Gujarat High Court
Naliniben Rajnikant Patel & 2 vs Rashmikant Manubhai Amin & 8 on 24 March, 2014
Bench: M.R. Shah, R.P.Dholaria
C/FA/3076/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3076 of 2013
For Approval and Signature:
HONOURABLE MR.JUSTICE M.R. SHAH Sd/
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA Sd/
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1. Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2. To be referred to the Reporter or not ? No
3. Whether their Lordships wish to see the fair copy of the No
judgment ?
4. Whether this case involves a substantial question of law as to No
the interpretation of the constitution of India, 1950 or any
order made thereunder ?
5. Whether it is to be circulated to the civil judge ? No
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NALINIBEN RAJNIKANT PATEL & 2....Appellant(s)
Versus
RASHMIKANT MANUBHAI AMIN & 8....Defendant(s)
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Appearance:
MR SATYAJIT DESAI, ADVOCATE with MR YATIN SONI, ADVOCATE for the Appellants
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 24/03/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] Feeling aggrieved and dissatisfied with the impugned judgment and decree dated 15.06.2013 passed by the learned trial Court - learned 16th Additional Senior Civil Judge, Vadodara in Special Civil Suit No.519/2012 [Old Regular Civil Suit Page 1 of 19 C/FA/3076/2013 JUDGMENT No.279/2008], by which the learned Judge has dismissed the said suit, the appellants herein - original plaintiffs have preferred the present First Appeal.
[2.0] That the original plaintiffs instituted the Regular Civil Suit No.279/2008, subsequently renumbered as Special Civil Suit No.519/2012 before the learned trial Court to declare that the immovable suit properties viz. 1) 48, Alkapuri, Block No.19, Ward No.10, Vadodara; 2) 38, Nutan Bharat Society, Wadi, Vadodara and 3) Narsinh Bhuvan, Chittekhan Gali, Gendi Gate Road, Mandvi, Vadodara as well as movable properties lying in the said properties are ancestral joint properties of the plaintiffs and the defendant Nos.1, 2 and 4 to 8 and also declared that in the said properties there is a share, right and title of the plaintiffs. That the original plaintiffs also prayed for permanent injunction restraining the defendant from taking any action causing any loss or damage to the share of the plaintiffs in respect of the suit properties. That in the plaint the plaintiffs pleaded that the plaintiffs and defendant Nos.1 and 2 and defendant Nos.4 and 5 are the heirs of deceased Manubhai Chinubhai Amin and deceased Girjalakshmi Manubhai Amin. That the plaintiff Nos.1 and 2 are real daughters and defendant Nos.1 and 2 are the real sons of deceased Manubhai Chinubhai Amin and deceased Girjalakshmi Manubhai Amin and thus the defendant Nos.1 and 2 are the real brothers of plaintiff Nos.1 and 2. That the plaintiff No.3 is a son of defendant No.2 and defendant Nos.4 and 5 are the sons of defendant No.1. It was further averred that the suit properties in which the tenants are residing are ancestral properties of the plaintiffs. It was also further Page 2 of 19 C/FA/3076/2013 JUDGMENT averred that the forefathers of the plaintiffs died leaving the said suit properties and the plaintiffs and defendant Nos.1, 2 and 4 to 8 are the heirs of their ancestors and therefore, the plaintiffs and defendant Nos.1, 2 and 4 to 8 are having undivided 1/17 th share in the suit properties. It was further averred by the plaintiffs that the plaintiff Nos.1 and 2 both are married and after demise of their father and mother, the defendant Nos.1 and 2 were/are using the suit properties. But, the right of the plaintiff Nos.1 and 2 is involved in the suit properties and the said fact was/is within the knowledge of the defendant Nos.1 and 2. It was also averred that the plaintiff No.3 and defendant Nos.4 and 5 are the grandsons of the deceased Manubhai Amin and they are also having their shares in the suit properties. It was further averred by the plaintiffs that they came to know that