Jayesh Vinod Tanna vs Nafees Ahmed Khan
2022 Latest Caselaw 9579 Bom

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                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION

                                         SUMMONS FOR JUDGMENT NO.11 OF 2019
                                                        IN
                                       COMMERCIAL SUMMARY SUIT NO.136 OF 2019

                      Jayesh Vinod Tanna                                     ...Plaintiff
                                vs.
                      Nagees Ahmed Khan                                      ...Defendant

                      Mr. Aurup Dasgupta a/w. Ms. Sonam Ghiya and Ms. Priyanka
VISHAL                Pandey i/b. M/s. Jhangiani, Narula & Associates, for the Plaintiff.
SUBHASH
PAREKAR               Mr. Puneet Chaturvedi i/b. Mr. Manish Lanjewar, for the Defendant.
Digitally signed by
VISHAL SUBHASH
PAREKAR
                                                   CORAM :          N.J. JAMADAR, J.
Date: 2022.09.21
18:16:22 +0530
                                              RESERVED ON :         AUGUST 11, 2022
                                            PRONOUNCED ON :         SEPTEMBER 21, 2022

                                                          -------------

                      JUDGMENT:

1. This Commercial Division Summary Suit is instituted to

recover a sum of Rs. 6,90,00,000/- along with further interest @

12% p.a. from the date of the suit till payment and/or realization.

2. Shorn of unnecessary details, the plaintiff's case can be stated

as under:-

a] The plaintiff is engaged in the business of real estate

development. The defendant and his family members are the

absolute owners of Hotel, "Milan International Private Limited"

Santacruz(w), Mumbai. (Hotel Milan).

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b]       In the month of February, 2021 the defendant agreed to sell

the said 'Hotel Milan' to the plaintiff for a consideration of Rs.

40,51,00,000/-. Towards part consideration, the plaintiff paid a sum

of Rs. 1,51,00,000/- to the defendant through cheques during the

period 22nd March, 2011 to 24th December, 2011. The defendant,

however, reneged from the said promise to sell 'Hotel Milan' and

instead agreed to refund the said amount along with suitable

compensation or transfer his right, title and interest to the extent of

232 sq.mtrs. useable carpet area of the developed property

"Fulcrum" ("Alternate Property") in which the defendant had a

share.

c] A Memorandum of Understanding (MOU) dated 21 st May, 2014

incorporating the terms and conditions of the agreement between

the parties came to be executed. The MOU, inter alia, provided that

the defendant would pay a lump sum amount of Rs. 7,80,00,000/- to

the plaintiff inclusive of the sum of Rs. 1,51,00,000/- paid by the

plaintiff and compensation thereon. In the event of failure of the

defendant to pay the said sum on or before 30 th May, 2014 the

defendant would transfer the aforesaid Alternate Property. If the

defendant failed to transfer the said Alternate Property in favour of

the plaintiff, the defendant would sell the said Alternate Property to

third party/buyer and remit the money due and payable to the

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plaintiff from out of the sale proceeds on or before 31 st May, 2015. If

such sale of Alternate Property was effected at a rate higher than

Rs.24,000/- per sq.ft, saleable area, and Rs. 38,400/- per sq. ft.

carpet area, the amount received over and above the aforesaid rates

was to be equally shared by the plaintiff and the defendant.

d] The defendant committed default in compliance with the

aforesaid obligations. In the month of June, 2015, the defendant

apprised the plaintiff that he would make payment in accordance

with the MOU instead of transferring the Alternate Property. On 14 th

August, 2015, the defendant paid a sum of Rs. 70 lakhs vide cheque

bearing No.745127 drawn on DCB Bank, Bandra (w), Mumbai.

Thereafter the defendant, despite numerous assurances, again

committed default.

3. Thus the plaintiff called upon the defendant to execute the

conveyance in accordance with the terms of MOU and forwarded the

draft of the agreement for sale. The defendant again assured to

make the payment and, after much persuasion, a further sum of Rs.

20 lakhs was paid by the defendant to the plaintiff again by cheque

bearing No. 745198 drawn on DCB Bank, Bandra (w). Still a sum of

Rs. 6,90,00,000/- remained outstanding under the terms of MOU.

Eventually, the plaintiff addressed a legal notice calling upon the

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defendant to discharge his obligation. The defendant neither

complied with the demand in the notice nor gave reply thereto.

Hence, this suit for recovery of the sum of Rs. 6,90,00,000/- along

with further interest based on the MOU.

4. In response to the service of Writ of Summons, the defendant

entered appearance. Thereupon, the plaintiff took out the Summons

for Judgment. An affidavit in reply is filed on behalf of the defendant

seeking an unconditional leave to defend the suit.

5. The defendant contends that the suit does not fall within the

ambit of order XXXVII of the Code of Civil Procedure, 1908. Since

the suit is based on the MOU executed on 21 st May, 2014, the

institution of the suit on 10th December, 2018, according to the

defendant, was clearly barred by limitation. In any event, under the

said MOU, as interest was sought to be created in the immovable

property, the said instrument was required to be compulsorily

registered and, thus, the said instrument cannot affect the property.

Moreover, since adequate stamp duty has not been paid on the said

MOU, it cannot be acted upon and, resultantly, the defendant

becomes entitled to an unconditional leave to defend the suit.

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6. On merits, the defendant contends that it was the plaintiff who

was in breach of the contract to purchase 'Hotel 'Milan'. According

to the defendant after preventing the commercial exploitation of

'Hotel Milan' for years, the defendant expressed his inability to

purchase 'Hotel Milan'. Thus, on account of the refusal of the

plaintiff to perform his part of the contract, MOU came to be

executed on the basis of assurances of the plaintiff that he would

introduce a lucrative buyer who would pay approximately Rs. 55

Crores for 'Hotel Milan' and thus the defendant agreed to pay an

amount of Rs. 7,80,00,000/- provided the said property was sold for

a consideration of Rs. 55 Crores. The offer to provide Alternate

Property in 'Fulcrum' was contingent upon the sale of Hotel Milan.

7. An affidavit in rejoinder is filed on behalf of the plaintiff to

controvert the contentions in the affidavit in reply.

8. I have heard Mr. Aurup Dasgupta, the learned counsel for the

plaintiff, and Mr. Puneet Chaturvedi, learned counsel for the

defendant, at some length.

9. Mr. Dasgupta submitted that none of the defences sought to be

raised by defendant warrants leave to defend the suit. At the outset,

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Mr. Dasgupta laid emphasis on seemingly irreconcilable defences

qua the execution of the MOU. At one stage in the affidavit in reply

(paragraph 12), the defendant contended that the MOU was

executed on account of coercion and undue influence. At another

stage, the defendant offered to set up an oral understanding which

is at variance with the terms of the MOU (paragraph 28). This

ambivalent stand of the defendant, according to Mr. Dasgupta,

renders it beyond the pale of controversy that MOU was duly

executed. Drawing attention of the Court to the further contentions

in the affidavit in reply wherein the defendant contends, with

audacity, that he was under no obligation to respond to the demand

notice much less comply with the demand therein, Mr. Dasgupta

would urge that failure to give reply to the demand notice, in the

peculiar facts of the case, surely justifies an adverse inference

against the defendant that the defences sought to be raised are

moonshine and vexatious defences.

10. Mr. Dasgupta would urge that there is neither any dispute

about the payment of the sum of Rs. 1,51,00,000/- by the plaintiff to

the defendant. Nor there is any explanation for the repayment of Rs.

90 lakhs by the defendant to the plaintiff vide cheques. Therefore, in

view of clear and explicit acknowledgment of liability in the MOU, a

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decree must follow, submitted Mr. Dasgupta.

11. In opposition to this, Mr. Puneet Chaturvedi would submit that

the instant suit is beyond the purview of Order XXXVII Rule 1(2) of

the Code. The suit can not be said to be either to recover a debt or

liquidated demand of money. Thus, the primary requirement

envisaged by clause (b) of sub Rule (2) of Rule 1 of Order XXXVII is

not at all made out.

