Patna High Court
Bishudhari Pd. & Anr vs Mostt.Shanti Devi on 16 November, 2011
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
FIRST APPEAL No. 237 OF 1979
Against the Judgment and Decree dated 07.12.1978 passed by Sri Shyama
Prasad Singh, Addl. Subordinate Judge Ist, Patna in Title Suit No.66 of
1971 / 29 of 1978.
Bishudhari Pd. & Anr
................................ Plaintiffs/Appellants
Versus
Mostt.Shanti Devi @Tetri Devi & Ors.
......................... Defendants-Respondents
********
For the Appellant : Mr. Pramod Kumar Gaya Dutta, Advocate
Mr. Avinash Kumar, Advocate
Mr. Jitendra Narayan, Advocate
.
For the Respondent : Mr. Devendra Prasad Singh, Advocate
Mr. Braj Nandan Prasad Sinha, Advocate
Mr. A. K. Singh Tarun, Advocate
Mr. Nawal Kishore Kashyap, Advocate
Dated : 16thday of November, 2011
PRESENT
THE HON'BLE MR. JUSTICE MUNGESHWAR SAHOO
JUDGMENT
Mungeshwar
1. The plaintiffs-appellants have filed this First Appeal against the
Sahoo, J.
Judgment and Decree dated 07.12.1978, the decree sealed and signed on
22.12.1978by Sri Shyama Prasad Singh, the learned Addl. Subordinate Judge Ist, Patna in Title Suit No.66 of 1971 / 29 of 1978 dismissing the plaintiff's suit for partition.
2. The plaintiffs filed the aforesaid Title suit claiming partition of 1/35 th share of the plaintiff in the properties described in different schedules of the plaint. -2-
3. The plaintiff's case in short is that one Ram Prasad Gope had 3 sons and 3 daughters, namely, Rambaran Rai, Deobaran Rai, Bisundhari Rai (plaintiff No.1), Guljaro Devi, Phulgharo Devi, Jagmano Devi. The second son, Deobaran Rai died in the year 1967 leaving behind his widow Mostt. Dhan Kuer who is defendant No.8 and two minor daughters who are defendant No.6 & 7. Ram Prasad Gope died on 16.10.1969 in the state of jointness leaving behind his widow, Mostt. Ugia Devi and two sons Rambaran and plaintiff Bishundhari and 3 daughters as Deobaran had pre-deceased him. Rambaran Rai died in the state of jointness on 06.06.1970 leaving behind his widow Ram Kumari Devi, the defendant No.4, 3 sons and one daughter who are defendant Nos.1, 2, 3 and 5. All are in joint possession of the suit properties. The joint family had ancestral property and that Ram Prasad Gope had acquired property from the income and savings of the joint family property from time to time which are all in joint possession. The plaintiff requested the defendant for partition the property but they did not agree. Therefore, the suit for partition was filed. The plaintiff No.2 is the son of plaintiff No.1. The 3 daughters of Ram Prasad Gope are defendant No.9, 10 and 11. The widow of Ram Prasad Gope is defendant No.12.
4. On being noticed, the defendant No.12, Mostt. Ugia Devi, widow of Ram Prasad Gope filed separate written statement. The defendant No.1 and 4 filed separate contesting written statement. The intervener-defendant, Bulkan Rai filed separate written statement. The minor defendants filed separate written statement.
5. According to the written statement of Ugia Devi, the defendant No.12 there had already been partition between the Ram Prasad Rai and Ramdhani Rai in the year 1916. Ramdhani Rai had only one son, Ajodhya Rai who also died and his widow Mostt. Mungiya Devi became the owner of the property. She gifted her all properties to Smt. Shanti Devi, wife of plaintiff No.1 on 28.11.1973. Mostt. -3- Mungiya Devi was in possession of the property of her husband and after her death, Shanti Devi is coming in possession. So far the rest portion of the claim of plaintiff is concerned, she admitted the facts and supported the plaintiff's case.
6. The contesting defendant No.1 and 4 filed the written statement contesting inter alia that the plaintiff has not given the other part of the genealogy. According to them, Sumera Rai had two sons, namely, Ramdhani and Ram Prasad Gope. Ramdhani Rai died long ago in the state of jointness with his son and brother and brother's sons. After his death, his only son Ajodhya Rai continued to be the member of joint family and he died in the state of jointness leaving behind his widow, Mungiya Devi. There was no partition between Ramdhani Rai and Ram Prasad Rai. Since Ajodhya Rai had no issue and had great love and affection for the sons of Rambaran Rai, he executed a Will in favour of defendant No.1 to 3 on 18.06.1967 expressing his desire that after his death, his widow Mungiya Devi will maintain herself within his properties but she would have no right to alienate or encumber the same and on her death, the defendant No.1 to 3 would became the absolute owners thereof. Ajodhya Rai died on 03.09.1968. The plaintiff and the other defendants have no interest in the half share of Ajodhya Rai but because the share of Ajodhya Rai being in jointness and there was no partition the suit is bad for partial partition of the joint properties and plaintiff also omitted to include valuable town property, i.e., house and land of Ram Prasad Gope at Patna which was self-acquired property of Ram Prasad Gope. The branch of Rambaran have got 1/3rd share and the branch of Deobaran Rai got 1/3rd share and the plaintiff have got 1/3rd share only. Because of non-inclusion of the said property, the suit must fail.
