DIGAMBER Vs KACHRU DEAD THR LRS.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-004382-004382 / 2014
Diary number: 5124 / 2005
Advocates: CHANDAN RAMAMURTHI Vs
VENKATESWARA RAO ANUMOLU
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4382 OF 2014
DIGAMBER & ANR. …APPELLANT(S)
VERSUS
KACHRU DEAD THR. LRS. & ORS. …RESPONDENT(S)
J U D G M E N T
R. BANUMATHI, J.
1. This appeal arises out of the judgment dated 13.01.2005 passed
by the High Court of Bombay at Aurangabad Bench in Writ Petition
No.1389 of 1989 whereby the High Court held that the predecessors in
title of the appellants namely Vasudeo and Chandu cannot take
advantage of Section 5 of the Hyderabad Tenancy and Agricultural Lands
Act, 1950.
2. Kisan Punde, predecessor in title of the respondents namely Vithal,
Tukaram, Kachru and Madan (erstwhile respondents No.1 to 4) was the
owner of the agricultural land. The suit land was owned by Kisan
Punde/father of respondents No.1 to 4 herein and the land was
mortgaged to one Vasudeorao for Rs.200/- in 1941 and which was
further mortgaged to Chandu Narsingh Pardeshi/father of appellants in
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REPORTABLE
the year 1942. Possession of the suit land was given to Vasudeorao who
gave possession to the father of the appellants. Appellants are thus the
mortgagees of the suit land admeasuring 29 acres and 4 gunthas
situated at Dhondalgaon, Aurangabad and they are in possession since
1942 vide mortgage deed dated 25.02.1942. Chandu/father of appellants
has alienated 5 acres of land to respondents Bakru s/o Rangnath and
Sheelabai w/o Uttamrao Deshpande.
3. Aggrieved by such alienation, sons of Kisan namely Vithal,
Tukaram, Kachru and Madan filed petition before the Additional Collector,
Aurangabad for termination of the mortgage and restoration of
possession under Section 10 of the Prevention of Agricultural Lands
Alienation Act, 1939 read with Section 103 of the Hyderabad Tenancy
and Agricultural Lands Act, 1950. The said application was allowed ex-
parte on 27.07.1984. The said order was challenged before the
Additional Commissioner. The Additional Commissioner in appeal
remanded the case to the Additional Collector on 12.03.1986 with a
direction to decide the matter afresh after giving opportunity of hearing to
both the parties.
4. The Additional Collector after consideration of evidence placed
before him, by order dated 14.05.1988, recorded a finding that
respondents No.1 to 4 – sons of Kisan are entitled to have possession of
the suit property as per Section 10 of the 1939 Act and allowed the
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application filed by sons of Kisan. Revision filed by the appellants before
Additional Commissioner was dismissed vide order dated 30.03.1989
confirming the order of the Additional Collector.
5. Aggrieved by the order of Additional Commissioner, appellants filed
the writ petition. The said Writ Petition No.1389 of 1989 filed by the
appellants before the High Court was dismissed vide impugned order
dated 13.01.2005 holding that the proceedings initiated by the sons of
Kisan namely Vithal, Tukaram, Kachru and Madan is maintainable. The
High Court held that Section 5 of the Hyderabad Tenancy and Agricultural
Lands Act, 1950 excludes the mortgagee in possession to be termed as
“deemed tenant”. Aggrieved by the above order, appellants have
preferred this appeal. Respondents No.1, 2 and 6 were deleted from the
array of parties at the risk of the appellants vide order of this Court dated
23.08.2011.
6. We have heard learned counsel appearing on behalf of the parties
and perused the materials on record.
7. Mr. Babasaheb Govindrao Kale representing the purchasers
(respondents No.1 to 9) and Mr. Devidaas Madan Punde for original
owner (representing respondents No. 10 to 17) are personally present in
the Court.
8. During the course of hearing, all parties concerned have
negotiated the matter and have amicably settled the matter. The various
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parties who are having interest in the suit property have filed intervention
applications to become part of the settlement. The intervention
applications are allowed. Apart from the parties in appeal, all the
concerned parties viz. Barku Raghunath Raut, Janabai Barku Raut,
Shriram Kashinath Wakle, Annapurna Shriram Wakle, Babasaheb
Shriram Wakle, Kushinath Eknath Kale, Rajendra Eknath Kale, Vimalbai
Babasaheb Kale, Yogesh Babasaheb Kale, Devidas Madan Punde,
Kailas Madan Punde, Bhimabai Madan Punde, Indubai Surybhan Tathe,
Sindhubai Dadasaheb Pawar, Dnyaneshwar Sarjaram Pawar and
Gayabai Machindra Pawar have filed their affidavits sworn in by them
individually stating that they have amicably settled the matter and that
they have entered into a Memo of Compromise. They have stated that in
terms of Compromise Memo (Annexure-A3) and Sketch (Annexure-A5),
the appeal may be disposed of.