12. Mr. Chaturvedi assailed the legality and validity of MOU by

raising a slew of exceptions. First, the MOU does not bear the date of

its execution. The stamp duty of Rs. 200/- seems to have been paid

on 21st May, 2014, whereas the instrument is notarized on 23 rd

August, 2014. Secondly, though MOU refers to the property

described in the schedule I, no schedule is appended to the said

MOU. Thirdly, since the MOU provides for the execution of a deed of

transfer of interest in an immovable property, sans registration, it

can not affect the immovable property comprised therein nor can it

be received as an evidence of any transaction affecting such

property. Lastly, the MOU is not adequately stamped.

13. Mr. Chaturvedi further submitted that if the recitals in the

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agreement are read as a whole, it becomes abundantly clear that it

was the plaintiff who resiled from the transaction. Moreover, the

alleged agreement to pay a sum of Rs. 7,80,00,000/- to the plaintiff

can by no stretch of imagination be said to be an agreement to pay a

liquidated sum.

14. I have carefully perused the averments in the plaint,

documents annexed with it, affidavit in reply and rejoinder thereto

and given anxious consideration to the submissions canvassed

across the bar.

15. Before adverting to deal with the rival submissions, it may be

expedient to note the facts over which, by and large, there is not

much controversy. Payment of a sum of Rs. 1,51,00,000/- by the

plaintiff to the defendant in pursuance of an agreement to purchase

Hotel Milan is incontestable. Though the defendant made an

endevour to contend that the MOU was not executed out of his own

volition yet, the execution, as such, does not seem to be much in

contest. However, the exact date of execution, which is not evident

from the MOU itself, is a matter in contest. Repayment of a sum of

Rs. 90 lakhs vide cheques dated 14th August, 2015 and 24th April,

2017 is also not much in dispute. The purpose and component

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towards which those amounts were paid may, however, be put in

contest.

16. In the backdrop of the aforesaid facts, in order to properly

appreciate the controversy between the parties, it may be apposite

to extract paragraph Nos. 2 and 3 of the MOU which contain the

terms of the alleged agreement between the parties.

2] Since, the party o the Third part had decided not to continue the outright purchase of the hotel share, the party of the First Part has offered to the partly of the Second part the following:

a) The Party of the First part has another commercial project of Sahar airport road, near Mumbai International airport called, "Fulcrum" which is developed by Sears construction. In this project Party of the First part Nafees Ahmed Khan ahs 20.98% share in the constructed premises subject to Division deed agreement with Sears construction. From the said project Part of the First part will give to Party of the Second part Jayesh Tanna 232 sq.mtrs useable carpet area as security towards his obligation of payment of Rs. 1.51 cr. As mentioned in clause 2 above. Party of the First part is well entitled to allot/sell/lien the referred area.

b) If Party of the First part pays the amount to Party of the Second part as per clause 2 mentioned above on or before 30/05/2014, otherwise in the event of failure of payment as per Clasue 2 herein by Party of the First part, the party of the Second part will be entitled to the area in the referred project as mentioned in clause 3(a) and Party of the First part will execute Deed of Transfer in favour of Party of the Second part or its nominee on 31/05/2015. Or in case Party of the First part has a buyer for his entire share the Party of the First part can sell without the consent of the Party of the Second part and pay a lumpsum amount of Rs. 7.8 crores to the Party of the Second part

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against all his dues on or before 31/05/2015.

c) Party of the Firs part has full right to sell the said share in the said project and pay Party of the Second part a lumpsum amount of Rs. 7.8 crores after paying this Party of the Second part will have no claims whatsoever from Party of the First part.

d) If party of the 1st part sells the said area mentioned in clause 2a above at the rate of more than Rs. 24,000/- per sq.ft. Saleable Area or Rs. 38,400/- per sq.ft. Carpet area then that amount over and above 24,000/- per sq. ft Saleable Area or Rs. 38,400/- per sq.ft. Carpet Area will be shared in the ratio 50% to 1 st party and 50% to 2nd party on or before 31/05/2015.

3] Finally Party of the First part has promised to the Party of the Second part that before 31/05/2015 party of the First part will pay to Party of the Second part as mentioned in clause 2 above, in case of failure then party of the First part will execute deed of transfer and give 232 sq. mtrs. usable carpet area in the said project on 31/05/2015 to party of the second part or it's nominee and party of the second part has agreed to all the above terms and conditions.

