M.S.R. PRASAD vs. BOMMISETTI SUBBA RAO .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: M.S.R. PRASAD Vs. RESPONDENT: BOMMISETTI SUBBA RAO & ORS. DATE OF JUDGMENT: 30/07/1996 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. G.B. PATTANAIK (J) CITATION: JT 1996 (7) 358 1996 SCALE (5)706 ACT: HEADNOTE: JUDGMENT: O R D E R The petitioner in the first instance invoked the jurisdiction of the civil Court and obtained an injunction against the respondent from proceeding with the construction said to be in violation of his easement right of air and light The respondent filed a writ petition against the Municipal Corporation impleading the petitioner, contending that his construction was in accordance with the permission accorded by them and, therefore, he may be permitted to proceed with the construction. Thereafter, an application came to be filed for appointment of a Commissioner. The learned Single Judge passed an order directing the Principal District Munsiff, Vijayawada to appoint a Commissioner and after notice to the parties, the Commissioner would inspect and submit a report to the High Court whether the construction was in accordance with the permission granted by the Municipal Corporation or in violation thereof. It is not in dispute that an Advocate Commissioner came to be appointed and he submitted the report. It appears that before submitting the report, the respondent seems to have filed the Civil Revision Petition under section 115 and obtained stay of Commissioner’s submitting the report. The Commissioner, in the meantime, completed inspection and returned the warrant to the Civil Judge. The respondent filed an appeal against the order of the single Judge appointing the Commissioner before the Division Bench. The Division Bench in the impugned order pointed out that the writ petition was not maintainable and it would be open to the appellant to amend the plaint in the civil suit and seek appropriate remedy. Accordingly the impugned order dated June 19, 1996 came to be passed in Writ Appeal No.58/86. Shri Rajeev Dhavan, learned Senior counsel for the petitioner, sought to contend that the writ appeal does not lie against the interlocutory order. We find no force in the contention, It is well settled position of law in that High Court i.e. the High Court. of Andhra Pradesh, that writ http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 appeal would lie against the interlocutory order, It is then contended that the respondent had abused the process of law and obtained the order when the petitioner sought to avail of the report submitted by the Commissioner, the Division Bench without going into the report has directed him to avail the remedy in the civil suit. We do not find any force in the contention. In views of the fact that the remedy available to the petitioner in the civil suit has already been availed or, the high Court has rightly declined to interfere and dismissed the writ petition of the respondent. While disposing of the writ appeal, the High Court directed the parties to approach the civil Court and of avail the remedy by amending the plaint accordingly. Therefore, it would not be open to the petitioner to have his plaint amended suitably and seek appropriate relief on the basis of the report of the Commissioner. The petition is dismissed accordingly. The lower court is directed to dispose of the suit as expeditiously as possible with in four month from the date of receipt of this order.