7. The further case is that the properties of Ramdhani and Ram Prasad Gope are still joint including the suit properties. The plaintiffs have left out half of the lands for partition. Unless the said property is included and Mungiya Devi is -4- made party in this suit, the suit cannot proceed. The list of the properties has been mentioned in the joint written statement. On these grounds the defendants prayed that the suit be dismissed.
8. The intervener's case is that the plaintiff have wrongly included 13 decimal land being the western portion of plot No.289 which was in possession of this defendant and exclusively belong to him. The plaintiff and defendants have no unity of title and possession with regard to the aforesaid land. Prior to survey, the land belonged to one Chamru Mahto who was agnate of plaintiffs and defendants. On the death of Chamru Mahto, it came to the family of plaintiffs and defendants including the ancestor of intervener in the year 1903. It was recorded at such in the survey each having 1/6th share. The father of the intervener, namely, Kalicharan got 13 decimal in partition in plot No.289 which is wrongly included in the present suit. The story of redemption by 3 co-sharers is wrong.
9. On the basis of the aforesaid pleadings, the following issues were framed by learned Court below :
(i) Is the suit as framed maintainable?
(ii) Have the plaintiffs cause of action for the suit?
(iii) Is the suit barred by waiver, estoppel and acquiescence?
(iv) Is the suit bad for non joinder of necessary parties?
(v) Is the suit bad for partial partition for non-inclusion of the property in
schedules 1 and 2 of the written statement?
(vi) Are the plaintiffs entitled to decree for partition? So, in respect of
what share?
(vii) To what relief or reliefs, if any, are the plaintiffs entitled?
10. After trial, the learned Court below came to the conclusion that the story of previous partition between the branch of Ramdhani and Ram Prasad was not correct and actually no partition had taken place between them vide paragraph
24. The Patna house land also belong to Ram Prasad Gope which have not been included in the suit vide paragraph 26. The intervener-defendant has got title and -5- possession over 13 decimals of plot No.289 and the same has to be excluded if at all partition is ordered by the Court vide paragraph 28. Half of the property of joint family have not been included in the suit as such this suit is bad for partial partition and in absence of the entire properties, there would be practically difficult in affecting partition. Vide paragraph 29 Mungiya Devi, wife of Ramdhani was alive but she has not been made party in the suit, therefore, the suit is bad for non- joinder of necessary party. On these findings, the learned Court below dismissed the suit.
11. The learned counsel, Mr. Gaya Dutt, appearing on behalf of the appellant submitted that the learned Court below has not approached the case in the right prospective in view of the pleadings of the parties. According to the defence itself, the half property of Ramdhani branch has not been included in the suit. The learned Court below did not consider the statement of defendant No.12 made in the written statement to the effect that there had already been partition between Ramdhani and Ram Prasad in the year 1916. After filing written statement, she died and, therefore, her statement is admissible in evidence. According to the defendants, this half property has not been included. This is their specific case which itself indicate that there had been partition between Ram Prasad and Ramdhani. The learned Court below also failed to consider that the defendants admitted the case of the plaintiff pleaded in the plaint that the parties are joint. The defendants never claimed that the other half of the properties of Ramdhani should also be partitioned. Their only defence is that the other half has not been included and Mungiya Devi also be added as party on the ground that there had been no partition between Ramdhani and Ram Prasad. According to the learned counsel, the plaintiffs pleading regarding jointness between the parties is admitted. The defence case to the effect that there had been no partition between Ramdhani and Ram Prasad is the case of the defendant and, therefore, it was for -6- the defendant to prove this fact but the learned Court below placed wrong onus on the plaintiff to prove that there had been no partition. Here the presumption of jointness will not be attracted because the plaintiff is not praying for partition of the half property of Ramdhahi. The plaintiff is claiming for partition of the property of Ram Prasad for which the plaintiff is not required to plead the history.
12. The leaned counsel for the appellant further submitted that according to Order 18 Rule 1 C.P.C., the defendant pleaded the additional fact and prayed for dismissal of the plaintiff's case on the basis of the additional fact, therefore, it was the burden of the defendant to have adduced evidence in support of the case of jointness between Ramdhani and Ram Prasad but the learned Court below on the ground that there is presumption of jointness decided the issue in favour of the defendants.
