Sellammal vs Chithanathan
2021 Latest Caselaw 12246 Mad

                                                                                         S.A.No.413 of 2021




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     Dated : 23.06.2021
                                                            Coram
                                    THE HONOURABLE MR. JUSTICE M.SUNDAR

                                                    S.A.No.413 of 2021

                  Sellammal                                                      .. Appellant
                                                              Vs.

                  1. Chithanathan
                  2. Rayadurai
                  3. Mahalingam                                                  .. Respondents

                         Second Appeal filed under Section 100 of the Code of Civil Procedure, 1908
                  to set aside the judgment and decree dated 16.03.2020 rendered in A.S.No.18 of
                  2019 on the file of the Subordinate Judge, Rasipuram confirming the decree and the
                  judgment dated 02.01.2019 rendered in O.S.No.138 of 2015 on the file of the
                  District Munsif, Rasipuram.

                            For Appellant             :      Mr.Ralph V. Manohar

                                                          JUDGMENT

Captioned second appeal arises out of a lis which is more than half a decade

old as the original suit being O.S.No.138 of 2015 was presented in the 'District

Munsif's Court, Rasipuram' (hereinafter 'trial Court' for the sake of brevity) on

15.09.2015.

2. The suit was filed by the appellant in captioned second appeal {as lone

plaintiff} against three defendants (three respondents in captioned second appeal)

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

seeking a declaration of easement by grant qua 'A B C D E' cart track appended to

the plaint. For ease of reference and for better appreciation of this judgment, this

Court deems it appropriate to scan and reproduce the sketch and the same is as

follows:

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

3. In the aforementioned sketch, the property shown as P is plaintiff's

property and property shown as D is defendants' property. The track shown as

'ABCDE' is the cart track in which declaration of easementary right by grant is

claimed by the plaintiff. After full contest, trial Court dismissed the suit in and by

decree dated 02.01.2019. Plaintiff carried the matter in appeal by way of a regular

first appeal under Section 96 of 'The Code of Civil Procedure, 1908' ('CPC' for the

sake of brevity) vide A.S.No.18 of 2019 on the file of 'Subordinate Judge's Court,

Rasipuram' ('first Appellate Court' for the sake of brevity) and first Appellate,

Court, after full contest, vide judgment and decree dated 16.03.2020 dismissed the

appeal confirming the decree of the trial Court non-suiting the plaintiff. The

plaintiff, who has been non-suited concurrently by the trial Court and the first

Appellate Court, is now before this second appeal Court vide the captioned second

appeal, which is obviously under Section 100 CPC.

4. Learned counsel for appellant in his endeavour to assail the judgments of

trial Court and first Appellate Court made submissions, a summation of which is as

follows:

a) The Courts below have non-suited the plaintiff only for non-

compliance with Order VII Rule 3 of CPC ignoring the principle that it

is a curable defect;

b) The Courts below have erred in proceeding on non-joinder

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

principle as the defendants alone are objecting to the use of the

'ABCDE' cart track by the plaintiff;

and

c) The Courts below have referred to report of Advocate

Commissioner whereas there is none and therefore, this would be a case

of non-application of mind.

5. This Court carefully considered the submissions made by learned counsel

besides carefully examining the case file that has been placed before this Court.

6. From the case file placed before this Court it comes to light that the

plaintiff has predicated her prayer for declaration of easement by grant on one

document and that is a gift settlement deed dated 25.03.2013 (Ex.A1), which this

Court is informed was executed by her son in her favour. The description of the

property in this Ex.A1 has been captured by the first Appellate Court in Paragraph

16 of its judgment which will be extracted and reproduced elsewhere infra in this

judgment.

7. In the trial Court, plaintiff examined himself as PW1 and second

defendant (Rayadurai) examined himself as DW1. Only three documents were

marked on the side of plaintiff and they (as extracted and reproduced from trial

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

Court judgment) are as follows:

'Plaintiff's side Exhibits:-

Ex.A1 – 25.03.2013 Gift Settlement deed (Certified copy)

Ex.A2 – 31.08.2015 Computerised Patta and Citta (Download copy)

Ex.A3 - ---------- Rough plan (Original)'

8. There are no exhibits on the side of the defendants. Therefore, it is clear

that the case of the plaintiff is predicated solely on Ex.A1, which is a gift settlement

deed executed by her son. Trial Court has returned a finding that there is no

mention about suit cart track in Ex.A1 and has also wrongly described Ex.A1 as a

sale deed while this Court is informed that it is a gift settlement deed. However, the

first Appellate Court which exercises jurisdiction under Section 96 of CPC is also a

Court of fact albeit a last court of fact and the first Appellate Court in Paragraph 16

of its judgment has returned a factual finding that no other document has been filed

by the plaintiff to prove that predecessor-in-title has granted easementary right qua

'ABCDE' cart track. The first Appellate Court also has examined Ex.A1 (sole

document and sheet anchor of the plaintiff) and returned a finding that it has been

broadly mentioned in generic terms as properties transferred along with

easementary rights and there is no specific averments in this regard.

