Karnataka High Court
Smt Sarasamma W/O P Nagaraj vs Karnataka State Finance Corporation on 13 March, 2013
Bench: N.Kumar, B.Manohar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF MARCH, 2013
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE B.MANOHAR
WA No.2263/2007
c/w.
WA Nos.1077/2008, 1078/2008 &
479/2006 [GM KSFC]
In WA No.2263/2007:
BETWEEN:
SARASAMMA
W/o P.NAGARAJ
HINDU, AGED ABOUT 42 YEARS
RESIDING AT NO.20/1
DODDABANASWADI MAIN ROAD
NEAR BUS STAND
BANGALORE-560 043 ... APPELLANT
(By Sri PRAMOD M.KATHAVI, Adv.,)
AND:
1. KARNATAKA STATE FINANCE CORPORATION
No.1/1, THIMMAYYA ROAD
2
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
REPRESENTED BY ITS
MANAGING DIRECTOR
2. M/s. ETHNIC INFORMATICS PRIVATE LTD.,
FLAT No.A-2, KRISHNALEELA APARTMENTS
8TH MAIN ROAD, MALLESWARAM
BANGALORE-560 003
NOW AT No.17/1, CUNNINGHAM ROAD
BANGALORE-560 052
REPRESENTED BY ITS DIRECTOR
Sri S.BADARINARAYAN
3. S. BADARINARAYAN
S/o K.SRINIVASA MURTHY
HINDU, AGED ABOUT 52 YEARS
R/AT FLAT A-2, KRISHNALEELA APARTMENTS
8TH MAIN ROAD, MALLESWARAM
BANGALORE-560 003
4. Smt. ROOPA JAGANATH
D/o. Mr. JAGANATH
HINDU, MAJOR
R/AT No.58, RANGANATH NILAYA
3RD STAGE, VINAYAKA LAYOUT
BANGALORE-560 040
NOW AT No.363, 9TH MAIN
DOLLARS COLONY, SARAKKI 4TH PHASE
J.P.NAGAR, BANGALORE
5. M/s. TAMARIND
113/2B, HORAMAVU VILLAGE
K.R.PURAM HOBLI, BANGALORE SOUTH TALUK
REPRESENTED BY ITS PARTNER
Sri G.N.SRINIVASALU
6. KUMARASWAMY
HINDU, AGED ABOUT 45 YEARS
3
PROPRIETOR, MAYA HOTELS PVT. LTD.,
NO.52/1, CHURCH STREET
BANGALORE-560 001
7. Sri G.B.LOKESH
DEPUTY MANAGER (LEGAL)
KARNATAKA STATE FINANCIAL CORPORATION
NO.1/1, THIMMAYYA ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
8. Sri MAHTRE RAJENDRA KUMAR
MANAGER (TECHNICAL)
K.S.F.C.,No.1/1, THIMMAYYA ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
9. Sri R.J.FERNANDEZ
D.G.M. (CREDIT II)
K.S.F.CORPORATION
NO.1/1, THIMMAYYA ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052 ... RESPONDENTS
(By Sri GURURAJ JOSHI, ADV., FOR R1
M/s K.NARAYANA FOR R2-4
Sri UDAYA HOLLA, SR. COUNSEL FOR R5; R6 SERVED
Sri T.NARAYANA SWAMY, ADV., FOR R7
Sri BIPIN HEGDE, ADV., FOR R8 & 9)
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN WRIT PETITION NO.1348/2006
DATED 21/09/2007.
4
In W.A.No.1077/2008:
BETWEEN:
Smt C. SARASAMMA
W/o P. NAGARAJ
AGED ABOUT 45 YEARS
R/AT NO.20/1, MAIN ROAD
BANASWADI, BANGALORE ... APPELLANT
(By Sri PRAMOD M. KATHAVI, ADV.,)
AND:
1. THE KARNATAKA STATE
FINANCIAL CORPORATION
No.1/1, THIMMAIAH ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
REPRESENTED BY MANAGING DIRECTOR
2. M/s. TAMARIND
A REGISTERED FIRM OF PARTNERS
No.113/2B, HORAMAVU VILLAGE
K.R. PURAM HOBLI, BANGALORE SOUTH TALUK
REPRESENTED BY ITS PARTNER
Sri G.N.SRINIVASALU
3. Sri KUMARASWAMY
AGED 48 YEARS
PROPRIETOR: MAYA HOTELS PVT. LTD.,
NO.52/1, CHURCH STREET
BANGALORE-560 001 ... RESPONDENTS
(By Sri GURURAJ JOSHI, ADV., FOR R1
Sri RAMESH BABU, ADV., FOR R2; R3 SERVED)
5
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN WRIT PETITION No.22389/05
DATED 13/12/06.
In W.A.No.1078/2008:
BETWEEN:
Smt C. SARASAMMA
W/o. P. NAGARAJ
AGED ABOUT 45 YEARS
RESIDING AT No.20/1, MAIN ROAD
DODDABANASWADI, BANGALORE ... APPELLANT
(By Sri PRAMOD M. KATHAVI, ADV.,)
AND:
1. THE KARNATAKA STATE FINANCIAL CORPORATION
No.1/1, THIMMAIAH ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
REPRESENTED BY ASSISTANT GENERAL
MANAGER R-II
2. S. BADARINARAYAN
S/o K.SRINIVASA MURTHY
AGED ABOUT 55 YEARS
RESIDING AT FLAT NO.A-2
KRISHNA LEELA APARTMENTS
8TH MAIN ROAD, MALLESHWARAM
BANGALORE-560 003
3. Smt. ROOPA JAGANATH
D/o. JAGANATH, AGED MAJOR
RESIDING AT NO.58, RANGANATH NILAYA
3RD STAGE, VINAYAKA LAYOUT
6
VIJAYANAGAR,
BANGALORE-560 040
4. Sri O.N.RAMESH BABU
S/o. O.V.NARSHIMA SHETTY
AGED ABOUT 57 YEARS
RESIDING AT SITE NO.89
CORPORATION DIVISION NO.5
WARD No.7, 11TH CROSS,
2ND MAIN ROAD, MALLESHWARAM
BANGALORE-560 003
5. M/s. ETHNIC INFORMATICS (P) LTD.,
FLAT NO.A-2, KRISHNALEELA APARTMENTS
8TH MAIN ROAD, MALLESHWARAM
BANGALORE-560 003
REPRESENTED BY ITS DIRECTOR
Mr. S.BADARINARAYAN ... RESPONDENTS
(By Sri GURURAJ JOSHI, ADV., FOR R1
M/s K.NARAYANA FOR R2, R3 & R5; R4 SERVED)
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN THE WRIT PETITION NO.21589/05
DATED 13/12/06.
In W.A.No.479/2006:
BETWEEN:
Smt SARASAMMA
W/o P.NAGARAJ
HINDU, AGED ABOUT 42 YEARS
RESIDING AT No.20/1
DODDABANASWADI MAIN ROAD
NEAR BUS STAND
BANGALORE-560 043 ... APPELLANT
7
(By Sri PRAMOD M.KATHAVI, Adv.,)
AND:
1. M/s. TAMARIND A. MULTICUSINE
FAMILY RESTAURANT AND BAR
NOW AT RING ROAD
RAMAMURTHY NAGAR
MAIN ROAD, BANASWADI POST
BANGALORE-560 043, A PARTNERSHIP
FIRM REPRESENTED BY ITS MANAGING PARTNER
Sri G.N. SRINIVASULU
2. KARNATAKA STATE FINANCIAL CORPORATION
No.1/1 THIMMIAH ROAD
NEAR CANTONMENT RAILWAY STATION
BANGALORE-560 052
NOW REPRESENTED BY
ASSISTANT GENERAL MANAGER R-II
3. Sri KUMARASWAMY
AGED ABOUT 46 YEARS
PROPRIETOR, MAYA HOTELS PVT. LTD.,
NO.52/1, CHURCH STREET
BANGALORE-560 001 ... RESPONDENTS
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE ORDER PASSED IN WRIT PETITION NO.22389/2005
DATED 24/02/2006.
