Gauhati High Court
Khalil Uddin Laskar And Anr vs Manik Uddin And Ors on 22 July, 2015
Author: A. K. Goswami
Bench: A. K. Goswami
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IN THE GAUHATI HIGH COURT
(THE HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
RSA No. 26/2005
1. Md. Khalil Uddin Laskar,
S/o Jamil Ahmed.
2. Md. Amiruddin Laskar,
S/o Abdul Noor,
Vill. - Sudarshanpur, Pt.II,
P.S.- Lala, Dist.- Hailakandi.
- Appellants/Principal Defendants
- Versus -
1. Md. Manik Uddin,
2. Md. Mona Mia,
3. Mustt. Kutiful Nessa,
Sons and daughter of Late Khurshid Ali,
Vill.-Sudarshanpur, Pt.I,
4. Mustt. Tosrun Nessa,
W/o Safiqul Rahman,
Vill.- Sudarshanpur, Pt.I, P.O. Sudarshanpur,
5. Mustt. Aiyarun Nessa,
W/o Asab Uddin Laskar,
Vill.- Dakhin Sunapur, P.S. and Dist. Hailakandi.
- Respondents/Plaintiffs
6. Md. Anohar Ali,
7. Md. Iskandar Ali,
Both sons of Late Mubid Ali,
Vill. Sudarshanpur, Pt.I,
8. Md. Sungul,
S/o Bosiruddin,
Vill. Sudarshanpur, Pt.I,
P.O. Sudarshanpur, P.S. Hailakandi,
9. Mustt. Piyarun Nessa,
W/o Forjan Ali,
Vill. and P.O. Matijuri,
P.S. & Dist. Hailakandi,
10. Mustt. Newarun Nessa,
W/o Kuti Mia @ Nizamuddin,
Vill. Rangauti-I, P.S. Rangauti.
11. Musstt. Fuljan Bibi,
W/o Basir Uddin,
Vill. Sudarshanpur, Pt.I,
P.S. Sudarshanpur, Dist. Hailakandi,
- Pro forma Respondents/Defendants
12. Md. Joynul Haque,
13. Md. Sunahar Ali,
14. Md. Fazal Uddin,
15. Md. Kalaraja,
Nos. 12 to 15 are sons of Late Joban Ali,
Vill. Sudarshanpur, Pt.II, P.S. Lala,
Dist. Hailakandi,
16. Md. Mudoris Ali,
17. Md. Mokram Ali,
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Both sons of Late Koramat Ali,
Vill. Sudarshanpur, Pt.I,
18. Mustt. Meher ful Bibi,
W/o Late Inson Ali,
Vill. Sudarshanpur, Pt.I,
19. Mustt. Babulnessa,
W/o Late Irphan Ali,
Vill. Nimai chandpur, Pt.I, P.S. Lala,
20. Mustt. Saiful Bibi,
W/o Suna Mia,
Vill. Matijuri,
21. Mojomul Ali,
S/o Late Mobarak Ali,
Vill. Sudarshanpur, Pt.I,
22. Md. Asman Ali,
S/o Late Amber Ali,
Vill. Sudarshanpur, Pt.I,
P.S. & Dist. Hailakandi.
- Respondents/Pro forma Defendants
RSA No. 27/2005
1. Md. Khalil Uddin Laskar,
S/o Jalil Ahmed Laskar,
2. Md. Amiruddin Laskar,
S/o Abdul Noor Laskar,
Vill. - Sudarshanpur, Pt.II,
P.S.- Lala, Dist.- Hailakandi.
- Appellants/Defendants
- Versus -
1. Md. Joinul Haque Majarbhuiya,
2. Sunahar Ali Majarbhuiya,
3. Fazal Ali Majarbhuiya,
4. Kala Raja Majarbhuiya (minor),
All sons of Jaban Ali of village Sudarshanpur, Pt.II, P.O. Sudarshanpur, P.S.
Lala, Dist. Hailakandi, Assam.