17. Evidently, the MOU, especially the aforesaid clauses, are in-

artistically drafted. An exercise of gathering the real intent of the

parties would reveal that, under the aforesaid terms of the MOU,

firstly, the defendant was to pay the amount of Rs. 1,51,00,000/- on

or before 30th May, 2014. As and by way of security to discharge the

said obligation the defendant had agreed to transfer Alternate

Property. Secondly, in the event of failure to repay the amount of Rs.

1,51,00,000/-, as agreed, the plaintiff would become entitled to the

Alternate Property and the defendant would execute a conveyance

in favour of the plaintiff or his nominee, by 31 st May, 2015. Thirdly,

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the defendant was at liberty to sell his entire share in 'Fulcrum'

without the consent of the plaintiff and pay a lumpsum amount of

Rs. 7.8 Crores to the plaintiff against all his dues on or before 31 st

May, 2015 and, thereafter, the plaintiff would have no claim against

the defendant. Fourthly, it was further provided that if the plaintiff

sold the said area of 232 sq. mtrs at the rate more than Rs. 24,000/-

per sq. ft. saleable area and Rs. 38,400/- per sq.ft. carpet area, then

the amount in excess of the said threshold rate would be shared by

the plaintiff and defendant in the ratio of 50:50.

18. In the backdrop of the aforesaid nature of the agreement

between the parties, the primary question which would warrant

consideration is the bar of limitation. The plaintiff has approached

the Court with a case that in accordance with the terms of MOU, the

defendant agreed to pay the sum of Rs. 7.80 crores instead of

transferring Alternate Property in favour of the plaintiff. Since, the

said amount was to be paid on 31st May, 2015 and the defendant

made part payment of Rs. 70 lakhs vide cheque dated 14 th August,

2015 and of Rs. 20 lakhs vide cheque dated 24th April, 2017, the

institution of the suit on 10th December, 2018 is within the statutory

period of limitation.

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19. Apparently, the plaintiff seeks to bank upon the provisions

contained in section 19 of the Limitation Act, 1963 which provides

for computation of fresh period of limitation from the time of

payment made on account of a debt before expiration of the

prescribed period.

20. Section 19 of the Limitation Act, 1963 reads as under:-

19. Effect of payment on account of debt or of interest on legacy:--

Where payment on account of a debt or of interest on a legacy is made before the expiration of the prescribed period by the person liable to pay the debt or legacy or by his agent duly authorised in this behalf, a fresh period of limitation shall be computed from the time when the payment was made:

Provided that, save in the case of payment of interest made before the 1st day of January, 1928, an acknowledgment of the payment appears in the handwriting of, or in a writing signed by, the person making the payment.

Explanation.--For the purposes of this section,--

(a) where mortgaged land is in the possession of the mortgagee, the receipt of the rent or produce of such land shall be deemed to be a payment;

(b) "debt" does not include money payable under a decree or order of a court.

21. From a plain reading of section 19, two requirements become

self-evident. First, the payment ought to have been made on account

of a debt, before the expiry of period of limitation. Second, the

acknowledgment of payment should be in the handwriting of the

debtor or the person making payment under his authority. Thus,

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mere payment before the expiry of the period of limitation, without

acknowledgment, is of no avail to bring a case within the ambit of

section 19.

22. A useful reference in this context can be made to a recent

three Judge Bench judgment of the Supreme Court in the case of

Shanti Conductors Private Limited vs. Assam State Electricity

Board and Others1 wherein in the context of the bar of limitation,

the Supreme Court expounded the requirement of section 19 of the

Limitation Act. Paragraphs 15 and 16 read as under:-

15] Order 7 Rule 6 uses the words "the plaint shall show the ground upon which exemption from such law is claimed". The exemption provided under Sections 4 to 20 of the Limitation Act, 1963 are based on certain facts and events. Section 19, with which we are concerned, provides for a fresh period of limitation, which is founded on certain facts, i.e., (i) whether payment on account of debt or of interest on legacy is made before the expiration of the prescribed period by the person liable to pay the debt or legacy, (ii) an acknowledgement of the payment appears in the handwriting of, or in a writing signed by, the person making the payment.

