Patna High Court
Daya Shankar vs Smt.Ram Sakhi Devi & Ors on 22 August, 2013
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.219 of 1991
===========================================================
1. Nirmala Devi, D/o Late Surendra Prasad, and wife of Sri Chandu Singh,
residing at 1/5 Chandra Nagar Colony, Charari, P.S.-Charari , District-Kanpur,
State-Uttar Pradesh.
2. Daya Shankar.
3. Prem Kumar.
4. Kaushal Kumar.
5. Ram Kumar @ Puchu Kumar.
All Sons of Late Madal Gopal.
All Residents of Mohalla- Mahendra, P.S.- Sultanganj, District-Patna.
Plaitniffs-Responden-Appellants.
Versus
1. Om Prakash @ Tun Tun Lal, Son of Late Ram Sakhi Devi, Wife of Late
Ramchandra Prasad, Resident of Mohalla-Sultanganj, P.S.-Sultanganj, District-
Patna-6.
2. Munni Devi, Wife of Guru Prasad, D/o Late Ram Sakhi Devi, E,24,
P.C.Colony, Kankarbagh, P.S.-Kankarbagh, District-Patna.
3. Malti Devi, Wife of Surendra Kumar, D/o Late Ram Sakhi Devi, R/o Mohalla-
Mahabir Nagar, P.O.-Anishabad, P.S.-Phulwarisharif, District-Patna.
4. Most Chanda Devi, Wife of Late Rama Nand Prasad, D/o Late Ram Sakhi Devi,
R/o Mohalla- Bhjagirath Lane, Sultanganj, P.S.-Sultanganj, District-Patna.
5. Most Anisa Khatoon.
6. Md Shahabuddin.
7. Md Shamimuddin.
8. Md Nasimuddin.
9. Md Nayeemuddin.
10. Md Neyazuddin.
11. Md Geyasuddin.
12. Md Reyazuddin.
All Resident of Mohalla- Sultanganj, Near Malaria Office, P.S.-Sultanganj,
Town & District-Patna.
13. Shabana Bano, Wife of Md Ausaf, Resident of Mohalla-Chotti Sekhana, Khurd
P.O. & P.S.-Biharsharif, District-Nalanda.
Proforma defendant- Respondents.
===========================================================
Appearance :
For the Appellants/s : Mr. K.K.GHOSE, Adv.
Mr. Rajani Kant Jha, Adv.
Mr. Ashok Kumar Verma, Adv.
Mr Santan Bhattacharya, Adv.
st
For the Respondent 1 Set : Mr Sidheshwari Prasad Singh, Sr. Adv.
Mr. Shree Nandan Prasad Singh, Adv.
Mr. Gauri Shankar Prasad, Adv.
For the Respondent 2nd Set: Mr. N.A.Shamsi, Adv.
Mr. Rashid Rais, Adv.
===========================================================
CORAM: HONOURABLE MR. JUSTICE V. NATH
CAV JUDGMENT
Date: 22-08-2013
Patna High Court SA No.219 of 1991 dt. 22-08-2013
2
V.Nath, J. This appeal has been filed by the plaintiffs against the
judgment and decree dated 08.04.1991 passed inT.A.No.148/88/01/89
by 6th Additional District Judge, Patna reversing the decree in favour
of the plaintiff in T.S.No.256/76/209/1983 by Sub Judge VI, Patna.
2. The plaintiffs filed the suit for declaration that the deed
of gift dated 28.11.1967, purported to have been executed by Late
Ramchandra Prasad in favour of defendant no.1 Ramsakhi Devi, for
the suit house was illegal, invalid, ineffective and inoperative and not
binding upon the plaintiff and defendant no.2, and the same had in no
manner affected the title and possession of the plaintiff and defendant
no.2 in respect of the suit house. The further relief was for
confirmation of possession of the plaintiffs over the western half of
the suit house described in the schedule of the plaint through the
tenant of the plaintiffs or in alternative for passing a decree for
recovery of possession to the plaintiffs over the same and further also
for a decree of possession to the plaintiffs over the portion of the suit
premises in occupation of defendant no1.
3. Sans unnecessary details, the case of the plaintiff is that
Durga Prasad was the ancestor of the plaintiffs and he was a well to
do man and he had a son Ramchandra Prasad who was the father of
the plaintiff no.1 and grandfather of plaintiff nos. 2 to 6. Durga Prasad
formed a Hindu joint family with his son, grandsons and great
Patna High Court SA No.219 of 1991 dt. 22-08-2013
3
grandsons and died in the year 1958 in jointness with the plaintiff
nos.1 and 2, his wife having predeceased him. Durga Prasad during
his lifetime remained the head and karta of joint family of the
plaintiffs and he acquired various properties including the suit
property out of the ancestral joint family fund. It is the case of the
plaintiffs that Ramchandra Prasad, Son of Durga Prasad did no
business and had no source of income and was maintained with the
earnings and income of the joint family properties. It is further case of
the plaintiffs that Ramchandra Prasad, after the death of his wife in
the year 1940, acquired bad habits of taking wine and indulging in
sexual activities with women of bad character ignoring the insistence
of the father to give up the bad habits. Durga Prasad , therefore,
executed a deed of gift dated 04.03.1958 in respect of some of his
properties in favour of the plaintiff no.2 in order to safeguard the
properties from being squandered by his son Ramchandra Prasad. It
has been pleaded that although the suit property was acquired by
Durga Prasad in the year 1935 in the name of his son Ramchandra
Prasad out of ancestral joint family fund and while executing the gift
deed in favour of the plaintiff no.2 he intended to include this property
also in the gift but he could not do so due to refusal by Ramchandra
Prasad to join in the gift deed by including the suit property in the gift.
