Karnataka High Court
Sri V Dhayalan vs Sri Muniswamy on 17 September, 2009
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
4. And :
IN THE H16 H 0:31,: RT or--' K.»\I{:\£A'I".-'=\i<,»*\ AT B;-\.\.-'(...}.r\ mm5'~;1) THIS Tm': W" 1:)». Y ()F sI:1m~:M_131;3:2 2<_>;§)i)' ' ;;--f f _ B E F(.) R E THIS HON 731.1; f14]€..I(J'IS7'IL'-IL' A131)UL m',z1$'1;iIé*- % f _ ~ 7 REGULAR I%'IRS_TAPI'I£'A..f; NQ.46%i;2(_';_?g§V(L9:{;'.'%' :1 B elwee n :
Sri V. Dfiaxyaalzam _ '
S/(.>la£.c K.Ve:1kz11:aswazi11y-;_ V :
Aged nbnug 57yca-11-53, _. . V "
l\.-'0.-'H. I" Main }§'<('1.$z1d_;;_.V -. '
I"Stz1ge. ()E<;1IipL1:t;;1m.$. ;f «. '
Bzmgzxlorc ~J't3'(1) Appclictni.
(By Sré Sh£111}§i"1I'"vi-15]i1'}~f1EEp§?-:1 I'\T'2V1 g__:11jéifj~.};'»L9 Smt. K. i.,2;1E%1hz1._ Adm.) VE1_ ' VSfjv§\r1..{EI¥'i.$V\'.;§f;Ex}f.
3 0 Chi-451"i'5}.'E1'il . C~i1aa11I1'.:;_7pz'1._ * AA'gCcI z1I.3c*:iIi};---- 70 yt3z:1'.s'._ Rig) (}2_a.;~1d I]ifR<)ad, Em Cmss, I~i(_$.s:;;3Vé:.EA}/:1; BcgL1r Hobfi.
* A Bz1nguvE.<_.>'i1: South TuE1.1l<5(w('}(')()%§. A RC«;)1C]. I-3y his Power of x'[-\l101'm:y.
2 Sri D. SLI1"csh, S/U D<)1"2:iswz11'r1y, Agcci about 42 _vcz'a1"s.
N().§%8, 2" C'1'0:~;i~;._ StldhaImllmgz-n'a, Bz.:ng21lo1'c »~ 560 027. Res13a)11$j«§§'1its:V_'j ~1- (By Sri M.M. Ashoka, Adv. for R 1) This Regul.ar First Appezll is'TE'iE.Qc1 uncé-0:' Ejcc.$iJi.§ {§l'v.{.fV§?H(T..3 against the _i1.1d§;1,m{-mt and dCC1'CCa, "(f:1iCd "'3_l.'}.(}),i3()()fi7; in OS.No.37()/1999 on 111C file of {he X\_?__i_'I"-A_Lic£1,_ my *C._iV\V.»'i! .¥_1.ic£gc.
Bang:2l<.>rc. City. etc. " ' " "
This Rtlgllléii" E"-*'i:'.«;t Appeal cI:'m1.itj'gV(*§x1 l_7o.1' 'i'T'i';j':-:11 'Hc.uring this day, the Court <,iclivc1't-id-the i'<>J.}'ow»ing: ' ' "§1:,[g_I1)(:MI£'NT"' ' ' This 5:) 305:! is .Lii:'*x':C*1.«:L}'v:g9;:ri,:Js.& the 'z1LEt_':1ncn1 and Llccrcc in ..1 V _ ._ , 4 .1 'ma <).s._Nc:).37()/1999'-.azmzq',.3I;.;();2'€)()7 on the file or the 17"' I 'Ac1cfitiu~--2'1_a.1'i' CA}-t._y CiAv:'] JLltfgfifI3v£11.]gi110.l"(E'. City. The appcllant v»-":15 the-3. p1'=e,i_:1Eif'f'_ 'in. tV1'1::& s(:i'a..T_m--g.:: and the 1'c.~;pondc.1m w-'<-rm the L'1c.E'Q*ml-arlts. ' I'~'<">1' 111:-.__sz1kc 9.1"'C-gjm\'a::1ie1'1Ce. [ha p;11'1ics are 1'cE"c:':'cd it) by their u:'_ef.\pcctivc 1'1111l{--}13g hnrtmc the trial Couri. \» 'E.
