Madras High Court
Saroja Ramanathan vs Park Town Benefit Fund Ltd on 17 September, 2012
Author: V.Periya Karuppiah
Bench: V.Periya Karuppiah
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 17.09.2012 CORAM: THE HON'BLE MR.JUSTICE V.PERIYA KARUPPIAH C.S.No.909 of 2002 Saroja Ramanathan ... Plaintiff Vs. 1.Park Town Benefit Fund Ltd., Represented by its Managing Director No.73-74, Arcot Road, Kodambakkam, Chennai-600 024. 2. Harshad R. Patel 3. C.S. Krishnan ... Defendants Prayer:- This Suit has been filed under Order IV Rule 1 of the Original Side Rules R/W Section 26 and Order VII Rule 1 of C.P.C, 1908. For Plaintiff : Mr. V. Raghavachari For Defendants : Mr. M.V. Venkataseshan for D1 No appearance for D2 and D3 JUDGMENT
This suit has been filed by the plaintiff for a judgment against the 1st defendant to pass a preliminary decree for redemption of mortgage dated 14.11.1995 in respect of suit property and to pass a final decree directing the 1st defendant to execute a deed of cancellation of mortgage dated 14.11.1995 and to direct the 1st defendant to render true and correct accounts for the various amounts paid towards the loan transaction.
2.The averment made in the plaint are as follows:-
a. The plaintiff availed a loan of Rs.50,00,000/- from the 1st defendant on 14.11.1995. While availing the loan the plaintiff was called upon to execute a deed of simple mortgage. Apart from that, the signature of the plaintiff was taken in several filled and unfilled forms and blank papers. While availing the loan, the 1st defendant did not explain the contents of the documents and took advantage of the poor economic situation of the plaintiff. The plaintiff submits that though the loan documents speak of a sum of Rs.50,00,000/- towards consideration, the 1st defendant had not paid a sum of Rs.11,09,180/- and the reason for such deduction had not been disclosed then. It is stated that a sum of Rs.5,25,000/- was paid to SIC vide a cheque bearing No.326423 and another sum of Rs.3,00,000/- crediting account No.1612. The plaintiff has no connection whatsoever with both accounts. The recitals in the document are quite cruel and harsh. The document stipulates that a sum of Rs.50,000/- shall be paid each month for 80 months in a recurring deposit bearing account No. 689 and this shall be utilized in addition to the interest on the loan amount. At the time of borrowal, the 1st defendant had charged interest @ 22.2% p.a and had stipulated that the rate of interest is alterable at the whims of the directors of the 1st defendant. The mortgage deed further stipulates that, in default of payment of interest or the recurring deposit, interest shall be chargeable @ 24% p.a or at such other amount that the directors of the 1st defendant shall fix. In fine, the mortgage deed stipulates payment of penal interest as well as payment of interest on the recurring deposit. There is no consideration for the recurring deposit scheme and any interest charged or demanded on that account is illegal and void abinitio.
b. The plaintiff was issued with a notice of demand on 3.4.1996 by the 1st defendant. It demanded the plaintiff to pay Rs.5,55000/- allegedly being the interest default for 6 months and default interest at Rs.27,750/- and interest tax at 3% and amounting to Rs.17,482/-. The plaintiff was shocked on receiving the said notice and demanded of the 1st defendant to explain the basis of their claim.
c. The father of the 3rd defendant who had also availed a loan from the 1st defendant had directed his vendee the 2nd defendant to pay a sum of Rs.1 crore to the 1st defendant and take possession of the title deeds and the keys from the said defendant. The 1st defendant was specifically called upon on 23.7.1997 to receive the sum of Rs.1 crore towards the loan of K.S.C. Iyer and the plaintiff herein in A/c. No.1343. On the date of payment by the 2nd defendant it appears that a sum of Rs.64,72,074/- is alleged to be due and payable by K.S.C. Iyer to the 1st defendant. Without disclosing the accounts a notice was issued on 10.12.1997 as if a sum of Rs.37,13,712/- is due towards interest and Rs.50,00,000/- towards principal. There is no whisper about the payment of Rs.1 crore by the 2nd defendant to the 1st defendant. Without disclosing the true accounts, the 1st defendant had issued notices to the plaintiff threatening to bring the property to sale and in order to avoid the sale of the property. The suit was filed in O.S.No.5173 of 1999 on the file of the XVII Assistant City Civil court and the suit was also decreed exparte on 18.06.2002.
d. The 1st defendant had filed an application to set aside the exparte decree in I.A.No.13581 of 2002 and the same is pending disposal. The property is sought to be auctioned through vaman auctioneers. A notice to that effect was issued to the plaintiff on 16.11.2002. The plaintiff was shocked on receipt of the said notice, since the entire proceedings had been done in violation of the decree of the court. A telegraphic notice was issued on 24.11.2002 by the counsel for the plaintiff and it was expected of the 1st defendant to cautiously tread.
e. In the meantime the Deputy Superintendent of Police, EOW had called upon the plaintiff to appear before her in connection with the criminal proceedings launched against the directors of the company under Sec.409 and 410 of IPC. On 2.5.2000 an attempt was made and the plaintiff had launched a criminal complaint in the R4 police station. An undated notice was issued through Vamana auctioneers, fixing the date of auction on 26.12.2002 at 3.p.m. The act of the 1st defendant is fraudulent,mischievous, contemptuous and sheer abuse or process of law.
