(Appeal filed under Section 96 of the Code of Civil Procedure praying to set aside the judgment and decree dated 05.08.1994 on the file of the learned Subordinate Judge, Erode in O.S.No.249 of 1990.)
The unsuccessful plaintiff in the suit in O.S.No.249 of 1990 on the file of the Subordinate Judge, Erode has preferred this appeal challenging the judgment and decree dated 05.08.1994.
2. The case of the appellant/plaintiff, as put forth before the Court below, is, as under:
(a) The suit property belongs to the respondent/defendant. She agreed to sell the same to the appellant at the rate of Rs.10/- per square feet, fixing the sale price tentatively at Rs.40,100/- and for the said sale consideration, an agreement of sale was written between the appellant and the respondent on 03.05.1987; on the same day, a sum of Rs.5,000/- was given to the respondent as advance. As per the sale agreement, the sale has to be completed before the end of Tamil month 'Aavani' 1987. When the respondent demanded a sum of Rs.5,000/- in the month of August 1987, the appellant paid the same on 22.08.1987. According to the appellant, he has to pay Rs.30,100/- towards the balance sale consideration and he is having sufficient money with him and is always ready and willing to perform his part of the contract.
(b) On 17.04.1989, the appellant issued a notice through his counsel to the respondent demanding her to execute the sale deed in his favour at her cost on receipt of the balance sale consideration of Rs.30,100/-; on receipt of the registered notice, the respondent issued a reply notice, admitting the receipt of a sum of Rs.10,000/- as advance and alleging that she had sent a notice to the appellant on 27.02.1988. According to the appellant, no such notice was either tendered or served on him.
(c) Since the respondent did not come forward to complete the sale, the appellant filed a suit in O.S.No.249 of 1990 for a direction to the respondent to execute the sale deed in his favour for Rs.40,100/- receiving the balance of Rs.30,100/- and put him in possession of the property, failing which, direct an officer to perform the said part of the execution of the sale deed on behalf of the respondent in favour of the appellant and put the appellant in possession thereof.
3. The respondent in her written statement has denied the averment of the appellant that he is always willing and ready to execute the sale deed. According to her, she entered into a contract for sale of the suit property under an agreement dated 03.05.1987 with the appellant as she was having a pressing need for money at that time; her sons were young and she had to incur heavy expenditure for their education and her husband was also unemployed then. Since the appellant had not performed his part of the contract as per the terms and conditions embodied in the agreement dated 03.05.1987, the respondent had sent a notice on 27.02.1988 to the appellant asking him to execute the sale by paying the balance amount of Rs.34,180/- within a period of 15 days from the date of notice. She had further notified the appellant that the original document of Sale Deed dated 01.07.1981 should be returned to her in the event of his not complying with the demand made in the notice dated 27.02.1988.
3a. According to the respondent, the period fixed in the agreement had expired and the claim is barred by time, as time was made the essence of contract and therefore, the appellant is not entitled to a decree for specific performance. She has further stated that she is an illiterate woman, doing coolie work and leading a hard life and the suit property is the only property which she possesses, which she banks for putting up a dwelling shelter. It is her further case that if the suit property is knocked away by the appellant, then she will be in great difficulties.
4. The Trial Court on consideration of the facts and circumstances of the case and on analysis of the material records, framed issues and dismissed the suit in favour of the respondent, thereby directing the respondent to pay the advance amount of Rs.10,000/- to the appellant with interest at the rate of 12% from the date of suit till the date of payment. Hence, this appeal.
5. Learned counsel for the appellant has contended that the learned Subordinate Judge has erred in law in dismissing the suit for specific performance in respect of sale agreement dated 03.05.1987, particularly when the sale agreement is admitted and the contract sought to be enforced is a valid one. He also contended that the Court below failed to appreciate that it is well settled law that in respect of sale of immovable property the ordinary presumption is "time is not the essence of the contract". According to the learned counsel, the Court below ought to have seen that the question of hardship must be judged as on the date of the contract and not on the subsequent events, the hardship should be one collateral to the contract and not in relation to a term of the contract such as quantum of consideration.
