BABU BHAI THIBA Vs ASHOK RAVI SHANKAR NARVAL .
Case number: SLP(C) No.-008295-008295 / 2009
Diary number: 21164 / 2007
Advocates: SANGEETA KUMAR Vs
NARESH KUMAR
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8295 OF 2009 (Arising out of Special Leave Petition (C) No.13638 OF 2007)
BABU BHAI THIBA ….APPELLANT(S)
VERSUS
ASHOK RAVI SHANKAR NARVAL & ORS. .…RESPONDENT(S)
O R D E R
SURINDER SINGH NIJJAR, J.
1. Leave granted. Heard the learned counsel.
2. Since this appeal by special leave is directed against
an order granting interim relief the same may be
disposed of by briefly stating the relevant facts.
3. The appellant claims to have lent certain sums of
money to respondent No.2, namely, Rafique Sarang.
Subsequently, the disputes arose between the parties,
which were referred to a named Arbitrator on 29.5.2001.
The Arbitrator passed an award declaring the respondent
No.2 liable to pay a sum of Rs.78,96,300/- to the
appellant i.e. Babu Bhai Thiba. The appellant sought
execution of the Award in the Bombay High Court. It
appears that an order was passed by the Bombay High
Court in the execution application on 1.8.2003 directing
attachment of several properties including the premises
No.108 Palm Spring CGHS Limited, First Floor, Swamy
Samarth Nagar, Andheri (W), Mumbai. At this stage,
respondent No.1, Ashok Ravi Shankar Naval, filed
Chamber Summons No.1277/2003 seeking an order for
raising attachment of the aforesaid premises, on the
ground that he is the owner, thereof. In support of his
plea he relied upon two agreements dated 1.10.1999
executed by respondent No.2, Rafiq Sarang, his wife Mrs.
Shahnaz Rafiq Sarang, with respondent No.1 and his
wife. He claimed that under one agreement he had paid a
sum of Rs.9,53,000/- in cash as a loan transaction. The
second agreement was for sale of the aforesaid premises
in case of failure to repay the loan amount. Since Rafique
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Sarang failed to repay the loan, the premises were duly
transferred in the name of respondent No.1 by the
Society.
4. Upon consideration of the entire matter, the learned
Single Judge observed that both the agreements are
bogus documents and cannot be accepted. Therefore, the
Chambers Summons came to be dismissed by the
learned Single Judge by order dated 9.3.2005.
Respondent No.1 carried the matter in appeal before the
Division Bench. By order dated 4.6.2007 the Division
Bench restrained the appellant from taking further steps
to dispose of the properties in execution of the award
dated May 29, 2001. This order is challenged in this
appeal by special leave by the appellant who is seeking to
execute the Award.
5. Initially at the time when the notice was issued on
17.8.2007 this Court directed that until further orders,
no third party rights shall be created in the subject of
dispute. Upon consideration of the entire matter, we are
of the opinion that the interim relief granted earlier by
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this Court needs to be continued during the pendency of
the proceedings in the High Court. However, we direct
that the aforesaid order of injunction will be subject to
the appellant depositing a sum of Rs.15 lakhs with the
Prothonotary and Senior Master of the Bombay High
Court. The amount deposited in the High Court shall be
invested in Fixed Deposit with a Nationalised Bank
initially for a period of one year; to be renewed
periodically for like term till the disposal of the matter by
the High Court. In case the appeal filed by Respondent
No.1 is dismissed, the amount deposited, together with
accrued interest shall be refunded to the appellant. The
appeal is disposed of accordingly.
..……….……………………….J (TARUN CHATTERJEE)
..…………………………………J (SURINDER SINGH NIJJAR)
NEW DELHI DECEMBER 15 , 2009.
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