S.B Sinha, J.— Leave granted.
2. The defendants before the trial court are the appellants herein.
3. The respondent-plaintiffs filed a suit against the appellants praying inter alia for the following reliefs:
“(a) That the encroached portion of the suit property by erection of structure measuring 369 1/9 sq yd be directed to be demolished at the cost and risk of Defendants 1 to 5 and consequently the defendants be further directed to maintain the rules of set back in respect of their remaining construction enabling the plaintiffs to use and enjoy the free light and air to their property and similarly Defendant 6 be directed to remove the signboard and the firm from the encroached area of the suit property. Further, the defendants be directed to give the respective vacant possession of the suit land to the plaintiffs.
(aa) A decree of permanent injunction against the defendants, their agents, their relative or anybody on their behalf to interfere with the plaintiffs' peaceful possession and enjoyment of suit property….”
4. The respondents contended that they are owners of a portion of Survey No. 1008/1 bearing CTS Nos. 4823.A-17 and 4823.A-18 measuring 662 2/9 and 533 3/9 sq yd respectively and the appellants who are the owners of the abutting land bearing CTS No. 4823.A-1 had encroached upon a portion of CTS Nos. 4823.A-17 and 4823.A-18 measuring 249 1/9 and 120 sq yd respectively. The plaintiffs purchased the said plots by a deed of sale dated 7-11-1984, whereas the date of purchase made by the defendants dated 17-8-1992.
5. The learned trial Judge having regard to the pleadings of the parties framed issues; Issue 3 whereof reads as under:
“3. Whether Defendants 1 to 5 prove that the vendor of the plaintiff by way of fabrication of false documents had sold the suit schedule property to these plaintiffs, thus, the plaintiffs are not the owners of the suit schedule property?”
It was answered stating:
“My answers to the above issues are as follows:
Issue 3 does not arise.”
6. During the pendency of the said suit, an application for injunction was filed. Allegedly, the appellants raised constructions upon the suit land in violation of the said order of injunction. The learned trial Judge in regard to the title of the plaintiffs over the suit land held:
“… According to the learned counsel for the plaintiff since CTS No. 4823.A-1 is completely acquired by Municipal Corporation, Belgaum for Malmaruti Extension Scheme then the property of Defendants 1 to 6 is not in existence in the name of the defendants. But according to me since Defendants 1 to 5 also have purchased the property through a registered sale deed and also their vendors have also purchased the said property through a registered sale deed and as such it cannot be said that the property of the defendants is not in existence. But at the same time the say of the defendant cannot be taken into believed (sic) that CTS Nos. 4823.A-17 and 4823.A-18 are not in existence. When in the survey map as well as in other documents these properties are clearly demarcated and identified then according to me, these properties have been clearly demarcated in relevant records….”
7. The High Court affirmed the said findings stating:
“It is also clear from the perusal of the judgment and decree passed by the courts below that both the courts below have rightly decided on the basis that it is unnecessary to give any decision on the title of the property as the suit is for permanent and mandatory injunction and the trial court has rightly observed that it is always open to the defendants to work out their remedy in accordance with law, regarding their title to the property CTS No. 4823.A-1 and no finding could be given on title in the present case and when there is no finding on the title of the property in the present case, it is clear that it is always open to the defendants to work out their remedy, in accordance with law. It is clear from the perusal of the material on record that Defendant 6 who also suffered decree of injunction and permanent injunction though had filed first appeal before the lower appellate court has not chosen to challenge the judgment and decree passed by first appellate court in RA No. 252 of 2001….”
8. Indisputably, an Advocate Commissioner was appointed. He filed a report. An objection thereto was also filed. He, however, could not be cross-examined. His report, therefore, could not have been taken into consideration although the same formed part of the record.
9. The High Court although took into consideration the fact that the plaintiffs did not seek for any declaration of title, as noticed hereinbefore, opined that the question of title can be gone into in an appropriate suit. All the courts relied on Ext. P-35 which was allegedly produced by the appellants but were made use of by the respondents, wherein it had been shown that Chalta No. 63 was allotted in respect of CTS No. 4823.A-1, Chalta No. 62-A was allotted in respect of CTS No. 4823.A-17 and Chalta No. 62-B was allotted in respect of CTS No. 4823.A-18.
10. It is one thing to say that there does not exist any ambiguity as regards description of the suit land in the plaint with reference to the boundaries as mentioned therein, but it is another thing to say that the land in suit belongs to the respondents. It was for the plaintiffs to prove that the land in suit formed part of CTS Nos. 4823.A-17 and 4823.A-18. It was not for the defendants to do so. It was, therefore, not necessary for them to file an application for appointment of a Commissioner nor was it necessary for them to adduce any independent evidence to establish that the report of the Advocate Commissioner was not correct. The suit could not have been, therefore, decreed inter alia on the basis of Ext. P-35 alone. In a case of this nature, even Section 83 of the Evidence Act would not have any application.
11. Furthermore, the High Court committed an error in also throwing the burden of proof upon the appellant-defendants without taking into consideration the provisions of Section 101 of the Evidence Act. In Narain Prasad Aggarwal v. State of M.P (2007) 11 SCC 736, (2007) 8 Scale 250 this Court opined:
“19. Record-of-right is not a document of title. Entries made therein in terms of Section 35 of the Evidence Act although are admissible as a relevant piece of evidence and although the same may also carry a presumption of correctness, but it is beyond any doubt or dispute that such a presumption is rebuttable.”
12. A revenue record is not a document of title. It merely raises a presumption in regard to possession. Presumption of possession and/or continuity thereof both forward and backward can also be raised under Section 110 of the Evidence Act. The courts below, were, therefore, required to appreciate the evidence keeping in view the correct legal principles in mind.
13. The courts below appeared to have taken note of the entries made in the revenue records wherein the name of Municipal Corporation, Belgaum appeared in respect of CTS No. 4823.A-1. We have, however, noticed that the learned trial Judge proceeded on the basis that the said property may be belonging to the appellant-defendants. The courts below not only passed a decree for prohibitory injunction but also passed a decree for mandatory injunction. The High Court opined that the trial court could exercise discretion in this behalf. It is again one thing to say that the courts could pass an interlocutory order in the nature of mandatory injunction in exercise of its jurisdiction under Section 151 of the Code of Civil Procedure on the premise that a party against whom an order of injunction was passed, acted in breach thereof; so as to relegate the parties to the same position as if the order of injunction has not been violated, but, it is another thing to say that the courts shall exercise the same power while granting a decree of permanent injunction in mandatory form without deciding the question of title and/or leaving the same open. How, in the event the structures are demolished, it would be possible for the appellants to work out their remedies in accordance with law in regard to the title of the property has not been spelt out by the High Court.
14. We, therefore, are of the opinion that the interest of justice would be subserved if the impugned judgments are set aside and the matter is remitted to the learned trial Judge for consideration of the matter afresh. The plaintiffs may, if they so desire, file an application for amendment of plaint praying inter alia for declaration of his title as also for damages as against the respondents for illegal occupation of the land. It would also be open to the parties to adduce additional evidence(s). The learned trial Judge may also appoint a Commissioner for the purpose of measurement of the suit land, whether an Advocate Commissioner or an officer of the Revenue Department.
15. Before us, additional documents have been filed by the appellants showing some subsequent events. It would be open to the defendants to file an application for adduction of additional evidence before the trial Judge which may be considered on its own merits.
16. The appeal is allowed with the aforementioned observations. We would request the trial court to consider the desirability of disposing of the matter as expeditiously as possible and preferably within a period of six months from the date of communication of this order. Costs of this appeal shall be the cost in the suit.