Karnataka High Court
Ramesh Balasaheb Mangasuli @ Patil vs Late Pandurang Vamanarao Patil on 31 March, 2023
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RSA No. 6056 of 2011
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 31ST DAY OF MARCH, 2023
BEFORE
THE HON'BLE MRS. JUSTICE K.S.HEMALEKHA
REGULAR SECOND APPEAL NO.6056 OF 2011
BETWEEN:
SRI RAMESH BALASAHEB MANGASULI @ PATIL,
AGED ABOUT 48 YEARS,
OCC: AGRICULTURE,
R/AT. ATHANI-591304,
DIST: BELGAUM.
...APPELLANT
(BY SRI. ASHOK R. KALYANASHETTY)
AND:
1. LATE PANDURANG VAMANARAO PATIL
SINCE DECEASED BY HIS LRS 1(A) TO 1 (D)
SAMREEN AYUB
DESHNUR 1.A SMT. TARABAI W/O. PANDURANG PATIL,
High Court of AGE: MAJOR, OCC: HOUSEHOLD WORK
Karnataka, Dharwad
1.B SHRI. VAMAN S/O. PANDURANG PATIL
AGE: MAJOR, OCC: AGRICULTURE.
1.C LATE. KIRAN S/O. PANDURANG PATIL
SINCE DECEASED BY HIS LRS:
1(C-1) SMT. VANISHRI W/O LATE KIRAN PATIL,
AGED ABOUT 36 YEARS, OCC: HOUSE HOLD WORK
1(C-2) KUMAR VIRAJ S/O LATE KIRAN PATIL
AGED ABOUT 15 YEARS, STUDENT,
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RSA No. 6056 of 2011
A MINOR, REPRESENTED BY HIS MINOR GUARDIAN
AND MOTHER,
SMT. VANISHRI W/O KIRAN PATIL
AGED ABOUT 36 YEARS, OCC: HOUSEHOLD WORK
1(D) SMT.NANDA @ ARCHANA W/O. ARUN RAO KULKARNI
AGE: MAJOR, OCC: HOUSEHOLD WORK.
A(A) TO 1(D) ALL R/O. PATTAR GALLI, ATHANI-
591304,
DIST: BELGAUM
2 SHRI. VEERASANGAPPA ADIVEPPA KARVEKAR
AGED ABOUT 75 YEARS, OCC: BUSINESS,
R/O. ATHANI-591304, DIST: BELGAUM.
...RESPONDENTS
(BY SRI S.P. PATIL, ADVOCATE FOR R-1 (A & D);
SRI PRASAD R. SIDHANTI, ADVOCATE FOR R-1(B) (NOC);
SRI B.V. SOMAPUR, ADVOCATE FOR R-1(B);
R-1(C) (I) & R-2 - ARE SERVED;
R-1C(II) IS MINOR R/BY N/M/G R-1C(I))
THIS RSA IS FILED U/S. 100 OF CPC., AGAINST THE
JUDGEMENT & DECREE DATED 30-09-2011 PASSED IN
R.A.NO.06/1997 ON THE FILE OF THE PRESIDING OFFICER,
FAST TRACK COURT AT ATHANI, DISMISSING THE APPEAL,
FILED AGAINST THE JUDGMENT DATED 18-11-1996 AND THE
DECREE PASSED IN O.S.NO.125/1990 ON THE FILE OF THE
ADDL. MUNSIFF AND JMFC., ATHANI, DISMISSING THE SUIT
FILED FOR REDEMPTION OF MORTGAGE AND FOR MESNE
PROFITS ETC.
THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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RSA No. 6056 of 2011
JUDGMENT
1. The present second appeal by the plaintiff assailing the judgment and decree dated 30.09.2011 in R.A.No.6/1997 on the file of the Court of Fast Track, Athani, confirming the judgment and decree dated 18.11.1996 in O.S.No.125/1990 on the file of the Additional Munsiff and JMFC, Athani.
2. The plaintiff filed a suit for redemption of mortgage, for possession and for mesne profits contending that the plaintiff is the successor of the mortgagor of the suit property and defendant No.1 is the successor of the mortgagee. The particulars of the mortgage is that on 31.08.1933, the mortgagor by name Balasaheb Allappa Magnasuli-the father of the plaintiff had mortgaged the godown situated at Budhawarpeth in Athani bearing CTS No.421 measuring 1060 square yards in favour of one Vamanarao Pandurang Patil for Rs.800/-. It is stated that the mortgaged property was under the ownership of father of the plaintiff- Balasaheb and his three younger brothers -4- RSA No. 6056 of 2011 Paragouda, Rausaheb and Shidalingappa. The heirs of the plaintiff's father had some dispute over the property i.e., allotted to the plaintiff's father and that a suit in O.S.No.211/1980 filed by Suresh for partition and separate possession against his brothers and mother on the file of Munsiff Court, Athani came to be compromised by a compromise decree on 09.02.1982 and the property under the mortgage was allotted to the share of the plaintiff's father. It is stated that the father of the plaintiff was in need of money and as such mortgaged the suit property to the father of defendant No.1 and claims that plaintiff is the successor of the mortgagor and sought to redeem the said mortgage having right to recover the same together with the mesne profits.
3. Pursuant to the summons issued by the Trial Court, the defendants appeared and defendant No.1 filed written statement. It is stated that CTS No.421 of Athani was mortgaged by the plaintiff's father and his younger brothers Paragouda, Rausaheb and Shidlingappa in favour -5- RSA No. 6056 of 2011 of Vamanarao Pandurang Patil-father of defendant No.1 on 31.08.1933 by a registered Mortgage Deed for Rs.800/-
and it was a usufructuary mortgage and the possession was handed over to the mortgagee-Vamanarao Patil. As per the Mortgage deed, the mortgagor shall redeem the mortgaged property within nine years from the date of the deed, after paying the mortgage-amount of Rs.800/- and if the amount is not paid within the time, the mortgagee shall enjoy the said property. It is stated that the original mortgagor-Balappa and his three brothers did not exercise the rights within the time and hence, the right, title and interest over the mortgaged property has been extinguished.
4. It is further stated that the suit of the plaintiff is barred by limitation since the commencement of new Limitation Act, 1963 (hereinafter referred to as 'the Limitation Act' for short), the redemption of mortgage is 30 years and the suit ought to have been filed within a period of 7 years after the commencement of the new -6- RSA No. 6056 of 2011 Limitation Act, 1963. It is stated by the defendant that the father of the plaintiff had clear knowledge about the redemption of the suit property and did not seek redemption of mortgage on time and as such, Allappa-the plaintiff has lost his right to redeem the property. It is stated that defendant No.1 had given an application to City Survey, Athani to enter his name as owner on 22.07.1983 and in the said proceedings, the present plaintiff was one of the respondent along with other mortgagors and the application of defendant No.1 was allowed in part. It is stated that in the said proceeding, defendant No.1 has rightly contended that he became absolute owner of the suit property since the plaintiff and other mortgagor have failed to redeem the suit property in time, despite the fact that CTS appeal was disposed of in the year 1987, the plaintiff has filed the present suit for redemption of mortgage only in the year 1990 and sought for dismissal of the suit.
-7- RSA No. 6056 of 20115. The Trial Court based on the pleadings framed the following issues:
"1) Whether the Plaintiff proves that his father Balasaheb and his brothers had mortgaged the suit property bearing CTS.No.421 measuring 1060 Sq. Yards on 31-8-1933 for Rs.800/-
without interest through registered document in favour of Vamanrao Patil the adoptive father of deft.No.1 for a period of 9 years and delivered the possession of the same in favour of adoptive father of deft.No.1 ?
2) Whether the plaintiff proves that there was partition about 40 years back between his father and his brothers and in the said partition the mortgaged property was allotted to his uncle by name: Paragouda in the year 1967?
3) Whether the plaintiff proves that his father had purchased the mortgaged property?
4) Whether the plaintiff proves that as per the compromise decree in 0.S.No.211/80 the suit property was allotted to him?
