SHIVAJI YALLAPPA PATIL Vs RANAJEET APPASAHEB PATIL .
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: C.A. No.-005012-005012 / 2008
Diary number: 25790 / 2005
Advocates: SHANKAR DIVATE Vs
S. N. BHAT
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5012 OF 2008
Shivaji Yallappa Patil .... Appellant(s)
Versus
Sri Ranajeet Appasaheb Patil & Others .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) The above appeal has been filed against the judgment
and order dated 29.06.2005 passed by the High Court of
Karnataka at Bangalore in Regular Second Appeal No. 568 of
2000 whereby learned single Judge of the High Court allowed
the appeal filed by Respondent Nos. 1 and 2 herein (original
plaintiffs) against the judgment and decree dated 25.02.2000
in Regular Appeal No. 29 of 1997 passed by the Court of Civil
Judge (Sr. Division), Hukeri and the order dated 21.07.1992 in
Original Suit No. 123 of 1986.
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2) Brief facts:
(a) The suit property is an agricultural land situated at
Khavanewadi village in Hukeri Taluka bearing Survey No. 77,
measuring 6 acres 8 guntas wherein several persons were
owners of their defined shares and were in cultivation till
28.05.1981. Later on, the above suit land was divided into
two parts as Eastern and Western measuring 3 acres 4 guntas
each. In pursuance to the said partition, the joint owners gave
a joint application to the Survey Department for demarcation
of boundary line between the eastern and western land
showing their respective names to their respective parts. The
land in the ratio of 1/2, 1/6, 1/6 and 1/6 was given to
Ashabai w/o Manohar Kulkarni, Yashwant Kulkarni (Husband
of Respondent no. 3 herein), Dattaraya Kulkarni and Laxmibai
Ganesh Kulkarni respectively in the eastern side.
(b) It is the case of the plaintiffs (Respondent Nos. 1 and 2
herein) that the above named persons agreed to sell their
share to the plaintiffs (Respondent Nos. 1 and 2 herein).
Though the exact division was not ascertained, it was decided
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to execute the sale deed only after the division. After
settlement, the total price of 3 acres 4 guntas was fixed at Rs.
22,000/- and Rs. 2,000/- was paid in advance. The
measurement was finally carried out and approved on
30.12.1983. By that time, Yashwant Kulkarni and Dattaraya
Kulkarni expired. Sudha, wife of Yashwant Kulkarni got 1/6
share of her husband in the eastern side and got her name
entered in the record of rights for Survey No. 77.
(c) The co-owners (except Sudha, having 1/6th share) of the
eastern side executed a sale deed in favour of plaintiffs on
13.02.1984 and they were put in actual possession of the
land. On 21.03.1986, Respondent No. 3 herein (wife of
Yashwant Kulkarni), the owner of 1/6th share of land in Survey
No. 77, sold her share to Respondent No. 4 herein.
(d) Being aggrieved, the plaintiffs (Respondent Nos. 1 and 2
herein) filed an Original Suit being No. 123 of 1986 for specific
performance against Respondent Nos. 3 and 4 herein before
the Court of the Addl. Munsiff, Hukeri. Learned Addl. Munsiff,
vide judgment and order dated 21.07.1992, dismissed the
suit.
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(e) Aggrieved by the decision dated 21.07.1992, the plaintiffs
filed a Regular Appeal being No. 29 of 1997 before the Court of
Civil Judge, (Sr. Dn.) Hukeri. During the pendency of the
appeal, the appellant herein, purchased the suit property
through a registered sale deed for valuable consideration. It is
also alleged by the appellant herein that he was put in
possession of the suit property. The appellant purchased the
suit property as he is having his landed property adjacent to
the suit property. Learned Civil Judge, vide judgment and
order dated 25.02.2000, partly allowed the appeal while
refusing to grant specific performance of the contract.
(f) Aggrieved by the judgment and order dated 25.02.2000,
the plaintiffs preferred a Regular Second Appeal being No. 568
of 2000 before the High Court. Learned single Judge of the
High Court, vide judgment and order dated 29.06.2005,
allowed the second appeal in favour of the plaintiffs and
ordered the specific performance of the contract provided
plaintiffs shall pay prevailing market value within 6 (six)
months from the date of judgment.
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(g) Aggrieved by the judgment and order dated 29.06.2005,
the appellant herein has preferred this appeal by way of
special leave before this Court.
3) Heard Mr. Shankar Divate, learned counsel for the
appellant and Mr. S.N. Bhat, learned counsel for the
respondents.
