ECE INDUSTRIES LIMITED Vs S.P.REAL ESTATE DEVELOPERS P.LTD.
Case number: C.A. No.-005127-005128 / 2009
Diary number: 14238 / 2009
Advocates: KHAITAN & CO. Vs
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NON REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.………….……….. OF 2009 (Arising out of SLP (C) Nos. 11964-11965 of 2009)
ECE Industries Limited … Appellant
VERSUS
S. P. Real Estate Developers P. Ltd. & Anr. .... Respondents
J U D G M E N T
TARUN CHATTERJEE,J.
1. Leave granted.
2. These two appeals have been filed from a common order
passed by the High Court of Andhra Pradesh at
Hyderabad, by which the High Court had affirmed an
order of the Second Additional City Civil Judge at
Hyderabad, disposing of an application for injunction filed
at the instance of the plaintiff-appellant on two
applications for injunction in a suit for recovery of
possession and damages. The plaintiff/appellant alleged
in their plaint that they are the owner of 67,824.50 sq.
yards of land, situated at Borabanda, Fathenagar, Ashok
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Marg, Hyderabad (hereinafter referred to as the suit
property). The plaintiff-appellant as well as the
defendants/respondents executed a Development
Agreement cum Power of Attorney on 21st of September,
2007. Under the said Agreement, the
defendants/respondents agreed to pay an aggregate sum
of Rs. 30.50 crores in the following manner :-
i) Rs. 13.50 crores by way of non-refundable amount.
ii) Rs. 16.72 crores for utilizing the consultations, advice and
services of the petitioner over the suit property along with
service tax o the said amount for which invoices had been
raised by the plaintiff/appellant.
iii) Rs. 28,36,525/- towards the cost of land.
3. It is the case of the plaintiff-appellant that since the
defendants/respondents had acted in breach of the agreement,
the same was duly terminated. Some of the breaches of the
agreement in question, as alleged by the plaintiff/appellant, are
as follows :-
i) The respondent No. 1 issued 12 post dated cheques for a total sum of Rs. 16.72 crores –
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11 post dated cheqeus for Rs. 1.40 crores each and one post-dated cheque for a sum of Rs. 1.32 Crores. ii) The respondent did not furnish a Bank Guarantee for the amount of Rs. 16.72 crores and also did not pay the service tax payable on the said amount. iii) Out of the 12 post dated cheques given by the Respondent, 2 cheques were honoured, 4 of Rs. 1.4 crores each were dishonoured on presentation and balance cheques were not presented. iv) The respondent no. 1 did not carry out construction in accordance with the sanctioned scheme. v) The respondents entered into agreement with third parties without furnishing any details thereof. vi) The respondents were selling dwelling units to persons who cannot be termed as members of the weaker sections of the society.”
4. Since the agreement was terminable and when it was found
by the plaintiff-appellant that the defendants/respondents were
proceeding to change the nature and character of the suit
property, a suit has been filed by the plaintiff/appellant for
recovery of possession and damages.
5. In the aforesaid suit, two applications for injunction under
Order 39 Rule 1 and 2 read with Section 151 of the Code of
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Civil Procedure were filed by the plaintiff-appellant. In one
application, the main relief that was claimed by the plaintiff-
appellant was to restrain the defendants/respondents from
alienating or transferring the suit property including the
structures coming up thereon and in the other, for injunction
over the suit property from changing the nature and character
thereof pending disposal of the suit.
6. While dealing with the applications for injunction, the
Second Additional City Civil Judge at Hyderabad had appointed
an Advocate Commissioner to find out the extent of
construction raised by the defendants/respondents in the suit
property as the plaintiff-appellant sought to contend that there
was no construction at all in the suit property. The Advocate
Commissioner appointed by the trial Court submitted his report,
which is already on record. While deciding the applications for
injunction, the said report was taken into consideration by the
trial Court and after hearing the learned counsel for the parties,
the trial Court was prima facie satisfied that substantial
construction was undertaken and completed by the
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defendants/respondents, which had required them to invest
crores of rupees. The trial Court, considering this fact that
substantial construction was completed, refused to grant an
order of injunction in favour of the plaintiff-appellant from
making any further construction in the suit property but the
applications for injunction were, however, disposed of with the
following conditions :-
“1) That the defendants/respondents shall deposit the balance value of the property, which comes to around Rs. 28,00,000/- into Court within one month. 2) That it shall furnish bank guarantee for the value of the unrealized post dated cheques, and pay/deposit the value of four cheques, which were dishonoured, within one month from today. 3) That the defendants/respondents shall not claim equities over the construction made in the land and they are bound by the decision in the suit. The Defendants/respondents shall furnish the particulars of the prospective buyers of the residential units in advance to the Competent Authority/Urban Land Ceiling, and it must be made clear to the prospective buyers that their purchases are subject to the result of the suit by making a ‘specific recital’ in the agreement of sale or sale deed, as the case may be.”
