Chandrabhagabai
& Ors Vs. Ramakrishna & Ors [1998] INSC 366 (29 July 1998)
S.B.
Majmudar, M. Jagannadha Rao S.B. Majmudar, J
ACT:
HEAD NOTE:
In
this Appeal by way of special leave, the heirs of original Plaintiff No. 1 and
the remaining Plaintiff Nos.2 to 8, have brought in challenge the judgment and
order rendered by the High Court of Bombay dismissing their Second Appeal and
confirming the decree of is missal of their suit by the Trial Court and as
confirmed by the First Appellate Court. In order to highlight the grievances of
the appellants in the present proceedings, it will be necessary to note a few
relevant introductory facts.
BACKGROUND
FACTS:
We
shall refer to the appellants as Plaintiffs and the respondents as Defendants
for the sake of convenience in the later part of this judgment. The Plaintiffs
filed a Regular Civil Suit No. 246 of 1970 in the Court of the 4th Joint Civil
Judge, Junior Division, Nagpur for possession of the suit
property, which, according to them, consisted of three rooms in their house
situated at Circle No. 13/19, Tandapeth in nagpur city. Their case was that for brother along with Ramkrishna, s/o Suryabhan
and one Shankar, s/o. Soma mortgaged the house including the suit three rooms
with one Maroti Laxman and Narayan Vithobaji, who formed a joint Hindu family
along with other members. The original mortgagees filed a Civil Suit No. 19-A
of 1935 for recovering the mortgage debt by sale of suit house and for final
decree for sale. The plaintiffs' further case is that on 4th April, 1938 the mortgaged house was auctioned
and it was purchased by Narayan, one of the decree holders. On confirmation of
the sale, a sale-certificate (Exh. 32) was issued in favour of Narayan. The
sale-certificate dated 6th
July, 1938 (Exh. 32)
is at page 49 of the paper book.
Narayan
is stated to have taken possession of the suit house through Court on 22nd December, 1938. It is then alleged that Narayan
had rented out a portion of the said house to Suryabhan in 1939 on a monthly
rent of Rs.9/- . The portion of the house which was stated to have been rented
out to Suryabhan, however, was not described in the schedule to the plaint,
though it was stated to be described as such.
According
to the plaintiffs', Narayan's name was mutated in the municipal records and it
was he who was paying the taxes and exercising all the rights of ownership. It
was alleged that Suryabhan failed to pay the rent and hence, Narayan obtained
permission of the House Rent Controller on 20.7.1959 (Rev. Case No. 688/A-71
(2) of 58-59 under the provisions of the Central Provinces and Berar Regulation
of Letting of Accommodation Act, 1946 (hereinafter referred to as 'the Act')
read with Central Provinces and Berar Letting of Housing and Rent Control
Order, 1949. it may be stated at this juncture that earlier though the Rent
Controller took the view that Suryabhan was tenant of Narayan, application for
permission to evict him was rejected in the first instance. However, the Addl.
Collector, Nagpur in appeal while agreeing with the view of the Rent Controller
that there was a relationship of landlord and tenant between Narayan and Suryabhan,
allowed the appeal and granted permission to Narayan to terminate the tenancy
of Suryabhan by his decision dated 29th April, 1960. This can be called the
first set of proceedings. On the basis of the aforesaid permission, Narayan
issued notice of termination of tenancy and filed a Civil Suit No. 120 of 1966
for possession of the suit property consisting of three rooms. The filing of
the said suit may be treated as second set of proceedings.
In the
second set of proceedings, though initially the Trial Court decreed the suit,
in Civil Appeal 162 of 1967, the suit was dismissed on the ground that there
was no relationship of landlord and tenant between Narayan and Suryabhan. The
said appellate decision was rendered by the 4th Extra Assistant Judge on 16th August, 1969. Thereafter, the plaintiffs have
filed the Suit No. 246 of 1970 from which the present proceedings arise on the
strength of title for possession, accepting the finding of the Appellate Court
rendered in Civil Appeal No. 162 of 1967 on 16th August, 1969, as aforesaid. This suit of 1970 can be treated as third
set of proceedings.
