NADIMINTI SURYANARAYAN MURTHY(DEAD) Vs KOTHURTHI KRISHNA BHASKARA RAO .
Bench: HON'BLE MR. JUSTICE RANJAN GOGOI, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-005517-005517 / 2007
Diary number: 23242 / 2003
Advocates: MANJEET KIRPAL Vs
D. BHARATHI REDDY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.5517 OF 2007
Nadiminti Suryanarayan Murthy(Dead) through LRs. ….Appellant(s)
VERSUS
Kothurthi Krishna Bhaskara Rao & Ors. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. This appeal is filed by original defendant No.6
against the final judgment and order dated
11.07.2003 passed by the High Court of Judicature
of Andhra Pradesh at Hyderabad in L.P.A. No. 121
of 1998 whereby the High Court set aside the
judgment and order dated 02.02.1996 in Appeal No.
2061 of 1989 and upheld the judgment and decree
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dated 13.09.1989 passed by the subordinate Judge,
Amalapuram in O.S. No.50 of 1983 thereby
decreeing the plaintiff’s (respondent No.1 herein)
suit against defendant No.6 (original appellant
herein) for specific performance of agreement in
relation to the suit house.
2. In order to appreciate the controversy raised in
the appeal, it is necessary to state the relevant facts
hereinbelow.
3. Nadiminti Suryanarayan Murthy-the original
appellant herein (since dead and represented now
by the present appellants as his legal
representatives) was defendant No.6 whereas
respondent No.1 herein is the plaintiff and original
respondent No.2 (defendant No.1), since dead and
represented through legal heirs (defendant Nos.2-3)
whereas Respondent Nos.3-4 are defendant Nos. 4
and 5 in the suit out of which this appeal arises.
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4. One Surya Narayana was the owner of a house
situated in village Amalapuram in Andhra Pradesh
(described in detail in schedule appended to the
plaint - hereinafter referred to as "suit house"). He
died in 1980 leaving behind his wife (defendant
No.1) and daughters (defendant Nos. 2 and 3) and
grand children (defendant Nos. 4 and 5). He left a
will in favour of his wife giving her life interest. She,
therefore, got the suit house. These defendants
claiming to be the co-owners of the suit house then
let out the suit house to defendant No. 6 in 1981 on
monthly rent of Rs.150/-.
5. On 18.01.1983, defendant Nos. 1 to 5 entered
into an agreement with the plaintiff (respondent
No.1) for sale of the suit house in favour of the
plaintiff for a sum of Rs.46,000/-. The plaintiff
accordingly paid Rs.1000/- as advance money to
defendant Nos. 1 to 5 and the balance amount was
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to be paid by the plaintiff to defendant Nos. 1 to 5 at
the time of the registration of the sale deed, which
was to be executed within six months. The plaintiff
(respondent No. 1) accordingly arranged for the
balance money. However, defendant Nos. 1 to 5, on
the other hand, went on promising the plaintiff to
execute the sale deed in his favour as agreed upon
between them as per agreement dated 18.01.1983
and on the other hand, defendant Nos. 1 to 5,
instead of executing a sale deed in favour of the
plaintiff, executed the sale deed on 09.02.1983 in
favour of defendant No. 6 for Rs.45000/-.
6. This gave rise to filing of the civil suit by the
plaintiff (respondent No. 1) on 14.07.1983 against
all the six defendants in the Court of Subordinate
Judge, Amalapuram out of which this appeal arises.
The suit was for specific performance of agreement
dated 18.01.1983 and in alternate for refund of
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consideration paid by the plaintiff and also for the
damages sustained by the plaintiff.