f. The plaintiff states that if the amounts paid by the 2nd defendant are taken into account, the entire loan would almost stand discharged. The plaintiff states that the 1st defendant had deducted nearly 10% of the loan amount towards registration charges and service charges but it was stated 5% was deductible towards registration charges and another 5% towards service charges. The plaintiff came to know the deductions only when the counter was filed in I.A.no.13181 of 1999 in O.S.No.5173 of 1999. The amount of 5% charged towards registration is on the higher side. The 1st defendant cannot take advantage of its illegalities and attempt to stake a claim under various heads, when the same had not been disclosed when the loan was disbursed. The plaintiff respectfully states that the mortgage deed itself is void on account of mistake of fact and it loses its enforceability.
g. The plaintiff states that she was under the bonafide impression that the amount of Rs.50 lakhs would be paid and therefore she had signed the documents. The plaintiff states that the documents pertaining to her property are available with the 1st defendant and it is bound to return the same. The plaintiff states that the 1st defendant is due to account for the various amounts received from her and from K.S.C. Iyer and also prays for accounting. The 2nd defendant is impleaded as a party, since he was called upon by K.C.S. Iyer to pay a sum of Rs.1 crore to the 1st defendant and hence he is a necessary party to these proceedings. As K.S.C. Iyer is not alive, the 3rd defendant is impleaded as his legal representative to speak the relevant facts.
h. The plaintiff states that the suit claim is not barred by limitation. The plaintiff therefore prays to pass a judgment and decree in favour of the plaintiff against the 1st defendant.
3. The 1st defendant has filed a written statement contending as follows:-
a. The defendant's admits that the plaintiff availed the loan of Rs.50 lakhs from the defendant on 14.11.1995 and executed a mortgage but denies that the plaintiff signed on blank papers and unfilled forms and that the contents of the documents were not explained. The defendant further denies that the plaintiff was not paid a sum of Rs.11,09,180/- from the loan amount of Rs.50 lakhs and the reason for the deduction was not disclosed to her then. It is also denied that the recitals in the documents are cruel and harsh. As the plaintiff had availed the loan of Rs.50 lakhs she had been directed to pay Rs.50,000/- for 80 months in a recurring deposit for adjustment of the principle of the loan amount at the end of 80 months. The interest charged on the loan ins the contractual rate prevalent at that time and hence the plaintiff cannot wriggle out of her liability to repay the interest. The penal interest will be charged only when the plaintiff defaults in payment of interest on the due date and if the plaintiff had ensured due repayment there would have been no penal interest charged on her account.
b. The defendant admits that the notice of demand on 3.4.1996 was issued by the defendant calling on the plaintiff to pay the amount stated and states the averment by the plaintiff that she asked for an oral explanation would establish that the present case of the plaintiff is an after thought in the light of her pleadings. The defendant admits that K.S.C. Iyer wrote a letter to the 1st defendant on 25.5.1997 stating that he sold his property in No.9, Rajarathnam street, for Rs.1. Crore and had asked for crediting the sale proceeds towards the dues to his and the plaintiff's loan account. Though Iyer stated that the property had been sold for Rs.1 crore, only a sum of Rs.80,50,802/- was realised from the sale and the 1st defendant had to waive the interest due on the loan availed by the K.S.C. Iyer to close his account.
c. The allegation that the 1st defendant was called upon on 23.7.1997 to receive Rs.1 crore towards the loan of Iyer and the plaintiff is obviously made to substantiate her false claim. The 2nd defendant had been informed by the 1st defendant on 7.7.1997 that the dues from Iyer and his associates was Rs.83,36,759/- and that interest was waived to settle the account. Therefore this defendant denies that there was a surplus of Rs.35,26,826/-
d. The defendant states that in June 1997 a letter was issued to K.S.C. Iyer that only after full and final settlement the keys and documents would be handed over and on the request of Harshad R. Patel the 1st defendant gave a letter on 7.7.1997 stating that total dues from K.S.C. Iyer and thereafter on 16.9.1997 requested the defendant to handover the original documents to Bharatkumar R.Paterl and for discharge of mortgage. The defendant states that there is no tripartite agreement between the plaintiff, K.S.C. Iyer and the 1st defendant and the fact that a cheque for Rs.1 lakh was issued on behalf of the plaintiff on 15.5.1999.
e. The defendant states that the notice dated 16.12.1997 was therefore issued to the plaintiff calling on her to repay the due on her account and as there was no mention the same. The allegation that there is no whisper of payment of Rs.1 crore by the 2nd defendant to the defendant and true accounts were not disclosed in the said notice is without any justification. The fact that the plaintiff admits filing O.S.No.5173 of 1999 before the City Civil court for bare injunction to restrain conduct of auction on 24.8.1999 and her conduct in filing the present suit later will reveal the lack of bonafides in the case of the plaintiff. It is pertinent to note that O.S.5173 of 1999 has been subsequently dismissed.
f. The defendant reiterates that they have taken steps available to them under law and if the plaintiff had repayed the amount due from her, the 1st defendant would not have had to take those steps. The defendant being a benefit society, receives deposits from the public and is bound to repay to the public and is constrained to realize the amounts from the securities on default by the debtors of the society. The defendant denies that it is under an obligation to disclose the accounts K.S.C. Iyer to the plaintiff and in any event as stated supra there was no surplus from the amounts made available by K.S.C Iyer to credit to the plalintiff's account. The 1st defendant also denies that the amounts paid by the 2nd defendant has discharged the entire loan of the plaintiff also. The interest and service charges charged is the contractual rate and hence the plaintiff cannot question the same and the allegations are denied.
g. The defendant was not aware about the service and registration charges while availing the loan and was under the bonafide impression that the entire Rs.50 lakhs would be paid to her. The plaintiff is bound to prove the same in the light of the contents of the documents she signed willingly. The 1st defendant denies that they are liable to return the documents of tile to the plaintiff. The fact the she has admitted that she has not asked for mandatory injunction and has prayed for redemption of accounts will establish that the present suit is a paten abuse of process of law. The 1st defendant states that suit is bad for misjoinder of parties as the 3rd defendant was not a party to any of these proceedings and after the sale of the property is not a legal representative of K.S.C. Iyer with respect to these proceedings.
h. The 1st defendant therefore prays for the dismissal of the suit with costs.
