Renu Chhabra vs Mcd
2008 Latest Caselaw 1654 Del

10
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CS(OS) 758/2006

                                           Date of Decision: September 15, 2008

      RENU CHHABRA                             ..... Plaintiff
                        Through Mr.A.K.Mishra, Advocate.
                   versus

      MCD                                       ..... Defendant
                           Through Mr.Vinod Sharma, Advocate for defendant
                           No.7.
                           Ms.Mansi Gupta for Ms.Smita Shankar, Advocate for
                           MCD.

%     15.09.2008

CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT


1.

Whether reporters of local papers may be allowed to see the judgment? YES

2. To be referred to the Reporter or not? YES

3. Whether the judgment should be reported YES in the Digest?

Mr. Justice S. Ravindra Bhat (Oral)

1. Counsel for the parties were heard at the stage of framing

issues.

2. The plaintiffs are sons of late Shri H.P.Rajpal. According to the

suit averments, the said Late Shri Rajpal was owner of property being

No.24/1, West Patel Nagar, New Delhi (hereafter referred to as CS-758-06

Page 1 "the suit property"), which was purchased through a registered sale deed

on 5.3.1973. It is averred that the said Late Shri Rajpal continued to

manage the property as his own, since it was his self-acquired asset, till his

death on 12.9.2004. The plaintiff No.2 alleges having maintained and

looked after the property since 12.3.2001 as the legally constituted Attorney

of his father. The owner/plaintiff's father died on 12.9.2004.

3. The plaintiffs aver to a pending suit, i.e. 1573/1990 being filed

by the defendant No.7 (renumbered as suit No.243/2004), pending before

the Court of Shri Mahavir Singhal, Ld. Additional District Judge, Tis Hazari

Courts, Delhi. That suit was filed against the plaintiff's father, seeking

specific performance of an agreement concerning in respect of the same

suit property. The plaintiff in that suit alleged existence of an Agreement to

Sell dated 5.9.1984. The plaintiffs further aver that they had moved the

Court under Order 1 Rule 10 CPC before the Additional District Judge for

deletion of names of defendants No.2 to 6 in those proceedings; they were

along with the plaintiffs impleaded as the legal representatives of the

deceased Shri Rajpal. However, that application was dismissed and the suit

is pending adjudication.

4. The plaintiffs claim to be legatees in a registered Will dated

12.3.2001 executed by Late Shri H.P.Rajpal. The plaint avers inter alia as

follows:-

"12. That from the aforesaid sequence of facts it is CS-758-06

Page 2 clear that the suit property was purchased by the father of the plaintiffs and that the plaintiffs have acquired their right/interest over the said suit property in terms of the last registered testament and Will dated 12.03.2001 which was executed by their deceased father. The said Will came to the knowledge of the plaintiffs on 25.06.2005 when they received the letter from Shri Sudesh Khosla who had been keeping the original copy of the said Will. Thereafter, the plaintiffs had filed the petition for seeking probate in their favour before this Hon'ble Court. The plaintiffs had sent their notice dated 01.07.2005 to the defendant No.7 and defendant No.1 but nothing was done by them. The suit property is still in the illegal and unauthorized possession of the defendant No.7.

13. That the cause of action for filing the present suit had accrued in favour of the plaintiffs on 25.06.2005 when they became aware of the existence of the last registered Will and Testament dated 12.03.2001 which was executed by their father for declaring his intention to give the suit property to the plaintiffs after his death. The cause of action had further accrued against the defendant Nos.2 to 6 when they had opposed the application filed by the plaintiffs in the suit No.243 of 2004 wherein the plaintiffs had sought for the deletion of their names as the necessary parties in the said suit. The cause of action against the defendant No.1 has accrued when despite receiving the notice dated 01.07.2005, no action has been taken so far by the said authority. The cause of action against all the defendants are continuing even presently.

14. That the suit property is situated within the territorial jurisdiction of this Hon'ble Court and so this Hon'ble Court has got the necessary territorial jurisdiction to adjudicate on the issues involved in the present suit."

5. In view of the above allegations, the plaintiffs seek the following

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Page 3 reliefs:-

"1. Grant a decree of declaration in favour of the plaintiffs and against the defendant Nos.2 to 7 to the effect that the plaintiffs are the only owners of the suit property situated at 24/1, West Patel Nagar, New Delhi,

2. grant a decree of mandatory injunction against the defendant No.1 for directing them to cancel the documents relating to the mutation in favour of the defendant No.7 with respect to the suit property situated at 24/1, West Patel Nagar, New Delhi."

