Patna High Court
Raj Kr. Singh vs Madhuri Kumari @ Madhubala & Ors on 20 August, 2014
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.580 of 1979
Against the judgment and decree dated 18.04.1979 passed by
6th Additional Sub-Judge, Chapra in Title Suit No.150 of 1971
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Raj Kr. Singh
.... .... Plaintiff-Appellant
Versus
Madhuri Kumari @ Madhubala & Ors.
.... .... Defendants-Respondents
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Appearance :
For the Appellant : Mr. Jitendra Kishore Verma, Advocate.
Mr. Amish Kumar Jha, Advocate.
Mr. Anjani Kumar, Advocate.
For the Respondents:Mr. J.S. Arora, Advocate.
Mr. Md. Waliur Rahman, Advocate.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
C.A.V. JUDGMENT
Date: -20-08-2014
The original plaintiff Rameshwar Prasad Singh had
filed this first appeal against the judgment and decree dated
18.04.1979passed by the learned 6th Additional Sub-Judge, Chapra in Title Suit No.150 of 1971 dismissing the plaintiff's suit for specific performance of contract. The original plaintiff has died and his legal representatives have been substituted in his place.
2. The plaintiff filed the aforesaid title suit for specific performance of contract alleging that the defendant no.1 Chandra Prabha Devi (after death substituted in appeal) for self and on behalf of her minor children, defendant nos.2 to 4, had entered into agreement to sell her suit property. She was the mother of Patna High Court FA No.580 of 1979 dt. 20-08-2014 2 defendant nos.2 to 4, who was also their guardian. The defendant no.5 is a firm who is represented by his one partner Raj Kumar Prasad (defendant no.6). According to the plaintiff, in Schedule-I land measuring 4 katha there was dilapidated house and in one shop the plaintiff is running his business as tenant of defendant no.1. On 04.09.1969 there was agreement between the parties for reconstruction of the plaintiff's shop and accordingly the plaintiff constructed his shop spending huge money. In partition, the suit property was allotted in favour of defendant nos.1 to 4. Madhuri Kumari, the defendant no.2, has recently attained her majority and she was married on 02.07.1971. The defendant no.1 started constructing a market in Mohalla-Salempur after taking loan and the market is know as "Krishna Market". In that "Krishna Market"
several shops were running on rent and out of the said income the defendant no.1 was maintaining the family and the minor children were being given education. The defendant no.1 and her family were residing on the upper floor. The income of the market was not sufficient to repay the loan taken by defendant no.1 and also the defendant no.1 had to marry her daughters, therefore, she negotiated to sell the suit property for self and as guardian of her minor children. The negotiation between the plaintiff and defendant no.1 was finalized on 12.02.1970 and consideration amount was Patna High Court FA No.580 of 1979 dt. 20-08-2014 3 fixed at Rs.50,000/-. The plaintiff had only Rs.10,000/- in cash, therefore, it was agreed that the defendant no.1 would execute a deed of agreement for sale with stipulation that plaintiff shall arrange the balance amount of Rs.40,000/- within one year and the sale deed shall be executed and registered for self and on behalf of her minor children within the aforesaid period. Accordingly, the defendant no.1 by her employee Ram Kripal Singh got purchased the stamp paper and agreement was executed on 01.03.1970. Rs.10,000/- was paid to the defendant no.1 as earnest money. It was agreed that the plaintiff shall remain in possession of shop as a purchaser from the date of execution of the agreement and the plaintiff agreed that the defendant nos.1 to 4 shall continue on the other portion of the property till registration of the sale deed.
3. The further case of the plaintiff is that the defendant nos.6 to 8 are closely connected with defendant no.1. The defendant no.6 and his father Hari Nath Prasad were present at the time of negotiation for sale of the land as well as at the time of execution of the agreement to sell. Therefore, these defendants had full knowledge of the agreement dated 01.03.1970. In fact the defendant no.6 and his father were assisting/helping the defendant no.1 during negotiation and were giving advice to her. They remained till the negotiation was finalized and agreement was Patna High Court FA No.580 of 1979 dt. 20-08-2014 4 executed and payment was made. However, when the plaintiff after arranging money went to defendant no.1, the defendant no.1 avoided the execution and registration of the sale deed. Subsequently on enquiry the plaintiff found that the defendant no.6 in collusion with defendant no.1 obtained the sale deed from the defendant no.1 with respect to the suit property. After obtaining certified copy, the plaintiff came to know that the sale deed was executed for Rs.60,000/-. The stamp for the sale deed was purchased on 20.02.1971 but according to law on that date the stamp is generally not given from the treasury. The sale deed was executed secretly and was registered on 21.02.1971 which was Sunday and the court was closed. The sale deed and the agreement said to have been executed between them earlier are fraudulent, collusive and the defendant no.6 purchased the property with knowledge of the agreement between the plaintiff and defendant no.1. The plaintiff is still in possession of sub-premises.
4. The defendant no.1 has filed separate written statement for self and on behalf of defendant nos.3 to 4. The defendant no.2 has filed separate contesting written statement. After attaining majority, the defendant no.3 also filed written statement which was adopted by the defendant no.4. The defendant nos.5 to 8 have filed separate written statement. Patna High Court FA No.580 of 1979 dt. 20-08-2014 5
5. According to the defendant no.1, defendant no.2 had attained majority long ago and the matter has already been decided by District Judge, Chapra in Miscellaneous Case No.66 of 1961. She denied to have taken loan for the purpose of constructing "Krishna Market". Whatever loan she had taken was paid by her after the execution of the agreement to sell dated 05.08.1970 and registered sale deed dated 21.02.1971 in favour of defendant nos.5 and 6. The defendant no.1 denied any negotiation or finalization of talk with the plaintiff on 12.02.1970. She was ill from 06.02.1970 to 20.02.1970 and was at her naihar at Muzaffarpur. She also denied the execution of agreement by her on 01.03.1970 and receipt of Rs.10,000/- as earnest money. She also denied to have got the stamp purchased by Ram Kripal Singh. She alleged that Ram Kripal Singh is relative of plaintiff, who was earlier employed on the recommendation of the plaintiff but because of his dishonesty he was removed from her employment in October, 1969 itself. Thereafter also Ram Kripal Singh started creating trouble so the defendant no.1 filed information petition against him before S.D.O. Sadar, Chapra as Ram Kripal Singh wanted to forcibly occupy a vacant room and 144 Cr.P.C. proceeding was started. The defendant no.1 specifically denied to have executed the agreement and further alleged that the plaintiff had no financial capacity to Patna High Court FA No.580 of 1979 dt. 20-08-2014 6 purchase the land as he is a man of no means. The stamp used for execution of the agreement dated 01.03.1970 is procured fraudulently and antedated. The agreement was scribed by his own man and her signature was forged. Since the negotiation is false and agreement is forged, there is no question of presence of anybody arises and there is no question of knowledge of the subsequent purchasers arises. All other allegations were also denied by defendant no.1. She further alleged that the agreement to sell was finalized between her and defendant no.6 on 28.07.1970 and ultimately on 05.08.1970 she received Rs.4,500/- as earnest money. The defendant no.6 paid mortgage money amounting to Rs.11,500/. She executed the sale deed for self and on behalf of defendant nos.3 and 4, minor. Therefore, the purchasers purchased the property for consideration.
6. The defendant no.2 in her written statement alleged that she had already attained majority one year prior to 01.03.1970, therefore, the mother (defendant no.1) had no authority to enter into agreement on her behalf and moreover there is no question of entering into agreement by defendant no.1 in favour of plaintiff arises. The plaintiff is a very shrewd litigant and because of fear that after purchase he will be evicted by the purchasers, he forged the agreement dated 01.03.1970 and has given false story of Patna High Court FA No.580 of 1979 dt. 20-08-2014 7 negotiation.
7. According to the written statement of defendant nos.5 to 8, the defendant no.2 was born on 28.03.1951 as such she attained majority on 29.03.1969. Therefore, the defendant no.1 could not have entered into agreement as guardian of defendant no.2 and if defendant no.1 had entered into any agreement, it will be invalid and illegal and not binding on defendant no.2. They also denied execution of the agreement and negotiation in their presence. They also denied any knowledge. According to these defendants, the story alleged by the plaintiff is concocted. After purchase these defendants demanded payment of arrears of rent from the plaintiff and for vacating the shop premises in which the plaintiff is tenant. To frustrate the claim of these defendants, the plaintiff got a forged mahadanama executed incorporating a term that from the execution of the alleged mahadanama dated 01.03.1970 he will continue to occupy the shop as owner thereof. These defendants also challenged the capacity of the plaintiff to pay the consideration amount. These defendants further alleged that there was talk of sale by defendant no.1 with these defendants which was finalized on 28.07.1970 and agreement was executed by defendant no.1 on 05.08.1970. Rs.4,500/- was paid in cash as earnest money and defendant no.6 further paid the mortgage money Patna High Court FA No.580 of 1979 dt. 20-08-2014 8 with interest amounting to Rs.11,500/-. After redeeming the mortgage bond was kept by defendant no.6 and this agreement was executed in presence of the plaintiff, as such, the plaintiff had knowledge about the agreement. The stamp was withdrawn on the basis of application filed by defendant no.1 and the Treasury Officer, Chapra permitted the withdrawal of the stamp. The fee of the Sub-Registrar was deposited, so Sub-Registrar went to the residence of defendant no.1 and the sale deed was registered. All other allegations were denied by the defendants.
