Delhi High Court
Charu Lodha vs Asian Hotels (North) Ltd. on 21 July, 2020
Author: Mukta Gupta
Bench: Mukta Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Reserved on:25th June, 2020
Decided on: 21st July, 2020
+ CS(COMM) 184/2020
& I.A. 4672/2020 (under Order XXXIX Rule 1 and 2 CPC)
DHARAMVIR KHOSLA ..... Plaintiff
Represented by: Mr. Dhruv Mehta, Sr. Adv. with Mr.
Yashraj Singh Deora, Mr. Anubhav
Ray, Ms. Sonal Mashankar, Advs.
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
+ CS(COMM) 185/2020
& I.A. 4674/2020 (under Order XXXIX Rule 1 and 2 CPC)
SATISH KHOSLA & ANR. .....Plaintiffs
Represented by: Mr. Dhruv Mehta, Sr. Adv. with Mr.
Yashraj Singh Deora, Mr. Anubhav
Ray, Ms. Sonal Mashankar, Advs.
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
+ CS(COMM) 189/2020
& I.A. 4722/2020 (under Order XXXIX Rule 1 and 2 CPC)
Page 1 of 78
ALOK KUMAR LODHA ..... Plaintiff
Represented by: Dr. Abhishek Manu Singhvi, Sr. Adv.
with Mr.Avishkar Singhvi, Mr.
Avishkar Singhvi, Mr. Nipun Katyal,
Ms. Madhvi Khanna, Advs.
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
+ CS(COMM) 190/2020
& I.A. 4725/2020 (under Order XXXIX Rule 1 and 2 CPC)
SWEETY SURI ..... Plaintiff
Represented by: Dr. Abhishek Manu Singhvi, Sr. Adv.
with Mr.Avishkar Singhvi, Mr. Nipun
Katyal, Ms. Madhvi Khanna, Advs.
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
+ CS(COMM) 191/2020
& I.A. 4730/2020 (under Order XXXIX Rule 1 and 2 CPC)
SITAL DASS JEWELLERS ..... Plaintiff
Represented by: Dr. Abhishek Manu Singhvi, Sr. Adv.
with Mr. Avishkar Singhvi, Mr.
Nipun Katyal, Ms. Madhvi Khanna,
Advs.
Page 2 of 78
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
+ CS(COMM) 192/2020
& I.A. 4733/2020 (under Order XXXIX Rule 1 and 2 CPC)
CHARU LODHA ..... Plaintiff
Represented by: Dr. Abhishek Manu Singhvi, Sr. Adv.
with Mr.Avishkar Singhvi, Mr. Nipun
Katyal, Ms. Madhvi Khanna, Advs.
versus
ASIAN HOTELS (NORTH) LTD. ..... Defendant
Represented by: Mr.Mukul Rohatgi, Mr.Sandeep
Sethi, Mr.Sidharth Luthra, Sr.
Advocates with Dr.Lalit Bhasin,
Ms.Nina Gupta and Mr.Ranjan Jha,
Advocates.
% Reserved on: 9th July, 2020
Decided on: 21st July, 2020
+ CS(COMM) 208/2020
I.A. 4995/2020 (under Order XXXIX Rule 1 and 2 CPC)
I.A. 4999/2020 (under Order II Rule 2 CPC)
M/S. SHANTI VIJAY JEWELS ..... Plaintiff
Represented by: Mr.Vikas Dhawan, Mr.Satyabrata
Panda and Mr.Lakshay Garg,
Advocates.
versus
ASIAN HOTELS (NORTH) LIMITED ..... Defendant
Page 3 of 78
Represented by: Dr.Lalit Bhasin, Ms.Nina Gupta and
Mr.Ranjan Jha, Advocates.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
CONTENTIONS:
1. The six suits before this Court seek similar reliefs based on similar
licences. The prayers in the six suits by the plaintiffs are that they are
licencees of the defendant in respect of shops at the shopping arcade in
Hyatt Hotel, Bhikaji Cama Place, New Delhi and the terms of the licences,
inter alia, were akin to an irrevocable licence in perpetuity in the said shop
and thus the termination of their licences by the defendant vide termination
notices dated 29th May, 2020 is illegal. Consequently, the plaintiffs in the
four suits i.e. CS(COMM) Nos.189, 190 191 and 192 of 2020 inter alia seek
a decree of declaration in respect of their status in the shops declaring them
owners, execution of the documents of ownership, in the alternative, decree
of declaring the licence in favour of the plaintiffs as an irrevocable licence in
perpetuity besides injunction. In CS(COMM) Nos. 184 and 185 of 2020 the
plaintiffs seek the decree of declaring the plaintiffs owners of irrevocable
licenses and declaring them licensees in perpetuity.
2. In terms of the practice directions, since intimation of the suits was
given to the defendant, learned counsels for the defendant also entered
appearance and at the outset raised the objection with regard to the
maintainability of the suits under Section 8 of the Arbitration and
Conciliation Act, in view of the clause relating to reference of disputes to
arbitration in the licence agreement. Consequently, with the consent of the
Page 4 of 78
learned counsels for the parties, this Court has heard learned counsels for the
parties both on the issue of maintainability of the suits as also on the interim
injunction applications finally at this stage.
3. Mr.Abhishek Manu Singhvi, learned senior counsel appearing for the
plaintiffs in CS(COMM) 189/2020, 190/2020, 191/2020 and 192/2020
contends that the "license agreement" in favour of the plaintiffs was in the
nature of creating a right of ownership or in the alternative less than
ownership but more than a lease or to say the least was an irrevocable
license and thus the notice of revocation dated 29th May, 2020 is non-est.
The plaintiffs being the owner and licensee on permanent and perpetual
basis of the shop in the Shopping Arcade of hotel Hyatt Regency are in
possession and control of the said shop for nearly 40 years. It is contended
that merely use of the word licence in the agreements will not make the
agreement between the plaintiff and defendant as a mere licence and the
plaintiffs cannot be thrown out of the property by merely issuing a
revocation notice. The true nature and extent of the rights the plaintiff
possessed were far beyond what the law prescribes for a mere licensee, such
as, exclusive possession, peremptory right to purchase the property, right to
refund of consideration with 10% interest compounded, the payment of mere
maintenance charges by the licensee and not payment of any rent, the right
to transfer, the right to carry on business at hours suitable to plaintiffs, the
insurmountable threshold contained in the agreements required for
termination viz. unlawful activity and the defendant‟s acknowledgements of
the rights of the plaintiffs clearly conveys an interest in the property in
favour of the plaintiffs. Plaintiffs thus claim that the plaintiffs are the owners
of the shops/spaces or have an interest more than a lessee or in the
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alternative they are the irrevocable licensees in perpetuity. Reliance is
placed in (1960) 1 SCR 368 Associated Hotel of India Vs. R.N. Kapoor,
(2002) 5 SCC 361 Corporation of Calicut Vs. K. Srinivasan, (2007) 5 SCC
745 B. Arvind Kumar Vs. Government of India and (2004) 3 SCC 595 C.M.
Beena Vs. P.N. Ramachandra Rao.
4. Taking this Court through the terms of the 1st agreement dated 1st
September, 1982 as entered between the parties in CS(COMM) 191/2020 it
is stated that Clauses 2, 3(h), 3(c) were modified on the same day and by
virtue of Clauses 4(a), 4(b), 5 to 9 in the supplementary agreement the
intention of the parties was to create an interest in favour of the plaintiff.
5. The policy of the defendants to transfer the permanent interest was
common for several shop owners as a part of an initiative to develop
commercial Shopping Arcade as an essential activity of the hotel, without
having to invest considerable capital of their own. The perpetual lease deed
was required by the defendant for a sum of ₹4,36,00,000/- as admitted
before this Court on 17th July, 1998 and taking a fair basis for super luxury
construction prevalent at that time, the cost would have been at best ₹660/-
per square feet and factoring the same, the security deposit paid by the
plaintiff was three times the total cost per square feet area. Therefore the
defendant transformed and conveyed 5% of the built up area for more than
half the value of cost of land. Further, Clause 7 of the agreement provided
that once the hotel was permitted by law to transfer the interest i.e. one
property was converted from leasehold to freehold, it must first offer the
property to the plaintiff at a price not exceeding the amount paid by the
plaintiff as security deposit under the license agreement.
6. Even for the limited right to terminate the existing license agreement
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on the ground of engagement of the licensee in unlawful business/ activity, a
detailed procedure was provided and as per Clause 9 if within 30 days of the
notice the breaches/ contraventions were not removed only then the
termination of the license was permissible. The defendant company has
given no notice of any breach by the plaintiff much less following the due
process of law. If agreement between the parties was a mere license as is
the case of the defendant, than the onerous condition stipulated in the
termination clause was not required to be introduced in the agreement. A
combined reading of all the clauses of the agreement and the supplementary
agreement clearly suggest that the interest of the plaintiffs was adequately
protected and the license was issued merely to regulate the term of
occupation and did not alter the status of possession, even assuming it could
have been revoked.
7. By grant of permanent possession of the subject property with no
interference thereto by the defendants, the agreement between the plaintiff
and defendant was not a mere license. The payment made by the plaintiffs
was duly acknowledged by the defendants by way of receipts and other
contemporaneous documents. From the clauses in the agreement and the
supplementary agreement it is clear that the premises was always intended to
be conveyed permanently to the plaintiff and at the first instance an
irrevocable license was created in favour of the plaintiff in respect of the
shops/ premises along with other proportional rights in the said property,
with the understanding/ agreement that the transfer documents shall be
executed once the prohibition to transfer in law is cleared. Further, increase
in the license fee in case of renewal also related to the increase in the
maintenance cost only, which indicates that the entire consideration for the
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space/ shops had already been received by the defendant at the time of
execution of the agreement. The security fee paid to the defendants under
the license agreement was far more than the ongoing market rates of the
shops/spaces as compared to in the vicinity and after receiving the entire
consideration license was executed till the property was converted into
freehold.
8. Based on the license agreements between the parties, learned Senior
counsel for the plaintiffs contends that the following indicia clearly establish
that a right of ownership or in the alternative at least a right of irrevocable
licensee in perpetuity was created in favour of the plaintiff:
i) The renewal was made automatic and it was at the discretion of
the plaintiffs with no overt act required for such renewal and
mere continuation in possession was deemed enough;
ii) The termination was prohibited and could only be invoked for
the limited and exceptional case of "engagement in unlawful
activity" and in no other circumstance;
iii) No further increase in license fee was provided barring the
increase to meet the enhancement of actual maintenance cost;
iv) The right of first offer to purchase the premises to the plaintiffs,
if and when the defendant was permitted to sell as per law and
at the price not exceeding the security deposit;
v) In the event the license is terminated purely on grounds of
engagement in unlawful activity by the licensee, it shall be by
due process of law and coupled with refund of security deposit
with 10 percent compound interest annually;
vi) The right to assign/transfer;
Page 8 of 78
vii) The right of exclusive possession of the shop and the defendant
could cater only after giving notice;
viii) The acknowledgement of receipt of ₹8,80,000/- by the
defendant in year 1982 with an extra amount of ₹1,20,000 for
shop No. L-81 which is almost 3 times more than the prevailing
market rates in the vicinity;
ix) The fact that three similarly placed licensees were paid in
excess of 70 lakhs each, over and above their security deposit
around the years 2008-2010 for surrendering their rights and
handing over "possession" of the shop clearly indicates that the
defendant repurchased their rights under the said shops.
9. Challenging the notice dated 29th May, 2020 revoking the license of
the plaintiffs, learned counsel for the plaintiffs contends that the requirement
that the plaintiffs were doing unlawful activity is not met and the reasons
given in the notice, which are enumerated herein under, cannot be grounds
for revocation of the license as agreed between the parties.
i) That the internal and fitting of the Shopping Arcade including
but not limited to ceiling, electrical wiring, fire fighting
facilities, etc., are nearly 40 years old and in urgent need of
total repair and replacement, to ensure compliance with the
safety norms as per the applicable law.
ii) It is no longer financially profitable for the hotel to continue
with the Shopping Arcade as presently located.
iii) In view of the safety and financial requirements, the defendant
has taken a conscious policy decision to discontinue and
demolish the entire Shopping Arcade.
Page 9 of 78
iv) In order to mitigate the financial impact on business arising as a
result of COVID-19 and with a view to align with the global
standards of brand „Hyatt‟, defendant has decided to use the
area in a more commercially prudent and revenue efficient
manner with latest safety measures.
v) The Shopping Arcade has been closed for almost three months.
vi) Hence, the revocation of license with one month notice till 30 th
June, 2020 to remove all goods, materials from the shops.
vii) To clear the outstanding dues of ₹60,552/- till February, 2020.
10. The plaintiffs have placed on record documents to show when two of
the erstwhile licensees of the shops at Shopping Arcade settled, the
defendant paid a sum of ₹70 lakhs to ₹1 crore in the year 2008 and 2010
respectively which leads to the clear inference as to the amount of money
received by the defendant at the time when the license agreement was
entered into. Further, the conduct of the defendant in repurchasing the rights
in similarly placed shop owners‟ premises‟ by paying a consideration of Rs.
71,00,000/- per shop clearly indicate that a similar if not identical bargain
was entered into for all the present plaintiffs and defendant clearly
acknowledged that there was an interest, charge, lien, proprietary rights,
ownership interest of the possessor and the occupiers thereunder. On the one
hand, shops in the same arcade were rented at exorbitant price whereas the
licence was granted to the plaintiffs for nominal charges towards actual
maintenance. This contradiction goes to the root of the matter to depict the
true nature of the understanding/ agreement between the parties.
11. Referring to Section 60 of the Easement Act and the decision of the
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Supreme Court in Ram Sarup Gupta Vs. Bishun Narain Inter College & Ors.
(1987) 2 SCR 555 it is contended that the plaintiffs not only meet the criteria
laid down in the said decision but stand on a much higher footing. Referring
to the Clauses in the decision of the Supreme Court in B. Arvind Kumar Vs.
Govt. of India & Ors. (2007) 5 SCC 745 it is stated that the plaintiffs in
terms of the law laid down therein have a much stronger claim to be
licensees in perpetuity.
12. In respect of the objections of the defendant that the present suits are
not maintainable in view of the Clause 11 in the license agreement providing
for arbitration for disputes including disputes relating to interpretation and
clarification of the terms of the agreement, learned counsel for the plaintiffs
contends that at this stage the prayers in the plaint have to be seen by way of
demurer. Since the plaintiffs pray for decrees of declaration which are
decisions in rem and not in personam, the same cannot be adjudicated by the
arbitrators. Reliance is placed on the decision of the Supreme Court in
Himangni Enterprises Vs. Kamaljeet Singh Ahluwalia (2017) 10 SCC 706,
Berger Paints India Limited Vs. Taj and Company 2018 SCC Online
Karnataka 3356, and BGR Energy Systems Limited Vs. P.S. Techcom Pvt.
Ltd. 2018 SCC Online Mad 4714. In any case the arbitration clause in the
agreement is unforceable as the same provides for an even number of
arbitrators, the same is impermissible in view of the amendments carried out
in Section 10(1) of the Arbitration and Conciliation Act 2015.
