Karuppasamy vs Sundaram
2022 Latest Caselaw 8360 Mad

                                                                          S.A.(MD)No.303 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 21.04.2022

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.303 of 2010


                   Karuppasamy                    ... Appellant / Appellant / Defendant

                                                    -Vs-


                   1.Sundaram

                   2.Kali (died)

                   3.Muthammal (died)

                   4.Seethalakshmi             ... Respondents / Respondents / Plaintiff 2 to 5

                      (R3 died and R1, R2 & R4 are recorded as Lrs of the deceased R3
                       Memo USR No.2442 dated 13.08.2013 vide order dated 19.02.2013)

                   5.Avvaiyar

                   6.Velmurugan

                   7.Samuthirakani

                   8.Ramalakshmi                               ... Respondents

                      (Respondents 5 to 8 are brought on record as Lrs of the deceased
                       2nd respondent vide order dated 11.02.2022 made in
                       C.M.P.(MD)No.1755 to 1757 of 2020)
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree made in A.S.No.14 of 2005 on the
https://www.mhc.tn.gov.in/judis


                   1/6
                                                                                    S.A.(MD)No.303 of 2010

                   file of the Sub Court, Sankarankoil dated 23.11.2006 confirming the
                   judgment and decree made in O.S.No.64 of 2004 on the file of the Principal
                   District Munsif Court, Sankarankoil, dated 08.04.2004.


                                          For Appellant          : Mr.A.Arumugam
                                                                 for M/s.Ajmal Associates
                                          For R1, R4 & R5 : no appearance


                                                         JUDGMENT

The defendant in O.S.No.64 of 2004 on the file of the Principal

District Munsif Court, Sankarankoil is the appellant in this second appeal.

2. The respondents herein filed the said suit for permanent injunction

restraining the appellant herein from interfering with their possession and

enjoyment of the suit property. The suit was decreed and the appeal filed

by the appellant herein in A.S.No.14 of 2005 on the file of the Sub Court,

Sankarankoil was also dismissed. Challenging the same, this second appeal

came to be filed. This second appeal was admitted on 06.04.2010 on the

following substantial questions of law:-

“1.Having upheld the appellant's title to the suit property whether the courts below misdirected itself in law in concluding that the respondents have prescribed title by the adverse possession since 1977 in the absence of any pleading as to the date of entry and the date in which the plaintiff prescribed the title by adverse possession and whether such possession is adverse to the knowledge of real owner?

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

S.A.(MD)No.303 of 2010

2. Whether the courts below erred in law in casting the burden of proof of title of the suit property on the appellant / defendant especially it is admitted by the respondents / plaintiffs that the suit property originally belonged to the father of the appellant / defendant?”

On the last occasion, the additional substantial question of law was also

framed.

“Whether the respondent could have maintained the suit for injunction simpliciter without seeking the relief of declaration of title?”

3. During the pendency of the appeal, R2 & R3 passed away. The

legal heirs were suo motu impleaded as respondents. While R5 & R8 have

been served, R6 & R7 refused to receive the notice. Thiru.Ramesh @

Ramiah had entered appearance for R1 to R4. But he reported 'no

instructions' on the last occasion. The names of the 1st respondent and 4th

respondent were already printed in the cause list. Today also, there is

representation on their behalf. They have been set exparte.

4. The learned counsel appearing for the appellant reiterated all the

contentions set out in the memorandum of grounds and called upon this

Court to answer the substantial questions of law in his favour and set aside

the impugned judgment and decree and dismiss the suit.

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

S.A.(MD)No.303 of 2010

5. Since there is no representation on the side of the respondents,

I independently examined the entire record. The plaintiffs admitted that the

suit property belongs to Thiru.Karuppiah Devar / father of the appellant

herein. Further, they concede that following his demise, the appellant was

enjoying the suit property. They would however claim that the appellant

received a sum of Rs.1400/- from them and orally sold the suit property in

their favour in June 1977 in the presence of the panchayatdhars. Obviously,

such a transaction cannot be countenanced. Any immovable property

valued beyond Rs.100/- can be conveyed only through a registered

instrument. Therefore, the courts below rightly negatived the claim of the

oral sale put forth by the plaintiffs. However, the courts below came to the

conclusion that the plaintiffs have perfected their title by adverse

possession. However, it is too well settled that a person claiming adverse

possession is obliged to establish the same. Though in the plaint, it has

been averred that right from 1977, the plaintiffs have been in open and

uninterrupted possession, the evidence does not measure up to the same.

In any event, when the defendant had seriously questioned the plaintiff's

title, the plaintiffs were obliged to amend the plaint and seek the relief of

declaration. Of-course, even on the strength of adverse possession, the

right of declaration can be sought. But in this case, the plaintiffs have

failed to do so. Therefore, as held by the Hon'ble Supreme Court in https://www.mhc.tn.gov.in/judis

S.A.(MD)No.303 of 2010

Anathula Sudhakar Vs. P.Buchi Reddy (dead) by LRs and others (2008) 4

SCC 594, the suit was clearly not maintainable. The courts below failed to

take note of this elementary aspect. Of-course, the appellant himself would

concede that the plaintiffs are in possession of the suit property. According

to the appellant, since for a while, he was away from India, he had

permitted the plaintiffs to be in possession of the suit property. Since the

appellant himself admitted that the plaintiffs are in possession of the suit

property, the plaintiffs only can be given the relief of permanent injunction

that they cannot be dispossessed except by due process of law. In this case,

the courts below had also cast the entire burden on him to prove the adverse

possession of the plaintiffs.

6. The substantial questions of law are answered in favour of the

appellant. The impugned judgment and decree passed by the courts below

are modified. The plaintiffs are granted the relief of permanent injunction

that they shall not be dispossessed except by due process of law. The

second appeal is partly allowed. No cost.

21.04.2022

Internet : Yes/No Index : Yes/No rmi

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

S.A.(MD)No.303 of 2010

G.R.SWAMINATHAN.J.,

rmi

To

1.The Sub Court, Sankarankoil.

2.The Principal District Munsif Court, Sankarankoil.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.303 of 2010

21.04.2022

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