8. On the basis of the above pleadings of the parties, the learned court below framed the following issues:
(i) Is the suit as framed maintainable?
(ii) Has the plaintiff got any cause of action for the suit?
(iii) Was there any oral agreement between the plaintiff and defendant no.1 for self and as guardian of her children (defendant 2 to 4) for sale of the suit property for Rs.50,000/-
on 12.02.1970?
(iv) Is the document of agreement dated 01.03.1970 as propounded by the plaintiff genuine and was it executed by defendant no.1 for self and as guardian for her children under her signature? And are the stamps of this document antedated?
(v) Whether plaintiff is possessed of the sufficient means to purchase the suit property worth Rs.50,000/-?
Patna High Court FA No.580 of 1979 dt. 20-08-2014 9
(vi) Was defendant no.2 a minor on 12.02.1970 and on 01.03.1970?
(vii) Whether defendant no.5 is a bonafide purchaser for value without notice of the plaintiff's contract?
(viii) Is the plaintiff entitled to a decree as claimed?
(ix) To what relief, if any, is the plaintiff entitled?
9. The learned court below on the basis of the materials available on record came to the conclusion that the story of final talk between plaintiff and defendant no.1 for sale of the suit house on 12.02.1970 is not worthy of credence. There was no oral agreement between the plaintiff on the one hand and defendant no.1 on the other hand for self and guardian of her children, vide paragraph 66 of the trial court judgment. The learned court below also recorded the finding that the alleged signature and endorsement on the mahadanama dated 01.03.1970 are not in the writing of defendant no.1, thus it is not a genuine document. Since the mahadanama is not a genuine document which was not executed by defendant no.1, the questions as to whether defendant no.6 had any knowledge of the mahadanama dated 01.03.1970 and whether he purchased for value or not, are not required to be decided. Accordingly, plaintiff's suit was dismissed.
10. The learned counsel Mr. Jitendra Kishore Verma Patna High Court FA No.580 of 1979 dt. 20-08-2014 10 appearing for the appellant submitted that the court below has wrongly decided the questions of minority against the plaintiff.
The learned court below wrongly recorded the finding that defendant no.2 was major on the date of agreement without considering the fact that she was not examined as witness in the case although she filed separate written statement. The defendant no.1 has been examined as D.W. 39 but in her evidence she did not disclose the date of birth of defendant no.2 although month and year has been stated by her. She also produced matriculation certificate of other children but did not produce the certificate for defendant no.2. In her deposition she disclosed the year of marriage as 1950 but did not disclose the month of marriage, therefore, her evidence mentioning the month and year of birth of defendant no.2 appears to be suspicious but the learned court below wrongly relied upon the defendants' case and held that defendant no.2 was major.
11. The learned counsel for the appellant further submitted that so far the Miscellaneous Case No.66 of 1961 is concerned, it was not contentious proceeding and in fact it was a proceeding initiated by defendant no.1 herself for permission to operate account of defendant no.2 in Post Office. She filed petition on 17.12.1969 (Ext.I/3) and the court by order dated 10.01.1970 (Ext.Z/6) relying upon the affidavit dated 12.01.1962 declared the Patna High Court FA No.580 of 1979 dt. 20-08-2014 11 defendant no.2 to be major on 29.03.1969. Therefore all these documents are self serving documents and there was no adjudication at all. Surprisingly the defendant no.1 herself filed an affidavit on 23.11.1970 in Execution Case No.43 of 1969 disclosing that the defendant no.2 is still minor, which is sufficient to prove the fact that defendant no.2 was minor on 01.03.1970.
12. The learned counsel for the appellant further submitted that the plaintiff filed the suit alleging that there was concluded oral agreement dated 12.02.1970 and then pursuant to that final talk an agreement was executed on 01.03.1970. In such circumstances even if the plaintiff failed to prove that there was final talk on 12.02.1970 then also on the basis of the written agreement dated 01.03.1970 the plaintiff is entitled for the decree for specific performance of contract. However, the plaintiff has adduced reliable evidence in support of the oral agreement which was concluded on 12.02.1970. According to the learned counsel, in the original plaint the fact of final talk on 12.02.1970 and purchase of the stamp by Ram Kripal Singh was not there. By way of amendment in the year 1974 this fact was introduced. Therefore failure to prove these facts will not disentitle the plaintiff for the relief claimed, if he will be able to prove the agreement between the parties dated 01.03.1970. Likewise, the genuineness or Patna High Court FA No.580 of 1979 dt. 20-08-2014 12 otherwise of two letters (Ext.6/D and Ext.6/E) will not be fatal to the plaintiff's case. According to the learned counsel the law that "falsus in uno falsus in omnibus" i.e. false in one respect means false in all respects is not applicable to Indian Law. In other words, even if a party fails to prove one part of his case but proves the other part and the other part proved is sufficient to entitle the plaintiff for the relief, the case of the plaintiff cannot be thrown. In support of his contention the learned counsel relied upon A.I.R. 1919 Privy Council 157 (Bankim Bihari Maiti v. Shrimati Matangini Dasi); A.I.R. 2008 SC 3209 (Ponnam Chandraiah v. State of A.P.) and A.I.R. 2006 SC 963 (Shin Satellite Public Co. Ltd. v. M/s. Jain Studios Ltd.). On the basis of these decisions the learned counsel submitted that the plaintiff can be granted the decree for specific performance of contract on the basis of the written agreement alone dated 01.03.1970 (Ext.10) even if the other story of oral final talk is disbelieved.
13. So far the genuineness of agreement dated 01.03.1970 (Ext.10) is concerned, the learned counsel submitted that the plaintiff examined the expert (P.W.11) who has proved his report (Ext.8 and Ext.9) in support of the contention that Ext.10 bears the signature of Chandra Prabha Devi. The expert examined by defendant no.1 does not hold a technical decree. While Patna High Court FA No.580 of 1979 dt. 20-08-2014 13 considering the evidence of the experts the court below erroneously approached and compared the signature himself without discarding the experts' reports of either side. If the court was of opinion that the reports of private experts are not reliable, a government handwriting expert should have been appointed to compare the signature. The learned counsel further submitted that in view of the fact that the science relating to comparison of handwritings being not perfect, it is not safe for the court to decide crucial issue without assistance of expert report by self comparison especially when the court is not skilled in such science. In support of his contention the learned counsel relied upon the decisions of Supreme Court (1) A.I.R. 1979 SC 14 (State (Delhi Administration) v. Pali Ram); (2) A.I.R. 1992 SC 2100 (State of Maharashtra v. Sukhdeo Singh and another).
14. On this question the learned counsel for the appellant submitted that the court while comparing the disputed signature did not disclose the admitted documents with which the disputed signatures were compared, therefore the finding of the court is vitiated. Over and above these facts if the disputed signatures are compared with the admitted signature, it will be found that the writings are same and the writings are similar. Ext.10 was marked without objection and attesting witness has clearly Patna High Court FA No.580 of 1979 dt. 20-08-2014 14 stated that Chandra Prabha Devi (the defendant no.1) has signed in her presence. However, the court below wrongly held that Ext.10 is not a genuine document and not executed by defendant no.1.
15. So far the concluded oral agreement dated 12.02.1970 is concerned, the learned counsel for the appellant submitted that on the basis of oral agreement, if proved, the plaintiff is entitled to the relief claimed. In support of the oral agreement the plaintiff has examined witnesses as well as produced documentary evidences. In such circumstances, the learned court below should have recorded the finding that there was concluded oral agreement dated 12.02.1970 in view of the decision of the Supreme Court in the case of Aloka Bose Vs. Parmatma Devi & Ors., reported in 2009 (2) P.L.J.R. 119 (SC). Learned counsel further submitted that transfer by guardian without permission of the Court is not a void document, therefore, after attainment of majority the defendant no.2 should have taken appropriate steps for avoiding agreement but no steps have been taken by her. The agreement is binding on her as has been held by Supreme Court in the case of Saroj v. Sunder Singh & Ors., reported in 2014 (2) P.L.J.R. 42 (SC). .
16. The learned counsel for the appellant further submitted that the court below has rightly not decided the question Patna High Court FA No.580 of 1979 dt. 20-08-2014 15 of readiness and willingness because only defence of the defendants is denial of execution of agreement to sell. No issue was framed on this question and defendants never objected the same, as such the defendants waived this plea. At this stage the defendants cannot be allowed to raise the same question particularly when the plea is not meant for protecting public interest. The learned counsel relied upon A.I.R. 1964 SC 1300 (Dhirendra Nath Gorai and others v. Sudhir Chandra Ghosh and others). Further in view of the terms mentioned in the agreement to sell the defendant no.1 agreed to execute the sale deed within one year and the plaintiff was required to pay the balance consideration of Rs.40,000/- at the time of execution and registration of the sale deed. It means that the plaintiff was required to pay the balance consideration at the time of execution and registration of the sale deed. The defendant no.1 was first required to be prepared for registration and express her willingness to register the sale deed only then the plaintiff was required to pay the balance consideration at the time of execution and registration. The defendant no.1 never signified or communicated her willingness to register the sale deed to the plaintiff. Therefore, in view of the terms of the contract, the question of plaintiff being ready to pay the balance consideration money did not arise as the first stage never crossed. In support of Patna High Court FA No.580 of 1979 dt. 20-08-2014 16 his contention the learned counsel relied upon A.I.R. 1970 SC 546 (Nathulal v. Phoolchand) and A.I.R. 1986 Delhi 275 (Sant Lal v. Shyam Dhawan).
