Patna High Court
Sri Kala Nand Thakur vs Surya Narayan Thakur on 18 April, 2017
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.9 of 1977 dt.18-04-2017
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IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.9 of 1977
(Against the judgment and decree dated 16.09.1976 passed by 3rd
Additional Subordinate Judge, Purnea in Title Suit No.315 of
1973).
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Dilip Kumar Thakur & Ors.
.... .... Defendant 1st party-Appellants
Versus
Bimla Devi & Ors.
.... .... Plaintiffs-Respondents
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Appearance :
For the Appellant/s : Mr. Prem Nath Singh, Advocate
For the Respondent No.1/cross-objectort/s : Mr. Anil Kumar Jha, Sr. Advocate
Mr. Satyendra Narain Singh,
Advocate with him.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
C.A.V. JUDGMENT
Date: 18-04-2017
1. The original defendant No.1(since deceased and
substituted) had filed this First Appeal against the judgment and
decree dated 16.09.1976 passed by the learned 3rd Additional
Subordinate Judge, Purnea in Title Suit No.315 of 1973 whereby the
suit filed by the plaintiffs for partition has been decreed in part. The
plaintiffs-respondents claimed half share whereas the decree has been
passed to the extent of 1/4th share only. The defendant has filed this
appeal by which the property of defendant No.1 has also been held to
be partitioned.
2. The plaintiff-respondent No.1(since deceased and
substituted) has filed cross-objection against that part of the decree
whereby his claim of half share has been denied.
Patna High Court FA No.9 of 1977 dt.18-04-2017
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3. The plaintiffs alleged that Jay Narayan Thakur had four
sons namely Surya Narayan Thakur(original plaintiff), Kalanand
Thakur(original defendant No.1), Baidyanath Thakur and Badrinath
Thakur. Defendant No.3, Baidyanath Thakur died during the
pendency of this partition suit and substituted by legal representatives.
All these four brothers were joint till 1944 and had acquired properties
at Banmankhi out of the joint family fund in their names. The
defendants were earning a lot from contract business. The defendant
No.1 was the karta. The defendant Nos.2 and 3 were living at Purnea
whereas the plaintiff and defendant No.1 were living at Banmankhi.
In 1944, defendant No.3, Baidyanath Thakur and defendant No.4,
Badrinath Thakur separated from the plaintiff and defendant No.1 by
dividing the joint family properties. In that partition, the properties at
Banmankhi fell in the share of plaintiff and defendant No.1 jointly.
Defendant No.3 and 4 did not take any share in landed property and
house. The contract business and some money fell in the share of
Badrinath Thakur and Baidyanath Thakur. After 1944, they started
acquiring separate properties at Purnea out of their separate fund and
business. The plaintiff and defendant No.1 ceased to have any interest
and concern of both the defendant Nos.3 and 4. In the partition of
1944, the plaintiff and defendant No.1 remained joint and defendant
No.1 was the karta. However, defendant No.1 dishonestly got his own
Patna High Court FA No.9 of 1977 dt.18-04-2017
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name recorded with respect to Banmankhi properties in revisional
survey although, the properties were acquired out of the joint family
fund, as such, plaintiff and defendant No.1 both have got half share.
Accordingly, half share is claimed in the suit property by the
plaintiffs.
4. The defendant No.1 contested the suit by filing separate
written statement. The defendant 2nd set i.e. heirs of Baidyanath
Thakur and defendant No.4, Badrinath Thakur filed separate written
statement and contested the suit. According to defendant No.1, four
brothers were joint previously. However, he denies acquisition of all
the properties of Banmankhi during jointness. There was oral partition
in the year 1937 and not in 1944. The defendant No.1 also pleaded
that it is wrong to say that the house and properties of Banmankhi fell
in the share of plaintiff and this defendant No.1. This defendant also
denied jointness with the plaintiff. The specific case of the defendant
No.1 is that during jointness of four brothers, the property at
Bishanpur Dutta, Chakla, Banmankhi and Hanumannagar were
acquired and in 1937 partition, these lands were allotted to plaintiff
and defendant No.1 and after 1937, all the properties were separate.
