M/S. ARCHEAN GRANITES LTD. Vs M/S. RPS BENEFIT FUND LTD. .
Case number: C.A. No.-002354-002354 / 2010
Diary number: 2672 / 2006
Advocates: ANITHA SHENOY Vs
E. C. AGRAWALA
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2354 OF 2010 [Arising out of SLP(C) NO.5028/2006]
M/S. ARCHEAN GRANITES LTD. .......APPELLANT
Vs.
M/S. RPS BENEFIT FUND LTD. & ORS. .....RESPONDENT(S)
O R D E R
Leave granted. Heard the counsel.
2. The first respondent Company (‘Company’ for short),
was the owner of an odd shaped (triangular) plot of land
bearing No.23, G.N. Chetty Road, T. Nagar, Chennai measuring
9315 sq. ft. The first respondent had mortgaged the said
property in favour of Bank of Madura Ltd. in the year 1998
for a loan of Rs.60 lakhs. The first respondent decided to
sell the said property to pay its depositors and the secured
creditor. It took out advertisements on 22.11.1998 and
21.3.1999 for sale of the property. After considering the
responses, on 22.4.1999, the Board of Directors of first
respondent passed a resolution to sell the said property to
the appellant for a consideration of Rs.1.65 crores and
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entered into an agreement of sale with appellant on the same
day. In pursuance of it, the first respondent, under a Sale
Deed dated 13.8.l999, sold the said property to the appellant
herein for a consideration of Rs.1.65 crores. The sale deed
recited that out of the sale price, Rs.95,80,275/- was paid
to the vendor (first respondent); and as the property was
subject to a mortgage in favour of Bank of Madura Ltd,
Rs.69,19,725/- was retained for payment to the said Bank
towards full and final settlement of the dues of the vendor.
On 9.9.1999, the appellant paid Rs.10 lakhs towards the
Bank’s dues. The appellant offered the balance amount due to
the Bank by a demand draft under cover of its letter dated
17.9.1999 with a request to the Bank to accept the same and
discharge the mortgage.
3. In the meanwhile in July, 1999, Company Petitions
No.233 to 238 of 1999 were filed against the first respondent
in the Madras High Court for winding up. By order dated
7.9.1999, the High Court appointed the Official Liquidator as
the Provisional Liquidator, to take over the assets of the
company into custody. In view of the pendency of the
liquidation proceedings, the Bank refused to accept the
balance amount and discharge the mortgage. The appellant
therefore made an application to the High Court and sought
confirmation and validation of the sale in its favour. It
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also sought permission to pay the balance money due to the
secured creditor and receive the title deeds from the bank.
4. The learned company Judge by order dated 30.4.2002
dismissed the appellant’s application. The learned company
Judge held that the transfer of the said property was made
during the pendency of the petition for winding up; that
there was no material to show that the entire sale proceeds
had been used to discharge the liabilities of the first
respondent company; that the payment of a deficit stamp duty
of Rs.23,60,956/- in regard to the sale deed by the appellant
without demur, demonstrated that the property was undervalued
in the sale deed; and that the transaction was not bona fide.
Consequently, the learned company Judge held that the sale
was void under section 531 A of the Companies Act, 1956
(‘Act’ for short). The appeal filed by the appellant was
dismissed by a Division Bench of the High Court on 7.10.2005.
The said judgment is challenged in this appeal by special
leave.
5. The appellant contended inter alia that it was a bona
fide purchaser for value; that the price paid by it was the
prevailing true market value having regard to the peculiar
shape and size; that when the property had earlier been put
up for sale with a minimum bidding price of Rs.2.25 crores,
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it could not be sold due to want of response; that the sale
was made in pursuance of a Board Resolution dated 22.4.1999
and sale agreement dated 22.4.1999, for the benefit of the
company and in the interests of the depositors; and that the
High Court had misled itself by taking note of subsequent
increase in land prices, ignoring the market value on the
date of the sale.
