A registered sale deed executed without payment of consideration is void and fails to transfer title.

The Plaintiffs (Appellants) executed two registered sale deeds in 2014 in favor of the Defendant (Respondent) for properties in Jamshedpur

The deeds recited that consideration was paid via eight cheques; however, the cheques were never encashed and were returned to the Defendant at his insistence after mutation was refused on the grounds that the land belonged to the State

The Defendant obtained the original sale deeds from the registry office using registration slips provided by the Plaintiffs in good faith

The Plaintiffs filed a suit (O.S. No. 212 of 2016) seeking the return of the original deeds, asserting they were void for want of consideration

The Trial Court dismissed the suit, holding it was not maintainable without a prayer for cancellation or possession and that title had passed upon registration

The Plaintiffs appealed to the High Court

The court applied Section 54 of the Transfer of Property Act, 1882, which defines "sale" as a transfer of ownership in exchange for a price paid or promised

It relied on the principle from Kaliaperumal v. Rajagopal (2009) 4 SCC 193, establishing that the "true test" of passing of property is the intention of the parties, and registration is not proof of operative transfer if payment is a condition precedent

Furthermore, the court applied the doctrine of "Ta Khubzul Badlain" from Janak Dulari Devi v. Kapildeo Rai (2011) 6 SCC 555, where title passes only upon the exchange of the registration receipt for the consideration

Finally, it followed Kewal Krishan v. Rajesh Kumar (2022) 18 SCC 489 and Shanti Devi v. Jagan Devi (2025 SCC Online SC 1961), holding that a sale deed executed without consideration and not providing for deferred payment is void and a "dead letter"

The High Court found that the Trial Court erred in holding the suit non-maintainable.

It reasoned that since the Defendant admitted the cheques were returned and failed to prove the "alternative" payments to creditors/relatives, no consideration had passed in terms of the sale deeds

Applying Kaliaperumal, the Court determined the parties' intention was for title to pass only upon receipt of the consideration mentioned in the deeds (the cheques); since this failed, the transfer was inoperative

The Court rejected the Trial Court's exclusion of the "Ta Khubzul Badlain" doctrine, noting that legal principles from the undivided State of Bihar continue to apply in Jharkhand

Because the deeds were void ab initio due to a total lack of consideration, the Plaintiffs were not required to seek a formal cancellation or a declaration of title, nor was the suit barred by Section 34 of the Specific Relief Act

The recitals regarding delivery of possession were deemed inconsequential as the underlying transaction was a nullity

It held that the sale deeds (Nos. 705/508 and 2736/2125) are null, void, and "dead letters" in the eyes of the law due to the non-passing of consideration

The Court directed the Defendant to return the original sale deeds to the Plaintiffs within three months

The suit was held to be maintainable and properly valued, as the return of a void document does not require ad-valorem court fees