Gujarat High Court
Krishnakant Manuprasad Trivedi vs Urvashiben W/O Chaitaniyabhai ... on 10 July, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/FA/160/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 160 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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KRISHNAKANT MANUPRASAD TRIVEDI
Versus
URVASHIBEN W/O CHAITANIYABHAI CHANDULAL PATEL
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Appearance:
MR.MEHUL SHAH, SENIOR ADVOCATE with MR EKANT G AHUJA(5323)
for the PETITIONER(s) No. 1
MR.ANSHIN DESAI, SENIOR ADVOCATE with MR.PARTH CONTRACTOR
(7150) for the RESPONDENT(s) No. 1,2,2.1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 10/07/2018
ORAL JUDGMENT
Page 1 of 21
C/FA/160/2018 JUDGMENT (PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. This appeal arises out of the judgment and decree passed by the learned Judge, City Civil Court, Ahmedabad, on 27.12.2017, rejecting the plaint of the plaintiffappellant in exercise of powers under Order 7, Rule 11 of Civil Procedure Code. Looking to the nature of disputes, we had decided to hear the appeal finally at the admission stage. Learned advocates for both the sides accordingly had made detailed submissions.
2. Brief facts are as under.
3. Appellant is original plaintiff. He had filed Civil Suit No.930 of 2017 seeking direction to the defendants to execute a registered sale deed of land bearing Final Plot No.147 of Town Planning Scheme No.3 of Mouje:ShekhpurKhanpur of Ahmedabad, admeasuring 2821 sq.mtrs. (hereinafter to be referred to as 'the suit land' for short) pursuant to the deed dated 13.03.1992. According to the plaintiff, the predecessor in title of the defendants i.e. one Chaitaniyabhai Patel had agreed to sale the suit land to the plaintiff orally on 15.01.1990 for a sale Page 2 of 21 C/FA/160/2018 JUDGMENT consideration of Rs.32 lakhs. Between 15.01.1990 to 05.09.1991 on different dates, total consideration of Rs.32 lakhs was paid to Chaitaniyabhai, for which, according to the plaintiff, he had also signed vouchers. On 13.03.1992, a deed was executed between the plaintiff and Chaitaniyabhai before the Executive Magistrate. This document is alternatively referred to as a sale deed or agreement to sell. We would refer to the contents of this documents later. According to the plaintiff, since Chaitaniyabhai was operating a hotel on the suit land and was in financial difficulties, he had promised to execute the sale deed later after some time. The plaintiff relied on such oral assurances. Further, it was also conveyed to the plaintiff that there are some disputes with the suit land going on. As soon as such disputes are resolved, the seller would obtain a title clearance certificate and execute the sale deed in favour of the plaintiff. For several years thereafter, no developments took place with respect to this transaction. The plaintiff, according to the averments in the plaint, would request execution of a formal sale deed. Chaitaniyabhai would site some Page 3 of 21 C/FA/160/2018 JUDGMENT excuse or the other for delaying the same. Chaitaniyabhai expired on 25.01.2015. According to the plaintiff, shortly before filing the suit on 25.05.2017, he tried to meet the defendant no.1 at the suit site when he found some unknown persons' presence with police. The plaintiff thereupon learnt that the defendants had executed some writing in connection of the suit land in favour of the third party. He thereupon requested for execution of the sale deed. The defendants refused to do so, upon which, the said suit came to be filed.
4. The defendants appeared before the Civil Court and filed application Exh.17 for rejection of the plaint under Order 7 Rule 11 of Civil Procedure Code. In such application, the defendants raised following main grounds:
I. The plaintiff had sought execution of the deed of 1992, for which, no steps were taken for close to 25 years.
II. There are inherent contradictions in the plaint itself since the plaintiff had alternately referred to the said document dated 13.03.1992 as a sale deed Page 4 of 21 C/FA/160/2018 JUDGMENT and agreement to sell.