the defendant Nos.1 and 2 had availed the loan from defendant No.3 - Bank of Baroda (deleted) and as the defendant Nos.1 and 2 failed to repay the loan amount, the defendant No.3 had started the proceedings to seize / attach the suit properties to recover the loan amount. It was further averred that as the plaintiffs have right, title and interest in the suit properties and therefore, defendant Nos.1 and 2 alone had no right to mortgage the suit properties with the defendant No.3 Bank. It was further averred that that as the suit properties are ancestral properties and therefore, the defendant Nos.3 and 9 have no right to take any action causing any loss to the right and share of the plaintiffs in the respective suit properties. It was further averred by the plaintiffs that Recovery Officer appointed by the Debts Recovery Tribunal, Ahmedabad held that the suit properties are in the ownership of the defendant No.1 and therefore, the defendant Page 3 of 19 C/FA/3076/2013 JUDGMENT No.3 was appointed as Receiver to recover the dues of defendant No.1 from the suit properties and defendant No.3 has tried to auction the suit properties and thereby causing loss to the share and right of the plaintiffs. It was further averred and alleged that as the right of the plaintiff and defendant Nos.1, 2 and 4 to 8 is involved in the suit properties, the defendants are illegally trying to snatch away the right of the plaintiffs in the suit properties and therefore, they instituted the aforesaid suit for the aforesaid reliefs. [2.1] It was further averred by the plaintiffs that in the year 1993, the defendant No.1 was the Director of Sevaliya Cement Works - a unit of Manor Investment Pvt. Ltd. having its office situated over the suit property No.1 viz. 48, Alkapuri, Block No.19, Ward No.10, Vadodara. That the defendant No.9 - Madhya Gujarat Vij Company Ltd. (MGVCL) has filed the Execution Petition No.37/2000 in the Court of learned Civil Judge, Senior Division, Vadodara and asked for detention warrant with respect to the joint suit property No.1 to recover the due amount from the defendant No.1. It was further averred that the suit property No.1 i.e. 48, Alkapuri, Block No.19, Ward No.10, Vadodara is ancestral property of the plaintiffs and they are having right and share in the said property and therefore, defendant Nos.3 and 9 have no any right to seize / attach or auction the suit properties. It was submitted that therefore the act on the part of the defendant Nos.3 to 9 to initiate the action to seize and auction the suit properties is illegal and without authority.
[2.2] It was further averred by the plaintiffs that as per the Hindu Succession (Amendment) Act, the plaintiff Nos.1 and 2 being the Page 4 of 19 C/FA/3076/2013 JUDGMENT daughters are also having share in the suit properties in the same manner as the son. It was further averred that the Deed of Family Arrangement with regard to the suit properties was executed on 12.05.1973 between plaintiff Nos.1 and 2 and defendant Nos.1 and 2 but the actual partition of the suit properties has not taken place till date and therefore, the suit properties are remained undivided and so the plaintiffs and the defendant Nos.1 and 2 and 4to 8 are the joint owners of the suit properties.
[2.3] That having served with the summonses, the defendants appeared before the learned trial Court. The original defendant No.3 filed an application Exh.15 requesting the Court to frame the preliminary issue of jurisdiction. That the said application Exh.15 was heard and decided by the learned trial Court twice by order dated 29.04.2008 and 31.03.2009 and the learned trial Court allowed the said application and held that the Court has no jurisdiction to try and entertain the said suit. It appears that thereafter the plaintiffs challenged the aforesaid orders before this Court and ultimately as per the order dated 06.07.2010 passed by this Court in Special Civil Application No.12212/2009 with Letters Patent Appeal No.837/2010, the plaintiffs deleted the original defendant Nos.3 and 9 from the present suit.
[2.4] That the original defendant No.1 filed his written statement vide Exhs.58/A and 58/B. That the original defendant No.1 in his written statement admitted the claim put forward by the plaintiffs and stated that the suit properties are ancestral one and the plaintiffs as well as defendant Nos.1, 2 and 4 to 8 are coowners Page 5 of 19 C/FA/3076/2013 JUDGMENT and have undivided shares in the suit property. He also admitted that till date the partition of the suit property has not taken place amongst the family members and therefore, all the family members as mentioned in the suit properties have their own undivided shares in the suit properties and therefore, all the joint properties are joint and coowners of all the three suit properties. The original defendant No.1 also contended that he has never mortgaged the suit property or created charge of any kind. He also contended that suit properties were not given to Bank of Baroda or Gujarat Electricity Board for security as he was not the only owner of the suit properties. He also stated that the property being 48, Alkapuri, Block No.19, Ward No.10, Vadodara was originally purchased by his grandfather viz. Chunibhai Jethabhai Amin in the name of defendant No.1's mother Girjalakshmiben Manubhai Amin on 07.03.1943. That according to the defendant No.1, the said property was running in the name of his mother till 24.03.1954 and after the demise of his mother in the year 1953, the said property was transferred and registered in his name as he was elder and only major son. So, the suit property viz. 48, Alkapuri, Block No.19, Ward No.10, Vadodara was transferred in the name of defendant No.1 from his mother Girjalakshmiben Manubhai Amin. It was further contended that the grandfather of the defendant No.1 had paid the consideration for purchase in the above mentioned property in the name of his mother Girjalakshmiben Amin. The defendant No.1 also further submitted that the suit property being 38, Nutan Bharat Society, Wadi, Vadodara was also purchased by his grandfather Chunibhai Jethabhai Amin in the name of defendant No.1 on 27.04.1956 from one Mahendrakumar Page 6 of 19 C/FA/3076/2013 JUDGMENT Chaturbhai Patel. That the said property was given on rent to the tenant named Linde Process Technologies India Ltd. and the rent note executed in favour of the said tenant, it was specifically mentioned that the said property is joint property of all the family members and therefore, the said property is an ancestral property and all the family members have their joint and undivided shares therein. With respect to the third property viz. Narsinh Bhavan, Chittekhan Gali, Gendi Gate, Vadodara, it was stated by defendant No.1 that the said property originally belonged to one Sunderlal Ramchandra Thakkar, Manilal Ramchandra Thakkar and Lalbhai Ramchandra Thakkar to whom his grandfather Chunibhai Jethabhai Amin had lent money of Rs.40,000/ and as they did not pay back the said amount, his grandfather had instituted one suit and obtained a decree and as per the decree, the said property was transferred in the name of defendant No.1. It was further contended by the defendant No.1 that on 12.05.1973, the family settlement and arrangement deed was executed amongst defendant Nos.1, 2 and plaintiff Nos.1 and 2, wherein, it was mentioned that all the three suit properties were joint properties and all the parties have their undivided shares in the said properties.
[2.5] That rest of the defendants adopted the written statement filed by defendant No.1 by passing the purshis vide Exh.62 and stated that they have no objection if the decree as prayed for by the plaintiffs is passed.
[2.6] That the learned trial Court framed the following issues at Exh.114.
Page 7 of 19C/FA/3076/2013 JUDGMENT
1. Whether this Court has jurisdiction to decide the present suit?
2. Whether the plaintiffs prove that the suit properties are not self acquired properties of defendant no.1 and the defendant no.1 is not the sole owner of the suit properties?
3. Whether the plaintiffs prove that the suit properties are their ancestral properties and the plaintiffs have their undivided shares in the said ancestral properties?
4. Whether the plaintiffs prove that the Family Arrangement and Settlement Deed dated 12.05.1973 is legal and proper as per the provisions of the Hindu Succession Act?
5. Whether the plaintiffs prove that they are having their shares in the suit properties by virtue of Family Arrangement and Settlement Deed dated 12.05.1973?
6. Whether the plaintiffs prove that the plaintiffs and defendant no.1, 2 and 4 to 8 are the coowners of the suit properties?
7. Whether the plaintiffs prove that the suit properties are not distributed and partitioned by metes and bounds till date amongst the plaintiffs and defendant no.1, 2 and 4 to 8?
8. Whether the plaintiffs are entitled to get relief as prayed for?
That both the parties adduced the evidences, oral as well as documentary. On plaintiffs' side the plaintiffs led following oral as well as documentary.
