Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2089 OF 2015
[Arising out of SLP(C) NO. 6919 OF 2008]
Vaish Aggarwal Panchayat ... Appellant
Versus
Inder Kumar and Others ... Respondents
J U D G M E N T
Dipak Misra, J.
The facts relevant to be stated for the adjudication of
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the present appeal are that the contesting respondent Nos.
1 and 2 – Inder Kumar and Yogendra Kumar, had filed a
Civil Suit bearing No. 806 of 1993 against Krishan Chand
Gupta, respondent No. 5, and Ved Prakash, original
respondent No. 3, for a decree of specific performance of
agreement to sell in respect of land measuring 20 kanals
with the consequential relief of permanent injunction. The
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suit was decreed by the learned Civil Judge (SD),
Kurukshetra by judgment and decree dated 19.9.1998 and
no appeal was preferred against the same. Subsequently,
the Respondent Nos. 1 and 2 sought execution of the decree
and during its pendency, the Petitioner, Vaish Aggarwal
Panchayat (society), filed objections claiming that it is the
owner of the suit land by way of gift deeds dated 5.3.1997
and 6.3.1997 executed by Ved Prakash and Banarsi Dass.
The objections filed by the Society were rejected vide order
dated 4.11.2000. Thereafter, the Society filed an application
for setting aside the judgment and decree dated 19.9.1998
and for stay of the execution, which was dismissed vide
order dated 19.4.2001 and the appeal filed by the society
against the same was also dismissed vide judgment dated
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1.10.2004.
3. In the meantime, a suit for declaration bearing no.
333/03 of 2001 was filed by the Society for declaring the
judgment and decree, dated 19.9.1998 passed in Civil Suit
No. 806 of 1993 by the Civil Judge (SD), Kurukshetra, and
the subsequent sale deed dated 30.1.2001 and mutation No.
2450 as illegal, null and void with the consequential relief of
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permanent injunction. The present respondent Nos. 1 and
2, who are defendants in the said suit, appeared before the
trial court, entered contest and after issues were framed
moved an application under Order 7 Rule 11, Civil
Procedure Code (CPC), for rejection of the plaint on the
ground that the suit was barred by law. The trial Court, vide
order dated 7.12.2005 allowed the application moved by the
defendants therein.
4. Aggrieved by the above said order, the Society
preferred an appeal and the learned Additional District
Judge allowed the appeal and the suit CS no. 333/03 of
2001 was ordered to be restored and tried.
5. Being dissatisfied with the said order in appeal,
respondent Nos. 1 and 2 approached the High Court of
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Punjab and Haryana in Civil Revision No. 3695 of 2006 and
the High Court allowed the revision petition and set aside
the order dated 15.6.2006 passed by the appellate court
and accordingly restored the order of the trial court.
6. Before the High Court the Society contended that it
was not a party to the Civil Suit No. 806 of 1993 and hence,
it was not bound by the judgment and decree dated
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19.9.1998 and, therefore, it has a right to challenge the
same through a suit; that mere filing of objections to the
execution petition, and an application for setting aside the
earlier judgment and decree will not bar the suit, which is
based on a different cause of action; and that as the civil
suit was fixed for evidence of parties after framing of issues
by the Court and a specific issue regarding maintainability,
which is a mixed question of fact and law, had been framed,
the same could not have been summarily decided at that
stage. The Society also contended that the judgment in the
earlier suit was vitiated due to fraud and collusion.
7. The High Court while rejecting the arguments of the
Society came to observe that the learned Additional District
Judge took an erroneous view that since the issues had
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been framed and the parties had been put to trial the
question regarding maintainability of the suit on the
principle of res judicata could not have been decided.