III. The document dated 13.03.1992 was a forged one. The defendants elaborated this ground by pointing out that upon detailed inquiry, it was found that no such document was executed before the Executive Magistrate and the stamp and signatures affixed on the documents also appeared to be forged. The defendants have already initiated criminal proceedings against the plaintiffs which are going on.
IV. They have also contended that the predecessor intitle of the defendants was not the owner of the suit land and therefore could not have executed any document in relation to the same.
5. The Trial Court, as noted, by the impugned judgment and decree, allowed the application of the defendants and rejected the plaint. The learned Judge referred to Article 54 of the Limitation Act, 1963, pertaining to the limitation for specific performance of the agreement and also referred to the averments made in the suit to conclude that the suit was barred by limitation. The learned Judge was of the opinion that the plaintiff had cleverly drafted Page 5 of 21 C/FA/160/2018 JUDGMENT the plaint to circumvent the question of limitation. Till the death of Chaitaniyabhai, the plaintiff had not taken any action, nor given any notice in writing for specific performance of the agreement. He had failed to explain the delay in filing the suit. He had not made any averment in the plaint regarding the suit being filed after a lapse of 25 years. He also failed to give any satisfactory explanation why he had not taken any action for 25 years when the full sale consideration was paid in the year 1991 and the agreement was executed on 13.03.1992. The learned Judge also noted that the agreement to sale does not fix any time limit for execution of the final sale deed, however, in the opinion of the learned Judge, in absence of any such clause, it can be understood that the same should be done within a reasonable period and a period of 25 years cannot be stated to be reasonable. In the opinion of the Court, the plaintiff's averment of having visited the sight on the month of May, 2017, when he came to know about that the defendants having transferred the property to a third party, was a mere piece of clever drafting.
Page 6 of 21
C/FA/160/2018 JUDGMENT
6. Learned counsel Shri Mehul Shah for the appellant raised following contentions:
I. While examining the question of rejection of plaint under Order 7 Rule 11 of Civil Procedure Code, as per settled law, only averments in the plaint need to be perused and read as a whole.
II. In the present case, the agreement in question did not lay down any time limit for completion of the sale deed. In terms of Article 54 of the Limitation Act, period of limitation in filing the suit would commence upon the plaintiff having noticed that the performance was refused. Going by the averments in the plaint, the first notice of refusal of performance was when the plaintiff had visited the site and the defendants refused to execute sale deed on demand by the plaintiff.
III. The defendants had pressed various grounds of nongenuineness of the document in question and the improbability of human conduct of waiting for a long period to execute the sale deed in their application for rejection of plaint. These would be defenses which can be raised only at the time of trial but not Page 7 of 21 C/FA/160/2018 JUDGMENT at the time of rejection of plaint.
IV. The Trial Court committed a serious error in rejecting the plaint on the ground that it was hit by limitation.
7. Counsel relied on the following judgments:
I. In case of Chhotanben v. Kiritbhai Jalkrushnabhai Thakkar reported in JT 2018 (4) SC 145, in which, the Supreme Court reiterated that in the context of Order 7 Rule 11 of Civil Procedure Code, averments in the plaint are required to be read as a whole. The defense available to the defendants or the plea taken by them in the written statement or in any application filed by them cannot be the basis to decide the application. Only the averments in the plaint are germane. The Court also referred to the starting point of limitation for filing suit challenging the registered document. II. In case of Daya Singh and Anr. v. Gurdev Singh through L.Rs reported in AIR 2010 SC 3240, in which, it was observed that right to sue accrues when there is clear and unequivocal threat to infringe a right Page 8 of 21 C/FA/160/2018 JUDGMENT of defendant.
III. In case of Rathnavathi and another v. Kavita Ganashamdas reported in 2014 AIR SCW 6288, in which, it was observed that when in an agreement to sale, time was not made the essence of contract and no specific clause in agreement providing for completion in the agreement, period of limitation would start from the date when the plaintiff noticed that the performance of agreement was refused by defendant. IV. In case of Madina Begum and Anr. V. Shiv Murti Prasad Pandey and ors. reported in AIR 2016 SC 3554, in which, it was reiterated that in an agreement to sell if no specific date is fixed for performance of agreement, the limitation for filing the suit for specific performance would be within three years from the date when the plaintiff had notice that the defendant has refused performance of the agreement.
