Gujarat High Court
Nayankunj Co Op Housing Society Ltd Part ... vs Jatabeda Professional Services on 1 March, 2018
Author: A.J.Shastri
Bench: A.J. Shastri
C/CRA/532/2017 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 532 of 2017
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE A.J. SHASTRI Sd/-
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India or any order
made thereunder ?
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NAYANKUNJ CO OP HOUSING SOCIETY LTD PART 1
Versus
JATABEDA PROFESSIONAL SERVICES
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Appearance:
MR HRIDAY BUCH for the PETITIONER(s) No. 1
MR APURVA R KAPADIA for the RESPONDENT(s) No. 2,3
MR GAURAV J DAVE for the RESPONDENT(s) No. 1
MS KHUSHBU P VYAS for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 01/03/2018
CAV JUDGMENT
[1] Rule. Mr.Gaurav J.Dave, learned advocate waives service of rule on behalf of the respondent No.1 and Mr.Apurva R.Kapadia, learned advocate waives service of rule on behalf of respondent Nos.2 and3.
Page 1 of 31 C/CRA/532/2017 CAV JUDGMENT[2] The present Civil Revision Application under Section 115 of Code of Civil Procedure is filed by the petitioner - original defendant No.1 against the impugned order dated 13.12.2017 passed below Exh.18 in Regular Civil Suit No.433 of 2017 by the learned 9th Additional Civil Judge, Ahmedabad (Rural).
[3] The premise on which the present petition by original defendant No.1-Society is submitted that it is a housing society registered under the provisions of Gujarat Co- operative Societies Act, 1961 (hereinafter referred to as the "Act") and the petitioner society is a scheme of residential apartments under the name of 'Orchid Park' in Satellite area of Ahmedabad. There are as many as 140 residential units in four towers and is a well-managed residential apartment. It is the case of the petitioner - original defendant No.1 that the plaintiff is a firm engaged in the business of providing professional service Corporate Residences at various locations at Ahmedabad and in connection with this business came in contact with defendant Nos.2 to 6 who are the members of petitioner society. It is the case of the petitioner that defendant Nos.2 and 3 are the joint owners of flat No.C/11, whereas, defendant No.4 is the owner of flat No.C/12, and similarly, defendant No.5 is the owner of flat No.C/13, and defendant No.6 is the owner of flat No.C/14. These members i.e. defendant Nos.2 to 6 are the owners of the residential apartments named above and members of the society. However, since they are residing at present in Delhi have in past licensed the said flats to the plaintiff firm by executing four separate leave and license agreements on various dates in the months of April and August of 2017.
Page 2 of 31 C/CRA/532/2017 CAV JUDGMENT[4] The petitioner has further asserted that the plaintiff entered into simultaneously in an agreement with M/s. Tata Motors on 01.04.2017 in which the plaintiff was referred to as a Service Provider to provide corporate residences, but according to the petitioner, providing Guest House facility consisting of twelve fully furnished rooms in the aforesaid flats and by alleging that in a purely residential society this commercial activity of running Guest House is detrimental to the interest of other members of the society. It has also been alleged that the agreement which took place between original members and the plaintiff is without any permission / knowledge of the society and has made an attempt to convert these flats into a Guest Houses / Hotels and on account of that the objections were raised by the society which has constrained original plaintiff to institute suit before the learned 9th Additional Civil Judge, Ahmedabad (Rural) which was registered as Regular Civil Suit No.433 of 2017. This suit which has been filed by the original plaintiff not only against the petitioner society but also against the original members who entered into transaction with the plaintiff, and the suit has been filed on account of the fact that security personnel has obstructed and started harassing and misbehaving pursuant to the instructions of petitioner society, as the latter is posted on 07.09.2017. So much as that the concerned person from the society who are the representatives of the petitioner society have created trouble and threatened of dire consequences not only on 07.09.2017 but on 04.10.2017 as well as on 05.10.2017. As result of that, the suit has been filed by the plaintiff who is not the member of the society for the reliefs sought for declaration and permanent injunction. On perusal Page 3 of 31 C/CRA/532/2017 CAV JUDGMENT of the reliefs clause, paragraph No.21 of the plaint is reproduced hereinafter:
"21. The plaintiff, therefore, prays that-
a) This Hon'ble Court be pleased to permanently restrain the Defendant no.1 society, its members, security guard, and / or anybody claiming through the defendant no.1 society from disturbing, stopping, restraining entry in the society, creating hurdles, and / or harassing the persons who are residing and comes to reside in the Flat nos. C-11 to C-14 of the Defendant no.1 society as per the four Leave and License Agreements entered in with Defendant nos.2 to 6 notarized vide serial no.3076/2017; 1314/2017;
1315/2017 and 3075/2017 respectively;
b) This Hon'ble Court be pleased to declare that the Plaintiff is entitled to use the Flat nos.C-11 to C- 14, Orchid Park, Near Anjani Tower, Ramdev Nagar, Satellite, Ahmedabad as "Service Apartments" as per the four respective Leave and License Agreements entered in with Defendant nos. 2 to 6 notarized vide serial no.3076/2017; 1314/2017; 1315/2017 and 3075/2017 respectively;
c) Such other and further relief as this Hon'ble Court may deem just, fit and expedient be granted in favour of the plaintiff.
d) Costs of this suit be provided for to the
plaintiff."
