SUDHA GUPTA Vs DLF LTD
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE S. ABDUL NAZEER, HON'BLE MR. JUSTICE SANJIV KHANNA
Judgment by: HON'BLE MR. JUSTICE SANJIV KHANNA
Case number: C.A. No.-009646-009646 / 2013
Diary number: 25436 / 2013
Advocates: APPELLANT-IN-PERSON Vs
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NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9646 OF 2013
Sudha Gupta .…Appellant
Versus
DLF Ltd. …..Respondent
J U D G M E N T
Sanjiv Khanna, J.
1. Appellant Sudha Gupta, who appears inperson in the
present appeal under Section 53T of the Competition Act,
2002 read with Section 55 of the repealed Monopolies and
Restrictive Trade Practices Act, 1969 impugns order dated
8th March, 2013 passed by the Competition Appellate
Tribunal (“Appellate Tribunal” for short) in Unfair Trade
Practices Enquiry No. 117 of 1996.
2 M/s DLF Universal Ltd., sometimes also described as
M/s DLF Ltd., is the first respondent and has contested the
appeal. Kamlesh Bali and Manish Bali who were 2nd and 3rd
respondents before the Appellate Tribunal and in this
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appeal as originally filed, were later deleted from the array of
parties on an application filed by the appellant which was
allowed vide the order in chamber on 8th March, 2016.
3. By the impugned order dated 8th March, 2013, the
Appellate Tribunal has directed the first respondent to
refund Rs.3,34,695/ (Rupees three lakhs thirtyfour
thousand six hundred ninetyfive) along with interest @ 9%
per annum, inter alia, accepting the plea of the first
respondent that they were entitled to forfeit Rs.1,55,105/
(Rupees one lakh fifty five thousand one hundred five) from
Rs.4,89,800/ (Rupees four lakhs eightynine thousand
eight hundred) paid by the appellant towards the price of
the plot.
4. The appellant is aggrieved as the Appellate Tribunal
has rejected her prayers for (a) possession and registration
of the sale deed of Plot No.1225, DLF Qutab Enclave, Phase
IV, Gurgaon (“the plot” for short) on the payment of balance
sale price and (b) compensation of Rs.1,00,000/ (Rupees
one lakh) for pecuniary loss and immense mental agony
suffered by her.
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5. Prayer in the nature of specific performance was
rejected by the Appellate Tribunal relying upon the
judgment of this Court in Ghaziabad Development
Authority vs. Ved Prakash Aggarwal (2008) 7 SCC 686.
In terms of this decision, prayer for specific performance,
i.e. possession and registration of the sale deed cannot be
granted under the repealed Monopolies and Restrictive
Trade Practices Act, with the Appellate Tribunal assuming
the powers of a civil court.
6. We would now discuss the facts of the present case in
brief. The appellant had paid Rs.1,00,800/ (Rupees one
lakh eight hundred) with the application for allotment of the
plot on 3rd October, 1991 to the first respondent.
Subsequently, the Plot Buyer’s Agreement dated 7th
January, 1992 was executed for the plot admeasuring
298.98 sq. meters at the rate of Rs.2093/ per sq. meter.
As per the agreement, the appellant was also liable to pay
External Development Charges of Rs.46,464/ (Rupees
fortysix thousand four hundred sixtyfour) at the rate of
Rs.155.40 per sq. meter., Rs.71,516/ (Rupees seventyone
thousand five hundred sixteen) towards Preferential
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Location Charges, Contingency Deposit of Rs.7,176/
(Rupees seven thousand one hundred seventysix), Interest
Free Refundable Service & Maintenance Security of
Rs.18,000/ (Rupees eighteen thousand) in addition to the
interest of Rs.14,195/ (Rupees fourteen thousand one
hundred ninetyfive) under the two years and six months
instalment plan opted by her. The total amount, therefore,
payable by the appellant was Rs.8,83,916.14/ (Rupees
eight lakhs eightythree thousand nine hundred sixteen and
fourteen paisa).
7. As per the appellant, the total amount payable was
Rs.8,11,600/ (Rupees eight lakhs eleventhousand six
hundred). The appellant had disputed the liability to pay
Rs.71,516/ (Rupees seventyone thousand five hundred
sixteen) on account of Preferential Location Charges, though
the mandate to make this payment was specified in the Plot
Buyer’s Agreement.