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

9. In this regard, Paragraphs 16 to 20 of the judgment of first Appellate Court

articulate this aspect of the matter and make it clear as to how no document other

than Ex.A1 has been filed and there is nothing to demonstrate that there is grant of

easementary right by the owners of servient heritage. Learned counsel for appellant

attempted to say that there is some recital in Ex.A1 touching upon the rights

acquired by the plaintiff's son who is the donor/settlor qua Ex.A1, but that can

hardly take the appellant any further in her campaign in this captioned second

appeal as it has to be demonstrated that the owners of servient heritage have made a

grant qua the cart track. Learned counsel submits that there are some predecessor

documents qua plaintiff's son i.e, the donor/settlor. On a extreme demurrer,

assuming this to be true, there is no explanation forthcoming as to why no recourse

was taken under Order XLI Rule 27 CPC in the first Appellate Court. This Court

has already observed supra that the first Appellate Court has captured the crux and

gravamen of the lis and given its dispositive reasoning in Paragraphs 16 to 20 of its

judgment. This Court deems it appropriate to extract paragraphs 16 and 20 alone

to avoid this judgment becoming verbose. Paragraphs 16 and 20 of the first

Appellate Court judgment read as follows:

'16. The alleged gift deed is marked as Ex.A1, which reveals that a son of the plaintiff had executed the gift deed infavour of the plaintiff on 25.3.2013 and transfer rights over the lands in S.No.496/2, 496/3, 496/2 total extent of 4/92 acres. The plaintiff conteded that in the settlement deed itself

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

it is stated that the plaintiff is having easementary right over the ABCDE cart track. In the description of property it is stated that “,jw;F khK:y;goa[k;. mDgtg;goa[k; K:yg;gj;jpu';fs;goa[k; cz;lhd Ml;fs;. fhy;eilfs;. tz;o. thfdhjpfs; etPduf thfd';fs; Kjtpaitfs; nghftu cz;lhd jlghj;jpaKk;

                            kw;Wk;      rfy       ghj;jp';fSk;        <!;bkz;l;       chpikfSk;         Mf
                            ,itfs;          g{uht[k;    ,e;j       jhdbrl;oy;bkz;l;          gj;jpuj;jpw;F
                            rk;ke;jg;gl;lJ/ ”

By enlighten those description, the plaintiff pleaded that she is having usage rights over ABCDE cart track. Except the Ex.A1 no other document is filed by the plaintiff to prove that her predecessor had been granted usage right over the ABCDE cart track. On careful reading of the said document it reveals that it was commonly mentioned as the plaintiff is tranfered property along with easementary right. There is no specific averments seen as the plaintiff is having easementary right over the ABCDE portion of common cart track. As rightly pointed out by the learned counsel for the respondents that the plaintiff is claiming right on easement on grant and hence it is duty of the plaintiff to prove that the survinent owner of the lands in which the common track runs shall grant some right of usage through a registered document. The Ex.A1 is the document between the plaintiff and the donor. Though the plaintiff had contended that the predecessor and herself are using the ABCDE cart track from the date of gift settlement deed, there is no documentary evidence is produced by the plaintiff to prove that predecessor had been granted easement right over the suit cart track.

20. Considering the above facts and circumstances the plaintiff failed to establish that the dominant land owners in which the ABCDE track runs had granted the usage right to the plaintiff through a written document.

Though the plaintiff had contended that she herself and her predecessor are

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

using the track for long back, no evidence adduced to prove the same. The plaintiff failed to submit the survey numbers in which the suit track is running and the other owners of the land in which the suit track runs are also not added as a party to the proceedings. More over the plaintiff had not proved the cause of action as she pleaded. Therefore the trial Court had rightly concluded the suit as the plaintiff is not entitled for any relief as she prayed and answered the issues against the plaintiff. There is no discrepancy seen in the decision of the trial Court and this court is in a firm view that there is no necessity arises to interfere with the decision of the trial Court and hence the appeal fails.'

10. The aforementioned extract makes it clear that the trial Court and first

Appellate Court have not non-suited the plaintiff merely on the ground of non-

compliance with Order VII Rule 3 CPC, non-joinder and non-existent Advocate

Commissioner's report as the court below has appreciated the exhibit before it and

returned a finding that plaintiff has not proved grant qua easement by grant that is

sought i.e., declaratory decree. Therefore, all three points urged by learned counsel

for appellant does not find favour with this second appeal Court.

