Manilal Mohanlal Shah v. Sardar Sayed Ahmed Sayed Mahmad, (SC) BS113302
SUPREME COURT OF INDIA

Before:- Mehr Chand Mahajan, C.J.I., Vivian Bose and Ghulam Hasan, JJ.

Civil Appeal No. 93 of 1953. D/d. 14.4.1954.

Manilal Mohanlal Shah and others - Appellants

Versus

Sardar Sayed Ahmed Sayed Mahmad and another - Respondents

For the Respondent :- C.K. Daphtary, Solicitor-General for India, J.B. Dadachanji and A.C. Dave, Advocates.

A. Civil Procedure Code, 1908, Order 21, Rules 84, 85 and 86 - Stranger auction - Purchaser - Non-payment of the price on the part of the defaulting purchaser renders the sale proceedings as a complete nullity - The very fact that the court is bound to resell the property in the event of a default shows that the previous proceedings for sale are completely wiped out as if they do not exist in the eye of law.

[Para 11]

B. Civil Procedure Code, 1908, Order 21, Rule 84 - Mandatory - The provision regarding the deposit of 25 per cent, by the purchaser other than the decree-holder is mandatory as the language of the rule suggests.

[Para 8]

C. Civil Procedure Code, 1908, Order 21, Rule 85 - Time for payment in full of purchase money - The provision for payment is mandatory - Consequence of non-payment - Defaulting purchaser forfeits all claim to the property.

[Para 8]

D. Civil Procedure Code, 1908, Order 21, Rule 86 - Procedure in default of payment - If the payment is not made within the period of fifteen days, the Court has the discretion to forfeit the deposit and there the discretion ends - But the obligation of the Court to resell the property is imperative - A further consequence of non-payment is that the defaulting purchaser forfeits all claim to the property.

[Para 8]

E. Civil Procedure Code, 1908, Order 21, Rule 84 - Set off - The provision relating to a set-off contained in Order 21, Rule 84 applies only to the decree-holder - The Court has no jurisdiction to allow a set-off when the purchaser is not the decree-holder.

[Para 9]

F. Civil Procedure Code, 1908, Section 151 and Order 21, Rule 85 - Inherent power of the Court could not be invoked to circumvent the mandatory provisions of the Code and relieve the auction purchasers of their obligation to make the deposit of purchase-money under Order 21, Rule 85.

[Para 12]

Cases Referred :-

Radha Krishna v. Bishewar Sahay, AIR 1922 Privy Council 336.

Munshi Md. Ali v. Kibria Khatun, 15, Cal WN 350.

Annapurna Dasi v. Bazely Karim Mia, AIR 1941 Calcutta 85.

Nawal Kishore v. Butta Mal, AIR 1935 Allahabad 243.

Haji Inam Ullah v. Mohamad Idris, AIR 1943 Allahabad 282.

Bhim Singh v. Sarwan Singh, 16 Cal 33.

A.R. Davar v. Jhinda Ram, AIR 1938 Lahore 198.

JUDGMENT

Ghulam Hasan, J. - This appeal brought by the auction purchasers by special leave raises the question of the validity of a sale of certain properties which took place on August 13, 1942. The respondents are the Judgment-debtor and the legal representative of the deceased decree-holder.

2. The decree-holder applied on March 30, 1940 for execution of his decree by sale of 4 lots of property belonging to the Judgment-debtor. The properties were valued at 1,50,000 and were subject to a previous mortgage of Rs. 60,000 existing in favour of the auction-purchasers. It appears that under the terms of the mortgage-deed the mortgagees were entitled to proceed in the first instance against the first 3 lots and against the fourth lot only in the event of a deficiency in sale price to cover the decretal amount. The first 3 lots with which alone we are concerned in the appeal were sold to the mortgagees for Rs. 53,510 on August 13,1942. They were sold free from the encumbrance under the order of the court passed at the instance of the decree-holder and the mortgagees by without notice to the judgment-debtor.

It may however, be noted that on the application of certain third parties their right of annuity over the properties sought to be sold was notified in the sale proclamation. On the same date the mortgagees applied for a set-off stating that the purchase price was Rs. 53,510 while the amount due to them was Rs. 1,20,000. The Court allowed the set off then and there. It is important to bear in mind that the mortgagees had filed no suit and obtained no decree to recover the money due on the mortgage.

