LAXMI P MALGAONKAR Vs. ANA CLAUDINA P VAZ

JUDGEMENT

(1.) THE plaintiffs (respondents Nos. 1 (a) to 1 (f) in this revision) are owners of suit shop and the original defendant Prabhakar Tukaram Malgaonkar was the lessee of the said shop. The petitioners and respondents Nos. 2 to 5 are the legal heirs of the original defendant Prabhakar Tukaram Malgaonkar. The original defendant had replaced the roof of the suit shop which consisted of Mangalore tiles, by replacing the same with asbestos sheets without having recourse to section 33 of The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968. The plaintiffs had filed a suit for permanent and mandatory injunction and for damages. Civil Judge, Senior Division, Margao, after hearing the parties, on injunction, granted mandatory injunction directing the defendant to remove asbestos sheets and to replace them by Mangalore tiles. The legal heirs of the defendant filed Miscellaneous Civil Appeal before the District Judge, Margao and the Appeal was dismissed. The legal heirs of the original defendant have come in Revision before this Court.

(2.) ADVOCATE Shri A. N. S. Nadkarni submitted before me that the lower Courts have not at all considered one of the essential requirements governing temporary injunctions, that is to say, the requirement relating to irreparable loss. He relied upon two rulings of this Court on this aspect in (Mr. Mohamed Ghouso Bepari v. Mr. Shaikh Malik Lal Sab Bapari and others) Civil Revision Application No. 47 of 1992 and (Shri Ratnanath Nagesh Naik v. Smt. Parvati Shankar Naik) Civil Revision Application No. 136 of 1994. Both these judgments have laid down that consideration of irreparable loss is an important factor for decision of a temporary injunction application and in both these judgments, since the lower Courts had not adverted to the said requirement of irreparable loss, the matter was remanded to the courts below for decision afresh after taking into consideration the requirement relating to irreparable loss.

(3.) THE original defendant had replaced the Mangalore tiles by asbestos sheets somewhere in the month of February 1986 and we are now in the year 1996, that is to say, 10 years have already elapsed since then. The question which arises, under the circumstances, is whether it would be proper and appropriate at this stage to remand the matter for decision afresh on the temporary injunction application, especially when the said asbestos sheets are in existence for almost 10 years now. I am of the considered view that it would be improper to relegate the parties once again to go through the process of injunction afresh. In my opinion, without going into the merits of the injunction proceedings, the interest of justice would be best served by issuing directions to the Civil Judge, Senior Division, Margao to deal with and dispose of the Civil Suit itself on merits within a period of 1 year from today. There is no objection to the issuing of such directions.