Karnataka High Court
Smt Kasnibai W/O Late Kannya Naika vs Smt Hemli Bai W/O Late Govinda Naika on 27 July, 2012
Author: C.R.Kumaraswamy
Bench: C.R. Kumaraswamy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF JULY, 2012
BEFORE
THE HON'BLE MR.JUSTICE C.R. KUMARASWAMY
R.S.A No.1936/2005
C/W
R.S.A. CROB 10/2005
IN RSA 1936/2005:
BETWEEN:
1. Smt. Kasnibai
W/o Late Kannya Naika
Aged about 61 years
2. Lokya Naika
S/o Late Kannya Naika
Aged about 36 years
3. Nemya Naika
S/o late Kannya Naika
Aged about 41 years
All are R/o Kohalli village,
Haranahalli Hobli,
Shimoga Taluk & District - 577201 ... Appellants
(By Sri. Pruthavi Wodeyar, Adv. for
M/s Jayakumar S.Patil Assts, Adv.)
2
AND
1. Smt. Hemli Bai
W/o Late Govinda Naika,
Aged about 66 years
2. Nagaraja Naika
S/o Late Govinda Naika
Aged about 39 years
3. Hanumantha Naika
S/o Late Govinda Naika
Aged about 36 years
4. Parameshi
S/o late Govinda Naika
Aged about 31 years.
All are Agriculturists,
R/o Kohalli Village,
Haranahalli Hobli,
Shimoga Taluk & District ...Respondents
(By Sri. G.S.Balagangadhar, Adv. for c/resp.)
This RSA filed under Section 100 of Code of Civil
Procedure against the judgment and decree dated 30.07.2005
passed in R.A. No.82/2004 on the file of the Addl. Civil Judge
(Sr.Dn.) and CJM, Shimoga, partly allowing the appeal and
modifying the judgment and decree dated 2.11.2004 passed
in O.S. No.286/1994 on the file of the I Addl. Civil Judge
(Jr.Dn.) Shimoga.
3
In RSA CROB 10/2005
BETWEEN:
1. Smt. Hemli Bai
W/o Late Govinda Naika,
Aged about 66 years
2. Nagaraja Naika
S/o Late Govinda Naika
Aged about 39 years
3. Hanumantha Naika
S/o Late Govinda Naika
Aged about 36 years
4. Parameshi
S/o late Govinda Naika
Aged about 31 years.
All are Agriculturists,
R/o Kohalli Village,
Haranahalli Hobli,
Shimoga Taluk & District ..Cross objectors
(By Sri. G.S.Balagangadhar, Adv. for C/resp.)
AND
1. Smt. Kasnibai
W/o Late Kannya Naika
Aged about 61 years
2. Lokya Naika
S/o Late Kannya Naika
Aged about 36 years
4
3. Nemya Naika
S/o late Kannya Naika
Aged about 41 years
All are R/o Kohalli village,
Haranahalli Hobli,
Shimoga Taluk & District - 577201 ... Respondents
(By Sri. Pruthavi Wodeyar, Adv. for
M/s Jayakumar S.Patil Assts, Adv.)
This RSA CROB is filed under Order 41 Rule 22 of Code
of Civil Procedure against the judgment and decree dated
30.7.2005 passed in RA 82/2004 on the file of the Addl. Civil
Judge (Sr.Dn.) and CJM, Shimoga, partly allowing the appeal
and modifying the judgment and decree date 2.11.2004
passed in O.S No.286/1994 on the file of the I Addl. Civil
Judge (Jr.Dn) at Shimoga.
THESE RSA & RSA CROB IS COMING ON FOR
HEARING THIS DAY, THE COURT., DELIVERED THE
FOLLOWING:
JUDGMENT
RSA 1936/2005 is filed under Section 100 of Code of Civil Procedure against the Judgment and Decree dated 30.07.2005 passed in R.A. No.82/2004 on the file of the Addl.
Civil Judge (Sr.Dn.) and CJM, Shimoga, partly allowing the appeal and modifying the judgment and decree dated 5 2.11.2004 passed in O.S. No.286/1994 on the file of the I Addl. Civil Judge (Jr.Dn.) Shimoga.
2. RSA CROB 10/2005 is filed under Order 41 Rule 22 of Code of Civil Procedure against the Judgment and decree dated 30.07.2005 passed in R.A. No.82/2004 on the file of the Addl. Civil Judge (Sr.Dn.) and CJM, Shimoga, partly allowing the appeal and modifying the judgment and decree dated 2.11.2004 passed in O.S. No.286/1994 on the file of the I Addl. Civil Judge (Jr.Dn.) at Shimoga.
3. Plaintiff No.1 is the widow of late Govinda Naika.
Late Govinda Naika was the only son to his father late Tejya Naika, his another son by name Hanumantha Naika died issue less. Tejya Naika and his wife Ramani Bai died very long back and after their death, plaintiffs and Govind Naika succeeded to the estate of Tejaya Naika i.e., Grand father of plaintiffs No.2 to 4. About 3 years back Govinda Naika also died leaving behind him the plaintiffs as his legal successors to the estate.
64. The plaintiffs state that their grand father late Tejya Naika owned and possessed agricultural land bearing Sy.No.50 of Yalavalli village, measuring 7 acres, 19 guntas, including Kharab of 7 guntas. After his death, late Govinda Naika, father of plaintiffs 2 to 4 and husband of 1st plaintiff succeeded and continued to be in possession and cultivation of that land. To show his ownership, certified copy of Index of land and record of rights are produced. After his death, plaintiffs who are legal heirs succeeded to the above said land and continue their possession and cultivation of the land which is morefully described in the schedule as of its lawful owners.
5. The plaintiffs have continued their possession.
Revenue entries like pahani and Khatha are continued in the name of defendant No.1. After the death of her husband Kannya Naika, since neither late Govinda Naika nor plaintiff No.1 are worldly wise, they are ignorant, illiterates, and rustic villagers, some how the husband of the 1st defendant who was 7 the best friend of Govinda Naika managed to obtain the Pahani and Khatha by playing fraud and misrepresentation on him and plaintiff No.1. The plaintiffs after coming to know these illegal revenue entries have preferred an appeal before the Assistant Commissioner in P.D.A 21/93-94.
6. The plaintiff further states while entering pahani and khatha to the schedule land in the name of late Kannya Naika, it is on the strength of 'Rajikabuli'. These entries of pahani and khatha are all entered by playing fraud and by flouting the provisions of Karnataka Land Revenue Act and all of them have been in an understanding manner that too behind the back of the plaintiffs. Plaintiffs states that late Govinda Naika had not alienated the schedule land in any manner either to late Kannya Naika or to the defendants at any point of time. He had not executed any documents creating title over the schedule land. The defendants on the strength of illegal and invalid entries denying the title of plaintiffs over the suit schedule property. Defendants have no 8 manner of right, title or interest or whatsoever over the schedule land. On the strength of illegal and invalid entries of pahani and khatha, very frequently interfering with the peaceful possession and cultivation of the schedule land by the plaintiffs. Six months back they made futile attempts of trespass and tried to harvest the crop grown by the plaintiffs and in that connection a private complaint has been filed.
The police started hostile attitude towards plaintiffs. The defendants have influenced the police and submitted 'B' report. Again the defendants have started to give trouble and unnecessarily interfering with the cultivation of plaintiffs. On 4.6.1994 when the plaintiffs were ploughing the suit schedule land, defendants came and tried to prevent them from cultivation. The cause of action for the suit arose at Yelavalli village in Shimoga Taluka from 3.12.1993 on which date the objections filed by the defendants in PDA 21/93-94 denying the title of the plaintiffs and also on 4.6.1994 when the defendants last tried to interfere with the peaceful possession, cultivation and enjoyment of the suit schedule land.
9Therefore, plaintiffs instituted the suit for declaration and also for permanent injunction restraining the defendants, their agents, representatives and supporters from interfering with the peaceful possession and enjoyment of the suit schedule land of the plaintiffs.
7. The defendant Nos.1 to 3 have filed written statement in the Court below as under :
8. The plaintiffs have no locus standi to institute the suit. The suit is bad for non joinder of necessary parities as suit is barred by limitation. The Court fee paid is insufficient.
The defendants admits that plaintiff No.1 is the widow of late Govinda Naika, plaintiff NOs.2 and 3 are their sons living jointly in an undivided Hindu family. The averments made in the plaint are all denied.
9. It is as per 'Rajkabuli', the name of late Kanya Naika is mutated and on that pahani entries also written and continued from the year 1982-83 and after death of Kanya 10 Naika entries have been continued in the name of the defendant No.1. There is no cause of action for the suit. The plaintiffs have filed the suit suppressing the real facts of the case. The documents produced by the plaintiffs are concocted documents.
10. One Kanya Naika S/o Dharama Naika is the husband of defendant No.1 and father of defendant Nos.2 and
3. The said Kanya Naika is no more. Kanya Naika is the absolute owner and has been possession, enjoyment and in personal cultivation of the suit schedule property for more than 40 years. The khata and pahani of the suit schedule land was standing in the name of said Govinda Naika.
Govinda Naika or the plaintiffs was never in possession and cultivation of the suit schedule land. Kanya Naika and the defendants are in the possession and enjoyment of the suit schedule property for more than 40 years. Even though the khata and pahani of the suit schedule land was standing in the name of Govinda Naika. The suit schedule land have been 11 cultivated by the said Kanya Naika and the defendants.
Kanya Naika had given an application to the Thasildar, Shimoga, to change khata and pahani of the suit schedule land to his name from the name of the said Govinda Naika.
The Tahasildar, Shimoga, registered the case in RR CR.27/81-82 on the application of the said Kanya Naika.
The Tahasildar, Shimoga issued notice to the said Govinda Naika and conducted the proceedings as per the provisions of Karnataka Land Revenue Acts. The Tahasildar Shimoga drew up the mahazar and recorded the statement of Govinda Naika. The said Govinda Naika after receipt of the notice appeared before the Tahasildar in the said case and had given a statement, stating that even though the khata and pahani stands in his name, but the said Kanya Naika have been cultivating the suit schedule land and the said Kanya Naika has been paying the kandayam in respect of the suit schedule property. The father of the plaintiffs 2 to 4 i.e., Govinda Naika has given a statement before the Tahasildar, Shimoga, 12 that he has no objection to change the khata and pahani in the name of Kanya Naika in respect of suit schedule land.
