Jharkhand High Court
Priya Ranjan Bhagat vs Pradeep Kumar Bhagat & Ors. on 31 August, 2015
Equivalent citations: AIR 2016 JHARKHAND 22
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
1
F.A. No.379 of 1991(R)
[Against the judgment dated 3rd September, 1991 and
decree dated 13th September, 1991 passed by Sub Judge-
V, Ranchi in Title (Partition) Suit No.86 of 1988]
With
F.A. No.95 of 2007
With
F.A. No.107 of 2007
[Against the final decree dated 17th March, 2007 passed by
Sub Judge-V, Ranchi in Partition Suit No.86 of 1988]
-----
1. Priya Ranjan Bhagat.
2. Rakesh Ranjan. ....... Appellants.
[In F.A. No.379/1991(R)]
Mukul Bhagat. ........ Appellant.
[In F.A. No.95/2007]
Saroj Bhagat. ........ Appellant.
[In F.A. No.107/2007]
-Versus-
1. (a) Saroj Bhagat.
(b) Ms Abha Bhagat.
(c) Anju Bhagat
(d) Ritu Bhagat
2. (a) Asha Bhagat
(b) Rahul Bhagat
3. Jayant Bhagat
4. Ashok Bhagat
5. Alok Bhagat
5(a) Ratna Gupta
6. Shanta Bhagat
7. (a) Sunita Bhagat
(b) Mukul Bhagat
(c) Amitabh Bhagat
(d) Abinash Bhagat
(e) Sarita Bhagat (Singh)
(f) Geeta Bhagat (Ojha)
(g) Sweta Bhagat
8. (a) Usha Devi
(b) Ratan Deep Bhagat
(c) Sanjoy Bhagat
9. Ranjeet Lal Bhagat
10.Smt. Anpurna Bhagat
11.Smt. Shanehlata Bhagat
12.Smt. Bina Jaiswal
13.Smt. Rubi Jaiswal
14.Purushottam Choudhary
15.Yashwant Chaudhary
16.Sanjeev Chaudhary
17.Meera Jaiswal
18.Mrs. Bidya Jaiswal
19.Bharti Jaiswal
20.Mrs. Ranjana Choudhary
.......Respondents.
[In F.A. No.379/1991(R)]
1. Priya Ranjan Bhagat
2. Rakesh Ranjan
2
3. Saroj Bhagat
4. Miss Abha Bhagat
5. Miss Ritu Bhagat
6. Miss Anju Bhagat
7. Asha Bhagat
8. Rahul Bhagat
9. Jayant Bhagat
10.Ashok Bhagat
11.Alok Bhagat
12.Ratna Gupta
13.Shanta Bhagat
14.Sumitra Bhagat
15.Amitabh Bhagat
16.Abhinash Bhagat
17.Sarita Bhagat (Singh)
18.Geeta Bhagat (Ojha)
19.Sweta Bhagat
20.Usha Bhagat
21.Ratandeep Bhagat
22.Sanjay Bhagat
23.Ranjeet Lal Bhagat
24.(a) Aditya Bhagat
(b) Gouri Shankar Bhagat
25.Smt. Snehlata Bhagat @ Putul Bhagat
26.Smt. Bina Jaiswal @ Baby
27.(a) Amul Jaiswal
(b) Nirmal Jaiswal
28.Purshottam Choudhary
29.Yashwant Choudhary
30.Sanjeev Choudhary
31.Mrs. Meera Jaiswal
32.Mrs. Bidhya Jaiswal
33.Ms Bharti Jaiswal
34.Mrs. Ranjana Choudhary
.......Respondents.
[In F.A. No.95/2007]
1. Priya Ranjan Bhagat
2. Rakesh Ranjan
3. Abha Bhagat
4. Anju Bhagat
5. Ritu Bhagat
6. Asha Bhagat
7. Rahul Bhagat
8. Jayant Bhagat
9. Ashok Bhagat
10.Alok Bhagat
11.Ratna Gupta
12.Shanta Bhagat
13.Smt. Sumitra Bhagat
14.Mukul Bhagat
15.Amitabh Bhagat
16.Abinash Bhagat
17.Sarita Bhagat (Singh)
18.Geeta Bhagat (Ojha)
19.Sweta Bhagat
20.Smt. Usha Bhagat
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21.Ratan Deep Bhagat
22.Sanjay Bhagat
23.Ranjeet Lal Bhagat
24.Smt. Anpurna Bhagat @ Shyamrani
25.Smt. Snehlata Bhagat @ Putul Bhagat
26.Smt. Bina Jaiswal @ Baby
27.Smt. Rubi Jaiswal
28.Purushottam Choudhary
29.Yashwant Choudhary
30.Sanjeev Choudhary
31.Meera Jaiswal
32.Mrs. Bidhya Jaiswal
33.Bharti Jaiswal
34.Mrs. Ranjana Choudhary
.......Respondents.
[In F.A. No.107/2007]
-----
For the Appellants : M/s. P.R. Bhagat and
Binod Kumar, A. K. Srivastava &
Srijeet Chaudhary, Advocates
For the Respondents : M/s. A. K. Srivastava, Badal
Vishal, Nitin Pasari, Srijit
Chaudhary, Advocates
-----
PRESENT
HON'BLE MR. JUSTICE D. N. UPADHYAY
CAV on 15th July, 2015 Pronounced on 31st August, 2015
-----
D.N. UPADHYAY, J.:
1. F.A. No.379 of 1991 has been preferred against the judgment
dated 3rd September, 1991 and decree dated 13th September,
1991, passed and signed by Subordinate Judge-V, Ranchi, in
connection with Title Partition Suit No.86 of 1988, whereby
and whereunder, the suit filed for partition has been decreed
in part in favour of the plaintiffs.
F.A. No.95 of 2007 and F.A. No.107 of 2007 have been
preferred by Mukul Bhagat, son of Late Santosh Lal Bhagat
[Original Defendant No.7(b)] and Saroj Bhagat, wife of
Pradeep Kumar Bhagat [Original Defendant No.1(a)],
respectively, against the final decree dated 17th March, 2007,
arising out of judgment dated 9th September, 2004 passed by
this Court in F.A. No.379 of 1991(R), whereby and
whereunder, this Court had been pleased to allow the first
appeal in part.
2. In F.A. No.379 of 1991(R), the appellants were plaintiffs and
respondents were defendants in the court below.
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3. It appears from the record that by judgment dated 9th
September, 2004, F.A. No.379 of 1991(R) was allowed in part.
Thereafter, the matter went up to the Hon'ble Supreme Court.
After grant of leave, arising out of S.L.P. (Civil) No.4493 of
2007, Civil Appeal No.8222 of 2012 was disposed of by order
dated 22nd November, 2012 and the judgment dated 9th
September, 2004 passed by this Court has been set aside and
the matter has been remanded back with the following
observations and directions:-
"The High Court may now re-hear the appeal in question
afresh and pass appropriate orders in accordance with
law as expeditiously as possible and preferably within
six months from the date the parties appear before it.
The parties are directed to appear before the High Court
either personally or through their counsel on 3.12.2012.
