Delhi High Court
Vikas Aggarwal vs Bal Krishna Gupta & Ors on 2 March, 2020
Equivalent citations: AIRONLINE 2020 DEL 597
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 2nd March, 2020
+ CS(OS) 2353/2013
VIKAS AGGARWAL ..... Plaintiff
Through:Mr. Akshay Ringe and Mr. Nitish
Ojha, Advs.
Versus
BAL KRISHNA GUPTA & ORS ..... Defendants
Through: Mr. P.D. Gupta, Sr. Adv. with Mr.
Atul Gupta, Adv. for D-1&2 with D-2
in person.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
IA No.2919/2020 (for exemption)
1. Allowed, subject to just exceptions.
2. The application is disposed of.
IA No.2918/2020 (of plaintiff u/S 27 of Specific Relief Act, 1963)
3. The applicant/plaintiff, after failing to perform its part of the decree
dated 20th July, 2016 for specific performance of Agreement to Sell dated 1 st
February, 2013 passed in his favour i.e. deposit of balance sale consideration
in this Court and to thereafter call upon the two defendants to deliver
possession and execute sale deed and after dismissal vide judgment dated
27th October, 2016 of RFA(OS) No.75/2016 preferred by the
applicant/plaintiff against the said decree, and after the dismissal on 3 rd
April, 2017, in limine of the Special Leave Petition (SLP) (C) No.6539/2017
preferred thereagainst has applied under Section 27 of the Specific Relief
Act, 1963 for rescission of the contract of which specific performance has
been decreed in favour of the applicant/plaintiff.
CS(OS) No.2353/2013 Page 1 of 14
4. It is the plea of the applicant/plaintiff that the applicant/plaintiff under
the Agreement to Sell dated 1st February, 2013, had paid a sum of Rs.3
crores to the defendants and of which Rs.1 crore was forfeitable but the
balance Rs.2 crores not forfeitable and the applicant/plaintiff is entitled to
refund of the balance Rs.2 crores.
5. Sections 27 & 28 of the Specific Relief Act are as under:
"27. Where rescission may be adjudged or refused.--(1) Any
person interested in a contract may sue to have it rescinded,
and such rescission may be adjudged by the court in any of the
following cases, namely:--
(a) where the contract is voidable or terminable by the
plaintiff;
(b) where the contract is unlawful for causes not
apparent on its face and the defendant is more to
blame than the plaintiff.
(2) Notwithstanding anything contained in sub-section (1), the
court may refuse to rescind the contract--
(a) where the plaintiff has expressly or impliedly
ratified the contract; or
(b) where, owing to the change of circumstances
which has taken place since the making of the
contract (not being due to any act of the defendant
himself), the parties cannot be substantially
restored to the position in which they stood when
the contract was made; or
(c) where third parties have, during the subsistence of
the contract, acquired rights in good faith without
notice and for value; or
CS(OS) No.2353/2013 Page 2 of 14
(d) where only a part of the contract is sought to be
rescinded and such part is not severable from the
rest of the contract.
Explanation.--In this section "contract", in relation to the
territories to which the Transfer of Property Act, 1882 (4 of
1882), does not extend, means a contract in writing.
28. Rescission in certain circumstances of contracts for the
sale or lease of immovable property, the specific performance
of which has been decreed.--(1) Where in any suit a decree for
specific performance of a contract for the sale or lease of
immovable property has been made and the purchaser or lessee
does not, within the period allowed by the decree or such
further period as the court may allow, pay the purchase money
or other sum which the court has ordered him to pay, the
vendor or lessor may apply in the same suit in which the decree
is made, to have the contract rescinded and on such application
the court may, by order, rescind the contract either so far as
regards the party in default or altogether, as the justice of the
case may require.
