Gajanan Sitaram Mahajan Vs Sitaram Raghunath Layal

Bombay High Court 27 Sep 1928 Second Appeal No. 880 of 1926 (1928) 30 BOMLR 1629 : 114 Ind. Cas. 245
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Second Appeal No. 880 of 1926

Hon'ble Bench

Mirza, J; Baker, J

Final Decision

Dismissed

Judgement Text

Translate:

Mirza, J.@mdashThe finding of the lower appellate Court is that the sum of Rs. 4,000 was paid by defendant No. 2 for the purchase of the

property in which the appellant (original plaintiff No. 1), original plaintiff No. 2, and defendant No. 1 were interested. Out of the purchase money

Rs. 2,600 were paid to the mortgagees for redeeming the property. To that extent, it is admitted that the sale would be for a legal necessity if the

mortgage amount had then matured, The balance of Rs. 1,400 was paid by defendant No. 2 to defendant No. 1, the eldest male mem-bur of the

joint family, Defendant No. 1 admitted that part of this sum of Rs. 1,400 was utilized by him for the payment of family debts.

2. It is urged, on behalf of the appellant, that his interest in the property is not affected by the sale to defendant No. 2 as the sale was not for a legal

necessity. Mr. Varde has argued that there would be no legal necessity to pay off the mortgage amount 1928 before it matured and could be

demanded. The amount payable to the mortgagee was to become payable five days after the date of the sale. There can be no hard and fast rule

as to when the legal necessity arises in respect of the payment of a mortgage debt. The evidence showed that defendant No. 1 and his ""�mother

were both satisfied that the sale would be advantageous to the estate and as the time was drawing near for the payment to the mortgagee, and the

mortgage amount would then have to be found there was, in my opinion, a legal necessity to sell the property in order to pay off the mortgagees.

With regard to the balance of Rs. 1,400 it was admitted by defendant No. 1 that he had told Ketkar, defendant No. 2''s agent, that the sum was

required by him to pay off other debts. As Ketkar had since died defendant No. 2 was unable to show what other inquiries Ketkar had made with

regard to the legal necessity for the balance of Rs. 1,400. In my opinion, there was no reason for Ketkar to disbelieve the information which he

had admittedly received from defendant No. 1 that this amount was needed to pay off other debts, The purchaser is not bound to see to the

application of the money. The recent rulings of the Privy Council have laid down that where the major portion of the consideration is for legal

necessity and it has been shown that the transaction is bona fide and the consideration has been paid by the purchaser the sale would be binding. In

Srikrishn Das v. Nathu Ram (1926) 29 Bom. L.R. 825, p.c, their Lordships of the Privy Council in reviewing the Indian case law on the subject

have not disapproved of certain cases where the proportion between the amount required for legal necessity and the amount not proved to be

required for legal necessity was as 2/3rds to 1/3rd and yet the sale was upheld. In the present case the proportion would be very nearly as 2/3 rd

to � rd if Rs. 1,400 are to be excluded from family necessity. In my opinion the judgment of the lower appellate Court should be upheld and this

second appeal dismissed with costs.

3. The claim for pleaders'' fees should be ascertained by the Taxing Officer.

Baker, J.

4. I agree. The case is covered by the Privy Council decisions in Srikrishn Das v. Nathu Ramm; Niamat Rai Vs. Din Dayal, ; and Gauri Shankar v.

Jiwan Singh (1927) 30 L.R. 64, p.c. The only difficulty that may arise is that the part of the consideration which is not proved to be for legal

necessity, viz., Rs, 1,400 out of Rs. 4,000, is rather high but it does not very much exceed the 1/3rd which in several other cases reported in the

judgments of the Privy Council has been held as not invalidating the sale. In any case the Privy Council has laid down that, in accordance Baker J.

with authority, where a purchaser acting in good faith upon due Inquiry, is able to show that the sale itself was justified by legal necessity he is

under no obligation to inquire into the application of any surplus and is not bound to make repayment of such surplus to the members of the family

challenging the sale. In Gauri Shanhar v. Jiwan Singh the Privy Council has laid down that transactions of sale of family property which, in their real

essence and substance, are sales for family necessity will not be narrowly scrutinised, especially when such transactions have stood unchallenged

for a considerable length on time. The application of arithmetical calculations to such transactions is a question of doubt. It may be that a purchaser

use be willing to buy a block of property for a price which exceeds the mortgage amount but he will not be willing to buy a portion of the property

for a lesser amount and it is not possible for a manager always to sell only to much of the family property as would just suffice to meet the amount

for which necessity is proved. There must be a certain amount of latitude in such matters. In view of the rulings of the Privy Council referred to

above, I think the view taken by the learned District Judge is reasonable, and although he has not quoted these decisions the general principles of

them seem to have been present to his mind at the time of writing his judgment, I agree, therefore, that the decree of the lower appellate Court

should be confirmed and the appeal dismissed with costs.