Page 4 of 31
C/CRA/532/2017 CAV JUDGMENT
[5] The aforementioned prayers have been submitted
before the Court in which on perusal of the averments the learned 9th Additional Civil Judge, Ahmedabad (Rural) was pleased to issue summons upon all the defendants who have joined as a party to the suit. On receipt of the summons, the petitioner society has submitted the written statement against the plaint as well as injunction application at Exh.5 in the month of November, 2017, the suit appears to have been submitted on 06.10.2017. The written statement was filed by the society and simultaneously the written statements have also been submitted by defendant Nos.4 and 5 as well in the month of October, 2017.
[6] In addition to the written statement filed by the society, an application was also submitted by petitioner i.e. defendant No.1-society under Order 7 Rule 11 of the C.P.C. for rejection of the plaint by taking aid of Clause a, b, c and d of Rule 11 of Order 7 of the C.P.C. The main plank of objection appears to be that under the guise of lease agreement, the original plaintiff cannot change the use of flat as a Guest House and utilized the same for commercial activity and since the commercial activity is not permissible at all by making suitable averments in the said application. A contention is raised by the petitioner society that suit is barred by law, as a result of which, the same be rejected by exercising jurisdiction under Order 7 Rule 11. It has also been contended by society in such application that the manner in which a further execution of lease deed took place between the plaintiff and M/s Tata Motors to provide a corporate room facility would tantamount to be an activity of converting residential flats in hotel, and therefore, a misleading stand taken by the plaintiff Page 5 of 31 C/CRA/532/2017 CAV JUDGMENT to the detriment of society under the guise of indicating that the same is for a service apartment use. This application has been submitted by society by taking in aid the provisions contained under Section 25 of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 and also by taking aid from the by-laws of the society and ultimately by virtue of Section 73 and 74 of the Act, the suit itself is not maintainable and by referring to certain averments in the application an ultimate request is made that suit itself is not maintainable hence, be rejected, even for want of proper Court fee as well as the plaint be rejected.
[7] This application appears to have been contested by the plaintiff by submitting a detailed reply and requested that in the premise in which the plaintiff is put by the defendants, on the contrary, application deserves to be dismissed with cost and by submitting detailed reply in the month of November, 2017, the application requested to be dismissed.
[8] After hearing at length and after considering the submissions made by the respective parties to the proceedings, the learned 9th Additional Civil Judge, Ahmedabad (Rural) was pleased to reject the said application which was registered as application Exh.18 and it is this order passed by the learned 9th Additional Civil Judge is made the subject matter of present Civil Revision Application under Section 115 of C.P.C.
[9] Learned advocates appearing for the respective parties in the present proceedings, Mr.Hriday Buch, learned advocate has representated the petitioner society and Page 6 of 31 C/CRA/532/2017 CAV JUDGMENT Mr.Gaurav J.Dave, learned advocate who filed the caveat on behalf of contesting opponent No.1 i.e. Original plaintiff with Ms.Khushbu P.Vyas, learned advocates have requested the Court that considering the issues involved in the present Civil Revision Application the Court may consider the hearing for final disposal at the admission stage itself. Considering the situation which has been cropped up in the society, it was found necessary by both the learned advocates to see that this issue can be either way dealt with and decided at the earliest. As a result of this, the Court was requested to take up the hearing at the admission stage itself by treating the same as hearing for final disposal and considering this request made by learned advocate, the present Revision Application has been extensively heard by this Court.
[10] Mr.Hriday Buch, learned advocate appearing for the petitioner society has vehemently contended that the impugned order passed by the learned 9th Additional Civil Judge is not only unjust and arbitrary but the same is evasive and on the basis of such perverse order, the suit which has been generated by plaintiff cannot be allowed to be precipitated any further. Mr.Buch, learned advocate has contended that the issue involved in the suit proceedings is indirectly touching to the business of the society. As a result of this, keeping that factor in mind, the learned judge ought not to have ignored the provisions contained under Section 96 of the Gujarat Co-operative Societies Act in which forum the suit and the grievance voiced out by the plaintiff can be dealt with. Mr.Buch, learned advocate has further submitted that the petitioner society is very much concerned, as it is purely a residential society and such kind of provision for service Page 7 of 31 C/CRA/532/2017 CAV JUDGMENT apartments if allowed, the same would prejudicially affect the affairs of the society, and hence, this suit would not have been submitted before the Civil Court since specific remedy is provided under Section 96 of the Act before the learned Board of Nominee. Mr.Buch, learned advocate has further contended that looking to the averments made in the plaint, more particularly, the averments contained in paragraphs 2 and 21, the grievance is related to and touching to the business of the society. As a result of this, the suit itself is not maintainable before the Civil Court, as the ultimate so-called interest of the plaintiff is generating out of the members of the society and whatever claim is made is claimed through the member of the society. As a result of this, there is a clear bar contained under Section 166 of the Act and the suit ex facie is not maintainable. Hence, it becomes the duty of the Court to exercise the jurisdiction under Order 7 Rule 11 of the C.P.C. to curb such kind of litigation which is not maintainable ex facie.
[11] Mr.Buch, learned advocate has further contended that the word business of the society as by now well defined by catena of decisions and ultimate relief which has been asked for is forming part of the business of the society, and therefore, suit itself is not maintainable before the Civil Court. It has also been contended that the averments contained in the suit if boil down, the same would clearly indicate that lease which has been executed is by the plaintiff with other members of the society who are defendants and same is without the knowledge of the society, and without permission of the society, as a result of that, it could not have been operated at all. However, the resultant effect of such lease is that the business activity is to be undertaken in the flats in question.
