Madras High Court
Appanna vs Jami Venkatappadu And Ors. on 17 November, 1952
Equivalent citations: AIR 1953 MADRAS 611
JUDGMENT Venkatarama Aiyar, J.
1. This is an appeal by the plaintiff against the judgment and' decree in O.S. No. 2 of 1947 on the file of the Court of the Subordinate Judge, Chicacole. The properties which are comprised in this suit belonged to one Vaddi Varahalu, the mother of the plaintiff, as her stridhana and on the death of Vaddi Varahalu about the year 1914 the plaintiff became entitled to them as her stridhanam heir. She was then a minor aged about 8 years. It is stated in the plaint that as her father was a man of weak intellect, the first defendant and his brother Kamanna who are her maternal uncles took possession of her properties and entered into the management thereof on her behalf. The plaintiff was subsequently married to the first defendant. On 16-8-1925 she executed a deed of settlement Ex. B 3 whereby she transferred all the suit properties to the first defendant and his brother Kamanna by way of gift. It is this deed that is the subject-matter of attack by the plaintiff in this action. The plaintiff alleges that the first defendant and his brother represented to her that the deed was a general power of attorney authorising them to manage the estate, that she did not read it nor was it read to her and that she executed it in the thought and belief that it was only a power of attorney. She goes on to state that she lived with her husband till 1939, that in that year he drove her and her children out of the house and that she became aware of the fraud practised on her only on 29-8-1944. In paragraph 10 of the plaint it is stated that the "settlement deed dated 16-8-1925 was vitiated by fraud and misrepresentation of the first respondent and his brother and as such it confers no title on them to the plaint properties" and that the suit is laid for recovery of possession with mesne profits. Conformably to these allegations, the plaintiff prays for a declaration that the settlement deed dated 16-3-1925 is vitiated by fraud and undue influence and misrepresentation and that it confers no title on the respondents; for an order that the suit settlement deed be set aside and for a decree for possession and mesne profits. The second defendant is the widow of Kamanna who is the brother of the first defendant and one of the donees under Ex. B 3. Both the defendants contest the suit on the merits and they also plead that it is barred by limitation. On these pleadings, the following issues were framed:
1. Whether the settlement deed dated 16-8-1925 was got executed by the plaintiff by the exercise of fraud, undue influence and misrepresentation?
2. Whether the plaintiff has been in possession of the suit properties within 12 years prior to suit?
3. Whether the suit is in time?
4. To what mesne profits, past and future, is the plaintiff entitled, if any?
5. What relief?
At the hearing of the suit; issue No. 3 was taken up first for trial. The notices that passed between the parties in 1944 were marked and arguments were addressed on the question of limitation. The learned Subordinate Judge held that the suit was governed by Article 91 of the Limitation Act and that as the plaintiff had admitted in her notice dated 10-8-1944 that she had knowledge of the fraud in 1940, the suit which was instituted on 25-4-1946 was barred by limitation. On this finding, he dismissed the suit 'in limine'. Against this decision the plaintiff prefers this appeal.
2. The only point for determination in this appeal is whether the suit is barred by limitation under Article 91 of the Limitation Act. The answer to this question depends on the application of two principles both well settled, that Article 91 does not apply when the instrument sought to be cancelled is void and inoperative and that when a person executes a deed of one character under a misrepresentation that it is of a different character, it is void.
