TANU RAM BORA vs. PROMOD CH DAS (DEAD) THR. LRS.

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO._1575__OF 2019     (Arising from SLP(C) No.1135/2016) Tanu Ram Bora …Appellant Versus Promod Ch. Das (D) through Lrs. & Others …Respondents J U D G M E N T M.R.SHAH, J. Leave granted. 2. Feeling   aggrieved   and   dissatisfied   by   the   impugned judgment and order dated 17.07.2015 passed by the High Court at Guwahati in R.S.A. No. 173/2003, by which the High Court has   dismissed   the   said   appeal   preferred   by   the   appellant herein/plaintiff   and   has   confirmed   the   judgment   and   decree passed by the learned trial Court dismissing the suit, confirmed 2 by the first appellate Court, the original plaintiff has preferred the present appeal. 3. The facts leading to the present appeal in nut and shell are as under: 3.1 That   the   appellant   herein/original   plaintiff   (hereinafter referred to as the ‘original plaintiff’) purchased the suit land by a registered sale deed dated 06.01.1990 from Late Pranab Kumar Bora, husband of original defendant no.2 and father of original defendant nos. 3 to 8.  It appears that the suit land was declared as ceiling surplus land in the year 1988 and consequently the same was acquired by the Government.  However, subsequently on 14.09.1990, the suit land was again declared ceiling free land. That  thereafter,   the   original  plaintiff   mutated   the   land   in  his name vide order dated 18.12.1991 in Mutation Case No.94/91­ 92,   and   accordingly   the   name   of   the   original   plaintiff   was recorded in the Sadar Jamabandi.   It appears that the original defendant no.1, an Ex­Police Officer. illegally entered into the suit land on 09.04.1995.  Therefore, the original plaintiff immediately filed a suit in the Court of learned Civil Judge, Junior division, which was numbered as Title Suit No. 230/1995, praying for giving possession of the suit land by evicting defendant no.1.  The 3 original plaintiff also prayed for a decree of declaration, declaring that he has a right, title and interest over the suit land.   The original plaintiff also prayed for permanent injunction.  That the said suit was filed in the month of July, 1995. 3.2 That the learned trial Court decreed the suit by its judgment and decree dated 28.08.1998 specifically holding that the original plaintiff purchased the suit land by valid document and has got right, title and interest over the suit land. 4. Feeling aggrieved and dissatisfied with the judgment and decree passed by the learned trial Court, the original defendant no.1   filed   Title   Appeal   No.   36/1998   before   the   first   appellate Court.   At this stage, it is required to be noted that so far as original defendant nos. 2 to 4 are concerned, as such, they did not challenge the judgment and decree passed by the learned trial Court holding that the original plaintiff purchased the suit land by valid document.   That the first appellate Court, by its judgment and order dated 15.09.1999, allowed the said appeal preferred   by   original   defendant   no.1   and   remanded   back   the matter to the learned trial Court, framing an additional issue to the   effect   that   “Whether   the   suit   land   was   declared   ceiling surplus land and as such it was acquired by the Government in 4 the year 1988 and as such whether the vendor had any saleable right to sell the suit land to the plaintiff on 6.1.1990”. 4.1 That   thereafter   on   remand,   the   learned   trial   Court considering the additional issue dismissed the suit by holding that disputed land was declared as ceiling surplus land by the Government and therefore as such the vendor had no right to sell the suit land by sale deed dated 06.01.1990, and there being so, the original plaintiff has no right, title and interest over the suit land. 4.2 The judgment and decree passed by the learned trial Court came to be confirmed by the first appellate Court, by judgment and order dated 04.06.2003.   At this stage, it is required to be noted that while dismissing the appeal and concurring with the finding recorded by the learned trial Court that the vendor of the original plaintiff had no right to sell the suit land after the suit land  was   declared   as   ceiling   surplus   land,   the   first   appellate Court also came to the conclusion that the defendants’ rights over the suit land also could not be established under Section 53A of the Transfer of Property Act (hereinafter referred to as the ‘ T.P.Act’).   