Bombay High Court
Dr.Arun Subrao Prabhu vs M/S.Rizvi Builders on 10 September, 2009
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O. O.C. J.
SUIT NO.1336 OF 1988
Dr.Arun Subrao Prabhu,
of Bombay Indian Inhabitant,residing
at A/602, Bafna Apartments, 276,
Pandit Satvalekar Marg, Mogul Lane,
Mahim, Bombay-400 016. ...Plaintiff.
Versus
-1. M/s.Rizvi Builders, a
partnership firm carrying on
business at Rizvi House,
Hill Road, Bandra, Bombay-400 050.
-2. M.M. Gulabani.
-3. Mrs.Pushpa M. Gulabani, both of
Bombay, Indian Inhabitant, residing
at Devdarshan Bldg., 6th floor,
Mogal Lane, Mahim,
Bombay-400 016. ...Defendants.
.......
Dr.Virendra Tulzapurkar, Sr. Advocate with Mr. Karl Shroff i/b.
M/s.Dhru & Co. for the Plaintiff.
Mr. Pankaj Kowali i/b. Mr.Deepak A. Lad for Defendant No.1.
Mr.M.Rathod i/b. A.A.S. Shaikh for Defendants Nos.2 and 3.
......
CORAM : DR. D.Y. CHANDRACHUD, J.
September 10, 2009.
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ORAL JUDGMENT:
The Plaintiff seeks specific performance of an agreement to sell entered into with the First Defendant on 6th March 1980.
-2. The First Defendant had agreed to purchase an immovable property - Survey No.1/1175 of TPS III, Mahim - with the building and structures standing thereon. On 6th March 1980, the Plaintiff, who is a doctor, entered into an agreement with the First Defendant by which he agreed to purchase a residential flat, Flat No.104, in the building which the First Defendant was to construct on the property, at and for a consideration of Rs. 1.80 lakhs. Clause 4 of the agreement noted that the old structures standing on the land were tenanted and that it was necessary for the First Defendant as developer to settle with the tenants. Consequently, development of the land was dependent on the cooperation of the tenants of the building, and the developer entering into a settlement with them.
Subject to this, clause 5 of the agreement provided that the Plaintiff was purchasing the residential premises comprised in Flat No.104 on ::: Downloaded on - 09/06/2013 14:59:50 ::: 3 the first floor. Clause 6 of the agreement stipulated that the Plaintiff had paid an amount of Rs.5,000/- prior to the execution of the agreement and that the balance would be linked to the casting of slabs by the First Defendant; payment being required to be made within ten days of a notice in writing by the First Defendant, under Certificate of posting, which would constitute a sufficient discharge.
However, clause 28 provided that the Plaintiff agreed to pay all the amounts due under the agreement when they fell due and time was of the essence. The First Defendant was not bound to give a notice requiring payment and his failure to do so would not be treated as an excuse for non-payment.
-3. Now, it is an admitted position that between March 1980 and October 1987, the construction of the building in which the Plaintiff had agreed to purchase a residential flat did not commence.
The case of the First Defendant is that the construction of the building commenced in October 1987. The Plaintiff paid, besides the initial amount of Rs.5,000/-, a further sum of Rs.31,000/- to the First ::: Downloaded on - 09/06/2013 14:59:50 ::: 4 Defendant. On 3rd June 1987, the Plaintiff addressed a letter to the First Defendant reiterating that the payment of the balance was due slabwise within ten days of a notice in writing calling for payment but, that the Plaintiff had not received any letters from the First Defendant presumably because there was no progress in the construction of the building. The Plaintiff recorded that he had sought nearly twenty appointments from the First Defendant during the previous two years but, that the First Defendant had avoided a meeting. The Plaintiff sought another meeting for discussion on 27 th June 1987. There was no reply to the letter.
-4. On 25th January 1988, the First Defendant accepted two cheques drawn in the total amount of Rs.4 lakhs by the Second and Third Defendants and addressed a letter on the same date to the Second and Third Defendants. The letter records that the Second and Third Defendants "are insisting" in buying the residential flat which was already sold to the Plaintiff. The First Defendant recorded that the Plaintiff had not made any payment of instalments except the ::: Downloaded on - 09/06/2013 14:59:50 ::: 5 earnest money on the execution of the agreement. The First Defendant stated that as a developer, it would wait for sometime in case the Plaintiff were to come forward to make payment of instalments due. If the Plaintiff did not make further payment of the instalments and the agreement was cancelled, the First Defendant stated that an agreement for sale would be entered into with the Second and Third Defendants. On 4th April 1988, during the subsistence of the agreement between the Plaintiff and the First Defendant, the First Defendant entered into an agreement with the Second and Third Defendants for the sale of the same premises.
-5. On 11th April 1988, the First Defendant addressed a telegram to the Plaintiff purporting to cancel the agreement on the ground that the Plaintiff had defaulted in not paying several instalments for the flat, booked in the building of the First Defendant described as 'Rizvi Mansion'. The Plaintiff responded to the notice of termination on 28th April 1988 stating that the First Defendant had still not removed the old structure standing on a part of the property ::: Downloaded on - 09/06/2013 14:59:50 ::: 6 and that he had not started construction of that portion of the new building wherein the Plaintiff's residential flat was to be situated. The Plaintiff claimed that as the construction had not been commenced at all, the further instalments had not become due and there was no question of default. The suit for specific performance was instituted soon thereafter before this Court on 27th April 1988.
