Punjab-Haryana High Court
State Of Haryana vs Bihari Lal on 30 April, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
143
RSA-3145-1994
Date of decision: 30.04.2024
STATE OF HARYANA
..Appellant
Versus
BIHARI LAL & ANR.
..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. J.S. Pannu, AAG, Haryana.
Mr. Amit Jain, Sr. Advocate
with Mr. Varun Parkash, Advocate
for the respondent.
ANIL KSHETARPAL, J(Oral)
1. In this regular second appeal, the State of Haryana assails the
correctness of the concurrent findings of fact arrived at by the Courts below
while decreeing plaintiffs suit for the grant of decree of declaration that
plaintiff No.2 has become owner of the property being occupancy tenant by
virtue of the provisions of Punjab Occupancy Tenants (Vesting of Proprietary
Rights) Act, 1953 (hereinafter referred to as the '1953 Act') read with Punjab
Tenancy Act, 1887 (hereinafter referred to as the '1887 Act').
2. In order to comprehend the issue involved in the present case,
the relevant facts, in brief, are required to be noticed.
3. Sh. Sadhu Din son of Sh. Suba was owner of the land measuring
112 bighas 0 biswas located in village Kajalheri, Tehsil Fatehabad. He
executed a perpetual lease deed on 23.05.1928 in favour of Sh. Bhura son of
1 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
Sh. Hardan, predecessor in interest of the plaintiffs. As per the lease deed,
the lease money was fixed as 7 Rupees, 4 Annas and 9 Pai per annum. The
Courts below have read the lease amount to 7 Rupees, 4 Annas and 9 Paisa,
however, that would not make any difference.
4. On partition of the country in the year 1947, the owner Sh.
Sadhu Din migrated to the area, which now forms part of an independent
country Pakistan. Following the consolidation of holdings, land measuring
25 kanal and 8 marlas was allocated to the plaintiffs along with other land to
other co-sharers. Plaintiff No.2 claims to have become an occupancy tenant
of the land under Section 8 of the 1887 Act and its owner by virtue of 1953
Act. He also assails the correctness of the action of the State to recover
amount of Rs.4,168.75/- on account of illegal lease of the property. The State
of Haryana while contesting the suit claims that the property had become
evacuee property, and that the Civil Court has no jurisdiction. The plaintiffs
status as occupancy tenant was denied and it was claimed that as per Section
2(J) of the Administration of Evacuee Tenancy Act, 1950 (hereinafter
referred to as the '1950 Act'), the plaintiff has not obtained the permission of
the custodian to continue in possession, hence, liable for ejectment.
5. Both the Courts below have decreed the suit while interpreting
the lease deed dated 23.05.1928 and receipts Ex.P-1 and Ex.P-2.
6. This Bench has heard the learned counsel representing the
parties at length and with their able assistance perused the paperbook along
with the requisitioned record.
2 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
7. As per Chapter II of the 1887 Act, the occupancy tenant has
been dealt with. Section 5, 6, 7, 8, 9, 10 and 11 of the 1887 Act, which forms
part of Chapter 2 are extracted as under:-
"5. Tenants having right of occupancy.--(1) A tenant--
(a) who at the commencement of this Act has for more
than two generations in the male line of descent through
a grandfather or grand-uncle and for a period of not less
than twenty years been occupying land Paing no rent
thereof beyond the amount of the land-revenue thereof
and the rates and cesses for the time being chargeable
thereon, or
(b) who having owned land, and having ceased to be
landowner thereof otherwise than by forfeiture to the
Government or than by any voluntary act, has, since he
ceased to be landowner, continuously occupied the land,
or
(c) who, in a village or estate in which he settled along
with, or was settled by, the founder thereof as a cultivator
therein, occupied land on the twenty-first day of October,
1868, and has continuously occupied the land since that
date, or
(d) who, being jagirdar of the estate or any part of the
estate in which the land occupied by him is situate, has
continuously occupied the land for not less than twenty
years, or, having been such jagirdar, occupied the land
while he was jagirdar and has continuously occupied it
for not less than twenty years,
Has a right of occupancy in the land so occupied,
unless, in the case of a tenant belonging to the class
specified in clause (c), the landlord proves that the tenant
was settled on land previously cleared and brought under
cultivation by, or at the expense of, the founder.
(2) If a tenant proves that he has continuously occupied
land for thirty years and paid no rent there for beyond the
amount of the land-revenue thereof and the rates and
cesses for the time being chargeable thereon, it may be
presumed that he has fulfilled the conditions of clause (a)
of sub-section (1).
(3) the words in that clause denoting natural relationship
denote also relationship by adoption, including therein
the customary appointment of an heir, and relationship by
the usage of a religious community.
6. Right of occupancy of other tenants recorded as
having the right before passing of Punjab Tenancy Act,
1868.--A tenant recorded in a record-of-rights sanctioned
by the Local Government before the twenty first day of
October, 1868, as a tenant having a right of occupancy in
3 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
land which he has continuously occupied from the time of
the preparation of that record, shall be deemed to have a
right of occupancy in that land unless the contrary has
been established by a decree of a competent Court in a
suit instituted before the passing of this Act.