8. Appellant had paid Rs.4,89,800/ (Rupees four lakhs
eightynine thousand eight hundred) in all, with first
payment of Rs.1,00,800/ (Rupees one lakh eight hundred)
on 3rd December, 1991 when she had made an application
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for allotment of plot. The balance payment of Rs.3,89,000/
(Rupees three lakhs eightynine thousand) was as per the
following details:
Sr.No. Date Amount 1. 3/12/1991 1,20,000 2. 13/1/1992 60,000 3. 22/2/1992 52,000 4. 3/4/1992 82,000 5. 4/9/1992 75,000
TOTAL 3,89,000
Subsequently, the appellant had defaulted in making
payment of the instalments. The defaults were accepted by
the appellant in her communications dated 17th August,
1992, 27th August, 1992 and 21st December, 1992. Even
her letter dated 14th January, 1993 accepts defaults in
payment. The allotment was cancelled by the first
respondent vide its letter dated 25th August, 1992 which
cancellation was recalled and the allotment was restored on
payment of Rs.75,000/ (Rupees seventyfive thousand) by
the first respondent on 4th September, 1992 by way of a
bank draft. The appellant, thereafter, had sent a cheque
dated 15th January, 1993 for Rs.66,279/ (Rupees sixtysix
thousand twohundred seventy nine), which cheque on
representation had bounced. The appellant had vide her
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letter dated 14th January, 1993 taken a false plea that the
plot had not been demarcated and the cheque of
Rs.66,279/ (Rupees sixtysix thousand twohundred
seventynine) should not be presented. Notwithstanding the
defaults, the first respondent vide its letter dated 18th
January 1993 as a special case had extended the time of
payment upto 30th January, 1993 subject to payment of
interest. This letter is elaborate and negates the assertions
of the appellant and highlights her defaults. In spite of
indulgence shown, the appellant had defaulted and did not
pay the overdue amounts.
9. The first respondent had by the letter dated 2nd June
1993 cancelled the allotment. The letter had also stated
that the amount due and payable by the appellant including
interest in January 1993 was Rs.1,28,796/ (Rupees one
lakh twentyeight thousand sevenhundred ninetysix). The
letter had enclosed refund cheque of Rs.3,34,695/ (Rupees
three lakhs thirtyfour thousand sixhundred ninetyfive)
after deducting ‘earnest money’ of Rs.1,55,105/ (Rupees
one lakh fiftyfive thousand onehundred five) which was
forfeited in terms of Clause 10 of the agreement. The
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aforesaid letter with the cheque addressed to the appellant
was received back unserved with the remark ‘unclaimed’.
The first respondent had, thereafter, sent the said letter
without the cheque, under certificate of posting on 24th
June, 1993. Another letter dated 29th June, 1993 along
with the cheque sent as Registered A.D. post was also
received back with the remark ‘unclaimed’. Yet another
letter under certificate of posting was issued by the first
respondent on 19th July, 1993 informing that the refund
cheque issued to her had returned back and the same could
be collected from the office of the first respondent. The first
respondent has placed on record these and other
communications which were sent under the registered post
as well as certificate of posting and vide telegrams on
different dates between 2nd June, 1993 till 2nd April, 1994.
10. The appellant had thereupon on 3rd January, 1994
written a letter to the first respondent enclosing therewith a
cheque of Rs.54,636/ (Rupees fiftyfour thousand six
hundred thirtysix) to which response was sent by the first
respondent on 5th January, 1994 stating that the allotment
had already been cancelled due to nonpayment of the
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outstanding amount and the earnest money had been
forfeited and the cheque of Rs.54,636/ (Rupees fiftyfour
thousand sixhundred thirtysix) sent by her was returned.
Subsequently, the appellant had prayed for withdrawal of
cancellation of plot and restoration of the allotment. By
letter dated 22nd June, 1994, the first respondent informed
the appellant that they had already transferred the plot to
another customer. Thereupon, the appellant vide her letter
dated 27th June, 1994 conceded to the transfer of the plot
but had protested against forfeiture of Rs.1,55,105/
(Rupees one lakh fiftyfive thousand onehundred five) and
had demanded that the entire payment of Rs.4,89,800/
(Rupees four lakhs eightynine thousand eight hundred)
along with interest should be refunded. The claim for
‘mesne profits’ in case the plot was transferred and resold
to another person was also made. This letter by the
appellant indicates that she had withdrawn and given up
her claim for allotment of the plot and had pressed for
refund of the amount deposited with interest and ‘mesne
profits’.
