Bangalore Development Authority Vs. Syndicate Bank [2007] Insc 610 (17 May 2007)
P. K. Balasubramanyan & R. V. Raveendran
R. V. RAVEENDRAN J.
This appeal by Special Leave is filed against the order dated 11.04.2002,
passed by the National Consumer Dispute Redressal Commission ('Commission' for
short) in O.P.No. 21 of 1995.
The Facts
2. The Banglore Development Authority (Appellant herein, 'BDA' for short)
introduced a "Self Financing Housing Scheme" for construction of
flats/houses in Banglore in the year 1982. The said Scheme contemplated
construction of three types of flats/houses categorized as Higher Income Group,
Middle Income Group, and Low Income Group ('HIG', 'MIG', and 'LIG' for short).
Under the said scheme an applicant for allotment was required to make an
initial deposit of 15% of the cost of the unit and pay the balance in eight
quarterly instalments of 10% and the last instalment of 5%.
3. Syndicate Bank ('Respondent' herein) made an application dated 17.7.1982
for allotment of 250 flats/houses under the said scheme, that is, 15 'HIG'
Houses, 110 'MIG' units and 125 'LIG' units. BDA registered the request for
allotment of 15 HIG Houses, vide confirmation letter dated 20.8.1984. This
appeal relates to delay in delivery of 11 HIG houses at R.M.V. Extension, Bangalore.
4. BDA had initially fixed the tentative price of a HIG house as
Rs.2,85,000/-. The price was revised to Rs.4.75 lakhs per unit (Rs.5.5 lakhs in
respect of corner units). By letter dated 22.08.1985, BDA informed the
respondent about the revision of price of HIG Houses from Rs.2.85 lakhs to 4.75
lakhs per unit. BDA also indicated the total amount due in respect of 15 HIG
Houses and required the Respondent to pay the said amount in installments as
shown in the Annexure thereto. BDA also informed the Respondent that the units
would be ready for occupation in December, 1986.
As respondent did not pay the instalments, BDA sent a letter dated
20.10.1986 demanding payment. By letter dated 27.5.1987, BDA informed
Respondent that 15 Houses (including three corner houses) had been allotted to
Respondent on 16.1.1987 and furnished the numbers of the houses allotted.
5. A sum of Rs.98,85,210/- paid by the Respondent towards the cost of LIG
units became refundable to respondent, on account of surrender of allotment of
the 125 LIG units. The cost of 15 HIG houses was Rs.73.5 lakhs (that is, three
corner units at the rate of Rs.5.5 lakhs each and 12 other units at the rate of
Rs.4.75 lakhs each). The respondent had paid a sum of Rs.19,33,925/- in advance
towards the cost of the 15 H.I.G. houses and the balance due was
Rs.54,16,075/-. By letter dated 15.5.1989, BDA adjusted and appropriated the
said sum of Rs.54,16,075/- (due in respect of 15 HIG Houses) and a sum of
Rs.21,66,250/- (due in respect of MIG Units), from out of Rs.98,85,210/- paid
towards LIG units, and refunded the balance of Rs.23,02,885/- to the
Respondent. Thus it would be seen that the cost of H.I.G. units was received by
BDA only on 15.05.1989.
6. BDA delivered 4 HIG houses in December, 1989 and May, 1990. The
completion of construction and delivery of remaining 11 H.I.G. houses (in RMV
Extension, Bangalore) was delayed. By letters dated 29.11.1989, 17.01.1990,
9.7.1993 and 11.1.1994, the Respondent pointed out the delay in delivery of the
HIG houses and requested for early delivery of possession of the houses.
Respondent also demanded interest on the price paid, at the bank rate from
01.01.1986 till date the delivery of the houses apart from reimbursement of the
losses incurred on account of the non-delivery. When the officers of the
respondent met the officers of BDA personally to enquire about the 11 Houses,
they were informed that the delay was on account of the contractor (M/s. Khoday
Engineering) raising a dispute and stopping the work in respect of part of the
project, and assured that possession will be delivered immediately after
completion. The Respondent issued a final notice dated 11.07.1994 through
counsel demanding performance within one month. When BDA failed, the respondent
filed a complaint before the Commission under section 21 of Consumer Protection
Act, 1986 ('Act' for short).
