Taherakhatoon
Vs. Salambin Mohammad [1999] INSC 53 (26 February 1999)
S.B.
MAJMUDAR. & M. JAGANNADHA RAO. M.JAGANNADHA RAO,J.
This
appeal has been preferred by the plaintiff in the suit against the judgment and
decree of the Bombay High Court in S.A.No.543 of 1979 dated 19.1.1987. By that
judgment the Second Appeal was allowed, the judgment dated 16.3.1979 of the
lower appellate court decreeing the plaintiff- appellant's suit was set aside
and the judgment of the trial court in Civil Suit No. 151 of 1975 passed by the
Third Joint Civil Judge, Junior Division, Aurangabad dated 23.2.1977 was restored.
The
dispute between the parties, who are neighbours, covers an extent of 25' x 11'
upon which the defendant constructed two rooms. The appellant's case is that the
above extent is part of the appellant's property and that the defendant-
respondent has encroached upon it and has made the construction of the two
rooms. The suit is for possession of the area of 25' x 11' and for directing
removal of the two rooms. Pending these proceedings, the plaintiff-appellant
died and her legal representatives were brought on record.
The
brief facts of the case are as follows:
The
plaintiff-appellant purchased open space 75' x 25' from the common-owner, one Mohd.
Ali on 14.1.1966 for Rs.700 under a registered sale deed in Mohalla Shahabazar
in Aurangabad town.
According
to the Plaintiff, she constructed two rooms on Western side of the purchased
portion leaving some open space on the eastern side and long thereafter, the
defendant purchased land from the same vendor, Mohd. Ali on the eastern side on
13.12.1967 and allegedly occupied the disputed area of 25' x 11' in question on
30.12.1967.
Subsequently,
defendant is said to have illegally constructed those two rooms on this area without
the permission of the Municipality. Plaintiff alleges she complained to the
Town Surveyor who came to survey the properties but he did not consider her
claim but advised her to go to a Civil Court. The plaintiff issued notice on 14.6.1974 and the defendant
sent reply refusing to vacate or remove the construction. The suit was,
therefore, laid on 14.2.1975 for possession of the land, for mandatory
injunction for removal of the two rooms and for damages for 3 years, at Rs.600
in all.
The
defendant-respondent contended that prior to his purchase under sale deed dated
13.12.1967, he had entered into an agreement of purchase on 10.2.1962 for an
extent of land of 53' x 23 yards 2' which included the disputed portion and
that he had constructed the two shops long before 14.1.1966, when the plaintiff
purchased the vacant piece of land by the side of the land which he had
purchased under the agreement. According to him, there was no question of any
encroachment on 30.12.1967.
On
these pleadings, the trial Court framed various issues and held that the
evidence of the witnesses produced by the plaintiff was not acceptable and that
plaintiff had failed to prove her ownership over the disputed site.
Consequently,
the plaintiff must be deemed to have failed in proving encroachment by
defendant from 30.12.1967. The defendant had examined DW2, the attestor of the
agreement of purchase dated 10.2.1962 who was also the mason who was engaged
for construction of the rooms. DW3 was one of the attestors of the defendant's
sale deed. The trial Court held that in view of the agreement of sale and
possession under the agreement of sale of 10.2.1962, the defendant was entitled
to the protection of section 53-A of the Transfer of Property Act. The suit
was, therefore, dismissed.
The
plaintiff appealed before the Joint Judge at Aurangabad who reversed the
judgment and decree of the trial Court holding, inter-alia, that the suit site
formed part of the land conveyed to the plaintiff under the sale deed dated
14.1.1966 and that if that be so, the same vendor had no right to convey the
disputed area by including the same in the sale deed dated 13.12.1967 along
with other land sold in favour of the defendant. The agreement of purchase
dated 10.2.1962 set up by the defendant was written up in Urdu on a small piece
of white paper (with a revenue stamp annexed) and was not a genuine document
but was obviously an ante-dated one. If the agreement was not true, the
defendant could not have come into possession of this overlapping part in 1962 nor
could he have constructed the two rooms before the sale deed dated 13.12.1967
was executed in his favour. There were also various other circumstances which
proved that the agreement of sale could not be true, namely that while the
consideration for the agreement was Rs.300, only Rs.50/- was paid in 1962 and
the balance of Rs.250/- remained payable at the time of registration of the
regular sale deed.
There
was undue delay between the date of the agreement of 1962 and the date of
sale-deed in 1967 and this circumstance improbablised the agreement.
The
defendant never gave any notice to his vendor for 5 1/2 years seeking execution
of sale deed.
The
recitals in the latter sale-deed dated 13.12.1967 showed that defendant was
aware of plaintiff's sale-deed dated 14.1.1966. The plea that defendant
constructed two rooms long before plaintiff's sale deed of 14.1.1966 was not
acceptable inasmuch as the plaintiff would have objected if the vendor was
selling land over which the defendant had already built two rooms.