3. The order notifying the claim to annuity was challenged by the judgment - debtor in revision to the High Court but it was dismissed on November 10, 1943, by Sen, J. who observed that as the sale had already taken place, the proper remedy of the judgment-debtor was to move the Court for setting aside the sale. Thereupon the judgment debtor applied on November 20,1943, under Order 21, Rule 90 of the Civil Procedure Code to have the sale set aside (Ex. 51). Allegations imputing fraud and collusion to the mortgagees were added in the application; in particular it was alleged that the 3 lots were purchased at a grossly inadequate price by under-valuing them in the proclamation and that the mortgages not having paid 25 per cent, of the bid the sale should not have been sanctioned in their favour.

While this application was pending, the judgment - debtor made another application on January 15, 1947, challenging the sale as a nullity on the ground that the purchaser had neither made the deposit required under Rule 84 Order 21 nor paid the balance of the purchase-price as required by Rule 86, and praying for resale of the property to realise the price. The order allowing set-off was attacked as being without jurisdiction, No separate order was passed on this application as the application Ex. 51 was granted on the same grounds. The trial court found that at the time of attachment on April 30, 1940, lost Nos. 1 and 2 and lost No. 3 were valued at Rs. 40,000/- each separately but at the time of proclamation of sale on March 6,1942, the first two were valued at Rs. 45,000/- and the third at Rs, 8,000/- only.

The property did not consist of mere survey numbers but admittedly had bungalows, and superstructures and in the opinion of the court the subsequent valuation was bound to mislead bidders. The court, however, set aside the sale on the ground that the provisions of Order 21 Rule 34 and 35 had not been complied with in that the price was not deposited but a set-off was wrongly claimed and allowed om the absence of the judgment debtor by the Court, which had no authority or jurisdiction. The Court observed.

4. The Court held that the application under Rule 90 was barred by limitation but this being a case of a void sale and not of a mere material irregularity the court was found to re-sell the property inrespective of any application being made by the judgment-debtor.

5. The High Court of Bombay (Chagla, C. 1 and Gajendragadkar, J.) dismissed the appeal of the mortgagee-purchasers on the ground that the order of the trial court was under Order 21, Rule 84 and/or Rule 86, C.P.C. and therefore no appeal lay against such an order. The High Court held that the order of set-off was without jurisdiction and the subsequent deposit of the purchase price on December 14, 1945, made long after the period had elapsed was of no avail.

6. On of the action-purchasers, who is a pleader has himself argued the appeal before us. The principal question which falls to be considered is whether the failure to make the deposit under Order 21, Rules 84 , and 85 is only a material irregularity in the sale which can only be set aside under rule 90 or whether it is wholly void. It is argued that the case falls within the former category and the application under rule 90 being barred by limitation, the sale cannot be set aside. It is also contended that the court having once allowed the set-off and condoned the failure to deposit, the mistake of the Court should not be allowed to prejudice the purchasers who would certainly have deposited the purchase price but for the mistake we are of opinion that both the contentions are devoid of substance.

In order to resolve this controversy a reference to the relevant rule of Order 21 of the Civil Procedure Code will be necessary. These Rules are 72, 84 and 86.

7. The scheme of the rule quoted above may be shortly stated. A decree-holder cannot purchase property at the Court-auction in execution of his own decree without the express permission of the Court and that when he does so with such permission, he is entitled to a set-off but if he does so without such permission, then the Court has a discretion to set aside the sale upon the application by the judgement-debtor, or any other person whose interests are affected by the sale (Rule 72). As a matter of pure construction this provision is obviously directory and not mandatory - See "Radha Krishna v. Bishewar Sahay', AIR 1922 Privy Council 336 . The moment a person is declared to be the purchaser, he is bound to deposit 25 per cent of the purchase-money unless he happens to be the decree-holder in which case the court may not require him to do so (Rule 84).

8. The provision regarding the deposit of 25 per cent by the purchaser other than the decree-holder is mandatory as the language of the rule suggests. The full amount of the purchase money must be paid within fifteen days from the date of the sale but the decree-holder is entitled to the advantage of a set-off. The provision for payment is, however, mandatory (Rule 85). If the payment is not made within the period of fifteen days, the court has the discretion to forfeit the deposit and there the discretion ends but the obligation of the court to re-sell the property is imperative. A further consequence of non-payment is that the defaulting purchaser forfeits all claim to the property ... (Rule 86).

