SATISH BATRA Vs SUDHIR RAWAL
Bench: K.S. RADHAKRISHNAN,DIPAK MISRA
Case number: C.A. No.-007588-007588 / 2012
Diary number: 1400 / 2012
Advocates: KAILASH CHAND Vs
SANJEEV AGARWAL
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7588 OF 2012 [Arising out of SLP (Civil) No. 4605 of 2012]
Satish Batra .. Appellant
Versus
Sudhir Rawal .. Respondent
J U D G M E N T
K. S. Radhakrishnan, J.
1. Leave granted.
2. The question that has come up for consideration in this appeal is
whether the seller is entitled to forfeit the earnest money deposit
where the sale of an immovable property falls through by reason of
the fault or failure of the purchaser.
3. An Agreement for Sale of property bearing No. 14/11, 2nd Floor,
Punjabi Bagh, New Delhi was entered into between the appellant
(Seller) and the respondent (Purchaser) on 29.11.2005 for a total
consideration of Rs.70,00,000/- to be paid on or before 5.3.2006 and,
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towards earnest money, an amount of Rs.4,00,000/- was paid on
29.11.2005 and another Rs.3,00,000/- on 30.11.2005, that means,
altogether Rs.7,00,000/- was paid, being 10% of the total sale
consideration. The purchaser, however, could not pay the balance
amount of Rs.63,00,000/- before 5.3.2006, consequently, the sale
deed could not be executed. Seller, therefore, did not return the
earnest money to the purchaser.
4. Consequently, the purchaser, as plaintiff, instituted a suit No.
764/08/06 before the Additional District Judge, Delhi for recovery of
Rs.7,00,000/- from the seller-defendant of the earnest money paid by
him. Defendant contested the suit stating that, as per the agreement,
he is entitled to forfeit the amount of earnest money, if there was a
failure on the part of the purchaser-plaintiff in paying the balance
amount of Rs.63,00,000/-.
5. The trial Court dismissed the suit holding that the defendant is
entitled to retain the amount of earnest money since the plaintiff had
failed to pay the balance amount of Rs.63,00,000/- before 5.3.2006.
6. Aggrieved by the judgment of the Additional District Judge, Delhi,
plaintiff took up the matter in appeal before the High Court of Delhi by
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filing R.F.A. No. 137 of 2010. The High Court, placing reliance on the
judgment of this Court in Fateh Chand v. Balkishan Dass AIR 1963
SC 1405, took the view that the seller is entitled to forfeit only a
nominal amount and not the entire amount of Rs.7,00,000/-. The
High Court further held that the seller can forfeit an amount of
Rs.50,000/- out of the amount of Rs.7,00,000/- and he is bound to
refund the balance amount of Rs.6,50,000/- to the purchaser. To this
extent, a decree was also passed in favour of purchaser against the
seller. It was also held that the purchaser is also entitled to interest @
12% per annum from 29.11.2005 till the amount is paid.
7. Aggrieved by the said judgment of the High Court, the seller has
come up with this appeal.
8. We have heard the learned counsel on either side at length.
Facts are undisputed. The only question is whether the seller is
entitled to retain the entire amount of Rs.7,00,000/- received towards
earnest money or not. The fact that the purchaser was at fault in not
paying the balance consideration of Rs.63,00,000/- is also not
disputed. The question whether the seller can retain the entire
amount of earnest money depends upon the terms of the agreement.
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Relevant clause of the Agreement for Sale dated 29.11.2005 is
extracted hereunder for easy reference:
“e) If the prospective purchaser fail to fulfill the above condition. The transaction shall stand cancelled and earnest money will be forfeited. In case I fail to complete the transaction as stipulated above. The purchaser will get the DOUBLE amount of the earnest money. In the both condition, DEALER will get 4% Commission from the faulty party.”
The clause, therefore, stipulates that if the purchaser fails to fulfill the
conditions mentioned in the agreement, the transaction shall stand
cancelled and earnest money will be forfeited. On the other hand, if
the seller fails to complete the transaction, the purchaser would get
double the amount of earnest money. Indisputedly the purchaser
failed to perform his part of the contract, then the question is whether
the seller can forfeit the entire earnest money.
