1 ao.610-2012
Dond
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 610 OF 2012
WITH
APPEAL FROM ORDER NO. 611 OF 2012
WITH
CIVIL APPLICATION NO. 798 OF 2012
ig WITH
APPEAL FROM ORDER NO. 612 OF 2012
WITH
CIVIL APPLICATION NO. 796 OF 2012
M/s Mahavir Associates
a partnership firm registered under Indian
Partnership Act, 1932 having its office at
Apollo Shop, Lodha Paradise,
Off. Eastern Express Highway, Majiwade
Flyover, Majiwade, Thane (West). ..Appellant.
Vs.
1.Shri Ravindra Jagannath Patil
Adult, Occu: Business
R/at: Village Morva, Bhayandar (W),
Tal. & Dist. Thane.
2.Shree Sanjay Narayan Patil
Adult, Occu: Business,
R/at: Valiv, Tal Vasai & Dist. Thane
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2 ao.610-2012
3.Krishnabai Raghunath Patil
Adult, Occ: Household
R/at Kashi, Tal & Dist. Thane
4.Smt. Ratnaprabha Ravindra Patil
Adult, Occ: Household
5.Jayesh Ravindra Patil
6.Dakshta Ravindra Patil
7.Vidhi Ravindra Patil
(being minor through No.1 being
father and natural guardian
R/at: village Morva, Post B
Bhayandar (W), Tal & Dist. Thane
8.Smt. Sangita Sanjay Patil
Adult.Occ.: Household
9.Tajas Sanjay Patil
10.Nitali Sanjay Patil (Minor)
(being minor through No.8 being
mother and natural guardian
R/at Village Valiv, Tal Vasai, Dist.Thane
11.Smt.Jayamala Kishor Patil
Adult, Occ: Agriculturist
12.Shri Kishor Keshinath Patil
Adult, Occ: Agriculturist
13.Siddharth Kishor Patil (Minor)
14.Abhishek Kishor Patil (Minor)
(being Minor through No.12 being father
and natural guardian) R/at: village Morva
Post Bhayandar (W), Til. A Dlat. Thane
15.Shri Mahendra Raghunath Patil
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3 ao.610-2012
Adult: Occu-Business.
16.Smt.Asha Mahendra Patil
Adult, Occ-Household
17.Viva Mahendra Patil (minor)
18.Om Mahendra Patil (Minor)
(being minor through no.16 father
and natural gurdian R/at Village
Kashigaon, Post. Mira Tal & Dist.Thane
19.Smt. Priya Hemandra Patil
Adult. Occ-Household
20.Shri Hemendra Bhalchandra Patil
Adult. Occu-Agriculturist
21.Aryan Hemandra Patil
being minor through No.19 being
mother and natural guardian, R/at
Tulsi Vihar, Axer Road, Borivali (W)
Mumbai-400 103. ..Respondents
(Orig. Plaintiffs)
22.Meera Developers Pvt.Ltd.
Company duly registered under the provisions
of Indian Companies Act, 1957 having its
office at Nanadham Industrial Estate,
Marol Maroshi Road, Andheri (East)
Mumbai. ...Respondent
(Orig. Defendant No.1.)
Mr. Janak Dwarkadas, Senior Counsel with Mr. Vineet Naik, Senior
Counsel a/w Mr. Rahul Dwarkadas, Ms. Prachi Dhanani and Ms. Atika Vaz
i/b M/s Wadia Ghandy & Co., for Appellant in AO No.610/
2012,611/2012 & 612/2012.
Mr/ Anil C. Singh, Senior Counsel i/b Mr. Sandesh D. Patil, for
Respondent Nos.1 to 21 in AO Nos.610 & 612 of 2012.
Mr. Vijaysinh Thorat, Senior Counsel i/b Mr. Sandesh D. Patil for
Respondent Nos.1 to 21 in AO No.611 of 2012
Mr. Cyrus Ardeshir i/b Ganesh & Co., for Respondent No.22 in All AOs.
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4 ao.610-2012
CORAM : ANOOP V. MOHTA, J.
DATE : 17/18 OCTOBER 2013.
ORAL JUDGMENT:-
Rule made returnable forthwith. Heard finally, by consent of learned Counsel appearing for the parties.
2 Since there are common facts and issues, so also arguments are revolving around the same subject and as the Trial Court has passed a common order, hence this common judgment.
