Bombay High Court
Bharat Petroleum Corporation Ltd vs M/S. Hill Top Consultants Pvt. Ltd. And ... on 10 May, 2013
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
KPP -1- CHS-1234/2012
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 1234 OF 2012
IN
SUIT NO. 1939 OF 2012
Bharat Petroleum Corporation Ltd.
... Applicants
In the matter between:
Bharat Petroleum Corporation Ltd. ... Plaintiff
vs.
M/s. Hill Top Consultants Pvt. Ltd. and others ...Defendants
Mr. Pradeep Sancheti, Senior Advocate, along with Mr. S.A. Bhalwal, instructed
by M/s. Vyas & Bhalwal, for the Applicants/Plaintiff.
Mr. D.H. Mehta, instructed by Mr. B.S. Nayak, for the Defendant No.1.
Mr. H.D. Buch, instructed by Mr. A.B. Desai for Defendant No.3.
CORAM: S.J. KATHAWALLA, J.
DATE: MAY 10
, 2013
ORAL ORDER
1) By this Chamber Summons, the Plaintiff seeks amendment to the Plaint in terms of Schedule-A annexed to the Chamber Summons.
2) The Plaintiff has only pressed for allowing the Plaint to be amended in terms of clause (ii) of Schedule-A to the Chamber Summons. The amendment sought to be introduced by the Plaintiff is therefore to the effect ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -2- CHS-1234/2012 that in computing the period of limitation, the period during which the suit filed by the Defendant No.1 in the Small Causes Court at Bombay, being T.E. & R. Suit No. 119/177 of 2008, was prosecuted i.e. from 1 st October 2008 to 30th September 2010 and the period during which the Appeal was prosecuted from 24th December 2010 to 22nd February 2012, ought to be excluded.
3) Briefly set out the facts in the matter are as under:
4) The Plaintiff - Bharat Petroleum Corporation Limited is a Public Sector Corporation owned by the Government of India. Defendant No. 1 - M/s.
Hill Top Consultants Pvt. Ltd. has acquired/purchased the suit property from Defendant Nos. 2 to 4. Defendant Nos. 2 to 4 were the original landlords of the Plaintiff and were the Trustees of Popatlal Vora Inheritance Trust.
5) In the year 2000, the Plaintiff was admittedly occupying 8 flats (6765 sq.ft. Carpet area) as tenants in a two storey building known as Vora Building situated on Plot No. 32, 3 rd Road, Khar, Mumbai ("the suit property").
At that time, in the suit property there were in all 10 flats, and 13 shops situated on the ground floor. By letters dated 20 th June 2000 and 26th February 2001 addressed to the Plaintiff, Defendant Nos. 2 to 4 (the then landlords) expressed their intention to sell the entire building along with the flats and shops to the Plaintiff. In the meeting held on 11 th January, 2002 between the Plaintiff and Defendant Nos. 2 to 4, it was agreed as follows:
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(i) The then landlords, Defendants Nos. 2-4 (Voras), shall sell and the
Plaintiff (BPCL) shall purchase all the 10 flats at a total price of Rs. 1.82 crores ;
(ii) BPCL shall also bear the Registration / Stamp Duty charges for the said purchase, in addition to the purchase price;
(iii) Full payment of the purchase price will be made upon the execution and registration of the sale deed, in a form drafted by BPCL;
(iv) The said purchase would be subject to (a) a Clear Title being provided by the Voras to the satisfaction of BPCL and (b) approval of BPCL Management for the said proposal.
(v) The Voras have also offered to sell the entire suit property i.e. including the shops on an 'as is where is' basis if the purchase price is increased to Rs. 1.95 crores;
(vi) Thus BPCL can exercise the choice of either purchasing all the 10 flats minus the shops at Rs. 1.82 crores or the entire suit property (including the 13 shops) at Rs. 1.95 crores.
6) The Voras and BPCL had one more meeting on 6 th February 2003 and in the said meeting the Voras and BPCL agreed as follows:
(i) The Voras shall sell and BPCL shall purchase all the 10 flats, the 13 shops and all the rights in the suit property at a total price of Rs. 1.95 crores;
(ii) BPCL shall also bear the Registration / Stamp Duty charges for the said purchase, in addition to the purchase price;::: Downloaded on - 09/06/2013 13:28:30 :::
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(iii) Full payment of the purchase price will be made upon the execution
and registration of sale deed, in a form drafted by BPCL;
(iv) The said purchase would be subject to (a) a Clear title being provided by the Voras to the satisfaction of BPCL and (b) approval of BPCL Management for the said proposal.
