Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 6192-6197 OF 2008
[Arising out of SLP (Civil) No. 22073-22078 of 2005]
Rikhabsao Nathusao Jain …Appellant
Versus
Corpn. of the City of Nagpur & Ors. …Respondents
J U D G M E N T
S.B. SINHA, J :
1. Leave granted.
2. Width and amplitude of jurisdiction of the District Judge in terms of
Section 286 (5) of the City of Nagpur Corporation Act, 1948 (for short “the
Act”) is in question in these appeals which arise out of judgments and
orders dated 24.09.2004 and 6.04.2005 passed by the High Court of
Judicature at Bombay, Nagpur Bench.
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3. The dispute between the parties herein arose due to refusal to grant
sanction of a building plan filed by respondent No. 2. Appellant is his
neighbour. Appellant is owner of a house bearing No. 585 and respondent
No. 2 is owner of a neighbouring house bearing No. 586.
4. A part of the land on which the constructions were said to have been
raised by respondent No. 2 belonged to the Corporation of City of Nagpur
(for short “the Corporation”) itself. Respondent No. 2 and his predecessors,
however, are said to be in possession thereof for a long time and acquired an
indefeasible title thereto.
5. Respondent No. 2 allegedly had submitted a plan for construction of a
building. It was not approved within a period of sixty days. On the premise
that the said plan would be deemed to have been sanctioned, he raised
constructions. Appellant filed an application before the District Judge,
Nagpur in terms of Section 286(5) of the Act on or about 1.08.1983, inter
alia for the following reliefs:
“(i) Grant of mandatory injunction against the
non-applicant No. 1 and 2 directing them to
remove the un-authorised & illegal work carried
out by them and restraining them in future from
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undertaking any authorized and illegal work in
contravention of the provisions of Nagpur
Corporation Act and the by-laws made thereunder.
(ii) Injunction restraining the non-applicant NO.1
from giving sanction to the building proposal,if
any, submitted by non-applicant No.2 without first
deciding the objection raised by the applicant;
(iii) Injunction restraining the non-applicant No.1
from giving sanction to extension, modification,
alteration, constructions or such other things in
future, without first hearing the applicant.”
Appellant also filed an application seeking an interim order of
injunction restraining respondent No. 1 – Corporation from granting any
sanction of building plan submitted by respondent No. 2 as also an order of
injunction restraining him from proceeding with illegal construction.
6. Respondent No. 1 – Corporation in its written statement before the
learned District Judge contended that the plan submitted by respondent No.
2 was not in conformity with Bye-Law No. 4 of Building Bye-Laws. It was
furthermore contended that the said plan had been returned to him on
4.08.1983.
4
7. The said application was transferred to the Court of Second Extra
Assistant Judge. It was heard on or about 3.10.1983 and posted for
judgment on 12.10.1983. As on the said date, the Presiding Officer was on
leave, the matter was posted for judgment on 21.10.1983. By an order dated
21.10.1983, the learned Judge passed the following order:
“…Hence by invoking the principle of natural
justice and the inherent powers vested in me under
Section 151 of the Civil Procedure Code, I hereby
direct the Non-applicant No. 1 Corporation
through its Administrator to consider site plan or
building plan submitted by N.A. 2 Pannalal and
pass suitable order granting sanction for the
proposed construction keeping in view the rules
and byelaws framed by the Corporation in regard
to construction or erection of buildings on sites
together with objections, if any, from Rukhabdas
Jain within fifteen days from receipt of this order.
After receipt of suitable order or sanction given by
the Corporation in respect of construction
proposed by the Non applicant No. 2 Pannalal on
his concerned site, judgment will be pronounced
in this case in the light of the said order or
sanction given by the Corporation. Till then the
judgment is deferred. Meanwhile, the interim
injunction order dated 2.8.1983 to continue.”
On the premise that the said order was not complied with, a show
cause notice was issued on 17.11.1983 for initiation of a proceeding under
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the Contempt of Courts Act against the Executive Officer of the
Corporation in the following terms:
“This court had served upon you order dated
21.10.1983 in Misc. Civil Application No. 249 of
1983, on 21.10.1983 vide outward No. 348 of
1983, to consider the site plan/ building plan
submitted by Non-applicant No. 2 – Pannalal S/o
Trilokchand Khedkar of house No. 586, Circle No.