3 The Appellant ( Defendant No.6) being aggrieved by the order below Exhibit-5 in all Suits, dated 9 May 2012, passed by the 2 nd Joint Civil Judge, S.D., Thane, filed these separate Appeals. The operative part of the impugned order as as under:
"1.Every application, Exh.5, in Spl.Civil Suit No.200/2012, 201/2012 and 202/2012 is allowed.
2.All the defendants of above said respective suits are hereby restrained, temporarily, from entering over the respective suit property, till the date of decision of these respective suits.
3.All the defendants of above said respective suits, are restrained, temporarily, till the date of decision of these respective suits from creating third party interest in any of the portion of the respective suit properties of the above said 4 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 5 ao.610-2012 three suits.
4.Costs of these applications shall abide by ultimate result of these suits.
5.Copy of this order shall be kept in each of the abovesaid 3 suits.
6.Copy of this order shall be kept in each of the abovesaid 3 suits.
4 Admittedly, the prayers in the Suits filed on 14.3.2012, though properties are different, are common. The prayers (a),(b), (c) and
(d) are as under:
"(a) It may be declared that the suit agreement dated 2.3.1989 which stood modified and altered by a supplementary agreement dt:2/2/1990 executed by and between the Plaintiff as a Vendor and Defendant No.1 as Purchaser in respect of the suit property which is duly registered in the office of Sub-Registrar of Assurance on 12.0.2.1990 stands cancelled, ineffective and not binding upon plaintiff.
(b) It may be declared that the suit agreement dated 19/6/1992 which was entered into between the defendant no.1 as vendor and defendant no.2 as a Purchaser in respect of the suit property is illegal, bad in law, ineffective and not binding upon the plaintiff.
(c) The Consent Decree dt:3/11/2007 passed in Sp.Civil Suit No.662/1994 be set aside and be declared that it is not binding upon the plaintiffs.
(d) It may be declared that the Power of Attorney dt:3/11/2007 executed by the plaintiff in favour of the Mr. Mangalprabhat Lodha and Mr. Bharat K. Shah of Defendant No.2, which is registered with the Sub-Registrar of Assurance 5 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 6 ao.610-2012 Thane 2 at Sr. No.1100/2007 is revoked, cancelled and not subsisting."
5 The separate applications were filed for the interim injunction and granted by the learned Judge. The prayer clause (c) itself shows that Plaintiffs-Respondent Nos.1 to 21 have challenged the consent decree dated 3 November 2007 passed in Special Civil Suit No.662 of 1994 and prayed to set aside the same and so also the power of attorney dated 3.11.2007. The prayer clauses (a) and (b), admittedly for the transactions based upon agreements dated 2.3.1989, 2.2.1990 and 19.6.1992. There is no dispute that all those transactions revolving around the properties in question and ultimately settled by and between the parties through the consent decree. The Plaintiffs' averments have the foundation of "misrepresentation", "unlawful", for all the prayers and also "against the public policy for want of permission" referring to Section 43 of Bombay Tenancy And Agricultural Lands Act, 1948 (for short "B.T. & A.L. Act").
So far as other two suits are concerned viz. Suit Nos.201 of 2012 and 202 of 2012 (AO No.611 of 2012 & AO No.612 of 2012), the issue of such permission is not raised.
6 At the threshold, it is necessary to consider and as submitted by the learned senior counsel appearing for the parties, the mandate of 6 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 7 ao.610-2012 Order 23 Rule 3-A of Code of Civil Procedure, 1908 (for short" CPC") which is reproduced below:
"3-A Bar to suit- No suit lie to set aside a decree on the ground that the compromise on which the decree is based was not lawful"
The term "not lawful" though not specifically defined in the Section, but the explanation to Rule 3 of Order 23 provides it.
"Explanation- An agreement or compromise which is void or voidable under the Indian Contract Act, 1872 (9 of 1872) shall not be deemed to be lawful within the meaning of this rule."
There is no bar that parties cannot challenge any decree and/or order, if it is unlawful and/or on a foundation of fraud and/or misrepresentation. But in cases like this where the parties entered into written compromise in accordance with law at the relevant time and even proceeded and acted upon the same by filing the consent terms which ultimately resulted into consent decree, the separate provision and procedure need to be followed by all.
