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                                                       REPORTABLE

                IN THE SUPREME COURT OF INDIA

                CIVIL APPELLATE JURISDICITION

             CIVIL APPEAL NO. 3573             OF 2008                (Arising out of SLP (C) No. 605 of 2007)

Arjan Singh                                       ... Appellant

                               Versus

Punit Ahluwalia & Ors.                                  ... Respondents

                          JUDGMENT

S.B. Sinha, J.

1.    Leave granted.

2.    Dr. S.R. Bawa was the owner of a property bearing House No.169,

Section 11-A, in the town of Chandigarh.        Two suits for specific

performance of contract in respect of the said property were filed in the

Court of Civil Judge, Chandigarh; one of them filed by the appellant on

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the basis of a purported oral agreement for sale entered into on or about

20.6.1995 for a consideration of Rs.32,00,000/- in terms whereof

allegedly a sum of Rs.3,20,000/- was deposited in his account through

Banker’s Cheque on 22.6.1995. The said agreement of the appellant was

repudiated by Dr. S.R. Bawa in or about October 1995. A suit for

specific performance was filed on 20.11.1995. An ex parte order of

injunction was issued passed therein for a limited period but was

admittedly extended from time to time, the last one having been extended

upto 16.10.1996. An application for extension was filed but no order was

passed.

     Relying on or on the basis of a purported agreement dated

20.6.1995, Sanjeev Sharma also filed a suit on 1.2.1996 for specific

performance of contract in respect of the suit property which also stood

repudiated by Dr. Bawa. Even in that suit, the Trial Court granted an

injunction.   Sanjeev Sharma applied for and was impleaded as a

defendant in the suit filed by the appellant by an order dated 14.10.1997.

Similarly, the appellant’s application for being impleaded as a defendant

was allowed by an order dated 18.12.1997.

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     The issues in both the suits being identical, parties led similar

evidence in both the suits. The principal defendant, Dr. Bawa, however,

did not lead evidence.

3.    The suit filed by Mr. Sanjeev Sharma was referred to the Lok

Adalat. However, no settlement was arrived at.

     A purported compromise was, therefore, entered into by and

between Dr. Bawa and Sanjeev Sharma. On or about 19.2.2003, a

consent decree was passed, pursuant whereto or in furtherance whereof, a

deed of sale was executed by Dr. Bawa in favour of one Puneet

Ahluwalia, a nominee of Sanjeev Sharma. Appellant filed an application

under Order 23 Rule 3 for the recall of the order dated 19.2.2003. Punit

Ahluwalia was also impleaded in the said suit as Defendant No.3. By

reason of an order dated 21.1.2006, the said application for recall was

allowed by the learned trial Judge opining:

(1)   The consent decree purported to have been entered into by and

     between Dr. Bawa and Sanjeev Sharma being in terms of the

     second part of Order 23 Rule 3 of the Code of Civil Procedure, the

     same was not valid as deed of sale executed pursuant thereto; and

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(2)   Although the order of interim injunction passed in the case of the

     appellant was not extended beyond 16.10.1996, as an application

     had been filed therefor and as the appellant could not suffer owing

     to an act of the Court and the same being violative of the order of

     injunction, the deed of sale was invalid in law.

4.    The High Court, however, while exercising its revisional

jurisdiction by reason of the impugned judgment, set aside the said order

of the learned Judge on the premise that it is the first part of Order 23

Rule 3 which was applicable in the case. It was opined that as the

interim order was not extended, the question of execution of any deed of

sale in violation of the said order of injunction did not arise.

5.    Mr. J.L. Gupta, learned senior counsel appearing on behalf of the

appellant, would contend :

(1)   The High Court committed a manifest error in passing the

     impugned order insofar as it failed to take into consideration that it

     was a case where the first part of Order 23 Rule 3 would apply;

     and

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(2)   In view of the well known legal principle that any party cannot

     suffer owing to the fault on the part of the Court, the deed of sale

     dated 25.3.2003 must be held to be bad in law.

6.    Mr. Dhruv Mehta, learned counsel appearing on behalf of the

respondent, on the other hand, would urge :

(1)   From the order sheet dated 4.3.2003, it would appear that the

     willingness of the parties to the suit to enter into a compromise

     was expressed and, thus, although the appellant was aware thereof,

     he did not raise any objection to the recording of the compromise

     dated 19.2.2003

(2)   The purported application for recall dated 31.7.2003 was not

     maintainable as an appeal against the order dated 19.2.2003 lay

     before the higher court.

(3)   An order of injunction having been made operative upto

     16.1.1996, it is wrong to contend that the order of injunction by

     reason of a legal fiction or otherwise could continue beyond and,

     in any event, the appellant having not taken any step to obtain an

     order of injunction thereafter, the impugned order cannot be found

     fault with.