We make it clear that no further notice shall be
necessary to be served to any of the parties and the
Court shall be free to proceed ex-parte against anyone
absenting from hearing. We make it clear that Abha
Bhagat, Ritu Bhagat and Saroj Bhagat, legal
representatives left behind by Shri Pradeep Bhagat may
make arrangement for their representation before the
High Court failing which adverse consequence may
follow agains them. The appeal is allowed with the
above directions leaving the parties to bear their own
costs."
4. The appellants/plaintiffs filed Title Partition Suit No.10 of
1987 in the court of Sub Judge at Khunti and the said suit was
transferred to the court of Sub Judge-V, Ranchi where after it
was re-registered as Title Partition Suit no.86 of 1988.
5. The case of the plaintiffs, in brief, is that Late Lachhan Ram
Bhagat was the common ancestor of the parties to the suit
and he died in or about 1956, leaving behind his only son and
sole legal heir-Nand Lal Bhagat. It is further disclosed that
Nand Lal Bhagat died on 13th October, 1973, leaving behind
three sons, namely, Santosh Lal Bhagat (Defendant No.7),
Mahendra Lal Bhagat (Defendant No.8) and Ranjeet Lal
Bhagat (Defendant No.9). Basant Lal Bhagat, the eldest son
of Nand Lal Bhagat, pre-deceased sometime in the year 1969
leaving behind his widow-Shanta Bhagat (Defendant No.6)
and five sons, namely, Pradeep Kumar Bhagat (Defendant
No.1), Pramod Bhagat (Defendant No.2), Jayant Bhagat
(Defendant No.3), Ashok Bhagat (Defendant No.4) and Alok
Bhagat (Defendant No.5) and Ratna Gupta (Defendant
No.5a).
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6. It is contended in the plaint that Lachhan Ram Bhagat had
sufficient properties, both, agricultural and non-agricultural,
measuring about 60 acres in different villages within the
district of Ranchi, yielding sufficient income so much so that
even after maintenance of the family sufficient amount was
left over every year. Out of income of agricultural and non-
agricultural properties, the joint family acquired a piece of
land in the name of Nand Lal Bhagat on 20th April, 1934,
measuring 10 Kathas in the town of Ranchi, pertaining to
Thana No.205, Municipal Holding No.839, Ward No.2,
commonly known as Old Commissioner Compound, within
Kotwali Police Station, District Ranchi, and a building thereon
was constructed from the earnings of joint family. The said
property has been more fully described in Schedule-B of the
plaint. Further averment has been made that on 20th April,
1959, land measuring One Bigha, One Katha, Seven Chhatak
and Twenty Seven sq. ft. under Plot No.1458 (P), Ward No.7
of Ranchi Municipality, Mohalla commonly known as Burdwan
Compound, Police Station-Lalpur, was acquired from the joint
family earnings and also from the contributions made by the
earning members of the family. The said property has been
described under Schedule-D of the plaint.
7. It is contended that Lachhan Ram Bhagat has tenure interest
in number of villages and after vesting of Jamindari the
compensation amount in the form of Jamindari Bond was
given to the joint family and the sale proceeds of Jamindari
Bond was invested towards construction of the house at
Burdwan Compound.
8. On account of differences between the members of the
family, a partial partition through registered deed dated 30th
July, 1968 took place in respect of property described in
Schedule-B.
Portion of Schedule-B property was left in the jointness
since it was not possible to partition and that portion of the
property has been described in Schedule-C of the plaint.
Another partial partition had taken place in the year
1971 amongst the descendants of Late Lachhan Ram Bhagat
in respect of agricultural land except the land mentioned and
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described in Schedule-E annexed to and forming part of the
plaint.
It is contended that after death of Nand Lal Bhagat, the
properties under Schedules-C, D and E remained joint and
were available for partition amongst the plaintiffs and
defendants and for that partition has been sought for.
9. The plaintiff has made out a specific case that his father-
Ranjeet Lal Bhagat (Defendant No.9) had never taken interest
in the ancestral properties and due to his willful neglect and
default, the Defendant Nos.1 to 8, taking advantage of the
situation, had been trying to deprive the plaintiffs from their
legitimate interest in the aforesaid ancestral joint family
properties, described in Schedules-C, D and E. The father of
the plaintiffs was a Judicial Officer and in course of his
employment he was compelled to remain outside the district
of Ranchi and he was in the clutches of his brothers, who
were always playing their influence and sometimes coercion
and misrepresentation regarding ancestral properties. The
father of the plaintiffs did not take care about the legitimate
and equitable share in the property, as a result in the
partitions effected between the year 1968 and 1971, the
plaintiffs were deprived from their legitimate share in the
properties. The plaintiffs were minor and their interest in the
property was not protected by their father.
10.The plaintiffs have further made out a case that Basant Lal
Bhagat, being the eldest son, kpet his brothers under his
influence and by that act, Defendant No.9 and other junior
members were deprived from their legitimate share in the
properties. In the year 1985, when Plaintiff No.1 enrolled as
an advocate and started practising at Ranchi, he could able
to know about the ancestral properties left in jointness. The
Plaintiff no.2, who is younger brother of the Plaintiff No.1, also
accompanied him to continue his study at Ranchi.
Since no partition had taken place in respect of
Schedule-C, D and E properties and there was unity of title
and possession of the plaintiffs and the defendants, the
plaintiffs requested for partition, but no heed was paid and
hence they brought the suit for partition.
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11.The defendants have filed their written statement in different
sets. The Defendant Nos.1 to 6 filed their written statement,
denying therein the unity of title and possession of the
parties over the suit land. They have stated that Lachhan
Ram Bhagat did not have any agricultural or non-agricultural
properties in the village Sahera, Baxidih and Jaspur within
Ormanjhi police station, rather Nand Lal Bhagat had acquired
the properties about nine acres in village Jaspur, 2.62 acres of
land in village Baxidih and 4.58 acres of land in village Sahera
and he had purchased Schedule-B properties out of his
independent income and constructed a double storied
building over the same. On 30th July, 1968 he made a
registered partition amongst himself and his four sons and
they all got their separate possession except the properties
shown in Schedule-C of the plaint, which remained in
jointness because of nature of the property and it was kept
for common use for the parties. There was an arrangement in
the agreement that rent collected from southern blocks of the
Schedule-B house, which contains stairs on the ground floor
and two flats on the upper floor will be used to pay municipal
tax, but the branches started disputing the arrangement after
death of Nand Lal Bhagat. Hence, in the year1975 another
agreement was arrived at in between Defendant Nos.6 to 9.
As per said agreement, the lower portion of the southern
block shall be divided in two units, likewise the upper potion
shall also be divided in two units and each of the unit will be
given to each of four brothers or their children and they will
collect rent from their respective units and, accordingly, all
four sons of Late Nand Lal Bhagat came in their exclusive
possession of their separate unit of the southern block of the
house.