Point(s) for consideration:-
4) Whether in the present facts and circumstances of the
case the High Court was right in granting decree for specific
performance to the original plaintiffs (Respondent Nos. 1 and 2
herein)?
Rival contentions:-
5) At the outset, learned counsel for the appellant
contended that the High court erred in law while interfering in
well considered, well reasoned judgments of the courts below
refusing to grant discretionary relief under Section 20 of the
Specific relief Act, 1963 (in short ‘the SR Act’). It was further
contended that the appellant was served with the notice of
impleadment only on 02.06.2005 and when the appellant was
making arrangements to enter and defend the matter, the
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appeal came to be decided vide judgment dated 29.06.2005.
Hence, the principles of natural justice of the appellant stand
violated.
6) Further, it was contended that the High court has
seriously erred in relying upon the judgment dated 24.09.1987
passed by learned Additional Munsiff in Original Suit No. 129
of 1984 for permanent injunction by the original plaintiffs
while upholding that the original plaintiffs were in possession
of the entire extent of the land. At this juncture, it was
contended that the Respondent No. 3 herein, who was the
original owner of the suit property, was not the party to the
said case. Hence, the judgment in the said Suit ought not to
be considered for deciding the issue of possession of share of
Respondent No 3. Learned counsel further contended that two
fact finding courts have found no evidence that the possession
of the suit land was handed over to the original plaintiffs and
the plaintiffs even did not aver in plaint in original suit that
they are ready and willing to perform their part of the contract
before filing the suit.
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7) It was further contended by learned counsel for the
appellant that the High Court failed to see that the owner of
1/6th share of the suit property sold the same to Respondent
No. 4 herein with the possession way back in 1986 through a
registered sale deed for valuable consideration and the
appellant purchased the same in 1999 for valuable
consideration through a registered sale deed and he was put
in possession of the suit land also. Hence, directing the
execution of the sale deed in favour of the original plaintiffs
after the lapse of a considerable long period is unjustified and
will cause grave injustice to the appellant herein. Learned
counsel finally contended that the ends of justice demand that
decree for specific performance should not have been granted.
8) Per contra, learned counsel for the respondents
submitted that the courts below had failed to appreciate the
materials on record in proper perspective and their findings
contained manifest error while refusing to grant decree for
specific performance to the plaintiffs. The dispute raised is a
matter of appreciation of evidence and the High Court was
right in granting the same.
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9) Learned counsel for the respondents further submitted
that the appellant herein was brought on record and
impleaded as a party to the proceedings but the appellant
herein never represented himself before the High Court or
defended the case. Learned counsel further submitted that
the trial court and the lower appellate court had proceeded to
arrive at the conclusion that there was no delivery of
possession in favour of the original plaintiffs as per the
agreement to sell dated 28.05.1981 on the ground that there
was no mention of delivery of possession in the exhibits
produced before it whereas the High Court was right in
arriving at the conclusion with regard to the decree for specific
performance while setting aside the erroneous findings arrived
at by the courts below it. Learned counsel finally submitted
that in view of the peculiar circumstance of the case, no
interference is sought for by this Court in the matter.
Discussion:-
10) It is a well settled law that the power to order specific
performance of contract is discretionary and parties cannot
claim it as a matter of right although it is lawful but such
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discretion should be exercised judicially and prudently.
Section 20 of the SR Act reads as follows:
“20. Discretion as to decreeing specific performance.— (1) The jurisdiction to decree specific performance is discretionary, and the court is not bound to grant such relief merely because it is lawful to do so; but the discretion of the court is not arbitrary but sound and reasonable, guided by judicial principles and capable of correction by a court of appeal. (2) The following are cases in which the court may properly exercise discretion not to decree specific performance:— (a) where the terms of the contract or the conduct of the parties at the time of entering into the contract or the other circumstances under which the contract was entered into are such that the contract, though not voidable, gives the plaintiff an unfair advantage over the defendant; or (b) where the performance of the contract would involve some hardship on the defendant which he did not foresee, whereas its non-performance would involve no such hardship on the plaintiff; or (c) where the defendant entered into the contract under circumstances which though not rendering the contract voidable, makes it inequitable to enforce specific performance. Explanation 1.—Mere inadequacy of consideration, or the mere fact that the contract is onerous to the defendant or improvident in its nature, shall not be deemed to constitute an unfair advantage within the meaning of clause (a) or hardship within the meaning of clause (b). Explanation 2.— The question whether the performance of a contract would involve hardship on the defendant within the meaning of clause (b) shall, except in cases where the hardship has resulted from any act of the plaintiff subsequent to the contract, be determined with reference to the circumstances existing at the time of the contract. (3) The court may properly exercise discretion to decree specific performance in any case where the plaintiff has done substantial acts or suffered losses in consequence of a contract capable of specific performance. (4) The court shall not refuse to any party specific performance of a contract merely on the ground that the contract is not enforceable at the instance of the party.”
