Madras High Court
Ramachandran vs Rajendran on 4 June, 2012
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated:-4.6.2012 Coram:- The Hon'ble Mr.Justice T.RAJA Second Appeal No.548 of 2006 and M.P.No.1 of 2011 1.Ramachandran son of Varadharajan 2.Jayachandran Son of Varadharajan 3.Jagadeesan Son of Varadharajan 4.Senthamizh Selvi Wife of Subramaniam 5.Kalaiselvi Wife of Sampathkumar ... Appellants vs. Rajendran Son of Muthusamy Thengalvarai Mettur Dam Mettur Taluk Salem District ... Respondents Second Appeal filed under Section 100 CPC against the judgment and decree of the Sub-Court, Sangagiri dated 18.9.2003 in A.S.No.47 of 2000 confirming the judgment and decree of the District Munsif Court, Sangagiri dated 24.9.1999 in O.S.No.156 of 1994. For Appellants : Mr.K.V.Subramanian senior counsel for Mr.V.Sairam For Respondent : Mr.V.Elangovan J U D G M E N T
The present appellants in this Second Appeal are defendants before the trial Court against whom the plaintiff/respondent filed a suit for passing a decree for permanent injunction restraining the defendants/appellants and their men from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit property, in particular, from raising the crops and also for costs. The trial court decreed the suit as prayed for by giving a finding that the plaintiff/respondent-Rajendran has been in possession and enjoyment of the suit properties on the ground that the plaintiff/respondent was found in possession and enjoyment of the suit properties on the basis of the evidence produced before the trial court and the said finding, on appeal filed by the defendants/appellants herein was confirmed by the learned first appellate Court as well. This is how the defendants/appellants herein have brought the Second Appeal challenging the concurrent findings of both the courts below.
2. The plaintiff/respondent filed a suit against the defendants/appellants on the ground that the properties, more fully described in the plaint belong to the plaintiff's father-Muthusamy and after his death, the plaintiff has become the absolute owner thereof by taking possession and enjoying the same. In support of his possession and enjoyment of the suit property, the plaintiff/respondent also has produced patta, chitta, adangal and other documents standing in the name of the plaintiff. The trial court after considering the patta, chitta, adangal and the revenue records including the copy of the kist made in the name of the plaintiff on the suit properties again finding that the defendants/appellants except making a mere denial of the averments of the plaintiff has miserably failed to prove on what basis the prayer sought for by the plaintiff should not be granted, disbelieved the case of the defendants. Further, on being satisfied that the plaintiff is in possession of the suit properties as shown by the revenue records including payment of kist by the plaintiff, taking judicial note of the admission made by the defendants before the trial court that the defendants' share had been sold in a public auction in the year 1980, as further affirmed by a decree passed by the trial Court in O.S.No.376/1983 dated 22.12.1983 which clearly showed that the defendants had no claim in the suit properties, granted the decree for permanent injunction against the defendants. The said finding came to be affirmed by the learned first appellate court. As against that, the present second Appeal was filed.
3. This Court at the time of entertaining the Second Appeal has framed the following substantial questions of law for consideration:
(i)In the absence of description of property in respect of which the relief of injunction is asked for, can a court of law legally grant a decree for injunction ?
(ii)When the description of the property is not set out at all in the plaint, could a decree for injunction, if granted be enforceable at all?
4.(i) While addressing on the substantial questions of law, Mr.K.V.Subramaniam, learned senior counsel appearing for the defendants/appellants in an effort to prove that the concurrent findings of both the courts below are concurrent errors repeatedtly committed by both the Courts below, has argued that both the Courts below have failed to consider a vital legal aspect that the plaintiff/respondent has not proved his case entitling him for a decree of permanent injunction against the defendants/appellants for the simple reason that when the suit was filed as per Order VII Rule 14 C.P.C., the plaintiff shall produce all the documents in a list and at the same time, shall deliver a copy thereof to be filed with the plaint. But, in the present case, the plaintiff has failed to comply with the conditions found in Order VII Rule 14 C.P.C., while filing a suit for permanent injunction on the ground that the plaintiff/respondent was in possession of the suit properties.
(ii) The learned senior counsel further submitted that the trial court also failed to see that the plaintiff did not even point out the boundaries in the schedule and without even seeing the correct boundaries of the suit property, the trial court wrongly decreed the suit.
