Gauhati High Court
Manik Ch. Baishya And Anr vs Smti Ikon Das And 22 Ors on 22 January, 2019
Equivalent citations: AIRONLINE 2019 GAU 24
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/8
GAHC010136722017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : FAO 48/2017
1:MANIK CH. BAISHYA and ANR,
RESIDENT OF VILLAGE - GARAL, DAH, MIRZAPUR, P.O. BHATTAPARA, P.S.
AZARA, DISTRICT - KAMRUP, ASSAM
2: DHIRAJ BAISHYA
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
DISTRICT - KAMRUP
ASSA
VERSUS
1:SMTI IKON DAS and 22 ORS,
RESIDENT OF VILLAGE - GARAL, DAH, MIRZAPUR, P.O. BHATTAPARA, P.S.
AZARA,
GUWAHATI- 781017, DISTRICT - KAMRUP(M), ASSAM
2:HARI DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
3:NIRANJAN DAS
RESIDENT OF VILLAGE - GARAL
Page No.# 2/8
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
4:DIPAK DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
5:SREEDHAR DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
6:MONOMOHAN DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
7:BINU DAS
RESIDENT OF VILLAGE - GARAL
Page No.# 3/8
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
9:MONIKA DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
10:AMIYA BAISHYA
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
11:MUKUT DAS
RESIDENT OF VILLAGE - GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
12:PURNIMA DAS
RESIDENT OF VILLAGE - GARAL
Page No.# 4/8
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI- 781017
DISTRICT - KAMRUP(M)
ASSAM
13:PHULE KALITA
R/O PUB MAZIRGAON
P.S. AZARA P.O. BHATTAPARA
DIST-KAMRUP METRO ASSAM
14:PRAFULLI KALITA
R/O DHARAPUR
P. O. DHARAPUR P.S. AZARA
GUWAHATI 781017
DIST. KAMRUP (M) ASSAM
15:BIRAJA DAS
R/O MAZIRGAON
AKHCHIYA
P.O.BHATTAPARA
P.S. AZARA GUWAHATI-781017 DIST. KAMRUP (M) ASSAM
16:DULUMONI KALITA
R/O-DHARAPUR
P/O-DHARAPUR
P/S AZARA
GUWAHATI-781017 DIST. KAMRUP(M) ASSAM
17:NORMI BAISHYA
R/O GARAL
DAH
MIRZAPUR
P.O. BHATTAPARA
P.S. AZARA
GUWAHATI-781017 DIST. KAMRUP (M) ASSAM
18:SUKLESWAR DAS
C/O MAHESWAR DAS
Page No.# 5/8
VILLAGE- TINIALI RAILGATE
P/O-TINIALI P.S. MIRZA PIN 781225 DIST KAMRUP (M) ASSAM
19:NILIMA BAISHYA
R/O- GARAL
DAH
MIRZAPUR P.O. BHATTAPARA
P.S. AZARA. GUWAHATI-781017 DIST. KAMRUP(M)
ASSAM
20:BIJULI DAS
R/O-BORIHAT(BAHANAPARA)
P.O. BORIHAT
P.S. MIRZA
DIST. KAMRUP(M) ASSAM
21:RAJU KALITA
R/O -VILLAGE- BORAKHAT CHHAGAON
P/O AND P/S CHHAYGAON
DIST. KAMRUP(M) ASSAM
22:JAYMOTI BAISHYA
R/O-VILLAGE-DOLIBARI
P.O. DADARA
P.S. HAJO
PIN-781104 DIST. KAMRUP
ASSAM
23:PODUMA BAISHYA
R/O-VILLAGE DOLIBARI
P.O. DADARA
P.S. HAJO
PIN-781104 DIST. KAMRUP ASSA
Advocate for the Petitioner : MR. N N JHA
Advocate for the Respondent : MR A UPADHYAYR
BEFORE HONOURABLE MR. JUSTICE SUMAN SHYAM Page No.# 6/8 JUDGMENT AND ORDER (Oral) Date : 22-01-2019 Heard Mr. N. N. Jha, learned counsel for the appellants. I have also heard Mr. A. Upadhyay, learned counsel appearing for respondent Nos.1 to 5. The remaining respondents have chosen not to appear despite service of notice.
