Full Judgment Text
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PETITIONER:
TAYABBHAI M. BAGASARWALLA & ANOTHER
Vs.
RESPONDENT:
HIND RUBBER INDUSTRIES PRIVATE LIMITED ETC.
DATE OF JUDGMENT: 19/02/1997
BENCH:
B.P. JEEVAN REDDY, SUHAS C. SEN
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
B.P.JEEVAN REDDY,J.
A question of some general importance arises in these
appeals. The question is whether a person who disobeys an
interim injunction made by the Civil Court can be punished
under Rule 2-A of Order 39 of the Code of Civil Procedure
where it is ultimately found that the Civil Court had no
jurisdiction to entertain and try the suit? A learned Single
Judge of the Bombay High Court has opined, following certain
earlier decisions of that court, that he cannot be. The
reason given is: once it is found that the Civil Court has
no jurisdiction to entertain the said suit, all interim
orders made therein must also be deemed to be without
jurisdiction and, hence, a person flouting such interim
orders cannot be punished for their violation. The
correctness of the said vie is questioned in this appeal by
the plaintiff-appellant.
The first defendant, Hind Rubber Industries Private
Limited, is the tenant of the ground floor in the suit
house. The appellant is the landlord. On August 25, 1985 the
said building was destroyed by fire.
On February 11, 1991 the appellant filed a suit in the
City Civil Court, Bombay (Suit No.1407 of 1991) for a
perpetual injunction restraining the first defendant from
carrying on any construction in the suit premises. The
appellant’s case was that inasmuch as the building, which
was the subject-matter of tenancy between the parties, has
been destroyed by fire, the tenancy of the first defendant
has come to an end. (The second respondent herein is the
Managing Director of the first respondent and was impleaded
as the second defendant in the suit.) The appellant applied
for a temporary injunction restraining the first defendant
from carrying on any construction. An ad-interim injunction
was granted by the Civil Court on February 15, 1991. The
first defendant applied for vacating the interim injunction
but his application was dismissed on July 24, 1991.
Meanwhile, on April 11, 1991 the plaintiff moved the
Civil Court for punishing the defendants under Order 39 Rule
2-A of the Civil Procedure Code for flouting the order of
interim injunction. While the said application was pending,
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the defendants moved an application under Section 9-A of the
Civil Court Procedure Code (Maharashtra Amendment) for
determining the issue of jurisdiction of the Civil Court to
entertain the said suit. On November 29, 1991 the Civil
Court affirmed the temporary injection and also held that it
did possess the jurisdiction to try the said suit.
On December 2, 1991, the Civil Court allowed the
application/motion filed by the appellant-landlord against
Defendants 1 and 2 under Order 39 Rule 2-A of the Civil
Procedure Code. It would be appropriate to notice the
finding recorded in the said order. The court found, on a
consideration of the material placed before it, "that the
construction is, to say the least massive. Some of the
photographs show construction materials being certain iron
girders, columns and beams being brought to the suit
premises. The columns which are erected are shown to be dug
from the ground itself right upto the first floor level.....
These photographs also show massive reconstruction work in
progress right from the ground floor. There can be
absolutely no doubt that the suit premises as they were on
the date of the injunction order and on the date of the
Architect’s visit to the suit premises have been altered
beyond comprehension". The Civil Court also dealt with the
plea of the first defendant that the said construction has
not been put up by Defendants I and 2 but by other tenants
and, in particular; by Defendants 3 and 4. The court
rejected the said theory holding that the fourth respondent
has been put forward as a proxy who has voluntarily taken
the blame upon himself. The court found "the work carried
out......is after the injunction order and hence is in
breach of it. The Respondent No.4 has both callously and
impertinently come to the rescue of Respondent No.2". The
court finally found: "it can be seen from the photographs
that construction activities have been carried on undeterred
by the order of injunction. In fact, it has been continued
despite applications to set aside that order and despite
police warnings in respect of above..... The breach of the
order is more than substantiated. The disobedience of
Respondent No.2 acting on behalf of the first defendant is
clearly shown". Accordingly, the court committed the second
defendant-respondent to imprisonment for a period of one
month. The court made the following further significant
direction:
" Since the construction is clearly
both unauthorized and in breach of
the order of injunction and since
there are no daintier orders passed
in the first defendants suit No.
4597 of 1987 in the Chamber Summons
the 3rd defendants shall forthwith
take action under their notice
dated 23.5.91. The Court Receiver
has already been appointed Receiver
of the property in the plaintiff’s
Notice of Motion No. 949 of 1991.
The Court Receiver shall take
possession of the suit premises and
seal the same until the 3rd
defendants act upon their notice
dated 23.5.91. The first defendant
shall pay costs of this Notice of
Motion fixed at Rs.1,000/-
condition precedent."
