Madras High Court
Arkay Leathers (P) Limited vs B.Sujatha on 19 October, 2022
A.S.No.377 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.10.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MRS.JUSTICE N.MALA
A.S.No.377 of 2014
and M.P.Nos.1, 2 & 3 of 2014
Arkay Leathers (P) Limited,
Represented by its Managing Director,
R.Kumar, S/o.Late A.Ramaswami,
Having its Registered Office at
91/4, First Floor, Anna Salai,
Nagalkeni, Chrompet, Chennai – 600 044. ...Appellant
-Vs-
1.B.Sujatha
2.R.S.Balaji ...Respondents
Prayer:- Appeal Suit filed under Section 96 C.P.C., against the judgment and
decree dated 29.01.2014 made in O.S.No.9 of 2010 passed by the learned II
Additional District and Sessions Judge, Vellore at Ranipet, Vellore District.
For Appellant : Mr.Arun Anbumani
For Respondents : Mr.T.R.Daveson
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A.S.No.377 of 2014
JUDGMENT
[Judgment of the Court was made by S.S.SUNDAR, J.,]
The plaintiff in the suit in O.S.No.9 of 2010 on the file of the
learned II Additional District and Sessions Judge, Vellore at Ranipet, Vellore
District is the appellant in the above appeal suit.
2. The appellant filed a suit in O.S.No.110 of 2008 originally before
the Principal District Court, Vellore the same was later renumbered as O.S.No.9
of 2010 before the learned II Additional District and Sessions Judge, Vellore at
Ranipet, Vellore District.
3. The suit is for recovery of a sum of Rs.38,49,558/- with future
interest at 12% p.a., being the principal amount of Rs.34,08,899/- with interest
and an additional claim of Rs.3,00,000/- towards damages. The appellant as the
plaintiff in the suit had also prayed for a decree of permanent injuction against
the defendants retraining them from dealing with the suit mentioned properties
in any manner.
4. The case of the plaintiff in the plaint is as follows:
5. The plaintiff is engaged in the business of manufacture and export
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of leather and leather garments. The plaintiff has its factories in various places
at Chennai and Ranipet, and the plaintiff was looking out for another suitable
tannery units in and around Ranipet. Defendants 1 and 2, on coming to know
about the interest of the plaintiff for a tannery unit around Ranipet, had
approached the plaintiff and expressed their desire to sell their tannery along
with the machineries which is located at Plot No.103, SIDCO Industrial Estate,
Ranipet (shown as the suit property).
6. After negotiations, on 18.02.2008, the 1st defendant agreed to sell
the suit property comprising of land and tannery unit building along with the
machineries for a total sale consideration of Rs.1,38,00,000/-. A sum of
Rs.1,00,000/- was paid as advance initially on 18.02.2008 and a further sum of
Rs.29,00,000/- was also paid as advance on subsequent dates for the sale of
entire property agreed to be sold by the 1st defendant. Further amounts were
also paid at the insistence of defendants which are agreed to be part of sale
consideration. As per the plaint averments, the plaintiff claimed that he had paid
a sum of Rs.34,08,899/- on various dates as indicated in the tabular column
below:
S.No. Date of Payment Amount
1. 18.02.2008 Rs.1,00,000/-
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A.S.No.377 of 2014
S.No. Date of Payment Amount
2. 18.02.2008 Rs.16,500/-
3. 28.02.2008 Rs.10,00,000/-
4. 13.03.2008 Rs.9,00,000/-
5. 19.04.2008 Rs.15,000/-
6. 21.04.2008 Rs.15,000/-
7. 02.05.2008 Rs.2,500/-
8. 10.05.2008 Rs.5,00,000/-
9. 14.05.2008 Rs.5,00,000/-
10. 22.05.2008 Rs.96,919/-
11. 22.05.2008 Rs.30,480/-
12. 19.06.2008 Rs.2,500/-
13. 19.06.2008 Rs.15,000/-
14. 28.06.2008 RS.15,000/-
Total Rs.32,08,899/-
7. The parties had entered into an Agreement for Sale on 28.02.2008
and the appellant/plaintiff contends that out of the above said payments a sum
of Rs.30,00,000/- was paid as advance and the remaining amount was paid as
and when required by the defendants and it was agreed that such amounts are
to be adjusted towards sale consideration. It is the specific case of appellant that
as per clause 14 of the agreement, the 1st defendant agreed to surrender vacant
possession of the suit property on or before 31.03.2008 and the plaintiff agreed
to pay rent for the property till completion of sale. Even though the property
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A.S.No.377 of 2014
was let out to a third party by 1st defendant, it is stated that an essential term of
the agreement was to vacate the tenant and to hand over possession. Stating that
the 1st defendant could not hand over possession as agreed, it is contended by
the appellant that the 1st defendant who failed to perform his obligation under
the agreement despite notice to refund a sum of Rs.34,08,899/- did not return
the amount as agreed. Since the 2nd defendant also signed in the agreement as
guarantor agreeing to repay the advance amount, the plaintiff prayed for reliefs
making the defendants jointly and severally liable.
