Madras High Court
Krishnakumari vs Ponnusamy on 18 March, 2015
Author: R. Mahadevan
Bench: R. Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS RESERVED ON : 10.12.2014 PRONOUNCED ON : 18.3.2015 CORAM THE HONOURABLE MR.JUSTICE R. MAHADEVAN A.S.No.407 of 2008 1.Krishnakumari 2.A. Haja Mohaideen 3.Akbar Ali ...Appellants Versus Ponnusamy ...Respondent Prayer: This appeal is filed under Section 96 C.P.C. against the judgment and preliminary decree dated 20.12.2007 and made in O.S.No.68 of 2005 on the file of the learned Additional District Judge, PondicheeCity Civil Court, Chennai. For Appellant :Mr.T.P. Manoharan For Respondent :Mr. A.J. Abdul Razak J U D G M E N T
This Appeal has been filed by the defendants against the judgment and preliminary decree dated 20th day of December 2007 in O.S No 68 of 2005 passed by the Additional District Judge at Karaikal.The brief facts of the case are as follows:
Background facts:-
2. The suit property was purchased by the plaintiff along with his other brothers and the same was registered in the name of one of his brothers Durairaj, the husband of the 1st defendant. According to him, the properties standing in the name of Durairaj devolved on the 1st defendant and his mother Papathiammal. A release deed dated 04.09.1998 was obtained by the 1st defendant from Papathiammal by playing fraud and subsequently the same was cancelled vide revocation deed dated 28.02.1999. After the cancellation, the said Papathiammal had executed a will dated 04.12.2000 and bequeathed her share in the suit properties. The plaintiff has stated that though a release deed was executed in favour of him, the same was never acted upon.
2a. It is the case of the plaintiff that while the other suits are pending between the plaintiff and the 1st defendant, the sale to the 2nd and 3rd defendants would hit by the doctrine of lispendens. Hence, the suit has been filed for partition and separate possession.
3. The 1st defendant resisted the suit by filing the written statement saying that the unilateral revocation of release deed is invalid as the release deed can be revoked only by the decree of the court. In the release deed, dated 25.08.2000, the execution of earlier release deed was confirmed and that the suit was liable to be dismissed for seeking the relief of partial partition and it is bad for non-joinder of necessary parties. The will was not genuine and in any case, the said Papathiammal had no right over the properties on the date of execution of the will and that she herself withdrew the suit filed in O.s No 38/1999 and hence, the first defendant sought for the dismissal of the suit.
4. Considering the pleadings, the following issues were framed by the Trial Court.
1. Whether the suit is bad for non-joinder of other brothers of the plaintiff?
2. Whether the first defendant is entitled for the entire suit property in view of the release deed executed by Papathi Ammal, dated 4.9.1998?
3. Whether the deceased Papathiammal revoked the release deed executed in favour of first defendant on 28.2.1999 and the revocation is valid?
4. Whether the plaintiffs claim of partition is bad for partial partition?
5. Whether the sale in favour of the defendants No.2&3 is hit by the doctrine of lispendency?
6. Whether the plaintiff is entitled for half share in the suit property through the Will, dated 4.12.2000 in favour of plaintiff?
7. What is the relief to the plaintiff?
5. Based upon the oral as well as the documentary evidence, accepting the case of the plaintiff, a preliminary decree has been passed by the trial Court entitling the plaintiff to = share in the suit property. Feeling aggrieved, the present appeal has been filed.
5a. Heard both sides.
6. The learned counsel for the defendant assailing the judgment and preliminary decree of the trial court below contended that the release deed cannot be revoked except with the intervention of the court and relied upon the judgment in Latif Estate India Ltd. represented by its Managing Director, Mr.Habib Abdul Latif vs. Hadeeja Ammal and two others ((2011 (2) CTC 1) and section 126 of the Transfer of Property Act in support of his above contention.
7. The learned counsel further relying upon the judgment in Boramma vs. Krishna Gowda and others ((2000) 9 SCC 214) contended that the Trial court failed to consider the entire evidence of PW1 and PW4 and the contradictions therein and erred in relying upon a portion of the evidence.
7a. The learned counsel further contended that the will was created after the attempt of plaintiff and his brother Krishnasamy had been failed to grab the property of the 1st defendant.
7b. The learned counsel also contended that the trial court failed to see the compelling circumstances under which the will was alleged to have been executed and in any case, the mother of the plaintiff had no right to execute the will as she had already released her share and the revocation of the same has become void.
7c. The learned counsel has also pointed out that the thumb impression of late Papathiammal was also disputed and only a Xerox copy of the will was produced and marked.
7d. The learned counsel has also placing reliance upon the judgment and decree in O.S 38 of 1999, contended that the suit filed for partition of the suit properties in view of the revocation of the release deed had been withdrawn by Papathiammal herself by appearing in the court and therefore the trial court erred in relying upon the oral evidence of the advocate rather than considering the fact that the said Papathiammal had herself appeared before the Court to withdraw the suit. The decree in O.S No 38/99 having become final cannot be overcome by mere oral evidence. The counsel also to prove that the defendant has been in possession of the suit properties and the unsuccessful attempts of the plaintiff and his brother, relied upon the judgments and decrees in A.S 14 of 1999 and O.S No 9 of 2003. The counsel relying upon the judgments in Hope Plantations Ltd. vs. Taluk Land Board, Peermade and another ((1999) 5 SCC 590), Omprakash verma and others vs. State of Andhra Pradesh and others ((2010) 13 SCC 158) contended that once an issue is decided by a court and attained finality, the same issue cannot be permitted to be reopened again and again. The case of the plaintiff, therefore, would be barred by the principle of res-judicata. The counsel also assailed the findings of the trial court regarding the validity of the will and contended that the trial court erred in holding that the execution of the will stand proved and is valid. The counsel contended that the presence of the propounder and his admission during cross-examination would certainly illustrate the circumstances under which the will was executed and the defendants need not disprove the will independently.
8. The learned counsel in support of his contentions relied upon the judgments reported in Selvaraju Kounder vs. Sahadeva Kounder (1997 (2) LW 197), Bharpur Singh and others vs. Shamsher Singh ((2009 3 SCC 687), Vimal Chand Ghevarchand Jain and others vs. Ramakant Eknath Jadoo ((2009) 5 SCC 713 and Rangammal vs. Kuppuswami and another ((2011) 12 SCC 220).
9. The counsel for the defendants also contended that the sale by the 1st defendant in favour of the 2nd and 3rd defendants cannot be nullified as the 1st defendant had ultimately succeeded in O.S No 9/2003 and relied upon the judgment in Vinod Seth vs. Devinder Bajaj and another ((2010) 8 SCC 1). The counsel also relying upon the judgment in Baldev Singh and others vs. Manohar Singh and another ((2006) 6 SCC 498) contended that the trial court failed to consider that the plaintiff cannot take inconsistent pleas. Also relying upon the judgments in S.P. Chengalvaraya Naidu (Dead) by L.Rs. vs. Jagannath (Dead) by L.Rs. and others ((1994) 1 SCC 1), Sopan Sukhdeo Sable and others vs. Assistant Charity Commissioner & Others (2004 (2) LW 800 (sc)), Dalip Singh vs. State of Uttar Pradesh and others ((2010) 2 SCC 114) and Maria Margarida Sequeira Fernandes and others vs. Erasmo Jack De Sequeira (Dead) through L.Rs. ((2012) 5 SCC 370) to contend that false cases filed in suppression of facts, , without material particulars and cause of action must be dismissed at thresh hold with costs and under the above facts and circumstances, sought the interference of this court and to set aside the preliminary decree.