-6.
The First Defendant filed a Written Statement. The defence is that the construction of the building commenced in October 1987 and upon receipt of statutory permissions, the first slab of the building was cast in or about December 1987. According to the First Defendant, the Plaintiff was aware of the progress of the construction and though he was repeatedly requested to pay the instalments of the balance of the consideration, he had failed and neglected to do so.
According to the First Defendant, the Plaintiff had purchased the flat with the sole object to profiteer by the sale. According to the First Defendant, the residence and dispensary of the Plaintiff were situated in close proximity and though he was aware of the construction ::: Downloaded on - 09/06/2013 14:59:50 ::: 7 having commenced in 1987, he had defaulted in the payment of instalments under the agreement. The First Defendant admits that no notice was sent to the Plaintiff demanding payment of the instalments but, his defence is that not sending a notice in writing to the Plaintiff would not result in the lapsing of the obligation to pay the amount due under the agreement. The construction of all the flats is alleged to have been completed by March 1988 when a sum of Rs.1,32,000/- was payable. The First Defendant has relied upon clause 28 of the agreement in order to buttress the defence that the failure to address a written notice to the Plaintiff did not absolve the Plaintiff of his obligation to pay the amount due under the agreement.
According to the First Defendant, he entered into an agreement on 4th April 1988 with the Second and Third Defendants for the sale of the residential flat. The Second and Third Defendants entered into an agreement with full knowledge of the previous agreement dated 6th March 1980 with the Plaintiff and of the default committed by the Plaintiff.
::: Downloaded on - 09/06/2013 14:59:50 ::: 8-7. The Second and Third Defendants have also filed a Written Statement in which a reference is made to the letter of the First Defendant dated 25th January 1988, to the agreement between the Plaintiff and the Second and Third Defendants dated 4th April 1988 and to the payment of an amount of Rs.4 lakhs to the First Defendant on 25th January 1988.
-8.
On the pleadings between the parties, the following issues arise :
1. Whether the Plaintiff is entitled to specific performance of the suit agreement dated 6th March 1980 (Exhibit 'A') to the plaint;
2. Whether the Plaintiff was ready and willing to perform his obligations under the agreement and continues to be ready to do so;
3. Whether the Plaintiff is entitled to recover the amount of Rs.5,00,000/- with interest as damages from Defendant No.1 in the event of this Court holding that the Plaintiff is not entitled to specific performance of the suit agreement dated 6th March 1980;
4. Whether the Plaintiff is entitled to recover the amount of Rs.36,000/- paid pursuant to the suit agreement with interest from the Defendants in the event of this ::: Downloaded on - 09/06/2013 14:59:50 ::: 9 Court holding that the Plaintiff is not entitled to specific performance of the agreement dated 6th March 1980;
5. Whether Defendant No.1 proves that the Plaintiff has committed alleged breach of the suit agreement dated 6th March 1980;
6. Whether Defendant No.1 proves that he was entitled to terminate and/or has validly terminated the suit agreement dated 6th March 1980 by telegram dated 11th April 1988 as alleged;
7. Whether the Defendants prove that the agreement for sale dated 4th April 1988 (exhibit 'B' to the written statement of Defendant Nos.2 and 3) is valid or binding on and/or enforceable against the Plaintiff;
8. What order and relief?
-9. In support of his case, the Plaintiff filed an affidavit in lieu of the Examination-in-Chief and stepped into the witness box. On behalf of the First Defendant an affidavit in lieu of the Examination-
in-Chief was filed of Mr.Khalid Badshah stated to be the Manager of the First Defendant. The Second and Third Defendants have not entered into the witness box.
::: Downloaded on - 09/06/2013 14:59:50 ::: 10-10. The issues would now be taken up for consideration:
Issues 1, 2, 5 and 6 can be dealt with together for convenience of exposition. On 6th March 1980, an agreement to sell was entered into between the Plaintiff and the First Defendant by which the First Defendant agreed to sell a residential flat described as Flat No.104 on the First Floor of the building which was to be constructed by the First Defendant on Survey No.1/1175 of TPS III, Mahim. Clause 5 of the agreement specifically provides that a plan and specifications of the residential flat had been seen and approved of by the buyer. The agreement has been marked in evidence as Exhibit P-2. Clause 4 of the agreement put the Plaintiff on notice of the existence of tenanted structures on the property and of the fact that the development was dependent on the First Defendant entering into settlement with the tenants. Clause 4 provided as follows :
"4. The Buyer is aware that there is old structure standing on the said land more particularly described in the Schedule hereunder written which is at present occupied by various tenants/occupiers of the said Owners. The Builders have agreed to purchase and the owners have agreed to sell the said land hereditaments and premises in "As is where is condition" i.e. with the existing tenancies aforesaid. Under the terms of the said Agreement the Builders have agreed to ::: Downloaded on - 09/06/2013 14:59:50 ::: 11 develop the said property by demolishing the said old structure and constructing thereon a new building as aforesaid. Therefore, it is necessary in fact and in law to amicably settle with the Tenants either by paying the compensation or providing them with alternate accommodation in the said new building proposed to be constructed. It is agreed that development of the said land as contemplated above is dependent on the Tenants co-
operation and assistance to accept the proposal of the Builders in the matter of settling with them."
