TRINATH PARIDA Vs. SOBHA BHOLAINI

JUDGEMENT

(1.) THE defendant is the appellant. The suit was filed for the issue of a permanent injunction restraining the defendant from entering on the disputed land measuring 0. 70 acre and for recovery of possession thereof if it was found that the defendant had clearly trespassed on the same. One Bina Bhol had two daughters, namely. Sundari and Kumari (plaintiff No. 2 ). Sundari died about six years back fin about 1958) leaving behind her husband Trinath the defendant and a daughter by name basanti. Bina Bhol died in 1962 and plaintiff No. 1 Sobha is Ms widow.

(2.) IT is the plaintiffs case that on 12-7-1950, Bina Bhol purchased the disputed land benami in the name of his daughter Sundari. In spite of such purchase, however. Bina remained in possession thereof in his own right till his death. After bina's death, the property was enjoyed by his widow and the surviving daughter kumari plaintiff No. 2. After Bina's death, plaintiff No. 1 executed a deed of gift in respect of the same in favour of plaintiff No. 2. After Sundari's death, defendant married again and thereafter taking advantage of the fact that the sale deed in respect of the disputed land stood in the name of his deceased wife Sundari, began to lay a claim thereto. This gave a cause of action to the plaintiff to file the suit. 2-A. The case of the defendant is that it is he who had advanced the consideration for the sale deed, but got the same executed benami in the name of Sundari. Neither Bina Bhol nor after his death the plaintiffs have any right thereto. In any event. Basanti the daughter of Sundari has got a share in the disputed property and is consequently a necessary party to the suit The suit is, therefore, liable to be dismissed for nonjoinder of Basanti. In the alternative, he also laid a claim to the property on the ground that he had acquired a right thereto by adverse possession.

(3.) THE trial Court found that the consideration for the sale deed under which the disputed property was purchased was advanced by Bina Bhol but the transaction was not intended to be a benami transaction but it was intended that Sundari should be the owner of the property. On the question of possession he found that the plaintiffs were never in possession thereof. His conclusion was that after sundari's death, her daughter Basanti became entitled to the suit property and non-joinder of Basanti was, therefore, fatal to the suit. As Basanti was a minor and her father the defendant is in possession of the property on her behalf, no order of injunction could be issued against him.