13. Mr. Dhruv Mehta, Senior Advocate appearing in CS(COMM)
184/2020 and 185/2020 adopts the arguments advanced by Mr. A.M.
Singhvi, Senior Advocate for the plaintiff in the other four suits. He,
however, states that in CS(COMM) 185/2020 the facts are slightly different
Page 11 of 78
inasmuch as the plaintiffs therein were permitted to carry out construction
and create loft spaces for which separate notices have been issued to
plaintiff No.1 i.e. in respect of plot No. U-61A and U-63A. Since the
license has been transferred in the name of plaintiff No.2 in respect of shop
U-61 notice has been issued to plaintiff No.2 in the said suit. Referring to
Section 60 of the Easement Act learned counsel states that provisions of
Section 60 are not exhaustive and a license can be irrevocable even under
the provisions of the contract between the parties. The plaintiff continues to
be licensee for 36 years and thus also from the conduct of the parties it is
evident that the license was irrevocable. Thus, equity weaves into a covenant
of irrevocability.
14. Since in terms of Section 60 clause (b) of the Easement Act the
plaintiff i.e. licensee has, acting upon the license, executed a work of
permanent character and has incurred expenses thereon, the license has to be
interpreted as a irrevocable one. When the transfer of license in respect of
shop U-63 was done, the only transfer charges taken by the defendant were
₹25,800/- whereas the plaintiff received a full consideration minus the
consideration of the loft area. Since the defendant permitted part transfer of
the licenses which concept is unknown under Section 60, it is evident that
the intention of the parties was of creating irrevocable license.
15. A perusal of the documents filed would also reveal that in case of
assignment of license, the defendant is charging hardly any amount
whereas contemporaneously if the similar space/shop is leased out the
defendant is charging hefty amount.
16. Learned Senior counsel also reiterates the decision of the Supreme
Court in Ram Sarup Gupta Vs. Bishun Narain Inter College & Ors. (1987) 2
Page 12 of 78
SCR 555. Referring to the decision of the Supreme Court in Booz Allen &
Hamilton Inc. Vs. SBI Home Finance Limited & Ors. (2011) 5 SCC 532 it is
stated that the cause of action as pleaded in the suit is not an arbitrable
dispute and will have to be decided by the Court. He further states that the
parties have been in possession of the premises since the year 1984,
therefore, a prima facie case is made out in their favour. The balance of
convenience also lies in their favour and in case the defendant demolishes
the Arcade, as is being threatened, the plaintiffs would suffer an irreparable
loss.
17. Mr. Mukul Rohtagi, Learned Senior Counsel for the defendant has
vehemently contended that the present suit is hit by the arbitration clause in
the license agreements being Clause-11 which is similar in all the license
agreements and hence the present suits cannot proceed as the defendant at
the outset that is on entering appearance itself has taken the objection under
Section 8 of the Arbitration and Conciliation Act (in short the Act). It is
contended that arguments of learned counsel for the plaintiff is two folds
that the dispute is not arbitrable and the arbitral clause is invalid. It is stated
that the license agreements were entered into between the parties prior to
1996 and if the parties do not agree for the arbitration and once an
application under Section 11 of the Arbitration and Conciliation Act would
be filed it will be for the Court to decide whether a three member or one
member tribunal is to be constituted. The clause relating to arbitration is
widely worded and provides that any disputes and differences between the
company and the licensee with regard to any matter including interpretation
of the agreement and the clarifications thereof shall be referred to
arbitration, whose decision shall be final and binding on the parties and shall
Page 13 of 78
not be questioned in any Court of law. It is thus contended that since every
dispute including the interpretation of the terms of agreement and the
clarifications thereof are also required to be referred to arbitrator, even in the
best case scenario the case of the plaintiffs being that they owners or in the
alternative irrevocable licenses in perpetuity, all these issues can be
determined by the arbitrator.
18. The contention of learned counsel for the plaintiffs that since in view
of the prayers in the suit, the decree of declaration sought would result in a
judgment in rem, this Court is required to determine whether the dispute is
arbitrable or not is wholly incorrect proposition. The law laid down as
canvassed by the plaintiffs is prior to the amendment brought in the
Arbitration and Conciliation Act whereby Section 11(6)(A) was added in
w.e.f. 23rd October, 2018 which provides that notwithstanding any
judgment, decree or order of any Court, the Supreme Court or the High
Court as the case may be shall confine to the examination of existence of an
arbitration agreement.
19. Reliance is placed on the decisions of the Supreme Court in
Arbitration Petition (Civil) No.28/2018 dated 19th September, 2018 Zostel
Hospitality Private vs. Oravel Stays Private Limited, and (2019) 8 SCC 714
Mayavati Trading (P) Ltd. v. Pradyuat Deb Burman wherein the Supreme
Court clarified that prior to insertion of Section 11(6)(A) to the Act, the
Court was not only required to look into the existence of the arbitration
clause but also whether the said clause was valid or not and whether the
dispute was arbitrable or not, however after the insertion of Section 11(6)(A)
the Court is only required to look into the existence of the arbitration clause.
20. The decisions relied upon by the plaintiff in Himangni Enterprises
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(supra) and Booz Allen & Hamilton Inc.(supra) are not applicable to the facts
of the present case as the said decisions were rendered in relation to special
Acts, that is, Delhi Rent Control Act wherein there is a bar on the Civil
Court to entertain the suit in certain conditions. In the decision reported as
2019 SCC OnLine SC 358 Vidya Drolia vs Durga Trading Corporation,
Supreme Court doubted the correctness of the decision in Himangni
Enterprises (supra). Further there is no bar on the arbitrator granting the
decree of declaration. The plaintiff cannot pick and choose parts of the
agreement, that is, rely on part clauses of the agreement and not on the
remaining.
21. Learned Senior Counsel for the defendant contends that the pleadings
in the plaint are required to be precise. However, the present plaints are full
of inconsistencies and contradictions. For example, in CS(COMM)
191/2020 itself, the plaintiff has taken four-five stands. It is stated that the
ownership rights were transferred to the plaintiff. However, it is well settled
that the right of ownership in an immovable property cannot be transferred
without a registered document. Thereafter, it is stated in the plaint that as
the property was leasehold at that time from the DDA, it was agreed
between the parties that the transfer of ownership will take place after the
property becomes freehold which it became in the year 2010. However, till
date and even now in the present suit, the plaintiff has not sought a decree of
specific performance. Since no relief of specific performance has been
sought, the suit is not maintainable under Section 34 of the Specific Relief
Act. The plaintiffs thereafter contend that the plaintiffs are licencees on
permanent and perpetual basis. The plea of ownership and being a licensee
are contradictory and self destructive. The plaintiffs have further stated that
Page 15 of 78
the licence was conveyed for consideration, however, for
conveyance/transfer of interest in land, the two modes available are
ownership and lease. However, there are no documents in this regard.
Plaintiffs have not asserted its right as an owner in the shops/space despite
the licence agreement being in place for the last 40 years. As pleaded by the
plaintiffs the property having been converted to freehold long back.
22. It is further contended that in view of the inconsistencies and
contradictions in the plaint, even though assuming the plaint is maintainable
in the absence of plaintiff electing what is its status, no equitable relief can
be granted based on contradictory pleas, bereft of material facts. Relying
upon Order VI Rule II CPC, it is stated that every pleading is required to
contain only a statement in concise form of material facts. The present
plaint is neither precise nor contains, the concise statement of facts and
hence, liable to be dismissed or in the alternative, no equitable relief of
injunction can be granted to the plaintiff.
23. Referring to Sections 60(a) and 60(b) of the Indian Easements Act, it
is contended that all licenses are revocable except as provided in Section 60
and cases of all the plaintiffs except in CS (COMM) 185/2020, are neither
covered by Sub-Section (a) nor by Sub-Section (b) of Section 60. Further, in
terms of Section 61 of the Indian Easements Act, the revocation of licence
may be express or implied. In the present case, the defendant has revoked
the license by an express notice. The remedy of a licencee in case of
termination before expiry of the term of licence is only compensation and no
injunctive relief can be granted based on the revocation of the licence. Due
process of law has been duly followed as firstly, the revocation notice has
been given in writing and secondly, if this Court would apply its mind to the
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rights of the parties, then, it is not material who brings the action before the
Court, the due process of law stands satisfied. Reliance is placed on the
decision in Chandu Lal Vs. Municipal Corporation of Delhi, reported as
AIR 1978 Delhi 174, wherein this Court noted the distinction between in a
lease and licence. Reliance is also placed on the decisions reported as 127
(2006) DLT 431 Thomas Cook India Ltd. Vs. Hotel Imperial and Others,
MANU/DE 2575/2014 M/s.Saptagiri Restaurant Vs. Airport Authority of
India and (2014) 210 DLT 359 (DB) M/s.Gesture Hotels and Foods Pvt.
Ltd. Vs. New Delhi Municipal Corporation.
24. Mr.Mukul Rohtagi, Learned Senior Counsel for the defendant, on
instructions from the defendant, states that it be recorded that there are
around 40 shops/spaces in the shopping arcade of the defendant and licences
of all shops/spaces in the shopping arcade have been revoked and they have
been asked to vacate and no pick and choose policy has been adopted by the
defendant in this regard. The defendant wishes to use the area of the
shopping arcade for some other purpose so as to be commercially viable.
25. Distinguishing the facts of the suit filed by Satish Khosla being CS
(COMM) 185/2020, learned Senior Counsel for the defendant contends that
unlike the other suits, the prayer in this suit is a decree of declaration that
the plaintiffs are irrevocable licencees in respect of shop Nos. U-61, U-61A
and U-63A situated in the shopping arcade, Hyatt Regency and the letter of
termination dated 29th May, 2020 is invalid and non-est and consequently
pray for a decree of permanent injunction as well. It is contended that
admittedly, the plaintiffs are licence holders and pay the same licence fee
and there is no clause in the licence agreement with regard to irrevocability
of the licence. The constructions so carried out by the plaintiffs by creating
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a loft in the shop thereby re-numbering them as U-61A and U-63A was with
the consent of the defendant. It is contended that if any construction is
carried out pursuant to a licence with permission of the guarantor, Section
60(b) of the Easements Act cannot be attracted. Reliance is placed on the
decision reported as 222 (2015) DLT 706 N.D.M.C. Vs. Prominent Hotels
Limited. It is further contended that the plaintiffs are estopped from taking
the position qua their licencees once they have accepted the said position for
the last more than 40 years and have even sought certificates from the
defendant with regard to their status as licencees. Reliance is placed on the
decisions reported as (2001) Vol. 60 DRJ 562 C.J.International Hotels
Limited and Ors. Vs. N.D.M.C. and Ors. and (1982) 2 SCC 555 Ram Sarup
Gupta (Dead) by LRs Vs. Bishun Narain Inter College and Ors. Referring
to the decision in (1993) SCC Online Bombay 74 Janab Salehbhai Saheb
Safiyuddin Vs. The Municipal Corporation of Greater Bombay and Ors., It
is contended that the law is well settled that only in cases where the
permanent construction is carried out and licensor acquiesces the same by
taking no action for removal of the same that the provisions of Section 60(b)
of the Easements Act would be applicable. Referring to the terms of the
licence in Ram Sarup Gupta (supra), it is contended that the provisions of
the licence would indicate that the same was revocable. This Court in
MANU/DE/2039/2009 Exclusive Motors Private Limited Vs. I.T.D.C. and
Ors. rejected the contention of the licencee therein that he had spent
substantial amount of money on the renovation. It was held that carrying
out renovation by incurring huge expenses cannot make the licence
irrevocable. It is further contended that as held by this Court in 127 (2006)
DLT 431 Thomas Cook India Ltd. Vs. Hotel Imperial and Others,
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irrespective of the fact that who brings the action, the due process of law has
been followed since this Court has entertained the contentions of the parties
as has been duly approved by the Supreme Court in the decision reported as
(2012) 5 SCC 370 Maria Margadia Sequeria Fernandes and Others Vs.
Erasmo Jack De Sequeria (Dead) through LRs. The decision of this Court
in Thomas Cook India Ltd. (supra) was upheld by the Division Bench in
M/s. Saptagiri Restaurant Vs. Airport Authority of India MANU/DE
2575/2014. Relying upon on the said decision in M/s.Saptagiri Restaurant
Vs. Airport Authority of India (supra), it is further contended that the relief
of injunction cannot be granted to the plaintiffs as they have no subsisting
right. It is stated that unlike lease which can be terminated in terms of the
agreement or by efflux of time or as per Section 105 of the T.P.Act, the
licence can be terminated at will as licence creates no interest in the property
and is a mere permission to use the property. Since the plaintiffs can be
adequately compensated in terms of money in case they are able to make out
a case, no interim injunction can be granted. Further, the plaintiffs have
neither been able to show a prima facie case nor irreparable loss nor balance
of convenience.
26. Supplementing the arguments on behalf of the defendant, Mr.
Sandeep Sethi, Sr. Advocate contends that in the decision of the Supreme
Court reported as (2019) 12 SCC 751 EMAAR MGF Land Limited Vs. Aftab
Singh,Supreme Court discussed the entire gamut of Section 8 of the
Arbitration and Conciliation Act and held that only where the remedy is
excluded by way of special enactment i.e. in cases of Trust, Rent Act,
disputes relating to criminal offences, family matters, competition law,
insolvency, patents, trademark and copyright etc., that the disputes will not
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be arbitrable and in any case, the said issue is required to be gone into by the
Arbitrator pursuant to the amendment brought in Section 8 of the Arbitration
and Conciliation Act. In the present case, since plaintiff seeks the remedy
under the Specific Relief Act for which no special forum for adjudication is
provided, the maintainability of the arbitration is not excluded. Referring to
the decision of the Supreme Court in Vidhya Dholiya's case, it is contended
that a dispute between a licensor and a licencee even where the licencee
claims ownership rights or a perpetual licence, can be the subject matter of
arbitration and are arbitrable disputes, hence, the present suit is liable to be
dismissed on this count.
27. Referring to Section 62(c), (e) and (f) of the Indian Easements Act, it
is contended that the licence agreements itself in the recital noted that the
purpose of the licence was running a shop in the shopping arcade and since
the very purpose is being abandoned, the licences come to an end. Merely
because the licences contain a term giving reasons for termination, would
not make the licences irrevocable. Referring to the decision of the Supreme
Court in 2010 (10) SCC 422 Mumbai International Airport Private Limited
Vs. Golden Chariot Airport and Another, it is stated that the Supreme Court
deprecated inconsistent pleas of the party at different points of time.
Referring to the decision of this Court in 1996 (36) DRJ 342 G.N.Mehra Vs.
International Airport Authority of India, it is contended that since the
plaintiff can be very well compensated in terms of money in case it makes
out a case and there being no question of any irreparable loss or injury
being suffered by the plaintiff no injunction can be granted . The disputes
between the parties being commercial in nature arising out of an agreement
and the plaintiff cannot seek specific enforcement of the agreement since as
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per the plaintiff itself, they are mere licencees, the appropriate forum for
redressal of disputes if any is arbitration.