5) Whether the deft.No.1 proves that the suit of the plaintiff is bad for non-joinder of necessary parties ?
-8- RSA No. 6056 of 20116) Whether the deft.No.1 proves that the suit of the plaintiff is barred by limitation ?
7) Whether the deft.No.1 proves that the decree passed in 0.S.No.211/80 is not binding on him?
8) Whether the plaintiff proves the cause of action to file the suit ?
9) Whether the deft.No.1 is entitled for the compensatory costs of Rs.1000/- from the Pltff.?
10) Whether the plaintiffs is entitled for the reliefs as prayed for?"
6. In order to substantiate his claim, the plaintiff examined himself as P.W.1 and one witness as P.W.2 and got documents marked at Ex.P.1 to Ex.P.20. On the other hand, defendant No.1 examined himself as D.W.1 and got marked documents at Ex.D.1 and Ex.D.2.
7. The Trial Court based on the oral and documentary evidence held that:
-9- RSA No. 6056 of 2011i. The plaintiff has proved that his father Balasaheb and his brothers mortgaged the suit property bearing CTS No.421 measuring 1060 square yards on 31.08.1933 for Rs.800/- without interest, through registered document in favour of Vamanarao-adopted father of defendant No.1 for a period of 9 years and delivered the possession of the same in favour of the adopted father of defendant No.1 and answered issue No.1 in the affirmative.
ii. The plaintiff has proved that there was a partition about 40 years back between his father and his brothers and in the said partition, the mortgaged property was allotted to his father by name Balasaheb in the year 1967 and answered issue No.2 in the affirmative.
iii. The plaintiff proved that his father has purchased the mortgaged property.
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iv. The plaintiff proved that as per the compromise decree in O.S. No.211/1980, the suit property was allotted to the share of the plaintiff.
v. Defendant No.1 failed to prove that the suit of the plaintiff is bad for non-joinder of necessary parties.
vi. Defendant No.1 proved that the suit of the plaintiff is barred by limitation and answered issue No.6 in the affirmative in favour of defendant No.1.
vii. Defendant No.1 proved that the decree passed in O.S.No.211/1980 is not binding on him.
Accordingly, dismissed the suit of the plaintiff holding that the suit of the plaintiff is barred by limitation.
8. Aggrieved by which, the appellant-plaintiff preferred appeal before the first Appellate Court.
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RSA No. 6056 of 20119. The first Appellate Court framed the following points for consideration:
"Whether the plaintiff proves that, the above grounds urged by him before this court, are sustainable in law and, hence the impugned judgment and decree passed by the trial court calls for interference by this Court?"
10. The first Appellate Court on re-appreciation of the material on record and the evidence led by the parties, confirmed the judgment and decree of the Trial Court holding that the suit of the plaintiff is barred by limitation.
11. Aggrieved by which, the present second appeal is by the plaintiff-appellant.
12. This Court while admitting the appeal on 30.07.2015 has framed the following substantial questions of law:
"i) Whether Section 27 of the Limitation Act is attracted to the facts of the case on hand and whether the right of the appellant to redeem is extinguished and whether the mortgage is not subsisting as held by the both the Courts below,
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ignoring the well settled principle of law that once a mortgage is always a mortgage and the right of the mortgagor to redeem the mortgage cannot be either taken away or defeated?
ii) Whether the judgment and decree passed by the Courts below is justifiable in view of the law declared by the Apex Court in the case of Singh Ram vs Sheo Ram reported in SCC 2014-9-185 ?
iii) Whether the right to redeem or to recover possession of the property accrued, as provided under Section 61(a) of the Limitation Act is applicable to the facts of the case, if so, whether the suit filed in the year 1990 could be considered as barred by limitation as held by the Apex Court?"
13. Learned counsel for the appellant and learned counsel for the respondents have been heard on the substantial questions of law framed by this Court and material on record including the original records are perused.
14. Learned counsel for the appellant-plaintiff would contend that the mortgaged property in question is an
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usufructuary mortgage and right of redemption in case of such mortgage commences from the date of payment of the mortgage money out of usufructuary or partly out of the usufructuary or partly on payment or deposit of mortgage money by the mortgagor. It is contended by the learned counsel for the appellant that in case of usufructuary mortgage mere expiry of a period of 30 years as prescribed under Article 61(a) of the Limitation Act from the date of creation does not extinguish the right of mortgagor under Section 62 of the Transfer of Property Act, 1882 (hereinafter referred to as 'the TP Act' for short). In other words, learned counsel would contend that usufructuary mortgagee is not even entitled to file suit for declaration to declare that he is absolute owner of the suit schedule property on expiry of 30 years from the date of mortgage and the mortgagor has deposited the amount before the Trial Court at the time of filing of the suit and the Courts below ought to have taken into consideration the settled proposition that "once a mortgage is always a mortgage unless redeemed" and the suit of the plaintiff is
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not barred by limitation. Learned counsel would take this Court to Ex.P.2-the mortgage deed, Section 62 of the TP Act and Article 61(a) of the Limitation Act and in support of his contention, learned counsel relied upon the following judgments:
i. In the case of Singh Ram Vs. Sheo Ram reported in (2014) 9 SCC 185 (Singh's case), wherein the Hon'ble Apex Court affirmed the judgment of the Full Bench of Punjab and Haryana High Court in Ram Kishan and Ors Vs. Sheo Ram and Ors.
ii. In the case of Sabira Janu Vs. N.N. Venkataramanaswamy in RFA No.1502/2011 disposed of on 14.11.2014 by the Co-Ordinate bench of this Court.
iii. In the case of R. Rama Reddy Vs. B. Narayanappa and others in RSA No.2096/2008 disposed of on 24.05.2022 by the Co-Ordinate Bench of this Court.
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iv. In the case of Harminder Singh (D) Thr. LRs.
Vs. Surjit Kaur (D) Thr. LRs. And Ors. in Civil Appeal No.89/2014, the Hon'ble Apex Court following the judgment of Singh Ram's case stated supra has dismissed the civil appeal.
15. Per contra, learned counsel appearing for the respondents would contend that the impugned judgment and decree of the Courts below does not call for any interference and would submit that the Trial Court and the first Appellate Court have rightly held that the suit of the plaintiff is barred by limitation and would submit that Article 61(a) of the Limitation Act provides that the period of limitation for redemption of mortgage is 30 years and in case of usufructuary mortgage, which does not fix any date for repayment of mortgage-money but merely stipulates that the mortgagee is entitled to be in possession till redemption. The right to redeem would accrue immediately on creation of the mortgage money, and the mortgagor having failed to exercise his right
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within a period of 30 years from the date of creation of mortgage, the right to property is extinguished and therefore, the Trial Court and the first Appellate Court were justified in dismissing the suit of the plaintiff holding that the suit is barred by limitation and learned counsel would contend that the present appeal needs to be dismissed and the substantial questions of law need to be answered against the appellant.
16. Before considering the rival contentions urged by the learned counsel for the parties and before appreciating the evidence on record, it is relevant to state the undisputed facts in this case.
17. The plaintiff has filed a suit for redemption of mortgage on the ground that the mortgagor-the father of the plaintiff, one Balasaheb Allappa Mangasuli has executed the mortgage deed in favour of father of defendant No.1 in respect of the suit property as per Ex.P.2. The defendant filed his written statement
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RSA No. 6056 of 2011specifically stated at paragraph No.2, which reads as under:
"2) It is fact that, C.T.S.No.421 of Athani, was mortgaged by one Balasaheb Allappa Mangasuli and Paragouda, Raosaheb, Shiddalingappa, sons of Allappa Mangasuli, in favour of Vamanarao Pandurang Patil, the father of the Defendant No.1, on - 31-8-
1933, by a registered Mortgaged Deed. The mortgaged amount was Rs.800/- and since it was usufructory mortgage, the possession was handed over to the mortgagee Vamanarao Pandurang Patil, on the same day. As per the mortgage deed, the mortgagors shall Redeem the mortgaged property, within nine years from the date of Deed, after paying the mortgaged amount of Rs.800/-. In case, the said amount is not paid within the said time, the mortgagee shall enjoy the property. It is most respectfully submitted that, the original mortgagors Balappa and his three brothers, did not exercise their rights within the time and hence, the right, title and interest over the suit property has been extinguished."
