DHANPAL BALU LHAWALE Vs. ADAGOUDA NEMAGOUDA PATIL

JUDGEMENT

(1.) This appeal arises out of the following facts.

(2.) The plaintiff-respondent Adagouda Nemagouda Patil, filed O.S. No. 182/1972 for a declaration of title and permanent injunction claiming tenancy over the suit land and in the alternative, to title on the basis of a will dated 27th December 1971 alleged to have been executed by Smt. Kusabai. The defendant/appellant Dhanpal Balu Lhawale, his mother, sister and wife entered appearance and resisted the suit, and challenged the execution of the will aforesaid. Dhanpal Balu, the first defendant in the aforesaid suit also filed O.S. No. 310/1990 claiming the relief of permanent injunction on the basis of title. As the subject matter in both the suits was common, they were clubbed together. On an examination of the record, the trial court vide its judgment dated 15th December 1994 decreed O.S. No. 182 of 1972 to the extent of granting an injunction but rejected the prayer for a declaration whereas OS No. 310 of 1990 was dismissed. Aggrieved by the judgment in O.S. No. 310/1990 defendant No. 1, the appellant in the present proceedings, Dhanpal Balu preferred R.A. No. 18/1995 whereas the plaintiff Adagouda Nemagouda too being aggrieved by only the partial decretal of O.S. No. 182/1972 preferred R.A. No. 23/1995. The first appellate court on a re-appreciation of the evidence allowed R.A. No. 18/1995 and dismissed R.A. No. 23/1995 vide order dated 7th October 1996. It also appears that the plaintiff, Adagouda Nemagouda, had filed an application in form VII before the Land Tribunal claiming occupancy rights and this plea too was rejected by the tribunal on 11th November 1981. It has been pointed out to us that the order of the Land Tribunal had been challenged by Adagouda by way of Writ Petition No. 3912/2001 which was dismissed on 7th December 2006 and the writ appeal filed against the order of the learned Single Judge, that is Writ Appeal No. 1023/2007, too has been dismissed by the Division Bench on 24th September 2007. Aggrieved by the order of the Lower Appellate Court dated 7th October 1996, in which Adagouda's prayer on the basis of the will had been rejected, he preferred a second appeal in the High Court. The High Court in its judgment dated 7th April 1999 while upholding that the will had not been proved, granted a decree for injunction to Adagouda but dismissed the suit for injunction filed by Dhanpal observing that even though Adagouda was in unlawful possession of the property he was nonetheless entitled to an injunction. The present special leave petition has been filed in this Court against the order dated 7th April, 1999 of the High Court. During the pendency of this appeal, I.A. No. 1 under Order 6 Rule 17 read with Section 151 of the CPC has been filed by the appellant seeking to amend the prayer clause in the Special Leave Petition as originally laid. The amendment sought is reproduced below:

(3.) In the facts of the case, we are of the opinion that this amendment application needs to be allowed in the face of the fact that, as of today, the claim of the plaintiff respondent, Adagouda Nemagouda, on the basis of the will and in the alternative, on the basis of a tenancy has been rejected and his status is only that of a trespasser.