Gujarat High Court
M/S Pramukh Infrastructure A ... vs Jashiben D-O Mohanbhai Manabhai ... on 21 January, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/10123/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10123 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE K.M.THAKER
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01. Whether Reporters of Local Papers may be allowed to see the Yes
judgment?
02. To be referred to the Reporter or not? Yes
03. Whether their Lordships wish to see the fair copy of the No
judgment?
04. Whether this case involves a substantial question of law as to the No
interpretation of the constitution of India, 1950 or any order made
thereunder?
05. Whether it is to be circulated to the civil judge? No
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M/S PRAMUKH INFRASTRUCTURE A PARTNERSHIP FIRM THROUGH ITS
PARTNERS....Petitioner(s)
Versus
JASHIBEN D-O MOHANBHAI MANABHAI PRAJAPATI & 7....Respondent(s)
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Appearance:
MR DHAVAL M BAROT, ADVOCATE for the Petitioner(s) No. 1 - 1.14
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 21/01/2014
ORAL JUDGMENT
1. Heard Mr.Barot, learned advocate for the petitioners.
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2. In present petition, the petitioner has prayed, inter alia, that:
"30(A) That the Hon'ble Court be pleased to issue an appropriate writ, order or direction for quashing and setting aside the order dated 04.03.2013 (Annexure A) passed by the Ld. 5th Additional Senior Civil Judge, Gandhinagar and be further pleased to reject the plaint under Order 7 Rule 11 of the Code of Civil Procedure;"
3. The petitioner is aggrieved by the order dated 4.3.2013 passed by the learned trial Court below application Exh.22 preferred by present petitioner (i.e. original defendant in the suit) under Order 7 Rule 11 whereby the learned Court rejected petitioner - defendant's application under Order 7 Rule 11 seeking rejection of the respondent - plaintiff's suit.
3.1 By an application dated 18.1.2013 preferred under Order 7 Rule 11, the original defendant, i.e. present petitioner requested the Court to dismiss the suit on the ground that the suit is barred by limitation. After considering the application and the contentions raised by the 2 C/SCA/10123/2013 JUDGMENT defendant, the learned trial Court passed the impugned order and rejected the application for reasons recorded in the order.
3.2 The reasons for which the application came to be rejected, include the reason that on plain reading of the suit, it was apparent that the parties will have to lead evidence to establish relevant aspects including the contention regarding limitation.
3.3 The learned trial Court has found that the issue about limitation raised by the defendant is, in the facts and circumstances of the case, mixed questions of facts and law, which require appropriate and relevant evidence. Therefore, the learned trial Court declined to dismiss the suit on the ground of limitation.
4. Mr.Barot, learned advocate for the petitioner has appeared and submitted that the learned trial Court failed to appreciate that the plaintiffs, 3 C/SCA/10123/2013 JUDGMENT i.e. present respondents have brought the suit within limitation only by clever drafting and by only clever drafting, the plaintiffs cannot bring the suit within limitation and the learned trial Court ought to have appreciated the said aspect inasmuch as the suit is not filed within three years from the alleged cause of action. On the basis of the details of dates/events, learned advocate for the petitioner submitted that the suit is barred by limitation and therefore, the application under Order 7 Rule 11 should have been granted by the Court. So as to support his submission, learned advocate for the petitioner relied on the decision in the case of Becharbhai Zaverbhai Patel vs. Jashbhai Shivabhai Patel, reported in 2013 (1) GLR 398.
5. I have heard learned advocate for the petitioner at length and have also considered the material available on record of present petition including the application dated 18.1.2013 filed by the petitioner - defendant under Order 7 Rule 4 C/SCA/10123/2013 JUDGMENT 11 and the impugned order dated 4.3.2013 as well as the plaint of Special Civil Suit No.5 of 2013, in which the application in question came to be filed. The respondent herein is the plaintiff in the Special Suit No.5 of 2013 and the petitioner is the defendant.
