MAHABIR GOPE AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved of order dated 15.02.2011 passed in Title Suit No.08 of 2007 by which the applications for adducing additional documents and amendment in the plaint have been rejected, the plaintiffs have approached this Court.

(2.) Title Suit No.08 of 2007 was instituted by Mahabir Gope, Kaliyug Gupe and Sheo Charan Gope @ Galu Gope; all sons of late Deepan Ahir @ Deepan Gope claiming a decree for declaration of their title over schedule 'A' lands and for confirmation of their possession. Orders passed by the defendant no.4 in Doubtful Demand Case No.7/98-99 and in Settlement Case No.133/95-96 have also been challenged by the plaintiffs. The plaintiffs have claimed that the lands comprised in Khata Nos.186/170 and Khata No.2, area about 5.26 acres were recorded in Survey Khatiyan as Gairmajurwa Khas in the last cadestral survey and settlement; this forms schedule 'A' property. The land was initially waste land which father of the plaintiffs reclaimed and made cultivable. Subsequently, the ex-landlord through a Hukumnama executed in Sambat 1991 gave schedule 'A' lands to the father of the plaintiffs on salami of Rs.24/- and jamabandi rent-receipts were issued by the ex-landlord. The plaintiffs have further claimed that name of their father was entered in Register-II after recognizing him as settlee/raiyat and Anchal Revenue Karamchari issued rent receipts in the name of their father. After their father-Deepan Ahir died in the year 1971 the plaintiffs are cultivating peacefully over schedule 'A' lands and they also started growing crops. In paragraph no.10 of the plaint they have claimed that they have also paid rent for schedule 'A' lands. The defendant nos. 5,6 and 7 filed a common written statement denying the claim of the plaintiffs in respect of the Hukumnana and issuance of rent receipts. In paragraph no.16 of their plaint the plaintiffs have pleaded that in the year 1981-82 the department of soil conservation constructed a 'Bandh" over the suit land as reservoir from where they are irrigating their land and rearing fish. Claiming that the plaintiffs had full knowledge of the doubtful demand case and other settlement cases, the defendants have pleaded that the plaintiffs never constructed a pond nor are in possession of the suit lands. In the pending suit when the suit was posted for arguments, three applications; one for producing additional documents, one for impounding the Hukumnama and another for amendment in the plaint, were filed. By the impugned order dated 15.02.2011 the learned trial court has allowed the application for impounding of Hukumnama, however, dismissed the applications for adducing additional evidence and amendment in the plaint.

(3.) At the outset it needs to be indicated that by the application for amendment in the plaint the plaintiffs have sought permission to correct the typographical error by replacing the numeric Rs.25/- to Rs. 24/-. Plea taken by the learned counsel for the petitioners is mistake in reading the kaithi language.