It is in this background that clause 5 states that "it is subject to what is stated above" that the Plaintiff had agreed to take and acquire the residential flat. Clause 6 of the agreement provides for the payment of consideration in the following terms:
"6. The Buyer agrees to pay and discharge the consideration for the acquisition of the said shop/flat to be acquired by him as under:-
-(a) On or before execution hereof Rs. 5,000/-
On 13th March 1980 Rs.31,000/-
-(b) On laying the first slab. Rs.22,000/-
-(c) On laying the second slab. Rs.22,000/-
-(d) On laying the third slab. Rs.22,000/-
-(e) On laying the fourth slab. Rs.22,000/-
-(f) On laying the fifth slab. Rs.22,000/-
-(g) On laying the sixth slab. Rs.22,000/-
-(h) At the time of handing over the
possession of the said flat Rs.12,000/-
(Rupees Twelve thousand only)
The aforesaid payments shall be made within
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10 days of notice in writing by the Builders to the Buyer to be given as hereinafter mentioned." (emphasis supplied) Clause 7 stipulated the mode in which the notice that is required to be issued by the First Defendant would be transmitted, and provided thus:
"7. The Notice referred in the preceding clause will be sent by the Builders to the Buyers through post under certificate of posting at the address herein mentioned and the same shall be a sufficient discharge to the Builders."
Clause 8 provided that on default in payment of any instalment by the Plaintiff, the agreement would, at an option of the First Defendant, come to an end and the amount paid would stand forfeited. Time was made the essence of the contract. Upon the termination of the agreement, the First Defendant would be entitled to resell the flat again.
-11. Now it is admitted by the First Defendant in the Written Statement that until October 1987, the construction of the building had not commenced. The case of the First Defendant is that statutory ::: Downloaded on - 09/06/2013 14:59:50 ::: 13 permissions were received and the first slab of the building was laid on or about 5th December 1987. According to the First Defendant, all the slabs had been cast by March 1988; the Plaintiff failed to pay the instalments which fell due on the casting of each successive slab, and was in breach of the obligation under the agreement. The First Defendant relies on clause 28 of the agreement in order to support the submission that notwithstanding the fact that no written notice was issued to the Plaintiff demanding payment of the instalments, that did not absolve the Plaintiff of his obligation to pay the instalments under the agreement. Clause 28 of the agreement provides as follows:
"28. The Buyer hereby agrees to pay all the amounts payable under the terms of this agreement as and when they become due and payable from time to time and time in this respect being the essence of the contract. Further the Builders are not bound to give notice requiring payment and the failure thereof shall not be pleaded as an excuse for non-payment of any amounts of the respective due dates.
-12. The principle bone of contention during the course of the hearing, has been whether the Plaintiff has pleaded and proved his ::: Downloaded on - 09/06/2013 14:59:50 ::: 14 readiness and willingness to perform the terms of the contract. The defence is that the Plaintiff has not pleaded his readiness and willingness save and except for an averment in paragraph 7 of the Plaint which is a submission and that there is no positive evidence on whether the Plaintiff was ready and willing to perform his part of the contract.
-13.
Now, in assessing as to whether the Plaintiff was ready and willing to perform his obligation under the agreement, the submission of the Learned Senior Counsel for the Plaintiff is that the relevant date for considering readiness and willingness is when the obligation to perform arises. In the present case, the Plaintiff had admittedly paid Rs.5,000/- as earnest money and Rs.31,000/- subsequently as provided in the agreement and the occasion for the payment of the balance would arise under clause 6 only when a notice was sent by the First Defendant to the effect that the amount was payable against the casting of each slab. No notice having been given by the First Defendant, the payment - it is urged - did not fall due.::: Downloaded on - 09/06/2013 14:59:50 ::: 15
Principles of interpretation of contracts :
-14. While interpreting the words of a contract, the effort of the Court must be to read all the provisions harmoniously. A construction which results in any part of the contract being rendered otiose must be avoided.
-15. A Constitution Bench of the Supreme Court in Ramkishorelal vs. Kamalnarayan,1 held thus:
"The golden rule of construction, it has been said, is to ascertain the intention of the parties to the instrument after considering all the words, in their ordinary, natural sense.
To ascertain this intention the Court has to consider the relevant portion of the document as a whole and also to take into account the circumstances under which the particular words were used. ... It is clear, however, that an attempt should always be made to read the two parts of the document harmoniously, if possible; it is only when this is not possible, e.g., where an absolute title is given in clear and unambiguous terms and the later provisions trench on the same, that the later provisions have to be held to be void."
1 AIR 1963 SC 890 ::: Downloaded on - 09/06/2013 14:59:50 ::: 16 The same principle was reiterated in a subsequent judgment of the Supreme Court in the context of the construction of a rent deed in a suit for eviction under Rent Control Legislation in M.Arul Jothi v.
Lajja Bal:2 "Once parties enter into a contract then every word stated therein has to be given its due meaning which reveals the rights and obligations between the parties. No part of the agreement or words used therein could be said to be redundant."
