Indian Kanoon - Search engine for Indian Law

Delhi District Court

Alok Kumar Verma & Other vs Mr. Prem Kumar on 16 January, 2017

  IN THE COURT OF MS. NEELOFER ABIDA PERVEEN,
 ADDITIONAL DISTRICT JUDGE­04, SOUTH­EAST, SAKET 
               COURTS, NEW DELHI

Presiding  Officer: Ms. NEELOFER ABIDA PERVEEN, ADJ.
CS No. 49/16
CIS No. 9688/16
Unique ID no. 02406C0020492015

In the matter of : 

Alok Kumar Verma & Other

                                                                   ..... Plaintiffs
                          Vs

Mr. Prem Kumar
                                                                   ....... Defendant
Order


                 Vide this order, I shall dispose of an application u/o 6 Rule 
17  filed by the plaintiffs  on 20.02.2016  seeking  amendment of the 
plaint. 


1.

The plaintiffs seek to amend the prayer clause in order to  add the relief in respect of mesne profits and damages for a sum of  Rs. 33,28,000/­  alongwith interest @ 18 percent  on the ground  that  the plaintiffs  while filing  the present Suit  for recovery of possession  did not raise a claim for mesne profit as the Plaintiff hoped that good  senses would prevail upon the Defendant  and the Defendant  would  vacate the Suit Property on its own volition. In fact, the Defendant is  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 1 of  10      making all efforts to delay the Suit and otherwise harass the Plaintiffs  and   their   families.  In   view   of   the   circumstances   explained  hereinabove and as permissible under the law, the Plaintiffs seeks to  claim loss/damage  due to illegal occupation of the Defendant  of the  Suit Property since July 2013 i.e. three years prior to this application  by amending the Suit. The current market rent of the Suit Property is  conservatively Rs. 23,000 per month, hence the Plaintiff has suffered  loss/damage for a sum of Rs. 8,28,000/­  due to illegal occupation of  the Defendant of the Suit Property since July 2013 i.e. last three years  prior to this application. The Plaintiff also desires to raise the claim of  damages  which  accrued  against  the   Defendant  during   pendency   of  this Suit  due to illegal and improper  usage by the Defendant  of the  Suit   Property  as   well   as   common   area/amenities   of   the   concerned  building.  It is submitted that the concerned building  of the Plaintiff  has  suffered  substantial   structural  damages.   Due   to   intentional  improper usage of the Defendant water leaked from the Suit Property  causing damage to the entire electricity wiring system of the Building.  Left with no other option, the Plaintiff had to finally remove the entire  wiring  of the building  and install a new wiring  therein. Despite the  change   in   wiring,  the   Defendant  continue   to   use   the   systems  improperly and the  plaintiffs  and their families with old mother and  small   children   are   living  under  fear   of   electrocution   all   the   time.  Walls of the stair case of the building and back wall of the Building is  also damaged by the Defendant. The Defendant has also damaged the  floor of the Suit Property, which is the terrace for the first floor of the  building.  In fact, the  damages caused by the Defendant  is  so grave  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 2 of  10      that it is difficult to quantify the same in terms  of money. However,  the   Plaintiffs   have   conservatively  estimated   it  at  Rs.   10,00,000  (Rupees   Ten   Lakh   only).  Further,   the   Plaintiffs  and   their   families  including their old senior citizen and MES pensioner mother suffered  mental   and   physical   trauma   due   to   the   Defendant   and  his  son   &  daughters'  acts   and  conducts   of  various  nature   such  as  picking  up  fights on non­issues with the members of the family of the Plaintiffs  and   their   old   mother.  In   fact,  on   one   such   occasion  the   son   and  daughters of Defendant physically assaulted the wife of Plaintiff No. 

2.  Wife   of   Plaintiff  No.   2   had   to   undergo   immediate  medical  treatment   and   she   had   to   be   taken   to   hospital  immediately.  The  incident was reported to the police and a DD entry was made by the  police in this regard.  In fact,  the Plaintiffs  and their families  had to  report   to   police   about   the   mis­adventures   of   the   Defendant  on  numerous  occasions. The mother of the Plaintiffs had to be admitted  to  hospital  due  to  mental  and   physical  trauma   suffered  due  to   the  Defendant & family. The Plaintiffs and their families are living under  a constant threat from the Defendant and this is causing huge mental  agony   to   the   Plaintiffs.  The   8,   4   and   2   year   old   children   of   the  Plaintiff are also suffering due to the Defendant and his family as the  children have to live in congested environment. The Defendant often  misbehaves   with   the   customers   and   also   the   employees  of   the  Plaintiff. This has created a negative  environment  about the shop  of  the   Plaintiffs   resulting   into   huge  business   loss,   which   is   solely  attributable to the Defendant.  The Plaintiffs  therefore seek to  claim  damages on this count as well for a sum of Rs. 15,00,000/­  (Rupees  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 3 of  10      Fifteen Lakh only).

