Full Judgment Text
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3572 OF 2008
[Arising out of SLP (Civil) No. 6504 of 2006]
K. Raghunandan & Ors. ...Appellants
Versus
Ali Hussain Sabir & Ors. ...
Respondents
JUDGMENT
S.B. SINHA, J :
1. Leave granted.
2. Application of Section 17(2)(vi) of the Registration Act, 1908 (for
short "the Act") in the facts and circumstances of this case is in question in
this appeal which arises out of a judgment and order dated 31.03.2001
passed by the High Court of Andhra Pradesh at Hyderabad in L.P.A. Nos.
163 and 229 of 2000.
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3. Appellants are neighbours. The dispute between the parties relate to
a passage. Plaintiffs - Appellants claimed to have purchased 590 sq. yards
of premises No. 5-4-413 to 415 at Nampally, Hyderabad from one P.N.
Vijaya Lakshmi. Allegedly, another 259 sq. yards of land was also
purchased by them from the said vendor. When they had been proceeding
with the construction of the building, allegedly, respondents interfered.
A suit bearing No. OS No. 76 of 1975 was filed claiming for a decree
for perpetual injunction. The said suit ended in a compromise, the terms
whereof are as under:
"1. That the portion marked Green in the plan
shall be exclusively enjoyed by the Defendant
without any interference from the plaintiffs. The
plaintiffs hereby admit that this portion of land
marked Green in the plan attached with the Memo
of compromise belongs to the Defendant No. 1
and his brother Sri Noman Ali son of Sri Abdul
Khader, Defendant No. 2.
2. That the portion marked Red will be
enjoyed by the plaintiffs exclusively without any
interference with the Defendants or his agents.
3. That all other claims against Defendant in
the suit are hereby withdrawn by the plaintiffs."
4. A map was annexed to the consent terms. All the properties shown in
the red were accepted to be the properties of the plaintiffs and the
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defendants had allegedly agreed not to interfere with their possession. It
was stated that a passage running from north to south connecting
Mukarramjahi Road was shown to be the exclusive property of the
plaintiffs. It was furthermore alleged that the respondents’ father was a
tenant in the premises bearing No. 5-4-412. The said property was
purchased by the respondent No. 1 in a public auction held on 8.11.1957.
The extent of the land which was the subject matter is in dispute.
5. Respondents admittedly had constructed shops on Moajamjahi road
with a huge opening on the main road. The defendants despite the said
consent terms made attempt to fix an old door on the eastern side of their
wall making an opening on the purported private passage belonging to the
appellants.
Respondents, however, contended that the appellants have no
exclusive right over the scheduled property, i.e., passage measuring 80
yards situated at Nampally, Hyderabad. According to them, the passage in
question was a common passage.
6. Appellants filed a suit which was marked as O.S. No. 341 of 1993 for
a declaration that the suit passage, as shown in the red marked A, B, C and
D in the plaint is their private property.
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7. Respondents filed a suit for perpetual injunction which was marked
as O.S. No. 1132 of 1993, and renumbered as O.S. No. 769 of 1994,
seeking injunction against the appellants from interfering with their usage of
the passage. It was alleged that the appellants tampered with the plan by
adding the word "plaintiffs" above the word "passage" in the plan.
8. The said suits were consolidated; the claims of the parties having
common issues. The issued framed were:
"In O.S. No. 341/93
1) Whether the plaintiffs are entitled for the
relief of declaration as prayed for?
2) Whether the plaintiffs are entitled for
perpetual injunction as prayed for?
3) Whether the plaintiffs are entitled for
mandatory injunction as prayed for?
4) To what relief?
In O.S. No. 769/1994
1) Whether the plaintiffs are entitled for the
relief of perpetual injunction as prayed for?
2) To what relief?"
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The learned Senior Civil Judge, City Civil Court, Hyderabad by a
common judgment decreed O.S. No. 341 of 1993 and dismissed the suit
filed by the respondents viz. O.S. No.769 of 1994.
9. Appeals were preferred thereagainst by the respondents.
Whereas the learned Trial Judge held that the compromise decree conferred
a right on the appellants in respect of the passage in question, the First
Appellate Court opined that the suit passage was not the subject matter of
compromise and in any event the same did not confer any exclusive right,
title and interest thereto upon the appellants.
10. Two Letters Patent Appeals were preferred thereagainst by the
appellants, which have been dismissed by reason of the impugned judgment
inter alia on the premise that the compromise decree being not registered, no
claim relying on or on the basis thereof could form the basis of the suit.
