RAM CHAND (D) TH LRS. Vs UDAI SINGH @ DAYA RAM .
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-011107-011108 / 2017
Diary number: 4883 / 2013
Advocates: N. ANNAPOORANI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 11107-11108 OF 2017 (Arising out of S.L.P.(C) Nos.25664-65 of 2013)
Ram Chand(Deceased) Through L.Rs. & Ors. ….Appellant(s)
VERSUS
Udai Singh @ Daya Ram & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) These appeals are filed by the legal
representatives of original plaintiff against the
common final judgment and order dated 21.11.2011
passed by the High Court of Punjab & Haryana at
Chandigarh in Regular Second Appeal Nos. 1791
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and 2037 of 1980 whereby the High Court
dismissed RSA No.1791 of 1980 filed by the
appellants (plaintiff) and allowed R.S.A. No.2037 of
1980 filed by the respondents (defendants).
2) We herein set out the facts, in brief, to
appreciate the issue involved in these appeals.
3) The dispute in the suit out of which this
appeal arises relates to agricultural lands comprises
of Khewat No. 280 Khata No. 350 Rect. No. 258
Killa No. 25 area 5 kanal, Rect. No. 295 Killa No. 5
area -01 marla, Rect. No. 214 Killa 11 area 5 kanals
12 marlas, killa no. 12 area 8 kanal, Rect. No. 255
Killa No. 6/1 area 2 kanals 10 marlas, 6/2 area 2
kanals 17 marlas, 7/1 area 4 kanals 3 marlas, 7/2
area 3 killa 17 marlas Killa 8 area 8 kanals, Rect.
258 killa 16 area 6 kanals 6 marlas, killa 24 area 8
kanals, total area 54 kanals 6 marlas situated in
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Patti Bedha, Hodel (hereinafter referred to as the
"suit land").
4) The plaintiff (Ram Chand) since dead and now
represented by his legal representatives (appellants
herein) filed a civil suit out of which these appeals
arise against the respondents (defendants) claiming
right, title and interest in the suit land. The plaintiff
(appellants) also claimed possession of the suit
lands from the defendants (respondents).
5) The claim of the plaintiff, in substance, is
based on the law of inheritance. It is, inter alia,
alleged in the plaint that the suit land originally
belonged to one Hiri, son of Bhondu and on his
death, the plaintiff claimed his right, title and
interest in the suit land as one of the nearest heirs
of the deceased Hiri through inheritance.
6) The defendants (respondents) denied the claim
of the plaintiff and further denied his right to claim
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the ownership of the suit land by inheritance
through Hiri. The defendants then claimed
ownership over the suit land on the basis of a Will
said to have been executed in their favour by the
erstwhile owner of the suit land.
7) So the basic question, involved in the suit, was
who is the owner of the suit land-plaintiff or the
defendants.
8) By judgment/decree dated 24.12.1979, the
Trial Court (sub-Judge, 1st Class), Palwal decreed
the suit against the defendants for possession and
held that the plaintiff would be entitled to get only
symbolic possession of the suit land because the
suit land was in possession of Ram Narain
(defendant No.5) as tenant.
9) Being aggrieved by the said judgment/decree,
both the parties filed first appeals before the District
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Judge, Gurgaon being Civil Appeal Nos. 5 and 6 of
1980.
10) The District Judge, by his judgment and order
dated 09.04.1980, dismissed both the appeals and
affirmed the judgment/decree passed by the Trial
Court.
11) Against the said judgment, both plaintiff and
defendants filed second appeals before the High
Court being R.S.A. No. 1791 of 1980 (filed by the
plaintiff) and R.S.A. No.2037 of 1980 (filed by the
defendants).
12) The High Court, by the impugned common
judgment and order dated 21.11.2011, dismissed
R.S.A. No.1791 of 1980 filed by the plaintiff and
allowed R.S.A. No.2037 of 1980 filed by the
defendants. As a result, the suit came to be
dismissed.
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13) Against the said judgment, the legal
representatives of the original plaintiff, filed these
appeals by way of special leave before this Court.
14) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are constrained to allow the appeals and while
setting aside the impugned judgment, remand the
case to the High Court for deciding the second
appeals afresh in accordance with law as indicated
below.
15) The reasons to remand the case to the High
Court has occasioned due to the reason that the
High Court while disposing of second appeals filed
by the both parties did not frame any substantial
question of law as is required to be framed at the
time of admission of the second appeal and
proceeded to allow the appeal filed by the
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defendants and dismiss the appeal filed by the
plaintiff.
16) A three Judge Bench of this Court in Santosh
Hazari vs. Purushottam Tiwari (Deceased) by
L.Rs., (2001) 3 SCC 179 had examined the scope of
Section 100 of the Code of Civil procedure, 1908
(hereinafter referred to as “the Code”). Justice R. C.
Lahoti (as His Lordship then was) speaking for the
Bench laid down the following proposition of law in
Para 9:
“9. The High Court cannot proceed to hear a second appeal without formulating the substantial question of law involved in the appeal and if it does so it acts illegally and in abnegation or abdication of the duty cast on Court. The existence of substantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code. (See Kshitish Chandra Purkait v. Santosh Kumar Purkait,(1997) 5 SCC 438 Panchugopal Barua v. Umesh Chandra Goswami, (1997) 4 SCC 413 and Kondiba Dagadu Kadam v. Savitribai Sopan Gujar, (1999) 3 SCC 722.)”
17) His Lordship then in Paras 10 to 14 succinctly
explained the meaning of the words "substantial
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question of law” and "question of law" and held that
in order to admit the second appeal, what is
required to be made out by the appellant being sine
qua non for exercise of powers under Section 100 of
the Code, is existence of "substantial question of
law" arising in the case so as to empower the High
Court to admit the appeal for final hearing by
formulation on such question. In the absence of
any substantial question arising in appeal, the same
merits dismissal in limine on the ground that the
appeal does not involve any substantial question of
law within the meaning of Section 100 of the Code.
18) Perusal of the impugned order shows that no
such question was formulated except to note the
submissions of learned counsel for the appellants
that it so arises but not beyond that as to whether it
actually arises and, if so, what is that question.
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19) In the light of foregoing discussion and keeping
in view the law laid down in the case of Santosh
Hazari (supra), we are of the considered view that
the impugned order is not legally sustainable and
thus liable to be set aside.
20) As a result, the appeals succeed and are
allowed. Impugned order is set aside. The case is
remanded to the High Court for deciding the second
appeals afresh in accordance with law keeping in
view the law laid down in Santosh Hazari (supra).
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; August 24, 2017