Patna High Court
Mahanth Madan Kumar Das & Anr vs The State Of Bihar & Ors on 9 October, 2014
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.270 of 1996 dt.09-10-2014
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IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.270 of 1996
(Against the judgment and decree dated 22.04.1996 passed by Sub
Judge III, Katihar in Title Suit No.16 of 1992/36 of 1994).
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Mahanth Madan Kumar Das & Anr.
.... .... Plaintiffs-Appellants
Versus
The State of Bihar & Ors.
.... .... Defendants-Respondents
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Appearance :
For the Appellant/s : Mr. Raju Giri, Advocate
Mr. Nikhil Agrawal, Advocate
Mr. Santosh Kumar Mishra, Advocate
Ms. Aditi Hansariya, Advocate
For the State : Mr. Matri Sharan, A.C. to A.A.G. 11
For the Respondent/s : Mr. Yogendra Mishra, Advocate
Mr. Ramesh Kumar Choudhary, Advocate
Mr. Kumar Uday Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
C.A.V. JUDGMENT
Date: 09-10-2014
1. The plaintiffs have filed the First Appeal against
the judgment and decree dated 22.04.1996 passed by the learned Sub
Judge III, Katihar in Title Suit No.16 of 1992/36 of 1994 whereby the
court below dismissed the plaintiff's suit for declaration of title.
2. The plaintiff no.1 is Mahanth Madan Kumar Das
and plaintiff no.2 is Sri Sri 108 Ati Prachin Udasin Sangat who are the
appellant. The plaintiffs filed the suit for declaration that they have
right, title and interest over the suit property and the defendants have
got no manner of right, title and interest and further prayed for
declaration that the land did not vest in the State of Bihar and for
Patna High Court FA No.270 of 1996 dt.09-10-2014
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declaration that the entry in municipal survey record of right in the
name of State of Bihar is illegal, not tenable and further prayed for
eviction of the defendants 2nd party from the suit land as they are the
trespassers and prayed for recovery of possession. They also prayed
for permanent injunction.
3. The plaintiffs claimed the aforesaid relief alleging
that plaintiff no.1 is the Mahanth of plaintiff no.2 and the suit land
belonging to plaintiff no.2 are under his control and management.
The plaintiff no.2 is a religious institution, as such, is being controlled
and managed by plaintiff no.1, Mahanth Madan Kumar Das. The
further case is that Udasin Sampradaya is the sect of worship which
acquired movable and immovable properties all over India and Dera
Shahi Samadan, Patiala is the superior Akhara and Maths belonging to
the sect. One Baba Brahm Bilash Das was the founder of Madhubani
Badi Sangat who had acquired 8.28 acres of land from Mr. John
Charles, Shillingford, proprietor of Kalashi Kothi, Katihar which is
now in ward no.20 of Katihar municipality. He constructed a Mandir
over 0.06 acres out of the said land and the remaining 8.22 acres was
recorded in cadastral survey record of right in the name of Mahanth
Kripa Ram who was the then Mahanth of the sect. Since plaintiff no.2
is religious institution, the land was rent free kayami holding as such,
in cadastral survey record of right, it was recorded as Malik. After
Patna High Court FA No.270 of 1996 dt.09-10-2014
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death of Mahanth Kripa Ram, Mahanth Atma Ram succeeded who
remained in possession of the property of the said Sangat. After death
of Mahanth Atma Ram, Mahanth Matendu Prakash Das succeeded
who in turn was succeeded by Mahanth Punchum Das in the year
1946 and since then he was acting as Mahanth of plaintiff no.2.
4. The further case of the plaintiff is that one Deep
Kaur claiming title on the suit property filed Title Suit No.36 of 1952
which was ended in compromise as she recognized right, title and
interest and possession of plaintiff no.2 and also recognized Mahanth
Punchum Das as Mahanth. However, she got her name mutated so,
Mahanth Punchum Das filed appeal before the S.D.M., Katihar who
set aside the order of Circle Officer, Katihar. Ultimately, the appeal
of Deep Kaur was dismissed on 18.08.1964 in revision no.274 of
1963. The second revision was also dismissed on 22.09.1964 by the
Commissioner, Bhagalpur.
5. The further case of the plaintiffs is that said Smt.
Deep Kaur again filed Title Suit No.2 of 1968 making State of Bihar
as defendant for declaration that she is the raiyat of cadastral survey
khata No.23. In that suit, Mahanth Punchum Das filed intervention
application which was allowed and then he filed written statement.
However, during pendency of the said suit, the plaintiff, Deep Kaur
and then her husband died issueless, therefore, the suit abated by order
Patna High Court FA No.270 of 1996 dt.09-10-2014
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dated 05.05.1984 passed by Sub Judge, Katihar. During the new
survey in 1973-74, cadastral survey khata No.23, the disputed khata,
was split up into several municipal plots and entries have been made
in municipal survey khata No.206 of ward No.20 in the name of State
of Bihar which is the suit land mentioned in Schedule A. Then
Mahanth Punchum Das filed objection case No.33 of 1976 against the
State of Bihar and 13 others. Several other cases were filed and
objections were also filed. Thereafter A.S.O. passed an order that
certain plots were to be recorded in the name of Udasin Sangat,
Madhubani, Purnia and certain plots were directed to remain in the
name of the State of Bihar. On appeal by the State, the order passed
by the A.S.O. was set aside and it was directed that all the lands be
recorded in the name of the State of Bihar. Thereafter, Mahanth
Punchum Das filed CWJC No.4163 of 1984 against the State of Bihar.
After death of Punchum Das, the plaintiff no.1 was substituted before
the High Court in the aforesaid writ. The writ application was
withdrawn with liberty to file civil suit by terms of order dated
26.02.1990.
6. The further case of the plaintiffs is that taking undue advantage of the litigation between Late Mahanth Punchum Das with Deep Kaur, the defendants 2nd party started encroaching portions of suit land at the instance of Deep Kaur but they have no Patna High Court FA No.270 of 1996 dt.09-10-2014 5 right, title and interest as they are encroachers and trespassers.