8. The suit was contested by the defendants by filing a written
statement. Though a payment of a sum of Rs.30,00,000/- was admitted by the
defendants towards advance, the respondents/defendants contended that the
plaintiff did not come forward to pay the balance within the time stipulated in
the agreement and that therefore, the defendants had terminated the contract. It
was further contended that the defendants have repaid a sum of Rs.14,00,000/-
to the plaintiff on 24.07.2008 and made an endorsement on the last page of the
Sale Agreement. It is further contended that another sum of Rs.8,00,000/- was
repaid on 06.08.2008 by the defendants and the 2nd endorsement was also made
in the last page of the suit Sale Agreement. The defendants therefore pleaded
that the suit for recovery of a sum of Rs.30,00,000/- is not sustainable. Though
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A.S.No.377 of 2014
the defendants agreed that they have to pay the balance amount of
Rs.8,00,000/- to the plaintiff after deducting a sum of Rs.22,00,000/-, the
defendants took a plea that they suffered damages and therefore the said sum of
Rs.8,00,000/- should be adjusted towards damages payable to the defendants
on account of breach of contract. However no counter claim is made by 1 st
defendant.
9. The Trial Court framed the following issues:
“(i) whether the Sale Agreement is genuine or not?
(ii) whether the plaintiff is entitled to get the suit
amount as prayed for?
(iii) whether the plaintiff is entitled to permanent
injunction as prayed for?
(iv) whether the defendants are entitled to claim the
damages from the plaintiff?
(v) to what other relief?”
10. The plaintiff examined himself as P.W.1 and one K.Thanikachalam
as P.W.2. Plaintiff filed Exs.A1 to A26. It is to be noted that there is no dispute
with regard to genuineness of the Sale Agreement and therefore the issue
regarding the same is unnecessary and unwarranted. Though the defendants
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have not disputed the genuineness of the Sale Agreement dated 28.02.2008
under Ex.A3, the Trial Court has rendered a finding that the plaintiff has not
proved the genuineness of the Sale Agreement by examining independent
witnesses. It is seen that the findings of the Trial Court on the other issues are
perverse and the Trial Court has not even understood the real dispute. The Trial
Court has rendered a finding that the defendants have repaid a sum of
Rs.22,00,000/- without even considering the evidence. Surprisingly, the Trial
Court without even framing an issue regarding breach of contract either by the
plaintiff or by the defendants came to the conclusion that the defendants are
entitled to adjust a sum of Rs.8,00,000/- towards damages for breach of
contract.
11. As a matter of fact, there is no evidence with regard to any damage
suffered by the defendants. There is no specific finding by the Trial Court that
the plaintiff has committed the breach of Agreement. With distorted facts and
without framing proper issues, the Trial Court ultimately dismissed the suit.
Aggrieved by the same, the above appeal is preferred by the plaintiff.
12. On the basis of the pleadings of both parties before the Trial Court,
the findings of the Trial Court and the points raised by the learned counsel
appearing for the appellant and the respondents before this Court the following
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A.S.No.377 of 2014
points are framed for determination:
(a) whether the Sale Agreement under Exs.A3 and
A4 is valid, genuine and binding on the plaintiff and the
defendants?
(b) whether the plaintiff has paid further amounts as
pleaded in the plaint and entitled to recover the same?
(c) whether the defendants have repaid a sum of
Rs.22,00,000/- as contended by them in the written
statement?
(d) whether the plaintiff has committed breach of
Agreement for Sale dated 28.02.2008 so as to enable
defendants to claim damages?
(e) whether the judgment and decree of the Trial
Court is liable to be set aside?
Points No.a, b and c:
13. The learned counsel appearing for the appellant submitted that the
findings of the Trial Court are perverse and that the Trial Court has neither
framed the issues properly nor has considered the relevant evidence in the light
of specific pleadings. He submitted that the findings of the Trial Court are
contrary to evidence and admitted facts.