4. The defendants 2 and 3 did not file the written statement. They remained exparte.
5. This Court had perused the pleadings and framed the following issues for trial on 11.12.2007.
"1. Whether the plaintiff is entitled to a preliminary decree for redemption of mortgage dated 14.11.1995 in respect of the suit property ?
2. Whether the plaintiff is entitled to a final decree directing the defendants 1 to 3 execute the deed of cancellation of mortgage dated 14.11.1995 as prayed for ?
3. Whether the plaintiff is entitled to a preliminary decree for rendition of accounts against the first defendant as prayed for ?
4. Whether the interest claimed by the plaintiff is usurious and illegal ?
5. Whether the suit in O.S.No.5173 of 1999 would operate as res-judicata forbearing the first defendant for enforcing the mortgage ?
6. Is not the payment made by the plaintiff after the sale of property of K.S.C.Iyer an admission of her liability to repay the loan availed from the first defendant ?
7. Whether the plaint is barred under the provision of Order 2 Rule 2 of C.P.C. ?
8. Whether the suit is bad for mis-joinder of parties ?
9. To what relief, the parties are entitled to ?"
6. The plaintiff examined herself as PW1 and produced Exs.P1 to P23 in order to prove her case. The 1st defendant had examined its Chairman and Joint Managing Director as DW1 and had produced Exs.D1 to D8 in order to substantiate the claim of the 1st defendant.
7. Heard Mr.V.Ragavachari, learned counsel for the plaintiff and Mr. M.V. Venkataseshan, learned counsel for the 1st defendant.
8. The learned counsel for the plaintiff would submit in his argument that the suit was filed by the plaintiff for redemption of the suit mortgage deed dated 14.11.1995 in which the plaintiff availed a loan of Rs.50 lakhs from the defendant and executed a simple mortgage deed in favour of the 1st defendant . He would also submit that the plaintiff has also prayed for passing a final decree directing the 1st defendant to execute the deed of cancellation of the mortgage deed dated 14.11.1995 and also to render true and correct accounts for various amounts paid towards loan transaction and costs. He would further submit that the mortgage was even though for a sum of Rs.50 lakhs, the 1st defendant did not pay a sum of Rs.11,09,180/- towards certain deductions and sum of Rs.5,25,000/- said to have been paid to SIC and another sum of Rs.3 lakhs crediting to an account bearing No.1612, to which, the plaintiff has no connection what so ever. He would further submit that the said mortgage was therefore, not supported for a consideration of Rs.19,34,180/-. He would further submit that the plaintiff was under the receiving hand to get the loan and therefore, she made to sign in several blank forms along with the mortgage deed.
9. He would also submit that the plaintiff was directed to deposit a sum of Rs.50,000/- every month for a period of 80 months in a Recurring Deposit bearing A/c.No.689 which would be utilised in addition to the interest amount to be paid on the loan account. He would also submit that an interest of 22.2% per annum was levied on the plaintiff towards interest payable to the said transaction and in default of payment of interest or depositing the installment of the recurring deposit, the interest will be chargeable at 24 % per annum or to the rate of interest, the 1st defendant's directors would fix it, which is not sustainable. He would further submit that such a penal interest fixed by the 1st defendant was not known to law. He would also submit that the plaintiff had paid several amounts and she would not able to pay some amounts on some occasions and she was called upon to pay the penal interest for the interest. He would further submit that the father of the 3rd defendant who availed a loan by mortgaging his property with the 1st defendant had sold the property to the 2nd defendant with the direction to pay a sum of Rs.1 crore to the 1st defendant and the said father one Mr.K.S.C.Iyer had also instructed the 1st defendant to receive the said sum of Rs.1 crore from the 2nd defendant and to clear his debts and to apply the remains to the outstanding sums out of the loan account of the plaintiff and the said outstanding payment of money payable to the loan account of K.S.C.Iyer was a sum of Rs.64,72,074/- and the balance amount would be Rs.35,26,826/- from the said Rs.1 crore and if it is adjusted from the account of the plaintiff, the whole amount payable to the suit mortgage would be over and therefore, the said mortgage would have been discharged. He would further submit that the 1st defendant issued a notice of demand to the plaintiff on 03.04.1996 to pay interest on the recurring deposit account and also interest on the interest amount of Rs.5,55,000/- and penal interest of Rs.27,750/- and interest tax of Rs.17,482/-. He would further submit that yet another notice was issued on 10.12.1997 to the plaintiff demanding a sum of Rs.50 lakhs towards principal and Rs.37,13,712/- towards interest as on 10.12.1997. Therefore, the defendant coerced by the said notice, paid a sum of Rs.70,000/- on 11.12.1997 and Rs.30,000/- on 30.12.1997 and Rs.70,000/- on 31.03.1999 and a sum of Rs.1,00,000/- on 24.05.1999. He would further submit that the plaintiff in order to prevent the property from being auctioned had filed a suit in O.S.No.5173 of 1999 on the file of XVII Assistant Judge, City Civil Cout, Chennai, seeking for the declaration that the notice issued for fixing the date of auction on 24.08.1999, as illegal, null and void and for permanent injunction restraining the 1st defendant from bringing the suit mortgage property to the auction and the said suit was decreed exparte on 18.06.2002. He would also submit that the application filed by the 1st defendant to set aside the exparte decree was also dismissed in I.A.No.13581 of 2012 and the exparte decree became final. He would further submit that the father of the 3rd defendant namely K.S.C.Iyer had paid one crore towards his loan and the mortgage debt of the plaintiff and the 1st defendant ought to have produced the account of both K.S.C.Iyer and the plaintiff herein so as to show the remaining sum available to discharge the mortgage debt in this case and if it is produced, it would show nothing due from the mortgage payable to the 1st defendant. He would also submit that the said K.S.C.Iyer even though, the 3rd party to the contract, can move the consideration for the discharge of the suit debt which is permissible under law. He would further submit that the 1st defendant did not produce the account of K.S.C.Iyer and therefore, an adverse inference should be taken for non-production of the best evidence available with the 1st defendant. He