Gulab Singh vs Dda And Others
2011 Latest Caselaw 73 Del

                      THE HIGH COURT OF DELHI AT NEW DELHI

%                                                      Judgment delivered on: 07.01.2011

+                                            CS(OS) No. 1099/1983

GULAB SINGH                                                                   ..... PLAINTIFF

                                                      Vs
HARI SINGH & ORS.                                                             ..... DEFENDANTS

AND

+                                            CS(OS) No. 1138/1987

GULAB SINGH                                                                   ..... PLAINTIFF

                                                      Vs


DDA & ORS.                                                                    ..... DEFENDANTS

AND

+                                            CS(OS) No. 2996/1988

HAR CHAIN SINGH                                                               ..... PLAINTIFF

                                                      Vs


DDA & ORS.                                                                    ..... DEFENDANTS

Advocates who appeared in this case:

For the Plaintiffs:          Mr. H.K. Sharma, Advocate for Gulab Singh in CS(OS) Nos. 1099/1983 and
                             1138/1987.
                             Mr. J.K. Jain, Advocate for Har Chain Singh in CS(OS) No. 2996/1988.

For the Defendants:          Mr R.P. Aggarwal & Ms Sandhya, Advocates for Ramesh Kumar, Defendant No. 3
                             in CS(OS) 1099/1983, Defendant No. 6 in CS(OS) 1138/1987 and Defendant No. 4
                             in CS(OS) 2996/1988.
                             Mr Ashok Kumar Sharma, Advocate for Rajbir Singh, Defendant No. 2 in CS(OS)
                             1099/1983, Defendant No. 5 in CS(OS) 1138/1987 and Defendant No. 5 in CS(OS)
                             2996/1988.
                             Mr Sandeep Sethi, Sr. Advocate with Mr S.N. Gupta, Advocate for LRs of Hari
                             Singh, Defendant No. 1 in CS(OS) 1099/1983, Defendant No. 4 in CS(OS)
                             1138/1987 and Defendant No. 6 in CS(OS) 2996/1988.
                             Mr Mahesh Kumar, in person, Defendant No. 4 in CS(OS) 1099/1983, Defendant
                             No. 7 in CS(OS) 1138/1987 and Defendant No. 3 in CS(OS) 2996/1988.
                             Mr Deepak Khadaria, Advocate for defendant Nos. 1,2&3/DDA in CS(OS)
                             1138/1987 and Defendant Nos. 1&2/DDA in CS(OS) 2996/1988.
                             Mr H.K. Sharma, Advocate for Gulab Singh, Defendant no. 7 in CS(OS) 2996/1988.

CORAM :-
HON'BLE MR JUSTICE RAJIV SHAKDHER

1.       Whether the Reporters of local papers may
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                                        Page 1 of 94
          be allowed to see the judgment ?                       No
2.       To be referred to Reporters or not ?                   No
3.       Whether the judgment should be reported
         in the Digest ?                                        Yes

RAJIV SHAKDHER, J

1.       I propose to dispose of the captioned suits by a common judgment for the reason that

not only are all parties in the captioned suits [except the Delhi Development Authority

(hereinafter referred to as „DDA‟)] members of one family but also that the court, by order

dated 05.09.1990 passed in FAO (OS) 280/1989, directed consolidation of the said suits, and

the evidence by observing that evidence will be led in suit No. 2996/1988. In addition to

this, property being: 17, Ashok Vihar Community Centre, Delhi - 110 052 (hereinafter

referred to as the „Ashok Vihar Property‟), over which the core dispute centres, is common to

the captioned suits.           It is perhaps with this background that the court, by order dated

02.07.1996, passed in suit no. 2996/1988 framed common issues.

2.       The first two suits, that is, suit no. 1099/1983 and suit no. 1138/1987 have been filed

by the same person, i.e, one Gulab Singh, while suit no. 2996/1988 has been filed by his

uncle (i.e., his father‟s brother), namely, Har Chain Singh. For the sake of convenience, I

will be referring to suit nos. 1099/1983, 1138/1987 and 2996/1988 as: the 1983 suit, the 1987

suit and the 1988 suit respectively. I would also be referring to the parties by their names

since all of them are not arrayed in the same sequence in the three suits.

RELIEFS SOUGHT IN THIE SUITS

3.       In the 1983 suit Gulab Singh has sought partition and rendition of accounts in respect

of properties mentioned in paragraph 2(a) and 2(b) and paragraph 5 of the plaint. Paragraph

5 of the first suit refers to properties which are described in clauses (a) to (e) of the said

paragraph. In so far as property described in paragraph 2(a) of the plaint, is concerned the

counsel for the plaintiff has, at the outset, said that the property mentioned therein has

already been partitioned and, therefore, relief in respect of the said property is not pressed.

In the 1987 suit the plaintiff Gulab Singh has sought a decree of declaration calling upon

defendant nos. 1 to 3 (which includes DDA and its officers) to re-open the case of allotment

in respect of the Ashok Vihar Property and cancellation of lease deed dated 26.09.1984 (in
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                              Page 2 of 94
 short „lease deed‟) executed in respect of said property in favour of defendant no. 4, that is,

Hari Singh, who is now represented by his legal heirs (in short „LRs‟), that is, Satyender

Singh, Jitender Kumar & Yudhisthar.         The said LRs were impleaded vide order dated

11.10.2004 passed in the 1983 suit. The 1988 suit, which has been filed by the uncle of

Gulab Singh, as indicated hereinabove, i.e., Har Chain Singh is also directed against the grant

of exclusive lease in favour of Hari Singh. Har Chain Singh in his suit (i.e., 1988 suit) seeks

a decree of declaration to the effect that lease deed dated 26.09.1984 granted by DDA

exclusively in favour of Hari Singh be declared illegal and void and, that DDA be directed to

execute a fresh lease deed with respect to the Ashok Vihar Property in a manner that it

reflects the purported 1/3rd share claimed by him in the said property.

4.       The immovable properties in respect of which partition is sought are: Gitwar

measuring 520 sq. yds. situated within the abadi of village Wazirpur, Delhi (Khasra No. 533)

and at present bearing Plot No. 479, Shiv Market, Village Wazirpur (hereinafter referred to

as „Plot No. 479‟), 15 bighas and 8 biswas (Pukhta) land equivalent to 46 bighas and 14

biswas (kacha) situate within the revenue estate of village Jaibabad, Tehsil Sardhana, Distt.

Meerut (U.P.) (hereinafter referred to as „Jaibabad property‟) and the Ashok Vihar Property.

It is pertinent to note that Ashok Vihar property was obtained admittedly against surrender of

the property described in paragraph 2(c) of the plaint in the first suit. The description given

therein reads as follows: Gitwar measuring 688 sq. yds. situate within the Abadi of village

Wazirpur, Delhi (Khasra No. 533).

4.1      The bone of contention being that on the said property being surrendered the

allotment of the Ashok Vihar property was made by DDA exclusively in favour of Hari

Singh, which was, followed by a lease deed dated 26.09.1984; in the 1987 and the 1988 suits,

it is this lease deed which is impugned.

5.       I may also note at this stage one crucial fact which is that when the 1983 suit was

filed Gulab Singh was contesting (as is evident from the pleadings filed in the said suit)

against all the four siblings which included Hari Singh, Rajbir Singh, Mahesh Kumar &

Ramesh Kumar. This situation took a turn by the time the 1987 and 1988 suits were filed; at

that point in time the only party, which contested his claim and continues to do so are the
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                            Page 3 of 94
 LRs of Hari Singh. The other siblings of Gulab Singh have filed written statements which

support the case of Gulab Singh set up in the 1987 suit and the defence taken by him in the

1988 suit. The deposition, however, of Mahesh Kumar, Rajbir Singh and Ramesh Kumar are

supportive of the case set up by Gulab Singh both in 1983 as well as 1987 suit. Therefore,

the only contesting defendants in all the three suits are the legal representatives of Hari

Singh. As a matter of fact, the DDA in the proceedings before court held on 09.12.1999 took

the stand that they would abide by whatever decision that the court took vis-à-vis Ashok

Vihar property, in respect of which, as noticed above, an allotment followed by a lease deed

has been executed by DDA exclusively in favour of late Hari Singh.

6.       Before I proceed further, it would help to delineate very briefly the genealogical

details of the family:

                                          Shri Ram Lal (deceased)
                                                 FATHER




Sh. Ramchander                              Sh. Har Chain Singh                Sh. Raghunath Singh
Died on 15.09.1960                          Died on 13.11.2004


                   Sh. Hari Singh                          Sh. Barhm Prakash
                   Died on 29.05.2003


                            Satyender Singh
                                                           Sh. Ved Prakash



                            Jitender                       Sh. Om Prakash




                            Yudhister                      Sh. Hari Prakash




              Sh. Gulab Singh                              Sh. Krishna



              Sh. Rajbir Singh
                                                           Sh. Shiv Prakash



              Sh. Ramesh Kumar



              Sh. Mahesh Kumar



Cs(os) 1099/1983, 1138/1987 & 2996/1988                                                              Page 4 of 94
 7.       The facts in the three suits, as indicated hereinabove, are common. In so far as the

first two suits are concerned, together they represent the claim of Gulab Singh in respect of

the property belonging to the family. As also noticed hereinabove, the 1987 and 1988 suit

pertain essentially to the execution of lease deed vis-à-vis one of the immovable property, i.e,

Ashok Vihar Property.             Late Har Chain Singh (now represented by LRs) was the uncle of

Gulab Singh; claimed by way of the 1988 suit 1/3rd share in the Ashok Vihar property. It is

in this context, I proceed to examine the case set up by Gulab Singh in the two suits (i.e.,

1983 & 1987 suits) and that by Har Chain Singh‟s LRs in the third suit (i.e., 1988 suit).

THE PLAINTIFF'S CASE IN THE FIRST AND SECOND SUIT

8.       In the plaint, it is averred that, upon death of Sh. Ramchander on 15.09.1960 Gulab

Singh along with his brothers inherited the agricultural lands at village Wazirpur, Delhi along

with the houses and gitwars situate in the abadi deh; forming part of Khasra Nos. 531 and

533. Upon demise of Ramchander, it is averred, a Hindu Undivided Family (hereinafter

referred to as „HUF‟) came into existence, which was referred to as M/s Hari Singh &

Brothers. Hari Singh being the eldest, was appointed Karta of the HUF. The properties

which formed part of the HUF, are ones which are described in paragraph 4 above in addition

to another property being: House No. 297 admeasuring 111 sq. yds. situate within the Lal

Dora of village abadi Wazirpur, Delhi (Khasra No. 531). As indicated above, no relief is

presently sought against this property, as this property, as per Gulab Singh, already stands

partitioned.

9.       It is also averred that another immovable property being House No. 456 appurtenant

to a total land admeasuring 615 sq. yds. situate within the old abadi of village Wazirpur and

forming part of Khasra No. 533 was also partitioned in the year 1972-73. Upon partition, it

is averred, each of the parties were given their shares and, consequently, some of them built

their separate houses on the said property.            As regards to other properties, which are

described in the plaint admeasuring 40 bighas and 11 biswas of agricultural land comprised

in Khasra Nos. 115, 138, 140, 149, 156, 167, 173, 174, 229, 312, 313, 336/1/1, 746/348,

750/349, 360 and 380; and another property admeasuring 8 bighas 16 biswas of land

Cs(os) 1099/1983, 1138/1987 & 2996/1988                                              Page 5 of 94
 comprised in Khasra Nos. 509 and 662 to the extent of 1/3rd share situate within the revenue

estate of village Wazirpur, Delhi was subject matter of acquisition proceedings. Consequent

thereto, it appears, two awards bearing nos.         1231 dated 30.11.1961 and 1329 dated

30.05.1962 were passed; as a result of which compensation was received which was shared

in equal proportion by Gulab Singh and his four brothers.

9.1      It is the case of Gulab Singh that on account of the aforesaid events the family is left

with only two immovable properties, i.e., Jaibabad property [paragraph 2(b) of the plaint]

and the Ashok Vihar property. The relief of partition by Gulab Singh is, therefore, sought in

respect of these two immovable properties and a right to claim alternative plots in lieu of

agricultural properties acquired vide award no. 1231 and 1329. Besides this, a share is also

sought in a sum of Rs 80,000/- lying deposited in the Reserve Bank of India, Parliament

Street, New Delhi and, a sum of Rs 110/- lying in the account of HUF, that is, Hari Singh &

Brothers with the Bank of India, Ashok Vihar, New Delhi - 110 052.

9.2      In so far as the Jaibabad property is concerned the plaintiff Gulab Singh has averred

that the said property was purchased in July, 1975 in the name of Gulab Singh, Ramesh

Kumar and Mahesh Kumar under two registered sale deeds.

9.3      However, with respect to claim made by Gulab Singh vis-à-vis alternative plots

which Gulab Singh along with his brothers is entitled to and, which were subject matter of

award nos. 1231 and 1329 there is hardly any opposition for the reason that in so far as the

alternative plots are concerned it is not denied that the compensation received in respect of

said plots was shared equally between Gulab Singh and his brothers way back in 1961-62.

As would be clear, from my narrative hereafter, that in 2010 an alternative plot has been

allotted in Rohini, jointly in the name of all persons, i.e., Gulab Singh, Ramesh Kumar,

Rajbir Singh, Mahesh Kumar and LRs of late Hari Singh.

9.4      In so far as Jaibabad property is concerned even though it was purchased in the names

of Gulab Singh, Ramesh Kumar and Mahesh Kumar, it would stand to reason that the Gulab

Singh would be willing to part with the shares to Rajbir Singh and LRs of Hari Singh, though




Cs(os) 1099/1983, 1138/1987 & 2996/1988                                              Page 6 of 94
 the LRs of Hari Singh allege that Ramesh Kumar and Mahesh Kumar have sold their shares

in the said property.

9.5      The core dispute therefore essentially revolves around the Ashok Vihar property.

Gulab Singh in respect of Ashok Vihar property has taken the stand in his pleading that till

May-June, 1972, he along with his brother was carrying on business of manufacturing

chemicals, in a factory, run under the name and style of M/s Capital Chemicals. The entire

land which admeasured 688 sq. yds., according to Gulab Singh, fell in Khasra No. 533, and

in years ahead became a subject matter of the dispute with the police officials of police

station Sarai Rohilla village Wazirpur. It is alleged that since the police officials attempted

to illegally occupy their land, a suit was filed being: suit no. 415/1972 to which, the five

brothers joined as plaintiffs. What is of significance is that along with the suit, a site plan

was filed. The land in question was marked in colour red on the site plan. This suit, whereby

relief of injunction and damages was sought was, however, withdrawn as evidently

assurances were given by the police officials that they will not interfere with the possession

of that plaintiffs, i.e., Gulab Singh and his four brothers.

10.      Around this time Gulab Singh, alongwith his four brothers, and 25 other persons (in

all 30 petitioners), who belonged to the village Wazirpur sought to impugn the notification

dated 13.11.1959, issued by the Chief Commissioner of Delhi under Section 4 of the Land

Acquisition Act, 1894 (hereinafter referred to as the LA Act) by filing a writ petition. By

this notification it was proposed to acquire the land/ gitwars within the abadi deh of village

Wazirpur. The writ petition was filed in this court, in 1973. The writ petition was numbered

as WP(C) No. 376/1973. Once again, along with the writ petition, a site plan was filed

wherein, the land in issue over which plaintiff‟s family had possession was earmarked. The

said land evidently is shown in the shape of a "rectangle" in the top of right corner of the site

plan, and is marked with red coloured diagonal lines.

11.      By an order dated 09.05.1973, an interim stay was granted restraining DDA from

dispossessing the petitioners. It is alleged that contrary to the order of stay dated 09.05.1973,

DDA, in 1981, sought to encroach upon the land. To remedy this, Hari Singh along with

Cs(os) 1099/1983, 1138/1987 & 2996/1988                                              Page 7 of 94
 Gulab Singh and other brothers filed an interlocutory application being CM No. 332/1981, on

30.01.1981.        Alongwith the said application, once again a site plan was filed which,

earmarked the land against which, the Ashok Vihar Property was subsequently allotted.

12.      By an order dated 04.02.1981 in CM No. 332/1981 a status quo order was passed by

the court. Since this order was violated, it is averred another IA being CM No. 656/1981 was

moved before this court on 02.03.1981. In this application, specifically, an injunction was

sought against the officials of DDA. This application was disposed of vide order dated

09.03.1981 whereby, evidently injunction sought was granted. It transpires that pending

disposal of the CWP 376/1973, DDA approached the petitioners for a compromise.              From

this juncture the actions taken by Hari Singh (which resulted in the allotment and

subsequently a lease being made in his favour) are impugned by Gulab Singh in the 1987

suit filed by him. It appears that DDA by a letter dated 25.05.1982 formally offered to allot a

plot against the land (which Gulab Singh says belongs to the HUF) with a condition that the

allotment would be made only upon the writ petition pending in the High Court being

withdrawn. It appears that Hari Singh, at this stage, moved an application being: CM No.

3577/1982 whereby, variation of the order was sought. The court by order dated 05.08.1982

varied its order dated 09.05.1973 by granting liberty to DDA to build a police station.

Consequently, on 30.07.1982 the DDA issued a letter of allotment in respect of Ashok Vihar

property in favour of Hari Singh. The allotment was subject to payment of premium in the

sum of Rs 3,27,600/-. Admittedly, DDA was paid the premium. As a result, DDA executed

a lease deed dated 26.09.1984; albeit exclusively in favour of Hari Singh. Gulab Singh has

impugned the execution of the lease deed in favour of Hari Singh on several grounds: (i) that

the writ petition (CWP 376/1973) whereby, the acquisition notification dated 13.11.1959 was

impugned, instituted had, amongst others, Gulab Singh and the other four brothers arrayed as

writ petitioners; (ii) the land against which allotment was made fell in the HUF fold; (iii) the

premium paid in the sum of Rs 3,27,600/- for allotment of Ashok Vihar property, was paid

out of the HUF funds; (iv) the business on the said land, in the name and style of M/s Capital

Chemicals was carried out till 1972 by Gulab Singh and his brothers together; which

Cs(os) 1099/1983, 1138/1987 & 2996/1988                                             Page 8 of 94
 included Hari Singh; (v) in the pleadings filed in court, in particular, in the pleadings

pertaining to CWP No. 376/1973; Hari Singh himself has averred that the property against

which Ashok Vihar property was allotted was owned by all five brothers. In this regard,

reference was made to averments made in the writ petition CWP No.376/1973, averments

made in the CM No.3577/1982 filed in CWP No.376/1973, and the averments made in the

reply filed by Hari Singh to CM No. 592/1982 also filed in CWP 376/1973 by late Har Chain

Singh.

13.      Since the main contestant in the 1983 and 1987 suit is Hari Singh it would be relevant

to briefly notice the stand that he has taken vis-à-vis the assertions of Gulab Singh. First and

foremost, Hari Singh (who is now represented through his LRs) has contended that the

property surrendered in lieu of Ashok Vihar property was neither a HUF property and nor

was the property in possession of Gulab Singh. An objection has been raised with regard to

the maintainability of the suit as framed. It is Hari Singh‟s stand that Gulab Singh should

have sued for declaration and possession; having not done so, the plaint is liable to be

rejected under the provisions of Order 7 Rule 11 of the CPC. It is averred by Hari Singh that

on the death of their father Ramchander, the agricultural properties in the family fold,

devolved on his sons, and their sisters and mother. The mother and the sisters executed

release deeds in their favour.            After the properties were acquired compensation was

distributed amongst the brothers which was taken by them in their individual capacity. The

HUF, according to Hari Singh, got formed only thereafter, evidently on demonitisation of

thousand (1000) rupee currency notes; since family had eighty (80) currency notes of

thousand (1000) rupee denomination in its possession. It is then, according to Hari Singh,

that the HUF - Hari Singh & Brothers was formed. Being the eldest, it is averred, Hari

Singh was appointed as the Karta. However, de facto the affairs of the family were managed

by Gulab Singh. In this connection, it is also averred that CWP No. 376/1973, which was

instituted to challenge the acquisition proceedings, was instituted in the name of Gulab Singh

and others and, that it was Gulab Singh, who was looking after the litigation. It was,

therefore, averred that it was only after the HUF was disrupted, that Hari Singh took interest

Cs(os) 1099/1983, 1138/1987 & 2996/1988                                             Page 9 of 94
 in the litigation (i.e., writ proceedings) and moved applications, in his individual capacity. In

respect of the properties referred to in paragraphs 2(a) (d) and (e) of the plaint, Hari Singh

accepted that these properties were inherited by him along with his siblings. However, in

respect of properties mentioned in paragraphs 2(b) and (c) of the plaint, Hari Singh took the

stand that these vested in the gaon sabha, and that compensation in respect of acquisition of

the said property was claimed by the goan sabha through its pradhan Ram Sarup. It is

specifically averred that in so far as property mentioned in paragraph 2(c) is concerned there

has been no claim made for compensation by either the brothers or, by anyone else.

However, it has been emphatically stated that property referred to in paragraph 2(c) of the

plaint has been in possession of Hari Singh since 1959. It has been said in this connection

that Hari Singh was carrying on sole proprietorship business in the name and style of Capital

Chemicals on the said property.

13.1     It is also the stand of Hari Singh that properties referred to in paragraphs 5(a), (c) and

(d) were jointly acquired from compensation received against properties referred to in

paragraphs 2(e) and (f) of the plaint. As indicated above, what is denied is that properties

referred to in paragraphs 2(b) and (c) of the plaint were HUF properties. In connection with

properties referred to in paragraph 2(c) of the plaint, he specifically took a stand in the

written statement, that this was a property in his exclusive possession, and that he had paid

the DDA, a sum of Rs 3.27 lacs towards premium from his individual resources and not, as

alleged, out of the funds of the HUF, to purchase the Ashok Vihar property in lieu thereof.

The same position was taken vis-à-vis the super-structure constructed on the Ashok Vihar

property. It is, however, stated that since the expenses to preserve the property, referred to in

paragraph 2(c) of the plaint, was incurred by Hari Singh, and also, as he was carrying on

business from the said piece of land - Gulab Singh along with his other three brothers

executed a release deed in his favour. It is important to note, while on the issue of the release

deed, that Hari Singh has averred that Gulab Singh along with Rajbir Singh, Mahesh Kumar

and Ramesh Kumar had also applied for allotment of alternative plot. The application of

Hari Singh being the only one which was apparently filed in time, he was therefore the only

Cs(os) 1099/1983, 1138/1987 & 2996/1988                                                Page 10 of 94
 one entitled to an alternative plot. In relation to the application of Gulab Singh and other

three brothers (i.e., Rajbir Singh, Mahesh Kumar and Ramesh Kumar), it is averred as

follows:

         "The plaintiff and defendants no. 2 to 4 have already relinquished their rights

         in favour of the Answering Defendant realizing that their applications were

         barred by time and would be dismissed due to that reason, and as such the

         right to have the alternative plot allotted is the individual and sole right of the

         Answering Defendant and no other member of the family has any claim over the

         same." (emphasis is mine)

13.2     As regards the institution of the suit bearing no. 560/1974, entitled Gulab Singh &

Ors. vs Piara Singh & Ors., Hari Singh took the stand that even though he had joined his

brother in instituting the suit in respect of land admeasuring 688 sq. yds., i.e., the property

referred to in paragraph 2(c) of the plaint, the same was done under a mistaken belief. He

goes on to state that the property in issue vests in the gaon sabha as was evident from the

revenue records - since Hari Singh was carrying on business from the said piece of land, he

had possessory rights over the said property and not the proprietary rights. Though, as

indicated above, he claimed exclusive rights to the exclusion of all other brothers including

Gulab Singh. Reliance in this regard was placed on an affidavit of Gulab Singh dated

05.01.1982 filed in CWP No. 376/1973. Hari Singh has stressed in his pleadings that in the

said affidavit, Gulab Singh has categorically accepted the fact that Hari Singh was carrying

on his proprietorship business in the name and style of M/s Capital Chemicals from the said

piece of land since 1959.


13.3     I may also note the averments made by Hari Singh in his written statement filed in

1987 suit. Hari Singh took the stand that with the enactment of the Delhi Land Reforms Act,

1984 (hereinafter referred to as „DLR Act‟) the ownership in the land in question ceased.

