Karnataka High Court
The Servants Of Holy Spirit vs B S Manjunatha on 28 March, 2014
Author: B.S.Indrakala
Bench: B.S. Indrakala
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 28th day of March, 2014
Before
The Hon'ble Mrs. Justice B.S. INDRAKALA
Regular First Appeal No.152/2006
BETWEEN:
The Servants of Holy Spirit,
Sister Michel and she rep. by GPA holder,
Now rep. by Shri M.K.Anthony Swamy,
Aged about 70 years,
S/o B.N.Karunainayagan Pillai,
The Power of attorney holder of
the Servants of Holy Spirit,
R/at LIG 401, Sector 'B', 14th 'B' Cross,
Yelhanka, Bangalore - 560 064. ... Appellant
(By Sri Ajesh Kumar, Advocate for AKS Law Associates.)
AND:
1. B.S.Manjunatha,
Aged about 37 years.
2. B.S.Kirana.
Aged about 39 years.
3. B.S.Bindu Mahalakshmamma
Aged about 34 years.
4. B.S.Veda,
Aged about 32 years.
All are children of B.S.Sonnappa,
R/at D.No.1188, Old Post Office Road,
Yelhanka Town, Bangalore - 560 064.
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5. Smt.Anuradha,
Major, D/o B.S.Sonnappa,
R/at Manganahalli,
Bangalore North Taluk - 560 064. ... Respondents
(By Smt.M.V.Vedachala, Advocate for C/R-1 to 4;
Sri B.R.Viswanath, Advocate for R-5.)
This Regular First Appeal filed under Section 96 of
CPC against the judgment and decree dated: 17.12.2005
passed in O.S.No.428/1996 on the file of VIII Addl. City Civil
and Session Judge, Bangalore City (SCCH No.15) decreeing
the suit for declaration and permanent injunction.
This appeal being heard and reserved is coming on for
Pronouncement of Judgment this day, the Court delivered
the following:
JUDGMENT
The above appeal is preferred challenging the judgment and decree dated 17.12.2005 passed in O.S.No.428/1996 on the file of the VIII Addl. City Civil Judge (SCCH 15), Bangalore City.
2. For the sake of convenience, the parties herein are referred to by their respective rank as arrayed in the original suit viz., appellant herein as defendant No.3, respondents No.1 to 4 as plaintiffs and respondent No.5 as defendant No.5.
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3. The plaintiffs filed the said suit seeking declaration that they have right to enjoy the suit property and the Usufructs grown in it towards their maintenance by actual, physical possession during the life time of defendant No.4 (now deceased) and they became the absolute owners of the said property after the life time of defendant No.4 as per the settlement deed (gift deed) dated 22.11.1969. Further, they also sought consequential relief to hold that 4th defendant (now deceased) had absolutely no right, title or interest over the said property to execute the sale deed dated 30.04.1971 in favour of 1st defendant, on his behalf and on behalf of plaintiffs and also to hold that the subsequent sale deeds dated 12.12.1973 and 24.06.1981 executed by 1st defendant in favour of 2nd defendant and in turn by 2nd defendant in favour of 3rd defendant as null and void and for permanent injunction restraining he 3rd defendant from interfering with the plaintiffs peaceful possession and enjoyment of the suit Schedule property physically during the life 4 time of the 4th defendant and thereafter possession and enjoyment of the said property by the plaintiffs absolutely after the lifetime of the 4th defendant.
4. It is the case of the plaintiffs that one Sri B.N.Gudiyapa was the absolute owner of the land bearing Sy.No.54/1 originally Sy.No.54 situated at Venkatala Village, Yelahanka Hobli, Bangalore North Taluk more specifically described in the schedule to the plaint and herein after referred to as the Schedule property. It is further alleged that under the registered will dated 04.04.1952, the said Sri B.N.Gudiyapa bequeathed the said Schedule property to Smt.Vedamma - his daughter-in-law for her life towards her maintenance and thereafter to the share of defendant No.2 B.S.Sonnappa and his brother B.S.Nanjundappa in equal share. Further, it is alleged that the said Sri B.N.Gudiyapa died on 06.05.1952 and as per the will Vedamma inherited life estate in the Schedule property for her maintenance and likewise, 4th 5 defendant and his brother Nanjundappa acquired the right to obtain possession of 1/2 of the share each in the suit property after the life time of their mother Vedamma.
5. Further, it is alleged that 4th defendant gave up his one half share acquired under the will over the suit property in favour of his mother Vedamma, his brother Nanjundappa and sisters, including right to get possession and ownership of one-half share in the suit property after the life time of Vedamma, by executing the registered release cum sale deed dated 05.09.1998 in their favour for valuable consideration as maintenance therein and thus, Vedamma and her other children including Nanjundappa became the absolute owners of reversionary right of 4th defendant in respect of one half share in the suit property, in addition to the right already possessed by them under the will of Sri B.N.Gudiyapa .
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6. It is further alleged that Vedamma after lapse of 10 years from the date of execution of release cum sale deed i.e., from 05.09.1998 transferred the entire suit property in favour of plaintiffs and 4th defendant under registered settlement (gift) deed dated 22.11.1969 subject to the condition that the 4th defendant shall not alienate the suit property in any manner and to preserve the property for the beneficial enjoyment of plaintiffs and the 5th defendant.
7. It is specifically alleged that despite such condition imposed in the settlement (gift) deed dated 22.11.1969 that the suit property should not be alienated, 4th defendant alienated the same by way of sale effected in favour of 1st defendant under the registered sale deed dated 30.04.1971 during which period the plaintiffs and 5th defendant were all minors.
8. It is also specifically alleged that the 4th defendant was a crippled person, unable to move out, confined to bed and the 1st defendant taking advantage 7 of the disability of the 4th defendant got executed the sale deed fraudulently in his favour basing the right of the 4th defendant under the will dated 04.04.1952. In that regard it is further alleged that under the will the 4th defendant was holding a reversionary right, the 4th defendant was entitled to get possession and ownership of mere one half of the suit property after the lifetime or life estate given to Vedamma - his mother. Besides, it is further alleged that the entire transaction has taken place despite the execution of the release deed by the 4th defendant in favour of Vedamma, Nanjundappa and others and also the condition imposed under the settlement/gift deed dated 22.11.1969. Thus, it is alleged by the plaintiffs that the registered sale deed dated 30.04.1971 executed by the 4th defendant in favour of 1st defendant in respect of the suit schedule property conveys no title in favour of 1st defendant as 4th defendant could not have conveyed any title of the plaintiffs and 5th defendant over the suit property to 1st defendant.
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9. It is further contended by the plaintiffs that prior to the execution of the sale deed dated 30.04.1971, no permission of the Court for the sale as contemplated under Hindu Minority and Guardianship Act was obtained and on that ground the alienation under the said sale deed dated 30.04.1971 is null and void.