16] We may notice the judgment of this Court dealing with Section 20 of the Limitation Act, 1908, which was akin to present Section 19 of the Limitation Act, 1963. In Sant Lal Mahton Vs. Kamla Prasad and Others, AIR 1951 SC 477, this Court held that for applicability of Section 20 of the Limitation Act, 1908, two conditions were essential that the payment must be made within the prescribed period of limitation and it 1 (2020) 2 Supreme Court Cases 677.

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must be acknowledged by some form of writing either in the handwriting of the payer himself or signed by him. This Court further held that for claiming benefit of exemption under Section 20, there has to be pleading and proof. In paragraphs 9 and 10, following has been laid down (AIR p.479) :

"9. It would be clear, we think, from the language of s. 20, Limitation Act, that to attract its operation two conditions are essential : first, the payment must be made within the prescribed period of limitation and secondly, it must be acknowledged by some form of writing either in the handwriting of the payer himself or signed by him. We agree with the Subordinate Judge that it is the payment which really extends the period of limitation under s. 20, Limitation Act; but the payment has got to be proved in a particular way and for reason of policy the legislature insists on a written or signed acknowledgment as the only proof of payment and excludes oral testimony.

Unless, therefore, there is acknowledgment in the required from, the payment by itself is of no avail. The Subordinate Judge, however, is right in holding that while the section requires that the payment should be made within the period of limitation, it does not require that the acknowledgment should also be made within that period. To interpret the proviso in that way would be to import into it certain words which do not occur there. This is the view taken by almost all the High Courts in India and to us it seems to be a proper view to take (See Md.

Moizuddin v. Nalini Bala A.I.R. (24) 1937 Cal 284 : I.L.R. (1937) 2 Cal. 137; Lal Singh v. Gulab Rai 55 All 280, Venkata Subbhu v.

Appu Sundaram 17 Mad. 92, Ram Prasad v.

Mohan Lal A.I.R. (10) 1923 Nag 117 and Viswanath Raghunath Kale vs. Mahadeo Rajaram Saraf, 1933 SCC OnLine Bom 3, ILR (1933) 57 Bom 453.

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10. ......If the plaintiff's right of action is apparently barred under the Statute of limitation, O.7, R.6, Civil P.C. makes it his duty to state specifically in the plaint the grounds of exemption allowed by the Limitation Act upon which he relies to exclude its operation; and if the plaintiff has got to allege in his plaint the facts which entitle him to exemption, obviously these facts must be in existence at or before the time when the plaint is filed; facts which come into existence after the filing of the plaint cannot be called in aid to revive a right of action which was dead at the date of the suit. To claim exemption under s. 20.

Limitation Act the plaintiff must be in a position to allege and prove not only that there was payment of interest on a debt or part payment of the principal, but that such payment had been acknowledged in writing in the manner contemplated by that section".

23. In the case at hand, the plaintiff banked upon the payment

evidenced by the cheques to avail a fresh period of limitation under

section 19 of the Act. On first principles, a payment by cheque made

by the debtor in favour of the creditor, appears to satisfy the twin

test envisaged by section 19. Drawing of the cheque manifests

writing to constitute an acknowledgment in writing within the

meaning of section 19 of the Limitation Act.

24. In the case of Jiwanlal Achariya vs. Rameshwarlal Agarwalla2

in a different context, the Supreme Court held that there can be no

2 AIR 1967 Supreme Court 1118.

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doubt that where a post-dated cheque is accepted conditionally and

it is honoured, the payment for purpose of section 20 of the

Limitation Act (Old Act) can only be on the date which the cheque

bears and cannot be on the date the cheque is handed over, for the

cheque, being post dated, can never be paid till the date of the

cheque arrives. Holding thus, in the facts of the said case, it was

observed that since the cheque therein was dated 25 th February,

1954, and was honoured soon after, the date of payment for the

purposes of section 20 of the Limitation Act (Old Act) would be 25 th

February, 1954. The suit was, therefore, within the period of

limitation.

25. Reverting to the facts of the case, in the light of the terms of

the MOU (extracted above), the amount of Rs. 7,80,00,000/- was to

be paid latest by 31st May, 2015. The alleged last part payment of Rs.