In a judgment in Mumbai Metropolitan Region Development Authority vs. Unity Infraproject Ltd.,3 I had occasion to consider the principles which the Court must apply in interpreting a contract. The judgment held thus:
"In interpreting a contract, the Court cannot place emphasis on an isolated provision divorced from the context and unrelated to the other provisions which govern contractual obligations. ... The duty of the Court when called upon to assess where the balance lies in a contractual dispute, is to read the contract as a whole in order to understand the business meaning which the parties attributed to their
2 (2000) 3 SCC 723 3(Arbitration Petition Nos. 287 and 288 of 2007, decided on 15th February 2008) ::: Downloaded on - 09/06/2013 14:59:51 ::: 17 obligations. Interpretation in law must ensure in commercial matters that the view which the Court takes records the sense which the parties to an arms length transaction attribute to the terms which they incorporate.
The law is not divorced from business realities nor can the vision of the Judge who interprets the law be disjointed from the modern necessities to make business sense to business dealings."
A succinct statement of law is to be found in a judgment of Lord Wilberforce in Prenn v. Sunmonds:4 "The common and universal principle ought to be applied, namely that an agreement ought to receive that construction which its language will admit, and which will best effectuate the intention of the parties, to be collected from the whole of the agreement, and that greater regard is to be had to the clear intention of the parties than to any particular words which they may have used in the expression of their intent."
The approach of the Court is based on Justice Cardozo's dictum in Utica City National Bank v. Gunn,5 where the Court held that it was the "genesis and aim of the transaction" that must be construed.
Lord Diplock has emphasized the business commonsense principle in 4 [1971] 1 WIR 1381 5 (1918) 118 N.B. 607 ::: Downloaded on - 09/06/2013 14:59:51 ::: 18 Antaios Comania Naviera S.A. V. Salen Resderierna A.B.:6 "If detailed semantic and syntactical analysis of words in a commercial contract is going to lead to a conclusion that flouts business commonsense, it must be made to yield to business commonsense."
-16. In Halsbury's Laws of England (4th edition p. 567) the modern rule of interpreting contracts is regarded as giving effect to the real intention of the parties:
"The old rule in respect of deeds was that of the two provisions repugnant to each other, that which came first prevailed. That, however, was probably never a rigid rule and is certainly not so today, nor could it realistically be applied to a commercial document. The true principle seems to be that effect is to be given to the real intention of the parties." (Halsbury's Law of England, 4th Edition, Pg.
567)
-17. The same principle is restated in Chitty on Contracts, Volume 1, 29th Edition, pg.744. "Where the different parts of an instrument are inconsistent, effect must be given to that part which is
6 [1985] A.C. 191 ::: Downloaded on - 09/06/2013 14:59:51 ::: 19 calculated to carry into effect, the real intention of the parties as gathered from that instrument as a whole, and that part which would defeat it must be rejected.7
-18. Pollock and Mulla on Contracts states the principle thus:
"Therefore, in principle, there is no hierarchy among the terms in one contract, and their importance for interpretation of the remaining part of the contract is the same, regardless to the order in which they appear, unless parties themselves expressly provide for a hierarchy among the different provisions or part of the contract."8 The agreement construed :
-19. The terms of the agreement between the parties expressly recognized that before the construction could commence, the First Defendant had to deal with the claim of the tenants and occupiers who were in occupation of structures situated in the precinct. The 7Walker v. Giles (1848) 6 C.B. 662, 702, Love V. Rowter Steamship Co.Ltd. (1916) 2 A.C. 527, 535, Saban Flour & Feed Mills San Bhd. V. Comfez Ltd. (1988) 2 Llyod's Rep. 18.
8Pollock & Mulla, Indian Contract & Specific Relief Act, 12th Edition, Pg.267, Volume 1.::: Downloaded on - 09/06/2013 14:59:51 ::: 20
work of development was dependent on the cooperation of the tenants and occupiers and the First Defendant entering into a settlement with them. Clause 5 under which the premises are identified, the price is stipulated and the transaction for transfer is elucidated is, therefore, made subject to what is stated in the earlier part of the agreement. It is in this background that clause 6 stipulated the making of the initial payments of Rs.5,000/- and Rs.31,000/-
which would be followed by the payment of the remaining instalments, linked to the casting of slabs. The purchaser was required to be informed by the developer by a notice in writing of the casting of slabs and payments were required to be made within ten days of the notice. The agreement even provides for the mode of service of the notice. Evidently, in this case, the construction could not commence, even according to the First Defendant, until October 1987. It would be preposterous to suggest that the purchaser must keep a watchful eye on the casting of each slab and to suffer the consequences of a default in non-payment even without the issuance of a notice by the builder demanding payment. That was not the ::: Downloaded on - 09/06/2013 14:59:51 ::: 21 intention of the parties and if regard is had to all the provisions which the parties stipulated, it would not be permissible to render clause 6 redundant.
-20. The contention of the First Defendant is that clause 28 overrides the obligation of the developer to furnish a notice under clauses 6 and 7 and that despite the default of the developer in furnishing a notice, the Plaintiff was not absolved of his liability to pay the amount as and when it became due or to plead the absence of a notice as an excuse for non-payment. If a construction were to be placed on clause 28 in the manner that has been suggested by the First Defendant that would render a large part of the contractual provisions completely otiose. Significantly, clause 6 which requires payment to be made upon a notice in writing by the developer and clause 7 which provides for the mode of service of the notice would be rendered redundant. Such a construction must be avoided and an effort must be made to harmonize all the provisions of the contract.