Oral Evidence:
Exh.115 Deposition in form of affidavit under Order 18 Rule 4 of the CPC given by the plaintiff No.1 and 2's P.O.A. Shri Rajendrabhai Dahyabhai Patel Exh.117 Deposition in form of affidavit under Order 18 Rule 4 of CPC given by the plaintiff No.3 - Darpanbhai Mayurbhai Amin Exh.119 Deposition in form of affidavit under Order 18 Rule 4 of CPC given by the plaintiffs' witness namely Suryakantbhai Jashbhai Amin Exh.121 Deposition in form of affidavit under Order 18 Rule 4 of CPC given by the plaintiffs' witness namely Chimanbhai Motibhai Patel Page 8 of 19 C/FA/3076/2013 JUDGMENT Documentary Evidence:
Exh.135 Certified copy of order dated 30.07.2010 passed by the Hon'ble Apex Court in Special Leave to Appeal (Civil) No(s).1994819951/2010 Exh.136 Copy of order dated 06.07.2010 passed by this Court in Special Civil Application No.12212/2009 with Letters Patent Appeal No.837/2010 Exh.137 Copy of order dated 10.12.2009 passed by this Court in Special Civil Application No.12212/2009 Exh.138 Copy of order dated 08.09.2008 passed by this Court in Special Civil Application No.8452/2009 Exh.139 Certified copy of judgment and order dated 10.11.2009 passed by the Hon'ble Addl. District Judge, FTC No.2, Vadodara in Civil Misc. Appeal No.60/2009 Exh.140 Copy of Family Arrangement Deed dated 12.05.1973 made among the defendant no.1, 2 and plaintiff no.12 Exh.141 Copy of order dated 04.08.2010 passed by Commissioner of Income Tax, Baroda Exh.142 Copy of resolution No.2 dated 10.02.1973 passed by the Friends Coop. Housing Society Ltd. transferring the shares of Plot No.48 in the name of defendant Nos.1 and 2 Exh.143 Copy of Certificate dated 20.10.1997 issued by the Friends Coop. Housing Society Ltd. showing that the defendant Nos.1 and 2 are the joint holders of Plot No.48. Exh.144 Copy of writing on a stamp paper made on 18.01.1943 for consideration with regard to the property being Plot No.48, Alkapuri Society in favour of Chunibhai Jethabhai Exh.145 Copy of letter dated 02.06.1956 written by the Secretary, Swastik Co.op. Housing Society Ltd., Vadodara for transferring the shares in the name of defendant No.1 by resolution No.9.
Exh.146 Copy of rent note executed on 05.12.1992 to let the property i.e. 38, Nutan Bharat Co.op. Housing Society Ltd.
On behalf of the defendants following oral as well as documentary evidences were led.
Oral Evidence:
Exh.123 Deposition in form of affidavit under Order 18 Rule 4 of the Page 9 of 19 C/FA/3076/2013 JUDGMENT CPC given by the plaintiff No.1 and 2's P.O.A. Shri Rajendrabhai Dahyabhai Patel Documentary Evidence:
Exh.124 Copy of writing on stamp paper made on 18.01.1943 with respect to the property being Plot No.48, Alkapuri Society Exh.125 Copy of Resolution dated 24.03.1954 passed by the Friends Coop. Housing Society with regard to Plot No.48, Alkapuri, Vadodara.
Exh.126 Copy of electricity bill of Plot No.48, Alkapuri, Vadodara Exh.127 Copy of rent note executed on 05.12.1992 to let the property i.e. 38, Nutan Bharat Co.Op. Housing Society Ltd. Exh.128 Copy of letter dated 02.06.1956 written by the Secretary, Swastik Co.Op. Housing Society Ltd., Vadodara for transferring the shares of property being 38, Nutan Bharat Co.Op. Housing Society Ltd., in the name of defendant No.1 by resolution No.9.
Exh.129 Copy of Sanad of property being 38, Nutan Bharat Co.Op.
Housing Society Ltd. prepared by Inquiry Officer, City Survey, Vadodara Exh.130 Copy of Index2 of the property situated at Narsinh Bhuvan, Mandvi, Vadodara Exh.131 Copy of Family Arrangement Deed dated 12.05.1973 made among the defendant Nos.1, 2 and plaintiff No.12 Exh.134 Certified copy of aforesaid Family Arrangement Deed obtained from this Court.
[2.7] That on appreciation of evidence both oral as well as documentary, the learned trial Court has held that properties No.1, 2 and 3 cannot be said to be ancestral properties and consequently answering the issue Nos.2 and 3 in negative. That on appreciation of evidence the learned trial Court also answered issue Nos.4, 5 and 7 in negative by holding that Deed of Family Arrangement dated 12.05.1973 is not a legal one as per the provisions of the Hindu Succession Act and therefore, the plaintiffs are not entitled to have any share by virtue of the Family Arrangement Deed dated Page 10 of 19 C/FA/3076/2013 JUDGMENT 12.05.1973. The learned trial Court also held the issue Nos.6 and 8 in negative. Consequently, by impugned judgment and decree the learned trial Court has dismissed the said suit.
[2.8] Feeling aggrieved and dissatisfied with the impugned judgment and decree passed by the learned trial Court dismissing the suit, the appellants herein - original plaintiffs have preferred the present First Appeal.
[3.0] Shri Satyajit Desai, learned advocate appearing with Shri Yatin Soni, learned advocate appearing on behalf of the original plaintiffs has vehemently submitted that the learned trial Court has materially erred in dismissing the suit and not granting the decree as prayed for.
