Allahabad High Court
Nirmala Devi And Ors. vs Ram Sahai And Ors. on 21 April, 2004
Equivalent citations: AIR2004ALL358, AIR 2004 ALLAHABAD 359, 2004 ALL. L. J. 3264
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
ORDER Devi Prasad Singh, J.
1. Heard Shri Mohd. Arif Khan and Shri D. C. Mukherjee learned Counsel for the appellant and Shri Mohd. Afzal holding brief of Shri Z. Zilani on behalf of defendants / respondents.
Both the appeals have been filed against the common judgment of the first appellate Court hence with the consent of the parties decided by the present judgment,
2. Shri Vijay Bahadur and Smt. Nirmala Devi had filed a suit for permanent injunction against the defendants/respondents relating to the chabootara and open space situated adjacent to their house. According to plaintiff/appellant, they have purchased a house by registered sale deed dated 1st June 1957 from its owner Nishar Khan. A copy of the sale deed is on record as Exhibit No. 1. Shri Nishar Khan had purchased house from its owner Shri Masuq Khan by registered sale deed dated 17th July 1987 filed as Exhibit No. 3 in the trial Court. The land and house situated on plot No. 6427, is a big plot existing in joint possession of various persons. The main controversy relates to open space situated adjacent to the house which the plaintiff/appellant claims to occupy under easementary right. In the suit, the defendant Ram Sahai and Barfi Devi has filed joint written statement.
3. Another regular suit No. 215 of 1971 was filed by Smt. Barfi Devi and Ram Sahai. It has been pleaded by Smt. Barfi Devi in her suit as plaintiff that she purchased the land in dispute by registered sale deed dated 26th September 1969 from one Raja Sahadat Ali Khan. The area of the land is four biswa four biswansi and is a part of the plot No. 6427. The sale deed was executed by one Ram Nath having power of attorney in his favour executed by Raja Sahadat Ali Khan on 5th June 1970. The suit was registered as regular suit No. 215 of 1971. Both the suits were consolidated since they involved dispute relating to same property. Regular suit No. 100 of 1971 was the leading suit filed by the appellant against the defendants/respondents. On behalf of appellant five witnesses were appeared in the witness box namely, PW-1 Ali Shah Khan, PW-2 Ram Jiyawan, PW-3 Cheddu Khan. PW-4 Vijay Bahadur, PW-5 Habib Ullah, PW-6 Mohd. Yakub.
In regular suit No. 215 of 1971, DW1 Mohd. Ayaz Khan, DW-2 Hanuman Prasad, DW-3 Vishwanath Prasad, DW-4 Ram Sahai himself, DW-5 Sayad Mohd. Ali Khan, advocate and DW-6 Mohd. Yusuf appeared in the witness box. The trial Court recorded the evidence and decreed the regular suit No. 100 of 1971 by judgment and decree dated 28th May 1975 and dismissed the regular suit No. 215 of 1971 filed by defendants/respondents. The trial Court after considering the entire material on record decreed the suit and held that the appellants are in possession of land in question and they have right to use the open space for their own purpose.
4. According to learned counsel for the appellant the first settlement was done in the year 1864-65, second settlement in the year 1894-95 and third settlement in the year 1933-34. The submission of the appellant's counsel is that the survey commissioner has submitted a report, which had incorrectly surveyed the place in question and not proceeded from the fixed point required under relevant rules. Learned counsel for the appellant had further submitted that in the sale deed executed in favour of the defendants/respondents Smt. Barfi Devi, the old number of first settlement has been mentioned which indicates that it was executed to have undue advantage of the land in question for own purpose. Further submission of the learned counsel for the appellant is that the first appellate Court had not given its own reasons while reversing the finding given by the Trial Court. It has been further argued by the appellant's counsel that the judgment of first Appellate Court is silent on the various material issues decided by the trial Court and incorrectly held that the land in question was belonging to Raja Nanpara. The further submission of the learned counsel for the appellant is that the land was belonging to Abul Jafar the original landlord and during an execution proceedings it was purchased by Raja Jang Bahadur. The submission of learned counsel for the appellant is that there is no material on record which can prove that how Raja Shadat Ali Khan had acquired the land in question from Raja Jang Bahadur. It has also been submitted by learned counsel for the appellant that admittedly the power of attorney by Raja Shahadat Ali Khan was executed on 5th June 1970 accordingly the execution of sale deed in favour of Smt. Barfi Devi on 26th September 1969 was without right or title and accordingly the sale deed on 26-9-1969 was void ab initio.
5. Learned counsel for the appellant has relied upon the judgments reported in AIR 1983 SC 114, Madhusudan Das v. Smt. Narayani Bai, (2001) 3 SCC 179: (AIR 2001 SC 965), Santosh Hazari v. Purushottam Tiwari, AIR 1919 Lahore 156, 1987 LCD 137.
