VAN VIBHAG K.G.N.SAHKARI ANSTH.MARYADIT Vs RAMESH CHANDER .
Bench: G.S. SINGHVI,ASOK KUMAR GANGULY, , ,
Case number: C.A. No.-008982-008982 / 2010
Diary number: 33215 / 2007
Advocates: Vs
SHIVAJI M. JADHAV
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8982 OF 2010 (Arising out of SLP (Civil) No.1518 of 2008)
Van Vibhag Karamchari Griha Nirman Sahkari Sanstha Maryadit (Regd.) ..Appellant(s)
Versus
Ramesh Chander & Others ..Respondent(s)
J U D G M E N T
GANGULY, J.
1. Leave granted.
2. The appellant, Van Vibhag Karamchari Griha Niraman
Sahkari Sanstha Maryadit, Indore (hereinafter
referred to as ‘the appellant’), was constituted and
registered under the Madhya Pradesh Cooperative
Society Act, 1960 on 26.5.1970, for the purpose of
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providing residential plots to the employees of the
forest department of Madhya Pradesh Government.
3. On 28.3.1974, three farmers, namely Ramesh Chander
(hereinafter referred to as ‘the first respondent’),
Mahavir Singh and Chunni Lal, entered into an oral
agreement with the appellant to sell their
respective land measuring 2.039 hectares bearing
khasra No. 203/2, 1.019 hectares bearing khasra No.
203/1 and 1.602 hectares bearing khasra No. 204/1,
situated at village Chitawad tehsil and district
Indore, to the appellant at Rs.2 lacs per hectare.
On 25.1.1975, all the three farmers jointly received
Rs.2000/- as earnest money as per the agreement
dated 28.3.1974 and delivered possession of the said
land to the appellant. The agreement to sell was
executed and signed by all three farmers on
31.3.1976. The present dispute only concerns Ramesh
Chander, i.e. the first respondent.
4. The Urban Land (Ceiling and Regulation) Act, 1976
(hereinafter the Ceiling Act) was passed by the
Central Government and enforced by the Government of
Madhya Pradesh (MP) on 9.9.1976. The first
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respondent filed details of the total vacant land
possessed by him before the competent authority
under the Ceiling Act on 24.12.1979 and also filed
an exemption application under Section 20 of the
Ceiling Act, in which he specified that land bearing
khasra No. 203/2 was sold to the appellant.
5. The first respondent also submitted his affidavit to
the appellant on 23.7.1982 that he had sold his
agricultural land bearing khasra No. 203/2 to the
appellant for consideration and that possession of
the same had been handed over. Full payment of the
sale consideration amounting to Rs.3,20,000/- was
made to the first respondent on 28.8.1984.
6. On 26.4.1985, the Indore Development Authority
declared a Scheme over including the disputed land.
Accordingly, the Government of M.P. issued a
notification under Section 4(1) of the Land
Acquisition Act, 1894 with respect to the said land.
On 17.6.1985, the first respondent filed an
application to the District Collector, Indore
stating that he had sold the disputed land to the
appellant and possession of the same had been handed
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over to the appellant, and that the first respondent
did not have any right regarding the acquisition of
the said land or to get compensation for the same.
All proceedings regarding acquisition were to be
referred to the appellant and he prayed that the
said land be exempted from acquisition.
7. Thereafter, notification under Section 6 of Land
Acquisition Act was published on 11.6.1986.
8. The first respondent had filed another affidavit
dated 16.12.1986 stating that the appellant was in
possession of the land in question.
9. On 5.1.1987, the appellant filed a writ petition
(No.39/1987) along with the first respondent in the
High Court, for quashing the acquisition of the
disputed land. The High Court issued an ad-interim
injunction on 15.1.1987 staying further proceedings
before the Land Acquisition Officer.