(iii) Again, learned senior counsel contended that when the enquiry was taken up by the trial Court, the trial Court instead of dismissing the claim of the plaintiff/respondent, though the defendants/appellants have made out their case that they are in joint possession of the suit properties, for the simple reason that the defendants/appellants had not pleaded in their written statement the joint possession of the suit properties along with the plaintiff, erroneously decreed the suit when the plaintiff failed to prove his case with proper documents, only on mere presumptions and conjectures that the portion of the defendants' land in the suit property was sold in an public auction, ignoring the case of the defendants that even though there was a public auction they continued to be in possession of the suit property. Therefore, the findings of the trial court decreeing the suit as prayed for by the plaintiff/respondent is totally untenable and unsustainable in law.
(iv) Adding further, the learned senior counsel argued that when the first appeal was filed before the learned first appellate Court, ignoring the valuable right of appeal involved in the first appeal, the learned first appellate Court committed yet another error in dismissing the appeal without discussing the points raised by the defendants/appellants herein. Therefore, on this basis, the learned senior counsel further contended that both the Courts below are not right in decreeing the suit by granting injunction against the defendants when the suit properties are in joint possession and enjoyment both by the plaintiff and the defendants as per the joint patta issued by the Tahsildar, forgetting that injunction cannot be granted against the co-owner.
(v) The learned senior counsel further argued that it is the basic and fundamental law of jurisprudence that a person who goes to Court has to prove his case on his own without picking up in holes from the defendants' case. Merely for the reason that the defendants' share were brought in public auction, the trial Court ought not to have granted permanent injunction in favour of the plaintiff which is totally contrary to the basic canons of Civil law. When the plaintiff/respondent has miserably failed to explain with acceptable testimonies that he has been in possession and enjoyment of the suit properties, grant of decree by the trial Court only on the basis of patta, chitta, adangal and kist standing in the name of the plaintiff for the suit properties, bearing dates subsequent to the filing of the suit, is against the settled legal position that the rights of the parties will be determined only on the basis of the rights available to them on the date of filing of the suit. In support of this argument, the learned senior counsel also produced a Division Bench judgment in S.N.KUBA V. P.P.I.VAITHYANATHAN (1988 TNLJ 1) wherein it is held that the rights of the parties will be determined only on the basis of the rights available to them on the date of the suit and not at the time of execution unless there has been amendment to the Act or any change in the statute.
(vi)Further, while elaborating his argument, the learned senior counsel further pleaded that only on the basis of the revenue records like chitta, patta, adangal and payment of kist found entries in the revenue records, the trial Court has given overweightage to the revenue records to decide the valuable property rights of the parties. As it is a settled law that the revenue records are not decisive for proving actual possession and for granting injunction against the defendants only on the basis of the revenue records, the impugned judgments are not only unsustainable but also untenable.
5. Replying to the above contentions the learned counsel appearing for the respondent heavily contended that the Second Appeal challenging the concurrent findings of both the Courts below have no merit inasmuch as when the defendants/appellants have explicitely made an admission before the trial Court during the course of judicial proceeding standing in the witness box that his portion of the property had been sold in a public auction held on 24.3.1982 and subsequently, during the pendency of the suit when the defendants/appellants had not produced any iota of evidence to prove his physical possession of the suit property, the findings of both the Courts below that the defendants are not in physical possession of the suit property cannot be interfered with. Further, when the defendants/appellants are not in physical possession of the suit property after holding auction on 24.3.1982, they have no right whatsoever to interfere with the possession and enjoyment of the plaintiff's/respondent's suit property. The other contentions raised by the learned counsel are dealt with by me as below in seriatim.
6.(i) Nodoubt, the entry in the revenue records cannot form the basis for declaration of title. But, in the present case, the plaintiff has come with a claim to pass a decree of mandatory injunction restraining the defendants. It is settled law that the person who is coming to Court seeking injunction is legally bound to prove that he has been in possession and enjoyment of the suit properties. To satisfy such requirement that the plaintiff has been in possession of the suit properties as he has claimed in that, the plaintiff placed all records including revenue documents that the suit properties belonged to his father and after the death of his father, the plaintiff being the legal heir of the father, has become the absolute owner and thus, he has been in possession and enjoyment of the suit property. To materially prove his case that he is in physical possession, the plaintiff has also produced patta, chitta, adangal and payment of kists to the suit property in his name. Therefore, the trial Court has, on being satisfied that the plea of the plaintiff/respondent that he should be granted the prayer as he has been in possession of the suit properties, taking note of the revenue records which showed his physical possession rightly granted injucntion as prayed for. The said finding was also affirmed by the learned first appellate Court. Therefore, the second substantial question of law is answered against the defendants, accordingly holding that when the trial Court having seen the earlier order in O.S.No.376/1983 dated 22.12.1983 showing conspicuously that the defendants had no right, whatsoever, in the suit properties, by further taking note of the admission made by the defendants that their portion in the suit properties had already been sold in a public auction held on 24.3.1982, giving a finding thereon that the defendants whose share have been sold in the public auction have no right to interfere with the suit land which belongs to the plaintif/respondent, the trial court has rightly accepted the case of the plaintiff, hence such a finding can never be found fault with.
