ALI HUSSAIN (D) THR. LRS. vs. RABIYA

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 7137 OF 2010 ALI HUSSAIN(D) THROUGH LRS ….APPELLANT(S) VERSUS RABIYA & ORS.      ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1. This appeal is directed against the judgment and decree th dated   18   August,   2008   passed   by   the   High   Court   of Uttarakhand in Second Appeal No. 1341 of 2001. 2. The facts in brief are that the first respondent­plaintiff filed a suit against the defendant­appellant for cancellation of sale th deed dated 10   May, 1995  registered in  Sub­Registrar Office, nd Jagadari, Roorkee on 22   May, 1995.   According to the plaint, Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.17 16:33:11 IST Reason: the plaintiff­first respondent Smt. Rabiya inherited the property 1 shown in the schedule of property indicated at the foot of the plaint, from her father late Sri Ahamad and is the owner and in possession   of   the   suit   property   in   question.     It   was   further averred  that   the   impleaded   defendants   in  the   suit   (defendant nos.1 and 3, Ali Hussain and Abdul Hassan) are the sons of her great grandfather and impleaded defendant no. 2 Smt. Raquiba, is the wife of Ali Hussain (impleaded defendant no. 1).   3. It was averred in the plaint that the impleaded defendant no.1   (appellant)   in   order   to   grab   the   suit   property   of   the   plaintiff­respondent,   got  prepared   a  forged   registered   power   of th attorney,   in   the   name   of   the   plaintiff­first   respondent   on   25 April, 1995 and  on the basis of the forged power of attorney, sold the suit property by a registered sale deed for a consideration of  th Rs. 1,50,000/­ on 10  May, 1995 in favour of defendant nos. 2 and   3   (Smt.   Raquiba   and   Abdul   Hassan).     According   to   the plaintiff­first respondent, the sale price of the suit property could not be less than Rs. 3,00,000/­.  It is also alleged in the plaint that there is no recital as to who had actually received the sale consideration and she is in actual possession of the suit property and the forged sale deed was never acted upon.  It was prayed for 2 the decree for cancellation of power of attorney and the sale deed obtained by playing fraud. 4. Before   the   trial   Court,   on   the   basis   of   pleadings   of   the parties, following issues were framed:­ 1. Whether the sale deed dated 10.05.1995 executed by defendant no. 1 in favour of defendant nos. 2 and 3 is liable to be cancelled on the grounds set in the plaint? 2. Whether   the   alleged   power   of   attorney   dated 25.04.1995   executed   by   plaintiff   in   favour   of defendant no. 1 is forged document and the plaintiff did not execute the same? If so, its effect? 3. Whether the plaintiff received the sale consideration in   respect   of   sale   deed   from   defendant   no.   1   in favour of defendant nos. 2 & 3. 4. Whether the plaintiff is owner and in possession of the property in dispute? 5. Whether the plaintiff is entitled for any relief? 6. Whether   after   selling   the   property   in   dispute   to Mohammad   Mateen   by   the   plaintiff,   the   suit rendered infructuous? 7. Whether the suit is barred by principle of estoppel and acquiescence? 8. Whether the suit rendered infructuous in view of the contention raised in para no. 13­A of the written statement? 5. Both the parties adduced their oral as well as documentary evidence   in   support   of   their   defence.     The   trial   Judge,   after hearing   the   parties   and   considering   the   evidence   on   record, dismissed   the   suit   filed   by   the   plaintiff­first   respondent   vide 3 th judgment and decree dated 19  January, 2001 which was further assailed at the instance of the plaintiff­first respondent in first th appeal which was dismissed vide judgment and decree dated 27 August, 2001, further assailed in second appeal before the High Court of Uttarakhand. 6. It may be relevant to note that at the time of admission of second   appeal,   the   High   Court   admitted   the   appeal   on   the following substantial questions of law:­ 1. As to whether both the courts below were justified placing burden of proof on the plaintiff/appellant to prove   negative   fact   that   power   of   attorney   is   not executed by her? 2. Whether burden/onus of proof lies on the transferee when transferor totally denies execution of the deed by himself? If so, its effect? 7. The High Court after hearing the parties proceeded on the premise that the plaintiff­first respondent was the pardanasheen illiterate lady and taking note of the judgment of this Court in   AIR Mst. Kharbuja Kuer  Vs.  Jangbahadur Rai and Others 1963 SC   1203,   relying   on   the   judgment  of   the   Privy  Council ( Farid­Un­Nisa(Plaintiff)   Vs.   Mukhtar   Ahmad   and Another(Defendants)  AIR 1925 PC 204) held that burden of proof 4 in such a case rest, not with those who attack, but with those who found upon the deed, and the proof must go so far as to show affirmatively and conclusively that the deed was not only executed by, but was explained to, and was really understood by the grantor. 