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Rudra Pal Singh v. Ram Pal Singh And Others Opposite Parties.

Allahabad High Court
Jul 28, 1971
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Structured Summary of the Opinion

Factual and Procedural Background

These are two connected writ petitions filed under Article 226 of the Constitution arising out of a consolidation matter involving common questions of fact and law. The dispute concerns holdings Nos. 132, 133, 134 and 135.

Historically, a partition suit under Section 49 of the U.P. Tenancy Act, 1939, was instituted by Jagat-pal, Dan Bahadur and Ram Bahadur (representing the branch of Sheonath Singh) against Raghuraj Singh, Rudrapal Singh, Rampal Singh and Anantpal Singh (representing the branch of Devidin Singh). A preliminary decree was passed by the Assistant Collector on 18 January 1950. An appeal to the Additional Commissioner partly allowed by order dated 12 June 1950 modified the trial Court's decree in respect of some holdings. On second appeal the Board of Revenue by order dated 10 February 1954 modified the Additional Commissioner’s order, restored the trial Court’s decree, and decreed the suit in toto. No further appeal to the Supreme Court was filed and the Board of Revenue's decree became final in that sense.

Preparation of the final decree proceeded slowly because of objections by judgment-debtors; a second appeal arising out of the proceedings for preparation of the final decree was pending when the village containing the Khatas was brought under consolidation by notification dated 18 August 1958 (under Section 4 of the U.P. Consolidation of Holdings Act).

Objections were filed before the Assistant Consolidation Officer by Rudrapal Singh (registered as Cases Nos. 501 and 512) and by Anantpal Singh. The Consolidation Officer followed the Board of Revenue decision dated 10 February 1954 and made orders on 9 December 1967: objections allowed for Khata No. 135 but rejected for Khatas Nos. 132, 133 and 134. Three appeals were filed (two by Rampal Singh and one by Rudrapal Singh). The Settlement Officer (Consolidation) by a common order dated 12 October 1968 allowed the appeals by Rampal Singh and dismissed Rudrapal Singh's appeal. Revisions (Nos. 949, 950 by Jagatpal et al.; 954, 955 by Rudrapal Singh) were dismissed by the Deputy Director of Consolidation on 28 May 1969. Aggrieved parties filed writ petitions: Rudrapal Singh (No. 1869 of 1969) and Jagatpal, Ram Bahadur and Dan Bahadur (No. 1870 of 1969).

Legal Issues Presented

  1. Whether the Board of Revenue's decision declaring the rights of the parties by passing a preliminary decree had become final such that the consolidation authorities could not reopen the matter.
  2. Whether the pendency of a second appeal arising out of proceedings for preparation of final decree prevented the preliminary decree from being final for the purposes of subsequent consolidation proceedings under Section 5 of the U.P. Consolidation of Holdings Act.
  3. Whether, upon the vesting and settlement under land reform provisions (U.P. Zamindari Abolition and Land Reforms Act) and the Consolidation of Holdings Act, the consolidation authorities could adjudicate rights afresh or whether earlier adjudication operated as res judicata.

Arguments of the Parties

Appellants / Petitioners (represented by Shri N.D. Ojha)

  • The Settlement Officer (Consolidation) and the Deputy Director of Consolidation committed errors apparent on the face of the record by holding contrary to the Board of Revenue decision dated 10 February 1954.
  • Once the Board of Revenue declared the rights and interests of the parties by the preliminary decree and no appeal was filed against that preliminary decree, the decision became final and could not be reopened by consolidation authorities.
  • Reliance on the amended Order XXII, Rule 12 of the Code of Civil Procedure (as amended by the Allahabad High Court), which limits abatement in execution/proceedings taken after the passing of a preliminary decree where a final decree is still required.

