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Shri Subhash Krushnaji Jagtap vs Age 67 Yrs. Occ : Agriculture
2012 Latest Caselaw 509 Bom

Citation : 2012 Latest Caselaw 509 Bom
Judgement Date : 19 December, 2012

Bombay High Court
Shri Subhash Krushnaji Jagtap vs Age 67 Yrs. Occ : Agriculture on 19 December, 2012
Bench: R. M. Savant
                                                                        sa-888.12&cas-1808.12


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION




                                                                                       
                            SECOND APPEAL NO.888 OF 2012




                                                               
                                         WITH
                          CIVIL APPLICATION NO.1808 OF 2012 

    Shri Subhash Krushnaji Jagtap                            ]
    Age 57 yrs. Occ : Agriculture,                           ]




                                                              
    R/o. Vidyanagar, Sakharwadi                              ] Appellant 
    Tal. Phaltan, Dist. Satara                               ] (Org.Deft.)
           Versus
    Shri Maruti Krushna Jagtap                               ]




                                                 
    Age 67 yrs. Occ : Agriculture,                           ]
    R/o. Murum, Tal Phaltan       ig                         ]  Respondent
    Dist. Satara                                             ] (Org.Plff.)

    Mr. V S Talkute for the Appellant.
                                
    Mr. Rajesh S Patil for the Respondent.

                                               CORAM :       R. M. SAVANT, J.
                                               DATE   :      19th December 2012
             

    ORAL JUDGMENT
          



    1             The above Second Appeal arises out of the Judgment and Order 





dated 25/09/2012 passed by the learned District Judge-2, Satara in Regular

Civil Appeal No.181 of 2012 by which the Judgment and Decree dated

12/4/2012 passed by the learned Civil Judge, Junior Division, Phaltan in

Regular Civil Suit No.44/2011 came to be confirmed.



    FACTUAL MATRIX



    2             The Appellant herein is the original Defendant in the said Regular 

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Civil Suit No.44/2011 which has been filed by the Plaintiff for declaration and

injunction. The Suit property is Gat No.729 admeasuring 2 Hectors and 14

Ares situated at village Khamgaon, Tal. Phaltan, Dist.Satara. It was the case of

the Plaintiff that he is the owner of the Suit property and since the date of

purchase he has been in continuous possession of the same.

3 The Suit was resisted by the Defendant on the ground that the

entire consideration for the purchase of the property in question was paid by

the Defendant, however, on account of some technical difficulties and since the

relations between the Defendant and Plaintiff, who are brothers, was cordial,

that the sale deed was got executed in the name of the Plaintiff. It was further

the case of the Defendant that at the time of execution of the sale deed, the

Plaintiff was not even present. It was further the case of the Defendant that he

had invested a huge amount and got the land levelled and also constructed a

cattle shed admeasuring 30x25 ft. and that he has been staying in the said

cattled shed since last 10 to 12 years prior to filing of the Suit in question. The

cause for filing the Suit by the Plaintiff was the alleged obstruction caused by

the Defendant in the property in question which is in possession of the

Plaintiff.

4 The Trial Court considering the nature of controversy which was

involved in the said Suit, framed the issues. In so far as the present Second

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Appeal is concerned, the two issues (English Translation) which are relevant

were as follows :-

(1) Whether the Plaintiff proves that the Suit property is of his

ownership?

(2) Whether perpetual injunction could be granted against the

Defendant?

Both the parties have adduced evidence in assertion of their respective cases.

The Trial Court on the basis of the material on record answered both the issues

in favour of the Plaintiff and resultantly decreed the Suit in question and

granted a declaration that the Plaintiff is the owner of the Suit property and

also granted perpetual injunction against the Defendant not to disturb the

Plaintiff's possession. This the Trial Court did by its Judgment and Order dated

12/4/2012.

5 The aggrieved Defendant carried the matter in Appeal. The Lower

Appellate Court, as can be seen, framed the following issues (English

Translation)

[1] Whether the Plaintiff proves that the Suit property is in his

occupation and possession ?

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                                                                               sa-888.12&cas-1808.12

[2] Whether the Plaintiff is entitled to perpetual injunction?

[3] Whether the Decree passed by the Trial Court merits interference ?

