YUSUF KHAN @ DILIP KUMAR Vs PRAJITA DEVELOPERS PVT. LTD. MANAGING DIRECTOR
Bench: HON'BLE MR. JUSTICE J. CHELAMESWAR, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE J. CHELAMESWAR
Case number: C.A. No.-011093-011093 / 2017
Diary number: 28155 / 2016
Advocates: SHASHIBHUSHAN P. ADGAONKAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11093 OF 2017 (Arising out of Special Leave Petition (Civil) No.18912 of 2017)
Yusuf Khan @ Dilip Kumar Through Power of Attorney … Appellant
Versus
Prajita Developers Pvt. Ltd. & Another … Respondents
WITH
M.A. NO.629 OF 2017 IN SLP (CIVIL) NO.7483-7484 OF 2016
J U D G M E N T
Chelameswar, J.
1. Leave granted in Special Leave Petition (Civil) No.18912
of 2017.
2. The appellant aged about 95 years is also the applicant
in Interlocutory Application No.75003 of 2017 in
Miscellaneous Application No.629 of 20171 filed in SLP(C)
1 Prayer: It is, therefore, most respectfully prayed that this Hon’ble Court may be pleased to: a. That pending the special leave petition, the Respondent No.1 by themselves, their
servants, agents and/or otherwise howsoever, be ordered and directed to forthwith remove the security guards posted by them on the said property and to permit the petitioner to freely enter upon the said property as and when desired by the Petitioner and Respondent No.2;
Nos.7483-7484/2016 filed by the 1st respondent herein, which
stood dismissed by an order of this court dated 16.03.2016.
For the sake of convenience, he is referred to hereafter as the
appellant.
3. The appellant owns landed property admeasuring 2412
sq. yards in Plot No.16 of Pali Hill in the village of Dand,
Bandra in the city of Bombay, now called Mumbai.
4. The appellant entered into an agreement dated 23.6.2006
(hereafter referred to as AGREEMENT) with two companies
namely M/s Sharyans Resources Private Limited (hereinafter
referred to as “SHARYANS”) and the 2nd respondent herein,
Goldbeam Construction Private Limited, both companies
incorporated under the Companies Act, 1956 (hereafter
collectively referred to as DEVELOPERS).
5. The substance of the AGREEMENT is that the appellant
agreed to “grant to the DEVELOPERS the right to develop the said b. That pending the special leave petition, the Respondent No.1 by themselves, their
servants, agents and/or otherwise howsoever, be permanently restrained form entering upon or remaining on or using or occupying the said property.
c. That pending the special leave petition, the Court Receiver, High Court, Bombay or some other fit or proper person be appointed receiver in respect of the said property, with all power under Order XL Rule 1 of the Code of Civil Procedure, 1908, including the power to remove the security guards, agents, servants of the Respondent No.1 from the said property, with the help of police, if necessary; and
d. Pass such further and other orders and/or directions as may be deemed fit and property by this Hon’ble Court in the facts and circumstances of the case and in the interest of justice.
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property” and the DEVELOPERS agreed to develop the property
on various terms and conditions specified under the
AGREEMENT. It appears from the record that there is some
single venture partnership agreement between the two
companies (DEVELOPERS). From the huge mass of documents
filed in these appeals, it appears that there are two documents
witnessing such partnership agreement. They are dated
16.6.2006 and 10.12.2008. The language and content of both
the documents is substantially similar and an interesting fact
which is required to be taken note of is that the 16th June
2006 document refers to the AGREEMENT dated 23.6.2006.
The complete details of the terms and conditions of the
AGREEMENT are not necessary for the purpose of this appeal.
For the present, it must be noted that under the
AGREEMENT, the DEVELOPERS agreed to an amount of
Rs.10 crores in three installments as detailed in the
AGREEMENT. It is agreed under clause 4 of the AGREEMENT
that “the owner shall permit the DEVELOPERS to enter upon
the said property and to commence the development
thereof….” It is agreed under clause 6 that all the necessary
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permissions/NOCs/orders which are required to be obtained
shall be obtained by the DEVELOPERS. The appellant is
obliged to cooperate by executing appropriate documents for
the said purpose. Under Clause 172 of the AGREEMENT, it is
stipulated that the “DEVELOPERS shall have the license to
enter upon the said property”.
6. Under Clause 313 of the AGREEMENT, it is provided that
the DEVELOPERS shall commence development of the said
property and the construction of the building thereof within 30
days from the date of the final amended building plan and
complete the construction within a period of 24 months from
the date of issue of the commencement certificate.