9. It is not denied that the purchasers had not obtained any decree on foot of their mortgage and the claim of Rs. 1,20,000 which they put forward before the execution court had not been adjudicated upon or determined. The mortgagees, one of whom is a Pleader, applied on the day of the sale claiming a set off on foot of the mortgage. The Court without applying its mind to the question immediately passed the order allowing the set-off. This claim was obviously not admissible under the provisions of rule 84 which applies only to the decree-holder. The court had clearly no jurisdiction to allow a set off. The appellants misled the court into passing a wrong order and obtaining the advantage of a set-off while they know perfectly well that they had got no decree on foot of the mortgage and their claim was undetermined,

There was default in depositing 25 percent of the purchase money and further there was no payment of the full amount of the purchase money within fifteen days from the date if the sale. Both the deposit and the payment of the purchase money being mandatory under the combined effect of rules 84 and 85, the Court has the discretion to forfeit the deposit but it was bound to re-sell the property with the result that on default the purchaser forfeited all claim to the property. These provisions leave no doubt that unless the deposit and the payment are made as required by the mandatory provisions of the rules there is no sale in the eye of law in favour of the defaulting purchaser and no right to own and possess the property accrues to him.

10. In two cases decided by Calcutta High Court, viz., - 'Munshi Md. Ali v. Kibria Khatun', 15, Cal WN 350 and - 'Sm. Annapurna Dasi v. Bazely Karim Mia', AIR 1941 Calcutta 85 the sale was held to be no sale where the purchaser had failed to deposit the balance of the purchase money as required by rule 85. A similar view was taken by a Division Bench of the Allahabad High Court in------ : Nawal Kishore v. Butta Mal', AIR 1935 Allahabad 243 . The provisions of rule 86 were held to be mandatory in another decision of the same Court - "Haji Inam Ullah v. Mohamad Idris', AIR 1943 Allahabad 282 and it was held that the court was bound to re-sell the property upon default irrespective of any application being made by any party to the proceedings.

The case of ---'Bhim Singh v. Sarwan Singh', 16 Cal 33 was a case of failure to make a deposit as required by Section 306 of the Code of 1882 (corresponding to rule 85 of the present Code). The court treated it as a material irregularity in conducting the sale which must be enquired into upon the application under Section 311, (corresponding to rule 90 of the present Code), and not by a separate suit to set aside the sale. The Court did not apply its mind to the question whether the provisions of Section 306 being mandatory sale should not be treated as a nullity for non-compliance with those provisions.

The decision of a single Judge (app J.) in - Nathu Mal v. Malawa Mal', AIR 1931 Lahore 15 is distinguishable upon its facts. There the auction-purchaser had actually tendered the money but the payment was postponed by consent of parties pending the disposal of the objection by the judgment-debtor. We do not agree with the remark made in that case that the provisions of rule 85 are intended "to be directory only and not absolutely mandatory". A Division Bench of the same court (Tek Chand and Abdul Rashid JJ.) held in - 'A.R. Davar v. Jhinda Ram, AIR 1938 Lahore 198 that the court had no jurisdiction to extend the time for the payment of the balance of the purchase money under rule 85 and must order resale under rule 86.

11. Having examined the language of the relevant rules and the judicial decisions bearing upon the subject we are of opinion that the provisions of the rules requiring the deposit of 25 per cent. of the purchase money immediately on the person being declared as a purchaser and the payment of the balance within 15 days of the sale are mandatory and upon non-compliance with these provisions there is no sale at all. The rules do not contemplate that there can be any sale in favour of a purchaser without depositing 25 per cent of the purchase money in the first instance and the balance within 15 days. When there is no-sale within the contemplation of these rules, there can be no question of material irregularly in the conduct of the sale. Non-payment of the price of the part of the defaulting purchaser renders the sale proceedings as a complete nullity. The very fact that the court is bound to re-sell the property in the event of a default shows that the previous proceedings for sale are completely wiped out as if they do not exist in the eye of law. We hold, therefore, that in the circumstances of the present case there was no sale and the purchasers acquired no rights at all.

12. It was urged before us that the court could allow a set-off in execution proceedings under its inherent powers apart from the provisions of Order 21, Rule 19 of the Civil Procedure Code. We do not think that the inherent powers of the Court could be invoked to circumvent the mandatory provisions of the Code and relive the purchasers of their obligation to make the deposit. The appellant by misleading the court want to benefit by the mistake to which they themselves contributed. They cannot be allowed to take advantage of their own wrong.

13. The appeal fails and is dismissed with costs.

Appeal dismissed.