Bombay High Court
Dilipkumar Bherumal Kucheriya vs Subhashchandra Nemichand Kucheriya on 8 May, 2014
Author: T.V. Nalawade
Bench: T.V. Nalawade
SA No. 746/08
1
IN THE HIGH COURT AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
SECOND APPEAL NO. 746 OF 2008
Dilipkumar Bherumal Kucheriya,
Age 54 years, Occu. Business,
R/o. CTS No. 1252, Agra Road,
Dhule 424 001. ....Appellant.
Versus
1. Subhashchandra Nemichand Kucheriya,
Age 55 years, Occu. Business,
R/o. Saraswati Furnitures, Kidwai
Road, Malegaon, Dist. Nasik.
2. Premabai Shantilal Kucheriya,
Age 60 years, Occu. Household,
R/o. Champa Baug, Dhule.
3. Rajendra Shantilal Kucheriya,
Age 35 years, Occu. Business,
R/o. Champa Baug, Dhule.
4. Pradeep Shantilal Kucheriya,
Age 35 years, Occu. Business,
R/o. Sundar Motors, Eighty
Feet Road, Dhule.
5. Sanjay Shantilal Kucheriya,
Age 55 years, Occu. Business,
6. Naginchand Uttamchand Kucheriya,
Age 42 years, Occu. Business,
Both R/o. Champa Baug, Dhule.
7. Mansukhlal Hiralal Shah,
Age 65 yeas, Occu. Business,
R/o. Malegaon Road, Dhule.
8. Santosh Swarupchand Kucheriya,
Age 33 years, Occu. Business,
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SA No. 746/08
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R/o. Champa Baug, Dhule.
9. Manoj Swarupchand Kucheriya,
Age 30 years, Occu. Business,
R/o. Champa Baug, Dhule.
10. Premabai Manakchand Choriya,
Age 75 years, Occu. Household,
R/o. Atwade Bazar, Bhusawal,
District Jalgaon (Dead Heirs)
Shri. Dilip Manakchand Choriya,
Age 40 years, Occu. Business,
R/o. Atwade Bazar, Shani Mandir,
Bhusawal, Dist. Jalgaon.
11. Basantibai Lalchand Karnavat,
Age 47 years, Occu. Household work,
R/o. Dhule.
12. Vilaychibai Chantrabhug Lodha,
Age 58 years, Occu. Household work,
R/o. Manmad, Dist. Nasik.
13. Anandabai Uttamchand Bhalecha,
Age 51 years, Occu. Household work,
R/o. Beed.
14. Nirmalabai Zumbarlal Hubad,
Age 50 years, Occu. Household work,
R/o. Nandgaon, Dist. Nasik
(Dead Heirs)
14A. Kishor Zumbarlal Hubad,
Age 38 years, Occu. Business,
14B. Umesh Zumbarlal Hubad,
Age 35 years, Occu. Business,
14A and 14B, R/o. Balaji Chowk,
Furniture Shop, Nandgaon,
Dist. Nasik.
14C. Sau. Vandana Mahavir Gondiya,
Age 32 years, Occu. Household work,
R/o. Sadna Apartment, Raja Bazar,
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SA No. 746/08
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Keseriya Dry Food, Center near
Aurangabad. ....Respondents.
Mr. P.S. Paranjape, Advocate for appellant.
Mr. C.R. Deshpande, Advocate for respondent Nos. 2, 4, 5, 6 and
12.
CORAM : T.V. NALAWADE, J.
DATED : 8th May, 2014.
ORDER :
1) The appeal is filed against judgment and order of Regular Civil Appeal No. 182/2001, which was pending in the Court of Principal District Judge, Dhule. The appeal filed by present appellant against judgment and decree of Special Civil Suit No. 69/1995 is dismissed by the First Appellate Court. Decree is given in favour of present respondent Nos. 1 to 5 of possession.
Both the sides are heard.
2) The suit was filed by respondent Nos. 1 to 5 for relief of possession of house property bearing C.T.S. No. 1252 situated at Dhule. It is contended that one Khivraj was predecessor of plaintiffs. It is contended that defendants were in relation with Khivraj, but they were from different branch of Hindu family.
