Dhanna
Singh & Ors Vs. Baljinder Kaur & Ors [1997] INSC 390 (4 April 1997)
K.
RAMASWAMY, G.B. PATTANAIK
ACT:
HEADNOTE:
O R D
E R Leave granted.
This
appeal by special leave arises from the order of the Single Judge of the Punjab and Haryana High Court, made on May 22, 1996 in C.R. No.4333/1995.
The
undisputed facts are that the respondents filed a suit for permanent injunction
with the following prayer:
"It
is, therefore, prayed that a decree for permanent injunction restraining the
defendants from raising any construction over any specific portion of the
property detailed in the heading of the plaint, and also restraining the
defendants from filling any part of the property by sand and also retraining
the defendants from alienating any specific portion of the property and also
restraining the defendants from transferring the possession of the property
without the same being partitioned between the parties to the suit may kindly
be passed in favour of the plaintiffs against the defendants with costs and any
other relief which the Hon'ble Court may deem fit be also granted."
Pending the suit, though several opportunities were given, no evidence was
adduced by the defendant. The court passed an order on September 22, 1995 foreclosing the evidence of the
defendant on the statement of the counsel that the first defendant was not
willing to lead any evidence. An application for impleadment was filed earlier
by the appellant who is a subsequent purchaser from the first defendant. After impleadment,
he filed application for adduction of evidence which was rejected. Thus this
appeal.
The
undisputed fact is that in the plaint the plaintiff-respondent had already
sought for a relief of injunction of alienation, yet the alienation came to be
made. Apart from the doctrine of lis Pendense under section 52 of the T.P. Act,
the subsequent purchaser does not get any right to lead to any evidence, as he
stepped into the shoes of the first defendant, who had given up the right to
lead evidence. In view of these circumstances, he does not get any right to
lead any evidence.
The
appeal is accordingly, dismissed. No costs.
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