14. The learned counsel contended that the execution of Sale
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Agreement under Ex.A3 is not disputed. It is the specific case of the learned
counsel for the appellant that the last page of the Sale Agreement under Ex.A3
was misplaced by the learned counsel who was engaged by the appellant and
that therefore the same was marked as Ex.A4 after it was found by his counsel
at the time of marking the documents. It is his contention that the defendants'
counsel was misled by the fact that Ex.A3 was filed without the last page.
Therefore it is contended by the appellant's counsel that the defendants' have
made an ambitious attempt to take a plea that a sum of Rs.14,00,000/- was paid
to the plaintiff on 24.07.2008 and a further sum of Rs.8,00,000/- was paid on
06.08.2008 and that those payments were acknowledged by the endorsements
made by the plaintiff in the last page of the Sale Agreement. It is pointed out
that the plaintiff surprised the defendants by producing the last page of the Sale
Agreement where there is no endorsement as pleaded by defendants.
15. It is pointed out by the learned counsel appearing for the appellant
that, though the defendants have specifically stated in their written statement
that a sum of Rs.22,00,000/- was paid on two occasions directly to the plaintiff
as per paragraph 5 of the written statement, after finding that plaintiff was in
abroad on the dates on which the defendants had allegedly made payments to
the plaintiff, the defendants during the course of evidence have contended that
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the amount was paid not to the plaintiff but to the manager of the plaintiff by
name Mr. Sri Ram. It is further seen that not even a single document has been
produced to support the plea of the defendants in their Written Statement that
they have repaid a sum of Rs.22,00,000/-. When the defendants came forward
with a specific plea of repayment, the burden lies on the defendants to prove
such repayment of money paid pursuant to the Sale Agreement under Ex.A3. In
this case, the evidence adduced by the defendants through the oral evidence of
the 2nd defendant namely, the husband of 1st defendant, is only to the effect that
the amount was paid to one Mr. Sri Ram, the Manager of the plaintiff. However
there is no plea regarding repayment to Mr.Sri Ram or acceptance of money by
him on behalf of plaintiff. It is seen that only during Cross Examination, D.W.1
has stated that repayment was to the Manager of plaintiff. Though he reiterate
that a sum of Rs.14,00,000/- and Rs.8,00,000/- was repaid and that such
repayments are acknowledged in the endorsements found in the Sale
Agreement, the witness did not explain how the document under Ex.A4, which
is the last page of the Sale Agreement does not contain any such endorsement.
The burden lies on the defendants to prove the repayment of a huge sum of
Rs.22,00,000/- but the defendants have miserably failed to discharge the same.
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A.S.No.377 of 2014
16. Having regard to the nature of pleadings and evidence adduced by
D.W.1 during the course of Cross Examination we accept the argument of the
learned counsel appearing for the appellant that the plea in the written statement
was based on the fact that the document Ex.A3 did not contain the last page and
that the defendants, therefore, believing that the last page of the Sale Agreement
is not available with the plaintiff has come forward with the false plea that the
repayments were supported by the endorsement on the last page of the Sale
Agreement under Ex.A3. When the last page was filed, as pointed out earlier the
defendants have no explanation to offer. However, the contention of the learned
counsel appearing for the respondents is that the burden lies on the plaintiff to
prove his case. It cannot be accepted especially when defendants pleaded
repayment. This Court holds that the Suit Agreement under Exs.A3 and A4
were executed by defendants and is in a genuine transaction. The plaintiff has
proved further payments. Since the further amounts have been paid at the
request of defendants, this Court has no difficulty to conclude that plaintiff is
entitled to claim refund unless there are other circumstances due to which this
Court can refuse to grant relief. The defendants failed to prove repayment of
Rs.22,00,000/- as alleged in the written statement and hence points No.a, b and
c are answered against the defendants.
Point No. d:-
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17. The Sale Agreement marked as Exs.A3 and A4 shows that the
plaintiff/ purchaser should pay balance amount of Rs.1,08,00,000/- to the
vendor within the three months from the date of Agreement subject to fulfilment
of condition Nos.14 and 15. Clause 5, 14 and 15 of the Agreement read as
follows:
“5. The purchaser shall pay the balance of sale
consideration of Rs.1,08,00,000/- (Rupees One Crore
Eight Lakhs only) to the vendor within a period of three
months from the date of this agreement subject to
fulfilment of the condition Nos.14 and 15.
