SAMIR NARAIN BHOJWANI Vs M/S AURORA PROPERTIES AND INVESTMENTS
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.-007079-007079 / 2018
Diary number: 25467 / 2018
Advocates: E. C. AGRAWALA Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
Page 30
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7079 OF 2018 (Arising out of SLP (Civil) No.18465/2018)
Samir Narain Bhojwani …..Appellant(s)
:Versus:
M/s. Aurora Properties and Investments and Anr. ....Respondent(s)
J U D G M E N T
A.M. Khanwilkar, J.
1. The captioned appeal challenges the judgment and order
passed by the Division Bench of the Bombay High Court dated
9th July, 2018 in Commercial Appeal No.173 of 2017, whereby
the Division Bench dismissed the appeal filed by the appellant
and upheld the decision of the learned Single Judge dated 9th
October, 2017 in Notice of Motion No.147 of 2013, wherein the
learned Single Judge inter alia passed a mandatory
2
interlocutory injunction directing the appellant to hand over 8
(eight) flats along with 16 (sixteen) car parking spaces under
the Settlement Agreement dated 4th November, 2016 and
Consent Terms dated 25th September, 2017 between
respondent Nos.1 and 2 inter partes.
2. The relevant facts are as follows: Respondent
No.1/plaintiff was appointed by one Andheri Kamgar Nagar
Cooperative Housing Society Ltd. (for short, „the Society’)
under a Development Agreement dated 6th October, 1996 as a
developer under the Slum Development/ Rehabilitation
Scheme to develop the suit property in question, being a plot
of land situated at Versova Link Road, Taluka Andheri and
bearing Survey No. 139, City Survey No. 1319 (Part)
admeasuring 8892 sq. mts. or thereabouts as per Indenture of
Lease dated 31st March, 1993 and 9402 sq. mts. as per City
Survey Records. One part of the suit property was for
constructing tenements free of charge for project-affected
persons and the balance property could be used to develop
and sell the balance FSI. Respondent No.1 then executed an
3
Agreement for Sub-Development dated 22nd September, 1999
with respondent No.2/defendant No.1, transferring the
benefits of development rights in the suit property, with the
consent of the aforementioned Society, to respondent No.2
after keeping aside 15,000 sq. ft. for itself i.e. respondent No.1.
3. Subsequently, respondent No.2 executed an Agreement
for Development dated 10th March, 2003 with the
appellant/defendant No.2, whereunder the appellant would be
entitled to 55% of the total area available for free sale
buildings and car parking in the suit property and respondent
No.2 retained 45% of the total area available for construction
of free sale buildings and car parking by utilizing FSI which
may be available on the suit property as per the Slum
Rehabilitation Scheme. This agreement was entered into
without the consent of respondent No.1 and hence, all three
parties executed a Tripartite Agreement dated 11th September,
2009, referencing the previous agreements of 6th October,
1996 and 22nd September, 1999 wherein respondent No.1 was
entitled to an area of 22,500 sq. ft., an increase from its earlier
4
agreed upon 15,000 sq. ft., which would be allocated out of
the 45% share due to respondent No. 2
4. Disputes arose during the construction of the building,
which resulted in respondent No.1 filing a Commercial Suit
No. 62 of 2013 against respondent No.2 and the appellant
inter alia seeking specific performance of the Development
Agreement dated 22nd September, 1999, read with the
Tripartite Agreement dated 11th September, 2009, including
handing over constructed area of 22,500 sq. ft. in the free sale
buildings along with proportionate car parking space, in the
form of 12 (twelve) flats in Wings „A‟ and „B‟ of the building
„Bay – View‟ constructed on the suit property and 24 (twenty
four) car parking spaces. Respondent No.1 also took out Notice
of Motion No. 147 of 2013 for interim reliefs, seeking to
restrain respondent No.2 and the appellant from creating third
party rights in the suit property without first handing over
possession of the 22,500 sq. ft. constructed area in the form of
flats and parking spaces. Respondent No. 1 alleged that this
interim relief was necessitated by the fact that its advocate
5
had conducted a search in the sub-registrar‟s office and found
a mortgage deed executed by the appellant in favour of a third
party with respect to 12 flats and 24 parking spaces in the
building „Bay–View‟ and that it apprehended that the appellant
would sell or create third party rights in respect of the said
flats. The alleged mortgage deed itself was not produced by
respondent No.1 on the ground that it had applied for a copy
of the same but was yet to receive it. Respondent No.1 also
sought to appoint a Court Receiver to take charge of the
premises in the suit property comprising its 22,500 sq. ft.
