Sh. Karamvir & Anr. vs Shri Maan Singh And Ors.
2014 Latest Caselaw 2419 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         RSA No.27/2014

%                                                      13th May, 2014

SH. KARAMVIR & ANR.                                     ..... Appellants
                  Through:               Mr. Mahmood Hasan, Advocate.


                          Versus


SHRI MAAN SINGH AND ORS.                                    ..... Respondents

                  Through:               Mr. L.B. Rai, Advocate for
                                         respondent No.1.
                                         Mr. K.P.S. Bhati, Advocate for
                                         respondent No.2.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1. This Second Appeal is filed by the plaintiffs under Section 100

of Code of Civil Procedure, 1908 (CPC) impugning the judgment of the first

appellate court dated 30.11.2013 by which the first appellate court set aside

the judgment of the trial court dated 28.1.2012 which had decreed the suit of

the appellants/plaintiffs seeking injunction against forcible dispossession.

The disputes between the parties are with respect to a plot bearing no.C-1,

khasra no.965/391, C-Block, Gali no.12, Meet Nagar, Shahdara, Delhi

admeasuring 200 sq yds.

2. The case of the appellants/plaintiffs was that they purchased

rights in the suit property from Sh. Subhash Chand by paying a

consideration of Rs.27.20 lacs. In favour of the appellants/plaintiffs a

registered general power of attorney (GPA) dated 10.8.2009 was executed

by the said Sh. Subhash Chand. The registered power of attorney dated

10.8.2009 was exhibited as Ex.PW1/3 in the affidavit by way of evidence

filed on behalf of the appellants/plaintiffs. At the place of exhibition the

documents/GPA was wrongly called as a sale deed. The other documents

which have been exhibited are the site plan (Ex.PW1/1), complaint dated

13.8.2009 to the police (Ex.PW1/2), order of assessment by the house tax

authority (Ex.Pw1/4), house tax receipt (Ex.PW1/5) and P-4 form

(Ex.PW1/6) of the revenue authorities showing the property in the name of

the appellants/plaintiffs. I must mention that though in the affidavit by way

of evidence filed on behalf of the appellants/plaintiffs, these documents have

been specifically exhibited, I find that the exhibit numbers on the

documents which are there are not the exhibits as per the affidavit by way of

evidence as the power of attorney is found as Mark CA, the P4 form is Mark

D, property tax receipt is Mark C and the house tax assessment order is

Mark B. The issue is that whether the documents though have been

exhibited in the evidence but have been only marked by the trial court results

in the set of documents being not proved. In this regard, it is relevant to note

that the cross-examination of the plaintiff has been conducted on 10.3.2011

and on 10.3.2011 before beginning of cross-examination, there is no

objection recorded by the respondents/defendants (who are husband and

wife) with respect to affidavit by way of evidence wrongly exhibiting the

documents. I may also note that neither in the written statement filed nor in

the affidavit by way of evidence which is filed on behalf of the defendant

no.1 (husband of defendant no.2)/ Sh. Man Singh, it is stated that the

documents which are relied upon by the appellants/plaintiffs are forged and

fabricated documents. In any case, I do not think that the documents being

registered power of attorney, house tax assessment order and the house tax

receipt filed by the appellants/plaintiffs would be forged and fabricated

because if that was so, the respondents/defendants would surely have

summoned the officials from the relevant department to prove that the

documents, which are in fact public records, are forged and fabricated.

Therefore, in view of the ratio of the judgment of the Supreme Court in the

case of R.V.E.Venkatachala Gounder Vs. Arulmigu Viswesaraswami &

V.P.Temple & Anr. AIR 2003 SC 4548 it is held that the documents filed by

the appellants/plaintiffs though are marked, the same would be exhibited and

proved documents more so because authenticity of the same cannot be

doubted inasmuch as they exist in the public records.

3. For the disposal of this second appeal, the following substantial

questions of law are framed:-

"(i) Whether the first appellate court has committed a gross

illegality and perversity in dismissing the suit of the appellants/plaintiffs

with respect to the suit property although the document being irrevocable

general power of attorney creates rights in favour of the appellants/plaintiffs

by virtue of Section 202 of the Contract Act, 1872 in the suit property?

(ii) Whether the first appellate court committed a gross illegality and

perversity in holding that no threats were extended to the

appellants/plaintiffs, and consequently for the first appellate court to hold

that the relief of injunction against the threats of dispossession cannot be

granted to the appellants/plaintiffs?"

4(i) Both the aforesaid questions have to be answered in favour of

the appellants/plaintiffs.

