Telangana High Court
N.Gopal Naidu vs M/S. Narne Estate Private ... on 1 October, 2021
Bench: T.Amarnath Goud
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
SECOND APPEAL NOs.488, 489, 490, 491, 493, 494, 495, 496, 497,
499, 500, 716, 717, 718, 721, 722, 723, 724, 725 & 727 of 2015
COMMON JUDGMENT:
1 Since all the second appeals are preferred aggrieved by the
judgment and decree dated 23.12.2014 passed in various cross
appeal suits on the file of the Court of the V Additional District
Judge, Bhongir, wherein and whereby the learned V Additional
District Judge set aside the judgment and decree dated
05.01.2009, with regard to rectification of various sale deed
documents, passed in several suits on the file of the Court of the
Senior Civil Judge, Bhongir, and since the point involved in all
these second appeals is one and the same all these second appeals
are disposed of by this common judgment.
2 For the sake of convenience, I refer to the facts of the case as
were pleaded in S.A.No.488 of 2015.
3 M/s. Narne Estates Private Limited, represented by its
Chairman and Managing Director, the first respondent herein, filed
O.S.No.75 of 2005 on the file of the Court of the Senior Civil Judge,
Bhongir against the appellant - N. Gopal Naidu and others for
perpetual injunction restraining the appellant from alienating,
transferring or creating any charge or mortgage in favour of any
their parties in respect of the suit schedule property and direct the
fourth defendant in the said suit to rectify the sale deed
No.643/1/93, dated 23.02.1993 in respect of the name of vendee
by substituting the name of the plaintiff (first respondent herein) in
place of the name of the defendant No.1 (appellant herein).
2
4 For the sake of convenience, parties to these second appeals,
will hereinafter be referred to as they were arrayed before the Court
below.
5 The plaintiff contended that the first defendant, by playing
fraud, obtained sale deeds in respect of suit schedule property in
his name instead of the plaintiff though the purchase of suit
schedule property was with the funds of the company and hence
the plaintiff prayed for the relief of permanent injunction. The
plaintiff further prayed for rectification of name in the sale deed
directing the Sub-Registrar concerned to strike out the name of the
first defendant as vendee and mention the name of the plaintiff in
the sale deed.
6 The trial Court, after framing appropriate issues, held that
the plaintiff is entitled to the relief of permanent injunction. But, in
so far as the second issue relating to the rectification of the sale
deed is concerned, the trial Court held that the plaintiff is not
entitled to the said relief since the plaintiff has not sought for the
relief of declaration of title to the suit schedule property. The trial
Court further observed that the Court fee is chargeable under
section 21 of the A.P. Court Fee and Suits Valuation Act, 1956,
however, the plaintiff filed a fixed court fee of Rs.300/- under
Section 47 of the Court fee Act and that Section 47 is not intended
for the purpose of seeking a relief in respect of immovable property
not covered by other sections and when a relief is not covered by
other sections of the Act, the fee is payable only under section 21
of the Act and hence the plaintiff is not entitled to seek any relief
for rectification of name in the records of the Sub Registrar
3
concerned. By judgment and decree dated 05.01.2009, the trial
Court decreed the suit partly, grating perpetual injunction
restraining the first defendant from alienating, transferring or
creating charge or mortgage in favour of third parties in respect of
the suit schedule property and dismissed the rest of the claim.
7 Aggrieved by the same, the unsuccessful plaintiff preferred
Cross Appeal Suit No.4 of 2012 on the file of the Court of the V
Additional District Judge, Bhongir. The lower appellate court, after
reappraising the entire material available on record, both oral and
documentary and by following the ratio laid down in Sheo Murat
Vs. Ram Muran {AIR 2004 SC 267} and State of Karnataka Vs.
K.K. Mohandas {AIR 2007 SC 2917} and also in view of Section 26
of the Specific Relief Act, allowed the appeal by judgment and
decree dated 23.12.2014. The lower appellate court observed that
the first defendant played prayed on the plaintiff since Ex.A.5
agreement would clearly show that the first defendant, being
director and authorizing the plaintiff to pursue the transactions on
behalf of the plaintiff, obtained Ex.A.8 sale deed in his favour. In
Ex.A.5 agreement it is manifestly clear that D.2 and D.3 agreed to
sell the property in favour of the plaintiff and that they also
received the sale consideration from plaintiff in respect of the suit
schedule property. The lower appellate court further held that the
findings of the trial Court is contrary to Section 26 of the Specific
Relief Act since there is nothing in Section 26 of the said Act that
relief of rectification cannot be granted unless relief of declaration
is sought.
4
8 As stated supra, aggrieved by the judgment and decree of the
learned V Additional District Judge, Bhongir, dated 23.12.2014,
the first defendant preferred this second appeal.
9 The learned counsel for the appellant - first defendant by
framing as many as nine substantial questions of law, submitted
that the plaintiff failed to prove the fraud alleged to have been
played by the first defendant, the suit schedule property is not that
of the plaintiff company but is self acquired properties of the first
defendant, the first defendant was never appointed as Paid
Director of the plaintiff company and that the rectification is
permissible only by the parties to the instrument and by none else
and since the plaintiff is not party to the instrument, such relief
cannot be granted. The learned counsel for the appellant / first
defendant relied on the ratio laid down in Joseph John Peter
Sandy Vs. Veronica Thomas Rajkumar1.
10 As could be seen from the record and the judgments of both
the courts below, both the courts, keeping in view of the recitals of
Exs.A.5 and A.8, have concurrently held that the first defendant,
in the capacity of Paid Director, played fraud on the plaintiff.
Therefore, the decision relied on by the learned counsel for the
appellant first defendant in Joseph John Peter Sandy case (1
supra) has no application to the facts of the case.
11 Further, the lower appellate Court has categorically held that
in view of Section 26 of the Specific Relief Act the plaintiff is
entitled to seek the relief of rectification.
1 LAWS (SC) 2013 319
5
12 Therefore, all the questions of law raised by the learned
counsel for the first defendant / appellant are purely questions of
fact, which were elaborately dealt with by the courts below and
there is no substantial question of law left to be decided in this
second appeal. This Court, sitting under Section 100 CPC cannot
re-appreciate factual aspects, which were considered and held by
both the courts below, once again. Only when there is any error
apparent on the face of the record with regard to the legal
proposition, this Court will certainly interfere with the judgments
of the courts below.
13 The finding of the lower appellate Court with regard to the
rectification of the sale deed, in view of Section 26 of the Specific
Relief Act, needs no interference.
14 Hence the second appeal is liable to be dismissed. Having
regard to the observations and findings given in this Second
Appeal, and since the point involved in all the remaining second
appeals is one and the same, they are also liable to be dismissed.
15 In the result, all the Second Appeals are dismissed at the
admission stage. No order as to costs. Miscellaneous petitions, if
any, pending in these second appeals also stand dismissed.
__________________________
T. AMARNATH GOUD, J.
Date: 28.9.2021
Kvsn