In July, 1992 the Defendants 1 and 2 filed appeals in
the Bombay High Court against the order making the interim
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injunction absolute pending the suit. The High Court stayed
the order punishing the defendant for contempt but did not
stay the order granting injunction in favour of the
plaintiffs. On July 15, 1994, the High Court appointed a
commissioner to ascertain whether the construction activity
was still being carried on by the defendants. On July 18,
1994 the Commissioner submitted his report stating that the
construction work was still being carried on in the
premises. After perusing the report of the Commissioner, the
High Court passed orders on July 28, 1994 vacating the order
dated July 30, 1992 (where under it had stayed the operation
of the order of the Civil Court punishing the defendant for
contempt). It would be relevant to notice the finding
recorded in this order:
"The Commissioner visited the site.
In spite of being aware of the
Order of this Court, the Appellants
did not permit the Commissioner to
inspect the site. The Commissioner
had to again has reported that the
construction work is going on. Thus
it is clear that in spite of an
Order which has not been stayed,
the Appellants are going on with
the construction. They are wilfully
violating Order of a Competent
Court. ....... Today neither the
Appellant nor their Advocates are
present. It is clear that the whole
idea is to while away time. In my
view, the Appellants who are
continuing to commit breaches of
Orders of Court, are not entitled
to any stay from this court.
Accordingly, Civil Appeal
No.6513 of 1991 is dismissed with
costs........
it is clarified that now the
Impugtned Order must be complied
with and Court receiver must take
possession. Court Receiver to act
on an ordinary copy of this Order
certified by Advocate for
Respondents 1 and 2 as true copy."
It appears that Defendants 1 and 2 applied for setting
aside the said order (dated July 28, 1994). It was dismissed
by the High Court on November 7, 1994. It would be relevant
to notice the contents of this order:
"Mr. Apte (counsel for the
plaintiff) submitted that the
appellant cannot be heard on this
Civil Application. He submitted
that they are in contempt of the
court inasmuch as they have
wilfully and blatantly violated the
injunction order. He submitted that
unless the contempt is first
purged, the Appellants cannot be
heard.
I see great substance in this
contention. The Applicants were
asked whether they were willing to
purge the contempt and restore the
premises to the state they were in
1991. The Applicants are not
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willing to do so. The whole attempt
has been to try and confuse. The
whole attempt has been to try and
justify. By the ex-parte order
dated 11.2.1991 as confirmed by the
order dated 21.11.1991, the
Applicants have been restrained
from carrying out any construction
work. As is set out hereafter, it
is clear to court that inspite of
this injunction order, construction
work has been carried on almost
continuously by the Appellants."
The learned Judge then referred in extenso to the
elaborate material placed before him and recorded the
finding that all these reports clearly indicate that there
is wilful and blatant breach of order of injunction passed
by the City Civil Court. " It is clear that in breach of the
injunction order, there has been construction. The breach is
wilful and blatant. The extent to which the Appellants have
gone is also indicated by the fact that, as stated above,
inspite of knowledge of order of this Court, the
Commissioner appointed by this court was initially
obstructed. To Court it is very clear that here is a party
who has absolutely no regard for the orders of the court.
Such a party must be made to bear the consequences of their
own action......To Court it is clear that the applicants
have chosen to wilfully and blatantly flouted the order of
injunction. It may be that the Applicants have a very good
case. However, no matter how good a case a party has, in my
view, it is not open to a party to flout orders of courts.
If a party wilfully flouts an order of the court then such
party can expect no equitable relief from the court. Such a
party must be made to bear the consequences of his action.
Otherwise all parties will ignore or flout orders of courts.
When caught out they would then throw themselves at the
mercy of the court. In my view, in cases like this, the
party in default must not be allowed to enjoy the benefits
of his action. To appoint Applicants as Agent of the Court
Receiver would amount to giving them benefit of their wrong.
In my view, the order dated 28.7.1991 must be and is
sustained. The application to appoint the Applicants as
agents of Court Receiver is rejected."
On July 3, 1996 civil revision application No.888 of
1991 preferred by the defendants against the order of the
Civil court (holding that it had jurisdiction to try the
suit) was allowed. The High Court held that the Bombay City
Civil Court had no jurisdiction to entertain the said suit
in view of section 28 of the Bombay Rent Act. Disagreeing
with the decision of the Kerala High Court, the Bombay Court
held that the destruction of the house by fire does not put
an end to the tenancy of the defendants. (The judgment of
the High Court is reported in Special Land Execution
Officer, Bombay & Bombay Sabarban District Municipal
Corporation v. Vishanji Virji Mepani & Another [AIR 1996
Bombay 369). The plaintiff (landlord) filed a Special Leave
Petition against the said order but it was dismissed by this
court on September 3, 1996. While dismissing the Special
Leave Petition, this Court directed that the tenant shall
make construction/alteration, if any, only in accordance
with law and also with the prior permission of the Bombay
Municipal Corporation. [In this order, it was mentioned that
the tenant is in this possession of the premises but this
portion was deleted later by order dated 1.10.1996.]