13. The learned counsel further submitted that there are overwhelming evidence on record oral as well as documentary in support of the fact that there had already been partition between branch of Ramdhani and Ram Prasad but the learned Court below has mis-construed the evidence and dismissed the plaintiff suit. Although, the jointness between the parties is admitted by the defendants. According to the learned counsel, the defendants claim that Ram Ajodhya, s/o Ramdhani executed a Will in respect of his properties in favour of defendant No.1 to 3. The defendants on the basis of the said will filed probate case. The widow of Ajodhaya, namely, Mungia Devi only objected the probate case. If the property of Ajodhya was joint then in that case, the defendants Nos.1 to 3 would have given citation to all the defendants including the plaintiffs also which is a strong circumstances to prove that there was partition between Ramdhani and Ram Prasad. The learned Court below also did not consider the intersee transaction between the two branches and also the fact that register '2' was open separately in the name of Mungiya Devi and in the name of Ram Prasad separately. The -7- learned Court below also wrongly considered the effect of cess return which was in the name of two branches separately filed by the ex. landlord.
14. The learned counsel further submitted that so far the case of the intervener is concerned, the learned Court below has wrongly excluded the property from partition on the ground that he has got title and possession without considering the Judgment passed in earlier title suit which has been marked as (ext.8/i). In the said earlier suit, it has been held that plot No.289 belong to Ram Prasad and the case of Mukhlal was dismissed. The said finding will operate as resjudicata in this case. In the said suit, Mostt. Ugia, Ajodhya Prasad and defendant No.1 to 3 were defendants who filed joint written statement admitting the fact that there had already been partition between Ram Prasad and Ramdhani but the learned Court below failed to consider this fact also. According to the learned counsel, the learned Court below also failed to take into consideration that an area of 1.59 ¼ acres was transferred from ext.'15' to ext. '15/A which are register '2'. Ext.'15/A is in the name of Mungiya Devi which were earlier in the name of Ajodhya Rai and wrongly the said area was recorded in the name of Ram Prasad in ext.'15'. The learned counsel further submitted that the learned Court below has wrongly given the finding that there had been no partition between Ramdhani and Ram Prasad on the ground that after 1916, the parties were purchasing the lands jointly and the rent receipt are obtained in joint names without considering the fact that the issuance of rent receipt jointly will not prove jointness and there is no bar that the persons who are separate cannot purchase jointly. So far the house property at Patna is concerned, the learned counsel submitted that the father of the plaintiff No.1, namely, Ram Prasad Gope had sold his half share in 1958 and the half share belong to Ramdhani Rai. Therefore, there was no question of inclusion of the said property arises. On these grounds, -8- the learned counsel submitted that the impugned Judgment and Decree are liable to be set aside and the plaintiff suit for partition be decreed.
15. On the other hand, the learned counsel appearing on behalf of the respondent submitted that there are overwhelming evidences on record in support of the fact that there was no partition between Ramdhani Gope and Ram Prasad Gope. The two branches always purchased the lands jointly and still there is rent receipt in the name of both parties. The parties are in joint cultivating possession of the property. The learned Court below has rightly considered all these evidences and has rightly found that there was no partition between two branches. The plaintiffs have intentionally not included the house and land property of Ram Prasad at Patna in the present suit and, therefore, the learned Court below has rightly held that the suit is bad for partial partition. The learned counsel further submitted that there is presumption of jointness in the Hindu family and, therefore, it was for the plaintiff to prove the fact that there had been partition between Ram Prasad and Ramdhani. Moreover, when both the parties adduced evidence, the onus to prove loses its importance. The learned Court below, therefore, rightly found that the plaintiffs failed to prove previous partition between Ram Prasad and Ramdhani, therefore, the widow of Ajodhya Prasad was a necessary party. On these grounds, the learned counsel submitted that the First Appeal is liable to be dismissed with cost.
16. In view of the contentions of the parties, the points arises for consideration is as to whether there is unity of title between parties with regard to the suit property and whether there had been partition between Ram Prasad Gope and Ramdhani Gope or not and whether the suit is bad for non-joinder of Mungiya Devi and half property of Ramdhani and property of Patna?
17. According to the plaintiff, this partition suit was filed simply praying for partition of the suit property claiming 1/35th share. The genealogy has been -9- mentioned in plaint giving the details of Ram Prasad Gope only. The defendant No.1 to 4 filed contesting written statement alleging that the brother of Ram Prasad, namely, Ramdhani Rai died long ago in the sate of jointness. After his death, his son, Ajodhya Rai continued to be member of joint family who also died in jointness leaving behind his widow, Mungiya Devi. There was no partition between Ramdhani Rai and Ram Prasad Rai. At paragraph6, these defendants specifically stated that Ajodhya Rai had no issue and he had great love and affection towards defendant No.1 to 3 and his intention was that these defendants alone should be the onus of his properties after his death. He executed Will on 18.06.1967 in favour of these defendants specifically expressing his desire that after his death, his widow Mungiya Devi will maintain herself out of his properties but she will have no right to alienate and after her death, the defendant No.1 to 3 will be absolute owner. At paragraph 1`2, the defendants again specifically stated that the plaintiffs have left out from the plaint half of the lands over which the parties of the suit along with widow of Ajodhya Rai are in joint possession. Therefore, according to the defendants, it is now clear that the half of joint family property has not been included. Therefore, it is admitted fact that the plaintiffs filed the suit for partition of the half property only. According to the defendant, the other half of Ramdhani has not been included for partition and Mungiya Devi has not been made party. Therefore, the suit is bad for partial partition and bad for non-joinder of necessary party. The defendants never prayed for partition of the said half property.