(ii) While addressing the first substantial question of law whether in the absence of description of property in respect of which the relief of injunction is asked for, can a court of law legally grant a decree for injunction, the learned senior counsel appearing for the appellants/defendants contended that the plaintiff has miserably failed to disclose in the schedule of the suit properties for injunction a clear description of the suit properties. Whileso, the case of the plaintiff who failed to point out the boundaries in the schedule should have been refused by the trial court for the simple reason that granting injunction in favour of the plaintiff/respondent who failed to give proper description of the properties in the schedule without even proper boundaries will create problem to the defendants if bare injunction is granted. This argument does not carry any force as rightly pointed out by the learned counsel appearing for the respondent, that when the trial Court has come to a clearcut finding not only on the basis of the evidence but also on two significant aspects, namely, on the basis of the very admission made by the defendants admitting the fact that their portion in the suit has been sold in a public auction held on 24.3.1982 and after such public auction held against the defendants for selling their property, when physical possession of the portion of the defendants' land was taken over by the auction purchaser-Kuppusamy. That apart when all the properties of the defendants/appellants, as they clearly admitted, were sold in a public auction held on 24.3.1982 and thereafter when physical possession of their properties were taken over by the auction-purchaser Mr.Kuppusamy, the arguments advanced by the learned senior counsel that the defendants are in physical possession of the same properties are far from truth as there was no iota of evidence therefor.
(iii) The copy of the judgment passed in O.S.No.376/1983 dated 22.12.1983 on the file of District Munsif Court, Thiruchengode, marked as Ex.A6 also clearly shows that the defendants had no rights, whatsoever in the suit properties. Therefore, the submissions made by the learned counsel appearing for the respondent that when these two significant aspects conjointly go against the case of the appellants, they do not have any right, whatsoever, in the suit properties and the contention that the trial court has granted injunction in favour of the plaintiff without proper description of the suit properties, will not cause any prejudice to the defendants/appellants as they have no semblance of right for the simple reason that their portions have already been sold away in public auction, carries substance and merits. Accordingly, the first substantial question of law raised and argued against the plaintiff/respondent is answered against the appellants.
7. One more argument was also advanced by the learned senior counsel appearing for the appellants stating that when the case of the defendants right from the beginning showed that as per the joint patta issued by the revenue authorities, even after the public auction held on 24.3.1982 to bring in the defendants' portion of the suit land to be sold, no physical possession was taken away from the defendants, the trial court should have accepted the case of the defendants for the reason that both the plaintiff and the defendants are in joint possession and enjoyment of the suit property and hence, there cannot be any injunction against the co-owner. This argument again has to be repelled for the reason rightly found by the trial court. Because, the trial court while carefully considering this argument in paragraphs 11 and 12 of its judgment has succinctly found this argument as meritless, for the reason that while the defendants had claimed on the basis of Ex.B2-joint patta which showed the name of the defendants also as pattadars of some portions of the suit property, subsequently after the issue of Ex.B2, when fresh application was given, after issuing notice to Kuppusamy, Vellayan and Subramani, fresh patta was issued deleting the name of the defendants from the suit properties in the said patta and even after the issuance of fresh patta, the plaintiff/respondent has also obtained chitta and adangal showing in these revenue records the name of the plaintiff alone in respect of the property and this has also been reflected in the 'A' Register maintained by the Revenue authorities. Therefore, the trial court without any hesitation has come to the conclusion that the plaintiff alone was in possession of the suit properties. When the defendant in his own admission has admitted that after public auction was taken place on 24.3.82 through Court, the possession of the suit properties from the defendants was taken over by one Kuppusamy-auction purchaser and thereafter has given his application for change of name in the patta. Under these circumstances, when the defendants had admitted before the trial Court in a judicial proceeding that their portion of land in the suit has gone away in the auction, the trial Court has rightly held that the defendants have no right, whatsoever, in the suit properties. This finding is further having support in the judgment passed by the District Munsif Court, Tiruchengode in O.S.No.376/1986 dated 22.12.1983 wherein it has been held that the defendants have no right, whatsoever, in the suit properties. In spite of this, when the learned senior counsel made a statement before this Court that the defendants continued in physical possession of the suit properties, as I found earlier, the same cannot be accepted when there is no iota of evidence produced before any of the courts below from the date of filing the written statement to that effect. Therefore, while looking at the case of the plaintiff from any angle, the concurrent findings of both the Courts below granting decree for permanent injunction against the defendants cannot be found fault with.
