TANU RAM BORA Vs PROMOD CH DAS (DEAD) THR. LRS.
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-001575-001575 / 2019
Diary number: 40430 / 2015
Advocates: PAWANSHREE AGRAWAL Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO._1575__OF 2019 (Arising from SLP(C) No.1135/2016)
Tanu Ram Bora …Appellant
Versus
Promod Ch. Das (D) through Lrs. & Others …Respondents
J U D G M E N T
M.R.SHAH, J.
Leave granted.
2. Feeling aggrieved and dissatisfied by the impugned
judgment and order dated 17.07.2015 passed by the High Court
at Guwahati in R.S.A. No. 173/2003, by which the High Court
has dismissed the said appeal preferred by the appellant
herein/plaintiff and has confirmed the judgment and decree
passed by the learned trial Court dismissing the suit, confirmed
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by the first appellate Court, the original plaintiff has preferred the
present appeal.
3. The facts leading to the present appeal in nut and shell are
as under:
3.1 That the appellant herein/original plaintiff (hereinafter
referred to as the ‘original plaintiff’) purchased the suit land by a
registered sale deed dated 06.01.1990 from Late Pranab Kumar
Bora, husband of original defendant no.2 and father of original
defendant nos. 3 to 8. It appears that the suit land was declared
as ceiling surplus land in the year 1988 and consequently the
same was acquired by the Government. However, subsequently
on 14.09.1990, the suit land was again declared ceiling free land.
That thereafter, the original plaintiff mutated the land in his
name vide order dated 18.12.1991 in Mutation Case No.94/91
92, and accordingly the name of the original plaintiff was
recorded in the Sadar Jamabandi. It appears that the original
defendant no.1, an ExPolice Officer. illegally entered into the suit
land on 09.04.1995. Therefore, the original plaintiff immediately
filed a suit in the Court of learned Civil Judge, Junior division,
which was numbered as Title Suit No. 230/1995, praying for
giving possession of the suit land by evicting defendant no.1. The
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original plaintiff also prayed for a decree of declaration, declaring
that he has a right, title and interest over the suit land. The
original plaintiff also prayed for permanent injunction. That the
said suit was filed in the month of July, 1995.
3.2 That the learned trial Court decreed the suit by its judgment
and decree dated 28.08.1998 specifically holding that the original
plaintiff purchased the suit land by valid document and has got
right, title and interest over the suit land.
4. Feeling aggrieved and dissatisfied with the judgment and
decree passed by the learned trial Court, the original defendant
no.1 filed Title Appeal No. 36/1998 before the first appellate
Court. At this stage, it is required to be noted that so far as
original defendant nos. 2 to 4 are concerned, as such, they did
not challenge the judgment and decree passed by the learned
trial Court holding that the original plaintiff purchased the suit
land by valid document. That the first appellate Court, by its
judgment and order dated 15.09.1999, allowed the said appeal
preferred by original defendant no.1 and remanded back the
matter to the learned trial Court, framing an additional issue to
the effect that “Whether the suit land was declared ceiling
surplus land and as such it was acquired by the Government in
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the year 1988 and as such whether the vendor had any saleable
right to sell the suit land to the plaintiff on 6.1.1990”.
4.1 That thereafter on remand, the learned trial Court
considering the additional issue dismissed the suit by holding
that disputed land was declared as ceiling surplus land by the
Government and therefore as such the vendor had no right to sell
the suit land by sale deed dated 06.01.1990, and there being so,
the original plaintiff has no right, title and interest over the suit
land.
4.2 The judgment and decree passed by the learned trial Court
came to be confirmed by the first appellate Court, by judgment
and order dated 04.06.2003. At this stage, it is required to be
noted that while dismissing the appeal and concurring with the
finding recorded by the learned trial Court that the vendor of the
original plaintiff had no right to sell the suit land after the suit
land was declared as ceiling surplus land, the first appellate
Court also came to the conclusion that the defendants’ rights
over the suit land also could not be established under Section
53A of the Transfer of Property Act (hereinafter referred to as the ‘
T.P.Act’). At this stage, again it is required to be noted that
original defendant no.1 did not file any appeal against the said
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observation, and as such, the same has attained finality, which
means original defendant no.1’s right over the suit land was also
declined. The judgment and order passed by the first appellate
Court, confirming the judgment and decree passed by the learned
trial Court dismissing the suit, has been further confirmed by the
High Court, by the impugned judgment and order. Hence, the
original plaintiff has preferred the present appeal.