The Lower Appellate Court in spite of the fact that the Suit being one for

declaration and injunction approached the Appeal only from the point as if it

was a Suit only for injunction. The Lower Appellate Court notwithstanding the

finding in respect of declaration in favour of the Plaintiff glossed over the said

aspect and in fact in Paras 8 and 9 of the impugned Judgment and Order has

categorically observed that the Suit being only one for injunction, it was not

necessary for it to consider the issue of title. In the teeth of the decree which

was passed by the Trial Court which was both for declaration as well as

injunction, the Lower Appellate Court has by approaching the matter only

from the angle that the Suit being only one for injunction has proceeded on a

wrong premise.

6 It appears that at the Appellate stage, the Plaintiff i.e. the

Respondent herein had moved an application (Exhibit 20) for leading

additional evidence by having recourse to Order 41 Rule 27 of the Code of Civil

Procedure. The said additional evidence was in the form of documents which

were mentioned in the said application (Exhibit 20). It seems that the Lower

Appellate Court without deciding the said application has ventured to consider

the said document and has decided the Appeal. Hence the following

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substantial questions of law arise for consideration :-

[1] Whether the impugned Judgment and Decree is unsustainable in

law since the Lower Appellate Court has proceeded on a wrong

premise that the Suit in question was only one for injunction and

was therefore not required to consider the issue of declaration of

ownership ?

[2] Whether the Lower Appellate Court erred in confirming the Decree

of declaration of ownership and perpetual injunction passed by the

Trial Court without even considering the issue of declaration of

ownership which was sought by the Plaintiff ?

[3] Whether the Lower Appellate court committed an error in relying

upon the documents produced by the Respondent in the Appeal by

way of application Exhibit 20 filed under Order 41 Rule 27 of the

Code of Civil Procedure without passing any order on the said

application ?

7 Heard the learned counsel for the parties. The learned counsel

appearing for the Appellant Shri Talkute would contend that the Lower

Appellate Court having approached the matter on a wrong premise viz. that the

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Suit in question is restricted only to the relief of perpetual injunction has

thereby glossed over the aspect of the relief by way of a declaration of

ownership which was sought by the Plaintiff. The learned counsel for the

Appellant would contend that the impugned Judgment and Decree passed by

the Lower Appellate Court is vitiated on the said count. The learned counsel

would contend that the Lower Appellate Court being a final fact finding court,

it was required to consider all issues of fact and law which arise in the Suit.

However in the instant case the Lower Appellate Court, having failed to

consider the issue of declaration of ownership, has thereby failed in its duty as

a First Appellate Court. In support of the said contention, the learned counsel

for the Appellant would rely upon the judgment of the Apex Court reported in

(2011) 12 SCC 174 in the matter of State Bank of India and anr. v/s.

Emmsons International Limited and anr. wherein the scope of jurisdiction of

the First Appellate Court is enunciated. It has been held that the First Appellate

Court is required to consider all issues of fact and law which arise before it.

The said Judgment of the Apex Court also refers to the judgment reported in

(2001) 3 SCC 179 in the matter of Santosh Hazari v/s Purushottam Tiwari

(Deceased) by LRs which also enunciates the scope of the jurisdiction of the

First Appellate Court.



    8              Per contra, it is submitted by the learned counsel appearing for the 

    Respondent   Shri     Patil   that   since   the   Appellant   in   spite   of   an   issue   of 


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                                                                            sa-888.12&cas-1808.12

declaration of ownership not being framed by the Lower Appellate Court did

not take exception to it, the Appellant is now estopped from contending that

the Lower Appellate Court has proceeded on a wrong premise. The learned

counsel for the Respondent would contend that the title of the Plaintiff was

accepted in some earlier proceedings filed by the third parties against the

Plaintiff and therefore the Judgment and Decree passed by the Lower Appellate

Court is not vitiated on the count that the issue of declaration of ownership has

not been considered. The learned counsel for the Respondent would lastly

contend that since in so far as the issue of injunction is concerned, there is a

concurrent finding in favour of the Respondent, the issue only as regards

declaration of ownership be remanded back to the Lower Appellate Court.

CONSIDERATION

9 Having heard the learned counsel for the parties, I have bestowed

my anxious consideration to the rival contentions. As indicated above, the Suit

filed by the Respondent herein i.e. the original Plaintiff was one for declaration

of ownership in respect of the Suit property being Gat No.729 situated at

Khamgaon, Tal. Phaltan, Dist. Satara. There can be no dispute about the fact

that the Suit apart from being one for injunction is for declaration of

ownership. This is borne out by the averments in the plaint as well as the

reliefs sought. The Trial Court on the basis of the pleadings of the parties had

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framed the relevant issues out of which was the issue of declaration of

ownership. The Trial Court has recorded a finding in favour of the Plaintiff

and has thereafter decreed the Suit in question in favour of the Plaintiff and

granted a declaration that the Plaintiff is the owner of the Suit property. In the

light of the decree which was passed by the Trial Court and the finding

recorded as regards the declaration of ownership, the Lower Appellate Court

being the final fact finding court was required to address the issue of

declaration of ownership, and consider the finding recorded by the Trial Court.

