AUTHORISED OFFICER, STATE BANK OF INDIA Vs M/S ALLWYN ALLOYS PVT. LT.
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: C.A. No.-005248-005248 / 2018
Diary number: 35457 / 2016
Advocates: SANJAY KAPUR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5248 OF 2018 (Arising out of SLP (C) No.32031/2016)
THE AUTHORISED OFFICER, STATE BANK OF INDIA ....Appellant(s)
:Versus:
M/S. ALLWYN ALLOYS PVT. LTD. AND ORS. ....Respondent(s)
J U D G M E N T
A.M. Khanwilkar, J.
1. The judgment and order dated 30th August, 2016 of the
Division Bench of the High Court of Judicature at Bombay in
Writ Petition No.7480 of 2014, is assailed in this appeal,
whereby the High Court without formally setting aside the
order passed by the Debts Recovery Appellate Tribunal,
Mumbai dated 20th November, 2013 in Appeal No.273 of 2013
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connected with M.A. No.886 of 2013, disposed of the writ
petition with liberty to respondent Nos.5 & 6 (writ petitioners)
to approach the competent forum for adjudication of their
right, title and interest in respect of a flat/apartment, i.e. Flat
No.C-203 on the Second Floor of Blue Heaven Apartment, C-
Wing, Rebellow Road, Bandra (West), Mumbai, which was
mortgaged to the appellant Bank by the directors of
respondent No.1 Company by way of an equitable mortgage.
2. The Debts Recovery Tribunal (“DRT”) as well as the Debts
Recovery Appellate Tribunal (“DRAT”) after examining the plea
taken by respondent Nos.5 and 6 came to hold that the
document styled as Memorandum of Understanding dated 13th
March, 2011, relied upon by respondent Nos.5 and 6, was
subsequently created after the equitable mortgage and moreso
it was an unregistered document which would not confer any
right, title and interest in their favour in the said flat. Further,
the share certificate of the said flat has already been
transferred by the Society in the name of the directors of
respondent No.1 Company i.e. Mrs. Zahoor K. Dhanani, Mr.
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Karim K. Dhanani and Mrs. Habika K. Dhanani (respondent
Nos.2, 3 and 4 herein). It is also held that the Society has
contemporaneously recorded the factum of mortgage created
by the said respondents in respect of the subject flat in favour
of the Bank; and that the said respondents were not coming
forward to deny the stated mortgage. On the basis of the
documentary evidence, DRT as well as the DRAT concurrently
held that it is well established that the said respondents had
legitimately created an equitable mortgage in respect of the
said flat in favour of the Bank, which has had security interest
upon the said flat. On the other hand, respondent Nos.5 and 6
(writ petitioners) have failed to file any documentary evidence
to establish their subsisting title over the subject flat. On that
basis, the relief claimed by respondent Nos.5 and 6 (writ
petitioners) to restrain the Bank from proceeding with the
auction of the subject flat stood rejected.
3. This decision of the DRAT dated 20th November, 2013
was assailed by respondent Nos.5 and 6 (writ petitioners) by
way of Writ Petition No.7480 of 2014. The Division Bench of
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the High Court noted the plea of the writ petitioners and
opined that the question regarding the right, title and interest
or marketable title of the writ petitioners or any interest that
could have been parted by respondent Nos.2 to 4 under the so
called mortgage, involved disputed facts and would require
evidence and a full-fledged trial. After so noting, the High
Court went on to observe that with a view to give full
opportunity to the parties to bring on record the relevant facts
in terms of the pleadings and for full and complete
adjudication of the matters in issue, it is apposite to give
liberty to the writ petitioners to contest the matter before a
proper forum where all the issues could be agitated. For,
indisputably, respondent No.5 (writ petitioner No.1) is in
physical possession of the stated flat. The High Court
proceeded to pass the following operative order in the said writ
petition:
“6] Accordingly, we dispose of the writ petition with the following directions: a] Period of 8 weeks is granted for the writ petitioners to approach proper forum to get adjudication of the rights of the writ petitioners as contended in the writ petition and within the said period of 8 weeks, they shall file and seek
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proper interim relief in their favour. Till expiry of 8 weeks, the 1st respondent bank shall not proceed with the matter in terms of the order obtained by them before Debts Recovery Tribunal so far as the property in question; b] Amount of Rs.25 Lacs shall be deposited in an interest earning deposit, by the respondent No.1 bank and profits of the said deposit shall enure to the benefits of the parties, who become successful in the litigation; and c] No order as to costs.”
