Bombay High Court
Gangubai W/O Bhagwanrao Pawatekar vs Kishanrao S/O Limbajirao Kadam on 4 July, 2012
Author: S.S. Shinde
Bench: S.S. Shinde
1 wp2345.92
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2345 OF 1992
Gangubai W/o Bhagwanrao Pawatekar,
(Deceased through L.R.)
Ambubai alias Shubhangi W/o Sureshrao
Pawatekar, Aged: Major,
Occupation:Household,
R/o House No.648, Sadashivpeth,
Sohani Wada, Pune - 30.ig ... PETITIONER
VERSUS
1. Kishanrao s/o Limbajirao Kadam,
(Deceased) Through L.R.'s
1a. Smt. Radhabai Kishanrao Kadam,
Age-Major, Occ-Household,
R/o- Balbhim Chowk, Kadam Galli,
Beed.
1b. Kondiram Kisanrao Kadam,
Age 55 Years, Occ-Agril,
R/o - As above.
1c) Mohan Kishanrao Kadam,
Age 51 Years, Occ-Agril,
R/o - As above.
1d) Shivaji Kishanrao Kadam,
Age 43 Years, Occ - Business,
R/o - As above.
::: Downloaded on - 09/06/2013 18:44:13 :::
2 wp2345.92
1e) Mukund Kishanrao Kadam,
Age 38 Years, Occ-Agril,
R/o - As above.
1f) Sow. Gajarabai Ramnathrao Zodge,
Age 58 Years, Occ-Household,
R/o - Swarajnagar, Barshi Road,
Beed.
1g) Sow. Vimal Ankushrao Shelke,
Age 45 Years, Occ-Household,
R/o - As above.
1h)
Sow. Sushila Kishanrao Kadam,
Age 47 Years, Occ-Household,
R/o - Balbhim Chowk,
Kadam Galli, Beed.
1i) Sow. Asha Prakashrao Suskar,
Age 40 Years, Occ-Household,
R/o - West Vidyanagar, "Koyana",
Niwas, Shivajinagar, Beed.
1J) Sow. Sujata Sushrao Choure,
Age 35 Years, Occ-Household,
R/o - "Nisigandha" Nivas,
Opp. Sant Eknath Rang Mandir,
New Osmanpura, Aurangabad.
2. Renukadas s/o Kishanrao Wavre,
Age:Major, Occupation: Service,
Maleria Office, Georai,
R/o Georai, Taluka:Georai, Dist.Beed.
3. Durgadas S/o Kishanrao Wavre,
::: Downloaded on - 09/06/2013 18:44:13 :::
3 wp2345.92
died through L.RS
3-A] Sow. Nirmala W/o Durgadas Wavare,
Age:- 45 Years, Occu:- Household,
R/o Thigale Galli, Beed.
3-B] Sow. Nilima W/o Prashant Pawatekar,
Age:- 24 Years, Occu:- Household,
R/o Thigale Galli, Beed.
3-C] Sow. Nita W/o Anant Kapale,
Age:- 20 Years, Occu:- Household,
R/o Thigale Galli, Beed.
3-D] Ku. Smita D/o Durgadas Wavare,
Age:- 14 Years (Minor U/g of
Applicant No.1, Nirmala W/o Durgadas Wavare.)
3-E] Bhavesh S/o Durgadas Wavare,
Age:- 8 Years (Minor U/g of
Applicant No.1, Nirmala W/o Durgadas Wavare.)
4. Devidas Kishanrao Wavre,
Aged: Minor under guardianship of
father Kishanrao Balajirao Wavre,
Aged: Major, Occupation:Goldsmithy,
R/o Thigale Galli, Beed.
5. Dwarkabai W/o Dattatrya Wavre,
Deceased through L.Rs.
5-1. Suresh s/o Dattatraya Wavre,
Aged: 50 years, Occupation: Service,
R/o Pawatekar Galli, Sadashivpeth,
Sohani Wada, Pune - 30.
::: Downloaded on - 09/06/2013 18:44:13 :::
4 wp2345.92
6. Suman Madhukar Cheke,
Aged: Major, Occupation: Household,
R/o Bobadeshwar Galli, Beed.
7. Datta S/o Udhavrao Kapale,
Aged: Major, Occupation: Household,
R/o Adgaon, at present
Jayakwadi Project, Pathri District,
Parbhani.
8. Sharayu S/o Kishanrao Wavre,
Aged: Minor, under guardianship
of Kishanrao s/o Balajirao Wavre,
Aged: Major, Occupation: Goldsmithy,
R/o Thigale Galli, Beed.
9. Shamla Sudhakar Saraf,
Aged: Major, Occupation: Household,
R/o Mantha, Taluka Partur, District Jalna. ... RESPONDENTS
ALONGWITH
WRIT PETITION NO. 1035 OF 1992
WITH
CIVIL APPLICATION NO. 56 OF 2000
CIVIL APPLICATION NO. 9970 OF 2005
IN
WRIT PETITION NO. 1035 OF 1992
Kishanrao s/o Limbajirao Kadam,
(Deceased) Through L.R.'s
1-a) Smt. Radhabai Kisanrao Kadam,
Age Major, Occ. Household,
R/o. Balbhim Chowk, Kadam Galli,
Beed.
::: Downloaded on - 09/06/2013 18:44:13 :::
5 wp2345.92
1-b) Kondiram Kisanrao Kadam,
Age 55 Yrs, Occ. Agriculture,
r/o as above.
1-c) Mohan Kisanrao Kadam,
Age 51 Yrs, Occ. Agriculture,
r/o as above.
1-d) Advocate, Shivaji Kisanrao Kadam,
Age 43 Yrs, Occ. Business,
r/o as above.
1-e) Mukund Kisanrao Kadam,
Age 38 Yrs, Occ. Agriculture,
r/o as above.
1-f) Sow. Gajrabai Ramnath Zodge,
Age 58 years, Occ. Household,
r/o Swarajnagar, Barshi Road,
Beed.
1-g) Sow Vimal Ankushrao Shelke,
Age 45 Yrs, Occ. Household,
r/o as above.
1-h) Sow. Sushila Kishanrao Kadam,
Age 47 Years, Occ. Household,
r/o Balbhim Chowk,
Kadam Galli, Beed.
1-i) Sow. Asha Prakashrao Suskar,
Age 40 years, Occ. Household,
r/o West Vidyanagar, "Koyana Nivas",
Shivajinagar, Beed.
::: Downloaded on - 09/06/2013 18:44:13 :::
6 wp2345.92
1-j) Sow Sujata Suhasrao Choure,
Age 35 years, Occ. Household,
R/o - "Nisigandha" Nivas,
Opp. Sant Eknath Ranga Mandir,
New Osmanpura, Aurangabad. ... PETITIONERS
VERSUS
1. Dwarkabai W/o Dattatraya Wavre,
age 65 years, died L.Rs.
Suresh s/o Dattatraya Pawtekar,
Age 56 years, Occ : Service,
R/o Pawatekar Galli, Pune.
2. Ambubai alias Shubhangi W/o Sureshrao
Pawatekar, Occu :Household,
R/o House No.658, Sadashiv-peth,
Sohaniwada, Pune - 30.
3. Maharashtra Revenue Tribunal,
Aurangabad. ... RESPONDENTS
AND
WRIT PETITION NO. 1822 OF 1992
Kishanrao s/o Limbajirao Kadam,
died through L.R.s
1-a) Smt. Radhabai Kisanrao Kadam,
Age : Major, Occ.: Household,
R/o. Balbhim Chowk, Kadam Galli,
Beed.
1-b) Kondiram Kisanrao Kadam,
::: Downloaded on - 09/06/2013 18:44:13 :::
7 wp2345.92
Age : 55 years, Occ.: Agril.,
R/o As above.
1-c) Mohan Kisanrao Kadam,
Age : 51 years, Occ.: Agril.,
R/o As above.
1-d) Advocate Shivaji Kisanrao Kadam,
Age 43 years, Occ.: Business,
R/o As above.
1-e) Mukund Kisanrao Kadam,
Age : 43 years, Occ.: Business,
R/o As above.
1-f) Sow. Gajarabai Ramnath Zodge,
Age : 58 years, Occ.: Household,
R/o As above.
1-g) Kum. Sushila Kishanrao Kadam,
Age 47 Years, Occ.: Household,
R/o Balbhim Chowk,
Kadam Galli, Beed.
1-h) Sow. Asha Prakashrao Suskar,
Age : 40 years, Occ.: Household,
R/o West Vidyanagar, "Koyana Nivas",
Shivajinagar, Beed.
1-i) Sow. Sujata Suhasrao Choure,
Age : 35 years, Occ.: Household,
"Nisigandha", Nivas,
Opp. Sant Eknath Ranga Mandir,
New Osmanpura, Aurangabad. ... PETITIONERS
::: Downloaded on - 09/06/2013 18:44:14 :::
8 wp2345.92
VERSUS
1. Gangubai W/o Bhagwanrao Pawatekar,
(died) L.Rs. (Respondent No.10
Ambubai Suresh Pawatekar)
2. Renukadas S/o Kishanrao Wavre,
age major, Occ : Service,
Maleria Office,
R/o Georai, Tal. Georai, Dist.Beed.
3. Durgadas S/o Kishanrao Wavre,
died through L.RS
3A) Smt. Nirmala Durgadas Wavare,
Age: 45 years, Occ : Household,
R/o Near Collector Office Chowki,
Thigale Galli, Beed.
3B) Sau. Nilima Prashant Pawtekar,
Age: 25 years, Occ : Household,
R/o Sukhsagar Nagar, Pune.
3C) Sau. Smita Anantrao Kapale,
Age: 23 years, Occ: Household,
R/o Nal Galli, Post.Potari,
Jalna, Tq. & Dist.Jalna.
3D) Sunita Durgadas Wavare,
Age : 15 years, Minor,
U/G Respondent No.3A.
3E) Bhavesh Durgadas Wavare,
Age: 12 years, Occ : Education,
Minor U/G Respondent No.3A.
::: Downloaded on - 09/06/2013 18:44:14 :::
9 wp2345.92
4. Devidas S/o Kishanrao Wavre,
age minor, U/g father Kishanrao
S/o Balajirao Wavre,
R/o as above.
5. Dwarkabai W/o Dattatraya Wavre,
age major, Occu : Household,
R/o Badbeshwar Galli, Beed
Expired L.Rs.
Suresh S/o Dattatraya Pawtekar,
age major,
R/o Sadashiv Peth,
Sohani's Wada, Pune - 30.
6. Suman W/o Madhukar Chike,
age major, Occ : Household,
R/o Bobdeshwar Galli, Beed.
7. Datta S/o Udhavrao Kapale,
age major, Occ : Household,
R/o Adgaon, at present
Jayakwadi Project at Pathri,
District Parbhani.
8. Sharyau S/o Kishanrao Wavre,
age minor U/g of Kishanrao
S/o Balajirao Wavre,
R/o Thigale Galli, Beed.
9. Shamla Sudhakar Saraf,
age major, Occ : Household,
Goldsmith shop,
Mantha, Tal. Partur, Dist. Jalna.
::: Downloaded on - 09/06/2013 18:44:14 :::
10 wp2345.92
10. Ambubai W/o Suresh Pawatekar,
age major,
R/o H.No.648, Sadashiv Peth,
Sohaniwada, Pune - 30.
11. Maharashtra Revenue Tribunal,
Aurangabad. ... RESPONDENTS
-----
Mr. C.R. Deshpande, Advocate for the petitioner in W.P. No.2345/1992
and respondent No.2 in W.P. No.1035/1992 and for respondent No.10 in
W.P. No. 1822/1992.
Mr. S.K. Shelke, Advocate for petitioners in W.P. Nos. 1035/1992 and
1822/1992 and for respondent Nos. 1(a) to 1(j) in W.P. No.2345/1992.
Mr. R.K. Ashtekar, Advocate for respondent Nos. 2, 3A to 3C, 4 & 8 in
W.P. No. 2345/1992.
-----
CORAM: S.S. SHINDE, J.
RESERVED ON : 26-06-2012
PRONOUNCEDON: 04-07-2012
JUDGMENT :
. This writ petition is filed challenging the judgment and order th dated 24 October, 1991 passed by the learned Member, Maharashtra ::: Downloaded on - 09/06/2013 18:44:14 ::: 11 wp2345.92 Revenue Tribunal, Aurangabad in Revision Petition No. 101/B/90/Beed declaring the respondent No. 1 Kishanrao, i.e. petitioner in Writ Petition Nos. 1822 of 1992 and 1035 of 1992, as tenant of the suit land.
2. The background facts for filing this writ petition as disclosed in the writ petition are as under :
. The petitioner herein is a daughter of late Gangubai wife of Bhagwanrao, who was the land owner of Survey No. 122 and 142 to the extent of 3 Acre and 5 Gunthas, situated at village Tarfa Balgujzar, District Beed. From the said land, one Sahebrao Ranuji was the protected tenant.
