KEDAR NATH KOHLI (DEAD) BY LRS. Vs SH. BALDEV SINGH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-003333-003333 / 2018
Diary number: 19760 / 2013
Advocates: MOHAN PANDEY Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3333 OF 2018 [Arising out of SLP (C) No. 726 of 2014]
Kedar Nath Kohli (Dead) by LRs. .. Appellants
Versus
Baldev Singh .. Respondent
J U D G M E N T
Mohan M. Shantanagoudar. J.
Leave granted.
2. Application for permission to file additional documents and
the translated copies thereof is allowed in terms of this Court’s
order dated 6.10.2017.
3. This appeal is directed against the judgment and order
dated 7.2.2013 passed by the High Court of Delhi in R.S.A. No.
133 of 2012, whereby the High Court while dismissing the
Regular Second Appeal, has confirmed the concurrent judgments
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passed by the trial Court as well as the first appellate Court
dismissing the suit for possession.
4. The appellant’s father, namely, Mehar Chand Kohli was the
original plaintiff. He filed a Civil Suit No. 354/03/75 against the
defendants claiming possession of Plot no. 27 bearing Municipal
No. 1443 situated in Wazir Nagar, Gali No. 7, Kotla Mubarakpur,
New Delhi on the ground that the father of the appellant was the
actual owner of the said property and the defendants were in
illegal possession of the same. The said Mehar Chand Kohli, i.e.
the original plaintiff, died on 13.7.1980 and the appellant was
thus substituted as plaintiff in place of his father. The trial
Court dismissed the suit on 21.9.2016. The judgment of the trial
Court is confirmed by the first appellate Court in Regular Civil
Appeal No. 29 of 2011 dated 7.12.2011. As mentioned supra, the
Regular Second Appeal No. 133 of 2012 filed by the appellant
questioning the judgments of the trial Court as well as the first
appellate Court also came to be dismissed by the High Court on
7.2.2013.
5. Brief facts leading to this appeal are as follows:
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The appellant-plaintiff claims that he is the owner of Plot no. 27
(now bearing Municipal no. 1443 situated in Wazir Nagar, Gali
No. 7, Kotla Mubarakpur, New Delhi) along with the adjoining
land totally measuring 260 square yards. The
respondents-defendants illegally trespassed into the above land
and have raised construction without the consent and knowledge
of the appellant. The said construction is unauthorised
inasmuch as the same is raised without sanction from the
Municipal Corporation of Delhi (for short ‘MCD’) or any other
competent authority. The respondents do not have any right to
be in possession of the said piece of land and they have not
handed over the possession of the plot in question to the
appellant despite repeated requests and demands by the
appellant. The respondents have also obtained electricity and
water connections by misrepresenting the MCD. The
respondents though have no ownership over the property in
question, encroached upon the same.
Per contra, it is the case of the respondent that the appellant
is not the owner of the suit property as the same was purchased
by the respondent from one Dharampal, s/o Haveli Ram as per
the sale deed dated 15.8.1966 for a consideration of Rs.10,000/-.
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Defendant nos. 1 and 2 (before the trial Court) are cousins. The
respondent gave a portion of the plot in question to defendant no.
1 (since dead) and constructed structure on the plot in question
at their expenses. Defendants are in physical possession of
property constructed on part of plot No. 1443. The
appellant-plaintiff was estopped from filing suit as he had earlier
filed a suit for permanent injunction, which was dismissed. In
sum and substance, the respondent-defendant took the plea that
he purchased the property from one Dharampal, s/o Haveli Ram
through a registered deed dated 15.8.1966 and, therefore, he is
entitled to remain in the possession of the property.
6. It is pertinent to mention that original defendant no. 1
before the trial Court is reported to have died and he has been
deleted from the array of parties vide this Court’s order dated
28.9.2015 at the risk of the appellant and now the only
respondent before us is the original defendant no. 2 – Baldev
Singh (respondent herein).
7. Heard learned advocates on both sides and perused the
records. Learned counsel appearing for the appellant, taking us
through the material on record in detail and contends that the
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Courts below while concluding have concurrently erred in holding
that the appellant-plaintiff is not the owner of the property in
question and that the defendants have purchased the property
from one Dharampal vide sale deed dated 15.8.1966.
