TUSHAR KANTI BOSE Vs. SAVITRI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment dated 25th September, 1995 passed by the Division Bench of the Calcutta High Court dismissing the appeal which had been filed against the judgment of the learned single Judge dated 9th May, 1998 passed in Matter No. 65 of 1950.

(3.) There are mass of facts and several litigations pending between the parties but it is not necessary to go into those controversies for disposing of the present appeal. Suffice it to state that the appellants had purchased the Premises No. 22 / IC, Monoharpukar Road, Calcutta from Ballygunge Estate Pvt. Limited in course of liquidation proceeding pursuant to a Court sale dated 2nd May 1974 and the sale deed in question had been Executed on 16th August, 1974. After purchasing the property they were also in possession of the same. The respondents are the owners of the Premises. No. 22/ID which they had purchased also from Ballygunge Estate Pvt. Limited as early as on 13th January, 1953. The appellants filed an application before the Liquidator on 23rd August, 1977 seeking leave of the Company Judge for demarcation of the property and an order to that effect was passed directing Ballygunge Estate Pvt. Limited to demarcate the purchased property of the appellants as per deed of conveyance. The respondents then filed an application for an order of injunction on the ground that on the garb of demarcation the appellants are trying to encroach upon the portion of the property which the respondents had purchased and are in possession thereof since 1953. Ultimately, the learned single Judge after considering the several orders, passed by the Civil Judge in civil suits between the parties as well as the reports of the Engineer, Surveyor, and Special Officer appointed by the High Court and the Officer-in-Charge of the local police station, came to the conclusion that the appellants had made two holes on the wall so as to have access to the portion in occupation of the respondents and the appellants have raised a wall to dispossess the respondents from a portion in respect of which there was already an order of injunction by the Alipore Court. After coming to the aforesaid conclusion the Learned Single Judge directed by an order of mandatory injunction to close down the holes and remove all obstacles and restore back possession of the portion to the respondents which was to be done under the supervision of Sri Anajn Chakraborty who was appointed as the Special Officer. Against the aforesaid order the appellants moved the Division Bench of the Calcutta High Court which was registered as Appeal No. 340 of 1988. On 20th May, 1988 the Division Bench passed an order of status quo as on that date. On 12th November, 1991 the Division Bench in the aforesaid appeal passed an order appointing Shri Suhrid Roychoudhury as the Special Officer and directed that the Special Officer shall take forthwith possession of the disputed rooms. After taking possession of the rooms he shall allow the parties to occupy the rooms subject to the undertaking of such parties that they will not claim equity to occupy the disputed rooms until further orders. The Special Officer was also directed to appoint a surveyor who shall demarcate Plot No. 3 belonging to the appellants and Plot No. 4 belonging to the respondents on the basis of conveyance, original plans, original documents, scheme and other papers. Both parties were directed to complete demarcation within 3 weeks from the date of order and submit a report to the Court. Pursuant to the aforesaid order of the Division Bench Shri Suhrid Roychoudhury, the Special Officer appointed one Shri Bhupendra Mohan Saha as the Surveyor by consent of parties for the purpose of demarcation of Plot Nos. 3 and 4. After demarcation was done through the assistance of the Surveyor Shri Bhupendra Mohan Saha, the Special Officer Suhrid Kumar Roychoudhury submitted his report on 20th April, 1992. The Division Bench by order dated 1st July, 1992 granted leave to the respondents to file an application taking exception to the report of the Special Officer within two weeks. The respondents filed their objections. When the matter was called on 1st September, 1992 none appeared for the applicants, and therefore, application was dismissed. Finally, the matter was listed before another Division Bench who by the learned single Judge to hand over possession of the property to Bhattacharjees, the respondents herein and it is this order which is under challenge in this appeal.