5. Ms. V. Mohana, learned senior advocate, appearing on
behalf of the appellant/original plaintiff, has vehemently
submitted that all the Courts below have not at all considered
Section 43 of the Transfer of Property Act. It is vehemently
submitted by Ms. Mohana, learned senior counsel appearing on
behalf of the original plaintiff that it is an admitted position that
after the execution of the sale deed dated 06.01.1990,
subsequently the suit land was made ceiling free on 14.09.1990,
and therefore the sale deed became a valid sale deed. It is
submitted, that in view of Section 43 of the T.P. Act, the rights of
the original plaintiff in the suit land, pursuant to sale deed dated
16.01.1990 are protected. In support of her above submission,
Ms. Mohana, learned counsel appearing on behalf of the original
plaintiff has heavily relied upon the decision of this Court in the
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case of Ram Pyare vs. Ram Narain and others, (1985) 2 SCC 162.
She has also relied upon another decision of this Court in the
case of Jumma Masjid vs. Kodimaniandra Deviah, AIR 1962 SC
847.
5.1 Ms. Mohana, learned senior counsel appearing on behalf of
the original plaintiff has further submitted that all the Courts
below have materially erred in not appreciating the fact that as
such it was the original plaintiff who approached the Court for
declaration and permanent injunction, claiming rights on the
basis of a registered sale deed dated 06.01.1990, and the cause
of action arose when original defendant no.1 illegally entered into
the suit land. It is submitted that as such the first appellate
Court has specifically held against original defendant no.1 that
the original defendant no.1 also has no right, title and interest on
the suit land on the basis of the agreement to sell as none of the
ingredients of Section 53A of the Act are satisfied. It is submitted
that as such the aforesaid finding recorded by the first appellate
Court had attained finality, and therefore it is concluded that
original defendant no.1 had no right, title and interest in the land
in question. It is further submitted by Ms. Mohana, learned
senior counsel appearing on behalf of the original plaintiff that so
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far as original defendant nos. 2 to 8 – legal heirs of the original
vendor are concerned, they never challenged the registered sale
deed dated 06.01.1990, and they also never claimed any right,
title or interest in the suit land.
5.2 Making the above submissions, and relying upon the above
decisions, it is prayed to allow the present appeal, set aside the
judgment and decree passed by the learned trial Court,
confirmed by the first appellate Court and the High Court, and
consequently to decree the suit filed by the original plaintiff.
6. The present appeal is opposed by Shri Hariharan, learned
advocate appearing on behalf of legal heirs nos. 1/1 and 1/6 of
the deceased original defendant no.1. Office report dated
22.12.2018 indicates that service on legal heirs nos. 1/2,1/4 and
1/5 is complete but no one has entered appearance on their
behalf. The said office report also indicates that notice sent to
legal heir no. 1/3 has been received back with postal remarks
“refused” and as such service is deemed to be complete upon her.
The said office report further indicates that service is also
complete on respondent nos. 2 to 8 but no one has entered
appearance on their behalf.
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6.1 Shri Hariharan, learned advocate appearing on behalf of
original defendant no.1 (now on behalf of legal heirs nos. 1/1 and
1/6) has vehemently submitted that there are concurrent
findings of facts by all the Courts below that at the time when the
sale deed was executed in favour of the original plaintiff, i.e., on
06.01.1990, the land in question was ceiling surplus land, and
therefore was a government land, and therefore the original
vendor was not the owner of the suit land, and therefore had no
right, title or interest in the suit land, and therefore the plaintiff
had no right, title or interest in the suit land on the basis of the
registered sale deed dated 06.01.1990. It is submitted therefore
all the Courts below have rightly dismissed the suit.