Thereafter, the High Court referred to the factual scenario in
chronology. The said facts need to be stated. As per the
High Court, admittedly, the judgment and decree dated
19.09.1998 in Civil Suit No. 806 of 1993 filed by Yogesh
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Kumar and Inder Kumar against Krishan Chand and Ved
Pal seeking for specific performance of agreement to sell
dated 02.11.1992 was decreed and no appeal against the
said decree was filed; that during the pendency of the
execution petition seeking execution of the judgment and
decree dated 19.09.1998, the respondent-Society had filed
objections through Vishav Pal Goel where they had claimed
to be the owners of the suit land by way of gift deeds dated
05.03.1997 and 06.03.1997 executed by Ved Pal and
Banarsi Dass which were dismissed vide order dated
04.11.2000 and there was nothing on record to show that
the said order was dislodged in appeal; that the
respondent-Society filed an application for setting aside the
judgment and decree dated 19.09.1998 and for stay of the
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execution, which was also dismissed vide order dated
18.04.2001 and appeal filed by the plaintiff was also
dismissed vide judgment dated 01.10.2004; that all the
pleas which had been raised by the plaintiff-respondent No.
1 before the High Court had already been agitated before the
executing court and the appellate court, which were rejected
and the order of the appellate court dated 01.10.2004 had
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become final hence, binding upon the parties; that the
plaintiff-Society could not permitted to re-open the matter
again by way of the present suit as they had availed the
remedy of agitating their grievance before the executing
court; and that the plaintiff in the present suit had raised a
similar controversy, which was also raised before the
executing court and also in its application for setting aside
the judgment and decree, that was finally decided on merits
and, therefore, suit was barred by the principle of
resjudicata.
8. On the aforesaid basis, the High Court finally held:
“To my mind, Additional District Judge has
committed an error by setting aside the order
dated 7.12.2005 passed by additional Civil Judge
(Senior Division), Kurukshetra by virtue of which
a finding was recorded that the suit is clearly
barred by principles of res judicata and by
principle of lis pendens laid down in Section 52 of
the Transfer of Property Act. I would also like to
observe that it is settled principle of law that in
consonance with the provisions of section 11 of
the Code of Civil Procedure, principle of res
judicata equally applies to the interlocutory stage
of the suit as well. Plaintiff-respondent cannot be
permitted to raise similar controversy repeatedly
on the same facts and circumstances and in fact,
the present suit is an abuse of the process of the
court and the plaint has rightly been rejected by
the learned Additional Civil Judge (Senior
Division), Kurukshetra. The rule of
conclusiveness also comes into play in the
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instant case. Once the matter, which was the
subject matter of lis to determine by the
competent authority, no party, thereafter, can be
permitted to re-open in the subsequent litigation.
Such a rule was brought into statute book with a
view to bring the litigation to an end so that the
other side may not be put to harassment.”
9. We have heard Mr. Mahabir Singh, learned senior
counsel for the appellant and Mr. K.V. Vishwanathan,
learned senior counsel for the respondents.
10. We have referred to the decision of the High Court in
extenso as it has used the words “admittedly” and
scrutinized in detail the factual scenario. It is submitted by
Mr. Mahabir Singh, learned senior counsel appearing for the
appellant that the suit was filed seeking declaration of the
judgment and decree dated 19.9.1998 in civil suit no.
806/92 as null and void being resultant of fraud and
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collusion. That apart, the appellant was not a party to the
earlier suit. It is urged by him that a written statement was
filed on 23.7.2003 and on the basis of the plaint and the
written statement, the learned trial Judge has framed
number of issues and the issue number 1 relates to
maintainability of the suit and issue number 9 pertains to
whether the suit of the plaintiff is barred by principles of
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resjudicata. As is evident, after the framing of the issues
the defendant filed the application under Order VII Rule 11
C.P.C. stating that the suit is not maintainable as barred by
resjudicata. The learned trial Judge, as is evident from the
order passed by him, has taken note of the stand taken in
the written statement which has been regarded as the
incorrect approach by the learned appellate Judge. The
High Court, as it appears, has been guided by the finding
recorded by the learned trial Judge totally ignoring the
factum that such a conclusion has been arrived at by taking
into consideration the averments made in the plaint and the
assertions put forth in the written statement. The crux of
the matter is whether, in the obtaining factual matrix, the
High Court should have applied the principle of resjudicata.
