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[Cites 27, Cited by 0]

Delhi District Court

Sh. Vakil Chand vs Saraswati Sahitya Mandir on 30 September, 2016

                    IN THE COURT OF SHRI A.K. AGRAWAL CIVIL JUDGE­01
                            ( WEST),  TIS HAZARI COURTS, DELHI


SCJ No. 612478/16/00

Date of Institution:                                                               09.05.2000
Date of reservation                                                                24.09.2016
Date of passing the Judgment                                                       30.09.2016

Sh. Vakil chand
S/o Late Sh. Hansraj
R/o C­72, Shivaji Park
New Delhi­26. 

                                                                                                        ............Plaintiff 
vs. 
1.                  Saraswati Sahitya Mandir
                    Through Sh. Swami Yogeshwar Videhi Hariji
                    583­584, Madipur ( Shivaji Park)
                    Rohtak Road
                    New Delhi. 
2.                  Sh. Tarsem Chand
3.                  Sh. Makhan Lal
                    both sons of Late Sh. Hans Raj
                    R/o C­72, Shivji Park New Delhi­26. 
4.                  Sh.  Deputy Chand
                    S/o Late Sh. Hans Raj
                    R/o C­72, Shivaji Park
                    New Delhi
5.                  Sh. Sahib Chand
                    S/o Late Sh. Hans Raj 
                    R/o H­85/1, Shivaji Park 
                    New Delhi­26. 

6.                  Delhi Power Company Limited through its
                    Principal Office
                    Regd. Office : ITO, New Delhi
                    Also at  : Defence Colony, Delhi. 


            .............Defendants

 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      
 SCJ No. 607880/16
                       Date of Institution:                                                             31.08.2001
                       Date of reservation                                                              24.09.2016
                       Date of passing the Judgment                                                     30.09.2016
Sh. Vakil chand
S/o Late Sh. Hansraj
R/o C­72, Shivaji Park
New Delhi­26. 
                                                                                                                   ...............Plaintiff 
vs. 
1.                  Delhi Transco Ltd.
                    through its CMD
                    Having its office at 
                    5th Floor, Shakti Sadan Building
                    Kotla Road, I.T.O
                    New Delhi ­110002 
2.                  Municipal Corporation of Delhi
                    Through :  Its Commissioner
                    Town Hall, Chandni Chowk
                    Delhi­110006
3.                  Saraswati Sahitya Mandir
                    Through Sh. Swami Yogeshwar Videhi Hariji
                    583­584, Madipur ( Shivaji Park)
                    Rohtak Road
                    New Delhi. 


            .............Defendants



                                  SUITS FOR DECLARATION AND PERMANENT
                                                                  INJUNCTION


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      
 Judgment


                    Vide this common judgment, I shall dispose off the above two suits
i.e. SCJ bearing no. 612478/16 and SCJ bearing no. 607850/16 as the facts and
allegations in both the suits are almost similar. For clarity and in order to avoid
any confusion, the parties have been referred in the same manner as they are
mentioned in the memo of parties in suit bearing SCJ no.  612478/16  i.e. Sh.
Vakil   Chand   as   Plaintiff,   Saraswati   Sahitya   Mandir   as   defendant   no.1,   Sh.
Tarsem   Chand,   Sh.   Makhan   Lal,   Sh.   Deputy   Chand,   Sh.   Sahib   Chand   as
defendant 2 to 5 respectively and Delhi Transco Ltd. as defendant no.6, besides
their original names.


                                         BRIEF FACTS OF THE SUITS

          Brief facts in case bearing SCJ No. 612478/16 

1. As per plaint, plaintiff claims that he and defendant no.2 to 5 (who are his own brothers) have been in possession of one bigha of suit property out of  khasra no.  584 situated  in  the revenue  estate  of  Village  Madipur,  Delhi (hereinafter referred to as the "suit property)". He and defendant no.2 to 5 came in   possession   of   the   suit   property   in   the   year   1981   and   their   names   was recorded in revenue records as being in possession from year 1982 onwards.

2. It is further stated that the suit property was owned by defendant no.1,   however   Government   issued   a   Notification   for   acquisition   of   the   suit property   vide   Notification   no.   F.15   (31)   50­MLT  dated   30.12.1950   under  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       Section 3 of Re­settlement of the Displaced Persons ( Land Acquisition) Act, 1948,   and   the   suit   property   alongwith   other   land,   was   acquired   by   the Government.  The land was acquired for resettlement of displaced persons by the Government for giving it to Refugee Co­operative Housing Society Ltd., which society later on developed into colony known as Punjabi Bagh. Further states   that   on   representation   by   defendant   no.1   for   release   of   land,   the Government agreed to release the same and the aforesaid land was de­notified and released from acquisition proceedings. 

3. Being aggrieved with the order of releasing the suit property from acquisition, the said Refugee Cooperative Housing Society Ltd. filed a Writ Petition No. 44D/53 in the Hon'ble High Court of Punjab & Haryana, Delhi Bench, against the said order. However the said Writ Petition was dismissed by the Hon'ble High Court. During this period, the aforesaid one bigha of land out of the said total land, always remained in actual physical possession of plaintiff and defendant no.2 to 5. 

4. Further states that he and defendant no.2 to 5 raised constructions in the suit property from time to time and also got it registered as Singhal & Sons ( India) Pvt. Ltd., 584, Shivaji Park, New Delhi. He (plaintiff) also got the suit property   demarcated   from   revenue   authorities,   which   was   carried   out   on 22.01.1986  i.e. about   14 years  ago.  In the  demarcation, revenue  authorities confirmed that plaintiff was in actual, physical possession of one bigha of land in Khasra No. 584 of Village Madipur, Delhi. The suit property is also assessed by Municipal Corporation for property tax in the name of plaintiff.


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

5. Further  states  that  the  suit property was  recorded  in the  revenue records in the name of Refugee Co­operative Housing society as owner of the suit   property   even   though   the   land   was   later   on   released   from   acquisition. Defendant   no.1   moved   several   applications   before   the   said   Divisional Magistrate  (   Punjabi   Bagh)   for   the  correction  of  the  entires  in  the  revenue records with regard to the ownership of the suit property and subsequently vide order dated 08.03.1989, the suit property was again mutated and was shown in the   ownership   of   defendant   no.1   in   the   revenue   records.   However   the   said Refugee Cooperative Housing Society Ltd. transferred land measuring 1295 Sq.Yards including the suit property in possession of plaintiff, to Delhi Electric Supply Undertaking later on known as Delhi Vidyut Board vide a registered Sale deed inspite of the fact that the society was left with no right, title and interest, either as owner or in possession of one bigha of the said land. 

6. Plaintiff further states that defendant no.1 never raised any objection with   regard   to   the   entries   of   possession   in   his   name.   He   asserts   that   his possession alongwith that of defendant no.2 to 5, has been open, overt and hostile against defendant no.1 and all other concerned. Further  the possession was adequate, in continuity, in publicity and in extent. Hence on account of open, overt, hostile and continuous possession which is much over 12 years, he (plaintiff) and defendant no.2 to 5 have become owners of the suit property by doctrine of adverse possession. Plaintiff further states that defendant no.2 to 5 have no objection if he alone is declared as the exclusive owner of suit property (now known as 584, Shivaji Park, New Delhi). 


