Delhi High Court
Ravinder Singh vs M/S Mahamaya Builders Pvt. Ltd. & ... on 24 March, 2009
Author: Shiv Narayan Dhingra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Reserve: 03.03.2009
Date of Order: 24.03.2009
CS(OS) No. 1063/2008
% 24.03.2009
Ravinder Singh ... Plaintiff
Through: Mr. Jasmeet Singh, Adv.
Versus
M/s Mahamaya Builders Pvt. Ltd. & Ors. ... Defendants
Through: Mr. Kapil Gaur, Advocate for D-1
Ms. Anuradha Lall, Advocate for D-4-8, 10-14,
23-31, 33 & 35-38
Mr. Kamal Sawhney, Advocate for D-15,17 & 20-22
JUSTICE SHIV NARAYAN DHINGRA
1. Whether reporters of local papers may be allowed to see the judgment?
2. To be referred to the reporter or not?
3. Whether judgment should be reported in Digest?
JUDGMENT
This suit has been filed by the plaintiff against 51 persons. Defendant
no.1 is builder with whom plaintiff had entered into an agreement to sell. Defendants no.
2-51 are those persons, who according to plaintiff had entered into an agreement to sell
with defendant no.1 and defendant no.1 had assured plaintiff that he was in a position to
transfer/sell the land belonging to defendants no. 2-51 on the basis of power of attorneys
and agreements to sell executed in his favour.
CS(OS) No. 1063/2008 page 1 of 5
2. It is a case of plaintiff that plaintiff entered into an agreement to sell dated
11.10.2005 with defendant no.1 and the present suit was based on the basis of this
agreement to sell. A perusal of this agreement to sell shows that defendant no.1 had
represented to the plaintiff that it had a valid and legal right to alienate or sell 100 bighas
of land situated in Mehrauli Tehsil of Village Mehrauli Delhi. The land did not belong to
defendant no.1 but the owners of land were all alive and there were certain agreements
and documents such as authority letters, general power of attorney etc. executed by
owners in favour of defendant no.1 which subsisted on the date of agreement dated
11.10.2005 and shall be kept alive till the transaction with plaintiff was complete. On the
basis of this representation, plaintiff agreed to purchase the land @ Rs.13,000/- per sq.
yard from defendant no.1 and paid the earnest money of Rs.1,00,21,000/-. It is provided
in the agreement that in case defendant no.1 failed to comply with the terms of the
agreement within 60 days of the execution of the agreement or defendant no.1 failed to
execute sale deed in respect of atleast 30,000 sq. yards of the land @ Rs.6,000/- per sq.
yard after obtaining „No Objection Certificate‟ from the competent authority in favour of
the plaintiff or its nominee within 20 working days from the date of the agreement, then
the plaintiff may at his sole option seek the refund of Rs.1,00,21,000/- paid by him
forthwith. In order to secure this repayment of the amount, plaintiff also obtained a post
dated cheque from defendant no.1 being cheque no. 068512 dated 11.12.2005. The
plaintiff has filed the present suit alleging therein that defendant no.1 did not comply with
the terms of the agreement nor complied with the condition of getting the sale deed
executed @ Rs.6,000/- per sq. yard in respect of 30,000 sq. yard of land despite best
efforts and continuous reminders, as a result plaintiff had already filed a complaint under
Section 138 of Negotiable Instruments Act and the proceedings were pending in the
CS(OS) No. 1063/2008 page 2 of 5
Court of Shri J.P.Nahar, MM. It is stated that plaintiff had paid further amount of Rs.4
crore to defendant no.1 and out of this, a substantial amount was paid to defendants no.
2-51 by defendant no.1. It is further submitted by the plaintiff that plaintiff had always
been ready and willing to perform his part of the contract but defendant no.1 failed to
perform its part of contract because defendants no. 2-51 did not transfer titles of their
land in favour of defendant no.1 or did not keep the documents alive. It is also submitted
that even though there was arbitration agreement provided in the contract dated
11.10.2005 but the same would not bind defendants no. 2-51 since they were not party
to the agreement. The plaintiff has filed the present suit as defendants no. 2-51, who
had entered into agreement to sell with defendant no.1 with respect of their land, failed
to honour those agreements to sell with the result that defendant no.1 could not honour
the agreement entered into with the plaintiff.
3. The plaintiff has prayed that this Court should pass a decree of
permanent injunction restraining defendants from selling, alienating or creating any third
party interest in respect of the property measuring 100 bighas in khasra no. 1151/2
Revenue Estate of Village Mehrauli. The other relief claimed is that the defendant no.1
be directed to procure sale deeds/title deeds from defendants no.2-51.
4. The defendants no. 2-51 had raised an objection that this suit was not
maintainable. After considering the submissions, this Court framed a preliminary issue
"Whether the present suit for permanent injunction is maintainable without seeking
consequential relief including relief for specific performance?".
CS(OS) No. 1063/2008 page 3 of 5
5. There is no dispute that defendants no. 2-51 were not parties to the
contract entered into between plaintiff and defendant no.1. Defendant no.1 made some
representations to plaintiff about his title/right over the 100 bighas of land and believing
that representation plaintiff entered into this agreement. The agreement itself shows that
the plaintiff was very much doubtful about the claim of the defendant no.1 and obtained
a post dated cheque of the earnest money of Rs.1,00,21,000/- simultaneously, while
executing the agreement so that in case the defendant no.1‟s claim was not found
truthful, the plaintiff had a refund of its earnest money.
6. The plaintiff has not come to this Court for specific performance of the
agreement between him and defendant no.1. The plaintiff has come to this Court that
this Court should issue permanent injunction against defendants no. 2-51 restraining
them from selling their land. None of the defendants out of 50 (defendants no.2-51) had
made any promise to the plaintiff neither they were party to the contract between plaintiff
and defendant no.1. The plaintiff had no contractual right vis-à-vis defendants no. 2-51.
Whatever rights plaintiff have out of the contract dated 11.10.2005, the same are against
defendant no.1. The plaintiff has no other legal right apart from contractual right against
defendants no. 2-51. In absence of any right vested in plaintiff against defendants no. 2-
51, this Court cannot grant injunction permanent or perpetual in favour of the plaintiff in
respect of land owned by defendants no. 2-51. If the plaintiff had chosen to believe a
representation made by defendant no.1 about its right over the land, without a title of the
land having been vested in defendant no.1 the plaintiff has to suffer.
7. This Court cannot issue an injunction to defendant no.1 direct it to
procure sale deeds/title deeds from defendants no. 2-51 as there is no lis between
CS(OS) No. 1063/2008 page 4 of 5
defendant no.1 and defendants no. 2-51. Only defendant no.1 has a right to approach
the Court against defendants no. 2-51 for specific performance of the contracts, if any,
having been entered into by defendants no. 2-51 with defendant no.1. The plaintiff has
no right to come to the Court to say that the contract entered into between defendant
no.1 and defendants no. 2-51 be got specifically performed. The right, if any, vis-à-vis
defendants no. 2-51 vests only in defendant no.1, no right vests in plaintiff. The plaintiff
therefore has no right to approach the Court to seek a mandatory injunction in its favour
seeking direction to defendant no.1 to procure sale deeds/title documents from
defendants no.2-51. I find that the present suit is not maintainable and is liable to be
dismissed. The suit is hereby dismissed being not maintainable.
March 24, 2009 SHIV NARAYAN DHINGRA, J.
vn
CS(OS) No. 1063/2008 page 5 of 5