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The cause of action for filing the suit is different. The
grounds urged in the suit, as we find, are also quite
different. Even if the plaint is read keeping in mind the
cleverness and deftness in drafting, yet it is not prima facie
discernible from the plaint that it lacks any cause of action
or is barred by any law. On a perusal of the plaint alone it
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cannot be said that the suit is barred by the principle of
resjudicata.
11. In this context, we may profitably refer to the decision
1
in V. Rajeshwari v. T.C. Saravanabava . In the said case,
a two-Judge Bench while dealing with the concept of
resjudicata has held:-
“11. The rule of res judicata does not strike at the
root of the jurisdiction of the court trying the
subsequent suit. It is a rule of estoppel by
judgment based on the public policy that there
should be a finality to litigation and no one
should be vexed twice for the same cause.
12. The plea of res judicata is founded on proof of
certain facts and then by applying the law to the
facts so found. It is, therefore, necessary that the
foundation for the plea must be laid in the
pleadings and then an issue must be framed and
tried. A plea not properly raised in the pleadings
or in issues at the stage of the trial, would not be
permitted to be raised for the first time at the
stage of appeal [see (Raja) Jagadish Chandra Deo
2
Dhabal Deb v. Gour Hari Mahato , Medapati
Surayya v. Tondapu Bala Gangadhara
3
Ramakrishna Reddi and Katragadda China
4
Anjaneyulu v. Kattaragadda China Ramayya ].”
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After so stating, the Court further observed that:-
1
(2004) 1 SCC 551
2
AIR 1936 PC 258
3
AIR 1948 PC 3
4
AIR 1965 AP 177
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“Not only the plea has to be taken, it has to be
substantiated by producing the copies of the
pleadings, issues and judgment in the previous
case. Maybe, in a given case only copy of
judgment in previous suit is filed in proof of plea
of res judicata and the judgment contains
exhaustive or in requisite details the statement of
pleadings and the issues which may be taken as
enough proof. But as pointed out in Syed Mohd.
5
Salie Labbai v. Mohd. Hanifa the basic method to
decide the question of res judicata is first to
determine the case of the parties as put forward
in their respective pleadings of their previous suit
and then to find out as to what had been decided
by the judgment which operates as res judicata .”
12. We are conscious that the observations reproduced
above were made in a different context but we have
reproduced the same to understand the impact of the plea
of resjudicata regard being had to the principle enshrined
under Order VII Rule 11(d) of the C.P.C.
13. In this regard the pronouncement in Kamala and
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6
others v. K.T. Eshwara SA and others would be seemly.
In the said case while dealing with the principle engrafted
under Order VII Rule 11(d) C.P.C., the Court has held thus:-
“21. Order 7 Rule 11( d ) of the Code has limited
application. It must be shown that the suit is
barred under any law. Such a conclusion must
be drawn from the averments made in the plaint.
Different clauses in Order 7 Rule 11, in our
opinion, should not be mixed up. Whereas in a
5
(1976) 4 SCC 780
6
(2008) 12 SCC 661
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given case, an application for rejection of the
plaint may be filed on more than one ground
specified in various sub-clauses thereof, a clear
finding to that effect must be arrived at. What
would be relevant for invoking clause ( d ) of Order
7 Rule 11 of the Code are the averments made in
the plaint. For that purpose, there cannot be any
addition or subtraction. Absence of jurisdiction
on the part of a court can be invoked at different
stages and under different provisions of the Code.
Order 7 Rule 11 of the Code is one, Order 14
Rule 2 is another.
22. For the purpose of invoking Order 7 Rule
11( d ) of the Code, no amount of evidence can be
looked into. The issues on merit of the matter
which may arise between the parties would not
be within the realm of the court at that stage. All
issues shall not be the subject-matter of an order
under the said provision.”