constructed area. An ad-interim, consent order was passed on
3rd December, 2012, in the said Notice of Motion No. 147 of
2013, whereby respondent No. 2 and the appellant agreed to
not dispose of or create third party rights in respect of 8 flats
in the completed Wings „A‟ and „B‟ of the building and 4 flats in
the under-construction Wing „C‟ of the building, totaling 12
flats.
5. The parties filed their respective replies and rejoinders in
the suit and notice of motion. The appellant‟s stance was that
6
he had completed his contractual obligations and offered
respondent No.2 its entitlement of 45% area in the constructed
buildings but respondent No.2 had failed to take possession of
the same. The subsequent delay in construction of Wing „C‟ of
the building was due to the failure of respondent No.2 to
obtain a Commencement Certificate for Wing „C‟, resulting in
losses to the appellant. Owing to this breach committed by
respondent No.2, it was no longer entitled to its 45% share in
the constructed area and as a consequence, respondent No.1
was not entitled to its 22,500 sq. ft. area which could only be
claimed out of the respondent No.2‟s entitlement.
6. The appellant then took out Notice of Motion No. 540 of
2013, seeking to refer the suit to arbitration under Section 8 of
the Arbitration and Conciliation Act, 1996 (“the Arbitration
Act”) and Arbitration Application No. 86 of 2013, seeking to
appoint an arbitrator under Section 11 of the Arbitration Act.
Both these proceedings were rejected by the High Court vide
its order dated 30th September, 2014 on the ground that while
the Development Agreement of 22nd September, 1999 between
7
respondent Nos.1 and 2 contained an arbitration clause and
similarly, the Agreement of 10th March, 2003 between the
appellant and respondent No.2 also contained an arbitration
clause, however, the Tripartite Agreement of 11th September,
2009 itself did not contain an arbitration clause and that a
mere reference made in the Tripartite Agreement to the
previous agreements would not make the arbitration clauses
therein part of the Tripartite Agreement. The appellant
challenged that decision right upto this Court in SLP (Civil) No.
2235 of 2015, which stood rejected.
7. The appellant also initiated proceedings under Section 9
of the Arbitration Act against respondent Nos.1 and 2 before
the High Court. The High Court refused to grant any relief in
the petition filed under Section 9 of the Arbitration Act. The
appellant then withdrew the Section 9 proceedings and
initiated arbitration solely against respondent No. 2 under the
Agreement dated 10th March, 2003. In the said arbitration
proceedings, respondent No.2 filed an application for interim
reliefs under Section 17 of the Arbitration Act inter alia
8
seeking specific performance of the agreement of 10th March,
2003 including possession of its entire 45% share of flats in
the buildings constructed on the suit property. Respondent
No.2 contended that the application was necessitated by the
fact that the appellant had violated the terms of the 10th
March, 2003 Agreement and had created third-party rights in
respect of his 55% entitlement in the suit property, without
first providing respondent No.2 with the occupation and
possession of its 45% entitlement in the suit property as set
out in the said Agreement. Respondent No.2 also submitted
that the appellant had deposited a refundable amount of Rs.4
crore as part of his obligation under the Agreement but that
refund of the said deposit was not, in any way, connected with
handing over of the respondent No.2‟s entitlement of flats. In
any event, respondent No.2 had offered to refund the said
deposit in exchange for possession of the flats due to it, which
the appellant had refused.