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(4)   Assuming that there was any breach of the order of injunction, the

     consequence thereof having been provided in terms of Order 39

     Rule 2A of the Code of Civil Procedure, thus, the court could have

     taken recourse only thereto, thus, its power under Section 151 of

     the Code of Civil Procedure could not be taken recourse.

(5)   The contention of the appellant that the sale deed became

     inoperative in law is fallacious.

7.    Order 23 Rule 3 of the Code of Civil Procedure reads thus :

           "3. Compromise of suit--Where it is proved             to the satisfaction of the Court that a suit has             been adjusted wholly or in part by any lawful             agreement or compromise in writing and signed             by the parties, or where the defendant satisfies             the plaintiff in respect of the whole or any part             of the subject-matter of the suit, the Court shall             order such agreement, compromise or             satisfaction to be recorded, and shall pass a             decree in accordance therewith so far as it             relates to the parties to the suit, whether or not             the subject-matter of the agreement,             compromise or satisfaction is the same as the             subject-matter of the suit:                    Provided that where it is alleged by one             party and denied by the other that an adjustment             or satisfaction has been arrived at, the Court             shall decide the question; but no adjournment             shall be granted for the purpose of deciding the             question, unless the Court, for reasons to be             recorded, thinks fit to grant such adjournment.

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                   Explanation.--An      agreement       or              compromise which is void or voidable under              the Indian Contract Act, 1872 (9 of 1872), shall              not be deemed to be lawful within the meaning              of this rule."

8.    The said provision indisputably is in two parts. The first part

applies where the parties to the suit enters into a compromise in terms

whereof a decree may become executable on the basis of the

compromise. The second part, however, shall apply in a case where the

claim of the plaintiff stands satisfied and no further action is required to

be taken by the parties in terms of the consent decree.

     It may be true that parties to the suit signed the compromise

petition. But, indisputably, the appellant herein has a rival claim. The

suit filed by him, vis-‘-vis, the one of Sanjeev Sharma was required to be

considered together.      The court could exercise its discretionary

jurisdiction in one of the suits or the other, having regard to Section 20 of

the Specific Relief Act, 1963. By reason of a compromise or otherwise,

the claim of the appellant could not have been defeated.            When a

compromise is entered into, the Court has a duty to see as to whether the

same meets the requirements of law. A compromise decree which does

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not satisfy the requirements of law is not legal. It would be unlawful. It,

therefore, cannot be recorded.

     The terms of the compromise may, briefly be noticed :

            "(d) That the defendant No.1 admits the claim                   of the plaintiff and the said defendant                   No.1 has no objection if the suit of the                   plaintiff for specific performance is                   decreed in favour of the plaintiff and                   against the defendant No.1 and the                   defendant No.1 shall get the Sale Deed                   executed in favour of the plaintiff or in                   the name of the nominee(s) on or before                   31.3.2003 subject to the balance payment                   of consideration price amounting to                   Rs.24.75 lacs by way of Banker’s                   cheque/draft in the name of the defendant                   No.1 and the defendant No.1 shall hand                   over the physical vacant possession of                   first floor and the symbolic possession of                   the tenanted portion of the house in                   question.              (e)   That the defendant No.1 is to go back to                    States and the execution of decree is                    mandatory to be performed within the                    above-mentioned time and in the case of                    plaintiff fails to pay the balance amount                    of Rs.24.75 lacs with the said stipulated                    period the defendant No.1 shall not be                    entitled to sale deed by way of its                    execution and it will be presumed that                    the plaintiff had no funds to purchase the                    property.                XXX                XXX                 XXX

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            (i)       That the defendant No.2 Arjan Singh has                        also filed a suit against the defendant                        No.1 in respect of the same property i.e.                        House No.169, Sector 11-A, Chandigarh                        alleging the contract having taken place                        on 21.6.1995 after the contract of the                        plaintiff with defendant No.1. The said                        suit is also pending in the Court. The                        plaintiff is a pro forma defendant in the                        said suit and no relief has been claimed                        against the plaintiff in the said suit. The                        outcome of the said suit shall be the sole                        responsibility of the defendant No.1 and                        the liability in the said suit qua the                        earnest money, damages, interest shall be                        the responsibility of defendant No.1                        alone."

9.    It is only pursuant to or in furtherance of the said purported terms

of settlement, the deed of sale was executed on 25.3.2003.

     The settlement entered into by and between the parties proceeded

on the assumption that no decree for specific performance would be

passed in the case of the appellant. It wrongly recorded that the appellant

is only a proforma defendant in the suit.