12.It is further contended that Schedule-D property was
purchased for Rs.14,500/- from contribution made by Late
Basant Lal Bhagat and three brothers, Defendants Nos.7, 8
and 9, from their own personal income in the name of
Mahendra Lal Bhagat (Defendant No.8). The Defendant No.9,
father of the plaintiffs, made a request to refund his
contribution after which his share was purchased by Basant
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Lal Bhagat. On the basis of power of attorney executed by
Defendant No.9 in favour of Basant Lal Bhagat, a registered
family settlement between Nand Lal Bhagat, Basant Lal
Bhagat, Santosh Lal Bhagat, Mahendra Lal Bhagat, Ranjeet
Lal Bhagat and Pradeep Lal Bhagat had taken place with
respect to Schedule-D property. 1/4th share in the house was
given to Defendant No.7 and 1/4th share was given to
Defendant No.8, whereas remaining half share pertaining to
Basant Lal Bhagat was given to his son Pradeep Lal Bhagat,
since Ranjeet Lal Bhagat (father of the plaintiff) disclaimed
his entire interest in the said property. After the said
partition, Defendant Nos.1, 7 and 8 acquired possession over
their respective shares in Schedule-D property and,
thereafter, they had constructed building thereon from their
own fund. They also got their respective portion mutated in
the municipal record and separate holding numbers were
allotted.
13.Further case of the Defendant Nos.1 to 6 is that on 1 st
October, 1971, Nand Lal Bhagat and Defendant Nos.6 to 9
got the entire agricultural land of village Jamudag partitioned
amongst themselves and they acquired possession over their
respective shares. Since Schedule-E property had already
been partitioned during the lifetime of Nand Lal Bhagat, the
plaintiffs have wrongly stated that Schedule-E property is
available for partition and there is unity of title and
possession. The defendants have clearly conceded that
properties left by Nand Lal Bhagat, as shown in Schedule-III of
the written statement, can be said to be available for
partition amongst the descendants. The land situated in
village Jaspur, Sahera and Baxidih, as shown in Schedule-IV of
the written statement are available for partition. It is
disclosed that Defendant No.9 preferred Title Suit No.157 of
1987 in the court of learned Sub Judge, Ranchi, but latter he
withdrew the same unconditional. The plaintiffs were duly
represented by their father-Ranjeet Lal Bhagat (Defendant
No.9) in the partitions, which had taken place in between
1968-1969 and 1971 and their interest in the property was
well protected. It was further contended that Schedules-C, D
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& E properties did not remain in jointness in view of the
pleadings made in their written statement.
14.Further case of the defendants is that at no point of time,
Nand Lal Bhagat had become mentally and physically infirm,
rather till his last breath he was fully fit, both, mentally and
physically. As a matter of fact, it is the Defendant No.9, in
whose connivance, the plaintiffs have brought the suit for
partition. Admittedly, Defendant No.9 retired as a District
Judge and he was well aware with the legal consequences of
the partition which had taken place on three different
occasions and, those partitions were given effect to the
knowledge of Defendant No.9. He never raised any objection,
but followed the partition and family settlement arrived at
between the parties. It is incorrect to say that he had not
taken care of the plaintiffs' share in the property. Rai Bahadur
Nand Lal Bhagat was posing more trust and faith in
Defendant No.9 and he was entrusted to look after the
property described under Schedule-IV of the written
statement. After death of Nand Lal Bhagat, Defendant No.9
had sold portions of the said property to different purchasers,
namely, Basumati, Jageshwar Mahto, Sahaj Nath Ganjhu and
Mangra Mahto without consent of the answering defendants.
He had purchased approximately six Kathas of land at
Ashokpuram in Mohalla Ashok Nagar, P.S. Kadru, Ranchi, in
the name of Plaintiff No.1-Priya Ranjan Bhagat, constructed a
house thereon and he has been living with the plaintiffs in
that very house. He had also occupied the share allotted to
him in Schedule-B property and made further construction in
due course. Therefore, the present suit cannot be considered
as partition suit, rather it is a suit for declaration of plaintiffs'
title and got the sale deeds and partition deed set aside and
for that the plaintiffs were required to pay ad valorem court
fee. The suit properties have also been less valued.
15.Defendant No.7 has filed separate written statement. In his
written statement, the Defendant No.8 pointed out that Room
nos.3, 4, 5 and 7 shown in Schedule-C of the partition deed
dated 30.7.1968 were allotted to Defendant No.7 and Room
Nos.12, 13(1), 30 and 32 were allotted to Defendant No.8 and
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one share were kept by Nand Lal Bhagat. Since the property
of Schedule-C of the plaint has already been partitioned, it
cannot be reopened now. It has been further alleged that on
1st October, 1971 Defendant Nos.6 to 9 and Late Nand Lal
Bhagat divided the entire immovable properties situated in
village Jamundag, P.S. Sonahatu, District Ranchi. The share
allotted to Nand Lal Bhagat was also divided after his death in
the month of June, 1975 amongst Defendant Nos.6 to 9. The
land measuring 3.54 acres of village Jamundag previously
allotted to Defendant Nos.7 and 8 were divided into equal
parts between Defendant Nos.1 to 6 and 9. The defendants
are coming in separate possession of the property as per
registered partition deeds of the year 1968 and 1971.
Therefore, it is contended that the properties described
in schedule-C, D and E of the plaint are not still joint in
between the parties and as such there is no unity of title and
possession exists in between the parties. No cause of action
ever arose for the suit because Schedule-C, D & E properties
were not available for partition.
16.The defendants have more or less repeated and corroborated
the same averments as made by Defendant Nos.1 to 6 in
their written statement.
17.The Defendant No.8 filed a separate written statement,
stating, inter alia, that Nand Lal Bhagat died on 13th October,
1973, leaving behind three sons, four daughters, grandsons,
granddaughters and the eldest son's widow Shanta Bhagat.
Same facts have been repeated by Defendant No.8 in his
written statement that Nand Lal Bhagat on 12th October, 1934
had purchased 10 Kathas of land from Ibraj Poddar out of his
earnings and constructed a double storied Pucca building
over the same. The said property was partitioned between
himself and his four sons on 30th July, 1968. Schedule-F of
said portion corresponds Schedule-C of the plaint. The said
partition deed discloses that entire southern block of the said
building could not be partitioned because the entire building
had to be demolished. The aforesaid block consists of
veranda, courtyard, well, lounge, latrine, servant quarter,
Puja Ghar and garage which were not divisible. So far
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southern block of the said building is concerned, it was
decided that rent collected from that portion shall be utilized
for payment of municipal tax.
18.After death of Nand Lal Bhagat, trouble started in respect of
southern block of building and, thereafter, four brothers
amicably decided that lower portion and upper portion of the
building shall be divided in two units and each of the brother
shall acquire one unit from the said southern block and that
amicable settlement was given effect to. In the
circumstances, Schedule-C of the plaint more or less
describes Schedule-F of the said partition deed, which had
taken place in the year 1968. Defendant No.8 had also
corroborated same declaration that Schedule-D property was
purchased from independent earning of of four sons of Nand
Lal Bhagat and it was not a joint family property. Schedule-D
property was also partitioned amongst the brothers and for
that Defendant No.9-father of the plaintiffs had given
authority to elder brother-Basant Lal Bhagat. It is also
disclosed that Defendant No.9 took refund of the money,
which he had invested in purchasing Schedule-D property
from Basant Lal Bhagat. Schedule-D property was partitioned
by a registered family settlement and according to that
Basant Lal Bhagat had given his share to his son Pradip
Kumar Bhagat and rest part was partitioned between
remaining two brothers, namely, Mahendra Lal Bhagat and
Santosh Lal Bhagat. Nand Lal Bhagat, Basant Lal Bhagat and
Ranjeet Lal Bhagat had declared that they will have no claim
in Schedule-D property situated at Burdwan Compound and,
therefore, the plaintiffs, who are sons of Ranjeet Lal Bhagat ,
have no right, title and interest over Schedule-D property and
there is no unity of title and possession and, therefore,
Schedule-D property was not available for partition amongst
the descendants of Nand Lal Bhagat.
