Reportable

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.10325 OF 2010

[Arising out of SLP [C] No. 163 of 2010]

T.G. Ashok Kumar … Appellant

Vs.

Govindammal & Anr. … Respondents

J U D G M E N T

R.V.RAVEENDRAN, J.

Notice to respondents was issued limited to the question whether the

High Court ought to have decreed the appellant’s suit for declaration and

consequential injunction at least in respect of the portion of the suit property

which was allotted to the share of second respondent in the earlier partition

suit filed by the first respondent. Leave is granted only in regard to that

question.

2.The appellant was the plaintiff in a suit for declaration of title and

permanent injunction in regard to the suit property, that is, a plot measuring

East to West : 49 feet and north south 81 feet, total extent of 3969 sq.ft

(forming part of Natham Survey No. 178 (New No. 137-138) of a total

extent of 4 acres 25 cents situated at Kakkalur Village, Tiruvallur Taluk and

District). The appellant filed the said suit in the year 2000 in the court of

Subordinate Judge, Thiruvallur (OS No.68/2000) subsequently transferred

and renumbered as OS No. 138 of 2004 on the file of the District Munsiff,

Thiruvallur.

3.The case of appellant in brief is as under: that the suit property was

purchased by the second respondent under sale deed dated 4.3.1957; that she

was in possession and enjoyment of the suit property as absolute owner and

had mortgaged it in favour of appellant’s sister (T.N. Latha) on 30.6.1983;

that second respondent sold the suit property in favour of the appellant under

sale deed dated 11.4.1990 and delivered possession thereof to him in

pursuance of the sale; that though the suit property was the self acquired

property of the second respondent, the first respondent who is her step-

daughter, filed a collusive suit against the second respondent in OS No.

8/1985 on the file of the Sub-ordinate Judge, Thiruvallur alleging that the

suit property and several other properties belonged to her father Ekambara

Reddy and that she and second respondent had each an half share in those

properties; that the appellant is a bona fide purchaser of the suit property

from second respondent and he was unaware of the pendency of the said suit

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for partition in O.S. No.8/1985; that subsequently the said suit for partition

filed by the first respondent was decreed vide preliminary decree dated

17.3.1994 holding that the first respondent was entitled to half share in the

properties described as Items 1 to 6 in the partition suit schedule (which

included the suit property (as Item No.6); that in the final decree

proceedings, a Commissioner was appointed to divide the properties; that on

the basis of the Commissioner’s report, a final decree was passed on

7.4.2000 dividing the properties; that on account of collusion between first

and second respondents, the Commissioner’s report divided the suit property

in a manner that nearly three fourth portion of the suit property was allotted

to the share of the first respondent and only about a one-fourth portion was

allotted to the share of the second respondent; and that adversely affected his

right and title to the suit property and therefore it became necessary for him

to file a suit for declaration of his right and title to the suit property with a

consequential permanent injunction.

4.The first respondent resisted the suit contending that the appellant had

purchased the suit property during the pendency of her suit for partition and

that being a purchaser pendente lite, the sale in his favour was hit by the

doctrine of lis pendens and therefore he could not claim any right in the suit

property. She asserted that the suit property was not the self-acquired

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property of the second respondent, and that the suit property was purchased

by her father in the name of the second respondent. She denied that there

was any collusion between her and the second respondent. The second

respondent did not contest the suit.

5.The trial court by judgment dated 6.7.2005 dismissed the appellant’s

suit. It held that the suit property was not the self acquired property of

second respondent and that there was no collusion between first and second

respondents; and that the appellant having purchased the suit property under

sale dated 11.4.1990 during the pendency of the suit for partition (OS

No.8/1985) filed by the first respondent against the second respondent, the

sale in his favour was hit by the doctrine of lis pendens and that therefore the

appellant did not get any title to the suit property and he was not entitled to

the relief of declaration and injunction sought by him. The appeal filed by

the appellant was dismissed by the first appellate court by judgment and

decree dated 26.3.2008. The second appeal filed by the appellant was

dismissed by the High Court by the impugned judgment dated 1.9.2009 by

holding that appellant was a pendente lite purchaser, attracting the doctrine

of lis pendens under Section 52 of Transfer of Property Act, 1882 (‘Act’ for

short) and therefore the courts below were justified in ignoring the purchase

by appellant. Feeling aggrieved the appellant filed the present appeal.

