Bombay High Court
Dagadu Bapu Shinde vs Vasant Shankar Nimbalkar on 23 July, 1987
Equivalent citations: AIR1988BOM22, AIR 1988 BOMBAY 22, (1988) 1 CIV LJ 385, (1988) 2 BOM CR 595, (1987) 3 BOM CR 543, (1988) 12 MAH LJ 71, (1988) MAHLR 429
Author: Sharad Manohar
Bench: Sharad Manohar
JUDGMENT
1. This Second Appeal has got to be allowed on the two narrow grounds that--
(a) the learned Judge has dismissed the plaintiff's application for quite a formal amendment when the defendant had specifically agreed to the amendment subject to the payment of costs; and
(b) on merits and evidence the defendant had not a leg to stand upon.
2. The facts are very simple.
The suit land admittedly belonged to the plaintiff, who entered into an Agreement for sale of the same to the defendant on 29-11-1980. According to him, he was in need of a sum of Rs. 800/-. Hence, he executed a deed of sale of the suit land (Gat No. 815 (old Survey No. 308)) at villageTathavade, Taluka Phaltan, admeasuring 6 Acres 18 Gunthas for the said sum of Rs. 800/- in favour of the defendant. On the same date, an Agreement of reconveyance was executed by the defendant in favour of the plaintiff agreeing to reconvey the said land to the plaintiff upon the plaintiff repaying the said amount of, Rs. 800/- within a period of 5 years. According to the plaintiff, within the said period of 5 years, he called upon the defendant to take back his amount of Rs. 800A and to execute a reconveyance in his favour. The defendant was not in a mood to oblige, with the result that the plaintiff was required to issue to him a notice dated 1-11-1975, calling him to execute the sale deed. The grievance of the plaintiff is that the notice was not accepted by him. Hence, the instant suit was filed by the plaintiff for specific performance of the said Agreement of reconveyance on 14-12-1976. It is further common ground that on 15-12-1976, he even deposited the sum of Rs. 800/- in the Court for payment to the defendant.
However, it appears that quite inadvertently the mantra of the ritual which is expected to be stated by the plaintiff in the plaint itself, viz. that he is ready and willing to perform his part of the agreement, was not stated by him in the plaint or, rather, he did not get the information from his Advocate that he had to make such an averment probably, because the learned Advocate was himself blissfully unaware of such technical requirement. Whatever that may be, the fact remains that that averment was not made in the plaint. As will be presently pointed out, at least in the instant case, the averment was entirely of formal and academic character, because all that he was to perform was the payment of Rs. 800/- and that he had deposited in the Court on the same date when the suit was registered. Nothing therefore remained on his part to perform as his part of the contract.
It is unnecessary to refer to the defence in the Written Statement, except that there was no substance in thedefence whatsoever. Even the lower Court, which has held in favour of the defendanatandhas dismissed the plaintiffs suit, has not found it possible to find anything in the defence of the defendant on merits as such. In substance, it was contended by the defendant that the plaintiff was not entitled to have the property reconveyed.
3. On these pleadings, issues were framed. It is noteworthy that there was no issue on the question as to whether the suit was not maintainable on the ground that this most formal averment in the plaint, viz. that the plaintiff was ready and willing to perform his part of the Agreement, was not incorporated in the plaint. It appears that the parties led evidence and at a later stage this particular defect was noticed by the Court as well as by the defendant's Advocate. Hence, the plaintiff made an application, Exh. 43, for amendment of the plaint with a view to incorporate the said averment of his readiness and willingness to perform his part of the contract in the plaint. On that application, say of the defendant was asked for and the defendant's Advocate stated that the amendment was being asked for at a late stage. But he stated that it should be allowed after subjecting the plaintiff to heavy costs. Upon this, learned Judge passed an order as follows : --
".....Shri G. B. Mane for the defendant stated that it may be allowed subject to costs and that if it was allowed subject to costs he has no objection."
On that account, anamount of Rs. 40/-was directed to be paid by the plaintiff to the defendant and on that condition the amendment was allowed. There is no dispute that this amount is paid by the plaintiff to the defendant.
