KOPPARTHI VENKATARATNAM Vs. PALLETI SIVARAMUDU

JUDGEMENT

(1.) This Letters Patent Appeal arises out of a suit filed by the respondents mother in the Court of the District Munsif of Nellore for a decree setting aside a conveyance on the ground of fraud. The respondents mother was an ignorant cultivator and she bought from the first defendant in the suit, the appellants father, certain wet lands in the Nellore District. The first defendant had granted a lease of these lands for seven years to a third party. Not only did the first defendant fail to disclose this fact to the vendee, but he represented to her that she could take immediate possession and cultivate the lands. This amounted to a fraudulent misrepresentation and as this is the finding of the District Judge on first appeal it cannot be challenged in this Court. The District Munsif held that there was no fraud, but granted the plaintiff a decree for damages based on the amount of two years mesne profits. The District Judge reversed this decision and decreed the suit as prayed. There was a second appeal to this Court which was heard by Horwill, J. The learned Judge accepted the decision of the District Judge, but granted a certificate under Clause 15 of the Letters Patent.

(2.) The appeal turns upon the interpretation to be placed upon the words in the exception to Section 19 of the Indian Contract Act. Section 19 says that when consent to an agreement is caused by coercion, fraud or misrepresentation, the agreement is a contract voidable at the option of the party whose consent was so caused. The exception reads as follows: If such consent was caused by misrepresentation or by silence, fraudulent within the meaning of Section 17, the contract, nevertheless, is not voidable, if the party whose consent was so caused had the means of discovering the truth with ordinary diligence.

(3.) The appellants case is that inasmuch as the lease which their father had granted to the third party was a registered one the fact that he had fraudulently represented to the vendee that she was in a position to take possession of the property at once made no difference, because if she had used ordinary diligence she would have made a search in the registration office, and if she had done so, she would have discovered that there was a registered lease which precluded her from taking possession. It is accepted that where a vendor has deliberately made a false statement with the object of concealing the true position with regard to property the vendee under English Law is not put upon enquiry, but it is said that the exception to Section 19 was intended to place the Indian Law on a different basis.