Punjab-Haryana High Court
Suresh Kumar And Another vs State Of Punjab And Another on 5 April, 2011
Author: Sabina
Bench: Sabina
R.S.A.No. 1606 of 2011 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
R.S.A.No. 1606 of 2011 (O&M)
Date of decision: 5.4.2011
Suresh Kumar and another
......Appellants
Versus
State of Punjab and another
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.R.C.Setia, Sr. Advocate with
Mr.Sandeep Bhardwaj, Advocate,
for the appellants.
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SABINA, J.
Plaintiff had filed a suit for declaration that he was owner in possession of the suit property on the basis of adverse possession.
The defendants were proceeded ex parte.
The trial Court decreed the suit of the plaintiff vide judgment and decree dated 6.5.2008 and the plaintiff was declared to have become owner of the suit land by way of adverse possession. R.S.A.No. 1606 of 2011 (O&M) 2 In appeal, filed by the defendants, Additional District Judge vide judgment and decree dated 2.2.2011 set aside the judgment and decree passed by the trial Court and consequently, the suit of the plaintiff for declaration was dismissed. Hence, the present appeal by the plaintiff.
Learned counsel for the appellants has submitted that the suit filed by the plaintiff was liable to be allowed as the plaintiff had successfully established that he was in possession of the suit property to the knowledge of the true owner for a period of more than 30 years. In support of his arguments, learned counsel for the appellants has placed reliance on Partap Kaur vs. Ismail Mohd. 2007 (4) Civil Court Cases 0370, wherein, it was held that the assertion of the plaintiff that he was in possession of the suit property to the knowledge of public and owner for more than 12 years and had become owner of the suit land by way of adverse possession was liable to be allowed as there was no evidence led in rebutal to the assertion made by the plaintiff.
Learned counsel has further placed reliance on Hemaji Waghaji Jat vs. Bhikhabhai Khengarbhai Harijan and others 2008 (4) RCR (Civil) 401 wherein, it was held as under:-
"18. In Karnataka Board of Wakf v. Govt. of India 2004 (2) RCR (Civil) 702: (2004) 10 SCC 779 at para 11, this court observed as under:-
"In the eye of the law, an owner would be deemed to be in possession of a property so long as there is no intrusion. Non-use of the property by the owner R.S.A.No. 1606 of 2011 (O&M) 3 even for a long time won't affect his title. But the position will be altered when another person takes possession of the property and asserts a right over it. Adverse possession is a hostile possession by clearly asserting hostile title in denial of the title of the true owner. It is a well-settled principle that a party claiming adverse possession must prove that his possession is "nec vi, nec clam, nec precario", that is, peaceful, open and continuous. The possession must be adequate in continuity, in publicity and in extent to show that their possession is adverse to the true owner. It must start with a wrongful disposition of the rightful owner and be actual, visible, exclusive, hostile and continued over the statutory period."
The court further observed that plea of adverse possession is not a pure question of law but a blended one of fact and law. Therefore, a person who claims adverse possession should show: (a) on what date he came into possession, (b) what was the nature of his possession, (c) whether the factum of possession was known to the other party, (d) how long his possession has continued, and (e) his possession was open and undisturbed. A person pleading adverse possession has no equities in his favour. Since he is trying to defeat the rights of the true owner, it is for him to clearly plead and R.S.A.No. 1606 of 2011 (O&M) 4 establish all facts necessary to establish his adverse possession.
32. Reverting to the facts of this case, admittedly, the appellants at no stage had set up the case of adverse possession, there was no pleading to that effect, no issues were framed, but even then the trial court decreed the suit on the ground of adverse possession. The trial court judgment being erroneous and unsustainable was set aside by the first appellate court. Both the first appellate court and the High Court have categorically held that the appellant has miserably failed to establish title to the suit land, therefore, he is not entitled to the ownership. We endorse the findings of the first appellate court upheld by the High court.
34. Before parting with this case, we deem it appropriate to observe 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 R.S.A.No. 1606 of 2011 (O&M) 5 trespasser or who had wrongfully taken possession of the property of the true owner.
35. We fail to comprehend why the law should place premium on dishonesty by legitimizing possession of a rank trespasser and compelling the owner to loose its possession only because of his inaction in taking back the possession within limitation.
36. In our considered view, there is an urgent need of fresh look regarding the law on adverse possession. We recommend the Union of India to seriously consider and make suitable changes in the law of adverse possession. A copy of this judgment be sent to the Secretary, Ministry of Law and Justice, Department of Legal Affairs, Government of India for taking appropriate steps in accordance with law."
After hearing learned counsel for the appellants, I am of the opinion that the present appeal is devoid of any merit and deserves dismissal.
In Bhim Singh and others vs. Zile Singh and others 2006 (3) RCR (Civil) 97, it was held as under:-
"10. At this stage, it would be relevant to notice the provisions of Article 64 and Article 65 of the Limitation Act as follows :
Time from which Description of suit Period of limitation period begins to run Article 64 R.S.A.No. 1606 of 2011 (O&M) 6 For possession of immovable property based on previous possession and not on title, The date of when the plaintiff while in Twelve years dispossession.
possession of the property has been dispossessed.
Article 65 When the For possession of immovable possession of the or any interest therein based Twelve years defendant becomes on title. adverse to the plaintiff.
Explanation - For the purpose of this Article -
(a) Where the suit is by a remainder-man, a reversioner (other than a landlord) or a devisee, the possession of the defendant shall be deemed to become adverse only when the estate of the remainder-man, reversioner or devisee, as the case may be, falls into possession;R.S.A.No. 1606 of 2011 (O&M) 7
(b) where the suit is by a Hindu or Muslim entitled to the possession of immovable property on the death of a Hindu or Muslim female, the possession of the defendant shall be deemed to become adverse only when the female dies;
(c) where the suit is by a purchaser at a sale in execution of a decree when the judgment debtor was out of possession at the date of the sale, the purchaser shall be deemed to be a representative of the judgment debtor who was out of possession.
