IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  430  OF 2003

BIHAR STATE ELECTRICITY BOARD & ORS. ..... APPELLANTS

VERSUS

M/S MAA MAMTA COLD STORAGE PVT. LTD. ..... RESPONDENT

O R D E R

We  have  heard  the  learned  counsel  for  the  

parties.

In view of the specific words in Clause 8  and  

Clause 3A of the Sale Deed dated 14th May, 1990 which  

read as under:-

“8. Other  liabilities  if  any,  

shall be the personal liabilities of the  

original  promoters,  except  the  statutory  

dues which shall be paid by the purchaser.

3A. The  sale  of  the  said  

mortgaged  properties  is  free  from  all  

charges  liabilities  encumbrances  and  

claims  subject  to  payment  to  the  vendor  

corporation  of  the  said  balance  sum  of  

Rs...  together  with  current  rate  of

interest and as also subject to payment of  

statutory  all  the  ...  of  Bihar  State  

Electricity  Board  if  any  and  the  vendor  

corporation  shall  keep.   The  purchaser  

indemnified  against  all  claims  costs  

charges demands and proceedings thereof,”,  

We are not inclined to interfere in this matter.

The appeal is dismissed.

    ..................J      [HARJIT SINGH BEDI]

    ..................J      [C.K. PRASAD]

NEW DELHI FEBRUARY 09, 2010.