9/14, Ward No. 36, Ladpura, Itwari, Nagpur and to
pass suitable order granting sanction for the
proposed construction etc. In the very order you
were directed to comply with the said order within
15 days from receipt thereof. However, from the
statement of the learned Advocate for N.A. No. 2
Pannalal it appears that you have not complied
with the said order, nor any compliance report
submitted by you in this Court so far. The
noncompliance on your part of the said order may
amount to contempt of court.
You are, therefore, directed to show case,
why suitable action for contempt of court be not
taken against you within 3 days from receipt of
this notice.”
8. Respondent No. 2 submitted a plan on 19.11.1983, which happened
to be a Saturday. On 21.11.1983, i.e., Monday next, the plan was
sanctioned in favour of respondent No. 2.
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9. An application for vacation of stay was filed on 1.12.1983 and by an
order dated 4.02.1984, the order of interim injunction was vacated. A civil
revision application was preferred thereagainst before the High Court. The
High Court by an order dated 20.06.1984 directed disposal of the injunction
application within fifteen days from the said date, stating:
“Mr. Rajkarne states that he will pull down the
offending structure should the order finally go
against him. On this statement, the ad-int.
injunction is vacated. The Assistant Judge should
decide the application within fifteen days.
Revision disposed of.”
10. The Miscellaneous Civil Application filed by appellant was dismissed
by an order dated 23.07.1984 inter alia on the premise that having regard to
Section 275 (3) of the Act, respondent No. 2 was entitled to start and carry
on constructions relying on or on the basis of the deemed sanction. As
regards the question that respondent No. 2 had no title over the property, it
was held:
“41. If according to the appellant, the N.A. No. 2
has no title to the property on which he is raising
construction and which he showed to be of his
own in the site plan submitted to the Corporation
the N.A. No. 2 has not left open required space
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adjoining his building thereby contravening by
law No. 32 he has shown excess area in his site
plan and obtained sanction by deceit and fraud, the
sanction given to the N.A. No. 2 by N.A. No. 1 in
respect of proposed construction is illegal and
invalid since it is in contravention or various
provisions of the Act and byelaws thereunder, it is
open to the applicant to file a separate suit,
claiming declaration that the said sanction is
invalid because of above reason and further
claiming injunction of the nature as sought in the
present application, wherein all those points can
be conclusively decided. Considering the limited
scope of Sec. 286 (5) of the Act, in my opinion,
this is not competent forum to entertain and decide
all these points.”
11. Appellant, aggrieved by and dissatisfied with the said decision of the
learned District Judge, preferred an appeal before the High Court. By a
judgment and order dated 5.09.1996, the said appeal was allowed and the
matter was remitted, directing:
“15. Admittedly, because of the vacation of
the stay, the incomplete construction stated to
have been completed by the respondent No.2.
Undisputedly, no party has led any evidence in the
matter. Under the circumstances, in fairness and
interest of the parties, the matter be remanded to
the Trial court for fresh consideration and decision
and in view of the provisions under Section 286(5)
of the City of Nagpur Corporation Act, giving
opportunity to the parties to lead evidence and of
hearing. As held that the order dated 02.01.1983
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is illegal, arbitrary and perverse, the sanction
accorded by Nagpur Corporation in view of the
directions of the trial Court, be treated that there is
no sanction to the already returned application
proposed plan. The trial Court is also directed to
consider the two applications filed by the
appellant in this Court for amendment to the
original application under Section 286 (5) of the
City of Nagpur Corporation Act. The proceeding
under the provisions of Section 286 (5) of the City
of Nagpur Corporation Act was instituted in the
year 1981. Considering the pendency of more
than 15 years, I direct the trial Court to decide the
matter within six months from the receipt of the
writ of this Court.”
12. A Letters Patent Appeal marked as LPA No. 115 of 1996 preferred
thereagainst by respondent No. 2 was allowed and the learned Trial Judge
was permitted to proceed with the trial.