5a. It is also the contention of the learned counsel for the appellant that the Court below ought to have seen that neither in the reply notice marked as Ex.A-4 nor in the plaint, the appellant has come forward with the case that the transaction is a commercial transaction as such time is the essence of the contract; when there is neither plea nor evidence to support the case of commercial transaction, the learned Subordinate Judge erred in law in assuming that the transaction is a commercial one and time is the of the essence of the contract.
5b. Learned counsel for the appellant in support of his contentions has relied on the following decisions:
(i) In (65 L.W. 25 (DB) in the case of S.V. Sankaralinga Nadar vs. P.T.S. Ratnaswamy Nadar, this Court has held as under:
"Where in a suit for specific performance of an agreement to sell certain properties the defendant alleged that the plaintiff was guilty of inordinate delay and laches in bringing the suit and therefore was not entitled to the discretionary relief of specific performance.
... Under S.22(2) of the Specific Relief Act the question of hardship must be judged as on the date of the contract and not on the subsequent events. The hardship should be one collateral to the contract and not in relation to a term of the contract such as quantum of consideration. Where at the time when a transaction was entered into, it was for proper consideration the fact that the value of the properties had considerably risen subsequently will not be a basis for the Court to refuse a relief for specific performance."
(ii) In (1977 (4) SCC 2262) in the case of Chander Kali Bai and others v. Jagdish Singh Thakur and another, the Supreme Court has held as under:
"6. ... In Siddik Mahomed Shah v. Mt Saran1 it has been pointed out that where a claim has never been made in the defence presented on amount of evidence can be looked into upon a plea which was never put forward. If it could be so even at the trial stage, undoubtedly, such a new question of fact could not be entertained at any appellate stage. This decision has been followed by this Court in Bhagat Singh v. Jaswant Singh. To the same effect is the view expressed in another decision of this Court in Bachan Singh v. Dhian Dass. Hegde, J. pointed out in para 6 of the judgment that a contention involving determination of questions of fact ought not to have been allowed to be raised for the first time in the second appeal in the High Court. In this case we may add further that neither any issue was struck nor was any evidence adduced by the parties on this question. The case proceeded to trial on the admitted footing that the business which the plaintiff wanted to shift to the suit shop was his business."
(iii) This Court, in yet another judgment in (1995 Supp. MLJ 599) in the case of Rajam Gopalakrishnan vs. Kumudam and another, has held as under:
"12. ... The appellant contends that time was the essence of the contract and the sale ought to have been concluded within the extended period under Ex.P2. Ex.P1 agreement of sale was executed between the plaintiff and the defendant on 12.07.1979 in respect of the suit property to sell the same for a consideration of Rs.2,05,000. A sum of Rs.25,000 was paid as advance by the plaintiff to the defendant on the same day. Three months' time was fixed in Ex.P1 for completion of the sale. Again, the period for completion of sale was extended by 45 days i.e. From 12.10.1979 to 25.11.1979 by mutual agreement between the parties under Ex.P2. The sale was not completed till 25.11.1979. For the notice sent by the plaintiff under Ex.P3 dated 08.02.1979 calling upon the defendant to approve the draft sale deed, and register and document after receiving the balance of sale consideration, the defendant has sent reply under Ex.P5 stating that the defendant is prepared to sell the property without vacant possession as she is unable to get vacant possession. So, the conduct of the defendant as evidenced by Ex.P5 is to the effect that the parties were willing for extension of time and there was no mutual understanding between the parties that time was made essence of the contract. The agreement is with regard to sale of immovable property. So, the principle, time is the essence of the contract is not normally applicable. Further, there is no recital in Ex.P1, agreement that time is the essence of contract. Clause 5 of Ex.P1 recites that the sale should be completed within a period of three months from the date thereof unless otherwise agreed upon is writing. Clause 3 of Ex.P1 states that the vendor shall deliver vacant possession of the suit property on or before the date of registration of the sale deed. Clause 6 of Ex.P1 states that the vendor shall discharge the mortgage debt due under the deed of mortgage in faovur of South Madras Co-operative Housing Society. The defendant who has received the advance amount of Rs.25,000/- from the plaintiff has discharged that mortgage. She has got back the original mortgage deed document Ex.P12 on 16.10.1979 with the endorsement of discharge dated 16.10.1979."