(2) Where a contract is rescinded under sub-section (1), the
court--
(a) shall direct the purchaser or the lessee, if he has
obtained possession of the property under the
contract, to restore such possession to the vendor
or lessor; and
(b) may direct payment to the vendor or lessor of all
the rents and profits which have accrued in respect
of the property from the date on which possession
was so obtained by the purchaser or lessee until
restoration of possession to the vendor or lessor,
and if the justice of the case so requires, the refund
CS(OS) No.2353/2013 Page 3 of 14
of any sum paid by the vendee or lessee as earnest
money or deposit in connection with the contract.
(3) If the purchaser or lessee pays the purchase money or other
sum which he is ordered to pay under the decree within the
period referred to in sub-section (1), the court may, on
application made in the same suit, award the purchaser or
lessee such further relief as he may be entitled to, including in
appropriate cases all or any of the following reliefs, namely:--
(a) the execution of a proper conveyance or lease by
the vendor or lessor;
(b) the delivery of possession, or partition and
separate possession, of the property on the
execution of such conveyance or lease.
(4) No separate suit in respect of any relief which may be
claimed under this section shall lie at the instance of a vendor,
purchaser, lessor or lessee, as the case may be.
(5) The costs of any proceedings under this section shall be in
the discretion of the court."
6. The applicant/plaintiff has applied under Section 27 of the Act and the
counsel for the applicant/plaintiff admits that Section 28 of the Act would
not apply.
7. I have enquired from the counsel for the applicant/plaintiff, whether
not Section 27 of the Act, by using the word "sue", envisages an original
proceeding to have the contract rescinded and not an application in a suit
already decreed for specific performance. I have also enquired from the
counsel for the applicant/plaintiff, whether not the judgment and decree of
this Court, having merged in the judgment and decree dated 27th October,
CS(OS) No.2353/2013 Page 4 of 14
2016 of the Division Bench of this Court in RFA(OS) No.75/2016, the
application, even if any, can be made only before the Division Bench.
8. The counsel for the applicant/plaintiff has referred to Hungerford
Investment Trust Limited Vs. Haridas Mundhra (1972) 3 SCC 684,
particularly to paragraph 22 thereof, to contend that it holds that the Court
which passes a decree for specific performance post decree, can grant the
relief under Section 27 of the Act.
9. A perusal of the facts in Hungerford Investment Trust Limited supra
shows the same to be concerned with an agreement for sale of shares in a
company i.e. movable property and not concerned with an agreement for
sale of immovable property as the subject agreement in this suit was/is. It is
also found that in Hungerford Investment Trust Limited supra, the
agreement of sale was dated 30th October, 1956 i.e. of prior to coming into
force of the Specific Relief Act, 1963 and decree for specific performance
whereof was passed on 25th February, 1964. I have thus enquired from the
counsel for the applicant/plaintiff, whether the aforesaid are sufficient to
distinguish the applicability of the judgment in this present case. It is felt
that the Legislature, in Section 28 of the 1963 Act having specifically
provided for rescission post decree for specific performance relating to sale
or lease of immovable properties, and having conferred the power of
applying for rescission of the contract only on the vendor or lessor against
whom the decree has been passed and not on the purchaser/lessee in favour
of whom the decree was passed, what has been held in Hungerford
Investment Trust Limited supra would not apply to the present case.
CS(OS) No.2353/2013 Page 5 of 14
10. The counsel for the applicant/plaintiff contends that Section 27 of the
Act does not make any distinction between movable and immovable
properties and though the agreement to sell, subject matter of Hungerford
Investment Trust Limited supra, was of prior to 1963 but the decision is in
the light of Section 27 of the 1963 Act.
11. I have considered the aforesaid contentions and am of the view that
the proceeding referred to under Section 27 of the Act is an original
proceeding only and not by way of an application in a suit for specific
performance which has already been decreed in favour of the plaintiff. I say
so because the same uses the expression "adjudged by the Court" and also
requires determination of, whether the contract is voidable or terminable and
"defendant is more to blame than the plaintiff" and which cannot be
adjudicated in a disposed of suit which has been decreed in favour of the
plaintiff, specifically at the asking of the plaintiff.
