S.KASTHURI, v. S.ARIVUKKARASU

plaintiff found that the first defendant sold some of the items of the mortgaged properties to the second defendant by the registered sale deed. Therefore, the purchaser of the property subject to mortgage is also liable to discharge the loan amount. Hence, the suit.

4. Resisting the same, the first defendant filed written statement stating that the suit itself barred by limitation. The deposit of title deed at Thiruvettakudy village is not notified area and therefore, the suit itself liable to be dismissed. He also denies the very execution of deposit of title deeds. The alleged agreement constitutes a contract indicating the reason for deposit of title deeds and it requires registration and also stamp duty. The husband of the plaintiff had given some amount in order to reciprocate the help given for getting the advance amount from Green Park land owners at Thiruvettakudy with whom the plaintiff's husband had entered into an agreement. The said amount was given to the first defendant's father for meeting out the legal expenditure for the cases involved by the plaintiff's husband.

5. The second defendant filed written statement stating that the suit itself collusive one between the plaintiff and the first defendant. The

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memorandum of deposit of title deed is not in accordance with law. As far as the second defendant is concerned, he is a bonafide purchaser of the suit property for the valid sale consideration. Therefore, the plaint is not entitled any claim as against the second defendant.

6. On completion of pleadings, the trial Court framed the following issues :-

(i) Whether the first defendant has not created any equitable mortgage in favour of the plaintiff by deposit of title deeds of the suit properties for the borrowal of Rs.25,000/-on 02.01.1991?

(ii) Whether the village Thiruvettakudy is not notified Town as per Section 58(f) of Transfer of Property Act?

(iii) Whether the Memorandum of Agreement is to be stamped and registered under law?

(iv) Whether the first defendant had signed in blank stamped paper and blank paper for the sum of Rs.25,000/- received by his father from the plaintiff's husband in connection with the return of advance amount from the Green Park land owners?

(v) Whether the plaintiff is not entitled to claim the rate of interest as calculated in the plaint and whether the

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claim of such interest is not legally permissible?

(vi) Whether the suit is barred by law of limitation?

(vii) Whether the second defendant as purchaser of the suit properties is bound to discharge the suit amount?

(viii) Whether the plaintiff is entitled for a judgment and preliminary decree against the defendants as prayed for?

(ix) To what other relief or reliefs, the parties are entitled?"

7. On the side of the plaintiff, she examined P.W.1 & P.W.2 and marked documents in Ex.A.1 to Ex.A.4. On the side of the defendants, they examined D.W.1 and no documents were marked. On considering the oral and documentary evidences, the trial Court dismissed the suit. Aggrieved by the same, the plaintiff preferred this appeal suit before this Court.

8. The learned Senior Counsel appearing for the appellant submitted that the suit is very much maintainable before the trial Court. The memorandum of deposit of title deed entered in the house of the plaintiff and it is a notified area under the Transfer of Property Act. However, the trial Court dismissed the suit as in the place of residence of

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the first respondent the memorandum of deposit executed and it was not a notified area. Further, though the plaintiff did not get into the box, her husband deposed on her behalf as P.W.1. It is permissible under the law. In support of his contention, he relied upon the judgment reported in

(2010) 10 SCC 512 in the case of Man Kaur (died) by LRs., Vs. Hartar Singh Sangha, in which the Hon'ble Supreme Court of India held as follows :-

"(g) Where the law requires or contemplated the plaintiff or other party to a proceeding, to establish or prove something with reference to his `state of mind' or `conduct', normally the person concerned alone has to give evidence and not an attorney holder. A landlord who seeks eviction of his tenant, on the ground of his `bona fide' need and a purchaser seeking specific performance who has to show his `readiness and willingness' fall under this category. There is however a recognized exception to this requirement. Where all the affairs of a party are completely managed, transacted and looked after by an attorney (who may happen to be a close family member), it may be possible to accept the evidence of such attorney even with reference to bona fides or `readiness and willingness'. Examples of such attorney holders are a husband/wife exclusively managing the

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affairs of his/her spouse, a son/daughter exclusively managing the affairs of an old and infirm parent, a father/mother exclusively managing the affairs of a son/daughter living abroad."

Even as per the plaint, only in the place of the plaintiff at Karaikal, the memorandum of deposit of title deed was executed as such, it is notified area.