7 Admittedly, the Plaintiffs have filed these separate suits and praying to set aside the consent decree on the ground that compromise/consent decree passed, is not lawful. The term lawful 7 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 8 ao.610-2012 and/or not lawful need to be tested on the foundation of averments made in the plaint, apart from the correspondences and the conduct by and between the parties. There is no denial to the existence of compromise decree. The plain reading of the averents, so also the contentions raised by the senior counsel appearing for the Plaintiffs-Respondent Nos.1 to 21 by referring to terms and clauses of the consent decree confirms the foundation of their challenge. The submissions are also made for various purpose to show that the consent decree is contrary to law, not acted upon, no possession was handed over, reciprocal obligations were required to be complied with. For want of statutory permission it cannot operate as the conveyance of the suit property. Full payments were not made. The consent decree was not validly made for and on behalf of the then minor respondents, who therefore can file such suits.
8 The conduct of the Plaintiffs is also necessary to consider at this stage, basically when the Suits are filed after practically more than five years from the date of consent decree. There was no objection of whatsoever nature after the consent terms. The power of attorney holder, admittedly even permitted to/apply for the necessary permission. The letters exchanged by and between the Advocates for balance amount of Rs.1 Crore together with interest, no way shows any objection to the 8 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 9 ao.610-2012 consent terms in the sense of misrepresentation as averred. Those letters dated 7.4.2008 and 8.1.2011 and its contents are not in dispute, and on the contrary it reflect that they were interested in only getting the balance amount. Therefore, even at that stage there was no issue with regard to the consent terms. For the first time, the averments are made challenging the consent decree being unlawful and/or against public policy in the suit filed in the year 2012.
9At this stage itself the background and the litigations behind the consent decree is relevant to note, which has the foundation of agreements so recorded above. The orders passed by the Court from time to time and as noted in the pleadings as well as in the consent terms further show that the transactions entered into by and between the parties fruitfully acknowledged and understood. Admittedly, the Plaintiffs-
Respondent Nos.1 to 21 were represented throughout by the Advocate/attorney at every stage of litigations between the parties.
Therefore, the independent challenge to the consent decree in this background to set aside the agreements, basically on the ground of misrepresentation, just cannot be gone into at this prima facie stage, in such fashion, by overlooking the admitted position on record with regard to the transactions, receipt of money, reciprocal obligations, apart from 9 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 10 ao.610-2012 consent decree endorsed by the Court. The learned Judge, though various objections/averments/grounds are raised with regard to the maintainability of the Suit, the limitation and the delay, yet has passed the impugned order by wrongly holding that the Plaintiffs have made out the prima facie case, the balance of convenience lies in their favour and the irreparable loss will be caused if the applications are rejected.
10 In the present case, in reply to the injunction application apart from resisting the claims on various grounds, the specific jurisdictional issues have been raised including of maintainability and limitation.
11 The learned Senior Counsel appearing for the Appellant have read and referred various CPC provisions and contended that the Court should have decided the issues of jurisdiction/limitation, and maintainability of the suit before passing the order. The contention, however, opposed by the other side as no such application filed or a plea at any point of time was raised. In a given case the party may pray to lead the evidence even in support of the preliminary objection. In the present case, in view of the admitted background, all prayers are interlinked and interconnected. Prayer clauses (a) and (b) are beyond limitation and so 10 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 11 ao.610-2012 also prayer clause (c). All these issues go to the root of the matter.
12 The Court, in such situation, is also required to consider the issue of maintainability of such Suit in view of clear provisions of Order 23 Rule 3A of CPC for which no evidence is necessary. The binding effect of the duly signed consent terms dated 3.11.2007, just cannot be overlooked unless it is set aside in accordance with law and basically on the basis of averments made in the year 2012, by the Plaintiffs. The burden of proof on the Plaintiffs is quite heavy.
13 The learned senior counsel appearing for the Plaintiffs also contended that the factum of compromise and/or background of the same can be gone into by the Court as compromise decree itself could not reach finality to the disputes as alleged. The submission is also made that compromise can be terminated by the party at any point of time. The factum of possession and other related aspect if wrongly recorded and/or mentioned and if there is a dispute, an opportunity required to be given to the parties. In such a situation also the Appellate Court for the first time may not adjudicate and/or decide the preliminary issue as sought to be contended by the learned counsel appearing for the Plaintiffs-Respondent Nos.1 to 21.
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14 The aspect of jurisdiction and the maintainability of the Suit,
in my view also goes to the root of the matter even for passing such interim injunction/ order. In view of Section 9A of CPC, the Court may pass an appropriate ad-interim order to protect the interest of the parties.