10. It is further alleged that on 12.12.1973 the 1st defendant is purported to have conveyed the alleged title held by him in the said property in favour of 2nd defendant under the sale deed dated 30.04.1971, but, as 1st defendant himself did not have any title over the schedule property, the 2nd defendant also did not acquire any title over the same. Thus, both the sale deeds i.e., sale deeds dated 30.04.1971 and 12.12.1973 are null and void and does not in anyway affect the right of plaintiffs and 5th defendant to get the ownership of the suit property and to have exclusive possession for themselves in their own right after the life time of 4th 9 defendant. Further, it is contended that when the actual, physical possession of the property is held by the plaintiffs and 5th defendant was threatened by the 1st and 2nd defendant, they filed O.S.No.540/1994 on the file of the Court of Additional II Munsiff for permanent injunction restraining the 1st and 2nd defendant from interfering with their peaceful possession and enjoyment of the Schedule property and the 2nd defendant herein inspite of due service of summons, remained absent and the suit was decreed on 29.07.1975 in favour of plaintiffs and 5th defendant herein. It was held in the said suit that the plaintiffs and 5th defendant are in possession of the suit schedule property and the said possession of the plaintiffs and 5th defendant continued uninterruptedly and the decree obtained in O.S.No.540/1994 has become conclusive. As the matter stood thus, 2nd defendant suppressing the said facts, executed the sale deed in favour of 3rd defendant on 14.06.1981. However as the 4th defendant himself had no title to transfer to the 1st defendant, the 10 sale deed dated 12.12.1973 executed by 1st defendant in favour of 2nd defendant and the sale deed dated 14.06.1981 executed by 2nd defendant in favour of 3rd defendant also did not convey any right or title in the suit schedule property to the alleged purchasers therein as the same are also null and void and does not in any way affect the right of plaintiffs and defendant No.5.
11. Thus, it is contended by the plaintiffs that plaintiffs and 5th defendant have got ownership of the suit property and they are in continuous possession exclusively in their own right under the registered settlement (gift) deed dated 22.11.1969 executed in their favour by Vedamma and accepted on their behalf by 4th defendant. It is specifically alleged that defendants 1 to 3 were never put in lawful possession of the suit property and in fact, the plaintiffs possession over the suit property is confirmed by the decree dated 29.07.1975 passed in O.S.No.540/1994. They have planted eucalyptus trees in the suit property which is 11 managed by them. As the matter stood thus, the 3rd defendant by suppressing the said material facts, obtained an exparte decree in O.S.No3648/1988 on the file of the 19th Addl. City Civil Judge, Bangalore which is dated 22.11.1993 restraining 4th defendant Sonnappa and 5th defendant Anuradha from interfering with the possession of the schedule property alleged to have been got by 3rd defendant; the plaintiffs are not made parties in the said suit and against the said exparte decree, Misc. case No.191/2004 was filed by the 4th defendant and 5th defendant challenging the said decree as illegal and for setting-aside which was adjourned to 01.12.1995 for filing objections. In other words, as on the date of filing of the instant suit, the said Misc. case was pending disposal.
12. It is also alleged that as the plaintiffs were not parties to the said suit, the said decree passed in O.S.No.3648/1988 is not binding upon them. 12
13. It is further alleged that the further proceedings under the provisions of Karnataka Land Revenue Act in R.R.Appeal No.161/86-87 before the Special Deputy Commissioner for change of katha was initiated and the said Deputy Commissioner directed the parties to approach the Civil Court. Further, it is also alleged that the sale deed dated 14.05.1981 executed in favour of 3rd defendant was also held to be void under the provisions of Karnataka Land Reforms Act, 1951 against which Appeal No.552/1992 (revenue/3) was preferred by the 3rd defendant before the Karnataka Appellate Tribunal, Bangalore and the matter was remanded for fresh consideration to the Assistant Commissioner and the same was also pending adjudication as on the date of filing of the said suit.
14. With regard to the limitation, the plaintiffs have specifically contended that they have right in the said property for their maintenance during the life time of 4th defendant and after the life time of 4th defendant, 13 they became the absolute owners of the suit schedule property, thus having residuary rights; the suit filed is thus is within time as the said right continues to subsist till the life time of the 4th defendant.
15. Defendants 1 and 2 on service of summons remained absent and as such, they are placed exparte before the Court below. Though defendants 3 to 5 are represented by their respective counsel, only defendant No.3 chose to file his written statement.
16. In the written statement so filed the 3rd defendant amongst other pleas it is pleaded admitting the ownership of the land bearing Sy.No.54/1 of Venkatala Village, Yelahanka Hobli/schedule property, by late Gudiyappa, besides also admitted the execution of the will by him which is dated 04.04.1952. It is further pleaded that under the said will, the property was bequeathed to the two grandsons of the testator by name Sonnappa and Nanjundappa - sons of his predeceased son Seetharam. It is specifically denied by 14 3rd defendant that under the said Will, the said property was also bequeathed in favour of Vedamma for her life or for her maintenance.
17. The 3rd defendant while admitting the genealogical tree as stated in the plaint and also the date of death of the testator on 06.05.1952 has further denied the contention of the plaintiff that on such death of the testator, Smt.Vedamma got possession of the suit property for her life. It is also denied by the defendant that Nanjundappa and Sonnappa acquired right to obtain possession and ownership of their ½ share each after the life time of their mother Vedamma.
18. It is specifically denied by the 3rd defendant about the contention of the plaintiffs that the said Sonnappa relinquished his ½ share over the property acquired by him under the will in favour of Vedamma, his brother Nanjundappa and others by executing release cum sale deed dated 05.09.1958 and further allegation that Vedamma and her children became the 15 absolute owners of the alleged reversionary right over the 4th respondent in respect of ½ share of the schedule property is also denied specifically as false and untenable.
19. It is further pleaded by the 3rd defendant that the allegation that Vedama transferred the suit schedule property in favour of the plaintiffs and 5th defendant as false and untenable and the execution of the settlement/gift deed dated 22.11.1969 is also denied and pleaded that no such document even if genuine, the same is irrelevant, ineffective and unavailing.
20. With regard to settlement deed dated 22.11.1969 it is specifically pleaded by the 3rd defendant that B.S.Sonnappa/4th defendant became the owner soon after his grandfather's will came into effect; it was open for him to alienate the land or deal with it as he chose as the title vested in him. Neither his mother nor his other sisters acquired any right, title or interest so as to authorise him to execute any settlement deed at 16 the same time as a self serving document and the same is executed by the persons who had no title over the property.
21. It is further pleaded that the 4th defendant executed the sale deed dated 30.04.1971 in favour of the 1st defendant for valuable consideration and also delivered possession of the property to the purchaser and the further contention of the plaintiffs, that 4th defendant was a crippled person, could not move about and he was confined to bed is denied. 3rd defendant has also denied the further contention that taking advantage of such position of the 4th defendant, 1st defendant proceeded to take the sale deed fraudulently executed, as false and untenable.
22. It has also denied the contention of the plaintiffs that under mis-consideration and misconceived notion, 4th defendant had acquired title over the property under the will, the said sale deed was got executed by the 1st defendant and the said sale deed 17 dated 30.04.1971 did not convey any title in favour of the 4th defendant. The permission of the Court as contemplated under Hindu Minority and Guardianship Act was not obtained etc. is all denied.