11. That on 2.6.1981 the Thasildar, Shimoga following all the procedure prescribed under the Land Revenue Act, ordered to change the khata and pahani of the suit schedule land in the name of said Kanya Naik from the name of Govinda Naika. The said Kanya Naika started cultivating the suit schedule land 26 years before 2.6.1981 i.e., for the past 40 years the said Kanya Naika and the defendants are in possession and enjoyment of the suit schedule property. After the death of Kanya Naika, his wife defendant No.1 had filed an application before the Tahasildar, Shimoga to change the khata and pahani of the suit schedule property to her name from the name of her husband. The Tahasildar, Shimoga changed the khata and pahani of the suit schedule land to the name of defendant No.1 from the name of Kanya Naika vide M.R. No.7/86-87. Govinda Naika 13 and the plaintiffs have no manner of right, title or interest over the suit schedule property.
12. When the said Kanya Naika commenced to cultivate the suit schedule land, it was fallow. The defendants have been growing paddy crop and other dry crops in the suit schedule land. The said Kanya Naika and defendants planted coconut tree and teak wood trees in the suit schedule land and also grown three Tamarind Trees and 12 Nos. of Eucalyptus trees, tow Pyarale trees, one Jack Fruit Tree.
The defendants have taken loan from P.L.D. Bank Shimoga by mortgaging the suit schedule property by way of security.
13. Kanya Naika and the defendants are member of Hindu Joint Family and they are jointly in possession and cultivation of the suit schedule land as owner. After the death of the said Kanya Naika, the defendants have inherited the property of the said Kanya Naika including the suit schedule land, as a legal heirs of the deceased Kanya Naika.
After the death of the said Kanya Naika, the defendants are 14 the absolute owners and in possession and personal cultivation of the suit schedule land.
14. The Kanya Naika and the defendants have been jointly cultivating the suit schedule land since more than 40 years as owners and they are continuously in possession of the suit schedule property. The said Kanya Naika and the defendants have been in possession of the suit schedule land more than statutory period. This fact is very well known to the plaintiffs. The right, title and interest of the said Govinda Naika and the plaintiffs had been extinguished. The said Kanya Naika and the defendants acquired the right, title and interest over the suit schedule land by adverse possession.
The plaintiffs were fully aware the proceedings before the Tahasildar, Shimoga in RR.CR.27/81-82 and they are also aware of the order passed by the Tahasildar, Shimoga on 2.6.1981 in RR.CR.27/81-82. The plaintiffs or said Govinda Naika have not challenged the said Tahasildar's order. It 15 clearly goes to show that the plaintiffs have no any manner of right, title or interest over the suit schedule property.
15. The Trial Court has framed the following issues as arise out of the pleadings:
ISSUES
1. Whether the plaintiffs prove that they have got title over the suit schedule property ?
2. Whether the plaintiffs prove that they were in lawful possession of the suit schedule property, as on the date of the suit ?
3. Whether the plaintiff proves the alleged interference of the defendants over the suit schedule property ?
4. Whether the plaintiffs are entitled for the relief's sought for ?
5. What decree or order ?16
ADDITONAL ISSUES
1. Whether the defendants prove that they are absolute owners in possession, enjoyment and cultivation of the suit schedule property by way of adverse possession ?
2. Whether the suit is not maintainable ?
3. Whether the suit is bad for non-joinder of parties ?
4. Whether the suit is barred by limitation ?
5. Whether the court fee paid is insufficient and not in accordance with law ?
16. The findings recorded by the Trial Court is as under :
Issue No.1 : In the Negative, as the title has been extinguished by lapse of time and prescription.
Issue No.2 : In the Negative
Issue No.3 : In the Negative
17
Issue No.4 : In the Negative
Additional issue No.1 : In the affirmative
Additional issue No.2 : In the Negative
Additional issue No.3 : In the Negative
Additional issue No.4 : In the affirmative
Additional issue No.5 : In the negative
Issue No.5 : As per final order for the
following
17. On behalf of plaintiffs, PWs.1 to 3 were examined and got marked Exs.P1 to P16. On behalf of defendant two witnesses were examined as DWs.1 and 2 and got marked Exs.D1 to D41.
18. The Trial Court has observed at para 29 in its judgment that but in the case on hand there is no acquisition of rights, but it is only consent for change of khata and pahani in the name of the defendants.18
19. The Trial Court has mentioned at para 34 in its judgment that now it has to be seen whether title has been transferred from Govinda Naika to Kanya Naika. Admittedly Govinda Naika was the title holder of the suit schedule property, after the death of his father. He was a minor at the time of his father's death. His name was entered as minor represented by his mother. His mother has also expired.
Govinda Naika has attained majority prior to 1965. It is probable that Govinda Naika has give consent for change of katha and pahani. But that does not mean that the title has been transferred. Title could be transferred only by any of the modes of transfer recognized by the law. Defendants have not stated as to which mode of transfer Kanya Naika has acquired the title. The defendants rely upon the 'Rajikaboli Pathra' said to have been executed in favour of Kanya Naika. But the said document is not available and the contents of the said document is not proved.
1920. The Trial Court has mentioned at para 36 of its judgment that in this case the plaintiff has been able to show that the title has not been passed from Govinda Naika in favour of Kanya Naika, though the change of katha.
21. The Trial Court has mentioned at para 37 in this judgment that the plaintiffs have been able to prove the ownership of Govinda Naika over the suit schedule property.
Whether the plaintiffs have proved their possession and whether the title of Govinda Naika has been lost by lapse of time and prescription is the next question that would arise.
The consent of Govinda Naika for change of katha and pahani has been established. The katha and pahani have been changed accordingly. The documents Exs.D5, D6, D7, D8 and D18 show that late Govinda Naika knew about the defendants possession and that he has not taken any steps to recover the possession. The evidence further shows that the initial possession of the defendants was not by any lawful means. If Ex.P16 is to be admitted and believed, and if it is to believe 20 that Kanya Naika was holding it on behalf of Govinda Naika, even then the possession has become adverse after Govinda Naika attained majority and when and he gave consent for change of katha and pahani, admitting Kanya Naika possession independently since 25.05.1964, not on behalf of Govinda Naika. The defendants interest become adverse from that date of acknowledgement of Kanya Naika's independent possession since 25.05.1964 and was hostile to the real owner Govinda Naika amounting to denial of his title.
The possession of Kanya Naika from the date of consent is not by way of lawful title. Even if the initial entry is non-hostile, it has become adverse by change of animus by the possessor.
22. The Trial Court has mentioned at para 45 of its judgment that column 12 was also empty for the years prior to 1980-81 right from 1971-72. It could be made out in Exs.D1, D2, D3 and D4 RTC extracts. When Govinda Naika himself has admitted possession as could be seen from Ex.D7 nothing more is required to show the possession of Kanya 21 Naika from the year 1980-81 onwards. Kanya Naika has expired. DW1 has stated in his cross examination that his father Kanya Naika died in the year 1985. The name of the 1st defendant is found in the Column No.12, after 1985-86.
The defendants have produced the Kandayam Receipts, which are marked as Ex.D9 to Ex.D15 which corroborates the case of the defendants.
23. The Trial Court at para 16 has mentioned that the defendants have produced documents to show that they have borrowed loan in the year 1992, itself by mortgaging the schedule properties. Therefore, it could be concluded that Kanya Naika and the defendants have been in possession of the suit schedule property prior to 1980 after Govinda Naika attained his majority and that too adverse to the interest of late Govinda Naika and the plaintiffs continuously, openly and uninterruptedly, and Govinda Naika has acknowledged the independent possession of Kanya Naika since 25.05.1964.
2224. The Trial Court has further observed that plaintiffs were not in a possession of suit schedule property. The title of the plaintiffs and Govinda Naika has been extinguished by lapse of time and prescription and that the defendants have perfected their title to the suit schedule property by way of adverse possession.
25. The Trial Court has observed that the defendants in their written statement have stated that the suit is not maintainable. The plaintiffs have sought for relief of declaration that they are the absolute owners and in lawful possession of the suit schedule property. The contention of the plaintiffs is that they are in possession of the suit schedule property. It is for the plaintiffs to prove the possession. The Trial Court have come to a conclusion that it cannot be held that the suit is not maintainable. Hence, issue No.2 has held in the negative.
2326. The Trial Court at para 61 of its judgment mentioned that according to the plaintiff the cause of action has arisen on 03.12.1993, on which date the defendant's filed objection in PDA 21/93-94 denying the title of the plaintiff's.
The Trial Court has come to a conclusion that Govinda Naika has consented for the change of katha and pahani in the name of Kanya Naika and thereby acknowledged the independent possession of Kanya Naika.
27. The Trial Court at para 63 of its judgment mentioned that in this suit the defendants have proved adverse possession for the prescription period. Late Govinda Naika attained majority within the year 1965. If the plaintiff's case that Kanya Naika was in possession on behalf of Govinda Naika is assumed to be true, in the document Ex.D7, Govinda Naika has stated that as per Rajkabuli on 25.05.1964 Kanya Naika has agreed for change of khata and that Kanya Naika has been cultivating the land. It shows that Govinda Naika has acknowledged the independent possession 24 of Kanya Naika since 25.05.1964 itself. Therefore, the suit filed by the legal representatives of Govinda Naika is clearly barred by limitation.
28. Therefore, the Trial Court held plaintiffs were in possession of the suit schedule property as on date of suit.
The title of the plaintiffs have been extinguished by lapse of time and prescription and that the defendants have perfected their title by way of adverse possession. Therefore, suit of the plaintiff was dismissed.
29. Feeling aggrieved by the judgment and decree of the Trial Court, the legal representatives of the plaintiffs have preferred Regular Appeal before the Court of Civil Judge Sr.Dvn., Shimoga.
