Madras High Court
S.Sarangapani vs M.Arivukodi on 9 February, 2011
Author: G.Rajasuria
Bench: G.Rajasuria
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 09.2.2011 Coram: THE HONOURABLE MR.JUSTICE G.RAJASURIA S.A.No.449 of 2008 and M.P.Nos.1 and 2 of 2009 S.Sarangapani ... Appellant vs. M.Arivukodi ... Respondent This second appeal is filed against the judgement and decree dated 23.11.2007 passed by the Principal Subordinate Judge, Cuddalore, in A.S.No.99 of 2006 confirming the judgment and decree dated 14.11.2006 passed by the Principal District Munsif, Cuddalore, in O.S.No.587 of 2004. For Appellant : Mr.A.Venkatesan For Respondent : Mr.S.K.Rakhunathan JUDGMENT
This second appeal is filed by the plaintiff, inveighing the judgement and decree dated 23.11.2007 passed by the Principal Subordinate Judge, Cuddalore, in A.S.No.99 of 2006 confirming the judgment and decree dated 14.11.2006 passed by the Principal District Munsif, Cuddalore, in O.S.No.587 of 2004, which was filed for declaration and delivery of vacant possession of the suit property.
2. The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.
3. The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus:
(a) The plaintiff, who is the appellant herein, filed the suit seeking the following relief:
"to pass a judgement and decree
a)for declaration of the plaintiff's title to the property agricultural land of an extent of 78 cents bearing T.S.No.2005/4 and 2008 in Cuddalore Registration District, Cuddalore Taluk and Sub Registration Office Block No.33, 5th Division, Ward No.7 morefully described in the schedule hereunder;
b) directing by a decree of permanent injunction restraining the defendant, her men, agents, servants or any other person or persons claiming through her from alienating or otherwise encumbering the suit property;
e) for future mesne profits from defendant at the rate of Rs.500/- p.a.from date of plaint till date of delivery of vacant possession of suit property;
f) for costs of the suit." (extracted as such)
(b) The defendant resisted the suit by filing written statement.
(c) Whereupon the trial Court framed the issues. The plaintiff on his side examined himself as P.W.1 along with P.W.2 and marked Ex.A1 to A14. On the defendant's side, the defendant's husband was examined as D.W.1 along with D.W.2 and D.W.3 and marked Exs.B1 to B5.
(d) Ultimately, the trial Court dismissed the suit, as against which, the appeal was filed for nothing but to be dismissed by the appellate Court, confirming the judgement and decree of the trial Court.
4. Challenging and impugning the judgements and decrees of the Courts below, this second appeal has been filed on various grounds, inter alia, thus:
(i) The Courts below failed to take note of the fact that the fund for purchasing the suit property flowed from the plaintiff, being the elder son of Singara Gounder, in whose name the property was purchased out of respect for him, however, the Courts below felt as though Singara Gounder himself purchased the suit property even though he had no source of income to purchase it.
(ii) Throwing to winds the fiduciary relationship between Singara Gounder and his son-the plaintiff herein, the former sold the suit property in favour of the defendant and thereby, deprived the plaintiff of his legitimate right over it.
(iii) The Benami Transactions (Prohibition) Act, 1988 (hereinafter referred to as 'the Act' for short) is not applicable in the facts and circumstances of this case for the reason that if fiduciary relationship is existing, as in this case, the question of invoking the prohibition under the said Act would not arise; the brother of the plaintiff was made to attest the Sale Deed, but he was not examined to prove the real nature of the transaction, by the defendant.
5. Accordingly, in the memorandum of grounds of second appeal, the following substantial questions of law are found suggested:
"a) Whether the judgements of courts below that the suit property is the absolute property of Singara Gounder and not the property of the plaintiff held benami in the name of his father is legally correct and is not vitiated by misreading of material evidence, non reference to crucial evidence and admissions on the side of the respondent?
b) Whether the evidence tendered in the case did not lead to the inference that Ex.A8 = Ex.B1 is legally invalid and is hit by the Rule of non-est factum.
c) Whether the lower Court is right in law in coming to a conclusion that the suit is bad for non-joinder of V.K.Mani, the respondent's husband in the absence of any plea of non-joinder of parties in the written statement and in the face of the fact that admittedly the impugned Sale Deed stands only in the name of the respondent.
d) Whether the oral and documentary evidence tendered in the case did not lead to an inference in law that Singara Gounder was in the position of Trustee and in fiduciary relationship viz-a-viz his son, the appellant and that the defendant who is claiming title under the apparent owner is also in the same legal position?
(extracted as such)
6. Based on the available materials, my learned predecessor framed the following substantial questions of law:
"1. Whether the judgements of Courts below that the suit property is the absolute property of Singara Gounder and not the property of the plaintiff held benami in the name of his father is legally correct and is not vitiated by misreading of material evidence, non reference to crucial evidence and admissions on the side of the respondent?