would also submit that the case of the plaintiff that the entire suit mortgage debt was discharged by the payment of Rs.1 crore of money paid to the 1st defendant towards the discharge of loan of K.S.C.Iyer and the remaining amount was adjusted to the suit mortgage debt which render suit mortgage debt discharged. He would cite a judgment of Hon'ble Apex Court reported in AIR 1968 SC 1413 (Gopal, Krishnaji Ketkar vs Mahomed Haji Latif & Ors) for the principle of taking adverse inference. He would also rely upon yet another judgment of Hon'ble Apex Court reported in 2006(7) SCC 172 (State Inspector of Police v. Surya Sankaram Karri) for the same principle. Relying upon those judgments, he would insist in his argument that the 1st defendant had suppressed the payment of Rs.1 crore by K.S.C.Iyer for discharging his loan through his vendee, 2nd defendant and the said loan was outstanding to an extent of Rs.64,72,074/- only and the remaining sum of Rs.35,26,826/- should have been adjusted with the suit mortgage debt which might have discharged the entire debt. He would also submit that the plaintiff has also deposited Rs.15 lakhs into Court as per the direction of the Court and therefore, even otherwise, the said payment made by the K.S.C.Iyer was not sufficient, the deposit of Rs.15 lakhs into Court by the plaintiff, would discharge entire loan and the balance amount should be returned to the plaintiff. He would also submit that the claim of the 1st defendant as made in the demand notice dated 10.12.1997 produced in Ex.P7 would not depict the true outstanding amount. He would further submit that the 1st defendant had calculated the penal interest at the rate of 24% per annum and the said calculation would not be sustainable in law. The 1st defendant did not file any suit for sale on the basis of the suit mortgage and it would show that the suit mortgage is completely discharged and therefore, the redemption of the suit mortgage may be passed directly with the direction to discharge the mortgage deed and to hand over the title deeds submitted to the 1st defendant or to order rendition of account regarding the suit mortgage with suitable directions for the purpose of calculation and a preliminary decree may be passed accordingly. He would also submit that on the basis of the available evidence if any amount could be ascertained as payable towards suit mortgage in the event, the suit mortgage is found as not discharged wholly, a preliminary decree can also be passed on that amount, fixing suitable time for payment of money into Court. He would therefore request the Court to pass an appropriate order in the circumstances of the case and to decree the suit as prayed for.
10. The learned counsel for the 1st defendant would submit in his argument that the execution of mortgage was admitted by the plaintiff herself for a sum of Rs.50 lakhs on 14.11.1995, but had disputed the passing of consideration to the tune of Rs.19,34,180/- and it is for the plaintiff to prove that those payments were not legal. He would also submit that the plaintiff had categorically agreed to pay interest at 22.2 % per annum and also to deposit a sum of Rs.50,000/- per month on 80 installments towards payment of loan amount apart from interest payment. He would also submit that the plaintiff was neither prompt in paying the recurring deposit at Rs.50,000/- per month nor the interest towards the suit debt. He would also submit that there was no tripartite agreement in between the plaintiff and the 1st defendant and K.S.C.Iyer to adjust any amount payable to K.S.C.Iyer to be adjusted in the plaintiff's loan account. He would further submit that the letter sent to K.S.C.Iyer on 25.5.1997 by the 1st defendant with the signature of K.S.C.Iyer would go to show apart from the discharge of loan of K.S.C.Iyer in HL-A/c.No.19, in respect of Door No.9, Rajarathinam Street, Kilpauk, Chennai-10, the debts of four companies namely SIC business association for a sum of Rs.5 lakhs; SIC financial services for a sum of Rs.2,50,000/-; PB financial services for a sum of Rs.1,15,000/-; and PB Business Associates for a sum of Rs.3 lakhs and the interest accrued thereon shall be adjusted and therefore, there would not be any excess amount in the said sum of Rs.1 crore paid by the K.S.C.Iyer and therefore the plaintiff alone is liable to discharge the said mortgage debt. He would also submit that the 1st defendant has produced the relevant mortgage deed of K.S.C.Iyer, the letter written by the K.S.C.Iyer on 25.05.1997 and registration copy of the receipt of discharge of mortgage of K.S.C.Iyer into Court on 29.07.2009 and therefore, there could not be any adverse inference be taken against the 1st defendant. He would further submit that the letter issued by the K.S.C.Iyer on 16.09.1997 in Ex.D4 would show the discharge of the entire debt of K.S.C.Iyer and to hand over the keys to the vendee of K.S.C.Iyer, the 2nd defendant herein. He would also submit that there could not be any discharge of mortgage debt of the plaintiff in respect of the suit property. He would also submit that the plaintiff has to pay contractual rate of interest at the rate of 22.2 % per annum and it is not an usurious one. He would further submit that the 1st defendant is a benefit fund and they are receiving fixed deposit from public and they have been issued interest at 15% to 18 % per annum on the said deposits and the interest rate during the relevant period from 1993 to 1997 was 18 % per annum, paid as interest on the deposits to the public and therefore, the 1st defendant has to necessarily lend loans at 22.2% per annum which includes the suit mortgage also. He would also submit that the plaintiff had categorically agreed to pay interest at 24% per annum in default of payment of installments of recurring deposit at Rs.50,000/- per month or to pay interest every month and therefore, the said interest cannot be considered as penalty. He would also submit that the plaintiff has to necessarily to pay and discharge the suit mortgage and seek for redemption of mortgage, but without paying the principal and interest she relied upon the consideration paid by K.S.C.Iyer, who had paid the money for discharging his mortgage and his debts which is not sustainable in law. He would also submit that the suit has been filed by the plaintiff in order to skip the 1st defendant from taking action under Section 69 of the Transfer of Property Act and also delaying payment of the money towards the suit mortgage and to prolong the case as far as possible. He would therefore request the Court that the suit be dismissed or to fix the amount on suit mortgage payable on the principal and the interest payable till this date and pass suitable orders.
