Delhi High Court
Saroj Aggarwal vs Mehar Singh & Ors on 10 October, 2018
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 10th October, 2018.
+ RSA 36/2018 & CM No.7634/2018 (for condonation of 80 days
delay in re-filing the appeal)
SAROJ AGGARWAL ..... Appellant
Through: Mr. Praveen Suri, Adv.
Versus
MEHAR SINGH & ORS ..... Respondents
Through: Mr. Yogendra Kumar Dwivedi, Adv.
for R-1&2.
Mr. Nirmal Kumar Agarwal, Adv. for
R-3.
Mr. Dhanesh Relan, Ms. Komal
Sarout and Ms. Mrinalini Sharma,
Advs. for SDMC.
Mr. P. Raman Kumar Singh, Addl.
SHO, Uttam Nagar.
Mr. Jai Kishan Gautam, R-6 in person.
Mr. Amarjeet Kumar, Adv. for R-7.
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 5th August,
2017 in RCA No.325/2016 of the Court of Additional Senior Civil Judge
(West)] of dismissal of First Appeal under Section 96 of the CPC preferred
by the appellant against the judgment and decree [dated 12 th July, 2013 in
Suit No.221/2010 of the Court of Civil Judge (Central)-05] of dismissal of
the suit filed by the appellant/plaintiff for permanent and mandatory
injunction.
RSA 36/2018 Page 1 of 6
2. This appeal came up first before this Court on 26 th February, 2018
when, without expressing any satisfaction of the appeal entailing any
substantial question of law and without framing substantial question of law,
notice of the appeal was ordered to be issued. In the order dated 10 th July,
2018, it was recorded, that respondents/defendants No.1 to 3 and 6 to 9 were
reported to be served and the notice issued to respondents No.4&5 remained
unserved; the counsels for respondent No.7 Mukesh Sharma, respondent
No.6 Jai Kishan Gautam and respondent/defendant No.2 Laik Ram appeared.
The counsel for the appellant/plaintiff, on that date was unable to satisfy this
Court that the appeal entails any substantial question of law. Finding that the
respondent/defendant No.4 Master Rajesh had not contested the suit, his
service was dispensed with and subject to the appellant/plaintiff depositing
costs of Rs.10,000/-, the hearing was adjourned to today for service of
respondent/defendants No.5.
3. The counsel for the appellant/plaintiff states that costs have been
deposited and has furnished the proof thereof to the Court Master, who
confirms.
4. Though the report of summons issued to respondent/defendants No.5
is that he is unserved and with the further endorsement that he has sold the
property but the counsel for the appellant/plaintiff states that the
appellant/plaintiff has filed affidavit of service of respondent/defendant No.5
Parveen.
5. Today, only the counsel for respondent/defendant No.3 Vinod Sharma,
respondent No.7 Mukesh Sharma, respondent No.6 Jai Kishan Gautam in
person, counsel for the respondents/defendants No.1&2 Mehar Singh and
RSA 36/2018 Page 2 of 6
Laik Ram and the counsel for the respondent/defendant No.8 Municipal
Corporation of Delhi (MCD) appear.
6. The unrepresented respondents are proceeded against ex-parte.
7. The counsel for the respondent No.8 MCD states that respondents
No.6&7 Jai Kishan Gautam and Mukesh Sharma were not parties to the suit
or the first appeal and have been impleaded for the first time in this Regular
Second Appeal.
8. The counsel for the appellant/plaintiff admits his mistake and states
that the respondents No.6&7 be deleted from the array of respondents. It is
explained that they were parties to a contempt petition filed in the suit and
have been erroneously made parties in this appeal.
9. The names of respondents No.6&7 Jai Kishan Gautam and Mukesh
Sharma are deleted from the array of respondents.
10. The Court Master to make an endorsement on the memorandum of
parties under his signatures to the said effect in today's date.