30. The appellate Court has raised the following points as under :
1. Whether the findings of the trial court in dismissing the suit is unsustainable under law ?25
2. Whether the impugned judgment and decree call for interference by this Court ?
3. What order ?
31. The appellate Court has answered the above points as under:
Point No.1 : Partly affirmative
Point No.2 : Partly affirmative
Point No.3 : As per final order
32. The lower appellate Court at para 15 of his judgment has mentioned that admittedly, the suit land is joint family property of plaintiffs and it was inherited by grandfather Teja Naika to his son Govinda Naika. This fact is not in dispute. The husband of defendant No.1 late Kenya Naika was no where concerned to the family of plaintiffs. It is a settled position of law that a coparcener cannot make a gift of his undivided interest of the family property, moveable or immoveable, either to a stranger or to a relative, except for 26 purposes warranted by special texts. The father, kartha of the family, has no power to alienate, sale or mortgage the property of joint family, without any just cause or valid grounds. He has power to alienate or sell the property for the benefit of joint family, but he cannot bequeath joint family property to a stranger or to his relative. In the instant case, the deceased Govinda Naika gave his consent to change katha of the suit schedule property, he neither sold it, nor bequeathed it to late Kanya Naika. The deceased Govinda Naika has no power or authority to give his undivided interest in the family property.
33. The lower appellate Court at para 16 of its judgment has mentioned that admittedly the plaintiffs are legal heirs of deceased Govinda Naika. Plaintiff No.1 is wife of deceased Govinda Naika cannot raise her objection to change katha in favour of late Kanya Naiak. She has not filed any objection before Tahsildar, with regard to change of katha.
The transaction of Kartha of the Hindu Undivided Family with 27 stranger with regard to joint family property, the joint family which consists of minors is proved to be unjust and unfair and it is detrimental to the interest of the minors, the alleged transaction can certainly be reopened when the minors attained majority. The plaintiffs No.2 to 4 are sons of deceased Govinda Naika. Plaintiff No.2 is aged about 28 years and he attained majority about 9 - 10 years back, plaintiffs No.3 is aged about 25 years and he attained majority about 8 years back and plaintiff No.4 is aged about 20 years and he attained majority about two years back at the time of filing of the suit. It is the specific plea of plaintiffs they came to know about the change of katha of the suit schedule property in the year 1994.
34. The lower appellate Court at para 17 of its judgment has observed that in the evidence of PW1 that his grand father Theja Naika purchased the suit property from one Sevya Naika. It is also in his evidence that plaintiff No.1 is wife of Govinda Naika and other plaintiffs are sons of 28 Govinda Naika. All these aspects are not disputed by the defendants.
35. The lower appellate Court has further observed that it is pertinent to note that the copy of Raji Kabool is not produced before the Court. Whether Revenue Officials taken permission from the natural guardian and mother of minor Govinda Naika to change katha in favour of Kanya Naika?
The Revenue Officials have not taken any suitable steps to protect the right of minor Govinda Naika. It is also mentioned in Ex.P3 RTC Pahani, the katha of the suit property mutated in the name of Kanyanaika S/o Dharma Naika as per order of Thasildar in MR No.27/81-82. The plaintiffs have also produced copy of legal notice dated 20.04.1995 to the Secretary, PLD Bank, Shimoga and intimated the Bank officials to disburse the loan to defendants. The plaintiffs have also produced copy of reply notice dated 5.5.1995 wherein the defendants have contended in page 2 last para, 29 that the defendants are absolute owners and in possession of the suit schedule property.
36. The lower appellate Court has also observed that the evidence of PW2 clearly goes to show that the Tahsildar, without passing any order changed the katha of the suit property in the name of Kanya Naika. If really document were burnt, certainly revenue officials would have issued endorsement to plaintiffs that due to fire all those documents were burnt. But they have given endorsement that those documents are not available in the office.
37. The lower appellate Court at para 18 of its judgment has mentioned that the plaintiffs have also produced Record of Rights of suit land, it bears that the plaintiffs grand father Teja Naika has purchased the suit land from one Sevya Naika on 11.10.1943 under the sale deed and after his death, katha of the suit property mutated in the name of Govinda Naika S/o Tejya Naika, minor guardian Ramani Bai on 20.12.1947. The plaintiffs produced Index of 30 lands of suit property. It also shows that the suit property stands in the name of Tejya Naika after his death, it changed into the name of his son Govinda Naika, minor guardian Ramani Bai.
38. The lower appellate Court at para 19 of its judgment has mentioned that plaintiffs have also produced copy of the sale deed dated 9.10.1943 executed by one Sevyanaika in favour of Tejya Naika in respect of suit land.
The plaintiffs have produced copy of RTC pahani of suit land for the year 2001-2002, wherein the name of defendants mentioned in both kabjedar column and cultivator's column.
Ex.P16 supports the case of the plaintiffs. The father of plaintiff Nos. 2 to 4 have not executed any sale deed or gift deed in favour of late Kanyanaika and his name was mutated in the Revenue documents as per Raji Kabooli Pathra.
39. The lower appellate Court has further observed that it is prime importance to note that mere statement of Govinda Naika before Revenue authorities, does not affect the 31 title of the plaintiffs, who are coparceners of joint family. It is prime importance to note that said Govinda Naika has no right or power to gift or bequeath suit schedule property to any one. Further it is not a case of the defendants that the said Govinda Naika had executed any Gift Deed or Lease Deed in favour of Kanyanaika.
40. The lower appellate Court at para 22 of its judgment has mentioned that the order passed by A.C. Shimoga or D.C.Shimoga is no way helpful to the defendants.
Those petitions were dismissed only on point of limitation, but not on merits. It is settled position of law that the law of limitation runs from the date of knowledge. It is specific contention of the plaintiffs that they came to know about the change of katha of the suit property in the year 1993, then they filed application before A.C. Shimoga in PDA 21/93-94.
Hence, they filed this suit in the year 1994 well within three years from the date of suit. Therefore, appellate Court held that the suit of the plaintiffs is well within time.
3241. The lower appellate Court at para 23 of its judgment has mentioned that the defendants have claiming that they are the absolute owners of the suit schedule property. They also claiming that they have perfected their title by way of adverse possession. The concept of adverse possession contemplates a hostile possession i.e., a possession which is expressly or impliedly in denial of the title of the true owner. Possession to be adverse must be possession by a person who does not acknowledge the others, rights, but denies them. The principle of law is firmly established that a person who bases his title on adverse possession must show by clear and unequivocal evidence that his possession was hostile to be real owner and amounted to a denial of his title to the property claimed. For deciding whether the alleged acts of person constituted adverse possession, the animus of the person doing those acts is the most crucial factor. What is adverse possession. Adverse possession is commenced in wrong and is aimed against right. A person is said to hold the property adversely to the 33 real owner when that persons, in denial of the owner's right excluded him from the enjoyment of his property.
42. The lower appellate Court at para 24 of its judgment has mentioned that in one breath defendants says that they are absolute owners of the suit schedule property.
In another breath, they say that they have perfected their title over the suit property by way of adverse possession. It is pertinent to note that suit property is not purchased by the defendants from Govind Naika or from his legal representatives. It is also pertinent to note that the suit land is not granted by them from Tahsildar. The revenue officials have no power or right to grant suit property i.e., joint family property of Govinda Naika in favour of defendant No.1's husband Kanya Naika. It is prime importance to note that mere change in the katha pahani of suit land, it does not affect the title of the plaintiffs over the suit property. It is in the evidence of PW1 and 2 that the suit property is in possession of the plaintiffs.
3443. The lower appellate Court has also mentioned at para 25 of its judgment that the plea of adverse possession cannot come to rescue the defendants. The lower appellate Court has extracted the written statement of para 18 as under:
"The said Kanya Naika is the absolute owner and has been possession, enjoyment and in personal cultivation of the suit schedule land, since about more than 40 years".
44. It is recited in Ex.P6 reply notice given by defendants on 5.5.1995 in favour of plaintiffs, it is recited in page 2, last para that "my client, her husband and her sons are the absolute owners in possession, enjoyment and in personal cultivation of the land in Sy.No.50 of Yelavalli village, Haranahalli Hobli, Shimoga Taluk, measures 7 acres 19 guntas". All these recitals go to show that the defendants are claiming that they are absolute owners of the suit 35 schedule property. The defendants have not obtained any title deeds from plaintiffs or by their father Govindanaika.
45. The lower Appellate Court at para 27 of its judgment has mentioned that mere entry in the RTC Pahani is not a title documents and it does not create any right to defendants to resist the title of the true owners. It is settled position of law, revenue entries are rebutable entries. The plaintiffs have produced sufficient oral and documentary evidence to show that they are absolute owners of suit schedule property. Therefore, the lower appellate Court has come to the conclusion that the plaintiffs are absolute owners of the suit schedule property.
46. The lower appellate Court at para 28 of its judgment has mentioned that the plaintiffs have not produced any kandayam paid receipt or any accounts showing payment of labour charges to coolies or he has obtained loan from the Bank for cultivation of the suit schedule land. The defendants have produced kandayam paid receipts and Bank 36 documents and notice etc., to show that they are in unauthorized occupation of the suit schedule property.
Therefore, the plaintiffs may take suitable steps to recover possession of the suit schedule property from the defendants.
The lower appellate Court has come to the conclusion that the plaintiffs have failed to prove their possession over the suit schedule property.
47. The lower Appellate Court has allowed Regular Appeal in part and modified the judgment and decree of the learned Ist Additional Civil Judge (Jr.Dvn.) Shimoga, passed in O.S. No.286/1994, dated 2.11.2004 and partly decreed the suit of the plaintiffs with costs and declared that the plaintiffs are the absolute owners of the suit schedule property and affirmed the rest of the judgment of the trial Court.
48. Feeling aggrieved by the same, the appellant Kasnibai has preferred this second appeal in RSA 1936/2005 and Smt. Hemli Bai-respondent has preferred RSA CROB NO.10/2005.