5. On the ha1.~;i.~; of the plcauliiigs of the parties. the. ct.);iitt'_r below ["133 t'1"étii'1.eL1 the milowiiig issttesz _ _ V "1. Whcthcif the. 1:)l;1in£.i1'f pI'()\-'C.S that I" t.iL3t\L'l]("i;-l..I;1t in tlirtitigli hix power of z1tto1'ric_\;' of gm:vt;iCfC'Et~£E§11'1[:1étgtiiétgtiit"
to soil the suit pi'0p'erty for L} ICUHF?-i{.iGE:v2}'[iE}I'] Rs.25.()(}(}/-- zmd CXCCLIi.L'.d £111»'V€Igt'CC§'l1é"I?_lV.iii' SQILCV"V"'(}Vi?.wi
2.5. E996'?
2. Wlitithcr the p]Jc1iI1[i"ff"'pf()\'CS3';~.V1:I1£1tV"t:hC>.h.étS paid aidvaiicc sale C()A1]'StdC1'2t[t.0I3._0'17.1{:é.:{0.UUU./--itiifiilc 2"' dcfciidaiit 215;" p('3xyCi* Of 2.1-:ttorxnc'yVAii(*>fL}e1i__Hi)t' the 1"
c1c3t"ei1ici:trit'.'_ A' ' L'
3. Whetheét' the plzvti---iVi'tif,'f'"§1ifi'3ve"S that he is CVL31' reatdy ;ti1L1_\viEiiI'1g"t:.) i':c1't'ft':--1'i'1i'*!'ti:§";.5;11't of the t:.(>i"it1"ztct'.' V' 4»... Wl?1jeI.l'1c'ijtlie idliaiihéifit' ])I'(WC.\' that he is entiileti {or the. .s'pe_L;i't'ie'vtpe,'1'1'nr1"ii;11iCe of the 'df_lI"L3L'.lT1C11l of :4£tlC'}' i5."V'v'1iet'heei5__t11'i: plziiiitiff §')I't)\"'L'.S that £.i1lL'I"l'|é.1[iVL.'L\-' he is CI1'[.t."...l£'3i"('1a1'(vI)I' rcftind of zictvaiicc. L'.'()1]StdC.1"L1LtUfl with . r;1t;ti-iiziges and if so, what Qgiouiat'.-'
7. I haw-"e heart! Sri ShamE;a'11'zt1i11gupp21 t\E:.:g_2tt'zt_j. lemned Ctuttnsel for the ap])e.11ant and Sri Mk]. f\._~5I"t0k, 1C£.ti'I}Cd C()Ltl"tS{)1 let"
the t'is*st. 1'espcm(1ent. Though the seeond respt.mden!; was; se:1\'='e'd.,.¢'he__t' . ' has remained tm~t'e;'.1resented.