2. The   amendment   is   opposed   on   the   ground   that   the  application  is  filed  at  the  belated  stage  when  the  plaintiff  no.  1  is  undergoing cross examination only to delay the trial. The suit is false  and the claim raised  is  beyond limitation.  The plaintiff has failed to  show   as   to   why  the   plea   could   not   be   raised   earlier   despite   due  diligence. 

3. I  have  heard   the   submissions  of  the  Ld. Counsels  and  have gone through the record with their able assistance.

4. Brief facts necessary to be noted for the purposes of the  present application  as set out in the plaint  are that  the  plaintiffs  are  brothers and are co­owners of the Immovable Property consisting of  Ground Floor, First Floor and Second Floor together with roof rights  in   Plot   No.   C­556/1463,   Wazir   Nagar,   Street   No.   5,   Kotla  Mubarakpur, Opposite  Defence Colony, New Delhi - 110003.  The  Plaintiffs inherited the Plot being C­556/1463,  Wazir  Nagar, Street  No. 5, Kotla Mubarakpur, Opposite Defence Colony, New Delhi -  110003 from their grandfather. In the year 1997, the Plaintiffs desired  to reconstruct a building in their above­said plot of land being Plot  No.   C­556/1463,   Wazir   Nagar,   Street   No.   5,   Kotla   Mubarakpur,  Opposite   Defence   Colony,   New   Delhi   -   110003.  In   and   around  January/February, 1997, the defendant was appointed by the plaintiffs  to construct  the  building  consisting  of  basement,  ground  floor  and  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 4 of  10      second   floor   within   a   reasonable   period   was   later   than   6   months.  Somewhere   in   September,   1997,   the   defendant   completed   the  building   except   for   the   second   floor,   as   the   plaintiffs   were   in  desperate need, they shifted in the unfinished house Rs. 16 Lacs were  paid to the defendant and defendant assured that he shall conclude the  second floor and also build up a third floor, however, the defendant  suddenly disappeared and remained untraceable for 10 years without  constructing the second floor. In 2009, the defendant surfaced and on  his entreaties, he was permitted to complete the second floor and stay  for sometime over the second floor and he started paying licensee fee  though irregularly. In March 2012, the defendant was asked to vacate  in order to provide adequate space for the growing family needs of  the plaintiffs, the defendant refused to vacate claiming to be owner of  second floor.

5. The   defendant   has   filed   written   statement   raising   the  contention   that  plaintiffs   and   their  mother  had   entered   into   an  agreement dated 12.12.1996 with the defendant and the defendant had  paid a sum of Rs. 3 Lakhs to the plaintiff.  Vide the  agreement,  the  plaintiffs  and their mother agreed to  get their old house demolished  and a new house comprising  of a basement,  ground floor, first floor  and second floor constructed by the defendant. The value of the plot  was assessed at Rs. 70 lacs by mutual consent and the defendant was  to   construct   the   new   building   incurring  all   the   expenses.  The  defendant also paid a sum of Rs. 3 lacs as advance to the plaintiffs.  All the floors were to be sold jointly and after payment of the cost of  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 5 of  10      plot (Rs. 70 lacs) to the plaintiffs,  the cost of construction  (incurred  by the defendant),  and Rs. 3 lacs (advance paid by the defendant to  the plaintiffs) to the defendant, the remaining amount of sale proceeds  was to be construed as profit and was to be divided equally between  the   plaintiffs  on   one   hand   and   the   defendant   on   the   other.  The  defendant   duly   performed   all   his   obligations   under   the   agreement.  The defendant duly constructed all floors, i.e. basement, ground floor,  first floor and the second floor over the plot in question within the  stipulated   period   of   six   months  and   in  the   month   of   May   1997,  construction of all floors was complete in all respects.  The plaintiffs  and their mother requested the defendant to allow them to retain the  basement,  ground  floor  and  first  floor  and  to  take  second  floor  as  owner alongwith rights in consideration of his investment, his share  of   the   profits   and   his   allowing  the   plaintiffs  to   retain   basement,  ground   and   first   floor   of   the   newly   constructed   house   which   the  defendant agreed due to good relations between them.  The plaintiffs  sold the basement  to the owner of M/s Saluja  Timbers and received  the entire sale consideration. The plaintiffs occupied the ground floor  and first floor. The defendant became the owner in possession of the  second  floor  alongwith roof rights.  The plaintiffs executed  and got  registered   a   General   Power   of   Attorney  dated   26.05.1997  duly  registered  in   favour   of   the   defendant   specifically   authorizing   the  defendant to let out and sell/transfer the second floor.  The plaintiffs  also executed two separate wills dated 26.05.1997  duly  registered in  favour of the defendant for their respective shares in the second floor  of   the   newly   constructed   house   including  land   with   all   fittings,  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 6 of  10      fixtures, structures and connections in question. Since May 1997, the  defendant   is   in   possession   of   the   second   floor   of   the   house  continuously. His ration card dated 21.11.2006 is of the same address.  The  electricity   connection,   water   connection   and   telephone  connection at the same address are in the name of the defendant.