11. I have given anxious thoughts to the arguments advanced on either side.
12. The arguments advanced and the evidence produced have to be applied on issue wise for reaching appropriate findings.
13. Issues No.5 and 7:
This suit has been filed by the plaintiff, who is the mortgagor of the suit property with the 1st defendant for the following reliefs as stated in the plaint:-
"a. To pass preliminary decree for redemption of mortgage dated 14.11.1995 in respect of suit property.
b. To pass a final decree directing the defendant No.1 to execute a deed of cancellation of mortgage dated 14.11.1995.
c. To direct the 1st defendant to render true and correct accounts for the various amounts paid towards the loan transaction.
d. To award costs of the proceedings."
14. The said relief as sought for by the plaintiff has to be dealt with under the provisions of Order 34 Rule 7 CPC. The right to redeem the mortgage dated 14.11.1995 has to be tested in the suit. However, the plaintiff has filed a suit before the XVII Assistant City Civil Court, Chennai in O.S.No.5173 of 1999 seeking for a declaration that the notice issued for auction the suit mortgage property under Section 69 of the Transfer of Property Act was null and void and for permanent injunction against the defendant and there was an interim injunction granted by the said Court in I.A.No.13181 of 1999 on 24.08.1999. An application in the said suit has been filed by the 1st defendant to set aside the exparte decree in I.A.No.5173 of 1999 and it was dismissed by the said Court. The certified copy of the dismissal order and decretal order are produced as Exs.P22 and P23. The confirmed exparte judgment and decree are produced as Exs.P20 and P21. The order of interim injunction passed by the said Court was produced as Ex.P15. The impugned auction sale notice was produced in Exs.P13 and P14, The judgment produced in Ex.P20 would go to show that the suit was decreed as prayed for by the plaintiff in that suit. Even though, the issues have been framed in the said suit, they were not discussed and no findings reached in those issues and therefore, the said judgment would not decide the factual aspect which is also not necessary to grant the reliefs in this suit. However, there was no injunction passed against the 1st defendant from pursuing the matter towards bringing the property for sale under Order 34 CPC. The notice issued was for the auction in Exs.P13 and P14, in respect of selling the suit property through public auction under Section 69 of the Transfer of Property Act. Therefore, the judgment and decree passed in O.S.No.5173 of 1999 produced in Exs.P20 and P21 would not forbear or considered as res-judicata from bringing the property for sale by filing a regular suit on mortgage for sale under Order 34 CPC, by the mortgagee.
15. Similarly, the claim of the plaintiff herein seeking for redemption of the suit mortgage cannot also be barred under the provisions of Order 2 Rule 2 CPC since the said judgment and decree passed in O.S.No.5173 of 1999 in Exs.P20 and P21 would relate to the impugned notice produced in Exs.P13 and P14 and it would not affect the right of redemption accrued under Order 34 Rule 7 CPC in favour of the plaintiff. Therefore, both the issues are answered negative and the present suit is found sustainable as filed by the plaintiff.
16. Issues No.6 and 8:
The claim of the plaintiff was that the plaintiff has paid certain monies towards the suit mortgage with the 1st defendant. But, however, on default of payment, the 1st defendant was seeking to claim penal interest at 24% per annum. The further claim of the plaintiff was that the father of the 3rd defendant while he was alive had instructed the 1st defendant to receive a sum of Rs.1 crore from the 2nd defendant and to discharge the mortgage debts obtained by him in H-19 with the 1st defendant, in respect of his house property in Door No.9, Rajarathinam Street, Kilpauk, Chennai, with the instruction to apply the remaining money to the suit mortgage debt and on such application of the said money, the suit mortgage would have been discharged. He would further submit that the 3rd defendant being the son of the said K.S.C.Iyer, is therefore, the necessary party and since K.S.C.Iyer sold the said mortgage property, in H-19, Loan obtained by the K.S.C.Iyer from the 1st defendant, to the 2nd defendant and the 2nd defendant got the return of the keys of the said property from the 1st defendant and caused the discharge of the said mortgage, both are necessary parties to the suit. Apart from that, the plaintiff claims that a letter was written by the said K.S.C.Iyer on 25.05.1997 to that effect and therefore, the 1st defendant was at the liability to produce the account of K.S.C.Iyer, in respect of H-19 loan and also the loan account of the plaintiff and to show that the plaintiff is still liable to pay the outstanding amount in respect of the suit mortgage but the 1st defendant failed to produce those accounts and therefore, adverse inference has to be taken. The 1st defendant while examining its Managing Director as DW1 has produced a letter written by K.S.C.Iyer on 16.09.1997 in Ex.D4.
