RAVISH Vs R. BHARATHI
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-003771-003771 / 2017
Diary number: 16044 / 2016
Advocates: BALAJI SRINIVASAN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3771 OF 2017 [Arising out of SLP(C) No.16722 of 2016]
RAVISH AND ANR. …Appellants
Versus
SMT. R. BHARATHI ...Respondent
J U D G M E N T
R. BANUMATHI J.
Leave granted.
2. This appeal is preferred against the judgment of the High Court
of Karnataka at Bengaluru dated 20.07.2015 in and by which the High
Court dismissed the Regular First Appeal No.522 of 2015 granting
liberty to the appellants/defendants to institute independent
proceedings and establish their claim in an appropriate suit.
3. Briefly stated, case of the respondent/plaintiff as per the
averments in the plaint is as follows:- Respondent/plaintiff filed the
suit bearing OS No.4376 of 2014 for permanent injunction claiming
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that she is the absolute owner of the site bearing No.1077/21. Case
of the respondent/plaintiff is that the said site came to be allotted in
her name by Vishwabharathi House Building Co-operative Society
(for short ‘VHBC Society’) by way of allotment letter dated
02.08.2004. Pursuant to the issuance of site allotment letter dated
02.08.2004, VHBC Society executed sale deed dated 06.12.2004 in
favour of the respondent/plaintiff which came to be registered on
09.12.2004. Respondent/plaintiff states that the VHBC Society had
issued possession certificate dated 10.01.2005 in her name. Further
case of the respondent/plaintiff is that as there was dispute amongst
the members regarding allotment of sites, some members of the
VHBC Society filed a writ petition against VHBC Society and in the
said writ petition vide order dated 16.11.2010, the High Court
stipulated certain guidelines to be followed by VHBC Society for
allotment of sites to the members. Pursuant to the direction of the
High Court, VHBC Society issued a paper publication calling upon its
members to produce the documents pertaining to the seniority and
eligibility of its members for allotment of sites in the layout formed by
VHBC Society as per the new Bangalore Development
Authority(BDA) layout plan.The respondent/plaintiff states that VHBC
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Society issued a fresh allotment letter dated 14.06.2013 allotting a
new Site No.4307 measuring 139.40 sq. mtrs. in Phase-IV of VHBC
Society layout which was approved by BDA. Further case of the
respondent/plaintiff is that subsequent to the issuance of the said
allotment letter dated 14.06.2013, a supplement deed dated
30.08.2013 came to be executed in favour of the respondent/plaintiff
for the said Site bearing No.4307. Possession of the said site is also
said to have been given to the plaintiff for the new Site No.4307 with
the possession certificate dated 19.11.2013. Claiming that she is the
owner of the said Site No.4307 and alleging that the
appellants/defendants are trying to interfere with her possession,
respondent/plaintiff filed the suit bearing OS No.4376 of 2014 for
permanent injunction before the XVII Additional City Civil and
Sessions Judge, Bengaluru.
4. In the said suit, summons were served upon the
appellants/defendants but the appellants did not appear in the suit.
Based on the evidence of the plaintiff (PW-1) and the documents filed
by the respondent/plaintiff, the suit was decreed ex-parte on
13.10.2014. Being aggrieved by the ex-parte decree passed in OS
No.4376 of 2014, the appellants/defendants filed Regular First Appeal
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bearing No.522 of 2015. Case of the appellants/defendants is that
the suit schedule property originally being carved as bearing Site
No.690 came to be sold by VHBC Society in favour of Shri M.N.
Sundaresh by a registered sale deed dated 27.06.2003. The said
VHBC Society also gave possession of the said property Site No.690
in favour of the said M.N. Sundaresh and to that effect, a possession
certificate was also issued by VHBC Society in favour of the said
M.N. Sundaresh. Further case of the appellants/defendants is that
they purchased the suit property bearing Site No.690 by a registered
sale deed dated 03.06.2011 from the said M.N. Sundaresh. Case of
the appellants is that the suit property is nothing but Site No.690 and
only the appellants are in possession and enjoyment of the suit
property. Further case of the appellants/defendants is that the
plaintiff/respondent has manipulated certain documents to lay a false
claim in the suit property.
5. The High Court in appeal noticed that the
appellants/defendants were claiming to be owners of the suit
property; however, the High Court observed that the suit property is in
respect of Site No.4307, but the sale deed of the
appellants/defendants and their predecessors are in respect of
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original Site No.690 and directed the appellants/defendants to
institute independent proceedings to establish their right by filing an
appropriate suit. In our view, as both parties claim right to the suit
property through VHBC Society by virtue of sale deeds in their favour,
the High Court rather than relegating the appellants/defendants to file
a fresh suit, it would have been in order if the High Court remitted the
matter back to the trial court to resolve the dispute after trial. In our
view, the High Court erred in dismissing the appeal and relegating the
appellants/defendants to file a fresh suit. As both the parties are
claiming right to the registered sale deed originating from VHBC
Society and also claiming right of possession, in the interest of
justice, the judgment of the High Court as well as the trial court are to
be set aside and the matter remitted back to the trial court.
6. The learned counsel for the respondent/plaintiff raised
objections for remitting the matter back to the trial court and
submitted that the respondent/plaintiff has already put up construction
in the suit property and if the matter is remitted back to the trial court,
it may prejudicially affect the interest of the respondent/plaintiff.
Having regard to the rival contentions of the parties claiming to be in
possession, it would be open to the trial court to appoint a
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Commissioner to get a report as to the location of the disputed sites
both Site No.4307 and Site No.690 and their physical features and
other relevant facts. It is also open to the trial court either on its own
or on the application of either of the parties to summon the officials of
the Vishwabharathi House Building Co-operative Society Limited and
relevant documents for resolving the dispute between the parties.
7. In the result, the impugned judgment of the High Court as well
as the trial court is set aside and the matter is remitted to the trial
court for consideration of the matter afresh. The
appellants/defendants are directed to file their written statement
within four weeks from today and the trial court is directed to afford
sufficient opportunity to both the parties to adduce their evidence and
proceed with the matter in accordance with law. We make it clear
that we have not expressed any opinion on the merits of the matter.
8. The appeal stands allowed on the above terms.
...……………………….J. [KURIAN JOSEPH]
.………………………..J. [R. BANUMATHI]
New Delhi; March 07, 2017
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