GURMIT SINGH BHATIA vs. KIRAN KANT ROBINSON

                                    REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 5522­5523  OF 2019      Gurmit Singh Bhatia …Appellant Versus Kiran Kant Robinson and others …Respondents J U D G M E N T M.R. SHAH , J. Feeling aggrieved and dissatisfied with the impugned judgment and order dated 3.7.2013 passed in Writ Petition No. 856/2012 and order dated 5.8.2013 passed in Review Petition No. 169/2013 in Writ Petition No. 856/2012 by the High Court of Chhattisgarh at Bilaspur, by which the High Court has allowed the said writ petition preferred by the original plaintiffs and has quashed and set aside the order passed by the learned trial Court allowing the application preferred by the appellant herein for impleading him as a necessary party to the suit filed by respondent nos. 2 & 3 herein – the original plaintiffs, the Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.07.25 13:06:50 IST Reason: original applicant – appellant has preferred the present appeals. 1 2. The facts of the case leading to these appeals in nutshell are as follows: Respondent nos. 2 & 3 herein – the original plaintiffs filed a suit against respondent no.1 herein – original defendant no.1 for specific performance   of   the   agreement   to   sell/contract   dated   3.5.2005 executed by respondent no.1 – original defendant no.1 in the Court of th learned   4   Additional   District   Judge,   Bilaspur.     That   during   the pendency   of   the   aforesaid   suit   and   despite   the   injunction   against respondent no.1 herein – original defendant no.1 – original owner not to alienate or transfer the suit property, respondent no.1 herein – original defendant no.1 executed a sale deed in favour of the appellant herein   vide   sale   deed   dated   10.07.2008.     The   appellant   herein   – purchaser who purchased the suit property during the pendency of the suit filed an application in the pending suit under Order 1 Rule 10 of the CPC for impleadment as a defendant in the suit.  It was the case on behalf   of   the   appellant   herein  that  he   has   purchased   the  suit property and is a necessary and proper party to the suit as he has a direct interest in the suit property.  That by an order dated 5.11.2012, the learned trial Court allowed the said application and directed the original plaintiffs to join the appellant as a defendant in the suit. 2.1 Feeling aggrieved and dissatisfied with the order passed by the 2 learned   trial   Court   dated   5.11.2012   allowing   the   application   and permitting the appellant herein to be joined as a party defendant in the suit filed by the original plaintiffs – respondent nos. 2 & 3 herein, respondent nos. 2 & 3 herein filed writ petition No. 856/2012 before the High Court of Chhattisgarh.  By the impugned judgment and order dated 3.7.2013, the High Court has allowed the said writ petition and has quashed and set aside the order passed by the learned trial Court allowing   the   impleadment   application   preferred   by   the   appellant herein by holding that as regards the relief claimed against the original defendants and as no relief has been claimed against the appellant herein, the appellant cannot be said to be a necessary or formal party. That   thereafter   the   appellant   preferred   a   review   application   which came to be dismissed.  Hence, the present appeals by way of special leave petitions. 3. Shri   Prashanto   Chandra   Sen,   learned   Senior   Advocate   has appeared on behalf of the appellant and Shri M. Shoeb Alam, learned Advocate has appeared on behalf of the original plaintiffs. 3.1 Learned Senior Advocate appearing on behalf of the appellant has vehemently submitted that once the learned trial Court allowed the impleadment   application   submitted   by   the   appellant   herein   under Order 1 Rule 10 of the CPC holding that the appellant is a necessary 3 and proper party, the High Court, in exercise of powers under Article 227 of the Constitution of India, ought not to have interfered with the same.  3.2 It   is   vehemently   submitted   by   the   learned   Senior   Advocate appearing on behalf of the appellant that as such the appellant has purchased the suit property from the same vendor and, in fact, the appellant was prior agreement to sell holder and to protect the interest of the appellant the appellant is a necessary and proper party.  It is submitted that therefore the learned trial Court rightly allowed the impleadment application submitted by the appellant. 3.3 Making the above submissions and relying upon the decision of this Court in the case of  Robin Ramjibhai Patel v. Anandibai Rama @ Rajaram Pawar, reported in (2018) 15 SCC 614  and the decision of the Bombay High Court in the case of  Shri Swastik Developers vs. Saket Kumar Jain, reported in 2014 (2) Mh. L.J 968,  it is prayed to allow the present appeals and quash and set aside the impugned judgments and orders passed by the High Court and restore the order passed by the learned trial Court. 