Madras High Court
Thangaraj vs R.Venkatachalam on 3 February, 2021
1 S.A.No.929 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 03.02.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAVINDRAN
S.A.No.929 of 2008
Thangaraj ... Appellant
Vs.
1.R.Venkatachalam
2.Dhanasekaran
3.Palaniammal ... Respondents
Prayer: The second appeal has been filed under Section 100 of Civil
Procedure Code against the Judgment and decree dated 29.08.2005 passed in
A.S.No.27 of 2002 on the file of the Subordinate Court, Namakkal, confirming
the judgment and decree dated 28.11.2000 passed in O.S.No.123 of 1996 on
the file of the District Munsif Court, Rasipuram.
For Appellant : Mr.T.Muruga Manickam
For Respondent : Mr.T.S.Baskaran
No.1
For Respondent : Given up
Nos.2 & 3
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2 S.A.No.929 of 2008
JUDGMENT
Challenge in this second appeal is made to the Judgment and decree
dated 29.08.2005 passed in A.S.No.27 of 2002 on the file of the Subordinate
Court, Namakkal, confirming the judgment and decree dated 28.11.2000
passed in O.S.No.123 of 1996 on the file of the District Munsif Court,
Rasipuram.
2.The third defendant in O.S.No.123 of 1996 is the appellant in this
second appeal.
3.The suit has been laid by the plaintiff against the defendants seeking
for the relief of specific performance and according to the plaintiff, the suit
property belonged to the second defendant and based on the power of attorney
obtained from the second defendant on 06.05.1992, the first defendant entered
into a sale agreement with the plaintiff qua the suit property on 10.07.1995 for
a sum of Rs.27,000/- and entrusted the possession of the suit property and on
the date of the sale agreement, a sum of Rs.22,000/- was paid as advance by the
plaintiff and the balance amount is agreed to be paid by the plaintiff within six
months from the date of the agreement and the plaintiff has always been ready
and willing to perform his part of the contract and also expressed his
willingness to the first defendant. However, the first defendant had been
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postponing the execution of the sale deed pursuant to the sale agreement and
consequentially, the legal notice has been issued by the plaintiff and it has been
deliberately refused by the defendants and though the plaintiff has been ready
to part with the balance sale consideration and obtain the execution of the sale
deed, the first defendant failed to comply with the terms of the sale agreement
and as the second defendant had passed away, his LR has been impleaded as
the third defendant in the suit and hence, according to the plaintiff, he has been
necessitated to levy the suit for the relief of specific performance.
4.The third defendant resisted the plaintiff's suit contending that the
second defendant has not executed the General Power of Attorney to the first
defendant as put forth in the plaint and the power deed has not been executed
with the full consent of the second defendant and the power deed has been
secured by the first defendant out of instigation and compulsion using foul
play. Further it is put forth that taking advantage of the relationship between
the first defendant and the third defendant, the first defendant in collusion with
his brother Ravichandran had also secured a settlement deed in respect of the
family properties belonging to the second defendant and further more also
obtained a Will in respect of other properties belonging to the second
defendant and after the relationship between the defendants 2 & 3 had become
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smooth and cordial and the third defendant had also withdrawn the partition
suit laid by him against the second defendant and the second defendant had
also cancelled the power of attorney, settlement deed and Will obtained
stealthily by the first defendant on 25.08.1995 and the same had also been
communicated to the first defendant and despite having knowledge of the
abovesaid facts, with a view to grab the suit property, the sale agreement dated
10.07.1995 had been created by the plaintiff and the first defendant in
collusion and it is false to state that the plaintiff had advanced a sum of
Rs.22,000/- based on the sale agreement and the possession of the suit property
had not been entrusted to the plaintiff pursuant to the sale agreement and the
suit has been falsely laid by the plaintiff and hence, the suit is liable to be
dismissed.
5.It is found that the suit in O.S.No.123 of 1996 and the suit in
O.S.No.189 of 1996 laid by the plaintiff for the relief of specific performance
and permanent injunction respectively had been jointly tried and the common
evidence was recorded in both the suits by the trial Court.
6.In support of the plaintiff's case, PWs1 & 2 were examined and Exs.A1
to A8 were marked. On the side of the defendant, DWs1 & 2 were examined
and Exs.B1 to B52 were marked.
