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Mr. Rajendra Balkrishna Vichare vs M/S. S. D. Corporation Private ...
2023 Latest Caselaw 4600 Bom

Citation : 2023 Latest Caselaw 4600 Bom
Judgement Date : 3 May, 2023

Bombay High Court
Mr. Rajendra Balkrishna Vichare vs M/S. S. D. Corporation Private ... on 3 May, 2023
Bench: N. J. Jamadar
2023:BHC-AS:13744

                                                               19-AO-274-23+.DOC


                                                                        Sayali Upasani


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION


                            APPEAL FROM ORDER NO.- 274 OF 2023
                                               WITH
                           INTERIM APPLICATION NO. 3580 OF 2023
                                               WITH
                            APPEAL FROM ORDER NO.- 275 OF 2023
                                               WITH
                           INTERIM APPLICATION NO. 3581 OF 2023
                                               WITH
                            APPEAL FROM ORDER NO.- 276 OF 2023
                                               WITH
                           INTERIM APPLICATION NO. 3582 OF 2023



              Mr. Rajendra Balkrishna Vichare                         ...Appellant

                                 Vs.
              M/s. S.D. Corporation pvt. Ltd and Others         ...Respondents


             Mr. Induprakash Tripathi i/b Mr. Abhishek Lalji Tripathi, for
             Appellant.
             Mr. Ketan Parekh i/b K.R. Parekh and Co., for Respondent
             No. 2.
                                                 CORAM:- N. J. JAMADAR, J.

DATED:- 3rd May, 2023

19-AO-274-23+.DOC

ORDER:-

1) This Appeal is directed against a common order dated 27 th

January, 2023, passed by the learned Judge, City Civil Court in

Notice of Motion Nos. 2067 of 2017, 2366 of 2017 and 1097 of

2018, whereby the Notices of Motion Nos. 2067 of 2017 and 2366

of 2017 taken out by the appellant-plaintiff came to be dismissed

and the Notice of Motion No. 1097 of 2018 taken out by the

respondent-defendant No. 2 came to be partly allowed thereby

directing the respondents-defendant Nos. 1, 5 and 6 to hand over

possession of permanent alternate accommodation i.e. Flat No.

2074 in Building No. 2, to defendant No. 2 with further direction

to the defendant No. 2 not to part with the possession of the

permanent alternate accommodation and create any third party

interest therein, till disposal of the suit.

2) For the sake of convenience and clarity the parties are

hereinafter referred to in the capacity in which they are arrayed

before the City Civil Court.

3) Background facts can be stated in brief as under:-

(a) In the year, 1983, the premises bearing Room No. 2005 in

Building No. 108, Poisar Pancholi Housing Soc. Ltd, the

19-AO-274-23+.DOC

defendant No. 5 was allotted to the plaintiff by the Mumbai

Housing and Area Development Board ("suit premises").

(b) After marriage of Ravindra, the plaintiff's brother, the

plaintiff permitted Ravindra and defendant No. 2, his wife, to

occupy the suit premises. The proprietary title in the suit

premises, however, continued to vest in the plaintiff. Ravindra,

plaintiff's brother and husband of defendant No. 2, passed away

on 8th November, 2011. Defendant No. 5-Society went for

redevelopment.

(c) Plaintiff asserts, defendant No. 2 surreptitiously got

executed an agreement for transit/permanent alternate

accommodation with defendant No. 1- the Developer. Upon the

persuasion by the plaintiff, the defendant No. 1 executed another

agreement for permanent alternate accommodation with the

plaintiff.

4) As the defendant Nos. 1, 5 and 6 threatened to deliver the

possession of the permanent alternate accommodation to

defendant, instead of the plaintiff, he was constrained to institute

a suit for declaration that the defendant No. 2 has no right, title

and interest in the suit premises and that agreement dated 28 th

January, 2013, executed by and between the defendant Nos. 1

19-AO-274-23+.DOC

and 2 with respect to the suit premises was illegal, void and did

not bind the plaintiff and also for an order to the defendant No. 1

to provide the permanent alternate accommodation in lieu of the

suit premises, to the plaintiff in pursuance of the agreement

dated 20th April, 2013 and restrain the defendant Nos. 1, 5 and 6

from handing over the possession of the permanent alternate

accommodation to defendant No. 2.