The Defendant No.8 has also repeated the same fact
with regard to the property of village Jamundag as stated by
Defendant No.7.
19.It is pleaded that Defendant No.9 purchased six Kathas of
land in the name of Plaintiff No.1 at Ashokpuram from the
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sale proceeds of joint family properties and, therefore, the
property situated at Ashokpuram acquired by the plaintiffs
and Defendant No.9 is also liable to be partitioned.
20.Defendant No.9, who happens to be father of the plaintiffs,
even after knowing pendency of the suit, brought by his sons,
did not appear and, therefore, written statement was not filed
on his behalf.
21.While the suit was pending for preparation of final decree in
view of the judgment and decree passed in F.A. No.379 of
1991 (R), Defendant Nos.1, 2, 7 and 8 died and hence they
were substituted by their legal heirs vide order dated 28th
January, 2005 and they are Defendant Nos.1(a) to 1(d),
Defendant Nos.2(a) and 2(b), Defendant Nos.7(a) to 7(g) and
Defendant Nos.8(a) to 8(c) .
22.During pendency of the suit, by order dated 4th May, 1989,
Defendant No.5(a) and Defendant Nos.10 to 20 were added
as parties to the suit. On the basis of the pleadings, Schedule-
F, G and H were also added to the plaint.
23.On the basis of the pleadings of the parties, learned court
below framed following issues:-
I. Is the suit maintainable as framed?
II. Have the plaintiff valid cause of action for the suit?
III. Is there unity of title and possession of the parties
over the suit land?
IV. Is the suit barred by limitation and adverse
possession?
V. Can the partition of schedule properties be
reopened in view of the partition which took place
on 30th July, 1968 with regard to Schedule-B
property, family settlement deed dated 19th May,
1969 with regard to Schedule-D property partition
of Schedule-E property dated 1st October, 1971 and
partition of property of Jamundag left by Nand Lal
Bhagat vide oral partition in June, 1975?
VI. Is the property acquired by the Plaintiff No.1 at
Ashok Puram, an item of joint property of the
parties?
VII. Are the plaintiff entitled to share? If yet, to what
extent?
VIII. Are the plaintiff entitled to any relief or reliefs as
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claimed?
24.The plaintiffs as well as defendants adduced evidence and
submitted documents in support of their claims and
contentions made in their pleadings. The learned Trial Court
has decreed the suit in part in favour of the plaintiffs and held
that "Admittedly schedule C property corresponds to
schedule A of Ext.3 which also includes the separate
exclusive allotment to Late Nand Lal Bhagat and schedule F
of Ext.3 was common and joint properties of all the four sons
of Nandlal Bhagat. Therefore, in the exclusive share of
Nandlal Bhagat the plaintiffs have 1/27th share each whereas
in schedule F property of Ext.3 the plaintiffs have 1/12th share
each and in Schedule F, G and H the plaintiffs conclusively
would get 1/27th share each. The plaintiffs are not entitled to
get partition of schedule D and E properties". Hence this
appeal by the plaintiffs.
25.The suit was decreed in part in favour of the plaintiffs and
they have filed the present appeal, challenging the findings of
the Trial Court, which have been decided against interest of
the plaintiffs.
The Plaintiff No.1, who is an advocate, had appeared
himself for the appellants in the present first appeal. It was
submitted that the appeal may be decided only in respect of
Schedule-D of the plaint and he challenges the findings of the
learned Sub Judge in this regard.
The arguments advanced by the parties are many folds
on various grounds, both, on facts as well as in law.
In the first part of the argument, it was submitted that
the great grandfather-Late Lachhan Ram Bhagat was tenure
holder and he was having acres of land within the district of
Ranchi. He was having agriculture and non-agriculture
income, which was sufficient to maintain the family and to
create a fund for future exigency. Late Lachhan Ram Bhagat
was having only son-Nand Lal Bhagat and he was a brilliant
student. Late Nand Lal Bhagat, grandfather of the plaintiffs
was selected and given appointment in administrative
service. Out of the family income and the contribution made
by Nand Lal Bhagat, landed property at Old Commissioner
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Compound (Schedule-B) was purchased and a double storied
house was constructed thereon. Late Nand Lal Bhagat was
blessed with four sons and five daughters. The four sons of
Late Nand Lal Bhagat were also having bright career. Basant
Lal Bhagat and Santosh Lal Bhagat were in Government
Service, whereas Mahendra Lal Bhagat was working as
Personnel Officer in Tisco Limited, Jamshedpur. The youngest
son-Ranjeet Lal Bhagat, who happens to be father of the
plaintiffs, entered into judicial service and retired as District &
Sessions Judge.
Late Nand Lal Bhagat amassed huge properties-
agriculture and non-agriculture. In the year 1934, he was
posted as Sub Divisional Officer, Hazaribagh. The properties,
pertaining to Schedule-E, F, G & H, were acquired by him. On
20.4.1959, the property pertaining to Schedule-D, which is mainly in dispute between the parties, was purchased in the name of Mahendra Lal Bhaat (Defendant No.8).
26.Since the plaintiffs have confined their interest to the extent of partition of Schedule-D property in this appeal, which is related to Issue No.V, I feel it desirable to discuss the facts and evidences available on record relating to Schedule-D property.
The plaintiffs have raised a point that the property under Schedule-D was purchased from the joint family fund and the contribution made by earning members of the family. It was submitted that Nand Lal Bhagat had also contributed to meet the consideration amount. There was a joint family, consists of Late Nand Lal Bhagat and his children. Therefore, the property, which the joint family had acquired, is coparcenary.
Needless to mention that every coparcener from the date of his birth acquires right in coparcenary property. The plaintiffs, being grandsons of Late Nand Lal Bhagat have acquired coparcenary right, which cannot be taken away by any other coparcener. Even their father has no right to relinquish or renunciate their coparcenary right from such property.
Learned counsel has submitted that Ranjeet Lal Bhagat 15 (Defendant No.9), who is father of the plaintiffs, since did not protect the interest of the plaintiffs, he has also been made party to the suit. In the year 1969, father of the plaintiffs was posted as Chief Judicial Magistrate, Gopalganj. In course of his employment, he always remained out from the district of Ranchi. Ranjeet Lal Bhagat, being the youngest brother, was always obedient and he was acting under the influence of his elder brother-Basant Lal Bhagat. The three brothers, namely, Basant Lal Bhagat, Santosh Lal Bhagat and Mahendra Lal Bhagat hatched out a conspiracy to eliminate Ranjeet Lal Bhagat from Schedule-D property and they had made out sketch plan according to their interest and wish to partition Schedule-D property. Ranjeet Lal Bhagat was put under impression that a family settlement is required for peace of the family and for that his consent is required and a power of attorney, drafted at Ranchi, was sent to Gopalganj for its execution. Ranjeet Lal Bhagat followed the instruction of his elders and executed power of attorney in favour of elder brother-Basant Lal Bhagat. Fraudulent intention was prevailing in the mind of Basant Lal Bhagat and rest of the brothers and they used the said power of attorney for the purpose of relinquishment made by Ranjeet Lal Bhagat in favour of Basant Lal Bhagat in respect of property under Schedule-D. There was misrepresentation of facts and fraud practiced by the defendants and, therefore, the plaintiffs could not be debarred from getting their coparcenary right in Schedule-D property and they have rightly claimed their share in the said property.
