Allahabad High Court
Kodai vs Triveni And Others on 1 September, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD
HIGH COURT OF JUDICATURE AT ALLAHABAD
SECOND APPEAL No. - 909 of 1980
Kodai
..Appellant(s)
Versus
Triveni And Others
..Respondents(s)
Counsel for Petitioners(s)
:
Lalji Sahai Srivastava, Rajesh Kumar, U.K.Mishra
Counsel for Respondent(s)
:
A.N. Rai
Judgment Reserved on 22.8.2025
Delivered on 1.9.2025
Court No. -5
HON'BLE SAURABH SHYAM SHAMSHERY, J.
1. Heard Sri Arjun Singhal, learned counsel for the appellant, Sri Arvind Kumar Singh and Sri Shyam Sundar Yadav, learned counsel for the respondents.
2. This is the Second Appeal of the year 1980 and is now finally decided after 45 years.
3. This is the Second Appeal of the defendant which was admitted vide order dated 7.12.1981 on following substantial question of law:
(a) Whether the decree passed by the lower Appellate Court allowing the cross-objections is not in excess of the relief claimed by plaintiff-respondents.
4. It is well settled that the reliefs sought are confined to pleadings and prayer and without any specific issue relief sought cannot be extended as well as that without framing point of determination cross-objection of the plaintiff whereby the relief granted in excess of the relief sought cannot be granted by the Appellate Court.
5. In the present case, the plaintiff-respondent have filed a suit with specific pleading that out of 80 Kadi of land bearing old number 302B (present no.104) plaintiff has purchased 65 kadi wayback in the year 1950 before abolition of Zamindari on payment of Rs.60/- by original owner and since then plaintiff/respondent was living therein. Para 3 of the plaint is mentioned hereinafter:-
3. यह कि मकान वादी के दक्खिन सामने की जमीन बहरूफ, क,ख,ग,घ, एच चौहद्दी जैल अरजी साबिकन बाबूहरिहर प्रसाद, ग्राम टीका पुर तहसील सदर, की सीर थी। जिसका साबिक नं० 302 ब/-80 व हाल नं० 104/-080 कड़ी है जिसमें से 65 कड़ी पश्चिम का रकबा वादी ने जमींदारी टूटने से पहले मई सन 1950 ई० में मु० 60/- देकर बाबू हरिहर प्रसाद से अपनी आबादी के लिये मुस्तकिल इंतजाम करा चुका जो कि कब्जा वादी और पहले से उपरोक्त जमीन पर बतौर आबादी के चला आ रहा था। इसी जमीन पर वादी ने बांद, खूंटे व दरख्तान, हैं तथा पुवाल पत्ती, चारा आदि रखने और उठने बैठने के रूप में कब्जा वादी लगातार बिना किसी रोक टोक के अरसा जायद बीस साल से बराबर चला आ रहा है इस प्रकार उपरोक्त जमीन साबिक नं० 302/-080- कड़ी व हाल नं० 104/-80 कडी में से 65 कड़ी पश्चिम हिस्सा मुताबिक चौहद्दी मुंदरजा अरजी दावा 6ख दफा 9 एक्ट नं० 1 सन् 1951 में साथ हम वादी सेटिल्ड मुतसव्वर है।
6. Similarly, the reliefs sought in the plaint is also that the defendant/ appellant may not interfere in the possession of the plaintiff on the said area marked as ka, kha, ga and gha ( A,B,C and D in the map).
7. Learned Trial Court vide judgment and order dated 23.12.1978 has decreed the suit as prayed, but neither in the pleadings nor in the oral evidence plaintiffs/respondents have claimed entire area of 80 kadi of land and she in ownership, therefore, First Appellate Court has exceeded its jurisdiction and erroneously allowed the cross objection. Relevant part of the judgment passed by First Appellate Court so far as it deals with cross objections is reproduced hereinafter:
Now let us consider about the cross-objection. The learned Munsif dismissed the suit in respect of the land in lying in the north of the line A-B. Shown in the map on the ground that the land does not lie in plot no.302. But the plaintiff has given boundary also of the land in suit and when we perused the map with the help of the boundary, we find that the entire land in suit is covered, for which he has sought the relief. It is admission of the defendants witness that the cattle troughts hand pegs belongs to the plaintiff. Therefore, when the plaintiff has sought relief for that land and from the admission of the defendants witness himself it was proved that the plaintiff is the owner in possession thereof, the learned Munsif should have granted the relief of the plaintiff in respect of that land also. It is true that, that land does not lie in plot no.302. But only on that ground the suit should have not been dismissed, when there was admission of the defendants witness himself in respect of the same. The plaintiffs case has been that he has been using the land in suit from before the abolition of Bhumidhari and the land in suit has been settled with him under Section 9 of U.P. Act no.1 of 1951. From the evidence on records it has been established that the plaintiff has been in possession of the land in suit and the spot position also shows that the plaintiff is in possession of the land in suit and his possession is probable and natural. Under these circumstances the evidence of the plaintiff is more reliable and weighty and therefore they are liable to be accepted. He told that a paper also was written in respect of the land in suit, but it is not available.
