Chattisgarh High Court
Rohit Kumar vs Pradeep Ganguwar on 21 October, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
First appeal No.20 of 2018
Judgment Reserved on : 24.8.2022
Judgment Delivered on : 21.10.2022
Rohit Kumar, S/o Sukhram, aged 38 years, Caste Kurmi, Village
Kauhadiya, P.C. No.40, RIC Aanandgaon, Post Gudheli, Tahsil Berla,
District Durg, Chhattisgarh
---- Appellant
versus
1. Pradeep Ganguwar, S/o Late Rajeshwar Rao Ganguwar, aged 54
years, R/o Near Shiv Temple, In front of Tank, Ward No.2, Rajeev
Nagar, Tahsil and District Durg, Chhattisgarh
2. Suresh Dongaonkar, S/o Late Pandurang Dongaonkar, aged 52 years,
R/o Village Kauhadiya, P.C. No.40, R.I.C. Aanandgaon, Post Gudheli,
Tahsil Berla, District Durg, Chhattisgarh at present residing in Block
No.13, 14, Building No.B-20, Giradhar Aangan, In front of Girdhar
Nagar, Pune, Maharashtra
3. State of Chhattisgarh through Collector, District Durg, Chhattisgarh
--- Respondents
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For Appellant : Shri Viprasen Agrawal, Advocate For Respondent No.1 : Shri Tarendra Kumar Jha, Advocate For Respondent No.3 : Shri Ghanshyam Patel, Govt. Advocate For Respondent No.2 : None
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Hon'ble Shri Justice Arvind Singh Chandel C.A.V. JUDGMENT
1. The instant appeal arises out of the judgment and decree dated 29.11.2017 passed by the Additional District Judge, Bemetara, District Bemetara in Civil Suit No.12A of 2016.
2. Facts of the case, in short, are that the plaintiff/Respondent 1 filed a suit, being Civil Suit No.12A of 2016 for declaration and injunction 2 with respect to the land bearing Khasra No.483 area 1.65 hectares situated at Village Kauhadiya, Tahsil Berla, District Durg (now District Bemetara). In the plaint, it is pleaded by the plaintiff that he is the owner of the suit land. In the month of April, 2004, nephew of defendant 1, namely, Prashant Dongaonkar informed him that being a power of attorney holder of the plaintiff, defendant 1 has executed a sale deed dated 20.2.2004 in favour of defendant 2/Appellant. As the plaintiff did not execute any power of attorney in favour of defendant 1, the sale deed executed on the basis of forged power of attorney is not binding upon the plaintiff. It is further pleaded by the plaintiff that he also did not obtain any consideration amount from the sale. It is further pleaded that thereafter the plaintiff made an objection before the Tahsildar, Berla for mutating the name of defendant 2. The Tahsildar, Berla directing both the parties to approach the Civil Court closed the proceedings. Later on, on the basis of fresh application made by the defendants, the name of defendant 2 was mutated against which the plaintiff moved an appeal before the Sub-Divisional Officer (SDO). The said appeal was dismissed by the SDO. Consequently, a second appeal was preferred before the Additional Collector, Bemetara. The plaintiff also made a report against defendant 1 upon which a crime under Section 420 of the Indian Penal Code was registered against defendant 1. Thereafter, the plaintiff moved the instant civil suit.
3. After submission of his written statement, defendant 1 did not appear before the Trial Court and the Trial Court proceeded ex 3 parte against him. In his written statement, defendant 1 pleaded that on the basis of the power of attorney made by the plaintiff, he sold the land to defendant 2. It is further pleaded that before sale of the land and after the sale also he had informed the plaintiff about the sale. The plaintiff made a false and fabricated report against defendant 1. A closure report has already been filed by the police in the criminal case. It is further pleaded that on the basis of sale deed, defendant 2 is in possession of the suit land. Without claiming relief of possession the suit merely for declaration is not maintainable.