23. The other contention that the execution of the sale deed by the 1st defendant in favour of the 2nd defendant on 12.12.1973 and the same is null and void and unsupportable in law etc. is also denied. Further it is pleaded that the claim of maintenance by the plaintiffs and the 5th defendant under the so called deed of settlement is totally untenable claim.
24. With regard to filing of O.S.No.540/1974, it is pleaded that the said judgment and decree is passed only against the 2nd defendant therein by description of his name and address only as an advocate and who obviously had no concern with the property. 1st defendant herein who was also arrayed as 1st defendant in the first suit was specifically got deleted and the plaintiffs cannot make use of the decree against 1st and 18 2nd defendants herein as the said decree was only a decree in personam and it cannot be a judgment in rem. Further, it is pleaded that, the allegation that the 2nd defendant suppressed the decree referred in O.S.No.540/1974 and executed the sale deed in favour of 3rd defendant on 14.05.1981 is incorrect and the 2nd defendant was not a party to O.S.No.540/1974. He was the purchaser in possession from 12.12.1973 till the date he sold the same to the 3rd defendant for valuable consideration; neither the plaintiffs nor the defendant no.5 has any claim to title; they were not in possession and enjoyment of the property even on the date of filing of the suit.
25. It has further denied the allegation that 3rd defendant by suppressing the material facts obtained the decree in O.S.No.3648/1988 on 22.11.1993 is a self serving statement; the plaintiffs were not made parties to the said suit because there was no threat of dispossession by them. The very fact that the plaintiffs 19 chose to file Misc.191/1994 discloses that they were fully aware of the said decree. There is no ground for setting-aside the decree in O.S.No.3648/1988. It is specifically pleaded that under the will both Sonnappa and Nanjundappa acquired right over the suit schedule property; Nanjundappa died childless; His share by succession came to his brother Sonnappa as his only surviving heir and on the basis of that acquisition of title Sonnappa sold the entire land for valuable consideration in favour of 1st defendant under the sale deed dated 30.04.1971 and ultimately, the 3rd defendant purchased the property under the sale deed dated 14.05.1981; 3rd defendant planted the Eucalyptus plants in the schedule property and the 3rd defendant is in continuous lawful possession of the land right from 14.05.1981; its predecessors in interest have been in physical possession and enjoyment of the land; Dispossession of the property by the members of the family of Sonnappa occurred on 30.04.1971 and thus, the plaintiffs are out of possession since more than 24 20 years before the presentation of the suit; the prayer sought by the plaintiffs seeking declaration that they have right to enjoy the suit property is false and invalid. The prayer of the plaintiffs seeking declaration that 4th defendant had no right, title or interest despite the sale deed executed by him is clearly barred by time and thus, sought dismissal of the suit.
26. On the basis of the said pleadings, the following issues were framed by the trial Court:
ISSUES
1) Whether the plaintiffs prove that B.N.Gudiyappa, under his Will dated 4-
4-52 created a life interest over the schedule property in favour of this daughter-in-law Smt.Vedamma, with a stipulation that after her death defendant No.4 and his brother Nanjundappa taken equal Shares?
2) If so, do they further prove on the death of B.N.Gudiyappa on 6-5-1952, Smt.Vedamma, his daughter-in-law came in possession of the schedule property as per the terms that Will?
3) Do plaintiffs prove the 4th defendant by a registered Release-cum-Sale Deed 21 dated 5-9-1958 gave up his half share acquired under the Will over the Schedule property in favour of his mother Smt.Vedamma, his brother Nanjundappa and his sisters Komala Devi, Sathyamaladevi and Lakshmidevi for valuable consideration and by virtue of that release-cum-sale Deed dated 5-
9-58, his mother Smt.Vedamma, his brother Nanjundappa and his sisters Komaladevi, Shyamaladevi and Lakshmidevi became the absolute owners to reversionary right of 4th defendant in respect of his half share in the suit property?
4) Do they further prove, after lapse of ten years of 4th defendant executing the release-cum-sale Deed Smt.Vedamma, through registered Settlement (GIFT) deed dated 22-11-1969 transferred the entire suit property in favour of plaintiffs and 5th defendant with a stipulation that 4th defendant shall remain passion over it for the well being of himself and the members of this family including plaintiffs and 5th defendant shall not alienate the same by way of sale or any other manner and preserve it for the beneficial enjoyment of plaintiffs and 5th defendant?
5) If so, the sale transaction entered into by 4th defendant with 1st defendant through registered sale deed dated 30- 04-1971 did not divest any rights, over the schedule property in favour of 1st defendant and subsequent sale 22 transaction are not binding on the plaintiffs?
6) Do plaintiffs prove the physical
possession of the Schedule property
being held by them and 5th defendant
as on the date of suit?
7) Whether the suit is barred by time, as
contended by 3rd defendant?
8) Are plaintiffs entitled for the relief of
declaration and injunction sought for?
9) What Decree or order?
27. To substantiate their case the plaintiff No.1 got himself examined as PW1 and got marked documents Exs.P.1 to P.21. On behalf of the defendants, general power of attorney holder for the 3rd defendant was examined as DW1 and got marked documents Exs.D.1 to D.30.
28. On hearing the arguments and on consideration of the evidence so placed on record, the Court below deemed it fit to decree the suit declaring that the plaintiffs are the owners of the suit property; the sale deed dated 30.04.1971 executed by the 4th 23 defendant in favour of the 1st defendant and subsequent sale deeds dated 12.12.1973 executed by the 1st defendant in favour of the 2nd defendant, the sale deed dated 24.06.1981 executed by the 2nd defendant in favour of 3rd defendant are null and void and also the 3rd defendant was restrained by means of permanent injunction from interfering with the plaintiffs possession and enjoyment of the suit property.
29. Thus on appreciation of the evidence and on hearing the arguments of the Counsel for both parties, the Court below deemed it fit to hold that the plaintiffs proved that the will dated 04.04.1952 created life interest over the schedule property in favour of the daughter in law of the testator with a stipulation that after her death defendant-4 and his brother Nanjundappa to take the same in equal shares and consequent of that the said daughter-in-law Smt. Vedamma was in possession of the schedule property. Further it is held that the plaintiffs also proved that the 24 4th defendant under registered release cum agreement of sale deed dated 05.09.1958 relinquished his 1/2 share acquired by him under the will in the schedule property in favour of his mother Smt. Vedamma and brother Nanjundappa. Further it is also held by the trial Court that the plaintiffs proved that after execution of the release cum sale deed by the 4th defendant, after a lapse of 10 years, the mother of the 4th defendant by name Vedamma settled the schedule property in favour of the 4th defendant and his family as detailed in the settlement deed dated 22.11.1969 and in favour of the plaintiffs and 5th defendant with a stipulation that the 4th defendant shall only remain in possession over the same for his well being and to take care of the members of the family of the plaintiffs and 5th defendant and his right to alienation of the same in any manner is restricted. Further the Court also held that the sale transaction entered into by the 4th defendant with the 1st defendant under registered sale deed dated 30.04.1971 did not adverse/convey any right over the 25 schedule property in favour of the 1st defendant and the subsequent sale transactions are not binding upon them. It also held that the plaintiffs and the 5th defendant remained in physical possession of the schedule property held by them as on the date of the suit.