Clauses 5 and 6 are specific provisions relating to the payment of the ::: Downloaded on - 09/06/2013 14:59:51 ::: 22 instalments towards the purchase price and clause 7 provides for the mode of service of the notice. Clause 28 of the agreement is a general provision in relation to the payment of amounts that fall due under the contract. Besides the payment of the agreed consideration, the contract refers to the payment of certain other sums. Amongst them, is payment of a sum as security and towards Municipal taxes, proportionate payment under clause 16 towards insurance, outgoings and maintenance expenses, payment under clause 17 towards security deposit for water and electricity, payment under clause 18 for stamp duty and registration charges and payment under clause 19 towards development and betterment charges. Clause 28 can obviously have no reference to payments which were due under clause 6 and whereby parties specifically stipulated that the builder would address a written notice to the buyer demanding the payment of each instalment against the casting of each successive slab.
Readiness and willingness:::: Downloaded on - 09/06/2013 14:59:51 ::: 23
-21. The Plaintiff has pleaded his readiness and willingness to perform the contract in paragraph 7 of the Plaint. As a matter of fact, in paragraph 5, there is an averment to the effect that there was no occasion for the Plaintiff to make any further payment as the First Defendant had not made any progress in respect of the work of construction. The Plaintiff avers in paragraph 7 that no slab was raised or laid by the First Defendant, of the building in which the Plaintiff's flat was to be situated and the First Defendant had at no time in fact, demanded the payment of the instalments.
Consequently, the Plaintiff had not committed any default in making the payment of instalments. The Plaintiff has pleaded that he was at all material times, ready and willing to perform his obligations and was ready and willing even on the date of the filing of the suit. The averments contained in paragraph 7 of the Plaint have been reiterated in the course of the Examination-in-Chief. In paragraph 24 of the Examination-in-Chief, the Plaintiff has reiterated what has been stated in paragraph 7 of the Plaint, before proceeding to deny the allegation in paragraph 10 of the Written Statement, that he was never ready ::: Downloaded on - 09/06/2013 14:59:51 ::: 24 and willing to carry out his obligations under the agreement.
-22. The defence of the First Defendant in the Written Statement was that the first slab was cast on 5th December 1987 and that all subsequent slabs were cast by March 1988. This defence was sought to be buttressed through the evidence of the First Defendant's sole witness, Khalid Badsha (D.W.1). The witness, during the course of his cross-examination stated that based on the commencement certificate, he could state that the construction of building had commenced in October 1987. The commencement certificate was, however, not produced on the record and D.W.1 stated that he had no reason for not producing the commencement certificate. The witness admitted that he had no document available to show that the laying of the first slab took place in December 1987. He deposed that his statement in the affidavit of the Examination-in-Chief that the first slab was laid in December 1987, was based on the instructions which the First Defendant gave to the contractor regarding laying of the slab after the work of the plinth was completed and that these instructions ::: Downloaded on - 09/06/2013 14:59:51 ::: 25 were not given in writing. Similarly, the witness states that he had no document to show that the construction of all slabs was completed on 5th March 1988. Evidently, the First Defendant was in possession of the entire record relating to the construction of the building, but failed to produce the best possible evidence to establish the dates on which each successive slab came to be cast. An adverse inference would, therefore, have to be drawn against the First Defendant. D.W. 1 has prevaricated on deposing when, if at all, a demand for payment was made on the Plaintiff. Initially, in his cross-examination the witness deposed that Mr.Rizvi had reminded the Plaintiff to pay the consideration. The witness, however, admitted, when shown his Examination-in-Chief that the name of Mr.Rizvi was not mentioned any where in his affidavit in lieu of the Examination-in-Chief. The witness then stated that he personally had reminded the Plaintiff to make the payment, but then admitted that this fact has not been recorded in any communication by the First Defendant to the Plaintiff.
The witness admitted that Mr.Rizvi had not written any letter to the Plaintiff asking for the payment of the balance consideration. In a ::: Downloaded on - 09/06/2013 14:59:51 ::: 26 subsequent paragraph of his cross-examination, the witness then attempted to alter the case by stating that whenever the Plaintiff visited the Office, he used to meet the personnel from the Sales Department who would keep him informed about the date of payment. Mr.Rizvi who was available for deposing in evidence, did not choose to enter the witness box. D.W.1 stated that Mr.Rizvi attended the day-to-day business; that he travelled throughout the City for the purpose of business, but that he has not given evidence in the matter because of his involvement in other assignments, including those relating to educational institutions and politics. D.W.1 claimed that he has been appointed by the First Defendant in January 1985, but admitted that he has no reason for not producing his letter of appointment. Thus the First Defendant has not able to establish the dates on which each successive slab of the building was cast. The failure of the First Defendant to do so assumes significance because in the absence of that evidence, it cannot be stipulated that the obligation of the Plaintiff to pay the instalments had arisen before the date of the termination of the agreement.