18. Thus the type of mortgage as contended by the plaintiff and defendant is not in dispute, that it is a "usufructuary mortgage". Taking into consideration that
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RSA No. 6056 of 2011the property mortgaged is a usufructuary mortgage, Article 61(a) of the Limitation Act and Section 62 of the TP Act needs to be considered.
19. Section 61 of the TP Act, 1882 states with regard to the right to redeem separately and simultaneously in cases of mortgages. Section 62 of the Act speaks about the usufructuary mortgagor to recover possession, which reads as under:
"62. Right of usufructuary mortgagor to recover possession.--In the case of a usufructuary mortgage, the mortgagor has a right to recover possession of the property together with the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee,--
(a) where the mortgagee is authorized to pay himself the mortgage-money from the rents and profits of the property,--when such money is paid;
(b) where the mortgagee is authorized to pay himself from such rents and profits or any part thereof a part only of the mortgage-
money,--when the term (if any) prescribed for the payment of the mortgage-money has
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RSA No. 6056 of 2011expired and the mortgagor pays or tenders to the mortgagee the mortgage-money or the balance thereof or deposits it in Court as hereinafter provided."
20. Though the contention of the defendants is that, the property mortgage is an usufructuary mortgage, they have taken a specific contention that the redemption of mortgage in case of usufructuary, the time limitation is 30 years and after commencement of the Limitation Act, the suit of the plaintiff ought to have been filed within seven years next after the commencement of the new Act and the suit of the plaintiff is barred by limitation. The Trial Court and the first Appellate Court goes on an assumption and without considering that the mortgage is an usufructuary mortgage, have overlooked and held that the suit of the plaintiff is barred by limitation.
21. Section 58 (a) of Chapter IV of the TP Act mentions the definition regarding "mortgage, mortgagor, mortgagee, mortgage-money and mortgage-deed".
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RSA No. 6056 of 2011a. Sub-clause (b) of Section 58 mentions regarding the Simple Mortgage.
b. Sub-section (c) states about the Mortgage by Conditional Sale.
c. Sub-Section (d) states about Usufructuary Mortgage.
d. Sub-section (e) states about English Mortgage.
e. Sub-section (f) states Mortgage by deposit of title deeds and;
f. Sub-section (g) states Anomalous Mortgage.
22. Sub-Section (d) of Section 58 of the TP Act deals with the Usufructuary Mortgage, wherein it provides that where the mortgagor delivers possession expressly or by implication binds himself to deliver possession of the mortgaged property to the mortgagee, and authorises him to retain such possession until payment of the mortgage-
money, and to receive the rents and profits accruing from the property (or any part of such rents and profits and to appropriate the same) in lieu of interest, or in payment of the mortgage-money, or partly in lieu of interest (or)
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RSA No. 6056 of 2011partly in payment of the mortgage-money, the transaction is called an usufructuary mortgage and the mortgagee an usufructuary mortgagee.
23. In order to ascertain the same, though it is not disputed by the defendant in his written statement that the property mortgaged is an usufructuary mortgage, the contents of mortgage deed at Ex.P.2 needs to be looked into.
24. Perusal and reading of the contents of Ex.P.2 would evidence that the possession has been handed over to the mortgagee to redeem the same, till repayment of the mortgage money for the period of nine years. It is further stated in Ex.P2 that if the amount is not paid within nine years, the mortgagee is entitled to hold the possession till the mortgage amount of Rs.800/- is paid.
25. Section 60 of the TP Act speaks about the rights of the Mortgagor, which reads as under:
"60. Right of mortgagor to redeem.--At any time after the principal money has become due,
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the mortgagor has a right, on payment or tender, at a proper time and place, of the mortgage-money, to require the mortgagee (a) to deliver to the mortgagor the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee, (b) where the mortgagee is in possession of the mortgaged property, to deliver possession thereof to the mortgagor, and (c) at the cost of the mortgagor either to re-transfer the mortgaged property to him or to such third person as he may direct, or to execute and (where the mortgage has been effected by a registered instrument) to have registered an acknowledgement in writing that any right in derogation of his interest transferred to the mortgagee has been extinguished:
Provided that the right conferred by this section has not been extinguished by act of the parties or by decree of a Court.
The right conferred by this section is called a right to redeem and a suit to enforce it is called a suit for redemption.
Nothing in this section shall be deemed to render invalid any provision to the effect that, if the time fixed for payment of the principal money has been allowed to pass or no such time has been
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fixed, the mortgagee shall be entitled to reasonable notice before payment or tender of such money.
Redemption of portion of mortgaged property.--Nothing in this section shall entitle a person interested in a share only of the mortgaged property to redeem his own share only, on payment of a proportionate part of the amount remaining due on the mortgage, except only where a mortgagee, or, if there are more mortgagees than one, all such mortgagees, has or have acquired, in whole or in part, the share of a mortgagor."
26. Thus, from the plain reading of Sections 60 and 62 of the TP Act, it is obvious that Section 62 of the TP Act-the right of the usufructuary mortgagor to recover possession is specifically dealt with. In other words, Section 62 TP Act is applicable only to usufructuary mortgage and not to any other mortgage. The right of the mortgagor in case of any other mortgage is the one under Section 60 of the TP Act and the right to recover the possession of usufructuary mortgage is under Section 62 of the TP Act. The characteristics of a usufructuary mortgage as defined in this Section are:
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i. There is no personal liability on the mortgagor.
ii. No time limit is fixed.
iii. The mortgagee takes the whole or part of
the rent and profits.
27. The Courts below have held that the suit of the plaintiff is barred by limitation taking into consideration Article 61(a) of the Limitation Act, holding that the limitation to institute a suit to redeem or recover possession of immovable property mortgaged is 30 years from the date when the right to redeem or recover possession accrues without considering that the right to sue under usufructuary mortgage is under Section 62 of the TP Act, which clearly emphasis that there is no limitation to seek for redemption in case of usufructuary mortgage as held in Singh's case stated supra, wherein the Hon'ble Apex Court has affirmed the judgment of the Full Bench of Punjab and Haryana High Court and has answered the following questions:
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"i. Whether the right to seek redemption would arise on the date of mortgage itself in case of usufructuary mortgage when no time limit is fixed to seek redemption?
ii. Whether there is any time limit in the case of a usufructuary mortgagor to get his property redeemed?"
(Emphasis supplied)
28. The Hon'ble Apex Court has held that in respect of an Usufructuary Mortgage, right of redemption of a mortgagor of this nature will therefore shall not be deemed to have become barred by lapse of time under Article 148 of the Limitation Act and the mortgagor can institute a suit for possession at any time as the cause of action for recovery of possession would accrue upon his demand for possession upon payment of the mortgage money and refusal thereof by the mortgagee and at paragraph Nos.8, 9, 14 and 15 held as under:
"8. We are in agreement with the view taken in the impugned judgment that in a usufructuary mortgage, right to recover possession continues till the money is paid from the rents and profits or where it is partly paid out of rents and
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profits when the balance is paid by the mortgagor or deposited in Court as provided under Section 62 of the T.P. Act.
It will be appropriate to refer to the statutory provisions of the T.P. Act and the Limitation Act:-
"T.P. Act 58. "Mortgage", "mortgagor", "mortgagee", "mortgage-money" and "mortgaged"
defined.
(a) A mortgage is the transfer of an interest in specific immoveable property for the purpose of securing the payment of money advanced or to be advanced by way of loan, an existing or future debt, or the performance of an engagement which may give rise to a pecuniary liability. The transferor is called a mortgagor, the transferee a mortgagee; the principal money and interest of which payment is secured for the time being are called the mortgage- money, and the instrument (if any) by which the transfer is effected is called a mortgage-deed.