7. Right of occupancy in land taken in exchange.-- If
the tenant has voluntarily exchanged the land, or any
portion of the land, formerly occupied by him for other
land belonging to the same landlord, the land taken in
exchange shall be held to be subject to the same right of
occupancy as that to which the land given in exchange
would have been subject if the exchange had not taken
place.
8. Establishment of right of occupancy on grounds
other than those expressly stated in Act.--Nothing in the
foregoing sections of this Chapter shall preclude any
person from establishing a right of occupancy on any
ground other than the grounds specified in those sections.
9. Right of occupancy not to be acquired by mere lapse
of time.--No tenant shall acquire a right of occupancy by
mere lapse of time.
10. Right of occupancy not to be acquired by joint
owner in land held in joint ownership.-- In the absence
of a custom to the contrary no one of several joint owners
of land shall acquire a right of occupancy under this
Chapter in land jointly owned by them.
11. Continuance of existing occupancy rights.--
Notwithstanding anything in the foregoing sections of this
Chapter, a tenant who immediately before the
commencement of this Act has a right of occupancy in
any land under an enactment specified in any line of the
first column of the following table shall, when this Act
comes into force, be held to have, for all the purposes of
this Act, a right of occupancy in that land under the
enactment specified in the same line of the second column
of the table :--
PUNJAB TENANCY ACT, THIS ACT
(XXVIII 1868)
FIRST COLUMN SECOND COLUMN
Section Clause Section Sub-Section Clause
5 (1) 5 (1) (a)
5 (2) 5 (1) (b)
5 (3) 5 (1) (c)
5 (4) 5 (1) (d)
6 ... 6 ... ...
8 ... 8 ... ...
4 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
8. The learned counsel representing the respondents submits that
the plaintiff claims right of occupancy under Section 5(2) of the 1887 Act,
which provides that the tenant has continuously occupied the land for a
period of 30 years and paid no rent beyond the amount of land revenue
thereof and rates and cesses for the time being chargeable thereon. He relies
upon the receipts Ex.P-1 and Ex.P-2. A careful perusal of Ex.P-1 and Ex.P-2
proves that these receipts are not with respect to payment of amount of land
revenue and rate of cesses chargeable thereon. Ex.P-1 is a receipt of
Rs.750.65/- with respect to payment of water charges including chowkidara
with respect to crop Rabi-1981. Ex.P-2 is again a receipt of Rs.710.82/- with
respect to payment of water charges including chowkidara with respect to
crop Kharif-1981. Thus, both the Courts below have erred in reading Ex.P-1
and Ex.P-2. Moreover, as per the lease deed, the lease amount is 7 Rupees, 4
Annas and 9 Pai, which is equivalent to Rs.7.28/-. None of the receipts is
with respect to the aforesaid amount.
9. Apart from these two receipts, the plaintiff has not produced any
documentary evidence to support his claim that he paid the amount of land
revenue or the lease money with the government.
10. As per the revenue record, in consistent jamabandies, the
plaintiff is recorded in the cultivating column as 'Gair Marusi Tenant'. He is
in possession of the property by virtue of the lease deed executed in his
favour on 23.05.1928. He is not recorded as occupancy tenant. If we dissect
the expression 'Gair Marusi', it consist of two separate words namely 'Gair'
5 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
and 'Marusi'. The meaning of word 'Gair' is "Non", whereas, 'Marusi' is
"Occupancy". Thus, the plaintiff is recorded as non-occupancy tenant.
11. A perusal of jamabandies from the year 1959-1960 produced by
the plaintiff, it becomes evident that the amount of land revenue recorded in
the revenue record is Rs.2.44/-. It is not the case of the plaintiffs that they
have paid Rs.2.44/- per year and not more than the aforesaid amount.
12. Section 8 of the 1887 Act provides for establishment of right of
occupancy on grounds other than those expressly stated in the Act. Both the
Courts below have relied upon the judgment passed in Muni Ram and
others Vs. Phullia and Lalu, 1974 PLJ 369. This judgment relates to
interpretation of Section 8 of the 1887 Act and not Section 5. Section 8 of the
1887 Act as already noticed is relating to claim of the status of occupancy on
grounds other than those expressly stated in the Act. It is not the case of the
plaintiffs that they have acquired the right of occupancy under any other Act.
13. Furthermore, in the revenue record from the year 1947, the
property is recorded as abandoned land because of migration of individuals
of the Muslim faith. In these circumstances, it vests in the State.
14. Furthermore, it is necessary to interpret the provisions of the Act
strictly before divesting the title of the immovable property. Section 9 of the
1887 Act provides that right of occupancy cannot be acquired by mere lapse
of time. Both the Courts below were impressed by the fact that the plaintiffs
have continued in possession from the year 1928 by virtue of perpetual
tenancy. The attention of the Court has not been drawn to any provision of
1887 Act, which provide that a perpetual tenant shall be occupancy tenant.
6 of 7
Neutral Citation No:=2024:PHHC:058960
RSA-3145-1994 2024:PHHC:058960
15. Keeping in view the aforesaid discussion, the appeal is allowed.
The judgments passed by both the Courts below are not sustainable, hence,
set aside.
16. All the pending miscellaneous applications, if any, are also
disposed of.
April 30th, 2024 (ANIL KSHETARPAL)
Ay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
7 of 7