Respondents / Contesting Parties (represented by Shri S.C. Agrawal)

  • There was no final adjudication by the Board of Revenue because a second appeal arising out of proceedings for the preparation of the final decree was pending when consolidation operations began; therefore the suit remained pending.
  • Under Section 5 of the Consolidation of Holdings Act (as it stood on notification), proceedings including appeals were to be stayed or abated; the amended section contemplates abatement, and thus the consolidation authorities could inquire into rights afresh.
  • Relied on authorities (including a Full Bench decision and Privy Council rulings) supporting the proposition that a suit continues until the final decree is passed and adjustments at the time of the final decree are permissible.
  • Argued also that after vesting and settlement under the U.P. Zamindari Abolition and Land Reforms Act, the “old rights” ended and a new settlement/right arose, enabling consolidation authorities to adjudicate the new rights.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Mahabir Singh v. Narain Tewari, AIR 1931 All 490 (Full Bench) Held that a suit continues till the final decree is passed and can abate after a preliminary decree; a suit may remain pending after a preliminary decree. The court noted this authority relied upon by respondents but held that due to the amendment of Order XXII, Rule 12 by the Allahabad High Court the Full Bench decision has lost its force for present purposes and was not followed to defeat the finality of the preliminary decree here.
Jadunath Roy v. Parameswar Mullick, AIR 1940 PC 11 (Privy Council) In partition suits a preliminary decree does not prevent rights added later being adjusted at final decree; where circumstances change during proceedings for final decree, readjustment can be made. The court distinguished this case: it contemplates situations where a new contingency requires readjustment (e.g., death of a joint owner). The court found no such contingency here, so the principle did not permit reopening the preliminary decree.
Anmol Singh v. Hari Shankar Lal, AIR 1930 All 779 Under the CPC a suit does not terminate by the passing of the preliminary decree but continues till final decree; consequences like abatement in respect of a defendant dying after preliminary decree. Relied upon by respondents to argue non-finality; the court considered the authority but held the present facts did not call for its application because no contingency requiring readjustment had arisen and because Section 97 CPC operated to give finality to the preliminary decree.
Sewa Ram v. Gian Singh, AIR 1935 All 180 Held that the amendment made by the Allahabad High Court to Order XXII Rule 12 has no retrospective effect. The court invoked this authority to note the non-retrospective character of the amendment, as part of its analysis of the effect of the amendment and the Full Bench precedent, while ultimately treating the amendment as altering the applicable law going forward.
Venkata Reddy v. Pethi Reddy, AIR 1963 SC 992 Explained "finality": a decision is final when, as far as the Court rendering it is concerned, it is unalterable except by permitted remedies; a preliminary decree is conclusive as to matters dealt with by it even though the suit may continue to final decree. The court relied on this Supreme Court authority to support the proposition that preliminary decrees may have finality (res judicata effect) in relation to matters they decide and applied this principle to hold that the preliminary decree here finally adjudicated the rights and title insofar as those matters were concerned.
Kamta Singh v. Ganesh Prasad Dube, 1967 RD 261 Held (in the context of the facts of that case) that the suit together with the appeal would abate, and not only the appeal, to avoid anomalous situations. The court considered this authority but distinguished it on facts, observing the question there was different from the present case and therefore the authority did not control the outcome here.
Smt. Lall v. Smt. Ranjhari, 1968 All LJ 693 Held that it is permissible under Section 5 of the Consolidation of Holdings Act to abate the suit and the appeal partially (i.e., partial abatement is permissible). The court treated this decision as consonant with the present case and favorable to the view that part of a suit (here the declaration of rights by preliminary decree) may attain finality while other parts (e.g., preparation of lots) remain pending; the court relied on it to support partial abatement under Section 5.

