14 March 1997
Supreme Court
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KASHINATH S BANDEKAR & ORS. Vs ATMARAM VASSUDEVA NAIQUE & ORS.


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PETITIONER: KASHINATH S BANDEKAR & ORS.

       Vs.

RESPONDENT: ATMARAM VASSUDEVA NAIQUE & ORS.

DATE OF JUDGMENT:       14/03/1997

BENCH: A.S. ANAND, K. VENKATASWAMI

ACT:

HEADNOTE:

JUDGMENT:       JU D G ME N T DR. ANAND. J.      This appeal  by special  leave isdirected against the judgment and  order ofthe High  Courtof Judicature Bombay (PanajiBench, Goa) dated 5th of July 1990.      The case has a checquered history but we shall refer to the facts to the extentrelevant for the purpose of disposal of this appeal. On  23rd  July 1961  the  predecessors  of respondents filed  a Civil  suit in theCourt of Civil Judge (SeniorDivision,  Bicholin) for  declaration that  they are the owners  andpossessors  of the disputed properties.That suit was  triedunder  the portuguese  Civil procedure Code. After going  through the  pleadings and the  documents and especificacao was  drawn up  bythe  trial court  besides  a questionario, (issues  in the case) . The especificacao and the questionario were drawn up under Articles 515 and 516 of the portuguese Civil procedure Code. Objectionsfiled to the especificacao were decided on 10.3.62. Parties led evidence, both oral  and documentary  in supportof their  respective claims.Vide  judgment and  order dated 27.7.67, the  trial court dismissedthe suit. The plaintiffs in thesuit filed a first appeal against the judgment and order dated 27.7.67 in the  court  ofthe  learned  JudicialCommissioner.  After hearingthe parties, the learned Judicial Commissioner found the trial  court had  not applied  its mind  tothe issue of title as also to the effect of certain documents produced by the parties  which were in the natureof  agreements. The learnedJudicial  Commissioner appointed  Mr. Pinto Menezes, as Local  Commissioner who  wasto  inspect the suit  land, examinethe  documents on  the record  but without recording any further  evidence to  submit a report, after considering the evidence  already on  the record, regardingthe issue of ownership of  the disputed  immovable  property.  The  Local Commissioner submittedhes report  on 8.11.69,holdingthat at theplaintiffs werethe owners of the immovable property known as  " Bismachotembo".  Itwas  also foundby the Local Commissioner that  immovable property  called disputedland which lay  between theaforesaid two  immovable properties, belongsto  theplaintiffs  in the  suit, who  therefore had title to  that property.  The learned  JudicialCommissioner

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perusedthe  report of the Local Commissioner and foundthat he had not given any report on the question of possession of the property  in  dispute.  Vide  order dated9.2.70, the learnedJudicial Commissioner remanded the caseto the court of learned  Civil Judge (Senior Division) to adjudicate "on the issue off possession and prescription" as claimed by the defendants on the basisof the evidencealreadyavailable on the record  after taking  note of  the report  of the  Local Commissioner. The  learned Civil  Judge (Senior  Division), after hearing  learned counselfor thepartieson the issue of possession and prescription,Vide his order dated 4.8.71, came  to   theconclusion   that  theplaintiffs  were  in possession   ofthe disputed piece of immovableproperty and that the  defendants had  failed to prove that they hadbeen in possession  of the  disputed land  by  prescription,  as allegedby  them. After recording thisfinding, the learned Civil Judge forwarded the finding on the issue of possession and prescription  alongwith  the record  of the case to the court  of   the learned   Judicial  Commissioner.   In the meanwhile, the code of Civil procedure,as applicable to the rest ofthe courts in India, was also made applicable to the courts in  the territory  of Goa  with effect from, 15.6.66. The learned  Judicial Commissioner,  therefore,noticedthat under the  Civil procedure  Code read  with theCivil Courts Act 1965,  the court  of the Judicial Commissioner no longer had jurisdiction  to entertainand hear  an appeal from the judgment, order or decree passed by the learned Civil Judge and that  such an appeal could lie onlybefore the concerned District Judge. The  learned  Judicial Commissioner,vide order dated 31.8.1972 forwardedthe recorded ofthe  case to the District  Judge atPanaji for  disposal of the appeal. Both  the   original  plaintiff as  well  as  the  original defendants  having   died  in  the  meanwhile,their  legal representativeswere  brought on the record to prosecute the appeal.The  learned District  Judge  at  panaji  heard the appeal and  vide judgment and order dated 29.3.84, set aside the judgment  and decree  of Civil  Judge dated 27.7.67 and passed a decreein the suit in favour of the plaintiffs. The defendants in  that suit, challenged the judgment and decree dated 29.3.1984 passedby  theDistrict  Judge,  through  a second appeal in the Panaji Bench of the High Court. (Second Appeal No.30 of1984). After hearing learned counsel for the parties, a  learned single  Judge   of the  High Court found that the  FirstAppellate  Court had  failed  to  takeinto consideration the  especificacao prepared by the trial court and vide  judgment dated  31.3.89 set aside thejudgment and decree of  theFirst  Appellate  Court dated29.3.84 and remanded the  appeal to the District  Judge to decide the first appeal  afresh after  taking  into  consideration the especificacao and othermaterial on therecord.After remand of theappeal,the learned District Judge heard the parties and vide  judgment andorder dated  30.9.89 set  aside the judgment of  the trialcourt dated 27.7.67 andallowing the appeal,the  District Judge  passed a decree for declaration and possessionof  the suit  property in  favour  of the original plaintiffs.  It was  found bythe learned District Judge that  theplaintiffs  were the  owners ofthe property bearingNo.5501 , which  included  the disputed  immovable property also.A further  declaration was alsogiven to the effectthat  the  defendants  were  in possession  of the property bearing No. 5568 and the claimof the defendants to be  inpossession  ofsuit  propertywas  negatived. The successors in  interestof  thedefendants  in the  original suit (appellants  herein) filed a second appeal against the judgment  andorder  of  theDistrict  Judge dated30th

