1. The appellants are the defendants 1 to 7 and the first respondent/plaintiff filed the suit for specific performance.
2. The case of the plaintiff is as follows:-
A power deed dated 28.11.2007 has been executed by the appellants/defendants 1 to 7 in favour of Defendant No.8, which has been marked as
Ex.A1. The appellants are the original owners of the suit property. In pursuant to Ex.A1, which is a registered document, defendant No.8 entered
into a sale agreement dated 05.12.2007 which is also a registered document and the same is marked as Ex.A2. The total sale consideration is
Rs.42,17,210/-. At the time of execution of the Ex.A2 agreement a sum of Rs.1,00,000/- was paid as advance. Thereafter under Ex.A3 which is a
receipt acknowledging the factum of further payment of a sum of Rs.36,17,210/-. As the appellants/defendants 1 to 7 are not ready and willing to
perform their part of the contract, a legal notice was issued by the first respondent/plaintiff under Ex.A4 on 08.03.2010. The 8th defendant being
the power agent of the appellants expressed his inability to go through with the sale as the power deed executed under Ex.A1 has been cancelled.
Thereafter, Ex.A6/legal notice was issued by the plaintiff/respondent No.1 on 18.08.2010 to the appellants. A reply was given under Ex.A8 by the
appellants. The first respondent/plaintiff sent another legal notice under Ex.A9 on 17.09.2010 denying the allegations made under Ex.A8. Ex.A10
is the registered power cancellation deed dated 03.01.2008. Under Ex.B8, the appellants/defendants 1 to 7 during the interregnum of the suit,
entered into another sale agreement on 27.05.2011. According to the plaintiff, the 8th defendant stood as witness for the said document.
3. The case of the defendants 1 to 7/appellants is as follows:- The execution of Ex.A2 is denied. Similarly the appellants have denied EX.A3,
receipt showing the payment made in favour of defendant No.8.
4. The defendant No.8 has filed written statement admitting the case of the plaintiff as stated under Ex.5
5. Before the Trial court none of the parties let in any oral evidence including the plaintiff and the defendants. 12 documents were marked on the
side of the plaintiff as Ex.A1 to Ex.A12 and 11 documents were marked on the side of the defendants as Ex.B1 to Ex.B1. The Trial Court
considering the pleadings framed the following issues:
1) Whether the registered agreement dated 05.12.2007 between the plaintiff on the one side and the defendants 1 to 7 represented by the 8th
defendant as their General Power of attorney is unenforceable as against the defendants 1 to 7 for reasons set out in the written statement filed by
the defendants 1 to 7?
2) To what relief?
6. The suit was decreed based upon Ex.A1, Ex.A2, Ex.A8 and Ex.A10. The Trial Court has also made reliance upon the pleadings made by the
8th defendant with respect to proof of Ex.A3 and Ex.A2. Challenging the judgment and decree rendered by the Trial Court, the present appeal is
filed.
7. The learned counsel for the appellants submitted that the plaintiff has not marked the document through the proof affidavit and the plaintiff has
not proved readiness and willingness. Though, Ex.A2 stated to have been registered and executed on 05.12.2007, the legal notice was issued only
on 08.03.2010. Under Ex.A3 a sum of Rs. 36,17,210/- is stated to have been received by the defendant No.8. However, the above said amount
being huge and coupled with the remaining amount being very paltry there is no explanation for taking more than 2 years in expressing their
readiness and willingness. Therefore, the relief being discretionary and the Trial Court ought not have granted the decree.
8. The learned counsel appearing for the first respondent/plaintiff would submit that the question of readiness and willingness has to be seen on a
consideration of the case of the parties as a whole.
9. Admittedly, Ex.A1 and Ex.A2 are registered documents. The mere fact that Ex.A2 is cancelled under Ex.A10 itself would prove its existence.
Even under Ex.A10 one can see the inter se dispute between the Principal and Agent namely the appellants and the defendant No.8. The fact that
the defendant No.8 stood as a witness to Ex.B8, which has been created during the pendency of the suit itself, would prove the contention of the
appellants that there was a collusion between the plaintiffs and the 8th defendant. There is no question of adverse inference when documents are
available for the Court to come to a decision. While dealing with the discretion under the Specific Relief Act, in a suit for specific performance, the
conduct of the defendants also to be seen.
10. A perusal of the judgment and decree rendered by the Trial Court would show that the plaintiff has not gone in to the box. There was no
specific issue with respect to the readiness and willingness. Ex.A2 is a registered document. Therefore a presumption might arise in his favour.
However, such a presumption can only be made applicable to the due execution on the part of the registered authorities but not otherwise. As a
General principle of law a plaintiff has to prove his case. The said principle has to be complied with more rigor, when it comes to compliance of
Section 16(c) of the Specific Relief Act. An averment satisfying the above provision with an element of clarity is a sine qua non. Such an averment
backed with proof and such a proof will have to be necessarily come from the plaintiff. Unfortunately the same has not been done.
11. Similarly coming to Ex.B8, though it is marked on behalf of the appellants, the question as to whether the defendant No.8 has stood as a
witness and if so what will be legal implication was also not pleaded subsequently and therefore not considered by the Trial Court. In such view of
the matter, we are of the considered view that it is a fit case where the matter will have to be remanded back to the Trial Court for fresh
adjudication. We are quite aware of the legal position insofar as an order of remand is concerned and a first appellate Court being a final Court of
fact and law, is not expected to set aside the decree on that ground. However, firstly in the case on hand there is no oral evidence available from
both sides. Secondly, parameters required for proving readiness and willingness which is mandatory are not satisfied by adducing sufficient
evidence. Therefore, we are of the view that the judgment and decree rendered by the Trial Court cannot be sustained. In such view of the matter,
without expressing anything on merits, we deem it fit to set aside the decree and judgment of the Trial Court. Accordingly, the judgment and
decree of the Trial Court stands dismissed. The appeal stands allowed and the matter is remitted back to the Trial Court for fresh consideration.
The Trial Court shall frame a specific issue with respect to the readiness and willingness on the part of the plaintiff and thereafter proceed to answer
it. The parties are at liberty to let in oral evidence in respect of their respective contentions. The Trial Court is directed to dispose of the suit within
a period of four months from the date of receipt of a copy of this judgment. Parties are directed to appear before the Trial Court on 14.09.2017.
No costs. Consequently, connected miscellaneous petition is closed.
