SHRE CHAITANYA CONSTRUCTIONS Vs SUDHIR POONUMCHAND PARAKH
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE SANJIV KHANNA, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: C.A. No.-005620-005620 / 2019
Diary number: 41605 / 2018
Advocates: BHARTI TYAGI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5620 OF 2019 (Arising out of SLP (C) No. 30543 of 2018)
SHREE CHAITANYA CONSTRUCTIONS Appellant(s)
VERSUS
SUDHIR POONAMCHAND PARAKH & ORS. Respondent(s)
J U D G M E N T
R.F. Nariman, J.
1) Leave granted.
2) The present dispute arises out of a specific
performance suit that had been filed on 15.10.2010 by the
plaintiff against several members of one family. There
were 8 defendants in all. However, only Defendant No.5,
who is the Respondent No.1 in this appeal, filed a written
statement on 04.02.2011. Defendant No.5 neither led any
evidence nor did he avail of any opportunity to cross-
examine the plaintiff before the trial Court. The Trial
Court, by its judgment dated 07.11.2012, rejected the
prayer for specific performance and instead directed that a
sum of Rs.2,26,40,370/- be paid as refund of part
consideration already given. The First Appeal against the
aforesaid judgment was filed by the plaintiff on
03.04.2013.
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3) Meanwhile, in an inter se litigation between the
members of the defendants family, a partition suit had been
filed by the present Respondent No.1 being O.S. No. 1298 of
1999 against the original Defendant Nos. 1-4 and certain
others for partition of as many as 22 properties. The
property with which the specific performance suit is
concerned is stated to be Item No.7 in the Schedule that is
appended to this suit. In this suit, an interim injunction
had been passed restraining the defendants from creating
third party rights. This was done on 22.03.2007. Since
Suit No. 1298 of 1999 stood dismissed for non-prosecution
on 18.11.2014, the said interim injunction would stand
automatically vacated.
4) Meanwhile, a Memorandum of Understanding (MoU) was
entered into between the plaintiff and Defendant Nos. 1-8.
What is important to note is that the present Respondent
No.1, when he filed his written statement in the specific
performance suit, admitted the factum of this MoU.
5) An appeal that had been filed against the trial Court
judgment in the specific performance suit was heard and
finally decided by the High Court, in which the trial Court
judgment was set aside and specific performance decreed in
favour of the plaintiff. It may be mentioned that in this
appeal, one Mr. Mandar Soman and Mr. P.S. Dani, learned
Senior Advocate, appeared for the respondent No.1 and
submitted a number of arguments and cited a number of
judgments in favour of Respondent No.1. These have all
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been noted in the judgment dated 14.02.2018, and after
turning down Mr. Dani’s arguments, the High Court allowed
the appeal.
6) The Respondent No.1 then filed a review petition
against the aforesaid judgment, in which it was stated that
he received a copy of the High Court judgment dated
14.02.2018 two days later, i.e. on 16.02.2018, and was
shocked to find that he was represented by counsel who he
had never appointed. It is his case before us, and this is
not disputed by Mr. Basant, learned Senior Advocate for the
appellant, that there was, in fact, no written Vakalatnama
executed by Respondent No.1 in favour of Mandar Soman, who
appeared to represent the Respondent No.1 in the appeal
before the High Court.
7) This being the case, the review petition was disposed
of by the impugned judgment dated 27.09.2018, in which the
High Court recalled its judgment of 14.02.2018 on the
ground that since it is clear that the advocate who
appeared on behalf of Respondent No.1, appeared without any
written Vakalatnama (and appeared merely on alleged oral
assurances, said to be given by Respondent No.1) the order
must be recalled and Respondent No.1 must be heard. The
High Court, therefore, allowed the review petition and
restored the appeal.
8) Mr. R. Basant, learned Senior Advocate, appearing for
the appellant, has meticulously taken us through the
relevant judgments and documents, and has argued that there
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can be no dispute as to the fact that the Respondent No.1
was duly served in the appeal. If despite service he had
chosen not to appear at all, then obviously no ground for
review would have been made out. Also, he was at pains to
point out that nowhere in the review petition had
Respondent No.1 stated that upon reading the judgment the
arguments made by Mr. Dani were against the interest of his
client. He pointed out that as many as five points had
been made by Mr. Dani, beginning from maintainability of
the suit to reasons for non-grant of specific performance,
all of which had first to be dealt with by the High Court
judgment dated 14.02.2018 before it could upset the trial
Court judgment. According to him, therefore, the non-
filing of Vakalatnama by Respondent No.1 in favour of Mr.
Mandar Soman should not be given any heed as no question of
collusion could be made out on the facts of this case. He
also argued that, in any event, the non-filing of a
Vakalatnama is at best an irregularity which can be cured
later on. Quite obviously, if the judgment had been given
in favour of Respondent No.1 and this was pointed out, the
Respondent No.1 would forthwith have cured such
irregularity by doing the needful. Therefore, on facts,
according to him, the High Court was incorrect in allowing
the review petition.