3749. I have heard the learned Counsel for appellant as well as learned Counsel for cross objector. I have perused the Trial Court records as well as lower appellate Court records.
50. In RSA 1936/2005 this Court on 28.11.2005 has framed the following substantial question of law:
Whether the finding of the first appellate Court reversing the judgment and decree passed by the trial Court decreeing the suit of the plaintiff for declaration of title only without any consequential prayer, is perverse and arbitrary, being contrary to law and material on record ?
The question that arises for my consideration is whether the declaration relief can be granted without asking for further relief. In the instant case, the case of the plaintiff is that they are the owners of the suit schedule property as well as they were in possession of the same. Therefore, they sought for further relief i.e., seeking for injunction restraining the defendant from interfering with the suit schedule property. But when the Trial was conducted in the Court of 38 original jurisdiction, the plaintiff was unable to establish his case that he was in possession of the suit schedule property.
Therefore, the Trial Court came to a conclusion that the plaintiff was not in possession of the suit schedule property.
However, the lower Appellate Court after considering the oral and documentary evidence and materials placed before it, have come to a conclusion that plaintiff is entitled for a declaratory relief i.e., absolute owner of the suit schedule property but declined to grant injunction in favour of the plaintiff.
51. In RFA CROB 10/2005 this Court on 20.03.2012 has framed the following substantial question of law.
Whether the judgment and decree of both the Courts below in refusing for grant of permanent injunction is sustainable in law on the facts and circumstances of the case?
52. Learned Counsel for appellant in RSA 1936/2005 submits as under:
39The lower appellate Court has not considered the documentary and oral evidence. The Courts below erred in deciding that even though the plaintiffs are not in possession of the suit schedule property they have been declared as the absolute owner of the said land. The lower Appellate Court has not at all considered the Raji Kabuli patra of which the Xerox copy of the document is produced by the plaintiffs before the Trial Court. The suit filed by the respondents is barred by limitation and this point has not been considered, whereas PW1 in his evidence says that suit property was not entered in his father's name, after the death of his grandfather and also the respondents have not at all disputed this until their father is alive.
53. The lower appellate Court has not considered the statement given by the husband of plaintiff No.1 before the Tahsildar and as per his statement only the Tahsildar has ordered that the name of husband of defendant No.1 is to be entered in the katha, pahani and RTC records. The lower 40 appellate Court erred in discussing the point that the order of the Assistant Commissioner and Deputy Commissioner are not in accordance with the Karnataka Land Revenue Act.
54. The lower appellate Court erred that without examining the records has declared that the plaintiffs are the owners and decided the point of possession, which they have not at all prayed for in their suit. Thus without possession they have asked for declaration and injunction, which is not maintainable.
55. The lower appellate Court erred that when the plaintiffs are saying that they are in possession, then the kandayam would have to be paid by the plaintiffs/ their father, instead the kandayam was paid by the defendants' father and they have produced the receipts for having paid the kandayam. The lower appellate Court erred in holding that mere entry in RTC and pahani is not a title document and they are the documents which shows that who is the owner and in possession of the specified property. The lower 41 appellate Court wrongly held that Govinda Naika is only successor after the death of his father and mother cannot gift, bequeath or mortgage to anyone.
56. Learned Counsel for appellant has relied the following rulings :
1. AIR 1981 SC 2235 [PANDURANG JIVAGI APTE. V/S RAMACHANDRA GANGADHAR ASHTEKAR AND OTHERS] Head Note B: Civil P. C.(5 of 1908), Section 100 -
Concurrent findings of facts - Normally not set aside by second appellate court.
Para 14: On the findings of fact recorded by the two courts below, which are final and which could not be normally set aside by the second Appellate Court, the decree-holder cannot compel Apte or Bavdekar to produce the property before the Court or the proceeds of the sale of the property as the amount due to the Apte from judgment-debtor has not still been satisfied.
422. AIR 1995 SCW 966 [SHYAM SUNDER DUTTA V/S BAIKUNTHA NATH BANERJEE AND OTHERS] Head Note A: Civil P.C. (5 of 1908). S.100 - Second Appeal -Finding of fact- Interference- First Appellate Court considering evidence of witnesses and documentary evidence and finding that certain parties remained in possession from certain year and opposite parties ceased to be in possession from said dated-Finding being one of fact. High Court should not have gone into it.
Head Note B: Civil P.C. (5 of 1908), S.100- Second Appeal- Finding of fact Interference- First Appellate Court recording finding after considering oral evidence and documentary evidence that certain party and his co-shares were in possession from certain date while certain other parties were not in possession since that date-High Court recording contrary finding even though same was not necessary as it arose while considering some other question- High Court not adverting to all material evidence-Finding is illegal.
43Para 4 : The question of the respondents to have remained in possession cannot be gone into by the High Court, since the District Court on consideration of the entire evidence had categorically recorded a finding fact that the appellant and his co-sharers remained in possession from August 1945 and that the respondents were not continuing in possession from that time. This being a finding of fact, the High Court would not have gone into the question. However, it would appear that on the question of limitation under the Bengal Tenancy Act when the arguments were addressed, in consideration of that question, the High Court has gone into the question whether the respondents were not dispossessed from suit lands and recorded a finding that they remained in possession. That finding does not appear to be warranted in view of the fact that the evidence was not discussed and as rightly contended the only evidence the High Court had considered was that of PW-1 but the first appellate court had considered the evidence of PWs 2 to 5 and the documentary evidence and that evidence was found to be in support of the evidence given by PW-1 that the respondents did 44 not continue in possession from August, 1945. Therefore, the finding recorded by the High Court, in fact, was not necessary. Even otherwise, that finding was recorded without adverting to all the material evidence and that, therefore, the finding of possession recorded by the High Court is clearly illegal.
3. AIR 1996 SC 3521[NAVANEETHAMAL V/S ARJUNA CHETTY] Head Note A: Civil P.C. (5 of 1908), S.100- Second Appeal - Concurrent findings - Interference by High Court- It must be avoided unless warranted by compelling reasons- Appreciation of evidence by High Court just to replace findings of lower courts- Not Proper.
Head Note B : Civil P.C. (5 of 1908), S.100- Second Appeal-Appreciation of evidence by High Court- View taken by first appellate Court based on material-Another view possible on reappreciation of evidence-High Court should not reappreciate evidence to reach another view.
45Para 10: This Court, time without number, pointed out that interference with the concurrent findings of the courts below by the High Court under Section 100, Code of Civil Procedure must be avoided unless warranted by compelling reasons. In any case, the High Court is not expected to reappreciate the evidence just to replace the findings of the lower courts.
Para 20 : In our considered view the lower Appellate Court has fairly appreciated the evidence in the above background and has reached the conclusion that the suit was not barred by limitation. Even assuming that another view is possible on a reappreciation of the same evidence, that should not have been done by the High Court as it cannot be said that the view taken by the First Appellate Court was based on no material.
4. JT 2000 (4) SC 399 [CHANDRA BHAN V/S PAMMA BAI & ANOTHER] Section 100-Civil Suit -Concurrent findings by lower Courts- if could be reversed by High Court- Dispute regarding ownership and possession of 46 land Bhumiswami under provisions of M.P. Land Revenue Code- Trial Court and lower appellate court holding that plaintiff was not the owner nor possessed the land in question-On appeal High Court scrutinizing entire documentary evidence afresh and reversing the finding- Validity. Held findings of the lower court which was supported by the admission of the plaintiff himself that he was not in possession of the land having been away from the village for 16, 17 years called for no interference by the High Court. Orders of lower courts accordingly restored.
Para 6: Mr. UN Bachawat, learned counsel appearing on behalf of the appellant has contended that Section 100 of the Civil Procedure Code was not available to reverse the concurrent findings of fact recorded by the lower courts unless the High Court was of the opinion that the findings were perverse. Since, the High Court has not indicated that the findings recorded by the courts below were perverse. It was not within its jurisdiction to interfere with those findings or to reverse them. It is also pointed out that the High Court had not framed any substantial question of 47 law as required by the mandatory provisions of Section 100 of Code of Civil Procedure and disposed of the second appeal without framing the question of law which by itself was sufficient to vitiate the judgment of the High Court.
5. AIR (38) 1951 PATNA 318 [ISARI TIWARI AND OTHERS V/S BINDESHWARI PANDEY AND ANOTHER] Civil. P.C.(1908), O7. R.7-Events happening after suit-Grant of relief on basis of altered conditions.
As a general rule a suit is to be tried in all its stages on the cause of action as it existed at the date of its commencement. As an exception to this rule, a Court may take notice of events which have happened since the institution of the suit and afford relief to the parties on the basis of the altered conditions in cases where it is shown that the original relief claimed has, by reason of subsequent change of circumstances, become inappropriate or that it is necessary to base the decision of the Court on the altered circumstance in order to shorten litigations or to do complete 48 justice between the parties.
Para 3. In support of the appeal the main argument addressed is that the lower Courts committed an error of law in taking notice of events which had happened since the institution of the suit. Reference was made to Ramcharan Mandal V/s Biswanath. 20 C.L.J. 107:(AIR(2) 1915 Cal 103) where Asutosh Mookerjee J. Observed that as a general rule & suit was to be tried in all its stages on the cause of action as it existed at the date of its commencement. As an exception to this rule a Court may take notice of events which happened since the institution of the suit and afford relief to the parties on the basis of the altered conditions in cases where it is shown that the original relief claimed has by reason of subsequent change of circumstances, become inappropriate or that it is necessary to base the decision of the Court on the altered circumstances in order to shorten litigation or to do complete justice between the parties. In the present case the lower Courts have committed an error of law in holding that the general rule was not applicable. In the plaint the plaintiffs had 49 challenged that the sale deed dated 15-6-45 executed by defendant 2 has illegal and not binding upon them. Having found that the family was joint at the date the Kobala was executed it is not clear why the lower Courts held that the grant of the relief asked for the plaint was inappropriate in the circumstances of the case. It is true that defendant 1 had alleged that by the notice (Exs. O series) defendant 2 had communicated his intention to separate. He further alleged that on 3.11.1945 after the institution of the suit defendant 1 executed a second kobala in favour of plaintiffs for the same properties. These facts were not admitted by the plaintiffs who, on the contrary, denied that defendant 1 sent the alleged notices of separation or that the second kobala was genuine or executed for consideration. There was no specific issue raised or decided by the learned Munsiff on the question of separation of defendant 2 alter the institution of the suit and also on the validity of the second kobala. In the circumstances proved in this case I hold that the Courts ought not to have taken notice of events which are alleged to have happened since the 50 institution of the suit or afford relief to defendant 1 on the basis of the altered condition alleged.