We are concerned with the impugned order so passed by overlooking the admitted material and the documents filed in support of their respective contentions. It is quite settled that the issue of jurisdiction of the Court has to be decided at earliest in any such matter. The preliminary objection, if raised as contemplated under Section 9A and/or Order 14 Rule 2 of CPC, it is required to be determined by the Court by giving an opportunity to both the parties and if necessary permitting them to lead evidence. (Meher Singh Vs. Deepak Sawhny 1, Mukund Ltd. Vs. Mumbai International Airport2 . The procedure to be followed by raising appropriate application and/or plea of preliminary jurisdiction, is again a matter which Court need to consider in the facts and circumstances of the case. But having noted the objection so raised by the Appellant-Defendant in reply, even at the interim stage, as held in view of Section 9A those provisions are imperative, the decisions on the issue should not be postponed and/or delayed by the Court. It covers all aspects of 1 1999 Bom.C.R. 107 2 2011 (2) Mh.L.J. 926 12 / 31 ::: Downloaded on - 27/11/2013 20:27:23 ::: 13 ao.610-2012 jurisdiction. The expression "jurisdiction" has wide scope and meaning and it cannot be restricted. It just cannot be overlooked at the time of hearing of interim injunction/relief. The stages of ad-interim relief and of interim relief are also distinguishable.
15 The Supreme Court, in Sneh Gupta Vs. Devi Sarup & Ors. 3 has considered various facets of Order 23 Rule 1 and 2 and 3A of CPC and the judgments and the principles so cited and referred by the parties in the present case also. The relevant para-26 and 27are under:
"26.A consent decree, as is well known, is merely an agreement between the parties with the seal of the court superadded to it. [see Baldevdas Shivlal V. Filmistand Distributors (India) P.Ltd and Parayya Allayya Hittalamani V.
Parayya Gurulingayya Poojar]
27.If a compromise is to be held to be binding, as is well known, it must be signed either by the parties or by their counsel or both, failing which Order 23 Rule 3 of the Code of Civil Procedure would not be applicable. (see Gurpreet Singh V. Chatur Bhuj Goel).
16 The same judgment has also consider that such consent decree if challenged on the ground of it be unlawful and against the public policy and/or it is void, it has to be challenged and must get set aside. It is also specifically observed that "it is not the law where the decree is void, no period of limitation shall be attracted at all.". It is 3 (2009) 6 SCCC 194 13 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 14 ao.610-2012 further observed as under:
"compromise may void or voidable but it is required to be set aside by filing suit within the period of limitation. If an order is void or voidable, the same must be set aside. Thus, the compromise/consent decree, which is as good as a contested decree, even if void was required to be set aside. If the compromise has been accepted in absence of all the parties, the same would be void and the decree based thereupon must be set aside."
17 In case of Parayya Allayya Hittalamani Vs. Sri Parayya Gurulingayya Poojari4, the Supreme Court, in facts and circumstances of the case, even consider Section 92 of Evidence Act and observed in para 14,15 and 16 as under:
"14.A consent decree, as is well known, is a contract between the parties with the seal of the court superadded to it. [see Baldevdas Shivlal V. Filmistand Distributors (India) P.Ltd and Hindustan Motors Ltd. V. Amritpal Singh Nayar]
15.We are, however, not obvious of the fact that such consent decree may operate as an estoppel. (see Sailendra Narayan Bhanja Deo V. State of Orissa)
16.It is equally well settled that while construing a decree, the court can and in appropriate case ought to take into consideration the pleadings as well as the proceedings leading up to the decree. In order to find out the meaning of the words employed in a decree, the court has to ascertain the circumstances under whih these words came to be used.
(see Bhavan Vaja V. Solanki Hanuji Khodaji Mansang) The same judgment also noted the importance of conduct of 4 (2007) 14 SCC 318 14 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 15 ao.610-2012 the parties followed by the signed consent decree.
18 The Supreme Court in Raja Sri Sailendra Narayan Bhaanja Deo Vs. State of Orissa5, in para-8 observed as under:
"The plea of estoppel is sought to be founded on the compromise decree, Ex.'O' passed by the Patna High Court on 2nd May, 1945, in F. A. No. 15 of 1941. The compromise decree is utilised in the first place as creating an estoppel by judgment. In In re. South American and Mexican Company, Ex parte Bank of England , it has been held that a judgment by consent or default is as effective an estoppel between the parties as a judgment whereby the court exercises its mind on a contested case. Upholding the judgment of Vaughan Williams, J., Lord Herschell said at page 50 :-
"The truth is, a judgment by consent is intended to put a stop to litigation between the parities just as much as is a judgment which results from the decision of the Court after the matter has been fought out to the end. And I think it would be very mischievous if one were not to give a fair and reasonable interpretation to such judgments, and were to allow questions that were really involved in the action to be fought over again in a subsequent action".