8. One another argument advanced by the learned senior counsel for the appellants before this court for rejection of plaint that the plaintiff/respondent has failed to comply with Order VII Rule 14 C.P.C., for the reason that at the time of presenting the plaint, the plaintiff/respondent has failed to produce sufficient documents to show his possession in support of his claim also cannot be accepted, for the reason that originally the suit properties being ancestral properties belonged to the father of the plaintiff and after the death of plaintiff's father, the plaintiff became the absolute owner of the suit properties. To prove the fact that he is the legal owner of the suit properties, along with the plaint, a list of documents-chitta in favour of the plaintiff for patta No.218 and 846 dated 11.6.1994, Patta in favour of the plaintiff dated 11.6.1994, adangal in favour of the plaintiff were also evidently filed along with the plaint. This argument was not even raised in the written statement as one of the pleadings or argued before any of the courts below. Therefore, in this context, it is more appropriate to refer the judgment of the Apex Court in SALEM ADVOCATES BAR ASSOCIATION, TAMIL NADU V. UNION OF INDIA (AIR 2003 SC 189) wherein it is held that "if not filed in duplicate or where plaintiff fails to comply with provisions of O.7, R.9, automatic rejection of the plaint at the first instance is not contemplated. If there is any defect as contemplated by R.11(e) or non-compliance as referred to in R.11(f) or O.7. Court should ordinarily give an opportunity for rectifying the defects, before rejecting the plaint." But, in the present case, the learned trial court having seen that the suit properties belonged to the plaintiff's father-ancestor and also having found that the plaintiff and the defendants are close relatives, namely, the plaintiff is the son of D1's brother, and D2 is the son of D1, further, when the suit properties originally belonged to the common ancestor of both the plaintiff and the defendants, when the defendant's share came to be sold in a public auction conducted by Court, on being satisfied with the fact that the portion of the defendants' share was sold away in a public auction, the learned trial court rightly decreed the suit. Since the rejection of the plaint is not automatic as held by the trial court under the provisions of Order VII Rule 9 and when there is no pleading to that effect by the defendants either in the written statement or at the time of final argument before the trial Court, the learned trial Court, in terms of Order XII Rule 6 C.P.C., which states that admissions of fact either in the pleadings or otherwise whether orally or in writing can be relied upon to pass a judgment by admitting the admission made by the defendants that their portion of the land was sold in public auction, has rightly come to the conclusion that the defendants cannot interfere with the possession of the suit properties. Let me also extract Order XII Rule 6 C.P.C., hereunder:
"6.Judgment on admissions.-(1)Where admissions of fact have been made either in the pleading or otherwise, whether orally or in writing, the Court may at any stage of the suit, either on the application of any party or of its own motion and without waiting for the determination of any other question between the parties, make such order or give such judgment as it may think fit, having regard to such admissions."
A reading of the above goes to show that Order XII Rule 6 C.P.C., as amended enables the Court to give a judgment not only on the application of a party but on its own motion. Hence, it is clear that the amendment was brought about to further the ends of justice and give these provisions a wider sweep by empowering Judges to use it "ex debito justitiae, a Latin term, meaning a debt of justice. Thrust of the amendment is that in an appropriate case, a party, on the admission of the other party, can press for judgment, as a matter of legal right, on the principle that admission is the best piece of evidence against the person making such admission. In the present case when the defendant in his own admission has admitted that after public auction held on 24.3.1982 through Court the portions belonging to him were taken over by the auction purchaser-one Mr.Kuppusamy and subsequently, the said Kuppusamy also had moved an application for change of his name in the patta, the land in question cannot be in physical possession of the defendant. In this context, while I was dealing with the evidentiary value of the admission under Section 31 of the Evidence Act, I have also held in GOVINDARAJULU NAIDU V. ARUMUGA KONAR AND OTHERS (2012 (2) LW 913) that in a suit for title or permanent injunction, if the defendant comes to the witness box and admits the case of the plaintiff and thereby putting an end to the controversy, the benefit of the said admission enures to the plaintiff because admission is the best piece of evidence. However, the Court always retains its discretion in the matter, of pronouncing judgment. Accordingly, the trial court keeping the width of this provision in mind, very rightly held that the plaintiff is entitled to have a decree for injunction. Therefore, as mentioned above, the rejection of the plaint is not automatic at the first instance as per the provisions of Order VII Rule 9 C.P.C. Accordingly, this issue is also decided against the appellants.
9. Consequently, the impugned judgment is confirmed. The Second Appeal fails and the same is dismissed. No costs. Connected pending M.P.No.1/2011 is also dismissed.
sal To
1. The Sub-Court, Sangagiri
2. The District Munsif, Sangagiri