Gujarat High Court
Shaileshbhai Naranbhai Patel vs Nimeshbhai Prahaladbhai Patel ... on 15 October, 2014
Author: S.G.Shah
Bench: S.G.Shah
C/AO/360/2014 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 360 of 2014
With
CIVIL APPLICATION NO. 9508 of 2014
In
APPEAL FROM ORDER NO. 360 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE S.G.SHAH
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1 Whether Reporters of Local Papers may be allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
=========================================================== SHAILESHBHAI NARANBHAI PATEL....Appellant(s) Versus NIMESHBHAI PRAHALADBHAI PATEL (BHAGAT) & 1....Respondent(s) =========================================================== Appearance:
MR P P MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 MR SP MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 MR DP KINARIWALA with MR JOY MATHEW, ADVOCATE for the Respondent(s) No. 2 NOTICE SERVED BY DS for the Respondent(s) No. 1 =========================================================== CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Page 1 of 10 C/AO/360/2014 CAV JUDGMENT Date : 15/10/2014 CAV COMMON JUDGMENT Ld. Advocates for both the parties jointly requested to take up the matter for final disposal today. Hence the appeal is admitted and taken up for final disposal. Ld. Advocate Mr. Joy Methew waives service of notice of admission for the respondent no. 2. Though the respondent no. 1 is served, he has selected to remain absent.
2 The appellant is original plaintiff and the respondents are original defendants. They are referred to in the same capacity in this judgment.
3 Heard Ld. Advocate Mr. Majmudar for the appellant and Ld. Advocate Mr. Kinariwala for Mr. Joy Methew for the respondent no. 2.
4 The present appeal is preferred against dismissal of the interim injunction application exh. 5 vide order dated 12/8/2014 passed in Special Civil Suit No. 21/2014, whereby the request of the plaintiff to restrain the defendants from alienating the suit property is refused.
5 The plaintiff's case is to the effect that though there is agreement to sell in his Page 2 of 10 C/AO/360/2014 CAV JUDGMENT favour executed by the defendant no. 1 on 17/1/2013 against receipt of Rs.5,00,000/-
towards sale consideration for the suit land and though such agreement to sell has been notarized on 6/2/2013, the defendant no. 1 has on 8/2/2013 i.e., just within two days of the agreement to sell in his favour, entered into sale transaction of the suit property for consideration of Rs.6,34,000/- by registered sale-deed and pursuant to such sale transaction, the property has been mutated in favour of defendant no. 2. At such stage details of the property is not material. However, it is properly disclosed in the pleadings and impugned order. It is also contended by the plaintiff that pursuant to agreement to sell in his favour, when defendant no. 1 has failed to execute the sale-deed, plaintiff has issued notice dated 23/12/2013 showing his readiness and willingness to make payment of remaining sale consideration being Rs.1 lac. However, the defendant no. 1 has failed to perform his part of the contract and refused to perform the same by his reply dated 27/12/2013. In addition to notice through advocate, both the parties have issued public notice whereby the plaintiff has warned the public at large from entering into any transaction so far as suit property is concerned, contending and disclosing about agreement to Page 3 of 10 C/AO/360/2014 CAV JUDGMENT sell in his favour. Whereas the respondent no. 2 has issued public notice disclosing sale in his favour and warned public at large from disturbing his ownership and possession. It is also contended by the defendant that in fact even before executing the sale-deed in his favour, the defendant no. 1 i.e., original land owner has executed an agreement to sell in his favour on 23/1/2013 wherein it is confirmed that possession is handed over to the defendant no. 2 and pursuant to such agreement to sell, sale-deed was executed on 8/2/2013.
6 It is also evident from the record that the agreement to sell dated 23/1/2013 and sale- deed dated 8/2/2013 executed by the defendant no. 1 in favour of defendant no. 2 are registered documents, whereas agreement to sell dated 17/1/2013 notarized on 6/2/2013 in favour of the plaintiff and executed by defendant no. 1 is unregistered document. Therefore, to prove such unregistered agreement to sell, the plaintiff has filed affidavit of two witnesses to such agreement to sell. However, as against that, the defendant no. 2 has also produced certain documents which confirm that in fact the plaintiff was aware about the sale transaction in favour of the defendant no. 2. One such document in the form of affidavit dated 22/3/2013 of the Page 4 of 10 C/AO/360/2014 CAV JUDGMENT defendant no. 2 submitted before the revenue authority to confirm that he is agriculturist. The glaring fact is to the effect that in such affidavit sworn by the plaintiff disclosing sale transaction dated 8/2/2014 in his favour regarding suit property, the plaintiff has signed as a witness and identified the defendant no. 2 before the notary. Whereas notice under section 135-D of the Bombay Land Revenue Code dated 8/2/2013 is also on record, wherein the defendant no. 1 has signed for accepting such notice. Pursuant to sale and necessary inquiry, revenue authority has mutated the revenue record by entering name of defendant no. 2 as owner and occupant of the suit property.