. The mother of the petitioner Gangubai did file an application under Section 44 read with Section 32 sub-section (2) of the Hyderabad Tenancy and Agricultural Lands Act, 1950 (For short, "said Act") on 7the January, 1961 in the office of Tahsildar, Beed alleging that the suit land is needed for personal cultivation of the petitioner since there is no source ::: Downloaded on - 09/06/2013 18:44:14 ::: 12 wp2345.92 of income for the petitioner. Accordingly, after hearing the respective parties, the Tahsildar, Beed ordered resumption of the suit land in favour of the petitioner herein (File No.196/Tenancy/1959).
. The mother of the petitioner Gangubai submitted an application with prayer to put her in possession of the suit land, before the Naib Tahsildar (Land Reforms) Beed. It is the case of the petitioner that, Tahsildar (Land Reforms) Beed, issued the order for delivery of possession of the suit land and accordingly directions were also issued to the Circle Inspector, Beed for implementation of said order. But, due to the obstruction by the respondent No. 1 herein, possession of the suit land could not be handed over to Gangubai, and panchanama to that th effect was also drawn by the Circle Inspector on 7 October, 1964, wherein it is recited that, the respondent No. 1 i.e. Kishanrao Limbaji Kadam stated that, he is a tenant over the suit land and is in actual possession.
. It is further case of the petitioner that, later on in said ::: Downloaded on - 09/06/2013 18:44:14 ::: 13 wp2345.92 proceedings for resumption and its execution, inquiry about tenancy of the respondent No.1 was held, and the Naib Tahsildar (Land Reforms) th Beed on 14 November, 1964 passed orders and observed that, in fact, the respondent No. 1 Kishanrao is not a tenant over the suit land and he is in actual possession of the suit land. However, the said authority held that, he has no jurisdiction to evict the said Kishanrao from the suit land.
. The petitioner filed an appeal No.11/336/64 against the order of the Naib Tahsildar (Land Reforms), Beed before the Deputy Collector (Land Reforms), Beed. The said appeal was decided by the Deputy th Collector (Land Reforms), Beed on 6 August, 1965 with findings that, the respondent No.1 herein i.e. Kishanrao, is not a tenant over the suit land.
It was further observed in the said order that, Kishanrao is a trespasser in the suit land and original landlady Gangubai was directed to seek redressal of her grievance for resumption of the suit land by approaching the Civil Court to evict the respondent No. 1 Kishanrao.
::: Downloaded on - 09/06/2013 18:44:14 :::14 wp2345.92
3. It is the case of the petitioner that, the respondent No. 1 was in illegal possession of the suit land since 1964-65 though he had no concern with the suit land. The mother of the petitioner Gangubai filed Special Civil Suit No. 4 of 1974 against the respondent No. 1 herein, for recovery of possession of the suit land, mesne profit and costs. The said nd suit was decreed in favour of Gangubai on 22 April, 1977 with costs.
Direction was given to the respondent No.1 Kishanrao to put the mother of the petitioner Gangubai in actual possession of the suit land as detailed in paragraph No.1 of the plaint. It was further directed to the respondent No.1 to pay the original plaintiff Gangubai, mesne profit of Rs.
2000/- per year, in all Rs.6000/- for three years i.e. 1970-71, 1971-72 and 1972-73. Further enquiry was directed for mesne profit under Order XX Rule 12(c) of the Code of Civil Procedure. The respondent No.1 i.e. original defendant No.1 was directed to pay the cost of the suit to the original plaintiff.
4. During the pendency of the suit, the original defendant No.1 Kishanrao i.e. respondent No.1 herein, filed an application for framing the ::: Downloaded on - 09/06/2013 18:44:14 ::: 15 wp2345.92 issue of tenancy with prayer to refer it to the Tenancy Court. However, the Civil Court rejected his application for referring the issue to the Tenancy Court to decide whether he is tenant of the suit land with observation that, the Tenancy Court has already decided the issue by holding as Kishanrao is a trespasser. Being aggrieved by the order of the Civil Court rejecting the application of the respondent No.1 herein for framing the issue of tenancy, the respondent No.1 herein filed Civil Revision Application before this Court, however, same came to be rejected.
. Being aggrieved by the judgment and order in Special Civil nd Suit No. 4 of 1974 decided on 22 April, 1977 by the Civil Court, the respondent No. 1 herein filed First Appeal before this Court. However, said Appeal was dismissed. Being aggrieved by the dismissal of the First Appeal, Kishanrao filed Special Leave Petition (Civil) No. 3449 of 1977 before the Hon'ble Supreme Court, however, said Special Leave petition th (Civil) was dismissed on 16 November, 1977.
::: Downloaded on - 09/06/2013 18:44:14 :::16 wp2345.92 . It is the case of the petitioner that, thereafter, the respondent No. 1 started three proceedings ; (1) under Section 8 of the said Act for declaring him as a tenant, (2) under Section 32(1) of the said Act for th possession by way of filing proceedings on 24 May, 1978 and (3) under th Section 48 of the said Act on 7 March, 1981. All the three applications were amalgamated by the Tahsildar and the said applications came to be st rejected on 21 March, 1983.
. Being aggrieved by the said judgment and order of the Tahsildar, the respondent No.1 herein filed three appeals before the Deputy Collector (Land Reforms), Beed. By the judgment and order dated 9th March, 1984 the said appeals came to be rejected.
. Being aggrieved by the judgment and order of the Deputy Collector (Land Reforms), Beed, the respondent No.1 herein filed three revision petitions before the Maharashtra Revenue Tribunal, Aurangabad.
The Maharashtra Revenue Tribunal, Aurangabad by its judgment and th order dated 12 October, 1987 remanded the cases to the Deputy ::: Downloaded on - 09/06/2013 18:44:14 ::: 17 wp2345.92 Collector (Land Reforms), Beed for giving its findings on merits.
. After remand, the said appeals were decided by the Deputy nd Collector (Land Reforms), Beed by its judgment and order dated 2 July, 1990. Being aggrieved by the said judgment and order, the respondent No.1 herein filed three separate revision petitions before the Maharashtra Revenue Tribunal, Aurangabad. The said revision petitions are decided th by the common judgment and order dated 24 October, 1991 by the Maharashtra Revenue Tribunal, Aurangabad. The Maharashtra Revenue Tribunal, Aurangabad has allowed the Revision No. 101/B/90/B and set aside the findings of the appellate Court and the Tahsildar that, Kishanrao is not a tenant of the disputed land but the claim of the respondent No.1 herein Kishanrao for possession under Section 32 of the said Act, has been negated by the Maharashtra Revenue Tribunal, Aurangabad. The Maharashtra Revenue Tribunal, Aurangabad dismissed other two revision petitions and confirmed the findings of the Tahsildar and the Deputy Collector (Land Reforms), Beed.
::: Downloaded on - 09/06/2013 18:44:14 :::18 wp2345.92 . Being aggrieved by the decision of the Maharashtra Revenue Tribunal, Aurangabad, setting aside the findings of the appellate Court and the trial Court that, Kishanrao is not a tenant of the disputed land, Writ Petition No. 2345 of 1992 is filed by Gangubai wife of Bhagwan Pawatekar through her legal heirs.
. Writ Petition No. 1822 of 1992 is filed by Kishanrao i.e. respondent No. 1 herein in Writ Petition No. 2345 of 1992, praying therein for quashing and setting aside the judgment and order of the Tahsildar, Deputy Collector (Land Reforms), Beed, and the Maharashtra Revenue Tribunal, Aurangabad to the extent, it refused to grant relief to Kishanrao for restoration of possession of the suit land under Section 32(1) of the said Act. Another Writ Petition No. 1035 of 1992 is also filed by Kishanrao praying therein to allow the application of the respondent No.1 herein, for restoration of possession filed before the Tahsildar under Section 32(1) of the said Act and consequent upon the application dated th 4 March, 1981 for preferential right to purchase the land may be granted.
::: Downloaded on - 09/06/2013 18:44:14 :::19 wp2345.92 . Since all three writ petitions are arising out of common judgment and order passed by the Maharashtra Revenue Tribunal, Aurangabad, those are heard together and being disposed of by the common judgment and order.
5. The learned Counsel appearing for the petitioner in Writ Petition No. 2345 of 1992 filed by Gangubai (now deceased) through her legal heirs, would submit that, the Maharashtra Revenue Tribunal, Aurangabad has not properly appreciated the contention of the petitioner that, the judgment of the Naib Tahsildar (Land Reforms) Beed and the Deputy Collector (Land Reforms) Beed operates as res-judicata against the respondent No.1. It is submitted that, the decree passed by the Civil nd Court in Special Civil Suit No. 4 of 1974 dated 22 April, 1977 operates as res-judicata against the respondent No.1 and same is binding upon him. It is submitted that, the decree passed by the Civil Court has been confirmed by this Court in First Appeal filed by the respondent No.1 Kishanrao and also confirmed by the Supreme Court in Special Leave Petition (Civil) filed by the respondent No.1 Kishanrao, challenging the ::: Downloaded on - 09/06/2013 18:44:14 ::: 20 wp2345.92 judgment and order passed by this Court in First Appeal challenging the judgment and decree of the Civil Court. It is submitted that, the Civil Court declined to frame the issue regarding tenancy on the ground that, Sub Divisional Officer in his judgment in the year 1965 has observed that, the respondent Kishanrao is not a tenant of the suit premises but he is a trespasser. The said judgment and order of the Sub Divisional Officer in the year 1965 attended finality, since same was not challenged by the respondent Kishanrao. It is submitted that, the judgment and order of the Tahsildar and Sub Divisional Officer in the year 1965 was by exercising the jurisdiction and powers under Section 94 of the said Act and therefore, the Tahsildar and the Sub Divisional Officer were acting and exercising jurisdiction vested in them under the said Act. The contention of the respondent Kishanrao that, while exercising the powers as an Executing Court, the said authorities have exercised the powers and invoked jurisdiction under Section 21 of the Mamlatdar's Courts Act, is devoid of any merits. The learned Counsel for the petitioner invited my attention to the observation of the this Court in Civil Revision Application No. 106 of 1976 which was filed by the respondent Kishanrao and ::: Downloaded on - 09/06/2013 18:44:14 ::: 21 wp2345.92 submitted that, even this Court in the said Civil Revision Application has taken a view that, the powers exercised by the Tahsildar and Sub Divisional Officer on an application filed by Gangubai for resumption of possession of suit land, were exercised under the provisions of the Tenancy Act and not under the provisions of the Mamlatdar's Courts Act.
It is submitted that, the decision of this Court in the Civil Revision Application was not challenged by the respondent Kishanrao and the said order has attended finality. It is submitted that, the Civil Court has recorded the findings of facts upon appreciation of evidence that, for the period 1950-51 till the year 1962-63, there is no any document or evidence placed on record, to show that, Kishanrao was in possession and cultivating the suit land alongwith protected tenant Sahebrao. It is submitted that, the said findings are confirmed by this Court in First Appeal and Special Leave Petition (Civil) filed by the respondent Kishanrao before the Supreme Court came to be rejected therefore, findings recorded by the Civil Court are binding upon the respondent Kishanrao. Since First Appeal filed by him challenging the decree of the Civil Court has been rejected and further challenge to the judgment and ::: Downloaded on - 09/06/2013 18:44:14 ::: 22 wp2345.92 order passed by this Court in the First Appeal, before the Supreme Court, is failed, the Maharashtra Revenue Tribunal should not have taken any different view than those confirmed findings by the authorities in 1965 and by subsequently by the Civil Court, and if such view is taken contrary to those findings, same cannot be sustained in law. It is submitted that, the Maharashtra Revenue Tribunal was not correct in holding that, principle of res-judicata has no application in the present case. In fact, the Tahsildar and Sub Divisional Officer while entertaining the application of the Gangubai heard the objection petition filed by Kishanrao and his contention that, he is a tenant of the suit land has been negated. After hearing the parties, it is held by the Dy. Collector (Land Reforms), Beed that, Kishanrao is not a tenant of the suit land and he is trespasser in the said land. Therefore, according to the Counsel for the petitioner, the said findings recorded by the Sub Divisional Officer in the year 1965 would operate as res-judicata against the respondent No.1 and therefore, there was no question of entertaining his application under Section 8 of the said Act by the Tahsildar.
::: Downloaded on - 09/06/2013 18:44:14 :::23 wp2345.92 . It is further submitted by the learned Counsel for the petitioner that, the Maharashtra Revenue Tribunal while holding that, the respondent Kishanrao is a tenant of the suit land, has re-appreciated the evidence of the witnesses. It is submitted that, in revision, the Maharashtra Revenue Tribunal is not supposed to appreciate/re-
appreciate the evidence while exercising the revisional jurisdiction. The scope of the revision is in narrow compass and revisional authority i.e. the Maharashtra Revenue Tribunal ought to have exercised the jurisdiction/powers within the permissible scope of revision. However, the Maharashtra Revenue Tribunal has exceeded its jurisdiction and re-
appreciated the evidence of the witnesses which is not permissible.
