Chattisgarh High Court
Deepak Kumar Mishra vs Smt. Hemlata Bhutada on 26 September, 2022
1
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
F.A. No.353 of 2018
(Judgment reserved on 25.08.2022)
(Judgment delivered on 26.09.2022)
1. Deepak Kumar Mishra, S/o. Late Shri Sharada Prasad Mishra,
Aged About 45 Years, R/o. Q.No.2, Type-II, Dak Taar Colony,
Sector-6, Bhilai, District Durg, Chhattisgarh
(Defendant No.1)
2. Smt. Meena Bai, W/o. Shri Ramlal Jagne, R/o. Gobra Navapara,
Rajim, Tehsil Abhanpur, District Raipur, Chhattisgarh
(Defendant No.2)
---- Appellants
Versus
Smt. Hemlata Bhutada, W/o. Shri Anand Bhutada, Aged About 56
Years, D/o. Late Shri Mulchand Gattani, R/o. Near Balkrishna
Lalaji Temple, Jodhpur, (Rajasthan)
(Plaintiff)
---- Respondent
For Appellants : Mr. Anish Tiwari, Advocate
For Respondent : Mr. Vikram Dixit, Advocate
Hon'ble Mr. Justice Goutam Bhaduri &
Hon'ble Mr. Radhakishan Agrawal
C.A.V. JUDGMENT
Per Goutam Bhaduri, J.
1. The instant appeal is against the judgment and decree dated 19.03.2018 passed by the First Additional District Judge, Raipur, in Civil Suit No.40A/2011. The suit was filed by Smt. Hemlata Bhutada, the respondent/plaintiff herein claiming possession, 2 declaration and permanent injunction in respect of the house bearing No.134, admeasuring 17,600 sq.ft. situated at Ward No.1, Gobra Navapara, Rajim, District Raipur. The suit was decreed in favour of the plaintiff, hence this appeal by the defendants.
2. As per the plaint averments, Smt. Shakuntala claimed to be the exclusive owner of the suit property i.e. house No.134 admeasuring 17,600 sq.ft. which was bequeathed to her by her in- laws Banshilal, resident of Jodhpur by a registered WILL dated 13.01.1966, which was registered on 14.01.1966. It was stated that late Banshilal, during his lifetime, filed a suit against one late Sharda Prasad Mishra, who is father of Deepak Kumar Mishra (the appellant) bearing No.5A/1959 for possession and damages wherein the Civil Court decreed the suit on 14.03.1959 and directed that the possession of the suit premises be handed over to the then late Banshilal Gattani, who is father-in-law of plaintiff. It was further stated that the said order of ejectment was affirmed in the first appeal as also in the second appeal. According to the plaintiff, late Banshilal Gattani acquired the possession of such suit premises, which is the same in this civil suit except the room No.3 & 4 and the rest of the possession was acquired on 30.09.1963. During the passage of time, the room No.3 & 4 which was in dilapidated condition got automatically demolished and during such period Banshilal died. It is further stated the husband of the plaintiff Shakuntala namely Mulchand Gattani was not financially well, as such, he did not come to Gobra Navapara 3 Rajim from Jodhpur. Subsequently, in the year 1982, the room No.3 & 4 was completely demolished and only debris were existing, they removed them and took possession in entirety and thereafter the boundary wall was constructed to save the property.
3. It is further pleaded that on 01.05.2003, the husband of the plaintiff Mulchand died and she could not come to Gobra Navapara and in 2007 some known person to her was sent to Navapara to enquire about property then she came to know that defendant No.1, the appellant Deepak Kumar Mishra have took over the possession of said premises and got his name mutated over the land and was further trying to sell out. It was further revealed that some part of the land more than around 5000 sq.ft. was sold to Smt. Meena Bai, who is defendant/appellant No.2. It was stated that by such sale and unauthorized occupation, the defendant do not get any right and title over the property; therefore, the suit was filed for declaration and for possession and permanent injunction.
