Madras High Court
Sargunam @ Mahalakshmi vs V.Narayanan on 25 March, 2011
Author: G.Rajasuria
Bench: G.Rajasuria
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:25.03.2011 Coram: THE HONOURABLE MR.JUSTICE G.RAJASURIA S.A.No.246 of 2006 1. Sargunam @ Mahalakshmi ... Appellants 2. Vijaya @ Vijayalakshmi vs. 1. V.Narayanan 2. V.Krishnamoorthy 3. V.Sivaraman 4. V.Seetharaman ... Respondents This second appeal is filed against the judgement and decree dated 29.07.2005 passed by the learned Principal Subordinate Judge, Mayiladuthurai in A.S.No.165 of 2004 reversing the judgment and decree dated 22.09.2004 passed by the leaned District Munsif, Sirkazhi in O.S.No.112 of 1997. For Appellants : Mr.T.Sathiyamurthy For Respondents : Mr.A.Muthukumar JUDGMENT
This second appeal is filed by the defendants inveighing the judgement and decree dated 29.07.2005 passed by the learned Principal Subordinate Judge, Mayiladuthurai in A.S.No.165 of 2004 reversing the judgment and decree dated 22.09.2004 passed by the learned District Munsif, Sirkazhi in O.S.No.112 of 1997.
2. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.
3. A recapitulation and resume of the relevant facts, absolutely necessary and germane for the disposal of this second appeal would run thus:
a. The plaintiffs filed the suit seeking the following reliefs:
- to pass a decree against the defendants for recovery of plaint B schedule property after removal of superstructure, for future profits and to award cost of the suit.
(extracted as such) b. The defendants filed the written statement resisting the suit.
c. Whereupon issues were framed and on the side of the plaintiffs, the third plaintiff Sivaraman, examined himself as PW1 and marked Exs.A1 to A12. On the defendants' side, D1 and D2 examined themselves as D.Ws.1 and 2 along with DW3 and marked Exs.B1 to B19 and the Court documents Exs.C1 to C7 were also marked.
d. Ultimately, the trial court dismissed the suit. As against which, appeal was filed by the plaintiffs, whereupon, the appellate court reversed the judgment and decree of the trial court and decreed the suit.
e. Challenging and impugning the judgment and decree of the first appellate court, the defendants have preferred this second appeal on various grounds and also suggesting the following substantial questions of law:
1. Whether the lower appellate court is right in decreeing the suit for a larger extent than that of the plaint prayer, whether such a decree is not perverse?
2. Whether the court below was right in decreeing the suit filed only for recovery of possession when the title is disputed by the appellants herein which is against the judgment of this court reported in 1998(1) CTC 501?
3. Whether the lower appellate court was right in shifting the burden of proof on the appellants/defendants to disprove the case of plaintiffs contrary to Section 101 of the Indian Evidence Act?
4. Whether the lower appellate court was right in holding that boundaries will prevail over the extent, when the respondents/plainitffs and their ancestors, specifically expressed their intention vide Ex.A12 that they have right/title only to 100' North-South?
(extracted as such)
4. My learned predecessor, while admitting the second appeal, virtually adapted the aforesaid substantial questions of law.
5. Heard both sides.
6. The indubitable and indisputable or at least the undeniable facts would run thus:
One Josyam Swaminatha Iyer and his relatives owned property to the South of Patel road previously known as Agraharam street. They got the property partitioned into three shares and the linear measurements were set out to the effect that each sharer was entitled to 21' feet from East to West and 100' feet from North to South. But in Ex.A1 the Will dated 23.05.1941, the schedule of property, is found set out thus:
"........................... iftpsh";nrhp fpuhkj;jpy; g[";ir rhP rh;nt 39 y; 1 V 1 br 44/48 y; 1 br 26 /; 105 y; 4 V 1 br 58 Mf e";ir g[";ir Vf;fh; 3/34 k; ic& fpuhkk; mf;fpufhuk; bjd;rufpy; bjUt[f;F bjw;F gs;sp thry; bjU tHp elg;g[f;F tlf;F m/bt';fpl;luhka;ah; tPl;Lf;F nkw;F bgUkhs; nfhapy; re;Jf;F fpHf;F ,jw;Fs;gl;l fy; fl;Lf;nfhg;g[ tPL njhl;lk; bfhy;iy thy; tPr;R Rth; glt[k; g{uh fpH epyk; fpzW khtil kutil cs;glt[k; fpH nky; $hjpao 63 cs;s tPl;oy; ehd; mahh;$pjkha; rk;ghjpj;J ehd; mDgtpj;J tUfpw ic& tPl;od; fPH;ghfk; //////////////////////////////////////////$hjpao 35 ic& Kg;gj;jp Ie;J moa[s;s tPl;ila[k; iv& e"; g["; Vf; 3 br 34 k; tPl;oYs;s ////////////////////////////////////////////////////////////////////////////@ As per Ex.A12 dated 30.08.1958, there was some arrangement emerged among those three sharers and in that, the said oral partition of the property among them into three shares is found reflected and the schedule of property found therein would run thus:
@A bc&l;a{y; jh;khk;ghs; mk;khs; tPLkid ehfg;gl;odk; hp$p!;l;lnuc&d; o!;l;hpf;l; rPh;fhHp rg;hp$[p!;l;liu nrh;e;j rPh;fhHp jhYf;fh 49 //// iftpsh";nrhp tl;lk; R.S.111/10 y; ek;kpy; S.bt';fl;uhka;ah; tPl;ow;F nkw;F iftpsh";nrhp mf;fpufhuj;jpw;F bjw;F tlf;F Foahdj; bjUt[f;F tlf;F bgUkhs; nfhtpy; re;Jf; fpHf;F. ,jw;Fs;gl;l 21 x 100 $hjpao cs;s kid mjpYs;s fl;olk; fpzh;.@ "B bc&l;a{y; S.bt';fl;uhka;ah; tPLkid S;/nfhghyfpUc&;zd; Iah; tPl;ow;F nkw;F jh;khk;ghs; mk;khs; tPl;ow;F fpHf;F iftpsh";nrhp mf;fpufhuj;jpw;F bjw;F tlf;F Foahdj; bjUt[f;F tlf;F. ,jw;Fs;gl;l 21 x 100 $hjpao cs;s kid mjpYs;s fl;olk;@ "C bc&l;a{y; S;/nfhghyfpUc&;zd; tPLkid A.bt';fl;uhk Iah; tPl;ow;F nkw;F iftpsh";nrhp mf;fpufhuj;jpw;F bjw;F tlf;F Foahdj; bjUt[f;F tlf;F. S.bt';fl;uhka;ah; tPl;ow;F fpHr;F ,jw;Fs;gl;l 21 x 100 $hjpao cs;s kid mjpYs;s fl;olKk; mth; mth;fs; kidapYs;s jiy//// cs;gl ////////@ At this juncture, it is just and necessary to refer to the schedule of properties as found set out in the plaint.
"A" Schedule property (ABCD in plaint plan):-
Mayiladuthurai Registration District, Sirkali Sub Registry, Sirkali Taluk, Sirkali Town, Kaivilancherry Vattam, Thenpathi R.S.No.111/10-natham Jari East West -21, North -South-100' About A.0-05 cents.
Boundaries :- West of the houses of Gowri W/o Arul @ Vaithyanathan and Kaliyaperumal, East of 3rd Plaintiff's house in which the first plaintiff is residing in a portion, South of Patel Street and North of VOC North Street (previously North Kudiyana Street), with a house bearing Door No.39.
"B Schedule property (A portion of "A" Schedule property) EFGH in the plaint plan) R.S.No.111/10, Natham Jari North-South 11' East-WEst 8 = (Thatched hut) Boundaries :- West of Kaliaperumal's House, East of 3rd plainitffs' house and site in which 1st plaintiff is residing in a portion. South of rest of the house and backyard of plaintiffs and North of VOC North Street (previously North Kudiyana Street)"
The contention of the plaintiffs is that D1 was working as a maid servant in the said plaintiffs' house; consequently she was permitted to occupy the B scheduled property described in the plaint, abutting the Street, which was originally called as Palli Vasal North street and subsequently referred to as Kudiyanavan street and thereafter as VOC street.; ten years anterior to the filing of the suit and thereafter, when the plaintiffs wanted them to get vacated from the suit property, they raised various pleas.
7. The learned counsel for the appellants/defendants would put forth and set forth his argument, which could tersely and briefly be set out thus:
i] Without the back up of the pleadings , the first appellate court simply placed reliance on the boundaries and ordered eviction.
ii] Any amount of evidence, without the back up of the pleadings should be eschewed.
iii] The trial court correctly dismissed the suit on the ground that the plaintiffs did not prove their right over the B schedule property.
iv] The suit also was bad for want of a prayer for declaration of title.
v] The documents exhibited on the side of the defendants would torpedo and pulverise the plea of the plaintiffs to the effect that only ten years anterior to the filing of the suit, the defendants occupied the "B" Scheduled property.
vi] The authentic tax receipts, which were issued by Sirkali Municipality, would exemplify and demonstrate, display and expatiate that at least from 1975, the defendants have been in occupation and enjoyment of the suit property as owners and in such a case, both the courts below were wrong in holding that the defendants did not acquire prescriptive title by adverse possession by virtue of their long enjoyment as owners.