Sl. No. 4 minor being represented by his brother natural guardian Plaintiff No.
3.
- Plaintiffs/Respondents
5. Manikuddin,
S/o Late Khursed Ali,
6. Mona Mia,
S/o Late Khursed Ali,
7. Katifulnessa,
D/o Late Khursed Ali,
8. Atafulnessa,
D/o Late Sunahar Ali,
Resident of Sudarshanpur, Pt.I,
P.S. Lala, Dist. Hailakandi,
Vill. Sudarshanpur, Pt.I,
P.O. Sudarshanpur, P.S. Hailakandi,
** The name of respondent No. 8 is struck off as per Hon'ble Court's order
dated 14.05.07 in M.C. No. 1533/07.
- Pro forma Defendants/Respondents
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9. Anohar Ali,
S/o Mubid Ali,
10. Iskandar Ali,
S/o Late Mubid Ali,
11. Singul Ali @ Amiruddin,
Sons of Basiruddin of Sudarshanpur, Pt.I,
P.S. Lala,
12. Piyarun Nessa,
D/o Late Jonab Ali,
13. Neswarun Nessa,
D/o Late Jonab Ali,
14. Fuljan Bibi,
W/o Baseruddin,
All are residents of Sudarshanpur, Pt.I, P.S. Lala, Dist. Hailakandi.
- Respondents/Pro forma Defendants
Advocates:
For the appellants : Mr. A. Rashid, Advocate
Mr. S. Nath, Advocate
For the Respondents : Mr. N. Dhar, Advocate
Date of hearing and judgment : 22.07.2015
BEFORE
HON'BLE MR. JUSTICE A. K. GOSWAMI
JUDGMENT AND ORDER
(ORAL)
Heard Mr. A. Rashid as well as Mr. S. Nath, learned counsel appearing for the appellants/defendant Nos. 1 and 2 in the suits. Also heard Mr. N. Dhar, learned counsel for the respondents/plaintiffs in the suits.
2. The appeals have been filed against the common judgment and decree dated 29.06.2004 passed in Title Appeal Nos. 23/03 and 25/03. Title Appeal No. 23/03 was preferred against the judgment and decree dated 12.05.2003, passed by the learned Civil Judge, Junior Division No. 2, in Title Suit No. 21/99 dismissing the suit. Title Appeal No. 25/03 was preferred against the judgment and decree dated 12.05.2003, passed by the learned Civil Judge, Junior Division No. 2, in Title Suit No. 16/01 dismissing the suit.
3. RSA 26/2005 is preferred against Title Appeal No. 25/03 and RSA 27/2005 is preferred against Title Appeal No. 23/03.
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4. At the very outset, it may be stated that the plaintiffs in Title Suit No. 21/99 set up their claim of purchase in respect of 1 Katha 12 Chattak of land from the plaintiffs in Title Suit No. 16/01. The present appeal by the defendant Nos. 1 and 2, in both the suits, claimed to have purchased 12 Katha of land from the defendant Nos. 3 to 8 in both the suits.
5. RSA 26/05 was admitted to be heard by an order passed on 07.02.2005 on the following substantial questions of law:
"(a) Whether the learned Court of Appeal below is justified in decreeing the suit of the plaintiffs in absence of relief of declaration of right, title and interest over the suit land by declaring the shares of the plaintiffs beyond this pleadings which is perverse?
(b) Whether the learned court of Appeal below is justified in decreeing the suit by making a certified copy of registered sale deed as Ext.-11 at the appellate stage by admitting the same as secondary evidence when Primary Evidence as provided under Section 64 of the Evidence Act was available at the trial stage?"
6. RSA 27/05 was admitted to be heard by an order passed on 07.02.2005 on the following substantial questions of law:
"(a) Whether the learned Court of Appeal below is justified in decreeing the suit by holding that the plaintiffs have acquired right, title and interest (Vide Ext.1 sale deed dated 15.09.97) though the plaintiffs have failed to prove their right as required under Section 64 of the Evidence Act?
