Bombay High Court
Sumatibai W/O Ranganathrao Kulkarni vs Rajendra S/O Achutrao Futane on 12 August, 2008
Author: S. B. Deshmukh
Bench: S. B. Deshmukh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
APPELLATE SIDE, APPELLATE JURISDICTION
SECOND APPEAL NO.: 1150 OF 2005
...
Sumatibai W/o Ranganathrao Kulkarni,
Age: 55 years, Occu.: Agri. and
Household, R/o Shivpur, Tq. Nilanga,
Dist. Latur. ... APPELLANT
[ORIG.PLAINTIFF]
VERSUS
1. Rajendra S/o Achutrao Futane,
Age: 40 years, Occu.: Business,
R/o Neknoor, Tq. and Dist. Beed.
2. Ravindra S/o Achutrao Furane,
Age: 35 years, Occu.: Business,
R/o Neknoor, Tq. and Dist. Beed.
3. Shantabai W/o Wamanrao Amrapurkar
I)
Sharad S/o Wamanrao Amzapurkar,
Age: 35 years, Occu.: Agri.,
R/o Neknoor, Tq. and Dist. Beed.
II) Arunabai W/o Chandrakanat Jabde,
Age: 40 years, Occu.: Service,
R/o Arya Vaishya Temple,
Near Krushna Taki, Tq. Parli,
District Beed.
III) Kundabai W/o Ramrao Joshi,
Age: 35 years, Occu.: Service,
R/o. Shikshak Colony, Neknoor,
Tq. and District Beed.
IV) Chayabai W/o Diliprao Kulkarni,
Age: 30 years, Occu.: Service,
R/o Next to Babarao Temple,
Near Ganesh Par, Taluka Parli,
District Beed.
4. Zremaiabai W/o Shajurao Kulkarni.
(Died L. Rs.)
4-A) Nagesh S/o Shajurao Kulkarni,
Age: 17 years, Occu.: Education,
R/o Balapur, Tq. and Dist. Beed.
4-B) Onkar S/o Shaurao Kulkarni,
Age: 15 years, Occu.: Education,
R/o Balapur, Tq. and Dist. Beed.
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4-C) Mahesh S/o Shajurao Kulkarni,
Age: 13 years, Occu.: Education,
R/o Balapur, Tq. and Dist. Beed.
Respondent Nos.4-A to 4-C U/G
of Respondent No.5, Shajurao
Yashewantrao Kulkarni.
5. Shajurao S/o Yashwantrao Kulkarni,
Age: 40 years, Occu.: Agri.,
R/o Balapur, Tq. and Dist. Beed.
6. Ramrao S/o Shankarrao Patil,
Age: 45 years, Occu.: Agri.,
R/o Balapur, Tq. and Dist. Beed.
7. Raosaheb S/o Shankarrao Patil,
Age: 40 years, Occu.: Agri.,
R/o Balapur, Tq. and Dist.
Beed. ... RESPONDENTS
[ORIG.DEFENDANTS]
...
Mr. Rohit Sarvadnya, Advocate for the Appellant.
Mr. A.S.Kasliwal, Advocate instructed by Advocate
Miss. N.M.Jain, for the Respondents.
...
CORAM: S. B. DESHMUKH, J.
DATED: 11th/12th AUGUST, 2008.
ORAL JUDGMENT:
1. Heard learned counsel for the parties.
2. The plaintiff, in Regular Civil Suit No.272 of 1993, had filed said suit against defendants for possession of the suit land. The trial Court, after considering the evidence led on behalf of the parties, dismissed the suit by its judgment and order passed on 22nd December, 1995. This judgment and decree, passed by the trial Court, was challenged by filing Regular Civil ::: Downloaded on - 09/06/2013 13:41:11 :::
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Appeal No.78 of 1996 under section 96 read with Order 41 of the Code of Civil Procedure (the Code, for short). The first Appellate Court, after hearing the parties, dismissed the appeal by the judgment and decree passed on 25th February, 2005.
This judgment and decree is challenged by the aggrieved plaintiff, by filing the present second appeal.