(b) Simple mortgage-Where, without delivering possession of the mortgaged property, the mortgagor binds himself personally to pay the mortgage-money, and agrees, expressly or impliedly, that, in the event of his failing to pay according to his contract, the mortgagee shall have a right to cause the mortgaged property to be sold and the proceeds of sale to be applied, so far as
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RSA No. 6056 of 2011may be necessary, in payment of the mortgage- money, the transaction is called a simple mortgage and the mortgagee a simple mortgagee.
(c) Mortgage by conditional sale-Where, the mortgagor ostensibly sells the mortgaged property- on condition that on default of payment of the mortgage-money on a certain date the sale shall become absolute, or on condition that on such payment being made the sale shall become void, or on condition that on such payment being made the buyer shall transfer the property to the seller, the transaction is called a mortgage by conditional sale and the mortgagee a mortgagee by conditional sale:
PROVIDED that no such transaction shall be deemed to be a mortgage, unless the condition is embodied in the document which effects or purports to effect the sale.
(d) Usufructuary mortgage-Where the mortgagor delivers possession or expressly or by implication binds himself to deliver possession of the mortgaged property to the mortgagee, and authorizes him to retain such possession until payment of the mortgage-money, and to receive the rents and profits accruing from the property or any part of such rents and profits and to appropriate the same in lieu of interest or in payment of the mortgage-
money, or partly in lieu of interest or partly in
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RSA No. 6056 of 2011payment of the mortgage-money, the transaction is called a usufructuary mortgage and the mortgagee a usufructuary mortgagee.
(e) English mortgage-Where the mortgagor binds himself to repay the mortgage-money on a certain date, and transfers the mortgaged property absolutely to the mortgagee, but subject to a proviso that he will re-transfer it to the mortgagor upon payment of the mortgage-money as agreed, the transaction is called an English mortgage.
(f) Mortgage by deposit of title-deeds-Where a person in any of the following towns, namely, the towns of Calcutta, Madras, and Bombay, and in any other town which the State Government concerned may, by notification in the Official Gazette, specify in this behalf, delivers to a creditor or his agent documents of title to immovable property, with intent to create a security thereon, the transaction is called a mortgage by deposit of title-deeds.
(g) Anomalous mortgage-A mortgage which is not a simple mortgage, a mortgage by conditional sale, a usufructuary mortgage, an English mortgage or a mortgage by deposit of title-deeds within the meaning of this section is called an anomalous mortgage.
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RSA No. 6056 of 201160. Right of mortgagor to redeem At any time after the principal money has become due, the mortgagor has a right, on payment or tender, at a proper time and place, of the mortgage- money, to require the mortgagee (a) to deliver to the mortgagor the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee, (b) where the mortgagee is in possession of the mortgaged property, to deliver possession thereof to the mortgagor, and (c) at the cost of the mortgagor either to re-transfer the mortgaged property to him or to such third person as he may direct, or to execute and (where the mortgage has been effected by a registered instrument) to have registered an acknowledgment in writing that any right in derogation of his interest transferred to the mortgagee has been extinguished: Provided that the right conferred by this section has not been extinguished by the act of the parties or by decree of a court. xxx xxx xxx
62. Right of usufructuary mortgagor to recover possession In the case of a usufructuary mortgage, the mortgagor has a right to recover possession of the property together with the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the
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RSA No. 6056 of 2011mortgagee,- (a) where the mortgagee is authorised to pay himself the mortgage-money from the rents and profits of the property,-when such money is paid; (b) where the mortgagee is authorised to pay himself from such rents and profits or any part thereof a part only of the mortgage-money, when the term (if any) prescribed for the payment of the mortgage-money has expired and the mortgagor pays or tenders to the mortgagee the mortgage money or the balance thereof or deposits it in court hereinafter provided. xxx xxx xxx Limitation Act:-
Art. 61 By a mortgagor a) To redeem or recover possession of immovable property mortgaged Thirty years When the right to redeem or to recover Possession accrues b) xxxxxxx xxxxxxxx xxxxxxxx A perusal of above provisions shows that Article 61 refers to right to redeem or recover possession. While right of mortgagor to redeem is dealt with under Section 60 of the T.P. Act, the right of usufructuary mortgagor to recover possession is specially dealt with under Section 62. Section 62 is applicable only to usufructuary mortgages and not to any other mortgage. The said right of usufructuary mortgagor though styled as 'right to recover possession' is for all purposes, right to redeem and to recover possession. Thus, while in case of any other mortgage, right to redeem is
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covered under Section 60, in case of usufructuary mortgage, right to recover possession is dealt with under Section 62 and commences on payment of mortgage money out of the usufructs or partly out of the usufructs and partly on payment or deposit by the mortgagor. This distinction in a usufructuary mortgage and any other mortgage is clearly borne out from provisions of Sections 58, 60 and 62 of the T.P. Act read with Article 61 of the Schedule to the Limitation Act. Usufructuary mortgage cannot be treated at par with any other mortgage, as doing so will defeat the scheme of Section 62 of the T.P. Act and the equity. This right of the usufructuary mortgagor is not only an equitable right, it has statutory recognition under Section 62 of the T.P. Act. There is no principle of law on which this right can be defeated. Any contrary view, which does not take into account the special right of usufructuary mortgagor under Section 62 of the T.P. Act, has to be held to be erroneous on this ground or has to be limited to a mortgage other than a usufructuary mortgage. Accordingly, we uphold the view taken by the Full Bench that in case of usufructuary mortgage, mere expiry of a period of 30 years from the date of creation of the mortgage does not extinguish the right of the mortgagor under Section 62 of the T.P. Act.
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RSA No. 6056 of 20119. We may now refer to decisions of this Court.
(i) In Prabhakaran & Ors. vs. M. Azhagiri Pillai & Ors., (2006) 4 SCC 484, suit of mortgagor for redemption was held to be within limitation. However, in para 13, it was observed:-
"13. Article 148 of the Limitation Act, 1908 (referred to as "the old Act") provided a limitation of 60 years for a suit against a mortgagee to redeem or to recover possession of immovable property mortgaged. The corresponding provision in the Limitation Act, 1963 ("the new Act" or "the Limitation Act" for short), is Article 61(a) which provides that the period of limitation for a suit by a mortgagor to redeem or recover possession of the immovable property mortgaged is 30 years. The period of limitation begins to run when the right to redeem or to recover possession accrues. In the case of a usufructuary mortgage which does not fix any date for repayment of the mortgage money, but merely stipulates that the mortgagee is entitled to be in possession till redemption, the right to redeem would accrue immediately on execution of the mortgage deed and the mortgagor has to file a suit for redemption within 30 years from the date of the mortgage. Section 27 of the Limitation Act provides that "at the determination of the period hereby limited to any person for instituting a suit for
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possession of any property, his right to such property shall be extinguished". This would mean that on the expiry of the period of limitation prescribed under the Act, the mortgagor would lose his right to redeem and the mortgagee would become entitled to continue in possession as the full owner."
The above observations do not take into account the special right of usufructuary mortgagor under Section 62 of the T.P. Act to recover possession which commences after mortgage money is paid out of rents and profits or partly out of rents and profits and partly paid or deposited by mortgagor. Thus, we are unable to accept the same as correct view in law.
(ii) In Jayasingh Dhyanu Mhoprekar & Anr. vs. Krishna Babaji Patil & Anr., 1985 (4) SCC 162, the question of limitation for redemption was not involved. Question was whether mortgagor's right of redemption was affected when mortgaged land was allotted to mortgagees by way of grant under the provisions of the Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950, it was observed:-
"6. The only question which arises for decision in this case is whether by reason of the grant made in favour of the defendants the right to redeem the
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mortgage can be treated as having become extinguished. It is well settled that the right of redemption under a mortgage deed can come to an end only in a manner known to law. Such extinguishment of right can take place by a contract between the parties, by a merger or by a statutory provision which debars the mortgagor from redeeming the mortgage. A mortgagee who has entered into possession of the mortgaged property under a mortgage will have to give up possession of the property when the suit for redemption is filed unless he is able to show that the right of redemption has come to an end or that the suit is liable to be dismissed on some other valid ground. This flows from the legal principle which is applicable to all mortgages, namely "Once a mortgage, always a mortgage". It is no doubt true that the father of the first defendant and the second defendant have been granted occupancy right by the Prant Officer by his order dated February 5, 1964 along with Pandu, the uncle of Defendant 1. But it is not disputed that the defendants would not have been able to secure the said grant in their favour but for the fact that they were in actual possession of the lands. They were able to be in possession of the one-half share of the plaintiffs in the lands in question only by reason of the mortgage deed. If the mortgagors had been in
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possession of the lands on the relevant date, the lands would have automatically been granted in their favour, since the rights of the tenants in the watan lands were allowed to subsist even after the coming into force of the Act and the consequent abolition of the watans by virtue of Section 8 of the Act. The question is whether the position would be different because they had mortgaged land with possession on the relevant date."