7. Aggrieved by the order of the trial Court, two appeals
were preferred by the plaintiff/appellant before the High Court of
Andhra Pradesh at Hyderabad, which by the impugned order,
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had affirmed the order of the trial Court on the question of
construction in the suit property, but set aside the directions
given by the trial Court so far as Clause Nos. 1 and 2, as
mentioned above, are concerned in the order of the trial Court.
It is these concurrent orders, which are now under challenge
before us in these appeals.
8. At the time of admission of this matter, caveat had
already been filed by the defendants/respondents. In that view
of the matter, we fixed the hearing of the matter on 22nd of July,
2009. While hearing the petitions on merits, Mr. R. F. Nariman,
learned senior counsel appearing for the plaintiff/appellant,
invited us to the report of the Advocate Commissioner and after
taking us through the same, sought to contend that in fact, no
construction has been made by the defendants/respondents
and, therefore, in view of the admitted fact that the agreement,
having been already cancelled, the defendants/respondents
cannot be permitted to proceed with the construction on the suit
property and the application for injunction, therefore, must be
allowed. On the other hand, Dr. A. M. Singhvi, learned senior
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counsel appearing for the defendants/respondents also took us
to the report of the Advocate Commissioner and other materials
on record and at the same time, also had produced recent
photographs, which were not produced in the Courts below and
contended that the High Court was fully justified in affirming the
orders of the trial Court inter alia holding prima facie that a
substantial construction has already been made in the suit
property, for which the defendants/respondents have invested
huge sum of money and in that view of the matter, the question
of grant of injunction at this stage could not arise at all.
9. After hearing the learned senior counsel for the parties
and after going through the Advocate Commissioner’s report
and the impugned order of the High Court as well as of the trial
Court, application for injunction and counter filed to the same,
we were of the prima facie view that before deciding these
appeals finally on merits, it would be for ends of justice to find
out the actual position of the suit property and for that reason,
we appointed an Advocate Commissioner from this Court by
our Order dated 23rd of July, 2009, who would inspect the suit
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property and submit a report by 27th of July, 2009 on the
following points :-
i) Whether constructions have been made on the
different blocks of the suit property and how many
blocks are still remaining vacant ?
ii) If constructions have been made, what is the nature
and extent of such constructions ?
iii) Whether such constructions can be said to be
substantial constructions or not ;
iv) Whether constructions have been completed in some
blocks of the suit property and the flats constructed in
such blocks are ready for use and occupation ;
v) Also to see the local features.
10. Accordingly, the learned Advocate Commissioner visited
the spot and submitted his report, which was also taken up for
consideration along with the main matter. The report of the
Advocate Commissioner may be kept on record.
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11. On behalf of the plaintiff-appellant, Mr. Nariman, learned
senior counsel, submitted that even from the report submitted
by the Advocate Commissioner appointed by this Court, it
would be clear that substantial construction has not been made
in the suit property, whereas Dr. Singhvi, learned senior
counsel, also has drawn our attention to the report of the
Advocate Commissioner of this Court and submitted that there
cannot be any doubt that a substantial construction has already
been made by the defendants/respondents, for which a huge
sum of money has already been invested. On the question of
extent of construction made by the defendants/respondents in
the suit property, we have, therefore, considered the findings of
the High Court as well as of the trial Court and also the report
submitted by the learned Advocate Commissioner in this Court.
The High Court as well as the trial Court concurrently found,
after going through the report of the Advocate Commissioner,
which was appointed by the trial Court, that substantial
construction has already been made in the suit property. Since
no objection was raised by either of the parties to the report of
the learned Advocate Commissioner, we accept the same
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without any objection and direct that the same may be kept on
record.
12. It is well settled now by catena of decisions of this Court
that when two Courts concurrently rejected the application for
injunction, it would not be open for the third Court to interfere
with the said concurrent findings until and unless it is brought to
the notice of the third Court that such findings are perverse or
arbitrary. So far as the findings of the trial Court regarding
construction on the suit property is concerned, let us look into
its said findings on the question of construction, which are as
follows :-
“In the light of the above circumstances, I find that,
already as per the report of the commissioner and
also as per the photographs produced by him,
major construction work was undertaken and
completed, it must have required the respondent to
invest crores of rupees.”