3) It is the case of plaintiffs that Khivraj was owner of the suit property and in the year 1928-29 he had made construction ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 4 of the suit house. It is contended that as Khivraj had good relations with Bherumal and Samirmal, the predecessors of defendant/present appellant, he had given the premises to them for their use and probably on rent basis. It is contended that R.C.S. No. 129/1976 was filed for relief of eviction and recovery of rent under the Rent Control Act, but the Appellate Court held that there was no relationship of landlord and tenant. It is contended that as there was such decision and as the defendants, successors of aforesaid two persons were refusing to return back the possession, the suit was required to be filed. The suit was filed on the basis of title.
4) Defendant No. 1 contested the suit by filing written statement. He denied the title of plaintiffs. He contended that in partition, family arrangement, the property was given to his predecessors in title and so, he is in possession as owner. It is contended that his ancestors made the construction of suit house.
5) It is the case of defendant No. 1 that as the previous suit No. 129/1976 filed under the Rent Control Act was decided against the plaintiffs and decree of eviction was refused, there is the bar of principal of res-judicata to present suit. It was also contended that there is bar of provision of Order 2, Rule 2 of Civil ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 5 Procedure Code to the suit, as the present relief was not claimed in the previous suit.
6) It is the case of defendant No. 1 that the name of his predecessor was entered in the city survey record as the owner on 31.3.1945 and the defendants have been enjoying the suit properties as owners. They took the defence that they have become owner due to adverse possession.
7) Issues were framed accordingly. Both the sides gave evidence. The Trial Court gave finding that the property belongs to plaintiffs and they are the successors of Khivraj, who was the owner of the property. The Trial Court further held that the property was given to the predecessors in title of defendants viz.
Bherumal and Samirmal for residence in 1930 and their possession was of permissive nature. The Trial Court held that the decision given in Special Civil Suit No. 72/1975, which was between defendants and third party about the title is relevant and it is binding on defendants. The Trial Court held that the judgment delivered in rent control matter cannot operate as res-judicata to the present suit. The Trial Court gave relief of possession after giving aforesaid findings. The First Appellate Court has confirmed all these findings.
::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 68) The learned counsel for the appellant submitted that substantial questions of law need to be formulated on the basis of points mentioned in the appeal memo. He argued on following points.
(i) Whether the provisions of Order 2, Rule 2 of C.P.C. and principle of res-judicata need to be used against the plaintiffs in view of the decision of suit filed under Rent Control Act viz. R.C.S. No. 129/1976 ?
(ii) Whether the finding given in Special Civil Suit No. 72/1975 against the defendant/present appellant is relevant, binding on the defendant as it is about the title ?
(iii) Whether the defendant No. 1 proved that his possession has been hostile and due to adverse possession from 1945 he has become owner ?
9) There is city survey record showing that suit property was standing in the name of Khivraj. In the year 1945 the name of Khivraj was deleted and the names of predecessors of defendant No. 1 viz. Bherumal and Samirmal were entered in the column of owner. From the written statement, it can be said that defendant No. 1 wanted to prove that there was partition amongst his ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 7 predecessors and other members of joint Hindu family and in the partition, aforesaid two persons got the suit property. Admittedly, there is no record about the partition or giving of such report by anybody to City Survey Office for making entry on the basis of partition. On the contrary, the city survey record is to the effect that only due to the possession of these two persons, their names came to be entered first time in the year 1945 and the name of Khivraj came to be deleted. The other contention of defendant No. 1 is that as from 1945, the year in which the names of his predecessors were entered in the city survey record, they have been enjoying the property as the owners, their possession was adverse to so called real owners and they have become owners due to adverse possession. These two pleas were inconsistent to each other.
10) Even if the evidence given by defendant No. 1 is read as it is, it shows that he gave evidence to the effect that the property was standing in the name of Khivraj. He has specifically admitted that in the year 1906 the property was purchased in the name of Khivraj, though he has tried to say that Khivraj was Karta of joint Hindu family. From the evidence given in examination-in-
chief by defendant No. 1, it can be said that it is to the effect that as a member of joint Hindu family, they came in possession. Thus, ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 8 there is clear admission that when they entered in the property, it was permissive possession. Here it needs to kept in mind that there is no record whatsoever to show that there was joint family of Khivraj with predecessors in title of defendant No. 1. The evidence does not show that they had disputed the title of Khivraj during his lifetime. The entry made in city survey record cannot be used in this regard as there is nothing on the record to show that after giving notices to concerned, the entry was made. From the evidence, it can be said that there is some indirect evidence on adverse possession, which is to the effect that agreement was made to sell the property to third party by defendant No. 1. It cannot be disputed that this was within the knowledge of the real owner. Thus, there is no specific evidence on the ingredients of 'adverse possession'.