Apart from judgments mentioned in reference order, reference may be made to some other judgments dealing with the issue.
(iii) In Harbans vs. Om Prakash, (2006) 1 SCC 129, this Court upheld the view that limitation for redemption does not start from date of mortgage in a usufructuary mortgage and held that view in State of Punjab & Ors. vs. Ram Rakha & Ors., (1997) 10 SCC 172 was contrary to earlier view in Seth Gangadhar vs. Shankar Lal, 1959 SCR 509. It was observed:-
"7. Reference may be made to certain paragraphs in Seth Ganga Dhar v. Shankar Lal, 1959 SCR 509 which read as follows: "[4.] It is admitted that the case is governed by the Transfer of Property Act. Under Section 60 of that Act, at any time after the principal money has become due, the mortgagor has
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a right on payment or tender of the mortgage money to require the mortgagee to reconvey the mortgaged property to him. The right conferred by this section has been called the right to redeem and the appellant sought to enforce this right by his suit. Under this section, however, that right can be exercised only after the mortgage money has become due. In Bakhtawar Begam v. [pic]Husaini Khanam,ILR (1914) 36 All 195 (IA at p. 89) also the same view was expressed in these words:
'Ordinarily, and in the absence of a special condition entitling the mortgagor to redeem during the term for which the mortgage is created, the right of redemption can only arise on the expiration of the specified period.' Now, in the present case the term of the mortgage is eighty-five years and there is no stipulation entitling the mortgagor to redeem during that term. That term has not yet expired. The respondents, therefore, contend that the suit is premature and liable to be dismissed.
*** [6.] The rule against clogs on the equity of redemption is that, a mortgage shall always be redeemable and a mortgagor's right to redeem shall neither be taken away nor be limited by any contract between the parties. The principle behind the rule was expressed by Lindley, M.R. In Santley
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v. Wilde, (1899) 2 Ch. 474 in these words: 'The principle is this: a mortgage is a conveyance of land or an assignment of chattels as a security for the payment of a debt or the discharge of some other obligation for which it is given. This is the idea of a mortgage: and the security is redeemable on the payment or discharge of such debt or obligation, any provision to the contrary notwithstanding. That, in my opinion, is the law. Any provision inserted to prevent redemption on payment or performance of the debt or obligation for which the security was given is what is meant by a clog or fetter on the equity of redemption and is therefore void. It follows from this, that "once a mortgage always a mortgage".' [7.] The right of redemption, therefore, cannot be taken away. The courts will ignore any contract the effect of which is to deprive the mortgagor of his right to redeem the mortgage. One thing, therefore, is clear, namely, that the term in the mortgage contract, that on the failure of the mortgagor to redeem the mortgage within the specified period of six months the mortgagor will have no claim over the mortgaged property, and the mortgage deed will be deemed to be a deed of sale in favour of the mortgagee, cannot be sustained. It plainly takes away altogether, the mortgagor's right to redeem the mortgage after the specified period. This is not permissible, for 'once a mortgage always
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a mortgage' and therefore always redeemable. The same result also follows from Section 60 of the Transfer of Property Act. So it was said in Mohd. Sher Khan v. Seth Swami Dayal, AIR 1922 PC 17: 'An anomalous mortgage enabling a mortgagee after a lapse of time and in the absence of redemption to enter and take the rents in [pic]satisfaction of the interest would be perfectly valid if it did not also hinder an existing right to redeem. But it is this that the present mortgage undoubtedly purports to effect. It is expressly stated to be for five years, and after that period the principal money became payable. This, under Section 60 of the Transfer of Property Act, is the event on which the mortgagor had a right on payment of the mortgage money to redeem.
[14.] In comparatively recent times Viscount Haldane, L.C. repeated the same view when he said in G. and C. Kreglinger v. New Patagonia Meat and Cold Storage Co. Ltd, 1914 AC 25 (AC at pp. 35-
36): 'This jurisdiction was merely a special application of a more general power to relieve against penalties and to mould them into mere securities. The case of the common law mortgage of land was indeed a gross one. The land was conveyed to the creditor upon the condition that if the money he had advanced to the feoffor was
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repaid on a date and at a place named, the fee simple would revest in the latter, but that if the condition was not strictly and literally fulfilled he should lose the land forever. What made the hardship on the debtor a glaring one was that the debt still remained unpaid and could be recovered from the feoffor notwithstanding that he had actually forfeited the land to the mortgagee. Equity therefore, at an early date began to relieve against what was virtually a penalty by compelling the creditor to use his legal title as a security. My Lords, this was the origin of the jurisdiction which we are now considering, and it is important to bear that origin in mind. For the end to accomplish which the jurisdiction has been evolved ought to govern and limit its exercise by equity judges. That end has always been to ascertain, by parol evidence if need be, the real nature and substance of the transaction, and if it turned out to be in truth one of mortgage simply, to place it on that footing. It was, in ordinary cases, only where there was conduct which the Court of Chancery regarded as unconscientious that it interfered with freedom of contract. The lending money, on mortgage or otherwise, was looked on with suspicion, and the court was on the alert to discover want of conscience in the terms imposed by lenders.'
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RSA No. 6056 of 2011[15.] The reason then justifying the Court's power to relieve a mortgagor from the effects of his bargain is its want of conscience. [pic]Putting it in more familiar language the Court's jurisdiction to relieve a mortgagor from his bargain depends on whether it was obtained by taking advantage of any difficulty or embarrassment that he might have been in when he borrowed the moneys on the mortgage. Was the mortgagor oppressed? Was he imposed upon? If he was, then he may be entitled to relief.
[16.] We then have to see if there was anything unconscionable in the agreement that the mortgage would not be redeemed for eighty-five years. Is it oppressive? Was he forced to agree to it because of his difficulties? Now this question is essentially one of fact and has to be decided on the circumstances of each case. It would be wholly unprofitable in enquiring into this question to examine the large number of reported cases on the subject, for each turns on its own facts. The section is unqualified in its terms, and contains no saving provision as other sections do in favour of contracts to the contrary. Their Lordships therefore see no sufficient reason for withholding from the words of the section their full force and effect.'
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RSA No. 6056 of 2011[17.] First then, does the length of the term -- and in this case it is long enough being eighty-five years itself lead to the conclusion that it was an oppressive term? In our view, it does not do so. It is not necessary for us to go so far as to say that the length of the term of the mortgage can never by itself show that the bargain was oppressive. We do not desire to say anything on that question in this case. We think it enough to say that we have nothing here to show that the length of the term was in any way disadvantageous to the mortgagor. It is quite conceivable that it was to his advantage. The suit for redemption was brought over forty- seven years after the date of the mortgage. It seems to us impossible that if the term was oppressive, that was not realised much earlier and the suit brought within a short time of the mortgage. The learned Judicial Commissioner felt that the respondents' contention that the suit had been brought as the price of landed property had gone up after the war, was justified. We are not prepared to say that he was wrong in this view. We cannot also ignore, as appears from a large number of reported decisions, that it is not uncommon in various parts of India to have long-term mortgages. Then we find that the property was subject to a prior mortgage. We are not aware what the term of that mortgage was. But we find that that mortgage
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RSA No. 6056 of 2011included another property which became free from it as a result of the mortgage in suit. This would show that the mortgagee under this mortgage was not putting any pressure on the mortgagor. That conclusion also receives support from the fact that the mortgage money under the present mortgage was more than that under the earlier mortgage but the mortgagee in the present case was satisfied with a smaller security. Again, no complaint is made that the interest charged, which was to be measured by the rent of the property, was in any manner high. All these, to our mind, indicate that the mortgagee had not taken any unfair advantage of his position as the lender, nor that the mortgagor was under
any financial embarrassment.