THESE APPEALS ARE COMING ON FOR FINAL
HEARING THIS DAY, N. KUMAR J., DELIVERED THE
FOLLOWING:-
8
JUDGMENT
The subject matter of these appeals and the parties are one and the same. Therefore, they are taken up for consideration together and disposed of by this common order.
2. W.P.No.21589/2005 is filed by S.Badarinarayan; Smt.Roopa Jagannath and O.N.Mahesh Babu [for short hereinafter referred to as the "Principal Debtors"]; Smt.C.Sarasamma [for short hereinafter referred to as the "Guarantor"] and M/s.Ethnic Informatics (P) Limited [for short hereinafter referred to as the "Company"] against the Karnataka State Financial Corporation [for short hereinafter referred to as the "Corporation"]. The subject matter of these proceedings is all that piece and parcel of the commercial property bearing No.113/2, New No. 113/2B, Outer Ring Road, Horamavu, K.R.Puram Hobli, Near Ramamurthy Nagar Railway Bridge, standing in the name of Smt.C.Sarasamma/guarantor/4th petitioner to the writ 9 petition, measuring 14 guntas (15,000 sq.ft) and consisting of building [for short hereinafter referred to as the "Schedule Property"]. The relief sought in the said writ petition is to declare the action of the Corporation in bringing the said Schedule Property as illegal, arbitrary and to declare that they have no power to sell the schedule property and restrain them from interfering with the possession of petitioners No.3 and 4 and for other consequential reliefs.
3. W.P.No.22389/2005 is filed by M/s.Tamarind, a Registered Firm of Partners against the Corporation, guarantor and one Kumaraswamy for quashing all sale proceedings in respect to the schedule property pursuant to the public notice dated 29.7.2005 and in the alternative declare the sale of the schedule property held by the Corporation pursuant to the public notice dated 29.7.2005 is illegal, invalid and without jurisdiction. Petitioner- M/s.Tamarind, is a tenant of the schedule property [for short hereinafter referred to as the "Tenant"] under the guarantor. 10 Third respondent-Sri Kumaraswamy is the purchaser in the public auction held in pursuance of the public notice dated 29.7.2005 [for short hereinafter referred to as the "Purchaser"].
4. In the writ petition filed by the Principal Debtor, Guarantor and the Company, it was contended that the Corporation is a statutory public financial institution as defined in Section 4A of the Companies Act, 1956. It has been established with the object of rendering financial assistance to industrial concerns and is wholly owned by the State Government. The monies advanced and lent by it to the industrial concerns are in the nature of public monies collected by way of refinance loans from SIDBI and other Central Public Financial Institutions in addition to the public monies made available by the State Government and also raised by way of debentures. Hence, they qualify as "State" under Article 12 of the Constitution of India. 11
5. The petitioners 1 to 3 in the said writ petition had borrowed money from the financial corporation. Petitioners No.1 to 3 are the Directors of the 5th Respondent- Company. The Corporation had sanctioned the term loan on 13.1.2001, an amount of `240 lakhs to the Company for the purpose of setting up Developing Software solutions educational institutions. Subsequently, a sum of `1,25,00,000/- was sanctioned as additional loan. Petitioners No.1 and 2 offered personal guarantee for repayment of the said loan. They also offered the property belonging to the guarantor as collateral security. They committed default. The Corporation initiated proceedings under Section 29 of the State Financial Corporations Act, 1951, [for short hereinafter referred to as the "Act"]. When proceedings were initiated under Section 29 of recovery of the amount outstanding in a sum of Rs.366.92 lakhs, the guarantor did not receive any notice. The Company wrote a letter seeking for one time settlement. However, the said one time settlement did not come through. The schedule property was sought to be auctioned by way of public sale in pursuance of the 12 proceedings issued under Section 29 of the Act. Infact, they were not successful earlier on three occasions. However, on the 4th occasion, when the sale of the property was duly notified in pursuance of the public notice dated 29.7.2005, the purchaser offer to purchase the said property for a sum of Rs.2,90,00,000/-. They made efforts to take over possession of the primary assets of the Company, which was offered as collateral security by petitioners No.3 and 4. It is at that stage, the writ petition came to be filed challenging the entire proceedings on the ground that the property belonging to a guarantor, which is offered as a collateral security cannot be sold under Section 29 of the Act. The schedule property was in the occupation of the tenant. Therefore, tenant also preferred the other writ petition challenging the sale of the schedule property on identical grounds.
On second day of December 2005, a common order came to be passed in the aforesaid two writ petitions to the effect, if the Principal Debtor and the Guarantor deposit 20% 13 of the total liability within 10 days from the date of the order, the KSFC., shall consider their case for one time settlement and thereafter they are at liberty to discharge the entire liability in terms of one time settlement [OTS] Scheme. In the event, they failed to deposit 20% of the total liability within 10 days, the schedule property shall be auctioned and the purchaser was also given an opportunity to participate in the auction and it was made clear whoever pays the highest bid shall be considered as the auction purchaser. It was made clear that auction shall be confined to the Site alone since the tenant has constructed the building at his cost and the sale shall be subject to its leasehold rights. After the said order on 21.12.2005, the guarantor filed a memo stating that she is shown in the cause-title of the WP No.29585/2005 as having filed the same against the Corporation along with others. She had not given instruction to any one to file the above writ petition, her name is misused and forced by some one to create evidence as administered against her. Therefore, she prayed for deletion of her name from the petition and requested for the action may kindly be initiated 14 against the concerned person for indulging activities amounting to criminal contempt of Court. On the next day i.e., on 22.12.2005 she filed an application under Section 151 of Cr.P.C., elaborating what she has stated in the memo and prayed for deletion of her name from the cause-title of the writ petition and for taking appropriate proceedings against the concerned. The application was supported by an affidavit. On 23.12.2005, after recording the order dated 2.12.2005, it was observed that the amount of 20% as ordered by the order dated 2.12.2005 is not deposited before the Court. The tenant offered to pay a sum of Rs.24.92 lakhs as against Rs.2.90 lakhs offered by the auction purchaser. The Court accepted the offer of the tenant and he was permitted to deposit the amount within 45 days from the date of the order. If the amount is not paid or deposited within 45 days, then, the request of the auction purchaser would be considered. Thereafter it also recorded the aforesaid application filed by the guarantor. It also observed that the first petitioner in WP No.21589/2005 has also filed an affidavit making allegations against the guarantor. 15 Therefore, time was granted for the parties to file objections to the application filed by the guarantor and similarly the guarantor to file objections to the affidavit filed by the first petitioner. Thereafter, the tenant filed an application i.e., IA- I/2006 seeking clarification of the order dated 23.12.2005. The Corporation also filed a memo seeking permission of the Court to execute the sale deed in favour of the tenant. After noticing what has transpired earlier, the Court observed that in view of the fact that the auction purchaser has already deposited the amount, the auction has to be confirmed in favour of the petitioner in WP No.22389/2005 and similarly KSFC., has to execute the sale deed in favour of the auction purchaser. As a matter of fact, no clarification is required as the auction was conducted in the presence of all the parties and their respective counsels. Accordingly, IA-I/2006 was disposed of. The said order dated 24.12.2005 was challenged by the guarantor in W.A.No.479/2006. The Division Bench has passed an order on 30.5.2006 declining to entertain the appeal observing that the legal issues raised in the Writ Petitions as well as in this Writ Appeal should be 16 decided by the learned single Judge in the Writ Petitions at the first instance. It is open to the petitioners in the writ petitions to canvas the legal position urged in the Writ Petitions. It was made clear that the impugned orders as well as all the actions taken pursuant to the said orders are subject to the final decision in the Writ Petitions. Subsequently, on 13.12.2006 when those two writ petitions were listed for preliminary hearing in 'B' group, a submission was made on behalf of the learned Counsel for the petitioners that he does not press the petition since it has become infructuous having regard to the subsequent events. Accordingly, both the writ petition came to be dismissed as having become infructuous on 13.12.2006.