28. Mr.Sandeep Sethi,Learned Senior Counsel further contends that at
least in three suits, the plaintiffs do not have any subsisting licence as the
last renewal in CS (COMM) 189/2020 was upto 31.8.2016, in CS (COMM)
185/2020 was upto to 31.7.2016 and even in CS (COMM) 191/2020, there is
no subsisting valid licence agreement.
29. Mr.Siddharth Luthra, Sr. Advocate appearing for the defendant relies
upon the decision in 197 (2013) DLT 567 Bharat Petroleum Corporation
Ltd. Vs. Delhi International Airport Private Limited and Ors. to contend that
in a case where licence is granted, no case for grant of injunction is made
out. Learned Senior Counsel has also handed over a comparative chart
showing the distinctions in the cases of various licencees.
30. Rebutting the arguments of learned counsels for the defendant,
Mr.Abhishek Manu Singhvi, learned Senior counsel for the plaintiffs
contends that the plaintiffs before this Court seek a declaration that the
plaintiffs are irrevocable licence holders and further seek injunction from
disturbance of their unfettered possession. In the alternative, plaintiffs also
seek declaration as absolute owners of the premise and a consequential
injunction. The suit is predicated on proving the absolute transfer of title in
the property and seeks to formalize the same. The argument of the defendant
that the present suit is not maintainable as it is governed by an arbitration
clause that seeks to refer the matter to an even number of arbitrators, is
contrary to the law of the land on arbitrability. The arbitration clause is
restricted consciously to disputes arising under the license agreement only,
which are bilateral in nature. The arbitration clause is incapable of
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governing any dispute pertaining to rights in a property or title to a property.
Reliance of the plaintiffs on certain clauses of the license agreement is only
to show the real agreement, understanding and/or arrangement between the
parties. The arbitration could at best cover subjects like payment of license
fees, maintenance charges, dues, conduct in the stipulated premises,
alterations etc. However, an award by the Arbitrator cannot vest proprietary
rights in favour of the plaintiffs. Further, any declaration of any interest or
lien on the subject property granted by the Arbitrator would not be
enforceable in the eyes of law. The plaintiffs have relied upon Booz Allen
(supra) to contend that the law in the said judgment is continued to be good
law till date and has been duly affirmed in Emaar MGF (supra) where the
Supreme Court was interpreting Sections 8 and 11 of the Act post the
amendments in 2015. In Booz Allen (supra), the Supreme Court clarified
that where an award seeks to bind third parties or affects the public at large
and is a judgment in rem which determines the status or condition of the
property which operates directly on the property itself, the same cannot be
decided by the arbitrator. Consequently, a decree of declaration pertaining
to the status, title, condition, ownership and/or proprietary interest will
necessarily have to be decided by a Civil Court. The facts in the case of
Booz Allen (supra) were very similar to that of the plaintiffs case. The
confusion sought to be created by the defendant that in Booz Allen (supra) or
even in Emaar MGF (supra), the Supreme Court held that reliefs only under
the special enactments cannot be arbitrable disputes, is wholly incorrect.
Since in Emaar MGF (supra), the Supreme Court was only dealing with a
case of a Consumer Protection Act i.e. before a special forum, the Supreme
Court had no opportunity to go into the issue of a judgment in rem and a
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judgment in personam. Relying on (1963) 3SCR 22 R. Vishwanathan Vs.
Rukn-Ul-Mulk, it is contended that the judgment in rem binds all persons
claiming an interest in the property. The plaintiffs rely upon the decision in
(2017) 10 SCC 706 Himangni Enterprises Vs. Kamaljet Singh Ahluwalia
only on the general principles that in rem proceedings shall not be arbitrable,
however, in facts, Himangni Enterprises (supra) was a case dealing with
eviction and unpaid arrears of rent whereas in the present case, the plaintiffs
seek declaration of rights in the property. Relying upon AIR 1969 SC 78
Dhulabhai Vs. State of M.P., it is contended that the exclusion of jurisdiction
of a civil court is not be readily implied and certain strict conditions are
required to be applied for determining the question of bar for prosecuting the
remedies in the civil court.
31. Rebutting the arguments of the learned counsel for the defendant, it is
contended that the attack on the pleadings of the plaintiffs seeking
declaration of the interest in the property as owners as well as, as irrevocable
licencees, is incorrect. Learned counsels for the defendant have not
responded to any of the indicia of ownership as canvased by the plaintiffs
and gone on to cite the decisions on licences which have no similarity with
the facts of the present case. The argument of learned counsel for the
defendant that a license is deemed to be revoked under the provisions of
Section 62 of Easements Act is premised on the assumption that the
plaintiffs claim their rights purely within the ambit of a Licensee. Section
62(c) of the Easements Act envisages two conditions which when met result
in a deemed revocation of license; firstly, where the time period of the
license expires and secondly, performance or non performance of an act. In
the present case, the agreement is extendable at the choice of the plaintiffs
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and thus, qua the plaintiffs, runs in perpetuity as the plaintiffs are not bound
by the time and the renewal is automatic so long as the possession remains
with the plaintiffs. Further, the performance of the act is an unlawful
activity on the premises only and in the termination notice, there is no
allegation whatsoever against the plaintiffs for having performed an
unlawful activity. The defendant‟s own decision to demolish and reconstruct
the area of shopping arcade for mere commercially viable use cannot be said
to come under the ambit of „property affected by the licence is destroyed or
by superior force so permanently altered that the licensee can no longer
exercise his right", as envisaged under Section 62(d) of the Easements Act.
The arguments of the learned counsel for the defendant based on Section
62(f) of the Easements Act that the purpose of the business has been
abandoned and thus there is deemed revocation, is also incorrect. The
unprecedented situation of Covid is a temporary situation and the plaintiffs
intend to fully resume operation once the situation improves.
32. The arguments of the learned counsel for the defendant that the
licences, by their very nature, are terminable/revocable presupposes that the
plaintiffs are mere licencees and have no transfer of interest in the property,
such an argument is contrary to the wordings of Section 60 of the Easements
Act which provides that a licence may be revoked by the grantor, unless-
(a) it is coupled with a transfer of property and such transfer is in force;
(b) the licensee, acting upon the license, has executed a work of a permanent
character and incurred expenses in the execution. Reliance is placed on the
decision in 2006 SCC Online Bom 506 Sumikin Bussan (Hongkong)
International Limited v Manharlal Trikamdas Modi, wherein, a Division
Bench of the Bombay High Court discussed irrevocability of license, not
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only under the heads provided under Section 60 of the Easements Act but
from the terms of the contract as well. In the decision of Mumbai
International Airport Pvt Ltd v Golden Chariot Airport Ltd (supra) relied
upon by the learned counsel for the defendant, though, it is stated that the
very idea of a license being irrevocable is a bit of a contradistinction in
terms", however, in the same judgment, it is also stated "whether a
contractual license is revocable or not, would obviously depend upon the
express terms of the contract and that the question of irrevocability has to be
determined on the basis of its individual facts.
33. The defendant has filed no application under Section 8 or even
Section 11 of the Arbitration and Conciliation Act and hence, the disputes
raised in a civil court have to be determined in the present suit. While, the
plaintiffs do not deny the existence of an arbitration clause, however, their
claims is that the subject matter of the suit cannot be decided in arbitration
and the plaintiffs‟ right to file a suit cannot be circumscribed by the mandate
of Section 8 and 11 of the Act. The decisions relied upon by the learned
counsels for the defendant relates to Section 11 of the Act, wherein, Section
8 was not discussed. Relying on the decision in 2019 SCC Online All 3949
UP Industrial Cooperative Association Ltd v Rajendra Kumar Dhingra,
2018 SCC Online Bom 11462 Sharad v Hemant Kumar, 2016 SCC Online
Del 110 Fenner (India) Ltd. Vs. M/s. Bharamaputra valley Fertilizer Corp.
Ltd. it is contended that the contention of the defendant that arbitrator alone
must rule on per se arbitrability of the dispute, is devoid of any rational basis
and is in contravention of the decisions of the Supreme Court as well as
various High Courts. Further, an Arbitral Tribunal being a creature of the
agreement between the parties, cannot travel beyond the scope of agreement
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entered into between the parties. Reliance is placed on AIR 1992 SC 232
Associated Engineering Co. v. Govt. of Andhra Pradesh & Ors. and 1999
(2) ARBLR 316 (SC) Himachal Pradesh State Electricity Board v. R. J.
Shah & Company.
34. The decisions relating to neighboring hotels like Ashoka, Janpath,
Imperial, Oberoi, etc and Thomas cook as licensees have no application to
the present case as the terms in the agreements were contrastingly different.
Mr.Dhruv Mehta, Sr. Advocate distinguishing the decisions relied upon by
the learned counsels for the defendant in Chandu Lal Vs. Municipal
Corporation of Delhi (supra), M/s.Gesture Hotels and Foods Pvt. Ltd. Vs.
New Delhi Municipal Corporation (supra), M/s.Saptagiri Restaurant Vs.
Airport Authority of India (supra), G.N.Mehra Vs. International Airport
Authority of India (supra) and C.J.International Hotels Limited and Ors. Vs.
N.D.M.C. and Ors. (supra) contends that all these decisions related to the
facts where the entity was a mere licencee and had no rights akin to what are
envisaged in the terms arrived at between the plaintiffs and defendant.
Referring to the decision in (2008) 1 SCC 494 Sarva Shramik Sanghatana
(KV) Mumbai Vs. State of Maharashtra and Ors., learned counsel for the
plaintiffs contends that the decision is an authority on what it decides and
merely because based on the facts, no injunction was granted, would not
amount to laying down the law that on different facts also, no injunction can
be granted.
35. Referring to the matter in CS (COMM) 185/2020 titled Satish Khosla
and Anr. Vs. Asian Hotels (North) Ltd., it is contended that the plaintiffs in
their favour have important clauses in the agreement, that is, the exclusive
possession, right to transfer by payment of charges, right to sub-licence and
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if the defendant wants to transfer of ownership, it has to be with prior notice
to the plaintiffs, these arguments of the plaintiffs were de-hors the
arguments of irrevocability under Section 60(b) of the Indian Easements
Act. The terms of the licence between Satish Khosla and the defendant are
better and on a higher pedestal than in the case of Associated Hotels (supra),
wherein the Supreme Court held that the licence was irrevocable. For the
first five years, no licence fee was charged from Satish Khosla which fact is
not refuted. It is unheard of that the licence is issued for use of the premises
free of cost. For the first time, at the renewal of the four shops that a licence
fee was charged and that too, only for maintenance. No separate agreement
was arrived at for the office space carved out/constructed in the shops.
36. As regards the suit filed by Dharamvir Khosla, case of the plaintiff is
based on the irrevocability on contractual clauses. Transfer charges were
paid to the defendant by the erstwhile licencee. Further, at the time of
transfer, the erstwhile licencee was paid substantial amount of money.
37. Attacking the claim of the defendant under Section 8 of the
Arbitration and Conciliation Act for the suit to be non-maintainable, it is
contended that no application has been filed as is evident from the reading of
Sections 8(1) & 8(2) of the Arbitration and Conciliation Act. Reliance is
placed on the decision of the Supreme Court in (2018) 11 SCC 328 Kinnari
Mullick and Another Vs. Ghanshyam Das Damani. Further, reliance placed
by the learned counsel for the defendant on the decision in Vidhya Droliya's
case is misconceived as the same has no precedential value. Till date, the
decision in Himangni Enterprises (supra) has neither been set aside nor
stayed and thus, the decision in Himangni Enterprises (supra) continues to
be good law. Reliance is placed in (2012) 11 SCC 321 Ashok Sadarangani
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and Anr. Vs. UOI and Ors. and (2013) 16 SCC 16 State of Maharashtra &
Ors. vs. Sarva Shramik Sangh, Sangli & Ors.
38. Argument of learned counsel for the defendant that even in a case of
Section 8 of the Act, the issue of arbitrability has to be decided by the
Arbitrator, is fundamentally flawed. A party filing the suit cannot be
relegated to an Arbitrator to decide the issue of arbitrability and then in case,
the said issue is decided against it, to come back by filing the suit again.
The decision in Booz Allen (supra) clarifies this distinction in Sections 8 and
11 of the Arbitration and Conciliation Act. Further, the amendments to
Section 8 and 11 brought out in the Act have been duly discussed in the
decisions in Emaar MGF (supra) and Garware Wall Ropers Ltd. Vs.
Coastal Marine Constructions & Engineering Ltd. The arbitration clause
between the parties is on an unstamped document and hence, cannot be read
in evidence by the parties to the arbitration. In Emaar MGF (supra), learned
counsel appearing therein raised the same argument as is raised in the
present suits by the defendant and the Supreme Court clarified that the
amendments under Sections 8 and 11 of the Act have been brought out to
get over the decisions in (2003) 5 SCC 531 Sukanya Holding (P). Ltd. Vs.
Jayesh H.Pandya and Another and P.Anand Gajapathi Raju and Ors.
Vs.P.V.G.Raju (Died) and Ors. The Supreme Court in Emaar MGF (supra)
relied on Booz Allen (supra) and reiterated the law laid down therein. Since
Emaar MGF (supra) was again a case of special enactment, the issue of a
right in rem and right in personam did not arise before the Supreme Court,
hence, the Supreme Court did not go into the said issue.
39. After this Court had reserved judgment in the six suits, that is, CS
(Comm.) Nos.184, 185, 189-192/2020, in CS (Comm.) No.208/2020 learned
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counsel for the plaintiff stated that he has to make submissions which have
not been addressed in the suits earlier and while adopting the arguments
addressed by learned counsel for the plaintiffs earlier, his further submission
is that even if the plaintiff does not have a right of ownership or a right in
rem, however, in terms of Section 40 of the Transfer of Property Act (in
short „TPA‟) the covenants in the agreement with the plaintiff run with the
land and thus an exception to the general rule that all covenants are personal.
Since the covenants run with the land, that is, there will be a constant burden
of the covenant on the land in view of the terms of the agreement between
the parties as provided under Section 40 TPA, the judgment which would be
passed would be a judgment in rem even if this Court comes to the
conclusion that the plaintiff has no interest in the property. Referring to
Section 40 TPA it is contended that the Section has two parts, first part
being the beneficial enjoyment and there is an obligation annexed to the
ownership though not amounting to interest or easement and that such a
right or obligation may be enforced against a transferee with notice thereof
or a gratuitous transferee of the property but not against a transferee for
consideration and without notice of the right or obligation not against such
property in his hands. Thus the three requirements under Section 40 TPA
for its application are obligation arising out of a contract, and annexed to the
ownership of the immovable property, but not amounting to interest therein
or easement thereon.
40. Learned counsel for the plaintiff contends that the covenants in the
agreement between the plaintiff and defendant in relation to perpetual right
of renewal under Clasue-2, right to assign/transfer under Clause-6 and
restricting the right to terminate under Caluse-10 are covenants which affect
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the nature, quality or value of the land. Thus the rights of the owner are
clearly affected by these covenants as restriction has been placed on his right
to revoke the license, obligation has been taken by the owner to permit the
licensee to assign and even the assignee has a right to further assign and the
obligation taken by the owner to permit successive renewals at the sole
option of the licensee. The right to terminate is strictly restricted to only a
specified event. Therefore, these covenants touch or concern the land as they
affect the nature, quality and value of the land. Reliance in this regard is
placed on the decisions of the Supreme Court reported as 1969 (2) SCC 594
R. Kempraj vs. Barton Son & Co., AIR 1967 SC 744 Ram Baran Prasad vs.
Ram Mohit Hazra and 1977 (2) SCC 798 Commissioner of Wealth Tax vs.
