MOHAMMAD SULTAN ROWTHER Vs. NAINA MOHAMMAD

JUDGEMENT

(1.) THE plaintiff is the appellant. The suit is to recover Rupees 1,120. The plaintiff's case is that the defendants, who are the owners of S. No. 14/2 measuring 6. 70 acres in Valandaravai village, offered to sell to the plaintiff for a sum of Rs. 5,000 and received an advance of Rs. 1,000. Out of the balance it was agreed that rupees 2,000 could be adjusted towards the othi subsisting on the property and the balance of Rs. 2,000 was payable before the Sub Registrar at the time of the registration of the sale deed. The case of the plaintiff is that in pursuance of the agreement the plaintiff got the stamp papers and wrote out the document and took it to the defendants for their signature and registration. But the defendant refused to complete the transaction and register the document. Thereupon on 284-1964 in pursuance of the mediation it was agreed that a release deed from the brothers-in-law of the plaintiff in respect of the suit property should be obtained in the name of the defendants' father and on the same day defendants should execute a sale deed in the name of the plaintiff that the plaintiff requested his brothers-in-law to execute a release deed, but they claimed that they wee entitled to a half share in the suit property and that they would not execute the release deed. Thus, the sale deed could not be completed and the agreement had become impossible of performance. On 29-6-1964 the plaintiff caused a registered notice to be issued to the defendants calling upon them to refund the advance of Rs. 1,000 received by them. The defendants refused to return the advance and the present suit is filed for recovery of the sum paid.

(2.) THE defense to the suit is that the plaintiff agreed to purchase the property for rs. 8950, that in order to evade the payment of the excess stamp duty the consideration was proposed to be mentioned in the sale deed as Rupees 5,000, that they did not agree for the consideration being mentioned as Rupees 5,000 in the sale deed that the plaintiff did not offer to pay the entire consideration for the sale deed and consequently the sale transaction could not be completed. The further defense is that they were not aware of the fact that the plaintiff got the sale deed written on 27-4-1964 and they came to know about it only after receiving a notice from the Taluk Office in connection with the refund of the stamp papers. The further contention was that the defendants represented to the plaintiff that the property proposed to be sold belonged to them absolutely, that the plaintiff insisted that he should obtain a release deed before taking the sale deed, that it was agreed that the plaintiff should obtain a release deed from his brothersin-law and then take the sale deed that the plaintiff's brothers-in-law refused to execute the release deed that as the plaintiff did not act in terms of the agreement dated 28-4-1964, he should forfeit the advance paid by him, the defendant therefore contended that plaintiff having committed default the advance paid had been forfeited and that the plaintiff is not entitled to claim the amount and the defendants are not liable to pay interest on the said sum in any event and the defendants prayed for the dismissal of the suit.

(3.) THE trial Court held that the plaintiff committed default inasmuch as he failed to act in terms of the contract, that the plaintiff is not entitled to the refund of rs. l,000 and that though it was not agreed between both parties that if the plaintiff defaulted, he should lose the advance. In the result, the suit was dismissed.