. In support of the aforesaid contention, the learned Counsel appearing for the petitioner pressed into service, the exposition of the Supreme Court in the case of Maruti Bala Raut vs. Dashrath Babu Wathare [AIR 1974 S.C. 2051], Hanmanta Daulappa Nimbal since deceased by his Heirs and LRs. vs. Babasaheb Dajisaheb Londhe [ AIR 1996 SC 223] and the judgments of this Court in the cases of Shamrao Maruti Patil and another vs. Smt. Shantabai Dattatraya ::: Downloaded on - 09/06/2013 18:44:14 ::: 24 wp2345.92 [1994(4) Bom.C.R.432], Abdul Rajtak Abdul Rehman Mulla vs. Ibrahim Yusuf Lambe [2006(1) Mh.L.J. 107] and Jaichand Housilal Gujarathi vs. Ananda Tanji Patil and others [AIR 1973 Bom.165].
Therefore, the learned Counsel appearing for the petitioner would urge that, the Maharashtra Revenue Tribunal exceeded its jurisdiction and held that, the respondent Kishanrao is a tenant of the suit land and therefore, the said judgment deserves to be interfered, to the extent of holding Kishanrao as tenant.
. The learned Counsel also invited my attention to the issues framed by the Civil Court in Special Civil Suit No. 4 of 1974 and also certain findings recorded by the Civil Court and submitted that, those findings are confirmed by the High Court and also by the Supreme Court, therefore, the Maharashtra Revenue Tribunal should not have accepted the case of the respondent Kishanrao that, he is a tenant of the suit land.
The learned Counsel also invited my attention to certain observations of this Court in Civil Revision Application No. 106 of 1976 and submitted that, this Court in the said proceedings, held that, the powers/jurisdiction ::: Downloaded on - 09/06/2013 18:44:14 ::: 25 wp2345.92 exercised by the Tahsildar and also by the Sub Divisional Officer on an application filed by Gangubai for resumption of possession of the suit land, is exercised under the provisions of the Hyderabad Tenancy and Agricultural Lands Act, 1950 and therefore, the findings recorded therein that, Kishanrao is not a tenant of the suit land operates as res-judicata against the respondent No.1 Kishanrao. The learned Counsel also invited my attention to the pleadings in the petition, grounds taken therein, annexures thereto and also compilation of the judgment and decree passed by the Civil Court, judgment and order in Civil Revision Application and other documents which are part of the record and submitted that, this writ petition deserves to be allowed.
. It is also submitted that, once claim of the petitioner as a tenant is negated/rejected, there is no question of entertaining writ petitions filed by the respondent Kishanrao for restoration of the possession and also for cancellation of the sale deed executed in favour of some third party. The sum and substance of the argument of the Counsel for the petitioner is that, the judgment and order passed by the ::: Downloaded on - 09/06/2013 18:44:14 ::: 26 wp2345.92 Maharashtra Revenue Tribunal thereby holding that, the respondent Kishanrao is a tenant of the suit land, deserves to be set aside by confirming the order of the Maharashtra Revenue Tribunal, declining to grant possession of the suit land to Kishanrao and further refusing to cancel the sale deed in favour of the third party.
6. The learned Counsel appearing for the respondent Kishanrao in Writ Petition No. 2345 of 1992, and petitioner in Writ Petition No. 1822 of 1992 and Writ Petition No. 1035 of 1992 submits that, in view of the provisions of Section 7 of the said Act, the rights of every tenant under this Act shall be recorded in the Record of Rights or where there is no Record of Rights in such village record as may be prescribed. It is st further submitted that, Mutation Entry No. 110 dated 31 January 1964 and 7/12 extracts of Survey No. 122-A and Survey No. 142/AA of Balgujar, Beed which were on record clearly show the name of Kishanrao from 1962-63 till 1978 (more than 16 years),in cultivation and tenant's column with mode of cultivation (Reet) as 4 i.e. tenancy on the basis of Batai i.e. giving crop share to landlord year to year. At least, it has got ::: Downloaded on - 09/06/2013 18:44:14 ::: 27 wp2345.92 presumptive value. However, this important piece of evidence has been discarded by the Deputy Collector (Land Reforms), Beed on the ground that "why Kishanrao has not made efforts to get his name included in 7/12 extracts from 1951 to 1961?" This finding of fact by the Deputy Collector (Land Reforms), Beed i.e. appellate authority is contrary to law.
It is submitted that, the consideration of oral evidence and findings to that effect are totally based on surmises, conjectures and assumptions, which are against the practice and procedure and the principles of Evidence Act, resulting in miscarriage of justice. Therefore, the Maharashtra Revenue Tribunal cannot sit as mute spectator and it has rightly turned down the judgment of the Deputy Collector (Land Reforms), Beed by appreciating oral and documentary evidence, which was available on record, while exercising revisional jurisdiction. Learned Counsel submitted that, the Maharashtra Revenue Tribunal has acted within revisional jurisdiction. He pressed into service the reported judgment of the Supreme Court in the case of Rahematulla Rahiman Sarguru vs. Bapu Hari Mane and another reported in AIR 1979 S.C. 1326, judgment of this Court in the case of Laxman @ Bhaiyya Pandurang Edke died ::: Downloaded on - 09/06/2013 18:44:14 ::: 28 wp2345.92 through LRs. vs. Vishwanath Kashiba Chemte since died through LRs. reported in 2007(Suppl.) Bom. C.R. 557, and also in the case of Laxman Hari Tambe (deceased through LRs. vs. Dattu Sonu Pawar (deceased through LRs.) reported in 2006(5) ALL MR 412. The learned Counsel submitted that, the Maharashtra Revenue Tribunal once remanded the matter back to the Deputy Collector (Land Reforms), Beed for decision on merits. However, the Deputy Collector (Land Reforms), Beed without deciding the matter on merits, once again observed that, the principle of res-judicata applies and also has not considered the evidence on record and also not properly appreciated oral evidence and erroneously rejected the appeal filed by the Kishanrao and therefore, the Maharashtra Revenue Tribunal has rightly interfered in the said judgment and order and held that, Kishanrao is a tenant of the suit land.
. It is further submitted that, in view of Section 8 of the said Act, the Tahsildar is the only competent authority to declare a particular person as a tenant or not, after holding an enquiry. The Deputy Collector is an appellate authority. The so-called findings given by the Deputy ::: Downloaded on - 09/06/2013 18:44:14 ::: 29 wp2345.92 th Collector (Land Reforms), Beed in its judgment dated 6 August, 1965 that, "Kishanrao is not a tenant but a trespasser" is given in execution proceeding under Section 94 against the judgment of the Tahsildar dated th 14 November, 1964, wherein landlady filed case against Sahebrao for taking possession of the land under Section 44 proceedings. According to the learned Counsel for the respondent Kishanrao, it was not a proceeding under Section 8 of the Act. It is submitted that, no enquiry as required under Section 8 was held before the Tahsildar in those proceedings. The Tahsildar simply stated that, Kishanrao is found to be in actual possession of the land on the basis of report of Girdawar. It is submitted that, merely objection of Kishanrao in the said proceeding was considered, that does not mean that, Kishanrao has lost his right to file application for enquiry under Section 8 of the said Act. It is submitted that, the Tahsildar is the competent authority to declare a particular person as a tenant or not, after holding enquiry under Section 8 of the said Act. Therefore, merely because the Tahsildar and the Deputy Collector (Land Reforms), Beed have held that, Kishanrao is not a tenant and he is trespasser, cannot be said to be proper adjudication. It is ::: Downloaded on - 09/06/2013 18:44:14 ::: 30 wp2345.92 submitted that, the jurisdiction exercised by the Deputy Collector (Land th Reforms), Beed and his judgment and order dated 6 August, 1965 was without jurisdiction and therefore, if the said judgment was without jurisdiction, any findings/observations made therein that, Kishanrao is not tenant of the suit land, is of no consequences and said observations would not operate against the Kishanrao. It is further submitted that, admittedly landlady never filed any proceedings under Section 32 sub-
section (2) of the said Act for possession of the land against Kishanrao and obtained such orders from the Tahsildar. The landlady took possession of the suit land through Civil Court decree which is hit by the provisions under Section 99 of the said Act, wherein the Civil Court jurisdiction is ousted. It is submitted that, Hyderabad Tenancy and Agricultural Lands Act is a special enactment providing special remedies to be exhausted for specific purposes. Civil Courts shall not have jurisdiction to settle, decide or deal with any question which is by or under the Hyderabad Tenancy and Agricultural Lands Act requires to be settled, decided or dealt with by the Tahsildar, Collector or Tribunal. It is submitted that, therefore, order of the Civil Court dispossessing the ::: Downloaded on - 09/06/2013 18:44:14 ::: 31 wp2345.92 respondent Kishanrao as tenant and findings of the High Court in Civil Revision Application No. 106 of 1976 are without jurisdiction, nullity and ultra vires to the provisions of Hyderabad Tenancy and Agricultural Lands Act. The learned Counsel invited my attention to the judgment of the Supreme Court in the case of Rameshwar Bhuralal Sharma vs. Vithal Sukhdeo Rathod and others reported in 1975 Mh. L.J. 107 and also judgment of this Court in Madho vs. M.R.T. Nagpur reported in 1970 Mh.L.J. 991(FB), and also in the case of Datta Bokan vs. Babu Babar reported in 1990 B.C.R.(1) 325.
7. It is further submitted that, assuming (not admitting) that, the th Deputy Collector (Land Reforms), Beed in its judgment dated 6 August, 1965 (in execution proceedings) held that, Kishanrao is not a tenant, but in unauthorized possession, he could have very well dispossessed Kishanrao by way of summary eviction or the landlady could have approached under Section 98 of the Hyderabad Tenancy and Agricultural Lands Act for obtaining possession by way of summary eviction. The landlady approaches to Civil Court, when a specific remedy is provided in ::: Downloaded on - 09/06/2013 18:44:14 ::: 32 wp2345.92 the special enactment, which ought to have been exercised. Therefore, decree passed by the Civil Court under the provisions of Tenancy Act is without jurisdiction and dispossession of Kishanrao through civil court decree is without jurisdiction and delivery of such possession is ultra-
vires to the provisions of the Tenancy Act, therefore, Maharashtra Revenue Tribunal should have restored possession of the suit land to Kishanrao by allowing Revision No. 100/B/90 on the background that, Kishanrao has been held to be the tenant of the suit land by allowing Revision No. 101/B/90. It is further submitted that, similarly, the Maharashtra Revenue Tribunal ought to have allowed the Revision No. 99/B/90 under Section 48 of the Act by quashing sale deed dated 30th April 1979 holding the same as invalid. It is further submitted that, in view of the provisions of Section 94 of the said Act, the Tahsildar acts in the manner provided in Section 21 of the Mamlatdar Courts Act, 1906. The revision before the Collector is provided under the same Act but no appeal has been provided under Section 23 against the order of Tahsildar. It is further submitted that, the judgment of Civil Court in civil suit and of High Court in C.R.A. No. 106 of 1976 are totally based on the ::: Downloaded on - 09/06/2013 18:44:14 ::: 33 wp2345.92 illegal findings of Deputy Collector dated 6th August, 1965 and therefore, those judgments are per in curium and required to be ignored.
. The learned Counsel also invited my attention to the pleadings, grounds and annexures in the Writ Petition Nos. 1822 of 1992 and 1035 of 1992 and submitted that, those writ petitions deserve to be allowed by dismissing the writ petition No.2345 of 1992. The precise prayer of the Counsel is that, the judgment and order of Maharashtra Revenue Tribunal, Aurangabad in Revision No. 100/B/90 dated 24th October, 1991 is required to be set aside by allowing W.P. No. 1822 of 1992 and the judgment and order of the M.R.T. Aurangabad dated 24th October, 1991 in Revision No. 99/B/90 is required to be quashed by allowing W.P. No. 1035 of 1992 and W.P. No. 2345 of 1992 is required to be dismissed by confirming the findings of Maharashtra Revenue Tribunal, Aurangabad in Revision No. 101/B/90.
8. I have given anxious consideration to the rival submissions, parties are heard at length, perused the pleadings and grounds taken in ::: Downloaded on - 09/06/2013 18:44:14 ::: 34 wp2345.92 the petitions, annexures thereto and original record and proceedings received from the Court below.
. The genesis of how and when the proceedings are initiated in the present case, is in the application filed by late Gangubai under Section 44 read with Section 32(2) of the said Act, in the office of the Tahsildar, Beed. It was stated in the said application that, the suit land is needed for personal cultivation of the applicant. There is no source of income for her. It is not in dispute that, one Sahebrao s/o Ranuji was declared as protected tenant of the suit land. Therefore, Gangubai filed application under Section 44 read with section 32(2) of the said Act in the office of the Tahsildar, Beed against the protected tenant Sahebrao over the suit land. The said proceedings were numbered as File No. 190/Tenancy/1959. It means, the said application was filed way back in the year 1959 against the Sahebrao who was only protected tenant.
. The provisions of Section 44 of the said Act reads thus :
44. Termination of tenancy by land holder ::: Downloaded on - 09/06/2013 18:44:14 :::
35 wp2345.92 for cultivating land personally :
(1) Notwithstanding any thing contained in section 6 to 19 but subject to the provisions of sub-sections (2) to (7), land holder (not being a land holder within the meaning of Chapter-IV-C may after giving notice to the tenant and making an application for possession as provided in sub-
section (2), terminate the tenancy of any land, if the land holder bonafide requires the land for cultivating it personally.
