Full Judgment Text
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PETITIONER:
THEMI P. SIDHWA & ORS.
Vs.
RESPONDENT:
SHIB BANERJEE & SONS PVT. LTD. & ANR.
DATE OF JUDGMENT03/09/1974
BENCH:
ALAGIRISWAMI, A.
BENCH:
ALAGIRISWAMI, A.
REDDY, P. JAGANMOHAN
BEG, M. HAMEEDULLAH
CITATION:
1974 AIR 1912 1975 SCR (2) 1
1974 SCC (2) 574
ACT:
Indian Registration Act, 1908-S. 17(1)(b) and 2-Award of
Arbitrator relating to partition of immovable property of
value exceeding Rs.100 If requires registration.
HEADNOTE:
Various disputes between the parties were referred to a sole
arbitrator. In an application under s. 151 C.P.C., the
point was raised before the High Court that as the award
directed partition of immovable property and the value of
the immovable property was more than one lakh rupees it
required registration under s. 17(1)(b) of the Indian
Registration Act, 1908 and as it had not been registered, it
was not admissible in evidence and could not be enforced and
could not confer any rights. A single judge of’ the High
Court held that since the award had not been registered as
required by section 17(1)(b) of the Registration Act it
could not be made a rule of the court under s. 17 of the
Arbitration Act.
Allowing the appeal,
HELD : The award falls under s. 17(2)(v) of the Registration
Act and is, therefore, not registerable.
The High Court has proceeded on the basis that the award
related to partition of immovable property of the value
exceeding Rs. 100/- and, therefore, came within the ambit of
s. 17(1) (b) of the Indian Registration Act. No doubt it
did; but the High Court did not bestow attention on the
words of that section and see whether it operated to create
rights in the immovable property or whether it merely
created a right to obtain another document, which will, when
executed create any such right. The award itself did not
purport or operate to create, declare, assign, limit or’
extinguish, whether in present or in future any right, title
or interest whether vested of continent of the value of Rs.
100/- and upwards in respect of immovable property as
contemplated under s. 17(1)(b) of the Registration Act. It
merely created a right to obtain another document which
would when executed, create declare, assign, limit or
extinguish any such right, title or interest. [2E; 4B]
Rajangam Ayyar v. Rajangam Ayyar, 50 I.A. 134, Sheonarain
Lal v. Rameshwari Devi, C.A. No 296 of 1960 decided on 6th
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December 1952 Satish Kumar v. Surinder Kumar, [1969] 2
S.C.R. 244 and Ratan Lal Sharma v. Purshottam Harit C.A. No.
1625 of 1967 decided on 11th January, 1974. referred to.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1350 of
1968.
Appeal by special leave from the judgment and order dated
January 17, 1968 of the Delhi High Court in Suit No. 588 of
1966,
S. T. Desai, P. C. Bhartari and K. J. John, for the
Appellants.
Brijbans Kishore, V. N. Ganpule and P. C. Kapur, for
respondent No. 1.
The Judgment of the Court was delivered by
ALAGIRISWAMI, J.-The question for decision is whether the
award made by the arbitrator in this case is inadmissible in
evidence and
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therefore no decree can be passed on the basis of that award
as held by the Delhi High Court. The short facts necessary
for decision on this case are these :
By an agreement dated 25th April, 1961 various disputes and
matters in difference between the parties were referred to
the sole arbitration of Mr. B. K. Daphtary. The arbitrator
made his award on 25th April, 1962. It is not necessary to
refer to the various stages the matter went through except
’that the case came to be finally heard by the Delhi High
Court. Before that Court by an application filed under
section 151 C.P.C. a question was allowed to be raised that
as "the award directs partition of immovable property and
the value of this immovable property is more than one lakh
it therefore requires registration under s. 17 (1) (b) of
the, Registration Act and the same is not admissible in
evidence and cannot be enforced or confer any rights." The
learned Single Judge of the High Court who heard the matter
held that the award, not having been registered as required
by S. 17 (1 ) (b) of The Indian Registration Act, cannot be
made a rule of the Court under S. 17 of the Arbitration Act.
The learned Judge also held that he would have had no
hesitation to follow the course prescribed in s. 38 of the
Stamp Act and receive the stamp duty and penalty but for his
decision that the document requires registration.
The learned Judge proceeded on the basis that the award
relates to partition of immovable property of the value
exceeding rupees one hundred and therefore comes within the
ambit of S. 17(1) (b) of the Indian Registration Act, 1908.
