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Hari Chand @ Harish Chandra Vs. Shri Daulat Ram [1986] INSC 212 (15 October 1986)

RAY, B.C. (J) RAY, B.C. (J) SEN, A.P. (J)

CITATION: 1987 AIR 94 1986 SCR (3)1029 1986 SCC (4) 524 JT 1986 659 1986 SCALE (2)599

ACT:

Limitation Act, 1963-Article 142-Adverse possession- Plea of-Existence of disputed wall with khaprail proved by defendent-Plaintiff to prove case of trespass and encroachment.

HEADNOTE:

The appellant instituted a suit for recovery of possession of the disputed land after demolition of the unauthorised constructions made thereon by the respondent alleging that he became owner of the land on the basis of a registered sale deed, that he started to build a compound wall over and around his land after his purchase, that taking undue advantage of his temporary absence the respondent wrongfully encroached and trespassed along the whole northern length of the land and hurriedly raised a low mud wall and extended his khaprail thatch over it.

In his written statement the respondent denied that the appellant was owner of the land and claimed that the wall and khaprail belonged to him as they have been existing at their present site since time immemorial, that he had been regularly and openly enjoying the land and that under s. 142 of the Limitation Act he became the absolute owner of the land in question on the basis of adverse possession and he has a right of easement in the form of flowing of water from the tiled roof.

The Additional Munsif dismissed the suit holding that the appellant was the owner of the property and that he had failed to prove the case of trespass and encroachment.

The appeal filed by the appellant was allowed by the Additional Civil Judge holding that the respondent has failed to prove that the wall in dispute and the khaprail existed for the last more than 12 years before the suit, that even if respondent's wall and khaprail are old ones he is not entitled to maintain them after the same was allotted in the deed of partition dt. 3.3.58, and that the appellant is entitled to posses- 1030 sion after demolition of the construction of the portion found encroached by respondent.

The second appeal filed by the respondent was dismissed by the High Court and the judgment and decree of the lower Appellate Court were affirmed. The respondent filed a review application alleging that the partition deed dt. 17th March, 1963 was not in fact a deed of partition but merely an agreement between the parties to partition the property and there was no actual partition by metes and bounds and that the respondent continued to remain co-owner and co-sharer of the property in suit.

The High Court allowed the review application and held that the mere allotment of shares by the said deed of partition did not amount to partition by metes and bounds, set aside the judgment and decree of the lower Appellate Court and dismissed the suit.

In the appeal to this Court on behalf of the appellant it was contended that the land in dispute was allotted to the vendor in accordance with the deed of partition (Ext.

3/1) and shown in map (Ext. 3/2) effected between the parties on 17.3.58 and this has been mentioned in the sale:deed (Ext. 1) and, therefore, the judgment and decree of the High Court is not in accordance with law and should be set aside.

Dismissing the appeal, ^

HELD: 1. There is no pleading regarding the partition of the property No. 164 nor there is any pleading to the effect that the disputed mud wall with the khaprail on it was ever in possession of appellant's vendor before the sale of the land in question in favour of the appellant. [1034H;

1035A-B]

2. On a consideration of the evidence on record it is established that the alleged encroachment by construction of kuchha wall and khaprail over it is not a recent construction as alleged to have been made in May 1961. On the other hand it is crystal clear from the evidence of PW 1 and DW 1 that the disputed wall with khaprail existed there on the disputed site for a long time i.e., 28 years before and the wall and the khaprail have been affected by salt, as deposed by these two witnesses. The Court Amin's report 57C also shows the said walls and khaprail to be 25-30 years old in its present condition. The High Court rightly came to the finding that though the partition deed was 1031 executed by the parties yet there was no partition by metes and bounds. Moreover, there is no whisper in the plaint about the partition of the property in question between the co-sharers by metes and bounds nor there is any averment that the suit property fell to share of appellant's vendor and he was ever in possession of the disputed property since the date of partition till the date of sale to the appellant. The appellant has singularly faild to prove the case as pleaded in the plaint. [1037C-E] 3. Without considering the deposition of Respondent No.

1 as well as the report of the Amin 57C the Additional Civil Judge wrongly held that the respondent failed to prove that the wall in dispute and the khaprail existed for the last more than 12 years before the suit. The Civil Judge further held on surmises as "may be that the wall and khaprail have not been raised on May 1961 as is the plaintiff's case, but they are recent constructions." This decision of the lower Appellate Court is wholly incorrect being contrary to the evidence on record. [1037A-B]

CIVIL APPELLATE JURISDICTION: Civil Appeal No. 755 of 1971 From the Judgment and Order dated 21.12.1970 of the Allahabad High Court in Second Appeal No. 2757 of 1963.

