LT COL. PARAMJIT SINGH DHILLON Vs HARINDER SINGH GHUMAN
Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: C.A. No.-008263-008263 / 2019
Diary number: 29950 / 2018
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8263 OF 2019 (ARISING OUT OF SLP (C) NO(S). 22118 OF 2018)
LT. COL. PARAMJIT SINGH DHILLON …..APPELLANT(S)
VERSUS
HARINDER SINGH GHUMAN ….RESPONDENT(S)
WITH
CIVIL APPEAL NO(S). 8264 OF 2019 (ARISING OUT OF SLP (C) NO(s). 20655 OF 2019)
(Dy. NO. 28401/2018)
J U D G M E N T
Rastogi, J.
1. Leave granted.
2. Both the appeals although arise from separate orders
passed in the independent proceedings instituted but relates to
partition of the estate of late Col. Kultar Singh Dhillon (for short
K.S. Dhillon) who expired on 6th January, 2012 leaving behind
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two legal heirs, i.e. son Lt. Col. Paramjit Singh Dhillon and
daughter Smt. Harinder Singh Ghuman.
3. Smt. Harinder Singh Ghuham filed a suit for partition in
the High Court of Delhi on 14th February, 2012. At a later point
of time, i.e. on 5th May, 2012, Lt. Col. Paramjit Singh Dhillon
filed a suit in the Court of Civil Judge, SBS Nagar, Punjab on the
basis of will of late Shri K.S. Dhillon. With the consent of
parties, both the appeals are decided by a common judgment.
4. The brief facts are that late Shri K.S. Dhillon died on 6th
January, 2012 leaving behind two legal heirs, i.e. son Lt. Col.
Paramjit Singh Dhillon and daughter Smt. Harinder Singh
Ghuman. Their mother and wife of late Shri K.S. Dhillon, Smt.
Jatinder Kaur passed away on 1st June, 2004. There are no
other legal heirs except the two siblings, namely, Smt. Harinder
Singh Ghuman and Lt. Col. Paramjit Singh Dhillon who are
senior citizens and are aged 69 years and 67 years.
5. It is unfortunate that despite the matter sent for mediation
on two-three occasions having an opportunity to the parties to
sit across the table and resolve their inter se disputes in
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reference to the property/estate of late Shri K.S. Dhillon but
unfortunately the process of mediation could not succeed.
6. Even after the matter was instituted in this Court, the
parties were asked to settle through the process of mediation
under the belief that both are senior citizens and will think with
positivity in restoring their relations ruling out the bitterness
intervened in their families, but unfortunately the mediation
could not succeed. But we are still hopeful that both of them
may sit together to resolve their inter se dispute and will not
leave behind litigation in legacy to their children.
7. Both the parties jointly made a request to decide the
appeals on merits.
Facts of Civil Appeal @ SLP (C) No(s). 22118 of 2018
8. The suit for partition bearing CS(OS) No. 373 of 2012 was
filed by Smt. Harinder Singh Ghuman on 14th February, 2012 in
the original side of the Delhi High Court. Lt. Col. Paramjit Singh
Dhillon (defendant) appeared on 15th February, 2012 and the
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parties were directed to maintain status quo with regard to the
estate left behind by their father late Shri K.S. Dhillon. The
defendant in the suit Lt. Col. Paramjit Singh Dhillon filed his
written statement and on the basis of the pleadings of the
parties, issues were framed on 30th January, 2015, the matter
was proceeded for recording of evidence before the local
Commissioner.
9. At this stage, the defendant- Lt. Col. Paramjit Singh Dhillon
filed an application under Order 7 Rule 11 Code of Civil
Procedure, 1908 for rejection of the suit plaint on the ground
that out of the properties of which partition is being sought, the
property which is situated in Delhi is governed by the Delhi
Land Reforms Act, 1954, and hence it is barred under Section
185 of the Delhi Land Reforms Act, 1954. With respect to the
other properties which are agricultural lands in Punjab, a similar
provision in the Punjab Land Revenue Act, 1887 is relied upon.
It was further pleaded in the application that as per Section 16
of Code of Civil Procedure, 1908, a suit for immovable property
which is not situated in the territorial jurisdiction of Delhi will
not lie in Delhi. It was also pleaded by the defendant that the
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suit against the plaintiff Smt. Harinder Singh Ghuman has been
filed in the competent Court in the State of Punjab, hence the
instant suit cannot continue.
10. The Single Judge took note of the rival submissions made
by the parties but did not find any substance in the application
filed under Order 7 Rule 11 of Code of Civil Procedure and
dismissed the application vide order dated 27th January, 2016.