6. On perusal of the suit, it has emerged that in paragraph No.14 of the suit, the plaintiffs have mentioned the details explaining when and how the cause of action and cause for dispute arose between the parties. The plaintiffs have averred (free translation), inter alia, that:
"Cause of Action : The land in suit is the ancestral land of us, the plaintiffs, the respondent nos. 1 and 2 and of Bharatbhai Ranchhodbhai, Motiben Manabhai, Baldevbhai Keshavlal, Manubhai Keshavlal, Champaben Keshavlal, Hiraben Keshavlal, Govindbhai Shivabhai, Amrutbhai Shivabhai, Dahyabhai Shivabhai, Manekben Shivabhai, Santokben Shivabhai, Laxmiben Ranchhodbhai, Rajubhai Ranchhodbhai, Chandrikaben Ranchhodbhai, since then and thereafter, though the father of us, the plaintiffs had not given power of attorney in respect of the land, Bharatbhai Ranchhodbhai, Motiben Manabhai, Baldevbhai Keshavlal, Manubhai Keshavlal, Champaben Keshavlal, Hiraben Keshavlal, Govindbhai Shivabhai, Amrutbhai Shivabhai, Dahyabhai Shivabhai, Manekben Shivabhai, Santokben Shivabhai and the respondent no. 3 of this case got executed illegal power of attorney in an illegal manner, since then and thereafter, saledeed was executed in favour of the respondent no. 3 of this case as the power of attorneyholder of Baharatbhai Ranchhodbhai, Motiben Manabhai, baldevbhai Keshavlal, 5 C/SCA/10123/2013 JUDGMENT Manubhai Keshavlal, Champaben Keshavlal, Hiraben Keshavlal, Govindbhai Shivabhai, Amrutbhai Shivabhai, Dahyabhai Shivabhai, Manekben Shivabhai, Santokben Shivabhai, saledeed was executed in favour of the respondent no. 3, in collusion with one another and without the knowledge of us, the plaintiffs, illegally without signature and consent, since then and thereafter, Laxmiben Ranchhodbhai, Rajubhai Ranchhodbhai, Chandrikaben Ranchhodbhai, executed deed of agreement in favour of the respondent no. 4, since then and thereafter, the respondent no. 4 of this case executed saledeed in favour of the respondent no. 5, since then and thereafter, the respondent no. 1 filed the suit, since then and thereafter, the respondent no. 1 executed deed of agreement in favour of the respondent no. 5 of this case, since then and thereafter, the respondent no. 5 illegally executed the saledeed of land out of the land in suit in favour of the respondent no. 6 of this case, since then and thereafter, the respondent no. 6 of this case, making illegal construction (of) flat on the land out of the land in suit, deciding to sell it to the respondent no. 7 of this case in an illegal manner, executed earnest moneydeed, since then and thereafter, as the respondent no. 6 published a public notice, regarding titleclearance certificate and an application of objection was submitted, since then and thereafter, obtaining the records of the land in suit, verifying the records, the transaction of sale came to be known, since then and thereafter, an objectionapplication was given and a public warning was got published, since then and thereafter, on informing the respondent no. 1, intimidation was given as per the detail stated in plaint, since then and in this period, it has arisen and it still continues."
7. Along with the said details about cause of dispute and cause for action, it is necessary to take into account the relief prayed for by the plaintiff in the suit.
8. In light of and in background of the facts, circumstances and details mentioned in the 6 C/SCA/10123/2013 JUDGMENT plaint, the plaintiffs have prayed, inter alia, that:
"16. It is prayed in relation to the suit that Be pleased to pass an order holding the following documents - all the saledeeds, deeds of agreement and earnestmoney deed - to be false, illegal, ineffective, null and void, nonsubstitute, being on paper only and to pass a decree against the respondents accordingly.
The saledeed executed by the respondent no. 3 in favour of the respondent no. 4 of this case in capacity of the power of attorneyholder of the respondent no. 2 and Bharatbhai Ranchhodbhai, Motiben Manabhai, Baldevbhai Keshavlal, Manubhai Keshavlal, Champaben Keshavlal, Hiraben Keshavlal, Govindbhai Shivabhai, Amrutbhai Shivabhai, Dahyabhai Shivabhai, Manekben Shivabhai, Santokben Shivabhai, bearing registration no. 1056, dated 19/03/1997, in relation to the land paiki the land of the District, the Subdistrict Gandhinagar and Taluka Gandhinagar of the outskirts of the village Dholakuva of Revenue Block/Survey No. 61 of admeasuring 2 hector 02 ARE 33 sq. mtre, assessed of Rs. 9.24 paisa (as per the earlier record, of the Revenue Block/Survey No. 61 admeasuring 2 hector 16 ARE 50 sq. mtre, i. e., 5 acre 14 guntha, assessed - Rs.
9.86 paisa), the deed of agreement executed thereafter by Laxmiben Ranchhodbhai, Chandrikaben Ranchhodbhai in favour of the respondent no. 4 of this case bearing the registration no. 1231, dated 01/04/1997, the saledeed executed thereafter by the respondent no. 4 of this case in favour of the respondent no. 5 bearing registration no. 6095, dated 06/10/2003, the saledeed executed by the respondent no. 5 of this case in favour of the respondent no. 6 (6/1 to 6/14) bearing registration sr. no. 10092 dated last 29/08/2011 in respect of the land of Final Plot No. 143/1 of 9710 sq. mtr. as the said land was included in the proposed Town Planning Scheme No. 6 (Kudasan - Sarghasan - Dholakuwa
- Por) out of the land in suit, the respondent no. 6 (6/1 to 6/14) of this case illegally executed earnest money deed as without possession in favour of the respondent no. 7 of this case vide the registration no. 12134 dated 14/09/2012 in respect of the Flat No. 201 of 2nd Floor (as per the plan - First Floor) Block No. E out of the scheme namely Pramukh Arcade of residential flats and shops for commercial purpose/offices on the land of Final Plot No. 143/1 of 9710 sq. mtre as the land out of the land in suit was included in proposed Town Planning Scheme No. 6 (Kudasan - Sarghasan - 7
C/SCA/10123/2013 JUDGMENT
Dholakuwa - Por)."
9. It is noticed from the plain reading of the plaint that the plaintiffs mentioned in the petition that respondent No.3 had filed a suit in 2009. The said suit was withdrawn. Thereafter without knowledge of the plaintiffs, the said respondent No.3 entered into some understanding (Kabulatnama) in 2009 and admitted the document / sale deed about which there is dispute between the parties.
10. Thereafter, the respondent No.7, according to the petitioner, executed a sale deed dated 29.8.2011. Then the said respondent No.7 also executed a sale deed on 15.9.2011. Then respondents No.1 and 2 Kabulatnama dated 13.10.2012 allegedly admitting they have no right in respect of the land in question. According to the petitioner, after the said events, the respondents No.1 and 2 filed the suit in question, i.e. Suit No.5 of 2013.
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11. It is necessary to mention that the plaintiffs are the daughters of the person from whom the petitioners (allegedly and according to their claim) purchased the land and the plaintiffs, being daughters of the person who has allegedly sold the right and share in the property in question, have come forward with the case that without their knowledge and consent, transaction has been effected.
12. From the averments in the plaint, the details mentioned under the heading 'cause of action' (being formal paragraph) and from the averments in the plaint and from the relief which is prayed for by the plaintiffs, it also emerges that the plaintiffs have brought under challenge the documents dated 29.8.2011 and 14.9.2012 and the suit appears to have been filed after 27.12.2012 and the Court has issued notice to the defendants on 18.1.2013.
13. In that view of the matter and according to 9 C/SCA/10123/2013 JUDGMENT the plaintiff's case - as observed by the trial Court - the plaintiffs have raised dispute qua various documents and against transactions entered into with such documents and that, therefore, they get the 'cause of action', i.e. for the petitioners the cause of action arise on execution of said documents viz. the documents dated 29.8.2011, 13.9.2012 and 27.12.2012 as well as when the alleged and disputed sale deed was executed, i.e. on 15.9.2011 and when the alleged and disputed Kabulatnama was executed. Thus, having regard to such submissions and such adverments in the plaint, the period of limitation will have to be determined when 'cause of action' arose for the petitioners, i.e. on execution of said / disputed documents and the said / disputed transaction.
14. As explained by Hon'ble Apex Court, 'cause of action' is a bundle of facts which, in light of applicable law, give the plaintiff right to relief against the defendant.