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

7. It is further stated that defendant no.1 had started interfering in his peaceful possession and was trying to do all such acts within its power so as to evict him and if required, was willing to take possession even by force.

8. Hence   through   this   suit,   plaintiff   has   prayed   that   a   decree   for declaration declaring him as owner of suit property be passed in his favour and against   defendant   no.1.   Further   prays   that   defendant   no.1,   his   agents, employees,   etc.   be   permanently   restrained   from   interfering   in   his   peaceful possession over suit property. 

9. Written statement was filed on behalf of defendant no.1 contending that the suit was barred under the provisions of Specific Relief Act and as such plaintiff cannot file a suit for declaration that he should be declared as owner by adverse possession. Further as per the own averments of plaintiff, the suit property stands mutated and shown to be in the ownership of defendant no.1 in the revenue records from March, 1989 onwards and the suit has been filed in the month of May, 2000 i.e. twelve years had not elapsed. The suit was also liable to be dismissed on the ground that the market value of suit property was more than Rs. 10 lacs and beyond pecuniary jurisdiction of the court. 

10. Further contends that no cause of action arose in favour of plaintiff in   filing   the   suit   against   defendant   no.1.   The   plaintiff   was   in   permissive possession of suit property and it is well settled law that permissive possession, cannot  by itself become hostile by long lapse of time. Further avers that a person who claims title over a property by adverse possession must  prove as to how and when, the adverse possession commenced and what was the nature of  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       possession and whether the fact of adverse possession was known to the real owners. The mere fact that a person is in uninterrupted possession for several years, the same is not enough to raise the plea of adverse possession so as to acquire title. It is also contended that the suit appeared to be collusive between plaintiff and defendant no.2 to 5 who are own men of plaintiff. 

11. On merits, it is stated that defendant no.1 is the owner in possession of suit property which is apparently a  Muafi  land attached to a temple. It is admitted  that   a   notification   was   issued   on   30.12.1950   vide   which   land including 2 khasra numbers, total measuring 12 bigha 16 Biswas in the area of Village Madipur was acquired by Government. However, the land including the   suit   property,   being   a   Muafi   land   attached   to   a   temple,   the   same   were released   from   acquisition   vide   fresh   notification   issued   by   Government   on 02.04.1953.  Refugees Cooperative Housing Society Ltd. challenged the order of Land Acquisition Collector and the subsequent notification through a Writ Petition before Punjab & Haryana High Court but the same was ultimately dismissed vide Judgment dated 21.10.1953. Subsequently, Sh. M.M. Swamy Yogeshwar   Bedhi   Hareji,   Saraswati   Sahitya   Mandir,   filed   a   petition   before Sub­Divisional Magistrate, Punjabi Bagh, for mutation of property and vide Judgment dated 08.03.1989 of Ld. SDM, the suit property was mutated in the name of defendant no.1. 

12. It is re­iterated that defendant no.1 was the owner of suit property and plaintiff had no legal right, title or interest in the same. The plaintiff, who was in permissive possession of the property, was liable to be removed from  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       the suit property, which he was illegally occupying without any legal right, title or interest. Prayer was made for dismissal of the suit. 

13. Defendant   no.2   to   5   were   proceeded   ex­parte.   Written   statement was however been filed on behalf of defendant no.6 again re­iterating the same averments made in plaint though in detail that vide notification bearing no.F.15 (31) 50 MLT dated 30.12.50, the then Chief Commissioner, Delhi, acquired land   measuring   987   bighas   5   biswas   in   which   Khasra   no.   583   and   584   of Village Madipur, Delhi Estate was also proposed for acquisition. Thereafter a corrigendum   dated   23.03.1953   was   issued   by   CSD,   Delhi   Administration wherein Khasra no. 583 and 584 appearing in column No.3, was deleted from the acquisition proceedings. Against the said Notification/corrigendum dated 23.03.1953,   Refugee   Co­operative   Housing   Society   Ltd.   filed   a   civil   writ bearing no. 44 D­53 but the said civil writ was dismissed by the circuit bench of Hon'ble Punjab & Haryana High Court, Delhi, on 21.10.1953. 

14. However   further   states   that   the   aforesaid   Society   thereafter preferred an appeal against Order dated 21.10.53 vide LPA No. 107­D/1953 and   during   the   course   of   proceedings   in   the   above   LPA,   respondent   Sh. Bishamber     Dayal   Mahant   Ganga   Dass   appeared   in   person   alongwith   Mr. Jitendra Lal, Advocate on 22.04.1959 and gave a statement that he had no objection to the appellant society acquiring Khasra no. 584 as proposed by Chief Commissioner in the original Notification dated 30.12.1950. In view of the statement given by respondent, the appeal was dismissed as withdrawn by from the Hon'ble Chief Justice, Punjab & Haryana High Court on 22.04.1959.


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

15. Subsequently, after dismissal of above appeal, another Corrigendum dated 02.02.1960 was again issued by the then OSD, Delhi Administration, in which it was clearly mentioned that for the words and figures field no. 583 and 584, only Field No. 583 was to be read and in place of figures 974­12, the same was   to   be   read   as   982­16.   After   going   through   the   contents   of   the   said corrigendum   dated   02.02.1960,   it   was   crystal   clear   that   the   acquisition   of Khasra no. 584 as proposed in notification dated 30.12.1950 was confirmed and the same was acquired. Thereafter Refugee Co­operative Housing Society Ltd became the owner of suit property measuring 1295 Sq. Yards. 

16. Later on, the Society executed a Sale deed on 16.06.1970 in favour of DESU the predecessor of defendant no.6 herein and the same was registered on 13.12.1973. Further the possession of suit property was handed over by  the Society to DESU on 31.08.1967 itself and Sh. R.K. Gupta, AE of defendant, took over the possession on behalf of DESU.  

17. It   was   further   averred   that   the   suit   was   not   maintainable   under Specific Relief Act besides being barred by the provisions of Public Premises Act   and   the   same   was   liable   to   be   dismissed   as   the   suit   property   is   a Government   property.   It   is   further   contended   that   this   court   does   not   have jurisdiction   to   entertain   the   present   suit.   Further   the   plaintiff   being   an unauthorized encroacher on the Govt. land, had no legal right in respect of the suit property and he was also not in possession of any legal document. It was denied  that  the  plaintiff  had any right, title or  interest in the suit property. Prayer was made for dismissal of the suit. 


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

18. Replication was also filed by the plaintiff wherein the averments made   in  written   statement   were  denied   and   the  contents   of   plaint   were  re­ affirmed.