8. Learnecl Cottnset for the t1ppC1ittt"tt w-"(mid'eotittehttthat-A7 when the triui Court has held that piztitttift'11;t$'.p:'tj>xjett the'evxet:»ztté<)t:-I of the ztgreetltettt of sale at 1'-'ix..P3. that h«;:: is a:1'e..{ay;~;.tfeady mid willing to perform his part 0i"th.e e<);2'ti99.tet Itttfjt hth;-tt the s§L1it"i:s not barred by hmitatitm. it ought [O 11:1-we t.Ei't'eetecE_.t.he* .tf'i.'Vits;t'gtefenclzmt to execute z11m.,_:'eg_iste.e1' 'tV}v1.L'*-..%:'it;%_ Cie.ed~~.ia1' tavottr of the plztintitt'. It is zttgtted that theet>L:1'tV"beh)wVliigd pas.s'e.(i am interim 01'Cfe2' on "..1:A.Nt).s..?3--¢:md~4 :'es1t"a'1':--t1t11g the delettcltmts 1':'0m i'}1iCi}£.tIt1}g the suit V's.e1te(h:'.--e_V p,tf<)'pe1-ty"'~«to any third p:11'{tCS or putting up any C()ttStt"ttC'E.i()fl titezieetnupending disposzti 01' the suit. i.')urir1g the pendettey Qlftitevsztit. the hrst. defenclunt has alienated the sehechtle A p..:f(:pe1"ty._§n favour of his tfattglttetuS:nt.SL:mithtr;-tmmzt tmclet ¥??Lx.Pa'$ "$«at1eijleecE dated 24.5.2(')():3 in utter \=i0i;tti<.m oi' the ittterim (.)t'LECI". 11 h K 10 is argued that he has :10: taken any pernlission of the tria§---- « * aiienaie the said pmperty. It is fimher _argz::_:f:;;l matha' "
perzdenie lite need not be made 3 party it} She..is"b§5st;z§};i:i}3j"*1./.i {£13 decree just as much as she was a p{a;~1y to V:$'*::s£t_§1s;' ii:
Sevztirm 52 of the Tfansfegf of éhort /f~P.AC€'). The defendants tioii of the court below on £ssue N0_.s.I below ought ta 113323 ciirec:e§i4.?1i;:<,:" register the saie cieed in f'a§fot::1f cf ofthe scheduie property:
9. on $316 Qther.Viia£§§i--, fi87&1_;i§€Ci"COlB}S€I appearing fer the first i"6Sp0I1f3fS:'i'£i §ass<:«:2uI¥;i V.é§>i1'£ei1d even wiflaolzt fiiing an appeai or .;é:*0$$4§i'g£eé€iL:sn"ci:;a.Iiengi'§;§§ the dazrrae cf the friai Comm 0:: £33119:
3&9 biérsfivréspenfiezzt can support the degree (}fii1% mutt below;-.._;Re that the 9311:': belew' was not right in haidixig " i." ".__vis"s1.2ne 3 in the afiimlatiize. It £3 argued that the ageezwtefii Tgéf-..s3ia EX.P3 has met. been preveé in accordance wiih iaw. In mgygxyéort Sf his; cozztezziiofl, he has refieci cm the decisim ofthe Apex E»
5.
H Court in RA VINIJER KUMAR -.'SHARMA VS. STA TE ASSAM & 0TH151e$ .. AIR 1999 SC,' 3571. Atact-1u1ta~g.;:t§=* A' aigueti that even in the t¥bS€l1CC of a1ppVet1Vlb 1-}l~CfC1"E'C{;'i'-i.::i?~}'i 1'esp(')ndenIs, or cross objection tuiien by [i1iC. l]}, A' aside part 0!' the decree of the t:'i2tlv'eo'a-1._:jt on issties I 1163;u11Vt1e1'_} Order 4} Ruke 33 of the CPC. _ IL). in the light 0!' Ihei'~;:ivz1!.'i L'().1}VLL"t=12tv'tO,VI'il'8~..Oi' the !Ca11'ne.t1 Counsel for the parties, the p()iHr_1t.s" 11):' e_t)iis;ide'1=atiot1jVin this appeui :'lI'Cé1S tinder: 'I ii
(i) 'Nheth_e13"ii.1gi§V"pe.i'mi§':;ivh1«3 _'i.'0l' the first tteientlant to "1 elizilletage part 9'1"' the tieei"'ee":)_:i"i.3§tie N(')s.l to -3 without fitting an 21 ppeal/e 11035 obj eetii'a~:1s"?" ' u_(iii:) W'hAe:E1eri__the part of the decree on issue 1\E0s.l to 3 can he seti¥';t.si'ei'e i4zt1"<;2eE* ..O_r<_§e'1<:H Rule 33 of CFC. {iii-ii") '£V'i1ei2.1'e.i' the C{I)Ul'[ below WEES _jus£ii'ie.d in tejeeting the ip:7t1_\;-e11 t__>'i" the pE3.i1'iti!'!' for speeiiiie per{"01'1mit1ee of the zigtfeement. K» 1 '£2 E:~:.P3 an the ground that the transferee petldeme iite has net been madé a pariy to the suit?