10. Per contra, the learned counsel for the plaintiff, relying upon his written submissions would contend that there is no error apparent on the judgment and the preliminary decree was passed by the trial court as it is based on sound reasoning and proper appreciation of the oral as well as documentary evidence., The learned counsel further contended that though a release deed was executed, it was never acted upon. The said Papathiammal had clearly mentioned the reasons for cancelling the release deed. The learned counsel also contended that the evidence of one witness has been corroborated by other witnesses. The learned counsel also contended that the suit in O.S No 38 of 1999 was withdrawn without the knowledge of the counsel for the plaintiff therein and therefore, the trial court had rightly, after considering the oral evidence rejected the plea of the defendants. The learned counsel also relying upon the oral evidence contended that the trial court has rightly held that the execution of the will by the testator has been proved. Also the counsel contended that the trial court has rightly rejected the second release deed. The learned counsel also reiterated the contention of the plaintiff that the sale by the 1st defendant in favour of 2nd and 3rd defendants is hit by the doctrine of lispendens.
11. The learned counsel for the plaintiff in support of his above contentions has relied upon the following decisions:-
a. Dalmia Cement (Bharat) Limited, Proprietors of Dalmia Magnesite Corporation, Salem represented by its Assistant Manager, A. Parasuraman ((2005) 2 MLJ 584).
b. Valliammal and others vs. Palaniammal (deceased) and another (1998 (2) MLJ 127).
c. Shakuntala Devi vs. Savitri Devi and others (AIR 1997 Himachala Pradesh 43) d. Palani Municipal Council through its Commissioner, Palani, Dindigul Anna District ((2003) (1) MLJ 760).
e. Muthuselvi vs. Sivagurunathan and others (2003 (3) MLJ 419).
f. Suguna Bai vs. Muniammal @ Dhanalakshmi and others (1996 (2) MLJ 596).
g. Subramaniya Moopanar (died) and others vs. R. Sumathi and others (1999 (2) MLJ 651).
h. Janaki Bohidar and others vs. Pradeep Kumar Bohidar and others (AIR 2002 Orissa 101).
i. Baburajan vs. Parukutty and others (AIR 1999 Kerala 274).
12. On the aforesaid submissions, the learned counsel for the plantiff has sought for the dismissal of the appeal.
13. Heard both the counsels and perused the records. 14. Assailing the revocation deed marked as Exhibit A9, the learned counsel for the defendant has relied upon the judgment reported in 2011 (2) CTC 1, wherein the Full Bench of this Court has held as follows:
"52. Now the question that falls for consideration is as to whether once a sale is made absolute by transfer of ownership of the property from the vendor to the purchaser, such transfer can be annulled or cancelled by the vendor by executing a deed of cancellation. This question came up for consideration before the four Judges of the Privy Council (Viscount Haldane, Lord Phillimore, Sir John Edge and Sir Robert Stout) in Md.Ihtishan Ali vs. Jamna Prasad reported in AIR 1922 Privy Council 56. The fact of that case was that one Ehsan Ali Khan, being in possession of a bazaar called Ehsaganj mortgaged it to one Sheo Prasad by a mortgage deed dated 9th November, 1873 and further encumbered it with charges in favour of the mortgagee. In the year 1882, the said Ehsan Ali sold the property, subject to the mortgage and charges to the appellants predecessors in title. Dispute arose with regard to the devolution of interest, and said Ehsan Ali cancelled the deed and retained his interest and that he, in fact, dealt with it subsequently by further charges in favour of the mortgagee and by professing to sell it over again to Wasi-uz-Zaman. While deciding the issue, His Lordship Lord Phillimore, speaking for the Bench, observed and held as under:-
While making these comments, their Lordships reserve their opinion as to the value of a defence founded upon such a transaction as the defendants set up. Certainly in law, no title would pass under it, for immovable property of this value can only be transferred by a registered deed, and when a deed of sale has been once executed and registered, it can only be avoided by a subsequent registered transfer. Whether in some form of suit( not this one) between some parties any equitable relief could be got out of such a transaction, it is unnecessary to pronounce, for in their Lordships opinion it was not proved.
As to the alleged subsequent dealings by Ehsan Ali Khan with the property, they could not, if regarded as declarations in his own favour, be received in evidence on behalf of those claiming under him, any more than they could be received if he were himself the defendant. They could not be regarded as acts of ownership so as to prove adverse possession, because he never was in possession, the possession remaining in the mortgagee."
55. From the reading of the aforesaid provision, it is manifest that three conditions are requisite for the exercise of jurisdiction to cancel an instrument ie., (1) An instrument is avoidable against the plaintiff;
(2) The plaintiff may reasonably apprehend serious injury by the instrument being left or outstanding; and (3) In the circumstances of the case, the Court considers it proper to grant this relief of preventive justice.
57. There is no dispute that a third party can claim title to the property against the purchaser who purchased the property for valuable consideration and came into possession of the same. But it is the Civil Court of competent jurisdiction to give such declaration in favour of the third party or a stranger.
59. After giving our anxious consideration on the questions raised in the instant case, we come to the following conclusion: -
(i) A deed of cancellation of a sale unilaterally executed by the transferor does not create, assign, limit or extinguish any right, title or interest in the property and is of no effect. Such a document does not create any encumbrance in the property already transferred. Hence such a deed of cancellation cannot be accepted for registration.
(ii) Once title to the property is vested in the transferee by the sale of the property, it cannot be divested unto the transferor by execution and registration of a deed of cancellation even with the consent of the parties. The proper course would be to re-convey the property by a deed of conveyance by the transferee in favour of the transferor.
(iii) Where a transfer is effected by way of sale with the condition that title will pass on payment of consideration, and such intention is clear from the recital in the deed, then such instrument or sale can be cancelled by a deed of cancellation with the consent of both the parties on the ground of non-payment of consideration. The reason is that in such a sale deed, admittedly, the title remained with the transferor.
(iv) In other cases, a complete and absolute sale can be cancelled at the instance of the transferor only by taking recourse to the Civil Court by obtaining a decree of cancellation of sale deed on the ground inter alia of fraud or any other valid reasons.
15. In reply, the learned counsel for the plaintiff has relied upon the view of the author of Transfer of Property Act regarding the renouncement of the right of one party to another member of the co-owner reads as follows:-
The True nature of a partition is that each owner gets a specific property in lieu of his rights in all the joint properties. Each co-owner renounces his rights in the other common property in consideration of his getting exclusively right to and possession of specific property in which the other co-owners renounced their rights. It is a renunciation of mutual rights and does not involve any transfer of interest in the properties. It merely coverts, joint enjoyment into enjoyment in severalty. A transfer is a translative fact while a relinquishment is a divestitive fact. Relinquishment signifies the destruction of the property or more properly the extinction of the right. If the property is destroyed or the right is extinguished there is nothing left transfer or to sell."
16. The deed of revocation has been strongly relied upon by the learned counsel for the plaintiff, to bring into effect the will. In the deed of revocation, it is mentioned as follows:
"vdf;F ntW brhj;Jf;fs; ,y;yhj fhuzj;jpdhy; vdf;F cs;s ghfj;ij tpLjiy bra;J bfhLf;f mtrpakpy;iy/ nkw;go ghf chpik tpLjiyg; gj;jpuj;ij mKy; gLj;Jtjw;Fk; nkw;go fpUc;&zFkhhp mth;fSf;F chpik ,y;iy/ "
17. In the will Exhibit A 16, it is mentioned as follows:-
",jdhy; vdJ $Ptpa jpirf;Fg;gpd; vdf;Fr; brhe;jkhd brhj;Jf;fisa[k; vdJ mDnghfj;jpy; ,Uf;Fk; brhj;Jf;fisa[k;. vdJ Ie;jhtJ kfs; fhy";brd;w Jiuuh$P Mjpdj;jpw;F brhe;jkhd brhj;Jf;fspy; rl;lg;go vdf;Ff; fpilf;ff;Toa rhpghjp ghf brhj;Jf;fisa[k; vdJ md;gpw;Fk; ghrj;jpw;Fk; chpa nkw;go bghd;Drhkpna vy;yhtif chpikfSld; mila ntz;oaJ/"
18. In the revocation deed, late Papathiammal had claimed that she had no other property. Rather, in the will, she had acknowledged that she had inherited certain properties from her husband. It is clear from the pleadings, indisputably, late Papathiammal had also inherited some properties from her husband. Therefore, the statement of Papathiammal in the revocation deed can only be termed as contrary to facts.