11. Mr. H.S. Gururaja Rao, learned senior counsel appearing on behalf of
the appellants, would submit that a consent decree not only operates as
estoppel by judgment, even the general principles of res judicata would be
applicable.
The High Court, it was submitted, thus, committed a serious error in
relying on the decision of this Court in Bhoop Singh v. Ram Singh Major
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and Others [(1995) 5 SCC 709] which has been distinguished in Som Dev
and Others v. Rati Ram and Another [(2006) 10 SCC 788] and, thus, the
impugned judgment cannot be sustained.
12. Mr. P.S. Narsimha, learned counsel appearing on behalf of the
respondents, on the other hand, submitted that the First Appellate Court
having arrived at a question of fact that the plaintiffs - appellants did not
derive any right, title and interest in the passage by reason of the said
compromise and/ or in any event the plaintiffs - appellants having not
claimed any right, title and interest thereupon in the suit, the compromise
decree required registration.
13. O.S. No. 76 of 1975 admittedly was a suit for injunction. The plaint
of the said suit is not before us. It, however, appears from the judgment of
the First Appellate Court that the passage was not the subject matter of
compromise in the said O.S. No. 76 of 1975. This fact is not disputed.
14. The First Appellate Court as also the High Court analysed the
materials brought on record.
The question which would arise for our consideration is as to what
would be the effect of admitted case of the parties that the suit passage was
not the subject matter thereof.
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We have noticed hereinbefore that the parties joined issues as to
whether the word "plaintiffs" was added before the word "passage" in the
plan annexed to the consent terms or not. We have also noticed
hereinbefore that the portion marked in red was allotted to the plaintiffs-
appellants and that marked in green was allotted to the defendants -
respondents. Appellant No. 1, examined himself as PW-1. He admitted that
in the compromise memo there was no mention about the suit passage. He
also admitted that he had not claimed the suit passage in the said suit. He
also admitted that his vendor had provided the suit passage for his use. A
finding of fact has been arrived at that the passage was not shown either in
the areas demarcated in red or green.
15. With a view to determine the issue as to whether the passage could
have been the subject matter of compromise, the parties adduced evidence.
The building plan submitted by the appellants before the Municipality was
brought on record. The passage was shown as a road which means a public
road. A finding of fact had been arrived at that there was nothing on record
to show that the passage was a private one. The High Court, in our opinion,
rightly came to the conclusion that the plan must be read in terms of the
memo filed and as the passage did not form part of the building plan, prima
facie, it was common to both. It has furthermore been found that the
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defendants had no other motorable road for approach to their factory which
is being run on premises No. 5-4-412.
16. Sub-section (1) of Section 17 of the Act specifies the documents of
which registration is compulsory; clauses (b), (c) and (e) whereof read as
under:
"17 - Documents of which registration is
compulsory
(1) The following documents shall be registered, if
the property to which they relate is situate in a
district in which, and if they have been executed
on or after the date on which, Act No. XVI of
1864, or the Indian Registration Act, 1866, or the
Indian Registration Act, 1871, or the Indian
Registration Act, 1877, or this Act came or comes
into force, namely:--
(a) *
(b) other non-testamentary instruments which
purport or operate to create, declare, assign, limit
or extinguish, whether in present or in future, any
right, title or interest, whether vested or
contingent, of the value of one hundred rupees and
upwards, to or in immovable property;
(c) non-testamentary instruments which
acknowledge the receipt or payment of any
consideration on account of the creation,
declaration, assignment, limitation or extinction of
any such right, title or interest; and
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(d) *
(e) non-testamentary instruments transferring or
assigning any decree or order of a Court or any
award when such decree or order or award
purports or operates to create, declare, assign,
limit or extinguish, whether in present or in future,
any right, title or interest, whether vested or
contingent, of the value of one hundred rupees and
upwards, to or in immovable property:
Provided that the State Government may, by order
published in the Official Gazette, exempt from the
operation of this sub-section any lease executed in
any district, or part of a district, the terms granted
by which do not exceed five years and the annual
rents reserved by which do not exceed fifty
rupees."
17. Sub-section (2) of Section 17 of the Act, however, carves out an
exception therefrom stating that nothing in clauses (b) and (c) of Sub-
section (1) of Section 17 would inter alia apply to "any decree or order of a
Court except a decree or order expressed to be made on a compromise and
comprising immovable property other than that which is the subject-matter
of the suit or proceeding". Even if the passage was not the subject matter of
the suit, indisputably, in terms of the Code of Civil Procedure Amendment
Act, 1976, a compromise decree was permissible.