Further,
the signature of Mohd. Ali, the vendor was not on the revenue stamp. What was
quite un- understandable was that the boundary description of the plot in the
so called agreement of 1962 showed the name of the plaintiff as the owner of
the property on the west, even though by 10.2.1962 plaintiff had not purchased
the land on the West.
The
Appellate Court observed that though the name of the plaintiff was found
mentioned in the agreement of 1962, it appeared to have been struck off later.
All these circumstances showed that the agreement was not true. Even if the
agreement was true, it would not create any title in favour of the defendant
unless a suit for specific performance was filed and a sale deed was obtained.
Inasmuch
as the plaintiff had proved title and the defendant had encroached, the suit
for possession was required to be decreed and the two rooms were liable to be
removed. Mesne profits were accordingly allowed at one rupee per month, in all,
Rs.36 for 3 years. In the result, the suit was decreed as stated above.
In
Second Appeal by the defendant, the learned Single Judge of the High Court
reversed the appellate decree, in a brief judgment stating that the
"reasons given for not believing the agreement by the learned (Appellate)
Judge, are not cogent and convincing". The learned Judge observed that it
was common knowledge that at the time of an agreement, the entire consideration
would not be paid. The fact that the vendor's signature was not found on the
revenue stamp was not relevant. The first appellate court was wrong in thinking
that plaintiff's name was found in the 1962 agreement and was scored off. This
was factually incorrect.
On
these grounds, the learned Single Judge held that the lower appellate court
erred in not accepting the genuineness of the agreement of 1962 set up by the
defendant. The agreement was true.
Therefore
the defendant must succeed. The Second Appeal was accordingly allowed and the
suit was dismissed.
In
this appeal by special leave, learned counsel for the appellant-plaintiff
contended before us that the High Court did not frame any substantial question
of law and that it could not have gone into the correctness of a finding of
fact and that the finding regarding the genuineness of the agreement of 1962
was binding in Second Appeal.
On the
otherhand, learned counsel for the respondent-defendant contended that even
assuming that the agreement was not true, the plaintiff having purchased the
property on 14.1.1966 came forward with a plea in the plaint that she knew that
the defendant trespassed into the site on 30.12.1967 but she did not issue any
notice for removal of the two rooms till 14.6.1974. She was the next door neighbour.
Notice dated 14.6.74 was also belated and even then, she did not allege any
forcible trespass by the defendant, as now stated in the plaint. The suit was
filed only on 14.2.1975. The plaintiff should not have kept quiet when the
construction was going on if, as alleged in the plaint, she was conscious of
the trespass by the defendant. It was contended that inasmuch as the plaintiff
stood by when the construction was being made bonafide by the defendant, this
Court, in exercise of its discretion under Article 136, which discretion is
available even after grant of leave - should not interfere and the plaintiff
should not be granted possession coupled with a right to have the rooms
removed. This Court has also power under Article 136 to mould the relief and
grant compensation. In any event, this Court could invoke Article 142 of the
Constitution of India, in the interests of justice.
The
points that arise for consideration in the appeal are:
(1)
Whether the High Court could have interfered with the finding of fact relating
to the genuineness of the agreement of sale deed dated 10.2.1962 and that too without
framing a substantial question of law? (2) Whether the discretionary power
available to this Court at the time of grant of special leave continues with
the Court even after grant of special leave and when the appeal is being heard
on merits and whether, this Court could declare the law and yet not interfere
or could mould the relief? Or whether, once the law is declared, this Court is
bound to grant possession and the mandatory injunction? (3) Whether it is
necessary to invoke the powers of this Court under Article 142? (4) To what
relief? Point 1:
At the
outset, it must be stated that the High Court erred in not framing a
substantial question of law as required by section 100 CPC. In view of the
Judgments of this Court in Kshitish Chandra Purkait vs. Santosh Kumar Purkait
& Others [1997 (5) SCC 438] and Sheel Chand vs. Prakash Chand [1998 (6) SCC
683] the High Court should have framed a substantial question of law and then
only disposed of the Second Appeal. Again it could not have interfered with pure
finding of fact. We have earlier set out the basis of the finding of the
appellate court in this behalf. The finding is based upon a rejection of the
oral evidence adduced in the case. It is true that one of the reasons given by
the first appellate Court namely that the agreement of 1962 contained a
reference to the plaintiff's name (who came into the picture only in 1966) is
not factually correct and the High Court was right in pointing out this error.