8. The   High   Court   held   that   the   burden   to   prove   that   the alleged   power   of   attorney   is   not   a   result   of   fraud   and misrepresentation lie on the shoulder of the appellant­defendant because they are the beneficiaries and the trial Court and the first Appellate Court has committed a manifest error in shifting the burden on the shoulders of the plaintiff­first respondent and accordingly   set   aside   the   judgment   and   decree   of   the   Courts below and remitted the matter back to the trial Judge to decide the suit afresh in view of the evidence available on record taking note of the observations made by the High Court in the impugned th judgment dated 18   August, 2008 which is a subject matter of challenge at the instance of the appellant­defendant no. 1 before us. 5 th 9. This Court, while issuing notice on 14   November, 2008 th stayed   the   operation   of   the   impugned   judgment   dated   18 August, 2008. 10. Learned counsel for the appellants submits that the very foundation   on   which   the   High   Court   has   proceeded   that   the plaintiff­first respondent was a pardanasheen illiterate lady and shifting the burden of proof on the shoulder of the appellant­first defendant to establish that the document was explained to the plaintiff­first respondent and she understood it and thereafter transaction was entered into, is against the pleadings on record. From  the   perusal  of   the   copy   of  the   plaint  annexure  P/1  on record filed by the plaintiff­first respondent, it is nowhere pleaded that   she   was   a   pardanasheen   illiterate   lady   and   in   absence whereof, the very proposition which has been examined by the High Court under the impugned judgment is unsustainable and so far as the issues which are framed by the trial Judge on the basis of the pleadings on record, all have been negated against the plaintiff­first respondent and in the given circumstances, the finding recorded by the High Court in remitting the matter to the 6 trial Judge to revisit the same on the basis of principles laid down deserves to be interfered by this Court. 11. Per   contra,   learned   counsel   for   the   respondents,   while supporting the finding recorded by the High Court under the impugned judgment, submits that it is indisputed fact that the plaintiff­first  respondent  is  a pardanasheen  illiterate  lady  and still the case was proceeded with the burden of proof on her shoulders to establish that the power of attorney executed by the plaintiff in favour of defendant­appellant was a forged document was   a   patent   error   of   law.     In   the   given   circumstances,   the burden   of   proof   was   upon   the   defendant   no.1­appellant   to th establish that the registered power of attorney executed on 25 April, 1995 was a genuine document and only thereupon the onus could have been shifted to the plaintiff­first respondent and this is an apparent manifest error which was committed by the trial   Judge   but   noticed   by   the   High   Court   in   the   impugned judgment and it needs no further interference by this Court.  12. We  have  heard learned counsel for the parties and  with their assistance perused the material available on record. 7 13. The plaintiff­first respondent filed a Suit No. 155 of 1996 before the Civil Judge (J.D.), Roorkee.  A copy of the plaint has been placed on record (Annexure P/1).  On perusal of the plaint, it reveals that it has nowhere been pleaded that the plaintiff­first respondent is a pardanasheen illiterate lady.   In the ordinary course the burden of proof rest, on who attack.  On the contrary, it was pleaded in the plaint that defendant nos.1 and 3 are the sons of her uncle Mangta and defendant no. 2 is the wife of defendant no. 1 and they hatched a conspiracy to grab the land of the plaintiff­first respondent and with connivance, the power of th attorney was prepared & registered on 25   April, 1995 in the registry office, in the name of the plaintiff and pursuant thereto, suit land was sold by a registered sale deed.   On the basis of pleadings   on   record,   the   above­mentioned   eight   issues   were framed   on   which   both   the   parties   have   adduced   oral   and documentary evidence and the trial Judge, after considering the th evidence, dismissed the suit vide judgment and decree dated 19 January, 2001 and that came to be affirmed on dismissal of the appeal filed at the instance of the plaintiff­first respondent dated th 27  August, 2001.  It reveals from the record that without there being any factual foundation, the High Court, while admitting the 8 appeal, framed two substantial questions of law in reference to which there was no supporting pleadings on record.   14. We still, for our satisfaction have gone through the plaint placed on record at Annexure P/1 and we are unable to find the pleadings in support that she was a pardanasheen illiterate lady and was entitled for protection of law and the burden was on the defendant­appellant to prove that the alleged power of attorney was the result of fraud. 15. After we have heard the parties, we are of the view that the High Court has committed a manifest apparent error in reversing the concurrent finding of the two Courts below and on this score the impugned judgment is not sustainable.  16. Consequently, the appeal succeeds and accordingly allowed. th The judgment  of the  High Court  in second  appeal dated 18 August, 2008 is hereby set aside.  No costs. 9 17. Pending application(s), if any, stand disposed of. ..………………………………………J. (N.V. RAMANA) ..………………………………………J. (MOHAN M. SHANTANAGOUDAR) .……………………………………….J. (AJAY RASTOGI) NEW DELHI SEPTEMBER 17, 2019 10