3. At the out set, it is to be noted that this appeal was listed for admission before this Court on 18th July, 2005. After hearing learned counsel for the parties, this Court has admitted the appeal. Both the learned counsel fairly concedes that at the time of admission of this second appeal, no ground, set out in the memo of second appeal, was accepted by this Court to be the ground/s involving substantial question of law, neither substantial question of law was formulated, by this Court. It is in this premise, I have heard the learned counsel appearing for the parties. Advocate for the Appellants has filed additional grounds with a contention that these grounds are involving substantial questions of law. These grounds are taken on record, copy of which is served to the learned counsel appearing for the Respondents. These are Ground Nos.I to IV. Liberty was granted in favour of the Appellants to ::: Downloaded on - 09/06/2013 13:41:11 :::
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amend the memo of second appeal. Said amendment is accordingly carried out by the Appellants. Out of these four grounds, after hearing the learned counsel for the parties, I am accepting Ground Nos.I and III as grounds involving substantial questions of law. These grounds are reproduced herein below:
"I. Whether the title of transferee by way of registered sale deed can be deemed to be extinguished merely because mutation entry in favour of transferee is not recorded despite of Section 154 and Rule 11 of Maharashtra Land Revenue Code casts duty upon the revenue authority? "III. Consideration of possession of father who himself is a witness to the registered sale deed in favour of married daughter, be taken as hostile when the father himself or subsequently brothers of a married daughter do neither denied the title of married daughter nor make their claim hostile to the true owner? . I have accepted these two grounds involving substantial question of law. I heard the learned counsel for the parties at length. ::: Downloaded on - 09/06/2013 13:41:12 :::
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4. Since the plaintiff is the Appellant in this second appeal, parties are referred to their status as plaintiff and defendants in this second appeal.
5. The record and proceeding is available. Both the learned counsel have referred to record and proceedings, while addressing the Court. The pleading in civil suit is important. The parties to the civil litigation are expected to plead material facts before the Court. First opportunity is available to the plaintiff/s approaching to the civil Court. The grievance of the plaintiff/s in the form of material facts is expected to be pleaded in the plaint itself. On issuance of the summons, the defendant/s, in fact, is/ are called upon to meet the pleading of the plaintiff/s and apart from response to that pleading, is/ are expected to plead his/ their own case. Word "pleading" is defined under Order VI Rule 1 of the Code. In relation to plaintiff/s, plaint is the pleading and written statement is the pleading in relation to the defendant/s. This pleading is important from two more view points. The Court, at the first instance i.e. the trial Court has to frame issues under order XIV of the Code while considering the rival pleadings of the parties. ::: Downloaded on - 09/06/2013 13:41:12 :::
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The trial Court, thus, has to find out the issues on which parties are quarrelling and do not have consensus. Settling issues by the trial Court, gives opportunity to the parties in perceiving the burden of proof, either it is placed by the Presiding Officer or trial Court, on the plaintiff/s or defendant/s. This facilitates the parties to lead their evidence under Order XVI of the Code. Another important aspect of the pleading is the leading of oral/ documentary evidence by the parties. Order VI Rule 2 provides that variance in pleading and proof is not permissible. If any of the party to the suit leads oral evidence, beyond its pleading, or beside pleading, it being in variance with the pleading, cannot be considered. The importance of the pleading is stated by the Supreme Court in the matter of "State Bank of India & Ors. V/s S. N. Goyal" reported in 2008 VOL. (26) AIR SCW 4355. Honourable Supreme Court has stated that foundation of the case of the party has to be there in the pleading. Thus, pleading of the party in a civil litigation is important and significant.
