Telangana High Court
Sri Kammari Srinivas , Seenaiah vs Sri Kammari Manthaiah on 22 January, 2024
HIGH COURT FOR THE STATE OF TELANGANA
SECOND APPEAL No.116 OF 2022
Between:
Sri Kammari Srinivas @ Seenaiah
.. Appellant
Vs.
$ Sri Kammari Manthaiah (died) & others.
.. Respondents
DATE OF THE ORDER PRONOUNCED: 22.01.2024
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
1. Whether Reporters of Local newspapers No
may be allowed to see the judgment?
2. Whether the copies of judgment may be Yes
marked to Law Reporters/Journals
3. Whether his Lordship wishes to Yes
see the fair copy of the judgment?
2
LNA, J
S.A.No.116 of 2022
* THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
+ SECOND APPEAL No.116 OF 2022
% DATED 22nd January, 2024
# Between:
Sri Kammari Srinivas @ Seenaiah
.. Appellant
Vs.
$ Sri Kammari Manthaiah (died) & others.
.. Respondents
! Counsel for Appellant : Ms.P.Krishna Keerthana
^Counsel for Respondents : Mr.V.Ravi Kiran Rao
Sr.Counsel represented by
Sri V.Rohith
<Gist:
>Head Note
? CASES REFERRED :
1. (2009) 8 SCC 646
2. (2007) 1 SCC 546
3. C.R.P.Nos.1101, 1168 and 1207 of 2018
3
LNA, J
S.A.No.116 of 2022
HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
SECOND APPEAL No.116 of 2022
JUDGMENT:
This Second Appeal is filed challenging the judgment and
decree dated 16.12.2021 passed in A.S.No.4 of 2019 on the file
of the Court of the III Additional District Judge, Adilabad,
Asifabad, reversing the judgment and decree dated 28.12.2018
passed in O.S.NO.28 of 2012 on the file of the Court of the
Senior Civil Judge, Asifabad.
2. For the sake of convenience, the parties are referred to as
they are arrayed before the trial Court.
3. Brief facts leading to filing of the present Second Appeal
are that the plaintiff filed a suit in O.S.No.28 of 2012 for
perpetual injunction before the Senior Civil Judge, Asifabad, in
respect of land to an extent of Ac.7-20 cents, in Survey No.168
situated at Malledi Village of Bheemini Mandal, Adilabad
District (herein after referred to as 'the suit land').
4. It is contended that the plaintiff was owner, pattedar and
possessor of the suit land having purchased the same from its 4 LNA, J S.A.No.116 of 2022
original pattedar and owner on 13.07.1994 vide simple sale
deed and his name was also mutated in the revenue records
through proceedings No.G/1105/2005, dated 21.11.2005 and
pattedar pass book and title deed relating to the suit land were
also issued in the name of the plaintiff. Since then the plaintiff
has been in actual possession and enjoyment of the suit land. It
is further contended that the he has been cultivating the land
by raising paddy and cotton crops and enjoying the suit land as
an absolute owner.
5. It is further contended that on 12.07.2012, the defendant
without any manner of right of whatsoever interfered with the
suit land and threatened the plaintiff with dire consequences to
vacate the suit land and that the defendant is politically
influenced person. Therefore, he filed the suit for permanent
injunction.
6. The defendant filed written statement denying the
contents of the plaint. It is contended that suit land is Inam
land and the Government assigned the suit land to the
ancestors of the defendant under the Andhra Pradesh
(Telangana Area) Abolition of Inams Act, 1955 ( for short ' the 5 LNA, J S.A.No.116 of 2022
Act, 1955') and prior to that year, ancestors of the defendant
enjoyed the suit land as pattedars; that patta was also granted
to the ancestors of the defendant long back and that his father
never sold the suit land to anybody by virtue of simple sale
deed; that the plaintiff fabricated the false documents and got
patta pass book and title deed books in his name.