19. Release is nothing but a relinquishment of an existing right in favour of the co-owner for a consideration, which necessarily need not be the market value. By such relinquishment, the right, title and interest is passed on to the beneficiary. Once the relinquishment has taken place, the releasor has divested of all his/her rights.
20. Section 44 of the T.P Act reads as follows:
"44. Transfer by one co-owner.Where one of two or more co-owners of immoveable property legally competent in that behalf transfers his share of such property or any interest therein, the transferee acquires as to such share or interest, and so far as is necessary to give, effect to the transfer, the transferors right to joint possession or other common or part enjoyment of the property, and to enforce a partition of the same, but subject to the conditions and liabilities affecting at the date of the transfer, the share or interest so transferred. Where the transferee of a share of a dwelling-house belonging to an undivided family is not a member of the family, nothing in this section shall be deemed to entitle him to joint possession or other common or part enjoyment of the house."
21. As per the provisions of the above section, the transferee acquires possession of the share transferred in his favour and is entitled to seek for partition with other co-owners. In case of only one co-owner, the beneficiary under the release deed becomes the absolute owner of the property. The interpretation relied upon by the plaintiffs counsel is only in favour of the 1st defendant. The release when effected upon receipt of consideration becomes a deed of conveyance. The Honble Supreme Court in the judgment reported in AIR 1966 SC 337 (Thayyil Mammo And Anr. vs Kottiath Ramunni And Ors.) has held as follows:
"In Hemendra Nath Mukerji v. Kumar Nath Roy, 12 Cal WN 478, by a registered deed called a deed of disclaimer the executants relinquished all their right, title and interest and claim in the properties in favour of the releasee upon the condition that the releasee would discharge certain debts and the executants would be under no liability to pay those debts. Though the deed was stamped only as a release and not with ad valorem stamp, Maclean, C. J. held that on its true construction it was a transfer. We think that a registered instrument styled a release deed releasing the right, title and interest of the executant in any property in favour of the releasee for valuable consideration may operate as a conveyance, if the document clearly discloses an intention to effect a transfer. In the instant case, Ex. B-2 clearly discloses an intention to transfer all the rights of Baithan to defendants 1 to 5, and though the word "surrender" is used and though the deed is styled a release deed, it operates as an assignment."
22. Upon perusal of Exhibit B4 (A8), the original release deed, the intention of Papathiammal to effect the transfer is clear. She had also acknowledged the receipt of Rs 10,000/-. Therefore, the deed of release is to be treated only as a deed of conveyance. Therefore, the judgment relied upon by the counsel of the defendants in 2011 (2) CTC 1 is squarely applicable. If at all, the deed of transfer can be annulled for non-payment of consideration, it should be either by mutual consent or by the decree of the court.
23. Subsequently, the said Papathiammal had filed a suit in O.S No 38/1999 for partition. However, by filing a memo and appearing in person, she had withdrawn the suit. The submission that the trial court has completely erred in ignoring the fact that Papathiammal had appeared in person and withdrawn the suit, but relied upon the statement of the counsel, which according to this court, is irrelevant. The fact that the non-appearance of the learned counsel would only indicate that the suit was filed at the instance of her other son Krishnasamy. In fact in the memo marked as Exhibit B.9, it is specifically stated that the suit has been filed by Krishnasamy in her name. In the judgment, it has been recorded that the counsel for the plaintiff was also present. Simply because the learned counsel had not signed in the memo for withdrawing the suit, the statement of the learned counsel in this suit cannot be accepted as it cannot be treated or given any importance more and above the decree of the court. If he was not present on the date of withdrawal, he must have taken out an appropriate application. As rightly, contended by the learned counsel for the appellant, the said judgment and decree was never challenged and has become final. When the executant herself has accepted the validity of the release deed, the plaintiff has no locus to nullify the release deed. The trial court has erred in holding that the withdrawal is invalid as no application was filed under Order XXIII of C.P.C.
24. The learned counsel for the plaintiff has relied upon the judgment reported in Dalmia Cement (Bharat) Limited, Proprietors of Dalmia Magnesite Corporation, Salem, represented by its Assistant Manager, A.Parasuraman vs. Uthandi alias Peria Uthandi (2005 (2) MLJ 584) to countenance the contention that the earlier suit filed by Papathiammal was withdrawn.
"16. (1) In Manohar Lall v. Narain Dass and Anr. , it is held that under Order 23 Rule 1 C.P.C. the second suit cannot be considered to have been brought in respect of the same subject matter as first suit, where subject matter and cause of action and relief claimed in the second suit not the same as cause of action and relief claimed in first suit, following the judgment of Supreme Court in Vallabh Dass v. Madanlal and Ors.
(2) The Supreme Court had occasion to consider the same in Vallabh Dass v. Dr. Madanlal and Ors. and stated thus:-
"Subject-matter in Order 23, Rule 1 means the bundle of facts which have to be proved in order to entitle the plaintiff to the relief claimed by him. Where the cause of action and the relief claimed in the second suit are not the same as the cause of action and the relief claimed in the first suit, the second suit cannot be considered to have been brought in respect of the same subject-matter as the first suit."
As held in the said decisions which are relied on by the learned counsel for the appellant/plaintiff, the suit O.S. No. 1604 of 1982 was filed against the defendant and two others, which was dismissed as not pressed, but the present suit, subject matter of this appeal has been filed only against the respondent/defendant and therefore, the cause of action and the relief claimed is not the same as it was in the suit O.S. No. 1604 of 1982. It follows, even assuming that the suit O.S. No. 1604 of 1982 or part of that suit was abandoned by the plaintiff, it cannot be said that the suit O.S. No. 182 of 1984 subject matter of this appeal is hit under Order 23 Rule 1(4) C.P.C.
25. The above judgment is not applicable to the facts of the present case. The facts of that case are completely different. There the plaintiff in the earlier suit and in the current suit were one and the same. The cause of action was also the same. Whereas, in the case on hand, the plaintiff in the earlier suit is Papathiammal who had given specific reasons for withdrawal. She had in the memo for withdrawal clearly specified that she was not interested in giving effect to the revocation deed and that the suit itself was filed by her son in her name. Without filing any other suit, she had passed away after executing another release deed.
26. Order XXIII of C.P.C reads as under:
XXIII - WITHDRAWAL AND ADJUSTMENT OF SUITS
1. Withdrawal of suit or abandonment of part of claim?
(1) At any time after the institution of a suit, the plaintiff may as against all or any of the defendants abandon his suit or abandon a part of his claim:
Provided that where the plaintiff is a minor or other person to whom the provisions contained in rules 1 to 14 of Order XXXII extend, neither the suit nor any part of the claim shall be abandoned without the leave of the Court.
(2) An application for leave under the proviso to sub-rule (1) shall be accompanied by an affidavit of the next friend and also, if the minor or such other person is represented by a pleader, by a certificate of the pleader to the effect that the abandonment proposed is, in his opinion, for the benefit of the minor or such other persons.
3. Where the Court is satisfied?
(a) that a suit must fail by reason of some formal defect, or
(b) that there are sufficient grounds for allowing the plaintiff to institute a fresh suit for the subject-matter of a suit or part of a claim, it may, on such terms as it thinks fit, grant the plaintiff permission to withdraw from such suit or such part of the claim with liberty to institute a fresh suit in respect of the subject- matter of such suit or such part of the claim.