4. Defendant 2/Appellant, in his written statement, pleaded that the plaintiff duly executed the power of attorney in favour of defendant 1 and defendant 1 on the basis of the said power of attorney has sold the suit land to him. Therefore, he is the bona fide purchaser of the suit land. From the date of execution of the sale deed, he is in possession of the suit land. Mutation has also been done in his favour. Since defendant 2 is in possession of the suit land, without claiming any relief regarding possession of the suit land, the suit for declaration is not maintainable.
5. On the basis of the pleadings, the Trial Court framed issues. After recording evidence of the parties and hearing the arguments raised, the Trial Court decreed the suit in favour of the plaintiff. Hence, the instant appeal.
6. Learned Counsel appearing for the Appellant/defendant 2 submitted that the Trial Court has wrongly fastened the burden on 4 the defendants. The Trial Court has grossly erred in holding that no power of attorney was executed in favour of defendant 1. The plaintiff has failed to prove that the power of attorney executed in favour of defendant 1 is a forged document. The entire claim of the plaintiff is based on that document, i.e., the power of attorney. But, neither the forgery has been proved nor was the original copy of the said document produced before the Trial Court. The burden of proof that the allegation of fraud by defendant 1 was on the plaintiff and the plaintiff has failed to discharge the said burden. The Trial Court wrongly fastened this burden on the defendants. It was further submitted by the Learned Counsel that the suit filed by the plaintiff only for declaration without seeking the relief of possession is hit by Section 34 of the Specific Relief Act and the suit for declaration simplicitor would not be maintainable because on the date of filing of the suit defendant 2 was in possession of the land in question. The Trial Court has also grossly erred in holding that the plaintiff is in possession of the property in question. No document or other evidence has been adduced to prove the possession of the plaintiff. Therefore, the finding of the Trial Court in this regard is not sustainable. It was further submitted by the Learned Counsel that the Trial Court has also failed to appreciate that the plaintiff has not paid the proper ad valorem Court fee and, therefore, on this ground also, the suit is liable to be dismissed.
7. Learned Counsel appearing for Respondent 1/plaintiff supported the impugned judgment passed by the Trial Court. It was argued that as the plaintiff was not a party in the sale deed executed by 5 defendant 1, therefore, for declaring the said sale deed as null and void, no ad valorem Court fee is required. It was further submitted that as defendant 1 did not produce himself before the Trial Court nor did he produce any evidence and further defendant 2 also failed to produce the power of attorney on the basis of which the sale deed was executed, therefore, the Trial Court has rightly held that no such power of attorney was in existence and, therefore, rightly decreed the suit in favour of the plaintiff.
8. Learned Counsel appearing for the State supported the impugned judgment.
9. I have heard Learned Counsel appearing for the parties and perused the entire evidence adduced by the parties before the Trial Court with due care.
10. The whole civil suit preferred by the plaintiff was based upon the power of attorney allegedly executed by the plaintiff in favour of defendant 1. Undisputedly, the original power of attorney or certified copy thereof was not placed before the Trial Court by any of the parties. From perusal of the sale deed executed by defendant 1, it appears that the sale deed was executed by power of attorney holder defendant 1 on the basis of power of attorney executed by the plaintiff in his favour. It also appears that one Notary G.D. Sundarani has certified the said power of attorney on 16.12.1996 which is mentioned in the sale deed. The original power of attorney or its certified copy has not been produced by any of the parties. It was the allegation of the plaintiff that he did 6 not execute the said power of attorney and the power of attorney is a forged document. Thus, the burden to prove these facts was upon the plaintiff only. Contrary to this, the Trial Court has shifted the burden to prove these facts upon the defendants.
11. In Rattan Singh v. Nirmal Gill, 2020 SCC OnLine SC 936, it was observed by the Supreme Court as under:
"44. The requirement regarding shifting of burden onto the defendants had been succinctly discussed in Anil Rishi v. Gurbaksh Singh, wherein this Court had held that for shifting the burden of proof, it would require more than merely pleading that the relationship is a fiduciary one and it must be proved by producing tangible evidence. The relevant extract of the said decision is reproduced as thus:
"8. The initial burden of proof would be on the plaintiff in view of Section 101 of the Evidence Act, which reads as under:
"101. Burden of proof.--Whoever desires any court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist.