17. The learned counsel on this issue argued the case in another angle and submitted that when one year time was fixed in the agreement no party can insist the other party as of right to perform his part of the contract and be ready and willing even before expiration of time and if one party is allowed to insist the purpose of fixation of time becomes meaningless and redundant. The learned counsel relied upon the decisions of A.I.R. 1967 Madras 220 (S. P. Narayaaswami Pillai v. Dhanakoti Ammal) and A.I.R. 1986 Delhi 275 (Sant Lal v. Shyam Dhawan). According to the learned counsel since the time has been fixed for one year, the plaintiff cannot be asked to be ready and willing to perform his part from the date of execution of the agreement till the date of the decree. If the plaintiff is asked to be ready and willing from the date of agreement itself, the plaintiff may perform his part of the contract on the last date also. Therefore, non-taking of any action within this period fixed in the agreement will not mean that the plaintiff was not ready and willing and moreover whether the plaintiff was ready and willing can be seen only after the period fixed in the contract. In his support reliance has been placed on the Patna High Court FA No.580 of 1979 dt. 20-08-2014 17 decision of the Supreme Court A.I.R. 1962 SC 361 (Ramlal and others v. Rewa Coalfields Ltd.). In the present case, before expiry of one year the property has been sold by the defendant no.2 to defendant no.5, as such the plaintiff was not in a position to perform his part of the contract within one year.
18. The learned counsel further submitted that in the present case admittedly before expiry of one of year the defendant no.1 has sold the property on 20.02.1970, therefore, after this conveyance the question of "readiness and willingness" is of no consequence and this question is not relevant at all. Now the only question which is required to be adjudicated is as to whether subsequent purchasers are bonafide purchasers for value without notice. The readiness and willingness and the provision of law relating to such concept is relatable to agreement between the parties and there was no agreement between the plaintiff and subsequent purchasers, therefore, this question of readiness and willingness is not applicable in this case. In support of his case, the learned counsel relied upon A.I.R. 2007 SC 2663 (M.M.S. Investments, Madurai and Ors. v. V. Veerappan and Ors.) and 2013 (1) P.L.J.R. 773 (Ram Brat Singh & Ors. v. Mithilesh Kumar Mishra).
19. The learned counsel for the appellant further Patna High Court FA No.580 of 1979 dt. 20-08-2014 18 submitted that the plaintiff was tenant in suit premises according to the defendant-purchaser but he has not pleaded in the written statement that prior to purchase he did enquire the nature of possession of the plaintiff and his title from the plaintiff or from the vendor or any neighbour. Therefore, failure to plead and prove the factum of diligent enquiry by the subsequent purchasers conclusively proved the fact that the purchasers had notice of the agreement (Ext.10), as such the protection available under Section 19(b) of the Specific Relief Act is not available to the subsequent purchasers. In support of his contention the learned counsel relied upon A.I.R. 2000 SC 2921 (Ram Niwas v. Smt. Bano and others) and A.I.R. 1965 Patna 467 (Ramkrishna Singh v. Mahadei Haluai and another).
20. So far Section 20 of the Specific Relief Act is concerned, the learned counsel submitted that the hardship to any party is to be judged on the date of agreement and in the present case since the defendant 2nd party are not bonafide purchasers, they cannot take plea that they have made improvements and construction on the part of suit property and moreover they have filed affidavit at the time of consideration of injunction application undertaking that they will not make any claim of equity if they will not succeed and shall remove the structures made by subsequent Patna High Court FA No.580 of 1979 dt. 20-08-2014 19 purchasers. On these grounds the learned counsel submitted that the court below has not properly appreciated the fact and the law and has dismissed the plaintiff's suit, as such the impugned judgment and decree are liable to be set aside and the plaintiff's suit is liable to be decreed.
21. On the other hand, the learned counsel Mr. J.S. Arora for respondent nos.5 and 6 and the learned counsel Mr. Md. Waliur Rahman for respondent no.2 and 3 submitted that since the plaintiff has filed the suit for specific performance of contract and alleged that there had been concluded oral agreement on 12.02.1970 which culminated into a written agreement for sale dated 01.03.1970, the onus and burden of proof were upon the plaintiff in view of the provisions contained in Sections 101, 102 and 103 of the Evidence Act. According to the learned counsels, the plea of written agreement dated 01.03.1970 is not independent plea rather the same is based on oral agreement between the parties dated 12.02.1970, therefore, the written agreement dated 01.03.1970 has no independent existence. In such circumstances if the plaintiff will not be able to prove the oral agreement then automatically the written agreement will fall. The learned court below on the basis of the materials available on record either oral evidence or documentary evidence recorded the finding that the Patna High Court FA No.580 of 1979 dt. 20-08-2014 20 plaintiff failed to prove oral agreement. In such circumstances the plaintiff cannot say that although there was no oral agreement but he is entitled for the decree for specific performance of contract on the basis of the written agreement only. Since the defendant no.2 was major on the date of agreement dated 01.03.1970, the agreement entered into on her behalf by defendant no.1 will be illegal.
22. The learned counsels for the respondents further submitted that the court has the jurisdiction to compare the disputed signatures with admitted signatures, as such in this present case when both the parties produced their respective experts in support of their own case, the court below instead of discarding or relying on the evidence of any of the expert, compared himself the signatures and then recorded the findings. In such circumstances the appellate court should not interfere with the finding of trial court on personal comparison. Unless there is gross defect or the finding recorded by court below is entirely untrue and cannot be relied upon by a prudent person, the appellate court should not lightly interfere with this finding of fact.
23. The learned counsels further submitted that even if on their comparison of the disputed signature with the admitted signature as compared by the plaintiff's expert itself, it will lead to Patna High Court FA No.580 of 1979 dt. 20-08-2014 21 the conclusion that the writing may be similar but not same. At the time of hearing the learned counsel shown the differences of signatures and writings on Ext.10 with the admitted signatures and writings of defendant no.1, which were compared by the expert of plaintiff.
24. The learned counsels further submitted that since the plaintiff filed the suit for specific performance of contract, it is incumbent on him to plead and prove that he was ready and willing and is still ready and willing to perform his part of the contract. The plaintiff no doubt has pleaded in terms of the provision as contained in 16(c) of the Specific Relief Act but has not adduced any evidence to show that he was ever ready and willing and is still ready and willing to perform his part of the contract. In such circumstances the plaintiff is not entitled for any relief of specific performance as he has failed to prove his readiness and willingness. The learned counsels further submitted that none of the decisions relied upon by the learned counsel for the appellant regarding readiness and willingness are applicable in the facts and circumstances of the present case.
25. The learned counsels further submitted that it is specifically pleaded by plaintiff that the defendant no.6 and his father were instrumental in negotiation between plaintiff and Patna High Court FA No.580 of 1979 dt. 20-08-2014 22 defendant no.1 and they were present all the time during the negotiation. The subsequent purchasers categorically denied this fact in the written statement as well as in the evidence. Further according to the plaintiff the defendant no.6 and his father were the persons of trust of defendant no.1 but absence of their signatures in the agreement itself show that the agreement is improbable and unnatural and the same cannot be relied upon as a true document. According to the learned counsels, the defendant no.6 in his evidence clearly stated that he has purchased the land after thorough enquiry, therefore, it cannot be said that without enquiry he has purchased the property, as such the knowledge shall be presumed. The plaintiff did not cross-examine the defendant no.6 on the question of enquiry. In such circumstances the decision relied upon by the appellant on this question is not applicable in the present case.
26. The learned counsels for the respondents further submitted that the plaintiff approached the court with unclean hands by making misstatements and false statements and manufacturing documents. The plaintiff also produced two letters (Ext.6/D and Ext.6/E), which are false and forged documents created by the plaintiff and the plaintiff produced the said documents for the purpose of obtaining relief which amount to Patna High Court FA No.580 of 1979 dt. 20-08-2014 23 fraud on court. The obvious reason for filing this frivolous suit by the plaintiff is to continue in the suit premises by hook or by crook and in fact he has been able to take advantage of his fraudulent act and is continuing in the suit premises since last more than 40 years without payment of a single farthing as rent to the rightful owner, the subsequent purchaser. Further this agreement to sell has been procured/created/manufactured by the plaintiff to frustrate the eviction suit of the real owner, who is purchaser of the suit property. All these circumstances considered by the trial court, if taken together, its cumulative effect will reveal that the plaintiff has filed the suit with fraudulent and dishonest plan. The learned counsels in support of their submissions relied upon with various decisions The decisions shall be considered one after other, later on.
