RATUL MAHANTA vs. NIRMALENDU SAHA

  REPORTABLE   IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4627 OF 2021 (Arising out of SLP (CIVIL) No.24735 of 2014) Ratul Mahanta     ..…Appellant(s) Versus Nirmalendu Saha ….  Respondent(s) J U D G M E N T A.S. Bopanna, J. 1. The appellant instituted title suit No.334 of 2011 in the   Court   of   learned   Munsif   No.2,   Kamrup   Guwahati against the respondent herein seeking for a declaration that   on   the   western   boundary   of   the   suit   Schedule properties A, B and C there is a common public drain which can be used by the plaintiff. A declaration is also sought to the affect that the public drain on the boundary Signature Not Verified Digitally signed by R Natarajan Date: 2021.08.10 17:34:35 IST Reason: of   the   suit   Schedule   ‘C’   property   of   the   defendant, Page 1 of 26 connected to the plaintiff’s property cannot be obstructed by the defendant at any point of time. As an ancillary relief,   the   appellant   has   also   sought   for   permanent injunction against the defendant so as to allow free flow of water in the said drain upto the main GMC drain.  2. The   respondent   having   appeared,   disputed   the claim put forth by the plaintiff on merits. In addition, the respondent raised the issue of jurisdiction for the civil court   to   entertain   the   suit   in   view   of   the   provisions contained   in  the   Guwahati  Municipal  Corporation   Act, 1971 (‘GMC’ Act for short). In the said suit, since the appellant had also prayed for temporary injunction, on consideration it was granted by the trial court, of course without reference to the objection regarding jurisdiction. The   respondent   had   therefore   assailed   the   order   of injunction by filing an appeal before the Lower Appellate Court under Section 96 (1) read with Order 43 Rule 1 of the Civil Procedure Code (‘CPC’ for short). In the said appeal, the respondent herein who was the appellant had contended that the order dated 30.09.2011passed by the Page 2 of 26 learned Munsif was not justified since the issue relating to the maintainability of the suit vis­a­vis the provisions of the GMC Act barring the jurisdiction of the civil court goes to the root of the case. It was contended that the same was required to be considered and decided, before considering any other relief prayed in the suit. The lower appellate   court   in   the   said   miscellaneous   application No.33/2011 through its order dated 21.09.2012 arrived at the conclusion that the  jurisdiction aspect is to be decided at the outset by the learned Munsif. Therefore, without going into the merits, the lower appellate court remanded the matter by setting aside the order impugned in the said appeal for deciding the question of jurisdiction before considering grant of any other relief.  3. The appellant herein claiming to be aggrieved by the   said   order   preferred   revision   petition   in   CRP No.260/2013 before the Gauhati High Court. The learned Judge while taking note of the rival contentions, through its order dated 29.08.2013 had agreed with the decision of the lower appellate court that the jurisdiction of the Page 3 of 26 civil court to entertain the suit was to be decided at the outset. The revision petition was accordingly disposed of. The parties were allowed to urge their contentions in the court of the learned Munsif.  Pursuant   thereto   the   learned   Munsif   has 4. considered the issue relating to jurisdiction and has by its order dated 16.11.2013 arrived at the conclusion that the bar contemplated under the GMC Act does not apply to the fact situation, keeping in view the nature of the relief prayed. Accordingly, the learned Munsif has held that the civil court has jurisdiction to try the suit between the   parties.   The   respondent   herein   claiming   to   be aggrieved by the said order dated 16.11.2013 preferred revision petition in CRP No.128/2018 before the Gauhati High Court. The learned Judge, through the order dated 06.06.2014   has   held   that   the   jurisdiction   of   this   civil court would stand ousted by implication and the party can claim relief under the procedure prescribed under the GMC   Act   only.   In   that   background,   the   order   dated 16.11.2013   impugned   in   the   revision   petition   was   set Page 4 of 26 aside, the suit was held not maintainable and liberty was reserved to the appellant to ventilate his grievance under the relevant provisions of the GMC Act, if so advised. Accordingly,   the   plaint   in   title   suit   No.334/2011   was ordered to be rejected. The appellant therefore claiming to be aggrieved by the order dated 08.04.2014 passed by the Gauhati High Court is before this Court in appeal.  5. Mr. Parthiv K. Goswami, learned counsel for the petitioner   while   assailing   the   order   impugned   has contended   that   the   lower   appellate   court   in   the   first instance and the High Court in the present round have erred in arriving at the conclusion that the suit is not maintainable. It is contended that the reasoning adopted by the High  Court to  consider the  present case to be covered under Order VII Rule 11(d) of the Civil Procedure Code   and   to   bar   the   civil   suit   is   not   justified.   