wp18770-2024-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.18770 OF 2024

1.Murlidhar Govind Takawale,

Age 82 years, Occupation Retired,

R/at: 41, Shamshilpa, Jedhe Nagar,

Bibvewadi, Pune 411 037

2.Vasundhara Shivraj Powar,

Age 53 years, Occupation Business,

R/at: 1573, C Ward, Yashwant Krupa

Building, Bindu Chowk, Shaniwar

Peth, Kolhapur 416 002

3.Vaidehi Subhashish Ghosh,

Age 45 years, Occupation Housewife,

R/at: Flat No.T1, Nirupama Apartments

167, Diamond Harbour Road, 

Kolkata South 24, West Bengal 700 063

4.Vrushali Rajarshi Das,

Age 43 years, Occupation Service,

R/at: 15/22, Near Kasba Police 

Station, Bose Pukur Road, Kolkata,

South 24, Wsest Bengal 700 063…  Petitioners

Vs.

1.Deepali Pradeep Takawale,

Age 64 y ears, Occupation Homemaker,

R/at: E-604, Reelicon Garden Grove,

S/N/39 15B & 16 Ambergaon Budruk,

Pune 411 046

2.Mahendra Pradeep Takawale,

Age 41 years, Occupation Service,

R/at: E-604, Reelicon Garden Grove,

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.05.05

11:29:47 +0530

wp18770-2024-J.doc

S/N/39 15B & 16 Ambegaon Budruk,

Pune 411 046

3.Shri Chhatrapati Rajaram Cooperative

Housing Society Limited, having its

registered office at Survey No.682 A,

Bibvewadi, Pune 411 037

through it’s Chairman and Secretary

a)Chairman: Amit Ursal,

Age Adult, Occupation Business,

R/at Survey No.682 A, Bibvewadi,

Pune 411 037

b)Secretary: Ravindra Mane,

Age Adult, Occupation Business,

R/at Survey No.682 A, Bibvewadi,

Pune 411 037…  Respondents

Mr. Shrivallabh S. Panchpor for the petitioners.

Mr. Shailendra S. Kanetkar for respondent Nos.1 and 2.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 29, 2026.

PRONOUNCED ON:MAY 5, 2026

JUDGMENT:

1.By way of the present writ petition instituted under Articles 

226 and 227 of the Constitution of India, the petitioners have 

assailed the legality, propriety, and correctness of the judgment 

and order dated 10 October 2024 rendered by the Maharashtra 

State Cooperative Appellate Court (Mumbai), Bench at Pune, in 

Appeal No. 40 of 2024.

2

wp18770-2024-J.doc

2.The factual matrix, as set out by the petitioners and forming 

the foundation of the present proceedings, is briefly stated thus. 

The petitioners are the original opponents in Dispute No. 88 of 

2023 instituted by respondent Nos. 1 and 2 seeking reliefs of 

declaration, injunction, and a direction against respondent No. 3 

to execute a joint lease deed in favour of respondent Nos. 1 and 2. 

The said dispute came to be filed before Cooperative Court No. 2 

at Pune. It is the specific case of the petitioners that respondent 

Nos. 1 and 2, by employing concise yet artful drafting, have sought 

to camouflage the real nature of the reliefs claimed, which, in 

substance, fall outside the ambit of adjudication permissible under 

Section 91 of the Maharashtra Cooperative Societies Act, 1960. 

Respondent Nos. 1 and 2 have, inter alia, sought a declaration that 

they are entitled to the execution of a joint lease deed. According 

to the petitioners, such a relief, though couched in the form of a 

declaratory claim, in effect seeks adjudication upon rights akin to 

ownership in respect of the suit property, purportedly founded 

upon a document described as a “family arrangement deed.” It is 

contended that the said dispute does not pertain to or arise out of 

the management or business of the concerned housing society and 

therefore falls beyond the jurisdictional scope of Section 91 of the 

Maharashtra   Cooperative   Societies   Act,   1960.   The   petitioners 

further submit that the very validity, character, and legal effect of 

the alleged family arrangement deed are themselves contentious 

issues requiring adjudication, which cannot be undertaken by the 

Cooperative Court in exercise of its limited jurisdiction. It is thus 

urged that the claim set up by respondent Nos. 1 and 2, even if 

3

wp18770-2024-J.doc

traced through an associate membership, and predicated upon 

what is alleged to be a legally untenable arrangement, does not 

constitute   a   dispute   touching   the   business   of   the   society. 