(4) Where the plaintiff?
(a) abandons any suit or part of claim under sub-rule (1), or
(b) ithdraws from a suit or part of a claim without the permission referred to in sub-rule (3), he shall be liable for such costs as the Court may award and shall be preclude from instituting any fresh suit in respect of such subject-matter or such part of the claim.
(5) Nothing in this rule shall be deemed to authorise the Court to permit one of several plaintiffs to abandon a suit or part of a claim under sub-rule (1), or to withdraw, under sub-rule (3), any suit or part of a claim, without the consent of the other plaintiffs.
27. Upon perusal of the above order, it is clear that the leave from the court has to be obtained only in cases where Order XXIII is applicable or when the plaintiff wants to initiate a fresh suit. When the withdrawal is simpliciter, there is no necessity to seek the leave of the court. Similarly, the order does not mandate the presence of the learned counsel for withdrawing the suit. But the presence of the party is mandatory at the time of withdrawal as the counsel could not have better interest than the party and to avoid fraud on the court.
28. Further, the said papathiammal had executed another release deed marked as Exhibit B5. In the said release deed, which is dated 25.08.2000, it is stated as follows:-
"g[Jit khepyk; nfhl;Lr;nrhp bfhk;a{d; g";rhaj;J. nfhl;Lr;nrhp bkapd; nuhL 156 vz; tPl;oy; trpg;gth;fs; uhkrhkpg; gilahr;rp Fkhuh; uhrh';fk; (1). fpUc;&zK:h;j;jp Fkhh;j;jpa[k; JiuuhR kidtpa[khd fpUc;&zFkhhp (2) Mfpa c';fs; ,UtUf;Fk;. nkw;fz;l mnj Kfthpapy; trpj;J tUk; uj;jpdgilahl;rp Fkhuj;jpa[k; uhkrhkpg; gilahl;rp kidtpa[khd ghg;ghj;jp Mfpa ehd; vGjpf; bfhLg;gjhf chpik tpLjiyg; gj;jpuk; vd;dbtd;why;. nfhl;Lr;nrhpf;Fo tPug;gd; gilahl;rpf; Fkhuh; uhkrhkp vd;w khhpKj;J gilahl;rp mth;fs; jdf;F thhpRjhuh;fshfj; jdJ kidtp ghg;ghj;jp Mfpa vd;ida[k; kw;Wk; Fkhuh;fs; enlrd;. fpUc;&zrhkp. uhrh';fk;. bghd;Drhkp. buj;jpdrhkp. Jiuuh$;. Fkhh;j;jpfs; Kj;Jyc&;kp. fkyh Mfpnahiua[k; rpy brhj;Jf;fisa[k; itj;J tpl;L fhykhfptpl;lhh;/ ,th;fspy; Jiuuh$; fhykhfptpl;lijaLj;Jf; fhiuf;fhy; gphpd;rpg;gy; o;!;l;hpf;l; Kd;rPg; nfhh;l;oy; 31/7/1996 y; 221-1996 f;F tH';fg;gl;l jPh;g;gpd;go mtUf;F Vw;gl;l thhpRjhuh;fs; vd;w Kiwapy; vdf;Fk; c';fspy; egh; (2). fpUc;&zFkhhpf;Fk; bghJtpy; brhe;jg;gl;l Jiuuh$; MjPd brhj;Jf;fspdpd;W vdf;F tuntz;oa ghfj;jpid 4/9/1998 y; vGjp[ md;iwa jpdnk fhiuf;fhy; mYtyfj;jpy; 1 g[j;jfk; 557 thy;a[kpy; 1328 vz;zhfg; gjpag;gl;l xU ghf chpik tpLjiyg; gj;jpuk; K:yk; c';fspy; 2 f;F tpl;Lf; bfhLj;J tpLjiy bra;J tpl;nld;/"
29. Therefore, it is clear that the said papathiammal had in fact acknowledged the validity of the earlier release deed. The will obviously is subsequent to the release deed, which is marked as Exhibit B5. Hence, in the facts and circumstances, this court is off the view that the trial court erred in upholding the validity of the revocation deed. The unilateral revocation of the deed is therefore void and cannot be relied upon by the plaintiff or for that matter by any one claiming any right through the said Papathiammal and the release deed would hold good.
30. With regard to the validity of the will, both the counsels have relied upon many judgments in support of their contention.
31. In view of the fact that this court has held above that the revocation deed is invalid and upheld the release deed marked as Exhibit A.8, the said papathiammal had no right over the suit properties and therefore, the will, will have no force. A person who has no title cannot convey better title or as a matter of fact, any title. Under the above circumstances, this court feels it unnecessary to go into the genuineness of the will and the judgments.
32. The learned counsel for the defendant has vehemently contended that the suit must have been thrown out at the threshold in view of the decree passed in O.S No 38/1999, A.S 14/1999 and O.S No 9/2003. 33. Contending that a decree against a coparcener is binding on another and therefore the plaintiff is estopped from filing the present suit. In support, he has relied upon the following judgments.
34. In 1999 (5) SCC 590 (Hope Plantations Limited v. Taluk Land Board, Peermade & Another), the Apex Court has held as under:-
"The question is, in these circumstances, whether it would be open to the appellant/petitioner to again argue in this Writ Appeal that a writ petition would lie against the Chennai Rifle Club and National Rifle Association of India or he is estopped in law. We find answer to this question in a ruling by the Supreme Court (Hope Plantations Limited v. Taluk Land Board, Peermade & Another), wherein the Supreme Court has ruled as under:-
" 26. It is settled law that principles of estoppel and res judicata are based on public policy and justice. Doctrine of res judicata is often treated as a branch of the law of estoppel though these two doctrines differ in some essential particulars. Rule of res judicata prevents the parties to a judicial determination from litigating the same question over again even though the determination may even be demonstratedly wrong. When the proceedings have attained finality, parties are bound by the judgment and are estopped from questioning it. They cannot litigate again on the same cause of action nor can they litigate any issue which was necessary for decision in the earlier litigation. These two aspects are 'cause of action estoppel' and 'issue estoppel'. These two terms are of common law origin. Again once an issue has been finally determined, parties cannot subsequently in the same suit advance arguments or adduce further evidence directed to showing that issue was wrongly determined. Their only remedy is to approach the higher forum if available. The determination of the issue between the parties gives rise to, as noted above, an issue estoppel. It operates in any subsequent proceedings in the same suit in which the issue had been determined. It also operates in subsequent suits between the same parties in which the same issue arises. Section 11 of the Code of Civil Procedure contains provisions of res judicata but these are not exhaustive of the general doctrine of res judicata. Legal principles of estoppel and res judicata are equally applicable in proceedings before administrative authorities as they are based on public policy and justice
35. The Apex Court in 2010 (13) SCC 158 Omprakash Verma and others vs. State of Andhra Pradesh and others, has observed as follows:-
" 76. In Forward Construction Co. & Ors. vs. Prabhat Mandal & Ors., (1986) 1 SCC 100, this Court held that an adjudication is conclusive and binding not only as to the actual matter determined but as to every other matter which the parties might and ought to have litigated and have had it decided. The following portion of the judgment is relevant which reads as under:-
"20. So far as the first reason is concerned, the High Court in our opinion was not right in holding that the earlier judgment would not operate as res judicata as one of the grounds taken in the present petition was conspicuous by its absence in the earlier petition. Explanation IV to Section 11 CPC provides that any matter which might and ought to have been made ground of defence or attack in such former suit shall be deemed to have been a matter directly and substantially in issue in such suit. An adjudication is conclusive and final not only as to the actual matter determined but as to every other matter which the parties might and ought to have litigated and have had it decided as incidental to or essentially connected with the subject-matter of the litigation and every matter coming within the legitimate purview of the original action both in respect of the matters of claim or defence. The principle underlying Explanation IV is that where the parties have had an opportunity of controverting a matter that should be taken to be the same thing as if the matter had been actually controverted and decided. It is true that where a matter has been constructively in issue it cannot be said to have been actually heard and decided. It could only be deemed to have been heard and decided. "
39) In Hoystead vs. Commissioner of Taxation (1926) 1 Appeal Cases 155, the Privy Council observed:
"Parties are not permitted to bring fresh litigations because of new views that they may entertain of the law of the case, or new versions which they present as to what should be a proper apprehension by the Court of the legal result either of the construction of the documents or the weight of certain circumstances. If this were permitted, litigations would have no end except when legal ingenuity is exhausted. It is a principle of law that this cannot be permitted and there is abundant authority reiterating that principle."