11. Under Article 64 of the Limitation Act, a suit for possession of immovable property by a plaintiff, who while in possession of the property had been dispossessed from such possession, when such suit is based on previous possession and not based on title, can be filed within 12 years from the date of dispossession. Under Article 65 of the Limitation Act, a suit for possession of immovable property or any interest therein, based on title, can be filed by a person claiming title within 12 years. The limitation under this Article R.S.A.No. 1606 of 2011 (O&M) 8 commences from the date when the possession of the defendant becomes adverse to the plaintiff. In these circumstances, it is apparent that to contest a suit for possession, filed by a person on the basis of his title, a plea of adverse possession can be taken by a defendant who is in hostile, continuous and open possession, to the knowledge of the true owner, if such a person has remained in possession for a period of 12 years. It, thus, naturally has to be inferred that plea of adverse possession is a defence available only to a defendant. This conclusion of mine is further strengthened from the language used in Article 65, wherein, in column 3 it has been specifically mentioned "when the possession of the defendant becomes adverse to the plaintiff". Thus, a perusal of the aforesaid Article 65 shows that the plea is available only to a defendant against a plaintiff. In these circumstances, natural inference must follow that when such a plea of adverse possession is only available to a defendant, then no declaration can be sought by a plaintiff with regard to his ownership on the basis of an adverse possession.
12. I am supported by a judgment of Delhi High Court in 1993(3) Punjab Law Reporter (Delhi Section) 70 (Prem Nath Wadhawan v. Inder Rai Wadhawan).
13. The following observations made in the Prem Nath Wadhawan's case (supra) may be noticed : R.S.A.No. 1606 of 2011 (O&M) 9
"I have given my thoughtful consideration to the submissions made by the learned counsel for the parties and have also perused the record. I do not find any merit in the contention of the learned counsel for the plaintiff that the plaintiff has become absolute owner of the suit property by virtue of adverse possession as the plea of adverse possession can be raised in defence in a suit for recovery of possession but the relief for declaration that the plaintiff has become absolute owner, cannot be granted on the basis of adverse possession."
14. At this stage, it may also be relevant to notice the relevant portion of paras 134 and 135 of the 3rd report of Law Commission of India as follows :
If the defendant wants to defeat the right of the plaintiff, he must establish his adverse possession for over 12 years which has the effect of extinguishing the title of the owner by the operation of Section 28 of the Limitation Act read with Article
144. If he fails to do so there is no reason for non-
suiting the plaintiff merely because he was not able to prove possession within 12 years. The inequity of this requirement is illustrated by the following example : If A, B and C are independent and successive trespassers on the property and the suit for possession is brought by the true owner against R.S.A.No. 1606 of 2011 (O&M) 10 C, it must fail unless the plaintiff proves his possession within 12 years, though the last trespasser C was not in possession except for a short period."
"In our opinion, article 142 must be restricted in its application only to suits based on possessory title. The plaintiff in such a suit seeks protection of his previous possession which falls short of the statutory period of prescription, to recover possession from another trespasser. The plaintiff's prior possession no doubt entitles him to protection against a trespasser though not against the true owner. The true owner's entry would be a rightful entry and would interrupt adverse possession. But if the defendant trespasser is a person who wishes to oust the plaintiff who was himself a prior trespasser or a person who did not come into possession as a trespasser but continued to hold it as such, in order to enable the plaintiff to continue his wrongful possession without disturbance and to enable him to acquire a title by adverse possession, the law must undoubtedly step in and give relief to the plaintiff. As against the true owner a person who is in possession for a length of time short of the statutory period is not entitled to any protection but the net result of the decisions under article 142 is R.S.A.No. 1606 of 2011 (O&M) 11 that the true owner must prove that he had a subsisting title on the date of suit. We, therefore, suggest that in order to avoid injustice and inequity to the true owner and to simplify the law, article 142 should be restricted to suits based on possessory title and the owner of the property should not lose his right to it unless the defendant in possession is able to establish adverse possession."
15. Therefore, it must follow that the intention behind Article 65 is clear and unambiguous i.e. not to provide any period of limitation for a suit for possession by a plaintiff on the basis of title, however, at the same time by providing a defence to a defendant of adverse possession. The defendant in such a defence would have to prove the aforesaid factum of adverse possession and, naturally, the onus of proving the aforesaid defence would be upon the defendant. The reason behind the intention of the Legislature is very clear. If a defendant is able to establish his adverse possession, then the very title of the plaintiff to the property is extinguished. But for the aforesaid defence of adverse possession, a plaintiff has no restriction of limitation to seek possession of immovable property on the basis of his title." In the judgments relied upon by learned counsel for the appellants, the point that whether suit filed on the basis of adverse possession is maintainable or not was not specifically in issue and R.S.A.No. 1606 of 2011 (O&M) 12 consequently, no finding was given in this regard. However, in Bhim Singh's case (supra) the point in issue was directly to the effect that as to whether a suit can be filed basing claim of adverse possession or whether the plea qua adverse possession can be taken as defence and it was held that the suit filed for declaration on the basis of adverse possession is not maintainable. In these circumstances, the suit filed by the plaintiff basing his claim on adverse possession was not maintainable.
No substantial question of law arises in this regular second appeal, which would warrant interference by this Court. Accordingly, the same is dismissed.
(SABINA) JUDGE April 05, 2011 anita