[3.1] It is submitted that as such the learned trial Court has not properly appreciated the reliefs sought in the suit. It is submitted that the learned trial Court has decided the suit on the wrong base of the prayer. It is submitted that the learned trial Court has taken wrong base though the plaintiffs had not prayed that the suit properties are ancestral joint properties. It is submitted that however the learned trial Court has considered that it was the prayer of the plaintiffs that the suit properties are ancestral joint properties. It is submitted that as such there was no such prayer with regard to ancestral joint properties in the prayer clause.
[3.2] It is further submitted by Shri Desai, learned advocate appearing on behalf of the plaintiffs that as such the case on behalf of the plaintiffs was that they have common joint undivided share over the suit properties along with the defendant Nos.1, 2 and 4 to
8. It is submitted that as such whether the suit properties are Page 11 of 19 C/FA/3076/2013 JUDGMENT ancestral joint properties or suit properties or selfacquired properties or the plaintiffs have common joint undivided share over the suit properties along with other defendants is as such a question of fact and not a question of law.
[3.3] It is further submitted by Shri Desai, learned advocate appearing on behalf of the plaintiffs that as such the plaintiffs have proved that they have right, title and interest and have undivided share in the suit properties along with other defendants. It is submitted that as such the defendant No.1 already admitted the suit of the plaintiffs in his written statement vide Exhs.58/A and 58/B. It is submitted that as such the defendant Nos.2 and 4 to 8 have filed the adoption purshis adopting the written statement filed by the defendant No.1 vide Exh.62. It is submitted that thus the defendant Nos.1, 2 and 4 to 8 have admitted the suit as prayed by the plaintiffs. It is submitted that even the appellants have also examined themselves vide Exh.115 and 117. It is submitted that the plaintiffs have also examined two witnesses at Exhs.119 and 121. It is submitted that even the defendant No.1 has also given the deposition on oath vide Exh.123. It is submitted that thus on the basis of the pleadings as well as on the basis of the oral evidences of the parties, the plaintiffs have proved their case and therefore, the learned trial Court ought to have decreed the suit and granted the decree as prayed for. Relying upon section 58 of the Evidence Act and Order 12 Rule 6 of the Code of Civil Procedure, 1908 and in view of the above submissions by defendant Nos.1, 2 and 4 to 8 admitting the suit, it is submitted that the learned trial Court ought to have decreed the suit. In support of his above submissions, Shri Desai, learned advocate appearing on behalf of the plaintiffs has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Uttam Singh Dugal and Co. Ltd. v. Union Bank of Page 12 of 19 C/FA/3076/2013 JUDGMENT India and Ors. reported in AIR 2000 SC 2740 and Gautam Sarup v. Leela Jetly and Ors. reported in AIR 2009 SC (Supp.) 363.
[3.4] It is further submitted by Shri Desai, learned advocate appearing on behalf of the plaintiffs that as such even otherwise the learned trial Court has materially erred in holding that the plaintiffs have failed to prove that the suit properties were ancestral properties. It is submitted that the learned trial Court has materially erred in not believing the Final Settlement and Arrangement Deed dated 12.05.1973. It is submitted that considering the documentary evidences such as Family Settlement and Arrangement Deed dated 12.05.1973 produced at Exhs.131, 140 and 134, the rent note Exh.127 and the order passed by the Income Tax Commissioner, Vadodara at Exh.141, learned trial Court ought to have held the suit properties as joint ancestral properties.
[3.5] It is submitted that as such the consideration to purchase the suit properties was paid by the grandfather of the plaintiff No.1 and defendant Nos.1 and 2 and the said facts are not denied by the defendants but as such are admitted by the defendants. It is submitted that therefore in view of the fact that consideration to purchase the suit properties were paid by the grandfather of the plaintiff Nos.1 and 2 and defendant Nos.1 and 2, the learned trial Court ought to have held that the suit properties were ancestral joint properties and consequently ought to have decreed the suit.
[3.6] Shri Desai, learned advocate appearing on behalf of the plaintiffs has heavily relied upon the decision of the Hon'ble Supreme Court in the case of Bhagwan Krishan Gupta v. Prabha Gupta and Ors. reported in AIR 2009 SC 1631 on his submissions Page 13 of 19 C/FA/3076/2013 JUDGMENT with respect to the Family Settlement and Arrangement Deed dated 12.05.1973.