18. According to the written statement of defendant No.12, Mostt. Ugia Devi, there had already been partition between Ramdhani Rai and Ram Prasad Rai in the year 1916. After death of Ajodhya Rai her widow became the owner of his property and she executed gift deed on 28.11.1973 in favour of wife of plaintiff No.1, namely, Shanti Devi. After death of Mungiya Devi, Shanti Devi is coming in
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possession of the said properties. Therefore, according to the widow of Ram Prasad Gope, there had been partition between the two sons of Sumera Rai in the year 1916.
19. In view of the pleadings of parties, according to the defendant, the half property has not been included in the suit. The defendants claimed the said half property on the basis of Will executed by Ajodhya Devi in the year 1967 whereas according to the plaintiff, Mungiya Devi gifted the said property to the wife of plaintiff No.1 in 1973. The parties have adduced their respective evidences oral and documentary in support of their cases. P.W.1 is plaintiff NO.1, Bishundhari Prasad. IN his evidence, he has fully supported the case made out in the plaint. He has at paragraph 5 stated that there is no house and land at Patna. One house was their which belonged to Ram Chandra who was phuphura nephew of Ram Prasad. After death of Ram Chandra, Ramdhani and Ram Prasad both inherited half and half. Ram Prasad sold his half share in the said house. In the cross- examination at paragraph 10, this witness has clearly stated that there was partition in the year 1916 between Ramdhani and Ram Prasad. In support of the said partition, this witness has stated that he had filed the cess return. He has also stated that there was separate register-II opened in the name of both the brothers with respect to 1 acre 59 decimal. Now, there is no witness regarding the said partition of the year 1916. After the said partition both the branches purchased many lands jointly. At paragraph 20 of his cross-examination, he has stated that Ram Prasad and Ramdhani had 79 decimal land. Out of the same, Ram Prasad had sold 39 decimal. At paragraph 22 of his cross-examination, it appears that this witness was suggested that the land of branch of Ajodhya was given in gift in the name of wife of this witness which is collusive and false and also a suggestion was given that on the gifted land, neither the donor had possession nor the donee, i.e., wife of this witness came in possession. It may be
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mentioned here that so far this suggestion given by the defendants in the cross- examination clearly indicates that Mungiya Devi was also not in possession of the gifted land and on the basis of gift, Shanti Devi never came in possession. Therefore, according to the defendants at one place, they are saying that Mungiya Devi is in possession of the half share of Ajodhya and unless she is made party, the suit is bad for non-joinder of party. At second place, their defence is that she was never in possession of the property which she gifted to Shanti Devi. In such view of the matter, it is admitted that definite property has been gifted to the wife of defendant No.1. This witness has proved register-II which has been marked as ext.'15' which is in the name of Mungiya Devi and ext. '15'/A which is register-II in the name of Ram Prasad. At paragraph 28 of his cross-examination, a suggestion has been given to the witness that according to the convenience, the parties were separate and the register-II has been obtained separately in the name of two branches.
20. P.W.2 has stated that Mungiya had separate land and this witness was cultivating the land of Mungiya Devi. He also cultivates the land of Ram Prasad. There had been partition between branch of Ramdhani and Ram Prasad. Other witness appears to be formal in nature.
21. D.W.1 is the defendant No.1. At paragraph '2', he has clearly stated that the land of Ajodhya's share has not been included in this suit. The patna house is also of Ram Prasad which has not been included. At paragraph4, he stated that Mungiya Devi had no right to execute gift deed and the gift deed is collusive. Shanti Devi never came in possession. The Rehan deed is also collusive. In cross-examination at paragraph2, he has stated that in the suit in the Court of Munsif, he had filed the rent receipt which was in the name of Ajodhya and Ram Prasad separately. He has admitted that the rent receipt is separate in their name and register-II was also separate. At paragraph 13, he has
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admitted the fact that Ram Prasad has sold the land at Patna measuring about 10- 11 kattha. When suggestion was given that Ram Prasad has sold 39 decimal, he expressed his inability to say as to whether 39 decimal was sold. He has admitted that Ram Prasad and Ajodhya were 'Sarhu'. At paragraph 15, he has again admitted that the Patna land was not self-acquired property of Ram Prasad. Earlier, the said land belong to Ram Chander. Ram Chander was brought up by Ram Prasad and on the death of Ram Chander, the land and house was inherited by Ram Prasad. At paragraph 16 of his cross-examination, when a suggestion was given hat there was partition between Ramdhani and Ram Prasad in 1916, he stated that he do not remember. He has also admitted that there is 8 to 10 cases pending between plaintiff NO.1 and this witness. D.W.2 has stated that there had been no partition between Ramdhani and Ram Prasad. The evidence of D.W.3 is also same as that of D.W.2. The other witness are not on this point. These are the oral evidences adduced by the parties.