P.N. Sikand . It is contended that the interest of the defendant in the suit
property is burdened with the contractual obligations contained in the
license agreement and whosoever acquires any interest in the shop, acquires
the same with the burden of the contract and even though the covenantee has
no interest in the land, by virtue of the equitable rule. Reliance is also placed
on the decisions reported as AIR 1941 Bom 198 Rango Ramchandra
Kulkarni vs. Gurulingappa Chinnappa Muthal, AIR 1973 Cal 432 Purna
Chandra Basak vs. Daulat Ali Mollah, AIR 1980 All 78 Raj Narain Jain vs.
IIIrd Additional District Judge and 1948 (2) KB 1 Breams Property
Investment vs. Stroudler.
41. Referring to the decision in AIR 1963 SC 1 R. Viswanathan vs. Rukn-
ul-Mulk Syed Abdul Wajid it is contended that even the right in personem of
the plaintiff on the facts of the present suit would lead to a judgment in rem
which would be binding on the creditors, successors, assignees, auction
purchasers or any interest or right purchased in the property.
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42. It is contended that since the license agreement creates an irrevocable
license and the plaintiff has the perpetual right to use the shop, the
Easements Act will give way to the special agreement between the parties.
It is contended that Section 60 of the Easements Act is subject to a contract
to the contrary and reliance in this regard is placed on the decisions reported
as 1987 (2) SCC 555 Ram Sarup Gupta vs. Bishun Narain Inter College and
2006 SCC OnLine Bom 506 Sumikin Bussan vs. Manhar Lal Trikamdas,
AIR 1950 East Punjab 40 Dominion of India vs. Sohan Lal, AIR 1959 Bom
583 M. F. DeSouza vs. Childrens Education Uplift Society, 2015 (151) DRJ
116 M/s. Saptagiri Restaurant vs. Airports Authority of India. Reliance is
also placed on the decision of the Singapore High Court reported as 2000
SGHC 70 Tan Hin Leong vs. Lee Teck Im.
43. It is contended that even though an agreement to sell for a contractual
license does not create an interest in the land, however, the same are
specifically enforceable and the right to use the premises with successive
renewals are perpetual and are exercisable against the world at large and
hence cannot be decided by an arbitral tribunal being a private fora. Reliance
is placed on the decisions Rango Ramchandra Kulkarni (supra), Purna
Chandra Basak (supra) and Booz Allen (supra).
44. Rebutting the contention of learned counsel for the plaintiff, learned
counsel for the defendant contends that the three stipulations in the
agreement with regard to termination, renewal and assignment do not make
the license an irrevocable license. Even by the supplementary agreement on
the same day, there is an addition to Clause-10 of the license agreement and
no new right is created. The defendant has right to terminate the license
however, in this case since the defendant needs to use the area of the
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shopping arcade for more financially beneficial purpose, the defendant has
not terminated the license but revoked the same. The claim of the plaintiff
that renewal of the license is automatic after five years is incorrect as the
same was on mutually agreed terms. It is also contended that in case the
license was irrevocable and perpetual there was no need for renewing the
license and repeatedly requests were received from the plaintiffs for renewal
of their license. As regards the clause relating to assignment is concerned
even the assignee of the license agreement will have no better rights than the
present licensee and he will only be substituted in place of the original
licensee on the same terms and conditions of the license. Right of
assignment on the same terms and conditions cannot lead to the conclusion
that the license is irrevocable. The claim of the covenant running with the
land is farce. There is no pleadings in the plaint that the covenant would run
with the land. Further no such covenant has been brought out which would
show that the same would run with the land. In any case by the nature of the
agreement itself, that is, a license agreement, the plaintiff has no interest in
the land or the property and his right is limited to use and occupy the
stipulated place. There is a vast distinction between revocation and
termination and in this regard learned counsel refers to Stroud‟s Judicial
Dictionary to show the distinction. It is contended that the Indian Easements
Act, 1882 is a self contained code so far as licensees are concerned and the
provisions thereof apply to the nature and revocation of licenses. Reference
was made to Sections 52, 58, 62 to 64 of the Indian Easement Act.
45. With regard to the grantor‟s duty not to render the property unsafe, in
the revocation notice the defendant has clearly brought out that since the
property is old, the fittings are old, the same needs a total revamping.
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Further the grantor‟s transferee is not bound by the terms of the license.
Section 62 provides with the contingency when the license would be deemed
to be revoked which includes the fact that when the license is granted for a
specified purpose and the purpose is attained or abandoned or becomes
impracticable. By revoking the license, the defendant has not committed the
breach of any of the terms of the license agreement. It is the admitted case
of the plaintiff that they have a license in their favour and hence can have no
further rights than a licensee. The Purpose of the license agreement was to
run the shop in the shopping arcade and was thus co-terminus with the
shopping arcade. Since the defendant is no more going to maintain the
shopping arcade, the very purpose of existence and subsistence of the
agreement is abandoned.
46. The very fact there is a clause providing for termination of the license
militates against the license being irrevocable or the plaintiff having any
interest on the land or the property. Reliance is placed on the decision
reported as AIR 1965 SC 6103 M.N. Clubwala vs. Fida Hussain Saheb and
MANU/SC/0258/1999 Delta International vs. Shaym Sunder. In case it was
the intention of the parties to create irrevocable license there was no need to
renew the license. The area in the shopping arcade is required for the bona
fide requirement of the defendant. The defendant has not disturbed the use
and occupation of the shops by the licensees for the reasons there was no
serious breach of the terms however, in view of the extraordinary
circumstances and keeping in view the vital commercial interest of the
company which has huge debt liabilities aggravated by present pandemic
crises, the defendant has decided to put the area presently covering the
shopping arcade to a better commercial use by creating more food outlets
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and meeting rooms. No challenge can be made to the bona fide requirement
of the owner of the property to a better commercial use. Reliance is also
placed on the decisions reported as 2014 (15) SCC 610 Anil Bajaj & Anr. vs.
Vinod Ahuja. The terms of the lease deed with Delhi Development
Authority have to be read into the license agreement and what was
prohibited under the lease deed could not have been carried out in the
license agreements with the plaintiff. Since the license in favour of the
plaintiff stands revoked w.e.f. 1st June, 2020 the plaintiffs are not entitled to
any interim injunction and the remedy if any available to them is of
compensation.
47. Learned counsel for the defendant also highlights on the conduct of
the parties whereby the plaintiffs have been writing letters seeking renewal
of the agreement. Admittedly the plaintiffs have no registered document in
their favour and no interest in the land, hence cannot claim any right in rem
or that the judgment passed would be a judgment in rem. The decisions
relied upon by the learned counsel for the plaintiff relates to leases, tenancy
law and have no application to the license. The entire property of the
defendant is lying mortgaged and thus no third party can claim any right in
the land. The plaintiffs much less having an interest in the property have no
right even of easement. The decision of the Singapore High Court is not
applicable to the fact of the present case as the same was based on the new
law enacted which is not similar to the Indian Easements Act of the TPA in
India. The dispute if any between the parties is arbitrable under the terms of
license agreement as held by the Supreme Court in Booze Allen (supra) and
Vidya Drolia (supra).
48. Heard learned counsels for the parties.
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49. Learned counsels for the defendant have heavily relied upon Clause-
11 of the License Agreement in CS (COMM) 191/2020 and similar Clauses
in all the other agreements in different suits to contend that the present suit
is not maintainable as the license agreement based on which the plaintiffs
claim right of ownership or in the alternative right of an irrevocable license
in perpetuity and the consequential right of continuous and uninterrupted
possession itself contains a clause that disputes between the parties
including the disputes relating to interpretation or clarification of the terms
of license agreement will be referred to arbitration wherein one arbitrator
would be as nominated by the Chairman of the defendant or his authorized
person and the other by the plaintiff. Without going into the controversy
raised that a two member arbitral tribunal is now barred in view of Section
10 of the Act, this Court notes that prayers in CS(COMM) 191/2020 suit and
the identical Prayers in CS(COMM) 189/2020, 190/2020 and 192/2020 seek
a decree of declaration that the license in favour of the plaintiff in respect of
space/shops/premises at Hotel Hyatt Regency is irrevocable, perpetual, the
purported revocation of the license by the defendant is illegal and void, a
decree of declaration declaring that the plaintiff has an unfettered right to
occupy and use the premises/shop under the irrevocable license till the
documents of transfer/conveyance are executed by the defendant, in the
alternative a decree of declaration declaring the plaintiff as the absolute
owner of the said preemies/shop having already acquired the ownership
rights in view of the consideration amount paid and documents executed
between the parties. In CS(COMM) 184/2020 and CS(COMM) 185/2020,
no decree of ownership is sought, however, rest of the prayers are similar.
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50. Plaintiff being the dominus-litis, the maintainability of the suit at this
stage has to be decided by way of a demurrer on the pleadings and prayers
made in the plaint. Whether subsequently the prayer of a decree of
declaration declaring the plaintiff as an absolute owner of the suit premises
can be granted or not would be an issue to be determined on the conclusion
of the trial however, prima facie the plaintiffs can seek and enforce a decree
of declaration in respect of the license in their favour being irrevocable and
perpetual permitting them unfettered right to occupy and use the
premises/shop.
51. Based on the contentions of the parties, the following issues arise for
consideration before this Court:-
I. Whether an objection under Section 8 of the Act
can be taken without filing an application?
II. On an objection under Section 8 of the Act, whether
the Court can decide that the dispute is arbitrable or not or
the parties are required to be relegated to the Arbitrator
for decision on the arbitability of the dispute?
III. Whether claims which are relatable to special
statute alone cannot be referred to arbitration or even
where there is a claim for a judgment in rem, the dispute
cannot be referred to arbitration?
IV. Whether prima facie plaintiffs have a right in their
favour creating an interest in the land or the burden of the
covenant running with the land to the extent that the same
cannot be decided in arbitration?
V. If the present suit is maintainable, whether on facts
the plaintiffs are entitled to grant of interim injunction?
Page 36 of 78
52. Before this Court proceeds to decide the issues involved in the suits it
would be appropriate to reproduce the three documents between the parties
i.e. the license agreement, the supplementary license agreement of the same
date and revocation notice dated 29th May, 2020 which are similar in all the
suits and based whereon the rights of the parties are required to be
determined.
53. In CS(COMM) 191/2020, the licence agreement dated 1st Sep. 1982
reads as under:
―AGREEMENT
An AGREEMENT is made at New Delhi on this the 1st day of
September, 1982 between ASIAN HOTELS LIMITEDD, a Public
Limited Company incorporated under the companies Act, 1956 and
having its registered office at Bhikaji Cama Place, Ring Road, New
Delhi - 110066, hereinafter called ‗the company'(which expression
shall include its successors and assigns) of the ONE PART and M/S.
VIRENDRA KUMAR & CO., a partnership firm, having its office at
1810 Cheerakhana, Delhi- 110006, hereinafter called ‗the
Licensee'(which expression shall include its successors and assigns)
of the OTHER PART.
WHEREAS the company is constructing a 600 room 5 star deluxe
hotel to be known as ‗Hyatt Regency Delhi' at Bhikaji Cama Place,
Ring Road, New Delhi as an essential facility to the hotel customers;
AND WHEREAS the Board of Directors of the company have decided
to licence shops in the shopping plaza to intending parties to use the
shops for the specified business purposes;
AND WHEREAS the Licensee is desirous to use License shop No. L-
79 (measuring 45.51 sq.metres) in the said shopping Plaza
(hereinafter referred to as ‗the stipulated space');
NOW THIS AGREEMENT WITNESSETH AND IT IS HEREBY
AGREED, DECLARED AND RECORDED AS FOLLOWS:-
1. In consideration of the periodical payments hereinafter agreed
to be paid by the Licensee and other Licensee's undertakings
Page 37 of 78
hereinafter set out, the company hereby licences and authorizes
the Licensee to enter upon and use the stipulated space for the
purposes of carrying on The Business of Jewellery, Arts, Curios
and Handicrafts ..... (hereinafter called ‗the authorized
purpose) on the days and during the hours to be determined by
the company from time to time. Any change in the authorized
purpose shall be made only with the permission in writing of
the company.
2. The licence under this Agreement shall be operative for a
period of 5 (five) years from the date the stipulated space is
made available to the Licensee (hereinafter referred to as
commencement date') for carrying out the authorized purpose.
At the option of the Licensee the license under this Agreement
shall be renewed for an additional period of not exceeding 5
(five) years at a time.
3. During the currency of this license, the licensee hereby agrees
with the company and undertakes as follows:-
a) To pay to the company a sum of ₹7,345/- (Rupees seven
thousand three hundred and forty five calculated @
₹161.40/- per sq.meter only) by 10th day of every month,
the first of such payments to be made on commencement
date;
b) Not to use the stipulated space for any purpose other
than for the authorized purpose;
c) To obtain and to keep in force all permissions and
licenses which may be required by law for use of the
stipulated pace and to comply with any condition which
may be attached to any such permission or licenses;
d) To manage and conduct the stipulated space so as to
preserve the reputation of the company and its hotel and
to abide by the rules and regulations framed by the
company from time to time and that nothing shall be
done, permitted or committed contrary to any provision
made by or under any statute or law for the time being in
force or rules and regulations framed by the company
and in particular not to use or permit the stipulated space
Page 38 of 78
to be used for any form of unlawful activities;
e) Not to make any alterations or additions to the stipulated
space or to remove therefrom any of the company's
fixtures or fittings therein;
f) Not to alter the original colour of the outside of the
stipulated space or the facade and front elevation nor
erect sun-screens, curtains or blinds on the exterior nor
paste any bills, advertisements, posters, notices, cutting,
etc. on the glasses, nor permit the same to be made,
affixed or altered or erected in any circumstances;
g) To have the scheme, specifications and the layout for
decor for interior decoration and furnishing of the
stipulated space approved by the company and to keep
the same - as approved by the company - keeping in view
the high standard of a 5-Star luxury hotel, and to carry
out, at its own expense, such repair or renovation work
as the company may direct as a result of inspection by it
representative(s) and that in default the company shall be
entitled to carry out such repairs or renovations and to
recover the costs, charges and expenses thereof from the
licensee;
h) To forthwith remove or cause to be removed any goods,
articles or exhibits exhibited or exposed for sale or being
sold in the stipulated space which in the opinion of the
company are obnoxious, obscene or undesirable;
i) Not to store or cause to be stored any hazardous,
combustible or dangerous goods in the stipulated space
nor use any gas, kerosene or electric stove or appliances
for preparing any food or beverage item or for any other
purpose;
j) Not to hold any auction, bids or such other activities
without prior written consent of the company.
k) Not to display, affix, paint or exhibit any name or writing
or anything upon the exterior of the stipulated space
without obtaining prior written consent of the company;
Page 39 of 78
l) Not to employ for work or otherwise allow any person at
the stipulated space who is not of good character and
behaviour and/or suffering from any contagious,
infectious disease or is not suitably attired or otherwise
unsuitable to be seen in a modern 5-Star luxury hotel;
m) To forthwith submit, at the requisition of the company,
any member of its staff for medical examination by a
doctor of the company's choice at the cost of the
licensee;
n) Shall use route or passage to go to or come out of the
hotel premises (for reaching the stipulated space) or any
toilet or wash-room as is stipulated by the company for
use by persons working at the stipulated space;
o) To pay or cause to be paid charges for electricity
(including meter hire charges), telephone calls, and other
utilities provided by the company at the stipulated space
immediately on receipt of bills/ demand by the company.
