CHILAMKURTI BALA SUBRAHMANYAM Vs SAMANTHAPUDI VIJAYA LAKSHIMI
Bench: R.K. AGRAWAL,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005988-005988 / 2007
Diary number: 8039 / 2006
Advocates: ANUPAM LAL DAS Vs
SANJAY KAPUR
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.5988 OF 2007
Chilamkurti Bala Subrahmanyam ….Appellant(s)
VERSUS
Samanthapudi Vijaya Lakshmi & Anr. …Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1) This appeal is filed by the auction purchaser
against the final judgment and order dated
23.12.2005 passed by the High Court of Judicature,
Andhra Pradesh at Hyderabad in Civil Misc. Appeal
No. 1721 of 2000 whereby the High Court allowed
the appeal filed by judgment debtor-respondent
No.1 herein and set aside the order dated
20.04.2000 passed by the Senior Civil Judge,
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Kovvur in E.A. No. 1020 of 1999 in E.P. No. 46 of
1998 in O.S. No. 192 of 1987 dismissing the
application filed by the judgment debtor under
Order 21 Rule 90 read with 151 of the Code of Civil
Procedure, 1908 (hereinafter referred to as “the
Code”).
2) Facts of the case need mention, in brief, to
appreciate the controversy involved in this appeal.
3) Respondent No.2-State Bank of India is the
plaintiff/decree holder whereas respondent No.1 is
the defendant/judgment debtor in O.S. No.192 of
1987. Respondent No.2 obtained a money decree
for Rs.5,15,390/- against respondent No.1 on
16.03.1998 in O.S. No.192 of 1987 for the loan
given to her by respondent No.2 and which
remained unpaid by respondent No.1. Since
respondent No.1 failed to satisfy the decree,
respondent No.2 filed execution application and
brought the schedule property owned by respondent
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No.1-judgment debtor to auction sale through the
process server of the Court of Senior Civil Judge,
Kovvur, in execution proceedings in E.P. No. 46 of
1998 in O.S. No.192 of 1987 for realization of
decretal dues.
4) The suit schedule property was, accordingly,
attached by the executing Court under a warrant.
Notice was, accordingly, issued to respondent
No.1-judgment debtor in respect of the said
executing proceedings on 14.07.1999 to which she
filed counter affidavit raising certain objections. On
31.09.1999, the executing Court overruled the
objections raised by respondent No.1 in her counter
affidavit and fixed 22.09.1999 as the date of
settlement of terms. On 22.09.1999, the terms of
proclamation of sale were settled fixing the date for
sale of the said property on 17.11.1999.
5) Pursuant to the above referred proceedings,
proclamation of the sale was issued on 05.10.1999
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by the executing Court under Order 21 Rule 64 of
the Code mentioning therein the conditions of sale.
Proclamation of the sale was entrusted to the
Process Server of publication on 27.10.1999. The
Process Server gave endorsement on 02.11.1999
that the sale proclamation was affixed to the
house/suit schedule property and also by beat of
tom tom near the property and also affixed the same
on the notice board of the Court. On 04.11.1999,
sale warrant was issued to the Bailiff to give 15
days’ notice by affixing the same in court house,
making due proclamation of the suit schedule
property. The proclamation of the sale was
published in the newspaper on 05.11.1999 stating
that the sale would be held on 17.11.1999.
6) On 17.11.1999, the property was brought to
auction sale where 7 bidders participated. The
appellant herein was the highest bidder of
Rs.7,15,000/-. Out of the said bid amount,
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Rs.1,78,750/- was paid to the Bailiff. The Bailiff
filed a return on 18.11.1999 about the sale stating
that he published about sale by tom tom and the
appellant was the highest bidder and the initial
amount was deposited with respondent No.2-Bank
after deducting poundage.
7) Dissatisfied with the auction, the judgment
debtor filed an application under Order 21 Rule 90
seeking setting aside of the sale, inter alia, on the
ground that the proclamation was done within 15
days and hence it is illegal, tom tom wala neither
made proclamation and nor took neighbours’
signatures, proclamation was not published in
Nagar Panchayat office, publication was defective in
nature because it did not mention the valuation of
the property etc. It was also objected that the Bank
brought only three bidders whereas if more bidders
had participated, the property put to sale would
have fetched easily between 12 to 14 lakhs.
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8) By order dated 20.04.2000, the Senior Civil
Judge, Kovvur found no merit in any of the
objections raised by respondent No.1 and
accordingly dismissed the application.
9) Challenging the said order, the judgment
debtor-respondent No.1 filed an appeal before the
High Court.