4. Per contra, the defendant/appellant No.1 contended that the house belong to his father and after his death, the land was recorded in name of Shyamvati and on 12.12.1996 Shyamvati died. Consequent thereto, the disputed land/property was recorded in name of defendant No.1, the appellant herein. The map which was attached with the plaint was disowned and denial was of the fact that the possession of the house was taken over by the Banshilal 4 Gattani at any point of time. It was stated that the name of mother of the defendant No.1/appellant Deepak Kumar Mishra, Shyamvati was recorded in the Municipal records and after her death, the defendant No.1 Deepak Kumar Mishra is in possession of the said house. It was further stated that on the southern part of the property, another part of land 1275 sq.ft. was purchased by the defendant No.1 by a registered sale deed dated 13.05.1981 and it was included into the house which is in possession of defendant. It was stated in respect of the land admeasuring 13068 sq.ft., which was part of Khasra No.641/3, the defendant was granted a lease of the land. Further it was also pleaded that over the suit property, the plaintiff was never in possession and even otherwise the defendants have become the owner by virtue of adverse possession over the land. It was further stated that the part of land was further sold in part in the year 2015 to different persons and the plaintiff was not entitled to any relief.
5. The learned trial Court framed seven issues and held that the plaintiff is the owner of property according to the WILL dated 13.01.1966. It was further held that the plaintiff is entitled to get the possession of the land from the defendant and in respect of claim of defendant/ appellant of adverse possession, it was held that the defendant have not become the owner of the property by virtue of adverse possession. Being aggrieved by such order, the instant appeal by the defendants.
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6. (i) Learned counsel for the appellant would submit that the plaintiff claimed her right on the basis of order of eviction proceeding (Ex.P-1& Ex.P-2) through her father-in-law Banshilal. It is stated that the contents of the document Ex.P-1 & P-2 would show that Banshilal was only the licensee and being the licensee, it do not create any right of ownership as per Section 52 of the Easement Act. Learned counsel further refers to 2014 (2) SCC 657 and would submit that it was only right to use the property, which was given by the grantor. Consequently, the concept of ownership cannot be pressed into.
(ii) He further submits the identity of the suit land is completely vague, whereas under Order 7 Rule 3 of C.P.C. specific description of property is required to be established. Neither any document nor tax receipt or any document to the effect that would show the ownership is being placed. Therefore, the land in question is not identified. Referring to plaint map, he would submit that land is situated which can be identified by Khasra number but what is the Khasra by whom it was owned it is not clear.
(iii) The counsel for appellant further attacking Ex.P-11, the WILL, would submit that the execution of the WILL since was denied, the attesting witness were required to be examined. He would further submit that the statement of the plaintiff which was recorded on 01.08.2008 would show no statement was made to the 6 effect that whether the attesting witnesses are alive or not or are not found but nothing on record exists that attesting witness have died. Therefore, no presumption can be drawn that the attesting witnesses were not available.
(iv) The counsel would further submit that Banshilal died in 1966. The plaintiff was residing at Jodhpur and only in 2007 it is stated that plaintiff came to know that the defendant is in possession, therefore, as per the Article 65 of the Limitation Act, the defendant was more than 12 years in possession. It is stated specific averment is made that defendant was in possession since 1974 and as such, the suit for eviction cannot be sustained, as it was barred under the law. It is contended under these circumstances, the decree is completely misconceived and is required to be set aside. He further submits that the plaintiff cannot succeed on the weakness of the defendant. He placed his reliance in AIR 1958 SC 886 & 2014 (2) SCC 269 and would submit it cannot be stated that the averments of suit was proved beyond doubt and the learned trial Court has completely misdirected itself to decree the suit.
7. Per contra, learned counsel for the respondent submits that the identity of the land would be clear from the plaint map itself. Referring to document Ex. P-1 & P-2 the first ejectment order and the appellate order, he would submit that in such case the map was appended which would show the identity of the land is not in 7 dispute. He further submits that the defendant/appellant has no locus to challenge the WILL, as it was a registered WILL; therefore, the judgment and decree of the learned Court below is well merited, which do not call for any interference.