4. The present appeals are vehemently opposed by Shri M. Shoeb Alam, learned Advocate appearing on behalf of the original plaintiffs. It is vehemently submitted that in fact the appellant purchased the 4 suit property during the pendency of the suit and that too in violation of the injunction granted by the learned trial Court.  It is submitted that as such the prior agreement to sell upon which reliance has been placed by the appellant is a concocted and forged one.  It is submitted that in any case the appellant cannot be impleaded as a defendant in a suit filed by the original plaintiffs for specific performance of the agreement to sell/contract to which the appellant is not a party.  It is submitted that the original plaintiffs are the   and without dominus litis their consent nobody can be permitted to be impleaded as defendant. 4.1 It is vehemently submitted that as such the issue involved in the present case is squarely covered against the appellant in view of the decision of this Court in the case of  Kasturi v. Iyyamperumal, reported in (2005) 6 SCC 733 . 4.2 Insofar as the reliance placed upon the decision of this Court in the case of  Robin Ramjibhai Patel (supra)  as well as the decision of the Bombay   High   Court   in   the   case   of     Shri   Swastik   Developers ( supra)   by the learned Senior Advocate appearing on behalf of the appellant, it is vehemently submitted by Shri M. Shoeb Alam, learned Advocate appearing on behalf of the original plaintiffs that the said decisions shall not be applicable to the facts of the case on hand.  It is submitted that in the aforesaid two cases, it was an application by the 5 original plaintiff to implead the subsequent purchaser who purchased the property during the pendency of the suits.  It is submitted that as held   by   this   Court   in   the   case   of   Kasturi(supra) ,   it   is   for   the plaintiff/plaintiffs   to   implead   a   particular   person/persons   as defendant/defendants and if he/they does not/do not join then it will be at the risk of the plaintiff/plaintiffs.  It is further submitted that the plaintiff   cannot   be   forced   to   implead   any   other   person,   more particularly who is not a party to the contract, against the wish of the plaintiff.   It is submitted that therefore the aforesaid two decisions, upon which reliance has been placed by the learned Senior Advocate appearing on behalf of the appellant, shall not be applicable to the facts of the case on hand.  It is submitted that as such the decision of this Court in the case of  Kasturi (supra)  clinches the issue and shall be squarely applicable to the facts of the case on hand. 4.3 Making the above submissions and relying upon the decision of this Court in the case of   Kasturi(supra) , it is prayed to dismiss the present appeals. 5. We have heard the learned counsel for the respective parties at length. 5.1 At the outset, it is required to be noted that the original plaintiffs filed the suit against the original owner – vendor – original defendant 6 no.1 for specific performance of the agreement to sell with respect to suit property dated 3.5.2005.  It is an admitted position that so far as agreement to sell dated 3.5.2005 of which the specific performance is sought, the appellant is not a party to the said agreement to sell.  It appears that during the pendency of the aforesaid suit and though there   was   an   injunction   against   the   original   owner   –   vendor restraining him from transferring and alienating the suit property, the vendor executed the sale deed in favour of the appellant by sale deed dated 10.07.2008.   After a period of approximately four years, the appellant  filed  an application before  the  learned  trial  Court under Order 1 Rule 10 of the CPC for his impleadment as a defendant.  The appellant claimed the right on the basis of the said sale deed as well as   the   agreement   to   sell   dated   31.3.2003   alleged   to   have   been executed by the original vendor.  The said application was opposed by the original plaintiffs.  The learned trial Court despite the opposition by the original plaintiffs allowed the said application which has been set aside by the High Court by the impugned judgment and order. Thus, it was an application under Order 1 Rule 10 of the CPC by a third party to the agreement to sell between the original plaintiffs and original   defendant   no.1   (vendor)   and   the   said   application   for impleadment is/was opposed by the original plaintiffs.  