12. In this context I may also notice that it was the case of the
applicant/plaintiff in the appeal preferred by the applicant/plaintiff himself
against the decree in his favour, that the counsel for the applicant/plaintiff
on the date when the suit was decreed had made a statement that the
applicant/plaintiff had filed an application for amendment of the plaint to
give up the relief of specific performance and to confine the relief in the suit
to other prayers but disregarding which the Court, on the application of the
defendants conceding to the decree for specific performance sought by the
applicant/plaintiff, had passed the decree for specific performance. The said
contention of the applicant/plaintiff was disbelieved and the appeal
dismissed and as aforesaid SLP preferred thereagainst also dismissed. Once
CS(OS) No.2353/2013 Page 6 of 14
the plaintiff has already had an opportunity to contend that it was not
desirous of continuing to seek the relief of specific performance and wanted
refund of his monies, the applicant/plaintiff in the same suit cannot have a
second round.
13. To clarify the air at this stage, it is deemed necessary to refer to
Section 35 of the Specific Relief Act, 1877 in force prior to the Specific
Relief Act, 1963 and which Act of 1877 was repealed by Section 44 of the
1963 Act. The said Section 35 was as under:
"35. When rescission may be adjudged.
Any person interested in a contract in writing may sue to
have it rescinded, and such rescission may be adjudged by the
Court in any of the following cases, namely:-
(a) where the contract is voidable or terminable by the
plaintiff;
(b) where the contract is unlawful for causes not apparent on
its face, and the defendant is more to blame than the plaintiff;
(c) where a decree for specific performance of a contract of
sale, or of a contract to take a lease, has been made, and the
purchaser or lessee makes default in payment of the purchase-
money or other sums which the Court has ordered him to pay.
When the purchaser or lessee is in possession of the
subject-matter, and the Court finds that such possession is
wrongful, the Court may also order him to pay to the vendor or
lessor the rents and profits, if any, received by him as such
possessor.
In the same case, the Court may, by order in the suit in
which the decree has been made and not complied with, rescind
CS(OS) No.2353/2013 Page 7 of 14
the contract, either so far as regards the party in default, or
altogether, as the justice of the case may require."
14. The Law Commission of India, in its 9th Report (submitted on 19th
July, 1958), relating to Specific Relief Act, 1877 observed as under:
"80. In England, where the defendant in an action for
specific performance fails to comply with a judgment against him,
the plaintiff may, at his election, move in the action to have the
contract rescinded. This right extends to the vendor and the
vendee. The Indian Courts have taken the same view.
In all probability, the English rule was sought to be
adopted, without modification, in the third paragraph of section
35(c) of our Specific Relief Act. But, as has been pointed out by
Collett, as well as in the cases mentioned below, the words, „in the
same case‟ are not happily chosen and "it is not at all clear to
what these words in the same case refer whether to the second
paragraph or the first paragraph of clause (c)".
The question is, whether the vendor or lessor should have
the option of bringing a separate suit for rescission, in a case
coming under cl.(c). As the section stands, he has the option of
bringing a separate suit under the first paragraph of section 35 or
to apply for rescission in the same suit under the third paragraph
of the section.
But, as Banerji observes, there is no reason why the vendor or
lessor should be allowed to harass the other party in a separate
proceeding when the remedy of rescission can be made available
in the same suit.
We therefore propose a new section which will enable the
vendor or lessor to apply for rescission in the suit for specific
performance, if the purchaser or lessee fails to comply with the
CS(OS) No.2353/2013 Page 8 of 14
terms of the decree. In view of this new provision, clause (c) of
section 35 and the two succeeding paragraphs become
unnecessary and should be omitted.