6. In view of importance of the pleadings, I have examined the pleading of the parties in the case on hand, extensively. The subject matter of the dispute between the parties is agricultural ::: Downloaded on - 09/06/2013 13:41:12 :::
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land Survey No.1/A, admeasuring 9 Acres 37 Gunthas (4 Hectares 00 Ares). This suit property is assessed at Rs.17.50 Ps. The plaintiff has made a statement in para No.1 of the plaint that provisions of Bombay Prohibition of Fragmentation and Consolidation of Holdings Act, 1947 (Act of 1947, for short) have been made applicable 2-3 years prior to filing of this suit. The suit property now is recognised as Gat No.1. Agricultural Land Gat No.486, admeasuring 7 Acres 18 Gunthas (3 Hectares 01 Are) is also subject matter of this suit. These two agricultural lands (hereinafter referred to as the suit properties) allegedly were owned by Shamrao Narhar Patil. It is not in dispute that said Shamrao was uncle of the plaintiff and suit properties are situated at village Ballarpur, Taluka Beed. Admittedly, Shamrao Narharrao Patil died in the year 1974. It is the contention of the plaintiff that she purchased the suit properties by registered sale deed dated 21st December, 1971 for the consideration of Rs.8,500/- from said Shamrao.
Shankarrao Narharrao Patil, indisputably, was brother of Shamrao and father of the plaintiff. The plaintiff has pleaded that her father Shankarrao, after the sale transaction of the suit properties, in favour of the plaintiff, was looking after the suit properties. Husband of the ::: Downloaded on - 09/06/2013 13:41:12 :::
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plaintiff was in State Government service as Gram Sevak. Father of the plaintiff Shankarrao Narharrao Patil died in 1982-83. There is no dispute about relationship of defendant Nos.6 and 7 as sons of deceased Shankarrao i.e. real brothers of the plaintiff. After the demise of father Shankarrao, defendant Nos.6 and 7, brothers of the plaintiff, according to the plaintiff, were looking after the suit properties. This cultivation, according to the plaintiff, was on her behalf and by brothers i.e. defendant Nos.6 and 7 and they used to give agricultural produce and/ or consideration of such agricultural produce. Making payment of such agricultural produce to the plaintiff was the practice followed by defendant Nos.6and 7 until 1986-87. Plaintiff has further pleaded that after 1986-87 they have stopped giving such agricultural produce or income from the suit properties to the plaintiff. The plaintiff had expressed her desire in the year 1990-91 for disposal of the suit properties. She also offered suit properties to the defendant Nos.6 and 7 for consideration. The defendant Nos.6 and 7 being real brothers, plaintiff and her husband had trust and faith on them. The plaintiff, however, perceived the transfers made by defendant Nos.6 and
7 of the part of the suit properties. The plaintiff found that name of her father Shankarrao ::: Downloaded on - 09/06/2013 13:41:12 :::
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Narharrao Patil was recorded in the record of rights as owner of the suit properties. The source of such mutation in favour of plaintiff's father Shankarrao was the will deed allegedly executed by deceased Shamrao, uncle and quondam owner of the suit properties. Plaintiff denied execution and existence of such will allegedly executed by Shamrao in favour of father Shankarrao.
7. The plaintiff, as per her pleading, in para 8, came across mutation entry No.2193 dated 2nd May, 1974 certified in favour of defendant Nos.6 and 7.
The plaintiff alleged, in para 8,
that such mutation entry No.2193 is void, illegal
and inoperative. The plaintiff has also pleaded,
in para 9, that defendant Nos.6 and 7 got mutated
their names as successor of Shankarrao, father of
plaintiff and defendant No.6 and 7. Name of
defendant No.3, sister of the plaintiff, was also
recorded. The defendant Nos.6 and 7 have executed
various sale deeds in favour of defendant Nos.1 to
5 without permission and/ or authority of the
plaintiff. Mutations, on the strength of such
registered sale deeds, in favour of defendant Nos.1 to 5, seems to have been recorded in the record of rights. The plaintiff tried to settle the dispute amicably, however, defendants did not respond.
According to the plaintiff, cause of action for the ::: Downloaded on - 09/06/2013 13:41:12 :::
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suit arose on 15th of June, 1993 i.e. on refusal for delivering possession of the suit properties to the plaintiff. Plaintiff, therefore, filed this suit Regular Civil Suit No.272 of 1993 on 3rd August, 1993, based on title and for decree for possession thereof.
