PREMANAND R. SHENOY Vs CUSTODIAN .
Case number: C.A. No.-005524-005524 / 2004
Diary number: 13375 / 2004
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 5524 OF 2004
Premanand R. Shenoy ..…Appellant
Versus
Custodian & Ors. ....Respondents
JUDGMENT
Dr. Mukundakam Sharma, J.
1. By filing the present appeal the appellant has challenged the
judgment and order dated 5.3.2004 passed by the Special Court
established under sub-section (1) of Section 5 of the Special
Court (Trial of Offences Relating to Transactions in Securities)
Act, 1992 (hereinafter referred to as ‘the Act’) whereby and
whereunder the Special Court allowed the application filed by the
Custodian (respondent No. 1 herein) thereby directing the
appellant to pay to the Custodian an amount of Rs. 2,83,192/-
with interest at the rate of 18% per annum from 22.7.1991 to
29.2.1992 which amount the Custodian would receive for and on
behalf of respondent No. 2.
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2. Shri B. Ratnakar, the father of the appellant was the Chairman
and Managing Director of M/s. Fair Growth Financial Services
Limited (for short the ‘Company) which is respondent No. 2
herein. There is no dispute with regard to the fact that the
father of appellant was the Chairman and also In-charge of the
aforesaid Company. He died on 2nd February, 1992. The
appellant became the Director of the aforesaid Company
immediately after the demise of his father. An order was placed
for purchase of a Mahindra Jeep by making payment of a cheque
dated 22.7.1991 for Rs. 2,83,192/-. The said order
was placed with M/s. Tirupati Balaji Motors, New Delhi. As per
the original delivery receipt and letter addressed to the
appellant, the vehicle was delivered to the appellant on
15.4.1992. In this connection, reference may be made to the
letter dated 12.4.1992 (Annexure R-5 in the paper book) which
is addressed to the appellant herein. The subject of the said
letter was with respect to the delivery of his vehicle. By the said
letter M/s. Tirupati Balaji Motors, New Delhi informed the
appellant that despite repeated reminders for the last five
months regarding delivery of the aforesaid vehicle, the delivery
was not taken. As per the order placed, the said jeep was lying
ready for the last five months and was duly registered
temporarily in the name of the appellant. Copy of the temporary
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registration and the bill of the receipt were also enclosed with
the said letter.
3. Before dwelling further, it would be relevant here to mention that
the Reserve Bank of India, in the course of its investigation,
found large scale irregularities and malpractices in the
transactions in both the Government and other securities
indulged in by some brokers in collusion with the employees of
the various banks and financial institutions. The said
irregularities and malpractices led to the diversion of funds from
banks and financial institutions to the individual accounts of
certain brokers. To deal with the aforesaid situation and, in
particular, to ensure speedy recovery of the huge amount
involved, to punish the guilty and restore confidence in, and
maintain the basic integrity and credibility of the banks and
financial institutions, the Special Court was constituted for trial of
offences relating to transactions in securities and in that regard
an Act was enacted called “the Special Court (Trial of Offences
Relating to Transactions in Securities) Act, 1992”. Section 3 of
the said Act reads as follows
“3. Appointment and functions of Custodian – (1) The Central Government may appoint one or more Custodian as it may deem fit for the purposes of this Act.
(2) The Custodian may, on being satisfied on information received that any person has been involved in any offence relating to transactions in securities after the 1st day of April, 1991 and on and before 6th June, 1992, notify the name of such person in the Official Gazette.
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(3) Notwithstanding anything contained in the Code and may other law for the time being in force, on and from the date of notification under sub-section (2), any property, movable or immovable, or both, belonging to any person notified under that sub-section shall stand attached simultaneously with the issue of the notification.
(4) The property attached under sub-section (3) shall be dealt with by the Custodian in such manner as the Special Court may direct.
(5) The Custodian may take assistance of any person while exercising his powers or for discharging his duties under this section and Sec.4.”
4. In terms of the aforesaid provision, M/s. Fair Growth Financial
Services Limited was declared as a notified person. Sub-section
3 of Section 3 empowers the Custodian to attach any property
which could be either movable or immovable, or both, belonging
to the notified person. The said property which is attached
under sub-section 3 could be dealt with by the Custodian in such
a manner as the Special Court direct in that regard. In order to
comply with the statutory provisions, the Custodian (respondent
No. 1 herein) issued a public notice dated 10.9.1992 calling upon
all the persons who had dealings with M/s. Fair Growth Financial
Services Limited to inform him about the same. The appellant,
however, after a long period, for the first time, by his letter
dated 4.8.1998 informed the Custodian that one Mahindra Jeep
belonging to respondent No. 2 was parked at S-25, Panchasheel
Park, New Delhi-110001, at the residence of one Mr. Vijay
Sachadev. It was also informed by the appellant in that letter
that the said vehicle was supposedly under a hire purchase/lease
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agreement. The appellant also enclosed with the aforesaid letter
dated 4.8.1998 five original letters pertaining to the said vehicle
which are of the following nature :
1. Letter dated 11.1.1992 from respondent No. 2 to
M/s. Tirupati Balaji Motors, New Delhi.
