Madras High Court
Tamilnad Mercantile Bank Limited vs The Joint I Sub Registrar on 29 January, 2021
W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
and
W.M.P.(MD)Nos.6403 of 2020 & 956 of 2021
W.P.(MD)No.6976 of 2020:
Tamilnad Mercantile Bank Limited,
Chainthamani Branch,
248-B, Rekha Towers,
Kamarajar Salai,
Madurai – 625 009.
Rep. by the Chief Manager / Authorized Officer
Mr.P.Ramesh : Petitioner
Vs.
1.The Joint I Sub Registrar,
O/o. the Joint I Sub Registrar,
Madurai South,
Madurai.
2.M/s.Tough Bags,
Rep. by its Proprietor,
L.Lalitha Ramalingam
3.Lalitha Ramalingam
1/13
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
4.R.Palaniappan
5.R.Thirumalaiappan
6.Sakthimala
7.M.Udayarajan
8.Hemalatha
9.Shriram Transport Finance Company Ltd.,
3rd Floor, Shop No.74, AB A.D.R. Towers,
Theni Main Road, P & T Nagar Main Road,
Kalavasal, Madurai – 625 016. : Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
seeking a Writ of Mandamus directing the Joint I Sub Registrar, Madurai South,
Madurai to register the Sale Certificate dated 16.03.2020 issued in respect of the
schedule mentioned property by the petitioner bank in favour of the respondents 7
& 8 and for a consequential direction to efface / delete the encumbrance
attachment entry dated 20.03.2019 in Doc.No.24/2019 on the file of the Joint
I Sub Registrar, Madurai South, Madurai, as against the schedule mentioned
property.
For Petitioner : Mr.N.Dilip Kumar
For Respondents : Mr.K.Sathyasingh,
Additional Government Pleader for R.1
Mr.Babu Rajendran for R.2 to R.6
Mr.R.Gowri Shankar for R.7 & R.8
Mr.H.Velavadhas for R.9
*****
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
W.P.(MD)No.1101 of 2021:
Tamilnad Mercantile Bank Limited,
Chainthamani Branch,
248-B, Rekha Towers,
Kamarajar Salai,
Madurai – 625 009.
Rep. by the Chief Manager / Authorized Officer
Mr.R.Kannan : Petitioner
Vs.
1.The Joint IV Sub Registrar,
O/o. the Joint IV Sub Registrar,
Madurai South,
Madurai.
2.M/s.V.P.R.Forms,
Rep. by its Proprietor,
R.Palaniappan
3.Lalitha Ramalingam
4.R.Palaniappan
5.R.Thirumalaiappan
6.Sakthimala
7.P.Karuppasamy
8.Shriram Transport Finance Company Ltd.,
3rd Floor, Shop No.74, AB A.D.R. Towers,
Theni Main Road, P & T Nagar Main Road,
Kalavasal, Madurai – 625 016. : Respondents
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
seeking a Writ of Mandamus directing the 1st respondent / Joint IV Sub Registrar,
Madurai South, Madurai to register the Sale Certificate dated 22.09.2020 issued in
respect of the schedule mentioned property by the petitioner bank in favour of the
7th respondent and for a consequential direction to efface / delete the encumbrance
attachment entry dated 03.04.2019 in Doc.No.22/2019 on the file of the 1st
respondent / Joint IV Sub Registrar, Madurai South, Madurai, as against the
schedule mentioned property.
For Petitioner : Mr.N.Dilip Kumar
For Respondents : Mr.K.Sathyasingh,
Additional Government Pleader for R.1
Mr.P.Balamurugan for R.7
*****
COMMON ORDER
(Order of the Court was made by M.M.SUNDRESH, J.)
As both the writ petitions involve the same issue and the second respondent
in W.P.(MD)No.1101 of 2021 being the sister-concern of the second respondent in
W.P.(MD)No.6976 of 2020, both the writ petitions are heard together and are
disposed of by way of this common order.