7. It is further contended that the defendant filed application
before the District Collector, Adilabad for cancellation of
pattedar pass book and title deed as well as the mutation
proceedings made in favour of the plaintiff and the District
Collector directed the Revenue Divisional Officer (RDO),
Asifabad to make an enquiry and to take necessary action. As
per the directions of District Collector, Alidabad and the
Revenue Divisional Officer (RDO), Asifabad, the Tahasildar,
Bheemini has conducted an enquiry and sent a report to the
RDO, Asifabad. Subsequently, the RDO, Asifabad passed orders
vide File No.G917/2012 dated 24.07.2012 in favour of the
defendant by cancelling the pattedar pass book and title deed
as well as mutation proceedings in the name of the plaintiff. 6
LNA, J S.A.No.116 of 2022
Suppressing the same, the plaintiff has approached this Court
and filed present suit.
8. Before the trial Court, on behalf of the plaintiff PW1 to
PW3 were examined and Exs.A1 to A17 were marked; on behalf
of the defendant DW1 to DW3 were examined and Exs.B1 to
B15 were marked.
9. The trial Court, after considering the entire material
available on record, vide judgment and decree dated
28.12.2018, dismissed the suit. Aggrieved by the same, the
plaintiff has filed the appeal in A.S.No.4 of 2019 before the III
Additional District Judge, Adilabad, Asifabad, and the first
appellate Court, on re-appreciation of the entire evidence and
the material available on record, allowed the appeal vide
judgment and decree dated 16.12.2021 and reversed the
judgment and decree passed by the trial Court. Hence, the
present Second Appeal.
10. Heard Ms.P.Krishna Keerthana, learned counsel for the
appellant and Mr.V.Ravi Kiran Rao, learned Senior Counsel 7 LNA, J S.A.No.116 of 2022
represented by Mr.V.Rohith, for the respondents. Perused the
record.
11. A perusal of the record discloses that the trial Court
dismissed the suit on the ground that the Civil Court has no
jurisdiction to try the case and also held that suit land is Inam
Land and the plaintiff did not apply and obtain ORC and
therefore, the plaintiff cannot claim any title over the suit land
and thus, has come to conclusion that the possession of the
plaintiff over the suit land is not valid in the eye of law.
12. The first appellate Court, on re-appreciation of evidence
on record, has come to the conclusion that judgment and
decree passed by the trial Court was perverse and that the trial
Court erred in going into complicated questions of title in a suit
for injunction simplicitor and thus, set aside the judgment and
decree dated 28.12.208 of the trial Court and allowed the
appeal vide its judgment and decree date 16.12.2021. The first
appellate Court further observed that the plaintiff has proved
his possession over the suit land as on the date of filing of the
suit, but the trial Court opined that the Civil Court has no
jurisdiction to entertain the suit in respect of Inam land. It is 8 LNA, J S.A.No.116 of 2022
well settled law that even having wrong possession over
disputed land, no one evict forcibly except it due course of law.
13. Learned counsel for appellant herein/defendant
vehemently argued that the trial Court decreed the suit by duly
taking into consideration the nature of land i.e, Inam land as
well as the documents, materials placed on record. Further, the
first appellate Court erroneous interpretation held that the
plaintiff was in possession of suit land and that non-issuance of
ORC is not a basis for dismissal of the suit and that in a suit
for injunction simplicitor, the Court cannot go into complicated
question of title.
14. Per contra, learned Senior Counsel appearing on behalf of
the respondents submitted that the first appellate Court was
right in allowing the appeal and setting aside the judgment and
decree of the trial Court and had rightly held that in suit for
injunction simplicitor, the Civil Court cannot go into
complicated question of title and the same has to be decided by
the appropriate authority in an appropriate proceedings. He
further contended that the respondents have been in 9 LNA, J S.A.No.116 of 2022
possession and enjoyment of the suit land from the date of
purchase i.e., from the year 1994.
15. Learned Senior Counsel for the respondents relied upon
the common order of this Court dated 08.06.2018 passed in
Civil Revision Petitions Nos.1101, 1168 and 1207 of 2018,
wherein, in somewhat similar circumstances, the learned Single
Judge of this Court, upheld the dismissal of applications filed
under Order VII Rule 11(d) of CPC which were filed for rejection
of the plaint, by referring to Section 29 of the Act, 1955, as per
which, civil suit is barred.