10) The High Court, by impugned judgment dated
23.12.2005, allowed the appeal and set aside the
order of the executing Court, inter alia, holding that
if the judgment debtor deposits a sum of
Rs.7,15,000/- being the price fetched at the public
auction within a period of three weeks from the date
of receipt of a copy of the judgment, the sale held
would not be given effect to. It was held that if the
executing Court feels that the amount deposited by
the judgment debtor is sufficient to discharge the
decretal amount, it would not be necessary to put
the property to auction and the amount so
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deposited earlier by the auction purchaser shall be
refunded to him. It was held that if the amount
ordered to be deposited by the judgment debtor is
more than the amount due to the decree holder,
excess amount, after adjusting the amount due to
the decree holder/auction purchaser, be refunded
to the judgment debtor. It was held that no clear 15
days’ notice of sale as per Rules was given and
hence sale held is irregular. It was lastly held that
in default of payment of Rs.7,15,000/- within the
stipulated period, the appeal shall stand dismissed.
11) Aggrieved by the said judgment, the auction
purchaser has filed this appeal by way of special
leave before this Court.
12) Heard Mr. Basava Prabhu Patil, learned senior
counsel for the appellant-auction purchaser and Mr.
Gagan Gupta, learned counsel for respondent
No.1-judgment debtor and Mr. Sanjay Kapur,
learned counsel for the Bank-decree holder.
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13) Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are inclined to allow the appeal finding merit
therein.
14) The law which governs the controversy
involved in this appeal is laid down by this Court in
the case of Saheb Khan vs. Mohd. Yousufuddin &
Ors., 2006(4) SCC406 (Three Judge Bench). While
examining the scope of Order 21 Rule 90 of the
Code, Justice Ruma Pal speaking for the Bench held
as under :
“12. We are unable to sustain the reasoning of the High Court. Order 21 Rule 90 of the Code of Civil Procedure allows, inter alia, any person whose interests are affected by the sale to apply to the court to set aside a sale of immovable property sold in execution of a decree on the ground of “a material irregularity or fraud in publishing or conducting” the sale. Sub-rule (2) of Order 21 Rule 90 however places a further condition on the setting aside of a court sale in the following language:
“90. (2) No sale shall be set aside on the ground of irregularity or fraud in publishing or conducting it unless, upon the facts proved, the court is satisfied that the
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applicant has sustained substantial injury by reason of such irregularity or fraud.”
13. Therefore before the sale can be set aside merely establishing a material irregularity or fraud will not do. The applicant must go further and establish to the satisfaction of the court that the material irregularity or fraud has resulted in substantial injury to the applicant. Conversely even if the applicant has suffered substantial injury by reason of the sale, this would not be sufficient to set the sale aside unless substantial injury has been occasioned by a material irregularity or fraud in publishing or conducting the sale. (See Dhirendra Nath Gorai v. Sudhir Chandra Ghosh;(1964) 6 SCR 1001, Jaswantlal Natvarlal Thakkar v. Sushilaben Manilal Dangarwala, 1991 Supp(2) SCC 691 and Kadiyala Rama Rao v. Gutala Kahna Rao,(2000) 3 SCC 87)
14. A charge of fraud or material irregularity under Order 21 Rule 90 must be specifically made with sufficient particulars. Bald allegations would not do. The facts must be established which could reasonably sustain such a charge. In the case before us, no such particulars have been given by the respondent of the alleged collusion between the other respondents and the auction-purchaser. There is also no material irregularity in publishing or conducting the sale. There was sufficient compliance with Order 21 Rule 67(1) read with Order 21 Rule 54(2). No doubt, the trial court has said that the sale should be given wide publicity but that does not necessarily mean by publication in the newspapers. The provisions of Order 21 Rule 67 clearly provide if the sale is to be advertised in the local newspaper, there must be specific direction of the court to that effect. In the absence of such
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direction, the proclamation of sale has to be made under Order 21 Rule 67(1) “as nearly as may be, in the manner prescribed by Rule 54 sub-rule (2)”. Rule 54 sub-rule (2) provides for the method of publication of notice and reads as follows:
“54. (2) The order shall be proclaimed at some place on or adjacent to such property by beat of drum or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and then upon a conspicuous part of the courthouse, and also, where the property is land paying revenue to the Government, in the office of the Collector of the district in which the land is situate and, where the property is land situate in a village, also in the office of the Gram Panchayat, if any, having jurisdiction over that village.”
15) After examining the facts of this case in the
light of the law laid down in the case of Saheb Khan
(supra), we are of the considered opinion that the
reasoning and the conclusion arrived at by the
executing Court deserves to be restored as against
that of the High Court in the impugned order. In
other words, no case was made out by the judgment
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debtor for setting aside of the sale of the property in
question on the ground of committing any material
irregularity or fraud in publishing or in conducting
the sale so as to enable the Court to invoke its
powers under Order 21 Rule 90 (2) of the Code.
