Andhra HC (Pre-Telangana)
Maimoona Begum vs G.Sarat Babu And Another on 2 December, 2015
Author: B.Siva Sankara Rao
Bench: B.Siva Sankara Rao
HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO C.C.C.A.No. 128 of 2009 02-12-2015 Maimoona Begum .Appellant G.Sarat Babu and another.... Respondents Counsel for the Appellant: Sri K.Ram Reddy Counsel for the Respondent No.1 : Sri B.Kishnlal Counsel for Respondent No.2 : Sri M.Rama Rao <Gist : >Head Note: ? Cases referred: 1. 2004(6) ALT 111 HONBLE Dr. JUSTICE B. SIVA SANKARA RAO C.C.C.A. No. 128 of 2009 JUDGMENT :
The appellant is the claim petitioner in E.A. No.97 of 2007 in E.P. No.5 of 2006 in O.P. No.1711 of 2002 on the file of II Additional Metropolitan Sessions Judge-cum-XVI Additional Chief Judge, Hyderabad. The 1st respondent to the claim petition is the decree holder and the 2nd respondent to the claim petition is the Judgment debtor no other than the son of the claim petitioner. The property undisputedly, originally, belonged to husband of the claim petitioner-cum-father of the judgment debtor.
2) It is in the execution of the motor accident claim decree by the award, the decree holder filed E.P.No.5 of 2006 for attachment of the immovable property claimed that of the judgment debtor, where he undisputedly resides, which is the claim petition schedule property. It is in fact as per the Amins report what the lower Court find rightly and not even despite from the submissions across the bar by both sides that the property was attachment not affected as there was a resistance caused to the attachment and the Amin returned the warrant from that resistance and before re-entrusting the warrant, if necessary, with police aid, the claim petition is preferred by the mother of the judgment debtor claiming that her husband being the absolute owner of the property which he purchased, he made an oral gift in her favour. The provisions of the Transfer of Property Act so far as the gift under Chapter VII, particularly by Section 129, saves donations moritus causa and Mohammedan law of gifts. It is because under Mohammedan law of custom as a source of law an oral gift is valid. That is even saved by the statutory provision covered by Section 129 of the Transfer of Property Act. However, the fact remains for a Mohammedan Law of gift there are pre-requisites that must be established to validate an oral gift. One is declaration of gift that is required to be established showing that the donor either in the presence of the witnesses or otherwise by public statement declared in making the gift. It is a pre-requisite and the other two, following the same are there must be acceptance of gift and also giving and taking of possession of the property. In the absence of any of the three qualified pre-requisites of which first one is sine-qua-none, such an oral gift is even claimed cannot be validated.
3) The lower Court in fact observed in para No.14 of the order that among the three witnesses including the claimant P.W-1 no other than wife of the so called donor, others examined as P.Ws 2 and 3 are not even claimed as present at the time of the so called oral gift, to give any credence regarding the alleged oral gift and their evidence has no sanctity and once that is the case there is no satisfaction of the pre- requisite condition of a declaration either in the presence of two or more persons or even otherwise by public statement. Without which no sanctity to the plea of oral gift can be given, leave about the other two subsequent pre-requisites of acceptance associated with delivery of possession and taking of possession. The judgment debtor as per the finding of the trial Court is in possession of the property and even he is served with the execution petition summons to the said address which he did not dispute.
4) Leave it as it is, a reading of the claim petition filed under Order XXI Rule 58 C.P.C, from the very wording as rightly pointed by the lower Court in para No.7, while answering point No.1 of the order, of which as per Order XXI Rule 58(2) C.P.C is akin to Order XXI Rule 101 C.P.C, all questions between the parties to a proceeding or their representatives relevant to the adjudication of the claim or objection shall be determined by the executing Court and not by a separate suit. A separate suit is a bar. No doubt, the wording of Order XXI Rule 58(1) C.P.C is like a wording in Order XXI Rule 99 C.P.C. So far as Rule 97 and 99 concerned, there is an expression of the Apex Court so also of this Court saying even before dispossession in relation to delivery of possession under execution ordered under Order XXI Rule 35 C.P.C if the decree holder is not willing even if any claim made in advance by the claimant it has to be treated as a caveat, though caveat provision under Section 148-A C.P.C has no application to the execution proceedings. However, for the claim under Order XXI Rule 58 C.P.C, what the Rule 58(1) C.P.C categorically mentions is that, where any claim is preferred to or any objection is made to the attachment of, any property attached in execution of a decree - - - -- - - - - -. Thus, unless property is attached, the question of entertaining a claim does not arise. That is also rightly held by the trial Court, in its finding, pursuant to the categorical wording in an ambiguous way of Sub-Rule (1) of Rule 58 of Order XXI C.P.C.