6. The suit for recovery of possession came to be instituted  on  20.07.2012.  The application  Under  Order  6 Rule 17 is filed on  19.07.2016 i.e. after a lapse of 4 years. The claim towards recovery of  mesne profit is a recurring cause of action and once the possession is  unauthorized,   every   day's   possession   entitles   the   plaintiff   to   seek  mesne   profits   for   the   unauthorized   user   and   occupation   of   the  property. Mesne profits are those profits which the person in wrongful  possession   of   a   property   actually   received   or   might   with   ordinary  diligence have received therefrom. The right to recover mesne profit  follows the unauthorized occupation.  The plaintiff claims defendant  to be in unauthorized occupation of the second floor of the property.  The   plaintiff   claims   himself   to   be   the   owner   and   the   defendant  disputes the ownership of the plaintiff over the second floor of the  property.

7. Whether the defendant is in unauthorized possession or  in lawful possession as owner can alone be determined upon taking of  evidence of the parties.  For the purposes of the present application,  what is pertinent is that  the  plaintiff's claim that the defendant is in  unauthorized   possession   and   the   plaintiffs  were  entitled   to   claim  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 7 of  10      mesne   profits   towards   unauthorized   uses   and   occupation   of   the  property, however, the plaintiffs  failed to claim mesne profits at the  institution   of   the   suit   for   recovery   of   possession.  Order   2   R   2  prescribes that the  plaintiff  shall include under the  suit the whole of  the claim as the plaintiff is entitled to make in respect of the cause of  action and where the plaintiff  is entitled to more than one relief in  respect   of   the   same   cause   of   action   and   omits   to   sue  for   all   such  reliefs, he shall not afterwards sue for any such relief except with the  leave of the Court. The plaintiff therefore is entitled to seek the relief  of recovery of mesne profits but with the leave of the Court. In case, it  is   to   be   held   that   the  defendant   is   in   unauthorized   possession   the  plaintiff,  in   the   event   of   the  dismissal   of   the   application   for  amendment of the plaint in order to incorporate the relief of mesne  profits, would not be entitled to recover any amount as mesne profits  from the defendant thereby causing great prejudice to the claim of the  plaintiff. For what period, the mesne profits would be recoverable and  at   what   rate   can   only   be   determined   upon   the   appreciation   of   the  evidence of the parties. For the purposes of the present application  seeking   amendment   in   order   to     incorporate   the   relief   of  mesne  profits, it is sufficient that mesne profits may be claimed by a person  entitled to the possession from a person stated to be in unauthorized  possession   and   same   is   recurring   cause   of   action   given   right   to  recover mesne profit for each day that the unauthorized possession  continues.  As   the   plaintiff   has   himself  restricted   the   claim   for  recovery of mesne profits for three years preceding the insitution of  the application, I find that in the facts and circumstances to serve the  CS No. 49/16      Alok Kumar Verma & Other Vs. Prem Kumar   Page 8 of  10      ends of justice leave ought to be granted to the plaintiff to claim the  relief of recovery of mesne profits as prayed for and the necessary  foundational facts as sought to be brought on record as indicated in  para no. 6  of the application are also to be allowed in view thereof.  Further the plaintiff seeks to claim damages from the defendant for  mental agony  and harassment and damage to the proeprty which is  grounded on acts and commissions subsequent to the filing of the suit.  If any damage is caused to the property, the plaintiff is entitled to  claim damages and as the cause of action accrued after the filing of  the suit as stated in the application through dates are not mentioned,  the leave is also granted to incorporate the relief of damages and the  foundational   facts.  Upon   the   operation   of   the  provisions   of   the  limitation   act,   the   period   for   which   the   mesne   profits   may   be  recovered may be restricted, however, that cannot operate as a fatal  for allowing the plaintiff to incorporate the claim in respect of mesne  profit   and   damages   for   unauthorized   users   and   occupation   of   the  premises.

8. In view thereof, the application is hereby allowed subject  to cost of Rs. 3500/­ to be paid to the defendant.

9. The   plaintiffs   are   also   directed   to   incorporate   the  paragraph   pertaining   to   valuation   and   court   fees   in   respect   of   the  reliefs of mesne profits  and damages. The amended plaint shall be  taken on record only upon filing of deficient court fees.

10. Nothing stated herein above, however, shall be deemed to  be an expression of opinion on the merits of the claims of the parties.  The observations contained herein shall have no bearing on the merits  of the claim or the final outcome.

Pronounced in the open Court          (Neelofer Abida Perveen) th on this 16  January, 2017.                           Addl. District Judge­04,          South­East, Saket Court,            New Delhi.