RAVI SETIA Vs MADAN LAL
Bench: HON'BLE MR. JUSTICE NAVIN SINHA, HON'BLE MR. JUSTICE B.R. GAVAI
Judgment by: HON'BLE MR. JUSTICE NAVIN SINHA
Case number: C.A. No.-002837-002837 / 2011
Diary number: 13945 / 2009
Advocates: AMIT ANAND TIWARI Vs
V. N. RAGHUPATHY
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). 2837 OF 2011
RAVI SETIA ...APPELLANT(S)
VERSUS
MADAN LAL AND OTHERS ...RESPONDENT(S)
JUDGMENT
NAVIN SINHA, J.
The plaintiff assails correctness of the order allowing the
second appeal of the defendants. By the impugned order, the
High Court set aside the concurrent orders of the courts below
decreeing the plaintiff’s suit for specific performance.
2. The plaintiff filed a suit for specific performance of
agreement for sale dated 10.11.1989 with regard to 2/3rd of the
lands owned by defendants 1 and 2 as Defendant No. 3 declined
to sign the agreement. Rs. 50,000/ was paid as earnest money
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and the balance consideration of Rs.3,10,490/ was to be paid at
the time of execution. The agreement provided for execution of
the sale deed on or before 30.04.1990. The Trial Court decreed
the suit holding that the plaintiff had remained present in the
office of the SubRegistrar for registration of the sale documents
on 30.04.1990, but defendant nos. 1 and 2 did not appear for
execution. During the pendency of the proceedings, defendant
nos. 1 and 2 sold the lands to defendant nos. 4 to 7 by three
separate sale deeds dated 16.01.1991. The first appeal by the
defendants was dismissed holding that defendant nos. 4 to 7
were not bonafide purchasers. Thus, the present appeal.
3. Shri Amit Anand Tiwari, learned counsel for the appellant
plaintiff, submitted that the High Court in a second appeal ought
not to have interfered with a concurrent finding of fact that the
plaintiff was ready and willing to perform his part of the
obligations under the agreement. Defendant nos. 1 and 2 had
failed to appear before the SubRegistrar for execution on
30.04.1990. The plaintiff never received the purported notices
from defendant nos.1 and 2 dated 28.05.1990 and 12.06.1990
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requiring the plaintiff to execute the sale deed on 25.06.1990.
The subsequent sale to defendants 4 to 7 has been held to be not
bonafide, but a sham transaction. The plaintiff had been granted
extension of time for deposit of the balance consideration by the
Trial Court till the disposal of the first appeal. The balance
consideration was deposited after decision in the First Appeal. In
the alternative, a submission was made that if the appeal is not
to be allowed, defendants 1 and 2 may be directed to pay the sum
of Rs.1,00,000/ to the plaintiff comprising the earnest money
plus damages as claimed in the suit.
4. Shri Ranjit Thomas, learned senior counsel appearing for
the defendantsrespondents, submitted that the plaintiff had
failed to prove readiness and willingness to perform its
obligations under the agreement. The defendants were not put on
notice for appearance before the SubRegistrar on 30.04.1990.
The notices dated 28.05.1990 and 12.06.1990 were sent by
defendants 1 and 2 through registered post at the correct
residential address of the plaintiff. The plaintiff did not respond
to the same because he did not have the capacity to perform his
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obligations under the agreement and failed to deposit the balance
consideration within the two months’ time granted by the Trial
Court on 01.06.1994. The application for extension of time made
after expiry of the time prescribed is sufficient evidence for the
incapacity of the plaintiff to perform his obligations
demonstrating readiness and willingness. The High Court in
second appeal was empowered to set aside concurrent findings of
facts if they were perverse.
5. We have considered the submissions on behalf of the parties
and have also been taken through the orders under appeal.
Defendants nos. 1 to 3 owned 61 karnals 17 marlas of lands in
Village Gumjal, Tehsil Abohar, District Ferozpur. Defendant no.3
having refused to sign the agreement for sale dated 10.11.1989,
the plaintiff instituted a suit for enforcement of the agreement
with regard to the 2/3rd share of defendants 1 and 2. The sale
deed was to be executed on or before 30.04.1990. The Trial
Court and the First Appellate Court arrived at the finding of
readiness and willingness on part of the plaintiff solely on basis
of a certificate produced by them from the SubRegistrar
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confirming their presence before him on 30.04.1990 for
execution. Apart from the same, no further evidence was led by
the plaintiff to demonstrate readiness and willingness including
the continuous capacity for discharge of the balance
consideration. The plaintiff in its application before the Sub
Registrar stated that he had required defendants 1 and 2 to be
present for registration on 25.06.1990. No evidence whatsoever
has been led by the plaintiff in support of the same. We are of
the considered opinion that in the circumstances the certificate
from the office of the SubRegistrar cannot be construed as
conclusive evidence to nonsuit defendants 1 and 2. The findings
to that effect are therefore held to be unsustainable.
