Bombay High Court
Kantilal Dasu Vyawahare And Ors vs Anil Sadashiv Jagtap on 3 January, 2022
Bench: Makarand Subhash Karnik
21.wp.6662-21.doc
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6662 OF 2021
Digitally
signed by
PRADNYA
PRADNYA MAKARAND
MAKARAND BHOGALE
BHOGALE Date:
2022.01.03
Kantilal Dasu Vyawahare and ors. .. Petitioners
15:44:28
+0530
vs.
Anil Sadashiv Jagtap .. Respondent
----------------
Ms. Gauri Surel Shah for petitioners.
Mr. Ajay Joshi a/w Pranali Railkar for respondent.
---------------------
CORAM : M. S. KARNIK, J.
DATE : JANUARY 3, 2022
P.C.:-
1. Heard learned counsel for the parties.
2. The order impugned is dated 13.03.2020 passed by
the Executing Court in Regular Darkhast No.87 of 2012
below Exhibit '37'.
3. The petitioners-original plaintiffs filed a suit for
perpetual injunction restraining the respondent-defendant
from interfering with the petitioners possession and
encroaching upon the suit land. The said suit came to be
decreed. By the judgment and order dated 12.10.2011, the
trial Court restrained the respondent-defendant from
causing obstruction to the possession of plaintiffs over the
suit land.
1/5
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4. The decree was put up for execution by the plaintiffs.
The execution proceedings are pending. At the stage when
the respondent was under cross examination, the plaintiffs
filed an application below Exhibit '37' dated 23.01.2020
contending that the plaintiffs want to put up a grape
plantation in the suit property and accordingly fence the suit
land. In the application, the petitioners stated that the
same could not be done as the respondent obstructed the
petitioners from doing so. Therefore, the application is
made for police protection to enable the petitioners to put
up a fence and carry on the plantation of grapes. The
application was opposed by the respondent-judgment
debtor.
5. The trial Court rejected the application. The relevant
reasoning being paragraph 3 which reads thus :-
"3. Considering the rival contention of both the sides. So
also I have gone through the record of case in hand and
document produced from both the sides. It is also admitted
fact on record that, second appeal is prefer before the Hon'ble
Bombay High Court. The present execution proceeding is
pending for cross examination of decree holders witness. The
original decree is in respect of perpetual injunction passed
against judgment debtor. It is not case of the decree holders
that, they are required possession of the suit property from
the judgment debtor. I have carefully perused the contents of
application from it appears that, it is no where contended by
the decree holders on which date they have intend to plant
the grapes in the suit property. So also they have not filed
any map of measurement of the suit property to fence the
suit property. As per the law, if defendants disobey the order
of court or to cause breach of injunction that time decree
holders having remedy to filed contempt petition before the
court and prayer for detention of judgment debtor or to
attach his property. In the present case in hand it is no where
contended by the decree holders on which date the judgment
2/5
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debtor's has caused obstruction to the possession of the
decree holders over the suit property therefore, there is no
any circumstances arises before this court to grant police aid
to the decree holders. As per the law, police aid can be
granted in very exceptional circumstances and in the present
case after considering the contents of application it is no
where appears that, such exceptional circumstances arises to
the decree holders for police aid. Hence, I proceed to pass
following order.
ORDER
1. Application is rejected."
6. Learned counsel for the petitioners submitted that
though the suit is decreed in their favour, the judgment
debtor, since 2012, by raising frivolous objections is
preventing the plaintiffs from enjoying the fruits of the
decree. Learned counsel submitted that even on earlier
occasions the police protection was granted as the
judgment debtor had caused obstruction.
7. Learned counsel for the respondent-judgment debtor
on the other hand supported the impugned order. Learned
counsel submitted that the application itself is not
maintainable. He submits that the judgment debtor is under
cross examination and therefore, it is the execution
proceedings which should be taken to its logical conclusion
instead of entertaining such application as Exhibit '37' below
which the impugned order is passed.
8. I have gone through the petition, the exhibits and the
impugned order. A reading of the impugned order indicates
21.wp.6662-21.doc
that the application has been rejected by the Executing
Court on the ground that the same is bereft of any details
and material particulars regarding the obstruction which is
alleged by the petitioners on the part of the respondent.
9. I have perused the application dated 23.01.2020
below Exhibit '37'. In paragraph 3, except for stating that
the petitioners-decree holder want to put fencing to protect
the property and plant grape garden which is being
obstructed by the respondent-judgment debtor, the
application is bereft of any material particulars. I, therefore,
do not see any reason to interfere with the impugned order
passed by the Executing Court, however, it is made clear
that in the event an appropriate application is filed by the
petitioners-decree holders before the Executing Court with
all material particulars regarding the obstruction alleged
and for police protection for the purpose of putting up a
fence around the grape garden, the same shall be
considered on its own merits without being influenced by
the rejection of the application Exhibit '37'. It is made clear
that in the event such an application is filed, the same shall
be considered on its own merits and in accordance with law
without being influenced by any observations made in the
impugned order passed below Exhibit '37 or the
observations made by me in this order. All contentions are
kept open including the contention of the respondent-
judgment debtor regarding the maintainability.
21.wp.6662-21.doc
10. In the interest of justice and considering that the
decree is of the year 2012, if an appropriate application is
made by the petitioners-decree holders within a period of
two weeks from today, the same be considered
expeditiously by the Executing Court.
11. Subject to what is observed above, the Writ Petition
stands rejected.
(M.S. KARNIK, J.)