81. While section 35(c) deals with the consequences
which will follow them from the default of the purchaser or lessee
to comply with the terms of a decree for specific performance,
there is no provision in the Act as to what would happen if the
purchaser or lessee makes the payments due from him but the
vendor or lessor does not comply with the decree by executing a
conveyance or how the purchaser or lessee should obtain
possession of the property. At present, the latter contingency is
dealt with in proceedings for the execution of the decree. But, if in
the former case, the vendor or lessor may obtain relief by way of
rescission in the same suit, there is no reason why the other party
may not have his reliefs against the vendor or lessor in the suit
itself. inasmuch as the principle of avoidance of multiplicity of
proceedings is equally applicable to both cases.
We have already provided that consequential reliefs like
possession or partition can be claimed in the suit for specific
performance itself and included in the decree. We are now
speaking of the enforcement of such reliefs included in the decree
which are at present available only by executing the decree, in
separate execution proceedings.
We recommend that complete relief in terms of the decree in
a suit for specific performance shall be available by application in
the suit itself, without having to resort to separate execution
proceedings and that appropriate provisions should be made in
the Code of Civil Procedure enabling such applications to be
made and orders thereon and also for appeals.
82. There are certain well-known limitations to the
equitable right to rescind which are not incorporated into the
existing section 35, but which have been applied by our Courts, on
CS(OS) No.2353/2013 Page 9 of 14
general considerations. For the sake of clarity and
comprehensiveness, we may codify and include these principles in
section 35, taking care not to make the propositions rigid so as to
restrict the powers of the Courts to do justice. The Court may
refuse to rescind a contract in any of the following cases:
(a) Where the plaintiff has elected, whether expressly or
impliedly, to abide by the contract;
(b) Where owing to the change of circumstances which
has taken place since the making of the contract (not
due to any act of the defendant himself) the parties
cannot be substantially restored to the position in
which they stood when the contract was made;
(c) Where the contract is of such a nature that it is not
severable and a part thereof is sought to be
rescinded;
(d) Where third parties have, during the subsistence of
the contract, bona fide acquired rights under it,
without notice of the facts which make the contract
liable to be rescribed.
It is now proposed that the above propositions be
included in a new sub-section to section 35."
15. As would immediately be obvious from a perusal of Section 35 of the
1877 Act, the same, while providing for rescission of contracts, permitted
such rescission even after decree for specific performance. However in the
1963 Act, Section 27, while providing for rescission of contracts, does not
permit rescission post decree for specific performance. Rescission post
decree for specific performance is permitted by the 1963 Act, only under
Section 28, but at the instance only of the vendor / seller or the lessor and
not at the instance of the vendee / purchaser or the lessee. The applicant
CS(OS) No.2353/2013 Page 10 of 14
herein is a vendee / purchaser and the counsel for the applicant / plaintiff
fairly admits that this application is not made under Section 28 as the same
would not apply.
16. The question of application of Section 27 even otherwise would arise
only where the contract is voidable or terminable by the plaintiff or where
the contract is unlawful for causes not apparent on its face and the defendant
is more to blame than the plaintiff. A contract, decree for specific
performance has already been passed, cannot be said to be voidable or
terminable or unlawful. Thus, the question of applicability of Section 27 on
the face of it also, does not arise. However even if it were to be applicable,
Sub-Section (2) thereof bars rescission of the contract inter alia where the
plaintiff has expressly or impliedly ratified the contract. Again, the plaintiff,
after seeking specific performance of the Contract and which decree for
specific performance has been upheld till the Supreme Court, has expressly
or impliedly ratified the contract and on which ground alone rescission
cannot be ordered.
17. It is for the aforesaid reason that I have hereinabove held Hungerford
Investment Trust Limited supra to be not applicable; I may however add
that Hungerford Investment Trust Limited supra has been referred to in
several subsequent dicta but only to negate the contention, that an agreement
pursuant to a decree for specific performance being passed, merges into the
decree - it was held that notwithstanding the decree, the agreement remains
and the decree for specific performance is in the nature of a preliminary
decree.
