Tripura High Court
Smt. Jatna Sinha vs Sri Kajal Mani Sinha on 26 September, 2024
Page 1 of 7
HIGH COURT OF TRIPURA
AGARTALA
CRP No.91 of 2024
1. Smt. Jatna Sinha, D/o Lt. Haripada Sinha, W/o Sri Jay Kumar Sinha,
resident of Choudhurypara, P.O.-Goldharpur, P.S.- Kailashahar, District-
Unakoti Tripura.
2. Smt. Mina Sinha, W/o Lt. Tridip Sinha @ Ranjan Sinha.
3. Sri Pankaj Sinha, S/o Lt. Tridip Sinha @ Ranjan Sinha.
4. Sri Polit Sinha, Lt. Tridip Sinha @ Ranjan Sinha.
5. Smt. Priyanka Sinha, D/o Lt. Tridip Sinha @ Ranjan Sinha,
All are resident of Kirtantali, P.S.- Kailashahar, District- Unakoti
Tripura.
6. Smt. Rina Sinha, D/o Lt. Haripad Sinha, W/o Apu Sinha, of Mohanpur,
P.S.- Kamalpur, District-Dhalai.
......... Petitioner(s).
Versus
Sri Kajal Mani Sinha, S/o Late Kamala Kanta Singha, resident of Kirtantali,
P.S. Kailashahar, District - Unakoti Tripura.
....... Respondent(s).
For Petitioner (s) : Mr. D. Bhattacharya, Sr. Advocate, Mr. Samar Das, Advocate, Mr. S. Saha, Advocate, Ms. Sibangi Purkayastha, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 26/09//2024 Heard Mr. D. Bhattacharya, learned senior counsel assisted by Mr. Samar Das, learned counsel for the petitioners. [2] Petitioners are the judgment debtors in T.S. No. 01(CC)/2016 which was a counter claim by the decree holder in TS No.26/2015. The title suit [TS No.26/2015] was dismissed vide judgment dated 02.12.2016 and the counter claim [T.S. No. 01(CC)/2016] was allowed. Both Title Appeal No.1/2017 and Title Appeal No.2/2017 preferred by the plaintiffs and the Page 2 of 7 defendants i.e. is the counter claimants stood dismissed vide judgment dated 17.04.2018 by the Court of learned Additional District Judge, Unakoti Judicial District, Kailashahar (Annexure-2). The second appeal RSA No.17/2018 along with RSA No.18/2018 were also dismissed vide judgment dated 11.02.2022 (Annexure-3). As such, the judgment & decree of the trial Court stood affirmed up to the second appellate Court. The decree dated 05.12.2016 is extracted hereunder:
"It is order and decreed that, "In the result, TS-26 of 2015 is dismissed with cost.
On the other hand cross suit i.e. counter-claim No. TS- 01(CC) of 2016 is decreed with cost.
Right, title and interest of counter-claimant/defendant No.1 over the suit land measuring 0.03 acres under R.S. Plot Nos.69 & 70 of Mouja-Gouranagar covered under registered sale deed No.1-779 dt. 16.03.1982 is hereby declared and made as absolute. He is entitled to recover the khash possession of suit land by evicting the plaintiff/defendant in due execution, if the possession is not handed over voluntarily by two months from the date of delivery of this judgment, Counter-claimant/ defendant No.1 is also entitled to receive land compensation (Award) from competent authority in L.A. Case No.03/Kai/2012 against the acquisition of land for public purpose covering under registered sale deed No.1-779, dt.16.03-1982.
Decree be prepared accordingly"
Announced.
Sd/-02-12-2016 (S. Bhattacharjee) Civil Judge (Sr. Division) Unakoti Judicial District, Kailashahar and that the sum of Rs.7,006.50/- (Rupees Seven thousand Six & fifty paise) only be paid by Plaintiffs to the Defendants on account of the costs of this suit.
