Orissa High Court
Krupasindhu Dash And Others vs Khulana Dash And Others on 1 February, 2018
Equivalent citations: AIRONLINE 2018 ORI 156
Author: A.K.Rath
Bench: A.K.Rath
HIGH COURT OF ORISSA: CUTTACK
RSA No.595 of 2003
From the judgment and decree dated 27.9.2003 and 31.10.2003
respectively passed by Shri S.Nayak, learned Addl. District Judge,
Kendrapara in Title Appeal No.9 of 2001 confirming the judgment and
decree dated 13.2.2001 and 24.2.2001 respectively passed by Sri P.K.
Sasmal, learned Civil Judge (Junior Division), Kendrapara in T.S No.117 of
1987.
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Krupasindhu Dash & others .... Appellants
Versus
Khulana Dash & others .... Respondents
For Appellant ... Mr. Debasis Pattanaik, Advocate
For Respondents ... Mr. B. N. Bhuyan, Advocate
Mrs. S. Patra, Advocate
JUDGMENT
PRESENT:
THE HONOURABLE DR. JUSTICE A.K.RATH
Date of hearing: 15.01.2018 : Date of judgment: 01.02.2018
Dr. A.K.Rath, J This is an appeal by the defendants' against the judgment
and decree dated 27.9.2003 and 31.10.2003 respectively passed by
the learned Addl. District Judge, Kendrapara in Title Appeal No.9 of
2001 confirming the judgment and decree dated 13.2.2001 and
24.2.2001respectively passed by the learned Civil Judge (Junior Division), Kendrapara in T.S No.117 of 1987.
2. Plaintiff-respondent no.1 instituted T.S No.117 of 1987 in the court of the learned Civil Judge (Junior Division), Kendrapara for a declaration of title, recovery of possession and permanent injunction. The case of the plaintiff is that she is the daughter of 2 Manika. Her mother had purchased the suit property out of stridhan. She was a pardanashin lady. Defendant no.5 was the husband of Manika. After death of Manika, defendant no.5 remarried to Annapurna. Defendant no.5 had inducted father of defendant nos.1 and 2 as caretakers of the suit property. Thereafter, defendant nos.1 and 2 had engaged defendant nos.3 and 4 to look after the suit property. They were paying rent on behalf of the plaintiff. Defendant nos.1 to 4 had dispossessed the plaintiff from the suit property on the basis of forged lease deeds. With this factual scenario, she instituted the suit seeking reliefs cited supra.
3. Defendant nos.1 and 2(ka) filed written statement denying the assertions made in the plaint. According to the defendants, the plaintiff is not the daughter of Manika. She is the daughter of Annapurna, second wife of defendant no.5. Manika was the owner of the suit property. Defendant no.5 had purchased the suit property in the name of Manika. After the death of Manika, defendant no.5 had transferred the suit property in the name of defendant nos.1 to 4 vide permanent lease deeds dated 26.1.1947 and 18.5.1954. The suit is barred by limitation.
4. On the inter se pleadings of the parties, learned trial court struck ten issues. Both parties led evidence, oral and documentary, to substantiate their case. Learned trial court came to hold that the plaintiff is the daughter of Manika and not Annapurna. The lease deeds exhibited by the defendants are not genuine. Defendant no.5 had no authority to execute those deeds. Though defendant no.5 had purchased the suit land, the same was for the benefit of Manika. It negatived the plea of the defendants that they have perfected title by way of adverse possession. Held so, it decreed the suit. Challenging the judgment and decree of the learned trial court, defendants filed Title Appeal No.9 of 2001 before the learned Addl. District Judge, 3 Kendrapara, which was eventually dismissed. It is apt to state here that during pendency of the second appeal, appellant no.1 died, whereafter his legal representatives have been brought on record.
5. The second appeal was admitted on the following substantial questions of law:
"i) Whether non-examination of the plaintiff herself is fatal and the suit was liable to be dismissed on that score ?
ii) Whether P.W.5, the husband of the plaintiff who had no special knowledge about the parentage of the plaintiff, can represent the plaintiff in the witness box ?
iii) Whether in the facts and circumstances of the case, it can be held that the appellants had perfected their title by way of adverse possession ?
iv) Whether the admission of the plaintiff relating to her age can be considered for determination of the case relating to her parentage ?
v) Whether in the facts and circumstances of the case, it can be said that P.W.5 had any special knowledge about the parentage of the plaintiff more so when the versions of the D.Ws were discarded on the ground that they had no special knowledge about the relationship ?
6. Heard Mr. Debasis Pattanaik on behalf of Mr. D.K Mishra, learned counsel for the appellants and Mr. B.N. Bhuyan, learned counsel for the respondent no.1.
7. Mr. Pattanaik, learned counsel for the appellants submitted that the courts below fell into error in holding that P.W.5, who is the power of attorney of the plaintiff, can adduce evidence on her behalf. A power of attorney holder can depose for the principal in respect of only such acts which he has done in pursuance of the power of attorney but cannot depose for the principal for the acts done by the principal and not by him. He cannot depose for the principal in respect of the matter of which the principal has personal knowledge. P.W.5 has no direct knowledge regarding the parentage of the plaintiff. He has admitted that he has only heard from plaintiff and others regarding the parentage of the plaintiff. P.W 5 has no 4 special means of knowledge regarding the parentage of the plaintiff. He relied on the decisions of the apex Court in the case of Janki Vashdeo Bhojwani and another v. Indusind Bank Ltd. & others, AIR 2005 SC 439 and Dolgobinda Paricha v. Nimai Charan Misra and others, AIR 1959 SC 914.