5. The further case is that the lands of Rampur Pharsahy,
Radhanagar and Chakla thana have been acquired by this defendant
out of his separate fund and they are never joint family properties of
Patna High Court FA No.9 of 1977 dt.18-04-2017
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the parties. This defendant is separate from the plaintiff since after
partition.
6. The defendant 2nd set i.e. heirs of Baidyanath Thakur
and also Badrinath Thakur have filed separate written statement. Their
main contention is that all of them have acquired the properties jointly
out of the joint family fund in the name of one or the other members
of joint family and they are still joint. No partition ever took place
either in the year 1944 or in the year 1937. The contract business of
Badrinath Thakur and Baidyanath Thakur was not the joint family
business rather it was separate business started and carried by the
aforesaid Badrinath Thakur and Baidyanath Thakur started out of their
own fund. All the four brothers were living at Banmankhi but because
of ill treatment of Kalanand Thakur and his wife, Badrinath Thakur
left Banmankhi unmarried sometime in the year 1940 and came to
Parora to his Mama's hosue(maternal uncle's house), the father of
defendant 3rd party, Medni Choudhary. Badrinath Thakur started
business of contract in partnership with Rajkaran Singh and after
earning money, he started his separate business which gradually
flourished and he acquired landed properties in village Parora and
constructed house there out of his own earning. Baidyanath Thakur
also left Banmankhi in 1950 and came to Parora and remained for
sometime with maternal uncle and started Homoeopathy practice and
Patna High Court FA No.9 of 1977 dt.18-04-2017
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thereafter he started contract business in Purnia District Board and out
of his separate earning acquired landed properties at Parora and
constructed separate house. What he acquired, is his self-acquired
property. These defendants also denied previous partition in the year
1944 or 1937. The allegation of partition alleged by plaintiff is also
denied. The contract business was not joint family business. The
property acquired at Parora is their self-acquired property. So far the
property at Banmankhi is concerned, they have got 1/4th share each.
These defendants pleaded that they have no objection if property at
Banmankhi is partitioned and if partition is effected they may be
allotted their separate share.
7. The defendant 3rd party, Medni Choudhary has filed
separate written statement. His case is Plot No.137, 138, 140, 181 and
182 of Mauja Chakla P.S. Banmankhi is exclusively owned and
possessed by this defendant who has purchased these plots along with
other lands from Puky Ram by registered sale deed but during
revisional survey, Badrinath fraudulently got his half share recorded
with respect to the suit plots.
8. On the basis of the aforesaid pleading of the parties, the
learned court below framed the following issues:
I. Whether the suit as framed is maintainable?
II. Whether the plaintiff has cause of action and right to sue?
III. Whether the plaintiff is entitled to a decree as claimed?
Patna High Court FA No.9 of 1977 dt.18-04-2017
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IV. To what relief, or reliefs, the plaintiff is entitled?
9. The learned court below on the basis of the materials
came to the conclusion that all the lands except half of Khata No.51
and whole of Plot No.713 and 714 of Khata No.127 are the joint
family properties of all the four brothers of the plaintiff in which
plaintiff has got 1/4th share and not half as has been claimed. The
learned court below also recorded finding that the lands of Exhibit B/1
belonged to Medni Choudhary and he is in possession and is not the
benamidar of either Kalanand Thakur or anybody in the record. 1
Acre 98 decimals of Khata No.51 belonged to defendant 3rd party,
Medni Choudhary and rest of Khata No.51 and whole of Khata No.50
belonged to the plaintiff and his three brothers in equal share. The trial
court excluded half of Khata No.51 from partition. Accordingly, the
plaintiff's suit was decreed in part.
