Abhay Manohar Sapre, J.— Leave granted. This appeal is filed against the final judgment and order dated 23-11-2010 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in N. Madhava Rao v. T. Ramalingeswara Rao 2010 SCC OnLine AP 899, (2011) 4 ALD 529 whereby the High Court allowed the second appeal filed by Respondents 1 to 3 herein.
2. A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.
3. The appellants herein are Defendants 1 and 2, Respondents 1 to 3 herein are the plaintiffs and Respondents 5 to 9 are Defendants 4 to 8 in the civil suit out of which this appeal arises.
4. Respondents 1 to 3 (plaintiffs) filed a civil suit against the appellants (Defendants 1 and 2) and Respondents 5 to 9 (Defendants 4 to 8) seeking perpetual injunction against the defendants restraining them from interfering in his peaceful possession over the suit properties.
5. The appellants (Defendants 1 and 2) contested the suit whereas the remaining defendants (4 to 8) remained ex parte. The trial court by judgment/decree dated 20-8-2001 dismissed the suit. Respondents 1 to 3 (plaintiffs) felt aggrieved and filed first appeal before the Additional District & Sessions Judge (Fast Track Court), Vishakhapatnam. By judgment dated 7-11-2005, the first appellate court dismissed the appeal and upheld the judgment/decree of the trial court.
6. The plaintiffs (Respondents 1 to 3) felt aggrieved and filed second appeal in the High Court of Andhra Pradesh. By the impugned order 2010 SCC OnLine AP 899, (2011) 4 ALD 529, the High Court allowed the appeal, set aside the judgment impugned therein and decreed the plaintiffs' suit by passing a decree for perpetual injunction against the defendants in relation to the suit property, which has given rise to filing of the present appeal by way of special leave in this Court by Defendants 1 and 2.
7. So, the short question, which arises for consideration in this appeal, is whether the High Court was justified in allowing the plaintiffs' second appeal and thereby was justified in decreeing their suit by granting a decree of perpetual injunction against Defendants 1 and 2 in relation to the suit property.
8. Having heard the learned counsel for the parties and on perusal of the record of the case, we are constrained to allow the appeal and while setting aside the impugned order 2010 SCC OnLine AP 899, (2011) 4 ALD 529 restore the judgment/decree of the first appellate court and the trial court which resulted in dismissal of the plaintiffs' suit.
9. In our considered opinion, the High Court erred in interfering in the concurrent findings of facts of the two courts below, which dismissed the plaintiffs' suit.
10. In our view, the trial court and the first appellate court on appreciating the evidence of the parties had rightly come to a conclusion that the plaintiffs failed to prove the ingredients necessary for the grant of perpetual injunction.
11. When the two courts below have recorded concurrent findings of fact against the plaintiffs, which are based on appreciation of facts and evidence, in our view, such findings being concurrent in nature are binding on the High Court. It is only when such findings are found to be against any provision of law or against the pleading or evidence or are found to be wholly perverse, a case for interference may call for by the High Court in its second appellate jurisdiction.
12. Such was not the case made out in the High Court. It is for this reason, we are of the view that the High Court should not have interfered in the findings of the two courts below and instead, the findings should have been upheld by the High Court.
13. Coming now to the facts of the case, we find that the plaintiffs (Respondents 1 to 3) have no case much less prima facie for grant of perpetual injunction.
14. The suit property is a part of big chunk of land owned by several brothers who inherited the same after the death of their father, namely, Poornayya.
15. The appellants (Defendants 1 and 2) are the purchasers of the suit land from one of the co-sharers (one of the brothers) by a registered sale deed. Respondents 1 to 3 (plaintiffs) are the sons of another co-sharer (brother).
16. In our view, even assuming that the plaintiffs claimed to be in possession of the suit property (which the two courts below did not find in their favour) for claiming injunction, yet they were not entitled to claim injunction against the other co-sharers over the suit property. It is a settled principle of law that the possession of one co-sharer is possession of all co-sharers, it cannot be adverse to them, unless there is a denial of their right to their knowledge by the person in possession, and exclusion and ouster following thereon for the statutory period. (See Mohd. Baqar v. Naim-un-Nisa Bibi AIR 1956 SC 548.)
17. So far as the claim of the plaintiffs as being in exclusive possession to the exclusion of others was concerned, the same was held not proved by the two courts below.
18. Defendants 1 and 2 (appellants herein) being the purchasers of the suit property from one of the co-sharers stepped into the shoes of their vendor (co-sharer) and, therefore, had a right to defend their title and possession against the other co-sharer.
19. In the light of the aforesaid admitted position arising in the case, in our view, the plaintiffs had no case to claim injunction against Defendants 1 and 2 in relation to the suit property. The two courts below, therefore, rightly declined it and we affirm the same.
20. As noted above, the High Court failed to appreciate the factual and legal controversy in its proper perspective and, therefore, erred in interfering in the concurrent findings of the fact without recording a finding as to why the concurrent findings of fact are bad in law and why it requires interference in its second appellate jurisdiction.
21. In view of the foregoing discussion, we allow the appeal, set aside the impugned order 2010 SCC OnLine AP 899, (2011) 4 ALD 529 and restore the judgment/decree of the trial court/first appellate court which dismissed the suit filed by Respondents 1 to 3 (plaintiffs).