fa-768-2010.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

FIRST APPEAL NO.768 OF 2010

IN

SUIT NO. 4267 OF 2004

AND

INTERIM APPLICATION NO.153 OF 2023

IN

FIRST APPEAL NO.768 OF 2010

Municipal Corporation of ]

Greater Mumbai ]

A body corporate having its office ]

at Mahapalika Marg, Fort,  ]

Mumbai 400 001. ] .. Appellant.

v/s.

Seema Sharad Sagwekar ]

Indian Inhabitant of Mumbai, aged 37 ]

years, residing and carrying on business ]

of Ironing at a hut at Jijamata Nagar,  ]

behind Building No.38, Abhyudaya ]

Nagar, Kalachowky, Mumbai 400 033. ]  .. Respondent.

Mr. Sharad Pakale, Sr. Advocate with Adv. Pradeep Patil i/b. Ms. Komal 

Punjabi, for the Appellant-MCGM.

Mr. V. K. Gupta, for the Respondent.

CORAM            :  FIRDOSH P. POONIWALLA,J.

  RESERVED ON :  7

th

 NOVEMBER, 2025.

               PRONOUNCED ON :  25

th

 MARCH, 2026.

Judgement:-

1 The present First Appeal is filed by the Municipal Corporation 

of Greater Mumbai (MCGM) challenging the Judgement dated 15

th

 March, 

S.R.JOSHI 1 of 15

fa-768-2010.doc

2008 passed by the Bombay City Civil Court at Bombay.  The operative 

part of the said Judgement reads as under:-

“ ORDER

Suit stands decreed with cost.

It is hereby declared that both Notice dt. 

20.02.1997 issued under section 351 of M.M.C. Act 

and consequential order of demolition dt.19.01.2001 

are illegal, invalid and inoperative. 

It is hereby declared that the Plaintiff is 

entitled and is therefore, allowed to re-erect the hut 

admeasuring 168 sq. ft in the nature of only ground 

floor structure, at the suit site.

Decree be drawn accordingly.”

2 The Respondent has filed an Interim Application No. 153 of 

2023, seeking the following reliefs:-

“(a) This Hon’ble Court be pleased to direct the 

appellants to pay a total compensation for the 

loss   of   business   and   residential   premise   of 

Rs.30,000/-   per   month   from   the   date   of 

demolition i.e. 24/07/2002 of the suit premise 

till date and further compensation till up to date 

and continue paying the same till further orders;

(b) This Hon’ble Court be pleased to direct the 

appellants for rehabilitation of the Respondent/ 

(Orig. Plaintiff) to an alternate premise;

(c) This Hon’ble Court be pleased to provide 

compensation   and   damages   as   deem   fit   and 

proper   by   this   Hon’ble   Court   for   illegal 

demolition the suit premises.

(d) for cost of this application.

S.R.JOSHI 2 of 15

fa-768-2010.doc

(e) for such other and further reliefs as may be 

necessary in the circumstances of the matter.”

FACTS

3 The case of the Plaintiff/ Respondent is as under:-

(a) The Respondent, prior to   her marriage, was residing with her 

father Budhilal Pyarelal Thakur in a hut behind Building  No.38, Jijamata 

Nagar, Abhyudaya Nagar, G. D. Ambekar Marg, Kala Chowki, Mumbai 400 

033 (hereinafter referred to as “the suit premises”). The area of the suit 

premises was 168 sq.  ft.  The Respondent’s father was doing ironing 

business on the front side of the suit premises.

(b) The Respondent’s father transferred all his right, title and interest in 

the suit premises in favour of the Respondent by a Writing dated 2

nd 

February, 1981.

