SMT. ANGURI & ORS. vs. JIWAN DASS & ANR.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: SMT. ANGURI & ORS. Vs. RESPONDENT: JIWAN DASS & ANR. DATE OF JUDGMENT30/08/1988 BENCH: KANIA, M.H. BENCH: KANIA, M.H. SHETTY, K.J. (J) CITATION: 1988 AIR 2024 1988 SCR Supl. (2) 736 1988 SCC (4) 189 JT 1988 (3) 528 1988 SCALE (2)560 ACT: Indian Easements Act, 1882: Section 23-Dominant owner entitled to after mode and place of enjoying easement provided no additional burden imposed-Held opening of nine morries in place of three has damaged the properties. HEADNOTE: The respondents are the owners of two houses adjacent to each other and also to the property of the appellants. From the roof of the appellants ’structure three morries (narrow outlets) opened towards the property of the respondents. Subsequently, the appellants raised the height of their existing structure and constructed two additional storeys on it. At the same time, the appellants after blocking the three original morries opened nine new morries, three on each floor. The appellants also opened new windows. The respondents however blocked these windows by raising the height of their walls. The respondents filed suits praying for a permanent injunction restraining the appellants from using the new morries and from removing the obstruction to the windows. The Sub-Judge granted the injunction. The appellants’ appeals before the District Judge and the High Court failed. Before this Court the appellants contended that (1) that the owner of an easement was entitled to alter the mode and place of enjoying the easement and (2) no customary right of privacy had been pleaded or proved by the respondents. Dismissing the appeal, it was, HELD: (1) Section 23 of the Indian Easement Act, 1882 provides that the dominant owner may, from time to time, alter the mode and place of enjoying the easement provided that he does not thereby impose any additional burden on the servient heritage. In this case the burden of easement had been increased by the action of the appellants. [739E-G] [Harvey v. Walters, [1872-73] L.R. 8 C.P. 162, distinguished.] PG NO 736 PG NO 737 (2) The conduct of the defendants in opening nine morries in the place of three morries and thereby damaging the properties of the respondents is such that no discretion http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 need be exercised in their favour by allowing them to raise the issue for the first time that the three morries on the first storey merely constitute a change in the mode or place of enjoyment of the easement. [740B-C; 739G-H] (3) The appellants cannot be restrained from opening new windows, as no customary right of privacy appears to have been pleaded or proved. At the same time, the respondents are fully entitled to block the same and the appellants are not entitled to remove the obstruction. [740G-H] JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 532 of 1986. From the Judgment and Order dated 6.9. 1985 of the Punjab and Haryana High Court in R.S.A. No. 1786 of 1985. B.R. Iyengar and N.K. Agarwala for the Appellants. Ms. Lilfy Thomas for the Respondents. The Judgment of the Court was delivered by KANIA, J. The Appellants before us were the defendants and the two Respondents were the plaintiffs in the Civil Suits Nos. 294 of 1979 and 421 of 1979 respectively, in the court of the learned Sub-Judge, Palwal. Both these suits raised common questions of fact and law and were decided by a common judgment. We shall refer to the parties by their original descriptions in the suit. There is no controversy about most of the facts relevant for the disposal of this Appeal. The plaintiffs are the owners of two houses adjacent to each other and also to the property of the defendants. The defendants had a structure on their own property. On the roof of that structure they had made three morries (narrow outlets for the outflow of dirty water). These morries opened towards the property of the plaintiffs. In an earlier suit, the defendants had obtained an injunction directing the plaintiffs not to block the flow of dirty water from the said three morries. The defendants were, however, permitted to fix up pipe lines of a suitable size at their PG NO 738 own costs to receive the said water and carry it to a nali (drain) towards the East of their houses. The plaintiffs complied with the terms of the decree granting the said injunction. The defendants then raised the height of the first floor of their structure by three feet and on a part of the terrace over the first floor they constructed two additional storeys. In raising the height of the roof over the first floor, the defendants blocked the three original morries and opened three new morries on the roof over the first floor and opened six more morries on the respective terraces over the second and third floor in the new construction. They opened all the morries in such a way that the outflow of water from all the said morries was directed towards the properties of the plaintiffs. The defendants also constructed new windows which opened towards the houses of the plaintiffs. The plaintiffs blocked these new windows by raising the height of their respective walls and the defendants claimed the right to break these walls which obstructed the view from their new windows. On these facts, the plaintiffs filed the said suits in the court of the learned Sub-judge praying for a permanent injunction restraining the defendants from using the said new morries and from opening the said windows. The plaintiffs claimed that the outflow of water from the said morries damaged their properties. During the course of hearing the suits, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 there was a spot inspection by a learned Sub-Judge in the end of May 1979. In that inspection, it was noted that there were no signs of the of morries and that six now morries were opened by the defendants on the upper storeys newly constructed by the defendants and that six new windows were also constructed by the defendants on their upper storeys. The plaintiffs claimed that by closing the old morries, the defendants had lost their right of easement to discharge water through their old morries and, in any event, as six more morries in all were constructed in their building by the defendants they had increased the burden of easement on the properties of the plaintiffs. The defendants had no right to do this. The plaintiffs further contended that they were entitled to block the new windows opened by the defendants by raising the height of their walls and that the newly constructed windows had affected their right of privacy. The learned Sub-Judge granted the injunction as prayed for by the plaintiffs. The defendants filed an appeal which was disposed of by the learned Additional District Judge II, Faridabad. The