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Bangalore District Court

Lakshmi Bai vs Dinesh Kumar on 7 April, 2021

    IN THE COURT OF XLIV ADDL. CITY CIVIL &
     SESSIONS JUDGE, BENGALURU (CCH-45)

         Dated this the 7th day of April, 2021

    PRESENT: Smt.Sudha Seturam Onkar,
                                        B.Com. LLM.,
               XLIV Addl. City Civil & Sessions Judge,
               Bengaluru City.

                     O.S.No.9147/2014


PLAINTIFFS    : 1.    Lakshmi Bai
                      W/o. Late. Venkatusa,
                      Major,

               2.     D.V.Govinda Raju
                      S/o. Late. Venkatusa,
                      Major,

               3.     D.V. Govardhan
                      S/o. Venkatusa,
                      Major,

               4.     D.V. Sunitha
                      D/o. Venkatusa,
                      Major,

               5.     D.V. Kamal
                      S/o. Venkatusa,
                      Major,

                      All are R/at. No.98/1,
                      Ramanjaneya Road,
                      Hanumanthanagar,
                      Bengaluru - 560019.

                      (By Sri.Sreekant Rao L. Advocate)
                               2                O.S.No.9147/2014

                        Vs.


DEFENDANTS : 1. Dinesh Kumar
                S/o. Bhawarlal,
                Major
                (Abated)

                   2.   Anitha Devi
                        W/o. Dinesh Kumar,
                        Major,
                        R/at. No.6/1, 8th Cross,
                        Mariyappanapalya,
                        Magadi Road,
                        Bangalore - 560 023.

                        (D.2 By Sri.S.V.Manjunatha, Advocate)

                                  ***

Date of Institution of suit   : 26.11.2014
Nature of suit                : Injunction Suit.
Date of recording of evidence: 27.05.2019
Date of Judgment              : 07.04.2021
Total Duration                : Year/s Month/s Day/s.
                                  6      4      11


                        J UD GM E N T


            This suit is filed for permanent injunction.


      2.    The facts of plaintiffs case in brief are as under;


      The plaintiffs are absolute owners in possession and

enjoyment of suit schedule property.         The husband of
                                 3                     O.S.No.9147/2014

plaintiff No.1 and father of plaintiff Nos.2 to 5 by name

Venkatusa    was     absolute       owner    in   possession      and

enjoyment of suit schedule property.               Sri. Venkatusa

purchased     site   under      registered     sale     deed    dated

20.12.1963 and constructed shed therein. The same shed

is described in suit schedule.               During his lifetime,

Venkatusa was in possession and enjoyment of suit

schedule property along with his family.              The Bengaluru

City Corporation did not effect khata in the name of

Venkatusa in respect of suit shed. For this reason, he filed

suit in O.S.No.6866/1992 before City Civil Court against

Bengaluru City Corporation, praying the court to direct

Bengaluru City Corporation to effect khata in respect of

suit schedule shed.          During pendency of this suit,

Venkatusa died leaving behind him plaintiffs as his legal

heirs.   The plaintiffs were brought on record in the said

suit. The suit in O.S.No.6866/1992 decreed as prayed and

Bengaluru City Corporation complied with the decree and

effected khata in respect of suit shed in the name of

plaintiff No.1 with consent of other plaintiffs. Since then,

the plaintiffs have been paying tax in respect of suit shed
                                    4                    O.S.No.9147/2014

regularly to the BBMP.                 These being the facts, on

10.11.2014, the plaintiffs were cleaning the suit schedule

property with intention to develop their property. At that

time, the defendants came and interfered with plaintiffs

peaceful possession and enjoyment of suit schedule

property.    The defendants have no manner of right, title,

interest over suit shed. In spite of it, the defendants are

illegally    interfering    with       plaintiffs     possession    and

enjoyment of suit shed.        Hence, this suit.         The plaintiffs

have    prayed    to   grant    permanent           injunction   against

defendants restraining them from interfering with plaintiffs

peaceful possession and enjoyment of suit schedule

property.