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C/SCA/10123/2013 JUDGMENT
15. Hence, the diverse facts in light of which the plaintiff institutes the suit and frames his plaint and pleads for relief have to be taken into account when rival contentions are raised on ground of limitation and maintainability of suit is challenged on the ground that it is barred by limitation, have to be taken into account. So far as the 'cause of action' is concerned, Hon'ble Apex Court has explained the said expression thus:
In the decision in the case of A.B.C. Laminart Pvt. Ltd. vs. A.P. Agencies, Salem, reported in (1989) 2 SCC 163, has observed that:
"12. A cause of action means every fact, which, if traversed, it would be necessary for the plaintiff to prove in order to support his right to a judgment of the Court. In other words, it is a bundle of facts which taken with the law applicable to them gives the plaintiff a right to relief against the defendant. It must include some act done by the defendant since in the absence of such an act no cause of action can possibly accrue. It is not limited to the actual infringement of the right sued on but includes all the material facts on which it is founded. It does not comprise evidence necessary to prove such facts, but every fact necessary for the plaintiff to prove to enable him to obtain a decree. Everything which if not proved would give the defendant a right to immediate 11 C/SCA/10123/2013 JUDGMENT judgment must be part of the cause of action. But it has no relation whatever to the defence which may be set up by the defendant nor does it depend upon the character of the relief prayed for by the plaintiff."
As explained by Hon'ble Apex Court, 'bundle of facts' constitutes cause of action and it is not limited to actual infringement of the right but includes all material facts on which it is founded. At the same time, it does not comprise evidence which would be necessary to prove the said facts.
Therefore, when the objection raised by the defendant by invoking provision under Order VII Rule 11, against the suit, is considered, it would be considered in light of the cause of action and for that purpose, the facts which provide the right and cause to claim relief to the plaintiff, will have to be taken into account.
Having regard to this aspect, when the impugned decision and the facts are considered, 12 C/SCA/10123/2013 JUDGMENT it comes out that in light fo the facts and events mentioned by the plaintiffs in the plaint, learned trial Court found that the issue related to limitation is mixed issue of facts and law and it is necessary to ask the parties to lead sufficient and proper evidence, and that the said conclusion and decision by learned trial Court cannot be faulted.
In the decision in the case of Mayar (H.K.) Ltd. vs. Owners & Parties, Vessel M.V. Fortune Express, reported in AIR 2006 SC 1828, Hon'ble Apex Court has observed that:
"11. From the aforesaid, it is apparent that the plaint cannot be rejected on the basis of the allegations made by the defendant in his written statement or in an application for rejection of the plaint. The Court has to read the entire plaint as a whole to find out whether it discloses a cause of action and if it does, then the plaint cannot be rejected by the Court exercising the powers under Order VII, Rule 11 of the Code. Essentially, whether the plaint discloses a cause of action, is a question of fact which has to be gathered on the basis of the averments made in the plaint in its entirety taking those averments to be correct. A cause of action is a bundle of facts which are required to be proved for obtaining relief and for the said purpose, the material facts are required to be stated but not the evidence except in certain cases where the pleadings relied on are in regard to misrepresentation, fraud, wilful default, undue influence or of the same nature. So long as the plaint discloses some cause of action which 13 C/SCA/10123/2013 JUDGMENT requires determination by the court, mere fact that in the opinion of the Judge the plaintiff may not succeed cannot be a ground for rejection of the plaint. In the present case, the averments made in the plaint, as has been noticed by us, do disclose the cause of action and, therefore, the High Court has rightly said that the powers under Order VII, Rule 11 of the Code cannot be exercised for rejection of the suit filed by the plaintiffappellants." (Emphasis supplied) Thus, while considering the objection raised by the defendant by invoking provisions under Order 7 Rule 11, the Court has to take into account the entire plaint as a whole. From the abovequoted observations, it becomes clear that merely because in the opinion of the Court, the plaintiff may not succeed, cannot be a ground for rejecting the suit/plaint.
In light of the said observations, so far as present case is concerned, it emerges that the plaintiff, as discussed earlier, has mentioned, in detail, the cause of action and cause for dispute. The plaintiff has disputed the right of the parties to sell the land without knowledge and consent of the plaintiff and consequently has challenged the sale deed. The validity and 14 C/SCA/10123/2013 JUDGMENT authenticity of the Kabulatnama is also challenged. When the dates of execution of the disputed documents is taken into account, then it would prima facie emerged that at this threshold, it cannot be concluded that the suit is filed beyond the prescribed period of limitation and therefore, it is barred by applicable and relevant period of limitation. So as to arrive at definite conclusion on that count, relevant and sufficient evidence would be necessary because in the facts of the case, the said issue, as rightly held by the learned trial Court, is mixed question of law and facts.
