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Judgment
Asha Menon, J
CM APPL. 22397/2021 (Exemption)
Allowed, subject to all just exceptions.
The application stands disposed of.
CM(M) 482/2021, CM APPLs. 22396/2021 (by the petitioner u/S 151 CPC for stay)& 22398/2021 (by the petitioner u/S 5 of the
Limitation Act for condonation of delay)
This petition under Article 227 of the Constitution of India has been filed by the plaintiff before the learned Trial Court, being aggrieved by the
rejection of his plaint under Order VII Rule 11 CPC by the Senior Civil Judge (South East District), Saket Courts, New Delhi.
The petitioner/plaintiff had filed a suit for possession under Section 6 of the Specific Relief Act claiming to have been illegally dispossessed from
property bearing No.318, Sant Nagar, East of Kailash, New Delhi i.e. the suit premises. The learned Trial Court rejected the plaint on the ground that
the petitioner/plaintiff had no locus standi to file the same.
Mr. Sunil Chaudhary, learned counsel for the petitioner/plaintiff submits that the view taken by the learned Trial Court was completely erroneous
inasmuch as it had overlooked all the averments made in the plaint which clearly disclosed that the petitioner/plaintiff had filed the suit under Section 6
of the Specific Relief Act, 1963 in his personal capacity as also in the capacity of the Ex-Director of the company M/s. ICRI Research Pvt. Ltd.
Learned counsel for the petitioner/plaintiff also drew attention to the Rent Agreement placed as Annexure ‘C’ in the e-file, to point out that the
Rent Agreement had been signed by the petitioner/plaintiff as the Director of the said company. Therefore, the petitioner/plaintiff could maintain the
suit, having been illegally dispossessed by the son of the respondent/defendant by snatching the keys from the employee of the petitioner/plaintiff, who
had been called to the spot on the plea of cleaning and attending to the water logging in the suit premises. Learned counsel for the petitioner/plaintiff
submitted that the petitioner/plaintiff was the one running an office from the premises in question, which had remained closed on account of the Covid-
Thus, since, it was he, who had been illegally dispossessed, he alone could file the suit under Section 6 of the Specific Relief Act, 1963 to be put
back in possession immediately.
The learned Trial Court vide the impugned order observed that a suit under Section 6 of the Specific Relief Act, 1963 could be filed only by a
person, who was in actual physical possession of the property and, if such person, who was in possession, was an agent or an appointee or deputee of
another, the actual physical possession would be of the person appointing or deputing him. Reliance was placed on the judgment of the Supreme Court
in A. Shanmugam v. Ariya Kshatriya Rajakula Vamsathu Madalaya Nandhavana Paripalanai Sangam , (2012) 6 SCC 430. It was also observed that
the Rent Agreement had been executed between the company, M/s. ICRI Research Pvt. Ltd. and the respondent/defendant through the then Director
i.e., the petitioner/plaintiff. It was held that on this score also, it could not be said that it was the petitioner/plaintiff, who was in possession of the suit
property. It also noticed that the High Court of Delhi had vide order dated 25th September, 2018, appointed an Official Liquidator as the company,
M/s. ICRI Research Pvt. Ltd admittedly, had gone into liquidation.
When queried as to how these observations were incorrect, learned counsel for the petitioner/plaintiff insisted that he had sued, not only in his
individual capacity but also in the capacity of an Ex -Director of the company which was no doubt, under liquidation. There was no convincing answer
as to why, the Official Liquidator was not before the Court. Learned counsel in the course of the arguments, did indicate that the Official Liquidator
had visited the suit premises to take over all the documents and records.
It would therefore appear, that possibly, the dispossession is being claimed on account of the fact that now, the Official Liquidator is taking charge
of all the assets of the company under liquidation.
Be that as it may, it is to be noted that the Rent Agreement nowhere records that the premises are to be used exclusively for the personal benefit of
the petitioner/plaintiff. There is nothing on the basis of which, it could be inferred that though it was the company that was the tenant, the
petitioner/plaintiff had a right independently of the company to remain in possession of the premises. Even if that clause had been included in the Rent
Agreement, it appears that the petitioner/plaintiff would then have to come through the Official Liquidator to protect his possession so obtained through
the company now under liquidation.
There is no merit in the present petition, which is accordingly, dismissed along with the pending applications.
The order be uploaded on the website forthwith.