HARI SHANKAR SINGHANIA (NOW DECEASED) AND 5 ORS. vs. DR. GAUR HARI SINGHANIA (NOW DECEASED) AND 15 ORS.

1 / 39 N.1786.2015.doc
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    ORDINARY ORIGINAL CIVIL JURISDICTION   
                                             
NOTICE NO.1786 OF 2015
IN
EXECUTION APPLICATION NO.2006 OF 2015
Bharat Hari Singhania & Ors.    ….Judgment Creditors 
            V/s.
Sushila Singhania & Ors.       ....Judgment Debtors 
WITH
NOTICE NO.1653 OF 2015
IN
EXECUTION APPLICATION NO.1913 OF 2015
Madhupati Singhania     ….Judgment Creditor 
            V/s.
Bharat Hari Singhania & Ors.       ....Judgment Debtors 
  ­­­­
Mr. Dinyar Madon, senior advocate a/w. Mr. Sairam Subramanian i/b. 
Khaitan & Co. for the applicant/claimant in N/1786/2015.
Mr.   Nirman   Shah   i/b.   Rakesh   Jain   for   the   claimant/applicant   in 
N/1653/2015.
Mr. Virag Tulzapurkar, senior advocate a/w. Adv. Saumya Srikrishna 
i/b. Wadia Ghandy & Co. for the judgment debtor no.10.
Mr.   Zal   Andhyarujina   a/w.   Adv.   Naseem   Patrawala   i/b.   Malvi 
Ranchoddas & Co. for the respondent nos.2,3,5,6 & 8.
Mr. S.U. Kamdar, senior advocate i/b. S.M. Sabrad for the respondent 
nos.12 & 13.. 
­­­­
                 CORAM : K.R.SHRIRAM,J   
                  RESERVED ON : 05.04.2016
  PRONOUNCED ON : 06.05.2016
P.C.:­  
1 The judgment creditors in execution application no.2006 of 
2015, who, henceforth are referred to as Calcutta Group for the sake 
of convenience, were the claimants in an arbitration before Mr. Justice 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

2 / 39 N.1786.2015.doc
S.N. Variava (Retd.) as Sole Arbitrator. The judgment debtors to this 
execution application were the respondents in the arbitration and 
participated as two separate groups. The judgment debtor nos.1 to 7, 
who hereinafter are referred to as Kanpur Group, were respondent 
nos.1 to 9 in the arbitration and the judgment debtors nos.8 to 14, 
who hereinafter are referred to as Bombay Group, were respondent 
nos.10   to   16   in   the   arbitration.   Respondent   nos.1   and   4   in   the 
arbitration have since expired. In the arbitration the claimants sought 
distribution of the assets of the erstwhile partnership firm of M/s. J.K. 
Bankers (Juggilal Kamlapat Bankers). The Ld. Arbitrator passed an 
th
award dated 4   August, 2008 to which certain minor modifications 
th
were   carried   out   on   12   September,   2008   (the   said   award)   and 
distributed the properties. The properties were distributed as under :­
DISTRIBUTION OF PROPERTIES

Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

3 / 39 N.1786.2015.doc
2  The Calcutta Group, the Bombay Group and the Kanpur 
Group were all members of the Singhania family that was carrying on 
business under the name and style of “M/s. J.K. Bankers” (Juggilal 
Kamlapat   Bankers),   a   partnership   firm.   Considerable   immovable 
properties were brought into the partnership firm.
3 In 1987, by way of a family settlement, the partnership 
firm was dissolved and a Deed of Dissolution was executed by all the 
parties. The parties agreed to distribute the immovable properties in 
specie free from encumbrances as provided in the Deed of Partnership 
st
dated 21   February, 1980. The distribution was to be completed as 
soon as possible and the parties were to strive to accomplish the same 
st
by 31  May, 1987. The properties are as under :­
  “1. Property No.29/1 at Kanpur known as Kamla Tower
  2. Property No.22/134 at Kanpur known as JK Kothi
  3. Property No.11 Cants, Kanpur known as Ganga Kuti
  4. Property No.6 at Cantt, Kanpur
  5. Property No.6 at Juhu, Mumbai
  6. Property No.37, Kanpur known as Kamla Retreat
  7. Property No.88/473, Hiraman Purwa at Kanpur
  8. Property No.80/80 at Kanpur known as Oil Mills (lands)
  9. Property No.20/193, Chatai Mohal, Kanpur
  10. Property No.20/131, Patkapur, Kanpur
  11. Property No.360, Harish Ganj, Kanpur
  12. Property No.363, Harish Ganj, Kanpur
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

4 / 39 N.1786.2015.doc
  13. Property No.361, Harish Ganj, Kanpur
  14. Property No.14/128, M.G. Marg, Kanpur
  15. Property No.80/71, Cooper Ganj, Kanpur”
4  Even though the distribution was to take place as far as 
st
possible by 31  May, 1987, the parties could not agree to the manner 
of distribution of the partnership assets. Actions were commenced and 
finally the Arbitrator came to be appointed pursuant to an order dated 
th
4  April, 2006 passed by the Supreme Court of India. This happened 
19 years after the firm was dissolved.
5  By  the   said   award,   the   Ld.   Arbitrator   has   ordered  and 
directed   the   partition   and   distribution   of   the   various   immovable 
properties of M/s. J.K. Bankers as per the chart given above. In order 
to do so, the Ld. Arbitrator has grouped the members of the Singhania 
family, for the purposes of the dispute, into three groups, i.e., Calcutta 
Group, Kanpur Group and Bombay Group. 
6 As per the Award, the Calcutta Group were to receive vacant 
and free from encumbrance the Juhu property (Serial No 5 to the list of 
properties in Paragraph 26 of the Award) from the Bombay group. 
Against receiving the Juhu property, the Calcutta group was directed to 
bring into the pool for the family a sum of Rs. 46,11,00,000/­. Out of 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