As rightly observed by the High Court, what is utmost relevant is the final judgment of the superior Court and not the reasons in support of that decision. Apart from the legal position and the effect of allowing of the appeals and dismissing the writ petitions by this Court, the contention with regard to the land being agricultural land was raised in the writ petitions which were the subject matter of the appeals filed in this Court. In these proceedings, the State categorically took the stand that the lands are not agricultural. It was brought to our notice that the present appellants as respondents in the earlier round did not urge this plea before this Court and no such arguments were advanced before this Court. In view of the same, the appellants are not entitled to raise any such contention now. The effect of allowing the said appeals is that W.P.Nos. 18385 of 1993 and 238 of 1994 stood dismissed."
36. In the above judgments, the Apex Court has emphasized a finality to a litigation. In other words, a litigation, once it has attained finality, it must not be permitted to be reopened.
37. The learned counsel for the plaintiff has relied the following judgment in support of his contention that the present suit is maintainable as the cause of action in both the suits are different.
38. The learned Single Judge of this Court in 2003 (1) MLJ 760 Palani Municipal Council through its Commissioner, Palani, Dindigul Anna District vs. C. Sadasivam, has held as under:-
4. Useful reference could be also made to the judgment of the Apex Court in "SIDRAMAPPA v. RAJASHETTY ". The said judgment has been followed by a Division Bench of this Court in the judgment in "C.RAMAKRISHNAN AND OTHERS v. CORPORATION OF MADRAS (AIR 1976 MADRAS 128)", wherein the Division Bench while considering the scope of Order 2 Rule 2 has held that "the subsequent suit based on a different cause of action is totally independent from the cause of action on which the first suit was laid and in such circumstances, Order 2 Rule 2 will not be a bar for institution of the subsequent suit."
39. Though it might appear that the cause of action in the present suit and in O.S No 9/2003, are different, this court after perusing the pleadings and the judgment in O.S No 9/2003, the vital cause of action has remained the same. There is already a finding with regard to the validity of the release deeds and the rights of the 1st defendant. The cause of action for both the suits is the execution of the release deeds, revocation deed and the will. The sale by the defendant is only an incidental issue. It is relevant to quote here the findings of the trial court in the judgment in O.S No 9/2003.
"The pleadings of the plaintiff itself would to to show that the defendant herein is the grand daughter of deceased Papathi and who is also the mother-in-law of defendant herein. Right from her childhood she was grown up by the deceased Papathi and by virtue of love and affection the defendant got married the deceased Durairaj and at his early period of the marriage the deceased Durairaj died. Taking advantage of the status and taking advantage of the other sons' developments the deceased Papathi executed a release deed. The said release deed appears to be registered and found to be in accordance with the procedure contemplated under the act. The plaintiff who aggrieved by the release deed have obtained a Will in their favour and claimed title over the suit property. The learned counsel for the defendant at the outset have urged that when a registered deed has been executed relinquished the right of the sharer in favour of the defendant anybody affected by the deed of Relinquish they can file a suit for cancelling the deed on the ground that they also having interest over the property as those have been purchased from the joint family fund and they should have filed a suit for partition. The afore said contention of the defendant would go to show that the plaintiff ought to have filed a suit for partition or to file a suit for setting aside the release deed executed by Papathi in favour of the defendant.
The plaintiff's brother, namely, Krishnasamy while he has caused disturbance to the possession of the defendant, she filed a suit against the said Krishnasamy for the relief of permanent injunction in O.S.No.118/98 on the file of this Court was confirmed by the Appellate Courts in A.S.No.14 of 1999 and the S.A.No.1479 of 1999 by which the title and possession of the defendant over the suit property was upheld. In the case referred above the plaintiff's brother Krishnasamy never stated that it is the joint family property. More over in the partition suit in O.S.No.78 of 1983, the plaintiff and his brother never stated that the suit property has been left for the joint possession of the joint family members.
Moreover, Order 7 Rule 11 cause a duty on the court to perform its obligation in rejecting the plaint when the saame is hit by view of clause 4 in Order 7 Rule 11 even though intervention of the defendant. Order 7 Rule 11 even though the valuable clauses, namely, whether it is disclosed any cause of action. (2) Whether the right claimed is under valued and the plaintiff is being required to be fixed by the court failed to do so (3) Whether the relief claimed by the plaintiff and the court fee payable insufficiently stamped and the plaintiff being required by the Court to supply the requisite stamp paper within the time fixed by the court failed to do so. (4) Whether the suit has to be barred by any law.
40. As rightly contended by the learned counsel for the defendant and held by the Apex in the judgments referred above, when the issue of validity of the release deed was testified and upheld by various courts in earlier proceedings, the plaintiff is estopped from initiating the present suit. The letter, spirit and object behind encactment of section 11 of CPC is to prevent the abuse of the process of the court.
41. In the case of T.Arivanandam, (1977 SC 2421), while speaking on behalf of the Division Bench, the Hon'ble Mr.Justice V.R.Krishna Iyer, has held as follows:
"We have not the slightest hesitation in condemning the petitioner for the gross abuse of the process of the court repeatedly and unrepentantly resorted to. From the statement of the facts found in the judgment of the High Court, it is perfectly plain that the suit now, pending before the First Munsif's Court, Bangalore, is a flagrant misuse of the mercies of the law in receiving plaints. The learned Munsif must remember that if on a meaningful-not formal-reading of the plaint it is manifestly vexatious, and meritless, in the sense of not disclosing a clear right to sue, be should exercise his power under Or. VII r. 1 1 C.P.C. taking care to see that the ground mentioned therein is fulfilled. And, if clever, drafting has created the illusion of a cause of action, nip it in the bud at the first hearing by examining the party searchingly under Order X C.P.C. An activist Judge is the answer to irresponsible law suits. The trial court should insist imperatively on examining the party at the first bearing so that bogus litigation can be shot down at the earliest stage. The Penal Code (Ch. XI) is also resourceful enough to meet such men, and must be triggered against them. In this case, the learned Judge to his cost realised what George Bernard Shaw remarked on the assassination of Mahatma Gandhi "It is dangerous to be too good."
42. In the present case, the trial court immediately upon perusal of the written statement ought to have held the claim to be false and vexatious and imposed costs invoking Section 34 A of C.P.C.
43. The learned counsel for the defendants has relied upon the following judgments to contend that not only the suit is false and vexatious, but the plaintiff has also failed to disclose many material facts and on that ground also the suit must have been dismissed.