8. Per contra Mr. Bhuyan, learned counsel for the respondents, submitted that Manika was the wife of Bimbadhar, defendant no.5. After death of Manika, Bimbadhar remarried to Annapurna. P.W.5 had special knowledge regarding parentage of the plaintiff. D.W.1 admitted in his cross-examination that by the time of execution of the lease deed vide Ext.A, the plaintiff was aged about 9 to 10 years. Ext.A was executed in the year 1954. Bimbadhar remarried Annapurna one year after the death of Manika. Manika died in the year 1953. The plaintiff is the daughter of Manika. He further submitted that Ext.B, registered sale deed executed in favour of Manika, clearly shows that the suit property was purchased by Manika out of her Stridhan. The rent receipts, vide Exts.3 and 3/c, show that the rent was paid in the name of Manika. P.W.5, power of attorney holder of plaintiff, had deposed that the plaintiff is the daughter of Manika. Evidence of P.W.5 clearly shows that he has special knowledge regarding daughtership of the plaintiff. Thus his deposition cannot be ignored on the ground that the plaintiff has not come to the witness box to prove her case. Suit property is the self- acquired property of Manika. Defendant no.5 has no right to sell the same. Thus the lease deed executed by defendant no.5 is not valid. Manika was in possession of the suit property. The defendants have not perfected their possession over the suit land by way of adverse possession.
9. The apex Court in the case of Janki Vashdeo Bhojwani and another v. Indusind Bank Ltd. and others, AIR 2005 SC 439 5 held that Order III, Rules 1 and 2, CPC, empowers the holder of power of attorney to "act" on behalf of the principal. The word "acts" employed in Order III, Rules 1 and 2, CPC, confines only in respect of "acts" done by the power of attorney holder in exercise of power granted by the instrument. The term "acts" would not include deposing in place and instead of the principal. If the power of attorney holder has rendered some "acts" pursuant to power of attorney, he may depose for the principal in respect of such acts, but he cannot depose for the principal for the acts done by the principal and not by him. He cannot depose for the principal in respect of the matter which only the principal can have a personal knowledge and in respect of which the principal is entitled to be cross-examined.
10. In Dolgobinda Paricha (supra), the apex Court on an interpretation of Sec. 50 of the Indian Evidence Act held thus :
"On a plain reading of the section it is quite clear that it deals with relevancy of a particular fact. It states in effect that when the Court has to form an opinion as to the relationship of one person to another the opinion expressed by conduct as to the existence of such relationship of any person who has special means of knowledge on the subject of that relationship is a relevant fact. The two illustrations appended to the section clearly bring out the true scope and effect of the section. It appears to us that the essential requirements of the section are-(1) there must be a case where the court has to form an opinion as to the relationship of one person to another; (2) in such a case, the opinion expressed by conduct as to the existence of such relationship is a relevant fact; (3) but the person whose opinion expressed by conduct is relevant must be a person who as a member of the family or otherwise has special means of knowledge on the particular subject of relationship; in other words, the person must fulfil the condition laid down in the latter part of the section. If the person fulfils that condition, then what is relevant is his opinion expressed by conduct. Opinion means something more than more retailing of gossip or of hearsay; it means judgment or belief, that is, a belief or a conviction resulting from what one thinks on a particular question.6
Now, the 'belief' or conviction may manifest itself in conduct or behaviour which indicates the existence of the belief or opinion. What the section says is that such conduct or outward behaviour as evidence of the opinion held is relevant and may, therefore, be proved."
11. The dispute between the parties centres around whether the plaintiff is the daughter of Manika and Bimbadhar, defendant no.5. Defendant no.5 is the father of the plaintiff and brother of defendant nos.1 and 2. In Title Suit No.67 of 1980, he was the defendant. He filed written statement vide Ext.2. He admitted that Manika died in the year 1953 leaving behind his only daughter Khulana-plaintiff. Learned trial court, on threadbare analysis of the evidence on record as well as pleadings, came to hold that the plaintiff is the daughter of Manika. The finding of fact recorded by the learned trial court has been affirmed by the learned lower appellate court. There is no perversity or illegality in the same. Thus non-examination of the plaintiff in this case is not fatal.
12. The suit property was purchased by Manika. She was the owner of the suit property. Manika died leaving behind her only daughter plaintiff. Defendant no.4 had no authority to execute the unregistered sale deed in favour of defendant nos.1 and 2. Defendant no.2 executed unregistered sale deed in favour of his brothers defendants 1 and 2. Value of it was more than Rs.100/-. Under Sec. 17 of the Registration Act, the same was required to be registered. Further, the plea of adverse possession putforth by the defendants is not tenable. Mere possession of the suit land for long time is not suffice to hold that the plaintiff has perfected title by way of adverse possession, unless the classical requirements of adverse possession nec vi, nec clam, nec precario are pleaded and proved. Both the courts below negatived the plea of adverse possession. There is no 7 perversity or illegality in the judgments of the courts below. The substantial questions of law are answered accordingly.
13. In the wake of the aforesaid, the appeal, sans any merit, is dismissed. There shall be no order as to costs.
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DR. A.K.RATH, J Orissa High Court, Cuttack.
Dated the 1st February, 2018/Pradeep