2. Original invoice for Rs. 2,90,200/- in the name of the
appellant.
3. Original C.M. Form dated 3.3.1992.
4. Original letter dated 12.4.1992 addressed to respondent
No. 1.
5. Original delivery receipt dated 15.4.1992.
5. All the aforesaid letters and documents are addressed to the
appellant. After receipt of the aforesaid documents alongwith
the letters annexed therewith and after making necessary
enquiries, the Custodian came to the conclusion that respondent
no. 2 had financed the purchase of the said vehicle for the
appellant. According to the respondent No. 1 (the Custodian),
respondent No. 2 had placed an order for the said vehicle on
behalf of the appellant to M/s. Tirupati Balaji Motors, New Delhi
by issuing a cheque for Rs. 2,83,192/- dated 22.7.1991. It was
also found that respondent No. 2, thereafter by letter dated
10.3.1992, informed the said Ms/. Tirupati Balaji
Motors, New Delhi that they were constrained to cancel the order
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of the said vehicle due to non-delivery thereof and demanded
back the amount of Rs. 2,83,192/- along with interest at the rate
of 22% per annum for the period from 22.7.1991 to 29.2.1992.
It transpires from the original delivery receipt that the said
vehicle was delivered to respondent No. 2 on behalf of the
appellant on 15.4.1992 and, therefore, it was concluded that
there was an agreement between respondent No. 2 and the
appellant to enter into a hire purchase agreement in respect to
the said vehicle. On enquiry made, the Custodian found the said
vehicle to be in a dilapidated and rusty condition parked at S-25,
Panchasheel Park, New Delhi-110001. On further enquiry being
made by the Custodian, it was found that the registration
number found on the body of the vehicle was a fake one and, in
fact, the same belonged to a Maruti Van registered.
6. Consequent thereto and pursuant to the statutory responsibility
placed on the Custodian under the Act, the Custodian filed an
application before the Special Judge. The appellant was served.
The Special Court thereafter considered the said application. In
the light of the submissions made on behalf of both the parties
and on consideration of the records, it was found that the entire
transaction was authorised by the appellant and that he was all
along aware of the aforesaid transaction. Consequently, the
application filed by the Custodian was allowed and the appellant
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was directed to pay to the Custodian the amount of Rs.
2,83,192/- with interest at the rate of 18% per annum from
22.7.1991. The amount of Rs. 10,00,000/- was also deposited
by the appellant during the course of hearing of the aforesaid
application and the amount was directed to adjusted from the
said deposit.
7. Being aggrieved by the aforesaid order passed by the Special
Court, the present appeal is filed.
8. We have heard the learned counsel appearing for the appellant
as also the learned counsel appearing for the respondents. We
have also perused the documents placed on the records.
9. The father of the appellant, who was the Chairman of the notified
party, expired on 2.2.1992. Order for purchase of the aforesaid
vehicle was placed on 22.7.1991. Office note of the said debt of
M/s. Fair Growth Financial Services Limited is annexed as
Annexure R-2 with paper book and relevant portion thereof reads
as follows :
“1.0 Chairman has verbally sanctioned H.P. Finance for Mr. Premanand R. Shenoy Ms. Fairgrowth Agencies Ltd. for a Mahindra Jeep. The cost of the said good is RS.2,83,192, to be supplied by M/s Tirupati Balaji Motors.
2.0 The payment for the vehicle is to be made to day (prior to the announcement of the Budget on 24.7.91). hence after taking approval from Mr. Rajagopalan, Vice
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President, on phone a cheque for the said amount is being released today.”
10. The aforesaid office note clearly indicates that the hire purchase
finance was made available to the appellant by respondent No. 2
and the said amount for purchase of the said Mahindra Jeep
vehicle was sanctioned by the Chairman verbally as stated in
paragraph 1.0 of the office note mentioned hereinabove. The
cost of the said vehicle is Rs. 2,83,192/-. It is also mentioned in
that note that payment for the said vehicle was to be made on
22.7.1991 and, therefore, after taking approval of Mr.
Rajagopalan, Vice President, a cheque for the said amount was
released. There is another letter available on record annexed as
Annexure R-3 which is dated 11.1.1992. The said letter refers to
the subject of the Mahindra Jeep to be sold to Mr. Premanand R.
Shenoy, the appellant herein. In the said letter, respondent No.