Vii] The application filed by the plaintiffs for getting the schedule of the property of the plaint amended was dismissed and as against that no CRP was filed and even no steps were taken to to get the plaint amended at the appellate stage and no opportunity was also given for the defendants to file additional written statement or adduce additional evidence, as against such contention of the plaintiffs. Only after the Commissioner having filed the report, the plaintiff have chosen to take step to get modified the plaint, which was also negatived by the trial court.
viii] The appellate court being the last court of fact, was not expected to apply its own ratiocination and simply decree the suit, when the plaint itself was niggard and bereft of pleadings.
Accordingly, the learned counsel for the defendants would pray for setting aside the judgement and decree of the first appellate court and for restoring the judgement and decree of the trial court.
8. Alternis visibus, the learned counsel for the defendants would pray for adducing some more evidence and for that purpose, he would pray for remanding the matter to the first appellate court at least, so as to give an opportunity to the defendants to put forth their case by summoning the public officials.
9. Per contra, in a bid to torpedo and pulverise the arguments as put forth and set forth on the side of the defendants, the learned counsel for the plaintiffs would develop his argument placing reliance on the admission of D.Ws.1 and 2 and the factum of one Rajambal occupied as tenant the area of the plaintiff to the West of the "B" Scheduled Property.
10. All these points are taken together for discussion as they are inter-linked and inter-woven with one another.
11. The admissions made by DW1 and DW2 as under, @nkyz;il gf;fk; itj;jpyp';fk; Mrhhp kfs; uhrhk;ghs; ,Ue;jhh;/ mth; ,we;J nghdhh;/ uhrhk;ghs; FoapUe;J ,we;J nghd ,lk; mg;gona cs;sJ/ mJ ahUf;Fr; brhe;jkhdJ vd;W vdf;F bjhpahJ/ ehd; FoapUf;Fk; ,lj;jpw;F tltz;il gf;fk; ma;aUf;F brhe;jk;/ ma;aUf;F 100 mo ,lk; cs;sJ/ ma;ah; ,lj;jpw;Fk; ,ilna K:';fpy; Fj;J ehd; tUtjw;F Kd;gpUe;nj me;j K:';fpy; Fj;J cs;sJ/ //////////////////////////////////////////////////////////////////// ,J tiu ma;ah; ,lk; vd;W bjhpahJ/ vdf;Fk; mtUf;Fk; ,Jtiu rz;il te;jJk; fpilahJ/ vd; tPL t/c/rp/ tlf;F bjUit ghh;j;J cs;sJ/ me;j bjUthdJ Foahdj; bjU MFk;/ tPL. nkd; Tiou vdf;F brhe;jk; vd;gjhy; thjpfspd; ,e;j tHf;if js;Sgo bra;a ntz;Lk;/ @@ehd; ,e;j ,lj;jpy; te;J 26 tUl';fs; ,Uf;Fk uhrhk;ghs; ,lk; ma;ah; ,lk; cs;sJ/ ma;ah; vd;gJ thjp Mfk;/ me;j ,lk; mth;fsJ ,lkhf ,Ue;jJ/@ /////////////////////............
v';fsJ tPl;ow;F nkyz;l gf;fk; buj;jpdk; Mrhhp kfs; uhrhk;ghs; ,Ue;jhh;/ ,g;nghJ me;j ,lk; fhypkidahf cs;sJ/ me;j mo kid ma;aUf;F brhe;jk;/ buj;jpdk; Mrhhpia ma;ah; jhd; Fo itj;jhh;/ me;j ,lj;jpw;F mLj;j fpHf;nf eh';fs; FoapUf;fpnwhk;/ mjw;F mLj;j fpHf;nf fypabgUkhs; vd;gth; FoapUf;fpwhh;@///////////////////////////////////// (DW2 would amply make the point pellucidly and palpably clear that they themselves have given a go by to the theory that they acquired prescriptive title as owners of the suit property by adverse possession. So far as the plea of adverse possession is concerned both the courts below gave concurrent findings, negativing the plea, warranting no interference in second appeal as there is no perversity or illegality involved in their findings under that count. For the same reasons, the suit cannot be held to be bad for want of a prayer for declaration of title.
12. The boundaries, they have to be seen in matters of this nature would prevail over the extent. No doubt, in the old documents referred to supra, the linear measurements from east to west is mentioned as 63 feet and from North to South as 100 feet, even though as found by the Commissioner correctly the exact extent from North to South is 162.5 feet.