Re.POI}VT Nt'?.(Q :
11, The suit fileé by the plaintiff was pertbrrnaxzce af an ageement of sale at Aiten1ativeiy, he has sought for a substitutiofi-3} rs;§:3';e;Jy'cfVci«'%1§¥&gég§"LTf and refimé of earnesi nxeney 0:f'Rs.;2O}3§€}£i{'- as pfmviéad fieigtiens; 21 and 22 (1) (1)) of the Speeific Reiigf géiurt below has decreeé the suit in' _ 'A-It i%';9.;é" :i>'i'1¢3t_¥.i3e second defendant béng "tlfie airionlegs holder cf the firsi dafendazitt ag"ee€f'£¢}_ seli 4ét2i'£' S«L%§edH16 property in favezzr ofthe piaititifi' féf"a.,QQm£derafio1z atf Rs.25,0{}{}/"'--~ and paid Rs--__2{'.5'€}V(3<3:'gag_ad<;a§ii:'e:._ It has fiiffilfif heici that the piaimifi' was vaiwafs' 1:9 perform his pm of the cataract and the st,ii1:..i§f fiai haxreé 33:: time. }Z@we"a:er_, the mart beiow ciié «ihe specific re-med}; ef specifier perfasmasnee cf the ;;g.%;z{zf";,ra:i*;§, it has gasited the alafiznative reiief «sf remm elf" eamesi ..-
'$3 E1"}C}fi€'_§F with izziarcsi at 89%}; yer' annum *£here<m. it has :10': awarded any iiasnagas, Thus, the: suit flied by the piaintiff was decreed part. The plaifltiif has chaiienged part <3? the éecree rejegtiigg' prayer for specific perfimmance afthe: eotxtragi .... .. '
12. Leamed Ceimsel for the apjyelignt éc»;;zems V absence: of crass aggeal 0:' cross-«€rb§eéti(;fn, 1hi$ 'C3-$1114!" cafizaei rexferse or mcdif}; the pm ef iiefi-re<;_ ~3i¥3'}£iii1§'€hat execuiizm EX.F'i the General POW€~?I_' af atf;cv~:*:a4$§,{*waz2':3z fhé: .»a§"een1ent :0 set! have baa; p_z_'i3v:é::i;v--';;txd_Vii3at"tfié~,;:gla.i1:iiff was ready and willing ta perfofin i1is ;3:afiA0f ' the-3V Caungei fer the flrsi gfesgsezadgzz;'si:%§111its.V£%iat}§;a§%izxg'regard ta Order 41 R1113 22 of CPC, i§iéz:.t§tieci to supper: the decrw by cstmtexlding that Ihé é.:}ui'~i_ izaw heid issue E'~€0s.i ti} 3 ix"; faveuz: ef the Vvdafezzéaiiis. ?:;r:"'appreciating the ecrxieniiegzs 3f the ieameé " -« .. 4£;z;>§:::§e3Lf@r titépariies, it is usefifi its set out Eiaremzéer Ruie 220} _A af {jade af Civil Prscedure as amegxdeci by Ac:
%:$~2:;L.%1<:é%~:;:9?5 dateé 12.2977: hi 16 :4. In BANARAS1 AN1) OTHERS L19. mi-vi IJHMQZ; xivifei f :-
2003 SC 1989. iiic Apex Court was C0nSi(i(_'.I'iI]g an 1$iI'1'1(r':';~5;.:Fivi1'1ii'i.1!1"_ case. In me said case. it has been held thmgzi [}_i£":'il]~iLiiii'i"Vv'i'J'(} "t"ii¢I$ suit for s;'>ccif'ic pci'i'o1'ni;:1icC Cizlirhiligf'C{)mpCI]Si.tEi()I'1 in iiCLi Qi"v(;1.1fhiVI1.f z'1L|d'iLi0n E0 the rcliirf of specific pai'i'<)1'ifi22.1ia:<:.._0r 111.1}-r'-.{,_)[i}€I' fciicf inciuding the rci"und of any iiwm-2y i1L}.s'{_€t1I.'igiii"~ LC)" file an appeal. against {he origiiial dcctrce if 1.iTt:"i't2iiisi'i 'off "S})t'{?if'IL:ii!}§I"i'()I.'11121I'1CC' is _ V gi'21~i.1ted.i he .p1:ijir1lii'1'.viiitiislal be 3 ;;>crson i'cf'uscLi and other i_i<i~I,iei aggrievcci by the 'ck-'C'i*£:i-;__iii .'