2. The second respondent in both the writ petitions availed credit facilities
from the petitioner Bank and executed loan documents in the year 2015. It was
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
further renewed in the year 2017. The accounts became non-performing in the year
2018. A statutory demand notice was issued by the petitioner, followed by sale
notice. The properties were brought up for sale in the year 2019. The respondents
7 & 8 in W.P.(MD)No.6976 of 2020 and the 7th respondent in W.P.(MD)No.1101
of 2021 became the successful bidders. In pursuant to the payment made, sale
certificates were issued. When the aforesaid respondents along with the petitioner
Bank went for registration, they were accordingly denied by the 1st respondent on
the ground that the 9th respondent in W.P.(MD)No.6976 of 2020, who is also
arrayed as 8th respondent in W.P.(MD)No.1101 of 2021, has lent financial
assistance to the private respondents, being the borrowers and on their failure to
repay the amount, by complying with the terms and conditions, an Arbitrator was
appointed, who passed interim orders attaching the secured assets, mortgaged in
favour of the petitioner. Needless to state that these properties were mortgaged
with the petitioner Bank at the time of granting loan in the year 2015, ie., on
14.10.2015. It is not in dispute that these mortgage deeds were accordingly
registered.
3. The 1st respondent declined to register the sale certificates, quoting the
interim order passed by the learned Arbitrator over the properties, which are
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
subject matter of the registered mortgage deeds and the interim attachment orders,
having been recorded by the 1st respondent, the request made was declined.
4. Mr.N.Dilip Kumar, learned Counsel appearing for the petitioner Bank,
submitted that the provisions under the SARFAESI Act will have primacy over the
proceedings in an Arbitration Tribunal. The petitioner has got nothing to do with
the arbitration. The loan obtained by the private respondents coupled with the
mortgage deeds executed and registered, were admittedly prior to the loan
obtained from the 9th respondent in W.P.(MD)No.6976 of 2020 / 8th respondent in
W.P.(MD)No.1101 of 2021.
5. The learned Counsel appearing for the petitioner has also made reliance
upon the following judgments to buttress his submission:
i) 2005 (7) SCC 610, in the case of M/s.S.B.P. & Co. v. M/s.Patel
Engineering Ltd and another;
ii) 2017 Supreme (MAD) 274, in the case of Express Infrastructure
Private Ltd., Chennai v. B.L.Kashyap & Sons Ltd., New Delhi and others;
iii) 2019 Supreme (SC) 1198, in the case of M/s.Sterling Industries v.
Jayprakash Associates Ltd., and others;
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
iv) W.P.(C)No.3875 of 2017 (H) in the case of South Indian Bank,
Thrissur and another v. Sub Registrar, Ernakulam, Kochi and others [Kerala
High Court];
v) W.P.(MD)No.4861 of 2018 in the case of Tamilnad Mercantile Bank
Ltd., Virudhunagar v. Joint Sub Registrar No.1, Virudhunagar and others;
vi) W.P.(MD)No.19694 of 2019 in the case of Tamilnad Mercantile Bank
Ltd., Madurai v. Sub Registrar, Chockikulam SD, Madurai and others;
vii) W.P.Nos.8546 of 2020, etc., batch, in the case of M/s.Aachi Masala
Foods Pvt Ltd., Chennai v. M/s.Edelwiss Assets Reconstruction Co., Ltd.,
Mumbai and others;
viii) 2006-3-L.W.-627, in the case of D.Senthil Kumar and others v.
Commercial Tax Officer, Brough Road, Erode and another;
ix) (2007) 1 MLJ 1, in the case of UTI Bank Ltd., Chennai v. Deputy
Commissioner of Central Excise, Chennai II Division, Chennai and another;
x) (2016) 6 CTC 769, in the case of Assistant Commissioner (CT), Anna
Salai – III Assessment Circle v. Indian Overseas Bank, Central Office and
another;
xi) 2016 SCC OnLine Mad 18565, in the case of Ansari v. Commercial Tax
Officer, Koyambedu Assessment Circle, Chennai and another; and
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
xii) 2016 SCC OnLine Mad 33329, in the case of State Bank of India v.
Assistant Commissioner (CT), Puraswalkam Assessment Circle, Chennai.
6. Mr.H.Velavadhas, learned Counsel appearing for the 9th respondent in
W.P.(MD)No.6976 of 2020, who is arrayed as 8th respondent in W.P.(MD)No.1101
of 2021, submitted that the writ petition is not maintainable. The petitioner Bank
indirectly seeks to set aside the interim order passed by the Arbitration Tribunal.
There is a non-compliance of the mandate and the only remedy open to the
petitioner is to challenge the interim order passed by the Arbitration Tribunal in
the manner known to law. Thus, the petitions require to be dismissed.
7. Though the borrowers are represented by a Counsel, no valid submission
is made on their behalf, as obviously they are the ones, who are responsible for the
present situation.