It has been further stated by the plaintiff that Durga Prasad
Patna High Court SA No.219 of 1991 dt. 22-08-2013
4
constructed double storied building during his lifetime over the suit
property and he used to let out the said property and realize rent from
the tenants. The plaintiffs have further alleged that the defendant no.1
was a maid servant in their family and Ramchandra Prasad developed
illicit relationship with her and allowed her to reside in one room in
the first floor of the suit house. After the death of Ramchandra Prasad
on 05.04.1975, the plaintiff no.1 sold half of the suit house towards
east to the defendant no.2 Md Samsuddin who had been a tenant
therein from 1955 for the purpose of raising funds for performing the
Shradh of Ramchandra Prasad and when the defendant no.1 was
asked to vacate the portion in her possession in the suit house, she
claimed to be the owner of the suit house on the basis of the deed of
gift dated 28.11.1967 executed by Late Ramchandra Prasad in her
favour. It has been stated by the plaintiff that the alleged deed of gift
dated 28.11.1967 is forged and fabricated and not executed by
Ramchanda Prasad. It has been further stated that the suit property
was a joint family property and Ramchandra Prasad had no right to
execute the gift deed of the joint family property. It has been also
stated that Ramchandra Prasad had no source of income and he did
not acquire the suit property nor made any construction over it, and
therefore, also he could not have made any gift of the same to the
defendant no.1. The plaintiffs have also stated that even if the gift
Patna High Court SA No.219 of 1991 dt. 22-08-2013
5
deed is found or proved to have been executed by Ramchandra Prasad
in favour of the defendant no.1, it must have been executed on the
basis of the terms imposed by the defendant no.1 to continue to have
illicit relationship with him, and therefore, also the gift deed being for
unlawful consideration and immoral object is void, unenforceable and
not binding on the plaintiffs. The plaintiffs have also stated that the
mutation of the name of the defendant no.1 in the municipal
corporation over the suit property has been done in collusion with the
staff of the municipal corporation and without notice to the plaintiffs.
4. The defendant no.1 filed her written statement and contested
the case set up by the plaintiff. The case of the defendant no.1, in
short, is that Late Ramchandra Prasad separated from his father prior
to 1935. After the death of his first wife, he married with the
defendant no.1 and lived separately in Mohalla-Sultanganj with the
defendant no.1. It has been further stated that Ramchandra Prasad
earned his separate livelihood from his own skill and labour as he was
a skilled goldsmith labourer and had sufficient income. It has been
further stated that Ramchandra Prasad acquired the suit property in his
own name out of his own earnings. The defendant has denied that
Late Ramchandra Prasad was a man of bad character and further
denied that the suit property was acquired by Late Durga Prasad in the
name of Ramchandra Prasad. It has been also stated that Durga Prasad
Patna High Court SA No.219 of 1991 dt. 22-08-2013
6
had no concern with the suit property and Late Ramchandra Prasad
realized the rent from the tenant therein and also paid taxes for the suit
properties. The defendant has asserted herself to be legally wedded
wife of Late Ramchandra Prasad after the death of his fist wife and
has further denied the necessity to sell the suit property as claimed by
defendant no.1 for performing the Shradh of Ramchandra Prasad. The
defendant has stated that Ramchandra Prasad transferred the suit
property in her favour by executing the gift deed on 28.11.1967 and
her name has accordingly been mutated in the records of Patna
Municipal Corporation. The defendant has claimed to be residing in a
portion of the suit house and has stated that the other portions are in
occupation of her tenants who pay rents to her. The sale deed
executed by the plaintiff no.1 in favour of defendant no.2 has been
claimed to be collusive document created for the purpose of the suit.
The defendant has further claimed that the suit property was the
personal property of Ramchandra Prasad acquired out of his own
earning and the deed of gift dated 28.11.1967 executed by him in
favour of defendant no.1 is valid and genuine document. The
defendant has asserted to be in possession of the suit house in her own
right as owner thereof.
5. Another written statement was filed by the defendant no.2
who has asserted that he has been unnecessarily impleaded as a
Patna High Court SA No.219 of 1991 dt. 22-08-2013
7
defendant in the suit. He has accepted that he had been inducted on a
monthly rental in the year 1955 in the two portions of the suit house
by Late Ramchandra Prasad and has admitted to have paid rent to him
and also the advance rent to him up to March 1978. It has been also
stated that this defendant has purchased the portion under his tenancy
carrying monthly rent of Rs. 15/- through registered sale deed dated
12.04.1975executed by the plaintiff no.1 in his favour and has acquired valid right, title and interest over the same. This defendant has also stated that the deed of gift executed by Late Ramchandra Prasad in favour of defendant no.1 was illegal and fraudulent document and the defendant no.1 has not acquired any right, title, interest and possession over the suit house on the basis of the said gift deed. This defendant has supported the case of the plaintiffs and has stated that the plaintiffs are entitled to a decree against the defendant no.1.
