Kerala High Court
N.C.Kaladharan vs Kamaleswaran Chellappan on 7 July, 2016
Author: K. Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
FRIDAY, THE 10TH DAY OF MARCH 2017/19TH PHALGUNA, 1938
OP(C).No. 1853 of 2016 (O)
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AGAINST THE ORDER IN IA.NOS.1534/16, 1415/13,1632/16,
1615/16,1536/16,1535/16, 1836/16, 1537/16,1630/16 AND 1614/16 IN
OS.NO.1285/94
PETITIONER/PETITIONER/5TH DEFENDANT:
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N.C.KALADHARAN
WRONGLY SHOWN AS V.C.KALADHARAN,
JAGATHY HOUSE,
SHANKHUMUGHAM,
THIRUVANANTHAPURAM.
BY ADV. SRI.G.S.REGHUNATH
RESPONDENTS/COUNTER PETITIONERS/PLAINTIFFS & DEFENDANTS 2 TO 4:
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1. KAMALESWARAN CHELLAPPAN
T.C.16/849, JAGATHY, THIRUVANANTHAPURAM 695 012.
2. C.KAMALASANAN, T.C.16/712
SRUTHI, JAGATHY, THIRUVANANTHAPURAM 695 012.
3. DR.C.KAMADEVAN
N.C.HOSPITAL COMPOUND, JAGATHY,
THIRUVANANTHAPURAM 695 012.
4. G.P.MANGALAM
T.C.NO.24/1989,
MINCHIN ROAD, JAGATHY, THIRUVANANTHAPURAM 695 012
5. G.P.MAHESWARI
RAJESHWARI, KALPANA LANE, THOTTAKKATUKKARA,
ALUVA, ERNAKULAM 682 124.
R2 BY ADV. SRI.V.AJAKUMAR
R2 BY ADV. SRI.T.M.CHANDRAN
R2 BY ADV. SRI.SIDHARTH A.MENON
R1 BY ADV. SRI.P.A.AHAMMED
R1 BY ADV. SRI.THOUFEEK AHAMED
R4-R5 BY ADV. SRI.RAM MOHAN.G.
R4-R5 BY ADV. SRI.G.P.SHINOD
R4-R5 BY ADV. SRI.GOVIND PADMANAABHAN
R4-R5 BY ADV. SRI.AJIT G.ANJARLEKAR
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 10-03-2017,
ALONG WITH OPC. 2005/2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C).No. 1853 of 2016 (O)
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APPENDIX
PETITIONER'S EXHIBITS:
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EXT.P1 TRUE COPY OF THE COMMON ORDER DATED 7.7.2016 IN IA
NOS. 1535/16, 1536/16, 1537/2016, 1614/16, 1615/16 AND 1836/16 IN OS
NO.1285/1994 ON THE FILE OF THE SUB COURT, THIRUVANANTHAPURAM
EXT.P2 TRUE COPY OF THE IA NO.1535/16 DATED 6.6.2016
EXT.P3 TRUE CPY OF THE OBJECTION TO IA NO.1535/16 DATED
9.6.2016
EXT.P4 TRUE COPY OF THE OBJECITON TO IA NO.1536/16 DATED
6.6.2016
EXT.P5 TRUE COPY OF THE OBJECTION TO IA NO.1536/16 DATED
7.6.2016
EXT.P6 TRUE COPY OF THE IA NO.1537/16 DATED 66.2016
EXT.P7 TRUE COPY OF THE OBJECTION TO IA NO.1537/2016
DATED 9.6.2016
EXT.P8 TRUE COPY OF THE IA NO.1614/2016 DATED 13.6.2016
EXT.P9 TRUE COPY OF THE OBJECTION TO IA NO.1614/2016
DATED 13.6.2016
EXT.P10 TRUE COPY OF THE OBJECTION TO IA NO.1614/2016
DATED 13.6.2016
EXT.P11 TRUE COPY OF THE IA NO.1615/2016 DATED 13.6.2016
EXT.P12 TRUE COPY OF THE IA NO.1836/16 DATED 27.6.2016
EXT.P13 TRUE COPY OF THE OBJECTION TO EXT P12 PETITION
DATED 29.6.2016
EXT.P14 TRUE COPY OF THE JUDGMENT OF THE HONOURABE HIGH
COURT DATED 5.3.2013 IN R.F.A. NO.40/2006 AND CONNECTED APPEALS.
RESPONDENTS' EXHIBITS:NIL
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/TRUE COPY/
P.S TO JUDGE
cl
K. RAMAKRISHNAN, J.
.......................................
O.P.(C).No.1853 & 2005 of 2016
........................................
Dated this the 10th day of March, 2017.
JUDGMENT
The 5th defendant/the petitioner in IA.Nos.1535/2016, 1536/2016, 1537/2016, 1614/2016, 1615/2016 and 1836/2016 in OS.No.1285/1994 on the file of the Sub Court, Thiruvananthapuram has filed this petition challenging the impugned Ext.P1 common order passed by the Court below rejecting the applications while the 2nd plaintiff/petitioner in I.A.No.1632/2016 in the same suit is the petitioner in OP(C).No.2005/2016 challenging the dismissal of the application for appointment of receiver etc under Article 227 of the Constitution of India.