In the
present suit, two questions fell for consideration of the Trial Court:
i)
Whether the plaintiffs had proved their title to the suit rooms;
ii) If
yes, whether the defendants were in adverse possession of the suit property.
After
permitting the contesting parties to lead evidence in support of their
respective cases, the Trial Court came to the conclusion that the Plaintiffs
had failed to establish their title to the suit property. An alternative
finding was also rendered on evidence that the defendants had proved adverse
possession in the suit property. Consequently, the suit was dismissed on
30.3.1970.
The
appellants, unsuccessfully contested the matter in appeal which came to e
dismissed by the learned Extra Session Judge on 6th September, 1973. Thereafter, the plaintiffs approached the High
Court in Second Appeal 68 of 1974. The said second appeal was dismissed on 28th April, 1987. That is how the appellants
plaintiffs are before us by way of this appeal on special leave.
RIVAL
CONTENTIONS:
Shri
U. U. Lalit, learned counsel for the appellants, vehemently contended before us
that the courts below, including the Trial Court, had committed a patent error
in not suing the plaintiffs on the ground that they had failed to prove
ownership of the suit property. He submitted that the sale certificate (Exh.
32) clearly mentioned the name of the place where the property is situated
along with its certificate number. Not only that, even the boundaries of the
suit property were also mentioned in the sale certificate issued by the
competent authority in execution of the court decree wherein the plaintiffs'
predecessor, Narayan was held to be the auction purchaser of this property. In
this connection, in support of his submission, the learned counsel also sought
to rely upon the reasoning adopted by the Rent Controller as well as by the
appellate authority under the Rent Control Order for showing the defendants'
predecessor-in-title. Suryabhan had clearly admitted in the assessment
proceedings before the municipality that he was a tenant of Narayan and hence
landlord-tenant relationship was held proved and the said finding was binding
on the Civil Court which subsequently entertained the
plaintiffs' suit No. 120 of 1966. As the Appellate Court in Civil Appeal No.
120 of 1966 went behind the said findings and held that there was no relationship
of landlord and tenant between Narayan and Suryabhan, its decision on this
point was without jurisdiction and could not act as res judicata. On the basis
of the said contention, it was further submitted that hence it must be held
that Narayan was the owner of the suit property occupied by Suryabhan and
equally the claim of Suryabhan that he was in adverse possession of the
property would also not survive as even assuming that Suryabhan had put up a
hostile title at the earliest in 1959 in rent control litigation, as the first
suit was filed on the strength of the title in 1970, 12 years of hostile
possession prior to this suit was not established. Consequently, the plaintiff
was entitled to succeed also on the ground that the defendant's predecessor Suryabhan
had not established adverse possession of 12 years and more prior to the date
of the suit.
The
learned counsel, appearing for the respondents - Shri A. K. Sanghi, submitted
that all the courts have concurrently held that the plaintiffs have not been
able to show that the suit premises were purchased by them in a Court auction
and that they formed the sale property which was covered by the sale
certificate (Exh. 32), Consequently, the plaintiffs' suit on title was rightly
dismissed by the Courts below. He further submitted that the question about
landlord and tenant relationship between narayan and Suryabhan stood finally
concluded against Narayan by the decision of the Appellate Authority in Civil
Appeal No. 162 of 1967. That the question of jurisdiction of the Civil Court to
decide this question do novo despite the contrary decision of the Rent Control
Authorities was also decided against Narayan in Civil Appeal No. 162 of 1967
and that decision had become final. Consequently, right or wrong, that decision
operated against narayan. It was further submitted that there was no question
of any admission of Suryabhan in favour of Narayan in assessment proceedings
before the municipal authorities as Suryabhan's' statement was not legally
proved on the record of the present case.