6. In view of the rival pleadings of the parties, as many as 10 issues were framed by the trial court out of which issue nos. VI, VII and VIII were material issues relating to the nature of the suit property as self acquired property of Ramchandra Prasad, the status of defendant no.1 as legally married wife of Late Ramchandra Prasad and the validity of the gift deed dated 28.11.1967 executed by Late Ramchandra Prasad in favour of defendant no.1. After scrutiny of the Patna High Court SA No.219 of 1991 dt. 22-08-2013 8 pleadings and evidence of the parties, the learned trial court, returned the finding that the suit property was not the self-acquired property of Ramchandra Prasad, and the defendant no.1 was not the legally married wife of Late Ramchandra Prasad. It was further held that the gift deed dated 28.11.1967 was an invalid and inoperative document. Accordingly, the suit was decreed granting the relief as prayed by the plaintiffs.
7. In appeal by the defendant no.1, the appellate court below, on reappraisal of the pleadings and evidence, has come to the conclusion that the suit property is the self acquired property of Late Ramchandra Prasad who was the exclusive owner of the same. It has been further also found that the defendant no.1 Ram Sakhi Devi was the legally married wife of Late Ramchandra Prasad. Sequentially, it has been held that the gift deed dated 28.11.1967 executed by Ramchandra Prasad in favour of defendant no.1 is valid, legal and operative documents and the defendant no.1 has acquired valid title and possession over the suit property on the basis of the gift deed. Accordingly, the findings of the trial court have been reversed and the appeal has been allowed by the impugned judgment and decree.
8. This second appeal has been admitted for hearing on the following substantial questions of law:-
"...Whether the lower appellate court was justified in Patna High Court SA No.219 of 1991 dt. 22-08-2013 9 reversing the finding of the trial court that the house in question belonged to the joint family of which Ramchandra Prasad was also a member, without giving any good and cogent reasons for setting aside the findings of fact recorded by the trial court that the said coparcener had no independent means to acquire the property at the time it was acquired and that, therefore, the property was joint family property which he could not alienate".
9. At the time of hearing of this appeal Mr K.K.Ghose, the learned counsel for the appellants proposed additional substantial questions of law but after hearing the learned counsel and after considering the nature of the proposed substantial questions of law it was found that all those questions were encompassed in the substantial questions of law already framed, and as such, no additional substantial question of law has been framed in this appeal.
10. Mr K.K.Ghose, the learned counsel for the appellants at the outset has submitted that the impugned judgment by the appellate court below is perverse firstly because the appellate court has not considered the reasonings given by the trial court while reversing the judgment and secondly because the evidence on record has been interpreted by the appellate court in most unreasonable manner. It has been urged that the first appeal is a very important right of a litigant, Patna High Court SA No.219 of 1991 dt. 22-08-2013 10 and therefore, before reversing the judgment of the trial court, the mandate of law requires the appellate court to consider the reasonings given by the trial court and give sufficient reasons to differ from the same but in the present case the appellate court below has only made a cryptic discussion of the trial court reasonings and had not given any reasons to differ with the same. The learned counsel has relied on the decisions of the Apex Court reported in 2001(3)SCC 179, 2008(10)SCC 479, 2012(2)SCC 161 and the decision of this Court reported in 2013(1)BBCJ 479 in support of this submission.
11. It has been further submitted that the learned appellate court below has wrongly interpreted the principle of Hindu law by holding that the suit property was the self-acquired property of Late Ramchandra Prasad even when the jointness and existence of nucleus had been proved. It has been further submitted that the appellate court has failed to record categorical finding that Late Ramchandra Prasad was having sufficient earning and income by which he acquired the suit property which fact was essential to be established in order to rebut the presumption of jointness of the suit property. It has also been canvassed that the gift deed in question in favour of defendant no.1 by Late Ramchandra Prasad was definitely a void document as no gift deed of joint family properties is permissible.
12. Criticizing the impugned judgment, it has been further Patna High Court SA No.219 of 1991 dt. 22-08-2013 11 submitted that the appellate court below has committed error in misinterpreting the deposition of the plaintiff no.1 Madan Gopal in the criminal case and has wrongly accepted the same as his admission of the facts. It has been urged that the admission of a party, for the purpose of being admissible in law must firstly be pleaded and thereafter the said party must be given opportunity to explain his admission during cross examination. It has further been submitted that the appellate court has wrongly set aside a just and right decision by the trial court which should have been upheld.