27. Both the parties have filed their written arguments elaborating all these points raised by them before this Court.
28. In view of the rival contentions of the parties the point arises for consideration in this first appeal is as to whether the plaintiff-appellant is entitled for a decree for specific performance of contract either on the basis of alleged oral agreement dated 12.02.1970 or on the basis of alleged written agreement dated 01.03.1970.
Patna High Court FA No.580 of 1979 dt. 20-08-2014 24
29. From perusal of the plaint it appears that the plaintiff categorically pleaded that the plaintiff entered into an agreement to sell with defendant no.1 for self and on behalf of defendant nos.2 to 4 for Rs.50,000/-. The defendant no.1 was in urgent need of money, therefore, it was agreed that after receiving Rs.10,000/- agreement will be executed and when the plaintiff will arrange the balance of Rs.40,000/- within one year, sale deed will be executed and registered. The balance will be paid at the time of registration of the sale deed. At that time plaintiff had only Rs.10,000/- with him. Subsequently by amendment in the year 1974 a story of final settlement/oral agreement dated 12.02.1970 was introduced by the plaintiff. Further according to the plaintiff the stamp of Rs.2 was purchased by the defendant no.2 through her employee Ram Kripal Singh. The defendants denied all the allegations. The plaintiff approached the Court giving the full details of story of oral agreement which culminated into written agreement. Therefore, since the plaintiff has filed the suit for specific performance of contract, it is for him to prove the facts alleged by him. Unless he proves the facts on the basis of which he is claiming relief, he cannot be granted the discretionary equitable relief.
30. It is admitted fact that the plaintiff was a tenant in a Patna High Court FA No.580 of 1979 dt. 20-08-2014 25 shop premises under the defendant no.1. It is settled principles of law that if amendment is allowed, it will relate back to the date of filing of the suit. In the original plaint no doubt there is no mention about who purchased the stamp but by amendment it is stated that defendant no.1 got the stamp purchased through her employee Ram Kripal Singh.
31. Now let us consider first concluded oral agreement dated 12.02.1970 alleged by the plaintiff. The plaintiff pleaded that there was negotiation to sell the property between the plaintiff and defendant no.1. The defendant no.1 was in urgent need of money. During the course of negotiation the defendant no.6 and his father Hari Nath were present through out and were assisting the defendant no.1 for negotiation and in their presence the talk was finalized. The plaintiff has examined the witnesses in support of his case. P.W.7 and P.W.24 have stated that there was oral agreement between the parties on 12.02.1970. It may be mentioned here that in the plaint their presence at the time of negotiation has not been stated. It is only specifically pleaded by the plaintiff that the defendant no.6 and his father were present during the negotiation. Since the plaintiff is claiming relief of specific performance, there should have been specific pleading with great details in support of the oral agreement. P.W.36 and P.W.9 have stated that at the time Patna High Court FA No.580 of 1979 dt. 20-08-2014 26 of negotiation these purchasers were present.
32. It may be mentioned here that the story of oral agreement dated 12.02.1970 was introduced by way of amendment in the year 1974, therefore, the date has been introduced after four years of the institution of the suit as such it appears that this story of oral agreement is developed case. P.W.36 at paragraph 55 has stated that in January, 1970 in presence of Deobans negotiation was held. He also stated at paragraph 56 that he has sent a message to his father regarding talk of purchase of land and asking him to arrange money. He also produced a letter written by his father dated 20.02.1970. In the letter his father mentioned that he was happy that the land has been settled for purchase with intervention of Hari Nath Prasad on 12.02.1970. As stated above this date has been introduced in the year 1974. In the letter said to have been written by the plaintiff's father appears to have been produced by the plaintiff to prove that in fact Hari Nath, the father of defendant no.6 actively negotiated and got the oral contract concluded between the plaintiff and defendant no.1.
33. It will not be out of place to mention here that according to the plaintiff the oral agreement was concluded on 12.02.1970 and according to his statements in paragraph 56 it is stated that the plaintiff had written a letter to his father on Patna High Court FA No.580 of 1979 dt. 20-08-2014 27 09/10.02.1970. If in fact letter was sent by the plaintiff to his father on 09/10.02.1970 then how the plaintiff informed his father about the concluded contract dated 12.02.1970 and how his father came to know about this concluded contract. It is not explained. These facts create a doubt about the oral agreement dated 12.02.1970. Except P.W.7, P.W.24 and P.W.36 there is no other material witness on the question of oral agreement dated 12.02.1970.
34. The decision relied upon by the learned counsel for the appellant, i.e. 2009 (2) P.L.J.R. 119 (SC) (Aloka Bosh v. Parmatma Devi) is concerned, the Hon'ble Supreme Court has held that all agreements of sale are bilateral contracts as such even an oral agreement to sell is valid. So far this decision is concerned, there is no dispute about this settled proposition of law. However, in the present case at our hand, as discussed above, there is no satisfactory evidence produced by the plaintiff in support of the concluded oral agreement dated 12.02.1970. Therefore, the decision relied upon is not helpful to the appellant as in the present case at our hand the plaintiff failed to prove the oral agreement alleged by him. Accordingly, the finding of the trial court on this question is hereby confirmed.
35. The next important point pleaded by the plaintiff is that the defendant no.1 entered into agreement with the plaintiff for Patna High Court FA No.580 of 1979 dt. 20-08-2014 28 self and on behalf of her minor children including defendant no.2. Written agreement is dated 01.03.1970 (Ext.10). In this agreement also there is no reference about oral agreement or final talk on 12.02.1970. However, it has been mentioned that this agreement is executed by defendant no.1 for self and on behalf of her minor children. According to the defendants, the defendant no.2 was major on the date of execution of Ext.10. In support of their respective cases the parties have adduced evidences. The plaintiff has produced the affidavit said to have been sworn by defendant no.1 dated 23.11.1970 which was filed in Execution Case No.43 of 1969 wherein she stated that defendant no.2 is still minor. The learned counsel for the appellant on the strength of this affidavit submitted that when the defendant no.1 herself admitted that defendant no.2 was minor on 23.11.1970, there is no question of her attainment of majority on 01.03.1970 arises. Moreover according to the learned counsel the defendant no.2 has filed separate written statement taking a plea that she was major but she was never examined as witness in the case. Therefore, in view of the decision of the Supreme Court in A.I.R. 1999 SC 1441 (Vidhyadhar v. Mankikrao and another) the presumption would arise that the case set up by defendant no.2 in the written statement has not been proved.
Patna High Court FA No.580 of 1979 dt. 20-08-2014 29
36. From perusal of the aforesaid decision it appears that the defendant no.2 had already transferred the property to the defendant no.1, therefore, the defendant no.2 filed the written statement stating only one line that the suit filed by the plaintiff is admitted by him. It is the defendant no.1 who contended that the sale deed executed by defendant no.2 in favour of plaintiff was fictitious and whole transaction was bogus. It further appears that in support of this pleading made by defendant no.1, he was not examined as witness and avoided the witness box so that he may not be cross-examined. In such circumstances the Hon'ble Supreme Court has held that where a party to the suit does not appear into the witness box and state his own case on oath and does not offer himself to be cross-examined by the other side, a presumption would arise that the case set up by him is not correct. In the said case before the Supreme Court, defendant no.1 was only contesting defendant and he was not examined as witness.
37. In the present case, at out hand, the defendant no.1 also stated that defendant no.2 was major on 01.03.1970. The subsequent purchasers also pleaded specifically that she was major on 01.03.1970. In support of these pleadings the defendant no.1 as well as the other defendants adduced evidences, therefore, here the facts is entirely different. It is settled law that the court should not Patna High Court FA No.580 of 1979 dt. 20-08-2014 30 place reliance upon a judgment without discussing how the factual situation fits in with a fact-situation of the decision on which reliance is placed, as it has to be ascertained by analysing all the material facts and the issues involved in the case and argued on both sides. A judgment may not be followed in a given case if it has some distinguishing features. A little difference in facts or additional facts may make a lot of difference to the precedential value of a decision. A judgment of the Court is not to be read as a statute, as it is to be remembered that judicial utterances have been made in setting of the facts of a particular case. Reference may be made to the decision of the Apex Court reported in A.I.R. 2011 SC 1989 (Narmada Bachao Andolan v. State of Madhya Pradesh & Anr.).
38. Here, in the present case at our hand, it is specific case of defendant no.1 as well as the defendant no.6 regarding majority of defendant no.2 on 01.03.1970. The defendant no.1 has been examined as D.W.39 who specifically stated that defendant no.2 was major. Further the defendants have produced the petition dated 17.12.1969 filed in Miscellaneous Case No.66 of 1961 which has been marked as Ext.I/3 and the order dated 10.01.1970 (Ext.Z/6). From perusal of the same it appears that on the basis of affidavit sworn by the defendant no.1, the defendant no.2 was Patna High Court FA No.580 of 1979 dt. 20-08-2014 31 declared as major on 29.03.1969 relying on the affidavit that she was born on 28.03.1951. It will not be out of place to mention here that in the year 1961 when this miscellaneous case was filed before the District Judge for permission to operate account of defendant no.2 in the Post Office, there was no dispute at all regarding the date of birth of defendant no.2. In such circumstances now at this stage it cannot be said that the said document disclosing date of birth of defendant no.2 as 28.03.1951 and the order by which the defendant no.2 was declared as major on 29.03.1969 has been created by the defendants for the purpose of this suit. Further on the ground that the proceeding was not contested proceeding, these evidences cannot be thrown or discarded.