It is relevant to note that after a huge gap of about 28 years
from the date of the suit, the respondent filed an application
before the trial Court under Order 6 Rule 17 read with Section
151 of the Code of Civil Procedure seeking to amend the
pleadings. Through this application, the respondent sought to
change the number of the suit property from Municipal no. 1443
to 1443A and also the date of the sale deed from 15.8.1966 to
15.9.1966 to establish and prove his ownership over the suit
property. The allegations were made by the appellant that the
respondent has forged the sale deed in his favour and that the
forged sale deed relied upon by the respondent cannot be made
the proof of ownership. In that regard, the trial Court ordered for
an enquiry and has, however, concluded that the allegations so
made by the appellant regarding forgery of the documents are not
proved.
8. Both the parties have led their evidence, both oral and
documentary. The crucial document is the sale deed dated
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15.9.1966 (Ex.DW1/1) produced by the respondent to show his
ownership of the plot in question, i.e. plot no. 27 (Municipal No.
1443). Since there was an allegation of forgery in respect of the
said document, the enquiry was conducted, as mentioned supra,
and the trial Court summoned the original records pertaining to
the said sale deed. The Office of the Sub-Registrar, Asaf Ali
Road, Delhi produced the original document, i.e. the sale deed
15.9.1966, maintained in the Sub-Registrar’s office in a sealed
cover. The trial Court has marked the said document which was
produced in the sealed cover as Ex.C1. It is needless to mention
that Ex.C1 is the original document maintained in the
Sub-Registrar’s office to verify as to whether the sale deed
Ex.DW1/1 produced by the defendants is forged one or not.
9. Ex.DW1/1 dated 15.9.1966 relied upon by the defendants
to show their ownership is in Urdu. English translation is also
produced before us. The English translation of Ex.DW1/1 is not
disputed by the learned counsel for the respondent. Ex.DW1/1
relied upon by the respondent shows that Sardar Baldev Singh,
s/o Sardar Kartar Singh purchased one piece of land bearing no.
1443 measuring 230 square yards out of an area of 567 square
yards from Dharampal, s/o Haveli Ram. This sale deed also
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reveals that the said Dharampal, s/o Haveli Ram had in turn
purchased the very property through a registered sale deed dated
5.12.1947 from Uday Chand, s/o Choudhury Wazir Singh. This
sale deed, according to the appellant, is a forged one.
10. The said document Ex.C1 is almost replication of Ex.DW1/1
in all particulars, except on material particulars. Ex.C1 clearly
reveals that Sardar Balwant Singh, s/o Sardar Kartar Singh
purchased one plot of land measuring 230 square yards out of
567 square yards from Dharampal, s/o Haveli Ram. It is
curious to note that either Municipal no. 1443 or Municipal no.
1443A are not found in Ex.C1. It is no doubt true that Ex.C1
also relates to 230 square yards out of 567 square yards,
purchased through a sale deed dated 15.9.1966 from one
Dharampal, s/o Haveli Ram. The very document also reveals
that Dharampal, s/o Haveli Ram had in turn purchased the
property from Uday Chand, s/o Choudhary Wazir Singh.
11. The appellant has also relied upon the document Ex.C3
dated 5.12.1947 which is in Urdu language. English translation
is also furnished and such translation is not disputed before us.
Through the said sale deed, Udai Chand, s/o Chaudhary Wazir
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Singh sold the three plots of land, i.e. plot nos. 30, 31 and 34 in
favour of Lala Dharampal, S/o Rai Sahab Choban Ram. The sale
deed Ex.C3 further discloses that the three plots, namely plot
nos. 30, 31 and 34 which are adjoining each other and situated
at Chameli Wala, known as Wazir Singh in the village
Mubarakpur Kotla, Delhi are carved out of one piece of land
measuring 567 square yards of different dimensions. These
plots were sold in favour of Lala Dharampal, S/o Rai Sahab
Choban Ram for a valuable consideration through the said sale
deed by Shri Udai Chand. The boundaries of the said plots
individually on all the four sides are mentioned in detail. They
clearly reveal that the three plots are abutting each other.
12. Plot no. 30 is measuring 60 ft. X 30 ft. (200 square
yards); Plot no. 31 is measuring 60 ft. X 30 ft. (200 square yards)
and Plot no. 34 is measuring 58 ft. x 26 ft. (167.56 square
yards). Thus, it is amply clear that all the said three sites
collectively measure about 567 square yards. Ex.C3 clearly
reveals that all the three plots were carved out of 567 square
yards only. Hence, Choudhary Udai Singh, who was the owner of
567 square yards had formed three sites, viz. Plot nos. 30, 31
and 34, out of entire 567 square yards and sold all the three
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plots in favour of Lala Dharampal. Not even an inch of property
was left after selling the three plots in total area of 567 square
yards after selling to Lala Dharampal.
