Patna High Court
Umeshwar Singh & Ors vs Tapeshwar Mistry on 24 April, 2013
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
IN THE HIGH COURT OF JUDICATURE AT
PATNA
First Appeal No.644 of 1986
Against the Judgment and Decree dated 5.9.1986
passed by Subordinate Judge, Jehanabad in title
suit No.28 of 1983.
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Amrendra Narain Sharma & Ors
............Defendants-Appellants
Versus
Tapeshwar Mistry
.............Plaintiff-Respondent
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Appearance :
For the Appellant/s : Mr. BHUPENDRA NR.SINHA,
Advocate
Mr. Shailendra Kumar
Mr. Rajeev Ranjan, Advocate
For the Respondent/s : None.
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Dated : 24thday of April, 2013
PRESENT
CORAM : THE HON'BLE MR. JUSTICE MUNGESHWAR SAHOO ORAL JUDGMENT
1. The defendants have filed this First Appeal against the Judgment and Decreed dated 05.09.1986 passed by the learned Subordinate Judge, Jehabanad in title suit No.28 of 1983 whereby the learned trial Court decreed the plaintiff respondent's suit for declaration of 2 Patna High Court FA No.644 of 1986 dt.24-04-2013 2 / 11 right title and possession over 3.5 decimal of land of plot No.80/889, 80/766 and 766/891.
2. The plaintiff respondent filed the aforesaid title suit No.28 of 1983 for declaration of his right, title and possession over the suit land alleging that the suit originally belonged to Bodhi Kahar, and Sudhan Kahar and they had a common residential house. Their possession was recorded in the cadastral survey record of right. There was private partition between the two brothers after cadastral survey operation and then there was collectorate partition of the Tauji. In the said partition, the survey plot No.80 and 80/766 was remeasured and there were several sub plots. Out of that plot No.766/891 and 80/766 and 80/889 were recorded in the name of Sudhan Kahar in the collectorate partition. Sudhan Kahar orally sold these 3 plots to one Ramnath for Rs.46 and a Sada Ruka was executed on 17 Jeth 1344 Fasli. Later on again Ramnath sold the said land i.e., the suit land for Rs.92 and executed a Sada sale deed in 1957 in favour of the plaintiff and since then the plaintiff is in possession of the house and shop on the suit property and has got electric connection in his name. He is also paying chaukidari tax. In revisional survey no parcha has been granted to the plaintiff. On 2.2.1983, there was a dacoity in the plaintiff's house and the sada Yadast sale deed of the year 1957 executed by Ramnath was taken away by the dacoit. F.I.R. was lodged. In the said dacoity case, the defendant No.1 and husband of defendant No.3 are also accused and they created fraudulent documents and are claiming falsely the suit land. The plaintiff was found in possession in 145 Cr.P.C. proceeding. The plaintiff received their legal notice dated 10.3.1983 from the defendant alleging that the plaintiff is monthly tenant in the suit house on monthly rent of Rs.60/- as he was inducted as tenant by the previous 3 Patna High Court FA No.644 of 1986 dt.24-04-2013 3 / 11 landlord. As such a cloud has been cast on the title of the plaintiff. Hence the suit was filed.
3. The defendants-appellants appeared and filed a joint contesting written statement. Their main defence is that there was no partition between Bodhi Kahar and Sudhan Kahar. Sudhan Kahar died issueless, therefore, the property devolved on Bodhi Kahar who had only one daughter. Therefore, Bodhi Kahar gifted the suit property by registered gift deed dated 9.6.1947 in favour of Natis, i.e. maternal grand sons. The defendant appellants are the purchasers from the donees by registered sale deed dated 8.3.1982. After purchase, the purchasers came in possession. The plaintiff was inducted as tenant in the suit premises by the vendor of the defendants-appellants. Therefore, the defendants- appellants issued legal notice for evicting the plaintiff. The donees, i.e., the Natis, namely, Fagu Ram, Satan Ram, Kesho Ram, Hari Ram and Kishori Ram had accepted the gift and they were recorded in the revisional survey records of rights. The defendants also denied the story of oral sale by Sudhan to Ramnath or by Ramnath to the plaintiff.
4. On the basis of the aforesaid pleadings of the parties, the following issues were framed by the Court below :-
(i) Is the suit as framed maintainable?