At this stage, again it is required to be noted that original defendant no.1 did not file any appeal against the said 5 observation, and as such, the same has attained finality, which means original defendant no.1’s right over the suit land was also declined.  The judgment and order passed by the first appellate Court, confirming the judgment and decree passed by the learned trial Court dismissing the suit, has been further confirmed by the High Court, by the impugned judgment and order.   Hence, the original plaintiff has preferred the present appeal. 5. Ms.   V.   Mohana,   learned   senior   advocate,   appearing   on behalf   of   the   appellant/original   plaintiff,   has   vehemently submitted that all the Courts below have not at all considered Section   43   of   the   Transfer  of   Property   Act.     It is   vehemently submitted by Ms. Mohana, learned senior counsel appearing on behalf of the original plaintiff that it is an admitted position that after   the   execution   of   the   sale   deed   dated   06.01.1990, subsequently the suit land was made ceiling free on 14.09.1990, and   therefore   the   sale   deed   became   a   valid   sale   deed.     It  is submitted, that in view of Section 43 of the T.P. Act, the rights of the original plaintiff in the suit land, pursuant to sale deed dated 16.01.1990 are protected.  In support of her above submission, Ms. Mohana, learned counsel appearing on behalf of the original plaintiff has heavily relied upon the decision of this Court in the 6 case of  Ram Pyare vs. Ram Narain and others , (1985) 2 SCC 162. She has also relied upon another decision of this Court in the case of   Jumma Masjid vs. Kodimaniandra Deviah , AIR 1962 SC 847. 5.1 Ms. Mohana, learned senior counsel appearing on behalf of the original plaintiff has further submitted that all the Courts below have materially erred in not appreciating the fact that as such it was the original plaintiff who approached the Court for declaration   and   permanent   injunction,   claiming   rights   on   the basis of a registered sale deed dated 06.01.1990, and the cause of action arose when original defendant no.1 illegally entered into the suit land.   It is submitted that as such the first appellate Court has specifically held against original defendant no.1 that the original defendant no.1 also has no right, title and interest on the suit land on the basis of the agreement to sell as none of the ingredients of Section 53A of the Act are satisfied.  It is submitted that as such the aforesaid finding recorded by the first appellate Court had attained finality, and therefore it is concluded that original defendant no.1 had no right, title and interest in the land in question.   It is further submitted by Ms. Mohana, learned senior counsel appearing on behalf of the original plaintiff that so 7 far as original defendant nos. 2 to 8 – legal heirs of the original vendor are concerned, they never challenged the registered sale deed dated 06.01.1990, and they also never claimed any right, title or interest in the suit land. 5.2 Making the above submissions, and relying upon the above decisions, it is prayed to allow the present appeal, set aside the judgment   and   decree   passed   by   the   learned   trial   Court, confirmed by the first appellate Court and the High Court, and consequently to decree the suit filed by the original plaintiff. 6. The present appeal is opposed by Shri Hariharan, learned advocate appearing on behalf of legal heirs nos. 1/1 and 1/6 of the   deceased   original   defendant   no.1.     Office   report   dated 22.12.2018 indicates that service on legal heirs nos. 1/2,1/4 and 1/5 is complete but no one has entered appearance on their behalf.   The said office report also indicates that notice sent to legal heir no. 1/3 has been received back with postal remarks “refused” and as such service is deemed to be complete upon her. The   said   office   report   further   indicates   that   service   is   also complete   on   respondent   nos.   2   to  8   but  no   one   has   entered appearance on their behalf. 8 6.1 Shri  Hariharan,   learned   advocate   appearing   on  behalf   of original defendant no.1 (now on behalf of legal heirs nos. 1/1 and 1/6)   has   vehemently   submitted   that   there   are   concurrent findings of facts by all the Courts below that at the time when the sale deed was executed in favour of the original plaintiff, i.e., on 06.01.1990, the land in question was ceiling surplus land, and therefore   was   a   government   land,   and   therefore   the   original vendor was not the owner of the suit land, and therefore had no right, title or interest in the suit land, and therefore the plaintiff had no right, title or interest in the suit land on the basis of the registered sale deed dated 06.01.1990.  It is submitted therefore all the Courts below have rightly dismissed the suit. 6.2 So far as the reliance placed by the learned senior counsel appearing on behalf of the plaintiff on Section 43 of the T.P. Act is concerned, it is vehemently submitted by Shri Hariharan that by getting the protection under Section 43 of the T.P. Act, the vendee has  to prove that the transferor acted fraudulently or erroneously   represented.     It   is   submitted   by   Shri   Hariharan, learned counsel appearing on behalf of the legal heirs of original defendant no.1 that in the present case the ingredients of Section 9 43 of the T.P. Act are not satisfied, and therefore the rights of the original plaintiff are not protected under Section 43 of the Act. 6.3 Making the above submissions, it is prayed to dismiss the appeal. 7. Heard learned counsel on behalf of the respective parties at length. 7.1 At the outset, it is required to be noted that the following facts are not in dispute: i) that   the   original   plaintiff   purchased   the   suit   land   by   a registered sale deed dated 06.01.1990, executed by late Pranab Kumar Bora on payment of full sale consideration; ii) that as on 06.01.1990, the suit land was ceiling surplus land and the government was the owner; iii) that   the   land   in   question   became   ceiling   free   land   on 14.09.1990; iv) that the name of the original plaintiff was mutated in the revenue record – Sadar Jamabandi vide order dated 18.12.1991 in Mutation Case No. 94/91­92; v) that   neither   the   vendor   nor   the   heirs   of   the   vendor challenged order dated 18.12.1991 by which the name of the plaintiff was mutated in the revenue record; 10 vi) that when the earlier suit was decreed by the learned trial Court, it was only the original defendant no.1 who challenged the judgment and decree passed by the learned trial Court and no appeal was preferred by original defendant nos. 2 to 7, heirs of the original vendor; and  vii) that in the second round of litigation, the first appellate Court specifically observed against original defendant no.1 that he has also no right, title or interest in the suit land on the basis of   prior   agreement   to   sell   and   the   said   finding   had   attained finality.  7.2 It is required to be noted that as such the heirs of the original vendor are not contesting the proceedings and it is only original defendant no.1 (now the legal heirs of original defendant no.1) are contesting the proceedings.   Thus, it appears and/or nothing is on record to show that it was the case on behalf of the original defendants, more particularly on behalf of the vendor that the original plaintiff was informed specifically at the time of execution of the sale deed dated 06.01.1990 that the land in question is ceiling surplus land.   In the light of the aforesaid facts, Section 43 of the T.P. Act, which is heavily relied upon on behalf of the original plaintiff is required to be considered. 11 7.3 Section 43 of the Act reads as under: “43.   Transfer   by   unauthorised   person   who subsequently   acquires   interest   in   property transferred   –   where   a   person   [fraudulently   or] erroneously   represents   that   he   is   authorised   to transfer certain immovable property and professes to transfer such property for consideration, such transfer   shall,   at   the   option   of   the   transferee, operates on any interest which the transferor may acquire in such property at any time during which the contract of transfer subsists. Nothing in this Section shall impair the right of transferees in good faith for consideration without notice of the existence of the said option”. 7.4 Section  43  of   the   T.P.  Act  provides  that where   a  person fraudulently or erroneously represents that he is authorised to transfer   certain   immovable   property   and   professes   to   transfer such property for consideration, such transfer shall, at the option of the transferee, operates on any interest which the transferor may   acquire   in   such   property   at   any   time   during   which   the contract of transfer subsists.  Thus, if at the time of transfer, the vendor/transferor might have a defective title  or have  no title and/or no right or interest, however subsequently the transferor acquires the right, title or interest and the contract of transfer subsists, in that case at the option of the transferee, such a transfer is valid.   