7. The plaintiff inter alia averred that he was and
has always been ready and willing to perform his
part of the agreement and, in fact, performed his
part by paying advance amount of Rs.1000/- in
terms of the agreement to defendant Nos. 1 to 5 and
was/is always ready and willing to pay the balance
consideration at the time of registration of sale
deed. It was averred that even before expiry of six
months’ period, which was to expire in July 1983,
defendant Nos. 1 to 5 sold the suit house to
defendant No. 6 on 09.02.1983 itself and thus
committed breach of agreement dated 18.01.1983
by not performing their part of the agreement by
executing the sale deed in plaintiff's favour and
hence the suit to seek specific performance of
agreement dated 18.01.1983 for execution of the
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sale deed in relation to the suit house and, in
alternative, for refund of money paid to defendant
Nos. 1 to 5 and for damages for the loss suffered.
8. Defendant Nos. 1 to 5 filed their common
written statement whereas defendant No. 6 filed his
written statement. So far as defendant Nos. 1 to 5
are concerned, they came out with a case that they
had first entered into an agreement on 04.01.1983
with defendant No. 6 to sell the suit house for
Rs.45,000/-. However, the plaintiff, on coming to
know of the transaction, approached defendant Nos.
1 to 5 and requested them to sell the suit house to
him and said that he will persuade defendant No. 6
to withdraw from the deal and instead allow him to
purchase the suit house. It was averred that the
plaintiff further assured to defendant Nos. 1 to 5
that in case, if for any reason, he fails to persuade
defendant No. 6 to withdraw from the transaction
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then he will back out to which defendant Nos. 1 to 5
agreed and accordingly entered into an agreement
with the plaintiff on 18.01.1983. Defendants (1 to 5)
then averred the background as to why they agreed
to sell the suit house to defendant No. 6. According
to them, Late Surayanarayna had borrowed some
money (Rs.1400/- and Rs.1200/-) during his
lifetime from one creditor (Smt. M. Venkatalakshmi)
but before he could repay the loan, he died. The
creditor, therefore, went on pressing defendant Nos.
1 to 5 for its repayment and it is with this
background defendant Nos. 1 to 5 entered into the
sale agreement with defendant No. 6 on 04.01.1983
for sale of suit house to defendant No. 6. The
defendants also gave some more details to justify
the prior agreement with defendant No. 6.
9. So far as defendant No. 6 is concerned, while
denying the plaintiff’s claim more or less reiterated
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the stand taken by defendant Nos. 1 to 5. He
defended the sale in his favour being made for valid
consideration with bona fide intention. He also
alleged that his agreement being prior in point of
time to the plaintiff’s agreement, the same was legal
and valid.
10. Parties adduced evidence. The Trial Court, by
judgment dated 13.09.1989, decreed the plaintiff's
suit. The Trial Court held that the agreement dated
04.01.1983 with defendant No. 6 for sale of suit
house was not genuine and bona fide agreement. It
was also held that the sale deed dated 09.02.1983
executed pursuant to such agreement was not a
genuine sale deed and no consideration was passed
between defendant Nos. 1 to 5 and defendant No. 6
for sale and purchase of the suit house. It was
further held that the agreement dated 18.01.1983
between the plaintiff and defendant Nos. 1 to 5 was
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a genuine agreement which was also acted upon
pursuant to which defendant Nos. 1 to 5 had
received part payment from the plaintiff. It was then
held that the plaintiff was willing to perform his part
of the agreement but it were the defendant Nos. 1 to
5, who committed the breach. The Trial Court, with
these findings, decreed the suit against the
defendants and passed the decree for specific
performance in relation to the suit house directing
the defendants to execute the sale deed in plaintiff’s
favour on accepting Rs.45,000/- from the plaintiff.
11. Felt aggrieved, defendant No. 6 filed first
appeal before the High Court. The learned Single
Judge allowed defendant No. 6's appeal and set
aside the judgment/decree of the Trial Court and, in
consequence, dismissed the plaintiff's suit. Felt
aggrieved, the plaintiff filed letters patent appeal
before the Division Bench of the High Court. By
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impugned order, the Division Bench allowed the
plaintiff's appeal and while setting aside of the
judgment of the Single Judge restored that of the
Trial Court. As a result, the plaintiff's suit stood
decreed against the defendants in relation to the
suit house, which directed performance of the
agreement dated 18.01.1983 in plaintiff’s favour.
