VELAYUDHAN Vs MOHAMMEDKUTTY .
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005459-005459 / 2007
Diary number: 13838 / 2006
Advocates: JOGY SCARIA Vs
K. RAJEEV
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.5459 OF 2007
Velayudhan & Ors. ….Appellant(s)
VERSUS
Mohammedkutty & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the defendants against
the final judgment and order dated 08.03.2006
passed by the High Court of Kerala in S.A. No.180 &
475/1992 whereby the High Court allowed the
second appeals filed by the plaintiffs-respondents
herein and set aside the judgment and decree dated
26.07.1991 of the Subordinate Judge, Tirur in A.S.
Nos. 83 & 84 of 1988 and restored the judgment
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dated 30.09.1988 of the Munsif of Parappanangadi
in O.S. No. 177 of 1983.
2) We need not burden our judgment by
mentioning the facts in detail except to the extent
necessary to appreciate the issue involved in the
appeal.
3) The appellants herein are the defendants
whereas the respondents are the plaintiffs in a suit
out of which this appeal arises.
4) The respondents filed a civil suit in relation to
the suit land as described in detail in schedule to
the plaint against the appellants before the Munsif
of Parappanangadi. The Munsif Court decreed the
respondents’ suit against the appellants and passed
the decree as prayed by the plaintiffs.
5) The defendants, felt aggrieved, filed the first
appeals before the Subordinate Judge Tirur. The
first appellate Court allowed the appeals and
dismissed the suit. The respondents, felt aggrieved,
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filed Second Appeals under Section 100 of Code of
Civil Procedure, 1908 (hereinafter referred to as “the
Code”). The High Court admitted the appeals on the
following two substantial questions of law:
“1. The suit being one for perpetual injunction, whether investigation into the question of title was necessary or called for?
2. Whether, in view of the evidence, including the Commissioner’s report, the Appellate Court was justified in coming to the conclusion that the appellants had no possession?”
6) By impugned order, the High Court allowed
the appeals and while reversing the judgment and
decree of the first appellate Court restored that of
the Trial Court, which had decreed the respondents’
suit. It is against this order of the High Court, the
defendants felt aggrieved and filed this appeal by
way of special leave before this Court.
7) Heard Mr. M.K.S. Menon, learned counsel for
the appellants and Mr. K. Rajeev, learned counsel
for the respondents.
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8) Having heard learned counsel for the parties
and on perusal of the record of the case, we are
inclined to allow the appeal in part and while setting
aside of the impugned order consider it just and
proper and in the interest of all parties concerned to
remand the case to the High Court for deciding the
plaintiffs’ Second Appeals afresh on merits by
reframing the fresh substantial questions of law.
9) In our considered opinion, the need to remand
the case to the High Court for deciding the Second
Appeals afresh has arisen because we find that the
High Court proceeded on the assumption that the
Civil Suit filed by the respondents out of which this
appeal arises is essentially for grant of permanent
injunction simpliciter. It would be clear from the
first substantial question of law framed by the High
Court quoted supra.
10) One of the questions, which fell for
consideration before the first and second appellate
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Court was regarding the nature of the Suit filed by
the respondents and the reliefs claimed therein.
11) Was it a suit for grant of permanent injunction
simpliciter or a suit to seek a declaration of title
with consequential relief of grant of permanent
injunction in relation to the suit land?
12) On perusal of the plaint, we find that the
plaintiffs asked for the following reliefs:
“A. Issue an order of injunction preventing defendants or their men from entering into or taking any usufructs from the plaint schedule property or from doing anything detrimental to the title and possession of the plaintiffs.
B. Direct the defendants to pay all costs in the suit.
C. Such other or further orders be passed in the suit.”
13) Reading the expression "or from doing anything
detrimental to the title and possession of the
plaintiffs" in prayer clause A quoted above would
show that the plaintiffs have also expressed
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apprehension in relation to their title over the suit
properties.
14) Keeping in view the averments made in Para 1
of the plaint read with aforementioned words of the
prayer clause, we are of the view that it cannot be
said that the Suit is only for grant of permanent
injunction simpliciter. In other words, the issue of
title having surfaced in the relief clause, the same is
of some significance over the rights of the parties
while considering the grant of the reliefs.
15) In our considered opinion, the reading of the
plaint as a whole in the context of the reliefs
claimed therein would go to show that the issue of
title is not wholly foreign to the controversy and is
relevant while considering the grant of permanent
injunction.
16) It is true that the relief clause in the plaint is
not happily worded but, as observed supra, reading
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the plaint as a whole along with relief clause does
support our observations.
17) Since the High Court proceeded to decide the
appeals in the light of first substantial question of
law and hence it committed an error. The first error
was in framing the wrong question and the second
was in proceeding to examine the said question.
18) The issue, in our view, was required to be
examined by the High Court keeping in view the law
laid down by this Court in the case of Anathula
Sudhakar vs. P. Buchi Reddy(Dead) by L.Rs. &
Ors., 2008(4) SCC 594. It was, however, not done.
19) It is due to the aforesaid reasons, we are of the
view that matter needs a fresh look by the High
Court on the questions which arise in the case.
20) In the light of foregoing discussion, we allow
the appeal in part, set aside the impugned judgment
and remand the case to the High Court to decide the
appeal afresh after reframing the proper substantial
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questions of law keeping in view the pleadings and
the findings of the two Courts below as required
under Section 100 of the Code.
21) Since the appeal is quite old, we request the
High Court to decide the appeal expeditiously.
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; April 18, 2017
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