13. In the ancient documents when there were no dispute at all of this nature, the boundaries were found specified correctly. In fact, the entire property, which belonged to the said Swaminatha Iyer and his relatives, was sandwiched by Agraharam street on the North and VOC street on the south and in such a case, all of a sudden, holus bolus, third parties like the defendants cannot claim title over the small moiety namely, the "B" scheduled property, which is almost on the south eastern corner of the land belonging to the plaintiffs, abutting VOC street and that too when to the West of the said defendants' hut, admittedly, one Rajammal who was the tenant as per Exs.B3 to B8 (house tax receipts) under the plaintiff, vacated it and ultimately, the said area, which was under the occupation of Rajammal as tenant, is now under the occupation of the plaintiffs.
14. The above narration of facts would pellucidly and palpably make the point clear that there was an error apparent in the specification of the linear measurements as 21 feet from east to west and 100 feet from North to South in describing the plaintiffs property. However, in the plaint schedule of property as well as in the ancient documents, referred to supra, the four boundaries are found set out correctly.
15. I am fully aware of the fact that in all cases, blindly, it cannot be taken that boundaries will prevail over the extent and it all depends upon the facts and figures pertaining to a case.
16. At this juncture, I would like to cite the following decisions: 1. 1996(1) MLJ 542 [Mahalingam v. A.S.Narayanaswamy Iyer and others], certain excerpts from it would run thus:
"5. My attention is drawn by the senior counsel for the appellant to the following passages in Halsbury's Laws of England, Fourth Edition, Vol.50.
"455. False demonstratio non nocet: It is a rule of construction, which applies to all written instruments and not to Wills alone, that if, of various terms used to describe a subject matter (whether a person or property) some are sufficient to ascertain the subject matter with certainty but others add a description which is not true, these other terms are not allowed to vitiate the gift. The rule in full is false demonstratio non nocent cum de corpore constat and the second part of this maxim is an essential part of it. The false description must merely be added into that which is otherwise clear, although it need not come at the end of the sentence. The characteristic of cases within the rule is that the description so far as it is false applies to no subject at all and so far as it is true applies to one one.
457. Limits of the rule: The rule of false demonstratio is limited by a second rule of no less importance, namely that additional words are not rejected as a false description if they are capable of being read as accurate words of restriction. If, therefore, it is doubtful whether the words of the will import a false reference or description, or whether they are words of restriction that limit the generality of former words, the court never presumes error or falsehood and the latter construction is preferred. Accordingly, where there exists some subject as to which all the descriptions are true, and some subject as to which part is true and part false, the words are considered to be words of true restriction, so that they refer to that subject only as to which all the descriptions are true."
6. Reference is made to the judgment in Anderson v. Berkley, (1902) 1 Ch.D.936 and the following passage therein.
"It is not a rule, however, that, where the description is made up of more than one part, and one part is true but the other is false, then, if the part which is true describes the subject or object of the gift with sufficient certainty, the untrue part will be rejected, and will not vitiate the gifts."
7. A Division Bench of this Court in Krishnamurthy v. Venkataramanappa (1947) 2 MLJ 247 extracted the above passage from Halsbury and applied the doctrine of falsa demonstratio.
8. Reliance is also placed on a judgment of mine in Madhavan v. Kannammal, (1989)1 MLJ 136, wherein I have pointed out that it is not proper for the court to adopt a construction which would lead to a redundancy of certain words used by the testator, that any construction of a document must be in such a manner that it should give a meaning to all words used by the testator and that the entire document must be taken into consideration and the language used by the testator has to be considered before the interpretation is given.
11. A single Judge of this court relying upon the aforesaid judgment held in Siviseshamuthu v. Gopalakrishna, A.I.R.1963 Mad.147, that where the property sold is part of a definite survey number and in the sale deed the exact boundaries of the part sold are given and the area mentioned is only approximate, the description by boundaries should prevail in ascertaining the actual property sold under the document.
12. Reliance is also place on the judgment of another single Judge in Church of South India v. Raja Ambrose, (1978) 2 MLJ 620. The learned Judge has however taken care to hold that the question depends upon the intention of the parties as expressed in the relevant conveyance deed."
2. (2002) 2 MLJ 612 [State of Tamil Nadu, rep. by its District Collector, Tirunelveli v. Mohamed Nagib and others], certain excerpts from it would run thus:
"4.1. In my considered opinion, it is well settled in law that the boundaries will prevail over the extent alone, but, not the Survey Number also. That apart, the said principle is applicable only in a transaction agreed and entered between the parties, but not in a case of unilateral approach.
