Kerala High Court
Sakthivel vs Marayor Service Co-Opperative Bank Ltd
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY, THE 29TH DAY OF JANUARY 2016/9TH MAGHA, 1937
WP(C).No. 3501 of 2014 (K)
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PETITIONER:
SAKTHIVEL, S/O.KRISHNAN, AGED 38, SAKTHI ILLAM,
PUTHACHIVAYAL,MARAYOOR P O, MARAYOOR,
IDUKKI DISTRICT PIN-685 620.
BY ADV. SRI.R.DIVAKARAN
RESPONDENTS:
1. MARAYOR SERVICE CO-OPPERATIVE BANK LTD.
NO 2022, P O MARAYOOR, IDUKKI DISTRICT
PIN-685 620, REP BY ITS SECRETARY.
2. INSPETOR OF CO-OPERATIVE SOCIETIES,
DEVIKULAM UNIT, OFFICE OF THE ASSISTANT
REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
DEVIKULAM PIN-686 512.
3. JOINT REGISTRAR (GENERAL) OF CO-OPERATIVE SOCIETIES,
IDUKKI DISTRICT, PAINAVU - 685 603.
4. ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE
SOCIETIES, DEVIKULAM, MUNNAR P O. PIN-685 612.
5. VILLAGE OFFICER, MARAYOOR VILLAGE OFFICE,
MARAYOOR P O, PIN-685 620.
6. SPECIAL SALE OFFICER, OFFICE OF THE ASSISTANT
REGISTRAR OF THE CO-OPERATIVE SOCIETIES (GENERAL),
MUNNAR PIN-685 612.
7. REGISTRAR OF CO-OPERATIVE SOCIETIES,
STATE OF KERALA, THIRUVANANTHAPURAM, PIN-695 035.
ADDL. R8 IMPLEADED
S.KRISHNAN, AGED 63 YEARS, S/O SOMASUNDARAM,
SAKTHI ILLAM, PUTHACHIVAYAL, MARAYOOR P.O.,
MARAYOOR, IDUKKI DISTRICT PIN 685 620.
Impleaded as per order dated 4.3.2014 in IA 3139/2014
R1 BY ADV. SRI.P.P.JACOB
R2 TO R7 BY SR.GOVT. PLEADER SRI.K.C.VINCENT
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
29-01-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN WP(C).No. 3501 of 2014 (K)
PETITIONER'S EXHIBITS:
EXT. P1:-THE TRUE COPY OF THE SALE DEED 4030/2005 OF S.R.O.,
DEVIKULAM DATED 30/12/2005
EXT. P2:-THE TRUE COPY OF THE RELEASE DEED NO.3349/2006 OF SRO
DEVIKULAM DATED 13/10/2006
EXT. P3:-THE TRUE COPY OF THE ENCUMBRANCE CERTIFICATE ISSUED BY
THE SUB REGISTRAR'S OFFICE, DEVIKULAM DATED 11/6/2006
EXT. P4:-THE TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY
THE VILLAGE OFFICER DATED 21/1/2006
EXT. P5:-TRUE COPY OF LOCATION SKETCH ISSUED BY THE VILLAGE
OFFICER TO THE PETITIONER
EXT. P6:-TRUE COPY OF THE OWNERSHIP CERTIFICATE ISSUED BY THE
MARAYOOR GRAMA PANCHAYATH TO THE PETITIONER ON 25/1/2006
EXT. P7:-THE TRUE COPY OF LAND TAX RECEPTS DATED 24/4/2012
EXT. P7(a):-TRUE COPY OF LAND TAX RECEIPTS DATED 4/1/2014
EXT. P8:-TRUE COPY OF BUILDING TAX RECEIPT ISSUED BY THE GRAMA
PANCHAYATH DATED 27/1/2006
EXT. P8(a):-TRUE COPY OF BUILDING TAX RECEIPT ISSUED BY THE GRAMA
PANCHAYATH DATED 28/1/2011
EXT. P8(b):-TRUE COPY OF BUILDING TAX RECEIPT ISSUED BY THE GRAMA
PANCHAYATH DATED 30/3/2012
