VEERASWAMI Vs. NARAYYA

JUDGEMENT

(1.) These consolidated appeals are from two judgments and two decrees dated February 8, 1943, of the High Court of Judicature at Madras, which reversed a judgment and two decrees dated July 29, 1941, of the Court of the Subordinate Judge of Coconada.

(2.) The appeals arise out of two connected suits. Of these one No. 38 of 1940 was brought by the appellant, Sara Veeraswami or Veerraju, (hereinafter called the appellant-plaintiff) against the first and second respondents for specific performance of an alleged oral agreement to reconvey certain properties which had been sold to them. The other suit No. 32 of 1940 was brought by these respondents against the appellants and others to obtain possession of the said properties. The first named respondent having died in the course of the proceedings, his legal representative, the third respondent, was added as a party to each suit.

(3.) The circumstances of the dispute leading to this litigation have been fully stated in. the judgments of the Courts in India and for present purposes the narrative may be limited to a brief summary of the salient features. In November, 1932, the appellant-plaintiff and his father (who died in 1939) found themselves in urgent need of a-sum of Rs. 6,000 to save their lands from sale in execution proceedings initiated by a judgment creditor named Bandaru Sooranna. They succeeded in obtaining this amount by transferring the properties now in question to the original respondents. The sale-deed effecting this transaction was executed on November 30, 1932, and duly registered. It evidences an out right and unconditional sale. On the same day the original respondents leased the properties to one Pothula Kondayya, the father-in-law of the appellant plaintiff. In 1937 this lease was renewed at a reduced rent for a further three years. These facts were not in dispute, but there was an acute conflict between the parties as to what took place when the sale and the subsequent extension of the lease were arranged. The appellants contended that the first approach to the original respondents was for a loan of Rs. 6,000 to be secured by a mortgage of the lands; that the original respondents refused to take a mortgage and insisted on a sale; and that it was then orally agreed that the properties should be sold for Rs. 6,000, and that the original respondents would reconvey what was sold if the said price was repaid to them within a period of five years. The appellants further contended that in 1937 the appellant-plaintiff and his father offered the Rs. 6,000 and sought a reconveyance, but that the original respondents met this offer with a counterproposal which was then accepted, namely, that the rental payable under the lease should be reduced and the period within which the lands might be bought back under the original arrangement extended for another three years. The respondents denied these allegations in their entirety and contended that, apart from the leases, the only agreement concerning the lands was that manifested by the sale-deed. In 1940 the appellants again sought a reconveyance. This was refused by the original respondents and on June 24, 1940, they and the appellant-plaintiff filed their plaints in the present suits.