ANANDA GOUDO AND OTHERS vs SATRUGHANA NAIK AND ANOTHER

Dr. A.K.Rath, J

1.This is a defendants’ appeal against confirming judgment.

The plaintiffs-respondents instituted the suit for permanent injunction. The case of the plaintiffs was that the OEA Collector settled Ac.2.87 cents

of land appertaining to Khata Nos. 107 and 108 of Village Chasamahuli in their favour in O.E.A. Case No. 32/76. On 02.08.1982, the OEA Collector

issued rent schedule in their favour and directed them to pay salami and arrear rent with effect from 01.10.65. They paid salami and arrear rent on

07.10.82. They are in possession of the suit land. In the year 1982, the defendants tried to forcibly occupy the suit land. The plaintiffs filed a Misc.

Case No. 299/82 under Sec.144 Cr.P.C. before the Executive Magistrate, Bhanjanagar. By order dated 05.11.1982, the Executive Magistrate

restrained the defendants from entering into the suit schedule land. On 22.03.1983, the defendants proclaimed in the village that they would allow their

cattle to graze over the suit land. With this factual scenario, they instituted the suit seeking the relief mentioned supra.

Defendant nos.1 and 3 entered contest and filed a written statement denying the assertions made in the plaint. The case of the defendants was that

the civil court has no jurisdiction to entertain the suit. They have challenged the O.E.A. Case No. 32/76. They are in possession of the suit land. The

suit for permanent injunction is not maintainable. Defendant no.2 was set ex parte.

On the inter se pleadings of the parties, learned trial court struck three issues. Parties led evidence. Learned trial court decreed the suit with a

finding that the O.E.A. Collector settled the suit land in favour of the plaintiffs in O.E.A. Case No. 32/76. The O.E.A. Collector issued rent schedule

on 02.08.82 and collected Salami and arrear rent from 01.10.65. The plaintiffs are in possession of the suit land on the date of vesting i.e. on 01.10.65.

The defendants have not raised any objection in O.E.A. Case No. 32/76. They have not preferred any appeal against the order of O.E.A. Collector.

The defendants have not substantiated the plea that the patta issued by the O.E.A. Collector had been cancelled by the Board of Revenue. There is

no provision in the O.E.A. Act for cancellation of patta and rent schedule. The Additional District Magistrate, Ganjam stayed the order passed by the

O.E.A. Collector in O.E.A. Case No. 13/83. But then, the plaintiffs have not been dispossessed. Since the land was settled in the year 1982, after due

enquiry the plaintiffs are entitled to the relief of permanent injunction. The unsuccessful defendants filed T.A. No. 17/84 before the learned Sub-

ordinate Judge, Aska, which was eventually dismissed.

The appeal was admitted on the following substantial question of law:-

 “Whether an ex-intermediary whose estate has vested in the State Govt., but whose claim under the Orissa Estate’s Abolition Act has been

rejected can maintain a suit for injunction against an alleged trespasser since he had lost his interest in the suit lands and would be a trespasser himself

?â€​

Heard Mr. H.K. Behera on behalf of Mr. S.D. Das, learned Senior Advocate for the appellants. None appears for the respondents.

Mr. Behera, learned counsel for the appellants submits that the order passed by the O.E.A. Collector has been set aside by the Board of Revenue

in O.E.A. Revision No. 70/83. The plaintiffs are rank trespassers. They cannot institute the suit for permanent injunction.

In Anathula Sudhakar v. P. Buchi Reddy (dead) by LRs and others, AIR 2008 SC 2033, the apex Court held thus:-

“17. To summarize, the position in regard to suits for prohibitory injunction relating to immovable property, is as under:

(a) Where a cloud is raised over plaintiff's title and he does not have possession, a suit for declaration and possession, with or without a consequential

injunction, is the remedy. Where the plaintiff's title is not in dispute or under a cloud, but he is out of possession, he has to sue for possession with a

consequential injunction. Where there is merely an interference with plaintiff's lawful possession or threat of dispossession, it is sufficient to sue for an

injunction simpliciter.

(b) As a suit for injunction simpliciter is concerned only with possession, normally the issue of title will not be directly and substantially in issue. The

prayer for injunction will be decided with reference to the finding on possession. But in cases where de jure possession has to be established on the

basis of title to the property, as in the case of vacant sites, the issue of title may directly and substantially arise for consideration, as without a finding

thereon, it will not be possible to decide the issue of possession.

(c) But a finding on title cannot be recorded in a suit for injunction, unless there are necessary pleadings and appropriate issue regarding title [either

specific, or implied as noticed in Annaimuthu Thevar (supra)]. Where the averments regarding title are absent in a plaint and where there is no issue

relating to title, the court will not investigate or examine or render a finding on a question of title, in a suit for injunction. Even where there are

necessary pleadings and issue, if the matter involves complicated questions of fact and law relating to title, the court will relegate the parties to the

remedy by way of comprehensive suit for declaration of title, instead of deciding the issue in a suit for mere injunction.

(d) Where there are necessary pleadings regarding title, and appropriate issue relating to title on which parties lead evidence, if the matter involved is

simple and straightforward, the court may decide upon the issue regarding title, even in a suit for injunction. But such cases, are the exception to the

normal rule that question of title will not be decided in suits for injunction. But persons having clear title and possession suing for injunction, should not

be driven to the costlier and more cumbersome remedy of a suit for declaration, merely because some meddler vexatiously or wrongfully makes a

claim or tries to encroach upon his property. The court should use its discretion carefully to identify cases where it will enquire into title and cases

where it will refer to plaintiff to a more comprehensive declaratory suit, depending upon the facts of the case.â€​

Reverting to the facts of this case and keeping in view the enunciation of law laid down in Anathula Sudhakar (supra), this Court finds that the

O.E.A. Collector has settled the suit land in favour of the plaintiffs in O.E.A. Case No. 32/76. The order passed by the O.E.A. Collector has been set

aside by the Board of Revenue, Orissa in suo motu O.E.A. Revision Case No. 70/83. Thereafter the plaintiffs filed O.J.C. No. 162/1985. The same is

sub judice before this Court. Since the plaintiffs have no title and possession over the suit land, they cannot maintain the suit for permanent injunction.

The substantial question of law is answered accordingly.

A priori, the impugned judgments are set aside. The appeal is allowed. Consequently, the suit is dismissed. There shall be no order as to costs.