6. In fact, the guarantor had also filed one more writ petition in W.P.No.1348/06 challenging the sale notification dated 06.03.2005 on identical grounds. On the day the writ petition had been filed, no sale had taken place in pursuance to the said notice. The said writ petition came to be dismissed on 21.09.2007. The reason for dismissal of 17 the writ petition is that the guarantor had participated in the earlier proceedings and having been a consenting party to all the orders passed by the Court in the aforesaid writ petition, it is not open to her now to contend that the property could not have been possessed by the Corporation under Section 29 of the Act. Therefore it dismissed the writ petition. Aggrieved by the said order, Writ Appeal 2263/07 is preferred. In W.A.No.1077-78/08, the guarantor has challenged the order dated 02.12.2005, the order dated 13.12.2005 and the final order on 13.12.2006. In Writ Appeal No.479/06, now an application is filed to recall the order dated 30.05.2006 and because there was delay, an application is filed to condone the delay in filing the said application. That is how, all these matters are before this Court by a special order of the Hon'ble Chief Justice.
7. Sri. Pramod M Khatavi, learned Counsel appearing for the guarantor, contend that the proceedings initiated under Section 29 of the Act in pursuance of which the schedule property was brought to sale by the 18 Corporation is one without jurisdiction as held by this Court in the case of N. NARASIMHAIAH & ORS Vs. KARNATAKA STATE FINANCIAL CORPORATION & OTHERS reported in AIR 2004 KAR 46, which has been affirmed by the Apex Court in the case of KARNATAKA STATE FINANCIAL CORPORATION Vs. N. NARASIMHAIAH & ORS reported in (2008) 5 SCC 176. Therefore the entire proceedings culminating in the sale of the property and confirmation of the sale is void ab initio and accordingly, a declaration is to be granted to that effect and the property should be restored back to the guarantor. Secondly he contended that it is the specific case of the guarantor that she is not a party to the writ petition but her name is included, her signature is forged and the principal borrowers have made it appear that she is also filing the writ petition by engaging the same Counsel and any submission made by that Counsel on behalf of her is not binding her to any extent whatsoever. Moreover, when the said facts were brought to the notice of the Court by way of a memo and an affidavit filed which finds a place in the order of the Court 19 dated 23.12.2005, without deciding the said issue, the Court could not have confirmed the sale in favour of the tenant. At any rate, the property was brought to sale in pursuance of the interim order passed in the said writ petition. When once the writ petition is dismissed as withdrawn, these interim orders merges with the final order and when the writ petition itself came to be dismissed, the sale conducted in the said proceedings would be void ab initio and the property should be restored back to the guarantor. Therefore he submits that as the guarantor's interest has been affected by the orders of this Court as aforesaid, it is settled law that no action of the Court can affect the interest of the litigant and if it so affects, the Court has the ample power to set aside those orders and restore back the property to the guarantor.
8. Per contra, the learned Counsel for the Corporation submitted that he do not dispute the aforesaid legal position. But against the order passed by the Division Bench of this Court on 26.03.2003, the Corporation preferred an appeal to the Apex Court, where, on 02.12.2003 20 an interim order of stay had been granted in so far as the parties to the said proceedings are concerned. However, on 27.01.2004 the stay order was made absolute. But on 19.07.2004 this benefit of the said order was extended to all the persons who were not parties to the proceedings. On 13.03.2008, the Apex Court up held the order. It is during this interregnum, the property was sold, it was confirmed, sale deed was executed and possession was delivered. As such, the action of the Corporation cannot be found fault with. The sale conducted by them is legal and valid and the sale deed executed by them is also legal and valid.
9. Sri. Uday Holla, learned Senior Counsel appearing for the tenant, adopting the aforesaid submission, contended that it is not a sale under Section 29 of the Act, as sought to be made out. It is a sale conducted in pursuance of the direction issued by the High Court under Article 226 of the Constitution and by consent of the parties, the sale was conducted and therefore the said judgment has no application. The sale has been confirmed by the Court. 21 It has permitted the Corporation to execute the sale deed. The sale deed is executed and now the tenant is put in vacant possession of the land also and therefore he has become the absolute owner in possession of the entire property and he has parted with a consideration of Rs.2,92,00,000-00 nearly about seven years back and at this point of time, at the instance of the guarantor, the said sale cannot be set aside.
10. In the light of what is stated above and the rival contentions, the point that arise for our consideration in this proceedings are:
(1) Whether the sale conducted is void ab initio, as contended by the guarantor?
(2) Is it a sale by consent or is it a sale conducted under Article 226 of the Constitution?
(3) Is the guarantor entitled to the relief at the hands of this Court?22
11. Dealing with the right of the State Financial Corporation under Section 29 of the Act, the Division Bench of this Court in the case of N. NARASIMHAIAH & ORS Vs. KARNATAKA STATE FINANCIAL CORPORATION & OTHERS reported in AIR 2004 KAR 46, held as under:
"......Section 29 clearly states that the Financial Corporation shall have the right to take over the management or possession or both of the industrial concern. It does not refer to taking over the management or possession of the property belonging to the surety, which has been secured in favour of financial Corporation. The Legislature has been careful in conferring such power, only against the industrial concern and not against the surety. In the absence of an express statutory provision, the power to take over the property of another, without intervention of Court, cannot be a matter of inference. Any attempt by a SFC to take possession of a surety's property, even if mortgaged, in the absence of a specific authority by law, will fall foul of Article 300-A of the Constitution of India."23
Further it held as under:
"It, therefore, follows that insofar as the property of the surety which is secured in favour of the State Financial Corporation, the remedy of the Corporation lies either under Section 31 of the Act or by having recourse to Civil Court and not by recourse to Section 29 of the Act. The remedy available to Financial Corporations against sureties under Section 31 of the SFC Act is also speedy and efficacious remedy. Therefore, non-application of Section 29 to the properties of surety will in no way prejudice the rights of the Financial Corporation against sureties. The Corporation an neither take over possession and/or management of the property of the surety mortgaged/hypothecated to the Corporation by exercising the power under Section 29."
Ultimately in the end, allowing the writ petitions, the following order is passed:
" (i) The impugned orders passed by the Karnataka State Financial Corporation under Section 29 of the State Financial Corporations Act authorizing its officers to 24 take possession of the properties of petitioners are quashed.
(ii) The Karnataka State Financial Corporation is directed not to proceed against the property of the surety, mortgaged/hypothecated in its favour, under Section 29 of the State Financial Corporations Act."
12. Aggrieved by this order, the Corporation preferred an appeal in the Supreme Court.
13. The Supreme Court in the case of KARNATAKA STATE FINANCIAL CORPORATION Vs. N. NARASIMHAIAH & ORS, reported in 2008(5) SCC 176 held as under:
"20. Section 29 of the Act nowhere states that the corporation can proceed against the surety even if some properties are mortgaged or hypothecated by it. The right of the financial corporation in terms of Section 29 of the Act must be exercised only on a defaulting party. There cannot be any default as is envisaged in Section 29 by a surety or a guarantor. The liabilities of a 25 surety or the guarantor to repay the loan of the principal debtor arises only when a default is made by the latter.