39. So far the case of the defendants that in Execution Case No.43 of 1969 affidavit was filed by defendant no.1 wherein she disclosed that defendant no.2 was still minor on 23.11.1970 is concerned, it may be mentioned here that this affidavit was filed by the plaintiff but when the defendant no.1 was examined as D.W.39 this affidavit was never confronted to her. No opportunity was given to her for explaining. The Hon'ble Supreme Court in the case of Sita Ram Bhau Patil v. Ramchandra Nago Patil and another reported in A.I.R. 1977 (SC) 1712 has held that the admission must be confronted to the person who made the admission and Patna High Court FA No.580 of 1979 dt. 20-08-2014 32 chance be given for explanation otherwise the said admission cannot be read against the person. In the present case, since this affidavit was never confronted to D.W.39, the alleged admission cannot be read against the defendant no.1. Likewise this admission was also not confronted by the plaintiff to the defendant no.6, who has been examined as D.W.34. Therefore, this affidavit cannot be considered to be the admission of defendant no.1. In such circumstances, on the basis of this affidavit the evidence produced by the defendant no.1 and defendant no.6 discussed above cannot be discarded. I, therefore, find that defendant no.2 was major on 01.03.1970. The finding of the trial court on this point is, therefore, confirmed. Now therefore, the so-called agreement (Ext.10) is illegal which speaks that the agreement was executed by defendant no.1 for self and for the minor defendant no.2 and others. When the defendant no.2 was major, the defendant no.1 could not have entered into agreement describing the defendant no.2 as minor.
40. Now let us consider the genuineness of the agreement dated 01.03.1970 (Ext.10). According to the plaintiff as pleaded in paragraph-7 of the plaint, the defendant no.1 got purchased the stamp by her employee Ram Kripal Singh from Masrak and this stamp was used for the execution of the agreement. In view of this specific pleading the fact pleaded is an important Patna High Court FA No.580 of 1979 dt. 20-08-2014 33 fact to link the oral agreement with the written agreement. Since the plaintiff alleged this fact, he has to prove the same. The parties have adduced oral as well as documentary evidences in support of this fact. The plaintiff has produced two letters dated 04.02.1970 (Ext.6/D) and dated 12.02.1970 (Ext.6/E). According to the plaintiff these two letters were sent by defendant no.1 to Ram Kripal Singh (P.W.29). The defendant no.1 denied to have written these letters. The specific case of defendant no.1 is that Ram Kripal Singh was removed by her from the service in the month of May, 1969 after paying his due salaries. Subsequently Ram Kripal Singh started harassing her and tried to forcibly enter her house upon which she filed information petition before S.D.O. and on the basis of this complaint made by her, 144 Cr.P.C. proceeding was initiated wherein she was first party and Ram Kripal was second party who has filed the show-cause. The defendants have produced these documents and the complaint and show-cause which have been marked as Ext.P, Ext.W and Ext.U/1. D.W.39 in her deposition deposed in support of these facts.
41. From perusal of the aforesaid two letters it appears that they are not in the handwriting of defendant no.1. P.W.31 has proved these letters. It is alleged that Ext.6/D is written by Awadh Bihari Singh and Ext.6/E is written by Radha Mohan Lal and Patna High Court FA No.580 of 1979 dt. 20-08-2014 34 according to the plaintiff, defendant no.1 only signed the letters. The defendant no.1 specifically denied to have sent these letters and also denied her signature. These evidences both oral and documentary clearly prove that after the month of April, 1969 Ram Kripal Singh was removed form the service by defendant no.1 and since then there was strained relationship between them. In such circumstances the sending of two letters (Ext.6/D and Ext.6/E) by defendant no.1 is unbelievable and unreliable.
42. From perusal of the contents of these letters it appears that it has been written in Ext.6/D that there is no other person to look after defendant no.1. It is dated 04.02.1970 and is post card. Ext.6/E is dated 12.02.1970. It is stated that the oral agreement was finalized on 12.02.1970 and on that very day this letter is said to have been written. In this letter same thing has been repeated and in addition to that there is statement regarding negotiation and finalization of oral agreement in presence of Hari Nath Prasad and his son, defendant no.6.
43. In view of these contents and in view of the fact that Ram Kripal Singh was removed from service, these letters were created by plaintiff for the purpose of using the statement regarding presence of defendant no.6 and his father at the time of oral agreement and it is not acceptable that in fact it was signed by Patna High Court FA No.580 of 1979 dt. 20-08-2014 35 defendant no1. Admittedly defendant no.1 was a literate qualified lady and there was no reason as to why different persons were asked by her to write letter on her behalf for sending the same to Ram Kripal Singh. She could have herself written the letter. Further the person said to have written these letters namely Awadh Bihari Singh and Radha Mohal Lal were not present at the time of negotiation or finalization of negotiation. Then why they were asked by defendant no.1 to write these letters on her behalf? Therefore, I find that both these letters (Ext.6/D and Ext.6/E) are manufactured by plaintiff for the purpose of the suit.
44. From the above facts now it becomes clear that for the purpose of proving oral agreement dated 12.02.1970 the plaintiff for the first time after amendment gave the date of oral agreement. For the first time he introduced the name of Ram Kripal Sing, who is alleged to have purchased the stamp at the instance of defendant no.1 as he was the employee of defendant no.1. The plaintiff produced two letters (Ext.6/D and Ext.6/E) which I have found above as created documents for the purpose of the suit. Ram Kripal Singh was removed from the service since the month of April, 1969 and there was bad relation between defendant no.1 and Ram Kripal Singh, as such the sending of two letters to him by defendant no.1 is not acceptable. The two letters were written by Patna High Court FA No.580 of 1979 dt. 20-08-2014 36 different persons. No explanation is there as to why defendant no.1 got the letters written by another person when she herself was educated lady. The witnesses examined in support of oral agreement which I have already discussed are not named in the plaint nor their presence was specified by others. Now on these facts can it be relied the case of the plaintiff that there had already been concluded oral agreement on 12.02.1970? The answer will be no. I, therefore, find that the plaintiff has failed to prove the alleged concluded oral agreement dated 12.02.1970.
45. At paragraphs 6 to 8 of the plaint it is specific pleading of the plaintiff that the defendant no.1 agreed to sell the property on behalf of herself and her minor children for Rs.50,000/- and talk was finalized on 12.02.1970. At that time plaintiff had Rs.10,000/- only, therefore, it was agreed that defendant no.1 will execute the agreement (mahadanama) after receiving Rs.10,000/- as earnest money and accordingly, on 01.03.1970 agreement was executed.
46. The learned counsel for the appellant submitted that even if oral agreement dated 12.02.1970 is disbelieved, the other part of the plaintiff's case regarding execution of agreement dated 01.03.1970 (Ext.10) cannot be discarded on the principle of "falsus in uno falsus in omnibus". As mentioned above the learned counsel Patna High Court FA No.580 of 1979 dt. 20-08-2014 37 has relied upon various decisions.
47. So far A.I.R. 1919 Privy Council 157 (Bankim Bihari Maiti Vs. Shrimati Matangini Dasi) is concerned, it has been held that in Indian litigation it is not safe to assume that a case must be a false case if some of the evidence in support of it appears to be doubtful or is clearly untrue. There is on some occasions a tendency amongst litigants in India, as elsewhere, to back up a good case by false or exaggerated evidence. In that case it appears that the plaintiff had filed the suit for grant of probate. The High Court held that no doubt there are grave suspicions as to the preparation of the draft, but in India a good case is backed up sometimes by false evidence and the suspicious character of this story does not destroy the evidences as to the execution of the Will.
48. So far this position of law is concerned, there is no dispute at all. The Hon'ble Supreme Court in the case of Ponnam Chandraiah Vs. State of A.P. (A.I.R. 2008 SC 3209) also held that even if major portion of evidence is found to be deficient, in case residue is sufficient to prove guilt of an accused, notwithstanding acquittal of number of other co-accused persons, his conviction can be maintained and this is the consistent view of the Supreme court in other cases including Patna High Court FA No.580 of 1979 dt. 20-08-2014 38 A.I.R. 2006 SC 963 (Shin Satellite Public Co. Ltd. v. M/s. Jain Studios Ltd.). In this case the supreme court considered the doctrine of severability and held that it is the duty of the Court to sever and separate trivial or technical part by retaining the main or substantial part and by giving effect to the latter if it is legal, lawful and otherwise enforceable.