2. Whether the evidence tendered in the case did not lead to the inference that Ex.A8 = Ex.B1 is legally invalid and is hit by the Rule of non-est factum?
3. Whether the lower Court is right in law in coming to a conclusion that the suit is bad for non-joinder of V.K.Mani, the respondent's husband in the absence of any plea of non-joinder of parties in the written statement and in the face of the fact that admittedly the impugned sale deed stands only in the name of the respondent.
4. Whether the oral and documentary evidence tendered in the case did not lead to an inference in law that Singara Gounder was in the position of Trustee and in fiduciary relationship viz-a-viz his son, the appellant and that the defendant who is claiming title under the apparent owner is also in the same legal position?
7. Heard both.
8. Substantial Questions of law (1) to (4): All these substantial questions of law are taken together for discussion, as they are interwoven and interlinked, interconnected and entwined with one another.
9. The learned counsel for the appellant/plaintiff would advance his arguments, the gist and kernal of them would would run thus:
(i) The first appellate Court, without adverting to the factual evidence available on record, simply confirmed the judgement and decree of the trial Court, warranting interference in second appeal.
(ii) Admittedly and indubitably the plaintiff was having textile business of his own at the relevant time of the purchase of the suit property in the name of Singara Gounder, however, this fact was not at all considered by the Courts below.
(iii) Singara Gounder was very old and incapable of knowing the actual transaction under Ex.A8 and hence it is hit by non-est factum.
(iv) The trust reposed by the plaintiff in his father that the latter would keep the property in his name on behalf of the plaintiff was flouted and by way of defrauding the plaintiff, his own father Singara Gounder sold the property, and for which, the plaintiff's brother also was a party, as they all colluded together and defrauded the plaintiff.
(v) The defendant is admittedly a close relative of Singara Gounder and she, knowing that Singara Gounder was not the actual owner and that only the plaintiff is the owner, allegedly purchased the suit property.
(vi) Singara Gounder had no source of income and he was only a farmer and there was no extensive joint family property, which was capable of yielding income, so as to enable Singara Gounder to purchase the suit property, and no evidence has been adduced on the side of the defendant that Singara Gounder had enough source to purchase the property.
Accordingly, the learned counsel for the appellant/plaintiff citing various decisions would pray for setting aside the judgements and decrees of the Courts below and for decreeing the original suit in favour of the plaintiff.
10. By way of torpedoing and pulverising the arguments as put forth and set forth on the side of the plaintiff, the learned counsel for the respondent/defendant would advance his arguments, which could briefly and tersely be set out thus:
(a) Absolutely there is no shard or shred, molecular or jot, miniscule or iota of evidence to prove that the sale consideration for purchasing the suit property by Singara Gounder was provided by the plaintiff.
(b) Even as per the plaint, there was a joint family and it had some property. While averring so in the plaint, the plaintiff also would allege as though he acquired the suit property in the name of his father, who was the manager of the said joint family.
(c) The preponderance of probabilities would not enure to the benefit of the plaintiff to put forth such a plea, as ex facie and prima facie such a plea is untenable.
(d) The documents produced on the side of the plaintiff was 14 in number as under:
Ex.A1 Inauguration card dated 4.3.1970 Ex.A2 Sale Deed dated 20.6.1974 Ex.A3 Certificate of Work dated 3.9.2002 Ex.A4 Death Certificate of Singara Gounder dated 10.12.1996 Ex.A5 Justice Shetty's report dated 13.2.1993 Ex.A6 Justice Monhan's report dated 1.12.1997 Ex.A7 Encumbrance Certificate dated 12.6.2002 Ex.A8 Sale Deed dated 24.7.1991 Ex.A9 Rectification Deed dated 16.8.2001 Ex.A10 Notice dated 8.8.2002 Ex.A11 Reply Notice dated 20.8.2002 Exs.A12 & A13 Photo with negative dated 14.6.2006 Ex.A14 Marriage Invitation dated 14.6.2006 Out of the above documents, none of the documents would show that the suit property was purchased in the name of Singara Gounder. The voluminous decisions cited on the side of the plaintiff are totally irrelevant for the reason that if at all there is evidence to show that fund flowed from the plaintiff to Singara Gounder for the purpose of purchasing the suit property, then only those decisions could be pressed into service. Inasmuch as there is no evidence in that regard, the question of placing reliance on those judgements would not arise.
(e) The suit was also bad for want of a prayer for declaration of Sale Deed as void, as in respect of voidable document there should be a prayer for declaring the document as void.
Accordingly, the learned counsel for the respondent/defendant would pray for dismissal of the second appeal.
