LAWS(SC)-1993-7-9

DEOKABAI Vs. UTTAM

Decided On July 27, 1993
Deokabai Appellant
V/S
UTTAM Respondents

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree dated July 29, 1986 by a Division Bench of the Nagpur Bench of the Bombay High Court in Letters Patent Appeal No. 69 of 1983 arising in First Appeal No. 125 of 1982.

(2.) The appellant herein Deokabai is an aged widow residing in a portion of a house with her daughter and grandchildren. On January 18, 1979 she entered into an agreement to sell that portion of the house in her possession with Uttam, the respondent. The total sale consideration was fixed at Rs. 48,000 out of which Rs. 5,000 was paid to her as earnest money. The agreement for sale was reduced to writing. It contained an important term to the following effect (as translated by us, the original being in Hindi):

(3.) It appears that on January 19, 1979, the day following the day of the execution of the agreement, she entered into another agreement for sale pertaining to the other portion of the house with one Jayanti Lal Shah and later executed a sale deed, registered in his favour. So far as the present agreement for sale was concerned, she took the steps of applying for necessary permission to the competent authority, Nagpur on March 3, 1979. The requisite permission for selling the house was granted to her in the month of May 1979. On July 9, 1979, a notice was sent by the respondent to the appellant requiring her to get the sale deed executed and registered in his favour on July 9, 1979 and to remain present in the office of Registrar at 11 a.m. Since the appellant failed to turn up at the appointed time and place and the respondent allegedly had taken all steps necessary towards completion of the sale deed, like purchase of stamp papers and buying of drafts of money, he filed a suit for specific performance on July 26, 1979. The respondent firstly prayed for a decree for specific performance and possession of the property in dispute, but in the alternative claimed return of the earnest money of Rs. 5,000 with interest in case specific performance was not allowed.