Since, Gulab Singh was neither a bhoomidar nor a aasami, he had no right to the land in

question which admeasured 688 sq. yds. and fell in khasra No. 533/1, village Wazirpur,

Delhi. It was the possession of this land, which was surrendered in favour of DDA and the
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                               Page 11 of 94
 Police Authorities, against which, Hari Singh was issued the allotment letter dated

30.07.1982. Therefore, it is pleaded that Gulab Singh‟s 1987 suit seeking revocation of the

allotment and cancellation of the lease not being based upon either a right or title ought to be

dismissed.


13.4     It is further contended that the 1987 suit for cancellation of the lease deed dated

26.09.1984, was barred by limitation prescribed under the provisions of Section 53(B) of the

Delhi Development Authority Act, 1957 (hereinafter referred to as „DDA Act‟). The land in

question vested in the gaon sabha during the life time of their father Ramchander. Since the

land in issue was not included in the rural areas by any notification, all such properties,

including land in question which were enjoyed and possessed by goan sabha, vested in the

Central Government. In other words, the stand taken was that, the land in question was not a

HUF property entitling Gulab Singh to claim the property, and consequently, seek

cancellation of the lease deed qua the Ashok Vihar Property. It is further stated that on the

land in question (which fell in Khasra No. 533/1 of village Wazirpur, Delhi) being vested in

the gaon sabha, pursuant to the enactment of the DLR Act, a challenge was laid by way of a

suit bearing no. 339/1958, which was instituted in the court of Sh. C.V. Vashisht, the then

Sub-Judge of Delhi. In the said proceedings Ramchander along with his five sons (which

included Gulab Singh and Hari Singh) were arrayed as parties. By virtue of the decree of

partition being passed a portion of the land falling in Khasra No. 533 fell to the share of the

family. A second suit being: suit no. 386/1959 entitled Shri Munshi & Ors. vs Gaon Sabha

was filed to challenge the vesting of land falling in Khasra No. 533/1 of village Wazirpur,

Delhi in the goan sabha. This suit was filed in the court of Sh. Gian Inder Singh, the then

Senior Sub-Judge-III, Delhi. By virtue of a judgment dated 17.03.1961, land admeasuring

14 bighas 16 biswas out of a total of 19 bighas 16 biswas reverted to the plaintiffs in the said

suit, which included late Ramchander. The matter was carried in appeal. The then Senior

sub-Judge, Delhi, Sh. K.S. Sidhu in appeal directed divestment of an additional 5 bighas in

favour of the appellants. It is averred that the goan sabha of Village Wazirpur had also

preferred an appeal, which was dismissed since it had failed to implead the legal
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                             Page 12 of 94
 representative of the deceased defendants. It is further averred that the Union of India filed a

civil revision no. 154/1969 in this court. The said revision petition was dismissed by order

dated 24.12.1976 based on the statement of the counsel for the Union of India that they

would treat the decree passed by Sh. K.S. Sidhu as void and without jurisdiction. It is the

contention of Hari Singh that order dated 24.12.1976 reversed the orders passed by Mr. K.S.

Sidhu and Mr Gian Inder Singh, Sub-Judge. This aspect has been contested by Gulab Singh

and the other three siblings of Hari Singh. Hari Singh further contends that in the revenue

records even today despite the orders of Sh. Gian Inder Singh, Sub-Judge and Sh. K.S. Sidhu,

Senior Sub-Judge - the land admeasuring 19 bighas 16 biswas in Khasra No. 533, village

Wazirpur, Delhi is shown in the name of the gaon sabha.


13.5     It is further averred by Hari Singh, that Gulab Singh and other three brothers executed

a release deed as they were firstly, aware that the land in issue was a property of the gaon

sabha/ Central Government; and secondly, there was no hope of getting an alternative

property in lieu thereof as the local authority and the police were involved in the matter. It is

the contention of Hari Singh that the land in issue admeasuring 688 sq. Yds. was acquired in

the year 1974 vide award no. 90A/1974-75(Suppl) dated 31.12.1974 while, the alternative

plot, on the other hand, was allotted in 1982 and, therefore, was not in lieu of the land

acquired by the Government. In so far as the Hari Singh‟s stand as to why he had filed CM

No. 3577/1982 in CWP 376/1973, he has averred that this was filed at the instance of Gulab

Singh and his other three brothers to obtain modification of the order dated 09.05.1973.

Similarly, as regards the issue concerning his stand in the affidavit-in-reply filed in response

to CM No. 5921-5922/1982 filed in CWP No. 376/1973 in turn by Har Chain Singh - Hari

Singh stated that this application was dismissed by this court on 20.04.1983.         Har Chain

Singh carried the matter in appeal to the Supreme Court. The Special Leave Petition was

also dismissed, and thereafter, Har Chain Singh filed an application in the revenue court for

correction of khasra girdawari of the land in question. Gulab Singh who has been made a

party by Har Chain Singh in those proceedings; was served. He did not assert his rights in the

land; on the contrary the Patwari appeared and deposed that, the land in question was a gaon
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                              Page 13 of 94
 sabha property. It is specifically stated that the Ashok Vihar property was allotted solely in

the name of Hari Singh. Hari Singh has also submitted that the correspondence exchanged

by Gulab Singh with DDA in respect of the allotment of Ashok Vihar property in his favour

was malafide and based on a rethink - carried on only to somehow extricate himself from the

release deed executed in his favour.


14.      Before I proceed further let me briefly state the case of Har Chain Singh as set out in

1988 suit whereby he has challenged, as indicated above, the execution of the lease deed by

DDA on 26.09.1984, in favour of Hari Singh. Briefly, Har Chain Singh has traced his right

to his father late Ram Lal by claiming that he owned and possessed agricultural land in

village Wazirpur in khasra no. 533. It is averred that the total area of land falling in khasra

no. 533 was 23 bighas and 10 biswas and late Ram Lal, i.e., his father had 1½ share out of

the total eight shares. This he says is depicted in the jamabandi of 1950-1951. It is further

averred that after the death of his father namely Ram Lal, his share of the land came to be

possessed by his three sons including Har Chain Singh in equal measure. Similarly, it is

averred, that after the death of Ramchander, Gulab Singh and his brothers inherited

Ramchander‟s share of the agricultural land including that which fell in Khasra no. 533. It is

also averred that out of the total area of 23 bighas 10 biswas, 3 bighas and 14 biswas was in

possession of various co-sharers and his father late Ram Lal possessed 12 biswas out of 3

bighas and 14 biswas in khasra no. 533; which was used as gher and gitwar even prior to

1950-51. There is in his suit an averment to the effect that late Ramchander, Har Chain

Singh, Raghunath and some other co-sharers in land falling in khasra no. 533 sued for

partition. A decree for partition was passed by Mr C.D. Vashisht, the then Sub-Judge.

Pursuant to the decree Ramchander, Raghunath and Har Chain Singh jointly obtained as their

share 2 bighas and 13 biswas. It is further stated that pursuant to the enactment of DLR Act

the land vested in goan sabha; however, on suits being filed the Sub-Judge Gian Inder Singh

ordered release of land from gaon sabha to the extent of 14 bighas and 16 biswas. There is

also a reference to the judgment of Mr K.S. Sidhu, Senior Sub-Judge who evidently released

another five bighas of the land in issue.     What is significant is that in paragraph 9, it is
Cs(os) 1099/1983, 1138/1987 & 2996/1988                                             Page 14 of 94
 averred that land admeasuring 2 bighas and 13 biswas fell to the share of Har Chain Singh,

Ramchander and Raghunath. On partition, each had 1/3rd share in the said land. There is

also reference to the fact that an acquisition notification dated 13.11.1959 was issued in

respect of land falling in khasra no. 533 under Section 4 of the LA Act, 1894. This was

followed by a notification under section 6 being issued on 2.01.1986. Har Chain Singh also

refers to the fact that in 1973 he along with Gulab Singh and his brothers which included

Hari Singh and other similarly circumstanced persons, in all totaling 30, challenged the

notification of acquisition by way of a writ petition being: CWP 376/1973 entitled Gulab

Singh & Ors. Vs UOI. It is specifically stated that the portion of the land which was sought to

be acquired, and which fell within khasra no. 533, was referred to as khasra no. 533/1 after

partition.     Therefore, in this context, it was claimed that Har Chain Singh along with

Raghunath and his brothers and his nephews, Gulab Singh, Hari Singh, Rajbir Singh, Mahesh

Kumar and Ramesh Kumar had equal right in land admeasuring 2 bighas and 13 biswas

falling in khasra no. 533/1 which was sought to be acquired by the Government of India vide

the aforesaid acquisition notification. There is a reference to the stay order obtained in the

said writ petition proceedings, i.e., CWP No. 376/1973 whereby, the court in its order dated

09.05.1973 directed that the "acquisition proceedings could go on pending disposal of the

writ petition, but the petitioners shall not be dispossessed from the property in dispute.....".


14.1     It is also stated that the official respondents encroached upon land and attempted to

raise a construction on that part of the land which is shown in red colour in the site plan

appended to the said writ petition (i.e, CWP 376/1973) and CM No. 332/1981 filed in the

said writ petition and enclosed in rectangular marked within points C, D, E and F. There is

also a reference to a second application being: CM No. 656/1981 filed in the said writ

petition whereby, evidently once again injunction was sought. It is stated that the writ

petition was filed through a common counsel, who represented all petitioners, which included

Hari Singh. It is also averred that since there was no stay on the acquisition proceedings the

Land Acquisition Collector (in short „LAC‟) announced the award, and that in the naksha

muntajamin Har Chain Singh along with his nephews and his brother Raghunath is shown as

having equal share in land falling in Khasra No. 533/1. On this basis Hari Singh claims he

was entitled to equal compensation. He has also averred that a common claim petition was

filed before the LAC showing therein three sets of persons as claimants, which included Hari

Singh, his nephews and his brother Raghunath. In so far as the relief in the petition is

concerned in paragraph 22 of the plaint it is specifically averred that Hari Singh in collusion

with the DDA officials entered into a secret arrangement which was not known to him, and

consequently, got the land allotted in his favour by moving application no. 3577/1982 in

CWP No. 376/1973 (seeking modification of the stay). It is specifically stated that the

application was signed only by Hari Singh in disregard to the interest of Har Chain Singh and

his nephews, who are parties to the proceedings. It is further submitted that since a common

counsel was engaged, this position could not be brought to the light before the court, and the

court by an order dated 05.08.1982 permitted construction of police station on land falling in

Khasra No. 533/1 in which he (i.e., Har Chain Singh) also had a 1/3rd share. Har Chain

Singh has, however, adverted to the fact that he had moved an application being 5921/1982

in CWP No. 376/1973 for recall of order dated 05.08.1982. He also states quite candidly that

the said application was dismissed by a Single Judge of this court on 20.04.1983, and that the

Special Leave Petition preferred against the said order met the same fate.

14.2 It is further averred that since he was advised to move the Tehsildar for seeking

declaration that he had interest in khasra no.533/1 to the extent of 1/3rd; he perused the said

remedy. In sum and substance Har Chain Singh submits that since he had 1/3rd share in land

falling in khasra no. 533/1, any allotment of land by DDA in lieu thereof, could not have

been done without his consent, and that in any event, he would have 1/3rd share in the Ashok

Vihar property, which is allotted in lieu of his share of the land falling in khasra no. 533/1.

14.3 Har Chain Singh, however, in paragraph 29 says that once he came to know that lease

deed had been executed in favour of Hari Singh, he made a representation to the DDA vide a

communication dated 18.12.1985. To be noted the exact date of his knowledge is not

revealed in the said paragraph qua the allotment of the land. It is averred that in view of the

fact that the DDA had not responded to his representation, Har Chain Singh took recourse to

the said suit.

15. In respect of the reliefs claimed in the 1988 suit by Har Chain Singh, Hari Singh took

the following stand: The suit was barred by limitation in view of the fact that Har Chain

Singh himself, in application being CM No. 5921/1982 dated 07.12.1982 filed in CWP No.

376/1973, had claimed that he had knowledge of the allotment of Ashok Vihar property in

favour of Hari Singh as far back as on 27.10.1982. Hari Singh claimed that the allotment was

made in his favour on 30.07.1982 and the lease deed was executed on 26.09.1984. Therefore,

the suit filed impugning the allotment and the lease deed were clearly beyond period of

limitation of three years; and hence, the suit was not maintainable. The suit was bad for non-

joinder of parties, since the Union of India had not been impleaded as party which is a

necessary party to the present proceedings. The reason, according to Hari Singh, which

makes Union of India a necessary party is, that the relief sought in the 1988 suit is for

cancellation of the existing lease and issuance of direction for grant of a lease in favour of

Har Chain Singh to the extent of his 1/3rd share. There is also a challenge to the

maintainability of the suit on the ground that since Har Chain Singh claims to be an owner of

the part of the land, and has alleged that property admeasuring 688 sq. Yds. was wrongly

surrendered by Hari Singh in favour of DDA and other authorities without his consent; he

ought to have sued for possession and not for cancellation of lease deed.

16. In so far as Gulab Singh and his other brothers are concerned, they had filed a written

statement in the 1988 suit, which is, more or less similar in nature. They have disputed that

Har Chain Singh had a share in the land falling in khasra no. 533/1. To that extent their stand

is similar to Hari Singh however, they have agreed that Hari Singh, without the knowledge of

the other writ petitioners, got the Ashok Vihar property allotted in his favour. While they

accepted the fact that the total area of khasra no. 533/1 is 23 bighas and 10 biswas they

disputed Hari Singh‟s stand that his father had 1½ share out of eight shares in the land falling

in Khasra no. 533. They also denied that land falling in khasra no. 533 was agricultural land.

Their stand being that land falling in khasra no. 533/1 was gher gitwari and abadi deh land.

They also disputed the stand of Har Chain Singh that Ram Lal occupied 12 biswas out of 3

bighas and 14 biswas prior to 1950-51 purportedly as per jamabandi of the year 1950-51.

They have, however, took the stand that passing of a partition decree by Sh. C.D. Vashisht in

respect of land falling in khasra no. 533 was a matter of record. However, it was their

contention that none of the co-owners were in possession of the land as per the schedule

attached to the said partition decree passed by Sh. C.D. Vashisht, the then Sub-Judge, Delhi.

They also denied that land admeasuring 2 bighas and 13 biswas came to the share of Har

Chain Singh, and his two brothers, or that any other piece of land including the one

mentioned in the plaint was divided amongst Har Chain Singh, his brother Raghunath and his

nephews, i.e., Gulab Singh, Hari Singh, Rajbir Singh, Mahesh Kumar and Ramesh Kumar.

They further averred that land which was shown in the site plan in red colour was in their

exclusive possession; while that part of the land which was adjacent to one marked in red,

fell equally to the share of Har Chain Singh, his brother Raghunath and, his nephews.

17. In so far as the defence set up by other brothers of Gulab Singh is concerned, namely,

Mahesh Kumar, Rajbir Singh and Ramesh Kumar, they have, as noticed hereinabove, in the

1983 suit opposed the stand taken by Gulab Singh and supported the case of Hari Singh.

Whereas, in the 1987 suit they have supported the case of Gulab Singh. As a matter of fact

the written statements filed by Rajbir Singh, Ramesh Kumar and Mahesh Kumar in 1983 suit

are more or less similar in language as that filed by Hari Singh. Similarly, there is an identity

of stand with Gulab Singh in the written statements filed by Rajbir Singh, Ramesh Kumar

and Mahesh Kumar in the 1987 suit. In so far as the 1988 suit is concerned, Rajbir Singh,

Ramesh Kumar and Mahesh Kumar have supported the case set up by Gulab Singh and to

some extent the stand of Hari Singh. Therefore, having referred to Gulab Singh‟s stand in

the 1983, 1987 and 1988 suit, I do not intend to detail out the stand of Rajbir Singh, Ramesh

Kumar and Mahesh Kumar as it would make the narrative unnecessarily prolix.

REPLICATION

18. In the replication filed by Gulab Singh in 1983 suit, he re-emphasized the existence of

HUF by stating that the HUF came into existence immediately after the death of their father

Ramchander and not, as averred by the defendant after the demonetization of thousand

(1000) rupee currency notes by the Government of India. The emphasis on the fact that the

HUF continued was sought to be established by relying upon the following:

(i) that in paragraph 4 of the affidavit-in-reply filed by Hari Singh in reply to CM No.

5921/1982 (filed by Har Chain Singh) in CWP No. 376/1973 - evidently he himself had

taken the stand that, he along with his brother were the "owners in possession" of the land

which was subject matter of the writ petition and were carrying on business in the name and

style of M/s Capital Chemicals since 1965;

(ii) that Hari Singh had been issuing rent receipts to the tenants in respect of house No.

479, Wazirpur, Delhi in the name of the HUF even after the execution of the release deed;

(iii) that in the release deed Hari Singh has been described as the first son, manager and

Karta of the HUF, therefore, the stand taken that the HUF ceased to exist prior to the

execution of the release deed, was not quite correct;

(iv) that the fact that the HUF was in existence was clear from a perusal of the challan

issued by the Income Tax Department which is filed by Hari Singh as a annexure „H‟ to his

written statement. Specifically, it was denied that the properties referred to in paragraph 2(b)

and 2(c) of the plaint were not inherited by the family, and that the said properties during the

life time of their late father had vested in the gaon sabha. It was stressed in the written

statement (i.e., in paragraph 5) that there is a specific mention that the property mentioned in

paragraph 5(a), (c) and (d) of the plaint were purchased out of the compensation received qua

properties; referred to in paragraphs 2(e) and (f) of the plaint, acquired under the LA Act;

(v) that the HUF continues to maintain a current account in the Bank of India, Ashok

Vihar Branch (in short „BOI‟) and as on 15.09.1983 had a credit balance of Rs 3,80,971.70/-;

(vi) apart from the above, it was also stressed that the properties referred to in paragraph

5(a) and (b) (being the Ashok Vihar property) was acquired out of the HUF funds. Apart

from the above, there were two other aspects which were stressed ; the first one being: that

since the properties referred to in paragraph 2(b) and (c) vested in gaon sabha, compensation

was claimed only by gaon sabha. Therefore, Gulab Singh whilst not denying that the

compensation in respect of the said property was claimed by the gaon sabha, emphasized that

an application for compensation was also preferred by Gulab Singh and his siblings.

(vii) Similarly, in respect of the release deed, Gulab Singh went on to deny that he and his

brothers, i.e., Rajbir Singh, Ramesh Kumar and Mahesh Kumar had executed the said release

deed relinquishing thereby their rights over the property mentioned in paragraph 2(c) of the

plaint, in lieu of which, the Ashok Vihar property has been obtained by defendant no. 1 (now

represented through his LRs). Gulab Singh has refuted the stand of Hari Singh/ his LRs as

regards the release deed disentitling him from claiming a partition in the 1983 suit on the

following grounds: (a) that the area referred to in the release deed was not the area which

had come to the share of their late father. In the release deed the area referred to is 1639 sq.

yds. whereas, according to Gulab Singh after a decree was passed in civil suit no. 338/1958

decided by Sh. C.V. Vashisht, the then Sub-Judge, Delhi the land which fell to the share of

Ramchander was only 1095 sq. yds. (b) a reference was made to the reply dated 07.01.1983

filed by Hari Singh to CM No. 5921/1983 filed by Har Chain Singh in Civil Writ Petition

376/1973. Reference was made to averments, in this reply, by Hari Singh to the effect that

Hari Singh along with his brothers, which included Gulab Singh, were sole "owners in

possession" of the land which was subject matter of the writ petition. Since the Ashok Vihar

property was allotted in lieu of the very portion which is marked in „Red‟ in the plaint

appended as annexure „F‟ to the writ petition, it could not be said that Ashok Vihar property

did not continue in the HUF. (c) that in none of the applications and replies filed by Hari

Singh in Civil Writ Petition No. 376/1973; did he ever take the stand that he was the sole and

absolute owner of the property in issue pursuant to the execution of the purported release

deed. (d) No application whatsoever was moved by Hari Singh in Civil Writ Petition

376/1973 for deletion of Gulab Singh and other brothers from the array of parties by basing

his claim on the release deed. In this regard, support was taken of averments made in

application bearing no. 2356/1983 in Civil Writ Petition 376/1973 wherein, once again the

stand taken is that the land in issue was owned by Hari Singh along with his brother,

including Gulab Singh; and (e) Lastly, the release deed does not describe the property, but

only refers to an area of land admeasuring 1639 sq. yds., which, according to Gulab Singh, is

not the correct area. Thus, in other words the release deed neither related to the land which

was subject of the writ petition 376/1973 nor to the properties which are subject matter of the

1983 suit.

18.1 I must also notice that Gulab Singh has made two specific points with regard to the

claim of ownership over the plot of land which is described in paragraph 2(c) of the plaint

and, subsequently, as indicated above, the Ashok Vihar property was allotted to Hari Singh

in lieu thereof. The first point that Gulab Singh makes in his replication is that M/s Capital

Chemicals was a business which was carried on jointly by the HUF and since Hari Singh was

the eldest and the Karta of the HUF, he maintained the accounts and the records of the

business. The only source of income of the HUF (apart from compensation received on sale

of acquisition of properties) was the business carried on in the name and style of M/s Capital

Chemicals. The second point on which emphasis was laid was that even though in CWP

376/1973 whereby, the acquisition notification (with respect to the property falling in khasra

no. 533/1 and also referred to in paragraph 2(c) of the plaint) was impugned by Hari Singh

along with his brothers and 25 other petitioners - in the portion marked in red in the site plan

(which was annexed as annexure „F‟ to the said writ petition‟) the names of only Hari Singh

and his two uncles Har Chain Singh and Raghubir Singh are shown. Hari Singh took the

stand in reply to the application filed by Har Chain Singh (being CM No. 5921/1983) that the

said land belonged to Hari Singh and his brothers which included Gulab Singh. This reply

was filed on 07.01.1983 well pass the date on which the release deed was executed, i.e.,

16.11.1981.

18.2 This apart, the stance of Hari Singh that the land in issue vested in gaon sabha and

that only the physical possession of the land was with Hari Singh; was disputed. In this

regard reference was made to the order passed by the then Sub-Judge of Delhi dated

17.03.1961; in a suit filed by the family, which included at the relevant point in time Gulab

Singh and his brothers; to dispute this position. Reference was also made to the judgment

dated 07.06.1963 passed in appeal by Sh. K.S. Sidhu, the then Senior Sub-Judge which, as a

matter of fact increased the area of land over which ownership was given to the family

comprising of Hari Singh and his four brothers.

EVIDENCE

19. With this preface let me refer to the evidence in the case led by the main parties in the

suits before me. In so far as the affidavits of evidence are concerned they replicate more or

less the stand taken in the pleadings. I will advert to the examination-in-chief wherever

necessary with greater emphasis on what came through in the cross-examination of

witnesses.

20. On behalf of LRs of Hari Singh, Satinder Singh (DW6) deposed in defence of the

claim set up by Gulab Singh and others. In his deposition DW6 admitted that his grand

father late Ramchander left behind land situate in Wazirpur village admeasuring

approximately 48 bighas consisting of WP No. 297 to WP No. 456. He specifically referred

to the release deed which referred to land admeasuring 1639 sq. yds. To a question as to

whether he was aware of the fact that a writ petition was pending at the time of execution of

the release deed - in the first instance he showed ignorance, and then, went on to say that he

had knowledge of the writ petition bearing no. 376/1973. He also accepted thereafter that the

said Writ Petition No.376/1973 was pending at the time of execution of the release deed. He,

however, accepted that he was not present with his father at the time of institution of Writ

Petition 376/1973. He also displayed lack of knowledge as to when his father became aware

of the inaccurate statements having been made in the said writ petition, to which there was a

reference made by the said witness in his examination-in-chief. He also displayed lack of

knowledge as to whether his father and his uncles (i.e., Gulab Singh, Ramesh Kumar, Rajbir

Singh and Mahesh Kumar) had engaged a common counsel. The witness, however,

emphasized that with the execution of the lease deed his father had become exclusive owner

of the land which was subject matter of the writ petition 376/1973. The witness accepted the

fact that there was no specific application in the writ petition alluding to the execution of the

release deed. The witness accepted the fact that the application bearing no. 3577/1982 was

filed by his father seeking vacation of the order dated 09.03.1981, by virtue of which, an

injunction was operating in favour of the writ petitioners. To a specific question as to what

was included in the release deed when it referred to an area admeasuring 1639 sq. yds. the

witness stated as follows:

"The land referred to in the relinquishment deed (read release deed) measuring

1639 sq. yds. covered one house no. 456 and land measuring 520 sq. yds. and

688 sq. yds. in all 1639sq. yds. It is correct that the oral partition o the house no.