4 . So far as the evidence part of it went, I may state at this stage itself that there existed nothing in the defendant's evidence which disentitles the plaintiff to have specific performance of the Agreement. Hence, the plaintiffs suit for specific performance was decreed by the trial Court.
5 . In Appeal, however, the learned Judge took the view that the amendment application was made as late as on 3-10-1980, on which day a fresh suit for specific performance would have been barred. He, therefore, held that the amendment should not have been allowed.
He set aside the order allowing the amendment and held that since the plaint did not incorporate the averment about the plaintiffs readiness and willingness to perform his part of the contract, the suit was liable to be dismissed. He, therefore, allowed the Appeal and dismissed the plaintiffs suit with costs.
6. In this Appeal, Miss Kiran Gupta pointed out that in the first instance the learned Judge had no justification to set aside the order allowing the amendment, because the amendment was granted virtually by consent. She read out the order of the trial Court showing that the defendant's Advocate had, really speaking, not objected to the amendment in the true sens? of the term. All that he wanted was costs for the amendment and for the simple task of remaining present at the time of the hearing of the application for amendment, he got the amount Rs. 40/-to his complete satisfaction. I have gone through the Memo of Appeal in the District Court and I do not find any statement in the Memo of Appeal that the order passed by the learned Judge stating that the defendant's Advocate had no objection to the allowing of amendment subject to the payment of costs was an incorrect statement. If such a statement was there in the Memo of Appeal, the learned Judge would have been required to call upon the defendant's Advocate either to file an affidavit or to make a statement before the Court that he did not make any such statement in the trial Court. Nothing of that kind had been done by the learned Appellate Judge. The view taken by the Court that the amendment application should not have been allowed had got to be set aside on this narrow ground itself.
7. But even that apart, it cannot be said that the requirement of this formality of amendment is a cast iron rule. This question has been considered by the Court in , Trimbak Shankar v. Nivratti Shankar, In that case, the position was that the plaintiff had paid the entire amount of the price for purchase of the land. He was even put in possession of the property. Only the sale deed remained to be executed and for that purpose he had filed the suit for specific performance. In the plaint in that suit, he or rather his Advocate forgot to incorporate the averment of the kind mentioned above. This Court held that when the plaintiff had already performed his part of the contract, the question of his making averment that he was ready and willing to perform his part was a meaningless expectation.
The position in the instant case is not very different. As stated at the outset, it is common ground that almost on the same day on which the suit was filed, the plaintiff had deposited the entire amount of Rs. 800/- in the Court. Nothing further was required to be done by him by way of performance of his part of the contract. The land is an extremely valuable piece of land of 6 Acres 18 Gunthas at Phaltan in respect of which an ostensible sale deed is executed for a paltry sum of Rs. 800/- and the judgmentof the lower Court results in the fact that the defendant is being allowed to swallow this extremely valuable piece of land worth thousands and thousands of rupees for a paltry sum of Rs. 800/- for no fault on the part of the plaintiff himself as such. If at all, some mistake was committed by his Advocate and it was that of not recanting the mantra in the plaint that his client was ready and willing to perform his part of the contract when he himself advised his own client to deposit the entire sum in the Court and he did deposit that sum in the Court.
To my mind, the learned Judge has fallen in a grave error in closing his eyes to every aspect of law and justice while upholding such meaningless and unjust plea raised by the appellant/defendant in appeal.
8. Mr. Walavalkar, however, contended that since the Appeal was allowed by the lower Court only on the technical ground and since the Appeal has not been heard on merits in the sense that the evidence of the parties was not appreciated, the matter should be remanded to the trial Court.