13. Mr Sidheswari Prasad Singh, the learned senior counsel appearing for the respondent, has supported the impugned judgment and has submitted that the appellate court has complete jurisdiction to reach to its own independent finding on reappraisal of the pleadings and evidence of the parties. It has been urged that the appeal is a continuation of the suit and putting any restriction on the powers of the appellate court in appreciation of evidence and reaching to its own conclusion would be to limit the jurisdiction of the appellate court as a final court on facts. It has been canvassed that there is no rule of law that the appellate court must discuss each and every reasoning of the trial court before reversing its judgment and the only requirement is that the appellate court must be conscious of the reasonings of the trial court while deciding the issues. It has been pointed out that in the Patna High Court SA No.219 of 1991 dt. 22-08-2013 12 present case it is clearly reflected from the impugned judgment that the appellate court was not only conscious of the reasonings of the trial court but has also demonstratively dealt with the same and thereafter has given its own conclusions on the basis of the appraisal of evidence. It has been argued that the decisions relied upon by the learned counsel for the appellants do not support the contentions as raised but to the contrary support the principle that there is no restriction on the jurisdiction of the appellate court to reach to its own findings on the basis of evidence and disagree with the findings of the trial court. It has been further propounded that there is no presumption that a joint family possesses joint property and there is also no presumption that the property standing in the name of a member of joint family is also the joint family property rather the presumption is otherwise until it is pleaded and proved that the joint family has substantial property generating sufficient income and saving out of which the property in question could have been acquired. It has been submitted that in the present case there is no pleading or proof that the family of Durga Prasad had ancestral family property and there was sufficient income from the said joint family property out of which the suit property could have been acquired. It has been contended that in the present case there is ample evidence to establish that Late Ramchandra Prasad was the exclusive owner of the suit property and Patna High Court SA No.219 of 1991 dt. 22-08-2013 13 there is no evidence to show that his father Durga Prasad or any of the plaintiffs had ever dealt with the said property till the lifetime of Late Ramchandra Prasad. It has been argued that the appellate court below has meticulously scanned both oral and documentary evidence and has reached to the correct findings of fact. It has been further submitted that in the second appellate jurisdiction there is no scope for reappreciation of evidence to overturn the findings of fact unless perversity therein is established but in the present case, the appellants have squarely failed to establish the same.
14. To appreciate the rivalized submissions, it is relevant to mention that the plaintiffs have filed the suit for declaring the gift deed dated 28.11.1967 executed by Ramchandra Prasad in favour of his wife defendant no.1 Ramsakhi Devi as illegal, inoperative, and not binding on the plaintiffs and the defendant no.2, as the main relief, on the ground that the suit property was not the self acquired property of Ramchandra Prasad rather it was the property acquired in his name by Durga Prasad father of Ramchandra Prasad in state of jointness with him out of the joint family fund. It has also been asserted that the defendant no.1 Ramsakhi Devi was not the legally wedded wife of Late Ramchandra Prasad rather she was his concubine. The plaintiff no.1 is admittedly son of late Ramchandra Prasad from his first wife and the plaintiff no.2 is the son of the plaintiff no.1. The case of Patna High Court SA No.219 of 1991 dt. 22-08-2013 14 defendant no.1 however is that Ramchandra Prasad had separated from his father much before 1935 and had acquired the suit property out of his own income. The defendant has claimed her title and possession over the suit house on the basis of the gift deed dated 28.11.1967 executed by Ramchandra Prasad in her favour. The defendant no.1 has claimed herself to be the legally married wife of Late Ramchandra Prasad who married with her after the death of his first wife.
15. From the matrix of facts and submissions on behalf of the parties, it is manifest that the singular question of importance to be decided is the nature of the suit property being the joint family property acquired by Durga Prasad out of the joint family fund in the name of his son Ramchandra Prasad or the self-acquired property of Ramchandra Prasad. The plaintiffs have claimed that Durga Prasad was joint with his son Ramchandra Prasad and he acquired the suit property in the name of his son Ramchandra Prasad out of joint family fund but the defendant no.1 has denied this fact and asserted that Ramchandra Prasad separated from his father before 1935 and had acquired the suit property out of his own earning. It would be worthwhile here to take into notice the averments made in the plaint as follows:-
" 2....That Durga Prasad with his son, grandsons and Patna High Court SA No.219 of 1991 dt. 22-08-2013 15 great grandsons formed a Hindu joint family and died in state of jointness with the plaintiff nos.1 and 2.......... "3...That Durga Prasad as long as he was alive, was the head and Karta of the joint family of the plaintiffs and he while alive out of the ancestral joint family fund acquired various properties including the suit property..."
"6....That Sri Durga Prasad aforesaid noticing the evil habits of his son Ramchandra Prasad and finding all persuasions to get him rid of evil pursuits going in vain thought of the well being of his descendants and in fact executed a deed of gift in respect of some of his properties in favour of plaintiff no.2 while he was yet a minor so that Ramchandra Prasad or Plaintiff No.1 may not lay their hands on the said properties. In fact in making the gift by registered document dated 04.03.1958 he by-passed both Ramchandra his son and plaintiff no.1 his grand son..................................... "7....That the property in suit was acquired by Late Durga Prasad in the year 1935 in the name of his son Ramchandra Prasad out of the ancestral joint family fund. He wanted to make a gift of the said property also but as he had purchased the property in the name of his son Ramchandra Prasad he could not persuade him to joint in the deed of gift and in including the said property in the deed of gift............"
