P.V. GURU RAJ REDDY vs. P. NEERADHA REDDY .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5254 OF 2006 P.V. GURU RAJ REDDY REP. BY GPA LAXMI NARAYAN REDDY & ANR. ...APPELLANTS VERSUS P. NEERADHA REDDY & ORS. ETC. ...RESPONDENTS J U D G M E N T RANJAN GOGOI, J. JUDGMENT 1. This appeal seeks to challenge two separate th though largely similar orders both dated 26 June, 2003 passed by the High Court of Andhra Pradesh at Hyderabad in Civil Revision Petition Nos.1398 and 1399 of 2003. By the aforesaid orders, the High Court, in reversal of the order of the learned trial judge, has allowed the applications filed by the defendants under Order VII rule 11 of the Code of Civil Page 1 2 Procedure, 1908 (hereinafter referred to as “the CPC”). Aggrieved, the plaintiffs are before us in this appeal.

the plaintiffs (appellants herein) for declaration of title and possession. The case of the plaintiffs in both the suits were more or less similar. According to the plaintiffs as they were living abroad they had reposed trust and faith in defendants Nos.1 and 2 who are their close relatives (sister and brother- in-law of plaintiff No.1) to purchase immovable property in Hyderabad in the name of the plaintiff No.2. According to the plaintiffs, they had made funds available to the defendants Nos. 1 and 2 for the said purpose and had entirely relied on JUDGMENT them. 3. The specific case of the plaintiffs in Original Suit No.71 of 2002 is to the effect that the property belonging to one Professor N.S. Iyengar was identified for purchase and an agreement was drawn up with the said person. According to the plaintiffs, they were informed by the defendants that Page 2 3 Professor Iyengar has resiled from the agreement which required filing a suit for specific performance. According to

construction activity in the plot belonging to Professor Iyengar. It is at that point of time that they had made enquiries and could come to know that though the suit for specific performance filed by the defendants was decreed, the sale deed was executed in the name of the defendant No.4 who is the brother-in-law of the defendant No.1. It is thereafter that the suit being Original Suit No.71 of 2002 was filed. 4. Insofar as Original Suit No.72 of 2002 is concerned, JUDGMENT the plaintiffs' case is that the property belonging to one Professor B. Ramchander Rao was identified for purchase. Though the defendant Nos.1 and 2 informed the plaintiffs that the needful was done, it transpired that the said property was purchased on 31.8.1979 jointly in the name of plaintiff No.2 and the defendant No.3, who is the son of Page 3 4 defendant No.1. According to the plaintiffs immediately after they came to know of the said facts, they had issued a legal

plaintiffs' claim, the suit being Original Suit No.72 of 2002 was filed. Both the suits were filed in July, 2002. 5. Rejection of the plaint under Order VII rule 11 of the CPC is a drastic power conferred in the court to terminate a civil action at the threshold. The conditions precedent to the exercise of power under Order VII rule 11, therefore, are stringent and have been consistently held to be so by the Court. It is the averments in the plaint that has to be read as a whole to find out whether it discloses a cause JUDGMENT of action or whether the suit is barred under any law. At the stage of exercise of power under Order VII rule 11, the stand of the defendants in the written statement or in the application for rejection of the plaint is wholly immaterial. It is only if the averments in the plaint ex facie do not disclose a cause of action or on a reading thereof the suit appears to Page 4 5 be barred under any law the plaint can be rejected. In all other situations, the claims will have to be adjudicated in the course of the trial. 6. In the present case, reading the plaint as a whole and proceeding on the basis that the averments made therein are correct, which is what the Court is required to do, it cannot be said that the said pleadings ex facie discloses that the suit is barred by limitation or is barred under any other provision of law. The claim of the plaintiffs with regard to the knowledge of the essential facts giving rise to the cause of action as pleaded will have to be accepted as correct. At the stage of consideration of the application JUDGMENT under Order VII rule 11 the stand of the defendants in the written statement would be altogether irrelevant. 7. In Original Suit No.71 of 2002, the plaintiffs had averred that it is only in November/December 1999 when they came to India that they could come to know that the property of Professor Iyengar was sold to somebody else. Thereafter, they had issued a legal notice Page 5 6 on 3.12.1999. The plaintiffs have further averred that it is only from the reply of the said notice that they could come to know of the true facts and the conduct of the defendants in conspiring to cheat the

and the judgment of the Appeal Court in A.S. 215/87 as well as the judgment of the High Court dated 13.1.1995, the suit in question was filed, inter alia, for: “a) For a declaration that the Plaintiff has title over the schedule property and for possession of the suit schedule property from the defendants. b) For cancellation of the judgment and decree passed in O.S. 24/85 on the file of the Court of the Principal Subordinate Judge, Ranga Reddy District at Saroornagar regarding the schedule property. JUDGMENT c) For permanent injunction restraining the defendants, their men and others on their behalf from further alienating the schedule property in favour of any other person. d) For costs.” 8. Similarly in Original Suit No.72 of 2002, according to the Page 6 7 plaintiffs, they could come to know of the sale deed dated 31.8.1979 executed in favour of the plaintiff No.2 and the defendant No.3 only in the year 1999 immediately whereafter they had issued the legal notice

favour of the defendant No.5. Accordingly they had filed the Original Suit No.72 of 2002 claiming the following reliefs: “a) For a declaration that the schedule nd property is the property of the 2 plaintiff and for possession of the suit schedule property from the nd defendants to the 2 plaintiff. b) For cancellation of the sale deed, dt. 31.8.1979 jointly executed in nd the name of the 2 plaintiff and rd rd the 3 defendant, so far as the 3 defendant is concerned. JUDGMENT c) For cancellation of the sale deed, dated 10.02.1999, executed in the th name of the 5 defendant. d) For permanent injunction restraining the defendants, their men and others on their behalf from further alienating the schedule property in favour of other persons. e) For costs.” Page 7 8 9. Both the suits were filed in July 2002 which is well

transferred in the name of plaintiff No.2 by the defendants Nos. 1 and 2. The aforesaid averments made in the plaint will have to be accepted as correct for the purposes of consideration of the application under Order VII rule 11 filed by the defendants Nos. 1 and 2. If that be so, the averments in the plaint would not disclose that either of the suits is barred by limitation so as to justify rejection of the plaint under Order VII rule 11 of the CPC. JUDGMENT 10. There is yet another issue framed by the High Court as Question No.3 which is in the following terms: “3. Whether the claims made in the suit, as appearing in the statement in the plaint, are hit by the provisions of the Benami Transactions (Prohibition) Act, 1983?” Page 8 9 11. While in Civil Revision Petition No.1398 of 2003 the said issue was decided in favour of the plaintiffs, in Civil

regard proceeds on the basis that the plaintiffs had admitted in the plaint that the property purchased in the name of the defendant No.3 belonged to the plaintiffs. Therefore the provisions of Benami Transactions (Prohibition) Act, 1988 would apply. We fail to see how the aforesaid view of the High Court can be sustained. The suits in question were not filed for recovery of any property held in benami by the defendants. Rather, the suit was for declaration of plaintiffs' title and for recovery of possession from the defendants, as JUDGMENT already noted. 12. For the aforesaid reasons, the order of the High th Court dated 26 June, 2003 has to be reversed. We, accordingly, do so and allow this appeal and direct the learned trial Court to hear and decide both the suits i.e. Page 9 10 Original Suit No.71 of 2002 and Original Suit No.72 of 2002 on merits at an early date.

……..……......................J. (RANJAN GOGOI) .……..…….....................J. (PRAFULLA C. PANT) NEW DELHI FEBRUARY 13, 2015. JUDGMENT Page 10