The said course of action has been enunciated by the Apex Court in the

judgments (supra) referred to herein above. In so far as the judgment in the

State Bank of India's case (supra) is concerned, the relevant para is Para 19

which is reproduced herein in under :-

"Having regard to the controversy set up by the parties in the course of trial, in our view, it cannot be said that Issue 5 is immaterial or finding of the trial court on that

issue is inconsequential. The High Court was hearing the first appeal and, as a first appellate court it ought to have considered and addressed itself to all the issues of fact and law before setting aside the judgment of the trial court. The judgment of the High Court suffers from a

grave error as it ignored and overlooked the finding of the trial court on Issue 5 that the seller accepted the encashment of bill and document on collection basis. The High Court was required to address itself to Issue 5 which surely had bearing on the final outcome of the case."

In so far as the judgment in Santosh Hazari's case (supra) is concerned, the

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relevant para is Para 15 which is reproduced herein under :-

"A perusal of the judgment of the trial Court shows that

it has extensively dealt with the oral and documentary evidence adduced by the parties for deciding the issues on which the parties went to trial.

It also found that in support of his plea of adverse possession on the disputed land, the defendant did not

produce any documentary evidence while the oral evidence adduced by the defendant was conflicting in nature and hence unworthy of reliance. The first appellate Court has, in a very cryptic manner,

reversed the finding on question of possession and dispossession as alleged by the plaintiff as also on the

question of adverse possession as pleaded by the defendant. The appellate Court has jurisdiction to reverse or affirm the findings of the trial Court. First

appeal is a valuable right of the parties and unless restricted by law, the whole case is therein open for rehearing both on questions of fact and law. The judgment of the appellate Court must, therefore,

reflect its conscious application of mind, and record findings supported by reasons, on all the issues

arising along with the contentions put forth, and pressed by the parties for decision of the appellate Court. The task of an appellate Court affirming the findings of the trial Court is an easier one. The

appellate Court agreeing with the view of the trial Court need not restate the effect of the evidence or reiterate the reasons given by the trial Court; expression of general agreement with reasons given by the Court, decision of which is under appeal, would ordinarily

suffice (See Girijanandini Devi & Ors.Vs. Bijendra Narain Choudhary, AIR 1967 SC 1124). We would, however, like to sound a note of caution. Expression of general agreement with the findings recorded in the judgment under appeal should not be a device or camouflage adopted by the appellate Court for shirking the duty cast on it. While writing a judgment of reversal the appellate Court must remain conscious of two principles. Firstly, the findings of fact based on conflicting evidence arrived at by the trial Court must

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weigh with the appellate Court, more so when the findings are based on oral evidence recorded by the same presiding Judge who authors the judgment.

This certainly does not mean that when an appeal lies on facts, the appellate Court is not competent to

reverse a finding of fact arrived at by the trial Judge. As a matter of law if the appraisal of the evidence by the trial Court suffers from a material irregularity or is based on inadmissible evidence or on conjectures and surmises, the appellate Court is entitled to

interfere with the finding of fact (See Madhusudan Das Vs. Smt. Narayani Bai & Ors., AIR 1983 SC 114). The rule is __ and it is nothing more than a rule of practice __ that when there is conflict of oral evidence

of the parties on any matter in issue and the decision hinges upon the credibility of witnesses, then unless

there is some special feature about the evidence of a particular witness which has escaped the trial Judges notice or there is a sufficient balance of improbability

to displace his opinion as to where the credibility lies, the appellate Court should not interfere with the finding of the trial Judge on a question of fact.(See Sarju Pershad Ramdeo Sahu Vs.Jwaleshwari Pratap

Narain Singh & Ors., AIR 1951 SC 120). Secondly, while reversing a finding of fact the appellate Court

must come into close quarterswith the reasoning assigned by the trial Court and then assign its own reasons for arriving at a different finding. This would satisfy the Court hearing a further appeal that the

first appellate Court had discharged the duty expected of it. We need only remind the first appellate Courts of the additional obligation cast on them by the scheme of the present Section 100 substituted in the Code. The first appellate Court continues, as before, to be a

final Court of facts; pure findings of fact remain immune from challenge before the High Court in second appeal. Now the first appellate Court is also a final Court of law in the sense that its decision on a question of law even if erroneous may not be vulnerable before the High Court in second appeal because the jurisdiction of the High Court has now ceased to be available to correct the errors of law or the erroneous findings of the first appellate Court even on questions of law unless such question of law

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be a substantial one."