5 / 39 N.1786.2015.doc
the   said   amount,   The   Calcutta   group   was   to   pay   a   sum   of 
Rs. 22.71 crores to the Kanpur group and a sum of Rs. 23.40 crores to 
the Bombay group for the purpose of equalizing the Calcutta group’s 
share.
7 The Award was challenged under S.34 of The Arbitration & 
Conciliation Act, 1996 (The Act) by both the Bombay and Kanpur 
groups. By a common order dated 1 October 2009 the challenge was 
dismissed. Thereafter appeals were preferred under S.37 of The Act by 
both Kanpur and Bombay Groups. The appeals were dismissed by a 
common  Order  dated  8  March  2013.   The   challenge   to  the   award 
stopped here.
8 Thereafter, as per the demand notice dated 26 August 2014 
received from the Stamp authorities in Mumbai, the Calcutta group 
paid the stamp duty amount on 28 August 2014 and subsequently the 
Award was registered on 11 November 2014. All three groups were 
represented before the Stamp authorities. A letter from the Calcutta 
group’s Advocates dated 24 November 2014 was sent to both the 
groups enclosing the demand notice and requesting them to implement 
the   Award.   Though   lengthy   correspondence   was   exchanged,   the 
Bombay group has only recently (during the pendency of this execution 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

6 / 39 N.1786.2015.doc
application) initiated steps, i.e., filed for execution of the award in 
Kanpur with regard to execution of the Kanpur properties. 
9 Some of the relevant portions of the Award are set out 
herein for the sake of convenience :
19 …   Thus it is clear …………. In fairness to Counsel it must be  
stated that it was not argued that the group to whom a property 
would be allotted would not be entitled to get vacant possession and 
free from encumbrance….
26.    Accordingly   I partition the    properties as follows:
(a) The Claimants are allotted the property   at Sr. No.5    i.e. Kamala 
cottage,   Property No.6   at Juhu, Mumbai.  As the market value of  
this property is fixed at Rs.  89.66 crs. and each group  is entitled  to  
assets  worth     Rs.  43,55,00,000/­ the Claimants  will  have  to  
bring into' the pool  of the family,  in the manner  set out hereafter,  a 
sum  of Rs 46,11,00,000/­. This   then   will   have   to  be distributed  
amongst  the other two groups  as per their entitlement.   
(b) Respondents   1  to  9  are  allotted  the  following   properties at  
the  prices mentioned below: 
(i) Property   at  Sr.  No. 1 …
(ii) Property   at  Sr.  No.2 ..
(iii) Property at Sr. No.3..
(iv) Property at Sr. No.4 …
(v) Property at Sr. No.9….
Thus   properties    worth    Rs.  20.84    crs.   are   allotted    to 
Respondents   1 to 9. ……..  they  will,  in addition  to the above,  
receive  a sum   of       Rs.   22.71  crs.  ….  which  has to be brought  
in  by  the Claimants. They   will   receive   this   amount   only  
against   delivery   of vacant   possession,    free   from   encumbrances, 
of   all  the  properties allotted  to Respondents   10 to 16. In other 
words it will not be open to them to receive a part of this  sum of  Rs.  
22.71  crs.  on the ground  that  they have  handed  over  vacant  
possession  of some of the properties. 
(c) Respondents 10 to 16 are allotted the following properties at the  
prices mentioned below 
(1.i..i) Property at Sr. No. 6….
(1.i..ii) Property at Sr. No. 7…
(1.i.iii) Property at Sr. No.8 ...
(1.i.iv) Property at Sr. No.10...
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

7 / 39 N.1786.2015.doc
Thus Respondents 10 to 16 are allotted properties worth Rs 20.15 crs. 
As they are entitled to assets worth Rs. 43,55,00,000/­ they will, in 
addition to the above, receive a sum of Rs. 23.40 crs which has to be 
paid by the Claimants. They will receive this amount only on handing 
over vacant possession, free from encumbrance, of the Juhu property 
to the Claimants. 
27. Respondents 1 to 9 are in possession of the properties at Kanpur, 
respondents 1 to 9 are directed to vacate and/or get vacated the 
property at Sr.6, the portion of the property at Sr. No.8 which is  
possession of J.K. Oil Mills & the property at Sr. No.10 at Kanpur and 
hand over vacant possession of the same, free from encumbrances to 
respondents   10   to   16   within   a   period   of   6   months   from   today. 
Clarified that the properties at sr. nos.7 & 8 (not in possession of J.K. 
Oil Mills) are not to be handed over free from encumbrances but are to 
be handed over on “as is where is basis”. As these properties stand 
partitioned and allocated to respondents 10 to 16 by this award, 
respondents 10 to 16 will be entitled to have their names, or the name  
of such other person as they nominate, mutated in the record of rights 
on the basis of this award. The claimants and the respondents shall  
immediately jointly write to all tenants that they must attorn tenancy  
to respondents 10 to 16. All parties are directed to execute such 
writings or documents and do all such acts as are required for the  
purposes   of   having   these   properties   mutated   into   the   names   of 
respondents 10 to 16 or such other person as they nominate.
29. It must be mentioned that the 6 months period is granted as 
during submissions, on a query from the Tribunal, it was stated on  
behalf of the parties that they would require 6 months to vacate. As  
the period appears to be reasonable the parties are granted this time to 
vacate or get vacated the properties. It is however clarified that by this  
Award the properties already stand partitioned.  From the date of this 
Award the party to whom a property is allotted is the owner of that 
property. Parties who have to vacate  or get properties   vacated   i.e 
  Respondents   1 to 9 and Respondents   10 to   16 must confirm   in 
writing,  within  1 month from today, that they will be vacating or 
getting vacated the properties within the period of 6 months granted 
to them. If no such written intimation is given, the party to whom the  
property is allotted will be entitled to presume that possession will not  
be handed over and can immediately thereafter apply for execution of  
the Award. If no notice is given then the date of breach will be deemed 
to be immediately on the period of 1 month, from the date of the 
Award,    getting over. If written notice is given acknowledging that 
possession will be handed but at the end of six months possession   is 
not handed over the date. of  breach  will  be immediately  on  the  six 
 months period,  from the  date  of the  Award, getting over.
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