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September  1989.  Videjudgment  and  order  dated  5.7.90, impugned herein, the High courtdismissed the second appeal.      Mr.  Dhruv  Mehta,  learned   counsel  appearing for appellants, submitted  that both  the First  Appellate Court and the High Court hadfailed to consider the especificacao which reflected the admissions of the parties and that an order of  especificacaobeing final andconclusive could not be controverted through evidence  as had  beendone  by the respondents inthe present  case.  Itwas  urged  that  an especificacao is  binding on the parties and both the courts could not  go behind  it more  so  because  the respondents hereinhad   not  challengedthe   correctness   of the especificacao through  an appeal.  Learned  counsel  further submitted thatthe First  Appellate Court  also fell  in an error in  describing the  "tombacao" (survey  document)as a privatedocument,  having no  sanctity of  law,ignoring the fact that  the respondents  herein hadneither raised any objection nor filed any"reclamacao" against the tombacao.      Mr. Verma, learned senior counsel appearing  for the respondents  on  the  other   hand   submitted  that the especificacao did  not reflectthe correct state of affairs and theevidence on therecord exposed its incorrectness and as such the first appellate court as well as the high Court were right  in prefering  the evidence to the especificacao, which had been drawn upeven before theissues were framed.      The proceedings  of the  trial court  dated 10th  March 1962, settling the especificacao in thepresentcase read as follows:      "Iconsider  as proved  by way  of      documents and  by the  agreement of      the    partiesthe    following      documents:      a)  The plaintiffis the owner and      possessor by  himself  and through      his  conveyers   of  theproperty      described at  the land Registration      Office  of  this Camarca   under      No.5501 ofbook B912 new.      b)  Thisproperty  was  described      and apportioned inthe "Inventario"      among minors  carried  out at  the      Bardez Comarco  court in  the years      1907-08,  on   the demise of  the      previous  possessor  ,  Jose  Jovem      Flaviano  Ferreira,   late  notary      public   of    Bardez,   with   the      boundaries  mentioned    in    the      endorsement  on   the   description      No.5501, having been purchased with      the   same   boundariesby   the      plaintiff and  hisbrother Govinda      bydeed  dated 13.12.1913,ratified      bythat of19.9.1915.      c)  Theproperties    Motouvadi,      borderingthe  property  No.  5501      are  described  at the  same  land      Registration Office  under No.5668      ofBook b(15) new and 761 of Book B      old, and  the right  to 1/3 of this      latter belongs to the plaintiff.      d)  Vishnu   Porobo, member of the      joint Hindu  family  to  which  the      propertyNo.5668  belonged   did      intervene as  instrumental witness      in the   deed   dated   19.9.1915,