3. Article 91 of the Limitation Act provides for a period of three years for a suit to cancel or set aside an Instrument, not otherwise provided for. This article presupposes that a suit is necessary under the law to set aside the instrument. But, where under the law there is no duty cast on the person to get an instrument set aside, this article does not impose any obligation on him to get it set aside. We must, therefore, have recourse to the substantive law to ascertain whether a party to an instrument should get that cancelled or not. Now the authorities have established that for this purpose there is a distinction between voidable and void transactions and that while the former class of transactions should be set aside, the latter need not be. The reason for this distinction is that in the case of a voidable transfer the title to the properties vests in the transferee on the execution of the deed and that it can revest in the transferor only by a decree of Court rescinding the transfer on grounds such as coercion, undue influence or fraud. To such a suit, Article 91 prescribes the period of limitation and if no suit is filed within the time-limited thereby the transferor loses his right to avoid the sale and the title of the transferee becomes unimpeachable. Thereafter, it is not open to the transferor to sue for possession of the properties ignoring the deed because the right to possession is an adjunct to the title to the properties and that had passed to the transferee and had become unimpeachable by the operation of Article 91. But different considerations arise when the instrument of transfer is void and does not operate to vest the title in the transferee. In that case, the transferor continues to be the owner of the properties even after the execution of the instrument precisely as before. There is no need in such a case for the transferor to move the Court for setting aside the deed because there is no transfer which the Court has to rescind and if the transferor has to recover possession of the properties covered by the deed, he can ignore the deed and recover on the strength of his own title. To such a suit, the period of limitation applicable is under Article 144 and not Article 91. If in such a suit there is a prayer for cancellation of the instrument, it can only be regarded as ancillary to the substantive prayer for possession and can be treated as mere surplusage.
4. Turning now to the authorities: In --'Petheperumal Chetty v. Muniandi Servai', 35 Cal 551, (559-60) (PC) (A), the question for determination was whether a suit to recover properties which, had been transferred by a person benami in the name of another was governed by Article 91 of the Limitation Act. In holding that that article had no application, the Privy Council observed: "As to the point raised on the Indian Limitation Act, 1877, their Lordships are of opinion that the conveyance of the 11th June 1895, being an inoperative instrument, as, in effect, it has been found to be, does not bar the plaintiff's right to recover possession of his land and that it is unnecessary for him to have it set aside as a preliminary to his obtaining the relief he claims. The 144th, and not the 91st article in the second schedule to the Act is therefore that which applies to the case and the suit has consequently been instituted in time.". In accordance with this decision, it has been hold that where the transaction is sham and nominal, there is no need to get it set aside and Article 91 has no application to such cases; Vide: -- 'Subraya Chetti v. Nagappa Chetti', AIR 1927 Mad 805 (812) (B); -- 'Krishnaswami Aiyangar v. Kuppu Ammal', AIR 1929 Mad 478 (479) (C); -- 'Mohamed Nazir v. Mt. Zulaika', AIR 1928 All 267 (D) and -- 'Sangawa v. Huchan Gowda', AIR 1924 Bom 174 (E). In -- 'Narasa Gouda v. Chawa Gowda', AIR 1918 Bom 188 (PB) (F), it was held that a sale deed executed by a minor being void, he was entitled to recover possession of the properties and that the suit was not governed by Article 91 as he was not bound to nave the deed set aside. In -- 'Narayanan v. Lakshmanan', AIR 1915 Mad 1196 (G), certain trustees had translerred their right to manage a temple in favour of the defendants and put them in possession of the temple properties. In a suit to recover possession of the properties, the defendants pleaded that it was barred by limitation under Article 91 as it was instituted more than three years after the date of the transfer. It was held by Wallis C. J. and Coutts-Trotter J. that as the deed of transfer was void, it did not require to be set aside and that Article 91 had no application and they observed:
"The Limitation Act merely prescribes within what periods suits must be brought and cannot be construed as of itself creating an obligation to sue where none existed." In -- 'Banku Behari v. Krishto Govinda', 30 Cal 433 (H), Bannerjee and Geidt JJ. observed: "That a document which was never intended by the executant to be operative does not require to be set aside or cancelled in order to entitle any person to the possession of the property covered by it as against the person in whose favour it stands, has been held by this Court in the cases of -- 'Sham Lal v. Amarendra Nath', 23 Cal 460 (I) and -- 'Raghubar Dayal v. Bhikya Lal', 12 Cal 69 (J)."