44. In 1994 (1) SCC 1 S.P. Chengalvaraya Naidu (Dead) by LRs. vs. Jagannath (Dead) by LRs. and others, the Apex Court has observed as under:-
"5. The High Court, in our view, fell into patent error. The short question before the High Court was whether in the facts and circumstances of this case, Jagannath obtained the preliminary decree by playing fraud on the court. The High Court, however, went haywire and made observations which are wholly perverse. We do not agree with the High Court that "there is no legal duty cast upon the plaintiff to come to court with a true case and prove it by true evidence". The principle of "finality of litigation" cannot be pressed to the extent of such an absurdity that it becomes an engine of fraud in the hands of dishonest litigants. The courts of law are meant for imparting justice between the parties. One who comes to the court, must come with clean hands. We are constrained to say that more often than not, process of the court is being abused. Property-grabbers, tax-evaders, bank-loan-dodgers and other unscrupulous persons from all walks of life find the court-process a convenient lever to retain the illegal-gains indefinitely. We have no hesitation to say that a person, who's case is based on falsehood, has no right to approach the court. He can be summarily thrown out at any stage of the litigation.
6. The facts of the present case leave no manner of doubt that Jagannath obtained the preliminary decree by playing fraud on the court. A fraud is an act of deliberate deception with the design of securing something by taking unfair advantage of another. It is a deception in order to gain by another's loss. It is a cheating intended to get an advantage." 45. In 2004 (2) LW 800 SC Sopan Sukhdeo Sable and others vs. Assistant Charity Commissioner and others, the Supreme court has ruled as under:-
"20. There is distinction between 'material facts' and 'particulars'. The words 'material facts' show that the facts necessary to formulate a complete cause of action must be stated. Omission of a single material fact leads to an incomplete cause of action and the statement or plaint becomes bad. The distinction which has been made between 'material facts' and 'particulars' was brought by Scott, L.J. in Bruce v. Odhams Press Ltd. (1936) 1 KB 697 in the following passage:-
The cardinal provision in Rule 4 is that the statement of claim must state the material facts. The word "material" means necessary for the purpose of formulating a complete cause of action: and if any one "material" statement is omitted, the statement of claim is bad; it is "demurr able" in the old phraseology, and in the new is liable to be "struck out" under R.S.C. Order XXV, Rule 4 (see Philipps v. Philipps (1878) 4 QBD 127; or "a further and better statement of claim" may be ordered under Rule 7. The function of "particulars" under Rule 6 is quite different. they are not to be used in order to fill material gaps in a demurr able statement of claim - gaps which ought to have been filled by appropriate statements of the various material facts which together constitute the plaintiff's cause of action. The use of particulars is intended to meet a further and quite separate requirement of pleading, imposed in fairness and justice to the defendant. There function is to fill in the picture of the plaintiff's cause of action with information sufficiently detailed to put the defendant on his guard as to the case he had to meet and to enable him to prepare for trial. The dictum of Scott, L.J. in Bruce case (supra) has been quoted with approval by this Court in Samant N. Balkrishna v. George Fernandez MANU/SC/0270/1969 : [1969]3SCR603 , and the distinction between "material facts" and "particulars" was brought out in the following terms:-
The word 'material' shows that the facts necessary to formulate a complete cause of action must be stated. Omission of a single material fact leads to an incomplete cause of action and the statement of claim becomes bad. The function of particulars is to present as full a picture of the cause of action with such further information in detail as to make the opposite party understand the case he will have to meet. Rule 11 of Order VII lays down an independent remedy made available to the defendant to challenge the maintainability of the suit itself, irrespective of his right to contest the same on merits. The law ostensibly does not contemplate at any stage when the objections can be raised, and also does not say in express terms about the filing of a written statement. Instead, the word 'shall' is used clearly implying thereby that it casts a duty on the Court to perform its obligations in rejecting the plaint when the same is hit by any of the infirmities provided in the four clauses of Rule 11, even without intervention of the defendant. In any event, rejection of the plaint under Rule 11 does not preclude the plaintiffs from presenting a fresh plaint in terms of Rule 13."
46. The Apex Court in 2010 (2) SCC 114 Dalip Singh vs. State of Uttar Pradesh and others, has observed as follows:-
"1. For many centuries, Indian society cherished two basic values of life i.e., Satya (truth) and Ahimsa (non-violence). Mahavir, Gautam Buddha and Mahatma Gandhi guided the people to ingrain these values in their daily life. Truth constituted an integral part of justice delivery system which was in vogue in pre-independence era and the people used to feel proud to tell truth in the courts irrespective of the consequences. However, post-independence period has seen drastic changes in our value system. The materialism has over-shadowed the old ethos and the quest for personal gain has become so intense that those involved in litigation do not hesitate to take shelter of falsehood, misrepresentation and suppression of facts in the court proceedings.
2. In last 40 years, a new creed of litigants has cropped up. Those who belong to this creed do not have any respect for truth. They shamelessly resort to falsehood and unethical means for achieving their goals. In order to meet the challenge posed by this new creed of litigants, the courts have, from time to time, evolved new rules and it is now well established that a litigant, who attempts to pollute the stream of justice or who touches the pure fountain of justice with tainted hands, is not entitled to any relief, interim or final."
47. In 2012 (5) SCCC 370 Maria Margarida Sequeira Fernandes and others vs. Erasmo Jack De Sequeira (Dead) through L.Rs., the Apex Court has observed as under:-
"False claims and false defences
84. False claims and defences are really serious problems with real estate litigation, predominantly because of ever escalating prices of the real estate. Litigation pertaining to valuable real estate properties is dragged on by unscrupulous litigants in the hope that the other party will tire out and ultimately would settle with them by paying a huge amount. This happens because of the enormous delay in adjudication of cases in our Courts. If pragmatic approach is adopted, then this problem can be minimized to a large extent.
85. This Court in a recent judgment in Ramrameshwari Devi and Others (supra) aptly observed at page 266 that unless wrongdoers are denied profit from frivolous litigation, it would be difficult to prevent it. In order to curb uncalled for and frivolous litigation, the Courts have to ensure that there is no incentive or motive for uncalled for litigation. It is a matter of common experience that Court's otherwise scarce time is consumed or more appropriately, wasted in a large number of uncalled for cases. In this very judgment, the Court provided that this problem can be solved or at least be minimized if exemplary cost is imposed for instituting frivolous litigation. The Court observed at pages 267-268 that imposition of actual, realistic or proper costs and/or ordering prosecution in appropriate cases would go a long way in controlling the tendency of introducing false pleadings and forged and fabricated documents by the litigants. Imposition of heavy costs would also control unnecessary adjournments by the parties. In appropriate cases, the Courts may consider ordering prosecution otherwise it may not be possible to maintain purity and sanctity of judicial proceedings."
48. In the above judgments, the Supreme Court has comedown heavily on the impulsive litigants. The plaintiff in the present suit is not different. Despite being a close relative, dehors being a sister-in-law, the plaintiff and his brother have repeatedly attempted to nullify the release deed executed by late Papathiammal in favour of the 1st defendant. The plaintiff has suppressed about the earlier suit for partition of the joint family properties. It is also pertinent to mention here that the evidence of the plaintiff is completely contrary to his pleadings. There are also so many contradictions in the evidence of the plaintiff.
49. The learned counsel for the defendants in this context has relied upon the following judgments;
49a. The Division Bench of the Apex Court in 2006 (6) SCC 498 Baldev Singh and others vs. Manohar Singh and another, has held thus:-
"This being the position, we are therefore of the view that inconsistent pleas can be raised by defendants in the written statement although the same may not be permissible in the case of plaint. In the case of M/s. Modi Spinning and Weaving Mills Co.Ltd. & Anr. Vs. M/s. Ladha Ram & Co. [(1976) 4 SCC 320], this principle has been enunciated by this Court in which it has been clearly laid down that inconsistent or alternative pleas can be made in the written statement. Accordingly, the High Court and the Trial Court had gone wrong in holding that defendants/appellants are not allowed to take inconsistent pleas in their defence."
