Patna High Court
Vijay Kumar Dubey And Ors vs Shatrughan Prasad Tiwari And Anr on 5 September, 2024
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.1317 of 2017
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1. Vijay Kumar Dubey
2. Ajay Kumar Dubey
3. Shailesh Kumar Dubey
4. Amit Kumar Dubey
All Sons of Late Satyavrat Dubey, R/o Village - Barka Gaon, Post Office -
Barka Gaon, Police Station - Bhatpar Rani, District Devariya, Uttar Pradesh
at present -Bareja Parsahi, Post Office - Bareja, Police Station - Daud Nagar,
Pargana - Bal, District - Saran.
... ... Petitioner/s
Versus
1. Shatrughan Prasad Tiwari, Son of Late Bishambhar Prasad Tiwari
2. Dhananjay Prasad Tiwari Son of Late Birendra Prasad Tiwari Both residents
of Village - Parsahi, Bareja, Post - Bareja, Police Station - Daud Nagar,
Pargana - Bal, District Saran.
... ... Respondent/s
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with
CIVIL REVISION No. 128 of 2017
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1. Vijay Kumar Dubey
2. Ajay Kumar Dubey
3. Shailesh Kumar Dubey
4. Amit Kumar Dubey
All Son of Late Satyavrat Dubey, R/o Village- Barka Gaon, Post Office-
Barka Gaon, Police Station- Bhatpar Rani, District- Devariya, Uttar Pradesh
at Present- Bareja Parsahi, Post Office- Bareja, Police Station- Daud Nagar,
Pargana- Bal, District- Saran.
... ... Petitioner/s
Versus
1. Shatrughan Prasad Tiwari, Son of Late Bishambhar Prasad Tiwari,
2. Dhananjay Prasad Tiwari, Son of Late Birendra Prasad Tiwari, Both
Resident of Village- Parsahi, Bareja, Post- Bareja, Police Station- Daud
Nagar, Paragana- Bal, District- Saran.
... ... Respondent/s
======================================================
Appearance :
(In CIVIL MISCELLANEOUS JURISDICTION No. 1317 of 2017)
For the Petitioner/s : Mr. Parth Gaurav, Advocate
For the Respondent/s : Mr.
(In CIVIL REVISION No. 128 of 2017)
For the Petitioner/s : Mr. Parth Gaurav, Advocate
Patna High Court C.Misc. No.1317 of 2017 dt.05-09-2024
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For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
Date : 05-09-2024
Civil Revision No. 128 of 2017
Heard learned counsel for the petitioners.
2. The instant civil revision petition has been filed
against the order dated 29.08.2016 passed by the learned Sub
Judge, 1st, Saran, Chapra in Title Partition Suit No. 1110/2013
whereby and whereunder the learned Sub Judge has rejected the
petition of the defendants dated 05.08.2015 filed under Order 7
Rule 11 of the Code of Civil Procedure (hereinafter referred to
as 'the Code').
3. The learned counsel for the petitioners submits
that the petitioners are defendants before the learned trial court
and challenged the maintainability of the title partition suit on
two grounds. Already a partition had been taken place in
Collectorate Case No.11/1933-34 between the predecessors of
the plaintiffs and the defendants. The defendants claim the
property through Will for which probate was granted and Letters
of Administration was issued in favour of defendants by the
learned Additional District and Sessions Judge, 1st, Saran at
Chapra in Probate Case No.07/1972 on 26.11.1984. Since the
testator of the Will has got the property in partition, the
Patna High Court C.Misc. No.1317 of 2017 dt.05-09-2024
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subsequent partition was barred as the plaintiffs suppressed this
material facts. Further, there is no cause of action between the
parties inasmuch as there is no unity of title and possession
between the parties, which is condition precedent for
maintainability of a partition suit. The learned counsel further
submits that the suit is also barred under the Limitation Act as
the defendants have got the land mutated in their favour and had
been paying the rent to the State and this fact was known to the
plaintiffs and their ancestors since beginning.
4. Having considered the submission made on behalf
of the petitioners, I do not think the submission has got any
merit. The same issues were raised before the learned trial court
and the learned trial court has passed the order after
consideration of all the points raised by the defendants/
petitioners. Moreover, issue raised by the petitioners about res
judicata and limitation cannot be decided at this preliminary
stage since they constitute mixed question of law and fact and
need detailed hearing. In any case, issue of limitation in
partition suit is hardly material and no question could arise on
this aspect of the matter. Similarly, an absence of cause of action
is not forthcoming from the plaint.
5. In the light of the aforesaid discussion, I do not
Patna High Court C.Misc. No.1317 of 2017 dt.05-09-2024
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find any illegality or material irregularity in the impugned order
and hence, the same is affirmed.
6. As a result, the instant petition stands dismissed.
7. Pending application bearing I.A.No. 1 of 2019
also stands disposed of.
Civil Misc. No.1317 of 2017
8. Heard learned counsel for the petitioner.
9. The instant petition has been filed under Article
227 of the Constitution of India for setting aside the order dated
28.04.2017passed by the learned Sub Judge-1, Saran, Chapra in Partition Suit No. 1110/2013 whereby and whereunder the learned Sub Judge has rejected the petition of the defendants dated 04.11.2016 filed under Section 151 of the Code for recalling the order dated 29.08.2016 whereby the petition of the defendant filed under Order 7 Rule 11 of the Code has been rejected.
10. I think the instant civil miscellaneous petition against the impugned order is not maintainable as against an order rejecting a petition under Order 7 Rule 11 of the Code, only a revision would lie and there could not be any exercise of inherent power under Section 151 of the Code for recall of the such order. Invoking the inherent jurisdiction of the Court was Patna High Court C.Misc. No.1317 of 2017 dt.05-09-2024 5/5 certainly uncalled for and the petitioners have already taken recourse to the option of filing civil revision albeit unsuccessful as Civil Revision No.128 of 2017 filed against that order dated 29.08.2016 has been dismissed by this Court.
11. In the light of aforesaid facts and circumstances, the instant petition does not survive for consideration and, hence, the same is dismissed.
(Arun Kumar Jha, J) V.K.Pandey/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 09.09.2024 Transmission Date NA