(2) The notice required to be given under sub-
section (1) shall be in writing, shall state the purpose for which the land holder requires the land and shall, save as otherwise provided in sub-
section (3), be served on tenant before 31st day of December, 1958. A copy of such notice shall, at the same time, be sent to the Tahsildar. An application for possession under section 32 shall, be made to the Tahsildar on or before 31st day of March, 1959.
(3) Where the land holder is of the following
category, namely
(a) a minor,
(b) a widow,
::: Downloaded on - 09/06/2013 18:44:14 :::
36 wp2345.92
(c) deleted,
(d) a person subject to any physical or mental
disability, then if he has not given a notice and made an application as required by sub-section (2) and the tenant is not a protected tenant, such notice may be given and such application may be made -
(A) by the land holder within one year from the date on which -
(i) in the case of category (a) he attains
majority,
(ii) deleted,
(iii) in the case of category (d), he ceases to be subject to such mental or physical disability; and (B) in the case of widow, by the successor-in-
title within one year from the date on which the widow's interest in the land ceases to exist;
Provided where land is held by two or more joint holders, the provisions, of this sub-
section shall not apply if at least one joint holder is outside the categories specified in clauses (a), (b) and (d) of this sub-section.
(4) If at the date on which the notice is given and on the date on which it expires :
::: Downloaded on - 09/06/2013 18:44:14 :::37 wp2345.92
(a) the land holder is not already cultivating personally and land whether as land holder or tenant he shall subject to the provisions of sub-
section (5) and (6) be entitled to take possession of an area equal to three times the family holding.
(b) The land cultivated by the land holder, whether as land holder or tenant is less than three family holdings for the local area concerned, he shall subject to the provisions of sub-section (5) and (6) be entitled to the possession of so much area of the land leased as will be sufficient to raise the area in his possession to the extent of three times the family holding.
(5) The land holder's right to terminate tenancy of any tenant under sub-section (1) shall be subject to the following conditions :
(a) he shall not be entitled to resume more than a family holding unless the income by the cultivation of such land will be his main source of income for his maintenance.
(b) where the land held by the land holder whether as owner or tenant, does not exceed a basic holding, he will be entitled to terminate the tenancy of the entire and leased by him.::: Downloaded on - 09/06/2013 18:44:14 :::
38 wp2345.92
(c) Where the land held by a land holder, whether as owner or tenant, exceeds a basic holding, he will be entitled to resume only so much area leased to the tenant as will, after such termination, leave with the tenant either an area which together with the land owned by him or held by him as a tenant would be equal to a basic holding, or if the area so left would be less than a basic holding, then half the area leased out by him to the tenant.
(6) Nothing in this section shall entitled a land holder to terminate the tenancy of a tenant who is for the first time being a member of a Co-operative Farming Society.
(7) The tenancy is respect of the land left with the tenant after the termination of the tenancy under this section shall not at any time afterwards be liable to termination again on the ground that the land holder bonafide requires that land for cultivating personally; an this provision shall apply also to the termination of tenancy under sub-
section (5) of section 44 of the Act as it stood before the commencement of the Hyderabad Tenancy Act Agricultural Lands (Amendment) Act, ::: Downloaded on - 09/06/2013 18:44:14 ::: 39 wp2345.92 1957.
(8) If in consequence of the termination of the tenancy under the section any part of the land leased is left with the tenant, the rent of the land left with the tenant shall be apportioned in the prescribed manner in proportion of the area of land left with the tenant.
(9) Any proceeding instituted by a land holder for terminating the tenancy of any land on the ground that he requires the land for cultivating it personally and pending on the date on which the Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1957, comes into force shall be deemed to be a proceedings instituted for terminating the tenancy under this section and the provisions of this section shall apply to such proceeding.
(10) The State Government shall provide by
rules for -
(i) the manner of conducting enquiries into the
applications for possession of lands made under sub-section (2);
(ii) Selection of lands for taking possession;
(iii) Exchange and consolidation of fragments to ::: Downloaded on - 09/06/2013 18:44:14 ::: 40 wp2345.92 secure as far as possible contiguous blocks to the land holder, or the tenant,
(iv) the time when the termination of tenancy will take effect, and,
(v) any other manner as may be considered necessary for the effect to the provisions of this section."
.
It is the contention of the respondent Kishanrao that, he was cultivating and in joint possession of the suit land with Sahebrao from 1950 till 1962-63. It is contention of the Kishanrao that, original owner of the suit land was Raghupatrao Vakil and Gangubai (deceased) was wife of son of Raghupatrao Vakil namely Baburao @ Bhagwantrao. Said Raghupatrao Vakil died on 15th September, 1955. It was the case of Kishanrao that, he was co-tenant of the suit land alongwith said Sahebrao and they both were in joint possession of the suit land. It was his contention that, the plaintiff started proceedings against the said Sahebrao under Section 44 read with Section 32(2) of the said Act in Tahsildar's office, Beed for resumption of the suit land for personal cultivation. In fact, at the relevant time, Kishanrao alleged that, he was in ::: Downloaded on - 09/06/2013 18:44:14 ::: 41 wp2345.92 actual possession of the suit land as co-tenant with Sahebrao and not being a party to the said proceedings, the possession could not be delivered to Gangubai in the said proceedings. According to Kishanrao, the Naib Tahsildar (Land Reforms), Beed and Deputy Collector (Land Reforms), Beed held summary enquiry in the execution proceedings and decided the matter in favour of Gangubai. It was further case of Kishanrao that, the order passed by the Deputy Collector (Land Reforms), Beed in the year 1965 was without jurisdiction. It was his specific contention that, he is not in illegal possession of the suit land.
He alongwith Sahebrao took the suit land on Batai lease agreement from original owner Raghupathrao Vakil in the year 1950. Raghupathrao Vakil delivered possession of the land to Kishanrao and Sahebrao on the basis of oral Batai agreement. They remained in joint possession of the suit land as co-tenant. They continued their possession up to the year 1960-61. At the beginning 1960-61 Sahebrao asked Kishanrao to cultivate and remain in possession of the suit land solely and Kishanrao is alone in possession from 1961-62 of the suit land. It was the case of Kishanrao that, though his name was not recorded in the record of rights, ::: Downloaded on - 09/06/2013 18:44:14 ::: 42 wp2345.92 yet he was in joint possession of the suit land with Sahebrao as co-tenant and Sahebrao voluntarily left the possession at the beginning of agricultural year 1961-62 and at that time, he admitted the status of Kishanrao as co-tenant of the suit land. The name of Kishanrao came to be recorded in the revenue record of the suit land and he alone continued and remained in possession thereof. The proceedings initiated by Gangubai under Section 44 read with Section 32(2) of the said Act before the Tahsildar were only against Sahebrao and not against Kishanrao, Gangubai was not entitled for any relief from the Tahsildar.
. The aforesaid contention of the Kishanrao that, he was co-
tenant in the suit land with Sahebrao from 1950 till 1961-62, and thereafter Sahebrao left the suit land and he alone started cultivating the land, is without having any documentary evidence on record. Upon careful perusal of the entire record which is available for perusal, and also it is crystal clear from the findings recorded by the Courts below that, there is no single document on record showing that, Kishanrao was co-
tenant or in joint possession with Sahebrao from the year 1950 till ::: Downloaded on - 09/06/2013 18:44:14 ::: 43 wp2345.92 1961-62. The contention of Kishanrao is that, there was 'oral agreement' on the basis of Batai with original landlord namely Raghpatrao and there is no any document as such, however, there is oral evidence of witnesses which supports the contention that, he alongwith Sahebrao took the suit land on the Batai lease agreement from the original owner Raghupathrao in the year 1950. If really, Kishanrao was co-tenant with Sahebrao in the suit land and said land was on Batai lease agreement from the original owner Raghupatrao in the year 1950 in favour of Kishanrao and Sahebrao, there should have been at least one document showing such Batai lease agreement and possession of Kishanrao alongwith Sahebrao in the suit land. The documents which are placed on record at least for the period 1950-51 till 1961-62 unequivocally indicate that, Sahebrao alone was in possession of the suit land and he was declared as a protected tenant of the suit land. If really, Kishanrao was in possession of the suit land as co-tenant with Sahebrao, certainly Kishanrao should have asserted his right on the appointed date to get him declared as a protected tenant of the suit land. Therefore, in absence of any document on record even to slightly suggest that, ::: Downloaded on - 09/06/2013 18:44:14 ::: 44 wp2345.92 Kishanrao was in joint possession with Sahebrao in the suit land from 1950-51 till 1961-61, it is not possible to accept the contention of Kishanrao that, he was in joint possession as a co-tenant in the suit land with Sahebrao for the period of 1950 to 1961.
9. The application filed by Gangubai before the Tahsildar under section 44 read with section 32(2) of the said Act in the year 1959, has rightly proceeded against Sahebrao who was a protected tenant of the suit land. There is nothing in the form of documentary evidence even to suggest slightly that, Kishanrao was in possession or in cultivation of the suit land prior to 1962. Therefore, Gangubai (deceased) did rightly initiate proceedings only against protected tenant namely Sahebrao and therefore, initiation of those proceedings only against Sahebrao was perfectly legal and sustainable in law and there was no question of filing proceedings/application against Kishanrao. It is not in dispute that, in the said application (File No.190/10/1959) the order was passed against Sahebrao, and it was ordered to resume the possession of the suit land in favour of the original applicant Gangubai.
::: Downloaded on - 09/06/2013 18:44:15 :::45 wp2345.92 . An application was filed by Gangubai to put her in possession of the suit land before the Naib Tahsildar (Land Reforms), Beed and accordingly, the orders for delivery of possession to Gangubai, of the suit land were also issued to the Circle Inspector, Beed. It appears that, due to the obstruction by Kishanrao, the possession of the suit land could not be handed over to Gangubai and panchnama to that effect, was th also drawn by the Circle Inspector on 7 October, 1964, wherein it is mentioned that, Kishanrao stated that, he is a tenant over the suit land and he is in actual possession. In the said proceedings Kisanrao was heard. Even there is a record to suggest that, Kishanrao raised objection in proceedings before the Naib Tahsildar (Land Reforms), Beed and also before the Deputy Collector (Land Reforms), Beed that, he is a tenant of the suit land and therefore, no possession of the suit land can be resumed to Gangubai. The Deputy Collector (Land Reforms), Beed th decided the appeal filed by Gangubai on 6 August, 1965 after hearing the objections filed by the Kishanrao. The relevant observations of the Deputy Collector (Land Reforms), Beed are reproduced herein below :
::: Downloaded on - 09/06/2013 18:44:15 :::46 wp2345.92 "I have examined the record and proceedings and order of the Lower Court. The Respondent No.1 has pleaded himself to be a tenant of suit lands.
On what basis his claim is based is worthy of examination. The village 7/12 extracts show him to be in possession of suit lands in the year 1963-64. A mutation entry dated 11-7-1962 show that village Asstt.l Gram Sevak, on his own initiative made an entry to the effect that respondent No.1 was a joint of suit lands and from 1962-63 was in full possession of the suit lands, therefore mutation deserves to be sanctioned.
The certifying Officer made an endorsement that as per Revenue Dept's instructions, no mutation is required as far as cultivation is concerned and hence his name is entered in village record as cultivator. There is no record or endorsement to show that notices have been served or interested parties. The claim of the respondent No.1 that he is a tenant of suit lands has therefore no basis whatever. A tenancy on the land to be lawful must be created by the consent of the land holder. In the present case the Respondent No.1 claims tenancy rights after the application of land holder ::: Downloaded on - 09/06/2013 18:44:15 ::: 47 wp2345.92 is sanctioned under sec. 44 of the Tenancy Act both by the lower Court as well as Appellate Courts. It is thus clear that the respondent No.1 is not entitled to possession of the suit lands as a tenant."
10. Bare perusal of the findings/observations reproduced herein above from the judgment of the Deputy Collector (Land Reforms), Beed would make it clear that, the Deputy Collector (Land Reforms), Beed before passing the said order and before making such observations against Kishanrao, has perused the revenue record made available to him. The Deputy Collector (Land Reforms), Beed has observed that, village 7/12 extract show that, Kishanrao in possession of the suit land in th the year 1963-64. Mutation Entry dated 11 July, 1962 show that, Village Assistant Gramsevak, on his own initiative made entry to that effect that, Kishanrao was in joint possession of the suit land from 1962-63. The Deputy Collector (Land Reforms), Beed has made such observation on the basis of certain revenue record and held that, Kishanrao is not a tenant of the suit land, however, he is trespasser in the suit land.