11. At the outset itself I would like to fumigate my mind with the following decisions of the Honourable Apex Court:
(i) (2011) 1 SCC 673 [Vijay Kumar Talwar v. Commissioner of Income Tax, Delhi], certain excerpts from it would run thus:
"19. It is manifest from a bare reading of the section that an appeal to the High Court from a decision of the Tribunal lies only when a substantial question of law is involved, and where the High Court comes to the conclusion that a substantial question of law arises from the said order, it is mandatory that such question(s) must be formulated. The expression "substantial question of law" is not defined in the act. Nevertheless, it has acquired a definite connotation through various judicial pronoucements.
.............
22. In Hero Vinoth v. Seshammal, this Court has observed that : (SCC p.556, para 24) "(iii) The general rule is that the High Court will not interfere with the concurrent findings of the courts below. But it is not an absolute rule. Some of the well-recognised exceptions are where (i) the courts below have ignored material evidence or action on no evidence; (ii) the courts have drawn wrong inferences from proved facts by applying the law erroneously; or (iii) the courts have wrongly cast the burden of proof. When we refer to 'decision based on no evidence', it not only refers to cases where there is a total dearth of evidence, but also refers to any case, where the evidence, taken as a whole, is not reasonably capable of supporting the finding."
(ii) (2006) 5 Supreme Court Cases 545 HERO VINOTH (MINOR) VS. SESHAMMAL;
(iii) 2008(4) SCALE 300 KASHMIR SINGH VS. HARNAM SINGH AND ANOTHER.
(iv) 2009-1-L.W.1 STATE BANK OF INDIA & OTHERS vs. S.N.GOYA:
A plain reading of the above precedents would reveal and demonstrate that under Section 100 of the Code of Civil Procedure, Second Appeal cannot be entertained, unless substantial question of law is involved.
12. However, the learned counsel for the plaintiff would cite the decision of this Court reported in (2008) 1 MLJ 810 GOVINDARAJA NAIDU AND OTHERS V. MEENATCHI SUNDARAM AND 2 OTHERS.
13. There is no quarrel over with such a proposition as found enunciated in the said judgement for the reason that if there is any perversity or illegality in the concurrent findings of the Courts below, unhesitatingly, the High Court has to interfere. As such, in this case, it has to be found out as to whether there is any perversity or illegality in the concurrent findings given by the Courts below.
14. The onus of proof is obviously and axiomatically on the plaintiff to prove and establish that the suit property was purchased by him in the name of his father-Singara Gounder. It has to be seen as to whether the Courts below adverted to the said fact and rendered its findings properly.
15. Ex.A1 is the invitation dated 4.3.1970 showing that the plaintiff opened a textile shop under the name and style Sri Kannapiran Silk House in Chennai. Ex.A2 is the concerned Sale Deed dated 20.6.1974 emerged in the name of Singara Gounder.
16. The learned counsel for the plaintiff would try to advance his argument that since the suit property was purchased in the year 1974, a reasonable presumption arises that the plaintiff purchased the suit property in the name of his father because even in the year 1970, as revealed by Ex.A1, the plaintiff had source of income, for which, the learned counsel for the respondents/defendants would submit that it is not the case of the defendant that the plaintiff had no financial wherewithal at all during the year 1974; however, he would hasten to put forth his objection that a mere marking of Ex.A1-the invitation, would not in any way lead to the presumption that because the plaintiff was running a textile shop in the year 1970 or even subsequently, it has to be presumed that the property was purchased by Singara Gounder in the year 1974. The fallacy in logic Post hoc, ergo propter hoc: (after this, therefore because of this (a fallacious reasoning)) would highlight that the argument on the plaintiff's side is unacceptable.
17. At this juncture, I would like to quote here under Section 4 of the Indian Evidence Act:
"4."May Presume" Whenever it is provided by this Act that the Court may presume a fact, it may either regard such fact as proved, unless and until it is disproved, or may call for proof of it:
"Shall presume" Whenever it is directed by this Act that the Court shall presume a fact, it shall regard such fact as proved, unless and until it is disproved:
"Conclusive proof" When one fact is declared by this Act to be conclusive proof of another, the Court shall, on proof of the one fact, regard the other as proved, and shall not allow evidence to be given for the purpose of disproving it."
A mere perusal of it would connote and convey that unless law enables a presumption to be made from out of a particular set of facts, the question of presumption would not arise.
18. Here from Ex.A1, by no stretch of imagination there could be any presumption that the property was purchased by the plaintiff in the name of Singara Gounder.
19. Ex.A3 is the certificate dated 3.9.2002 issued by Corborundum Universal Ltd to the effect that the plaintiff was working as employe in the said Corporation during the year 1955-1970, so to say, anterior to the emergence of that textile shop. From Ex.A1 and Ex.A3, no presumption arises that the suit property was purchased by the plaintiff in the name of Singara Gounder.
