Punjab-Haryana High Court
State Of Punjab & Another vs Air Vice Marshal Harbans Parminder ... on 23 April, 2014
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
RSA No.3847 of 2010 (O&M)
Date of decision: 23.04.2014
State of Punjab & another
-----Appellant(s)
Vs.
Air Vice Marshal Harbans Parminder Singh & others
-----Respondent(s)
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Vishal Garg, AAG, Punjab for the appellants.
Mr. R.D. Sharma, Advocate for the respondents.
***
RAKESH KUMAR GARG, J.
This is defendants' second appeal challenging the judgments and decrees of the Courts, whereby the suit filed by the plaintiffs was decreed by the trial Court vide judgment and decree dated 9.11.2005 and the appeal against the aforesaid judgment and decree of the trial Court was dismissed by the lower Appellate Court vide judgment and decree dated 16.9.2009.
The brief facts of the case are that the plaintiff- respondent Lt. Col. Harbans Singh purchased land in Village Daulatpur out of khasra No.109 from Thakur Kesho Dass measuring 4 kanals vide sale deed dated 11.3.1956. Vide another sale deed dated 19.4.1956, he purchased another plot 4 kanals out Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 2 of same khasra number from the same vendor. After the sale, he was put in possession of the property. The mutation was sanctioned and khasra No.109/3/1 measuring 4 kanals was carved out. Similarly, vide another mutation, another Khasra No.109/3/2 was carved out. Harbans Singh died on 19.10.1993. Property was inherited by the plaintiff Parminder Singh. Now, the total property bears khasra No.329 measuring 8 kanals. The defendants were interfering in the peaceful possession of the plaintiff. So, he filed a civil suit for permanent injunction having No.368/85, which was decided on 26.10.1987. In that suit, the defendants admitted the plaintiff to be in exclusive possession as owner. They made statement that they will not dispossess him except in due course of law. There was specific issue in that case regarding which the findings were returned in favour of plaintiff no.1. Now, these findings have not been challenged by the defendant-appellants. So, they have become final. Now, defendants are alleging that there is mutation No.1476 sanctioned in favour of defendant no.1 and that they have become owners as per the jamabandi. The mutation is illegal, null and void. The defendants allege that there is some notification issue qua the land in dispute. At the time of the previous owner, no notification was ever issued to Kesho Ram. No compensation has either been tendered or paid to the plaintiff. Now, the defendants are out to interfere in the property of the plaintiffs to which they have no right.
Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 3
Upon notice, defendants appeared and filed written statement contesting the suit, raising various preliminary objections. On merits, they denied that the suit land was owned by the plaintiffs. It was stated that the suit land has been acquired vide notification dated 2.7.1959 for construction of I.T.I., Pathankot. It was further averred that objections were invited from owners and the government had paid compensation for the land acquired to the owners after completing all the formalities and if the plaintiffs were having any right in the same, then they should have raised objections and thus, now they cannot agitate the matter, as the land has been acquired. It was further stated that mutation has also been sanctioned in their favour.
On the basis of pleadings of the parties, following issues were framed:-
"1. Whether the plaintiffs are entitled to the relief of declaration as prayed for? OPP
2. Whether the suit is not maintainable in the present form? OPD.
3. Whether the notice u/s 80 CPC is not legal and valid? OPD
4. Whether the plaintiffs have no cause of action to file the present suit? OPD
5. Relief."
After hearing counsel for the parties and going through the record, the trial Court decreed the suit holding that the plaintiffs were owners in possession of the suit property and the entry in the Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 4 revenue record showing provincial Government to be the owner and ITI College being in possession of the suit land, was incorrect.
Aggrieved from the aforesaid judgment and decree of the trial Court, the defendants preferred an appeal before the first Appellate Court which was dismissed vide judgment and decree dated 16.9.2009. While dismissing the appeal, the lower Appellate Court observed as under:-
"After going through the record and considering the arguments, I find that in the Notification regarding the acquisition of the land, there in no mention of Khasra No.109/3/1 and 109/3/2. Khasra No.109 has been mentioned. It is further clear that both these khasra numbers have been changed into khasra No.329. The other stand has been taken by the appellants-defendants that the land was donated by Kesho Ram but there is no record of the same. Now, I find that in the previous suit, the plaintiff was held to be co-owner in possession of the suit-property. That finding has not been challenged and the same has attained finality. Moreover, there is nothing on the record to show that the possession has been taken by the appellants from the respondents in due course of law. As per this technical reason, the plaintiff is still co-owner in joint possession of the property. The land has been acquired in Khasra No. 109 but the present suit-land falls in khasra No.109/3/1 and 3/2 and a new khasra number 329 has been carved out. It is clear that when the possession is taken then there is report in the Roznamcha of the Patwari. No roznamcha has been proved on the Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 5 file. Accordingly, there is nothing on the record to show that property in dispute was ever acquired by the appellants-defendants. So once it is proved that the property was never acquired, so there is no question of any mutation in their favour. Accordingly, I find that entries in the Jamabandi repeated by mistake. The reliance can be placed on A.I.R 1999 Supreme Court 1823 with the title Pawan Kumar Gupta Vs. Rochiram Nagdeo. wherein it was held as under:-
"Civil Procedure Code (5 of 1908). S.11- Resjudicata- Dismissal of earlier suit on account of extinguishment of cause of action or any other similar cause - Decision made in said suit on vital issue involved there in- Operate as resjudicata in subsequent suit between same parties-Fact that defendant did not file appeal against said decision- Cannot avert the bar of resjudicata".