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11. Pursuant to cancellation of the allotment by the first
respondent vide its letter dated 2nd June, 1993, the first
respondent had entered into an agreement dated 23rd
September, 1993 to sell the plot to the deleted 2nd and 3rd
respondents. The appellant had raised an issue and
questioned the genuineness and authenticity of the
application for allotment made by the deleted respondents
pointing out the cuttings and corrections in the application
form. It was highlighted that initially the plot number
mentioned in the application was 1218 and not the plot in
dispute, i.e. plot no.1225 and there were also a number of
corrections and overwritings including the correction at
serial no.8 in the box ‘for office use only’ and that the two
dates i.e. 14.7.1993 and 20.7.1993 stand recorded in the
box. We are not impressed with the argument. Deleted
respondent Nos. 2 and 3 had paid Rs.1,50,000/ (Rupees
one lakh fifty thousand) and Rs.50,000/(Rupees fifty
thousand) as booking amount vide bank drafts dated 14th
July, 1993 and 19th July, 1993. The first respondent had
explained that the deleted 2nd and 3rd respondents had
initially opted for plot no.1218 but had subsequently opted
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for an ‘Executive Home’ constructed on the plot. This
statement of the first respondent is palpably and ex facie
correct for the change of plot was to the detriment of the
deleted 2nd and 3rd Respondent as the Appellate Tribunal had
passed an interim order thereby staying the creation of any
thirdparty interest in the plot. In view of the interim order,
inspite of substantial payments by the deleted respondent
Nos. 2 & 3 nearing to 95% of the agreed price of
Rs.17,73,616/ (Rupees seventeen lakhs seventythree
thousand sixhundred sixteen), they could not be given
physical possession of the property i.e. the constructed
house. After about 20 years and upon the impugned order
on 8th March, 2013 being passed, the sale/conveyance deed
in their favour was registered on 17th May, 2013. The
appellant has also challenged the sale/conveyance deed on
the ground that the deleted 2nd and 3rd respondents were not
present in India on the date when the document was
registered. The first respondent has submitted that the
deleted respondent Nos. 2 and 3 were nonresidents and had
executed the documents in April, 2013 and that the sale
deed was presented for registration by the vendor i.e. the
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first respondent through its duly authorised representative.
The vendor i.e. the first respondent through its duly
authorised representative and the two witnesses were
present on the date of registration. The deleted 2nd
respondent had signed the sale/conveyance deed for self
and as attorney of the deleted 3rd respondent. Photographs
of the deleted 2nd and 3rd respondents were affixed. Even
otherwise the law requires acceptance by the vendee.
Signature of the vendee on the sale/conveyance deed is not
mandatory (see Aloka Bose vs. Parmatma Devi, (2009) 2
SCC 582). Signature of the vendor(s) and witnesses are
admitted by the appellant. Acceptance is apparent. Thus,
the plot stood transferred to the deleted respondent Nos. 2 &
3. Further, 2nd and 3rd respondents who had acquired
ownership of the plot pursuant to sale deed executed by the
first respondent on 17th May, 2013 are not parties to the
present appeal having been deleted from the array of parties.
In this backdrop, we are unable to grant the appellant relief
in the nature of possession and registration of the sale deed
of the plot.
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12. It would be relevant here to state that after the
impugned order, the appellant had also filed a complaint
under Section 11 and 12 of the Consumer Protection Act,
1986, which complaint was dismissed by Consumer
Disputes Redressal Forum vide its order dated 14th
September, 2017 for various grounds and reasons including
limitation and the order passed by Appellate Tribunal.
Apparently, the appellant has made criminal complaints
pursuant to which FIRs have been registered all pertaining
to the transaction.