20. At one point of time when P.W.1 was cross-examined as to how he was enjoying the suit property, in the wake of the property having stood in the name of Singara Gounder, as per Ex.A2 and that the patta also having stood in his name, P.W.1 went to the extent of deposing that he paid the money for paying the land tax through Singara Gounder. He also in another breathe would state that every now and then, Singara Gounder used to pay the income arising out of the suit property to him. There are so many unanswered questions bristling up in this case.
21. Unarguably and incontrovertibly, the plaintiff was residing in Chennai, whereas, the suit property is situated far away in Cuddalore Taluk. It is not the case of the plaintiff that the plaintiff cultivated personally the suit property by engaging men. He admitted that his father only was cultivating the suit property. However, he would depose that his father would give the income to him and it is not even his case that after paying the tax, the remaining income was paid to the plaintiff by his father. The plaintiff would even go to the extent of deposing that he gave money to his father for paying land tax, in the name of his father. This is nothing but an embellished way of putting forth his case. If at all the father was in the habit of paying income arising out the suit property to the plaintiff, then the father, after paying the tax from out of the income, would pay the remaining to the plaintiff. But the plaintiff would put forth a totally unbelievable case as though he was paying hard cash to his father for paying tax to the suit property.
22. Even as per the plaint, there existed a joint family among them, which owned some properties; however, the details of the properties are not found spelt out. P.W.1 would contend that the property was insignificant, not capable of generating income and that was why he migrated from Cuddalore to Chennai for the purpose of eking out his livelihood etc.
23. It is the normal contention of aggrieved co-owners in a coparcenary that for the purpose of keeping a particular property out of the reach of other coparcenary, one coparener had purchased property in the name of his spouse and other relative and not in his own name. But this is a case where admittedly, the plaintiff has his brother by name Natarajan, who attested Ex.A8 i.e. the impugned Sale deed executed by Singara Gounder in favour of the defendant. When such is the factual position, I am at a loss to understand as to what could have prompted the plaintiff to purchase the suit property in the name of his father, who, according to him, was the manager of the joint family properties, even though the plaintiff, as per him, intended the suit property to be his exclusive self-acquired property.
24. The learned counsel for the plaintiff would try to explain and expound, of course, unsatisfactorily that out of love and affection towards his father, the plaintiff purchased the suit property in the name of his father. Any plea should be akin to reasoning and robust common sense, but my discussion supra would indicate and expose that the plea of plaintiff is nothing but a stooge to assert case unjustifiably.
25. There is nothing also to indicate as to what prompted the plaintiff not to purchase the property in his own name. If at all he had such love and affection to his father, he could have after purchasing the property in his own name and there after could have left it in the management of his father. The plea 'love and affection' as put forth in this case seems to be quite artificial and the Courts below in the wake of the available oral and documentary evidence, correctly disbelieved it, warranting no interference in second appeal. The ratiocination adhered to by the Courts below are akin to preponderance of probabilities and based on evidence.
26. The learned counsel for the plaintiff would submit that the provisions of The Benami Transactions (Prohibition) Act, 1988 would not be applicable to the facts and circumstances of this case, as there was fiduciary relationship between the plaintiff and his father and in such a case, the prohibition contained in the Act would not be applicable.
27. I would like to reproduce hereunder some of the provisions of the The Benami Transactions (Prohibition) Act, 1988.
"3. Prohibition of Benami Transactions (1) No person shall enter into any benami transaction.
(2) Nothing in sub-section (1) shall apply to the purchase of property by any person in the name of his wife or unmarried daughter and it shall be presumed, unless the contrary is proved, that the said property had been purchased for the benefit of the wife or the unmarried daughter.
(3) Whoever enters into any benami transaction shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
(4)Notwithstanding anything contained in the Code of Criminal Procedure 1973 (2 of 1974), an offence under this section shall be non-cognizable and bailable.
4.Prohibition of the right to recover property held benami:- (1) No suit, claim or action to enforce any right in respect of any property held benami against the person in whose name the property is held or against any other person shall lie by or on behalf of a person claiming to be the real owner of such property.
(2) No defence based on any right in respect of any property held benami, whether against the person, in whose name the property is held or against any other person, shall be allowed in any suit, claim or action by or on behalf of a person claiming to the real owner of such property.
(3) Nothing in this section shall apply-
(a) Where the person in whose name the property is held is a coparcener in a Hinduh undivided family and the property is held for the benefit of the coparceners in the family; or
(b) Where the person in whose name the property is held is a trustee or other person standing in a fiduciary capacity and the property is held for the benefit of another person for whom he is a trustee or towards whom he stands in such capacity."