8. On the other hand, learned counsel Shri Anshin Desai for the defendants opposed the appeal contending that;
I. The Trial Court had given detailed cogent Page 9 of 21 C/FA/160/2018 JUDGMENT reasons.
II. The suit was filed 25 years after execution of the alleged document on 13.03.1992.
III. Mere clever drafting would not be sufficient to circumvent the question of limitation. IV. The suit was based on vague and unclear averments. Mere one sentence statement that the plaintiff met the defendants few days before filing of the suit when the defendants refused to execute the sale deed would not be sufficient. V. The plaint did not disclose any cause of action. This must be seen in light of facts and attendant circumstances. According to the plaintiff, having paid the full sale consideration in the year 1991, he took no steps for execution of the registered sale deed for nearly 25 years merely relying on the oral assurances of Chaitaniyabhai. The suit was filed many years later by making one line declaration that recently when the plaintiff visited the sight and asked for execution of sale deed, the same was refused. In this context, counsel heavily relied on Page 10 of 21 C/FA/160/2018 JUDGMENT the allegation of fraud and fabrication of documents against the plaintiff.
9. Counsel relied on the following judgments:
I. In case of T. Arivandandam v. T.V.Satyapal and another reported in (1977) 4 SCC 467, in which, it was observed that power under Order 7, Rule 11 should be exercised to prevent gross abuse of the process of the Court and to thwart any attempt to circumvent the legal impediments through clever drafting. II. In case of Dilboo (SMT) (DEAD) BY LRS. AND OTHERS V. DHANRAJI (SMT) (DEAD) AND OTHERS reported in (2000) 7 SCC 702, in which, the Court discussed the issue of deemed knowledge to the general public upon registration of a document.
III. In case of I.T.C. Limited v. Debts Recovery Appellate Tribunal and others reported in (1998) 2 SCC 70, in which, it was observed that the Court has to ascertain whether the plaint created an illusion of cause of action by clever drafting, if so, the plaint should be rejected under Order 7 Rule 11 of Civil Procedure Code. On the question of clever Page 11 of 21 C/FA/160/2018 JUDGMENT drafting, reliance was also placed on the judgment in case of Raj Narain Sarin (Dead) through Lrs. And others v. Laxmi Devi and others reported in (2002) 10 SCC 501.
IV. Reliance was placed on in case of Hardesh ORES P) Ltd. V. HEDE and Company reported in (2007) 5 SCC 614, to contend that rejection of plaint on the ground of limitation is contemplated under Order 7 Rule 11 of Civil Procedure Code.
10. Broad parameters while considering an application for rejection of plaint under Order 7 Rule 11 are too well settled to merit reiteration. It is well settled that at that stage only the averments in the plaint are germane and the differences raised by the defendants cannot be examined. The plaint has to be read as a whole and upon undertaking such an exercise, if the suit is hit by any of the clauses of Order 7 Rule 11 of Civil Procedure Code, the same would be rejected. With this background, if we revert back to the facts. According to the plaintiff, the predecessor in title of the defendants agreed to sale the suit land for Rs.32 lakhs. Page 12 of 21
C/FA/160/2018 JUDGMENT Between 15.01.1990 to 05.09.1999 on different dates, full sale consideration was paid in cash. This culminated into the execution of a deed dated 13.03.1992. It is titled as 'vechan karar' i.e. sale agreement. The terms thereof however are akin to a final sale. The document records full sale consideration have been paid on different dates. The purchaser is given all rights to enjoy the suit land. He would also be liable to pay Government dues and taxes from such date in relation to the land. In the concluding portion, the document recorded that having given the land through sale, it would be open for the plaintiff to have the same registered in his name, for which, whatever signatures or declarations needed, the seller would give.