Claim, defence and the decision
7. The Respondent sought the following reliefs against BDA, in its complaint
:
a) Completion and due delivery of the remaining 11 HIG houses;
b) Payment of Rs.1,98,40,930/73 by way of interest on the sum of Rs.53 lakhs
being the price of the said 11 houses from 01.01.1986 to 31.12.1994 (the
interest claimed at the bank rate varying from 16.5% to 24.25% P.A. compounded
quarterly);
c) Payment of Rs. 16.5 lakhs as reimbursement of the rent paid by the
Respondent for 11 houses at the rate of Rs.3,000/- per house per month from
01.01.1987 to 31.12.1994 (Note : Though for 96 months the amount works out
Rs.31,68,000/-, claim was restricted to Rs.16.5 lakhs which is the rent for 11
houses for 50 months);
d) Payment of Rs.25,00,000/- as compensation for mental agony and
harassment;
e) Payment of future interest at 19.5% P.A. on Rs. 53,00,000/- plus
Rs.33,000/- per month by way of reimbursement of the rent, from 01.01.1995 till
delivery of possession
8. BDA resisted the claim both on the question of maintainability, as also
merits. In brief, the contentions were :
a) It was not a service provider nor a seller of goods and the respondent
was not a 'consumer' and therefore the complaint under the Act was not
maintainable.
b) The contract did not stipulate any period for completion and delivery.
Being a building contract, time was not the essence of the contract. The project
related to construction of 558 HIG Houses. 490 houses were completed during
1989. The contractor - M/s. Khoday Engineering, raised a dispute and delayed
the work relating to the remaining 68 houses (including 11 houses to be
delivered to the respondent). After making all possible efforts to persuade the
contractor to take up and complete the work, it rescinded the contract with the
contractor by Resolution dated 15.2.1995 and took steps to get the work
completed through an alternative agency. The delay was thus for reasons wholly
beyond its control and unintentional, and there was no breach.
c) It would complete and deliver the 11 houses within a short time at the
agreed price, though price of the houses had risen by 10 times.
d) As it was executing the self financing housing scheme on 'no profit no
loss' basis, it should not be burdened with any financial liability for any
delay.
e) Even if it was treated as a service provider and the complaint was held
to be maintainable, as there was no negligence or deficiency in service on its
part, it was not liable to pay any interest or compensation.
9. During the pendency of the complaint before the commission, BDA delivered
one HIG house on 21.1.1997 and remaining 10 HIG houses on 12.3.1997. The
Respondent thus secured the main relief sought in the complaint. What remained
was the claim for interest and compensation.
Parties led evidence by way of affidavits. Neither party sought leave to
cross-examine the witness (deponent) of the other party. The Commission by
order dated 11.04.2002 allowed the complaint. It held :
a) BDA had promised to deliver the houses to the Respondent by December,
1986.
b) In spite of respondent having made full payment and making repeated
demands, 11 houses were not delivered till the complaint was filed in 1995.
Thus there was deficiency of service on the part of BDA.
c) BDA had not placed any material on record to show why the houses could
not be completed and delivered between 1985 to 1991. The complainant was in no
way concerned with the dispute between BDA and its contractor and the
consequential delay. Even though the 11 houses were delivered in 1997 after the
complaint, BDA was guilty of deficiency in rendering service.
Kumar [Revision Petition No. 1197/1998 dated 31.8.2001], it directed the
appellant to pay interest at 18% per annum on Rs.53,00,000/- (the approximate
price of 11 HIG Houses) commencing from the expiry of two years after the
deposit of last instalment of Rs.53 lakhs up to date of handing over the
possession. The said order is challenged in this appeal.
The principles
10. Where a Development Authority forms layouts and allots plots/flats (or
houses) by inviting applications, the following general principles regulate the
granting of relief to a consumer (applicant for allotment) who complains of
delay in delivery or non-delivery and seeks redressal under the Consumer
Protection Act, 1986 ('Act' for short) - [vide : Lucknow Development Authority
vs. M. K. Gupta - 1994 (1) SCC 243, Ghaziabad Development Authority vs. Balbir
Singh - 2004 (5) SCC 65, and Haryana Development Authority vs. Darsh Kumar -
2005 (9) SCC 449, as also Ghaziabad Development Authority vs. Union of India -
2000 (6) SCC 113]:
(a) Where the development authority having received the full price, does not
deliver possession of the allotted plot/flat/house within the time stipulated
or within a reasonable time, or where the allotment is cancelled or possession
is refused without any justifiable cause, the allottee is entitled for refund
of the amount paid, with reasonable interest thereon from the date of payment
to date of refund. In addition, the allottee may also be entitled to
compensation, as may be decided with reference to the facts of each case.
(b) Where no time is stipulated for performance of the contract (that is for
delivery), or where time is not the essence of the contract and the buyer does
not issue a notice making time the essence by fixing a reasonable time for
performance, if the buyer, instead of rescinding the contract on the ground of
non-performance, accepts the belated performance in terms of the contract,
there is no question of any breach or payment of damages under the general law
governing contracts. However, if some statute steps in and creates any
statutory obligations on the part of the development authority in the
contractual field, the matter will be governed by the provisions of that
statute.