4.3. The principle that the boundaries prevail over the extent, in my considered opinion, shall not construe boundaries prevail over the Survey Number also, when the respondents/plaintiffs themselves have stated in the plaint that they had purchased the suit property, which is located only in T.S.No.230/1 and not otherwise. It may also be noted that the respondents/plaintiffs had not chosen to seek an amendment that they had purchased the suit property located in T.S.No.234 at all."
3. 1984(2) MLJ 306 [Dina Malar Publications, a Tamil daily, reptd., by its Partner, R.Krishnamoorthy v. The Tiruchirapalli Municipality, reptd., by its Executive Authority, the Commr., and others], an excerpt from it would run thus:
"9. The property in question bears a subdivided town survey No.371/2, with an extent of 2,400 sq.ft. The property in question is not an unserveyed area or an area in respect of which the extent is in doubt. In laying down the principle that the boundaries should prevail over the extent, in the above decisions, the learned Judges have applied the following principles:- (1) in case of doubtful or varying extents in the documents of title relating to the property, boundaries should be preferred to the extent; (2) Only in the absence of definite material to show the actual extent intended to be sold the boundaries should outweigh the doubtful extent mentioned in the document; (3) If the recitals in the documents and the circumstances of the case show that a lesser extent only was conveyed than the area covered by boundaries, and there is clear evidence as to the intention of the parties with reference to the extent conveyed, then the extent should prevail over the boundaries. Bearing in mind the abovesaid principles, we will have to examine the facts of this case."
The fact remains that the boundaries have not been specified for the first time without having any backing of the documents relating to them. Even as early as in the year 1941 and subsequently, the four boundaries relating to the entire extent of the property are found correctly described, which are incontrovertible and ungainsayable.
17. No doubt, on the one hand, the plaintiffs would contend that only 10 years anterior to the filing of the suit, the defendants were allowed to occupy the suit property on the permission of the plaintiffs; but the exhibits marked on the side of the defendants so to say, the tax receipts would cover the period from 1984. However, the learned counsel for the plaintiffs would submit that the appellate court rejected some of those receipts on the ground that there were corrections and held that only at the most from 1987, the defendants could be presumed to be in occupation of the suit property. No doubt, there is one exhibit of the year 1975; but it has not been proved or established that the authorities issued it for any specific purpose like construction of the hut, etc. Even assuming that, for more than 10 years or as admitted by the plaintiff during cross examination that the defendants have been in occupation for about 15 years, still the core question arises as to whether the defendants could be taken as the ones having acquired prescriptive title.
18. As against the concurrent findings of fact, this court is not enjoined to decide to the contrary unless there is any perversity or illegality in rendering such findings. Notwithstanding the same, this court keeping in mind that the defendants are poor people and cutting across all the technicalities, probed into the matter further infra.
19. I recollect the following decisions of the Hon'ble Apex Court in this regard.
(i) (2011) 1 SCC 673 [Vijay Kumar Talwar v. Commissioner of Income Tax, Delhi], certain excerpts from it would run thus:
"19. It is manifest from a bare reading of the section that an appeal to the High Court from a decision of the Tribunal lies only when a substantial question of law is involved, and where the High Court comes to the conclusion that a substantial question of law arises from the said order, it is mandatory that such question(s) must be formulated. The expression "substantial question of law" is not defined in the act. Nevertheless, it has acquired a definite connotation through various judicial pronouncements.
23. A finding of fact may give rise to a substantial question of law, inter alia, in the event the findings are based on no evidence and/or while arriving at the said finding, relevant admissible evidence has not been taken into consideration or inadmissible evidence has been taken into consideration or legal principles have not been applied in appreciating the evidence, or when the evidence has been misread."
and the following principles are found enunciated in the decision reported in (2006) 5 Supreme Court Cases 545 HERO VINOTH (MINOR) VS. SESHAMMAL
24. . . .
(iii) The general rule is that High Court will not interfere with the concurrent findings of the Courts below. But it is not an absolute rule. Some of the well-recognised exceptions are where (i) the Courts below have ignored material evidence or acted on no evidence; (ii) the courts have drawn wrong inferences from proved facts by applying the law erroneously; or (iii) the courts have wrongly cast the burden of proof. When we refer to "decision based on no evidence", it not only refers to cases where there is a total dearth of evidence, but also refers to any case, where the evidence, taken as a whole, is not reasonably capable of supporting the finding."
(ii) 2008(4) SCALE 300 KASHMIR SINGH VS. HARNAM SINGH AND ANOTHER.