(iv) The Bombay High Court in (AIR 2000 Bombay 410) in the case of Swarnam Ramachandran and another vs. Aravacode Chakungal Jayapalan has held as under:
"14. ... The law on the point is well settled. Ordinarily, time is not the essence of a contract for the sale of immovable property. The parties, in a given case may make time of the essence either expressly in terms which unmistakably provide unmistakably that they intended to do so. Alternately, making of time as the essence of a contract may be inferred from the nature of the contract, the property or the surrounding circumstances. A mere stipulation in a contract laying down the time for performance is not sufficient to make time the essence of a contract for sale of immovable property. A party to a contract cannot by his unilateral act make time of the essence unless the circumstances are such as would establish that the other party to the contract had delayed or defaulted in the performance of his obligations under the agreement."
(v) In yet another judgment of the Supreme Court reported in (AIR 2002 SC 771) in the case of P. Purushottam Reddy and another vs. M/s.Pratap Steels Ltd., it was held as under:
"The issue as to whether time is of the essence of the contract in contracts for sale of immovable property came up for the consideration of the Constitution Bench and it was held:
It is a well-accepted principle that in the case of sale of immovable property, time is never regarded as the essence of the contract. In fact, there is a presumption against time being of the essence of the contract. This principle is not in any way different from that obtainable in England. Under the law of equity which governs the rights of the parties in the case of specific performance of contract to sell real estate, law looks not at the letter but at the substance of the agreement. It has to be ascertained whether under the terms of the contract the parties named a specific time within which completion was to take place, really and in substance it was intended that it should be completed within a reasonable time. An intention to make time the essence of the contract must be expressed in unequivocal language.
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25. ... in the case of sale of immovable property there is no presumption as to time being the essence of the contract. Even if it is not of the essence of the contract the Court may infer that it is to be performed in a reasonable time if the conditions are:
1. From the express terms of the contract;
2. from the nature of the property; and
3. from the surrounding circumstances, for example: the object of making the contract.
(vi) In (AIR 2003 SC 1905) in the case of Bondar Singh and others vs. Nihal Singh and others, it was held by the Supreme Court as follows:
"7. As regards the plea of sub-tenancy (shikmi) argued on behalf of the defendants by their learned counsel, first we may note that this plea was never taken in the written statement the way it has been put forth now. The written statement is totally vague and lacking in material particulars on this aspect. There is nothing to support this plea except some alleged revenue entries. It is settled law that in the absence of a plea no amount of evidence led in relation thereto can be looked into. Therefore, in the absence of a clear plea regarding sub-tenancy (shikmi), the defendants cannot be allowed to build up a case of sub-tenancy (shikmi). Had the defendants taken such a plea it would have found place as an issue in the suit. We have perused the issues framed in the suit. There is no issue on the point."
(vii) In one another judgment of the Supreme Court reported in (AIR 2003 SC 4319) in the case of Rajagopal (dead) by L.Rs. vs. Kishan Gopal and another, it was held as under:
"9. ... As such a case was never pleaded in the plaint, there was no occasion for the defendants to plead in the written statement as to who gave Goverdhan Das in adoption and accordingly, the defendants in the written statement only denied that adoption was in dwyamushyayana form and according to them, the same was in ordinary form. In the absence of any pleading whatsoever on the question as to whether Goverdhan Das was given in adoption by his father Moti Lal or brother Kishan Lal, there was no lis between the parties on this question, as such courts could not have gone into the same even if some evidence was adduced and the lower appellate court rightly decided this question against the plaintiffs. Reference in this connection may be made to a decision of the Privy Council in the case of Siddik Mahomed Shah v. Mt. Saran1 in which it was held (AIR p. 57) that where a claim has been never made in the defence presented no amount of evidence can be looked into upon a plea which was never put forward . The said case has been referred to by this Court with approval in the case of Bhagat Singh v. Jaswant Singh. In that case, some evidence was led but the High Court refused to go into the question observing that where no plea was taken, it cannot be said that there was any lis between the parties thereon. This Court upheld the decision of the High Court observing that the same was supported by a decision of the Judicial Committee in the case of Siddik Mahomed Shah. Thus we do not find any error in the findings recorded by the first appellate court on this point."