7. The various legal consequences that would flow from the
failure on the part of the DEVELOPERS to discharge the
obligations under the AGREEMENT are provided under Clause
32 of the AGREEMENT. The crux of the Clause 324 is that in 2 Clause 17. Upon payment of the balance of monetary consideration by the Developers to the Owners as provided in Clause 3(b) the Owner shall permit and the Developers shall have the license to enter upon the said Property to develop the said Property to carry on construction on the said property and for that purpose to do all acts, deeds, matters and things as may be necessary. 3 Clause 31. The Developers shall commence the development of the said property and construction of buildings thereon within thirty days from the date of sanction of the final amended building plans and complete the development and construction of all buildings in all respects as provided herein and make the buildings fit and ready for occupation and the Developers shall apply for issue of Building Completion Certificate and pending the issue thereof for issue of Occupancy Certificate of each of the buildings within a period of 24 months from the date of issue of commencement certificate of development. 4 Clause 32(A)(a). If the Developers failed to complete within the item stipulated hereinabove the construction of the Owner’s lot of premises in any building under construction, the Owner shall be entitled
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the event of the DEVELOPERS not performing their part of the
obligations of completing the construction within the period
stipulated in the AGREEMENT, the appellant is entitled to get
the construction completed at the cost of the DEVELOPERS.
Parties also agreed that such cost be determined by an
independent architect of the appellant’s choice. Once the cost
is determined the appellant is entitled to call upon the
DEVELOPERS to deposit such cost with the appellant’s
advocates and solicitors within a period of three months from
the date of receipt of intimation of the cost. If the
DEVELOPERS make such a deposit, the appellant is entitled
to have the construction completed through “independent
contractors” “at the risk and cost of the DEVELOPERS”. In the event
of the DEVELOPERS failing to make such a deposit, the owner
is entitled to terminate the AGREEMENT.
to get the cost of completion of the alliance work of construction of such entire building including the Developer’s Lot of premises determined by an independent Architect and thereafter the owner shall intimate to the Developers the estimated cost so determined by such independent Architect for completing the construction of such entire building as aforesaid.
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8. By clause 335 of the AGREEMENT, the parties agreed
that any dispute arising out of the breach of any one of the
various clauses enumerated thereunder shall be resolved by
arbitration. It is further provided that any dispute arising out
of the termination of the AGREEMENT invoking Clause 32(A),
shall not be the subject matter of any arbitration.
9. M/s Prajita Developers Private Limited, the petitioner in
the disposed of SLP(C) Nos.7483-7484/2016 and the 1st
respondent in the present appeal (hereafter PRAJITA) claims to
be the assignee of M/s Sharyans Resources Private Limited.
The terms of the assignment are said to be evidenced by the
document “Deed of Assignment” dated 20.4.2010 confirmed by
the appellant and the 2nd respondent.
10. A number of complicated arrangements were entered into
in different combinations at different points of time between
the appellant, the DEVELOPERS and some third parties to the
AGREEMENT, who are otherwise said to be related to the
5 Clause 33. The provisions contained in Clauses 1A, 2, 7, 8, 12, 13(A), 8c(B), 16, 17, 18, 20, 21, 23, 24(a) to (c) 25, 26, 27, 28, 29, 31, 32(A)(B), 34, 35, 35(B), 8c 37 hereof the basic and essential terms of this Agreement and in case of any breach of the same it shall be referred to Arbitration as provided in Clause No.40 before termination of this Agreement on account of such breach. The termination on account of breach of this Development Agreement as provided under Clause 32(A) above shall not be the subject matter of any arbitration as aforesaid and the parties will be entitled to exercise their respective rights under the said Clause 32(A) above.
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appellant, the details of which we do not propose to mention in
this order.
11. The first respondent filed an application (No.829 of 2015)
under Section 9 of the Arbitration & Conciliation Act, 1996
(hereafter referred to as ARBITRATION ACT) for an injunction
restraining appellant from dispossessing respondent no.1 and
also an injunction restraining the appellant from creating any
third party right, title or interest in the said property.
Initially some ad-interim orders were passed in the said
application, but the application itself was eventually dismissed
on 14.01.2016.
