Kerala High Court
Prl.M.C.Kozhikode-I vs Edakudi Raveendran @ Ravi
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
WEDNESDAY, THE 1ST DAY OF MARCH 2017/10TH PHALGUNA, 1938
RSA.No. 1222 of 2013 (D)
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AGAINST THE JUDGMENT DATED 18-02-2013 IN AS 69/2011 of PRL.SUB
COURT, KOZHIKODE
AGAINST JUDGMENT DATED 25-02-2011 IN OS 197/1985 of
PRL.M.C.KOZHIKODE-I
APPELLANT(S)/APPELLANTS 2 TO 6/3RD PLAINTIFF AND SUPPLEMENTAL
PLAINTIFFS 4 TO 7:
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1. EDAKUDI RAVEENDRAN @ RAVI
S/O.MOOTHORAKUTTY,
RESIDING AT KARUVASSERY AMSOM DESOM,
KOZHIKODE TALUK
2. SULOCHANA
W/O.LATE REGHUTHAMAN,
RESIDING AT KARUVASSERY AMSOM DESOM,
KOZHIKODE TALUK
3. SUJATHA
D/O.LATE REGHUTHAMAN,
RESIDING AT KARUVASSERY AMSOM DESOM,
KOZHIKODE TALUK
4. SHIMINA
D/O.LATE REGHUTHAMAN,
RESIDING AT KARUVASSERY AMSOM DESOM,
KOZHIKODE TALUK.
5. RAJESH
S/O.LATE REGHUTHAMAN,
RESIDING AT KARUVASSERY AMSOM DESOM,
KOZHIKODE TALUK
BY ADVS.SRI.V.V.SURENDRAN
SRI.P.A.HARISH
RSA.No. 1222 of 2013 (D)
RESPONDENT(S)/RESPONDENTS/DEFENDANTS:
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1. LOHITHAKSHAN
S/O.MADHAVI,
RESIDING AT MAYANTHARA NILATHIL, POST KARUVASSERI,
KARAPARAMBA,KOZHIKODE-673010
2. SOMAN
S/O.MADHAVI,
RESIDING AT MAYANTHARA NILATHIL, POST KARUVASSERI,
KARAPARAMBA, KOZHIKODE-673010
R1-R2 BY ADV. SRI.MILLU DANDAPANI
R1-R2 BY ADV. SRI.PREMCHAND R.NAIR
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
01-03-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
[CR]
B. KEMAL PASHA, J.
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R.S.A. No. 1222 of 2013
...............................................................
Dated this the 1st day of March, 2017
J U D G M E N T
Challenging the concurrent findings entered by the Principal Munsiff's Court-I, Kozhikode in O.S.No.197/1985 followed by those of the Subordinate Judge's Court, Kozhikode in A.S.No.69/2011, the plaintiffs in O.S.No.197/85 has come up with this second appeal.
2. This case has a checkered career. The proceedings were initiated in the year 1985, and it still continues. The suit was originally filed as one for a decree for perpetual injunction restraining the defendants and their men from obstructing the plaintiffs from using plaint B schedule pathway and from causing any obstructions on it. Later the suit was amended by incorporating the first relief as one for a declaration that the plaintiffs are having R.S.A.1222 of 2013 -: 2 :- easement right by way of prescription over plaint B schedule item. Once again the plaint was amended, when the plaint B schedule pathway that was being claimed by the plaintiffs was allegedly blocked by the defendants, by incorporating a relief of mandatory injunction directing the defendants to remove the gate put up at the western side of the plaint B schedule, and also to cut and remove the trees planted in plaint B schedule item.
3. According to the plaintiffs, they were using plaint B schedule item as of right, openly and continuously, following their predecessors-in-interest of plaint A schedule property, as of right, from time immemorial. Plaint B schedule item is a pathway to have access to their house as well as the temple situated at the corner of plaint A schedule property. They have claimed that plaint B schedule item starts from the Kanoli Kanal Road situated at the eastern side of the property of the defendants and it reaches the plaint A schedule property. Plaint B schedule item is R.S.A.1222 of 2013 -: 3 :- described in the plaint as a pathway leading to plaint A schedule property, having a length of 150 feet, lying east west, and a width of 6 feet lying north south. According to the plaintiffs, originally, the first defendant had purchased the property lying at the northern side of plaint B schedule pathway and subsequently she purchased the property lying at the southern side of the pathway also. Precisely, it is alleged that the first defendant or any other defendants have no manner of right or title over plaint B schedule pathway and the pathway was in existence even prior to the purchase of the northern property as well as southern property by the first defendant. According to the plaintiffs, they have perfected their right of easement by prescription over the plaint B schedule item.