       3.     After service of summons, the defendants have

appeared before this court through their advocate and filed

written statement.         The facts pleaded by defendants in

written statement are as under;


       The suit is not maintainable. The averments of the

plaint are all false.      The suit schedule property is not in

existence.    The suit filed for injunction simplicitor is not
                                5              O.S.No.9147/2014

sustainable without seeking relief of declaration. It is false

to say that the husband of plaintiff No.1 and father of

plaintiff Nos.2 to 5 purchased site through registered sale

deed dated 20.12.1963 and he constructed suit shed

therein.   Neither plaintiffs nor their predecessors in title

were in possession and enjoyment of suit schedule

property at any point of time.        The suit filed against

Bengaluru City Corporation was a collusive suit.          The

defendants    are   absolute   owners   in   possession   and

enjoyment of immovable property bearing new Municipal

No.5, PID No.32-22-5 situated at 15th Cross Road,,

Bhuvaneshwari Nagar, BBMP Ward No.32, measuring East

to West 50 Feet and North to South 40 feet.               The

defendants purchased this property from legal heirs of one

K.N.Purushotham      for   valuable   consideration   through

registered sale deed dated 9.9.2011.         Since then the

defendants are absolute owners in peaceful possession and

enjoyment of suit schedule property and the defendants

have described the property purchased under sale deed

dated 9.9.2011 in their written statement schedule.       The

plaintiffs have no manner of right, title, interest over
                                   6                   O.S.No.9147/2014

written statement schedule property.               The plaintiffs are

illegally claiming that they are in possession of suit

schedule property.      In fact, the suit schedule property is

not in existence. The property being claimed by plaintiffs

is   written    statement    schedule       property       owned   and

possessed by defendants.          The defendants are absolute

owners in peaceful possession and enjoyment of written

statement schedule property and have been paying tax to

BBMP regularly.      In fact, the written statement property

was situating on the northern side of site No.2 situated

near Jodi Kempapura Agrahara, Kasaba Hobli, Bangalore

Taluk. Site No.2 was owned by one Mariyappa. The said

Mariyappa sold site No.2 and the adjacent northern

property under two separate sale deeds in favour of one

Munirathnam       Naidu     on        14.11.1959    and     28.8.1969

respectively. Thereafter, legal heirs of Munirathnam Naidu

sold    these     two     sites       in   favour     of    one    Sri.

B.Hanumantharayappa. Thereafter, Sri.B.Hanumantharayappa

sold both sites in favour of one K.V. Narayanappa who was

ancestor of vendors of defendant. Thereafter, the written

statement schedule property was fallen to the share of
                              7                O.S.No.9147/2014

K.N.Purushotham, who was the husband of first vendor

and father of other vendors of defendants. Therefore, the

defendants acquired valid title to the written statement

schedule property through registered sale deed. Now, the

plaintiffs with intention to grab written statement schedule

property have filed this false suit.     The suit schedule

property is not in existence and it is not in possession and

enjoyment of plaintiffs.   The alleged interference is false.

On these grounds, the defendants have prayed to dismiss

the suit.


      4.    On the basis of above pleadings, the following

issues were framed.

                       I SSU E S

     1. Whether the plaintiffs prove their lawful
        possession over the suit schedule property
        as on the date suit?

     2. Whether the plaintiffs prove that the
        defendants have attempted to interfere with
        their peaceful possession and enjoyment of
        the suit schedule property as pleaded?

     3. Whether the plaintiff is entitle for the relief
        as prayed for?

     4. What Order or decree?
                                   8                O.S.No.9147/2014

     5.       During pendency of this suit, defendant No.1

died. Therefore, suit against defendant No.1 is abated.


     6.       To prove their case, plaintiff No.3 deposed

before this court as PW.1 and got marked Ex.P.1 to 7.

Naresh Kumar, Special Power of Attorney holder of

defendant No.2 deposed before the court as DW.1 and got

marked Ex.D.1 to D.19.


     7.       The plaintiffs have filed written arguments.

Heard arguments of both sides.                  Perused materials

available on record.


     8.       For the reasons stated below, the above issues

are answered as under ;

              Issue No.1: In Negative.
              Issue No.2 : In Negative.
              Issue No.3 : In Negative.
              Issue No.4 : As per final order,
                          for the following;

                          R E A S ON S

     9.       Issue     Nos.1 to 3: To avoid repetition in

discussion,     these    issues   are   taken    up   together   for

consideration.
                              9                O.S.No.9147/2014


     This suit is filed for permanent injunction on the

ground that the plaintiffs are absolute owners in peaceful

possession and enjoyment of shed described in suit

schedule. The plaintiffs have pleaded that the husband of

plaintiff No.1 and father of plaintiff Nos.2 to 5 by name

Venkatusa purchased site under registered sale deed dated

20.12.1963 and put up suit shed therein.            The shed

constructed by Venkatusa is described in suit schedule.

