26 July 2017
Supreme Court
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THE GREATER BOMBAY COOPERATIVE BANK LIMITED Vs MR. NAGARAJ GANESHMAL JAIN AND ORS.

Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE PRAFULLA C. PANT, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: C.A. No.-009777-009778 / 2017
Diary number: 27535 / 2014
Advocates: ABHIJAT P. MEDH Vs SUDHANSHU S. CHOUDHARI


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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(S). 009777-009778 OF 2017 [Arising out of SLP (C) Nos. 28064-28065 of 2014]

The Greater Bombay Co-operative Bank Limited ... Appellant

Versus

Mr. Nagraj Ganeshmal Jain & Ors.    ... Respondents

J U D G M E N T

Deepak Gupta, J.

Leave granted.

2. These  appeals  are  directed  against  the  Judgment   dated

02.04.2014 passed by the Bombay High Court in Writ Petition No.

195  of  2014,  whereby  the  writ  petition  filed  by  the

Petitioner-appellant,  (hereinafter  referred to as “the Bank”)  was

dismissed and the attachment order dated 14.12.2001, relating to

flat  No. 12, 5th Floor, New Shrinath Kunj, CHS Ltd, Vile Parle

(West),  Mumbai,  400056 was set aside and a further direction

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was given to enrol the respondent No.1 as member of the   New

Shrinath Housing Co-operative Society (hereinafter referred to as

“the Society”).

3. The undisputed facts are that the flat in question was owned

by Shri Dhillon P. Shah.  Mr. Shah and his wife Smt. Shivangi

Shah were Directors of a Company known as M/s. Mahaganesh

Texpro Private Limited.  The Bank granted a cash credit facility of

Rs. 2.25 crores to the Company.  The Directors including Shri

Dillon P. Shah and Smt. Shivangi  P. Shah stood guarantee for

the repayment of the cash credit  facilities.

4. The Company did not repay the amount due to the Bank

and finally on 30.08.2001 recovery certificate for an amount of

Rs.  2,98,94,363/-  along  with  interest  was  issued   by  the

Assistant Registrar of the Cooperative Societies and proceedings

initiated for recovery of the amount  from the Company and the

guarantors. Demand notice was sent to the Company and also to

Shri Dhillon P. Shah and Smt. Shivangi P. Shah on 12.12.2001.

In the  notice  it  was stated that  the  property  of  these  persons

including  Flat  No.  12/5  Gopal  Bhuvan,  New  Shrinath  Kunj

Co-operative  Housing  Society  Bapubhai  Vash Road,  Ville  Parle

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(West) Mumbai (hereinafter referred to  as the  ‘suit property) and

another bungalow owned by Smt. and Shri Dhillon P. Shah, were

to be attached and sold for  recovery of  the dues of  the  Bank.

Both the  properties  including  the  suit  property  were  attached.

The bungalow was sold for a sum of Rs. 1.6 crores. That  sale is

subject matter of separate proceedings.

5. The attachment  order  was issued on 14.12.2001 and the

same was served on Shri Dhillon  P. Shah and his wife. They both

challenged these attachment proceedings before various fora, but

never took the objection that the suit  property had already been

sold or transferred.  Mr. Dhillon P. Shah expired on  20.07. 2004.  

6. On 01.11.2004, Smt. Shivangi P. Shah, widow of late Shri

Dhillon  P.  Shah,  sent  a letter   to  the  Society  requesting that

duplicate  share  certificate  be  issued,  since  the  original  share

certificate  was not traceable.  In this letter she made no mention

of the attachment of the flat or of the fact that dues were payable

to  the  bank.  She  sent  another  similar  letter  on  28.12.2004.

Thereafter, on 28.12.2004, the respondent No.1 for the first time

claimed ownership of the suit property and, under some amnesty

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scheme, paid the stamp duty payable on the agreement to sell the

suit property.

