G.SURYAKUMARI Vs B.CHANDRAMOULI .
Case number: C.A. No.-008476-008476 / 2009
Diary number: 10089 / 2006
Advocates: PROMILA Vs
SRIDHAR POTARAJU
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8476 OF 2009 [Arising out of SLP(C) No.7296 of 2006]
G. Suryakumari & Anr. …..Appellants
Versus
B. Chandramouli & Ors. ….. Respondents
J U D G M E N T
Deepak Verma, J.
1. Leave granted.
2. Defendants-appellants, feeling aggrieved by the judgment and
decree pronounced by learned Single Judge of the High Court of
Andhra Pradesh at Hyderabad, in respondents' S.A. No. 541/2002
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decided on 20.2.2006, are before us challenging the same on variety
of grounds.
3. Respondents herein as plaintiffs had filed Original Suit No.
5731 of 1994, against the present appellants/ defendants, for the
relief of perpetual injunction restraining them from interfering in any
manner into their peaceful possession and enjoyment over the Suit
Schedule Property to an extent of 1,200 sq. yards forming part of
House No. 6-3-584/31/B covered by Survey Nos. 94, 95 and 96 of
Ward No. 3 out of 38,382 sq. yards belonging to M/s. Gramodyog
Cooperative Housing Society, situated at Khairtabad, Hyderabad.
4. According to the plaint averments, respondents/plaintiffs
contended that schedule property is part of 50,000 sq. yards
covered by Survey Nos. 94, 95 and 96. It originally belonged to Dr.
Ahmed Mirza from whom Smt. K. Parvathi Devi and four others
purchased the same under registered sale deed dated 17.3.1961.
Thereafter, M/s. Gramodyog Cooperative Housing Society
purchased an area admeasuring 38,382 sq. yards from them by a
registered deed of sale executed on 20.9.1962. Respondent Nos. 1
and 2 purchased 600 sq. yards each under registered sale deeds
from the said society on 17.1.1994 and 19.1.1994 respectively.
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After the execution of sale deeds, they raised boundary walls and
invested huge amounts of money for its development. They also
submitted plans for construction of houses, after paying necessary
fee, for grant of such permission. Respondent Nos. 1 and 2,
therefore, claimed to be title holders of the said lands and having
possession over the same but appellants/defendants without any
right whatsoever tried to encroach about 382 sq. yards of the
schedule property, claiming the same to have been purchased from
a society, viz., M/s. Anand Jyothi Cooperative Housing Society.
The respondents with great difficulty could resist illegal acts of
encroachment by the appellants and lodged an FIR in this regard
with the concerned Police Station but police did not take any
appropriate action in the matter. On or about 8.12.1994 with the
help and assistance of anti social elements, appellants once again,
tried to encroach Suit Schedule Property of the respondents. They
resisted the attempts of the appellants with the help of neighbours.
Since there existed imminent danger of their land being encroached
upon by the appellants, they were constrained to file suit for
perpetual injunction against the appellants with a prayer to restrain
them from encroaching upon their land in any manner whatsoever.
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5. On summons being issued to them by the Civil Court, the
appellants herein filed their Written Statement, denying the claim
of the respondents/plaintiffs. According to them, schedule land is
part of Survey No. 105/1 of Khairtabad village, which originally
belonged to Hazmatunnisa Begum, who had gifted the same to
Zohra Begum by gift deed dated 1.9.1966. Zohra Begum, after
becoming owner had sold Ac. 4-36 cents to Ch. Achaiah by
registered sale deed dated 8.9.1966 from whom M/s. Anand Jyothi
Cooperative Housing Society had purchased 4,990 sq. yards under
registered sale deed dated 8.5.1970 with specific boundaries. After
purchase, the said society also got the layout plan approved from
Municipal Corporation, Hyderabad. Internal roads were laid. The
land was divided into plots with specific numbers and allotted to its
members. Appellants have contended that the said society had
executed registered sale deed dated 25.10.1993 in favour of first
defendant i.e. Respondent No. 3 herein K.V.J.R. Krupanidhi, with
respect to Plot No. 7 admeasuring 382 sq. yards. Thereafter,
Respondent No. 3 herein obtained permission from the Special
Officer-cum-Competent Authority, under Section 26 of the Urban
Land Ceiling Act on 28.3.1994 to sell the said plot to defendant
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no.2-present Appellant No.1. The sale deed by Respondent No. 3
(original Defendant No. 1) was then executed in favour of
Appellant No. 1 on 13.4.1994 who, thereafter, took possession of
the plot.