Page 8 of 31 C/CRA/532/2017 CAV JUDGMENTMr.Buch, learned advocate has made specific averments contained in paragraph 5 of the petition and indicated that these are the circumstances which clearly indicate that flats in question are to be used for Guest House / Hotel which is no circumstances permissible, as a result of this, under the garb of providing service apartment a commercial activity is being undertaken. Mr.Buch, has further contended that even members could not have permitted such lease allowing the plaintiff to use for non-residential purpose by virtue of Section 25 of the Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 a specific embargo is put in which landlords shall not use or permit to be used for non-residential purpose and contravention thereof would visit a serious consequences as stipulation under sub Section 2 of Section 25. It has also been contended that the by-laws which are framed by the petitioner society are also duly approved in annual general meeting of the society and effect of such by-laws is clearly not permitting such use of the flats. A contention by placing such reliance is raised that in collusion with other members of the society, the plaintiff is attempting to carry out an activity which is prohibited by approved by-laws of the society. Hence, has clearly pointed out that in view of the provisions contained under Section 96 of the Act that suit cannot lie before the Civil Court and there is a clear embargo under Section 166 of the Act not permitting such grievance to be adjudicated by Civil Court.
[12] Mr.Buch, learned advocate has contended that a bare reading of the averments contained in the plaint itself is indicating that such a suit is not maintainable and allowing such suit to proceed further would tantamount to be an abuse Page 9 of 31 C/CRA/532/2017 CAV JUDGMENT of the process of law which in no circumstance permissible. The very object of Order 7 Rule 11 is to curb such kind of litigation which is ex facie not maintainable, as a result of this, it becomes the duty of the Court to maintain sanctity of the object of Order 7 Rule 11. Learned judge has erroneously not exercised the jurisdiction which is vested in him by virtue of such provisions as stated by Mr.Buch. To strengthan the submission made by Mr.Buch, learned advocate a reliance is placed in the case of Dalpatbhai Bhimjibhai Mehta versus Ajitbhai Vadilal Shah and Another reported in 1987 (2) G.L.H. (U.J.) 8 and in the case of Manjulaben Dahyabhai Trivedi vs. Pushpaben Mangaldas Patel and Anr. reported in 2007(2) GLR 1269 and by placing such reliance, the learned advocate has requested the Court to set aside the impugned order which has been passed. Additionally, Mr.Buch, learned advocate has further contended that the reasons which are assigned by the learned Judge cannot be said to be cogent reasons who are justifying the conclusion arrived at in exercising the jurisdiction and such is an order since not sustainable in eye of law deserves to be corrected by exercising revisional jurisdiction. While making such submission as stated above Mr.Buch, learned advocate has drawn the attention to various documents attached with the present revision application, and ultimately, requested that revision petition be allowed by setting aside the impugned order.
[13] To meet with the stand taken by learned advocate for the petitioner, Mr.Gaurav J.Dave, learned advocate appearing for contesting respondent has vehemently contended that the present revision application is not Page 10 of 31 C/CRA/532/2017 CAV JUDGMENT entertainable looking to the scope contained under Section 115 of the C.P.C. It has been contended that a bare reading of the impugned order would clearly indicate that not only there is a strong application of mind to the contention raised by learned advocate but the exercise of jurisdiction is based upon examination and interpretation of the provisions which have been pressed into service and after assigning valid reasons, the discretion vested in law is exercised by the learned Judge. As a result of this, this order cannot form the subject matter of exercise of revisional jurisdiction. Mr.Dave, learned advocate has further contended that after hearing both the learned advocates not only the scope of Section 96 of Act has been considered in addition to Sections 73 and 74 of the Act but has also considered the relevant sections pressed into service namely Section 25 of the Gujarat Rents, Hotel and Lodging House Rates Control Act and as such it cannot be said in any way that there is any laconic exercise by the learned Judge in fact the provisions contained under the Gujarat Court Fee Act, 2004 have also been considered so as to examine whether to exercise power jurisdiction under Order 7 Rule 11 or not and as such when such exercise is undertaken, it cannot be said in any way that any error is committed while passing the impugned order.
[14] In addition to this, the material which has been pressed into service in the form of documentary evidence has also been considered which defence cannot be examined and has rightly come to the conclusion on the basis of averment contained in the plaint that this is not a case in which jurisdiction under Order 7 Rule 11 is possible to be exercised. Mr.Dave, learned advocate has further contended that looking Page 11 of 31 C/CRA/532/2017 CAV JUDGMENT to the parameters of Section 96 of the Act read with Section 166 of the Act, suit at the instance of the plaintiff is not maintainable ex facie before the learned Board of Nominee, as there is no locus for the plaintiff to maintain the proceedings under Section 96 of the Act. For this purpose, Mr.Dave, learned advocate has pressed into service the effect of Section 96 of the Act and has specifically contended that even if the right accrue of the plaintiff out of the right of the member of the society still the proceeding before the Board of Nominee is not maintainable at the instance of the plaintiff for the reliefs sought for, and therefore, by setting aside and rejecting the plaint the plaintiff cannot be non-suited at this stage of the proceedings.