The position is thus stated by Richardson J. in -- 'Saratchandra v. Kanailal', AIR 1921 Cal 786 at p. 789 (K):
"If a plaintiff comes into Court to have a particular written instrument set aside or cancelled then 'prima facie' the article of the schedule of the Limitation Act applicable is Article 91, whether the ground on which the claim is made is fraud or some other ground. The Courts, however, draw a distinction between void and' voidable instruments and hold that Article 91 does not apply to instruments which are void 'ab initio' so as not to require setting aside. When the instrument is voidable it is presumably void, and binding on the plaintiff until it is set aside, and any further relief which may be sought depends on the removal of the instrument from the plaintiff's . path. In such a case, Article 91 applies.
But if the facts alleged by the plaintiff raise a case that the instrument, whether executed by the plaintiff himself or by some third party through wheh he claims is null and void 'ab initio', then, as I understand the matter, Article 91 ceases to be applicable and the circumstances may entitle the plaintiff to _ the benefit of the longer period of limitation allowed by some other article, such as Article 120 or Article 144."
These observations are well supported by authority and it may now be taken as firmly established that where the instrument which is relied in bar of the plaintiff's claim is void and inoperative, there is no need for setting aside such an instrument and Article 91 does not bar the plaintiff from claiming such relief as he might be entitled to on the basis that the instrument is void.
5. The question next arises whether Ex. B. 3 is a deed under which title passed to the transferees, though it was liable to be displaced on proof of undue influence or fraud or whether it was a void instrument under which there was no transfer of title. If the complaint of the plaintiff had been that by the fraudulent representations of the donees she was induced to enter into the transaction of whose nature however she was aware or that there had been fraud with reference to the terms of the deed and its contents, there can be no doubt that title would pass to the transferees and that the only remedy of the plaintiff would be to sue to set aside the deed on the ground of fraud. But the complaint here is something different. The plaintiff states that it was represented to her that the deed which she was executing was a power of attorney, whereas in truth it was a deed of gift and that she signed Ex. B. 3 thinking and believing that it was only a power of attorney. That also is what she stated in the notice, Ex. B. 2. Now the authorities have made a distinction between misrepresentations as to the character of the deed and misrepresentations as to its contents. With reference to the former, it has been held that the transaction is void, while in the case of the latter, it is voidable. In -- 'Foster v. Mackinnon', (1869) 4 CP 704 (711, 713) (L) the action was by the endorsee of a bill of exchange. The defendant pleaded that he endorsed the bill on a fraudulent representation by the acceptor that he was signing a guarantee. In holding that such a plea was admissible, the Court observed:
"It (signature) is invalid not merely on the ground of fraud, where fraud exists, but on the ground that the mind of the signer did not accompany the signature; in other words, that he never intended to sign, and therefore in contemplation of law never did sign, the contract to which his name is appended......
The defendant never intended to sign that contract or any such contract. He never intended to put his name to any instrument that then was or thereafter might become negotiable. He was deceived, not merely as to the legal effect, but as to the 'actual contents' of the instrument."
This decision has been followed in numerous authorities in the Indian Courts. In -- 'Sanni Eibi v. Siddik Hossain', AIR 1919 Cal 728 (M) the suit was for recovery of possession of certain properties in respect of which the plaintiff had executed a deed of sale. The plaintiff also prayed for cancellation of the deed on the ground that it was represented to her that the deed was a 'jimbanama' for her maintenance and that she did not know or believe that she was executing a deed of sale. That was found as a fact by the District Munsif. Nevertheless, he held that the suit was barred by limitation under Article 91 of the Limitation Act. Newbould and Panton J.I. held that on that finding, the principle of the decision in -- '(1869) 4 CP 704' (L), would apply and that the deed would be void and that Article 91 would be inapplicable to such a case. In -- 'AIR 1921 Cal 786 (789) (K), already cited, the allegations in the plaint were that the defendant had taken a deed of gift and exchange from the plaintiff Rengamoni Devi on a representation that it was a power of attorney for the management of the estate and that she executed the document without the knowledge of its true character. The suit was dismissed by Buckland J. as barred by limitation under Article 95. On appeal, Sanderson C. J. and Richardson J. held following the decision in -- '(1869) 4 CP 704' (L), that if the allegations in the plaint were established the transaction would be void and that neither Article 95 nor Article 91 would apply to that case. Richardson J. observed:
"in the present case, as I read the plaint, plaintiff raises the plea known to English lawyers as 'non est factum'.