8 / 39 N.1786.2015.doc
30.       As   Parties are granted 6 months time to vacate, the  amounts 
receivable  by them  will only be received  at the  time they vacate the 
property   in   their   possession   and/or   all   the   properties   in   their 
possession and hand them over free from encumbrance.  Similarly the 
sum of Rs. 46,11,00,000/­  (Rs. 89.66 crs. less Claimants share of Rs.  
43.55 crs.) which has to be brought in  by the Claimants will become 
payable on the date that the Claimants receives vacant possession of  
the Juhu property. In  other words the payment is to  be against  
possession   of   the   property   and/or   possession   has   to   be   against 
payment. Clarified that one group of Respondents not handing over  
vacant possession will be no ground for another group not handing  
over vacant possession. In the event of Claimants getting possession of 
the Juhu property they will bring in the sum of Rs. 46,11,00,000/­  
and Respondents 10 to  16 will to receive the sum of Rs.23.40 crs. 
However if Respondents 1 to 9 have not handed over vacant possession 
of all the properties to Respondents 10 to 16 then they will not be 
entitled to receive the sum due to them till they hand over vacant  
possession of all the properties. In that event the sum of Rs. 22.71 crs  
will be kept in escrow …….... The amount will only be handed over  
against vacant possession of all the properties allotted to Respondents 
10 to 16 being delivered to them free from encumbrance…
31. By this Award the properties are partitioned and parties are 
bound to hand over vacant possession free from encumbrance. Before 
concluding it must be observed that the Supreme Court has inter­alia 
observed as follows: 
“It is thus seen that the above facts would clearly go to show that the 
contesting  Respondents  Nos.   1­9  are  not  at all   interested  in  any 
conciliation, mediation or arbitration but only interested in enjoying  
the bulk of the immovable properties of the firm and refusing to carry  
out their obligations under and pursuant to the Deed of Dissolution by  
permitting   the   distribution   of   properties   in   specie   and   free   from 
encumbrance as contemplated by the said Deed of Dissolution dated 
26.03.1987 and the supplementary agreement dated 28.03.1987.”
This tribunal has also noticed that parties in possession have shown  
reluctance to hand over possession. As stated above Respondents 1 to 9 
have without any justification claimed and are still claiming that they 
are entitled to all properties in Kanpur and/or in any event the 
properties at Sr. Nos. 1, 2, 3 & 6 must be allotted to them. They have  
not been allotted property at Sr. No. 6.  Respondents 10 to 16 have  
also indicated reluctance to part with the Juhu property. However, it is 
now hoped that the parties will heed the good advice tendered by the  
Supreme Court…………
  
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

9 / 39 N.1786.2015.doc
10 Thus,   the   Bombay   and   Kanpur   groups   had   been   given 
6   months   to   vacate/get   vacated   the   properties.   Further,   the   two 
Respondent Groups, i.e., the Bombay Group and the Kanpur Group 
were to intimate within one month their written confirmation that they 
would   vacate   within   6   months.   If   no   written   communication   was 
received, then the party to whom the property was allotted would be 
entitled to presume that possession will not be handed over and can 
immediately apply for execution. As the Calcutta group did not receive 
any written intimation, either after the Calcutta group’s letter dated 
24.11.2014,   they   have   filed   this   Execution   Application   bearing 
No. 2006 of 2015.
11   The Calcutta Group has approached this court for execution 
on the basis that the award provides for independent and separate 
decrees and separate and independent execution of the rights and 
obligations   of   the   Calcutta   Group.   The   Calcutta   Group   is   seeking 
vacant possession free from encumbrances of the Juhu property from 
the Bombay Group against payment of Rs.22.71 crores and payment 
of Rs.23.40 crores to Kanpur Group or in the alternative to deposit 
Rs.23.40 crores in Escrow, if the Kanpur Group does not hand over 
possession to the Bombay Group. The Bombay Group and the Kanpur 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

10 / 39 N.1786.2015.doc
Group are opposing the execution application on the grounds that :
  (a) the award is a joint decree and must be executed as a 
whole, it cannot be split into parts and allowed in separate executions;
  (b) the obligations of the three groups under the award are 
interlinked with reciprocal obligations towards each other and thus 
cannot be separated.
  (c) it was also submitted by the Bombay Group that the 
Kanpur Group has not handed over the possession to Bombay Group 
and if any obstruction is raised to the execution, the right of the 
obstructionist will have to be decided in appropriate proceedings.
  (d)   the   clarification   contained   in   paragraph   30   of   the 
award contains a clarification only on the word “vacant possession” 
but does not contain a clarification for free from encumbrances and 
hence   the   Bombay   Group   is   not   obliged   to   hand   over   the   Juhu 
property to Calcutta Group unless they receive the Kanpur properties 
free from encumbrances.
  (e) the trigger point for handing over the Juhu property 
has not arisen yet since the trigger point is only when the Kanpur 
Group hands over the properties to the Bombay Group.
  (f) the Calcutta Group ought to join the Bombay Group in 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

11 / 39 N.1786.2015.doc
the execution in Kanpur as the Bombay Group cannot give up the Juhu 
property before they get their dues in Kanpur.
12  The Kanpur group also submitted that the Calcutta Group 
has paid excess stamp duty without the consent from the Kanpur 
Group and the six months period has not commenced for handing over 
possession as per the award.      
13  Before we proceed further, the settled position in law is 
that   the   court's   direction   was   to   be   complied   with   by   rendering 
satisfaction to all persons who are jointly interested in the decree. 
However, there is an exception to this, in as much as, when distinct 
shares of the decree holders are determined and known, payment to 
one of the decree holders of his share satisfies the decree to that 
extent. Strictly speaking such a decree is not a joint decree and a 
decree holder, who is entitled to obtain satisfaction of his right can 
claim   it   without   reference   to   rights   of   the   other   decree   holders. 
1
( Hurrish Chunder Chowdry vs. Kali Sundari Debia  and  Valchand 
2
Gulabchand Shah vs. Manekbhai Hirachand Shah & Anr. ).
1 . 10 Indian Appeal 4 (PC)
2 . 1953 ILR 356
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

12 / 39 N.1786.2015.doc
3
14  In   Jai   Narain   Ram   Lundia   vs.   Kedar   Nath   Khetan , 
paragraphs 18 and 20 read as under :­
“ 18. When a decree impose obligations on both sides which are so  
conditioned that performance by one is conditional on performance  
by the other, execution will not be ordered unless the party seeking  
execution not only offers to perform his side, but when objection is  
raised, satisfies the executing court that he is in a position to do so.  
Any other rule would have the effect of varying the conditions of the  
decree : a thing that an executing court cannot do. There may of  
course be decrees where the obligations imposed on each side are  
distinct and severable and in such a case each party might well be left  
to its own execution.
20. Fry on specific performance….... The basic principle in execution  
that the executing court must take the decree as it stands and cannot  
go behind it. If the decree says that on payment being made some 
definite   and   specific   thing   is   to   be   given   to   the   other   side,   the  
executing court cannot alter that and allow something else to be  
substituted for the thing ordered to be given.”
4
15  In  Jagdish Dutt vs. Dharam Pal , the court observed that a 
joint decree can be executed as a whole since it is not divisible and it 
can be executed in part only where the share of the decree holders are 
defined and those shares can be predicted or the share is not in 
dispute. 
5
16 In   Smt. Lalita Devi vs. Smt. Kamla Devi   Lalitadevi vs. 
Smt. Kamladevi, it is observed that the law appears to be settled, that 
in case of a joint decree where the shares of the parties are distinct or 
separable even though some of the decree holders have transferred 
3 . AIR 1956 SC 359
4 . AIR 1999 (3) SCC 644
5 . 1994 SCC Online All 277
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