When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on that person."
9. In terms of the said provision, the burden of proving the fact rests on the party who substantially asserts the affirmative issues and not the party who denies it. The said rule may not be universal in its application and there may be an exception thereto. The learned trial court and the High Court proceeded on the basis that the defendant was in a dominating position and there had been a fiduciary relationship between the parties. The appellant in his written statement denied and disputed the said averments made in the plaint.
10. Pleading is not evidence, far less proof. Issues are raised on the basis of the pleadings. The defendant- appellant having not admitted or acknowledged the fiduciary relationship between the parties, indisputably, the relationship between the parties itself would be an 7 issue. The suit will fail if both the parties do not adduce any evidence, in view of Section 102 of the Evidence Act. Thus, ordinarily, the burden of proof would be on the party who asserts the affirmative of the issue and it rests, after evidence is gone into, upon the party against whom, at the time the question arises, judgment would be given, if no further evidence were to be adduced by either side.
11. The fact that the defendant was in a dominant position must, thus, be provided by the plaintiff at the first instance.
xxx xxx xxx
14. But before such a finding is arrived at, the averments as regards alleged fiduciary relationship must be established before a presumption of undue influence against a person in position of active confidence is drawn. The factum of active confidence should also be established.
15. Section 111 of the Evidence Act will apply when the bona fides of a transaction is in question but not when the real nature thereof is in question. The words "active confidence" indicate that the relationship between the parties must be such that one is bound to protect the interests of the other.
16. Thus, point for determination of binding interests or which are the cases which come within the rule of active confidence would vary from case to case. If the plaintiff fails to prove the existence of the fiduciary relationship or the position of active confidence held by the defendant- appellant, the burden would lie on him as he had alleged fraud. The trial court and the High Court, therefore, in our opinion, cannot be said to be correct in holding that without anything further, the burden of proof would be on the defendant."
(emphasis supplied)
12. In the instant case, looking to the facts of the present case, it appears that the original power of attorney or its certified copy has not been produced by any of the parties. It was the plaintiff, who claimed that the power of attorney is a forged document and he has not executed the said power of attorney and, therefore, the initial 8 burden to prove that the power of attorney executed is a forged document is upon him. There is a mention of the power of attorney in the sale deed and on the basis of the said power of attorney the sale deed has been executed. It is also mentioned in the sale deed that the power of attorney is certified by Notary G.D. Sundarani on 16.12.1996. As at the time of recording of evidence he had died, his statement could not be recorded before the Trial Court. Therefore, it was the burden of the plaintiff to produce any other evidence in this regard. He has not summoned any of the officials of the office of the Registrar of the Registration Department nor has summoned any of the registers of the office of the said Registrar. Despite that, the Trial Court has shifted this burden on the defendants, which is not in accordance with law.
13. Dealing with the issue in Prem Singh v. Birbal, (2006) 5 SCC 353, the Supreme Court observed thus:
"27. There is a presumption that a registered document is validly executed. A registered document, therefore, prima facie would be valid in law. The onus of proof, thus, would be on a person who leads evidence to rebut the presumption. In the instant case, Respondent 1 has not been able to rebut the said presumption."
14. In Vishwanath Bapurao Sabale v. Shalinibai Nagappa Sabale, (2009) 12 SCC 101, the Supreme Court observed as follows:
"12. All the four deeds executed on 2.7.1955 are registered documents. They carry a presumption of valid execution. There is no proof to show that the said documents were sham or nominal. The learned courts below have clearly held that the appellant failed to discharge the heavy onus on him. We would however consider the contentions raised before 9 us independently."