9. The question raised is no more res integra. In (Kunwar)
Chiranjit Singh v. Har Swarup AIR 1926 P.C. 1, it has been held
that the earnest money is part of the purchase price when the
transaction goes forward and it is forfeited when the transaction falls
through, by reason of the fault or failure of the purchaser. In Fateh
Chand (supra), this Court was interpreting the conditions of an
agreement dated 21.3.1949. By that agreement, the plaintiff
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contracted to sell his rights in the land and the building to Seth Fateh
Chand (defendant). It was recited in the agreement that the plaintiff
agreed to sell the building together with ‘pattadari’ rights appertaining
to the land admeasuring 2433 sq. yards for Rs.1,12,500/- and that
Rs.1,000/- was paid to him as earnest money at the time of the
execution of the agreement. The conditions of the agreement were as
follows:
"(1) I, the executant, shall deliver the actual possession, i.e. complete vacant possession of kothi (bungalow) to the vendee on the 30th March, 1949, and the vendee shall have to give another cheque for Rs. 24,000/- to me, out of the sale price.
(2) Then the vendee shall have to get the sale (deed) registered by the 1st of June, 1949. If, on account of any reason, the vendee fails to get the said sale-deed registered by June, 1949, then this sum of Rs. 25,000/- (twenty-five thousand) mentioned above shall be deemed to be forfeited and the agreement cancelled. Moreover, the vendee shall have to deliver back the complete vacant possession of the kothi (bungalow) to me, the executant. If due to certain reason, any delay takes place on my part in the registration of the sale-deed, by the 1st June 1949, then I, the executant, shall be liable to pay a further sum of Rs. 25,000/- as damages, apart from the aforesaid sum of Rs. 25,000/- to the vendee, and the bargain shall be deemed to be cancelled."
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Plaintiff, on 25.3.1949, received Rs.24,000/- and delivered possession
of the building and the land in his occupation to the defendant.
10. Alleging that the agreement was rescinded because the
defendant committed default in performing the agreement and the
sum of Rs.25,000/- paid by the defendant stood forfeited. Plaintiff
instituted a suit. The defendant resisted the claim contending inter
alia that the plaintiff having committed breach of the contract could
not forfeit the amount of Rs.25,000/- received by him. The matter
ultimately came to this Court. This Court considered as to whether the
plaintiff could forfeit the amount. Noticing that the defendant had
conceded that the plaintiff was entitled to forfeit the amount which
was paid as earnest money, the Court held as follows:
“(16) ……….The contract provided for forfeiture of Rs. 25,000/- consisting of Rs. 1000/-paid as earnest money and Rs. 24,000/- paid as part of the purchase price. The defendant has conceded that the plaintiff was entitled to forfeit the amount of Rs. 1,000/- which was paid as earnest money. We cannot however agree with the High Court that 10 per cent of the price may be regarded as reasonable compensation in relation to the value of the contract as a whole, as that in our opinion is assessed on arbitrary assumption. The plaintiff failed to prove the loss suffered by him in consequence of the breach of the contract committed by the defendant, and we are unable to find any principle on which compensation equal to ten percent of the agreed price could be awarded to the plaintiff. The plaintiff has been allowed Rs. 1,000/-which was the earnest money as part of the damages. Besides he had use of the remaining
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sum of Rs. 24,000/-, and we can rightly presume that he must have been deriving advantage from that amount throughout this period. In the absence therefore of any proof of damage arising from the breach of the contract we are of opinion that the amount of Rs. 1,000/- (earnest money) which has been forfeited, and the advantage that the plaintiff must have derived from the possession of the remaining sum of Rs. 24,000/-during all this period would be sufficient compensation to him. It may be added that the plaintiff has separately claimed mesne profits for being kept out of possession for which he has got a decree and therefore the fact that the plaintiff was out of possession cannot be taken into account in determining damages for this purpose.' The decree passed by the High Court awarding Rs. 11,250/- as damages to the plaintiff must therefore be set aside.”
11. We are of the view that the High Court has completely
misunderstood the dictum laid down in the above mentioned judgment
and came to a wrong conclusion of law for more than one reason,
which will be more evident when we scan through the subsequent
judgments of this Court.