[15] Mr.Dave, learned advocate has further contended that the reliefs which have been prayed for contained in paragraph 21 are the reliefs which are required to be adjudicated at length and there is no concept of partial rejection of plaint, meaning thereby, qua one relief suit can be rejected and for other reliefs it is held to be maintainable. As a result of this, in absence of any partial rejection of the plaint concept under Order 7 Rule 11 (d), it cannot be said that any error is committed by the learned Judge. For this purpose, a specific attention has been drawn by the learned advocate by referring to the prayer clause contained in paragraph 21. The declaration which has been sought cannot be given by the Board of Nominee under Section 96 thereto at the instance of plaintiff. As a result of this, the suit is rightly not rejected by the learned trial Judge.
Page 12 of 31 C/CRA/532/2017 CAV JUDGMENT[16] Mr.Dave, learned advocate has further contended that a specific lease, leave and license agreements have been executed which is well within the knowledge of society and for some extraneous reason, the instructions have been passed on by representative of the society to create hurdle in the way of plaintiff to utilize these facts in question. In fact, the by-laws have not been approved as per the say of Mr.Dave, learned advocate but even if assuming for the time being that such by- laws are approved then also the by-laws of petitioner society is permitting a flat to be given on rent or lease as a service apartment by executing an agreement. On the contrary, the rules and regulations which are contained in chapter (ii) of the by-laws of petitioner society Clause (b) is dealing with such issue relating to renting / leasing out of the flats of 'Orchid Park' and this procedure which has been contemplated is to be observed. So as per Mr.Dave, learned advocate, on the contrary, society has permitted this kind of arrangement to use the flats in question for the purpose of service apartment. Mr.Dave, learned advocate has further contended that providing such service apartment facility to M/s Tata Motors Ltd. such use cannot be termed as commercial use. On the contrary, it is meant for the employees and associates of M/s Tata Motors who seek residential accommodation. Simply because some extra facilities are provided, the same cannot be termed as running a Guest House in a society and in any case there are so many issues of law and fact are arising in the suit for the purpose of adjudicating the reliefs which have been sought. As a result of this, at an elementary stage, the proceedings which have been initiated cannot be allowed to throttle without proper adjudication. Mr.Dave, learned advocate has further contended that the Order 7 Rule 11 Page 13 of 31 C/CRA/532/2017 CAV JUDGMENT cannot be lightly exercised and there are series of decisions in which even the Hon'ble Apex Court has stated that such jurisdiction is to be exercised sparingly, moment there is an element of inquiry into facts exist this extreme power of Order 7 Rule 11 cannot be resorted to. On the contrary, the Rules of the society which have been framed as stated by the petitioner there is a penalty clause contained under Clause (f) which invested the power in Managing Committee to institute appropriate proceeding in the concerned Court, if the dues related to such use are not clear within six months and here is a case in which it is the suit instituted by the plaintiff and not by the society. As a result of this, if the context reliefs which have been prayed for requiring the Rules and facts to be examined at length and as such the suit cannot be formed the subject matter of exercise of jurisdiction under Order 7 Rule 11 of the C.P.C.
[17] Mr.Dave, learned advocate has further contended that there is a clear cause of action pleaded in the plaint and it is a settled position of law that no defence to be considered at this stage of the proceeding nor the documents or the material attached with written statement. If from the bare reading of the averments contained in the plaint do not suggest that the proceedings are not maintainable ex facie then this power of Order 7 Rule 11 cannot be exercised and herein this case Mr.Dave, learned advocate has stated that the reliefs which have been prayed for cannot be granted by the learned Board of Nominee under Section 96 of the Act and since plaintiff not being a member of the society cannot maintain the suit under Section 96. As a result of this, a plain reading of Section 96 of the Act is indicating that at the instance of plaintiff such Page 14 of 31 C/CRA/532/2017 CAV JUDGMENT remedy under Section 96 of the Act is not possible to be availed of hence, learned Judge has not committed any error in passing the impugned order. Mr.Dave, learned advocate has further contended that on the contrary the society is well within the knowledge of this providing of service apartment facility. A specific averment has been made in the reply filed by the plaintiff which is reflecting on page 133 of revision compilation. "ON THE CONTRARY SPECIFIC NO OBJECTION CERTIFICATE HAS BEEN ISSUED BY THE PETITIONER SOCIETY ON 22.08.2005 AND IT IS THEREAFTER ONLY SUCH KIND OF USE HAS BEEN PUT". As a result of this, at this stage of the proceedings, no such jurisdiction to be exercised, hence, there is no error committed by the learned Judge.
[18] Mr.Dave, learned advocate has further contended that whether any grievance is touching to the business of society or not is a question of fact which requires an inquiry about the factual details, and hence, even if in some way this business is to be touched by the grievance raised by the plaintiff, the same requires, adjudication and examination of fact. As a result of this, Order 7 Rule 11 (d) or (a) or any Clauses cannot be resorted to. Mr.Dave, learned advocate has further placed reliance upon the decision which are delivered by this Court reported in the case of Ram Shyam Traders versus Kamlaben Ramanbhai Patel reported in 2013 (4) GLR 3023 in which also it has been clearly held that if the plaintiff has no good case on merit, the same cannot be made a subject matter of rejection of plaint under Order 7 Rule 11 and relying upon some of the observations made by the Court in aforesaid decision a contention is raised that order is not illegally in any manner. Even a specific certificate which has Page 15 of 31 C/CRA/532/2017 CAV JUDGMENT been issued by the petitioner society under the signature of the Chairman / Secretary dated 22.08.2005. The stand taken by the society at this stage is not permissible, as a result of this, ultimate request made not to allow such order to be disturbed in any manner especially when the same is supported by valid reason and in any case. Mr.Dave, learned advocate has submitted that the scope of revisional jurisdiction under Section 115 of the C.P.C. is not such which permit the Court to substitute even a different view if possible especially when the findings arrived at by the Court below are not perverse or manifestly illegal. Hence, the revision application being devoid of merit and the same to be dismissed in the interest of justice. Mr.Dave, learned advocate has further submitted that the society has objected and created a situation which ultimately has dragged the plaintiff to take shelter of the Court's order and such unreasonable stand on the contrary is taken by the petitioner society which has created immense prejudice to the plaintiff. Hence, this is not a fit case in which Order 7 Rule 11 of the C.P.C. power can be exercised. Hence, application be rejected.