Therefore,
the only document which remained for supporting the plaintiffs' case was
auction sale certificate (Exh. 32) which did not connect Narayan's title to the
suit premises and consequently both on title as well as on the question of the
adverse possession, the finding reached by the courts below and as confirmed by
the High Court, have remained well sustained on record. It has been found on
fact that Suryabhan remained in possession as owner of this property since last
more than 30 years prior to the filing of the suit in 1970 and consequently,
the plaintiffs' suit was required to be dismissed and was rightly dismissed by
the Trial Court and that decree of dismissal was rightly not interfered by the
First Appellate Court as well as by the High Court.
In
view of the aforesaid rival contentions, the following points arise for our
consideration:
(1)
Whether the plaintiffs' have been able to prove their title to the suit
premises;
(2)
Whether the finding of the Rent Control Authorities was binding on the Civil Court in Civil Suit No.120 of 1966 which
was filed by Narayan pursuant to the permission obtained by him from the rent
control appellate authority;
(3)
Whether Suryabhan was in adverse possession of the suit property.
We
shall deal with these points seriatim.
Point
No. 1 --------------- So far as the question of plaintiffs' title to the suit
property is concerned, it has to be kept in view that the only evidence on
which plaintiffs could rely was slae- certificate (Exh. 32). When we turn to
the said certificate, we find that the property which was the subject matter of
the sale certificate is described as the House More Division No. 3 Serial No.
13/19, Landa Peth Tah, District Nagpur. It was sold to Narayan in court
auction. Of course, the boundaries of the said property were also mentioned in
the certificate but the exact number of the property is not mentioned therein.
The location of the house purchased by Narayan is indicated to be one in
Division No. 3 Serial No. 13/19 in locality of Landa Peth Tah in Nagpur town. However, the question is
whether this is the same house in which suit property is situated as the
plaintiffs have staked their claim for these three rooms on the strength of
this certificate. The Trial Court as well as the Appellate Court, on facts have
found that the auction certificate (Exh. 32) does not clearly connect the
property covered by the said certificate (Exh. 32) with the suit rooms.
Reliance is also placed on one feature of the case namely, that the plaint has
recited that in the schedule attached to the plaint, the description of the
suit property is given. But that schedule is conspicuously absent and not
traceable on the record. It is also found that the so called statement of
predecessor- in-interest in title of present defendants' namely, Suryabhan
before the municipal authorities is also not proved on record. Consequently,
the only evidence to support the case of the plaintiffs is furnished by sale-
certificate (Exh. 32) and when that document does not clearly connect property
covered by the certificate with the suit rooms, the finding reached by the
Trial Court and as confirmed by the Appellate Court as a final court of fact
that the plaintiffs failed to establish their title to the suit premises, cannot
be said to be in any way illegal. It remained a finding of fact based on
relevant evidence which was rightly not interfered with by the High court on
Second Appeal. It must, therefore, be held that in this third set of
proceedings the plaintiffs failed to establish their title to the suit rooms.
This point for determination will have to be answered against the appellants
accordingly. Once the aforesaid decision is reached on point no. 1, nothing
further would survive in this appeal. However, the learned counsel for the
appellant had raised further contentions covered by the remaining two points.
In fairness to him, therefore, we deem it fit to deal with them on merits.