22. We have seen above that so far the case of the plaintiff regarding partition of the suit property is concerned, the defendants have admitted the said fact. In view of Section 101, the plaintiff is required to prove the existence of this fact that the parties are joint with respect to the suit properties. Now, therefore, if no evidence is adduced on behalf of either side, the plaintiff suit must be decreed in view of provision as contained in Section 102 of the Indian Evidence Act. The additional fact which has been pleaded by he defendant, therefore, has to be proved by the defendant according to Section 102 of the Indian Evidence Act. Section 102 of the Evidence Act provides that the burden of proof in a suit or proceeding lies on that person who would fail if no evidence at all were given on either side. Section 103 of the Evidence Act provides that the burden of proving as to any particular fact lies on that person who wishes the Court to believe in its existence unless it is provided by any law that the proof of that fact shall lie on
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any particular person. In such view of the mater, the burden is on defendant to prove the additional fact, he pleaded in the written statement regarding the fact that there had been no partition between Ramdhani and Ram Prasad.
23. As stated above, the witnesses orally supported their respective case in the evidence. Now, let us consider the documentary evidences. The defendants have filed ext.'A' series which are the rent receipts. From perusal of the said rent receipts, it appears that most of the rent receipts are in the name of Ram Prasad except ext. 'A/20', A/23 to A/29. There is no mention of name of either Ramdhani or Ajodhya. Ext. 'B' series are seven sale deeds which are of the year ranging from 1938 to 1961 in the name of Ram Prasad and Ajodhya Prasad. These sale deeds do not prove that Ramdhani and Ram Prasad or Ajodhya or Ram Prasad were joint. These sale deeds show that the properties have been jointly purchased by the said two persons. The defendant who has been examined as D.W.1 in his evidence also as discussed above stated that both of them purchased the property jointly. There is no bar under any law that the separated persons cannot purchase a property jointly. In the present case, it may be mentioned here that the specific case of the plaintiff is that there had been partition between the two brothers in the year 1916. After 1916, if the two branches jointly purchased the property, they will be tenants in common. The most important fact to be noted here is that the learned Court below gave much emphasis on these sale deeds saying that if they were separate then why they purchased jointly. I failed to understand as to what impelled the Court below to observe this because there is no bar under any law. Moreover, this joint purchase never establish that the parties were joint. So far jointness of Ramdhani with Ram Prasad is concerned on behalf of defendants these documents have been filed and much emphasis has been given at the time of submission. It may be mentioned here that both the
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parties have filed their respective written arguments. In the written arguments also, much has been stated about these sale deeds and rent receipts.
24. Ext. 'C' is the plaint of S.C.C. 2008/152 of 1969. This case was filed by the plaintiff No.1 against the tenant for his eviction from the Patna house. It has specifically been stated in the plaint that the plaintiff No.1, i.e., Bishundhari Gope is the exclusive owner of the said property. So far this document is concerned, the same has been filed by the defendant to show that this property has not been included in the present partition suit. It may be mentioned here that the plaintiff's case is that the house property of Patna belonged to one Ram Chander who was agnatic relation of Ram Prasad Gope. Ram Prasad Gope was fighting the case on behalf of the Ram Chander Gope as Ram Chander Gope was minor and was under
guardianship of Ram Prasad Gope. Since after the death of said Ram Chander Gope, the property devolved on Ram Prasad and Ramdhani because both of them were heir in equal degree being the brothers. The half portion of the property measuring 39 decimal was sold by the said Ram Prasad Gope as has been stated by the plaintiff and the defendant in his evidence has admitted this fact that Ram Prasad Gope has sold 10-11 katha land of Patna. The said property was earlier belonged to Ram Chander. In such view of the matter, there is no question of inclusion of this property in the present suit arises because the widow of Ajodhya, namely, Mungiya Devi gifted the property of Ajodhya Prasad by a registered gift deed in favour of Shanti Devi, w/o plaintiff No.1. This registered gift deed has been filed on behalf of the plaintiff which has been marked as 'X' for identification. The defendants never filed any suit for setting aside this registered deed of gift. Although, it is within his knowledge, the only statement has been made by the D.W.1 that it is collusive document. Mere saying in the evidence is not sufficient to avoid that document. It may be mentioned here that the specific case of defendant is that the half property of Ramdhani has not been added in this
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partition suit and Mungiya Devi has not been made party, therefore, the suit must fail. His registered gift deed has been admitted by the defendant but according to them it is collusive. This gift deed has been executed in the year 1973 during the pendency of the suit wherein specific property has been gifted by Mungiya Devi and not the share of Ajodhya has been gifted. The learned Court below did not consider this aspect of the matter. Mungiya Devi never claimed for being added as party.