[19] Having heard learned advocates at length in the present proceedings, having perused the relevant averments contained in the plaint and the prayers thereof in co-relation with the submissions made by the learned advocates, following circumstances are not possible to be ignored by this Court:
From the bare averments of the plaint, the suit has been filed for the purpose of declaration and permanent injunction and the title of the suit itself indicate that the defendants are not only the Page 16 of 31 C/CRA/532/2017 CAV JUDGMENT petitioner society but the members as well who entered into transaction with the plaintiff.
[20] In addition thereto, clear averments contained in the plaint which indicates that on the basis of cause of action which has been stipulated under paragraph 18, the reliefs have been sought and a clear cause of action is pleaded in the plaint which deserves to be reproduced for immediate perusal:
"18. The cause of action for filing the present suit has arisen on various dates and events more particularly stated in the foregoing paragraphs. The cause of action has arisen when Defendant nos.2 to 6 were using the said flats as "Service Apartments"; when the Society has given permission to use the said flats as "Service Apartments"; when the plaintiff has entered into Leave and License Agreements for the said four flats; when the plaintiff started using the said flats as "Service Apartments" for residential purpose; when the defendant society affixed the letter dated 07.09.2017 in the society; when the security guard has started misbehaving and harassing under the instructions of the defendant society, the persons comes for residing in said flats; when recently the defendant society through their persons like security guard continued disturbing and harassing the person/s who are coming to reside in the said flats; when the defendant owners replied to the defendant society's letter dated 07.09.2017;
when on 04.10.2017 and on 05.10.2017, the concerned person from the society threatened the representative of the plaintiff that you will be in trouble if you initiate any legal proceedings and no Page 17 of 31 C/CRA/532/2017 CAV JUDGMENT person for these four flats except the owners shall be permitted from the society gate form the date of 07.10.2017; when the security of the society has also informed the concerned person of the plaintiff that the committee personnel of the society has instructed him no person for these four flats except the owners shall be permitted form the society gate from the dated of 07.10.2017;etc."
[21] A further reading of the plaint indicates that relief clause which has been made in paragraph 21 which consist of declaration and permanent injunction inter alia praying to permanently restrain defendant No.1 i.e. petitioner society, its members, Security Guard and anybody claiming through petitioner society from disturbing the entry in the society with respect to four leave and license agreements which have entered into by the members of the society i.e. defendant Nos.2 to 6 which are notarized. In addition thereto a declaration is sought to the effect that plaintiff to be declared as entitled to use the flats in question hence, such declaratory relief is also forming part of the plaint. So in substance what appear prima facie is that the reliefs prayed for are in the form of declaration and permanent injunction, and undisputedly, the plaintiff is not the member of the petitioner society.
[22] Now keeping in view the averments made in the plaint and in view of the fact that in past also no objection certificate has been issued by the society Chairman / Secretary on 22.08.2005 which is produced on record which also indicates that society has principally no objection if the said flats are given on rent basis or used as a service apartments, such certificate is produced on record to assist the Court to Page 18 of 31 C/CRA/532/2017 CAV JUDGMENT arrive at a just decision without any objection. The said certificate reads as under:
"This is to certify that Flat No. C-11 to C-14 have been allotted to MR. ANAND LUNIA on 1st Floor of the building known as "ORCHID PARK" admeasuring 7317 sq.ft. (super built-up area).
Full payment has been received against the above said flats under down payment scheme. The said flats will be ready for possession by Dec., Jan, 2006 end (approx.) and accordingly, possession will be given.
The society has no objection if the said flats are given on rental basis or used as service apartments."
[23] In addition thereto the by-laws of the society which have been attached with the revision petition is indicating that some regulatory measures are provided by petitioner society and under Chapter (ii) which deals with rules and regulations framed by the society Clause (b) is related to renting / leasing out of the flats. The entire clause is on the contrary permitting flats to be given on rent / lease by way of service apartment agreements subject to certain conditions which are stipulated. Such conditions and the regulations are indicating that to ensure proper functioning in the society when the flats are to be leased out some steps are required about police verification prior intimation etc. which indicates that there is no absolute prohibition of not leasing the flats for service apartments. Such provisions are reflecting on page 84 of revision petition compilation.
Page 19 of 31 C/CRA/532/2017 CAV JUDGMENT[24] In addition to it further, there is one another miscellaneous clause which is contained in Clause (e), which indicates that no commercial activity including the use of the flat as a Guest House / Service Apartment is allowed in any part of the premises of Orchid Park. On one hand, Clause (b) is providing such leasing out for service apartment whereas in miscellaneous provision in Clause (e) such activity is prohibited. As a result of which, this requires adjudication of fact since as per the Rules itself, more particularly, when no objection certificate has been undisputedly issued by the petitioner society.