30. As the question of limitation was also involved and an issue was also framed to that effect, on appreciation of the evidence, the Court below also held that the suit is not barred by limitation and decreed the suit as sought by the plaintiffs.
31. Being aggrieved by the said judgment and decree, the defendant No.3 is in appeal interalia contending amongst other grounds that the reasons assigned by the Court below is apparently unjustified and illegal; the appreciation of the will by the Court below is not proper; the testator has bequeathed other properties in favour of other family members. 26 Vedamma had no life interest in the suit schedule property; A person's right to recover maintenance is entirely different from possession of the properties and their enjoyment during one's life time; the originals of Exs.P.3 an4 are not produced; no independent evidence is led in with regard to the said documents and even if Exs.P.3 and 4 are valid, under Ex.P.3 dated 05.09.1958 4th defendant - Sonnappa is said to have executed the release deed in favour of his mother and sisters. The release deed refers to as though his mother Vedama was the executor of her father-in-laws will dated 04.04.1952; but, there is no such appointment of Vedamma as an executor in the said will but, what is necessary to be noticed is Sonnappa's brother Nanjundappa had already held share in the will obviously, along with his mother he acqurid further interest in the share of his own brother Sonnappa; there was no right of Vedamma or the other sisters of Sonnappa; the release can only operate as a surrender of his rights in favour of the other co-owner Nanjundappa along with the mother and 27 plaintiffs; the same does not mention anything about delivery of possession of the property.
32. It is further contended that, the subsequent document Ex.P.4 dated 22.11.1969 under which Vedamma and her daughters said to have been executed settlement deed in favour of Sonnappa only menat that Sonnappa got absolute title in respect of all the properties including ½ share of his brother's i.e., Nanjundappa's property; the settlers recognised the fact that Sonnappa was himself in possession of all the properties which is the subject matter of settlement which also indicates that the claim of possession of Vedamma or her other children to possession of the properties was totally unfounded. Thus, it is contended by the appellant - 3rd defendant that in the circumstances of the case, the finding of the Court below on issue Nos.3 and 4 is untenable. The Court below has not taken the totality of the will but, has taken into consideration only a particular recital in the 28 will which is illegal and unjustified conclusion. Further, the findings of the trial Court that the sale deed of the 4th defendant in favour of the 1st defendant was unfounded is contrary to facts and law.
33. Ex.P.4 recites that Sonnappa had a right of enjoyment of the properties during his life time without power of alienation and the property finally vests in his wife and children. Income from the properties also should be given to Vedamma - his mother. Under Ex.P.5 - Sonnappa and his wife Ramakka executed the sale deed in favour of the 1st defendant Nanjundappa under Ex.P.5 - Ex.D.2 on 30.04.1971 for and on behalf of their minor children. The appellant has also relied upon the decision rendered in the case of DHURANDHAR PRASAD SINGH v. JAI PRAKASH UNIVERSITY AND OTHERS in 2001 AIR SCW 2674. The restraint in the settlement deed was only with regard to Sonnappa and not with regard to his wife Ramakka. Sonnappa, the natural guardian of all the 29 minor children as such the contention of the plaintiff that without obtaining leave of the Court, the execution of the said sale deed by Sonnappa is void. In the circumstance, the suit ought to have been filed by any one of the plaintiffs on attaining 21 years of age, on the other hand even by the age given in the plaint, all the 4 plaintiffs are aged more than that, as such, the suit is barred by time and the findings given by the trial Court contrary to that is liable to be set-aside. Further, the findings given by the trial Court in relation to Issue No.6 is also perverse. The trial Court has twisted the factual situation to state that the principle of possession following title applied. In the first place this principle did not apply because it was an agricultural land continuously under cultivation. Defendant Nos.1, 2 and 3 during their successive periods cultivated the lands; the entries in the revenue records supported their claim to possession; the title had definitely passed on from the 4th defendant to the 1st defendant and it was only a voidable document and in the circumstances, the 30 findings given on issue No.6 is also totally illegal and contrary to the abundant material on record and law. Thus, the appellant seeks setting-aside of the judgment and decree and consequently to dismiss the suit filed by the plaintiffs with costs.
34. Learned Counsel for the appellant in furtherance of the grounds urged in the memorandum of appeal and apart from reiterating the said grounds in his arguments further submitted that the so-called release cum sale deed is not valid as the persons in whose favour he released his right was in the name of joint owners with Sonnappa so as to release his right in their favour and after the death of Gudiyappa, Sonnappa exercised his right of ownership exclusively; further he submitted that Ex.P.3 the so-called released deed does not describe the nature of the property either in the body of the document or by way of schedule to the deed i.e., release deed in favour of his mother and brother; further with regard to the settlement deed 31 dated 22.11.1969, he submitted that the said document is not at all forthcoming in the encumbrance certificate marked as Exs.P.16, P.17, D.5 and D.6 and the onus is on the person who asserts it. Further he submitted that Ex.P.4 is not a settlement deed as Sonnappa has not affixed his signature to the same. In other words there is no acceptance by Sonnappa. In the circumstances, Sonnappa is the sole owner of the property, executed the sale deed with regard to the schedule property in the year 1971. It is also submitted by the learned Counsel for the appellant that if at all if there is any violation of such an aid of Hindu Minority and Guardianship Act, the document becomes voidable and the minors after attaining the age of majority within 3 years from the date of such attainment, ought to have questioned the same which they have failed to exercise it and in any event, the purchasers are the bonafide purchasers for value. The observations made by the trial Court that the document is a void is not proper and in the circumstances, he seeks setting aside of the 32 judgment and decree passed by the Court below and to dismiss the suit with cost.
35. Learned Counsel for the appellants relied on the following decisions.
i) RAM SARAN AND ANOTHER -vs- SMT.
GANGA DEVI (AIR 1972 SC 2685);
ii) SMT. PARAMESHWARI BAI -vs-
MUTHOJIRAO SCINDIA (AIR 1981 KAR. 40;
iii) A.M. ABDUL KHADER -vs- BERNARD LOBO (AIR 1978 KAR. 28)
iv) PUNIT RAI -vs- DINESH CHOUDHARY (AIR 2003 SC 4355)
36. Per contra, learned Counsel for the respondents apart from narrating the sequence of events which has occasioned with regard to the schedule property, submitted that under the will dated 04.04.1952 which came into effect on the death of the testator on 06.05.1952, the suit schedule property was 33 bequeathed in favour of not only Sonnappa but also in favour of his brother and the mother and they would inherit such right only after the death of their mother; further he submitted that both Sonnappa and Nanjundappa were given equal share in equal proportion in the suit schedule property, but, the property as such was not apportioned and in the circumstances, they held the same jointly and besides till the life time of Vedamma, who had life interest over the property neither Nanjundappa nor Sonnappa had any right over the same as per the recitals of the said will. In the circumstances, the releasing of his right of undivided share in the property so bequeathed by Gudiyappa by Sonnappa in favour of other co-joint owner - Nanjundappa and his mother Vedamma who had life interest is a valid release. Besides, he also transferred such right for consideration of Rs.10,000/-; Further he submitted that in view of the subsequent happenings of execution of the settlement deed in favour of Sonnappa and his wife and children and also 34 by restricting the right of Sonnappa to meddle with the property, Sonnappa had absolutely no right of alienating the suit schedule property.
