ASNA BIBI Vs. JAIGUNNISSA BIBI

JUDGEMENT

(1.) In the suit, out of which this appeal arises plaintiff sued as the residuary heir of one Shane Ali to recover his share of certain property left by Shane Ali. He has been found to be the residuary heir of Shane Ali, and this finding has not been challenged on appeal.

(2.) The learned Subordinate Judge has dismissed his suit holding that the property claimed is wakf property, and against this decision plaintiff appeals.

(3.) His main ground of appeal is that the question "of the validity of the wakf is res judicata, the alleged wakf having been decided in a claim case brought in the course of previous execution proceedings not to have been a bona fide docunent, but to have been put forward for the purpose of defeating the claims of creditors. The property which was the subject of the claim case is not the property which is now in suit. It is argued in support of the appeal that, all the parties to the present suit having been made parties to the claim case, and the order in the claim case not having been challenged by a suit, under Order XXI, Rule 63, that order is conclusive and operates as res judicata in respect not only of the property to which it related but of all the property included in the wakf. It is admitted on behalf of appellant that there is no authority which directly supports this argument. Reference, however, is made to Surnamoyi Dasi v. Ashutosh Goswami 27 C. 714 : 14 Ind. Dec. (N.S.) 469. Koyyana Chittemma v. Doasy Gavaramma (2) 99 M. 225 : 16 M. L.J. 136 and Ramu Aiyar v. Palaniappa Chetty 8 Ind. Cas. 117 : 35 M. 35 : 8 M.L.T. 381: 21 M. L. J 756. (1910) M. W. N. 58, None of these cases lends any support to appellant s contention. The first of them decides that an order in a claim case is conclusive against persons whose title is derived from the claimant, whether their position is that of plaintiffs or defendants. The second merely decides the effect of payment of the decretal amount when made more than a year after the order rejecting the claim. The third decides that persons claiming through the parties in a claim case do not cease to be bound by the order if they subsequently acquire other rights. There is nothing in any of these decisions which is of any assistance to appellant. In the present case the appeal must fail, for the reason that apart from any other considerations, an order in a claim case is conclusive only as regards the particular property in dispute: Radha Prasad Singh v. Lal Sahib Rai 3, A. 53 : 17 1. A. 150 : 5 Sar. P.C.J. 600 : 7 Ind. Dec (N.S.) 33; Dinkar Ballal Chakradev, v. Hari Shridhar Apte 14 B. 206 : 7 Ind. Dec. (N.S.) 505, In this case it is clear that, the order in the claim case on the question of the validity of the wakf is not conclusive, the property in dispute not being that which was the subject of the claim case, and this ground of appeal fails.