10. The learned counsel for the appellants submitted that
the trial court has wrongly placed the onus on the plaintiffs and
defendant No.1(this appellant) to prove that there was partition. The
learned court below should have held that the contract business was of
the joint family business started out of joint family fund and in the
year 1937 partition, defendant Nos.3 and 4 got that family contract
business and Rs.7,000/- and the defendant No.1 and plaintiff got the
property at Banmankhi and Hanumannagar. According to the learned
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counsel, the court below should have also recorded finding that after
partition between the plaintiff and defendant No.1, they are living
separately. The appellants started Homoeopathy practice at
Banmankhi and out of that income, he financed the contract business
which was started in the year 1931, therefore, it is wrong to say that
the contract business was not of the joint family. The appellant had
sufficient money earned from the Homoeopathy practice and he had
purchased land of Ramnagar Pharsahy, Radhanagar and Chakla Thana
No.69 and these are his self-acquired properties but the learned court
below recorded finding against the appellants. The learned counsel
further submitted that the learned court below has not properly
appreciated the evidences either oral or documentary and wrongly
granted share to the defendant Nos.3 and 4.
11. The further submission is that there was no ancestral
property and, therefore, father did not get any share in the partition of
the year 1937 but the court below strongly relying on this fact as to
why father was not granted any share disbelieved the case of
defendants-appellants regarding partition in the year 1937. According
to the learned counsel, it is wrongly held by the trial court that the
lands of Exhibit B/1 belonged to Medni Choudhary. He was not
benamidar of this appellant or any body on the record and that 1.98
acres of Khata No.51 belonged to Medni Choudhary and rest of Khata
Patna High Court FA No.9 of 1977 dt.18-04-2017
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No.51 and whole of Khata No.50 belonged to the plaintiff and his
three brothers. The learned court below should also have held that
Plot Nos.1806 and 1782 are the self-acquired property of the appellant
which he purchased out of his own personal fund. Lastly, the learned
counsel submitted that the learned court below should have also
partitioned the property which were acquired by Badrinath Thakur
and Baidyanath Thakur at Parora when the court below disbelieved
the case of partition in the year 1937 pleaded by the appellants. On
these grounds, the learned counsel submitted that the impugned
judgment and decree be set aside. The plaintiff's suit be dismissed in
its entirety.
12. In this case, the plaintiffs-respondents have filed cross-
objection against the other part of the decree whereby the claim of the
plaintiffs to the extent of half share has been rejected. The learned
senior counsel, Mr. Anil Kumar Jha for the plaintiffs-respondents
submitted that the lower court has wrongly refused to grant half share
in the suit property claimed by the plaintiffs and the court below
wrongly found that the defendants 2nd party i.e. Badrinath and
Baidyanath are also entitled to a share in the suit property although,
the specific case of the plaintiffs-respondents is that there had been
partition in the year 1944 wherein the suit properties i.e. landed
properties of Banmankhi were allotted in favour of plaintiffs and
Patna High Court FA No.9 of 1977 dt.18-04-2017
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defendant No.1 and the properties of Parora and the family contract
business was given in lieu of half share to the defendant 2nd party i.e.
Badrinath and Baidyanath. According to the learned counsel, there
was no joint family property. All the properties were acquired by four
brothers. However, in partition, two brothers were given the entire
properties at Banmankhi and two brothers Badrinath and Baidyanath
were given the property at Parora. The learned court below wrongly
refused to grant half share. According to the learned counsel, all the
properties which are standing in the name of one member or the other
member of the family all belonged to the joint family as those
properties were acquired out of the joint family fund. The learned
senior counsel further submitted that the court below should have held
that Plot No.713 and 714 are the joint family property. On these
grounds, the learned counsel submitted that the cross-objection be
allowed and the plaintiffs be granted half share in the suit property
and it may be held that defendant Nos.2 and 3 have got no share in the
properties of Banmankhi. Further, if there will be any partition
between the parties then the properties of Parora be also partitioned at
four places. On these grounds, the learned senior counsel submitted
that the cross-objection filed by the plaintiff-respondent No.1 be
allowed.
13. In view of the above contentions of the parties, the
Patna High Court FA No.9 of 1977 dt.18-04-2017
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points arise for consideration in this First Appeal and the counter-
claim are:
I. Whether the plaintiffs-respondents are entitled to half share
in the suit properties and whether the contract business was
the family business or not?