Brief facts in case bearing SCJ No. 607850/16

19. Besides re­iterating the facts already mentioned in suit bearing no. 612478/16 (not repeated herein for the sake of brevity), the other allegations made in this suit by plaintiff are that later on, Delhi Transco Ltd. (defendant no.1 in this suit) started claiming that they have become owner of the property as they had purchased it from Refugee Co­operative Group Housing Society vide Sale Deed dated 16.06.1970. Plaintiff contends that Refugee Co­operative Group Housing Society was never admitted to be owner of the suit property nor they had any right to transfer the same in favour of defendant Delho Transco Ltd.   As   the   earlier   notification   of   1950   was   withdrawn   by   subsequent notification   of   1953.   However   defendant   was   trying   to   interfere   in   its possession despite having no right to do so.

20. Further   states   that   his   (plaintiff's)   rights   were   also   admitted   and accepted by above defendant while sanctioning the electricity connection in the suit property in the year 1995 even though defendant was now claiming to be in possession of suit property since year 1967 on the basis of Sale deed dated 16.06.1970. It is further stated that relying upon the above sale deed dated 16.06.1970, defendant wanted to take possession of the suit property with the help of MCD (defendant no.2 in this suit) and police and for that reason, they wanted to disconnect the electricity supply of   plaintiff in the suit property,  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       even though he was paying its bills regularly and had not violated the terms of Electricity Act.  

21. It is further alleged that with the help of MCD, defendant also wanted to demolish the suit property despite the fact that MCD had no right to demolish it as he was paying the house tax of suit property since its occupation nor any notice was served. It  is further contended that the sale deed dated 16.06.1970 is a vague document wherein mutation of the suit property is not described   properly   and   from   the   date   of   execution   of   sale   deed   till   date, defendant never applied for sanctioning of mutation in its favour. 

22. Further   states   that   on   27.08.2001,   some   officials   who   claimed themselves to be the officials of defendant no.1 and 2 (Delhi Transco Ltd and MCD) visited the suit property for the purpose of taking possession and when plaintiff tried to convince them that the land in question had been de­notified, they left the suit property extending threat that they will come again with force for   taking   possession   from   him   and   that   they   will   also   demolish   the   suit property. 

23. Vide   this   suit,   plaintiff   has   prayed   for   permanent   injunction against the defendants thereby restraining them from interfering and disturbing his peaceful use and occupation of the suit property. Prayer is also made for permanent   injunction   in   his   favour   thereby   restraining   the   defendants   from demolishing or dispossessing the plaintiff from the suit property. 

24. Written Statement was filed only on behalf of Delhi Transco Ltd.


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

i.e. defendant  no.1 and defendant no.2 was proceeded ex­parte whereas the opportunity to defendant no.3 to file written statement was closed.

25. In the Written Statement, defendant Delhi Transco Ltd. has taken the same defence as has been taken by it in the suit property bearing SCJ no. 612478/16,   hence   the   same   has   not   been   produced   herein   for   the   sake   of brevity. However it is also contended that since defendant had to complete its formalities for the construction of staff quarters on the said piece of land but it took considerable time because of several queries raised by LOSC, MCD and DDA. In the meantime, some tresspassers unauthorizedly occupied the land without having any legal right in the same. The matter was taken up by the Task Force of Delhi Government for removal of encroachment from the Govt. land. However the then Deputy Commissioner, West, Delhi Govt., ordered that before taking action for demolition of suit property, the electricity connection given   to   the   encroachers   be   disconnected,   so   as   to   avoid   any   electrocution during   the   process   of   demolition.   Accordingly   action   was   initiated   by   the predecessor of defendant i.e. Delhi Vidyut Board, for disconnection of supply. 

26. Further   states   that   two   of   the   encroachers   namely   Sh.   Kishan Chand and M/s Singhal & Sons India Pvt. Ltd. had filed a suit for injunction bearing Suit no. 1255/99 and 1350/99 which were pending before the court of Sh. Sanjay Kumar, the then Ld. Civil Judge, Delhi and in both of these cases, the   Hon'ble   court   had   dismissed   the   stay   application   vide   its   order   dated 18.08.2001.  It   is  alleged  that  the  plaintiff  has  filed this  suit  concealing  the factum of filing of those suits. Other averments made in the plaint are denied  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       and prayer is made for dismissal of the suit.

ISSUE FRAMED AND THE EVIDENCE LED BY PARTIES.

Issues & Evidence in suit No. 612478/16

27. Vide Order dated 16.01.2009, following issues were  framed by Ld. Predecessor :

1. Whether this suit is not valued correctly and properly for the purposes of court fees and jurisdiction of this court ? OPD1
2. Whether this suit is not maintainable in its present form, being barred under provisions of Specific Relief Act ?   OPD 1 and OPD6
3. Whether this court has no jurisdiction to adjudicate upon the relief claimed being barred under Public Premises Act ?  OPD 6
4. Whether plaintiff is entitled to decree of declaration as prayed for ?  OPP
5. Whether plaintiff is entitled to decree of permanent injunction as prayed for ?  OPP
6.  Relief

28. Plaintiff   has   examined   seven   witnesses   in   support   of   his case. PW­1 is plaintiff himself, PW­2 is Sh. Rakesh, patwari from the office of SDM, Punjabi Bagh, PW­3 is Sh. Chattar Pal Singh, Kanoongo, Record Room, Mehrauli,   PW­4   is   Sh.   D.N.   Mehto,   Naib   Tehsildar,   SDM   Office,   Punjabi Bagh, PW­5 is Sh. Narender Kumar, Record Keeper, Revenue Department, Tis  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       Hazari Court, PW­6 is Sh. Suresh Kumar, UDC from Department of Trade and Tax, Vyapar Bhawan, IP Estate, New Delhi and PW­7 is Sh. Hukum Singh, AG­II, Delhi Transco Ltd., CGO complex, Lodi Road. The witnsees relied on following documents :

"  The Affidavit of PW­1 is Ex. PW 1/1 wherein the averments made   in   plaintiff   were   re­iterated,   Site   plan   is   Ex.   PW   1/1, Copies   of   Khasra   girdawaris   is   mark  A,   copy   of   demarcation report   dated   22.01.1986   is   Mark   B,   the   electricity   connection bearing K.No. 024­9218046 is Mark  C, copy of  identification and correction of mutation entry dated 11.02.1988 is Mark X and the registration certificate dated 02.12.1981 is Ex. PW1/2, which were   exhibited   in   the   testimony   of   PW1.   The   documents exhibited  by  other  witnesses   are  the  Khasra  girdawaris    w.e.f 1986  to 1990, 1990 to 1999, 2003 to 2007, 2007 to 2011, 2011 to 2013 which are Ex. PW 2/A (colly), the copy of demarcation report dated 22.01.1986 is Ex. PW 3/1 (colly), Mark X to X 1 is the   addition  made   in  demarcation   report,   the  attested   copy  of Order   dated   08.03.1989   of   SDM   in   case   titled   as   Sh.   M.M. Swami   Yogeshwar   Bedehi   Hareji   vs   Refugee   Co­operative Housing Society is Ex. PW 4/A, copy of mutation Order dated 08.03.1989 is Ex. PW5/A, copy of registration certificate dated 06.10.1981 issued in favour of Singhal & Sons India Pvt. Ltd. is Ex. PW 6/A."