[18.] It is said that the mortgage instrument itself indicates that the bargain is hard, for, while the mortgagor cannot redeem for eighty-five years, the mortgagee is free to demand payment of his dues at any time [pic]he likes. This contention is plainly fallacious. There is nothing in the mortgage instrument permitting the mortgagee to demand any money, and it is well settled that the mortgagee's right to enforce the mortgage and the mortgagor's right to redeem are coextensive."
8. On the contrary, learned counsel for the respondent submitted that in Panchanan Sharma v.
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RSA No. 6056 of 2011Basudeo Prasad Jaganani, 1995 Supp (2) SCC 574 it was clearly held that when there is no stipulation regarding period of limitation it can be redeemed at any time. It was, inter alia, held as follows: (SCC p. 576, para 3) "The sale certificate, Ext. C-II does not bind the appellant and, therefore, the mortgage does not stand extinguished by reason of the sale. It is inoperative as against the appellant."
9. Though the decision in State of Punjab case prima facie supports the stand of the appellant, the decision rendered by a three-Judge Bench of this Court in Ganga Dhar case according to us had dealt with the legal position deliberately and stated the same succinctly."
(iv) In Parichhan Mistry (Dead) by L.Rs. & Anr. vs. Acchiabar Mistry & Ors., (1996) 5 SCC 526, it was observed:- "2. The High Court came to the conclusion that the mortgagors having failed to pay a portion of the rent for realisation of which the landlord had filed a suit and obtained a decree and that said decree being put to execution and the mortgagee having paid up the decretal dues, the mortgagor loses his right of redemption and, therefore the suit for redemption must fail. The [pic]learned Judge came to the conclusion that the equity of redemption, in the facts and circumstances of the case was extinguished and, therefore, the
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RSA No. 6056 of 2011mortgagor is not entitled to redeem. The short question that arises for consideration is whether in the facts and circumstances of the case the High Court was right in coming to a conclusion that right of redemption got extinguished and the mortgagor had no right of redemption. It is true that a right of redemption under a mortgage deed can come to an end, but only in a manner known to law. Such extinguishment of right can take place by contract between the parties or by a decree of the court or by a statutory provision which debars the mortgagors from redeeming the mortgage. The mortgagor's right of redemption is exercised by the payment or tender to the mortgagee at the proper time and at the proper place, of the mortgage money. When it is extinguished by the act of the parties the act must take the shape and observe the formalities which the law prescribes. The expression "act of parties" refers to some transaction subsequent to the mortgage and standing apart from the mortgage transaction. A usufructuary mortgagee cannot by mere assertion of his own or by a unilateral act on his part, convert his position on moiety of the property as mortgagee into that of an absolute owner. It is no doubt true that the mortgagee would be entitled to purchase the entire equity of redemption from the mortgagor. The mortgagee occupies a peculiar position and,
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RSA No. 6056 of 2011therefore, the question as to what he purchases at a court sale is a vexed question, but being in an advantageous position where the mortgagee availing himself of his position gains an advantage he holds, such advantage is for the benefit of the mortgagor. It has been so held by this Court in the case of Sidhakamal Nayan Ramanuj Das v. Bira Nayak,AIR 1954 SC 336 and Mritunjoy Pani v. Narmanda Bala Sasmal, (1962) 1 SCR 290. This being the position of law if for some default in payment of rent a rent decree is obtained and the mortgagee pays off the same even then the mortgage in question is liable to be redeemed at the option of the mortgagor. The mortgagee cannot escape from his obligation by bringing the equity of redemption to sale in execution of a decree on the personal covenant. By virtue of purchase of the property by the mortgagee in court sale, no merger takes place between the two rights nor the mortgage stands extinguished."
(v) In Achaldas Durgaji Oswal (Dead) Thr. L.Rs. vs. Ramvilas Gangabisan Heda (Dead) Thr. L.Rs. & Ors., (2003) 3 SCC 614, this Court upheld the view that right of redemption was not lost despite failure of a mortgagor in a usufructuary mortgage to make deposit in terms of a preliminary decree for redemption. It was observed:-
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"7. Mr Mohta, learned Senior Counsel appearing on behalf of the respondents on the other hand, would submit that whereas Order 34 Rule 7 would apply both in respect of the suit for foreclosure and redemption of mortgage, Order 34 Rule 8 thereof refers to final decree in redemption suit only. The learned counsel would contend that having regard to the well-established rule "once a mortgage always a mortgage", the right of a mortgagor to redeem the mortgage would continue unless the same is extinguished either by reason of a decree passed by a court of law or by an agreement of parties. The learned counsel pointed out that in this case the application for drawing up of a final decree was filed within a period of three years from the date of making the deposit and thus the same was not barred by limitation. Findings
8. Usufructuary mortgage is defined in Section 58(d) of the Transfer of Property Act in the following terms:
"58. (d) Where the mortgagor delivers possession or expressly or by implication binds himself to deliver possession of the mortgaged property to the mortgagee, and authorises him to retain such possession until payment of the mortgage-money, and to receive the rents and profits accruing from
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the property or any part of such rents and profits and to appropriate the same in [pic]lieu of interest, or in payment of the mortgage-money, or partly in lieu of interest or partly in payment of the mortgage-money, the transaction is called an usufructuary mortgage and the mortgagee an usufructuary mortgagee."
9. Mortgagor, despite having mortgaged the property might still deal with it in any way consistent with the rights of the mortgagee. He has an equitable right to redeem the property after the day fixed for payment has gone by but his right or equity of redemption is no longer strictly an equitable estate or interest although it is still in the nature of an equitable interest. (See Halsbury's Laws of England, 4th Edn., Vol. 32, p. 264.) 10. The right of the mortgagor, it is now well settled, to deal with the mortgaged property as well as the limitation to which it is subject depends upon the nature of this ownership which is not absolute, but qualified by reason of the right of the mortgagee to recover his money out of the proceedings. The right to redeem the mortgage is a very valuable right possessed by the mortgagor. Such a right to redeem the mortgage can be exercised before it is foreclosed or the estate is sold. The equitable right of redemption is dependent on the mortgagor giving
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RSA No. 6056 of 2011the mortgagee reasonable notice of his intention to redeem and on his fully performing his obligations under the mortgage. 11. The doctrine of redemption of mortgaged property was not recognised by the Indian courts as the essence of the doctrine of equity of redemption was unknown to the ancient law of India. The Privy Council in Thumbasawmy Mudelly v. Mohd. Hossain Rowthen called upon the legislature to make a suitable amendment which was given a statutory recognition by reason of Section 60 of the Transfer of Property Act which reads thus:
"60. Right of mortgagor to redeem.--At any time after the principal money has become due, the mortgagor has a right, on payment or tender, at a proper time and place, of the mortgage-money, to require the mortgagee (a) to deliver to the mortgagor the mortgage-deed and all documents relating to the mortgaged property which are in the possession or power of the mortgagee, (b) where the mortgagee is in possession of the mortgaged property, to deliver possession thereof to the mortgagor, and (c) at the cost of the mortgagor either to retransfer the mortgaged property to him or to such third person as he may direct, or to execute and (where the mortgage has been effected by a registered instrument) to have registered an
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acknowledgement in writing that any right in derogation of his interest transferred to the mortgagee has been extinguished: Provided that the right conferred by this section has not been extinguished by act of the parties or by decree of a court. The right conferred by this section is called a right to redeem and a suit to enforce it is called a suit for redemption. Nothing in this section shall be deemed to render invalid any provision to the effect that, if the time fixed for payment of the principal money has [pic]been allowed to pass or no such time has been fixed, the mortgagee shall be entitled to reasonable notice before payment or tender of such money."