4. The Bank has assailed the aforesaid decision of the High
Court primarily on the ground that all issues concerning the
mortgaged/secured property are required to be decided only
by the DRT; and not in any civil proceedings as has been
observed by the High Court in the impugned judgment. For,
filing of a civil suit in respect of secured assets is barred by
law. Secondly, the DRT as well as DRAT have examined the
merits of the controversy and justly answered the same
against the writ petitioners. The concurrent finding of fact
recorded by the said Tribunals is that the writ petitioners have
failed to establish any right, title or interest in the subject flat.
That finding has neither been disturbed nor is it assailable.
According to the Bank, the High Court judgment under appeal
is untenable and deserves to be set aside.
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5. The contesting respondent Nos.5 and 6 (writ petitioners),
however, supported the view taken by the High Court and
would contend that it is indisputable that respondent No.5
(writ petitioner No.1) is in physical possession of the subject
flat and was entitled to pursue his claim about the right, title
and interest in the subject flat in view of the Memorandum of
Understanding dated 13th March, 2011, executed between the
writ petitioners and respondent Nos.2 to 4 regarding re-sale of
the subject flat in their (writ petitioners) favour. The
respondent Nos.5 and 6 would also contend that the original
share certificate and few receipts of payments made to the
Society were still in their possession and that the entries
effected in the Society’s record to transfer the share certificate
in favour of respondent Nos. 2 to 4 are fabricated.
6. After having considered the rival submissions of the
parities, we have no hesitation in acceding to the argument
urged on behalf of the Bank that the mandate of Section 13
and, in particular, Section 34 of the Securitisation and
Reconstruction of Financial Assets and Enforcement of
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Security Interest Act, 2002 (for short, “the 2002 Act”), clearly
bars filing of a civil suit. For, no civil court can exercise
jurisdiction to entertain any suit or proceeding in respect of
any matter which a DRT or DRAT is empowered by or under
this Act to determine and no injunction can be granted by any
Court or authority in respect of any action taken or to be
taken in pursuance of any power conferred by or under the
Act. The fact that the stated flat is the subject matter of a
registered sale deed executed by the respondent Nos. 5 and 6
(writ petitioners) in favour of respondent Nos. 2 to 4 and which
sale deed has been deposited with the Bank along with the
share certificate and other documents for creating an
equitable mortgage and the Bank has initiated action in that
behalf under the 2002 Act, is indisputable. If so, the question
of permitting the respondent Nos.5 and 6 (writ petitioners) to
approach any other forum for adjudication of issues raised by
them concerning the right, title and interest in relation to the
said property, cannot be countenanced. The High Court has
not analysed the efficacy of the concurrent finding of fact
recorded by the DRT and DRAT but opined that the same
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involved factual issues warranting production of evidence and
a full-fledged trial. The approach of the High Court as already
noted hitherto is completely fallacious and untenable in law.
7. The learned counsel appearing on behalf of the Bank
persuaded us to decide the merits of the controversy between
the parties but as noted earlier, the High Court has not
analysed the same at all but chose to dispose of the writ
petition by giving liberty to the writ petitioners to pursue their
remedy before a proper forum. The respondent Nos.5 and 6
(writ petitioners) would, however, contend that crucial aspects
have been glossed over by the DRT and DRAT including the
effect of admitted position that respondent No.5 (writ
petitioner No.1) is in possession of the subject property and
also having custody of the original share certificate and few
receipts issued by the Society. In these circumstances, we
deem it appropriate to relegate the parties before the High
Court by setting aside the impugned judgment and leaving all
questions open, to be decided by the High Court on its own
merits and in accordance with law.
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8. We find force in the submission made on behalf of the
Bank that the High Court could not have directed the Bank to
deposit Rs.25 Lacs in an interest earning deposit and the
profits of the said deposit to enure to the benefit of the
successful party. Such a direction, in our view, was wholly
uncalled for.
9. Be that as it may, since we are setting aside the
impugned judgment of the High Court, we direct that Writ
Petition No.7480 of 2014 shall stand restored to the file of the
High Court to its original number for being decided on its own
merits and in accordance with law. As the proceeding for
recovery is pending since 2010, concerning the equitable
mortgage created by respondent Nos. 2 to 4 in respect of the
subject flat and having failed to repay the loan amount, which
is quite substantial, we request the High Court to dispose of
the writ petition expeditiously, preferably by the end of July,
2018.
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10. The appeal is allowed on the above terms, with no order
as to costs.
.………………………….CJI.
(Dipak Misra)
…………………………..….J. (A.M. Khanwilkar)
…………………………..….J. (Dr. D.Y. Chandrachud)
New Delhi;
May 17, 2018.