7. The defendant nos.16 to 21, 36, 40 to 43 and 67 filed written statement. The defendant no.1, State of Bihar filed separate written statement contesting the suit. The rest of the defendants were debarred from filing written statement. The defendant nos.16 to 19 filed separate written statement. Their main defence is that the suit is barred by law of limitation, the suit is bad for mis-joinder of parties and for multiferiousness in as much as large number of defendants 2nd party, who are in possession of separate parcels of land, have been impleaded in one suit which is not permissible in law. Plaintiff no.1, Madan Kumar Das is neither the Mahanth nor the Shivayat of plaintiff no.2 as such, he has no locus standi to file the suit either in his personal capacity or on behalf of plaintiff no.2. He has no legal right to control and manage the affairs of religious institution, the plaintiff no.2 and its subordinate Sangat at different places in Purnia or elsewhere. Plaintiff no.2 is in fact, under the control of the superior institution at Patiala known as Dera Shahi Samadan which governs Badi Sangat, Madhubani, Purnia. The authority of Patiala Sangat appoints Mahanth or Shivayat for plaintiff no.2. They admitted that Kripa Ram was Mahanth and then Mahanth Atma Ram who was succeeded by Matendu Prakash Das and then Mahanth Punchum Das who was appointed by Badi Sangat, Patiala. Patna High Court FA No.270 of 1996 dt.09-10-2014 6 Plaintiff no.1 is son of Mahanth Punchum Das but the post is not hereditary, therefore, plaintiff no.1 is not the Mahanth nor he has right to file the suit. He has not been appointed by competent authority of Patiala Dera Shahi Akhara. In view of the compromise passed in title suit No.36 of 1952, the property vested in the Committee which was authorised to nominate/appoint Mahanth and Punchum Das was merely a member of said Committee. Therefore, after compromise decree, Mahanth Punchum Das ceased to be a Mahanth in sole-in- charge of the suit property nor after his death, the plaintiff no.1 became Mahanth. The further case of the defendants is that the plaintiffs although, claimed that the defendants have encroached upon portions of the land but details of the property encroached by each of the defendants have not been mentioned, therefore, the suit suffers from vagueness as such, is liable to be dismissed. Late Mahanth Punchum Das was the last Mahanth but he was never in possession of the suit land for any moment. So far vesting is concerned, these defendants stated that the land was raiyati land, therefore, it did not vest in the State of Bihar.
8. The further case of the defendants is that the entire suit land 8.28 acres was fallow land full of jungles and 50 years ago, Sarju Singh, the father of defendant nos.17 to 19 and uncle of defendant no.16 came over the suit land which was within the Patna High Court FA No.270 of 1996 dt.09-10-2014 7 knowledge of Gagan Singh, Moktram of Patiala Sangat. Sarju Singh cleared the jungles and constructed a house over portion of the land and began to cultivate the entire land. He also planted 8-10 mango trees and other trees like lichi and bamboo. He was living with his family. His children were born in the said house and thereafter, defendant no.16, Jagarnath Singh also started living with him. Sarju Singh is still alive, therefore, he is a necessary party. Earlier their house was of phush but subsequently they constructed brick built house having pucca compound. Defendant no.16 has constructed separate house and these defendants are paying tax to the municipality. Although, Sarju Singh was cultivating the entire suit land but subsequently they continued in possession of 4 bighas of land only and the remaining land has been gradually occupied by large number of people who are continued in possession after constructing their houses since more than 12 years, as such, the defendants are continuing in peaceful possession continuously, openly and adversely to the knowledge of all concerned including the plaintiffs for more than several 12 years and they have perfected their title over the part of suit land by the principles of adverse possession. Even the plaintiffs had the title over the suit land, the same has been extinguished by lapse of time because of adverse possession of the defendants. The other defendants who have filed written statement, Patna High Court FA No.270 of 1996 dt.09-10-2014 8 all of them have taken the same defence that they have prescribed title by adverse possession as they are in possession of the land for more than several 12 years. In their written statement, they have specified the area on which they are coming in possession.
9. The State of Bihar also filed separate contesting written statement alleging that in fact, the land vested in the State of Bihar after coming into force of Bihar Land Reforms Act.
10. On the basis of the aforesaid pleadings, the learned trial court framed the following issues:
I. Is the suit as framed maintainable?
II. Have the plaintiffs got any valid cause of action for the suit?
III. Is the suit barred by law of Limitation?
IV. Is the suit barred by principles of waiver, estoppel and
acquiescence?
V. Is the suit bad for mis-joinder and non-joinder of parties and
multiferiousness of cause of action for the suit?
VI. Whether Mahanth Punchum Das was the Mahanth of Ati Prachin Udasin, Bari Sangat, Madhubani and whether he executed a power of attorney and will in favour of the plaintiff no.1 dt. 10.10.86 and whether the plaintiff no.1 is the Mahanth of the said Math or not?
VII. Whether the lands in suit are the kaimi raiyati land of the plaintiffs?
VIII. Whether the land vested in the State of Bihar or not? IX. Whether the plaintiffs serve notice u/s 80 CPC on the defendant no.1 or not and whether the notice is valid and Patna High Court FA No.270 of 1996 dt.09-10-2014 9 legal?
X. Whether the defendant second party has any manner of right, title and interest over the suit land or not by virtue of their adverse possession as alleged?
XI. Whether the plaintiffs are entitled to get a decree as claimed for?
11. The trial court after trial, recorded the finding that the suit land never vested in the State of Bihar and the suit land was the raiyati land of plaintiff no.2. Gukhul Dut is also necessary party but has not been impleaded in the suit. The plaintiffs also did not disclose the actual date of dispossession from the suit land by the defendants. The suit is bad for non-joinder of necessary party and multiferiousness of cause of action. The suit is barred by law of limitation as it has not been filed within 12 years. Plaintiff no.1 is not the legally appointed Mahanth of plaintiff no.2. While deciding issue no.10 regarding adverse possession, the trial court held that Punchum Das has admitted the possession of Sarju Singh on the suit land since 1955, therefore, this issue is decided in favour of defendants 2nd party. Accordingly, the plaintiff's suit was dismissed.