50. In 2000 (9) SCC 214 Boramma vs. Krishna Gowda and others, the Hon'ble Supreme Court has observed as follows:-
"In our view it will not be a sound rule of appreciation of evidence to pick up an answer from the cross-examination of a witness and draw inference taking it in isolation. The Court must see as to how consistent the testimony of the witness is and as to how that answer fits in with the rest of the evidence and probabilities of the case. From the sentence stated in the cross-examination where the question is also not recorded, we are unable to infer inability of the Respondents in performing their part of the contract after filing of the suit nor can we say that the findings recorded by the trial court, first appellate court and the High Court that the Plaintiffs have been ready and willing to perform their part of the contract have been erroneously arrived at."
51. In 2009 (5) SCC 713 Vimal Chand Ghevarchand Jain and others vs. RFamakant Eknath Jadoo, the Apex Court has ruled thus:-
"Pleadings of the parties, it is trite, are required to be read as a whole. Defendants, although are entitled to raise alternative and inconsistent plea but should not be permitted to raise pleas which are mutually destructive of each other. It is also a cardinal principle of appreciation of evidence that the court in considering as to whether the deposition of a witness and/or a party is truthful or not may consider his conduct. Equally well settled is the principle of law that an admission made by a party in his pleadings is admissible against him proprio vigore. [(See Ranganayakamma & Anr. v. K.S. Prakash (D) By Lrs. & Ors. [2008 (9) SCALE 144]. It is for the aforementioned purpose, the deed of sale was required to be construed in proper perspective."
52. It is relevant at this juncture to point out the contradictions in the evidence of the plaintiff during cross-examination which are fatal to his own case.
"ghfg;gphptpid tHf;fpy; ghg;ghj;jp mk;khSf;fhf ehd; jhd; tHf;fhondd;/ ghg;ghj;jp mk;khSf;F ghfk; cs;sJ vd;W ehd; brhd;ndd;/ rhFk; tiu vd; fl;Lg;ghl;oy; jhd; ghg;ghj;jpak;khs; ,Ue;jhh;/ mth; vGjpa gj;jpu tptu';fis vd;dplk; brhd;dhh;/ mth; vGjpitj;j tpLjiyg; gj;jpu tptuj;ija[k; vd;dplk; brhd;dhh;/ Kjypy; vdJ jhahh; fpUc;&zFkhhpf;F mjpfhug;gj;jpuk; bfhL;jjhh;/ mij itj;J jpUl;Lg;gj;jpuk; bra;J bfhz;lhh;/ vd;Dila tPl;oy; ,Ue;jnghJ jhd; ghg;ghj;jp mk;khis miHj;Jf;bfhz;L nghndd; 20 ehl;fs; fHpj;J gj;jpuk; vGjpapUg;gjhf ghg;ghj;jp mk;khs; brhd;dhh;/ tPug;gps;is tf;fPiy itj;J ghg;ghj;jpapd; tpLjiyg; gj;jpuj;ij uj;J gj;jpuk; vGjp uj;J bra;njhk;/ uj;J gj;jpu thrfj;ij tf;fPyplk; ehd; brhd;ndd;/ fpUc;&zFkhhp mjpfhu gj;jpuj;ij vGjp th';fp jpUl;Lg;gj;jpuk; bra;J bfhz;lhh; vd;w tptuj;ij uj;J gj;jpuj;jpy; brhy;ytpy;iy/ mjpfhu gj;jpuk; vd;W brhy;yp fpUc;&zFkhhp fzth; bgahpy; gj;jpuk; vGjpf;bfhz;lij itj;J eh';fs; nehl;O!; mDg;gpndhk;/ nehl;Oi! tHf;fpy; nghltpy;iy/ "vdJ jhahh; capnuhL ,Ue;jnghJ m/t/vz;/39-99 tHf;F ,e;j ePjpkd;wj;jpy; nghl;lhh;/ mJgw;wp vdf;F bjhpa[k;/ fpUc;&zFkhhpf;F jhth brhj;J bfhLj;J tpl;ljhf m/t/vz;/39-99y; mth; Fwpg;g[iu nghl;L tHf;if jpUk;gg;bgw;Wf;bfhz;lJ bjhpa[k;/ Mdhy; tf;fPiyg; ghh;j;J jpUl;Lj;jdkhf nghl;Ltpl;ljhf vd;Dila jhahh; vd;dplk; brhd;dhh;/ vd;Dila jhahUf;F me;j rkaj;jpy; uhkyp';fk; tf;fPy; tHf;if elj;jpdhh;/ "
" vd;Dila jhahh; rhtjw;F 20 ehl;fs; Kd;gpUe;J elkhl;lk; ,y;yhky; gLj;j gLf;ifahfptpl;lhh; vd;W brhy;ypa[s;nsd;/ thf;FK:yj;jpy; nkny fz;lthW brhy;yg;gl;l gFjp gp/rh/M/1/ vd;Dila jhahh; ,wf;Fk; nghJ mtUf;F 87 taJ/ ,wg;gjw;F 20 ehl;fSf;F Kd;gpUe;nj mth; gLf;ifiatpl;L vHKoahky; kyk; rpWePh; vy;yhk; gLf;ifapnyna fHpj;j epiyapy; ,Ue;jhh; vd;gJ rhpay;y/ vd;Dila jhahiu ehd; bry;tuh$; tf;fPyplk; Tl;of;bfhz;L nghndd;/ nfhtpe;jrhkp. nfhtpe;juh$;. ehd; vd;Dila jhahh; Mfpnahh; brd;nwhk;/ vd;Dila jhhah; ghz;L gj;jpuk; gof;fkhl;lhh;/ mtUf;F bry;tuh$plk; brhj;J rk;ge;jg;gl;l Mtz';fis vy;yhk; bfhL;jJ capy; vGj ntz;Lbkd;W ehd; jhd; brhd;nd;d/ vd;Dila bgaUf;F vGjr; brhd;ndd;/ tf;fPy; bry;tuh$; ehd; brhd;dbjy;yhk; Fwpg;g[ vLj;Jf; bfhz;lhh;/ Fwpg;g[ vLj;Jf; bfhs;shj tptu';fis ehd; jhd; brhd;ndd;. md;W vd;d fpHik vd;W bjhpatpy;iy Mdhy; tf;fPyplk; nghdJ kj;jpahdk;/ tf;fPy; bry;tuh$; vGjpa capiy gjpt[ bra;tjw;F md;nw bfhz;Lngha; gjptfj;jpy; bfhLj;Jtpl;nlhk;/ capy; vGJtjw;F jhahh; tHf;F nghl;lJ tpLjiyg; gj;jpuk; vGjpf; bfhLj;jJ mij uj;J bra;jJ nghd;w tptu';fis brhy;ytpy;iy "
53. From the above, it is clear that while adducing evidence in O.S No 9/2003, the plaintiff had deposed that his mother was ill and bedridden for 20 days before the execution of the will. To the contrary, in the present case, the plaintiff has claimed that his mother had accompanied him to the office of the advocate for preparing the will.
54. However, ignoring the same, the trial court has erred in relying upon a portion of the evidence. The evidence must be undoubtedly read as a whole. If the evidence is inconsistent and contrary , then such evidence must be discarded as unworthy of credit.
55. In so far as the plea of lispendens is concerned, this Court has already held that the revocation is bad in law and hence, it is not binding on the 1st defendant and that title of the 1st defendant is not impeached.
56. The learned counsel for the defendants have relied upon paras 42 and 48 of the judgment reported in 2010 (8) SCC 1 to contend that the doctrine of lispendens does not prevent or annul any alienation but it only makes the alienation subservient to the rights of the other parties.
