BAL KISHEN DAS Vs. BECHAN PANDEY

JUDGEMENT

(1.) This is a defendants appeal arising out of a suit for specific performance. Under a registered agreement dated 18 May 1924 the defendant accepted earnest money and undertook to sell immovable property to the plaintiff. A sale- deed was executed and was presented for registration by the vendee but the defendants did not turn up on the day when it was to be registered. An application was afterwards made to the Sub-Registrar for the registration of the sale-deed but that was refused as the defendant did not again appear, An appeal to the District Registrar was also dismissed because the defendant did not appear to admit the document and the document was not proved. The plaintiff then brought a suit under Section 77, Registration Act, for the compulsory registration of that particular document. The case was fought out and the finding was hi favour of the plaintiff. The decree however was in the form directing the defendant to get the sale-deed registered within thirty days. If the correct form had been adopted the learned Munsif should have allowed the plaintiff to take it to the registration office for registration. The defendant however appealed to the District Judge, but after the period of thirty days expired ha withdrew his appeal on the ground that the decree had become a nullity as the sale-deed was not produced for registration within thirty days. As a matter of fact ha himself had made default as the Munsif's decree had directed him to get is registered. The plaintiff had made an application to the Munsif within the thirty days for the return of the document in order that he might present it for registration. This application was dismissed as the decree of the Munsif did not direct him to gat the document registered. An infructuous appeal was filed to the District Registrar but it also failed. In the result the plaintiff did not obtain the relief, which he might have got under Section 77, Registration Act. Ha then instituted the present suit for the specific performance of the original contract. Various defences were raised but all the issues were found against the defendant and the suit was decreed by both the Courts below.

(2.) It is contended before us that the only remedy which the plaintiff had was the one allowed to him under Section 77, Registration Act, and that that suit having failed his remedy was exhausted and he no longer had any farther cause of action against the defendant. In support of this contention reliance is placed in certain Madras cases among which Satya Narayana V/s. Chinna Venkata Rao A.I.R. 1926 Mad. 530 may be mentioned. This case discents from the view taken in this High Court in the case of Amer Chand V/s. Nathu [1910] 7 I.C. 408, The view of this High Court has been followed by the Calcutta High Court as well as by the Patna, High Court Nasiruddin Midda V/s. Sidhoo Mia [1918] 44 I.C. 361 and Uma Jha V/s. Chetu Mander A.I.R. 1926 Patna 89.

(3.) It seems to us that the original contract substantially was for the sale of the immovable property by the defendant to the plaintiff and not for the mere signing of a particular document or of its presentation for registration, lit cannot be said that the defendant has fulfilled his contract completely by merely signing the sale- deed without getting it registered. The property admittedly is still in his possession and has not legally passed to the plaintiff. It is therefore impossible to hold that the contract entered into by the defendant has been fully carried out.