........
14. The vendor agrees to surrender vacant
possession of the scheduled mentioned properties to the
purchaser or or before 31st March 2008 and up to the
date of registration of Sale Deed the purchaser will pay
the monthly rent as mutually agreed and fixed between
the vendor and the purchaser is free to use all the land,
building, infrastructure facilities, machineries and
amenities described in the schedule.
15. The vendor assures the purchaser that, name
transfers pending or to be progressed before any
authority in the name of the vendor should be completed
before the registration of Sale Deed and the vendor will
bear all expenses for the same.”
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18. In the Agreement for Sale in Ex.A3, the vendor namely the
defendants have agreed that no modification or alteration will be carried out in
the schedule mentioned suit properties. The plaintiff-purchaser had also agreed
to pay the lease amount till the registration of the Sale Deed. Similarly the
defendants have also agreed that the possession of the property will be handed
over to the plaintiff on or before 31.03.2008 without any modification or
alteration in the property.
19. From the reading of the entire Agreement for Sale, it is seen that
the condition that the defendants will surrender vacant possession to the
plaintiff on or before 31.03.2008 is an essential condition. However during the
course of evidence, D.W.1 admitted that the entire premises was in the
possession of a tenant one Mr. Senthil Kumar and in the course of evidence it is
also admitted that the said tenant has filed a petition before the Court. However
the defendants failed to disclose this fact in their written statement. D.W.1 in his
evidence stated as follows:
“bre;jpy;Fkhh; vd;gth; vd;Dila bgahpYk; vd;
kidtp bgahpUk; Kd;rPg; nfhh;lo; y; uhzpg;ngl;
x/v!;/67/2008 tHf;F bjhlh;ej; pUe;jhh; vd;why; rhp/ me;j
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tHf;fpy; bre;jpy;Fkhh; vd;gtiu bjhHpw;rhiyapypUe;J
btspnaw;w TlhJ vd;W ,ilf;fhy; cj;jput[ I/v/87/
2008 cj;jputplg;gl;oUe;jJ/ bre;jpy;Fkhh; vd;gth;
rk;ke;jkhf ve;j tptuj;ija[k; v';fsJ gjpt[iuapnyh
vdJ gp//th/K:yj;jpnyh ehd; brhy;ytpy;iy vd;why; rhp/”
20. Therefore from the pleadings and evidence, this Court has no
hesitation to hold that the defendants have committed breach of Agreement
under Ex.A3. In the Legal Notice in Ex.A14 dated 29.03.2008 the 1st defendant
called upon the plaintiff to pay the balance of Rs.1,08,00,000/- within three
days after receipt of the notice. The plaintiff was also informed that in case the
plaintiff does not pay the amount, the Agreement for Sale shall stand cancelled
automatically and the defendants would not be bound by the Agreement. In
response to the legal notice in Ex.A14 dated 29.03.2008, the plaintiff had issued
a reply dated 05.06.2008 in Ex.A16. As per the reply notice the plaintiff, not
only mention the payments so far made by the plaintiff, but also contends that
the defendants had agreed to hand over possession of the scheduled properties
on or before 31.03.2008 and were supposed to collect rent from the plaintiff
thereafter till the sale deed is executed. The reply was sent specifically pointing
out that lapses on the part of defendants and that time is the essence of the
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contract.
21. By a legal notice dated 01.07.2008 under Ex.A17 the defendants
put the plaintiff on notice that Agreement of Sale Deed dated 28.02.2008 stood
terminated. In response to the same, the plaintiff issued a reply notice dated
08.07.2008 through a telegram under Ex.A18 calling upon the defendants to
return a sum of Rs.32,08,899/- being the amount paid by plaintiff to the
defendants on various dates. Thereafter the suit for recovery of money was filed
by the plaintiff. From the admitted facts and sequence of events pointed out
above, this Court holds that the defendants have committed breach of agreement
and hence the plaintiff is entitled to get refund of the entire amount of
Rs.32,08,899/- paid to defendants.