57. Section 52 of the T.P Act reads as follows: "52. Transfer of property pending suit relating thereto.During the 1[pendency] in any Court having authority 2[3[within the limits of India excluding the State of Jammu and Kashmir] or established beyond such limits] by 4[the Central Government] 5[* * *] of 6[any] suit or proceedings which is not collusive and in which any right to immoveable property is directly and specifically in question, the property cannot be transferred or otherwise dealt with by any party to the suit or proceeding so as to affect the rights of any other party thereto under any decree or order which may be made therein, except under the authority of the Court and on such terms as it may impose. 7[Explanation.For the purposes of this section, the pendency of a suit or proceeding shall be deemed to commence from the date of the presentation of the plaint or the institution of the proceeding in a Court of competent jurisdiction, and to continue until the suit or proceeding has been disposed of by a final decree or order and complete satisfaction or discharge of such decree or order has been obtained, or has become unobtainable by reason of the expiration of any period of limitation prescribed for the execution thereof by any law for the time being in force."
58. The above provisions of Section 52 creates a bar in the first limb. However, the use of the words so as to affect the rights of any other party would imply that the bar is only dormant and the transaction would be subject to the outcome of the litigation. Therefore, the bar comes into operation only if the other party succeeds. Similarly, the court is also vested with the power to permit a party to alienate the property upon certain terms it deems fit.
59. In the present case, as the title of the 1st defendant has been upheld by this court, the sale by the 1st defendant is not hit by the doctrine of lispendens.
In the result, the appeal is allowed. The revocation deed is held to be bad in law and the release deed is held to be valid. As a result, the will is invalid and could not convey any title to the plaintiff. The judgment and decree of the trial court is set aside. As held earlier, the plaintiff has continuously been making one attempt after another to nullify the release deed despite losing in several earlier rounds. The suit is vexatious and is only an abuse of process of law. Therefore a cost of Rs 10,000/- is imposed on the plaintiff.
18.3.2015 Index:Yes/No. Internet:Yes/No. rnb ToThe Additional District Judge, Pondicherry.
R. MAHADEVAN, J Pre Delivery Judgment in A.S.No.407 of 2008 18.3.2015 1977 SC 2421 Arivanandam case AIR 1966 SC 337 Thayyil case KRISHNA IYER, J. The pathology of litigative addiction ruins the poor of this country and the Bar has a role to cure this deleterious tendency of parties to launch frivolous and vexatious cases.
Here is an audacious application by a determined engineer of fake litigations asking for special leave to appeal against an order of the High Court on an interlocutory application for injunction. The sharp practice or legal legerdemain of the petitioner, who is the son of the 2nd respondent, stultifies the court process and makes decrees with judicial seals brutum fulmen. The long arm of the law must throttle such, litigative caricatures if the confidence and credibility of the community in the judicature is to survive. The contempt power of the Court is meant for such persons as the present petitioner. We desist from taking action because of the sweet reasonableness of counsel Sri Ramasesh.
What is the horrendous enterprise of the petitioner? The learned Judge has, with a touch of personal poignancy, Judicial sensitivity and anguished anxiety, narrated the sorry story of a long-drawn out series of legal proceedings revealing how the father of the petitioner contested an eviction proceeding, lost it, appealed against it, lost again, moved a revision only to be rebuffed by summary rejection by the High Court. But the Judge, in his clement jurisdiction gratuitously granted over six months' time to vacate the premises. After having enjoyed the benefit of this indulgence the maladroit party moved for further time to vacate. AR these proceedings were being carried on by the 2nd respondent who was the father of the petitioner. Finding that the court's generosity had been exploited to the full, the 2nd respondent and the petitioner, his son, set upon a clever adventure by abuse of the process of the court. The petitioner filed a suit before the Fourth Additional First Class Munsif, Bangalore, for a declaration that the order of eviction, which had been confirmed right up to the High Court and resisted by the 2nd respondent throughout, was one obtained by 'fraud and collusion'. He sought an injunction against the execution of the eviction order. When this fact was brought to the notice of the High Court, during the hearing of the prayer for further time: to vacate, instead of frowning upon the fraudulent stroke, the learned judge took pity on the tenant and persuaded the landlord to give more time for vacating the premises on the basis that the suit newly and sinisterly filed would be. withdrawn by the petitioner. Gaining time by another five months on this score, the father and son belied the hope of the learned judge who thought that the litigative skirmishes would come to an end, but hope can be dupe when the customer concerned is a crook.
744The next chapter in the litigative acrobatics of the petitioner and father soon followed since they were determined to dupe and defy the process of the court to cling on to the shop. The trick they adopted was to institute another suit before another Munsif making a carbon copy as it were of the old plaint and playing upon the likely gullibility of the new Munsif to grant an exparte injunction. The 1st respondent entered appearance and expose the, hoax played upon the court by the petitioner and the 2nd respondent. Thereupon the Munsif vacated the order of injunction he had already granted. As appeal was carried without success. Undaunted by all these defeats the petitioner came to the High Court in revision and managed to get an injunction over again. The 1st respondent promptly applied for vacating the temporary injunction and when the petition came up for hearing before Mr. justice Venkataramayya, counsel for the petitioner submitted that he should not hear the case, the pretext put forward being that the petitioner had cutely mentioned the name of the judge in the affidavit while describing the prior proceedings. The unhappy Judge, who had done all he could to help the tenant by persuading the landlord, found himself badly betrayed. He adjourned the case to the next day. The torment he underwent is obvious from his own order where he stated : "I spent a sleepless night yesterday."
Luckily, he stabilised himself the next day and heard arguments without yielding to the bullying tactics of the petitioner and impropriety of his advocate. He went into the merits and dismissed the revision. Of course, these fruitless proceedings in the High Court did not deter the petitioner from daring to move this Court for special leave to appeal.
We have not the slightest hesitation in condemning the petitioner for the gross abuse of the process of the court repeatedly and unrepentantly resorted to. From the statement of the facts found in the judgment of the High Court, it is perfectly plain that the suit now, pending before the First Munsif's Court, Bangalore, is a flagrant misuse of the mercies of the law in receiving plaints. The learned Munsif must remember that if on a meaningful-not formal-reading of the plaint it is manifestly vexatious, and meritless, in the sense of not disclosing a clear right to sue, be should exercise his power under Or. VII r. 1 1 C.P.C. taking care to see that the ground mentioned therein is fulfilled. And, if clever, drafting has created the illusion of a cause of action, nip it in the bud at the first hearing by examining the party searchingly under Order X C.P.C. An activist Judge is the answer to irresponsible law suits. The trial court should insist imperatively on examining the party at the first bearing so that bogus litigation can be shot down at the earliest stage. The Penal Code (Ch. XI) is also resourceful enough to meet such men, and must be triggered against them. In this case, the learned Judge to his cost realised what George Bernard Shaw remarked on the assassination of Mahatma Gandhi "It is dangerous to be too good."
The trial court in this case will remind itself of s. 35-A C.P.C. and take deterrent action if it is satisfied that the litigation was inspired by vexatious motives and altogether groundless. In any view, that suit 745has no survival value and should be disposed of forthwith after giving an immediate hearing to the parties concerned. We regret the infliction of the ordeal upon the learned Judge of the High-Court by a callous party. We more than regret the circumstance that the party concerned has been able to prevail upon one lawyer or the other to present to the court a case which was disingenuous or worse. It may be a valuable contribution to the cause of justice if counsel screen wholly fraudulent and frivolous litigation refusing to be beguiled by dubious clients. And remembering that an advocate is an officer of justice he owes it to society not to collaborate in shady actions. The Bar Council of India, we hope will activate this obligation. We are constrained to make these observations and hope that the co-operation of the Bar will be readily forthcoming to the Bench for spending judicial time on worthwhile disputes and avoiding the distraction of sham litigation such as the one we are disposing of. Another moral of this unrighteous chain litigation is the gullible grant of ex parte orders tempts gamblers in litigation into easy courts. A judge who succumbs to ex parte pressure in unmerited cases helps devalue the judicial process. We must appreciate Shri Ramasesh for his young candour and correct advocacy.