4. The defendants contended that there is no such pathway as plaint B schedule item as is one claimed by the plaintiffs. It is contended that the attempt of the plaintiffs is to have a pathway through the middle of the properties of R.S.A.1222 of 2013 -: 4 :- the defendants thereby cutting the properties of the defendants into two. It is further contended that no such pathway was in existence and there was no occasion for the plaintiffs to make use of the so-called plaint B schedule pathway. It has been contended that there are other pathways available to the plaintiffs to have access to plaint A schedule property. The allegation that the defendants have closed down the pathway has also been denied.
5. Initially, the trial court found that plaint B schedule pathway is not identifiable and mainly on that ground, dismissed O.S.No.197/85. Another suit was also tried along with the said suit. Presently, what is material is with regard to the matters covered by O.S.197/85 only and the other suit became immaterial. On the dismissal of O.S.No.197/85 as well as the other suit, plaintiffs preferred A.S.No.77/94 and A.S.No.78/94 respectively, before the lower appellate court. The lower appellate court allowed the appeals and remitted the matter to the trial court after entering a finding that plaint R.S.A.1222 of 2013 -: 5 :- B schedule pathway was identifiable. Through the remand order, the trial court was directed to decide further questions regarding the entitlement of easement right by way of prescription.
6. Aggrieved by the remand order passed by the lower appellate court in A.S.No.77/94 and the other appeal, the defendant preferred CMA Nos.135/2000 and 205/2000 respectively before this Court. A learned Single Judge of this Court allowed CMA No.135/2000 in part and allowed CMA 205/2000. This Court held that the plaint B schedule item was not identifiable. The matter was remitted to the trial court for fresh disposal in accordance with law.
7. Again, the trial court dismissed O.S.No.197/85 after entering a finding that plaint B schedule item is identifiable. The trial court found that there is no evidence to prove the easement right by way of prescription and it was on that ground the plaintiffs were again non-suited. Once again appeal was preferred as A.S.No.69/2011 before R.S.A.1222 of 2013 -: 6 :- the Subordinate Judge's Court, Kozhikode. The lower appellate court dismissed the appeal by holding that all the ingredients to invite the easement right by way of prescription have not been pleaded and further that the plaintiffs' claim of title over plaint B schedule item, itself cuts the root of the claim based on easement right by way of prescription. The lower appellate court has found fault with the plaintiffs in suppressing the existence of another road leading to their property from the northern side.
8. This Court admitted this second appeal on the following questions of law raised in the memorandum of appeal:
"(i) On the basis of the pleading and evidence, where the court below correct in holding that the plaintiffs have not prescribed a right of easement over B schedule property?
(ii) For claiming an easement by prescription is it necessary that the dominant owner should have title over the R.S.A.1222 of 2013 -: 7 :- property or is it sufficient that he occupies the servient owner?
(iii) Were the courts below correct in refusing a decree for injunction restraining the defendants from trespassing into plaint B schedule property or obliterating the same?
(iv) How far the observation and findings on judgment binding on the courts while it is passing a revised judgment pursuant to an order or remand?"
9. Heard the learned counsel for the appellants Sri.V.V.Surendran and the learned Senior Counsel for the respondents Smt. Sumathi Dandapani.
10. The learned counsel for the appellants has argued that there is a clear finding entered by the trial court that plaint B schedule item is identifiable and the said finding has not been entertained in the appeal. According to him, when the defendants have not filed any cross objection challenging the said finding, presently, the said finding has R.S.A.1222 of 2013 -: 8 :- become final and is no more open to challenge. According to the learned counsel for the appellants, all the ingredients necessary to constitute a right by way of easement by prescription have been clearly and specifically pleaded in the plaint. It has been further argued that the availability or otherwise of alternate pathways or roads or access to plaint A schedule property, even if in existence or available, cannot be taken as a defence in a case where a right by way of easement by prescription has been crystallized in favour of the plaintiffs.
11. Per contra, the learned Senior Counsel for the respondents has argued that the plaintiffs have failed to plead all the ingredients necessary to invite a right by way of easement by prescription and therefore, the suit is not maintainable. It has also been argued that when the plaintiffs have claimed during the trial that the plaint B schedule item is their property, they cannot claim a right by way of easement by prescription. It has also been argued R.S.A.1222 of 2013 -: 9 :- that the plaintiffs have even gone to the extent of contending that plaint B schedule item is not a property which belongs to the defendants. It has also been argued that plaint B schedule item is not in existence and the same is not available and therefore, any decree as sought for in the plaint cannot be passed.