In the light of and on the basis of the decision of the
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Bombay High Court dated 3.7.96 in Vishanji Virji Mepani, the
first defendant applied to the High Court for permission to
occupy and carry on his business in the suit premises as
before. It asked for a direction to the Court Receiver to
deliver possession of the suit premises to it. By order
dated 13.9.96, the High Court held that the first defendant
is entitled to the relief asked for by him. After referring
to the judgment of the High Court in Vishanji Virji Mepani
and to the orders of this Court in the Special Leave
Petition, the High Court observed: "therefore the view taken
by this Court that city Civil Court has no jurisdiction to
entertain this suit filed by Respondents came to be
confirmed. The petitioner herein has now prayed that it may
be allowed to occupy and carry on business in the premises
which were occupied by it without paying any payment or
royalty and security. If the City Civil Court is having no
jurisdiction to decide the suit itself, all the orders
passed therein come to an end and are required to be treated
as non-est. The learned counsel for Respondents tried to
point out that Petitioner is guilty of violating some
interim or interim orders passed in the suit and contempt
proceedings in that respect are pending. But that is
immaterial and irrelevant for consideration of the relief
prayed by Petitioner, particularly when the original orders
passed were without jurisdiction. Hence, in my opinion (a)
deserves to be granted which runs as follows: ‘(a) the
Petitioner/Appellant be allowed to occupy and to carry out
business in their premises as before, without royalty and
security’ Civil Application granted in terms of prayer (a).
The Receiver to act on the basis of the authenticated copy
by the Sheristedar of this Court. The learned Counsel for
Respondents prays for stay of the Order. Stay refused."
The plaintiffs questioned the aforesaid order dated
13/9/96 by way of Special Leave Petition which was
entertained by this Court by its order dated October 1,
1996. Special leave was granted. This Court directed that
"the respondents shall not be entitled to put in possession
of the premises till the appeal is decided by the High
Court. We request the High Court to dispose of the appeal or
case on November 1996." [The respondents in the said quote
means the defendant herein and the appeal referred to
therein is the appeal preferred by the Defendants 1 and 2
against the order dated 2.12.1991 holding Defendants No. 2
guilty of violating the temporary injunction and sentencing
him to one month’s imprisonment under Rule 2-A of Order 39
of the Civil Procedure Code.]
Pursuant to the request of this Court aforementioned,
the Bombay High Court has disposed of the aforementioned
appeal (Appeal from Order No.1407 of 1991) on November 1,
1996. The High Court has allowed the appeal holding that
inasmuch as the Bombay City Civil Court is found to have no
jurisdiction to entertain the suit, Defendant 1 and 2 cannot
be punished for disobeying the interim orders made in such a
suit, for the reason that the said interim orders made in
such a suit, for the reason that the said interim order must
equally be held to be without jurisdiction. This appeal is
preferred against the said order of the High Court.
Mr. Soli Sorabjee, learned counsel for the appellant-
plaintiff [landlord of the suit premises] assailed the
impugned order of the High Court both on principle as well
as with reference to Section 9-A of the Civil Procedure Code
[Maharashtra Amendment]. Learned counsel placed reliance
upon certain decisions, which we shall refer at the
appropriate stage. Sri Puri, learned counsel for the
defendants, however, supported the reasoning and conclusion
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arrived at by the High Court. The learned counsel, supported
by Sri V.A.Mohta, submitted that although defendants argued
before the learned Single Judge [who passed the impugned
order] that the finding of fact recorded by Civil Court
(that Defendant 1 and 2 have violated the order of
injunction issued by the court) is not sustainable in the
facts and circumstances of the case, the learned Judge has
not chosen to deal with the same probably for the reason
that he has allowed their appeal on the question of law.
Counsel submitted that Defendants 1 and 2 have not carried
out any construction in the suit premises after the grant of
injunction by the Civil Court and that whatever construction
was done was done earlier to the grant of injunction by the
Civil court.
The first and foremost question in this appeal is
whether the High Court was right in holding that since it
has been found ultimately that the Civil Court had no
jurisdiction to entertain the suit, the interim orders made
therein are non-est and hence Defendants 1 and 2 cannot be
punished for their violation even if they had flouted and
disobeyed the said interim orders when they were in force.
We are of the considered opinion that the High Court was not
right in saying so. The landlord-plaintiff came forward with
the suit alleging that by virtue of the fire resulting in
the destruction of the suit house, the relationship of
landlord and tenant between the parties has come to an end
and, therefore, he requested the court to injunct the
defendants from carrying on any construction on the suit
premises without their permission and without obtaining the
sanction from Municipal Corporation. The defendants
questioned the jurisdiction of the Civil Court to entertain
the suit. According to them, the building was not totally
destroyed and that, in any event, the relationship of
landlord and tenant has not came to an end on that account.