In the above case, the defendant filed interim application
under Order VII Rule 11(d) of C.P.C., for rejection of plaint on
the ground that the plaint is barred by law under Section 29 of
the Act, 1955 and the trial Court dismissed the said
application, challenging the same, the defendants have filed the
C.R.Ps. In the said C.R.Ps, this Court while dismissing the
C.R.Ps has observed as under:
"The oblique attack on the maintainability of the subject suits by the first defendant on the ground that the ownership claim of the plaintiffs over the suit schedule properties would also entail examination of the Occupancy Rights Certificate granted under the Act 10 LNA, J S.A.No.116 of 2022
of 1955 is too long drawn a connection to sustain his plea for rejection of the plaints under Order 7 Rule 11(d) CPC."
16. Learned Senior Counsel has also relied upon the
judgment of Hon'ble Apex Court in the case of Nahar
Industrial Enterprises Limited Vs. Hong Kong and
Shanghai Banking Corporation reported in (2009) 8 SCC
646, wherein at paragraph Nos.107 and 110 it has been held
as under:
"107. A civil court is entitled to decide the respective claims of the parties in a suit. It must come within the purview of the hierarchy of courts as indicated in Section 3 of the Code. It will have jurisdiction to determine all disputes of civil nature unless the same is barred expressly by a statute or by necessary implication.
110. It must be remembered that the jurisdiction of a civil court is plenary in nature. Unless the same is ousted, expressly or by necessary implication, it will have jurisdiction to try all types of suits."
Thus, learned Senior Counsel would submit that Civil Court
has jurisdiction to entertain the suit and the judgment of the
first appellate Court is proper and does not warrant any
interference by this Court.
17. The point for consideration is, whether the suit for
injunction simplicitor is maintainable in the light of the
Sections 10, 23 and 24 of the Act, 1955?
11
LNA, J S.A.No.116 of 2022
18. Admittedly, the suit was filed for injunction simplicitor by
the plaintiff and the first appellate Court has observed that in a
suit for injunction simplicitor, the trial Court cannot go into the
complicated question of title. A perusal of Sections 10, 23 and
24 of the Act, 1955 would show that same are related to
resolution of dispute between the parties in respect of rights
and claim of the property. In the present case, the suit is only
for injunction simplicitor and not related to any order passed by
the revenue authority under the Act, 1955.
19. The provisions of the Act, 1955 would have to be
construed strictly for the purpose for which it was enacted i.e.,
to adjudicate disputes between the Inamdars on the one hand
and his lessee/assignees on the other hand, so as to determine
their rights.
20. The first appellate Court held that the suit filed for
injunction simplicitor based on possession of the plaintiff and
thus, the relief would not find within the jurisdiction of any
authority under the Act, 1955 and therefore, the suit is 12 LNA, J S.A.No.116 of 2022
maintainable and thus, allowed the appeal by setting aside the
judgment and decree of the trial Court.
21. Learned counsel for the appellant vehemently argued that
the trial Court dismissed the suit without proper appreciation
of the evidence and bar under the Act, 1955. However, learned
counsel failed to raise any substantial question of law to be
decided by this Court in this Second Appeal. In fact, all the
grounds raised in this appeal are factual in nature and do not
qualify as the substantial questions of law in terms of Section
100 of C.P.C.
22. Further, in Gurdev kaur Vs. Kaki 1 the Hon'ble Apex
Court held that the High Court sitting in Second Appeal cannot
examine the evidence once again as the third trial Court and
the power under Section 100 of C.P.C. is very limited and it can
be exercised only where a substantial question of law is raised
and fell for consideration.
23. Having considered the entire material available on record
and the findings recorded by the first appellate Court, this
1 (2007) 1 SCC 546 13 LNA, J S.A.No.116 of 2022
court finds no ground or reason warranting interference with
the said findings, under Section 100 of C.P.C. Moreover, the
grounds raised by the appellant are factual in nature and no
question of law much less a substantial question of law arises
for consideration in this Second Appeal. In the considered
opinion of this Court, the first Appellate Court has rightly
allowed the appeal by setting aside the judgment and decree of
the trial Court.
24. Hence, the Second Appeal fails and the same is
accordingly dismissed at the stage of admission. No costs.
Pending miscellaneous applications, if any, shall stand
closed.
___________________________________ LAXMI NARAYANA ALISHETTY, J
Date: 22.01.2024 Dua Note: LR Copy to be marked : Yes
