CHINNAKARUPATHAL Vs A.D. SUNDARABAI(DEAD) THR. LRS. .
Bench: R.V. RAVEENDRAN,AFTAB ALAM, , ,
Case number: C.A. No.-005267-005269 / 2002
Diary number: 5337 / 1998
Advocates: Vs
S. SRINIVASAN
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 5267-69 OF 2002
Chinnakarupathal & Ors. … Appellants
Vs.
A.D.Sundarabai & Ors. … Respondents
J U D G M E N T
R.V.RAVEENDRAN, J.
One Ammasai Gounder filed a suit against A.T.Krishnasami Mudaliar
and another for recovery of amounts due towards supply of jaggery in
O.S.No.226 of 1946 on the file of the Sub-Court, Coimbatore. The suit was
decreed on 14.10.1947. The defendants in the suit filed an appeal in the
Madras High Court in A.S.No.713 of 1947. On an application by the
defendants (appellants in that appeal), stay of execution of the decree was
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granted subject to the defendants depositing the decretal amount in court.
The High Court permitted the plaintiff (respondent in that appeal) to
withdraw the said decretal amount after furnishing security to the
satisfaction of the court. One Ramaswami Gounder became the surety and
gave his agricultural lands as security for the amount permitted to be
withdrawn by the plaintiff.
2. The appeal by the defendants was allowed by the High Court on
31.10.1952 and the money decree granted in O.S.No.226 of 1946 was set
aside. Consequently, the defendants in the suit moved an application for
restitution under section 144 of the Code of Civil Procedure (‘CPC’ for
short). The plaintiff did not repay the amount withdrawn by him and
absconded. Therefore the defendants filed E.P.No.134/1957 for recovery of
the amount by sale of the lands offered as security by Ramaswami Gounder.
The lands offered as security were sold by auction on 16.11.1960 and
6.9.1961. The fifth Respondent and predecessors of respondents 6 to 26 are
stated to be the auction purchasers.
3. During the pendency of the said execution proceedings, the surety
Ramaswami Gounder died and his widow Rajammal was impleaded as his
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legal representative. On 14.12.1960, Rajammal moved an application (EA
No.148 of 1961) under Order 21 Rule 89 CPC for setting aside the auction
sale. But she did not deposit the amount mentioned in the sale proclamation
nor the amount equal to 5% of the purchase money, as required under the
said rule. By order dated 17.9.1966, her application for setting aside the sale
was rejected. Rajammal challenged the said dismissal before the High Court
in CMA No.337 of 1966. The High Court by its judgment dated 26.8.1971
dismissed the appeal of Rajammal and confirmed the order of the Executing
Court. Rajammal challenged the said judgment in an appeal by special leave
before this Court (CA No.382 of 1973). During the pendency of the said
appeal, Rajammal moved an application for scaling down the debt and
setting aside the auction sale under the provisions of the Tamil Nadu
Agriculturists Relief Act, 1938 (‘Act’ for short). This Court by order dated
7.11.1986 dismissed Rajammal’s appeal, but however, referred the
application for scaling down the debt and setting aside the sale under the
Act, to the Subordinate Court, Coimbatore, for disposal in accordance with
law.
4. It is stated that Rajammal settled the lands which had been offered as
security, as also some other properties in favour of one Chinna Pappu
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Gounder, brother of her husband Ramasami Gounder under registered
settlement dated 3.6.1960. The appellants herein are the legal heirs of the
said Chinna Pappu Gounder. When the matter referred by this Court was
received by the Executing Court, Rajammal and the appellants herein filed
the following three applications :
(i) EA No.1612 of 1987 under 19A of the Act for determination of the amount to be paid by them to the decree holders (defendants in the suit) by scaling down the amount under sections 7 and 8 of the Act.
(ii) EA No.1613 of 1987 under section 23C of the Act for setting aside the court auction sale held on 16.11.1960 and 6.9.1961.
(iii) EA No.782 of 1988 under Order 34, Rule 5 read with section 151 of CPC for fixing the date of depositing the amount found due by the legal representatives of the surety.
The said three applications were dismissed by the Executing Court by a
common order dated 22.9.1992. It held that as the amount claimed in the
execution petition was by way of restitution under section 144 CPC by
enforcing the security under section 145 CPC, neither section 19A nor
section 23C of the Act was attracted. The court also held that the amount
recoverable by restitution secured by the properties of the surety Ramasami
Gounder, was not a mortgage debt and therefore the provisions of Order 34
CPC were not attracted. The executing court was of the view that the
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remedy if any of the surety or his legal representatives was only by an
application under Order 21 Rule 89 CPC and that remedy had already been
exhausted on account of rejection of the application filed under the said
provision.