Court's Reasoning and Analysis

The court framed the decisive issue as whether the Board of Revenue's preliminary decree declaring the rights in the disputed Khatas had become final so that consolidation authorities could not reopen those rights. The analysis proceeded in these principal steps that are recorded in the opinion:

  1. Identification of the relevant statutory provisions and procedural posture:
    • Section 97 of the Code of Civil Procedure (CPC) was invoked: it precludes disputing the correctness of a preliminary decree in any subsequent appeal from the final decree where no appeal was taken from the preliminary decree.
    • The second appeal pending in the Board of Revenue at the time of consolidation operations was against matters relating to the preparation of the final decree, not an appeal from the preliminary decree itself.
  2. Application of Section 97 CPC to the facts:
    • Because no appeal was filed against the preliminary decree that declared the rights of the parties, Section 97 operates to preclude challenging the correctness of that preliminary decree in subsequent proceedings.
    • The court emphasized that the second appeal then pending related to the final decree's preparation stage and did not place the preliminary decree "in jeopardy".
  3. Consideration of authorities relied upon by the respondents:
    • The court examined Full Bench and Privy Council decisions which suggest suits remain pending until final decree and that adjustments are possible at final decree stage (e.g., where contingencies arise between preliminary and final decree). It distinguished these authorities on facts or held them inapplicable where no new contingency (such as death of a party) had occurred.
    • The Privy Council decision (AIR 1940 PC 11) was read as permitting readjustment only where a new contingency makes it necessary; no such contingency existed here.
  4. Effect of local amendment to Order XXII Rule 12 CPC:
    • The Allahabad High Court's amendment of Order XXII, Rule 12 (providing that certain rules do not apply to proceedings in execution or to proceedings taken in the original Court after passing of a preliminary decree where a final decree also requires to be passed) was discussed. The court noted that the amendment prevents abatement of execution proceedings or preparation of the final decree in certain situations.
    • The court also noted that this amendment was held not to have retrospective effect (citing Sewa Ram v. Gian Singh), but nonetheless treated the amendment and the current statutory framework as undermining the force of older Full Bench authority that favored non-finality of preliminary decrees.
  5. Consideration of Section 5 of the Consolidation of Holdings Act:
    • The court interpreted Section 5(2)(a) as providing for abatement of "every proceeding for the correction of record and every suit and proceeding in respect of declaration of rights" pending in the area, "on the order being passed in that behalf by the Court or authority."
    • Rejecting the respondents' submission that Section 5 contemplated abatement only of entire suits (and not parts), the court held a suit may be in different stages and one part (the declaration of rights via preliminary decree) could have become final while the remainder (e.g., preparation of lots under final decree) remained pending.
    • The court relied on Venkata Reddy v. Pethi Reddy (AIR 1963 SC 992) to support the proposition that a preliminary decree is final in relation to matters decided by it, even if not executable until the final decree.
  6. Concluding legal principle and application:
    • Given that the Board of Revenue had declared the Khatas to be joint holdings with specified shares and no appeal had been filed against that preliminary decree, the rights and shares declared by that preliminary decree stood finally adjudicated for the purposes relevant to the consolidation proceedings.
    • Accordingly, it was not open to the consolidation authorities to reopen and determine those rights in a manner contrary to the preliminary decree; they were bound by the finality conferred by Section 97 CPC (and supported by the considered precedents and statutory amendments discussed).

Holding and Implications

Holding: Both writ petitions (No. 1869 of 1969 and No. 1870 of 1969) are allowed. The court quashed the orders dated 28 May 1969 of the Deputy Director of Consolidation and dated 12 October 1968 of the Settlement Officer (Consolidation). There was no order as to costs.

Implications:

  • Direct effect: The specific consolidation orders impugned in these writ petitions were set aside; the preliminary decree of the Board of Revenue declaring the rights of the parties with respect to the disputed Khatas was treated as final for the purposes of resisting reopening by consolidation authorities.
  • On broader precedent: The opinion applies established principles (notably Section 97 CPC and the Supreme Court's explanation of finality in Venkata Reddy) to hold that a preliminary decree, where not appealed against, conclusively adjudicates the matters dealt with by it. The court distinguished and considered prior authorities that supported non-finality where contingencies arise, and examined local amendments to procedural rules. The opinion does not announce a novel rule of law beyond these applications; it resolves the dispute on the basis of statutory interpretation and existing authorities as applied to the facts of the case.