EXT. P9:-TRUE COPY OF POSSESSION CERTIFICATE ISSUED BY THE VILLAGE
OFFICER IN THE NAME OF PETITIONER DATED 7/6/2012
EXT. P10:-TRUE COPY OF LAND TAX RECEIPT FOR 5.5.CENTS LAND ISSUED
BY THE VILLAGE OFFICER DATED 7/11/1993
EXT. P11:-TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT
DATED 10/4/2013
EXT. P12:-TRUE COPY OF THE REPLY LETTER SUBMITTED BY THE
PETITIONER TO THE 2ND RESPONDENT DATED 6/5/2013
EXT. P13:-THE TRUE COPY OF THE AUCTION NOTICE PUBLISHED IN THE
NEWS PAPER DATED 2/1/2014
EXT. P14:-TRUE COPY OF THE OBJECTION DATED 7/1/2014
EXT. P15:-A TRUE COPY OF DOCUMENT NO.664/80 OF SRO DEVIKULAM
DATED 17.4.1980
EXT. P16:-A TRUE COPY OF THE DOCUMENT NO.8/92 OF SRO DEVIKULAM
EXT. P17:-A TRUE COPY OF TAX RECEIPT DATED 7.11.1993 IN RESPECT OF
5.5 CENTS
EXT. P18:-A TRUE COPY OF LETTER NO.235/14 DATED 3.3.2014 FROM THE
INSPECTOR OF CO-OPERATIVE SOCIETIES, DEVIKULAM
EXT. P19:-TRUE COPY OF THE BANKERS CHEQUE FOR RS.50,000/- DATED
19.5.2015
RESPONDENT'S EXHIBITS:
EXT. R1(a) TRUE PHOTOCOPY OF THE ACKNOWLEDGEMENT LETTER ISSUED
BY S.KRISHNAN TO THE FIRST RESPONDENT DATED 22.5.2001
EXT. R1(b) TRUE PHOTOCOPY OF THE MALAYALAM TRANSLATION OF EXT.
R1(a)
EXT. R1(c) TRUE PHOTOCOPY OF THE REPLY ISSUED BY S.KRISHNAN TO
THE PRESIDENT/SECRETARY OF THE FIRST RESPONDENT DATED 25.5.01
EXT. R1(d) TRUE PHOTOCOPY OF THE APPEAL FILED BY S.KRISHNAN
BEFORE THE COMMITTEE OF THE FIRST RESPONDENT DATED 24.8.01
EXT. R1(e) TRUE PHOTOCOPY OF THE RESOLUTION NO.284 DATED NIL OF
THE COMMITTEE OF THE FIRST RESPONDENT DISMISSING OF THE APPEAL
OF S.KRISHNAN (RELEVANT PAGES)
EXT. R1(f) TRUE PHOTOCOPY OF THE ORDER OF ATTACHMENT ISSUED BY
JOINT REGISTRAR, IDUKKI DATED 19.1.2000
EXT. R1(g) TRUE PHOTOCOPY OF THE E.P.NO.31/2011 DATED 4.7.2011 OF
THE ASSISTANT REGISTRAR, DEVIKULAM
EXT. R1(h) TRUE PHOTOCOPY OF THE THANDAPER NO.1065 OF S.KRISHNAN
ISSUED BY MARAYOOR VILLAGE OFFICE
EXT. R1(i) TRUE PHOTOCOPY OF THE THANDAPER NO.2562 OF THE
PETITIONER ISSUED BY MARAYOOR VILLAGE OFFICE
/TRUE COPY/
P.S. TO JUDGE
Dama Seshadri Naidu, J.
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W.P.(C)No.3501 of 2014 K
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Dated this the 29th day of January, 2016
JUDGMENT
The petitioner is said to be the owner of an immovable property to an extent of 2.5 cents having purchased the same through Exhibit P1 sale deed from none other than his father, the additional eighth respondent. In this writ petition, the petitioner assails the first respondent Bank's efforts to bring the petitioner's property to sale for the realisation of the amounts owed by the additional eighth respondent, the erstwhile owner.