(iii) 2009-1-L.W.1 STATE BANK OF INDIA & OTHERS vs. S.N.GOYAL It is therefore crystal clear from the mere poring over and perusal of the aforesaid precedents that unless there is any perversity or illegality in the rendering of the finding of facts by both the courts below, the question of interfering by the High Court under Section 100 of the Code of Civil Procedure would not arise.
20. I harp back to the following precedent of the Hon'ble Apex Court reported in (2007) 6 SCC 59 [P.T.Munichikkanna Reddy and others vs. Revamma and others]. An excerpt of it would run thus:
"10. In that context it is relevant to refer to JA Pye (Oxford) Ltd. v. United Kingdom wherein the European Court of Human Rights while referring to the Court of Appeal judgment JA Pye (Oxford) Ltd. v.Graham made the following reference:
"Lord Justice Keene took as his starting point that limitation periods were in principle not incompatible with the Convention and that the process whereby a person would be barred from enforcing rights by the passage of time was clearly acknowledged by the Convention (Convention for the Protection of Human Rights and Fundamental Freedoms). This position obtained, in his view, even though limitation periods both limited the right of access to the Courts and in some circumstances had the effect of depriving persons of property rights, whether real or personal, or of damages: there was thus nothing inherently incompatible as between the 1980 Act and Article 1 of the Protocol".
11. This brings us to the issue of mental element in adverse possession cases intention.
...................
14. Importantly, intention to possess cannot be substituted for intention to dispossess which is essential to prove adverse possession. The factum of possession in the instant case only goes on to objectively indicate intention to possess the land. As also has been noted by the High Court, if the appellant has purchased the land without the knowledge of earlier sale, then in that case the intention element is not of the variety and degree which is required for adverse possession to materialise.
18. On intention, Powell v.McFarlane is quite illustrative and categorical, holding in the following terms:
"If the law is to attribute possession of land to a person who can establish no paper title to possession, he must be shown to have both factual possession and the requisite intention to possess ('animus possidendi')"
* * * If his acts are open to more than one interpretation and he has not made in perfectly plain to the world at large by his actions or words that he has intended to exclude the owner as best he can, the courts will treat him as not having had the requisite animus possidendi and consequently as not having dispossessed the owner.
* * * In my judgment it is consistent with principle as well as authority that a person who originally entered another's land as a trespasser, but later seeks to show that he has dispossessed the owner, should be required to adduce compelling evidence that he had the requisite animus possidendi in any case where his use of the land was equivocal, in the sense that it did not necessarily, by itself, betoken an intention on his part to claim the land as his own and exclude the true owner.
* * * What is really meant, in my judgment, is that the animus possidendi involves the intention, in one's own name and on one's own behalf, to exclude the world at large, including the owner with the paper title if he be not himself the possessor, so far as is reasonably practicable and so far as the processes of the law will allow".
(emphasis supplied)
19. Thus, there must be intention to dispossess. And it needs to be open and hostile enough to bring the same to the knowledge and the plaintiff has an opportunity to object. After all adverse possession right is not a substantive right but a result of waiving (wilful) or omission (negligent or otherwise) of the right to defend or care for the integrity of property on the part of the paper-owner of the land. Adverse possession statutes, like other statutes of limitation, rest on a public policy that does not promote litigation and aims at the repose of conditions that the parties have suffered to remain unquestioned long enough to indicate their acquiescence.
20. While dealing with the aspect of intention in the adverse possession law, it is important to understand its nuances from varied angles.
22. A peaceful, open and continuous possession as engraved in the maxim nec vi, nec clam, nec precario has been noticed by this Court in Karnataka Board of Wakf Vs. Govt. Of India in the following terms: (SCC p.785, para 11) "Physical fact of exclusive possession and the animus possidendi to hold as owner in exclusion to the actual owner are the most important factors that are to be accounted in cases of this nature. 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 establish all facts necessary to establish his adverse possession."
23. It is important to appreciate the question of intention as it would have appeared to the paper-owner. The issue is that intention of the adverse user gets communicated to the paper-owner of the property. This is where the law gives importance to hostility and openness as pertinent qualities of manner of possession. It follows that the possession of the adverse possessor must be hostile enough to give rise to a reasonable notice and opportunity to the paper-owner.