6. In response, learned counsel for the respondent submitted that the allegation of the appellant that he was ready and willing to perform his obligation is totally false. She further submitted that the period fixed in the agreement has expired and therefore, the appellant is not entitled to the relief of specific performance under the agreement. According to the learned counsel, the Trial Court has rightly dismissed the suit taking into the account the fact that the appellant has committed a breach of contract by not executing the sale within the time fixed in the agreement and also within the period given in the notice. Learned counsel finally submitted that the appeal deserves dismissal on the ground that "time is the essence of contract".
6a. In support of her case, the counsel for the respondent has relied on the following judgments:
(i) In the case of (AIR 1967 SC 868) in the case of Gomathinayagam Pillai and others vs. Palaniswami Nadar, the Supreme Court has held as under:
"Section 55 of the Contract Act which deals with the consequences of failure to perform an executory contract at or before the stipulated time provides by the first paragraph:
When a party to a contract promises to do a certain thing at or before a specified time, or certain things at or before specified times, and fails to do any such thing at or before the specified time, the contract, or so much of it as has not been performed, becomes voidable at the option of the promisee if the intention of the parties was that time should be of the essence of the contract.
It is not merely because of specification of time at or before which the thing to be done under the contract is promised to be done and default in compliance therewith, that the other party may avoid the contract. Such an option arises only if it is intended by the parties that time is of the essence of the contract. Intention to make time of the essence, if expressed in writing, must be in language which is unmistakable: it may also be inferred from the nature of the property agreed to be sold, conduct of the parties and the surrounding circumstances at or before the contract. Specific performance of a contract will ordinarily be granted, notwithstanding default in carrying out the contract within the specified period, if having regard to the express stipulations of the parties, nature of the property and the surrounding circumstances, it is not inequitable to grant the relief. If the contract relates to sale of immovable property, it would normally be presumed that time was not of the essence of the contract. Mere incorporation in the written agreement of a clause imposing penalty in case of default does not by itself evidence an intention to make time of the essence. In Jamshed Khodaram Irani v. Burjorji Dhunjibhai the Judicial Committee of the Privy Council observed that the principle underlying Section 55 of the Contract Act did not differ from those which obtained under the law of England as regards contracts for sale of land. The Judicial Committee observed:
Under that law equity, which governs the rights of the parties in cases of specific performance of contracts to sell real estate, looks not at the letter but at the substance of the agreement in order to ascertain whether the parties, notwithstanding that they named a specific time within which completion was to take place, really and in substance intended more than that it should take place within a reasonable time. Their Lordships are of opinion that this is the doctrine which the section of the Indian Statute adopts and embodies in reference to sales of land.""
(ii) In yet another judgment reported in (AIR 1993 SC 1742) in the case of Chand Rani (dead) by L.Rs. vs. Kamal Rani (dead) by L.Rs., the Supreme Court has held as under:
"19. ... When a party to a contract promises to do a certain thing at or before a specified time, or certain things at or before specified times, and fails to do any such thing at or before the specified time, the contract, or so much of it as has not been performed, becomes voidable at the option of the promisee if the intention of the parties was that time should be of the essence of the contract.
It is not merely because of specification of time at or before which the thing to be done under the contract is promised to be done and default in compliance therewith, that the other party may avoid the contract. Such an option arises only if it is intended by the parties that time is of the essence of the contract. Intention to make time of the essence, if expressed in writing, must be in language which is unmistakable: it may also be inferred from the nature of the property agreed to be sold, conduct of the parties and the surrounding circumstances at or before the contract. Specific performance of a contract will ordinarily be granted, notwithstanding default in carrying out the contract within the specific period, if having regard to the express stipulations of the parties, nature of the property and the surrounding circumstances, it is not inequitable to grant the relief. If the contract relates to sale of immovable property, it would normally be presumed that time was not of the essence of the contract. Mere incorporation in the written agreement of a clause imposing penalty in case of default does not by itself evidence an intention to make time of the essence. ...
