RAJA RAM vs. JAI PRAKASH SINGH

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 2896 OF 2009 

JUDGMENT NAVIN SINHA, J. The appellant   is   aggrieved by the order allowing the second appeal preferred by the defendants. The High Court set aside the order of the First Appellate Court which had allowed the appeal of the appellant and set aside the order dismissing the appellants suit. 2. The plaintiff and defendant no.2 are brothers. Defendant no.1 was the wife of defendant no.2.  Respondents nos.1 to 3 are sons of deceased defendant no.1. Original plaintiff no.2, another brother, Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.03.03 11:37:47 IST Reason: has chosen not to pursue the appeal. The plaintiffs alleged that the original defendants obtained the sale deed dated 02.03.1970 from 1 their  father   Vaijai,   since   deceased,  in   favour  of   defendant   no.1, fraudulently, by deceit and undue influence because of old age and infirmity of the deceased and who was living with the defendants. The suit was dismissed.   The appellate court allowed the appeal holding that the defendants had failed to discharge their burden of being in a position to dominate the will of the deceased by undue influence. The High Court reversed the order of the first appellate court and restored the dismissal of the suit.  3. Learned counsel for the appellant submitted that the deceased was old, infirm, bedridden and sick for approximately the last 8 to 10 years. His mental faculties were also impaired. He was therefore entirely dependent on the original defendants who were therefore in a   position   to   exercise   undue   influence   over   him.   The   deceased expired on 21.04.1971 within ten months of the execution of the sale deed. The witnesses to the sale deed were related to defendant no.2. It had not been established that full consideration had been paid. Defendant no.1 had no source of income to pay the purchase price. The wife of the deceased has not been examined as witness. The defendants did not lead the evidence of the Sub­Registrar who 2 had registered the sale deed. The deceased had not sold any land to third persons in the year 1968 as contended by the defendants.   4. Learned   counsel   for   the   respondent/defendants   submitted that under Section 101 of the Evidence Act, 1872 the initial onus lay on the plaintiffs by establishing a prima facie case for undue influence   and   only   then   the   onus   would   shift   to   them.   The necessary pleadings in respect of the same were completely lacking. The   First   Appellate   Court   wrongly   shifted   the   burden   upon  the respondents. The deceased may have been old and infirm, but he was not deprived of his mental faculties so as not to know the nature of documents executed by him. He was alive approximately for ten months after the execution of the deed, but never questioned the same. The deceased had executed another sale deed two years earlier in 1968, Exhibit 10 in favour of third persons which has not been questioned by the appellant. It establishes that the deceased was not in a condition where undue influence could be exercised over him.  There can be no presumptions merely on account of his old age.  DW­1 was a witness to the sale deed and was present at the  time   of   registration.  The  deceased   admitted   before   the   sub­ 3 registrar   having   received   a   sum   of   Rs.2,000/­   earlier   and Rs.4,000/­ was paid at the time of registration. The Sub­Registrar has not recorded any adverse inferences about the condition or capacity of the deceased at the time of registration. A registered instrument will carry a presumption about its correctness unless rebutted. 5. Reliance in support of the submissions was placed on   Anil , (2006) 5 SCC 558,  Rishi vs. Gurbaksh Singh Jamila Begum (D) thr. L.Rs. vs. Shami Mohd. (D) thr. L.Rs. and ors. , (2019) 2 SCC 727,   Bishundeo   Narain   and   Ors.   vs.   Seogeni   Rai   and Jagernath ,   1951   SCR   548,   Subhas   Chandra  Das   Mushib  vs. ,   1967   (1)   SCR   331   and Ganga   Prosad   Das   Mushib   and   Ors. Krishna   Mohan   Kul   alias   Nani   Charan   Kul   and   anr.   vs. , (2004) 9 SCC 468. Patima Maity and ors. 6. We have considered the submissions on behalf of the parties. The primary question for our consideration is the physical condition of the deceased and his capacity to execute the sale deed.   The 4 second question for our consideration is if the original defendants nos.1 and 2 exercised undue influence over the deceased in having the sale deed executed in favour of defendant no.1 because of the physical infirmity of the deceased on account of his old age. 7. Section   14   of   the   Indian   Contract   Act,   1872   defines   ‘free consent’ as follows: “14. ‘Free consent’ defined – Consent is said to be free when it is not caused by – (1) xxxxx (2) Undue influence, as defined in section 16,…” Section 16 defines ‘undue influence’ as follows: “16. ‘Undue influence’ defined— (1) A   contract   is   said   to   be   induced   by   ‘undue influence’ where the relations subsisting between the parties are such that one of the parties is in a position to dominate the will of the other and uses that position to obtain an unfair advantage over the other.  (2) In   particular   and   without   prejudice   to   the generality of  the  foregoing principle, a person is deemed to be in a position to dominate the will of another— (a) where he holds a real or apparent authority over the   other,   or   where   he   stands   in   a   fiduciary relation to the other; or (b) where he makes a contract with a person whose mental   capacity   is   temporarily   or   permanently affected   by   reason   of   age,   illness,   or   mental   or bodily distress. 5 (3) Where a person who is in a position to dominate the will of another, enters into a contract with him, and the transaction appears, on the face of it or on the evidence adduced, to be unconscionable, the burden   of   proving   that   such   contract   was   not induced   by   undue   influence   shall   be   upon   the person in a position to dominate the will of the other.  Nothing   in   the   sub­section   shall   affect   the provisions of section 111 of the Indian Evidence Act, 1872 (1 of 1872).”  8. Section 111 of the Indian Evidence Act, 1872, explains good faith in transactions as follows:

9. The deceased undisputedly was over 80 years and above in age. The plaintiff pleaded that by reason of age and sickness, the deceased was unable to move and walk, with deteriorated eye sight due to cataract. The mental capacity of the deceased was impaired. The Advanced Law Lexicon by P.Ramanatha Aiyar, third edition reprint,2009 defines impairment in relation to a human being as 6 total or partial loss of a body function, total or partial loss of a part of the body, malfunction of a part of the body and malfunction or disfigurement of a part of the body. Except for a bald statement in the plaint that the deceased was mentally  impaired there is no evidence   whatsoever   of   his   mental   status.   There   can   be   no presumption with regard to the same only because of old age to equate   it   with   complete   loss   of   mental   faculties   by   senility   or dementia. Ageing is a process which affects individuals differently at distinguishable ages.   The sale deed executed by the deceased in favour of one Babu Ram and Munshi Lal two years earlier in 1968 has not been assailed by the appellant on the ground that the deceased was devoid of the power of reasoning, because of mental impairment. There is no evidence of any such rapid deterioration in the condition of the deceased in these two years. 10.   The deceased on account of his advanced age may have been old and infirm with a deteriorating eye sight, and unable to move freely.   There   is   no   credible   evidence   that   he   was   bed   ridden. Hardness of hearing by old age cannot be equated with deafness. The plaintiff, despite being the son of the deceased, except for bald 7 statement in the plaint, has not led any evidence in support of his averments. It is an undisputed fact that the deceased appeared before the sub­registrar for registration. It demolishes the entire case of the plaintiff that the deceased was bed ridden. He had put his thumb impression in presence of the sub­registrar after the sale deed had been read over and explained to him. The deceased had acknowledged receipt of the entire consideration in presence of the sub­registrar   only   after   which   the   deed   was   executed   and registered. The wife of the deceased had accompanied him to the office   of   the   sub­registrar.   The   sale   deed   being   a   registered instrument,   there   shall   be   a   presumption   in   favour   of   the defendants. The onus for rebuttal lay on the plaintiff which he failed to discharge.  Notwithstanding the finding of enmity between PW­2 and PW­3 with original defendant no.2, the First Appellate Court erred in relying upon these two witnesses by holding that they were independent witnesses and convincing.  DW­1, though related was a witness to the sale deed. His evidence in support of the events before the sub­registrar therefore has to be accepted. The plaintiff could have led evidence in rebuttal of the sub­registrar but he did not do so.  8 11. That   leads   us   to   the   question   of   undue   influence.     The pleadings   in   the   plaint   are   completely bereft of   any   details   or     circumstances with regard to the nature, manner or kind of undue influence exercised by the original defendants over the deceased. A mere bald statement has been made attributed to the infirmity of the  deceased.   We   have  already  held   that  the   deceased   was  not completely physically and mentally incapacitated.  There can be no doubt that the original defendants were in a fiduciary relationship with the deceased.  Their conduct in looking after the deceased and his   wife   in   old   age   may   have   influenced   the   thinking   of   the deceased.   But   that   per   se   cannot   lead   to   the   only   irresistible conclusion that the original defendants were therefore in a position to dominate the will of the deceased or that the sale deed executed was   unconscionable.     The   onus   would   shift   upon   the   original defendants under Section 16 of the Contract Act read with Section 111 of the Evidence Act, as held in  Anil Rishi vs. Gurbaksh Singh (supra), only after the plaintiff would have established a prima facie case.   The   wife   of   the   deceased   was   living   with   him   and   had 9 accompanied him to the office of the sub­registrar. The plaintiff has not pleaded or led any evidence that the wife of the deceased was also completely dominated by the original defendants. In every cast, creed, religion and civilized society, looking after the elders of the family is considered a sacred and pious duty.  Nonetheless, today it has become a matter of serious concern.   The Parliament taking note of the same enacted the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.  We are of the considered opinion, in the   changing   times   and   social   mores,   that   to   straightway   infer undue influence  merely  because  a sibling  was  looking  after the family   elder,   is   an   extreme   proposition   which   cannot   be countenanced in absence of sufficient and adequate evidence.  