D.P. Singh, R.P. Singh and D.S. Mehra for the Appellant.

L.P. Vats and S.P. Panday for the Respondent.

The Judgment of the Court was delivered by B.C. Ray, J. This appeal by special leave is against the judgment and decree dated 21st December, 1970 of the Allahabad High Court in Second Appeal No. 2757 of 1963 allowing the appeal on setting aside the judgment and decree of the court of appeal below and dismissing the plaintiff's suit.

The plaintiff Hari Chand @ Harish Chandra instituted suit No.610 of 1961 in Court of the Munsif, Agra for recovery of possession of the disputed land shown in red colour attached to the plan marked with letters GCDH on demolition of the unauthorised constructions made thereon by the defendant alleging inter alia that the plaintiff became owner in possession of a piece of land measuring 1580 Sq.

ft. situated at Sultanpura, Agra Cantt. designated as No.

164A, and 1032 shown in the plan attached thereto with letters A, B, C, D, E, F on the basis of a registered sale deed dated 9th May, 1961, from Ramji Lal owner of the said property. It has been further alleged that the plaintiff started to build a compound wall over and around his land after his purchase.

The defendant taking undue advantage of the plaintiff's temporary absence from Agra, wrongfully encroached and trespassed along the whole Northern length of the plaintiff's land measuring North to South about 4 ft. and East to West about 62 1/2 ft. by hurriedly raising a low mud wall and extending his khaprail thatch over it. It has been shown in the attached plain in red colour with letters G, C, D & H. It has been further alleged that inspite of plaintiff's objection against the said wrongful encroachment and trespass the defendant did not pay any heed to it. It has also been pleaded that the cause of action of the suit primarily arose on or about 22nd May, 1961 when the defendant made the encroachment and wrongful constructions over the plaintiff's land as well as it arose on 4.6.1961 when the defendant failed to remove the encroachment inspite of the plaintiff's notice. Hence this suit has been instituted.

The defendant filed a written statement denying that the plaintiff was owner of the land shown by GCDH in the plan attached to the plaint. The defendant also denied the correctness of the sale deed dated 9.5.1961. It has been stated that the land marked GCDH as shown in red colour in the plan attached to the plaint never belonged to the plaintiff. The wall and khaprail belonging to the contesting defendant have been existing at their present site since time immemorial. The plaintiff's allegation that the contesting defendant has constructed the wall and extended the khaprail (tiled roof) in May 1961 is totally wrong and baseless. It has been further stated that he did not make any new construction. The defendant also stated that the plaintiff illegally tried to remove his kutcha wall and the tiled roof situate at the place marked G, C, D & H.

Accordingly, on 25.5.1961 the contesting defendant gave a notice to the plaintiff mentioning the actual facts to which he gave a wrong reply. The plaintiff's allegation that the wall and tiled roof of the defendant encroach upon the plaintiff's land is totally wrong, false and baseless. It has been stated that the wall and tiled roof belongs to the contesting defendant and the eaves of tiled roof have been at the same place since time immemoral where they are at present. He has been regularly and openly enjoying all the proprietary rights and rights of adverse possession in respect of the land aforesaid. Under Sec. 142 of the Limitation Act, the contesting defendant became the absolute owner of the land in dispute on the 1033 basis of the adverse possession as well and he has a right of easement in the form of flowing of water from the tiled roof. The kuchha house No.164 belonging to the contesting defendant has been existing at its site exactly in the same condition in which it was built by the defendant's grandfather. The eaves have been dropped at that very place and the khaprail has also been existing at that very place.

The contesting defendant did not make any new construction as alleged by plaintiff in the plaint. Property Nos. 163 and 164 consisted of kuchha houses. The contesting defendant demolished the Property No. 163 which had come to his share and got in pucca built. Property No. 164 is a khaprail in which the contesting defendant is living and was living at the time of partition. The defendant therefore, states that the suit is liable to be dismissed.

Third Additional Munsif, Agra after hearing the parties and also on a consideration and appraisement of the evidence on record held that the plaintiff was the owner of the property described in the plaint by the boundaries but the defendant has not trespassed over his land and has not constructed a new wall or khaprail. It has been further held that the plaintiff failed to prove the case of trespass and encroachment. The suit was accordingly dismissed with costs.