[25] Further, there is a penalty clause contained in the Rule 8 (f) which permits the society to initiate appropriate legal proceedings in the concerned Court when any violation is taking place, and undisputedly, this is not a suit filed by the society but a declaratory suit is filed by the plaintiff who is admittedly not a member of the society. Now keeping all these circumstances in mind, in the light of aforesaid situation, if the relevant provisions contained under Section 96 of the Act is perused it is debatable whether before the learned Board of Nominee, plaintiff can institute proceedings under Section 96 of the Act or not. A bare reading of the said provisions indicates that any dispute touching to the constitution, management or business of a society shall be referred to in the prescribed form either by any of the parties to the dispute or by federal society to which society is affiliated or by creditor of society to the Registrar if the parties thereto are from amongst following of course Clause (b) of Sub Section 1 of Section 96 to some extent indicate that a person claiming through a member or a past member if claiming through a member can institute a Page 20 of 31 C/CRA/532/2017 CAV JUDGMENT suit. However, the grievance of the plaintiff whether came from the dispute touching to the business of society or not is a question which requires an element of inquiry into facts and further as to whether learned Board of Nominee can maintain and adjudicate declaratory relief as prayed for in the present suit, is a question which is a debatable. Correspondingly, Section 166 of the Act deals with bar of jurisdiction of course and a close reading of the said provisions would indicate that the reliefs which are prayed for deserves some adjudication, and the essential question whether the grievance voiced out by the plaintiff partains to the business of the society or not is basically a question of fact, as a result of this, this suit at the elementary stage appears to be not to be throttled. The grievance which has been voiced out in the plaint whether is a pure question of law is also highly debatable and touching to the business of society is a mix question of law and fact which prima facie may not be attracting jurisdiction under Order 7 Rule 11 at this stage of the proceeding.
[26] Additionally, the terminology "dispute touching to the business of the Society is to be interpreted and examined in the light of by-laws of the Society, as by-laws are merely in the nature of articles of association of the company incorporated under the Companies Act". So by-laws will not have such force of law like a statute, as a result of this, this interpretation of terminology will have to be examined, as the same is a mix question of law and fact.
[27] In addition to this, from the aforesaid situation, it is also revealing that on one hand the by-laws of the society is permitting which such regulatory measure and consequences Page 21 of 31 C/CRA/532/2017 CAV JUDGMENT for providing service apartment facility and possibly on account of that the certificate of no objection has also been issued under the signature of Chairman / Secretary of the society. Therefore, at this stage of the proceeding when the averments contained in the plaint are establishing that there is some element of fact which is required to be examined the reliefs prayed for in the suit is possible to be adjudicated by the Civil Court and in view of the settle position of law that ouster of jurisdiction cannot be readily inferred so easily it will have to be examined by the Court at an appropriate stage. Hence, the documents which are attached with the revision petition indicates that suit ex facie is not possible to be termed as abuse of process of law. It may be that looking to the assertion of the petitioner society there may not be a prima facie case in favour of the plaintiff but as said earlier this jurisdiction of Order 7 Rule 11 is not meant for curtailing the suit at initial stage itself even if there is no case on merit prima facie. As a result of this, overall reading of the aforesaid submissions made by learned advocates and the decisions relied upon by the respective sides indicate that the stand taken by the rival sides is not possible to be discarded at the threshold, more particularly, when the learned Judge has relied upon the contentions considered and examined and than passed a reasoned order.
[28] From the aforesaid circumstances, it is also emerging clearly that while exercising jurisdiction, the learned Judge has not refrained from examining the issue. On the contrary, the stand taken by the petitioner society has also been considered and appears to have applied mind while exercising jurisdiction vested him and as such it is not a case Page 22 of 31 C/CRA/532/2017 CAV JUDGMENT which squarely false within the parameters of exercise of revisional jurisdiction. The judgment which has been relied upon by Mr.Hriday Buch, learned advocate for the petitioner in the case of Manjulaben Dahyabhai Trivedi (supra) which is a case in which the dispute arose between two members of a housing corporation society regarding construction in margin land and in the context of that situation which has cropped up from amongst the members of the society, the Hon'ble Court has held that concerned Tribunal rightly exercised the jurisdiction. So in considered opinion of this Court when the facts are altogether different from the case on hand as a straightjacket formula the said decision will not have any assistance to learned advocate for the petitioner. Similarly is the case with respect to a decision relied upon which is in the case of Dalpatbhai Bhimjibhai Mehta (supra) wherein also the dispute was between the society and its members inter se it was held that Civil Court has no jurisdiction. Of course, this is not an issue on the case on hand since undisputedly the plaintiff is not a member of the society and is seeking a declaratory relief which prima facie amenable to the jurisdiction of Civil Court. So far as the decision which has been yet applied by the learned advocate for the petitioner which is in the case of M.G.Patel and Co., Navsari versus Shri Alka Co-op Housing Society Ltd., Navsari reported in 1980(2) GLR 498 to indicate that prior to initiation of proceeding there must be a compliance of Section 167 of the Act and it has further been relied upon for the purpose of interpreting the word touching to the business of society. In the said particular case, if the details are to be examined the word touching from its common sense connotation is suggestive of "concerning" here no doubt but Court is Page 23 of 31 C/CRA/532/2017 CAV JUDGMENT concerned with the issue which has been generated but that itself cannot form the question of law which ex facie bars the Civil Court from exercising jurisdiction. On the contrary Section 9 of the C.P.C. is indicating that exclusion of Civil Court's jurisdiction cannot be so easily interfered. As a result of this, since the facts are altogether different in the said case from the case on hand, the Court is unable to allow the present plaint to be throttle at this stage of exercise of Order 7 Rule 11 of the C.P.C.