11. Aggrieved by the order of the Single Judge of High Court of
Delhi dismissing the application for rejectment of the suit
plaint, appeal came to be preferred by the defendant that also
came to be dismissed vide detailed judgment dated 19th July,
2018 noticing the fact that the territorial jurisdiction in
reference to the properties in Punjab appears to be
misconceived for the reason that Section 17 of the Code of Civil
Procedure states that where more than one court has
jurisdiction, a suit can be filed at any Court where any of the
immovable property is situated and that apart so far as the
property situated in Delhi and in Punjab is concerned, the same
will not result in complete rejectment of the suit plaint in view
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of the issues which are framed in the pending proceedings and
the order passed of the Division Bench of the High Court dated
19th July, 2018 rejecting the application for dismissal of
rejectment of the suit plaint filed at the instance of Smt.
Harinder Singh Ghuman came to be challenged in Civil Appeal
arising out of SLP(C) No. 22118 of 2018 by Lt. Col. Paramjit
Singh Dhillon (defendant in the suit).
Facts of Civil Appeal @ SLP(C ) No. 20655 of 2019
12. The respondent(plaintiff) Lt. Col. Paramjit Singh Dhillon
filed a suit in the Court of Civil Judge, Senior Division, SBS
Nagar, Punjab seeking declaration that the respondent-plaintiff
is the absolute owner and possession of the properties
indicated in the suit plaint on the basis of the will of late Shri
K.S. Dhillon. The suit filed at the instance of the respondent-
plaintiff in Punjab includes the estate of late Shri K.S. Dhillon
and to give jurisdiction to the Civil Judge in SBS Nagar, included
the property which is situated in the territorial jurisdiction of
Civil Judge, SBS Nagar which in fact as alleged belongs to late
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Smt. Jatinder Kaur (their mother). That late Smt. Jatinder Kaur
succeeded to the property from her maternal side.
13. Although there is a dispute that their late father Shri K.S.
Dhillon also have 1/3rd share in the estate of his wife late Smt.
Jatinder Kaur. The plea of Smt. Harinder Singh Ghuman is that
the property at SBS Nagar was of late Smt. Kulbhagwant Kaur
devolved upon her eight children including their mother Late
Smt. Jatinder Kaur, leaving behind Smt. Harinder Singh Ghuman
and Lt. Col. Paramjit Singh Dhillon in equal shares by natural
course of succession. At the same time, the claim of the
defendant Lt. Col. Paramjit Singh Dhillon is that it has devolved
1/3rd share in favour of each after her death on 1st June, 2004
and 1/3rd share of estate of late Smt. Jatinder Kaur succeeded
by their father late Shri K.S. Dhillon who expired on 6th January,
2012. We are not supposed to dwell on the question at this
stage and it has to be examined in the pending proceedings
before the competent Court of jurisdiction.
14. Smt. Harinder Singh Ghuman as defendant in the
proceedings in the civil suit filed in the Court of Civil Judge, SBS
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Nagar, Punjab also filed her written statement and on the
pleadings of the parties, issues were framed. It reveals from
the record that she also moved as number of miscellaneous
applications, as may be possible, to defer the proceedings for
one or the other reason. Her application for rejectment of
plaint under Order 7 Rule 11 Code of Civil Procedure, 1908 was
dismissed on 3rd September, 2016 and additional issues 3A and
3B were later on framed vide order dated 26th September, 2016
which are reproduced as under:-
“3A Whether Kultar Singh had inherited the suit property situated at Nawanshahara from Jatinder Kaur his wife? OPD
3B. Whether Kultar Singh had inheritable right in the property of Jatinder Kaur his wife inherited from her from her parents? OPD”
15. At this stage, application was filed by Smt. Harinder Singh
Ghuman as a defendant under Order 14 Rule 2(1) of Code of
Civil Procedure, 1908 for deciding the additional issues, i.e. 3A
and 3B, as a preliminary issue.
16. After the matter being heard at length, the trial Judge
dismissed the application assigning cogent reasons as to why it
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is not in the interest of the parties for deciding additional issues
as preliminary issues as prayed for vide order dated 15th April,
2017 that came to be challenged in the writ petition under
Article 227 of the Constitution of India filed at the instance of
the defendant Smt. Harinder Singh Ghuman which also came to
be dismissed after assigning cogent and valid reasons under
Order dated 4th April, 2018.
17. Both the learned counsels have supported their respective
pleas and so far as the application filed in the pending suit in
the Delhi High Court under Order 7 Rule 11 CPC is concerned,
learned counsel for Smt. Harinder Singh Ghuman submits that
Section 185 of the Delhi Land Reforms Act is not applicable as
the area where the subject property is situated has been
“urbanised” under the Delhi Municipal Corporation Act, 1957.
The Delhi Land Reforms Act would only be applicable to the
lands which are rural in nature and after issuance of a
notification under Section 507(a) of the Delhi Municipal
Corporation Act, 1957 dated 23rd May, 1963, the subject land
ceased to be rural land and has been declared “urbanised”
which is not under the jurisdiction of the Land Reforms Act.