25. The other important fact is that the defendant No.1 to 3 themselves filed probate case for the grant of probate claiming that Ajodhya Rai executed Will in the year 1967 in favour of defendant No.1 to 3. In the said probate application specific lands have been mentioned in the schedule. It is not the case of the defendant that Ayodhya Rai executed a Will with regard to his half share only. This probate case was dismissed by the probate Court vide ext.8/H. From perusal of ext.8(H), it appears that Mungiya Devi filed objection in the said case objecting to issuance of probate or letters of administration on the ground that the said will is unregistered and forged. It may be mentioned here that no citation was given to the plaintiffs or the other defendants in that probate case. Only Mungiya Devi, widow of Ajodhya filed the objection which clearly indicate that her husband was separate from before. If the property was joint family property then in no circumstances, Ajodhya could have as claimed by defendants themselves executed the Will with regard to particular property. In the present plaint also in the schedule, the plaintiffs have given full description with boundary of each property. It is not the case of the defendant that any excess area has been given in the suit and less area has been left and not included in the suit. The only defence is that the half property of Ramdhani has not been included. At once place, the defence is that half property has not been included, therefore, the suit is bad as there had been no partition. In the second place, the defence is that Ajodhya executed a
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Will with regard to half of his property because they filed the probate case giving details of specific properties. These facts stated above clearly shows that the defendants are changing their stand at difference places according to their wish for their benefit. From perusal of the impugned Judgment, it appears that the learned Court below just gave a passing by remark at paragraph 15 and in the last portion of that ext.'8/H' is not relevant in this case, no reason has been assigned. In my opinion, in view of the above facts, it is most important and relevant but the learned Court below has not considered the fact of this ext.'8/H' which clearly indicates that Ajodhya and his widow, Mungia Devi, were in separate possession of their property. The plaintiff are claiming this property on the basis of gift by Mungia Devi whereas the defendants are claiming this separate property on the basis of Will.
26. Ext.1, 1/A and 1/B are the rent receipt granted by State of Bihar which are in the name of Mungia Devi whereas ext. 1/C, 1/H and 1/0 are in the name of Ajodhya. However, these rent receipts are not of much importance. The other most important document are ext.'7' series. Ext. '7' is the sale deed dated 17.06.1957 executed by Ajodhya in favour of Dipti Kuer. In the said sale deed, it has been mentioned that he purchased property from Ruplal Gope on 28.07.1930. Likewise, ext.7/A is another sale deed executed by Ajodhya in favour of Moti Rai wherein Rambaran, father of defendant No.1, identified him. In this sale deed also, it has been stated that the land was purchased by Ajodhya from said Ruplal Gope on 28.07.1930. The necessity has been stated in the sale deeds regarding purchase of seeds for agriculture and for food. This shows that since 1930, the party, i.e., Ajodhya Gope was acquiring the property separately and was selling the property separately. There is no case of the defendants that these properties were purchased out of joint family fund. If the properties were joint and family was joint and karta was either Ram Prasad or anybody else then where from
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Ajodhya got the consideration for purchase of these lands. There is no explanation. From perusal of the impugned Judgment, it appears that the learned Court below while considering these sale deeds observed that since the said property was acquired by Ajodhya he had the right to sell the property and, therefore, these sale deeds do not show any partition between the branches of Ramdhani and Ram Prasad vide paragraph 14.
27. The learned Court below while considering these sale deeds failed to consider the effect that since 1930, the parties were acquiring separately and selling the property separately. It is not the case that Ajodhya had any other source of income except the agriculture.
