KALYAN SINGH Vs RAVINDER KAUR (D)THRU LRS. AND ANR
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-009332-009332 / 2018
Diary number: 33161 / 2016
Advocates: SUDHIR NAAGAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9332 OF 2018 (Arising out of SLP(C)No. 34460 of 2016)
KALYAN SINGH Appellant(s)
VERSUS
RAVINDER KAUR (D) THR. LRS. Respondent(s)
O R D E R
R. BANUMATHI, J.
(1) Leave granted.
(2) This appeal arises out of judgment dated 13th May, 2016
passed by the High Court of Punjab and Haryana at Chandigarh in
Regular Second Appeal No.859 of 1988 in which the High Court
has reversed the judgment of the First Appellate Court and
restoring the judgment of the trial court thereby affirming the
decree in favour of respondents/plaintiff for declaration and
possession.
(3) The respondents-plaintiff has purchased the suit property
admeasuring an extent of 852-1/3 sq. yards by a sale deed dated
6th September, 1978. Alleging that the appellant-defendant has
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taken forcible possession of the suit property, the
respondents-plaintiff has filed the suit for declaration and
possession. The trial court decreed the suit in favour of the
respondents-plaintiff holding that the vendor of the plaintiff
had appeared and testified about sale deed dated 6th September,
1978 that physical possession of the property covered under the
sale deed was delivered to them.
(4) Being aggrieved, the appellant herein filed appeal before
the Appellate Court which was allowed. After referring to the
Report of the Local Commissioner that the respondents-plaintiff
is in actual possession of 955 sq. yards as against 852-1/3 sq.
yards purchased by them and that the consolidation records are
missing and also that there was no pucca burji, the First
Appellate Court reversed the judgment of the trial court
thereby dismissing the respondents-plaintiff’s suit. In the
second appeal, the High Court has reversed the judgment of the
First Appellate Court and held that the Local Commissioner has
not verified the available map with the Patwari and that based
on the Local Commissioner’s Report, the First Appellate Court
ought not to have reversed the judgment and decree of the trial
court.
(5) We have heard Mr. Rakesh Kumar Khanna, learned senior
counsel appearing for the appellant and Mr. Sangram S. Saron,
learned counsel appearing for the respondents.
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(6) As seen from the sale deed filed (Annexure CA-1 of the
paper book), the respondents-plaintiff has purchased the
property, an extent of 852-1/3 sq. yards in Khasra No.316/1.
As per the evidence of the respondents-plaintiff-vendor, the
respondents-plaintiff was put in physical possession on the
land covered under the sale deed viz. an extent of 852-1/3 sq.
yards. As pointed out by the First Appellate Court that after
the local inspection of the suit property the Local
Commissioner in his Report, Ex.D1/K, has observed that the
respondents-plaintiff is in possession of 955 sq. yards of the
land though she (Ravinder Kaur) actually purchased 852 sq.
yards only and the said Report was not challenged by the
respondents-plaintiff. As pointed out by the First Appellate
Court when the Local Commissioner’s report was not challenged
by the plaintiff, the oral testimony of Sajjan Singh (PW-2),
vendor of the plaintiff, and her husband, Ripudaman Singh (PW-
1), does not substantiate the claim of the plaintiff that the
appellants have encroached upon the suit property. The claim
of the respondents-plaintiff that the appellant has encroached
upon the property and took forcible possession under the garb
of temporary injunction in the earlier suit remains
unsubstantiated. Further there are no clear averments as to
the alleged date of encroachment and the steps then taken by
the respondents-plaintiff. In our considered view the High
Court has not considered the findings recorded by the First
Appellate Court which is based upon the appreciation of the
evidence and Report of the Local Commissioner.
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(7) That apart in the second appeal, no question of law much
less substantial question of law arose and the substantial
question of law framed by the High Court is not a substantial
question of law but purely a question of fact in dispute
between the parties. The impugned order of the High Court in
Regular Second Appeal No.859 of 1988 is not sustainable and is
accordingly set aside.
(8) In the result, the appeal is allowed, the judgment of the
First Appellate court is restored and resultantly the suit of
the respondents-plaintiff is dismissed.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 11, 2018.