12. The learned counsel, Mr. Raju Giri for the appellants submitted that the court below proceeded to decide the plaintiff's suit assuming that the suit has been filed on the basis of previous possession under Article 64 of the Limitation Act, therefore, Patna High Court FA No.270 of 1996 dt.09-10-2014 10 the court below has wrongly approached the case and held that the plaintiff's suit for declaration of title and recovery of possession is barred by law of limitation because the plaintiff has not filed the suit within 12 years from the dispossession. According to the learned counsel, when the court below failed to appreciate the fundamental principles and the differences between Article 64 and 65 of the Limitation Act, the finding recorded by the court below is vitiated. The learned counsel further submitted that the court below also wrongly recorded the finding that the defendants have acquired title by adverse possession. In the present case, except the pleading that the defendants are in possession since more than 50 years, there is nothing on record to show that when the possession of the defendants became adverse to the plaintiffs. Moreover, the plaintiff is fighting since 1952 and claiming possession on the suit land. According to the learned counsel, mere possession how so long it may be, it will never constitute adverse possession. For proving adverse possession, the person claiming adverse possession must prove that his possession is hostile possession and further he had the intention to dispossess the true owner.
13. The learned counsel further submitted that the court below has wrongly recorded the finding that the plaintiff no.1 is not the legally appointed Mahanth and at his instance, the suit is not Patna High Court FA No.270 of 1996 dt.09-10-2014 11 maintainable. According to the learned counsel, no other person is claiming Mahanthship of plaintiff no.2, therefore, in the present case, the appointment of plaintiff no.1 as Mahanth of plaintiff no.2 could not have been challenged by the strangers who are non else than the trespassers. Admittedly, the Badi Sangat, Patiala or any member of the plaintiff no.2 ever challenged Mahanthship of plaintiff no.1. Moreover, when the plaintiff no.2 itself is claiming title, the plaintiff's suit for declaration of title would not have been held not maintainable at the instance of plaintiff no.1 particularly when plaintiff no.2 is the real owner. The learned counsel further submitted that the court below has wrongly held that the plaintiff's suit is bad for non-joinder of necessary party without considering the fact that the persons who are continuing in possession of the property illegally and/or who have trespassed, have been made party and since the suit is for declaration of title, there is no question of dismissing the suit for non-joinder of necessary party arises because admittedly, no other person is claiming title contrary to the claim of the plaintiffs-appellants. The only defence of the defendants or the other persons namely Sarju Singh and Gokhul Dut is concerned, they never approached the court for declaration of their title. Moreover, the registered sale deed has been produced by the plaintiffs. In such view of the matter, the court below has wrongly decided that the said persons are necessary party. The Patna High Court FA No.270 of 1996 dt.09-10-2014 12 learned counsel further submitted that there are overwhelming evidences produced by the appellants to show that the properties are in possession of the plaintiffs but the court below misinterpreted the evidences and held that the plaintiffs failed to prove possession 12 years prior to institution of the suit. The learned court below for recording these findings relied upon inadmissible evidences such as the judgments passed in criminal cases by the criminal court and the evidences of the witnesses examined in the criminal cases. According to him, the judgments of the criminal court are inadmissible for the purpose of deciding the question of adverse possession in the present suit. The learned counsel further submitted that the court below likewise wrongly relied upon the reports of Karamchari and Amin regarding possession of the defendants. The learned counsel further submitted that in 1971, the suit land was attached under Section 146 Cr.P.C. and, therefore, the suit land was in possession of the court. In such circumstances, there is no question of acquisition of the defendant's title by adverse possession arises.
14. The learned counsel further submitted that the learned court below has wrongly held that the plaintiff's suit is bad for multiferiousness of causes of action. According to the learned counsel, the suit land, 8.28 acres, is in one block and the defendants have encroached parts of the suit land and all of them are encroachers. Patna High Court FA No.270 of 1996 dt.09-10-2014 13 Their defence is that they are in possession since more than 12 years, therefore, one suit has been filed by the plaintiffs against all the defendants as the cause of action is same i.e. encroachment made by the defendants. In such circumstances, the learned court below has wrongly held that the plaintiff's suit is bad for multiferiousness of cause of action.
15. On the other hand, the learned counsel, Mr. Yogendra Mishra and other counsels for other respondents submitted that there is no illegality in the impugned judgment and decree. The defendants have produced various documentary evidences in support of their possession. The property in suit is not the ancestral property of the plaintiff no.1. Mahanth Punchum Das has executed a Ladavi deed on 18.10.1958, Exhibit I/2 admitting that he has no title to the property. He further admitted that he nor his heirs and successors will have any claim whatsoever over the suit land. The plaintiffs have not disclosed in the plaint as to how and under which provision of law or custom, he became Mahanth. Mahanth is being appointed by Patiala head office which admittedly appointed Mahanth Punchum Das who was the last Mahanth. The plaintiffs only pleaded that he was appointed as Mahanth but not clarified how he was appointed. However, the plaintiffs have examined many witnesses to prove that after death of Mahanth Punchum Das, he was appointed as Mahanth Patna High Court FA No.270 of 1996 dt.09-10-2014 14 by giving Chadar and Pagri to him. Since this evidence produced by the appellants is without pleading, the said evidence cannot be looked into. Therefore, the evidences of P.W.3, 5, 6, 10, 13, 23, 25, 36, 39 and 40 are absolutely irrelevant and inadmissible as there has been absolutely no pleading in this regard in the plaint. The plaintiffs are claiming wrongly the property as his ancestral property. The property is neither his ancestral property nor Mahanthship is heritable. The learned counsel further submitted that Sarju Singh came in possession over the entire suit property who was alive upto 08.09.1998, therefore, the court below has rightly held that the suit is bad for non-joinder of Sarju Singh. In absence of Sarju Singh, the question of possession could not have been decided by the trial court, therefore, Sarju Singh was necessary party. The plaintiffs claimed two distinct reliefs in the suit which has got no connection with recovery of possession, therefore, the court below has rightly held that the plaintiff's suit was bad for multiferiousness of causes of action. According to the learned counsel, since plaintiff no.1 is not legally appointed Mahanth of plaintiff no.2, he has no locus to bring the suit for recovery of possession.
