KOTTANGADA B.MOTAIAH vs. MACHIMADA BELLIAPPA

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 5134 OF 2013

VERSUS

JUDGMENT NAVIN SINHA, J. The appellant, who was defendant no.13 in the partition suit filed by respondent nos.1 to 7, is aggrieved by the dismissal of   his   Regular   First   Appeal,   affirming   the   decree   in   the   suit declining to allot any share to the appellant.  2. The plaintiffs and the appellant are different branches of the same family.  In the suit filed for partition, it was averred that the appellant was in possession of 10 acres of the suit lands as an encroacher, seeking his eviction. The appellant filed his written statement   claiming   that   he   was   an   absolute   owner   and   in possession along with defendants nos. 1 to 7 of the wet lands Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.08.28 16:28:18 IST Reason: bearing   survey   nos.   180,   183,   179/1,   179/2   situated   at Ballyamandoor village.   He therefore had a share in the “bane” 1 suit lands also. The suit was decreed in favour of the plaintiff holding that the appellant had failed to establish that he was in possession of any wet lands, so as to entitle him to any share in the suit “bane” lands, apparent from his own evidence. The High Court   declined   to   interfere   with   this   finding   of   fact   upon consideration   of   the   evidence   in   the   Regular   First   Appeal preferred by the appellant.  3. Learned   counsel  for   the   appellant  submitted   that  “bane” lands could not be partitioned.  The suit itself was therefore not maintainable.   Reliance   was   placed   on   Nandinaravanda Medappa vs. Nandinaravanda Ganapathy,   (1979) 2 Kant LJ 22.   A “bane” tenure only constitutes certain privileges to be enjoyed by agriculturists holding attached wet lands. There is no concept of ownership of “bane” lands so as to make it susceptible to partition. The plaintiff should have taken recourse to Section 79(2) of the Coorg Land and Revenue Regulation, 1899 before the Revenue Authorities as they are basically lands granted by the State Government for limited enjoyment. Reliance was placed on a   decision   of   the   Karnaraka   High   Court   in   B.R. Sharathchandra (D) by LRs. Vs. K.D.Poovaiah and others, RSA No. 258 of 1999.   It was fairly stated that these grounds 2 were not raised in the suit or in the Regular First Appeal.  But being a pure question of law, they could well be considered in the present appeal.  4. It was  next submitted  that the  Trial  Court has  erred  in appreciation of the appellant’s evidence and misconstrued the same to hold that there was an admission by the appellant that he   did   not   hold   wet   lands   in  Ballyamandoor   village.     The appellant   in   fact   in   his   evidence   had   clearly   intended   to   the contrary. 5. Learned Counsel for respondent nos.1­7 contended that the suit was maintainable in view of Section 79(2) of the Karnataka Land   Revenue   Act,   1964   as   ruled   by   a   full   bench   of   the Karnataka High Court in  Machettira Machaiah and Others vs. ,   AIR 1994 Karnataka 52, Machettira kariappa and Another   and which overruled  Nandinaravanda  (supra). 6. It was next submitted that the claim of the appellant to be in possession of wet lands in survey nos. 180, 183, 179(1), 179(2) in Ballyamandoor village did not find favour with the Civil Judge who has held that defendant nos. 1 to 6 are in possession of survey no. 180, defendant No. 7 was in possession of survey nos. 3 179(1), 179(2), survey no. 183 was in the possession of defendant Nos. 5 to 7. The appellant having failed to establish possession of any wet lands in Ballyamandoor village, he has rightly been held not to be entitled to any share in the “bane” suit lands. The appellant was residing at Harihara Village where he owned lands. 7. We have considered the submissions on behalf of the parties and have also been taken through the relevant pleadings and evidence.     “Bane”   lands   are   defined   in   the   Coorg   Revenue Manual, 1954 (Appendix III) as lands adjacent to private lands. They   are   assigned   to   owners   of   such   private   lands,   free   of revenue, for the beneficial enjoyment of the private wet lands by grant of rights to collect fire wood, green leaves, manure, timber and use the same for grazing of cattle.   The private lands are called   “warga”   lands.     The   issue   with   regard   to   the maintainability of the suit need not detain us in view of the Full Bench   decision   of   the   Karnataka   High   Court   in   Machettira Machaiah  (supra) holding that the suit was maintainable. 8. The   “bane”   lands   in   survey   no.190/1   constituted   the schedule lands. It was attached to the “warga” lands in survey nos.  175,   184/2,   183/3,   184/4,   180,   181,   182,   183,   121/4, 179/1   and   179/2   at   Ballyamandoor   village.   The   plaint 4 specifically averred that the appellant was in wrongful occupation of 10 acres of the schedule lands as trespasser, liable for eviction. The appellant denied that he was an encroacher contending that he was the absolute owner in possession of wet lands bearing survey nos. 180,183,179/1 and 179/2 in Ballyamandoor village staking his claim for proportionate share in the adjacent “bane” lands.  But in his cross­examination, the appellant admitted that he was residing at Harihara village and that in the family mazar he was allotted lands in Harihara village.   It was also admitted that he was not in possession of any attached wet land to the schedule   “bane”   lands   in   the   suit.     The   Civil   Judge   on appreciation   of   evidence   held   that   the   appellant   was   not   in possession of any private lands in Ballyamandoor village. The survey numbers in which he claimed possession were in fact in possession of other defendants. The High Court further noticed that unlike some of the other defendants, the appellant had not even claimed ownership on basis of perfecting title by adverse possession.  9.   The submission on behalf of the appellant that there has been erroneous appreciation of his evidence or that the same has been wrongly construed does not appeal to us as we find that his 5 statements are very specific and clear without any ambiguity. Though   he   claimed   that   he   had   3   “batties”   of   wet   lands   in Ballyamandoor village, and mentioned certain survey numbers in his written statement, but in his deposition he stated that he did not know the survey numbers of the wet lands in his possession in Ballyamandoor village.   10. We find no reason to interfere with the concurrent finding of fact   by   two   courts   based   on   appreciation   of   the   appellant’s evidence itself that he had been allotted lands in Harihara village pursuant to a family partition and that he had completely failed to lead any evidence with regard to his being in possession of any wet lands  in   Ballyamandoor  village   so  as   to  entitle   him   to  a proportionate share in the schedule “bane” lands.   The appeal therefore lacks merit and is dismissed. …………...................J. [NAVIN SINHA] …………...................J. [INDIRA BANERJEE] NEW DELHI AUGUST 28, 2019. 6