(c) Where an alternative site is offered or delivered (at the agreed price)
in view of its inability to deliver the earlier allotted plot/flat/house, or
where the delay in delivering possession of the allotted plot/flat/house is for
justifiable reasons, ordinarily the allottee will not be entitled to any
interest or compensation. This is because the buyer has the benefit of appreciation
in value.
(d) Though the relationship between Development Authority and an applicant
for allotment is that of a seller and buyer, and therefore governed by law of
contracts, (which does not recognise mental agony and suffering as a head of
damages for breach), compensation can be awarded to the consumer under the head
of mental agony and suffering, by applying the principle of Administrative Law,
where the seller being a statutory authority acts negligently, arbitrarily or
capriciously.
(e) Where an alternative plot/flat/house is allotted and delivered, not at
the original agreed price, but by charging current market rate which is much
higher, the allottee will be entitled to interest at a reasonable rate on the
amount paid towards the earlier allotment, from the date of deposit to date of
delivery of the alternative plot/flat/house. In addition, he may be entitled to
compensation also, determined with reference to the facts of the case, if there
are no justifiable reasons for non-delivery of the first allotted
plot/flat/house.
(f) Where the plot/flat/house has been allotted at a tentative or
provisional price, subject to final determination of price on completion of the
project (that is acquisition proceedings and development activities), the Development
Authority will be entitled to revise or increase the price. But where the
allotment is at a fixed price, and a higher price or extra payments are
illegally or unjustifiably demanded and collected, the allottee will be
entitled to refund of such excess with such interest, as may be determined with
reference to the facts of the case.
(g) Where full payment is made and possession is delivered, but title deed
is not executed without any justifiable cause, the allottee may be awarded
compensation, for harassment and mental agony, in addition to appropriate
direction for execution and delivery of title deed.
(h) Where the allotment relates to a flat/house and construction is
incomplete or not in accordance with the agreed specifications, when it is
delivered, the allottee will be entitled to compensation equivalent to the cost
of completing the building or rectifying the defects.
(i) The quantum of compensation to be awarded, if it is to be awarded, will
depend on the facts of each case, nature of harassment, the period of
harassment and the nature of arbitrary or capricious or negligent action of the
authority which led to such harassment.
(j) While deciding whether the allottee is entitled to any relief and in
moulding the relief, the following among other relevant factors should be
considered : (i) whether the layout is developed on 'no profit no loss' basis,
or with commercial or profit motive; (ii) whether there is any assurance or
commitment in regard to date of delivery of possession; (iii) whether there
were any justifiable reasons for the delay or failure to deliver possession;
(iv) whether the complainant has alleged and proved that there has been any
negligence, shortcoming or inadequacy on the part of the developing authority
or its officials in the performance of the functions or obligations in regard
to delivery; and (v) whether the allottee has been subjected to avoidable
harassment and mental agony.
Whether Respondent is entitled to interest?
11. At the outset, we may notice that there is some vagueness in the order
of the Commission, in regard to the period for which interest is awarded.
The Commission has awarded interest at the rate of 18% per annum commencing
from the expiry of two years after the deposit of 'last instalment' of Rs.53
lakhs. The sum of Rs.53 lakhs was not paid in instalments as assumed by the
Commission. BDA recovered Rs.54,16,075/- due towards the cost of 15 HIG Houses
by adjustment and appropriation from the amount which had became refundable to
the Respondent on account of surrender of allotment in regard to LIG units.
Such adjustment was made on 15.5.1989 and for all purposes, that is the date of
payment of price of the HIG Houses. As the houses were delivered in
January/March, 1997, the direction issued by the Commission would mean that BDA
had to pay interest at the rate of 18% per annum from 15.5.1991 to
January/March, 1997 which works out to about Rs.55 lakhs. Because of the
vagueness in the direction regarding date of commencement of interest, the
Respondent contended that interest should be calculated from the expiry of two
years from the date of payment of last instalment, which was in December, 1985
(which was in respect of LIG units). Respondent contends that if interest is so
calculated the amount due as interest would be Rs.87.89 lakhs. Be that as it
may.
