Punjab-Haryana High Court
Gulzar Singh vs Manohar Singh on 19 April, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:052975
RSA-1276-1994(O&M) 2024:PHHC:052975
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-1276-1994(O&M)
Date of decision :19.04.2024
Gulzar Singh ...Appellant
Vs.
Manohar Singh ...Respondent
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Vipin Mahajan, Advocate
for the appellant.
Mr. R.S. Manhas, Advocate
for the respondent.
ANIL KSHETARPAL, J. (Oral)
1. This is the defendant's regular second appeal against the judgment
passed by the First Appellate Court, which in turn has reversed the judgment of
the trial Court.
2. In order to comprehend the issue involved in the present case,
relevant facts in brief are required to be noticed.
3. Sh. Mohna @ Mohan Singh was the owner of the property. On
16.02.1957, he gifted the property in favour of Sh. Vir Singh. The appellant-
Gulzar Singh is biological son of Sh. Vir Singh, however, he was adopted by
Sh. Mohna @ Mohan Singh. Sh. Gursharan Singh and Sh. Dhanna Singh
challenged the gift deed dated 16.02.1957, executed by Sh. Mohna @ Mohan
Singh in favour of Sh. Vir Singh on the ground that it does not effect
revisionary rights. The aforesaid suit was decreed and held that the gift deed
dated 16.02.1957, would not effect the rights of the plaintiffs in that suit.
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RSA-1276-1994(O&M) 2024:PHHC:052975
Subsequently, Sh. Vir Singh and Sh. Mohna @ Mohan Singh jointly sold the
land measuring 08 kanals vide registered sale deed dated 25.02.1965, in favour
of Sh. Manohar Singh (respondent/plaintiff).
4. Sh. Manohar Singh filed a suit qua declaration that he is the owner
in possession of 08 kanals land by virtue of sale deed dated 25.02.1965, against
Sh. Gulzar Singh, which was dismissed by the trial Court, however, reversed
by the First Appellate Court.
5. Learned counsel representing the appellant contends that Sh. Vir
Singh has no right to sell the property. He submits that the gift deed dated
16.02.1957, was set aside in a Court decree dated 20.08.1960. Hence, the First
Appellate Court has erred in decreeing the plaintiff's suit.
6. This Court has considered the submission.
7. The decree passed in the year 1960, did not result in setting aside
the gift deed dated 16.02.1957. This decree was based on customary right. Two
revisioners of Sh. Mohna @ Mohan Singh claim that such gift should not effect
their rights. It was merely a declaratory decree from 1973, because of
amendment in the Act, passing of such decrees has been prohibited. Such
amendment has resulted into dismissal of all such suits. By virtue of decree
dated 20.08.1960, at the most, there was cloud on the rights of Sh. Vir Singh.
After the death of Sh. Mohna @ Mohan Singh, the property would have
reverted back to heirs of Sh. Mohna @ Mohan Singh, if they filed suit for
possession within the prescribed period under The Punjab Limitation (Custom)
Act, 1920. Hence, there is no substance in the first argument of the learned
counsel representing the appellant.
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RSA-1276-1994(O&M) 2024:PHHC:052975
8. In any case, the sale deed has been executed jointly by Sh. Vir
Singh and Sh. Mohna @ Mohan Singh. Even, if the argument of the learned
counsel representing the appellant is accepted still the sale deed has been
executed by Sh. Mohna @ Mohan Singh, who was the owner, is valid.
9. Hence, no ground to interfere is made out.
10. Dismissed.
(ANIL KSHETARPAL)
19.04.2024 JUDGE
neeraj Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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