On the other hand Basari, D.W. 1 stated that the land in suit belonged to him and he has got his cattle troughs, pegs and Mandari etc. and he acquired the land in suit from Harihar Prasad. The report shows that the window opened in his house is newly opened and there is no corroborative evidence to show that he acquired the land in suit from Babu Harihar Prasad. He admitted that the main door in his house is towards east and he has got his Osara in the east of his house. He admitted that there is a Neem tree in front of his house. He clearly admitted in the last line of his statement at page no.2 that his Sohan is towards east. But however, he tried to say that his Sohan is in west also. But the circumstances of the case do not permit to believe him on this point. He admitted that in the west of his house there is public parth way. He stated that Harihar Prasad gave the land to his ancestors orally and he has no proof for the same. Malgoo, D.W.2, is relation of the defendant. He admitted at path no.2 of his statement that in the east of the defendants house there is Osara and there after cattle troughs pegs and Neem tree. He admitted that the plaintiff has kept his cattle throughs in the south of his house. Thus, this witness clearly admitted the case of the plff.
From before the abolition of Zamindari. Therefore, the plaintiff would be deemed its owner under section 9 of U.P..Act no.1 of 1951. Therefore, the learned Munsif should have decreed the suit of the plaintiff in toto. Thus, the cross objections of the plff. is liable to be allowed and the plaintiffs suit is liable to be decreed in toto.
order The appeal is dismissed with costs and the Judgment and decree, passed by the learned Munsif, are hereby confirmed. The cross-objection is allowed. The plaintiffs suit is decreed in toto and the defendants are restrained by means of permanent injunction from interfering with the possession of the plaintiff over the entire land in suit, shown with red colour in the map, paper no. 330-2, which has been formed part of the decree.
8. From the perusal of judgement passed by First Appellate Court, no point of determination was passed so far as cross objection was concerned as well as that it was decided only on the basis of evidence of D.W.1 without considering that no such issue was framed by the learned trial court.
9. In the aforesaid circumstances, substantial question of law is answered accordingly that the First Appellate Court has exceeded its jurisdiction and granted relief beyond the pleadings as prayed, therefore, impugned, judgment so far as it relates to cross objection is set aside.
10. Learned counsel for the appellant has tried to raise that there is another substantial question of law that without claiming declaration of ownership, injunction could not be granted. However, from perusal of material before this Court as well as considering issues framed by the learned Trial Court, which also includes an issue that:
1- क्या वादी विवादित भूमि का स्वामी तथा काबिज दखील है यदि हाँ तो उसका प्रभाव।"
11. On the basis of evidence led by rival parties on the said issue, learned Trial Court has given a considered and reasoned opinion that plaintiff/ respondent was owner in possession of the land in suit. For reference relevant part of the judgment passed by learned Trial Court is reproduced hereinafter:
वाद विन्दु नं0-1 वादी ने अपने कथन के समर्थ में स्वयं को बतौर पी०डब्लू-1 तथा श्री जय प्रकाश राय पी०डब्लू-2 श्री कृष्ण गोपाल राय पी०डब्लू-3 को परिचित किया है और जोत चकबन्दी आ०प०-40 ग्रा खनपुर इएक्स तथा खतौनी जिल्द बन्दोबस्त 1349 फ० खाता 81 इएक्स की नकले दाखिल की है।
प्रतिवादी ने अपने कथन के समर्थन में प्रतिवादी नं0-1 डी डब्लू-1 अलगू डी० डब्लू 2 को परिक्षित किया है कोई कागजी साबूत नही दाखिल किया है।
वादी ने यह दावा स्पष्ट रूप से आराजी नं० 108 साजि नं0 302 व रकबा 80 कडी के पश्चिम भाग पूरब 65 कडी के बारे में प्रस्तुत किया है। और अनुतोष भी आ०नं० 104 के 65 कड़ी रकबा के वाले मे चार है वादी के प्रार्थना पत्र पर इस बाद कमिशनर एडोकेट द्वारा सर्वे मैप 33क2 तैयार कराया गया विद्वान कमिश्नर ने इसनक्से में आ०नं० 104 तथा साविक न 302 को भी प्लाट किया है यह नक्सा न्यायालय द्वारा फर्म किया जा चुका है। उभय पक्ष की ओर इस नक्से का नं0 33 क2 के विरूद्ध कोई आपत्ति नही प्रस्तुत की गई है नक्सा नजरी अर्जी नालिस ओर और नक्सा कमिश्नर स्थल का नं0-10क2 के अनुसार विवादित भूमि की पश्चिमी सीमा खेत राम देव दक्षिणी सीमा चाहार दोवारी उत्तरी सीमा पश्चिमी छप्पर नेजाई की उत्तरी दीवार की सीघ तक और पूर्वी सीमा रास्ते के पश्चिम तक दिखाई गई है दक्षिणी पूर्वी कोने पर खूटी वास दिखाई गई है सर्वे मैच कागज नं0 33क 2 के अनुसार विवादित भूमि का अंग ए०बी०सी०डी०ही आराजी नं0 104 में पडता है आराजी नं0 104 का शेषभाग ए०वी०सी०डी० के दक्षिण और पूर्व की ओर पडता है जिसके बारे मे कोई विवाद नही है आराजी नं0 104 के इस शेष भाग में प्रतिवादी का मकान व सेहन बच्चन का मकान व सेहन व पारस केम कान का कुछ अंश पडता है शेष भाग मे रास्ता और चमरू का सहन है नकल जोत चकबन्दी आ०प040 इएक्स के अनुसार गाटा सं0 104 का साविक नं0 302 व रकबा 80 कड़ी है खाता 81 रकबा 80 कडी गेर मजरूआ आवादी दर्ज है। चूँकि वादी ने यह दावा गाटा सं0 104 में रकबा 65 कडी के बारे मे किया है। अतः अब यह विवाद केवल ए०बी०सी०डी० मुजहरा नक्सा कमिश्नर कागज नं0 33 क 2 तकही निर्मित रह जाता है।
वादी त्रिवेनी ने जिन गवाहों जय प्रकाश राय पी०डब्लू-2 और कृष्ण गोपाल राय पी०डब्लू-3 को परिक्षित किया है वह निष्पक्ष साक्षी है प्रतिवादी द्वारा उनसे कोई दुश्मनी सजेस्ट नहीं की गई है साक्षी कृष्ण गोपाल राय पी०डब्लू-3 साविकन बाबू हरिहर प्रसाद का पुत्र है निर्वीवाद रूप से भूमि नं० 104 हाल अब भी हरिहर प्रसाद के नाम अंकित है हरिहर प्रसाद का देहान्त अगस्त सन 77 में होना बताया गया है साक्षी कृष्ण गोपाल राय पी०डब्लू 3 ने इस तथ्य का समर्थन किया है कि उसके पिता ने आसी नं० 104 के 80 कडी रकबा का बन्दोबस्त वादी के साथ 60 एवज में किया था यह सही है कि इन्तेजाम का कोई कागज वादी द्वारा दाखिल नहीं किया गया है फिर भी कोई ऐसा कारण नही है कि साक्षी कृष्ण गोपाल राय डी०डब्लू 3 को बयान का विश्वास क्यो न किया जावे स्वयं प्रतिवादी के गवाह मलगू डी०डब्लू 2 ने वागजूद इस तथ्य के कि वह प्रतिवादी को रिस्तेदार होता है यह स्वीकार किया है कि अगे वाली जमीन पर वसई व त्रिवेनी का आधे आध कब्जा है। प्रतिवादी वसई डी डब्लू-1 ने तत्यों को छिपानेका भर्सक प्रयास किया है उने पर तो स्वीकार किया है कि उसका सेहन पूव्र की ओर है परन्तु उसने इस बात से इन्कार किया है कि पूर्व ओर उसके सेहन मे और छप्पर मे उत्तर और कोई नाद खूटा है जबकि प्रतिवादी के गवाह अलगू डी०डब्लू-2 ने यह स्वीकार किया है कि वसई के मकान के पूर्व और उसका नाद खूटा है। नक्सा कमिश्नर कागज नं0-10 क 2 मे प्रतिवादी के मकान के पूर्व और