"24. From an analysis of the above case-law it is clear that in the case of sale of immovable property there is no presumption as to time being the essence of the contract. Even if it is not of the essence of the contract the Court may infer that it is to be performed in a reasonable time if the conditions are:
1. From the express terms of the contract;
2. from the nature of the property; and
3. from the surrounding circumstances, for example: the object of making the contract."
(iii) In yet another judgment of the Supreme Court reported in (1997 (1) CTC 628) in the case of K.S. Vidyanandam and others vs. Vairavan, it was held as under:
"10. It has been consistently held by the courts in India, following certain early English decisions, that in the case of agreement of sale relating to immovable property, time is not of the essence of the contract unless specifically provided to that effect. The period of limitation prescribed by the Limitation Act for filing a suit is three years. From these two circumstances, it does not follow that any and every suit for specific performance of the agreement (which does not provide specifically that time is of the essence of the contract) should be decreed provided it is filed within the period of limitation notwithstanding the time-limits stipulated in the agreement for doing one or the other thing by one or the other party. That would amount to saying that the time-limits prescribed by the parties in the agreement have no significance or value and that they mean nothing. Would it be reasonable to say that because time is not made the essence of the contract, the time-limit(s) specified in the agreement have no relevance and can be ignored with impunity? It would also mean denying the discretion vested in the court by both Sections 10 and 20. As held by a Constitution Bench of this Court in Chand Rani v. Kamal Rani: (SCC p.528, para 25)
... it is clear that in the case of sale of immovable property there is no presumption as to time being the essence of the contract. Even if it is not of the essence of the contract, the Court may infer that it is to be performed in a reasonable time if the conditions are (evident?): (1) from the express terms of the contract; (2) from the nature of the property; and (3) from the surrounding circumstances, for example, the object of making the contract.
In other words, the court should look at all the relevant circumstances including the time-limit(s) specified in the agreement and determine whether its discretion to grant specific performance should be exercised."
(iv) This court in (1998 (1) CTC 186) in the case of Vasantha and others vs. M. Senguttuvan has held as under:
"15. ... "The respondent has claimed a decree for specific performance and it is for him to establish that he was, since the date of the contract, continuously ready and willing to perform his part of the contract. If he fails to do so, his claim for specific performance must fail. As observed by the Judicial Committee of the Privy Council in Ardeshir Mama vs. Flora Season." In a suit for specific performance, on the other hand, he treated and was required by the Court to treat the contract as still subsisting. He had in that suit to allege, and if the fact was traversed, he was required to prove a continuous readiness and willingness from the date of the contract to the time of the hearing, to perform the contract on his part. Failure to make good that averment brought with it the inevitable dismissal of his suit. The respondent must in a suit for specific performance of an agreement plead and prove that he was ready and willing to perform his part of the contract continuously between the date of the contract and the date of hearing of the suit."
Even if for single day, plaintiff-agreement holder is not ready to take the sale deed, the equitable remedy should not be granted. Readiness and willingness must be there continuously from the date of agreement upto the date of hearing. In this case, the concurrent finding is that the appellant was not ready to take the sale deed and that is proved by Ex.A3.
18. Even if we accept the finding of the trial Court that the appellant has sufficient funds since he had put up construction, that will not show his willingness. 'Willingness' must be to implement the contract in accordance with terms, within the stipulated period, or within a reasonable time thereafter. ..."
(v) In yet another judgment reported in (1999 (III) CTC 724) in the case of S. Maruthai and another vs. Gokuldoss Dharam Doss and four others, this Court has held as under:
"23. Being in possession of the property, assuming he is in possession, may enure to his benefit to contend in a suit for possession filed by the owners that he is in possession in part performance of the contract; that he has done some act in furtherance of the contract and that he is ready and willing to perform the contract and thereby try to protect his possession. This plea of being in possession will not be available to him to save his suit for specific performance from the law of limitation. Under Article 54 of the Limitation Act three years is prescribed as the time limit and it starts to run from the date fixed for the performance of the contract or if no such date is fixed when the plaintiff has notice that performance is refused. In this case admittedly a date is fixed namely three months from 18.07.1975 and therefore the time to file the suit on that contract started running from the commencement of 18.10.1975. Under Section 9 of the Limitation Act when once time has begun to run no subsequent disability or inability to institute a suit or make an application would stop it. Assuming that the time of three months fixed under the contract was not really the time in the mind of the parties and in fact the time would start running as against the buyer only when the vendors perform all their obligations under the contract of sale, yet inasmuch as I have found that the vendors in this case have performed all their obligations under the contract of sale within the period three months itself, the judgment reported in Lakshminarayana vs. Singaravelu, ( AIR 1963 Mad 24), is of no help in this case. It is no doubt true that in the suit for possession and in the written statement of the third defendant in the suit for specific performance there is an admission that the vendors have adopted the agreement though they were not parties to it. ..."