12. The learned counsel for the appellants has mainly relied on Ext.C2 sketch prepared by the learned Advocate Commissioner at first in the suit. In Ext.C2, the learned Advocate Commissioner had noted the pathway in question as LMN. The length of the portion 'LM' marked in Ext.C2 was noted as 107 feet and 8 inches. At the same time, its width has not been noted in Ext.C2. Admittedly, Ext.C2 is not a survey plan. It is true that the learned Advocate Commissioner had applied scale for preparing the said rough sketch. At the same time, the said sketch does not reflect the true and original lie of all the properties. A decree cannot be passed on the basis of the matters noted in R.S.A.1222 of 2013 -: 10 :- Ext.C2 sketch. In a suit of this nature, in order to have a decree, the plan showing the lie of the properties should be appended with the decree. In CMA 135/2000, this Court had rightly found that the plaint B schedule was not identifiable.
13. It is true that presently the trial court has stated in the judgment that the plaint B schedule item is identifiable. In what sense such a statement has been made is not available from the judgment. It seems that the lower appellate court has also not interfered with the said finding entered by the trial court. At the same time, this Court has to consider whether a decree can be passed in respect of plaint B schedule item. Ext.C3(b) is the plan prepared by the surveyor, who accompanied the Advocate Commissioner. In Ext.C3, a pathway has been shown across the property of the plaintiffs having a width of 2.5 metres north south and having a length of 45.80 metres east west, which leads to Edakkudikkavu wherein the temple is R.S.A.1222 of 2013 -: 11 :- situated. The said access commences from the road presently situated at the eastern side of the plaint A schedule property and the western side of the properties of the defendants. Originally, the claim in respect of the lie of the plaint B schedule item is that it connects Kanoli Kanal Road and the plaint A schedule property, and that on either side of plaint B schedule item, there lies the properties of the defendants. In Ext.C3(b) some dotted lines are shown as Z - Z1 and Z2 - Z3, as the portion through which a pathway was being claimed by the plaintiffs. It has been specifically noted in Ext.C3(b) that at the time of preparation of the said plan there was no such pathway in existence. Even according to Ext.C1 report filed by the first Commissioner, the width of then existing pathway which the said Commissioner could find through the properties of the defendants was a 'beaten track' having a width varying from 2 feet to 2.5 feet. The learned counsel for the appellant has pointed out that in Ext.C4(b) plan the said portion of the R.S.A.1222 of 2013 -: 12 :- pathway has been marked as one having a width of 1.22 metre. It has been specifically stated in Ext.C4(b) also that there was no such pathway in existence at the time when Ext.C4(b) was prepared.
14. In order to point out the existence of a pathway, the learned counsel for the appellants has invited the attention of this Court to Ext.X1 plan which was admitted by the defendants. It is true that in Ext.X1, such a pathway is shown; at the same time, no measurements are available in Ext.X1 in order to fix the location of such a pathway, by showing its length and its width.
15. In order to grant the reliefs prayed for in the plaint, there should be a plan having sufficient measurements, showing the actual lie of the properties and the existing pathway, prepared by a competent surveyor. In the absence of any such plan, this Court is of the view that a decree cannot be passed in terms of the plaint.
16. Another fatal aspect is the description of plaint B R.S.A.1222 of 2013 -: 13 :- schedule item. As per the description of plaint B schedule item, the pathway is one having a length of 150 feet east west, and having a width of six feet south north. There is absolutely nothing to show that a pathway having the descriptions given in plaint B schedule item was there in existence. Even Ext.C2 sketch also does not coincide with the descriptions of plaint B schedule item.
17. In the plan, the plaintiffs have averred that their predecessors-in-interest, and in continuation the plaintiffs, had been using the plaint B schedule item openly, continuously and uninterruptedly, as of right, from time immemorial. The question to be considered is whether such averments could bring out a right to claim a pathway by way of easement by prescription.