456 took place in the year 1972-73 in between the brothers. The said house was

constructed over the land measuring 615 sq. yds. In the oral partition in the suit

property was divided into six shares. The six portion which were divided are

mentioned as 456/1, 2, 3, 4, 5 and 6 in the names of Mahesh, Ramesh Rajbir, late

Sh. Hari Singh, Gulab Singh, Smt. Mam Kaur respectively. It is correct that the

aforesaid parties are in their respective portions as owner till today. However,

my grand-mother has already died. After the death of my grandmother the

share allotted to her was divided by Mahesh, Ramesh, Gulab Singh and Rajbir

and we were not allotted any share. My Grandmother died in the year 2004.

My grandmother did not sign the relinquishment deed. Out of house NO. 456

only land to the extent of 431 out of 615 sq. yds. was taken into consideration

for measuring 1639 sq. yds."

20.1 To a specific question as to whether any proceedings were filed for recovery of

possession of property, which was evidently in the possession of his uncles, the witness

stated as follows:

"We did not lodge any complaint or filed any suit, for recovery of

possession on the basis of relinquishment deed against the plaintiff and the

defendants Sh. Ramesh Kumar, Rajbir singh and Mahesh Kumar. However, we

had informed the house tax authorities that the aforesaid person namely Gulab

Singh was in unauthorized occupation of the land. However, I did not lodge any

complaint before the house tax authority against the remaining brothers of my

father but my father had asked them to vacate the possession. My father sent a

notice demanding the possession of house no. 456/5 on the basis of

relinquishment deed, which is Ex. P4. It is correct that Gulab Singh had given

reply to the notice vide reply dated 10th September, 1984 which is Ex. DW6/P1.

It is correct that before the filing of the suit for partition Sh. Gulab Singh sent

notice dated 13.06.1983 asking for partition of the property. The said notice is

Ex. DW1/7A/1. It is also correct that my father had replied to the notice dated

27th June, 1983cwhich had already been Ex. DW1/D7/3-B."

20.2 To another question as to whether by virtue of the judgment passed by Sh. C.D.

Vashisht, the then Sub-Judge in suit no. 339/1958 his grandfather, i.e., Ramchander had

obtained, as his share, land admeasuring only, 1095 sq. yds.; the witness once again stated

that he did not recollect facts in that regard. The witness also accepted the fact that his father

had filed a reply dated 07.01.1983 (along with an affidavit and an Annexure-III) in response

to an application bearing CM No. 5921/1982 filed by his uncle Har Chain Singh. More

precisely, the witness responded as follows:

"It is correct that my father filed a reply Ex. P9, affidavit Ex. P11 and

copy of site plan is Ex. P10 in the writ petition in reply to CM No. 5921/82.

It is correct that in the reply Ex. P9 and the affidavit Ex. P11 my father

admitted the plaintiff Sh. Gulab Singh and Sh. Ramesh Kumar, Rajbir Singh

and Mahesh as co-owners alongwith my father in respect of the land in dispute

in the said petition."

20.3 I have dealt with the contents of the reply dated 07.01.1983 in the later part of my

judgment, I do not propose to discuss it at this juncture.

20.4 Moving further, the witness accepted the fact, after deposing to the contrary, that the

release deed referred only to the total area. The witness elaborated by saying that the area

mentioned in the release deed added upto 1639 sq. yds. since it covered three (3) parcels of

land comprising of two parcels of land admeasuring 688 sq. yds, 520 sq. yds. respectively

and a part of another parcel of land measuring 431sq. yds. The witness accepted the fact that

the area of that part of the property which fell in 431 sq. yds. stood partitioned and had a

super-structure built on it bearing municipal no. 456. To a specific question as to whether

property admeasuring 688 sq. yds. and 520 sq. yds. were part of the writ petition 376/1973,

the witness stated in the affirmative, and also accepted the fact that the said property fell in

khasra no. 533. Furthermore the witness also accepted the fact that the release deed referred

to that part of the property, in respect of which a decree dated 14.01.1959 was passed in the

case entitled Munshi & Ors. vs Omkar Nath Seth & Ors. The witness also accepted the fact

that this was the very same decree which had been referred to by him as "fraudulent decree"

in his examination-in-chief recorded by way of an affidavit. The witness affirmed the

judgement dated 07.06.1963 was passed, in suit bearing no. 386/1959 whereby, vesting of 14

bighas of land in gaon sabha was declared illegal and/or void. The witness also affirmed that

in the appeal the then Senior Sub-Judge Sh K.S. Sidhu had divested the goan sabha of further

5 bighas and 16 biswas of land; with which the vesting of land in goan sabha to the extent of

19 bighas and 16 biswas, was declared void. The witness, however, went on to say, in the

proceedings before Mr K.S. Sidhu, the then Senior Sub-Judge his grand father and his sons,

i.e., his father and uncles were not a party. The witness adverted to the fact that the Union Of

India had filed a revision against the orders of Mr K.S. Sidhu in this court. The witness

specifically adverted to the operative part of the said order; which for the sake of

convenience is culled out below:

"Appellate decree dated 7th June, 1963, passed by Mr K.S. Sidhu, then Sr.

Sub-Judge, Delhi is without jurisdiction, since the civil court had no jurisdiction

to entertain the suit in view of decision of the Supreme Court in Hatti vs Sunder

Singh, AIR 1971 SC 2320. The petitioner will, therefore, treat the decree as

without jurisdiction, void and ineffective. Under the circumstances, it is not

necessary to go into this revision by which the court has held that the application

of the petitioner had abated as a whole."

20.5 The witness went on to accept the fact that one Krishan Pratap, Deputy Secretary,

Land and Building, Delhi Administration, on behalf of the official respondents, arrayed in

CWP 376/1973 had filed an affidavit wherein, he had stated that his uncles, who were party

to the suit, were owners of the land in dispute. The witness went on to say that he had no

knowledge that Mr B.N. Nayyar, advocate represented his father as well as his uncles in the

said writ petition. The witness volunteered that it was his uncle Gulab Singh who was

looking after the proceedings in the writ petition; even though, he went on to accept the fact

that on the Vakalatnama dated 30.01.1981, executed in favour of Mr B.N. Nayyar, Advocate,

the signatures at point „X‟ were that of his father, i.e., Hari Singh. DW6 also testified to the

effect that property bearing No. WP-479 was situated on land admeasuring 520sq. yds.

which formed the subject matter of the relinquishment deed. DW6 also accepted the fact

that in the year 1973 the aforesaid property was tenanted to one M/s Bharat Timber Traders.

Though the witness denied the fact that his father had issued rent receipts in his capacity as

Karta of the Hari Singh & Ors. HUF, he accepted the signatures on exhibit P31 (which is a

rent receipt) of his father at point „X‟. DW6 stated that the application bearing no.

3577/1982 was filed by his father, i.e., Hari Singh in his individual capacity and not at the

instance of brothers. To a specific question alluding to the fact that in the written statement

filed by his father in 1987 suit in paragraph 3(xiii), his father had averred to the contrary, the

witness stated that his statement which he had made was correct; though he accepted the fact

that in his evidence filed by way of affidavit (examination-in-chief) in his capacity as LR, he

had adopted the written statement filed by his father, late Hari Singh, DW6 accepted the

fact that his father had opened a bank with Bank of India, Ashok Vihar Branch ( in short

„BOI‟) in the month of February, 1983 in the name of Hari Singh & Brothers, HUF. The

witness, however, voluntarily stated that the said account was opened to clear the income tax

liabilities which had arisen on account of demonetization of thousand (1000) rupee currency

notes. The witness accepted the fact that the statement of account filed as Annexure-11 in

the 1983 suit was correct. With regard to questions being put to DW6, as regards the entries

made in the account maintained with the BOI, the answers were as follows:

"Some entries were also made in that account by which loan was given

to common friends of the HUF family.

The loans were given by cheques. I can say the particulars of the cheque

after seeking the records...."

"The loan was given to M/s Jagdamba Traders and M/s M.L. Khanna

& Co. from the aforesaid bank account on the recommendation of Gulab

Singh. However, the loan was granted to Sh. Babu Lal Kataria and Sh. Brij

Mohan Tayla by my father Hari Singh.

Q. Who was operating the account at the time of grant of loan?

A. My father Hari Singh was operating bank account on behalf of all

brothers at the time of grant of loan.

Q. Who had signed the form at the time of opening of bank account with

Bank of India?

A. I cannot recollect as to who had signed the form at that time.

I cannot admit or deny as to my father opened the account as karta of

HUF in Bank of India. It is correct that Sh. Brij Mohan Tayla was the

advocate of my father Hari Singh and used to file his income tax returns in his

individual capacity and in the capacity of the Karta of HUF. Mr. Brij Mohan

Tayla returned the aid amount of loan. As far as I remember Mr Brij Mohan

Tayla paid the amount by cheque in the name of HUF before the receipt of the

notice of partition. As per the statement of account, he said amount was

received by the HUF in its bank account on 08.05.1983."

20.6 On the aspect of construction on the plot, which is now the Ashok Vihar property, the

witness stated as follows:

"The construction work in plot no. 17 started in the year 1982. It is

correct that the M/s Jagdamba Traders and Engineers was dealing in iron

business at the time of aforesaid constructions. It is wrong to suggest that iron

was used in plot no. 17 and the same was purchased from M/s Jagdamba

Traders and Engineers. It is wrong to suggest that M/s M.L. Khanna and Co.

was dealing in building materials. It is further wrong to suggest that the

payment shown in the statement of account is Ex. PW1/1."

20.7 The witness accepted the fact that on 22.06.1983 the balance in the BOI account

stood at Rs 110. DW6 also accepted that the Appellate Assistant Commissioner Income Tax

had passed an order dated 16.10.1983 Ex. DW1/41. The witness went on to accept that Sh.

Brij Mohan Tayla, was the advocate engaged in those proceedings. DW6 also accepted the

fact that payments were made to his uncle as well as his father from the HUF account. This

payment, the witness said, were made from the HUF account since at the time when the

account was first opened with the bank his uncle as also his father had contributed monies.

The witness went on to say that they became aware only on 16.10.1983 that they did not have

to bear any income tax liability. The witness also accepted that one Babu Lal, a mason; had

been engaged for the construction of the super-structure (evidently on the Ashok Vihar

property); and was at that point in time given a friendly loan in the sum of Rs 2000. The

witness denied the suggestion that Rs 2000 was paid to the mason towards labour charges.

The witness also went on to say that on 11.05.1983 a loan of Rs 10,000 was accorded to the

said mason. The witness went on to say that no loan agreement was executed at the time of

grant of loan to Jagdamba Traders and Engineers, M/s M.L. Khanna & Co., Sh. Brij Mohan

Tayla and Mr Babu Lal - as these were friendly and temporary loans. As regards the Ashok

Vihar property the witness admitted that the said property was allotted against "settlement of

disputes of the area required for construction of Ashok Vihar police station". The

witness, however, voluntarily stated that the area belonged to his father Hari Singh;

alone. The witness refuted the suggestion that his father Hari Singh had taken possession of

the Ashok Vihar property on 19.10.1982 in his capacity as the Karta of the HUF. Once

again to a specific question as to whether the land admeasuring 688 sq. yds. and plot no.

479 admeasuring 520 sq. yds. were subject matter of the CWP 376/1973, the witness

accepted the position as being correct. The witness also accepted the fact that the land

admeasuring 688 sq. yds. was given up in settlement of dispute to DDA. The witness

accepted the fact that CWP 376/1973 was decided by this court in favour of his father and

his uncles, though he went on to say that since 1981 his father was the owner of the property

as per the release deed. The witness deposed that the accounts maintained by his father in

respect of the said property were not traceable. To a specific question put to DW6 as to

whether his father Sh. Hari Singh had received any notice from the office of the LAC

before CWP 376/1973 was filed; the witness stated that he did not recollect whether any

notice has been received by M/s Capital Chemicals or by his father in his capacity as the

proprietor. The witness went on to state that the CWP 376/1973 related to land which fell

in khasra no. 533/1. The witness also stated that the CWP 376/1973 was filed for quashing

the acquisition notification and that it was decided in February, 1995. To a specific question

as to whether his late father along with his brothers had filed a writ petition bearing no.

735/1983 for being allotted an alternative plot in lieu of agricultural land acquired by the

government, the witness deposed as follows:

"It is correct that my father and his brothers filed writ petition bearing

no. 735/1983 for alternative plot in lieu of agricultural land. It is correct that

the aforesaid writ petition was allowed on 01.08.2002 by the Hon‟ble High

Court in favour of all the aforesaid brothers."

20.8 It appears, the witness further deposed voluntarily with respect to the Ashok Vihar

property as follows:

"My father and his brothers had applied for alternative plots separately

and the application only of my father was allowed by Land & Building

Department and all the other applications filed by the brothers of my father

were rejected, being time barred. I cannot tell the date of the order by which the

Land & Building Department rejected the applications of the brothers of my

father. I have not received letter dated 7th Nov. 2003 bearing NO.

F.11(106)/1981/LSB(R) Pt./10344/- from Dy. Director (LA) (Residential) DDA.

It is wrong to suggest that no such claim was rejected by the department. It is

correct that my grandmother sworn an affidavit dated 19.09.1985. It has been

filed by defendant nos. 3 and 4 in civil suit no. 1099/83."

20.9 To a question as to whether his late father had maintained HUF account and also as to

whether Brij Mohan Tayla filed the returns of the HUF, the witness stated as follows:

"My father did not maintain accounts of Hari Singh & Bros. HUF. I

cannot say whether our income tax lawyer Mr. Brij Mohan Tayla filed HUF

returns in the name of Hari Singh & Ors. On the basis of accounts or without

any accounts. It is correct that Mr Brij Mohan Tayla used to charge his

professional charges for conducting the cases on behalf of HUF. I do not

recollect whether my father used to maintain the accounts regarding the

payment of the fee to Sh. Brij Mohan Tayla, Advocate. I also cannot say

whether my father used to pay the professional charges by way of cheque or by

way of cash. It is wrong to suggest that my father used to maintain the accounts

pertaining to HUF Hari Singh & Bros. in which he has shown the payment of the

fees and also the amount which was received by him or paid by him on behalf of

HUF for the purpose of construction. The accounts which were in the name of

my father as individual are not traceable. It is wrong to suggest that I am not

intentionally producing the account books maintained by my father pertaining

to the years 1960 onwards upto the date of filing of the suit."

20.10 To a question asked to the witness with regard to loans taken from Vijay Kumar Goel

and Mrs Neerja Goel to pay the amount of Rs 3,27,600/- to DDA for allotment of Ashok

Vihar property, the witness deposed as follows:

"I know Sh. Vijay Kumar Goel and Mrs Neerja Goel. I met them in the

year 1982 when my father took loan by way of draft from them which was in the

name of DDA. The drafts were got prepared by Vijay Kumar Goel and Mrs

Neerja Goel. Those (four) drafts were got prepared after I and my father

visited Mr. Vijay Kumar Goel at Allahabad Bank, Darya Ganj, Delhi. The

drafts were got prepared in the name of DDA on account of shortage of time.

Mr. Vijay Kumar Goel has already expired. However, I do not know the exact

date of his death. Mrs. Neerja Goel, daughter of Sh. Vijay Kumar Goel is

alive. I last met Mrs Neerja Goel in the year 1982. At that time, she was not

married. She was married in Delhi subsequently. I cannot say exactly the place

of residence of Mrs Neerja Goel. I do not know whether Vijay Kumar Goel

has/had any son/sons. It is correct that in the year 1982 Mr. Brij Mohan Tayla,

Mr Vijay Kumar Goel and Mrs Neerja Goel were living in Kuchapati Ram,

Baazar, Sita Ram Delhi. I do not know whether Mr Vijay Kumar Goel and Mrs

Neerja Goel used to file their income tax returns through Mr Brij Mohan Tayla,

Advocate. It is correct that Mr Brij Mohan Tayla also stood as a witness on the

pronotes executed by my father. The payments to Mrs Neerja and Vijay Kr.

Goel were made through cheques which have been reflected in the statement of

accounts issued by Union Bank of India which is Ex. DW6/X."

20.11 In so far as the cross-examination of DW6 was conducted by counsel on behalf of

Har Chain Singh, the witness accepted that Har Chain Singh, along with his uncles and

others owners of land falling in khasra no. 533/1, were parties to the CWP 376/1973. DW6

also accepted that all co-sharers were presented by one common counsel. The witness

voluntarily stated that since his father had been told by his brothers Gulab Singh and Har

Chain Singh that the CWP 376/1973 was being filed only for quashing of, the notification for

acquisition of land, and not for determination of rights; and therefore no steps were taken to

correct the site plan appended to the writ petition; marked as Annexure „F‟. DW6 also

accepted that annexure „Y‟ was filed along with CM No. 3755/1982 filed in CWP 376/1973.

The witness accepted that land at point „A‟ in annexure „F‟ and land at point „B‟ in annexure

„Y‟ was surrendered to DDA by Hari Singh for construction of police station. DW6 went on

to volunteer that his late father was in exclusive possession of the surrendered land since

1959, and, therefore, he was allotted the Ashok Vihar property in lieu of the surrendered

land. The witness specifically refuted the suggestion that his uncle Har Chain singh had 1/3rd

share in the land surrendered to DDA. DW6, however, accepted the fact that the shares of all

owners were clearly demarcated in annexure „F‟ and „Y‟ being exhibits DW6/P1 and

DW6/P2 respectively. To a specific question that the decree passed in the partition suit filed

by his grand father, i.e., Ramchander; Har Chain Singh and his other brother Raghunath were

shown as joint owners; the witness answered as follows:

"It is incorrect to suggest that in the partition decree my grandfather

Ramchander alongwith his two brothers Har Chain Singh and Raghunath were

shown as joint owners. It is incorrect to suggest that the document mark-A (page

no. 276 of the writ petition) shows Raghunath, Ramchander and Har Chain

Singh as the joint owners."

20.12 To a specific question as to whether his grand father and his grand father‟s brother

Har Chain Singh and Raghunath had a joint/common khata qua land falling in khasra no.

533, the witness stated as follows:

"It is not in my knowledge whether Sh. Ramchander, Sh. Har Chain Singh and Sh.

Raghunath Singh all sons of Sh. Ram Lal had a joint/ common khata qua land in

Khasra no. 533 in the revenue records. Volunteered: after coming in force of

Delhi Land Reforms Act, 1954 the entire Khasra No. 533 measuring 19 bighas

16 biswas vested under Goan Sabha. It is wrong to suggest that out of the 8

shares, Sh. Ram Lal was entitled to 1 ½ share in Khasra NO. 533."

20.13 The witness, on being asked to comment on Jamabandi of the year 1950-51, evidently

showing that Ram Lal was entitled to 1 ½ share out of eight shares; the witness stated as

follows:

"I cannot comment on the basis of the Jama Bandi produced today before me

and it is a matter of record. Copy of Jama Bandi is mark A and its translated

version is mark B."

20.14 DW6 was examined by other counsels. There were repetitions; both with regard to

the questions and the answers elicited from the witness. Therefore, I wish to highlight only

those aspects which would help in determination of issues or emphasise the issues which

arise for adjudication.

20.15 In the cross-examination of DW6 by Mahesh Kumar, as regards document Ex.

DW1/34, which was evidently filed by Mr Lekh Ram, Pradhan of the Wazirpur village, the

witness stated as follows:

"Document Ex. D1/34 were signed by Sh. Lekh Ram in the capacity of Pradhan,

Gaon Sabha, Wazirpur. Sh. Lekh Ram remained pradhan, Gaon Sabha, Wazirpur

perhaps till 1985. But I do not know since when he was a Pardhan but as a child

I always heard his name as Sh. Lekh Ram, Pradhah. Sh. Lekh Ram was pardhan

since 1961 to 1985 but in between two three persons also became Pardhan of

Gaon Sabha, Wazirpur. I do not know the name of these two-three persons

who became Pardhan of Gaon Sabha, Wazirpur since 1961 to 1985. The

Pardhan used to be elected for a period of one year, to my knowledge. I do not

know if Sh. Lekh Ram had given panchayat notice to others as it was given to

my father regarding property measuring 688 sq. yds. It is wrong to suggest that

property no. WP 479, Wazirpur Gaon is the joint property of all the defendants

and they received it from their father. (objected to on the ground that question is

beyond pleadings)."

20.16 With respect to property no. 456, the witness stated as follows:

"The house no. 456 has six different municipal numbers and they are 456

which is also known as 456/6, 456/1, 456/2, 456/3, 456/4 and 456/5. It is correct

that Khasra Nos. of these properties is 533. It is correct that property No. WP

479 is situated as on today after the award no. 19A-74/75 in Khasra No. 533/1.

It is correct that aforesaid property is in Khasra No. 533/1 since 1974-75 till

date."

20.17 In his cross-examination by the counsel for Defendant no. 5 Rajbir Singh, DW6

accepted that his father Hari Singh was an under-graduate man and worked in Haryana Sheet

Glass Ltd. The witness showed ignorance as to whether income tax assessment made after

1971-72 of M/s Capital Chemicals Ltd. were placed on record. The witness at first refuted

the suggestion that M/s Capital Chemicals was closed in 1972 and was not in operation;

however, the witness seemed to correct course by saying that M/s Capital Chemical was

closed in 1972, but it continued in existence thereafter. To a specific question with regard to

property bearing municipal No. 479, in village Wazirpur and; property admeasuring 688 sq.

yds.; the witness stated as follows:

"Property No. 479 village Wazirpur is the exclusive property of my father

after the partition of 1981. (Objected to on the ground of beyond pleadings). I

have seen document mark A and B I cannot say anything about it. Volunteered:

property NO. 479 is in the name of my father even in the House Tax records.

Property measuring 688 sq. yds. was of the Goan Sabha but was in the possession

of my father. The relinquishment deed was obtained in regard to the aforesaid

property to ensure that if there was any share in the aforesaid property the same

was relinquished. It is wrong to suggest that the aforesaid property was a joint

family property of HUF Hari Singh and brothers. The aforesaid property

measuring 688 sq. yds. was the individual property of my father and as such he

has filed the case against Delhi Police."

21. Mr Sagar Singh (DW2), who claimed to be a partner of Novelty Tailor and a tenant,

in the shop no. 5, situate on Ashok Vihar property; was examined. The testimony of this

witness was tendered in support of the case of the LRs of Hari Singh, to establish that he was

the tenant of Hari Singh and had nothing to do with the HUF property. DW2 refuted the

suggestion made to him that pagri of Rs 3 lacs was paid when the shop was taken on rent.

He went on to say that at present the rent was being paid by Novelty Tailor to the sons of late

Chaudhary Hari Singh at the rate of Rs.600 per month. The witness accepted the fact that the

firm was maintaining the bank account in Bank of Baroda, Ashok Vihar. The witness said

that he could not say since when this firm was maintaining its bank account, without looking

at the record. The witness also deposed that he could not say what was the market value of

the shop taken on rent; as he was not a property dealer.

22. Mr Subhash Khari (DW3), S/o Sh. Lekh Ram Khari, Pradhan was also examined.

He identified the hand writing on exhibit DW1/34 as that of his father. He also testified that

in 1961 his father was the pradhan of village Wazirpur and not one Ranjit Singh. The

witness, however, in cross-examination accepted the that he was born in 1966 and he had

deposed that his father was the pradhan of the village in 1961, as he was told so by his

father. The witness, therefore, said that he had no knowledge of the circumstances in

which Ex.DW1/34 was executed. The witness also said, as was obvious, that he had no

knowledge that his father was a pradhan of the village, as mentioned in Exhibit DW1/34.

