Chattisgarh High Court
Arjun Das Bajaj vs Abdul Halim Khan on 7 November, 2016
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (227) No.818 of 2015
Arjun Das Bajaj S/o Sheetal Das Bajaj, Aged about 47
years, R/o Village & Tahsil-Belha, District Bilaspur (CG)
---- Petitioner
Versus
1. Abdul Halim Khan s/o Late Shri Abdul Hakim Khan, Aged
about 47 years, R/o Akbar Khan Ki Choul, Idgaha Chowk,
Bilaspur (CG) 495001
2. Ram Awatar Brijvasi S/o Late Shri Bhuvanlal, Aged about
57 years,
3. Tadkeshwar Brijvasi S/o Ram Awtar Brijvasi, Aged about
24 years,
4. Puneshwar Brijvasi S/o Ram Awtar Brijvasi, Aged about
21 years,
Respondent No.2 to 4 are residents of Shivnath Marg,
Jarhabhata, Bilaspur, Tahsil & District-Bilaspur (CG)
495001
5. State of Chhattisgarh, Through-the District Collector,
Bilaspur, Tahsil & District Bilaspur (CG)
---- Respondents
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For Petitioner : Mr.Sudeep Verma, Advocate For Respondent No.1 : Mr.Manoj Paranjape, Advocate For Res.No.2 to 4 : Mr.Govind Ram Miri, Advocate For Respondent No.5 : Mr.Gary Mukhopadhyay, G.A.
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Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 07/11/2016
1. The petitioner/plaintiff filed a suit for declaration of title and permanent injunction on 22.12.2006 stating inter-alia that defendant No.1 has entered into agreement to sell on 29.4.1992 with the plaintiff and delivered possession of the suit land and since then, he is in peaceful possession of the 2 suit land and sought only relief of declaration of title and permanent injunction, in which defendant No.1 has filed his written statement on 10.11.2014, issues were framed on 4.3.2015 and the plaintiff filed his affidavit under Order 18 Rule 4 of the CPC on 12.4.2015. Thereafter application for amendment was filed on 16.4.2015, seeking leave to insert relief of specific performance of contract was sought. In the application under Order 6 Rule 17 of the CPC, the plaintiff has also pleaded that defendant No.1 has refused to execute sale deed lastly on 15.4.2006.
2. By the impugned order dated 4.8.2015, the trial Court has rejected the application holding that proposed amendment changes the nature of suit.
3. Feeling aggrieved against the order rejecting application for amendment, this writ petition under Article 227 of the Constitution of India has been filed.
4. Mr.Sudeep Verma, learned counsel appearing for the petitioner, would submit that proposed amendment is necessary for just and proper disposal of the suit and to decide the real controversy which has arisen after filing of the written statement by defendant No.1 on 10.11.2014 and other relief is also necessary in the interest of justice. He would further submit that proposed amendment would avoid the multiplicity of the litigation and as such, the order impugned deserves to be set aside.
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5. Mr.Manoj Paranjape, learned counsel appearing for respondent No.1, would submit that the trial has already been commenced as affidavit under Order 18 Rule 4 of the CPC was filed by the plaintiff on 12.4.2015 and proviso to Order 6 Rule 17 of the CPC is mandatory in nature and therefore, amendment is hit by proviso to Order 6 Rule 17 of the CPC. He would rely upon the judgment of the Supreme Court in the matters of Vidyabai and others vs. Padmalatha and another1 and Revajeetu Builders and Developers vs. Narayanaswamy and Sons and others2 and would also submit that the plaintiff has initially only claimed relief of declaration of title and permanent injunction and way of of amendment seeks to amend and claim specific performance of contract, which is clearly impermissible in law.
6. I have heard learned counsel appearing for the parties, perused the order impugned and documents appended with the writ petition.
7. The question for consideration would be whether suit for declaration of title and permanent injunction, the relief of specific performance of the contract can be inserted by way of amendment.