 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       All the plaintiff witnesses were examined and discharged.  Thereafter PE was closed. 

29. On the other hand defendant examined five witnesses.  D1W1 is Maha Madelwhswar Swami Bhakat Hari as D1W1, Sh. Sumesh Tangri, DGM (T) as D6W1, Sh. Deepak Suri, Kanoongo as D6W2, Sh. Vishal Singh, JJ, Asst.   Record   Room   (   Civil   ),   Tis   Hazari   Court   as   D6W2   (   inadvertently mentioned instead of D6W3),  Sh. Anup Singh , UDC , office of Sub­registrar­ II,   Kashmiri   Gate   as   D6W3   (inadvertently   examined   as   D6W3   instead   of D6W4). In their testimonies, following documents were exhibited:­  "The affidavit of D1W1 is Ex. D1W1/A,  the affidavot of D6W1 is Ex.   D6W1/A,   the     copy   of   notification   is   Mark   A,   copy   of corrigendum dated 23.03.1953 is mark B, copy of statement and order   dated   22.04.1959   is   Mark   C,   copy   of   corrigendum   dated 02.02.1960 is Mark D, copy of Sale Deed dated 16.06.1970 is Ex. D6W1/5,   copy   of   application   dated   11.02.1988   moved   in   the office of Tehsildar Mehrauli for correction of mutation entry is Mark   E,   the   certified   copy   of   Award   no.   21/83­84,   Village Madipur, Delhi is Ex. D6W2/A. copy of Order U/o 39 rule 1 and 2 CPC dated 18.08.2001, passed by Sh. Sanjay Kumar, the then Ld. Civil Judge, Delhi is Ex. D6W2/1, copy of written statement dated 25.1.2000 filed by the then DVB in   connected suit bearing no. 607850/16 is  Ex. D1W2/2,  copy of sale deed dated 16.06.1970 is Ex. D6W3/1. "

 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       All the witnesses were duly cross­examined and discharged and  DE was closed.
ISSUES & EVIDENCE IN SUIT NO. 607850/16
30. Vide Order dated 26.09.2002, following issues were framed in  this suit by the Ld. predecessor of this court :
1. Whether the plaintiff is entitled to relief of  permanent  injunction as claimed ?  OPP.
2. Relief.
31. In plaintiff evidence, plaintiff examined seven witnesses i.e. PW­1 is plaintiff himself,   PW­2 is Sh. Rakesh, patwari from the office of SDM, Punjabi   Bagh,   PW­3   is   Sh.   Chattar   Pal   Singh,   Kanoongo,   Record   Room, Mehrauli,   PW­4   is   Sh.   D.N.   Mehto,   Naib   Tehsildar,   SDM   Office,   Punjabi Bagh, PW­5 is Sh. Narender Kumar, Record Keeper, Revenue Department, Tis Hazari Court, PW­6 is Sh. Suresh Kumar, UDC from Department of Trade and Tax, Vyapar Bhawan, IP Estate, New Delhi and PW­6 is Sh. Jarrar Haider, Field   Associate,   BSES   RPL,   AFO   Office,   Punjabi   Bagh   (inadvertently examined as PW­6 instead of PW­7) . They relied on following documents :
"  The   affidavit   of   PW­1   is   Ex.   PW1/1   wherein   the   averments made in plaintiff were reiterated, copies of khasra girdawaris are marked   as   Mark   A   and   B,   the   demarcation   report   dated 22.01.1986 is Mark C, the electricity connection bearing K.No. 024­9218046 is Mark D, license issued by MCD is Mark E, the  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       copy   of   mutation   is   Mark   F,   the   copy   of   order   of   Punjab   & Haryana   High   Court   is   Mark   G,   copy   of   sale   deed   dated 16.06.1970 is Mark H and Notification no. F 15(31) 50­MT­CE part II, dated 02.04.1953 is Mark I. The documents exhibited by other witnesses are the khasra girdawaris w.e.f 1986 to 1990, 1990 to 1999, 2003 to 2007, 2007 to 2011, 2011 to 2013 are Ex. PW2/A (colly), the copy of demarcation report dated 22.01.1986 is Ex.

PW 3/1 (colly), Mark X to X1 is the addition made in demarcation report, the attested copy of Order dated 08.03.1989 of SDM in case   titled   as   SH.   M.M.   Swami   Yogeshwar   Bedehi   Hareji   vs Refugee Co­operative Housing Society is Ex. PW 4/A, copy of mutation   Order   dated   08.03.1989   is   Ex.   PW5/A,   copy   of Registration   certificate   dated   06.10.1981,   issued   in   favour   of Singhal & Sons India Pvt. Ltd. is Ex. PW 6/A and the copy of current bill of CA No. 100164557 is Ex. PW 6/1 (though it should have been Ex. PW7/1)."

All the plaintiff witnesses were duly examined. Thereafter PE was closed. 

32. In defendant evidence, only defendant no.1 i.e. Delhi Transco Ltd. examined three witnesses. Sh. Sumesh Tangri, its official as D1W1, Sh. Vishal Singh, JJA, Record Room  ( Civil ) as D1W2, Sh. Anup Singh, UDC from office   of   Sub­registrar­II,   Kashmiri   Gate   as   D1W3   and   Sh.  Deepak   Suri, Kanoongo, LAC office, as D2W2. They relied on following documents :

 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       "The   Affidavit   of   D1W1   is   Ex.   D1W1/A,   the   copy   of Notification is Mark A, copy of Corrigendum dated 23.03.1953 is Mark B, copy of statement and order dated 22.04.1959 is Mark C, copy of Corrigendum dated 02.02.1960 is Mark D, copy of Sale Deed dated 16.06.1970 is Ex. D1W1/5, copy of Application dated 11.02.1988 moved before Tehsildar, Mehrauli for correction of mutation entry is Mark E, copy of Order U/o 39 rule 1 and 2 CPC dated 18.08.2001, passed by the then Ld. Civil Judge, Delhi, is Ex. D1W2/1, copy of Written statement dated 25.01.2000 filed by the then Delhi Vidyut Board is Ex. D1W2/2, the certified copy of Award No. 21/83­84 is Ex. D2W2/A, copy of sale deed dated 16.06.1970 is Ex. D1W3/1. "
The witnesses were cross­examined and thereafter DE was closed. 

33.  I have heard the arguments advanced by Ld. counsels for parties as well as perused the evidence on record in both the cases. I will firstly decide the issues as framed in SCJ No. 612478/16. 

JUDGMENT   ON   ISSUES   IN  SUIT   BEARING   SCJ   NO.  

                    612478/16




 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      
 34.                 My issuewise findings are as under:­

                    ISSUE No. 1

     Whether this suit is not valued correctly and properly for the        purposes of court fees and jurisdiction of this court ?

The onus to prove this issue was upon the defendant no.1.

The contention of defendant no.1 was that the suit was not properly valued for the purposes of court fees and jurisdiction as its market value was more than Rs.10 lacs but the suit was valued only at Rs. 200/­ for the purposes of declaration and Rs. 130/­ for the purpose of permanent injunction. Having perused the record, in my opinion this issue was inadvertently framed by Ld. Predecessor of this court. 

35. Perusal of record shows that this contention was raised on behalf of defendant on 06.10.2004 that the suit was not properly valued for the purposes of court fees and jurisdiction and the matter was put up for arguments on the aspect of court fees on 17.11.2004. Thereafter vide Order dated 21.05.2005, Ld. Predecessor directed the plaintiff  to value the suit as per the market value of suit property and pay appropriate court fees accordingly. Thereafter in Order dated 16.08.2005, it is recorded that the plaintiff had amended the valuation clause and paid the appropriate court fees. After amendment, the suit has been valued at Rs. 2,50,000/­ for the relief of declaration and at Rs.130/­ for the relief of injunction. In view of the same, this issue regarding the valuation of suit  and filing of court fees has already been dealt and decided by the Ld.  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       Predecessor of this court. 

Under   such   circumstances,   I   cannot   look   into   the   aspect   of valuation of suit and payment of appropriate court fees afresh. Even otherwise no   evidence   has   come   on   record   to   suggest   that   the   market   value   of   suit property was Rs. 10 lacs at the time of filing of suit. 

       Hence this issue is decided in favour of plaintiff and against the defendant no.1. 

36.  ISSUE NO. 3. 

3. Whether this court has no jurisdiction to adjudicate upon the relief claimed being barred under Public Premises Act ?     The onus to prove this issue was upon defendant no.6. 

The   undisputed   facts   are   that   defendant   no.1   was   undisputed owner   of   suit   property   with   some   other   land   till   year   1950.   Thereafter   a notification dated 30.12.1950 was issued whereby land measuring 987 Bigha 5 Biswa including that of Khasra No. 583 and 584, Village Madipur, Delhi was acquired and allotted to Refugee Co­operative Housing Society Ltd. However subsequently   a   corrigendum   dated   23.03.1953   was   issued   by   Delhi Administration whereby Khasra No. 583 and 584 was released from acquisition proceedings and it was ultimately ordered to be de­notifed. The Writ petition preferred   by   Refugee   Co­operative   Housing   Society   Ltd   was   dismissed   by Hon'ble Punjab and Haryana High Court vide its Order dated 21.10.1953 in Civil Writ No. 44 D­53. 

37. However the contention of defendant no. 6 is that after the above  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       proceedings, Refugee Co­operative Housing Society Ltd preferred an appeal against   Order   dated   21.10.1953   vide   LPA   No.   107/D   of   1953.   In   the   said appeal, the then Mahant of defendant no.1 appeared and gave a statement on 22.04.1959 Mark C that he had no objection to the appellant society acquiring Khasra No. 584. In view of the said statement, the appeal was withdrawn and another   corrigendum   dated   02.02.1960   Mark   D   was   issued   by   OSD,   Delhi Administration,   whereby   Khasra   No.   584   was   deleted   from   subsequent notification dated 23.03.1953 and its effect was that the first notification dated 30.12.1950 was confirmed with respect to Khasra no. 584 and hence the suit property   falling   in   Khasra   No.   584   was   acquired   by   Refugee   Co­operative Housing Society Ltd. Subsequently 1295 Sq. Yards out of the suit property was sold to it by Refugee Co­operative Housing Society Ltd through Sale deed dated 16.06.1970 Ex. D6W1/5 which was duly registered on 13.12.1973. Since, defendant no.6 was a government body, the suit property was a government land and hence the jurisdiction of the court did not lie in view of provisions of Public Permises Act.

38. On the other hand, defendant no.3 claims itself to be the owner of the   suit   property   stating   that   in   view   of   Notification/corrigendum   dated 23.03.1953 Mark B, the land in Khasra no.584 and 584 were de­notified and released from acquistion proceedings and even the Writ petition of Refugee Co­operative Housing Society Ltd was dismissed, so it again became owner of the   land.   Further   the   land   was   also   mutated   in   its   name   vide   Order   dated 08.03.1989 of the then SDM. It is also worth stating that the said Order of  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       SDM has been challenged by defendant no. 6 before appropriate forum but it is yet to be decided. 

39. From the above it is clearly apparent that both defendant no.1 and defendant   no.6   are   claiming   their   respective   title   over   the   suit   property. Without deciding the rival claim of ownership of defendant no.1 and defendant no.6, this court cannot arrive at a conclusion as to whether the land is covered under the Public Premises Act or not. So the real question is whether in this suit, the court can decide as to which of the defendants is the real owner of suit property ?

40. In my considered opinion, the answer is in the negative. Evidence has been produced both by defendant no.1 and defendant no. 6 in order to prove their respective title and ownership over the suit property. However, it has to be stated that the present suit is not a title suit where the actual owner is to be decided among the contesting plaintiff and defendants. Rather this is a suit filed by plaintiff to declare him as owner by way of adverse possession on the basis of his self confessed admission that he is an encroacher in the suit property belonging to defendant no.1. The court has to confine itself in arriving at a conclusion as to whether plaintiff had managed to prove his case or not. The court cannot go into inter se dispute of ownership between the defendants themselves which would be a subject matter of separate litigation. Hence the defendants   herein   are   required   to   file   a   separate   suit   among   themselves   to decide as to who is the real owner of the suit property. Further no issue has been framed in this regard in this suit.


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

For this reason, this court cannot give a finding as to whether the suit property falls under Public Premises Act or not since the title of defendant no. 6 is not admitted either by plaintiff or defendant no.1. Accordingly this issue is decided against defendant no. 6.  

41. ISSUE No. 2 and 4. 

2. Whether this suit is not maintainable in its present form,  being barred under provisions of Specific Relief Act ? 

4. Whether plaintiff is entitled to decree of declaration as  prayed for ?  

Both these issues are based on similar set of facts and evidences, hence are taken together. The onus to prove issue no.2 was upon defendant no.1 and 6 and that of issue no.4 was upon plaintiff.  

42. The plaintiff wants himself to be declared as owner on the basis of adverse possession over suit property but on the other hand, defendants submit that no such declaration can be granted to plaintiff as per law. 

43. Perusal of material on record shows that the contention of plaintiff is that he is in possession of suit property since year 1981 alongwith defendant no.2 to 5 and their names have also been recorded in the revenue records since year 1982 as the persons who are in possession of the suit property. Though the suit property was under the ownership of defendant no.1 but despite that after obtaining   actual   physical   possession,   he   (plaintiff)   and   his   brothers   i.e. defendant no.2 to 5 had raised construction in the suit property from time to time and also got it registered as Singhal & Sons ( India) Pvt. Ltd. at the same  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       address.   The   plaintiff   further   contends   that   he   is   in   continuous   physcial possession of suit property which was open, overt, hostile and to the exclusion of all others.

44. At the outset it is pertinent to mention that this suit is bad for mis­ joinder of necessary and proper parties since defendant no.2 to 5 (brothers of plaintiff) have no concern whatsoever with the suit property as they are neither its   owner   nor   are   they   claiming   any   right   in   the   same.   They   are   not   even proforma defendants since their presence is not at all required for deciding any matter in controversy in this suit. Infact, it appears that plaintiff had impleaded his brothers in a collusive manner so as to elicit admissions of facts from them, in his favour. Moreover, defendants no.2 to 5 have been proceeded ex­parte which further shows that they had no concern with the suit property.  