(vi) In (1999 (1) CTC 409) in the case of V.S. Palanichamy Chettiar Firm vs. C.Alagappan, it was held by the Supreme Court as under:
"16. The agreement of sale was entered into as far back on 16-2-1980, about 19 years ago. No explanation is forthcoming as to why the balance amount of consideration could not be deposited within the time granted by the Court and why no application was made under Section 28 of the Act seeking extension of time of this period. Under Article 54 of the Limitation Act, 3 years period is prescribed for filing the suit for specific performance of a contract of sale from the date of the agreement or when the cause of action arises. Merely because a suit is filed within the prescribed period of limitation does not absolve the vendee-plaintiff from showing as to whether he was ready and willing to perform his part of the agreement and if there was non-performance, was that on account of any obstacle put by the vendor or otherwise. Provisions to grant specific performance of an agreement are quite stringent. Equitable considerations come into play. The court has to see all the attendant circumstances including if the vendee has conducted himself in a reasonable manner under the contract of sale. That being the position of law for filing the suit for specific performance, can the court, as a matter of course, allow extension of time for making payment of balance amount of consideration in terms of a decree after 5 years of passing of the decree by the trial court and 3 years of its confirmation by the appellate court? It is not the case of the respondent decree-holders that on account of any fault on the part of the vendor judgment-debtor, the amount could not be deposited as per the decree. That being the position, if now time is granted, that would be going beyond the period of limitation prescribed for filing of the suit for specific performance of the agreement though this provision may not be strictly applicable. It is nevertheless an important circumstance to be considered by the Court. That apart, no explanation whatsoever is coming from the respondent decree-holders as to why they did not pay the balance amount of consideration as per the decree except what the High Court itself thought fit to comment which is certainly not borne out from the record. Equity demands that discretion be not exercised in favour of the respondent decree-holders and no extension of time be granted to them to comply with the decree."
(vii) In one another judgment of this court reported in (2000 (IV) CTC 278) in the case of Indravathi vs. Kamala, it is held as under:
"37. As held in Vasantha vs. M.Senguttuvan, 1997 (2) MLJ 576: 1997 (2) LW 820, referred to above, "even if for a single day, the plaintiff is not ready to take the sale deed specific performance cannot be ordered." Readiness and willingness should be there continuously from the date of agreement till date of suit. No acceptable reason has been given by the respondent as to why the second instalment and the third instalment were not properly paid on the stipulated dates and why the balance of Rs.60,000/- was not offered on 31.01.1980. Time was clearly agreed to be the essence of the contract and P.W.1 also admits it to be so. The respondent who has failed to prove readiness and willingness cannot claim specific performance.
38. From the various decisions referred to above, it is clear that there cannot be a sweeping conclusion in contracts relating to immovable property that time cannot be said to be essence of the contract. It depends upon the consensus between the parties to the contract. The decision reported in K.S. Vidyanandam vs. Vairavan, J.T. 1997 (2) SC 375 is clearly applicable. Specific performance cannot be ordered merely because they are filed within the period of limitation, especially where time limits have been stipulated in the agreement for performance of certain obligations. To disregard the time stipulation would amount to ignoring the understanding between the parties as though it is of no significance or value."