Consequently, the controversy between the parties is asserted to be 

one lying outside the purview of Section 91 of the said Act.

3.Upon service of summons and notice issued by Cooperative 

Court No. 2 at Pune, the petitioners entered appearance in the said 

dispute proceedings. Contending that the dispute as framed was 

devoid of jurisdiction and failed to disclose a cause of action 

within the meaning of law, the petitioners preferred an application 

at Exhibit 24 seeking rejection of the plaint/dispute under Order 

VII Rule 11 of the Code of Civil Procedure, 1908. Respondent Nos. 

1   and   2   filed   their   reply   at   Exhibit   25   opposing   the   said 

application. The Trial Court, upon consideration of the pleadings, 

the application, and the reply thereto, and after affording an 

opportunity of hearing to both sides, proceeded to adjudicate upon 

the said application. By its judgment and order dated 26 April 

2024, the Trial Court was pleased to allow the application and 

rejected   the   dispute,   holding   that   it   suffered   from   lack   of 

jurisdiction and absence of a cause of action, as contended by the 

petitioners.

4.Being aggrieved thereby, respondent Nos. 1 and 2 carried the 

matter in appeal. The Appellate Court, by its judgment and order 

dated 10 October 2024, allowed the appeal and reversed the 

findings recorded by the Trial Court. The Appellate Court set aside 

the order of rejection passed by the Trial Court, observing that the 

Trial Court had committed an error in law in its approach to the 

4

wp18770-2024-J.doc

application   and   had   arrived   at   an   erroneous   conclusion   by 

overlooking the peculiar facts and circumstances of the dispute. It 

is in these circumstances that the petitioners, being dissatisfied and 

aggrieved by the reversal of the Trial Court’s order, have invoked 

the writ jurisdiction of this Court by filing the present petition.

5.Mr. Panchpor, learned counsel appearing on behalf of the 

petitioners,   submits   that   a   dispute   between   a   member   of   a 

cooperative society and the society, provided it pertains to or 

touches upon the business or management of the society, would 

fall within the ambit of Section 91 of the Maharashtra Cooperative 

Societies Act, 1960. However, it is contended that a dispute purely 

inter   se   between   members   does   not   satisfy   the   jurisdictional 

requirement under the said provision and, therefore, cannot be 

entertained or adjudicated by the Cooperative Court. It is further 

submitted that the question relating to the validity, enforceability, 

and legal effect of a so-called family arrangement agreement lies 

beyond the scope of jurisdiction conferred upon the Cooperative 

Court   under  Section  91.  According   to  the   learned  counsel,   a 

housing   society   cannot   be   compelled   to   act   upon   such   an 

agreement, particularly when its legality is itself under challenge 

by rival claimants. It is thus urged that, in the absence of prior 

adjudication regarding the legality and binding nature of the said 

agreement inter se between the contesting parties, the society 

cannot be directed to confer membership rights or to execute a 

joint lease deed in favour of respondent Nos. 1 and 2 along with 

the petitioners.

5

wp18770-2024-J.doc

6.Developing his submissions further, learned counsel contends 

that where, by means of artful or clever drafting, an illusion of a 

cause of action is created, it becomes the duty of the Court to 

examine such pleadings at the threshold and to reject the same at 

the earliest stage. It is submitted that a legitimate cause of action 

for instituting such a dispute would arise only in a situation where 

all parties to the alleged agreement, or those claiming through 

them, jointly seek execution and registration of a lease deed and 

the society refuses to act upon such a request. In the absence of 

such circumstances, no cause of action can be said to exist. It is 

further submitted that the provisions of Order VII Rule 11(a) to (f) 

of the Code of Civil Procedure are attracted only in cases where 

the plaint fails to disclose a cause of action or where the suit is 

barred by law as contemplated under clauses (b) to (f). It is 

contended that the power of rejection under the said provision is 

to   be   exercised   strictly   in   accordance   with   the   conditions 

prescribed therein. In particular, where rejection is sought under 

Order VII Rule 11(d), the Court is required to identify the specific 

provision of law under which the suit is barred. It is also urged 

that, while deciding such an application, the Court is not expected 

to undertake a detailed scrutiny of the evidence or to test the 

merits of the defence raised by the defendants, as such an exercise 

would amount to conducting a mini trial at a preliminary stage, 

which is impermissible in law.