6. Defendant nos. 1 and 2 by registered notices dated
28.05.1990 and 12.06.1990 required the plaintiff to get the sale
deed executed by 25.06.1990. The plaintiff does not dispute that
the communication was properly addressed and sent through
registered acknowledgement due. If it was returned back with the
endorsement that the plaintiff was not available at his home,
defendants 1 and 2 were not required to do anything further. If
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the plaintiff was of the opinion that the endorsement was wrong,
it was for him to have contended so and led necessary evidence
in this regard. The Trial Court rightly did not disbelieve
defendants 1 and 2, but without returning any finding in that
regard preferred to rely on the unsubstantiated claim of the
plaintiff of having been present before the SubRegistrar on
30.04.1990. The said finding is also held to be unsustainable.
7. Under Section 16 of the Specific Relief Act, 1963 (for short
“the Act”), there are certain grounds which bar the relief of
specific performance of the contract. This section, insofar it is
relevant, is as under:
“16. Personal bars to relief.—Specific performance of a contract cannot be enforced in favour of a person—
(a)(b) * * * (c) who fails to aver and prove that he has
performed or has always been ready and willing to perform the essential terms of the contract which are to be performed by him, other than terms the performance of which has been prevented or waived by the defendant.”
8. The Trial Court decreed the suit on 01.06.1994 and granted
time to the plaintiff for deposit of the balance consideration
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within two months from 01.06.1994, i.e. by 31.07.1994. The
plaintiff offered no explanation whatsoever for the failure to
comply the direction. After expiry of the time granted for deposit,
on 02.08.1994 the plaintiff filed an application before the Trial
Court that in view of the pendency of the First Appeal preferred
by defendants, the time for deposit may be extended as otherwise
the amount would lie in the bank without interest. On
02.08.1994 itself, the time for deposit was extended till disposal
of the First Appeal. The defendants’ challenge to the exparte
order was unsuccessful on technical grounds.
9. There can be no straight jacket formula with regard to
readiness and willingness. It will have to be construed in the
facts and circumstances of each case in the light of all attending
facts and circumstances. We are of the considered opinion, that
in the facts and circumstances of the present case, the failure of
the plaintiff to offer any explanation why the balance
consideration was not deposited within the time granted, the
filing of the application for extension of time after expiry of the
prescribed period coupled with the frivolousness of the grounds
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taken in the application for extension that the money would lie in
the bank without earning interest, are all but evidence of
incapacity on part of the plaintiff to perform his obligations under
the agreement and reflective of lack of readiness and willingness.
He preferred to wait and abide by the gamble of a favourable
decision in the first appeal.
10. The grant of relief for specific performance under Section 16
(1)(c) of the Act is a discretionary and equitable relief. Under
Section 16 (1)(c), the plaintiff has to demonstrate readiness and
willingness throughout to perform his obligations under the
contract. The plea that the amount would lie in the bank without
interest is unfounded and contrary to normal banking practice.
To our mind, this is sufficient evidence of the incapacity or lack
of readiness and willingness on part of the plaintiff to perform his
obligations. Undoubtedly, the time for deposit could be extended
under Section 28 of the Act. But the mere extension of time for
deposit does not absolve the plaintiff of his obligation to
demonstrate readiness and willingness coupled with special
circumstances beyond his control to seek such extension. The
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plaintiff did not aver in the application that he was ready and
willing to perform his obligations and was prevented from any
special circumstances from doing so. The pendency of an appeal
by the defendant did not preclude the plaintiff from depositing
the amount in proof of his readiness and willingness. Readiness
has been interpreted as capacity for discharge of obligations with
regard to payment. The High Court has rightly observed that
there was no stay by the Appellate Court of the decree under
appeal to justify nondeposit during the pendency of the appeal.
The grant of extension of time cannot ipso facto be construed as
otherwise demonstrating readiness and willingness on part of the
plaintiff. The plaintiff was required to plead sufficient,
substantial and cogent grounds to seek extension of time for
deposit because otherwise it becomes a question of his conduct
along with all other attendant surrounding circumstances in the
facts of the case. We therefore find no infirmity in the order of
the High Court concluding that the plaintiff in the facts and
circumstances was not ready and willing to perform his
obligations.