13 / 39 N.1786.2015.doc
their shares to the judgment debtor, the decree does not become 
inexecutable as a whole but can be executed by one of the decree 
holders under the provisions of Order 21, Rule 15 of Code of Civil 
Procedure at least to the extent of the share of the decree holder. 
6
17 In   Ramesh Ch. Deb vs. Barinda Kr. Chakraborty , the 
court held that the execution can be commenced against some debtors 
7
only and in part. In  Sardar Madhavrao vs. Narayan Damodar , the 
court held that the decree holder can execute for his share only, else, 
he would be obligated to undertake execution proceedings on behalf 
of everyone else which may cause burden on the decree holder. 
18 This being the settled position in law, let us see whether 
the Calcutta Group can execute the decree in part so far as their share 
is concerned. In the present case when one considers the award (the 
decree)   the   decree/award,   in   favour   of   each   of   the   group,   viz., 
Calcutta Group or Kanpur Group or Bombay Group, is distinct and 
severable and is executable distinctly and separately. The shares of 
each of the decree holders are expressly apparent on the face of the 
award. 
6 . AIR 1997 Gauhati 24
7 . AIR 1960 66
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

14 / 39 N.1786.2015.doc
19 Strictly speaking in my view, though it is a common decree 
in favour of each of the group, it cannot be construed as a joint decree 
that it cannot be stated that the Calcutta Group is not entitled to 
obtain satisfaction of its right without reference to the rights of the 
Bombay Group or Kanpur Group. As the shares of the decree holders 
are apparent on the face of the decree, there can be no objection to a 
separate satisfaction of the individual decree holder towards his share. 
The Calcutta Group has repeatedly tried to perform its obligations 
th
starting from the letter dated 24  November, 2014 by offering to bring 
in the money against receiving possession of the Juhu property. It is 
not the case of anybody that the Calcutta Group is not ready and 
willing to perform its obligations. The only obligation cast on the 
Calcutta Group is to bring in money against receiving possession from 
the Bombay Group. There is no vagueness to the rights and obligations 
of the Calcutta Group under the award and the same is distinct from 
and   not   interlinked   with   the   rest   of   the   obligations   between   the 
Kanpur Group and Bombay Group. The Juhu property is defined and 
the money sought to be brought in is also quantified.  
Therefore, the Calcutta Group is entitled to press ahead 
with the execution proceedings.
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

15 / 39 N.1786.2015.doc
20 It is the case of the Bombay Group that the award is a joint 
decree and must be executed as a whole, it cannot be split up into 
parts to allow separate executions as the obligations of the three 
groups under the award are interlinked with reciprocal obligations 
towards   each   other.   Hence   it   cannot   be   separated.   The   counsel 
Mr. Tulzapurkar relied upon  Jagdish Dutt  (supra) and  Jai Narain Ram 
Lundia  (supra), which were also relied upon by Mr. Madon. Relying 
on  Jagdish Dutt  (supra), Mr. Tulzapurkar submitted from paragraph 7 
of the judgment that when a decree is passed in favour of a joint 
family the same has to be treated as a decree in favour of all the 
members of the joint family in which event it becomes a joint decree. 
In   Jai Narain Ram Lundia   (supra), which was also relied upon by 
Mr. Madon, Mr. Tulzapurkar read paragraphs 18 and 20 to show that 
when   obligations   are   interlinked   as   a   family   settlement   separate 
execution   is   not   possible   and   in   this   case   the   obligations   are 
interlinked   and   cannot   be   executed   in   peace.   The   proposition 
submitted by Mr. Tulzapurkar is the same that was submitted by 
Mr. Madon and there can be no doubts about it but what is required 
to be seen is whether in the present matter case the obligations are 
interlinked. The answer is no.
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

16 / 39 N.1786.2015.doc
21 Mr. Tulzapurkar laid lot of emphasis on the observations 
made by the Apex Court that a family dispute is of a special nature and 
family settlement are governed by a special equity principle, where the 
terms are fair and bonafide taking into account the well being of a 
family. Mr. Tulzapurkar submitted that as held by the Apex Court the 
families are governed by a special equity peculiar to themselves and 
would be enforced if honestly made, the object of the arrangement is to 
protect the family from long drawn litigation or perpetual strives which 
mar the unity and solidarity of the family and create hatred and bad 
blood between the various members of the family and the courts have, 
therefore, leaned in favour of upholding a family arrangement instead 
of disturbing the same. He submitted, therefore, only when Bombay 
Group gets its share from Kanpur Group, that the Calcutta Group shall 
get its share from the Bombay Group. 
22 The three groups were distributing assets of a partnership 
firm. The individual groups were like three individual joint families 
who were partners in the firm. The award (decree) in the present case 
cannot be treated as a joint decree. Even for a moment we consider 
the award (decree) as joint, it is trite that even in the cases of joint 
families it can be executed in part where the shares of the decree 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

17 / 39 N.1786.2015.doc
holders are defined or where the share is not in dispute. In view of the 
separate rights and obligations of the Calcutta Group, the share of the 
Calcutta Group can be executed independently. The Bombay Group 
cannot withhold giving possession to the Calcutta Group on the basis 
that they will not hand over possession of Juhu property unless they 
get or acquire title to the Kanpur properties. That has to be dealt 
between Bombay Group and Kanpur Group. In  Jai Narain Ram Lundia 
(supra) case also the Appellant – Jai Narain Ram Lundia sought to 
execute the  performance of  a contract  to sell certain  shares  in a 
private   limited   company   together   with   a   five   annas'   share   in 
partnership firm called the Marwari Brothers. One of the defences put 
up against the execution was that the partnership firm – Marwari 
Brothers had been dissolved and was no longer in existence.  The 
Judgment Holder could not proceed because assets in a dissolved firm 
were different from that of the share in a going partnership firm and no 
modification had been sought. In the present case, there is no such 
difficulty. The decree sought to be executed remains the same. There 
are no interlinked obligations. If the Court allows the objection of the 
Bombay group that they are not obliged to give possession of the Juhu 
property till Kanpur gives them the Kanpur properties – the same would 
be going behind the terms of the Award, as no where in the Award does 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