Felt aggrieved, defendant No. 6 has filed the present
appeal by way of special leave before this Court.
12. Heard Ms. Manjeet Kirpal, learned counsel for
the appellant and Mr. Sri Harsha Peechara, learned
counsel for the respondents.
13. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
find no merit in the appeal.
14. The main question involved in this case is
which agreement is bona fide and genuine - the one
dated 04.01.1983 between defendant Nos. 1 to 5
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and defendant No. 6 or the other dated 18.01.1983
between defendant Nos. 1 to 5 and the plaintiff? The
other question is whether the plaintiff was ready
and willing to perform his part of the agreement
dated 18.01.1983 and secondly, whether he was
able to prove the breach committed by defendant
Nos. 1 to 5 in not performing their part of the
agreement? This question would arise only if the
agreement dated 18.01.1983 is held bona fide and
genuine and the other dated 04.01.1983 is held
bogus.
15. In our opinion, the Trial Court and Division
Bench were right in holding that the agreement
dated 18.01.1983 was a genuine and bona fide
agreement with defendant Nos. 1 to 5 whereas the
agreement dated 04.01.1983 set up by defendant
Nos. 1 to 6 claiming to be prior in point of time as
against the plaintiff's agreement a bogus agreement
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brought into existence only to somehow avoid
execution of the agreement dated 18.01.1983 of the
plaintiff.
16. In our view, the reasoning and the conclusion
arrived at by the Division Bench is proper and
reasonable. It is based on proper appreciation of
evidence and hence does not call for any
interference in our appellate jurisdiction. This we
say for the following reasons.
17. On perusal of the pleadings and the evidence,
it is also evident to us that defendant Nos. 1 to 5, in
clear terms, admitted the execution of the
agreement with the plaintiff which they had entered
into on 18.01.1983. They further admitted its part
performance when they accepted advance money
from the plaintiff. In the light of these material facts,
if they had already entered into an agreement on
04.01.1983 with defendant No. 6 then where was
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any occasion for them to have entered into another
agreement thereafter much less on 18.01.1983 to
sell the same property to the plaintiff. Indeed, in
such circumstances, they should have simply
expressed their inability to sell the suit house to the
plaintiff telling him about their prior agreement with
defendant No. 6. In other words, in such situation,
they could have simply informed the plaintiff that he
was late in approaching them and it is not possible
for them to sell the suit house to him. They,
however, did not do so.
18. The conduct of defendant Nos. 1 to 5 and 6
was, in our opinion, clear. They somehow wanted to
avoid execution of the plaintiff's agreement and
wanted to sell the suit house to defendant No.6.
This they could achieve only by creating an
agreement which was prior to that of the plaintiff's
agreement.
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19. Both the Courts, on appreciating the evidence,
therefore, rightly concluded that the agreement
dated 04.01.1983 between defendant Nos. 1 to 5
and defendant No. 6 was a bogus agreement and
was created to scuttle the execution of plaintiff’s
agreement dated 18.01.1983. It was rightly held
that they even got the sale deed executed on
09.02.1983 before the expiry of six months’ period
to avoid performance of plaintiff’s agreement dated
18.01.1983.
20. Once we affirm the findings of the Courts
below (Trial Court and Division Bench) that the
agreement dated 18.01.1983 was a bona fide
agreement whereas the agreement dated 04.01.1983
was a bogus agreement, the next question arises for
consideration is whether the plaintiff has proved the
necessary ingredients of Section 16 (C) of the
Specific Reliefs Act so as to enable him to claim
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specific performance of his agreement. In other
words, the next question is whether the plaintiff was
able to prove that he was ready and willing to
perform his part of the agreement and that he has
always been ready and willing to perform his part of
the agreement and has, in fact, performed his part
and secondly, whether defendant Nos. 1 to 5
committed the breach in not performing their part
and, if so, its effect?