Patna High Court SA No.219 of 1991 dt. 22-08-2013 16
16. From the aforesaid averments as well as other averments in the plaint, the fact which is apparent is that plaintiffs, though have stated that Durga Prasad died in the year 1958 and Ramchandra Prasad died in the year 1975, have not stated that Durga Prasad died in state of jointness with his son also besides the plaintiff nos. 1 and 2. Further the plaintiffs have claimed the suit property to have been acquired by Durga Prasad out of ancestral joint family fund but have stated that Durga Prasad had executed the gift deed for some of his properties in favour of the plaintiff no.2 ignoring his son Ramchandra Prasad or his grandson, the plaintiff no.1 Madan Prasad. This fact assumes importance as there is no statement in the plaint that there had been partition in between Durga Prasad and his son or the gift deed executed by Druga Prasad in favour of the plaintiff no.2 was for the joint family properties. Significantly, it is also not the case of the plaintiffs that the suit property was the only joint family property and the rest properties were the exclusive property of Durga Prasad. Further the assertion by Ramchandra Prasad of his exclusive right over the suit property in the year 1958 is also an admitted fact when Durga Prasad asked him to execute the gift deed of the suit property also by including the same in the gift deed being executed by him in favour of defendant no.2. In his deposition also the plaintiff no.1 has not explained as to how the suit property only remained joint and with Patna High Court SA No.219 of 1991 dt. 22-08-2013 17 regard to the rest properties Durga Prasad had executed the gift deed. The plaintiffs have also not given the details of the joint family properties, income and savings therefrom which could have formed the corpus for the acquisition of the suit property.
17. At this juncture it would be apposite to take into notice the averments made by Durga Prasd in the gift deed executed by him in favour of the plaintiff no.2 Surendra Prasad. The said gift deed has been brought in evidence and marked as Ext.K-1 on behalf of the defendants. The relevant recitals in the said gift deed dated 04.03.1958 read as follows:-
**---pq ehu eksdhj dk [kkuk ua0&5 dk tk;nkn otjh;s olhdk dsokyk o; ykdykeh [kjhnxh ejdqes rkjh[k 25-03-29 blch uohlrs de:uhlk tkSts ls[k thur gqlSu lkdhuk eqgYyk&lqYrkuxat Fkkuk lqYrkuxat ftyk&iVuk ehu eqdhj dk tk;nkn gjsd dhlhe ds uqdl cxSjg ls ikd oks lkQ gS viuh [kq'kh oks [okghl ls oks viuh iksrk lqjsUnz dqekj oYn enu xksiky lkdhu eksgYyk&egsUnzq Fkkuk&lqYrkuxat ds uke ls ge odlhlukek fy[k nsuk eatqj fd;k---------------------------------------A gekjs tk;nkn ds vkenuh ls lqjsUnz dqekj [kkuk mij bldk dqy [kpkZ tks Hkh dqN gksxk oks gekjs tk;nkn ls gksxk vkSj gedks lsok Vgy oks [khnendkjxh ges'kk djrk vk jgk gS oks gekjk mez vanktk 90 ¼uCcs½ o"kZ dk gks x;k gS vkSj ftUnxh dk dksbZ fBdkuk ugh gS okn gekjh bUrdky gks tkus ds ckn tk;nkn eqrljgs okyk ij dksbZ Hkh lkey n[ky oks dCts djus ds fy, lkFk es rS;kj gks tk;s rks o vekur ls Patna High Court SA No.219 of 1991 dt. 22-08-2013 18 ;sgh olhdk ges'kk o,djkj tk;t etajw h ogky oks cjdjkj gks tk;sxk---
-------------------A gekjk tks dqN Hkh egktu Hkh gekjs uke ij gks bldk nsunkj lqjsUnz dqekj gksxk ------------------------------------------------------------------------------------------------------------A tk;nkn eqrljgs okyk ij eqdhj vygs lqjsUnz dqekj viuk uke ntZ djk ys tgkW tgkW Hkh t:jr gksA
18. From the aforesaid recitals, it is transparent that Durga Prasad had described the property under the gift as his own property and had no where stated that the gift deed had been executed with regard to the joint family property as karta of the family. From the facts and evidence in this case it stands admitted between the parties that this gift deed was acted upon and none of the parties ever challenged the same. The recitals in this gift deed do not support the case of the plaintiffs that Durga Prasad had executed the gift deed in order to safeguard the property from being squandered by his son Ramchandra Prasad. There is also no explanation in the plaint as to why Durga Prasad ignored the plaintiff no.1 who was his grandson and had chosen his great grandson as donee. The recitals in the gift deed unmistakably point to the fact the property under the gift deed was the property of Durga Prasad and was not the joint family property.
19. There is no averment in the plaint regarding the joint Patna High Court SA No.219 of 1991 dt. 22-08-2013 19 family properties and the income and savings therefrom sufficient for acquisition of the suit property in order to raise the presumption that the suit property had been acquired out of joint family fund. In this regard it would also be pertinent to take into notice the deposition of the plaintiff no.1 who has been examined as P.W.5. In his cross examination in paragraph nos. 18 & 19 he has stated that he does not remember how much agricultural land the joint family has possessed.
He has further stated that he acquired sense of understanding at the age of 10 years and at that time the family possessed the properties purchased by his grandfather which consisted of 4-5 Kitta houses, vacant land and agricultural land, and his grand father had executed the gift deed in favour of his son with regard to his 4-5 Kitta houses. He has further accepted that his grand father had purchased properties from his income from business of jewellery shop as well as money lending. He has denied to have knowledge that his grand father had acquired the property from the income of his business and the income from the ancestral property. He has also accepted that there is no other property in the name of Ramchandrad Prasad except the suit property.