23. It appears, examination-in-chief of Gulab Singh (DW1) was carried out orally. In his

examination-in-chief Gulab Singh deposed as follows: he stated that his father late

Ramchander and his brothers, Har Chain Singh and Raghunath Singh were joint owners of

ancestral property, and that in his father‟s life time a partition took place between them in

respect of those properties. DW1 went on to say that upon partition, his father received his

share property in the property, in Purani Abadi, bearing khasra No. 531, House No. 456 and

House No. 479 and piece of land admeasuring 688 sq. yds falling in khasra no. 533. He

stated that the total area of Kharsra No. 533 was 1800 sq. yds. He went on to say that his

father had got compensation for agricultural land pursuant to award no. 1231 and 1329. The

witness further stated that the sum of Rs 80,000 in the denomination note of Rs 1000 each,

stood deposited with the Reserve Bank of India. DW1 testified that he along with his

brothers had had a partial partition in respect of house no. 456 which, had been divided in

equal shares; and that the family of each of his siblings were in occupation of their respective

shares. DW1 further stated that the LAC had issued an acquisition notice in respect of

property bearing no. 479 and the land admeasuring 688 sq. yds. The said notification under

Section 4 of LA Act, was in respect of land bearing khasra no. 533/1. He further testified

that a writ petition no. 376/1973 was filed wherein, an injunction order against dispossession

by the official respondents was obtained from the court. The witness further stated that in

1981, DDA had attempted to dispossess them from land admeasuring 688 sq. yds forming

part of khasra no. 533/1. He further testified that DDA allotted the Ashok Vihar property in

lieu of land admeasuring 688 sq. yds. by virtue of a statement made in the contempt

proceedings. The witness deposed that the letter of allotment qua Ashok Vihar property

was received by his brother Hari Singh in his capacity as the Karta of the HUF. On the

aspect of construction made on the Ashok Vihar property, the witness stated that it had

been carried out by participation of all five brothers. The money used for construction was

sourced from rents and advance receipts from prospective tenants. The witness testified

that apart from this, money was also spent out of HUF funds; the accounts with respect to

which was available with his brother Hari Singh. The witness further stated that after

constructions of the shops have been completed, he had sought a partition and in this

respect issued a notice dated 13.06.1983 (Ex. DW1/D-7/1) (in S. NO. 1099/1983). The

witness also relied upon the acknowledgment due card (Ex. DW1/D-7/2) and postal

receipts (Ex. DW1/D-7/2A). The witness also referred to the reply dated 27.06.1983 (Ex.

DW1/D-7/2B) received in response to his notice. The witness went on to say that a request

was made to the DDA for having the plot shown in the joint name of the brothers, which

included himself, Hari Singh, Rajbir Singh, Ramesh Kumar and Mahesh Kumar. Since

the DDA did not take any action, a legal notice dated 09.02.1987 (Ex. DW1/D-7/3-4) was

issued. The witness identified the signatures of his advocate Sh. Hari Kishan Sharma on the

said exhibit. The witness also relied upon the postal receipts (Ex. DW1/D-7/3 to D-7),

acknowledgement due card (Ex. DW1/D-7/8 to 14). Since no reply was received from DDA;

a suit was filed. The witness went on to depose that after the filing of the said suit, the DDA

executed a lease deed solely in the name of his brother Hari Singh. The witness testified that

apart from the properties mentioned above, the HUF also owned a property situate in

Jebabad, Post Barnawa, Jilla Meerut, U.P and a sum of Rs 110 lying in BOI. The witness

also alluded to the effect that a writ petition had been filed for allotment of an alternative

plot in respect of properties acquired by DDA being CWP No. 735/1983.

23.1 At this juncture, I may only refer to the fact that Gulab Singh was examined by

counsels for other defendants. The significant part of his deposition qua the HUF and the

land which was evidently acquired by the DDA was as follows:

"The name of the HUF of which I was a member is Hari Singh & Bros. All

five brothers were the members of this HUF. The Bank account of the HUF was

operated by Hari Singh as the Karta of the HUF. It is correct that land bearing

khasra no. 533, 533/1 and 533/1 are separate lands. All five brothers had signed

the writ petition bearing no. 376/73. It is correct that in January-February 1981

the DDA had taken possession of the 688 sq. yds. on which the police station was

to be constructed. At that time all five brothers were in possession of this land It

is correct that initially the DDA had offered a plot NO. 19 or 20 Ashok Vihar

Community Centre and Hari Singh had, on behalf of the all of us, sent his

acceptance. It is also correct that the DDA had said that since we were the HUF

one person should represented all of us. Eventually, after filing of the contempt

petition the DDA offered to allot plot no. 17 and that we should agree to the

vacation of the stay order dated 09.05.1973. We, accordingly had the stay order

vacated, and the plot no. 17 was allotted."

23.2 That brings me to the cross-examination of Gulab Singh by the counsel for the LRs of

Hari Singh. First and foremost Gulab Singh accepted in his cross-examination that the

partition was effected in his father‟s life time with his brother, in respect of property jointly

owned by them. Gulab Singh, however, refuted the suggestion consistent with his testimony,

given in the examination-in-chief, that an HUF was not formed between Gulab Singh and his

siblings after the death of their father. He also refuted the suggestion that HUF was formed

only after the issue of demonetization of thousand (1000) rupees currency note had cropped

up. On the issue as to the area of the land which fell to the share of their father, the witness

testified as follows:

"It is incorrect to suggest that out of Khasra no. 533, only 12 biswas fall to the

share of my father. It is correct that 16 biswas out of khasra no. 533 has also been

declared to Ramji Lal who was also been declared Bhumidar along with others in

respect of 12 biswas. It is also correct that similarly 1 bigha 5 biswas had to be in

the Bhumidari of Shri Mam Raj. (volunteered) the Delhi Land Reforms Act has no

application to the land in question. It is incorrect to suggest that out of Khasra

No. 533 out of which land measuring 19 bighas 16 biswas was vested with the

Goan Sabha."

23.3 To a specific question as to whether M/s Capital Chemical occupied land

admeasuring 688 sq. yds. and whether Hari Singh was the sole proprietor; the witness stated

as follows:

"It is incorrect that out of this land 688 sq. yds. was occupied by M/s

Capital Chemicals factory. It is incorrect to suggest that Hari Singh was the sole

proprietor of Capital Chemicals factory (volunteered) he was there in his capacity

of a Karta of HUF. It is incorrect to suggest that on 08.09.1983 Sales Tax No.

31819 was in the name of Hari Singh sole proprietor of Capital Chemicals factory.

It is correct that a Municipal Licence bearing No. 26057 was issued to Hari Singh

on 02.05.1970."

23.4 On the forceful occupation of the land by DDA the witness stated as follows:

"In fact, our land was forcibly taken away in January, 1981. The

compensation which was paid to minor brothers was deposited in the post

office, Sabzi Mandi. I do not have any document to show that Hari Singh had

withdrawn the compensation deposited in favour of the minors."

23.5 With respect to whether land admeasuring 688 sq. yds. vested in gaon sabha and the

status of the notice (Ex. DW1/34) evidently issued by Sh. Lekh Ram, Pradhan, the witness

stated as follows:

"It is incorrect to suggest that the property admeasuring 688 sq. yds.

had vested in the Gaon Sabha. It is also incorrect to suggest that the land had

vested for the Gaon Sabha and Hari Singh had taken over its possession. It

is incorrect to suggest that Shri Lekh Ram was a pradhan of our village; there

is no pradhan.

It is incorrect to suggest that under Section 86A of the Delhi Land

Reforms Act, Shri Hari Singh had received a notice from the Pradhan. I have

no knowledge of Ext. D1/34 dated 12th June, 1961."

23.6 The witness asserted that the factory shed of M/s Capital Chemicals as well as the

boundary wall was not constructed by Hari Singh, as was suggested in the cross-examination.

It was asserted by the witness that M/s Capital Chemicals was a joint enterprise of the family.

In this connection, witness relied upon the CWP No. 376/1973. In an answer to the

question, as to whether he had filed an affidavit dated 05.01.1982 (Ex. DW1/D6/15); the

witness while accepting the fact that he had filed the affidavit, went on to say that he had

done so at the say so of Hari Singh. On the issue of Ashok Vihar property being allotted in

lieu of land taken by DDA for construction of the police station, and the monies spent on

subsequent construction made thereon; the witness testified as follows:

"It is correct to suggest that 17 Community Centre, Ashok Vihar, was

allotted to Hari Singh in lieu of the land on which the Police Station was

constructed. It is correct that 17 Community Centre was allotted to Hari Singh

by the DDA by letter Ext. D-2 dated 30th July, 1982. It is correct that Hari

Singh took possession of this property on 19.10.1982; but he took this as

Karta of HUF. It is correct that this letter Ext. D-2 does not state that Hari

Singh took the property as the Karta. It is incorrect to suggest that Hari Singh

paid a sum of Rs 3,27,600/- to the DDA. It is, however, correct that the price

of this property was Rs. 3,27,600/-. Consequent upon a compromise, Shri

Vijay Kumar Goel and his daughter has deposited this amount in the DDA on

behalf of all five brothers. It is incorrect to suggest that this money was

deposited only because Hari Singh has (sic had) taken a loan from Mr Goel.

Some pronotes were no doubt executed by Hari Singh but these were done after

the institution of the suit. It is correct that Hari Singh had performed Bhumi

Pujan on the plot on 27.10.1982; it was on behalf of all five brothers. It is

incorrect to suggest that Hari Singh had carried out construction on his own;

it was done on behalf of all five brothers. It is wrong to suggest that suit

property no. 17, Community Centre, Ashok Vihar, Delhi was constructed by

Mr Hari Singh from his own funds. (volunteered) It was constructed by all

the five brothers out of the funds of HUF. It is wrong to suggest that Mr Hari

Singh had taken some money on loan for construction of the suit property. It

is wrong to suggest that the property bearing no. 17, Community Centre,

„Ashok Vihar is the exclusive property of Mr Hari Singh"

23.7 To a suggestion that the property left behind by the father was partitioned amongst 5

brothers in September, 1981; the witness replied in negative. The witness also refuted the

suggestion that it was pursuant to this partition that the land at "Rithala" came to his

share. The witness volunteered that he had purchased the plot at Rithala, out of his own

funds and not form the funds of HUF. The witness also refuted the suggestion that the

property at Jaibabad came to the joint shares of his brothers Rajbir Singh, Ramesh Kumar

and Mahesh Kumar. The witness went on to depose that the said property was purchased

out of the HUF funds and stood in the name of HUF. The witness stated that he had no

knowledge that property at Jaibabad had been sold by Ramesh Kumar and Mahesh Kumar

during the pendency of the suit. The witness also denied that the House bearing no. 479, in

Wazirpur village, came to the share of Hari Singh by virtue of the said partition. On the

aspect of the area falling within khasra no. 533 and the properties built thereon the witness

deposed as follows:

"It is correct that as per revenue record, the area of Khasra NO. 533 is

23 bighas 10 biswas. It is correct that house no. 480, Wazirpur village is in the

possession of Shri Harchain Singh. It is correct that house bearing nos. 479,

480 and 481, Shiv market, Wazirpur village are constructed on the land

khasra no. 533. (volunteered) However this khasra no. 533 has been

numbered as 533/1. It is correct that area of the aforesaid three houses is

156x90 sq. ft. I have no knowledge that my real uncle Shri Harchain Singh took

his 1/3rd share being house no. 288 form his father at the time of partition on

which house no. 455 and 456 was constructed. It is wrong to suggest that the

area on which house no. 455 and 456 was constructed comprises of 12 biswas

which was part of khasra no. 533. However the area was little larger which

was part of khasra no. 533. It is correct that the khasra no. 533/1 is a part of

khasra no. 533. It is correct that the total area of the khasra no. 533/1 is 13

bighas 2 biswas. It is correct that the khasra no. 533/1 measuring 13 bighas 2

biswas was acquired and award was published on 31st December, 1974. It is

wrong to suggest that we all five brothers along with Shri Harchain Singh

and Raghunath Singh had claimed compensation for the land measuring

156x90 sq. ft. It is correct that we have not made any compensation

application against land measuring 688 sq. yds. (volunteered) I have filed writ

petition against the acquisition of land. I do not know that the Gaon Sabha has

filed claim in lieu of the land measuring 688 sq. yds.

23.8     DW1 accepted the signatures on the release deed.


SUBMISSIONS :-

24. Arguments were addressed on behalf of the parties arrayed in the captioned suits,

either by their respective counsels or in person. Gulab Singh was represented by Mr H.K.

Sharma, Advocate; Ramesh Kumar was represented by Mr R.P. Aggarwal and Ms Sandhya;

Rajbir Singh was represented by Mr Ashok Kumar Sharma, Advocate; Mahesh Kumar

argued in person. On behalf of LRs of Hari Singh submissions were made by Mr Sandeep

Sethi, Sr. Advocate assisted by Mr S.N. Gupta. In addition, arguments on behalf of Har

Chain Singh were addressed by Mr J.K. Jain. On behalf of DDA, no oral submissions were

advanced.

25. I must note here that the arguments advanced by the counsel for Gulab Singh and

those made on behalf of Rajbir Singh and Ramesh Kumar were more or less similar as they

supported the case set up by Gulab Singh. Mahesh Kumar, who appeared in person also

supported, the stand of Gulab Singh. There was, however, an attempt made by the counsels

for Rajbir Singh, Ramesh Kumar and Mahesh Kumar in person to explain the change in stand

attributed to them in the latter suits as compared to the 1983 suit. I will deal with this aspect

when I come to their submissions. For the moment, let me refer to the submissions made on

behalf of Gulab Singh, as supported by the three brothers, referred to above.

26. Mr H.K. Sharma, who appeared for Gulab Singh, apart from articulating the stand

taken in the pleadings, submitted that a HUF comprising of Hari Singh and Brothers was

formed immediately on the death of father Ramchander. He submitted that properties, which

were inherited, were referred to in paragraph 2 of the plaint. He further submitted that the

properties with respect to which partition was sought were those referred to in paragraph

2(b), (c) and paragraph 5 of the plaint. Mr Sharma vehemently argued that the contention of

the only contesting defendant, i.e., LRs‟ of Hari Singh that the properties of the family stood

partitioned prior to September, 1981, is not borne from record. It was submitted that if it

was so, the onus in that regard should be squarely on Hari Singh. It was Mr Sharma‟s

contention that the land which fell in khasra no. 533 and which came to the share of their

father was also jointly owned by the brothers. It was further submitted that on the portion of

the land which fell to the share of the brothers, immovable properties built thereon thereon

being: property no. 479 and 456. The brothers, it was submitted, had in fact built immovable

properties, i.e., houses which were numbered sequentially as 456/1 to 456/5. Mr Sharma

submitted that in so far as the land measuring 688 sq. yds., which fell in the same khasra (i.e.,

khasra no. 533) as property no. 479, was subject matters of an acquisition notification dated

13.11.1959; apart from land of other co-sharers outside the family, and hence, the brothers

joined other petitioners being 25 in number, in instituting a writ petition in this court being:

CWP No. 376/1973. Mr Sharma submitted that khasra no. 533/1 is nothing but the original

khasra no. 533. He further submitted that the said writ petition was disposed of by an order

of this court dated 03.02.1995, whereby, the acquisition notification was quashed save and

except in respect of land admeasuring 688 sq. yds. He submitted that the land admeasuring

688 sq. yds. was possessed by DDA and that in lieu thereof it was the HUF which was to be

allotted the Ashok Vihar property. It was Mr Sharma‟s contention that, Hari Singh

surreptitiously got the Ashok Vihar property allotted in his name; even though all along in so

far as the official respondents were concerned, i.e., the DDA, the settlement, if any, could

have been arrived at, only by including the remaining siblings of Hari Singh, namely, Gulab

Singh, Ramesh Kumar and Mahesh Kumar. The fact that all the brothers were joint owners

of the land measuring 688 sq. yds. was sought to be established by referring to the following:

(i) contents of CWP No.376/1973, which was filed in the name of several persons including

Hari Singh and his four brothers; (ii) the fact that CM No. 332/1981 in CWP No.376/1993

whereby, injunction was sought for violation of the stay order granted by this court on

09.05.1973; was signed by all five brothers including their two uncles and 23 other

petitioners; (iii) the fact that CM No. 656/1981 in CWP No. 376/1973 (to seek punishment of

the official respondents who had encroached upon the land, which was subject matter of the

said writ petition despite, orders of the court dated 09.05.1973), bore signatures of all five

brothers, including Hari Singh; (iv) the reply dated 07.01.1983 filed by Hari Singh to the

CM No. 5921/1982 in CWP no. 376/1973 which contained the averment that all five brothers

were "owners in possession" of the land in issue; and, (v) lastly, reliance was also placed on

the affidavit-in-reply dated 18.01.1974 of Sh. Krishan Pratap, the then Deputy Secretary,

Land & Building, Delhi Government wherein, there is a clear reference to the fact that the

brothers along with their uncles fell in the category of "persons who were owners in

possession of the land in issue".

26.1. It was further submitted that the stand of Hari Singh that a release deed was executed

in his favour itself shows that there were in existence properties which required division. Mr

Sharma submitted that the release deed was not a document which could sustain legal

scrutiny and hence, pass the test of legal validity in the eyes of law for the following reasons.

Firstly, it did not record the particulars of properties, with specificity, in respect of which the

executants (i.e., four brothers of Hari Singh) evidently relinquished their interest in favour of

Hari Singh. Secondly, the release deed refers only to relinquishment of interest in land

admeasuring 1639 sq. yds whereas, the area which fell to the share of their father was 1095

sq. yds. Thirdly, no consideration passed from Hari Singh to his four siblings for release of

the land and hence, the document was void. It was further submitted by Mr Sharma that the

document was not executed for the purposes claimed by Hari Singh and hence, the

properties continued to be joint. Mr. Sharma also refuted the stand of Hari Singh that the

HUF could have had no interest in the land which fell to the share of their father since the

said land vested in gaon sabha. For this purpose Mr Sharma relied upon the judgment dated

17.03.1961 passed in suit no. 386/1959 entitled Munshi & Ors. vs Gaon Sabha & Ors., and

thereafter, on the judgment of Sh. K.S. Sidhu, the then Sr. Sub-Judge dated 07.06.1963

passed in RCA no. 375/1962 to demonstrate that the land had been retrieved from gaon

sabha. Mr Sharma submitted that the disposal of the civil revision bearing no. 154/1969

preferred in this court by the Union of India, did not in any manner impact the vesting of land

in the family. Mr Sharma also alluded to the decree passed by Mr C.D. Vashisht, the then

Sub-Judge dated 14.01.1959 in suit no. 339/1958 whereby, various properties including those

falling in khasra no. 533 were partitioned. It was the submission of Mr Sharma that even

though Hari Singh had taken the stand in the captioned suits that the decrees re-vesting the

land in favour of the family were void as the land vested in the gaon Sabha - had

incongruously sought to take advantage of the same by seeking the relinquishment of these

very properties by relying upon the release deed. Mr Sharma submits that this argument

cannot be countenanced because on the one hand Hari Singh contended that their occupation

of the land was illegal and on the other hand, has sought to seek benefit of the illegal

occupation by getting the Ashok Vihar property allotted in his favour in lieu of what he

claims was his possessory title. In this connection, he once again relied upon the affidavit of

Mr. Krishan Pratap, Deputy Secretary, Land & Building, Delhi Government, which,

according to him, refers to the fact that the brothers along with their uncles were "owners in

possession". Support was also sought to be drawn from the notice sent by LAC to Gulab

Singh dated 02.02.1966 and 04.07.1966 (annexures „C‟ and „D‟ to the CWP No. 376/1973)

in relation to acquisition of khasra no. 533/1 to show that gaon sabha was never considered

as owner and occupant of the said land. Mr Sharma, in this regard, emphasized that in so far

as the land admeasuring 688 sq. yds. was concerned it was in possession of all five brothers.

He submitted that the business of M/s. Capital Chemicals was carried on by all five brothers

and that the said business was closed in 1972. It was submitted that the stand taken by Hari

Singh to the contrary; that he was in sole occupation of land admeasuring 688 sq. yds. and,

the sole proprietor of M/s. Capital Chemicals; was incorrect. Mr. Sharma contended that as a

matter of fact the super structure on the Ashok Vihar property was built from the funds of the

HUF. It was Mr. Sharma‟s contention that the documents, which had been filed by Hari

Singh in support of his case had not been proved. As regards the award passed vis-à-vis

acquisition proceedings, it was submitted by Mr Sharma that the said award was not accepted

and it was challenged in the court of Sh. Jagdish Chandra, the then Addl. District Judge in

LAC No. 161/1976 - and a stay was granted on the operation of the award vide order dated

06.10.1976 (Ex. P/28 in 1983 suit). Reliance in this regard was also placed on the report of

the said Addl. District Judge being exhibit: P/29 filed in the 1983 suit. Mr Sharma further

said that in so far as the compensation of claim being restricted to an area of only 156x90 ft.

was concerned (Ex. D1/69) the said claim form did not bear signatures of Gulab Singh, while

the other brothers, at the relevant point in time, were minors. Mr. Sharma, however,

conceded that Hari Singh had filed a claim albeit in his capacity as a Karta.

26.2 As regards Hari Singh‟s stand that the suit was not maintainable in view of provisions

clause (i) of sub-section (2) of Section 53B of the Delhi Development Authority Act, 1957

(hereinafter referred to as „DDA Act‟) Mr Sharma submitted that a purposive interpretation

ought to be given to the said provision - in as much as the DDA should have notice of the

issues at hand. It was thus submitted that DDA being a party to the CWP 376/1973 and, in

fact a party to the settlement arrived in those proceedings, which resulted in the Ashok

Vihar property being leased - the provisions of sub-Section (1) of Section 53B, could not be

used to non-suit Gulab Singh. As regards sub-section (2) of Section 53B, it was Mr

Sharma‟s contention that the 1987 suit fell within exempted category, that is, in other words

was a declaratory suit and hence, the limitation of six months, as prescribed in sub-Section

(2), did not apply to it. In support of the aforesaid submissions, reliance was placed on the

judgment of the Supreme Court in the case of: State Bank of Patiala vs Gita Iron & Brass

Works Ltd. AIR 1978 SC 1608; Ghanshyam Das vs Dominion of India AIR 1984 SC 1004

and Karamveer Singh vs DDA 148 (2008) DLT 498. In the alternate, on the issue, as to

when limitation would commence vis-à-vis the 1987 suit, Mr. Sharma contended that

limitation would begin only upon execution of lease deed i.e., dated 26.09.1984 and not from

the date of the purported letter of allotment i.e., 30.07.1982. Mr Sharma said that since the

letter dated 30.07.1982 of DDA, was only an offer conditioned on compliance of terms

contained therein, the cause of action would arise only on the execution of the lease deed.

Adding another string to its bow, on the issue, of limitation, it was contended that a

representation dated 09.02.1987 had been made to DDA which though received by it; had

elicited no reply from the DDA. Therefore, on these basis, it was contended by Mr. Sharma

that the 1987 suit, which was moved in July, 1987, was within limitation.

26.3 As regards 1988 suit, it was submitted by Mr Sharma that there was no evidence on

record to show that Har Chain Singh was a 1/3rd owner of the land admeasuring 688 sq. yds.

Mr Sharma submitted that Har Chain Singh only sought to take advantage of an error which

had crept in, in the site plan. It was Mr Sharma‟s contention that on this very basis, Har

Chain Singh had sought impleadment in 1983 suit, which was rejected by this court; an order

which was sustained right till the Supreme Court. Mr. Sharma further contended that Har

Chain Singh had failed to get the record rectified, even by the Tehsildar. Mr Sharma

submitted that in any case, the suit filed by Har Chain Singh is beyond limitation, as the

cause of action admittedly had arisen in favour of Har Chain Singh, in 1982.