No doubt it does but the learned Judge did not bestow his
attention on the words of that section and see whether it
operates to create rights in immovable property or whether
it merely creates a right to obtain another document which
will, executed, create any such right. The learned Judge
purported to follow the decision of the Andhra Pradesh High
Court in M. Venkataratnam & Anr. v. M. Gheelammyya & Anr.(1)
The award insofar as it is relevant is in the following
terms :
"1. I hold an award that the said Tehmi
Pheroze Sidhwa, Almitra Pheroze Sidhwa and
Mani Rustom Sidhwa paid the total contribution
of Rs. 32,500.00 (Rupees thirty two thousand
five hundred) as their one fourth share in the
cost of the land at Najafgarh Road, Delhi
being plot No. 71/5 of the Industrial Area
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Scheme of the Delhi Improvement Trust
admeasuring about 7246.67 square yards and the
factory and other buildings and compound wall
constructed thereon and occupied by Delhi
Floorings Private Ltd. that the said Tehmi
Pheroze Sidhwa, Almitra Pheroze Sidhwa and
Mani Rustom Sidhwa are between them entitled
to a one fourth share or interest in the said
land and buildings and in the rents and
profits thereof; that as between themselves
the
(1) A. I. R. 1967 A. P. 257.
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shards or interest of the said Tehmi Pheroze
Sidhwa, Almitra Pheroze Sidhwa and Mani Rustom
Sidhwa are as follows
Tehmi Pheroze Sidhwa 3/32 share
whole Almitra Pheroze Sidhwa 3/32 share }In
the hole
Mani Rustom Sidhwa 2/32 share
property.
2. A lease of the said property has been
granted by the Delhi Improvement Trust to Shib
Banerjee and Sons Private Ltd. and the said
property stands in the name of Shib Banerjee &
Sons Private Ltd. I hold and award that Shib
Banerjee & Sons Private Ltd. hold the said
property upon trust as to one fourth thereof
for the said Tehmi Pheroze Sidhwa, Almitra
Pheroze Sidhwa, and Mani Rustom Sidhwa in the
share as above mentioned and that the said
Tehmi Pheroze Sidhwa, Almitra Pheroze Sidhwa
and Mani Rustom Sidhwa are entitled to a one
fourth share in the rent and profits of the
said property from 1st January 1960.
3. 1 award and direct that Shib Banerjee
and Sons Private Ltd. do pay to the said Tehmi
Pheroze Sidhwa, Almitra Pheroze Sidhwa and
Mani Rustom Sidhwa the one fourth share of the
rents and profits of the said property at the
rate of Rs.93.75 nP per month to Tehmi Pheroze
Sidhwa. Rs. 93.75 nP per month to Almitra
Pheroze Sidhwa. Rs. 62.50 nP per month to
Mani Rustom Sidhwa. from 1st January 1960 to
30th April 1962 (both days inclusi
ve) and
thereafter do pay to them one fourth share of
the rents and profits of the, said property in
the aforesaid shares.
4. 1 award and direct that Shib Banerjee
and Sons Private Ltd. do forth with execute
such documents as may be necessary for
declaring the one fourth share of the said
Tehmi Pheroze Sidhwa, Almitra Pheroze Sidhwa
and Mani Rustom Sidhwa in the said property
and do execute as soon as possible such
documents as, may be necessary for transfer-
ring the, said property and the lease from
the, Delhi Improvement Trust (subject to the
existing tenancy of Delhi Floorings Private
Ltd.) to the joint names of themselves and the
said Tehmi Pheroze Sidhwa, Almitra Pheroze
Sidhwa and
Mani Rustom Sidhwa as tenants incommon in
the following shares:--
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Shib Banerjee and Sons Private Ltd.24/32
share.
Tehmi Pheroze Sidhwa. 3/32
share.
Almitra Pheroze Sidhwa. 3/32
share.
Mani Rustom Sidhwa. 2/32
share.
The out of pocket expenses of such documents
(including amount payable for fee or costs to
the Delhi Improvement Trust, Stamp Duty,
registration charges and expenses
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for plans) shall be borne by the aforesaid
parties in proportion to their respective
shares in the said property. The professional
charges of the lawyers of the parties in con-
nection with such documents shall be borne by
the respective parties."
It would be noticed that the award itself does not 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, in respect of the immovable
property, as contemplated under s. 17(1)(b) of the
Registration Act. It merely creates a right to obtain
another document which will, when executed, create, declare,
assign, limit or extinguish any such right, title or
interest. The award directs Shib Banerjee and Sons Private
Ltd. to execute such documents as may be necessary for
declaring the one fourth share of the appellants in the said
property and also to execute such documents as may be
necessary for transferring the said property and the lease
from the Delhi Improvement Trust to the joint names of
themselves and the appellants. It, therefore, squarely
falls under s. 1 7 (2) (v) of the Registration Act.
The question is amply covered by authority. In Rajangam
Ayyar v.Rajangam Ayyar(1) by a document (AY) the parties
agreed to divide their properties according to certain
specified shares. It then went on to provide :
"A partition deed in terms hereof shall be
executed and registered in the office of the
Sub-Registrar of this place, as also
at Tinnevelly, as early as possible; that
until then this shall itself be inforce."
The Privy Council observed:
"Exhibit AY is not a document by itself
creating, assigning, limiting, or
extinguishing, any right or interest in imov-
able property; it merely creates a right to
obtain another document which will, when
executed, create a right in the person
claiming the relief, and on that ground their
Lordships think exhibit AY did not require
registration, and accordingly is admissible in
evidence, so far as it goes."