6.2 So far as the reliance placed by the learned senior counsel
appearing on behalf of the plaintiff on Section 43 of the T.P. Act
is concerned, it is vehemently submitted by Shri Hariharan that
by getting the protection under Section 43 of the T.P. Act, the
vendee has to prove that the transferor acted fraudulently or
erroneously represented. It is submitted by Shri Hariharan,
learned counsel appearing on behalf of the legal heirs of original
defendant no.1 that in the present case the ingredients of Section
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43 of the T.P. Act are not satisfied, and therefore the rights of the
original plaintiff are not protected under Section 43 of the Act.
6.3 Making the above submissions, it is prayed to dismiss the
appeal.
7. Heard learned counsel on behalf of the respective parties at
length.
7.1 At the outset, it is required to be noted that the following
facts are not in dispute:
i) that the original plaintiff purchased the suit land by a
registered sale deed dated 06.01.1990, executed by late Pranab
Kumar Bora on payment of full sale consideration;
ii) that as on 06.01.1990, the suit land was ceiling surplus
land and the government was the owner;
iii) that the land in question became ceiling free land on
14.09.1990;
iv) that the name of the original plaintiff was mutated in the
revenue record – Sadar Jamabandi vide order dated 18.12.1991
in Mutation Case No. 94/9192;
v) that neither the vendor nor the heirs of the vendor
challenged order dated 18.12.1991 by which the name of the
plaintiff was mutated in the revenue record;
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vi) that when the earlier suit was decreed by the learned trial
Court, it was only the original defendant no.1 who challenged the
judgment and decree passed by the learned trial Court and no
appeal was preferred by original defendant nos. 2 to 7, heirs of
the original vendor; and
vii) that in the second round of litigation, the first appellate
Court specifically observed against original defendant no.1 that
he has also no right, title or interest in the suit land on the basis
of prior agreement to sell and the said finding had attained
finality.
7.2 It is required to be noted that as such the heirs of the
original vendor are not contesting the proceedings and it is only
original defendant no.1 (now the legal heirs of original defendant
no.1) are contesting the proceedings. Thus, it appears and/or
nothing is on record to show that it was the case on behalf of the
original defendants, more particularly on behalf of the vendor
that the original plaintiff was informed specifically at the time of
execution of the sale deed dated 06.01.1990 that the land in
question is ceiling surplus land. In the light of the aforesaid
facts, Section 43 of the T.P. Act, which is heavily relied upon on
behalf of the original plaintiff is required to be considered.
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7.3 Section 43 of the Act reads as under:
“43. Transfer by unauthorised person who subsequently acquires interest in property transferred – where a person [fraudulently or] erroneously represents that he is authorised to transfer certain immovable property and professes to transfer such property for consideration, such transfer shall, at the option of the transferee, operates on any interest which the transferor may acquire in such property at any time during which the contract of transfer subsists. Nothing in this Section shall impair the right of transferees in good faith for consideration without notice of the existence of the said option”.
7.4 Section 43 of the T.P. Act provides that where a person
fraudulently or erroneously represents that he is authorised to
transfer certain immovable property and professes to transfer
such property for consideration, such transfer shall, at the option
of the transferee, operates on any interest which the transferor
may acquire in such property at any time during which the
contract of transfer subsists. Thus, if at the time of transfer, the
vendor/transferor might have a defective title or have no title
and/or no right or interest, however subsequently the transferor
acquires the right, title or interest and the contract of transfer
subsists, in that case at the option of the transferee, such a
transfer is valid. In such a situation, the transferor cannot be
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permitted to challenge the transfer and/or the transferor has no
option to raise the dispute in making the transfer.
7.5 The intention and objects behind Section 43 of the T.P. Act
seems to be based on the principle of estoppel as well as the
equity. The intention and objects seems to be that after
procuring the money (sale consideration) and transferring the
land, thereafter the transferor is estopped from saying that
though he has sold/transferred the property/land on payment of
sale consideration, still the transfer is not binding to him. That is
why Section 43 of the T.P. Act gives an option to the transferee
and not the transferor. The intention of Section 43 of the Act
seems to be that no body can be permitted to take the benefits of
his own wrong. In the facts and circumstances of the case,
Section 43 of the Act would come into play and protect the rights
of the original plaintiff.