The Date of the Judgment On 02-12-2016 Plaintiffs Rs. P. Defendants Rs. P
1. Stamp for 20 00 1. Stamp for 01 00 Plaint Power.
2. Stamp for 02 00 2. Stamp for 05 50 Power petition and
3. Stamp for affidavits.
petition and 1 50 3. Cost of
affidavits. exhibits
4. Cost of exhibits - including
including copies made
copies made under the
under the Banker's
Banker's Books"
Page 3 of 7
Books" Evidence
Evidence Act, Act, 1891 7,000 00
1891 5. Pleaders Fee
5. Pleaders Fee of 7,000 of
Rs.2,00,000/- Rs.2,00,000/
6. Subsistence and -
travelling 6. Subsistence
allowances of and
witnesses travelling
(Including those allowances
of party, if of witnesses
allowed by (including
Judge) those of
7. Process fees 02 00 party, if
allowed by
8. Commissioner' Judge)
s Fee 7. Process fees
9. Demi/ Paper 8. Commission
10. Cost of er's Fee
Transmission of 9. Demi/ Paper
records 10. Cost of
11. Other costs transmission
allowed under of records
the Code & 11. Other costs
Civil Rules & allowed
Orders. under the
12. Adjournment code &
costs not paid in Civil Rules
cash (to be & Orders.
added or 12. Adjournmen
deducted as the t costs not
case may be) paid in cash
(to be added
or deducted
as the case
may be)
DECLARA
TION.
Total 7,025 50 Total 7,006 50
1st Schedule (Related Land)
Mouja & Tehshil - Gournagar, Khatian No.293 (Old), presently - 89, C.S. Plot Nos.-307 & 308, R.S. Plot Nos. 68, 69 & 70, Land Measuring - 0.05 acres. Bounded by North- Kailashahar- Kumarghat Road, East & South - Plaintiff & others and West - Kailashahar - Kamalpur Road.
2nd Schedule (Suit Deed) Purported Registered Deed bearing No.-1-779, dated 16/03/1982 of Kailashahar Sub-Registry Office, Purported Executed by the plaintiff in favour of Kamalakanta Sinha predecessor of the defendant Nos.1 & 2 and purportedly written by defendant No.3.
Sd/-
(S. Bhattacharjee) Civil Judge (Sr. Div.) Unakoti Judicial District: Kailashahar Plaintiffs Rs. P. Defendants Rs. P
1. Stamp for 20 00 1. Stamp for 00 00 Plaint Power.
2. Stamp for 08 00 2. Stamp for Power petition and 02 00
3. Stamp for affidavits.
Page 4 of 7
petition and 1 50 3. Cost of exhibits affidavits. including
4. Cost of exhibits copies made including under the copies made Banker's under the Books"
Banker's Evidence Act,
Books" 1891
Evidence Act, 5. Pleaders Fee of 8,000
1891 Rs.2,00,000/-
5. Pleaders Fee of 8,000 00 6. Subsistence and
Rs.2,00,000/- travelling
6. Subsistence and allowances of
travelling witness
allowances of (including those
witnesses of party, if
(Including those allowed by
of party, if Judge)
allowed by 7. Process fees
Judge) 8. Commissioner'
7. Process fees 02 00 s Fee
8. Commissioner' 9. Demi/ Paper
s Fee 10. Cost of
9. Demi/ Paper transmission of
10. Cost of records
Transmission of 11. Other costs
records allowed under
11. Other costs the code &
allowed under Civil Rules &
the Code & Orders.
Civil Rules & 12. Adjournment
Orders. costs not paid in
12. Adjournment cash (to be
costs not paid in added or
cash (to be deducted as the
added or case may be)
deducted as the DECLARATIO
case may be) N.
Total 8,031 50 Total 8,002 50
SCHEDULE OF THE LAND
Mouja and TK - Gouranagar,
Khatian No.89, C.S. Plot No.307, 308 (Old) Present C.S. Plot Nos.69, 70 Land Measuring - 0.03 Acres.