16) It is noticed that respondent No. 1, in her
application for setting aside the sale, had mainly
raised four objections. Firstly, clear 15 days’ notice
was not given for sale of the properties as required
under the Rules. Secondly, the valuation of the
property was not properly mentioned in the
concerned documents so as to enable the parties to
know its proper valuation prevailing on the date of
sale. Thirdly, the market value of the property on
the date of auction was more than the price actually
fetched in the auction, and fourthly, no proper
publication including beating of drum was made
before the date of auction due to which there was
less participation of the bidders in the auction sale.
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17) The executing Court dealt with all the four
objections with reference to the record of the
proceedings and found as a fact that none of the
objections had any merit. The High Court, however,
found fault in the same though not in all but
essentially in the matter relating to giving of clear
15 days’ notice and the manner in which it was
issued and finding merit in the objection, set aside
the sale on imposing certain conditions enumerated
above.
18) In our considered opinion, as mentioned
above, the executing Court was justified in
overruling the objections and we concur with the
reasoning and the conclusion of the executing
Court.
19) We also find on facts that firstly, the proper
publicity was given for auction sale in papers so
also by beat of drums pursuant to which as many
as seven bidders including the appellant herein
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participated in the auction sale. Had there been no
publicity, it would not have been possible for seven
persons to participate in the auction proceedings.
20) Secondly, the details of the valuation of the
property were duly mentioned, namely, decree
holder's valuation at Rs.2,75,000/- likewise, Amin’s
valuation at Rs.4 lacs whereas the property was
sold in auction for Rs.7,50,000/-. In this view of the
matter, it could not be said that the bidders did not
know the valuation or/and that it was not
mentioned in the auction papers.
21) Thirdly, judgment debtor did not adduce any
evidence nor brought any bidder to purchase the
property for a higher price than the purchase bid
(Rs.7,50,000/-) except to say in the application that
value of the property was between Rs.12 lakhs to
Rs.14 lakhs. In our view, this objection has no
substance for want of any evidence.
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22) Fourthly, there was adequate publicity given
with the aid of beat of drums in the locality. It was
proved with the record of the executing Court as
was rightly held by the executing Court and lastly,
in our view, a clear 15 days’ notice was given for
auction sale fixed for 17.11.1999 when counted
from 05.10.1999. In other words, 15 days have to
be counted from 05.10.1999 because it is on this
date the order was issued as contemplated under
Order 21 Rule 64 for proclamation of sale fixing the
date of sale as 17.11.1999.
23) The executing Court, therefore, substantially
and in letter and spirit followed the procedure
prescribed under Order 21 Rules 64 and 66 of the
Code while conducting the sale of the property in
question.
24) The law on the question involved herein is
clear. It is not the material irregularity that alone is
sufficient for setting aside of the sale. The judgment
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debtor has to go further and establish to the
satisfaction of the Court that the material
irregularity or fraud, as the case may be, has
resulted in causing substantial injury to the
judgment-debtor in conducting the sale. It is only
then the sale so conducted could be set aside under
Order 21 Rule 90(2) of the Code. Such is not the
case here.
25) In the light of aforesaid discussion, we are of
the considered view that none of the objections
raised by respondent No.1 had any merit and nor
any of the objections constituted any kind of
material irregularities so as to enable the Court to
set aside the sale under Order 21 Rule 90(2) of the
Code. So far as the plea of fraud was concerned,
admittedly, it was not raised and, therefore, it did
not fall for consideration.
26) Learned Counsel for the respondent has placed
reliance on the decisions in Gajadhar Prasad & Ors.
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Vs. Babu Bhakta Ratan & Ors., (1973) 2 SCC 629,
Ambati Narasayya vs. M. Subba Rao & Anr., 1989
Supl(2) SCC 693, Desh Bandhu Gupta vs. N.L.
Anand & Rajinder Singh, (1994) 1 SCC 131 and
Saheb Khan vs. Mohd. Yousufuddin & Ors.,(2006)
4 SCC 476. We have gone through these cases and
find that all are distinguishable on facts. When we
have held on facts that there are no material
irregularities noticed in the case and that there was
compliance of the provisions of Order 21 Rules 64 to
68 then, in our view, the law laid down in these
decisions are of no help to the respondent-judgment
debtor.
27) In view of foregoing discussion, we are unable
to agree with the reasoning and the conclusion
arrived at by the High Court which is factually and
legally unsustainable. Its view is not in conformity
with the law laid down in the case of Saheb Khan
(supra).
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28) As a result, the appeal succeeds and is
allowed. Impugned order is set aside and that of
the executing Court restored.
………...................................J.
[R.K. AGRAWAL]
…...……..................................J.
[ABHAY MANOHAR SAPRE] New Delhi; May 02, 2017
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