Delhi High Court
Uma Devi vs Delhi Fruit & Vegetable Consumer ... on 8 October, 2018
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 8th October, 2018
+ RSA 82/2018 & CM No.41912/2018(u/S 151 of the CPC read with
Order IX Rule 9 of the CPC).
UMA DEVI ..... Appellant
Through: Ms. Suman Kapoor, Adv.
versus
DELHI FRUIT & VEGETABLE CONSUMER CO-OP.
FEDERATION LTD & ORS ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. This Regular Second Appeal under Section 100 of the Code of Civil
Procedure, 1908 (CPC) impugns the judgment and decree [dated 21st April,
2016 in RCA No.03/14 of the Court of the Additional District Judge-03
(West)] of dismissal of First Appeal under Section 96 of the CPC preferred
by the appellant against the judgment and decree [dated 12th December, 2013
in Suit No.264/2001 (New No.817/2002) of the Court of Senior Civil Judge
(West)] of dismissal of the suit filed by the appellant/plaintiff on 25 th
September, 2001 for (a) mandatory injunction directing the
respondent/defendant no.1 to restore back the possession of Stall No.ME-12
&13, M-Block, Greater Kailash, New Delhi and to handover the
articles/belongings of the appellant/plaintiff lying in the subject stall at the
time the respondent/defendant no.1 took possession thereof; and, (b)
permanent injunction restraining the respondent/defendant no.1 from parting
with possession of the subject stall to any other person.
RSA No.82/2018 Page 1 of 6
2. This appeal came up first before this Court on 21 st May, 2018 when
none appeared for the appellant/plaintiff; however in the interest of justice
adverse orders were deferred and the appeal re-notified for 31st August,
2018. On 31st august, 2014 also none appeared for the appellant/plaintiff.
Noticing that the appeal was accompanied with applications for condonation
of delay of 314 days in filing and of 312 days in refilling thereof, the appeal
was dismissed in default.
3. CM No.41912/2018 has been filed for restoration of the appeal.
4. For the reasons stated, the application is allowed and the appeal
restored to its original position.
5. CM No.41912/2018 is disposed of.
6. The counsel for the appellant/plaintiff has been heard on admissibility
of this Second Appeal against concurrent findings of fact of the Suit Court
and the First Appellate Court.
7. I may at the outset state that the appellant/plaintiff claims to have been
dispossessed on 14th May, 2001. The suit as aforesaid, was instituted after
four months therefrom, on 25th September, 2001. The suit remained pending
before the Suit Court for nearly twelve years and the dispossession of the
appellant/plaintiff, challenged in this Second Appeal, is nearly seventeen
years old.
8. The counsel for the appellant/plaintiff on enquiry states that there was
no interim order in favour of the appellant/plaintiff either during the
pendency of the suit or during the pendency of the First Appeal. In the said
long time, others must have come into use and occupation of the subject stall
RSA No.82/2018 Page 2 of 6
and who have not been made parties at any stage of proceedings. In fact the
counsel for the appellant/plaintiff states that the respondent/defendant no.1
keeps on changing the persons in occupation of the subject stall and which
affirms that the appellant/plaintiff also had no right to the stall.
9. Be that as it may, this Second Appeal is not entitled to be entertained
for this reason only.
10. I have enquired from the counsel for the appellant/plaintiff, the right if
any of the appellant/plaintiff to the subject stall.
11. The counsel for the appellant/plaintiff states "on rental basis".
12. However on being asked to show the registered Rent Agreement
entitling the appellant/plaintiff to continue in use/occupation/possession
beyond the date of the dispossession, the counsel for the appellant/plaintiff
states that the appellant/plaintiff used to pay Rs.500/- per day.