The khata of suit schedule property is standing in the

name of plaintiffs and they have been paying taxes in

respect of suit shed to BBMP regularly. The plaintiffs have

alleged that the defendants are interfering with plaintiffs

possession and enjoyment of suit schedule property

without right, title, interest over suit schedule property.


     10.   The defendants have denied case of plaintiffs

and contended that suit shed is not in existence.         The

plaintiffs are claiming property bearing New Municipal

No.5, PID No.32-22-5 situated         at 15 th Cross    Road,

Bhuvaneshwari Nagar, BBMP Ward No.32, measuring East

to West 50 feet, North to South 40 feet, bounded by East -
                             10                O.S.No.9147/2014

15th Cross Road, West-Conservancy, North-Property of one

Sri.Chandrakantha, South-Property of one Varalakshmi.

This property is owned and possessed by defendants. The

plaintiff described the defendants property in suit schedule

by mentioning wrong khata number and description.


     11.    To prove their case, plaintiff No.3 deposed

before this court as PW.1 in support of plaint averments

and got marked original sale deed dated 20.12.1963

executed in the name of his father Vankatusa and also

produced khata extract and tax paid receipts of suit

schedule property.


     12.    This suit is filed for permanent injunction.

Therefore, the plaintiffs require to establish their peaceful

possession over suit schedule property as on date of suit.

In this case, the defendants not only denied the possession

of plaintiffs over suit schedule property but also denied

existence of suit schedule property.         Therefore, the

plaintiffs require to prove existence of suit schedule

property and also prove their possession of suit schedule

property.
                                11                O.S.No.9147/2014

      13.   The   plaintiffs   have   pleaded    that   the   suit

property as shed bearing No.6, situated at 15 th Cross Road,

Bhuvaneshwari Nagar, Bengaluru measuring East to West

15 feet, North to South 20 feet with PID No.32-22-6

bounded by East - 8th Cross Magadi Road, West- Private

Property, South - Property of Munirathnam Naidu, North -

Private property. Careful perusal of Ex.P.1 shows that the

site covered under Ex.P.1 is described as site measuring

East to West 15 feet, North to South 20 feet which is part

of land situating on West of Magadi Road 8 th Cross situated

at Kempapura Agrahara bounded by East - Magadi Road

8th Cross, West - Residential house owned by vendor, North

- Road, South - property of Munirathnam Naidu.



      14.   Careful perusal of boundaries of the property

covered under sale deed dated 20.12.1963 shows that

same do not match with the boundaries pleaded by

plaintiffs in suit schedule. It is the specific case of plaintiffs

that Sri. Vankatusa constructed suit shed in the property

purchased by him under registered sale deed dated

20.12.1963.    Whereas, the plaintiffs have not mentioned
                               12                O.S.No.9147/2014

the boundaries shown in Ex.P.1 in their suit schedule.

From this, it is clear that there is discrepancies in oral and

documentary evidence in respect of identification of suit

properties.


     15.      Apart   from   above,   PW.1    in   his   cross-

examination deposed that "I do not know in which cross

the property was situated when my father had purchased

the suit property. When I saw the property at first time, it

was in 8th cross.     Today also it is situated in 8 th Cross."

From this portion of oral evidence of PW.1, it is clear that

the property of plaintiffs i.e., the property purchased by

Venkatusa is existing at 8th Cross of Bhuvaneshwari Nagar.

Whereas, the plaintiffs have pleaded in their plaint that the

suit shed is situating at 15th Cross Road of Bhuvaneshwari

Nagar, Bengaluru. From this it is clear that the plaintiffs

are not firm where exactly their property is situating.

Therefore, it is opined that the plaintiffs have failed to

prove existence of suit shed and also failed to prove

possession of plaintiffs over suit shed.
                              13               O.S.No.9147/2014

     16.     On the other hand, to prove their case, the

defendants have produced the sale deed executed in their

favour in respect of written statement schedule property

and also produced sale deeds of their predecessors in title.

It is clear from perusal of these sale deeds that the

property purchased by defendants described in written

statement schedule is situating on northern side of site

No.2 owned by original owner of site No.2 by name

Mariyappa.   It is further clear from perusal of their sale

deeds that the said Mariyappa sold both site No.2 and

northern   adjacent   site   to   one   Munirathnam    Naidu.