12. A right of redemption, thus, was statutorily recognized as a right of a mortgagor as an incident of mortgage which subsists so long as the mortgage itself subsists. The proviso appended to Section 60, as noticed hereinbefore, however, confines the said right so long as the same is not extinguished by an act of the parties or by a decree of court.
13. In the Law of Mortgage by Dr Rashbehary Ghose at pp. 231-32 under the heading "Once a mortgage, always a mortgage", it is noticed:
"In 1681 Lord Nottingham in the leading case of Howard v. Harris4 firmly laid down the principle:
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'Once a mortgage, always a mortgage'. This is a doctrine to protect the mortgagor's right of redemption: it renders all agreements in a mortgage for forfeiture of the right to redeem and also encumbrances of or dealings with the property by the mortgagee as against a mortgagor coming to redeem. In 1902 the well-known maxim, 'once a mortgage, always a mortgage', was supplemented by the words 'and nothing but a mortgage' added by Lord Davey in the leading case of Noakes v. Rice5 in which the maxim was explained to mean 'that a mortgage cannot be made irredeemable and a provision to that effect is void'. The maxim has been supplemented in the Indian context by the words 'and therefore always redeemable', added by Justice Sarkar of the Supreme Court in the case of Seth Ganga Dhar v. Shankar Lal. It is thus evident that the very conception of mortgage involves three principles. First, there is the maxim: 'once a mortgage, always a mortgage'. That is to say, a mortgage is always redeemable and if a contrary provision is made, it is invalid. And this is an exception to the aphorism, modus et conventio vincunt legem (custom and agreement overrule law). Secondly, the mortgagee cannot reserve to himself any collateral advantage outside the mortgage agreement. Thirdly, as a corollary from the first another principle may be deduced, namely,
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'once a mortgage, always a mortgage, and nothing but a mortgage'. In other words, any stipulation which prevents a mortgagor from getting back the property mortgaged is void. That is, a mortgage is always redeemable. The maxim 'once a mortgage always a mortgage' may be said to be a logical corollary from the doctrine, which is the very foundation of the law of mortgages, that time is not of the essence of the contract in such transactions; for the protection which the law throws around the mortgagor might be rendered wholly illusory, if the right to redeem could be limited by contract between the parties. Right to redeem is an incident of a subsisting mortgage and is inseparable from it so that the right is coextensive with the mortgage itself. The right subsists until it is [pic]appropriately and effectively extinguished either by the acts of the parties concerned or by a proper decree of the competent court."
10. In The Law of Mortgages by Edward F. Cousins at p. 294, in relation to protection of the right to redeem, it is stated:
"But the protection of embarrassed mortgagors could not be achieved by the mere creation of the equitable right of redemption. As soon as the practice in equity to allow redemption after the contract date became known, mortgagees sought to
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defeat the intervention of equity by special provisions in the mortgage-deed. These provisions were designed either to render the legal right to redeem illusory, and thus prevent the equity of redemption from arising at all, or to defeat or clog the equity of redemption after it had arisen. For example, the mortgage contract might provide for an option for the mortgagee to purchase the mortgaged property, thus defeating both the legal and equitable right to redeem, or might allow redemption after the contract date only upon payment of an additional sum or upon performance of some additional obligation. Consequently, the Chancellor began to relieve mortgagors against such restrictions and fetters on the legal and equitable rights to redeem imposed by special covenants in the mortgage. The protection of a mortgagor against all attempts to defeat or clog his right of redemption involved the creation of subsidiary rules of equity, invalidating the various contrivances which ingenious conveyancers devised. These rules are sometimes summed up in a maxim of equity 'once a mortgage always a mortgage'. This means that once a contract is seen to be a mortgage no provision in the contract will be valid if it is inconsistent with the right of the mortgagor to recover his security on discharging his obligations. Provisions offending against the maxim may either
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touch the contractual terms of redemption, rendering the right to redeem illusory, or they may touch only the equitable right to redeem after the passing of the contract date, hampering the exercise of the right. Provisions of the latter kind are termed 'clogs' on the equity of redemption. Greene, M.R. in Knightsbridge Estates v. Byrne7 emphasized that provisions touching the contractual right to redeem are not properly to be classed as clogs on the equity of redemption. But it is evident that such provisions are in substance clogs on the equity of redemption, since they tend to defeat it altogether."
In Fisher and Lightwood's Law of Mortgage, the nature of the right of redemption is stated thus:
"The rights of redemption.-- The right to redeem a mortgage was formerly conferred on the mortgagor by a proviso or condition in the mortgage to the effect that, if the mortgagor or his representative should pay to the mortgagee the principal sum, with interest at the rate fixed, on a certain day, the mortgagee, or the person in whom the estate was vested, would, at the cost of the person redeeming, reconvey to him or as [pic]he should direct (a). This is still the practice in the case of a mortgage effected by an assignment of the mortgagor's interest (b). A proviso for reconveyance was no longer appropriate after 1925 for a legal mortgage
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of land [which has to be made by demise (c)], and it is not necessary to have a proviso for surrender of the term in such a mortgage, since the term ceases on repayment (d). Nevertheless, in order to define the rights of the mortgagor and the mortgagee, a proviso is inserted expressly stating that the term will cease at the date fixed (e). It has been seen (f) that, at law, whatever form the mortgage took, upon non-payment by the appointed time, the estate of the mortgagee became absolute and irredeemable, but that equity intervened to enable the mortgagor to redeem after the date of repayment. There are, therefore, two distinct rights of redemption -- the legal or contractual right to redeem on the appointed day and the equitable right to redeem thereafter (g). The equitable right to redeem, which only arises after the contractual date of redemption has passed, must be distinguished from the equity of redemption, which arises when the mortgage is made (g)."
16. The question which falls for consideration in this appeal must be considered keeping in view the statutory right of the mortgagor in terms of Section 60 of the Transfer of Property Act. By reason of Article 61 of the Limitation Act, 1963, the limitation provided for a suit to redeem or recover the possession of immovable property mortgaged by a
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RSA No. 6056 of 2011mortgagor is thirty years from the date of accrual of right to redeem or recover possession. Article 137 which is a residuary provision provides for limitation of three years in a case where no period of limitation is provided.
20. The statutory provisions, as noticed hereinbefore, are required to be construed having regard to the redeeming features of usufructuary mortgage, namely, (a) there is a delivery of possession to the mortgagee, (b) he is to retain possession until repayment of money and to receive rents and profits or part thereof in lieu of interest, or in payment of mortgage- money, or partly in lieu of interest and partly in payment of mortgage- money, (c) there is redemption when the amount due is personally paid or is discharged by rents or profits received, and (d) there is no remedy by sale or foreclosure.
21. Order 34 Rules 7 and 8 do not confer any right upon the usufructuary mortgagee to apply for final decree which is conferred on the mortgagee on other types of mortgages. By reason of sub-rule (1) of Rule 8 of Order 34, a mortgagor is entitled to make an application for final decree at any time before a final decree debarring the plaintiff from all rights to redeem the mortgaged property has been passed or before the confirmation of a sale held in
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RSA No. 6056 of 2011pursuance of a final decree passed under sub-rule (3) of this Rule. No such application is again contemplated at the instance of the usufructuary mortgagee. By reason of sub-rule (1) of Rule 8 of Order 34, a right of redemption is conferred upon the mortgagor of a usufructuary mortgage. Such a provision has been made evidently having regard to the right of redemption of a mortgagor in terms of Section 60 of the Transfer of Property Act and further, having regard to the fact that a usufructuary mortgagee would be entitled to possess the property in question till a final decree of redemption is passed.
22. The right of redemption of a mortgagor being a statutory right, the same can be taken away only in terms of the proviso appended to Section 60 of the Act which is extinguished either by a decree or by act of parties. [pic]Admittedly, in the instant case, no decree has been passed extinguishing the right of the mortgagor nor has such right come to an end by act of the parties.