19 The learned senior counsel appearing for both the parties read and recorded the consent terms/decree itself. Therefore, at this interim stage, the conduct of the parties and the contents of the consent terms are necessary to be dealt with in detail for considering the aspect of prima facie case, balance of convenience and irreparable injury, as the 5 1956 SCR 72: AIR 1956 SC 346 15 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 16 ao.610-2012 main trial may take some more time.
20 Admittedly, the consent decree as filed in Special Civil suit No.663 of 1994 where the Appellant was Defendant No.6.
Respondent No.22 in the present appeal was the Plaintiff. The other contesting Respondent Nos.1 to 21-owner of the property even as mentioned in the consent decree were the Defendants including the legal heirs. Respondent No.22, filed the suit against the Appellant along with the owners for the specific performance based upon agreement dated 2.3.1989 and 2.2.1990. The Appellant also made party as Defendant No.6. There is no dispute with regard to the suit property. The Plaintiffs in the present suits (the respondents) never denied and/or challenged even the other portion/part of the consent terms, about the transfer and the possession of the property. Clauses 4 and 8 of the consent decree are reproduced below:
"4. The Defendant nos.1/1,1/2, 3 and Plaintiff do hereby jointly and severally agree and declare that the suit property is in vacant physical and peaceful possession of the Defendant No.6 in part performance of the contract and that the Defendant no.6 or anyone claiming through or under it shall hereafter always be entitled to own occupy, enjoy, possess and/or otherwise deal with the suit property in any manner as they may deem expedient and proper, subject to realization of cheques to be paid to the Plaintiff and the Defendant Nos.1/1,1/2 and 3. The excess area in the suit property which is not transferred to the Defendant no.6 M/s Mahavir 16 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 17 ao.610-2012 Associates, shall always remain in possession and occupation of the Plaintiff.
8. Subject to the payment of Rs.55,64,000/- (Rupees Fifty Five Lacs Sixty Four Thousand Only) by the Defendant no.6 to the Plaintiff as stated in foregoing clause no.7 hereinabove, the rights, titles and interests of the Plaintiff in respect of the suit property have come to an end. It shall be open to the Defendant no.6 to occupy, possess and/or utilize the suit property for any purposes as the Defendant No.6 may deem fit and proper."
21 The agreement (assignment) dated 19.6.1992 also an additional factor/document which was executed between Respondent No.22 (Plaintiff in that suit) and the Appellant (Original Defendant No.6).
It was agreed by a specific term that "the assignment is valid, binding subject to variation of quantum of rights and mode of payment". The consent terms itself provide that the some payments were already received by the owner of the property in question. What remained to be done was the subsequent balance/payment and its mode of payment as recorded in clause-7. It is agreed in the consent terms that the balance consideration is a pre-condition to start/commence the actual work.
There was no dispute whatsoever referring to earlier contract with regard to handing over possession of the property except the portion which is not agreed and/or part of the suit property. But that is also on a foundation that remaining property remain in possession and occupation of the 17 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 18 ao.610-2012 Plaintiff (Respondent No.22). The Plaintiff in the present suit, on the contrary agreed, declared and in fact acted upon accordingly that the possession of the suit property is with Respondent no.22, which was assigned/transferred to the Appellant.
22 No terms whatsoever show and/or suggest and/or provide indicating any sign of possession and occupation of the property by the Plaintiff in the present suit. It is specifically agreed by all the parties that the Appellant (Defendant No.6) would be entitled to various permissions granted by the authorities including exemption, if any, and it was specifically agreed and permitted to develop the suit property including to utilize the entire available FSI/TDR. The term itself provides that it was subject to the payment to the (Plaintiffs) Respondent No.22 and (Defendants) Respondent Nos.1 to 21, so referred therein. There was no such objection whatsoever even at earlier point of time with regard to the transaction, permission, possession, transfer and/or alienation of the property. The consideration was also received from time to time and acknowledged by the concerned parties to the consent terms who have admittedly signed the consent terms as recorded by the competent civil court. The submission is also made that the minors for and on their behalf by respective parties can file such suit, but there is no such case even 18 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 19 ao.610-2012 pleaded. The consent terms they sought to challenge is merely on the ground of misrepresentation and the alleged necessary permission. The issue of maintainability of present suits, by the minors, at relevant time, are also unacceptable, basically in view of leave already granted by the Court under Section 32 Rule 7 of CPC. The signatures for themselves and on behalf of minors, therefore conclude this issue against the Plaintiffs of the present suits.