28. Ext.14 is the Rehan deed dated 13.11.1973 executed by Mungia Devi in favour of Akhileshwar Prasad. This document shows that even after death of Ajodhya, his widow was dealing with the property separately. After gift, this rehan was redeemed by Shanti Devi, the endorsement is dated 07.02.1978 which has been marked as ext.'6'. The learned Court below instead of considering the effect of these documents passed a remark that the deed does not show that even a single paisa was paid before the Registrar. It may be mentioned here that this exhibit was marked in presence of the parties and no such stand was taken by the defendant and moreover, the defendant cannot challenge the passing of consideration in ext.'14' because none of them were party to the said document. In my opinion, therefore, the approach of the Court below is not acceptable. Ext.'9' is the c.s. khatiyan which is in the name of Ramdhani and Ram Prasad. Admittedly, according to the party, at the time of cadastral survey both the brothers were joint. The partition took place in the year 1916. Ext.11 is the mortgage deed executed by Ram Prasad on 07.09.1930 as guardian of Ram Chander (minor) in favour of Ramdhani Gope. It clearly supports the case of the plaintiff that property at Patna belong to Ram Chander. This fact is also admitted
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by defendant (D.W.1) in his evidence. Ram Prasad was fighting the case on behalf of the Ram Chander vide exhibit 'K' series and 'L' series which are Judgments and Decree of suit, title appeal and second appeal. To raise fund for fighting the case, Ram Prasad Gope as guardian of the minor Ram Chander executed this mortgage bond as far back as on 07.09.1930. If both the brothers were separate then how Ramdhani provided the fund to Ram Prasad. This shows that both the brothers were separate and this is one of the intersee transaction between the two brothers. It is not the case that Ramdhani provided the joint family fund. The learned Court below disbelieved this document on the ground that Ram Prasad never executed any such document in respect of his own land. In my opinion, again the learned Court below failed to consider the effect of this document. In the said document, it has been mentioned that from time to time, Ram Prasad was taking loan from Ramdhani which clearly indicate hat they had separate fund. Unless, they were separate there cannot be any separate fund.
29. Here, it is the case of the plaintiff that there had been partition between Ram Prasad and Ramdhani in the year 1916. In the evidence, the plaintiff (P.W.1) has stated that there is no witness with regard to this partition. Admittedly, many decades passed away and most of the persons who were knowing this fact including the wife of Ram Prasad, i.e., Ugia Devi, defendant No.12 have died. No contemporaneous document is available in support of this partition. In such circumstances, the parties were at liberty to prove the circumstances to fill up the gap in support of the case of partition. Here, the plaintiff have produced the documentary evidence as discussed above showing the fact that the parties were dealing with separately, raising fund separately, acquiring property separately, selling property separately, mortgaging the property separately, and even there were intersee transaction. Ext.15 and 15/A are the register-II standing in the name of Mungiya Devi and Ram Prasad separately. From perusal of the impugned
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Judgment at paragraph 18, the learned Court below disbelieved this register-II on the ground that plots number have not been given. It may be mentioned here that the genuineness of this exhibits was never challenged by this defendant. In the evidence, it has been stated by D.W.1 that these register-II were separate according to convenience.
30. Ext.'12' is cess return submitted by the Ex. Landlord in the name of Ram Prasad and Ramdhani separately in the year 1929. So far this ext.'12' is concerned, it is of the year 1929 which clearly indicate that Ramdhani was separate from his brother, otherwise there was no occasion for submitting the cess return separately in their name. The learned Court below did not rely on this ext.'12' on the ground that this ex. Relate to Khata No.140 only and plot number has not been given and after that both the brothers purchased jointly. It may be mentioned here that the Khata number mentioned in cess return is c.s. khata. Therefore, on this ground alone, this document could not have been discarded. The observation of the Court below that after this cess return both the brothers purchased lands jointly indicate jointness and not partition is not acceptable. It is only a presumption and nothing else.
31. Ext.'14/A is the rehan deed dated 22.05.1936 executed by Ram Khelawan in favour of Ramdhani alone which indicate that the property was acquired by Ramdhani alone in the year 1936. The learned Court below observed that mortgage can be taken in the name of any member of the joint family. No doubt, there is no bar but here the conduct of the parties is required to be considered because as stated above, there is no document of partition of the year 1916. All persons passed away.
32. In view of the above discussions of the documentary evidences, it is now clear that the branch of Ramdhani and Ram Prasad Gope were separate since long in mess and warship. They were dealing with the property separately. Both
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the branches were selling the property and purchasing the property separately. There were even some intersee transaction ext.'11'. Cess return as filed separately in the year 1929. Register-II was opened in the name of both the branch separately.
33. In a decision reported in A.I.R. 1971 Patna 215, Arjuna Mahto Vs. Munda Mahtain, a Division Bench of this Court has held that if the parties for a long time have independent management of properties which by themselves no doubt not the conclusive proof of partition but the cumulative effect of such fact may show that there had been a partition between he brothers during their life time. According to the Hon'ble Supreme Court in AIR 1962 S.C. 287 Bhagwan Dayal Vs. Reoti Devi, the presumption of jointness can be rebutted by direct evidence or by course of conduct. In the case of old transactions when no contemporaneous documents are maintained and when most of the active participant in the transactions passed away, it is permissible to fill up gaps more readily by reasonable inferences then in a case where the evidence is not obliterated by passage of time.