12. The Commission has neither referred to the relevant facts nor drawn
proper inferences. There is no basis for the finding that BDA had agreed to
deliver the houses by December, 1986 or the finding that no reason was shown
for the delay in delivery. The allotment of 15 HIG Houses identified by House
numbers was only by resolution dated 16.1.1987 and communicated to Respondent
on 27.5.1987. The payment was only on 15.5.1989. Delivery could not, therefore,
obviously be by the end of December, 1986. If reasonable period for
construction is to be reckoned as two years (as assumed by the Commission),
then the question of delay would arise only after 15.5.1991. The Commission
also assumed that mere delay automatically meant deficiency in service and in
all such cases, the allottee will be entitled to interest at 18% per annum from
the date of payment till date of delivery by relying on its decision in HUDA
vs. Darsh Kumar. The decision of the Commission in HUDA vs. Darsh Kumar was
held to be unsustainable by this Court, on appeal in HUDA vs. Darsh Kumar [2005
(9) SCC 449]. This Court held that there cannot be uniform award of interest at
18% per annum in all cases and that in cases of complaints of deficiency in service
by a development authority relating to allotment of plots/flats, the principles
laid down in Balbir Singh (Supra) should be applied. Therefore, the decision of
the Commission under appeal, based on its earlier decision in Darsh Kumar,
cannot be sustained.
13. As already noticed, where the grievance is one of delay in delivery of
possession, and the Development Authority delivers the house during the
pendency of the complaint at the agreed price, and such delivery is accepted by
the allottee-complainant, the question of awarding any interest on the price
paid by him from the date of deposit to date of delivery of possession, does
not arise. The allottee who had the benefit of appreciation of price of the
house, is not entitled to interest on the price paid. In this case, the 11
houses were delivered in 1997 at the agreed prices (Rs. 5.5 lacs per corner HIG
House and Rs.4.75 lacs per other HIG Houses). In view of it, the order of the
Commission awarding interest at 18% per annum on the price of the houses is
unsustainable and liable to be set aside.
Whether respondent is entitled to any compensation?
14. This leads us to the next question as to whether the Respondent is
entitled to any compensation, to make good the loss caused to him on account of
the delay in delivery. The loss is the rental income which the houses would
have fetched if they had been delivered earlier from the agreed due date to
date of actual delivery of possession. Alternatively, it is the rent paid by
the Respondent for the houses taken on lease due to non-availability of the
allotted houses. The Respondent contends that it is entitled to reimbursement
of the rents paid by it in respect of 11 houses, on account of the delay on the
part of BDA in delivering the houses. It was submitted that even if a
reasonable time of two years is provided for construction from the deemed date
of payment (15.5.1989), BDA would be liable to compensate the Respondent for
the rent paid by it for 11 houses from 15.5.1991 till January/March, 1997.
Respondent alleged that it had to pay a rent of Rs.3000/- per house or
Rs.33000/- for 11 Houses, per month, due to the non- delivery of 11 HIG Houses.
The Respondent submitted that the compensation payable would therefore be
around Rs.23 lakhs; and that as it had restricted its claim to Rs.16,50,000/-
in the complaint under this head, the said amount may be awarded as
compensation.
15. The Respondent did not produce any document to show that it paid
Rs.3,000/- per month per house for similar houses between 1991 and 1997.
Nor did it produce any evidence to show that Rs.3000/- was the prevailing
rent for similar houses. It is not the case of the Respondent that documentary
evidence for payment of rent was not available. Where documentary evidence was
available, but not produced, obviously a mere statement in the affidavit cannot
be the basis for award of damages.
16. The more serious issue is whether the facts and circumstances warrant a
finding of negligence and deficiency in service on the part of BDA necessitating
award of compensation. The brochure relating to the BDA scheme did not mention
any specific date for delivery of possession of the houses. No agreement was
entered into between the parties stipulating any time for performance or
delivery of houses. The only document on which reliance is placed by the
respondent is a letter dated 22.8.1985 wherein BDA makes a reference to the
expected date of completion of construction while intimating the revised cost
of the HIG houses on account of escalation etc. The said letter stated that the
total cost of 15 HIG houses would be Rs.7125000/- and after adjustment of
Rs.1068750/-, the balance of Rs.6036250/- was payable in seven bi-monthly
instalments from November, 1985 to December, 1986, (the first six instalments being
Rs.862327/- and the last instalment being Rs.862288/-). It also incidentally
stated that the houses would be ready for occupation in December, 1986. The
instalments were not paid and respondent itself was the defaulter.