(ii) Firstly, the first appellate court has overlooked the ratio of the

judgment of the Supreme Court in the case of Suraj Lamps & Industries

Pvt. Ltd. Vs. State of Haryana and Anr. (183) 2011 DLT 1 (SC) and

wrongly held that the general power of attorney cannot be looked at,

inasmuch as, the general power of attorney is a registered general power of

attorney. The judgment of the Supreme Court in the case of Suraj Lamps &

Industries Pvt. Ltd. (supra) specifically allows benefit of registered

documents. This aspect is further to be noted with the fact that it was only

after 25.9.2001, when Act 48 of 2001 was passed by the legislature

amending various provisions including Section 53A of the Transfer of

Property Act, 1882, that the registration of the documents such as an

agreement to sell having the flavor of doctrine of part performance was

required to be registered. Therefore, once the power of attorney is a

registered power of attorney, this document can surely be looked into in

terms of Section 202 of the Contract Act, and which provides for

irrevocability of a power of attorney given for consideration and such a GPA

cannot be cancelled. The relevant observations of the Supreme Court in the

case of Suraj Lamps (supra) read as under:-

"12. Any contract of sale (agreement to sell) which is not a registered deed of conveyance (deed of sale) would fall short of the requirements of Sections 54 and 55 of Transfer of Property Act and will not confer any title nor transfer any interest in an immovable property (except to the limited right granted under Section 53A of Transfer of Property Act). According to Transfer of Property Act, an agreement of sale, whether with possession or without possession, is not a conveyance. Section 54 of Transfer of Property Act

enacts that sale of immoveable property can be made only by a registered instrument and an agreement of sale does not create any interest or charge on its subject matter. Scope of Power of Attorney

13. A power of attorney is not an instrument of transfer in regard to any right, title or interest in an immovable property. The power of attorney is creation of an agency whereby the grantor authorizes the grantee to do the acts specified therein, on behalf of grantor, which when executed will be binding on the grantor as if done by him (see Section 1A and Section 2 of the Powers of Attorney Act, 1882). It is revocable or terminable at any time unless it is made irrevocable in a manner known to law. Even an irrevocable attorney does not have the effect of transferring title to the grantee. In State of Rajasthan v. Basant Nehata : 2005 (12) SCC 77 this Court held:

"A grant of power of attorney is essentially governed by Chapter X of the Contract Act. By reason of a deed of power of attorney, an agent is formally appointed to act for the principal in one transaction or a series of transactions or to manage the affairs of the principal generally conferring necessary authority upon another person. A deed of power of attorney is executed by the principal in favor of the agent. The agent derives a right to use his name and all acts, deeds and things done by him and subject to the limitations contained in the said deed, the same shall be read as if done by the donor. A power of attorney is, as is well known, a document of convenience.

Execution of a power of attorney in terms of the provisions of the Contract Act as also the Powers-of- Attorney Act is valid. A power of attorney, we have noticed hereinbefore, is executed by the donor so as to enable the done to act on his behalf. Except in cases where power of attorney is coupled with interest, it is revocable. The done in exercise of his power under such power of attorney only acts in place of the donor subject of course to the powers granted to him by

reason thereof. He cannot use the power of attorney for his own benefit. He acts in a fiduciary capacity. Any act of infidelity or breach of trust is a matter between the donor and the donee."

An attorney holder may however execute a deed of conveyance in exercise of the power granted under the power of attorney and convey title on behalf of the grantor. Scope of Will

14. A will is the testament of the testator. It is a posthumous disposition of the estate of the testator directing distribution of his estate upon his death. It is not a transfer inter vivo. The two essential characteristics of a will are that it is intended to come into effect only after the death of the testator and is revocable at any time during the life time of the testator. It is said that so long as the testator is alive, a will is not be worth the paper on which it is written, as the testator can at any time revoke it. If the testator, who is not married, marries after making the will, by operation of law, the will stands revoked. (see Sections 69 and 70 of Indian Succession Act, 1925). Registration of a will does not make it any more effective.

16. We therefore reiterate that immovable property can be legally and lawfully transferred/conveyed only by a registered deed of conveyance. Transactions of the nature of 'GPA sales' or 'SA/GPA/WILL transfers' do not convey title and do not amount to transfer, nor can they be recognized or valid mode of transfer of immoveable property. The courts will not treat such transactions as completed or concluded transfers or as conveyances as they neither convey title nor create any interest in an immovable property. They cannot be recognized as deeds of title, except to the limited extent of Section 53A of the Transfer of Property Act. Such transactions cannot be relied upon or made the basis for mutations in Municipal or Revenue Records. What is stated above will apply not only to deeds of conveyance in regard to freehold property but also to transfer of leasehold

property. A lease can be validly transferred only under a registered Assignment of Lease. It is time that an end is put to the pernicious practice of SA/GPA/WILL transactions known as GPA sales." (emphasis added)

5. The appellants/plaintiffs therefore may not in the strict sense be

owners of the property, but, in a suit for possession or for injunction, a

plaintiff has only to prove an entitlement to the suit property which is better

than the respondent/defendant. Once the appellants/plaintiffs prove an

entitlement better than the respondents/defendants, it is upon the

respondents/defendants to discharge the onus that they have a better

entitlement to the suit property than as is pleaded by the appellants/plaintiffs.