It   is contended that there is no bar contemplated to approach the civil court for the nature of relief sought in the suit, either under the GMC Act or under any other law for the time being in force. In that regard, the learned counsel Page 5 of 26 has   referred   to   section   341   of   the   GMC   Act   which contemplates for a bar of jurisdiction and would point out that the same is restricted to the relief under the part to which   the   bar   is   made   applicable.   In   that   regard, reference is made to Part VI of the Act to contend that if at all, a civil suit is barred, it is only in respect of the nature of activities which are stated in section 322 and the other provisions which appear in Part VI of the Act. It is argued that the relief sought in the instant suit is in respect of a drain which had existed on the western side of the suit Schedule Properties and to protect the right of free flow of water which had been enjoyed from the time the   plaintiff   had   purchased   the   property.   Such   right sought to be protected is within the domain of the civil court. It is contended that even though the provisions contained in section 246, 247 and 248 of the GMC Act, refer   to   the   power   of   the   Commissioner,   any   right available to the plaintiff under the said provisions can only be in aid of the relief to be sought by the plaintiff, but   in   any   event   cannot   be   construed   as   a   bar   to Page 6 of 26 maintain the suit. It is therefore contended that the order passed by the High Court is not sustainable and the suit should be allowed to be proceeded on its merit.  Mr. Arunabh Chowdhury, learned counsel for the 6. respondent seeks to sustain the order passed by the High Court. The contention is that the GMC Act contemplates a   bar   against   the   civil   court   entertaining   the   matters relating to the facilities which are to be considered by the Commissioner,   under   the   Act.   Even   assuming   that section 341 of GMC Act contemplates an express bar only in respect of Part VI, the provisions contained in section 246, 247 and 248 of the GMC Act provide the forum to a property   owner   seeking   for   right   relating   to   drain   to approach the Commissioner, who shall decide the said issue. In that context, it is contended that though section 341   is   not   made   applicable   to   Part   V,   by   necessary implication,   the   suit   would   stand   barred.   It   is   his contention that in this case the plaintiff is seeking for a right   in   respect   of   the   public   drain   and   in   such circumstance when the remedy is provided under the Act, Page 7 of 26 the consideration of the same under the Common law does   not  arise.   He   contends   that  the   High  Court  was justified in invoking the provision contained in Order VII Rule 11(d) of the Civil Procedure Code to hold that the civil   court   did   not   have   jurisdiction   to   entertain   the instant   suit.   In   that   view,   the   rejection   of   the   plaint ordered is justified. The appellant is not left without a remedy and the alternate forum is allowed to be invoked. In such circumstance, the order impugned does not call for interference.  In the background of the above contentions, the 7. nature   of   the   suit   and   the   relief   prayed   for   therein requires to be noticed only to the limited extent to arrive at   a   conclusion   as   to   whether   the   civil   court   had jurisdiction to proceed with the suit or as to whether a bar with regard to jurisdiction as provided in the GMC Act   will   apply.   Before   adverting   to   that   aspect,   it   is necessary to take note of the contents in para 9 of CPC which provides for exercise of jurisdiction by civil court. It reads as hereunder: ­ Page 8 of 26

A   bare   perusal   of   the   same   indicates   that   the courts   shall   have   jurisdiction   to   try   all   suits   of   civil nature excepting suits of which their cognizance is either expressly or impliedly barred. In that background, though in the instant case, the issue had not arisen before the learned Munsif while considering an application under Order VII Rule 11(d) of CPC, taking note of the fact that the High Court has invoked the said provision to consider as to whether the suit is barred and has thereafter held that   the   civil   court   has   no   jurisdiction   and   ordered Page 9 of 26 rejection of plaint, it would be appropriate to take note of the provision contained in Order VII Rule 11(d) which reads as hereunder: ­                  “ Order VII Rule 11 Rejection of plaint  ­ The plaint shall be  rejected in the following cases: ­ (a)   xx       xx       xx      xx (b)   xx       xx       xx      xx (c)    xx       xx       xx      xx (d)   where   the   suit   appears   from   the statement in the plaint to be barred by any law. (e)    xx       xx       xx      xx (f)     xx       xx       xx      xx” The   perusal   of   the   above   noted   provision   would indicate that there would be a bar for the civil court to entertain the suit, if such suit is barred either expressly or impliedly by any law. Further, Order VII Rule 11(d) contemplates that from the statement contained in the plaint the suit should appear to be barred by any law, in which case the plaint shall be rejected.  