21. The words "as well as" in our opinion play a significant role. It confers two different rights but such rights are to be enforced against the same person, viz., the industrial concern. Submission of the learned senior counsel that the second part of Section 29 having not referred to 'industrial concern', any property pledged, mortgaged, hypothecated or assigned to the financial corporation can be sold, in our opinion cannot be accepted. It is true that sub-section (1) of Section 29 speaks of guarantee. But such a guarantee is meant to be furnished by the Corporation in favour of a third party for the benefit of the industrial concern. It does not speak about a surety or guarantee given in favour of the corporation for the benefit of the industrial concern.
22. The legislative object and intent becomes furthermore clear as in terms of Sub- section (4) of Section 29 of the Act only when a property is sold, the manner in which the sale proceeds is to be appropriated has categorically 26 been provided therein. It is significant to notice that sub-section (4) of Section 29 of the Act which lays down appropriation of the sale proceeds only refers to 'industrial concern' and not a 'surety' or 'guarantor'.
37. The legislative intent, in our opinion, is manifest. The intention of the Parliament in enacting Sections 29 and 31 of the Act was not similar. Whereas Section 29 of the Act consists of the property of the industrial concern, Section 31 takes within its sweep both the property of the industrial concern and as that of the surety. None of the provisions control each other. The Parliament intended to provide an additional remedy for recovery of the amount in favour of the Corporation by proceeding against a surety only in terms of Section 31 of the Act and not under Section 29 thereof.
40. Right of property, although no longer a fundamental right, is still a constitutional right. It is also human right. In absence of any provision either expressly or by necessary implication, depriving a person therefrom, the 27 court shall not construe a provision leaning in favour of such deprivation.
Recently, this Court in P.T. Munichikkanna Reddy v. Revamma dealing with adverse possession opined: (SCC p 77, para 43) "43. Human rights have been historically considered in the realm of individual rights such as, right to health, right to livelihood, right to shelter and employment etc. but now human rights are gaining a multifaceted dimension. Right to property is also considered very much a part of the new dimension.
Therefore, even claim of adverse possession has to be read in that context. The activist approach of the English Courts is quite visible from the judgement of Beaulane Properties Ltd. v. Palmer and JA Pye (Oxford Ltd., v. United Kingdowm.
The court herein tried to read the Human Rights position in the context of adverse possession. But what is commendable is that the dimension of human rights has widened so 28 much that now property dispute issues are also being raised within the contours of human rights."
41. A surety may be a Director of the Company. He also may not be. Even if he is a close relative of the Director or the Managing Director of the Company, the same is not relevant. A Director of the Company is not an industrial concern. He in his capacity as a surety would certainly not be. A juristic person is a separate legal entity. Its veil can be lifted or pierced only in certain situations. [See Salomon v. Salomon and Co. Ltd., Dal Chand and Sons v. CIT, Juggilal Kamlapat v. CIT and Kapila Hingorani vs. State of Bihar.)
42. Interpretation of a statute would not depend upon a contingency. It has to be interpreted on its own. It is a trite law that the court would ordinarily take recourse to the golden rule of literal interpretation. It is not a case where we are dealing with a defect in the legislative drafting. We cannot presume any. In a case where a court has to weigh between a right of recovery and protection of a right, it would also lean in favour of the person who is going to 29 be deprived therefrom. It would not be the other way round. Only because a speedy remedy is provided for that would itself lead to the conclusion that the provisions of the Act have to be extended although the statute does not say so. The object of the Act would be a relevant factor for interpretation only when the language is not clear and when two meanings are possible and not in a case where the plain language leads to only one conclusion.
43. Even if the legislation is beneficient, the same by itself would not be held to be extendable to a situation which the statute does not contemplate. [S. Sundaram Pillai, etc. v. V.R. Pattabiraman]
14. From the aforesaid judgment, now it is well settled that the State Financial Corporation has no right to bring the property offered as security by way of mortgage by the surety for sale in pursuance of the power conferred on them under Section 29 of the Act. If the Corporation sells the property by invoking Section 29 of the Act, it would be an act without authority of law and it would be void ab initio 30 and non-est. If in the statute, the authority which is vested with the power to bring the property to sale is not authorized to bring the property of the surety for sale in a proceedings initiated in the High Court under Article 226 of the Constitution, challenging the procedure initiated under Section 29, of the Act whether the High Court can order for sale of such property either by consent or otherwise?
15. The Apex Court in the case of KIRAN SINGH & ORS Vs. CHAMAN PASWAN & ORS reported in AIR 1954 SC 340, dealing with decree passed by the Court without jurisdiction, has held as under:
"...It is a fundamental principle well- established that a decree passed by a Court without jurisdiction is a nullity and that its invalidity could be set up whenever and wherever it is sought to be enforced or relied upon, even at the stage of execution and even in collateral proceedings. A defect of jurisdiction, whether it is pecuniary or territorial or whether, it is in respect of the subject-matter of the action, 31 strikes at the very authority of the Court to pose any decree, and such a defect cannot be cured even by consent of parties........"
16. In A.R. Anthulay's case, interpreting Article 32 of the Constitution of India and the powers which are vested with the Apex Court under the said provisions, it was held that the powers of the Apex Court no doubt are very wide and they are intended and will always be exercised in the interest of justice. But that is not to say that an order can be made by the Apex Court which is inconsistent with the fundamental rights guaranteed by Part III of the Constitution. It was emphasized that the order which the Apex Court could make in order to do complete justice between the parties must not only be consistent with the fundamental rights guaranteed by the Constitution, but it cannot even be inconsistent with the substantive provision of the relevant statutory laws.
17. Therefore, exercising power under Article 226 of the Constitution in the light of the aforesaid statutory 32 provisions, the High Court cannot bring the property of the surety for sale in contravention of Section 31 of the Act. Not only the said act would be inconsistent with the constitutional right guaranteed to a citizen of this country under Article 300-A of the Constitution, but it would be inconsistent with the substantive provision namely Section 31 of the Act.
18. In the instant case, it is admitted that the schedule property was brought to sale in pursuance of the public notice issued on 29.07.2005 under Section 29 of the Act. The auction purchaser Kumaraswamy was the highest bidder. He offered Rs.2,90,00,000-00 as the bid amount. It is that notice/auction/sale which was assailed before this Court under Article 226 of the Constitution. As is clear from the order, an interim order was passed giving an opportunity to the principal debtor to deposit 20% of the amount within 10 days and then to apply for one time settlement and thereafter to pay the balance amount in terms of the one time settlement. It was made clear that if the amount is not 33 deposited within 10 days, then the property shall be brought to sale. When the 20% amount was not deposited, when the matter was listed before the Court, again in the open Court, the tenant offered two lakhs more than what the auction purchaser had offered. Treating him as the highest bidder, his bid was accepted. He was given 45 days time to deposit the said amount. After he deposited the amount and filed an application for clarification of the earlier order, having observed that no clarification is required, the sale in his favour was confirmed. Therefore, it is not the sale conducted by this Court under Article 226 of the Constitution for the first time. It is in continuation of the sale proceedings initiated by the Corporation under Section 29 of the Act. The Corporation had no authority to bring the property of the surety for sale under Section 29 of the Act, and the sale which is now confirmed by this Court also could not have the effect of conferring title on the auction purchaser, i.e., the tenant in this case, as the very sale proceedings is void ab initio. The proceeding which was void ab initio at the initiation, would not become valid merely because of the 34 intervention of the High Court by its order. What is void at the inception could not be validated by a subsequent order. Therefore the impugned sale is one without the authority of law, void ab initio and it is non est in the eye of law.