In case of default, the company may at its discretion
withdraw the facilities/ utilities;
p) Not to do or permit to be done any act which may
invalidate or in any way affect the insurance of the
building or property wherein the stipulated space is
located;
q) Not to throw dirt, rubbish, garbage, refuse or permit the
same to be thrown in the stipulated space or in the
varandah or the passage or in any other portion of the
shopping plaza or hotel;
r) In the event of any damage or injury being caused to the
stipulated space or any property of the company, by the
licensee or his servants or agents or any one upon the
stipulated space with the acceptance or implied consent
of the licensee or as a result of the use of the premises for
unauthorized purposes, the licensee shall at its own
expense make good all such damage or injury and in the
event of his failure to do so within 15 (fifteen) days after
occurrence of such damage, the company may make good
Page 40 of 78
such injury/ damage and the licensee shall indemnify the
company against all such costs and charges and expenses
in respect thereof;
s) To charge the customers reasonable price for the goods
sold or services rendered and in the event of any
complaint, to satisfy the company about the
reasonableness of the price and to refund to the customer
any amount in excess of the price which is considered
reasonable by the company;
t) To forthwith, upon termination of the licence, vacate the
stipulated space and remove all its wares, equipments,
furnishings, etc. and in default the company's
representatives shall be fully entitled to get the stipulated
space vacated without being liable to damages or
otherwise; and
u) To take out a policy of insurance in the joint names of the
company and the licensee against all liability in respect
of any damage or loss which may be suffered by any
person other than the company or licensee by reason or
arising directly or indirectly out of the use of the
stipulated space for the authorized purpose and to keep
the company indemnified against all such liability.
4. The company hereby agrees with the licensee as follows:
a) To permit or cause to permit the licensee, his servants
and agents to enter and use the stipulated space;
b) To keep or cause to be kept the premises, in which the
stipulated space licensed to the licensee is stipulated, in
good condition;
c) To provide the following facilities/ services:
i) Central air-conditioning facilities during business
hours;
ii) Cleaning and keeping in neat and tidy condition
common passages, lobbies and entrances around
the stipulated space
iii) Looking after and attending to the electricity,
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water and sanitary fittings and pumping
requirements in the common passages, lobbies and
entrances around the stipulates space; and
iv) Providing watch and ward and the maintenance
services for the shopping area, provided that the
company shall not in any way be responsible in
case of any theft, pilferage or loss,
Provided that the air-conditioning and telephone
services may be shut off and cut off, after giving 24
(twenty four) hours' notice in writing, for the
purpose of altering, repairing services or
overhauling any apparatus, machine, plant or
installations;
Provided further that in the event of failure of the
central air-conditioning or the telephone
installations due to any reason beyond the control
of the company, the licensee shall have no recourse
against the company for non-provision of the
above facilities/ services; and
d) To permit the licensee to use the common portions such
as entrances, passages, stairways in the shopping plaza
as are specifically designated by it from time to time.
5. As security for proper maintenance of the stipulated space and
proper conduct and complete compliance of the terms and
conditions of the license herein contained, the licensee shall
pay to the company an interest-free security deposit of
₹8,80,000 (Rupees eight lakhs and eighty thousand only) in the
manner and in instalments as the company may direct, and
maintain the said deposit at all times during the continuance of
the license. The company shall refund the security deposit
immediately on termination of the license and vacation of the
stipulated space by the licensee in good and proper condition.
If the security deposit is not refunded within 30 (thirty) days of
the termination of license/ vacation of the stipulated space, the
company shall be liable to pay an interest at a rate which would
be 2% (two percent) per annum higher than the then prevailing
Bank lending rate from the date of vacation of the stipulated
Page 42 of 78
space to the date of payment.
6. The licensee shall have the right to assign/ transfer his/ its right
under this license with the written consent of the company on
such terms and conditions as the company may notify from time
to time in this behalf.
7. The licensee may bring upon the stipulated space such
equipment as is necessary for the use of the stipulated space for
the authorized purpose, provided that while upon the stipulated
space all such equipment shall be at the risk of the licensee and
the company shall not be liable for any damage/ injury to such
equipment.
8. The company shall have the right to increase the amount of
consideration set out in clause 3(a) hereof on 1 st January, 1985
and thereafter every 5 (five) years (in case term of the licence is
renewed beyond the initial period of 5 (five) years, provided,
however, that such increase shall not exceed 25% (twenty five
percent) of the amount so being then charged.
9. That company shall have the right to terminate the licence in
case of any of the terms of the licence is contravened by the
licensee by giving 30 (thirty) days' notice in writing to the
lincensee to remove the breaches or terms contravened, and on
failure of the licensee to remove the said breaches within 30
(thirty) days, the license will stand terminated. In case the
licensee is interested in terminating the license, the licensee
may do so by giving 60 (sixty) days' notice in writing to the
company and the licence shall stand terminated on such expiry
of the notice.
10. That the licensee is a sole-proprietory/ partnership/ company.
Name(s) of the sole-proprietor/ partners/ directors/ controlling
shareholders/ ......./ ....... as on date of the signing of this
agreement have been furnished to the company. The licensee
hereby nominates Shri _____partner of the licensee
(hereinafter known as ‗the nominee') who shall be the person
who will deal with the company on behalf of the licensee for the
purposes of this Agreement. The licensee shall notify, in
writing, to the company in case he/ it desires any change will
become effective only after the company has confirmed in
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writing its acceptance of the name of the new nominee.
11. That in case of any dispute, difference, between the company
and you, with regard to any matter including interpretation of
this agreement and the clarifications thereof, the same shall be
referred to the joint arbitration of the chairman of the company
or any person appointed by the chairman and the arbitrator
appointed by you, whose decision shall be final and binding
between the parties and shall not be question in any court of
law.
IN WITNESS WHEREOF the parties hereto have executed these
presents the day and year first hereinabove written.‖
54. The Supplementary Agreement dated 1st September, 1982 reads as
under:
―1st September, 1982
M/s Virendra Kumar & Co.
1810 Cheerakhana
Delhi - 110006
Dear Sirs,
SUB: License Agreement dated 1st September, 1982 between M/s.
Virendra Kumar & Co. and Asian Hotels Limited.
1. As supplement to the captioned Agreement, we clarify/ specify
hereunder various clauses and words contained in the said
Agreement and the original Agreement dated 1st September,
1982 shall to that extent stand modified/ amended.
2. The words ―for an additional period of not exceeding 5 (five)
years at a time‖ appearing in clause 2, means additional
periods of not exceeding 5 years at a time. And the option
under this clause shall be deemed to have been exercised by
you, if you continue in possession of the stipulated space after
the expiry of the original or extended period of the license.
3 (a) The words ―Rules and regulations (framed by the company
from time to time) appearing in clause 3(d) refer to such
regulations as relate to the upkeeping and maintenance of the
Page 44 of 78
stipulated space.
3 (b) In respect of clause 3(e), you shall be at liberty to make false
roofing and storage space thereupon in the stipulated space.
3(c) You shall be deemed to have complied with the provisions of
clause 3(g), if the decor and furnishing inside the stipulated
space is in keeping with the high standard of a 5-Star luxury
hotel. Unless the decor/ interior decoration or furnishing
affects the exterior position of the stipulated space, you shall
have full right to have decor, furnishing etc, of your liking.
3(d) Keeping a small fridge and warming of prepared food shall not
be a contravention of Clause 3(i).
3(e) The provision of clause 3(n) with regard to use of passage,
route, etc. shall apply to members of your staff and not to the
partners of your firm.
3(f) In respect of clause 3(o), you shall be at liberty to get your own
telephone (s) installed at your cost in the stipulated space.
3(g) The company will determine the ―reasonable price‖ referred to
in clause 3(s) - in case of complaint by any customer on the
basis of expert advice. This clause will be ―invoked in cases
where the difference between the reasonable sale price‖ and
the price charged by you is more than 25%. However, you
shall have the option to refund the full money and take your
goods back.
3(h) The clause 3(t) shall mean, that the company shall get the
premises vacated only by due process of law.
4(a) In respect of clause 5, however, in case the company terminate
the licence under clause 9 and asks you to vacate the premises
and hand over the possession of the stipulated space, the
company shall pay to you interest on the amount of deposit
made by you at the rate of 10% per annum compounded
annually from the date of such deposit upto the date of
vacation.
4(b) The deposit of security referred to in clause 5 shall be made in
the following manner and instalments:
i) ₹1,76,000/- on the date of signing of the agreement
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ii) ₹1,76,000/- on or before 30 November, 1982
iii) ₹1,76,000/- on or before 28 February, 1983
iv) ₹1,76,000/- on or before 30 June, 1983
v) ₹1,76,000/- on or before 30 September, 1983
5. For your purposes, terms and conditions ―applicable to
transfer/ assignment referred to in clause 6 will as follows:
i) If, the propose transferee is a person of repute and whose
business credentials are good, the company shall not
withhold the consent for transfer without assigning any
valid grounds.
ii) A transfer fee at a rate not exceeding 10% of the amount
of security deposit made by you in terms of clause 5 shall
be payable to the company by you where the transfer is to
any person, body, company or concern who is not a
constituent of your firm. In case of transfer to the
constituents of your firm and their legal heirs, there shall
be no transfer fee.
6. The provisions of clause 9 shall not be invoked unless you
engage in any unlawful business in the stipulated
7. If at any time in future the company is permitted to dispose off
the stipulated space, you shall have the first option to buy the
same, at a consideration which shall not exceed the amount of
security deposit made by you under the Licence Agreement
dated 1st September, 1982 except that the condition with regard
to use, upkeep and maintenance of the stipulated space shall be
such as may be applicable at that time.
8. ―In respect of clause 8, increase in license fee on 1 st January,
1985 and thereafter shall be related to the actual increase in
maintenance cost of the stipulated space‖.
9. The company will be responsible for or ensure the payment of
all taxes/ charges on air-conditioning and other services
imposed or payable in respect of the stipulated space but
energy consumed by the licensee or its nominee on the
stipulated space.
Page 46 of 78
Thanking you,
Yours faithfully,
For ASIAN HOTELS LIMITED.‖
55. Defendant issued similar notice to all the plaintiffs on 29 th May, 2020
which reads as under:
―Date: 29th May 2020
To,
Sital Dass Jewellers
Rakyan'Fine Jewellery,
M-31, M Block Market,
Greater Kailash-I,
New Delhi-110048
Re: Shop No. L-79 Extn situated at the Shopping Arcade, Hyatt
Regency Delhi, Bhikaji Cama Place, New Delhi - 110066.
Dear Sir,
You are a Licensee in respect of the above mentioned shop located in
the Shopping Arcade at Hotel Hyatt Regency Delhi, Bhikaji Cama
Place, Ring Road, New Delhi - 110066 (‗Hotel'/'premises'). You
have been paying a monthly license fee of ₹12,400/- (Rupees Twelve
thousand four hundred only) for the use and occupation of the
aforesaid shop. You are carrying out the activity of business or trade
of jewellery & handicrafts for the benefit of Hotel residents and
visitors of the hotel facilities. At the time of grant of license to you,
you had made an interest free security deposit of ₹1,20,000/- (Rupees
one lakh twenty thousand only).
The Shopping Arcade, where the shop is located is situated on the
right wing of the hotel building. The internal and fittings of the
shopping arcade including but not limited to ceiling, electrical wiring,
fire fighting facilities etc. are nearly 40 years old and in urgent need
for total replacement and repairs, to ensure compliance with the
safety norms as per the applicable laws. It is no longer financially
profitable for the hotel to continue with the Shopping Arcade as
presently located.
Page 47 of 78
Keeping in view the safety and financial requirements, the Board of
Directors (―Board‖) of Asian Hotels (North) Ltd. (―the company‖)
has taken a conscious policy decision to discontinue and demolish the
entire Shopping Arcade. In order to mitigate the financial impact on
business arising as a result of COVID-19 and also with a view to
align with the global standards of brand ―Hyatt‖, the company has
decided to use the area currently comprising of the Shopping Arcade
in a more commercially prudent and revenue efficient manner with the
latest safety measures.
In any case, since almost last 3 months the shopping arcade has been
closed for any commercial operations due to the present lockdown
restrictions imposed on the Hotel as well as on account of health
concerns as a result of COVID-19. Therefore, the company has
decided to start forthwith the construction/ repair work at the site
where the Shopping Arcade is situated.
In view of the aforesaid, the Board has decided to revoke the license
for Shop No. L-79 Extn. w.e.f. 01.062020.
Please, therefore note that license to use and occupy the aforesaid
shop stands revoked w.e.f. 01.06.2020. Despite the fact that the
license stands revoked w.e.f. 01.06.2020, you are being given one
month's time till 30.06.2020 to remove all your goods/ materials/
belongings from the shop. You may reach to Mr. Narotam Sharma,
Director Materials Corporate, email: [email protected], Mobile:
+91987186801 to schedule an appropriate date and time during
business hours before 30.06.2020 to remove your belongings from the
aforesaid shop. The company has sealed the entire Shopping Arcade
to ensure safety and security of your goods and belongings lying in
the shops. For visiting the shopping arcade in the Hotel premises,
Standard Operating Procedures have been put in place. A copy of the
same is attached to enable you to comply with them at the time of your
scheduled visit to the hotel premises for the aforesaid purpose.
You are further called upon to clear your outstanding dues amounting
to ₹60,552/- (₹sixty thousand five hundred fifty two only) till February
2020 on or before the date fixed for removal of your belongings.
Further, as a gesture of goodwill and keeping in view the difficulties
being faced on account of COVID-19, the company has decided on
‗without prejudice' basis to waive your obligations towards payment
Page 48 of 78
of the license fee for the months of March, April and May 2020.
Upon your compliance with the above to the satisfaction of the
company, you may collect the cheque for ₹1,20,000/- (₹ one lakh
twenty thousand only), deposited by you as interest free security
deposit and simultaneously execute a Letter confirming removal of all
your belongings/ articles from the shop as well as a declaration to the
effect that no dues are payable to or by either of the parties.
Photocopies of the cheque for ₹1,20,000/- dated 29.05.2020 drawn on
DBS Bank Ltd., new Delhi towards refund of interest free security
0deposit along with statement of accounts in respect of the above shop
are enclosed herewith.
Please note that in the event of your failure to settle the dues as
aforesaid and remove the belongings from the shop within the time
period specified above, the company shall be constrained and
compelled to dispose of the same in a manner deemed fit and the same
shall be done at your risk, cost and consequences and in that event
your liability to pay the license fee for the months of March, April and
May 2020 shall stand revived and the company shall also be entitled
to adjust the security deposit against amounts owned by you to the
company. The company shall also be at liberty to take such further
and necessary action as may be warranted in law to make recoveries
of any amounts due and payable by you which cannot be mitigated by
adjustment against the security deposit.