(b) Whether the learned Court of Appeal below is justified in decreeing the suit by marking a certified copy of registered sale deed as Ext.-11 at the appellate stage by admitting the same as secondary Evidence when primary Evidence as provided under Section 64 of the Evidence Act was available at the trial stage?
(c) Whether the learned Court of Appeal below is justified in decreeing the suit by setting aside the sale deed dated 04.10.97 to the extent of 6K 10L of land though 5 the Defendants have proved their right, title and interest and, hence, the finding is perverse."
7. Defendant Nos. 3 and 4 are successors-in-interest of Mubid Ali. The plaintiffs in Title Suit No. 16/01 are successors-in-interest of Khurshid Ali. Mubid is the son of first wife of one Haider, and Jonab Ali is also a son of Haider, whose mother was Parina. Though dispute was raised that defendant Nos. 5, 6 and 7 are not children of Jonab Ali, it is concluded by a finding of fact by both the Courts below that defendant Nos. 5, 6 and 7 are sons and daughters of Jonab Ali through defendant No. 8, Fuljan Bibi, his wife. Khurshid Ali is also a son of Jonab Ali.
8. Title Suit No. 21/99 was dismissed by the learned Trial Court holding that the plaintiffs failed to prove the vendor's title and that it failed to prove the sale deed dated 15.09.97, based on which the plaintiffs claimed right, title and interest in respect of 1 Katha 12 Chattak of land on the ground that only a certified copy was exhibited and, that too, not proved in accordance with law by calling for the original Volume Book from the Sub- Registrar's office.
9. Title Suit No. 16/01 was dismissed by the learned Trial Court on the ground that the plaintiffs had sought for eviction without seeking declaration of title. It was also held that in view of the decisions in Issue Nos. (ii), (iii), (iv) and (v) the plaintiffs are not entitled to get any declaration. Issue Nos. (ii), (iii), (iv) and (v) in Title Suit No. 16/01 read as follows:
"(ii) Whether the defendant No. 3, 4 and 6 had any paternally inherited title over Schedule-1 of the plaint?
(iii) Whether the defendant Nos. 5 and 7 were the son and daughter of Late Jonab Ali?
(iv) Whether the sale deed dated 04.10.97 executed by defendant Nos. 3 to 8 in favour of the defendant Nos. 1 and 2 bears any title in respect of the Schedule-1 of the plaint?
(v) Whether the defendant Nos. 1 and 2 are evictable from the 3rd Schedule land?" 6
10. Issue Nos. (ii), (iii) and (iv) were taken up for consideration together. Defendant Nos. 5, 6, 7 and 8 are held to be legal heirs of Late Jonab Ali. It was held that Mubid Ali's legal heirs will inherit total land measuring 7 Katha 2 Chattak 14 Gonda in 2nd RS Patta No. 132 and 327, and the legal heirs of Jonab Ali will inherit 2 Katha 9 Chattak 12½ Gonda of land in 2nd RS Patta No. 132 in dag No. 357 only. It was further held that out of 2 Katha 9 Chattak 12 Gonda of land, Khurshid Ali's legal heirs, i.e., the plaintiffs in Title Suit No. 16/01 are titled for 12 Chattak 3 Gonda of land and rest of the legal heirs of Jonab Ali are entitled to 1 Katha 13 Chattak 9 Gonda of land and, thus, defendant Nos. 3 to 8 have been held entitled to get 9 Katha 0 Chattak 3 Gonda of land in dag Nos. 355, 356 and 357. It is also noted that they, however, sold vide Ext.-A=Ext.-7 land measuring 12 Katha to defendant Nos. 1 and 2.