[3.7] It is further submitted by Shri Desai, learned advocate appearing on behalf of the plaintiffs that even otherwise and with respect to the suit property No.1 which belong to Girjalakshmiben Amin, the mother of the plaintiff Nos.1 and 2 and defendant Nos.1 and 2, on her death in the year 1953, and as the said Girjalakshmiben Amin had not executed any Will during her lifetime meaning thereby she died intested, all the legal heirs of Girjalakshmiben Amin have right, title and undivided share in the property of Girjalakshmiben Amin. It is submitted that therefore in view of the decision of the Hon'ble Supreme Court in the case of Kale and Ors. v. Deputy Director of Consolidation and Ors. reported in AIR 1976 SC 807 and the admission on behalf of the defendants admitting the suit as well as the Family Settlement and Arrangement Deed, rent note etc., the learned trial Court ought to have decreed the suit.
Making above submissions and relying upon above decisions it is requested to admit/allow the present appeal.
[4.0] Heard learned advocate appearing on behalf of appellants at length. Perused and considered the evidence, oral as well as documentary, from the Record & Proceedings received from the learned trial Court.
At the outset it is required to be noted that initially the plaintiffs instituted a suit against all the defendants inclusive of original defendant No.3 - Bank of Baroda as well as original defendant No.9 MGVCL. It was the specific case on behalf of the plaintiffs that as the original defendant Nos.3 and 9 were trying to recover their dues, due and payable by the original defendant No.1 Page 14 of 19 C/FA/3076/2013 JUDGMENT who had taken the loan on the suit property No.1 and as they have right, title or share in the suit properties, the defendant Nos.3 and 9 have no right to recover their dues from the suit properties and therefore, they have also prayed for the permanent injunction. However, it is required to be noted that pursuant to the order passed by this Court in Special Civil Application No.12212/2009 with Letters Patent Appeal No.837/2010, the original defendant Nos.3 and 9 came to be deleted. Therefore, as such the base and the cause of action for filing the suit and even the relief of permanent injunction would not survive as the main cause of action was initiation of the proceedings / execution proceedings with respect to some of the suit properties by the original defendant Nos.3 and 9. In backdrop of the above said facts, the present appeal is required to be considered.
[4.1] It was the case on behalf of the plaintiffs that the suit property Nos.1 to 3 were joint ancestral properties of the plaintiffs and defendant Nos.1, 2 and 4 to 8 and to declare that they have share and right, title and interest in the suit properties. It is required to be noted that as such the original defendant No.1 who filed the written statement at Exhs.58/A and 58/B admitted the suit in toto and other defendants adopted the written statement filed by the defendant No.1. It is required to be noted that the plaintiffs claimed the right mainly on the basis of the socalled Family Settlement and Arrangement Deed dated 12.05.1973 and which according to the plaintiffs, defendant Nos.1 and 2 admitted the suit properties are joint ancestral properties and the plaintiffs have also share in the said properties. However, it is required to be noted that nothing is on record when further steps were taken by the plaintiffs after the socalled Family Settlement and Arrangement Deed dated 12.05.1973. On appreciation of evidence Page 15 of 19 C/FA/3076/2013 JUDGMENT the learned trial Court has disbelieved the Family Settlement and Arrangement Deed dated 12.05.1973. It is required to be noted that as such and as per the findings recorded by the learned trial Court, the plaintiffs have failed to prove the fact that the suit properties were ancestral one. Under the circumstances, as such the learned trial Court has rightly held that the plaintiffs have no any right, title or interest by virtue of Family Settlement and Arrangement Deed dated 12.05.1973 over the suit properties. We are in complete agreement with the findings recorded by the learned trial Court with respect to the socalled Deed of Family Settlement and Arrangement dated 12.05.1973. Under the circumstances, on facts, the decisions of the Hon'ble Supreme Court relied upon by the learned advocate appearing on behalf of the appellant referred to hereinabove will not be of any assistance to the plaintiffs.
[4.2] Now, so far as the findings recorded by the learned trial Court that the plaintiffs have failed to prove that all the suit properties i.e. property Nos.1 to 3 were joint ancestral properties, we have scanned the entire evidence on record and even the case on behalf of the plaintiffs.