28. A mere reading of the above provisions would clearly demonstrate and display that if there is fiduciary relationship between the parties, then the question of pressing into service the prohibition contemplated under the said Act would not be applicable. But the learned counsel for the defendant would appropriately and appositely convincingly and correctly point out that if at all there is anything to show that the suit property was purchased by the plaintiff in the name of his father-Singara Gounder, by utilising the funds of plaintiff, then the question of considering as to whether there was fiduciary relationship or not between the two, would arise.
29. In support of the contention of the plaintiff, the following decisions are cited:
(i) 2010 1 C.T.C. 241 Secretary General, Supreme Court of India vs. Subhash Chandra Agarwal, an excerpt from it would run thus:
"101. Section 88 of the Indian Trusts Act requires a fiduciary not to gain an advantage of his position. Section 88 applies to a trustee, executor, partner, agent, director of a company, legal advisor or other persons bound in fiduciary capacity. Kinds of person bound by fiduciary character are enumerated in Mr. M. Gandhi's book on "Equity, Trusts and Specific Relief" (2nd ed., Eastern Book Company) "(1) Trustee, .....
(7) Manager of a joint family, .....
.....
(20) Trustee de son tort, .....
(22) Benamidar."
(ii) (2008) 5 MLJ 167 SUGUNA AND ANOTHER VS. VINOD G.NEHEMIAH AND OTHERS, certain excerpts from it would run thus:
"35. A fiduciary relationship arises between the parties when one of them stands in a position of a trust to the other and equally when the latter reposes confidence with the other person to an extent that the influence grows out of such a confidence. In order to establish the existence of a fiduciary relationship, it is necessary to show that one party relies on the other to such an extent that there is a complete trust and confidence placed on the other, thus facilitating him to influence the former. In such a situation, if such a person in a fiduciary position wants to have a benefit in a transaction executed in his favour, it is absolutely essential that he must show that the result or the benefit had not flown out of the influence .. . . . . "
30. To the risk of repetition and pleonasm, but without being tautalogous, I would like to point out that the entire case hinges on the fact as to whether the plaintiff provided funds for purchasing the suit property in the name of his father. My above discussion supra would indicate and spotlight that both the Courts below based on oral and documentary evidence correctly held that the suit property was purchased by Singara Gounder only and not by the plaintiff in the name of Singara Gounder, and as such, the aforesaid decisions based on fiduciary relationship are not at all applicable to the facts and circumstances of this case, and wherefore, the question of trying to carve out an exception to The Benami Transactions (Prohibition) Act, 1988 also would not arise in this case and as there is noting to point out that the transaction itself was a Benami transaction, as alleged by the plaintiff.
31. Incidentally I would like to refer to the decision of the Honourable Apex Court in the judgement reported in (1995) 2 Supreme Court Cases 630 R.RAJAGOPAL REDDY(DEAD) BY LRs. AND OTHERS VS. PADMINI CHANDRASEKHARAN(DEAD) BY Lrs, wherein, it was held that Section 4(1) of the Act is not retrospective but it is retroactive in operation.
32. A mere reading of the above precedent would highlight and stress that the Benami Transactions (Prohibition) Act, 1988, even though not retrospective, nonetheless it is retroactive and that is applicable even to transactions, which emerged anterior to the coming into force of the said Act.
33. Here, the contention of the plaintiff is that the plaintiff, with his funds purchased in the name of his father the suit property and in such a case, once that fact is pleaded it is nothing but a Benami Transaction. However, the plaintiff would try to carve out an exception by pointing out that since fiduciary relationship was there, it would not hit by the prohibitions contemplated in the The Benami Transactions (Prohibition) Act, 1988.
34. As has been already pointed out above, inasmuch as there is nothing to show that the fund for purchasing the suit property flowed from the plaintiff, there is no question of holding that there was fiduciary relationship and that in view of such fiduciary relationship, the sale in favour of the defendant by Singara Gounder was void etc.
35. It is a well settled proposition of law that the onus of proof is ambulatory and not static. The initial burden, so far this case is concerned, was obviously and axiomatically on the plaintiff to prove his case. The Courts below based on evidence, as discussed supra, held that the plaintiff had not discharged his burden and in such a case the defendant was not duty bound to prove anything positively. It is quite obvious that the plaintiff's brother Natarajan attested Ex.A8-the Sale Deed. The plaintiff would contend that he asked the said Natarajan to figure as a witness, but he declined. There is nothing to indicate that any Court summons was taken to the said Natarajan or any step was taken to get an Advocate Commissioner appointed to examine Natarajan.
36. The learned counsel for the plaintiff would submit that since Natarajan is the person, who, after the death of Singara Gounder, executed the rectification deed unilaterally without adding the other heirs of Singara Gounder, the defendant himself could have examined Natarajan.
37. No doubt, at present we are not concerned with the fact as to whether Natarajan was justified in executing the rectification deed relating to Survey Number or not. The validity or otherwise of the rectification deed is not in issue before this Court. Since the said Natarajan was the attestor to the Sale Deed-Ex.A8, such rectification deed was got obtained from him and since that is not in issue , this Court need not ponder over that point.