11. According to the plaintiff, the sale deed could not be executed for variety of reasons; principal being that the seller was operating a hotel there and wanted to continue for sometime and also that there were various disputes which needed to be sorted out before title of the land can be cleared. According to the plaintiff, during the lifetime of Chaitaniyabhai i.e. the seller, he met him several Page 13 of 21 C/FA/160/2018 JUDGMENT times but the sale deed was not executed. He kept delaying it under some excuse or other. After his death in May, 2017, the plaintiff visited the site and found suspicious movements, upon which, he requested the defendants to execute the sale deed which they refused.
12. Two questions need to be answered. One; from such averments in the plaint can the suit be held to be barred by limitation and two; whether through clever drafting and illusion, the plaintiff has created a cause of action where nonexisted. In other words, is it a case where the plaint discloses no cause of action.
13. We have paused two questions since these two elements have been argued before us at length by the counsel for both the sides. Trial Court has proceeded only on one ground viz. the suit is barred by limitation. In the context, the Court also, in our opinion, mixed the issues of the probability or reliability of the averments of the plaintiff. The Court has noted in the impugned judgment that the plaintiff failed to give any satisfactory explanation Page 14 of 21 C/FA/160/2018 JUDGMENT why he had not taken any action for 25 years when he had already paid the full sale consideration of Rs.32 lakhs way back in the year 1991. In our opinion, this was not correct legal way of looking at the controversy. The learned Judge also referred to Article 54 of the Limitation Act and noticed that the agreement in question did not lay down any date for execution of the sale deed, nevertheless, held that the suit was barred by limitation on the ground that where no period of limitation is prescribed, the specified act must be done within a reasonable period. In this context, the Court also referred to the principles of delay and laches. Entire approach of the Court was as if it was dealing with the plaintiff's prayer for interim injunction and not defendants' prayer for rejecting of plaint.
14. Going on by the plain averments in the suit, it cannot be stated that the same was barred by limitation. The agreement does refer it to as a sale deed giving full rights to the purchaser upon full consideration having been paid. This agreement still however, records that plaintiff would have a right to have the suit land registered in his name for which Page 15 of 21 C/FA/160/2018 JUDGMENT whatever signatures and declarations needed, the seller would give. Under this agreement, at least, therefore, the final execution of a registered deed remained and it was within the power of the plaintiff to demand such performance from the seller, from which, no time limit or date was fixed. Article 54 of the Limitation Act, 1963 provides that specific performance of a contract, the period of limitation is three years and the limitation would begin from the date fixed for performance and if no such date is fixed when the plaintiff has noticed that the performance is refused. Neither the defendants nor the Court below could specifically target the plaint on the basis of this clause for limitation. It is entirely different thing to state that the plaintiff's averments go grossly against the natural human conduct. That the version putforth by the plaintiff is highly improbable and for all we know, in the eventual analysis may prove to be incorrect. It is entirely different thing to state that going by the averments in the plant, the suit was barred by limitation. Both are vastly different concepts.