[4.3] Now, so far as the property No.1 viz. 48, Alkapuri, Block No.19, Ward No.10, Vadodara is concerned, from the documentary evidences at Exh.125 - sanad of the suit property, it appears that the defendant No.1 became the owner of the said suit property, which was received by him from his mother and by virtue of the transfer as per the resolution of the society even considering the documentary evidences produced at Exhs.142, 143, it can be said that the defendant Nos.1 and 2 are the joint holders of the said property and the said property was running in the joint name of defendant Nos.1 and 2 only. Under the circumstances, it is rightly Page 16 of 19 C/FA/3076/2013 JUDGMENT held that the suit property No.1 is not ancestral property.
[4.4] Now, so far as the property No.2 viz. 38, Nutan Bharat Society, Wadi, Vadodara is concerned, considering the documentary evidence at Exh.129, the sanad prepared by the City Survey Officer, the said property was running in the name of defendant No.1 Rashmikantbhai. From the documentary evidence at Exh.145 it appears that one Mahendrakumar Chaturbhai Patel was also having interest in the property as partner and as per his application dated 27.04.1956, the said property was transferred in the name of defendant No.1 Rashmikantbhai and therefore, he became the absolute owner of the said property by Resolution No.9 dated 31.08.1956. Under the circumstances and even considering Exhs.146 and 127, it is rightly held that the suit property No.2 was of the ownership of defendant Nos.1 and 2 and that the said property is not an ancestral property.
[4.5] Now, so far as the property No.3 viz. Narsinh Bhuvan, Chittekhan Gali, Gendi Gate Road, Mandvi, Vadodara is concerned, on considering documentary evidence at Exh.130, which is a copy of Index2, it appears that the said property was purchased by defendant No.1 on 05.02.1954 vide sale deed from its original owners viz. Sunderlal Ramchandra Thakkar and others by virtue of the Court's decree. The same is verified by the document produced at Exh.130 - copy of the property card. No evidence has been led to prove that the said property was purchased by their grandfather viz. Chunibhai Jethabhai Amin. The plaintiffs have miserably failed to prove their case that the said properties were purchased by their grandfather Chunibhai Jethabhai Amin in the name of their mother Girjalakshmiben. Under the circumstances also, the learned Judge has rightly held that even the said property is not a joint ancestral Page 17 of 19 C/FA/3076/2013 JUDGMENT property. Considering the aforesaid facts and circumstances of the case, the admission on the part of the defendants admitting the suit would not entitle the plaintiffs to decree the suit. It appears that as such the defendant Nos.1 and 2 were having their own debts due and payable to Bank of Baroda, Gujarat Electricity Board etc. and even the property No.1 was put as a security when defendant No.1 got the loan over the said properties and thereafter when the creditors initiated the proceedings to recover their dues by selling the said properties, at that stage the plaintiffs - sisters instituted the aforesaid suit against defendant Nos.3 and 9 also restraining them from taking any action to auction the suit properties. However, subsequently, pursuant to the order passed by this Court in Special Civil Application No.12212/2009 with Letters Patent Appeal No.837/2010, original defendant Nos.3 and 9 came to be deleted. Thus, it appears that with a view to help defendant Nos.1 and 2 and with malafide intention the aforesaid suit was instituted with the socalled Family Settlement and Arrangement Deed dated 12.05.1973, which was absolutely on a paper, by which the defendants have alleged to have accepted the rights of the plaintiffs. The learned trial Court has rightly doubted the said Family Settlement and Arrangement Deed dated 12.05.1973 and has rightly disbelieved the same. The admission in the written statement by the defendants admitting the suit is required to be viewed and considered while appreciating the aforesaid facts. By admission and/or admitting the suit by the Defendants, the plaintiffs can not get the decree of a declaration that the suit properties are joint ancestral properties and they have got the share and interest in the suit properties, which otherwise they do not have and/or they are not entitled to. Under the circumstances, the decisions of the Hon'ble Supreme Court relied upon by the learned advocate appearing on behalf of the plaintiffs referred to Page 18 of 19 C/FA/3076/2013 JUDGMENT hereinabove on section 58 of the Evidence Act and Order 12 Rule 6 of the Code of Civil Procedure, 1908 would not be of any assistance to the plaintiffs. The learned trial Court has rightly not passed the decree on the admission made by the defendants admitting the suit in their written statements.
[5.0] In view of the above and for the reasons stated above, there is no substance in the present First Appeal and the same deserves to be dismissed and is, accordingly, dismissed. No costs.
Sd/ (M.R. SHAH, J.) Sd/ (R.P. DHOLARIA, J.) Ajay Page 19 of 19