17. Similarly, the letter written by the 2nd defendant on 28.06.1997 was produced in Ex.D2. A letter written to the 2nd defendant by the 1st defendant was produced in Ex.D3. The alleged mortgage deed executed by the said K.S.C.Iyer in favour of the 1st defendant mortgaging his house property in Door No.9, Rajarathinam Street, Kilpauk, Chennai, has been produced as Ex.D1. From the said document, I could see that the 2nd defendant had sought for return of the said mortgage Ex.D1 i.e., House loan A/c.No.19, upon the payment of money made by him pertaining to the said loan account, since the SIC Group of Companies and PB Group of Companies have each got 2nd charges over the said property. Ex.D3 is the letter from the 1st defendant to the 2nd defendant which would show that the total sum payable towards the said H-19 loan, the payment to SIC Group and PB Group of Companies and the interest thereon was at Rs.83,36,759/- and accordingly, the said payment was payable on or before 31.07.1997. The letter written by K.S.C.Iyer authorising the 2nd defendant to get the original documents of title and the keys for the said property traced to the 1st defendant with attestation of signature of the 2nd defendant has been produced as Ex.D4. The 1st defendant had produced a list of documents containing the registration copy of Ex.D1 and the original letter sent by K.S.C.Iyer to the 1st defendant on 25.05.1997 and registration copy of the receipt for discharge of mortgage, Ex.D1 and it was not either subjected to evidence or served the copy to other side. It is kept in the Court papers on and from 29.07.2009. On a cursory look of the letter dated 25.05.1997, the letter addressed to the 1st defendant by K.S.C.Iyer would go to show that a sum of Rs.1 crore would be paid by the 2nd defendant towards the outstanding sum in H.L.A/c.No.H-19 mortgage debt of K.S.C.Iyer and other debts of SIC and PB Group of Companies and at last the remaining amount was directed to be credited to the loan account of the plaintiff namely Sarojini Ramanathan in respect of HL.A/c.No.1343. The said document is an important one and it ought to have taken on evidence, while DW1 was in box but it was produced subsequently and it was not marked in evidence. If really, the said letter is considered, it could be seen that the remaining amount after adjusting with the previous charges from the said payment of Rs.1 crore by the 2nd defendant to the 1st defendant as contemplated in Exs.D2 to D4 has been promptly appropriated to the account of plaintiff or not. Whether the payment of monies towards the suit mortgage debt can be moved from third party, has to be considered. No doubt, the 2nd defendant who paid the money to the tune of Rs.1 crore to the 1st defendant is certainly a necessary party. The said person namely K.S.C.Iyer, instructed the 2nd defendant alienee to pay a sum of Rs.1 crore towards his mortgage loan in H-19 with 1st defendant and instructed to appropriate with SIC Group and PB Group of Companies and the remaining money to the mortgage debt H-1373 of the plaintiff and his son namely 3rd defendant, who is the legal representative of the said K.S.C.Iyer is also found to be a necessary party. Therefore the impleadment of the defendants 2 and 3 cannot be considered as mis-joinder and the said issue is decided accordingly in favour of the plaintiff. Considering the issue as to the plea made by the plaintiff that the payment made by K.S.C.Iyer towards his debt was instructed to have been adjusted to the suit debt is concerned, I have already discussed the letter dated 25.05.1997 produced by the 1st defendant would go to show that there was an instruction by the said K.S.C.Iyer to adjust the remaining of Rs.1 crore, to the suit mortgage debt also. According to the correspondence had in between the defendants 1 and 2 in Ex.D2, we could see that the amount payable towards the mortgage loan of K.S.C.Iyer in H.L.No.19 and the other loans on SIC and PB group of companies and the interest accrued thereon till 31.07.1997 was only to the tune of Rs.83,36,759/-. The subsequent letters written by K.S.C.Iyer in Ex.D4 and the handing over of keys to the 2nd defendant through the letter Ex.D3 would go to show that the outstanding listed in Ex.D3, letter of 1st defendant, was paid by the 2nd defendant through the payment as instructed by K.S.C.Iyer to the tune of Rs.1 crore. The 1st defendant would categorically admit that a sum of Rs.1 crore was paid by the 2nd defendant but there was no excess or remains payable for the suit mortgage debt and therefore, the plaintiff alone is liable to pay the suit mortgage debt. The said stand taken by the 1st defendant would go to show that a sum of Rs.1 crore was paid by the 2nd defendant as instructed by K.S.C.Iyer. In the said circumstances and in the light of the outstanding sum listed by the 1st defendant in Ex.D2 letter, it has become necessary on the part of the 1st defendant to produce the accounts of both the plaintiff as well as the mortgage loan of K.S.C.Iyer in H.L-19 account.
18. The judgments of Hon'ble Apex Court cited by the learned counsel for the plaintiff in AIR 1968 SC 1413 (Gopal, Krishnaji Ketkar vs Mahomed Haji Latif & Ors) would lay down the following principle:-
"5..... We are unable to accept this argument as correct. Even if the burden of proof does not lie on a party the Court may draw an adverse inference if he withholds important documents in his possession which can throw light on the facts at issue. It is not, in our opinion, a sound practice for those desiring to rely upon a certain state of facts to withhold from the Court the best evidence which is in their possession which could throw light upon the issues in controversy and to rely upon the abstract doctrine of onus of proof.
.............