19. What is the effect of consent and what is the effect of the High Court order?
The argument was, even though Section 29 of the Act is not attracted, the High Court proceeded to pass orders to sell the property by consent of parties. In support of that contention, the order passed on 02.12.2005 is relied on. It reads as under:
"The learned Counsel for the parties submit that if the Petitioners in W.P. 21589/05 deposit 20% of the total liability payable by the Petitioner's therein to KSFC within ten days from today, the KSFC shall consider the case of the Petitioners in W.P.21589/05 under One Time Settlement Scheme and thereafter the Petitioners therein are at liberty to discharge the entire liability in terms of OTS scheme. In the event, 35 the Petitioners either fail to deposit 20% of the total liability within ten days or thereafter fail to discharge the entire liability in terms of OTS scheme, then, the Petitioner in W.P.22389/05 and the third respondent in W.P. 22389/05 are entitled to participate in the auction and whoever pays the highest bid shall be considered as the auction purchaser.
It is also made clear that auction shall be confined to the site alone since the petitioner in WP 22389/05 has constructed the building as its costs and the sale shall be subject to lease hold rights of the petitioner in W.P.22389/05."
20. After the said order, the guarantor filed a memo into the Court on 21.12.2005, which reads as under:
"MEMO "The undersigned humbly submits that she is shown in the cause title of the Petition as having filed the same against Respondent along with others. She submits that while she has a grievance against the Respondent, she had not given instructions to any one to file the above 36 petition. Her name is misuses and forged by some one to create evidence of admission against her. Hence, she prays that her name be deleted from the petition and action may kindly be initiated against concerned persons for indulging activities amounting to criminal contempt of court, in the interest of justice.
Bangalore Sd/-
Date: 21-12-2005 (Sarasamma)
Shown as petitioner
No.4"
21. On the next day, i.e., on 22.12.2005 he also filed an application under Section 151 of CPC supported by an affidavit which reads as under:
"Application under Section 151 of the code of Civil Procedure, 1908 It is respectfully submitted as follows:-
1. It is submitted that the 4th petitioner is described in the Petition as a party to the petition along with other Petitioners against Respondent KSFC. As a matter of fact, the 4th 37 respondent has not given any instruction to any body for preparing or prosecuting the writ petition as presented above. At no point of time has she approached any body or agency for getting the writ petition drafted or presented. The Signature in vakalath filed in the above writ petition is not of the 4th petitioner, and the same has been done with ulterior motive creating document against this petitioner and to put her interest in jeopardy.
2. This petitioner has been tricked by the 1st petitioner in officering security to KSFC, and her signature has been manufactured by fraud. A complaint has been lodged against 1st petitioner and others for the offence of cheating. A copy of the complaint is produced herewith as Document No.1. The matter is seized by the officers of the Central Crime Branch (CCB) of Bangalore City Police and is being investigated.
3. Even the 1st Petitioner has been preventing this petitioner in prosecuting the complaint by repeatedly promising to settle the liability to KSFC. An undertaking given by him to this petitioner is produced herewith as Document No.11.38
4. Thus while this Petitioner is prosecuting Criminal charges against 1st petitioner. It is not possible to imagine that she would have joined the 1st Petitioner in filing a writ petition. This it is submitted that, the signature on Vakalat is not done by this petitioner and some body has forged the same. As a result she is made to appear as having accepted the liability. Hence serious misrepresentation has been resorted by other petitioners.
Wherefore it is humbly prayed that this Hon'ble Court may be pleased to
i) Delete the name of the 4th petitioner from the above petition, and
ii) Draw appropriate proceedings against the other Petitioners and also all responsible for the deception under appropriate laws including section 191 of Indian Penal Code and Section 12 of Contempt of Court Act, 1971, in the interest of justice.
Bangalore Sd/-
Dated: 22-12-2005 4th petitioner 39 "Affidavit verifying the application I, C, Sarasamma wife of P. Nagaraj, Hindu, aged about 42 years, residing at No.20/1, near Banaswadi Bus Stand, Doddabanasavadi, Bangalore - 560 043, do hereby solemnly affirm and state on oath as follows:
1. I state that my name is shown as forth petitioner in the above matter.
2. I state that the averments made in para 1 to 4 of the application are true to the best of my knowledge, information and belief.
3. I state that the documents produced at Documents No.I and II are copies of the original.
Bangalore Sd/-
Dated: 22-12-2005 Deponent
Identified by me Sworn to before me
Sd/-
Advocate
No. of corrections:"
40
Thereafter the order dated 23.12.2005 on which reliance is placed came to be passed.
"KLMJ: 23-12-05 WP No.21589/05 c/w WP 22389/05 Respondent-KSFC has advanced loan to petitioner No.5 M/s. Ethnic Informatics (P) Ltd., For the loan advanced in favour of petitioner No.5 company, petitioner No.3 O..N.Ramesh Babu and petitioner No.4 C. Sarasamma have offered their properties as security. Respondent- KSFC exercising its power under Section 29 of the State Financial Corporation Act, 4th petitioner's property has been sold in public action. Challenging the same, petitioners have filed W.P 21589/05. 4th petitioner Sarasamma has leased out her property to a tenant who is the petitioner in W.P.22389/05. According to the petitioner in W.P.22389/05 only vacant site was leased in its favor and the tenant has constructed the buildings and running a hotel therein.
41
On 2.12.2005 in the presence of Sarasamma and other petitioners including the partners of the petitioner in WP 22389/05 and the auction purchaser of the property along with their respective counsel. This court permitted the petitioners in WP 21589/05 to avail the benefit under one time settlement scheme offered by the KSFC. Accordingly, 10 days time was granted for the petitioners in WP 21589/05 to deposit 20% of the total liability of them and further directed the KSFC to consider the request to settle the matter under One Time Settlement Scheme subject to the condition that petitioners in W.P.21589/05 shall pay the balance amount as per the directions of the KSFC. This order was passed by this Court with the consent of all the parties to save the property of Sarasamma as she is only a guarantor. On that day, it was further ordered that if the petitioners fall to deposit 20% of the total liability within 10 days and further fails to pay the remaining amount within the stipulated time granted by the KSFC, then the property has to be auctioned between the petitioner in W.P.22389/05 and the auction purchaser excluding the lease-hold rights of the petitioner in W.P.22389/05. It was ordered that 42 between the two, whoever offers to pay better offer, sale has to be confirmed in favour of such person.
The case was listed on 14-12-05. On 14- 12-05 at the request of the counsel for the petitioners in W.P.No.21589/05, case was further adjourned to 21-12-05 to enable the petitioners therein to deposit 20% of the total liability payable by them. Again the matter was adjourned from 21-12-05 to 22-12-05. Since the amount was not deposited by the petitioners, the case is adjourned to this day.
Till today petitioners in WP 21589/05 have not deposited the amount of 20% as ordered by this Court on 2-12-05 to enable the KSFC to consider the case of the petitioners to be settled under One Time Settlement Scheme. Therefore, learned counsel appearing for the KSFC and the counsel appearing for the petitioner in W.P.22389/05 and the learned counsel for the auction purchaser submit that as per the orders of this Court dated 2-12-2005 KSFC may be proceeded to confirm the sale in 43 favour of the person who is willing to purchase for a better price.