10. The first respondent, on 3.2.1991, issued a public
notice in a local daily, called Dainik Bhaskar, that
he is the owner and in possession of the disputed
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land, and any action taken by the appellant over
such land would not affect the rights of ownership
and possession of the first respondent over the
land. He also stated that the agreement to sell and
Power of Attorney in favour of the appellant stood
cancelled. Immediately, thereafter, the appellant
filed a suit on 11.2.1991 (COS No. 19A/1990) for
declaration of ownership of the appellant Society in
suit land and for permanent injunction in the court
of 3rd Civil Judge, Class II, Indore. The suit was
subsequently transferred to the 7th Civil Judge,
Class II, Indore as COS No. 603A/1992.
11. Appellant’s prayer for temporary injunction made in
the suit was dismissed by the Trial Court on
8.10.1998 by a detailed reasoned order and in that
order it has been mentioned by the learned Trial
Judge, that the appellant (plaintiff in the suit)
failed to make out any strong prima facie case and
that the suit was not filed for relief of specific
performance. (Para 48 of the order).
12. On 14.1.1994, when the writ petition before the High
Court came up for hearing, the Indore Development
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Authority declared that it had withdrawn its scheme,
and therefore, the High Court allowed the writ
petition and quashed the notification under the Land
Acquisition Act. The High Court ordered the land be
reverted to the original owner as the notification
under challenge was quashed.
13. On 3.1.2000, Samroj Khan, 7th Civil Judge, Class II
and Judicial Magistrate, 1st class, filed a complaint
before the Chief Judicial Magistrate (CJM), 1st
Class, Indore, under Section 340 of the Code of
Criminal Procedure, 1973, on the ground that the
first respondent had committed offences under
section 199/193 of the IPC, and requested the CJM to
prosecute him for such offences. The said complaint
is still pending.
14. The Parliament enacted the Urban Land (Ceiling and
Regulations) Repeal Act, 1999 and the Legislative
Assembly of Madhya Pradesh adopted it by a
resolution dated 17.2.2000. Accordingly, the Ceiling
Act stood repealed in Madhya Pradesh with effect
from 17.2.2000.
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15. Thereafter, appellant by a legal notice dated
4.6.2000 called upon the first respondent to execute
and register the sale deed of the disputed land in
favor of the appellant and failing which the
appellant threatened to file a suit for specific
performance. The first respondent, by a legal notice
dated 17.6.2000, refused to act in terms of the
notice of the appellant dated 4.6.2000. In the
meantime the appeal filed by the appellant against
the order dated 8.10.1998 passed by the Trial Court
refusing to grant temporary injunction, was also
dismissed by the order dated 15.5.2002, and the
findings reached by the Trial Court in its order
dated 8.10.1998 were affirmed by the First
Additional District Judge, Indore. The appellant
did not carry the challenge any further against such
concurrent refusal of its prayer for temporary
injunction.
16. Then the appellant moved on 16.12.2002 an
application for amendment of the pleadings under
Order 6 Rule 17 of CPC in the pending civil suit for
inclusion of the relief of specific performance of
contract. The same was allowed by the order dated
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10.3.2003 and the amendment was accordingly
incorporated on 17.3.2003.
17. The first respondent filed an application under
Section 114 and Order 47 Rule 1 CPC for a review of
the order dated 10.3.2003. The same was dismissed by
Court on 23.6.2003. The plaint was returned to the
appellant for filing the same in the Court of
competent jurisdiction as the suit exceeded the
pecuniary jurisdiction of the Civil Court (category
II).
18. Immediately on 25.6.2003, the appellant presented
the plaint in the Court of 6th Additional District
Judge, Indore along with an application under
Section 14 of the Limitation Act, praying for
exclusion of time spent in prosecuting the suit in
the Court of 7th Civil Judge Class II, Indore (i.e.
from 11.2.1991 to 23.6.2003). The plaint was
transferred to the 19th Additional District Judge,
Indore and was registered as COS No. 6A/2003.