18 / 39 N.1786.2015.doc
it provide for this.  
23 It was also submitted by the Bombay Group that  if any 
obstruction is raised to the execution, the right of the obstructionist 
will have to be decided in appropriate proceedings in accordance with 
law. The stand of the Bombay Group is that there opposition to hand 
over possession to Calcutta Group of the Juhu property as the Kanpur 
Group has not handed over possession to Bombay Group must be 
considered by the executing court as a valid reason for them to not 
hand over the Juhu property. Mr. Tulzapurkar relied upon   N.S.S. 
8
Narayana Sarma vs. Goldstone Exports (P) Ltd.  to submit that an 
obstructionist in possession can only be dispossessed in accordance 
with law and he may not dispossessed until his rights are adjudicated 
in proper proceedings. It is rather strange that the Bombay Group is 
raising this issue. In the arbitration the rights of all the parties have 
been determined and the award (decree) has been passed. As per the 
award the Bombay Group has to vacate the Juhu property. There is no 
right   of   the   Bombay   Group   that   has   to   be   adjudicated   in   these 
proceedings. When a decree holder complains of resistance to the 
execution   of   a   decree   it   is   incumbent   on   the   execution   court   to 
8 . AIR 2002 SCC 251
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

19 / 39 N.1786.2015.doc
adjudicate   upon   it.   But   while   marking   adjudication,   the   court   is 
obliged to determine only such question as may be arising between 
the parties to a proceeding on such complaint and such questions must 
be relevant to the adjudication of the complaint. The questions which 
the executing court is obliged to determine is (a) the questions should 
have legally arisen between the parties and (b) such questions must be 
relevant for consideration and determination between the parties. For 
example, third party, who questions the validity of a transfer made by 
a decree holder to an assignee. But in this case the rights of the 
Bombay   Group   and   Calcutta   Group   are   already   determined   or 
decided. The Calcutta Group has a decree in their favour directing the 
Bombay Group to hand over possession against the Calcutta Group 
paying certain amounts to the Bombay Group. The Calcutta Group is 
willing to make the payment.    Therefore, there is nothing remaining in 
the matter and the rights have been adjudicated. In the present case 
the execution proceedings are pending and notice under Order 21 
Rule 22  has  been taken  out for  the purpose of dealing  with  the 
objections.  
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

20 / 39 N.1786.2015.doc
24  Paragraph 30 of the award provides “clarified that one 
group of respondents not handing over vacant possession will be no 
ground   for   another   group   not   handing   over   vacant   possession”. 
According to the Calcutta Group this clarification in paragraph 30 
makes it clear that the Bombay Group cannot refuse to vacate the 
Juhu property on the ground that the Kanpur Group has not handed 
over to the Bombay Group properties in Kanpur. I am in agreement 
with them. But according to Bombay Group the clarification contained 
in paragraph 30 of the award contains a clarification only on the word 
“vacant possession” but does not contain a clarification for free from 
encumbrance. 
25 Mr.   Tulzapurkar   submitted   that   the   Arbitrator   was 
conscious of the wording of the clarification and deliberately phrased 
it the way he did. Thus, the Bombay Group is not obliged to hand over 
the   Juhu   property   in   Mumbai   to   the   Calcutta   Group   unless   they 
receive the Kanpur properties free from encumbrance. According to 
Mr. Tulzapurkar any other reading would be against the spirit of the 
family   settlement   as   a   family   settlement   means   all   get   their   due 
simultaneously.   Mr.   Tulzapurkar   also   relied   upon   Shiv   Chander 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

21 / 39 N.1786.2015.doc
9
Kapoor vs. Amar Bose .   Relying on this judgment, Mr. Tulzapurkar 
submitted   that   where   there   is   an   exception,   it   must   be   strictly 
construed and the scope thereof should be limited to that content. 
Mr. Tulzapurkar submitted that the clarification provided in paragraph 
30 of the award is also an exception and not a clarification and hence 
it must be construed strictly. According to Mr. Tulzapurkkar since it 
only talks about vacant possession, the exception cannot be broadened 
to read free from encumbrance in it and unless it is strictly interpreted 
as  an  exception  the  Bombay  Group  and  Kanpur  Group  would  be 
tempted   to   encumber   the   property   and   then   hand   it   over. 
Mr. Tulzapurkar also relied upon  Century Textiles Industries Ltd. vs. 
10
V. Deepak Jain and Anr.   and submitted that the executing court 
cannot go behind the decree, it must take the decree according to its 
tenor; has no jurisdiction to widen its scope and is required to execute 
the decree as made. 
26  I   am   afraid,   I   cannot   agree   with   this   submission   of 
Mr. Tulzapurkar. One cannot read the award/decree in bits and pieces 
or   here   and   there.   The   award   has   to   be   read   as   a   whole   and 
harmoniously for its true and correct meaning. If we have to accept 
9 . 1990 (1) SCC 234
10 . 2009(5) SCC 634
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

22 / 39 N.1786.2015.doc
what Mr. Tulzapurkar is saying, then that sentence in paragraph 30 
was not required at all. When reading the award (decree) as a whole 
what each group is going to get and what each group is obliged to do 
is expressly and distinctly identified. The Learned Arbitrator perhaps 
envisaged such a situation that the Bombay Group may argue that 
unless   the   Kanpur   Group   hands   over   the   properties,   the   Bombay 
Group is not obliged to hand over against payment. It is precisely for 
that reason the Learned Arbitrator thought it fit to insert the sentence 
in paragraph 30. Moreover it is just a clarification and is not the 
operative part. It depends wholly on other paragraphs to find the 
meaning. There is no need to substitute the word clarification with the 
word exception. Moreover the Arbitrator in paragraph 19 has recorded 
that the parties were in agreement with whomsoever had to receive 
possession,   had   to   receive   property   vacant   and   free   from 
encumbrances. It therefore, appears that the expression “possession”, 
“vacant possession” and “vacant possession free from encumbrances” 
have   been   used   loosely   and   synonymously   throughout   the   award 
except in case of properties at serial nos.7 & 8 which were not to be 
delivered free from encumbrance, as could be seen from paragraph 27 
of the award. Where it need not be delivered free from encumbrance, 
the Arbitrator has spelt it out. Some of the paragraphs from which it 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

