Brig. Sawai
Bhawani Singh Vs. M/S Indian Hotels Company Ltd. & Ors [1996] INSC 1446 (18
November 1996)
K. Ramaswamy,
G.B. Pattanaik
ACT:
HEAD NOTE:
O R D
E R
Leave
granted.
These
appeals by special leave arise from the order of the High Court of Rajasthan, Jaipur
Bench made on February
4, 1994 in Civil Misc.
Appeal Nos. 294/88 and 311/68.
The
admitted position is that pursuant to a agreement the respondent are alleged to
have come into possession of the suit property for running the business or a
hotel. It is the case of the respondents their possession and running of the
business. On the other hand, it is the case of the appellant that it is his
exclusive property and the respondents have no manner of right to come into
possession.
Consequently,
the respondents filed the suit for perpetual injunction restraining the
appellant from interfering with their possession and running of the business.
Pending suit, both the parties came to file applications. The appellants filed
an application under Order 40, Rule 1 CPC for appointment of a Receiver and
respondent filed an application under Order 39 Rule 1 for an ad interim
injunction. Though the trial Court had refused to issue the direction for
appointment of Receiver, it had issued an injunction against the respondents
restraining them from running the business. But, on appeal, the district Court
has set aside the direction to run the business and dismissed the application
for appointment of Receiver which came to be affirmed by the High Court. The
High Court has set aside the appointment of the Receiver qua the property.
Thus,
these appeals by special leave.
In
view of the fact that the respondents are continuing, as alleged, to be under
an agreement, they would obviously act as custodia legis pending the suit as
Receivers on behalf of the Court. But any rights accrued or claimed by them
will be subject to the result in the suit.
The
claim for enhancement of the rentals cannot be gone into in this case and it is
de hors the relief in the suit.
Under
these circumstances, if it is permissible, appropriate steps may be taken by
the appellant in any appropriate proceedings as per law.
With
these observations, these appeals are dismissed.
No
costs.
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