II. Whether the defendant Nos.2 and 3 are also entitled to a
share in the joint family properties situated at Banmankhi
and whether the property at Parora is self-acquired property
of the defendant Nos.2 and 3?
14. Since both the points formulated hereinabove are
interlinked with each other those points are discussed and decided
together.
15. The simple case of the plaintiff, Surya Narayan Thakur
as pleaded in the plaint is that Schedule A of the plaint are the suit
lands. The four brothers remained joint till 1944 and while joint they
purchased many properties at Banmankhi. While joint, the plaintiff
and the defendant No.1 were doing contract business and earned a lot
of money. In the year 1944, defendant Nos.2 and 3 separated from the
plaintiff and defendant No.1 and divided the joint family properties.
In this partition, the properties at Banmankhi and the house fell in the
joint share of plaintiff and defendant No.1. Defendant Nos.2 and 3 did
not take any share in the property rather the contract business and
some money fell in the share of defendant Nos.2 and 3. Defendant
Nos.2 and 3 started living at Parora with the said contract business
Patna High Court FA No.9 of 1977 dt.18-04-2017
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and after 1944, the defendant Nos.2 and 3 begun to acquire properties
separately from their own separate fund and separate karbar vide
paragraph 4. On the contrary, the case of the defendant Nos.2 and 3 is
that there had been no partition and in fact, the defendant Nos.2 and 3
went to Parora and out of their own earning they purchased landed
property there. Therefore, the defendant Nos.2 and 3 have also got
share in the suit property. The defendant No.1-appellant also made a
case that all the properties at Banmankhi are not the joint family
properties. The partition took place in the year 1937 and defendant
No.1 has purchased some properties in his name which are liable to be
excluded from partition.
16. In support of their respective cases, the parties have
adduced evidences. The plaintiff has been examined as P.W.10 who
admitted that Kalanand Thakur i.e. defendant No.1-appellant was in
jail custody. Exhibit 2 has been produced which is certificate of
Purnia jail which shows that Kalanand Thakur was given death
sentence on 11.11.1942 and subsequently he was released on bail on
30.01.1947. This evidence of P.W.10 is sufficient enough to say that during the year 1944, Kalanand Thakur, the defendant No.1 was in the jail custody. The plaintiffs clearly pleaded in the plaint that there was partition between the four brothers in the year 1944. In view of the above fact that when one brother was in jail custody, how that Patna High Court FA No.9 of 1977 dt.18-04-2017 12 partition alleged by the plaintiff took place. Therefore, on this ground alone, the case pleaded by the plaintiff regarding partition in the year 1944 cannot be relied upon. From perusal of the evidence of this P.W.10 in the cross-examination, he clearly stated that he has no knowledge regarding acquisition of the properties by Baidyanath Thakur and Badrinath Thakur at Parora. However, he has stated that in the partition in the year 1944, Baidyanath Thakur and Badrinath Thakur got 40-45 bighas land at Parora. It may be mentioned here that this is not the case of the plaintiff in the plaint. As stated above, his case is that all the properties at Parora have been acquired by the defendant Nos.2 and 3, Baidyanath and Badrinath. In fact, these properties are also not the subject matter of the suit.
17. At the time of hearing of this First Appeal, the learned senior counsel submitted that by subsequent amendment, these properties were added as suit properties. However, from perusal of the original plaint, which is on record, I do not find any such amendment. Except Schedule A, no other properties of Parora have been added either in Schedule A or by separate schedule. Further even if the property is added then also the specific case of the plaintiff is that those properties at Parora are the self-acquired properties of defendant Nos.2 and 3. Therefore, in no case, the plaintiff can claim partition with respect to those properties.
Patna High Court FA No.9 of 1977 dt.18-04-2017 13
18. So far the evidence of P.W.10 to the effect that in partition, properties at Parora were given to Badrinath Thakur and Baidyanath Thakur is concerned, it is without pleading and also contrary to the pleading. Therefore, this evidence is liable to be ignored.