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11. In V.S. Palanichamy Chettiar Firm vs. C. Alagappan,
(1999) 4 SCC 702, it was observed as follows :
“17. The agreement of sale was entered into as far back on 1621980, about 19 years ago. No explanation is forthcoming as to why the balance amount of consideration could not be deposited within the time granted by the Court……Merely because a suit is filed within the prescribed period of limitation does not absolve the vendeeplaintiff from showing as to whether he was ready and willing to perform his part of the agreement and if there was nonperformance, was that on account of any obstacle put by the vendor or otherwise. Provisions to grant specific performance of an agreement are quite stringent. Equitable considerations come into play. The court has to see all the attendant circumstances including if the vendee has conducted himself in a reasonable manner under the contract of sale….. It is not the case of the respondent decreeholders that on account of any fault on the part of the vendor judgmentdebtor, the amount could not be deposited as per the decree……That apart, no explanation whatsoever is coming from the respondent decreeholders as to why they did not pay the balance amount of consideration….. Equity demands that discretion be not exercised in favour of the respondent decree holders and no extension of time be granted to them to comply with the decree.”
12. In our opinion, had the plaintiff deposited the amount after
expiry of the time but during the pendency of the appeal, as held
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in Ramankutty Guptan vs. Avara, (1994) 2 SCC 642, entirely
different considerations may have arisen. The judgement in any
event is based on its own peculiar facts and circumstances.
13. In Umabai and Another vs. Nilkanth Dhondiba Chavan
(Dead) by Lrs. and Another, (2005) 6 SCC 243, it has been
observed as follows :
“30. It is now well settled that the conduct of the parties, with a view to arrive at a finding as to whether the plaintiffdefendants were all along and still are ready and willing to perform their part of contract as is mandatorily required under Section 16(c) of the Specific Relief Act must be determined having regard to the entire attending circumstances. A bare averment in the plaint or a statement made in the examinationinchief would not suffice. The conduct of the plaintiffdefendants must be judged having regard to the entirety of the pleadings as also the evidence brought on records.”
14. According to normal human prudence, land price escalates
over time. Unless it be a situation of a distress sale, no land
owner will sell his land for a lesser price than what may have
been recorded in an agreement for sale. The fact that the
defendants nos.1 and 2 subsequently sold the land on
16.01.1991 to defendants nos.4 to 7 at a lesser price, due to
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personal necessity, also mitigates against the plea of the plaintiff
that he was ready and willing to perform his part of the
obligations under the contract.
15. There can be no quarrel with the well settled proposition of
law that in a second appeal, the High Court ought not to enter
into reappreciation of evidence to arrive at new findings, except
on pure questions of law. But if the findings are perverse, based
on complete misappreciation or erroneous consideration of
evidence, and the failure to consider relevant evidence, it
becomes a question of law. In Dilbagrai Punjabi vs. Sharad
Chandra, 1988 Supp SCC 710, it was observed as follows:
“5…..The High Court was right in pointing out that the courts below had seriously erred in not considering the entire evidence on the record including the aforesaid documents. It is true that the High Court while hearing the appeal under Section 100 of the Code of Civil Procedure has no jurisdiction to reappraise the evidence and reverse the conclusion reached by the first appellate court, but at the same time its power to interfere with the finding cannot be denied if when the lower appellate court decides an issue of fact a substantial question of law arises. The court is under a duty to examine the entire relevant evidence on record and if it refuses to consider important evidence having direct bearing on the disputed issue and the error which arises is of a
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magnitude that it gives birth to a substantial question of law, the High Court is fully authorised to set aside the finding….”
16. In view of the discussion, we arrive at the conclusion that
the plaintiff failed to prove readiness and willingness to perform
its obligations under the agreement for sale. We are of the
considered opinion that there is no merit in the present appeal.
However, in the peculiar facts and circumstances of the case, we
are of the considered opinion that the respondent is not entitled
to retain the earnest money and it shall be refunded to the
appellant without interest within a period of one month failing
which it shall carry interest at the rate of 7 per cent.
17. The appeal is dismissed. There shall be no order as to costs.
…………...................J. [NAVIN SINHA]
…………...................J. [INDIRA BANERJEE]
NEW DELHI OCTOBER 04, 2019
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