(c) The Deputy Collector (Encroachment), Bombay City, having his 

office at Old Custom House, Fort, Mumbai 400 023, had issued an Order 

dated 28

th

 June, 1996 and recognized the suit premises as authorized. By 

the said Order, the suit premises were assessed by the Deputy Collector 

(Encroachment) and the Respondent was directed to pay compensation at 

the rate of 128/- per month from April 1985 to March, 1992, amounting 

to Rs.10,752/- plus Rs.1,000/- to the Deputy Collector (Encroachment).

(d) Thereafter, the Respondent received a Notice dated 20

th

  February, 

1997, under Section 351 of the Mumbai Municipal Corporation Act, 1888 

(hereinafter referred to as “the MMC Act”), in respect of the suit premises.

S.R.JOSHI 3 of 15

fa-768-2010.doc

(e) After receiving the said Notice under Section 351 of the MMC Act, 

the Respondent replied to the said Notice and submitted all necessary 

documents by her letter dated 5

th

 March, 1997.

(f) It is the case of the Respondent that, on a scrutiny of the documents 

submitted by her as per her reply dated 5

th

  March, 1997, the F/South 

Ward Officer satisfied himself that the suit premises were protected under 

the provisions of the Maharashtra Slum Areas (Improvement, Clearance 

and Redevelopment) Act, 1971 (hereinafter referred to as “the Slum Act”) 

and the area in which the suit premises were located had been declared as 

a “slum”. It is further the case of the Respondent that the F/South Ward 

Officer of the Appellant was also satisfied that the suit premises had been 

duly approved by the Government of Maharashtra as per the Order dated 

28

th

  June, 1996 issued by the Deputy Collector (Encroachment) and, 

hence, the Notice dated 20

th

 February, 1997 issued under Section 351 of 

the MMC Act, stood revoked and inoperative, and hence, the Respondent 

did not challenge the said Notice in the year 1997 or thereafter.

(g) After nearly 4 years, the Deputy Municipal Commissioner  passed an 

Order dated 19

th

 January, 2001 in respect of the suit premises whereby he 

called upon the Respondent to demolish the suit premises within 15 days 

from the receipt of the said Order, failing which, the same would be 

demolished departmentally at the Respondent’s risk and costs.

(h) Being aggrieved by the said Order dated 19

th

  January, 2001, the 

Respondent, through   her   Advocate, gave Notice dated 29

th

  January, 

2001, under Section 527 of the MMC Act, for filing the suit in the Bombay 

City Civil Court at Bombay.  

S.R.JOSHI4 of 15

fa-768-2010.doc

(i) The Respondent, thereafter, filed L. C. Suit No.1170 of 2001 against 

the  Appellant,  challenging the said  Notice  dated  20

th

  February,  1997 

issued under Section 351of the MMC Act and the said Order dated 19

th 

January, 2001.

(j) The Respondent filed Notice of Motion No. 1015 of 2001 in L.C. 

Suit No. 1170 of 2001 for seeking an injunction against the Appellant 

from demolishing the suit premises or interfering with the possession of 

the suit premises.  In the said Notice of Motion, by an Order dated 5

th 

March, 2001, the Bombay City Civil Court directed the Appellant to 

produce on record the necessary papers, as, in the Order of the Deputy 

Collector (Encroachment), the total area of the suit premises was shown 

as 168 sq. ft., whereas the Notice under Section 351 of the MMC Act 

described the suit premises as admeasuring 240 sq. ft.

(k) On 5

th

 July, 2001, the Appellant filed its Written Statement in the 

said Suit, and by consent of the Advocates for the parties, the Notice of 

Motion   was   ordered   to   be   disposed   of   with   the   suit.   The   suit  was 

adjourned for framing of issues to 20

th

 April, 2002. On 20

th

 April, 2002, 

the suit was adjourned to 29

th

 June, 2002  and thereafter adjourned to 

19

th

 August, 2002.

(l) On 24

th

 July, 2002, at about 12.30 p. m., one Mr. Ghosh (Officer of 

the MCGM) with other employees of F/South Ward of the Appellant, came 

to the suit premises, and despite the Respondent’s brother-in-law giving 

information about the pendency of L. C. Suit No.1170 of 2001, illegally 

and unlawfully  demolished the suit premises.