9. The learned Senior Counsel appearing for the second defendant submitted that delivery must be in the towns mentioned in the Transfer of Property Act. As per Section 58(f) of the Transfer of Property Act, where a person in any of the following towns, namely, the towns of Culcutta, Madras and Bombay, and in any other town which the State government concerned may, by notification in the official gazette, specify in this behalf, delivers to a creditor or his agent documents of title to immovable property, with intent to create a security thereon, the transaction is called a mortgage by deposit of title deeds. Admittedly, in the place of the first defendant, the alleged memorandum of deposit of title deeds was executed and it is not notified area under the Act. Therefore, the suit itself is not maintainable and the trial Court rightly

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dismissed the same. In support of his contention, he relied upon the judgment reported in AIR 1960 Madras 529 in the case of Veerammal and anr Vs. KR.L.Lakshmanan Chettiar and anr.

10. Heard the learned counsel appearing on either side and perused the materials placed before this Court.

11. Having regard to the pleadings, evidence and the submissions made by the learned counsel appearing on either side, the following points arise for consideration in this appeal :-

(i) Whether the plaintiff has established that the memorandum of deposit of title deed was executed in the place of the plaintiff as contemplated under Section 58(f) of the Transfer of Property Act?

(ii) Whether the plaintiff proved her case for recovery of money?

12. In support of the plaintiff, her husband had deposed as P.W.1. According to the plaintiff, the first defendant had borrowed a sum of Rs.25,000/- on 02.01.1991 and agreed to repay the same with interest at the rate of 24% per annum, for which, the first defendant created

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equitable mortgage of the suit schedule properties by depositing his title deeds at her residence at Karaikal. However, the plaintiff failed to depose, in order to prove the same. Her husband only was examined as P.W.1. He deposed that at his residence, the plaintiff advanced loan to the first defendant on 02.01.1991. However, as per the averments made in the plaint, the first defendant borrowed amount from her directly and the documents were handed over to the plaintiff's husband viz., P.W.1 only in the residence of the first defendant in Thiruvettakudy Village.

13. Therefore, the place of handing over the documents and the execution of the memorandum thereof for creating mortgage is a crucial point on which, the plaintiff has to establish the same, by satisfactory evidence. The plaintiff has to establish her case that the first defendant had deposited the title deeds only in Karaikal, which is notified area for the purpose of Section 58(f) of the Transfer of Property Act for creating mortgage by deposit of title deed. However, the plaintiff failed to establish the same in the manner known to law.

14. It is relevant to extract the provisions under Section 58(f) of

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the Transfer of Property Act as follows :-

"58(f) Mortgage by deposit of title-deed :- Where a person in any of the following towns, namely, the towns of Culcutta, Madras and Bombay, and in any other town which the State government concerned may, by notification in the official gazette, specify in this behalf, delivers to a creditor or his agent documents of title to immovable property, with intent to create a security thereon, the transaction is called a mortgage by deposit of title deeds."

15. As rightly relied upon by the learned Senior Counsel appearing for the second defendant, in the judgment reported in AIR 1960 Madras 529 in the case of Veerammal and anr Vs. KR.L.Lakshmanan Chettiar and anr., this Court issued guidelines for equitable mortgages as follows:-

"(9) The requisites of an equitable mortgage by deposit of title deeds are:

(i) There must be a debt;

(ii) Delivery must be by a debtor or his agent;

(iii) Delivery must be in the towns mentioned in the Act;

(iv) Delivery must be to a creditor or his agent;

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(v) Delivery must be of documents of title to immovable property; and

(vi) Delivery must be with intent to create a security thereon."

Therefore, the deliver must be in the towns mentioned in the Act. However, the plaintiff failed to establish that the first defendant had deposited the title deed in Karaikal. Therefore, the plaintiff failed to satisfy the provision under Section 58(f) of the Transfer of Property Act, to prove the memorandum of deposit of title deeds.

16. Further, the first defendant borrowed loan on 02.01.1991. However, the plaintiff filed suit only on 11.12.2002, for taking action on the mortgage by deposit of title deeds. Therefore, the delay would create doubt regarding the genuineness of the suit and the transaction between the plaintiff and the first defendant. Accordingly, all the points are answered in favour of the defendants and the trial Court rightly dismissed the suit. This Court finds no infirmity or illegality in the judgment passed by the trial Court.

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17. In the result, the Appeal Suit stands dismissed. There shall be no order as to costs.

03.01.2024

(2/3)

Index : Yes / No Internet : Yes / No Speaking order /Non-speaking order rts

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To

1. The Additional District Judge, Pondicherry at Karaikal.

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G.K.ILANTHIRAIYAN, J.

rts Judgment in A.S.No.188 of 2007

03.01.2024

(2/3)

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