(v) The offer from the Voras was valid for a period of four months from the date of the meeting i.e. 6th February 2003.
7) The Voras by an Indenture of Conveyance dated 29 th September, 2006, sold and conveyed the entire suit property to the Defendant No. 1. The Plaintiff admittedly started paying rent to the new landlords i.e. Defendant No. 1 in respect of the 8 flats in its possession.
8) By a letter dated 12th December 2007 addressed by the new landlords (Defendant No.1) to BPCL, Defendant No.1 recorded that BPCL is occupying 8 flats on tenancy basis in the said Vora Building at Khar. The condition of the building has deteriorated and therefore Defendant No.1 has decided to approach the tenants for their cooperation to redevelop the suit property. By the said letter, Defendant No.1 made an offer to BPCL to provide 80 per cent of the carpet area occupied by them on ownership basis without any charge in the proposed new building and to further provide 20 per cent of the usable area in the form of flower bed and dry area, along with 'A' class ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -5- CHS-1234/2012 amenities as per Annexure-A thereto. It was also provided in the said letter that to make the project viable, Defendant No.1 will look for contribution of Rs.
800/- per sq.ft. of built up area from the tenants, towards construction cost and the said construction would be completed within 30 to 36 months after getting permission from BMC and other authorities and all the tenants giving vacant possession of their premises. It was further clarified that no temporary alternative accommodation would be provided by the Defendant No.1 to the tenants during the period of re-development. By the said letter, BPCL was called upon to consider the proposal of the Defendant No.1 and inform their views to the Defendant No.1.
9) The Advocates for Defendant No.1 ( landlords of Vora Building), addressed a letter dated 28 th August 2008 to BPCL, inter alia recording therein that as per the provisions of Section 3 (1) (b) of the Maharashtra Rent Control Act, 1999, BPCL were no longer protected tenants and terminated the monthly tenancy of BPCL and further called upon BPCL to quit, vacate and hand over peaceful and vacant possession of the flats occupied by BPCL, upon the expiry of the month following the month in which the notice was received by BPCL.
10) BPCL by its letter dated 30th September 2008, responded to the notice received from the Advocates for the Defendant No.1. In its reply letter, BPCL contended that Defendant Nos. 2, 3 and 4 had sold the flats in favour of ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -6- CHS-1234/2012 Defendant No.1 vide registered conveyance dated 29 th September 2006 without giving BPCL, as tenant having first right, an opportunity to purchase the property. Hence the sale of the suit property in favour of Defendant No.1 is infructuous, null and void and cannot stand the test of law. In the said letter BPCL has categorically admitted that in the past Defendant Nos. 2 to 4 had offered BPCL a proposal to redevelop the said Vora Building and the Defendant No. 1 vide its letter dated 12 th December 2007 had offered a proposal to redevelop the said Vora building on terms and conditions mentioned in the said letter and that the proposal of Defendant No.1 was under active consideration of BPCL. BPCL alleged that hence Defendant No.1 could not shirk its contractual obligation unilaterally and seek eviction of BPCL from the said Vora Building without any valid grounds whatsoever.
11) The Defendant No.1 by their Advocate's letter dated 28 th November 2008 denied and disputed the contents of BPCL's letter dated 30 th September 2008 and inter alia clarified that the offer made by Defendant No.1 by their letter dated 12th December 2007 was without prejudice to the rights and contentions of the parties and the same stood revoked/withdrawn. By the said letter Defendant No. 1 stated that they were proceeding further to enforce their rights against BPCL.
12) Defendant No.1 thereafter filed T.E. & R. Suit No. 119/177 of
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2008 before the Small Causes Court at Bandra, Mumbai seeking eviction of BPCL on the ground that as per Section 3 (1) (b) of the Maharashtra Rent Control Act, 1999, BPCL was not entitled to any protection under the Act and that their tenancy had been terminated by the Defendant No.1 vide their Advocate's letter dated 28th November, 2008. The suit was decreed in favour of Defendant No.1 and against the Plaintiff on 30 th September 2010. The Plaintiff preferred an Appeal against the judgment dated 30 th September 2010 on 24th December 2010 which was dismissed on 22nd February, 2012.
13) The Plaintiff thereafter filed Civil Revision Application before this Court which has been dismissed by this Court. However, the Plaintiff is given time to vacate the 8 flats occupied by it upto 30th May 2013.
