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Judgment
M. Venugopal, J.—The Civil Revision Petitioner/appellant/petitioner/plaintiff has filed this revision petition as against the Judgment dated
24.06.2008 in C.M.A. 5/07 passed by the learned Principal Sub Judge, Tindivanam in affirming the order dated 26.09.2007 in I.A.347/07 in O.S.
58/07 passed by the learned District Munsif cum Judicial Magistrate, Vanur.
The First Appellate Authority in the Judgment passed in C.M.A. 5/07 dated 24.06.2008 has inter alia observed that whether the revision
petitioner is in enjoyment of the suit property after purchasing the same from Rajamani etc., or whether the respondents are in possession and
enjoyment of the suit property not only through oral partition of the first respondent''s father Kannaiya Gounder and by means of sale deed are all
matters to be determined only during the trial of the case through oral and documentary evidence adduced by witnesses, etc., and resultantly,
dismissed the Civil Miscellaneous Appeal without costs, thereby affirming the order of the trial Court passed in I.A. 347/07 in O.S. 58/07 dated
26.09.2007.
The trial Court while passing orders in I.A. 347/07 in O.S. 58/07 on 26.09.2007 has among other things observed that the revision
petitioner/petitioner/plaintiff has no right in the petition property as per Ex.P1 sale deed dated 31.01.2002 and consequently declined the relief of
interim injunction and dismissed the application without costs.
According to the learned Counsel for the revision petitioner/plaintiff, the Courts below should have held that the revision petitioner is entitled to
get the relief of interim injunction as prayed for in the application and further that both the Courts should have seen that the revision petitioner alone
is in possession and enjoyment of the property as per title deeds and revenue records and further the prima facie case balance of convenience are
in favour of the revision petitioner and that the trial Court and the First Appellate Authority ought to have considered Exs.P1 to P3 and Exs.P8 to
P10 projected on the side of the revision petitioner and further the patta document has not been taken into account and therefore prays for
allowing the Civil Revision Petition to prevent miscarriage of justice.
Per contra, the learned Counsel for the respondents 1 to 3 submits that it is not correct to state that the petition mentioned property belongs to
Rajamani as per the sale deed dated 26.02.2001 and further it is not correct to state that the petition mentioned property and some other
properties have been allotted to Felix Gaberial Marg and for him, one Dharmaraj as guardian maintained the petition mentioned properties and
moreover, it is not true to say that the properties have been enjoyed by the said Rajamani, who in turn executed the settlement deed dated
13.01.2003 in favour of Varalakshmi and added further, it is not true to state that the said Rajamani has purchased 3 acres and 94 cents out of
which he executed a settlement deed in favour of Varalakshmi in respect of 1 acre and 97 cents and the balance of 1 acre and 97 cents he sold it
to the revision petitioner on 31.01.2002 and it is true that the petition mentioned property belongs to Kothandarama Gounder as per the sale deed
dated 24.01.1961 and that on 21.04.1959 when the Bhogia loan executed by Mariam Beevi has been pending, Kothandarama Gounder
purchased the same and that the said Kothandaraman has asked his son-in-law Kannaiya Gounder''s sons Sundaramoorthy, Janakiraman, Ramu
@ Kothandaraman to wipe off the said loan and immediately Kothandarama Gounder accepted the parties and only on that basis, the said
Bhogiyam has been wiped out by the said Kothandarama Gounder on 30.03.1961 and accepted the properties and thereafter with the consent of
Kothandaraman Patta No. 651 has been obtained in the name of Sundaramoorthy and the aforesaid sons of Kothandarama Gounder have jointly
enjoyed all the properties along with Kothandarama Gounder and the said Kothandaraman expired in 1968 and his issues are 1) Kalivaratha
Perumal (only son) 2) daughters Soodamani, Veerammal, Janagam, Dhanalakshmi, Kizhiambal @ Puliyampattu Ammal, Jayakantham and after the
death of Kothandaramanm apart from the petition property in respect of other properties the said Kalivaratha Perumal has been enjoying the same
after changing the patta and that Kalivaratha Perumal and Kothandarama Gounder and his sons have enjoyed the property without any objection
whatsoever and later Kalivaratha Perumal has sold the other properties to Kothandarama Gounder on 09.05.1984 to which act the daughters of
Kothandarama Gounder have not raised objection and that they have executed a release deed in favour of the said Kothandaraman on
21.06.1981 and that Soodamani and Jayakantham have orally released their rights and therefore the father of the respondent Kothandarama
Gounder and the respondent''s brothers Sundaramoorthy, Ramu @ Kothandaraman have acquired the right in the said properties as per law and
no one has got any right or enjoyment after the year 1961 and that the Partition Arrangement dated 03.01.2000 is not legally valid and fabricated
one and never at any point of time, the 3 acre and 94 cents have been in enjoyment in the hands of Kalivaratha Perumal and further either
Dharmaraj or anyone has enjoyed the same and further never at any point of time, the petition mentioned property belonged to Felix Gaberial
Marg and Dharmaraj has created false records and filed a petition before the District Court, Villipuram with false averments and obtained an order
and created a fabricated false sale deed and that even for a single day, the said Rajamani has not enjoyed the petition mentioned property and that
the sale deed executed by Rajamani in favour of the petitioner is a fabricated one and therefore the revision petitioner cannot claim any right in the
petition mentioned property and further that the revision petitioner has not enjoyed the petition mentioned property and likewise the sale deed
executed by Dharmaraj in favour of Chinnamoorthy Ammal is a fabricated one and therefore prays for dismissal of the revision petition.