7. On 20.01.2005, the respondent No.1 applied to the Society

praying that he may be granted membership of the Society.  This

application  was  rejected  by  the  Society  vide  letter  dated

28.01.2005.  In this letter it was clearly stated that  neither late

Shri Dhillon  P. Shah nor Mrs. Shivangi P. Shah had informed

the other members of  the Society about the fact that they had

transferred the flat.  This, despite the fact that there had been

several meetings  between the  members of the Society and Shri

Dhillon   P.  Shah and his  wife.  The respondent  No.1  was also

informed that the flat had already been attached.

8. It was only thereafter, on 03.02.2005, the respondent No.1

filed  objections  under  Rule  107  (19)  (c)  of  the  Maharashtra

Cooperative  Societies  Rules,  1961  challenging  the  attachment

order on the allegation that he had purchased the flat through

agreement dated 04.10.1995 and was in possession of the same

from 12.04.1996.

9. The  respondent  No.1  also  challenged  the  decision  of  the

Society refusing  to grant him membership.  The Deputy Registrar

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vide order dated 18.09.2006 allowed the appeal of the respondent

No.1  and directed the  Society  to  admit  him as  a  member.   It

would be pertinent to mention here that in these proceedings the

Bank was not a party. The Bank on coming to know about the

order  of  the  Deputy  Registrar  dated  18.09.2006  also  filed  a

Revision  Application  before  the  Divisional  Joint  Registrar  on

16.07.2010 challenging the order   directing the  society to grant

membership to respondent No1.

10. The Bank contested the proceedings filed by the respondent

challenging the order of attachment of property and a prayer was

made  that the documents especially the alleged agreement to sell

be  sent  to  a  handwriting  expert  for   ascertaining  whether  the

signature on the document  were of Shri Dhillon  P. Shah or not.

This prayer was allowed on 12.11.2006  in the presence of the

counsel for the respondent No.1.   

11. The  forensic  expert  sent  his  report  dated  21.07.2010  in

which  he  found that  the signature on the photocopy  did not

appear  to  be  of  Shri  Dhillon   P.  Shah.   On  09.10.2010,  the

objection petition filed by the respondent No.1 was dismissed and

it was held that he had no right title or interest in the suit flat.  

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12. Thereafter  respondent  No.1  filed  Revision  Petition,  which

was  allowed  on  28.10.2013.   The  Bank  thereafter  filed  writ

petition No.195 of 2014, which was dismissed giving rise to these

appeals.   

13. As far as the issue of transfer of the suit flat is concerned,

the Bombay High Court has dismissed the petition of the Bank

only on the ground that since the attachment order was passed in

the  year  2001 and the  agreement   of  sale  was executed prior

thereto,  therefore, the attachment order  is not valid. The High

Court did not go into the questions raised by the Bank that no

right, title or interest in the flat could have been transferred by

the said agreement.   

14. Here,  it would be pertinent to mention that admittedly the

respondent No.1 was a close friend of Shri Dhillon P.Shah and he

also  states  that  he  had  a  lot  of  business  dealings  with  him.

According to the respondent No.1 an amount of Rs. 20 lakhs were

advanced by M/s. Hitesh Corporation a proprietary firm of the

respondent  No.1  to  Shri  Dhillon  P.  Shah  on  05.12.2004.

Admittedly, this advance was made not in connection with the flat

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but  either  as  a  loan  or  part  of  some  business  transactions.

According  to  the  respondent  No.1,  since  Shri  Dhillon  P.  Shah

could  not  repay the amount of  Rs.  20 lakh on 04.10.1994 he

executed the alleged agreement to sell  in his favour.  Pursuant

thereto  respondent  No.1  took  possession  of  the  said  flat  on

12.04.1996  and  thereafter  had  been  paying  the  electricity

bills etc.   

15. Immoveable property can be transferred only by a Registered

document. There can be no transfer of any right, title or interest

in  any  immoveable  property  except  by  way  of  a  registered

document.   In  this  behalf  we  may  make  reference   to  the

judgment of this Court in Suraj Lamp & Industries (P) Ltd.  Vs.

State of Haryana (2012) 1 SCC 656,  wherein it  was held as

follows.