38. The onus of proof alone has to be considered here. Since the onus was very heavy in matters of this nature on the plaintiff, he could have very well taken, steps to get an Advocate Commissioner appointed for examining the said Natarajan, but that was not done so. In such a case, the defendant cannot be found fault with for not having examined Natarajan on his side.
39. The contention on the side of the plaintiff that the suit was bad for non-joinder of V.K.Mani-the defendant's husband was fatal to the case is neither here nor there, as the defendant only purchased the suit property from Singarea Gounder and in fact, V.K.Mani figured on behalf of his wife, as D.W.1 and deposed before the Court.
40. At this juncture, I would like to highlight that the impugned Sale Deed Ex.A8 emerged on 24.7.1991 and the defendant happened to be the purchaser of the property under the said sale deed executed by Singara Gounder-the father of the plaintiff and if such a defendant is called upon by the plaintiff to prove the entire circumstances, which prevailed at the time of emergence of Ex.A8, and that too a decade and more thereafter i.e. after filing the suit by the plaintiff during the year 2004, certainly the Court cannot legally expect the defendant to prove all the details, be he even a relative of the plaintiff. Even though between the period of emergence of Ex.A8 i.e. 1991 and the filing of the suit in the year 2004, the plaintiff's father Singara Gounder died in the year 1996, there is nothing to indicate and establish as to how the property was enjoyed and how the income was shared etc. The law enjoins that if a document has to be challenged, it should be within three years, obviously with the object that if, at the earliest point of time, within the limitation period, a document is challenged, then the parties concerned would be in a position to highlight the circumstances. But here, the plaintiff without even seeking for a prayer to get necessary declaration as to the voidity of the impugned sale deed-Ex.A8, even during the life time of his father, within the limitation period, simply would expect the defendant-the purchaser to prove the circumstances, which prevailed at the time of emergence of Ex.A8. Even though the defendant might be the relative of both the plaintiff and his father, the plaintiff cannot shift the burden of proof on the defendant, and furthermore, the onus also did not get shifted to the defendant from the plaintiff and the plaintiff has to discharge the initial burden, which he failed to do so.
41. The learned counsel for the plaintiff would submit that the defendant is a near relative of the plaintiff and his father and hence, Section 41 of the Transfer of Property Act cannot be pressed into service by the defendant.
42. I would like to point out that Section 41 of the Transfer of Property Act need not be cited in this case for the reason that there is no prayer on the part of the plaintiff seeking Ex.A8 as a voidable document.
43. In this connection, the learned counsel for the plaintiff would cite the following decisions:
(i) (1891) ILR 14 Mad 26 UNNI AND ANOTHER V. KUNCUI AMMA AND OTHERS, certain excerpts from it would run thus:
"8. . . . A person who wrongly holds as trustee and pretends to act as trustee cannot be entitled to reprobate the right which he asserts and to contend that he holds adversely to his cestui que trust. In our opinion this is perfectly clear, and no question of adverse possession arises up to 1881.. . . . . "
(ii) (1897) ILR 24 Cal 77 SHEO SHANKAR GIR V. RAM SHEWAK CHWDHRI AND OTHERS:
44. I would like to point out that even in the very decision cited by the learned counsel for the plaintiff reported in (1891) ILR 14 Mad 26 UNNI AND ANOTHER V. KUNCUI AMMA AND OTHERS, referred to supra, in paragraph No.3, the following could be noted.