10.   The learned Trial Judge, while recording the compromise,

categorically held :

            "Ld. Counsel for the plaintiff has stated that the              compromise has been effected between the              parties and compromise Ex.C-1 has been placed

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           on the file. Both the parties i.e. the plaintiff             and the defendant No.1 had got their statements             recorded separately that they have agreed that             the suit of the plaintiff is decreed as per the             compromise. In view of the compromise Ex.C-             1 no claim has been made against the defendant             No.2.             Heard.             The suit of the plaintiff is decreed as the             defendant No.1 has admitted the claim of the             plaintiff for specific performance and he had             agreed that he shall get the sale deed executed             in favour of the plaintiff or in the name of the             nominee(s) on or before 31.3.2003 subject to             the balance payment of consideration price             amounting to Rs.24.75 lacs and the defendant             No.1 shall handover the physical vacant             possession of the first floor and the symbolic             possession of the tenanted portion of the house             in question.             The plaintiff shall complete formalities and             inform defendant No.1 or his counsel 3 days             before the execution and registration of the sale             deed.             There is no order as to costs. Suit of the             plaintiff is decreed in view of the compromise             Ex.C-1 which is to be read as part of the decree.             Decree sheet be prepared accordingly and file             be consigned to the record room after due             compliance."

11.   One of the questions, therefore, which arose for consideration, is

as to whether the first part or second part of Order 23 Rule 3 of the Code

of Civil Procedure would apply. The Trial Judge, in our opinion, has

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rightly held that it was a case where the first part of Order 23 Rule 3

would apply. As the appellant was not a party to the settlement, the same

was not binding on him. The issue is directly covered by a judgment of

this Court in Pushpa Devi Bhagat (Dead) through LR. Sadhna Rao (Smt.)

v. Rajinder Singh & Ors. [(2006) 5 SCC 566] wherein two questions

which had been framed were :

           "(i)   Whether the appeal filed by Pushpa Devi                    under Section 96 of the Code of Civil                    Procedure against the consent decree was                    maintainable.             (ii)   Whether the compromise on 23.5.2001                    resulting in a consent decree dated                    18.7.2001 was not a valid compromise                    under Order 23 Rule 3 CPC."

     The said questions were answered in the following terms, opining :

           "19. What is the difference between the first             part and the second part of Rule 3? The first             part refers to situations where an agreement or             compromise is entered into in writing and             signed by the parties. The said agreement or             compromise is placed before the court. When             the court is satisfied that the suit has been             adjusted either wholly or in part by such             agreement or compromise in writing and signed             by the parties and that it is lawful, a decree             follows in terms of what is agreed between the             parties. The agreement/compromise spells out             the agreed terms by which the claim is admitted             or adjusted by mutual concessions or promises,             so that the parties thereto can be held to their

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           promise(s) in future and performance can be             enforced by the execution of the decree to be             passed in terms of it. On the other hand, the             second part refers to cases where the defendant             has satisfied the plaintiff about the claim. This             may be by satisfying the plaintiff that his claim             cannot be or need not be met or performed. It             can also be by discharging or performing the             required obligation. Where the defendant so             "satisfies" the plaintiff in respect of the subject-             matter of the suit, nothing further remains to be             done or enforced and there is no question of             any "enforcement" or "execution" of the decree             to be passed in terms of it."

12.   The compromise, in our opinion, was unlawful. What would be its

effect is the question. But before we advert thereto, another finding of

the learned Trial Judge may also be noticed.

13.   The learned Trial Judge passed an interim order on 2.2.1996,

which was periodically extended. Indisputably, by reason thereof, Dr.

Bawa was restrained from transferring the property. A similar order of

injunction was passed in Sanjeev Sharma’s case which was made

absolute on 28.5.1997.

14.   It is, however, again beyond any dispute that the said order of

injunction continued from time to time. It was operative till 16.10.1996.

It has been noticed by the learned Trial Judge that an application for

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extension was filed. However, because the Presiding Officer was on

leave on 16.10.1996 and later the matter was transferred to another court,

the interim order was neither extended nor vacated.

15.   Was the order of injunction operative so as to attract the provisions

of Rule 2A of Order 39 of the Code of Civil Procedure or invoking the

inherent jurisdiction of the court under Section 151 thereof?

     The learned Trial Judge opined that it was so because it was for the

court to pass an appropriate order thereunder. The High Court, however,

differed with the aforementioned finding of the learned Trial Judge to

hold that no order of injunction was operative. It, furthermore, held that

any transaction carried out in violation of the order of the court is void; it

would be a nullity. The decision of the High Court is based on the

decisions of different High Courts including Pranakrushna and others v.

Umakanta Panda and Others [AIR 1989 Orissa 148], Phani Bhushan Dey

v. Sudhamoyee Roy & Anr. [91 Calcutta Weekly Notes 1078] and

Harbalas and others v. The State of Haryana and Others 1973 Punjab

Law Journal, 84].