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6.The partition suit was decreed holding that the first respondent was

entitled to half share in the six properties which were the subject matter of

partition suit including the suit property. In the final decree proceedings, an

equitable division was made accepting the report of the Commissioner who

had divided the suit property as per the sketch (Ex. C-5) resulting in

approximately three-fourth of the suit property (vacant site portion) being

allotted to the first respondent and only the remaining one-fourth of the suit

property (site with house thereon) being allotted to the second respondent.

The contention of the appellant that the partition suit by the first respondent

against the second respondent was collusive, and that the suit property was

the self acquired property of the second respondent and the first respondent

did not have a share therein, have been concurrently negatived. The

alternative contention of the appellant that even if the first respondent had a

half share therein, the division and allotment of the properties in the partition

suit ought to have been made in a manner that the entire suit property was

allotted to the share of second respondent to work out equities, was also

negatived by the courts below.

7.As per the Report of Commissioner, schedule Items 1 to 5 in the

partition suit were agricultural lands in all measuring 44 cents (less than half

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an acre) and they were divided equally by allotting 22 cents to first

respondent and 22 cents to second respondent. Item No.6 was a house site

with a house in the north western portion. As per the Commissioner’s sketch

(Ex.C-5), it measured East to West, 48’3” on the northern side and 53’3” on

the southern side and North to South : 53’9” on the eastern side and 60’3”

on the western side. The entire plot was shown by the letters ‘A, B, C, D, E,

F, G, H, A’ and as per the final decree based on the Commissioner’s report,

the North Western portion shown by the letters A, B, I, H, A measuring East

to West: 24’ on the north and 24’9” on the south, and North to South : 28’9”

on the east and 29’ on the west with the house thereon (measuring 16’ x

27’3”) was allotted to the share of the second respondent; and the entire

remaining portion which was of an inverted L shape shown by the letters B,

C, D, E, F, G, H, I, B was allotted to the share of the first respondent. As

Items 1 to 5 in the partition suit schedule were small agricultural lands, they

were equally divided and it was not possible to allot Item No.6 in entirety to

the second respondent.

8.The trial court, first appellate court and the High Court on

appreciating the evidence have held that the partition suit was not collusive.

There was a valid reason for a larger portion of Item No.6 being allotted to

first respondent, as the portion allotted to the second respondent had a house

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therein and to equalize the value, a larger portion (vacant plot) was allotted

to first respondent. Therefore this court found no reason to interfere on that

score and issued notice in the special leave petition restricted to the question

whether the appellant should have been granted a decree at least in regard to

the one-fourth portion in the suit property that was allotted to the second

respondent instead of non-suiting him in entirety. That limited issue alone

arises for our consideration.

9.Section 52 dealing with lis pendens is relevant and it is extracted

below :

“Transfer of property pending suit relating thereto.—During

the pendency in any Court having authority within the limits of

India excluding the State of Jammu and Kashmir or established

beyond such limits by the Central Government of any suit or

proceeding which is not collusive and in which any right of

immovable property is directly and specifically in question, the

property cannot be transferred or otherwise dealt with by any party

to the suit or proceeding so as to affect the rights of any other party

thereto under any decree or order which may be made therein,

except under the authority of the court and on such terms as it may

impose.” x x x x x x

In Jayaram Mudaliar v. Ayyaswami (AIR 1973 SC 569) this court held that

the purpose of Section 52 of the Act is not to defeat any just and equitable

claim, but only to subject them to the authority of the court which is dealing

with the property to which claims are put forward. This court in Hardev

Singh v. Gurmail Singh (2007) 2 SCC 404 held that Section 52 of the Act

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does not declare a pendente lite transfer by a party to the suit as void or

illegal, but only makes the pendente lite purchaser bound by the decision in

the pending litigation.

10.The principle underlying Section 52 is clear. If during the pendency of

any suit in a court of competent jurisdiction which is not collusive, in which

any right of an immovable property is directly and specifically in question,

such property cannot be transferred by any party to the suit so as to affect the

rights of any other party to the suit under any decree that may be made in

such suit. If ultimately the title of the pendente lite transferor is upheld in

regard to the transferred property, the transferee’s title will not be affected.

On the other hand, if the title of the pendente lite transferor is recognized or

accepted only in regard to a part of the transferred property, then the

transferee’s title will be saved only in regard to that extent and the transfer in

regard to the remaining portion of the transferred property to which the

transferor is found not entitled, will be invalid and the transferee will not get

any right, title or interest in that portion. If the property transferred pendente

lite, is allotted in entirely to some other party or parties or if the transferor is

held to have no right or title in that property, the transferee will not have any

title to the property. Where a co-owner alienates a property or a portion of a

property representing to be the absolute owner, equities can no doubt be

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adjusted while making the division during the final decree proceedings, if

feasible and practical (that is without causing loss or hardship or

inconvenience to other parties) by allotting the property or portion of the

property transferred pendente lite, to the share of the transferor, so that the

bonafide transferee’s right and title are saved fully or partially.

11.In this case, a suit for partition filed by the first respondent against the

second respondent in the year 1985 which included the suit property, was

pending in a court of competent jurisdiction as on the date of sale

(11.4.1990) by the second respondent in favour of the appellant. The

partition suit was not collusive. Having regard to Section 52 of the Act, the

sale by the second respondent in favour of the appellant did not in any way

affect the right of the first respondent (plaintiff in the partition suit) or the

decree made in her favour in the said partition suit. It is thus evident that the

sale by second respondent in favour of the appellant though not void, did not

bind the first respondent who was the plaintiff in the partition suit. On the

other hand, the sale in favour of appellant was subject to the right declared

or recognized in favour of the first respondent-plaintiff under the decree

passed in the pending partition suit. The sale pendente lite would therefore

be subject to the decree in the partition suit. In the final decree passed in the

partition suit, the major portion of the suit property shown by the letters B,

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C, D, E, F, G, H, I, B in the Commissioner’s sketch (Ex.C-5) was allotted to

the share of the first respondent and to that extent, the sale in favour of the

appellant would be ineffective. But in regard to the remaining portion of the

suit property namely the portion shown by the letters A, B, I, H, A in the

Commissioner’s sketch (Ex.C-5) which stood allotted to the share of the

second respondent in the final decree in the partition suit, the sale by the

second respondent in favour of the appellant is effective, valid and binding

on the second respondent and to that extent, the appellant is entitled to a

declaration of title and consequential injunction.

12.We are therefore of the view that the suit ought not to have been

dismissed in entirety even if the sale by the second respondent in favour of

appellant on 11.4.1990 was hit by the doctrine of lis pendens. The second

respondent cannot avoid the sale made by her on the ground that she was

held to be not the exclusive owner, in the pending partition suit. Therefore

the courts below ought to have decreed the appellant’s suit in part, in regard

to the portion of the suit property that fell to the share of second respondent

instead of dismissing the suit.

A related suggestion to the Law makers

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13.It is necessary to refer to the hardship, loss, anxiety and unnecessary

litigation caused on account of absence of a mechanism for prospective

purchasers to verify whether a property is subject to any pending suit or a

decree or attachment. At present, a prospective purchaser can easily find out

about any existing encumbrance over a property either by inspection of the

Registration Registers or by securing a certificate relating to encumbrances

(that is copies of entries in the Registration Registers) from the jurisdictional

