MT AISHA BEGAM Vs. DAULAT SINGH

JUDGEMENT

(1.) The suit in this case was a suit for ejectment. The plaintiff claimed, as the Zemindar of a village called Pali Muqimpur, to eject the second defendant who claimed to be rightly in possession of the site of a house situated in the village. The plot on which the house stands is described as No. 84. The case of the plaintiff was that this defendant, Daulat Singh, had no right whatever to occupy this plot against her will. Admittedly this plot was once in the occupation of an agricultural tenant named Chhidda Khatik. The story of the plaintiff was that Chhidda abandoned the village without paying his rent. She stated that for this reason the site of the house had escheated to her as zemindar. It was alleged that on the 28 of January 1921, Chhidda had sold the materials of his house under a registered sale-deed for Rs. 100 to the first defendant Nand Ram Khatik who was his relation. After this Nand Ram is said to have sold this house to the second defendant Daulat Singh. The suit was contested by Daulat Singh on various grounds and amongst other pleas taken was a plea of custom which, is described as follows in para. 7 of the written statement: It is a custom in the village that every inhabitant of it has been mortgaging and selling his house and they have been sold by auction. The plaintiff or his predecessor-in-title never took any objection to it.

(2.) The Court of first instance decreed the claim. The lower appellate Court has reversed the decree of the first Court being of opinion that there was a custom enabling a tenant to transfer his right to the occupation of the site of his house. One of the grounds which is taken in appeal is that the finding of the Court below regarding the existence of the custom is not supported by any legally sufficient evidence. It may be observed here that this is recognized as a good ground in second appeal, and in this connexion I need only refer to the Full Bench decision of this Court reported as Ram Bilas V/s. Lal Bahadur [1908] 30 All. 311. At page 313 of the report Stanley, C.J., stated that he agreed in the view expressed in the case of Hashim Ali V/s. Abdul Rahman [1906] 28 All. 698 that where a question arises as to the existence or non-existence of a particular custom where the lower appellate Court has acted upon illegal evidence or on evidence which was legally insufficient to establish an alleged custom the question is one of law.

(3.) I have decided, therefore, to examine the evidence which was before the Court below in support of this alleged custom. The burden of proof was on the defendant. A copy of the wajib-ul-arz, Art. 25, was produced by the plaintiff. In this it is stated that in this village the tenants houses have all been built by the tenants themselves with their own materials and their own labour and so the tenants are the owners of the materials. It is further stated that tenants are entitled to occupy the houses so built so long as they remain settled in the village and after their death their children have the right to occupy. It is also stated that if a tenant abandons the village or dies without heirs the house becomes the property of the zemindar. There is nothing here by which any right to transfer the site of a house or to transfer the right to occupy it is recognized. The defendant produced three documents of sale for the purpose of showing that sale had taken place purporting to be sales of houses with their sites, or with the right to occupy the sites. One of these is of the year 1898, another of the year 1919 and the third of the year 1922. Two other documents apparently were put in. (His Lordship after considering evidence proceeded.) I am satisfied that there is no sufficient evidence on the record to prove the custom set up by the defendant.