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18. A plain reading of the said provision clearly shows that a property
which is not the subject matter of the suit or a proceeding would come
within the purview of exception contained in clause (vi) of Sub-section (2)
of Section 17 of the Act. If a compromise is entered into in respect of an
immovable property, comprising other than that which was the subject
matter of the suit or the proceeding, the same would require registration.
The said provision was inserted by Act 21 of 1929.
19. The Code of Civil Procedure Amendment Act, 1976 does not and
cannot override the provisions of the Act. The purported passage being not
the subject matter of the suit, if sought to be transferred by the defendants -
respondents in favour of the plaintiffs - appellants or if by reason thereof
they have relinquished their own rights and recognized the rights of the
plaintiffs - appellants, registration thereof was imperative. The First
Appellate Court held so. The High Court also accepted the said findings.
20. Mr. Gururaja Rao is, therefore, not correct in contending that the
High Court has not gone into the said question. The High Court clearly
affirmed the findings of fact arrived at by the learned First Appellate Court.
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It had, however, gone into the legal question as to whether insertion
of the word "plaintiffs" before the word "passage" was an act of
interpolation on the part of the appellants or not, stating:
"There is also some confusion with regard to the
plan itself. Whereas the plaintiffs claim that the
plan showed the passage as plaintiffs’ passage the
defendants claim and submitted a certified copy
showing that the passage was shown only as
‘passage’ and the word ‘plaintiffs’ was an act of
interpolation. Even without going into that
controversy and believing that the memo stated the
passage as plaintiffs’ passage could it still be
enforced by this Court would be a question. The
case of the plaintiffs is that they had given up
claim to 150 yards of land which was to the rear
side of their property and in lieu of it the passage
was exclusively given to the plaintiffs. This
assertion in itself would show that even before the
compromise the passage was being used by the
defendants but whether the right over the passage
by the defendants was given up by them in lieu of
150 yards of land cannot be gone into because the
compromise could not be enforced as it was not a
registered compromise..."
21. Appellants have given up their claim of 150 yards of land which was
to be on the rear side of the property and in lieu thereof the passage was
exclusively given to the plaintiffs - appellants. Thus, the appellants have
rested its case on the basis of an exchange of land between the plaintiffs and
defendants. The High Court opined that as by reason thereof an inference
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can be drawn that the defendants who had been in possession of the passage
had given up their rights in lieu of 150 yards of land, the same would
constitute a transfer of property and, thus, necessitated registration. It was
in the aforementioned situation the High Court relied upon the decision of
this Court in Bhoop Singh (supra).
22. Bhoop Singh (supra), inter alia, lays down:
"(1) Compromise decree if bona fide, in the sense
that the compromise is not a device to obviate
payment of stamp duty and frustrate the law
relating to registration, would not require
registration. In a converse situation, it would
require registration.
(2) If the compromise decree were to create for the
first time right, title or interest in immovable
property of the value of Rs.100 or upwards in
favour of any party to the suit the decree or order
would require registration."
23. Thus, indisputably, if the consent terms create a right for the first time
as contra-distinguished from recognition of a right, registration thereof
would be required, if the value of the property is Rs.100/- and upwards.
Strong reliance has been placed by Mr. Gururaja Rao on Tulsan v.
Pyare Lal and Others [(2006) 10 SCC 782], Som Dev (supra), Shankar
Sitaram Sontakke and Another v. Balkrishna Sitaram Sontakke and Others
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[1955 (1) SCR 99], Raja Sri Sailendra Narayan Bhanja Deo v. The State of
Orissa [1956 SCR 73], Ramdas Sah and another v. Jagarnath Prasad and
others [AIR 1960 Patna 179] and M. Pappu Reddiar (died) and others v.
Amaravathi Ammal and others [AIR 1971 Madras 182].
24. In view of the point involved in this appeal, we need not go into the
question as to whether a consent decree would attract the principles of res
judicata or estoppel by judgment. We will assume (although there may be
some doubt or dispute with regard to the said proposition that the said
principles are applicable. The question, as indicated hereinbefore, however,
is as to the effect thereof.
25. In Ramdas Sah (supra), a Division Bench observed:
"2. The first point taken on behalf of the
appellants is that the compromise decree in Title
Suit No. 2 of 1948 required registration, because
plot No. 2240 was outside the scope of the suit,
and in the absence of registration the compromise
decree was not effective with regard to plot No.
2240. We do not think there is any substance in
this argument. It appears that the plaintiff in the
partition suit in the present case claimed exclusive
title to plot No. 2240 but sought a decree for
partition with regard to other properties.