16.   We agree with the High Court on this issue.            If the order of

injunction was operative upto a particular date, technically the order of

injunction shall not remain operative thereafter. The owner of the land

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Dr. Bawa and the defendant No. 2 Sanjeev Sharma, thus, could have

entered into the compromise.

     The effect thereof would be that the said deed of sale was not

binding on the appellant. It would be hit by the doctrine of lis pendens,

as adumbrated under Section 52 of the Transfer of Property Act. The

said deed of sale would not come in the Court’s way in passing a decree

in fvour of the appellant.      Its validity or otherwise would not be

necessary to be considered as the appellant is not bound thereby.

Sanjeev Sharma and consequently Puneet Ahluwalia would be deemed to

be aware of the pendency of the suit. Even Section 19 of the Specific

Relief Act will be attracted.

17.   Reliance has been placed by Mr. Gupta on Surjit Singh v. Harbans

Singh [AIR 1996 SC 135 : (1995) 6 SCC 50] wherein this Court opined:

            "4...In defiance of the restraint order, the              alienation/assignment was made. If we were to              let it go as such, it would defeat the ends of              justice and the prevalent public policy. When              the Court intends a particular state of affairs to              exist while it is in seisin of a lis, that state of              affairs is not only required to be maintained,              but it is presumed to exist till the Court orders              otherwise. The Court, in these circumstances              has the duty, as also the right, to treat the              alienation/assignment as having not taken place              at all for its purposes..."

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18.   There cannot be any dispute with regard to the aforementioned

proposition of law. This decision answers the questions raised by Mr.

Mehta that the consequences of violating the order of injunction must be

kept confined only to Rule 2A of Order 39 of the Code of Civil

Procedure. We must also take notice of the fact that even a court in

exercise of its inherent jurisdiction under Section 151 of the Code of

Civil Procedure, in the event of coming to the conclusion that a breach to

an order of restraint had taken place, may bring back the parties to the

same position as if the order of injunction has not been violated.

[Gurunath Manohar Pavaskar and Ors. v. Nagesh Siddappa Navalgund

and Ors. [2007 (14) SCALE 283]

19.   Furthermore, in a given case, the court may also invoke the rule as

adumbrated in Hadkinson v. Hadkinson [(1952) 2 All ER 567]. The said

principle, however, has been explained by this Court in Pravin C. Shah v.

K.A. Mohd. Ali and Another [(2001) 8 SCC 650] stating:

              "21. The observations can apply to the             courts in India without any doubt and at the             same time without impeding the disciplinary             powers vested in the Bar Councils under the             Advocates Act.

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     {See also Bar Council of India v. High Court of Kerala [(2004) 6

SCC 311]}

20.   However, as in this case, no order of injunction was breached, the

said principle has no application.

     The deed of sale, therefore, need not be set aside. It will have its

own effect having regard to Section 52 of the Transfer of Property Act

and Section 19 of the Specific Relief Act.

     The learned Trial Judge, however, was right in holding that the

purported compromise was bad in law. It was unlawful being without

any written consent of all the parties. We need not go into the question

as to whether the same was fraudulent or not, but indisputably not only

the same was not binding on the parties, the court in a case of this nature

while considering the appellant’s case shall not take note of the fact that

any deed of sale has been executed pursuant thereto. Respondent No.3,

as a logical corollary of these findings, would not be entitled to set up the

plea of being bona fide purchaser for value without notice. The court

may also pass such other order or orders, as it may deem fit and proper

keeping in view its discretionary jurisdiction under Section 20 of the

Specific Relief Act, 1963. To that extent the judgment of the learned

Trial Judge must be upheld and that of the High Court must be set aside.

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     We, however, do not agree that the appellant cannot be made to

suffer for violation of the order of the court but as the legal principle

stated in the judgment of the learned Trial Judge in that behalf is not

correct, the same would not apply in this case. As no order of injunction

was operative, the court cannot pass an order of injunction with

retrospective effect so as to take away the right of the parties created for

the said purpose. To the said effect, the court must make a distinction

between an incidental proceeding and a supplemental proceeding. An

order of injunction can be passed in terms of the provisions of the

supplemental proceedings contained in Section 94 of the Code of Civil

Procedure. An express order must be passed while giving effect to the

supplemental proceedings which is additional to the incidental power of

the court. The distinction is fine but real.

21.   For the reasons aforementioned, the impugned judgment is set

aside to the aforementioned extent. The appeal is allowed in part. In the

facts and circumstances of the case, Respondent No.2 and 3 must bear

the costs of the appellant. Counsel’s fee assessed at Rs.50,000/- (Rupees

fifty thousand only).

                                              ...............................J.                                                [S.B. Sinha]

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                   ................................J.                     [Lokeshwar Singh Panta] New Delhi; May 14, 2008