In such a situation, the transferor cannot be 12 permitted to challenge the transfer and/or the transferor has no option to raise the dispute in making the transfer. 7.5 The intention and objects behind Section 43 of the T.P. Act seems to be based on the principle of estoppel as well as the equity.     The   intention   and   objects   seems   to   be   that   after procuring   the   money   (sale   consideration)   and   transferring   the land,   thereafter   the   transferor   is   estopped   from   saying   that though he has sold/transferred the property/land on payment of sale consideration, still the transfer is not binding to him.  That is why Section 43 of the T.P. Act gives an option to the transferee and not the transferor.   The intention of Section 43 of the Act seems to be that no body can be permitted to take the benefits of his own  wrong.     In  the   facts   and   circumstances   of   the   case, Section 43 of the Act would come into play and protect the rights of the original plaintiff. 8. An identical question came to be considered by this Court in the case of   Ram Pyare (supra) .   In the aforesaid decision, on considering Section 43 of the Act, it is observed and held by this Court that as the sale deed in favour of the vendee was result of an erroneous representation of the vendor, thereafter the sons of the   vendor,   cannot   claim   to   be   transferees   in   good   faith   and 13 therefore their suit for cancellation of the sale deed would not be maintainable.   In the aforesaid decision, this Court considered the following observations of this Court in another decision in the case of  : Jumma Masjid (supra)

14 9. At this stage, it is required to be noted that as observed hereinabove in the present case as such the heirs of the original vendor are not contesting the proceedings and they have never disputed the right, title or interest of the original plaintiff, and it is   the   original   defendant   no.1   and   now   his   heirs   who   are contesting the proceedings.   Heirs of the original vendor have never initiated any proceedings for cancellation of the registered sale deed dated 06.01.1990, and/or they have never claimed any right, title or interest in the suit land after the registered sale deed   dated   06.01.1990.     As   such,   in   the   case   of   Ram   Pyare (supra) , applying Section 43 of the Act, this Court has specifically observed   and   held   that   once   there   was   an   erroneous representation by the vendor, thereafter the suit by the heirs of the   vendor   for   cancellation   of   the   sale   deed   would   not   be maintainable.   Under the circumstances and in the facts and circumstances of the case, the rights of the original plaintiff in the suit land by a sale deed dated 06.01.1990 would be protected by operation of Section 43 of the Act.  Therefore, the finding recorded by all the Courts below that the original plaintiff has no right, title or interest in the suit land on the basis of a registered sale deed 15 dated 06.01.1990 cannot be sustained and the same deserves to be quashed and set aside. 10. Now so far as the other reliefs prayed in the suit, namely, (i) to   get   back   a   decree   for   return   of   possession   from   original defendant no.1;  and (ii) that a decree for permanent injunction are concerned, deserve to be granted, as the first appellate Court has specifically observed and held against original defendant no.1 that he has no right, title or interest in the suit land and the said finding has attained finality.  Once, it is held that he has no right, title or interest in the suit land, and that the plaintiff has a right, title   or   interest   on   the   basis   of   a   registered   sale   deed   dated 06.01.1990, and he claimed to be in possession on the basis of a registered sale deed dated 06.01.1990, which came to be disputed by   original   defendant   no.1   subsequently,   the   defendant   no.1 cannot be permitted to be continue in possession, and therefore the original plaintiff is entitled to other reliefs also. 11. For the reasons stated above, the present appeal succeeds and is allowed.  The impugned judgment and order passed by the High   Court,   as   also,   the   judgment   and   decree   passed   by   the learned trial Court, confirmed by the first appellate Court, are hereby   quashed   and   set   aside.     Consequently,   Title   Suit   No. 16 230/1995 preferred by the original plaintiff is hereby decreed in toto.  However, in the facts and circumstances of the case, there shall be no order as to costs. ………………………………………J. [L. NAGESWARA RAO] NEW DELHI; ……………………………………….J. FEBRUARY 08, 2019. [M.R. SHAH]