But the finding of the first appellate Court is not based only on the said
fact. The finding was based on the rejection of the evidence of the attestor of
the agreement and the evidence of the defendant in relation to the said
agreement. Other facts relied upon are the long gap of 5 1/2 years between the
date of the alleged agreement of sale and the defendant's sale deed and that
the agreement is written up on a small piece of paper with a revenue stamp
affixed thereon and not upon regular non- judicial stamp papers. These
circumstances are all relevant in considering the genuineness of the agreement.
As long as there is some material for the rejection of the document, the Second
appellate Court ought not to have interfered with the abovesaid finding of
fact. For the above reasons, we are constrained to set aside the said finding
of the High Court. Point 1 is decided accordingly.
Points
2 and 3:
These
points relate to the plea of the defendant that on the facts of this case this
Court should not, in exercise of its discretion, interfere under Article 136
even if this is a stage long after the grant of special leave. Point also is
whether it is necessary to invoke Article 142.
It
will be noticed that the plaintiff purchased the land by sale deed dated
14.1.1966 while the defendant's sale deed is dated 13.12.1967. The plaint says
that the defendant forcibly trespassed into this piece of land on 30.12.1967
with the help of anti social elements and that the plaintiff protested. That
means that plaintiff was conscious of the trespass even on 30.12.1967. Though
the plaintiff was the next door neighbour the fact remains that the plaintiff
did not seek to intervene immediately either by issuing a notice or by filing a
suit for permanent injunction with an application for temporary injunction. On
the otherhand, the plaintiff allowed the defendant to construct the two rooms.
In the
cross-examination, the plaintiff admitted as follows:
"I
cannot tell the day pertaining to this encroachment, but the encroachment was
committed during night hours. We did not tell any body on the very next day
about this encroachment. Thereafter also we did not tell anybody.......We being
government servants, we did not lodge complaint with the police in this
respect. It is true that I am not a government servant." The evidence of
plaintiff who was the immediate neighbour proceeds on the basis that she knew
about the trespass in December 1967 itself, though she filed the suit in 1975.
The explanation was that inasmuch as the plaintiff's husband was a government
servant, they did not make any complaint.
It is
in the background of the above circumstances that we have to consider the plea
of the respondent defendant based upon Article 136 of the Constitution of
India. We should not, in this connection, be understood as deciding any
question of estoppel for there is no plea of estoppel in the written statement
nor any argument in the Courts below. Our discussion is confined only to
exercise of discretion under Article 136.
It is
now well settled that though special leave is granted, the discretionary power
which vested in the Court at the stage of the special leave petition continues
to remain with the Court even at the stage when the appeal comes up for hearing
and when both sides are heard on merits in the appeal. This principle is
applicable to all kinds of appeals admitted by special leave under Article 136,
irrespective of the nature of the subject matter. It was so laid down by a
Constitution Bench of five learned Judges of this Court in Pritam Singh vs. The
State [1950 SCR 453]. In that case, it was argued for the appellant that once
special leave was granted and the matter was registered as an appeal, the case
should be disposed of on merits on all points and that the discretionary power
available at the stage of grant of special leave was not available when the
appeal was being heard on merits.
This
Court rejected the said contention and referred to the following dicta of the
Privy Council in Ibrahim vs. Rex [AIR 1914 A.C. 615]:
"........
the Board has repeatedly treated applications for leave to appeal and the
hearing of criminal appeals as being upon the same footing: Riel's Case
[1885-10 A.C. 675 : 55 L.J. p.628]; Ex parte Deeming [1892 AC 422]. The Board
cannot give leave to appeal where the grounds suggested could not sustain the
appeal itself; and conversely, it cannot allow an appeal on grounds that would
not have sufficed for the grant of permission to bring it." This Court
observed that the rule laid down by the Privy Council is based on sound
principle and only those points could be urged at the final hearing of the
appeal which were fit to be urged at the preliminary stage when leave to appeal
was asked for and it would be illogical to adopt different standards at two
different stages of the same case. This Court observed (para 8) that, so far as
Article 136 was concerned, it was to be noted firstly that it was very general
and was not confined merely to criminal cases, and that (see para 9), the wide
discretionary power with which the Court was concerned/was applicable to all
types of cases. The power under Article 136 according to this Court, "is
to be exercised sparingly and in exceptional cases only, and as far as
possible, a more or less uniform standard should be adopted in granting special
leave in the wide range of matters which can come up before it under this
Article.
By
virtue of this Article, we can grant special leave in civil cases, in criminal
cases, in income tax cases, in cases which come up before different kinds of
tribunals and in a variety of other cases." This Court emphasised:
"The
only uniform standard which in our opinion can be laid down in the
circumstances is that Court should grant special leave to appeal in those cases
where special circumstances are shown to exist." This Court then
concluded:
"Generally
speaking, this Court will not grant special leave, unless it is shown that
exceptional and special circumstances exist, that substantial and grave
injustice has been done and that the case in question present features of
sufficient gravity to warrant a review of the decision appealed against."