8. In the matter of K. Raheja Constructions Ltd. and another v. Alliance Ministries and others 3, the Supreme Court has held that application under Order 6 Rule 17 of the 1 (2009) 2 SCC 409 2 (2009) 10 SCC 84 3 1995 Supp (3) SCC 17 4 CPC filed belatedly after filing of the suit seeking to amend the plaint for specific performance of contract cannot be granted on the ground of limitation. It was observed as under:-
"4. ..........The petitioners having expressly admitted that the respondents have refused to abide by the terms of the contract, they should have asked for the relief for specific perfor- mance in the original suit itself. Having allowed the period of seven years to elapse from the date of filing of the suit, and the period of limita- tion being three years under Article 54 of the Schedule to the Limitation Act, 1963, any amendment on the grounds set out, would defeat the valuable right of limitation accruing to the respondent."
9. Similar is a proposition laid down by Supreme Court in the matter of Tarlok Singh v. Vijay Kumar Sabharwal 4, in which it has been held that on the date of granting the amendment, if the suit is barred by limitation than the relief of specific performance cannot be granted. It was held as un- der:-
"6. ..........In view of the admitted position that the contract was to be performed within 15 days after the injunction was vacated, the limitation began to run on 6-4-1986. In view of the position that the suit for perpetual injunction was con- verted into one for specific performance by or- der dated 25-8-1989, the suit must be deemed to have been instituted on 25-8-1989 and the suit was clearly barred by limitation. We find force in the stand of the appellant. We think that parties had, by agreement, determined the date for performance of the contract. Thereby limita- tion began to run from 6-4-1986. Suit merely for injunction laid on 23-12-1987 would not be of any avail nor the limitation began to run from that date. Suit for perpetual injunction is differ- ent from suit for specific performance. The suit for specific performance in fact was claimed by 4 (1996) 8 SCC 367 5 way of amendment application filed under Order 6 Rule 17 CPC on 12-9-1979. It will operate only on the application being ordered. Since the amendment was ordered on 25-8-1989 the cru- cial date would be the date on which the amend- ment was ordered by which date, admittedly, the suit is barred by limitation. The courts be- low, therefore, were not right in decreeing the suit."
10. Likewise, in the matter of Virendra Kumar Goyal v. Kusum Bhuwania5 the Supreme Court has clearly held that amendment of the pleading sought by the plaintiff resulting in conversion of the suit from declaration and injunction to specific performance of the contract cannot be granted if the claim for the specific performance had already become barred by limitation and held as under:-
"4. .........The suit, as framed, is a suit for decla- ration and injunction only. It was sought to be converted into a suit for specific performance by the plaintiff-respondent by way of amendment in the plaint in 1993 when the claim for specific performance had become barred by limitation. The submission of Shri Dhavan is that even on the date of the filing of the suit, the claim for specific performance was barred by limitation. We do not propose to go into that question."
11. In the matter of Van Vibhag Karmachari Griha Nirman Sahkari Sanstha Maryadit (Registered) v. Ramesh Chander and others6, the Supreme Court has held that amendment seeking to insert relief of specific perfor- mance after eleven years of accrual of cause of action which was beyond limitation such an application for amendment cannot be allowed and reiterated the principle of law laid 5 (1997) 11 SCC 457 6 (2010) 14 SCC 596 6 down by Supreme Court in K. Raheja Constructions Ltd (supra) and held as under:-
"32. Even though the prayer for amendment to include the relief of specific performance was made about 11 years after the filing of the suit, and the same was allowed after 12 years of the filing of the suit, such an amendment in the facts of the case cannot relate back to the date of filing of the original plaint, in view of the clear bar under Article 54 of the Limitation Act. Here in this case, the inclusion of the plea of specific performance by way of amendment virtually al- ters the character of the suit, and its pecuniary jurisdiction had gone up and the plaint had to be transferred to a different court. This Court held in Vishwambhar v. Laxminarayan7, if as a result of allowing the amendment, the basis of the suit is changed, such amendment even though al- lowed, cannot relate back to the date of filing the suit to cure the defect of limitation (SCC at pp. 168-69, para 9). Those principles are appli- cable to the present case."
