Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5
CASE NO.:
Appeal (civil) 39 of 2000
PETITIONER:
USHA HARSHAD KUMAR DALAL
RESPONDENT:
ORG SYSTEMS AND ORS.
DATE OF JUDGMENT: 06/01/2000
BENCH:
S.P. KURDUKAR & SYED SHAH MOHAMMED QUADRI
JUDGMENT:
JUDGMENT
2000 (1) SCR 57
The Judgment of the Court was delivered by S.P. KURDUKAR, J. Leave granted.
This civil appeal arises out of an order dated December 8/9, 1997, passed
by the learned single Judge of the Bombay High Court on Chamber Summons
(for short Ch/S) taken out by the appellants defendant Nos. 2, 7, 8, 11 and
13 to 26. By this Ch/S the appellants sought a direction to the respondent
No. 1 i.e.. M/s. ORG Systems to handover quiet, vacant and peaceful
possession of the premises in their occupation forthwith. The dispute in
this Ch/S is restricted to the fourth floor premises in ’Shreenikatan’. It
is alleged by the appellants that M/s. ORG Systems have been in illegal and
unauthorise occupation of the premises in question as they have been
inducted in the premises when the property was in posses-sion of the Court
Receiver without leave of the court.
It would be necessary to summarise briefly a few facts to indicate as to
how the present Ch/S was required to be taken out by the appellants.
Usha Harshadkumar Dalai filed Suit No. 120 of 1978 on the Original side of
the Bombay High Court for partition of the said property against Manibhai
Jhaverbhai Patel & Ors. seeking partition and possession of her share in
the said property. Obviously since it was a suit for partition amongst the
co-owners the first respondent, namely, M/s. ORG Systems as well as second
respondent Suhrid Geigy Trading Limited were not arrayed as defendants
since they were not concerned with the partition of the joint family
property. The appellant took out a Notice of Motion No. 115/78 in the said
suit for various interim reliefs including the appointment of the Court
Receiver. The learned single Judge vide its order dated 13th February,
1978, passed an ad interim order whereby Court Receiver, the Bombay High
Court, was appointed as a Receiver of the suit property with a direction to
take possession of the suit property and manage the same and do all other
incidental things in relation thereto. Admittedly when the Court Receiver
came to be appointed the premises in question was found to be in actual
possession of Suhrid Geigy Trading Limited and, therefore, the Receiver
took symbolic possession without disturbing the possession of Suhrid Geigy
Trading Limited. The ad interim order was confirmed by the learned single
Judge on July 24, 1978.
On September 7,1970 (prior to suit) a Leave and Licence Agreement between
the co-owners of a building called Shreeniketan Building was entered into
with Suhrid Geigy Trading Limited whereby the said Suhrid Geigy Trading
Limited was permitted to occupy the premises in question admeasuring 4850
square feet on terms and conditions set out therein. The relevant clause of
the said agreement is as under:
"7. If the Licencees shall be desirous of having this licence renewed for
further term of five years and shall at least three months before the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5
expiration of the period of the Licence have given to the Licensors in
writing a notice of their intention to take such renewed licence, the
Licensors shall upon receiving such notice and if there shall not be at the
time of such request by the Licensees any existing breach, non- performance
or non-obser-vance of any of the covenants and conditions on the part of
the Licensees herein contained grant to the Licensees a fresh Licence of
the Licensed Premises for a further period of 5 years at the same Licence
fee or compensation (at the rate of Rs. 1,50 paise per sq. ft. for part of
fourth floor) hereby demised and upon the same terms and conditions as are
herein contained provided how-ever that such fresh licence shall not
contain a covenant for renewal." There does not seem to be any dispute that
the said agreement was not renewed for any further period. Other relevant
clause in the said agreement is as under :
"11. The Licensees shall be entitled to give the licensed Premises or any
part thereof terms and conditions not inconsistent with the provisions
hereof to their subsidiary associate concerns or affiliate Companies and
establishments in Sarabhai Group of Companies including Suhrid Geigy
Limited, Karamchand Prem-chand Private Limited, Ahmedabad Mfg. & Calico
Printing Co. Ltd. Sarabhai Sons Private Limited, Sarabhai Management Cor-
poration Ltd., Sarabhai Technological Development Syndicate Pvt. Ltd.,
Bakubhai Ambalal Private Limited, Shilpi Advertising Ltd., Sercon Pvt,
Ltd., Sarabhai M. Chemicals Ltd., Standard Phar-maceuticals Ltd., Systrocix
Ltd., Synbiotics Ltd,, Telerad Private Limited, Travelers Ltd., for use by
way of sub- licence without being required to obtain the licensors consent
to such sub-licence and the Licensees shall continue to be responsible to
the Licensors for the performance and discharge of their obligations
hereunder".