11) The learned counsel for the respondents/plaintiffs placed reliance on some reported cases on the point of adverse possession. In the case reported as 2010 ALL SCR 2814 [Chatti Konati Rao and Ors. Vs. Palle Venkata Subba Rao], the Apex Court has laid down that mere possession, however long, does not necessarily mean that it is adverse to the true owner. It is also laid down that plea of adverse possession is not pure question of law, but a blended one of fact and law. The Apex Court has discussed ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 9 the burden of proof with reference to Articles 64 and 65 of the Limitation Act. In the present case, Article 65 is applicable. In the case reported as 2003 (1) ALL MR 565 Bombay High Court [Bhimrao Dnyanoba Patil & Ors. Vs. State of Maharashtra and Ors.], the essential ingredients of 'adverse possession' are discussed. It is observed that enjoyment of property needs to be accompanied by adverse animus and permissive possession will always continued to be permissive unless the person ig in permissive possession asserts and proves that his possession was adverse.
12) On the other hand, the learned counsel for appellant placed reliance on the case reported as AIR 2003 SC 1905 (1) [Bondar Singh and Ors. Vs. Nihal Singh and Ors.]. The facts of this reported case were totally different and the rights of a person, who was in possession of suit land by virtue of unregistered, unstamped sale deed executed in favour of their predecessor in title were involved. There was also the revenue record to show that the possession was on the basis of those documents and for more than 26-27 years. In view of those facts, the Apex court held that the possession was adverse and the person taking plea had proved the ownership due to adverse possession. The case reported as 2009 (5) ALL MR 404 ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 10 Bombay High Court [Shyamlal Biharilal Pandey Vs. Reliance Infrastructure Ltd. and Ors.] was cited. In this case, it was observed that the plea of tenancy and plea of adverse possession cannot co-exist. The ingredients which need to be proved for proving such pleas are discussed by this Court. The IVth ingredient mentioned by this Court is that the person taking such plea needs to prove that permissive possession ended at particular time and adverse possession started. The facts of the case reported as AIR 1993 BOMBAY 134 Nagpur Bench [Smt. Anjanabai w/o. Vivekanand Kothare and ors. Vs. Smt. Jaswantibai w/o. Anantram Parekh and Anr.] were also different and there was use of section 27 of Limitation Act and there was sale deed. The predecessors of those claimant could perfect their title on the basis of the facts of that case.
13) In the present case, the defendant No. 1 has failed to prove the ingredients of 'adverse possession'. Argument was advanced that the defendant had denied title of plaintiffs in suit filed under the Rent Control Act and it needs to be treated that since 1975 the possession became adverse. This submission cannot be accepted as there is no such specific plea. Further, that suit was based on different cause of action and only due to resistance of the suit, it cannot be said that the possession ceased ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 11 to be permissive. Thus, in fact the defendant has been in possession for many years, but the possession is not of adverse nature and so, defendant cannot prove the ownership due to adverse possession. Both the Courts below have not committed any error on this point.
14) Much was argued in respect of decision given in a suit filed under the Rent Control Act. In that case, the Court held that relationship of landlord and tenant was not proved and so, relief was not granted under the rent legislation. Thus, the cause of action was different and the relief claimed was on different ground. On this point, reliance was placed by the learned counsel for the respondents on the case reported as AIR 1982 SUPREME COURT 20 [Smt. Ganabai Vs. Smt. Chhabubai]. Provision of section 11 of C.P.C. is considered and the power of Small Causes Court under Small Causes Court Act is discussed. It cannot be disputed that the jurisdiction of Small Causes Court is limited to decide the dispute between the landlord and tenant and only when such relationship exists, the matter can be decided. Thus, there was no question of use of principle of res-judicata in the present suit filed on the basis of title. The suit falls under Article 65 of Limitation Act and so, the burden was on the defendant to prove the adverse possession. Such suit could not have been ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 12 decided by the Small Causes Court. For the same reason, it can be said that the provisions of Order 2, Rule 2 cannot be used against the plaintiffs. In previous suit, the present relief could not have been claimed before the Court created for litigation under the rent legislation. On this point, reliance was placed on the case reported as 2008 (2) ALL MR 640 Bombay High Court (Nagpur Bench) [Shivaji s/o. Banaji Bhagat (Deceased through L.Rs.) Vs. Maroti s/o. Dewaji Pawar (Deceased through L.Rs.)] by the plaintiffs. This Court has observed that when the relief was not legally available in the previous suit as it could not have been claimed, such relief can be claimed in subsequent suit. The facts were similar and so the observations are applicable to the present case.