37. With regard to limitation, learned Counsel for the respondents submitted that as per the settlement deed, Sonnappa had life interest; his children derived absolute right only after the death of Sonnappa and in the circumstances, during the life time of Sonnappa, plaintiffs had no cause of action to question the conduct of Sonnappa and in the circumstances as the limitation had not at all begun to run, the question of treating the suit as barred by limitation does not arise; further he submitted that the alleged sale deed said to have been executed by Sonnappa in favour of of 1st defendant does not disclose how the property devolved upon Sonnappa and his wife and children; further he submitted that when the suit was filed, Sonnappa was alive, Sonnappa was not dispossessed, usfructus were enjoyed by plaintiff uninterruptedly and thus the judgment and 35 decree passed by the trial Court are just and proper and the same does not call for any interference.
38. The learned Counsel for the respondents relied upon the decision in the case of Kuppuswami v. Arumugam reported in AIR 1967 SC 1395 wherein it is observed as hereunder:
"(D) T.P.Act (1882), Ss. 5 and 9 -
Release - A release can be usefully employed as form of conveyance by person having some right or interest, to another having a limited estate and release then operates as enlargement of limited estate - But a deed called a deed of release can, by using words of sufficient amplitude, transfer title to one having no title before transfer. AIR 1960 Mad 33 and AIR 1954 Mad 6, Expl."
He also relied upon the another decision in the case of S.Sajjansa v. S.N.Dhondusa reported in 1970 (1) Mysore Law Journal 491 wherein at para-20 it is held as under: 36
"whatever may be the name given to a document by the parties the document will have to be examined in the light of the language employed in it and the objects sought to be achieved by it before any decision in regard to its effect can be arrived at."
He also relied upon another decision reported in the case of DHURANDHAR PRASAD SINGH -vs- JAI PRAKASH UNIVERSITY reported in 2001 AIR SCW 2674 and in the case of T. MAMMO -vs- K. RAMUNNI reported in AIR 1966 SC 337.
39. In view of the submission made, the points that arise for consideration are:
i) Whether the impugned judgment and
decree dated 17.12.2005 passed in
O.S.428/1996 on the file of the VIII
Additional City Civil Judge (CCH-15),
Bangalore is liable to be set aside?
ii) What order?
37
40. Learned Counsel for the respondents relied upon a decision in the case of DHURANDHAR PRASAD SINGH -vs- JAI PRAKASH UNIVERSITY reported in 2001 AIR SCW 2674 wherein it is observed as hereunder:
"(B) Contract Act (9 of 1872), S.23 - Void and Voidable - Distinction - Ex - plained.
Words and Phrases - Void and Voidable -
Distinction.
"The expression "void" has several facets. One type of void acts, transactions, decrees are those which are wholly without jurisdiction, ab initio void and for avoiding the same no declaration is necessary, law does not take any notice of the same and it can be disregarded in collateral proceedings or otherwise. The other type of void act, e.g., may be transaction against a minor without being represented by a next friend.
Such a transaction is good transaction against the whole world. So far the 38 minor is concerned, if he decides to avoid the same and succeeds in avoiding it by taking recourse to appropriate proceeding the transaction becomes void from the very beginning.
Another type of void act may be which is not a nullity but far avoiding the same a declaration has to be made.
Voidable act is that which is a good act unless avoided, e.g., if a suit is filed for declaration that a document is fraudulent and/or forged and fabricated, it is voidable as apparent state of affairs is real state of affairs and a party who alleges otherwise is obliged to prove it. If it is proved that the document is forged and fabricated and a declaration to that effect is given a transaction becomes void from the very beginning. There may be a voidable transaction which is required to be set aside and the same is avoided from the day it is so set aside and not any day prior to it. In cases, where legal effect of a document cannot be taken away without setting 39 aside the same, it cannot be treated to be void but would be obviously voidable."
41. Apart from the issues dealt by the Court below, the main crux of the matter in the suit is as to whether the sale deed executed in favour of the appellant is the off spring of the sale deed which was void abinito or was it a voidable document.
42. The void and voidable documents are completely different from each other. The contract which is void cannot be enforced by either of the party to the contract. Infact a void contract has to be treated as though it has never been entered into whereas voidable contract on the other hand is a valid contract and can be enforced unless the party bound by it terms as voidable contract. Thus void contracts are not enforceable by law whereas voidable contracts are valid agreements, but, either of them or both of them to the 40 contract can void the contract at any point of time as permissible under law.
43. If the said document is void abinitio, neither the question of limitation will arise nor the document will afford any right or interest to the purchaser including the subsequent purchasers; if the document is held to be voidable, then the question of limitation will arise and the plaintiffs are required to establish that the suit filed by them is not barred by limitation.
44. The sequence of events as narrated by the plaintiffs are that:
i) On 04.04.1952 Gudiyappa executed the will bequeathing his properties as detailed therein in favour of Sonnappa and Nanjundappa i.e., the ground sons of Gudiyappa and also creating life interest in favour of his daughter-in-law Smt. Vedamma when she was put in possession of the property and only after her life time, the property vested with 41 Sonnappa and his brother Nanjundappa in equal share.
ii) On 06.05.1952 B.N. Gudiyappa died;
iii) On 05.09.1958 Sonnappa executed the release cum sale deed in favour of his mother Vedamma and Nanjundappa and also his sisters;
iv) On 22.11.1969 the said Vedamma and other children executed the registered settlement deed in favour of defendant No.4 Sonnappa, his wife and children as and per the said deed, defendant No.4 had no right to sell the suit property;
v) On 30.4.1971 defendant No.4 along with
his wife and also representing as
guardian of his minor children executed the registered sale deed in favour of defendant No.1;
vi) On 12.12.1973 defendant No.1 executed the sale deed in favour of defendant No.2 for valuable consideration;
vii) On 14.05.1981, defendant No.2 executed the sale deed in favour of defendant No.3.42
45. The other proceedings which had occasioned with regard to the suit schedule property are:
i) on 21.05.1975 plaintiffs and defendant No.5 filed O.S.540/1974 seeking permanent injunction against defendant No.1 herein and another;
ii) On 29.07.1975, the suit was decreed against defendant No.2 granting injunction against him;
iii) On 21.05.1988 the Special Deputy Commissioner directed the Tahsildar to mutate the suit schedule property in the name of defendant No.3;
iv) On 04.08.1988, defendant No.3 filed O.S.3648/1988 against defendant Nos.4 and 5 for permanent injunction;
v) On 22.09.1993, an exparte decree was passed in the said suit against defendant Nos. 4 and 5 and subsequently, defendant Nos. 4 and 5 herein filed miscellaneous petition to set aside the said judgment and decree which was passed exparte and the 43 same was pending disposal on the date of filing of this instant suit.
46. Before adverting to the facts of the case, it is necessary to consider as to what are the requirements to be considered by the purchaser of an agricultural land before entering into such transaction.