Countering the submissions of the learned Counsel for the respondents, the learned Counsel for the revision petitioner contends that the revision
petitioner/Plaintiff has filed the suit for the relief of declaration of her title and for the relief of permanent injunction and that the revision petitioner is
in possession and enjoyment of the property and that Mariayam Beevi has sold the property in favour of Kothandarama Gounder on 24.02.1961
for valuable consideration and after the death of Kothandarama Gounder his wife, daughters and son have enjoyed the suit property and other
properties and that Kothandarama Gounder has one son and that the daughters of Kothandarama Gounder have been married long back and they
are living separately and that the respondents 1 and 2 are the sons and Puliyampattu Ammal, Dhanalakshmi, Veerammal, Chinnaponnu @ Janagam
have executed a release deed in favour of Kalivaratha Perumal on 21.06.1981 by means of general release deed and as per the release deed, the
executants have relinquished their right for proper and valid consideration and hence, the four daughters of Kothandarama Gounder have no right
over the suit property and other properties and after the release deed, Kalivaratha Perumal is entitled to get share of the executants and that
Jayakantham, daughter of Kothandarama Gounder has filed a suit O.S. 214/1998 on the file of the Additional Sub Judge, Pondicherry for the relief
of partition of 1/8th share in the family properties and the suit property is the 12th item in O.S.214/1998 and a preliminary decree has been passed
in favour of the said Jayakantham for 1/8th share and after the preliminary decree, the parties have entered into a compromise on 03.01.2000 and
as per the compromise, a division has taken place and that the suit property has been allotted to the share of Felix Gabriel Marg (minor) S/o
Kalivaratha Perumal and that Kaliavaradha Perumal is entitled to get the entire extent of 3.94 cents of the suit property and that the said
Kaliavaradha Perumal died in the year 1977 leaving his only son Felix Gabriel Marg, Kaliavaradha Perumal''s wife Devasana who also died at the
same time and Felix Gabriel Marg''s grandfather Dharmaraj has been the guardian to the minor and that he has been in possession and enjoyment
of the property in the capacity of the guardian and since the guardian unable to look after the property has filed O.P. 21/00 seeking permission to
sell the property of the minor Felix Gabriel Marg and the District Judge, Villipuram has granted permission on 12.01.2000 to sell the property of
the minor by the guardian Dharmaraj and the said Dharmaraj sold the entire extent of the suit property in favour of Rajamani on 26.02.2001 as per
the Registration sale deed, which has been executed for a proper and valid consideration and the said Rajamani has executed the registration sale
deed in favour of the revision petitioner on 31.01.2002 and that the said sale deed is a true one and therefore prays for allowing the civil revision
petition in the interest of justice.
A perusal of the plaint in O.S. 58/07 filed by the revision petitioner/plaintiff indicates that the revision petitioner has sought the relief of
declaration of title to the suit property in her favour and also the relief of permanent injunction restraining the defendants etc., in any manner
interfering with the peaceful possession and enjoyment of the suit property.
The learned Counsel for the respondents submits that the suit is not maintainable and that Ex.P5 sale deed dated 24.02.1961 is not in
accordance with the order passed in Guardian O.P. 21/2000 dated 12.01.2001 viz., Ex.P8 and in respect of the same property a declaratory
decree has been obtained and that the revision petitioner has to approach the Executing Court under Order 21 of the CPC to prove his title and
Ex.R28 is the declaratory decree obtained in O.S.39/2004 dated 12.01.2005 and Exs.R8 to R23 are kist receipts and Exs.R24 and R25 are
chittas and Ex.R26 is adangal and therefore the respondents have proved possession in the present case on hand and therefore the civil revision
petition has to be dismissed in furtherance of substantial cause of justice.