2. It is alleged in the petition that respondents 1 and 2 in OP(C).No.1853/2016 filed OS.No.1285/1994 on the file of the Sub Court, Thiruvananthapuram for partition of the plaint schedule properties and allotment of another 1/6th share in the plaint schedule property to them alleging that the plaint schedule properties belonged to one late Gauri Ponnamma, who is the mother of plaintiffs and defendants. Except the 5th defendant in the suit who is the petitioner in OP(C).No.1853/2016 others supported the claim of the plaintiffs. The 5th defendant contended that the properties are not available for partition as Gauri Ponnamma had executed a Will in his favour on 30.10.1982 and the same was deposited by her with the District Registrar, O.P.(C).No.1853 & 2005 of 2016 2 Thiruvananthapuram on 1.11.1982 and after her death, it was opened, registered and marked in the suit as Ext.X5. Originally, evidence was let in by both the parties and the suit was dismissed upholding the claim of the 5th defendant in the suit on the basis of the Will propounded by him said to have been executed by late Gowri Ponnamma. The plaintiffs and other defendants filed RFA.Nos.40/2006, 552/2004, 620/2004 and 540/2005 before this Court and these appeals were jointly disposed of by this Court by Ext.P14 common judgment whereby this Court has remanded the case to the Court below for fresh disposal. Thereafter the 5th defendant, who is the petitioner herein in OP(C).No.1853/2016 filed IA.No.1534/2016 for excusing delay of 15 days for taking pre-trial steps, Ext.P2 IA.No.1535/2016 was filed for summoning the District Registrar, Thiruvananthapuram for production of thump impression register for the period covering November, 1982 which bears the original thump impression of Gouri Ponnamma at page 78 of the register and the respondents filed Ext.P3 objection to the same. He also filed Ext.P4 application as IA.No.1536/2016 directing the plaintiffs and defendants 2 to 4 to produce the original of Exts.B18, B25, B26 and B28 settlement deeds executed by Gouri Ponnamma in their favour which were in their custody and the defendants filed Ext.P5 objection O.P.(C).No.1853 & 2005 of 2016 3 to the same. He also filed Ext.P6 application as IA.No.1537/2016 to send the original of Exts.X1, X3, B18, B25, B26 and B28 to the Director, State Finger Print Bureau, Pattam, Thiruvananthapuram and directing to analyze and report whether the admitted thump impression in Exts.B18, B25, B26, B28 are the same or made by the same person whose thump impression is found in Ext.X1 and the original of Ext.X3. The respondents filed Ext.P7 objection to the same. He also filed Ext.P8 application as IA.No.1614/2016 to keep in abeyance the oral evidence of himself till the report of the Finger Print Bureau is obtained and the respondents filed Exts.P9 and P10 objections to the same. He filed Ext.P11 application as IA.No.1615/2016 to keep Ext.B18 in safe custody. He also filed Ext.P12 application as IA.No.1836/2016 to summon the Sub Registrar, Chalai in Thiruvananthapuram to produce the thump impression register for the period covering between March and April 1975 which bears the original thumb impression of the executant of the settlement deed No.688/75 dated 31.3.1975, settlement deed No.735/75 dated 7.4.1975 and settlement deed No.736/75 dated 7.4.1975 of Chalai Sub Registrar's Office, Thiruvananthpauram and the respondents filed Ext.P13 objection to the same. The Court below by Ext.P1 common order allowed IA.No.1534/2016 but dismissed the other O.P.(C).No.1853 & 2005 of 2016 4 applications. This is being challenged by the petitioner by filing this petition.
3. Heard Sri. G.S. Reghunath, the learned counsel appearing for the petitioner, Sri.P.A. Ahamed, the learned counsel appearing for the 1st respondent, Sri.V.Ajayakumar, learned counsel appearing for the 2nd respondent and Sri. Ram Mohan G, learned counsel appearing for respondents 4 and 5.
4. The learned counsel appearing for the petitioner in OP (C).No.1853/2016 submitted that the Court below had misunderstood the purport of the remand order. The Court below wrongly came to the conclusion that since the execution of the Will by Gouri Ponnamma is not disputed by the contesting parties, there is no necessity to summon the documents sought to be summoned by the petitioner as sufficient evidence has already been adduced to prove the execution of the Will. Further, the Court below also went wrong in dismissing the application to summon the documents as they are required for day to day use of the Registrar's Office and that cannot be kept in Court for long time. The Court below also dismissed the application to send for Finger Print Bureau to examine the documents on the ground that they are only dealing with criminal matters in connection with investigation of crimes and not in respect of civil matters which O.P.(C).No.1853 & 2005 of 2016 5 is unsustainable in law. In fact, the site of that institution shows that they are dealing with civil matters as well. So the reasons given by the Court below to dismiss the application is not correct. Further the Court below was not justified in denying the examination of the 5th defendant as according the the Court below such right has been forfeited by him in view of the affidavit given by him before the Apex Court. In fact, certain directions were given by the Appellate Court as the things to be proved by the 5th defendant and that can be proved only by examining him as those matters are within the knowledge of the 5th defendant alone. The Court below also was not justified in dismissing the application to get expert opinion as expert evidence is highly necessary for proving the case and such an evidence should not be shut out. So under such circumstances, according to the learned counsel, the Court below was not justified in dismissing the applications. He had relied on the decisions reported in H.P. Administration v. Om Prakash (AIR 1972 SC
975), Jaspal Singh v. State of Punjab (AIR 1979 SC 1708), Pathumma v. Veerasha (1988 (1) KLT 798), Mathew v. Saramma (1995 (1) KLT 61),Padmanabhan Nair v. Grasim Industries (1997 (1) KLT 924), Jayaram v. Achuthan Thampi (1997 (2) KLT 909) and Mavelikkara Ex-servicemen's O.P.(C).No.1853 & 2005 of 2016 6 Multipurpose Co-operative Society v. Parvathy Amma Rajamma(1986 KLJ 534) in support of his case.