45. Be that as it may, since plaintiff is claiming himself to be the owner on the basis of adverse possession, the question before the court is whether plaintiff is entitled to seek relief of declaration of his ownership on the basis of adverse possession or not. The law is well settled regarding adverse possession. In T. Anjanappa & Others v. Somalingappa & Another (2006) 7 SCC 570 the   Hon'ble   Supreme   court   observed   that   a   person   who   bases   his   title   on adverse possession must show by clear and unequivocal evidence that his title was hostile to the real owner and amounted to denial of his title to the property claimed.   The   court   further   observed   that   the   classical   requirements   of acquisition of title by adverse possession are that such possession in denial of the true owner's title must be peaceful, open and continuous. Possession must  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       be   open   and   hostile   enough   to   be   capable   of   being   known   by   the   parties interested   in   the   property,   though   it   is   not   necessary   that   there   should   be evidence  of  the  adverse possessor  actually informing the real owner  of  the former's hostile action.

In  Karnataka Board of Wakf v. Govt. of India (2004) 10 SCC 779 it was observed by Hon'ble Supreme court as under:­  "In   the   eye   of   the   law,   an   owner   would   be   deemed   to   be   in possession of a property so long as there is no intrusion. Non­use of the property by the owner even for a long time won't affect his title. But the position will be altered when another person takes possession of the property and asserts a right over it. Adverse possession is a hostile possession by clearly asserting hostile title in denial of the title of the true owner. It is a well­settled principle that   a   party   claiming   adverse   possession   must   prove   that   his possession is "nec vi, nec clam, nec precario", that is, peaceful, open   and   continuous.   The   possession   must   be   adequate   in continuity, in publicity and in extent to show that their possession is   adverse   to   the   true   owner.   It   must   start   with   a   wrongful disposition of the rightful owner and be actual, visible, exclusive, hostile and continued over the statutory period." The court further observed that plea of adverse possession is not a pure question of law but a blended one of fact and law. Therefore, a person who claims adverse possession should show: (a) on what date he came into possession, (b) what was the nature of his possession, (c) whether the factum of possession was known to the other party,

(d) how long his possession has continued, and (e) his possession was open and undisturbed. A person pleading adverse possession has   no  equities   in  his   favour.  Since  he  is   trying  to  defeat  the rights   of   the   true   owner,   it   is   for   him   to   clearly   plead   and establish all facts necessary to establish his adverse possession."



 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

However   the   law   is   also   well   settled   that   this   plea   of   adverse possession is only available to a defendant in a suit filed against him and the plaintiff cannot claim ownership over an immovable property on the basis of adverse possession.  In  Bhim Singh And Ors. vs Zile Singh and Ors. AIR 2006 PH 195, the above aspect was dealt with in detail and the Hon'ble Punjab and Haryana High Court held as follows:­ "Under Article 65 of the Limitation Act, a suit for possession of immovable property or any interest therein, based on title, can be field by a person claiming title within 12 years. The limitation under this Article commences from the date when the possession of   the   defendant   becomes   adverse   to   the   plaintiff.   In   these circumstances, it is apparent that to contest a suit for possession, filed   by   a   person   on   the   basis   of   his   title,   a   plea   of   adverse possession   can   be   taken   by   a   defendant   who   is   in   hostile, continuous   and   open   possession,   to   the   knowledge   of   the   true owner, if such a person has remained in possession for a period of 12 years. It, thus, naturally has to be inferred that plea of adverse possession   is   a   defence   available   only   to   a   defendant.   This conclusion of mine is further strengthened from the language used in Article   65,   wherein,   in   column   3   it   has   been   specifically mentioned   "when   the   possession   of   the   defendant   becomes adverse to the plaintiff." Thus, a perusal of the aforesaid Article 65 shows that the plea is available only to a defendant against a plaintiff.   In   these   circumstances,   natural   inference   must   follow that when such a plea of adverse possession is only available to a defendant, then no declaration can be sought by a plaintiff with regard to his ownership on the basis of an adverse possession." 

In  Prem Nath Wadhawan vs Inder Rai Wadhawan (1993) 105 PLR 70, the Hon'ble Delhi High Court held as follows:­   SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       "I do not find any merit in the contention of the learned Counsel for the plaintiff that the plaintiff has become absolute owner of the suit property by virtue of adverse possession as the plea of adverse possession   can   be   raised   in   defense   in   a   suit   for   recovery   of possession   but   the   relief   for   declaration   that   the   plaintiff   has become absolute owner, cannot be granted on the basis of adverse possession."

In a recent  judgment in the case titled as  Gurudwara Sahib vs Gram Panchayat Village Sirthala & Anr (2014) 1 SCC 669,  the Hon'ble Supreme Court re­affirmed the above proposition of law in following words:­ "Even   if   the   plaintiff   is   found   to   be   in   adverse   possession,   it cannot   seek   a   declaration   to   the   effect   that   such   adverse possession has matured into ownership. Only if proceedings filed against the appellant and appellant is arrayed as defendant that it can use this adverse possession as a shield/defence."

So the law is amply clear that the plaintiff is not entitled to seek relief   of   declaration   on   the   basis   of   adverse   possession.   Under   such circumstances,   I   am   not   even   required   to   appreciate   the   evidence   filed   on record   by   plaintiff   on   this   aspect.  Infact   in  Hemaji   Waghaji   Jat   Vs Bhikhabhai Khengarbhai Harijan & Others AIR 2009 SC 103, the Hon'ble Supreme Court expressed its anguish and disapproval of concept of Adverse possession in following words :­  "Before parting with this case, we deem it appropriate to observe that the law of adverse possession which ousts an owner on the basis   of   inaction   within   limitation   is   irrational,   illogical   and wholly disproportionate. The law as it exists is extremely harsh for the true owner and a windfall for a dishonest person who had illegally taken possession of the property of the true owner. The  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       law ought not to benefit a person who in a clandestine manner takes possession of the property of the owner in contravention of law.  This  in  substance  would mean  that the  law  gives  seal  of approval to the illegal action or activities of a rank trespasser or who had wrongfully taken possession of the property of the true owner. 

35. We fail to comprehend why the law should place premium on dishonesty by legitimizing possession of  a rank trespasser  and compelling the owner to loose its possession only because of his inaction in taking back the possession within limitation."

With these observations, in my opinion, the plaintiff is not entitled to seek declaration of his ownership on the basis of adverse possession. Both these issues are decided in favour of defendants and against the plaintiff.

46. ISSUE NO. 5

5. Whether plaintiff is entitled to decree of permanent  injunction as prayed for ? 

The onus to prove this issue was upon the plaintiff. 