[29] In addition to this, the Court has also an assistance of the decision on the issue of exercise of Order 7 Rule 11 (d) powers of C.P.C. in the case of Ram Shyam Traders (supra) in which the Court has clearly opined that civil suit cannot be rejected under Order 7 Rule 11 merely because the plaintiff has no case on merit and unless the institution itself amounts to an abuse of process of Court, the same cannot be quashed. The relevant observations contained in the said decision seem considered are reproduced hereafter:
"17. As to section 166 of the Gujarat Cooperative Societies Act, it can be said that its applicability cannot be said to be a pure question of law. It is a mixed question of facts and law. In the circumstance of the present case, it cannot be said to be pure question of law. Its applicability depends on the nature of relief sought by the plaintiffs in the civil suit instituted by them. In any case, it cannot be said that ex facie, section 166 of the Gujarat Cooperative Societies Act is attracted and that the suit is barred under the said provision. Then, in both the Lavad Cases, it would appear that in the Page 24 of 31 C/CRA/532/2017 CAV JUDGMENT operative order, Lavad Court has specifically referred each of the defendants except Ramanbhai Nathalal. Such exclusion is clear and specific. It is so in both the cases. The reason for his exclusion is not clear. It may imply that decree does not bind to nonreferred person, i.e. Ramanbhai Nathalal. It was submitted at the time of hearing by the learned advocate for the petitioner that the suit property is very much referred and included in the order of the Lavad Court. This assertion appears to be correct. Exclusion of Ramanbhai in both the Lavad cases, however, requires some consideration. Therefore, interference by this Court in exercise of powers under Article 227 of the Constitution would not be just, proper and legal. Further, in view of law laid down by the Apex Court in Alka Gupta's case (supra) and in Vinod Seth's case (supra), it would not be proper for this Court to intervene and quash the suit proceedings."
[30] The aforesaid chronology of circumstances which are prevailing on hand is also taking the Court to yet another decision of this Court of Coordinate Bench in the case of Vimal Co-Op. Housing Society Ltd. versus Rajendrakumar Shankerbhai Bhagiya reported in 2003 (2) GLR 1066 in which this very phraseology "dispute touching to the business of the society is examined in the light of exercise of jurisdiction under Order 7 Rule 11 vis-a-vis Section 115". In addition to Section 167 of the Act however, dispute touching to the business of the society the Coordinate Bench of this Court has examined in the context of Order 7 Rule 11 (d) of C.P.C. and has observed that this phraseology is requiring the Court to ascertain facts of the case, it is not proper to cut short for Page 25 of 31 C/CRA/532/2017 CAV JUDGMENT rejecting the plaint by exercising jurisdiction under Order 7 Rule 11(d). The relevant observations contained in the said judgment in paragraphs 20 and 21 are reproduced hereinafter:-
"20. The expression "touching" mentioned in Section 167 of the Gujarat Cooperative Societies Act would mean "concerning". The expression "business" mentioned in the said Section could be interpreted to mean the "actual trading or commercial or other similar business activity" of the society. This is with reference to the object of the society and the society through by-laws is authorised to enter into such activity. In the matter of CO-OPERATIVE CENTRAL BANK LTD. and OTHERS vs. ADDITIONAL INDUSTRIAL TRIBUNAL, A.P., HYDERABAD, as reported in AIR 1970 SC 245. The Apex Court had occasion to deal with the issue. It is clear from the above decision of the Apex Court that the Court is required to ascertain from the facts of each case as to whether or not the dispute raised is "touching to the business" of the society in the light of the facts of each case. The main object and authorization of society to entertain certain activity will have to be kept in mind. Therefore, whether a dispute is "touching to the business of society" is mixed question of law and fact. At times by mere statement made in the plaint, court may come to the conclusion that dispute is covered by Section 167 of the Gujarat Cooperative Societies Act, 1961. When court comes to this conclusion, from the statements of plaint, then the stage of rejection of plaint is provided by Order 7 Rule 11(D) of the Civil Procedure Code. But, if the Court has to ascertain Page 26 of 31 C/CRA/532/2017 CAV JUDGMENT the facts of the case in respect of the statement made in the plaint, then Order 7 Rule 11(D) of the Civil Procedure Code is not the proper stage to reject the plaint.
21. In the present case, as stated above, the statement made in the plaint discloses allegations on society to the extent of encroachment and fabrication of Public Record. Undoubtedly, any court will have to ascertain facts of the case in this regard. Meaning thereby that by mere statements made in the plaint, a court would not be in a position to come to the conclusion as to whether dispute raised is "touching to the business" of the society. That being the factual aspect of the case, Trial Court rejected the Application at Exh.33 for rejection of Plaint under Order 7 Rule 11(D) of the Civil Procedure Code."