The company expects that in view of our cordial relationship during
the period of your license, you would extend your full cooperation as
requested above.
Thanking you,
Yours faithfully,
For Asian Hotels (North) Ltd.‖
Finding on Issue No.I
56. Objection of learned counsel for the plaintiffs that since no
application under Section 8 of the Act has been filed by the defendant, hence
the plea for rejection of the plaint cannot be accepted, deserves to be
Page 49 of 78
rejected in view of the decision of this Court dated 15th January, 2018 in CS
(SO) No.125/2017 Parasramka Holdings Pvt. Ltd. vs. Ambience Pvt. Ltd
and another, wherein this Court held that party invoking the arbitration
clause does not have to file a formal application seeking a specific prayer for
reference of the dispute to arbitration as long as it raises an objection in the
written statement that the present suit is not maintainable in view of the
arbitration clause in the agreement. This Court following Booz Allens held:
32. In Booz Allen and Hamilton Inc. (supra), the Supreme
Court has held as under:-
"25. Not only filing of the written statement in a suit, but
filing of any statement, application, affidavit by a defendant
prior to the filing of the written statement will be construed
as ―submission of a statement on the substance of the
dispute‖, if by filing such statement/application/affidavit,
the defendant shows his intention to submit himself to the
jurisdiction of the court and waives his right to seek
reference to arbitration. But filing of a reply by a defendant,
to an application for temporary injunction/attachment
before judgment/ appointment of Receiver, cannot be
considered as submission of a statement on the substance of
the dispute, as that is done to avoid an interim order being
made against him."
xxxx
33. Keeping in view the aforesaid judgments as well as the
judgment in Eastern Medikt (supra) and judgments of the
learned Single Judge and Division Bench of this Court in Sharad
P. Jagtiani (supra), this Court is of the view that the party
invoking the arbitration clause does not have to file a formal
application seeking a specific prayer for reference of the dispute
to arbitration as long as it raises an objection in the written
statement that the present suit is not maintainable in view of the
arbitration clause in the agreement.
Page 50 of 78
57. In the present case the defendant on the first day of the appearance
itself even before filing of the written statement has raised the objection
under Section 8 of the Arbitration and Conciliation Act and hence this
objection cannot be summarily rejected on the ground that no application
has been filed by the defendant under Section 8 of the Act.
Findings on Issue No.II & III
58. Plea of learned counsels for the defendant is that in view of the
amendment to Section 8 of the Act, on an application under Section 8, the
Court cannot go into the issue whether the dispute between the parties is
arbitrable or not and in the alternatively it is stated that unless the dispute
falls within one of the categories as laid down in Emaar MGF and Vimal
Kumar Shah this Court would refuse to refer the disputes to Arbitration and
that the reliance of the plaintiffs on the decision in Himangi is incorrect as
the same is no more good law in view of the decision in Vidya Drolia.
59. In Vidya Drolia (supra) the Supreme Court while dealing with Section
11 (6A) of the Act, has referred the issue "whether the word 'existence'
would include weeding out arbitration clauses in agreements which indicate
that the subject matter is incapable of arbitration", to a larger bench.
60. Thus the reference to the Larger Bench of the Supreme Court in Vidya
Droliya's case is to the scope of consideration before the Court under
Section 11(6A) of the Act and whether while examining the éxistence of an
arbitration agreement", the Court can determine whether the subject matter
of the dispute is incapable of arbitration. As held by the Supreme Court in
(2012) 11 SCC 321 Ashok Sadarangani & Anrs. vs. Union of India & Ors.
and 2013 (16) SCC 16 State of Maharashtra & Anr. vs. Sarva Shramik
Sangh, Sangli & Ors. till the decision of the Larger Bench of Supreme
Page 51 of 78
Court, this Court is bound to follow the interpretation of law, presently
holding the field on the issue of scope of consideration in an application
under Section 8 of the Act.
61. In Booz Allen & Hamilton Inc.(supra) dealing with the issue, whether
in an application under Section 8 of the Act, the Court can go into the issue
of arbitrability of the dispute or not, Supreme Court held:
32. The nature and scope of issues arising for consideration
in an application under Section 11 of the Act for appointment
of arbitrators, are far narrower than those arising in an
application under Section 8 of the Act, seeking reference of the
parties to a suit to arbitration. While considering an
application under Section 11 of the Act, the Chief Justice or his
designate would not embark upon an examination of the issue
of ―arbitrability‖ or appropriateness of adjudication by a
private forum, once he finds that there was an arbitration
agreement between or among the parties, and would leave the
issue of arbitrability for the decision of the Arbitral Tribunal. If
the arbitrator wrongly holds that the dispute is arbitrable, the
aggrieved party will have to challenge the award by filing an
application under Section 34 of the Act, relying upon sub-
section (2)(b)(i) of that section.
33. But where the issue of ―arbitrability‖ arises in the
context of an application under Section 8 of the Act in a
pending suit, all aspects of arbitrability will have to be decided
by the court seized of the suit, and cannot be left to the decision
of the arbitrator. Even if there is an arbitration agreement
between the parties, and even if the dispute is covered by the
arbitration agreement, the court where the civil suit is pending,
will refuse an application under Section 8 of the Act, to refer
the parties to arbitration, if the subject-matter of the suit is
capable of adjudication only by a public forum or the relief
claimed can only be granted by a special court or Tribunal.
xxxx
35. The Arbitral Tribunals are private fora chosen voluntarily
Page 52 of 78
by the parties to the dispute, to adjudicate their disputes in
place of courts and tribunals which are public fora constituted
under the laws of the country. Every civil or commercial
dispute, either contractual or non-contractual, which can be
decided by a court, is in principle capable of being adjudicated
and resolved by arbitration unless the jurisdiction of the
Arbitral Tribunals is excluded either expressly or by necessary
implication. Adjudication of certain categories of proceedings
are reserved by the legislature exclusively for public fora as a
matter of public policy. Certain other categories of cases,
though not expressly reserved for adjudication by public fora
(courts and tribunals), may by necessary implication stand
excluded from the purview of private fora. Consequently, where
the cause/dispute is inarbitrable, the court where a suit is
pending, will refuse to refer the parties to arbitration, under
Section 8 of the Act, even if the parties might have agreed upon
arbitration as the forum for settlement of such disputes.
36. The well-recognised examples of non-arbitrable disputes
are: (i) disputes relating to rights and liabilities which give rise
to or arise out of criminal offences; (ii) matrimonial disputes
relating to divorce, judicial separation, restitution of conjugal
rights, child custody; (iii) guardianship matters; (iv) insolvency
and winding-up matters; (v) testamentary matters (grant of
probate, letters of administration and succession certificate);
and (vi) eviction or tenancy matters governed by special
statutes where the tenant enjoys statutory protection against
eviction and only the specified courts are conferred jurisdiction
to grant eviction or decide the disputes.
37. It may be noticed that the cases referred to above relate
to actions in rem. A right in rem is a right exercisable against
the world at large, as contrasted from a right in personam
which is an interest protected solely against specific
individuals. Actions in personam refer to actions determining
the rights and interests of the parties themselves in the subject-
matter of the case, whereas actions in rem refer to actions
determining the title to property and the rights of the parties,
Page 53 of 78
not merely among themselves but also against all persons at
any time claiming an interest in that property.
Correspondingly, a judgment in personam refers to a judgment
against a person as distinguished from a judgment against a
thing, right or status and a judgment in rem refers to a
judgment that determines the status or condition of property
which operates directly on the property itself. (Vide Black's
Law Dictionary.)
38. Generally and traditionally all disputes relating to rights
in personam are considered to be amenable to arbitration; and
all disputes relating to rights in rem are required to be
adjudicated by courts and public tribunals, being unsuited for
private arbitration. This is not however a rigid or inflexible
rule. Disputes relating to subordinate rights in personam
arising from rights in rem have always been considered to be
arbitrable.
(Emphasis Supplied)
62. In R.V.Viswanathan vs. Rukn-ul-Mulk Sayed (1963) 3 SLR 22
Supreme Court noting the distinction between a judgment in rem and
judgment in personam as observed in Cheshire in Private International
Law,6th Edn, page 653 held:
―It (judgment in rem) has been defined as ‗a judgment of a court
of competent jurisdiction determining the status of a person or
thing (as distinct from the particular interest in it of a party to
the litigation); and such a judgment is conclusive evidence for
and against all persons whether parties, privies or strangers of
the matter actually decided.'.... A judgment in rem settles the
destiny of the res itself ‗and binds all persons claiming an
interest in the property inconsistent with the judgment even
though pronounced in their absence'; a judgment in personam,
although it may concern a res, merely determines the rights of
the litigants inter se to the res. The former looks beyond the
individual rights of the parties, the latter is directed solely to
those rights...."
Page 54 of 78
63. Learned counsels for the defendant have rightly contended that the
law laid down by the Supreme Court in Booz Allen & Hamilton Inc.(supra)
bringing out the distinction between Section 8 and Section 11 of the Act is
prior to the amendments brought in Section 8 and 11 of the Act w.e.f. 23rd
October, 2015. However, the effect of amendment to Section 8 of the Act
was considered by the Supreme Court in Emaar MGF vs. Aftab Singh
(supra) and it was held:
"57. The legislative intent and object were confined to only
above aspects and was not on those aspects, where certain
disputes were not required to be referred to arbitration. Can
it be said that after amendment under Section 8(1), the law
laid down by this Court in reference to Section 2(3), where
large number of categories have been held to be non-
arbitrable has been reversed or set at naught. Neither any
such legislative intendment was there nor any such
consequence was contemplated that law laid down by this
Court in context of Section 2(3) has to be ignored or
reversed.
58. While carrying out amendment under Section 8(1) of the
1996 Act, the statutes providing additional remedies/special
remedies were not in contemplation. The legislative intent is
clear that judicial authority's discretion to refuse arbitration
was minimised in respect of jurisdiction exercisable by
judicial authority in reference to Section 8. The amendment
was also aimed to do away with special or additional
remedies is not decipherable from any material. The Law
Commission 246th Report, the Statement and Objects of Bill
and the Notes on Clauses do not indicate that amendments
were made for overriding special/additional remedies
provided under different statutes. In the event, the
interpretation as put by the learned counsel for the
petitioner is accepted, Section 8 has to be read to override
the law laid down by this Court in reference to various
special/additional jurisdictions as has been adverted to and
Page 55 of 78
noted in the judgment of this Court in Booz Allen &
Hamilton Inc. [Booz Allen & Hamilton Inc. v. SBI Home
Finance Ltd., (2011) 5 SCC 532 : (2011) 2 SCC (Civ) 781]
which was never the intent of amendment in Section 8.
59. The amendment in Section 8 cannot be given such
expansive meaning and intent so as to inundate entire
regime of special legislations where such disputes were held
to be not arbitrable. Something which legislation never
intended cannot be accepted as side wind to override the
settled law. The submission of the petitioner that after the
amendment the law as laid down by this Court in National
Seeds Corpn. Ltd. [National Seeds Corpn. Ltd. v. M.
Madhusudhan Reddy, (2012) 2 SCC 506 : (2012) 1 SCC
(Civ) 908] is no more a good law cannot be accepted. The
words ―notwithstanding any judgment, decree or order of
the Supreme Court or any court‖ were meant only to those
precedents where it was laid down that the judicial authority
while making reference under Section 8 shall be entitled to
look into various facets of the arbitration agreement,
subject-matter of the arbitration whether the claim is alive
or dead, whether the arbitration agreement is null and void.
The words added in Section 8 cannot be meant for any other
meaning.
60. Reference is also made to the judgment of this Court
in Vimal Kishor Shah v. Jayesh Dinesh Shah [Vimal Kishor
Shah v. Jayesh Dinesh Shah, (2016) 8 SCC 788 : (2016) 4 SCC
(Civ) 303] . This Court in the above case had occasion to
consider the provisions of Section 8 of the 1996 Act in
reference to special remedy provided under the Trusts Act,
1882. This Court noticed the judgment of this Court in Booz
Allen & Hamilton Inc. [Booz Allen & Hamilton Inc. v. SBI
Home Finance Ltd., (2011) 5 SCC 532 : (2011) 2 SCC (Civ)
781] with approval in paras 40 and 42 which is to the
following effect: (Vimal Kishor Shah case [Vimal Kishor
Shah v. Jayesh Dinesh Shah, (2016) 8 SCC 788 : (2016) 4 SCC
(Civ) 303] , SCC pp. 805-06)
Page 56 of 78
―40. Before we examine the scheme of the Trusts
Act, 1882, we consider it apposite to take note of
the case law, which has a bearing on this issue.
The question came up for consideration before this
Court in Booz Allen & Hamilton Inc. v. SBI Home
Finance Ltd. [Booz Allen & Hamilton Inc. v. SBI
Home Finance Ltd., (2011) 5 SCC 532 : (2011) 2
SCC (Civ) 781] as to what is the meaning of the
term ―arbitrability‖ and secondly, which type of
disputes are capable of settlement by arbitration
under the Act. Their Lordships framed three
questions to answer the question viz.: (SCC p. 546,
para 34)
(1) Whether the disputes having regard to their nature could
be resolved by a private forum chosen by the parties
(Arbitral Tribunal) or whether such disputes exclusively fall
within the domain of public fora (courts)?;
(2) Whether the disputes are covered by the arbitration
agreement?; and
(3) Whether the parties have referred the disputes to
arbitrator?‖
***
42. The question to be considered in this appeal is whether
the disputes relating to affairs and management of the Trust
including the disputes arising inter se trustees, beneficiaries
in relation to their appointment, powers, duties, obligations,
removal, etc. are capable of being settled through
arbitration by taking recourse to the provisions of the Act, if
there is a clause in the trust deed to that effect or such
disputes have to be decided under the Trusts Act, 1882 with
the aid of forum prescribed under the said Act?‖
61. After noticing the issues which have arisen in the above
case this Court laid down the following in paras 51 and 53:
(Vimal Kishor Shah case [Vimal Kishor Shah v. Jayesh Dinesh
Shah, (2016) 8 SCC 788 : (2016) 4 SCC (Civ) 303] , SCC pp.
808-09)
―51. The principle of interpretation that where a
Page 57 of 78
specific remedy is given, it thereby deprives the
person who insists upon a remedy of any other
form of remedy than that given by the statute, is
one which is very familiar, and which runs through
the law, was adopted by this Court in Premier
Automobiles Ltd. v. Kamlekar Shantaram
Wadke [Premier Automobiles Ltd. v. Kamlekar
Shantaram Wadke, (1976) 1 SCC 496 : 1976 SCC
(L&S) 70] while examining the question of bar in
filing civil suit in the context of remedies provided
under the Industrial Disputes Act (see G.P.
Singh, Principles of Statutory Interpretation, 12th
Edn., pp. 763-64). We apply this principle here
because, as held above, the Trusts Act, 1882
creates an obligation and further specifies the
rights and duties of the settlor, trustees and the
beneficiaries apart from several conditions
specified in the trust deed and further provides a
specific remedy for its enforcement by filing
applications in civil court. It is for this reason, we
are of the view that since sufficient and adequate
remedy is provided under the Trusts Act, 1882 for
deciding the disputes in relation to trust deed,
trustees and beneficiaries, the remedy provided
under the Arbitration Act for deciding such
disputes is barred by implication.