The further submission of the learned counsel for the appellant is that there is no evidence on record which can prove that Raja Sahadat Ali Khan was the owner of the land in question accordingly the sale deed executed by him in favour of the defendant was of no use and it is void and cannot be sustained in any manner to uphold the defendants right to occupy the land in question. The appellant's counsel further submits that appellants have got right of easementary use of land in question, being an open space and they are using the same since 1957, It has been further submitted by learned counsel for the appellant that the disputed open space cannot be occupied by any one. There is no material or evidence on record which can prove that defendants or anyone is the owner of land in question, accordingly it should be left open for common use by the people residing in the vicinity and also for common possession.
On the other hand learned counsel for the opposite parties Sri Mohd. Afzal submits that the easementary right of necessity would be no longer available when alternative passage is available to the appellant. He further submits that this Court while exercising jurisdiction under Section 100 of the Code of Civil Procedure may not (sic) be re-appreciate the evidence on which the findings were given by the first appellate Court. He further submits that in case two views are possible under the circumstances of a case then one drawn by the lower appellate Court was binding upon the High Court in second appeal. The case relied upon by the learned counsel for the opposite parties is reported in (2000) 4 All WC 2681 ; (2002 All LJ 2258), Chandra Pal Singh v. Parhlad Singh.
6. Rebutting the argument advanced by the opposite parties and assailing the first appellate Court judgment appellants' counsel relied upon the cases referred hereinabove. The Apex Court in the case of Santosh Hazari, (AIR 2001 SC 965) (supra) while considering the ambit and scope of Section 100 of the Code of Civil Procedure held that in case the question raised goes to the root of the matter even if it involves factual adjudication. High Court may interfere under Section 100 of the Code of Civil Procedure. The paramount over all consideration being the need for striking a judicious balance between the indispensable obligation to do justice at all stages. For convenience relevant portion from the Apex Court judgment in Santosh Hazari's case (supra) is reproduced as under (Para 14) :
"A point of law which admits of no two opinions may be a proposition of law but cannot be a substantial question of law. To be "substantial" a question of law must be debatable, not previously settled by law of the land or a binding precedent, and must have a material bearing on the decision of the case, if answered either way, in so far as the rights of the parties before it are concerned. To be a question of law "involving in the case" there must be first a foundation for it laid in the pleadings and the question should emerge from the sustainable findings of fact arrived at by Court of facts and it must be necessary to decide that question of law for a just and proper decision of the case. An entirely new point raised for the first time before the High Court is not a question involved in the case unless it goes to the root of the matter. It will, therefore, depend on the facts and circumstance, of each case whether a question of law is a substantial one and involved in the case or not; the paramount overall consideration being the need for striking a judicious balance between the indispensable obligation to do justice at all stages and impelling necessity of avoiding prolongation in the life of any lis."
7. So far as the petitioner's eligibility right is concerned while interpreting under Section 4 of the Easement Act 1982 this Court in Pati Ram's case, (2000 (1) All CJ 80), (supra) had considered the ambit and scope of Section 4 and proceed to held as under :
"9. In view of the definition of the Easement in Section 4 of the Easements Act the following materials are required to be present in order to claim an easement right, which are as follows :--
(i) the right is in the owner or occupier of land as such;
(ii) it is for the beneficial enjoyment of that land;
(iii) it is to do or to continue to do something or to prevent or continue to prevent something being done.
(iv) That something is in or upon or in respect of certain other land.
(v) The other land is not his own.
10. All these elements are to be satisfied in order to claim an easement in view of the definition in the Indian law of Easement Act, 1882, which includes profit-a-prendre which is appurtenant to a dominant heritage. Easement is also defined in Section 2(f) of the Indian Limitation Act, 1963. The definition is an inclusive one. It includes the easement defined in Section 4 as also profit-a-prendre in gross which are not easements under the Easements Act. However, the definition in Section 2(f) applies in all those areas to which the Easement Act has not been extended. In Halsbury states :--
"A person possesses an easement in respect of some estate or interest in a particular piece of land, and the easement is said to be appurtenant to that land. No one can possess an easement irrespective of his enjoyment some estate or interest in a piece of land, for there is no such thing as an easement in gross. When validly annexed to land constituting the dominant tenement as easement remains inseparably attached to the tenement so long as the easement continues to exist, the easement cannot be severed from the dominant tenement, nor can it be made a right in gross.
The benefit or advantage conferred by the right must relate to the purpose for which the dominant tenement is used, although in that sense an easement will usually, if not always, increase the value of dominant tenement.