Before the expiry of the licence period of five years on 1st February,
1973, an amendment in the Bombay Rents, Hotel and Lodging House Rates
Control Act, 1947 (Bombay Rent Act) was introduced whereby all subsisting
licensees became protected tenants and were governed by the provisions of
the Bombay Rent Act. Section 15(1) of the Bombay Rent Act provides that
subject to any contract to the contrary it shall not be lawful for any
tenant to sub-let the whole or any part of the premises let to him or to
assign or transfer in any other manner. The Bombay Rent Act provides that a
landlord shall be entitled to recover possession of any premises if the
Court is satisfied that the tenant has unlawfully sub-let the whole or part
of the premises or assigned or transferred in any other manner his interest
therein. The Leave and Licence Agreement came to be terminated on September
7, 1975 and the occupation of the said premises by Suhrid Geigy Trading
Limited was governed by the provisions of the Bombay Rent Act.
Some of the co-owners took out Ch/S No. 436 of 1996 on 17th April, 1996,
bringing to the notice of the High Court that when the Court Receiver took
symbolic possession the Suhrid Geigy Trading Ltd. was in occupation but now
the said premises are being occupied by the first respondent ORG Systems,
The applicants in the said Ch/S sought ap-propriate orders from the court
directing the Court Receiver to submit a report to the High Court and
recover possession of the said premises from the first respondent ORG
Systems. The High Court while passing the order directed the Court Receiver
to submit a report relating to the use, occupa-tion and possession of the
premises in question. On April 22, 1996, the Court Receiver submitted the
report stating therein ;
(a) The sign board on the said premises was in the name of ORG Systems.
(b) The Section Officer met one Mr. Patwardhan, the accounts officer of
the said ORG Systems and one Mr. R. Veershlin-gam an employee of ORG
Systems, both of whom expressed their inability to state the manner in
which the said ORG Systems came to occupy the said premises.
(c) Both the officers, however, informed the Section Officer that the
entire premises were in the possession of ORG Systems under their lock and
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5
keys and they would furnish relevant documents on April 18,1996. The
Section Officer submitted his report to the court Receiver on 20th April,
1996.
(d) The Court Receiver thereafter submitted his report to the court
annexing a letter dated March 16, 1994, addressed by one S.G.
Pharmaceuticals stating that the said S.G. Phar-maceuticals and the said
ORG Systems were companies within the Sarabhai Group.
While opposing the Ch/S the first respondent ORG Systems filed four
affidavits stating therein :
That Suhrid Geigy Trading Limited gave exclusive possession of the said
premises to ORG Systems, In November 1979, the name of Suhrid Geigy Trading
Limited changed to S.G. Chemicals and Pharmaceuticals Ltd. By an order
dated 27th March, 1981 passed by the Gujarat High Court, a scheme of
amalgamation was approved whereby the said S.G Chemicals and
Pharmaceuticals Ltd. (Transferor) was amalgamated into Ambalal Sarabhai
Enterprises Ltd. (Transferee). Pursuant to the said amalgamation of S.G.
Chemicals and Phannaceuticals Ltd. with Ambalal Sarabhai Enterprises Ltd.
in March 1981, ORG Systems which was the electronics division of Ambalal
Sarabhai Enterprises Ltd. was given pos-session of the said premises. The
amalgamation scheme was sanctioned by the Gujarat High Court by an order
dated 24th December, 1987 and because of this amalgamation scheme their
possession cannot be said to be unauthorised. The first respondent ORG
Systems also raised a contention that the present Ch/S was taken out after
a lapse of 16 years which would indicate that the applicants in the Ch/S or
any other co-owner had no objection to the possession of ORG Systems of the
premises in question, It was also contended that as the Court Receiver
alone could take ap-propriate action in accordance with law, the applicants
had no right to take out such Ch/S.
