INDIA FINANCIAL ASSN Vs. M A UNNEERIKUTTY
LAWS(SC)-2006-7-95
SUPREME COURT OF INDIA (FROM: KERALA)
Decided on July 20,2006

INDIA FINANCIAL ASSN., SEVENTH DAY ADVENTISTS Appellant
VERSUS
M.A.UNNEERIKUTTY Respondents





Cited Judgements :-

ARUNABEN ATMARAM DUDHREJIYA VS. UNION OF INDIA [LAWS(GJH)-2007-1-17] [REFERRED TO]
NORTH DELHI MUNICIPAL CORPORATION VS. PREM CHAND GUPTA [LAWS(DLH)-2017-7-155] [REFERRED TO]
ABHIJIT BANERJEE VS. PRADIP KR DUTTA [LAWS(CAL)-2010-2-7] [REFERRED TO]
MUNNI LAL VERMA AND ORS. VS. THE STATE OF UTTAR PRADESH AND ORS. [LAWS(ALL)-2015-12-151] [REFERRED TO]
OUTDOORS COMMUNICATION VS. PWD AND MUNICIPAL CORPORATION OF DELHI [LAWS(DLH)-2007-8-280] [REFERRED TO]
KARTICK CHAKRABORTY AND ORS. VS. BARUN SEAL AND ORS. [LAWS(CAL)-2015-9-5] [REFERRED TO]
MOHAMMED KADER HASSAN VS. SREE GOKULAM CHIT & FINANCE COMPANY [LAWS(BOM)-2019-7-97] [REFERRED TO]
SIMPLEX CONCRETE PILES INDIA LTD VS. UNION OF INDIA [LAWS(DLH)-2010-2-225] [REFERRED TO]
NITA DEVI VS. ANIMA BISWAS [LAWS(JHAR)-2009-6-33] [REFERRED TO]
UNION OF INDIA VS. N.K. GARG & CO. [LAWS(DLH)-2015-11-274] [REFERRED TO]
PURUSHOTTAM K VANKAR VS. STATE OF GUJARAT [LAWS(GJH)-2008-2-305] [REFERRED TO]
NITIN JAIN VS. MURARI LAL BEHL [LAWS(DLH)-2008-4-64] [REFERERD TO]
CENTRAL ORGANISATION FOR RAILWAY ELECTRIFICATION VS. M/S ECI SPIC SMO MCML (JV) A JOINT VENTURE COMPANY [LAWS(SC)-2024-11-32] [REFERRED TO]
PRICEWATERHOUSE CO OPERS PVT LTD VS. C ANTHONY LOUIS [LAWS(BOM)-2012-3-184] [REFERRED TO]
SARABJIT GAMBHIR VS. STATE OF DELHI [LAWS(DLH)-2006-11-67] [REFERRED TO]
ABDUL SAMI VS. NEELU DHANDHIYA [LAWS(RAJ)-2014-12-278] [REFERRED]
EVVA MEMORIAL TEACHER TRAINING INSTITUTE VS. REGIONAL DIRECTOR NATIONAL COUNCIL FOR TEACHER EDUCATION [LAWS(MAD)-2008-1-333] [REFERRED TO]
V.K. INDRAYAN VS. STATE OF PUNJAB & ANOTHER [LAWS(P&H)-2015-12-357] [REFERRED TO]
ANDANUR RAJASHEKAR VS. VASAVI INDUSTRIAL ENTERPRISES [LAWS(KAR)-2006-4-57] [REFERRED TO]


JUDGEMENT

Arijit Pasayat, J. - (1.)Challenge in this appeal is to the judgment rendered by a Division Bench of the Kerala High Court allowing the appeal by the respondent who was the plaintiff. It is to be noted that the suit was dismissed by the trial court.
(2.)Background facts in a nutshell are as follows :
(3.)The plaint schedule property belonged to the appellant No.1 i.e. Indian Financial Association of Seventh Day Adventists, a Company incorporated under the Companies Act, 1956. The Company was impleaded as defendant No.1 in the suit and the defendant No.2 was its Power of Attorney. A school was being run in the property and there were also two other buildings in the property used by the Company. On 15.4.1985, the defendant No.1 Company passed a resolution deciding to sell the property. A Power of Attorney was executed in favour of defendant No.2 conferring on him the right to negotiate, enter into an agreement to sell, and sell and dispose of the property for a price acceptable to the Power of Attorney. It may be noted that this Power of Attorney, defendant No.2, was the Chairman of the North Kerala Section of the defendant No.1 Company and he had control and management over 70 churches. Thus, defendant No.2, who was constituted the Power of Attorney, was a prominent person in the defendant No.1 company and in the Association for whose welfare the company had been incorporated. Defendant No.2 negotiated with the plaintiff for the sale of the property. Negotiations were done with the help of Mr. P vs. George, who was attached to the school run by defendant No.1 and who was a member of the Association. Defendant No.2, for and on behalf of defendant No.1, agreed to sell the property to the plaintiff for a price of rupees eight lakhs. On 17.5.1985 a sum of Rs.10,000/- was paid as a token of the coming into existence of the agreement and receipt was issued. The receipt was admittedly signed by defendant No.2 and the witnesses to it are one Sarathchandra and P vs. George referred to earlier. The receipt reads as follows:
"Received a sum of Rupees ten thousand (Rs.10,000/-) as earnest money from Mr. M.A. Uneerikutty, Calicut towards the advance of the sale of land bearing R.S. No. 27/1 having 30 cents of extent which costs 8 lakhs of rupees."



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