8. The defendant Nos.1 to 4 and 6 have filed their written statement Exhibit 16/B. Relationship is admitted by these defendants. Quondam owner of the suit properties Shamrao died. However, his son Mr. Vasant died before the death of Shamrao. Durgabai, wife of Vasant i.e. daughter in law of deceased Shamrao expired in the year 1980 issueless, is also factually admitted by the defendants. It is denied that deceased Shamrao had executed registered sale deed regarding suit properties in favour of the plaintiff on 21st December, 1971. It is pleaded, in para 3, that alleged sale deed is nothing but a sham and nominal sale deed. it is also pleaded that plaintiff was never in possession of the suit properties based on the sale deed and never tried to seek mutation of her name in the record of rights. It is also pleaded that Shankarrao, father of the plaintiff, became the owner of the suit properties after demise of Shamrao, uncle of the plaintiff, in the year 1974. After the demise of Shamrao, name of ::: Downloaded on - 09/06/2013 13:41:12 :::
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Shankarrao, father of the plaintiff, was recorded under mutation entry No.2193 which was certified in the year 1974. Father of the plaintiff Shankarrao was managing the suit properties and plaintiff had no concern with the suit properties. Death of Shankarrao, father of the plaintiff and defendant Nos.6 and 7, in the year 1980, is also not in dispute. Their contention is that after the demise of Shankarrao their names have been mutated to the record of rights. They have acquired ownership of the suit properties and there was no question of sharing agricultural produce by these defendants Nos.6 and 7 with plaintiff. It is also pleaded that deceased Shamrao, quondam owner, had executed will deed in favour of deceased Shankarrao, father of plaintiff and defendant Nos.6 and 7 and said will was attested by Durgabai, widow of Vasantrao, daughter in law of Shamrao. Certification of mutation entry No.2193 according to these defendants, is after full inquiry and perfectly legal and valid. After the demise of Shankarrao, defendant Nos.6 and 7 being sons of deceased Shankarrao, their names have been mutated to the record of rights. They have acquired ownership.
The plaintiff has slept over her rights for about twenty years. The plaintiff is not competent to challenge the transactions entered into by defendant Nos.6 and 7 in favour of defendant Nos.1 ::: Downloaded on - 09/06/2013 13:41:12 :::
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to 5. They stand by such transactions in their pleadings.
9. In additional written statement, para 14, it is pleaded that defendant No.3 Shantabai is real sister of the plaintiff, however, is not supporting the contentions of the plaintiff. Shamrao, according to these defendants, had executed will in favour of brother Shankarrao (father of plaintiff and defendant Nos.3, 6 and 7). In para 18, various transactions entered by defendant Nos.6 and 7 in favour of defendant Nos.1 to 5 have been mentioned.
In para 19 of the written statement, transaction in between defendant No.3 and 6 and 7 has been referred to. In para 30 of the written statement, it is pleaded by the defendants, "in the alternate, that deceased Shankarrao was in possession of the suit land adversely with the knowledge of the plaintiff, since the year 1974 openly, continuously and uninterruptedly and after his demise defendant Nos.6 and 7 are in such possession and they have perfected their title to the suit lands". In para 31, it is pleaded that these defendants are bonafide purchasers for value, without notice. This written statement is filed by the defendants on 26th April, 1994.
10. The case pleaded by the plaintiff that ::: Downloaded on - 09/06/2013 13:41:12 :::
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she has purchased the suit property by registered sale deed from Shamrao, her uncle, is substantiated by the evidence of P.W.1 Rangnath Kulkarni, who happens to be husband of the plaintiff. The trial Court had framed about fourteen issues. However, Issue No.1 was framed in respect of proof of the sale transaction dated 21st December, 1971, as pleaded by the plaintiff. Finding recorded by the trial Court is in favour of the plaintiff. The trial Court, in para 16 and 17, referred to the sale deed Exhibit-27, and oral evidence of her husband P.W.1 Mr. Kulkarni at Exhibit-28. Payment of consideration, as pleaded by the plaintiff, is also considered by the trial Court. In para 17, trial Court has referred to recitals of the sale deed Exhibit-27. Stance taken by the defendants that Exhibit-27 sale deed is sham and nominal document, was also kept in mind by the trial Court while recording finding on issue No.1. Submission on behalf of the defendants that no separate possession receipt was executed by deceased Shamrao, was also considered by the trial Court, in para 17. The trial Court did not accept the contention of the defendants. The trial Court has noted a fact, in para 17, that defendant No.3 (sister of plaintiff), defendant Nos.6 and 7 (brothers of plaintiff) are closely related to deceased Shamrao, however, do not appear in the ::: Downloaded on - 09/06/2013 13:41:12 :::
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proceedings. In this premise, trial Court has observed that there is no direct evidence placed on record by the defendants to challenge the title of the plaintiff over the suit property. Evidence of D.W.2 Mr. Shahu Kulkarni, the husband of defendant No.4, in the opinion of the trial Court, was not well supported to doubt the execution of the sale deed Exhibit-27. In the opinion of trial Court, sale deed Exhibit-27 has not been challenged by deceased Shamrao during his life time, Shankarrao, father of the plaintiff, or legal heirs. Fact that the sale deed is registered is also taken into account by the trial Court. The trial Court opined that title of the suit property thus passed on from Shamrao by this registered sale deed in favour of the plaintiff. Regarding claim of the plaintiff, of possession of the suit property, the trial Court has considered the same in para 20 of its judgment. The trial Court has considered the evidence of P.W.1 Mr. Kulkarni (husband of plaintiff) and the 7/12 extracts Exhibit-68, 69 and 71. The trial Court has perused document Exhibit-72 i.e. 7/12 extract in para 24, the trial Court has made some observations regarding 7/12 extract and the stance taken by the defendants that plaintiff's name is not recorded in the record of rights of the suit property. The case of the defendants regarding execution of will by deceased Shamrao, in favour of ::: Downloaded on - 09/06/2013 13:41:12 :::
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Shankarrao, is also considered by the trial Court.
11. The trial Court, thus, has recorded a finding on issue No.1, in favour of the plaintiff, that she has proved that deceased Shamrao sold suit land to plaintiff by registered sale deed dated 21st December, 1971. The trial Court, while recording finding in affirmative on issue No.5, pertaining to execution of will by Shamrao, in favour of Shankarrao, recorded a finding in favour of the plaintiff.
. It is
ig not in dispute that will deed
allegedly executed by Shamrao, in favour of
Shankarrao, is not on record. Fact remained that
said document of will and/ or secondary evidence
thereof, is not on record. Even date of said will
is also not pleaded, neither proved by the
defendants.
12. The trial Court, while considering the
case of defendant Nos.6 and 7 under mutation entry
No.2193 has recorded a finding in the negative i.e. against the plaintiff. In other words, according to the trial Court, this mutation entry No.2193, which is in favour of defendant Nos.6 and 7, is legal and valid. This mutation entry No.2193 is on record, it is at Exhibit-35. This mutation entry ::: Downloaded on - 09/06/2013 13:41:12 :::
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shows that application was made by Shankar Narharrao Patil i.e. father of the plaintiff with a contention that deceased Shamrao, his brother, had executed will in his favour, which is attested by Durgabai, widow of Vasantrao i.e. daughter in law of Shamrao. This mutation shows that notices were directed, no objection was received and, therefore, said mutation seems to have been certified on 2nd May, 1974.
. It is well settled in law that mutation entry does not create or extinguish title in relation to immoveable property. Mutation entry do have a presumptive value as laid down under section 157 of the Maharashtra Land Revenue Code. In the case on hand, this mutation pertains to the agricultural lands i.e. suit properties. Will deed is not on record. In the absence of very document of will on record, and proof thereof, in view of section 68, it was not legal and proper for the revenue authorities to effect such mutation in the record of rights. Fact that plaintiff did not challenge this mutation, in my view, is not material for the simple reason that it was for deceased Shankarrao or defendant Nos.6 and 7 to seek such declaration from the competent civil Court that deceased Shamrao had acquired title to the suit property, based on the will deed allegedly ::: Downloaded on - 09/06/2013 13:41:12 :::
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executed by Shamrao. Shankarrao or defendant Nos.6 and 7 could have obtained probate. Indisputably, there is no declaration by the competent civil Court, based on the alleged will deed by deceased Shamrao in favour of Shankarrao. This issue is very crucial from the view point that unless deceased Shankarrao gets valid title to the suit properties, based on proof of such will, there is no question for inheriting title to the suit properties by defendant Nos.3, 6 and 7. It is well settled in law that no person can pass on title, which he does not hold. Another mutation is mutation entry No.4 at Exhibit-36. This mutation entry No.4 is relied upon by defendant Nos.6 and 7.