Thereafter, both sites came to Munirathnam Naidu and he

in turn sold same to one Hanumantharayappa and

thereafter, these properties came to the defendants. PW.1

in his cross-examination admitted that the property of

defendants is situating on adjacent to the suit shed. But it

is clear from perusal of pleadings of the plaintiffs that they

have not disclosed this fact in their plaint.       However,

careful perusal of Ex.P.1 sale deed shows that the property

of one Munirathnam Naidu was situating on south of

property purchased by father of PW.1 Venkatusa, but the
                             14                O.S.No.9147/2014

plaintiffs have not disclosed these facts in their plaint for

the reasons best known to them.


     17.   From above circumstances, it appears that the

defendants are owners of property situating adjacent to

suit property. But the plaintiffs have suppressed this fact.

The defendants have taken contention that the suit

schedule property is not in existence and the plaintiffs are

claiming title and possession over property owned by

defendants described in written statement schedule. From

this it is clear that the defendants have raised genuine

dispute    in respect of title of the plaintiffs over suit

schedule property. It is well settled principles of law that,

when the defendants raise genuine dispute in respect of

title of plaintiffs over suit schedule property, then no

permanent injunction can be issued.           In this case,

identification of suit shed is in dispute.    The plaintiffs

failed to establish identification of suit property and their

possession over same.     The plaintiffs have not pleaded

material facts. Under these circumstances, the suit for

bare injunction is not maintainable and the plaintiffs are
                                15               O.S.No.9147/2014

required to file a comprehensive suit for declaration of their

title.    Therefore, it is opined that the suit filed by the

plaintiffs for injunction simplicitor is not maintainable.


         18.   For the reasons, stated above, it is opined that

the plaintiffs have failed to prove their possession over suit

schedule property within the boundaries described by

them in suit schedule property.         Further, the plaintiffs

have also failed to prove interference from defendants. The

genuine dispute raised by defendants being adjacent

owners of property as admitted by PW.1 in cross-

examination cannot be termed as interference.                The

defendants have successfully raised cloud on the title of

the plaintiffs. Therefore, it is opined that the suit of the

plaintiffs is not maintainable.      Hence, plaintiffs are not

entitled for reliefs claimed. For these reasons, Issue Nos.1

to 3 are answered in Negative.


         19.   Issue No.4: I pass following;
                                  16                  O.S.No.9147/2014

                              ORDER

Suit is dismissed.

No order as to costs.

Draw decree accordingly.

(Dictated to the Judgment Writer, transcribed and computerised by her, the same is corrected and then pronounced in the open court on this the 7th day of April, 2021).

(Smt. Sudha Seturam Onkar) XLIV Addl. City Civil & Sessions Judge, Bengaluru.

ANNEXURE

1. LIST OF WITNESSES EXAMINED FOR PLAINTIFF/S:

PW.1 : D.V.Govardhan

2. LIST OF WITNESSES EXAMINED FOR DEFENDANT/S DW.1 : Naresh Kumar.

3. LIST OF DOCUMENTS MARKED FOR OF PLAINTIFF/S. Ex.P.1 : Original registered sale deed Ex.P.2, 3 : C/c. Of Judgment and decree in O.S.6866/1992 Ex.P.4-7 : Khata Certificate, Khata Extract & Tax Paid Receipts.

4. LIST OF DOCUMENTS MARKED FOR DEFENDANT/S. Ex.D.1 : Special Power of Attoney. Ex.D.2 : Registered original sale deed dated 17.11.54.

Ex.D.3 : Original sale deed dated 14.11.1959. Ex.D.4 : Original sale deed dated 28.8.1969. Ex.D.5 : Original sale deed dated 24.1.1972. Ex.D.6 : Original sale deed dated 24.11.1984 17 O.S.No.9147/2014 Ex.D.7 : Original registered Will dt.4.4.1994. Ex.D.8 : Original Sale deed dated 9.9.2011 Ex.D.9 : Extract Mutation Register dated 24.10.1998. Ex.D.10 : Extract of property tax register. Ex.D.11-14 : C/c. Of encumbrance certificates from 1953 to 2010-11 Ex.D.15 : Khata Extract Ex.D.16 : Khata Certificate. Ex.D.17 : Receipt for payment of revenue.

Ex.D.18      :   Khata Extract.
Ex.D.19      :   Tax paid Receipt.



XLIV Addl. City Civil & Sessions Judge, Bengaluru.

*pst/-