- (1.) These are connected appeals. The appellants in both the appeals are the same persons. But the respondents are different in the two different suits and appeals. Civil No. 808 of 1992 is filed against the judgment in Second Appeal No. 2841 of 1980 dated 20/9/1991. The appellants are plaintiffs in Suit No. 314/t dated 4/8/1977. The suit was dismissed by the trial court and it was affirmed in appeal by the lower appellate court in CA No. 507/9 IT dated 8/8/1979. Second Appeal No. 2841 of 1980 filed by the plaintiffs-appellants was also dismissed. That has resulted in Filing CA No. 808 of 1992 in this court.
(2.) The short facts of the case relevant to understand the controversy are as follows. The Maharaja of erstwhile State of Patiala gifted 115 bighas 4 biswas of land to one Harbans Singh. Mutation was effected in the name of Harbans Singh on 29/11/1951. The plaintiffs purchased the aforesaid land from Harbans Singh by two registered sale deeds dated 7/11/1952 and 30/11/1955. Mutation was effected in the plaintiffs' favour on 24/4/1953 and 7/8/1956. As a result of consolidation proceedings, the land measuring 174 bighas and 2 biswas was allotted in lieu of the land measuring 115 bighas and 4 biswas. The Revenue Authorities took proceedings to modify the mutation effected in the name ofharbans Singh holding that the Maharaja of Patiala had given only "life estate" in the property to Harbans Singh. Later, on 19-1-1963 the Revenue Authorities held that in view of Harbans Singh's death the ownership of land must stand reverted to the State. The appellants herein as plaintiffs filed a suit for declaration that Harbans Singh was full owner of the property in dispute and was competent to sell the property. There was also a prayer to declare that the mutation proceedings holding that the land reverted to the State, was illegal and void. The suit was decreed by the trial court on 21/9/1964. In the appeal filed by the State of Punjab, the District Judge dismissed the suit by judgment dated 5/4/1965. The appellants filed Second Appeal No. 733 of 1965 before the High court. During the pendency of the Second Appeal (RSA No. 733 of 1965 the mutation dated 19-1-1963 was cancelled, since it transpired by then that Harbans Singh had not died. The appellants made a statement in court withdrawing the appeal. The appeal was dismissed as withdrawn on 7/5/1976. Harbans Singh died on 16/5/1974 (sic 1976, and so Mutation No. 1618 was effected, reverting the land to the State on 27/11/1976. An order to that effect was passed on 21/12/1976. The Authorities were directed to take possession of the land from the appellants. The appellants challenged the above proceedings by filing Civil Writ Petition No. 174 of 1977 wherein the mutation dated 27/11/1976 and the order dated 21/12/1976, directing resumption of the land from the appellants, were challenged. Notice was issued to the Collector, the respondent in the civil writ petition. On 23/2/1977 the High court dismissed the writ petition in view of the averments made in the return. Thereafter, Suit No. 314/t was filed on 4/8/1977 by the appellants for declaration to the effect that they are owners-in-possession of the land in dispute. The main plea raised was that Harbans Singh was full owner of the suit property and he was not holding a "life estate". The State of Punjab, the sole defendant, contested the suit and pleaded that the present suit is barred by resjudicata in view of the earlier proceedings. The trial court by judgment dated 25/7/1979 held that the present suit was barred by resjudicata in view of the previous proceedings. It was affirmed in appeal. In Second Appeal No. 2841 of 1980, a learned Single Judge of Punjab and Haryana High court by judgment dated 20/9/1991 affirmed the concurrent judgment of the courts below. He held that the question involved in the earlier proceedings and also in the instant proceedings are the same. The question was as to whether Harbans Singh had life interest or full ownership in the land. In view of the dismissal of the earlier proceedings, the instant suit was held to be barred by resjudicata. The plaintiffs in the suit have come up in appeal from the aforesaid concurrent judgments and decrees of the courts below in Civil No. 808 of 1992.
(3.) The appellants in Civil No. 808 of 1992 are the appellants in Civil Appeal No. 809 of 1992 also. Therein, the appellants were defendants 4 to 7 in the suit and appellants in lower appellate court and High court. Civil No. 809 of 1992 arises out of CS No. 322 of 1981 and CA No. 203t of 1985 and SA No. 1157 of 1989. Therein, the suit was filed by Gurcharan Singh and others, the legal heirs of Harbans Singh, the transferor of the property to the appellants. They claimed that they are owners-in-possession of the property and prayed for injunction against the State from auctioning the suit land. It was pleaded that the revenue record showed that after the death of Harbans Singhthe property reverted to the State, and on this basis the State purported to lease out the property. The heirs of Harbans Singh, the plaintiffs, prayed for a declaration that they are the owners-in-possession of the property and that an order of injunction be granted restraining the State of Punjab (the defendant) from auctioning the property. The transferees of the land from Harbans Singh (appellants in CA No. 809 of 1992 as defendants 4 to 7 in this suit, claimed 'ownership' over the property, as per the sale deeds. The State pleaded that Harbans Singh obtained a grant as per Ex. P-l and the land was given in separate pieces as mentioned in Ex. P-2 list "to settle down". Harbans Singh was not the full owner and on his death the property reverted to the State. It was further stated that the property was demised on lease to the plaintiffs and so they cannot claim the declaration or injunction regarding the said property. The trial court, by judgment dated 30/10/1985, held that Harbans Singh obtained title to the property to "settle down", as full owner, which means that the property could be used by him and his heirs, and the grant will be heritable. It was also held that the plaintiffs deposited the lease money under protest and since the property did not revert to the State, the plaintiffs' claim as owner of the land is perfectly valid and the State of Punjab cannot claim to be the owner or less or of the land and the plaintiffs cannot be treated as lessees. The plea of defendants 4 to 7 was also found against. The declaration prayed for by the heirs of Harbans Singh was granted. Besides, the State of Punjab was restrained from auctioning the suit land or disturbing the plaintiffs' possession. From the said judgment, defendants 4 to 7 in the suit, (plaintiffs in Suit No. 314/t of 1977- appellants in CA No. 808 of 1992 filed an appeal before the Additional District Judge and it was dismissed by judgment dated 21/1 1/1988. The lower appellate court held that the heirs of Harbans Singh are owners-in-possession and by the grant, the suit land was heritable but inalienable. From the aforesaid concurrent judgments defendants 4 to 7 filed Second Appeal No. 1157 of 1989, before the High court and it was dismissed by judgment dated 27/4/1989. Defendants 4 to 7 (the plaintiffs in Suit No. 314/t of 1977 have come up in appeal therefrom and the said appeal in Civil No. 809 of 1992.;