NEELAM GUPTA Vs. RAJENDRA KUMAR GUPTA

JUDGEMENT

(1.) The legal representatives of original defendant No.1 viz., appellant Nos. 1 to 3 herein and original defendant No. 2 in Civil Suit No.195A/95, are in appeal against the judgment dtd. 11/7/2014 passed by the High Court of Chhattisgarh at Bilaspur in Second Appeal No.401/2003, reversing the concurrent judgments of the Courts below and the consequently, drawn decree dtd. 25/7/2014.

(2.) The facts, in succinct, that led to the impugned judgment and decree are as follows:-

(3.) The original defendants jointly filed a written statement on 4/4/1990 contending that their father, Sh. Ramesh Chandra Gupta, and father of the plaintiff, Sh. Kailash Chandra Gupta, purchased the suit schedule property in the name of their nephew Late Sh. Sitaram Gupta, on 15/3/1963. They further contended that Ramesh Chandra Gupta and Kailash Chandra Gupta had also purchased another land admeasuring 5 acres comprised in Khasra No.924 of the same village. It was also contended by them that their father had installed electric pump and dug well besides constructing three rooms in the suit schedule property for dairy purpose. They averred, rather admitted, that upon the death of plaintiff's father on 25/12/1967, the suit schedule property was transferred in the name of the plaintiff in the year 1968 and his name was recorded in the revenue records, albeit claimed that its possession still remained with them. They went on to contend that Ramesh Chandra Gupta and Kailash Chandra Gupta were members of joint family and they had joint business of bangles in Firozabad in the State of Uttar Pradesh and that in the year 1952 they started the business of bangles in Raipur by opening a shop in the name and style 'Laxmi Bangles Store'. According to them, in the year 1973 their father had opened another shop of bangles at Dhamtari and on 31/3/1976 an oral partition had taken place between their father viz., the original defendant No.1 and plaintiff's family whereunder land in Khasra No.924 admeasuring 5 acres and the bangle shop at Dhamtari were given to the plaintiff and his family and the suit schedule property and the bangle shop at Raipur were allotted to the share of defendant's family. They had also contended that till the aforementioned partition effected on 31/3/1976, the plaintiff was a member of the Joint Hindu Family. In their joint written statement, they had also taken up the pleas of adverse possession and limitation, as special objections on the ground of being in possession of the suit schedule property for more than 12 years.