22. The Trial Court has erroneously found that the defendants are
entitled to a sum of Rs.8,00,000/- towards damages even though the Trial Court
had not framed any issue on breach of contract. In this case, this Court has
already come to the conclusion the Agreement for Sale in Ex.A3 has been
terminated as a result of non performance of the terms of the agreement by the
defendants. When the fact that the defendants did not hand over possession of
the suit properties as agreed upon is admitted, the inevitable corollary is that the
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plaintiff cannot be held liable for non payment of balance of sale consideration
as per the Agreement for Sale under Ex.A3 and A4. When the defendants have
committed breach of Agreement it is arbitrary and inequitable to hold the
plaintiff liable to pay damages to the tune of Rs.8,00,000/- and to adjust the
said sum with the amount the plaintiff had already paid as advance. When there
is no counter claim nor plea of set of, the Trial Court without considering the
admitted facts has held that the defendants are entitled to a sum of
Rs.8,00,000/- towards damages from the plaintiff.
23. Though the plaintiff has paid a sum of Rs.30,00,000/- as advance
under the Agreement for Sale, certain other payments were also made by the
plaintiff and such payments are not in dispute. The question, whether the
plaintiff is entitled to get the amount after the termination of the Agreement for
Sale has to be examined in the light of the pleadings and evidence. This Court
finds that as per the plaint averments, the amounts were paid at the request of
the defendants. It is stated in the plaint that a sum of Rs.15,000/- was paid to
M/s.Sivam Planners towards Area Mapping charges on 19.04.2008. A further
sum of Rs.15,000/- was also paid to the Indian Bank Valuer on 21.04.2008. A
sum of Rs.2,500/- was paid by the plaintiff towards fees payable to the Indian
Bank panel advocate on 02.05.2008. It is the case of the plaintiff that these
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amounts were paid as the plaintiff approached his bankers for funding the
project. These amounts were paid by the plaintiff towards processing of loan
application and scrutiny of legal documents or in furtherance of the contract.
Since the defendants have committed breach of contract, the plaintiff is entitled
to get the money. Another sum of Rs.96,919/- was stated to have been paid by
the plaintiff towards some arrears in respect of scheduled property to the
Electricity Board, TANSIDCO, Ranipet SIDCO Finished Leather Effluent
Treatment Company Limited on 26.05.2008 and Rs. 30,480/- to Ranipet
SIDCO Enterpreneurs Association on 27.05.2008.
24. During the course of evidence, the plaintiff, who was examined as
P.W.1, has specifically pleaded that these payments were made in respect of
arrears that fell due by the defendants in respect of the suit property. During the
cross examination of the plaintiff as P.W.1 neither the payments as borne out
from records nor the evidence of P.W.1 was contradicted by any independent
evidence.
25. Even in the evidence of D.W.1 the payments were not disputed but
the liability of the plaintiff alone is disputed by stating that the claim of a sum of
Rs.2,00,000/- towards bank loan processing charges and funding towards suit
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property is not maintainable and that the plaintiff is not entitled to the said sum.
With regard to the specific case of the plaintiff as P.W.1 regarding specific
payments, there is no evidence of D.W.1 in the Chief Examination disputing the
liability nor the actual payment of the plaintiff. In the said circumstance, this
Court is unable to find any valid reason to reject the claim of the plaintiff with
regard to these amounts claimed by the plaintiff in the plaint.
26. Having regard to the findings on the issues and the points which
we have framed for consideration, this Court is of the view that the plaintiff is
entitled to a sum Rs.32,08,899/-. Even though a sum of Rs.3,00,000/- is claimed
by the plaintiff towards damages, this Court finds no proper evidence to
substantiate the quantum of damages.
27. In the result, the appeal suit stands allowed and the judgment and
decree dated 29.01.2014 made in O.S.No.9 of 2010 passed by the learned II
Additional District and Sessions Judge, Vellore at Ranipet, Vellore District is
hereby set aside. The plaintiff is entitled to a decree for a sum of Rs.32,08,899/-
along with the interest at 12% from the date of payment till the date of plaint.
The plaintiff is entitled to future interest at 6% from the date of plaint till the
date of realization of the amount. No costs. Consequently, connected
miscellaneous petitions are closed.
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[SSSRJ] [NMJ]
19.10.2022
cda
Index : Yes/No
Speaking/Non Speaking order
S.S.SUNDAR, J.,
AND
N.MALA, J.,
cda
To
1.The Managing Director,
Arkay Leathers (P) Limited,
R.Kumar, S/o.Late A.Ramaswami,
Having its Registered Office at
91/4, First Floor, Anna Salai,
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A.S.No.377 of 2014
Nagalkeni, Chrompet, Chennai – 600 044.
2.The Section Officer, VR Records,
High Court, Chennai.
A.S.No.377 of 2014
19.10.2022
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