7.Placing reliance upon the settled legal position as enunciated 

by the Supreme Court as well as this Court, learned counsel 

submits that, upon a plain reading of the plaint, it becomes evident 

6

wp18770-2024-J.doc

that the disputants have asserted their status as legal heirs of an 

associate member in respect of Suit Plot No. 41 situated within the 

respondent   No.1-society.   In   support   of   this   assertion,   the 

disputants have produced, inter alia, a copy of the share certificate 

at Exhibit 3. A perusal of the said document, according to the 

learned counsel, prima facie indicates that the name of one Mr. 

Pradeep Govind Takwale, being the predecessor of the disputants, 

came   to   be   recorded   as   an   associate   member   pursuant   to   a 

resolution passed by the managing committee of the society in its 

meeting dated 24 April 1980, acting upon a written request made 

by the original member, Smt. Sushila Murlidhar Takwale. It is, 

therefore, contended that the very foundation of the claim of the 

disputants rests upon such associate membership. 

8.In support of the aforesaid submissions, learned counsel for 

the petitioners has placed reliance upon the judgment of this Court 

in the case of  

Alok Agarwal and Others vs. Punam Cooperative 

Housing Society Limited & Others

, 

2025 SCC OnLine Bom 5358.

9.Per   contra,   Mr.   Kanetkar,   learned   counsel   appearing   for 

respondent Nos. 1 and 2, submits that, upon a plain reading of the 

statutory definition of “associate member,” it is evident that the 

society had, in fact, recognized the rights of the predecessor of the 

disputants in respect of the suit property by admitting him as an 

associate member and thereby acknowledging his status as a joint 

shareholder. It is contended that, in view of such recognition, and 

upon the demise of the said associate member, the disputants, 

being his legal heirs, are entitled to assert their rights and possess 

the necessary locus to institute the dispute against the society. It is 

7

wp18770-2024-J.doc

thus submitted that the parties to the present proceedings squarely 

fall within the categories contemplated under Section 91(1)(a) to 

(e) of the Maharashtra Cooperative Societies Act, 1960. 

10.Learned counsel further submits that, insofar as the subject 

matter of the dispute is concerned, the same pertains to the 

entitlement of the disputants to seek execution of a joint lease 

deed in respect of the suit plot. It is urged that, in the case of a 

tenant   ownership   type   housing   society,   it   forms   part   of   the 

statutory and functional obligations of the society to execute lease 

deeds in favour of its members in respect of the plots allotted to 

them.   In   that   view   of   the   matter,   the   dispute   raised   by   the 

disputants directly relates to and touches upon the business and 

management of the society within the meaning of Section 91(1) of 

the Act. Consequently, it is submitted that the Cooperative Court 

possesses the requisite jurisdiction to entertain and adjudicate 

upon the dispute, and that the same has been rightly held to be 

maintainable.

REASONS AND ANALYSIS:

11.I have heard the learned counsel for the parties at some 

length and I have also gone through the pleadings, the orders 

passed by the Courts below, and the material placed on record. 

The dispute, in substance, arises from the order of the Cooperative 

Court rejecting the dispute under Order VII Rule 11 of the Code of 

Civil Procedure, and the later order of the Appellate Court setting 

aside that rejection and permitting the dispute to proceed.

8

wp18770-2024-J.doc

12.The   petitioners   submit   that   the   controversy   is   between 

private claimants inter se, and not a dispute touching the business 

or management of the society. Their submission is that Section 91 

of the Maharashtra Cooperative Societies Act, 1960, cannot be 

stretched to cover a claim founded on a family arrangement. 