2 has made reference to proforma invoice No. 791 dated
22.7.1991 intimating further that the cheque dated 22.7.1991
for Rs. 2,83,192/- was sent for supply of the jeep which was
subject to a hire purchase agreement between respondent No. 2
and the appellant. Reference is already made to letter dated
12.4.1992 which again relates to the delivery of the aforesaid
vehicle. The said letter is also addressed to the appellant at the
address of respondent No. 2 intimating that the aforesaid jeep is
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lying ready for the last five months and is also duly registered
temporarily in the name of the appellant.
11. It is an admitted position that subsequent thereto the jeep was
delivered along with Temporary Registration No. HRU 4413 AT
which is annexed as Annexure R-4. The name of the appellant
appears against the name of the registered owner. In fact, the
aforesaid documents were sent by the appellant himself to
respondent No. 1 (the Custodian) under his letter dated 4.8.1998
informing the Custodian that one Mahindra Jeep is parked at S-
25, Panchasheel Park, New Delhi-110001. The appellant, in that
letter, had also stated that the ex-officials of M/s. Fair Growth
Financial Services Limited informed him that the vehicle was
supposed to be under hire purchase/lease agreement.
12. On appreciation of the aforesaid documents, the Custodian has
come to a finding and conclusion that the appellant, being a
Director of the M/s. Fair Growth Financial Services Limited of
which his father was Chairman and Managing Director, was
aware that the jeep had been purchased in his name for which
consideration was paid by the M/s. Fair Growth Financial Services
Limited. The premises S-25, Panchasheel Park, New Delhi-
110001 was previously occupied by the father of the appellant.
Having found all those facts against the appellant, it was
concluded that the vehicle in question was purchased by the
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appellant through respondent No. 2 on hire purchase agreement
and, therefore, the amount was paid by respondent No. 2.
Therefore, the vehicle was registered in the name of the
appellant. When the temporary registration of the vehicle was
taken on 3.3.1992, the delivery of the vehicle was taken by the
notified party. The appellant was the Director of the notified
party. Consequent thereto, a categorical finding was recorded
that the aforesaid transaction was known and authorised by the
appellant who was aware that the vehicle was ordered by his
father on his behalf for which consideration was paid by the
notified party. In that view of the matter, the direction was
issued for payment of the amount in accordance with the
provisions of the aforesaid Act.
13. Learned Counsel appearing for the appellant, however,
submitted that the aforesaid conclusions arrived at by the
Special Court are perverse for when the order was placed for
purchase of the vehicle and when the payment was made, that
is, on 22.7.1991, he was nowhere connected with the business of
respondent No. 2. Therefore, the appellant had no knowledge of
the aforesaid transaction. This submission, however, in our
considered opinion, is misplaced in view of the findings and
conclusions recorded hereinbefore on the basis of the documents
on record.
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14. All those documents which were sent by the appellant himself to
the Custodian clearly indicate that the vehicle was ordered in the
name of the appellant. Order for purchase of the vehicle was
placed in the name of the appellant. Respondent No. 2 has also
sanctioned hire purchase finance for the appellant who is the
Chairman of M/s. Fair Growth Financial Services Limited for a
Mahindra Jeep. The name of the appellant was also registered
as a registered owner in the temporary registration. Therefore,
despite the dispute raised by the appellant, it is clear that the
appellant was the owner of the vehicle in question and that it
was purchased on hire purchase and that it was financed by
respondent No. 2 after the amount was sanctioned by the father
of the appellant who was the Chairman towards hire purchase
finance for the appellant. The vehicle was delivered on
15.4.1992 when he was the Director and In-charge of
respondent No. 2 which is quite evident from the delivery note
referred to hereinbefore. Therefore, the nexus between the
purchase of the vehicle and the involvement of the appellant in
the deal is clearly established.
15. In view of the aforesaid discussion, we find no infirmity in the
order passed by the Special Court. We uphold the said order but
in the peculiar facts and circumstances of the case and taking
into consideration the fact that the appellant himself informed
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the Custodian about the aforesaid vehicle we modify the order
for payment of interest at the rate of 18% per annum by
directing that interest on the aforesaid amount of Rs. 2,83,192/-
shall be paid at the rate of 9% per annum from 22.7.1991 to
29.2.1992. An amount of Rs. 10,00,000/- is already lying
deposited in terms of order passed which was deposited by
respondent No. 1. The amount payable by the appellant,
therefore, shall now be calculated in terms of this order and the
said amount shall be adjusted out of the amount lying deposited.
So far paragraph No. 21 of the judgment and order of the
Special Court is concerned, we find no infirmity in the same and,
therefore, the same is upheld.
16.In terms of the aforesaid order, this appeal is disposed of with
modification with regard to the interest payable.
...............………………………J. [Dr. Mukundakam Sharma]
.…................………………..J. [Dr. B.S. Chauhan]
New Delhi, May 26, 2009
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