8. We have heard learned counsel for appearing for the parties, perused the pleadings and documents appended thereto.
9. The plaintiff Smt. Hemlata Bhutada has claimed the right on the basis of the WILL dated 13.01.1966. The copy of the WILL is Ex.P-11. The statement of the plaintiff was recorded on 01.08.2008. The entire reading of the statement would show that though she has referred to the WILL dated 13.01.1966 registered on 14.01.1966, she is silent as to whether the attesting witnesses of the WILL are alive or not ? Though she has stated at para 19 and identifies the signature of Banshilal from 'A' to 'A' and as a witness statement of Mulchand Gattani and Sumermal, she has identified to know their signature but availability of such witnesses are not been stated as to whether they are alive or dead or are out of reach of Court.
10. The Supreme Court in the matter of Jagdish Chand Sharma v.
Narain Singh Saini (Dead) Through Legal Representatives & Others reported in (2015) 8 SCC 615 has held that when the statutory provisions required a document to be attested to prove its execution at least one of the attesting witness, if alive, and is subject to the process of the court conducting the proceedings 8 involved and is capable of giving evidence is required to be examined. It is held proof of a WILL to be admissible in evidence with probative potential, being a document required by law to be attested by two witnesses, would necessarily need proof of its execution through at least one of the attesting witnesses, if alive, and subject to the process of the court concerned and is capable of giving evidence. There is nothing on record or in statement to show that the attesting witness are not alive or not available or incapable to adduce evidence.
11. Further the Supreme Court in the matter of Ramesh Verma (Dead) Through Legal Representatives v. Lajesh Saxena (Dead) By Legal Representatives & Others reported in (2017) 1 SCC 257 has held that a WILL like any other document is to be proved in terms of the provisions of Section 68 of the Evidence Act and the Succession Act, 1925. Para 13 of the judgment is quoted herein below :
"13. A Will like any other document is to be proved in terms of the provisions of Section 68 of the Evidence Act and the Succession Act, 1925. The propounder of the Will is called upon to show by satisfactory evidence that the Will was signed by the testator, that the testator at the relevant time was in a sound and disposing state of mind, that he understood the nature and effect of the disposition and put his signature to the document on his own free will and the document shall not be used as evidence until one attesting witness at least has been 9 called for the purpose of proving its execution. This is the mandate of Section 68 of the Evidence Act and the position remains the same even in a case where the opposite party does not specifically deny the execution of the document in the written statement."
Therefore, in absence of any evidence that any of the attesting witness whether was amenable to the court jurisdiction, it cannot be presumed that WILL is proved in accordance with law simply because the WILL is registered.
12. The Supreme Court further in case of M.B. Ramesh (Dead) By LRs.
v. K.M. Veeraje URS (Dead) By LRs. & Others reported in (2013) 7 SCC 490 has held that in cases of proof of WILL presumption that document is 30 years old would not be applicable. At para 17 it held as under :
"17. At the same time we cannot accept the submission on behalf of the respondents as well that merely because the will was more than 30 years old, a presumption under Section 90 of the Indian Evidence Act, 1872 ('Evidence Act' for short) ought to be drawn that the document has been duly executed and attested by the persons by whom it purports to have been executed and attested. As held by this Court in Bharpur Singh Vs. Shamsher Singh reported in 2009 (3) SCC 687, a presumption regarding documents 30 years old does not apply to a will. A will has to be proved in terms of Section 63 (c) of the Succession Act read with Section 68 of the Evidence Act."10
13. The plaintiff Hemlata Bhutada claimed the ownership over property through the document Ex.P-1, certified copy of judgment, to establish that Banshilal filed a suit against Sharda Prasad Mishra for ejectment wherein a decree was passed, which was further affirmed by the appellate Court by Ex.P-2 and eventually in 1963 by Ex.P-4 the possession of the land was taken. The plaintiff has tried to claim the right through her father-in-law Banshilal from whom she claims to have received by way of WILL.