10 As can be seen in Santosh Hazari's case, the Apex Court has gone

on to say that it is necessary for the Appellate Court to come into close quarters

with the reasoning assigned by the trial court and then assign its own reasons

for arriving at a different finding, if it is reversing the finding given by the Trial

Court. Though such is not the case in the instant matter, the fact remains that

the Lower Appellate Court has failed to consider the issue of declaration of

ownership and has approached the matter on a wrong premise viz. that the

Suit is only one for perpetual injunction. The Judgment and Decree passed by

the Lower Appellate Court therefore stands vitiated on the said count. Though

the finding as regards perpetual injunction has been recorded in favour of the

Plaintiff by both the courts below, it is not possible to sustain the decree of the

Lower Appellate Court in so far as perpetual injunction is concerned, only for

the reason that the Lower Appellate Court whilst deciding the Appeal has

proceeded on a wrong premise viz that the Suit being only one for perpetual

injunction. In so far as the case of the Plaintiff that his title had received the

sanction of the Court in some earlier proceedings, it is for the Plaintiff to plead

the said case before the Lower Appellate Court and that cannot be an

impediment in the way of this Court for remanding the matter back to the

Lower Appellate Court for a de-novo consideration of the Appeal.

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                                                                          sa-888.12&cas-1808.12

    11            It is also required to be noted that the application (Exh.20) was 

filed by the original Plaintiff at the appellate stage by invoking Order 41 Rule

27 of the Code of Civil Procedure. The Lower Appellate Court, it seems, has,

without deciding the said application, ventured to take into consideration the

additional evidence which was sought to be produced vide the said application.

The consideration of the said additional evidence without deciding the said

application (Exh.20) therefore is also another ground on which the Judgment

and Decree of the Lower Appellate Court stands vitiated. The Lower Appellate

Court was required to consider the said application (Exh.20) may be at the

hearing of the Appeal on the touchstone of Order 41 Rule 27 of the Code of

Civil Procedure by deciding whether the pre-requisites under the said provision

were satisfied by the Plaintiff. The above Second Appeal is therefore required

to be allowed and the impugned Judgment and Decree dated 25/09/2012 is

required to be set aside. The matter is required to relegated back to the Lower

Appellate Court for de-novo consideration of the Appeal in terms of the

observations made herein above. The questions of law as framed would stand

answered accordingly. Hence the following directions :-

[1] The above Second Appeal is allowed. The Judgment and Decree

dated 25/09/2012 of the Lower Appellate Court is set aside and

the matter is relegated back to the Lower Appellate Court for de-

novo consideration of the Regular Civil Appeal No.181 of 2012.

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                                                                      sa-888.12&cas-1808.12




    [2]     On   remand   the   Lower   Appellate   Court   to   note   that   the   Suit   in 




                                                                                    

question is one for declaration of ownership as also for perpetual

injunction, and consider the decree passed by the Trial Court in

the said context.

[3] The Application (Exhibit-20) to be decided by the Lower Appellate

Court before it takes up the Appeal for hearing.

[4] It would be contingent upon the order that would be passed on the

Application (Exhibit-20) that the said additional evidence would

or would not be considered by the Lower Appellate Court.

[5] On remand the Lower Appellate Court to decide the Appeal within

a period of six months of the parties appearing before it. The

parties to appear before the Lower Appellate Court on 14 th January

2013 and the time stipulated by this order would start to run from

then.

[6] Needless to say that the contentions of the parties are explicitly

kept open for being agitated in the Appeal.

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                                                                    sa-888.12&cas-1808.12

    [7]     In the meantime, the order passed by the Lower Appellate Court 

dated 4/5/2012 passed below Exhibit 7 would operate pending

the decision in the Appeal on remand as the said order was

operating in the Appeal when it was originally pending before the

Lower Appellate Court.

[8] The above Second Appeal is accordingly disposed of.

[9]

In view of disposal of the above Second Appeal, the Civil

Application No.1808 of 2012 does not survive and the same to

stand accordingly disposed of as such.

[10] The concerned parties to act upon an ordinary copy of this order

duly authenticated by the Court Sheristedar.

                                                                [R.M.SAVANT, J]






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