12. In Shree Hanuman Cotton Mills and Others v. Tata Air
Craft Limited 1969 (3) SCC 522, this Court elaborately discussed the
principles which emerged from the expression “earnest money”. That
was a case where the appellant therein entered into a contract with
the respondent for purchase of aero scrap. According to the contract,
the buyer had to deposit with the company 25% of the total amount
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and that deposit was to remain with the company as the earnest
money to be adjusted in the final bills. Buyer was bound to pay the
full value less the deposit before taking delivery of the stores. In case
of default by the buyer, the company was entitled to forfeit
unconditionally the earnest money paid by the buyer and cancel the
contract. The appellant advanced a sum of Rs.25,000/- (being 25%
of the total amount) agreeing to pay the balance in two installments.
On appellant’s failure to pay any further amount, respondent forfeited
the sum of Rs.25,000/-, which according to it, was earnest money and
cancelled the contract. Appellant filed a suit for recovery of the said
amount. The trial Court held that the sum was paid by way of deposit
or earnest money which was primarily a security for the performance
of the contract and that the respondent was entitled to forfeit the
deposit amount when the appellant committed a breach of the contract
and dismissed the suit. The High Court confirmed the decision taken
by the trial Court. This Court, considering the scope of the term
“earnest”, laid down certain principles, which are as follows:
“21. From a review of the decisions cited above, the following principles emerge regarding “earnest””
(1) It must be given at the moment at which the contract is concluded.
(2) It represents a guarantee that the contract will be fulfilled or, in other words, “earnest” is given to bind the contract.
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(3) It is part of the purchase price when the transaction is carried out.
(4) It is forfeited when the transaction falls through by reason of the default or failure of the purchaser.
(5) Unless there is anything to the contrary in the terms of the contract, on default committed by the buyer, the seller is entitled to forfeit the earnest.”
13. In Delhi Development Authority v. Grihstrapana
Cooperative Group Housing Society Ltd. 1995 Supp (1) SCC 751,
this Court following the judgment of the Privy Council in Har Swaroop
and Shree Hanuman Cotton Mills (supra), held that the forfeiture of
the earnest money was legal.
14. In V. Lakshmanan v. B.R. Mangalgiri and others (1995)
Suppl. (2) SCC 33, this Court held as follows:
“The question then is whether the respondents are entitled to forfeit the entire amount. It is seen that a specific covenant under the contract was that respondents are entitled to forfeit the money paid under the contract. So when the contract fell through by the default committed by the appellant, as part of the contract, they are entitled to forfeit the entire amount.”
15. In Housing Urban Development Authority and another v.
Kewal Krishan Goel and others (1996) 4 SCC 249, the question
that came up for consideration before this Court was, where a land is
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allotted, the allottee deposited some installments but thereafter
intimated the authority about his incapacity to pay up the balance
installments and requested for refund of the money paid, was the
allotting authority entitled to forfeit the earnest money deposited by
the allottee or could be only entitled to forfeit 10% of the total amount
deposited by the allottee till the request is made? Following the
judgment in Shree Hanuman Cotton Mills (supra), this Court held
that the allottee having accepted the allotment and having made some
payment on installments basis, then made a request to surrender the
land, has committed default on his part and, therefore, the competent
authority would be fully justified in forfeiting the earnest money which
had been deposited and not the 10% of the amount deposited, as held
by the High Court. In that case, this Court took the view that the
earnest money represented the guarantee that the contract would be
fulfilled.