Point
No. 2 It is true that in the first set of proceedings the Rent Controller as
well as the appellate authority under the Act have held that there was
relationship of landlord and tenant between Narayan and Suryabhan. There was
also some force in the contention of the learned counsel for the appellants
that once the Rent Control Authorities held that there was relationship of
landlord and tenant between the contesting parties, the title of Narayan can be
said to have been impliedly accepted and held in his favour by these
authorities. However, the real question is whether despite such a finding
reached by the rent control authorities, in the consequential suit filed by the
plaintiff Narayan after terminating the tenancy of the defendants under Section
106 of the Transfer of property Act, i.e. the second set of proceedings, the
Civil Court could go beyond the said finding and could reach the contrary
finding to the effect that there was no relationship of landlord and tenant
between Narayan and Suryabhan. However, we are not required to examine the said
contention which seeks to rely on the decision of this Court rendered in the
case of Pralhad Lanchad Chavan vs. Iqbal Hussain Inayat Hussain Badri, 1996(5)
SCC, 428, wherein it was held that once the Rent Controller grants permission
to the landlord to determine the lease by giving notice under Section 106 on
the ground specifying therein, in the subsequent proceeding before the Civil
Court the decision of the Rent Controller about the ground on which such
permission is granted could not be gone behind. However, on the peculiar facts
of this case, it is not necessary for us to consider this contention in the
present third set of proceedings for the simple reason that in appeal against
the decision of the Trial Court in the second set of proceedings being Civil
Appeal No. 162 of 1967, this very contention was unsuccessfully canvassed for
consideration of the Civil Court which framed point no. 1 for determination as
under:
(1) is
it open for the appellants to contend that they are not tenants of the
plaintiffs, in spite of the decision against them by the appellate authority of
the Rent Control Court? Learned appellate Judge, after
hearing the parties, came to the conclusion that despite the finding of the
Rent Control Authorities that there was relationship of landlord and tenant
between Narayan and Suryabhan, the Civil Court, in proceeding pursuant to the
notice issued under Section 106 of the Transfer of Property Act could
reconsider the question and it was still open for the appellants
(predecessor-in-interest of the present respondents) to raise the contention
that they are not tenants of the plaintiffs in the suit premises and that
decision of the Rent Controller was not binding on the Civil Court.
Unfortunately
for the appellants the aforesaid adverse decision rendered about jurisdiction
of the civil court in Civil appeal No. 162 of 1967 has remained final between
the parties as the plaintiffs did not think it fit to challenge the same higher
up. On the contrary, the said decision was accepted and on that basis and in
the light of the finding reached in Civil appeal No. 162 of 1967 that there was
no landlord and tenant relation between Narayan and Suryabhan, the present suit
which is third set of proceedings, was filed by Narayan and other plaintiffs
treating Suryabhan and others as persons remaining in unauthorised occupation
of the suit rooms. In other words, plaintiffs themselves gave ago by to their
case about tenancy of the defendants and tried to rely only upon their title to
the suit property and sought eviction on the strength of their title in the
present proceedings. Consequently, on point no. 2, it must be held on the facts
of this case that the finding of the 4th Extra Asst. Judge in Civil appeal No.
162 of 1967 to the effect that there was no landlord and tenant relationship
between Narayan and Suryabhan has remained binding between the parties and
being res judicata cannot be reopened in the present proceedings. Point No. 2
is answered in the negative as aforesaid.
Point
No. 3:
So far
as the plea of adverse possession of the defendants is concerned, it has been
found by the Trial Court as well as the first Appellate Court that Suryabhan
was not a tenant of the suit house and as he was in continuous possession of
the suit premises for a period of 30 years and more prior to the date of the
suit. He had occupied the same in his own right and consequently, he had become
the owner of this property by adverse possession against the plaintiffs,
especially, Narayan. Efforts made by learned counsel for the
appellant-plaintiffs to show that Suryabhan had admitted that Narayan was the
landlord both in 1942 when Narayan sought to insert his name in the municipal
records as owner and also in 1958 when Suryabhan is alleged to have made an
endorsement on the application of Narayan to the municipality that he was a
tenant of the suit property since 250 years cannot be of any assistance to the
appellants for the simple reason that none of these documents stand proved on
the record of the present case as Suryabhan since deceased who is said to have
given such a statement on endorsement before municipal authorities was not
available for being confronted with the same for proving it and that statement
was even otherwise not tried to be proved by the plaintiffs under Section 32 of
the Indian Evidence Act. The so called statement was not legally proved in the
present case. The courts below were, therefore, justified in taking the view
that the plaintiffs cannot base their case on the so called statement of Suryabhan.
Consequently,
it has to be held that Suryabhan had perfected his title to the suit rooms by
staying for more than 30 years prior to the suit as owners thereof and being in
adverse possession against Narayan. This finding reached by the courts below
and as confirmed by the High Court also remains well sustained on the record of
this case. This fact therefore, is answered in the affirmative in favour of the
respondents and against the appellants.
As the
result of our conclusions on the aforesaid points, the result is that this
appeal fails and is dismissed. In the facts and circumstances. of the case,
there will be no order as to costs.
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