11. The appellant/plaintiff, in the suit claimed the reliefs of (i) permanent
injunction restraining the respondents/defendants from interfering in
peaceful use and occupation and enjoyment of the appellant/plaintiff and the
residents of Aggarwal Apartments of land admeasuring 4 bighas 15 biswas
in Khasra No.319 of Village Nawada, New Delhi; (ii) permanent injunction
restraining the respondents/defendants from causing any damage to the gate
installed at the said Aggarwal Apartments; (iii) permanent injunction
restraining the respondents/defendants from illegally colonising or carrying
on unauthorised construction in agricultural land adjacent to the land of
RSA 36/2018 Page 3 of 6
Aggarwal Apartments; and, (iv) mandatory injunction directing the
respondents/defendants to provide electricity, water, sewerage and road
facilities and other amenities to Aggarwal Apartments.
12. The Suit Court dismissed the suit inter alia reasoning that the
appellant/plaintiff claimed only an agreement to sell, power of attorney,
affidavits, receipts, Will etc. with respect to the said property in his favour
and which documents did not constitute valid documents of transfer and thus
the appellant/plaintiff could not be said to be the owner of the land and the
appellant/plaintiff was thus not entitled to any relief.
13. The First Appellate Court has agreed with the reasoning of the Suit
Court.
14. Before this Court also, on 10th July, 2018, it was the contention of the
counsel for the appellant/plaintiff that Suraj Lamps & Industries Private
Limited Vs. State of Haryana (2012) 1 SCC 656, relying whereupon the Suit
Court and the First Appellate Court have declined the relief to the
appellant/plaintiff, is prospective only and has no retrospective operation.
15. The counsel for the appellant/plaintiff has today referred to Maya Devi
Vs. Lalta Prasad (2015) 5 SCC 588 to buttress his contention.
16. I am unable to read Maya Devi supra as confirming the contention of
the counsel for the appellant/plaintiff. The observations of Maya Devi supra
relied upon are in entirely different context. I have in Bishan Chand Vs.
Ved Prakash 2018 SCC OnLine Del 11408, Chanchal Devi Vs. DDA 2018
SCC OnLine Del 11068 and DDA Vs. Kumud Makhija 2018 SCC OnLine
Del 11075 dealt in detail with the said aspect.
RSA 36/2018 Page 4 of 6
17. However, the need to go into the said aspect is not felt, as the counsel
for the respondent//defendant No.3 Vinod Sharma states that the
respondent/defendant No.3 has filed a reply to this Regular Second Appeal
stating that the respondent/defendant No.3 will not interfere with the
property claimed by the appellant/plaintiff.
18. The counsel for the appellant/plaintiff states that before the Suit Court,
only the respondents/defendants No.3&5 Vinod Sharma and Parveen,
besides respondent/defendant No.8 MCD, had contested the suit. The
counsel further states that of all the reliefs claimed, he is seeking only the
relief of permanent injunction restraining the private respondents from
interfering with the property as described in the plaint and is not pressing for
the other reliefs claimed in the plaint and if entitled to, will seek a separate
remedy therefor.
19. As aforesaid, respondent/defendant No.5 Parveen inspite of service,
has failed to appear and has been proceeded against ex-parte.
20. The counsel for the respondents/defendants No.1&2 Mehar Singh and
Laik Ram also, on enquiry states that the said respondents/defendants will
not interfere with the property subject matter of the suit.
21. In view of the aforesaid, this appeal is disposed of binding the
respondents/defendants No.1 to 3 with their statements aforesaid and
restraining the respondents/defendants No.4&5 Master Rajesh and Parveen
from interfering with the property subject matter of the suit. It is however
made clear that the fact that this Court has so bound/injuncted the
respondents/defendants No.1 to 5, will not be any reflection on the title, if
any claimed by the appellant/plaintiff to the property and the
RSA 36/2018 Page 5 of 6
governmental/municipal authorities concerned shall remain entitled to take
all actions in accordance with law with respect to the property as they may
be entitled to.
RAJIV SAHAI ENDLAW, J.
OCTOBER 10, 2018
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