According to them, their father Shankarrao died and they are the legal heirs and, therefore, their names are recorded.
13. The claim of defendant Nos.6 and 7 is acquisition of title to the suit property by deceased Shankarrao by adverse possession. I have referred to the finding of the trial Court, which is in favour of the defendants. The first Appellate Court, in respect of the case of the defendants, regarding will in favour of Shankarrao, recorded finding against the defendants. On this issue, thus, both the Courts below have accepted the case of the plaintiff. Adverse possession was ::: Downloaded on - 09/06/2013 13:41:12 :::
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the point No.6 decided by the first Appellate Court in favour of the defendants. Finding recorded by the first Appellate Court, regarding plea of adverse possession of the defendants, is in para 38 to 46.
14. On the crucial issue of adverse possession, I have perused the judgment of the trial Court as well as first Appellate Court, pleadings of the parties and evidence. I am of the considered view that the defendant Nos.6 and 7 have not pleaded case of adverse possession properly and sufficiently.
ig Pleading available on the plea of adverse possession, cannot be accepted since neither it is supported by the oral evidence or by documentary evidence. Basic fact that as to when deceased Shankarrao's possession became adverse to the plaintiff was never pleaded by the defendants. In a given case, defendants may plead or prove such commencement of their possession adverse to the knowledge of the plaintiff or person against whom they are claiming or setting up plea of such adverse possession. In the case on hand, even the defendants have not stated in their own evidence that they are holding possession of the suit property from particular point of time, adverse to the knowledge of the plaintiff. Entries in favour of defendant Nos.6 and 7 for number of years would ::: Downloaded on - 09/06/2013 13:41:12 :::
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not suffice the purpose. Such possession of the defendants ought to have been pleaded and proved adverse to the knowledge of the plaintiff and from a particular point of time openly, publicly and without obstruction for statutory period. While considering the plea of adverse possession, one has to consider the provision laid down under sections 27 and 65 of the Limitation Act. Section 27 of the Limitation Act operates to extinguish the right to property of a person who does not sue for its possession within the time allowed by law. The right extinguished is the right which the lawful owner has and against whom a claim for adverse possession is made. Thus, in the case on hand, it was for the defendant to plead and prove the date on, and from which, he claims to be in exclusive, continuous and undisturbed possession of the suit land. The defendant has to show a hostile title.
He has to communicate his hostility to the real owner. [See judgment of Supreme Court in the case of "Krishnamurthy S. Setlur [(dead) by L.Rs.] V/s O.V. Narasinmha Setty and others reported in AIR 2007 SC 1788] None of these aspects have been considered by the Courts below. This statutory period of twelve years, ripening the plea of adverse possession, has to be reckoned from some point of time. Twelve years statutory period has to be counted from that point of time. Such point ::: Downloaded on - 09/06/2013 13:41:12 :::
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of time may be brought on record by the defendants, either in oral evidence or by way of documentary evidence. In short, such plea has to be made specifically in the pleading and supported by cogent evidence. Simplicitor inaction on the part of the plaintiff and entries in the name of Shankarrao for some years (from 1974 till 1988) would not serve the purpose of the defendants while contending that they have acquired, title to the suit property by adverse possession. In this regard judgments of the Apex Court in the case of "Chandrabhagabai and others V/s Ramakrishna and others" reported ig in AIR 1998 SC 2549" and in the case of "Laxmibai Laxman Sankhe, since deceased through her heirs and L.Rs. V/s Damodar Ramji Sankhe" reported in "2001 (3) ALL MR 16"
16 may be usefully referred. In the absence of specific and adequate pleading, supported by the evidence on behalf of the defendants, in my view, finding should not have been recorded in favour of the defendants by the Courts below. The finding of the trial Court and first Appellate Court, on this point, in my view, is perverse and not sustainable.
