Punjab-Haryana High Court
Kaur Sain vs Surjeet Singh on 10 August, 2023
Neutral Citation No:=2023:PHHC:104126
RSA-1670-1992 (O&M) 2023:PHHC:104126
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
RSA-1670-1992 (O&M)
Date of Decision: 10.8.2023
Kaur Sain and others
....Appellants
VERSUS
Surjit Singh and others
....Respondents
CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH
Present: Mr. V.K.Kataria, Advocate,
for the appellant.
*******
KARAMJIT SINGH, J.
This regular second appeal has been filed against the judgment
and decree dated 27.2.1992 passed by the Court of learned District Judge,
Faridkot whereby the appeal filed by the defendants/respondents-Surjit
Singh and others was allowed and the judgment/decree dated 15.10.1991
passed by the Court of Sub Judge, First Class, Faridkot was set aside and
the suit of the plaintiff-appellant was dismissed with regard to property
bearing Khasra NO.1878/1 (8-0), 1954 (1 min) (0-9).
2. Brief facts of the case are that the appellant instituted suit for
permanent injunction restraining the respondent from dispossessing the
appellant from the land measuring 44K- comprised in Khasra No.1954/1(0-
9), 1878/1(8-0), 1883/2(14-15), 1884/2/2(0-12), 1877/2/2/0-4, 1883/1/1-5,
1876/12-9, 1877/1/3-11 and 1884/2/2/2-15 situated in village Bargart,
Tehsil and District Faridkot on the ground that the appellants are owners in
possession of the said land and the respondents have got no right, title or
interest in the same but the respondents threatened to disposses the
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appellants from the suit land.
3. The suit was contested by the respondents who took
preliminary objections that the suit is bad for non-joinder of necessary
parties and that the suit is not maintainable against a co-sharer. On merits,
the respondents pleaded that Surjit Singh and others have purchased 33K-
14M of land out of total land measuring 67K-9M from Joginder Mal @
Joginder Pal and they also purchased another piece of land measuring 33K-
15M vide sale deed dated 15.6.1976 from the same vendor and thus, the
respondents are co-sharer in the suit land and are in possession of khasra
numbers 1878/1 and 1954/1. So, prayer is made that the suit be dismissed.
The respondents also filed counter claim.
4. The appellants filed replication controverting the averments
made in the plaint and denied possession of the respondents over the land
having khasra numbers 1878/1 and 1954/1.
5. On the pleadings of the parties, the following issues were
framed : -
1. Whether the suit is bad for non-joinder of necessary parties?
OPD
2. Whether the suit is not maintainable against the defendants
as they are also co sharers int eh suit land? OPD
3. Whether the plaintiffs are owners in possession of the suit
land? OPP
4. Relief.
6. In order to prove their case, the appellants produced jamabandi
for the year 1983-84 Ex.P1 and copy of khasra girdawari for the years 1984-
85 to 1987-88. On the other hand, the respondents produced jamabandi for
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the year 1988-89 Ex.D7, Nehri Girdawari Ex.D8 and copy of khasra
Girdawari Ex.D9. The respondents also produced sale deed Ex.D1 and
EX.D2 regarding purchase of land by them and copy of order of Collector
Ex.D5 and copy of mortgage deed Ex.DW6/A.
7. After hearing counsel for the parties, the learned trial Court
decreed the suit of the appellants for permanent injunction restraining the
respondents from interfering into their possession over the entire suit land
except Khasra No.1954/1 and 1878/1 and decreed the suit for possession of
khasra numbers 1954/1 and 1878/1.
8. Being aggrieved, the respondents filed appeal against the
judgment and decree dated 15.10.1991 passed by the learned trial Court.
The appeal was allowed and the plaintiff's suit was dismissed as regards
Khasra No.1878/1 (8-0) and 1954(1 min) (0-9). The appellants being
aggrieved by the aforesaid judgment and decree passed by the Court of
learned District Judge, Faridkot have filed the present appeal.
9. I have heard counsel for the appellant and gone through the
record provided by the counsel for the appellant.
10. Counsel for the appellant, while challenging the impugned
judgment, has inter alia contended that the entire land was joint but the
appellants were in exclusive possession of the suit land including khasra
No.1878/1 (8-0) and 1954/1 (1 min) (0-9) and thus, the respondents were
having no right to interfere into peaceful possession of the appellants over
the entire suit property. So, prayer is made that the impugned judgment be
set aside and the judgment passed by the learned trial Court be restored.
11. I have considered the submissions made by the counsel for the
appellant.
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12. During the arguments, counsel for the appellant has not
disputed the fact that initially, the land was joint but later on, it was
partitioned and in the said partition, khasra No.1878/1 (8-0) and 1954/1(0-
9) came to the share of the respondents and possession of the same was also
delivered to the respondents and even mutation on the basis of the partition
was also sanctioned by the revenue authorities, thus, making it clear that on
partition of joint land, the respondents became exclusive owner in
possession of the land bearing khasra No.1878/1 (8-0) and 1954/1(0-9). So,
it is evident that after partition of the land was effected, the appellants were
having no right, title or interest in the land having khasra No.1878/1(8-0)
and 1954/1(0-9). So, the Court of learned District Judge, Faridkot rightly
declined to grant any relief to the appellants with regard to land bearing
khasra No.1878/1 (8-0) and 1954/1 (0-9).
13. Counsel for the appellants has failed to prove any illegality or
perversity in the impugned judgment passed by the learned District Judge,
Faridkot. As such, no question of law muchless substantial question of law
is involved in the present appeal warranting interference by this Court.
14. The appeal is hereby dismissed.
( KARAMJIT SINGH )
JUDGE
August 10, 2023
Paritosh Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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