2. As the record reveals, the additional eighth respondent, while working as an Attendar in the respondent Bank, faced a serious charge of misappropriation; it has led to his dismissal from service. For the recovery of the misappropriated amount, the respondent Bank filed A.R.C. No.968/1999 and obtained an award dated 10.12.2003 against the additional eighth respondent. At the inception, the WPC 3501/14 2 respondent Bank also had the property attached through Exhibit R1(f) order dated 19.01.2000 passed by the Joint Registrar.
3. On the strength of the award obtained by the respondent Bank, when it issued Exhibit P13 sale notice; the petitioner has approached this Court.
4. The learned counsel for the petitioner has submitted that the additional eighth respondent purchased an extent of two cents of land through Exhibit P15 registered sale deed dated 17.04.1980; later, on 03.01.1992 through Exhibit P16, another registered sale deed, he purchased an extent of 3.50 cents from the same vendor. According to the learned counsel, the additional eighth respondent is, therefore, the owner of 5.50 cents of immovable property.
5. The learned counsel has also submitted that initially the additional eighth respondent mortgaged the entire extent of land and obtained a housing loan from the Kerala State Housing Board. In the course of time, having cleared the loan, WPC 3501/14 3 he got the property released by the Housing Board through Exhibit P2 release deed. The petitioner, through Exhibit P1 dated 30.12.2005, contends the learned counsel, purchased an extent of 2.5 cents, on which a residential house also stands.
6. Under the above factual backdrop, the learned counsel has strenuously contended that if at all the respondent Bank wants to realise the award amount, it should proceed against the balance extent of land: three cents.
7. In further elaboration of his submissions, the learned counsel has contended that while purchasing the land, the petitioner did take every precaution including that of obtaining an encumbrance certificate from the registrar's office to ensure that the property had not been encumbered or distrained. He has also contended that after having the attachment through Exhibit R1(f) order, the respondent Bank ought to have communicated it to the registering authorities, apart from notifying the same in a conspicuous place with a WPC 3501/14 4 view to disseminating the information as regards the order of attachment. He has also submitted that even the revenue records did not reveal the factum of attachment.
8. In sum and substance, the learned counsel for the petitioner has submitted that the petitioner is a bona fide purchaser without having any knowledge as regards any possible defect in the title of the additional eighth respondent and that the petitioner's property cannot be brought for sale.
9. The learned counsel for the respondent Bank, on the other hand, has submitted that, as could be seen from Exhibit R1(b), the revenue record abstract obtained by the respondent Bank, the additional eighth respondent has got the title only to an extent of 2.5 cents. According to him, the rest of the land may have been under his occupation, but without any valid title.
10. Concerning the mortgage of the entire property and later its release through Exhibit P2 by the Housing Board, the learned counsel would contend that the act of the Housing WPC 3501/14 5 Board in accepting the whole property under mortgage, though it did not belong to the additional eighth respondent, does not bind the respondent Bank.
11. The learned counsel has further submitted that in the absence of any statutory mandate that Exhibit R1(f) order of attachment should be communicated either to the registration officials or the revenue officials, the order does not get vitiated; nor is it derogated from its enforceability on the grounds that the said authorities have not been communicated.
12. The learned counsel has also contended that the concept of bona fide purchaser does not apply to a purchase in violation of a statutory interdiction. In the end, the learned counsel has summed up his submissions that the petitioner and the additional eighth respondent being the son and the father are in collusion with each other and orchestrated Exhibit P1 sale deed only to defeat the respondent Bank's right to realise its legitimate dues, which are public money. WPC 3501/14 6
13. Heard the learned counsel for the petitioner and the learned counsel for the respondent Bank, apart from perusing the record.
