LexD. S. THIMMAPPA versus SIDDARAMAKKA
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'\ D-5. THIMMAPPA v. SIDDARAMAKKA MARCH 29, 1996 [K. RAMASWAMY AND G. B. PATTANAIK, J.I.[ Docun1ents : Deed of reconveyance-Suit for specific pe1forma11ce-Limita- tion--Deed of reconveyance stipulating that in the event of the respondent- vendor repaying the amount within 8 ycai:f, she would be entitled to have the sale deed executed and registered in lier /avow-Respondent approached the appellant within time but latter declined to facilitate registration of sale deed-Suit by re;pondent for specific pe1jom1ance-T1ial Court decreed the suit holding that the respondent had offered payment within the limita- tion--Fin;t appellate court reversed the decree holding that tinie was the essence of contract and as respondent had not obtained reconveyance within A B c D 8 years period of limitation expired by efflux of time-High Court set aside decree of appellate cowt and restored that of Ilia/ court-Held, unless the deed of agreement of sale stipulated a date for perfomzance time is not always essence of tfze contract-Respondent had offered the payment of the amount E before the expil)' of the date of conveyance but the appellant had refused to pe1fonn his pait-Cause of action arose 011 expi1y of 8 years from date of execution of later sale deed dated 20. 7.1973--Appellalll by conduct refused to execute sale deed 011 19. 7.1976--Suit was filed on 20. 7.1976, within limitati011 ~ ji-om date of rcfu.rnl i.e. 19.7.1976. F Liniitation Act, 1963 : Schedu/e-A1ticle 5~Suit for .1pecific peifo11nance--Limitatio11--He/d /imitation for specific pe1fonnance begins to 1u11 jimn the date flXed in the contract or fronz the date of refusal to execute the sale deed. · ' Code of Civil Procedure, 1908 : S. Jiiii-Second appeaf-Power of High Court to inte1fere with the decree of appellate court and to consider relevant circu111stantial evidence-Dis- cussed. 1045 G H 1046 SUPREME COURT REPORTS [1996] 3 S.C.R. -A CIVIL APPELLATE JURISDICTION: Civil Appeal No. 7054 of 1996. .. • From the Judgment and Order dated 23.1.95 of the Karnataka High Court in R.S.A. No. 6 of 1988. B S.S . .lavali and E.C. Vidya Sagar for the Appellant. Ms. S. Janani for the Respondent. The following Order of the Court was delivered : C Leave granted. We have heard learned counsel on both sides. The appellant had two sale deeds dated April 24, 1990 and July 20, 1968 executed .by the respondent transferring the schedule property. On D the later date, i.e., July 20, 1968, an agreement of reconveyance was also executed by the appellant with a stipulation that in the event of the respondent repaying Rs. 5,000 within eight years from that date in one lump sum, she would be entitled to have the sale deed executed and registered in her favour. It is the case of the respondent that before the E expiry of eight years, some time in June 1976, she had approached the appellant but h.e avoided the reconveyance. Consequently, she ~equested her lawyer to issue a notice which came to be issued to the appellant to be present before the sub-Registrar to receive the amount and execute the sale deed but he failed to do that. On July 19, 1976, the sub-Registrar had issued notice calling upon the appellant to he present in the sub-Registrar's F office. Although he received the notice, he was not present to receive the amount and facilitate registration of the sale deed on July 20, 1976. Con- sequently, the suit for specific performance came to be filed. The trial Court, after adduction of evidence by both the parties had accepted the pica of the respondent that she had offered payment within G the limitation but Thimmappa had avoided the receipt thereof. The appel- late Court reversed the decree on the finding that the time is the essence of contract. The deed of reconveyance stipulates eight years period from the date of execution of the sale deed and since the respondent had not obtained re-conVeyance \Vil hin that period, the period of limitation expired H by efflux of time. Therefore, the suit was barred by limitation. The High • D.S. THIMMAPPAv. SIDDARAMAKKA 1047 Court of Karnataka in Second Appeal No. 6 of 1988 by judgment and A decree dated .I anuary 23, 1995 reversed the decree of the appellate Court and restored that of the trail Court. Thus this appeal by special leave. Shri Javali, learned senior counsel for the appellant, contended that in view of the specific recital in the dead of reconveyance that
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