MD. DAULAT ALI AND OTHERS Vs. MUSTT KOHILA KHATROON

JUDGEMENT

(1.) (Oral) - The substantial questions of law formulated in this second appeal are-(i) whether the impugned judgment is a proper judgment of reversal? (ii) whether the impugned judgment and degree are sustainable in law in view of erroneous application of legal principle by the Court below placing burden not on the plaintiff, but on the defendant to prove plaintiff's case? and (iii) whether the impugned judgment and decree are vitiated in law inasmuch as the findings are not supported by acceptable evidence and thus are perverse ?

(2.) The respondent in this appeal was the plaintiff in the suit. She filed a suit for cancellation of two registered deed of sale dated 29.5.76. and 22.6.76. Both the deeds were registered before the Registering Authority on the respective dates of the execution of the deeds. The plaintiff's case is that her sister Mustt Gulban Bibi was the absolute owner of the properties described in the Schedule of the said sale deeds. According to the plaintiff, the deeds were executed and registered by making false inducement. So, the execution of the sale deeds were obtained fraudulently, and, therefore, liable to be set aside and cancelled. The plaintiff further stated that during the life time of her sister Mustt. Gulban Bibi the property was gifted to her. Daulot Ali, defendant No. 3 - father of Md. Omar Ali (defendant No. 1) and Md. Safor Ali (defendant No. 2), purchased the property fraudulently. The defendants contested the suit challenging the allegations. Witnesses were examined on behalf of the plaintiff as well as on behalf of the defendants. After examination of witnesses the Munsiff No. 1, Barpeta, dismissed the suit with cost answering the issues framed therein against the plaintiff.

(3.) The plaintiff filed appeal (Title Appeal No. 27 of 1983) before the Assistant District Judge, Barpeta, against the judgment and decree passed by the Munsiff. The Assistant District Judge after hearing the parties allowed the appeal setting aside the judgment and decree passed by the Munsiff observing that the sale deed executed by the sister of the appellant was null, void and inoperative in law. While deciding the appeal, the appellate Court found that the execution of the aforesaid sale deed was illegal as the executant Mustt. Gulban Bibi was an illiterate woman and not capable of understanding the legal implications, therefore, it was the burden of the defendants-respondents to prove the aforesaid sale deeds, and that the deed executed by Mustt. Gulban Bibi, was free from any inducement. The appellate Court further held that it was the burden of the purchaser to prove that the deeds were executed in accordance with the law. While passing the judgment the appellate Court also observed that late Mustt. Gulban Bibi was a Pardanashin lady and it was the duty of the Court to look into the matter. In this respect, the appellate Court also cited a decision of the Apex Court to show the manner in which the evidence of Pardanashin ladies are to be taken.