The allegation of plaintiff is that defendant no.1 was interfering in his peaceful possession and wanted to take possession of the suit property even forcefully. Though the plaintiff is a self confessed encroacher of suit property which   admittedly   belongs   to   defendant   no.1   but   this   fact   is   denied   by defendant no.1 that he is an encroacher. In this regard, defendant no.1 has stated in its written statement that plaintiff was in permissive possession of suit property and permissive possession howsoever long, cannot by itself become hostile by long lapse of time. This fact is also mentioned in the Affidavit Ex.


 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      

D1W1/A. I am aware that in the cross­examination of present successor of defendant   no.1   as   D1W1,   he   has   alleged   that   plaintiff   is   an   unauthorized occupant and it was also denied that any permission was given to plaintiff to occupy the suit property. However it is trite to observe that a party cannot be permitted to travel beyond its pleadings at the time of evidence. Further  in order Ex. D6W2/1 which was passed in another suit between the same parties bearing CS No. 1350/99, it is recorded at page 1 that as per plaint, plaintiff i.e. M/s   Singhal   &   Sons   (India)   Pvt.   Ltd.,   had   "taken"   the   suit   property   from defendant no.1 Saraswati Sahitya Mandir and this suit was filed by plaintiff himself in his capacity of managing director. This also shows that possession was by permission.

47. As   far   as   encroacher's   right   if   any,   are   concerned,   the   law   is   well settled.   An   encroacher/tresspasser   cannot   seek   a   discretionary   relief   of injunction against a true owner. This legal aspect has been discussed in detail by   me   while   deciding   Issue   No.   1   as   framed   in   Suit   bearing   SCJ   No. 607880/16. However the law also mandates that a person in settled possession cannot   be   dispossessed   without   due   process   of   law.   Since   defendant   no.3 himself states in the written statement that plaintiff was a permissive user of suit property so, evenif later on, the possession of plaintiff became adverse or hostile and that of a tresspasser, still he cannot be dispossessed by defendant no.3 without resorting to due process of law. At the same time, plaintiff also cannot claim an absolute relief that he cannot be permanently dispossessed by defendant no.1 because every person including defendant no.1, is entitled to  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       take assistance of law to assert his legal rights and especially considering the fact   that   plaintiff   has   not   been   declared   owner   of   suit   property   by   way   of adverse possession while deciding issue no.4 as above. So protection can only be granted against forcible dispossession and not lawful dispossession.

48. Accordingly this issue  is decided in favour  of  plaintiff  and against defendant no.1. At the same time, it is also clarified that this issue is decided in favour of plaintiff due to admissions made by defendant no.3 that plaintiff was in permissive possession of suit property and not strictly on merits of the case. 

JUDGMENT ON ISSUES IN SUIT NO. 607850/16 Now I shall decide the lone issue as framed in the connected suit  bearing SCJ No.  607850/16.

49. ISSUE No. 1 in SCJ No.  607850/16

1.  Whether the plaintiff is entitled to relief of permanent injunction  as claimed ?

The onus to prove this issue was upon the plaintiff. 

At the outset it is again being re­iterated that plaintiff is claiming a discretionary   relief   of   injunction   from   a   court   of   law   so   as   to   protect   his possession which is admittedly that of an encroacher or trespasser. The law is well settled that a person who seeks a discretionary relief from court, must come to the court with clean hands. A person who admittedly encroaches upon another's property being fully aware of its owner, cannot be deemed to be a person coming to court with clean hands and hence such a person cannot be  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       granted discretionary relief from court. 

However, as already stated above, the law protects settled possession from forcible dispossession even if it is that is of a tresspasser, in view of Section 6 of Specific Relief Act. At the same time, the law also mandates that an   encroacher   cannot   seek   injunction   against   true   owner.   Both   the   above concepts of law have been dealt in detail by Hon'ble Delhi High Court in the celebrated   judgment   of  Thomas   Cook   (India)   Limited   vs   Hotel   Imperial And Ors. 127 (2006) DLT 431, where the Hon'ble Delhi High Court discussed a plethora of judgments and ultimately held as follows:­  "It is true that where a person is in settled possession of property, even on the assumption that he has no right to remain in property, he cannot be dispossessed by the owner except by recourse to law. This principle is laid down in Section of the Specific Relief Act, 1963. That Section says that if any person is dispossessed without his consent from immovable property otherwise than in due course of   law,   he   or   any   person   claiming   through   him   may,   by   suit, recover   possession   thereof,   notwithstanding   any   other   title   that may   be   set   up   in   such   suit.   That   a   person   without   title   but   in "settled" possession as against mere fugitive possession, can get back   possession   if   forcibly   dispossed   or   rather,   if   dispossed otherwise   than   by   due   process   of   law,   has   been   laid   down   in several cases. It was so held by the Supreme Court in  Yashwant Singh v. Jagdish Singh AIR 1968, SC 620; Krishna Ram Mohale v. Mrs. Shobha Venkata Rao , Ram Rattan v. State of U.P. and State of U.P. v. Maharaja Dharmender Prasad Singh . The leading decision  quoted   in  these   rulings   is   the   decision   of   the  Bombay High Court in K.K. Verma v. Union of India .

13. We shall now refer to the other aspect of the matter. Assuming a   trespasser   ousted   can   seek   restoration   of   possession   under  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       Section   6   of   the   Specific   Relief   Act,   can   the   trespasser   seek injunction against the true owner? In our view this question does not entirely depend upon Section 6 of the Specific Relief Act but mainly depends upon certain general principles applicable to the law of injunctions and as to the scope of the exercise of discretion while granting injunctions? Recently, the law in this behalf has been clarified by the Supreme Court in clear terms in Maladeo Savlaram Shelke v. Pune Municipal Corporation. It was there held by Ramaswamy. J., after referring to Woodroffe on`Law relating to   injunction;   L.C.   Goyle'   Law   of   injunctions;   David   Bean `Injunction' Joyce on Injunctions and other leading Articles on the subject that the appellant who was a trespasser in possession could not   seek   injunction   against   the   true   owner.   In   that   context   the Supreme Court quoted Shiv Kumar Chandha v. MCD wherein it was observed that injunction is discretionary and that:

Judicial proceedings cannot be used to protect or to perpetuate a wrong   committed   by   a   person   who   approaches   the   Court   His Lordship Ramaswamy, J. also referred to Dalpat Kumar v. Prahlad Singh in regard to the meaning of the words `prima facie case' and `balance   of   convenience'   and   observed   in   Mahadevo   Savlaram Shelke (supra) at p.39:
It is settled law that no injunction could be granted against the owner at the instance of a person in unlawful possession. Therefore as pointed by the above decision of the Supreme Court it is settled law that a trespasser cannot seek injunction against the true owner. It has been so held also by several High Courts stating that an injunction cannot be granted in favor of a person who is a trespasser   against   the   true   owner   (Hoshiar   Singh   v.   Gaon Sabha . In K.V. Narayan v. S. Sharana Gowda , Alamelu Achi v. Ponnaiah   . Biswabam   Pvt.   Ltd.   v.   Santosh , Bishni   v.   Bahadur Singh ; Padmanabha v. Thomas . The above decisions accord with the view taken by the Supreme Court in Shiv Kumar Chadha's case and in Mahadeo Savlaram Shelke's case.