14) In the meantime, on 10th June 2012, the Plaintiff filed the present suit against the Defendants for a declaration that the Deed of Conveyance dated 29th June 2006 executed by Defendant Nos. 2,3 and 4 in favour of Defendant No.1 is illegal, invalid, null and void and be cancelled/determined/quashed and set aside and that Defendant Nos. 1 and 2 to 4 be directed to specifically perform the Agreement in terms of the Minutes dated 11 th January 2002 and 6th February 2003 or in the alternative, Defendant No.1 be directed to specifically perform the contract in terms of the letter dated 12th December 2007.
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15) In the Plaint filed by the Plaintiff on 10 th June 2012, it is stated
by the Plaintiff that the suit filed is within limitation and is not barred by limitation. Paragraphs 31 and 32 of the Plaint are relevant and reproduced hereunder:
"31. The Plaintiffs say and submit that the Suit is filed within limitation and is not barred by limitation. The Plaintiffs came to occupy the suit premises since 1952 and thereafter from time to time the parties executed the Indenture of Leas subsequently. The Defendant Nos. 2 to 4 as a Trustee of the Popatlal Vora Inheritance Trust by their letter dated 20.6.2000, inter alia referred to the discussions regarding outright sale of the entire building to the Plaintiffs. This was followed by a meeting held on 11.1.2002 wherein the issue regarding purchase of the suit property was discussed and certain Agreement (s) were arrived at between the parties. The meeting dated 11.1.2002 was preceded forwarded by the letter dated 26.2.2001 of the said Popatlal Vora Inheritance Trust to the Plaintiffs wherein it is clearly recorded that it was proposed that the entire property be sold to the Plaintiffs rather than any short term lease proposition. Subsequent thereto, a further meeting was held on 6.2.2003 wherein there were further discussions between the parties as regards issue of purchase of suit property and the Agreement arrived at therein was recorded in the minutes. Pursuant to that Agreement, the sale of the suit property was to be completed in favour of the Plaintiffs, however, the Sellers did not take necessary steps to comply with their obligations, which had to be met before completion of the sale. The purported conveyance of the property by the trustees of the said Popatlal ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -9- CHS-1234/2012 Vora Inheritance Trust in favour of the Defendant No. 1 was with full knowledge of the aforesaid Agreement arrived at with the Plaintiffs. The Defendants No.1 being aware of the above position, in fact by their letter dated 12.12.2007 made an offer to carry out redevelopment of the property and provide "80 % of the carpet area presently occupied by you (Plaintiffs) on ownership basis without any change in the proposed new building" We Defendant No.1 will additionally provide you "20% of the usable area in the flower bed and dry area....."
32. Thereafter, in the proceedings filed by the Defendant No.1 in the Small Causes Court, at Bombay, for eviction of the Plaintiffs allegedly as tenants/lessees the Defendant No.1 has lead evidence of the Defendant No. 3 as well as one Apoorva Pravinkumar Desai, being a Director of the Defendant No.1. During his cross examination on 3.2.2010, the said Apoorva Pravinkumar Desai, while admitting to have been made an offer to the Plaintiffs for providing permanent alternative accommodation on the ownership basis in the new building proposed to be developed by them for the first time claimed that the Defendant No.1 had withdrawn the said offer. Pertinently there is no letter/correspondence prior trust whereby Defendant No.1 had withdrawn the said proposal. During the said evidence, the said witness of the Defendant No.1 also feigned ignorance as to the Agreement with the said Popatlal Vora Inheritance Trust to sell the suit property to the Plaintiffs. Shortly thereafter, i.e. during the course of the evidence in the said Suit on 28.3.2010, the Defendant No.3 (a trustee of the said Popatlal Vora Inheritance Trust) in his cross examination admitted the meetings as also the discussions for purchase of the ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -10- CHS-1234/2012 suit property. He also admitted that " I have not written any letter to the Defendants specifically about cancellation of offer". It is thus clear that proper to the evidence/statement made by the said Apoorva Pravinkumar Desai on 3.2.2010, on behalf of the Defendant No.1, there was no withdrawal/refusal by the Defendants of the Agreement to sell the suit property to the Plaintiffs. In their background, the Plaintiffs are compelled to file the present suit to seek specific performance of the agreement in terms of the minutes of meeting held on 11.1.2002 and 6.2.2003. The suit is therefore filed within limitation.