6. (2008) 4 SCC 182 [THIMMAIH V/S SHABIRA & OTHERS] Head Note A: Specific Relief Act, 1963-Ss. 38, 37(2), 5 and 6 - Relief of permanent injunction - Entitlement to - Non-interference in the peaceful possession and enjoyment of property- if plaintiff is not in possession, held, he is not entitled to relief of permanent injunction without claiming recovery of possession.
Para 4: At the time of purchase, a temporary structure was there on the property and with an intention to construct a new building, they pulled down the temporary structure. When the plaintiffs started demolishing the said structure, the 1st defendant (the appellant herein) made an attempt to interfere with the peaceful possession and enjoyment of the property and that under the guise of purchasing Site No.42, the 1st defendant also made an attempt to encroach on the plaintiff's property. Therefore, the plaintiffs filed the suit for 51 judgment and decree for permanent injunction to restrain the defendants from interfering with the peaceful possession and enjoyment of the property.
Para 10. Undisputedly, the suit was one for permanent injunction and in such a suit the plaintiff has to establish that he is in possession in order to be entitled to a decree for permanent injunction. The general proposition is well settled that a plaintiff not in possession is not entitled to the relief without claiming recovery of possession. Before an injunction can be granted it has to be shown that the plaintiff was in possession.
7. ILR 2007 KAR 339 [SRI. ARALAPPA V/S SRI.
JAGANNATH AND OTHERS] Head Note B: Specific Relief Act, 1963- Section 34-Declaration of status or right -Discretion of Court-Held, In a suit for declaration of ownership and permanent injunction, the plaintiff has to prove his title to the property and also his possession over the property on the date of the suit- Further held, when the plaintiff is not in 52 possession of the property on the date of the suit, relief of permanent injunction is not an appropriate consequential relief. The appropriate consequential to declaration of ownership would be recovery of possession of the property- When the plaintiff is out of possession of the property and does not seek relief for possession , a mere suit for declaration is not maintainable-Court below was justified in dismissing the suit as not maintainable-Appeals are dismissed.
Para 25: It is contended that when once it is demonstrated that plaintiffs were not in possession of the suit schedule property as on the date of the suit, when they did not seek for possession of the suit schedule property, in view of the second proviso to Section 34 of the Specific Relief Act, plaintiffs are not entitled to any relief of declaration. In support of this contention the defendant relied on the judgment of the Supreme Court in the case of Ram Saran and Ors. Smt. Ganga Devi wherein it has been held that where the defendant is in possession of some of the suit properties and the plaintiff in his suit does not seek possession of those properties but merely 53 claims a declaration that he is the owner of the suit properties, the suit is not maintainable.
Para 26. A Division Bench of this Court in the case of Poojair Puttaiah and Ors. v. Kempaiah reported in ILR 1980 KAR 103 has held that in a suit for declaration of owner-ship failed for permanent injunction, not only the plaintiff must prove his title, but also his possession over the property, on the date of the suit. When the plaintiff is not in possession of the property on the date of the suit, the relief of permanent injunction is not an appropriate consequential relief. The appropriate relief consequential to declaration of ownership, is relief of possession of the property. The proviso to Section 34 of the Specific Relief Act, 1963, also affirms the said view. Where the plaintiff is out of possession of the land and does not seek relief for possession, a mere suit for declaration is not maintainable.
Para 27. The Supreme Court in the case of Vinay Krishna Vs. Keshan Chandra and Anr. held that the plaintiff is not in exclusive possession of the property and defendants and other tenants were 54 in occupation of the property, the relief of possession ought to have been asked for as a consequential relief to the relief of declaration. The failure to do so undoubtedly bars the discretion of the Court in granting the decree of declaration. Merely because, the plaint says in the prayer column such other relief may be granted to the plaintiff, it does not mean that without a specific plea for possession and disregarding the bar under Section 42 (proviso) of the Specific Relief Act, the suit could be decreed even with reference to the portions of which the plaintiff has been in possession.
Para 28. Section 34 of the Act reads as under:
34. Discretion of court as to declaration of status or right.- Any person entitled to any legal character, or to any right as to any property, may institute a suit against any person denying or interested to deny, his title to such character or right, and the court may in its discretion make therein a declaration that he is so entitled, as the plaintiff need not in such suit ask for any further relief:
Provided that no court shall make any such declaration where the plaintiff, being able to seek 55 further relief than a mere declaration of title, omits to do so.
Para 29. In the light of the aforesaid judgment and the statutory provisions referred supra, it is clear that, the object of the section is to perpetuate and strengthen testimony regarding title and protect it from adverse attacks and to prevent future litigation by removing existing cause of controversy. The policy of the legislature is not only to secure to a wronged party possession of the property taken away from him but also to see that he is allowed to enjoy that property peacefully. The proviso to the said Section shows the care that has been taken by the legislature to avoid multiplicity of suits and to prevent a person getting the declaration of right in one suit and immediately after the remedy already available in the other. This is clear from the proviso of the Section. The proviso lays down that no Court shall make such declaration where the plaintiff being able to seek further relief than mere declaration of title omits to do so. The object of this proviso is to avoid multiplicity of the suits. Where the plaintiff is entitled to some 56 consequential relief, directly flowing from the right or title of which he seeks declaration in the suit, he must seek declaration in the first, instance and a consequential relief in the same suit and not by two separate suits. This provision is mandatory and enjoins the Court not to pass a declaratory decree where the plaintiff omits to seek further relief to which he is entitled to, as a natural consequence of the declaration. That is where the judicial discretion counts. It would be a case of proper exercise of judicial discretion, to refuse to grant a declaration sought for, even if the plaintiff establishes his title but he is not in possession, on the date of the suit and do not seek the relief of possession.
Para 30. In a suit, for declaration of ownership and permanent injunction, not only the plaintiff has to prove his title to the property, but also his possession over the property on the date of the suit. When the plaintiff is not in possession of the property on the date of the suit, relief of permanent injunction is not an appropriate consequential relief. The appropriate relief consequential to declaration of ownership would 57 be recovery of possession of the property. When the plaintiff is out of possession of the property and does not seek relief for possession, a mere suit for declaration is not maintainable. The reason is not far to seek. It is well settled that no Court would grant any relief which is not useful, or futile and not effective. If title of the plaintiff is to be declared and he is not in possession and possession is with the defendant or some other person, the plaintiff would be having title of the property and the person in possession would be having possessor title to the property. It would lead to anomalous situation and create confusion in the public, which is to be avoided.
Para 31: Even if the plaintiff comes to Court asserting that he is in possession and that if it is found after trial that he was not in possession on the date of the suit, even then, the suit for declaration and permanent injunction is liable to be dismissed as not maintainable, as no decree for permanent injunction can be granted if the plaintiff is not in possession on the date of the suit. In such circumstances, it is necessary for the plaintiff to amend the plaint before the judgment 58 and seek relief of possession. Therefore, a suit for declaration of title and permanent injunction, by the plaintiff who is not in possession on the date of the suit, when he is able to seek further relief of recovery of possession also, omits to do so the Court shall not make any such declaration and the suit is liable to be dismissed as not maintainable.
Para 32: In the instant case, it is established that the defendant took possession of the suit schedule property from the plaintiff and their father in execution of a decree passed. Therefore, on the date, the suit was filed for declaration and permanent injunction, the plaintiff was not in possession of the suit schedule property. No doubt, in the plaint he asserts that he is in possession of the suit schedule property. When the defendant in the written statement set out particular of the previous proceedings and also the fact that they took possession of the suit schedule property from the plaintiffs and their father through the Court, the plaintiff did amend the plaint seeking a declaration that the decree obtained by the defendants against their father is 59 not binding on him. But the defendants did not choose to seek the relief of possession. The plaintiff in spite of the fact that the earlier Court proceedings showed that the defendant was in possession and the plaintiff was not in possession, omitted to seek the relief of possession. The suit of the plaintiff for declaration and permanent injunction without seeking the relief of possession was not maintainable. Therefore, the Court below was justified in declining to grant the declaration sought for on the ground that the suit was not maintainable.
8. ILR 1988 KAR 3035 [NARAYANA MUKUND SHET V/S NARAYANA NAGESH SHETTY] Specific Relief Act, 1963 (Central Act No. 47 of 1963) - Section 38- Injunction cannot be granted in favour of plaintiff not in actual possession of property.
Para 9 : The main argument on behalf of the appellants is that the possession of the receiver must be construed as that of the plaintiffs. In the instant case, it is necessary to note that when there 60 was dispute with regard to the immovable property and when the Sub-Divisional Magistrate could not determine exactly who was in possession of the property, atleast prima facie, he exercised his discretion to attach the property as provided under Section 146(1) of the Code of Criminal Procedure and appointed the receiver. Ultimately the proceedings were quashed by this Court, on the footing that when the civil suit was pending, it cannot be said that it is the possession of either of the party. Though this suit was filed on 29-03-1971 and possession of the property was delivered by the Receiver to the first defendant on 3-6-1971. It cannot be said that the plaintiffs were in actual possession of the suit properties on the date of the suit. In this view of the matter, it is apparently clear that the plaintiffs were never in actual possession of the property and that the first Appellate Court was right in holding that injunction cannot be granted in favour of the plaintiffs- appellants, when they are not in actual possession of the properties. In that view of the matter, there are no reasons to interfere with the decree of the first Appellate Court and the appeal is liable to be dismissed.