In the compromise decree there was an agreement
between the parties that plot No. 2240 be
exclusively allotted to the plaintiff and since the
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title of the plaintiff to plot No. 2240 was taken as
part of the consideration for the compromise
entered into between all the parties and since it is
an integral part of the compromise it is obvious
that title to plot No. 2240 was within the scope of
the partition suit and the decree is operative even
with regard to plot No. 2240 in the absence of
registration. The point has been fully dealt with in
a judgment of this Court in Miscellaneous Appeal
No. 237 of 1953, decided on the 27th July, 1955,
and also in two other decisions, Ramjanam Tewary
v. Bindeshwari Bai, AIR 1951 Pat 299 and Jagdish
Chandra Sinha and another v. Dr. Sir Kameshwar
Singh Bahadur AIR 1953 Pat 178.
The question whether a particular term of a
compromise relates to the subject-matter of the
suit is obviously a question to be answered on the
frame of the particular suit, the relief claimed in
the suit and the matters arising for decision on the
pleadings of the parties. The term is
comprehensive enough, and if the compromise
relates to all the matters which fall to be decided
in the case, it cannot be said that any part of the
compromise is beyond the subject-matter of the
suit."
It was clearly held that the subject matter of the suit was the subject
matter of compromise. Having held so, it was opined:
"In other words where the compromise is really an
adjustment of the rights and differences in respect
of all matters in dispute between the parties and
the compromise purports to be a final settlement
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and adjustment of these disputes on a fair and
satisfactory basis acceptable to all, it must be held
to relate to the suit. Applying the principle to the
present case we hold that the title to plot No. 2240
was the subject-matter of the compromise and
adjustment between the parties and so it falls
within the scope of the suit and the compromise
decree does transfer title to plot No. 2240 even
without it being registered."
26. The said decision was followed by the Madras High Court in M.
Pappu Reddiar (supra). In the fact situation obtaining therein, it was held
that the subject matter of the compromise was inseparable from the other
provisions of the compromise decree and constituted part of the
consideration for the compromise holding that the subject matter of the suit
is not synonymous with subject matter of the plaint. It was in the peculiar
facts of the said case, the Court opined:
"...If the consent decree or order in the suit or
proceeding covered the property, although it was
not in the plaint or in dispute, such property
constituting, as it does, an inseparable part of the
consideration for the compromise, may well, in
our view, be regarded as the subject-matter of the
suit. This is because of the decree passed on the
basis of the compromise cannot stand without that
property. If by the amendment it was intended that
if the property was not in the plaint schedule, the
consent decree should not be exempted from
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registration, we are afraid the phraseology actually
employed by Section 17(2)(vi) has failed to
achieve the objective. We are aware that the
extended scope we have given to the expression
"subject-matter of the suit" may narrow down the
scope of the exclusion from exemption from
registration under that provision..."
The said decisions, therefore, cannot be said to have any application
in the present case.
27. In Bhoop Singh (supra), this Court referring to Gurdev Kaur v. Mehar
Singh [AIR 1989 P&H 324] and Ranbir Singh v. Shri Chand [1984 Pun LJ
562] as also a decision of the Bombay High Court in Sumintabai
Ramkrishna Jadhav v. Rakhmabai Ramkrishna Jadhav [AIR 1981 Bom 52]
held:
"13. In other words, the court must enquire
whether a document has recorded unqualified and
unconditional words of present demise of right,
title and interest in the property and included the
essential terms of the same; if the document,
including a compromise memo, extinguishes the
rights of one and seeks to confer right, title or
interest in praesenti in favour of the other, relating
to immovable property of the value of Rs 100
and upwards, the document or record or
compromise memo shall be compulsorily
registered."
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It was further observed:
"16. We have to view the reach of clause (vi),
which is an exception to sub-section (1), bearing
all the aforesaid in mind. We would think that the
exception engrafted is meant to cover that decree
or order of a court, including a decree or order
expressed to be made on a compromise, which
declares the pre-existing right and does not by
itself create new right, title or interest in praesenti
in immovable property of the value of Rs 100
or upwards. Any other view would find the
mischief of avoidance of registration, which
requires payment of stamp duty, embedded in the
decree or order.
17. It would, therefore, be the duty of the court to
examine in each case whether the parties have pre-
existing right to the immovable property, or
whether under the order or decree of the court one
party having right, title or interest therein agreed
or suffered to extinguish the same and created
right, title or interest in praesenti in immovable
property of the value of Rs 100 or upwards in
favour of other party for the first time, either by
compromise or pretended consent. If latter be the
position, the document is compulsorily
registrable."