2. In this appeal the order dated 16.05.2017 passed by the learned Civil Judge No.2, Kamrup(M) at Guwahati in Misc. (J) Case NBo.363/2015 arising out of Title Suit No.331/2015 vacating the order of temporary injunction granted earlier in favour of the appellants has been put under challenge.
3. It transpires from the record that the appellants as plaintiffs had instituted Title Suit No.331/2015 against the respondents herein in the court of learned Civil Judge No.2, Kamrup(M) at Guwahati inter-alia praying for a declaratory decree; for partition of the suit land described in the Schedules A & B to the plaint; for permanent injunction and for other consequential relief. In the aforesaid title suit the plaintiffs had also filed Misc.(J) Case No.363/2015 praying for an order of temporary injunction restraining the defendants from alienating the suit land or from making any permanent construction thereupon. Although by the order dated 09.09.2015 the learned trial court had passed an ad-interim order of temporary injunction directing the parties to maintain status quo, yet, by the impugned order dated 16.05.2017, the said order was vacated. The grounds and reasons noted in the order dated 16.05.2017 leading to the vacation of the order of temporary injunction are as follows :-
"The petitioners' documents reveal that the name of Late Memoru Das was struck off vide order dated 24-07-2013 in Misc. Case 13/11-12. Petitioner's attempt to obtain mutation was also rejected vide order dated 20-07-2015 in Misc. Case 67/14-15. The petitioners have not challenged the said orders either before any higher forums or in any Court.
As Memoru Das is not found to the a pattadar in respect of land in dag Nos.470, 892 of patta no.391, the petitioners cannot lay stake of their claim of partition of lands of said dags. Situated thus, it can be inferred that the petitioners have not been able to show that a prima Page No.# 7/8 facie case exists."
4. From a bare perusal of the pleadings contained in the plaint it appears that the suit is pending between the members of the same family having common ancestors wherein the plaintiffs are seeking declaration of their share in the ancestral property. Therefore, it is self-evident that the Title Suit is one coming within the domain of Order XX Rule 18 of the CPC.
5. It is trite law that in a suit filed under Order XX Rule 18 CPC where the court passes a decree for partition of property or for separate possession of the share therein, it would be necessary for the court to declare the rights of several parties interested in the property. To such extent, the plaintiffs and defendants in a partition suit would stand in the same pedestal. What would, therefore, be relevant for the court in a suit of this nature is to go into the question as to whether all the co-sharers are party to the proceeding and whether the ancestral property the subject matter of such suit. The entitlement of share of each party is to be determined on the basis of competing claim of each co-sharer. As such, in a suit of this nature, deletion of the name of a co-sharer from the land revenue record can hardly be a ground to non-suit the prayer for injunction made by a co-sharer in the ancestral property if he or she is otherwise entitled to a share in the family property.
6. In the present case, as noted above, the learned court below has not given any cogent reason for vacating the order of status quo save and except observing that the name of the plaintiffs/petitioners were struck off from the revenue record. Since the plaintiffs are praying for declaration of the right of their shareholders in the family property, in the event of alienation of the suit land during the pendency of the suit property, the same may cause prejudice to rights and interest of the parties to the proceeding. That apart, any observation made by the trial court while disposing of an interlocutory application touching upon the merit of the claim of either party to the proceeding may be unwarranted since the same would have a bearing in the outcome of the proceeding.
7. For the reasons stated herein above, I am of the considered opinion that the learned court below was not correct in vacating the order of temporary injunction without recording any cogent reason for Page No.# 8/8 doing so. Consequently, the impugned order dated 16.05.2017 stands set aside.
Since the application for temporary injunction filed by the plaintiffs had been disposed of by the impugned order, leave is hereby granted to the plaintiffs/appellants to approach the learned trial court by filing a fresh application seeking an order of temporary injunction by stating the facts and circumstances of the case. If such an application is filed by the appellants, the same may be considered on its merit after hearing the opposite parties and disposed of in the light of the observations made herein above.
The appeal stands disposed of.
No order as to cost.
JUDGE Comparing Assistant