23The conduct of the parties is important aspect even at this stage of the proceedings for the purpose of considering rival contentions, following the Advocate's letters, as recorded above, which further endorsed and confirmed even the contents of the consent decree in every aspect. What remained was the balance payment of rupees one crore with interest. The amount was also lying with the Advocate. The reason behind it, no ground to overlook the consent decree at this stage.
24 The issue revolving around Section 32(g) and 43 of B.T. & A.L. Act also need to be tested in view of above terms and conditions.
Having entered into the transactions and having handed over the possession, the execution and/or development of the property based upon the same is always subject to the provisions of law. The terms itself 19 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 20 ao.610-2012 permit necessary steps to be taken by the Appellant-Defendant No.6 and or Respondent No.22 (the Plaintiff). The issue is also of the stages, those permissions are necessary basically in view of agreed terms. The effect of the same also needs to be tested at appropriate stage in case when the consent decree is put for execution, if there is any objection. The legality and/or related aspect of such consent terms is again a matter which required to be tested in appropriate permissible proceedings. The Judgments and the issue so cited by the rival parties revolving around the permissions from the authorities, that itself cannot be the reason to accept the contentions of the Respondent Nos.1 to 21-Original Plaintiffs, that such suit is maintainable. Appellants are always at liberty to take appropriate steps and the proceedings, as permissible under law. The submission that the consent decree is nothing but the conveyance itself and in view of Section 43 of B.T. & A.L. Act, the consent decree is void, as no permission though sought for, was granted in favour of the power of attorney, based upon the consent decree, unless adjudicated and decided due permissible proceedings, cannot be the reason to hold that the prima facie case and/or balance of convenience or equity lies in their favour.
25 The submission is also raised that there is no question of extending principle of estoppel and/or res judicata, if the compromise is 20 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 21 ao.610-2012 against the provisions of law. The Appellant-Respondent No.22 not admitting and/or conceded at any point of time that the consent terms and/or compromise decree is against the provisions of law. Their argument is otherwise. The submission based upon the case of Baldevdas Shivlal & Anr. Vs. Filmistant Distributors (India) P.Ltd & Ors. 7, that case was revolving around Section 11 and 115 of CPC and that provisions at the relevant time was different and basically for want of Order 23 Rule 3A which inserted in the year 1977. The Apex Court referring to said provisions made position very clear in Banwarilal Vs. Chando Devi 8and Horil Vs. Keshav (supra) as above against the maintainability of such suit.
26 The terms "not lawful" is also interpreted by this Court in Anant Mahadeo Godbole Vs. Achut Ganesh Godbole & Ors. 9 by recording that it includes and covers compromise suffers from want of authority or exceeding of authority and also observed that Rule 3A bars the remedy of a second suit on the cause of action that the compromise which resulted in the passing of the decree was not lawful. Same is also recorded in the judgment in Dr. Damodar Tukaram Gaunkar Vs. Shri Gopinath Rama Gaunkar & Ors.10 whereby it is specifically observed that a separate suit 7 1969 (2) SCC 201 8 (1993) 1 SCC 581 9 AIR 1981 Bom 357 10 2006(3) ALL MR 88 21 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 22 ao.610-2012 filed by Plaintiffs to challenge the consent decree on the ground of fraud is not maintainable. It was on the basis of earlier judgment of Banwarilal Vs. Chando Dev (supra).
27 The judgment so cited by the learned senior counsel for Respondents in Ghulam Rasool Reshi Vs. Ghulam Hassan Reshi 11, in view of above and in view of judgment of this court and also covering the facts and circumstances of the present case. From every angle and for the reasons so recorded above, I am not inclined to accept the opinion so expressed (Ghulam-supra) in the facts and circumstances of the present case.
28 The Apex Court recently in Horil Vs. Keshav & Anr. 6, reiterated the concept "not lawful". The Apex Court in para-9 of the judgment observed as under:
"9.It is true that a compromise forming the basis of the decree can only be questioned before the same court that recorded the compromise and a fresh suit for setting aside a compromise decree is expressly barred under Order 23 Rule 3A. It is equally true that the expression "not lawful" used in Order 23 Rule 3A also covers a decree based on a fraudulent compromise hence, a challenge to a compromise decree on the ground that it was obtained by fraudulent means would also fall under the provisions of Order 23 Rule 3A."