8. By an interim order dated 12th October, 2016, the sole
arbitrator made prima facie observations that construction of
9
Wing „C‟ in the building situated on the suit property had been
delayed owing to respondent No.2‟s failure to obtain the
Commencement Certificate for the same. Further, respondent
No.2 had allowed the appellant to construct only 88 flats so
far, which worked out to 72% of the total area to be
constructed. On that basis, the arbitrator was of the opinion
that respondent No.2 could not receive its entire 45% share in
the constructed area of 88 flats, which worked out to 31.6
flats, but instead, would receive 72% of its 45% share which
worked out to 28.5 flats. From these 28.5 flats, 12 flats were to
be kept aside for respondent No.1 as directed in the High
Court‟s ad-interim order dated 3rd December, 2012 and thus,
respondent No.2 was entitled to 16.5 flats. Out of 16.5 flats,
the appellant was directed to hand over possession of 16 flats
to respondent No. 2, after which respondent No.2 would
refund the deposit given by the appellant in respect of such
flats. The remaining amount of respondent No.2‟s entitlement
in one flat would be discharged by both respondent No.2 and
the appellant jointly disposing of the said flat at a mutually
agreed price.
10
9. This order was challenged by the appellant, first before
the High Court and having failed there, before this Court in
SLP (Civil) No. 35563 of 2016. This Court, vide order dated
14th December, 2016, refused to set aside the High Court‟s
decision but recorded that the observations made by the sole
arbitrator and High Court would not influence the final
outcome of the matter.
10. Reverting to Notice of Motion No.147 of 2013 in the suit
filed by respondent No.1, it was then finally heard and
judgment reserved. Pending the decision, however, respondent
Nos. 1 and 2 filed Consent Terms dated 25th September, 2017
according to which respondent No.2 agreed to hand over an
additional 8 (eight) flats along with 16 (sixteen) parking spaces
to respondent No.1 in full and final settlement of the
Development Agreement of 22nd September, 1999 and the
Tripartite Agreement of 11th September, 2009.
11
11. The Learned Single Judge vide decision dated 9th
October, 2017 in Notice of Motion No.147 of 2013, relied upon
the interim order of 12th October, 2016 passed by the sole
arbitrator, terming it as an interim award. The Single Judge
was of the opinion that the apportionment of flats done by the
arbitrator had become res judicata. The arbitrator‟s finding,
that respondent No.2 was entitled to 28.5 flats, had attained
finality since the appeals to the High Court and this Court had
been rejected. Further, from these 28.5 flats, 12 flats along
with 24 parking spaces formed part of respondent No.2‟s
entitlement, which, in turn, belonged to respondent No.1, and
had been kept out of the scope of the arbitration since there
was an ad-interim order of the High Court operating in that
regard. Possession and keys of the remaining 16 flats out of
the 28.5 flats had been handed over by the appellant to
respondent No.2, for which the appellant‟s deposit had also
been refunded by respondent No.2, as directed by the
arbitrator.
12
12. The Single Judge further opined that even if respondent
No.2 was ultimately held liable to compensate the appellant for
damages, the same could not be recovered from the said 12
flats as these flats were ultimately and rightfully due to
respondent No.1 (original plaintiff) and out of bounds for the
appellant. The Single Judge rejected the appellant‟s argument
that since respondent No.1 claimed through respondent No.2,
any breach by respondent No.2 would automatically affect the
entitlement of respondent No.1 as well.