13. One more sale deed (marked as Ex.DW4/1) on record is
dated 9.12.1947. Through the said sale deed, Udai Chand, s/o
Chaudhary Wazir Singh sold plot no. 28 measuring 200 square
yards in favour of Pandit Ved Prakash Shukla, s/o Pandit Nand
Lal Shukla for a valuable consideration. The boundaries of the
said plot no. 28 are also mentioned in the said sale deed, which
clarify that plot no. 28 is adjoining plot no. 27.
14. The maps showing the plots are also on record. A perusal of
the maps Ex.PW2/4 and Ex.DW1/3 reveal that plot nos. 30 and
31 are adjoining each other and they form one block. East,
South and North of these plots are roads. Another map relating
to plot no. 28, which was stated to be annexed with the sale deed
dated 9.12.1947, reveals that plot no. 28 sold by Uday Chand,
s/o Wazir Singh in favour of Ved Prakash Shukla, s/o Pandit
Nand Lal Shukla is adjoining plot no. 27. To the East of plot no.
28, it is a 16 feet road and to the East of that 16 feet road is plot
no. 30. To the West of plot no. 28 lies plot no. 27. Thus, plot
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nos. 27 and 28 are also surrounded on three directions by the
roads. The two maps clearly reveal that they match each other
and plot nos. 30, 31 and 34 are adjoining each other. They also
reveal that to the West of plot No. 30 is a 16 feet road. The West
of that 16 feet road is plot no. 28 measuring 200 square yards;
and West of plot no. 28 is plot no. 27.
15. According to the respondent’s case, as mentioned supra, the
land in question was purchased by him vide sale deed dated
15.8.1966 (which date is later amended after 22 years as
15.9.1966) from one Dharampal, s/o Haveli Ram. In turn, Mr.
Dharampal, s/o Haveli Ram had purchased the property from
Udai Chand, s/o Choudhary Wazir Singh vide sale deed no. 3292
dated 5.12.1947.
16. As aforementioned, Ex.DW1/1 discloses that Sardar Baldev
Singh purchased plot no. 1443 measuring 230 square yards from
Dharampal, s/o Haveli Ram, whereas the original deed which
was summoned to the Court by the trial Court, which is marked
as Ex.CRW2/P1 (Ex.C1) clearly reveals that it was not the Baldev
Singh who has purchased the suit property, but it was Sardar
Balwant Singh, s/o Sardar Kartar Singh. So also, the plot
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number of the Municipal plot no. 1443 is also not mentioned in
the original deed. There is nothing on record to show that
Sardar Balwant Singh is the same as Sardar Baldev Singh. So
also, there is nothing on record to show as to why and when the
number of the plot, i.e. plot no. 1443, was inserted in the sale
deed which is produced in support of the case of the respondent
as Ex.DW1/1. Thus, fabrication of the said deed dated
15.9.1966 (i.e. Ex.DW1/1) is evident from comparison of the
same with the original sale deed received by the trial Court in the
sealed cover from Sub-Registrar’s office. It is relevant to note
that Balwant Singh has nothing to do with the present case.
17. The sale deed Ex.DW1/1 dated 15.9.1966 is in respect of
the land measuring 230 square yards out of 567 square yards,
obviously had to be carved out of plot nos. 30, 31 and 34
belonging to Shri Dharampal. The same is clear from the sale
deed 5.12.1947, under which the original owner Udai Chand had
sold the three plots in favour of Lala Dharampal, who in turn
sold the same in favour of Baldev Singh. Thus, the sale deed
Ex.DW1/1 cannot be in respect of the appellant’s plot no. 27.
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18. The site plan of the locality of Kotla Mubarakpur, which was
marked as Ex.PW2/4 clearly shows that the location of property
bearing plot nos. 21, 22, 27, 28, 30 and 31 which are adjacent to
each other and in a straight row, of course, a small road of 16
feet exists in between plot nos. 28 and 30.