20. The trial court came to the finding that Ramchandra Prasad continued to be joint with his father Durga Prasad and on this basis it has recorded the finding that the suit property was the joint family property and not the exclusive self acquired property of Ramchandra Patna High Court SA No.219 of 1991 dt. 22-08-2013 20 Prasad as claimed by the defendant no.1. The appellate court has concurred with the finding of the trial court that Ramchandra Prasad was joint with his father Durga Prasad but only on that ground alone it has refused to accept the suit property as joint family property and has held that as the sale deed of the suit property was in the name of Ramchandra Prasad, the legal presumption would be that the property belonged to him as his separate property, and the burden of proof would be on the plaintiffs to establish that there was adequate nucleus in the joint family out of which the suit property could have been acquired. The learned counsel for the appellants has called in question this finding of the appellate court below and has submitted that once after finding that Ramchandra Prasad was joint with his father Durga Prasad, the appellate court has committed grave error in law in not accepting the suit property to be joint family property. It has been pointedly submitted that after having established the jointness and the fact that the joint family possessed properties, the legal presumption would be that the suit property acquired in the name of Ramchandra Prasad the was joint family property.
21. The legal nodous raised by the learned counsel for the appellants has already been settled far back by a three Judge Bench of the Apex Court in the case of Srinivas Vs Narayan, AIR 1954 SC 379 and also subsequently reiterated, followed and explained in Patna High Court SA No.219 of 1991 dt. 22-08-2013 21 several decisions. Their Lordships in the case of Srinivas (supra) have quoted the principle in this regard as laid down by the Privy Council in the case of Appallaswami Vs. Suryanarayan Moti, AIR 1947 P.C. 189 as follows:-
"....The Hindu law upon this aspect of this case is well settled. Proof of the existence of a joint family does not lead to the presumption that property held by any member of the family is joint, and the burden rests upon anyone asserting that any item of property is joint to establish the fact. But where it is established that the family possessed some joint property which from its nature and relative value may have formed the nucleus from which the property in question may have been acquired, the burden shifts to the party alleging self-acquisition to establish affirmatively that the property was acquired without the aid of the joint family property....................................................... "...Whether the evidence adduced by the plaintiff was sufficient to shift the burden which initially rested on him of establishing that there was adequate nucleus out of which the acquisitions could have been made is one of fact depending on the nature and the extent of the nucleus. The important thing to consider is the income which the nucleus yields. A building in the occupation of the members of a family and yielding no income could not be a nucleus out of which acquisitions could be made, even though it might be Patna High Court SA No.219 of 1991 dt. 22-08-2013 22 of considerable value. On the other hand, a running business in which the capital invested is comparatively small might conceivably produce substantial income, which may well form the foundation of the subsequent acquisitions. These are not abstract questions of law, but questions of fact to be determined on the evidence in the case..."
22. In the case of Mudigowda Gowdappa Sankh Vs. Ramchandra Revgowda Sankh & Anr, AIR 1969 SC 1076 the same principle has been reiterated by the Apex Court as follows:-
"....The Hindu law upon this aspect of the case is well settled. Poof of the existence of a joint family does not lead to the presumption that property held by any member of the family is joint, and the burden rests upon anyone asserting that any item of property was joint to establish the fact. But where it is established that the family possessed some joint property which from its nature and relative value may have formed the nucleus from which the property in question may have been acquired, the burden shifts to the party alleging self acquisition to establish affirmatively that the property was acquired without the aid of the joint family property..."
23. The principle of law in this regard has also been succinctly spelt out by a Division Bench of this Court in the case of Tribeni Mishra & Ors Vs Rampujan Mishra & Ors AIR 1970 Patna High Court SA No.219 of 1991 dt. 22-08-2013 23 Patna 13.
"....It is well settled that even in case of members of a joint Hindu family, there is no bar to the acquisition of separate properties by individual members. But in such a case if it is found that the joint family had a sufficient nucleus which left sufficient surplus income from which subsequent acquisitions could be made, there would be a presumption that the subsequently acquired properties are also joint family properties and the onus would shift on the member claiming any such acquisition as his separate property to prove that it is so..."
24. Tested on the anvil of the aforesaid principles, it is clear therefore that the appellate court below has adopted the correct principle and has rightly held that the trial court has committed error in that regard. It is also evincible from the pleadings and the evidence led on behalf of the plaintiffs that there is no averment either in the pleading or in the evidence to manifest the nature and extent of the joint family property and the income and savings therefrom forming the joint family fund, at the time when the acquisition of the suit property had been made. It needs no repetition to say that a bald statement in the plaint that the suit property had been acquired out of joint family fund can not suffice the requirement of law to raise the presumption in favour of the Patna High Court SA No.219 of 1991 dt. 22-08-2013 24 plaintiffs and shift the onus upon the defendant no.1 to establish the self-acquisition of the suit property by Ramchandra Prasad. The plaintiffs having failed to plead and prove that the joint family was possessed of sufficient income or property which cannot form the nucleus for the acquisition of the suit property in the name of Ramchandra Prasad, there could be no presumption that the plaintiffs have any interest in the property acquired by Ramchandra Prasad even during the lifetime of his father. This is also strengthened by the fact of the execution of the gift deed (Ext. k-1) by Durga Prasad of the properties which he claimed to be his own property in favour of his great grandson ignoring the existing son and grandson. If the property subject matter of gift deed were also the joint family properties, as claimed by the plaintiffs, Durga Prasad, as father, in order to safeguard the same was well entitled in law to impose partition on his son and grandsons even without their consent instead of adopting the course by executing a gift deed of the joint family properties which is not recognized at all in law. Preponderance of probabilities, therefore, lies against the case of the plaintiffs that the suit property was a joint family property. As the plaintiffs have failed to discharge their burden of proof, the presumption will be that the suit property belonged exclusively to Ramchandra Prasad. The issue whether Ramchandra Prasad had Patna High Court SA No.219 of 1991 dt. 22-08-2013 25 sufficient income to purchase the suit property, in such circumstance, will become immaterial.