सेहन और छप्पर में नाद खूआ दिखाए गए है इससे यह बात भली भाति सावित होती है कि प्रतिवादी जान बूझकर विदित स्वार्थ के अन्तर्गत पर झूठा बयान दे रहा है कि उसके मकान के पूर्व उसका नाद खूटा नही है ताकि वह ने जाई नाद खूटा को अपना पुराना नाद खूआ साबित कर सके प्रतिवादी ने बयान तहरीरी की धारा 5 मे यह उल्लेख किया है कि उससे पचमरू आदि से ने जा होनेपर वाद जरिए पचनामा पर तय हुआ कि वह अपने दक्षिणी हद पर दीवार बना ले और उसी के बाद उसने उसने पोखता दीवार कायम किया परन्तु प्रतिवादी की ओर से न तो पंचनामा दाखिल किया गया और न इस तथ्य के समर्थन मे कोई गवाह पेंश किया गया प्रतिवादी वसई ने इस तथ्य को भी छिपाने का प्रयास किया है कि उसका गवाह अलगू थे। डब्लू-2 उसका रिस्तेदार है जबकि स्वयं अलगू डी डब्लू-2ने जिरह में यह स्वीकार किया है कि उसकी ओर प्रतिवादी त्रिवेनी की रिस्तेदारी है। स्वयं प्रतिवादी वसई का भी कथन है कि बाबू हरिहर प्रसाद ने मेरे पूर्वजो को जमीन नेजाई जबानी दिया था आगे उसने यह भी स्वीकार किया है कि उससे पास इसवारा का कोई सबूत नही है।
प्रतिवादी विद्वान अधिवक्ता द्वारा यह तर्क प्रस्तुत किया गया कि वादी का अपने पिता से अलग रहना साबित नही है और ऐसी स्थिति में वादी का सारा दावा गलत है मै इस तर्क से सहमत नही हूँ वादी पी०डब्लू-1 के अलावा उसके गवाह जय प्रकाष राय पी०डब्लू-2 ने भी यह बयान किया है कि वादी अपने पिता से अलग रहता है इस गवाह पी डब्लू-2 ने भी यह बयान किया है इस गवाह पी०डब्लू 2 से इस सन्दर्भ में मामूर जिरह की गई परन्तु विद्वान अधिवक्ता ऐसी कोई बात नहीं बता सके जिससे इस गवाह के अभिसाक्ष पर विश्वास न किया जा सके प्रतिवादी ने इस बारे मे इस बारे मे कोई साक्षी नही परिक्षित किया है जो आकर यह कहे कि वादी अपने पिता के साथ रहता है प्रतिवादी के गवाह अलगू डी०डब्लू-2 ने भी इस सन्दर्भ मे एक शब्द नहीं कहा है। बल्कि उसने तो वादी का कब्जा होना भी स्वीकार किया है।
उपर किए गए विवेचना पत्रावली 4 उपलब्ध साक्षों ओर 3 वाद की परिक्षितियों को ध्यान में रखते हंए मैं इस राय का है कि वादी विवादित भूमि ए०बी०सी०डी० सुन्दरजा नक्सा कमिश्नर कागज नं0 33 क2 का स्वामी एवं काबिज व दखील है वाद बिन्दु नं० 1 तदनुसार निर्णित किया जाता है।
12. Learned counsel for the appellant has placed reliance on a judgment passed by Supreme Court in the case of Gurunath Manohar Pavaskar & Ors. Vs. Nagesh Siddappa Navalgund & Ors, 2008 (104) RD 243 and of this Court in Babu Ram (DEAD) through LRs Vs. District Judge, Varanasi, 2013 (118) RD 270.
13. An attempt was made by learned counsel for the appellant that findings were contrary to records however, it could not be considered in Second Appeal, since only the question of law could be considered and no other question of law could be framed so far as any factual error is concerned.
14. Court takes note of the judgment passed by Supreme Court in Rabindranath Panigrahi Vs. Surendra Sahu, 2025 SCC OnLine SC 504 that under Section 100 C.P.C. a High Court may not disturb a finding of fact except on a ground of perversity which learned counsel for appellant was failed to show, therefore, no benefit could be granted to the appellant on basis of judgments relied upon.
15. In the aforesaid circumstances, appellant has failed to show any other question of law is involved in the present case and as referred above since question of law as framed has already been answered, accordingly, this Second Appeal is allowed in part. Cost is made easy.
(Saurabh Shyam Shamshery,J.) September 1, 2025 SB