16. This Court, again, in Videocon Properties Ltd. v. Dr.
Bhalchandra Laboratories and others (2004) 3 SCC 711, dealt
with a case of sale of immovable property. It was a case where the
plaintiff-appellants had entered into an agreement with the
respondents-defendants on 13.5.1994 to sell the landed property
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owned by the respondents and a sum of Rs.38,00,000/- was paid by
the appellants as deposit or earnest money on the execution of the
agreement. In that case, this Court examined the nature and
character of the earnest money deposit and took the view that the
words used in the agreement alone would not be determinative of the
character of the “earnest money” but really the intention of the
parties and surrounding circumstances. The Court held that the
earnest money serves two purposes of being part-payment of the
purchase money and security for the performance of the contract by
the party concerned. In that case, on facts, after interpreting various
clauses of the agreement, the Court held as follows:
“15. Coming to the facts of the case, it is seen from the agreement dated 13.5.1994 entered into between parties - particularly Clause 1, which specifies more than one enumerated categories of payment to be made by the purchaser in the manner and at stages indicated therein, as consideration for the ultimate sale to be made and completed. The further fact that the sum of Rs. 38 lakhs had to be paid on the date of execution of the agreement itself, with the other remaining categories of sums being stipulated for payment at different and subsequent stages as well as execution of the sale deed by the Vendors taken together with the contents of the stipulation made in Clause 2.3, providing for the return of it, if for any reason the Vendors fail to fulfill their obligations under Clause 2, strongly supports and strengthens the claim of the appellants that the intention of the parties in the case on hand is in effect to treat the sum of Rs. 38 lakhs to be part of the prepaid purchase-money and not pure and simple earnest money deposit of the restricted sense and tenor,
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wholly unrelated to the purchase price as such in any manner. The mention made in the agreement or description of the same otherwise as "deposit or earnest money" and not merely as earnest money, inevitably leads to the inescapable conclusion that the same has to and was really meant to serve both purposes as envisaged in the decision noticed supra. In substance, it is, therefore, really a deposit or payment of advance as well and for that matter actually part payment of purchase price, only. In the teeth of the further fact situation that the sale could not be completed by execution of the sale deed in this case only due to lapses and inabilities on the part of the respondents - irrespective of bonafides or otherwise involved in such delay and lapses, the amount of rupees 33 lakhs becomes refundable by the Vendors to the purchasers as of the prepaid purchase price deposited with the Vendors. Consequently, the sum of rupees 38 lakhs to be refunded would attract the first limb or part of Section 55(6)(b) of the Transfer of Property Act itself and therefore necessarily, as held by the learned Single Judge, the defendants prima facie became liable to refund the same with interest due thereon, in terms of Clause 2.3 of the agreement Therefore, the statutory charge envisaged therein would get attracted to and encompass the whole of the sum of rupees 38 lakhs and the interest due thereon…….”
In the above mentioned case, the Court also held as follows:
“14. …………Further, it is not the description by words used in the agreement only that would be determinative of the character of the sum but really the intention of parties and surrounding circumstances as well, that have to be baked into and what may be called an advance may really be a deposit or earnest money and what is termed as 'a deposit or earnest money' may ultimately turn out to be really an advance or part of purchase price. Earnest money or deposit also, thus, serves two purposes of being part payment of the purchase money and security for the performances of the contract by the party concerned, who paid it.”
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17. Law is, therefore, clear that to justify the forfeiture of advance
money being part of ‘earnest money’ the terms of the contract should
be clear and explicit. Earnest money is paid or given at the time when
the contract is entered into and, as a pledge for its due performance
by the depositor to be forfeited in case of non-performance, by the
depositor. There can be converse situation also that if the seller fails
to perform the contract the purchaser can also get the double the
amount, if it is so stipulated. It is also the law that part payment of
purchase price cannot be forfeited unless it is a guarantee for the due
performance of the contract. In other words, if the payment is made
only towards part payment of consideration and not intended as
earnest money then the forfeiture clause will not apply.
18. When we examine the clauses in the instant case, it is amply
clear that the clause extracted hereinabove was included in the
contract at the moment at which the contract was entered into. It
represents the guarantee that the contract would be fulfilled. In other
words, ‘earnest’ is given to bind the contract, which is a part of the
purchase price when the transaction is carried out and it will be
forfeited when the transaction falls through by reason of the default or
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failure of the purchaser. There is no other clause militates against the
clauses extracted in the agreement dated 29.11.2011.
19. We are, therefore, of the view that the seller was justified in
forfeiting the amount of Rs.7,00,000/- as per the relevant clause,
since the earnest money was primarily a security for the due
performance of the agreement and, consequently, the seller is entitled
to forfeit the entire deposit. The High Court has, therefore, committed
an error in reversing the judgment of the trial court.
20. Consequently, the appeal is allowed and the impugned judgment
of the High Court is set aside. However, there will be no order as to
costs.
……………………………………….…J (K. S. RADHAKRISHNAN)
………………………………………..J. (DIPAK MISRA)
New Delhi, October 18, 2012