20 lakhs was by a cheque, payable on 24th April, 2017. This appears

to be within the prescribed period of limitation. Since the said part

payment, prima facie, satisfies the requirement of section 19, I am

not persuaded to accede to the submission on behalf of the

defendant that the suit is ex-facie barred by limitation.

26. The defences based on the intrinsic evidence of the MOU and

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the nature of the liability incurred thereunder are, however, worthy

of consideration. As noted above, the MOU does not bear the date of

execution. The confusion is further confounded by the fact that

though the stamp duty is purchased on 21 st May, 2014, the

document seems to have been notarized on 23 rd August, 2014, four

months after the period stipulated for the payment of the amount of

Rs. 1,51,00,000/-.

27. If clause 2(a) and 2(b) of the MOU extracted above, are

construed in a proper perspective, it becomes explicitly clear that

the primary obligation was to pay the amount of Rs. 1,51,00,000/-

Crores by 30th May, 2014. Only upon failure to comply with this

obligation, the succeeding and alternative obligations would arise.

From a reading of the afore-extracted clauses of the MOU, the

alleged liability to pay lumpsum amount of Rs. 7.8 crores in the

event of failure to pay the sum of Rs. 1,51,00,000/- also appears to

be a convoluted one. Plainly, it was in alternative to the transfer of

Alternate Property. Secondly, the said amount was to be paid after

the sale of the defendant's share which was stated to be 20.98% in

the said project 'Fulcrum'. In view of the aforesaid nature of the

obligations, allegedly incurred under the MOU, I am afraid to accede

to the submission on behalf of the plaintiff that the parties had

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agreed at the liquidated amount, to be paid in the event of failure on

the part of the defendant to repay the sum of Rs. 1,51,00,000/-.

28. The time lag between the date by which the amount of Rs.

1,51,00,000/- was to be repaid and date by which the said amount of

Rs. 7.8 crores was to be paid, in lumpsum, also assumes critical

significance i.e. a precise period was of one year only. It would be

contextually relevant to note that the parties had not provided for

payment of any interest on the said principal sum of Rs.

1,51,00,000/-. Though a period of almost three years had elapsed

from the payment of the said amount by the plaintiff to the

defendant, the later was enjoined to pay only the principal amount

of Rs. 1,51,00,000/- by 30th May, 2014. In the event of default,

however, by 31st May, 2015, within a year of the time stipulated for

re-payment, the defendant was to pay a sum of Rs. 7.8 Crores.

29. The question which thus comes to the fore is whether the said

sum is a reasonable compensation for the breach of contract or is it

in the nature of penalty. In absolute numbers, under the terms of

MOU, the defendant was to pay an additional sum of

Rs.6,29,00,000/- for the delayed payment by one year only. This

surely raises a triable issue as to the entitlement of the plaintiff to

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receive the said amount allegedly by way of liquidated damages.

30. I am, therefore, inclined to grant leave to defend the suit

subject to deposit of a sum of Rs. 61 lakhs, the balance amount of the

principal sum of Rs. 1,51,00,000/-, which was indubitably paid by

the plaintiff to the defendant, and the liability to repay the same has

been unequivocally acknowledged in the MOU. It is for this reason I

have elaborately considered the bar of limitation. Had the Court

found that the suit is ex facie barred by limitation, the defendant

would have been entitled to an unconditional leave to defend the

suit. Since the suit prima facie appears to be within the period of

limitation and the liability to the extent of principal amount appears

to be clearly admitted, it would be expedient to grant leave on the

condition of deposit of balance amount.

Hence, the following order:

ORDER

a] Leave to defend is granted to the defendant subject to deposit

of a sum of Rs.61,00,000/- (Sixty One Lakhs) in the Court within a

period of six weeks from today.

b] If the aforesaid deposit is made within the stipulated period,

this suit shall be transferred to the list of Commercial Causes and

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the defendant shall file written statement within a period of thirty

days from the date of deposit;

c] If this conditional order of deposit is not complied with, within

the aforesaid period, the plaintiff shall be entitled to apply for an ex-

parte decree against the defendant after obtaining a Non-Deposit

Certificate from the Prothonotary and Senior Master of this Court.

d] Summons for Judgment stands disposed of accordingly.

                                            (N. J. JAMADAR, J.)




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