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13. So far as the findings of the High Court on the question of
extent of construction is concerned, it is also the finding of the
High Court that the defendants/respondents have already taken
over possession and made substantial construction, as would
be evident from the record and also from the report of the
Advocate Commissioner, who was appointed by the trial Court.
These are the two concurrent findings of fact arrived at by the
High Court as well as by the trial Court on the question of
extent of construction on the suit property. Still, in order to be
satisfied on the question of construction in the suit property, as
noted herinearlier, we appointed an Advocate Commissioner,
who submitted its report.
14. We have carefully examined the report of the Advocate
Commissioner appointed by us, from which, following points
may be noted :
“4. The Defendants/respondents’ Counsel had supplied the layout of the site plan of the project. Principally, the entire project is divided into 8 Blocks. The plan for construction of 8 Blocks is approved by the authorities. A photocopy of the approved site plan of the project is annexed as Annexure C-2. Each Block is divided into various Rows. There is no evenness in the number of Rows for each Block. Some Blocks have more Rows
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and some Blocks have less Rows. The Blocks are numbered in the site plan attached herewith as Annexure C-3. For better understanding and for better description of the areas in the Blocks, I had given numbers for the Rows in each Block separately in the site plan. The layout is as under :
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Block – I 2 Rows (60 Apartments)
2. Block – II 2 Rows (150 Apartments) 3. Block – III 2 Rows (85 Apartments)
295 Apartments in the Triangular area. Work has not been started.
4. Block – IV 6 Rows (330 Apartments) 5. Block – V 7 Rows (385 Apartments) 6. Block-VI 2 Rows (240 Apartments) 7. Block-VII 6 Rows (300 Apartments) 8. Block-VIII 6 Rows (300 Apartments)
1,555 Apartments in the Rectangula r area. Work in progress at various stages.
5. It is stated that each Block will have ground floor (car park) + 5 floors.”
15. A perusal of the report of the learned Advocate
Commissioner therefore shows that out of 1800 flats to be
constructed in the suit property in 8 Blocks, only in 295
apartments in the Triangular area, work has not been started,
whereas in the rest 1,555 apartments in 5 Blocks, work is in
progress at various stages. Therefore, it is evident from the
perusal of the report of the Advocate Commissioner filed in this
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Court that substantial progress has been made in the matter of
construction on the suit property as it is evident that such
substantial construction has been completed at least 50% in the
rectangular pieces of the suit property whereas work for Blocks
IV to VIII are going on except Row Nos. 3 to 6 in Block No. VII
where there is a mound of soil to a height of about 2 floors and
also boulders of granite rock cut into rectangular pieces of
identical sizes lying in the area. It is also found from the report
that the constructions have been completed in Row Nos. 1 and
2 in Block No. VIII.
16. Apart from that, 98% of the work is also completed on 1st,
2nd and 3rd floors of Row Nos. 1 and 2 of Block No. VIII. Since
the roads have not been laid and the parking has not been
made available, according to the learned Advocate
Commissioner, the purchasers would not be in a position to
occupy the flats. So far as other Blocks are concerned, the
learned Advocate Commissioner was of the view that huge
construction activity on a war-footing basis is under-way in
respect of the disputed area which includes Blocks- IV to VIII.
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17. Therefore, in view of the concurrent findings of the Courts
below and also from the findings arrived at by the Advocate
Commissioner appointed by this Court in his report, we cannot
but hold that substantial construction has been made and
therefore, the submission of Mr. Nariman that substantial
construction has not been made, cannot be accepted.
18. Keeping this in mind, let us now proceed to consider
whether substantial injury would be faced by the plaintiff-
appellant in the event an order of injunction is not granted to
them. As noted hereinearlier, the Development Agreement-
cum-General Power of Attorney was entered into by the
defendants/respondents with the plaintiff-appellant and as per
the terms and conditions, parties agreed that a sum of Rs.
13.50 crores had to be paid besides 16.72 crores for the
service of consultancy and Rs. 28,36,175/- was the cost, which
comes to Rs. 30.50 Crores. It was further agreed that it was
only after the payment of the amount agreed upon, necessary
documents were to be executed. That apart, under the
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Agreement, the defendants/respondents had to furnish bank
guarantee in regard to the amount stated to have been paid in
four cheques. In the plaint as well as in the application for
injunction, it was alleged by the plaintiff-appellant that the
defendants/respondents, after paying first installment, had
failed to pay the balance installments as agreed upon by them
because of an order of injunction obtained by the
plaintiff/appellant against the defendants/respondents in a writ
petition filed by them in the High Court of Andhra Pradesh at
Hyderabad. It is true that the defendants/respondents, after
paying the first installment, had failed to pay the other
installments payable within the time specified, under the
Agrement, but it is an admitted position that although, the
deposits were belatedly made but the entire amount under the
Agreement has already been deposited and in compliance with
the Agreement, a Bank Guarantee has also been furnished.