5. On the other hand, Sri. Ajayakumar, learned counsel appearing for the second respondent in the above petition vehemently opposed the petition on the ground that the 5th defendant cannot be examined again as his right to examine has been forfeited by him in the same proceedings on an earlier occasion. When such an opportunity has been forfeited by him, he cannot be permitted to be examined again. Further, they are not admitting the execution of the Will by deceased Gouri Ponnama. Further, the registration rules do not insist for getting the thump impression of the party. Further, only if the parties agree that a particular thump impression is the admitted thump impression of the party, then only that can be sent along with the disputed documents for the purpose of comparison. Ext.B18 said to contain thump impression of deceased Gouri Ponnamma in the bond said to have been executed by her in an earlier proceedings is not admitted to be the thump impression of Gouri Ponnama and it has to be proved by the petitioner before it is sent for comparison. Further, the Appellate Court had discussed the evidence adduced on the side of the 5th defendant in the appeal and rightly came to the conclusion that those evidence is not sufficient to prove the O.P.(C).No.1853 & 2005 of 2016 7 execution of the Will and remove the suspicious circumstances as the burden is on the propounder of the Will to prove these aspects. So he can adduce other evidence other than his examination. Further the defendants have categorically stated that they are not in possession of the originals of the document sought to be produced. So the Court below was justified in dismissing the application. He had also argued that if for any reason this Court is inclined to allow these applications, the right to agitate their contentions by adducing further evidence cannot be shut out. The learned counsel appearing for other respondents also supported the contentions raised by the learned counsel for the second respondent.
6. It is an admitted fact that respondents 1 and 2 herein (in OP(C).No.1853/2016) filed OS.No.1285/1994 on the file of the Sub Court, Thiruvananthapuram for partition of the plaint schedule properties and allotment of their share. Except the 5th defendant, who is the petitioner in the above petition, others supported the case of the plaintiffs and sought for partition of the properties. The 5th defendant, who is the petitioner in the above petition, contested the case on the ground that the properties are not available for partition as deceased Gouri Ponnamma had executed a Will deed dated 30.10.1982 in his favour which was marked as Ext.X3 and O.P.(C).No.1853 & 2005 of 2016 8 the same was deposited in Ext.X1 cover on 1.11.1982 before the District Registrar, Thiruvananthapuram. After the death of the testator, the same was opened and it was registered as per the provisions of the Registration Act which is marked as Ext.X5. The petitioner herein, during the pendency of the suit earlier filed IA.No.4860/1999 under Order 18 Rule 3 A of Code of Civil Procedure to permit him to adduce evidence after examination of the witnesses on his part and the same was opposed by the contesting parties and the same was dismissed by the trial court. He filed CRP.No.374/2000 before this Court and the same was also dismissed by this Court. The 5th defendant filed Special Leave Appeal before the Apex Court as Civil Appeal No.6102/2000 and before the Apex Court he changed his stand and declared his intention not to offer himself as a witness in the case. Based on that, the Apex Court passed the following order:
"The leaned counsel for the appellant has stated before us which is also recorded earlier in our order dated 14.7.2000 that the appellant does not desire to appear as a witness in the suit. In view of this, the very question of the priority of his examination first looses its credence. In view of this, the court may proceed to examine the evidence in terms of section 67 and 68 of the Indian Evidence Act. Hence no question of insisting upon the appellant to be examined O.P.(C).No.1853 & 2005 of 2016 9 first arises now".
7. On the side of plaintiffs, Pws 1 and 2 were examined and Exts. A1 to A35 series were marked. On the side of the 5th defendant, Dws 1 to 7 were examined and Ext.B1 to B50 and X1 and X8 were marked. After considering the evidence on record, originally the suit was dismissed by the Court below upholding the genuineness of the Will. The plaintiffs filed RFA.No.552/2004 and the second plaintiff, who was originally the first defendant got transposed as second plaintiff filed RFA.No.40/2006. Defendants 2 and 3 filed RFA.No.620/2004 and the 4th defendant filed RFA.No.540/2005 before this Court and this Court by Ext.P14 judgment allowed the appeals and remanded the case for fresh consideration while coming to the conclusion that the evidence of Dws 1, 2, 3 and 6 is not helpful to prove the execution of Will as they have no direct knowledge about the same.
8. This Court also found that certain aspects were not explained by the 5th defendant in paragraph-18 of the judgment which reads as follows:
"We notice that the following questions remain unanswered, though the 5th defendant is legally bound to discharge his burden and explain the same.
i. How did the 5th defendant get possession of Ext.X2 O.P.(C).No.1853 & 2005 of 2016 10 [Ext.X6(a)] receipt?
ii. How, when and from whom did the fifth defendant get information regarding Exhibit X5 Will?
Iii. Whether the fifth defendant was aware of the contents of Ext.X5 Will before its opening on 21.11.1994 so as to exclude the presence of other heirs at the time of opening?
iv. How did the fifth defendant get an impression that deceased Ponnamma was in enemical terms with other children especially DW7, PW1, D2 etc?
v. How did the fifth defendant get information that deceased Ponnamma consulted Venkitachalam Iyer before execution of the alleged Will as suggested?
vi. How did the fifth respondent get information that the other parties to the case got information of Ext.X5 Will before filing of this case?"
9. Thereafter in Paragraph-20 of the judgment in Ext.P14, this Court found that:
"The evidence adduced by the propounder of the Will must satisfy the judicial conscious of the Court. Law places a very heavy burden on the 5th defendant to prove due execution of the same to the satisfaction of the Court. When there are suspicious circumstances, the Court has to look into the entire surrounding circumstances and probabilities. The evidence now placed on record is insufficient to enter into a definite finding. On going O.P.(C).No.1853 & 2005 of 2016 11 through the evidence in the impugned judgment, we are of the view that the Court has not taken serious note of the same. Under the circumstances, we are of the definite view that the impugned judgment and decree dismissing the suit are to be set aside and the case has to be remitted back to the trial court for fresh consideration after affording both parties an opportunity to adduce further evidence if they choose.
