Sabh Infrasctructures Ltd. vs M/S. Jay Shree Bagley & Anr.
2009 Latest Caselaw 5390 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     FAO(OS) No.583/09 & CM No.16992/09

SABH INFRASCTRUCTURES LTD. .....Appellant through
                     Mr. Sandeep Sethi, Sr. Adv. with
                     Mr. Ajay Mehrotra, Ms. Sindh
                     Sinha & Mr. Nikhil Bhalla, Advs.

                  versus

M/S. JAY SHREE BAGLEY & ANR. ......Respondent through
                        Mr. D.S. Narula with Mr. Rajesh
                        Kumar, Avs.

%                      Date of Hearing : November 25, 2009

                       Date of Decision : December 23, 2009

      CORAM:
*     HON'BLE MR. JUSTICE VIKRAMAJIT SEN
      HON'BLE MR. JUSTICE SUNIL GAUR
      1. Whether reporters of local papers may be
         allowed to see the Judgment?               No
      2. To be referred to the Reporter or not?     Yes
      3. Whether the Judgment should be reported
         in the Digest?                             Yes

VIKRAMAJIT SEN, J.

1. The Plaintiff has filed CS(OS) No.2169/2009 praying for

Specific Performance and injunction pertaining to immovable

property bearing No.B-35, Friends Colony(West), New Delhi by

virtue of a Collaboration Agreement and the Memorandum of

Understanding (MoU) entered into between the parties on

11.9.2007. In terms of this Agreement, a sum of Rupees

21,00,000/- had been paid by the Plaintiff/Appellant to the

Defendant/Respondent. The Collaboration Agreement envisaged

that upon completion of construction on the plot of land, the

Plaintiff would be owners of the Basement, Ground Floor with

Front Lawn and Rear Courtyard, Second Floor along with

Terrace over the entire Second Floor, two servant quarters with

common W.C. on the top terrace, two car parking spaces in the

driveway, use of common areas, facilities and services. The

Defendants were entitled to the title and possession of the First

Floor together with a sum of Rupees 2.25 crores. The Plaint

asserts that the Defendant has committed willful breach of the

Collaboration Agreement and the MoU. The Plaintiff has

quantified the damages at Rupees 3.5 crores.

2. The Plaint discloses that the property has not been

converted from leasehold to freehold and possession thereof has

not been handed-over to the Plaintiff. In other words, the

construction has not progressed beyond the initial

payment/receipt of Rupees 21,00,000/-.

3. Mr. Sethi, learned Senior Counsel appearing on behalf of

the Appellant, had pressed the interim injunction prayed for

which was for restraining the Defendant from transferring,

selling, disposing off, alienating, encumbering or parting with

possession or creating any third party interest in the suit

property. The learned Single Judge has also noted the argument

of learned counsel for the Defendant that the suit was not

maintainable inasmuch as a collaboration or building of

agreement or MoU is not enforceable and, therefore, the suit

itself was not maintainable. Nevertheless, even in the face of

this submission made by learned counsel for the Defendant, the

learned Single Judge has directed the Defendant not to create

any third party interest in the suit property, subject, however, to

the Plaintiff depositing the remaining consideration of Rupees

1,74,00,000/-.

4. Mr.Sethi contends that the direction for deposit of the

balance sale consideration is beyond the powers of the learned

Single Judge.

5. In the conspectus of the case, Section 20 of the Specific

Relief Act, 1963 („SR Act‟ for short) assumes grave proportions.

The first sub-section declares that the Court is not bound to

grant such relief which is inherently discretionary in nature.

Interference by the Appellate Court is justified only if this

exercise manifests perversity. Section 14 of the SR Act mentions

contracts which cannot be specifically enforced. It states that

where the suit is for enforcement of a contract for the

construction of any building or the execution of any work, the

Courts are not obliged to grant Specific Performance of

contract. However, the situation becomes flexible if the Plaintiff

has a substantial interest in the performance of the contract and

the interest is of such a nature that compensation for money for

non-performance of the contract is not an adequate relief. The

payments made by the Plaintiff to the Defendant are

approximately five percent. This would not reflect "substantial

interest". Furthermore, the Plaintiff has already made a claim

for Rupees 3.5 crores by way of damages.

6. Speaking for the Division Bench of this Court, one of us

(Vikramajit Sen, J.) had considered all the complexities of a

claim for specific performance of a contract in a batch of

matters in which the lead case was FAO(OS) No.252/2008

entitled Mohan Overseas P. Ltd. -vs- Goyal Tin & General

Industries. Mr. Sethi has placed reliance in Ansal Properties &

Industries Pvt. Ltd. -vs- Anand Nath, ILR 1992 Delhi 540. We

must straightaway mention that the Plaintiff in that case was

already in physical possession of the property. It was on the

facts of the case that our learned Brother had concluded that

the contract in question could be specifically enforced. We are

unable to subscribe to the view of the learned Single Judge in

Gaurishankar Govardhandas Todi -vs- Evershine Homes Pvt.