12. PRAJITA carried the matter in an intra-court appeal
(No.74/2016) which also came to be dismissed by a judgment
dated 04.03.2016. It is recorded therein;
“Para 7 … Admittedly, as per the agreement, the development was supposed to commence within 30 days and should be completed within a time period of 12 months from the date of IOD/Commencement Certificate. The plans were approved on 2 January 2008 and CC was obtained 22 September 2008. No steps to initiate even construction were taken. Admittedly the development of the remaining was not completed before September 2011 – even the foundation was not laid, except some piling work with two columns. The position remained same till the year 2013-2014. The said position of 2013 and 2014 still remained same till this date. In the background, such
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construction/development contract so entered into by Respondent No.1/owner to develop his property as a owner within his lifetime considering his age. The agreement clause itself shows that time was an essence of the contract to complete the development so that all the parties including the Appellants/Petitioners would get his 25% share after completion of the construction at this costs. The Appellants/Petitioners entitlement was only after completion of the development. The remaining 25% was admittedly of Gold Beam. In the remaining 50% area, the Appellants and/or Gold Beam and/or Sharyans had no right whatsoever. Their rights/interest/entitlement was also subject to the development and construction for the development potential area. The Developers could not even obtain permission, NOC, though obtain re-validation of CC till the year 2013. The Sharyans and his assignee/Petitioner/Prajita, therefore, failed to develop the property further as per the agreement.”6
Aggrieved thereby, PRAJITA carried the matter in SLP
(No.7483-7484 of 2016) to this Court which was dismissed on
16.03.2016.
13. During the pendency of the abovementioned proceedings,
on 14.09.2015, PRAJITA filed an application (No.292 of 2015)
under Section 11 of the ARBITRATION ACT praying that the
dispute between the parties be referred to a Sole Arbitrator to
be appointed by the High Court.
14. The Arbitration Application No.292 of 2015 was disposed
of as withdrawn by an order of the Bombay High Court dated
6 Para 7 of the judgment of the High Court in Arbitration Appeal (L) No.74 of 2016 at page 208 of the Special Leave Petition (Civil) No.18912 of 2017.
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25th July, 2016. Subsequently, another order dated 5th
August, 2016 came to be passed in the said matter. The
relevant portion of the order reads as follows:
“The learned Advocate appearing for the Applicant on instructions seeks to withdraw the above Arbitration Application as the Applicant is desirous of filing a Suit. The Arbitration Application is disposed of as withdrawn with liberty as sought. However, it is clarified that if the Applicant files a Suit, the same shall be decided on its own merits and all contentions of the Respondents including their contention that the Suit would not be maintainable, are kept open”.
Aggrieved by the order, the instant Civil Appeal (arising
out of SLP (Civil) No.18912 of 2017) is filed.
15. On 8.10.2015, the appellant terminated the
AGREEMENT and informed the same to PRAJITA by issuing a
notice through his lawyer. Relevant part of the notice is as
follows:
“In view of the above, we hereby terminate the development agreement dated 23rd June 2006. And we call upon you to remove yourself from the said property, with immediate effect, otherwise, our client will be taking appropriate action against you.
Our client reserves his right to claim damages for not carrying out the activity of the construction on the said property and/or completing the work of construction within the stipulated time and causing severe hardship to our client.”
We are informed that subsequently PRAJITA filed a Suit
bearing No.295 of 2016 on 28th September 2016 in the
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Bombay High Court on its Ordinary Original Civil Jurisdiction
praying inter alia:–
“a) That this Hon’ble Court be pleased to declare that the Development Agreement dated 23rd June 2006 (being Exhibit “C” hereto) is valid subsisting and binding upon the Defendant No.1;
b) That this Hon’ble Court be pleased to declare that the purported termination notice dated 8th October 2015 issued by the Defendant No.1 (being Exhibit “HH” hereto) is bad in law and contrary to and precluded by the specific terms of the Development Agreement dated 23rd June 2006;
c) That this Hon’ble Court be pleased to pass a Decree directing the Defendant No.1 to specifically perform his obligations under the Development Agreement dated 23rd June 2006.:
It is not necessary to mention the various other prayers made
in this Suit except to note that there are some more prayers.
16. It appears that another two arbitration petitions are
pending before the Bombay High Court. It is stated in Para 17
of the Interlocutory Application No. 75003/2017:
“As on date, the Petition (under Section 9 of the said Act) filed by the Respondent No.1/Applicant, before the Bombay High Court, being Arbitration Petition No.697 of 2016, and the Application (under Section 11 of the said Act), filed by the Respondent No.1/Applicant, before the Bombay High Court, being Arbitration Application No.234 of 2016, are pending hearing and final disposal.”
The details of those petitions are not readily available
from the record placed before us.