27. Counsels for Ramesh Kumar and Rajbir Singh, and Mahesh Kumar appearing in

person supported the submissions of Mr H.K. Sharma made on behalf of Gulab Singh. In

addition reference was made to not only the pleadings as well as the testimony on record of

Satyender Singh (DW6) but also to the reply dated 27.06.1983 (Ex. DW1/D-7/3B) issued by

Hari Singh to notice dated 13.06.1983 issued for partition and rendition of accounts by Gulab

Singh to show that the HUF was in existence. It was also stressed that on his own showing

(DW6) had accepted that the HUF account maintained with BOI titled Hari Singh & Bros.

was closed on 06.01.1984; contrary to the stand taken by Hari Singh that HUF came to an

end prior to September, 1981. A stress was also laid on the fact that pursuant to the

resolution of CWP No. 753/1983, the brothers along with LRs of late Hari Singh have taken

possession of land in Rohini on 11.01.2010 in lieu of agricultural properties acquired by the

Government. It was submitted that the source of income of the HUF was agricultural income

and rental income obtained from properties bearing municipal nos. 456 and 479 and,

compensation / awards received on acquisition of agricultural properties. In particular, Mr

R.P. Aggarwal, who appeared for Ramesh Kumar sought decree of partition of property

bearing no. 479, Wazirpur, Delhi, Jaibabad; Plot No. A-55, Pkt 1, Sector 32, Rohini and the

Ashok Vihar property.

28. I may only note that the variance in the written statement of Ramesh Kumar was

sought to be explained by alluding to the fact that the written statement filed in the 1983 suit

was a common written statement, which was signed by Mahesh Kumar for himself and on his

behalf brother Ramesh Kumar as his attorney. Reference was drawn to the affidavit of

Mahesh Kumar to support the fact that the written statement was signed under the influence

of their elder brother Hari Singh. In this connection, it was stressed that the circumstances,

in which written statement was signed is set out in the testimony of Mahesh Kumar, who

claimed that since a common advocate was engaged the written statement was drafted on the

instructions of their brother Hari Singh. As a matter of fact the words " through attorney

Mahesh Kumar" at point „A‟, appearing in the written statement, filed in the 1983 suit, on

behalf of Ramesh Kumar had been written by Hari Singh, and for this purpose reliance was

placed on the testimony of Mahesh Kumar. It was submitted that the joint written statement

filed on behalf of Mahesh Kumar, Ramesh Kumar and Rajbir Singh was thus under the

influence of Hari Singh. The averments made in the joint written statement filed on behalf of

these three brothers were compared with that of the written statement filed on behalf of Hari

Singh to show the commonality of both language and the stand taken; and therefore, his

overarching influence on them. It was thus submitted that the averments made in the joint

written statement, filed on behalf of three brothers, Ramesh Kumar, Mahesh Kumar and

Rajbir Singh, in the 1983 suit were prepared at the instance of Hari Singh and, contained

many incorrect averments, which were contrary to the evidence, save and except to the extent

that, it referred to the then pending CWP 376/1973. In this connection, they sought to place

reliance on the defence taken by them in the written statement filed in the 1987 suit and the

1988 suit.

29. On the other hand, on behalf of LRs of Hari Singh it was submitted that the 1983 suit

ought to be dismissed as the plaintiff, Gulab Singh, had failed to disclose the existence of the

release deed. Reliance in this regard was placed on the judgment of the Supreme Court in

S.P. Chengalvaraya Naidu vs Jagannath & Ors. AIR 1994 SC 853.

29.1 Mr Sethi further submitted that there was neither any pleading nor any prayer seeking

cancellation of the release deed and hence, no evidence contrary to the pleadings was

admissible. Reliance in this regard was placed on the following judgments: Subodh Kumar

Gupta vs Shrikant Gupta & Ors.: (1993) 4 SCC 1; Md. Noorul Hoda vs Bibi Raifunnisa &

Ors.: JT 1995 (9) SC 256; Anand Prasad Agarwalla vs Tarkeshwar Prasad & Ors. AIR

2001 SC 2367; Abdul Rahim & Ors. vs SK. Abdul Zabar & Ors.: AIR 2010 SC 211; and

Jaideep Bajaj vs Smt Shashi Bajaj: AIR 2006 Delhi 335.

29.2 It was also submitted by Mr Sethi that the plaintiffs ought to have challenged the

allotment of the Ashok Vihar property made in favour of Hari Singh. Mr Sethi stressed that

rights in the land vested in Hari Singh on allotment and that execution of the lease deed

thereafter on 26.09.1984 was a mere ministerial act; therefore, the cause of action, if any,

arose on the date of allotment (i.e., 30.07.1982). These being the circumstances, Mr. Sethi

submitted that the challenge to the lease deed without challenging the allotment was

ineffective and hence, the prayer for partition of the Ashok Vihar property was liable to be

rejected. Reference in this regard was made to Rules 19 and 42 of the DDA (Disposal of

Developed Nazul Land) Rules, 1981 and the judgment of this court in Manmohan Kishan

Malik vs Mr Avtar Kishan Malik (deceased) through LRs & Ors. in CS(OS) No. 426/2008

dated 13.10.2009 and Mohan Brothers Cooperative House Building Society Ltd vs DDA &

Ors. 114 (2004) DLT 282.

29.3 It was also submitted that the 1987 suit was barred in view of the fact that it was

beyond limitation prescribed in sub-Section 2 of Section 53 B of the DDA Act. Since the

cause of action, according to Mr Sethi, as indicated above had arisen on the date of allotment

(i.e., 30.07.1982), the suit was barred as it was neither a suit for recovery of immovable

property or for declaration of title; the two exceptions provided in sub-section 2 of Section

53B of the DDA Act. In any event it was submitted, even if it is assumed that cause of action

arose on 26.09.1984, the 1987 suit should have been filed within six months of the said date.

29.4 In so far as 1988 suit was concerned, it was submitted that the suit was clearly barred

under the provisions of Section 53B of the DDA Act. In any event in so far as the 1988 suit

was concerned it was well beyond limitation of three years, assuming without admitting that

the cause of action arose on execution of the lease deed, i.e., 26.09.1984. Mr Sethi further

submitted that the benefit of Section 14 of the Limitation Act, 1963 (in short, "the Limitation

Act") was not available to Har Chain Singh since he was pursuing a remedy before Tehsildar

in which reliefs sought were not those which are claimed in the 1988 suit. The proceeding

before the Tehsildar was for correction of the mutation entry and not for setting aside the

lease deed or for allotment or even partition. Therefore, according to Mr Sethi, prayers made

in the suit could not have been granted by Tehsildar. In this regard, my attention was also

drawn to the fact that no application had been filed on behalf of Har Chain Singh under

Section 14 of the Limitation Act for exclusion of the time spent before the Tehsildar. It was

further submitted that the application of Har Chain Singh filed with the Tehsildar culminated

with the order of the Financial Commissioner dated 20.03.1989 (Ex. PW1/X-1) whereby, the

matter was remanded to the Tehsildar for further consideration. Consequently, Section 14 of

the Limitation Act would have no obligation since it was not dismissed on the ground of lack

of jurisdiction. It was the contention of the learned counsel that the provisions of Section 14

of the Limitation Act for exclusion of the time would have application only if proceedings

before the Tehsildar related to a matter which was subject matter of the 1988 suit; the

proceedings were carried out before the Tehsildar in good faith; and lastly, the application

made to the Tehsildar was rejected for defect of jurisdiction. Reliance in this was placed on

the judgement of Jai Prakash & Ors. vs Satnarain Singh & Ors. 1994 Supp. (1) SCC 153

and Anil Pratap Singh Chauhan vs Onida Savak Ltd. AIR 2003 Delhi 252.

29.5 On merits, Mr Sethi submitted that Har Chain Singh had not established any title to

the land against which Ashok Vihar property was allotted. Har chain Singh, according to

him, only sought to take advantage of the mistake in the plans filed with the CWP 376/1973.

30. In so far as the submissions made on behalf of Ramesh Kumar, Rajbir Singh and

Mahesh Kumar were concerned Mr Sethi vehemently argued that the said persons had sought

to amend their written statement; an attempt which was rejected out-rightly by this court vide

its order dated 04.04.1995. It was pointed out that an appeal against the said order preferred

by Ramesh Kumar was also rejected by Division Bench vide order dated 30.04.1996. Rajbir

Singh, who had preferred an independent appeal, received the same treatment by a separate

order of the Division Bench order dated 13.08.2002; while Mahesh Kumar did not appeal

against the order refusing amendment. Undeterred, Mahesh Kumar, Rajbir Singh and

Ramesh Kumar filed affidavits of evidence contrary to their stand in the written statement

filed in 1983 suit. This court deprecated the said action by observing in its order dated

07.10.2005 (passed in 1988 suit) that evidence could be led by the parties which was in line

with the stand taken in the written statement, and if, evidence was beyond the pleadings the

same would be taken off the record. This observation, according to Mr Sethi, also finds a

reflection in the order dated 16.09.2009 wherein, in connection with the affidavit of evidence

of Ramesh Kumar, the court observed that to the extent the evidence travelled beyond the

written statement filed in the 1983 suit, such evidence would not be taken into consideration

at all. It was submitted that observations in this regard were also made qua Mahesh Kumar

and other defendants in the suit. Mr Sethi also referred to order dated 03.11.2009 (passed in

1988 suit) whereby this court evidently rejected the attempts of Mahesh Kumar to bring on

record the evidence which was contrary to the written statement. Reference was also made to

the order dated 21.05.2010 (passed in 1983 suit) whereby, this court once again rejected the

attempt of the brothers to summon the very same documents the request with respect to

which had been rejected by an earlier order of the court dated 03.11.2009. Mr Sethi thus

submitted that Ramesh Kumar, Rajbir Singh and Mahesh Kumar were bound by their joint

written statement filed in the 1983 suit. No evidence was admissible or could be looked at by

the court which is contrary to the written statement filed in the said suit. According to him,

the said persons had taken a position in the 1987 and 1988 suits contrary to what is stated by

them in their written statements filed in the 1983 suit, and hence, the change in stand is liable

to be ignored. It was specifically submitted, that in so far as the defence taken by Ramesh

Kumar that the fact that he had not consented to the averments made in the joint written

statement was borne out by the endorsement "through attorney" on the written statement

being in the hand writing of Hari Singh - was a stand, which did not find a mention in the

pleadings. As a matter of fact, according to Mr. Sethi, there was no such assertion by

Ramesh Kumar even in his examination-in-chief.

31. On the issue of the release deed the following submissions were made: (i) release

deed was a registered document and hence, there was presumption as regards its validity.

The person who challenges a registered document has a very heavy onus placed on him

which, can only be discharged by cogent and convincing evidence. In this case, no such

evidence has been placed on record. In the plaints, i.e., 1983 and 1987 suit, there is no

mention of the release deed. The plea with regard to the release deed was only raised in the

replication filed in the 1983 suit. In the examination-in-chief of Gulab Singh, it was

submitted that there is no reference to the release deed, therefore, none of the pleas raised in

the replication had been proved by the plaintiff. There being no foundation in the plaint or

even in the examination-in-chief of Gulab Singh, with regard to the release deed, it was not

open to the plaintiff to pick on statements made in the cross-examination of a colluding

defendant - Ramesh Kumar, Rajbir Singh and Mahesh Kumar. In the alternate, it was

submitted that the contention that the release deed was not acted upon, which is why, there

was no reference to it either in CWP 376/1973 or in the reply to the notice dated 27.06.1983

(Ex. D-7) could not be examined by the court. It was contended there being no pleading to

that effect in the plaint, as also with respect to other averments impugning the release deed,

that is, lack of consensus-ad-idem or proper description of the land - these submission

would not be countenanced by the court. In this regard, Mr Sethi submitted that the

contentions made pertain to facts which do not emerge from pleadings and hence, no

cognizance can be taken of these assertions as, Hari Singh had no chance to controvert these

allegations by filing a written statement and leading evidence in that regard. Entertaining

such pleas would be contrary to the provisions of CPC and violative of natural justice. The

fact that in the applications filed there was no reference to the release deed, was answered by

Mr Sethi by submitting that the writ petition, pertained to the acquisition notification and,

therefore, there was no necessity to refer to release deed at all. In so far as why Hari Singh‟s

reply dated 27.06.1983 did not refer to the release deed, Mr Sethi‟s answer is more or less

the same, that is, what was impugned in the legal notice was allotment of land to Hari Singh

in his individual capacity as against the position which Gulab Singh held, which was, it ought

to have been in joint names of all brothers. Therefore, it was contended that there was no

need to refer to the release deed. On the issue of the release deed lacking consideration, Mr

Sethi stated that a bare perusal of the document would show that Gulab Singh and the other

brothers had relinquished their interest in the properties in favour of Hari Singh in

recognition of the fact that not only had he been incurring expenses on litigation with the

DDA, but was also carrying his sole proprietorship business in the name and style M/s.

Capital Chemicals since long from the property in lieu of which Ashok Vihar Property was

allotted. It was submitted by Mr Sethi that therefore, the argument of lack of consideration

did not have substance. As regards the fact that the land, i.e., 688 sq. yds. against which

Ashok Vihar property was allotted was covered by the release deed was sought to be

established by referring to the last two recitals of the said release deed. In this regard

reference was also made to Gulab Singh‟s notice dated 11.07.1983 to DDA, wherein there

was reference to the release deed. Lastly, it was contended that the release deed was clear

and unambiguous whereby, rights and interest in the land had been given up in favour of late

Hari Singh. The document being duly registered, the subsequent actions of Hari Singh in

prosecuting CWP 376/1973 would be of no consequence. Reliance in this regard was placed

on the following judgments: Alluri Venmkatapathi Raju & Anr. vs Dantuluri

Venkatanarasimha Raju: 1936 PC 264. As regards the reply filed to CM No. 5921/1982 by

Hari Singh and averments made therein was concerned, Mr Sethi submitted that a careful

perusal of the reply would show that Hari Singh had not conceded the position that the land

in issue belonged to the brothers and not exclusively to Hari Singh. In this regard reference

was made to paragraphs 4, 5 and 7 of the said reply. Mr Sethi also contended that area of the

land which was subject matter of CWP 376/1973 was only that which admeasured 156x90

sq. ft., therefore, compensation was sought only with respect to that area. Reliance in this

regard was placed on the award (Ex. D1/26) (SI. NO. 13) to show the claim was with respect

to area admeasuring 156x90 sq. ft. It was, therefore, contended that since Hari Singh had

possessory rights in the area marked in „Red‟ in the site plan annexed to the CWP 376/1973,

he obtained the Ashok Vihar property in lieu thereof after surrendering his possessory rights

for construction of a police station. Mr Sethi submitted that the Ashok Vihar property was

allotted exclusively to Hari Singh on 30.07.1982 and, possession thereof was taken

exclusively on 19.10.1982. The sanctioned plan for construction of a super structure was

also obtained by Hari Singh exclusively, on 28.12.1982. None of these documents,

according to Mr Sethi, have been impugned in the suit.

31.1 Mr Sethi stressed upon the fact that the premium for the Ashok Vihar property, i.e., a

sum of Rs 3,27,000/- was paid by Hari Singh by raising loans from Vijay Kr. Goel and

Neerja Goel after promissory notes (Ex. D-1/2 to 4) were executed in favour of the said

persons. These amounts were re-paid by Hari Singh. In this regard reliance was placed on

exhibits DW6/X. It was, therefore, sought to be contended that premium for the said plot

was paid from the personal funds of late Hari Singh.

31.2 Mr Sethi also touched upon the fact that Hari Singh had filed three suits against

Gulab Singh for recovery of loan taken by him. In those suits Gulab Singh had contended

that the loan taken by him from Hari Singh, was spent on construction of the super-structure

of the Ashok Vihar property. According to Mr Sethi, the Civil Judge rejected the plea of

Gulab Singh and, passed a decree in each of the said suits against Gulab Singh. In this regard

reliance was placed on exhibits DW-6/1, DW6-II and DW6-12 filed in the 1988 suit. In this

connection Mr Sethi also referred to the fact that an appeal was preferred against one of the

decree‟s by Gulab Singh, which was also, dismissed, and the said decree had become final.

31.3 Mr Sethi also sought to place reliance on a communication dated 21.06.1983 (Ex.

D1/18 and D1/55) jointly written by Hari Singh, Mam Kaur and Rajbir Singh to Oriental

Bank of Commerce stating therein that the Ashok Vihar property was that of Hari Singh

alone, who had purchased the same from his individual funds. This, according to Mr Sethi,

was in response to Gulab Singh‟s notice dated 16.06.1983 to the said bank.

31.4 Mr Sethi also adverted to the fact that he has filed a written statement affirming

therein that Gulab Singh had made an application for inserting his name in the lease deed and

that his application was rejected in view of the release deed having been signed by the

brothers in favour of Hari Singh.

32. On the issue of whether an HUF existed, Mr Sethi submitted that the family was joint

with respect to certain properties and that a partition took place qua these properties prior to

September, 1981. It was submitted that existence of a joint family did not necessarily lead to

a presumption that every property held by a member was joint. In any event, if any party

were to assert to the contrary the burden lay on him, and such a burden had to be discharged

by him in accordance with law. It was further submitted that in order to show that a property

was a joint property, it was incumbent on the person, who alleges it to be so, to show that it

was purchased from joint family funds or that the family possessed some joint family funds

or property which gave income, which may have formed the nucleus, for purchase of such

property. In the absence of proof of any such joint family property or nucleus, it cannot be

said that a property is a joint family property. Reliance was placed on the judgment of the

Supreme Court in the case of Appasaheb Peerappa Chandgade vs Devendra Peerappa

Chamdgade & Ors.: 2006 (1) SCALE 184. Mr Sethi submitted that Gulab Singh had not

been able to demonstrate that the HUF possessed joint property which generated income or

the family possessed any nucleus which funded purchase of any joint family property. As

regards the decree passed by Mr Gian Inder Singh, Civil Judge, the contention of Mr Sethi

was that the decree was without jurisdiction in view of the provisions of Sections 55 and 185

read with entry no. 11 of Schedule (I) of the DLR Act; and being a nullity the said plea could

be taken at any stage, and even in collateral proceedings.

33. Mr Sethi submitted that in the 1983 suit, the plaintiff has sought partition of

properties referred to in paragraphs 2(a), 2(b) and paragraph 5 of the plaint. In so far as

properties referred to in paragraph 2(a) is concerned, it was stressed that the counsel for

Gulab Singh having submitted that he did not press his prayer in respect of the said property,

demonstrated the falsehood, in the case, set up by Gulab Singh. In so far as property referred

to in paragraph 2(b) of the plaint was concerned, Mr Sethi submitted that pursuant to the

partition of the said property which took place prior to September, 1981, it had fallen to the

share of Hari Singh, and Hari Singh had been deriving rent from the said property. In this

regard reference was made to the affidavits of tenants, namely, Virender Chopra and Piara

Singh (Exs. D1/28 and D1/29 respectively) filed in the 1983 suit. Reference in this regard

was also made to the release deed to show that rights in the said property were obtained in

Hari Singh. In so far as property mentioned in paragraph 5(a) is concerned, according to Mr

Sethi, again the partition took place prior to September, 1981 and it fell to the share of Rabjir

Singh, Ramesh Kumar and Mahesh Kumar. It was contended that the said property was

divided equally amongst the said persons; and that since then Ramesh Kumar and Mahesh

Kumar had sold their shares vide sale deeds dated 24.02.1993 (Exs. DW6/1A and DW6/1B).

In so far as the property mentioned in paragraph 5(b) was concerned Mr Sethi reiterated his

contention made hereinabove. As regards distribution of Rs.80,000/- mentioned in paragraph

5(c) of the plaint was concerned, it was contended that the same was yet to be divided, and

that, based on what was submitted vis-à-vis other properties, could be applied to money in

issue, and accordingly, a decree could be passed in that regard. So far as the property

referred to in paragraph 5(d) was concerned, it was submitted that the purported balance sum

of Rs. 115 in the account of BOI was not available since money in the account had already

been divided and the account closed with effect from 06.01.1984. Reference in this regard

was placed on Exhibit D1/14. As regards property referred to in paragraph 5(e) was

concerned, it was submitted that a plot in Rohini had been allotted, in which each of the

parties, had an equal share. Based on the aforesaid contentions a prayer was made for

dismissal of the suits.

34. I may only notice at this stage, the submissions of Mr J.K. Jain, the learned counsel

for Har Chain Singh in the 1988 suit. Mr Jain relied upon the site plan appended in CWP

376/1973 to assert Har Chain Singh‟s right in property admeasuring 688 sq. yds in lieu of

which Ashok Vihar property was allotted to Hari Singh. It was submitted by Mr Jain that

Har Chain Singh was admittedly party to the said CWP 376/1973. Har Chain Singh had,

according to Mr. Jain, a 1/3rd share in the surrendered land and, hence, was entitled to a

share in the Ashok Vihar property to the same extent. Mr Jain invoked the provisions of

Section 14 of the Limitation Act to seek exclusion of the time in approaching this court by

way of a suit. In this regard a reference was made to the following dates: Vide order dated

09.05.1973: this court directed that the petitioners in CWP 376/1973 would not be disposed;

by order dated 09.03.1981 passed in CM No. 656/1981 this court directed that the DDA will

not carry out construction on the land which was subject matter of the writ petition; by order

dated 05.08.1982: passed in CM No. 3577/1982 the court modified the order and permitted

DDA to construct a police station, as also allowed it to raise a wall at point „GH‟ as shown in

plan appended as annexure „Y‟ to the writ petition; on 07.12.1982: Har Chain Singh filed an

application for recall of order dated 05.08.1982, by order dated 20.04.1983 the said

application was dismissed and a Special Leave Petition preferred against the said dismissal

was also rejected by order dated 12.09.1983; consequent thereto on 15.04.1983: Har Chain

Singh filed a case before the Tehsildar, who referred the matter to the SDM/ Revenue

Assistant; on 23.09.1988 : the Revenue Assistant rejected the petition of Har Chain Singh on

the ground of maintainability. These proceedings were carried to the Financial

Commissioner, who, by order dated 20.03.1989 remanded the case to the Tehsildar for a

fresh decision. In these circumstances, Mr Jain said that it could not be said that 1988 suit

was beyond time.

REASONS :-

35. Having perused the pleadings and the evidence on record and also heard the learned

counsels for the parties, according to me, the following aspects clearly emerge in the case.

There are today two main protagonists in the captioned suits before me. On the one side is

Gulab Singh, who, alongwith Rajbir Singh, Ramesh Kumar and Mahesh Kumar represent

one side of the coin while the other side comprises of the LRs of late Hari Singh, namely,

Satyender Singh, Jitender Singh and Yudhister. In so far as Rajbir Singh, Ramesh Kumar

and Mahesh Kumar are concerned they have admittedly changed their stance in the 1987 and

1988 suits as against that which they professed in the 1983 suit; though at the time of leading

evidence in the 1983 suit they supported the stand of Gulab Singh - the question which arises

in these circumstances is: Should I take the changed stand that into account in considering

the reliefs sought by Gulab Singh? Undoubtedly, Gulab Singh has been consistent in his

stand in all three suits. Whether he is right or not shall be examined by me hereinafter;

however, what is very clear to me is that in considering the validity of the pleas of Gulab

Singh, I ought not to, in these circumstances, take into account either the pleadings or the

testimony of Rajbir Singh, Ramesh Kumar and Mahesh Kumar - to the extent they are

beyond their stand as reflected in their pleadings filed in the 1983 suit. This has also been

consistently the mandate of this court in various orders passed from time to time to which I

have already referred to in the earlier part of my judgment while, recording the submissions

of Mr Sethi, who appears for the LRs of late Hari Singh. Therefore, I propose to proceed

accordingly.