11 AIR 2003 J K 6 6 (2012) 5 SCC 525 22 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 23 ao.610-2012 29 As recorded above, in the present facts and circumstances of the case and considering the submissions made by the learned senior counsel by referring to the judgments, the case of the Plaintiffs definitely falls within the ambit and the consent decree passed by the competent court is not lawful. There is no question in view of this to enlarged and/or to accept the case even on factual background which resulted into the consent decree as such separate suit is not maintainable. Therefore, even the factual background that itself covers the case against the Plaintiffs (Respondent Nos.1 to 21), as contemplated under Order 23 Rule 3-A of CPC.
30 The learned Judge though recorded the provisions of Order 23 Rule 3A, Section 42 of B.T. & A.L. Act by referring to some of the judgments so cited by the parties, but not decided the issue of maintainability of the suit. As noted above, the grounds/pleas specifically raised and judgment so cited by the learned senior counsel by itself mandate, to decide the issue of maintainability at earliest. In the present facts and circumstances, that goes to the root of the matter. I am not inclined to decide those preliminary issue in this appeal for the first time, as it amounts to passing the order of jurisdiction for the first time in 23 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 24 ao.610-2012 Appellate Court by curtailing the opportunity, even if any to the parties.
The parties are at liberty to raise appropriate plea/preliminary issue of jurisdiction. However, the finding so recorded above in the facts and circumstances of the case, in my view, sufficient to consider the basic principle of law of injunction i.e.- prima facie case, balance of convenience and irreparable injury agilest grant of such injunction.
31 The requirement of law as recorded above that even though the decree is null and void, it has to be set aside first. Mere averments of fraud and misrepresentation and/or decree is unlawful that itself is not sufficient to treat such consent decree to be not binding upon the Plaintiffs in question. This also on a foundation by overlooking CPC whereby such suit itself is not maintainable. The contention that the factual background and/or merits of the matter in a given case required to be considered to test the aspect of fraud or misrepresentation itself take care and falls within the ambit of "not lawful". The Apex Court as well as this Court has already considered and cleared the position long back and now reiterating again in above judgments so cited by the parties.
32 The conduct of the parties as already recorded is another element which always necessary to consider before passing any order of 24 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 25 ao.610-2012 injunction, basically by overlooking the agreed/signed consent decrees between the parties. The Plaintiffs never took such steps at any earlier, except for the first time in the suit about legality and/or illegality of the consent decrees. Aspect of balance payment even if any was admittedly the Plaintiffs received and specifically considering the agreement of 1992 and thereafter on the basis of consent decree.
33 In a situation for specific performance, on the foundation of litigations and even otherwise, if there is dispute and/or any issue with regard to actual transfer and/or development of the property in accordance with law, the Court at appropriate stage can definitely pass suitable order. The balance consideration, if was the only issue, even after the consent terms of the year 2007, is again a matter which the Court can consider at appropriate stage. That itself no way sufficient to accept the case of the Plaintiffs that the transactions which they themselves agreed and accordingly acted upon by giving possession of the property and even by accepting the same throughout and in the background the agreements of the same property which is admittedly earlier of 1989/1990/1992 are bad in law. The learned Judge is wrong in holding that there is a prima facie case, as consent decrees are not binding upon the Plaintiffs. This in my view, is unsustainable in view of 25 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 26 ao.610-2012 above provisions of law, apart from agreed terms so recorded and the conduct of the parties.
34 The learned Judge by impugned order restrained all the Defendants from entering into respective suit property till the decision of the suits and from creating third party rights or interest in any portion of the suit property. There is no justification whatsoever given neither there are averments made in view of specific terms of handing over of the possession and the transfer of property, as agreed.
35 Appellants, as well as, Respondent No.22 were main parties and even in the consent terms it is specifically mentioned so far as the possession is concerned as only suit property agreed to be transferred and the balance would remain with the concerned Respondents (Original-
Plaintiffs). No averments even in the consent terms are made or mentioned about the (present Plaintiffs) owner's possession of the property in question. They are claiming to be in possession, is totally unacceptable at this late stage of the litigations, on the basis of revenue record. How they got the alleged possession, if any, in the above background, is again a matter of trial. No case of long standing possession.
