Bombay High Court
B-20/7 vs Mr. Samim Qureshi on 11 January, 2013
Author: S.C.Dharmadhikari
Bench: S.C. Dharmadhikari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.284 OF 2004
Mrs. Subhashini Kar nee Panda
B-20/71, Kalpak Estate,
Mumbai 400 037
Through constituted Attorney Mr. Ravi Kar .. Appellant
Vs.
1. Mr. Samim Qureshi
having his office at New Ocean view,
Ground Floor, New Dargah, J.P. Road,
Versova, Mumbai 400 061.
2. Deleted
3. Mrs. Saudamini Pani Nee Panda
Residing at 102, Jai Gauri, 1st Floor,
Four Bungalows,
Juhu- Versova Link Road,
Mumbai 400 053.
4. Mrs. Sunandini Tripathy Nee Panda
Residing at C- 107, Shyam Kutir Society,
1st Floor, M.B. Estate, Virar (W),
Thane - 401 303. .. Respondents
Mrs. B.P. Jakhade, for the Appellant.
None for the Respondents.
CORAM : S.C. DHARMADHIKARI, J.
DATED : 11th January, 2013
ORAL JUDGMENT :
Heard the learned Advocate appointed for the Appellant.
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2. This Appeal from Order challenges the order dated 5 th November, 2003 in Contempt Notices of Motion No.4914 of 2000 and 3967 of 2001 dismissing them.
3. The appellant - plaintiff had filed suit in the trial Court and obtained injunction against the Respondent No.1 by himself, his agents, servants and any other person claiming under him from in anyway altering, demolishing, reconstructing or developing by constructing any structure and/or dealing with or committing or doing any act which will change the nature of the suit property and the bungalow situated thereon more particularly described in Exhibit "B" to the plaint.
4. It was her case that she and other Respondent Nos.2, 3 and 4 are co-owners of the property in question which has been grabbed and occupied by the outsider Respondent No.1. Therefore, she filed Civil Suit being S.C. Suit No.5366 of 2000. In that Civil Suit she applied for temporary injunction. An application was made in that behalf in furtherance whereof the ad-interim order was passed on 18 th September, 2000 granting restraint as above. The argument is that this notice of motion on which ad-interim order was passed was made returnable on 11th October, 2000. Therefore, the order is deemed to be in force till that date.
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5. However, finding that there is a breach thereof she firstly filed Contempt Notice of Motion No. 4914 of 2000 on 26 th September, 2000 and alleging that there is breach and violation deliberately on the part of the Respondent No.1 of this order of ad-interim injunction. When this Notice of Motion No.4914 of 2000 was moved at her request the trial Court appointed the Commissioner to inspect the site and submit a report. He submitted that report and thereafter the trial Court heard the motion and equally the second Notice of Motion No.3961 of 2001 seeking reappointment of the Commissioner to visit the suit site and submit report. There is a second report. Thereafter, both notice of motions were heard after pleadings namely reply and rejoinders were filed. By the impugned order, the learned Judge dismissed both notice of motions and that is how aggrieved by the said order dated 5 th November, 2003, this appeal is filed.
6. It appears that the appeal was filed through a Advocate but lateron the appellant was appearing in person. She requested for Legal Aid and at her request the High Court Legal Services Authority appointed Mrs. Jakhade as her Advocate in this appeal.
7. With the assistance of Mrs. Jakhade, I have perused the Contempt Notice of Motion, affidavits in support thereof and the report of the 3 of 7 ::: Downloaded on - 09/06/2013 19:33:37 ::: pmw 4 jud-205-ao284-04.sxw Commissioner and prior thereto the ad-interim injunction order. I have also perused the order passed by the learned Judge impugned in this appeal.
8. Mrs. Jakhade has argued that the learned Judge erroneously recorded that the ad-interim injunction was not in force. In fact it was in force when the notice of motion was heard and disposed off finally.