5. In order to have the said site into regular and proper shape,
appellant no.2 further purchased additional 21 sq. yards from C.
Nageswar Rao out of his plot No. 6 and sold 21 sq. yards to Smt.
A. Vijayalaxmi out of Plot No. 7 under registered sale deed dated
28.11.1994. He, thereafter, got his name mutated and started
paying tax. Encumbrance Certificate for a period of 15 years was
also obtained by him between 28.8.1980 to 24.8.1994. Domestic
electrical connection was also obtained for the store/watchman
room from APSEB and necessary permission from Municipal
Corporation, Hyderabad to construct a house was also obtained.
6. Only when he started digging pits and constructing
store/watchman room and compound wall, the respondents tried to
dispossess Appellant No. 1 by using physical force. A police
complaint was filed by her husband-appellant no.2. Thereafter, the
present suit was filed by respondents against the appellants.
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7. Other allottees of the plots of the aforesaid Housing Society
had constructed their respective buildings/apartments in the plot so
purchased by them. Thus, the averments made by respondents in
their plaint were denied in toto.
8. After framing of issues, parties went to trial. After detailed
consideration of both oral and documentary evidence, Trial Court
vide judgment dated 01.12.1999 recorded a finding in favour of the
respondents and decreed the suit granting temporary injunction,
restraining appellants from interfering with peaceful possession
and enjoyment of the plaintiffs over the Suit Schedule Property.
9. Aggrieved by the said judgment and decree passed by the
Trial Court, the appellants-defendants herein were constrained to
file an appeal before the lower appellate Court challenging the
same on variety of grounds.
10.The lower appellate Court vide judgment and decree dated
14.3.2002 allowed the same and the respondents' suit was
dismissed.
11. Questioning the same and against quashment of judgment
and decree of the Trial Court, respondents had preferred a second
appeal under Section 100 of the Code of Civil Procedure (CPC). In
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the said second appeal the following two questions of law were
formulated :
“i) Whether the lower appellate Court was right in reversing the entire judgment of the Trial Court though the interest of the defendants was only in respect of 382 sq. yards of land purported to be in Survey No. 105/1 of Khairtabad village, Hyderabad.
ii) Whether the lower appellate Court was right in reversing the findings of the trial Court and whether the same is not contrary to the evidence on record and amounts to a perverse finding.”
12. Learned Single Judge of the High Court came to the
conclusion that the Suit Schedule Property is found to be in
exclusive possession of respondents and the same is clearly
identifiable. The appellants herein cannot pretend ignorance and
say that they are not bound by the orders of the Court passed
against M/s. Anand Jyothi Cooperative Housing Society because
they have purchased this property from the said society by
registered sale deed. Looking to the Commissioner's and Survey
Report, it has been found that the area of 382 sq. yards claimed by
respondents does not fall within the area said to have been
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purchased by appellants herein. A categorical finding has been
recorded by the High Court that Commissioner's Report would
show that there is a distance of more than ½ Km between the lands
in Survey No. 96 and land in Survey No. 105.
13. In fact, it has been found that the land admeasuring 382 sq.
yards, subject matter of the suit is not located within Survey No.
