Bombay High Court
Dharmaji Alias Baban Bajirao Shinde vs Jagannath Shankar Jadhav Since ... on 3 January, 1994
Equivalent citations: AIR1994BOM254, 1994(1)MHLJ607, AIR 1994 BOMBAY 254, 1994 BOM CJ 470, (1995) 1 CURCC 253, (1994) 2 CIVILCOURTC 369, (1994) 2 CIVLJ 370, (1994) 2 CURLJ(CCR) 599, (1994) MAH LJ 607
JUDGMENT
1. Can a transferee file a suit for injunction Pagainst the transferor to protect the former's possession over the land given to him as per the terms of agreement of sale?
2. The above question of law falls for determination in this second appeal filed by the plaintiff-transferee whose suit for permanent injunction against the defendant-transferor restraining him from disturbing the lawful possession has been dismissed by the Courts below on the grounds of maintainability as well as on merits.
3. First, the question of maintainability. The lower Courts have taken a view that the doctrine of part performance incorporated in S. 53A of the Transfer of Property Act can be pressed into service only as a defence and unless and until a decree for specific performance of agreement of contract is passed in favour of the transferee, he cannot file asuit against the transferor in respect of the suit property for any purpose. I find it extremely difficult to sustain this view for the reasons that follow.
4. Scrutiny of Sec. 53A would indicate that the necessary conditions for application of the provisions are : (1) There is a written contract signed by or on behalf of the transferor to transfer the immoveable property for consideration. (2) The terms of the contract pertaining to transfer are clearly discernible. (3) Transferee in part performance of the contract is either put in possession or is continued in possession and has done some act in furtherance of the contract. (4) Transferee has performed or is willing to perform his part of the contract. Wherever the above conditions are fulfilled the transferor or any person claiming under him is debarred from enforcing against the transferee or any person claiming under him any right in respect of the property in question even though the contract though required to be registered is not registered or where there is instrument of transfer, the transfer is not legally complete.
5. The section recognizes in a modified form English doctrine of equity of part performance, which is designed to relieve the rigour of law and provides a remedy when a transfer or an agreement to transfer falls short of legal requirements. It is meant to protect transferees who for appropriate consideration take possession, spend money and/or put in labour in improvements relying on the terms of the contract which for want of registration or any other legal requirement cannot be proved or cannot confer title on them. Thus the crux of the provision seems to be that mutual covenants are operative though title is not transferred as a result, the transferee though cannot seek to enforce his title can resist the attack on his rights under the contract, which would include right to retain possession. Often it is said that the right cannot be used as a sword and can be used only as a shield. If this right as a shield is available to him as a defendant, I do not see any justification for a view that it would be denied to him even if by force of circumstances he as a law abiding citizen is compelled to approach the Court as a plaintiff to use that shield. The transferee is entitled to resist any attempt on the part of the transferor to disturb transferee's lawful possession under the contract of sale and his position --either as a plaintiff or as a defendant --should make no difference. Contrary interpretation viz., the transferee can use the shield only as a defendant and not as a plaintiff, would defeat the very spirit of S. 53A for it will be possible for an over powering transferor to forcibly dispossess the transferee even against the covenants in the contract and compel him to go to the Court as a plaintiff. As far as letter of law is concerned, there is nothing which militates against the above object oriented interpretation.
6. The Courts below have relied upon the following two decisions in support of their view : (1) Jiwan Dass Rawal v. Narain Dass, AIR 1981 Delhi 291; (2) Krishnamoorthy Koundar v. Paramasiva Koundar, . Now, the Delhi High Court was not at all dealing with a case under S. 53A. In a suit for specific performance of contract of sale, application for temporary injunction restraining the subsequent purchaser from enjoying possession of the property was filed. Relief was refused on the ground that the plaintiff had no right in the property before a decree for specific performance was granted in his favour. The Madras High Court, no doubt, considered Section 53A. It was dealing with an application for temporary injunction by a prospective vendee to protect his possession on the basis of agreement of sale. The Court refused to grant the relief on the ground that actual delivery of possession is established in the trial, the relief of temporary injunction could not be granted. No doubt, in passing, the Court has also observed that temporary injunction could not be granted to enable the plaintiff to protect possession since the right conferred by Section 53A is a right available to the defendant only. But these seem to be only casual observations. Even if those observations are considered to be a clear statement of law, I cannot persuade myself to adopt that view with which I respectfully differ.
7. Shri Daivi, learned counsel for the appellant, invited my attention to a Single Bench decision of this Court in the case of Bhima Savalaram Shinde v. Bhaguji Annaji Unde, 1978 Maharashtra Law Journal 442, wherein it has been held that the plaintiff could file a suit to protect his possession under Section 53A and restrain the defendants who were strangers from disturbing his lawful possession. The conclusion is thus inevitable that the suit is maintainable and could not have been dismissed on that ground.
8. This takes me to the second question. No doubt, in various documents including an agreement of sale, it is mentioned that the transferee was given possession of the land. Thus, there were a presumtpion in favour of the plaintiff about delivery of possession. The Courts below however have rejected the contention about delivery of possession on the basis of certain circumstances including admission of the plaintiff himself given in other suit that in fact possession was not given though mentioned the receipt. Admission is the best form of proof. That has been relied upon along with other circumstances. This finding of fact is binding on me in second appeal since it cannot be said that it is perverse.
9. The net result of the above discussion would be that though the Courts below have erred on question of law, no interference with the order of denial of relief of permanent injunction is called for. The Second Appeal is, therefore, dismissed. No order as to costs.
10. Appeal dismissed.