49. So far the present case at our hand is concerned, the facts pleaded by the plaintiff are entirely on different footing. Here, it is not the case found by the court below or argued by the learned counsel for the respondent that because some of evidences produced by the plaintiff are found to be false, the other case of the plaintiff cannot be relied upon. In other words in the present case this principle "falsus in uno falsus in omnibus" has not been applied. As discussed above, the pleading in the plaint itself is that there was negotiation for sale which was finalized between the plaintiff and defendant no.1 on 12.02.1970 on the intervention and advice and assistance of defendant no.6 and his father. Because at that time the plaintiff had only Rs.10,000/-. It was agreed that agreement will be executed by defendant no.1 so she got purchased the stamp through her man Ram Kripal Singh and agreement was executed on 01.03.1970. Therefore, according to the pleading itself the existence of the agreement (Ext.10) is not independent. This Patna High Court FA No.580 of 1979 dt. 20-08-2014 39 agreement is based on the process of negotiation in presence of defendant no.6 and his father, who were the faithful persons of defendant no.1 and were advising defendant no.1 and the agreement was finalized which culminated into the written agreement. Therefore, the plaintiff gave a base/foundation regarding negotiation and then stated about the development on the foundation regarding finalization and then ultimate development on the foundation is the written agreement. Now if the foundation and the first development on the foundation are disbelieved, can it be said that the ultimate development, i.e. the agreement will stand on its own? When the plaintiff approached the Court with particular case pleaded then it is for him to prove this fact. On failure to prove this fact pleaded by him naturally it will lead to suspicion in the mind of the Court. If in fact there was no negotiation and in fact in presence of defendant no.6 and his father the oral agreement was not concluded on 12.02.1970 then why this story was devolved in the plaint? Likewise when Ram Kripal Singh was not the employee of defendant no.1 and the two letters were not written by defendant no.1 to him, why this story was also introduced by the plaintiff? If this is the false story then how this agreement dated 01.03.1970 came into existence? Therefore, it appears that the plaintiff has approached the Court with unclean hands. Here, the plaintiff is Patna High Court FA No.580 of 1979 dt. 20-08-2014 40 approaching the Court for grant of discretionary equitable relief. The question will be whether the person, who approaches the Court with unclean hands giving false story creating documents, is entitled for the grant of discretionary equitable relief?
50. The Supreme Court in the case of S. P. Chengalvaraya Naidu v. Jagannath, reported in A.I.R. 1994 SC 853 has held that the courts of law are meant for imparting justice between the parties. One who comes to the court, must come with clean hands. We are constrained to say that more often than not, process of the court is being abused. Property- grabbers, tax-evaders, bank-loan-dodgers and other unscrupulous persons from all walks of life find the court process a convenient lever to retain the, illegal-gains indefinitely. A person, whose case is based on falsehood, has no right to approach the Court. He can be summarily thrown out at any stage of the litigation.
51. In the present case as discussed above, all the story propounded by the plaintiff regarding negotiation, regarding majority of defendant no.2, regarding purchasing of stamp by Ram Kripal Singh, regarding concluded oral contract on 12.02.1970 have been found to be false and, therefore, there is no hesitation in saying that the plaintiff on the basis of this false story tried to take Patna High Court FA No.580 of 1979 dt. 20-08-2014 41 undue advantage by approaching the Court with unclean hands which appears to be fraudulent act.
52. In spite of the above facts now let us consider the execution of the agreement (Ext.10) itself. According to the plaintiff as pleaded in the plaint mentioned above at the time of final talk, the plaintiff had only Rs.10,000/- out of Rs.50,000/-, therefore, it was agreed that agreement should be executed by defendant no.1 after taking earnest money of Rs.10,000/- and agreement was executed by defendant no.1 for self and on behalf of her minor children on 01.03.1970. On the contrary the defendants denied all these facts regarding final talk or receiving earnest money of Rs.10,000/- or execution of Ext.10 or signing by defendant no.1 on the same.
53. The plaintiff's witnesses P.W.9, P.W.15 and the plaintiff himself (P.W.36) have stated that the agreement to sell was executed by defendant no.1. To prove the signature of defendant no.1 the plaintiff has also examined private expert as P.W.11. This P.W.11 has proved his reports (Ext.8 and Ext.9). On the contrary the defendant no.1 in her evidence as D.W.39 has denied to have signed any such agreement. The defendant no.1 also examined private expert as D.W.3, who has proved his reports (Ext.G and Ext.H). According to the plaintiff, the agreement was signed by Patna High Court FA No.580 of 1979 dt. 20-08-2014 42 Madho Singh, Chandrika Singh and Ram Dayal Singh. However, only Madho Singh has been examined as P.W.9 by the plaintiff. The other two witnesses have not been examined. P.W.9 in his evidence clearly admitted that he is a Night-Guard and his duty was from 08-09 p.m. to 05-06 a.m. The question arises as to why this Night-Guard was made a witness to the agreement particularly when it is specific case of the plaintiff that defendant no.6 and his father were advising defendant no.1 and the negotiation was concluded in their presence? It is not the case of the plaintiff that during negotiation or finalization P.w.9 was present. If the agreement was executed on 01.03.1970 and the duty hours of P.W.9 is 08-09 p.m. to 05-06 a.m. then at what time he signed the agreement (Ext.10).
54. P.W.15 has proved the agreement (Ext.10). This witness, namely Ram Krishna Tiwary is not related with the parties nor is identifier and at the time of his examination he was blind and who has admitted in his deposition at paragraph 16 that he has not gone through the documents even on the date of execution.
55. Further it may be mentioned here that the signature of defendant no.1 on Ext.10 has not been marked as exhibit nor any witness identified the signature of defendant no.1 on the agreement. Further when defendant no.1 was examined as D.W.39 she was not Patna High Court FA No.580 of 1979 dt. 20-08-2014 43 even confronted with her alleged signature on Ext.10.
56. The plaintiff's expert is P.W.11 and the report is Ext.8. Ext.9 is the chart prepared by the plaintiff's expert, P.W.11 himself and this chart contains the enlarged photographs of the disputed writing and signature and admitted writing and signature of defendant no.1. Since the report of P.W.11 is in favour of plaintiff and the report of D.W.3, the expert of defendant, is in favour of defendants, the court below himself compared the disputed signature.
57. The learned counsel for the appellant submitted that the court below has adopted an erroneous approach in holding that since the evidences of expert are in support of the respective parties, the Court should itself compare. According to the learned counsel, it is hazardous/not safe to decide the crucial issue in view of the decision reported in A.I.R. 1979 SC 14 (State (Delhi Administration) v. Pali Ram) and A.I.R. 1992 SC 2100 (State of Maharashtra v. Sukhdeo Singh and another). In the case of State (Delhi Administration) (supra) the Supreme Court has held that although there is no legal bar to the Judge using his own eyes to compare the disputed writing with the admitted writing even without the aid of the evidence of any handwriting expert, the Judge should, as a matter of prudence with regard to the Patna High Court FA No.580 of 1979 dt. 20-08-2014 44 identity of a handwriting which forms sheet anchor of the prosecution case against a person accused of an offence, solely on comparison made by himself. It is therefore, not advisable that a Judge should take upon himself the task of comparing the admitted writing with the disputed one to find out whether the two agree with each other and prudent course is to obtain opinion and assistance of an expert vide paragraph 20. In the facts and circumstances of that case it was held so by the Supreme Court but the Supreme Court at the same time held that there is no legal bar.
58. The Supreme Court in the case of State of Maharashtra (supra) held that a handwriting expert is a competent witness whose opinion evidence is recognized as relevant under the provisions of the Evidence Act and has not been equated to the class of evidence of an accomplice. It would, therefore, not be fare to approach the opinion evidence with suspicion but the correct approach would be to weigh the reasons on which it is based. The quality of his opinion would depend on the soundness of the reasons on which it is founded. But the court cannot afford to overlook the fact that the science of identification of handwriting is an imperfect and frail one as compared to the science of identification of finger prints, courts Patna High Court FA No.580 of 1979 dt. 20-08-2014 45 have therefore, been wary in placing implicit reliance on such opinion evidence and have looked for corroboration but that is not to say that it is a rule of prudence of general application regardless of the circumstances of the case and the quality of expert evidence. No hard and fast rule can be laid down in this behalf but the court has to decide in each case on its own merits what weight it should attach to the opinion of the expert. It appears that in that case the Supreme Court found that the opinion evidence of handwriting expert was not so high as to commend acceptance without corroboration.
59. In the case of Murarilal v. State of M.P., reported in A.I.R. 1980 SC 531 the Supreme Court at paragraph 12 has held as follows:
12. The argument that the Court should not venture to compare writings itself, as it would thereby assume to itself the role of an expert is entirely without force. Section 73 of the Evidence Act expressly enables the Court to compare disputed writings with admitted or proved writings to ascertain whether a writing is that of the person by whom it purports to have been written. If it is hazardous to do so, as sometimes said, we are afraid it is one of the hazards to which judge and litigant must expose themselves whenever it becomes necessary. There may be cases where both sides call experts and the voices of science are heard. There may be cases where neither side calls an expert, being ill able to afford him. In all such cases, it becomes the plain duty of the Court to compare the writings and come to its own conclusion. The duty cannot be avoided by recourse to the statement that the court is no expert. Where Patna High Court FA No.580 of 1979 dt. 20-08-2014 46 there are expert opinions, they will aid the Court.
Where there is none, the Court will have to seek guidance from some authoritative textbook and the Court's own experience and knowledge. But discharge it must, its plain duty, with or without expert, with or without other evidence. We may mention that Shashi Kumar v. Subodh Kumar and Fakhruddin v. State of Madhya Pradesh were cases where the Court itself compared the writings.