Both the parties in support of their rival contentions filed the af-
fidavits. The learned Single Judge of the High Court vide judgment and
order dated 8/9th December, 1997, held as under:
"Hence, so far as chamber summons is concerned, the same is not
maintainable and, therefore, stands rejected. Respondents are directed not
to create further subletting either in favour of their sister concerns or
third party."
It is this order passed by the learned Single Judge on Ch/S which is the
subject matter of challenge in this appeal.
The entire reasoning of the impugned judgment is based upon the judgment of
this Court in Anthony C. Leo v. Nandlal Bal Krishnan and Ors., [1996] 11
S.C.C. 376.
In the opinion of the learned single Judge the dispute of the present
nature could not be resolved by summary proceedings (Ch/S) but the Court
Receiver has to adopt the proper procedure under the Bombay Rent Act.
Some of the basic and admitted facts of the case before us are that under
the Leave and Licence agreement dated September 7, 1970, the premises in
question was given to Suhrid Geigy Trading Ltd, for a- period of five
years. This licence was never renewed. During the subsistence of this Leave
and licence Agreement, Bombay Rent Act came to be amended and such of the
licencees who were in possession pursuant to a valid licence on 1st of
February, 1973 shall be deemed to have become the tenant of the landlord in
respect of the premises or any part thereof in its possession (Section 15A
inserted by Maharashtra 17 of 1973). When the Receiver took the symbolic
possession, Suhrid Geigy Trading Limited was in occupation and by virtue of
section 15A of the Bombay Rent Act such a Licensee shall be deemed to be a
tenant. The first respondent came in possession in 1979 pursuant to the
amalgamation scheme approved by the Gujarat High Court on December 24,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5
1987. In view of these admitted facts the question is as to whether
induction of the first respondent in the premises without leave of the
court and/or without any intimation to the Court Receiver will be valid or
otherwise. It is well settled principle that when a Court Receiver is
appointed in respect of any property it is said to be in custodia legs and
court holds the property for the benefit of the true owner. The Court
Receiver acts on behalf of the court. Even the court receiver will have no
power to deal with such property without the leave of the court. It is the
duty of the Court Receiver to maintain the status quo and also to protect
the property from being put to waste or allow it to diminish its value. The
Court Receiver cannot encumber the property in any manner without the leave
of the court. It is the obligation of the Court as well as the Court
Receiver to preserve and maintain the property as far as possible and
practicable in the same form when it was taken in possession. If these
principles are borne in mind, in our view, it is quite clear that when the
possession of the property was taken by the Court Receiver in 1978, Suhrid
Geigy Trading Limited was in occupation and the Court Receiver took
symbolic possession thereof. It must be presumed that Suhrid Geigy Trad-ing
Limited was very much aware of the appointment of the Court Receiver. In
Anthony C. Leo’s case (Supra) admittedly the tenant was in occupation of
the premises before the Court Receiver took symbolic possession. The tenant
had committed certain breaches and had resorted to unauthorised and illegal
activity prior to the filing of the civil suit. The landlord who had a
cause of action under the Bombay Rent Act did not file any proceedings
under the said Act for necessary reliefs before the appropriate forum. The
landlord filed a suit on the original side of the Bombay High Court and got
the Receiver appointed for the suit property. In that suit the landlord
took out a Ch/S to evict the tenant on the ground that he has committed
breach of lease agreement inasmuch it carried out construction of lofts and
put up two stand-type boxes on the outer wall for storage of gas cylinders
and air-conditioning units. In the Ch/S it was prayed that the Court
Receiver be directed to remove the said lofts and the said box-type stands.
