PRAVAKAR MISHRA Vs. CHANDRASEKHAR NAIKO AND OTHERS

JUDGEMENT

(1.) This is a plaintiff's appeal against confirming judgment.

(2.) The plaintiff instituted the suit to set aside the sale deed dated 30.4.73 and recovery of possession. The case of the plaintiff was that the suit schedule land belonged to his father, Ramachandra Mishra. He died in the year 1969 leaving behind him two sons and one daughter, namely, Syamo Sibo, Pravakar (plaintiff) and Aparna. During life time of his father, the property was partitioned on 10.8.69. The deed was reduced to writing. The suit schedule land was allotted to the share of the plaintiff. Since he was a minor, the property was looked after by his mother, defendant no.3, till he attained majority. His elder brother, Syamo Sibo, was addicted to liquor. He died in the year 1979. Few years ago, the plaintiff came to know that defendant no.1 was cultivating the suit land in spite of protest made by him and his mother. A notice was issued to him to vacate the land. But then, the defendant no.1 claimed that he had purchased the suit land from his elder brother, Syamo Sibo, by means of a registered sale deed dated 14.4.73. After obtaining certified copy, he came to know that the sale deed was obtained by the defendant no.1 said to have been executed by Syamo Sibo and the plaintiff. He was described as a minor and was represented by his elder brother. There was no legal necessity to alienate the land. No consideration was passed. His elder brother had no right to alienate the property. Defendant no.1 obtained the sale deed by playing fraud. With this factual scenario, he instituted the suit seeking the reliefs mentioned supra.

(3.) The defendant no.1 entered contest and filed written statement pleading inter alia that in the year 1968, the Tahasildarcum-Certificate Officer, Jeypore initiated a certificate case against Ramchandra Mishra for non-payment of land revenue to the tune of Rs.2034.46 paise. After death of Ramachandra, his sons, Syamo Sibo and the plaintiff represented by his brother guardian and their mother had been impleaded as parties. They contested the proceeding. They could not clear up the arrear land revenue. The suit land was put to auction on 8.2.1973. He participated in the auction and became the highest bidder. The sale was knocked in his favour. He deposited an amount of Rs.6,200/- before the Certificate Officer. Thereafter the sale deed was executed in his favour on 30.4.73. The land was mutated in his favour. He is in possession of the suit land.