"3. There can be no doubt that when a person seeks to recover property against an instrument executed by himself or one under whom he claims, he must first obtain the cancellation of the instrument, and that the three years' rule enacted by article 91 applies to any suit brought by such person Janki Kunwar v. Ajit Singh I.L.R., 15 Cal., 58. In such cases, according to the old practice, it was necessary to have recourse to the Court of Chancery, because at common law the claimant when met by his own deed was helpless. (Story's Equity Jurisprudence, Cap.XVII; Davis v. Duke of Marlborough 2 Swanston, 159.) It was only in the Court of Chancery that he could get the requisite relief. Although similar relief might be given in cases where the deed was on the face of it void, on the principle of removing a cloud from the plaintiffs' title and preventing further litigation, we do not think that relief by way of cancelment of the deed was absolutely necessary, except in cases where the deed was sought to be avoided on account of fraud or other such ground. (See Story's Equity Jurisprudence, ib.) Provision is made for the two classes of cases above indicated by Section 39 of the Specific Relief Act. In the present case the plaintiffs are seeking to recover property, alienated by their late Karnavan, and their case, with regard to the alienation, is that the Karnavan was not, under the circumstances, authorized to make it. They have no complaint to make of the manner in which the execution of the instrument was obtained by Subban Patter, but their charge is that the instrument cannot have the legal operation which the appellants seek to give to it. In our opinion there is no distinction between this case and other cases where a similar charge is made in respect of an instrument of alienation executed by a person who, not being the full owner of the property, has a conditional authority only to dispose of it. Such are the cases of a guardian of a minor, the manager of a Hindu family or the sonless widow in a divided Hindu family. In these cases, as was argued by the appellants' vakil, it is not only not necessary, but is is not possible, to have the instrument of alienation cancelled and delivered up, because, as between the parties to it, it may be a perfectly valid instrument. All that is needed is a declaration that the plaintiffs' interest is not affected by the instrument, and that declaration is merely ancillary to the relief which may be granted by delivery of possessionAzim Unnissa Begum v. Clement Dale 6 M.H.C.R., 475..... (emphasis supplied)
45. Over and above that, I would like to point out that if a document of title stood in the name of a person and if he executed a sale deed in favour of a 3rd party, then in a case where the plaintiff-being not a party to that document, but claims ownership on the ground that the ostensible owner was a name lender, then necessarily the law enjoins the plaintiff to seek for the relief of declaration that such sale was void. If the plaintiff happens to be the party to the document, necessarily, he should pray for cancellation of such document on the ground of fraud etc. But, on the other hand, if the plaintiff approaches the Court with the particular set of facts that the apparent voidable transaction is void, then there should be a prayer to declare that the voidable transaction was void. In other words, the voidity involved in that voidable document should be got declared by making a prayer in the suit before the Court.
46. Here, it has to be seen, as per the version of the plaintiff, as to whether the transaction as contained in Ex.A8 is a void or voidable one. As per the narration of the facts by the plaintiff, it is quite obvious and axiomatic that Ex.A8 is a voidable one and in such a case, he should have prayed for declaring its voidity.
47. The learned counsel for the plaintiff has ventured to argue that Ex.A8 is a void document and no prayer for declaration, at the instance of the plaintiff, is required.
48. I would point out that such an argument cannot be countenanced for the reason that Ex.A2 stood in the name of Singara Gounder and it is Singara Gounder, in whose name the property stood, executed the Sale Deed-Ex.A8. In such a case, when the plaintiff contends that he purchased the suit property in the name of Singara Gounder, then it amounts to himself saying that the transaction is a voidable transaction and necessarily he ought to have prayed for declaring the Sale Deed-Ex.A8 as void. The plaintiff, if really what he says is true, he had two options either to accept and ratify or to oppose it. Here he did choose to oppose it. In such a case, he ought to have prayed for declaration that Ex.A8 was void. Ex.A8, ex facie and prima facie does not suffer from any illegality tantamounting to voidity so as to enable the plaintiff to ignore it as such. As such, it is a pure question of law and generally in the written statement, the defendant raised a plea relating to non-maintainability of the suit.
49. At this juncture, I recollect and call up the following maxim:
'Judicis est judicare secundum allegata et probata' It is the proper role of a judge to decide according to the allegations and proofs.
50. Any amount of evidence or argument without the backing of pleadings should be discarded. But here it is a pure question of law, so to say, relating to the fact of the plaintiff having failed to pray for declaring the sale deed-Ex.A8 as null and void.
51. In the grounds of second appeal, it appears, the doctrine of non-est factum was sought to be invoked. In my considered opinion, such a plea is a mis-conceived one. I would like to refer to the following decision of the Division Bench of this Court reported in (1980) 2 MLJ 398 [ K.M.Madhavakrishnan vs. S.R.Sami and others]. Certain excerpt from it would run thus:
"14. The general rule of law is that a party of full age and understanding is normally bound by his signature to a document whether he reads it or understands it or not. Equity does not save people from the consequences of their own folly but will save them from being victimised by other people. Sir Raymond Evershed, M.R.has observed in Tufton v. Sperm, as follows:
"Extravagant liberality and immoderate folly do not of themselves provide a passport to equitable relief."
16. ...................................."The correct rule as regards carelessness which emerges from the decision of House of Lords in Saunders v. Anglia Building Society, is "leaving aside negotiable instruments to which special rules may apply, a person who signs a document, and parts with it so that it may come into other hands, has a responsibility, that of the normal man of prudence, to take care what he signs, which if neglected, prevents him from denying his liability under the document according to its tenor. The onus of proof in this matter rests upon him i.e., to prove that he acted carefully and not upon the third party to prove the contrary."
Whenever a person of full age and understanding puts his signature to a legal document without taking the trouble of reading it or without asking the document to be read and explained to him but signs it relying on the word of another as to its character, content or effect, he cannot be heard to say that it is not his document."
52. A mere perusal of the above precedent would exemplify and convey that once a person signs a document, then he cannot have a volte face and turn turtle and contend that he was not aware of the contents.
