SANDIP SANKARLAL KEDIA Vs. POOJA SANDIP KEDIA

JUDGEMENT

(1.) The parties are husband and wife. The trial in the petition relating to their immoveable property is ripe for hearing. The issue with which the parties are at dispute is who would lead evidence first. It may be mentioned that the procedural law in that regard is clear. It is contained in Order 18 Rules 1 and 2 of the Civil Procedure Code (CPC). For a matter which appeared to be rather inconsequential for a party who would require to prove a specific averment made, the extent of contest in who would lead evidence first appeared to be initially rather needless but has proved to be an interesting point of law which requires reference, analysis and consideration of the salutary provision made with a particular aim and object and its appreciation and analysis by Courts.

(2.) The initial petition has been filed by the wife for declaration that she is the owner of one of the two flats purchased by the parties in their joint names for which she alone paid consideration. Aside from such declaratory relief the other incidental reliefs prayed for by her are in respect of the deletion of the husband's name from that flat, the recovery of possession by her partitioning the two flats so as to separate that flat and for compensation to be paid to her for the use of that flat by the husband. The wife applied for interim relief of partition and injunction against the entry of the husband in that flat in the Family Court.

(3.) The most important aspect or fact is that the payment of the entire consideration by the wife for that flat, being one of the two flats purchased by the parties, is admitted by the husband. Consequently wife's petition that she be declared the sole owner of the flat would not call for much argument or even determination by the Court. She having paid the consideration for one of the two flats which came to be used by the parties jointly would certainly be entitled to declaration in that behalf and consequently the partition of the two flats so as to give her possession of that one flat. Pending such an exercise to be done in the petition or at its interim stage, the user of the flat by the husband would certainly entail compensating the wife in that behalf not in the position of a wife but in the position of a separate owner of half property being the one of the two flats.