Against this judgment and decree the plaintiff preferred an appeal being numbered as Civil Appeal 220 of 1963 in the court of District Judge, Agra. This appeal was allowed by the IInd Addl. Civil Judge, Agra holding that the defendant failed to prove that the wall in dispute and the khaprail existed for the last more than 12 years before the suit, even though it was not proved that the khaprail had been raised in May 1961 as was the case of the plaintiff, but they are recent construction. It was further held that even if the defendant's wall and khaprail are old ones he is not entitled to maintain them after the same was allotted to Ramji Lal in the deed of partition dated 3.3.1958. It has been further held that the plaintiff is entitled to possession after demolition of the construction on the portion found encroached by defendant. The judgment and degree of the court below was set aside.

Against this judgment and decree Second Appeal No. 2757 of 1963 was filed before the High Court at Allahabad. This appeal was dismissed by judgment and order dated 8.9.1963 and the judgment and decree of the lower appellate court was affirmed.

A review application No. 269 of 1969 for the review of the said 1034 judgment was filed before the High Court on the ground that the alleged partition deed dated 17th March, 1963 was not in fact a deed of partition but merely an agreement between the parties to partition the property and there was no actual partition by metes and bounds. The defendent continued to remain co-owner and co-sharer of the property in suit. The decree passed in the said suit is neither possible nor permissible under the law. This review application was allowed by judgment and order dated December 9, 1970 setting aside the judgment dated 8th September, 1969 and directing the appeal to be listed for further hearing.

Accordingly on 21.12.1970 the appeal was heard by the learned judge who held that the mere allotment of shares by the said deed of partition did not amount to partition by metes and bounds. The appeal of the defendant was allowed and the judgment and decree of the lower appellate court were set aside and the suit was dismissed.

Against this judgment and decree the instant appeal on special leave was filed by the plaintiff. The learned counsel for the plaintiff tried to urge before us that the land in dispute marked as GCDH in the plan was allotted to the share of the plaintiff's vendor Ramji Lal in accordance with the deed of partition (Ext. 3/1) and shown in map (Ext.

3/2) effected between the parties on 17.3.1958 and this has been mentioned in the sale deed (Ext. 1) executed by Ramji Lal, one of the co-sharers of the property. It has, therefore, been submitted that the judgment and decree of the High Court is not in accordance with law and it should be set aside. This contention advanced on behalf of the plaintiff cannot be sustained in as much as there is no pleading in the plaint that the disputed property shown in red colour and marked as GCDH fell within the allotment of the plaintiff on the basis of the deed of partition executed in 1958 between the plaintiff's vendor Ramji Lal and his two other brothers-Daulat Ram and Bishambhar Nath. It was also been not pleaded that the disputed mud wall and the Khaprail over it were all along in possession of his vendor before the sale of the said land measuring 1580 Sq. ft appertaining to Property No. 164A. The plaintiff's case is that he got possession of the land he purchased including the suit land on May 9, 1961 and the defendant illegally trespassed on the said portion of land marked in red colour in the plan attached to the plaint and hurriedly constructed a low mud wall and extended his khaprail thatch over it on May 22, 1961 and so the suit for recovery of possession of this land on demolition of the unauthorised construction put up by the defendant was brought. There is no pleading regarding the partition of the Property No. 164 between 1035 Ramji Lal and his two brothers nor there is any pleading to the effect that the disputed mud wall with the khaprail on it was ever in possession of his vendor Ramji Lal before the sale of the land in question in favour of the plaintiff. On the other hand, the defendant strongly and categorically stated in his written statement that the mud wall along with khaprail were in existence there for a long time and he was living in the said khaprail to the knowledge of the plaintiff's vendor. He also denied that he made any new construction of the wall on 22nd May, 1961 as alleged by the plaintiff. He also stated that the wall and the tiled roof belonged to the defendant and the existence of the tiled roof had been at the same place in the same condition for a long time long before. the partition deed made in 1958. The defendant also stated in his written statement that more than twenty years before private parition took place amongst the defendant and his brothers Bish ambar Lal and Ramji Lal.

Property No. 163 and 164 had come to his share. He demolished the Property No. 163, and he made pucca construction therein. Property No. 164 is khaprail wherein the contesting defendant is living and was also living at the time of partition.

The plaintiff has examined three witnesses including himself and his vendor Ramji Lal. P.W. 1 Ramji Lal stated in his deposition that the portion shown in red in plan No.

36/4 Ka came to his share and defendant Daulat Ram was never in possession of this red portion after partition. It was also his evidence that at the time of sale, wall belonging to Daulat Ram did not exist over the portion showed in red colour. In cross-examination he said that there was a tiled shed towards the north of the land in dispute. Daulat Ram used to live therein. All these three portions had old tiles. There was a chhappar over the portion shown in red.