8. In that backdrop, a perusal of the plaint in the instant suit would disclose that the case pleaded by the appellant is that he along with one Mr. Dhan Chandra Page 10 of 26 Mahanta purchased ‘schedule ‘A’ property measuring 15 lessas   on   08.12.1997   from   Mr.   Sailendra   Medhi   and others.   Mr.   Dhan   Chandra   Mahanta   relinquished   his right in favour of the appellant. The appellant has thus become the sole owner of the suit schedule ‘A’ property. It is contended that the sale deed indicates that the last part of the western boundary contained a water exhaust drain which was also passing along the western boundary of the property belonging to Ms. Suwola Devi and would join the public drain maintained by Guwahati Municipal Corporation   (‘GMC’   for   short).   Another   adjacent   land owner purchased Schedule ‘B’ property under sale deed dated   08.12.1997   wherein   also   the   western   boundary traverses through the water drain which connected the public drain of GMC.  9. It   is   further   averred   in   the   plaint   that   the respondent who owns the property on the southern side of the appellant’s property, had purchased the extent of 13 lessa under sale deed dated 24.04.1984 wherein the western boundary is shown as public drain. Though the Page 11 of 26 said common drain had existed at the time of purchase and was  being  used,  the  defendant is  alleged  to have blocked the same by dumping RCC material and therefore the water had overflowed into the appellant’s property. It is in that light, the appellant had prayed for the relief to declare that the western boundary of Schedule A, B and C properties contained a common public drain which can be   used   and   the   further   prayer   made   in   the   plaint indicates   that,   injunction   sought   is   for   the   peaceful enjoyment of the drain facility to allow the free flow of water upto the main GMC drain.  10.  The question therefore is as to whether the nature of the relief prayed in the plaint falls exclusively within the domain of the GMC Act and as to whether the case put forth and the relief prayed is barred by any provision contained in the GMC Act so as to disentitle the civil court to entertain the suit as contemplated under Section 9 of the CPC, if so, whether a plaint of the present nature was liable to be rejected as envisaged under Order VII Rule11(d) of CPC.   Page 12 of 26 11. At the outset it is necessary to take note of Section 341   of   the   GMC   Act   which   provides   for   the   bar   of jurisdiction of civil court which reads as hereunder: ­ “ 341­ Bar of jurisdiction­  Save as otherwise expressly provided no civil court shall have jurisdiction to settle, decide or deal with any question,   which   is   by   or   under   this   part required to be settled, decided or dealt with by the Commissioner.” On perusal of the contents, it indicates that no civil court shall have jurisdiction to settle, decide or deal with any question which is under that part wherein Section 341 is placed and is required to be settled, decided or dealt with by the Commissioner. The Part VI under which a bar is imposed relates to Land, Buildings and Streets. Therefore, on the face of it, it indicates that the issue relating   to   a   common   drain   between   two   private individuals   residing   within   the   limits   of   the   Municipal Corporation is not an issue regarding which a specific bar is contemplated against approaching the civil court for relief.  Page 13 of 26 12. The   GMC   Act   no   doubt   makes   provision   to empower the Commissioner under certain circumstances to regulate the manner in which the use of the drain connected with the municipal drain is to be used. The provisions to that effect are contained in Sections 246, 247 and 248, in Part V of GMC Act. The said provisions read as hereunder: ­ “ 246. Obligation of owner or joint owner of drain to allow the uses of it to other: ­ Every   owner   of   a   drain   connected   with   a municipal drain or other place set apart by the   Commissioner   for   drainage   shall   be bound to allow the use of it to other persons, or to admit other persons as joint owners, thereof, on such terms as may be prescribed under section 248. 247. How right of use of a drain may be obtained   by   a   person   other   than   the owner:­   Any   person   desiring   to   drain   his premises into a municipal drain through a drain of which he is not an owner may make a   private   arrangement   with   the   owner   for permission to use his drain, or may apply to the Commissioner for authority to use such drain. 