34. In the present case as noticed hereinbefore, it is evident that there had been a disruption in the joint family many decades ago. The said fact coupled with other evidences, i.e. separate selling and purchasing of the properties, raising separate fund executing Will or executing gift deed clearly indicate there had been a previous partition as alleged by the plaintiff. This view of the Division Bench has been followed in the case of Ganesh Sahu Vs. Dwarika Saho A.I.R. 1991 Patna 1.
35. In Patta Saho Vs. Hiru Saho A.I.R. 1991 Patna 276 at paragraph 42, it has been held that is well known that although separate mess, separate residence, separate cultivation and separate transaction of the property by
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themselves may not be conclusive proof of partition but taking into consideration the cumulative effect thereof may show that there had been partition.
36. The learned Court below discussed each and every document separately and did no rely them on the ground that the said document did not proof previous partition. The learned Court below did not consider the cumulative effect of these documentary evidences which prove that the parties were separate since many decades ago and were acquiring property separately, selling property separately. It is also settled principle of law that intersee transaction is strong circumstances of previous partition.
37. So far the property of Patna is concerned, the plaintiff has stated that Ram Prasad sold his half share and this fact has been admitted by the D.W.1 in his evidence. There is no documentary evidences except ext. 'C' filed by the defendant to show that the Patna property is in existence. Moreover the defendant are not claiming partition of this property. Their only case is that the suit is bad for non-inclusion of those property. I, therefore, find that the defendant failed to prove that Patna property is in existence which belonged to Ram Prasad Gope. There is no pleading on behalf of the defendant regarding how the property was acquired by Ram Prasad. On the contrary in the evidence., D.W.1 admitted the fact that the said property already belonged to Ram Chander Gope. His further evidence is that on his death, the property was inherited by Ram Prasad. I failed to understand if he was agnatic relation of Ram Prasad and Ramdhani how Ram Prasad only will inherit the property. Because Ramdhani and Ram Prasad are the heirs in equal degree, so, both of them inherited the property half and half. This is the case of the plaintiff also. So far selling of half share of Ram Prasad is concerned, the defendant has admitted this fact.
38. In view of my above discussion, I find that there had been partition between the branch of Ramdhani and Ram Prasad Gope since long and, therefore,
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the plaintiff has rightly not included the half property of Ramdhani's shares in the present suit. Therefore, this suit is not bad for partial partition. The finding of the learned Court below on this point is, therefore, reversed. I also find that the defendant failed to prove the fact of existence of house property of Ram Prasad Gope at Patna. Therefore, the finding of the trial Court on this question that the suit is bad for non-inclusion of this property is also reversed. I have already considered the reasoning of the learned Court below as discussed above which are not acceptable.
39. So far the exclusion of plot No.289 from the suit property is concerned, the intervener-defendant has been held to be the owner of the said plot vide paragraph 28 of the impugned Judgment. While considering the case of the defendant-intervener, the learned Court below has not considered the Judgment passed in title suit No.143 of 1966 / 42 of 1979 which has been marked as ext.8/i. From perusal of the said Judgment, it appears that one, Mukhlal filed the suit claiming said plot No.289 and plot No.300. In the said suit, Mostt. Ugia Devi, Ajodhya Prasad and present defendant No.1 to 3 were defendants. They filed joint written statement claiming partition. From perusal of the said ext.8/i, it appears that the defendants clearly admitted that there had been partition between the co- sharer and also between Ram Prasad and Ramdhani and the property belonged to Ram Prasad. Chandrashekhar, the defendant No.1 was examined as witness in the said case and his evidence has been marked as ext.18/A. IN his evidence, he has admitted that ex. Intermediately filed return separately in the name of Ramdhani and Ram Prasad. After vesting of Jamindari, he is cultivating separately of his share and register-II has been opened separately. Therefore, in this ext. i.e., Judgment and evidence, defendant No.1 has admitted partition between Ramdhani and Ram Prasad. It is settled law that admission is the best evidence. There is no explanation regarding this admission of defendant No.1. This suit was
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dismissed and it was held that the property belonged to Ram Prasad branch. Therefore, the finding of this Judgment will operate as resjudiata in the present case. The learned Court below has not considered at all this Judgment and finding of ext.8/i and declared that the property belonged to intervener-defendant. Therefore, the finding of the Court below is hereby set aside.
40. In view of my above discussion, I find that the plaintiff suit for partition is maintainable. It is not bad for partial partition nor it is bad for non-joinder of Mungia Devi. The plot No.289 is not liable to be excluded. The contrary finding of the trial Court is not acceptable as discussed above and, therefore, the same are reversed.
41. In the result, this First Appeal is allowed with cost of Rs.10,000/- to be paid by the defendant to the plaintiff. The impugned Judgment and Decree are set aside. The plaintiff suit for partition to the extent claimed is decreed. The plaintiff is at liberty to realise the cost from the defendant.
(Mungeshwar Sahoo, J.) Patna High Court, Patna The 16th November, 2011 Sanjeev/A.F.R.