60. In view of this settled law laid down by Supreme Court it is the plain duty of the Court to compare the writings and come to its own conclusion. This duty cannot be avoided by recourse to the statement that the Court is not expert. Where there are expert opinions the same will aid the Court. In view of this provision as contained in Section 73 of the Evidence Act which enables the Court to compare the disputed writing with admitted writing the trial court compared the disputed writings and signatures with the admitted writings and signatures and recording reasons found that although the writing and signature are similar but disputed writing and signature are not of defendant no.1. So far this inference of fact drawn by the trial court is concerned, it is purely a question of fact. In such circumstances I myself also compared the disputed writing/signature with the admitted writing/signature. The chart prepared by P.W.11 is Ext.9. This is the document of the plaintiff himself. The expert took the enlarged photograph of admitted writing and signature and disputed writing Patna High Court FA No.580 of 1979 dt. 20-08-2014 47 and signature on different documents and a chart has been prepared. The disputed writing and signature have been marked as A/1 to A/6 whereas the disputed writing and signature have been marked as X to X/5 which are in Hindi writing.
61. From perusal of the enlarged photographs of the writings, it appears that there is great difference in various writings. From perusal of the judgment of the trial court it appears that the trial court has assigned reasons with respect to each of the differences between admitted and disputed. There is no reason as to why this finding of the court below should be reversed. The learned counsel for the appellant submitted that the trial court has not written in the judgment as to which admitted writing/signature he compared the disputed writing/signature. So far this submission is concerned, it can be said to be a mistake that the court below has not specified which is the said admitted signature/writing.
62. As stated above, in Ext.9 chart has been prepared wherein the admitted signatures/writings of defendant no.1 from various documents have been enlarged and placed in the chart. This is only not specified by the court below but on that ground alone because the court has not specified the finding cannot be said to be vitiated when it is corroborated from the document of the plaintiff himself. No doubt the court below found that in naked eye the Patna High Court FA No.580 of 1979 dt. 20-08-2014 48 signature appears to be similar but as I said above from the enlarged photographs it is apparent and distinct that the disputed signature/writing do not tally with the admitted signature and writing of defendant no.1. In view of my above discussion I find that Ext.10 was not executed by defendant no.1 and the alleged signature on Ext.10 is not of defendant no.1.
63. In this present case, the other glaring fact is that although the plaintiff pleaded in the plaint that he was always ready and is still ready to perform his part of the contract, no evidence has been produced except the bald statement. Section 16(c) of the Specific Relief Act provides that who fails to aver and prove that he has performed or has always been ready and willing to perform the essential terms of the contract which are to be performed by him, other than terms the performance of which has been prevented or waived by the defendant. In the present case, as stated above, there is only pleading and no reliable evidence has been adduced. There is no evidence as to when the plaintiff arranged the balance consideration amount of Rs.40,000/- and when he tendered the amount to the defendant no.1 and whether at all he ever tendered such amount to the defendant no.1.
64. The learned counsel for the appellant submitted that the plaintiff cannot be asked to prove readiness and willingness Patna High Court FA No.580 of 1979 dt. 20-08-2014 49 prior to expiry of the period of one year specified in the agreement. According to the learned counsel, since one year time was granted in the agreement, the plaintiff could have shown his readiness and willingness on the last date also but prior to expiry of one year the defendant no.1 sold the property to defendant no.6 by registered sale deed dated 20.02.1971. Further since there has already been concluded transaction i.e. sale by defendant no.1 to defendant no.6, now question as to whether plaintiff was ready and willing to perform his part of contract is irrelevant, as such the trial court has rightly not decided this question. The learned counsel relied upon the decisions of the Supreme Court in the case of M.M.S. Investments, Madurai and Ors. v. V. Veerappan and Ors. reported in A.I.R 2007 SC 2663 and placed paragraph 5 of the said decision in support of his contention and also the decision of this court in the case of Ram Brat Singh & Ors. v. Mithilesh Kumar Mishra, reported in 2013 (1) P.L.J.R. 773.
65. So far the case of M.M.S. Investments, Madurai (supra) is concerned, it appears that in that case the suit was filed in the year 1981 for specific performance of agreement dated 23.01.1978. The said suit was decreed by the trial court. After decree of the suit the defendants, against whom the decree was passed, sold large extent of property through their Power of Patna High Court FA No.580 of 1979 dt. 20-08-2014 50 Attorney. These subsequent purchasers filed the appeal. The High Curt held that having regard to the facts and circumstances of the case, there is no bar for the appellant to raise any issue on the merits of the appeal for consideration in the appeal except the defence of readiness and willingness as provided under Section 16(c) of the Specific Relief Act. The Hon'ble Supreme Court dismissed the appeal holding that questioning the plea of readiness and willingness is a concept relatable to an agreement and after conveyance the question of readiness and willingness is really not relevant.
66. In view of the above facts of that particular case the same is not applicable in the present case because in the case before the Supreme Court the plaintiff's suit for specific performance of contract had already been decreed and then the property was transferred. The transferee was questioning the finding of the trial court regarding the readiness and willingness. Here in the present case, the plaintiff's suit has been dismissed by the trial court. In such circumstances, unless the plaintiff proves his readiness and willingness, he is not entitled for the grant of discretionary equitable relief.
67. So far the case of Ram Brat Singh (supra) is concerned, in that case also after trial the suit was decreed and the Patna High Court FA No.580 of 1979 dt. 20-08-2014 51 first appeal was filed by the purchasers before the High Court alleging that they are the bonafide purchasers. The appellant also challenged the finding of readiness and willingness. In these facts this court relied upon the decision of M.M.S. Investments, Madurai (supra).
68. In view of the above facts it has become now clear that in both the cases the suit for specific performance of contract was decreed, therefore, there was finding recorded by the trial court that the agreement was genuine and the plaintiff was ready and willing to perform his part of the contract. In the present case, there is no finding recorded by the court below as to whether the plaintiff was ready and willing to perform his part of the contract.
69. In the case of N. P. Thirugnanam v. Dr. R. Jagan Mohan Rao and others, reported in 1995 (5) SCC 115 the Hon'ble Supreme court has held that the continuous readiness and willingness on the part of the plaintiff is a condition precedent to grant the relief of specific performance. Right from the date of the execution till date of the decree he must prove that he is ready and has always been willing to perform his part of the contract. This circumstance is material and relevant and is required to be considered by the Court while granting or refusing to grant the relief. If the plaintiff fails to Patna High Court FA No.580 of 1979 dt. 20-08-2014 52 either aver or prove the same, he must fail. To adjudge whether the plaintiff is ready and willing to perform his part of the contract, the court must take into consideration the conduct of the plaintiff prior and subsequent to the filing of the suit along with other attending circumstances. The amount of consideration which he has to pay to the defendant must of necessity be proved to be available. The court may infer from the facts and circumstances whether the plaintiff was ready and was always ready and willing to perform his part of the contract.
70. A three Judges Bench of the Supreme Court in the case of Ram Awadh and others. v. Achhaibar Dubey and another., reported in 2000 (2) Supreme Court Cases 428 held that the obligation imposed by Section 16 is upon the Court not to grant specific performance to a plaintiff who has not met the requirement of clauses (a), (b) and (c) thereof. A court may not, therefore, grant to a plaintiff who has failed to aver and to prove that he has performed or has always been ready and willing to perform his part of the agreement, the specific performance whereof he seeks. There is, therefore, no question of the plea being available to one defendant and not to another. It is open to any defendant to contend and establish that the mandatory requirement of Section 16(c) has not been complied Patna High Court FA No.580 of 1979 dt. 20-08-2014 53 with and it is for the court to determine whether it has or has not been complied with and, depending upon its conclusion, decree or decline to decree the suit. The Supreme Court after laying down the law overruled the earlier decision of the Supreme Court in the case of Jugraj Singh and another v. Labh Singh and others, reported in (1995) 2 Supreme Court Cases 31 on this point.
71. It may be mentioned here that in the case of Jugraj Singh (supra) it was held that the plea of readiness and willingness is specifically available to the vendor-defendant. It is personal to him. The subsequent purchasers have got only the right to defend their purchase on the premise that they have no prior knowledge of the agreement of sale with the plaintiff. They are bonafide purchasers for valuable consideration. Though they are necessary parties to the suit, since any decree obtained by the plaintiff would be binding on the subsequent purchasers, the plea that the plaintiff must always be ready and willing to perform his part of the contract must be available only to the vendor or his legal representatives, but not to the subsequent purchasers. This part of the decision in the case of Jugraj Singh (supra) was doubted subsequently by the Supreme Court in the case of Lakhi Ram v. Trikha Ram and others, Patna High Court FA No.580 of 1979 dt. 20-08-2014 54 reported in (1998) 2 Supreme Court Cases 720 and then the matter was considered by Three Judges Bench in the case of Ram Awadh (supra).
72. In the case of Gomathinayagam Pillai and others v. Palaniswami Nadar, reported in A.I.R. 1967 SC 868 the Hon'ble Supreme Court has held that it was for the plaintiff in a suit for specific performance to establish that he was since the date of the contract, continuously ready and willing to perform his part of the contract. If he fails to do so his claim for specific performance must fail.
