JASWANT SINGH Vs JASPAL SINGH
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-005962-005962 / 2010
Diary number: 38373 / 2009
Advocates: JAY KISHOR SINGH Vs
NONREPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5962 OF 2010
Jaswant Singh & Ors. .....Appellants
Versus
Jaspal Singh & Ors. .....Respondents
J U D G M E N T
MOHAN M. SHANTANAGOUDAR, J.
The judgment dated 27.10.2009 passed by the High Court
of Punjab and Haryana at Chandigarh in RSA No. 3609 of 1998
(O&M) is called into question in this appeal by the unsuccessful
defendants.
2. The brief facts leading to this appeal are that Jaspal Singh,
Plaintiff No.1 in the present suit, i.e. O.S. No. 388 of 1986
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(Respondent No.1 herein), had been residing in West Germany (as
it then was) and had authorised Kidar Singh son of Hem Raj to
do all acts and to file or defend any suit regarding the suit
property vide special power of attorney. The present suit was
filed by Kidar Singh on behalf of Plaintiff No. 1 for declaration
that the decree dated 29.07.1983 in Civil Suit No. 18 of 1983
titled as Harbhajan Singh & Ors. v. Jaspal Singh, decided by the
SubJudge, IInd Class, Panipat, holding Defendant Nos. 1 to 3 in
the present suit (the appellants herein) to be the owners in
possession of the suit land, was illegal, null and void, and not
binding on Plaintiff No. 1, and that the registered sale deed dated
05.06.1984 in respect of the suit land executed by Plaintiff No. 1
in favour of Defendant Nos. 4 to 10 in the present suit is legal
and binding on all persons including Defendant Nos. 1 to 3. The
consequential relief of injunction was also sought for. Though
Plaintiff No. 1 at some point got the present suit dismissed as
withdrawn, Defendant Nos. 4 to 10 were later transposed as
plaintiffs, and Plaintiff No. 9 impleaded, and proceedings in the
suit continued. The Trial Court decreed the suit. The decree of
the Trial Court was confirmed by the First Appellate Court as well
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as by the Second Appellate Court. This appeal is presented before
us as against the concurrent findings of three courts.
3. All the Courts have concurrently concluded that the
judgment and decree dated 29.07.1983 passed in Civil Suit No.18
of 1983 by the SubJudge, IInd Class, Panipat is illegal and does
not bind the plaintiffs (the respondents herein). The Courts have
held that the same is a collusive decree between the plaintiffs and
the defendants in the said suit.
4. Mr. Vinay Navare, learned senior counsel for the appellants,
and Mr. Brijender Chahar, learned senior counsel appearing for
the respondents, have taken us through the entire material on
record and argued in support of their respective cases.
5. All the three Courts, on facts, have rightly concluded that
the judgment and decree passed in Civil Suit No. 18 of 1983 was
illegal, and hence not binding on the plaintiffs. A collusive decree
was obtained by the plaintiffs in Civil Suit No. 18 of 1983
(Defendant Nos. 1 to 3 in the present suit) by agreeing to deposit
part of the preemption money in certain preemption suits filed
by Jaspal Singh (Plaintiff No. 1 in the present suit), in lieu of
acquiring rights in the suit property. Thus, the decree created
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new rights in the suit property in favour of Defendant Nos. 1 to 3,
virtually amounting to a sale deed, and seems to have been used
as a mode to transfer property without a valid sale deed. It is
also found that Plaintiff No. 1 Jaspal Singh had appeared in the
said suit voluntarily, without the issuance of summons to him,
and on the date of appearance, hurriedly admitted the entire case
of the plaintiffs therein, consequent to which the suit was
decreed. Despite such collusive decree, the suit property
continued to be in the name of the original owner, Plaintiff No. 1
Jaspal Singh, who also continued to be in possession thereof.
Plaintiff Nos. 2 to 9 in the present suit, who had purchased the
suit property from Plaintiff No. 1 vide sale deed dated
05.06.1984, were held to be bona fide purchasers for valuable
consideration. This was also in light of the circumstance that the
mutation pursuant to the judgment and decree dated 29.7.1983
was sanctioned after the execution of the sale deed by Plaintiff
No. 1 in favour of Plaintiff Nos. 2 to 9. Possession of the suit
property had also been handed over to Plaintiff Nos. 2 to 9, but it
seems that during the pendency of the matter they were
dispossessed of the same by virtue of an order passed by the
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Executive Magistrate. We do not find any valid reason to disagree
with the reasons and conclusions arrived at by the Courts below.
6. Be that as it may, since we find that all the three Courts
have concurrently and rightly concluded in favour of the plaintiffs
and consequently decreed O.S. No. 388 of 1986, no interference
is called for. Accordingly, the appeal stands dismissed.
..........................................J. (N.V. Ramana)
............................................J. (Mohan M. Shantanagoudar)
New Delhi; May 07, 2019.
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