16. The learned counsel further submitted that in criminal case Nos.73 of 1966 and 73 of 1968, Mahanth Punchum Das had admitted that the defendants are in possession since 1956. The Patna High Court FA No.270 of 1996 dt.09-10-2014 15 defendants have examined many witnesses who have proved the continuous possession of these defendants from 1952 onwards. The defendants have also produced municipal receipts, Exhibit D series in the name of Sarju Singh to prove their possession. Since Jyoti Sharma and Ramakant Jha are dead, their evidences recorded in G.R. Case No.677 of 1965 were exhibited which were marked Exhibit N-2, Exhibit Q-2/1 and Exhibit Q-2/2 which are admissible which sufficiently proved that the defendants were in possession of the property. In the judgment, Exhibit N-2, the Sessions Judge recorded the finding that Mahanth Punchum Das had admitted possession of defendant, Sarju Singh 10 years before the date of dispossession. Therefore, the Sessions Judge has rightly recorded the finding that the accused who are defendants herein had cut away bamboos in their some right. Therefore, in view of this finding recorded by Sessions Judge, the possession of the defendants stand admitted since 1956. The witnesses in that criminal case recorded by I.O. has been marked Exhibit Q-2/1 and Q-2/2 wherein the witnesses stated that the defendants were in possession of the property. In such circumstances, in view of the documentary evidences, the hostile possession of the defendants over 4 bighas of land stands proved as such, the court below has rightly held that the defendants have prescribed title by adverse possession. On these grounds, the learned counsels for the Patna High Court FA No.270 of 1996 dt.09-10-2014 16 respondents submitted that the First Appeal be dismissed with cost.
17. In view of the above contentions of the parties, the points arises for consideration in this appeal are as follows:
(a) Whether the plaintiffs have got right, title, interest and possession over the suit property and/or whether the defendants have been able to prove acquisition of their title by adverse possession?
(b) Whether the suit is maintainable in its present form and/or it is bad for non-joinder of necessary party and multiferiousness of causes of action?
Point no.(a):
18. The specific case of the plaintiffs is that the founder of Madhubani Badi Sangat namely Baba Brahm Bilash Das had purchased 8.28 acres of land from John Charles. Over 0.06 acres, Mandir was constructed and in remaining 8.22 acres, there was orchard. Thereafter, the land was recorded in cadastral survey record of right in the name of Mahanth Kripa Ram in C.S. Khata No.23 comprised within C.S. Plot No.182 and 183 which was previously in the district of Purnia and now in the district of Katihar. The land was of religious institution as such, it was rent free land. After death of Mahanth Kripa Ram, he was succeeded by Mahanth Atma Ram and then Mahanth Matendu Prakash Das who in turn succeeded by Patna High Court FA No.270 of 1996 dt.09-10-2014 17 Mahanth Punchum Das in the year 1946. On the contrary, according to the defendants, plaintiff no.1 is not legally appointed Mahanth of plaintiff no.2. The defendants have prescribed title by adverse possession. In support of their respective cases, the parties have produced documentary evidences and also oral evidences. The plaintiffs have produced the registered sale deed of the year 1848, Exhibit 19/A. By this registered sale deed, the suit land measuring 8.28 acres was purchased by Baba Brahm Bilash Das. It may be mentioned here that so far the line of succession from Mahanth to Mahanth pleaded by the plaintiffs upto Mahanth Punchum Das is admitted by the defendants. The only dispute raised by the defendants is that plaintiff no.1 is not the Mahanth of plaintiff no.2. So far this dispute is concerned, it will not be out of place to mention here that none of the defendants are claiming themselves to be the Mahanth of plaintiff no.2. In paragraph 1 of the plaint itself, the plaintiffs stated that plaintiff no.1 is Mahanth of plaintiff no.2. Now, therefore, this became the inter se dispute between plaintiff no.1 and plaintiff no.2. So far the defendants are concerned, they are outsiders. They are neither members of the sect nor are claiming as Mahanth of plaintiff no.2. Neither a single member of sect nor the other Mahanth of any other place of the sect or Mahanth of Patiala ever questioned the authority of plaintiff no.1 regarding Mahanth. The plaintiffs have Patna High Court FA No.270 of 1996 dt.09-10-2014 18 examined P.W. 3, 5, 6, 10, 13, 23, 25, 36, 39 and 40 who have stated that after death of Mahanth Punchum Das, the Mahanth of different Maths of the sect came and gave Chadar and Pagdi and appointed plaintiff no.1 as Mahanth. According to the plaintiffs, since after appointment by the Mahanth, he became the Mahanth of plaintiff no.2. As stated above, according to the defendants and according to the finding of the trial court, the plaintiff no.1 is not legally appointed Mahanth. Here, the suit has been filed by the plaintiffs. The sect i.e. Prachin Udasin Sangat is plaintiff no.2, therefore, it cannot be said that the plaintiff is claiming title personally over the suit property. His case is that he is the Mahanth i.e. he is managing and looking after the property of plaintiff no.2. On the contrary, according to the finding of the court below, he is not legally appointed Mahanth. In such view of the matter, if he is not Mahanth of plaintiff no.2 then who is looking after the property of plaintiff no.2. The plaintiff no.1 has been substituted in the writ application filed by his father before the High Court as Mahanth and then the plaintiff no.1 has filed the suit as Mahanth of plaintiff no.2 in the year 1992 and since then, no other person is claiming himself to be the Mahanth. The witnesses examined aforesaid by the plaintiffs, all in unequivocal term have stated that plaintiff no.1 was appointed as Mahanth.