3. grant a decree of possession in favour of the plaintiffs and against the defendant Nos. 2 to 7 to the effect that the plaintiffs are the only owers of the suit property situated at 24/1, West Patel Nagar, New Delhi."

6. The defendant inter alia has objected to the maintainability of

the suit on several grounds including limitation. Its counsel urges that the

issues sought to be urged in the present suit, concerning validity and

enforceability of the Agreement of 1984 and its binding effect, if any, upon

the plaintiffs are subject matter of the trial in the pending suit before the

Additional District Judge. It is submitted that the plaintiffs cannot claim any

cause of action independent of what the original could have possessed.

Learned counsel submits that the original defendants, their father in the

said suit before the Additional District Judge, did not seek the declaration

which they now seek.

7. Learned counsel submitted that all the questions and points to

CS-758-06

Page 4 be urged in the present suit have to be necessarily decided in the suit

pending before the trial court.

8. It was submitted that as far as the validity of the Will upon

which the plaintiffs rely and seek to derive title is concerned, is subject

matter of a probate proceeding. In these circumstances, counsel urged that

this suit cannot be entertained and should be rejected on the ground that

the plaintiffs do not have any cause of action; it is urged, besides that the

plaintiffs did not seek leave under Order 2 Rule 2 CPC.

9. It is evident from the above narrative that the plaintiffs claim to

be owners of the property. They have impleaded defendants No.1 to 6

concededly for the reasons that they were necessary parties being other

heirs. But, for this, their grievance in this suit is principally against the

defendant No.7 who filed the suit in 1990 for enforcement of an Agreement

to Sell, said to have been entered in 1984, with the predecessor-in-interest

of the suit property, namely the plaintiffs' father.

10. Learned counsel did not, at any stage, dispute the defendant's

assertion that the plaintiff's father, Late Shri H.P.Rajpal did not seek any

declaration or make a counter-claim in the pending suit, by defendant No.7.

This, in the opinion of Court, assumes some significance. Being heirs of the

said defendant, the plaintiffs cannot set up a stand contrary to what their

predecessor-in-interest had made in the trial court. However, as legal

representatives impleaded in the said suit, the rights accruing to the CS-758-06

Page 5 plaintiffs, would be necessarily reserved. They are entitled to urge all

grounds; pleaded in the written statement, in those proceedings.

11. The suit discloses that the cause of action for filing the present

suit is said to have arisen on 25.6.2005 when the plaintiffs became aware of

the last registered Will and testament dated 12.3.2001. In the opinion of

this Court, this does not in any way clothe the plaintiffs with the right to

maintain a suit against the defendant No.7 so far as declaratory and

injunctive reliefs are concerned. As regards the plaintiffs' disputes with the

other defendants, the Will would be gone into the probate proceeding

pending on the file of this Court. In the circumstances, the plaintiffs have

not been able to show how and when any cause of action arose

independently in the present suit, as far as defendant No.7 is concerned.

Even assuming cause of action arose in favour of the plaintiffs, the

averments disclose that they were aware that the Agreement to Sell had

been executed much earlier. However, they did not take any step within the

time permissible under the Limitation Act to obtain the declaratory and

injunctive reliefs sought here. The third fatal infirmity to this suit, in the

opinion of the Court, that since the same facts would have to be gone into,

or at least some part of the cause of action in this suit as well as the

pending suit overlapped, leave had to be necessarily sought from the trial

court under Order 2 Rule 2 CPC. Concededly that course was not adopted.

12. For the above reasons, the suit cannot be proceeded as it does CS-758-06

Page 6 not discloses a cause of action as far as plaintiffs concerned; it is also

barred by limitation and provisions of Order 2 Rule 2 CPC. These

observations made, in the course of this order, would, however, not

preclude the plaintiffs from taking such defences and urging such pleas as

are available to them in law and on the merits of the case, in the pednign

suit before the trial court as defendants or LRs of late Shri H.P.Rajpal or in

the pending probate proceeding. All rights in that regard are hereby

reserved.

13. CS(OS) 758/2006 and pending applications are accordingly

rejected. No costs.

S. RAVINDRA BHAT,J SEPTEMBER 15, 2008 'sn'

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