19. So far this case of the plaintiff i.e. in partition the property at Parora was allotted to defendant Nos.2 and 3 is concerned, the defendant No.1-appellant also supported in the written statement. The dispute between the plaintiff and defendant No.1 is with respect to the year of partition. According to plaintiff, partition took place in 1944 whereas according to defendant No.1, partition took place in the year 1937.
20. So far property at Parora is concerned, the defendant No.1 has also not stated that those properties are also the joint family property. The only case pleaded by this defendant No.1 at paragraph 16 of his written statement is that in the partition in 1937, the lands in Schedule A were allotted in the share of the plaintiff and defendant No.1 each having 8 Anna share.
21. Now therefore, in view of the above factual position, the property acquired by defendant Nos.2 and 3 are their self-acquired properties. This fact is clearly admitted in the plaint. Therefore, any evidence contrary to the pleading cannot be relied upon. The next Patna High Court FA No.9 of 1977 dt.18-04-2017 14 question is whether the case of the plaintiff regarding partition in the year 1944 can be believed. We have seen above Exhibit 2, the certificate and admission of P.W.10 that defendant No.1 was in jail custody. This fact is not denied by defendant No.1 who was examined as D.W.1. Therefore, there cannot be any partition between four brothers when one was in jail custody. Therefore, the story of partition in the year 1944 pleaded by the plaintiff is not trustworthy. I, therefore, find that the plaintiff failed to prove his case that there was partition as alleged by the plaintiff in the year 1944.
22. The contrary case pleaded by the defendant Nos.2 and 3 is that the parties are still joint and there had been no partition. So far the case pleaded by defendant No.1 that there had been partition in the year 1937 is concerned, except the mere statement of defendant No.1, no reliable evidence has been produced. There is no pleading by this defendant No.1 to the effect that in the partition, the defendant Nos.2 and 3 did not take any share and that some money was given to them and also took the contract business. There is no pleading in the written statement of the defendant No.1 that there was any joint family contract business. Moreover, the contract business which is being run at one place, if shifted to other place, then there cannot be any presumption that the joint family business was taken by the defendant. According to the plaintiff, the plaintiff and defendant No.1 Patna High Court FA No.9 of 1977 dt.18-04-2017 15 were doing contract business. Now, if the defendant Nos.2 and 3 went to Parora and they started the contract business there, then under law, there cannot be presumption that they inherited the contract business of the joint family or that they got it in their share. Moreover, the case pleaded by the plaintiff has already been disbelieved, now therefore, so far partition of the year 1937 pleaded by defendant No.1 and whether there was no partition pleaded by defendant Nos.2 and 3 will become the inter se dispute between the defendants and defendants.
23. On the contrary, the defendants 2nd party in the written statement pleaded that there was no family contract business. In the deposition also, the defendant No.4 has clearly stated that there was no family contract business. Exhibit G proves the fact that contract business was carried on by the defendant 2nd party. In the evidence, he has stated that prior to 1940, the defendant No.4 was giving money to Kalanand Thakur, the defendant No.1 as he was the karta. The parties have produced their revisional survey record of right but it is settled principles of law that the revenue records neither create title nor extinguish title. Therefore, even if some properties are recorded in the name of one party or the other, no conclusive finding can be recorded that the parties are the owner of the property exclusively recorded in the name. However, the same has to be found out on the facts and circumstances of the case. On the basis of this revenue records i.e. Patna High Court FA No.9 of 1977 dt.18-04-2017 16 Exhibit F series i.e. Choukidari receipt, partition between the parties cannot be presumed particularly when the case of the plaintiff pleaded is not reliable.
24. In view of my above discussion, I find that there had been no partition between the parties with respect to Schedule A property.