The defendants’ plea was rejected by the Civil Court. It
held that it did have the jurisdiction to try the said suit.
On appeal, however, the High Court, disagreeing with the
decision of another High court, held that relationship of
landlord and tenant has not come to an end for the reason
suggested by the plaintiff and that the Civil Court had no
jurisdiction to entertain the suit in view of Section 28 of
Bombay Rent Act. All this took about six years, i.e., from
1991 to 1996. It is not suggested nor can it be suggested
that the suit was filed by the plaintiff in the City Civil
Court only with a view to avoid the Rent Control Court nor
can it be suggested that they approached the Civil Court
knowing full well that the Civil Court had no jurisdiction
to try that suit. It is evident that they approached the
Civil Court bonafide, thinking that it had jurisdiction to
try their suit. They were confirmed in their view by the
Civil Court. It is true that ultimately the High Court found
against them but even there, it must be noticed, they did so
disagreeing with a decision of the Kerala High Court. It,
therefore, cannot be said that the plaintiffs did not
approach the Civil Court bonafide.
The next thing to be noticed is that certain interim
orders were asked for and were granted by the Civil Court
during this period. Would it be right to say that violation
of and disobedience to the said orders of injunction is no
punishable because it has been found later that the Civil
Court had no jurisdiction to entertain the suit. Mr.Sorabjee
suggests that saying so would be subversive of the Rule of
Law and would seriously erode the majesty and dignity of the
court. It would mean, suggests learned counsel, that it
would be open to the defendants-respondents to decide for
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themselves whether the order was with or without
jurisdiction and act upon that belief. This can never be,
says the learned counsel. He further suggests that if any
party thinks that an order made by the Civil Court is
without jurisdiction or is contrary to law, the appropriate
course open to him is to approach that court with the plea
and ask for vacating the order. But it is no open to him to
flout the said order. But it is no open to him to flout the
said order assuming that the order is without jurisdiction.
It is this principle which has been recognised and
incorporation in Section 9-A of Civil Procedure Code
(inserted by Maharashtra Amendment Act No. 65 of 1977), says
Mr.Sorabjee. Section 9-A reads as follows:
"9-A. Where by an application for
interim relief is sought or is
sought to be set aside in any suit
and objection to jurisdiction is
taken, such issue to be decided by
the Court as preliminary issue at
hearing of the application.
(1) If, at the hearing of any
application of granting or setting
aside an order granted any interim
relief, whether by way of
injunction, appointment of a
receiver of otherwise, made in any
suit, an objection for the
jurisdiction of the court to
entertain such suit is taken by any
of the parties to the suit, the
Court shall proceed to determine at
the hearing of such application
the issue as to the jurisdiction as
a preliminary issue before granting
the interim relief. Any such
application shall be heard any
disposed of by the Court as
expeditiously as possible and shall
not in any case be adjourned to the
hearing of the suit.
(2) Notwithstanding anything
contained in sub-section (1), at
the hearing of any such
application, the court may grant
such interim relief as it may
consider necessary pending
determination by it of the
preliminary issue to the
jurisdiction."
According to this section if an objection is raised to
the jurisdiction of the court at the hearing of an
application for grant of, or for vacating, interim relief,
the court should determine that issue in the first instance
as a preliminary issue before granted or setting aside the
relief already granted. An application raising objection to
the jurisdiction to the court is directed to be heard with
all expedition. Sub-rule (2), however, says that the command
in sub-rule (1) does not preclude the court from granting
such interim relief as it may consider necessary pending the
decision on the question of jurisdiction. In our opinion,
the provision merely states the obvious. It makes explicit
what is implicit in law. Just because an objection to the
jurisdiction is raised, the court does not become helpless
forthwith - nor does it become incompetent to grant the
interim relief. It can. At the same time, it should also
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decide the objection to jurisdiction at the earlier possible
moment. This is the general principle and this is what
Section 9-A reiterates. Takes this very case. The plaintiff
asked for temporary injunction. An ad-interim injunction was
granted. Then the defendants came forward objecting to the
grant of injunction and also raising an objection to the
jurisdiction of the court. The court over-ruled the
objection as to jurisdiction and made the interim injunction
absolute. The defendants filed an appeal against the
decision on the question of jurisdiction. While that appeal
was pending, several other interim orders were passed both
by the Civil Court as well as by the High Court. Ultimately,
no doubt, High Court has found that the Civil Court had no
jurisdiction of entertain the suit but all this took about
six years. Can it be said that orders passed by the Civil
Court and the High court during this period of six years
were all non-est and that it is open to the defendants to
flout them merrily, without fear of any consequence.