5) The next debatable issue for the purpose of the appeal, needless to say from the entire order is at large irrespective of any specific ground taken or not so far as the power is conferred on this Court as a first appellate Court under Rule 33 Order XLI C.P.C, for the 1st appellate Court being a fact finding Court as a final authority, has to go into the entire material and reappraise the evidence on fact and also appreciate afresh of law. Here, the trial Court having found the claim petition is not sustainable and premature because of the specific wording of Rule 58(1) of Order XXI C.P.C, went further in giving a finding on the merits of the claim petition. Here, whether such a recourse is just or not leave about enabling provision is there or not is criterion. It is also for the reason, under Section 40 to 44 of the Indian Evidence Act, in particular from Section 40 of the Indian Evidence Act the previous judgment is a bar between the parties being relevant for subsequent suit. However, the fact remains it need not be a judgment, it can be even a finding on any issue arising for consideration. As against the claim there is an appeal remedy and the full bench of this Court in Gurram Seetharam Reddy V.Gunti Yashoda categorically held that the appeal is not a Civil Miscellaneous Appeal but regular Appeal. Here thereby, Order XIV Rule 2 and Order XX Rule 5 C.P.C are relevant in formulating the issues or points in giving findings in deciding the lis.
6) Order XIV Rule 2 C.P.C speaks as follows:
2. Court to pronounce judgment on all issues.-
(1) Notwithstanding that a case may be disposed of on a preliminary issue, the Court shall, subject to the provisions of sub-rule (2), pronounce judgment on all issues.
(2) Where issues both of law and of fact arise in the same suit, and the Court is of opinion that the case or any part thereof may be disposed of on an issue of law only, it may try that issue first if that issue relates to-
(a) the jurisdiction of the Court, or
(b) a bar to the suit created by any law for the time being in force, and for that purpose may, if it thinks fit, postpone the settlement of the other issues until after that issue has been determined, and may deal with the suit in accordance with the decision on that issue.
7) A close reading of this provision, Order XIV Rule 2 C.P.C though Sub-Rule (1) commences with non-obstante clause of notwithstanding that a case may be disposed of on a preliminary issue, it mandates in saying the Court shall, however with limitation in further saying, subject to the provisions of sub-rule (2), pronounce judgment on all issues. The above wording is very clear unless sub-rule (2) speaks otherwise and even a suit can be disposed of on a preliminary issue, the Court has to answer all issues. It does not mean the Court is bound to answer on all issues in all matters, as it is clarified by what is laid down in sub-rule (2) supra. From that sub-rule (2), what it speaks further is where issues both of law and on fact arise in the same suit, and the Court is of opinion that the case or any part thereof may be disposed of on an issue of law only, it may try that issue first if that issue relates to the jurisdiction of the Court, or a bar to the suit created by any law for the time being in force. What sub-rule (2) supra speaks is if issues of fact and law involved in deciding first issue of law relating to the jurisdiction or bar created by any law in force, if the Court is of the opinion that the case or any part thereof may be disposed of there from, it may be tried that issue first. So, deciding an issue touching jurisdiction or point of law as to any other bar is mandatory as a first issue before deciding other issues. The wording further is and for that purpose, the Court may, if it think fit, postpone the settlement of other issues until after that issue has been determined and may deal with the suit in accordance with the decision on that issue. The word may is not with unfettered discretion of Court, but to exercise judiciously. It is to mean when the very issue touching the law referred supra goes to the route of the matter that is to be dealt with as a first issue and so decided it is meaningless practically to decide other issues being functious officio and but for the same, otherwise as contemplated by Sub-Rule (1) Rule 2 of Order XIV C.P.C Court has to give its finding on all issues.
Thereby, the combined reading of this provision makes it clear abundantly that on question of law regarding jurisdiction or other legal bar to a suit, once first required to be decided and so decided and it is sufficient to deal with the matter with no need to deal with other issues. Not only from this provision, the subsequent provision if there is any inconsistency the later shall prevail to say is Order XX Rule 5 C.P.C which reads as follows:
5. Court to state its decision on each issue.- In suits in which issues have been framed, the Court shall state its finding or decision, with the reasons therefore, upon each separate issue, unless the finding upon any one or more of the issue is sufficient for the decision of the suit.
8) As per Rule 5 of Order XX C.P.C which applies where issues already framed and not to a case where as per the proviso to Sub-rule (2) Rule 2 of Order XIV C.P.C says only issue on question of law is to be decided; the Court shall state its finding or decision, with the reasons therefor, upon such separate issue, unless the finding upon any one or more of the issue is sufficient for the decision of the suit. It is equally to say, if the Court holds, it is premature to sustain; even trial of the suit the Court can do on all issues touching the matter, however so far as giving of findings concerned, practically no need. It is needless to say application of Sections 40 to 44 of Indian Evidence Act or the right to confront with the previous statements of the witnesses as per Section 155(3) or Section 145 of the Indian Evidence Act is left open without prejudice to the right of both the parties and subject to that to say it is only after attachment, if at all a claim to be made that can be made and premature to go into the merits, needless to say pleadings and evidence in the present matter can be better utilized even in a subsequent matter.
9) In the result, subject to the above, the appeal is disposed of while confirming the finding of the lower Court of premature to entertain the claim and by setting aside the finding of entire property cannot be orally gifted by left open the finding in both to use within legal parameters of oral gift is proved or not otherwise. There shall be no order as to costs.
10) Miscellaneous petitions, if any pending, shall stand closed.
___________________________ Dr. B. SIVA SANKARA RAO, J 02.12.2015