13. Pursuant to or in furtherance of the said direction, the learned Trial
Judge upon hearing the parties allowed the Misc. Civil Application No. 249
of 1983 directing the Corporation to remove the unauthorized construction
made by respondent No. 2. An appeal was preferred thereagainst. The said
appeal marked as First Appeal No. 476 of 1997 was directed to be heard
with LPA No. 115 of 1996 by an order dated 23.03.1998. A Letters Patent
Appeal was also filed questioning the order of the learned Single Judge
9
dated 23.03.1998. All the three appeals were taken up for hearing together
and by reason of the impugned judgment, the appeals preferred by
respondent No. 2 have been allowed. A review application filed by
appellant has been dismissed.
14. Dr. Rajeev B. Masodkar, learned counsel appearing on behalf of the
appellant, in support of these appeals,contended:
(i) Having regard to the limited jurisdiction exercised by the learned
District Judge, an order of mandatory injunction could not have
been passed and that too without any application having been filed
therefor.
(ii) As respondent No. 1 passed an order of sanction on the threat of
contempt; the same should not have been given effect to.
15. Mr. Shivaji M. Jadhav, learned counsel appearing on behalf of
respondent No. 1 supported the contention of Dr. Masodkar.
16. Mr. M.N. Rao, learned senior counsel appearing on behalf of
respondent No. 2, on the other hand, submitted:
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(i) Appellant, having not challenged the order of the Corporation
dated 21.11.1983 granting sanction in favour of the respondent
No. 2, is estopped and precluded from raising the contention as
regards propriety of order dated 17.11.1993 before this Court for
the first time.
(ii) As the District Judge exercises a statutory appellate power, he
must be held to have an implied power to grant mandatory
injunction.
(iii) In any event, as an order granting sanction has been passed by
respondent No. 1, the questions raised before this Court have
become academic.
17. We may at the outset notice the relevant provisions of the Act.
The Act was enacted to consolidate and amend the law relating to the
municipal affairs of the City of Nagpur. Sections 273, 274 and 277 whereof
read as under:
“273. (1) No person shall-erect or re-erect
any building; orcommence to erect or re-erect any
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building; ormake any material external alteration
to any building; or construct or reconstruct any
projecting portion of a building which the
Commissioner is empowered by Section 284 to
require to be set back or is empowered to give
permission to construct or re-construct-unless the
Commissioner has either by an order in writing
granted permission or has failed to intimate within
the prescribed period his refusal of permission for
the erection or re-erection of the building or for
the construction or re-construction of the
projecting part of the building; after the expiry of
one year from the date of the said permission or
such longer period as the Commissioner may
allow or from the end of the prescribed period as
the case may be:
Provided that nothing in this Section shall apply to
any work, addition or alteration which the
Corporation may by bye-law declare to be exempt.
(2) If a question arises whether a particular
alteration in or addition to an existing building is
or is not a material alteration, the decision of the
District Court, Nagpur, shall be final anc
conclusive.
(3) No appeal shall be admitted under this Section
unless the matter has first been determined by the
Commissioner.
274.(1) Every person who intends to erect or
re-erect a building shall submit to the
Commissioner an application in writing for
approval of the site together with a site plan of the
land, and in the case of land which is the property
of the Government, or of the Corporation, a
certified copy of the documents authorizing him to
occupy the land, and if so required by the
Commissioner the original document or
documents; and an application in writing for
permission to building together with a ground
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plan, elevation and section of the building and a
specification of the work to be done.
(2) Every plan of any building to be constructed
wholly or partly of masonary, submitted under
sub-section (1) in token of its having been
prepared by him or under his supervision, bear the
signature of a licensed surveyor.
(3) Every document submitted under sub-section
(1) shall be prepared in such manner and shall
contain such particulars as may be prescribed.
(4) Nothing herein contained shall require a
person to comply with the provisions of clause(b)
of sub-section (1) until such time as the site has
been approved by the Commissioner or such
person as he may appoint.
“277. (1) The Commissioner shall not grant
permission to erect or re-erect any building unless
and until he has approved of the site thereof on an
application under Section 274.
(2) The Commissioner may refuse
permission to erect or re-erect any building –
(a) if the plans and specifications submitted
with the application show that such building is not
in accordance with a town-planning scheme
sanctioned under Section 271 or with any
provisions of this Act, or any rule or by-law made
thereunder, or any provision of any law for the
time being in force: or
(b) if in his opinion the erection or re-
erection of such building would be in nuisance or
injurious to the inhabitants of the neighbourhood
or to the public: or
(c) unless and until any plans, specifications
or particulars called for by him are supplied.”