11. The operative portion of the judgment and order of Learned Lower Appellate Court reads as follows:
"21. In the result, both the appeals are allowed setting aside the impugned judgments and decrees passed in Title Suit 16/01 and Title Suit 21/99 by the learned Court below respectively. The Title Suit 16/01 is decreed declaring plaintiffs' right and title over 11K-2C-8G (including share of 01K-12Ch of pro forma defendant No. 9 to 12) in all suit dags of Schedule-1 and 2 ejmali declaring Exbt.-7 is liable to be quashed to the extent of an area 06K 10G. The T.S. 21/99 is decreed declaring plaintiffs' right, title and interest to the extent of 01K-12C of land in suit dag No. 357 in ejmali along with other co-sharers.
Considering the facts and circumstances of the case, no cost is awarded. Parties shall bear their own cost.
Prepare a decree accordingly in both suits in the light of judgment and decree passed in appeal.
Send down the case records of Title Suit 16/01 and Title Suit 21/99 with copy of judgment passed in appeals."7
12. With regard to RSA 26/05, it is submitted by Mr. Rashid that in absence of relief of declaration being sought by the plaintiffs in Title Suit No. 16/01, the learned Lower Appellate Court committed grave error of law in declaring right, title and interest in favour of the plaintiffs. It is also submitted that the learned Lower Appellate Court, without being tendered into evidence, treated a certified copy, which had been filed without any intimation to the defendants, as an exhibit and marked the same as Ext.-11 and, relying upon the same, came to a finding that Mubid Ali had sold, vide the said Ext.-11, sale deed dated 01.06.76, land measuring 3 Katha 10 Gonda, to Khurshid Ali. According to him, the document could not have been marked as exhibit and could not have been taken into consideration and, therefore, 3 Katha 10 Gonda of land had been illegally calculated as belonging to Khurshid Ali and, accordingly, recorded a finding that Mubid Ali had only 2 Katha 12 Chattak 16 Gonda of land to be inherited by defendant Nos. 3 and 4. He submits that this area of land, measuring 3 Katha 10 Gonda has to be added to the share of Mubid Ali. The learned lower Appellate Court had recorded the finding that defendant Nos. 5 to 8 are entitled to 3 Katha 12 Chattak 16 Gonda of land in all suit dags, namely, 355, 356 and
357. The learned lower Appellate Court added up 2 Katha 12 Chattak 16 Gonda and 3 Katha 12 Chattak 16 Gonda to determine the share of defendant Nos. 3 to 8. However, in doing so, the learned lower Appellate Court committed arithmetical error while holding that saleable interest of defendant Nos. 3 to 8 measured 5 Katha 15 Chattak 12 Gonda only. According to him, going by the interest as determined by the learned lower Appellate Court, it measures 6 Katha 9 Chattak 12 Gonda. On the basis that saleable interest of defendant Nos. 3 to 8 was 5 Katha 15 Chattak 12 Gonda, the learned lower Appellate Court held that Ext.-A=Ext.-7 sale deed, executed in favour of defendant Nos. 1 and 2, will not confer title in respect of land beyond 5 Katha 15 Chattak 12 Gonda. According to him, taking into account the land allegedly sold by Mubid Ali to Jonab Ali, measuring 3 Katha 10 Gonda, and the correct calculation of land in respect of which the defendant Nos. 3 to 8 had saleable interest, being 6 Katha 9 Chattak 12 Gonda, the defendant Nos. 3 to 8 have saleable 8 interest in respect of land measuring 9 Katha 10 Chattak 2 Gonda. It is also submitted that, correspondingly, right, title and interest of plaintiffs of Title Suit No. 16/01, if at all declared, will not measure 11 Katha 2 Chattak 8 Gonda as because 3 Katha 10 Gonda, which was added to the share of Khurshid Ali on the basis of Ext.-11, has to be deducted and thereby the figure of 8 Katha 1 Chattak 18 Gonda will be worked out.
13. In respect of RSA 26/05, learned counsel submits that the learned lower Appellate Court acted illegally in declaring right, title and interest in favour of plaintiffs in Title Suit No. 21/99 relying on Ext.-1 certified copy of the sale deed dated 15.09.97. It is submitted by Mr. Nath that the original sale deed having not been produced, the learned lower Appellate Court was wholly in error in relying on the certified copy of the sale deed.