(ii) Has the plaintiff got any cause of action of right to sue?
(iii) Is the suit barred by law of estoppel, waiver acquiescence
and limitation?
(iv) Is the suit properly valued and the Court fee paid sufficient?
(v) Has the plaintiff got any right title interest or a possession
over the suit property
(vi) Is these any relationship of landlord and tenant between the
parties in respect of the suit property?
4 Patna High Court FA No.644 of 1986 dt.24-04-2013
4 / 11
(vii) Is the plaintiff entitled for any relief claimed for if so, to what
extent?
5. After trial, the trial Court recorded the finding that there had been partition between the two brothers and Sudhan Kahar had orally sold the property to Ramnath, therefore, Bodhi Kahar had no authority to gift the property to his Natis as such the gift deed of the year 1946 are in valid. There is no relationship of landlord and tenant between the parties and accordingly decreed the plaintiff's suit.
6. The learned counsel, Mr. Bhupendra Nayain Sinha, appearing on behalf of the appellant submitted that after purchasing the property by registered sale deed dated 8.9.1982, there was 107 Cr.P.C. proceeding at the instance of the plaintiff. The plaintiff had filed the application alleging that he was a refugee and came to reside in the suit premises on the permission of one Ostanjee 20 years ago and since then he is residing in the suit premises. This application has been produced by the appellant in the Court below which has been marked as ext.'A/1. The suit has been filed on 3.5.1983 but in the plaint, the story pleaded by the plaintiff is entirely different. The learned Court below did not give importance to this story of the plaintiff on the ground that it is only an omission without considering the fact that the claim of the plaintiff in 107 Cr.P.C. proceeding is different and the claim in the present suit is different. In other words, the plaintiff is claiming ownership and possession over the suit property according to his sweet will. The learned counsel further submitted that the relationship of landlord and tenant has been disbelieved only on the ground that no Karayanama had been produced by the plaintiff although the defendant appellant had adduced reliable evidence, i.e., the Natis of Bodhi Kahar who are the vendor of the defendant as D.W.1 and D.W.9. 5 Patna High Court FA No.644 of 1986 dt.24-04-2013 5 / 11 Both have supported the case that they after coming in possession of the property inducted plaintiff as tenant on monthly rent of Rs.60/-. According to the learned counsel, the trial Court recorded the finding of ownership only on the oral evidence adduced by the plaintiff. Although no documentary evidence has been produced. The case of the plaintiff is that there was oral purchase by the plaintiff from Ramanth in the year 1957 but since after 1957 what steps have been taken by the plaintiff either for mutation of his name or for payment of rent to the State of Bihar has also not been produced by the plaintiff. The learned Court below also held that the registered deed of gift of the year 1946 in favour of vendors of the defendant appellant is illegal, although the plaintiff never challenged the registered gift deeds. On these grounds, the learned counsel submitted that the impugned Judgment and Decree are liable to be set aside and the plaintiff's suit be dismissed with exemplary cost.
7. Nobody appeared on behalf of the respondents.
8. In view of the submission of the learned counsel for the appellant, the point arises for consideration in this First Appeal is as to whether the plaintiff has been able to prove his title and possession as owner over the suit property and whether the impugned Judgment and Decree are liable to be set aside.
9. The simple case of the plaintiff is that the property belonged to two brothers, namely, Bodhi Kahar and Sudhan Kahar. There was partition between the two brothers after cadastral survey and in collectorate partition, the suit property was recorded in the name of Sudhan Kahar who sold the property orally for Rs.46 in favor of one Ramnath and a sada Ruka was made in 1344 Fasli. Ramnath in turn sold 6 Patna High Court FA No.644 of 1986 dt.24-04-2013 6 / 11 the same in favour of the plaintiff orally for Rs.92 in the year 1957 and since then he is in possession of the property. On the contrary, according to the defendants, there was no partition between the brothers. On the death of Sudhan Kahar issueless, the property devolved on Bodhi Kahar who had no sons, therefore, he gifted the properties to his Natis in the year 1946. The plaintiff purchased the property from the Natis of Bodhi Kahar in the year 1982. In support of their respective cases, the parties have adduced evidences.