In the result, these appeals are allowed. The impugned judgment and the consequential decree dismissing the suit are set aside and OS.No.1285/1994 on the file of the Principal Sub Court, Thiruvananthapuram is remitted back to that court for fresh disposal. The trial court is directed to dispose of the case afresh after affording both parties an opportunity to adduce further evidence if they choose. The entire exercise shall be completed by the trial court within six months from the date of appearance of the parties. Parties shall mark appearance before the Principal Sub Court, Thiruvananthapuram on 18.3.2013".
10. It is after remand that the petitioner filed IA.No.1534/2016 to excuse delay in filing taking pre trial steps. IA.No.1535/2016 was filed to summon the original of Ext.X3 document. IA.No.1536/2016 was filed to direct defendants 2, 3 and 4 to produce the original of Exts.B25, B26 and B28. IA.No.1537/2016 was filed to send the disputed documents for O.P.(C).No.1853 & 2005 of 2016 12 finger print analysis to the Director, State Finger Print Bureau, Thiruvananthapuram. IA.No.1614/2016 was filed to keep oral evidence of the 5th defendant in abeyance till the report from the Finger Print Bureau is obtained. IA.No.1615/2016 was filed to keep Ext.B18 document in safe custody. IA.No1836/2016 was filed to summon thumb impression register from Chalai Sub Registry containing the thump impression of deceased Gouri Ponnamma in respect of execution of Exts.B25, B26 and B28 documents. The plaintiffs as well as other defendants filed objections to these applications. Defendants 2 to 4 filed objection to IA.No.1536/2016 stating that they are not in possession of original of those documents and the documents are with the 5th defendant himself and they also filed IA.No.1630/2016 directing the 5th defendant to produce the original of Exts.B25, B26 and B28.
11. The second plaintiff who is the petitioner in OP(C). No.2005/2016 filed IA.No.1632/2016 to direct the garnishees 1 to 8 to produce the rent deed to ascertain the rent of the commercial complex situated in plaint schedule item No.1 property and to direct garnishees 1 to 7 to deposit in court the rent when collected from the tenant as it is being the mesne profit to be apportioned among the persons entitled to receive as per the final decree to be passed and to direct the 8th garnishee to O.P.(C).No.1853 & 2005 of 2016 13 deposit the future rent in respect of the building and to appoint a receiver to collect and recover rent and mesne profits in respect of the plaint schedule property, if the same is not deposited by the garnishees and to appoint a receiver. The first plaintiff also filed I.A.No1415/2013 to appoint a receiver for management of the plaint schedule property. The 5th defendant filed counter to these applications stating that he was not in possession of those documents and it is only as an attempt to avoid production of the originals as requested for by the defendants that IA.No.1536/2016 and IA.No.1630/2016 were filed. The plaintiffs also filed counter to the other applications filed by the 5th defendant, who is the petitioner herein, stating that there is no necessity to send the documents for expert opinion and the thump impression in Ext.B18 cannot be said to be the admitted thumb impression of Gouri Ponnama and unless it is proved that it is the admitted thump impression, it cannot be sent for comparison. Further, there is no necessity to obtain thump impression as per the Registration Rules if it is to be executed by a literate person. So first of all it is for the 5th defendant to prove that the thump impression seen in the document is that of Gouri Ponnamma before sending it for comparison with the disputed document. The plaintiffs also submitted that since the building O.P.(C).No.1853 & 2005 of 2016 14 was constructed in the property, the rent is being collected by the 5th defendant without accounting for the same for the benefit of other co-owners. It is highly necessary to appoint a receiver and in order to ascertain the amount collected, the person who is in possession of documents has to be directed to produce those documents as they will be in the possession of the garnishees. The Court below after considering all the submissions, allowed IA.No.1534/2016 and condoned the delay in taking pre-trial steps and dismissed all the other applications. Aggrieved by the dismissal of IA.No.1632/2016, the 2nd plaintiff filed OP(C). No.2005/2016.
12. The reason stated by the Court below for dismissing IA.Nos.1536/2016 and 1630/2016 is that the person who is directed to produce the document has contended that they are not in possession of the document. So under such circumstances, if they are not in possession of the documents, it is not possible to direct the person to produce those document and the dismissal of those applications cannot be said to be perverse and the same does not call for any interference invoking Article 227 of the Constitution of India.
13. The reason stated by the Court below for dismissing IA.Nos.1535/2016, 1537/2016 and 1836/2016 is that the O.P.(C).No.1853 & 2005 of 2016 15 execution of the document is not under dispute and what is sought to be rectified by the appellate court remand order is only to remove the auspicious circumstances by the propounder in executing the Will by the testator. Further since the thump impression in the document sought to be compared was not admitted to be that of Gouri Ponnamma, there is no necessity to send those documents for that purpose. The Court below also come to the conclusion that the thump impression register sought to be summoned is required for day to day use of the Registrar's Office and that cannot be summoned. Further, the prayer for sending the document to the Director, State Finger Print Bureau, Thiruvananthapuram was dismissed on the ground that they are not the persons who are dealing with examination of document sent by the civil court and they are only dealing with examination of documents in connection with investigation of criminal cases. The Court below also found that there is no ground made out for appointment of receiver and there is no necessity to direct the parties to produce the documents sought to be produced and dismissed IA.Nos.1632/2016 and 1415/2016. The Court below also dismissed other applications as well. The Court below also dismissed IA.No.1614/2016 filed by the 5th defendant to keep his evidence in abeyance till the finger print report is O.P.(C).No.1853 & 2005 of 2016 16 obtained on the ground that he is estopped from adducing evidence as he had waived his right to be examined in the same proceedings on an earlier occasion by filing an affidavit before the Apex Court. The 5th defendant has challenged the same by filing OP(C).No.1853/2016, while the second plaintiff has filed OP(C). No.2005/2016 challenging the order in IA.No.1632/2016. I shall now first consider the orders passed by the lower court in respect of the applications filed by the 5th defendant.