31. Inquiry into the starting point of adverse possession i.e dates as to when the paper-owner got dispossessed is an important aspect to be considered. In the instant case the starting point of adverse possession and other facts such as the manner in which the possession operationalised, nature of possession: whether open, continuous, uninterrupted or hostile possession, have not been disclosed. An observation has been made in this regard in S.M.Karim Vs. Bibi Sakina: (AIR p.1256, para 5) "Adverse possession must be adequate in continuity, in publicity and extent and a plea is required at the least to show when possession becomes adverse so that the starting point of limitation against the party affected can be found. There is no evidence here when possession became adverse, if it at all did, and a mere suggestion in the relief clause that there was an uninterrupted possession for 'several 12 years' or that the plaintiff had acquired 'an absolute title' was not enough to raise such a plea. Long possession is not necessarily adverse possession and the prayer clause is not a substitute for a plea."
(emphasis supplied)
32. Also mention as to the real owner of the property must be specifically made in an adverse possession claim.
33.In Karnataka Wakf Board it is stated: (SCC pp.785-86, para
12) "A plaintiff, filing a title suit should be very clear about the origin of title over the property. He must specifically plead it. In P.Periasami V. P.Periathambi this Court ruled that: (SCC p.527, para 5) 'Whenever the plea of adverse possession is projected, inherent in the plea is that someone else was the owner of the property.' The pleas on title and adverse possession are mutually inconsistent and the latter does not begin to operate until the former is renounced. Dealing with Mohan Lal V. Mirza Abdul Gaffar that is similar to the case in hand, this Court held: (SCC pp.640-41, para 4) '4.As regards the first plea, it is inconsistent with the second plea. Having come into possession under the agreement, he must disclaim his right thereunder and plead and prove assertion of his independent hostile adverse possession to the knowledge of the transferor or his successor in title or interest and that the latter had acquiesced to his illegal possession during the entire period of 12 years i.e up to completing the period his title by prescription nec vi, nec clam, nec precario. Since the appellant's claim is founded on Section 53 A, it goes without saying that he admits by implication that he came into possession of land lawfully under the agreement and continued to remain in possession till date of the suit. Thereby the plea of adverse possession is not available to the appellant.'"
(emphasis supplied) Adding fuel to the fire, in the written statement itself the defendants simply pleaded as under:
@6/ jhth ,lj;jpy; thjpfSf;nfh my;yJ mth;fsJ K:jhijah;fs; my;yJ thhpRjhuh;fSf;nfh vt;tpj chpika[k;. iul;Lk;; ,y;iy/ mjw;F khwhf gpujpthjpfs; fle;j 25 Mz;Lfs; fhykhf jhth ,lj;jpy; btspg;gilahf ahthpd; ,ila{Wk; ,y;yhkYk; bjhlh;e;J FoapUe;J tUtjhy; yh Mg; ml;th;!; bghrc&d; kw;Wk; FoapUg;g[ iul; rl;lg;go rfytpj ed;ikfisa[k; mila jFjp cilath;fs; Mthh;fs/ nkYk; jhth ,lj;jpy; gpujpthjpfs; U:/10.000 gj;jhapuk; tiuapy rpyt[ bra;J FoapUg;g[ gf;fh Tiu tPL fl;o FoapUe;J tUfpd;wdh;/ FoapUg;g[ iul;il fdk; nfhh;l;L K:y;ak; fhyp bra;a thjpfSf;F chpik ,y;iy/ thjpfSf;F jhth ,lj;jpy; chpik ,y;iy/@ The ingredients constituting adverse possession have not been found spelt out. Over and above that, there is nothing to indicate and connote that the defendants exercised their right of ownership over the "B" scheduled property. The Hon'ble Apex Court highlights that any possession, without exercising the power of ownership over the suit property would not enure to the benefit of the defendants to claim that they acquired prescriptive title by adverse possession. The principle nec vi, nec clam and nec precario has been recognised by the Hon'ble Apex Court and accordingly, if viewed both the courts below were not perverse or illegal in giving their finding in rejecting the plea of adverse possession. The defendants, who are bound to prove their plea of adverse possession, have not proved it, warranting no interference in second appeal.
21. The learned counsel for the defendants would appropriately and appositely point out that irrespective of the defects in the defendants' case, the plaintiffs were enjoined to prove their case, which they failed to establish.
22. I recollect and call up the relevant maxims as under:
(i) Affirmantis est probare He who affirms must prove.
(ii) Affirmanti non neganti incumbit probatio: The burden of proof lies upon him who asserts and not upon him who denies.
No doubt, the plaintiff cannot try to achieve success in the litigative process by picking holes in the plea of the defendant and he has to independently prove his case. It is one thing to say that the plaintiffs could have filed the plaint with some more particulars as pointed out by the learned counsel for the defendants, but in the meantime, it has to be seen as to whether, such non-specification of the details in the plaint could be taken as fatal to the case of the plaintiffs.
