Full Judgment Text
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PETITIONER:
MRS. JUDITH FERNANDES & ORS
Vs.
RESPONDENT:
CONCEICAO ANTONIO FERNANDES & ANR
DATE OF JUDGMENT: 22/08/1996
BENCH:
SINGH N.P. (J)
BENCH:
SINGH N.P. (J)
VENKATASWAMI K. (J)
CITATION:
JT 1996 (7) 639 1996 SCALE (6)292
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
The plaintiffs are the appellants in this appeal. On
January 18,1967 the original plaintiff No.1 executed a deed
of lease for a period of six years in favour of the
defendant-Respondent No.1 herein (hereinafter referred to as
the Respondent) in respect of the lands in question
containing coconut trees. On May 5, 1972 notice of
termination of the lease was given by the aforesaid
plaintiff. There is no dispute that the lease expired in
January, 1973. On October 10, 1973 the plaintiffs filed a
suit for eviction of the defendant. During the pendency of
the said suit amendments were introduced in the Goa, Daman
and Diu Agricultural Tenancy Act, 1964 (hereinafter referred
to as the Act). The amendments were introduced by the Fifth
Amendment Act which came into force with effect from April
20, 1976. The Trial Court decreed the suit which decree was
affirmed by tho court of Appeal. However, the High Court on
appeal filed by the defendant-respondeont set aside the said
decree saying that Civil Court had no jurisdiction to
entertain the suit after coming into force of the Fifth
Amendment Act.
It may be mentioned that by the Amending Act aforesaid
in Section 2(1A) new definition of ’agriculture’ was
introduced. Section 2 (7A) defined ’garden’ to mean land
used primarily for growing coconut trees, arecanut trees,
cashew nut trees and mango trees. In view of aforesaid
introduction of sub-section (7A) in Section 2 the expression
’garden’ shall include the land used primarily for growing
coconut trees. Section 7 of the Act provides that if any
question arises whether any person is or was a tenant or
should be deemed to be a tenant under this Act, the
Mamlatdar shall, after holding an enquiry, decide such
question. In view of Section 8 of the Act no tenancy of any
land shall be terminated and no person holding land as a
tenant shall be liable to be evicted therefrom save as
provided under the Act. Section 58 of the Act is as follows:
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"Bar to jurisdiction of Courts
(i) No suit or other
proceeding shall lie against any
person in respect of anything which
is in good faith done or intended
to be done under this Act.
(ii) Save as provided in this
Act, no Court shall have
jurisdiction to settle, decide or
deal with any question which is by
or under this Act required to be
settled, decided or dealt with by
the Mamlatdar, Tribunal, Collector
or Governmant, and no order passed
by these authorities under Act
shall be questioned in any Civil or
Criminal Court."
In view of sub-section (2) of Section 58 of the Act, no
court has jurisdiction to settle, decide or deal with any
question which is by or under this Act required to be
settled, decided or dealt with by the Mamlatdar, Tribunal,
Collector or Government. It can be said that aforesaid sub-
section (2) of Section 58 prescribes a bar on the power of
the Civil Court to entertain a suit for settling, deciding
or dealing with any question which is by or under this Act
required to be settled, decided or dealt with by the
Mamlatdar, Tribunal, Collector or Government.
As already mentioned above, the suit on behalf of the
plaintiffs had been filed on October 10,1973 when the Fifth
Amendment was not in force and Section 2(7A) was not in the
Act. It can be said that on the date of filing of the suit
the expression ’agriculture’ as defined then did not include
the land which was being used primarily for growing coconut
trees. The necessary corollary thereof shall be that any
suit for eviction filed against a person in possession of
such land which was being used primarily for growing coconut
trees was not barred by sub-section (2) of Section 58. It
cannot be disputed that after the amendment aforesaid and
the introduction of Section Z(7A) which defines ’garden’ to
include land used primarily for growing coconut trees, the
provisions of the act became applicable even in respect of
lands growing coconut trees and the bar prescribed in sub-
section (2) of Section 58 became applicable.
On behalf of the appellants it was urged that as on the
date when the suit in question had Been filed the bar of
sub-section (2) of Section 58 was not applicable, it was
well within the jurisdiction of the Trial Court to decree
the said suit which was affirmed by the Court of Appeal. As
such, the High Court should not have set aside the decree
passed in the suit in question. As a first impression this
argument is attractive especially when it is an admitted
position that the date on which the Trial Court passed the
decree, the Fifth Amendment had been declared to be ultra
vires. It may be mentioned that the aforesaid judgment
declaring the Fifth Amendment to be ultra vires has been se’
aside by this Court and the said amendment has been held to
be legal and valid in the case of Union of Territory of Goa.