14. As regards the dismissal of IA.No.1536/2016 is concerned, as this Court has already observed that since the persons who were directed to produce the documents have categorically stated that they were not in possession of the documents, the Court below was perfectly justified in dismissing the application.
15. As regards the summoning of the original of Ext.X3 , the thump impression register, maintained by the Registrar's Office in respect of the thump impression which was said to have been obtained at the time of depositing the Will on the envelop in which the Will was kept sealed and deposited, the original of Ext.X3 was earlier summoned and later it was sent back after marking the attested copy of the same as Ext.X3. The Court below dismissed the application on the ground that the O.P.(C).No.1853 & 2005 of 2016 17 prayer in the petition was to compare the same with the thump impression Ext.X18 which is a bond said to be have been executed by deceased Gouri Ponnamma before the same court in an earlier proceedings and the thump impression in that document was disputed by the contesting parties. It is true that only if the admitted signature or thump impression alone can be sent for comparison with the disputed document. But it is for the person who wants to compare the same has to establish that both were put by the same person. If the 5th defendant had a case that it was put by the same person, comparison of this will establish the fact that these two finger prints belong to the same person, then the person can prove with the other evidence that these two thump impressions were put by Gouri Ponnamma by adducing other evidence. It is also an admitted fact that there are witnesses in Ext.X1 cover in which ExtX5 Will was deposited. So those witnesses also can be examined later by the 5th defendant for proving this fact once it is proved that the thump impression found in Exts.X18, X1 cover and Ext.X3 are that of the same person. Further the petitioner also wanted the thump impression register containing thump impression of deceased Gouri Ponnamma when she executed the original of B25. B26 and B28 settlement deeds in favouar of defendants 2, 3 and 4. They O.P.(C).No.1853 & 2005 of 2016 18 have no case that those documents were not executed and registered by Gouri Ponnama and they did not derive benefit on account of that. So they are estopped from now contending that that document does not contain the thump impression of Gouri Ponnamma if the document contains the same. If the Registrar is examined, it can be proved under what circumstances the necessity for obtaining the thump impression if it is not required as per the registration rules while registering a document was obtained. Once the defendants expressed their inability to produce the originals B25, B26 and B28, then the Court ought to have allowed IA.No.1836/2016 to summon the thump impression register of Chalai Sub Registrar's Office which is said to have contain the thump impression of Gouri Ponnamma which she had put at the time of registering the original of Exts.B25, B26 and B28. Alternate arrangement could be made to get either the certified photocopy or the enlarged photographs of the thump impression which is required for sending the same to the expert for comparison. So the reason stated by the Court below for dismissing that application appears to be unsustainable especially when this Court has remanded the case for giving an opportunity to the 5th defendant to prove all the aspects and remove the suspicious circumstances in the execution of the Will by O.P.(C).No.1853 & 2005 of 2016 19 deceased Gouri Ponnamma and the same have to be allowed.
16. The reason stated by the Court below for dismissing the IA.No.1536/2015 to send the document to Director, State Finger Print Bureau, Thiruvananthapuram is also not sustainable as it was rejected on the ground that they are only dealing with examination of thumb impression in connection with investigation of criminal cases and not in respect of civil cases. But the website details regarding the above institution produced by the counsel for the 5th defendant shows that they were dealing with civil cases as well. Further, this Court has enquired about the same through senior Government Pleader of this Court and they have sent a letter No.134/camp/FPB/2016 dated 7.12.2016 which the Government Pleader was produced before me stating that they are giving opinion on pending civil matters as well and they require only one month time for giving each opinion. So the reason stated by the Court below for dismissing the application also not appears to be sustainable and the same has to be set aside or the application has to be allowed.
17. The Court below came to the conclusion that the execution of the document has not been denied and the this Court has confirmed the finding regarding the execution of the document by deceased Gouri Ponnamma but only remanded the O.P.(C).No.1853 & 2005 of 2016 20 case for the purpose of removing suspicious circumstances by the propounder to the satisfaction of the court. But a reading of the judgment of this Court namely Ext.P14 will go to show that the conclusion arrived at by the Court below appears to be not correct. This Court has not satisfied with the evidence adduced on the side of the propoudner regarding execution of the Will and also suspicious circumstances in the execution of the Will by deceased Gouri Ponnamma. Further the case was remanded for fresh disposal in accordance with law. So it can only be treated as an open remand giving parties to adduce further evidence on all aspects. For the purpose of removing the suspicious circumstances, some times the manner in which the document was executed and the sanctity of deposit of the Will etc are all matters to be considered by the Court afresh on the basis of the evidence to be adduced on this aspect. So under such circumstances, the Court below was not justified in shutting out expert evidence on this aspect. But this Court leaves open the right of the contesting parties to challenge regarding the genuineness of the thump impression in Ext.B18 which has to be separately and independently considered by the Court before relying on that document at a later stage by the Court below as to whether it is the thump impression of deceased Gouri O.P.(C).No.1853 & 2005 of 2016 21 Ponnamma or not depending on the evidence available on record on this aspect. The contesting parties who are denying he execution of the Will can adduce evidence on this aspect as well. There is no dispute regrading the proposition laid down in the decisions reported in H.P. Administration v. Om Prakash (1972 SC 975), Jaspal Singh v. State of Punjab (AIR 1979 SC 1708) and Pathumma v. Veerasha (1988 (1) KLT 798) relied on by the counsel for the 5th defendant for the proposition that expert evidence is also a corroborative evidence which will have to be obtained by the Court if it is required for proper disposal of the case. Further, the science on thump impression is a conclusive evidence as no two thump impressions will be same. So the reasons stated by the Court below for dismissing IA.Nos.1535/2016, 1537/2016 and 1836/2016 are unsustainable in law and the same is liable to be set aside and the applications are allowed. The Court below shall take steps, once the document namely Thump Impression Registers sought to be summoned as per order in IA.Nos.1535/16 and 1836/2016 are produced by the Sub Registrar's concerned by contacting the Director, State Finger Print Bureau, Thiruvananthapuram to ascertain as to whether photographs of the thump impression from the register can be obtained by using the technical know O.P.(C).No.1853 & 2005 of 2016 22 how available which is required for the purpose of comparing the same with other documents and after the getting of attested copy of the relevant pages in the thump impression register after proving the same through the witness and marking the same, the original can be returned to the registrar concerned. So the reason stated by the Court below for dismissing the application IA.Nos.1535/2016 and 1836/2016 are unsustainable in law for the reasons stated above and the applications are liable to be allowed for the above observations.