Admittedly, this could not be done until the High Court’s
decision on the question of jurisdiction. The question is
whether the said decision of the High Court means that no
person can be punished for flouting or disobeying the
interim/interlocutory orders while they were in force, i.e.,
for violations and disobedience committed prior to the
decision of the High Court on the question of jurisdiction.
Holding that by virtue of the said decision of the High
Court [on the question of jurisdiction], on one can be
punished thereafter for disobedience or violation of the
interim orders committed prior to the said decision of the
High Court, would indeed be subversive of rule of law and
would seriously erode the dignity and the authority of the
courts. We must repeat that this is not even a case where a
suit was filed in wrong court knowingly or only with a view
to snatch an interim order. As pointed out hereinabove, the
suit was filed in the Civil Court bonafide. We are of the
opinion that in such a case the defendants cannot escape the
consequences of their disobedience and violation of the
interim injunction committed by them prior to the High
Court’s decision on the question of jurisdiction.
In Shiv Chander Kapoor v. Amar Bose [1990 (1) SCC 234],
J.S.Verma, J. speaking for a 3-Judge Bench observed thus,
with reference to the statement of law at pp.351-353 of
Wade’s Administrative Law [6th Edn.]: "‘void’ is meaningless
in an absolute sense; and ‘unless the necessary proceeding
are taken at law to establish the cause of invalidity and to
get it quashed or otherwise upset, it will remain as
effective for its ostensible purpose as the most impeccable
of orders’. In the words of Lord Diplock, ‘the order would
be presumed to be valid unless the presumption was rebutted
in competent legal proceedings by a party entitled to sue’."
To the same effect is the opinion of Jagannatha Shetty,
J. in State of Punjab & Ors. v. Gurdev Singh [1991 (4) SCC
1].
"If an Act is void or ultra vires
it is enough for the court to
declare it so and it collapses
automatically. It need not be set
aside. The aggrieved party can
simply seek a declaration that it
is void and not binding upon him. A
declaration merely declares the
existing state of affairs and does
no ‘quash’ so as to produce a new
state of affairs.
But nonetheless the impugned
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dismissal order has at least
defacto operation unless and until
it is declared to be void or
nullity by a competent body or
court. In Smith v. East Elloe Rural
District Council, 1956 A (736) 769:
(1956) 1 All ER 855, 871) Lord
Radcliffe observed: ‘An order, even
if not made in good faith, is still
an act capable of legal
consequences. It bears no brand of
invalidity on its forehead. Unless
the necessary proceedings are taken
at law to establish the cause of
invalidity and to get it quash or
otherwise upset, it will remain as
effective for its ostensible
purpose as the most impeccable of
orders.’
Apropos to this principle,
Prof. Wade states: (See Wade:
Administrative Law, 6th edn.
p.352)’ the principle must be
equally true even where the ‘brand’
of invalidity is plainly visible;
for there also the order can
effectively be resisted in law only
by obtaining the decision of the
court. Prof. Wade sums up these
principles: (Ibid)
‘The truth of the matter is
that the court will invalidate an
order only if the right remedy is
sought by the right person in the
right proceedings and
circumstances. The order may be
hypothetically a nullity, but the
court may refuse to quash it
because of the plaintiff’s lack of
standing, because the does not
deserve a discretionary remedy,
because he has waived his rights,
or fore some other legal reason. In
any such case, the ‘void’ order
remains effective and is, in
reality, valid. It follows that an
order may be void for one purpose
that an order may be void for one
purpose and valid for another; and
that it may be void against one
person but valid against another."
We may also refer to yet another decision of this Court
in Ravi S.Naik v. Union of India [1994 Suppl. (2) SCC 641 at
662] S.C. Agrawal, J., speaking for the Division Bench,
observed:
" In the absence of an
authoritative pronouncement by this
Court the stay order passed by the
High Court could not be ignored by
the Speaker on the view that his
order could not be a subject-matter
of court proceedings and his
decision was final. It is settled
law that an order, even though
interim in nature, is binding still
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it is set aside by a competent
court and it cannot be ignored on
the ground that the court which
passed the order has no
jurisdiction to pass the same.
Moreover the stay order was passed
by the High Court which is superior
Court of Record, it is for the
court to consider whether any
matter falls within its
jurisdiction or not. Unlike a court
of limited jurisdiction, the
superior court in entitled to
determine for itself questions
about its own jurisdiction. (See:
Special Reference No.1 of 1964;
(1967) 3 SCR 84.)"
The Allahabad and Madras High Courts have also taken
the same view. In State of U.P. V. Ratan Shukla [AIR 1956
All. 258], the Allahabad High Court observed:
"The fact that Shri S.M. Ifrahim
had no jurisdiction to hear the
appeals, however, does not mean
that no contempt could be committed
of him. So long as he was seized of
the appeals, no contempt could be
committed of him.
