Sadasiva Aiyar, J. — The District Judge's view of the law and of the nature of the defence raised by the creditor (defendant) in his written statement is, in my opinion, right. The Full Bench judgments in Subramania Ayyar v. Muthiah Chettiar, the judgment in Palaniandi Chetty v. Appavu Chettiar(2), and the judgment of Seshagiri Aiyar, J., in Abdulla Haji v. Ibrayan Kutti(3), clearly make a distinction between a real transfer intended to defeat creditors and a sham transfer so intended. No doubt, the judgment of Abdur Rahim, J., in 50 I.C, is inclined to hold that if there was an intention to defeat creditors, the transfer deed cannot be called a sham transaction though no title was intended to pass from the nominal transferor to the nominal transferee. With the greatest respect I dissent. Following the preponderant weight of authority, I would dismiss these appeals with costs.
Spencer, J.—I cannot agree with the appellant's argument based on Abdulla Haji v. Ibrayan Kutti, that an instrument which is executed with the motive of defeating creditors, must necessarily be one intended to have some effect and therefore fals within the scope of Sect. 53 of the Transfer of Property Act.
Whether a transfer is a real or a nominal one depends on whether the parties entering into the transaction have at the time an animus transferendi. If they have no such animus then their act does not fall within the definition in Sect. 5 of the Transfer of Property Act, and is not a transfer of property at all. Their object may not merely be to amuse themselves. At the time they may have no real intention that property should pass, and in such a case, the document will represent a sham or nominal transaction, and it will be unnecessary that a suit under Sect. 53, Transfer of Property Act, should be brought to have it avoided. I agree that the Lower Court's orders were right and that these appeals should be dismissed with costs.
C K.Appeals dismissed.