S.R.JOSHI5 of 15

fa-768-2010.doc

(m) The Respondent immediately contacted the previous Advocate who, 

due to the illness of his wife, was unable to take out any proceedings. 

Finally, on 7

th

  August, 2002, the Respondent’s Advocate informed the 

Respondent to engage another Advocate as he was unable to take out any 

proceedings due to his wife’s illness.

(n) Thereafter, the Respondent engaged another Advocate and filed 

Chamber Summons No. 1162 of 2002 in L. C. Suit No. 1170 of 2001 for 

amendment of the plaint and for mandatory order allowing reconstruction 

of the suit premises. The said Chamber Summons was rejected by the 

Bombay City Civil Court by an Order dated 3

rd

 October, 2002.

(o) Being aggrieved by the said Order dated 3

rd

 October, 2002, rejecting 

the said Chamber Summons, the Respondent filed a Writ Petition in this 

Court, being Writ Petition No. 7249 of 2003. The said Writ Petition was 

also rejected by this Court by an Order dated 20

th

 February, 2004.

(p) Thereafter, Respondent withdrew the said L. C. Suit No.1170 of 

2001 on 17

th

 June, 2004 with liberty to file a fresh Suit on the same cause 

of action for appropriate reliefs of mandatory order for reconstruction of 

the suit premises.

(q) The Respondent, thereafter, gave Notice under Section 527 of the 

MMC Act through her Advocate’s letter dated 17

th

 June, 2004. 

(r) Thereafter, the Respondent filed L. C. Suit No.4267 of 2004, seeking 

the following reliefs:-

S.R.JOSHI6 of 15

fa-768-2010.doc

“(a) that it may be declared by this Hon'ble Court 

that the said impugned Notice dated 20.2.1997 

bearing No.FS/II/17/UA issued u/s 351 of the 

B.M.C.   Act   by   Dy.   Municipal   Commissioner, 

F/South   ward   is   illegal,   bad   in   law   and   not 

maintainable   and   the   order   dated   19.1.2001 

issued in pursuance thereof be declared as illegal 

in operative and uncalled;

(b) That it may be declared by this Hon'ble Court 

that the demolition of the suit premises viz a hut 

admeasuring about 168 sq.ft situated at Jijamata 

Nagar, Behind Building No.38, Abhyuday Nagar, 

G.D. Ambekar Marg, Kala Chowki, Mumbai 400 

033   on   24.7.2002   by   Shri   Ghosh,   the   Dy. 

Municipal   Commissioner,   F/South   Ward   and 

other employees after a period of one year of the 

date of order viz. 19.1.2001 issued in pursuance 

of   Notice   dated   20.2.1997   bearing 

No.FS/II/17/UA issued u/s 351 of the M.M.C. 

Act. is bad in law and uncalled for;

(c) That pending the hearing and final disposal of 

the suit the Hon'ble Court be pleased to direct by 

mandatory order to the Defendants their servants 

and agents to reconstruct the suit premises viz a 

hut   admeasuring   about   168   sq.ft   situated   at 

Jijamata   Nagar,   Behind   Building   No.38, 

Abhyuday   Nagar,   G.D.   Ambekar   Marg,   Kala 

Chowki, Mumbai 400 033 or in the alternative 

the Plaintiff may be allowed to reconstruct the 

suit premises and expenses so incurred may be 

directed   to   the   Defendants   to   be   paid   to   the 

Plaintiff.

(d) That pending the hearing and final disposal 

of the suit the Defendants, their servants and 

agents   and   employees   be   restrained   from 

dispossessing the Plaintiff from the plot of land 

admeasuring about 168 sq.ft rendered vacant on 

S.R.JOSHI 7 of 15

fa-768-2010.doc

wrongful demolition, situated at Jijamata Nagar, 

Behind Building No.38, Abhyuday Nagar, G.D. 