15. In Jamila Begum (Dead) Through Legal Representatives v. Shami Mohd. (Dead) Through Legal Representatives, (2019) 2 SCC 727, the Supreme Court observed thus:
"16. Sale deed dated 21.12.1970 in favour of Jamila Begum is a registered document and the registration of the sale deed reinforces valid execution of the sale deed. A registered document carries with it a presumption that it was validly executed. It is for the party challenging the genuineness of the transaction to show that the transaction is not valid in law. In Prem Singh v. Birbal, (2006) 5 SCC 353, it was held as under:
(SCC pp. 360-61, para 27) "27. There is a presumption that a registered document is validly executed. A registered document, therefore, prima facie would be valid in law. The onus of proof, thus, would be on a person who leads evidence to rebut the presumption. In the instant case, Respondent 1 has not been able to rebut the said presumption."
The above judgment in Prem Singh case has been referred to in Vishwanath Bapurao Sabale v. Shalinibai Nagappa Sabale, (2009) 12 SCC 101."
16. In the light of the above observations made by the Supreme Court, in the instant case, a presumption in favour of the purchasers can also be drawn. The sale deed in question is a registered document and, therefore, it would prima facie be valid in law. Thus, the onus of proof would be upon the plaintiff, who leads evidence to rebut the presumption. But, in this case, the plaintiff has not been able to rebut the said presumption also. Therefore, the finding of the Trial Court in this regard is not in accordance with law and the Trial Court has wrongly shifted the burden to prove this fact on the defendants.
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17. With regard to the argument advanced by Learned Counsel for the Appellant/defendant 2 that the suit filed by the plaintiff only for declaration and injunction without seeking the relief of possession is hit by Section 34 of the Specific Relief Act and the suit for declaration simplicitor would not be maintainable, undisputedly, before the Trial Court, after filing of the suit, the plaintiff moved an application for amendment in the pleadings with regard to grant of consequential relief of possession also, but, the amendment application moved by the plaintiff was dismissed by the Trial Court. Thus, it is well established that the plaintiff is not in possession of the suit land. Despite that, the Trial Court has held that the possession of the defendant is only permissive. In Executive Officer, Arulmigu Chokkanatha Swamy Koil Trust, Virudhunagar v. Chandran, (2017) 3 SCC 702, the Supreme Court observed as under:
"34. In the present case, the plaintiff having been found not to be in possession and having only sought for declaratory reliefs, the suit was clearly not maintainable and has rightly been dismissed by the trial court. In this context the reference is made to the judgment of this Court in Ram Saran v. Ganga Devi, (1973) 2 SCC 60, wherein in paras 1 and 4 following was stated: (SCC pp. 60-61) "1. This is a plaintiffs' appeal by special leave. Ram Saran and Raghubir Saran, the plaintiffs are brothers. They jointly owned suit property with Chhabili Kuer, widow of Lalita Prasad. After the death of Chhabili Kuer on 8.2.1971, Ganga Devi, the defendant in the suit came forward as the legal representative of Chhabili Kuer and got the mutation effected in her name in the place of the deceased Chhabili Kuer. In 1958, the plaintiffs brought this suit for a declaration that they are the sole owners of the suit properties. They did not claim possession of either the entire or even any portion of the suit properties.11
* * *
4. We are in agreement with the High Court that the suit is hit by Section 42 of the Specific Relief Act. As found by the fact-finding courts, Ganga Devi is in possession of some of the suit properties. The plaintiffs have not sought possession of those properties. They merely claimed a declaration that they are the owners of the suit properties. Hence the suit is not maintainable."
35. The plaintiff, who was not in possession, had in the suit claimed only declaratory relief along with mandatory injunction. The plaintiff being out of possession, the relief of recovery of possession was a further relief which ought to have been claimed by the plaintiff. The suit filed by the plaintiff for a mere declaration without relief of recovery of possession was clearly not maintainable and the trial court has rightly dismissed the suit. The High Court neither adverted to the above finding of the trial court nor has set aside the above reasoning given by the trial court for holding the suit as not maintainable. The High Court in exercise of its jurisdiction under Section 100 CPC could not have reversed the decree of the courts below without holding that the above reasoning given by the courts below was legally unsustainable. We, thus, are of the view that the High Court committed error in decreeing the suit."
18. In Union of India v. Ibrahim Uddin, (2012) 8 SCC 148, the Supreme Court observed as follows:
"55. The section provides that courts have discretion as to declaration of status or right, however, it carves out an exception that a court shall not make any such declaration of status or right where the complainant, being able to seek further relief than a mere declaration of title, omits to do so.
56. In Ram Saran v. Ganga Devi, (1973) 2 SCC 60 this Court had categorically held that the suit seeking for declaration of title of ownership but where possession is not sought, is hit by the proviso of Section 34 of the Specific Relief Act, 1963 (hereinafter called "the Specific Relief Act") and, thus, not maintainable. In Vinay Krishna v. Keshav Chandra 1993 Supp (3) SCC 129 this Court dealt with a similar issue where the plaintiff was not in exclusive possession of property and had filed a suit seeking declaration of title of ownership. Similar view has been reiterated observing that the suit was not 12 maintainable, if barred by the proviso to Section 34 of the Specific Relief Act. (See also Gian Kaur v. Raghubir Singh, (2011) 4 SCC 567.)
57. In view of the above, the law becomes crystal clear that it is not permissible to claim the relief of declaration without seeking consequential relief.
58. In the instant case, the suit for declaration of title of ownership had been filed, though Respondent 1-plaintiff was admittedly not in possession of the suit property. Thus, the suit was barred by the provisions of Section 34 of the Specific Relief Act and, therefore, ought to have been dismissed solely on this ground. The High Court though framed a substantial question on this point but for unknown reasons did not consider it proper to decide the same."
19. In the light of above observations made by the Supreme Court also, in the instant case, without seeking the relief of possession, the suit preferred by the plaintiff only for grant of relief of declaration and injunction is not maintainable and the finding of the Trial Court in this regard is also not in accordance with law.
20. With regard to the Court fee, in Suhrid Singh alias Sardool Singh v.
Randhir Singh, (2010) 12 SCC 112, it was observed by the Supreme Court as under:
"7. Where the executant of a deed wants it to be annulled, he has to seek cancellation of the deed. But if a non- executant seeks annulment of a deed, he has to seek a declaration that the deed is invalid, or non est, or illegal or that it is not binding on him. The difference between a prayer for cancellation and declaration in regard to a deed of transfer/conveyance, can be brought out by the following illustration relating to A and B, two brothers. A executes a sale deed in favour of C. Subsequently A wants to avoid the sale. A has to sue for cancellation of the deed. On the other hand, if B, who is not the executant of the deed wants to avoid it, he has to sue for a declaration that the deed executed by A is invalid/void and non est/illegal and he is not bound by it. In essence both may be suing to have the deed set aside or declared as non-13
binding. But the form is different and court fee is also different. If A, the executant of the deed, seeks cancellation of the deed, he has to pay ad valorem court fee on the consideration stated in the sale deed. If B, who is a non-executant, is in possession and sues for a declaration that the deed is null or void and does not bind him or his share, he has to merely pay a fixed court fee of Rs.19.50 under Article 17(iii) of the Second Schedule of the Act. But if B, a non-executant, is not in possession, and he seeks not only a declaration that the sale deed is invalid, but also the consequential relief of possession, he has to pay an ad valorem court fee as provided under Section 7(iv)(c) of the Act."
21. In the case in hand also, the plaintiff is not shown as executant of the sale deed. Rather, the sale deed has been executed by the power of attorney holder defendant 1 on the basis of power of attorney. Therefore, the plaintiff is not required to pay any ad valorem Court fee. Thus, in this regard, the finding of the Trial Court is in accordance with law.
22. Consequently, the appeal is allowed. The impugned judgment and decree are set aside.
23. A decree be drawn up accordingly.
Sd/-
(Arvind Singh Chandel) JUDGE Gopal