13. The question as to whether respondent No.2 was
obligated to hand over possession of 8 flats to respondent No.1
as per the settlement agreement dated 4th November, 2016
and the Consent Terms dated 25th September, 2017 and
whether the appellant had to hand over the keys of the said
flats to respondent No.1, were answered by the Single Judge in
the affirmative, with the finding that respondent No.2 was the
rightful owner of the balance 39.6 flats, including the 8 flats,
out of the 88 constructed flats, and that the appellant had no
rights over the same. The point of respondent No.2 being the
13
rightful owner of the 8 flats was based on the following
aspects:
a. Respondent No.2 alone was entitled to develop the suit
property as the letter of intent from the SRA was in favour
of respondent No.2;
b. The appellant was a contractor who had been given the
right to develop the suit property and his rights flowed
from respondent No. 2;
c. Respondent No.2 had retained its right to construct 45%
of the total area available and the appellant had even
executed a Power of Attorney (POA) in favour of
respondent no.2 entitling respondent No.2 to execute
agreements for sale on ownership basis, leave and license,
etc. for the flats and car parking spaces in the suit
property, including the said 8 flats and similarly,
respondent No.2 had executed a POA in favour of the
appellant allowing the appellant to dispose of his flats and
car parking spaces which he was entitled to receive as part
of his 55% share. This was even conceded to by the
appellant in the arbitration proceedings and in light of the
14
same, the appellant was estopped from objecting to
respondent No.2 handing over 8 flats to respondent No.1;
14. On the issue of the appellant not being the owner of the
said flats, the Single Judge recorded that merely because the
appellant had constructed the said flats and had the keys to
the same, he could not be said to be the owner of the flats and
he could not prevent respondent No.2 from handing over
possession of the 8 flats to respondent No.1. The appellant
merely had derivative rights over the suit property, flowing
from respondent No.1 through respondent No.2, and any
dispute between respondent No.2 and the appellant could not,
in any way, affect the right of respondent No.1 over the suit
property. The Consent Terms dated 25th September, 2017
between respondent Nos.1 and 2 clearly set out that
respondent No.2 was obligated to hand over 8 flats to
respondent No.1 and the right of respondent No.1 over the
said flats was paramount to the rights of the other parties.
15
15. The Single Judge thus directed the appellant, by a
mandatory order, to hand over keys and possession of the said
8 flats to respondent No.1 along with 16 parking spaces,
recording that he had moulded the reliefs originally sought by
respondent No.1 in the changed circumstances of the case and
in order to shorten the litigation and do complete justice.
16. Aggrieved by the Single Judge‟s decision, the appellant
challenged the said decision before the Division Bench of the
High Court in Commercial Appeal No.173 of 2017. It was
urged on behalf of the appellant that respondent Nos.1 and 2
had entered into the Consent Terms dated 27th September,
2017 with a view to defeat the appellant‟s claim. Unless
respondent No.2 completed its entire obligations with respect
to the building still under construction in the suit property,
respondent No.1 was not entitled to receive its 8 flats as per
the Consent Terms. The appellant further contended that the
handing over of 8 flats to respondent No.1 was, in effect, a
final relief since nothing further remained in the suit and the
interim order of the Single Judge was in fact a final order and
16
that the confirmation of the arbitral tribunal‟s order had no
effect on the proceedings before the Single Judge. These
arguments were countered by respondent No. 1 which inter
alia submitted that the actual dispute was between the
appellant and respondent No.2 and that it (respondent No.1)
was being made to suffer for such dispute. Respondent No.1
contended that the main development agreement had been
executed between the Society and respondent No.1 and the
rights of the other parties flowed through such agreement.
Hence, there was nothing wrong in the Single Judge moulding
reliefs in its favour. Respondent No.2 echoed respondent
No.1‟s arguments.
17. The Division Bench by its judgment and order dated 9th
July, 2018, upheld the mandatory direction issued by the
Single Judge at an interlocutory stage and rejected the appeal,
holding that the Single Judge had addressed the various
issues in detail and that it was right to mould the reliefs, even
at the interim stage, in light of changed circumstances in the
case. The Division Bench opined that the appellant was not
17
left remediless in case respondent No.1 failed in the suit, as
his remedies were kept open.
18. We have heard Mr. Mukul Rohatgi, learned senior
counsel appearing for the appellant, Mr. Shyam Divan, learned
senior counsel appearing for respondent No.1 and Mr.