36. The first and foremost issue which arises for consideration is: whether there exists a

HUF. On a perusal of the pleadings, it is quite clear that though both parties agree to the fact

that a HUF was in existence, what is disputed is the point in time when it came into

existence. Gulab Singh in paragraphs 1 and 2 of the plaint, filed in the 1983 suit, has

asserted that the HUF came into existence on the demise of their father Ramchander. He

further asserted that late Hari Singh being the eldest male was appointed as the Karta of the

said HUF which consisted of Gulab Singh, late Hari Singh, Rajbir Singh, Ramesh Kumar and

Mahesh Kumar. In response, late Hari Singh in his written statement stated as follows:

"It is denied that M/s Hari Singh & Bros. HUF, came into existence on the

death of late Shri Ramchander. The property left by late Shri Ramchander was

acquired and every member, i.e., parties hereto, received their respective share

of compensation in their individual capacity. It is later on, that the parties

hereto reunited and formed an HUF under the name and style of M/s Hari

Singh & Bros. when 80 currency notes of Rs 1000/- each were demonetized

and the Income Tax authorities gave recovery notices. It is also denied that

defendant no. 1, Shri Hari Singh, was appointed as karta on behalf of the said

HUF. In fact, Shri Gulab Singh, plaintiff, always acted as de-facto Karta and

managed the affairs of all the joint properties." (emphasis is mine)

37. In view of the stand taken by Hari Singh in his written statement, it would have been

the logical endeavour of Hari Singh or his LRs to demonstrate that HUF got formed only

when the issue of demonetization of thousand (1000) rupee currency notes came to fore or

the Income Tax authority took a precepitative action in pursuance of the purported infraction

of law. This apart, Hari Singh has taken the stand in the pleadings that the HUF was

disrupted and it was, therefore, only thereafter that he started taking steps in his individual

capacity in various litigations pending in court including those steps which had been taken in

connection with CWP 376/1973. Curiously, Hari Singh in his written statement did not fix

an exact as to when the HUF was disrupted. There is, however, in the written statement of

Hari Singh while alluding to partition of properties of the HUF, a vague reference to a period

prior to September / November, 1981. How far back in point of time one is to travel is not

known.

37.1 Therefore, what is clear is that, while contesting parties are ad idem that there was a

HUF formed, what is disputed is the time of its formation and disruption. The other point of

contest, is that, did the HUF own properties. This issue is best answered once again by the

stand taken by Hari Singh in his written statement. For this purpose, I may only extract the

averments made by Hari Singh in the following paragraphs of the written statement being his

"reply on merits":

"9. Para 9 is absolutely wrong and as such denied. That on partition of the

joint and HUF properties, prior to September 1981, the plot which is in

occupation of M/s Bharat Timber Traders and M/s K.P. Furnishers as tenants,

has fallen to the share of Defendant NO. 1 and since 16th November, 1981

defendant no. 1 is realizing the rent from the said tenants......"

10. Para 10 is absolutely wrong and as such denied. As stated above, the

plaintiff Gulab Singh was himself the de-facto Karta and managing HUF

properties prior to 16th November 1981, and it is he who is liable to render

accounts of all the income and expenses...."

11. .... HUF was divided by metes and bounds prior to 1981 and a copy of the

registered relinquishment deed executed by the plaintiff stating the said facts is

attached hereto as Annexure „Q‟. The suit is frivolous and vindictive as the

parties have already partitioned their joint properties and are enjoying their

shares separately...."

13. ... Defendants No. 2 to 4 have also opposed and condemned the frivolous

and vindictive stand of the plaintiff rightly as they all know that the joint

properties have already been partitioned before 16th November 1981 and

neither the plaintiff nor defendants no 2 to 4 have any share or interest in the

plot no. 17, Community Centre, Ashok Vihar, Delhi, nor the construction made

thereon." (emphasis is mine)

38. A reading of the aforesaid clearly show that not only was there an HUF in existence

but there was also, according to Hari Singh (and now his LRs), properties owned by the

HUF. It is well settled that an HUF is presumed to continue in existence till such time the

contrary is proved, a party which raises the plea of partition is required to prove the same. A

mere fact that some portion of property is in separate possession of one of the co-sharers

would not lead to a presumption that there is a partition in the joint family; there are other

factors to be considered. (See observations in Chinthamani Ammal vs Nanda Gopal

Gounder & Anr.: (2007) 4 SCC 163 paragraph 17 at page 168).

39. In this background what appears to be the pivotal aspect of this case is the existence

and the legal efficacy of the release deed, to which undisputedly all five brothers are

signatories. Hari Singh‟s defence, as a matter of fact, to a substantial degree rests on this

aspect. Let me, therefore, extract the release deed in its entirety, as it is both a crucial and

even otherwise not too lengthy a document:

"Release Deed

This Agreement made this 16th day of November 1981 between Shri Hari

Singh son of Late Ch. Ramchander of the one part, hereinafter known as the

FIRST PARTY and Shri Gulab Singh, Shri Rajbir Singh, Shri Ramesh Kumar and

Shri Mahesh Kumar, all sons of Late Ch. Ramchander, all residents of village

Wazirpur, Delhi - 110052 of the other part, hereinafter known as the SECOND

PARTY.

WHEREAS there is a joint family property bearing Khasra No. 533

measuring 23 bighas and 10 biswas in village Wazirpur, Delhi.

AND WHEREAS the said Khasra No. 533 was mutually divided and

partitioned between late Ch. Ramchander and other Co-owners by virtue of

judgment and decree passed in Civil suit NO. 339 of 1958 decided by Sh. C.D.

Vashisht, Sub Judge, Delhi, and by virtue of the said decree a parcel of land fell

to the share of late Ch. Ramchander and his sons arrayed above as First and

Second party.

AND WHEREAS disputes and litigation ensued between the parties

hereto with various Departments because of the acquisition proceedings initiated

by the Delhi Development Authority and other Departments.

AND WHEREAS out of the total land of approximately 1639 sq. yds.

which fell to the share of late Ch. Ramchander, an area of 1124 sq. yds. is hotly

contested and disputed and there is a litigation going on with the Police

Authorities and also with the Delhi Development Authority, who have been

allotted that piece of land for construction of police station.

AND WHEREAS the First party, Shri Hari Singh, being the First son,

Manager and karta of the family has been looking after the family affairs and

following up the litigation on behalf of the other family members. He was

litigating with the Delhi Development Authority, Police Department at his own

cost and expenses, and has spent considerable amount and furthermore he was

carrying on his business in premises on a piece of land which was demolished in

1972 by the then SHO and his other sub-ordinate officers of Police Station, Sarai

Rohilla, Delhi.

NOW THEREFORE IN WITNESS WHEREOF the IInd party do and each

and every one of them doth hereby absolutely release and for ever relinquish

their right and title if any to the said total land of 1639 sq. yds. which is now the

absolute and exclusive property of the said Shri Hari Singh, First Party.

IN WITNESS WHEREOF the parties hereto have put their hands on the

day, month and year first stated above.

WITNESS:

(HARI SINGH) 1ST Party

RELEASEE

(GULAB SINGH) IInd party

(RAJBIR SINGH) IInd party

(RAMESH KUMAR) IInd Party

(MAHESH KUMAR) IInd Party

RELEASORS......"

40. A perusal of the release deed would in a sense fortify the stand of Gulab Singh that

there was in existence a HUF which had at its helm late Hari Singh as its Karta. The release

deed also confirms the stand of Gulab Singh that the father late Ramchander co-owned

and/or shared a joint family property which fell in Khasra No. 533. On passing of judgment

and decree in Civil Suit No. 339/1958 by Shri C.D. Vashisht, the then Sub-Judge, a portion

fell to the share of late Ramchander and his five sons, which included Gulab Singh, late Hari

Singh, Rajbir Singh, Mahesh Kumar and Ramesh Kumar. The HUF continued to hold the

property jointly post the death of Ramchander. The contradiction in Hari Singh‟s defence

stands out when on the one hand he proclaims that a portion of the property referred to in the

release deed was owned by gaon sabha and over which he had exclusive possessory right and

on the other, he seeks to rely upon the very same release deed to demonstrate „absolute‟

relinquishment of „right‟ and „title‟ by his siblings in the properties which, according to him,

form subject matter of the release deed. It also appears that because late Hari Singh was

desirous of taking advantage of the release deed; and being aware of the fact that the release

deed contained recitals which alluded to the fact that there was an HUF in existence of which

he was a Karta, he sought to straddle two boats at the same time, in a manner of speaking.

His first defence was that the properties which were jointly owned by the HUF were

partitioned "prior to September 1981". (see paragraph 9 of the written statement of Hari

Singh in 1983 suit). At another place, in paragraph 13 of the said written statement, Hari

Singh stated that joint properties were partitioned before 16.11.1981. I will assume for the

moment that the second statement was a typographical error or perhaps a freudian slip.

There is, however, in my view, one thing clear that the lack of clarity in the stand taken is

deliberate. The words "prior" or "before" are vague not without intent. Since Hari Singh

knew he would be unable to establish the disruption of HUF, he chose to rely upon, what

could be termed as the second string to his bow, that is, the release deed. Hari Singh‟s stand,

therefore, was partition or no partition, his siblings, which included Gulab Singh and the

other three brothers had released their interest in the joint family property exclusively in

favour of late Hari Singh. His siblings being parties to the release deed they were bound by

the terms. Therefore, before one proceeds further the bare terms of release deed need to

looked at. As indicated hereinabove, the recital of the release deed shows that there was an

HUF in existence and also that late Hari Singh being the eldest son was the "Manager" and

"Karta" of the said HUF who had been "looking after family affairs" and following up

"litigation" "on behalf of other family members". The document in the recital also alludes

to the fact that: since Hari Singh was litigating with DDA and Police Authorities at his own

expenses, in respect of which evidently, he had spent a considerable amount of money; and

given the fact that he was carrying his business in the "premises" "on a piece of land which

was demolished in 1972" by the Police Authorities; others had decided to release their right,

title and interest in land admeasuring 1639 sq. yds exclusively in favour of Hari Singh.

40.1 Even though there are signatures on the document of all the brothers and, as indicated

above, none of the them have denied the execution of document; it has been the case of

Gulab Singh that the purpose of this document was not to release his interest or that of the

other brothers, i.e., Rajbir Singh, Ramesh Kumar and Mahesh Kumar in the piece of land

admeasuring 688 sq. yds, which fell in Khasra No. 533, as alleged by late Hari Singh.

40.2 The question is why was the release deed executed. To my mind the answer to this

question lies buried seemingly innocuously, though otherwise most revealing, in the

pleadings of Hari Singh and the testimony of DW6. To this vexed question, the response

somewhat to the effect that Gulab Singh, Rajbir Singh, Mahesh Kumar and Ramesh Kumar

had applied for an alternate plot in lieu of land acquired by DDA and/or the police

authorities; realizing that their applications would be time barred, and that Hari Singh‟s

application was the only one which was in time they relinquished their interest in favour of

Hari Singh. It is thus quite possible that the release deed was perhaps executed for the

purpose of securing an alternate plot. The parties not wanting to rule themselves out of a

share in pie have been nebulous, to say the least, as regards the terms of the release deed.

Because the terms of the release deed lack clarity there is a need to look at the surrounding

circumstances.

41. In this background lets look out what Gulab Singh has said. Gulab Singh has taken

the stand both in his pleadings as well as the testimony that he alongwith his father and

brothers and other persons, had filed a suit being: suit no. 339/1958 entitled Munshi & Ors.

vs Omkar Nath Seth & Ors. for partition of various properties, which fell in Khasra No. 533.

This suit was decreed by the then Sub-Judge, Delhi C.D. Vashisht vide judgment and decree

dated 14.01.1959. The land falling in khasra no. 533 was divided into thirty three parts. It

appears that parties did not possess or occupy the land in accordance with schedule appended

to the decree, since in the meanwhile, the provisions of the DLR Act had been notified and,

thereby the land, which was with the family, was taken as having vested in the gaon sabha.

To contest this position, Gulab Singh contends, that his father along with his uncles, namely,

Har Chain Singh and Raghunath Singh and certain other persons similarly affected, filed a

suit being: suit no. 386/1959 entitled Munshi and Ors vs Gaon Sabha & Ors. The challenge

related to vesting of land in goan sabha falling in various khasra nos., including Khasra no.

533. The said suit was decreed by Shri Gian Inder Singh, the then, Sub-Judge of Delhi vide

order dated 17.03.1961. Briefly, by virtue of the said judgment it was held that out of a total

land admeasuring 19 bighas and 16 biswas (which stood vested in the gaon sabha) the

vesting, to the extent of land admeasuring 14 bighas and 16 biswas was illegal. The result

was that land admeasuring 14 bighas16 biswas reverted to the plaintiffs in the said suit,

which included Ramchander and his brothers. However, an appeal was preferred against the

aforementioned order being: RCA No. 375/1962. The appeal was disposed of by Sh. K.S.

Sidhu, the then Senior Sub-Judge vide order dated 07.06.1963, by way of a compromise

reached with gaon sabha whereby, the remaining five bighas also reverted to the plaintiffs.

41.1 At this juncture, it is important to note that late Hari Singh in his defence did not

dispute the factual aspects of this part of the stand taken by Gulab Singh, that is, that

judgment dated 14.01.1959 was passed by Sh. C.D. Vashisht, the then Sub-Judge or that with

regard to the judgments passed by Sh. Gian Inder Singh, the then Sub-Judge and Sh. K.S.

Sidhu, the then Senior Sub-Judge dated 17.03.1961 and 07.06.1963 respectively. The stand

taken by Hari Singh is that, the judgment/ decree passed by Mr C.D. Vashisht dated

14.01.1959 was void as it was against the provisions of Section 55 and 185 read with Entry

11 Schedule I of the DLR Act. On behalf of Hari Singh reliance was placed on the order

passed by this court in Civil Revision No.154/1969 preferred by the Union of India. This

court by order dated 24.12.1976 passed the following order:

"Mr. Lila Dhar submits that the appellate decree dated 7th June, 1963, passed by Mr. K.S. Sidhu, then Sr. Sub-Judge, Delhi, is without jurisdiction, since the civil court had no jurisdiction to entertain the suit, in view of the decision of the Supreme Court in Hatti V. Sunder Singh, AIR 1971 SC 2320. The petitioner will, therefore, treat the decree as without jurisdiction, void and ineffective. Under the circumstances, it is not necessary to go into this revision by which the court below has held that the application of the petitioner had abated as a whole. Under the circumstances, the revision is dismissed with no order as to costs."

42. Based on the aforesaid stand late Hari Singh contended that though the original owner

of the land was goan sabha; he had possessory title in the land admeasuring 688 sq. yds.

which was part of Khasra No. 533. It has emerged in the deposition of the LRs of Hari

Singh, i.e., Satyender Singh (DW6) that on the land admeasuring 615 sq. yds. and 520 sq.

yds. two immovable properties were built, which bear municipal no. 456 and 479

respectively. Therefore, what is contended is that the other part of the land which fell in

khasra no. 533 was partitioned and/or released in favour of Hari Singh, who in turn having

acquired possessory title of that, other part, admeasuring 688 sq. yds.; surrendered the same

in favour of DDA for construction of a Police Station, and in lieu thereof, was allotted the

Ashok Vihar property. This narration was important to understand the stand of Hari Singh

with regard to the reference in release deed to land admeasuring 1639 sq. yds.

42.1 In my opinion the lack of clarity or ambiguity in the release deed whether deliberate

or otherwise is quite evident. There is no reference whatsoever as to the location of the land

admeasuring 1639 sq. yds. Since the document is unclear the evidence with regard to

surrounding circumstances would have to be examined.

42.2 Gulab Singh in his testimony has admitted that what fell in their father‟s share was

land admeasuring 1800 sq. yds. However, in the replication he has referred to the area of the

land as 1095 sq. yds. The release deed alludes to an area of 1639 sq. yds. Satyender Singh in

his testimony has attempted to explain as to how one could come to the figure of 1639 sq.

yds. The relevant part of that testimony of Satyender Singh has already been extracted in the

earlier part of my judgment. Only to recapitulate over here, I may advert to the same briefly.

Satyender Singh (DW6) has stated that the said land had a house constructed on it being

house no. 456 and two parcels of land evidently adjoining the house admeasuring 520 sq. yds

and 688 sq. yds. The house bearing municipal no. 456, according to Satyender Singh (DW6)

was constructed over an area admeasuring 615 sq. yds. Pursuant to an oral partition of the

house in 1972-73, the land on which the said house was situated, was divided into six

portions bearing nos. 456/1 to 456/6. The six portions were in the name of five brothers, i.e,

Gulab Singh, Hari Singh, Rajbir Singh, Ramesh Kumar and Mahesh Kumar and in addition,

the mother Mam Kaur. Out of 615sq. yds. over which the original house no. 456 was

constructed, an area of only 431 sq. yds. was taken into consideration in arriving at the total

area of 1639 sq. yds. Therefore, the figure of 1639 sq. yds. is a sum total of land in three

parcels admeasuring 431 sq. yds, 520 sq. yds. and 688 sq. yds.

42.3 The remaining portion out of 615 sq. yds, according to Satyender Singh (DW6), was

owned by Hari Singh. Satyender Singh (DW6) has also accepted in his testimony that

property bearing no. WP-479 was situated on land admeasuring 520 sq. yds. It has been the

stand of Satyender Singh (DW6) and his counsel Mr Sethi, appearing before me, that

property no. 479 was in the possession of late Hari Singh, who was the owner of the

property, pursuant to an oral partition carried out prior to September, 1981. The assertion of

Satyender Singh (DW6), in his testimony, to that effect for the sake of convenience is

extracted hereinafter:

"That the deponent also states that there was oral partition between brothers

prior to September, 1981 and in the said oral partition plot No. 479, Shiv

Market, Village Wazirpur, which was vested in Goan Sabha and was in

occupation of M/s Bharat Timber Traders and M/s K.P. Furnishers as tenants,

had fallen to the share of deponent‟s father....." (emphasis is mine)

43. Three things emerge from this stand of Hari Singh. First, that apart from a bare

assertion of Satyender Singh (DW6) in his deposition, there is no corroborative evidence on

record as to what was the composition of the area admeasuring 1639 sq. yds referred to in the

release deed; since the total area, which the father Ramchander actually acquired, as against

what was physically in possession of Ramchander‟s family, is not known. Second, the exact

location of the land is not known. One can only hazard a guess as in the recital there is a

reference to land being acquired for the purposes of construction of a police station. Even

this does not help the cause as, it is neither parties case, that land admeasuring 1639 sq. yds.

was taken over by DDA for construction of the police station. Third, and this is most crucial

aspect; which is, why would Hari Singh seek relinquishment of interest by his brothers, in

respect of properties which had, according to Satyender Singh‟s (DW6) testimony, already

fallen to the share of his father pursuant to an oral partition, in 1972-73. If land admeasuring

520 sq. yds, on which property bearing no. 479, is built; is taken out from the picture, then

mathematically the reasoning given by Satyender Singh (DW6), as to how parties have

arrived at the land admeasuring 1639 sq. yds., would not add up to the figure of 1639 sq. yds.

44. This apart, Satyender Singh (DW6) in his testimony has also accepted the fact that

land on which property bearing no. 479 was built, as well as 688 sq. yds. was subject matter

of CWP 376/1973. The relevant part of his testimony, which relates to this aspect of the

matter specifically, for the sake of convenience is extracted hereinbelow: "There existed a

property bearing no. WP-479 on the land admeasuring 520 sq. yds. at the time of execution

of the release deed situated in the ....... It is correct the land measured 688 sq. yds. and

520 sq. yds. were part of the subject matter of civil writ petition 376/1973". The said writ

petition being CWP No. 376/1973 was filed admittedly by thirty (30) petitioners, out of

which five (5) petitioners were the five (5) brothers alongwith their uncles Har Chain Singh

and Raghunath Singh, who were impleaded as petitioner nos. 1 to 7 respectively.

45. In paragraphs 1 and 2 of the CWP 376/1973 it has been clearly stated that the writ

petitioners are "co-sharers and co-owners" of the land bearing khasra no. 533/1 min situate

in village Wazirpur, Delhi. Admittedly, the thirty (30) writ petitioners together had filed an

interlocutory application, i.e., 332/1981 wherein, in paragraph 4 a similar statement had been

made by the petitioners. In this application an injunction was sought against the official

respondents from continuing with construction of the police station at the place indicated in

the site plan Annexure „Y‟ enclosed at points C, D, E & F. This application was moved in

the light of an earlier order dated 09.05.1973 whereby, the court had injuncted the official

respondents from dispossessing the writ petitioners. Since the official respondents continued

to violate the injunction order, another interlocutory application being CM No. 656/1981 was

also filed, in which, once again a similar averment was made, in paragraph 4, that the writ

petitioners are "co-sharers and co-owners" of land falling in khasra no. 533/1 min situate in

village Wazirpur, Delhi. Apart from this, admittedly late Hari Singh, in his reply; to an

interlocutory application being: CM No. 5921/1982, filed in CWP No. 376/1973, by Har

Chain Singh, seeking recall of order dated 05.08.1982 - had made a similar assertion. Har

Chain Singh had filed CM No.5921/1982 as he was aggrieved by the fact that injunction

order dated 09.05.1981 was vacated by order dated 05.08.1982 at the behest of Hari Singh.

These assertions were made by Hari Singh in paragraph 4 of his reply, while seeking to rebut

the allegations of his uncle Har Chain Singh that he had played fraud on the court. The fraud

alleged was that while the plan attached to the writ petition (appended as Annexure „Y‟)

showed him (i.e., Har Chain Singh) as a part owner of the land; Hari Singh had filed CM No.

3577/1982 in CWP No. 376/1973, on which order dated 05.08.1982 was obtained permitting

construction of police station; evidently without Har Chain Singh‟s consent. The relevant

extract of Hari Sing‟s averments is as follows:

"However, it is added that land bearing Khasra No. 533/1 Min situated in

village Wazirpur, Delhi State, was partitioned and at present petitioners nos. 1

to 7 only are joint owners of the portion marked Yellow in the Map attached

hereto as Annexure „A‟ measuring 156‟x90‟ and the petitioners No. 1 to 7 have

jointly claimed compensation qua the portion marked Yellow as is evidenced by

the Award No. 19/74-75-A (Supplementary) made on 16th January 1975 (Copy

attached hereto as Annexure „B‟. It is, however, added that qua the portion

marked Red in the site plan attached above as Annexure „A‟, only Shri Hari

Singh and his brothers, i.e., petitioners no. 1 to 5, are the sole owners and that

position is squarely borne out from the fact that Shri Harchain Singh, petitioner

no. 6 has claimed compensation in the joint part and parcel of land marked

Yellow in the plan. It is correct and admitted that each of the petitioners made

separate and independent structures on their separated portions; likewise

petitioners NO. 1 to 5 made constructions on their separated portion marked

Red in the Plan Annexure „A‟. There is, however, one parcel of land which

continued to be joint with petitioners nos. 6 and 7, which is shown yellow in the

plan, Annexure „A‟." (emphasis is mine)

45.1 Similar assertions have been made in the later part of the paragraph which reads as

follows:

"Similarly, only Shri Singh‟s name is mentioned in the site plan, Annexure „Y‟,

whereas Hari Singh and his brothers, i.e., petitioners No. 1 to 5, in fact, are the

owners in possession of the portion marked Red in the site plan, attached above

as Annexure „A‟....

....In any case, the overwhelming and independent evidence attached above

shows that the land marked Red is owned and possessed by petitioners no. 1 to

5, where Shri Hari Singh, petitioner no. 2, has been carrying on his sole-

proprietary business under the name and style of M/s Capital Chemicals since

1965."

45.2 It was sought to be contended by Mr Sethi that averments made in paragraphs 5 and 7

of the reply (to which I will refer immediately hereinafter) would show that in so far as the

area of land in lieu of which the Ashok Vihar property was allotted to Hari Singh, was solely

in Hari Singh‟s possession; that against allotment of the Ashok Vihar Property, premium in

the sum of Rs 3,27,600/- has been paid by him; and that ceremonies, such as bhumi poojan

concerning the Ashok Vihar Property were performed by him alone. The relevant portions of

paragraphs 5 and 7 of the said reply read as follows:

"It is admitted petitioner no. 2, Hari Singh, held a function and invited his

relatives and friends on Bhumi Pujan of plot in Ashok Vihar, Delhi, but qua the

said plot only petitioner no. 2 is the lessee who has purchased its leasehold

rights by making payment of Rs 3,27,600/- @ Rs 1,050.00 per square metre. It

is further submitted that Shri Hari Singh, petitioner no. 2, settled a long-

standing dispute with the police authorities regarding possession of plot shown

Red in the plan (attached above as Annexure „A‟) which was pending since

1971. Petitioner No. 2, who is the owner in possession with his brothers,

arrayed as Petitioners no. 1 to 5, was carrying on the business of acids since

1965 under the name and style of M/s Capital Chemicals and had constructed

its commercial premises by raising a boundary wall and a tin shed. The

petitioner No. 2‟s sole-proprietory firm, M/s Capital Chemicals, was registered

with the Sales Tax Department in 1966 and a copy of the Sales Tax Registration

Certificate is attached hereto as Annexure „C‟."