In Sheonarain Lal v. Rameshwari Devi(2) a Bench of five
Judges of this Court had to deal with a document the fifth
clause of which read :
"Shri Sheo Narain Lal and his heirs should
execute as early as possible a registered
document in respect of the shop let out on
rent to Beli Sao Sukhdeo Prasad, in favour of
Shri Prabhu Chand for which Shri Prabhu Chand
will have to pay nothing as consideration. He
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will pay only costs of stamp etc."
(1) 50 I. A. 134.
(2) C. A. No. 296 of 1960 decided on 6th
December 1952.
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This Court observed
"Does this clause, purport or operate, to
create, declare, assign, limit or extinguish
any right, title or interest in immovable
properties ? We are clearly of opinion that it
does not. The award merely provides that some
right in the shop should be created in the
future by means of a document to be executed
by Sheonarain Lal and his heirs. That
document when executed would certainly operate
to create a right in favour of Prabhu Chand in
immovable properties and extinguish the right
of Sheonarain Lal and his heirs in the same
properties. That is why the arbitrators
mention that document should be registered,
as admittedly, the value of that property
would be more than Rs. 100.00. It is difficult
to see however how the fact that such a
document that might be executed in consequence
of the directions in the award, would operate
to create or extinguish a right in immovable
properties, justifies the court to say that
the award itself purports or operates to
create or extinguish such a right. The
position would have been otherwise if the
arbitrators had directed by the award itself
that this shop would go to Prabhu Chand
without any further document. In that case
the award itself would have created in
Prabhuchand a right to these properties. That
is not, however, the provision in the award.
In the, absence of a registered document,
Prabhu Chand would get no title on the award
and Sheonarain’s title would remain in the
shop. It is clear therefore that the award
does not itself create or extinguish any
right, title or interest in the immovable
properties. It may be said that it creates a
right to obtain another document which will,
when executed, create or extinguish such right
in immovable properties and so is a document
falling within cl. 5 of s. 17 (2) of the
Registration Act. The award therefore does
not require registration in law. We find it
unnecessary to consider the further question
which the High court has considered on the
assumption wrongly made that the award decided
questions of title to immovable properties."
In Satish Kumar v. Surinder Kumar(1) the concurring judgment
of Hegde, J. brings out the matter very clearly. He
observed
"For the purpose of s. 17(1)(b) of the
Registration Act, all that we have to see is
whether the award in question purport or
operate to create or declare, assign, limit or
extinguish whether in present or future any
right, title or interest whether vested or
contingent of the value of one hundred rupees
and upwards to or in immovable property. If
it does, it is compulsorily registrable. There
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is no gain-saying the fact that the award with
which we are concerned in this case, at any
rate, Purporter to creates rights in
(1) [1969] 2 S. C. R. 244.
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immovable property of the value of rupees more
than one hundred. Hence it is compulsorily
registrable."
The other two learned Judges quoted the observations in
Sheonarain Lal’s case that :
"The position would have been otherwise if the
arbitrators had directed by the award itself
that this shop would go to Prabhu Chand
without any other document. In that case the
award itself would have created in
Prabhuchand a right to these properties."
Thus this decision does not in any way lay down any
proposition contrary to the, decisions which we have so far
referred to.
We may finally refer to the latest decision of this Court,
to which one of us was a party, in Ratan Lal Sharma v.
Purshottam Harit(1). The relevant clause read as follows :
"The factory and all assets and properties of
New Bengal Engineering Works are exclusively
allotted to Dr. Rattan Lal Sharma, who is
absolutely entitled to the same. He will pay
all liabilities of the factory."
This Court observed :
"It expressly makes an exclusive allotment of
the partnership assets including the factory
and liabilities to the appellant. It goes
further and makes him "absolutely entitled to
the same...... So in express words it purports
to create rights in immovable property worth
above Rs. 100.00 in favour of the appellant.
It would accordingly require registration
under s. 17, Registration Act.
The Full Bench decision of the Andhra Pradesh High Court
relied upon by the learned Judge decided that an award that
created a charge must be registered. That is, undoubtedly
correct. The question regarding the application of section
17(2)(v) of the Registration Act however did not arise
there.
The learned Judge does not refer to any of the decisions
which we have referred to, including those of this Court
because he proceeded to decide the matter on the assumption
that the award itself created a right in immovable property
of the value of over one hundred rupees. We are clearly of
opinion that the award in this case falls under s. 17(2) (v)
and is, therefore, not registrable.
As regards the question of stamp duty, we, do not propose to
express any opinion as it would appear that the learned
Judge of the High Court would himself have been ready to
receive the stamp duty and penalty if he had held that the
agreement was not compulsorily registrable.
The appeal is allowed and the first respondent should pay
the appellants costs.
P.B.R. Appeal allowed
(1) C. A. 1625 of 1967 decided on 11-1-1974.
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