::: Downloaded on - 09/06/2013 14:59:51 ::: 27-23. Counsel appearing on behalf of the First Defendant submitted that the Plaintiff resided in proximity to the construction site and that his dispensary was also situated in the same area. The Plaintiff fairly stated during the course of his cross-examination that between March 1980 and the institution of the suit, he had occasion while passing the premises to see the progress and development of the property. The Plaintiff stated that until 1988, only a part of the building was under construction and in that year six slabs of the structure were put up. The witness, however, stated that no construction had taken place on the portion of the building wherein his flat was situated. According to him, the First Floor of the building was completed sometime in June 1988. The Plaintiff stated that he had not paid the instalments as stipulated in clause 6, as the construction of the portion on which the flat was to be situated had not started and the builder had not sent him a notice to make payment. It is not possible to accept the submission of Counsel appearing on behalf of the First Defendant that the Plaintiff being ::: Downloaded on - 09/06/2013 14:59:51 ::: 28 aware of the construction, must be held to be in default of the payment of instalments linked to the completion of each slab. Once the parties had stipulated express modalities for payment, by the making of a demand by the builder, by a notice in writing, which was to be transmitted in a particular mode, it would be impermissible to hold a purchaser in default, on the supposed premise that he was aware of the construction, by his own personal visits near the site.
In the absence of a demand for payment, the obligation of the Plaintiff to pay the instalments had not arisen and the Plaintiff was not in default, in compliance of his obligation.
The subsequent agreement between the Defendants:
-24. The agreement between the Plaintiff and the First Defendant dated 6th March 1980, was subsisting when the First Defendant accepted on 25th January 1988, an amount of Rs.4 lakhs from the Second and Third Defendants. On 25th January 1988, the First Defendant addressed a letter to the Second and Third ::: Downloaded on - 09/06/2013 14:59:51 ::: 29 Defendants, recording the receipt of an aggregate sum of Rs.4 lakhs by cheque. The letter of the First Defendant informs the Second and Third Defendants that the Plaintiff had not made any payment of instalments, except for the earnest money, on the execution of the agreement. Evidently, the First Defendant did not consider that time was of the essence of the contract with the Plaintiff, because the letter of the First Defendant (Exhibit D-5) records that the First Defendant would still wait for some time, in case the Plaintiff would come forward to make the payment of the instalments which were due.
The Second and Third Defendants were informed that in case the Plaintiff did not come forward to make the payment, then in that event, the flat would be sold to the Second and Third Defendants.
The letter recites that it is only after the agreement with the Plaintiff was terminated, that an agreement to sell would be executed with the Second and Third Defendants in respect of Flat No.104. Significantly, the agreement with the Second and Third Defendants was entered into on 4th April 1988 (Exhibit D-3). Thus, during the subsistence of the agreement between the Plaintiff and the First Defendant, the First ::: Downloaded on - 09/06/2013 14:59:51 ::: 30 Defendant proceeded to execute an agreement with the Second and Third Defendants in respect of the same flat which forms the subject matter of the agreement with the Plaintiff. The agreement with the Plaintiff was terminated only thereafter, on 11th April 1988. The conduct of the First Defendant thus shows that during the subsistence of the agreement with the Plaintiff, he had firstly proceeded to accept a deposit of Rs.4 lakhs from the Second and Third Defendants, and secondly, proceeded to enter into an agreement on 4th April 1988.
25. The Plaintiff, in a suit for specific performance, must necessarily plead and prove his readiness and willingness to perform the essential terms of the contract. Section 16(c) of the Specific Relief Act, 1963 provides that specific performance of a contract cannot be enforced in favour of a person who fails to aver and prove that he has performed or has always been ready and willing to perform the essential terms of the contract which are to be performed by him, other than terms, the performance of which has been prevented or waived by the Defendant. Forms 47 and 48 of Appendix A to the ::: Downloaded on - 09/06/2013 14:59:51 ::: 31 Code of Civil Procedure prescribe the manner in which such averments are required to be made by the Plaintiff. The requirement was emphasized in the judgment of the Supreme Court in Ouseph Varghese v. Joseph Aley.9 In Ramesh Chandra Chandiok vs. Chuni Lal Sabharwal,10 the Supreme Court held that readiness and willingness cannot be treated as a strait-jacket formula. These requirements have to be determined from the entirety of facts and circumstances relevant to the intention and conduct of the party concerned. The leading judgments on the subject were adverted to by the Supreme Court in Manjunath Anandappa Urf Shivappa Hansi v. Tammanasa.11 The principle of law which emerges from the judgment, was stated in the following terms:
"27. The decisions of this Court, therefore, leave no manner of doubt that a Plaintiff in a suit for specific performance of contract not only must raise a plea that he had all along been and even on the date of filing of suit was ready and willing to perform his part of contract, but also prove the same. Only in certain exceptional situation where although in letter and spirit, the exact words had not been used but readiness and willingness can be culled out from reading all the averments made in the Plaintiff as a whole coupled with the materials brought on record at the trial of 9 (1969) 2 SCC 539 10 AIR 1971 SC 1238 11 AIR 2003 SC 1391 ::: Downloaded on - 09/06/2013 14:59:51 ::: 32 the suit, to the said effect, the statutory requirement of S. 16(c) of the Specific Relief Act may be held to have been complied with."