learned District Judge in the course of his judgment has pointed out that there is no street or narrow gali between the properties of the plaintiffs and the defendants as appears to have been in existence at the time when the earlier suits where the defendants had secured an injunction as stated earlier, was decided. He has further pointed out that the nine new PG NO 739 morries opened by the defendants are causing heavy damage and loss to the respective houses of the plaintiffs. The Second Appeal preferred by the defendants to the High Court of Punjab and Haryana was dismissed in limine. The present Appeal has been preferred by the defendants against the judgment of the High Court by Special Leave granted under Article 136 of the Constitution. Mr. Iyenger, learned Counsel for the Appellants, has made two submissions before us. His first contention was that the owner of an easement was entitled to after the mode and place of enjoying the easement as laid down in Section 23 of the Indian Easements Act, 1882. The second contention was that the right of privacy cannot be established except by pleading and proof of a customary right which has not been done by the plaintiffs in the present case. Coming to the first submission, we propose to proceed on the assumption that the defendants had acquired the easement to discharge water from the original roof of his house through the three morries which were previously in existence. The defendants have, however, not merely altered the position of the said three morries by raising the height of his first storey and the roof thereon but have opened six new morries so that in the place of three old morries, there are at present nine morries in existence. Now, it is a matter of commonsense that the outflow of water from the nine morries would be larger than the outflow of water from the three old morries and hence, it must be held that the burden of the easement has been increased by the action of the defendants. Section 23 of the Indian Easements Act on which reliance was placed by Mr. Iyenger, in terms, provides that the dominant owner may, from time to time, alter the mode and place of enjoying the easement provided that he does not thereby impose any additional burden on the servant heritage. In the present Appeal before us, as additional burden on the property of the plaintiffs has been imposed by the action of the defendants, the provisions of the said section cannot come to the aid of the defendants. It was then contended by learned Counsel that, in any event, three of these morries, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 namely, on the roof of the first floor, which has been raised by three feet should be directed to be unobstructed because the burden of the easement could not be said to be increased by the same. There is no basis for granting such relief. The original three morries are no longer in existence and out of nine morries opened by the defendants, it is not possible to earmark any three morries as exactly corresponding to the old morries, It was for the dafendants, if so advised, to have taken the plea that the three ,on the roof of the first storey merely constitute a change in the or place of enjoyment of the easement which the defendants PG NO 740 had. The defendants have, however, not done any such thing and hence we find that the question, as to whether the three morries on the roof of the first floor would not add to the burden of easement and could be said to be only corresponding to the three old morries, has not been considered by the courts below. It is not open to the defendants to raise such an issue at this stage. Moreover, permitting the defendants to take up such a plea would involve remanding the case for further evidence. In the present case, the conduct of the defendants in opening nine morries in the place of three morries and there by damaging the properties of the plaintiffs is such that no discretion need be exercised in their favour. In fact, in our view, the conduct of the defendants is such that no interference is called for at their instance in an Appeal by Special Leave granted under Article 136 of the Constitution. Apart from what we have stated earlier, as pointed out by the learned Additional District Judge in his judgment, when the defendants raised the height of the first floor and put up additional construction on a part of the terrace of the first floor, it was quite possible for them to make arrangements to take the water from their morries by pipe lines towards the East of their house so that it could be discharged in the drain or a nali on that side. Instead of doing this, the defendants have opened nine morries as stated aforesaid towards the houses of the plaintiffs and caused damage to those houses. There is, therefore, no reason why the discretionary jurisdiction under Article 136, should be exercised to help such parties Mr. Iyenger drew our attention to the decision in Harve v. Walters [1872-73] L.R. 8 C.P. 162 and two other decisions. The ratio of these decisions are of no application to the present case before us because in these cases, it was found that by the alteration of the mode or place of enjoyment of easement, the burden on the servient heritage was not increased whereas, as pointed out earlier, that is not the situation in the case before us. As far as the question of opening of new windows is concerned, it is open to the defendants to use their property in any manner permitted by law; and hence they cannot be restrained from opening new windows, as no customary right of privacy appears to have been pleaded or proved. This position is not disputed by the plaintiffs. It is, however, equally clear that, if the defendants open any new windows, the plaintiffs are fully entitled to block the same by raising the height of the walls and the defendants are not entitled to break or damage the said walls or any PG NO 741 portion thereof so as to remove the obstruction to their new windows. In the result, the Appeal is dismissed, save and except, that the injuction against the defendants restraining them from opening new windows is vacated and is substituted by http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 an injunction restraining the defendants from breaking or in any manner damaging or interfering with any of the walls put up by the plaintiffs or which may be put up here after by the plaintiffs on their respective properties to block the new windows opened by the defendants. As far as the miscellaneous Petitions are concerned, there will be no order on the Contempt Petition. The interim stay granted by this Court shall stand vacated. There will be no order as to costs in these petitions. The Appellants (defendants) shall Pay to the Respondents (plaintiffs) the costs of the Appeal. R.S.S. Appeal dismissed.