Sub-Registrar under Section 57 of the Registration Act, 1908. But a

prospective purchaser has no way of ascertaining whether there is any suit

or proceeding pending in respect of the property, if the person offering the

property for sale does not disclose it or deliberately suppresses the

information. As a result, after parting with the consideration (which is many

a time the life time savings), the purchaser gets a shock of his life when he

comes to know that the property purchased by him is subject to litigation,

and that it may drag on for decades and ultimately deny him title to the

property. The pendente lite purchaser will have to wait for the litigation to

come to an end or he may have to take over the responsibility of conducting

the litigation if the transferor loses interest after the sale. The purchaser may

also face objections to his being impleaded as a party to the pending

litigation on the ground that being a lis pendens purchaser, he is not a

necessary party. All these inconveniences, risks, hardships and misery could

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be avoided and the property litigations could be reduced to a considerable

extent, if there is some satisfactory and reliable method by which a

prospective purchaser can ascertain whether any suit is pending (or whether

the property is subject to any decree or attachment) before he decides to

purchase the property.

14.It is of some interest that a solution has been found to this problem in

the States of Maharashtra by an appropriate local amendment to section 52

of the Act, by Bombay Act 4 of 1939. Section 52, as applicable in the

Maharashtra and Gujarat, reads thus (the amendment is shown in italics):

“52.(1) During the pendency in any court having authority

within the limits of India excluding the State of Jammu and

Kashmir established beyond such limits by the Central

Government, of any suit or proceeding which is not collusive and

in which any right to immoveable property is directly and

specifically in question, if a notice of the pendency of such suit or

proceeding is registered under section 18 of the Indian

Registration Act, 1908, the property after the notice is so

registered cannot be transferred or otherwise dealt with by any

party to the suit or proceeding so as to affect the rights of any other

party thereto under any decree or order which may be made

therein, except under the authority of the court and on such terms

as it may impose.

(2)Every notice of pendency of a suit or proceeding referred

to in sub-section (1) shall contain the following particulars,

namely:-

(a)the name and address of the owner of immoveable

property or other person whose right to the immoveable

property in question;

(b)the description of the immoveable property the right to

which is in question;

(c)the court in which the suit or proceeding is pending;

(d)the nature and title of the suit or proceeding; and

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(e)the date on which the suit or proceeding was instituted.

x x x x x x x x x x x x

We hope that the Law Commission and the Parliament considers such

amendment or other suitable amendment to cover the existing void in title

verification or due diligence procedures. Provision can also be made for

compulsory registration of such notices in respect of decrees and in regard to

attachments of immoveable properties.

15.We may also refer to another related area where registration should be

made compulsory to reduce property litigation. At present in most of the

states, agreements to sell are not compulsorily registrable as they do not

involve transfer of any right, title or interest in an immoveable property.

Unscrupulous property owners enter into agreements of sale and take huge

earnest money deposits/advances, and then sell the property to others

thereby plunging the original agreement holder and the subsequent purchaser

into litigation. Registration of agreements of sale will reduce such litigation.

It will also assist in putting an end to the prevalent practice of entering into

agreements of sale showing the real consideration and then registering the

sale deed for only a part of the real consideration. If all agreements of sale

are compulsorily registered, that will go a long way to discourage generation

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and circulation of black money in real estate matters, as also undervaluation

of documents for purposes of stamp duty. It will also discourage the growth

of land mafia and muscleman who dominate the real estate scene in various

parts of the country. Prevention of a malaise, is always better than allowing a

malaise to develop and then trying to cure it. Be that as it may.

Conclusion

16.We accordingly allow this appeal in part and set aside that part of the

judgment of the High Court holding that the appellant-plaintiff is not entitled

to any relief. Instead, the suit is decreed in part and declaration of title with

consequential permanent injunction as prayed is granted in regard to that

portion of the suit property that was allotted to the second respondent in the

partition suit, that is portion shown as A, B, I, H, A in Ex.C-5

(Commissioner’s sketch) in O.S.No.8/1985. Parties to bear their respective

costs.

…………………………….J.

(R V Raveendran)

New Delhi; …………………………..J.

December 8, 2010. (A K Patnaik)

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