::: Downloaded on - 09/06/2013 18:44:15 :::48 wp2345.92 . It is true that, the Deputy Collector (Land Reforms), Beed was adjudicating the appeal filed by Gangubai for resumption of the suit land. However, Kishanrao did raise objection and his contention was that, he is a tenant of the suit land. It would not be out of place to make mention that, Kishanrao being aggrieved by the rejection of his application for framing the issue of tenancy by the Civil Court, did file Civil Revision Application No. 106 of 1976 before this Court and this Court, while rejecting the said Civil Revision Application, has observed that, powers exercised by the Deputy Collector (Land Reforms), Beed, while th passing the order dated 6 August, 1965 in appeal filed by Gangubai, were exercised under the provisions of the Tenancy Act. Therefore, the observation/finding of the Deputy Collector (Land Reforms), Beed that, Kishanrao is not a tenant of the suit land and he is trespasser, cannot be said to be baseless or irrelevant. The Deputy Collector (Land Reforms), Beed did consider the revenue record which was made available to him from the office of the Naib Tahsildar (Land Reforms), Beed. The contention of the Kishanrao that, the Deputy Collector (Land Reforms), ::: Downloaded on - 09/06/2013 18:44:15 ::: 49 wp2345.92 Beed had no jurisdiction to entertain the said application is of no avail.
Kishanrao did not challenge the order of the Deputy Collector (Land th Reforms), Beed dated 6 August, 1965 in appeal filed by the landlady Gangubai. It is admitted position that, Kishanrao did not prefer any proceedings challenging such order of the Deputy Collector (Land Reforms), Beed in which it was observed that, Kishanrao is not a tenant of the suit land.
11. The landlady Gangubai rightly filed application for possession before the Naib Tahsildar (Land Reforms), Beed by invoking the provisions of the said Act, where the landlord is entitled to file such application under the provisions of sub-section (2) of Section 32 of the said Act, which reads thus :
"32. Procedure of taking possession:
(2) [Save as otherwise provided in sub-section (3A), no land holder] shall obtain possession of any land or dwelling ::: Downloaded on - 09/06/2013 18:44:15 ::: 50 wp2345.92 house held by a tenant except under an order of the Tahsildar, for which he shall apply in the prescribed form [within a period of two years from the date of the commencement of the Hyderabad Tenancy & Agricultural Lands (Amendment) Act, 1957, or the date on which the right to such possession accrued to him whichever is later."] . The Deputy Collector (Land Reforms), Beed while deciding the appeal of Gangubai, directed the Gangubai to approach the Civil Court for redressal of her grievance, since Kishanrao is trespasser in the suit land. Accordingly, Gangubai filed Special Civil Suit before the Civil Court for restoration of the possession against Kishanrao. It is not in dispute that, in the said proceedings, Kishanrao filed application at Exhibit-35 for framing additional issues; firstly, whether the defendant i.e. Kishanrao is tenant of the suit land?, secondly, whether the defendant i.e. Kishanrao has become the tenant as per the provisions of the Hyderabad Tenancy and Agricultural Lands Act, because of his continuous ::: Downloaded on - 09/06/2013 18:44:15 ::: 51 wp2345.92 possession over the suit land for period of more than 12 years. However, the said issues have been answered in the negative by the Civil Court.
The Civil Court framed as many as seven issues for its consideration/determination. The first two issues framed by the Civil Court were as under :
(1) Whether a proper tenancy court has held that the deft. No. 1 is not a tenant in the suit lands S.Nos. 122/A and 142/AA of Bhir and that his possession of the same is illegal one?
(2) If not, does the deft. No.1 prove that he was in possession of the suit lands alongwith Sahebrao and that the Tenancy Decision against Sahebrao is not binding on him?
. Issue No. 1 was in respect of whether the tenancy Court has held that Kishanrao is not a tenant in the suit lands Survey No.122/A and 142/AA at Beed and that his possession of the same is illegal, has been answered in the affirmative. The another issue that, whether Kishanrao proves that, he was in possession of the suit land alongwith Sahebrao and that the Tenancy decision against Sahebrao is not binding upon him, ::: Downloaded on - 09/06/2013 18:44:15 ::: 52 wp2345.92 is answered in the negative. While considering the contention of Kishanrao that, he was co-tenant alongwith Sahebrao from the year 1950-51 over the suit land, the Civil Court has considered the said contention and in paragraph Nos. 25 and 26 has held as under :
"25. Further it is important to note that defendant No. 1 has produced no document evidencing to show that there was any lease in between himself and Raghupatrao. He had produced no receipt of payment of Batai produce.
There are no entries of defendant No.1 in the record of rights showing that he and Sahebrao were joint tenant of the suit land. The height of it may be imagined when the defendant No.1 stated that he stopped the paying the rent of the Batai produce after the dispute at the time of the handing over the possession. This would indicate that the defendant No.1 is enjoying the possession of the land and the fruits of it alongwith two mango trees without paying the single dub to the land owner. It would be really the travesty of law that when once there is ::: Downloaded on - 09/06/2013 18:44:15 :::
53 wp2345.92 judgment against the tenant some third person has to enter the land and deprive the person in whose favour an order has been passed by a competent authority of handing over the possession. The conduct of defendant No.1 of resuming the land forcibly and deprive the plaintiff of the possession of the lands as per the order of the competent court is highly arbitrary and authoritative it is an if the law has come to stand-still and has stopped working in respect of the execution the Tenancy Court. The deft. No. 1 without any justification has entered to suit land intently deprived the plaintiff of the possession of the suit lands. His statements alongwith of his witness are balatant and examples of the untruth.
The defendant No. 1 had no business and was never in possession joint with Sahebrao over the suit lands. He is enjoying the suit land without any right and muchless by paying the Batai produce. I hold that the defendant No.1 in the light of above judgments of the competent Court, about the tenancy, is a trespasser over the suit lands and his possession over the suit land is illegal. I hold issue No.1 in the affirmative.
::: Downloaded on - 09/06/2013 18:44:15 :::54 wp2345.92
26. The defendant No. 1 tried to make out the case of joint tenants with Sahebrao. He has also applied on more than one occasion that an issue of tenancy be framed in the present case and the matter be referred to the tenancy Court. My predecessor has already given his finding by his judgment dated 29.11.1975, and struck out the plea of referring the matter to the tenancy court. The defendant No.1 went in revision and met with no success even at the High Court. It is evident from the record that there are adverse findings of the competent court holding that the defendant No.1 is not a tenant.
In addition to that, there is no iota of evidence in the form of document in between the parties to show that the defendant No.1 was joint tenant with Sahebrao of the suit land. Moreover there is finding in favour of the plaintiff that she is liable to resume the suit land for her personal cultivation and Sahebrao as tenant, is bound by this decision. In case the defendant No. 1 would have been shown as co-tenant the proceeding would have been against Sahebrao and ::: Downloaded on - 09/06/2013 18:44:15 ::: 55 wp2345.92 defendant No.1. The very fact that the proceedings are simply against Sahebrao and Sahebrao has not raised the plea that the defendant No.1 is also a co-tenant no question arises of co-tenancy of the defendant No.1 has. It is however pertinent to note that the defendant No.1 has admitted that Sahebrao protested against him for dispossession. That would show that Sahebrao has never accepted the joint tenancy of the defendant No.1, I hold that the question and the issue of defendant No.1 being the tenant of the suit lands does not arise neither survive and much less is liable to be referred to the Tenancy authority for its decision. I further hold that the defendant No.1 never in joint possession of the suit land with Sahebrao. It is an absolute falsehood on the part of defendant No.1 to state that he was in joint possession of the suit land and allowed the entry to remain in favour of Sahebrao. The cross examination of the defendant No.1 about his design in acquiring lands leaves no doubt in mind of any one that he would be complacent about the entries of Sahebrao alone over the suit land as tenant. It ::: Downloaded on - 09/06/2013 18:44:15 ::: 56 wp2345.92 has come in the evidence the modus operandi of the defendant No. 1 of acquiring the lands of others by deceipt and by force and specially, when the land owners are helpless as the present one. I hold that the decision against Sahebrao is binding against Sahebrao initially the proceedings started, those decisions are given against the defendant No.1 being a party of that proceeding that he is not tenant. I hold those decisions in the execution are fully binding on defendant No.1 and he cannot deny the liability of the same. It is pertinent to note at the time of panchnama the objection of deft. No.1 was that he was in possession of the suit land S.No. 122 for the year 1963-64 which itself indicates as to what he has intended. The later averments of his joint tenancy with Sahebrao is an after-thought and totally falsehood. I hold the issue No.2 to the effect that the decisions given the proceedings of Sahebrao and to which the defendant No.1 was party in the execution is binding on defendant No.1. I hold issue No. 2 in the affirmative."
::: Downloaded on - 09/06/2013 18:44:15 :::57 wp2345.92
12. Therefore, perusal of paragraph Nos. 25 and 26 reproduced herein above from the judgment of the Civil Court, would make it abundantly clear that, Kishanrao was not in joint possession of the suit land with Sahebrao for the period 1950-51 till 1962. These findings of facts are recorded by the Civil Court on the basis of evidence brought on record by the parties to the suit. Sahebrao was the defendant No. 1 in the said suit and he has contested the said suit. The findings recorded by the Civil Court upon appreciation of the evidence brought on record after giving opportunity to the parties, cannot be said to be without any basis or would not act against the contesting parties. Moreover, in the present case, the defendant No.1 i.e. Kishanrao did challenge the judgment and decree of the Civil Court by way of filing First Appeal before the High Court, however, the said first appeal was rejected. Being aggrieved by the order in the first appeal, Kishanrao did file Special Leave Petition th (Civil) No. 3449 of 1977 which came to be dismissed on 16 November, 1977. Therefore, the findings of facts recorded by the Civil Court in nd Special Civil Suit No.4 of 1974 by the judgment and decree dated 22 April, 1977 cannot be said to be not binding upon Kishanrao. Said ::: Downloaded on - 09/06/2013 18:44:15 ::: 58 wp2345.92 findings are confirmed by this Court and also by the Supreme Court.
. Original defendant No. 1 Kishanrao, being aggrieved by rejection of his application for not framing issue of tenancy, did file Civil Revision Application before this Court and in the said Civil Revision Application, this Court has held that, the proceedings before the Deputy Collector (Land Reforms), Beed in appeal filed by Gangubai under the said Act, has attended finality.
13. At this juncture, it would appropriate to reproduce herein below the definition of "rent", "tenancy" and "tenant" as defined under the said Act, which reads thus :
"2. Definitions:
(T) "Rent" means any consideration, in money or kind or both, paid or payable by a tenant on account of the use or occupation of the land held by him but does not include the rendering of any personal service or labour.
(U) "Tenancy" means the relationship of rent ::: Downloaded on - 09/06/2013 18:44:15 ::: 59 wp2345.92 holder and tenant.
(V) "Tenant" means an asami shikmi who holds land on lease and include a person who is deemed to be a tenant under the provisions of this Act."
. Bare perusal of the definition of "rent" as defined under Section 2 of the said Act reproduced herein above, would make it abundantly clear that, rent means any consideration, in money or kind or both, paid or payable by a tenant on account of the use or occupation of the land held by him but does not include rendering of any personal service or labour. In the present case, admittedly, in the form of documentary evidence nothing is brought on record to show that, Kishanrao has paid rent either in money or kind or both to the original landlord. Nothing is brought to the notice of this Court that, Kishanrao has paid rent in kind to the land holder.
. A careful perusal of the definition of "tenant" reproduced herein below would show that, the tenant means asami shikmi who holds ::: Downloaded on - 09/06/2013 18:44:15 ::: 60 wp2345.92 land on lease and includes a person who is deemed to be a tenant under the provisions of the said Act.
. It is the case of the Kishanrao that, there was 'oral Batai' agreement and there are witnesses who stated that, there was Batai agreement with original landlord Raghupathrao Vakil. As stated herein above, admittedly, there is no single document which shows that, Kishanrao was in possession or co-tenant with Sahebrao, who was protected tenant in the suit land from 1950 to 1962-63. It is difficult to comprehend that, Kishanrao, who claimed to be co-tenant with Sahebrao, did not make any effort to get him declared as a protected tenant, when Sahebrao was declared as a protected tenant on appointed date.
. A careful perusal of record and proceedings made available for the perusal, it is abundantly clear that, there is no any document on record to suggest that, Kishanrao is a tenant of the suit land. It is true that, there are entries from the year 1962-63 showing the names of ::: Downloaded on - 09/06/2013 18:44:15 ::: 61 wp2345.92 Sahebrao and Kishanrao in 7/12 extract. From 1963-64 there is entry in the name of Kishanrao in 7/12 extract till 1978. The entry is shown in 1978-79 in the name of Gangubai and in 1980-81 in the name of Ambutai Sureshrao till 1987. Merely because the name of Kishanrao shown in the 7/12 extract, cannot be taken as a convincing and conclusive proof to hold him as a tenant. To declare somebody as a tenant, it is necessary to fulfill the requirements as stated in the definition of "tenant".