14. Perusal of the Ex.P-1 & P-2 would show that in respect of alleged property shown in ABCD, finding is given that same property belonged to Rajeev Lochan Trust and in the year 1933-39 one Jhumuklal was recorded as a Sarwarakar. The finding is also to the effect that Banshilal Gattani who is father-in-law of plaintiff acquired the same from such Sarwarakar and thereafter said Banshilal had constructed a Bada over such land. The judgment also records subsequently Rajeev Lochan Trust afterwards did not recognize the transfer of the said land and instituted a suit against him and the suit was decreed against Banshilal and the appeal filed by Banshilal was also dismissed. It further records in the year 1943-44, a compromise was arrived at in between Rajeev Lochan Trust and the then plaintiff Banshilal and a "license of the Bada"
was given to Banshilal by licence deed "Ex.P-5". The material finding therefore was that Banshilal was a licencee not the owner 11 of the property, which was subsequently bequeathed in favour of the plaintiff Hemlata Bhutada. Subsequently, the said Banshilal, who inducted father of appellant namely Sharda Prasad Mishra filed a suit for ejectment before the trial Court in Civil Suit No.5- A/1959 which was decided on 14.03.1959. The suit for possession was decreed. The said ejectment decree was subject of appeal and the appellate Court also affirmed the order of ejectment. The appellate Court also took a note of the fact that the land over which the Bada stands belong to Rajeev Lochan Trust and on a compromise deed arrived at between Rajeev Lochan Trust and Banshilal Gattani, a license was given to Banshilal.
15. In respect of statues of a licence, Section 52 of the Easement Act defines license as under :
'52. "Licence" defined - Where one person grants to another, or to a definite number of other persons, a right to do or, continue to do, in or upon the immovable property of the grantor, something which would, in the absence of such right, be unlawful, and such right does not amount to an easement or an interest in the property, the right is called a licence.'
16. The Supreme Court in the matter of Yazdani International Private Limited v. Auroglobal Comtrade Private Limited & Others reported in (2014) 2 SCC 657 has held that a licence only gives a right to use the immovable property of the grantor, to the grantee. There is no transfer of any interest in such property in 12 favour of the grantee. On the other hand, under the Transfer of Property Act, an interest either limited or unlimited is created in favour of the transferee depending upon the nature of the transfer (sale, mortgage or lease, etc.). At para 43, the Court has held as under :
"43. As rightly pointed out by Shri Nariman, a licence by definition does not create any interest in the property. A licence only gives a right to use the immovable property of the grantor, to the grantee. There is no transfer of any interest in such property in favour of the grantee. On the other hand, under the Transfer of Property Act, an interest either limited or unlimited is created in favour of the transferee depending upon the nature of the transfer (sale, mortgage or lease etc.).
17. In the instant case, originally Hemlata claimed the title through a WILL (Ex.P-11) from Banshilal. Ownership of Banshilal in respect of property is claimed through earlier judgment of ejectment (Ex.P-1 & P-2). Except Ex.P-1 & P-2, no document of title is produced to show that land in question was held in ownership by late Banshilal. As per document Ex.P-1 & Ex.P-2, the land was given to Banshilal on licence by Rajeev Lochan Trust, a trust for Deity. Therefore, according to the document of the plaintiff herself, Banshilal was not the owner and was only a licencee. Therefore, the acquisition by plaintiff though is alleged to be on the basis of alleged WILL from Banshilal, it will not 13 confer any right in favour of propounder better than a grantor. The plaint shows Rajeev Lochan Trust was not made a party as defendant. In absence of the said Trust, the actual owner of the property as per Ex.P-1 & P-2, it appears the plaintiff and the defendant both were litigating to claim their own title over the property.
18. The learned trial Court completely misjudge the fact of ownership and licence. The alleged devolution of title as claimed to have originated from the ejectment order, which clearly spells out that Banshilal was a licencee alone; therefore, he cannot be the owner. Consequently, the claim of title by the defendant by way of adverse possession too cannot be appreciated as against the original owner of land Rajeev Lochan Trust, who hold a land for deity was not before the Court.