9. As per the terms of Compromise Memo, the following is the
present Family Holdings of the Suit Land i.e. 25 acres and the same
reads as under:-
I. Digamber Chandu Shingrule Family (Party in all proceedings being the Lease Holder)
: 8 Acres 5 R
II. Vimalabai Babasaheb Kale Family : 5 Acres 1 R III. Barku Raghunath Raut Family
(Barku Raghunath is the party in all the courts) : 7 Acres 33 R
IV. Shriram Kashinath Wakle Family : 4 Acres 2 R V. Bhaskar Eknanath Pansare
(All above said family are r/o Dhondalgaon, Taluka Vaijapur, Aurangabad District, Maharashtra)
: 1 Acre
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Total : 25 Acre 40 R = 26 Acre
The respondents herein are agreeable to take 15 acres of land from the above said
family holdings in the following manner:-
I. Digamber Chandu Shingrule Family : 6 Acres II. Vimalabai Babasaheb Kale Family : 2 Acres III. Barku Raghunath Raut Family
(Barku Raghunath is the party in all the courts) : 5 Acres
IV. Shriram Kashinath Wakle Family : 2 Acres V. Bhaskar Eknanath Pansare : 0
Total : 15 Acre
10. As per the Memo of Compromise, how the lands are to be
distributed among the parties as shown by way of Chart of allotment of
land is as under:-
Respondent – Original Land Owners Sl. No. Branch No. A Allotted
Kachru Kishan Punde (Dead) Plot No. Area HR
1. Dnyaneswar Sharjaram Pawar 4B 0.75
2. Gayabai Machhindra Pawar 4C 0.36
3. Gayabai Machhindra Pawar 16 0.44
Total 1.55 3 Acre 35 Gunthe
Branch B
Madan Kisan Punde (Dead) Plot No. Area HR
1. Kailash Madan Punde 4A 0.26 R
2. Kailash Madan Punde 5 0.17 R
3. Kailash Madan Punde 9 0.34 R
4. Devidas Madan Punde 1 0.61 R
5. Devidas Madan Punde 7 0.17 R
Total 1.55 R 3 Acre 35 Gunthe
Branch C
Tukaram Kisan Punde (Dead) Plot No. Area HR
1. Hausabai Tukaram Punde 19 0.49 R
2. Hausabai Tukaram Punde 18C 0.22 R
3. Hausabai Tukaram Punde 18A 0.13 R
4. Hausabai Tukaram Punde 17 0.36 R
5. Hausabai Tukaram Punde 24 0.40 R
Total 1.60 R 4 Acre
Total Land to Respondent 4.70 R
Intervenor/Purchaser
1. Janyabai Barku Raut 2 0.50 R
2. Barku Raghunath Raut 3 0.63 R
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3. Shriram Kashinath Wakle 6 0.23 R
4. Annapurna Shriram Wakle 8 0.23 R
5. Babasaheb Shriram Wakle 10 0.46 R
6. Kushinath Eknath Kale 12B 0.20 R
7. Kushinath Eknath Kale 20 0.20 R
8. Kushinath Eknath Kale 22 0.20 R
9. Vimalbai Babasaheb Kale 12A 0.20 R
10. Vimalbai Babasaheb Kale 14A 0.20 R
11. Rajendra Eknath Kale 14B 0.20 R
12. Rajendra Eknath Kale 21 0.20 R
13. Yogesh Babasaheb Kale 11 0.20 R
14. Yogesh Babasaheb Kale 13 0.20 R
15. Yogesh Babasaheb Kale 23 0.20 R
16. Parigabai Digamber Shrigule 18B 0.05 R
Total 4.10 R 10 Acre 10 Gunthe
Particular of Total Land
Branch A 1.55 R 3 Acre 35 Gunthe
Branch B 1.55 R 3 Acre 35 Gunthe
Branch C 1.60 R 4 Acre
Total 4.70 R 11 Acre 30 Gunthe
Intervenor 4.10 R 10 Acre 10 Gunthe
Water Project 2.84 R 7 Acre 4 Gunthe
Total Land 11.64 R 29 Acre 4 Gunthe
The above suit land is divided into plots and allotted as indicated in the
chart are marked in the map/sketch filed (Annexure-A5). The persons
who are parties to the settlement of the matter have also filed individual
affidavits endorsing the compromise entered into between the parties.
11. The appeal is disposed of in terms of Memo of Compromise. The
terms of Compromise (Annexure-A3) and the maps/sketches (Annexure-
A5) filed thereon showing the division of the properties amongst the
parties, shall form part of this judgment.
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12. The Registry is directed to draft a decree in terms of the Memo of
Compromise effected between the parties. The terms of
Compromise/Memo of allotment of shares to the concerned parties
(Annexure-A3) and also map/sketch filed thereon showing the division of
the properties amongst the parties (Annexure-5) shall form part of the
decree also.
13. Parties are directed to co-operate with each other in effecting
mutation by moving appropriate applications before the concerned
authority. The concerned authority is directed to take note of the
compromise between the parties and effect mutation accordingly.
14. It is further directed that the parties concerned are at liberty to file
the decree before the concerned Sub-Registrar for registration of the
decree who shall register the same on compliance with the Rules and in
accordance with law.
15. The appeal is accordingly, disposed of in above terms.
……………………….J. [R. BANUMATHI]
……………………….J. [A.S. BOPANNA]
NEW DELHI; DECEMBER 02, 2019.
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