Sections 286(5), 287 and 377 of the Act are as under:
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“286. (5) Nothing in this section shall affect the
right of the Corporation or any other person to
apply to the District Court, Nagpur, for an
injunction for the removal or alteration of any
building on the ground that it contravenes any
provision of this Act or of the bye-laws made
thereunder, but if the building is one in respect of
which plans have been deposited and the plans
have been passed by the Commissioner or notice
that they have been rejected has not been given
within the prescribed period after the deposit
thereof and if the work has been executed in
accordance with the plans, the Court on granting
an injunction shall have power to order the
Corporation to pay to the owner of the work such
compensation as the Court thinks just, but before
making any such order the Court shall cause the
Commissioner if not a party, to be joined, as a
party to the proceeding.”
“287. Save as otherwise expressly provided
in this Act or rules made thereunder, no Civil
Court shall have jurisdiction to settle, decide or
deal with any question which is by or under this
Chapter required to be settled, decided, or dealt
with by the Corporation, or the Commissioner.”
“377. Procedure in inquiries before Civil
Courts- (1) For the purposes any appeal, inquiry
or proceeding under this Act, the High Court and
the District Court, Nagpur, may exercise all the
powers conferred on them by the Code of Civil
Procedure, 1908, and the Central Provinces and
Berar Courts Act, 1917, as the case may be, and
shall observe the procedure prescribed in the said
enactments, so far as it is not inconsistent with the
provisions of this Act.
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(2) The costs of every appeal, inquiry, or
proceeding under this Act shall be payable by such
parties and in such proportions as the Court may
direct and the amount thereof shall, if necessary,
be recoverable as if it were due under a decree of
the Court.”
18. The law relating to town planning having regard to the necessity to
have a planned township keeping in view the ecology thereof has assumed
great significance. The statutory authorities under the Act, therefore, must
be allowed to exercise their statutory powers reasonably and in good faith.
It, however, would not mean that the right of an owner of the land to raise
constructions over the land would not be attended to for a long time.
Erection or re-erection of a building must precede grant of an express
sanction of building. The statute provides as to how and in what manner an
application for grant of sanction of building plan should be dealt with.
Section 275(3) of the Act, however, raises a legal fiction specifying the
period of sixty days within which an application for grant of sanction of
building plan should be considered by the appropriate authorities of the
Corporation. The legislature, therefore, considered the said period of sixty
days to be reasonable one during which the application for grant of sanction
for a building plan should be attended to and appropriate order thereupon
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should be passed. However, there cannot be any doubt whatsoever that
when queries are raised or defects are pointed out in the building plan, the
owner of the land must reply thereto and/or remove the defects pointed out.
19. A building plan deemed to have been sanctioned must also satisfy the
conditions laid down in the building bye-laws.
This Court in Commissioner of Municipal Corporation, Shimla v.
Prem Lata Sood and Others, [(2007) 11 SCC 40] stated:
“44. There cannot be any doubt whatsoever that an
owner of a property is entitled to enjoy his
property and all the rights pertaining thereto. The
provisions contained in a statute like the 1994 Act
and the building bye-laws framed thereunder,
however, provide for regulation in relation to the
exercise and use of such right of an owner of a
property. Such a regulatory statute must be held to
be reasonable as the same is enacted in public
interest. Although a deeming provision has been
provided in sub-section (1) of Section 247 of the
1994 Act, the same will have restricted operation.
In terms of the said provision, the period of sixty
days cannot be counted from the date of the
original application, when the building plans had
been returned to the applicant for necessary
clarification and/or compliance with the objections
raised therein. If no sanction can be granted, when
the building plan is not in conformity with the
building bye-laws or has been made in
contravention of the provisions of the Act or the
16
laws, in our opinion, the restriction would not
apply despite the deeming provision.”
20. We will proceed on the basis that a deemed sanction would amount to
an order granting sanction of a building plan. However, the jurisdiction of
the District Judge can be invoked if a building is erected or re-erected in
contravention of any town planning scheme or building bye-laws.