14. Mr. N. Dhar, learned counsel for the plaintiffs has submitted that though in Title Suit No. 16/01 a prayer for declaration of right, title and interest was not made, reading the plaint as whole leaves no manner of doubt that the plaintiffs had filed the suit for declaration of right, title and interest. It is submitted by him that by taking a hyper- technical view, the learned Trial Court dismissed the suit. However, the learned lower Appellate Court considered the plaint as a whole and thereby came to the conclusion that the suit was, indeed, filed for a declaration of right, title and interest. In this connection, learned counsel relies on the judgment rendered by the Apex Court in the case of Corporation of the City of Bangalore v. M . Papaiah and another , reported in AIR 1989 SC 1809 . It is also submitted by him that no illegality was committed by the learned lower Appellate Court in marking the certified copy of the sale deed dated 01.06.76 as Ext.- 11, as the same was available on record. Learned counsel submits that the plaintiffs of Title Suit No. 16/01 had saleable interest to dispose of 1 Katha 12 Chattak of land to the plaintiffs of Title Suit No. 21/99. The learned Trial Court, according to him, committed manifest error of law in holding that vendors of Title Suit No. 21/99 did not have saleable interest and that certified copy of the sale deed exhibited could not have been taken into consideration for declaring right, title and interest. It is submitted by him that the certified copy of the sale 9 deed, exhibited as Ext.-1, was admitted into evidence without any objection. Learned counsel, during the course of argument, has admitted that there was calculation error in paragraph 17 of the judgment of the learned lower Appellate Court while adding up the interest of defendant Nos. 3 and 4 and 5 to 8 as determined by the lower Appellate Court. Learned counsel submits that except for making the corrections as aforesaid, no interference is called for with the judgments under appeal and the appeals are liable to be dismissed.
15. I have considered the submissions of the learned counsel for the parties and have perused the materials on record.
16. The very first sentence of the plaint in Title Suit No. 16/01 proceeds on the basis that the plaintiffs are seeking for a declaration although there is no dispute that the prayer portion did not contain the relief of declaration. In Corporation of the City of Bangalore (supra), the suit was filed for a decree of perpetual injunction restraining the defendant Corporation from interfering with the possession of the plaintiffs over a particular plot of land. The plaint in the suit did not have any prayer for declaration. The Apex Court held that reading of the plaint, as a whole, demonstrated that the suit had been filed for establishing the title of the plaintiffs and getting an injunction on that basis. In view of the above, I am of the considered opinion that the learned lower Appellate Court corrected the error committed by the learned Trial Court in dismissing the suit of the plaintiffs of Title Suit No. 16/01 on the ground that no prayer for declaration had been sought for by the plaintiffs.
17. It appears that a photocopy of the sale deed dated 01.06.76 was exhibited by the plaintiffs to show sale of 3 Katha 10 Gonda of land by Mubid Ali to Khurshid Ali. Learned lower Appellate Court took note of the fact that the defendants had denied the sale by Mubid Ali to Khurshid Ali and had also considered the photocopy to be not admissible in evidence. However, finding a certified copy of the alleged sale deed on record, the learned lower Appellate Court took cognizance of the same and marked the same as Ext.-11. 10 Learned counsel for the parties, on a specific query of the Court, submitted that it does not appear that any witness had tendered the certified copy in evidence. Learned lower Appellate Court considered the document to be "self exhibited". It is not understood as to what is sought to be conveyed by the expression "self exhibited". If a sale deed has to be proved, the same has to be proved in accordance with law. A document lying in the record of Court cannot be marked as exhibit by the Court and the same cannot be considered as evidence. It is also not known as to when the said document, which is subsequently marked as Ext.-11, was filed. Therefore, this Court is of the considered opinion that Ext.-11 has to be excluded from the purview of consideration and it has to be taken that the plaintiffs had failed to prove that Mubid Ali had sold 3 Katha 10 Gonda of land to Khurshid Ali.
