Orissa High Court
Trinath Sahoo vs Hrudananda Sahoo And Others on 16 September, 2016
Author: A.K.Rath
Bench: A.K.Rath
HIGH COURT OF ORISSA: CUTTACK
RSA No.403 of 2006
From the judgment and decree dated 29.7.2006 and 14.8.2006 respectively
passed by the learned Ad hoc Addl. District Judge, Kamakhyanagar in Title
Appeal No.6/30 of 2002/2003 confirming the judgment and decree dated
20.12.2001and 7.1.2002 respectively passed by the learned Civil Judge (Senior Division), Kamakhyanagar in Title Suit No.29 of 1998.
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Trinath Sahoo .... Appellant
Versus
Hrudananda Sahoo & others .... Respondents
For Appellant ... Mr. Debendra Dhar, Advocate
For Respondents ... None
JUDGMENT
PRESENT:
THE HONOURABLE DR. JUSTICE A.K.RATH
Date of hearing: 16.09.2016 : Date of judgment: 16.09.2016
Dr. A.K.Rath, J This appeal has been preferred against the judgment and decree dated 29.7.2006 and 14.8.2006 respectively passed by the learned Ad hoc Addl. District Judge, Kamakhyanagar in Title Appeal No.6/30 of 2002/2003 whereby and whereunder the learned lower appellate court confirmed the judgment and decree dated 20.12.2001 and 7.1.2002 respectively passed by the learned Civil Judge (Senior Division), Kamakhyanagar in Title Suit No.29 of 1998.
2. Appellant as plaintiff instituted a suit for a declaration of right, title and interest over Schedule-A land, removal of the hut constructed by the defendants over Schedule-B land, easementary 2 right over Schedule-C land and permanent injunction impleading the respondents as defendants. The case of the plaintiff is that Raghu Sahoo, the adoptive father of the plaintiff, is the agnatic brother of Manu Sahoo, father of defendant nos.1 and 2. The suit land appertaining to Hal Plot Nos.3252 and 3265 of Hal Khata No.673 corresponds to Sabik Plot No.2089 of Sabik Khata No.299 stood recorded in the name of Manu in the record-of-right. The adjacent Sabik Plot Nos.2038 and 2085 of Sabik Khata No.249 stood recorded in the name of Raghu. Though Sabik Plot No.2089 stood recorded in the name of Manu, house of Manu and Raghu exist over the said plot. The house of Manu, which is in the occupation of defendants 1 and 2, exists on the north-western side, whereas the house of Raghu is situated in the southern side being intervened by a narrow road. During current settlement operation, the suit lands were recorded in the name of defendants 1 and 2 under Hal Khata No.673 of Mouza- Kumusi with the forcible note of possession of the plaintiff in the remarks column against Plot No.3252. Raghu sold Ac.0.01 decimals and 4½ kadies of land out of Ac.0.02 decimals of land of Sabik Plot No.2085 of Sabik Khata No.249 of Mouza-Kumusi to one Bhaji Behera by means of registered sale deed dated 12.2.1963 and delivered possession of the same. But then, the plot number was wrongly described in the sale deed. It is further stated that his natural parents, Panchu and Jema were also staying with him in the house situated over Plot No.3252. Jema is the daughter of Raghu. Thereafter, Panchu shifted to his ancestral house. Raghu was in possession of the suit land. Thereafter, he is in possession of the same peacefully, continuously and to the hostile animus of the defendants and, as such, perfected title over suit land by adverse possession. The further case of the plaintiff is that he is using the 3 passage situated over sabik plot No.3265, which is situated to the adjacent north and west of sabik plot No.3252 for his ingress and egress to his house and, as such, has prescribed his right of easement over the same. Thereafter, the defendants erected a hut over a portion of Schedule-A land.
3. Pursuant to issuance of summons, defendants 1 and 2 entered appearance and filed a comprehensive written statement denying the assertions made in the plaint. The assertion of the plaintiff as adopted son of Raghu has been denied. They further denied the existence of house of Raghu over sabik plot No.2089 corresponding to Hal Plot No.3252 and possession of Raghu and thereafter the plaintiff over the same. The specific case of the defendants is that the note of possession of the plaintiff in the remarks columns of the record-of-rights of sabik plot No.3252 is wrong and manipulated by the plaintiff. The plaintiff was never in possession of the suit land. Therefore, the question of acquisition of title by adverse possession does not arise. Further case of the defendants is that Raghu stayed in his house situated over Sabik Plot No.3264, which is adjacent to the suit land. There is no existence of path over the suit schedule land.
4. On the inter se pleadings of the parties, learned trial court framed seven issues out of which issue nos.3,4 and 5 are vital for decision of the case, which are as follows:
"3. Has the plaintiff any access to the public road adjacent to his own ?
4. Has the plaintiff perfected his title over Plot No.3252 by way of adverse possession ?
5. Whether plaintiff is the adoptive son of Raghu Sahoo ?"
5. The suit was dismissed. Aggrieved by and dissatisfied with the judgment and decree passed by the learned trial court, the plaintiff filed an appeal, which was eventually dismissed.
46. Heard Mr. Debendra Dhar, learned counsel for the appellant.
7. Mr. Dhar, learned counsel for the appellant, submits that the learned courts below have committed wrong in dismissing the suit. Criticizing the judgment of the courts below, he submits that the findings of the courts below that the plaintiff has not perfected his title over Hal Plot No.3252 by way of adverse possession is perverse. The judgments are vitiated for non-consideration of material on record.
8. The learned trial court held that the plaintiff has other access to the public road and failed to prove right of easement over Schedule-C land. The plaintiff has not perfected title and easement over Schedule-C land. The learned trial court further held that the plaintiff has failed to prove his claim of adverse possession over the suit land. It was also held that the plaintiff is not the adopted son of Raghu. Accordingly, issue nos.3,4 and 5 have been answered against the plaintiff. On a threadbare analysis of the evidence on record, both oral and documentary, as well as pleadings, the learned lower appellate court affirmed the findings of the court below. Learned lower appellate court held that the plaintiff in his evidence has stated that there is a road to the east of Plot Nos.3257, 3258 and 3259. The evidence of P.W.2 corroborates the evidence of P.W.1 regarding existence of a road. P.W.2 has stated that there is another road on the back side of the house of the plaintiff for ingress and egress. It was further held that the plaintiff has access to the public road through his own land and has no right of easement over Schedule-C land. Analysing the evidence of P.W.1, plaintiff, learned lower appellate court held that the plaintiff has miserably failed to prove his case of adverse possession over Plot No.3252. These are findings 5 of facts. Learned lower appellate court further held that admittedly plaintiff is the grand son of Raghu being his daughter's son. Raghu and his mother are dead so also the wife of Raghu. The plaintiff has succeeded the property left behind Raghu. Thus the question of adoption of the plaintiff pales into insignificance. There is no perversity or illegality in the findings of facts of the courts below.
9. The second appeal does not involve substantial question of law. Accordingly, the same is dismissed.
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DR. A.K.RATH, J.
Orissa High Court, Cuttack.
The 16th September, 2016/Pradeep.