Tiled roof was made after the fire accident. It happened about 28 years back. The land in dispute has been affected by salt and the adjoining kuchha walls have also been affected by salt. P.W. 2 Harish Chandra, the plaintiff, stated in his evidence that he was not present at the time encroachment was made by constructing a wall. Some persons told him about the extension of the wall. On crossexamination he stated that pucca rooms belonging to Daulat Ram stand at No. 163. He cannot say if they have been in existence 15-20 years. It is the evidence of defendant Daulat Ram, D.W. 1, that the wall in dispute has been in its place since the time he attained the age of discretion.

There has been tiled roof for the last about 28 years back.

Before that there was a thatched shed. It is also his evidence that his mother effected partition about 28 years.

The wall in dispute was in existence when this partition was effected. It has been existing 1036 in the same condition since then. It is also his evidence that his mother got the partition effected 28 years back. He also stated in crossexamination that he did not affix his thumb impression on the plan prepared at the time the partition deed was executed. No measurements were done at the time the plan was prepared. D.W. 2 Khunni Lal a retired overseer stated in cross-examination that he had given his opinion that the wall in dispute belonged to Daulat Ram and that the flow of its water on the southern side was reasonable.

On a consideration of these evidences it is quite clear that the disputed kachha wall and the khaprail over it is not a new construction, but existed for over 28 years and the defendant has been living therein as has been deposed to by Ramji Lal vendor of the plaintiff who admitted in his evidence that the land in dispute and the adjoining kachha walls had been affected by salt and the chhappar over the portion shown in red was tiled roof constructed about 28 years back. This is also supported by the evidence of the defendant, D.W. 1, that the wall in dispute was in existence when the partition was effected i.e., 28 years before. On a consideration of these evidences the Trial Court rightly held that the defendant had not trespassed over the land in question nor he had constructed a new wall or khaprail. The trial court also considered the report 57C by the court Amin and held that the wall in question was not a recent construction but it appeared 25-30 years old in its present condition as evident from the said report. The suit was therefore dismissed. The lower appellate court merely considered the partition deed and map Exts. 3/1 and 3/2 respectively and held that the disputed property fell to the share of the plaintiff's vendor and the correctness of the partition map was not challenged in the written statement.

The court of appeal below also referred to Amin's map 47 A which showed the encroached portion in red colour as falling within the share of plaintiff's vendor, and held that the defendant encroached on this portion of land marked in red colour, without at all considering the clear evidence of the defendant himself that the wall and the khaprail in question existed for the last 28 years and the defendant has been living there all along. P.W. 1 Ramji Lal himself also admitted that the wall existed for about 28 years as stated by the defendant and the kachha walls and the khaprail has been effected by salt. The lower appellate court though held that P.W. 1 Ramji Lal admitted in cross-examination that towards the north of the land in dispute was the khaprail covered room of Daulat Ram in which Daulat Ram lived, but this does not mean that the wall in dispute exists for the last any certain number of years, although it can be said that it is not a 1037 recent construction. Without considering the deposition of defendant No. 1 as well as the report of the Amin 57 C the IInd Addl. Civil Judge, Agra wrongly held that the defendant failed to prove that the wall in dispute and the khaprail existed for the last more than 12 years before the suit. The Civil Judge further held on surmises as "may be that the wall and khaprail have not been raised in May, 1961 as is the plaintiff's case, but they are recent constructions." This decision of the court of appeal below is wholly incorrect being contrary to the evidences on record.

On a consideration of all the evidences on record it is clearly established that the alleged encroachment by construction of kuchha wall and khaprail over it is not a recent construction as alleged to have been made in May 1961. On the other hand, it is crystal clear from the evidences of Ramji Lal P.W. 1 and Daulat Ram D.W. 1 that the disputed wall with khaprail existed there in the disputed site for a long time, that is 28 years before and the wall and the khaprail have been affected by salt as deposed to by these two witnesses. Moreover the court Amin's report 57 C also shows the said walls and khaprail to be 25-30 years old in its present condition. The High Court has clearly came to the finding that though the partition deed was executed by the parties yet there was no partition by metes and bounds.

Moreover there is no whisper in the plaint about the partition of the property in question between the co-sharers by metes and bounds nor there is any averment that the suit property fell to the share of plaintiff's vendor Ramji Lal and Ramji Lal was ever in possession of the disputed property since the date of partition till the date of sale to the plaintiff. The plaintiff has singularly failed to prove his case as pleaded in the plaint.

In the premises aforesaid the appeal fails and it is dismissed. There will however be no order as to costs.

A.P.J. Appeal dismissed.

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