In Pushparani S. Sundaram vs. Phuline Manomani James,12 the Supreme Court held that it was not merely enough that there should be a plea of readiness and willingness, but there must be proof as well. In that case, an amount was merely paid at the time of the execution of the agreement. That by itself together with the institution of the suit, was held not to amount to proof of readiness and willingness. In N.P.Thirugnanam v. R. Jagan Mohan Rao,13 the Supreme Court held that in order to adjudge whether the Plaintiff is ready and willing to perform his part of the contract, the Court must take into consideration the conduct of the Plaintiff prior and subsequent to the filing of the suit along with other attending circumstances and the amount of consideration which he has to pay to the Defendant must of necessity be proved to be available.
-26. In the present case, as already noted earlier, there was a 12 (2002) 9 SCC 582 13 AIR 1996 SC 116 ::: Downloaded on - 09/06/2013 14:59:51 ::: 33 specific plea that the Plaintiff was ready and willing to perform the contract. The Plaintiff had paid an amount of Rs.5,000/-, followed by a further amount of Rs.31,000/- towards the purchase price of Rs.
1.80 lakhs. Parties had agreed that the balance of the consideration would be payable upon the casting of each slab, in instalments, upon a written notice by the developer demanding payment. From the evidence on record, the First Defendant has failed to establish when as a matter of fact, each slab was cast and hence, an inference, that there was a default on the part of the Plaintiff, cannot be drawn. In any event, there was an absence of a written notice, as required by clause 6 of the agreement, to the Plaintiff. In this background, it is an admitted position that right from March 1980 when the agreement was signed, there was no progress in the work of construction. The Plaintiff had addressed a letter on 3rd June 1987 to the First Defendant, recording that there was no progress whatsoever in the construction of the building and presumably that is the reason why no notice was issued by the First Defendant for the payment of the instalments. The Plaintiff recorded that during the course of the ::: Downloaded on - 09/06/2013 14:59:51 ::: 34 previous two years, he had sought appointments with the First Defendant on several occasions which the First Defendant had avoided. The Plaintiff once again sought an appointment for discussing the matter with the First Defendant. This letter, which was received by the First Defendant, met with no response. The conduct of the Plaintiff before the institution of the suit, will hence clearly demonstrate that the Plaintiff had, at no stage, been indolent, nor had he acted in any manner that would be inconsistent with his plea of being ready and willing to perform the contract. The letter of the Plaintiff dated 3rd June 1987 speaks of the conduct of a purchaser who was ready and willing to perform the contract, a purchaser who sought meetings with the developer and sought the performance of contractual obligations.
-27. Counsel appearing on behalf of the First Defendant relied upon a judgment of the Supreme Court in K.S. Vidyanadam vs. Vairavan,14 in support of the submission that there was delay and inaction on the part of the Plaintiff. That was a case where an 14 AIR 1997 SC 1751 ::: Downloaded on - 09/06/2013 14:59:51 ::: 35 agreement to sell was entered into in December 1978. The agreement had stipulated a period of six months for completing the sale, which expired on 15th June 1979. A notice was issued by the Plaintiff on 11th July 1981 which was more than two years after the expiry of the six months' period stipulated in the contract. The Supreme Court held on these facts that the Plaintiff had taken no steps whatsoever for a period of two and a half years, that being a circumstance which would have to be placed in the balance. The Court held that the stipulation that a period of six months was prescribed for completing the transaction may not amount to making time the essence of the contract, but at the same time, it would have to be given some meaning. The facts of the case decided by the Supreme Court, are clearly distinguishable from the facts of the present case. The significant aspects of the present case need to be recapitulated.
Firstly, between 1980 and 1987, even according to the First Defendant, no progress has taken place in the work of construction.
There was no occasion for the Plaintiff to make payment. Secondly, during this period, there was not a single letter from the First ::: Downloaded on - 09/06/2013 14:59:51 ::: 36 Defendant to the Plaintiff, demanding payment. Thirdly, during the subsistence of the agreement with the Plaintiff, it was the First Defendant, who accepted a deposit of Rs.4 lakhs from the Second and Third Defendants in respect of the very same premises. Fourthly, the First Defendant's letter dated 25th January 1988 to the Second and Third Defendants made it clear that even at that stage, the First Defendant would wait for the Plaintiff to make payment of the instalments before entering into an agreement with the Second and Third Defendants. The First Defendant did not evidently treat time to be of the essence of the contract with the Plaintiff. Fifthly, despite this, the First Defendant entered into an agreement with the Second and Third Defendants on 4th April 1988, during the subsistence of the agreement with the Plaintiff and without the agreement being terminated. This was sought to be explained away by the witness by stating that the agreement was handed over to the Second and Third Defendants only after the termination took place of the agreement of the Plaintiff on 11th April 1988. Sixthly, the conduct of the Plaintiff, during the substance of the agreement shows his readiness and ::: Downloaded on - 09/06/2013 14:59:51 ::: 37 willingness; the letter dated 13th June 1987 being evidence to butress the pleadings and oral evidence. Seventhly, the Plaintiff's conduct after the date of the termination on 11th April 1988, shows a clear sense of alacrity in espousing his remedies under the law.
Immediately after the date of termination, the Plaintiff addressed a letter dated 28th April 1988 to the First Defendant and the suit for specific performance was filed on 27th April 1988. The Plaintiff is a professional person. The conduct of the Plaintiff, both prior to and after the institution of the suit, is such as to entitle him to the grant of equitable relief.