13. To deal with the question of refund of money, interest
and mesne profits and forfeiture of Rs. 1,55,105/ (Rupees
one lakh fiftyfive thousand one hundred five), it would have
been pertinent to peruse the instalment plan/schedule as
agreed between the appellant and the first respondent, which
was supposedly and annexure to the Plot Buyer’s agreement
dated 7th January, 1992. Neither the appellant nor the first
respondent have placed on record the instalment schedule
inspite of the direction given by this Court [Coram: Arun
Mishra and Mohan M. Shantanagoudar, JJ.] vide order dated
24th October, 2017 to the first respondent to place all the
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documents on record. The appellant states that she does not
have a copy as the same was not furnished to her. This is
disputed by the first respondent, who however should have
placed the details/schedule of payment of instalments as
was directed. We have no hesitation in observing that the
first respondent was anxious to cancel the allotment as the
prices had substantially increased which is apparent from
the agreement between the first respondent and the deleted
2nd and 3rd respondent of over Rs.17,00,000/ (Rupees
seventeen lakhs). No doubt this figure includes cost of
construction, albeit the first respondent could have produced
better details/breakup or similar plot buyer’s agreements
with third parties to establish the market price of the plot on
the date of cancellation. This evidence and material has been
withheld and adverse inference has accordingly been drawn
by us. Therefore, we would hold that the forfeiture of Rs.
1,55,105/ (Rupees one lakh fiftyfive thousand one hundred
five) by the first respondent was not correct and in
accordance with the law laid down by this Court in Kailash
Nath Associates vs. DDA and Another (2015) 4 SCC 136.
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14. Having examined the above aspects, it is clear to us
that there had been faults and lapses by both sides. On one
hand, the appellant was a persistent defaulter who had failed
to make overdue payments in spite of written
communication(s) for nearly 9 months after the last payment
was made on 4th September, 1992 till the allotment was
cancelled on 2nd June, 1993. Further, Cheque for Rs.
66,279/ (Rupee sixtysix thousand twohundred seventy
nine) issued by her in January, 1993 had bounced. She had
clearly failed to respond to the letters written to her in June,
1993. Per contra, the agreement entered into between the
first respondent and the deleted 2nd and 3rd respondents in
September 1993 for the same plot with construction over it
was for a substantially higher amount than the amount
which was agreed by the first respondent with the appellant.
Yet the amount of Rs.1,55,105/ (Rupees one lakh fiftyfive
thousand one hundred five) was forfeited. It is beyond doubt
that the first respondent had not suffered any loss or
damage.
15. Moreover, the issues which would arise in the present
case related to unfair trade practices and whether the terms
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and conditions in the agreement to sell/allotment agreement
were valid and good. These aspects were not gone into and
examined primarily because the appellant did not have
proper legal guidance and assistance.
16. For deciding the rate of interest, we have noticed that
the appellant was liable to pay interest @ 18% per annum on
reducing balance of the price of the plot and External
Development Charges along with each instalment. Further,
interest @ 20% per annum was liable to be paid on the
delayed payments. The first respondent had pointed out to
us that they had sought to refund and repay Rs. 3,34,695/
(Rupees three lakhs thirtyfour thousand sixhundred ninety
five) along with interest @ 9% after the impugned order was
passed but the appellant had refused to accept the said
payment. As noticed above, the first respondent had also
sent a cheque along with a cancellation letter dated 2nd June,
1993 and had written letters to the appellant to collect it.
However, Rs.1,55,105/ (Rupee one lakh fiftyfive thousand
one hundred five) was forfeited and has remained with the
first respondent for more than 25 years from June, 1993 till
today. Keeping in view the aforesaid facts and
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circumstances, we deem that it would be just, fair and
appropriate that the first respondent is directed to pay an
amount of Rs. 30 lakhs (Rupees thirty lakhs) to the appellant
within a period of six weeks from today and in case of failure,
pay interest @ 12% per annum from the date of this order till
the payment is made. In order to avoid any controversy, the
said amount would be deposited by the first Respondent in
the Registry of this Court within the time as mentioned above
and the appellant would then be entitled to withdraw the
same.
17. The appeal is accordingly disposed of. All pending
applications are also disposed of. No order as to costs.
……………………..CJI [RANJAN GOGOI]
………………………,J. [L.NAGESWARA RAO]
………………………,J. [SANJIV KHANNA]
New Delhi; March 07, 2019
CA No.9646 of 2013