248. Commissioner may authority person other than the owner of a drain to use the same  or  declare   him   to   be   a   joint   user thereof:­   (1) Where the Commissioner is of opinion whether on receipt of an application Page 14 of 26 or   otherwise,   that   the   most   convenient means by which the owner or occupier of any premises can drain such premises is through a drain belonging to some person other than the said owner or occupier the Commissioner shall,   give   the   owner   of   the   drain   a reasonable   opportunity   of   stating   his objection   thereto,   and   if   no   objection   is raised   or   if   the   objection   appears   to   him invalid or insufficient, may, by an order in writing authorise the said owner or occupier to use the drain or declare the said user to be a joint owner thereof on such conditions as may appear to him equitable with regard to the payment of rent or compensation and to connecting the drain of the said premises with   the   communicating   drain   and   to   the responsibilities   of   the   parties   for maintaining, repairing, flushing and  clearing the joint drain. (2) In respect of the execution of any work under sub­section (1) the person in whose favour the Commissioner’s order is made shall be subject to the same restriction and liabilities as are specified in sub­section (4) of section 245.” 13. Perusal   of   the   above   noted   provisions   would indicate that the Commissioner is empowered by granting the authority under GMC Act to compel the owner or joint owner of a drain to permit a person who is not the owner of   such   drain   to   use   that   drain.     In   effect,   the Commissioner is given the authority to create a right in favour   of   the   property   owner   to   drain   out   the   water Page 15 of 26 through the drain owned by any other property owner.  In the instant case the appellant is not seeking for creation of such right.   The case as pleaded and noticed above indicates  that the  appellant is  asserting  about a right which existed and is seeking to safeguard and continue to exercise such right.  The case pleaded is not to the effect that any of them own the drain but it is contended that it existed as the western boundary of all the properties in the vicinity and the respondent is seeking to alter that position and is therefore to be restrained.   Whether the appellant will succeed or not will depend on the evidence that will be produced to support the pleading. 14. The point for consideration is as to whether the existence of such provision in GMC Act would impliedly bar a civil suit. For answering the said question, it would be appropriate to refer to the decision in the case of  Shiv Kumar   Chadha   v.   Municipal   Corporation   of   Delhi and Others   (1993) 3 SCC 161 which in fact was also taken   note   by   the   learned   Munsif.   The   relevant consideration made therein is as hereunder: ­ Page 16 of 26

Page 17 of 26

Page 18 of 26

24.   But   the   situation   will   be   different where   a   statute   purports   to   curb   and curtail a pre­existing common law right and purports to oust the jurisdiction of the   court   so   far   remedy   against   the orders   passed   under   such   statute   are concerned.   In   such   cases,   the   courts have   to   be   more   vigilant,   while examining the question as to whether an adequate redressal machinery has been provided,   before   which   the   person aggrieved may agitate his grievance. In the   case   of   Katikara   Chintamani   Dora v. Guntreddi Annamanaidu  [(1974) 1 SCC 567 : AIR 1974 SC 1069] this Court after referring   to   the   case   of   Addanki Tiruvenkata   Thata   Desika   Charyulu   v. State of A.P.  [AIR 1964 SC 807] observed: (SCC p. 579, para 35) “It   was   pertinently   added   that   this exclusion of the jurisdiction of the civil court   would   be   subject   to   two limitations. First, ‘the Civil Courts have jurisdiction to examine into cases where the provisions of the Act have not been complied with or the statutory tribunal has   not   acted   in   conformity   with   the fundamental   principles   of   judicial procedure. The second is as regards the exact   extent   to   which   the   powers   of statutory   tribunals   are   exclusive’.   The question   as   to   whether   any   particular case falls under the first or the second of the   above   categories   would   depend   on the   purpose   of   the   statute   and   its Page 19 of 26

Page 20 of 26

15.     Further,   this   Court   in   the   case   of   Ramesh (2010) 8 Gobindram vs. Sugra Humayun Mirza Wakf   SCC   726   while   examining   the   bar   of   civil   court   as contemplated under Section 85 of the Wakf Act, 1995 had drawn a distinction that such power would apply only in respect of the issues arising under certain provisions of Act i.e., Section 6, 7 and 83 of the Wakf Act, 1995 and had   held   that   a   suit   before   a   civil   court   would   be maintainable   for   other   reliefs   notwithstanding   the creation of the Wakf tribunal under the Act, unless the dispute falls within the four corners of the powers vested in the Tribunal. Therefore, despite there being the bar of jurisdiction of the civil courts under the Act, as noted, except for the disputes arising to the limited extent all Page 21 of 26 other issues were held to be maintainable before the civil court.  The relevant consideration is as hereunder: ­