10. P.W.2 is the plaintiff himself. P.W.3 is the son of Ramnath Singh, i.e., the alleged vendor of the plaintiff. Both have stated that there was oral sell by Sudhan Kahar in favour of Ramnath Singh and Ramnath Singh sold orally to the plaintiff. The other witnesses P.W.6 P.W.7 and P.W.16 have stated that money was paid by Ramnath Singh in their presence. The rest of the witnesses have stated about possession of the property over the suit land. Admittedly, the plaintiff had not filed the alleged sada sale deed. However, the sada Ruka has been filed which has been marked as ext.'14'. These are the only evidences regarding title of the plaintiff. Other documentary evidences i.e, ext.1 is the deed written by son of Ramnath Singh during the pendency of the suit wherein he stated that his father had sold the property. Since it is the document created during the pendency of the suit, the same cannot be relied upon. Ext.2 series are the choukidari receipts and ext.3 series are the electric bills. Ext.5 relates to the order passed in the criminal case. Ext.8 is the collectorate partition showing possession of Sudhan Kahar. Ext.12 and 13 are orders relating to 144 Cr.P.C. proceeding. From the above evidence, it appears that the plaintiff had not taken any step for getting his name mutated since after 1957.
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11. On the other hand, the defendant have adduced in support of the case that the defendant is tenant. D.W.1 and D.W.9 are the vendors of the appellant, i.e., they are the Natis of Bodhi Kahar. Both have stated that they had inducted the plaintiff on monthly rent of Rs.60 per month. The appellant have filed ext.'I', the choukidari register which was called for from the office of S.D.O. In that choukidari register, the name of the plaintiff has been recorded as Kirayadar. The defendants have also filed the registered gift deed dated 6.6.1946 ext. 'J', this is the registered gift deed executed by Bodhi Kahar in favour of his Natis. The position is that admittedly, the property was standing in the name of both brothers. According to colloeracte partition, it was recorded in the name of Sudhan Kahar. Even there was partition between the two brothers then also on the death of Sudhan Kahar, the property will go to his brother Bodhi Kahar unless it is proved that the plaintiff has acquired title by the alleged sale. Therefore, here the question as to whether there was partition between the two brothers or not is not matter to be decided. We have seen above the evidence of the plaintiff who has adduced oral evidence only and the sada Ruka ext.14. It is admitted fact that the plaintiff has neither challenged the registered gift deed of the year 1946 and the registered sale deed of the year 1982 executed by the vendor of the appellant in favour of the appellants.
12. In the case of Md. Nurul Hoda Vs. Bibi Raifunnisa & Ors 1996 (7) SCC 767 the Hon'ble Supreme Court has held as follows :-
"When the plaintiff seeks to establish his title to the property which cannot be established without avoiding the decree or an instrument that stands as an insurmountable obstacle in his way which otherwise binds him though not a party, the plaintiff 8 Patna High Court FA No.644 of 1986 dt.24-04-2013 8 / 11 necessarily has to seek a declaration and have that decree, instrument or contract cancelled or set aside or rescinded. Section 31 of the Specific Relief Act, 1963 regulates the suit for cancellation of an instrument which lays down that any person against whom a written instrument is void or voidable and who has a reasonable apprehension that such instrument, if left outstanding, may cause him serious injury, can sue to have it adjudged, void or voidable and the Court may in its discretion so adjudged it and order it to be delivered or cancelled."
13. In the case of Prem Singh Vs. Birbal 2006 (5) SCC 353, the Apex Court at paragraph 28 has held that "there is a presumption that a registered document is validly executed. A registered document, therefore, prima facie would be valid in law. The onus of proof, thus, would be on a person who leads evidence to rebut the presumption".
14. In the present case at our hand, the plaintiff has never prayed for either setting aside the registered gift deeds in favor of vendors of the appellant or the registered sale deed in favour of appellants nor ever prayed for declaring the deeds of gift or the sale deed as void or voidable but the learned Court below discussing the evidences held that there was partition between the two brothers and the property belonged to Sudhan Kahar who had sold the property to Ramnath Singh. This approach of the lower Court, in my opinion, is wrong and it is against the settled principle of law laid down by the Apex Court referred to above.