Indisputably, right of a neighbourer is also a valuable right. He, in the event
a building plan has wrongly been sanctioned, is entitled to file an
appropriate application before the District Court for an injunction for
removal or alteration of any building plan on the premise that the same was
in contravention of any provisions of the Act or bye-laws made thereunder.
21. The core question which, thus, arises for our consideration is as to
whether the jurisdiction of the District Court in this behalf is limited.
22. The Court indisputably has all incidental powers so as to enable it to
proceed in accordance with law. It is, however, difficult to conceive that its
jurisdiction is plenary in nature. The jurisdiction of the civil court in terms
of Section 287 of the Act is barred. If the contention that the District Judge
has all the powers, whether incidental or supplemental, as has been
17
advanced by Mr. Rao is correct, it is difficult to comprehend as to why the
legislature has barred the jurisdiction of the civil court. Keeping in view the
nature of jurisdiction conferred upon the District Judge as also in view of
the fact that the Civil Court’s jurisdiction has been excluded in determining
the said question, we have no other option but to hold that the jurisdiction of
the District Judge is limited. If a jurisdiction is confined to grant of
mandatory injunction, the court may in a given case also exercise its power
to pass prohibitory injunction. We would also assume that if an order of
injunction can be passed in favour of the applicant, in a given case, it may
be passed in favour of the non-applicant also. But, such a power must be
exercised whether in favour of the applicant or non-applicant, having regard
to the scope of the limited jurisdiction to be exercised by the District Judge
in terms of Section 286(5) of the Act. It is, therefore, difficult to
comprehend that it has an implied power to grant mandatory injunction and
that too suo motu.
23. We have noticed heretobefore that the matter was heard and judgment
was reserved by the learned District Judge. Respondent No. 2 did not file
any application for a direction upon respondent No. 1 to consider his
application for grant of sanction of the building plan. The learned Judge
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passed the order suo motu. It is one thing to say that it was done with a
view to enable him to pass an appropriate order for the purpose of finding
out as to whether the building plan conformed to the building bye-laws or
not, but the court cannot shut its eyes to the fact that respondent No. 1 found
the said plan to be defective and returned the same to the respondent No. 2
for curing the defects.
24. We are, however, not oblivious of the fact that whereas respondent
No. 2 filed an application for grant of building plan on or about 10.11.1981
the same was returned in August, 1983. It appears from the records that
respondent No. 2 started constructions upon demolition of the old structure
in July, 1983.
25. It is one thing to say that the learned District Judge could direct
respondent No. 1 to point out as to the provisions of the building bye-laws
which are said to have been violated so as to consider the merit of the
application filed by appellant but it would be another thing to say that it had
the jurisdiction to direct it to reconsider the matter of granting sanction of
building plan without the defect pointed out by it rectified.
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We may, furthermore assume that even that was within the purview of
the jurisdiction of the learned District Judge. For the said purpose, we may
notice the nature of implied power, which the civil court is entitled to
exercise. An implied power on the part of civil court is conceived of having
regard to the interest of the parties, as for example, power to admit appeal
includes power to stay [See Income Tax Officer, Cannanore v. M.K.
Mohammed Kunhi AIR 1969 SC 430] or power to grant maintenance
includes power to grant interim maintenance [See Savitri w/o Govind Singh
Rawat v. Govind Singh Rawat [(1985) 4 SCC 337], but we should not also
be unmindful of the fact that the power to grant injunction is a special
power which may be found to be absent in certain jurisdictions, as for
example, the provisions of the Consumer Protection Act [See Morgan
Stanley Mutual Fund v. Kartick Das (1994) 4 SCC 225]
26. Even however assuming that the court has the implied power to grant
injunction and that too mandatory in nature de’hors the provisions of
Section 286(5) of the Act, certain principles therefor must be borne in mind.
We may, in this regard, only notice the legal principles as enunciated
by this Court, from time to time in this behalf.
20
In Metro Marins v. Bonus Watch Co. (P) Ltd. [(2004) 7 SCC 478],
this Court held:
“9. Having considered the arguments of the
learned counsel for the parties and having perused
the documents produced, we are satisfied that the
impugned order of the appellate court cannot be
sustained either on facts or in law. As noticed by
this Court, in Dorab Cawasji Warden v. Coomi
Sorab Warden it has held that an interim
mandatory injunction can be granted only in
exceptional cases coming within the exceptions
noticed in the said judgment. In our opinion, the
case of the respondent herein does not come under
any one of those exceptions and even on facts it is
not such a case which calls for the issuance of an
interim mandatory injunction directing the
possession being handed over to the respondent.