25. However, the scrutiny of evidence by the appellate court below of the material evidence on record also demonstrates that the suit property was the self acquired property of Ramchandra Prasad. The defendant no.2, who has claimed to have purchased a portion of the suit property from the plaintiff no.1 through a sale deed executed after the death of Ramchandra Prasad, has also accepted in his written statement that he had been inducted as monthly tenant in a portion of the suit house in 1955 by Ramchandra Prasad. Ext.J/1 is the Kirayanama executed by Ramchandra Prasad in between Ramchandra Prasad and Md Samsuddin for creation of tenancy in favour of Md Samsuddin for a part of the suit house. Ext.A/2 to A/4 are the rent receipts granted by Ramchandra Prasad to the defendant no.1 Md Samsudin after realizing rent from him. Ext. H/1 is a registered mortgage deed dated 06.05.1960 executed by Ramchandra Prasad alone by which he had mortgaged the suit property for raising funds for the marriage of his daughter, and this mortgage deed also contains the redemption note dated 14.01.1964 which shows that the mortgage had been redeemed by Ramchandra Prasad alone. Ext.D/2 to D/12 are the money order receipts for the rent sent by the tenant Md Samsuddin to Ramchandra Prasad. Patna High Court SA No.219 of 1991 dt. 22-08-2013 26 Ext.F/1 to F/2 are the building construction plan submitted by Ramchandra Prasad to the Municipal Office Patna City seeking the sanction for construction. In addition to these documentary evidence, the contesting defendant has also brought in evidence the deposition dated 16.12.1969 of the plaintiff no.1 in case no.41/68 Tr No.205/69. This deposition has been marked as Ext D/1. In this deposition, the plaintiff no.1 has stated that almirah shop of Md Samsuddin is in two parts: in the back part is the work shop and in the front part is the showroom. He has further stated that back part and front parts are situated in two holdings having separate numbers and the back portion belongs to his minor son Surendra for which the rent is realized by him or his wife. He has further stated that he has no concern with the front part which belongs to his father Ramchandra Prasad. He has also stated that he is separate from Ramchandra Prasad and Ramsakhi Devi and he has no concern with their lands.
26. The learned counsel for the appellants has vehemently argued that the aforesaid statement by the plaintiff no.1 cannot be accepted as admission and has urged that there is no pleading with regard to said admission and further that this statement cannot be accepted as admission as the plaintiff no.1 was not confronted with this statement during his examination as witness. However, the law Patna High Court SA No.219 of 1991 dt. 22-08-2013 27 in this regard is well settled by a three Judge Bench of the Apex Court in the case of Bharat Singh Vs. Bhagirathi, AIR 1966 SC 405 where their Lordships have laid down as follows:-
"... Admissions have to be clear if they are to be used against the person making them. Admissions are substantive evidence by themselves, in view of Sections 17 and 21 of the Indian Evidence Act, though they are not conclusive proof of the matters admitted. We are of opinion that the admissions duly proved are admissible evidence irrespective of whether the party making them appeared in the witness box or not and whether that party when appearing as witness was confronted with those statements in case it made a statement contrary to those admissions. The purpose of contradicting the witness under Section 145 of the Evidence Act is very much different from the purpose of proving the admission. Admission is substantive evidence of the fact admitted while a previous statement used to contradict a witness does not become substantive evidence and merely serves the purpose of throwing doubt on the veracity of the witness. What weight is to be attached to an admission made by a party is a matter different from its use as admissible evidence..."
27. From the dictum laid down by their Lordships as aforesaid, it is clear that a distinction has been clearly drawn between a case where the previous statement has been made by a party to the suit and the previous statement made by a witness examined in the Patna High Court SA No.219 of 1991 dt. 22-08-2013 28 suit. In the former case it is not necessary that the party making the statement be confronted with the same, during his cross examination. The reliance on behalf of the appellants in support of the contention, on the decision of the Apex Court in the case of Union of India Vs Ibrahim Uddin, 2012 (8)SCC 143, also does not support the same. In the present case, however, it also appears that the plaintiff no.1, during the course of his deposition as P.W.5, has been specifically confronted with his previous statement as aforesaid and in reply he has stated in paragraph 26 of his cross examination that he did not remember to have made such statement. But in view of Ext.D/1 this will not be alone sufficient to explain away the said statement. In this fact situation I do not find any illegality committed by the appellate court below in relying upon the aforesaid statement of the plaintiff no.1 as his admission.