19. The learned counsel for the respondents submitted Patna High Court FA No.270 of 1996 dt.09-10-2014 19 that the Mahanthship is not hereditary. So far this submission is concerned, the plaintiff is not claiming that the Mahanthship is hereditary and he is Mahanth by inheritance. When the defendants challenged the appointment of plaintiff no.1 as Mahanth, the plaintiffs examined witnesses in support of his case. There is nothing on record to show that son of Mahanth cannot be appointed as Mahanth.
20. The learned counsel for the respondents submitted that there is no pleading in the plaint regarding the manner of appointment of plaintiff no.1 as Mahanth, therefore, the evidence of the above witnesses cannot be looked into because the evidences are without there being any pleading. So far this submission is concerned, it may be clarified here that Order VI Rule 2 of the Code of Civil Procedure provides as follows:
"2. Pleading to state material facts and not evidence - (1) Every pleading shall contain, and contain only, a statement in a concise form of the material facts on which the party pleading relies for his claim or defence, as the case may be, but not the evidence by which they are to be proved.
(2) Every pleading shall, when necessary, be divided into paragraphs, numbered consecutively, each allegation being, so far as is convenient, contained in a separate paragraph. (3) Dates, sums and numbers shall be expressed in a pleading in figures as well as in words."
21. Here, the plaintiffs clearly pleaded that he is the Mahanth. When the defendants denied his legal appointment as Patna High Court FA No.270 of 1996 dt.09-10-2014 20 Mahanth, he produced the evidences. Therefore, in view of the above provision, the evidence is not required to be pleaded. The fact that he is Mahanth has been pleaded. I, therefore, find no force in the submission of the learned counsel for the respondents on this point.
22. From perusal of the judgment of the court below, it appears that the court below decided as if the Mahanthship of plaintiff no.1 is under challenge and held that he is not legally appointed Mahanth of plaintiff no.2 without considering the fact that whether he is legally appointed or not as Mahanth of plaintiff no.2, it will make no difference so far the defendants are concerned because plaintiff no.2 is claiming title and possession on the property and the plaintiff no.1 is pursuing the suit on behalf of plaintiff no.2. It is not the case of the defendants that plaintiff no.2 is not the owner of the property. In my opinion, therefore, the court below has wrongly approached the case and wrongly decided this question which was not necessary for decision. Moreover, even if it is held that he is not legally appointed Mahanth then also the suit cannot be dismissed on that ground because the suit is maintainable at the instance of the plaintiff- appellant no.2.
23. Plaintiff no.2 is the Prachin Udasin Sangat and its worshipers and followers are in all over India and over the disputed land, a Mandir has been constructed over 0.06 acres for the purpose of Patna High Court FA No.270 of 1996 dt.09-10-2014 21 worship of Udasin Sangat. This fact is not denied. Now, therefore, when plaintiff no.2 is the owner of the suit property, which is not denied, there is no question of non-maintainability of the suit arises but the court below wrongly held that the suit at the instance of plaintiff no.1 is not maintainable. The defendants in paragraph 6 of the written statement admitted the fact that plaintiff no.2 is religious institution which is under the control of the superior institution at Patiala known as Dera Shahi Samadan, Patiala which governs the Badi Sangat. The defendants also admitted in the written statement that in title suit No.36 of 1952, a compromise decree was passed wherein it was agreed that the suit plot Nos.182 and 183, made over for public cause as well, will be decided by the Committee consisting of Mahanth Punchum Das, Sardar Gagan Singh, Sardar Ratan Singh, Sardar Hari Bhajan Singh and Mahanth Matendu Prakash, Patiala. It was also agreed that the said Committee will nominate a working Committee to act and manage the suit. However, the defendants never claimed that either they were ever nominated a member of the working Committee or they have any relation with the said members or the Committee. Not a single member of the Committee mentioned in the compromise decree nor any member of working Committee nominated by the aforesaid members have ever challenged the appointment of plaintiff no.1 as Mahanth of plaintiff no.2. Patna High Court FA No.270 of 1996 dt.09-10-2014 22
24. Exhibit 6 is the Jamindari return filed by the Jamindar showing Punchum Das as raiyati of the suit land. The plaintiff has also produced Exhibit 7 series which are municipal tax receipts. Exhibit 13 is Jamabandi register in the name of Punchum Das. Exhibit 8 has been produced by the plaintiff which is order of President, Mahanth Manohar Das directing the plaintiff no.1 to look after the affairs of Sangat as at that time, Punchum Das had become old and ill. Exhibit 9 is the identity card issued by the President Manohar Das for the plaintiff no.1. Exhibit 4 is the resolution dated 22.07.1989 taken by Mahanths of other Maths on the day of shradh of Punchum Das appointing him as Mahanth. Exhibit 11 is the Will executed by Punchum Das appointing plaintiff no.1 as Mahanth. Exhibit 10 is the power of attorney executed by Mahanth Punchum Das. So far Exhibit 11 is concerned, it is submitted by the defendants that it is unprobated Will. So far this submission is concerned, it may be mentioned here that the property has not been bequeathed by Mahanth Punchum Das. Moreover, the plaintiff is not claiming title on the basis of Exhibit 11, the registered Will. It has been produced only to show that the plaintiff has been appointed by Mahanth Punchum Das as well as by other documents, the plaintiffs tried to prove that he is appointed Mahanth of plaintiff no.2. The resolution has been produced, the order of President, Mahanth Manohar Das has Patna High Court FA No.270 of 1996 dt.09-10-2014 23 been produced. Exhibit 10 and 10/1, the photographs have been produced by the plaintiffs to show that while appointing him as Mahanth of plaintiff no.2, Chadar and Tilak ceremony were performed. These documentary evidences have been supported by the witnesses examined by the plaintiffs.
