SUBHASH MALHARI MUNESHWAR . Vs ARVIND ANANDRAO KADAM (DEAD) THROUGH LRS. .
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-006254-006254 / 2010
Diary number: 15577 / 2005
Advocates: SHIVAJI M. JADHAV Vs
SUJATA KURDUKAR
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6254 OF 2010
SUBHASH MALHARI MUNESHWAR & ANR. ...APPELLANT(S)
VERSUS
ARVINDE ANANDRAO KADAM & ANR. ...RESPONDENT(S)
J U D G M E N T
R. BANUMATHI,J.
1. This appeal arises out of the Judgment dated
08.04.2005 in Second Appeal No. 360 of 1988 passed by the
High Court of Bombay, Nagpur Bench, in and by which the High
Court reversed the judgment of the First Appellate Court
holding that the Exhibit P-33/document in question was a
sale with condition to repurchase.
2. The case of the appellants-plaintiff(s) is that
an amount of Rs.3,000/- was borrowed from the respondent and
in security the property was mortgaged under Exhibit P-33
(15.02.1975) with condition that if the amount is paid on or
before 15.03.1980, the property can be redeemed. The
appellants–plaintiff(s) filed the suit for redemption of the
mortgage alleging that the document (Exhibit P-33) was a
mortgage by conditional sale and not a sale with condition
for reconveyance.
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3. The Trial Court dismissed the suit holding that the
document Exhibit P-33 was not a mortgage with conditional
sale; but a sale deed with condition for repurchase. The
first Appellate Court reversed the judgment of the Trial
Court holding that the Exhibit P-33 is a mortgage by
conditional sale as defined under Section 58(c) of Transfer
of Property Act and not a sale with condition to repurchase.
The High Court in Second Appeal, reversed the judgment of
the First Appellate Court by holding that Exhibit P-33 was a
sale with condition to repurchase and not a mortgage by
conditional sale.
4. We have heard Ms. Astha Deep, Advocate appearing for
the appellants as well as Mr. Akshat Shrivastava, learned
amicus appearing on behalf of the respondent(s) and perused
the impugned judgment and materials on record.
5. Learned counsel appearing for the appellant(s)
submitted that the condition embodied in the document
Exhibit P-33 to re-purchase the property clearly indicates
that it is a mortgage by conditional sale as defined under
Section 58(c) of the Transfer of Property Act. It was
submitted that even if the condition that the respondent-
defendant(s) are to enjoy the property in lieu of interest
were not incorporated in Exhibit P-33, the same would not
take away the character of the document, namely, that it is
a mortgage by conditional sale. In support of her
contention, learned counsel has placed reliance upon
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judgment of this Court in Patel Ravjibhai Bhulibhai (D)
Thr. Lrs vs. Rahemanbhai M.Shaikh (D) Thr. Lrs. & Ors.
reported in 2016 (12) SCC 216.
6. Per contra, learned counsel appearing for the
respondent(s) submitted that recitals in the documents are
clear indication that Exhibit P-33 is only a sale with
condition to repurchase. Placing reliance upon judgment of
this Court in Vanchalabai Raghunath Ithape (Dead) by Lrs.
And Shankarrao Baburao Bhilare (Dead) by Lrs. and Others
reported in (2013) 7 SCC 173, the learned counsel submitted
that based on the recitals in document Exhibit P-33 and the
evidence of the parties and considering the intention of the
parties, the High Court rightly held that it was a sale with
condition to repurchase and the impugned judgment warrants
no interference.
7. We have considered the rival contentions and perused
the impugned judgment and materials on record.
8. To determine the nature of the document whether it is
a mortgage by conditional sale or a sale deed with condition
for reconveyance, the recitals in the document and the
intention of the parties are relevant. The Trial Court
extracted the relevant clause in Exhibit P-33 and pointed
out that it was a sale deed with condition for repurchase.
To appreciate the contentions of the parties, we may
usefully refer to relevant recitals in Exhibit P-33 which
reads as under:
In the year 1975, for the reasons stated
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below execute this conditional sale deed as under:-
We have received from you in the presence of the Registrar’s office a sum of Rs.3,000/- and in consideration of the said amount we hereby give this land with the structures to you under this conditional sale deed. We have also delivered the possession of land without crops to you.
……………….
We have given this land to you under this conditional sale deed and the possession is also given. You are absolutely entitled to use the land according to your desire and the possession is not with us. There is no charge of anybody on the said land and in case it is found we will be responsible for the same. We will have no objection for your changing the name in the Revenue Record’.
9. As pointed out by the High Court, the recitals in the
document that transfer of interest with vesting of absolute
rights upon the respondents are clear indications that the
document is only a sale with condition for repurchase. As
pointed out by the High Court as well as the Trial Court,
the clauses in the deed clearly indicate that it is a sale
deed with condition to repurchase and not a sale with
conditional mortgage as stipulated under Section 58(c) of the
Property of Transfer Act. As rightly pointed out by the
learned counsel appearing for the respondent-defendant(s)
that Exhibit P-33 document does not contain any recital as to
enjoyment of the property in lieu of the interest payable on
the amount. Any oral evidence adduced in this regard cannot
be looked into in view of the prohibition under Section 92
of the Indian Evidence Act.
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10. Admittedly pursuant to Exhibit P-33 possession was
handed over to the respondent(s) vesting on them the absolute
right to enjoy the property. Exhibit P-33 does not show that
the amount of Rs.3,000/- was taken as a debt or loan; nor
does the document show that the income from the land was to
be appropriated towards the interest by the respondent(s). We
do not find any ground warranting interference with impugned
judgment. In the result, the appeal is dismissed.
11. The parties are to bear their respective costs.
12. We place on record the valuable assistance rendered by
learned amicus, Mr. Akshat Shrivastava appearing on behalf
of the respondent(s).
….......................J. [R. BANUMATHI]
…......................J. [INDIRA BANERJEE]
NEW DELHI 10th OCTOBER, 2018