-28. Before concluding the discussion, it would be necessary to briefly deal with some of the ancillary submissions which have been urged on behalf of the First Defendant. Counsel appearing on behalf of the First Defendant submitted that the plan relating to the premises was not produced and what was produced was a replica. During the course of the cross-examination, the witness stated that the plan which was annexed to the original agreement was not traceable and ::: Downloaded on - 09/06/2013 14:59:51 ::: 38 that the plan which was at Sr. No.3 of the affidavit of documents was not the plan annexed to the original agreement. The witness stated that Exhibit-D to the Plaint has been prepared by an Architect. The inability of the Plaintiff to produce the original plan would have assumed some significance if there were any dispute in regard to the identity of the premises. In the present case, the premises which form the subject matter of the agreement to sell, have been precisely defined and identified in the agreement at Exhibit P-2. As a matter of fact, neither were the Defendants in ambiguity over the description of the premises. The First Defendant, stated in his letter dated 25th January 1988 to the Second and Third Defendants that the same premises which have been agreed to be sold to the Plaintiff were those in respect of which the Second and Third Defendants had expressed an intention to purchase. The Second and Third Defendants were on notice of the fact that the premises which were to be sold to them were the same premises which are the subject matter of the agreement with the Plaintiff. In these circumstances, the contention that there is an absence of the original plan annexed to the suit ::: Downloaded on - 09/06/2013 14:59:51 ::: 39 agreement would not carry the case of the First Defendant any further. Secondly, it was urged that the Plaintiff had sought to establish a case which is at variance with the pleadings. The alleged variation was stated to be in regard to the deposition of the Plaintiff to the effect that the area where the flat which was agreed to be sold to the Plaintiff had not been constructed upon and that consequently, the liability to pay the balance of the instalments had not arisen.
There is, as a matter of fact, no variation in the pleadings and evidence. In paragraph 5 of the Plaint, the plea was to the effect that there was no occasion for making any further payment as the First Defendant had not made any progress in respect of the construction work inasmuch as they were not in a position to demolish the existing structure in which place the building was to be constructed by the First Defendant in which the Plaintiff's flat was to be situated. The case which was made out in paragraphs 3 and 5 of the affidavit of evidence, was consistent with the pleadings set up by the Plaintiff.
-29. The first and second issues would, therefore, have to be ::: Downloaded on - 09/06/2013 14:59:51 ::: 40 answered in affirmative, while Issues 5 and 6 will have to be answered in the negative.
-30. In so far as Issue No.7 is concerned, the agreement between the First Defendant and the Second and Third Defendants dated 4th April 1988, cannot bind the Plaintiff, nor can it be enforced against the Plaintiff. The facts relating to the execution of the agreement between the First Defendant and the Second and Third Defendants have already been discussed in the earlier part of this judgment. The First Defendant proceeded to accept an amount of Rs.4 lakh from the Second and Third Defendants in January 1988. The Second and Third Defendants were clearly on notice by the First Defendant's letter dated 25th January 1988 of the agreement with the Plaintiff. The agreement was executed on 4th April 1988 during the subsistence of the agreement with the Plaintiff and therefore, before the agreement with the Plaintiff was terminated on 11th April 1988. Issue No.7 will have to be answered in the negative.
::: Downloaded on - 09/06/2013 14:59:51 ::: 41-14. Issue Nos.3 and 4 would not survive in view of the answer to Issue Nos.1 and 2.
-31. In these circumstances, the suit shall have to be decreed.
The suit shall stand decreed in terms of prayer clauses (a), (a-1) and
(b), subject to the condition that the Plaintiff shall, within a period of four weeks from today, deposit the balance of the consideration, payable under the agreement (Rs. 1.44 lakhs) with the Prothonotary & Senior Master. The Defendants shall execute the conveyance within four weeks of the deposit of the balance consideration. The Second and Third Defendants shall join in the Deed of Transfer so as to pass on title to the Plaintiff. The Second and Third Defendants would not join in any special covenant made between the Plaintiff and the First Defendant and all that they will do is to pass on their title to the Plaintiff. The aforesaid direction is in terms of the direction issued by the Supreme Court in paragraph 9 of the judgment in Ramesh Chandra Chandiok vs. Chuni Lal Sabrarwal.15 In the event that the 15 AIR 1971 SC 1238 ::: Downloaded on - 09/06/2013 14:59:51 ::: 42 Defendants fail to execute the deed of transfer within a period of four weeks of the date of deposit of the balance consideration, the Prothonotary & Senior Master shall appoint a competent Officer to execute the Deed on behalf of the Defendants.
-32. During the pendency of the suit, by an interim order dated 10th July 1990, an injunction was granted, restraining the Defendants from selling, transferring, parting with possession or creating any third party interests in respect of the flat which forms the subject matter of the agreement. Subsequently, in an order dated 3rd February 2009, a Learned Single Judge of this Court recorded the statement of the First Defendant on instructions that the residential flat was vacant and had not been sold, nor had any third party rights been created. The Court directed that the First Defendant shall not induct any third party. The interim orders dated 10th July 1990 and 3rd February 2009 shall continue to remain in operation until the decree for specific performance is executed.
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