***
53. We, accordingly, hold that the disputes
relating to trust, trustees and beneficiaries arising
out of the trust deed and the Trusts Act, 1882 are
not capable of being decided by the arbitrator
despite existence of arbitration agreement to that
effect between the parties. A fortiori, we hold that
the application filed by the respondents under
Section 11 of the Act is not maintainable on the ground that firstly, it is not based on an ―arbitration agreement‖ within the meaning of Sections 2(1)(b) and 2(1)(h) read with Section 7 of Page 58 of 78 the Act and secondly, assuming that there exists an arbitration agreement (Clause 20 of the trust deed) yet the disputes specified therein are not capable of being referred to private arbitration for their adjudication on merits.‖
62. This Court held in Vimal Kishor Shah case [Vimal Kishor Shah v. Jayesh Dinesh Shah, (2016) 8 SCC 788 :
(2016) 4 SCC (Civ) 303] that disputes within the trust, trustees and beneficiaries are not capable of being decided by the arbitrator despite existence of arbitration agreement to that effect between the parties. This Court held that the remedy provided under the Arbitration Act for deciding such disputes is barred by implication. The ratio laid down in the above case is fully applicable with regard to disputes raised in consumer fora.
63. We may, however, hasten to add that in the event a person entitled to seek an additional special remedy provided under the statutes does not opt for the additional/special remedy and he is a party to an arbitration agreement, there is no inhibition in disputes being proceeded in arbitration. It is only the case where specific/special remedies are provided for and which are opted by an aggrieved person that judicial authority can refuse to relegate the parties to the arbitration."
(Emphasis Supplied)
64. Supreme Court in Emaar MGF also followed its earlier decision in A.Ayyaswamy vs.A.Paramasivam (2016) 10 SCC 386 wherein the Supreme Court in para 35 noting the examples of non-arbitrable disputes also observed that this class of actions mentioned in the said judgment operate in rem, which is a right exercisable against the world at large as contrasted with a right in personam which is an interest protected against specified individuals. It was held that all disputes relating to rights in personam are considered to be amenable to arbitration while rights in rem are required to Page 59 of 78 be adjudicated by courts and public tribunals. Supreme Court noted that enforcement of a mortgage has been held to be a right in rem for which proceedings in arbitration would not be maintainable.
65. In Emmar MGF Supreme Court in para 30 also noted that not only the proceedings of the Consumer Protection Act, 1986 are special proceedings which are required to be continued under the said Act, despite an arbitration agreement, and that there are large number of other fields where an arbitration agreement can neither stop nor stultify the proceedings.
66. In Mayavati Trading (P) Ltd. (supra) relied by the defendant, Supreme Court was dealing with the amendment to Section 11 of the Act and introduction of Section 11 (6-A) to the Act and did not consider the effect of amendment to Section 8 of the Act as decided in Emaar MGF (supra).
67. Mr.Mukul Rohtagi, Learned Senior Counsel for the defendant has relied upon the decision of the Supreme Court in Zostel Hospitality Private (supra) to contend that even in an application under Section 8 of the Act, the issue whether the dispute is arbitrable or not has to be decided by the Arbitrator and cannot be decided by this Court. In Zostel Hospitality Private (supra) Supreme Court was dealing with an application under Section 11 (6) of the Act for appointment of a sole arbitrator and while dealing with the said application, Supreme Court noted with approval the decision reported as 2013 (15) SCC 414 Arasmeta Captive Power Co. Pvt. Ltd. vs. Lafarge India Pvt. Ltd. wherein following the decision of the Constitution Bench in Konkan Railway Corporation Ltd. vs. Ravi Construction (P) Ltd., ((2002) 2 SCC 388, it was held that an order passed by the Chief Justice under Section 11 (6) is an administrative order and not a judicial one. Supreme Court in Page 60 of 78 Zostel Hospitality also noted the observations in para 34 of Booze Allen (supra) wherein the Court has dealt with the meaning of the term "arbitrability" and stated that arbitrability has different meanings in different contexts. The Court enumerated three facets which relate to the jurisdiction of the Arbitral Tribunal and that one facet of arbitrability is whether the disputes are enumerated or described in the arbitration agreement as matters to be decided by arbitration or whether the disputes fall under the "excepted matters" excluded from the purview of the arbitration agreement. The judgment also notes that reference was made to Section 8 of the Act and it was opined what the judicial authority should decide. It was clarified that the said ruling was in consonance with the principle laid down in the decision reported as (2005) 8 SCC 618 SBP & Co. vs. Patel Engineering Ltd. and Anr. and that the issue of arbitrability has been restricted to the adjudication under Section 8 and not under Section 11 of the Act. This distinction has also been brought out by the Supreme Court in the case of Emaar MGF Land Limited (supra) as noted above.
68. Learned Senior counsel for the defendant has objected to the reliance of the plaintiffs on the decision in Himangni Enterprises (supra) contending that the same is no more good law in view of the decision in Vidya Drolia (supra). In Vidya Drolia (Supra) dealing with the determination of a lease Supreme Court held that though a lease is a transfer of an interest in a property and therefore, a conveyance, in law, there is nothing in the Transfer of Property Act to show that a dispute as to determination of a lease arising under Section 111 of the Transfer of Property Act cannot be decided by arbitration. Even in Vidya Drolia Supreme Court was dealing with an application under Section 11 (6A) and not Section 8 of the Act.
Page 61 of 7869. In Vidya Drolia (supra) the Supreme Court noted para-35 of Booze Allen (supra) wherein it was held that every civil or commercial dispute, either contractual or non-contractual which can be decided by a Court, is in principle capable of being adjudicated and resolved by arbitration unless the jurisdiction of the Arbitral Tribunal is excluded either expressly or by necessary implication. The Supreme Court in Booze Allen (supra) not only recognized the adjudication of certain categories of proceedings which are reserved by the legislature exclusively for public fora as a matter of public policy but certain other categories of cases though not expressly reserved for adjudication by public fora but by necessary implication stand excluded from the purview of public fora. It was thus held that where the cause or a dispute is inarbitrable, the Court where the suit is pending will refuse to refer the parties to arbitration under Section 8 of the Act even if the parties might have agreed upon arbitration as the forum for settlement of such dispute. In Vidya Drolia Supreme Court further noted that in Himangni Enterprises (supra) the Supreme Court had relied upon the two decisions, that is, 1981(1) SCC 523 Natraj Studios (P) Ltd. vs. Navrang Studios & Another and Booze Allen (supra) and it was held that in case of Natraj Studios (supra) the case related to the Bombay Rent Act which could be decided by no other Court except Small Causes Court. Considering the facts of Booze Allen (supra) and Natraj Studios (supra) the Supreme Court held that in both the decisions, Transfer of Property Act situation between a landlord and tenant was very far removed and thus the question involving any Transfer of Property Act situation cannot possibly be said to have been answered in the two decisions. It is thus on these facts Himangni Enterprises (supra) was distinguished holding that a Transfer of Property Page 62 of 78 Act situation was not contemplated either in Booze Allen (supra) or in Natraj Studios (supra).
70. In the light of the decision of the Supreme Court in Emaar MGF Land Limited (supra) it can thus be concluded that though the issue whether a dispute is arbitrable or not cannot be gone into in an application under Section 11 of the Act however, in an application under Section 8 of the Act the Court is required to go into the issue whether the dispute between the parties is an arbitrable dispute or not and if the dispute falls in "excepted matters" or relates to specific or special remedies, than there can be no reference to the arbitration and the civil suit has to be proceeded. Further the amendment to Section 8 of the Act, cannot be given an expansive meaning and intent so as to inundate entire regime of special legislations where such disputes were held to be not arbitrable. It can be further culled out that a distinction has been drawn between the scope of consideration in an application under Section 11 and Section 8 of the Act even after the amendment as an order on application under Section 8 being a judicial order, it has been held that not only the Court would consider the existence of the arbitration agreement between the parties but also whether the subject matter of the dispute is capable of adjudication by a public forum and not by a special court or tribunal or relates to any additional/specific relief falling in the category of excepted matter resulting in a judgment in rem.
71. Supreme Court in Emaar MGF, also held that even after the amendment to Section 8 of the Act, the law laid down by the Supreme Court in Booz Allen, A.Ayyaswamy, Vimal Kumar Shah, would continue to apply and the Court on an application under Section 8 of the Act can look into the fact whether the remedy provided under the Act for a dispute is barred Page 63 of 78 expressly or by implication. In Booz Allen, A.Ayyaswamy, Vimal Kishore Shah and Emaar MGF, Supreme Court noted certain categories of disputes which are non arbitrable. However, the said categories cannot be held to be exhaustive and thus it would depend on the facts of each case whether the remedy provided under the Act for deciding such dispute is barred by implication or otherwise Finding on Issue No.IV
72. The incidental question which is raised by learned counsel for the defendant in the present case while addressing arguments is that the relief of the plaintiffs seeking ownership rights in the shops/spaces is barred under Section 34 of the Specific Relief Act and in the absence of any registered document no such relief of declaration of ownership can be granted. However, it is relevant to consider whether at this stage the reliefs sought in the suit can be bifurcated to come to the conclusion that part reliefs are not maintainable hence for the remaining reliefs the disputes in the suit can be referred to arbitration. When this Court raised a specific query to learned counsel for the defendant, the answer was in the negative and that the case of the defendant was that all the reliefs as sought are arbitrable. As held by the Supreme Court in the decision reported as 2003 (5) SCC 531 Sukanya Holdings (P) Ltd. vs. Jayesh H. Pandya & Anr. there is no provision in the Arbitration and Conciliation Act for bifurcating the suit into two parts one to be referred to arbitration for adjudication, other to be decided by the civil Court and on this issue the decision in Sukanya Holdings (supra) has not been overruled by any Larger Bench.
73. This principle laid down in Sukanya Holdings (supra) has been followed in Booz Allen (supra) wherein the Court in para 51 held that if the Page 64 of 78 three issues referred by the appellant are the only disputes, it may be possible to refer them to arbitration, however mortgage suit is not only about determination of the existence of the mortgage or determination of the amount due, it is about enforcement of the mortgage with reference to an immovable property and adjudicating upon the rights and obligations of several classes of persons, who have the right to participate in the proceedings relating to the enforcement of the mortgage, vis-a-vis the mortgagor and mortgagee. It was further held that even if some of the issues or question in a mortgage suit are arbitrable or could be decided by a private forum, the issues in a suit cannot be divided.
74. Consequently, even if one of the disputes raised or relief sought cannot be decided by the arbitrator either for the reason that the dispute falls in the excepted category or the rights of third parties in the suit property are affected, the dispute cannot be referred to arbitration by splitting the reliefs sought in the suit.
75. Learned counsels for the defendant have strenuously argued that the agreement between the parties was a licence agreement, the plaintiffs always referred to and understood the same as a licence agreement and thus no further rights beyond what can be granted in a licence i.e the right to use the property, can vest in the plaintiff and there is no merit in the claims of the plaintiffs that they have an interest in the suit property which is akin to ownership or in the alternative an interest more than that of a lessee or in any case at the least a right to an irrevocable license in perpetuity or in the alternative as argued in CS(COMM) 208/2020, the covenants run with the land and thus judgement on the disputes would be a judgement in rem. It is trite law that it is not the nomenclature of the document but what is intended Page 65 of 78 from the document as per its content and the conduct of the parties that has to be looked into.
76. Justice Subba Rao in Associated Hotels of India Ltd. (supra) in the concurring judgment held that even though the document used the phraseology appropriate to a license however, it is the substance of the agreement that matters and not the form, for otherwise clever drafting can camouflage the real intention of the parties. Following the earlier decisions, Supreme Court culled out the following propositions and held:
―28..... The following propositions may, therefore, be taken as well established: (1) To ascertain whether a document creates a licence or lease, the substance of the document must be preferred to the form; (2) the real test is the intention of the parties -- whether they intended to create a lease or a licence; (3) if the document creates an interest in the property, it is a lease; but, if it only permits another to make use of the property, of which the legal possession continues with the owner, it is a licence; and (4) if under the document a party gets exclusive possession of the property, prima facie, he is considered to be a tenant; but circumstances may be established which negative the intention to create a lease. Judged by the said tests, it is not possible to hold that the document is one of licence. Certainly it does not confer only a bare personal privilege on the respondent to make use of the rooms. It puts him in exclusive possession of them, untrammelled by the control and free from the directions of the appellants. The covenants are those that are usually found or expected to be included in a lease deed. The right of the respondent to transfer his interest under the document, although with the consent of the appellants, is destructive of any theory of licence. The solitary circumstance that the rooms let out in the present case or situated in a building wherein a hotel is run cannot make any difference in the character of the holding. The intention of the parties is clearly manifest, and the clever phraseology used or the ingenuity of the document-writer hardly conceals the real intent. I, therefore, hold that under the Page 66 of 78 document there was transfer of a right to enjoy the two rooms, and, therefore, it created a tenancy in favour of the respondent.
77. In the decision reported as C.M.Beena and Another Vs. P.N.Ramachandra Rao (supra), Supreme Court held that the real intention of the parties is required to be deciphered from complete reading of the document, if any and surrounding circumstances including conduct of the parties before and after creation of relationship and the nomenclature relating to either lease or licence by itself, is not decisive. One of the features to determine the nature of relationship is the retention of control or possession over the property. The Supreme Court in this decision, on the facts noted as under:-
―12. On the facts found by the two Courts below which findings have not been reversed by the High Court it is clear that the nature of the premises is of a shop and not a garage meant and designed exclusively for parking a car. The premises are located in a busy commercial market. The appellant has exclusive possession over the premises and the owner neither can nor does interfere therein. A full fledged stationery shop and allied business activities have been carried on by the appellant in the premises ever since 1972. The appellant was in possession of the premises for about 20 years before the date of the deed of licence and in spite of the 'deed of licence' of 1981 having been executed continued to possess, use and enjoy the occupation of premises as before. Though the so-called licence expired in 1982 the respondent did not insist on the appellant putting back the respondent in possession of the premises but allowed him to remain in occupation and to continue to do so for a period of about seven years till the date of the institution of the suit. It is thus clear that the present one is not a case where the possession or control of the premises was retained by the respondent while the appellant was only permitted to make such use of the premises as would have been unlawful but for the permission given. Agreeing with the Courts below and Page 67 of 78 disagreeing with the High Court we hold the relationship between the parties to be of landlord and tenant and the possession of the appellant over the premises as that of a tenant‖.
78. Supreme Court in the decision reported as (2009) 10 SCC 455 New Bus-Stand Shop Owners Association Vs. Corporation of Kozhikode and Another also reiterated that the true test is the nature and quality of occupation and that exclusive possession though not a decisive test but its absence signifies that the agreement is for the licence and not for lease. It was held as under:-
25. Reference in this connection can be made also to a later judgment of the Court of Appeal in Marchant Vs. Charters, where again Lord Denning reiterated these principles in a slightly different form by holding that the true test is the nature and quality of the occupation and not always whether the person has exclusive possession or not. The true test in the language of the learned Judge is as follows:
"....It does not depend on whether he or she has exclusive possession or not. It does not depend on whether the room is furnished or not. It does not depend on whether the occupation is permanent or temporary. It does not depend on the label which the parties put on it. All these are factors which may influence the decision but none of them is conclusive. All the circumstances have to be worked out.
