Allahabad High Court
Ramzan And Ors. vs Smt. Gafooran And Ors. on 28 September, 2007
Equivalent citations: AIR2008ALL37, 2008(1)AWC284, AIR 2008 ALLAHABAD 37, 2008 (1) ALL LJ 470, 2008 A I H C 1081, (2008) 1 ALL WC 284, (2008) 70 ALL LR 19, (2007) 103 REVDEC 750, (2008) 1 ALL RENTCAS 102
Author: Prakash Krishna
Bench: Prakash Krishna
JUDGMENT Prakash Krishna, J.
1. This is plaintiffs' appeal and it arises out of a partition suit No. 32 of 1976 filed by the present appellants claiming 2/3rd share in the three houses detailed in Schedules A, B and C of the plaint. The suit having been decreed with respect to the property detailed in Schedules B and C and dismissed with respect to the property described in Schedule A, the plaintiffs have come up in the present appeal. The defendants have not filed any appeal and, therefore, the dispute is confined to the property described in Schedule A which is a house with open piece of land and a latrine.
2. The suit was instituted on the pleas that one Khaira was common ancestor of the plaintiffs and defendants No. 1,8 and 9. After his death, the property was inherited by his widow Smt. Guriha. On the death of Smt. Guriha, the property was inherited by her two daughters and one son, namely, Mst. Tazia alias Zainab and Mst. Nuria and son Husain. All these persons came in joint possession of the property left by Smt. Guriha. Smt. Guriha, according to the plaintiffs had three houses described in Schedules A, B and C of the plaint. After the death of Husain (son), his widow Gafooran defendant No. 1 inherited the share of her husband.
3. The plaintiffs are the sons of Smt. Nuria. Mst. Tazia alias Zainab had four issues out of which two issues, namely, Dadu Ali alias Peer Mohd. and Chairun died issueless and remaining two issues, namely, Mst. Mahengi and Fakir Mohd. were impleaded as defendants No. 8 and 9 respectively. It was further pleaded that Smt. Gafooran sold her share to one Imam Khan by means of two sale deeds and after death of Imam Khan his heirs defendants No. 2 to 7 succeeded to the property.
4. The plaintiffs claimed 2/3rd share in the property described in Schedule A.
5. The suit was contested by the defendants by filing a separate set of written statements. The plea, as set up in the plaint, was denied. The defendants No. 2 to 7 who really contested the suit, pleaded that the house in suit did not belong to Khaira. They further pleaded that their father purchased the entire house described in Schedule A by means of two sale deeds dated 13.12.1952 and 19.12.1959. It was further pleaded that earlier their father came in occupation of the property purchased by means of the aforesaid two sale deeds as exclusive owner and after his death, the answering defendants became the exclusive owners of the disputed property. It was further stated that they are residing in the disputed property without intervention of any body in exercise of their right of ownership.
6. On the pleadings of the parties, following issues were framed by the trial Judge:
1. Whether the plaintiffs are co-sharers in the houses in suit? If so, the extent of their share?
2. Is the suit barred by time?
3. Is the suit barred by estoppel and acquiescence?
4. Is the suit under-valued and court fees paid is sufficient?
5. Whether defendants 1 to 7 or any of them have acquired title by adverse possession over the house in Schedule A?
6. Is the suit bad for non-joinder of necessary parties as alleged in para 13 of W.S. filed by defendants No. 2 to 7?
7. To what relief, if any are the plaintiffs entitled?
7. Issues Nos. 1 and 5 were decided together and it has been held that the plaintiffs are entitled to 2/3rd share in the house described in Schedules B and C, but their claim in respect of Schedule A property was dismissed as barred by time. It was further held that the plaintiffs have lost their share, if any, by adverse possession of defendants No. 2 to 7 who have purchased it through their father from Smt. Gafooran. Under issue No. 2 it was found that the suit is barred by time in respect of Schedule A property, but was within time in respect of Schedules B and C property. Issue No. 3 was decided in the light of the finding recorded under issues No. 1 and 5. Issue No. 4 was already decided earlier. Issue No. 6 was not pressed and, therefore, it was decided in favour of the plaintiffs. Under issue No. 7 it was held that the plaintiffs have no share in the house described in Schedule A of the plaint.