21. On going through the record, we are inclined
to concur with the findings of the two courts (Trial
Court and Division Bench) on these issues as, in
our opinion, both the Courts below were right in
recording the findings in plaintiff’s favour for the
following reasons.
22. It is not in dispute that the plaintiff did
perform his part when he paid advance money of
Rs.1000/- to defendant Nos. 1 to 5 in terms of the
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agreement dated 18.01.1983. It is also not in
dispute that the sale deed was to be executed within
6 months, i.e., up to July 1983. It is also not in
dispute that defendant Nos. 1 to 5 executed the sale
deed in favour of defendant No. 6 on 09.02.1983. So
the breach on the part of defendant Nos. 1 to 5 was
apparent inasmuch as nothing more was required
to be proved by the plaintiff once these facts became
undisputed. In spite of that, the plaintiff sent a
notice (Ex-A-2) calling upon defendant Nos. 1 to 5 to
execute the sale deed in his favour but it was not
adhered to by the defendants.
23. In our considered opinion, the story set up by
both the sets of defendants in their respective
written statements, as to in what circumstances,
the agreement dated 04.01.1983 came to be
executed between defendant Nos. 1 to 5 and
defendant No. 6 was wholly unrealistic, irrelevant
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and cooked up one. The two Courts below (Trial
Court and Division Bench), therefore, rightly
disbelieved it and we fully concur with their
reasoning.
24. Indeed, if the main intention of defendant Nos.
1 to 5 was to sell the suit house and to liquidate the
debts of the family and we accept their story to that
extent for the sake of argument, yet, in our view, the
said purpose could have been achieved by the
defendants by sale of suit house to the plaintiff also.
The sale consideration agreed with the plaintiff was
rather more (Rs.46,000/-) as against defendant No.
6, who purchased it for Rs. 45,000/-. In other
words, if the intention of defendant Nos. 1 to 5 was
to liquidate the debt by sale of suit house then such
purpose could be achieved by selling the suit house
to the plaintiff as well and there was no special
reason to sell it only to defendant No. 6. It was
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rather clear that he was keen to purchase the suit
house at any cost because being a tenant of the suit
house, he was in its occupation.
25. So far as the other story that how and why
Late Surya Narayana took loan and from whom he
took etc. was of no relevance for deciding the
question of specific performance between the parties
for the simple reason that it was an internal matter
of defendant Nos.1-5, Surya Narayana and his
creditor. Both the Courts below (Trial Court and
Division Bench), therefore, rightly rejected this part
of story pleaded by the defendants as being wholly
irrelevant.
26. In the light of foregoing discussion, we are of
the considered opinion that both the Courts below
were right in decreeing the plaintiff's suit for specific
performance of the agreement dated 18.01.1983
against the defendants and we uphold this finding.
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27. Now coming to another question though not
pressed in service by the parties but, in our view, it
does arise in the case as a result of the plaintiff's
suit being decreed against the defendants by the
Trial Court and affirmed by the Division Bench of
the High Court and lastly by this Court.
28. The question arose before this Court in the
case of Durga Prasad & Anr. Vs. Deep Chand &
Ors., AIR 1954 SC 75 as to what form of decree
should be passed in the case of specific performance
of contract where the suit property is sold by the
defendant, i.e., the owner of the suit property to
another person and later he suffers a decree for
specific performance of contract directing him to
transfer the suit property to the plaintiff in term of
contract.