13. The respondent/defendant no.1(the respondents/defendants no.2 to 6
are Registrar of Co-operative Societies, Government of National Capital
Territory of Delhi, Naresh Kumar, Ram Gopal and SHO PS Greater Kailash-
I) in its written statement pleaded (i) that the husband of the
appellant/plaintiff, in the year 1989 was appointed as Stall Incharge with the
respondent/defendant no.1 on the basis of Minimum Wages Act and was
doing his duty at the subject stall as an employee; (ii) that the husband of the
appellant/plaintiff played fraud upon the respondent/defendant no.1; he used
to receive fruits and vegetables from the godown of respondent/defendant
no.1 and stopped depositing the daily sale amount and the profits earned
therefrom; (iii) husband of the appellant/plaintiff, on 7th April, 2001 gave an
undertaking that he shall deposit the whole of the arrears of the sale amount
RSA No.82/2018 Page 3 of 6
by 30th April, 2001 but which were not deposited; (iv) that the husband of the
appellant/plaintiff vide letter dated 7th April, 2001 had admitted that he was
the Stall Incharge and working under the respondent/defendant no.1; (v) that
the appellant/plaintiff had no right to subject stall and was never in
possession thereof; (vi) that there was no privity of contract between the
appellant/plaintiff and the respondent/defendant no.1; (vii) the subject stall
was never given on a rent of Rs.500/- per day and no such payment was ever
made or received; (viii) that the husband of the appellant/plaintiff was
dismissed from service on 30th June, 1990 but was subsequently, on 1st
November, 1990 , reinstated and on 10th May, 2001 transferred from the
subject stall to Shahpur Jat godown of the respondent/defendant no.1; (ix)
the subject stall was always in the control and possession of the
respondent/defendant no.1 and neither the husband of the appellant/plaintiff
nor the appellant/plaintiff was ever in possession of the subject stall; and, (x)
in fact the appellant/plaintiff, under the garb of the suit was attempting to get
forcible possession of the subject stall.
14. I have enquired from the counsel for the appellant/plaintiff as to how
the appellant/plaintiff, without showing any right as a tenant or otherwise to
the subject stall, can seek the reliefs as claimed.
15. The counsel for the appellant/plaintiff states that the
respondent/defendant no.1 could not have taken the law into its own hand
and ought to have resorted to due process of law.
16. The counsel for the appellant/plaintiff has been reminded of the dicta
of the Full Bench of this Court of nearly half a century back in Chandu Lal
Vs. Municipal Corporation of Delhi AIR 1978 Del 174 holding that a bare
RSA No.82/2018 Page 4 of 6
licensee having no interest in the property cannot maintain an action for its
possession and reasonable force can be used for removing persons like the
appellant/plaintiff from the premises under their respective control.
17. The Suit Court and the First Appellate Court also have held (i) that the
respondent/defendant no.1 had proved that the husband of the
appellant/plaintiff was an employee of the respondent/defendant no.1 and
was in charge of the stall and was required to deposit with the
respondent/defendant no.1 the proceeds of sale from the said stall of fruits
and vegetables supplied by the respondent/defendant no.1; and, (ii) the
appellant/plaintiff had miserably failed to prove her claim.
18. Supreme Court, in Southern Roadways Ltd. Madurai Vs. S.M.
Krishnan (1989) 4 SCC 603, dealt with the question whether an agent, after
revocation of his authority, was entitled to remain in possession of the
premises of the principal and interfere with the business thereof. It was held
that (a) an agent holds the principal's property only on behalf of the principal
and he acquires no interest for himself in such property; (b) he cannot deny
principal's title to property nor he can convert it into any other kind or use;
(c) the agent's possession is the possession of the principal for all purposes.
The Court further held that the respondent--a commission agent appointed
by the appellant Company Southern Roadways Ltd. was in possession on
behalf of the company and not on his own right and therefor it was
unnecessary for the company to file a suit for recovery of possession. It was
held that the respondent/agent had no right to remain in possession of the
premises after termination of his agency.
RSA No.82/2018 Page 5 of 6
19. In the present case, the appellant/plaintiff has admitted to be in
employment of the respondent/defendant No.1. By virtue of his employment,
he was put into use/occupation/possession of the subject stall for the limited
purpose of doing his duties under the employment of the
respondent/defendant No.1 and the appellant/plaintiff cannot now claim any
right to the subject stall independent of the employer.
20. In the aforesaid facts the appeal cannot be said to be raising any
substantial question of law.
Dismissed.
No costs.
RAJIV SAHAI ENDLAW, J.
OCTOBER 08, 2018
'pp'..
