P. Venkataperumal vs Vepalai Village and A. Nagaraj

K. Govindarajan, J.—The unsuccessful defendant before the lower appellate court has filed the above appeal. The plaintiffs have filed the

suit in O.S.No.11 of 1987 on the file of the District Mnsif Court, Ranipet for declaration that the suit property belongs to the Vepalai Village and

for injunction restraining the defendant from interfering with the villagers'' possession of enjoyment of the property.

According to them, the villagers purchased the property 45 years ago from the defendant''s father for a sum of Rs.75/= and after purchase, they

have put up two huts for the purpose of the residence of Poojaries of the Temple and the Panchayat Board constructed school building and also a

play ground. On that basis, they filed the suit. The defendant contested the suit contenting inter alia that he had inherited the property from his father

and so he is entitled to the property and the plaintiffs cannot claim any right in the property. He had denied the sale alleged by the plaintiffs. The

lower appellate court accepting the case of the defendant dismissed the suit. Hence the plaintiffs filed appeal in A.S.No.160 of 1989 on the file of

the Additional District Judge, North Arcot at Vellore. The learned District Judge reversed the judgement and decree of the trial court and allowed

the appeal. Hence this second appeal.

The substantial questions of law that were framed are as follows:

a. Whether the appellate court is justified in reversing the finding without considering the question about the maintainability of the suit in the absence

of the permission of the court under Order 1 Rule 8 of Code of Civil Procedure?

b. Whether the finding of the appellate court with regard to the plea of adverse possession pleaded by the defendant is tenable?

The learned counsel appearing for the appellant has submitted that though the plaintiffs filed a suit in a representative capacity, according to him,

no petition under Order 1 Rule 8 of CPC was filed. The learned counsel appearing for the respondents submitted that such a petition was filed in

I.A.No.45 of 1987 and order was obtained after issuing notice to the respondent by publishing the same in News Papers. In view of the said

submission, the submission of the learned counsel that the suit is not maintainable for want of permission under Order 1 Rule 8 cannot be sustained

in law.

The plaintiffs claimed right over the property on the basis of oral purchase from the defendant''s father for a sum of Rs.75/=. But the same has

been denied by the defendant. The trial court relied on the fact that the patta has not been transferred in the name of the village as claimed even

though they have purchased the property 45 years before. The plaintiffs have established the case by examining P.Ws 1 to 9. They are all very old

people and they speak about the sale and enjoyment of the suit property by the villagers. The said oral evidence has been accepted by the lower

appellate court. The lower appellate court also relied on Ex.A.11, the Adangal Extract, in which there is a specific mention about the existence of

school building.

Taking into consideration of these evidence, the lower appellate court has found that the plaintiffs have established the oral sale in their favour,

notwithstanding the fact that the patta stands in the name of the defendant. On the basis of the Commissioner''s report, the lower appellate court

also found that the villagers are enjoying the suit property utilising the same for public purpose. In view of the factual finding of fact, I do not find

any reason to interfere with the judgement and decree of the lower appellate court. Hence, the second appeal is dismissed. No costs.