23 / 39 N.1786.2015.doc
so appears are paragraph 19, 20(c), 21 and 27 of the award which 
read as under :­ 
“19… Thus it is clear …………. In fairness to Counsel it must be 
stated that it was not argued that the group to whom a property  
would be allotted would not be entitled to get vacant possession and 
free from encumbrance….
20 (c) … She also submitted that the Supreme Court in its judgment 
dated 4 April 2006 has observed as follows – 
If for any reason any of the defendants do not permit and comply with 
the directions for getting vacant possession of any of the immovable 
properties listed in items 1 to 13 of the Ex D to the plaint then the  
same should be valued on basis of vacant possession and the plaintiffs 
should be paid their share on the basis of the vacant possession by the 
defendants..
21. ….Thus other members, who have had no possession for all these  
years cannot  now be denied allotment/  possession  merely  on  the  
ground that some other group is in possession. Distribution in specie 
necessarily means that the group in possession and/ or control will 
have to vacate or get vacated the properties. 
27. Respondents 1 to 9 are in possession of the properties at Kanpur, 
respondents 1 to 9 are directed to vacate and/or get vacated the 
property at Sr.6, the portion of the property at Sr. No.8 which is 
possession of J.K. Oil Mills & the property at Sr. No.10 at Kanpur and 
hand over vacant possession of the same, free from encumbrances to 
respondents   10   to   16   within   a   period   of   6   months   from   today.  
Clarified that the properties at sr. nos.7 & 8 (not in possession of J.K.  
Oil Mills) are not to be handed over free from encumbrances but are to 
be handed over on “as is where is basis”. As these properties stand 
partitioned and allocated to respondents 10 to 16 by this award, 
respondents 10 to 16 will be entitled to have their names, or the name 
of such other person as they nominate, mutated in the record of rights 
on the basis of this award. The claimants and the respondents shall  
immediately jointly write to all tenants that they must attorn tenancy 
to respondents 10 to 16. All parties are directed to execute such 
writings or documents and do all such acts as are required for the  
purposes   of   having   these   properties   mutated   into   the   names   of 
respondents 10 to 16 or such other person as they nominate.”
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

24 / 39 N.1786.2015.doc
27 Infact it should also be noted that any encumbrances on the 
property had already been factored in the valuation. Moreover as per 
the award, the properties stood partitioned and alloted to the groups so 
named. Hence, it is not open to the erstwhile group owners to create 
fresh   encumbrances   just   because   they   happened   to   continue   in 
possession. The properties have been partitioned as on the date of the 
award. 
28 It was also submitted by Mr. Tulzapurkar that the Bombay 
Group will be obliged to give up the Juhu property only at the time the 
Kanpur Group hands over to them and as the Kanpur Group is yet to 
hand   over   properties   to   the   Bombay   Group,   the   trigger   point   for 
handing over of the Juhu property to Calcutta Group has not yet arisen.
29 The award provides for separate decrees. The parties/groups 
are free to independently execute. If we have to assume a trigger point 
so far as the execution by the Calcutta Group is concerned, it has to be 
from the point the Calcutta Group agrees to bring in the money and 
simultaneously the Bombay Group giving up possession of the Juhu 
property. The counsel for the Calcutta Group also submitted that even if 
the order of performance of reciprocal promises is not expressly stated, 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

25 / 39 N.1786.2015.doc

   
30 Thus, to the extent the Calcutta and Bombay Group have a 
reciprocal obligation to each other, that will serve as the trigger. For it 
is   only   when   money   comes   into   the   pool,   will   the   properties   be 
released. 
31 Next point of objection from Mr. Tulzapurkar is that the 
Calcutta Group ought to join the Bombay Group in the execution in 
Kanpur as the Bombay Group cannot give up its Juhu property before 
they receive their due in Kanpur. As I have already concluded that the 
decree   in  its   strict  sense   not   a  joint  decree  where   obligations  are 
interlinked and each party is free to execute the decree at the place and 
pace at which they wish to, I see no reason why the Calcutta Group, 
which is not the recipient of any of the properties in Kanpur from the 
Kanpur   Group   should  join  the   Bombay  Group  in   the  execution   in 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

26 / 39 N.1786.2015.doc
Kanpur. The Calcutta Group has to merely pay to the Kanpur Group 
money once it receives its Juhu property or deposit it in court.           
32 Mr. Tulzapurkar of course agreed that the present execution 
application is maintainable since the Juhu property which has to go to 
the Calcutta Group is situated within the jurisdiction of this court. Infact 
one   of   the   members   of   the   Bombay   Group   family   –   Madhupati 
Singhania,   who   is   judgment   debtor   no.9   has   filed   an   execution 
application   no.1913   of   2015   seeking   execution   of   the   award   and 
acknowledging that the decree has to necessarily be executed first in 
Bombay. He is seeking protection for any money that may be paid by 
the Calcutta Group for the Juhu property as he anticipates the rest of 
the Bombay Group will take the money for themselves to his exclusion. 
Of course judgment debtor no.9 – Madhupati Singhania is not entitled 
to receive any monies separately since the Bombay Group has not come 
back   with   its   internal   arrangement   and   dynamics.   In   Valchand 
Gulabchand   (supra), it was observed that under that rule….. but it 
cannot compel one or more of the joint decree holders to levy execution 
for a fraction of the decree. Nor can the Court at the instance of the 
judgment debtor be asked to decide a dispute between the decree 
holders inter se.... If the executing court is asked to launch upon such 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

27 / 39 N.1786.2015.doc
enquiry ………it would in effect be deciding a suit for partition between 
the joint decree holders with reference to the property, which is the 
subject matter of the decree primarily, and incidentally with regard to 
the other property held jointly on the same tenure or relationship as the 
property which is the subject matter of the decree. 
33  As per Rule 2 and 2A of Order 21 of the CPC, payment in 
court is good payment. Rule 2A provides provides that no payment or 
adjustment shall be recorded at the instance of the judgment debtor 
unless (a) the payment is made in the manner in rule 1. Rule 1 (1) (a) 
specifically allows for all money payable under a decree to be paid by 
deposit into the Court. As the execution for the Bombay property has 
been applied for in this Hon’ble Court, the deposit of the money will be 
made into the Court by the Calcutta Group on receiving vacant and free 
from   encumbrance   possession   of   the   Juhu   property.   There   is   no 
obligation on the part of the Calcutta group with regards to protecting 
specifically any amount towards Respondent No.11.
34 Mr.   Tulzapurkar   tried   to   distinguished   Hurish   Chunder 
Chowdhury  (supra) that was relied upon by the judgment creditor by 
submitting that the facts of the said judgment were not pertaining to a 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

28 / 39 N.1786.2015.doc
family settlement, which have a special bearing. Mr. Tulzapurkar also 
submitted that there was no reciprocity or reciprocal obligations in the 
facts   of   the   case.   In   my   view,   the   judgment   in   Hurish   Chunder 
Chowdhury   (supra) is a very clear on the proposition that separate 
shares could be executed by individual decree holders.

