner are the most important factors that are to be accounted in cases of this nature. Plea of adverse possession is not a pure question of law but a blended one of fact and law. Therefore, a person who claims adverse possession should show (a) on what date he came into possession, (b) what was the nature of his possession, (c) whether the factum of possession was known to the other party, (d) how long his possession has continued, and (e) his possession was open and undisturbed. A person pleading adverse possession has no equities in his favour. Since he is trying to defeat the rights of true owner, it is for him to clearly plead and establish all facts necessary to establish his adverse possession. (Dr. Mahesh Chand Sharma v. Raj Kumari Sharma (1996) 8 SCC 128).
12. A plaintiff, filing a title suit should be very clear about the origin of title over the property. He must specifically plead it. (See: S M Karim v. Bibi Sakinal AIR 1964 SC 1254). In P Periasami v. P Periathambi (1995) 6 SCC 523 this Court ruled that:
"Whenever the plea of adverse possession is projected, inherent in the plea is that someone else was the owner of the property."
The pleas on title and adverse possession are mutually inconsistent and the latter does not begin to operate until the former is renounced. Dealing with Mohan Lal v. Mirza Abdul Gaffar (1996) 1 SCC 639 that is similar to the case in hand, this Court held:
"4. As regards the first plea, it is inconsistent with the second plea. Having come into possession under the agreement, he must disclaim his right there under and plead and prove assertion of his independent hostile adverse possession to the knowledge of the transferor or his successor in title or interest and that the latter had acquiesced to his illegal possession during the entire period of 12 years, i.e., up to completing the period his title by prescription nec vi, nec clam, nec precario. Since the appellant's claim is founded on Section 53-A, it goes without saying that he admits by implication that he came into possession of land lawfully under the agreement and continued to remain in possession till date of the suit. Thereby the plea of adverse possession is not available to the appellant."
(b) 2001 (3) CTC 393 (Murugaiyan v. Subbaiyan). In this decision, in paragraphs 12 and 13, it has been held as follows:-
"12. ... Even otherwise the established legal position when there is no adequate evidence with regard to possession by either party, is possession should follow title. In the instant case, the title of the plaintiffs having been clearly found, the lower appellate court was in error in finding that the defendant was in enjoyment of the palmyrah trees. There is some vague averment in the written statement with regard to adverse possession by the defendant. However, there is no proof of the same. The claim of the defendant on the basis of adverse possession cannot therefore be countenanced.
13. The plaintiffs have title. Possession follows title. The substantial question of law is answered in favour of the appellants. The second appeal is allowed, The judgment and the decree of the lower appellate Court are set aside and those of the trial court restored. In as much as the lower appellate court has committed a serious blunder with regard to the point arising for consideration, this Court is perforce obliged to interfere under Section 100 C.P.C."
(viii) Learned counsel for the respondents further contended that when the property is described adequately and completely with reference to four boundaries and the persons standing in the shoes of the vendors themselves cannot contend that identity is not established because as vendors it is their duty to accept the identity of property or to show what was the identity of the property sold. Further, it was argued that only to avoid from the embarasment of answering such questions the defendants have avoided the box. The following decisions are relied upon in support of the above contentions:-
(a) (1980) (II) M.L.J. 534 (DB) (Nagalinga Nadar v. K.Mehrunisa Begum and Other). In this decision, in paragraph 19, it has been held as follows:-
"19. Yet another contention that was raised by the learned Counsel for the appellant is that in the absence of a deed of rectification, the suit is not maintainable. According to him the mortgage document, Exhibit A-1 dated 17th January, 1966, though it gives four boundaries. which would take in No. 73, Arcot Road, Vellore, yet the door number has been given as 72 and in absence of any rectification deed, the suit on the mortgage is not maintainable We are afraid that this contention again is wholly unsustainable. A perusal of the mortgage document Exhibit A-1 dated 1st January, 1966 clearly discloses that the identity of the property with reference to the boundaries is clearly established. In addition as pointed out in the earlier part of the judgment, a Commissioner had also been appointed to make local inspection and to find out how far the description in Exhibit A-1 accords with the actual state of affairs in existence on ground and he has submitted a report that the four boundaries mentioned in Exhibit A-1, dated 17th January, 1966 take in door No. 73, Arcot Road, Vellore."
(b) (2003) 8 Supreme Court Cases 289 (RAVINDER KAUR v. ASHOK KUMAR). In this decision, in paragraph 22, it has been held as follows:-
"22. ... Therefore, raising a dispute in regard to the description or identity of the suit schedule property or a dispute in regard to the boundary of the suit schedule property is only a bogey to delay the eviction by the abuse of the process of court. Courts of law should be careful enough to see through such diabolical plans of the judgment debtors to deny the decree holders the fruits of the decree obtained by them. This type of errors on the part of the judicial forums only encourage frivolous and cantankerous litigations causing laws delay and bringing bad name to the judicial system."
19. These decisions exhibit the prejudice caused to the plaintiff because of the conduct of the defendants. Moreover, by and large, the physical features of the properties as described in the plaint has been noted by the Commissioner also and the existence of super-structure and the existence of trees are found to be well within the plaintiff's property. Even though the Commissioner has noted that the suit property is not beyond the road, this finding seems to be in pursuance of objection made by the defendants. There is no other basis for the Commissioner to say that the suit property includes the road and does not extend beyond the road. Unless there is positive evidence to show whether the road was formed using the property of the plaintiff or using the property of the defendants or using the property of both, the findings of the Commissioner cannot be sustained. Therefore, the contentions raised in the second appeal cannot be accepted.
20. In the result, the second appeal is dismissed with cost throughout. The decree and judgment passed in A.S.No.87 of 1996 is confirmed. That part of the decree and judgment in O.S.No.295 of 1992 declining the relief of injunction is set-aside and granting the relief of declaration is confirmed.
srk To
1. The Principal Sub Judge, Pondicherry
2. II Additional District Munsif, Pondicherry