“18. It  is  thus  clear  that  a  transfer  of  immovable property by way of  sale  can only  be by a deed of conveyance (sale deed). In the absence of a deed of conveyance (duly stamped and registered as required by  law),  no  right,  title  or  interest  in  an  immovable property can be transferred.

19. Any contract of sale (agreement to sell) which is not a registered  deed  of  conveyance  (deed of  sale) would  fall  short  of  the  requirements  of Sections 54 and 55 of TP Act and will not confer any title nor transfer any interest in an immovable property (except

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to  the  limited right granted under section 53A of  TP Act).  According to the  TP Act,  an agreement of  sale, whether with possession or without possession, is not a  conveyance. Section  54 of  the  TP  Act  enacts  that sale of immoveable property can be made only by a registered instrument and an agreement of sale does not create any interest or charge on its subject matter.

xxx xxx xxx  

24.  We  therefore  reiterate  that  immovable  property can  be  legally  and  lawfully  transferred/conveyed only  by  a  registered  deed  of  conveyance. Transactions  of  the  nature  of  `GPA  sales'  or `SA/GPA/will transfers' do not convey title and do not amount  to  transfer,  nor  can  they  be  recognized  or valid  mode  of  transfer  of  immovable  property.  The courts will not treat such transactions as completed or concluded  transfers  or  as  conveyances  as  they neither  convey  title  nor  create  any  interest  in  an immovable  property.  They  cannot  be  recognised  as deeds of  title,  except to the limited extent of Section 53A of the TP Act. Such transactions cannot be relied upon or made the basis for mutations in municipal or revenue records. What is stated above will apply not only  to  deeds  of  conveyance  in  regard  to  freehold property but also to transfer of leasehold property. A lease  can  be  validly  transferred  only  under  a registered assignment of lease. It is time that an  end is  put  to  the  pernicious  practice  of  SA/GPA/will transactions known as GPA sales.”

16. This Court clearly held that an agreement to sell which is

not  a  registered  deed  of  conveyance  would  not  meet  the

requirements of Section 54 and 55 of the Transfer of Property Act.

With respect to Section 53A of the Transfer of Property Act,  it is

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well  settled  that  the  same  can  only  be  used  as  a  defence  in

proceedings initiated by the transferor or by any person claiming

under him.   

17. As far as the present case is concerned, the very foundation

of  the  case  of  the  respondent  No.1  i.e.  agreement  to  sell  is

doubtful.   The original  has not  seen the light  of  day and only

photocopy thereof was filed. There are doubts with regard to the

signature of  Shri  Dhillon P. Shah.  As pointed out earlier,  the

Bank attached the property in question in the year 2001.  Shri

Dhillon  P. Shah  died in the year 2004 and during these three

years  though  Shri  Shah  and  his  wife   filed  various  legal

proceedings,  they never disclosed that this flat had been  sold by

them.  The respondent No.1, during the life time of  Shri Dhillon

P. Shah never claimed ownership of the flat.   

18. Shri Dhillon P. Shah and his wife never disclosed  the fact of

the alleged sale of the suit property to anybody including  any

member of the Society.  It is more than obvious that with a view

to wriggle out of the recovery proceedings,  after the death of Shri

Dhillon   P.  Shah  this  document  has  been  fabricated.   This

document  does  not  transfer  any right,  title  or  interest   of  the

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property and, therefore, the Revisional Court and the High Court

erred in allowing  the claim of the respondent No.1

19. The appeals  are  accordingly  allowed and the  order  of  the

High Court  and the revisional/appellate  authority accepting the

claim of  respondent  No.1  are  set  aside   and  the  claim of  the

respondent No.1 is rejected.  It is held that   respondent No.1 has

no  right,  title  or  interest  in  the  suit  property.   Therefore,  he

cannot  claim  membership  of  the  New  Shrinath  Kunj  Housing

Co-operative Society.

…………………………J (MADAN B. LOKUR  )

………………………..J. (DEEPAK GUPTA)

New Delhi July 26, 2017