"......Furthermore, the allotment of the leasehold rights in favour of petitioner

no. 2 is not in lieu of the land shown Red, but is an independent transaction for

which petitioner no. 2 has paid Rs 3,27,600/- @ Rs. 1,050 per square metre."

45.3 A perusal of the averments extracted to the extent they were relevant, would show

that late Hari Singh had taken a definitive stand that: in so far as the portion marked in red in

the site plan attached as annexure „A‟ was concerned; which is, the land admeasuring 688 sq.

yds. - he along with his other four brothers were owners of the said piece of land. In so far

as the portion marked in Yellow in the map attached as annexure „B‟ is concerned - he along

with his two uncles (who were arrayed as petitioner nos. 5 & 6 in the writ petition), were

joint owners. Therefore, for the LRs of Hari Singh to now contend that this was not the

correct position, especially in view of the fact that they have adopted the pleadings of Hari

Singh - this assertion cannot be countenanced. As a matter of fact in paragraph 5, Hari

Singh has expressly stated that he along with his other four brothers was the "owner in

possession" of the land earmarked in red colour in the plan appended as Annexure „A‟. The

only other assertion which Hari Singh seems to have made in this reply was that: he alone

was carrying on the business in the name and style of M/s Capital Chemicals since 1965 and,

that the Ashok Vihar property had been allotted to him exclusively; for which purpose, he

had made the payment of the premium amounting to Rs 3,27,600/-.

45.4 As noticed above, in later part of the paragraph Hari Singh also asserted that the

allotment of Ashok Vihar property "was not in lieu of the land shown in Red" but was

"independent transaction for which he had paid the aforesaid premium". Notwithstanding

this part of Hari Singh assertion, which I will discuss in the later part of my judgment in light

of the testimony on record; the fact remains that, in the writ petition, as against his uncle (i.e.,

Har Chain Singh), a definitive stand was taken that the brothers together were "owners in

possession" of the land shown in colour red in Annexure „A‟, which is the land measuring

688 sq. yds. Furthermore, I cannot remain oblivious to the fact that this reply was filed by

Hari Singh on 07.01.1983 much after the execution of the release deed. Apart from the stand

taken by Hari Singh in the said reply, it may be important at this stage to also look at the

stand of the official respondents, in CWP 376/1973, as reflected in the affidavit-in-opposition

of one, Sh. Krishan Pratap, the then Deputy Secretary, Land & Building, Delhi

Administration. In paragraph (1) of the "reply on merits" the deponent Krishan Pratap has

averred as follows:

"In reply to para 1 of the C.W., it is submitted that according to the Revenue

Records petitioners at serial Nos. 1, 2, 3, 4, 5, 6, 7, 9, 10, and 30 are the

owners of the land in dispute and petitioners at serial no. 11, 13, 14, 16, 17,

15, 18, 19, 20, 21, 22, 23, 24, 25, 27, 28 and 29 are the occupants. Petitioners

at serial nos. 8, 12 and 26 are neither the owners nor the occupants on the land

in dispute." (emphasis is mine)

45.5 A perusal of the aforesaid extract of the averments made in affidavit-in-reply would

clearly demonstrate that even, according to the official respondents, petitioner nos. 1 to 5,

(i.e., Gulab Singh, Hari Singh, Rajbir Singh, Ramesh Kumar and Mahesh Kumar) and

petitioner nos. 6 & 7 (i.e., Harchain Singh and Raghunath Singh) amongst others, fell in the

category of "owners" of the land in dispute. Therefore, for the LRs of Hari Singh to contend

otherwise is clearly contrary to the record.

45.6 It was sought to be argued on behalf of LRs of Hari Singh that the writ petition

concerned itself only with a portion of the land admeasuring 156x90 sq. ft. and, not with the

entire land. This assertion does not emerge from the writ petition. The writ petition was

filed to challenge an acquisition notification dated 13.11.1959. As a matter of fact in the

reply to CM No. 5921/1982 Hari Singh himself in paragraph 4 of the reply (extracted

hereinabove) adverts to the fact that portion marked in yellow in the site plan appended as

Annexure „B‟ admeasures 156x90 sq. ft. In addition to this there is also a portion marked in

red in the same plan. Therefore, even from the point of view of the brothers they had joint

ownership with respect to both portions of the property. The portion marked in yellow,

according to Hari Singh, was in joint ownership of the brothers alongwith their uncles, Har

Chain Singh and Raghunath Singh, while the portion marked in red colour was in exclusive

joint ownership of the five brothers alone. The fact that the brothers had lodged a claim for

compensation in respect of an area limited to 156x90 sq. ft., does not really carry this

argument any further for the reason that it was Hari Singh‟s stand that in so far as that area

was concerned, they were entitled to compensation along with their uncles. Therefore, in the

fitness of things they would have filed for a claim for compensation in respect of that area.

The argument that in respect of the other portion, the gaon sabha has claimed compensation,

as the brothers knew that they were not the owners of the said piece of land; firstly, goes

against Hari Singh‟s own stated stand; and secondly, in my view, nothing can turn on that

because gaon sabha has not to date raised any claim with respect to that portion of land, that

is, the portion marked in red over which there is an inter se dispute amongst the brothers. As

a matter of fact the gaon sabha is not a party to the present proceedings. Whether this

adjudication will bind gaon sabha is an issue with which I am not concerned with in these

proceedings.

45.6 In these circumstances, in my view the terms of the release deed being vague and

obscure, to say the least, it cannot have any legal efficacy. The shifting stand of Hari Singh

with regard to what was intended in the lease deed cannot but persuade me to come to the

conclusion that LRs of Hari Singh cannot exclude the land measuring 688 sq. yds. from the

fold of the HUF.

46. Apart from the above, the following circumstances undoubtedly point to the fact that

Hari Singh all along accepted the fact that the properties, which were the subject matter of

the writ petition, were jointly owned by all five brothers:

(i) the averments made in the application bearing no. 2556/1983 filed in CWP No.

376/1973. This application once again moved on behalf of all five brothers whose signatures

are appended to the application;

(ii) the stand taken in paragraph 3(xiii) of the written statement filed by Hari Singh

wherein, he categorically stated that the CM No. 3557/1982 was moved at the instance of

Gulab Singh, Rajbir Singh, Ramesh Kumar and Mahesh Kumar for the purpose of obtaining

modification of the order dated 09.05.1973. This quite clearly demonstrated that

modification was to enure to the benefit of all five brothers and not Hari Singh alone;

(iii) in light of the stand of Hari Singh in the written statement and because the legal

representatives of Hari Singh had adopted the written statement filed by Hari Singh; when

Satyender Singh (DW6) was confronted with this situation he tried to prortray that after the

execution of the release deed all steps which Hari Singh took in the writ petition (CWP

376/1973) were taken by him (i.e., Hari Singh) in his individual capacity. To get out of a

piquant situation caused by a specific averment made to the contrary in paragraph 3(xiii) of

Hari Singh‟s written statement, Satyender Singh (DW6) answered the question most

unsatisfactorily in the following manner: that the stand he had taken was correct, even while

accepting that he had adopted the written statement of Hari Singh;

(iv) a close perusal of Satyender Singh‟s (DW6) testimony would show that he has

accepted the position that all the five brothers in the writ petition were represented by a

common counsel. This conclusion one can reach upon perusal of the response of DW6 to a

question as to whether the signatures on the Vakalatnama, which authorized the counsel Mr

B.N. Nayyar to act on behalf of all five brothers were those of his father, i.e., Hari Singh.

DW6 accepted the fact that the signatures were those of his father‟s. Therefore, the assertion

of Gulab Singh that the application no. 3577/1982 was moved to seek variation of the

injunction order for the benefit of all five brothers seems quite possible;

(v) in so far as payment of premium of Rs 3,27,600/- is concerned the stand of the

contesting defendant has been that the money for the purposes of allotment was obtained by

way of a loan extended by Sh. V.K. Goel and Ms Neerja Goel. DW6 in his testimony

accepted the fact that while V.K. Goel had expired Neerja Goel was alive. Curiously

enough, Neerja Goel was not produced as a witness. What is even curiouser is that in his

deposition DW6 stated that the sum of Rs. 3,27,000/- was extended in the form of drafts

made by the Goels favouring DDA, and not Hari Singh. There was also an acceptance of the

fact that there is on record no loan document evidencing the extension of such a loan by

Goels to Hari Singh. This conduct seems out of the ordinary as a person who extends a loan

would under normal circumstances either get a receipt signed in his favour evidencing the

payment of money or at least have the instrument drawn in his favour from the person to

whom the financial assistance is extended. Neither was done in this case. The creditor and

debtor are not admittedly relatives. What was done instead was certain promissory notes

were executed. These promissory notes had signatures of the advocate, who represented Hari

Singh in respect of his income tax matters both in his individual capacity as well as a Karta

as a witness. Admittedly, Hari Singh appears to have for some unknown reason extended the

loans to the said advocate, i.e., Sh. Brij Mohan Tayla. Sh. Brij Mohan Tayla has not been

produced as a witness. The pronotes are documents, which, in my view, have not been

proved. In these circumstances, it would be difficult to accept the contention of Hari Singh

that the sum of Rs 3,27,600/- was received as a loan from V.K. Goel and Neerja Goel. The

mere fact that Hari Singh has placed on record details of payments in the form of cheque to

evidence return of sum of Rs 3,27,600/- would not prove that what was paid to DDA, in the

first instance, towards premium, was paid by him in his individual capacity and not as the

Karta of the HUF;

(vi) furthermore, in the testimony of DW6 it has come through that monies have been

given on loan to Jagdamba Traders and also Babu Lal a mason in the form of loan.

Jagdamba Traders, admittedly is in the business of supplying building material, and those

monies were admittedly paid out of the HUF account maintained with the BOI. There is on

record nothing to show, except for bare assertion of DW6 that the monies paid to Jagdamba

Traders and Babu Lal, mason were towards loan and not as payments with respect to work

executed in relation to the super-structure built on the Ashok Vihar Property;

(vii) even while DW6 in his testimony asserted that after the execution of the release deed

on 16.11.1981 in favour of his father Hari Singh, he owned the property in issue in his own

right, accepted that the accounts in respect of the property were not traceable. In my view,

there is a convenient lapse in filing evidence which is perhaps in the custody of contesting

defendants. In these circumstances, one can only draw an adverse inference that the property

continued in the HUF fold;

(viii) admittedly, all five brothers have been allotted an alternative plot in Rohini pursuant

to their success in the CWP 753/1983;

(ix) admittedly, the mother (Mam Kaur), who had an interest in the properties, which

were subject matter of the release deed, was not a signatory to the release deed.

(x) The notice issued purportedly by Lekh Ram in 1961 (Ex. D1/34) putting to notice

Hari Singh that the land in issue was owned by gaon sabha, was not proved. In order to

prove the said notice (Ex. D1/34) Lekh Ram‟s son, i.e., Suresh Khari was produced as a

witness. In his testimony he accepted the fact that he was born after the date of the notice,

i.e., post 1961. He, therefore, quite obviously had to state that he had no personal knowledge

of the notice. He also went on to say that he believed that his father was a pradhan at the

relevant time, since he was told so, by his father. As against this Gulab Singh has

maintained that Lekh Ram was not the pradhan of the Wazirpur village. As a matter of fact

DW6 in his testimony has said that pradhans were appointed usually for a period of one year

and that two or three persons had been appointed as pradhans of the goan sabha, Wazirpur

since 1961-1985. He did not seem to recollect the names of these persons. The testimony of

DW6 in this regard is unreliable. The mere fact that the son of Lekh Ram has recognized the

signatures on the purported notice (Ex. D1/34), would not lend any credibility to the

document. The source of document is not proved. The assertion, based on the said notice,

that the property was owned by gaon sabha, in my view, is not established. As observed by

me hereinabove, in any event gaon sabha being not a party to the present proceedings, I am

not called upon to comment on the same. Only to be noticed that in CWP 376/1973 DDA

has taken the stand that the brothers along with their uncles were the owners of the property.

As discussed above, CWP 376/1973 did concern 688 sq. yds., which was acquired by the

DDA for construction of the police station;

(xi) it has come in the testimony of Hari Singh that M/s Capital Chemicals was closed in

1972. There is nothing to show by way of accounts, books or vouchers to demonstrate that

M/s Capital Chemicals continued thereafter. As a matter of fact, DW6 has admitted in his

testimony that those accounts have not been filed. This again persuades me to draw an

adverse inference as against the contesting defendants.

47. It was also sought to be argued that the 1983 suit was not maintainable since Gulab

Singh had not firstly, disclosed the factum of existence of release deed to which he was

admittedly a party and, having known of its existence had not sought the requisite reliefs of

declaration and cancellation of the release deed. In my opinion this argument is untenable

for the reason that in so far as Gulab Singh is concerned his entire suit, i.e., 1983 suit, is cast

on the basis that an HUF came into existence on demise of his father, and that the HUF had

various properties within its fold which had not been partitioned including land admeasuring

688 sq. yds. It was Hari Singh, who, in his defence referred to release deed. In the

replication Gulab Singh adverted to circumstances as to why the release deed was not legally

efficacious, and in particular, was not meant to apply to the properties of the joint family

including land admeasuring 688 sq. yds. Ordinarily no evidence would have been admissible

to controvert or seek to vary the terms of the document. The document being in writing,

ought to speak for itself, but as noticed above, the document is both vague and ambiguous

and hence, one needed to look at the surrounding facts. Therefore, in these circumstances to

suggest that the suit was not maintainable because Gulab Singh had not sought a declaration

or cancellation of the release deed, in my view, is not sustainable. The document, in fact, as

indicated by me above, became a pivotal part of Hari Singh‟s defence. The LRs of Hari

Singh having failed, in my opinion, to prove the object and purpose for which the document

was executed, cannot now seek to take advantage by propping up a plea that this court cannot

examine the defence in the absence of pleadings impugning release deed. There is though no

doubt that release deed has been impugned in the replication filed by Gulab Singh once a

defence based on it was taken by Hari Singh in his written statement. That replication is part

of pleadings cannot be doubted. This is especially so, in the circumstances, that Hari Singh

seems to have taken the stand on a demurer that even if land admeasuring 688 sq. yds. is

taken to be part of the HUF, interest in that land and other properties covered by the release

deed has been relinquished by his siblings in his favour. The crucial issue here is who was

required to prove the circumstance surrounding the execution of release deed and what

exactly it dealt with. In my view, it had to be the LRs of Hari Singh since a defence based on

the release deed had been set up by Hari Singh; which is also the reason why Gulab Singh

did not refer it in his examination-in-chief. Had Gulab Singh done so, it would have been a

case of first raise a ghost, and then, try and slay it. A litigant is required to seek cancellation

or setting aside of a document under Section 31 of the Specific Relief Act, 1963. If the

document prima facie gives rights to the contesting party which could cause serious prejudice

to him by exposing him to vexatious litigation where, however, the document on the face of

it is illegal, inchoate and lacking in legal efficacy - as is the case of a release deed in the

instant case, the plaintiff cannot be non-suited on the ground that cancellation of the release

deed was not sought.

48. I may also note at this stage that Gulab Singh had sent a legal notice dated 13.06.1983

(DW1/7A/1) seeking a partition of the properties held by the HUF. Hari Singh had replied to

the said notice vide communication dated 27.06.1983 (Ex. DW1/D7/3B). It is quite curious

that even though, according to Hari Singh, the release deed had been evidently executed by

his brothers in November, 1981 relinquishing their share in the properties in his favour; in the

reply Hari Singh chose not to rebut the claim of Gulab Singh to seek partition on the basis of

the release deed.

49. It is quite obvious that when Hari Singh made an application bearing no. 3577/1982

in CWP 376/1973 he did not take the consent of his brothers which would have been

necessary as, even according to him, as discussed above, in so far as the area marked in red

on the site plan appended to the writ petition was concerned, the brothers together owned it.

A perusal of averments made in the said application (i.e., CM No. 3577/1982 filed in CWP

376/1973) in particular paragraph 2 seems to convey an impression that it had been moved

on behalf of the "petitioners". What is at least clear, is that, Hari Singh made no attempt to

clarify that the application was being moved in his individual capacity, even though the

application was filed much after the execution of the purported release deed. By this

application it was conveyed to the court that the petitioners had arrived at a settlement with

official respondents vis-à-vis the dispute with regard to construction of police station on the

said piece of land. In view of this settlement, a prayer was made to the court for vacation of

order dated 09.03.1981 and, modification of the earlier stay order dated 09.05.1973. This

application was filed on 04.08.1982 and, as indicated above, on 05.08.1982 the court

modified its earlier order allowing the official respondents to construct the police station.

What preceded this application is the letter dated 25.05.1982 (Ex. P6) issued by DDA. It was

an offer made by the official respondents for allotment of a plot in Ashok Vihar provided

"matter pending in the High Court is withdrawn". By a return communication dated

02.08.1982 (Ex. P7) Hari Singh accepted the offer; though this letter refers to another letter

of the DDA dated 30.07.1982. Based on the aforesaid letters it was argued that these were

written by official respondent/ DDA to Hari Singh in his personal capacity. It is quite

evident that first letter could not have been issued to Hari Singh in his personal capacity since

the offer was dependant on the Hari Singh withdrawing the writ petition being CWP

376/1973. This offer was made on 25.05.1982. The withdrawal of the "matter pending in

the High Court" i.e., the writ petition could not have been made by one single petitioner. The

subsequent letter of the DDA dated 30.07.1982 in response to which Hari Singh

communicated his acceptance vide letter dated 02.08.1982; stressed the fact that Hari Singh

was required to move an application "for withdrawal of the case". Hari Singh seems to

have somehow convinced the official respondents that vacation and/or modification of the

interim order was sufficient and, therefore, the premium against the proposed allotment in the

sum of Rs 3,27,600/- ought to be accepted. This was a curious turn of events, as there was

obviously no withdrawal of the court case. As indicated above, for such an application to be

moved perhaps signatures of other petitioners were also required, in particular, those of his

brothers which, Hari Singh side-stepped by moving CM No. 3577/1982. The DDA, in its

written statement in 1987 suit, while acknowledging the fact that Gulab Singh had filed an

application with them for inserting his name in the lease deed; aver that they had had the

matter investigated through their legal department and, having found that the brothers had

executed a release deed in favour of Hari Singh - were persuaded to the conclusion that Hari

Singh was the only person who could have been allotted the land in issue. What the DDA

skirted in its response, was the fact that, in CWP 376/1973 all five brothers had been arrayed

as petitioners and, that the stay which had been granted in the petition, could have been

varied only on a joint application by the petitioners, in particular, in respect of the portion of

land which was in the possession of brothers, i.e., Gulab Singh and his four siblings as

substantiated by their own official record, notwithstanding the existence of release deed.

DDA has chosen not to dilate on the issue as to when the release deed was produced before

it. And if the release deed was produced by Hari Singh was it not incumbent on DDA to get

some kind of affirmation from the signatories to the release deed as whether it pertained to

the land in issue. Obviously, DDA for some curious reason seemed keen to accept that the

land admeasuring 1639 sq. yds. included a portion of land over which they wanted to built a

police station. This is perhaps the reason that the counsel for DDA, at the proceeding held

before court on 09.12.1999, submitted that they would go by the decision of the court with

regard to the aspect of allotment and consequent execution of the lease deed.

50. In this regard an argument has been raised by the counsel for the LRs of Hari Singh

that since the 1987 suit impugns only the lease deed it is not maintainable since the rights in

the land vest on allotment and that execution of the perpetual lease deed is merely a

ministerial act. In my view, this argument is misconceived. As indicated above, the letter

dated 30.07.1982, which has been referred to as the letter of allotment, is a conditional offer

whereby, in continuation of its earlier offer of 25.05.1982, DDA informed that they had

approved allotment of the Ashok Vihar property (instead of another property, the particulars

of which had been communicated vide its earlier letter dated 25.05.1982) on the following

conditions: (i) premium of Rs 3,27,600/- would be paid within two months of the date of

receipt in addition to payment of ground rent at the rate of 25%, which was to be charged

from the date of possession of the plot; (ii) the offer was to be accepted within a period of

seven days of issuance of the letter; (iii) that an application would be moved for withdrawal

of the pending court case; (iv) that possession of the plot would be given on the premium of

the plot being acknowledged by DDA, and a certified copy of withdrawal of the case being

supplied to the DDA.

50.1 The aforesaid offer was accepted by Hari Singh evidently on 02.08.1982. Therefore,

the said letter could not be termed as a letter of allotment as it was only a letter

communicating the offer of the DDA on conditions stipulated therein. The fundamental

conditions evidently having been fulfilled, the detailed terms, which bind the parties, were

explicitly recorded in the lease deed which was admittedly executed on 26.09.1984. The

rights and obligations of the parties, which bound the parties, obviously were not contained

in the letter of offer dated 30.07.1982 and hence, cannot be termed as a ministerial act as

contended by Mr Sethi, learned counsel for the LRs of Hari Singh.

50.2 To buttress his submission Mr Sethi has cited the two judgments; these being: Mohan

Brothers (supra) and Manmohan Kishan Malik (supra).

50.3 The judgment passed in the case of Manmohan Kishan Malik (supra) is

distinguishable. The brief facts obtaining in that case were; one Malik Arjun Das had

obtained membership of the Supreme Court Co. operative House Building Society Ltd. (in

short „society‟) in 1961. In 1968 he chose the 1st defendant as his nominee in the society.

The plaintiff and the 1st defendant were also legal heir of the original member Malik Arjun

Das who, expired in 1974. The remaining defendant were legal heirs of the deceased legal

heirs of Malik Arjun Das. Disputes arose between plaintiff and the 1st defendant on partition

of the immovable property being sought and denied by the 1st defendant. One of the grounds

on which 1st defendant resisted the maintainability of the suit was that he was the sole owner

of the immovable property since the perpetual sub-lease deed was executed in his favour; and

that, therefore, it was case of transfer of ownership by the society to which the provisions of

Delhi Co-operative Societies Act, 1972 applied. In sum and substance it was contended that

the other legal heirs had no abiding interest in the immovable property since he had acquired

the property in his own right. What as however not in dispute was that Malik Arjun Das, the

original member of the society, had been allotted the land in his favour, in his life time, upon

payment of entire dues including monies or payment of stamp duty and registration charges

for execution of a perpetual sub-lease. In this context the issue which the court was

confronted with was: whether nomination of the 1st defendant by Malik Arjun Das would

alter the right of succession where a person dies intestate. This court, following the dicta of

the Supreme Court in the case of Smt. Sarbati Devi vs Smt Usha Devi AIR 1984 SC 346

came to the conclusion that mere nomination would not displace the right of legal heirs

which would otherwise devolve on them in accordance with law of succession. This is the

ratio of the judgment. While coming to this conclusion the court dealt with the argument of

the counsel for the 1st defendant (incidentally he was represented by Mr Sethi) that rights in

the immovable property could only flow on execution of a perpetual sub-lease deed which

admittedly had been executed in favour of the 1st defendant. As noticed, allotment of the

immovable property took place in favour of Malik Arjun Das in his life time on payment of

dues to the society. There is under the DDA (Disposal of Developed Nazul Land) Rules,

1981 (in short „Nazul Rules‟) a concept of lessee, which is the society and a sub-lessee who

is a member of the society. The sub-lease is executed between the society and the member

on terms and conditions which is required to be "nearly as circumstances permit" in

accordance with forms „A‟ and „B‟ as prescribed under the Nazul Rules. It is in this context

that the court held that execution of a perpetual sub-lease in favour of the 1st defendant by the

society could not confer any independent right in him, since it was only a ministerial act. In

this case there was firstly, no allotment in favour of late Hari Singh, it was, as discussed

above only a conditional offer at the highest. Secondly, what was executed in favour of late

Hari Singh was a perpetual lease deed and not a sub-lease. The said perpetual lease deed

was executed between the President of India through DDA and Hari Singh. The detailed

terms and conditions which bound parties are contained in the said perpetual lease deed.

Therefore, the cause of action would necessarily arise on execution of the perpetual lease

deed. This position is also consistent with Rule 22 of the Nazul Rules (Also see Rules 21, 23

and 42 of the Nazul Rules.) Thus the argument of Mr Sethi based on this judgment that

cause of action in respect of the 1987 suit arose on 30.07.1982 and not 26.09.1984 when

lease deed was executed is misconceived.