47. Section 55 of the Transfer of Property Act envisages the rights and liabilities of the buyer and seller. Section 55(2) of the said Act specifically mentions that the seller shall be deemed to contract with the buyer that the interest which the seller professes to transfer to the buyer subsists and that he has power to transfer the same. Likewise Sub clause (3) of the said Section makes it mandate that where the whole of the purchase money has been paid to the seller, he is also bound to deliver to the buyer all documents of title relating to the property which are in the seller's possession or power.
44
48. Though Section 55 mandates that the seller is bound to carry out certain obligations as enumerated therein at the same time it cautious the buyer that unless all those conditions so enumerated are complied with by the seller, he cannot buy or enter into sale transaction with the seller of the property.
49. With regard to the notice of the transaction in relation to the property to be purchased by the buyer, Section 3 of the Transfer of Property Act which deals with the interpretation clause specifies that a person is said to have notice of the fact when he actually knows that fact, or when but for willful abstention from an enquiry or search which he ought to have made, or gross negligence, he would have known it.
50. For the sake convenience, Section 3 of the Transfer of Property Act (interpretation clause) with regard to the notice is excerpted hereunder: 45
"3. Interpretation- clause.- In this Act, unless there is something repugnant in the subject or context, -
"immoveable property" does not include standing timber, growing crops or grass;
"instrument" means a non-
testamentary instrument;
"attested", in relation to an instrument, means and shall be deemed always to have meant attested by two or more witnesses each of whom has seen the executant sign or affix his mark to the instrument, or has seen some other person sign the instrument in the presence and by the direction of the executant, or has received from the executant a personal acknowledgment of his signature or mark, or of the signature of such other person, and each of whom has signed the instrument in the presence of the executant; but it shall not be necessary that more than one of such witnesses shall have been present at 46 the same time, and no particular form of attestation shall be necessary;
"registered" means registered in any part of the territories to which this Act extends under the law for the time being in force regulating the registration of documents;
"attached to the earth" means -
(a) rooted in the earth, as in the case of trees and shrubs;
(b) imbedded in the earth, as in the case of walls or buildings; or
(c) attached to what is so imbedded for the permanent beneficial enjoyment of that to which it is attached;
"actionable claim" means a claim to any debt, other than a debt secured by mortgage of immoveable property or by hypothecation or pledge of moveable property, or to any beneficial interest in moveable property not in the possession, either actual or constructive, of the claimant, which 47 the Civil Courts recognize as affording grounds for relief, whether such debt or beneficial interest be existent, accruing, conditional or contingent;
"a person is said to have notice"
of a fact when he actually knows that fact, or when, but for wilful abstention from an inquiry or search which he ought to have made, or gross negligence, he would have known it.
Explanation I.-- Where any transaction relating to immoveable property is required by law to be and has been effected by a registered instrument, any person acquiring such property or any part of, or share or interest in, such property shall be deemed to have notice of such instrument as from the date of registration or, where the property is not all situated in one sub- district, or where the registered instrument has been registered under sub- section (2) of section 30 of the Indian Registration Act, 1908 (16 of 1908), from the 48 earliest date on which any memorandum of such registered instrument has been filed by any Sub-
Registrar within whose sub- district any part of the property which is being acquired, or of the property wherein a share or interest is being acquired, is situated:
Provided that -
(1) the instrument has been
registered and its registration
completed in the manner
prescribed by the Indian
Registration Act, 1908 (16 of
1908), and the rules made
thereunder,
(2) the instrument or memorandum
has been duly entered or filed, as
the case may be, in books kept
under section 51 of that Act, and
(3) the particulars regarding the
transaction to which the
instrument relates have been
correctly
49
Explanation II.-- Any person
acquiring any immoveable property or any share or interest in any such property shall be deemed to have notice of the title, if any, of any person who is for the time being in actual possession thereof.
Explanation III.-- A person shall be deemed to have had notice of any fact if his agent acquires notice thereof whilst acting on his behalf in the course of business to which that fact is material:
Provided that, if the agent fraudulently conceals the fact, the principal shall not be charged with notice thereof as against any person who was a party to or otherwise cognizant of the fraud."
51. Thus the purchaser is expected to enquire about the entire transaction in relation to the property to be purchased and in case he abstains from making 50 such enquiry, it is to be held that there is willful abstention from an enquiry. He is presumed to have known about the facts and he cannot be termed as a bonafide purchaser without notice.
52. It is common knowledge that whenever any immoveable property is to be purchased in particular an agricultural property, the purchaser is required to look into the encumbrance if any created on the property and whether the vendor has the right, title and absolute interest to execute the sale deed; whether the purchaser, if not an agriculturist had he obtained the required permission to purchase, etc.
53. In this regard, on perusal of the written statement filed by the contesting defendant No.3 - the appellant herein, it is seen that neither in the written statement nor during the course of the proceedings, the defendants in particular the appellant herein pleaded that they/defendant Nos. 1 to 3 are the bonafide purchasers for value and they took all care and caution 51 before entering into the said contract. In other words, in the written statement filed by the 3rd defendant/appellant herein except denying the case of the plaintiff, nothing is mentioned on what basis and how they purchased the property for valuable consideration so as to prove that they are the bonafide purchasers.
54. It is specifically pleaded by the 3rd defendant with regard to the said transaction as hereunder:
"The subject matter of suit
property did belong to Shri
N.Gudiyappa. He wrote a Will, by his
death the will was put into operation.
By the terms of the will his grand sons B.S.Sonnapa, B.S.Nanjundappa acquired title in respect of the subject matter. B.S.Nanjunappa, having died issue less, his share came by succession, to his brother B.S.Sonnapa as his only surviving heir. It was on the basis of this acquisition of full title that Sonnappa sold the entire land for 52 valuable consideration to the first defendant under the Sale deed dated 30.04.1971."
55. Thus nowhere in the written statement, anything is pleaded with regard to the absolute right of the vendor to sell the property and their efforts to know about such a right of the vendor. On the other hand, they merely go by the alleged possession of the property by its vendors. Further it is seen that though the 1st defendant/1st purchaser and the subsequent purchaser-2nd defendant are served with Court summons, neither of them contested the case and they have conveniently remained absent and are placed exparte.
56. As stated earlier, it is also seen that defendants have not specifically pleaded as to whether they verified all the documents pertaining to the title of the vendors before entering into the sale transaction by obtaining encumbrance certificate from the date of will 53 till they purchased i.e., from 04.04.1952 onwards till 30.04.1971 which is the basic document required to be seen as to the title of the owner of the property and verified the contents of the will before entering into the sale transaction.
57. On perusal of the documents got marked by the defendants, only one such encumbrance certificate is got marked by them as Ex.D.6 and on perusal of the same it is seen that the same pertains to the period from 01.04.1972 to 21.03.1974 and thus it is seen that they have not even bothered to verify the encumbrance for the earlier period atleast to the period during which time the very first sale deed came into existence viz., 13.04.1971.