27.On the other hand, learned counsel appearing for the defendants have stated that no fraud was practiced nor there was any misrepresentation. It is incorrect to say that the father of the plaintiffs under the influence of Basant Lal Bhagat failed to protect the interest of the plaintiffs. It is not that only Ranjeet Lal Bhagat had given power of attorney to Basant Lal Bhagat, who was authorized to prepare deed of family settlement, rather rest of the brothers, namely, Santosh Lal Bhagat (Defendant No.7) and Mahendra Lal Bhagat (Defendant No.8) had also executed power of 16 attorney in favour of elder brother-Basant Lal Bhagat. The aforesaid power of attorney has been marked as Exts.B, B/1 and C, executed by Ranjeet Lal Bhagat, Santosh Lal Bhagat and Mahendra Lal Bhagat, respectively. Therefore, the aforesaid brothers had given the authority to elder brother- Basant Lal Bhagat to act upon their behalf. The plaintiffs have not filed the deed of family settlement, rather the defendants have proved it as Ext.A. For execution of Ext.A, Basant Lal Bhagat had appeared for himself and on behalf of his three brothers (Defendant Nos.7, 8 & 9) and his son-Pradeep Kumar Bhagat (Defendant No.1). At the relevant point of time, grandfather of the plaintiffs-Late Nand Lal Bhagat was alive and he also appeared and signed the deed of family settlement (Ext.A).
28.I have considered the rival submissions and perused the relevant evidences and documents available on record. Father of the plaintiffs was a Judicial Officer and he was posted as Chief Judicial Magistrate, Gopalganj. It was not that he was unaware about legal consequences against execution of power of attorney which he had given in favour of elder brother-Basant Lal Bhagat. It is also not the fact that only Defendant No.9 had given authority to elder brother-Basant Lal Bhagat, rather remaining two brothers-Defendant No.7 and Defendant No.8 had also authorized the elder brother to represent them and take appropriate decision for preparing deed of family settlement. According to the plaintiffs, Late Nand Lal Bhagat was also alive and being the head of the family, he had appeared himself and subscribed the settlement arrived at between the brothers and their family. Ranjeet Lal Bhagat is still alive. As per the evidence available on record, he has been living with the plaintiffs. He had every knowledge about the litigation prevailing in the form of Title Partition Suit No.86 of 1988 and subsequent to F.A. No.379 of 1991(R). He did not choose to appear either before the Trial Court or before the Appellate Court to raise his grievance or to say that he had executed a power of attorney either under misrepresentation or under fraud practiced against him. The admitted evidence on record further indicates that after the 17 family settlement, another partition between Late Nand Lal Bhagat and his sons had taken place in the year 1971. In that very partition, father of the plaintiffs appeared and acquired the share allotted to him. He was acquainted with the execution of the deed of settlement, but he did not raise his voice and the deed of settlement was given effect to. Defendant Nos.1 to 5(a), Defendant No.7 and 8 acquired respective portion of Schedule-D property settled in their favour. Thereafter, portion of the property, which was allotted to Late Nand Lal Bhagat, under partition held in the year 1971, was mutually partitioned amongst descendants of Late Basant Lal Bhagat and Defendant Nos.7, 8 and 9. Again father of the plaintiffs did not make any claim in Schedule-D property. The admitted evidence on record suggests that some litigation cropped up between Ranjeet Lal Bhagat and Santosh Lal Bhagat and for that a money suit was filed in the year 1988, bearing Money Suit no.25 of 1988. It has also come on record that Ranjeet Lal Bhagat has filed a Title (Partition) Suit No.157 of 1987, but he did not pursue the same and withdrew it.
By referring aforesaid facts available on record what I mean to say is that father of the plaintiffs (Defendant No.9) never challenged the deed of family settlement nor made any claim over Schedule-D property. In the circumstances, the argument advanced that deed of family settlement with respect to Schedule-D property was prepared by keeping the Defendant No.9 under misrepresentation or by practising fraud against him has no leg to stand and the same stands rejected.
29.The next argument advanced was that father of the plaintiffs did not protect their interest in the coparcenary property. The documents and evidences available on record roaringly prove that Defendant No.9 was not living as silent expectator in the family. On every occasion he had exercised his right and availed the share allotted to him. The property, pertaining to Schedule-B, situated at Old Commissioner Compound, acquired in the year 1934 by Nand Lal Bhagat, was partitioned between Late Nand Lal Bhagat and his four sons 18 and they had been allotted their respective shares to which they had acquired and had been enjoying peaceful possession over the same. Schedule-C, which is part of Schedule-B property, has been left for common use, as it was not divisible. Certain specific arrangements were made for southern block of Schedule-B property in the partition held in the year 1968, but the brothers were not satisfied and they amicably decided to have their independent occupation. The four brothers, including father of the plaintiffs, did necessary modification and alteration to have their independent occupation in that southern block. It is admitted that lower portion was divided in two units and, accordingly, upper portion was also divided in two units and each unit was occupied by each brother, including Defendant No.9, father of the plaintiffs. The Defendant No.9 was always vigilant about his share in the property and he had been enjoying the portion allotted to him. The evidence led by defendants suggest that Defendant No.9 before his retirement carried out necessary repair in the portion allotted to him, pertaining to Schedule-B property. He was all along taking care of the property fell in his share. The evidences adduced by the defendants further go to show that Late Nand Lal Bhagat was having more trust on his youngest son-Ranjeet Lal Bhagat (Defendant No.9). He was authorized to look after other properties, situated at Village Jaspur, Baxidih and Sahera, falling within Ormanjhi Block, described in Schedules-F, G & H. The defendants by adducing evidence have pointed out that accounts of agriculture income was placed by the Defendant No.9 till 1971-72, but after the death of Nand Lal Bhagat, he had stopped placing details of amounts earned from agriculture income. Not only that he had sold portion of those property to different persons and the defendants have disclosed the names of purchasers and sale deed numbers. Those properties were sold by Defendant No.9 without having consent from other coparcener. This fact has not been controverted by Defendant No.9, who did not appear in the suit or in the appeal. The plaintiffs have also failed to discard that part of evidence adduced by the defendants. The 19 admitted evidence on record is that Defendant No.9 purchased six Kathas of land in the name of Plaintiff No.1 in the year 1984 at Ashokpuram, within Mohalla Ashok Nagar. Admittedly, the plaintiffs were not having independent income at that point of time, because the Plaintiff No.2 was a student and Plaintiff No.1 enrolled as an advocate only in the year 1985. The plaintiffs and Defendant No.9 constructed a house on the said plot, which is under exclusive occupation of the plaintiffs and Defendant No.9. The Defendant Nos.7 and 8 have also made averments in their written statement to the effect that the property situated at Ashokpuram, purchased by Defendant No.9 in the name of Plaintiff No.1, was purchased from their independent income as well as from the consideration amount which Defendant No.9 had collected after selling the land pertaining to village Jaspur, Baxidih and Sahera. The Defendants have prayed to include that property for deciding their share, but it was not included in the schedule of property in the Trial Court.