Eventually the answer depends on the nature and quality of the occupancy. Was it intended that the occupier should have a stake in the room or did he have only permission for himself personally to occupy the room, whether under a contract or not? In which case he is a licensee."
79. It is thus settled that mere nomenclature of the agreement will not make the agreement a mere license with no further right to the plaintiffs Page 68 of 78 except user of the premises and to discern the true intention between the parties, terms of the agreements and conduct of the parties have to be looked into. As noted above the common case in all the suits is that even if the documents are treated as licenses they are irrevocable licenses in perpetuity thus giving interest in the property. Further in four suits, the plea is that the agreements creates an interest in the land in favour of the plaintiffs akin to owner or at least more than a lessee. The salient features of the license agreements canvassed by learned counsels for the plaintiffs are that the plaintiffs have the preemptory right to purchase the premises as and when the defendant was permitted to sell the same as per the law and that too not exceeding the security deposit, the renewal of the licenses was automatic and at the discretion of the plaintiffs with no say of the defendant, termination was impermissible except and limited to the engagement in unlawful activity by the plaintiffs, there was no increase in the license fee, the license fee was the actual maintenance cost, the plaintiffs had an unhindered right of possession of the shops/premises with them with access to defendant only on permission by the plaintiffs and on prior notice of time, acknowledgment of the defendant that the shops which had been let out on lease were on a much higher rent than the so called license fee taken from the plaintiffs and that when in the year 2008 and 2010 two or three similarly placed licensees surrendered their rights, payments for a sum of ₹70 lakhs to ₹1 crores was made by the defendant.
80. Countering these allegations case of the defendant is that the plaintiffs have no registered documents in their favor and hence cannot seek an interest in the land, though the initial agreement was for renewal after every five years however, thereafter all the supplementary agreements were on Page 69 of 78 mutually agreed terms, the provision of termination clause itself showed that the agreement was terminable though for specified reason, the defendant was bound by the terms of the lease deed with Delhi Development Authority which clearly stipulated that the defendant cannot create any right or interest in the land in favour of the third party, the defendant has not terminated the licence but has revoked the same w.e.f. 1st June, 2020 whereafter the plaintiffs have no right or claim in the property. The basis for revocation was that the fundamental requirement of the license agreement, that is, shops in the shopping arcade have been decided to be abandoned by the defendant in the best financial interest of the defendant company as the suit property is lying mortgaged and by removing the shopping arcade, the defendant has decided as a matter of policy to use the said area for a more financially viable purpose. Since the entire property lies mortgaged to financial institutions, no third party can claim any right in the land, the licensees had no unfettered right to use and occupy the premises and the licenses merely authorize the plaintiffs to enter upon and use the stipulated space for the specific purpose of carrying on business of jewellery and handicrafts etc., that is, "authorized purpose" on the days and during the hours determined by the defendant from time to time and the licensees could not make any alteration or additions in the space/shops. It is thus claimed that the agreement between the parties created no interest in the property and not even a right of easement.
81. Dealing with the irrevocability of a license, Supreme Court in Ram Sarup Gupta (supra) held that the party by agreement can make license irrevocable even if it is not covered by clauses (a) and (b) of Section 60 of the Easement Act. In Mumbai International Airport Pvt. Ltd. (MIAL) Page 70 of 78 (supra) relied upon by learned counsel for the defendant, Supreme Court held that though the very idea of a license being irrevocable is a contradiction but whether the same is irrevocable or not will depend on the terms of the agreement between the parties.
82. In Sumikin Bussan (Hong Kong) International Limited (supra) the Division Bench of Bombay High Court referring to the earlier decision of the Bombay High Court in M. F. DeSouza vs. Childrens Education Uplift Society, (supra) which was affirmed by the Supreme Court held that Section 60 of the Easement Act mentions only two clauses of cases in which license could be regarded as irrevocable however, these categories of licenses are irrevocable by operation of the law, that is, Easement Act, but apart from the Easement Act by virtue of law of Contract if the parties entered into a contract and arrived at a solemn agreement to the effect that the license shall be irrevocable or shall be limited for a particular duration, licensor would be bound by his engagement and will not be entitled to terminate the license or revoke the same at his sweet will and pleasure. Referring to Corpus Juris Secundum , Vol. LIII , pages 815-16 it was noted:
―As a general rule a mere licence, that is, one which is merely a personal privilege not coupled with an interest in the land, may be revoked by the licensor at any time, at his pleasure. This rule generally applies regardless of how long the use has been permitted, and although the intention was to confer a continuing right, and even though the licence was created by a deed or other written instrument. The general rule, however, is not without its modifications and exceptions, and does not apply where the licence is coupled with or partakes of the character of an easement and the rights under it are affirmatively and definitely fixed and settled, or where it constitutes part of a contract between the parties‖ xxx Page 71 of 78 Therefore, I am of the opinion that, quite apart from S. 60 of the Easements Act, the Court will have to bear in mind in a suit of this nature whether the licensor is precluded from revoking the licence because of any contractual engagement into which he has entered. There being an engagement of this kind here, I am of the opinion that the plaintiff cannot claim to itself the right of revocation at its free will and pleasure. To hold otherwise and to decree possession in such circumstances would be nothing else than putting the Seal of approval of the Court to a breach of contract.‖ (emphasis supplied)
83. In Sumikin Bussan (Hong Kong) International Limited (supra) the Bombay High Court also referred to the earlier decision in Dominion of India vs. Sohan Lal, (supra) which was also affirmed by the Supreme Court wherein the Division Bench Held:
―[12] Be that as it may, the two tests of irrevocability established by the cases and referred to above, or by the Indian Easements Act will, however, give way to the special agreement, if any, of the parties. Thus a license which is prima facie irrevocable either because it is coupled with a grant or interest or because the licensee has erected works of a perm anent nature there is nothing to prevent the parties from agreeing expressly or by necessary implication that the license nevertheless shall be revocable. See Liggins v. Inge, (1831) 7 Bing, 682 at pp. 688, 694 which was applied by the Judicial Committee in Plimmer v. Wellington Corporation, (1884) 9 A. C. 699 at p. 714: (53 J.P.C. 104), Gujarat Ginning and Manufacturing Co. Ltd., Ahmedabad v. Moti Lal Hirabhai Spinning & Manufacturing Co. Ltd., Ahemedabad, A.I .R. (23) 1936 P.C. 77 at p. 82: (160 I. C. 837) and Ganga Sahai v. Badrul Islam , A.I .R. (29) 1942 ALL. 930: (202 I .C. 676). On the same reasoning, I should think, there will be nothing to prevent the parties from agreeing expressly or impliedly that a license, which is prima facie revocable being not within either of the two categories of irrevocable license should nonetheless be irrevocable.‖ Page 72 of 78 ―[13] As regards the remedy, even where the license is revocable the licensee is entitled to a reasonable notice before the license is revoked. If, however, the license is revoked without reasonable notice the remedy of the licensee is by way of damages and not by way of an injunction. Aldin v. Lehimer Clark Muirhead & Co. (1894) 2 Ch. 437: (63 L.J. Ch. 601) and Wilson v. Tavener, (1901) 1 Ch. 598: (70 L.J. Ch. 263), where an interlocutory injunction had been refused. Even if the license is obtained for consideration, yet if it is otherwise revocable and is revoked the remedy of the licensee is dam ages: Smart v. Jones, (1864) 83 L. J. C. P. 154: (10 L.T. 271), Kerrison v. Smith, (1897) 2 Q.B. 445: (66 L.J.Q.B. 762), Prosonna Coomar Singha v. Ram Coomar Ghose, 16 Cal. 640. The reason is obvious, for to restrain the revocation of a revocable license is to make it (ir)revocable. If, however, the license is irrevocable and its enjoyment is obstructed by the licensor there is authority that the remedy of the licensee is either by way of injunction or in dam ages (see Peacock on Easement, 3 Edn., p. 680). As already stated the Court of Equity will give relief by way of specific performance or injunction. An irrevocable license for a term implies an undertaking on the part of the licensor not to revoke it during its term and even if the license be not specifically enforceable for any reason, a threatened breach of the license may be prevented by enforcing this implied negative covenant by means of an injunction-a remedy which really gives effect to the irrevocability of the license.‖ (emphasis supplied)
84. It is thus evident that the revocability of the license though true generally and in terms of the Easement Act applies only to two sets of situation as provided in clause (a) and (b) of Section 60 of the Easement Act however, by agreement the parties can make the agreement irrevocable.
Further an irrevocable license cannot be revoked at the sweet will of the licensor unless there are breach of the terms therein and in case of revocation the licensee will be entitled to file an action. Though in all the Page 73 of 78 cases except in the case of Satish Khosla where clause (b) of Section 60 of the Easement Act is stated to be applicable, the terms as included in Section 60 are not there however, it has to be inferred from the terms of the agreement and the intention of the parties coupled with their conduct whether the licenses were irrevocable.
85. As noted above, in the agreements between the parties, the only reason for termination is unlawful activity for which also the licensor is required to give a notice and if breach is removed in 30 days there can be no termination of the license. The defendant has clarified that in this case the defendant has not terminated the license either for the breach of any condition or for the plaintiff‟s having performed any unlawful activity, but that they have revoked the license for their own bona fide requirement of raising the mobility of funds.
86. Dr. Lalit Bhasin, learned counsel for the defendant submits that the defendant has revoked the license and not terminated and seeks to distinguish between the termination and revocation. In terms of the definition given in Stroud‟s Judicial Dictionary relied by the defendant „revocation is the calling back of a thing granted‟ whereas „determination in the context of lease and other interest and settlement of a term or estate is the same thing as its termination, meaning not only premature extinction but any kind of coming to an end‟. In the present case the defendant has resorted to revocation under the notice dated 29th May, 2020 for which there was no provision in license agreement.
87. At this stage, it will also be appropriate to note the objection of the defendant that since there exists mortgages on the suit land no right of ownership, lease or license in perpetuity can be created in favour of the third Page 74 of 78 parties/licensees unless the mortgagees are not impleaded as parties. Therefore, the suit is bad for non-joinder of the necessary parties. This is exactly the case of the plaintiffs that since they have interest in the suit land either in terms of a right which is of ownership or more than a lessee or atleast a right of irrevocable license in perpetuity and in the least a right which is the burden of covenants running with the land and hence the determination of these rights would be a judgment in rem as the same would not only affect the plaintiffs and the defendant but also the third parties, that is, those banks and intuitions where the land of the defendant is lying mortgaged.
88. Learned counsels for the defendant during the course of arguments contended that the licenses in three suits i.e. CS(COMM) 189/2020, 185/2020 and 191/2020 were last renewed in the year 2016. Therefore, without any renewal the plaintiffs have continued in the premises and the defendant took no action to resume the premises from these plaintiffs in the last four years. Further the defendant has issued the plaintiffs in these three suits as well revocation notice dated 29th May, 2020 clearly indicating from the conduct of the defendant, that the agreement between the parties continued despite there being no formal agreement entered into in terms of Clause II of the Supplementary Agreement which provided that the option by the lessee under this clause shall be deemed to have been exercise if the licensees continued in possession after the expiry of the original or extended period of license. Thus the formal extension or a fresh license agreement was a mere formality and the right of the plaintiffs to continue in the shops, stipulated space was at their will. This clause itself is indicative of at least an irrevocable license having been issued in favour of the plaintiffs.
Page 75 of 7889. From the terms of the agreement and the conduct of the parties, this Court is of the prima facie view that the plaintiffs are not mere licensees. One of the major factors which dispels that the plaintiffs had only a right to use or occupy the property by the license agreement was the right of preemption created by the license agreement which not only gave the first right to the plaintiffs to purchase the shops/places in the shopping arcade as and when permissible in law but also fixed the sale consideration and the same was also received as security deposit. This term of the agreement and the conduct of the defendant in receiving the proposed sale consideration itself negates the plea of the defendant that the plaintiffs are mere licensees. The right of preemption along with the sale consideration fixed and the sale consideration having been received and continuation in the premises at the will of the plaintiffs are not the only covenants which show that rights more than that of licensees were created in favour of the plaintiffs and an interest was created in the land in favour of the plaintiffs, the others being the right of exclusive possession of the shops/places with defendant required to give notice in case he wanted to inspect the same, the high threshold for termination being the indulging by the licensees in unlawful activity and that too rectifiable by removing the breach by notice of 30 days; the right of assignment and the conduct of the defendant that the shops let out on lease were on higher rent than the license fee which was mere maintenance charges and that when certain licensees surrendered their licenses, heavy amount of price was paid by the defendant. Therefore, the covenants in the license agreement and supplementary agreement created a right in favour of the plaintiffs and an interest in land beyond the terms of Section 60 of the Page 76 of 78 Easements Act as envisaged for an irrevocable licensees and better than a lessee.
90. Though learned counsel for the parties have addressed arguments at length on the rights of the parties and the nature of interest created in the land in favour of the plaintiffs by the license agreement and the supplementary agreement, however the scope of consideration at this stage before this Court is only whether the plaintiffs are mere licensees or they have a right in their favour or interest in the land in the nature that the said rights are not determinable by arbitration. It is only if the parties cannot be referred to arbitration in view of the interest created in their favour that this Court is required to go into this issue further for the purpose of interim injunction.
91. In view of the discussion above, prima facie the plaintiffs have a right in their favour and interest in land which is more than that of a lessee or at least that of an irrevocable licensee. In (1999) 5 SCC 651 Olympus Superstructures vs. Meena Vijay, Supreme Court held that the relief of specific performance of an agreement can be awarded by an arbitrator. Thus if the arbitrator can direct creation of an interest in a property, the arbitrator can also award declaration of the interest of the parties in the property. Further, as held in Booz Allen in paragraph 46, an agreement to sell or an agreement to mortgage does not involved any transfer of right in rem but creates a personal obligation and, therefore, the claim for specific performance will be arbitrable contrary to a mortgage which is a transfer of a right in rem. Moreover, as noted in Vidya Drolia, there is nothing in the Transfer of Property Act or the Specific Relief Act which forbids the rights of the parties being decided by arbitration. The rights of the plaintiffs herein Page 77 of 78 at best governed by the Transfer of Property Act or the Specific Relief Act, or that of an irrevocable licensee under the Easements Act can still be decided in arbitration. Consequently the present suits are not maintainable and the parties may avail the remedy of arbitration.
Conclusion
92. This Court having held that prima facie the rights created in favour of the plaintiffs and the interest created in the land is in the nature of an arbitrable dispute in terms of the decision of the Supreme Court in Olympus Superstructures, Booz Allen and Vidya Drolia (supra), the suits and the applications are dismissed with liberty to the parties to avail remedy of arbitration.
93. Judgment be uploaded on the website of this Court.
(MUKTA GUPTA) JUDGE July 21, 2020 'ga/vn/akb' Page 78 of 78