Balkrishan Babansaheb ... vs Dnyanand Nivrutti Yadav And ...
2017 Latest Caselaw 946 Bom

                                    1       SA - 514-2015-JUDGMENT


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        SECOND APPEAL NO. 514 OF 2015

Balkishan S/o Babasaheb Suryawanshi,
Aged : 45 years, Occu: Agriculture,
R/o Peth, Tq. & Dist. Latur                       .. Appellant
                                            (Orig. Defendant No.6)
     VS.

1]   Dayanand S/o Nivrutti Yadav,
     Aged : 17 years, Minor Under
     Guardian of his mother
     Dropadi W/o Nivrutti Yadav,
     Aged : 38 years, Occu.: Household,
     R/o Masurdi, Tq. Ausa,
     Dist. Latur

2]   Nivrutti S/o Rangnath Yadav,
     Aged : 42 years, Occu.: Service,
     R/o Masrudi, Tq. Ausa,
     Dist. Latur

3]   Sow. Ranjana W/o Rajendra Garad,
     Aged : 44 years, Occu.: Household,
     R/o Masurdi, Tq. Ausa,
     Dist. Latur

4]   Raosaheb S/o Dnyandeo Patil,
     Aged : 42 years, Occu.: Agriculture,
     R/o Padoli (Akubai),
     Tq. & Dist. Osmanabad

5]   Shrimant S/o Arjunrao Yevate,
     Aged : 42 years, Occu.: Agriculture,
     R/o Masurdi, Tq. Ausa,
     Dist. Latur

6]   Sandeep S/o Sugriv Pimpare,
     Aged : 28 years, Occu.: Agriculture,
     R/o Peth, Tq. & Dist. Latur                    .. Respondents
                                            (Respondent no.1 is Orig.
                                            Plaintiff. Respondents no.2
                                             to 6 are Orig. Defendants
                                                     No. 1 to 5)



 ::: Uploaded on - 13/04/2017                 ::: Downloaded on - 27/08/2017 20:41:34 :::
                                            2        SA - 514-2015-JUDGMENT


                                 ----
Mr. N.P. Patil Jamalpurkar, Advocate for the appellant
Mr. T.M. Venjane, Advocate for respondent no.1
Mr. Amol Gandhi, Advocate for respondent no.6
                                 ----

                                          CORAM : SUNIL P. DESHMUKH, J.
                                          DATE : 22-03-2017

ORDER :

1. The question that emerges substantially in the present

matter is,

" Whether the parties to the litigation deserve opportunity to plead their cases in attack and in defence, and in the facts and circumstances of the case, to remand the matter for retrial before the court of first instance ? "

2. Appellant is defendant no.6, respondent no.1 is plaintiff,

respondents no. 2 to 6 are defendants no. 1 to 5, respectively, in

regular civil suit no. 79 of 2012.

3. The facts in brief in the present matter are suit land

admeasuring 1 Hectare, 31 Aar from gut no. 117 situated at village

Masurdi, Tq. Ausa, Dist. Latur had been purchased by grandfather of

present respondent no. 1 under registered sale deed dated

13-06-2003 in the name of respondent no. 1 - plaintiff. Plaintiff's

father purportedly sold 1 hectare from aforesaid property without

obtaining permission from district court to defendant no. 2 on

3 SA - 514-2015-JUDGMENT

19-07-2005. Plaintiff's father had further sold without permission of

the district court, the balance 31 Aar from the said gut number to

defendant no. 3 under registered sale deed dated 23-11-2006.

These two pieces of lands were purchased by defendant no. 4 under

registered sale deed dated 02-06-2008 and then he had sold it to

defendant no. 5 on 09-02-2010, and, thereafter, defendant no. 5

had sold the same to defendant no. 6 on 16-06-2011 and since then

defendant no. 6 is in possession of the property.

4. In 2011, while the plaintiff was minor, his guardian is

said to have requested defendant no. 6 to give back possession of

suit property, however, he is said to had flatly refused. A suit came

to be instituted by plaintiff through guardian for cancellation of sale

deeds of 2005 and 2006. In response to the suit summons,

defendant no. 5 had filed written statement denying the contentions

of the plaintiff. He had referred to that the property was sold to

defendant no. 6 in 2011 and that him, defendants no. 4 and 6 are

bonafide purchasers of suit land. He had referred to the mutation

entries consequent upon execution of sale deeds having taken place.