Therefore, the 7 short question which is posed for consideration before this Court is, whether the plaintiffs can be compelled to implead a person in the suit for specific performance, against his wish and more particularly with respect to a person against whom no relief has been claimed by him? 5.2 An identical question came to be considered before this Court in the case of  Kasturi (supra)  and applying the principle that the plaintiff is the  dominus litis , in the similar facts and circumstances of the case, this Court observed and held that the question of jurisdiction of the court to invoke Order 1 Rule 10 CPC to add a party who is not made a party   in   the   suit   by   the   plaintiff   shall   not   arise   unless   a   party proposed to be added has direct and legal interest in the controversy involved in the suit.  It is further observed and held by this Court that two tests are to be satisfied for determining the question who is a necessary party.   The tests are – (1) there must be a right to some relief against such party in respect of the controversies involved in the proceedings; (2) no effective decree can be passed in the absence of such party.  It is further observed and held that in a suit for specific performance the first test can be formulated is, to determine whether a party is a necessary party there must be a right to the same relief against the party claiming to be a necessary party, relating to the same   subject   matter   involved   in   the   proceedings   for   specific 8 performance of contract to sell.  It is further observed and held by this Court that in a suit for specific performance of the contract, a proper party   is   a   party   whose   presence   is   necessary   to   adjudicate   the controversy involved in the suit.  It is further observed and held that the parties claiming an independent title and possession adverse to the title of the vendor and not on the basis of the contract, are not proper parties and if such party is impleaded in the suit, the scope of the suit for specific performance shall be enlarged to a suit for title and possession, which is impermissible.   It is further observed and held that a third party or a stranger cannot be added in a suit for specific performance, merely in order to find out who is in possession of the contracted property or to avoid multiplicity of the suits.   It is further   observed   and   held   by   this   Court   that   a   third   party   or   a stranger to a contract cannot be added so as to convert a suit of one character into a suit of different character.  In paragraphs 15 and 16, this Court observed and held as under:

9 2 and 3 and whether contract was executed by the appellant and Respondents 2 and 3 for sale of the contracted property, whether the plaintiffs were ready and willing to perform their part of the contract and whether the appellant is entitled to a decree for specific performance of a contract for sale against Respondents   2   and   3.   It   is   an   admitted   position   that Respondents 1 and 4 to 11 did not seek their addition in the suit on the strength of the contract in respect of which the suit for specific performance of the contract for sale has been filed. Admittedly, they based their claim on independent title and possession of the contracted property. It is, therefore, obvious as noted hereinearlier that in the event, Respondents 1 and 4 to 11 are added or impleaded in the suit, the scope of the suit for   specific   performance   of   the   contract   for   sale   shall   be enlarged from the suit for specific performance to a suit for title and possession which is not permissible in law. In the case of  Vijay Pratap  v.  Sambhu  Saran  Sinha  [(1996) 10 SCC 53] this Court had taken the same view which is being taken by us in this judgment as discussed above. This Court in that decision clearly held that to decide the right, title and interest in the suit property of the stranger to the contract is beyond the scope of the suit for specific performance of the contract and   the   same   cannot   be   turned   into   a   regular   title   suit. Therefore,   in   our   view,   a   third   party   or   a   stranger   to   the contract   cannot   be   added   so   as   to   convert   a   suit   of   one character   into   a   suit   of   different   character.   As   discussed above, in the event any decree is passed against Respondents 2 and 3 and in favour of the appellant for specific performance of the contract for sale in respect of the contracted property, the decree that would be passed in the said suit, obviously, cannot   bind   Respondents   1   and   4   to   11.   It   may   also   be observed that in the event, the appellant obtains a decree for specific   performance   of   the   contracted   property   against Respondents 2 and 3, then, the Court shall direct execution of deed   of   sale   in   favour   of   the   appellant   in   the   event Respondents 2 and 3 refusing to execute the deed of sale and to obtain possession of the contracted property he has to put the   decree   in   execution.   As   noted   hereinearlier,   since Respondents 1 and 4 to 11 were not parties in the suit for specific performance of a contract for sale of the contracted property, a decree passed in such a suit shall not bind them and in that case, Respondents 1 and 4 to 11 would be at 10