Mahendra K. Ghelani, learned counsel appearing for
respondent No.2.
19. From the chronology of events, it is indisputable that the
present appeal emanates from an interlocutory order passed
by the learned Single Judge of the High Court on an
application under Order XXXIX which, in turn, has been
confirmed by the Division Bench. That interlocutory order has
been passed in the suit filed by respondent No.1 against the
appellant and respondent No.2 for the following substantive
reliefs:
“a) this Hon‟ble Court be pleased to declare that the suit agreement i.e. the said Development Agreement dated 22nd
September 1999 (Exhibit “B” to the Plaint), read with the said Agreement dated 11th September 2009 (Exhibit “J” to the plaint), are valid, subsisting and binding between the
Plaintiff and the Defendants.
18
b) this Hon‟ble Court be pleased to order and decree the specific performance of the suit agreements dated 22nd
September 1999 (Exhibit “B” to the plaint), read with Agreement dated 11th September 2009 (Exhibit “J” to the
plaint) including handing over to the Plaintiff constructed area of 22500 sq.ft. in the free sale buildings along with proportionate car parking space in the form of 12 flats in
Wings “A” and “B” of the building “Bay –View” situated on the property described in Exhibit “A” to the plaint and 24 car parking spaces.
c) In the alternative to prayer clause (b) this Hon‟ble
Court be pleased to order, decree and direct the Defendants to refund a sum of Rs.75,00,000/- together with interest at 18% as set out in the Particulars of Claim at Exhibit “M” to
the plaint;
d) In the alternative to prayer (a) and (b) and in addition
to prayer (c) above, this Hon‟ble Court be pleased order, decree and direct the Defendants to pay damages of
Rs.173,47,53,425/- (Rupees One Hundred Seventy Three Crores Forty Seven Lacs Fifty Three Thousand Four Hundred Twenty Five Only) as set out in particulars of Claim at
Exhibit “M” to the plaint.
e) This Hon‟ble Court be pleased to pass an order of
Mandatory and Permanent Injunction against the Defendants, their servants, agents, assigns and/or any other
person acting through or under them from in any manner directly or indirectly dealing with or disposing of or alienating or parting with the possession of or creating third
party rights in respect of the premises coming to the share of the Defendants in Wings ”A” & “B” of the building “Bay-View” situated on the property described in Exhibit “A” to the
plaint without first delivering to the Plaintiff, the possession of 22500 sq.ft. constructed areas per SRA sanctioned plan
with proportionate car parking space in the form of 12 flats in Wings “A” and “B” of the building “Bay –View” situated on the property described in Exhibit “A” to the plaint and 24 car
parking spaces.”
19
20. During the pendency of the suit for aforementioned
reliefs, respondent No.1/plaintiff filed Notice of Motion
No.147/2013 for the following interim reliefs:
“(a) Pending the hearing and final disposal of the present suit, this Hon‟ble Court be pleased to injunct the Defendants, servants, agents, assigns and/or any other
persons acting through or under them from in any manner directly or indirectly dealing with or disposing of or alienating or parting with the possession of or creating third
party rights in respect of the premises coming to the share of the Defendants in Wings “A” & “B” of the building “Bay-View”
situated on the property described in Exhibit “A” to the Plaint without first delivering to the Plaintiff, the possession of 22500 sq.ft. constructed areas per SRA sanctioned plan
with proportionate car parking space in the form of 12 flats in Wings “A” and “B” of the building “Bay-View” situated on the property described in Exhibit “A” to the plaint and 24 car
parking spaces.