619. AIR 1955 SC 604 [M.K. RANGANATHA & ANOTHER V/S GOVT. OF MADRAS AND OTHERS] Head Note D: Civil. P.C. (1908), S.100- Second Appeal- question of law.
A respondent may rightly be allowed to raise a question even at appellate stage when it is a pure question of law.
Para 12 : The 'bona fides' of respondent 2 in the matter of the sale were not challenged either in the Courts below or before us and there were concurrent findings of fact that the price obtained by respondent 2 was the best price available under the circumstances. It was, however, urged by the learned Solicitor-General for the appellants:-1) that the High Court, having found that due publicity had not been given to the intended sale, ought not to have allowed respondent 3 at that stage to raise the question as to whether the Court had any power or jurisdiction to set aside the sale except on the ground that it was vitiated by fraud or for want of 'bona fides' and (2) that the sale by respondent 2 being a sale held without leave of the winding up 62 Court was void under S.232(1), Indian Companies Act.
The High Court had allowed respondent 3 to raise the question even at that late stage in as much as it was a pure question of law and the learned Solicitor General therefore rightly did not press the first contention before us. The main argument centered round the second contention, viz., whether the sale effected by respondent 2 without leave of the winding up Court was void and hence liable to be set aside.
10. AIR 1965 SC 669 [RAMANABHAI ASHABHAI PATEL V/S DABHI AJITKUMAR FULSINJI & OTHERS] Head Note B: Constitution of India, Art.136- Appeal by special leave - Powers of Supreme Court
- Respondent if can be allowed to support judgment, in his favour even on grounds found against him - Supreme Court Rules (1950), O.18 R.3- AIR 1954 SC 513 and AIR 1959 SC 93, overruled.
Para 18: It is obvious that the Division Bench followed the earlier Division Bench only-because it 63 has considered itself bound by it. It seems to us, with respect, that the earlier decision does not correctly represent the true legal position. For, as soon as special leave is granted there is an appeal before this Court and while dealing with such an appeal this Court exercises its civil jurisdiction. It is true that the rules framed by this Court in exercise of its rule making powers do not contain any provision analogous to O. XLI, R. 22 of the Code of Civil Procedure which permits a party to support the judgment appealed against upon a ground which has been found against him in that judgment. The provision nearest to it is the one contained in O. XVIII, R. 3 of the Rules of this Court which requires parties to file statement of cases. Sub-rule (1) of that rule provides that Part 1 of the statement of the case shall also set out the contentions of the parties and the points of law and fact arising in the appeal. It further provides that in Part II a party shall set out the propositions of law to be urged in support of the contentions of the party lodging the case and the authorities in support thereof. There is no reason to limit the provision of this rule only to those contentions which deal with the points found in 64 favour of that party in the judgment appealed from. Apart from that we think that while dealing with the appeal before it this Court has the power to decide all the points arising from the judgment appealed against and even in the absence of an express provision like 0. XLI, r. 22 of the Code of Civil Procedure it can devise the appropriate procedure to be adopted at the hearing. There could be no better way of supplying the deficiency than by drawn upon the provisions of a general law like the Code of Civil Procedure and adopting such of those provisions as are suitable. We cannot lose sight of the fact that normally a party in whose favour the judgment appealed from has been given will not be granted special leave to appeal from it. Considerations of justice, therefore, require that this Court should in appropriate cases permit a party placed in such a position to support the judgment in his favour even upon grounds which were negatived in that judgment. We are, therefore, of the opinion that in Vasisht Narain Sharma's case (1955) 1 SCR 509:(AIR 1954 SC 513) too narrow a view was taken regarding the powers of this Court and we over-rule the preliminary objection of Mr. S. T. Desai.
6511. AIR 2007 SC 989 [S. NAZEER AHMED V/S STATE BANK OF MYSORE & OTHERS] Head Note A : Civil P.C. (5 of 1908). O. 41, R.22 - Appeal - Memorandum of cross-objection by respondent-Necessary only in respect of relief negatived- No necessity to file such memorandum for challenging particular finding.
The respondent in an appeal is entitled to support the decree of the trial Court even by challenging any of the findings that might have been rendered by the Trial Court against himself. For supporting the decree passed by the trial Court, it is not necessary for a respondent in the appeal, to file a memorandum of cross-objections challenging a particular finding that is rendered by the trial Court against him when the ultimate decree itself is in his favour. A memorandum of cross-
objections is needed only if the respondent claims any relief which had been negatived to him by the trial Court and in addition to what he has already been given by the decree under challenge.
Para 7 : The High Court, in our view, was clearly in error holding that the appellant not having filed 66 a memorandum of cross-objections in terms of O. XLI R.22 of the Code, could not challenge the finding of the trial Court that the suit was not barred by O.2, R.2 of the Code. The respondent in an appeal is entitled to support the decree of the trial Court even by challenging any of the findings that might have been rendered by the trial Court against himself. For supporting the decree passed by the trial Court, it is not necessary for a respondent in the appeal, to file a memorandum of cross-objections challenging a particular finding that is rendered by the trial Court against him when the ultimate decree itself is in his favour. A memorandum of cross-objections is needed only if the respondent claims any relief which had been negatived to him by the trial Court and in addition to what he has already been given by the decree under challenge. We have therefore no hesitation in accepting the submission of the learned counsel for the appellant that the High Court was in error in proceeding on the basis that the appellant not having filed a memorandum of cross-objections, was not entitled to canvass the correctness of the finding on the bar of O.2, R.2 rendered by the trial Court.
6712. AIR 1999 SC 3571 [RAVINDRA KUMAR SHARMA V/S STATE OF ASSAM & OTHERS] Para A: Civil P.C. (5 of 1908), O. 41, R.22 (as inserted by Act 104 of 1976)- Cross-objection - Decree passed by Court of first instance-Appeal against Respondent can question adverse finding without filing cross-objection-Filing of cross- objections is optional and not mandatory.
The respondent-defendant in an appeal can without filing cross-objection attack an adverse finding upon which a decree in part has been passed against the respondent, for the purpose sustaining the decree to the extent the lower Court had dismissed the suit against the defendants- respondents. The filing of cross-objection, after the 1976 Amendment is purely optional and not mandatory.
Para 22: In our view, the opinion expressed by Mookerjee, J. of the Calcutta High Court on behalf of the Division Bench in Nishambhu Jena's case (1985 (89) Cal WN 685) and the view expressed by U.N. Bachawat, J. in Tej Kumar's case (AIR 1981 Madh Pra 55) in the Madhya Pradesh High Court 68 reflect the correct legal position after the 1976 Amendment. We hold that the respondent- defendant in an appeal can, without filing cross- objections attack an adverse finding upon which a decree in part has been passed against the respondent, for the purpose sustaining the decree to the extent the lower Court had dismissed the suit against the defendants-respondents. The filing of cross-objection, after the 1976 Amendment is purely optional and not mandatory. In other words, the law as stated in Venkata Rao's case (AIR 1943 Mad 698) by the Madras Full Bench and Chandre Prabhuji's case (AIR 1973 SC 2565) by this could is merely clarified by the 1976 Amendment and there is no change in the law after the Amendment.
13. AIR 1963 SC 1516 [PANNA LAL V/S STATE OF BOMBAY AND OTHERS] Head Note A: Civil P.C. (1908), O.41, R.33, 22- Scope- Appellate Court can give relief to a respondent as against other respondents - Filing of cross-objections by respondent not always necessary. AIR 1959 Bom 56, Reversed.
69Para 14: The whole argument is based on the assumption that the plaintiff could by filing a cross-objection under O.41, R.22, C.P.C., have challenged the trial Court's decree in so far as it dismissed the suit against the defendants other than the State. We are not, at present advised, prepared to agree that if a party who could have filed a cross-objection under O.41 R.22 of the Code of Civil Procedure has not done so, the Appeal Court can under no circumstance give him relief under the provisions of O.41 R.33 of the Code. It is, however, not necessary for us to discuss the question further as, in our opinion, the assumption made by the High Court that the plaintiff could have filed a cross-objection is not justified.
Para 20: Learned Counsel who appeared for the Gondia Municipality in Civil Appeal No. 209 of 1961, relied on the decision of the Privy Council in Anath Nath v. Dwarka Nath, AIR 1939 PC 86 for his contention that rule 33 could not be rightly used in the present case. In that case the plaintiff challenged a revenue sale as wholly void for want of jurisdiction and bad for irregularities and 70 further contended that the respondent had been guilty of fraud or improper conduct to the prejudice of his co-owners in the estate. The Trial Court rejected the plaintiff's case that the sale was void for want of jurisdiction and bad for irregularities but accepted the other contention and gave the plaintiff a decree. On appeal, the High Court held that no fraud -or improper conduct towards co-owners in respect of the revenue sale had been proved against respondent No. 1. The High Court refused to grant any relief to the plaintiff on the other ground which had been rejected by the Trial Court in the view that it was no longer open to the plaintiff who had not filed any cross-objections to the decree of the Trial Court to maintain that the revenue (1) A.I.R. 1939 P.C. 86. 993 sale should be set aside for want of jurisdiction or irregularity. In accepting this view of the High Court the Privy Council observed :-
"In their Lordships view the case came clearly within the condition imposed by the concluding words of sub-r. (1) of R. 22, "'provided he has filed such objections in the Appellate Court, etc., etc".
It was contended however that the language of R. 33 of the same Order was wide enough to cover 71 the case. Even if their Lordships assume that the High Court was not wholly without power to entertain this ground of appeal-an assumption to which they do not commit themselves-they are clearly of opinion that Rule 33 could not rightly be used in the present case so as to abrogate the important condition which prevents an independent appeal from being in effect brought without any notice of the grounds of appeal being given to the parties who succeeded in the courts below."