However, the learned Counsel for the revision petitioner refers to Ex.P1 sale deed dated 31.01.2002 in favour of the revision petitioner is
executed by Rajamani, Ex.P2 patta No. 651 in the name of the revision petitioner, Ex.P3 the Kist receipt dated 17.05.2007 in favour of the
revision petitioner for patta No. 651 for Fasli No. 1416. Ex.P8 dated 12.01.2001 order passed in G.O.P.21/2000 by the Principal District Judge,
Villipuram, Ex.P9 sale deed dated 26.01.2001 executed by Dharmaraj in favour of Rajamani and Ex.P10 order dated 22.06.1998 passed in
G.O.P. 7/98 and contends that the revision petitioner has made out a prima facie case in her favour apart from the balance of convenience and
therefore prays for allowing the civil revision petition.
The learned Counsel for the revision petitioner cites the decision M. Gurudas and Others Vs. Rasaranjan and Others, wherein the Honourable
Supreme Court has held that ''finding on ''prima facie case'' would be a finding of fact and that the Court not only must arrive at a conclusion that a
case for trial has been made out but would consider question in regard to balance of convenience of parties as also irreparable injury which might
be suffered by plaintiffs if prayer for injunction is to be refused, etc.,''. He also relies on the decision Surya Dev Rai Vs. Ram Chander Rai and
Others, , whereby the Honourable Supreme Court has observed that ''Interlocutory orders passed by Courts subordinate to High Court are open
to challenge in and continue to be subject to certiorari and supervisory jurisdiction of High Court.'' He also draws the attention of this Court to the
decision Chokkaiya Chettiar and Ors. v. T. Sivakumaran and Anr. (2004) 3 M.L.J. 342 wherein this Court has held that '' the High Court can
interfere with the orders passed by the Court below under Article 227 of the Constitution, etc.,''.
At this juncture, this Court points out that an interim relief which amounts to final relief will not be granted except where situation of the case
warrants for which the Court ought to record reasons. It is an axiomatic fact that a primafacie case not to be confused with prima facie title which
has to be necessarily established on evidence during trial.
It is needless to point out that the person seeking the relief of temporary injunction a) must satisfy that there is senior question to be tried in suit
to dispel the cloud of doubt in regard to his entitlement b) Court''s interference is essential to protect her from irreparable injury and c) the balance
of convenience is in her favour. Moreover, the relief of temporary injunction can be granted only if the individual seeking the same has a concluded
right capable of being enforced by way of injunction, in the considered opinion of this Court. Continuing further, Order 39, Rule 1 of the CPC is
wholly equitable in nature, and that the application must show that he is not at all fault.
A perusal of the order dated 26.09.2007 in I.A. 347/07 in O.S. 58/07 indicates that the trial Court has inter alia observed that the sale
executed by Dhanalakshmi in favour of Rajamani viz., Ex.P9 dated 26.02.2001 is contrary to the order passed in Ex.P8 O.P. order dated
12.01.2001 and hence the said sale obtained by Rajamani is not valid as per law. Resultantly, it has not executed the claim of the revision
petitioner that the petition mentioned property belongs to her as per Ex.P1 sale deed dated 31.01.2002. Further, a perusal of the Judgment passed
in C.M.A. 5/07 dated 24.06.2008 by the First Appellate Court shows inter alia that whether the revision petitioner has purchased the suit property
from Rajamani and enjoying the same is true or whether the respondents are in possession and enjoyment of the suit property by means of sale
deed and as per the oral allotment of share given to Kothandarama Gounder (R1''s father) are all matters to be gone into at the time of trial of the
case through oral and documentary evidence and therefore it has directed the trial Court to take up the main case for disposal and to pass orders
accordingly and consequently dismissed the appeal, thereby confirming the order of dismissal of the I.A.347/07 passed by the trial Court.
Be that as it may, on a careful consideration of respective contentions and in view of the divergent stand taken by the respective parties which
are a mixed question of Fact and Law to be established by means of oral and documentary evidence, besides raising arguable issues this Court
without going into the merits of the controversy of the matter directs the trial Court viz., the District Munsif cum Judicial Magistrate, Vanur to
dispose of the main suit O.S. No. 58/07 within a period of four months from the date of receipt of a copy of this order in accordance with well
settled principles of law and to report compliance to this Court. Liberty is given to the parties to raise all the factual and legal contentions before the
trial Court and the trial Court is directed to dispose of the suit in accordance with law.
Accordingly, the civil revision petition is disposed of in the above terms, leaving the parties to bear their own costs. The connected
miscellaneous petition is closed.