Ltd., 2009(3) BomCR 330 which is to the effect that if the

Plaintiff is to deposit the balance consideration he would, in

effect, have performed all his obligations without receiving the

benefits of the Agreement. The obverse has not been

considered, namely, whether it is equitable that on payment of a

meager sum which represents less than five per cent of the

consideration a plaintiff would be entitled to freeze transactions

on a property for a substantial period of time. Where property

prices are volatile and ascendant, it would always be the

interest and endeavour of a speculator to file a suit for specific

performance by creating the illusion of disputes. This is what

has prevailed upon us in the case in hand to balance the equities

by directing the deposit of the sale consideration and thereupon

to restrain the owner of the property from creating any third

party interest. Yusuf Mohamed Lakdawala -vs- Sudhakar

Kashinath Bokade, 2008(2) MhLj.682 turns on the facts of that

case and does not lay down any general proposition.

7. We find no reason to question or depart from the view

taken by the Division Bench in Mohan Overseas. The

Explanation to Section 16 of S.R. Act cannot be overemphasized,

inasmuch as it postulates the depositing in Court the unpaid

sale consideration if and when so ordered by the Court so to do.

8. The Plaint discloses that the Plaintiff has invested a sum

of Rupees 21,00,000/- in a property transaction, the total value

of which is Rupees 7.40 crores. If the interim Orders prayed for

by the Appellant/Plaintiff are granted, the Plaintiff would be

able to multiply his investment manifold, whereas the owner

would have to defend the litigation and be bound by the

contractual price, albeit with interest thereon. This places the

parties in an unfair position, especially since the litigation

languishes for decades.

9. The relief of temporary injunction is essentially

discretionary. In Mohan Overseas, the scope of the Appellate

Court to interfere in discretionary order has been discussed

threadbare by applying Wander Ltd. -vs- Antox India P. Ltd.,

1990(Supp) SCC 727 and Ramdev Food Products (P) Ltd. -vs-

Arvindbhai Rambhai Patel, (2006) 8 SCC 726. In Wander Ltd.

their Lordships had analysed the powers of the Appellate Court

in suchlike matters as follows - "The appellate court will not

interfere with the exercise of discretion of the court of first

instance and substitute its own discretion except where the

discretion has been shown to have been exercised arbitrarily, or

capriciously or perversely or where the court had ignored the

settled principles of law regulating grant or refusal of

interlocutory injunctions. An appeal against exercise of

discretion is said to be an appeal on principle. Appellate court

will not reassess the material and seek to reach a conclusion

different from the one reached by the court below if the one

reached by that court was reasonably possible on the material.

The appellate court would normally not be justified in

interfering with the exercise of discretion under appeal solely on

the ground that if it had considered the matter at the trial stage

it would have come to a contrary conclusion. If the discretion

has been exercised by the trial court reasonably and in a judicial

manner the fact that the appellate court would have taken a

different view may not justify interference with the trial court's

exercise of discretion". This decision has been followed very

recently in Seema Arshad Zaheer -vs- Municipal Corpn. of

Greater Mumbai, (2006) 5 SCC 282. The City Civil Court had

granted a temporary injunction against the Corporation which

was challenged before the Bombay High Court. Speaking for the

Bench His Lordship R.V. Raveendran made the following pithy

observations:-

32. Where the lower court acts arbitrarily, capriciously or perversely in the exercise of its discretion, the appellate court will interfere. Exercise of discretion by granting a temporary injunction when there is "no material", or refusing to grant a temporary injunction by ignoring the relevant documents produced, are instances of action which are termed as arbitrary, capricious or perverse. When we refer to acting on "no material" (similar to "no evidence"), we refer not only to cases where there is total dearth of material, but also to cases where there is no relevant material or where the material, taken as a whole, it is not reasonably capable of supporting the exercise of discretion. In this case,

there was "no material" to make out a prima facie case and therefore, the High Court in its appellate jurisdiction, was justified in interfering in the matter and vacating the temporary injunction granted by the trial court.

10. In Ramdev the Supreme Court has taken into

consideration both Wander Ltd. and Seema Arshad Zaheer.

His Lordship, S.B. Sinha, J., has perspicuously propounded the

law in these words:

The grant of an interlocutory injunction is in exercise of discretionary power and hence, the appellate courts will usually not interfere with it. However, the appellate courts will substitute their discretion if they find that discretion has been exercised arbitrarily, capriciously, perversely, or where the court has ignored the settled principles of law regulating the grant or refusal of interlocutory injunctions. This principle has been stated by this Court time and time again. [See for example Wander Ltd. v. Antox India P. Ltd., 1990 (Supp) Supreme Court Cases 727, Laxmikant V. Patel v. Chetanbhai Shah, (2002) 3 SCC 65 and Seema Arshad Zaheer -vs- Municipal Corpn. of Greater Mumbai, (2006) 5 SCC 282].

The appellate court may not reassess the material and seek to reach a conclusion different from the one reached by the court below if the one reached by that court was reasonably possible on the material. The appellate court would normally not be justified in interfering with the exercise of discretion under appeal

solely on the ground that if it had considered the matter at the trial stage it would have come to a contrary conclusion.

However, in this case the courts below proceeded on a prima facie misconstruction of documents. They adopted and applied wrong standards. We, therefore, are of the opinion that a case for interference has been made out.

11. No case has been made out disclosing that the exercise of

discretion by the learned Single Judge is perverse. On the

contrary, we wholly approve and support the stand taken in the

interim Orders by the learned Single Judge.

12. The Appeal is without merit and is dismissed with costs of

Rupees 10,000/-. Pending application also stands dismissed.

                                         ( VIKRAMAJIT SEN )
                                               JUDGE




December 23, 2009                        ( SUNIL GAUR )
tp                                            JUDGE