Ambekar Marg, Kala Chowki, Mumbai 400 033.”

4 In the suit, no Written Statement was filed by the Appellant.

5 The Respondent led the oral evidence of herself and her 

husband – Sharad Sagwekar.   The Respondent and her husband were 

cross   examined   by   the   Advocate   for   the   Appellant.   Further,   the 

Respondent also produced various documents in evidence.

6 By the impugned Judgement dated 15

th

  March, 2008, the 

Bombay City Civil Court decreed the suit with costs. It declared that the 

Notice dated 20

th

 February, 1997 issued under Section 351 of the MMC 

Act and the consequential Order of demolition dated 19

th

 January, 2001 

are illegal, invalid and inoperative.   Further, it was declared that the 

Respondent was allowed to re-erect the hut admeasuring 168 sq.ft. in the 

nature of ground floor structure at the suit site.

POINTS FOR DETERMINATION

7 In the aforesaid facts, the following points for determination 

arise for this Court:-

(A) Whether the Trial Court was correct in holding that the Notice  

dated 20

th

 February, 1997 issued under Section 351 of the MMC 

Act and the  Order   of   demolition   dated   19

th

  January,   2001   are  

illegal, invalid and inoperative?

S.R.JOSHI 8 of 15

fa-768-2010.doc

(B) Whether the Trial Court was correct in holding that the Respondent 

is entitled, and therefore allowed to re-erect the hut admeasuring 

168 sq. ft. in the nature of only ground floor structure, at the suit 

site?

ARGUMENTS OF THE PARTIES

8 Mr. Suresh Pakale, the learned Senior Advocate appearing on 

behalf of the Appellant, submitted that the Trial Court failed to appreciate 

that L. C. Suit No.4267 of 2004 was barred by the principles of Res 

Judicata as provided under Section 11 of the Code of Civil Procedure, 

1908 (“the CPC”). In this context, Mr. Pakale submitted that, since the 

Respondent   had   earlier   filed   a   suit   and   withdrawn   the   same,   the 

subsequent Suit, i.e. L. C. Suit No. 4267 of 2004, was barred by the 

principles of Res Judicata as set out in Section 11 of the CPC.  In support 

of his submission, Mr. Pakale relied upon a Judgement of the Hon’ble 

Supreme Court in Center of Indian Trade Unions and Another v/s. Union of 

India and Others MANU/ MH/0014/1997.

9 Next,   Mr.   Pakale   submitted   that,   since   the   title   of   the 

Respondent   was   not   clear   and   since   the   Respondent   was   not   in 

possession, the Respondent ought to have file a substantive Suit for title. 

In support of his submission, Mr. Pakale referred to the Judgement of the 

Hon’ble Supreme Court in S. Santhana Lakshmi & Others v/s. D Rajammal 

2025 LawSuit (SC) 1342.

10 Further, Mr. Pakale submitted that, since the Appellant was 

S.R.JOSHI 9 of 15

fa-768-2010.doc

unable to file a Written Statement in the suit, this Court ought to consider 

remanding the matter back to the Bombay City Civil Court in order to give 

an opportunity to the Appellant to defend the case properly.

11 On the other hand, Mr. V. K. Gupta, the learned Counsel 

appearing on  behalf  of  the Respondent, submitted that the Appellant 

was   wrong   in   contending   that   the   present   suit   was   barred   by   the 

principles of Res Judicata. In this context, Mr. Gupta submitted that the 

Respondent had withdrawn the earlier suit with liberty to file L. C. Suit 

No. 4267 of 2004.  He submitted that, in these circumstances, there was 

no question of L. C. Suit No. 4267 of 2004 being barred by the principles 

of Res Judicata.   He further submitted that, since the Respondent had 

withdrawn the earlier suit with liberty to file a fresh suit, as recorded in 

paragraph 4 of the impugned Judgement, the Respondent was entitled to 

file the present suit.