He had stated that defendant no. 4 - his vendor had been exclusive

owner of suit land. He had averred, under legal necessity, he had

sold the property to defendant no. 6. The suit went ex parte against

defendants no. 1 and 4. The suit proceeded without written

statement of defendants no. 2, 3 and 6. The trial court had

4 SA - 514-2015-JUDGMENT

considered that property being of minor and that alienations having

taken place without permission of the district court, the transactions

were hit by section 8 of Hindu Minority and Guardianship Act, 1956.

The transactions being so hit, the court declared title to suit land

was not lost by the plaintiff and the transactions of 2005 and 2006

were not binding on the plaintiff and defendant no. 6 was directed to

deliver back possession to the plaintiff.

5. In the circumstances, defendant no. 6 - present

appellant had been before appellate court in regular civil appeal no.

111 of 2013, taking up grounds, inter-alia, that appellant's advocate

had neither informed appellant about the stage of matter nor filed

written statement which has caused injustice to him. The appellant

is rustic agriculturist, had no knowledge of the procedure. Further

contending that required documents and information had been

handed over to the advocate, however, he had not filed written

statement nor conducted the matter protecting the interest of the

appellant who is a bonafide purchaser without notice.

6. Perusal of the appellate court's judgment shows, it had

been considered that evidence of the witnesses of the plaintiff went

unchallenged. None of the witnesses had been cross-examined

despite having sufficient opportunity to the defendants. None of the

defendants except defendant no. 5 had filed any written statement.

5 SA - 514-2015-JUDGMENT

The appellate court as well reiterated that the transaction is hit by

section 8 of the Hindu Minority and Guardianship Act, 1956, and,

under the circumstances no fault can be found with the decision

given by the trial court. The court considered that the proceedings

could be said to be maintainable at the behest of the guardian. The

court purported to rely on Allahabad high court decision in the case

of K. Kumar Vs. Onkar Nath, reported in AIR 1972 Allahabad 81.

7. Learned counsel for the appellant Mr. N. P. Patil

Jamalpurkar vehemently submits that the appellate court has missed

out on the vital aspect involved in the matter and contentions on

behalf of appellant that no information in respect of the progress of

the suit had ever been provided or intimated by the trial court

lawyer and despite the documents and information being given, yet,

it transpires that written statement had not been filed, and, as such,

the matter was decided in the absence of any written statement on

behalf of defendant no. 6.

8. He further submits that the courts hitherto have missed

out on another aspect that although there is reference to subsequent

sale deeds, yet, no declaration in respect of the same had been

sought, and, as such, the suit was liable to be thrown out taking into

account the provisions of relevant enactments, particularly, the

provisions of Specific Relief Act.

6 SA - 514-2015-JUDGMENT

9. He further purports to rely on a decision of this court in

the case of Narayan Laxman Gilankar Vs. Udaykumar Kashinath Kaushik and

others reported in AIR 1994 BOMBAY 152, whereunder it has been

considered thus;

"7. For consideration of question No.2, sub-secs. (2) and (3) of S. 8 are relevant. Sale transaction without permission of the Court is not void ab initio, but is voidable at the option of the minor or any person claiming under him. Scheme contemplates challenge only after the minor attains majority and not during his minority. After all natural guardian has dealt with the property and under S. 11 of the Act de facto guardian's right to dispose of or deal with the property of a Hindu minor is taken away and the transaction by him is treated to be void ab initio. Any action or result therefrom during minority can on certain grounds be again challenged by a minor on attaining majority and persons bona fide entering into transaction cannot be subjected to endless litigation. Many times transactions are challenged with the blessings and inspiration of the natural guardian with a view to derive advantage arising out of several situations including fluctuations in the market price. Hence, I hold that transaction would not have been challenged on behalf of minor Babulal."

10. He further contends that, it is not a case wherein it can

be said that the property exclusively belongs to the plaintiff,

purchase having made from a source referable to co-

parcener/ancestral property. In the circumstances, head note (A) of

the judgment as well needs to be taken into account, which is

reproduced hereinbelow;

7 SA - 514-2015-JUDGMENT

"(A) Hindu Minority and Guardianship Act (32 of 1956), S.8- Applicability - Joint family property - Disposal of minor's undivided interest by natural guardian - Held, S. 8 would not apply."

