Bishwanath
Prasad Singh Vs. Rajendra Prasad & Anr [2006] Insc 105 (24 February 2006)
S.B.
Sinha & P.K. Balasubramanyan
( @
SPECIAL LEAVE PETITION (CIVIL) NO. 26865 OF 2004) P.K. BALASUBRAMANYAN, J.
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I respectfully
agree with the reasoning and conclusion of my learned Brother. But I feel that
I ought to add a few words of my own in the light of the contentions raised.
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Going by Section
58 (c) of the Transfer of Property Act, it is clear that for an ostensible sale
deed to be construed as a mortgage by conditional sale, the condition that on
repayment of the consideration by the seller the buyer shall transfer the
property to the seller is embodied in the document which effects or purports to
effect the same. It has so been clarified by this Court also [1955 (1) SCR 174]
by stating, "If the sale and agreement to repurchase are embodied in
separate documents, then the transaction cannot be a mortgage whether the
documents are contemporaneously executed or not." Therefore, it is clear
that what was involved in this case was the sale followed by a contemporaneous
agreement for re- conveyance of the property. Such an agreement to re- convey
is an option contact and the right has to be exercised within the period of
limitation provided therefor.
It has
also been held that in such an agreement for re- conveyance, time is of the
essence of the contract. The plaintiffs not having sued within time for
re-conveyance, it would not be open to them to seek a declaration that the
transaction of sale entered into by them construed in the light of the separate
agreement for re-conveyance executed by the purchaser, should be declared to be
a mortgage.
Such a
suit would also be hit by Section 91 of the Evidence Act, subject to the
exceptions contained in Section 92 of that Act.
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Learned counsel
for the respondents vehemently contended that the permission granted to the
plaintiffs to make a deposit under Section 83 of the Transfer of Property Act
involved an adjudication that there was a subsisting mortgage since the
permission to deposit was granted by overruling the objections of the defendant
that the transaction was not a mortgage. That adjudication would operate as res
judicata and bar the appellant from contending now that the transaction is not
a mortgage but is a sale. The question is whether any adjudication is involved
when a mortgagor in terms of the Section makes a deposit of the amount
remaining due on the mortgage even though he is permitted to do so after
overruling the objections of the alleged mortgagee that there was no mortgage
involved or there was no subsisting right to redeem. The Section itself
indicates that on deposit of the money, it is open to the mortgagee either to
receive the money on complying with the obligations imposed on him by the
Section or refuse to receive the money. In a case where the mortgagee refuses
to perform what he is to perform under Section 83 of the Act, the only remedy
available to the mortgagor is to sue for redemption in terms of Section 91 of
the Transfer of Property Act.
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Section 83 is a
survival from Bengal Regulation I of 1778 which enabled the mortgagor to redeem
by payment into court. A corresponding right was given to the mortgagee by
Bengal Regulation XVII of 1806 to make an application in the court if he
intended to foreclose a mortgage by conditional sale. (See Mulla's Transfer of
Property Act, 9th Edn. Page 83). It was held by the Privy at page 350] that
under the Bengal Regulation XVII of 1806, the functions of the Judge were
purely ministerial.
The
same position was adopted by the various High Courts.
2 MLJ
284], it was held that the question of correctness of the amount could not be
gone into as such an enquiry was beyond the scope of Section 83 of the Transfer
of Property Act. The Court was not called upon to give any findings.
This
view was followed by the same Court in Hari Pasayat [1974 Orissa 47]. It is not
necessary to multiply authorities on the question.
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If the
proceedings were only ministerial as held by the Privy Council and the various
High Courts, obviously, it could not be argued that anything was "heard
and finally decided" in a proceeding under Section 83 of the Act, which
could operate as res judicata. For, the essential requirement of a bar by res judicata
is that a matter should have been directly and substantially in issue in a
prior litigation, and it should have been heard and finally decided by a court
of competent jurisdiction. Of course, Explanation-VIII to Section 11 of the
Code of Civil Procedure justifies a contention that even if the court that
heard and finally decided an issue between the parties was one of limited
jurisdiction, its adjudication would operate as res judicata. But, that would
not enable learned counsel for the respondents to contend either that the court
which entertained the application under Section 83 of the Act is a court of
limited jurisdiction within the meaning of that Explanation, or that any issue
was heard and finally decided in the proceeding under Section 83 of the Act. It
may be noticed that the deposit under Section 83 of the Act has to be made in a
court in which the mortgagor might have instituted a suit for redemption.
Obviously, that is not a court of limited jurisdiction in the sense of the term
as used in Explanation-VIII to Section 11 of the Code of Civil Procedure.
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Thus the plea of
bar of res judicata has only to be rejected.
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