It she should succeed in establishing that plea, then the instrument in question would be altogether void. It would not require setting aside and the prayer to set it aside would be therefore superfluous, so that Article 91 would be inapplicable."
In -- 'Brindaban v. Dhurba Charan', AIR 1929 Cal 606, 607 (N), the third defendant who had executed a deed of gift in favour of the second defendant sold the property subsequently to the plaintiff alleging that the gift deed was executed by her on a representation by the second defendant that it was a power of attorney and the suit was by the purchaser to recover possession. It was pleaded by the second defendant that it was barred under Article 91 of the Limitation Act. In rejecting this contention, Cuming and Pearson JJ. observed:
"On the other hand in --- 'AIR 1919 Cal 728' (M) a decision directly in point, it has been held that when it is established that the plaintiff by defendant's misrepresentation was induced to execute a deed of sale believing the same to have been a deed of a different kind the transaction is void and not voidable only and Article 91, Limitation Act has no application to his suit to recover the property. It will be seen that that decision is directly in point, because in this case the plaintiff sues as the transferee of defendant 3 and stands in her shoes. Defendant 3 was induced by the misrepresentation of defendant 2 to execute a deed of a different kind to what she thought she was executing. It has been found that she thought that she was executing a power of attorney when she was really executing a deed of gift."
In the result, the decree for possession was affirmed. In -- 'Rajah Singh v. Chaichoo Singh', AIR 1940 Pat 201, 203 (O) one Titai Singh sued to recover possession of the properties comprised in a deed of gift executed by him on 18-6-1931 on the ground that it was represented to him that the deed was an instrument of lease and that it was, therefore, void. The suit was instituted on 3-8-1935. The question was, whether it was barred by limitation under Article 91. It was held by Fazl Ali and Meredith JJ. that if the facts pleaded in the plaint were established. Article 91 would have no application as the deed would then be void and not merely voidable. Meredith J. observed:
"If Titai executed the document under the impression that it was a lease, when in fact it was a deed of gift, then I think there was no real execution since Titai's mind would have been directed to one thing whereas what he put his hand to was something of an altogether different character. The executant's mind was not with his hand. If there was no real execution the document was wholly void and not merely voidable.......
......The learned advocate for the appellants argued on the basis in -- 'Howatson v- Webb', 1907-1-Ch. 537 (P) that -- '(1869) 4 CP 704' (L) was no longer good law. But, in fact, what the later rulings really lay down is that a misrepresentation as to the contents of a document will make it voidable, and only a misrepresentation as to its character will make its execution absolutely void.....It seems to me that a representation that a document was a lease when it was in fact a deed of gift, would be a misrepresentation as to the nature of the document and not merely as to its contents. Obviously, the line of distinction might sometimes be a fine line. I can conceive cases where it might be very difficult to say whether the document signed and the document fraudulently represented actually differed in nature or merely in contents; hut I feel no doubt that as between a lease and a deed of gift, there is a difference of nature and not merely a difference of contents. Where the document is wholly void 'ab initio' any prayer to set it aside is unnecessary and redundant."
In -- 'Bibi Saleha v. Md. Zakariya Khan', (Q) the allegation was that a deed of gift was executed under the impression that it was a 'mukhtarnama' and that was found as a fact. With reference to a plea of limitation based on Article 91 the Court observed:
"It is now well established that this article applies to suits in which it is sought to cancel or set aside an instrument which is voidable, and has no application where the instrument which is challenged is void 'ab initio'."
The plea of limitation was accordingly overruled.