6.The observations of the Judicial Committee do not support the proposition that unless a party is called upon expressly to make an affidavit of documents and inspection and production of documents is demanded, the Court cannot raise an adverse inference against a party withholding evidence in his possession. Such a rule is inconsistent with illustration (g) of s. 114 of the Evidence Act, and also an impressive body of authority."
19. For a similar principle of law, yet another judgment of Hon'ble Apex Court reported in 2006(7) SCC 172 (State Inspector of Police v. Surya Sankaram Karri) was cited by the learned counsel for the plaintiff. The relevant passage is laid down in para 18 which are as follows:-
"18. It is now well settled that when a document being in possession of a public functionary, who is under a statutory obligation to produce the same before the court of law, fails and/or neglects to produce the same, an adverse inference may be drawn against him. The learned Special Judge in the aforementioned situation was enjoined with a duty to draw an adverse inference. He did not consider the question from the point of view of statutory requirements, but took into consideration factors, which were not germane."
20. The aforesaid judgments would categorically laid down that whenever a document being in possession of a public functionary, who is under a statutory obligation to produce the same before the court of law, fails and/or neglects to produce the same, an adverse inference may be drawn against him. As discussed earlier, I could see that the accounts of K.S.C.Iyer in HL.No.19 mortgage debt and the account standing in the name of the plaintiff in respect of H-1373 suit mortgage debt are necessary document to come to a conclusion regarding outstanding payable by the plaintiff. Similarly, the letter dated 25.05.1997, written by K.S.C.Iyer, to the 1st defendant has been produced into Court only on 29.07.2009 and it was not subjected to any cross-examination. In the said circumstances, this Court has to necessarily take adverse inference for the non-production of the accounts of K.S.C.Iyer in respect of HL.A/c.No.19 mortgage loan as well as the plaintiff's account in respect of the suit mortgage.
21. As regards the admission of liability of the plaintiff to repay the loan availed from the 1st defendant is quite sure that the plaintiff had asked for adjustment of the remaining money paid by the 2nd defendant on behalf of K.S.C.Iyer to the 1st defendant and that would certainly amounting to the admission of liability of the suit mortgage by the plaintiff. However, the said liability has to be fixed if the accounts of K.S.C.Iyer in HL-19 mortgage loan and the mortgage loan of the plaintiff are produced by the 1st defendant produced into Court. Therefore, the issue Nos.6,7 and 6 are also decided accordingly.
22. Issue No.4:
As regards the payment of interest, the execution of mortgage deed is admitted by the plaintiff in favour of the 1st defendant. The said document was produced in Ex.P1. It is a registered document and its execution is admitted. According to the plaintiff a sum of Rs.19,34,180/- was not paid to him towards mortgage debt. It is for him to prove the failure of consideration to an extent of Rs.19,34,180/-. The burden of proof that the plaintiff is not related to those transactions has not been discharged by the plaintiff by adducing satisfactory evidence. Therefore, the execution of the mortgage to the tune of Rs.50 lakhs stands unassailed. In the said mortgage deed Ex.P1, the plaintiff has categorically admitted that she has agreed to pay interest at 22.2 % per annum over the said principal amount and in default to pay the interest at 24% per annum. According to the plaintiff, the said rate of interest fixed at 22.2% is usurious and it has to be reduced. Further, it was argued by the learned counsel for the 1st defendant that the plaintiff is the public financial institution who used to receive deposits from the public and was paying interest at 18% per annum during the relevant period from 1993 to 1997 and therefore, the fixation of interest at 22.2% is fare and it cannot be considered as usurious. It was not disputed that the 1st defendant was a financial institution and it was receiving deposits from the public and was paying interest at 18% per annum to its customers. When it is so, the agreement reached by the plaintiff and the 1st defendant for payment of interest at 22.2% towards suit mortgage cannot be considered as usurious. However, in respect of payment of default interest is concerned, it has been agreed in between parties to pay interest at 24% per annum, in case of committing default of payment of installment or payment of interest as agreed, whether such default interest can be considered as penal interest, is a question. A judgment of Hon'ble Apex Court reported in AIR 1971 SC 884 (S.R RAJAGOPALASWAMI NAIDU v.BANK OF KARAIKUDI LTD) is the clear answer. The relevant passage would be as follows:-
"5. On the question of interest we are of the view in the light of the provisions of the mortgage deed and all the circumstances that the rate of 12% is unfair and penal. We are inclined, therefore, to give this relief that the interest should be calculated 'at the rate of 10 1/2% (which was the original contractual rate) from the date of the mortgage to the date of the preliminary decree. Thereafter the interest shall be Payable as directed by the trial court 'at the rate of 6% per annum till realisation. With this 'modification the appeal is dismissed but in view of the entire circumstances the parties are left to bear their own costs in this Court."
23. In the said judgment, the payment of 10.5% interest per annum as contractual rate of interest was upheld and the agreement to pay 12%, in default to pay the interest was considered as penal. The said case is squarely applicable to the present case and when it is applied, the agreement of payment of 24% interest per annum in default to pay the interest regularly will amount to penal clause and in the light of the said judgment, I am of the view that the 1st defendant is entitled to calculate the interest on the outstanding principal amount only at 22.2% per annum only and not as per 24% per annum. Accordingly, this issue is answered in favour of the plaintiff.