53. Absolutely there is nothing to point out that the plea of non-est factum is applicable to the facts and circumstances of this case, as the plea of the plaintiff is that he consciously purchased the suit property in the name of his father and it is his father, who virtually defrauded him, throwing to winds the trust reposed on him. By pressing into service the fiduciary relationship allegedly existed on the plaintiff and his father, the former tries to achieve his case in the litigation, baselessly.
54. No doubt, in paragraph No.8 of the plaint it is found stated that the plaintiff's brother Natarajan and the defendant, colluded together and created Ex.A8, but the fact remains that the said Natarajan was not even examined as a Court witness, so as to buttress and fortify the plea of the plaintiff. As per Ex.A4-Singara Gounder died on 10.12.1996, whereas, Ex.A8-the Sale Deed emerged on 24.7.1991. Here, the relationship is an admitted one. If really Natarajan and the defendant colluded together and got such a sale deed from Singara Gounder in the year 1991, I am at a loss to understand as to why the plaintiff had not taken any steps even during the life time of Singara Gounder himself to get the suit property retrieved from the clutches of the defendant. It is not as though on the verge of Singara Gounder's death Ex.A8-the Sale Deed emerged. Between the date of Ex.A8 dated 24.7.1991 and the date of death of Singara Gounder, on 10.12.1996, almost there existed more than five years and if what the plaintiff contends is true that he has been continuously in the habit of paying the tax and also getting income from his father, then there is nothing to indicate as to how he was totally ignorant of such sale emerged, as per Ex.A8, in favour of the defendant and that too, according to him by cheating Singara Gounder. Hence, the Courts below, considering the oral and documentary evidence rendered the findings, which are akin to preponderance of probabilities. Whereas, the case as put forth by the plaintiff is far from reality and it is not appealing to reason. Wherefore no interference in second appeal is warranted.
55. The plaintiff would contend that only in the year 2002 he came to know about the sale as per Ex.A8 etc. He would also, by marking certain other documents, try to point out that during the riot, which erupted consequent upon the assassination of Rajiv Gandhi, some of the documents, showing his financial wherewithal got destroyed. However, in my opinion, absolutely those are all not germane to this case, in view of my discussion supra.
56. The plaintiff's contention that up to 2002, the sale deed Ex.A8 was kept in secrecy, is too big a pill to swallow. Even by phantasmagorical thoughts, it cannot be countenanced that ever since 1991 till 2002, the plaintiff was getting income from the suit property and he was also paying tax and that too when his father died in the year 1996 itself. After the death of his father, how P.W.1 got income from the suit property and how he paid tax for it are all not conceivable at all. Hence, I am of the view that absolutely there is no perversity or illegality in the findings rendered by the Courts below, warranting any interference in second appeal.
57. The first appellate Court was found fault with by the learned counsel for the plaintiff on the ground that without going deep into the oral and documentary evidence, the first appellate Court disposed of the appeal.
58. Not to put too fine a point on it, I would like to observe that the first appellate Court, being the last Court of fact is enjoined to go deep into all aspects of the matter, however, in the case of concurring with the views of the lower Court, if the judgement of the first appellate Court is not elaborate, then it may not be fatal to the decision rendered by the appellate Court. However, in the case of the appellate Court judgement dis-agreeing with the trial Court, it should be very elaborate and point by point reasons for disagreement should be found spelt out in the judgement. Furthermore, the appellate Court dealt with the factual evidence as well as the factual findings rendered by the trial Court and passed the judgement, which cannot be, by any stretch of imagination, be termed as perverse, warranting interference in second appeal.
59. In view of the ratiocination adhered to above, the substantial questions of law are answered in favour of the respondent/defendant as against the plaintiff as under:
The substantial question of law (1) is answered to the effect that the judgements and decrees of the Courts below are not vitiated by misreading of material evidence and non reference to the crucial evidence and documents available on record in holding that the suit property was the absolute property of Singara Gounder-the father of the plaintiff.
Substantial question of law (2) is answered to the effect that the Courts below correctly held that Ex.A8 = Ex.B1 is not hit by the Rule of non-est factum.
Substantial question of law (3) is answered to the effect that the Courts below cannot be found fault with for non-joinder of the respondent's husband V.K.Mani as a party to the suit.
Substantial question of law (4) is answered to the effect that in view of the discussion supra, it is clear that there was no fiduciary relationship existed between the plaintiff and his father Singara Gounder relating to the holding and maintenance of the suit property, as Singara Gounder is held to be the absolute owner of the suit property.
60. Accordingly, I could see no merit in the second appeal, which is hereby dismissed. However, there is no order as to costs.
61. In view of the above findings, there is no necessity to allow the CMPs. Hence, the CMPs are also dismissed.
Msk To
1. The Principal Subordinate Judge, Cuddalore.
2. The Principal District Munsif, Cuddalore