 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37      
15. In our view injunction is an equitable relief and the Court must see whether a person who is a trespasser can seek the helping hand of the Court for protecting his unlawful possession as against the owner. A person who seeks equity must do equity. He must also come to Court with clean hands. When he does these things there will be no occasion for him to seek an injunction inasmuch as the trespass would have automatically stood vacated. If he does not do these things, he cannot at the same time ask for the helping hand of the Court to protect his illegal possession."

Coming to the facts of the case, though in my considered opinion, plaintiff is not entitled to discretionary relief of injunction in view of his own admission   of   being   an   encroacher,   however   even   on   merits,   this   relief   of plaintiff is not maintainable. Now the question before the court in order to grant   relief   of   permanent   injunction   is   whether   plaintiff   was   in   settled possession of suit property or not ? 

In  Puran  Singh  & Ors  vs State Of  Punjab 1975 AIR 1674, the Hon'ble Supreme Court held:­ The "settled possession" must be (i) effective, (ii) undisturbed, and (iii) to the knowledge of the owner or without any attempt at concealment by the trespasser. The phrase "settled possession"

does   not   carry   any   special   charm   or   magic   in   it;   nor   is   it   a ritualistic formula which can be confined in a straitjacket. An occupation of the property by a person as an agent or a servant acting at  the  instance of  the owner  will not amount to actual physical possession."

50. In the plaint, plaintiff has contended that he is in possession of suit property   since   year   1981   alongwith   his   brothers,   who   were   impleaded   as defendant   no.2   to   5   in   connected   suit   bearing   SCJ   No.   621478/16/00,   so  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       admittedly he was not in exclusive adverse possession of suit property. Evenif defendant no.2 to 5 have given up or relinquished their alleged claim in the suit property but still plaintiff cannot acquire any such deemed right from them since   the   adverse   possession   of   defendant   no.2   to   5   is   not   transferrable possession or right, as it is yet to culminate in a complete right in favour of the persons in adverse possession. 

51. Infact plaintiff is himself not in adverse possession which is clear from the evidence on record. The plaintiff has himself stated in his plaint that he and defendant no.2 to 5 had made constructions in the suit property and got it registered as Singhal & Sons (India) Pvt. Ltd. In his cross­examination dated 01.11.2013 in the connected suit bearing CS No. 612478/16/00, plaintiff as PW­1 has further admitted that it was his company M/s Singhal & Sons (India) Pvt. Ltd. which was the encroacher and in possession of suit property. He also deposed that M/s Singhal & Sons India Pvt. Ltd. was a private Ltd. company and he was its Managing Director and in his capacity as Managing director, he was in possession of suit property. It is trite to observe that a limited Company whether public or private, is a separate legal entity in the eyes of law. The company can acquire, possess, use and dispose off assets in its own name. Furthermore, the assets of the company do not become the private property of directors of the company by any stretch of imagination. So evenif plaintiff was managing director of M/s Singhal & Sons India Pvt. Ltd., it is the company which   can   claim   to   be   in   adverse   possession   of   suit   property   and   not   the plaintiff herein. Plaintiff is merely a representative of the company as far as the  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       suit property is concerned and nothing beyond that. 

52. Further the factum of company being in possession of suit property is   corroborated   from   the   fact   that   Registration   certificate   Ex.   PW   6/A   of Department of Trade and taxes which was issued in the name of company on 06.10.1981 bears the same address as that of suit property. He was also paying all charges to the Delhi Sales Tax Department in his capacity of being manager and director of said company. Furthermore, the said company had also filed a separate suit  against predecessor of  defendant no.6 i.e. Delhi Vidyut Board bearing CS No. 1350/99 wherein it had sought permanent injunction to restrain defendant no.6 from disconnecting the electricity supply which was allotted in the   name   of   company   itself,   at   the   suit   property   which   was   taken   from Saraswati Sahitya Mandir. The interim application was dismissed vide Order Ex. D1W2/1. Later on the said suit was also dismissed. 

53. Though I am  aware that in order to prove his private possession, plaintiff had examined PW­3 who exhibited the demarcation report Ex. PW3/1 which was prepared after demaraction dated 22.1.1983. As per plaintiff, this document shows him to be in actual and physical possession of suit property as an encroacher. Further he had been paying property tax, the receipts of which are Ex. PW 1/4. Plaintiff also examined Patwari as PW­2 who has exhbited Khasra   Girdawaris   w.e.f   1986   to   1999,   2003­2013   which   are   Ex.   PW   2/A ( colly.). As far as the revenue record i.e. demarcation report Ex. PW 3/1 and Khasra girdwaris Ex. PW 2/A are concerned, in my opinion, the said records are not reliable for the reason that they are contradictory to the other documents  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       which   show   the   possession   of   Singhal   &   Sons   (India)   Private   Ltd.   Further Khasra   Girdawari   is  a   document,   in   which   the   patwari   enters   the   name   of owner, name of cultivator, land/khasra number, area, kind of land, cultivated and non cultivated area, source of irrigation, name of crop and its conditions, revenue and rate of revenue. However the admitted fact is that plaintiff was not cultivating any crop on the suit property but rather he was running a company by the name of Singhal & Sons India Private Ltd. This itself proves that Khasra Girdwari   and   demarcation   report   are   not   reliable   to   prove   possession   of plaintiff. Lastly house tax can be paid by anyone and that also does not prove the possession of plaintiff. 

54. In view of the same, in my considered opinion, the plaintiff cannot be said to be settled possession of suit property, so as to claim this relief against Delhi   Transco   Ltd.   Even   otherwise   being   a   trespasser,   he   cannot   claim   a discretionary   relief   against   an   owner   Accordingly   this   issue   is   decided   in favour of defendant and against the plaintiff. 

55. RELIEF  In view of aforementioned observations and findings, the suit of the plaintiff bearing SCJ No. 612478/16/00 stands partly allowed qua the relief of permanent injunction against defendant no.1 i.e. Saraswati Sahitya Mandir and the said defendant is restrained from forcibly dispossessing  the plaintiff from the suit property i.e. one bigha of suit property out of khasra no. 584 situated in the revenue estate of Village Madipur, Delhi, as shown in the red colour in site plan Ex. PW1/1, without due process of law. However the relief of declaration  SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                                                                                          &  Vakil Chand vs Delhi Transco Ltd.                              37 /37       sought   by   plaintiff   to   declare   him   as   owner   of   the   suit   property   stands dismissed as not maintainable. As regards suit bearing SCJ No. 607850/16 is concerned, the same also stands dismissed against all the defendants. No order as to costs. 

Decree sheet be prepared accordingly. 

File be consigned to record room after due compliance. 

Announced in the open court                                                                    ( A.K. Agrawal)
today on 30.09.2016                                                                 Civil Judge ­01 ( West)/Delhi




 SCJ No.612478/16 &  607880/16                 Vakil Chand vs Saraswati Sahitya Mandir                  
                                                                       &  Vakil Chand vs Delhi Transco Ltd.                              37 /37