NATHUNI RAM vs. RAGHUPAT RAM .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 CASE NO.: Appeal (civil) 910 of 2007 PETITIONER: Nathuni Ram RESPONDENT: Raghupat Ram and Ors DATE OF JUDGMENT: 23/02/2007 BENCH: Dr. ARIJIT PASAYAT & R.V. RAVEENDRAN JUDGMENT: J U D G M E N T (Arising out of SLP (Civil) No. 6902 of 2005) Dr. ARIJIT PASAYAT, J. Leave granted. Challenge in this appeal is to the judgment rendered by a learned Single Judge of the Jharkhand High Court. The plaintiff, who had filed the second appeal before the High Court under Section 100 of the Code of Civil Procedure, 1908 (in short the ’Code’), has filed this appeal. Detailed reference to the factual aspect is really unnecessary. Plaintiff had filed the suit for declaration of title as well as confirmation of possession over the suit land. The description of the property was given as plot No. 51 measuring 36 decimal of land appertaining to Khata No. 80 of Village Japla, Dhorhara, District Palamu. The suit was dismissed by the learned Munsif Daltonganj. An appeal was carried before the first appellate court. In the appeal, learned VIII Additional District Judge, Palamau held that the appellant’s claim was to be accepted in respect of 22 decimal of land and that the defendants had got possession over 14 decimals of land. Appellant filed appeal under Section 100 of the Code questioning correctness of the view expressed by the first appellate court. The following question was formulated in the second appeal treating the same to be a substantial question of law. "Whether the Court of appeal below erred in law in rejecting plaintiff’s claim over 14 decimals out of total 36 decimals land of plot No. 51, when Raiyati Settlement obtaining in 1342 Fasli was not negatived." It is to be noted that the defendants had not questioned correctness of the judgment and decree of the first appellate Court. Hereafter starts the confusion. Though the defendants had not questioned correctness of the view expressed by the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 first appellate court and even had not tried to support the conclusions during hearing of the second appeal filed by the appellant, yet the High Court set aside the order of the first appellant court and consequentially confirmed the judgment of the trial court. As if that was not enough, in the ultimate conclusion the High Court noted that the appeal filed by the appellant was allowed. In fact the relief that was granted to the appellant by the first appellate court was reversed. In support of the appeal learned counsel for the appellant submitted that the course adopted by the High Court is clearly contrary to law. Admittedly there was no appeal questioning the first appellate court’s view regarding appellant’s entitlement to 22 decimals of land. In the absence of an appeal by the defendants it was not open to the High Court to take a contrary view. Learned counsel for the respondents fairly conceded that there was no appeal filed by them so far as the relief granted by the first appellant court i.e. 22 decimals of land. It was also fairly conceded that there was no stand taken by them before the High Court to the effect that the relief granted to the appellant was not legal. As noted above there are confusions galore in the High Court’s order; firstly the appeal was dismissed but the first appellate court’s order which was in favour of the appellant was set aside without any challenge from the defendants ; secondly in the appellant’s appeal the relief which was not questioned by anybody could not have been nullified; thirdly, the High Court’s ultimate conclusion was that the appeal was allowed while it was otherwise. Above being the position we allow the appeal to the extent that the relief granted to the appellant by the first appellate court stands confirmed. The High Court’s order, directing that the appellate court’s judgment is to be reversed and that of the trial court is to be restored, cannot stand to that extent. The appeal is allowed without any orders as to costs.