}f_)'l.'iw';' i(i)ri' *n:}_c_: <)I'}i11c alimnativc i'e1i.c1's Iiaviiig bccii'-._aIi()wccii1'i}.}'iim'hcC'a_;i$;'c.. xx-"1131 has been aliowcd to him is the sinailci' 1"C7iiC1"'£'iI1(iiihcii;iI'gCi;i'.1?CiiCi' has been L'iCI1i('3Ci to him. A dc!'ei'1ciai31_§_against w'ii'o'm_a suia for ..spc:cific pcrl'<.)1"m2incc I133 bccn tfccitcccé ., 111:1}/_ fiic--:iii"~-21ppcz11 scckiiig i'eIic1'o§' .=;pecii'ic pa:i*foi'imm:c bciiig.ciéi--1ieLl ii()'_.['iI("3Vigiiiillliff and iI1S[€dCi a decree of SI'I1£'iii(;'.1' rciici' mcii as z'i1"-at (iiigcimpciiszition or r<:1'und of inciney 01" any i.)[i"1CI" rn=2licE' iE)£'SVi'i1g'gi'zi1}LCd to the plz1in1iE'.{ For the Em'm<:r is l.ai"gci' rclici" and the i~L1i"1'L'1" 1S sn"ia1'icr rdicf. The da-sfciiclant would he the ff.){'I.'S()11 in ( 19 tizerefere, the said finding couid not be attaxkzeé,--- 'V' :'é~:sp9ndez1t3 undar Orcier 41 Rule 22 of C'?_C...a:_3_ 4a1nefiiié£i" u Ir: ihés baekgound, the Apex €§:::uI'£1'_ T fi3$§.i regpondeiztsfalefegzdants in an appeél v:"--cg;3 §§ifi{Qut ohiectioa attack an adverse figdéng theé ' ééfifge part has been passeé. against purpose cf sustainitlg the d€3CI't3fi_'{<3_'_i'1'lt*: distllissed the suit 3.gainst___thé~ _'§1§ fi.}i1ig{§f fiféés-ebjectiaxx after 19% amem'.i::i%.~:q1t s.3piis§i1a§ a:i&"fi€:t"inanda1;01°y.
15. in égex .¢s.%,:;e,,-gie suit filed by the piainttiff was 'I316 ;§'§'3';iiTa€:£§?§' denied specific remedy cf specific 'pérfiniizaziée,_{ii'.,iiae;§'c*;}n1ract, He was gamed subsiitutionai remedy sf ééffiiié ef _a.a: }é.e_.>«;i maney with irzieresi at 3% per annum frmn the L , L" ftfate cafthe sfireeznem an reaiisatimz. Against me éeaiai afthe relief' _3§;駧i§§:e perfsnnargce Qfthe csfmtraztt, the péainiifi' has filed this :.%pp 5é~a!. The defe:1da:r£i has mt chalienged the part: 3f the decree ifmiéing igsue '!'éos..Z '£0 3 against him. Thereibre, he is not entitled K 2'?
Susi}: respozxdexits or parties may £201 have iiiezti iairy appeai or 0bje£:t£eI1 and may, wi2ere;"there have decrees in emss-suits or Where 'two pr mere giésfréés' azfé V passed in me suit, be exercised in rés;3£€:tV_0f ail * efthe decrees, aithough an n1ay 'n0,_t ':2avé.:bé'm*i' fiiedagainst suchdecrees.
Previded that A;?';ie1_1é£;e {,?'3:§u:£ shaii Unfit make any order under Séctioi1..3¥5¢'A,_iI1M_ vpggfsalmme of any ebfisctiota e;:1vwhi£;§1"the::C0ur£f3}oni'. 1§fi('sée decree the appe*&l_xis;. pré§::z're&- has onfitieé 13;: refused to make such csréer. 5' V. ' . " _ "'3 :i§}zfra>§"i§:A_xa?ei§ §§'$fflAed that the appeiiate Ccurt finds any §i1eQ:1;s::i.'~::térz$,"f~::;§z:€:§£:d§£:t<>ry or unwodzable order woulé be the :3}tizn3J';=.2 rasygxii éecree is :29: passed in faveur of the appearing " '-ré'Ts;so;:j§e:1f;.i%"1e appellate Cami Wamié exercise its pewer mider guie 33 C-PC ané net otherwise. The power iifidef Ruie % '33.f{:«uld be exeratésed 913:: Whey; 'the poriim; cftha decree apmaiw 'J4 29 %?e.PC?INT N0.