6. Mr. E. V. Subramaniam the learned advocate for the respdts. argued that the distinction made in the decisions quoted above between misrepresentation as to the character of a deed and misrepresentation as to its contents was untenable in view of the pronouncement of the Privy Council in -- 'Atmaram Manekal v. Bai Hira', AIR 1948 PC 111 (R). There, a widowed daughter-in-law living with her father-in-law had executed on 12-6-1926 a deed relinquishing her rights over the properties inherited by her from her husband. On 14-10-1930 she instituted a suit for setting aside the deed on the ground that the defendant got her to execute the document while she was in distress and under his protection, influence and control and without allowing her an opportunity for independent advice or legal aid; that when she signed, she did not grasp the import of the document and that it was only when the document was explained to her that she understood that it purported to be a relinquishment of her rights over the property which she had inherited from her husband. There were concurrent findings of the Courts in India that at the time when the deed was executed the plaintiff was under the influence and protection of the defendant, that she had no independent advice, that owing to mental distress she was not fit to understand how adversely her rights were affected and that in fact she did not understand its meaning and legal consequences. Before the Board, it was argued that the suit was barred by Article 91, as the plaintiff had been given a copy of the deed in 1926 and more than three years had elapsed from that date. In answer to this, the Privy Council observed:
"When ground for setting aside the instrument is that the plaintiff did not appreciate its true nature and legal consequences, it has been said by this Board and it was not disputed in this case, that the limitation begins to run from the date when the plaintiff became aware of the true nature and legal consequences of the instrument."
And again, "it is for him (the defendant) to prove the elate at which she in fact came to understand the true nature of the transaction which ought to have been explained to her by him and it is not enough for him to show merely that she had an opportunity of reading the document and that its terms were not complex or obscure.".
The respondent argues that this decision is an authority for the position that Article 91 would apply even when the misrepresentation was as to the nature of the document. But the context clearly shows that their Lordships had in mind the effect of the deed on the rights of the parties and not about the character of the deed. On the other hand, the decision in -- 'Someshar Dutt v. Tribuwandutt', AIR 1934 PC 130 (S) recognises that suits in which deeds are impugned on the ground that they were executed under a misrepresentation as to their character stand on a separate footing from suits to set aside deeds on the ground of undue influence. In that case, the plaintiff had on 15-5-1914 executed a deed of gift in favour of the defendant. He subsequently filed a suit to recover possession of the properties covered by the deed on the ground that the defendant represented to him that it was a deed of management, that he had signed it without knowing that it was a deed of gift and that the suit was not barred by limitation, as it was filed within twelve years of the transaction. It was found that there was no misrepresentation and that the plaintiff had executed the deed with full knowledge of its contents. The substantive case put forward by the plaintiff, therefore, failed. It was then sought to be argued on behalf of the plaintiff that a case of undue influence had also been raised in the plaint and that the suit was within time as one to set aside a deed under Article 91. As to this, the Privy Council observed that the only substantive case put forward in the plaint was that the deed had' been executed under a misrepresentation as to its character, that allegations as to undue influence were made only as ancillary to that case and that there was no independent and substantive plea of undue influence put forward in the suit. It was also remarked that a suit for relief based on undue influence would be governed by three years limitation whereas according to the allegations in the plaint, the suit would be governed by 12 years limitation.
7. The authorities thus establish that when a deed of one character is executed on a representation that it is of a different character, then it is wholly void and inoperative. Such a deed does not require to be set aside under Article 91 and a suit to recover possession of the properties comprised therein would be governed by Articles 142 and 144 of the Limitation Act. The fact that there is a prayer for a declaration that the deed is void or that it should be set aside does not affect the position, such prayers being ancillary to the substantive prayer for possession. As observed in the decisions already cited, such prayers might be regarded as mere surplusage. We accordingly hold on issue No. 3 differing from the lower Court, that the suit is not barred by limitation under Article 91.
8. In the result this appeal is allowed and the suit is remanded for disposal" on all the issues excepting issue No. 3. As the appeal has been filed in forma pauperis no order is necessary for refund of court-fee. The costs of this appeal will abide the result of the suit.