CS(OS) No.2353/2013 Page 11 of 14
18. The Legislature, by re-enactment of the Specific Relief Act having not
permitted rescission after the decree for specific performance, as was
permitted under the earlier Act of the year 1987 and having permitted such
rescission post decree for specific performance only in relation to contracts
of sale or lease of immovable property but at the instance of the seller or the
lessor, no application for rescission outside the ambit of Section 28 lies or
can be entertained.
19. I may in this context also notice the clauses in the Agreement to Sell
of which specific performance has been decreed. The same inter alia
provides as under:
"AND whereas the first party has agreed to sell the
above said property to the second party and second party has
also agreed to purchase the same, at the rate of
Rs.2,31,00,000/- (Rupees Two Crore Thirty One Lac Only), per
Acre/killa, Total Area of land comes out to 384 Biswas i.e. 4
Acre and the second party shall pay Rs.9,24,00,000/- as total
amount to the first party, as per terms and conditions of this
agreement to sell, as under:--
1. That the first party has received a sum of
Rs.1,00,00,000/- (Rupees One Crore Only), as an advance
Money, vide a valid separate receipt and the second party shall
pay minimum Rs.1,50,00,000/- or more to the first party upto
25th April, 2013, Rs.50,00,000/- shall be paid by the second
party to the first party in May 2013 and the balance balance
amount shall be paid by the second party to the first party, on
or before the completion of the said bargain.
2. That the first party shall hand over the vacant possession
of the above said property, to the second party, at the time of
execution of Sale Document.
CS(OS) No.2353/2013 Page 12 of 14
3. That the completion of the said bargain is fixed up to Six
Months, from the date of execution of this agreement to sell.
4. That the first party will be bound to execute the sale
documents in respect of the sale property, in favour of the
second party or his nominees/any other person, on or before the
specified period.
5. That the first party will be bound to complete all the
dues, such as electric, water dues, MCD Tax, House Tax, if any,
regarding the said property and also to complete all the
documents, regarding the said property, within the specified
period.
6. That if the first party backsout to sale the said property to
the second party or his nominees/company within the specified
period, then the second party will be empowered to get the
Regd. Sale Deed through Court or Law, under specification act.
7. That in case if the second party backsout to purchase the
said property from the first party within the specified period,
then the advance money shall be forfeited and the said bargain
shall be cancelled."
(emphasis added)
20. The counsel for the applicant/plaintiff contends that since Clause 7
supra provides for forfeiture only of the advance money and in Clause 1
only the sum of Rs.1 crore paid at the time of Agreement to Sell is referred
to as advance money, the forfeiture can be only of Rs.1 crore and not of the
balance Rs.2 crores paid by the applicant/plaintiff to the defendants.
21. I am unable to agree. Clause 1 of the agreement to sell, after payment
of Rs.1 crore, also provided for payment of Rs.1.50 crores on or before 25 th
April, 2013 and Rs.50 lacs on or before May, 2013 and the balance amount
to be paid at the time of completion of the bargain within six months
CS(OS) No.2353/2013 Page 13 of 14
thereof. The entire amount paid by the applicant/plaintiff to the defendants
before completion of the transaction would qualify as an „advance‟ and the
agreement of the parties being with reference to the „advance‟ and not with
respect to Rs.1 crore only, as per the Agreement, the entire amount of Rs.3
crores paid before completion of bargain would be „advance‟.
22. There is thus no merit in the application.
23. Dismissed.
24. The counsel for the applicant/plaintiff seeks liberty to institute a suit.
25. If the applicant/plaintiff institutes a suit, the same shall be considered
in accordance with law and all defences shall remain open to the defendants.
RAJIV SAHAI ENDLAW, J.
MARCH 02, 2020 „bs/gsr‟..
CS(OS) No.2353/2013 Page 14 of 14