(b) Pending the hearing and final disposal of the present suit, this Hon‟ble Court be pleased to appoint Court Receiver, High Court, Bombay and/or such other fit and proper
person as Receiver of premises coming to the share of the Defendant No.1 in Wings “A” & “B” of the building “Bay- View” situated on the property described in the Exhibit “A” to
the Plaint with all powers under Order XL Rule 1 of the Code of Civil Procedure Code 1908 including the power to take
possession of premises coming to the share of the Defendant No.1 in Wings “A” and “B” of the building “Bay-View” situated on the property described in the Exhibit “A” to the
plaint and hand over to the Plaintiff the possession of constructed area as per SRA sanctioned plan in the free sale
building in the form of 12 flats in Wings “A” and “B” of the building “Bay-View” situated on the property described in Exhibit “A” to the Plaint and 24 car parking spaces.
(c) ad interim reliefs in terms of prayer (a) & (b).
(d) for costs of the suit;
20
(e) for such further and other reliefs as this Hon‟ble Court
may deem fit and proper in the nature and circumstances of
the case.”
21. Indeed, the learned Single Judge of the High Court
granted ad-interim relief on 3rd December, 2012 during the
pendency of the Notice of Motion. The same reads thus:
“Heard the Learned Senior Advocates appearing for the
parties. The following order is passed by consent without going into the merits of the case and keeping all the contentions of the parties open.
(i) The Defendants shall not sell, dispose of, alienate,
encumber, part with possession and/or create third party rights in respect of 4 flats in Wing “A” and 4 flats in Wing “B” which flats are already constructed and occupation
certificate is obtained in respect of the same. The said 8 flats are identified on the sanctioned plan which is taken on
record and marked “X” for identification. (ii) The Defendants shall also not sell, dispose of, alienate, encumber, part with possession and/or create third party
rights in respect of 4 flats in Wing “C”, the construction of which is in progress. The said four flats are identified on the plan tendered in Court and marked “X”.
(iii) It is clarified that the above 12 flats pertain to 45 per cent share in flats of Defendant No.1 as per the agreements
entered into by and between Defendant Nos.1 and 2. The Defendant No.2 has informed the Court that Defendant No.2 will be contending that Defendant No.1 is not entitled to
their 45 per cent share in the flats so constructed on the ground that Defendant No.1 has allegedly not complied with their obligations under the Agreements.
(iv) The Defendants shall also not sell, dispose of, alienate, encumber, part with possession and/or create third party
rights in respect of the proportionate car parking spaces in respect of the above 12 flats also identified on the plan marked “X”.
21
2. Place the above Notice of Motion along with Notice of Motion (L) NO.3338 of 2012 taken out by Defendant No.2
under Section 8 of the Arbitration and Conciliation Act, 1996 for hearing and final disposal on 15th January, 2013.”
The aforementioned order was corrected on 17th December,
2012 in the following terms:
“This application is for speaking to the minutes of the order
dated 3rd December, 2012.
2. In clause (i), 4 flats in Wing “A” and 4 flats in Wing “B” be read as 5 flats in Wing “A” and 3 flats in Wing “B”.
Application is accordingly disposed of.”
22. The said ad-interim arrangement continued during the
pendency of Notice of Motion. However, while finally disposing
of the Notice of Motion No. 147/2013, the learned Single
Judge of the High Court vide judgment and order dated 9th
October, 2017 passed a mandatory order directing the
appellant to hand over 8 flats and 16 parking spaces to
respondent No.1/plaintiff. For passing such mandatory order
the learned Single Judge placed reliance on the decision of
this Court in Gaiv Dinshaw Irani and Others Versus
22
Tehmtan Irani and Others1, holding that the Courts ought to
mould the relief in accordance with the changed
circumstances for trying the litigation or to do complete
justice. The view so taken by the learned Single Judge
commended to the Division Bench.