19. The defendants/ appellants have claimed that they have become the owner by virtue of adverse possession and at the same time refers to some grant to them by State by Ex.D-1. The Supreme Court in the matter of Ram Nagina Rai v. Deo Kumar (deceased) by Legal representatives reported in (2019) 13 SCC 324 held that the plea of adverse possession and co-ownership cannot go together. The appellant though have tried to canvas their title over the property by proof of Ex.D-1 dated 14.08.1961, which is certain grant by the Tahsildar, but the same cannot be read in favour of the appellant / defendant for the reason that identity of 14 the property in such grant is not clear qua the suit property. On the basis of the notice Ex.D-4, the defendant herein have claimed the adverse possession on the ground that when the notice was served by the plaintiff to the defendant for vacating the suit premises, it was in the year 1981. However, the identity and ownership of the plaintiff since was a matter of dispute, no inference can be drawn in favour of either plaintiff or defendant.
20. The defendant in their written statement claimed that after death of Banshilal Gattani in 1966, the defendants were in possession and Sharda Prasad Mishra died in 1974 and after his death, mother of the defendant Shyamvati and defendants were in possession of the subject property. However such pleading would not help the defendants/ appellants to establish the claim of adverse possession. As held by the Supreme Court in case of Ram Nagina Rai (supra) that when the defence of adverse possession is raised, the burden is on the party claiming to prove affirmatively that the bar of limitation prescribed under Article 65 of the Schedule of Limitation Act, 1963 viz. 12 years is applicable in the matter to file a suit for possession of immovable property based on title. It further held that the limitation of 12 years begins when the possession of defendants would become adverse to that of plaintiffs. The Apex Court held that Article 65 presupposes that the limitation starts only if the defendants prove the factum of adverse possession affirmatively from a particular time. It was laid down that adverse possession means a hostile assertion i.e., a 15 possession which is exclusively or impliedly in denial of title of the true owner. The person who bases his title on adverse possession must show, by clear and unequivocal evidence, that the possession was hostile to the real owner and it amounted to the denial of his title to the property claimed.
21. In the instant case, as has been held earlier that Banshilal who was claiming to be the owner is only the licencee and actual owner was the Rajeev Lochan Trust, a Deity. Therefore, even if, any plea is raised in absence of original owner, no finding can be given in favour of the defendant/appellant as actual owner was not before the Court or any authority. It was two persons were litigating in absence of the original owner to claim ownership vice a versa.
22. Therefore, the defence on which the appellant tried to stand was on inconsistent plea of ownership and adverse possession together. In order to prove the adverse possession, at para 38 of Narasamma v. A.Krishnappa (Dead) Through Legal Representatives reported in (2020) 15 SCC 218, the Supreme Court further relied upon decision in Ram Nagina Rai (supra) wherein it was held that when there is permissive possession given by the owner and the defendant claims that the same had become adverse, it is required to be specifically pleaded and proved as to when the possession becomes adverse in order for the real owner to lose title after 12 years hence from that time. The Rajeev Lochan Trust not being the litigant before the Court, no inference can be drawn against the 16 ownership either in favour of the appellant or the respondent.
23. In view of the aforesaid discussion, the judgment and decree of the trial court is liable to be set aside. A copy of this order be sent to the Collector and all the Trustees of Rajeev Lochan Trust through Collector so that the Trust/ Deity may have a recourse in accordance with law, if so advised.
24. In the result, the impugned judgment and decree dated 19.03.2018 is set aside. Accordingly, the appeal is allowed to the extent indicated above, leaving the parties to bear their own cost(s).
Sd/- Sd/-
(Goutam Bhaduri) (Radhakishan Agrawal)
Judge Judge
Aks
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Head Note
F.A. No. 353 of 2018
(1) Licence only gives a right to use the
immovable property of the grantor, to the
grantee and not ownership.
(2) Presumption of correctness for document
being 30 years old will not apply in cases of
WILL.
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