19. Such being the state of affairs, i.e. substantial
construction has been made on the suit property in respect of
which crores of money have been invested by the
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defendants/respondents and since the defendants/respondents
have already paid/deposited the amount payable in terms of the
agreement, although belatedly, to the plaintiff/appellant, we do
not think that the plaintiff-appellant will suffer any substantial
injury if the construction work is not stopped by an order of
injunction. It is well settled that when construction has been
made on a land, which is of considerable magnitude, and when
the plaintiff shall not face any substantial injury, if no order of
injunction is granted because of payment/deposit of the entire
amount payable by the defendant to the plaintiff under the
Agreement, though belatedly, we are of the view that the Court
will not, as a matter of course, pass an order of injunction
against the other party restraining the other party from raising
any construction on the suit property till the disposal of the suit.
If ultimately, the suit filed by the plaintiff-appellant is decreed,
he can be compensated in damages or the
defendants/respondents may be directed to pull down the
construction and deliver vacant possession to the
plaintiff/appellant when no equity can be claimed for such
construction by the defendants/respondents. On the other
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hand, in our view, if at this stage, an order of injunction is
granted against the defendants/respondents from proceeding
with further construction in the suit property, it will undoubtedly
destroy the constructions already made by the
defendants/respondents and the defendants/respondents will
suffer irreparable loss and injury for not allowing them to make
construction on the suit property. That apart, in view of our
discussions made hereinabove, the entire amount payable by
the defendants/respondents having been paid/deposited in
favour of the plaintiff/appellant, there is no reason to pass an
order of injunction against the defendants/respondents when
the plaintiff/appellant would not face substantial injury for
permitting the defendants/respondents to proceed with the
construction in the suit property.
20. Accordingly, in view of our discussions made hereinabove,
we are, therefore, of the view that the balance of convenience
lies against granting an order of injunction, which, if granted,
will substantially and irreparably injure and prejudice the
defendants/respondents. For the reasons aforesaid, we are,
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therefore, of the view that the High Court was fully justified in
affirming the order of the trial Court refusing to grant any order
of injunction in favour of the plaintiff/appellant.
21. That apart, in our view, when the High Court as well as the
trial Court had refused to grant injunction in favour of the
plaintiff/appellant based on consideration of materials on record
and after considering the balance of convenience and
inconvenience of the parties and when such findings of the
High Court as well as of the trial Court do not suffer from any
perversity or arbitrariness, it is not open for this court to
interfere with such order of the High Court as well as of the trial
Court.
22. However, there is one another aspect of the matter. As
noted hereinearlier, the trial Court, while refusing to grant
injunction in favour of the plaintiff/appellant, has given certain
directions to the defendants/respondents, which have already
been noted hereinearlier. In view of the fact that the Clause
Nos. 1 and 2 have already been complied with by the
defendants/respondents, those clauses need not remain. So
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far as Clause No. 3 is concerned, it appears to us that the said
clause should remain, that is to say, the
defendants/respondents shall not claim equities over the
construction made in the suit property and they would be bound
by the decision in the suit. Furthermore, the
defendants/respondents, as directed by the trial Court, shall
furnish particulars of the prospective buyers of the residential
units in advance to the Competent Authority/Urban Land Ceiling
as it must be made clear to the prospective buyers that their
purchases are subject to the result of the suit by making a
‘specific recital’ in the agreement of sale or sale deed, as the
case may be.
23. In view of our discussions made hereinabove, we do not
find any merit in these appeals.
24. We, however, make it clear that whatever observations
we have made while deciding these two appeals, would not
stand in the way of the Courts below from deciding the merits of
the suit and it is also made clear that the trial Court shall not be
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influenced by any of the observations or findings made in this
order or of the High Court, while deciding the application for
injunction.
25. Considering the facts and circumstances of the present
case, we direct the trial Court to dispose of the suit at an early
date, preferably within six months from the date of filing the
written statement by the defendants/respondents. The
defendants/respondents are directed to file their written
statement within four weeks from this date, if not filed in the
meantime.
26. The appeals are thus dismissed. There will be no order
as to costs.
…………………………….J [ TARUN CHATTERJEE ]
NEW DELHI ……………………………J. AUGUST 06, 2009 [ R. M. LODHA ]
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