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18. Learned counsel further submits that in view of Section 17
of the Code of Civil Procedure, 1908, where more than one
court has a jurisdiction, a suit can be filed at any one Court
where any one immovable property is situated and further
submits that Section 158 of the Punjab Land Revenue Act, 1887
will not have any application from the relief which she has
claimed in the suit filed for partition of the estate of late Shri
K.S. Dhillon in the High Court of Delhi.
19. So far as the Civil Appeal @ SLP( C ) No. 22118 of 2018
preferred by Smt. Harinder Singh Ghuman is concerned,
learned counsel submits that the additional issues which were
framed as 3A and 3B goes into the root of the matter and if
such issues are decided first as the preliminary issue, further
issues which are framed may not require any adjudication.
20. Per contra, learned counsel for Lt. Col. Paramjit Singh
Dhillon submits that the application which he filed under Order
7 Rule 11 of Code of Civil Procedure, 1908, the High Court of
Delhi has exceeded its jurisdiction in taking note of the written
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statement. To the contrary, at the stage of Order 7 Rule 11 of
Code of Civil Procedure, 1908, it is the plaint which alone is to
be looked into as to whether the suit is barred by law but the
High Court of Delhi has looked into the written statement to
non-suit his claim for rejectment of the suit plaint and submits
that so far as the objection raised by Smt. Harinder Singh
Ghuman to decide additional issues 3A and 3B as the
preliminary issues in the first instance, cogent reasons have
been assigned by the trial Judge and confirmed by the High
Court under the impugned judgment. That apart, the additional
issues framed certainly have to be looked into on the basis of
the evidence on record and the matter is at its advanced stage,
in the given facts and circumstances, confining the additional
issues to be answered at the first instance will delay the
proceedings and this what the High Court has observed in the
order impugned.
21. We have heard the learned counsel for the parties and
after going through the records, we are of the view that both
the appeals are without substance and deserves to be
dismissed for the reason that in the suit for partition filed at the
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instance of Smt. Harinder Singh Ghuman in the High Court of
Delhi, while examining the application filed by Lt. Col. Paramjit
Singh Dhillon under Order 7 Rule 11 CPC, cogent reasons have
been assigned by the Single Judge of the High Court in the first
instance and confirmed by the Division Bench of the High Court
in appeal preferred at the instance of Lt. Col. Paramjit Singh
Dhillon and we are in agreement of the view expressed and
does not call for our interference.
22. So far as the plea raised by Smt. Harinder Singh Ghuman
in the pending suit before the SBS Nagar, Punjab is concerned,
the trial Judge has taken note of the facts in detail and arrived
to the conclusion that no useful purpose will be served in taking
additional issues 3A and 3B as the preliminary issues taking
note of the fact that the suit was filed in the year 2012 and
proceedings could not have been followed up further because
of the interim applications being filed one after the other and
there is a direction of the High Court to dispose of the pending
suit expeditiously, in the given circumstances, the trial Judge
felt it appropriate that the matter be decided along with the
other issues pending adjudication and that view has been
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confirmed by the High Court in its revisional jurisdiction
assigning cogent reasons. We are of the view that the reasons
assigned are unassailable.
23. We do not find any substance in the civil appeals on
merits but looking into the peculiar facts which has been
brought to our notice that for the self-same subject property,
suit for partition bearing no. CS(OS) No. 373 of 2012 has been
filed by Smt. Harinder Singh Ghuman in the original side of
Delhi High Court and at the same time, suit has been filed by
Lt. Col. Paramjit Singh Dhillon in the Court of Civil Judge, Senior
Division, SBS Nagar, Punjab seeking declaration that plaintiff is
the absolute owner and possession of the properties indicated
in the suit plaint on the basis of the will of late Shri K.S. Dhillon.
The plea on which rights have been claimed by the parties inter
se may be different but the subject property being the same
and parties are the legal heirs of late Shri K.S. Dhillon, to avoid
conflicting views and multiplicity of litigation, it has been
considered that both the matters be clubbed and be heard
together.
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24. Consequently, both the appeals are devoid of merit and
accordingly dismissed. It is further directed that Suit C No.
121/12(new no. being C No. 18704 of 2013) filed by Lt. Col.
Paramjit Singh Dhillon in the Court of Civil Judge, Senior
Division, SBS Nagar, Punjab be transferred alongwith the
records and be tagged along with suit for partition bearing
CS(OS) No. 373 of 2012 filed by Smt. Harinder Singh Ghuman
on the file of the Delhi High Court and be further tried from that
stage. Since both the litigating parties are senior citizens and
their matters are pending for the last seven years, the High
Court of Delhi is requested to decide the matter as
expeditiously as possible.
25. Copies of the orders may be sent to the concerned Courts
for necessary compliance.
26. Pending application(s), if any, stand disposed of.
…………………………J. (N.V. RAMANA)
…………………………J. (AJAY RASTOGI)
NEW DELHI OCTOBER 24, 2019
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