18. As regards the dismissal of IA.No.1537/2016 is concerned, the reason stated by the Court below was that the State Finger Print Bureau, Thiruvananthapuram is not intended for examination of documents sent through civil court and it is intended only to examine the documents in connection with investigation of criminal cases alone appears to be not correct in view of the letter received from this Court from the Director of Finger Print Bureau, Thiruvananthapuram through Senior Government Pleader vide letter dated 7.12.2016 that they are also undertaking examination of documents in pending civil matters as well and they will require only one month for giving per opinion. Since this Court found that it is necessary to get the expert opinion in respect of thump impression seen in the O.P.(C).No.1853 & 2005 of 2016 23 disputed document and also the document to be compared with a rider that the genuineness of Ext.B18 and the proof of the thumb impression seen there is that of Gouri Ponnamma has to be established later by the 5th defendant, the same can also be sendt along with other documents for comparison and parties can be given opportunity to adduce evidence on that aspect independently as well. That will not be a ground for rejecting the application at this stage. It is for the Court to consider all those aspects on the basis of evidence and to consider as to whether the expert opinion can be relied on for the purpose of coming to the conclusion as to whether the thump impression seen in the disputed cover in which Ext.B5 Will was deposited was that of the testator Gouri Ponnamma or not. So with the above observation, the application is also allowed.
19. As regards dismissal of I.A.No.1614/2016 filed by the 5th defendant for keeping the oral evidence of the 5th defendant in abeyance till the Finger Print report is obtained on the ground that he has not filed any application to get himself examined and further by virtue of the earlier order in the same proceedings he has waived his right to examine himself before examination of the witnesses, the legality of this observation for dismissal of that application is being challenged by the petitioner, who is the 5th O.P.(C).No.1853 & 2005 of 2016 24 defendant.
20. Order XVIII Rule 3 A reads as follows:
"3A. Party to appear before other witnesses:- Where a party himself wishes to appear as a witness, he shall so appear before any other witness on his behalf has been examined, unless the Court, for reasons to be recorded, permits him to appear as his own witness at a later stage."
21. It is true that as per Order 18 Rule 3 A, if the examination of the party witness has to be postponed to a future date after examination of other witnesses, leave must be obtained. In this case on an earlier occasion when such an application has been filed, the same has been rejected by the trial court which was upheld by this Court and before the Supreme Court he has filed an affidavit followed by a submission made by his counsel in the special leave petition filed by him that he is not intended to give evidence and so the Apex Court without going into the legality of the order passed, accepted the affidavit and closed the petition stating that the postponing the evidence of 5th defendant does not arise for consideration at this stage in view of the development mentioned above.
22. It is thereafter, after completion of the evidence, the O.P.(C).No.1853 & 2005 of 2016 25 trial court came to the conclusion that the Will was proved by the 5th defendant and the plaintiffs are not entitled to get the relief of partition as the entire property was bequeathed by deceased Gouri Ponnamma in favour of the 5th defendant and dismissed the suit. This was challenged by the plaintiffs and other supporting defendants by filing RFA.Nos.552/2004, 620/2004, 540/2005 and 40/2006 and this Court by Ext.P14 common judgment allowed the appeals and remanded the case for fresh disposal as this Court has come to the conclusion that the evidence adduced is not sufficient to prove the fact that the propounder was able to establish the execution of Will and removal of the surrounding suspicious circumstances as required by law and set aside the judgment of dismissing the suit and remanded the case for fresh disposal. The parties were given liberty to adduce fresh evidence if they choose on this aspect. So it cannot be said to be a restricted remand for a particular purpose. The parties were given an opportunity to adduce fresh evidence and this Court has directed the Court below to dispose of the case afresh as well. Further certain things mentioned in paragraph-18 of the judgment wherein it has been observed that certain things were not explained by the 5th defendant and the nature of doubts raised relates to things which are in the O.P.(C).No.1853 & 2005 of 2016 26 personal knowledge of the 5th defendant alone and that can be proved only by examining himself. When the case was remanded for fresh disposal in accordance with law after setting aside the decree and judgment of the Court below, then parties are at liberty to adduce further evidence and that can be taken as a change of circumstance which can be considered by the Court for giving permission to the 5th defendant to adduce evidence on those aspects mentioned by this Court though not in respect of the execution of the Will by deceased Gouri Ponnama. So to that extent permission ought to have been given by the Court below for this purpose.