According to them, the society cannot be made to act upon a 

document whose legal force is not tested between the contesting 

parties. It is said that the disputants are only trying to convert a 

family claim into a society dispute by a manner of clever drafting. 

It is further urged that if the plaint does not disclose a real cause of 

action against the society, the Court must reject it at once, because 

a false appearance of cause of action cannot be allowed to survive.

13.The said argument of the petitioners cannot be accepted. It is 

true that a pure family contest, may not become a dispute under 

Section 91. It is also true that a cooperative court cannot be 

allowed to travel beyond the statute. But the Court must see the 

substance of the averments. The dispute here is not filed by total 

outsiders. The disputants claim through a predecessor who was 

shown as an associate member. They rely upon the share certificate 

and the resolution of the society. If the society itself has recorded 

such association, then at least prima facie the matter cannot be 

said to be outside the society framework. The question whether 

the   claimed   rights   are   legally   sound,   or   whether   the   family 

arrangement has binding effect, is a matter which may require 

proof. It cannot be concluded in a casual manner only from the 

petitioners’ objection.

9

wp18770-2024-J.doc

14.The learned counsel for the petitioners has relied upon the 

principle that a cause of action created by clever drafting must be 

nipped in the bud. That principle is not in dispute. But the same 

principle does not mean that every case containing a disputed 

factual foundation should be rejected without trial. Order VII Rule 

11 is a drastic power. It can be exercised only when the defect is 

clear from the plaint itself. If the Court has to travel into facts, 

examine   the   effect   of   documents,   or   decide   contested   legal 

consequences of a document, then the matter ordinarily goes 

beyond the narrow compass of rejection at threshold. The Court is 

not required to weigh evidence as if deciding the dispute. The 

petitioners’ submission would have merit only if the plaint by itself 

showed an absolute bar.

15.The petitioners have also argued that the legality of the 

family arrangement deed cannot be decided by the Cooperative 

Court. If the dispute were to turn only upon the declaration of title 

as   between   family   members,   with   no   nexus   to   the   society’s 

obligations, then the question of jurisdiction may indeed arise. Yet 

in the present matter the pleadings show something more. The 

disputants assert that the society has recognized their predecessor 

as an associate member. They seek execution of a joint lease deed. 

The relief is to compel the society and connected parties to act in a 

particular manner regarding the suit plot. Whether the disputants 

succeed on merits is separate question. At this stage, it is enough 

that the plaint discloses a dispute which cannot be dismissed as 

wholly foreign to the society.

10

wp18770-2024-J.doc

16.The petitioners have further relied on the judgment in Alok 

Agarwal and Others

. The said authority indeed supports the broad 

proposition that the jurisdiction of the Cooperative Court is not 

unlimited and that disputes must answer the statutory description. 

However, every authority must be applied to its facts. If the plaint 

in the present case contains an averment that the predecessor was 

inducted as associate member by resolution of the society, and if a 

share certificate is produced, then the matter cannot be treated as 

one   where   there   is   no   society   relationship.   The   ratio   of   any 

judgment cannot be used to short circuit factual controversies 

which are unresolved.

17.The respondents submit that the society had recognized the 

predecessor   of   the   disputants   as   an   associate   member,   and 

therefore the legal heirs of such member have sufficient locus to 

maintain the dispute. The share certificate, as referred in the 

pleadings,   indicates   that   the   society   passed   a   resolution   and 

recorded the name of the predecessor as associate member. That 

document may not conclude every question. Yet it is enough to 

show that the dispute does not arise in a legal vacuum. Once such 

association is pleaded and supported by a document, the issue 

whether the heirs can step into the shoes of the deceased member, 

and   to   what   extent,   becomes   a   matter   which   demands 

examination.

18.The respondents have also submitted that the subject matter 

of the dispute relates to entitlement for execution of a joint lease 

deed in respect of the suit plot, and that such matter falls within 

the business and management of a tenant ownership housing 

11

wp18770-2024-J.doc

society. If the plaint asserts that the society is bound to execute a 

joint   lease   deed   in   favour   of   the   disputants   by   reason   of 

membership and family arrangement, then the dispute does touch 

the functioning of the society. Whether the society is in fact bound, 

and whether the claim is enforceable, are matters to be decided 

after evidence. But the jurisdictional objection cannot be accepted 

merely because the pleadings also involve a family arrangement. 