This decision is of no assistance to the respondents. For the question which we have considered here, viz., how far it is open to a respondent to seek relief against a co- respondent by way of cross-objection did not fall for consideration by the Privy Council. The Privy Council based its decision on the view that it was open to the respondent before the High Court to file a cross-objection under Or. 41, R. 22 against the appellant and had not to consider the question now before us. We think it proper also to point out that the decision of the Privy Council in Anath Nath's case AIR 1939, PC 86 should not be 72 considered as an authority for the proposition that the failure to file a cross-objection-where such objection could be filed under the law-invariably and necessarily excludes the application of Or. 41, r. 33. There their Lordships assumed, without deciding, that the High Court was not wholly without power to entertain the other ground of appeal but in the special circumstances of the case they thought that it would not have been right to give relief under the provisions of Rule 33 to the appellant.
14. ILR 2007 KAR 2395 [ANNASAHEB BALESHA WAGHE OTHERS V/S APPASAHEB DADA POMMAI & OTHERS] Code of Civil Procedure, 1908 (AMENDMENT, 1976) ORDER 41 RULE 22 Code of Civil Procedure- Respondent objecting to a decree, as if he had preferred a separated appeal under-HELD, The right to file cross objection is nothing but the exercise of right to appeal- The right given to the respondent in appeal to file cross objections is a right given some extent as is a right of appeal to lay challenge to the impugned decree if he can be said to aggrieved thereby-Taking any cross- objection is the exercise of right of appeal and 73 takes the place of cross-appeal-FURTHER HELD, Order 41 Rule 22 gives two distinct rights to the respondent in the appeal- The first is the right of the grounds on which that court decided against him-And second right is that of taking cross- objection to the decree which the respondent might have taken by way of appeals-In the first case he supports the decree and in the second case he attacks the decree-however, respondent can challenge adverse findings without filing appeal or cross-objections-On the ground that the respondent has not preferred cross-objections, as contemplated in the explanation, the appellate court cannot refuse to hear the respondent on the finding against his interest-ON FACTS, HELD, the Finding recorded by the appellate court that the appellant herein has no right to challenge the finding on the issue of adoption which was held against him in the trial court, as he has not preferred cross appeal is erroneous.
Para 9: Order 41 Rule 22 CPC provides for a respondent objecting to a decree as if, he had preferred a separate appeal. It reads as under:
74"22. Upon hearing, respondent may object to decree as if he had preferred separate appeal. (1) Any respondent, though he may not have appealed from any part of the decree, may not only support the decree, but may also state that the finding against him to the Court below in respect of any issue ought to have been in his favour, and may also take any cross-objection to the decree which he could have taken by way of appeal, provided he has filed such objection in the Appellate Court within one month from the date of service on him or his pleader of notice of the day fixed for hearing the appeal, or within such further time as the Appellate Court may see fit to allow.
[Explanation.-A respondent aggrieved by a finding of the Court in the judgment on which the decree appealed against is based may, under this rule, file cross-objection in respect of the decree in so far as it is based on that finding, notwithstanding that by reason of the decision of the Court on any other finding which is sufficient for the decision of the suit, the decree, is, wholly or in part, in favour of that respondent.] 75 (2) Form of objection and provisions applicable thereto.- Such cross-objection shall be in the form of a memorandum, and the provisions of Rule 1, so far as they relate to the form and contents of the memorandum of appeal, shall apply thereto.
(3) ****** (4) Where, in any case in which any respondent has under this rule filed a memorandum of objection, the original appeal is withdrawn or is dismissed for default, the objection so filed may nevertheless be heard and determined after such notice to the other parties as the Court thinks fit.
(5) The provisions relating to proper appeals shall, so far as they can be made applicable to an objection under this rule.
Para 10: The aforesaid provision confers on respondent certain rights. They are: Firstly, he can support a decree. Secondly, he may also state that the finding against him in the Court below in respect of any issue ought to have been in his favour and thirdly, he may also prefer a cross- objection to the decree which he could have taken 76 by way of an appeal. This right to file cross- objection is nothing but the exercise of right to appeal, though in a different form. The right given to the respondent in appeal to file cross objections is a right given to same extent as is a right of appeal to lay challenge to the impugned decree if he can be said to aggrieved thereby. Taking any cross-objection is the exercise of right of appeal and takes the place of cross appeal. Thus, it is clear that just as an appeal is preferred by a person aggrieved by the decree, so also a cross objection is preferred by one who can be said to be aggrieved by the decree.
Para 11: A party who has fully succeeded in the suit, need not prefer an appeal nor take any cross objections though certain findings can be against him. Appeal and cross objections both are filed against decree and not against judgment and certainly not against any finding recorded in a judgment. This was the well settled position of law under the unamended CPC prior to 1976. In 1976, CPC was amended making slight modification to Order 41 Rule 22 CPC and also introducing the explanation. But it has not materially or 77 substantially altered the law except for a marginal difference. Even after the amendment, a party in whose favour the decree stands in its entirety is neither required to nor obliged to prefer any cross objections. However, the insertion by way of explanation makes it permissible to file a cross- objection against a finding. The amendment inserted by 1976 is clarificatory and also enabling and this may be made precise by analysing the provision:
(i) The impugned decree may be partly in favour of the appellant and partly in favour of the respondents;
(ii) The decree may be entirely in favour of the respondent though an issue has been decided against the respondent;
(iii) The decree may be entirely in favour of the respondent and all the issues have also been answered in favour of the respondent but there is a finding in the judgment which goes against the respondent.78
Para 12: In the first type of case, it is necessary for the respondent to file cross objection/cross appeal, against that part of the decree which is against him, if he seeks to get rid of the same though that part of the decree which is in his favour he is entitled to support without taking any cross objection. The position is the same even after amendment.
Para 13: In the second and third type of cases, before amendment of 1976 the respondent was not entitled to or was permitted to take any cross objection as he was not the person aggrieved by the decree. After amendment in the light of the explanation, though it is still not necessary for the respondent to take any cross objection for laying challenge to any finding adverse to him, as the decree is entirely in his favour and he may support the decree without such cross objections, the amendment made in the text of Sub-rule (1) read with the explanation newly inserted, gives him a right to take cross objections to a finding recorded against him either while answering issue or while dealing with the issue. The advantage of preferring such cross objection is spelt out by sub 79 Rule (4). In spite of the original appeal having been withdrawn or dismissed for default, the cross objection taken to any finding by the respondent shall still be available to be adjudicated upon on merits which remedy was not available to the respondent prior to amendment of 1976. In pre- amendment era, the withdrawal or dismissal for default of the original appeal disabled the respondent to question of correctness or otherwise of any finding recorded against the respondent.
Para 14: Therefore, it follows that Order 41 Rule 22 gives two distinct rights to the respondent in the appeal. The first is the right of upholding the decree of the court of first instance on any of the grounds on which that court decided against him; and the second right is that of taking cross- objection to the decree which the respondent might have taken by way of appeal. In the first case he supports the decree and in the second case he attacks the decree. The use of the word "Support" makes it plain that the right given is limited to the sustaining of the decree in so far as it is in his favour, and does not extend beyond so as to enable him to obtain an alteration giving him 80 a further advantage. This he can secure only by an appeal or cross-objection.
Para 15: Rule 22 is a special provision which gives a respondent, who being satisfied with partial success has not appealed within limitation, another opportunity of challenging the part of the decree which has gone against him upon his opponent preferring an appeal by filing a cross- objection. However, respondent can challenge adverse findings without filing appeal or cross objection. If no cross-objections are filed at all by a respondent, the appellate court has no power to grant any relief to him in a case where the granting of such relief is not necessarily incidental to the relief granted to the appellant; nor has the appellate court the power, in the absence of cross- objections to disturb so much of the original decree as is favourable to the appellant so as to place him in a worst position. However, now as the law stands, even against the finding, a cross objection is permitted. But it is left to the choice of the party. Even without filing such cross- objection, it is open to the respondent to challenge the finding which is held against him though the 81 decree is in his favour. But on the ground that he has not preferred cross-objections, as contemplated in the explanation, the appellate Court hearing the appeal cannot refuse to hear the respondent on the finding against his interest. However in spite of all these amendments, still no appeal lies against a finding.
Para 16: Therefore, what emerges from the aforesaid discussion is:
An appeal lies only against the decree and no appeal lies against a finding. A party who has not preferred an appeal against a portion of the decree of which he is aggrieved may prefer a cross objection which is in the nature of a cross appeal, in an appeal preferred by the opposite party against the decree, which is partly in his favour and partly against him. However, in an appeal against a decree, the respondent can challenge a finding which is against him though decree is in his favour, without filing a cross objections. He can also file cross objection challenging the said adverse finding. The difference is when the respondent challenges an adverse finding, without filing a cross objection and if the appellant 82 withdraws the appeal or the appeal is dismissed for default, then the right of the respondent to get that adverse finding set aside is lost. But if he has filed a cross objection challenging the said adverse finding, notwithstanding the appellant withdrawing the appeal or the appeal is dismissed for default he can independently prosecute this cross objection and the Court is under on obligation to consider the said cross objection and pass order on merits.
Para 17: Therefore, the finding recorded by the appellate Court in the instant case that the appellant herein, who was the respondent before the lower appellate court has no right to challenge the finding on the issue of adoption which was held against him in the trial Court, as he has not preferred cross appeal is erroneous. Therefore, the said finding requires to be set aside. If the case of the defendants that the plaintiff is not the adopted son is accepted by the first appellate Court, in which event, even if the Will set up by the defendants is not established, he would have no cause of action to maintain the suit against the 83 defendants, who are now admittedly in possession of the property.
In that view of the matter, the issue ought to have been heard and decided by the first appellate Court on merits even though the respondents before him have not preferred any cross objection. It is made clear that the other finding recorded by the lower appellate Court are not considered at this stage. Now the matter is remitted back to the lower appellate Court with a direction to the appellate Court to record a finding on the question of the validity of adoption and then on the basis of the finding to be arrived at there on it has discretion to modify its decree. In the event of the said finding going against the appellant herein and if he chooses to file an appeal against the said judgment and decree, all the questions which are now urged in respect of other findings are also open for consideration. In that view of the matter, I pass the following order:
i) Appeal is allowed in part.
ii) The finding of the lower appellate court that the appellants herein have no right to 84 challenge the finding on the question of adoption by the trial Court as he has not preferred cross appeal is hereby set aside.
iii) The trial Court is directed to go into the question of adoption after hearing the parties and then decide whether the finding recorded by the trial Court on the question of adoption is correct or not and then pass appropriate order. It is once again made clear that the finding recorded by the trial Court in all other aspects is kept in tact to be assailed in future.
iv) Parties to bear their own costs.
v) Parties are directed to appear before the
lower appellate Court on 28.3.2007. On such appearance, the lower appellate Court shall dispose of the appeal on merits within three months from that date.