58. On the contrary, one document got marked by the defendants themselves viz., Ex.D.13 which is the extract of record of rights it is disclosed that as per the entry at Sl.No.596, a mention is made that there was an execution of settlement deed from the mother, sister 54 and others in favour of Sonnappa (the alleged vendor) on 22.11.1969 and in pursuance of that mutation was effected vide 13/69-70. Thus it is seen that right from the first transaction in the year 1971 till the purchase of the schedule property by the subsequent vendors, viz., contesting defendant No.3, none of them tried to verify as to what was the document under which such mutation was effected. If that be so in the alternative it is held that knowingly about such defects in the title of the vendor/s, they entered into the sale transaction. Thus as the said transaction was within the knowledge, it cannot be said that the defendants are the bonafide purchasers for value. Mere possession of the property in the absence of title cannot by itself be a ground to hold that the vendor in the respective documents had right to alienate the property.
59. Further it is seen that basically defendant No.3 failed to establish that it is the bonafide purchaser for value or in the alternative it is not even pleaded that 55 it is exercising its right over the schedule property by adverse possession, to the knowledge of real owner un- interruptedly. More so as there are many litigations between them interse right from the execution of the sale deed in favour of defendant No.1.
60. Coming to the facts of the case as such it is seen that the property in dispute was the subject matter of the will executed by one Gudiyappa under which Sonnappa acquired the right subject to the life interest of his mother as detailed in the will, however to the knowledge of Sonnappa himself, he executed the deed of release in favour of his mother and brother to whom 1/2 undivided share was given under the said will. In this regard, the learned Counsel for the appellant submitted that as no co-parcenary right was existing between them and Vedamma cannot be held as owner of the property the question of releasing of right of Sonnappa in her favour was not proper.
56
61. In this context, it is to be seen that on perusal of the will, it is clearly mentioned that the schedule property is bequeathed to the joint names of both Sonnappa and Nanjundappa, their individual share is not defined or identified and it is clearly mentioned that all those properties were bequeathed in favour of his grand sons in equal proportion between the said Sonnappa and his brother Nanjundappa. In the circumstances, the execution of the release deed by Sonnappa in favour of Nanjundappa and also in favour of his mother who had life interest under the said will cannot be said to be invalid document. Besides the said release deed is also registered and a sum of Rs.10,000/- is received by said Sonnappa by his brother and his mother.
62. It is the case of the plaintiffs that after execution of the said release deed, after a lapse of about 10 years, the mother of Sonnappa and other sisters settled certain properties in favour of Sonnappa and his 57 family i.e., his wife and children under the settlement deed dated 22.11.1969 as per Ex.D.4. Further it is contended that under the said deed, Sonnappa had no right to alienate the schedule property.
63. In this regard, learned Counsel for the 3rd defendant/appellant submitted that as Sonnappa is not a party to the said document purported to be settlement deed or gift deed, he is not bound by such recitals. If that be so, it has to be held that as Sonnappa was very much a party in as much as the executant of the registered release deed Ex.P.3, if we ignore the settlement atleast by the terms of Ex.P.3, he is bound by that and in the circumstances, he has no right whatsoever over the schedule property to execute the sale deed in favour of anybody much less defendant No.1. Thus who ever intended to purchase the said property should have been cautious as to find out as to the nature of encumbrance created on such property 58 and as the property is an agricultural land, to look into the revenue records under which the vendor's title will be shown and also to verify the register of record of rights. On failure of such care and caution by the purchaser, it cannot be said that the right of the vendor is perfected. In the circumstances, the burden is upon the 3rd defendant to establish that defendant No.1 and subsequent purchaser-defendant No.2 and himself were the bonafide purchasers for value without notice of all the earlier transactions.
64. As discussed supra, it is expected of by them to find the encumbrance certificate from the date of execution of the will till the date of sale deed in favour of defendant No.1 and also establish that they had looked into the pahani extracts and also register of rights and to file the same before the Court. In the absence of said evidence, it cannot be said that defendant Nos. 1 to 3 purchased the property with due diligence and without notice of earlier transactions. The very fact that 59 defendants have failed to place on record the encumbrance certificate prior to 01.04.1972 as on the date of transaction of the property by the 1st defendant, makes the entire transaction suspicious.
65. On perusal of the sale deed under which defendant No.1 is said to have purchased the property which is marked as Ex.D.2, it is stated that B.S. Sonnappa an agriculturist, his wife Ramakka, his children Anuradha, Arun, Keerthana, Manjunatha, Bindu who are all minors represented by their father Sonnappa executed the said sale deed in favour of one Nanjundappa (defendant No.1) who was aged about 19 years and was a businessman. Thus prima facie it is seen that the purchaser was not an agriculturist. Likewise it is also seen no permission of the Court as required for the sale of property said to be belonging to the minors was obtained. Further the said sale deed clearly mentions that the vendors got the property under the will executed by the grandfather of Sonnappa 60 by name B.N. Gudiyappa in the year 1952-53. If such stipulation that the vendors acquired the right under the will and sold the property is accepted, it was only Sonnappa who had the right under the will; the minor children and his wife are only formal executors and nothing is mentioned about the life interest of Vedamma
- mother of Sonnappa was taken care of in the said sale transaction. In the circumstances, in the said sale deed right of the vendors is not clearly forthcoming. Further it is seen that on perusal of the will it is clear that both Sonnappa and Nanjundappa got the property in equal proportion and they had undivided share, but, the sale deed does not specify anything with regard to Nanjundappa dying intestate and the properties devolving upon Sonnappa. Thus simple reading of Ex.D.2 the sale deed discloses that the right of the vendor is not clearly forthcoming in the said document. 61
66. Be that as it may. The proceedings which have taken place with regard to the schedule property subsequent to the sale are as per the documents filed and got marked as exhibits before the trial Court.
67. As per Ex.D.23, the plaintiffs as well as the 5th defendant Smt. Anuradha had initiated proceedings under Section 89 of the Karnataka Land Reforms Act, 1961 before the Assistant Commissioner, Bangalore Sub-Division seeking to declare that the sale deed executed in favour of the appellant dated 14.05.1981 as null and void interalia contending that the said purchaser was not an agriculturist nor the said purchaser had obtained any permission from the authority to purchase the lands as contemplated under the Karnataka Land Reforms Act and as such, the sale deed is void abinitio and not binding the plaintiffs. 62
68. As per Ex.D.24, it is seen that it is an order passed by the Assistant Commission dated 31.08.1990 holding that the transaction is void and property vests with the Government under Section 77 of the Karnataka Land Reforms Act. On perusal of Ex.D.25, it is seen that on considering the reasons assigned subsequently the proceedings initiated against defendant No.3 was dropped against which the plaintiffs preferred an appeal in Appeal No. 236/1996 before the Karnataka Appellate Tribunal and vide order dated 19.09.197 the Tribunal allowed the appeal and the matter was remanded to the jurisdictional Assistant Commissioner for fresh disposal. Meanwhile defendant No.3/appellant herein instituted O.S.No. 3648/1988 against the said B.S. Sonnappa the alleged vendor and the defendant No.5 Smt. B.S. Anuradha and the plaintiffs herein were not the parties in the said suit and to the suit was decreed on 07.09.1993 as per Ex.D.29, the same is not binding upon the plaintiffs herein.