7 At this stage, when both the sides have yet to adduce evidence, it would not be appropriate to scrutinize entire record minutely and to decide the rights of any party, so also the evidentiary value of all such evidence on record. Therefore, though both the sides are challenging the validity of particular document, at this interim stage, prima-facie it becomes clear that the defendant no. 2 is having registered document in his favour and the plaintiff has knowledge of such transaction since he has signed as a witness in an affidavit dated 22/3/2013 sworn by the defendant no. 2 disclosing Page 5 of 10 C/AO/360/2014 CAV JUDGMENT the suit transaction, there is no prima-facie case in favour of the plaintiff. However, the agreement to sell dated 17/1/2013 needs to be properly scrutinized while adducing evidence by both the sides and before it is admitted as an evidence since it does not bear date on page no. 1 and it is unregistered document.
8 Therefore, at such primary stage, when perusal of the impugned order makes it clear that the trial Court has taken care of all the factual details and averments by both the sides as well as all the citations referred by the plaintiff for coming to the conclusion that there is no prima-facie case so also balance of convenience and thereby irreparable loss in favour of the plaintiff, there is no reason to interfere with such a reasoned order.
9 The appellant plaintiff is relying upon the judgments rendered in the cases of Maharwal Khewaji Trust v. Baldev Dass reported in AIR 2005 SC 104, which is relied upon and referred in the judgment rendered in the case of Taraben, D/o. Nanubhai Kasanbhai Patel v. Shaileshbhai Rangilbhai Patel in Appeal From Order No. 199 of 2012 as well as in Ashokbhai Shankar Chaudhary v. Jayendra Virendra Sharma rendered in Appeal From Order No. 196 of 2014 by this High Court. The sum Page 6 of 10 C/AO/360/2014 CAV JUDGMENT and substance of all such citations is to the effect that unless and until a case of irreparable loss or damage is made out by the party to the suit, the Court should not permit the nature of property to be changed, which also includes alienation or transfer of property since it may lead to loss or damage being caused to the party who may ultimately succeed and may further lead to multiplicity of proceedings. However, such decision is because of the factual details that the litigant has prima-facie case in his favour and, therefore, only because long time would be taken in legal proceedings, it cannot be said that the parties are permitted to change the nature of the property. There cannot be any second thought on any decision of the Hon'ble Supreme Court. However, the fact remains that factual details in the present case are altogether different inasmuch as in case on hand, there is prima-facie evidence in favour of the defendant no. 2. In view of such prima-facie evidence in the form of registered documents, there cannot be interim relief in favour of the litigant who is claiming his right based upon some unregistered document, more particularly considering the fact that even otherwise the decree for specific performance is discretionary one which can be substituted by payment of compensation and damages. In the present case, Page 7 of 10 C/AO/360/2014 CAV JUDGMENT when the defendant no. 1 has executed a registered sale-deed after registered agreement to sell in favour of the defendant no. 2 and thereby when prima-facie case is in favour of the defendant no. 2, it becomes clear that if at all the plaintiff is able to prove the agreement to sell in his favour, then he is entitled to get back the amount paid by him with interest and damages as compensation and, therefore, there is no reason to interfere with any discretionary order. For the purpose, the defendant no. 2 is relying upon the decision rendered in the case of Maya Devi v. Lalta Prasad reported in 2014 AIR SCW 1412 wherein the Hon'ble Supreme Court has categorically confirmed that the registered document has more probative value than unregistered document. However, if at all the plaintiff feels that irrespective of contentions in the pleadings regarding validity and genuineness of agreement to sell dated 17/1/2013 in his favour, he may apply for refund of amount paid by him with compensation and damages from the defendant no. 1, who has remained absent, both before the trial Court as well as before this Court, with a prayer to restrain him from alienating his other properties until such payment is made or to furnish appropriate security for such payment. If such application is filed, the trial Court is at liberty to decide it Page 8 of 10 C/AO/360/2014 CAV JUDGMENT independently and in accordance with law without being influenced by the impugned order as well as present judgment.
10 However, as discussed hereinabove, there is no prima-facie case in favour of the plaintiff so also the balance of convenience is also not in favour of the plaintiff. Whereas interim relief would result into irreparable loss to the defendant no. 2 and hence when there is no arbitrariness, perverseness or illegality in the impugned order, there is no substance in the present appeal, which deserves to be dismissed. Hence the appeal is dismissed.
In view of dismissal of the appeal, civil application does not survive and stands
disposed of accordingly. Interim relief granted earlier is vacated.
(S.G.SHAH, J.) Further Order :
Ld. advocate for the respondent is seeking to stay the operation of the order so as to enable the respondent to approach appropriate Court. Considering the facts and circumstances and the fact that the interim relief was granted by this Court and it was continued till pronouncement of the judgment, there is reason to stay operation of the order. Hence, the operation of the judgment and order is stayed for four Page 9 of 10 C/AO/360/2014 CAV JUDGMENT weeks.
(S.G.SHAH, J.) * Pansala.
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