30.Since the plaintiffs have confined their argument to the partition of Schedule-D property, I do not feel inclined to give opinion in respect of partition of other properties, but to answer the question that Defendant No.9, father of the plaintiffs, had not protected the interest of plaintiffs, it was necessary to mention details of other properties acquired by Ranjeet Lal Bhagat.
Sum and substance is that Defendant No.9 was always cautious and vigilant to have his share in the joint family property whenever partition had taken place. He had been taking extra interest, which is apparent from the evidence that he had sold some properties pertaining to village Jaspur, Baxidih and Sahera. In that view of the matter, the argument that the father of the plaintiffs had not protected the interest of the plaintiffs is also rejected.
31.It was argued, there was no dispute in the family. Therefore, creation of deed of family settlement for partition of Schedule-D property was unwarranted. Pradeep Kumar Bhagat (Defendant No.1) was wrongly added as a party to that deed of family settlement. Though, the relinquishment 20 alleged to have been made by Ranjeet Lal Bhagat was obtained by misrepresenting the fact, even then relinquishment/renouncement made by him shall not be binding upon the plaintiffs. Relinquishment by any of the coparcener cannot be made in favour of any particular coparcener.
The property under Schedule-D was purchased from the income of Hindu Undivided Family (HUF) and the contribution made by earning members of the family. Since it is a joint family property, the appellants cannot be debarred from getting their share in the property and execution of deed of family settlement cannot take away their coparcenary right. According to Article 262 of Mulla Hindu Law, a coparcener may renounce his interest in the coparcenary property in favour of other coparceners as body, but not in favour of one or more of them. If he renounces in favour of one or more of them, the renunciation enures for the benefit of all other coparceners and not for the sole benefit of the coparcener or coparceners in whose favour the renunciation is made. He further referred Ext.1/G and submitted that the defendants themselves have admitted that Schedule-D property was purchased from the contribution made by earning members of the family and also from the income of the joint family. Since it was a joint family property, the finding of the Trial Court is illegal and that requires to be set aside.
32.To answer these questions raised by the appellants, the pleadings of the parties and evidences adduced on their behalf are required to be discussed.
The plaintiffs have made out a case that their great grandfather-Lachhan Ram Bhagat was a tenure holder and he was having acres of acres of land within the district of Ranchi. No chit of paper either produced or proved by the plaintiffs to show that any of the property was ever recorded in the name of Lachhan Ram Bhagat. Since no document relating to property, if any, held by Lachhan Ram Bhagat has been brought on record, question of inheritance of such property by the descendants of Late Lachhan Ram Bhagat does not arise at all. It is also not indicated, as to what was the 21 property left by Late Lachhan Ram Bhagat when he died in the year 1956. The pleadings and evidences available on record indicate that whatever the property was acquired by the family that was acquired from the era of Late Nand Lal Bhagat.
The properties pertaining to village Jamundag, Jaspur, Baxidih and Sahera found recorded in the name of Nand Lal Bhagat and that is not disputed by any of the party. The properties described in Schedule-B was also acquired in the name of Nand Lal Bhagat while he was in administrative service. It is not disclosed, what contribution was made by Lachhan Ram Bhagat or what amount from the joint family fund was utilized by Nand Lal Bhagat for purchasing Schedule-B property. The pleadings of the parties are completely silent about any contribution made by Lachhan Ram Bhagat in purchase of properties pertaining to Schedule- B. The pleadings of the parties are also silent about any joint family fund, created by the coparcener. It is not apparent what was the savings from the agriculture income and who had been maintaining the record.
Needless to mention, four sons of Nand Lal Bhagat were well settled and they were having their independent income. It is also admitted that all four sons of Nand Lal Bhagat were residing with their family at the place of their postings. Again I would like to observe that aforesaid four sons of Late Nand Lal Bhagat had not been sending any amount from their earnings in any account as joint family fund. They were independently enjoying their earnings.
The case of the defendants is that the property pertaining to Schedule-D was purchased from their independent earnings and a coparcener has right to create separate property from his independent income. Article 220 of Mulla Hindu Law speaks about separate and self acquired property. A Hindu, even if he be joint, may possess separate property. Such property belongs exclusively to him. No other member of the coparcenary, not even his male issue, acquires any interest in it by birth. He may sell it or he may make a gift of it, or bequath it by will, to any person he likes.
22It is not liable to partition, and, on his death intestate, it passes by succession to his heirs, and not by survivorship to the surviving coparceners.
The expression 'male issue' means and includes sons, son's sons and son's son's sons.
It is settled law that a father, who is joint with his sons may sell his self-acquired property, even though such property may be immovable. The father may sell such property without the concurrence of the sons. He has authority to make unequal distribution of such property among his sons and he may also make a gift of it to one son to the entire exclusion of the other son.
33.I have already observed that pleadings and evidences are completely silent about any property possessed by Late Lachhan Ram Bhagat. The evidence on record is also silent that Nand Lal Bhagat and his four sons had acquired any ancestral property either left by Lachhan Ram Bhagat or their forefather. The story of creation of property commenced from the age of Nand Lal Bhagat. Even assuming it to be correct that Schedule-D property was purchased from the contribution of Nand Lal Bhagat and his four sons from their earnings, the property will be considered as their self acquired property. There is no evidence on record that joint family fund was used against purchase of Schedule-D property. The plaintiffs have placed reliance on a letter written by Mahendra Lal Bhagat along with its enclosures, which was marked as Ext.1/G with objection. The said letter has been proved by the Plaintiff No.1. There are three enclosures to the said letter, which have also been marked as Ext.1/G. The first one appears to be a typed copoy of the letter written by Mahendra Lal Bhagat to the Income Tax Officer, Ward-A, Salary Circle, Jamshedpur. The next one is copy of a letter issued to Mahendra Lal Bhagat from P. Nath, Income Tax Officer. The third one is a typed copy of the letter addressed to the Income Tax, Salary Circle, Jamshedpur by Mahendra Lal Bhagat. These enclosures to Ext.1/G have got separate identity and these documents have not been proved in accordance with law. Plaintiff No.1 in his deposition 23 has not stated as to how and when these letters were typed, who had typed it and how the plaintiff could learn about preparation of these letters. Even the signature appearing on that document has not been proved separately by the plaintiffs' witnesses. The remaining two enclosures also appear to be typed copies and, those two enclosures do not bear the signature of executant. Legally, the aforesaid three enclosures have not been proved by the plaintiff and he has simply proved the letter written by Mahendra Lal Bhagat to Defendant No.9. The identity of enclosures to Ext.1/G are completely different and those letters have not been proved in accordance with law and the same should not have been marked as Ext.1/G. Since enclosures of documents to Ext.1/G have not been proved in accordance with law, the contents cannot be read in evidence. The Trial Court without having evidence has wrongly marked all the enclosures as Ext.1/G. Learned counsel has submitted that once the document is marked as exhibit, the party cannot raise objection at the stage of appeal. In this context, he has relied upon the decision of the Hon'ble Supreme Court, reported in AIR 1961 SC 1655.
