Madras High Court
Attur Thuluva Velalar Sangam vs S.Duraisamy on 29 November, 2013
Author: S.Palanivelu
Bench: S.Palanivelu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.11.2013 CORAM THE HONOURABLE MR.JUSTICE S.PALANIVELU S.A.No.627 of 2010 Attur Thuluva Velalar Sangam rep.by its Secretary K.Raja son of Kuppusamy Naicker Office at No.100, Thayumanavar Street, Attur Town and Post, Salem District. ... Appellant/Respondent/Plaintiff vs. S.Duraisamy ... Respondent/Appellant/Defendant Second Appeal filed under Section 100 C.P.C. against the decree and judgment of the learned Principal District Judge, Salem in A.S.No.41 of 2008 dated 31.10.2008 modifying the decree and judgment in O.S.No.58 of 2004 on the file of the Subordinate Judge, Attur dated 06.06.2007. For Appellant : Mr.P.K.Sivasubramanian For Respondent : Mr.C.Prakasam JUDGMENT
The plaintiff is the appellant and the defendant is the respondent. The second appeal is filed against the judgment and decree of the learned Principal District Judge, Salem in A.S.No.41 of 2008 dated 31.10.2008 modifying the decree and judgment in O.S.No.58 of 2004 on the file of the Subordinate Judge, Attur dated 06.06.2007.
2. The case of the appellant/plaintiff is as follows:-
The plaintiff sangam is registered under the Tamil Nadu Societies Registration Act and Rules. The plaintiff sangam is doing money lending business after getting permission from the concerned authority. The defendant had borrowed a sum of Rs.4,90,000/- from the plaintiff's sangam on 15.02.2000 towards his family expenses and develop his business by executing a pronote in favour of the plaintiff's sangam agreeing to pay the same on demand with interest @ 21% per annum. The defendant also executed a mortgage deed in favour of the plaintiff's sangam on 16.02.2000 with an intention to create the mortgage upon the property as a collateral security to the above said loan and depositing his title deeds in favour of the plaintiff's sangam. Several demands made by the plaintiff's sangam to pay the entire amount did not yield any good result and hence the plaintiff's sangam issued a notice dated 14.03.2002 to the defendant to pay the entire debt. The defendant acknowledged the notice on 20.03.2002 but has not cleared the entire debt. Another notice dated 25.11.2002 was issued to the defendant and after receipt of same, the defendant had paid the interest till 10.02.2003. The defendant has to pay the principal and interest from 11.02.2003 and hence this suit.
3. The following are the allegations contained in the written statement filed by the defendant :-
The allegations contained in the plaint are denied and that the suit is not at all maintainable, that neither the Sangam had obtained necessary Licence for Money Lending nor empowered under any Law to deal in Money Lending business, that it is false to state that the defendant agreed to pay interest @ 21% per annum for the total sum, that there cannot be three documents executed by one borrower for one loan and for same money lender, that the no statement of accounts is produced by the plaintiff who claims to be doing banking business, that the defendant had been paying a lot of amount and almost the entire debit and he had misplaced all receipts and would submit the same if traced and that the suit may be dismissed.
4. Based on the above pleadings, the trial Court framed relevant issues. During the trial of the case, on the plaintiff's side ten documents were exhibited and on the side of the defendants six exhibits were marked. On the side of plaintiffs, Pws1 and 2 were examined and on the side of defendants, no one was examined. After perusal of the documents and arguments of both sides, the trial Court has decreed the suit in favour of the plaintiff. Aggrieved against the same, the defendant preferred appeal and the first appellate court modified the findings of the trial court and allowed the appeal. Aggrieved against that judgment the appellant/plaintiff is before this Court by way of this second appeal.
5. The following substantial questions of law have arisen for consideration in this Second Appeal:
1.Whether the provisions of The Tamil Nadu Money Lenders Act, 1957 are applicable to the loan advanced by the plaintiff Sangam to the defendant, who is a member of the plaintiff Sangam ?
2.Whether the exclusion clause in Section 2 (6) (vi) of The Tamil Nadu Money Lenders Act, 1957 shall apply to the suit loan ?
3.Whether the Lower Appellate Court has wrongly construed the rates of interest fixed in the notification issued under The Tamil Nadu Money Lenders Act, 1957 ?