Issues:
I. In the face of Exhibit R1(f) Order of Attachment Before Judgment (ABJ), whether a purchaser without knowledge thereof can be termed as a bona fide purchaser? II. Whether Exhibit R1(f) order has been vitiated for want of prior intimation to the registering and revenue authorities? III. Whether the Decree Holder is bound to exclude the property purchased by a third party from the attached property if the balance property is sufficient to satisfy the decretal debt?
Issue No.I:
14. Protection of a creditor from the exploits of the debtor is an equitable measure having its roots in Common Law: One of the methods in equity of securing the creditor's interest is by way of attachment of the debtor's property. Though the received jurisprudential wisdom shows that the Common Law and Law of Equity are fundamentally, WPC 3501/14 7 technically different, by the time they reached the Indian subcontinent from the Anglo-Saxon annals, the distinction still maintained in theory, if not in practice, in England stood obliterated.
15. This protective measure in equity stands statutorily recognised, among other areas, in Section 64 of the Code of Civil Procedure. The provision declares that a private alienation of property after attachment is void as against the claims enforceable under the attachment--though not against any other claim. The corollary to the statutory mandate is that the attaching decree-holder can proceed against the property attached as if there were no alienation or encumbrance subsequent to the attachment. The purchaser, therefore, even if bona fide, cannot be said to be a person independently interested in the property.
16. It is pertinent to observe that, short of creating a charge, lien, or title over the property, the attachment has the legal implications analogous to the doctrine of lis pendens: It WPC 3501/14 8 merely prevents a private alienation of the property attached. Further, Section 64 of CPC, as is well settled, does not distinguish between attachment after judgment and that before judgment.
17. In T.G. Ashok Kumar v. Govindammal1, the Apex Court has taken due note of the hardships faced by bona fide purchasers of property lis pendens or under attachment. Their Lordships have held that a purchaser suffers hardship, loss, anxiety, and unnecessary litigation on account of the absence of a mechanism for him to verify whether a property is subject to any pending suit or a decree or attachment. At present, a prospective purchaser can easily find out about any existing encumbrance over a property either by inspection of the registration registers or by securing a certificate relating to encumbrances (that is, copies of entries in the registration registers) from the jurisdictional Sub-Registrar under Section 57 of the Registration Act, 1908. But a prospective purchaser 1 (2010) 14 SCC 370 WPC 3501/14 9 has no way of ascertaining whether there is any suit or proceeding pending [or any attachment] in respect of the property, if the person offering the property for sale does not disclose the information or deliberately suppresses it.
18. The Apex Court has further observed that as a result of suppression by the vendor, after parting with the consideration (which is many a time the lifetime savings), the purchaser gets the shock of his life when he comes to know that the property purchased by him is subject to litigation and that it may drag on for decades and ultimately deny him title to the property. The pendente lite purchaser will have to wait for the litigation to come to an end, or he may have to take over the responsibility of conducting the litigation if the transferor loses interest after the sale.
19. The purchaser may also face objections to his being impleaded as a party to the pending litigation on the ground that being a lis pendens purchaser, he is not a necessary party. All these inconveniences, risks, hardships WPC 3501/14 10 and misery could be avoided and the property litigations could be reduced to a considerable extent, if there is some satisfactory and reliable method by which a prospective purchaser can ascertain whether any suit is pending (or whether the property is subject to any decree or attachment) before he decides to purchase the property.
20. In the end, the Apex Court has hoped that the Law Commission and Parliament consider a suitable statutory amendment to cover the existing void in title verification or due diligence procedures. A provision can also be made for compulsory registration of such notices in respect of decrees and in regard to attachments of immovable properties--thus desired the Apex Court.
21. Indeed, this Court too, taking its cue from the Apex Court, does hope that there may soon be some statutory mechanism in place to protect the interests of, especially, bona fide purchasers by way of title verification even in the WPC 3501/14 11 case of properties, say, under attachment, litigation, decretal title declarations.