Writ petition allowed.

Show all summary ...

1. These are two connected petitions under Article 226 of the Constitution. They arise out of a consolidation matter. As common questions of fact and law are involved in these writ petitions, it will be convenient to dispose them of by a common judgment.

2. The relationship of the parties will be clear from the following admitted pedigree:—

3. The dispute between the parties relates to holdings Nos. 132, 133, 134 and 135. It appears that there have been earlier litigations between the parties regarding the Khatas in dispute, and one of such litigations was a suit for partition under Section 49 of the U.P Tenancy Act, 1939. That suit was filed by Jagat-pal, Dan Bahadur and Ram Bahadur, representing the branch of Sheonath Singh, against Raghuraj Singh, Rudrapal Singh, Rampal Singh and Anantpal Singh, representing the branch of Devidin Singh. Rudrapal Singh filed a written statement wherein he admitted the share of the plaintiffs to be one-half, and one-fourth was claimed as his own share. A preliminary decree was passed in that suit by the Assistant Collector on 18th January, 1950. An appeal against the preliminary decree was filed by Raghuraj Singh and others, which was partly allowed by the Addl. Commissioner on the 12th of June, 1950. He modified the decree of the trial Court in respect of the holdings of village Bishundasour and dismissed the suit in respect of those holdings on the ground that they exclusively belonged to the defendants.

4. On Second Appeal the Board of Revenue modified the decree of the Additional Commissioner, restored that of the trial Court, and decreed the suit in toto by their order dated 10th February, 1954. That decree became final, inasmuch as no further appeal to the Supreme Court was filed, nor was the judgment of the Board of Revenue challenged by a writ petition. Proceedings for the preparation of the final decree, however, continued, and, it appears that on account of the various objections filed by the judgment-debtors, the preparation of the final decree kept on hanging for a long time, and a second appeal prising out of the proceeding for the preparation of final decree was pending when the village, where the Khatas in question lie, was brought under consolidation operations by a notification dated 18th August, 1958 under Section 4 of the U.P Consolidation of Holdings Act.

5. Two sets of objections were filed before the Assistant Consolidation Officer by Rudrapal Singh one in respect of his share in Khata No. 135, and the other in respect of Khatas Nos. 132, 133 and 134, which were registered as Cases Nos. 501 and 512 respectively. Anantpal Singh also filed a separate objection. The Consolidation Officer, following the decision of the Board of Revenue D/-10-2-1954, allowed the objections of Rudrapal Singh and Anantpal Singh with respect to Khata No. 135 but rejected the same with respect to the other Khatas by his order D/-9-12-1967. The Consolidation Officer treated the decision of the Board of Revenue dated 10-2-1954 as final and conclusive. Against this order of the Consolidation Officer three appeals were filed; two by Rampal Singh and the third by Rudrapal Singh. All these three appeals were disposed of by the Settlement Officer (Consolidation) by a common order dated 12th October, 1968. He allowed the appeals filed by Rampal Singh in toto and dismissed the appeal of Rudrapal Singh. Rudrapal Singh filed two Revisions (Nos. 954 and 955) and Jagatpal Singh, Ram Bahadur Singh and Dan Bahadur Singh also filed two Revisions (Nos. 949 and 950) against the order of the Settlement Officer (Consolidation). All the four revisions were disposed of by the Deputy Director of Consolidation by his common order dated 28th May, 1969, dismissing all the four revisions. Aggrieved by the order of the Deputy Director of Consolidation, Rudrapal Singh has filed writ petition No. 1869 of 1969, while Jagatpal Singh, Ram Bahadur Singh and Dan Bahadur Singh have filed writ Petition No. 1870 of 1969.