That   thereafter,   after   observing   and   holding   as   above,   this   Court further observed that in view of the principle that the plaintiff who has filed   a   suit   for   specific   performance   of   the   contract   to   sell   is   the 11 dominus litis , he cannot be forced to add parties against whom, he does not want to fight unless it is a compulsion of the rule of law. In the aforesaid decision in the case of  , it was contended Kasturi(supra) on behalf of the third parties that they are in possession of the suit property on the basis of their independent title to the same and as the plaintiff had also claimed the relief of possession in the plaint and the issue with regard to possession is common to the parties including the third parties, and therefore, the same can be settled in the suit itself. It was further submitted on behalf of the third parties that to avoid the multiplicity of the suits, it would be appropriate to join them as party defendants.   This Court did not accept the aforesaid submission by observing that merely in order to find out who is in possession of the contracted property, a third party or a stranger to the contract cannot be added in a suit for specific performance of the contract to sell because they are not necessary parties as there was no semblance of right to some relief against the party to the contract.   It is further observed   and   held   that   in   a   suit   for   specific   performance   of   the contract to sell the  lis  between the vendor and the persons in whose favour agreement to sell is executed shall only be gone into and it is also not open to the Court to decide whether any other parties have acquired any title and possession of the contracted property.   It is 12 further observed and held by this Court in the aforesaid decision that if the plaintiff   who has filed a suit for specific performance of the contract to sell, even after receiving the notice of claim of title and possession by other persons (not parties to the suit and even not parties   to   the   agreement   to   sell   for   which   a   decree   for   specific performance is sought) does not want to join them in the pending suit, it is always done at the risk of the plaintiff   because he cannot be forced to join the third parties as party­defendants in such suit.  The aforesaid   observations   are   made   by   this   Court   considering   the principle that plaintiff is the  dominus litis  and cannot be forced to add parties against whom he does not want to fight unless there is a compulsion of the rule of law.  Therefore, considering the decision of this Court in  the  case  of   Kasturi (supra) , the  appellant cannot be impleaded as a defendant in the suit filed by the original plaintiffs for specific performance of the contract between the original plaintiffs and original defendant no.1 and in a suit for specific performance of the contract to which the appellant is not a party and that too against the wish of the plaintiffs.   The plaintiffs cannot be forced to add party against whom he does not want to fight.  If he does so, in that case, it will be at the risk of the plaintiffs. 13 6. Now so far as the reliance placed upon the decision of this Court in the case of   Robin Ramjibhai Patel (supra)   and the decision of the Bombay High Court in the case of   , Shri Swastik Developers (supra) relied   upon   by   the   learned   Senior   Advocate   for   the   appellant   is concerned,  the aforesaid decisions shall not be applicable to the facts of the case on hand as in  both the aforesaid cases, it was the plaintiff who submitted an application to implead the third parties/subsequent purchasers who claimed title under the vendor of the plaintiff. Position will be different when the plaintiff submits an application to implead the subsequent purchaser as a party and when the plaintiff opposes such   an   application   for   impleadment.     This   is   the   distinguishing feature in the aforesaid two decisions and in the decision of this Court in the case of  Kasturi(supra). 7. In view of the above and for the reasons stated above, we are in complete   agreement   with   the   view   taken   by   the   High   Court.     No interference   of   this   Court   is   called   for.     The   appellant   cannot   be impleaded as a defendant in the suit for specific performance of the contract between the original plaintiffs and original defendant no.1 14 against the wish of the plaintiffs.   Accordingly, the present appeals stand dismissed.  However, in the facts and circumstances of the case, there shall be no order as to costs. ………………………………….J. [Dr. D.Y. CHANDRACHUD] NEW DELHI; ………………………………….J. JULY 17, 2019. [M.R. SHAH] 15