LAWS(PVC)-1916-11-43

RAJA MAHAMMAD ABUL HUSAN KHAN Vs. RAM PARGASH

Decided On November 30, 1916
RAJA MAHAMMAD ABUL HUSAN KHAN Appellant
V/S
RAM PARGASH Respondents

JUDGEMENT

(1.) These are two consolidated appeals. The appellant in each of these appeals, Raja Mohammad Abul Husan Khan, is the plaintiff in the suit in which the appeal has arisen. The suits were brought to obtain the decision of the Civil Court as to the status of the defendants in two villages in Oudh. The title of the plaintiff as proprietor within the meaning of that term in Act XXII of 1886 and Act III of 1901 was not in dispute in either suit. In one of these suits Ram Pargash is the defendant and in the appeal relating to that suit he is the respondent here. In the other suit Prag, Bhagwan Dat and Suraj Bali were the defendants. Prag, Bhagwan Dat and the representatives of Suraj Bali, who has died, are the respondents here in the appeal which relates to that suit.

(2.) In the suit in which Ram Pargash is the defendant the plaintiff asked for a decree for the proprietary possession of Mouza Kauria Pirhia and for a declaration that Ram Pargash had no proprietary right and no under-proprietary right in that village. Ram Pargash claimed that he had an under-proprietary right in the village. The Subordinate Judge of Gonda, who tried the suit, found on the evidence that Ram Pargash had no proprietary or under-proprietary right in the village and was merely a tenant. On that finding the Civil Court had no jurisdiction to give the plaintiff a decree for possession and accordingly dismissed the suit, so far as the claim to eject the tenant was concerned, an ejectment of a tenant to whom Act III of 1901 applies being in Oudh exclusively within the jurisdiction of the Court of Revenue. The Subordinate Judge rightly on his findings gave the plaintiff a decree on the 26th August, 1912, declaring that Ram Pargash had no proprietary or under-proprietary right in the village. That declaration the : Civil Court was competent to make and it was necessary that it should be made by the Civil Court, as the Court of Revenue, holding that Ram Pargash had an under-proprietary right in the village, had declined jurisdiction in proceedings for the ejectment of Ram Pargash which the plaintiff had brought in the Court of Revenue. The question as to whether Ram Pargash had or had not a proprietary or an under-proprietary right was one for the Civil Court and when raised and persisted it was one which the Court of Revenue could not finally decide.

(3.) From that decree of the 26th August, 1912, Ram Pargash appealed to the Court of the Judicial Commissioner of Oudh. The Court of the Judicial Commissioner agreed with the Subordinate Judge that Ram Pargash had failed to prove that he had any proprietary or under- proprietary right in the village and as their Lordships understand the judgment of the Court of the Judicial Commissioner, that Court held that Ram Pargash was a tenant, as alleged by the plaintiff, but for some reason which is not apparent, that Court declined to affirm the declaration which the Subordinate Judge had made and by its decree of the 28th April, 1914, dismissed the suit. From that decree one of these appeals has been brought. The plaintiff was entitled to the declaration which had been made by the Subordinate Judge.