In this case, the respondents/defendants have not shown any vestige of title

for they being entitled to the possession of the suit property, and, the

appellants/plaintiffs have duly shown their entitlement by virtue of

registered power of attorney dated 10.8.2009. Accordingly, I hold that the

appellants/plaintiffs had a better title than the respondents/defendants and

were therefore entitled to the relief that the respondents/defendants should

be injuncted from illegally dispossessing the appellants/plaintiffs from the

suit property.

6. I may note that the suit property is a plot of land and it is settled

law that with respect to an open piece of land possession follows title.

Therefore, possession of the suit property will also have to be taken of the

appellants/plaintiffs.

7. So far as the aspect that the first appellate court has held that

threats of dispossession having not been extended to the

appellants/plaintiffs, and which is allegedly including for the reason of

typing mistake in the plaint of the date of the alleged threat of dispossession,

however, once the suit itself is very strenuously contested and the same has

reached this stage of second appeal, surely it is because the

respondents/defendants are threatening to dispossess the

appellants/plaintiffs, and this contest of the suit itself proves the threat of

dispossession of the appellants/plaintiffs by the respondents/defendants.

8. In my opinion, the first appellate court should not have taken a

very technical view of some actual threats having to be meted out for

dispossessing the plaintiffs, and only thereafter there existing the entitlement

of the appellants/plaintiffs for grant of injunction, because, all these aspects

are really theoretical issues once the respondents/defendants contest the suit.

9. Learned counsel for the respondents argued before this Court

the following three aspects:-

(i) The first appellate court has rightly held that the

appellants/plaintiffs are not owners of the suit property inasmuch as the

appellants/plaintiffs have wrongly called the registered power of attorney

dated 10.8.2009 as a sale deed in the affidavit by way of evidence and also

that a power of attorney otherwise is not a sale deed. It is accordingly

argued that once the appellants/plaintiffs are not the owners of the suit

property, they cannot be granted the injunction as prayed for.

(ii) The appellants/plaintiffs have not been proved themselves to be

in possession and consequently the appellants/plaintiffs cannot be granted an

injunction.

(iii) The appellants/plaintiffs, as per the plaint filed, stated that the

defendants threatened them on 13.8.2009, although the power of attorney is,

as per the plaint, dated 18.8.2009, and the case of the appellants/plaintiffs

should thus be disbelieved.

10. So far as the third argument is concerned, the argument is

totally frivolous and addressing it will amount to wastage of judicial time

because in fact the registered power of attorney in favour of the

appellants/plaintiffs is dated 10.8.2009 and therefore I fail to understand that

why should there be a hue and cry because of a typing mistake in the plaint

which wrongly gives the date of power of attorney as 18.8.2009. Once the

power of attorney is dated 10.8.2009, the threat by the defendants of

13.8.2009 as stated in para 4 of the plaint would be correct. In any case, I

have already observed above the fact that since the respondents/defendants

are strenuously contesting the suit, the same is sufficient to show the threat

of dispossession of the appellants/plaintiffs from the suit property by the

respondents/defendants.

11. So far as the aspect of possession is concerned, I may note that

there are only self-serving affidavits filed by both the parties. In law, as

already stated above, so far as an open piece of land is concerned, possession

must naturally be held to be of the owner of the open piece of land or a

person who has rights similar to ownership rights in the open plot of land.

In the present case, I have already held that the appellants/plaintiffs have

rights to the suit plot by virtue of the registered general power of attorney

dated 10.8.2009 and the respondents/defendants having not shown any title

or right to the suit plot better than the appellants/plaintiffs, consequently the

possession of the suit plot has to be held of the appellants/plaintiffs as

possession follows title. In my opinion, the aspect of possession in favour of

the appellants/plaintiffs is also otherwise established by virtue of the house

tax assessment order and the house tax receipt filed and proved by the

appellants/plaintiffs. The appellants/plaintiffs also can take benefit of form

P4 of the revenue authorities showing the entitlement and possession of the

appellants/plaintiffs of the suit plot.

12. In view of the above discussion, this second appeal is allowed.

Impugned judgment of the first appellate court dated 30.11.2013 is set aside.

Appellants/plaintiffs are held entitled to injunction restraining the

respondents/defendants from in any manner interfering with the possession

of or dispossessing the appellants/plaintiffs from the suit plot bearing no.C-

1, khasra no.965/391, C-Block, Gali no.12, Meet Nagar, Shahdara, Delhi

admeasuring 200 sq yds as shown in red in the site plan Ex.PW1/1. Parties

are left to bear their own costs.

MAY 13, 2014                                 VALMIKI J. MEHTA, J.
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