25. The defendant No.1 has claimed that he has acquired some property separately. According to the plaintiffs, all the properties are joint family properties. So far lands of Khata No.51 and 52, according to defendant No.1, both are his exclusive property. According to the defendants 2nd party, Badrinath and Baidyanath, half of the properties of Khata No.51 and 52 belonged to defendants 3rd party, Medni Choudhary and half properties are the joint family property liable for partition between the four brothers. The defendant No.3, Medni Choudhary has claimed that these lands of Khata No.51 and 52 are exclusive property. Exhibit B/1 is the sale deed dated 09.06.1942 which clearly shows that the lands of Khata No.50 and 51 measuring 1.98 acres is in the name of Medni Choudhary. However, the total area of land of both khatas is 4.32 acres and out of that, khata No.15 is exclusively recorded in the name of Badrinath Thakur and Khata No.51 is recorded in the joint name of Badrinath Thakur and Medni Choudhary. The area of Khata No.50 is only 16 decimals. Patna High Court FA No.9 of 1977 dt.18-04-2017 17
26. In view of the above facts, it cannot be said that the property is the joint family property as alleged by the plaintiff. So far defendant No.1-appellant is concerned, it is not his case. It is not the case that either plaintiff No.1 or defendant No.1 purchased the half portion of the properties in the benami name of Medni Choudhary. Therefore, the finding of the court below on this point is hereby confirmed.
27. The defendant-appellant claimed that Plot No.1281 and 1259 are his self-acquired property. It may be mentioned here that except the pleading, the defendant No.1-appellant never produced any document to show that the lands have been acquired by him out of his own earning. No source of income has been shown. We have seen above that the case of partition has been disbelieved. There is no documentary evidence produced by the defendant to show that these properties have been acquired in his name. He has not adduced satisfactory evidence to show that he had got separate source of income. When the parties were joint and the defendant No.1 had no separate source of income, the presumption will be that the properties will be joint family properties. Kalanand Thakur was the karta being the eldest member. Admittedly, there was no ancestral property. The four brothers acquired the property of Schedule A. Out of this Schedule A, the defendant No.1 is claiming that this property and that Patna High Court FA No.9 of 1977 dt.18-04-2017 18 property is his self-acquired property. Therefore, he has to prove this fact by leading cogent evidence because the nucleus of the joint family is now admitted that there was about more than 30 bighas of land. It is for the defendant No.1 to show that he purchased the property out of his separate earning without the aid of the joint family nucleus. Reference may be made to the decision of the Supreme Court, AIR 1954 Supreme Court 379. Therefore, I find that the defendant No.1-appellant failed to prove that these two plots are his self-acquired properties. The finding of the trial court on this point is therefore, upheld.
28. The learned senior counsel, Mr. Anil Kumar Jha submitted that no separate issue was framed by the trial court on the question as to whether there was partition in the year 1944 or in the year 1937. So far this argument is concerned, it may be mentioned here that when both the parties entered into trial knowing the case of each other non-framing of issues will never prejudice anybody nor the judgment will be vitiated on account of non-framing of the issue. Reference may be made to the decision of the Supreme Court in AIR 1963 Supreme Court 884.
29. The learned senior counsel submitted that there is some mistake in the pleading. The plaintiffs should have pleaded that the property at Parora was also joint family property but for this minor Patna High Court FA No.9 of 1977 dt.18-04-2017 19 defect why the plaintiff be deprived of his share in the property at Parora. So far this submission is concerned, it can be said that the court cannot make a third case. It is not the case of the plaintiff nor the case of the defendant that the properties at Parora are also the joint family property acquired out of the joint family fund. Admittedly, those properties have been acquired after 1937 or 1944. The specific case of plaintiff is that there was partition in 1944 and according to defendant No.1, there was partition in 1937. When there was partition claimed by both of them, how can it be presumed that the properties acquired thereafter are also joint family property without there being any pleading. As stated above, without there being any pleading, if any evidence is adduced, that cannot be looked into.
30. In view of my above discussion, I find no merit in this First Appeal and also no merit in the cross-objection.
31. In the result, this First Appeal and the cross-objection both are hereby dismissed. The judgment and decree passed by the learned trial court are hereby confirmed. In the facts and circumstances of the case, there shall be no order as to cost.
(Mungeshwar Sahoo, J) Saurabh/-
AFR/NAFR NAFR CAV DATE 22.02.2017 Uploading Date 18.04.2017 Transmission 18.04.2017 Date