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36 The cultivation of the land even if any which they claimed in
the year 2011-2012, that itself cannot be the foundation to overlook the above agreed terms of the consent decree/agreements about the possession and the conduct of the parties including their own case till 2012. The Supreme Court's judgment so referred by the learned senior counsel for the Respondent 1 to 21 to show that those entries at least can be relied upon for the possession of the property, is also of no assistance specifically in view of the Plaintiffs' own inconsistent and self-destructive averments. The objections, though initially without raising any issue about the possession, was for the balance payment till 2011, now when filed the suit, the averments are of the misrepresentation and/or invalid transaction/consent decree. The court therefore, in this background required to consider the revenue record/entries so placed along with electricity bills and other contemporary documents. Appellants in their reply resisted those documents. Under what circumstances those documents have been placed on record and to what extent the same can be accepted as documents, to overlook the above consent decrees and the conduct of the parties, is again a matter of trial. I am not inclined to accept those documents at this prima facie stage sufficient to accept the case of the Plaintiffs that they have possession of the properties. The 27 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 28 ao.610-2012 finding that the Plaintiffs are rustic agriculturist is also unacceptable.
Throughout, they were represented by the Advocates and most of the Plaintiffs have signed for and on behalf of their minors. Leave was also granted for minors, as contemplated under the CPC. The litigations, as recorded above, for the property in question going on since 1992, and from to time they have accepted the part payment without any objection.
37 The consent decrees against the public policy and not unlawful under the Indian Contract Act is again based upon the averments made in the plaint for the first time. The Plaintiffs are required to prove the same first. Mere averments are not sufficient to set aside and/or accept the case and basically when it is consent decrees. Unless the decrees are set aside by the competent Court having jurisdiction, the terms and condition/clauses so mentioned therein binds parties. This is not the case where they are challenging the consent decrees for want of signatures. The terms therefore so binds should prevail over the- reasons so given by the learned Judge based upon the revenue record and/or electricity bills and/or such contemporary documents. The revenue record cannot be against the consent decree/terms and conditions whereby the issue of possession and transfer of the property has been settled and/or decided and agreed upon till 2012. The contents of the consent decree 28 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 29 ao.610-2012 therefore prevails, no question of accepting the case of the Plaintiffs, based upon the revenue record and the electricity bills. The validity of which itself is in dispute.
38 In view of above, I am declined to accept the reasoning given by the learned Judge that there is no privity of contract between present plaintiffs and defendants, the agreements are illegal so also consent decrees, the Plaintiffs are in exclusive possession over the disputed property. In this background, I am declined to accept that the Plaintiffs have made out prima facie case and that there exists balance of convenience and equity in their favour. The learned Judge in the background hold that the Plaintiffs also sought a relief of perpetual injunction restraining the defendants from creating any third party rights is unacceptable reason to pass such order.
39 It is made clear that the observations so made in the order is for deciding present appeals are with a view to consider the appellants, as well as, respondents' submissions, as no prima facie case and/or balance of convenience, equity lies in the favour of the Plaintiffs. The learned Judge has passed the impugned order by holding that the consent decree is unlawful and not binding upon the Plaintiffs and by overlooking the 29 / 31 ::: Downloaded on - 27/11/2013 20:27:24 ::: 30 ao.610-2012 basic terms of the consent terms and there was no objection till year 2012, still granted injunction as recorded above, is against the law. In view of above, such consent decrees declared unlawful and/or not binding, at the prima facie stage, as held by the learned Judge, amount to exceeding the jurisdiction and specifically in view of the clear judgments, as well as, the provisions of law.
40 However, liberty is granted to the parties to apply for appropriate applications for deciding the preliminary issues and/or such issues, if any.
41 For the reason so recorded above, impugned order is unsustainable and is required to be quashed and set aside.
42 In the result, impugned Order dated 9 May 2012 is quashed and set aside.
43 All Civil Applications are also dismissed.
44 All above Appeals from Order stand allowed. Rule made absolute accordingly. No costs.
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45 The learned Senior Counsel appearing for Respondent Nos.1
to 21-Original Plaintiffs, seeks stay of the order passed in open court today. The submission is made that by order dated 19.3.2012, the learned Judge granted ad-interim relief which has been continuing till impugned order dated 9 May 2012 and thereafter even by this Court. The learned senior counsel appearing for appellants, however, opposing the same by contending that now order is passed by this Court in all respect therefore there is no question of any stay. However, considering the reasoning given in the present judgment, I am inclined to direct the parties to maintain status-quo only till six weeks. The request of stay of the judgment in view of above, is rejected.
(ANOOP V. MOHTA, J.) 31 / 31 ::: Downloaded on - 27/11/2013 20:27:24 :::