DARBARI MAL Vs. AMIR KAZIM

JUDGEMENT

(1.) The facts of this case are; few and simple. One Ganeshi Lal was the owner of a village called Benipur. He mortgaged 15 biswas of the village to the plaintiffs on the 21 of March, 1892. Subsequent to this mortgage the entire village was sold at the instance of a creditor under a simple money decree on the 21 of September, 1896, and. was purchased by the defendant Lakhpat Rai. Subsequently, on the 27 of January, 1897, the mortgagees instituted a suit for the sale of the 15 biswas of the village on foot of the mortgage of the 21 of March, 1892, and to this suit they made Lakhpat Rai a party. A decree was passed on the 5 of May, 1897. Before, however, the decree was obtained, namely, on the 27 of April, 1897, Lakhpat Rai granted a lease of the village to the defendants, Amir Kazim and Mohan Lal, for a term of ton years, at a rent of Rs. 1,800, and under this lease the defendants went into possession. After the date of the lease, namely, on the 20 of September, 1897, the 15 biswas share of the village was sold in execution of the decree of the 5 of May, 1897, and was purchased by the plaintiffs, who were the mortgagees. On the following 23 of November, 1897, the sale was confirmed and a certificate granted.

(2.) The present suit was instituted by the purchasers against Lakhpat Rai and his lessees and others to set aside the lease of the 27 of April, 1897, for recovery of possession of the property and. for mesne profits, the plaintiffs case being that, inasmuch as the lease was granted during the pendency of the suit, it was not binding on the plaintiffs. It is admitted that, having regard to the provisions of Section 52 of the Transfer of Property Act, it was not binding, and that the lease was properly set aside. The only two points which have been argued in appeal before us are, that the learned Subordinate Judge was in error, first, in calculating the mesne profits to which the plaintiffs are entitled from the date of the sale instead of from the date of the confirmation of the sale and grant of certificate; and, secondly, in awarding to the plaintiffs mesne profits calculated upon the basis of the recorded rental of the property instead of upon the actual receipts of the defendants lessees, or the amount of rent which they might have received if they had exercised due diligence.

(3.) That the plaintiffs are only entitled to mesne profits from the date of the certificate, appears to us to be clear beyond any question upon the provisions of Section 316 of the Civil P. C.. That section provides that when a sale of immovable property has become absolute, the Court shall grant a certificate lo the purchaser, and that such certificate shall bear the date of the confirmation of the sale, and, so far as regards the parties to the suit and persons claiming through or under them, the title to the property sold shall vest in the purchaser from the date of such certificate, and not before. Words could not express more clearly the intention that a purchaser is only to be entitled to possession or to the rents and profits from the date of his obtaining a certificate. A number of authorities, however, have been quoted to us in order to show that, notwithstanding the clear and express provisions of the section, the purchaser under an auction sale acquires some equitable interest in the property, which will entitle him to mesne profits, not merely from the date on which his title accrues, but from the date on which the purchase is made. We do not say that there may not be some equitable rights arising out of such a purchase, which could be enforced notwithstanding the provisions of this section, but what appears to us to be abundantly clear is, that the title to mesne profits (or possession) does certainly not accrue until the sale has been confirmed. If an authority for this were required, it is to be found in a decision of this Court reported in the Weekly Notes of 1887, p. 217, in the case of Gobind Ram V/s. Tulsi Ram. In that case Mr. Justice Brodhurst and Mr. Justice Mahmood, on, an application to recover mesne profits by way of damages for a period anterior to the obtaining of a certificate of sale, held that "the plaintiffs appellants as auction purchasers had no title to the property before the sale was confirmed." "This view," the learned Judges say, "is borne out by the express provisions of Section 316 of the Civil P. C., which regulates questions of this kind. The plaintiffs having no right to the property before the confirmation of the sale, they could not sue for the recovery of the mesne profits thereof in the nature of damages," etc. In the case, decided in the High Court at Calcutta, of Prem Chand Paul V/s. Purnima Dasi (1888) I.L.R. 15 Calc. 546 Mr. Justice Norris, in dealing with this section, says: "I think, having regard to the provisions of Section 316 of the Civil P. C., that this contention is not sustainable," (that is the contention that a title dated back beyond the date of the certificate). "It has been urged that, although the section says that the certificate shall bear the date of the confirmation of sale, and, so far as regards the parties to the suit and persons claiming through or under them, the title to the property sold shall vest in the purchaser from the date of such certificate and not before, yet as regards third parlies the property vests in the purchaser from the date of sale. No doubt the Legislature does not introduce the words third parties but if, as regards the parties to the suit and persons claming through or under them, the title of the purchaser is not to be considered complete, nor the property to vest in him until the confirmation, we see no reason for holding that, as regards third parties, the title of the auction purchaser is complete, and the property vested in him before the date of the confirmation of the sale," We fully concur in the view taken by the learned Judges in these cases. Several cases have been cited in which it appeared that the Court had not granted the certificate at the time of confirmation, in fact had failed to perform the duty cast upon it by the Legislature, and notwithstanding mesne profits had been allowed from the date of confirmation of sale; but we do not think that the decisions come to in cases of that kind govern cases such as the present. For these reasons we must modify the decree of the learned Subordinate Judge, and dismiss the claim for mesne profits between the 20 September, 1897, and the 23 November, 1897, the date on which the sale was confirmed and the certificate was granted.