The High Court granted the relief to the landlord in the said Ch/S and it
was against this order the tenant had filed the appeal in Court, Therefore,
the admitted position that flows from Anthony C. Leo’s case is that the
landlord had a cause of action before the filing of the civil suit in the
High Court to initiate proceedings for appropriate reliefs under the Bombay
Rent Act in the competent court but he did not do so. When the Receiver
came to be appointed in the suit filed by the landlord on the original side
obviously he could not have better rights to enforce the cause of action
accrued under the Bombay Rent Act. It is in these circumstances this Court
in paragraph 34 has observed as under :
"34. It appears to us that since the court must be presumed to be fully
unbiased in deciding the allegation of unauthorised and illegal activities
of a tenant causing prejudice against the lawful owner in the matter of
preservation and maintenance of the property pendente lite, the necessity
of adjudication of such dispute by another court by bringing a legal action
before it, as a matter of course, is neither necessary nor expedient It,
however, should be made clear that if for the purpose of deciding the
dispute of unauthorised and illegal activity affecting maintenance and
preser-vation of the property in custodia legis it becomes necessary to
determine any right claimed under a statute or flowing from some action
inter partes as may be pleaded and required to be decided, it is only
desirable that the court would refrain from such deter-mination in the
summary proceeding initiated before it on the complaint of the receiver or
a party to the suit and the court will direct the receiver to seek
adjudication of the dispute before a competent court by bringing
appropriate legal action. Save as aforesaid, it will not be correct to
contend that in no case the court exercising control and supervision of the
property in suit by ap-pointing a receiver will be incompetent even to pass
direction against a third party for the purpose of preservation of the
proper-ty, once such third party pleads defence in justification of his
action. The question of summary adjudication by the court ap-pointing the
receiver or relegating the receiver to a regular suit for adjudication of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5
the dispute concerning third party will depend on the nature of dispute and
the defence claimed by the third party."
The above observations in our opinion is the ratio of the judgment in
Anthony C. Leo case (Supra) and it would not be correct to read the said
judgment to mean that if the trespasser or any person who obtains the
possession after the Receiver took over symbolic possession or actual
possession of the property and if such person pleads that he is a tenant
the only remedy for the Court Receiver is to approach the Rent court under
the Bombay Rent Act. For instance, a person who is put in possession as an
agent of the Receiver inducts a stranger and if such a third person claims
a tenancy the question is whether Receiver should be directed to adopt the
proceedings under the Bombay Rent Act for appropriate decla-ration and
reliefs. If such a course is required to follow, in our opinion, the very
object of Order XL Rule 1 & 3 of the Code of Civil Procedure would be
defeated. The High Court in our opinion has totally misread and
misinterpreted the ratio of Anthony C. Leo’s case (supra). We must,
however, make it clear that we are not laying down a broad proposition that
in every case the Receiver can resort to the summary proceeding of this
nature. The question would have to be decided by the Court with reference
to the pleadings of the parties and the proof thereof. On perusal of the
judgment of the High Court we find that the High Court has not considered
various rival contentions raised by the parties in their pleadings. The
High Court has also not considered the effect of non-renewal of the Leave
and Licence Agreement after the expiry of its period nor it had considered
the effect of Sections 15 and 15A of the Bombay Rent Act. The High Court
has also not considered what would be the effect of changes in the
composition of Subrid Geigy Trading Limited after the Receiver took the
symbolic possession. All these various factual and legal conten-tions will
have to be considered bearing in mind the provisions of the Bombay Rent Act
as well as Companies Act.
Mr. C. Mukund, learned Advocate appearing for the first respon-dent,
however, urged that the judgment in Anthony C. Leo’s case (supra) squarely
applies to the facts of the present case and the rights of the first
respondent cannot be adjudicated by taking recourse to the summary
proceedings. The Court Receiver if so advised may adopt the proper
proceedings under the Bombay Rent Act before the competent court. He urged
that the judgment of the High Court does not call for interference. We see
no substance in any of these contentions.
In the result the impugned judgment and order dated 8/9.12.1997 passed by
the learned single Judge of the High Court on Ch/S No. 436 of 1996 is
quashed and set aside and the matter is remitted back to the High Court for
disposal in accordance with law.
In the circumstance there will be no order as to costs.