19. Before the trial court, the appellant contended that
on 11.2.1991, while instituting the suit, it had not
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sought the relief of specific performance in view of
the fact that no exemption under Section 20 of Urban
Land Ceiling Act (hereinafter, ‘the Act’) was
obtained in respect of suit land. However, the said
contention was rejected by the Trial Court on
23.8.2004 by a detailed order and the suit was
dismissed. The trial court also dismissed the
application under Section 14 of the Limitation Act
filed by the plaintiff (appellant herein) praying
for exclusion of time from 11.2.1991 to 23.6.2003.
20. Aggrieved thereby, the appellant filed a writ
petition before the High Court, which was treated as
Appeal No. 142/2005. The High Court, vide its
impugned judgment dated 10.8.2007, dismissed the
appellant’s appeal.
21. Assailing the judgment of the High Court, the
learned Counsel for the appellant urged that the
agreement for sale, dated 31.3.1976, was acted
upon by all the vendors including the first
respondent. It was specifically urged that the
first respondent participated and cooperated
with the appellant in all legal proceedings in
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respect of the said land wherein the first
respondent took the stand that the land in
question has been agreed to be sold to the
appellant for valuable consideration and that
the appellant has been put in possession of the
same. This Court therefore, should not allow the
appellant to approbate and reprobate by taking a
completely different stand in the public notice
which was published by him in Dainik Bhaskar. In
support of such contention, the learned counsel
relied on a few judgments.
22. Reliance was first placed on the judgment of
this Court in the case of C. Beepathumma & Ors. v. V.S. Kadambolithaya & Ors., reported in (1964) 5 SCR 836. The learned Counsel relied on
the doctrine of election, by referring to
Maitland’s Lectures on Equity, as also on
Leading Cases on Equity by White and Tudor,
considered by this Court in page 850 of the
report. In the aforesaid case, this Court was
explaining the doctrine of election that
prohibits a person from taking inconsistent
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stand in connection with certain documents. It
may be noted that neither before the Trial Court
nor the High Court, did the appellant advance
this argument. Apart from that, in the notice
dated 3.2.1991, the first respondent clearly
stated that the agreement of sale between him
and the appellant stood cancelled and the first
respondent asserted his title over the plot of
land in question.
23. Under the aforesaid circumstances, the crucial
question is whether the appellant has a cause of
action to file a suit for specific performance.
In our judgment, the refusal by the first
respondent to acknowledge the right of the
appellant over the land in its public notice
dated 3.2.1991 definitely furnishes the
appellant with a cause of action to file a suit
for Specific Performance.
24. If the appellant had filed such a suit, it could
in the said suit, have questioned the action of
the first respondent as blowing hot and cold.
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But it has not filed such a suit within the
period of limitation prescribed for filing such
a suit.
25. Therefore, the principles of the law of
election, discussed in C. Beepathumma (supra) in
a totally different factual context, is of no
assistance to the appellant in this case.
26. The other decision on which reliance was placed
by the learned Counsel for the appellant was
rendered in the case of New Bihar Biri Leaves Co. & Ors. v. State of Bihar & Ors. reported in (1981) 1 SCC 537. The same principles of
approbation and reprobation have been discussed
in paragraph 48. In the said case, this Court
invoked the said principles to disapprove the
actions of the petitioner who participated in a
public auction by accepting its terms but later
on sought to impugn them as violative of
Articles 14 and 19(1)(g) of the Constitution. In
the present case, the factual situation is
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totally different and the appellants have not
filed any suit for Specific Performance against
the first respondent within the period of
limitation.
27. In this context, the provision of Article 54 of
the Limitation Act is very relevant. The period
of limitation prescribed in Article 54 for
filing a suit for specific performance is three
years from the date fixed for the performance,
or if no such date is fixed, when the plaintiff
has notice that performance is refused.
28. Here admittedly, no date has been fixed for
performance in the agreement for sale entered
between the parties in 1976. But definitely by
its notice dated 3.2.1991, the first respondent
has clearly made its intentions clear about
refusing the performance of the agreement and
cancelled the agreement.