It is not the law that a court
dealing with a matter which is
beyond its jurisdiction can be
contemned with impunity or that the
liability of a person to be
punished for contempt of a court
depends upon whether the court was
acting within its jurisdiction at
the time when it is alleged to have
been contemned. the opposite-
party, therefore, cannot claim that
he is not guilty of contempt
because Shri S.M. Ifrahim had no
jurisdiction to decide the
appeals."
In Nalla Senapati Sarkarai Mandariar Pallayakottai v.
Shri Ambal Mills Pvt. Ltd. & Ors. [AIR 1966 Mad.53] similar
view has been expressed - without of course deciding the
question finally. Quoting Oswald on Contempt (1910 Edn. at
106), the court observed "an order irregularly obtained
cannot be treated as a nullity, but must be implicitly
obeyed, until by a proper application, it is discharged."
In D.M. Samyulla v. Commissioner, Corporation of the
City of Bangalore & Ors. [1991 Karnataka Law Journey 352],
the Karnataka High Court stated the law in the following
terms, with reference to the decision of the Court of Appeal
in Hadkinson v. Hadkinson: "the principle laid down in the
said decision is, a party who knows an order, whether it is
null or valid, regular or irregular, cannot be permitted to
disobey it and it would be dangerous to allow the party to
decide as to whether an order was null or valid or whether
it was regular or irregular".
In Hadkinson v. Hadkinson [1952 All. E.R.567] the Court
of Appeal held:
"It is the plain and unqualified
obligation of every person against,
or in respect of whom an order is
made by a court of competent
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jurisdiction to obey it unless and
until that order is discharged. The
uncompromising nature of this
obligation is shown by the fact
that it extends even to cases where
the person affected by an order
believes it to be irregular or even
void. Lord Cottenham, L.C. said in
Chuck v. Cremer: (1) (1 Coop. Temp.
Cott.342).
‘A party, who knows of an order,
whether null or valid, regular or
irregular, cannot be permitted to
disobey it....It would be most
dangerous to hold that the suitors,
or their solicitors, could
themselves judge whether an order
was null or valid-whether it was
regular or irregular. that they
should come to the court and not
take upon themselves to determine
such a question. That the course of
a party knowing of an order, which
was null or irregular, and who
might be affected by it, was plain.
He should apply to the court that
it might be discharged. As long as
it existed it must not be
disobeyed.’
Such being the nature of this
obligation, two consequences will
in general follow from its breach.
The first is that anyone who
disobeys an order of the court (and
I am not now considering
disobedience of orders relating
merely to matters of procedure) is
in contempt and may be punished by
committal or attachment or
otherwise. The second is that no
application to the court by such a
person will be entertained until he
has purged himself of his
contempt."
In United States of America v. John F.Shipp et al [51
L.Ed. 319], the following statement by Holmes,J. occurs:
"It has been held, it is true, that
orders made by a court having no
jurisdiction to make them may be
disregarded without liability to
process for contempt: Re Sawyer,
124 U.S. 200, 31 L. ed.402, 8 Sup.
Ct. Rep.482; Ex Parte Fisk. 113
U.S. 713, 28 L.ed. 1117, 5 Sup. Ct.
Rep. 724; Ex parte Rowland, 104
U.S. 604, 26 L. ed. 861. But even
if the circuit court had no
jurisdiction to entertain Johnson’s
petition , and if this court had no
jurisdiction of the appeal, court
and this court alone, could decide
that such was the law. It and it
alone necessarily had jurisdiction
to decide whether the case was
properly before it. On that
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question, atleast, it was its duty
to permit argument and to take the
time required for such
consideration as it might need. See
Mansfield, C. & L.M.R. Co. v. Swan,
111 U.S.379, 387, 278 L. ed. 462,
465, 4 Sup. Ct. Rep. 510. Until its
judgment declining jurisdiction
should be announced, it had
authority, from the necessity of
the case to make orders to preserve
the existing conditions and the
subject of the petition, just as
the State court was bound to
refrain from further proceedings
until the same time. Rev. Stat. 8
766; act of March 3; 1893 chap.
226, 27 Stat. at L. 751, u.s. Comp.
Stat. 1901. p.597."
The decision in Shipp has been followed in several
later decision of the American Supreme Court.