15) On aforesaid point, the learned counsel for appellant/defendant placed reliance on the case reported as 2008 (6) ALL MR 309 Bombay High Court (Nagpur Bench) [M/s.
Swastik Complex Pvt. Ltd. Vs. Dr. Prafulla s/o. Jageshwar Mukaddam & Ors.]. In this case, by referring the provisions of section 11, Order 2 Rule 2, Order 7 Rule 11 of C.P.C., this Court observed that the second suit on the basis of cause of action in earlier suit is barred. There cannot be any dispute over this proposition, but there should be similar facts to which the ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 13 provisions can be made applicable. The facts of the present case are totally different. The object behind the provisions or Order 2, Rule 2 is discussed by this Court in the case reported as 2011 (3) ALL MR 604 Bombay High Court [MV.x.press annapurana & Anr. Vs. Gitanjali Woolens Pvt. Ltd. & Ors.]. There cannot be any dispute over the interpretation of the provisions made by this Court. Similar observations are made in the cases reported as AIR 2000 BOMBAY 34 [SNP Shipping Services Pvt. Ltd. and Ors.
Vs. World Tanker Carrier Corporation and Anr.] and 2004 (Supp.2) Bom.C.R. 917 [Gajanan R. Salvi Vs. Satish Shankar Gupte & Ors.]. Thus, there is no force in the contention that present suit is barred due to the provision of section 11 of C.P.C. or provision of Order 2, Rule 2 of C.P.C.
16) It was submitted by the learned counsel for appellant/defendant that the decision of the Civil Suit filed against defendant No. 1 by third party cannot be used in the present case. Admittedly, the said suit was filed by third party for repudiation of contract between him and defendant No. 1. It was the contention of the plaintiff of that suit that the defendant of the said suit, present appellant, had no title and so, there was the right to the plaintiff to repudiate the contract. The said Special Civil Suit No. 72/1975 was filed by one Gopaldas and in that case, ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 14 while deciding the suit in favour of Gopaldas and against the present appellant, the Court held that the names of Bherumal and Samirmal were entered in city survey record of the present suit property only on the basis of possession of these persons at the time of making of the review of properties and so, no title had passed to them on the basis of such entry. It can be said that in the said suit, the present appellant failed to prove the title in respect of the suit property and he was claiming that he was the owner of the property. It can be said that whatever record available was produced by the present appellant in the said suit, but he failed to prove the ownership. In strict sense, it cannot be said that the said decision operates as res-judicata against the present appellant, but the circumstance becomes relevant fact to show that there was no record whatsoever with the present appellant to prove the ownership and the entry was not made on the basis of any document of title or partition. Even if, the use of this decree of the said suit can be limited to that extent, the things cannot change for the present appellant. It was open to present appellant to prove that he has become owner due to adverse possession or his predecessor got property in partition, but he failed to prove such case.
17) The submission was made for the appellant that ::: Downloaded on - 09/05/2014 23:52:55 ::: SA No. 746/08 15 appellant is successor of only Bherumal and the successors of Samirmal are necessary parties to the suit. This contention is not acceptable as the evidence shows that appellant wanted to prove his own possession and he has not contended that successors of Samirmal are there and they are also in possession. Defendant No. 1 only filed written statement and contested the suit. In view of these circumstances, this Court holds that decree cannot be refused on this ground also. This Court holds that both the Courts below have not committed any error and no substantial question of law as such is involved in the matter. All the aforesaid points are rightly decided by the Courts below.
18) In the result, the appeal stands dismissed. Civil Applications, if any, stand disposed of.
19) After pronouncement of order, learned counsel for the appellant requests to stay the effect and operation of the order for the period six weeks as the appellant intent to challenge this order. Considering the request, the effect and operation of this order shall remain stayed for a period of six weeks from today.
[ T.V. NALAWADE, J. ] ssc/ ::: Downloaded on - 09/05/2014 23:52:55 :::