[31] In this very judgment, the co-ordinate Bench of this Court has also held that interpreting the same since requires an element of inquiry, the same cannot be formed a subject matter of revisional jurisdiction to reject the plaint and the observations contained therein are relevantly made in paragraphs 22 and 23 which reads as under:-
"22. In revisional jurisdiction with limited scope and power, this Court is not inclined to enter into the disputed facts of the case as to whether the society encroached upon the land as per the statement made in the plaint, but if this is so, the order of rejection of a plaint on statement made in the plaint would, in the facts and circumstances not be proper. This is to be looked into and be decided Page 27 of 31 C/CRA/532/2017 CAV JUDGMENT by the Trial Court. This Court cannot go into the propriety or impropriety of the statement made in the plaint at this stage and come to the conclusion that what is stated in the plaint is wrong. True it is that this could only be done by coming to the conclusion as to the facts involved in the case. As a revisional court what is required to be seen is whether the Trial Judge committed any jurisdictional error, illegality or material irregularity. The question is whether the Trial Judge had jurisdiction to deal with the application Exh. 33 as envisaged by the Supreme Court in the matter of Vora Abbasbhai Alimahomed, reported in AIR 1964 SC 1341 (supra).
The answer must be in the positive. This is a separate issue whether the Trial Court had jurisdiction to try the suit, but undoubtedly the Trial Court had jurisdiction to deal with the application Exh.33. Therefore, the Trial Court exercised the jurisdiction vested in it and there is no material irregularity or illegality committed by the Trial Court in coming to the conclusion because Trial Court heard both the parties and thereafter felt that without ascertaining the facts as alleged in the plaint, it could not be said that the dispute is "touching to the business" of the society. Even if the order is erroneous but if the jurisdiction is exercised properly without any material irregularity, the order cannot be interfered with in the revisional jurisdiction of this Court. The Trial Court felt that as per the statement made in the plaint the dispute was not covered either under Section 96 of the Gujarat Cooperative Societies Act, 1961 or under Section 167 of the same Act and coming to this conclusion as above by no stretch of reasoning it can be said that the court acted without jurisdiction Page 28 of 31 C/CRA/532/2017 CAV JUDGMENT or committed material irregularity or illegality. The decisions of various High Courts and the Apex Court cited by the learned Counsel for the petitioner would not be helpful to the petitioner in view of what is stated above.
23. The petitioner herein may raise the dispute during the suit about the jurisdiction as well as barring of the filing of the suit which may be decided by the Trial Court according to law but at this stage the order impugned for the reasons above, is beyond any interference in revisional jurisdiction of this Court."
[32] So aforesaid situation which is emerging from the present Revision Application is not permitting this Court to exercise revisional jurisdiction under Section 115 of C.P.C., more particularly, when there is no perversity in passing the order a mere different reading of a provision or assigning laconic reason cannot form a subject matter of exercise of revisional jurisdiction. Prima facie, the observations which are made by the learned Judge in the last paragraph of the judgment is indicating that there is some application of the mind on the part of the learned Judge. Hence, it is not for this Court to dwell into issue of examination of fact in the present peculiar circumstances of the fact. In the recent time, the manner of exercise of revisional jurisdiction under Section 115 of C.P.C. is well defined by Hon'ble Apex Court in the case of Kalidas Chunilal Patel (Dead) By Legal versus Savitaben and Others reported in (2016) 12 SCC 544 and considering the proposition laid down by Hon'ble Apex Court, this Court is of the considered opinion that conjoint effect of the submissions as well as the decisions which have been pressed Page 29 of 31 C/CRA/532/2017 CAV JUDGMENT into service are that this is not a stage where the suit proceedings are to be held as abuse of the process of Court. On the contrary, it requires a serious adjudication by the Court which has got the jurisdiction. As a result of this, this stringent power of Order 7 Rule 11 is not possible to be exercised, hence, some of the observations contained in the following decisions delivered by Hon'ble Apex Court since are relevant reproduced hereinafter:-
"19. It is a settled law that when the first appellate Court, on appreciation of evidence, records a finding of fact on a particular issue then such finding is usually binding on the High Court while hearing revision against such order. It is only when any finding of fact is found to be wholly perverse or de hors to any provision of law or is recorded contrary to pleadings and evidence on record, interference in such finding may arise in appropriate cases but not otherwise".
[33] This Court is of the view that not to entertain revision application as is directed against Order 7 Rule 11 of C.P.C. and in view of the observations made by Hon'ble Apex Court in the case of C.Natarajan versus Ashim Bai and Anr. reported in AIR 2008 SC 363 in which it has been held that such extreme power of Order 7 Rule 11(d) has to be exercised sparingly. Following are the observations contained in the said decision since found relevant are reproduced hereinafter:-
"7. An application for rejection of the plaint can be filed if the allegations made in the plaint even if given face value and taken to be correct in their entirety Page 30 of 31 C/CRA/532/2017 CAV JUDGMENT appear to be barred by any law. The question as to whether a suit is barred by limitation or not would, therefore, depend upon the facts and circumstances of each case. For the said purpose, only the averments made in the plaint are relevant. At this stage, the court would not be entitled to consider the case of the defence. {See [Popat and Kotecha Property v. State Bank of India Staff Association [(2005) 7 SCC 510]}."
[34] As a consequence of aforesaid discussion, the Court found no merits in Civil Revision Application, and the petition being devoid of merit, the same is dismissed with no order as to costs. Rule is discharged.
Sd/-
(A.J.SHASTRI ,J) dharmendra Page 31 of 31