23. What has, however, been glossed over by the High Court
is that the Settlement Agreement dated 4th November, 2016
and the Consent Terms dated 29th September, 2017 have been
entered into between the respondent No.1/plaintiff and
respondent No.2/defendant No.1 inter partes. That could not
be thrust upon the appellant/defendant No.2 who had
executed a separate agreement with respondent
No.2/defendant No.1. The appellant could be bound only by
the agreement dated 10 March, 2003 in his favour and
executed by him. Admittedly, the said agreement is the
subject matter of arbitration proceedings, inter alia because
respondent No.2 had failed to discharge its obligation
thereunder. The appellant has already parted with the
1 (2014) 8 SCC 294
23
possession of flats to respondent No.2 in furtherance of
agreement dated 10th March, 2003 and respondent
No.1/plaintiff could be accommodated only against those flats.
Asking the appellant to hand over additional 8 flats and 16
parking spaces by way of mandatory order, would be to
superimpose the liability of respondent No.2/defendant No.1
on the appellant for discharging its obligation qua respondent
No.1/plaintiff in relation to the agreement entered between
them dated 22nd September, 1999 and including Settlement
Agreement dated 4th November, 2016 and Consent Terms
dated 25th September, 2017, to which the appellant is not a
party.
24. That apart, the learned Single Judge as well as the
Division Bench have committed fundamental error in applying
the principle of moulding of relief which could at best be
resorted to at the time of consideration of final relief in the
main suit and not at an interlocutory stage. The nature of
order passed against the appellant is undeniably a mandatory
order at an interlocutory stage. There is marked distinction
24
between moulding of relief and granting mandatory relief at an
interlocutory stage. As regards the latter, that can be granted
only to restore the status quo and not to establish a new set of
things differing from the state which existed at the date when
the suit was instituted. This Court in Dorab Cawasji Warden
Versus Coomi Sorab Warden and Others,2 has had occasion
to consider the circumstances warranting grant of
interlocutory mandatory injunction. In paragraphs 16 & 17,
after analysing the legal precedents on the point as noticed in
paragraphs 11-15, the Court went on to observe as follows:
“16. The relief of interlocutory mandatory injunctions are thus granted generally to preserve or restore the
status quo of the last non-contested status which preceded the pending controversy until the final hearing when full relief may be granted or to compel the undoing
of those acts that have been illegally done or the restoration of that which was wrongfully taken from the
party complaining. But since the granting of such an injunction to a party who fails or would fail to establish his right at the trial may cause great injustice or irreparable
harm to the party against whom it was granted or alternatively not granting of it to a party who succeeds or would succeed may equally cause great injustice or
irreparable harm, courts have evolved certain guidelines. Generally stated these guidelines are:
(1) The plaintiff has a strong case for trial. That is, it shall be of a higher standard than a prima facie case that is normally required for a prohibitory injunction.
2 (1990) 2 SCC 117
25
(2) It is necessary to prevent irreparable or serious injury which normally cannot be compensated in terms of
money.
(3) The balance of convenience is in favour of the one seeking such relief.
17. Being essentially an equitable relief the grant or refusal of an interlocutory mandatory injunction shall ultimately rest in the sound judicial discretion of the court to be exercised in the light of the facts and circumstances in each
case. Though the above guidelines are neither exhaustive nor complete or absolute rules, and there may be exceptional
circumstances needing action, applying them as prerequisite for the grant or refusal of such injunctions would be a sound exercise of a judicial discretion.”
(emphasis supplied)
25. The Court, amongst others, rested its exposition on the
dictum in Halsbury‟s Laws of England, 4th edition, Volume 24,
paragraph 948, which reads thus:
“A mandatory injunction can be granted on an interlocutory application as well as at the hearing, but, in the absence of
special circumstances, it will not normally be granted. However, if the case is clear and one which the court thinks
ought to be decided at once, or if the act done is a simple and summary one which can be easily remedied, or if the defendant attempts to steal a march on the plaintiff, such as
where, on receipt of notice that an injunction is about to be applied for, the defendant hurries on the work in respect of
which complaint is made so that when he receives notice of an interim injunction it is completed, a mandatory injunction will be granted on an interlocutory application.”