16. In the above circumstance, while adverting to the present case it is seen that sections 246, 247 and 248 though   referred   to   the   ownership   and   the   manner   in which the drains connected to municipal drain are to be used   and   the   Commissioner   is   given   the   authority   to compel the owner of a drain to permit another property owner to use the same, the said provisions cannot be considered either as an express or an implied bar on the civil court to entertain a suit relating to the declaration of Page 22 of 26 an existing right to use of the drain as asserted in the plaint.  17. In fact, the existence of a drain as claimed by the appellant in the plaint as on the date of purchase of the property and the same being used throughout is an issue which is to be proved based on the evidence that would be   tendered   in   the   suit.   The   provisions   contained   in Section 246, 247 and 248 of the GMC Act would be the provisions which would come to the aid of the appellant if ultimately the respondent establishes his ownership right over the drain, despite the appellant proving the existence of the drain. No doubt, the appellant could have also filed an application to the Commissioner seeking the relief to which the Commissioner could exercise his authority but that would have arisen only if the appellant had conceded to the position that the respondent is the owner of the drain. Even in such circumstance, if relief was not made available to the appellant by the Commissioner and if he was dissatisfied with the manner in which such authority was exercised by the Commissioner it would still have Page 23 of 26 been open to approach the court for relief. The learned Advocate   for   respondent   has   in   this   regard   contended that an appeal is provided under Section 438 of GMC Act. However,   we   do   not   consider   it   as   an   alternate   and efficacious remedy in a case of the present nature.  The relief   sought   in   the   instant   suit   is   in   the   nature   of declaratory   relief   in   an   inter   se   dispute   between   the parties.  The consideration by the statutory authority as provided under GMC Act is of summary nature.  Further, the appeal provided is in respect of any notice issued or action   taken   or   proposed   to   be   taken   by   the Commissioner,   which   in   effect   provides   the   appeal remedy   only   to   the   owner   of   the   drain   against   whom action is proposed. 18. Further as already noted, in the instant case the averments contained in the plaint and the prayer made would   disclose   that   the   appellant   is   not   seeking   for creation of a right over the drain owned by the defendant nor is any issue raised with regard to the drain of GMC. But  the   case   as   put  forth  is   that   the   property   of   the Page 24 of 26 appellant,   Ms.   Suwola   Devi   and   the   defendant   are contiguous   to   one   another   which   are   shown   as   suit schedule ‘A’, ‘B’ and ‘C' properties and on the western side   of   the   property   starting   from   the   appellant’s property,   there   is   a   drain,   which   is   shown   as   the boundary and it facilitates the water to flow into the GMC drain. Such relief is to be considered in the suit based on the   evidence   that   would   be   tendered.   Therefore,   such relief is not barred under any law.  19. In view of the above, it is clear that the High Court without taking note of these aspects of the matter has wrongly invoked the   provisions   contained  in  Order VII Rule   11   (d)   of   the   Civil   Procedure   Code   to   reject   the plaint, when in the instant facts there is neither express nor implied bar under any law. On the other hand, the learned Munsif was justified in passing the order dated 16.11.2013 in T.S. No. 334/2011 holding the suit to be maintainable.  20. In the result, the order dated 06.06.2014 passed by the   Gauhati   High   Court   at   Guwahati   in   CRP Page 25 of 26 No.128/2014   is   set   aside.   The   plaint   in   title   suit No.334/2011 is restored to the file of the learned Munsif No.2 Kamrup Guwahati. The parties herein shall appear before the learned Munsif on 01.09.2021 as the first date for appearance without further notice, whereafter the suit shall be considered on its merits. 21. The appeal is accordingly allowed with no order as to costs. 22. Pending applications, if any, shall stand disposed of. ………….…………….J. (HEMANT GUPTA)             ………….…………….J.                                              (A.S. BOPANNA) New Delhi, August 10, 2021 Page 26 of 26