15. The sale deed in favour of the plaintiff is not seriously disputed. Courts below have laboured while considering the fact that there is no mutation entry in the name of plaintiff. The ::: Downloaded on - 09/06/2013 13:41:12 :::
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title to immoveable property can be acquired by sale. Section 54 of the Transfer of Properties Act defines "sale" as a transfer of ownership in exchange for a price paid or promised or part paid and part promised. The essential elements of the sale, therefore, can be (i) the parties (ii) the subject matter, (iii) the transfer or conveyance and (vi) the price or consideration. In the case on hand, the sale deed Exhibit-27 is accepted by the trial Court. The Maharashtra Land Revenue Code governs the mutations. It is provided under sections 149, as under:
"149.
149. Acquisition of rights to be reported:- Any person acquiring by succession, survivorship, inheritance, partition, purchase, mortgage, gift, lease or otherwise, any right as holder, occupant, owner, mortgagee, landlord, Government lessee or tenant of the land situated in any part of the State or assignee of the rent or revenue thereof, shall report orally or in writing his acquisition of such right to the Talathi within three months from the date of such acquisition, and the said Talathi shall at once give a written acknowledgement of the receipt of such report to the person ::: Downloaded on - 09/06/2013 13:41:12 :::
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making it ... ... ..."
16. It is apposit to consider section 154 of
the Code. It provides that when any document
purporting to create, assign or extinguish any
title to, or any charge on, land used for
agricultural purposes, or in respect of which a
record of rights has been prepared is registered
under the Indian Registration Act, 1908, the
officer registering the document shall send
intimation to the Talathi of the village in which
the land is situate and to the Tahsildar of the
Taluka, in
such form and at such times as may be
prescribed by rules made under the Code. The Code
has prescribed Record of Rights & Registers
Preparation and Maintenance Rules, 1971
(hereinafter referred to as Rules of 1971). Two
rules are relevant and they are Rule 11 and 33.
They are reproduced herein below:
"11. Talathi to make entries in register of mutations :- As soon as an intimation regarding registration of documents referred to in Section 154 is received by a Talathi, he shall make separate entries in the register of mutations in respect of the mutation effected by each of the said documents.
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33. Provision regarding intimation to be given by registering officer. - (1) The intimation to be given to the Talathi and Tahsildar under section 154 by a registering officer registering any document under the Indian Registration Act, 1908 shall be given in duplicate in Form XVI separately in respect of lands included in a village. Such intimation shall be given in the 1st week of each month in respect of documents registered in the preceding month.
. (2) On receipt of such intimation, the Talathi shall maintain the mutation entries effected in accordance with the intimation in column 13 of Form XVI and send a duplicate copy of such intimation to the Tahsildar."
. The provision laid down under sections 149, 154 and Rules 11 and 33 have to be read conjointly. This conjoined reading shows that in case of acquisition of right in an agricultural land, by registered sale deed, the registering authority (ordinarily Sub Registrar in the State of ::: Downloaded on - 09/06/2013 13:41:12 :::
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Maharashtra) has to send copy of index No.2 (detailing the nature of transaction, parties to the transaction, description of the agricultural land/ immoveable property, amount of consideration etc.) to the village officer and Tahsildar wherein agricultural land is situated. The village officer and ultimately Tahsildar of the Taluka are under obligation to mutate the name of purchaser of agricultural land in the record of rights. In the case on hand, it is not in dispute that there is no such mutation in favour of the plaintiff. The mutation entry only clarifies the reason for mutating name of a particular person in the record of rights of the agricultural land. Oridinarily mutation entry itself does not become a source of title. Neither such mutation entry can be read as destructive of the title of a particular person. In the case on hand, even though the name of the plaintiff is not mutated to the record of rights i.e. 7/12 extract, it cannot be said that valid title which plaintiff has acquired by registered sale deed dated 21st December, 1971, has been extinguished only because of inaction on the part of the plaintiff to get her name mutated to the record of rights uless plea of adverse possession set up by defendants is proved. In the foregoing paragraphs of this judgment, I have not accepted the findings of the Courts below that defendant ::: Downloaded on - 09/06/2013 13:41:12 :::
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Nos.6 and 7 have acquired title to the suit property by principle of adverse possession. In my view, such acquisition of title to the suit property is not established in favour of Shankarrao, the father of defendant Nos.6 and 7 and, therefore, it cannot be acquired by succession or inheritance by defendant Nos.6 and 7. Therefore, in my considered view, finding of the Courts below regarding absence of mutation entry in favour of the plaintiff after the sale transaction Exhibit-27, cannot be accepted to be legal and valid findings. In my view, the title acquired by the plaintiff, ig by the registered sale deed dated 21st December, 1971 is in-tact and defendant Nos.6 and 7 have failed in establishing plea of adverse possession either by their father or themselves. In this view of the matter, question No.1, which is accepted as substantial question of law, will have to be answered in favour of the plaintiff/ appellant holding that the title to the suit property, acquired by the plaintiff, by the registered sale deed Exhibit-27 dated 21st December, 1971 cannot be said to be extinguished only because of absence of mutation entry in favour of the plaintiff (transferee).