23. It is true that interlocutory orders passed on certain aspects in the same proceedings between the same parties may operate as a res judicata on a later occasion in the same proceedings if such a relief is claimed in respect of the same proceedings. But the Apex Court has not gone into the question regarding the legality of dispensing with evidence of the 5th defendant before examining the other witnesses as he had filed an affidavit at that stage that he is not intending to examine himself and so the Apex Court has recorded that fact and closed special leave petition with an observation that that question does not arise for consideration at that stage. Further, when the case O.P.(C).No.1853 & 2005 of 2016 27 has been remanded for fresh disposal and opportunity was given to the party to adduce evidence and certain things sought to be explained which according to this Court was not properly explained but allowed the appeal setting aside the decree dismissing the suit and decided to remit the case to the Court below for fresh disposal by giving opportunity to the parties to adduce fresh evidence on that aspect. So under such circumstances, it can be treated as change of circumstances warranting the 5th defendant to adduce evidence on certain aspects in respect of which suspicion has been raised by the court below and remitted the case for the purpose of removal of the same by the 5th defendant by giving opportunity to the parties to adduce further evidence. So the Court below was not justified in denying an opportunity for the 5th defendant to examine himself as party witness, But the relief claimed in the petition was that his evidence will have to be postponed till the expert opinion is obtained. But there is no necessity to postpone this evidence for that purpose. He needs only to prove those aspect which was described in paragraph 18 of the judgment of this Court in Ext.P14 for which the expert opinion is not required. He can give evidence by himself on those aspects and also examine other witnesses if any required for this purpose. Expert opinion is O.P.(C).No.1853 & 2005 of 2016 28 only an additional evidence for the purpose of removing the suspicious circumstances in Gouri Ponnama executing the Will and not his involvement in the execution of the Will. So under such circumstances, though the Court below was justified in rejecting the prayer for postponing his evidence, but declining to grant permission to examine himself appears to be not correct and so to that extent the order passed by the Court below in IA.No.1614/2016 has to be set aside and he must be given an opportunity to adduce evidence on those aspects which was sought to be proved through him as per the observation made by this Court while remanding the case as per Ext.P14 judgment and he is not entitled to adduce evidence in his evidence regarding the execution of the Will and to fill up the lacuna of the witnesses examined for that purpose earlier.
24. As regards the dismissal of IA.No.1615/2016 to keep Ext.B18 document in safe custody is concerned, since that document is already marked and it has become part of the records, there is no necessity to keep the documents in safe custody as the petitioner has no case that it is likely to be damaged or likely to be taken away by any of the parties to the proceedings. In fact this document is in the custody of the Court. Further this document is required for the purpose of sending it to O.P.(C).No.1853 & 2005 of 2016 29 expert opinion as well. So under such circumstances, the Court below was perfectly justified in dismissing the application to keep Ext.B8 alone in safe custody.
25. As regards IA.No.632/2016 filed by the second plaintiff, who is the petitioner in OP(C).No.2005/2016, is concerned, according to the counsel for the petitioner, the Court below ought to have allowed the application especially when the construction was made in the property during the pendency of the proceedings and according to the petitioner, it is against the orders of this Court. Further since it is a suit for partition, any income derived from the property which if ultimately found to be partitioned has to be accounted by the person in possession as well.
26. On the other hand, the learned counsel appearing for the 5th defendant argued that the building is not the subject matter of partition and he has no case that any of the parities have invested any money for that purpose as well. Further he was in possession of the property through out and the Court below come to the conclusion that there is no necessity to disturb his possession and appoint a receiver for this purpose. The counsel appearing for the 13th respondent submitted that they are not in the position of garnishees and there is no necessity for them to submit any document as they are not party to the O.P.(C).No.1853 & 2005 of 2016 30 proceedings. Some of the party respondents namely respondents 1, 3 and 4 supported the claim of the petitioner in that case. The learned counsel appearing for the 5th defendant also argued that similar application filed by the first plaintiff was dismissed by the Court below. That was not challenged.
27. The rejection of the application for appointment of the receiver filed by one of the parties which has not been challenged by that party is not a ground to reject the claim for challenging the similar order passed in a similar petition filed by another party who wants to challenge the same. Admittedly at the time when the suit was filed in the year 1994, there was no building in the property. It was a barren land and there is no claim for mesne profits as well made in the plaint. So at that time there was no question of considering the liability to pay mesne profits had arisen. But even when the construction was done, no attempt was made on the side of the plaintiffs to get the plaint amended seeking partition of the building as well as it was constructed in the property belonging to the plaintiff and other defendants jointly as a co ownership property and the 5th defendant who had constructed the building during the pendency of the proceedings is not entitled to get any exclusive right over the same and he is liable to pay mesne profits or account for the amount derived as O.P.(C).No.1853 & 2005 of 2016 31 income from that building has not been sought for. The main attempt by way of filing the application is to get the details of income derived from the building by directing the persons in possession to produce documents showing the rent and directing them to deposit the amount in court. Unless there is a prayer for partition of that portion also with mesne profits, the Court below was perfectly justified in coming to the conclusion that there is no question of appointment of receiver arises for management of the property at this stage. Further the Court below had relied on the decision reported in Mary v. Biju P. Sebastian (2010 (3) KLT 174) where this Court has considered the principle relating to appointment of receiver which is enumerated as follows:
"(i). Discretionary jurisdiction u/O.40 R.1 arises only when it is shown that it is "just and convenient" to appoint a Receiver.
(ii). Under the 1882 Code, Court had the power to appoint a Receiver when it appeared to be necessary whereas in 1908 Code it should be "just and convenient".
(iii). A Receiver cannot be appointed merely because it is expedient or convenient to O.P.(C).No.1853 & 2005 of 2016 32 one of the parties. There should be a well founded apprehension of irreparable mischief being done to the properties.
(iv). It must be just and convenient to both the parties.