8. Sri Ramji Saxena, learned Counsel for the appellants submits that the findings recorded by the trial court under issues No. 1 and 5 is legally incorrect. He submits that there is no evidence of ouster of the other co-sharers and, therefore, the possession of the defendants No. 2 to 7 will not amount adverse possession in the eyes of law. Moreover, according to him, by means of two sale deeds Smt. Gafooran had sold her l/3rd share in the house described in Schedule A and pakhana (latrine). In other words, the plaintiffs' share in respect of remaining half share described in Schedule A remains intact and at least the Court should have passed a decree, decreeing 2/3rd share in the remaining half property of Schedule A. Reliance was placed on the following three cases:
1. Ram Dass v. Board of Revenue, U. P. Allahabad and Ors. 1967 RD 224, wherein it has been held that a co-sharer unless there is a division of the property is entitled to his share of every inch of the plot. Therefore, if the vendees from a co-sharer entered into possession of the property, it cannot be said that their possession was otherwise than in accordance with law.
2. Mohd. Zainulabudeen v. Sayed Ahmed Mohideen and Ors. AIR 1990 SC 507. In the said case it was held that where one co-heir pleads adverse possession against another co-heir then it is not enough to show that one out of them is in sole possession and enjoyment of the profits of the properties. The possession of one co-heir is considered in law, as possession of all the co-heirs. The co-heir in possession cannot render his possession adverse to the other co-heir not in possession merely by any secret hostile animus on his own part in derogation of the other co-heir's title. Thus, it is a settled rule of law between co-heris there must be evidence of open assertion of hostile title, coupled with exclusive possession and enjoyment by one of them to the knowledge of the others so as to construe ouster.
3. M. Arthur Paul Ratna Raju and Ors. v. Gudese Gar aline Augusta Bhushanabai , wherein it was held that in case of a property jointly owned by several persons, claim for some property by a co-owner cannot be opposed by other co-sharers on grounds of being in adverse possession for prescribed period. Ouster of claimant unless established by convincing evidence, it cannot be said that other co-sharer has perfected his title by adverse possession.
9. Before examining the legal contention of the learned Counsel for the appellants, it is desirable to consider his first submission that by means of two sale deeds, the entire property described in Schedule A was sold or not.
10. It is not in dispute that Smt. Gafooran had executed two sale deeds dated 13.12.1952 and 19.12.1959. These sale deeds are Exhibits A-1 and A-2 on the record. In the sale deeds dated 13.12.1952 Smt. Gafooran has stated that she is the exclusive owner of the house sought to be sold. This house was inherited by her from her husband and there is no other co-sharer in the said house and she is in exclusive possession thereof and has got every right to transfer the same and her title is clear. Emphasis was laid by the learned Counsel for the appellants on the averment made in the sale deed that she is executing the sale deed in respect of the house having darwqja wherein pakhana is in existence. Great emphasis was laid on the word 'Nisf which means in Urdu terminology as 'half.
11. On a perusal of the sale deeds, it is clear that by the earlier sale deed dated 13.12.1952, the vendor Smt. Gafooran transferred the entire property except her half share in the latrine. By subsequent sale deed dated 19.12.1959, she has sold her remaining half share in the said latrine to the vendee. The contention of the appellants that Smt. Gafooran had sold only half of the property described in Schedule A is not borne out from the reading of the aforestated two sale deeds.
12. Before proceeding further, the pleadings and evidence with regard to the plea of adverse possession, as set up by the contesting defendants, may be noted.
13. In the written statement, the contesting defendants have come out with a case that they purchased the house with land described as property A through two sale deeds dated 13.12.1952 and 19.12.1959 executed by Smt. Gafooran, defendant No. 1. Through earlier sale deed she sold the entire house and half of the latrine. By subsequent sale deed she sold the remaining half portion of the latrine, in favour of contesting defendants' ancestor Imam Khan. After the death of Imam Khan, the defendants Nos. 2 to 7 are in possession as owners of the property thus sold. Ancestor of the plaintiffs and the defendants No. 8 and 9 were neither owners nor possessors of the property in question including the latrine. In para 6 of the written statement it has been stated that they are in occupation of the disputed property as owner (wahaisiyat malik). Further in para 7 it has been stated that neither the plaintiffs nor the defendants No. 8 and 9 or their ancestor had any right over the property in question nor they have presently and in any case the contesting defendants have got ownership and possession of the disputed property being adverse as they have completed the possession of 12 years after the execution of the sale deeds. This is the entire pleadings with regard to the plea of adverse possession is concerned. Habib Ahmad alias Habboo D.W. 1 has been examined in support thereof. He in oral deposition has stated that his father purchased the disputed property and the latrine from Smt. Gafooran through two sale deeds which are on record. Further he states that in the sale deed of the year 1952 the boundaries of North and South have been wrongly mentioned and they have been interchanged. He states that he has been in possession as owner over the property in question including the latrine and the plaintiffs were never in possession of the disputed land, house or latrine at any point of time. In cross-examination, he denied the suggestion that the plaintiffs are in possession of half of the latrine. This is all with regard to oral evidence is concerned. By way of documentary evidence, three electoral rolls (Exts. A-3, A-4 and A-5) for the year 1966, 1959 and 1968 have been filed to show their possession.