6. The dispute between the parties is with regard to the interest on principal amount payable. In the Appellate Court decree, it is provided in Clause 4 as follows -
4. And it is hereby ordered and decreed as follows :
i) that, the defendant do pay into court on or before the 31st day of January, 2009 or any later date upto which time the payment may be extended by the court, the said sum of Rs.6,94,480/- with interest at the rate of 6% p.a. from the date of decree till realisation.
wherein the defendant has been directed to pay interest @ 6% per annum from the date of decree till realisation. The trial court decreed the suit for Rs.4,91,128/- together with interest @ 6% per annum from the date of plaint till the date of payment. The Appellate court, while modifying the judgment of the trial court, directed the defendant to pay Rs.6,94,480/- with interest @ 6% per annum from the date of decree till realisation.
7. In this juncture, the learned counsel for the appellant would draw attention of this court that the award of interest is within the discretion of the court, from the date of filing of the suit till the date of decree. He relied upon a judgment of the Hon'ble Supreme Court reported in 1998 (2) SCC 317 [N.M.Veerappa v. Canara Bank and others] wherein it is held as follows -
Following principles as regards Order 34 Rule 11 CPC can be summarised. (a) Before 1929, it was obligatory for the Court to direct the contract rate of interest to be paid by the mortgagor on the sum adjudged in the preliminary decree, from the date of suit till the date fixed for payment as per Order 34 Rule 2(c)(i) or Order 34 Rule 4(1) or Order 34 Rule 7(c)(i), respectively in suits for foreclosure, sale or redemption. (b) But after the 1929 Amendment, because of the words used in the main part of Order 34 Rule 11, namely that " the Court may order payment of interest" it is no longer obligatory on the part of the Court while passing preliminary decree to require payment at the contract rate of interest from date of suit till the date fixed in the preliminary decree for payment of the amount. It had been so held in Jaigobind's Case by the Privy Council [AIR 1940 FC 20] and by this Court in S.P.Majoo's Case [1969 (3) SCR 33] that the new provision gives a certain amount of discretion to the Court so far as pendente lite interest is concerned and subsequent interest is concerned. (C) It is no longer obligatory to award the contractual rate after date of suit and uptodate fixed for redemption as above stated even though there was no question of the contractual rate being penal, excessive or substantially unfair within the meaning of the Usurious Loans Act, 1918. (d) Even if the Court otherwise wants to award interest, the position after the 1929 and 1956 Amendments is that the Court has discretion to fix interest from date of suit under Order 34 Rule 11 (a)(i) upto date fixed for payment in the preliminary decree, the same rate agreed in the contract, or, if no rate is so fixed, such rate as the Court deems reasonable - on the principal amount found or declared due on the mortgager is concerned. (e) The Court has also power to award from date of suit under Order 34 Rule 11 (a) (iii) a rate of interest on costs, charges and expenses as per the contract rate or failing such rate, at a rate no exceeding 65. This is the position of the discretionary power of the Court, from date of suit upto date fixed in the preliminary decree as the date for payment. (f) Again under Order 34 Rule 11 (b) so far as the period after the date fixed for payment is concerned, the Court, even if it wants to exercise its discretion to award interest upto date of realisation or actual payment, on the aggregate sums specified in clause (a) of Order 34 Rule 11. could award interest at such rate as it deemed reasonable.
8. Following the principles laid down in the above said Supreme Court decision, this Court is of the considered view that the award of interest at the contractual rate from the date of loan till the date of filing of the plaint and 12% interest from the date of suit till the date of passing of the decree and interest @ 6% per annum from the date of decree till the realisation. The above said decision has been taken up by the Hon'ble Supreme Court under Order 34 Rule 11. The substantial questions of law are answered in the way as indicated above.
9. In the result, the preliminary decrees of mortgage passed by the trial court and the appellate court are modified to the effect that the award of interest at the contractual rate from the date of loan till the date of filing of the plaint and 12% interest from the date of suit till the date of passing of the decree and interest @ 6% per annum from the date of decree till the realisation.
10. In the result, the second appeal is allowed. No costs.
29.11.2013
Index : yes/no
Internet : yes/no
rgr
Note: Issue order copy by 12.12.2013.
To
1.The Principal District Judge,
Salem
2.The Subordinate Judge,
Attur
S.PALANIVELU, J.
rgr
Pre-delivery judgment
in S.A.No.627 of 2010
29.11.2013