M/S. AKRITI LAND CON PVT. LTD. Vs KRISHNA BHARGAVA AND ORS. ETC. ETC.
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005205-005206 / 2017
Diary number: 18359 / 2015
Advocates: AJAY CHOUDHARY Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. OF 2017 (arising out of S.L.P.(c) Nos. 16610-11 of 2015)
M/s Akriti Land Con Pvt. Ltd. ….Appellant(s)
VERSUS
Krishna Bhargava & Ors.etc.etc. .…Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) Leave granted.
2) These appeals are filed by defendant No.6
against the order dated 29.05.2015 of the High
Court of Judicature for Rajasthan, Jaipur Bench at
Jaipur in Civil Misc. Appeal Nos. 1640 and 1641 of
2015 whereby the High Court set aside and
quashed the order dated 10.04.2015 passed by the
Additional District Judge No.4, Kota in Temporary
Injunction Application bearing Civil Misc. Case
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No.112 of 2014 in Civil Suit No.89 of 2014 and
Temporary Injunction Application bearing Civil
Misc. Case No.37 of 2014 in Civil Suit No. 21 of
2014 whereby the injunction applications filed by
the plaintiff/applicant (respondent No.1) were
dismissed.
3) In order to appreciate the issue involved in
these appeals, which lies in a narrow compass, it is
necessary to state few relevant facts taken from the
appeal paper books.
4) The appellant is defendant No. 6 whereas
respondent No. 1 is the plaintiff and the remaining
respondents are the defendants in the civil suits out
of which these appeals arise.
5) The dispute, which is the subject matter of the
civil suits, is between the family members of one
Bhargava family, who are sisters, brother and the
mother - being the legal representatives of Late
Nandan Bhargava. The appellant is the purchaser of
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the suit land from some members of the family.
6) The dispute relates to agricultural land of 18
Bigha 11 Biswa in total bearing Khasra Nos. 68, 46,
51, 54, 53, 48, 50, 49 and 52 (now re-numbered as
Khasra Nos. 92 to 111) situated at Village Khedli
Purohit (Kota) Rajasthan and some houses situated
at Jaipur/Kota as detailed in the plaints (hereinafter
referred to as the "suit property"). So far as these
appeals are concerned, they relate to suit property
only.
7) Late Nandan Bhargava was the original owner
of the suit property. He died on 28.10.1980 leaving
behind his wife, four daughters and one son. On his
death, some legal representatives of Late Nandan
Bhargava sold the suit land to the appellant. This
gave rise to the dispute between the legal
representatives regarding the extent of the share
held by each legal representative, their exclusive
possession over their share in the suit property,
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their rights to deal and sell the suit property etc.
8) Respondent No. 1, therefore, filed two civil suit
being C.S No 21/2014 and C.S. No. 89 of 2014 in
the Court of Additional District Judge No. 4, Kota
against respondent Nos. 2 to 8 and the appellant
herein. The suits are filed seeking therein the reliefs
of declaration of title over the suit property,
partition, cancellation of sale deeds and permanent
injunction in relation to the suit property etc. In
substance, the case of respondent No. 1 (plaintiff) is
that she being one of the daughters of Late Nandan
Bhargava is entitled to claim her 1/6th share in the
suit property and is also entitled to be placed in
possession of her exclusive share by effecting
partition amongst all the co-sharer by meets and
bounds because Late Nandan Bhargava (her father)
died intestate. The plaintiff has also questioned the
legality of the sale made by the other co-sharers
(legal representatives) in favour of the appellant.
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9) The defendants have denied the plaintiff's
claim and justified the sale made by them. So far as
the appellant is concerned, they alleged that they
being the bona fide purchaser of the suit land for
value without notice of any prior claim of any one,
their title to the land acquired by sale deed is
unimpeachable and thus legal. Apart from their
defenses, the respective defendants have also taken
several other pleas on points of law and facts in
their written statements while opposing the suit
which we do not consider it necessary to mention in
detail here.
10) The plaintiff also moved two applications
under Order 39 Rules 1 and 2 read with Section
151 of the Civil Procedure Code and sought
temporary injunction against the defendants
restraining the defendants from transferring or
alienating the suit property, dispossessing the
plaintiff and making any construction over the suit
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property etc. during the pendency of the suit.
11) The defendants opposed the applications on
several grounds. The Trial Court vide order dated
10.04.2015 rejected the applications which gave rise
to filing of the two Misc. Appeals by the plaintiff
before the High Court.
12) The High Court by impugned order allowed the
appeals and directed the parties to maintain status
quo till final disposal of the suit. A further direction
was given to the Trial Court to ensure final disposal
of the suit within 9 months. Felt aggrieved,
defendant No.6 is in appeals by special leave before
this Court.
13) While issuing notice in these appeals to the
respondents, this Court on 08.06.2015 passed the
following order:
“Heard Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioner and Mr. Parag Tripathi, learned senior counsel appearing for respondent No.1. Issue notice. Mr. E.C. Agrawala, learned counsel accepts notice for respondent no.1. As an interim measure, the effect and operation of
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the common impugned order dated 29.05.2015, passed by the High Court of Rajasthan, Bench at Jaipur, shall remain stayed during the pendency of these petitions subject to the condition that the petitioner shall not transfer or create any third party rights in respect of thirty flats proposed to be constructed on the property in question. Further, the concerned trial court is directed to decide the suit pending between the parties as expeditiously as possible.”
14) We have heard the learned senior counsel for
the parties at length and also perused the record of
the case. Having heard, we are of the considered
view that it would be just, proper and in the interest
of justice that the civil suits out of which these
appeals arise itself are disposed of on merits in
accordance with law expeditiously as has been
directed by the High Court in the impugned order.
The reason is that if any observations are made by
this Court while deciding the appeals on its merits,
they would cause prejudice to the rights of the
parties while prosecuting the civil suit on merit.
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15) It is true that finding recorded while
considering grant of injunction is always considered
prima facie in nature and is confined to the disposal
of such interlocutory proceedings. They do not
influence the decision which is eventually rendered
in the suit on merits as the same is rendered on the
basis of evidence which is adduced in the suit.
However, we feel that having regard to the issues
involved in the suit and the nature of directions
which we propose to pass, it is proper in this case
not to record any categorical finding either way.
16) We, therefore, refrain from recording any
categorical finding on any of the contentious issues
arising in the case and which were vehemently
pressed in service before this Court by the learned
counsel in support of their case and accordingly
direct the Trial Court to expedite the trial of the civil
suits out of which these appeals arise preferably
within one year as an outer limit on merits in
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accordance with law.
17) Needless to say, the Trial Court would not, in
any manner, be influenced by any observation made
by the High Court in the impugned order and by
this Court and would decide the civil suits on merits
strictly in accordance with law on the basis of
pleadings and the evidence that may be adduced by
the parties in support of their respective case in the
suits.
18) As mentioned above, while issuing notice of
these appeals to the respondents, this Court has
passed an interim order on 08.06.2015. We
accordingly direct that the order dated 08.06.2015
would continue to remain in operation till the suits
are finally decided as directed above.
19) It is, however, made clear that the interim
order dated 08.06.2015 would also be subject to the
result of the civil suits and depending upon the
outcome of the civil suits, the Trial Court will be at
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liberty to pass appropriate order of its modification,
setting aside or revocation as the case may be.
20) With the aforesaid directions, the appeals are
disposed of.
……...................................J. [R.K. AGRAWAL]
……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; April 13, 2017
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