Accordingly I find no reason to interfere in the well reasoned judgment dated 9-11-2005 passed by the Ld. Civil Judge, Junior Division and the appeal is dismissed with costs. Decree-Sheet be drawn. Lower court records be retuned forthwith and appeal file be consigned to the record-room.
Still not satisfied, the defendants-State and its instrumentality have filed the instant appeal submitting that following substantial questions of law arise in this appeal for consideration of this Court:-
i) Whether the jurisdiction of the Civil court is ousted to a land which stands acquired under the Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 6 Provisions of Land Acquisition Act?
ii) Whether in view of the provisions of Section 30 as well as Section 54 of the Punjab Land Acquisition Act, the dispute was to be raked up before the forum provided under the Act and not otherwise?
iii) Whether once the property has been acquired under the Land Acquisition Act, then, the aggrieved party is also bound to take recourse under the Provisions of the said Act?
iv) Whether the non-consideration of the revenue record exhibited on record led the Court to give contrary judgment?
v) Whether the findings with regard to the khasra no. 109/3/1 and 109/3/2 being not part of khasra no. 109 are contrary to revenue record?
vi) Whether filing of the suit for declaration in 1999 with regard to the cause of action in 1959 is time barred?
vi) Whether non-consideration of the material documents/ statements by the courts below rendered the judgment erroneous and perverse?
Noticing the contentions raised on behalf of the appellants, this Court passed following order in this appeal on 8.4.2011:-
"Learned counsel for the appellant inter alia contends that jamabandi for 1944-45 was the last jamabandi in existence before the suit land was acquired in the year 1959 and in that jamabandi, name of plaintiffs' predecessor Harbans Singh vendee had not been recorded and compensation was paid to the Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 7 persons who were recorded as owners of the suit land in jamabandi.
Notice of motion for 20.7.2011."
At this stage, it may further be noticed that there is no record to show that the land in dispute was ever acquired and possession was ever taken by the appellants from the plaintiff- respondents. In fact, before this Court, the only argument raised on behalf of the appellant-State is that the simpliciter suit for declaration without seeking any consequential relief is not maintainable. In support of his case, learned counsel for the appellants has relief upon a judgment of Hon'ble the Supreme Court in the case of Venkataraja and others v. Vidyane Doureradjaperumal (D) Thr. LRs and others 2013 (4) JT 505. However, the observations of Hon'ble the Supreme Court in the aforesaid case were made in the facts and circumstances of that case, wherein the plaintiff was not in possession of the suit property, whereas in the instant case, the plaintiff-respondents are in possession of the suit property.
At this stage, it may also be noticed that on previous dates, the appellant-State has also claimed possession of the suit property and in view of the stand taken by both the parties, this Court had passed following order on 12.3.2013:-
"Both the parties are claiming possession of the suit land in their favour.
Let the contesting parties file affidavit in this regard.Kumar Ashwani 2014.04.28 11:19 I attest to the accuracy and integrity of this document High Court Chandigarh RSA No.3847 of 2010 8
List on 31.3.2014.
To be shown in the urgent list."
In pursuance of the aforesaid order, an affidavit has been filed on behalf of the plaintiff-respondent, specifically stating that he was in possession of the suit land, whereas in the affidavit filed by Shri Harish Mohan, Principal, ITI, Pathankot, on behalf of the appellants, it has been stated that the suit land is open and vacant piece of land and is being used as a thoroughfare. It may further be noticed that there is no dispute with regard to ownership of the suit land which vests in the respondents. It is well settled that possession of a vacant plot is always deemed to be with the owner unless otherwise proved. Though on the earlier dates, appellants insisted that they were in possession of the suit land, yet in the affidavit, no such submission has been made and it has been admitted that the suit land is lying vacant and in view thereof, the argument raised on behalf of the appellants that the simpliciter suit for declaration without seeking any consequential relief is not maintainable, is misconceived and liable to be rejected.
No other point has been argued.
Thus, no substantial question of law arises in this appeal.
Dismissed.
April 23, 2014 [RAKESH KUMAR GARG]
ak JUDGE
Kumar Ashwani
2014.04.28 11:19
I attest to the accuracy and
integrity of this document
High Court Chandigarh