Learned counsel for the auction purchaser submits that his client is willing to purchase the property for Rs.2,90,00,000/- (Rupees Two Crores Ninety Lakhs) provided vacant possession of the property is delivered to him and therefore he requests this court to direct the KSFC to put his client in possession of the property. Learned counsel appearing for the tenant who is the petitioner in W.P.22389/05 submits that on 2-12-05 this Court has specifically passed an order to allow the auction purchaser and the tenant to give their better offer excluding the lease-hold rights of the tenant and therefore he submits that KSFC cannot be directed to call upon his client to vacate the premises and he further submits that the tenant is willing to purchase the property for a sum of Rs.2,92,00,000/- (Rupees Two Crores Ninety Two Lakhs). Counsel for the auction purchaser and the KSFC have no objection to confirm the sale in favour of M/s. Tamarind, petitioner in W.P. 22389/05 provided an amount of Rs.2,92,00,000/- (Rupees Two Crores Ninety 44 Two Lakhs) is deposited within 45 days from today. Counsel for the auction purchaser submits that if the tenant M/s. Tamarind fails to deposit the amount, auction purchaser may be permitted to purchase the property for Rs.2.90,00,000/- (Rupees Two Crores Ninety Lakhs). In the circumstances, M/s. Tamarind petitioner in W.P.22389/05 is permitted to deposit Rs.2,92,00,000/- (Rupees two Crores Ninety Two Lakhs) within 45 days from today and thereafter sale shall be confirmed by this Court after hearing all the parties. Request of the auction purchaser can be considered by this Court. Provided M/s. Tamarind Fails to deposit the amount within the stipulated time.
At this stage, Smt. Sarasamma, 4th petitioner in WP 21589/05 through her Advocate Sri A.V. Srinivasan, learned counsel, has failed an application under Section 151 of CPC to delete her from the proceedings on the ground that she has not authorized the learned Advocate who represents her in WP No.21589/05 either to file the present petition or the previous petition in W.P.18965/05. She further contends that her signature has been 45 forged and that she was not aware of the filing of the present petition. But it is to be noted at this stage that on 2-12-2005 she was present along with her husband before the court. She has also requested this Court to initiate action against the remaining petitioners under Section 191 of IPC R/w Section 12 of Contempt of Courts Act, 1971.
1st petitioner in WP 21589/05 has also filed an affidavit making allegations against the 4th petitioner. Time if granted for the parties to file objections to the application filed by Smt. Sarasamma and similarly Sarasamma is also permitted to file her objections to the affidavit filed by the 1st petitioner in W.P.21589/05.
Call on 12-1-2006."
22. In the aforesaid order, the affidavit of the guarantor is noted. An opportunity was given to the opposite party to file objections. Reading of that portion of the order makes it clear that the guarantor was requesting the Court to delete her from the proceedings on the ground 46 that she has not authorized the learned Advocate to represent her in W.P.No.21589/05 either to file the present petition or the previous petition in W.P.No.18965/05. She further contended that her signature has been forged and that she is not aware of the present petition. This statement makes it clear that she is not a party to the proceedings, she has not given any consent. After recording the aforesaid statement, the learned Single Judge has categorically observed as under:
"But it is to be noted at this stage that on 2-12-2005 she was present along with her husband before the court. She has also requested this Court to initiate action against the remaining petitioners under Section 191 of IPC R/w Section 12 of Contempt of Courts Act, 1971."
23. This observation in the said order makes it very clear that on 02.12.2005 when the Court was passing the order which is now sought to be projected as consent order, she was present with her husband and not with her 47 Advocate. But that day, she requested the Court to initiate action against the remaining petitioners under Section 191 of IPC, read with Section 12 of the Contempt of Courts Act, 1971. Therefore it cannot be said that she gave consent for the order dated 02.12.2005. On the contrary, she had grievance. She was not represented by an Advocate and she made a request to the Court to initiate proceedings under Section 191 of IPC and Section 12 of the Contempt of Courts Act, against the remaining respondents. If this had been considered first, probably the order which is passed on 23.12.2005 accepting the highest bid of the tenant and confirming the sale in his favour would not have been passed by this Court. Therefore it cannot be said that the guarantor gave her consent for the sale of the property either on 02.12.2005 or on 23.12.2005. It is her property which is auctioned and which is confirmed in the name of the tenant. It also demonstrates that she had grievance against her Advocate. It was her grievance that she had not signed the papers, she had not authorized him to file writ petitions nor she had authorized him to do anything on her behalf. 48 WHAT IS THE EFFECT OF DISMISSAL OF THE WRIT PETITION VIS-À-VIS THE INTERIM ORDERS PASSED IN THE SAID WRIT PETITION:
24. In pursuance to the interim order passed by this court on 2-12-2005, 23-12-2005 and 24-02-2006, the property of the Guarantor is sold and the tenant has purchased the property for a sum of Rs.2,92,00,000/-. The sale has been confirmed by this court. However, after such sale, when the writ petitions were listed for hearing on 13-
12-2006, the statement was made by the learned counsel for the petitioners that the writ petitions have become infructuous in view of the subsequent events. Therefore, both the writ petitions came to be dismissed as infructuous on 13-12-2006 as the property was brought to sale by virtue of the interim orders passed in the writ petitions and ultimately, the writ petitions came to be dismissed. What would be the effect of such dismissal on sale of the property?
25. The Apex Court in the case of SOUTH EASTERN COAL FIELDS LTD. v/s STATE OF M.P. & OTHERS 49 reported in AIR 2003 SC 4482 paragraph 26 has held that the interim passed by the court merges into the final decision. The validity of interim order, passed in favour of a party, stands reversed in the event of final decision going against the party successful at interim stage. Unless otherwise ordered by the court, the successful party at the end would be justified with all expediency in demanding compensation and being placed in the same situation in which it would have been if the interim order would not have been passed against it. In the instant case, the petitioners came to court challenging the sale of the schedule property in favour of the purchaser Sri.Kumara Swamy contending that the KSFC had no authority to bring the property to sale under Section 29 of the Act. Any such proceedings initiated both by the Principal Debtor/the Guarantor as well as the tenant in the connected writ petition, the property was sold in the court. After the sale of the property, the writ petition came to be dismissed as having become infructuous because of such sale. The Guarantor has been contending that she is not a party to the writ petition, she has not given her 50 consent for the sale and she has also filed an affidavit and a memo contending that she has been defrauded. Without going into the said allegations, in her presence, the property was sold and the tenant has purchased the property. Now that the writ petition filed by both the tenant as well as the principal debtor are dismissed. The interim order passed in such writ petitions merges with the final order. The effect would be that the order selling the property cease to exist and consequently the sale and purchase is vitiated. In which event, the property which is sold in terms of the interim order passed in favour of the tenant should revert back to the person who was entitled to the property prior to the sale i.e. to the Guarantor. In this regard, the law on the point is well settled. In the aforesaid judgment of the Apex Court at paragraph 26, it has been held as under:
"That no one shall suffer by an act of the Court is not a rule confined to an erroneous act of the court; the 'act of the court' embraces within its sweep all such acts as to which the court may form an opinion in any legal proceedings that the Court would not have so acted had it been 51 correctly appraised of the facts and the law. The factor attracting applicability of restitution is not the act of the Court being wrongful or a mistake or error committed by the court; the test is whether on account of an act of the party persuading the court to pass an order held at the end as not sustainable, has resulted in party gaining an advantage which it would not have otherwise earned, or the other party has suffered an impoverishment which it would not have suffered but for the order of the court and the act of such party. The quantum of restitution, depending on facts and circumstances of a given case, may take into consideration not only what the party excluded, would have made but also what the party under obligation has or might reasonable have made. There is nothing wrong in the parties demanding being placed in the same position in which they would have been had the court not intervened by its interim order when at the end of proceedings the court pronounces its judicial verdict which does not match with an countenance its won interim verdict. Whenever called upon to adjudicate, the court would act in conjunction with what is the real and substantial justice. The injury, if any, caused by the act of 52 the court shall be undone and the gain which the party would have earned unless it was interdicted by the order of the court would be restored to or conferred on the party by suitably commanding the party liable to do so. Any opinion to the contrary would lead to unjust if not disastrous consequences. Litigation may turn into a fruitful industry. Though litigation is not gambling yet there is an element of chance in every litigation. Unscrupulous litigant may feel encouraged to approach the court, persuading the court to pass interlocutory orders favourable to them by making out a prima facie case when the issues are yet to be heard and determined on merits and if the concept of resolution is excluded from application to interim orders, then the litigant would stand to gain by swallowing the benefits yielding out of the interim order even though the battle has been lost at the end. This cannot be countenanced We are, therefore, of the opinion that the successful party finally held entitled to a relief assessable in terms of money at the end of the litigation, is entitled to be compensated by award of interest at a suitable, reasonable rate for the period for which the 53 interim order of the court withholding the release of money had remained in operation."
26. In the instant case, not only the Principal Debtors approached this court, but also alleging want of authority in the Corporation to bring the property to sale under Section 29 of the Act, the tenant who was in occupation of the schedule property also preferred the writ petition on identical grounds. Therefore, the petitioners in both the writ petitions were clear in their minds insofar as the authority of the Corporation to sell the property is concerned. The sale which has been conducted by the Corporation was without authority was their understanding. However, in the writ petitions before this court, they persuaded the court to pass interim orders for the sale of property in the event of principal debtor committing default in payment of 20% of the liability due to the Corporation. When the default was committed, the tenant who was the petitioner in one of these petitions participated in the auction with the other auction purchasers and offered higher 54 price and then persuaded this court to accept his bid which was done by this court. Thereafter, the court directed him to deposit the amount within 45 days which he did and thus, he purchased the property in the court auction in terms of the interim order notwithstanding the fact that throughout it was his contention that the authority had no jurisdiction to bring the schedule property to sale under Section 29 of the Act. After sale, he got his writ petition dismissed as infructuous. The resultant position is interim order, in pursuance of which he purchased the property stood merged with the final order and as the writ petition came to be dismissed, the parties are relegated back to the position in which they stood either on the date of filing of the writ petition or passing of the interim orders. Therefore, the sale which was conducted in the meanwhile stood wiped out. It is in this background, the question for consideration is whether it is open to him to contend before the court that he has purchased the property by virtue of interim order passed by this court by paying a sum of Rs.2,92,00,000/-. When the said amount was deposited with the Corporation, the 55 liability of the Guarantor is wiped out and he should be permitted to hold such property which is the subject matter of sale.
27. The High Court of Delhi in RFS No.36/1991 decided on 29th July 1992 in the case of MRS.KAVITA TREHAN AND ANOTHER v/s BALSARA HYGIENE PRODUCTS LTD., held as under:
"It is well settled that a party who has received benefit under erroneous order of the court must restore to the other party what the latter lost as a result of the said order on the same being reversed or set aside. Here in the present case, how far this principle applies is to be determined"
"...... Dismissal of the suit has the effect of automatic dissolution of the interim order. But what is the use of setting aside or reversing a wrong order of the court if a party who has suffered as a consequence thereof remains seething with pain of injustice even when the order is knocked down? Healing touch in such a case is a must. The stain of injustice must be 56 removed, at least bleached if it is not possible to totally eradicate it. In the present case, at least the money value of the goods which have been sold by the plaintiffs should be secured and available in the event of plaintiffs failure to establish their lien in a suit which Mr.Sahai, learned counsel for the plaintiffs says has been instituted by them in a Court at Chandigarh or in any other appropriate proceedings which the parties may institute within the time imperative prescribed by law. There is no higher principle for the guidance of the court than the one that no act of Courts should harm a litigant and it is bounden duty of the Courts to see that if a person is harmed by a mistake of the Court he should be restored to the position he would have occupied but for that mistake......".
"........... But in a case where a party was not in possession but nevertheless has suffered the injury and the same would be in fact get aggravated, if no remedial measures is taken to set right the wrong after setting aside the offending order of the Court, the aforesaid principles would also operate in such a case, with innovations depending upon the circumstances of 57 the case as otherwise the Court will be a mute helpless spectator after causing injustice and prejudice to a party. It will not be justified to say that though the interests of a litigant have been harmed by its act, it cannot undo the wrong as the sufferer did not have possession of the property over which, he had undoubted title. May be possession cannot be restored but any other prejudice, harm and suffering caused to him which is capable of being removed or at least mitigated could be directed to be so removed or mitigated."
".... In any event horizons of the law are even expanding for law does not remain static. Precedents are not halting place, if justice demands that a party to the litigation should be put in the possession which he would have occupied but for the wrong order of the court, an obligation is cast on the court to repair the wrong to the extent possible".
28. In this context, the Apex Court in the case of SARDAR GOVINDRAO MAHADIK AND ANOTHER v/s DEVI 58 SAHAI AND OTHERS reported in AIR 1982 SC 989 at paragraph 60 held as under:
"60. Ordinarily if the auction purchaser is an outsider or a stranger and if the execution of the decree was not stayed of which he may have assured himself by appropriate enquiry, the court auction held and sale confirmed and resultant sale certificate having been issued would protect him even if the decree in execution of which the auction sale has been held is set aside. This proceeds on the footing that the equity in favour of the stranger should be protected and the situation is occasionally reached on account of default on the part of the judgment debtor not obtaining stay of the execution of the decree during the pendency of the appeal.
61. But, what happens if the auction-purchaser is the decree holder himself? In our opinion, the situation would materially alter and this decree holder --- auction purchaser should not be entitled to any protection. At any rate, when he proceeds with the execution he is aware of the fact that an appeal against the original decree is pending. He is aware of the fact that the resultant situation 59 may emerge where the appeal may be allowed and the decree which he seeks to execute may be set aside. He cannot force the pace by executing the decree taking advantage of the economic disability of a judgment debtor in a money decree and make the situation irreversible to the utter disadvantage of the judgment debtor who wins the battle and loses the war. Therefore, where the auction purchaser is none other than the decree holder, who by pointing out that there is no bidder at the auction, for a nominal sum purchases the property, to wit, in this case for a final decree for Rs.500/- Motilal purchased the property for Rs.300/-, an atrocious situation, and yet by a technicality he wants to protect himself. To such an auction purchaser who is not a stranger and who is none other than the decree holder, the Court should not lend its assistance. The view which we are taking is not unknown and to some extent it will be borne out by the observations of this Court in Janak Raj v. Guzdial Singh, (1967)2 SCR 77 at p.86: (AIR 1967 SC 608 at p.618). This Court made a pertinent observation which may be extracted:
" The policy of the legislature seems to be that unless a stranger auction purchaser is 60 protected against the vicissitudes of the fortunes of the suit, sales in execution would not attract customers and it would be to the deteriment of the interest of the borrower and the creditor alike if sales were allowed to be impugned merely because the decree was ultimately set aside or modified."
29. Following the aforesaid judgments of the Apex Court, in CHINNAMMAL AND OTHERS v/s P.ARUMUGHAM AND ANOTHER reported in AIR 1990 SC 1828 at paragraph 10 has held as under:
"10. There is thus a distinction maintain between the decree holder who purchases the property in execution of his own decree which is afterwards modified or reversed, and an auction purchaser who is not party to the decree. Where the purchaser is the decree holder, he is bound to restore the property to the judgment debtor by way of restitution but not a stranger auction purchaser. The latter remains unaffected and does not lose title to the property by subsequent reversal or modification of the decree. The courts have held that he could retain the property since 61 he is a bona fide purchaser. This principle is also based on the premise that he is not bound to enquire into correctness of the judgment or decree sought to be executed. He is thus distinguished from an eo nomine party to the litigation.
11. There cannot be any dispute on this proposition and indeed based on a fair and proper classification. The innocent purchaser whether in voluntary transfer or judicial sale by or in execution of a decree or order would not be penalized. The property bona fide purchased ignorant of the litigation should be protected. The judicial sales in particular would not be robbed of all their sanctity. It is a sound rule based on legal and equitable consideration. But, it is difficult to appreciate why such protection should be extended to a purchaser who knows about the pending litigation relating to the decree. If a person ventures to purchase the property being fully aware of the controversy between the decree holder and judgment debtor, it is difficult to regard him as a bona fide purchaser. The true question in each case, therefore, is whether the stranger auction purchaser had knowledge of the pending litigation about the decree under execution. If the evidence indicates that he had 62 no such knowledge he would be entitled to retain the property purchased being a bona fide purchaser and his title to the property remains unaffected by subsequent reversal of the decree. The court by all means should protect his purchase. But if it shown by evidence that he was aware of the pending appeal against the decree when he also cannot assume that he was a bona fide or innocent purchaser for giving him protection against restitution. No assumption could be made contrary to the facts and circumstances of the case and any such assumption would be wrong and uncalled for."
30. The Apex Court in the case of KAVITHA TREHAN's case in an appeal against the judgment of the Division Bench of the Delhi High Court reported in AIR 1995 SC 441 held as under:
"The law of restitution encompasses all claims founded upon the principle of unjust enrichment. 'Restitutionary claims are to be found in equity as well as at law'. Restitutionary law has many branches. The law of quasi- contract is "that part of restitution which stems 63 from the common indebitatus counts for money had and received and for money paid, and from quantum meruyt and quantum valebat claims."
So also following the passage from Common law. Any civilized system of law is bound to provide remedies for cases of what has been called unjust enrichment or unjust benefit, that is, to prevent a man from retaining the money of, or some benefit derived from, another which it is against conscience that he should keep. Such remedies in English law generically different from remedies in contract or tort, and are now recognized to fall within a third category of the common law which has been called quasi contract or restitution.
For historical reasons, quasi contract has traditionally been treated as part of, or together with, the law of contract. Yet independently, equity has also developed principles which are aimed at providing a remedy for unjustifiable enrichment. It may be that today these two strands are in the process of being woven into a single topic in the law, which may be termed "restitution"."
64
31. So also the Privy Council in ALEXANDER RODGER CHARLES CARNIE v/s THE COMPTOIR D' ESCOMPTE D' PARIS, (1869-71) 3 Assistant Commissioner 465 AT 475 stated:
"......One of the first and highest duties of all Courts is to take care that the act of the Court does no injury to any of the suitors, and when the expression "the act of the Court" is used, it does not mean merely the act of the Primary Court, or of any intermediate Court of appeal, but the act of the Court as a whole, from the lowest Court which entertains jurisdiction over the matter up to the highest Court which finally disposes of the case."
32. They have also referred the Privy Council judgment in JAI BARHAM v/s KEDAR NATH MARWARI reported in AIR 1922 PC 269 at 271, wherein it was held as under:
"It is the duty of the court under S 144 of the Civil Procedure Code to "place the parties in the position which they would have occupied, but 65 for such decree or such part thereof as has been varied or reversed."
"Nor indeed does this duty or jurisdiction arise merely under the said Section. It is inherent in the general jurisdiction of the Court to act rightly and fairly according to the circumstances towards all parties involved."
33. In the light of the aforesaid statement of law, applying same to the facts of this case, the tenant has purchased the property in terms of the interim order is not a stranger to the proceeding. Firstly, he was in occupation of the schedule property having taken the same on lease from the Guarantor and he has put up construction in a portion of the property when the said property was brought to sale by the Corporation under Section 29 of the Act, as he was the person to be affected, he preferred a writ petition before this court contending that the Corporation has no authority to bring the property of the Guarantor for sale under Section 29 of the Act. He was challenging the sale in favour of the auction purchaser who had offered highest bid of 66 Rs.2,90,00,000/-. However, in the very writ petition which he has filed he persuaded the court to pass an interim order by consent. Further, he requested for an opportunity to participate in the auction after default was committed by the Principal borrowers. He offered Rs.2,00,000/- more than what the auction purchaser had offered. He becomes the successful purchaser. He deposits the money and he obtains a registered sale deed from the Corporation and by way of clarification, he gets the sale in his favour confirmed by the Court. Throughout, he was conscious that the schedule property belongs to the Guarantor. Section 29 of the Act has no application. After purchase of the property, he got his writ petition dismissed, in which interim orders were passed, on the ground that because of subsequent events, the writ petition has become infructuous. He had the assistance of his counsel throughout in the High Court. Therefore, he is deemed to know the consequences of the order of dismissal of the writ petition and the effect of the interim orders passed in such cases in pursuance to which, he has purchased the property with his eyes wide open. He 67 had purchased this property in the sale which is not authorized. The Division Bench of this court and the Apex Court have categorically held that the Corporation cannot bring the property of the Guarantor for sale under Section 29 of the Act. The Act provides a separate remedy by way of Section 31 of the Act when there is statutory provision providing for sale of the property of the Guarantor, the High Court also in a writ jurisdiction under Article 226 could not have ordered for sale of the property inconsistent with the statutory provision. The order of the court directing sale of the property of the Guarantor also runs counter to the Article 300-A of the Constitution of India. Therefore, the interim orders passed bringing the schedule property for sale also is one without jurisdiction and as the sale emanated from the proceedings initiated under Section 29 of the Act by the Corporation under the said proceedings at the inception are void coupled with the fact that the writ petition in which the interim orders were passed also dismissed. Resultant position is that the sale is rendered void and it is wiped out and the parties have to be relegated back to the position in 68 which they stood before the interim orders or before filing of the writ petition.
34. In these proceedings, the Guarantor has challenged all the three interim orders passed as well as the final order. As laid by the Apex Court, a mistake committed by the court should not hurt the innocent litigant who is before the Court. Which Court commits mistake is immaterial and therefore, in exercise of power under Article 226 of the Constitution, the impugned orders namely three interim orders passed by this court which run counter to Article 300-A of the Constitution of India as well as run counter to Section 29 of the Act and in derogation of law declared by the Apex Court in NARASIMHAIAH's case liable to be set aside.
35. Secondly setting aside all these orders under which the property was brought to sale, the sale also is to be declared as null and void. The Guarantor is entitled to restitution of the property i.e. he would continue to be the owner of the schedule property as was the position prior to 69 the passing of interim order and position as stood prior to the filing of the writ petition. Therefore, the appellant is entitled to the reliefs sought for in this appeal. Hence, we pass the following O R D E R:
(a) W.A.No.2263/2007 is allowed. The impugned orders are hereby set aside;
(b) It is declared that the sale of the schedule property in favour of the tenant as confirmed by this court in terms of the interim orders which are set aside today is declared to be null and void;
(c) The Guarantor continues to be the owner of the property and she is entitled to such possession she was entitled to in law prior to the date of sale.
(d) However, it is made clear that setting aside all the impugned orders declaring that the sale conducted in court is void and directing restoration would not come in the way of the Corporation to proceed against the Guarantor in accordance with law to realize the debt due to them, if they chooses to do so.
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(e) In view of the aforesaid order passed,
W.A.No.1077/2008, W.A.No.1078/2008 and
W.A.No.479/2006 do not survive for
consideration. Accordingly, they are dismissed.
(f) Parties to bear their own costs.
(g) The amount of Rs.2,92,00,000/- paid by the
tenant to the Corporation shall be refunded to him by the Corporation.
Sd/-
JUDGE Sd/-
JUDGE cp/ksp/mpk/-