Nevertheless, BDA allotted 15 houses as per intimation dated 27.5.1987. In a
self financing scheme, the instalments paid by the allottees are used for
construction. If an allottee does not pay the instalments, he cannot obviously
expect completion of construction. In this case, the payment was received by
BDA (without charging any interest) by way of adjustment on 15.5.1989. Even if
the reasonable period for construction is taken as two years, BDA had to
explain the 'delay' only from 15.5.1991 and not from 1985 as assumed by the
Commission. BDA delivered four houses in time, that is in 1989 and 1990. It did
not deliver the remaining 11 houses, as its contractor delayed execution of the
work. It may be mentioned that the project contemplated construction of 558 HIG
houses and the work got stuck only in regard to 68 houses (including the 11
houses to be delivered to the Respondent). When the respondent wrote letters in
1989, 1990, 1993 and 1994 and also got in touch with BDA officers, seeking
possession, BDA explained that the delay was on account of its contractor (M/s
Khoday Engineering) stopping work and raising a dispute. BDA took necessary
steps, and even sought government intervention, to persuade the contractor to
proceed with the work. Having failed in its effort, it ultimately cancelled the
contract with the contractor and got the work completed through an alternative
agency and immediately after completion, delivered the houses in January/March,
1997.
17. We find that both parties - BDA as also the Respondent proceeded on the
basis that time was not the essence of the contract. In a contract involving
construction, time is not the essence of the contract unless specified. Even
when the respondent wrote the letters dated 29.11.1989, 17.1.1990, 9.7.1993 and
11.1.1994, it did not make time for performance the essence of contract, nor
fix any reasonable time for performance. The Respondent did not also choose to
terminate the contract, obviously in view of the manifold increase in the value
of the Houses. For the first time, by notice dated 11.7.1994, it purported to
make the time the essence, but demanded delivery within an unreasonable period
of one month and filed the complaint on 4.2.1995. Thus, it cannot be said that
the Respondent made time the essence of contract, in a manner recognized in
law. We also find that the development authority was constructing these houses
under a self- financing scheme on 'No-Profit No-Loss basis' by using the
instalments/amounts paid by the allottees. The houses were delivered in 1997 at
a price agreed in 1986. By 1997, the value had gone up many times (more than 10
times according to BDA). The Respondent had the benefit of such rise in value.
The respondent also failed to prove any negligence on the part of BDA. In this
factual background, we find it difficult to hold that there was 'deficiency in
service' on the part of BDA entitling the respondent for any compensation by
way of interest or otherwise. Consequently, the respondent is not entitled to
any compensation.
18. We may also note that the respondent had also written letters dated
27.12.2005 and 25.1.2006 during the pendency of these appeals stating that if
the sale deeds were executed in respect of these 11 houses, it will withdraw
its claim against BDA. The sale deeds were not executed and the matter is kept
pending in view of the pendency of the dispute.
Conclusion
19. Before concluding, it is necessary to refer to one more contention urged
by BDA. It contended that when a person enters into a contract for purchasing a
house (land with building), from a Development Authority, the allottee does not
'hire or avail of a service' and is not a 'consumer' under the Act. It is
contended that where the contract is for sale of a house (land with building)
as contrasted from a contract for construction of a house by a contractor with
the site-owner, the seller is not a service provider, and the purchaser is not
a consumer; and sale of land with a building constructed by a development
authority, involves neither sale of goods, nor hiring/availing of any services.
BDA had specifically raised this contention before the Commission as a
preliminary objection regarding maintainability of the complaint. It appears
that this contention was not pressed before the Commission nor raised as a
specific ground in the special leave petition, in view of the decision of this
Court in Lucknow Development Authority vs. M.
K. Gupta (Supra). In that case, a two-Judge Bench of this Court held that
where a development authority undertakes to construct buildings or allot houses
or building sites either as amenity or as benefit, it amounts to rendering of a
service and will be covered by the expression 'service made available to
potential users' referred to in section 2(o) of the Act. But this Court did not
examine or deal with the question whether a contract for sale of a house
premises, (that is site with a constructed house), as contrasted from a
contract of construction amounted to 'providing a service of any description to
a potential user including housing construction'. Be that as it may. Though
there appears to be some logic in the contention of BDA, we do not propose to
decide the issue, as we are allowing this appeal on other grounds, and as this
contention was not specifically pressed before the Commission. We leave this question
open for decision in an appropriate case.
20. In view of the above, we allow this appeal and set aside the order dated
11.4.2002 of the National Consumer Disputes Redressal Commission.
As the main prayer for completion and delivery of the houses was complied
with during the pendency of the complaint, and as we have held that respondent
is not entitled to interest or compensation, the complaint is disposed of with
a direction to BDA to complete the process of execution and registration of
sale deed/s in respect of the houses without claiming any extra cost, within
three months from today. The cost of stamp duty and registration in respect of
such sale deeds will be borne by the respondent.
Parties to bear their respective costs.
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