22. After all is said and done, indisputably under the present statutory dispensation there is no provision that compels a suitor who has obtained an attachment, before or after the judgment, to intimate either the registration authorities or revenue authorities; nor can it be said that such judicial directive as attachment requires any publication or dissemination. Hardship either because of law or, conversely, because of absence of law as a remedial measure, cannot be a ground to avoid the legal consequences which in themselves are unexceptionable. Securing the statutory shortcomings is in the domain of the Legislative wisdom--not of judicial activism.
23. Indeed, the petitioner did purchase an extent of 2.5 cents of immovable property on 30.12.2005 through Exhibit P1 from none other than his father, the additional eighth respondent. Despite the respondent Bank's contention WPC 3501/14 12 to the contrary, this Court is inclined to hold that just because the petitioner has purchased the property from his father, his entitlement to the same cannot be derogated from on the premise of their close kinship. Contractually speaking, they are two independent juridical entities capable of validly contracting and having the property conveyed from one to the other.
24. The question, however, is whether the petitioner has purchased any encumbered property. In other words, whether the petitioner's plea of bona fide purchaser can be sustained. As can be seen, Section 78(c) of the Kerala Co- operative Societies Act empowers the Registrar or his delegate to attach and sell the property for realisation of the award debt. Further, Rule 93 of the Kerala Co-operative Societies Rules amply provides for attachment before judgment. It is pertinent to observe that neither the award obtained by the respondent Bank nor Exhibit R1(f) order of attachment before judgment is under challenge. The natural WPC 3501/14 13 corollary is that the petitioner's purchase of the property subsequent to the order of attachment subordinates his right. Issue No.II:
25. Though the learned counsel for the petitioner has made strenuous efforts to hammer home his contention that the petitioner is a bona fide purchaser and that neither the respondent Bank nor the attaching officials have duly notified the registrar and the revenue officials about the attachment, I am afraid, the said contention cannot be countenanced. In the absence of any statutory compulsion, this Court cannot dilute the binding nature of Exhibit R1(f) order of attachment on the mere premise that it was not communicated to the registrar and revenue officials. It is too well established to be caviled about that the attachment before judgment encumbers the property and any subsequent purchase, bona fide though, gets its title with encumbrance fastened to the said property.
26. In the absence of any provision akin to Section 19 of the Specific Relief Act, the concept of bona fide purchaser WPC 3501/14 14 cannot be brought into proceedings which are in invitium. In State of Travancore v. Bank of Cochin2, a learned Full Bench has held that if the judgment-debtor alienates the property contrary to the attachment, such alienation would be ineffective and void. An attaching creditor obtains by the attachment a right to have the attached property kept in custodia legis for the satisfaction of his debt and a subsequent dealing with that property by the judgment-debtor cannot defeat that right. Accordingly, this Court cannot but hold that the petitioner's plea of his being a bona fide purchaser does not come to his rescue as the said plea is statutorily impermissible.
Issue No.III:
27. In the face of the attachment that has remained in force unchallenged, it does not lie in the mouth of the petitioner to insist that the respondent Bank shall proceed against the remaining property of the additional eighth 2 AIR 1954 TC 243 WPC 3501/14 15 respondent. On the contrary, the said option is open for the petitioner to get compensated by the additional eighth respondent for the loss he has suffered having purchased an encumbered property. In other words, the petitioner can exercise his right of lien or charge over the remaining property of the additional eighth respondent and get adequately compensated in that process. As has already been adverted to, the mere fact that the petitioner and additional eighth respondent are son and father does not affect their jural relationship, much less their contractual commitments.
28. Before parting, I may have to observe, to the credit of the respondent Bank, that its learned counsel has all through represented that the Bank is willing to accommodate the petitioner by letting him to pay the award amount in instalments, so that he could save the property. The learned counsel for the petitioner, on the other hand, has submitted that the petitioner, when contacted, has expressed his inability to repay the award amount.
WPC 3501/14 16
In the facts and circumstances, I do not find any legal infirmity in Exhibit P13 sale notice issued by the respondent Bank. Accordingly, this Court dismisses the writ petition leaving it open for the respondent Bank to proceed further for realisation of its award amount in accordance with law.
Dama Seshadri Naidu, Judge tkv 'C.R.'