28. The decision of this Court in Som Dev (supra) did not lay down any
law which runs contrary to or inconsistent with the law laid down in Bhoop
Singh (supra). Bhoop Singh (supra) was distinguished on fact stating:
"18. Therefore, it was a case of the right being
created by the decree for the first time unlike in
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the present case. In para 13 of that judgment it is
stated that the Court must enquire whether a
document has recorded unqualified and
unconditional words of present demise of right,
title and interest in the property and if the
document extinguishes that right of one and seeks
to confer it on the other, it requires registration.
But with respect, it must be pointed out that a
decree or order of a court does not require
registration if it is not based on a compromise on
the ground that clauses (b) and (c) of Section 17 of
the Registration Act are attracted. Even a decree
on a compromise does not require registration if it
does not take in property that is not the subject-
matter of the suit. A decree or order of a court is
normally binding on those who are parties to it
unless it is shown by resort to Section 44 of the
Evidence Act that the same is one without
jurisdiction or is vitiated by fraud or collusion or
that it is avoidable on any ground known to law.
But otherwise that decree is operative and going
by the plain language of Section 17 of the
Registration Act, particularly, in the context of
sub-clause (vi) of sub-section (2) in the
background of the legislative history, it cannot be
said that a decree based on admission requires
registration. On the facts of that case, it is seen
that their Lordships proceeded on the basis that it
was the decree on admission that created the title
for the first time. It is obvious that it was treated as
a case coming under Section 17(1)(a) of the Act,
though the scope of Section 17(2)(vi) of the Act
was discussed in detail. But on the facts of this
case, as we have indicated and as found by the
courts, it is not a case of a decree creating for the
first time a right, title or interest in the present
plaintiff and his brother. The present is a case
where they were putting forward in the suit a right
based on an earlier transaction of relinquishment
or family arrangement by which they had acquired
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interest in the property scheduled to that plaint.
Clearly, Section 17(1)(a) is not attracted..."
(emphasis supplied)
In Som Dev (supra), the plaintiff claimed half share in the property.
The defence was that the right of the plaintiff having been created under a
compromise and the same having not been registered the same could not be
enforced as against the contesting defendants or their assignor, the other co-
owner. The High Court opined that the suit was based on a family
settlement which did not require registration and, thus, would come within
the purview of Section 17(2)(vi) of the Act. It was on the basis of the said
finding of fact, the law was laid down stating:
"...Of course, we are not unmindful of the line of
authorities that say that even if there is inclusion
of property that is not the subject-matter of the
suit, if it constitutes the consideration for the
compromise, such a compromise decree would be
considered to be a compromise relating to the
subject-matter of the suit and such a decree would
also not require registration in view of clause (vi)
of Section 17(2) of the Registration Act. Since we
are not concerned with that aspect here, it is not
necessary to further deal with that question.
Suffice it to say that on a plain reading of clause
(vi) of Section 17(2) all decrees and orders of the
court including a compromise decree subject to the
exception as regards properties that are outside the
subject-matter of the suit, do not require
registration on the ground that they are hit by
Sections 17(1)(b) and (c) of the Act. But at the
same time, there is no exemption or exclusion, in
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respect of clauses (a), (d) and (e) of Section 17(1)
so that if a decree brings about a gift of immovable
property, or lease of immovable property from
year to year or for a term exceeding one year or
reserving an early rent or a transfer of a decree or
order of a court or any award creating, declaring,
assigning, limiting or extinguishing rights to and
in immovable property, that requires to be
registered."
29. A statute must be construed having regard to the purpose and object
thereof. Sub-section (1) of Section 17 of the Act makes registration of the
documents compulsory. Sub-section (2) of Section 17 of the Act excludes
only the applications of Clauses (b) and (c) and not clause (e) of Sub-section
(1) of Section 17. If a right is created by a compromise decree or is
extinguished, it must compulsorily be registered. Clause (vi) is an
exception to the exception. If the latter part of Clause (vi) of Sub-section
(2) of Section 17 of the Act applies, the first part thereof shall not apply. As
in this case not only there exists a dispute with regard to the title of the
parties over the passage and the passage, itself, having not found the part of
the compromise, we do not find any infirmity in the impugned judgment.
The appeal is accordingly dismissed with costs. Counsel’s fee
assessed at Rs. 25,000/-.
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...............................J.
[S.B. Sinha]
................................J.
[Lokeshwar Singh Panta]
New Delhi;
May 14, 2008