PREM KUMAR CHAWLA Vs. VIJAY SINGH

JUDGEMENT

(1.) THIS revision petition filed under Section 115 of the Code of Civil Procedure, 1908 (for brevity, 'the Code') is directed against the order dated 9.11.2000 passed by the Additional District Judge, Kurukshetra dismissing the appeal of the defendant-petitioners filed against the order dated 26.7.1999 of the Civil Judge (Sr. Division), Kurukshetra. The Civil Judge vide his order dated 26.7.1999 has allowed an application filed by the plaintiff-respondent No. 1 restraining the defendant-petitioners from interfering in his peaceful possession and also from dispossessing him from the suit land as described in paragraph 1 of the plaint till the decision of the suit.

(2.) BRIEF facts of the case which led to the filing of the present revision petition and necessary for deciding the controversy raised before me are that plaintiff-respondent No. 1 filed Civil Suit No. RBT-766 of 2000, instituted on 6.7.1995/27.11.2000 for permanent injunction claiming that he is owner in possession of the suit land and defendant-petitioners are neither owners nor in possession thereof. According to the averments made in the suit, the defendant-petitioners are alleged to be high-handed persons who formed unlawfully assembly and made an attempt to interfere in the peaceful possession of the plaintiff-respondent No. 1 by taking forcible possession. However, due to timely intervention of the plaintiff-respondent No. 1 and other respectables, the defendant-petitioners were not able to interfere in the peaceful possession of the plaintiff-respondent No. 1. Along with the suit an application under Order XXXIX, Rules 1 and 2 for ad-interim relief of injunction was also filed which was allowed by the Civil Judge and the order passed by the Civil Judge has been upheld by the Additional District Judge. The Additional District Judge has upheld the order of the Civil Judge principally on the ground that the revenue record i.e. the jamabandies for. the years 1989-90 and 1994-95 as well as khasra Girdawaries upto Kharif 1998 show that the plaintiff-respondent No. 1 was in possession of the suit land. The defendant-petitioner has placed reliance on an agreement dated 4.9.1993 alleging that the plaintiff-respondent No. 1 executed this agreement to sell the land measuring 52 kanals 16 marlas for a consideration of Rs. 53,13,000/- in favour of the defendant-petitioners and their associate. It has further been claimed that earnest money amounting to Rs. 8,65,000/- was received by the plaintiff-respondent No. 1 and the possession was delivered on 4.9.1993 when the agreement was executed and the earnest amount was paid. It is further claimed by the defendant-petitioners that the plaintiff-respondent No. 1 executed another agreement dated 27.8.1994 concerning the same land enhancing the sale consideration to Rs. 58,13,000/-, and in lieu thereof the time for execution of the sale deed was extended upto 25.6.1999. It is also claimed that the plaintiff-respondent No. 1 delivered possession of 56 kanals 12 marlas of land to defendant-petitioner No. 1 and his associates. The delivery of possession and receipt of amount of Rs. 1,65,000/- was duly acknowledged by plaintiff-respondent No. 1 by executing an affidavit on 27.8.1994 and since then the defendant-petitioners have been in cultivating possession of the suit land. It has been alleged by the defendant-petitioners that in order to grab a sum of Rs. 10,30,000/- earnest money paid to plaintiff-respondent No. 1, he has filed a false and frivolous suit. Brushing aside both the agreements to sell and the receipt dated 4.9.1993 and 27.8.1994 acknowledging payment of Rs. 8,65,000/- and Rs. 1,65,000/-, both the Courts below reached the conclusion that entries in jamabandies for the years 1989-90 and 1994-95 and khasra girdawaries upto kharif 1998 which are much later to the date of receipt and agreement to sell has to be given credence. On that basis both the Courts have reached the conclusion that plaintiff respondent No. 1 is in possession. Another reason given by both the Courts below for reaching this conclusion is that if the version of the defendant-petitioners is to be accepted, then they would have filed a suit for specific performance which has never been filed.

(3.) SHRI Y.K. Sharma has argued that both the agreements executed on 4.9.1993 and 27.8.1994 are valid in the eyes of law. An amount of Rs. 8,65,000/- and Rs. 1,65,000/- has been paid at the time of execution of both these agreements and the defendant-petitioners were given possession, The suit has been filed with mala fide intention to misappropriate the amount of earnest money and also to divest the defendant-petitioners of their possession. In support of his arguments, learned Counsel referred to paragraph 4 of the order dated 26.7.1999 passed by the Civil Judge asserting that the stand with regard to obtaining the papers concerning agreements to sell fraudulently was taken in the replication. He has further argued that both the agreements to sell cannot be considered to have resulted from fraud because the plaintiff-respondent No. 1 in the rejoinder to the legal notice sent by the defendant-petitioners has averred that the plaintiff-petitioners have visited the office of Tehsildar/Sub Registrar, Shahbad Markanda on 23.6.1995 and 27.6.1995 for execution of the sale deed i.e. the extended dates fixed for execution of the sale deeds. Had the agreement to sell been the result of fraud, then there was no necessity for him to visit the office of Tehsildar/Sub Registrar, Shahbad Markanda on 23.6.1995 and 27.6.1995. Therefore, according to the learned counsel, once the defendant-petitioners have been put in possession in pursuance of the part performance of the agreement to sell, no interim order could be issued restraining the defendant-petitioners from interfering in possession of the plaintiff-respondent No. l. He has also referred to Section 53-A of the Transfer of Property Act, 1882 (for brevity, 'the Act') to argue that both the Courts below committed a grave error by not applying Section 53-A of the Act. Apart from the agreement to sell, an affidavit dated 27.8.1994 sworn in by the plaintiff-respondent No. 1 in favour of the defendant-petitioners and their associates has also been relied claiming that it would clearly establish that the possession of the suit land was delivered to them.