14. It appears that, in view of the decree passed in the Special Civil Suit, Kishanrao lost possession and possession was resumed with Gangubai in the year 1978. In the year 1976 Kishanrao filed an application under Section 8 of the said Act before the Tahsildar, Beed praying therein, to declare him as a tenant of the suit land. In fact, if really, Kishanrao was serious, he should have initiated the said proceedings when he was held to be trespasser in the suit land. With open eyes Kishanrao accepted findings/observations by the Deputy th Collector (Land Reforms), Beed in its order 6 August, 1965 in appeal filed by Gangubai for resumption of possession of the suit land that, ::: Downloaded on - 09/06/2013 18:44:15 ::: 62 wp2345.92 Kishanrao is not a tenant of the suit land but he is trespasser. Though those proceedings were not specifically initiated by Kishanrao by way of filing application under Section 8 of the said Act, nevertheless, the protest made by Kishanrao that, he is tenant of the suit land before Naib Tahsildar and thereafter, before the Deputy Collector (Land Reforms), Beed in the year 1965 and findings/observations of the Deputy Collector (Land Reforms), Beed that Kishanrao is not tenant of the suit land, cannot be said to be without any basis. This Court in Civil Revision Application filed by Kishanrao, has held that, at the relevant time, the jurisdiction and powers exercised by the said authorities were under Hyderabad Tenancy and Agricultural Lands Act and more particularly under Section 94 of the said Act. Admittedly, Kishanrao did not challenge the decision of the Deputy Collector (Land Reforms), Beed. It is beyond comprehension and difficult to understand that, Kishanrao woke up in the year 1976 and filed application under Section 8 of the said Act for declaring him as a tenant. Such belated attempt of Kishanrao to file such application for declaring him as a tenant, cannot be countenanced.
::: Downloaded on - 09/06/2013 18:44:15 :::63 wp2345.92 . The Tahsildar and also the Deputy Collector (Land Reforms), Beed, while dealing with the application filed by Kishanrao under Section 8 of the said Act had taken a view that, in view of the decision of the Deputy Collector (Land Reforms), Beed in the year 1965 that, Kishanrao is not a tenant of the suit land and he is trespasser, and also in view of the decree passed by the Civil Court and further proceedings carried out by Kishanrao where he was unsuccessful, both the Forums have held that, principle of res-judicata applies against Kishanrao. However, the Maharashtra Revenue Tribunal in revision filed by the Kishanrao remanded the matter back to the Deputy Collector (Land Reforms), Beed for fresh consideration on merits. In fact, in my opinion, the Maharashtra Revenue Tribunal should have given serious thought to all the proceedings which were concluded by the revenue authorities and also by the Civil Courts, not only by the Civil Court but by the High Court and by the Supreme Court. By any stretch of imagination, it cannot be said that, those proceedings were meaningless and had no impact or effect on the claim of Kishanrao to declare him as a tenant.
::: Downloaded on - 09/06/2013 18:44:15 :::64 wp2345.92 Be that as it may, the Maharashtra Revenue Tribunal remanded the matter back to the Deputy Collector (Land Reforms), Beed. The Deputy Collector (Land Reforms), Beed while considering the contention of Kishanrao that, he should be declared as a tenant of the suit land, has considered the evidence available before him and observed that, the case is going on since 1964. It has travelled from the Naib Tahsildar to the High Court. The history of the case is repeated several times, and therefore, he though it fit not to repeat the same reasoning which is given in earlier round of litigation. The Deputy Collector (Land Reforms), Beed th has observed that, on 9 March 1984 appeals filed by Kishanrao are rejected on the ground of res-judicata. From perusal of the judgment of the Deputy Collector (Land Reforms), Beed, it appears that, both the parties did file their say in writing. The Deputy Collector (Land Reforms), Beed has adverted to the contentions of the Advocate for the Kishanrao.
He has also recorded his contention that, Kishanrao has examined Bansi Gotiram, Changu Mahadeo, Anna Dajiba, Raghunath s/o Vishwanath etc., and they have stated that, oral agreement had taken place between the petitioner and Sahebrao. It further appears that, the contention of ::: Downloaded on - 09/06/2013 18:44:15 ::: 65 wp2345.92 Sahebrao that Mutation Entry No. 110 and 7/12 extract placed on record are also considered by the Deputy Collector (Land Reforms), Beed. It further appears that, the Deputy Collector (Land Reforms), Beed has perused the evidence before him and also the judgment of the Maharashtra Revenue Tribunal. The Deputy Collector (Land Reforms), Beed has adverted to the contention of Kishanrao that, he was not aware about the proceedings under the Tenancy Act initiated by the original landlady Gangubai and he came to know about the same when Circle Inspector came to hand over the possession. The Deputy Collector (Land Reforms), Beed has recorded the finding that, the said contention of the Kishanrao is difficult to believe. He has made such observation after observing that, it was the case of Kishanrao himself that, he was jointly cultivating the land with Sahebrao and if it is so, it is difficult to believe that, Kishanrao was not knowing about the proceedings initiated by Gangubai against protected tenant Sahebrao. "Had the petitioner being a really tenant, he would have incorporated him as party to the tenancy proceedings then only, this clearly shows that joint tenancy etc., is afterthought." (emphasis supplied).
::: Downloaded on - 09/06/2013 18:44:15 :::66 wp2345.92
15. It further appears that, the Deputy Collector (Land Reforms), Beed has adverted to the evidence of four witnesses who were examined by Sahebrao. It is true that, there is no discussion about evidence of each witness as such, however, there are findings recorded by the Deputy Collector (Land Reforms), Beed on the said aspect. The Deputy Collector (Land Reforms), Beed has recorded the following findings in the last paragraph of his judgment.
"The petitioner has examined four witnesses.
Everybody says that the agreement of batai was oral and was made in his presence. A person who is so cautious about made in his presence. A person who is so cautions about tenancy would always insists for written agreement. But petitioner has not done so. It is also interesting to note that period is not mentioned. No witness has stated that any year payment was made before him. From the statement of witnesses it seems that they are told witnesses. So, the oral evidence can not be given weightage in this case. It is also not understood as to why the petitioner did not ::: Downloaded on - 09/06/2013 18:44:15 ::: 67 wp2345.92 enter his name to revenue record i.e. 7/12 etc. till 61-62. All this prove that the petitioner was not a tenant at all. In order to alienate the land, he has tried to introduce as a tenant. Hence I come to the conclusion that the petitioner is not a tenant.
My scope being limited I cannot go beyond the record and as per record, it cannot be proved that the petitioner was a tenant. Once it is decided that Shri. Kishanrao is not a tenant, the other two cases automatically fail. Inform the parties and close the case."
. Bare perusal of the judgment of the Deputy Collector (Land Reforms), Beed, would make it abundantly clear that, the Deputy Collector (Land Reforms), Beed did consider the evidence documentary as well as oral and rendered his findings. It may be that, the Deputy Collector (Land Reforms), Beed has not discussed in detail about separate evidence of four witnesses. However, the fact remains that, the Deputy Collector (Land Reforms), Beed has taken into consideration the documentary evidence and also oral evidence and then rejected the claim of the Kishanrao that, he is tenant of the suit land and further ::: Downloaded on - 09/06/2013 18:44:16 ::: 68 wp2345.92 refused to grant any relief of possession etc. Therefore, it is not the case that, the Deputy Collector (Land Reforms), Beed did not exercise the appellate jurisdiction or kept aside and excluded oral or documentary evidence.
16. Being aggrieved by the said judgment and order of the Deputy Collector (Land Reforms), Beed dated 2nd July, 1990, Kishanrao filed three revision petitions. While entertaining the revision filed by Kishanrao challenging the decision of the Deputy Collector (Land Reforms), Beed rejecting his claim as tenant of the suit land, the Maharashtra Revenue Tribunal, Aurangabad has not only appreciated the evidence, but entered into re-appreciation of documentary as well as oral evidence on record.
. At this juncture, it is apposite to reproduce herein below the provisions of Section 91 of the said Act, which reads thus :
"91. Revision :
(1) Notwithstanding anything contained in the ::: Downloaded on - 09/06/2013 18:44:16 ::: 69 wp2345.92 Bombay Revenue Tribunal Act, 1939, an application for revision may be made to the Bombay Revenue Tribunal constituted under the said Act against any order passed on appeal or under Section 90B by the Collector on the following grounds only:
(a) that the order of the Collector was contrary to law.
(b) that the collector failed to determine some
material issue of law : or
(c) that there was a substantial defect in
following the procedure provided by this Act, which has resulted in the miscarriage of justice.
(2) In deciding applications, under this section the Bombay Revenue Tribunal shall follow the procedure which may be prescribed by rules made by the State Government under this Act after consultation with the Bombay Revenue Tribunal."
. Bare perusal of the provisions of Section 91 of the said Act would make it abundantly clear that, the revision is available only on three grounds. Firstly, that the order of the Collector was contrary to law;
::: Downloaded on - 09/06/2013 18:44:16 :::70 wp2345.92 secondly, that the Collector failed to determine some material issue of law; or, thirdly, there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.
. In the aforesaid background, it would be necessary to refer the judgment of the Maharashtra Revenue Tribunal, Aurangabad while deciding the proceeding arising out of application filed by Kishanrao under Section 8 of the said Act. The Maharashtra Revenue Tribunal, Aurangabad has briefly narrated the developments and proceedings took place from 1959 and contentions raised by the party on the issue, "whether Kishanrao was tenant of the suit land or not?". It is observed by the Maharashtra Revenue Tribunal, Aurangabad that, only course which is open to the revenue tribunal is to go through the evidence on record to find out, whether Kishanrao was cultivating the suit land as a tenant. It further appears that, the Maharashtra Revenue Tribunal, Aurangabad has perused the 7/12 extracts on record at page 99. The Maharashtra Revenue Tribunal, Aurangabad has observed thus :
::: Downloaded on - 09/06/2013 18:44:16 :::
71 wp2345.92
" From 1959-60 to 1961-62 the name of
Sahebrao is entered as the cultivator with mode of cultivation No.4. Then from 1962-63 to 1975-76 the name of KIshanrao has alone been entered in the cultivation column with mode No.4 indicating the cultivation on the basis of batai. These entries are in respect of both the lands S.No. 122/A as well as S.NO.142/AA. It is well settled that the entries in the VII/XII extract are not the evidence of tenancy. The cultivation column merely raised the presumption about the cultivation and it is only supporting evidence. The substantive evidence is the oral one."
. It further appears that, the Maharashtra Revenue Tribunal, Aurangabad did not stop only upon the perusal of the 7/12 extracts on record but re-appreciated the oral evidence and held thus :
" In respect of oral evidence we find the statement of Kishanrao, the plaintiff at 267. It is stated by him on oath that he and Sahebrao were cultivating the land for 30 years on batai ::: Downloaded on - 09/06/2013 18:44:16 :::
72 wp2345.92 agreement from Ragupatrao Vakil. The agreement was made in the house of the landlord and at that time Sahebrao Ragupatrao (landlord), Bansi Gotiram and Changu were present. It was an agreement of batai, for half crop share and expenses. Accordingly, crops share was given to the owner. Then Sahebrao left possession of the land in his favour and he along cultivated the land.
There was no written regarding the agreement.
He was unaware of the proceeding under Sec. 44 read with Sec. 32 which was started by the landlady. It is admitted by him that the civil court rejected his plea to frame the issue of tenancy and that the said finding was upheld by the Hon'ble High Court. The next witness is Bansi s/o Gotiram (page 281). He deposed that he3 knew the landlord and Kishanrao was cultivating the land for the last 30 to 32 years. Both Kishanrao and Sahebrao were cultivating the land and later on Kishanrao alone continued the cultivation for 15-16 years. The agreement of batai was reached in his presence. The third witness Anna Dajiba (page 287) and the fourth witness Changu Mahadeo (293) also deposed regarding the ::: Downloaded on - 09/06/2013 18:44:16 ::: 73 wp2345.92 cultivation of Kishanrao for the last 30 to 32 years.
Later on, Sahebrao left the cultivation and Kishanrao continued it for 15-16 years. The agreement was reached in the house of the landlord. There is one more witness Raghunath s/o Vishwanath (page 247). He also stated regarding the cultivation of Kishanrao. In rebuttal Smt. Gangubai w/o Bhagwanrao the respondent No.1 entered into the witness box and deposed about the civil court proceeding and getting possession under the court decree. She denied the claim of tenancy of the plaintiff. In cross examination she stated that Kishanrao was unlawfully and forcefully in possession and not as a tenant."
17. Upon appreciation and re-appreciation of the evidence, the Maharashtra Revenue Tribunal, Aurangabad reached to the conclusion that, the fact of cultivation of Kishanrao, on the basis of oral agreement, has been established. It is difficult to brush aside all the witnesses. The sole rebuttal evidence of the defendant No.1 namely Gangubai is not sufficient to rebut the testimony of some five witnesses of the plaintiff and ::: Downloaded on - 09/06/2013 18:44:16 ::: 74 wp2345.92 therefore, it appears to the Tribunal that, the claim of tenancy of the plaintiff has been made out and ultimately, the Maharashtra Revenue Tribunal, Aurangabad has allowed the claim of Kishanrao under Section 8 of the said Act holding him to be a tenant of the suit land.