14. It is an acknowledged legal position that a person who takes the transfer from a co-tenant or co-owner steps into the shoes of his transferer. When he takes the assignment he is clothed with all rights and becomes subject to all the liability of his transferer and, therefore, he becomes co-tenant or co-owner as his transferer was before the transfer.
15. It is well established that a possession of a co-owner is on behalf of all the co-owners and would not become adverse unless the ouster of other co-owner is established by evidence on record. The trial court found that the plaintiffs are co-sharers in the house in suit. Under issue No, 1 it has been held that the plaintiffs have 2/3rd share in the three houses detailed in Schedules B and C of the plaint. A decree for partition of 2/3rd share, as a matter of fact, was sought for in respect of the house and land described in Schedules A, B and C. However, the suit was dismissed with respect to house and land described in Schedule A of the plaint on the ground that the said property was sold through sale deeds (Exts. A-l and A-2) executed by Smt. Gafooran in favour of Imam Khan who purchased the entire land and house. The possession of defendants No. 2 to 7, as observed by the trial court, is also proved by the extract of voters' lists (Exts. A-3, A-4 and A-5). The trial court thereafter relying on certain rulings in para 12 of the judgment reached to the conclusion that as Imam Khan father of defendants No. 2 to 7 was a stranger to the family of the plaintiffs his exclusive possession after obtaining sale deeds from one co-owner Smt. Gafooran became adverse from the very beginning and the defendants No. 2 to 7 have acquired title by adverse possession if not by virtue of the title of their transferer Smt. Gafooran. This is the crux of the matter for not decreeing the suit with respect to the property i.e., house and land which has been described in Schedule A of the plaint.
16. In this regard Articles 64 and 65 of the Limitation Act, 1963, are relevant. It has been noticed on several occasions by this Court that there has been a sea change with regard to concept of adverse possession after commencement of the Limitation Act, 1963. Article 64 is applicable when a suit is based on the plea of previous possession of immovable property and not title. Article 65 deals with a suit for possession of immovable property or any interest therein based on title. The period prescribed under Article 65 is of 12 years. The said period would commence when the possession of the defendant becomes adverse to the plaintiff. It has been held that when a suit is brought on the basis of title, burden lies upon the defendant to establish that the suit is barred by limitation and the defendant has perfected his title by adverse possession vis-a-vis the plaintiffs. The period of limitation would start running from the date since when the possession of the defendant had become adverse.
17. In Thakur Kishan Singh (dead) v. Arvind Kumar (1994) 6 3SCC 591, the Apex Court has held as follows:
As regards adverse possession, it was not disputed even by the trial court that the appellant entered into possession over the land in dispute under a licence from the respondent for purposes of brick-kiln. The possession thus initially being permissive, the burden was heavy on the appellant to establish that it become adverse. A possession of a co-owner or of a licensee or of an agent or a permissive possession to become adverse must be established by cogent and convincing evidence to show hostile animus and possession adverse to the knowledge of real owner. Mere possession for howsoever length of time does not result in converting the permissible possession into adverse possession. Apart from it, the appellate court has gone into detail and after considering the evidence on record found it as a fact that the possession of the appellant was not adverse.
18. It has been held that there must be intention on the part of person claiming adverse possession to dispossess the true owner. The intention needs to be open and hostile enough to bring the same to the knowledge of the plaintiff and he should have an opportunity to object. After all adverse possession right is not a substantive right but a result of the waiving (wilful) or omission (negligent or otherwise) of right to defend or care for the integrity of property on the part of the paper owner of the land. The possession of the adverse possessor must be hostile enough to give rise to a reasonable notice and opportunity to the paper owner.