36 Mr.   Madon   had   cited  this   judgment   for   the   purpose   of 
demonstrating the well settled proposition that when separate shares 
are ascertainable, decree holders can file execution application for their 
own share and the fact that it is a family matter has no bearing and 
even in a family matter it is possible.
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

29 / 39 N.1786.2015.doc
  I agree with Mr. Madon because in   Valchand Gulabchand 
(supra) case it was held that ascertaining the respective shares of the 
decree holders in a joint decree is foreign to the nature of the execution 
proceedings. In the present case, there is no such difficulty as the 
Calcutta   Group   is   to   bring   in   a   fixed   sum   of   money   and   receive 
possession of the Juhu property in Mumbai.
 
37 Mr. Tulzapurkar laid lot of emphasis on the observations 
made by the Apex Court that a family dispute is of a special nature and 
family settlement are governed by a special equity principal, where the 
terms are fair and bonafide taking into account the well being of a 
family. Mr. Tulzapurkar submitted that as held by the Apex Court the 
families are governed by a special equity peculiar to themselves and 
would be enforced if honestly made, the object of the arrangement is to 
protect the family from long drawn litigation or perpetual strives which 
mar the unity and solidarity of the family and create hatred and bad 
blood between the various members of the family and the courts have, 
therefore, leaned in favour of upholding a family arrangement instead 
of disturbing the same. 
  In this case however, it is the conduct of the Kanpur Group 
and the Bombay Group that so much of bad blood has been spilt. The 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

30 / 39 N.1786.2015.doc
reluctance of the Bombay Group and Kanpur Group in handing over the 
properties   have   been,   inter   alia,   observed  in   paragraph   62   of   the 
11
judgment of the Apex Court  while considering the civil appeal directed 
th th
against the final judgment and order dated 8 /9  June, 2004 passed by 
the Division Bench of this Court in appeal no.440 of 1996 in arbitration 
suit no.1904 of 1992. Paragraphs 62 & 63 of the said judgment have 
been reproduced in the quotation in the next paragraph .

“62. it is thus seen that the above facts would clearly go 
to show that the contesting Respondents 1­9 are not at 
all   interested   in   any   conciliation,   mediation   or 
arbitration but only interested in enjoying the bulk of the  
11 . (2006) 4 SCC 658
12 . Appeal No.361/2010 and 505/2010 dated 8.3.2013
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

31 / 39 N.1786.2015.doc
immovable properties of the firm and refusing to carry 
out their obligations under and pursuant to the said  
deed of dissolution by permitting the distribution of the  
said properties in specie and free from any encumbrance 
as contemplated by the said deed of dissolution dated 26 
March 1987 and the supplementary agreement dated 28 
March 1987.

Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

32 / 39 N.1786.2015.doc

31. By this Award the properties are partitioned and parties are 
bound to hand over vacant possession free from encumbrance. Before 
concluding it must be observed that the Supreme Court has inter­alia 
observed as follows: 
“It is thus seen that the above  facts would clearly go to show that 
the contesting Respondents Nos. 1­9 are not at all interested in 
any conciliation , mediation or arbitration   but only interested in 
enjoying the bulk of the immovable properties of the firm and 
refusing to carry out their obligations  under and pursuant to the 
Deed of Dissolution by permitting the distribution of properties in 
specie and free from encumbrance as contemplated by the said Deed of 
Dissolution dated 26.03.1987 and the supplementary agreement dated 
28.03.1987.”
This tribunal has also noticed that parties in possession have 
shown   reluctance   to   hand   over   possession .   As   stated   above 
Respondents 1 to 9 have without any justification claimed and are still 
claiming that they are entitled to all properties in Kanpur and/or in 
any event the properties at Sr. Nos. 1, 2, 3 & 6 must be allotted to  
them. They have not been allotted property at Sr. No. 6.   Respondents 
10 to 16 have also indicated reluctance to part with the Juhu  
property . However, it is now hoped that the parties will heed the good  
advice tendered by the Supreme Court…………
                                                                  (emphasis supplied)
  
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

33 / 39 N.1786.2015.doc
40 Therefore, it is quite obvious that the Kanpur Group does 
not want to part with the property and the Bombay Group, whose 
attempt to retain the Juhu property at a lower price did not succeed 
before the Arbitrator and challenging the award having been dismissed 
are finding a very convenient alibi in the Kanpur Group. Both are 
enjoying   the   assets   in   question.   They   are   merely   trying   to   drag 
proceedings endlessly forever and for another period of uninterrupted 
enjoyment of the assets.
  It is true that family disputes have a different concept and 
equity. The courts accept the litigating parties to bury their differences 
which is essential for maintaining peace and harmony in the family. In 
cases of family disputes and settlement, court do not take a technical 
approach. But in this case the attitude and conduct of the parties have 
changed, inter alia, in different directions even though the parties with 
a good intention had entered into Deed of Dissolution to divide the 
properties in equal measure in 1987. The parties are members of a 
family descending from a common ancestor and they must sink their 
disputes and differences, settle and resolve their conflicting claims once 
and for all in order to buy peace of mind and bring about complete 
harmony and goodwill in the family.  The Bombay Group and Kanpur 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

