HARNEK SINGH(DEAD) THR.LRS. Vs HUKAM CHAND (DEAD)
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-000786-000786 / 2008
Diary number: 315 / 2007
Advocates: M. A. CHINNASAMY Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 786 OF 2008
HARNEK SINGH(DEAD) THR.LRS. & ORS. Appellant(s)
VERSUS
HUKAM CHAND (DEAD) Respondent(s)
WITH
CIVIL APPEAL NO. 1206 OF 2008
J U D G M E N T
KURIAN, J.
1. The application(s) for intervention is/are
rejected.
2. Delay condoned. The application(s) for
substitution is/are allowed.
3. The appellants are the legal representatives of
deceased Hari Singh, who was the defendant in Civil
Suit No. 32 of 1983 on the file of the Additional
Senior Civil Judge, Ludhiana. It was a suit for
specific performance. The suit was decreed. It was
reversed at the first appellate stage. The High
Court, in second appeal, restored the Judgment of the
trial court and thus, the appellants are before this
Court.
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4. The suit for specific performance was filed by
the plaintiffs in respect of a part of a large chunk
of land extending to 71 and odd Kanals. According to
the plaintiffs, the deceased defendant had already
executed three Sale Deeds. Only when he declined to
execute the Sale Deed in respect of the remaining
seven and odd Kanals, the suit happened to be filed.
5. The learned counsel for the appellants pointed
out that the coparceners had already filed a suit for
cancellation of the three Sale Deeds already executed
by Hari Singh and that suit, being CS No. 372 of 1983
is still pending before the Civil Judge, Ludhiana.
The suit was filed based mainly on the contention
that the deceased Hari Singh was not in a fit state
of mind so as to execute the Sale Deed since he was
addicted to liquor and drugs. He was the Karta of a
Joint Hindu Family and that the sale was not for the
benefit of the family.
6. In the above factual matrix, we are of the view
that the pending suit filed by the coparceners needs
to be tried on its own merits since the outcome of
the land in dispute covered by the suit may have
certainly some bearing on the civil suit for specific
performance leading to the Judgment in the Second
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Appeal, which is impugned in the civil appeals.
7. In the above circumstances, these appeals are
disposed of as follows :-
(1) The Civil Judge, Ludhiana is directed to try and
dispute of CS No. 372 of 1983 on its own merits
expeditiously.
(2) We make it clear that the trial court shall not
frame an issue on the mental state of mind of late
Hari Singh since on that issue, there is a concurrent
finding that Hari Singh was in a fit state of mind, as
per the stand taken by himself.
(3) Therefore, the suit shall be tried only on the
following issues :-
i) Whether the suit scheduled property in the
hands of Hari Singh was an ancestral property.
ii) Whether the legal representatives are the
coparceners.
iii) Whether the alleged sale of ancestral
property by Hari Singh, which is the subject
matter of the suit, was for the welfare of the
Joint Hindu Family.
iv) Whether Hari Singh, as a Karta of the family,
was competent to dispose of the suit scheduled
property.
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8. We record the submission made by the learned
counsel on both sides that the outcome of RSA No. 447
of 1987 will depend on the decree in CS No. 372 of
1983, referred to above. They are, accordingly, free
to approach the High Court, if required, after the
disposal of the suit.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ A.M. KHANWILKAR ]
New Delhi; October 25, 2018.