A contrary opinion has, however, been expressed in two
decision of the Bombay High Court. The first decision is of
a learned Single Judge in Dwarkadas Mulji v. Shadilal
Laxmidas (1980 MLJ 404). It was held by the learned Judge
that where the court has no jurisdiction to try a suit, no
person can be punished for flouting the interim orders made
in such a suit. It is significant that no reference was made
to Section 9-A of the Civil Procedure Code in the said
decision. In support of his view, the learned Judge relied
upon certain United States’ decisions and the statement of
law in Corpus Juris Secondum, Vol.XVII, Para 19. Sri
Sorabjee says that the United States’ decisions cited do not
support the proposition of the learned Judge. We do not,
however, wish to go into the said controversy in view of
Section 9-A of the Civil Procedure Code and the correct
principle of law, as we understand it. The above decision
has been distinguished by another learned Single Judge in
Kapil v. S.Anthony [1984 (2) Bombay Case Reporter 199]
precisely on this ground, viz., with reference to Section
9-A Civil Procedure Code. The learned Judge has opined that
by virtue of Section 9-A, the court does possess the
jurisdiction to pass interim orders and they have to be
obeyed by the person concerned even though ultimately it may
be found that the court had no jurisdiction to entertain the
said suit. The other decision of the Bombay High Court,
which is also strongly relied upon in the order under
appeal, is of the Division Bench in Vivekanand Atmaram
Chitale and another v. Vidyavardhini Sabha and others [1984
MLJ 520]. That was a case where the Revenue Tribunal had no
jurisdiction to pass any interim order in an appeal
preferred under Section 71 of the Bombay Public Trust Act,
1950. The Tribunal, however, passed an interim order
restraining the holding of a meeting. The persons, against
whom the order was issued, knowingly and deliberately
disobeyed the order stating that the order against them was
without jurisdiction. They were proceeded against for
contempt. The Division Bench affirmed the general principle
with reference to this Court’s decision in Kiran Singh v.
Chaman Paswan [A.I.R. 1954 S.C. 340] that a decree passed by
a court without jurisdiction is a nullity and that its
invalidity can be set up whenever and wherever it is sought
to be enforced or relied upon-even at the stage of execution
and even in collateral proceedings and then relaying upon
the decision of the learned Single Judge in Dwarka Dass
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Mulji v,. Shadilal Laxmidas, the Bench held thus:
"In Dwarkadas Mulji and others v.
Shantilal Laxmidas and another
Sawant J. elaborately considered
the question whether the breach of
an undertaking given by a party in
a proceeding, which is ab initio
void for lack of jurisdiction,
amounts to contempt. While
answering the question in the
negative, the learned Judge rightly
distinguished the decision of the
Allahabad High Court in State of
U.P. v. Ratan Shukla [A.I.R. 1956
All. 258] and placed reliance upon
the decision of the Punjab High
Court in Narayan Singh v. S.
Hardayal Singh [A.I.R. 1958
Punj.180]. He also quoted American
law on the subject as found in
Corpus Juris Secondum Vol. XVII
para 19. The relevant quotation is
as follows:-
"Disobedience of, or resistance to,
a void mandate, order, judgment or
decree or one issued by a Court
without jurisdiction of the subject
matter and parties litigant, is no
contempt and where the Court has no
waiver can cut off the rights of
the party to attack its validity."
In support of the proposition,
which the learned Judge laid down
he also placed reliance on the
decisions of the Supreme Court of
the United States in Ex Parte
Rowland [1881 U.S.S.C.R. 26 L Ed.
604], Ex Parte Fisk [1884
U.S.S.C.R. 28 L Ed. 117], Ex Parte
Sawyer [1887 U.S.S.C.R. 32 L Ed.
2001], United States of America v.
United Mine Workers of America
[1946 U.S.S.C.R. 91 L Ed.884] and
Joseph F. Maggio v. Raymond Zeitz
[1947 U.S.S.C.R. 92 L Ed.476], in
which unanimous view was taken that
there is no contempt when breach is
of the order passed in the
proceedings, which are ab initio
void for lack of jurisdiction from
their very inception."
It is necessary to point out that the order violated in
Vivekanand Atmaram was an order of the Revenue Tribunal and
not of a civil court. Probably, for that reason, the Bench
has not referred to Section 9-A of the Civil Procedure Code.
Be that as it may, for the reasons given by us hereinbefore
and in the light of the law laid down in the decisions of
this Court referred to above, it must be held that the
decision of the Bombay High Court in Dwarkadas Mulji was
wrongly decided and that the decision in Vivekanand Atmaram
Chitale must be held to be in applicable to the orders of a
civil court.