73. In the case of Azhar Sultana v. B. Rajamani and Ors., reported in A.I.R. 2009 SC 2157 the Supreme Court has again followed the decision of Ram Awadh (supra) at paragraph 19 and at paragraph 21 laid down that if the plaintiff has failed to establish that she had all along been ready and willing to perform her part of the contract, in our opinion, it would not be necessary to enter into the question as to whether the defendant nos.5 an 6 were bonafide subsequent purchasers for value without notice or not.
74. This Court in the case of Hardwar Singh & Ors. v. Lal Munny Kuer & Ors., reported in 2013 (4) P.L.J.R. 123 followed the earlier decisions of the High Court in the case of Patna High Court FA No.580 of 1979 dt. 20-08-2014 55 Smt. Sundari Devi v. Deo Narayan Prasad, reported in 2012 (3) P.L.J.R. 36 and the decision of the Supreme Court in the case of N. P. Thirugnanam (supra) and R.C. Chandiok and another v. Chuni Lal Sabharwal and others, reported in (1970) 3 Supreme Court Cases 140 and Narinderjit Singh v. North Star Estate Promoters Limited, reported in 2012 (5) SCC 712 and adopted the same view that Section 16(c) of the Act envisages that the plaintiff must plead and prove that he had performed or has always been ready and willing to perform the essential terms of the contract which are to be performed by him, other than those terms the performance of which has been prevented or waived by the defendant. The continuous readiness and willingness on the part of the plaintiff is a condition precedent to grant the relief of specific performance. This circumstance is material and relevant and is required to be considered by the Court while granting or refusing to grant the relief. If the plaintiff fails to either aver or prove the same, he must fail. To adjudge whether the plaintiff is ready and willing to perform his part of the contract, the Court must take into consideration the conduct of the plaintiff prior and subsequent to the filing of the suit along with other attending circumstances. The amount of consideration which he has to pay to the defendant must of Patna High Court FA No.580 of 1979 dt. 20-08-2014 56 necessity be proved to be available. Right from the date of the execution till date of the decree he must prove that he is ready and has always been willing to perform his part of the contract.
75. The learned counsel Mr. Jitendra Kishore Verma for the appellant submitted that the decision of Ram Awadh case (supra) has been distinguished subsequently by the Supreme Court in M.M.S. Investments, Madurai (supra). In such circumstances the law laid down in M.M.S. Investments, Madurai (supra) is to be followed. So far this submission is concerned, in the decision of M.M.S. Investments, Madurai (supra) the Hon'ble Supreme Court has referred the decision of (2000) 2 Supreme court Cases 428 (Ram Awadh and others v. Achhaibar Dubey and another) and without discussing the facts of that case at paragraph 5 mentioned that it is to be noted that the decision in Ram Awadh case (supra) relates to a case where there was only an agreement. Except this there is nothing with respect to the case of Ram Awadh.
76. As stated above, in the case of Ram Awadh (supra) the appellants before the Supreme Court were the legal representatives of the subsequent purchasers. They were defendants in the suit filed for specific performance. The suit was decreed and then the legal representatives filed appeal before the first appellate Patna High Court FA No.580 of 1979 dt. 20-08-2014 57 court and the first appellate court relying on the decision of Jugraj Singh case (supra) declined to allow the legal representatives to raise this question about readiness and willingness. The High Court in second appeal affirmed that view, i.e. view taken in Jugraj Singh case (supra) which was also a judgment of Division Bench. That view was overruled in Ram Awadh case (supra) and now again the Division Bench has reaffirmed the view taken in the Jugraj Singh case (supra). Moreover, the fact before the Supreme Court in the case of M.M.S. Investments, Madurai (supra) and the case before this court in the case of Ram Brat Singh (supra) are different, as such, are not applicable.
77. It is settled principles of law that mere pleading is not the proof of fact. Therefore, the plaintiff is not only required to aver but also required to establish the fact by evidence which must be reliable evidence. Admittedly in this case as stated above except the averment, no reliable evidence has been adduced. So far the submission of the learned counsel for the appellant that the plaintiff could have shown his readiness and willingness on or before the last date is concerned, it may be mentioned here that there is no averment to this effect in the plaint that on a particular date he after arranging money ever asked the defendant no.1 to execute and register the sale deed. As stated above, the oral agreement Patna High Court FA No.580 of 1979 dt. 20-08-2014 58 according to the plaintiff concluded on 12.02.1970, therefore, one year expired on 11.02.1971. There is nothing on record to show that till 11.02.1971 he ever demanded execution and registration of the sale deed. The sale deed has been executed in favour of defendant no.6 on 20.02.1971.
78. The next submission of the learned counsel for the appellant is that it was for the defendant no.1, who should have given information to the plaintiff that now she is ready to execute and register the sale deed then only the plaintiff is required to prove that he had the balance consideration amount with him but defendant no.1 never informed the plaintiff. So far this submission is concerned, I do not agree with the learned counsel in view of the decisions referred to above laid down by the Supreme Court. It is for the plaintiff to aver and prove his readiness and willingness continuously. According to the plaintiff himself, at the time of negotiation he had only Rs.10,000/- which was paid to defendant no.1. It is for the plaintiff to prove that he arranged the balance Rs.40,000/-, but unless he informed the defendant no.1, how the defendant no.1 will be ready to execute and register the sale deed. No legal notice was ever sent by plaintiff either informing about his arrangement of balance consideration or demanding the execution and registration of the sale deed.
Patna High Court FA No.580 of 1979 dt. 20-08-2014 59
79. The Supreme Court in the case of J.P. Builders and another v. A. Ramadas Rao and another, reported in (2011) 1 Supreme Court Cases 429 has held that the words "ready" and "willing" in the Specific Relief Act, Section 16 imply that the person was prepared to carry out the terms of the contract. The distinction between "readiness" and "willingness" is that the former refers to financial capacity and the latter to the conduct of the plaintiff wanting performance. Generally, readiness is backed by willingness. Section 16 (c) mandates "readiness and willingness" on the part of the plaintiff and it is a condition precedent for obtaining relief of grant of specific performance. It is also held that it is settled law that even in the absence of specific plea by the opposite party, it is the mandate of the statute that the plaintiff has to comply with Section 16 (c) of the Specific Relief Act and when there is non-compliance with this statutory mandate, the Court is not bound to grant specific performance and it is also clear that readiness to perform must be established throughout the relevant points of time.
80. In view of the above settled proposition of law laid down by the Supreme Court it is for the plaintiff to have proved his readiness and willingness but in the present case instead of Patna High Court FA No.580 of 1979 dt. 20-08-2014 60 establishing this fact by the plaintiff, the learned counsel tried his best to convince this Court that it was for the defendant no.1 to have communicated her intention first showing that now she is ready to execute and register the sale deed. Therefore, the submission of learned counsel for the appellant cannot be accepted. I, therefore, find that the plaintiff has failed to prove that he has been ready and willing to perform his part of the contract.
81. Now lets us consider the points raised by the appellant that defendant no.6 and his father were always present during the oral agreement and in fact they advised and assisted the defendant no.1. Since I have already found above that the plaintiff failed to prove the concluded oral agreement dated 12.02.1970 and also found that the written agreement (Ext.10) dated 01.03.1970 is not executed by defendant no.1, there is no question of knowledge of the subsequent purchaser arises. Therefore, the subsequent purchaser is bona fide purchaser for value.
82. In view of my above discussion I ultimately find that the plaintiff fraudulently with ulterior motive has filed the suit and therefore, the suit is nothing but a frivolous suit. For obtaining undue advantage the plaintiff approached the court with unclean hands, filed forged and created documents. Therefore, the plaintiff knowingly and intentionally filed this frivolous suit. Patna High Court FA No.580 of 1979 dt. 20-08-2014 61
83. In the case of Salem Advocate Bar Association, T.N. v. Union of India, reported in (2005) 6 Supreme Court Cases 344, the Hon'ble Supreme Court has held that judicial notice can be taken of the fact that many unscrupulous parties take advantage of the fact that either the costs are not awarded or nominal costs are awarded against unsuccessful party. Unfortunately, it has become a practice to direct parties to bear their own costs. In a large number of cases such an order is passed despite section 35(2) of the Code of Civil Procedure. Such a practice also encourages filing of frivolous suits. It also leads to the taking up of frivolous defence. Further, wherever costs are awarded, ordinarily the same are not realistic and are nominal. When section 35 (2) provides for costs to follow the event, it is implicit that the costs have to be those which are reasonably incurred by a successful party except in those cases where the court in its discretion may direct otherwise by recording reasons, therefor.
84. Admittedly the plaintiff-appellant is residing in the suit premises for last forty years without paying anything to the subsequent purchaser who is the bonafide purchaser for value by filing this frivolous suit. Therefore, it appears that the defendants' case that for evading eviction from the suit premises the plaintiff Patna High Court FA No.580 of 1979 dt. 20-08-2014 62 has filed the suit is true.
85. In view of my above discussions, I find that the learned court below has rightly dismissed the plaintiff's suit for specific performance of contract. There is no reason to interfere with the finding of the trial court.
86. In the result, this First Appeal is dismissed with cost of Rs.25,000/- to be paid by the plaintiff-appellant to the subsequent purchaser-respondent within two months from today failing which the defendants are entitled to realise the same through the process of the court.
(Mungeshwar Sahoo, J) Harish/-
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