19.As explained in Bank of India Staff Panchsheel Cooperative 

Housing Society Limited

, there is a distinction between jurisdiction 

and maintainability. Jurisdiction and statutory bar are not the 

same. A plaint can be rejected under Order VII Rule 11(d) only 

when the bar is clear on the face of the plaint. If the Court has to 

examine evidence, or if the question is mixed of law and fact, 

rejection is not the proper course. This principle applies with force 

here. The petitioners’ objection is not founded upon a statutory 

prohibition appearing plainly from the plaint. It is founded upon a 

contested understanding of the status of the predecessor and the 

effect of the society’s own resolution. These are not matters that 

can be disposed of on a bare reading of the plaint.

20.The   said   distinction   becomes   important   because   the 

petitioners seek rejection not on the ground that the society has no 

relation at all with the dispute, but on the ground that the rights 

claimed are concealed behind drafting. Even if that argument is 

accepted to some extent, it still does not answer the threshold test 

under Order VII Rule 11. Concealment may be exposed after the 

parties lead evidence and the Court examines the true character of 

the claim. It is not enough that the petitioners raise a strong 

12

wp18770-2024-J.doc

defence. A strong defence is not the same as a clear bar. The law 

requires more. The plaint must itself reveal the defect beyond 

doubt. Here, the plaint rather discloses a document, a society 

resolution, an associate membership, and a claim for joint lease. 

Therefore, the matter had to be permitted to go forward.

21.The   Trial   Court   accepted   the   petitioners’   objection   in   a 

manner which went too far at the initial stage. The Appellate Court 

was therefore right in interfering. The order of rejection could not 

have been sustained because the Court below treated disputed 

questions as if they were admitted facts. It assumed that the family 

arrangement was ineffective and that the dispute was outside 

Section   91.   Such   conclusions   could   not   be   recorded   on   an 

application under Order VII Rule 11. The Appellate Court correctly 

noticed that the Trial Court had erred in law by not confining itself 

to the plaint averments and the limited scope of the provision.

22.In the totality of the matter, the picture which emerges is 

this. The petitioners have raised arguable questions on jurisdiction, 

on the nature of the dispute, and on the effect of the family 

arrangement. The alleged bar is neither express nor self-evident 

from the plaint itself. The case therefore does not fall within the 

narrow limits of Order VII Rule 11(d). The proper course is trial, 

not rejection.

23.For these reasons, the overall assessment goes against the 

petitioners. The order passed by the Appellate Court does not 

suffer   from   such   illegality   or   perversity   as   would   justify 

interference   in   writ   jurisdiction.   The   writ   petition,   therefore, 

13

wp18770-2024-J.doc

deserves to fail. The dispute may proceed before the Cooperative 

Court in accordance with law, and all contentions of the parties on 

merits are kept open to be decided on the basis of evidence and 

final hearing.

24.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The writ petition stands dismissed;

(ii)  The judgment and order dated 10 October 2024 passed 

by   the   Maharashtra   State   Cooperative   Appellate   Court, 

Mumbai, Bench at Pune in Appeal No. 40 of 2024 is hereby 

upheld;

(iii)  The   order   dated   26   April   2024   passed   by   the 

Cooperative Court No. 2 at Pune rejecting Dispute No. 88 of 

2023 is set aside, and the said dispute is restored to the file 

of   the   Cooperative   Court   for   adjudication   on   merits   in 

accordance with law;

(iv)  It is clarified that all observations made in the present 

judgment are prima facie in nature and confined to the 

adjudication of the application under Order VII Rule 11 of 

the Code of Civil Procedure, 1908, and shall not influence 

the Cooperative Court while deciding the dispute on its own 

merits;

(v)  All contentions of the parties on merits are expressly 

kept open;

14

wp18770-2024-J.doc

(vi)  The Cooperative Court shall proceed with Dispute No. 

88 of 2023 expeditiously and in accordance with law;

(vii)  There shall be no order as to costs.

(AMIT BORKAR, J.)

15