DESCRIPTION OF THE SALE DEED Sale deed No.1-779, dt. 16-03-1982 Sd/-
(S. Bhattacharjee) Civil Judge (Sr. Div.) Unakoti Judicial District: Kailashahar [3] Civil Misc. (Execution) No.02/2017 was thereafter preferred by the decree holder. Petitioners/judgment debtors are aggrieved by the order dated 06.05.2024 and 16.05.2024. Decree holder had, in the meantime, during execution case filed an amendment application under Section 152 of the CPC for correction of the decree. Objection to that was also filed by the decree Page 5 of 7 holder. An application under Section 47 of the CPC read with Section 151 of CPC was also filed by the decree holder with a prayer that 0.02 acres of remaining decretal land from plot No.69, under Khatian No.89 of Mouja and Tehshil-Gouranagar be executed as 0.01 acres of land in RS Plot No.70 was acquired in the year 2021 during pendency of the second appeal and 0.01 acres of land from the RS Plot No.69 was acquired by the Government for which the decree holder has already got compensation. The learned executing Court after consideration of the submissions of the learned counsel for the parties on this application inter alia held as under:
"After hearing both sides, under the overall prevailing circumstances, No land in RS plot number 70 is executable as no land remained in RS plot number 70 due to acquisition of land by the Government.
Therefore, .02 acre of land under RS plot number 69 under Khatian number 89 is to be executed.
Situated thus, there is no bar in filing a petition under section 47 CPC in the status of the decree holder and moreover in the case of AV Mohamed Ali Sahib versus Naina Mohammed Maracair (1981)12 MAD CK 0052, it was held that ....." a question relating to execution, discharge, satisfaction of a decree may be raised by the decree holder or by the JD in the execution department and the pendency of an application for execution by the decree holder is not a condition precedent fair the exercise of the Court's power under section 47 CPC."
Under the present situation, the petition filed by the decree holder under section 47 CPC stands allowed but the application by the decree holder under section 152 CPC stands rejected."
[4] Thereafter, necessary directions were issued upon the SDM, Kailashahar for appointment of one independent survey knowing commissioner for the purpose of execution works. The decree holder was directed to file Writs to be issued on the bailiff and the survey commissioner concerned towards execution of 0.02 acres of land in RS plot number 69 under Khatian number 89. The matter appeared on 09.05.2024 for filing Page 6 of 7 Writs by the decree holder. Thereafter the same was again adjourned on 09.05.2024 and 14.05.2024. On 16.05.2024 the office was directed to check and verify the Writs filed by the decree holder and issue the same to the bailiff and the appointed survey commissioner if the Writs filed by the decree holder are found to be correct and proper. The bailiff was directed to remove any person who refuses to vacate form the 0.02 acres of land under RS plot No.69 appertaining to Khatian No.89 in accordance with the Writ and to do all necessary lawful acts in accordance with Order 21 Rule 35 of CPC for putting the decree holder in possession. Other directions were also passed for ensuring execution of the decree upon the Superintendent of Police, Unakoti District, Kailashahar.
[5] In this background, Mr. D. Bhattacharya, learned senior counsel for the petitioner submits that the judgment debtor have the apprehension that in the execution of 0.02 acres of land under RS plot No.69, the 0.01 acres of land under RS plot No.70 of the judgment debtor could also be touched. Learned senior counsel for the petitioner has taken this Court to the decree dated 05.12.2016, the judgment passed in appeal by the first appellate Court dated 17.04.2018 and also the judgment of the second appellate Court dated 11.02.2022. He has also drawn the attention of this Court to the amendment application filed by the decree holder, the objection thereto and also the application under Section 47 of the CPC by the decree holder. He submits that the executing Court could not correct the decree. Therefore, application for correction of the decree under Section 151 and 152 of CPC were misconceived. However, learned senior counsel for the petitioner is not in a position to dispute that in the execution case the learned executing Court Page 7 of 7 taking note of the admitted fact that some portion i.e. 0.01 acres of land of plot No.69 out of 0.03 acres of land under plot No.69 has been acquired, directed execution of the remaining 0.02 acres of land only under RS plot No.69, Khatian No.89 which is evident from the extracted operative portion of the order. The learned executing Court has also taken note that 0.01 acres of land under plot number 70 was also already acquired. [6] If that be so, this Court does not find any infirmity in the impugned order dated 06.05.2024 as the executing Court has directed execution of only remaining 0.02 acres out of 0.03 acres of land in RS plot No.69 under Khatian No.89 of Mouja-Gouranagar. In those circumstances, the apprehension of the petitioner is to be misplaced. [7] Accordingly, the instant petition is disposed of without any interference in the impugned orders. Pending application(s), if any, shall also stand disposed of.
(APARESH KUMAR SINGH), CJ Munna S DIPESH DEB Digitally signed by DIPESH DEB Date: 2024.09.30 17:33:33 +05'30'