A legal easement must ensure to the benefit of the dominant tenement as was held in the case of Fatik Lal Pal v. Sudhir Das, (1978) 2 Cal LJ 270. Literally the word "appurtenant" means "pertaining to or "belonging to". The word does not, however mean adjacent to and from this it could be easily inferred that proximity of the appurtenant land is not essential. What is essential is the concept of belonging for more beneficial enjoyment of the parent property. The land in question being just in front of the plaintiffs house though across a narrow lane could still be land appurtenant to the plaintiffs house if it was shown that it was being used for the more beneficial enjoyment of the plaintiffs house as was held in the case of Harnam Singh v. Bhikimbar Singh, AIR 1980 All 50.
An easement does not give the dominant owner the exclusive or unrestricted use of any part of servient tenement. The grant of exclusive and unrestricted use of a piece of land passes the property or ownership in the land and not merely an easement in it. A right which amounts in effect to the whole beneficial user of the servient tenement to the exclusion of the owner or to a joint user of the servient tenement, or which would prevent the servient owner from making ordinary use of his land cannot take effect as an easement either by virtue of grant of by prescription. Whether or not a right asserted amounts to a claim to the whole beneficial user of the servient tenement is a question of law to be determined in accordance with all facts of a particular case, the problem is one of degree.
A right of easement subsists in order that the dominant owner may better enjoy the dominant heritage. The right must be in some way connected with the enjoyment of the dominant heritage. The characteristic that an easement must be for the beneficial enjoyment of the dominant heritage is also included in the expression "appurtenant to the dominant heritage.
In Re. Ellemborough Park, (1956) Ch 131 it was held that what is required is that the right accommodates and serves the dominant tenement and is reasonable necessary for the better enjoyment of that tenement, for if it has no necessary connection therewith, although it confers an advantage upon the owner and renders his ownership of the land more valuable, it is not easement at all.
The benefit or advantage conferred by the right must relate to the purpose for which the dominant tenement is used. Where the dominant tenement is used for business purposes a right which benefits the business may accommodate the dominant tenement and so be recognised as an easement."
8. In one another case reported in 1972 All LJ 656 Smt. Umme Aimen v. Mohd. Sharif Khan Section 4 of the Easement Act was the subject-matter for consideration by this Court, Relevant portion of the judgment of this Court in the case of Umme Aimen (supra) held as under :--
"Easement has been defined in Section 4 of the Easement Act as :--
An easement is a right which the owner or occupier of certain land possesses, as such, for the beneficial enjoyment of that land, to do and continue to do something, or to prevent and continue to prevent something being done, in or upon or in respect of certain other and not his own. The right which the plaintiff claimed on the land in dispute was being exercised by the plaintiff and before him by his ancestors in their capacity as residents of the adjoining house. In the case of Re. Ellenborough Part Re Davies (deceased) Powell v. Maddison, (1955 (1) All ER 38) right to use the land as a pleasure ground was held to be an easementary right. Danckwerts, J. dealing with the contention that:--
The easement must be calculated to benefit the dominant tenement as a tenement, and not merely to confer a personal advantage on the owner of it observed :
"This I find somewhat difficult to apply, for it seems to me that the benefit received from a right of way is necessarily a benefit to the owner or occupier of the tenement rather than to the tenement itself, though right of support might be said to benefit the tenement as such............. I find it difficult to see what are the objections to a right to use neighbouring land for the purpose of enjoying air and exercise any similar amenities. Further, it is evident that the attachment of such amenities for the ownership of a particular house may add considerably to the value and the enjoyment of the house............................................... In my view..................... the right to use a pleasure ground is a right known to the law and an easement." Section 4 of the Easements Act places no restrictions on the nature of user of the servient heritage by the owner or occupier of the dominant heritage. A right of easement need not therefore, necessarily be a right yielding direct benefit to the dominant tenement itself, but may consist of a right which may yield direct benefit of the owner or occupier of the property and only consequentially land indirectly be for the more beneficial utilisation of the dominant tenement. If the inhabitants, for a more beneficial living and enjoyment of the house, use the adjoining land for sitting and sleeping purposes, the user cannot but be deemed to be for the benefit of the occupants and consequentially for the beneficial enjoyment of the house itself because if the user is an amenity for the residents of the house it is bound to add to the value and enjoyment of the house. Applying the test which Dankwerts, J. applied the use of the land for purpose of sitting and sleeping by the plaintiff, in the present case, will amount to a right of easement entitled to be protected by law."
