Delhi High Court
Iqbal Singh vs Mahender Singh & Anr on 23 November, 2012
Author: Valmiki J. Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 3298/2012
% 23rd November, 2012
IQBAL SINGH ..... Plaintiff
Through: Mr. R.S.Tomar, Adv.
VERSUS
MAHENDER SINGH & ANR ..... Defendants
Through
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1. This suit is a suit for specific performance of an Agreement to Sell dated
2.8.2004. The agreement to sell is for a plot which the defendant no.1 was to be
allotted on account of acquisition of his land under the Land Acquisition Act,
1984.
2. Under the Agreement to Sell dated 2.8.2004 the plaintiff paid certain
amounts and it is the case of the plaintiff that the defendant no.1 failed to perform
CS(OS) 3298/2012. Page 1 of 5
his part of the contract, and therefore, in terms of an arbitration clause, the
plaintiff way back in the year 2006 (as mentioned in para 13 of the plaint) invoked
arbitration proceedings. It is during the pendency of the arbitration proceedings
that the defendant no.1 is said to have transferred the suit property to the defendant
no.2, and who is said to have further transferred the same to defendant no.3. The
stage in the arbitration proceedings is that after filing of the claim petition, an
interim order was sought under Section 9 of the Arbitration and Conciliation Act,
1996, which was granted, however, presently, the arbitration proceedings are said
to be stayed on account of a petition which has been filed by the defendant no.1 on
the ground that the arbitrator is biased.
3(i). It is trite that any transfer of an immovable property during the pendency of
a legal proceeding, is void and hit by Section 52 of the Transfer of Property Act,
1882 which incorporates the doctrine of lis pendens. If a property is transferred
before filing of a suit, a purchaser may have a benefit of claiming that he was a
bonafide purchaser for value without notice, however, to a transferee pending a
legal proceeding, there is no defence. Order 22 Rule 10 CPC provides that in case
there is a transfer of an immovable property during the pendency of the legal
proceedings, the transferee can be brought on record in exercise of the powers
under Order 22 Rule 10 CPC.
CS(OS) 3298/2012. Page 2 of 5
(ii) Therefore, in my opinion, if during the pendency of the arbitration
proceedings any transfer takes place, such transfer is void, and there is no need to
file a fresh suit being the present suit seeking cancellation of the documents in
favour of the defendant nos.2 and 3 because what is required is that the transferee
is to be impleaded under Order 22 Rule 10 CPC under the earlier legal
proceedings.
(iii) In fact, the Supreme Court in the case of Dhurandhar Prasad Singh
Vs. Jai Prakash University & ors. 2001 (6) SCC 534 has held that Order 22 Rule
10 CPC is not mandatory i.e even if, the transferee is not brought on record in
exercise of powers under Order 22 Rule 10 CPC, the legal proceedings can
continue in the name of the original parties to the legal proceedings, and the
decision in the legal proceedings will bind the persons to whom the property has
been transferred or the same has devolved during the pendency of the proceedings.
4. As per Section 21 of the Arbitration and Conciliation Act, 1996, arbitration
proceedings commence on a date on which a request for the disputes to be referred
to arbitration is received by the respondent. Once the arbitration proceedings
commence, the suit property becomes sub-judice and any transfer during the
pendency of the arbitration proceedings would be hit by Section 52 of the Transfer
of Property Act, 1882. I may note that the provision of Section 21 of the
CS(OS) 3298/2012. Page 3 of 5
Arbitration and Conciliation Act, 1996, and similar such provision in the earlier
Act of 1940, exist inasmuch as whereas a court always exists, where legal
proceedings can be immediately filed, the Arbitration Tribunal in certain cases
have to be constituted before which proceedings cannot start. It is for this reason
that the commencement of arbitration proceedings is taken from the date of receipt
of the request by the respondent for commencement of arbitration proceedings, and
after which, constitution of the Arbitration Tribunal may take time.
5. At the commencement of the hearing, I put it to counsel for the plaintiff that
ex facie, the suit is barred inasmuch as, at best, the plaintiff need only file an
application under Order 22 Rule 10 CPC for impleading the subsequent transferees
in the earlier arbitration proceedings. Counsel for the plaintiff however states that
he has instructions to press the suit. I had given the suggestion to the counsel for
the plaintiff because I thought if the suggestion is acceptable I can refund 50% of
the court fees under Section 16A of the Court Fees Act, 1870 as applicable to
Delhi. However, a Court can only make a suggestion but no more.
6. The suit and the application are therefore wholly misconceived, and are
dismissed inasmuch as the decision in the earlier arbitration proceedings will bind
the defendant no.1/proposed seller and his transferees pentente lite and there is no
CS(OS) 3298/2012. Page 4 of 5
need to file a separate suit to challenge the execution of pendente lite documents
qua the suit property in favour of defendant nos. 2 and 3.
7. Copy of this order be sent to the defendants through the High Court Process
Serving Agency and also by registered AD post by the Registry.
NOVEMBER 23, 2012 VALMIKI J. MEHTA, J.
ib