18. The learned Senior Counsel for the respondents has invited the attention of this Court to the decision in Ibrahimkutty v. Abdul Rahumankunju[1992(2) KLT 775] wherein it was held:
R.S.A.1222 of 2013 -: 14 :- "I do not think that it is necessary to deal at length with the various decisions brought to my notice, since they lay down well established broad propositions. Suffice it to say, that ordinarily a court can find a case and decree the suit only on the basis of the pleadings of the parties. In a case, where the claim is for an easement right, it is all the more necessary that the pleadings should be specific and precise. There is reason therefor. `Easement' is a precarious and special right. The right of easement is one which a person claims over a land which is not his own. Gale on Easements (15th Edn.) (pages 3 & 4) states the precise nature of the right of easement thus:
"It is of the essence of an easement that, as between two pieces of land, there is a shift in the equilibrium of natural rights incident to their ownership, a diminution in the natural rights of one being accompanied by a corresponding artificial addition to R.S.A.1222 of 2013 -: 15 :- the natural rights of the other; the result being that a conveyance of either operates automatically, and can only operate, as a transfer of natural rights plus an additionally acquired right."
19. The meaning of the terms "time immemorial"
depends and varies from persons to persons. What one person thinks as a right exercised from 'time immemorial' cannot be the same dimension to another person. It may vary. It is true that the plaintiffs have not pleaded that they had exercised the said right for more than 20 years, immediately preceding two years prior to the filing of the suit.
20. The learned Senior Counsel for the respondents has relied on the decision in Justiniano Antao and others v. Smt. Bernadette B. Pereira[(2005) 1 SCC 471] wherein it was held that in order to establish a right of easement by way of prescription, one has to show that the incumbent has been R.S.A.1222 of 2013 -: 16 :- using the land as of right peacefully and openly and without any interruption for the last twenty years.
21. In Badariya Madrassa Committee v. Antony Robert [2006 (2) KLT 636] the learned Single Judge of this Court had occasion to consider the said questions relating to the pleadings necessary to constitute a right of easement by prescription, wherein it was held:
"Apart from stating that the way has been used by prescription there is no specific pleading involving all the seven ingredients of S.15 of the Act ie., (1) There must be pre-existing easement which must have been enjoyed by the dominant owner; (2) the enjoyment must have been peaceable; (3) the enjoyment must have been as an easement; (4) The enjoyment must have been as of right; (5) the right must have been enjoyed openly;
(6) the enjoyment must have been for a period of twenty years and (7) the enjoyment for 20 years must have been R.S.A.1222 of 2013 -: 17 :- without interruption. (Krishnan v.
Nanukuttan (ILR 1986 (1) Ker..526) Of course, the last ingredient noted in the decision noted supra is lacking in this case.
22. Regarding the other points raised by the learned Senior Counsel for the respondents, it is trite law that a person can forward a claim for right of easement by prescription through another person's property even if that person is a stranger. Such right can be exercised even when the person forwarding such a claim is not aware of the actual title holder of the property through which such a right is claimed. The pleadings and the case of the plaintiffs' reveal that their case is that the pathway in question was in existence even prior to the purchase of the properties by the defendants. According to the plaintiffs, at first the first defendant purchased the property lying at the northern side of the pathway and it was thereafter, she again purchased properties lying at the southern side of the pathway. The R.S.A.1222 of 2013 -: 18 :- argument is that the plaintiffs have never claimed a pathway through the middle of the properties of the defendants;
whereas that was in existence even prior to the purchase of the properties by the defendants.
23. Ext.X1 also probabilises the existence of such a pathway. At the same time, as detailed above, this Court cannot grant a relief to the plaintiffs in the absence of a survey plan showing the location, measurements and lie of the properties, including the alleged pathway as it then existed, prior to its alleged closure by the respondents. When such specific details are not available, it will not be possible to carve out such a pathway which allegedly existed, even if any further exercise is made in the matter. The findings entered by the lower appellate court that other alternate pathways are available to the plaintiffs is devoid of merits. Such matters do not arise for consideration in a claim for a right by way of easement by prescription.
24. Regarding the finding entered by the lower R.S.A.1222 of 2013 -: 19 :- appellate court that the plaintiffs had not approached the court with clean hands and has suppressed the existence of an alternate pathway, also does not arise for consideration at all. This is not a suit wherein a mere equitable relief is claimed; whereas, a relief by way of declaration has also been sought for. In such case, the principle that "a person who wants equity must bring equity" has no application at all. From the discussions made above, it can be concluded that there is absolutely nothing to interfere with the impugned judgments passed by the courts below. Matters being so, this second appeal is only to be dismissed, and I do so.
In the result, this RSA is dismissed. In the nature of this appeal, the parties shall bear their respective costs. All the interlocutory applications in this appeal are closed.
Sd/-B. KEMAL PASHA, JUDGE.
ul/- [True copy]
P.S. to Judge.