5) In the said suit, the plaintiff took out Notice of Motion No.

2067 of 2017 against defendant Nos. 1, 3 and 4 and Notice of

Motion No. 2366 of 2017 against defendant Nos. 1, 5 and 6, to

temporarily restrain the defendant No. 1 and 3 to 6 from

delivering possession of the permanent alternate accommodation

to defendant No. 2 and interim mandatory injunction directing

defendant Nos. 1 and 3 to 6 to hand over the possession of the

permanent alternate accommodation to the plaintiff.

6) The defendant No. 2, in turn, took out the Notice of Motion

No. 1097 of 2018, seeking direction to defendant Nos. 1, 5 and 6

to hand over the possession of the permanent alternate

accommodation to defendant No. 2.

7) By the impugned order, after appraisal of the pleadings and

material pressed into service and the submissions canvassed on

19-AO-274-23+.DOC

behalf of the parties, the learned Judge, City Civil Court was

persuaded to dismiss the Notice of Motion taken out by the

plaintiff and partly allow the Notice of Motion taken out by the

defendant No. 2, as indicated above.

8) Being aggrieved the plaintiff is in Appeal.

9) I have heard Mr. Induprakash Tripathi, the learned

Counsel for the appellant, and Mr. Ketan Parekh, the learned

Counsel for the respondent No. 2 at some length. With the

assistance of the learned Counsel for the parties, I have perused

the material on record.

10) Mr. Tripathi strenuously submitted that the learned Judge,

City Civil Court committed a manifest error in granting a

mandatory injunction in favour of the defendant No. 2 in the

absence of counter claim in the suit instituted by the plaintiff.

Though the learned Judge correctly observed that the case of the

defendant No. 2 was not covered by any of the situations

contemplated in Order 39 Rule 1 of the Code of Civil Procedure,

1908 ("the Code, 1908"), yet the learned Judge committed a grave

error in granting injunction by resorting to the provisions

contained in Section 151 of the Code, 1908. Mr. Tripathi urged

with a degree of vehemence that the fact that the suit premises

19-AO-274-23+.DOC

was allotted to the plaintiff was incontestible. In the

circumstances, there was no justifiable reason to deprive the

plaintiff from all the incidences of ownership. Thus, the Notice of

Motion taken out by the plaintiff could not have been dismissed,

urged Mr. Tripathi.

11) In opposition to this, Mr. Parekh would urge that the

learned Judge, City Civil Court correctly exercised the discretion

in favour of the defendant No. 2. Emphasis was laid on the fact

that the plaintiff had never been in possession of the suit

premises and on the day the building, in which the suit premises

was situated, went into redevelopment, Defendant No. 2 was in

actual physical possession of the suit premises and thus initially

the permanent alternate accommodation agreement came to be

executed with defendant No. 2. Moreover, since the plaintiff had

divested his interest in the suit premises by executing an

instrument in favour of the husband of defendant No. 2 and was

never in possession of the suit premises, only defendant No. 2 is

legitimately entitled to the possession of the permanent alternate

accommodation.

12) I have given careful consideration to the aforesaid

submissions. It is imperative to note that prima facie findings

19-AO-274-23+.DOC

recorded by the learned Judge, City Civil Court that defendant

No. 2 and her husband, during later's life time, were in the

occupation of the suit premises; on the date the suit premises

was vacated for redevelopment, the defendant No. 2 was in actual

physical possession of the suit premises and that defendant No.

1 - Developer had provided transit accommodation to defendant

No. 2, are rather impeccable. Mr. Tripathi attempted to salvage

the position by canvassing a submission that what matters is the

title to the suit premises. The fact that the defendant No. 2 and

her husband were in permissive possession of the suit premises

would not divest the plaintiff's ownership thereof, urged Mr.

Tripathi.

13) At this stage, I find it difficult to accede to the aforesaid

broad submissions unreservedly. The question of title to the suit

premises and the entitlement of the plaintiff to the declaration

that the defendant No. 2 has no right, title and interest in the

suit premises can be legitimately determined at the stage of final

adjudication of the suit. At this stage, the legality and propriety

of impugned order which, in a sense, makes an interim

arrangement till the disposal of the suit deserves to be tested.