7. Heard the learned counsel on either side and perused the documents on record.
8. From the pleadings, it is seen that the suit property belongs to the respondent and she agreed to sell the same to the appellant for a sale consideration of Rs.40,100/- and made an agreement of sale between them on 03.05.1987, on condition that the sale has to be completed before the end of the Tamil month 'Aavani' 1987. The respondent has also received a sum of Rs.10,000/- as advance from the appellant. Though according to the appellant, he was ready and willing to execute the sale by paying the balance sale consideration of Rs.30,100/- and he had also caused lawyer's notice on 17.04.1989 to the respondent calling upon her to execute the sale and since the respondent had not come forward to complete the sale, the appellant had to file the suit in question, the respondent rebutted the same in the written statement, stating that she entered into the contract for sale of the suit property under agreement dated 03.05.1987 with the appellant as she was having a pressing need for money at that time; her sons were young and she had to incur heavy expenditure for their education; her husband was also unemployed then and it was only in those pressing circumstances, she offered to sell the property. It is also stated in the written statement that had the appellant performed his part of contract as per the terms embodied in the agreement dated 03.05.1987, the respondent would have solved all her pressing problems, but the appellant put off under some pretext of other, particularly was going about telling that the property in question was likely to be acquired by the Housing Board and therefore he was not inclined to go ahead with the sale. The written statement further goes to the effect that in spite of the fact that the respondent got over her difficulties, yet, she sent a notice to the appellant on 27.02.1988, calling upon him to pay the balance of Rs.34,180/- within 15 days from the date of notice viz., 27.02.1988. She had also notified in the notice that the appellant that the original document of sale deed dated 01.07.1981 should be returned to her in the event of his not complying with the demand made. However, the appellant deliberately evaded the service of the said notice on him. To the said notice, the appellant sent a legal notice on 17.04.1989 for which the respondent sent a reply on 30.05.1989, stating that the period fixed in the agreement was expired and therefore the appellant was not entitled to the relief of specific performance under the agreement. In the said reply, it was also stated by the respondent that appellant had forfeited the sum paid as advance, as he committed a breach of contract and that the claim of the appellant was barred by time, as the time was made the essence of contract and as such the appellant was not entitled to a decree for specific performance.
9. An analysis of the pleadings would reveal that the parties have no dispute regarding Ex.A-1, Sale Agreement, dated 03.05.1987, and the payment of Rs.10,000/- as advance. As per the said agreement, the sale has to be completed before the end of the Tamil month 'Aavani' 1987 by paying the balance sale consideration of Rs.30,100/-. Therefore, the contention of the learned counsel for the appellant that there was a mutual agreement by the parties that the time was not the essence of the contract is rejected. It is also seen the respondent sent a notice to the appellant on 27.02.1988, much prior to the notice of the appellant dated 17.04.1989, calling upon him to pay the balance of Rs.34,180/- within 15 days from the date of notice viz., 27.02.1988, wherein she had also notified in the notice that the original document of sale deed dated 01.07.1981 should be returned to her in the event of his not complying with the demand made. In view of the earlier notice of the respondent to the appellant dated 27.02.1988, the later notice of the appellant to the respondent will not have much reliance.
10. When a party to a contract promises to do a certain thing at or before a specified time, or certain things at or before specified times, and fails to do any such thing at or before the specified time, the contract, or so much of it as has not been performed, becomes voidable at the option of the promisee, if the intention of the parties was that time should be of the essence of the contract.
11. A Constitution Bench of the Supreme Court in (AIR 1993 SC 1742) in the case of Chand Rani (dead) by L.Rs. vs. Kamal Rani (dead) by L.Rs., has held that when a party to a contract promises to do a certain thing at or before a specified time, or certain things at or before specified times, and fails to do any such thing at or before the specified time, the contract, or so much of it as has not been performed, becomes voidable at the option of the promisee if the intention of the parties was that time should be of the essence of the contract.
12. Under the law of equity, which governs the rights of the parties in the case of specific performance of contract to sell real estate, law looks not at the letter but at the substance of the agreement. It has to be ascertained whether under the terms of the contract the parties named a specific time within which completion was to take place, really and in substance it was intended that it should be completed within a reasonable time. An intention to make time the essence of the contract must be expressed in unequivocal language, which, admittedly, in this case is present in Ex.A-1, Sale Agreement, and not adhered to by the appellant.
13. Following the ratio laid down by the Supreme Court in Chand Rani's case and Gomathinayagam Pillai's case (referred above) and in view of my discussion in the foregoing paragraphs, this appeal is dismissed, confirming the judgment and decree of the Court below. No costs.
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