The order is in force as long as it is not vacated. Therefore, a specific order continuing ad-interim injunction was not required. The learned Judge has taken hyper technical view and erred in dismissing the notice of motion even when there was overwhelming evidence on record to show that there is a deliberate and willful breach of the order of the trial Court.
9. It is not possible to accept this contention because the foundation of the breach is the contents of the reports of the Commissioner appointed by the trial Court. The Court Commissioner records that by order dated 26th September, 2000 the officer of the trial Court was appointed as Commissioner to visit the site and submit the site inspection report. The site was visited in pursuance of this order. The Commissioner may have submitted lengthy report but what he fails to report is whether the works referred to therein have been carried on 4 of 7 ::: Downloaded on - 09/06/2013 19:33:37 ::: pmw 5 jud-205-ao284-04.sxw after the order was passed or prior thereto. He does not indicate anything of this nature and therefore the appellant plaintiff herself was not satisfied. Despite this report the appointment of second Commissioner was asked and for revisit. This itself shows that the report was of no assistance to show that after the ad-interim order of injunction was passed on 18th September, 2000, the works as stated in the report have been carried out.
10. The learned Judge as a matter of record found that the ad-interim order was of 18th September, 2000. The learned Judge has noted specific allegation that after injunction was passed and injunction order was in force, on 18th September, 2000, the original defendant No.1 has made material alterations and additions in clear violation thereof.
11. However, in the order under challenge he has noted that the application for ad-interim injunction was moved on 18 th September, 2000, a notice was given to the defendant No.1. Defendant No.1 was present on 18th September, 2000 when the Court passed order. The Court directed that the notice of motion is made returnable on 11 th October, 2000. In the meanwhile the ad-interim injunction is granted in terms of prayer clause (a) and (b) of Notice of Motion. The ad-interim order was to remain operative till next date i.e. 11 th October, 2000.
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After 11th October, 2000 there was no injunction order. The plaintiff was represented there by the advocate but at no point of time she requested for extension of the ad-interim order till next date or till further orders. The Roznama does not indicate that such request was made and the ad-interim order was extended beyond October, 2000. In fact, the record shows on 26th September, 2000 the very appellant before me tendered a draft Notice of Motion alleging breach of the injunction order and the Court was pleased to appoint Court Commissioner to visit the suit building and to record whether any additions, alterations have been carried out. The Commissioner visited the building and submitted his report on 10 th October, 2000. The matter was shown on board on 11th October, 2000 but it was simply adjourned to 7th December, 2000. The matter has been repeatedly taken thereafter but the Roznama does not indicate that the injunction order remained in force or was extended from time to time. In these circumstances, whether any additions or alterations have been carried out between 18th September, 2000 and 11th October, 2000 has not been established and the findings of the learned trial Judge in this behalf are consistent with the contents of the Commissioner's Report. In these circumstances and when subsequent Commissioners have been 6 of 7 ::: Downloaded on - 09/06/2013 19:33:37 ::: pmw 7 jud-205-ao284-04.sxw appointed that would be indicative of the fact that the appellant -
plaintiff could not establish and prove any breach or violation much less deliberate and willful of the order of injunction passed by the trial Court. Once the violations about two toilets and others were not noted to have been made before 11th October, 2000 and in the teeth of the violation of injunction order, then, the learned Judge was in no error in dismissing the notice of motions.
11. I do not find any substance in the contentions of Mrs. Jakhade that the order under challenge suffers from any serious legal infirmities or any perversity. The order under challenge is consistent with the materials placed before the trial Court. The learned Judge has in such proceedings perused the record in its entirety to arrive at the conclusion that there is no merit in the case and the complaint of deliberate and willful breach and violation of the order of injunction.
12. Once there is no disobedience or breach of injunction as alleged then the application under Order XXXIX Rule 2A of the Civil Procedure Code deserves to be dismissed and has been rightly dismissed. There is no merit in the appeal and therefore it is accordingly dismissed. No costs.
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