17. Learned counsel for the Appellant, during the course of argument, has invited my attention to ::: Downloaded on - 09/06/2013 13:41:12 :::
-:(26):-
registered sale deed Exhibit-27. It is not disputed by the respondents that Shankarrao, father of plaintiff, was witness to this document of sale. This document is crucial in the case on hand.
Executant of the sale deed Exhibit-27 was the real brother of Shankarrao i.e. Mr. Shamrao. Document was executed in favour of plaintiff i.e. daughter of the attesting witness Mr. Shankarrao and niece of executant Shamrao. Married daughter, like the plaintiff, pleads that she had purchased the suit property from her real uncle and out of love and affection lesser price was charged by her uncle.
It is appropriate to refer to a judgment of Supreme Court in the matter of "Syndicate Bank V/s Estate Officer and Manager, APIIC LTD. and others"
reported in (2007) 8 SCC 361.
361 It is held by the
Supreme Court that "complete title over the
property can be secured by a vendee only when a
deed of sale is executed and registered by the
vendor in terms of section 54 of the Transfer of
Properties Act.
18. In this premise, and for the foregoing
observations, made in the earlier paragraphs of
this judgment, in my view, Ground No.III needs to
be accepted in favour of the plaintiff holding that defendants have failed to plead and prove their plea of adverse possession.
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19. For the reasons mentioned in the foregoing paragraphs of this judgment, in my view, this second appeal needs to be allowed by quashing and setting aside the judgment of the first Appellate Court and the suit filed by the plaintiff, for possession of the suit property needs to be decreed.
20. In the result, second appeal is allowed.
The judgment and decree passed by the first Appellate Court in Regular Civil Appeal No.272 of 1993 is quashed and set aside. The plaintiff's suit is decreed. No costs.
21. Learned counsel for the respondents seeks eights weeks time. Eight weeks time is granted. This judgment shall remain suspended for eight weeks.
[S.B. DESHMUKH, J.] Dated:11/12.08.2008 ans/1150 ::: Downloaded on - 09/06/2013 13:41:12 ::: SECOND APPEAL NO.: 1150 OF 2005 Date of Decision: 11/12th AUGUST, 2008.
For approval and signature:-
THE HONOURABLE SHRI JUSTICE S. B. DESHMUKH Sd/-
1. Whether Reporters of local papers ] Yes may be allowed to see the judgment? ]
2. To be referred to the Reporter or ] Yes not.? ]
3. Whether Their Lordships wish to see ] No the fair copy of the Judgment? ]
4.
Whether this case involves a substantial question of law as to the ] ] No interpretation of the Constitution of ] India, 1950, or any order made ] thereunder? ]
5. Whether it is to be circulated to ] No the Civil Judges? ]
6. Whether the case involves an ] No important question of law and whether ] a copy of the judgment should be sent ] to Nagpur, Goa and Bombay offices? ] Sd/-
[G. F. ANSARI] PRIVATE SECRETARY.
TO THE HONOURABLE JUDGE ::: Downloaded on - 09/06/2013 13:41:12 :::