24. Issues No.1 to 3:
In the aforesaid discussion, had in the previous issues, I have come to the conclusion that the instruction given by K.S.C.Iyer, the father of the 3rd defendant to appropriate a sum of Rs.1 crore towards his mortgage debt in HL-19 and also to apply for four loans of SIC group and PB groups of companies and if any amount remains, to apply with the suit mortgage debt. It was also found that the said letter of K.S.C.Iyer on 25.05.1997 was not produced in evidence. It was also found that the said outstanding for the said mortgage debt of K.S.C.Iyer in the loan A/c.No.HL-19 and the amounts payable to the SIC group and PB group with interest on 31.07.1997 was only at Rs.83,36,759/- and therefore, I could see that there was a balance sum of Rs.16,63,241/- whether this excess amount has been appropriated in the suit mortgage was done by the 1st defendant is a question. As already discussed, no accounts on the mortgage loan of K.S.C.Iyer and the plaintiff's mortgage debt, have been produced in evidence and therefore, adverse inference could be taken thereon. Even if the aforesaid sum of Rs.16,63,241/- is appropriated towards the suit mortgage, the calculation of the principal with the accrued interest at 22.2% with the subsequent payment made by the plaintiff through Exs.P8 to P11, after issuance of notice Ex.P7 a correct figure payable by the plaintiff to the 1st defendant could be arrived at. It is also informed to the Court that a sum of Rs.15 lakhs was deposited into Court by the plaintiff upon the orders of the Court. All these calculations to be made and it has to be ascertained for passing an order of redemption. Therefore, this Court cannot come to a conclusion regarding the ascertainment of the outstanding mortgage money payable for redemption in order to pass a preliminary decree and therefore, it has become necessary for this Court to order an account to be taken to find out what was due to the 1st defendant on the date of this decree towards principal and interest on the suit mortgage, the costs of the suit and other charges and expenses which are necessarily to be adjusted with the mortgage money in the light of factual findings given by this Court in the earlier issues. Therefore, this Court has to necessarily order the 3rd issue for passing a preliminary decree for rendition of account by the 1st defendant. Accordingly, the issues 1 to 3 are ordered and a preliminary decree is passed for rendition of accounts.
25. As regards the prayer on passing final decree seeking 1st defendant to execute the cancellation of mortgage dated 14.11.1995 (P1) it has to be done only after ascertaining the mortgage money in the rendition account as ordered in the preliminary decree and thereafter only final decree could be passed. Therefore, this issue is postponed to be decided at the time of passing final decree. Issue No.2 is decided accordingly.
26. Issue No.9:
In view of the discussion held above in the earlier issues, this Court is passing a preliminary decree for redemption of mortgage dated 14.11.1995 in respect of the suit property for rendition of accounts against the 1st defendant and thereby ordering that an account be taken of what was due to the 1st defendant at the date of such decree for (i) principal and interest on the mortgage, (ii) the costs of the suit, if any, awarded to him, and (iii) other costs, charges and expenses properly incurred by him up to that date, in respect of his mortgage-security, together with the interest thereon; in the light of the factual findings of this Court on the other issues. Accordingly, the preliminary decree is passed for rendition of accounts with costs. The plaintiff is at liberty to apply for appointment of a Commissioner for ascertaining the outstanding sum towards suit mortgage, if any, within three months from the date of receipt of a copy of this order. The said unmarked letter dated 25.05.1997 written by K.S.C.Iyer shall be kept along with Court records, which shall be produced during the rendition of accounts before the Commissioner to be appointed. If the plaintiff fails to do so the Court shall suo-motu appoint a Commissioner for that purpose and to proceed further.
Plaintiff side Exhibits
Ex.P1 - Mortgage Deed 14.11.1995
Ex.P2 - Notice 03.04.1996
Ex.P3 - Notice 12.02.1997
Ex.P4 - The signature of Son-in-Law letter 25.05.1997
Ex.P5 - --do-- 25.05.1997
Ex.P6 - Park Town Benefit Fund Ltd., receipt 25.05.1997
Ex.P7 - The legal notice issued by
1st defendant to the plaintiff 10.12.1997
Ex.P8 - Receipt
Ex.P9 - Receipt
Ex.P10 - Receipt
Ex.P11 - Receipt
Ex.P12 - Mr.Krishnan's Signature letter
Ex.P13 - Notice 16.11.2002
Ex.P14 - Auction of Sale Notice
Ex.P15 - The copy of the petition
in I.A.No.13181 of 1999 in
O.S.No.5173 of 1999
Ex.P16 - Police letter 02.05.2000
Ex.P17 - The copy of the notice
given by the Deputy
Superintendant of Police 16.12.2002
Ex.P18 - The copy of the telegram notice
Ex.P19 - The copy of the petition in
I.A.No.1358 of 2002 in
O.A.No.5173 of 1999.
Ex.P20 - The certified copy of the
judgment in O.S.No.5173 of 1999.
Ex.P21 - The certified copy of decree
Ex.P22 - The certified copy of the order in
I.A.No.10802 of 2006 in O.S.No.5173 of 1999
Ex.P23 - The decreetal order.
Plaintiff side witness:
PW1 - Mrs.Saroja Ramanathan
Defendant side Exhibits
Ex.D1 - Loan Document
Ex.D2 - The letter from Harshad R.Patel and 7 others 28.06.1997
Ex.D3 - Letter from Park Town Benefit Fund Ltd., 07.07.1997
Ex.D4 - Letter from K.S.C.Iyer to 1st defendant 16.09.1997
Ex.D5 - Letter from RBI to 1st defendant 16.10.1997
Ex.D6 - Letter from 1st defendant to RBI 27.10.1997
Ex.D7 - Served copy of the plaint in
O.S.No.5173 of 1999 filed by the plaintiff
Ex.D8 - Arrest Warrant issued by the
XVII Metropolitan Magistrate,
Saidapet in C.C.No.5634 of 1998
Defendant side witness
DW1 R.Vivekanandhan
ssn