The above principles were followed and reiterated by a three Judge Bench in Hem
Raj vs. State of Ajmer [1954 SCR 1133], holding that that even after the appeal
is admitted and special leave is granted, the appellant must show that
exceptional and special circumstances exist, and that, if there is no
interference, substantial and grave injustice will result and that the case has
features of sufficient gravity to warrant a review of the decision appealed
against, on merits. Only then would this Court exercise its overriding powers
under Article 136.
M/s
Bengal Chemical & Pharmaceutical Works Ltd. vs. Their Workmen [1959 Suppl.
(2) SCR 136] was an appeal by special leave against the Judgment of the
Industrial Tribunal. It was held that the power under Article 136 was
discretionary and though the said Article 136 was couched in widest terms, it
was necessary for this Court to exercise the discretionary jurisdiction only in
cases where awards were passed in violation of principles of natural justice,
and substantial and grave injustice was caused to parties or the case raised an
important principle of industrial law requiring elucidation and final decision
by this Court or disclosed such other exceptional or special circumstances. Subba
Rao,J. (as he then was) gave two important reasons for the said principle and
they are set out in the following passage:
"The
limits to the exercise of the power under Article 136 cannot be made to depend
upon the appellant obtaining special leave of this Court, for two reasons,
viz., (i) at that stage the Court may not be in full possession of all material
circumstances to make up its mind and (ii) the order is only an ex parte one
made in the absence of the respondent. .... It would be illogical to apply two
different standards at two different stages of the same case." We may in
this connection also refer to Municipal Board, Pratapgarh & Another vs. Mahendra
Singh Chawla & Others [1982 (3) SCC 331], wherein it was observed that in
such cases, after declaring the correct legal position, this Court might still
say that it would not exercise discretion to decide the case on merits and that
it would decide on the basis of equitable considerations in the fact situation
of the case and "mould the final order" In view of the above
decisions, even though we are now dealing with the appeal after grant of
special leave, we are not bound to go into merits and even if we do so and
declare the law or point out the error - still we may not interfere if the
justice of the case on facts does not require interference or if we feel that
the relief could be moulded in a different fashion. We have already, referred
to the various circumstances of the case which show that the plaintiff, on her
own admission, had knowledge of the trespass in December 1967 and did not raise
any objection to the construction of the two rooms though she was the adjacent neighbour.
She gave notice only after 7 years in 1974 and she filed suit in 1975. These
two rooms have been there for the last 30 years.
In
those circumstances, we declare the law by holding that the High Court while
dealing with a Second Appeal under Section 100 CPC erred in not framing a
substantial question of law and that it also erred in interfering with a pure
question of fact relating to the genuineness of the agreement.
We
declare that this was not permissible in law.
Even
while so declaring, we hold that in the peculiar circumstances referred to
above, this is not a fit case for interference and that in exercise of our
discretion under Article 136, -a discretion which continues with us even after
the grant of special leave, - the decree passed by the High Court dismissing
the suit for possession need not be interfered with and the two rooms need not
be demolished. The plaintiff could be adequately compensated by way of damages.
Point 2 is decided accordingly. Point 3 regarding Article 142 need not
therefore be decided.
Point
4:
We had
adjourned the case to find out if the parties could agree in regard to the
value of the land so that some equitable order could be passed directing the
respondent to pay for the land of the appellant under his occupation. But, in
view of the affidavit of the respondent dated 20.2.1999 circulated through the
Court on 22.2.1999, it is clear that there is no agreement in this behalf.
According
to the respondent, the present value of the land is Rs.275/- per sq.ft.
Respondent says that he is still carrying on as a rickshaw puller.
In the
circumstances, we are of the view that the judgment of the High Court setting
aside the judgment of the lower appellate Court and restoring the judgment of
the trial court should be confirmed with a modification. We modify the decree
of the High Court by directing that the respondent- defendant pay for the value
of the suit extent of land in his possession and that the value should be as on
19.1.1987, the date on which the impugned judgment in Second Appeal was granted
in favour of the respondent-defendant. The said value has to be worked out by
taking evidence. For this limited purpose we remit the matter to the trial
Court, the Court of the 3rd Joint Judge, Junior Division, Aurangabad, State of Maharashtra
for deciding the value of the suit land as on 19.1.1987. Parties are at liberty
to adduce evidence in the trial Court in this behalf. The value as may be fixed
by the trial Court shall be paid by the respondent to the appellant within such
time as may be fixed by the trial Court. If such amount is not paid by the
respondent-defendant, the plaintiff shall be entitled to recover the said
amount as if it is a money decree for the said amount. The appeal is dismissed
subject to the above modification. There will be no order as to costs.
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