6. This Court issued notice on the special leave petition
on 27.3.2006. During the pendency of the matter before this
Court, there were a series of meetings among the creditor
Bank (which by then was succeeded by ICICI Bank, the second
respondent herein), the official liquidator, and the
appellant to arrive at a mutually acceptable solution. On
20.1.2010, the appellant arrived at an understanding with the
secured creditor (second respondent Bank) under which the
Bank agreed to receive Rs.2.5 crores from the appellant in
full and final settlement of its dues against the total
outstanding of Rs.3.8 crores (as on 31.12.2009) provided the
entire amount was paid on or before 31.3.2010. At a meeting
held on 5.11.2009, the appellant also offered to pay a sum of
Rs. two crores to the Official Liquidator representing the
first respondent by way of settlement to validate the sale.
7. When the matter had come up for consideration earlier,
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it would appear that the Official Liquidator was required to
ascertain the prevailing market value so that an equitable
solution could be found. The official Liquidator had
ascertained from the Sub-Registrar (vide Sub-Registrar’s
letter dated 14.9.2009) that the guideline value for
properties situated at G.N. Chetty Road was Rs.7632/- per
sq.ft. As per the said guideline value, market value worked
out to be Rs.7.11 crores. The official Liquidator also made
further enquiries and assessed the current market value was
Rs.10.67 crores. The learned counsel for Official Liquidator
submitted that the property could be sold by public auction
to secure even a better price for the property. On the other
hand, the appellant submitted the relevant date for
ascertainment of market value was 13.8.1999. The appellant
pointed out that if the present value of amounts
invested/incurred by it on the property is calculated (by
adding interest at Bank rate to the amounts spent), it would
be around Rs.4 crores. He also submitted that the question of
auctioning the property does not arise, as the property was
already sold to appellant and the order of the High Court
refusing to approve the sale was under challenge. It is also
contended on behalf of the appellant that though it had a
good case on merits, it was willing to settle the matter by
paying a lump sum of Rs. two crores to the first respondent
to put an end to the litigation. He stated that the same
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would be in addition to what the appellant has already paid
plus what it has to pay to the Bank (Rs.2.5 crores).
8. Having regard to the market value as disclosed by the
enquires by the official liquidator, we are of the view that
what has been offered may not be adequate. Keeping in view
the present value of the amount already spent/incurred by the
appellant (that is the consideration plus stamp duty paid
with the interest thereon), it would be fair and reasonable
if the appellant is required to pay Rs.2.5 crores to the
ICICI Bank in full and final settlement of the amount due to
the Bank and a sum of Rs.3.5 crores to the Official
Liquidator representing the first respondent, in all Rs.6
crores. Having regard to the fact that the issue is being
examined with reference to an application under section 531A
of the Act, and the facts and circumstances, payments as
aforesaid would result in a permanent solution doing complete
justice among the parties.
9. In view of the above, we allow this appeal in part and
set aside the impugned judgment dated 7.10.2005 of the
Division Bench of the High Court confirming the order dated
30.4.2002 of the learned Company Judge. The application by
appellant for approval and validation of the sale deed dated
13.8.1999 in its favour is allowed subject to the following:
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(a) The appellant shall pay Rs.2.5 crores
(Rupees Two and half crores) to second respondent
(ICICI Bank) on or before 30th March 2010 in full and
final settlement of the mortgage loan of first
respondent;
(b) The appellant shall pay Rs.3.5 crores
(Rupees Three and half crores) to the official
Liquidator representing the first respondent company
on or before 30th March 2010, to enable the official
Liquidator to disburse the amount in accordance with
the direction of the Company Court.
(c) On payment of six crores as aforesaid,
the second respondent shall deliver the title deeds of
the property to the appellant and discharge the
equitable mortgage. On such payment, the official
Liquidator shall also deliver possession of the
property of the appellant.
(d) If the payments as aforesaid are not
made, this appeal shall stand dismissed and the
judgment of the High Court shall stand confirmed.
.......................J.
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( R.V. RAVEENDRAN )
New Delhi; .....................J. March 09, 2010. ( R.M. LODHA )