16. In this background, when the facts of the case and the impugned order are examined, it comes out that the plaintiffs have claimed that they are daughters of the persons who allegedly sold the property in question. The plaintiffs seem to have also claimed that as daughters they have right/share in the suit property, however, without their knowledge and consent the disputed 15 C/SCA/10123/2013 JUDGMENT transactions are entered into. The plaintiffs have also disputed the alleged sale deed dated 15.9.2011 as well as Kabulatnama dated 13.10.2012.
16.1 When the disputed transactions are allegedly entered into on 29.8.2011 and 15.9.2011 and when the documents related to said transactions as well as the alleged Kabulatnama dated 13.10.2012 are disputed/challenged in a suit filed in 2013 and when the plaintiffs have claimed right and share in the suit property as the daughters and when the plaintiffs have alleged that the disputed transactions are executed without their knowledge or consent and when in light of such facts and circumstances, the learned trial Court held that in present case the question about limitation is a mixed questions of facts and law, then the said decision - conclusion cannot be faulted.
17. When the learned trial Court, having regard 16 C/SCA/10123/2013 JUDGMENT to the factual aspects, came to the conclusion that the issue raised by the defendants, will require evidence and they will have to establish the case that the suit is filed beyond period of limitation, i.e. three years after the cause of action and cause for dispute and the date about the knowledge of the facts and circumstances of the case would also be a relevant aspect, then any fault cannot be found with the said findings and conclusion by the learned trial Court.
18. So far as the decision on which the learned advocate for the petitioner has relied, is concerned, it emerges from the case of the cited case that it was in light of specific facts and circumstances of the cited case that the Court recorded that the plaintiffs had framed the suit in such a manner that suit, though time barred, was sought to be brought within the prescribed period of limitation and therefore, in the peculiar facts and circumstances of the cited case, i.e. until relevant and sufficient evidence 17 C/SCA/10123/2013 JUDGMENT is placed on record, the Court held that the suit was not maintainable. However, in view of the facts and circumstances of present case and the details which are mentioned in the plaint and the averments made in the plaint and the nature and scope of dispute raised with regard to the documents and transactions in question as well as in view of the relief which is prayed for in the plaint and on plain reading of the plaint, at this stage, it cannot be said that the plaintiffs have merely and only by clever drafting sought to bring the suit within period of limitation and it cannot be said that it is only by clever drafting that the plaintiffs have, in this case, shown, prima facie, that the suit is within limitation and it is not possible at this stage to accept the petitioner's claim and allegation that the suit is brought within limitation only by clever drafting. In this view of the matter, the learned Court seems to be right that it is not possible to dismiss the suit, at the threshold, and at this stage, i.e. until relevant, cogent 18 C/SCA/10123/2013 JUDGMENT and sufficient evidence is placed on record, the suit cannot be treated as barred by limitation.
19. For deciding the request/application under Order 7 Rule 11, the plaint alone - and that too plain and simple reading of the plaint - has to be considered and the details/allegations stated in the reply/written statement and/or the documents placed along with the reply/written statement cannot be considered and that, therefore, the learned trial Court has rightly not considered the reply/written statement and other details/documents and moreover, the learned trial Court has as of now and at this stage, yet not reached to final conclusion and not recorded final decision on the issue as to whether the suit is barred by / beyond prescribed and applicable period of litigation, or not. In this view of the matter and for the foregoing reasons , it is not possible to find fault with the order passed by the learned trial Court. 19
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20. Learned advocate for the petitioner has failed to successfully assail the impugned order dated 4.3.2013. Any ground to interfere with the impugned order and to arrive at any other conclusion is not made out. The petition fails and deserves to be rejected and accordingly rejected.
21. At this stage, learned advocate for the petitioner submitted that the learned trial Court may hear and decide the suit as expeditiously. In view of the said request and submission by learned advocate for the petitioner, it is observed that it will be open to the defendants to request the learned trial Court to hear and decide the suit as expeditiously.
(K.M.THAKER, J.) Bharat 20