I have gone through the judgment cited above, but the fact and legal proposition appearing in that case are not available in the case at hand. Learned counsel has also relied upon the judgment reported in AIR 1943 PC 83. The aforesaid letter with its enclosures has been marked as exhibit with objection. Marking of enclosures as exhibit by the learned Trial Court is wrong. The aforesaid documents should not have been given same exhibit mark i.e. Ext.1/G. The document cannot be said to have been proved only by its presentation. Unless the document is not proved in accordance with law, it shall not be read in evidence. Since enclosures have not been proved in accordance with law, the contents cannot be read in evidence. The judgments cited above are not in that perspective and, therefore, the plaintiffs cannot take the benefit.
34.If for the argument shake or better appreciation of the matter, if I read the contents that goes to show, the property 24 which was purchased in the name of Defendant No.8- Mahendra Lal Bhagat, was questioned by Income Tax Department. To answer the queries made by Income Tax Department, explanation was extended by Mahendra Lal Bhagat. He had made it clear, though the property was purchased in his name, but it was purchased from the contribution made by all four brothers. To be more sure in his explanation for the purpose of getting relief, he has gone to the extent of saying that income of joint family was also used for purchasing the aforesaid prperty. Now, the enclosures to Ext.1/G, which have not been duly proved in accordance with law, cannot be given much weightage compare to the evidence and documents, available on record.
It is indicated above that the evidence on record is completely silent about any joint family fund. Schedule-D property was purchased from contributions made by Nand Lal Bhagat and his four sons. The deed of family settlement was prepared in the year 1969 and it was acknowledged by Nand Lal Bhagat and his four sons, who were alive at that point of time. In that deed of family settlement, Pradeep Kumar Bhagat (Defendant No.1), son of Basant Lal Bhagat, was also a party and he had been allotted half of the share in the property; one fourth share of his father-Basant Lal Bhagat; one fourth purchased by his father from Ranjeet Lal Bhagat (father of the plaintiffs), and remaining one fourth share each was given to rest two brothers-Santosh Lal Bhagat and Mahendra Lal Bhagat. This deed of family settlement is a registered document and that has also been given effect to. The parties to whom portion of Schedule-D property was allotted secured their independent and exclusive possession. They got their names entered in the record of municipal corporation and separate Holding Nos.1458, 1458B and 1458C were allotted to them. They got the building plan approved and constructed a house thereon from their independent earning. At no point of time, father of the plaintiffs raised objection and he had acknowledged the exclusive possession and absolute right of Defendant Nos.1, 7 & 8 over the portion of Schedule-D property.
2535.Article 246(B) of Mulla Hindu Law speaks about family arrangement or family settlement and the weightage is given by Court to such family settlement. It is stated that to ensure peace and goodwill among the family members, the family settlement is being made. This does not rest on any special rule of Hindu Law, but flows from general principles and policy of law. It is governed by a special equity peculiar to itself and where the terms are fair, taking into consideration the circumstances of the case, the Court makes every effort to recognize and sustain it. (AIR 1976 SC 1715). The members of a Joint Hindu family may, to maintain peace or to bring about harmony in the family, enter into such a family arrangement. It is not necessary that arrangement should be amongst all members of the family arrayed one against the other. The prime factor is that it should be in the interest of the family. A family arrangement or settlement occupies a position different from a commercial one. Such a settlement generally meets with the approval of the court, as such a settlement or arrangement is governed by distinct equitable principles, where the settlement is fair. Such a settlement should not be put to risk when it enures for the benefit of the family. A family arrangement must be entered into by all parties thereto. The concept of family arrangement has now been accepted in our country and the Supreme Court has generally taken a broad view of the matter and leaned heavily in favour of upholding any such arrangement. The enjoyment of properties by different members of the joint family, who have been put into possession pursuant to a family arrangement, operates as an estoppel against such member and cannot be jeopardized by a member resiling from the arrangement, more particularly when the arrangement had been entered into a considerable time ago. (AIR 2002 Bombay 129).
In the case at hand, the deed of family settlement was created with the consent and acknowledgment of Nand Lal Bhagat and his four sons. According to the defendants, the property was purchased from contributions of four brothers. According to the plaintiffs, Nand Lal Bhagat, father of the 26 plaintiffs, had also contributed and joint family fund was also used. He had also raised a point that there was no need to create any deed of family settlement because the family was living under peace and there was no disturbance or annoyance between coparceners. In this context, it is necessary to mention here that prior to this deed of family settlement, partition between coparceners had taken place in respect of Schedule-B property in the year 1968 and the differences prevailing between the family members were the reason behind partition of Schedule-B property. Late Nand Lal Bhagat was a learned and wise man. To avoid future litigation with regard to Schedule-D property, the deed of family settlement was initiated by late Nand Lal Bhagat. During his lifetime, he made arrangement between four sons for Schedule-D property. According to the evidence on record, Ranjeet Lal Bhagat had got his contributions returned from Basant Lal Bhagat and the share of Ranjeet Lal Bhagat was acquired by Basant Lal Bhagat and Basant Lal Bhagat had given his one fourth share and one fourth share which he had purchased from Ranjeet Lal Bhagat to his son Pradeep Kumar Bhagat.
Needless to mention that Ranjeet Lal Bhagat till the date has neither challenged nor raised objection against execution of deed of settlement (Ext.A).
36.There is thin difference between joint family property and joint property. If the property is acquired with the contributions of the coparncers and the incomes or savings from joint family fund or from the ancestral property, that property will be a joint family property in which each and every coparcener has a right to claim. A joint property is being created by investment made by individuals from their independent earning.
It is clear from the evidence avaiable on record that Schedule-D property was purchased in the name of Mahendra Lal Bhagat from the contributions made by four sons of Late Nand Lal Bhagat. In course of deposition, it was admitted that part of the contribution was also made by Nand Lal Bhagat.
27I have already held that all the properties were created from the age of Nand Lal Bhagat. The property under Schedule-D was also purchased from the contributions made by Nand Lal Bhagat and his four sons and the aforesaid property was distributed by executing deed of family settlement in the year 1969 and on that very date of execution of deed of family settlement, Nand Lal Bhagat and his four sons were alive and they had participated and acknowledged the same. There is no evidence that any family fund was created or amount from that family fund was utilized for purchasing Schedule-D property. Therefore, I have no hesitation to hold that it was a joint property of Nand Lal Bhagat and his four sons to which they had partitioned during their lifetime according to their choice and will and that cannot be challenged by the descendants of any of the parties, who entered into that settlement.
In view of the discussions made above, Issue No.V in respect of Schedule-D property is decided in favour of the respondents/defendants and against the plaintiffs/appellants and the findings of the Trial court is hereby upheld. In course of argument, since the appellants confined their grievance with respect to partition of Schedule-D property in this appeal and they did not advance argument to challenge the finding of the Trial Court in respect of Schedule-C and Schedule-E of the plaint, the findings of the Trial Court in respect of Schedule-C and Schedule-E properties are also upheld.