I was not prepared to accede to this request, because this Court has every power sitting in its jurisdiction in Second Appeal, under Section 103 of the Code, to determine any issue necessary for the disposal of the appeal which has not been determined by lower Appellate Court. This Agreement of reconveyance is dated 28-1-1972. The suit was filed on 14-12-1976. The vast stretch of land of 6 Acres and 18 Gunthas is being enjoyed by the defendant for a full period of 15 years and more for a paltry sum of Rs. 800/-. The very income that he must have been receiving from the land must have been the multiples of this amount. I have no doubt as to why a thing which could be done by the Appellate Court could not be done by me if I have the power under the Civil Procedure Code to do so. Mr. Walavalkar, therefore took an adjournment for the purpose of preparing himself on the question of the appreciation of evidence. Thereafter, the entire evidence was examined by me. I must say that Mr. Walavalkar was wholly unable to invite my attention to a single error committed by the learned Judge in the appreciation of evidence. In the first place, the suit is a simple suit. There is an agreement for reconveyance. There is next to no defence to the suit because the suit is filed very well in limitation. There is no question of any hardship being caused to the defendant by passing a decree of specific performance; on the contrary, the hardship will be caused to the plaintiff if no decree for specific performance is passed in his favour because this extremely valuable piece of land is being retained by the defendant for a paltry sum of Rs. 800/-.
9. Since I am required to examine the evidence, let me first refer to the kind of defence raised by the defendant. I will thereafter show that the defence is an eyewash on the face of it.
The defendant does not deny his signature on the agreement of reconveyance, Exh. 41. His plea in the Written Statement was as follows: --
The plaintiff is defendant's maternal uncle. The defendant is in service in Bombay and, hence, he was not in a position to come to village Tathavade and was unable to do certain agricultural work in the village and hence the plaintiff asked him to give him a letter of authority with a view to attend to certain agricultural operations. He, the defendant, was in a hurry to go to Bombay; he gave his signature on a blank stamp paper on the reverse of the stamp page. The plaintiff has misused the stamp paper and has prepared a forged agreement of reconveyance of the land on that stamp paper. The defendant learnt about this forgery after the filing of the suit etc., etc., Now, it is evident that each of these allegations has got to be put by the defendant himself. The onus is heavily upon himself. If we turn to the Agreement, we find that the stamp paper was purchased on the self same date 28-1-1972. If we look at the document as a whole, not one defect can be noticed in the same giving rise even to a suspicion of (or) doubt that it is a document written subsequently after the signature of the executor. Every single word on the agreement is in order and it makes out a case of its being a thoroughly genuine document.
But what is more important is that the statement made in the Written Statement is completely deviated from by the defendant in his evidence. In his examination-in-chief, he has no doubt stated that on the date of the execution of the sale deed his signature was obtained by the plaintiff on a blank stamp paper. But the reason for signing the blank paper, as given by him, was that hissignature would be required for some work and that he would not be available after he went to Bombay.
But in the cross-examination, he admitted' that all the lands stood in the name of his father and that it was his mother, who was looking after the dealings in respect of the lands recorded in the name of his father. No question, therefore, arose for the defendant's giving any letter of authority to the plaintiff. Moreover, he admitted in so many words in the cross-examination that the plaintiff himself was also residing in Bombay. It was therefore a meaningless contention that the defendant would give a letter of authority to the plaintiff because the defendant who was living in Bombay could not look after the land dealings in his village, when the person to whom the letter of authority was to be given was also in Bombay. All this has been examined by the learned trial Judge and the learned Judge has found that there existed no substance whatsoever in the defence.
As a matter of fact, this is a case where the defendant should have been required to be examined himself first, because the onus of proving that the agreement of reconveyance was not really speaking signed by him in the present form was heavily upon the defendant and if that defence went by the board, there remains nothing in the defence of the suit for specific performance so far as the merits of the case went.
Moreover, the agreement of reconveyance is a most natural transaction because the land admeasuring 6 Acres 18 Gunthas could not have been just sold away for the pittance of Rs. 800/- unless the transaction was by way of security or there was a genuine agreement of reconveyance.
10. Evidently, this is the reason why the only point that was argued in the District Court on the forefront was the point relating to the allowing of the application for amendment, because so far as the evidence on merits was concerned, there exists next to no evidence in favour of the defendant. The decree for specific performance passed by the trial Court was the correct and legitimate decree and the District Court would not have interfered with the same if the District Court had applied its mind to the evidence of the case at all.
11. The Appeal, therefore, succeeds. The decree passed by the lower appellate Court is set aside and the decree for specific performance passed by the trial Court is restored The respondent shall pay the costs of the Appeal as well as the Appeal in the lower Appellate Court to the plaintiff.