15. Therefore, in view of the settled proposition of law, a registered document is presumed to have been validly executed with all its legal consequences. Such document cannot be said to be void ab initio. There 9 Patna High Court FA No.644 of 1986 dt.24-04-2013 9 / 11 cannot be presumptive validly attached to such a transaction and such documents remains valid on principle that apparent state of affairs is real state of affairs until facts in validating the same are established. In the present case as stated above, the defendants never challenged the document, therefore, in presence of the said registered gift deeds and the registered sale deeds, he is not entitled for declaration of his title.
16. Moreover, according to the plaintiff himself, the property was sold by Sudhan Kahar in favour of the Ramnath in 1344 Fasli=1937. If it is correct then Ramnath was in possession of the property but then he also never questioned the deed of gift executed by Bodhi Kahar on 6.6.1946. Subsequently, he sold the property as alleged by the plaintiff in the year 1957 and then also the plaintiff never challenged the gift deed after oral purchased by him and thereby they allowed the gift deeds to be valid. It is settled principle of law that suit for cancellation of an instrument would be governed by Article 59 of the Limitation Act, Article 59 would apply where a document is prima facie valid and not only the instrument which are presumably in valid. Since the said deeds have not been challenged by the plaintiff in this collectorate proceeding, the validly or otherwise of the registered gift deed and the sale deed could not have been decided by the trial Court without their being any relief claimed by the plaintiff in relation of the said registered gift deeds and sale deeds.
17. The documentary evidences produced by the plaintiff, i.e., choukidari receipt, electric connection, etc. are not the documentary of title. So far ext. '14' is concerned, it may be mentioned here that it is for the first time pleaded in the plaint and filed in the suit which is also a sada deed and on the basis on that, no finding can be recorded that in fact the 10 Patna High Court FA No.644 of 1986 dt.24-04-2013 10 / 11 plaintiff has purchased the property. Likewise only on the basis of the oral evidences who have only stated baldly to the effect that the property was purchased by the plaintiff and the plaintiff gave money in their presence and came in possession cannot be relied upon in view of the above documentary evidences produced by the defendants-appellants.
18. From perusal of the trial Court Judgment, the trial Court disbelieved the registered gift deed on the ground that there had been partition between the two brothers and Bodhi Kahar had no authority to execute the gift deeds. Likewise the trial Court has disbelieved the evidence of D.W.1 and D.W.9 and ext. 'I' which clearly proved the fact that the plaintiff was tenant inducted by the vendor of the appellant on wrong legal approach to the effect that no Kirayanama had been produced. On the contrary, the trial Court lightly relied upon the oral evidences of the plaintiff and recorded the finding that the plaintiff had purchased the property and the trial Court did not give emphasis to the fact that the plaintiff is changing his claim from time to time and place to place, i.e., one place, he claimed that he is refugee and came in possession of the property on permission by one Ostanjee and in 144 Cr.P.C. proceeding, he never raised the claim that he has purchased the property. He filed the present suit only when a Pleaders notice was served by the appellant on 10.3.1983 i.e., ext.'4' and claimed title on the property on the basis of oral sale. No explanation has been given by the plaintiff as to how his name appeared in ext.'I' as Kirayadar. As to why he did not claim title in 107 Cr.P.C. proceeding on the basis of purchase. There is no explanation as to why he did not plead his case of purchase in 107 Cr.P.C. proceeding and 144 Cr.P.C. proceeding. During the pendency of this suit, he got executed 11 Patna High Court FA No.644 of 1986 dt.24-04-2013 11 / 11 a deed by son of Ramnath Singh to the effect that Ramnath Singh sold him orally from Rs.92/- i.e., ext. '1'.
19. In view of my above discussion, I find that the plaintiff has failed to prove his title on the suit property. He is in possession of the property as tenant of the vendor of the appellant and therefore, his possession is as that of tenant and not that of owner. The finding of the trial Court on these points are hereby reversed.
20. In the result, this First Appeal is allowed. The impugned Judgment and Decree are set aside and the plaintiff respondent's suit is dismissed with cost of RS.10,000/- to be paid by the respondent to the appellant within 2 months from today failing which the appellants are at liberty to realise the same through the process of the Court.
(Mungeshwar Sahoo, J.) Patna High Court, Patna The 24thApril, 2013 Sanjeev/A.F.R.