. As already observed herein before, the Deputy Collector (Land Reforms), Beed while deciding the appeal has considered the oral as well as documentary evidence and held that, Kishanrao is not a tenant of the suit land. In revision, it was not permissible for the Maharashtra Revenue Tribunal, Aurangabad to re-appreciate the evidence of the witnesses. The Maharashtra Revenue Tribunal, Aurangabad was not right in re-appreciating the oral evidence of the witnesses. Merely, reading documents as they stand on record is different thing, but in the present case, the Maharashtra Revenue Tribunal, Aurangabad has re-
appreciated the oral evidence of Kishanrao and other four witnesses which is clearly impressible in law. As stated earlier, the revisional jurisdiction is available on the grounds as stated in Section 91 of the said Act. The Supreme Court in the case of Maruti Bala (supra, while ::: Downloaded on - 09/06/2013 18:44:16 ::: 75 wp2345.92 considering the provisions of Section 76 of the Bombay Tenancy and Agricultural Lands Act, 1948 which are para-meteria to the provisions of Section 91 of the Hyderabad Tenancy and Agricultural Lands Act, 1950, held that, the tribunal acted in complete disregard to its power and proceeded as though it were either dealing with the matter as a court of first instance or as an appellate court. While the Special Deputy Collector (Land Reforms) dealt with the Mamlatdar's order as an appellate authority and was, therefore, entitled to appreciate the evidence and come to his own conclusion, that the tribunal while exercising its powers under Section 76 had no such power. The relevant paragraph Nos. 4,5 and 9 of the said judgment reads thus :
"4 Let us first deal with the order of the Maharashtra Revenue Tribunal. The Tribunal's powers are found in s. 76 of the BombayTenancy and Agricultural Lands Act which reads as follows :
"76. (1) Notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1939, an application for revision may be made to the ::: Downloaded on - 09/06/2013 18:44:16 ::: 76 wp2345.92 Maharashtra Revenue Tribunal constituted under the said Act against any order of the Collector on the following grounds only :-
(a) that the order of the Collector was contrary to law;
(b) that the Collector failed to determine some material issue of law; or
(c) that there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.
(2) In deciding applications under this section the Maharashtra Revenue Tribunal shall follow the procedure which may be prescribed by rules made under this Act after consultation with the Maharashtra Revenue Tribunal."
There is no dispute that in these two cases the Prant Officer (Deputy Collector) as well as the Special Deputy Collector is a Collector as defined in cl. (2E) of s. 2 of the Act. We have carefully gone through the order of the Maharashtra Revenue Tribunal and are of opinion that in so far as it reversed the order of the ::: Downloaded on - 09/06/2013 18:44:16 ::: 77 wp2345.92 Special Deputy Collector the Tribunal clearly exceeded its powers. The order of the Tribunal is a very clear and concise one and if it were an original order or an order passed in exercise of appellate powers there is no doubt it would be a proper order. The Tribunal clearly acted in complete disregard of its powers and proceeded as though it were either dealing with the matter ig as a court of first instance or as an appellate court. It first set out the main points which arose for decision in the two cases before it, then examined the evidence relied upon by the Prant Officer and the Mamlatdar and stated that it agreed with the view taken by both of them. If the Revision Petitions before the Tribunal were against the decision of the Prant Officer and the Mamlatdar there would have been no need to say anything more and the decision of the Tribunal would have been right.
But the Tribunal had before it the order of the Prant Officer and the order of the Special Deputy Collector on appeal against the order of the Mamlatdar. Therefore, the Tribunal had to deal with the order of the Special Deputy Collector.
::: Downloaded on - 09/06/2013 18:44:16 :::
78 wp2345.92
After mentioning that the Special Deputy
Collector had held that the appellant was not a
tenant in possession under the Bombay
Tenancy Act, 1939, it went on to state that
the Special Deputy Collector relied mainly upon the decision of the Assistant Judge in the appeal under the Bombay Agricultural Debtors Relief Act proceedings to hold that the appellant was not a tenant. On the ground that the Civil Courts had no jurisdiction to decide questions of tenancy and therefore the Assistant Judge's decision was a nullity, it held that it was unnecessary to discuss the grounds for that decision on which the Special Deputy Collector's decision was based. The Tribunal then went on to discuss the evidence and held that it supports the case of the appellant that he was all along in possession under the Bombay Tenancy Act, 1939. The Tribunal remarked that the Special Deputy Collector merely followed the view of the Civil Court and held that the Kabulayats passed by the mortgagors were nominal without considering the attestation of one of the respondents ::: Downloaded on - 09/06/2013 18:44:16 ::: 79 wp2345.92 herein. It then says that the Special Deputy Collector relied mainly on three documents and states that all these three documents have been considered by the Mamlatdar and as pointed out by himthey do show that they relate to the lands in suit. It further remarks that the conclusion of the Special Deputy Collector that the Kabulayats and Records of Rights entries are false is not correct. It does not say why and then proceeds to say that the conclusions arrived at by the Special Deputy Collector are not correct and cannot be accepted.
5. Before us also on behalf of the appellant it was urged that what the Special Deputy Collector had done was to incorporate the reasoning of the Assistant Judge and that he had not applied his mind, and therefore the Revenue Tribunal was justified in setting aside his order. But the Special Deputy Collector had pointed out that prior to the appellant the land was with Bala Satu Mahar and Khandu Maruti Koli, that in the notice issued by the Village officers the entry of Survey No. 99 did not ::: Downloaded on - 09/06/2013 18:44:16 ::: 80 wp2345.92 appear to be genuine and that a similar notice was produced by Yeshwant and Jinappa which shows the name of Shantappa Raghu Wathare as a protected tenant. He has also pointed out that the notice issued by the Talathi to the landlord Ahmedsha did not show S. No. 99 in the possession of the appellant. He also pointed to the receipt dated 23-5-1947 passed by the landlord Usmansha Ahmedsha Inamdar in favour of Yeshwant Shantappa Wathare onaccount of rent and also that the letter dated 1-5-1949 from Ahmedsha Nabisha makes it quite clear that it was a demand for rent. It is further shown that in the record of right entry the name of the appellant has been shown as protected tenant whereas the certified copy of Mutation entry shows the appellant as protected tenant of R.S. No. 2/1 and 51/4 and not of the suit land. He has therefore come to the conclusion that the entry in the other rights column of the suit land that the appellant is the protected tenant appears to be wrong and incorrect. In the face of this elaborate discussion the rather infelicitous choice of words by the Special Deputy Collector ::: Downloaded on - 09/06/2013 18:44:16 ::: 81 wp2345.92 calling it the inventory of the documentary evidence cannot take away the importance of the fact that he has in fact discussed the evidence. It is thereafter that he refers to the Assistant Judge's conclusion. Even then the Special Deputy Collector goes on to state that the entries in the record of right do not prove the tenancy that there was a plan to create false record and to usurp the respondents of their legal rights, that the nominal rent notes and bogus entries in record of right have been made with ulterior motive that the receipt and the letter dated 1-5-1949 clearly establish that the suit land was with the respondents for cultivation and that all these circumstances go to prove that the rent note dated 23-5-1947 was bogus and the possession in fact was with the respondent. We are, therefore of opinion that the Tribunal exceeded its powers in setting aside the order of the Special Deputy Collector.
9. The result is no doubt rather curious.
In respect of the possession over different parts of the same land the Mamlatdar and the ::: Downloaded on - 09/06/2013 18:44:16 ::: 82 wp2345.92 Prant Officer came to the same conclusion.
The Mamlatdar's order was, however, set aside by the Special Deputy Collector with the result that there were two conflicting judgments in respect of different parts of the same land. While the Special Deputy Collector dealt with the Mamlatdar's order as an Appellate authority and was, therefore, entitled to appreciate the evidence and come to his own conclusion, the Tribunal while exercising its powers under s. 76 of the Bombay Tenancy and Agricultural Lands Act had no such power. In dealing with the order of the Prant Officer and upholding it the Tribunal had not overstepped the limits of its powers. But in allowing the appeal against the Special Deputy Collector's order the Tribunal seems to have been influenced by the feeling that there were two conflicting orders before it and that it was it duty into reconcile them, if possible. This it proceeded to do by dealing with the question before it as though it wore the Appellate authority, which it was not. The High Court was, therefore, right in setting aside the Tribunal's order in so far as the Special Deputy Collector's order is ::: Downloaded on - 09/06/2013 18:44:16 ::: 83 wp2345.92 concerned."
18. Yet, in another exposition in the case of Rahimatulla Rahiman Sarguru (supra), the Supreme Court held that, the powers of revision entrusted to the Maharashtra Revenue Tribunal under Section 76 of the Bombay Tenancy and Agricultural Lands Act, 1948, are practically identical with the Second Appellate powers of the High Court under Section 100 of the Civil Procedure Code before it was amended by Act 104 of 1976. Therefore, from the said authoritative pronouncement also, it follows that, the revisional authority at the most can exercise powers like High Court under Section 100 of the Civil Procedure Code. Therefore, it was not open for the Maharashtra Revenue Tribunal, Aurangabad to re-
appreciate the evidence of the witnesses and reach to the different conclusion than the appellate authority. Thus, by way of re-appreciating the oral evidence of the witnesses, the Maharashtra Revenue Tribunal, Aurangabad has accepted the claim of Kishanrao that, he is a tenant of the suit land.
::: Downloaded on - 09/06/2013 18:44:16 :::84 wp2345.92 . Though the learned Counsel appearing for Kishanrao was at pains to argue that, in view of judgments of this Court in case of Laxman Edke (supra) and Laxman Tambe (supra) the Maharashtra Revenue Tribunal was right in reversing the findings of facts of the appellate authority, in the facts of those cases i.e. reported judgments, there was no re-appreciation of evidence by the revisional authority. However, in the present case, the Maharashtra Revenue Tribunal has re-appreciated the evidence of witnesses and therefore, the case in hand stands on different footing.
19. At the cost of repetition, it has to be observed that, so far claim of Kishanrao that, he was in joint possession and co-tenant in the suit land alongwith Sahebrao, who was protected tenant of suit land, is without any documentary evidence on record. There is no single document on record from 1950-1951 till 1961-62 or prior to filing of application by Gangubai under section 44 read with Section 32(2) of the said Act to suggest that, Kishanrao was co-tenant or cultivating the suit land with Sahebrao who was declared as a protected tenant. Therefore, ::: Downloaded on - 09/06/2013 18:44:16 ::: 85 wp2345.92 the Maharashtra Revenue Tribunal, Aurangabad has impliedly accepted the claim of Kishanrao that, he was co-tenant and cultivating the suit land from 1950-51 with protected tenant Sahebrao, in absence of any document on record, which could lend support to the oral evidence of the witnesses. Therefore, not only the Maharashtra Revenue Tribunal, Aurangabad has re-appreciated oral evidence of the witnesses but relying upon their statements, has accepted the claim of Kishanrao that, he was in joint possession and as co-tenant with Sahebrao from 1950-51 onwards. Though specifically it is not observed by the Maharashtra Revenue Tribunal, Aurangabad giving declaration as a tenant from 1950-51, however, accepting the claim of Kishanrao under Section 8 of the said Act, means accepting his claim from 1950-51, only on the basis of oral evidence of the witnesses.
. This Court has also taken a view in the case of Shamrao Maruti Patil and another vs. Smt. Shantabai Dattatraya reported in 1994(4) Bom. C.R. 432 that, it is not permissible for the Maharashtra Revenue Tribunal, Aurangabad to re-appreciate the evidence. In ::: Downloaded on - 09/06/2013 18:44:16 ::: 86 wp2345.92 paragraph No. 9 of the said Judgment, this Court held thus :
"9. The finding that the land was leased out for agricultural purpose is admittedly a finding of fact.
The decision of the Collector and the Appellate Authority is based on evidence on record. The controversy is whether the Tribunal, in exercise of its revisional jurisdiction under section 76 of the Act, can interfere with such a finding. It is well-
settled that if a decision is based on evidence, however, unsatisfactory the judgment may be, it does not cease to be question of fact and unless the Tribunal finds that there was no evidence for the finding of fact, the mere insufficiency of evidence or defect in the appreciation of evidence will not convert a question of fact into a question of law. Whether the proof of a particular fact is satisfactory or not is for the fact finding authority to determine. Adequacy of evidence or sufficiency of evidence cannot be a question of law and the Tribunal, in exercise of its revisional jurisdiction, cannot reappreciate the evidence and give a fresh conclusion of its own unless it holds that the ::: Downloaded on - 09/06/2013 18:44:16 :::
87 wp2345.92 finding of the Appellate Authority is perverse. The scope and power of revision under section 76 of the Act came up for consideration before the Supreme Court in (Baldevji v. State of Gujarat)1, A.I.R. 1979, S.C. 1326, wherein it was held that the powers of revision entrusted to the Maharashtra Revenue Tribunal under section 76 of the Bombay Tenancy and Agricultural Lands Act, 1948, are practically identical with the second appellate powers of the High Court under section 100 of the Civil Procedure Code before it was amended by Act 104 of 1976. The scope and ambit of section 100 of the Code of Civil Procedure is not mere res integra. As observed by the Supreme Court in (Ramachandra v.