As observed by the learned Single Judge the issue
whether the plaintiff is entitled to possession is yet
to be decided in the trial court and granting of any
interim order directing handing over of possession
would only mean decreeing the suit even before
trial. Once the possession of the appellant either
directly or through his agent (caretaker) is
admitted then the fact that the appellant is not
using the said property for commercial purpose or
not using the same for any beneficial purpose or
the appellant has to pay huge amount by way of
damages in the event of he losing the case or the
fact that the litigation between the parties is a
luxury litigation are all facts which are irrelevant
for changing the status quo in regard to possession
during the pendency of the suit.”
21
[See also Divisional Forest Officer v. M. Ramalinga Reddy, (2007) 9
SCC 286]
In Tanusree Basu v. Ishani Prasad Basu [(2008) 4 SCC 791], this
Court held:
“16. It is now a well-settled principle of law that
Order 39 Rule 1 of the Code of Civil Procedure
(Code) is not the sole repository of the power of
the court to grant injunction. Section 151 of the
Code confers power upon the court to grant
injunction if the matter is not covered by Rules 1
and 2 of Order 39 of the Code.”
27. Unfortunately, this aspect of the matter has not been considered by
the High Court. So far as the submission of Mr. Rao that the questions
raised by appellant have become academic in view of the fact that the order
granting sanction was not challenged, is concerned, suffice it to point out
that in a case of this nature, appellant was entitled to take recourse to the
doctrine of ‘dependant order’. If the order granting mandatory injunction is
to be found illegal and without jurisdiction, any order of sanction passed by
the statutory authority may also be held to be illegal.
22
In G. Ramegowda, Major and Others v. Special Land Acquisition
Officer, Bangalore [(1988) 2 SCC 142], this Court held:
“10. We might, perhaps, deal with the latter
submission of Shri Veerappa first. The fact that
the main appeals are themselves, in the
meanwhile, disposed of finally on the merits by
the High Court would not by itself detract from
and bar the consideration of the correctness of the
order condoning the delays. This is an instance of
what are called “dependent orders” and if the order
excusing the delays is itself set aside in these
appeals, the further exercise, made in the
meanwhile, by the High Court finally disposing of
the appeals, would be rendered nugatory. The
submission of Shri Veerappa is, therefore,
insubstantial.”
28. We are, however, not oblivious that the said proposition of law is not
absolute, as has been noticed by a Division Bench of this Court in Ajay
Bansal v. Anup Mehta [(2007) 2 SCC 275], wherein it was held:
“14. A decree passed subsequent to the refusal of
leave to defend could either be under Order 37
Rule 3(6) of the Code or it could be based on the
affidavit evidence on the side of the plaintiff and
the documents produced or even based on oral
evidence formally proving, say, the execution of a
promissory note by the defendant. It may not be
proper or necessary to apply the theory of
“dependent order” in such circumstances. For one,
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the theory may not apply. Even if this Court were
to set aside the order of the court below and give
the defendant leave to defend the suit, the decree
that is passed may not go automatically. It may
have to be set aside. Secondly, the defendant can
always go to the court which passed the decree
and move under Rule 4 of Order 37 of the Code to
reopen the decree.”
The doctrine, therefore, must be applied having regard to the fact
situation obtaining in each case.
29. As the Division Bench of the High Court in the intra-court appeal did
not consider any of the contentions of the parties and proceeded to dispose
of the same on a wrong premise that the court of the District Judge had the
jurisdiction to pass such an order, we are of the opinion that the impugned
judgment cannot be sustained and is set aside accordingly. The matter is
remitted to the learned District Judge for consideration of the matter afresh
on the merit of the original application filed by appellant in accordance with
law, albeit keeping in view the subsequent events and also necessity, if any,
to adjust the equities between the parties.
30. The appeals are allowed with costs to be payable by the respondent
No. 2. Counsel’s fee assessed at Rs. 25,000/-.
24
………………………….J.
[S.B. Sinha]
..…………………………J.
[Cyriac Joseph]
New Delhi;
October 22, 2008