A
SRI HANUMANTHAPPA
v.
SRI MUNINARA YANAPPA
OCTOBER 7, 1996
B
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Injunction .
Suit for injunction-Appellant in possession of lands allotted to his
C share through a compromise decree in a partition suit-During the pendency
of partition suit, respondent purchased some of the land from other co-sharer
including the land failing in the share of the appellant-Courts below granting
interim injunction against the appellant-Held, no injunction can be issued
against a lawful owner of the property-Orders of Courts below set aside.
D
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 13232 of
E
1996.
From the Judgment and Order dated 20.10.95 of the Karnataka
High Court in C.R.P, No. 420 of 1995.
G.V. Chandrasekhar for P.P. Singh for the Appellant.
E.C. Vidayasagar for the Respondent.
The following Order of the Court was delivered :
F
Leave granted.
We have heard learned counsel on both sides.
No doubt this appeal arises from an interlocutory application, since
it has an effect on the. judicial proceedings that have become final; we
G think that at this stage, it would be appropriate to interfere with this
matter and correct it.
This appeal by special leave arises from the order and judgment of
the High Court of Karnataka made on 20.10.1995 in C.R.P. No. 420/95.
H Admittedly, the appellant had instituted the suit for partition and separate
218
HANUMANlHAPPAv. MUNINARAYANAPPA
219
possession of the suit property in 1966 in Suit No. 88/66 which was A
dismissed on February 20, 1988. On appeal, after the remand by the High
Court, Appeal No. 98/88 culminated in a compromise. A compromise
decree was passed on February 29, 1990 (sic.). Thereunder the appellate
was given from the total extent of 3 acres, 39 guntas of land, towards his
share and decree in that behalf was passed. Under the Panchnama drawn B
by the Tehsildar on July 22, 1993, the appellant was put in possession of
39 guntas of land as per the certified copies of the Panchnama filed in
the trial Court as Item No. 17 of the documents filed in the present suit.
The District Court also in the present proceedings recorded a finding in
paragrap~ 14 of its order that the appellant was put in possession of 39 C
guntas of land.
The question, therefore, arises : whether an injunction can be issued
against the appellant? It is not in dispute that pending that partition suit
No. 88/66, the respondent had purchased the land belonging to his
vendors including 39 guntas of land under registered sale deed dated D
February 24, 1986. Undoubtedly, the respondent was not a party to the
compromise decree dated February 29, 1990. Since he purchased the
property pending the suit for partition, a compromise decree having been
executed by the parties in which the right of the appellant to the extent E
of 39 guntas was crystallized and he was duly put in possession, neces-
sarily, he was in lawful possession of the property as an owner. The
question is ; whether an injunction can be issued againsMhe lawful owner?
It is settled legal position that no injunction can be issued· against a lawful
owner of the property. The High Court proceeded on the premise that
the appellant was put in possession of the property after the interim
injunction was granted by the trial Court. It is factually incorrect since
the injunction was granted by the trial Court only on January 5, 1994 by
which date he had already been put in possession by the Tehsildar under
F
the Panchnama dated July 22, 1993. Under these circumstances, the High
Court also was in error in coming to the conclusion that ·the appellant G
cannot be in lawful possession since he had come in possession after the
injunction was issued under Order 39, Rules 1 and 2 of CPC.
The appeal is accordingly allowed. The orders of the courts below
stand set aside. But in circumstances without costs.
H
220
SUPREME COURT REPORTS (1996] SUPP. 7 S.C.R.
A
It is made clear that since the restyondent has purchased the property
pending the suit, it would be open to him to proceed against his vendor in
accordance with law.
R.P.
Appeal allowed.
Lex