19-AO-274-23+.DOC

14) The learned Judge, City Civil Court, in my view, correctly

appreciated the parameters of prima facie case and balance of

convenience. In the case at hand, there is not much controversy

over the fact that the defendant No. 2 had been in possession of

the suit premises on the day the defendant No. 5- Society went

into redevelopment. Initially, defendant No. 1 executed

permanent alternate accommodation with defendant No. 2.

Indisputably, the defendant No. 1 has provided transit

accommodation to defendant No. 2.

15) In a situation of this nature, the entitlement to permanent

alternate accommodation primarily turns on the factum of

possession rather than the title to the property, which has since

been redeveloped. Subject to the final determination of the

competing rights of the parties, ordinarily the benefits which flow

from the redevelopment are permitted to be granted to the person

who is found to be in the occupation of the premises which goes

into redevelopment.

16) A useful reference, in this context, can be made to a

judgment of this Court in the case of Heritage Lifestyles and

Developers Pvt Ltd Vs. Amar-Villa Co-operative Housing Society

19-AO-274-23+.DOC

Ltd and Others1, wherein this Court held that the person who is

dispossessed would be entitled to the benefits emanating from

redevelopment of the premises, of which he is dispossessed. The

aforesaid pronouncement was followed with approval in another

order of this Court in Commercial Arbitration Petition (L) No.

4301 of 2022, dated 16th March, 2022. The observations in

paragraph No. 9 are material and hence extracted below:-

is in possession of the tenement in question and would not be handing over possession of such tenement to the petitioner/society. Hence, considering the consistent view taken by this Court in Heritage Lifestyles and Developers Pvt Ltd Vs. Amar-Villa Co-operative Housing Society Ltd and Others and in Saikripa Co-operative Housing Society Ltd V/s Osho Developers and Ors., the party who is dispossessed, would be entitled to the transit rent as it is such party who is put to hardship....."

17) The learned Judge, City Civil Court rightly held that the

fact that the case of the defendant No. 2 did not fall within the

ambit of the provisions under Order 39 Rule 1 of the Code, 1908,

did not constitute an impediment in granting the injunctive relief

in favour of the defendant No. 2. There is nothing in Order 39

rule 1 and 2 which precludes a Court from granting temporary

injunction in cases which are not covered by those rules.

1     2011 (3) Mh.L.J. 865






                                                          19-AO-274-23+.DOC


Reliance by the learned Judge, City Civil Court on the judgment

of the Supreme Court in the case of Manohar Lal Chopra Vs. Rai

Bahadur2, in the facts of the case, was well placed.

18) The matter can be looked at from the perspective of grant of

an equitable relief. It is incontrovertible that the defendant No. 2

was in possession of the suit premises on the day it went for

redevelopment. It was the defendant No. 2 who, upon being

displaced, was provided transit accommodation by defendant No.

1. Initial agreement for transit/permanent alternate

accommodation came to be executed in favour of the defendant

No. 2. She was constrained to approach the Court for direction to

hand over the permanent alternate accommodation as defendant

No. 1 threatened to evict her from the transit accommodation.

Moreover, the permanent alternate accommodation, despite being

ready in all respect, remains unoccupied on account of the

dispute between the plaintiff and defendant No. 2. In this factual

backdrop, the dictates of justice command that defendant No. 2,

who was dispossessed of the suit premises, be put in possession

of permanent alternate accommodation subject to the final

adjudication of competing claims thereto.

2 AIR 1962 SC 527

19-AO-274-23+.DOC

19) In the aforesaid view of the matter, I do not find any

justifiable reason to interfere with exercise of discretion by the

learned Judge, City Civil Court.

20) Hence, the Appeal deserves to be dismissed.

21)     Thus, the following order.

                                       -:ORDER:-

                 i)       The Appeal stands dismissed.

                 ii)      In view of the dismissal of the Appeal, the

Interim Application also stands dismissed.

iii) Having regard to the fact that the suit came

to be instituted in the year 2013 and the limited

nature of the controversy, the learned Judge, City

Civil Court is requested to adjudicate the suit as

expeditiously as possible.

[N. J. JAMADAR, J.]

 
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