28. On behalf of the contesting defendants oral evidence has also been adduced and considered by the appellate court below. The D.W.3 Ram Prasad Lal is agnate of the plaintiffs, and has claimed himself to be cousin (brother) of Ramchandra Prasad. He has stated that Ramchandra Prasad was a highly skilled goldsmith and had purchased the suit property for which he himself paid the money. This witness has also stated that the defendant no.1 Ramsakhi Devi is the second wife of Ramchandra Prasad and she is in fact the sister of Patna High Court SA No.219 of 1991 dt. 22-08-2013 29 the deceased first wife of Ramchandra Prasad. The D.W.4 Shyam Narayan Sah has also deposed that Ramchandra Prasad was a skilled goldsmith. He has further deposed that he was present during the sale transaction of the suit property and had been witness to the payment of the consideration amount by Ramchandra Prasad. The appellate court below after juxtaposing the inferences from these evidence with the statement made in the plaint that Ramchandra Prasad declined the insistence of his father Durga Prasad to include the suit property in the gift deed, has come to the conclusion the suit property is the self acquired property of Ramchandra Prasad. I do not find any perversity, as tried to have been made out by the appellants, in the finding of the appellate court below.
29. The learned counsel for the appellants, in his astute and penetrating manner, has also assailed the legal pregnability of the impugned judgment on the ground that the reasonings assigned by the trial court while granting the decree to the plaintiffs have not been considered by the appellate court below. The proponement of the learned counsel is that the appellate court below is bound to discuss the reasonings of the trial court while passing a judgment of reversal and assign its own substantial reasons justifying its disagreement. The reliance has been placed on the decisions of the Apex Court reported in 2001 (3) SCC 179, 2008(10) SCC 497, Patna High Court SA No.219 of 1991 dt. 22-08-2013 30 2012(2) SCC 161 and 2013(1) BBCJ 471.
30. This point has directly come for consideration before the Apex Court in the case of Arumugham & Ors Vs Sundarambal & Anr 1999 (4)SCC 350 where it has been observed as follows:
"... The point for consideration is whether the High Court was right in interfering with the findings of fact arrived at by the lower appellate court on the ground that the appellate court has not adverted to the various reasons given by the trial court.................. A similar question arose before a three Judge Bench of this Court in Ramachandra Ayyar Vs Ramalingam Chettira. A similar contention was raised by the learned counsel for the respondents in that case, by placing reliance upon the judgment of the Madras High Court in Ganthakoru Mangamma V. Dulla Paidayya. This court held that the second appellate court could not reverse the judgment of the first appellate court on the ground that the first appellate court had not adverted to all reasons given by the trial court or that it had not come to grips with the reasons given by the trial court............................ "... From the aforesaid judgment of the three Judge Bench in Ramchandra Ayyar case it is clear that this Court held that the second appellate court cannot interfere with the judgment of the first appellate court on the ground that the first appellate court had not come to close grips with the reasoning of the trial Patna High Court SA No.219 of 1991 dt. 22-08-2013 31 court. It is open to the first appellate court to consider the evidence adduced by the parties and give its own reasons for accepting the evidence on one side or rejecting the evidence on the other side. It is not permissible for the second appellate court to interfere with such findings of the first appellate court only on the ground that the first appellate court had not come to grips with the reasoning given by the appellate trial court. The aforesaid judgment of this Court in Ramchandra Ayyar case specifically distinguished Rani Hemanta Kumari Debi V. Maharaja Jagadindra Nath Roy Bahadur rendered by the Privy Council on the ground that that was a case wherein the High court was dealing with a first appeal. The observations made by the Privy Councill in that context would not be applicable to cases where the second appellate court was dealing with the correctness of the judgment of the first appellate court which reversed the trial court ...."
...It is to be noted that in the case of S.V.R. Mudaliar V. Rajabu Buhari the two Judge Bench of the Court took a contrary view without noticing the three Judge Bench decision of this Court in Ramchandra Ayyar case where this Court had specifically referred to Rani Hemanta Kumari Debi case and distinguished the same. The two Judge Bench could not have therefore relied upon the Privy Council case of Rani Hemanta Kumari Debi. We therefore, prefer to follow the view Patna High Court SA No.219 of 1991 dt. 22-08-2013 32 of the judgment of the three Judge Bench of this Court in Ramchandra Ayyar case rather than the judgment of the two Judge Bench in S.V.R. Mudaliar case..."
31. From the decisions of the Apex Court relied upon on behalf of the appellants also it does not appear that it has been laid down that the appellate court must consider each and every reasoning assigned by the trial court before passing a judgment of reversal and such non-consideration of the reasonings will make the judgment vulnerable in second appeal as a substantial question of law. Those decisions by the Apex Court, at the most, only lay down that the judgment of the appellate court should reflect that it was conscious of the reasoning assigned by the trial court while reversing its findings. In the present case, the judgment of the appellate court below not only reveals that it was conscious of the reasonings of the trial court rather the reasonings assigned by the trial court have been considered extensively by the appellate court below before recording the disagreement with the same. As such, I do not find substance in the submission made on behalf of the appellants that the impugned judgment of the appellate court is bad on this score.
32. In the ultimate eventuate, in view of the aforesaid premised reasons, the substantial question of law as framed is answered against the appellants. This second appeal is accordingly dismissed. The Patna High Court SA No.219 of 1991 dt. 22-08-2013 33 impugned judgment of the appellate court below is affirmed. In the facts and circumstances of the case, there shall be no order as to cost.
(V. Nath, J) Nitesh/-