Daman and Diu vs. Lakshmibai Narayan Patial & Ors. reported
in (1990) 4 SCC 102. In this background, we have to proceed
that when the Fifth Amendment came into force, it was a
valid piece of legislation. The only question which remains
to be examined is as to what effect it shall have to suits
which were pending before the Civil Courts. This aspect has
also been examined by this Court in the case of Inacio
Martines (d) through LRs. v. Narayan Hari Naik & Ors.
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reported in (1993) 3 SCC 123, wherein it was observed as
follows:
"After the amendment came into
force, the provisions of the Act
became applicable to the lands in
question which were primarily used
for growing coconut trees and
receiving produce therefrom. By
virtue of Section 7 any question
whether a person is a tenant or a
deemed tenant was required to be
decided by the Mamlatdar and the
jurisdiction of the civil court
stood ousted by Section Section 58
(2) of the Act. The question is
whether this subsequent change in
the law deprived the civil court of
jurisdiction which it undoubtedly
possessed on the date of the
institution of the suit. Three
situations, therefore, develop in
the context of the provisions of
the Act as amended by the fifth
amendment, namely, (i) the civil
court retains jurisdiction or (ii)
the civil court is precluded from
deciding, even incidentally,
questions falling within the ambit
of Section 7 of the Act or (iii)
the civil court’s jurisdiction is
wholly ousted. Since the Act is
silent as to the fate of pending
litigation after the fifth
amendment the situation arising on
the amendment of the Act must be
decided on first principles. If a
suit is filed to recover possession
of agricultural land from a
trespasser and no dispute arises,
the adjudication whereof is
required to be done by the special
machinery set up under the Act, the
civil court will continue to have
jurisdiction. If, however, the
defendant raises a dispute which is
required to be resolved by the
special machinery under the Act, a
question will arise what procedure
the civil court should adopt. There
may arise a situation where the
entire dispute pending before the
civil court can be adjudicated by
the special machinery only and not
the civil court, what procedure
should the civil court follow in
such a situation?...........
Before we answer those
questions we must decide on the
impact of the fifth amendment on
pending litigation. The question
whether the fifth amendment is
prospective or retrospective really
recedes in the background if we
examine the question from the angle
whether the civil court can decide
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any question falling within the
jurisdiction of the special forum
under the Act in a pending
litigation in the absence of an
express provision in that behalf.
If the question of tenancy in
regard to agricultural land cannot
be decided by the civil court under
the Act and there is no express
saving clause permitting the civil
court to decide the same, it is
obvious that any decision rendered
by the civil court would be without
jurisdiction.
So far the facts of the present. case are concerned,
the plea of the defendant-respondents was that they were
tenants of the land in question having coconut trees, as
such the Civil Court had no jurisdiction to pass the decree
for eviction against them, because of subsection (2) of
Section 58 of the Act. From a bare reference to subsection
(2) of Section 58 it is apparent that the bar has been
placed on the court from settling, deciding or dealing with
any question which is by or under the said Act required to
be settled, decided or dealt with by the Mamlatdar,
Tribunal, Collector or Government. In the present case, no
doubt the suit had been filed on October 10, 1973 but the
Trial Court passed the judgment and decree on January 27,
1983, the Fifth Amendment having come into force with effect
from April 20,1976, several years before the passing of the
decree. According to us, the bar of sub-section (2) or
Section 68 became applicable. In this background, the High
Court was justified in setting aside the judgment and decree
passed by the Trial Court which had been affirmed by the
Court of Appeal. We find no ground to take a view contrary
to the view taken by the High Court. Accordingly, the appeal
fails and it is dismissed. No costs.
In order to expedite the disposal of the dispute, we
direct that the plaint, written statement and other
connected records which had been filed before the Civil
Judge, Senior Division, Quepem, be transferred to the
concerned Mamlatdar of the area within whose jurisdiction
the disputed lands are situate. We further direct that the
Mamlatdar shall pass appropriate orders in accordance with
law as early as possible, preferably within six months from
the date of the receipt of the records.