12. Very recently, in the matter of L.C.Hanumanthappa through LRs. v. H. B. Shivakumar8, the Supreme Court has held that if the relief of specific performance of the contract has barred by limitation on the date of grant of amendment, such a relief cannot be added. It was further held that doctrine of relation back would not be applicable:-
"29. Applying the law thus laid down by this Court to the facts of this case, two things be- come clear. First, in the original written state- ment itself dated 16-5-1990, the defendant had clearly put the plaintiff on notice that it had de- nied the plaintiff's title to the suit property. A reading of an isolated paragraph in the written statement, namely, Para 2 by the trial court on the facts of this case has been correctly com- mented upon adversely by the High Court in the judgment under appeal. The original written 7 (2001) 6 SCC 163 8 (2016) 1 SCC 332 7 statement read as a whole unmistakably indi- cates that the defendant had not accepted the plaintiff's title. Secondly, while allowing the amendment, the High Court in its earlier judg- ment dated 28-3-2002 had expressly remanded the matter to the trial court, allowing the defen- dant to raise the plea of limitation. There can be no doubt that on an application of Khatri Hotels (P) Ltd.9, the right to sue for declaration of title first arose on the facts of the present case on 16-5-1990 when the original written statement clearly denied the plaintiff's title. By 16-5-1993 therefore a suit based on declaration of title would have become time-barred. It is clear that the doctrine of relation back would not apply to the facts of this case for the reason that the court which allowed the amendment expressly allowed it subject to the plea of limitation, indi-
cating thereby that there are no special or extra- ordinary circumstances in the present case to warrant the doctrine of relation back applying so that a legal right that had accrued in favour of the defendant should be taken away. This being so, we find no infirmity in the impugned judg- ment10 of the High Court. The present appeal is accordingly dismissed."
13. In the case in hand, the petitioner/plaintiff filed a suit for declaration of title and permanent injunction on 22.12.2006 stating inter alia that defendant No.1 has entered into agree- ment to sell on 29.04.1992 and delivered a possession of the suit land and since then, he is in peaceful possession of the suit land and sought only relief of declaration of title and per- manent injunction, in which defendant No.1 has filed his writ- ten statement on 10.11.2014, issues were framed on 04.03.2015 and the plaintiff filed his affidavit under Order 18 Rule 4 of the CPC on 12.04.2015. Thereafter, application for amendment was filed on 16.04.2015 and by way of 9 (2011) 9 SCC 126 10 2015 SCC OnLine Kar 3860 8 amendment, relief of specific performance of contract was made. In the application under Order 6 Rule 17 of the CPC, the plaintiff has also pleaded that defendant No.1 has refused to perform his part of contract by executing sale deed lastly on 15.04.2006. Thus, the agreement to sell is dated 29.04.1992 and according to the plaintiff, the defendant on 15.12.2006 last time has refused to perform his part of con- tract. Under Article 54 of the Limitation Act, three years pe- riod of limitation is prescribed for specific performance of con- tract and period of three year begins to run the date fixed for performance or if no such date is fixed than from the date when the plaintiff has a notice that performance is refused.
14. In this case, admittedly, performance is refused by defendant as per paragraph seven of the plaint, and on 15.12.2006 and in a suit filed for declaration of title based on adverse possession, further relief for inserting specific performance of the contract was filed on 15.04.2015, which is hopelessly barred by limitation, therefore the trial court is absolutely justified in holding that suit for declaration of title and permanent injunction cannot be converted into suit for specific performance of contract as the relief of specific performance of contract has become barred by limitation in the light of principle of law laid down by the Supreme Court in the above-stated judgments.
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15. There is an additional reason for not upholding the im- pugned order. In the suit, affidavit under Order 18 Rule 4 of the CPC was filed on 12.11.2013 by the plaintiff and thereby trial has already been commenced. Proviso to Order 6 Rule 17 of the CPC provides that no application for amendment shall be allowed after the trial has commenced, unless the court comes to the conclusion that in spite of due diligence, the party could not have raised the matter before the commence- ment of trial and said proviso has been held to be mandatory by the Supreme Court in the matter of Vidyabai (supra). The application for amendment filed seeking leave to amend is blissfully silent as to why the application for amendment was not filed before commencement of trial.
16. As fallout and consequence of the aforesaid discussion, it is held that the trial Court is absolutely justified in rejecting the application for amendment filed by the plaintiff. The writ petition deserves to be and is accordingly dismissed leaving the parties to bear their own cost(s).
Sd/-
(Sanjay K. Agrawal) Judge B/-