26
26. The principle expounded in this decision has been
consistently followed by this Court. It is well established that
an interim mandatory injunction is not a remedy that is easily
granted. It is an order that is passed only in circumstances
which are clear and the prima facie material clearly justify a
finding that the status quo has been altered by one of the
parties to the litigation and the interests of justice demanded
that the status quo ante be restored by way of an interim
mandatory injunction. (See Metro Marins and Another
Versus Bonus Watch Co. (P) Ltd. and Others3, Kishore
Kumar Khaitan and Another Versus Praveen Kumar
Singh4 and Purshottam Vishandas Raheja and Another
Versus Shrichand Vishandas Raheja (Dead) through LRS.
and Others5)
27. In the factual scenario in which mandatory order has
been passed against the appellant, in our opinion, is in excess
of jurisdiction. Such a drastic order at an interlocutory stage
ought to be eschewed. It cannot be countenanced. 3 (2004) 7 SCC 478 4 (2006) 3 SCC 312 5 (2011) 6 SCC 73
27
28. Reverting to the decision in Gaiv Dinshaw Irani,
(supra), relied upon by the High Court, the Court moulded the
relief in favour of the party to the proceedings to do
substantial justice whilst finally disposing of the proceedings
and did not do so at an interlocutory stage. In other words,
reliance placed on the principle of moulding of relief is
inapposite to the fact situation of the present case.
29. Resultantly, the invocation of principle of moulding of
reliefs so also the exercise of power to grant mandatory order
at an interlocutory stage, is manifestly wrong. To put it
differently, while analysing the merits of the contentions the
High Court was swayed away by the consent agreement
between the respondents inter partes to which the appellant
was not a party. Thus, he could not be bound by the
arrangement agreed upon between the respondents inter se.
The appellant would be bound only by the agreement entered
with respondent No.2 dated 10th March, 2003 and at best the
tripartite agreement dated 11th September, 2009. The
respondent No.2 having failed to discharge its obligation under
28
the stated agreement dated 10th March, 2003, cannot be
permitted to take advantage of its own wrong in reference to
the arrangement agreed upon by it with respondent
No.1/plaintiff and including to defeat the claim of the
appellant in the arbitration proceedings.
30. It would have been a different matter if the High Court
were to continue the ad-interim arrangement directed in terms
of order dated 3rd December, 2012 and as corrected on 17th
December, 2012, until the final disposal of the suit. However,
by no stretch of imagination, the appellant could be directed to
hand over 8 additional flats and 16 parking spaces to
respondent No.1 with whom the appellant has had no
independent agreement in that regard. The fact that
respondent No.1 would get a right in the suit property in terms
of agreement dated 22nd September, 1999, Settlement
Agreement dated 4th November, 2016 and Consent Terms
dated 25th September, 2017 with respondent No.2, cannot be
the basis to set up a claim against the appellant and,
especially because complying with the directions in the
29
impugned order would result in bestowing advantage on
respondent No.2 who has failed to discharge its obligation
under the agreement dated 10th March, 2003 with the
appellant.
31. In view of the above, we have no hesitation to conclude
that the High Court committed manifest error and exceeded
its jurisdiction in granting interlocutory mandatory injunction
against the appellant.
32. Accordingly, the impugned judgment and order passed
by the High Court deserves to be set aside but while doing so,
we deem it appropriate to revive the ad-interim order passed
by the Single Judge of the High Court on 3rd December, 2012
in Notice of Motion No.147/2013 and as corrected on 17th
December, 2012, which shall operate until the disposal of the
suit or until it is modified by the High Court on account of
subsequent developments, if any, as and when occasion
arises.
30
33. While parting, we make it clear that the observations
made in this judgment are only for considering the matter in
issue under consideration and shall not influence the
substantive proceedings pending between the parties. The
same be decided on its own merits.
34. The appeal is allowed in the aforementioned terms. No
costs.
.………………………….CJI. (Dipak Misra)
…………………………..….J. (A.M. Khanwilkar)
…………………………..….J. (Dr. D.Y. Chandrachud)
New Delhi;
August 21, 2018.