GAURI SHANKAR PRASAD Vs. SITA RAM SAH

JUDGEMENT

(1.) This is a defendant's appeal arising out of a suit for pre-emption based on an alleged custom, of the sale of a building site in the city of Benares. The plaintiff alleged that there was a custom in Benares applying to all residents under which any person wishing to transfer any house or building site or land was bound to offer it to his cosharers in the property, to sharers in the appendages and to adjoining neighbours. The plaintiff also allege that he had performed the two demands which were in accordance with the rules of the Mahomedan law. The contesting defendant admitted that there were certain customs prevailing within the said part of the city of Benares, but pleaded that the custom of pre-emption that prevails in Benares relates to residential houses only, and there is no custom of pre-emption regarding house sites and lands in Benares.

(2.) It was further pleaded that the plaintiff had not in fact made the necessary- demands. The allegation of the plaintiff that the property sold consisted of a house was also repudiated. Under the sale deed in dispute the defendant purports to have purchased the site of this plot only without the materials of the structure which stands upon it. It is admitted that this is a parjctdari plot; the ownership of the land vests in the proprietor who is the vendor. There was some dispute as to whether there was any structure upon it which could be called a house and as to whether this structure belonged to the vendor and was actually sold by him. A photograph of the shed standing upon it is on the record, and it shows that it is a fairly large shed of which the roof is of tiles and corrugated iron sheets. There is evidence to show that certain coolies and workmen live in it and cook their food. There is also a sort of almirah which serves the purpose of a store room. We do not think that it can be said that this structure is not a place of human habitation so as to make the custom relating to houses inapplicable to it. At the same time we are of opinion that the evidence on the record falls short of establishing that the materials of this structure belonged to the vendor. The plaintiff led practically no evidence to show that the vendor owned the materials of this construction. On the other hand the defendant produced the occupier Govind who stated that he was the owner of the materials and had put up the chappar himself. There was also the evidence of the witness Ali Jawwad to the effect that the shed had been put up by the tenant of the land some years ago. The evidence being uncontradicted we must assume in favour of the defendant that the materials of the structure do not belong to the vendor and that they have obviously not been acquired by the vendee. We may therefore take it that the plot is a building site on which admittelly many many years ago a pucca house stood which was subsequently replaced by a tiled house which stood for some years. Later on this was pulled down by the occupier who proceeded to build a pucca construction upon it. He laid 1 the foundation, but a suit by the proprietor was promptly instituted which continued for several years with the result that the construction was stopped. This suit was decreed and the occupier was ejected. Since then it has been let out to other people who have put up another structure upon it. The land is undoubtedly in the nature of a building site on which a structure stands even now. It is not merely a plot of waste land or an agricultural plot.

(3.) The Court below has held that the custom of pre-emption even with regard to building sites has been established by the evidence in the case. The learned advocate for the appellant rightly argues that the burden of proving the existence of the custom is on the plaintiff and that he cannot succeed by merely establishing that the custom of pre-emption applies to houses in the city of Benares. The learned advocate for the respondent replies that the custom of pre-emption with regard to building sites and small parcels of land, where a custom of preemption with regard to houses is admittedly proved, is quite common and that small evidence ought to be sufficient for establishing that the same custom applies to such building sites. Our attention has been drawn to several cases where the same rule has been applied to small parcels of land as applied to houses. We may refer to the cases of Ejnesh Kooer V/s. Sheikh Amzudally [1865] 2 W.R. 261, Deendayal V/s. Mt. Saja 2 Sudder Dewani Adalut 318, Gh. Joogul Kishore V/s. Pooch Singh [1867] 8 W.R. 413, Nusrat Raza V/s. Umbul Khyr Bibi [1867] 8 W.R. 309, Abdul Azim V/s. Khondkar Hamid [1868] 10 W.R. 356, Ram Gobind Boy V/s. Kushuffudoza [1870] 14 W.R. 1 (F.B.) and Gobind Chunk Juttee V/s. Mun Mohan Jha [1870] 14 W.R. 43 (F.B.), as also to a recent case of the Patna High Court Mt. Sheoratni v. Munshi Lall A.I.R. 1926 Pat. 542.