11. To put it differently, the trial Court and the first Appellate Court have

sifted/appreciated the evidence before it, examined whether the plaintiff has

discharged her burden and proved that she has got grant of easementary right qua

'ABCDE' cart track and have come to the conclusion that it has not been proved in

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

any manner as plaintiff has merely filed Ex.A1 settlement deed executed by her son,

all of which have been alluded to supra. Though the three points projected by

learned counsel do not find favour with this Court, it is deemed appropriate to

peruse the questions that have been proposed as substantial questions of law in the

memorandum of grounds of second appeal. The four questions adumbrated in

Paragraph 16 of the memorandum of grounds of second appeal reveal that they turn

on a) necessity of a party to prove grant by owner's servinent heritage, b) Order VII

Rule 3 CPC; c) whether the plaintiff is bound to produce documents on the teeth of

purported admission by defendants; and d) non-joinder i.e., joining parties who

have not obstructed the plaintiff qua cart track.

12. This Court refrains itself from extracting and re-producing the substantial

questions of law as propounded by protagonist of second appeal to avoid verbosity.

Suffice to say that they do not qualify as substantial questions of law on the facts

and circumstances of this case. In this regard, this Court reminds itself that the

expression 'substantial question of law' occurring in Section 100 CPC has been

elaborately explained by Hon'ble Courts in a long line of authorities starting from

Sir Chunilal Mehta's case [Sir Chunilal V.Mehta and Sons Ltd., Vs. Century

Spinning and Manufacturing Co. Ltd., reported in AIR 1962 SC 1314] rendered

by a Constitution Bench of Hon'ble Supreme Court. To be noted, in Sir Chunilal

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

Mehta's case a Constitution Bench of Hon'ble Supreme Court affirmed the view /

principles laid down by a Hon'ble Full Bench of this Court in Rimmalapudi Subba

Rao's case [Rimmalapudi Subba Rao Vs. Noony Veeraju And Others reported in

AIR 1959 Madras 969]. Suffice to say that this is the obtaining position of law as it

has been reiterated by Hon'ble Supreme Court as recently as on 27.08.2020 in Nazir

Ahmed case [Nazir Mohamed Vs. J.Kamala reported in 2020 SCC OnLine SC

676]. Most relevant paragraph in Nazir Ahmed case is Paragraph 29 and the same

reads as follows:

'29. The principles for deciding when a question of law becomes a substantial question of law, have been enunciated by a Constitution Bench of this Court in Sir Chunilal v. Mehta & Sons Ltd. v. Century Spg. & Mfg. Co.

Ltd.1, where this Court held:—

“The proper test for determining whether a question of law raised in the case is substantial would, in our opinion, be whether it is of general public importance or whether it directly and substantially affects the rights of the parties and if so whether it is either an open question in the sense that it is not finally settled by this Court or by the Privy Council or by the Federal Court or is not free from difficulty or calls for discussion of alternative views. If the question is settled by the highest court or the general principles to be applied in determining the question are well settled and there is a mere question of applying those principles or that the plea raised is palpably absurd the question would not be a substantial question of law.” '

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

13. In aforementioned Nazir Ahmed case, Hon'ble Supreme Court has held

that paramount overall consideration is the need for striking a judicious balance

between indispensable obligation to do justice at all stages and impelling necessity

of avoiding prolongation in the life of any lis. Thereafter, Hon'ble Supreme Court

has held that second appeal jurisdiction of a High Court is confined to substantial

question of law.

14. Though not directly turning on the submissions and dispositive

reasoning, this Court deems it appropriate to notice from the sketch (scanned and

reproduce supra) that the plaintiff does have access and 'ABCDE' cart track is not

the only access to the plaintiff's property as there is an access track running North to

South which leads to the public road. That this is a slightly longer or circuitous

route is hardly a ground in seeking declaration qua an easement by grant.

15. In the light of narrative and dispositive reasoning thus far, this Court has

no hesitation in coming to the conclusion that no substantial question of law arises

in the case on hand. Hon'ble Supreme Court in recently decided Kirpa Ram case

[Kirpa Ram Vs. Surendra Deo Gaur and others reported in 2020 SCC Online SC

935] has reaffirmed the position that a second appeal can be dismissed at the

admission stage without formulation of substantial question/s of law if none arise/s

in a given case.

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

Ergo, captioned second appeal is dismissed at the admission stage holding

that no substantial question of law arises in the case on hand, considering the nature

of the matter, considering the trajectory the matter has taken in the two Courts

below and the nature of the arguments made before this Virtual Court, there shall be

no order as to costs.

23.06.2021

Speaking order: Yes Index: Yes gpa

To

1. The Subordinate Judge, Rasipuram

2. The District Munsif, Rasipuram

https://www.mhc.tn.gov.in/judis/ S.A.No.413 of 2021

M.SUNDAR.J.,

gpa

S.A.No.413 of 2021

23.06.2021

https://www.mhc.tn.gov.in/judis/