The learned counsel for the Defendants 1 and 2
submitted that this is not a proceeding for contempt but a
proceeding under Rule 2-A of Order 39 of the Civil Procedure
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Code. Learned counsel submitted that proceedings under Order
39 Rule 2-A are a part of the coercive process to secure
obedience to its injunction and that once it is found that
the Court has no jurisdiction, question of securing
obedience to its orders any further does not arise. Learned
counsel also submitted that enforcing the interim order
after it is found that the Court had no jurisdiction to try
the said suit would not only be unjust and illegal but would
also reflect adversely upon the dignity and authority of the
Court. It is also suggested that the plaintiff had
instituted the present suit in the Civil Court knowing full
well that it had no jurisdiction to try it . It is not
possible to agree with any of these submission not only on
principle but also in the light of the specific provision
contained in Section 9-A of Code of Civil Procedure
(Maharashtra Amendment). In the light of the said provision,
it would not be right to say that the Civil Court had no
jurisdiction to pass interim order or interim injunction, as
the case may be, pending decision on the question of
jurisdiction. The orders made were within the jurisdiction
of the Court and once this is so, they have to be obeyed and
implemented. It is not as if the defendants are being sought
to be punished for violations committed after the decision
of the High Court on the question of jurisdiction of the
Civil Court. Here the defendants are sought to be punished
for the disobedience and violation of the order of
injunction committed before the decision of the High Court
in Vishanji Virji Mepani. According to Section 9-A, the
Civil Court- and the High Court - did have the power to pass
interim orders until that decision. If they had that power
they must also have the power to enforce them. In the light
of the said provision, it cannot also be held that those
orders could be enforced only till the said decision but not
thereafter. The said decision does not render them (the
interim orders passed meanwhile) either non-est or without
jurisdiction. Punishing the defendants for violation of the
said order committed before the said decision (Vishanji
Virji Mepani) does not amount, in any event, to enforcing
them after the said decision. Only the orders are being
passed now. The violations are those committed before the
said decision.
The correct principle, therefore, is the one recognised
and reiterated in Section 9-A - to wit, where an objection
to jurisdiction of a civil court is raised to entertain a
suit and to pass any interim orders therein, the Court
should decide the question of jurisdiction in the first
instance but that does not mean that pending the decision on
the question of jurisdiction, the Court has no jurisdiction
to pass interim orders as may be called for in the facts and
circumstances of the case. A mere objection to jurisdiction
does not instantly disable the court from passing any
interim orders. It can yet pass appropriate orders. At the
same time, it should also decide the question of
jurisdiction at the earliest possible time. the interim
orders so passed are orders within jurisdiction when passed
and effective till the court decides that it has no
jurisdiction to entertain the suit. These interim orders
undoubtedly come to an end with the decision that this Court
had no jurisdiction. It is open to the court to modify these
orders while holding that it has no jurisdiction to try the
suit. Indeed, in certain situation, it would be its duty to
modify such orders or make appropriate directions. For
example, take a case, where a party has been dispossessed
from the suit property by appointing a receiver or
otherwise; in such a case, the court should, while holding
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that it has no jurisdiction to entertain the suit, must put
back the party in the position he was on the date of suit.
But this power or obligation has nothing to do with the
proposition that while in foce, these orders have to be
obeyed and their violation can be punished even after the
question of jurisdiction is decided against the plaintiff
provided the violation is committed before the decision of
the court on the question of Jurisdiction.
The learned counsel for Defendants 1 and 2 then argued
that Defendants 1 and 2 are not guilty of disobeying and
violating the order of injunction and that they did not
carry on any construction activity after the grant of
interim injunction by the Civil Court. The judgment under
appeal does not refer to any such contention being advanced
by Defendants 1 and 2 before the High Court. the impugned
judgment under appeal deals only with the question of law.
It is true that this factual submission was urged before the
Civil Court. the contention was that the construction
complained of was not carried on by Defendants 1 and 2 but
by other defendants and in particular by defendant No.4. The
Civil Court has dealt with this plea elaborately and has
rejected it . The Civil Court has observed that the 4th
defendant has come forward gratuitously to take the blame
upon himself, with a view to save the second defendant and
that his plea is totally unacceptable. Moreover, the orders
of the High Court, referred to above, which are based upon
the reports of the Court Receiver, Police and Municipal
records do clearly show that it was the second defendant
who, acting on behalf of the first defendant, had carried
out the construction complained of and had even refused to
purge himself of the contempt when given an opportunity to
do so in the High Court. In the face of the consistent and
repeated findings of the Civil Court and the High Court-
which we have referred to in extenso hereinabove - and in
the absence of any indication from the impugned judgment
that this factual question was urged by Defendants 1 and 2
before it - we are not inclined to accede to their plea that
the matter should be remitted to the High Court for deciding
the factual issue viz., whether Defendant 1 and 2 have in
fact violated the other of injunction or not. In our
opinion, it would be an unnecessary and empty formality.
Accordingly, we allow the appeals and set aside the
judgment of the High Court dated November 1, 1996 in
A.O.No.1407 of 1991.
It is brought to our notice that respondents 4 and 5 in
these appeals (Ashok Temkar and Kiran Patil) also claimed to
be tenants of certain portions in the said building. Their
claims have not been investigated by the High Court,
probably in view of the finding on the aforesaid question of
law. the matters shall go back to the High Court to the
extent of the said respondents (i.e. other than Defendants 1
and 2) to determine whether any or both of them are guilty
of violating the injunction order.
Insofar as Defendant No. 2 (Sri K.S. Jhunjhunwala) is
concerned, the order of the Civil Court holding him guilty
of contempt and sentencing him to one month’s imprisonment
is affirmed.
The appeals are allowed in the above terms. No costs.