Balkrishna S. Dalwale
(Dead) by LRS Vs Vithabai C. Rathod (Dead) by LRS. & Ors
JUDGMENT
Dr. B.S. CHAUHAN, J.
1.
This
appeal has been preferred against the judgment and decree dated 18.10.2001 passed
in Second Appeal No. 191 of 1991 by the High Court of Bombay by which the Second
Appeal filed by the appellants against the judgment and decree of the First Appellate
Court dated 31.12.1990 passed in Civil Appeal No.828 of 1987by which it reversed
the judgment and decree of the Civil Court dated 18.2.1987 passed in Civil Suit
No.558 of1975 filed by the respondents, has been dismissed.
2.
Facts
and circumstances giving rise to this appeal are that one Smt. Ratnabai Shankar
Dalwale had inherited the suit property from her father. She had four daughters,
two of them namely, Champabai and Sitabaidied long back i.e. prior to the date of
receiving the property by Smt. Ratnabai Shankar Dalwale. The original owner, Ratnabai
Shankar Dalwale died on 2.5.1965 and her husband Shankar Dalwale had died in 1952.
Thus, at the time of her death, Smt. Ratnabai Shankar Dalwale had two daughters,
namely Vithabai and Krishnabai,who acquired the suit properties by Will dated 24.6.1963,executed
by Smt. Ratnabai Shankar Dalwale. After thedeath of Smt. Ratnabai Shankar Dalwale,
her two daughters Vithabai and Krishnabai(respondents/plaintiffs) (hereinafter called
`respondents')become absolute owners of the properties. The Will stood proved up
to the High Court and attained finality. said Vithabai and Krishnabai, sisters permitted
their deceased sister Champabai's son Balkrishna (appellant/defendant) (hereinafter
called the `appellant')to occupy two rooms free of rent out of love and affection.
Subsequently, respondents, the original owners sent a notice to said Balkrishna-appellant
to vacate the said premises on 21.2.1975. However, Balkrishna- appellant vide reply
dated 10.3.1975 resisted his eviction claiming ownership of the House No.621, Ganesh
Peth, Pune. Respondents, the original owners of the suit property, namely Smt. Vithabai
and Smt. Krishnabai filed Civil Suit No.558 of 1975 before the Civil Court, Pune
in 1975for eviction of the said Balkrishna-appellant.
3.
During
the pendency of the suit, a document was prepared on 27.10.1981 purported to be
a partition suit, wherein the appellant-Balkrishna had been given the
accommodation which he was occupying and some additional open space for lavatory
and bathroom. However, the document was duly signed by the respondents-plaintiffs
and their sons also appeared as marginal witnesses. Appellant-Balkrishna also signed
the said document as a witness. It was an unstamped and unregistered document. The
appellant- Balkrishna filed the said document dated 27.10.1981 by amending the
written statement on 1.4.1986 and claiming the title of that part of the property
on the basis of the same.
4.
The
trial court vide its judgment and decree dated18.2.1987 dismissed the suit relying
very heavily on the document dated 27.10.1981, which made it clear that
appellant was not the licensee and therefore, question of revoking the licence and
further asking the court to evict him could not arise.
5.
Being
aggrieved, respondents filed Civil AppealNo.828 of 1987 which has been allowed by
the First Appellate Court vide judgment and decree dated31.12.1990. The First Appellate
Court held that the purported compromise-cum-partition deed was unregistered, unstamped
and not signed by the appellant as a party but merely as a witness. Thus, the said
document dated 27.10.1981 did not create any right and title in favour of neither
the appellant nor the said document was admissible in evidence. Being aggrieved,
the appellant-Balkrishna filed Second Appeal No.191 of 1991 which has been dismissed
vide judgment and order dated 18.10.2001. Hence, this appeal.
6.
Shri
Makarand D. Adkar, learned counsel appearing for the appellant, has fairly conceded
that the appellant-Balkrishna, is not entitled to any title in the suit property
for the reason that he could not claim any partition as he was not the co-sharer,
nor the said document dated27.10.1981 could be held to be a gift deed as it remained
unstamped and unregistered. His only contention has-been that if during the pendency
of the suit the original respondents have, out of love and affection allowed the
appellant permissible possession of suit property, their conduct estopped them from
seeking his eviction Therefore, the judgments of the High Court as well as the
First Appellate Court have to be reversed and the suit is liable to the dismissed.
7.
On
the contrary, Shri A.S. Bhasme, learned counsel appearing for the respondents, has
vehemently opposed the appeal contending that the appellant had been in
possession of the property for more than 35 years without making any payment. The
building is in adilapi dated condition and requires repair and maintenance. The
appellant has never paid any amount either as rent or for maintenance. The family
members of the respondents/original plaintiffs have grown up and they need the accommodation
for them. The accommodation might have been given out of love and affection to
the original defendant-Balkrishna. However, he is no more alive and the present
appellants cannot claim any benefit of such permissible use of the suit property
for an indefinite period. The appeal is liable to be dismissed
8.
We
have considered the rival submissions made by learned counsel for the parties and
perused the record.
9.
Before
the High Court, appellant raised the sole question regarding the nature of the document
dated27.10.1981 and all other issues had been given up. Admittedly, the said document
does not create any legal title in favour of the appellant. Appellant had signed
the said document as a witness and not as a party. The said document had neither
been exhibited nor was admissible in evidence. This document cannot be termed as
contract as the appellant was not a party to it. Even, otherwise, terms of a contract
can be read and enforced only in consonance with law. (See: Union Territory,
Chandigarh Administration & Ors. v. Managing Society, Goswami, GDSDC, (1996)
7 SCC 665; and V.Karnal Durai v. District Collector, Tuticorin & Anr.,(1999)
1 SCC 475). Thus, it would not confer any right or interest in appellants' favour.
At the most, it can be held that out of love and affection the respondents/original
plaintiffs had permitted the appellant/ original defendant to occupy the premises.
However, as none of the original parties is alive, the said love and affection does
not subsist. The present appellants being the descendants of the original defendant
cannot take the benefit of such magnanimity shown by the original plaintiffs to
the original defendant.
10.
In
view of the above, no legal issue is involved in this appeal. Therefore, we do not
see any cogent reason to interfere with the impugned judgment and order of the
High Court. The appeal is liable to be dismissed and stands dismissed. However,
in the facts and circumstances of the case, as the appellants had been living in
the suit property for the last 35 years and it may be difficult for them to get
a suitable accommodation in Pune, they may hand over the vacant and peaceful possession
of the premises on or before 31.10.2011. The appellants shall file an undertaking
before this Court within a period of four weeks in this regard. There shall be no
order as to costs.
...................................J.
(P. SATHASIVAM)
....................................J.
(Dr. B.S. CHAUHAN)
New
Delhi,
October
18, 2010
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