9. The other submissions of the appellant is that the burden was on the respondents to prove his title. It has been held by this Court that a person who sets up a title to property as purchaser must prove his vendors title in the property sold. Para 4 of the Smt. Savitri's case (supra) (sic) and others is reproduced as under :
"Learned counsel for the appellant has placed reliance on a decision of the Lahore High Court reported in AIR 1919 Lahore page 156, (Gulab Devi v. Mouji Ram) wherein it has been held that a person who sets up a title to property by purchase must prove that his vendor had a title in the property sold. Their Lordships of the Privy Council in Jagdish Narain v. Nawab Said Ahmad Khan, AIR 1946 PC 59 held :
"The plaintiffs were suing in ejectment, and they could only succeed on the strength of their own title. There was no obligation upon defendants to plead possible defects in the plaintiffs' title which might manifest themselves when the title was disclosed."
It will thus be seen that in the instant case the plaintiff has failed to establish his title and the defendant having denied the title of the plaintiff it was incumbent on the plaintiff to establish his title and for that it was necessary for the plaintiff claimed to have derived his title. The same view has been taken by a Division Bench of the Bombay High Court in Tatoba Ganu v. Tarabai, AIR 1957 Bombay 280 wherein the Court has held in Paragraph 11 that :
"It is for the plaintiff to prove his title and the Court is not concerned with the weakness of the title of the defendant. The defendant may be a trespasser, but as a defendant in possession, he is entitled to ask the plaintiffs suit must fall."
The Supreme Court in Moran Mar Basselios v. Thukalan Paulo Avira, AIR 1959 SC 31 has taken similar view as regards the burden of proof. Similar view has also been taken by their Lordships of the Supreme Court in Brahma Nand Puri v. Neki Puri, AIR 1965 SC 1506 reiterating the rule of law in the following terms :
"In a suit for ejectment the plaintiff has to succeed or fail on the title that he establishes and if he cannot succeed on the strength of his title his suit must fail notwithstanding that the defendant in possession has no title to the property."
And I have no hesitation in holding that the plaintiff having failed to prove his title and the title of the plaintiffs vendor having not been proved, as observed by the Bombay High Court in Tatoba Ganu v. Tarabai (supra), even if the defendant was a trespasser, the plaintiff could not succeed on the weakness of the defendant's case. The same view has been reiterated by this Court in a case reported in 1982 All WC 665 : (AIR 1982 All 248). I, accordingly, hold that the finding recorded by the Court below on issue No. 1 to the effect that the plaintiff had succeeded in proving his title is erroneous since it is based only on the weakness of the oral evidence of the defendant. There is nothing to indicate in the findings recorded that the plaintiff had any right in the property or the society had any right in the property. The finding recorded by the Court below on issue No. 1 is accordingly set aside and the issue is decided in negative and against the plaintiff. In view of the fact that the plaintiffs title is not proved it is not necessary for this Court to enter into the findings recorded on issue Nos. 2 and 3 since no relief can be granted to the plaintiff unless he is held or found to be vested with right and title in the property in suit."
10. Under the above the facts and circumstances and from the material available on record it is obvious that Smt. Barfi Devi and Sri Ram Sahai have been failed to prove that how the land in question has come into possession of Raja Shahadat All Khan from Raja Jang Bahadur. There is no link evidence on record. The burden lies on the Smt. Barfi Devi and Ram Sahai to establish his right and title by adducing material and trustworthy evidence in support of their pleading. The other material fact which falsify the case of Smt. Barfi Devi and Ram Sahai, that they have got right and title over the open space in question on the basis of the alleged sale-deed executed on 26-9-1969, by Mukhtar, Ram Sahai authorised in pursuance to power of attorney executed by Raja Shahadat All Khan. It has been not disputed by the parties that Raja Shahadat All Khan has executed the said power of attorney in favour of Ram Nath Muktar on 5-6-1970. The power of attorney is on record. At the face of record on 26-9-1969 when the sale-deed was executed Ram Nath was having no right or authority under law to execute the sale-deed even if it is admitted that Raja Shahadat All Khan has got same right or interest over the land in question. These material facts evidence and circumstance of the record goes to the root of the case and have not been considered by the first appellate Court. Accordingly in view of law settled by Apex Court in Santosh Harzari's case, (AIR 2001 SC 965) (supra) this Court is within its jurisdiction to consider the present controversy and decide the same in pursuance to power conferred under Section 100 of the Code of Civil Procedure.
11. The facts and circumstance of the case and the record shows that the land to dispute is an open space being used by persons residing in the vicinity. Neither Barfi Devi nor Ram Sahai has got any right or title over the open space in question to claim it as their own personal property. The appellant Nirmala Devi has got easementary to use the land in question and maintaining it as open space. No doubt being open space it shall be useful for all the persons residing in the vicinity.
In view of above facts and circumstances of the case and the provision of law discussed herein above the Second Appeal deserves to be allowed. The judgment and decree passed by first appellate Court in first appeal No. 29/75 and 30/75 is set aside and judgment and decree dated 20-5-1975 of the trial Court is restored with all consequential benefits.
No order as to costs.