34 / 39 N.1786.2015.doc
Group should strive to enforce a family arrangement and the award 
(decree) honestly. 
41 Mr.   Kamdar,   counsel   appearing   for   respondent   no.12 
(Gautam Hari Singhania) adopted the submissions of Mr. Tulzapurkar. 
Therefore, we do not have to dealt with that separately.
42 Mr. Andhyarujina, counsel appearing for the Kanpur Group, 
at the outset adopted the submissions of Mr. Tulzapurkar. The main 
thrust of course of the Kanpur Group was that the Calcutta Group has 
paid excess stamp duty without consent from the Kanpur Group and 
therefore, the Calcutta Group will be obliged to pay any additional 
stamp duty that may be levied by the Uttar Pradesh Stamp Authorities. 
As could be seen from the proceedings, all the parties were involved 
with the proceedings before the Stamp authorities. It does not lie in the 
mouth of the Respondent groups to now say that the stamp duty has 
been paid without their consent when they were equally responsible for 
following up the proceedings. Further, even after being informed way 
back in 2014 that the stamp duty had been paid, they have not objected 
or challenged the adjudication. It is not their case that less stamp duty 
has been paid which would render the Award unenforceable. The 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

35 / 39 N.1786.2015.doc
Calcutta group has reserved their right to claim the proportionate share 
in the same and the Kanpur group can deal with the same when their 
right is exercised. This cannot possibly be a reason for halting these 
execution proceedings. The Award provides for equal sharing of the 
stamp duty. In the event the Uttar Pradesh authorities levy further duty 
(despite Section 19A of the Indian Stamp Act, 1899 (as applicable in 
Uttar Pradesh) which gives credit to the stamp paid in Maharashtra 
already), the Calcutta group is bound by the Award and will have to act 
in accordance with law.  
43 It was also submitted by the Kanpur Group that the six 
month period has not commenced for the handing over the possession 
as per the Award. This submissions is preposterous. At the hearing 
Mr. Andhyarujina admitted that the Kanpur Group had to vacate the 
premises but the period of six months to vacate has not begun and 
when the period begins is not clear. The dispute between the parties 
has now been going on for almost thirty years. To raise an issue that 
the 6 month period has not begun/ is not over is a desperate attempt to 
clutch at straws. The Calcutta Group informed the Kanpur Group of the 
stamping as far back as in November 2014. Thereafter the Kanpur 
group has been served with the execution application which encloses a 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

36 / 39 N.1786.2015.doc
copy of the Award duly stamped all of which disclose the day of 
stamping, assuming for the sake of argument the date of stamping is 
the time from when the obligation for vacating arose. The 6 months 
period is long over. The Kanpur group has not even complied with the 
written confirmation as required under Paragraph 29 of the Award. In 
absence of such a written confirmation that they are willing to vacate 
the properties, they are in breach and have made themselves liable to 
execution proceedings.
44 In the circumstances, the objections raised by the Bombay 
and Kanpur Groups cannot be accepted though we see that family 
settlements and family disputes have a special equity and attempt 
should be made for the parties to live harmoniously. The conduct of the 
Bombay  Group   and  Kanpur  Group  in   dragging   this   litigation  over 
30 years despite entering into a family settlement on 1987 smacks of 
utter dishonesty and self­conteredness. Using their money power, the 
Kanpur Group and Bombay Group (all are leading industrialists) have 
for their selfish motives and greed only dragged on the litigation and 
consumed precious judicial time of this court and also of the Apex 
Court. 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

37 / 39 N.1786.2015.doc
45 I have observed in some other matters also that the Courts 
should be alert in dealing with such speculative actions and  shoot 
down   such  bogus   litigation   at   an   early   stage.   This   action   of   the 
Bombay Group and Kanpur Group, it is quite obvious is inspired by 
vexatious motives. I observe with regret the infliction of the ordeal 
upon the Courts by parties like the Bombay Group and Kanpur Group 
by presenting a case which was disingenuous or worse. It may be a 
valuable contribution to the cause of justice if such speculative and 
frivolous litigations are dealt with a tough hand. Substantial judicial 
time will be saved if such parties are saddled with substantial costs so 
that they would not continue the onslaught on precious judicial time. 
In view of the past conduct of the Bombay Group and Kanpur Group 
in engaging the Calcutta Group in contesting litigations which also 
had a strong bearing in the Court's time, this is one of those cases 
where substantial costs have to be imposed on the Bombay Group and 
Kanpur Group. 
46 Therefore,   the   notice   is   made   absolute.   The   matter   to 
proceed for execution. The Bombay Group (with the exception of 
Madhupati Singhania) and the Kanpur Group (each group) to pay a 
sum of Rs. 10 lakhs each as costs to the Calcutta Group by way of 
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

38 / 39 N.1786.2015.doc
cheque drawn in favour of the advocates on record for the Calcutta 
Group.   The   Bombay   Group   (with   the   exception   of     Madhupati 
Singhania) and the Kanpur Group (each group) also to pay a sum of 
Rs.10 lakhs each to Maharashtra Legal Aid Services Authority. These 
amounts to be paid within six weeks from today.
47 The   Calcutta   Group   within   six   weeks   to   deposit   the 
amounts payable to the Bombay Group and the Kanpur Group with 
the   Prothonotary   and   Senior   Master,   High   Court,   Bombay,   as 
permitted under Order 21, Rule 1 of the Code of Civil Procedure. The 
Prothonotary and  Senior  Master  to  invest   these  amounts   in   fixed 
deposit with a nationalised bank for a minimum period of one year at 
a time. Within eight weeks of the Calcutta Group depositing these 
amounts   with   the   Prothonotary   and   Senior   Master,   High   Court, 
Bombay,   the   Bombay   Group   to   vacate   the   Juhu   property.   If   the 
Bombay Group fails to vacate, on the expiry of eight weeks period, the 
Court Receiver to take actual physical possession of the Juhu property 
and hand over the same to the Calcutta Group. He may, should the 
need arise, even take police assistance to comply with these directions.
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::

39 / 39 N.1786.2015.doc
48 As regards notice no.1653 of 2015, the same is deferred 
until   the   applicants'   share   out   of   the   Rs.23.40   crores   payable   to 
Bombay Group is determined independently.
49 At this stage, the counsel for the Bombay Group seeks stay 
of this order by a period of eight weeks.
50 I am not inclined to grant the stay as requested because the 
Calcutta Group has been given six weeks to deposit and Bombay 
Group has been given eight weeks to vacate the Bungalow after the 
amount is deposited by the Calcutta Group. 
51 It is clarified that if the Bombay Group gets a stay from the 
Appeal Court, then in that case, liberty to the Calcutta Group to apply 
for return of the amount deposited with the Prothonotary and Senior 
Master, High Court, Bombay.
(K.R.SHRIRAM,J)
Gauri Gaekwad
::: Uploaded on - 06/05/2016 ::: Downloaded on - 26/06/2024 07:30:14 :::