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7.On an appreciation of the materials placed on record and the
submissions put forth by the respective parties, the trial Court was pleased to
dismiss the suit laid by the plaintiff for the relief of permanent injunction in
O.S.No.189 of 1996 and granted the relief of specific performance in favour of
the plaintiff as claimed by him in O.S.No.123 of 1996 and as against the
judgment and decree of the trial Court in O.S.No.123 of 1996, the appeal has
been preferred by the third defendant. The appellate Court has also confirmed
the judgment and decree of the trial Court and resultantly, the present second
appeal has been preferred by the third defendant.
8.It is also noted that as against the dismissal of the plaintiff's suit in
O.S.No.189 of 1996, no appeal has been preferred by the plaintiff.
9.The appellant's counsel would put forth two points for setting aside the
judgment and decree of the Courts below. According to the appellant's
counsel, the sale agreement marked as Ex.A1 do not correctly recite the
entrustment of the possession of the property covered under the sale agreement
and when the plaintiff has projected the case as if the suit property had been
entrusted to him by way of the sale agreement, however, the suit for the relief
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of permanent injunction on that footing laid in O.S.No.189 of 1996 by the
plaintiff has been dismissed and the abovesaid factors would only go to expose
that the suit property is in the possession and enjoyment of the defendants as
such and the plaintiff also having not preferred any appeal challenging the
dismissal of the suit in O.S.No.189 of 1996, according to the appellant's
counsel, the Courts below on that basis should have disbelieved the sale
agreement and erred in granting the relief of specific performance in favour of
the plaintiff. However, the abovesaid facts have been extensively discussed by
the trial Court as well as the appellate Court and the appellate Court in
particular vide para No. 13 of its judgment has held that the abovesaid factor
on its own would not belie the authenticity of the sale agreement marked as
Ex.A1 as such, when particularly, the genuineness of Ex.A1 agreement has
been upheld by the Courts below based on the materials placed on record and
merely because the recital concerning possession has been not correctly recited
in the sale agreement, on that factor alone, we cannot hold that the sale
agreement itself is a fabricated document and when the plaintiff has secured
the right of specific performance as rightly concluded by the first appellate
Court, the same includes the relief of possession of the property in question. In
such view of the matter, the abovesaid contention put forth by the appellant's
counsel in support of the defence version of the third defendant, when it is
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noted that the same had been properly considered, appreciated and determined
by the Courts below, does not merit acceptance, as such and the same being
purely on the basis of the facts involved in the matter.
10.The other contention put forth by the appellant's counsel is that the
stamp papers for the sale agreement marked as Ex.A1 has been purchased at
Salem and the sale agreement is executed at Rasipuram and therefore, the
abovesaid factor would throw a serious suspicion in the plaintiff's case. In this
connection, the evidence of PW2 has been taken into consideration by the
Courts below and when the evidence of PW2 is not shown to be unsatisfactory
and unacceptable, the Courts below are found to be justified in accepting the
reliable evidence of PW3 for negativing the abovesaid contention put forth by
the appellant and the abovesaid factors are also based on the factual matrix, not
involving any question of law as such. The same cannot be accepted for
entertaining the second appeal.
11.Other than the abovesaid two points, no other has been canvassed by
the appellant's counsel during the course of admission of the second appeal.
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12.Considering the reasonings and conclusions of the Courts below, it is
found that the Courts below have properly appreciated the materials placed on
record in the right perspective, both on factual matrix and on the point of law
and rightly held that the plaintiff is entitled to secure the relief of specific
performance based on Ex.A1 sale agreement and in such view of the matter,
the judgment and decree of the Courts below granting the relief of specific
performance in favour of the plaintiff do not warrant any interference. In the
light of the abovesaid discussions, in my considered opinion, no substantial
question of law is involved in the second appeal.
For the reasons aforestated, the Judgment and decree dated 29.08.2005
passed in A.S.No.27 of 2002 on the file of the Subordinate Court, Namakkal,
confirming the judgment and decree dated 28.11.2000 passed in O.S.No.123 of
1996 on the file of the District Munsif Court, Rasipuram, are confirmed and
accordingly, the second appeal is dismissed. Consequently, connected
miscellaneous petition, if any, is closed.
Index : Yes/No
Internet: Yes/No 03.02.2021
sms
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To
1.The Subordinate Court, Namakkal.
2.The District Munsif Court, Rasipuram.
3.The Section Officer, V.R.Section, High Court, Madras.
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T.RAVINDRAN,J.
sms
S.A.No.929 of 2008
03.02.2021
https://www.mhc.tn.gov.in/judis/