18. The learned lower Appellate Court had also arrived at the finding that the plaintiffs of Title Suit No. 16/01 has right, title and interest in respect of 11 Katha 2 Katha 8 Gonda including the share of 1 Katha 12 Chattak of the plaintiffs of Title Suit No. 21/99. From the above, 3 Katha 10 Gonda of land has necessarily to be deducted and, therefore, the plaintiffs of Title Suit No. 16/01 will have right, title and interest of 8 Katha 1 Chattak and 18 Gonda of land.
19. The learned lower Appellate Court had recorded the finding that Mubid Ali had share to the extent of 2 Katha 12 Chattak 16 Gonda. In view of the finding that the plaintiffs had filed to prove transfer of land measuring 3 Katha 10 Gonda by Mubid Ali to Khurshid Ali, 3 Katha 10 Gonda of land will have to be added to 2 Katha 12 Chattak 16 Gonda towards share of Mubid Ali. The learned lower Appellate Court, while taking the saleable interest of defendant Nos. 3 and 4 to be 2 Katha 12 Chattak 16 Gonda, and that of defendant Nos. 5 to 8 as 3 Katha 12 Chattak 16 Gonda, wrongly calculated the total saleable interest of respondent Nos. 3 to 8 to be 5 Katha 15 Chattak 12 Gonda, whereas it should have been shown as 6 Katha 9 Chattak 12 Gonda. To this, 3 Katha 10 Gonda will have to be added 11 and, therefore, the saleable interest of defendant Nos. 3 to 8 will be 9 Katha 10 Chattak 2 Gonda.
20. Even though the defendant Nos. 1 and 2 had proved purchase of 12 Katha of land vide Ext.-A=Ext.-7, the same will not confer right, title and interest on them unless they are in a position to show that their vendors had right, title and interest to dispose of 12 Katha of land. On the basis of the evidence on record, it is held that the vendors of defendant Nos. 1 and 2, namely, defendant Nos. 3 to 8, had saleable interest only in respect of 9 Katha 10 Chattak 2 Gonda of land. However, they had transferred, by way of sale vide Ext.-A=Ext.-7, 12 Katha of land to the present appellants, i.e., defendant Nos. 1 and 2 in the suit. Defendant Nos. 3 to 8 could not have sold 12 Katha and they had sold excess of 2 Katha 5 Chattak 18 Gonda. In that view of the matter, defendant Nos. 1 and 2 cannot have right, title and interest beyond 9 Katha 10 Chattak 2 Gonda.
21. Mr. N. Dhar is also correct in submitting that the learned Trial Court was wrong in dismissing the Title Suit No. 21/99. It is noticed that certified copy of the sale deed, Ext.-1, was admitted into evidence without objection. Once a document has been marked as exhibit without any objection, no objection can be entertained with regard to their execution and mode of proof. The vendors of plaintiffs had also, by filing written statement, admitted selling of 1 Katha 12 Lecha of land to the plaintiffs of Title Suit No. 21/99. It is also found that the vendors of plaintiffs of Title Suit No. 21/99 had saleable interest over 8 Katha 1 Chattak 18 Gonda of land.
22. In view of the above discussions, RSA 27/05 is found to be without any merit and, accordingly, the same is dismissed. RSA 26/05 is partly allowed. Title Suit No. 16/01 is decreed declaring the plaintiffs' right, title and interest over 8 Katha 1 Chattak 18 Gonda of land (including 1 Katha 12 Chattak being the share of the plaintiffs of Title Suit No. 21/99) in all suit dags of Schedule-I and II in ejmali. The appellants, i.e. defendant Nos. 1 and 2 in both the suits, namely, Title Suit No. 21/99 and Title Suit No. 16/01, would have share only to the extent of 9 Katha 10 Chattak 2 Gonda vide Ext.-A=Ext.-7.
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23. Substantial questions of law are answered accordingly in terms of the above discussions. No cost.
24. Registry will send back the records.
JUDGE RK