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    referred to  in clause  (b) of this      "Especificacao: (facts admitted).      e)  The defendant Xencora  stored      outside   the   stone-wall,   which      exists onthe western  side of the      property; No.5668, sterile      mineral-ore   and thereafter   he      felled a  "Satondo" tree, valued at      Esc. 360$00,  this felling  having      taken place  probably in  the month      ofSeptember, 1960.      f)  According   to   the predial      description  No.5501  theproperty      referred to  lies in  thevillage,      Bicholim,while  the  controverted      strip liesin the bordering village      ofBordem.      g)  The conveyer     of     the      defendants, Indira Dondo,sold  to      the  latter  the  property ‘Motou-      Vadda’  with   its adjoining  plot      "Gumtachi-Molly".      h)  The property ’Motou-Vadda’ has      onthe west a stony-wall throughout      its extension.      i)  At the time of the Land Survey      ofthe Comunidade of Bordem against      which theplaintiff did not file a      claim of  objections  when it  was      liable  to  "reclamacao"of   the      interested  parties,    the   plot      identified in   para  13 of  the      written-statement was  surveyed  as      belonging to  the conveyer of  the      defendants, or  beit, upto the row      ofstones referredto in para 10 of      the  sameand  the  usurpation  of      19,322 sq. metresunconfessed  but      paid by  the defendants,  has  been      found.   On  the   same  occasion,  the      western part  in respect of the row      ofstoneswall  surveyedand  the      usurpation of  19,052  sq.  metres      discivered, confessed  byBaburao,      was paid its value.      j)  The  Villages of  Bordem  and      Bicholim  are  surveyed  and  their      boundaries defined,  although  the      survey   cadastre  maynot   be      finalised.      k)  From the  deed of  purchase of      the property  No. 5501,  it is seen      that thisproperty is  bounded  on      the northby theproperty of  the      Comunidadeof  Bordem  and not  by      that of Aleixo Joao Lobo, according      towhat ismentioned in the predial      description,    which    is    also      confirmedby   the   cadastre   of      Bordem."      With a  view to  appreciate the submissions made at the bar. it is first  necessary to consider as  to what is the nature and status of the especificacao.      Articles 515  and 516  of the Portuguese code dealwith

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the settlement of especificacaoand thequestionnario. These Articles read as follows:      "Art. 515:- When the trialis to be      held, theJudge within  eight days      shall specify  thefacts  which  he      considers as  admitted for want of      denial, admitted  by  agreement  of      parties and provedby documents and      heshall  fix in  serial order  the      points offact in controversy and      which are relevantfor thedecision      of   the   case.    From    this      questionnaire as  well asfrom the      specification ,  a copy  shall  be      given to the parties, who may file,      induplicate,  theobjections which      they  deemed   fit.  The  duplicate      shall  be handed overto   the      opposite  side;   within  next  two      subsequentdays the lattermay give      its say  in the  matter. After  the      expiry   of    such   period,   the      objectionsshall be decided .      Para 1:- The questionnaireshall be      amongst the  factspleaded, consist      ofall  facts controvertedrelevant      tothe  case and those which may be      indispensable for its resolution.      Para  2:- The  objection may  be      related   to    specification    or      questionnaire. The latter may  be      objected  for  deficiency, excess,      complexityor obscurity.      Para 3:-  From the orderdeciding      the  objection,   appeal  lies   to      Relacao  (High   Court)  from   the      decision of  the latter  no  appeal      shall lie to the supreme court .      Article516-    once    the      questionnairo   is   settled   the      parties shall  be notified to give      the list of witnesses and apply for      any other mode of evidence."      From a combined reading ofArticles 515 and 516 (supra) it become  obvious that an especificacao  is only a step in the  proceedings  during  the  trial  and  is  a  record  of settlement aimed  at narrowingdown the  controversy in the case. It  certainly has probative value but cannot be given the status of abindingjudicial order which cannot be given the status  of a  binding judicial  order  which  cannot  be controverted through  evidence led at the trialon the basis of   the pleadings of the parties and the issues raised. The High Court  therefore, rightly found that the matters sorted out atthe time  of settlement of  the  especificacao are required to be borne in mind while deciding the dispute and that the  factsdetailed   in  the especificacao  should  be taken into  consideration for  the purpose  ofadjudicating variousissuesraisedin  the suit  but  nonetheless the controversy inthe suit  is to be decided  onthe basis of evidence, bothoral  and  documentary, led  at  the  trial bearingin  mind the especificacao. That an especificacao is only astep in the proceedings  aimedto  narrow down the controversy and is only  a proceduralstep isalso obvious from the  fact that  inclause (i) of especificacao reliance has been  placed on  ’tombacao’treating it as a document of