25. So far the acquisition of title by adverse possession is concerned, the defendants in the written statement pleaded that Late Mahanth Punchum Das was never in possession of any portion of the suit land and the defendants have no knowledge about mutation proceedings between Deep Kaur and Mahanth Punchum Das and filing of title suit No.2 of 1968. The defendants further admitted that the suit land was recorded in the name of State of Bihar during municipal survey operation but denied that the State of Bihar has any right, title, interest or possession. According to the written statement, because Mahanth Punchum Das was residing in Purnia town, there was no question of his physical possession over the suit land. The father of the defendant nos.7 to 19 and uncle of defendant no.16 came over the suit land and cleared the jungle and constructed house thereon more than 50 years ago. Subsequently, they confined their possession over an area of 4 bighas and on other portions of the land, the other defendants constructed their house since more than 12 years and they continued in peaceful possession continuously, openly, Patna High Court FA No.270 of 1996 dt.09-10-2014 24 adversely to the knowledge of all concerned including the plaintiffs for more than several 12 years.
26. In support of this case, the defendants have examined D.Ws. 8 to 18, 20 to 24, 26 to 29 including the parties- defendants themselves who all have stated that the defendants are continuing in possession since 1952 against the wish of the paper owner. The defendants also to prove their possession has produced Exhibit D series i.e. municipal receipts from the year 1962 to 1967 and the order of survey officer, Exhibit O/2. So far these receipts and order are concerned, it may be mentioned that those documents are not the documents of possession. The municipal rent receipts only prove that rent was paid by particular person.
27. The defendants have produced Exhibit N-2, the judgment passed by Sessions Judge in criminal appeal. The learned counsel, Mr. Yogendra Mishra submitted that in the judgment, the Sessions Judge has recorded a finding that the accused persons of that G.R. Case No.677 of 1965 had cut away bamboos in their some right. The said accused persons are the defendants in this present suit. According to the learned counsel, the said G.R. Case was filed by Mahanth Punchum Das against Sarju Singh alleging commission of theft of bamboo. Likewise, the defendants have produced the evidence recorded by Investigating Officer i.e. Exhibit Q-2/1 and Q- Patna High Court FA No.270 of 1996 dt.09-10-2014 25 2/2. Exhibit Q-2/1 is evidence of Jotish Sharma whereas Exhibit Q- 2/2 is evidence of Ramakant Jha whose evidences were recorded by I.O. under Section 161 of the Cr.P.C. On the strength of these evidences, the learned counsel submitted that the defendants were in possession of the suit land since the year 1956. So far this submission is concerned, it may be mentioned here that the evidence recorded by I.O. of a witness in criminal case under Section 161 Cr.P.C. is inadmissible as substantive evidence in a civil suit where the question of title is involved. Here, it will not be out of place to mention that the said evidence recorded under Section 161 Cr.P.C. is not even admissible in that criminal case without the examination of witness whose statement was recorded by I.O. So far the judgment of the criminal appeal by Sessions Judge is concerned, is also inadmissible for the purpose of deciding an issue involved in a civil suit. In that case, the only question was as to whether prosecution had been able to prove the charge against the accused persons. In such circumstances, in view of the provision as contained in Section 43 of the Indian Evidence Act, the judgment of the Sessions Court i.e. Criminal Court is admissible only to show that there was a criminal case between the parties with respect to the suit property. Except this, no other part is admissible in the present suit. The finding recorded therein or any observation made therein i.e. in the judgment cannot be read as an Patna High Court FA No.270 of 1996 dt.09-10-2014 26 evidence in the present suit. The learned counsel for the defendants- respondents submitted that in that suit, in the judgment, the Sessions Judge has observed that Mahanth Punchum Das had admitted the possession of the defendants since 1956. So far this submission is concerned, it may be mentioned here that it is the statements made in the judgment by the Sessions Judge. If in fact, Mahanth Punchum Das has admitted the possession of the defendant, Sarju Singh, then the defendants should have confronted the admission if any, made by Mahanth to the plaintiffs when he was examined as witness in this present suit. Opportunity to explain if admission is there should have been given to the plaintiffs that how and under what circumstances, the admission was made. This so called admission was made or not and even if it was made whether it was by oral evidence or by written document, was never confronted to the plaintiffs when the plaintiffs entered into witness box. In such view of the matter, in view of the decision of the Apex Court in the case of Sita Ram Bhau Patil v. Ramchandra Nago Patil (dead) by LRs. and another, A.I.R. 1977 Supreme Court 1712, the so called admission cannot be read against the plaintiffs. The witnesses stated above have only stated about the possession of the defendants.