19. The point involved in the present appeal is identical to the point which was involved in P. T. Munichikkanna Reddy and Ors. v. Revamma and Ors. . One T was the owner of 5 acre 23 guntas of land. A portion thereof measuring 1 acre 21 guntas was sold to one N on 11.9.1933 by reason of two sale deeds of the year 1934 and 1936. The appellants purchased 2 acre 15 guntas and 3 acre 8 guntas land respectively out of the said plot. However, the appellants came in possession of the entire 5 acre 23 guntas besides the fact that N had purchased a portion of the said land. A suit was filed in the year 1989 alleging that their possession was sought to be disturbed by the respondent therein. The appellant who was plaintiff submitted that in any event they have perfected their title by adverse possession and as they have been in open, continuous uninterrupted and hostile possession of the entire land adversely to the interest of any other person including the defendant for the past over 50 years exercising absolute rights of ownership in respect of the land in question.
20. In this fact situation, the Apex Court examined the plea of adverse possession as set out by the appellant therein. It was held as follows:
It is important to appreciate the question of intention as it would have appeared to the paper-owner. The issue is that intention of the adverse user gets communicated to the paper owner of the property. This is where the law gives importance to hostility and openess as pertinent qualities of manner of possession. It follows that the possession of the adverse possessor must be hostile enough to give rise to a reasonable notice and opportunity to the paper owner.
Further in para 22 following extract from the case of Saroop Singh v. Banto and Ors. , was extracted:
29. In terms of Article 65 the starting point of limitation does not commence from the date when the right of ownership arises to the plaintiff but commences from the date the defendant's possession becomes adverse (See Vasantiben Prahladji Nayak v. Somnath Muljibhai Nayak).
30. Animus possidendi is one of the ingredients of adverse possession. Unless the person possessing the land has a requisite animus the period for prescription does not commence. As in the instant case, the appellant categorically states that his possession is not adverse as that of true owner, the logical corollary is that he did not have the requisite animus. (See Mohd. Mohd. Alt v. Jagadish Kalita).
21. The crux of the matter seems to be that the possession must start with a wrongful dispossession of a rightful owner and be actual, visible, exclusive, hostile and continued over the statutory period. (See S. M. Karim v. Bibi Sakinal .)
22. It is well-settled that where one co-heir pleads adverse possession against another co-heir then it is not enough to show that one out of them is in sole possession and enjoyment of the profits of the properties. The possession of one coheir is considered in law, as possession of all the co-heirs. The coheir in possession cannot render his possession adverse to the other coheir not in possession merely by any secret hostile animus on his own part in derogation of the other co-heir's title. Thus, it is a settled rule of law as between co-heirs there must be evidence of open assertion of hostile title, coupled with exclusive possession and enjoyment by one of them to the knowledge of the other so as to construe ouster. (See Mohd. Zainulabudeen v. Sayed Ahmed Mohideen AIR 1990 SC 507 : (1990) SCC 345).
23. It is settled law that one co-owner cannot plead adverse possession against another co-owner unless, as stated earlier, there is an express plea and proof of hostile title asserted to and remained in possession in assertion of that right to the knowledge of the appellants. In the absence of such a pleading and proof, the finding of the appellate court that Bhulan had acquired the title to the property by prescription is clearly illegal. (See Kuldip Mahaton v. Bhulan Mahaton ).
24. A person who bases his title on adverse possession must show by clear and unequivocal evidence, i.e., possession was hostile to the real owner and amounted to a denial of his title to the property claimed. In deciding whether the acts, alleged by a person, constitute adverse possession regard must be had to the animus of the person doing those acts which must be ascertained from the facts and circumstances of each case. (See Annasaheb Bapusaheb Patil v. Balwant .)
25. Now coming to the facts of the present case, it is evident that the defendants were claiming their title over the entire property described in Schedule A of the plaint on the basis of two sale deeds executed in favour of their predecessor in interest (Exts. A-1 and A-2). They have further pleaded that the vendor Smt. Gafooran was the exclusive owner of the said property and was also in possession. By means of the aforesaid sale deeds she transferred the entire property as also the possession to the vendee, the predecessor in interest of defendants No. 2 to 7. The pleadings do not show that the defendants No. 2 to 7 put forward a claim of adverse possession against the co-sharer. Smt. Gafooran was one of the co-sharers, as found by the Court below. It is also common case of the parties that she was in possession of the property in question being a co-sharer. She had every right to transfer her share in the disputed property. But instead of transferring her l/3rd share, she some how represented to the vendee that she is exclusive owner in possession of the property in question and the vendee purchased the property treating her to be exclusive owner thereof. The vendee thus came in possession of the disputed property in place of Smt. Gafooran and has stepped in her shoes and thus became a co-owner.