37.The plaintiffs have initially sought partition for Schedules-C, D & E properties, but after considering the averments made in the written statement filed by the defendants, Schedules-F, G & H properties have been included to the plaint. To decide the unity of title and possession of the parties over the suit land, the Trial Court has framed Issue No.III. It is admitted case that Schedule-B property was partitioned in the year 1968. The family arrangement in respect of Schedule-D property was made in the year 1969, partition for land appertaining to village Jamundag, Dulmi, Bundu and Galan had taken place in the year 1971 by memorandum of partition and the parties have been enjoying their peaceful 28 possession over their respective shares allotted to them. They have been coming in continuous possession over the same to the knowledge of each and every member of the family and also to the knowledge of whole world. Learned Trial Court has decided the issue in favour of the defendants with regard to Schedule-B, Schedule-D and the memorandum of partition which have taken place in the year 1971 in respect of Schedule-E. In addition to the findings given by the learned Trial Court, I feel it necessary to bring on record that Ranjeet Lal Bhagat (Defendant No.9) has not challenged any of the aforesaid partition, which had taken place in compliance of the aforesaid partition and family settlement.
It is admitted case of the parties that the property under Schedule-C is part of Schedule-B property, which was partitioned in the year 1968. Schedule-C corresponds to Schedule-F of the partition held in the year 1968 with regard to Schedule-B property. Schedule-C property was indivisible, which was left for common use for all coparceners. The parties have admitted that the unit which was allotted to Nand Lal Bhagat in partition held in the year 1968 is now available for partition among the coparceners. The finding of the Trial Court with respect to Schedule-C property remained unchallenged when the Court has observed that the Commissioner would see as to how the share of this property can be partitioned equally to all coparceners. Needless to mention that southern block of Schedule-B property had been amicably partitioned among four sons of Late Nand Lal Bhagat.
Learned Trial Court on admission of the parties has held that there is unity of title and possession over Schedules-F, G & H and, thus, the properties are available for partition.
In view of admissions of the parties and observations made by the Trial Court, Issue No.III needs no interference.
38.The plaintiffs have taken a plea that they were minor at the relevant point of time and their interest was not protected by their father and, therefore, they have every right to claim their share in the property and for that partition can be reopened. The disability to sue is indicated in Section 6 of the 29 Limitation Act, 1963 and the limitation for the person suffering from disability is indicated in Article 113 of the Limitation Act. It is averred in the plaint that the plaintiffs were minor at the time of aforesaid partition and family settlement. On the date of his deposition in Court i.e. on 13.5.1990, he was aged about 32 years, the suit was filed in the year 1986. Thus, it is clear that the suit was not filed within three years from the date on which the disability ceased, meaning thereby the suit was not filed within three years from the date on which the Plaintiff No.1 attained majority. For counting the period of limitation, Article 113 of the Limitation Act shall prevail. Furthermore, the plaintiffs have not made any claim in the plaint that by virtue of disability he could not bring the suit within time and he had not taken leave from the Court at the time of filing of the suit. The Plaintiff No.2 has not been represented by the Plaintiff No.1 in the capacity of next friend or guardian and no leave was taken. No pleading in this regard is available. In that view of the matter too, the suit presented by the plaintiffs appears to be barred by law of limitation. Therefore, the finding of the learned Trial Court in respect of Issue No.IV needs no interference.
39.With the above observations, the findings of the Trial Court appears to be correct. Ranjeet Lal Bhagat (Defendant No.9) neither appeared in the suit nor in the present appeal and he did not raise his voice. He had participated in those partition and family settlement and had acknowledged and accepted the exclusive possession acquired by the parties on the portion of the land partitioned. The Trial Court has rightly held that principle of ouster and adverse possession shall also apply in such circumstances in respect of Schedules-B, D & E properties. So far properties pertaining to Schedules-C, F, G & H are concerned, the issue has been partly decided in favour of the plaintiffs. Since neither the appellants nor the respondents have challenged the findings of the Trial Court in respect of Issue Nos.I, II, VII and VIII, the findings of the Trial Court is hereby upheld.
3040.Issue No.VI relates to property acquired by Plaintiff No.1 at Ashokpuram. Before adverting any opinion, it is made clear that no defendant has filed cross appeal being aggrieved by and dissatisfied with the findings given by the learned Trial Court in respect of Issue No.VI.
Substituted Respondent No.7(a)-Mukul Bhagat has referred Order 41 Rules 22 and 33 of the Code of Civil Procedure and cited certain judgments and submitted, even after no cross appeal is filed in a suit for partition identity of every plaintiff may be considered as that of defendant and every defendant as the plaintiff. If the Court of Appeal finds it just and reasonable, the Appellate Court may decide the issue between the appellant and appellant and between the respondent and co-respondent.
The defendants have tried to bring it on record that property purchased in the name of Plaintiff No.1 at Ashokpuram had been acquired from the earnings of Ranjeet Lal Bhagat and also from the joint family fund. It was contended that Ranjeet Lal Bhagat (Defendant No.9) had sold the property pertaining to village Jaspur, Baxidih and Sahera and he had used the consideration amount for purchasing the property at Ashokpuram in the name of Plaintiff No.1. From perusal of the lower court record, it is clear that the parties had not adduced evidence in this regard and the property recorded in the name of Plaintiff No.1 at Ashokpuram has not been included in the plaint for its partition. Only Issue No.VI has been framed. In this appeal, no specific argument with regard to Issue No.VI has been raised by the respondents.
In the circumstances, the findings of the Trial Court with regard to Issue No.VI i.e. with respect to property situated at Ashokpuram, recorded in the name of Plaintiff No.1, is hereby upheld.
41.In view of the observations and findings made above, judgment and decree dated 3rd September, 1991 passed by the learned Trial Court (decree signed on 13th September, 1991) is hereby upheld and F.A. No.379 of 1991(R) stands dismissed.
3142.F.A. No.95 of 2007 preferred by Mukul Bhagat [Defendant No.7(b)] and F.A. No.107 of 2007 preferred by Saroj Bhagat [Defendant No.1(a)] against final decree dated 17th March, 2007 passed by learned Sub Judge-V in connection with Partition Suit No.86 of 1988 have become infructuous in view of the fact that the final decree was prepared in compliance of the judgment dated 9th September, 2004 passed by this Court in F.A. No.379 of 1991(R).
Since judgment dated 9th September, 2004 passed in F.A. No.379 of 1991(R) has been set aside by the Hon'ble Apex Court, the aforesaid final decree dated 17th March, 2007 has become infructuous. Consequently, F.A. Nos.95 & 107 of 2007 have become infructuous.
Accordingly, F.A. Nos.95 & 107 of 2007 also stand dismissed being infructuous.
43.In view of the order passed in F.A. No.95 of 2007, I.A. No.3135 of 2012 has become infructuous and the same stands rejected.
(D. N. Upadhyay, J.) Jharkhand High Court, Ranchi, 31st August, 2015 Sanjay/NAFR