8. An identical question came to be considered by this Court in
the case of Ram Pyare (supra). In the aforesaid decision, on
considering Section 43 of the Act, it is observed and held by this
Court that as the sale deed in favour of the vendee was result of
an erroneous representation of the vendor, thereafter the sons of
the vendor, cannot claim to be transferees in good faith and
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therefore their suit for cancellation of the sale deed would not be
maintainable. In the aforesaid decision, this Court considered
the following observations of this Court in another decision in the
case of Jumma Masjid (supra):
“This reasoning is open to the criticism that it ignores the principle underlying Section 43. That section embodies, as already stated, a rule of estoppel and enacts that a person who makes a representation shall not be heard to allege the contrary as against a person who acts on that representation. It is immaterial whether the transferor acts bona fide or fraudulently in making the representation. It is only material to find out whether in fact the transferee has been misled. It is to be noted that when the decision under consideration was given, the relevant word of Section 43 were, "where a person erroneously represents", and now, as amended by Act 20 of 1929, they are "where a person fraudulently or erroneously represents", and that emphasises that for the purpose of the section it matters not whether the transferor act fraudulently or innocently in making the representation, and that what is material is that he did make a representation and the transferee has acted on it. Where the transferee knew as a fact that the transferor did not possess the title which he represents he has, then he cannot be said to have acted on it when taking a transfer. Section 43 would then have no application, and the transfer will fail under Section 6(a). But where the transferee does act on the representation, there is no reason why he should not have the benefit of the equitable doctrine embodied in Section 43, however fraudulent the act of the transferor might have been.”
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9. At this stage, it is required to be noted that as observed
hereinabove in the present case as such the heirs of the original
vendor are not contesting the proceedings and they have never
disputed the right, title or interest of the original plaintiff, and it
is the original defendant no.1 and now his heirs who are
contesting the proceedings. Heirs of the original vendor have
never initiated any proceedings for cancellation of the registered
sale deed dated 06.01.1990, and/or they have never claimed any
right, title or interest in the suit land after the registered sale
deed dated 06.01.1990. As such, in the case of Ram Pyare
(supra), applying Section 43 of the Act, this Court has specifically
observed and held that once there was an erroneous
representation by the vendor, thereafter the suit by the heirs of
the vendor for cancellation of the sale deed would not be
maintainable. Under the circumstances and in the facts and
circumstances of the case, the rights of the original plaintiff in the
suit land by a sale deed dated 06.01.1990 would be protected by
operation of Section 43 of the Act. Therefore, the finding recorded
by all the Courts below that the original plaintiff has no right, title
or interest in the suit land on the basis of a registered sale deed
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dated 06.01.1990 cannot be sustained and the same deserves to
be quashed and set aside.
10. Now so far as the other reliefs prayed in the suit, namely, (i)
to get back a decree for return of possession from original
defendant no.1; and (ii) that a decree for permanent injunction
are concerned, deserve to be granted, as the first appellate Court
has specifically observed and held against original defendant no.1
that he has no right, title or interest in the suit land and the said
finding has attained finality. Once, it is held that he has no right,
title or interest in the suit land, and that the plaintiff has a right,
title or interest on the basis of a registered sale deed dated
06.01.1990, and he claimed to be in possession on the basis of a
registered sale deed dated 06.01.1990, which came to be disputed
by original defendant no.1 subsequently, the defendant no.1
cannot be permitted to be continue in possession, and therefore
the original plaintiff is entitled to other reliefs also.
11. For the reasons stated above, the present appeal succeeds
and is allowed. The impugned judgment and order passed by the
High Court, as also, the judgment and decree passed by the
learned trial Court, confirmed by the first appellate Court, are
hereby quashed and set aside. Consequently, Title Suit No.
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230/1995 preferred by the original plaintiff is hereby decreed in
toto. However, in the facts and circumstances of the case, there
shall be no order as to costs.
………………………………………J. [L. NAGESWARA RAO]
NEW DELHI; ……………………………………….J. FEBRUARY 08, 2019. [M.R. SHAH]