8. Considering the similar issue, a Division Bench of this Court, in which
one of us [Hon'ble Mr.Justice M.M.SUNDRESH] is a party, in a batch of writ
petitions in W.P.(MD)Nos.8546 of 2020, etc., batch, by order dated 09.09.2020,
was pleased to hold that the proceedings under the SARFAESI Act would have
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
primacy, especially in a case where the mortgage in favour of the Bank was earlier.
The aforesaid decision was rendered after taking note of the judgment rendered by
the Division Bench of the Gujarat High Court in Bank of India v. State of
Gujarat [Manu/GJ/0130/2020] and a Full Bench judgment of this Court in
Assistant Commissioner (CT), Annasalai III Assessment Circle v. Indian
Overseas Bank [(2016) 6 CTC 769].
9. Reliance has been made on the order passed by the learned Single Judge
in Govindhji Jewat & Co., v. Rukmani Mills Ltd., reported in 2020 (6) CTC 313,
wherein, the aforesaid principle has been reiterated. In the said case, the learned
Single Judge has held that the mortgage being earlier, it creates a right in favour of
the mortgagee and therefore, even the order of attachment passed by the Civil
Court will have to yield. In the said judgment also, the learned Single Judge made
reliance upon the judgment of the Division Bench in S.Senthamarai Kannan v.
Chief Manager, Canara Bank, Palani Branch, Dindigul District [CDJ 2020
MHC 2555].
10. In the case on hand also, the registered mortgage was admittedly prior.
The 9th respondent in W.P.(MD)No.6976 of 2020 / 8th respondent in W.P.(MD)No.
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
1101 of 2021 sought for an attachment in an arbitration proceedings, in which, the
petitioners Bank was obviously not a party, as the transaction has got nothing to
do with it. The said order was also subsequent to the mortgage created in favour of
the petitioner. Now, a third party right has also been created through the sale
certificate issued in favour of the auction purchasers, viz., respondents 7 & 8 in
W.P.(MD)No.6976 of 2020 and the 7th respondent in W.P.(MD)No.1101 of 2021. If
the 1st respondent raise a contention that in view of the recording of the attachment
order by it already, the subsequent sale deed cannot be registered, then the very act
of recording the said interim order of attachment passed by the Tribunal itself
ought not to have been done, as there was a subsisting mortgage on that date.
11. The learned Counsel appearing for the 9th respondent in W.P.(MD)No.
6976 of 2020 / 8th respondent in W.P.(MD)No.1101 of 2021 submitted that there is
a procedure violation. We are not concerned with the said issue. The question for
consideration is as to whether the earlier mortgage would prevail as against the
subsequent interim attachment. The question of procedural violation can only be
raised by the borrower, who did not do so. Therefore, the said contention has got
no relevance to the case on hand.
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
12. The submission made on the maintainability of the writ petitions is also
rejected. We are not on the merits of the order passed by the Arbitration Tribunal,
which is by way of an interim measure. The question is with regard to the
upholding of one's own existing right, which is prior to the loan given by the
9th respondent in W.P.(MD)No.6976 of 2020 / 8th respondent in W.P.(MD)No.1101
of 2021, in favour of the borrowers. Certainly, a mortgage deed creates right over
the properties mentioned thereunder in favour of the mortgagee.
13. Therefore, looking from any perspective, we are of the view that the
petitioner Bank cannot be denied the relief as sought for. In such view of the
matter, both the writ petitions stand allowed. The first respondent in both the writ
petitions are directed to register the sale certificates issued by the petitioner Bank
in favour of the respondents 7 & 8 in W.P.(MD)No.6976 of 2020 and the
7th respondent in W.P.(MD)No.1101 of 2021. Consequently, the encumbrance /
attachment entry made on the file of the first respondent with respect to the
properties, which are subject matter of the two mortgage deeds and the subject
matter of these writ petitions, are directed to be deleted by the first respondent.
The aforesaid exercise shall be carried out within a period of four weeks from the
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
date of receipt of a copy of this order. There shall be no order as to costs.
Consequently, connected miscellaneous petitions are closed.
Index : Yes / No [M.M.S.,J.] [S.A.I.,J.]
Internet : Yes 29.01.2021
gk
To
1.The Joint I Sub Registrar,
O/o. the Joint I Sub Registrar,
Madurai South,
Madurai.
2.The Joint IV Sub Registrar,
O/o. the Joint IV Sub Registrar,
Madurai South,
Madurai.
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W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
M.M.SUNDRESH, J.
AND
S.ANANTHI, J.
gk
W.P.(MD)Nos.6976 of 2020 & 1101 of 2021
and
W.M.P.(MD)Nos.6403 of 2020 & 956 of 2021
29.01.2021
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