16) In the above suit the Defendant No. 1 on 27 th July 2012 took out Notice of Motion No. 370 of 2013 praying for dismissal of the suit under Order VII Rule 11 of the Code of Civil Procedure, 1908, on the ground that the Suit is barred by the law of limitation. The Plaintiff thereafter in September 2012 took out the present Chamber Summons.
17) By the present Chamber Summons, the Plaintiff wants to carry out the amendment to the Plaint and submit that the time taken for prosecuting the suit before the Small Causes Court at Mumbai and thereafter prosecuting the Appeal from the order of the Trial Court be excluded under Section 14 of the Limitation Act, 1964 ("the Act"). Mr. Pradeep Sancheti, the Learned Senior Advocate appearing for the Plaintiff in support of the Chamber Summons, submits that Defendant No.1 had filed a suit against the Plaintiff in the Small Causes Court, Mumbai, being T.E. & R. Suit No. 119/177 of 2008 where a decree of eviction was sought against the Plaintiff. The Plaintiff had appointed ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -11- CHS-1234/2012 Mr. K.A. Mankad, Advocate and has been prosecuting the suit with due diligence against the Defendant No.1 herein (Plaintiff therein). In the said proceedings, the Plaintiff has also filed a written statement annexing the relevant documents and contended that it had occupied the premises under an Agreement for Sale as recorded in the minutes of meeting dated 11 th January 2002 and 10th April 2003, as a prospective owner and not as monthly tenant and in the alternative was also willing to accept the proposal for re-development made by Defendant No. 1 hereto, which entitled the Plaintiff to become the owner of part of the suit property. In the course of oral evidence the Plaintiff has also cross-examined the Defendants and/or their witnesses on the above aspects. However, the Learned Judge of the Small Causes Court decreed the suit and dismissed the case of the Plaintiff, with the observation that the Plaintiff had not filed a suit for specific performance. The said decree came to be passed on 30 th September 2010. The said decree was challenged before the Appellate Bench of the Small Causes Court by Appeal No. 6 of 2011 filed on 24 th December 2010. In the said Appeal, the Plaintiff herein referred to the writing (s) executed between the parties and reiterated its right to acquire the property under those documents, which according to it amounted to an Agreement for Sale. The Appellate Bench dismissed the Appeal vide order dated 22 nd February 2012 and observed that the Plaintiff herein not having filed a suit for specific performance cannot take such a stand. Mr. Sancheti therefore submitted that the Plaintiff was acting bona fide under legal advice and was prosecuting the earlier civil proceedings with due ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -12- CHS-1234/2012 diligence on the same subject matter. In the earlier proceedings, the Plaintiff's plea was not entertained by reason of defect of jurisdiction, or cause of like nature, and therefore in computing the period of limitation, the said period i.e. from 1st October 2008 to 30th September 2010 during the pendency of the suit and from 24th December 2010 to 22nd February 2012 during the pendency of the Appeal, ought to be excluded.
18) Relying on the decision in Madhavdas Parmanand vs. Jan Mahomed Ghulam Hyder1, Mr. Sancheti submitted that Section 14 of the Act does not require that the earlier proceedings must have been a suit, nor does it require that it must have been initiated by the Plaintiff who is subsequently seeking advantage from this Section. Mr. Sancheti also relied on the decision of the Hon'ble Supreme Court in Rajesh Kumar Aggarwal and others vs. K.K. Modi and others2, wherein it is held that while considering whether an application for amendment should or should not be allowed, the Court should not go into the correctness or falsity of the case in the amendment. Likewise, it should not record a finding on the merits of the amendment and the merits of the amendment sought to be incorporated by way of an amendment are not to be adjudged at the stage of allowing the prayer for amendment. Mr. Sancheti also relied on Order VII Rule 6 to submit that the proviso in Rule 6 provides that the Court may permit the Plaintiff to claim exemption from the law of limitation on 1 AIR (29) 1942 Sind 37 2 AIR 2006 SC 1647 ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -13- CHS-1234/2012 any ground not set out in the plaint, if such ground is not inconsistent with the grounds set out in the plaint. Mr. Sancheti therefore submits that the Chamber Summons be allowed as prayed.