29. The learned Judge-Vivian Bose, J. examined
this issue and speaking for the Bench in his
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inimitable style of writing, held as under:
“Where there is a sale of the same property in favour of a prior and subsequent transferee and the subsequent transferee has, under the conveyance outstanding in his favour, paid the purchase-money to the vendor, then in a suit for specific performance brought by the prior transferee, in case he succeeds, the question arises as to the proper form of decree in such a case. The practice of the Courts in India has not been uniform and three distinct lines of thought emerge. According to one point of view, the proper form of decree is to declare the subsequent purchase void as against the prior transferee and direct conveyance by the vendor alone. A second considers that both vendor and vendee should join, while a third would limit execution of the conveyance to the subsequent purchaser alone. According to the Supreme Court, the proper form of decree is to direct specific performance of the contract between the vendor and the prior transferee and direct the subsequent transferee to join in the conveyance so as to pass on the title which resides in him to the prior transferee. He does not join in any special covenants made between the prior transferee and his vendor; all he does is to pass on his title to the prior transferee.”
30. The question, in this case, arises this way. The
effect of the decree now is that the plaintiff is
required to pay the balance sale consideration to
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defendant Nos.1 to 5 in terms of agreement dated
18.01.1983 and, in turn, defendant Nos.1 to 5 have
to execute the sale deed of the suit house in
plaintiff's favour and give possession of the suit
house to the plaintiff. Since, in the meantime,
defendant Nos.1 to 5 have sold the suit house to
defendant No.6, vide sale deed dated 09.02.1983 for
Rs.45,000/- such sale would not bind the plaintiff.
Indeed the sale deed dated 09.02.1983 now has
become bad in law and the transaction of sale
between defendant Nos.1 to 5 and defendant No.6
has failed. In such circumstances, the seller, i.e.,
(defendant Nos.1 to 5) has no right to retain the sale
consideration of Rs.45,000/- which they received
from defendant No.6 or any part thereof, as the case
may be, and has to, therefore, refund the same to
the buyer (defendant No.6). In other words,
whatever amount which defendant Nos.1-5 received
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from defendant No.6 (whether Rs.45,000/- or any
part thereof), the same has to be refunded by
defendant Nos.1-5 to defendant No.6-(see Section
65 of the Contract Act). Nevertheless, defendant
No.6 would join in execution of sale deed in
plaintiff’s favour along with defendant Nos.1-5 as
held by this Court in Durga Prasad (supra) for
conveying the valid title of the suit house to the
plaintiff.
31. We, therefore, consider it just and proper and
with a view to end this litigation between the parties
which is pending since last more than 3 decades
and to balance the equities amongst the parties to
the suit/appeal, direct that defendant Nos. 1 to 5
would return to defendant No.6 a sum of
Rs.45,000/- or whatever amount which they
(defendant Nos.1-5) received as part of sale
consideration from defendant No.6. This direction
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we give to the defendants by taking recourse to our
powers under Article 142 of the Constitution of
India to do complete justice because we do not want
another round of litigation to go on for years in
future between the defendants inter se for recovery
of this amount.
32. We may here clarify that in case any dispute
arises between defendant Nos.1-5 and defendant
No.6 in relation to exact amount paid by defendant
No.6 to defendant Nos.1-5 by way of sale
consideration for execution of sale deed dated
09.02.1983, the executing Court will hold limited
enquiry on this question and record its finding after
giving an opportunity to the parties to prove this
fact and then parties will accordingly pay the
decided amount.
33. It was brought to our notice that during the
pendency of this litigation, some more transactions
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took place in relation to suit house. Suffice it to
say, such transactions are directly hit by the
principle of lis pendence, as contemplated under
Section 52 of the T.P. Act and, therefore, it is of no
consequence so far as this litigation is concerned. In
other words, these transactions are not binding on
the parties to the Lis much less on the plaintiff.
Such parties would be, therefore, at a liberty to now
work out their inter se rights in accordance with law
as a fall out of this judgment.
34. In the light of foregoing discussion and subject
to modification as directed above, the appeal is
accordingly finally disposed of.
35. Let the compliance of this judgment including
execution of decree of the Trial Court be made by
the parties within three months from the date of
receipt of this judgment.
………...................................J.
[R.K. AGRAWAL]
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…... ……..................................J. [ABHAY MANOHAR SAPRE]
New Delhi; October 09, 2017
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