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17. The following undisputed facts emerge:
1. The appellant granted to the DEVELOPERS under the
AGREMEENT of 23rd June 2006 the “right to develop” the
property in question;
2. Under the AGREEMENT, the appellant is entitled to 50%
of the “Development potential” and the DEVELOPERS
jointly are entitled to the balance 50% of the
“development potential”.
3. Between the two companies which jointly constituted the
DEVELOPERS, each company is entitled to 50% of that
portion of the “development potential” which falls to the
share of the DEVELOPERS;
In other words, the share of SHARYANS is only 25% of
the “development potential”;
4. It is agreed between the parties that the construction
must be completed within 24 months from the date of the
issue of the commencement certificate of development,
subject to some exceptions;
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5. M/s PRAJITA is not the original party to the
AGREEMENT but stepped into the shoes of M/s
SHARYANS on 20.04.2010 under a deed of assignment.
6. As on date, no construction worth mentioning at all is
made, not to mention about completing the construction;
18. The background of the above-mentioned facts; When
these matters were initially listed before us on 31st July, 2017
while adjourning the matter to 21st August, 2017, we called
upon the learned senior counsel appearing on either side Shri
Mukul Rohatgi, appearing for the appellant and Shri P.
Chidambaram, appearing for PRAJITA to explore the
possibility of an out of court settlement to give a quietus to the
entire litigation. When the matter was listed on 21st August,
2017, on behalf of the appellant, it is stated by Shri Rohatgi
that the appellant has in fact received so far an amount of Rs.
8.5 crores approximately from PRAJITA and its predecessor in
interest. The appellant is willing to pay an amount of Rs. 20
crores to PRAJITA in order to have an undisturbed possession
and peaceful enjoyment of the property in question. According
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to the appellant, PRAJITA has posted armed guards around
the property in question preventing the appellant from
entering the property.
19. On the other hand, Shri Chidambaram appearing for
PRAJITA submitted that PRAJITA is not agreeable for the
settlement of the dispute on the terms offered by the appellant
and since PRAJITA has rights acquired by the deed of
assignment etc. referred to earlier in the property in question,
it posted guards to protect the property in question from
encroachment but not to prevent the appellant in any manner
from visiting the property.
20. Having regard to the totality of the circumstances, we are
of the opinion that the ends of justice would be met in this
case by directing as follows:-
The appellant shall deposit an amount of Rs. 20 crores
by demand draft to the Registry of this Court within a period
of four weeks from today and intimate the same to PRAJITA.
Upon the receipt of such intimation, PRAJITA shall withdraw
all the security personnel deployed by it and hand over
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possession of the property in question within a period of seven
days from the date of the receipt of the above-mentioned
intimation to the appellant in the presence of the
Commissioner of Police, Mumbai or any other senior police
officer subordinate to the Commissioner of Police, Mumbai to
be nominated by the Commissioner of Police.
The Commissioner of Police or his nominee shall draw a
Panchnama of the fact of the handing over of the property by
PRAJITA to the appellant and file the same in the Registry of
this Court within a week from the date of the handing over of
the possession.
Upon the filing of the Panchnama with the Registry of
this Court, PRAJITA shall be at liberty to withdraw the amount
of Rs. 20 crores deposited by the appellant pursuant to this
order.
21. We do not also see any justification for the demand of the
PRAJITA for the specific performance of the agreement dated
23.6.2006. In the circumstances of the case, we are of the
opinion that permitting the continuance of the suit for specific
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performance of the AGREEMENT which is more than a decade
old against a person from whom PRAJITA secured the
development rights of the property in dispute which ultimately
would enable PRAJITA to 25 per cent of the monetary value of
the development potential as against the right of the appellant
who is entitled for 75 per cent of the monetary value of the
development potential would be unjust.
22. The background of the facts and circumstances of the
case whether PRAJITA would be entitled for any damages
apart from receiving the above-mentioned amount of Rs. 20
crores from the appellant is a matter which requires some
examination. We therefore, deem it appropriate to refer the
said question for resolution by arbitration between the
appellant and PRAJITA. We, therefore, direct that the parties
shall submit the above-mentioned dispute for arbitration by
Hon’ble Shri Justice P. Venkatarama Reddy, former Judge of
this Court in accordance with law. Registry is directed to
communicate this Order to Hon’ble Shri Justice P.
Venkatarama Reddy.
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Civil Appeal and Miscellaneous Application are disposed
of accordingly.
….....................................J. (J. CHELAMESWAR)
……. ………….....................J. (S. ABDUL NAZEER)
New Delhi August 30, 2017
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