19) Mr. D.H. Mehta, learned Advocate appearing for the Defendants, submitted that the Plaintiff was not prosecuting the suit as Plaintiff before the Small Causes Court in T.E. & R. Suit No. 119/177 of 2008 but was only as a Defendant therein. He submitted that therefore the question of Section 14 of the Act being applicable to the Plaintiff in the present suit does not arise. In support of his submission, Mr. Mehta relied on the decisions of the Hon'ble Supreme Court in Madhavrao Narayanrao Patwardhan vs. Ram Krishna Govind Bhanu and others1, and in Zafar Khan and others vs. Board of Revenue, U.P. and others 2 . Mr. Mehta also relied on the decision in the case of Ganesh Rai and another vs. First Additional District Judge, Ghazipur and others 3 wherein it is held that it is incumbent upon the Court to see that amendment besides being necessary for the purpose of determining the real matter in controversy, must not cause injustice to the other side. Mr. Mehta submitted that apart from the fact that the application seeking an amendment of the suit is not maintainable on the face of it, seeking the present amendment is only an afterthought. The Plaintiff has lost the matter before the trial Court as well as the Appellate Bench in the Small Causes Court and has also lost the Civil Revision Application before this Court 1 AIR 1958 SC 767 2 AIR 1985 SC 39 3 AIR 1992 Allahabad 25 ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -14- CHS-1234/2012 and has given an undertaking to this Court in the Civil Revision Application that it shall vacate the premises on or before 30 th May 2013, subject to the orders being passed in this suit. Mr. Mehta submitted that therefore only to delay giving up possession of the flats occupied by it, the Plaintiff has moved the present application which will cause grave injustice and prejudice to the Defendants, if allowed.
20) I have considered the submissions advanced on behalf of the Plaintiff and the Defendants. Admittedly, the Defendant No.1 herein filed a suit against the Plaintiff herein before the Small Causes Court, Mumbai being T.E. & R. Suit No. 119/177 of 2008 seeking a decree against the Plaintiff herein for eviction on the ground that the Plaintiff was not entitled to any protection under Section 3 (1) (b) of the Maharashtra Rent Control Act, 1999. The Plaintiff herein, being the Defendant in the suit before the Small Causes Court, has not filed any counter claim therein. In that suit, the Plaintiff herein has only made a mention that there was a proposal for the sale of the suit property to the Plaintiff herein by the predecessor in title of the Plaintiff in the Small Causes Court (i.e. Defendant Nos. 2, 3 and 4 herein) and hence according to it, the sale of the suit property to the Defendant No.1 herein by its predecessors to title itself is illegal and no title passes to it pertaining to the suit building. It also relied on an offer made by Defendant No.1 herein dated 12 th December, 2007. The Plaintiff herein also relied on the minutes of the meeting held on 11 th January 2002. In ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -15- CHS-1234/2012 this context, the Appellate Bench of the Small Causes Court has, in its order, observed that the Plaintiff has not filed any suit for specific performance against the predecessor to title of the Defendant No.1 and therefore in the suit for eviction filed by the Defendant No.1 herein it cannot take such stand. The stand taken by the Plaintiff herein pertaining to the purported proposals/agreements qua the sale of the suit property to the Plaintiff herein cannot be allowed.
21) Section 14 of the Act reads thus:
"14. Exclusion of time of proceeding bona fide in Court without jurisdiction.- (1) In computing the period of limitation for any suit the time during which the plaintiff has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the defendant shall be excluded, where the proceeding relates to the same matter in issue and is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it."
The Hon'ble Supreme Court in the case of Madhavrao Narayanrao Patwardhan(supra) has in paragraph 6 of its Judgment after quoting clause (1) of Section 14 of the Act, interpreted the said clause of Section 14 as follows:
" In order to bring his case within the section quoted above, the Plaintiff has to show affirmatively:
that he had been prosecuting with due diligence the previous suit in the court of the Munsif at Miraj, (1) that the previous suit was founded upon the same cause of ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -16- CHS-1234/2012 action, (2) that it had been prosecuted in good faith in that court, and, (3) that the court was unable to entertain that suit on account of defect of jurisdiction or other cause of a like nature."
22) Again, the Hon'ble Supreme Court in Zafar Khan and others (supra) has, after reproducing Section 14 (1) of the Act, interpreted the same in paragraph 11 of the judgment as under:
"In order to attract the application of Sec. 14 (1), the parties seeking its benefit must satisfy the Court that : (i) that the party as the Plaintiff was prosecuting another civil proceeding with due diligence; (ii) that the earlier proceeding and the later proceeding relate to the same matter in issue and (iii) the former proceeding was being prosecuted in good faith in a Court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it".