23. A right for obtaining a final decree for sale or foreclosure can be exercised only on payment of such money. Such a right can be exercised at any time even before the sale is confirmed although the final decree might have been passed in the meanwhile. The mortgagee is also not entitled to
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RSA No. 6056 of 2011receive any payment under the preliminary decree nor is the mortgagor required to make an application to recover before paying the same.
24. Even, indisputably, despite expiry of the time for deposit of the mortgaged money in terms of the preliminary decree, a second suit for redemption would be maintainable." (vi) In Prithi Nath Singh vs. Suraj Ahir, (1963) 3 SCR 302, this Court approved the observations of Allahabad High Court in Rama Prasad vs. Bishambhar Singh, AIR 1946 All 400, that Sections 60 and 62 of T.P. Act make distinction in right of a usufructuary mortgagor and other mortgagor as follows:- "11. In Ramprasad v. Bishambhar Singh, AIR 1946 All 400, the question formulated for determination was whether the suit being a suit to recover possession of the mortgaged property after the mortgage money had been paid- off was a suit "against the mortgagee to redeem" or "to recover possession of immovable property mortgaged". Braund, J., said, at p. 402:
"Now, it is quite obvious that that section (Section 60 of the Transfer of Property Act) can only refer to a case in which a mortgagor under a subsisting mortgage approaches the Court to establish his right to redeem and to have that redemption carried out by the process of the various declarations and orders of the Court by which it effects redemption.
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In other words, Section 60 contemplates a case in which the mortgage is still subsisting and the mortgagor goes to the Court to obtain the return of his property on repayment of what is still due. Section 62, on the other hand, is in marked contrast to Section 60. Section 62 says that in the case of a usufructuary mortgage the mortgagor has a right to "recover possession" of the property when (in a case in which the mortgagee is authorised to pay himself the mortgage money out of the rents and profits of the property) the principal money is paid- off. As we see it, that is not a case of redemption at all. At the moment when the rents and profits of the mortgaged property sufficed to discharge the principal secured by the mortgage, the mortgage came to an end and the correlative right arose in the mortgagor "to recover possession of the property". The framers of the Transfer of Property Act have clearly recognised the distinction between the procedure which follows a mortgagor's desire to redeem a subsisting mortgage and the procedure which follows the arising of a usufructuary mortgagor's right to get his property back after the principal has been paid-off."
(vii) In Hamzabi & Ors. vs. Syed Karimuddin & Ors., (2001) 1 SCC 414, it was observed:-
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"2. The right of the mortgagor to redeem had its origin as an equitable principle for giving relief against forfeiture even after the mortgagor defaulted in making payment under the mortgage deed. It is a right which has been jealously guarded over the years by courts. The maxim of "once a mortgage always a mortgage" and the avoidance of provisions obstructing redemption as "clogs on redemption" are expressions of this judicial protection. (See: Pomal Kanji Govindji v. Vrajlal Karsandas Purohit (1989) 1 SCC 458 in this context.) As far as this country is concerned, the right is statutorily recognised in Section 60 of the Transfer of Property Act. The section gives [pic]the mortgagor right to redeem the property at any time after the principal money has become due by tendering the mortgage money and claiming possession of the mortgaged property from the mortgagee. The only limit to this right is contained in the proviso to the section which reads: "Provided that the right conferred by this section has not been extinguished by act of the parties or by decree of a court." 3. While the expression "decree of court" is explicit enough, the phrase "act of parties" has given rise to controversy. One such act may be when the mortgagor sells the equity of redemption to the mortgagee. This Court in Narandas Karsondas v. S.A. Kamtam, (1977) 3 SCC 247 has said that:
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(SCC p. 254, para 34)" (viii) Contrary view has been expressed in Sampuran Singh & Ors. vs. Smt. Niranjan Kaur(smt.) & Ors., (1999) 2 SCC 679 as follows:-
"14. Submission was, as aforesaid, that right to redeem only accrues when either the mortgagors tender the amount of mortgage or the mortgagees communicate satisfaction of the mortgage amount through the usufruct from the land. This submission is misconceived, as aforesaid, if this interpretation is accepted, then till this happens the period of limitation never start running and it could go on for an infinite period. We have no hesitation to reject this submission. The language recorded above makes it clear that right of redemption accrues from the very first day unless restricted under the mortgage deed. When there is no restriction the mortgagors have a right to redeem the mortgage from that very date when the mortgage was executed. Right accruing means, right either existing or coming into play thereafter. Where no period in the mortgage is specified, there exists a right to a mortgagor to redeem the mortgage by paying the amount that very day in case he receives the desired money for which he has mortgaged his land or any day thereafter. This right could only be restricted through law or in terms of a valid
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mortgage deed. There is no such restriction shown or pointed out. Hence, in our considered opinion the period of limitation would start from the very date the valid mortgage is said to have been executed and hence the period of limitation of 60 years would start from the very date of oral mortgage, that would be from March 1893. In [pic]view of this, we do not find any error in the decision of the first appellate court or the High Court holding that the suit of the present appellants is time-barred."
However, facts mentioned in para 3 show that possession remained with mortgagor and it was not a case of usufructuary mortgage.
14. We need not multiply reference to other judgments. Reference to above judgments clearly spell out the reasons for conflicting views. In cases where distinction in usufructuary mortgagor's right under Section 62 of the T.P. Act has been noted, right to redeem has been held to continue till the mortgage money is paid for which there is no time limit while in other cases right to redeem has been held to accrue on the date of mortgage resulting in extinguishment of right of redemption after 30 years.
15. We, thus, hold that special right of usufructuary mortgagor under Section 62 of the T.P. Act to recover possession commences in the manner
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RSA No. 6056 of 2011specified therein, i.e., when mortgage money is paid out of rents and profits or partly out of rents and profits and partly by payment or deposit by mortgagor. Until then, limitation does not start for purposes of Article 61 of the Schedule to the Limitation Act. A usufructuary mortgagee is not entitled to file a suit for declaration that he had become an owner merely on the expiry of 30 years from the date of the mortgage. We answer the question accordingly. "
(Emphasis Supplied)
29. In the present case undisputedly, the mortgage is an usufructuary mortgage, the plaintiff has mortgaged the property in favour of the father of defendant No.1 for Rs.800/- and the mortgage-money has been deposited before the Trial Court after filing of the suit. As the mortgage is an usufructuary mortgage and no time limit is fixed to seek redemption as held by the Hon'ble Apex Court in Singh's case stated supra, the right to seek redemption arises not on the date of the mortgage but on the date when the mortgagor pays or tenders to the mortgagee or deposits into the Court the mortgage-
money.
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30. Admittedly, the plaintiff has deposited mortgage amount before the Court and even otherwise, cause of action according to the plaintiff arose when the defendants tried to enter their names in the revenue records and the limitation to redeem the mortgage starts when the defendants denies title and therefore, the suit of the plaintiff is well within the time as held by the Hon'ble Apex Court in Singh's stated supra and the proposition is no more a res integra that there is no limitation prescribed in case of usufructuary mortgage. It is a well settled law and the Courts time and again have held that "once a mortgage always a mortgage" and it needs to be added that "once a mortgage always a mortgage unless redeemed" and the mortgagee cannot claim the ownership of the mortgaged property just because long period of time has been elapsed and in case of "usufructuary mortgage" cannot be treated at par with any other mortgage and the mortgagee cannot become an absolute owner even after the expiry of 30 years from the date of mortgage. In light of this, the substantial questions of law
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framed by this Court on 30.07.2015 needs to be answered in favour of the appellant and the judgments and decrees of the Courts below need to be set-aside. Accordingly, this Court pass the following:
ORDER i. The second appeal filed by the plaintiff is hereby allowed.
ii. The impugned judgment and decree dated 30.09.2011 in R.A. No.6/1997 on the file of the Court of Fast Track, Athani, confirming the judgment and decree dated 18.11.1996 in O.S.No.125/1990 on the file of the Additional Munisiff and JMFC, Athani of the Courts below is hereby set-aside.
iii. Suit of the plaintiff is hereby decreed.
No order as to costs.
(Sd/-) JUDGE MBM