23. In this connection, the learned counsel for the defendants would cite the decision of this court reported in 1998(1) CTC 501. [Govindammal (died) and 3 others vs. Arumugham] An excerpt from it would run thus:
"7. I have carefully considered the submissions of the learned counsel appearing on either side in the light of the judgments of the courts below and the conclusion recorded by them. Having regard to the observation found in paragraph 7 of the judgment of the trial judge, I looked into the documents Exs.A1 and A2 as also Ex.B2 and the evidence of PW1 to find out the veracity or correctness of the statements found made and noticed in the judgment of the trial judge on the basis of those documents. A careful analysis would go to show that the suit for recovery of possession straightaway itself is a misconceived remedy in the facts and circumstances of the case and it was inappropriate also for the learned trial Judge as also the first appellate Judge, who have chosen to deal with the claim of the parties as though it is for declaration of title when it was only a bare suit for recovery of possession in which the question of prima facie title alone can be gone into incidentally. No final adjudication or declaration of title can be made."
The aforesaid precedent of this court emerged on a different set of facts, wherein, the court held that in a suit for recovery of possession, the plaintiff did not prove the prima facie title. But, in this case, the documents and the evidence would reveal that prima facie, the plaintiffs are the owners of the suit property and they only permitted the defendants to occupy the property and in such a case, the suit is not bad for want of declaration of title of the suit property.
24. I would like to point out that virtually, in this case, the defendants went to the extent of impliedly admitting the ownership of the plaintiffs because the plea of the defendants that they acquired title under the Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 would connote and denote that they are only the tenant or the licensee under the plaintiffs. Furthermore, the unsuccessful plea of adverse possession also as set out by the defendants would lend support to the plaintiffs that the latter are the owners of the "B" Scheduled property.
25. Inasmuch as the documents referring to boundaries, are in favour of the plaintiffs and only the correct linear measurements are lacking and there are also admissions by the defendants that immediately to the West of the hut of the defendants, one Rajammal, the tenant under the plaintiffs was occupying abutting VOC street, the question of making the plaintiffs to confine their right to an extent of 100 feet from North to South from Patel street would not arise.
26. Wherefore, it is clear that the appellate court au fait with law and au courant with facts, arrived at the conclusion in this case the boundaries shall prevail over the extent.
27. Here, the plaintiffs set out the basic requirements in the plaint in concinnity and in consonance with the prayer made in the last para of the plaint. It is a trite proposition of law that pleadings relating to all documents need not be found spelt out in the plaint and law points also need not be cited in the plaint. In order to buttress and fortify the main contentions of the plaintiff any number of documents can be filed, which cannot simply be rejected on the ground that those documents are not found referred to in the plaint.
28. As per Ex.A4 dated 09.01.1973 the plaintiff purchased the property set out there in from one Sivaprakasa Padayachi and it was the one earlier allotted to his relatives and Ex.A2 dated 07.06.1987 is the sale deed executed by Gopalakrishna Iyer, Kuppuraman and Srinivasan who got their 1/3rd share to the plaintiffs' 1/3 rd share on the east to one Gowri Ammal.
29. Those documents have been relied on by the plaintiffs to probabilise their case that they were enjoying the entire extent within the said boundaries referred to in the ancient documents and at no point of time, they got their possession confined only to an extent of 100 feet from North to South starting from Patel street. Hence, I am of the considered view that the appellate court correctly appreciated the facts and rendered justice, warranting no interference in this second appeal.
30. In the result,
(i) The substantial question of law Nos.1 and 4 are decided to the effect that the first appellate court is right in decreeing the suit by treating that the boundary shall prevail over extent and also the other attending circumstances available on record.
(ii) The substantial question of law No.2 is decided to the effect that the first appellate court was justified in decreeing the suit even though there was no prayer for declaration of title, in view of the clinching evidence available on record.
(iii) The substantial question of law No.3 is decided to the effect that the plaintiffs discharged their burden of proof by adducing clinching evidence as per the Indian Evidence Act.
31. Accordingly, this second appeal is liable to be dismissed and the same is dismissed. However, there shall be no order as to costs.
32. At this juncture, I would like to point out that sufficient time has to be granted to the defendants to vacate and hand over vacant possession of the B schedule property to the plaintiffs and accordingly, one year's time is granted from today to the defendants to vacate and hand over vacant possession, subject to the filing of an affidavit by the defendants within a month from this date and if no such affidavit is filed, the defendants cannot avail the time granted supra.
vj2 25.3.2011
Index: Yes
Internet: yes
To
1. The Principal Subordinate Judge, Mayiladuthurai
2. The District Munsif, Sirkazhi
G.RAJASURIA,J.
vj2
S.A.No.246 of 2006
25.03.2011