Ramalingam)2, A.I.R. 1963 S.C. 302, the exercise of power under section 100 of the Code of Civil Procedure is confined to cases where the High Court is satisfied that the decision is contrary to law or some usage having the force of law, or that the decision has failed to determine some material issue of law or usage having the force of law, or if there is a substantial error or defect in the procedure provided by the Code, or by any ::: Downloaded on - 09/06/2013 18:44:16 ::: 88 wp2345.92 other law for the time being in force which may have produced error or defect in the decision of the case upon the merits. Only in such cases, the High Court can interfere with the conclusions of the lower appellate Court. It was made clear that the error or defect in the procedure referred to in section 100 of the Code of Civil Procedure clearly and unambiguously indicates an error or defect connected with, or relating to the procedure; it is not an error or defect in the appreciation of evidence adduced by the parties on the merits.
From the above observations of the Supreme Court, it is clear that the power of the Tribunal under section 76 of the Act is a limited one and can be exercised on any of the grounds mentioned in the three clauses of sub-section (1) thereof. In the instant case, it is clear that none of the three grounds specified in section 76(1) is present. The Tribunal, on perusal of the order of the Appellate Authority and the records of the case, was correct in holding that the Appellate Authority which was the final fact finding Court having come to a conclusion that the land was leased out for the sugarcane cultivation, there ::: Downloaded on - 09/06/2013 18:44:16 ::: 89 wp2345.92 was no ground to interfere with the said finding. I do not find any cogent reason to interfere with the above decision of the Tribunal. In my opinion, the Tribunal acted within the bounds of its jurisdiction in refusing to interfere with the finding of fact arrived at by the Appellate Authority on appreciation of all the material and documents on record".
20. This Court, while deciding the group of writ petitions, in Writ Petition No. 863 of 1989 held in paragraph No. 13 of the judgment thus :
"13. I have carefully considered the rival submissions and perused the impugned order of the Tribunal. On a careful reading of the order of the Tribunal, I am satisfied that in the instant case the Tribunal has exceeded the jurisdiction conferred on it by section 76 of the Act. The Tribunal, in fact, proceeded to decide the matter afresh by reappreciating the evidence and arrived at an independent conclusion of its own which is not permissible in law. Whether the land in ::: Downloaded on - 09/06/2013 18:44:16 ::: 90 wp2345.92 question was leased out for the purpose of cultivation of sugarcane or not is basically a question of fact. The landlords had adduced sufficient evidence, both oral and documentary, in support of their contention that the land had been leased out for sugarcane cultivation and it was being used for sugarcane cultivation when section 32 of the Act came into force. Whether such evidence was adequate or sufficient to arrive at the finding that the land in question was leased out for the sugarcane cultivation or not was for the authorities below to decide. It was not open to the Tribunal to decide the adequacy or sufficiency of the evidence. The order of the Appellate Authority is very exhaustive and deals with all facts, circumstances and materials on the basis of which the conclusion in regard to the nature of the lease has been arrived at. Such a conclusion or finding of the Appellate Authority cannot be reversed by the Tribunal in exercise of its revisional powers under section 76 of the Act. In my opinion, in the present case, the Tribunal far exceeded its jurisdiction in venturing to reappreciate the entire evidence and arriving at a fresh conclusion in ::: Downloaded on - 09/06/2013 18:44:16 ::: 91 wp2345.92 regard to the nature of the lease instead of confining itself to the three grounds specified in section 76(1) of the Act viz. (i) that the order of the Collector was contrary to law; (ii) that the Collector failed to determine some material issue of law; and
(iii) that there was a substantial defect in following the procedure provided by the Act which has resulted in the miscarriage of justice. The order of the Tribunal is therefore wholly without jurisdiction and cannot be sustained. It is accordingly set aside."
. Therefore, it follows from the authoritative pronouncements of this Court as well in the aforesaid judgments that, it was not permissible for the Maharashtra Revenue Tribunal, Aurangabad to re-
appreciate the evidence. This Court had also occasion to consider the scope of revision under Section 76 of the Bombay Tenancy and Agricultural Lands Act, 1948 which is paramateria with Section 91 of the Hyderabad Tenancy and Agricultural Lands Act, in the case of Abdul Rajtak (supra), and held that, the provision under said Section held to restrict the power of the Tribunal to reverse findings of facts except on the ::: Downloaded on - 09/06/2013 18:44:16 ::: 92 wp2345.92 grounds enumerated in Clauses (a),(b) and (c). This Court has also referred the judgment of the Supreme Court in the case of Maruti Bala Raut (supra) in the said judgment.
21. In the light of aforesaid discussion, it was impermissible for the Maharashtra Revenue Tribunal, Aurangabad to re-appreciate the evidence of the witnesses and reach to the different conclusion than the appellate authority. The contention of the Counsel for Kishanrao that, this matter was remanded back to the Deputy Collector (Land Reforms), Beed to be decided on merits, however, the Deputy Collector (Land Reforms), Beed has not considered the evidence on record and therefore, the Maharashtra Revenue Tribunal, Aurangabad has no option but to consider the evidence of the witnesses, and therefore, it cannot be said that, the Maharashtra Revenue Tribunal, Aurangabad had no jurisdiction to enter into exercise of appreciating the evidence of the witnesses, has no substance. Upon careful perusal of the judgment and order of the Deputy Collector (Land Reforms), Beed, it is abundantly clear that, the concerned authority has considered the evidence of the ::: Downloaded on - 09/06/2013 18:44:17 ::: 93 wp2345.92 witnesses and also documentary evidence and rejected the claim of Kishanrao. While deciding the appeal, there is observation by the Deputy Collector (Land Reforms), Beed that, for which period there was oral lease agreement of Kishanrao with the original landlord is also not stated by the witnesses and therefore, it was not the case that, the Deputy Collector (Land Reforms), Beed has not considered the evidence brought on record.
"In case of M.L. Sethi v/s Shri R.P. Kapoor, reported in A.I.R. 1972 SC 2379, the Supreme Court has observed that even gross errors of facts and law cannot be gone into in revisional jurisdiction. Yet, in another judgment in case of DLF Housing & Constructions Co. (P) Ltd. v/s Saroopsing and others, reported in AIR 1971 SC 2324, the Supreme Court held that while exercising revisional jurisdiction under Section 115, it is not competent to the High Court to correct errors of fact however gross or even errors of law unless the errors have relation to the jurisdiction ::: Downloaded on - 09/06/2013 18:44:17 :::
94 wp2345.92 of the Court to try the dispute itself. Yet in another judgment in the case of Managing Director (MIG) Hindustan Aeronautics Ltd., Balanagar Hyderabad and another v/s Ajit Prasad Tarway, Manager (Purchase and Stores) Hindustan Aeronautics Ltd., Balanagar Hyderabad, reported in AIR 1973 SC 76, the Honourable Supreme Court held that revisional Court can only see whether the Court below had jurisdiction. If it had jurisdiction to entertain the proceedings, the High Court cannot interfere. In the case of Harishankar and others vs. Rao Giridhari Lal Chowdhary, reported in AIR 1963 SC 698, the Supreme Court has distinguished between right of appeal and right of revision and held that, scope of revisional jurisdiction is limited. Yet in another judgment in the case of Faijulbee Hajeel & others vs. Yadali Amir Shaikh Ansari, reported in 1984(2) Bom.C.R. 253, the Division Bench of this Court held that the decision on question of facts is not amenable to revisional jurisdiction of the High Court. In the judgment in case of Sanjay Kumar Pandey and others v/s Gulabhar ::: Downloaded on - 09/06/2013 18:44:17 ::: 95 wp2345.92 Sheikh and others, reported in AIR 2004 SC 3354, the Supreme Court held that the revisional court cannot refer to part of the evidence and reverse the findings of the fact. In paragraphs 4 and 5 , the Court has clarified that the revisional jurisdiction would be exercised in exceptional circumstances and normally the party should file independent suit to establish title. "
. It follows from the aforesaid expositions of the Supreme Court and this Court that, while exercising revisional jurisdiction either by High Court or any other Forum to whom said jurisdiction is conferred, has to exercise the same within permissible limit as intended by the Legislators.
. The learned Counsel for the petitioner has also pressed into service the reported judgment of this Court in the case of Rameshwar Bhuralal Sharma vs. Vithal Sukhdeo Rathod and others [1975 Mh.L.J.107] to contend that, decree passed by the civil court to hand ::: Downloaded on - 09/06/2013 18:44:17 ::: 96 wp2345.92 over possession in favour of Gangubai was without jurisdiction and therefore, it is nullity in the eyes of law. However, facts of that case were different than the case in hand. In the facts of that case, undisputedly, petitioners therein were protected tenant and their status as tenant was never in doubt. In that case, earlier suit was filed for partition and possession of the land, and those protected tenants were not made party respondents and in their absence decree was passed. In the present case, all the Forums at least till 1991, have taken consistent view that, Kishanrao is not tenant of the suit land. It is only for the first time in the year 1991 in revision, the Maharashtra Revenue Tribunal, Aurangabad, upon re-appreciation of evidence, accepted the claim of Kishanrao under section 8 of the said Act.
. In the present case, Gangubai filed application under Section 44 read with Section 32(2) of the said Act in the year 1959 against Sahebrao only, since admittedly, on record only Sahebrao was protected tenant in respect of the suit land. At the relevant time, Kishanrao was not in picture at all. There is no document on record to ::: Downloaded on - 09/06/2013 18:44:17 ::: 97 wp2345.92 suggest that, in 1959 Kishanrao is shown as cultivating or co-tenant of the suit land along with Sahebrao. Therefore, the said proceedings were rightly initiated only against Sahebrao and concluded by giving direction to Circle Inspector by the Tahsildar to resume possession of the suit land to Gangubai. In execution proceedings and also before the civil court, Kishanrao did participate in the proceedings. However, the fact remains that, when original proceedings were initiated by Gangubai in the year 1959, and decided, Kishanrao had no any documentary evidence to suggest his possession or a tenant in the suit land. Therefore, at the relevant time, status of Kishanrao was only considered to be a trespasser and not as a tenant and therefore, decree passed by the civil court directing Kishanrao to hand over possession of the suit land to landlady Gangubai, cannot be said to be without jurisdiction. In the present case, Kishanrao did challenge the judgment and decree of the civil court by way of first appeal, however, first appeal came to be dismissed and Special Leave Petition filed before the Supreme Court by Kishanrao also came to be dismissed. Therefore, those findings of facts recorded by the Civil Court attended finality. Therefore, the Maharashtra Revenue ::: Downloaded on - 09/06/2013 18:44:17 ::: 98 wp2345.92 Tribunal, Aurangabad has rightly rejected the prayer of the Kishanrao for restoration of possession, and no fault can be found in the findings recorded by the Maharashtra Revenue Tribunal, Aurangabad to that effect. Further prayer of Kishanrao declaring further sale transaction between Gangubai and third party illegal, has rightly negated by the Maharashtra Revenue Tribunal, Aurangabad since his prayer to restore possession is negated.
22. Therefore, in view of the discussion herein above, an inevitable conclusion would be, Kishanrao could not have been declared as a tenant of the suit land. Though there are some entries from 1962-63 till 1978 in the name of Kishanrao, unless said documents are proved, mere entries in the 7x12 extract would not confer the status of the tenant on the said Kishanrao.
. The contention of the Counsel for the petitioner Kishanrao that, the landlady should have filed proceedings under Section 98 of the said Act for eviction of the Kishanrao, has no merits. The Civil Court has passed the decree and the said decree has been executed way back in ::: Downloaded on - 09/06/2013 18:44:17 ::: 99 wp2345.92 the year 1978. The petitioner Kishanrao did challenge the judgment and decree of the Civil Court by way of filing the first appeal, however, the said first appeal was dismissed and further challenge of the Kishanrao before the Supreme Court by way of filing Special Leave Petition (Civil) came to an end since the said Special Leave Petition (Civil) was dismissed by the Supreme Court.
23. In view of the discussion herein before, it was not permissible for the Maharashtra Revenue Tribunal, Aurangabad to re-appreciate the evidence of the witnesses. That was beyond the scope of revision.
Hence, the judgment and order of the Maharashtra Revenue Tribunal, Aurangabad so far accepting the claim of Kishanrao as a tenant deserves to be quashed and set aside. In the result, the judgment and and order passed by the Maharashtra Revenue Tribunal dated 24th October, 1991 in Revision No. 101/B/90 is quashed and set aside. Writ Petition No. 2345 is allowed and disposed of. Rule made absolute in above terms.
24. The judgment and order passed by the Maharashtra ::: Downloaded on - 09/06/2013 18:44:17 ::: 100 wp2345.92 Revenue Tribunal, Aurangabad dated 24th October, 1991 in Revision No. 100/B/90 which is the subject matter of Writ Petition No. 1822 of 1992, stands confirmed. Writ Petition No. 1822 of 1992 stands dismissed.
Rule discharged.
25. The judgment and order passed by the Maharashtra Revenue Tribunal, Aurangabad dated 24th October, 1991 in Revision No. 99/B/90 which is the subject matter of Writ Petition No. 1035 of 1992, stands confirmed. Writ Petition No. 1035 of 1992 stands dismissed. Rule discharged. No order as to costs.
26. In the light of final disposal of the writ petitions, civil applications would not survive and same stand disposed of.
sd/-
[S.S. SHINDE, J.] sut/JULY12 ::: Downloaded on - 09/06/2013 18:44:17 :::