After so stating, while proceeding to deal with the
concept of resjudicata, the Court opined:-
“23. The principles of res judicata, when
attracted, would bar another suit in view of
Section 12 of the Code. The question involving a
mixed question of law and fact which may require
not only examination of the plaint but also other
evidence and the order passed in the earlier suit
may be taken up either as a preliminary issue or
at the final hearing, but, the said question cannot
be determined at that stage.
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24. It is one thing to say that the averments
made in the plaint on their face discloses no
cause of action, but it is another thing to say that
although the same discloses a cause of action,
the same is barred by a law.
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25. The decisions rendered by this Court as also
by various High Courts are not uniform in this
behalf. But, then the broad principle which can
be culled out therefrom is that the court at that
stage would not consider any evidence or enter
into a disputed question of fact or law. In the
event, the jurisdiction of the court is found to be
barred by any law, meaning thereby, the
subject-matter thereof, the application for
rejection of plaint should be entertained.”
14. In this regard a reference to a three-Judge Bench
decision in Balasaria Construction (P) Ltd. v. Hanuman
7
Seva Trust and others would be frutiful. Be it noted the
said case was referred to a larger Bench vide Balasaria
8
Construction (P) Ltd. v. Hanuman Seva Trust . The order
of reference reads as follows:-
“4. This case was argued at length on 30-8-2005.
Counsel appearing for the appellant had relied
upon a judgment of this Court in N.V. Srinivasa
9
Murthy v. Mariyamma for the proposition that a
plaint could be rejected if the suit is ex facie
barred by limitation. As against this, counsel for
the respondents relied upon a later judgment of
this Court in Popat and Kotecha Property v. State
10
Bank of India Staff Assn. in respect of the
proposition that Order 7 Rule 11( d ) was not
applicable in a case where a question has to be
decided on the basis of fact that the suit was
barred by limitation. The point as to whether the
words “barred by law” occurring in Order 7 Rule
11( d ) CPC would include the suit being “barred
by limitation” was not specifically dealt with in
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7
(2006) 5 SCC 658
8
(2006) 5 SCC 662
9
(2005) 5 SCC 548
10
(2005) 7 SCC 510
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13
either of these two judgments, cited above. But
this point has been specifically dealt with by the
different High Courts in Mohan Lal Sukhadia
11
University v. Priya Soloman , Khaja Quthubullah
12
v. Govt. of A.P. , Vedapalli Suryanarayana v.
13
Poosarla Venkata Sanker Suryanarayana , Arjan
14
Singh v. Union of India wherein it has been held
that the plaint under Order 7 Rule 11( d ) cannot
be rejected on the ground that it is barred by
limitation. According to these judgments the suit
has to be barred by a provision of law to come
within the meaning of Order 7 Rule 11 CPC. A
contrary view has been taken in Jugolinija Rajia
15
Jugoslavija v. Fab Leathers Ltd. , National
16
Insurance Co. Ltd. v. Navrom Constantza , J.
Patel & Co. v. National Federation of Industrial
17
Coop. Ltd. and State Bank of India Staff Assn. v.
Popat & Kotecha Property . The last judgment was
the subject-matter of challenge in Popat and
Kotecha Property v. State Bank of India Staff
Assn. This Court set aside the judgment and held
in para 25 as under:
“ 25 . When the averments in the plaint are
considered in the background of the principles
18
set out in Sopan Sukhdeo case the inevitable
conclusion is that the Division Bench was not
right in holding that Order 7 Rule 11 CPC was
applicable to the facts of the case. Diverse
claims were made and the Division Bench was
wrong in proceeding with the assumption that
only the non-execution of lease deed was the
basic issue. Even if it is accepted that the
other claims were relatable to it they have
independent existence. Whether the collection
of amounts by the respondent was for a period
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11
AIR 1999 Raj. 102
12
AIR 1995 AP 43
13
(1980) 1 An LT 488
14
AIR 1987 Del 165
15
AIR 1985 Cal 193
16
AIR 1988 Cal 155
17
AIR 1996 Cal 253
18
(2004) 3 SCC 137
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14
beyond 51 years needs evidence to be
adduced. It is not a case where the suit from
statement in the plaint can be said to be
barred by law. The statement in the plaint
without addition or subtraction must show
that it is barred by any law to attract
application of Order 7 Rule 11. This is not so
in the present case.”