9) Ms. Anjani Aiyagari, learned counsel, appearing for
the Respondent No.1, has strenuously contended that her
client, on the one hand, and his father and brother on the
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other, were at loggerheads through out as a result of
which, as a matter of fact, in contempt proceedings between
them, Mr. Dani appeared for the family members/close
relatives of Respondent No.1 against Respondent No.1, who
was the contempt petitioner in those proceedings; she
referred to and relied upon an order dated 18.04.2006 in
this behalf. According to her, the only argument that
should have been made and that was never made on behalf of
Respondent No.1 in the appeal, is the fact that the
property, which is the subject-matter of the specific
performance suit, could not possibly have been alienated
inasmuch as there was an interim injunction interdicting
the same. This argument has never been made, and had it
been made, according to her, the result in the appeal would
have been against decreeing specific performance. She also
stated that earlier orders that were passed would show that
the parties were exploring a settlement, and that, for this
reason, the Respondent No.1 could not appear is another
important factor to be taken into account before the
judgment dated 14.02.2018 was passed. Also, according to
her, in point of fact, the Respondent No.1 did not have any
knowledge of the appeal proceeding and, therefore, this
Court ought to be not to interfere with the impugned
judgment, which has only ultimately done justice in favour
of her client.
10) Having heard the learned counsel for both parties one
thing stands out. What is clear is that notices of the
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appeal were repeatedly served on respondent No.1. The
first time when service was effected, the bailiff remarked
that since Respondent No.1 was not found at the address at
which he resides, service was effected by “affixation on
the door” of his residence. The High Court still felt that
it was necessary under the rules to effect proper service,
as a result of which, by its order dated 27.10.2015, it
directed that service be made by Registered Post A.D. This
was ultimately done on 03.11.2015, and notices were
returned unserved with postal remarks ”unclaimed, hence
returned to sender”. Not only this, after this happened,
steps were then taken for service through paper
publication, which was duly done by a notice issued in the
Newspaper “Prabhat” which has a wide circulation in Pune,
on 18.01.2016. Pursuant to all these steps, by a formal
order dated 22.02.2016 in First Appeal No. 295 of 2013, it
was stated that service to the respondents was complete.
11) It is in this backdrop that the present appeal needs
to be considered. As correctly contended by Mr. Basant,
after service is effected, had respondent No.1 not appeared
at all, he could not have complained of the same since,
after service has been effected, he has chosen not to
appear, and this being the position, he cannot then turn
around and say that as he was not heard and that the
appellate judgment should be set aside and the appeal
restored. We have also perused the impugned judgment dated
14.02.2018. A large portion thereof is the recording of
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the submissions of Mr. Dani, learned Senior Advocate, on
behalf of Respondent No.1, which are all submissions
ranging from maintainability of the specific performance
suit; the MoU being unstamped and therefore not admissible
in evidence; and otherwise that on facts it would be
inequitable to enforce specific performance in favour of
the plaintiff. On the facts of the case, not a single
argument has been pointed out which could be said to be
“collusive” in nature; that is while appearing to defend
the Respondent No.1, an argument was made in the nature of
a “hit wicket” which would really favour the plaintiff.
12) It may also be pointed out that even in equity, the
Respondent No.1 has no case. We have perused the affidavit
of Mr. Vinit Jain dated 26.07.2018 in which Mr. Jain states
that being a son-in-law/close relative of one of the
brothers of Respondent No.1, he was in charge of and
handling this litigation. According to him, he was given
an express oral assurance by all the brothers, including
Respondent No.1, to engage the services of Mandar Soman,
Advocate who would then brief a Senior Advocate and appear
on behalf of Respondent No.1. Mr. Soman, in an affidavit
of the same date, has affirmed these facts. Even
otherwise, the father of Respondent No.1 has also, by an
affidavit dated 02.08.2018 stated the same thing which has
been agreed to by all the family members/close relatives,
save and except Respondent No.1. We have no reason to
disbelieve these affidavits. The only point in favour of
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the Respondent No.1 is the fact that there is no written
Vakalatnama in favour of the counsel who represented him in
the above appeal. The fact that Mr. Dani appeared against
him in a contempt petition filed by Respondent No.1, which
was disposed of in 2006, does not lead us very far. At
that point of time, when the parties were at loggerheads,
Mr. Dani did appeared for family members against the
Respondent No.1. However, when the parties i.e. the
Respondent No.1’s father and his brothers were all co-
defendants in a specific performance suit in which their
interest was common (that is, to oppose specific
performance) it is difficult to appreciate that Mr. Dani’s
appearance of 2006 should be put against his appearing in
2018 when Mr. Dani contested the specific performance suit
tooth and nail.
13) We also fail to appreciate Ms. Anjani Aiyagari’s
other argument that had an argument based on the injunction
granted in the partition suit been made, the appeal would
have been decided differently. As correctly pointed out by
Mr. Basant even this is incorrect. Para 33 of the judgment
dated 14.02.2018 makes it clear that this aspect was argued
and considered. The point about the parties exploring
settlement earlier to the impugned judgment is again
neither here nor there inasmuch as obviously when such
settlement talks failed, the appeal had to be set down for
hearing.
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14) It is clear that had the Respondent No.1 not chosen
to appear at all, the judgment dated 14.02.2018 could not
possibly have been recalled. Therefore, even if we were to
discount the submissions made by Mr. Dani in the appeal and
accept the case of Respondent No.1 that he never, in fact,
appointed either Mr. Soman or Mr. Dani to represent him,
since the result of the appeal would have been the same, we
set aside the impugned judgment and allow the appeal.
.......................... J. (ROHINTON FALI NARIMAN)
.......................... J. (SANJIV KHANNA)
.......................... J. (SURYA KANT)
New Delhi; July 17, 2019.