19. The site map of plot no. 28 dated 9.12.1947, which is a
certified copy obtained from the Sub-Registrar office, if compared
with the site map of plots bearing nos. 30, 31 and 34 dated
5.12.1947, which is also a certified copy obtained from the
Sub-Registrar office, match with each other. These maps were
stated to have been produced along with the sale deeds in respect
of those plots at the time of their registration. The location of
plots as shown in the maps is exactly the same, as mentioned in
the sale deed pertaining to those plots. Those sale deeds were
executed at an undisputed point of time. These site maps help
in unmasking the fraud committed.
20. We have already discussed in detail about the location of
each of the plots, including plot no. 27, which is adjacent to plot
no. 28 owned by one Ved Prakash Shukla. As mentioned earlier,
plot no. 27 lies to the west of plot no. 28. Even, according to the
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respondent, his plot is adjacent to plot no. 28 of Ved Prakash
Shukla and he relies upon Ex.DW1/1 to support his contention.
Thus, the respondent’s claim to have allegedly purchased the
property from one Dharampal, who owned plot nos. 30, 31 and
34 which lie on the east of plot no. 28 and 16 feet road. Under
no circumstance, plot no. 27 can ever be carved out from plot
nos. 30, 31 and 34, as sought to be shown by the respondent,
inasmuch as such claim leaves the existence of plot no. 28 totally
inexplicable as per the claims and the site map submitted by the
respondent.
21. In so far as the plaintiff’s/appellant’s case is concerned, we
do not find any reason to suspect the sale deed pertaining to plot
no. 27 purchased by the appellant’s father, namely, Mehar
Chand, s/o Maghar Mal. The appellant-plaintiff relies upon the
sale deed dated 30.5.1952. The copy of the said sale deed
produced before the court was in Urdu language, the translation
of which in English language is also produced for the
convenience of the court. It is relevant to note that the
respondent’s counsel has not objected to such English
translation of the said sale deed in favour of the appellant’s
father produced before the Court. The said sale deed reveals that
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Smt. Kesara Devi, d/o Lala Chint Ram, w/o Lala Sham Lala
purchased the residential land measuring 200 square yards (60
ft. x 30 ft.) bearing no. 27 situated at Wazir Nagar, village
Mubarak Kotla, Delhi from Smt. Kailashwati on 23.1.1948, which
was confirmed/registered on 10.3.1948 before the Sub-Registrar,
Delhi. The said Kesara Devi, d/o Lala Chint Ram in turn sold the
said property in favour of Shri Mehar Chand, s/o Lala Maghar
Mal, who is none other than the father of the appellant-plaintiff
for a valuable consideration. In the very sale deed, the
boundaries are mentioned. It is specified in the said sale deed
that plot no. 28 abuts plot no. 27 in the East (i.e. plot no. 27 is to
the west of plot no. 28). So also, all other sides of the said
property are surrounded by road. The boundaries mentioned in
the said sale deed executed by Smt. Kesara Devi in favour of the
appellant’s father fully concur with the boundaries of plot no. 28,
as is clear from the sale deed pertaining to the said plot no. 28 as
well as from the maps. After the demise of appellant’s father, the
appellant has inherited the said plot and thus has become the
owner of the said plot no. 27. It is not the case of the respondent
that he had purchased plot no. 27 from Smt. Kesara Devi who is
the real owner of the property.
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22. It is the specific case of the respondent that he had
purchased plot no. 27 carved out of 567 square yards of land
belonging to one Dharampal. Since such Dharampal was never
the owner of plot no. 27, there was no occasion of transferring
the title relating to plot no. 27 in favour of the respondent.
Hence, it is amply proved by the appellant that he is the owner of
plot no. 27 and that he is entitled to get back the possession of
the same from the respondent, who is in unauthorised
possession.
23. Having regard to the aforementioned discussion, we are of
the clear view that the appellant has proved his case and the suit
is to be decreed. The trial Court and the first appellate Court
unfortunately have erred to take into consideration the
aforementioned factual aspects while coming to the conclusion.
The High Court has also, without assigning any valid reason,
confirmed the judgments of the trial Court and the first appellate
Court, which led to injustice.
24. Accordingly, the appeal is allowed. The impugned
judgments of the High Court, first appellate Court and the trial
Court are set aside and the civil suit no. 354/03/75 filed by the
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original plaintiff Late Mehar Chand Kohli before the trial Court is
decreed.
…….……………………………..J. (R.K. Agrawal)
……………………………………J. (Mohan M. Shantanagoudar)
New Delhi, March 27, 2018