CHITTURI VENKATARATNAM Vs. SIRAM SUBBA RAO

JUDGEMENT

(1.) L.P. Appeal No. 42 of 1925:--The only question for consideration in this appeal is, whether the document, Ex. III, is admissible in evidence. It purports to be a kararnamah or release of partnership share and it recites that in consideration of a sum of Rs. 2,100 settled by the mediators, the executant relinquishes his share, title and interest in the partnership business. Admittedly the partnership was possessed of immoveable property and the learned Judge in second appeal has held that as the document is one creating or extinguishing an interest in immoveable property within the meaning of Section 17 of the Registration Act, it requires registration and is therefore inadmissible in evidence as not having been registered. The learned Judge finds that this document is a relinquishment of the executant's share in the partnership and that instead of Subba Rao being paid his share of the assets of the partnership, the partners entered into an arrangement by which he purported to release his right in the partnership.

(2.) Inasmuch as he received a consideration of Rs. 2,100 for this release that amount is clearly the amount settled by the mediators as being the share in the assets of the partnership to which he was at that time entitled. The real question at issue is whether this is a document surrendering an interest in immoveable property. under Section 253 of the Contract Act all partners are joint owners of the partnership property, but the share of each partner in the partnership property is the value of his original contribution increased or diminished by his share of profit or loss, i. e., he can only claim to receive his share of the assets of the partnership after all accounts have been taken. This is clearly shown in a case reported in Sudarsanam Maistri V/s. Narasimhulu Maistri (1901) I.L.R. 25 M 149 : M L J 353. In that case the plaintiff sued for a share in the partnership which admittedly was possessed of immoveable property and it was held that his suit was barred by limitation. It was argued that in respect of the immoveable property the suit would be in time, although as a suit for dissolution of partnership it was barred by limitation. It was, however, held that the only suit which he could bring would be for winding up the business of the partnership and for distribution of the surplus and not a suit for partition of the partnership properties. Similarly in Gopala Chetty V/s. Vijayaraghava Chariar (1922) I.L.R. 45 M 378: 43 M L J 305 (P C) it was held by the Judicial Committee that a suit to recover a share in property which fell in after the dissolution of the partnership could not be maintained when the right to sue for an account was barred by limitation. These two cases are certainly authority for holding that a partner as such cannot sue for a specific share in the partnership property, but his only remedy is to sue for taking accounts and ascertainment of his share. A question similar to the present one arose in Jaharmal V/s. Tejram Jagrup (1893) I.L.R. 17 B 235, where it was held by Jardine, J., that a certain document transferring a share in the assets of a firm which was possessed of immoveable property did not require registration. Telang,J.,however, held the contrary view;Jardine,J.'s judgment is based on the English Law which he discussed at great length. Under the English law the share of a partner in the assets of the partnership is undoubtedly personalty and not realty, but it is contended here that that does not conclude the case and that where a document relinquishing a share is executed that document must be registered. The question is not free from doubt in England. There is a case reported in Gray V/s. Smith (1890) 43 Ch Dn 208 where an agreement to withdraw from a firm was under consideration and it was held by Kekewich, J., that such an agreement required a document under Section 4 of the Statute of Frauds inasmuch as it conveyed an interest in land. In appeal the point was not determined, but Cotton, L.J., expressed his concurrence with Kekewich, J.'s view. On the other hand in Forster V/s. Hale (1798) 3 Ves 696 it was held that the lease of a colliery was a mere incident in the partnership and no signed writing was necessary. The same principle was adopted in Dale V/s. Hamilton (1846) 5 Hare 369. In Watson V/s. Spratley (1854) 10 Ex 222 it was held that a contract to sell a share in a joint-stock company did not come within the Statute of Frauds. At page 236 Martin, J. observed: Indeed land or real property is the main substratum of their joint-stock or partnership property, and their profits are directly obtained from its use. It is true, the legal "interest in such real property is generally vested in the corporation and not in the individual partner or partners as in the cost book mine; but the interest of the shareholder in the great incorporated joint-stock companies and in the smallest mine conducted upon the cost book principle is, in its essential nature and quality, identical. In both, the shareholder has only the light to receive the dividends payable on his share, that is, a right to his just proportion of the profits arising from the employment of the joint-stock, consisting indeed partly of land, but whilst he holds his share he has no interest or separate right to the land or any part of it. He is, indeed, interested in the employment of it, but he cannot proceed against it directly for anything which is due to him, or make any part of it his own, far the purpose of satisfying any demand which he may have as shareholder. He is not in the situation of a mortgagee who has a direct interest in the land or of a joint-tenant, or tenant-in-common, who may make a part of it his own in severalty.

(3.) Again in In re De Nicols: De Nicols V/s. Curlier (8) Kekewich, J. observed: It is settled that there may be an agreement of partnership by parol, notwithstanding that the partnership is intended to deal with land, and that to an action to enforce such agreement the plea of the statute of frauds will not avail.