28. The other defendant, Chandrika Prasad Singh has produced Exhibit A/2, the trace map and field book prepared by Amin Patna High Court FA No.270 of 1996 dt.09-10-2014 27 in this suit. The report of Karamchari and Amin have also been exhibited. Exhibit D-2/16 has been produced to show that Chandrika is paying municipal rent since 1976. Exhibit F series are rent receipts. Exhibit L-2 is raiyati purcha. Exhibit M-2 is municipal khatiyan. Exhibit O-2/I is order of C.O. in land encroachment case No.2 of 1979-80 and likewise, Exhibit O-2/5 is order dated 21.11.1977 and 04.04.1978 passed by C.O. in land encroachment case No.1 of 1977-
78. The report of Karamchari has been produced which has been marked Exhibit 21 series. The learned counsel on the basis of these documents submitted that all these documents proved that defendant no.41, Chandrika Prasad Singh was in possession of the property and he was paying rent to municipality, therefore, he has prescribed title by adverse possession. Admittedly, all these documents mentioned above are either rent receipts or orders passed by C.O. or report of Karamchari or Amin. It is settled principles of law that the revenue record, the rent receipts are neither document of title nor it creates title on any person. So far possession is concerned, at best, it can be said that they are in possession of the property. Here, the plaintiffs themselves prayed for eviction of the defendants on the ground that they are in illegal possession of the suit property. The question is whether the possession of the defendants will be sufficient to constitute adverse possession. Here, in view of the rival claims of the Patna High Court FA No.270 of 1996 dt.09-10-2014 28 parties we are not required to decide who is in actual possession over the suit land. Admittedly, no order has been produced by any party passed in a proceeding under Section 145 Cr.P.C. No doubt, 144 proceeding was initiated and in the year 1971, the Executive Magistrate passed an order in case No.542-M/67, Trial No.110 of 1968 on 14.08.1971 to the fact that it is not possible to record finding of possession in favour of any party so, the suit property measuring 8.28 acres was attached under 146 Cr.P.C. and the matter was referred to the Munsif. None of the parties have produced anything on record about the result of the said proceeding. Therefore, since 1971, the suit property is under attachment. It is not clear still today that who is in possession of the property. According to the defendants, the defendants are in possession of the property since 1956. Admittedly, there is litigation between the plaintiffs in one side and Deep Kaur and title suit was filed in the year 1952 and since then Mahanth Punchum Das was claiming title and possession over the suit land. The said suit was ended in compromise. It is also admitted fact that plaintiff no.2 is the owner of the property. Again in 1968, the suit was filed by Deep Kaur with respect to the suit property which was abated because of death of Deep Kaur and her husband. Still 1968, there was no finding of possession. So far the present defendants are concerned, there is case as pleaded as they are in continuous possession adversely Patna High Court FA No.270 of 1996 dt.09-10-2014 29 for more than many 12 years. The question is against whom their possession is hostile. There is no pleading in the written statement that they ever denied the title of plaintiff no.2. Whatever statements have been made in the written statement is to the effect that Mahanth Punchum Das never came in possession and/or the present plaintiff no.1 never came in possession. The defendants never allowed them to come in possession. Therefore, in one place they are saying that plaintiff no.2 is the owner but at the same time, they are saying that they were in possession denying the title of either Mahanth Punchum Das or plaintiff no.1. Therefore, how they will prescribe title by adverse possession against the plaintiff no.2.
29. Moreover, Hon'ble Supreme Court in the case of Annasaheb Bapusaheb Patil and others v. Balwant alias Balasaheb Babusaheb Patil (dead) by LRs. and heirs etc., A.I.R. 1995 Supreme Court 895, the Apex Court has held that "adverse possession means a hostile assertion i.e. a possession which is expressly or impliedly in denial of title of the true owner. Under Article 65, burden is on the defendants to prove affirmatively. A person who bases his title on adverse possession must show by clear and unequivocal evidence i.e. possession was hostile to the real owner and amounted to a denial of his title to the property claimed. In deciding whether the acts, alleged by a person, constitute adverse Patna High Court FA No.270 of 1996 dt.09-10-2014 30 possession, regard must be had to the animus of the person doing those acts which must be ascertained from the facts and circumstances of each case." Here, in the present case, as stated above, the defendants have not pleaded in the written statement that they came in possession denying the title of plaintiff no.2, the true owner. The only defence is that the Mahanth is not legally appointed Mahanth and the Mahanth was not in possession but in fact, they are in possession.
30. This Court in the case of Nasim Ahmad vs. Sharda Devi & Ors., 2014(2) PLJR 1 at paragraph 12, 13 and 14 held as follows:
"12. In the case of P.T. Munichikkanna Reddy and Ors. Vs. Revamma and Ors. reported in (2007) 6 Supreme Court Cases 59, the Hon'ble Supreme Court has held that the adverse possession in one sense is based on the theory or presumption that the owner has abandoned the property to the adverse possessor on the acquiescence of the owner to the hostile acts and claims of the person in possession. It follows that sound qualities of typical adverse possession lie in it being open, continuous and hostile. In terms of Article 64 and 65 of the Limitation Act, 1963 the legal position has underwent complete change insofar as the onus is concerned, once a party proves its title, the onus of proof would be on the other party to prove claims of title by adverse possession. For constituting adverse possession there must be corpus possidendi and animus possidendi. There must be desire to dispossess and step into the shoes of the owner of the property on paper. Intention is a mental element which is proved and disproved through positive acts. The intention to dispossess needs to be open and hostile enough to bring the same to the Patna High Court FA No.270 of 1996 dt.09-10-2014 31 knowledge and the plaintiff has an opportunity to object. After all adverse possession right is not a substantive right but a result of the waiving (willful) or omission (negligent or otherwise) of the right to defend or care for the integrity of property on the part of the owner of the property on paper.
13. Recently in the case of Hemaji Waghaji Jat Vs. Bikhabhai Khengarbhai Harijan and others reported in (2009) 16 Supreme Court Cases 517, the Hon'ble Supreme Court has held that a person who bases his title on adverse possession must show by clear and unequivocal evidence that his title was hostile to the real owner and amounted to denial of his title to the property claimed. In the said decision, the Hon'ble Supreme Court has also held at paragraph 32 and 33 that the law of adverse possession which ousts an owner on the basis of inaction within limitation is irrational, illogical and wholly disproportionate.
The law as it exists is extremely harsh for the true owner and a windfall for a dishonest person who had illegally taken possession of the property of the true owner. The law ought not to benefit a person who in a clandestine manner takes possession of the property of the owner in contravention of law. This in substance would mean that the law gives seal of approval to the illegal action or activities of a rank trespasser or who had wrongfully taken possession of the property of the true owner. The law should not place premium on dishonesty by legitimising possession of a rank trespasser and compelling the owner to lose his possession only because of his inaction in taking back the possession within limitation. In the present case, at our hand, the pleading is only to the effect that in the year 1950 the property was released by the two co-sharers in favour of the daughter and the son-in-law and since then they are continuing in possession of the property with knowledge of everyone.
14. In the case of State of Haryana Vs. Mukesh Kumar and others reported in (2011) 10 Supreme Court Cases 404 the Hon'ble Supreme Patna High Court FA No.270 of 1996 dt.09-10-2014 32 Court has held that people are often astonished to learn that a trespasser may take the right of a building or land from the true owner in certain conditions and such theft is even authorized by law. The theory of adverse possession is also perceived by the general public as a dishonest way to obtain title to property. The mistake by landowners or negligence on their part should never transfer their property rights to a wrongdoer, who never paid valuable consideration for such interest. In the said decision, the Hon'ble Supreme Court Cases has also held that a person pleading adverse possession has to establish all facts necessary to establish adverse possession. No equity would arise in favour of the claimant by adverse possession."