29. The appellant, on noticing the same, filed a
suit on 11.2.1991 but he did not include the
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plea of Specific Performance. The appellant
wanted to defend this action by referring to two
facts- (i) there was an acquisition proceeding
over the said land under the Land Acquisition
Act and (ii) in view of the provisions of the
Ceiling Act, the appellant could not have made
the prayer for Specific Performance.
30. The aforesaid purported justification of the
appellant is not tenable in law. If the alleged
statutory bar referred to by the appellant stood
in its way to file a suit for Specific
Performance, the same would also be a bar to the
suit which it had filed claiming declaration of
title and injunction.
31. In fact, a suit for Specific Performance could
have been easily filed subject to the provision
of Section 20 of the Ceiling Act. Similar
questions came up for consideration before a
Full Bench of Gujarat High Court in the case of
Shah Jitendra Nanalal v. Patel Lallubhai Ishverbhai [AIR 1984 Guj 145]. The Full Bench
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held that a suit for Specific Performance could
be filed despite the provisions of the Ceiling
Act. A suit for Specific Performance in respect
of vacant land in excess of ceiling limit can be
filed and a conditional decree can be passed for
Specific Performance, subject to exemption being
obtained under Section 20 of the Act. (Paras 11-
13)
32. We are in respectful agreement with the views of
the Full Bench in the abovementioned decision
and the principles decided therein are attracted
here.
33. This Court is, therefore, of the opinion that
the appellant had the cause of action to sue for
Specific Performance in 1991 but he omitted to
do so. Having done that, he should not be
allowed to sue on that cause of action which he
omitted to include when he filed his suit. This
Court may consider its omission to include the
relief of Specific Performance in the suit which
it filed when it had cause of action to sue for
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Specific Performance as relinquishment of that
part of its claim. The suit filed by appellant,
therefore, is hit by the provisions of Order 2
Rule 2 of the Civil Procedure Code.
34. Though the appellant has not subsequently filed
a second suit, as to bring his case squarely
within the bar of Order 2 Rule 2, but the broad
principles of Order 2 Rule 2, which are also
based on public policy, are attracted in the
facts of this case.
35. Even though the prayer for amendment to include
the relief of specific performance was made
about 11 years after the filing the suit, and
the same was allowed after 12 years of the
filing of the suit, such an amendment in the
facts of the case cannot relate back to the date
of filing of the original plaint, in view of the
clear bar under Article 54 of the Limitation
Act.
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36. Here in this case, the inclusion of the plea of
Specific Performance by way of amendment
virtually alters the character of the suit, and
its pecuniary jurisdiction had gone up and the
plaint had to be transferred to a different
court.
37. This Court held in Vishwambhar & Ors. v. Laxminarayan & Anr. reported in (2001) 6 SCC 163, if as a result of allowing the amendment,
the basis of the suit is changed, such amendment
even though allowed, cannot relate back to the
date of filing the suit to cure the defect of
limitation. (Para 9 at pg. 168-9) Those
principles are applicable to the present case.
38. In K. Raheja Constructions Ltd. & Anr. v. Alliance Ministries & Ors. reported in 1995 Suppl.(3) SCC 17, this court held that an
application for amendment filed 7 years after
the filing of the suit to include the plea of
Specific Performance, would not defeat the
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valuable rights of limitation accruing to the
other side. In that case, the factual position
was somewhat similar to the present case and
this Court held that when a plea for Specific
Performance was not included in the original
suit, it could not be included after a period of
7 years having regard to Article 54 of the
Limitation Act. (Para 4 at pg.18-19).
39. For the reasons aforesaid, this court is of the
view that the plea of specific performance,
which is a discretionary relief, cannot be
granted to the appellant in this case. The
Court below and the High Court were correct in
their reasoning in dismissing the suit and the
first appeal respectively.
40. The appeal, therefore, is dismissed. The parties
are left to bear their own costs.
.....................J. (G.S. SINGHVI)
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.....................J. (ASOK KUMAR GANGULY)
New Delhi October 19, 2010
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