5. Noticing the conflict between the various High
Courts and the apparent conflict of opinion
expressed by this Court in N.V. Srinivasa Murthy
v. Mariyamma and Popat and Kotecha Property v.
State Bank of India Staff Assn. the Bench
†
referred the following question of law for
consideration to a larger Bench:
“Whether the words ‘barred by law’ under
Order 7 Rule 11( d ) would also include the
ground that it is barred by the law of
limitation.””
15. The three-Judge Bench opined that there was no
conflict of opinion and thereafter the matter came back to
the Division Bench for adjudication. The Division Bench
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reproduced what has been stated by the three-Judge Bench.
It is as under:-
“Before the three-Judge Bench, counsel for both
the parties stated as follows:
“…It is not the case of either side that as an
absolute proposition an application under
Order 7 and Rule 11( d ) can never be based on
the law of limitation. Both sides state that the
impugned judgment is based on the facts of
this particular case and the question whether
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or not an application under Order 7 Rule 11( d )
could be based on law of limitation was not
raised and has not been dealt with. Both sides
further state that the decision in this case will
depend upon the facts of this case.”
16. After so stating, the Division Bench opined that in the
facts of the said case, the suit could not be dismissed as
barred by limitation without proper pleadings, framing of
issue on limitation and taking evidence, for question of
limitation is a mixed question of fact and law and on
ex-facie reading of the plaint it could not be held that the
suit was barred by time.
17. Coming to the case at hand we find that the allegations
in the plaint are absolutely different. There is an
asseveration of fraud and collusion. There is an assertion
that in the earlier suit a decree came to be passed because
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of fraud and collusion. In such a fact situation, in our
considered opinion, the High Court has fallen into error by
expressing the view that the plea of resjudicata was obvious
from the plaint. In fact, a finding has been recorded by the
High Court accepting the plea taken in the written
statement. In our view, in the obtaining factual matrix
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there should have been a trial with regard to all the issues
framed.
18. Resultantly, the appeal is allowed and the order
passed by the High Court is set aside and that of the
appellate Judge is restored. The trial court is directed to
proceed with the suit and dispose of the same within a
period of six months hence. There shall be no order as to
costs.
.................................J.
[Dipak Misra]
.................................J.
[Prafulla C. Pant]
New Delhi
August 25, 2015
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Page 16
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2091 OF 2015
[Arising out of SLP(C) NO. 28209 OF 2009]
Krishan Chand Gupta ... Appellant
Versus
Yogesh Kumar and Anr. ... Respondents
J U D G M E N T
Dipak Misra, J.
In this appeal, by special leave, the appellant calls in
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question the legal propriety of the order dated 3.11.2006
passed in C.R. No. 2530 of 2006 by the learned Single
Judge of the Punjab and Haryana High Court at Chandigarh
whereby he has declined to interfere with the order dated
20.01.2006 passed by the learned Additional District Judge,
Kurukshetra in Appeal No. 54 of 2005 whereby the learned
Appellate Judge has affirmed the order dated 7.12.2005
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1
passed by the learned Additional Civil Judge (Senior
Division), Kurukshetra, whereby he has declined to
entertain the petition preferred under Order IX Rule 13 of
the Code of Civil Procedure for setting aside the judgment in
civil suit no. 806/93.
2. On a perusal of the order passed by the High Court, we
find that the trial court as well as the appellate court have
analysed the facts in detail and declined to exercise the civil
revisional jurisdiction. In our considered opinion, there is
no merit in the appeal and accordingly the same stands
dismissed. There shall be no order as to costs.
.................................J.
[Dipak Misra]
JUDGMENT
.................................J.
[Prafulla C. Pant]
NEW DELHI
AUGUST 25, 2015
Page 18