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11) The possibility of injury to the interest of third party does
not, by itself, disentitle the plaintiff from specific performance
but it depends upon the facts and circumstances of each case
which will be considered by the court in the exercise of its
discretion. The court may properly exercise discretion to
decree specific performance, in any case where the plaintiff
has done substantial acts or suffered losses in consequence of
a contract capable of specific performance.
12) In the instant case, Respondent Nos. 1 and 2 filed an
original suit for the specific performance of the contract on the
ground that owners of the suit property transferred the entire
possession of property to them after agreement to sell and it
was done in pursuance of part performance. Hence, plaintiffs
are entitled for the benefit of Section 53A of the Transfer of
Property Act, 1882 (In short ‘the TP Act’). Section 53 A which
was added in 1929 and imports into India a modified form of
the equity of part performance as developed in England in
Elizabeth Maddison vs. John Alderson (1883) 8 App Cases
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467. The following postulates are sine qua non for basing a
claim on Section 53 A of the TP act, 1882:
There must be a contract to transfer for consideration
any immovable property. The contract must be in writing signed by the transferor,
or by someone on his behalf. The writing must be in such words from which the terms
necessary to construe the transfer can be ascertained. The transferee must be in part performance of the
contract take possession of the property, or of any part
thereof. The transferee must have done some act in furtherance
of the contract. The transferee must have performed or be willing to
perform his part of the contract.
13) It is well settled law that Section 53A of the TP Act
confers no right on a party who was not willing to perform his
part of the contract. A transferee has to prove that he was
honestly ready and willing to perform his part under the
contract.
14) In the present case, during the course of hearing, it is
brought to our knowledge that both the trial court as well as
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the lower appellate court had proceeded to arrive at the
conclusion that there was no delivery of possession in favour
of the Respondent Nos. 1 and 2 herein as per the agreement to
sell dated 28.05.1981 on the ground that there was no
mention of delivery of possession. It is submitted that the said
courts below had failed to appreciate the said judgment and
decree dated 24.09.1987 of the learned Additional Munsiff,
Hukkeri in O.S. No. 129 of 1984 in proper prospective which
clearly shows that the said court having found the possession
of Respondent Nos. 1 and 2 herein in respect of the said entire
property including suit property had granted injunction in the
matter and restrained the third party to interfere with the
possession of Respondent Nos. 1 and 2 herein. Henceforth,
Respondent Nos. 1 and 2 have been in possession of suit land
against all other persons and can claim right of possession
even against the subsequent purchaser.
15) In the present case, the whole case revolves around the
one question whether Respondent Nos. 1 and 2 got the
possession of entire suit land. It is undisputed fact that
deceased husband of Respondent No.3, along with other
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owners in Survey No. 77, entered into an agreement with the
Respondent Nos. 1 and 2 but later on Respondent No. 3
refused to execute the said agreement. In pursuance of the
same, it is alleged that the possession of the entire land got
transferred to Respondent Nos. 1 and 2. However, Respondent
No. 3 herein denied this fact and alleged that possession of her
share never transferred to the original plaintiffs. After perusal
of the factual matrix of the entire case and peculiar facts, we
are of the considered view that on the basis of the finding in
OS No. 129 of 1984, it is well established that the present
Respondent Nos. 1 and 2 were put into the possession of
entire land. The decree passes by the Munsiff in the year 1987
regarding possession in an independent suit filed in the year
1984 is indicative of the fact that the plaintiffs/respondent
Nos. 1 and 2 were in possession.
Conclusion:-
16) In view of the foregoing discussion, we do not find any
reason for not granting specific performance in favour of
Respondent Nos. 1 and 2. Hence, in the interest of justice and
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since the Respondent Nos. 1 & 2 are in possession of suit land
for long time, we do not find any illegality with the reasoned
judgment passed by the High Court in granting specific
performance in their favour subject to paying of the sale
consideration by them as per the present prevailing market
value within six months from today. The appeal is dismissed
with no order as to costs.
...…………………………………J. (R.K. AGRAWAL)
…………….………………………J. (ABHAY MANOHAR SAPRE)
NEW DELHI; APRIL 16, 2018.