12 As far as the Judgement in  S. Santhana Lakshmi (supra) 

relied upon by Mr. Pakale was concerned, Mr. Gupta submitted that the 

same was clearly distinguishable on facts.

13 Further, Mr. Gupta took me through the evidence led by the 

Respondent in the suit and the cross examination. Mr. Gupta also took me 

through the documents and the impugned Judgement and submitted that, 

in light of the documentary and oral evidence of the Respondent, the Trial 

Court was correct in decreeing the suit.  

14 Mr. Gupta also referred to I. A. No. 153 of 2023 taken out by 

the Respondent in this Appeal and submitted that the Appellant must be 

S.R.JOSHI10 of 15

fa-768-2010.doc

directed to pay compensation to the Respondent for the loss of business 

and residential premises from the date of the demolition i.e. 24

th

  July, 

2002 till date.  

ANALYSIS AND FINDINGS

15 I   have   heard   the   learned   Advocates   for   the   parties   and 

perused the pleadings and documents on record.

16 As far as the submission of Mr. Pakale that the present suit is 

barred on the ground of Res Judicata is concerned, in my view, the same 

does not have any merit whatsoever.

17 The principles of Res Judicata are well settled and are set out 

in Section 11 of the CPC.  Even as far as the Judgement of the Hon’ble 

Supreme Court in  Center of Indian Trade Unions (supra)  is concerned, 

there is no dispute regarding the proposition on Res Judicata laid down in 

the said Judgement. However, by virtue of the provisions of Section 11 of 

the CPC, for the principles of Res Judicata to apply, the prior suit is to be 

heard and finally decided by the Court in respect of issues which are 

directly   and   substantially   in   issue   in   the   said   prior   suit   and   in   the 

subsequent suit. In the present case, the Respondent had withdrawn the 

prior suit and the issues in the prior suit had  not been heard or decided 

by the Bombay City Civil Court. Therefore, the question, of the present 

suit being barred by Res Judicata, does not arise at all.

18 Further, as the Respondent had withdrawn the earlier suit 

with liberty to file the present suit, the Respondent was entitled to do so 

S.R.JOSHI 11 of 15

fa-768-2010.doc

by virtue of Order 23 Rule 1 (3) of the CPC, which reads as under:-

“(3)-Where the Court is satisfied,-

(a) that a suit must fail by reason of some formal defect, 

or

(b) that  there are  sufficient  grounds  for  allowing   the 

plaintiff to institute a fresh suit for the subject-matter of a 

suit or part of a claim,

if may, on such terms as it thinks fit, grant the plaintiff 

permission to withdraw from such suit or such part of the 

claim with liberty to institute a fresh suit in respect of the 

subject-matter of such suit or such part of the claim.”

19 Mr.   Pakale   relied   upon   paragraphs   10   and   11   of   the 

Judgement in S. Santhana Lakshmi (supra). Paragraphs 10 and 11 read as 

under:-

“10 It is also significant that though the plaintiff did 

not have possession, she had not claimed recovery of 

possession.   While   asserting   a   Will   and   title   on   its 

strength, there should have been a declaration of title 

sought, especially when the contention of the defendant 

was that he came into the property as a co-owner and 

then occupies it with absolute rights, making valuable 

improvements. The defendant also did not seek to get a 

declaration on the basis of an arrangement entered 

into with the father and the other brother or seek a 

partition on the strength of a counter claim.