6. Shri N.D Ojha, appearing for the petitioners in both the writ petitions, contended that Deputy Director of Consolidation and the Settlement Officer (Consolidation) have committed an error apparent on the face of the record in holding contrary to the decision of the Board of Revenue dated 10th February, 1954. According to him, once the decision of the Board of Revenue, declaring the rights and interest of the parties in the disputed holdings, became final, it was not open to the Settlement Officer (Consolidation) or to the Deputy Director of Consolidation to hold to the contrary.

7. Shri S.C Agrawal, appearing for the contesting respondents, contended that there was no final adjudication of the rights of the parties by the Board of Revenue; a Second Appeal, arising out of the proceedings for the preparation of final decree, was still pending before the Board of Revenue when the village In question was brought under consolidation operation. He urged that according to Section 5 of the Act, as it was in force on the date of notification under Section 4 of the Act, the proceedings of the Second Appeal were to be stayed, and indeed they were so stayed. According to the amended Section 5 as it stands at present the proceedings of the appeal would abate and the rights of the parties will have to be gone into afresh by the consolidation authorities.

8. In view of the contentions of the parties the only question to be determined in these two petitions is whether the decision of the Board of Revenue declaring the rights of the parties by passing the preliminary decree had or had not become final. If it had become final, certainly it was not open to the consolidation authorities to reopen the matter and come to a different conclusion. On the other hand, if, the rights of the parties had not been finally determined on account of the pendency of the appeal arising out of the proceedings for the preparation of final decree, the consolidation authorities undoubtedly could determine the rights of the parties afresh on the basis of the material before them.

9. Section 97 of the CPC provides that:—

“Where any party aggrieved by a preliminary decree passed after the commencement of this Code does not appeal from such decree, he shall be precluded from disputing its correctness in any appeal which may be preferred from the final decree.”

10. It would be recalled that the Second Appeal pending before the Board of Revenue was not against the preliminary decree. It was against the final decree. Obviously no appeal against the preliminary decree declaring the rights of the parties in the property in dispute was pending before the Board of Revenue. So the preliminary decree was no more in jeopardy. Now the pertinent question is whether the pendency of the Second Appeal against the final decree will take away the finality of the preliminary decree.

11. The contention of Shri Agrawal is that unless a final decree is prepared in a case, the case does not come to an end and would be deemed to be pending. According to him, the case terminates only by the passing of the final decree. In support of his contention he relied upon a Full Bench decision of this Court reported in “AIR 1931 All 490” (Mahabir Singh v. Narain Tewari) wherein it was held thus:—

“A suit continues till the final decree is passed and it can abate till that contingency happens. It can abate after the passing of a preliminary decree.”

12. The learned counsel further relied upon “AIR 1940 PC 11” (Jadunath Roy v. Parameswar Mullick) wherein it was held by the Privy Council that:—

“A partition suit in which a preliminary decree has been passed is still a pending suit, and the rights of the parties who are added after the preliminary decree have to be adjusted at the time of final decree.”

13. Reliance was also placed on “AIR 1930 All 779” (Anmol Singh v. Hari Shankar Lal), which held thus:—

“Under the Civil Procedure Code, now in force, suit does not terminate by the passing of the preliminary decree, but continues till it is finally and completely disposed of by the passing of the final decree. Consequently where one out of the several defendants dies after the preliminary decree but before the final decree and his legal representative is not brought on record within the time allowed by law, the suit abates as regards that defendant.”

14. On the strength of these authorities it is sought to be argued on behalf of the respondents that a suit remains pending unless a final decree is passed in it, and as an appeal arising out of the proceedings for the preparation of final decree was still pending in this case when the village was brought under consolidation operation, there was no final adjudication in spite of the fact that no appeal had been filed against the preliminary decree.

15. Shri N.D Ojha on the other hand, referred to Order XXII, Rule 12 of the CPC, which provides:—

“Nothing in Rules 3, 4 and 8 shall apply to proceedings in execution of a decree or order.”

16. The Allahabad High Court has made certain amendments in the Rule, and the amended Rule 12 of Order XXII of the CPC reads thus:—

“Nothing in Rules 3, 4 and 8 shall apply to proceedings in execution of a decree or order or to proceedings in the original Court taken after the passing of the preliminary decree where a final decree also requires to be passed having regard to the nature of the suit.”

17. In view of this amendment there is no question of abatement either of the execution proceeding or of the preparation of final decree in case of the death of a party. The amendment made by the Allahabad High Court certainly has got no retrospective effect, as was held by this Court in “AIR 1935 All 180” (Sewa Ram v. Gian Singh).

18. In view of the amendment of Order XXII Rule 12 of the CPC made by the Allahabad High Court, the Full Bench decision in, AIR 1931 All 490 (FB) (supra), relied upon by the counsel for the respondents, has lost its force, and under the provisions of Section 97 of the CPC a preliminary decree, unless it is appealed against, finally adjudicates the rights and title of the parties.

19. In the Privy Council case of AIR 1940 PC 11 (supra), where an appeal had been filed against the proceedings for the preparation of final decree, there could be a readjustment of the share as declared in the preliminary decree in view of a situation that had made it necessary to readjust the share. This can be made more clear by an example. If there was a dispute between three persons, and the preliminary decree had declared the rights of each of them to be one-third and during the proceedings for the preparation of final decree one of the three joint owners died, then in such a situation the rights and the shares of the parties would certainly have to be readjusted, and the same can be done, if an appeal against the final decree was pending although no appeal against the preliminary decree had been filed. The Privy Council case cited above only contemplates a case of this nature. But in the present case no new contingency has arisen necessitating the readjustment of the shares of the parties. In this case it has been definitely found by the Revenue Court, which was competent to do so, that the Khatas in dispute were joint Khatas in which Sheonath Singh and Devidin Singh had half share each. No appeal having been filed against that preliminary decree, the rights of the parties cannot be challenged in an appeal against the final decree.

20. The matter can be looked at from yet another aspect. Supposing the Consolidation of Holdings Act had not seen the light of the day and an appeal against the final decree was pending and no appeal against the preliminary decree had been filed, then it was not possible for any party to get the preliminary decree set aside or modified in view of the provisions of Section 97 of the CPC. What could not have been done directly, cannot be obtained indirectly, is a well established principle. In my judgment, therefore, it was not open to the consolidation authorities to reopen the matter as it had become final by the passing of the preliminary decree.

21. It is not possible to accept the contention of Shri Agrawal that Section 5 of the U.P Consolidation of Holdings Act contemplates for the abatement of the entire suit and it does not contemplate the abatement of a part of the suit. The amended Section 5, as it stands now, in so far as is material for the purposes of this case, reads thus:

“5. (2) Upon the said publication of the notification under sub-section (2) of Section 4 of the following further consequences shall ensue to the area to which the notification relates, namely—

(a) every proceeding for the correction of record and every suit and proceeding in respect of declaration of rights or interest in any land lying in the area, or for declaration or adjudication of any other right in regard to which proceedings can or ought to be taken under this Act, pending before any Court or authority, whether of the first instance, or of appeal, reference or revision, shall, on the order being passed in that behalf by the Court or authority before whom such suit or proceeding is pending, stand abated.”