11. He submits that, if an opportunity would have been

made available, all these aspects could have been brought forth

before the court, however, for the lapse which may not be

attributable to the appellant, the same could not be brought to the

notice of the courts hitherto. He submits that despite grounds

having been taken particularly grounds no. 4 and 5, it had been

incumbent on the appellate court to have referred to the same and

ought to have rendered a decision thereon. Yet, not even by a

whisper, the said grounds although having been taken and argued,

find place in the body of the judgment of the appellate court.

12. Learned counsel for the respondent no. 1 - original

plaintiff, Mr. T. M. Venjane submits that the plea of not having proper

opportunity to defend the case, is an illusory plea in the present

matter despite ample opportunities coming the way of the

defendants, they had wasted and lost the same and had not

diligently prosecuted the matter. He submits that the proceeding

sheet (roznama) sufficiently depicts that several adjournments had

been sought by the counsel on behalf of respondent no. 6 for filing

written statement and for taking instructions, yet, the same had not

8 SA - 514-2015-JUDGMENT

been filed. He, further, on merits, contends that, it is apparent that

the suit property belongs to minor plaintiff and that the same came

to be dealt with without due permission from the district court. In

the circumstances, no fault can be found with the findings recorded

by trial as well as appellate courts, concurrently holding the

transactions to be void. He submits that father - defendant no. 1

had in fact no role to play in the matter and, yet, he purportedly to

make up for the expenses of his vices, has dealt with the property

unauthorisedly. In the circumstances, no valid title could be passed

on to the purchaser of the property.

13. He submits that the contention of the appellant that the

purchase of the property had been from source of ancestral

property, is a vacuous plea being taken before this court. There is

no such pleading nor any evidence has been adduced in respect of

the same. He therefore submits that there is no substance in the

second appeal and it deserves to be dismissed in limine.

14. Although, Mr. Venjane submitted so, it does appear that

despite the grounds having been taken as referred to in paragraphs

no. IV and V of the memorandum of appeal referring to loss of

opportunity and putting up defence and giving reasons for the same,

the decision of the appellate court does not reflect upon or does not

deal with or dwell on those two grounds. These grounds and non-

9 SA - 514-2015-JUDGMENT

consideration of the same are claimed to have caused grave

prejudice to defendant no.6's case. This aspect ought to have

received consideration.

15. It further emerges that the pleadings of plaintiff do refer

to the subsequent sale deeds after 2005 and 2006, and, yet it

appears that no relief has been claimed against them. The trial

court has granted relief in respect of sale deeds of 2005 and 2006.

In the circumstances, as to whether, it would carry fruitful purpose

for the plaintiff, specially having regard to sections 31 to 34 of

Specific Relief Act. The suit was filed through purported guardian.

Now, plaintiff appears to be a major.

16. In the circumstances, it emerges that it would be

expedient that in order to do justice to the parties, it would be

worthwhile to relegate the parties to trial court to prosecute the

matter afresh. Since, the plaintiff now claims to have become

major which also removes the barrier as contended to appear to

have been posed under the judgment in the case of "Narayan Gilankar"

(supra). It appears to be in the interest of justice and parties, the

matter be remanded to the court for re-trial afresh.

17. In the circumstances, the judgments and decrees passed

by the courts hitherto stand set aside and the matter stands

10 SA - 514-2015-JUDGMENT

remanded to trial court for re-trial from stage of filing written

statement of respondent no.6 and amendments to pleadings by

parties, if any, in accordance with law by giving opportunity to

parties concerned. All points are kept open for the parties. Till the

disposal of suit, the parties would not create third party interest or

encumbrances on the suit property.

18. The re-trial shall take as expeditiously as possible, and,

preferably be disposed of within a period of fifteen (15) months.

19. In the process, the inconvenience caused to the plaintiff

who had been a decree holder hitherto, can be met with, by

awarding suitable costs. Costs are quantified at Rs.25,000/-

(Twenty Five Thousand). Costs may be paid in three suitable

instalments, within a period of one (1) year from today.

20. Second appeal stands disposed of accordingly.

21. Consequently, civil application no. 12110 of 2015,

seeking stay to the impugned judgments and decrees, also stands

disposed of.

[SUNIL P. DESHMUKH] JUDGE arp/