[11] In the above circumstances, we cannot but find 

the 'Will' is proved but the right of the testator to 

bequeath the property is still under a cloud. Even if the 

title is established, there should have been a recovery of 

possession sought by the plaintiff. The ill-drafted plaint 

and   the  clear   admissions   made  in   the  witness   box 

ought to have restricted the trial court and the High 

Court   from   granting   an   injunction   against   the 

S.R.JOSHI 12 of 15

fa-768-2010.doc

interference   of   peaceful   enjoyment   of   the   property, 

especially when the possession was admitted to be with 

the   defendant,   in   the   pleadings   as   also   the   oral 

evidence. The injunction against alienation is perfectly 

in order since the defendant too has not sought for a 

declaration of title.

20 In my view, the said Judgement is not applicable to the facts 

of the present case. The present suit challenges the Notice dated 20

th 

February, 1997 issued under Section 351 of the MMC Act, and an Order 

dated 19

th

 January, 2001 for demolition of the suit premises.  Further, the 

suit seeks re-erection of the suit premises on the ground that they were 

wrongly demolished.  The present suit is not a suit for title or possession 

of the suit premises. In these circumstances, the Judgement in S. Santhana 

Lakshmi (supra) is not applicable.

21 As far as the submission of Mr. Pakale that the suit should be 

remanded back to the Bombay  City  Civil Court as the Appellant should 

be given an opportunity to file a Written Statement and defend the suit 

properly is concerned, again I see no merit in the same.  The Appellant 

chose not to file a Written Statement in the said Suit. Therefore, the 

Appellant  has  to     take    the  consequences    of     not  filing a  Written 

Statement in the suit and the suit cannot be remanded back, especially 

since the suit is of the year 2004 and the impugned Judgement is dated 

15

th

 March, 2008.

22 As far as the merits of the present case are concerned, it is 

undisputed that the suit premises were in Jijamata Nagar, which had been 

declared as a ‘Slum’ area.  Further, the Order dated 28

th

 June, 1996 of the 

S.R.JOSHI 13 of 15

fa-768-2010.doc

Deputy   Collector   (Encroachment)   declares   the   suit   premises   as   a 

protected structure and the  Respondent as a protected occupier. As rightly 

held by the Trial Court, in the light of the suit premises being a protected 

structure, the question of issuing a Notice under Section 351 of the MMC 

Act, or passing any order of demolition, by the Appellant, does not arise at 

all. The Appellant could not have demolished the suit premises as it was a 

protected structure. 

23 Further, as rightly held by the Trial Court, in the light of the 

suit structure being in a ‘Slum’ area, the Appellant and its officers had no 

right or jurisdiction to issue a Notice under Section 351 of the MMC Act or 

pass an Order of demolition or demolish the suit premises.  

24 In these circumstances, the Trial Court has rightly declared 

that the Notice dated 20

th

 February, 1997 issued under Section 351 of the 

MMC Act and the consequential order of demolition dated 19

th

 January, 

2001 are illegal, invalid and inoperative.

25 Further, since the suit premises were illegally demolished, the 

Respondent has the right to reconstruct the same, and, therefore, the Trial 

Court has rightly allowed the Respondent to re-erect the hut admeasuring 

168 sq. ft. in the nature of ground floor structure at the suit site.

26 Accordingly, I answer Points of Determination (A) & (B) in 

the affirmative.

27 As far as the Interim Application No,. 153 of 2023 filed by the 

S.R.JOSHI14 of 15

fa-768-2010.doc

Respondent   seeking   compensation   is   concerned,   the   same   cannot   be 

granted. The Respondent did not seek compensation in the suit and, 

therefore, cannot be permitted to seek compensation for the first time in 

the present Appeal. For these reasons, Interim Application No. 153 of 

2023 filed by the Respondent is dismissed.

ORDER

28 In the light of the aforesaid discussion, and for the reasons 

stated above, the following Orders are passed:-

(i) The First Appeal is dismissed;

(ii) Interim Application No. 153 of 2023 filed by the Respondent is 

dismissed;

(iii) In the facts and circumstances of the case, there shall be no order as 

to costs.

(FIRDOSH P. POONIWALLA,J.) 

S.R.JOSHI 15 of 15