24. Qurizzg the tgmzdazacy {)'f'£h€ suit? mg fir:sfi ti_;efé-nc1'V31,nt._'$c-Eg}, 'V the pz°<;-pe:.'t'§; in q:xe:::t%en in faveur 9f.%§is_ daugiaterg Suzn§.i:§iz"3;in1ia . made: Ex.P4 éeed sfgaie ciaiad 24.3.'2C¥{}§I is xiii €I'iCl1§§}b'i'£iJ§C€ ceififiaitate f311cfif§;bféx;1ce eefééficaie sixawing the 33.1% :11aci evb§ £21 favcnn of Suniitirrannna. the suit Bf} the gouzaé iififgléaé {ha su1:ssequ:311t purahager 'I336 TE';eW1nai:1 coxztexiticsrx rsf the Eeanxeé Cieu::seéaf:31* ii1é":*.;:f;<§£3:1:§'t--. that the Sale made 1:23: the first _..:§ef£::3dav3";'§; flaring thé A§>§%:§§ené§* Qf thfi gait is net bintiing 0:2 izim "'%i§a*v§1ig.r¢ga;;;é£Vf,.a~ .S:é£'§§c3:1 S2 iaf 131:2 T.i'Am. @f the '1T.P.A<.g*t is based an the §;*£:1<.'-ipie.
" ."f_';§'";'».2's":éi1*:g ';az. _§§=:§gai§@::§ neihiiig zzew gheuld be inir<:sfin<:eé", The ;§;:}g:::>i:}ej'A",cf lis pendens eméodied in this sectian is izrierzéeé is VA at 3$LTE€:§'£'§§°iS by parties is a 1§£igati011 £0 circxzmvezai the A " ~ ~ jé3:'é3&ieti&a2 0f 9; Cami in which the ciigpute gm rigais er izzterwis £2; \x
28. Coming '£0 {he facts. oftha present case, the Ceu1'{"i*1a(i."_*V:. ;. A4 adnzifiediy passeé an interim order regtraiizizzg the de£'e;zc3a:11ii're:i1.: < aiiexaating iiae schedule propexty in favgfig cgf fi?zi§;é_ A' Hewever, the éefendazzt said the said gfeyefiy (feed ziamé 24.9§.2£)fl5 in faveizr erfhis . V' It i:;% flfxgat he has mt taken any ;3e1131issio::---€35:-1:1 {fie §Q.£}fE..i}€ié1§ fez' sale of the said })1'E)'p€E""t}?, It is 23:: <i0ubi..Lr1ie'*vi12a1.:h::'§2;:ri:§ii':;§'$f was 15:03':
mafia a pariy kg 331;?.éiai%v--3:9xf_V§;aie's:iéé£i__E:s:.P.4 was under <2-hailezzge- ii is sealed that éuI_ifiigaii§:g. egééfizpted fmm taking ncstice if the Eitia acqjgfzifeé. during Vf}er:S.€n€:*_§.='" csf 151% gatiern. The transferaa ;::ér.1d%.~§1€.sL*, §{§:::;a;;iti3.'vhaund by the dec1'ee. Pain: E?~§ca(iii) is azzsiwéé .V£§21E:|'3'é.}(}i':€-2£§.'1§C:(;s1}:aV V V H " 2? E2} :r:.=::4u§'£, the agapeai 3:36:22-se<i§ and it fig awardingiy «.::"a3.T§_'@$f»§e1<i_; ""§}2%: jmégznem anti éeeree pzswd by the sour: beimzs' [rs-.'::i'_;;és::I';:I::*gT {ha p{a3:e1' ef the fiiaintifi' far spe-ecific pafiarmance efizhe "'.§.'.{9 ifi;€;I'3i?"£ is hereby? set asiée' The ahemative reiié;-f grameéi ti: the Km