31. In view of the aforesaid settled proposition of law, now it is settled that adverse possession right is not a substantive right but a result of waiving (willful) or omission (negligent or otherwise) of the right to defend or care for the integrity of property on the part of the paper owner of the land.
32. The Hon'ble Supreme Court in the case of L.N.Aswathama & Anr. vs. P. Prakash, 2009(4) PLJR 111 Supreme Court held that "long and continuous possession by itself would not constitute adverse possession if it was either permissive possession or possession without animus possidendi. To establish claim of title by prescription, possession of claimant must be physical, actual, exclusive, open, uninterrupted, notorious and hostile to true owner for a period exceeding twelve years." In the present case, as Patna High Court FA No.270 of 1996 dt.09-10-2014 33 discussed above, there is dispute of possession between the parties since long. In the year 1971, the property was attached, therefore, it appears that there was interruption in the possession whether it was in possession of plaintiffs or in possession of defendants. Therefore, the possession of either party was interrupted by the attachment order under Section 146 Cr.P.C.
33. In 2010 AIR SCW 977(Mandal Revenue Officer v. Goundla Venkaiah and anr.), the Hon'ble Supreme Court has held that "where an encroacher, illegal occupant or land grabber of public property raises a plea that he has perfected title by adverse possession, court is duty bound to act with greater seriousness, care and circumspection. Any laxity in this regard may result in destruction of right/title of the State to immovable property and give upper hand to the encroachers, unauthorized occupants or land grabbers." In the present case, at our hand, it is the land of a particular sect i.e. plaintiff no.2. It is not an individual land. Plaintiff no.1 is only a caretaker or manager called Mahanth. The plaintiff no.1 and/his father is fighting for the land since 1952 with different persons. Therefore, it cannot be said that there is no interference of possession or obstruction by the plaintiff no.1 on behalf of plaintiff no.2. However, the defendants are occupying the land illegally.
34. Here, it is admitted fact that plaintiff no.2-appellant Patna High Court FA No.270 of 1996 dt.09-10-2014 34 no.2 is religious institution. The temple was constructed by the founder. The founder was succeeded to the Mahanthship by his Chela and thereafter the successions to the Mahanth have begun from Guru to Chela. All the properties have always been recorded in the name of plaintiff no.2 and always the Mahanths were in possession and management of the suit property all throughout. According to the plaintiff no.1, the defendants started creating trouble and taking the advantage of litigation with Deep Kaur, they started encroaching the land.
35. In view of the above facts and circumstances of the case discussed above and the law settled by the Hon'ble Supreme Court, I find that the plaintiffs have been able to prove title of plaintiff no.2 on the suit property and plaintiff no.1 was appointed as Mahanth, therefore, the suit is maintainable. I also find that the defendants have failed to prove acquisition of title by adverse possession. The finding of the trial court on this question is accordingly reversed. Point No.(b):
36. The learned counsel for the respondents submitted that in one suit, there is two distinct reliefs claimed by the plaintiffs i.e. one against the private defendants-respondents and the other is against the State of Bihar, therefore, this suit is not maintainable. Further, there are many defendants who are in possession of some Patna High Court FA No.270 of 1996 dt.09-10-2014 35 portion of the suit property in their individual capacity, therefore, the plaintiffs should have filed distinct separate suits against each of the defendants. So far this submission of the learned counsel is concerned, from perusal of the plaint, it appears that the plaintiffs have prayed for declaration of title and recovery of possession after evicting the defendants encroachers. So far State of Bihar is concerned, declaration has been sought for to the effect that the entry in the municipal survey record of right in the name of State of Bihar is illegal as the property never vested in the State of Bihar. Therefore, whatever other reliefs have been claimed by the plaintiffs are only consequential and are dependent on the main relief claimed by the plaintiffs. So far clubbing together the causes of action against the defendants is concerned, it is admitted fact that the suit property is one plot and is one block. The plaintiff no.2 is the owner and the defence of all the defendants are same i.e. they have acquired title by adverse possession. In such circumstances, there is no question of dismissing the suit filed by the plaintiffs for multiferiousness of causes of action. Since the cause of action is same and the relief is same against all the defendants, the suit is maintainable in its present form.
37. So far the submission of the learned counsel for the respondents that Sarju Singh and Gokhul Dut are not made party who Patna High Court FA No.270 of 1996 dt.09-10-2014 36 are necessary party is concerned, in my opinion, the said persons are not necessary party at all. The plaintiffs are not claiming any partition and/or that the plaintiffs are not admitting title of any other persons. All the sons of Sarju Singh are on record and they have contested the suit and are contesting the present appeal, therefore, also for non- joinder of Sarju Singh, the suit cannot be said to be bad for non- joinder of Sarju Singh. In absence of Sarju Singh, the question of title set up by the plaintiffs and the question of acquisition of title by adverse possession set up by the defendants can be decided effectively. It is not the case of any of the defendants that Sarju Singh is in possession of any particular land separately from the defendants. Further, Sarju Singh never approached the Court for defending his so called title and possession if any. Likewise, it is also not a case that Gokhul Dut is in possession on the basis of any title. He also never approached the Court. Now, therefore, the suit cannot be dismissed on that ground as in my opinion, they are not at all necessary party in the present suit. In view of my above finding, the finding of the trial court on this question is hereby reversed.
38. In the result, this First Appeal is allowed. The impugned judgment and decree passed by the trial court are hereby set aside. The plaintiffs-appellant's suit is decreed in toto with cost of Rs.10,000 to be paid by the defendants-respondents jointly or Patna High Court FA No.270 of 1996 dt.09-10-2014 37 severally to the plaintiffs-appellants. The cost must be paid within two months from today failing which the appellants are at liberty to realize the same from the defendants jointly or severally through the process of the Court.
(Mungeshwar Sahoo, J) Saurabh/-
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