5. The said order was challenged by the Appellants in CRP Nos.3162-64
of 1992. The High Court was of the view that consideration of other two
applications would depend upon the decision on the application under
section 23C of the Act. The High Court therefore considered the said
application first. It held that section 23C would apply only where
immovable properties of an agriculturist were sold or foreclosed on or after
1.3.1972; and as the sale in this case took place in the year 1960 and 1961,
the said section could not be invoked. Consequently, it found no error in the
rejection of the three applications. The High Court, therefore, by its order
dated 26.2.1998, dismissed the said revision petitions which is challenged in
this appeal by special leave.
6. The application under Rule 5 of Order 34 CPC was misconceived, as
the proceedings did not relate to a mortgage suit. Section 145 of CPC
provides that where any person has furnished any property as security for
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the payment of any money (or for the fulfillment of any condition imposed
on any person) under an order of a court in any suit or in any proceedings
consequent thereon, such order may be executed in the manner provided in
the Code for the execution of decrees, by sale of such property.
Consequently, the recovery of the amount due to the defendants was
governed by sections 144 and 145 read with provisions of Order 21 CPC.
The provisions of Order 34 CPC were inapplicable and there was no
question of invoking Rule 5 of Order 34 to fix a date for depositing the
amount due. The application under Order 34 Rule 5 CPC was rightly
rejected.
7. The application under section 19A of the Act was also misconceived
and rightly rejected. Section 19A of the Act provides for filing an
application for the determination of the amount of debt due by an
agriculturist. But the said section applied only in regard to debts of an
agriculturist other than a decree debt. Having regard to the definition of the
term ‘decree’, any amount recoverable under section 144 read with section
145 CPC by way of restitution, will also be a decree debt.
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8. Insofar as the application under section 23C of the Act, learned
counsel for appellant submitted that the application was intended to be one
under section 23A of the Act, but due to a typographical error, the provision
of law was wrongly mentioned as section 23C. Though such a contention
was not urged before the High Court, we permitted him to urge the
contention. Section 23A of the Act reads as under:
“23-A. Power of Court to set aside sale of immovable property in certain cases – Where in execution of any decree, any immovable property, in which any person entitled to the benefits of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1948, had an interest, has been sold or foreclosed on or after the 30th September, 1947, and the sale has not been confirmed before the commencement of the said Act or ninety days have not elapsed from the confirmation of the sale or from the foreclosure, at such commencement, then, notwithstanding anything contained in the Indian Limitation Act, 1908 Now the Limitation Act, 1963 (Central Act 36 of 193), or in the Code of Civil Procedure, 1908, and notwithstanding that the sale has been confirmed, any judgment-debtor claiming to be entitled to the benefits of the said Act, may apply to the Court within ninety days of such commencement or of the confirmation of the sale, whichever is later, to set aside the sale or foreclosure of the property, and the Court shall, if satisfied that the applicant is a person entitled to the benefits of the said Act, order the sale or foreclosure to be set aside, and thereupon the sale or foreclosure shall be deemed not to have taken place at all:
Provided that no such order shall be made without notice to the decree- holder, the auction-purchaser, and other persons interested in such sale or foreclosure and without affording them an opportunity to be heard in the matter.”
[emphasis supplied]
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The fact that agricultural lands were sold in an auction and that the owners
of such lands were agriculturists, are not by themselves sufficient to invoke
the exercise of power under section 23A of the Act. The court can set aside
a sale of immovable property under the said section only if the court is
satisfied that the applicant is a person entitled to the benefits of the Act.
9. As noticed above, the only benefit claimed by the appellants under
the Act was scaling down of the debt and determination of the scaled down
amount. We have already held that the said application was not
maintainable. The appellants have not been able to demonstrate how they
are entitled to any of the benefits under the said Act. A perusal of the Act
shows that the reliefs that can be granted under the Act are: scaling down of
debts and rates of interest; relief in regard to the usufructuary mortgages;
concessions in regard to interest payable by agriculturists on loans;
conditional discharge of arrears of rent due to land holders and scaling
down of interest on arrears of rent. But none of these are applicable to the
recovery by way of restitution, by enforcing the security. Scaling down of
the debt is permissible only where the amount paid or payable by way of
principal and interest is more than twice the amount of the principal. That
does not apply in this case. This is not a case of usufructuary mortgage. Nor
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is any interest payable on any loan. Nor is the claim for any rent payable.
Therefore, we are not satisfied that appellants are persons entitled to the
benefits of the Act. In the absence of such satisfaction, the question of
setting aside the auction sale under section 23A of the Act does not arise.
The rejection of the three applications is proper. As a consequence, the
auction sales will have to be confirmed in favour of the auction-purchasers.
10. The appeals have no merit and are accordingly dismissed.
…………………………..J. (R V Raveendran)
New Delhi; ………………………….J. October 24, 2008. (Aftab Alam)
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