15. 2005 (4) KCCR 2545 [TIPPANNA V/S JALAL SAB AND ANOTHER] 85 Code of Civil Procedure, 1908 -Order 41, Rule 22- Respondent may object to decree as if he had preferred separate appeal- held, any respondent, though he may not have filed cross appeal against any part of the decree, the adverse finding given by Trial Court can be attacked- The filing of cross objection is purely optional and not mandatory- The finding of the first Appellate Court is contrary to Order 41, Rule 22 Code of Civil Procedure.
Para 10: Substantial question of law No. 1.-It is clear from the material on record that the Trial Court while, answering issue 1 as to whether plaintiff 2 has proved that plaintiff 1 has bequeathed suit land in his favour by executing the Will dated 23-10-1973, in the negative. However, the Trial Court held that plaintiff 2 has succeeded to the property under Section 15(2) of the Hindu Succession Act and wherefore the plaintiff is entitled to relief of declaration and possession as sought for in the suit. The appeal was filed by the unsuccessful defendant against the decree passed in favour of the plaintiffs and since suit had been decreed, the second plaintiff did not prefer any cross-appeal or objection.
86However, in view of the provisions of Order 41, Rule 22 of the CPC, it is clear that it was open for him to support the decree passed by the Trial Court on the ground that issue 1 also ought to have been answered in his favour by holding that he had proved due execution of the Will by plaintiff 1 in his favour and mere fact that no cross-appeal or consideration had been filed would not debar him from contending in that behalf as held by the Hon'ble Supreme Court in Ravinder Kumar Sharma V. State of Assam, AIR 1999 SC 8571 : (1999)7 SCC 485 as follows.--
"22. In our view, the opinion expressed by Mookerjee, J. of the Calcutta High Court on behalf of the Division Bench in Nishambhu Jana v Sava Guha, (1985)89 Cal. WN 685 and the view expressed by U.N. Bachawat, J., in Tej Kumar Jain v Purshottam, in the Madhya Pradesh High Court reflect the correct legal position after the 1976 amendment. We hold that the respondent- defendant in an appeal can, without filing cross- objections attack an adverse finding upon which a decree in part has been passed against the respondent, for the purpose of sustaining the 87 decree to the extent the lower Court had dismissed the suit against the defendants-respondents. The filing of cross-objection, after the 1976 amendment is purely optional and not mandatory. In other words, the law as stated in Gaddem Chinna Venkata Rao v Koralla Satyanarayanamurthy, AIR 1943 Mad. 698 (FB), by the Madras Full Bench and Sri Chandra Prabhuji Jam Temple v Harikrishna, by this Court is merely clarified by the 1976 amendment and there is no change in the law after the amendment".
57. Learned Counsel for cross objector submits as under:
The Courts below erred in not granting relief of permanent injunction to the respondents, even though they have produced cogent and convincing evidence. Though the courts below erred in not granting the relief of permanent injunction even though the first appellate Court granted declaratory relief holding that the appellants have no title over the property. The appellants cannot blow hot and cold 88 simultaneously.
58. Learned Counsel for cross objector has relied upon the following rulings:
1. ILR 1998 KAR 707 [BALWANT SINGH AND ANOTHER V/S DAULAT SINGH(DEAD) BY LRS. AND OTHERS] C. EVIDENCE ACT, 1872 (CENTRAL ACT NO.1 OF 1872) SECTION 35. PRESUMPTIVE VALUE OF MUTATION ENTRIES.
Mutation of a property in the Revenue Record does not create or extinguish title; nor has it any presumptive value on title. It only enables the person in whose favour Mutation is ordered to pay the Land Revenue.
2. ILR 2003 KAR 2442 [ HANUMANTHAPPA & OTHERS V/S M. ADISHESHAIAH AND OTHERS] Further Held: The Court below were not at all justified in accepting the contention of the plaintiff that he has perfected his title by adverse 89 possession as the plaintiff has failed to prove that Akkappa was put in possession of the schedule property and even otherwise the ingredients of the proof of perfection of title by adverse possession has not been pleaded and proved by the plaintiff having regard to the above said material on record.
59. The principle contention of the learned Counsel for appellant is that without seeking the relief of recovery of possession, suit for declaration is not maintainable. He further submits that the defendants and his family members are in possession of the suit schedule property. In that view of the matter the plaintiff without seeking the relief of recovery of possession, the suit for declaration is not maintainable.
60. Section 34 of Specific Relief Act, 1963 reads as under:
Discretion of Court as to declaration of status or right : Any person entitled to any legal character, or to any right as to any property, may 90 institute a suit against any person denying or interest to deny, his title to such character or right, and the court may in its discretion make therein a declaration that he is so entitled, and the plaintiff need not in such suit ask for any further relief:
Provided that no court shall make any such declaration where the plaintiff, being able to seek further relief than a mere declaration of title, omits to do so.
61. Order 2 Rule 2 of Code of Civil Procedure reads as under:
Suit to include the whole claim: Every suit shall include the whole of the claim which the plaintiff is entitled to make in respect of the cause of action; but a plaintiff may relinquish any portion of his claim in order to bring the suit within the jurisdiction of any Court.
The relief of declaration is only a discretionary relief.
Section 34 of Specific Relief Act proviso mentions that no Court shall make any declaration where the plaintiff, being 91 able to seek further relief than a mere declaration of title, omits to do so.
62. In the instant case, it is the case of the plaintiff that they are the absolute owner of the suit schedule property. Grand father of Govinda Naik purchased the suit schedule property from one Seva Naik vide Ex.P13. The records discloses that Govinda Naika gave no objection before the Thasildar to enter the name in record of rights and revenue records in favour of Kanya Naik. Though Govinda Naika has given statement before Tahsildar but they were minor as on that date.
63. As stated earlier it is the case of the plaintiffs that they are the owners and they are in possession of the suit schedule property. Therefore, it is their case that defendants were interfering with the peaceful possession and enjoyment of the suit schedule property and they sought for further relief i.e., restraining the defendants from interfering with the peaceful possession and enjoyment of the suit schedule 92 property. Therefore, under Section 34 of Specific Relief Act proviso, the plaintiffs have not omitted to seek for further relief i.e., relief of grant of injunction against the defendants who according to them were interfering with the peaceful possession of the suit schedule property.
64. Order 2 Rule 2 of Code of Civil Procedure and the object of this rule is to prohibit to setting up of claim and splitting up of remedies and thereby to avoid multiplicity of the suit. The Bar under Order 2 Rule 2 of Code of Civil Procedure has to be looked from the point of view of plaint claim and not from point of view of defence. The cause of action means every fact which is material to be proved to entitle to plaintiff to succeed, every fact which the defendant has right to transverse, in other words right and its inferment constitutes a cause of action. It is the foundation of suit and it enables a man to seek a larger and wider relief than what to which he limits his claim. He cannot afterwards seek to recover the balance by independent proceedings. Cause of 93 action is the bundle of facts which the plaintiffs must prove in order to succeed his action. The essential elements of cause of action are thus the existence of the legal right on the plaintiff with a corresponding legal duty on the defendant and violation or breach of that right or duty with a consequential injury or damage to the plaintiff for which he may maintain an action for appropriate relief.
65. It is the contention of the learned Counsel for appellant that omitting to seek relief of recovery of possession, the suit is not maintainable. As stated earlier, it is the case of the plaintiffs that they were the owners and they are in possession and enjoyment of the suit schedule property.
Therefore, they have sought for further relief of injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the suit schedule property. The word further relief is in addition to main relief i.e., it is an additional relief. One of the additional reliefs claimed by the plaintiffs is that seeking for injunction restraining the 94 defendants from interfering with the peaceful possession.
Therefore, the contention of the learned Counsel for appellant that the suit is not maintainable in the absence of seeking for relief of recovery of the possession of the suit schedule property is not maintainable has no force.
66. This Court has formulated the substantial question of law that whether the court below is justified in refusing to grant permanent injunction is sustainable in law.
67. The evidence and material placed on record clearly discloses that the defendants are in possession of the property in question. One of the essential ingredients in granting injunction is that the party should be in possession of the property in question. But in the instant case, the evidence on record clearly discloses that the defendants are in possession of the suit schedule property. The Appellate Court has carefully considered the evidence and material placed on record. The lower appellate Court has observed that mere producing the photos and negatives is not sufficient to hold 95 that the plaintiffs are in possession and enjoyment of the properties in question. Plaintiffs have failed to produce kandayam receipt. Even the Bank documents and notices pointed out that the defendants are in unauthorised occupants of the suit schedule property. In that view of the matter, the lower appellate Court in not granting the injunction on the facts and circumstances of the case in my view is sound and proper.
68. The plaintiffs claim that they were in suit schedule property and they have sought for further relief of injunction from restraining the defendants. The further relief which has to be sought by the parties depends upon facts and circumstances of each case. But the plaintiffs have also sought additional relief. In the instant case, the plaintiff has not sought for relief of recovery of the possession but he has claimed relief of injunction restraining the defendants from interfering with possession of the suit schedule property.
Therefore, the contention of the learned counsel for the 96 appellants that the plaintiffs have omitted to seek for further relief has no force. Accordingly, I answer the substantial question of law that was raised in this case that the lower appellate Court was right in granting decree in favour of the plaintiffs.
69. In view of the above discussion, I pass the following:
ORDER Both RSA No.1936/2005 and RSA CROB No.10/2005 are dismissed.
Parties to bear their own costs.
Since the main matter is disposed of, application for grant of temporary injunction does not survive for consideration. Hence, stands dismissed.
SD/-
JUDGE Vsk/-