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conclusive nature  and a  ’public document’.  The ’tombacao’ has been  foundthat the ’tombacao’ record tookplace in the year 1948.  it was  "incomplete" and  in respect of thesame there was  "no promulgation".  The  High  Court,  therefore, rightlyfound  that the District Judgewas justified in not relyingupon  that record  which was  not  of  a  conclusive nature to  arrive at  its findings. Therelevancy, the proof and theevidentiary value of a documenthas to be decided at the trial  notwithstanding, the recordof the especificacao becausein the event, the documents on the basis of which an especificacao is  drawnup, treating the statements in those documents as  admissions, is  found atthe trial either not proved or  not genuineor otherwise not relevant, it cannot be said that the statements made in the especificacao would over-ride the  doubtfulnature of the document and the trial court would  beunableto pronounce  upon thecorrectness, relevancy and  authenticity ofthe document.  The court  is duty bound  to pronounce upon the relevancy andauthenticity of thedocument on  the basisof evidence ledat the trial notwithstandingwhat  is settled in theespecificacao, drawn up at  the initial stages of the case, as not to do so would result in  miscarriage of  justice. We, therefore, find  it difficult to  accept the  submission of Mr. Mehta  that the First Appellate Court or  the High  court  could  nothave recorded findings  on the  basis of  the evidence led at the trial, strictly in support  of the  pleadings,  which run contrary to  the record of the especificacao and we are of the view  that an  especificacao is  only in the natureof a step in the proceedings  of the  trial, which has probative value and  is requiredto be  borne in mind but  thesame cannot be  preferred to the evidence led at the trial which conclusively shows  thestatement  or any part of  it in the especificacao to  be either  incorrect or  not’proved’  or having no  evidentiary value  or relevance or sufferingfrom any like defect.      Atthe  time when a Local Commissioner wasappointed by the  learned   Judicial Commissioner  in  exercise  of the judicial powers,  the especificacao  stood already  settled. The Local  Commissionerwas  still directed  toexamine the question of  ownership,title,possession andprescription and non of the parties raisedany objection to that course being adopted.After the receipt of the reportof the Local Commissioner, the  casewas  remanded to the trial court for determination  of  prescription because  of  the  claim  to possession  raised   on its   basis  by   the defendants. Admittedly, the especificacao dated 10.3.62 did not concern itself with  claim based  on prescription for deciding which the case  had been  remanded, and therefore, the question of prescription  had   tobe   decided  independent   of the especificacao on  the basis  ofthe  relevant material.once the claim  of the  defendants to ownership and possession on the basis  of prescription  falls,  the statements  in the especificacao, which make a record contrary thereto, have to be ignored  andthe findings recorded by the first appellate court after remand and by the High Court that the defendants appellants  had  failed  to  substantiate  their  claim  to ownership and  possession of  the disputed landon the basis of adverse  possession,must  be preferred,  notwithstanding any   statement  to   the   contrarycontained   in the especificacao.      Coming now to the meritsof  theinstant appeal. The defendant appellants  did not  file any objections  to the report of the local commissioner, who found theIndira Dando did not sell the  disputed plot  knownas " Motou-Vadda" to the  defendants who  were  owners  ofthe  adjoiningplot

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"Gumtachi-Molly" notwithstanding  the *******  in clause (g) of the especificacao. At the trial, defendants-appellants in the suit  did not claimtitle to the suit property by way of any transfer,  conveyance, sale or gift.  Theyrested their claim on  titleby adverse possession. The issue relating to adversepossession  of the  suit property  by the defendants has been  considered by the courts below. After the learned Judicial Commissioner  referredthe issue of possessionvide order dated  9.2.1970, to  the civil Judge (senior Division) the same  was debated  before the  learned Civil  Judge, who vide order  dated 4.8.1971,  came to the conclusion that the defendants hadfailed to provethat they were in possession of thesuit land for the prescribed period of 30 years. The learnedDistrict  Judge,  in  appeal  also  found  that the defendants had failed to prove their adverse possessionover the disputed property and on the contrary the plaintiffs had proved their  possession and  title  to the  said  property throughout. After  the report of the local Commissioner, the District Judge,Panaji,once again by his judgment and order dated 30.9.1989 came to  the conclusion that the defendants had failed  to prove  their possessionof the suit property for a  period of 30 years or more and that the plaintiffs on the other hand had proved their title and possession of the suit  land.  The  HighCourt  agreed  with  the  concurrent findings of  fact recorded  by the courts below, both on the issue of  possession aswell ason the issue oftitle and by a wellconsidered and detailedorder negativedthe claim of the defendants(appellants  herein)to  possession  by prescription. The concurrent findings recorded by the courts below to   negative  the claim of ownership of the defendant appellants arebased on  proper appreciation  of  evidence, both oral and documentary on the record. In ouropinion, the courts below  have taken  considerable pains  to decide the issues between the parties after applying correct principles of law.The High Court to the extent necessary also examined the  record,  including the  evidence, whilehearing the arguments in  the second  appeal filedthe appellants under section100  ofthe  code of civil procedure, with a view to do complete justice between theparties. We find no error to have been  committed  by  the  courts  below.  The  impugned judgment and  order donot call  for any interference.This appeal,therefore,  fails  andis  dismissed,but  in the peculiar facts of the case without any order asto costs.