94, 95, 96 of village Khairtabad, instead it is part of lands
belonging to Hazmatunnisa Begum of Khairtabad, which has been
purchased by the appellants. Thus, they could not have been
restrained from entering their own lands.
14. Learned Single Judge of the High Court entirely agreed with
the finding recorded by the Trial Court with regard to possession of
the appellants on 382 sq. yards of land. It further agreed that
possession being sine qua non for grant of permanent injunction,
the Trial Court had committed no error in granting the same. After
discussing the matter threadbare, the High Court by the impugned
judgment and order, set aside the judgment and decree of the first
appellate Court and restored that of Trial Court, whereby and
whereunder the respondents' suit was decreed. Hence, this Appeal.
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15. It is pertinent to mention that a suit being O.S. No.1846 of
1982 was filed by Anand Jyothi Co-operative Housing Society for
perpetual injunction restraining Gramodyog Co-operative Housing
Society from interfering with 6090 sq.yards in survey no.105/1,
which was dismissed for default on 12.7.1985.
16. Learned Senior counsel for appellants, Mr. M.N. Rao, tried
to advance before us some questions of law with regard to Order 9
Rule IX of the CPC, which were vehemently opposed by learned
counsel for respondents on the ground, that this having not been
taken earlier cannot be permitted to be taken up for the first time at
this stage.
17. We have no doubt in our mind that at any point of time
earlier it was neither raised nor argued or hammered at the stage of
Trial Court, first appellate Court and High Court, thus it cannot be
permitted to be taken up for consideration for the first time. Thus,
we refrain from taking cognizance of those grounds which are
sought to be taken now for the first time.
18. Learned senior counsel for the appellants has also
strenuously submitted before us that as per O.9 R.IX, CPC,
dismissal of earlier Suit filed before Junior Civil Judge, City Civil
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Court, Hyderabad against Gramodyog Cooperative Housing
Society for injunction would create a bar against the present
respondents/ plaintiffs to file fresh suit.
19. To put forth contentions further in this regard, learned
counsel for appellants have placed reliance on a judgment reported
in AIR 1949 Madras 882 titled, Yellapragada Gopalkrishnamurthi
v. Pettu Poda Madireddi & Ors. and full Bench opinion of Punjab
and Haryana High Court reported in AIR 1985 P&H 135 titled
Gajpat Singh v. Sudhan (Died) Legal by L.Rs Hukam Chand .
20. We are afraid and as mentioned hereinabove that it would
neither be proper nor permissible to raise this ground for the first
time in this appeal before this Court. Admittedly, this ground was
never taken by the appellants either before the Trial Court or First
Appellate Court or in Second appeal in the High Court and has
been tried to be advanced for the first time, which in our opinion is
impermissible.
21. It is not necessary to deal this aspect of the matter as it
stands concluded by various judgments of this Court, viz., (1)
Municipal Corporation of Greater Mumbai & Anr. v. Kamla Mills
Ltd., (2003) 6 SCC 315 : AIR 2003 SC 2998; (2) Panchugopal
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Barua & Ors. v. Umesh Chandra Goswami & Ors. (1997) 4 SCC
713 : AIR 1997 SC 1041; (3) Nityananda Kar & Anr. v. State of
Orissa & Ors. 1991 Supp (2) SCC 516; and (4) Ishwar Das Jain
(Dead) Through LRs v. Sohan Lal (Dead) by LRs (2000) 1 SCC
434 : AIR 2000 SC 426.
22. Apart from the above, other grounds advanced before us
have already been answered by an elaborate and detailed order
passed by High Court in the respondents' second appeal. Despite
arguing for quite some time learned counsel for appellants could
not point out any illegality or perversity to us in the impugned
judgment and decree. The Appeal being devoid of merits and
substance is hereby dismissed with costs throughout.
23. Counsels' fee Rs. 5, 000/-.
…........................................J. [B. SUDERSHAN REDDY]
…......................................... J. [DEEPAK VERMA]
New Delhi. December 18, 2009.