23) In the case of Somshikharswami Shidlingswami vs. Shivappa Mallappa Hosmani1 this Court inter alia held that in the facts of that case, Section 14 of the Indian Limitation Act did not apply since the Plaintiff was not prosecuting any civil proceeding but was merely defending the suit brought against him.
Furthermore, this Court in Narayan Jivaji Patel and Anr. V Gurunathgouda Khandappagouda Patil and Anr.2 following the decision in Somshikharswami Shidlingswami (supra) held that since the appellant in the matter was a 1 AIR 1924 Bom 39 2 ILR (1939) Bom 173 ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -17- CHS-1234/2012 defendant in the other suit, he was not prosecuting a suit or a civil proceeding at the time. Merely defending a suit is not and cannot amount to prosecution of a suit. The terms "plaintiff" and "defendant" have a well known technical meaning. The legislature must be deemed to be aware of that meaning when they chose to allow the benefit of the time occupied by an earlier proceeding only to the plaintiff as against the defendant.
24) In the instant case, admittedly the Plaintiff herein was not prosecuting the suit before the Small Causes Court, Mumbai i.e. T.E. & R. Suit No. 119/177 of 2008 as the Plaintiff therein but was only a Defendant in that suit. The suit filed before the Small Causes Court by the Defendant No.1 herein was for eviction of the Plaintiff herein on the ground that the Plaintiff was no longer protected under the provisions of Section 3 (1) (b) of the Maharashtra Rent Control Act, 1999. In the present suit, the Plaintiff has sought a declaration that the Deed of Conveyance dated 29th June 2006 executed by and between Defendant Nos. 2, 3 and 4 and Defendant No.1 is null and void and be set aside and a decree of specific performance of the Agreement/writing dated 11 th January 2002 and 6th February, 2003 be granted in favour of the Plaintiff and against the Defendants. Therefore, by no stretch of imagination can it be said that the earlier proceedings and the latter proceedings relate to the same matter in issue. The Small Causes Court has entertained T.E. & R. Suit No. 119/177 of 2008 filed by the Defendant No.1 against the Plaintiff herein and has disposed ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -18- CHS-1234/2012 it of finally by passing a decree in favour of Defendant No.1 herein. The Appellate Court has confirmed the decree passed by the trial Court. This Court has dismissed the Civil Revision application filed therefrom. Therefore, it cannot be accepted that the earlier suit suffers from defect of jurisdiction or other cause of a like nature and the Court in which the earlier suit was filed was unable to entertain it. In view thereof, not a single ingredient/requirement of Section 14 (1) of the Act as interpreted by the Hon'ble Supreme Court is applicable to the present case.
25. I am therefore satisfied that the amendment sought by the Plaintiff herein, on the face of it, is untenable. Immediately upon filing of the present suit by the Plaintiff, the Defendant No. 1 took out a Notice of Motion seeking dismissal of suit under Order VII Rule 11 of the Code of Civil Procedure, 1908, on the ground that the suit is barred by the law of limitation. In view thereof the Plaintiff herein thereafter took out the present Chamber Summons seeking to amend the plaint and contend that the Plaintiff who was admittedly a Defendant in the eviction suit before the Small Causes Court at Bombay, is entitled to seek exclusion of the period during which he prosecuted the suit (as a defendant) and also the period during which he was prosecuting the Appeal. It is true that the Court should not go into the merits of the amendments sought. However it cannot be that even if the amendment sought is unstatable and on the face of it untenable and is nothing but an abuse of the process of the Court, sought with ::: Downloaded on - 09/06/2013 13:28:30 ::: KPP -19- CHS-1234/2012 the intention of delaying Court proceedings causing injustice to the other side, as in the present case, the same should be allowed. Such an interpretation would invite absurd consequences. As submitted by Mr. Mehta, the learned Advocate appearing for the Defendants, the present amendment is sought only as an after-thought to delay the process of handing over the possession of the suit flats by the Plaintiff to Defendant No. 1, and apart from the fact that the present Chamber Summons is on the face of it untenable, if the same is allowed will cause grave injustice to the Defendants. In view thereof, the case law cited by Mr. Sancheti and the submissions made by him based on the said decisions do not render any assistance to the Plaintiff, and the Chamber Summons is dismissed. Chamber Summons is accordingly disposed of.
(S.J. KATHAWALLA, J.) ::: Downloaded on - 09/06/2013 13:28:30 :::