RADHAKRISHNAN Vs. PRIYA S

JUDGEMENT

(1.) The revision is directed against the order dated 20-12-2008 in O.S. No. 120 of 2002 passed by the Principal Munsiff, Trivandrum over Issue No. 4 raised in the suit as to whether the court is having Jurisdiction to try the suit. The learned Munsiff has held, after hearing both sides, that the court has jurisdiction to try the suit, negativing the contentions raised by the defendants that in view of the agreement between the parties the suit can be filed only before the courts at Kochi and not in Trivandrum. Propriety and correctness of the finding entered on jurisdiction by the learned Munsiff is challenged in the revision by the first defendant in the suit.

(2.) I heard the counsel on both sides. Learned Counsel for the petitioner/Ist defendant contended that as per Clause 19 of the agreement entered by the parties only the court at Kochi has got jurisdiction to entertain by the parties only the court at Kochi has got jurisdiction to entertain the suit, and so much so, the order passed by the court below on Issue No. 4 settled in the suit is not correct and liable to be set aside. On the other hand, learned Counsel for the first respondent/plaintiff in the suit contended that there is not merit in the challenges raised against the finding entered by the court below on Issue No. 4 that the court at Trivandrum has jurisdiction to try the suit.

(3.) Annexure A2 is the copy of the plaint in the suit. Suit has been filed for a declaration that the first respondent/plaintiff is entitled to conduct the business, a retail petrol outlet, the dealership of which was previously carried under the name of M/s. Radhakrishnan and Brothers. A decree of perpetual prohibitory injunction was also sought in the suit against defendants 3 to 5 from taking over the business of the petroleum dealership business carried in the plaint schedule premises and as against the defendants 1 and 2 from causing any disturbance of the above business being run by the plaintiff in the name and style of M/s. Radhakrishnan and Brothers. The petroleum outlet in respect of which declaration of right to conduct that outlet was sought for by the plaintiff with prohibitory injunction against the defendants from interfering her right to conduct such business, was described as the plaint schedule property. Though it was urged before me by the learned Counsel for the first respondent/plaintiff the suit has been filed with regard to the right of the plaintiff over the conducting of the petroleum outlet seeking injunction against the defendants from interfering with her enjoyment thereof and so much so, the proviso to Section 16 of the Code of Civil Procedure is applicable to such a suit in determining the jurisdiction, I am not impressed by such submissions. Similarly, the challenge to jurisdiction of the court at Trivandrum canvassed by the defendants under Clause 19 of the agreement, a copy of which is produced as Annexure Al, also does not appear to have much merit in determining the question whether the court in which the suit has been instituted has territorial jurisdiction to entertain such suit. Though the reliefs have been couched in a manner as if the dispute related to the right or entitlement to run a petrol outlet and also for prohibitory injunction against the defendants interfering with such right of the plaintiff, it has to be examined with reference tot he allegations raised in the plaint whether any interest in the plaint schedule immovable property having an extent of 22 cents comprising the petrol outlet is emerging for consideration and adjudication by the court. In this context, it is appropriate to take note of the allegations in paragraph 15 of the plaint which read thus: