Madras High Court
M.Sathasivam (Died) vs N.Gunasekaran on 30 April, 2013
Author: P.R.Shivakumar
Bench: P.R.Shivakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 30.04.2013
Coram:
THE HON'BLE MR. JUSTICE P.R.SHIVAKUMAR
S.A. No.6 of 2012
M.Sathasivam (Died)
Smt.S.Santhakumari
Wife of Late M.Sathasivam ... Appellant
..vs..
1.N.Gunasekaran
2.N.Vasanthamani ... Respondents
Second Appeal filed under Section 100 of Civil Procedure Code against the Judgment and decree of the First Additional District Judge, Coimbatore dated 01.12.2010 made in A.S. No.104 of 2009 reversing the Judgment and decree of the Principal Sub Court, Tiruppur dated 21.08.2009 in O.S.No.296 of 2004.
For Appellant ... Mr.AR.L.Sundaresan, Sr. Counsel
for Ma.P.Thangavel
For Respondents ... Mr.G.Ethirajulu
J U D G M E N T
The appellant in the second appeal is the wife of the plaintiff in the original suit, who died during the pendency of the appeal before the lower appellate court. Late Sathasivam, the sole plaintiff filed the suit O.S.No.296/2004 on the file of Sub Court, Tiruppur for the relief of specific performance directing the respondents herein/defendants to execute a sale deed in respect of the suit property after receiving a sum of Rs.20,000/- being the balance sale consideration payable under the suit agreement for sale dated 26.06.2003. According to the plaintiff, the respondents herein/defendants, entered into an agreement for sale with the deceased plaintiff agreeing to sell the suit property for a sum of Rs.1,25,000/- and executed the sale agreement dated 26.06.2003 produced as Ex.A1 on the side of the plaintiff. Further averment made in the plaint is that, out of the sale consideration, a sum of Rs.1,00,000/- was paid as advance and it was agreed that the respondents/defendants should execute a sale deed in favour of the deceased plaintiff by making payment of the balance sale consideration of Rs.25,000/- within 10 months from the date of the said agreement, which was also registered as document No.3935/2003 on the file of the District Registrar, Tiruppur. It was also averred in the plaint that though the deceased plaintiff was ready to complete the transaction, the respondents/defendants wanted extension of time and that hence a further advance of Rs.5,000/- was paid and a document of time extension was executed and registered as document No.3039/2004 on 23.04.2004. Contending that even thereafter the respondents/defendants were not prepared to complete the sale transaction, as a result of which, the deceased plaintiff issued a lawyer's notice on 02.09.2004 calling upon the respondents/defendants to execute a sale deed and that the defendants, besides failing to comply with the demand, defendants issued a reply notice dated 23.09.2004 containing false and untenable averments making and that the plaintiff was always ready and willing to perform his part of obligation under the suit agreement for sale and on the other hand, the defendants were not ready and willing, the deceased plaintiff had prayed for the above said relief of specific performance of contract.
3. The suit was resisted by the respondents/defendants contending in their written statement that they did not enter into any agreement with the deceased plaintiff for the sale of the suit property; that the transaction between the deceased plaintiff and the defendants was not one of the agreement for sale but was only a loan transaction that the deceased plaintiff financed a sum of Rs.50,000/- to the defendants in the month of December 2002, for which he demanded an interest at the rate of Rs.6/- per 100/- per month and in order to secure the payment of the usurious interest, the deceased plaintiff obtained the sale agreement and that the sale agreement was intended to be a security for the repayment of the loan.
4. It was the further contention of the respondents/defendants that they were regularly paying a sum of Rs.3,000/- per month as interest till August 2004; that since they did not pay the interest subsequently due to their family circumstances, the deceased plaintiff chose to issue a lawyer's notice on 02.09.2004 containing false averments and that the same was suitably replied in the reply notice dated 23.09.2004. The further contention of the respondents/defendants was that after the receipt of notice sent by the plaintiff, they approached the plaintiff on 15.09.2004 and tendered a sum of Rs.3,000/- towards interest for the month of August with a promise that they would repay the entire amount within a month thereafter; that the deceased plaintiff having an eye on the plaintiff's property, in order to grab the same, came to the court with the suit for specific performance and that therefore, the suit should be dismissed with cost.
5. Based on the above said averments, the trial court framed the following issues:-
1) Whether the plaintiff is entitled to get a sale deed in respect of the suit property based on the agreement for sale dated 26.06.2003 and the deed of time extension dated 24.04.2004?
2) Whether the plaintiff is entitled to get possession of the suit property on payment of the balance sale consideration to the defendants?
3) Whether the averments made in the written statement can be sustained?
and
4) What shall be the order regarding cost and to what other reliefs the plaintiff is entitled?
6. Based on the above said issues, the parties went for trial, in which three witnesses were examined as PWs.1 to 3 and seven documents were marked as Exs.A1 to A7 on the side of the plaintiff. On the side of the defendants one witness was examined as DW.1 and three documents were marked as Exs.B1 to B3. The learned trial judge, at the conclusion of trial, considered the pleadings and evidence in the light of the arguments advanced on both sides and came to the conclusion that the transaction between the plaintiff and the defendants was a real agreement for sale and that the plaintiff was entitled to the relief of specific performance of contract. Based on the said finding, the learned trial judge decreed the suit and granted the relief of specific performance as prayed for with cost. On an appeal preferred in the District Court, Coimbatore in A.S.No.104/2009, the first Additional District Judge reversed the judgment of the trial court, set aside the decree passed by the trial court and dismissed the suit filed by the plaintiff holding that the transaction was only a loan transaction and hence the plaintiff was not entitled to the relief of specific performance. During the pendency of the appeal preferred by the respondents herein before the lower appellate court, the plaintiff Sathasivam died and his wife Santhakumari was impleaded as the second respondent in her capacity as legal representative of the deceased plaintiff Sathasivam. Challenging the decree passed by the lower appellate court reversing the decree passed by the trial court, the present second appeal has been filed by the appellant Santhakumari.
7. The second appeal was admitted on the following substantial questions of law:
"1. Whether the court below is right in invalidating Ex.A1 and Ex.A2 based on an unclear oral evidence, which is prohibited under section 92 of the Indian Evidence Act, 1872?
2. Whether the court below is right in inferring the intention behind Ex.A1 is loan when there is no oral or documentary evidence to that effect?"
7. The arguments advanced by Mr.AR.L.Sundaresan, learned senior counsel appearing for Mr.Ma.P.Thangavel, learned counsel on record for the appellant and by Mr.G.Ethirajulu, learned counsel for the respondents were heard. The materials available on record were also perused.
8. The learned senior counsel for the appellant argued that the well considered judgment of the trial court was unnecessarily interfered with by the lower appellate court. It is the contention of the learned senior counsel for the appellant that when the execution of the suit sale agreement (Ex.A1) and the time extension agreement marked as Ex.A2 has not been disputed and on the other hand has been admitted by the respondents/defendants, the lower appellate court committed an error in arriving at the conclusion that the said documents were executed only as a security for repayment of loan, that too based on unclear oral evidence. It is the further contention of the learned senior counsel for the appellant that there is no sufficient evidence warranting an interference with the finding of the trial court that Ex.A1 was intended to be an agreement and to hold that it was executed in respect of a loan transaction.
9. Per contra Mr.G.Ethirajulu, learned counsel for the respondents/defendants would contend that the trial court was misguided by the fact that the respondents/defendants admitted their signatures in and the execution of Exs.A1 and A2, which are registered documents and without properly evaluating the other evidence adduced on the side of the respondents/defendants and admissions made by the witnesses examined on the side of the plaintiff, it came to an erroneous conclusion holding that Exs.A1 and A2 were not documents executed in respect of a loan transaction and that the lower appellate court being the final court of appeal on facts re-appreciated the evidence and on such re-appreciation came to a correct conclusion that the transaction between the plaintiff and the respondents/defendants was only a loan transaction; that the above said documents were executed only in respect of such loan transaction and that hence the plaintiff was not entitled to the relief of specific performance.
10. 2205 sq.ft. of land comprised in S.No.379 in N.Chettipalayam village, Tiruppur Taluk, morefully described in the plaint schedule is the subject matter of the suit. It is not in dispute that the respondents/defendants executed Ex.A1-agreement on 26.06.2003. The plaintiff's contention was that a sum of Rs.1,00,000/- was paid on the date of agreement as advance. It was also the contention of the plaintiff that on 23.04.2004 a further sum of Rs.5,000/- was paid and Ex.B2-time extension agreement was entered into. No doubt, both the documents are registered documents and DW-1 has admitted the execution of the said document. In the absence of any other evidence, the contention of the plaintiff that it was a pure sale transaction could have been accepted. But, in this case, the defendants have taken a definite stand that they borrowed a sum of Rs.50,000/- from the plaintiff, for which he had obtained an agreement for sale as a security for the repayment of the loan since he levied interest at the rate of Rs.6/- per 100/- per month. A copy of legal notice sent by the plaintiff through his lawyer on 02.09.2004 has been marked as Ex.A4. The respondents/defendants have issued a reply on 23.09.2004 through their advocate and the same has been marked as Ex.A7. In the said reply notice (Ex.A7) they have clearly set out the defence plea that are again taken in the written statement. Therefore, the attempt made by the learned senior counsel for the appellant to contend that the defendants were allowed to lead evidence without there being a proper plea, has got to be disocuntenanced. The averments made in the notices exchanged between parties shall also form part of the pleadings. In this case, in addition to the averments made in the reply notice, the very same facts have been set out in the written statement also. Of course Ex.A1 and A2 being registered documents and the execution of the same have not been specifically denied by the respondents and on the other hand admitted by DW.1, the same shall be enough to hold that the plaintiff was able to discharge his burden of proof and the burden shall stand shifted on the defendants to prove their defence version. Such a shifting of the burden of proof alone shall not lead to the conclusion that plaintiff's case is true and the defendant's case is not true.
11. No doubt, the only witness examined on the side of the defendants is the first respondent/first defendant and no other witness has been examined on the side of the defendants. Simply because no independent witness has been examined on the side of the defendants, it cannot be assumed or inferred that the testimony of the party witness is unbelievable. The defendants can seek support to their case and corroboration to their evidence from the documents produced by them and even the documents produced by the plaintiff and also the admissions made by the plaintiff side witnesses. In this case, the sequence of events will give a clear picture as to the sustainability of any plea of defence.
12. According to the defendants, a sum of Rs.50,000/- was borrowed from the plaintiff and the plaintiff insisting upon executing the sale agreement had demanded interest at the rate of Rs.6/- per 100 per month. Admittedly the defendants purchased the suit property under a sale deed dated 10.03.2003. The same has been produced by the plaintiff and marked as Ex.A3. A few days prior to the purchase of the suit property by the defendants, the first defendant along with the other members of their family executed a registered sale agreement on 25.02.2003 in respect of a property in which he had got only a share. The same has been produced as Ex.B1. However, the said sale agreement was cancelled on 27.05.2003 by a cancellation deed, which was also registered. The said registered cancellation deed has been marked as Ex.B2. It shall be obvious from the consideration of the same that Ex.B1 came to be executed a few days prior to the purchase of the suit property by the defendants and the same came to be cancelled on 27.06.2003, the very next day on which Ex.A1 agreement is said to have been executed. However Ex.A1 agreement was also registered on the very same day on which Ex.B2 was registered. In fact both the documents bear consecutive numbers. Ex.B2 was registered as document No.3934/2003 whereas Ex.A1 was registered as document No.3935/2003. From the same, the explanation offered by the defendants that they borrowed a sum of Rs.50,000/- from the plaintiff for purchasing the suit property and at that time of lending, the plaintiff wanted an agreement to be executed in respect of the family property of the first defendant, in which other members of his family were having shares and that the same was the reason why Ex.B1 came to be executed by the first defendant along with his family members (mother, brother and sister) becomes probable.
13. It is the further case of the defendants that after the purchase of the suit property, the plaintiff wanted an agreement to be executed in respect of the suit property and the same was the reason why Ex.B1-agreement was cancelled by Ex.B2-cancellation deed and Ex.A1 agreement was executed on the same day, namely 27.06.2003. It must be noted that the sale consideration quoted in Ex.B1 is Rs.1,50,000/- and the advance amount allegedly paid under the said agreement was Rs.1,25,000/- leaving a balance of Rs.25,000/-. In the deed of cancellation marked as Ex.B2, it has been stated that it was not convenient for the plaintiff to get the sale transaction completed and that he was not ready and willing to get the sale deed executed in terms of the sale agreement. The relevant portion in Ex.B2 in vernacular is reproduced hereunder.
"ek;kspy; 1. 2. 3. 4 yf;fkpl;lth;fSf;Fg; ghj;jpag;gl;l ,jdoapw;fz;l brhj;Jf;fis ek;kspy; 5 yf;fkpl;ltUf;F U:/1.50.000/- f;F Rj;jf; fpiuaKk; RghjPdKk; bra;J bfhLg;gjhf ngrp xg;g[f; bfhz;L ehks; 25/2/2003 njjpapy; xU fpiua vf;hpbkz;l; vGjp bfhz;L jpUg;g{h; khtl;l gjpthsh; mYtyfj;jpy; 1163/2003 bek;guhfg; gjpt[ bra;ag;gl;Ls;sJ/ fpiua vf;hpbkz;l; cuj;Jf;fspd;go 5 yf;fkpl;ltUf;F fpiuaKk; RthjPdKk; bra;J bfhs;s brsfhpakpy;yhjjhYk;. tpUg;gkpy;yhjjhYk; brhj;Jf;fs; g{uht[k; ek;kspy; 1. 2. 3. 4 yf;fkpl;lth;fs; RthjPdj;jpnyna ,Ue;J tUtjhYk; ehks; rk;kjpj;J 1163/2003 bek;guhf gjpt[ bra;ag;gl;l fpiua vf;hpbkz;l;il ehsJ njjpapy; ,jd;K:yk; ehks; uj;J bra;J bfhz;Ls;nshk;/"
14. It is pertinent to note that Ex.B1 contains a recital that a sum of Rs.1,25,000/- was paid as advance. Nothing was mentioned about refund of the said amount or a portion of it on the cancellation of the agreement. There is no recital regarding the same in Ex.B2. Therefore, it shall be obvious that the amount recited as advance in Ex.B1 agreement (Rs.1,25,000/-) was recited as the sale consideration in Ex.A1-agreement. If at all, on cancellation of Ex.B1 agreement the plaintiff got back the advance amount of Rs.1,25,000/-, the said amount could have been paid towards full payment of the sale consideration for the purchase of the suit property from the defendants and straight away sale deed could have been obtained from the defendants instead of getting a sale agreement under Ex.A1. It is also not the case of the plaintiff who figured as PW.1 that he received back the advance amount paid back under Ex.B1 and out of the amount thus received he paid only a sum of Rs.1,00,000/- as advance under Ex.A1 retaining the balance with him. On the other hand, the evidence of PW.1, during cross examination, is to the effect that he made payment of advance amount under Ex.A1 from the amount he got from his brother. The said evidence of PW.1 becomes highly improbable. If the transaction under Ex.B1 was a real agreement for sale and on cancellation of the said agreement under Ex.B2, the plaintiff got back Rs.1,25,000/-, he could have paid the entire amount of sale consideration and got the sale deed itself executed. The non-party witnesses examined on the side of the plaintiff, namely PW.2 and PW.3 do not support the case of the plaintiff in this regard. PW.1 himself, in his evidence during cross-examination, has admitted that a document was executed in respect of a loan transaction and that the same was later on cancelled and the suit documents came to be executed for loan. The vernacular portion of his deposition reads as follows:
" vd;dplk; Kjypy; brhj;ij itj;J fld; th';fpa gpwF uj;J bra;J jhth Mtz';fs; flDf;fhf itf;fg;gl;lJ"
The same will go to show that there is a clear admission that the suit agreement was executed only in respect of a loan transaction.
15. Furthermore, the plaintiff who was a party to Ex.A1 agreement and Ex.B2 cancellation deed stated in his evidence that he did not know any other member of the defendants' family. The said statement of PW.1 will probablise the case of the defendants. The very fact that both Exs.A1 and B2 came to be registered on one and the same day is sought to be suppressed. In fact Ex.A1 seems to have been antedated by putting a date one day prior to the date of Ex.B2. But unfortunately both the documents came to be presented for registration on 27.06.2003 and they were registered with consecutive registration numbers. Even then PW.1 would say that the agreement between him and the first defendant Gunasekaran was registered on 26.06.2003. The said statement is a wrong one and from the registration endorsement it is obvious that it was registered on 27.06.2003. Both Exs.A1 and B2 were registered on the same day. Normally when agreements are registered, the purchaser under the agreement shall be the person who would bear the expenses of such registration. Curiously, PW.1 stated that he did not spend a pie for the registration of Ex.A1-agreement and the expenses were borne by the defendants. The said fact itself will show that the document was not intended to be acted upon agreement for sale and on the other hand it was intended to be a security for repayment of loan.
16. The evidence of PW.2 in this regard is quite contra to the evidence of PW.1, which shall have the effect of demolishing the plaintiff's case itself. As per the recitals found in Ex.B1, the sale consideration was fixed at Rs.1,50,000/- and Rs.1,25,000/- was paid as advance. Admittedly, the property concerned in the suit agreement is different from the said property. PW.2 quite contrary to the recital found in Ex.B1 would say that a sum of Rs.1,00,000/- paid as advance for the said agreement. Again while deposing regarding Ex.A1-agreement PW.2 has stated that no amount was paid for the second agreement, namely Ex.A1 and they changed the agreements without making payment. The part of his testimony in vernacular reads as follows:
" Kjy; xg;ge;jk; tPL tpw;gid bra;tjw;fhf. Fznrfud;. jh;kyp';fk; tre;jhkzp. RrPyh ehafk; Mfpnahh;fs; xg;ge;jk; bra;jhh;fs;/ mth;fsplk; tPl;oid th';fpf;bfhs;syhk; vd;W xg;ge;jk; nghl;lhh; U:/1.50.000/- tpiy ngrp U:/1.00.000/- Kk; bjhifaha rjhrptk; bfhLj;jhh;/ me;j xg;ge;jj;jpw;fhf jhth fpiua xg;ge;jk; nghl;lhh;fs;/ 2tJ xg;gj;je;jj;jpw;F gzk; tut[ bfhLf;fhknyna khw;wpf; bfhz;lhh;fs;/"
A reading of the said evidence would show that he has referred to Ex.B1 as the suit agreement and admitted that for the second agreement namely Ex.A1, no amount was paid.
17. The other witness examined on the side of the plaintiff, namely PW.3 admits that he was not an attestor of the suit agreement for sale and states that since he has not signed as an attestor, he got no direct knowledge about the agreements. If the plea of the defendants and the evidence of DW.1 are considered in the light of the above said admissions made by the plaintiff side witnesses, it shall be obvious that the lower appellate court being the final court of appeal on facts, on a proper re-appreciation of evidence, has arrived at a correct conclusion, which cannot be termed incorrect, much less perverse.
18. In addition, the respondents/defendants have also produced Ex.B3 a hand note book contending that the plaintiff had made entries regarding payment of interest made by the defendants for the amount borrowed from the plaintiff. Of course for the entries made therein, there is no authentication by the signature of the plaintiff. But in the light of the above said aspects, the same becomes a supportive evidence in proof of the defendant's case that Ex.A1 agreement was executed only as a secuirty for the repayment of the loan and that only a sum of Rs.50,000/- was borrowed from the plaintiff. Of course section 92 of the Indian Evidence Act, 1872 bars a party to a document to set up an oral agreement and adduce evidence for contradicting, varying, adding to, or subtracting from the terms of a written document. Here the evidence has been adduced by the defendants not for varying or contradicting the terms of the written document and the claim of the defendants would fall under under proviso 3 to the said section. The proviso (3) reads as follows:
" Proviso (3).--The existence of any separate oral agreement, constituting a condition precedent to the attaching of any obligation under any such contract, grant or disposition of property, may be proved. "
In this case what the defendants tried to show was there was an oral understanding that agreement was to be used only as a security for the repayment of the loan. Even assuming that such a plea to vary the nature of the transaction shall not be permitted under Section 92 of the Indian Evidence Act, 1872, unless and until the plaintiff has proved his readiness and willingness to perform his part of the contract as mandated under section 16(c) of the Specific Relief Act, the plaintiff shall not be entitled to the relief of specific performance. In this case, the defendants have clearly demonstrated that only a sum of Rs.50,000/- was paid, that too as a loan and no further amount was paid by the plaintiff. It has also been proved by the defendants that the defendants were making payment of interest till August 2004. The absence of direct consideration as recited in the agreement has also been established by eliciting admissions from the plaintiff side witnesses. Even, the plaintiff while deposing as PW.1, has clearly admitted that the documents were obtained only in the loan transaction. That being so, it shall be inferred that the plaintiff has not proved his readiness and willingness to perform his part of the obligation under the suit agreement for sale.
19. The learned lower appellate judge, on a proper re-appreciation of evidence and on proper application of the principles of law, came to the correct conclusion that the plaintiff was not entitled to the relief of specific performance. Hence the substantial questions of law 1 and 2 are answered against the appellant and in favour of the respondents. There is no defect or infirmity in the judgment of the lower appellate court and there shall be no scope for interference with the well considered judgment of the lower appellate court. Hence second appeal shall fail and the same deserves dismissal.
In the result, second appeal fails and the same is dismissed with cost.
30.04.2013 Index : Yes Internet : Yes asr/ P.R.SHIVAKUMAR J., (asr) S.A. No.6 of 2012 30.04.2013