26. In Meethiyan Sidhiqu v. Muhammed Kunju Pareeth Kutty and Ors. , a some what similar question came up for consideration before the Apex Court. It was found by the Apex Court that the sale deed executed by the mother of minor in favour of the purchaser was void. However, it has come on record that the purchaser had come into possession of the property in question. The question thus arose whether the purchaser who was appellant before the Apex Court, has perfected his title by adverse possession. The Apex Court quoted from the judgment of the High Court wherein the High Court was of the view that exclusive possession of the purchaser or registration of sale deed in favour of purchaser by itself cannot operate as notice to the plaintiff that third purchaser was holding the property adverse to him and dealing with it as full owner. Knowledge, ouster and exclusive possession with requisite animus are facts to be alleged and proved by the purchaser who pleaded adverse possession, was the view of the High Court. There being no such plea, the plea of adverse possession was rejected by the High Court. Affirming the judgment of the High Court, the Apex Court has held as follows:
12. It is, therefore, clear from the above facts that unless there is a specific plea and proof that the appellant has disclaimed his right and asserted hostile title and possession to the knowledge of the respondent within the statutory period and the latter acquiesced to it, he cannot succeed to have it established that he perfected his right by prescription. The High Court has taken the fact that there is neither a plea nor proof in this behalf. We cannot find any infirmity in this finding. Under these circumstances, the finding that the appellant has perfected his title by prescription is clearly illegal. In this case we are concerned only with the validity of the sale in respect of the share of the respondent-plaintiff and not of the share of the mother.
27. It is, therefore, explicit that unless there is specific plea and proof that adverse possessor has disclaimed his right and asserted title and possession to the knowledge of the true owner within a statutory period and the true owner has acquiesced to it, the adverse possessor cannot succeed to have it established that he has perfected his right by prescription.
28. This pronouncement supports my view that in the case on hand, the possession of the contesting defendants was not of adverse possessor as the defendants were claiming their title and possession on the basis of two sale deeds (Exts. A-1 and A-2). In this connection the judgment of the Apex Court in T. Anjanappa and Ors. v. Somalingppa and Anr. , can be usefully referred wherein it was observed as follows:
The High Court has erred in holding that even if the defendants claim adverse possession, they do not have to prove who is the true owner and even if they had believed that the Government was the true owner and not the plaintiffs, the same was inconsequential. Obviously, the requirements of proving adverse possession have not been established. If the defendants are not sure who is the true owner the question of their being, in hostile possession and the question of denying title of the true owner do not arise. Above being the position the High Court's judgment is clearly unsustainable....
29. As pointed out above, where the defendants are not sure who is the true owner and question of their being in hostile possession then the question of denying title of true owner does not arise. At the most, the defendants have claimed and which is found to be correct by the trial court that they have been in possession of the disputed property since the inception of the sale deeds in their favour. They came in possession, according to their showing, as owner of the property in question. It follows that they exercised their right over the disputed property as owner and exercise of such right, by no stretch of imagination, it can be said that they claimed their title adverse to the true owner.
30. Viewed as above, on the facts of the present case, the possession of the contesting defendants is not of the variety and degree which is required for adverse possession to materialise.
31. Apart from the above, plea of limitation was not raised in the written statement although issue No. 2 was framed as to whether the suit is barred by time. The trial court held that the suit in respect of property described in Schedule A is barred by time because the defendants No. 2 to 7 and their father are shown to be in possession over the house since 1952. The said finding of the trial court being contrary to law, cannot be sustained. Article 65 of the Limitation Act, shall be applicable as the suit was based on title. Period of 12 years will start running since when the possession of the defendants became adverse to the plaintiffs. As found above, the possession of the contesting respondents was not adverse to the plaintiffs as the defendants were claiming their title on the basis of two sale deeds (Exts. A-l and A-2).
32. In view of the above discussion, the judgment and decree of the Court below so far as it relates to Schedule A property of the plaint cannot be sustained. There is no dispute with regard to the extent of share of the plaintiffs. The suit should have been decreed for partition of their 2/3rd share in the house and land described in Schedule A of the plaint also.
33. The appeal is allowed. The judgment and decree of the Court below is modified to the extent by decreeing the suit for partition of 2/3rd share of the plaintiffs in the house and land described in Schedule A property of the plaint also.
34. Since none appeared on behalf of the respondents, no order as to costs.