15. Equally on the ground of either vagueness or Page 16 of 21 C/FA/160/2018 JUDGMENT bringing cause of action through clever drafting when none exists, the defendants cannot succeed. Here again, their main thrust was on the plaintiff's conduct of having paid the full consideration without insisting on the execution of sale deed and of having waited for 25 years before filing the suit. The defendants coupled these aspects with the allegations that the very document was forged. They tried to establish this allegation, primafacie by pointing out that the early investigation suggests that no such document was executed before the Executive Magistrate as alleged. These are once again issues in the realm of facts based on evidence that may be brought on record. More importantly, these are defenses raised by the defendants in their written statement and documents attached to it. Such references are not referred at this stage and at any rate, cannot form the basis of an order rejecting the plaint. However, if we accept the pleadings in the plaint as it is, it is not possible to state that the suit does not disclose a cause of action. Once again, the disclosure of a cause of action on the face of the plaint and the probability of the Page 17 of 21 C/FA/160/2018 JUDGMENT averments made in the plaint being established during the trial are two different aspects. Learned counsel for the defendants vehemently contended that allowing such a suit to proceed could give rise to frivolous suits where the plaintiffs by making false documents and averments could prolong the litigation. Mere possibility of misuse would not permit us to expand the scope of proceedings under Order 7 Rule 11 of Civil Procedure Code. In exercise of such powers, the suit gets rejected at the very threshold without any trial. If frivolous suits are instituted and prolonged for long time, sometimes with a hope of making some killing out of litigation, the remedy of such an evil may lie somewhere else, may be in awarding punitive or exemplary costs at the end of the litigation if found to be frivolous or malicious but not under exercise of powers under Order 7 Rule 11 of Civil Procedure Code within the four corners of the grounds specified by the legislature and as interpreted and sometimes expanded by the Courts. One more way to deal with vexatious litigation would be to fast track the trials of cases where it appears to the Court that the plaintiff might take undue Page 18 of 21 C/FA/160/2018 JUDGMENT advantage of long pendency of the proceedings and prolonging the litigation can be his only purpose. The frivolity of the suit and creation of illusion through a clever drafting must appear on the face of it in order to enable the Court to strike at very threshold and reject the plaint without any further trial.
16. Howsoever strong primafacie the defendants' grounds for opposing the ultimate prayer made in the suit, they cannot be the reason for exercising the powers under Order 7 Rule 11 of the Civil Procedure Code. In a recent judgment in case of Soumitra Kumar Sen v. Shyamal Kumar Sen, reported in (2018) 5 SCC 644 the defendant had prayed for rejection of plaint under Order 7 Rule 11 on the ground of resjudicata. The Courts below had rejected such application. The Supreme Court while upholding the judgments, observed as under:
"12. Before we part with, it is necessary to make certain comments. The appellant has mentioned about the earlier two cases which were filed by respondent no. 1 and wherein he failed. These are judicial records. The appellant can easily demonstrate the correctness of his averments by filing certified copies of the pleadings in the earlier two suits as well as copies of the Page 19 of 21 C/FA/160/2018 JUDGMENT judgments passed by the courts in those proceedings. In fact, copies of the orders passed in judgement and decree dated March 31, 1997 passed by the Civil Judge (Junior Division), copy of the judgment dated March 31, 1998 passed by the Civil Judge (Senior Division ) upholding the decree passed by the Civil Judge (Junior Division) as well as copy of the judgment and decree dated July 31, 2014 passed by Civil Judge, Junior Division in Suit No. 268 of 2008 are placed on record by the appellant. While deciding the first suit, the trial court gave a categorical finding that as per MoU signed between the parties, respondent no. 1 had accepted a sum of Rs. 2,00,000/ and, therefore, the said suit was barred by principles of estoppel, waiver and acquiescence. In a case like this, though recourse to Order VII Rule 11 CPC by the appellant was not appropriate, at the same time, the trial court may, after framing the issues, take up the issues which pertain to the maintainability of the suit and decide the same in the first instance. In this manner the appellant, or for that matter the parties, can be absolved of unnecessary agony of prolonged proceedings, in case the appellant is ultimately found to be correct in his submissions."
17. In the result, the appeal is allowed. Impugned judgment and decree of the Trial Court are set aside. Suit is revived and placed back before the trial Court for disposal in accordance with law. We have not expressed any opinion on the rival contentions. All issues which may arise during the course of trial, will be decided uninfluenced by these observations.
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C/FA/160/2018 JUDGMENT
18. Appeal along with Civil Application is disposed of accordingly.
19. At this stage, learned advocate for the defendants stated that the defendants would like to approach the Supreme Court against this judgment, for which, the judgment may be stayed. Instead, we provide that the trial Court shall not proceed with the suit till 20.08.2018.
(AKIL KURESHI, J) (B.N. KARIA, J) ANKIT SHAH Page 21 of 21