Delhi High Court
Gulab Singh vs Satyender Singh & Ors on 2 September, 2015
* HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. No.105/2015 & C.M. No.12721/2015
Decided on : 2nd September, 2015
GULAB SINGH ...... Petitioner
Through: Mr. Sanjay Jha, Advocate.
Versus
SATYENDER SINGH & ORS ...... Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE V.K. SHALI
V.K. SHALI, J. (ORAL)
1. This is a revision petition filed by the petitioner against the order
dated 10.3.2015 passed by the learned Additional District Judge, Central
District whereby the application of the present petitioner/defendant No.1
in Suit No.60/2011 filed under Order XII Rule 6 CPC has been dismissed.
2. I have heard the learned counsel for the petitioner and have also
gone through the impugned order as well as the record which has been
filed along with the revision petition.
3. The contention of the learned counsel for the petitioner is that
before filing of Suit No.60/2011, a suit bearing No.1099/1983 was filed
by the present petitioner/defendant No.1 against Hari Singh and Others
and the said suit was titled as Gulab Singh vs. Hari Singh & Others. It
has been contended by him that in the said suit, there was an admission
purported to have been made by the respondent/plaintiff of Suit
No.60/2011 that the suit property No.456 was not partitioned whereas it
was stated by both Hari Singh and Mam Kaur (the Plaintiffs of suit
No.1099/1983) that the property was partitioned and therefore, on the
basis of that admission, Suit No.60/2011 deserves to be dismissed. In
order to support his submission, the learned counsel for the petitioner has
relied upon Section 58 of the Evidence Act and also cited a judgment
titled Thimmappa Rai vs. Ramanna Rai & Others; (2007) 14 SCC 63
wherein it has been held that an admission made by a party to the suit in
an earlier proceeding is admissible as against him.
4. I have carefully considered the submissions made by the learned
counsel for the petitioner and have gone through the impugned order.
The respondents herein, namely, Satyender Singh & Others filed suit
No.60/2011 against Gulab Singh & Others for partition of suit property
bearing No.456, Wazirpur, Delhi, measuring 53.45 square yards. It was
the case of the respondent/plaintiff that the aforesaid property was
allotted to Mam Kaur, widow of Ram Chander, mother of the parties and
on account of her death on 10.6.2004, the parties to the aforesaid suit had
inherited the same. It was stated by the respondent/plaintiff that there are
four shops and these shops deserve to be partitioned along with other
property and for this purpose, a Local Commissioner be appointed so that
a report regarding the partition of the property can be obtained.
Rendition of account was also sought from the present
petitioner/defendant No.1 and the other defendants, who are alleged to be
in occupation of the suit property. Consequential relief of injunction was
also prayed for.
5. The present petitioner/defendant No.1 contested the suit and filed
his written statement. After filing of the written statement, he filed an
application under Order XII Rule 6 CPC stating that in the earlier suit
bearing No.1099/1983, which was filed by the present
petitioner/defendant No.1, it had come on record that partial partition of
the suit property was already done and therefore, it was urged that on the
basis of the aforesaid admission purported to have been made by the
respondent/plaintiff, who was the defendant in the earlier suit, the present
suit deserves to be dismissed. The trial court, after obtaining the reply,
took the view that the suit which was pending final adjudication involved
very complex factual matrix with regard to possession of various shops
between the parties and consequently, it was observed that there is no
unambiguous unequivocal admission on the basis of which it could be
assumed that there was a complete partition of the suit property which
would warrant dismissal of the suit.
6. After pursuing the record as well as the provision of law and in
consensus with the view taken by the Ld. ADJ, one thing is very clear
that there is no dispute about the fact that a decree in terms of Order XII
Rule 6 CPC can be passed provided there is an admission either in the
pleadings or otherwise by a party which has to be unequivocal and
unambiguous only then it can be made as a basis for passing an order
under Order XII Rule 6 CPC.
7. I have also considered the record and I feel that the objective
analysis of the pleadings which were initiated on account of the earlier
litigation between the parties or their predecessor-in-interest does not
show any unequivocal unambiguous admission so as to warrant passing
of a decree in favour of the respondent/plaintiff or dismissal of the suit in
favour of the present petitioner/defendant No.1. So far as Section 58 of
the Evidence Act is concerned, no doubt it clearly lays down that a fact
which may be admitted need not be proved. But the main point which is
involved in the instant matter is whether at all there is an admission made
by the respondent/plaintiff in the latter suit, which is attributable to the
admission of the respondent/plaintiff made in the earlier litigation.
8. In the suit No.60/2011, the respondent/plaintiff has nowhere
referred that partial partition had taken place between the
respondent/plaintiff on one side and the present petitioner/defendant and
his brothers on the other side. In the absence of certified copies of the
pleadings having not been filed or even if filed but not having been put to
admission and denial, one cannot assume an admission on the basis of
earlier pleadings and attribute it to the respondent/plaintiff in the present
case and thereafter pass a decree in favour of the petitioner/defendant
no.1. To that extent, I feel that there is no infirmity, legally or otherwise,
in the order dater 10.3.2015 passed by the learned Additional District
Judge.
9. For these reasons, I feel that the present revision petition filed by
the petitioner is totally misconceived and does not warrant any
interference of this court. Accordingly, the same is dismissed.
10. Pending applications also stand disposed off.
V.K. SHALI, J.
SEPTEMBER 02, 2015
'AA'
AD
