PUNIT RAM KHUNTE Vs. TARA MANIKPURI

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and decree dtd. 26/4/2018 passed by the Additional District Judge, Raipur, in civil suit No.59-A/2017 whereby the suit filed by the appellant/plaintiff was dismissed.

(2.) Brief facts of the case, as pleaded in the plaint, are that the plaintiff owned a land bearing Kh.No.217/1 admeasuring 3000 sq.ft. wherein superstructure was raised on 1800 sq.ft. He entered into an agreement for sale on 18/11/2010 that the property in its entirety would be sold for a sale consideration of Rs.42,50,000.00. The cost of the suit property was Rs.50.00 lacs. The plaintiff averred that during the execution of the sale deed, out of sale consideration of Rs.42,50,000.00, Rs.30,00,000.00 was paid by Cheque which the defendant availed on loan and for remaining Rs.12,30,000.00 a cheque was given though in the sale deed, the amount of sale consideration was stated to be received in cash. At the same time, it was further agreed that an agreement was executed, which purports that an amount of Rs.12,30,000.00 is being given by cheque which is entered as cash in the sale deed and further if the cheque was dishonoured by the bank on subsequent point of time, the sale deed ipso facto would be cancelled. Subsequently when the cheque was dishonoured, the plaintiff claimed that the sale deed has come to an automatic end whereas the defendants pursued for mutation of their names in the revenue documents, which resulted into a cause of action to be in favour of the plaintiff. Therefore, the suit was filed for cancellation of the sale deed and to restrain the defendants from interfering the possession of the plaintiff.

(3.) Written statement was filed on behalf of the defendants in which it has been submitted that the plaintiff offered for purchase of the suit property for a sale consideration of Rs.50.00 lacs, which was refused by the defendants, however, after due negotiations, the sale consideration was settled for Rs.42,50,000.00 and initially Rs.7,70,000.00 was paid in cash and on 18/11/2010, a cheque of Rs.12,30,000.00 was given. The defendants further stated that for the rest of the amount, Rs.30.00 lacs loan would be availed from HDFC Bank and thereafter, the amount would be paid. In consequence thereof, after obtaining loan of Rs.30.00 lacs, a cheque of Rs.30.00 lacs was given to the defendants. The defendants stated that it was agreed that in case Rs.12,30,000.00 is paid in cash, the cheque would be returned to him. The defendant further stated that as per the agreement, an amount of Rs.7,70,000.00 was paid, however, on the subsequent time when Rs.4,80,000.00 was paid and cheque was demanded back, but eventually the cheque was not returned by the defendants Instead, it was encashed through the Bank and by misusing the cheque, the complaint under the Negotiable Instruments Act was filed. It further stated that despite receipt of Rs.42,50,000.00, the plaintiff has not delivered the possession of the suit property and after the sale deed has been executed, earlier agreement to this effect has come to an automatic end. Further the defendants stated that on unsustainable ground, the application for mutation is being objected and dismissal of suit was prayed. The counter claim was also made by the defendants for return of cheque of Rs.12,50,000.00 as also the declaration that the sale deed is valid and further possession of the suit property was also claimed by way of counter claim.