22. It is true that the section contemplates for the abatement of a proceeding or a suit. But a suit can be in different stages. In the first stage of the suit the rights of the parties were declared; in the second stage, according to the shares declared in the preliminary decree, lots were to be prepared. It is not impossible to conceive of a part of the suit having become final while the remaining part of the suit was still to go on. In the instant case the first part declaring the rights of the parties, had become final because no appeal had been filed against that preliminary decree. In the case of “Venkata Reddy v. Pethi Reddy” reported in “AIR 1963 SC 992” the Supreme Court laid down the following principle on this aspect of the matter:—

“A decision is said to be final when, so far as the Court rendering it is concerned, it is unalterable except by resort to such provisions of the Code of Civil Procedure as permit its reversal modification or amendment. Similarly, a final decision would mean a decision which would operate as res judicata between the parties if it is not sought to be modified or reversed by preferring an appeal or revision or a review application as is permitted by the Code. A preliminary decree passed, whether it is in a mortgage suit or a partition suit, is not a tentative decree but must, in so far as the matters dealt with by it are concerned, be regarded as conclusive. No doubt, in suits which contemplate the making of two decrees — a preliminary decree and a final decree—the decree which would be executable would be the final decree.

23. But the finality of a decree or a decision does not necessarily depend upon its being executable. The legislature in its wisdom has thought that suits of certain types should be decided in stages, and though the suits in such cases can be regarded as fully and completely decided only after a final decree is made, the decision of the Court arrived at the earlier stage also has a finality attached to it. Section 97 of the CPC clearly indicates that as to the matters covered by it, a preliminary decree is regarded as embodying the final decision of the Court passing that decree.”

24. Shri Agrawal, however, placed reliance on “1967 RD 261” (Kamta Singh v. Ganesh Prasad Dube) to support his contention that the whole suit shall abate and not only a part of it. But the question in that case was slightly different from the one now before me. In that case an appeal against the decree was pending and the question was whether only appeal should abate or the suit itself, and the learned Single Judge of this court took the view that the suit together with the appeal would abate; to hold otherwise would create an anomalous position.

25. In “1968 All LJ 693” (Smt. Lall v. Smt. Ranjhari), it was held that it is permissible to abate the suit and the appeal partially under Section 5 of the Consolidation of Holdings Act. This case is more in consonance with the facts of the present case than the one relied upon by Shri Agrawal. In view of the Supreme Court decision referred to above, (AIR 1963 SC 992), although a case did not terminate unless a final decree was passed in it, yet there may be finality of the various stages of that case. In this view of the matter the contention of Shri Agrawal cannot be accepted.

26. As a second limb of this argument, it was contended that the judgment in the earlier suit could stand in the way of the consolidation authorities only if the earlier judgment had the force of res judicata. Since an appeal against the final decree was pending, there was no final adjudication and thus the judgment of the Board of Revenue declaring the rights of the parties cannot operate as res judicata. But this contention of Shri Agrawal also cannot be accepted because it has already been held that there was a final adjudication of the rights and title of the parties by the passing of the preliminary decree which could not have been challenged by an appeal against the final decree even if the U.P Consolidation of Holdings Act had not come into force.

27. The learned counsel for the respondents next contended that the parties in this case were not litigating under the same title but under a different title, in as much as after the date of vesting the old rights of the parties had come to an end and there was a fresh settlement by virtue of the provisions under the U.P Zamindari Abolition and Land Reforms Act and a new right had come into existence with the result that the consolidation authorities could adjudicate upon that new right.

28. The settlement, as contemplated by the provisions of the U.P Zamindari Abolition and Land Reforms Act, can be only with a person who had an interest in the property. The question, whether one or both the parties had interest in the property in question, had already been determined by a competent revenue Court, and when both the parties were held to have a share in the property in question, the settlement will be deemed to be with both the parties. The new right that accrued by virtue of the settlement under the provisions of the U.P Zamindari Abolition and Land Reforms Act is, therefore, dependent upon the old right. As both the parties had a share in the tenancy holdings, they would both be entitled to have a share in the Sirdari holdings.

29. For the reasons given above, the writ petition must succeed. Both the Writ Petitions (Nos. 1869 of 1969 and 1870 of 1969) are accordingly allowed and the orders of the Deputy Director of Consolidation dated 28th May, 1969 and of the Settlement Officer (Consolidation) dated 12th October, 1968 are quashed. There will, however, be no order as to costs.

30. Writ petition allowed.