63
69. The plaintiffs apart from getting marked the power of attorney, will, release deed cum sale agreement executed by Sonnappa, they have also got marked judgment and decree passed in O.S.No. 540/1974 as Exs.P.6 and P.7. On perusal of which it is seen that the said suit was filed by all the children of the vendor - B.S. Sonnappa against the first purchaser - Nanjundappa and one K.N. Chandrashekar seeking permanent injunction; as summons sent to defendant No.1 returned unserved, no steps were taken and as such the suit against him was dismissed while the suit as against defendant No.2 who remained absent on service of summons was decreed and the same is of no consequence either to establish the case of the plaintiffs or otherwise. The order passed in RRT/Appeal-161/86- 87 dated 21.05.1988 under which the khatha with regard to the schedule property was ordered to be changed to the name of 3rd defendant in pursuance of the application filed by the 3rd defendant/appellant 64 herein without affecting the rights of the plaintiffs to approach the Civil Court, the same is also of no consequence to the facts of the case. The plaintiffs have also got marked an endorsement issued by the Tahasildar dated 18.12.1997 disclosing that the pahani entries from the year 1966-67 to 1975-76 and 1987-88 to 1991-92 were issued and as the records were not available for the period from 1975-86 to 1986-87, the same are not issued. The said pahani extract was issued under Ex.P.11 which are subsequently marked as Exs.P.12 discloses that the same pertains to the year from 1966-67 to 1969-70 and the name of the khathedar is shown as B.S. Komaladevi, B.S. Nanjundappa and B.S. Sonnappa with respective number of mutation entries and in particular for B.S. Sonnappa, it is mentioned at No.596 as evidenced in Ex.P.13 which is for the period from 1971-72 to 1975- 76 wherein the name of Sonnappa is rounded off and in his place the name of Nanjundappa and Satyendra Kumar are shown as the owners of the land. 65
70. On perusal of Ex.P.14 which is for a period of 1987-88, the cultivators name is shown as Anuradha - defendant No.5 and appellant Church name is entered in pursuance of the order of the Special Deputy Commissioner in RRT/Appeal-161/86-87.
71. On perusal of Ex.P.15, it is seen that the cultivator's column is left blank.
72. Thus the ownership of the suit property by Gudiyappa and the execution of the will dated 04.04.1952 by him and his death on 06.05.1992 are not in dispute. Under the said will, the Gudiyappa had created life interest to his daughter-in-law - Vedamma the mother of Sonnappa and Nanjundappa and Sonnappa and Nanjundappa were given equal share in the properties bequeathed to them including suit schedule property and thus the plaintiffs have established the aforesaid facts which are also admitted by defendant No.5 it is also established by the 66 defendants that under the said will, Vedamma was put in possession of the property after the death of Gudiyappa. Likewise as discussed supra, the execution of the release deed by Sonnappa in favour of the other co-owners - his brother and mother, who were in possession of the property having life interest is also established by the plaintiffs. No doubt, plaintiffs have produced the certified copy of the release deed and the same is got marked as Ex.P.3 and the evidence of P.W.1 who has no personal knowledge about the same is the only evidence available on record. In that regard, the trial Court has observed that as Ex.P.3 was 30 years old document, presumption also is in favour of the plaintiffs and by considering the evidence that the original of release deed ought to have been placed by father in some bank, it has held that the execution of release deed is also proved by the plaintiffs. As discussed supra and observed by the trial Court, executant of the said Ex.P.3 - the release deed, arrayed as defendant No.4, has not chosen to deny the said aspect either by 67 filing the written statement or by contesting the case on merits. Thus the plaintiffs have also established the execution of the release deed by the original vendor Sonnappa.
73. With regard to the settlement deed as observed by the trial Court as the plaintiffs are not supposed to be the custodian of the said document, certified copy filed by them as secondary evidence will have to be accepted. As none of the executors of the said document have denied the execution of the document by them, the Court below has held that the execution of the settlement deed is also established and as such the observation of the Court below with regard to the release deed as well as the settlement deed does not call for interference and it cannot be said that same is frivolous and illegal.
74. Thus as on the date of the execution of the sale deed by Sonnappa on 30.04.1971 in favour of 68 defendant No.1, he had absolutely no right over the suit schedule property which was sold by him along with his wife and children. Further it is clear under Ex.P.4 the settlement deed that Sonnappa had only right of enjoyment till his death and had no right to alienate the property, more so he had absolutely no right to execute the sale deed of such transaction on behalf of his minor children.
75. With regard to possession of the property by the plaintiffs, it is seen that as discussed supra, in the RTC extract got marked by the plaintiffs as exhibits, as observed by the Court below, there were cashew plantation in 4 acres 21 guntas of land and the remaining 2 acres of land was fallow till the year 1974- 75 and from the year 1975-76, ragi was grown and Ex.P.14 discloses that the entire extent of 6 acres 21 guntas of land there were Eucalyptus plantation. As per Ex.P.18, it is seen that in one acre of land, horse gram crop was grown and in the remaining extent, there 69 were Eucalyptus trees. Ex.P.19 - the RTC extract for the period 1987-88 discloses that the entire extent of 6 acres 21 guntas, there were Eucalyptus plantation.
76. Under Section 133 of the Karnataka Land Revenue Act, a presumption arises as to the entries made in the RTC are presumed to be correct until the contrary is proved.
77. In that regard, the trial Court has observed that the evidence of D.W.1 discloses that Eucalyptus trees were not at all harvested and it is not an agricultural land wherein agricultural crops could be grown. Right from the date of sale deed in favour of the appellant herein, there were no Eucalyptus plantation on the suit schedule property and it was harvested by the 1st defendant in as much as the contention of the 3rd defendant that they are in possession of the suit schedule property is not believable. The evidence of D.W.1 rebuts the presumption.
70
78. Thus the property is not capable of physical possession and as defendant No.3 has not derived any right in respect of the suit schedule property under the sale deed dated 14.05.1981 executed by the 2nd defendant as already discussed supra as the 1st defendant had not derived any title to the property, since plaintiffs and defendant No.5 are the owners of the suit schedule property, they have to be presumed to be in possession of the same as observed by the trial Court.
79. Thus it is held that the contract of sale entered into between the 4th defendant and the 1st defendant is void abinitio as the vendor has no subsisting right or title with him to execute the sale deed in favour of the 1st defendant. In the circumstances, subsequent contracts entered into between defendant Nos. 1 and 2, defendant Nos. 2 and 3 are also void documents, they cannot acquire better title that what the 1st defendant and his vendor had 71 derived. In the circumstances, as the document, is not a voidable document, the question of limitation basically does not arise and even otherwise as observed already, during the life time of defendant No.4, the plaintiffs had no cause of action as their right would accrue on his death. Thus the judgment and decree passed by the Court below is entitled to be sustained and the same cannot be interfered with. Hence, the following:
ORDER The appeal is dismissed confirming the judgment and decree dated 17.12.2005 passed in O.S.NO.428/1996 on the file of VIII Additional City Civil and Sessions Judge (SCCH-15), Bangalore City.
Parties to bear their own costs.
Sd/-
Judge Brn/nsu