Any other   interpretation   by   inferring   a   reverse   burden   of   proof straightway, on those who were taking care of the elders, as having exercised   undue   influence   can   lead   to   very   undesirable consequences.     It   may   not   necessarily   lead   to   neglect,   but   can certainly create doubts and apprehensions leading to lack of full and proper care under the fear of allegations with regard to exercise of undue influence.  Law and life run together.  If certain members of the family are looking after the elderly and others by choice or by 10 compulsion of vocation are   unable to do so, there is bound to be more affinity between the elder members of the family with those who are looking after them day to day. 12. In  Bishundeo Narain  (supra) it was observed as follows: “We   turn   next   to   the   questions   of   undue influence and coercion. Now it is to be observed that these have not been separately pleaded. It is true they may overlap in part in some cases but they are separate and separable categories in law and must be separately pleaded. It   is   also   to   be   observed   that   no   proper particulars have been furnished. Now if there is one   rule   which   is   better   established   than   any other, it is that in cases of fraud, undue influence and coercion, the parties pleading it must set forth full particulars and the case can only be decided on   the   particulars   as   laid.   There   can   be   no departure   from   them   in   evidence.   General allegations are insufficient even to amount to an averment of fraud of which any court ought to take notice however strong the language in which they are   couched   may   be,   and   the   same   applies   to undue influence and coercion.” 13. In  Subhas Chandra  (supra), distinguishing between influence and undue influence, it was observed as follows: “It  must  also   be   noted   that  merely   because   the parties   were   nearly   related   to   each   other   no presumption of undue influence can arise. As was 11 pointed out by the Judicial Committee of the Privy Council in Poosathurai v. Kappanna Chettiar and others 47 I.A. p. 1 :­ "It is a mistake (of which there are a good many   traces   in   these   proceedings)   to   treat undue influence as having been established by   a   proof   of   the   relations   of   the   parties having   been   such   that   the   one   naturally relied upon the other for advice, and the other was in a position to dominate the will of the first in giving it. Up to that point "influence" alone has been made out. Such influence may be used wisely, judiciously and helpfully. But whether   by   the   law   of   India   or   the   law   of England, more than mere influence must be proved   so   as   to   render   influence,   in   the language of the law, "undue".”   14. In   Subhas   Chandra   (supra),   it   was   further   observed   that there was no presumption of imposition merely because a donor was old and weak.   Mere close relation also was insufficient to presume undue influence, observing as follows: “Before, however, a court is called upon to examine whether undue influence was exercised or not, it must scrutinise the pleadings to find out that such a case has been made out and that full particulars of undue influence have been given as in the case of fraud. See Order 6, Rule 4 of the Code of Civil Procedure.  This  aspect  of  the   pleading  was   also given   great   stress   in   the   case   of   Ladli   Prasad Jaiswal [1964] 1 SCR 270 above referred to. In that case it was observed (at p. 295): 12 "A vague or general plea can never serve this purpose; the party pleading must therefore be required  to  plead  the precise nature of  the influence exercised, the manner of use of the influence, and the unfair advantage obtained by the other." 15.   Krishna Mohan   (supra)   is distinguishable on its own fact. The   executant   was   undisputably   over   100   years   of   age.     The witnesses   proved   that  he  was   paralytic   and  virtually   bedridden. None of the witnesses could substantiate that the executant had put his thumb impression.  16. The first appellate court, completely erred in appreciation of the facts and evidence in the case. There can be no application of the law sans the facts of a case. The primary ingredients of the law need   to   be   first   established   by   proper   pleading   supported   by relevant   evidence.   Cases   cannot   be   decided   on   assumptions   or presumptions. We do not think that the present calls for exercise of any discretionary jurisdiction under Article 136 of the Constitution as a fourth court of appeal. In  Pritam Singh vs. The State, AIR 1950 SC 169   it was observed: 13 “9. …Generally speaking, this Court will not grant special leave, unless it is shown that exceptional and special circumstances exist, that substantial and grave injustice has been done and that the case   in   question   presents   features   of   sufficient gravity to warrant a review of the decision appealed against. Since the present case does not in our opinion fulfil any of these conditions, we cannot interfere with the decision of the High Court, and the appeal must be dismissed.” 17. On a consideration of the entirety of the matter we find no reason to interfere with the concurrent findings arrived at by two courts. The appeal is dismissed.   There shall be no order as to costs.   …………...................J. [NAVIN SINHA] …………...................J. [INDIRA BANERJEE] NEW DELHI SEPTEMBER 11, 2019. 14