(v). Appointment of Receiver is to be ordered only in extreme cases with utmost care and caution.
(vi). Appointment of receiver is regarded as one of the harshest remedy which the law provides for the enforcement of the rights.
(vii). Discretion of appointment of Receiver must not be exercised arbitrarily or in an unregulated manner.
What is meant by "Just and convenient"?
The word, "just" is derived from the Latin word "justus" which came from the Latin word, "jus"
which means "a right, more technically a legal right". The word "just" is defined in Century Dictionary as "right in Law or ethics". In the Standard Dictionary that word is defined as meaning "conforming to the requirements of right O.P.(C).No.1853 & 2005 of 2016 33 or positive law". The word "convenience" means "suitability of a thing".
28. It is further held in the decision that:
"The notable change brought into the Code (of 1908) which continues to be so even after the amendment, from the Code of 1882 is that the court is invested with the discretionary jurisdiction to appoint a Receiver only when it appears to the court to be "just and convenient" to do so while in the Code of 1882 the court had the power to appoint a Receiver when it appeared to be necessary for the realisation, preservation or better custody or management of the property. To order appointment of a Receiver the person seeking appointment has to show that he has a strong case and prima facie title to the property and further that the property in dispute is in danger of being wasted away or damaged.
Appointment of the Receiver is a matter of judicial discretion intended to safeguard the rights of parties and that ends of justice are not defeated. A Receiver cannot be appointed O.P.(C).No.1853 & 2005 of 2016 34 merely because it is expedient r convenient to one of the parties; instead, it must be "just and convenient" meaning thereby that it is just and convenient to both parties. Nor can a Receiver be appointed merely because it will do no hard to do so. A well founded fear that the property in question will be dissipated or that other irreparable mischief may be done unless the court gives its protection is a good ground to appoint a Receiver. The object of appointing a Receiver is to preserve the subject matter of litigation pending decision of the case. Court has the discretion to appoint Receiver when it appears to the court to be just and convenient to do so. The discretion must not be exercised arbitrarily or in an unregulated manner. It must be exercised judicially and cautiously and in accordance with the legal principles on a consideration of the whole circumstances of the case bearing in mind that 'discretion' is the power to do justice and it in itself implies a vigilant circumspection and care. Appointment of a Receiver is considered O.P.(C).No.1853 & 2005 of 2016 35 to be a very harsh remedy and hence the jurisdiction has to be exercised only in extreme cases with utmost care and caution".
29. None of these conditions have been fulfilled by the petitioner for appointment of a receiver. Even assuming that the building has been constructed in the property without consent of other co-owners unless it is pleaded by the plaintiff that it was constructed with the income derived from the property they may not be able to get that right as of right. Such a pleading has not so far made in the plaint. Further if the building was constructed by the 5th defendant with his funds and no funds of the co owners have been used for that purpose and if the property was found to be partible then he had got an option to get the building to be removed and allow the property to be partitioned. The principles of quid quid plantur solo solo cridit is not applicable to India. So the land may belong to one person and the building may belong to another person and it is for the court to consider as to how this will have to be partitioned ultimately if it s found to be partible. So under such circumstances the order dismissing the application for appointment of receiver and directing the non party respondents who were shown as garnishees in that application to produce certain documents seeking direction to deposit the O.P.(C).No.1853 & 2005 of 2016 36 amount in court and appointment of receiver for managing the property is perfectly justifiable and that order does not call for any interference invoking the supervisory jurisdiction under Article 227 of the Constitution of India.
30. In the result:
i. OP(C).No.2005/2016 is dismissed and the order passed by the Court below in IA.No.1632/2016 is hereby confirmed.
ii. OP(C).No.1853/2016 is allowed in part. The dismissal of the order in IA.Nos.1536/2016 and 1615/2016 are hereby confirmed. The order in IA.Nos.1535/2016 and 1537/2016 and 1836/2016 are set aside and the applications are allowed and District Registrar of concerned Sub Registrar's Office is directed to produce the documents mentioned therein and the Court below is directed to get the assistance of the Director of State Finger Print Bureau, Thiruvananthapuram for getting the enlarged prints of the finger prints which is required for comparison from the original document with the help of technology available with them and then after proving those documents thorough the witnesses and getting attested copy of those portions of the document from the Registrar marked through that witness and return the original to the Registrars concerned. The Court below is directed to give instruction to the Director, State Finger Print Bureau, O.P.(C).No.1853 & 2005 of 2016 37 Thiruvananthapuram to complete the examination and submit the report within a time frame fixed by that court considering the fact that the case is of the year 1994. As regards IA.No.1614/2016 is concerned, the order dismissing the application to the extent denying examination of 5th defendant is set aside. On all other aspects, the dismissal order is sustained. The 5th defendant is permitted to examine himself so as to explain the circumstances sought to be explained by him in Ext.P14 judgment of this Court while remanding the case and he is not permitted to adduce any evidence regarding the execution of the Will while he is being in the box in order to fill up the lacunas in the evidence of the persons who have been examined on his side to prove the execution of the Will. He may also be given an opportunity to examine other witnesses if any required by filing additional witness list without delay, if he wants to examine the things sought to be explained by him by the remand order of this Court. After such evidence, the plaintiff and other supporting defendants are also must be given an opportunity to adduce evidence to controvert the evidence adduced by the 5th defendant to prove his case and disprove the case of the 5th defendant and thereafter dispose of the case as expeditiously as possible. Interim order of stay granted is vacated. The Registry is directed to O.P.(C).No.1853 & 2005 of 2016 38 communicate a copy of this judgment to the Court below at the earliest.
With the above directions and observations, this original petition is disposed of.
Sd/-
K. RAMAKRISHNAN, JUDGE.
cl