50.4 The other case cited to propound the same contention was Mohan Brothers (supra).

This again was a case where the original allotment was made in favour of a group housing

co-operative society. The real disputants were two members of the said society; in respect of

a piece of additional land (in short „plot‟), which was shown to be under dispute in the record

of the DDA. The question before the court was whether plaintiff no. 2 claiming right over

the said piece of land had come to court within limitation to displace the right of defendant

no. 3. From the facts stated in the judgement it appears that a lease deed was executed in

favour of the society on 12.02.1985 in respect of all plots including the plot in issue, and the

allotment was made in favour of defendant no. 3 three days later on 15.02.1985. The suit

was filed 15 years later. It is in this context that the court observed that the cause of action

arose on allotment of the plot in favour of defendant no. 3. We are, in the instant case,

seized with execution of a perpetual lease deed as noticed above. Furthermore, what is

termed as allotment is in substance, as discussed above, at the highest a conditional offer of

DDA. The ratio of this judgment is clearly distinguishable.

51. Another argument advanced by Mr Sethi, on behalf of LRs of Hari Singh, was that

the 1987 suit was barred under Section 53B of the DDA Act. In this regard, as noticed in the

earlier part of my judgment, it was argued that the limitation prescribed was a period of six

(6) months except for a suit for recovery of immovable property or declaration of title. The

1987 suit not being of the like nature, it was argued it would be barred by limitation.

51.1 The other argument of bar of limitation was based on the fact that the limitation

would commence from issuance of letter dated 30.07.1982, which, in view of my discussion

above, does not stand to scrutiny as the rights and obligations got crystallized only on

execution of lease deed on 26.09.1984. The 1987 suit, which was moved on 13.07.1987, was

well within the period of three years.

51.2 In regard to the bar of Sub-Section 2 of Section 53B of the DDA Act, it may be

pertinent to note that Gulab Singh in paragraph 9 of the 1987 suit specifically stated that a

requisite notice under Section 53B of the DDA Act read with Section 80 of the CPC dated

09.02.1987 was served on DDA (i.e, defendant nos. 1 and 2 in the said suit) and that despite

receipt of such notice no reply has been received. In the written statement filed on behalf of

DDA (i.e., defendant nos. 1 and 2 in the 1987 suit) there is a bald denial of this averment

without elucidating as to whether or not a notice was received. In these circumstances, one

can only draw an adverse inference against the DDA that a notice was received. In

paragraph 12 of the 1987 suit Gulab Singh as averred as follows:

"That the cause of action against the defendant arose for the first time on

26.09.1984 when the lease deed with regard to the plot in question was illegally

and malafidely executed by the defendants no. 1 and 2 in favour of Sh. Hari

Singh, defendant no. 4 alone. The cause of action further arose on 29.11.1983,

27.06.1984 and 20.09.1984 when the plaintiff sent representations to defendants

no. 1 and 2. It is also arose on 09.02.1987 when the plaintiff served the

defendant with a registered notice and it still continues."

51.3 In response to the averments made in aforesaid paragraph 12 of 1987 suit, the DDA

has simply said that no cause of action has ever arisen in favour of the plaintiff (i.e., Gulab

Singh). Once again the averment is bald. In the notice of 09.02.1987 (Ex. DW1/D7) Gulab

Singh inter alia had contended that he, by an earlier notice dated 11.07.1983, called upon the

DDA to reopen the case pertaining to Ashok Vihar property, and thereafter to register a lease

deed in the name of all five brothers including Gulab Singh. This assertion made in

paragraph 5 of the said letter dated 09.02.1987, was prefaced with the stand taken by late

Hari Singh in January, 1983 regarding the status of the property in response to CM Nos.

5921-22/1982 filed by Har Chain Singh in CWP No. 376/1973. In the written statement,

while DDA conceded that they had carried out investigation, they did not aver as to whether

the result of the investigation was communicated to Gulab Singh. Gulab Singh in the very

same letter of 09.02.1987 has also referred to earlier representations dated 29.11.1983 and

27.06.1984. Obviously the DDA gave a short shift to these representations and proceeded to

execute the lease deed. In these circumstances, in so far as Gulab Singh was concerned,

according to him, the cause of action did not arise or would arise only after a reasonable time

had lapsed post issuance of letter dated 09.02.1987. The DDA has not taken a stand that it

responded to letter dated 09.02.1987. Neither has DDA taken the stand that the suit is barred

under the provisions of sub-Section (2) of Section 53B of the DDA Act. The suit was

admittedly filed on 14.05.1987. In these circumstances, in my opinion, it cannot be said that

the suit is barred by limitation. In any event a perusal of prayer clause (a) and (b) in the 1987

suit seems to suggest that in sum and substance Gulab Singh is seeking a title in the leasehold

interest in the Ashok Vihar property. The prayer clause (a) reads as follows:

"(a) pass a decree for declaration in favour of the plaintiff and against the

defendants no. 1 to 3 calling upon them to reopen the case of allotment of the

suit plot bearing no. 17, Ashok Vihar, Community Centre, Delhi - 52 and to

cancel the lease deed dated 26.09.1984 in the name of Shri Hari Singh,

defendant no. 4.

(b) Pass a decree for mandatory injunction in favour of the plaintiff and against

the defendant nos. 1 to 3 directing them to execute a fresh lease dee4d of the

aforesaid plot no. 17, Community Centre, Ashok Vihar, Phase-I, Near Deep

Cinema, Delhi - 52 in the name of serve Shri Gulab Singh, Hari Singh, Rajbir

Singh, Ramesh Kumar and Mahesh Kumar sons of late Shri Ramchander, the

plaintiff and the defendant nos. 4 to 7 as members of HUF M/s Hari Singh &

Bros."

51.4 A meaningful reading of the plaint would show that the six months provided in sub-

Section (2) of Section 53B of the DDA Act would not apply in this case. In any event, in my

opinion these provisions are incorporated for the benefit of DDA. If the DDA chooses not to

raise any objection as to the maintainability of the suit on grounds prescribed under Sub-

Section (2) of Section 53B of the DDA Act and chooses to receive the verdict from the court

on merits, the suit cannot be thrown out on this ground alone. This is more so in the present

case as, the lease deed came to be executed since DDA allowed one of the petitioners in

CWP 376/1973, that is, Hari Singh to arrive at a compromise with it, without taking into

confidence the other writ petitioners who had a subsisting and abiding interest in the matter.

52. In order to show that Hari Singh had exclusive possession of 688 sq. yds. it was

contended that he was carrying on business in the name and style of M/s Capital Chemicals

since 1965 and for this purpose reliance was placed on the income tax assessment orders

dated 31.07.1975 (Ex. DW1/20). Apart from the fact that this document is not proved it

belies credibility that even though Hari Singh has been carrying on business evidently from

the property in issue, i.e., land admeasuring 688 sq. yds., no documents have been filed for

the period 1965-1972. Gulab Singh, on the other hand, has consistently taken the stand that

from 1965-1972, the said business was carried on by all five brothers and operations of M/s

Capital Chemicals were stopped in 1972. The fact that no record of the period 1965-1972

has been filed would only lead me to draw an adverse inference against Hari Singh. In any

event, merely because one of the brothers, i.e., Hari Singh was carrying on his business from

the land in issue admeasuring 688 sq. yds. would not necessarily lead to the conclusion that

there was a partition of the land in favour of late Hari Singh. As noticed by me hereinabove,

late Hari Singh has himself taken a stand in the reply filed to CM No. 5921/1982, filed in

CWP 376/1973, that, he along with his four brothers, was the "owner in possession" of the

said land, i.e., land measuring 688 sq. yds.

53. Much was sought to be made out by Mr Sethi in respect of affidavit dated 05.01.1982

filed by Gulab Singh in CM No. 5921/1982 in CWP 376/1973. A careful perusal of

paragraph 1 would show that Gulab Singh has consistently, in tandem with the reply filed by

Hari Singh; to the very same interlocutory application (i.e., CM No. 5921/1982) stated that

he along with his brothers, is the "owner in possession" of the disputed portion of land

shown in red colour in the site plan appended as Annexure „A‟, filed by petitioner no. 2 (i.e.,

Hari Singh). Thereafter, in paragraph 2 of his affidavit dated 05.01.1982 he stated that

petitioner no. 2 (i.e., Hari Singh) being in possession since 1959 has been carrying sole

proprietary business under the name and style of M/s Capital Chemicals and he constructed a

boundary wall (156x90 ft.) along with tin shed. Paragraph 2, in my view, does not in any

manner dilute the stand of Gulab Singh that all brothers were owners in possession. Hari

Singh was in possession since 1959, is obviously an error, since Hari Singh himself claims to

be that he has been running the business in the name and style of M/s Capital Chemicals

since 1965. As indicated above, the mere fact that Hari Singh was running his business from

the said piece of land would not demonstrate that there was a partition and thereafter the

property was in sole and exclusive possession of Hari Singh. As a matter of fact in the first

line of paragraph 2, all that has been said is that Hari Singh was in possession. It is not said

that Hari Singh was in sole possession. What has been said is that M/s Capital Chemicals is

a sole proprietary business. There is perhaps some shifting in stand, but, based on this

averment alone one cannot come to the conclusion that the land in issue (i.e., property

measuring 688 sq. yds.) had been partitioned, and that thereafter its possession was entirely

with Hari Singh.

54. Mr Sethi has also tried to rely upon the judgments obtained against Gulab Singh in

the three suits filed by Hari Singh against Gulab Singh for recovery of the monies given as

loan to Gulab Singh. It was contended that in those suits the defence taken by Gulab Singh

was that those monies were spent for construction carried out on Ashok Vihar property. In

my opinion, the controversy, which arose in those suits, and which was adjudicated upon,

would not by itself resolve the issues raised in the present suit with regard to the nature of

ownership of the property in issue. The argument, based on those judgments, again in my

view, does not support the case of the LRs of Hari Singh.

55. This brings me to 1988 suit whereby Har Chain Singh has not only made a prayer that

lease deed executed, qua the Ashok Vihar property, be declared void, but also sought a

direction in the form of mandatory injunction requiring DDA to execute a fresh lease deed

qua the Ashok Vihar property to the extent of his 1/3rd share in the surrendered land. It may

be noticed that this suit was filed by Har Chain Singh on 28.11.1988. The cause of action, if

any, ought to have arisen in favour of Har Chain Singh from the date of execution of the

lease deed, i.e., 26.09.1984. In paragraph 33 of the plaint Har Chain Singh has averred that

he was unaware of the fact that the lease deed had been executed in favour of the Hari Singh

on 26.09.1984. It is further averred that he became aware of the same on 18.12.1985. The

assertion of Har Chain Singh in the said paragraph is vague as he does not even say as to

whether the representation was made in writing or oral. Furthermore, what is not articulated

in the said paragraph of the plaint as to when Har Chain Singh became aware of the fact that

said lease deed had been executed in favour of Hari Singh. The averments in paragraphs 33,

34 and 35, of the plaint are in fact tailored to cover the delay in filing the 1988 suit. This is

quite evident from Har Chain Singh‟s own conduct. Har Chain Singh, admittedly had moved

an application on 07.12.1982 for recall of order dated 05.08.1982 (passed in CM No.

3577/1982 filed by Hari Singh) seeking modification of the earlier orders of the court dated

09.05.1973 and 09.03.1981. The said application was dismissed admittedly by this court on

20.04.1983. While discussing the said application, the court observed that whatever were the

rights of the writ petitioner qua land in issue on which the police station was sought to be

constructed - being disputed questions of fact; these could not be adjudicated in a

miscellaneous application. The court, specifically observed that if Har Chain Singh was

aggrieved by the action of Hari Singh, it was open to him to take an appropriate action in that

regard. It was, in these circumstances, that the application was dismissed by the court. A

Special Leave Petition preferred against order dated 20.04.1983, was also dismissed. On his

own showing instead of coming to this court, by way of an appropriate remedy, Har Chain

Singh filed a case before the Tehsildar on 15.04.1983, who, then referred the matter to the

SDM/ Revenue Assistant. The Revenue Assistant dismissed the matter by order dated

23.09.1988; however, the Financial Commissioner remanded the case vide order dated

20.03.1989 for a fresh decision in the matter. These facts, when appreciated in the light of

what can only be construed as deliberately vague pleading in the 1988 suit, would show that

Har Chain Singh was perhaps aware of the imminent execution of lease deed on 26.09.1984.

It appears that only after the Revenue Assistant had dismissed the application, did Har Chain

Singh decide to move this court by filing the 1988 suit; on 28.11.1988. An argument was

raised by Mr Jain that the time spent in prosecuting the case before the Revenue Assistant

ought to be excluded under Section 14 of the Limitation Act. This argument is in the teeth of

the assertion made in the plaint. In the plaint it is sought to be conveyed that Har Chain

Singh was unaware of the fact that a lease deed had been executed, whereas during the

course of argument a remission was sought on the ground that Har Chain Singh had been

bonafidely pursuing a wrong remedy. It is settled that the provisions of Section 14 of the

Limitation Act will come into play only if a proceeding is prosecuted bonafidely in another

court, in respect of the same matter, in regard to which otherwise that court does not have

jurisdiction, to accord relief, and that court dismisses the matter on the ground of jurisdiction

or based on cause of like nature. Quite clearly the proceedings before the Tehsildar could not

have been filed for seeking relief which is sought in the present proceedings. As a matter of

fact when proceedings were commenced before the Tehsildar the lease deed had not been

executed. The fact that the plea of the exclusion of time is not bonafide is quite evident from

a perusal of the assertions made in CM No. 5921/1982 (filed in CWP 376/1973 by Har Chain

Singh). In the said Interlocutory Application Har Chain Singh, inter alia, has averred that he

became aware of the allotment of Ashok Vihar Property in favour of Hari Singh pursuant to a

compromise arrived at with the Statutory Authority unilaterally and without his consent, only

when, Hari Singh performed „bhoomi pujan‟ on the said land on 27.10.1982. These

averments quite clearly show that Har Chain Singh had become aware of at least this fact that

DDA had taken steps in the matter inimical to his interest. To accept that thereafter Har

Chain Singh did not keep tract as to when the lease deed was executed in favour of Hari

Singh would stretch credulity. The reason being: that it would be quite out of the ordinary to

accept the fact that Har Chain Singh would have waited till December, 1985 to make a

representation to DDA with respect to the status of the land. Moreover at the hearing I was

informed that the financial commissioner has remanded the matter for a fresh decision in the

matter. For all these reasons, according to me, Har Chain Singh‟s suit, i.e., 1988 suit, is

barred by limitation and Section 14 of the Limitation Act would not come to his rescue in the

instant case for the reasons given hereinabove.

56. Before I conclude, let me refer to those judgments cited by Mr Sethi in support of his

submissions which have not already dealt by me in the earlier part of my judgment.

56.1 S P Chengalvaraya Naidu (supra). In view of the discussion above, in my opinion

the judgment cited by Mr Sethi in support of his various submissions are not applicable in the

facts obtaining in the instant case. Briefly, S P Chengalvaraya Naidu (supra) was cited to

buttress his submission that since there was an alleged suppression of the release deed Gulab

Singh should be non-suited. I have already discussed in detail my view as to what is the

position vis-à-vis the release deed. Recourse has been taken to the release deed by the

contesting defendants i.e., late Hari Singh (now LRs of Hari Singh) to shore up their defence

that assuming that the properties covered by the release deed were not partitioned, Gulab

Singh and other siblings of late Hari Singh had relinquished their shares in the properties

purportedly covered by the release deed. The ratio of the case cited pertains to a fraud played

on the Court. Gulab Singh‟s stand, inter alia, that the release deed had no legal efficacy as it

was not executed for the purposes which were advanced by late Hari Singh, in particular, that

it did not include the property admeasuring 688 sq. yards., has found acceptance with me

based on appreciation of evidence on record. Therefore, in my view, this judgment can have

no application.

56.2 Mohd. Noorul Hoda (Supra) case primarily dealt with issue as to which of the two

articles of the Limitation Act would be applicable i.e., Article 59 and Article 113 of the

Schedule of the Limitation Act, 1908. This issue arose in the background that the title suit of

the petitioner before the Supreme Court, had been dismissed on the ground that his

benamidar was attributed by the Court as having knowledge of a title suit filed by the

contesting party. In the suit filed by the contesting party a preliminary decree as well as final

decree had been obtained. The Court came to the conclusion that in these circumstances the

knowledge of the benamindar of the petitioner would be construed as the date on which

knowledge of the petitioner since the benamindar had filed the purported title deed, relied

upon by the petitioner in his title suit, in the contesting party‟s suit. Therefore, the Court

came to the conclusion that Article 113 was inapplicable in the facts of the said case. In

coming to this conclusion the Court referred to the provisions of Section 31 of the Specific

Relief Act, 1963 which relates to cancellation of instruments. The Court observed that the

plaintiff is required to seek a declaration of setting aside of such a document. In view of the

discussion in the earlier part of my judgment, it is quite evident that the prayer for declaration

is implicit in the prayer for partition, therefore, no separate prayer was required in the

circumstances of the case where the contesting defendants propped up the release deed to

buttress their alternate stand of relinquishment of interest in their favour. The judgment is

thus distinguishable on facts.

56.3 Anand Prasad Agarwalla (supra) case appears to have reached the Supreme Court

against an interlocutory order. The observations relied upon by the learned counsel Mr Sethi

were those primarily contained in Paragraph 6. The opening line of paragraph 6 clearly

indicates that the Court while observing that unless a document which was a sale certificate

in that case is set aside it would continue to have validity and force was prefaced by a caveat

that the Court does not purport to hold a "mini trial" at the stage of grant of temporary

injunction. In this case after evidence has been led I have come to a conclusion as to the lack

of legal efficacy of the release deed. Therefore, in my view the said judgment cannot apply

to the facts of the present case.

56.4 Subodh Kumar Gupta (supra) case pertained to an issue involving provisions of

Section 20 (c) of the Code of Civil Procedure, 1908 (in short „CPC‟). The Supreme Court

was called upon to decide as to whether the Courts below had correctly rejected the plaint on

the ground that no part of cause of action arose within the territorial jurisdiction of the

Chandigarh Court. In sustaining this conclusion the Court adverted to, amongst others, a

settlement agreement arrived at between the contesting parties which was apparently

executed in Bhilai. Taking resort to this, apart from other factors, the Court concluded that

unless the said settlement agreement is set aside there was no question of the Chandigarh

Court entertaining a suit for dissolution of the partnership and rendition of accounts which

was the main relief sought for in the suit. The Court came to the conclusion that therefore no

part of cause of action arose within the territorial jurisdiction of Chandigarh. The contesting

party in that case seemed to have raised no issue vis-à-vis the settlement agreement; such is

not the situation obtaining in the present case. Once again in my view this judgment cannot

apply to the facts of the present case.

56.5 The position is no different in Jaideep Bajaj (supra) case. In Jaideep Bajaj (supra)

case the court was called upon to decide a preliminary issue as to whether the suit before it

was barred under the provisions of Order 2 Rule 2 and Order 23 Rule 1(4)(b) of the CPC.

These issues arose in the background of the fact that an earlier suit which had been filed by

the plaintiff for injunctive reliefs had been pivoted on the failure of the contesting defendants

to fulfill their obligations under the relinquishment deed. The earlier suit was withdrawn.

Thereafter a fresh suit for partition was filed in which one of the prayers was for cancellation

of the same relinquishment deed of which reference had been made in the earlier suit. It is in

this context the Court observed that unless the relinquishment deed is cancelled plaintiff

cannot lay claim on the suit property, and thus construed that the subsequent suit was barred

as no fresh cause of action had arisen. The facts obtaining in that case make it clear that it

has no applicability to the instant case.

56.6 In Alluri Venkatapathi Raju (supra) the decision of this case turned on facts of that

case. In that case the Court was called upon to consider whether there was separation of the

joint family. Based on evidence the court came to a conclusion that a joint estate obtained in

favour of the appellant before it. The observations to which reference was made would

clearly show that they do not in any manner further the case of the contesting defendants in

the instant case. The privy council has observed inter alia as follows:

"if the document clearly shows a division of right its legal construction and

effect cannot be controlled or altered by evidence of the subsequent conduct of

parties." (emphasis is mine)

This proposition of law cannot be quibbled with. In the instant case the document

(i.e., the release deed) did not demonstrate a clear division. Based on evidence, I have come

to a contrary conclusion. Therefore, the judgment in my view does not advance the case of

the contesting defendants.

56.7 Hatti (supra) the Supreme Court ruled, inter alia, that in view of the provisions of

Section 154 and 185 of the DLR Act, a civil suit filed to challenge declaration of bhumidari

rights in favour of the appellant before it, was not maintainable. As indicated by me

hereinabove, these are not aspects which I am concerned with, because the gaon sabha not

being a party to these proceedings, its stand is not known. Suffice it to note firstly, this court

by order dated 24.12.1976 passed in Civil Revision No. 154/1969 dismissed the said revision

petition based on a statement of the counsel for Union of India that they would treat

judgment dated 07.06.1963 passed by Sh. K.S. Sidhu, the then senior Sub-Judge, as void; and

secondly, the stand of the official respondents in CWP 376/1973 that the land in issue was

owned by the writ petitioner nos. 1 to 7, i.e., the brothers along with their uncles.

57. In these circumstances my answers to the issues framed is as follows:

57.1 My answer to issue no. 1 is that the HUF was not disrupted in 1972-73 since parties

continued in joint possession till even after September, 1981.

57.2 My answer to issue no. 2 is that on land admeasuring 688 sq. yds. on which the

business of M/s Capital Chemicals was carried on was within the fold of the HUF and hence,

is amenable to a partition as prayed for by Gulab Singh in the 1983 suit.

57.3 The release deed was not legally operable and hence, would have to be discarded.

The result would be that the properties, which are in the HUF fold, will have to be

partitioned.

57.4 Properties mentioned in paragraph 5(b) and (e) continue to belong to the HUF. As a

matter of fact Gulab Singh along with his brothers and LRs of Hari Singh has jointly taken

possession of a plot in Rohini allotted in their favour pursuant to award nos. 1231 and 1329

in respect of properties referred to in paragraph 2(e) and (f) of the 1983 suit.

57.5 In view of the fact that Issue no. 1 has been found in favour of Gulab Singh, the suit

for partition is maintainable.

57.6 In so far as this issue is concerned, the said issue was not pressed during the course of

argument and hence, is found in favour of Gulab Singh. Therefore, no error can be found

with the valuation, as affixed by the plaintiffs to the captioned suits.

57.7 The plaintiff is entitled to decree for rendition of accounts.

58. It is pertinent to note that before me no dispute as to the share of parties was raised.

In the result, in view of my discussions above, Gulab Singh is entitled to a preliminary decree

of partition to the extent of his 1/5th share in respect of properties detailed out in paragraphs

2(b) and 5 of the plaint filed in the 1983 suit. Consequently, Rajbir Singh, Ramesh Kumar,

Mahesh Kumar along with LRs of Hari Singh shall have equal share, i.e., 1/5th each, in the

said properties. For this purpose, by a separate order a court commissioner is appointed,

who shall file a report with regard to the mode and manner in which the properties can be

partitioned. The Court Commissioner shall report as to the current state of the properties

and the assets in question; this is more so, in case of Jaibabad property where it was sought to

be argued that Mahesh Kumar and Ramesh Kumar have sold a portion of the property in their

possession. Only to be noted that Ramesh Kumar has offered partition in respect of the said

property as well. Accordingly, prayer (a) in suit No. 1099/1983 is decreed in favour of the

plaintiff.

59. In so far as Suit no. 1138/1987 is concerned in view of the discussion above, the same

is decreed in favour of the plaintiff. The lease deed dated 24.09.1984 is cancelled. The DDA

is directed to execute a fresh lease deed qua Ashok Vihar property in the joint names of

Gulab Singh, Rajbir Singh, Ramesh Kumar and Mahesh Kumar, alongwith the LRs of Hari

Singh.

60. In so far as suit No. 1989/1988 is concerned; in view of my discussions above, the

same is dismissed.

61. Accordingly, decree be drawn up. Cost shall follow the results in the suits.

RAJIV SHAKDHER, J JANUARY 07, 2011 kk