Bank Of Baroda vs M/S Karwa Trading Company & Anr

M. R. Shah, J

Feeling aggrieved and dissatisfied with the impugned judgment and order dated 20.09.2017 passed by the Division Bench of the High Court of

Judicature for Rajasthan Bench at Jaipur in D.B. Special Appeal Writ No.349 of 2017, by which the Division Bench of the High Court has allowed the

said intraÂcourt appeal and has quashed and set aside the judgment and order dated 12.01.2017 passed by the learned Single Judge and has directed

that if the respondent Â​ borrower deposits a further sum of Rs.17 lakhs to the bank, the bank shall release the property and handover possession along

with the title deeds of the residential/housing property in question to the borrower and by which the Division Bench of the High Court has further

directed that the SA No.9/2014 filed by the borrower before the learned Debt Recovery Tribunal (DRT) is restored to its original number to be heard

on merits, the appellant herein Â​ Bank of Baroda â€" financial institution â€" secured creditor has preferred the present appeal.

The facts leading to the present appeal in nutshell are as under: Â​

2.1 That the appellant herein â€" bank granted term loan of Rs.100 lakhs and cash credit limit of Rs.95 lakhs to the respondent â€" borrower

(hereinafter referred to as the borrower) against the security of two mortgaged properties namely (i) industrial plot situated at Chittor Road, Bundi

measuring 500 Sq.Mtrs. and (ii) a residential/housing property situated at 1ÂJaÂ27, Vikas Nagar, Bundi measuring 198 Sq.Mtrs. That the borrower

failed to repay the term loan as per the terms and conditions of the agreement. The account of the borrower became NPA on 31.10.2012. A notice

under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred

to as the SARFAESI Act, 2002) dated 07.01.2013 was served upon the borrower demanding a sum of Rs.1,85,37,218.80/Â The bank took symbolic

possession of the immovable property/residential house and also issued a notice under Section 13(4) of the SARFAESI Act, 2002 on 22.08.2013. An

application was moved under Section 14 of the SARFAESI Act, 2002 which came to be allowed on 08.11.2013 and with the police assistance the

bank took possession of the residential house, which was one of the mortgaged properties of the borrower, on 25.11.2013.

2.2 That thereafter the bank issued a sale notice by public auction of the residential property dated 16.12.2013. The reserve price fixed was Rs.48.65

lakhs for sale of the said secured asset in terms of the procedure prescribed under Rule 8 read with Rule 9 of the Security Interest (Enforcement)

Rules, 2002. The date of auction notified was 20.01.2014. The borrower challenged the auction of the bank by filing Securitisation Application (SA)

No.09/2014 under Section 17 of the SARFAESI Act, 2002 before the DRT, Jaipur. An interim order was passed by the DRT that if the borrower

deposits Rs.20 lakhs on 20.01.2014 by 12.00 noon, the bank shall accept the bids but not finalize the bids/confirm the sale of the secured asset and if

the borrower commits default in payment of balance amount of Rs.28.65 lakhs, the restraint order shall stand vacated automatically. The DRT also

observed that if the borrower deposits Rs.48.65 lakhs with the bank on or before 27.01.2014, the bank shall deliver the possession of the secured asset

along with the original title deeds of the property in question. It is not in dispute that the borrower deposited Rs.48.65 lakhs with the bank.

2.3 That the aforesaid interim order passed by the DRT came to be challenged by the bank in appeal before the DRAT (Debt Recovery Appellate

Tribunal). It was the case on behalf of the appellant  bank that in public auction the bank had received bids up to Rs.71 lakhs and the amount of debt

due against the borrower at that point of time was above Rs.2 crores and if at all the borrower is interested or keen to redeem the mortgaged

property, he could do so by discharging the entire liability and not by making payment of Rs.48.65 lakhs, as ordered by the DRT. It was also the case

on behalf of the appellant â€" bank that order passed by the DRT dated 17.01.2014 was in violation of Section 13(8) of the SARFAESI Act, 2002.

However, it was submitted on behalf of the bank that the bank may not find any difficulty in releasing the subject property provided the borrower is

ready to pay a sum of Rs.71 lakhs which is the highest bid available with the bank. It was submitted that even this amount would not ultimately go to

discharge the entire liability outstanding against the borrower but still if the borrower deposits Rs.71 lakhs, the bank may not find difficulty to release

the subject property in question.

2.4 The DRAT dismissed the appeal by observing that as the reserve price was Rs.48.65 lakhs which the borrower deposited and the bank had

received the bids ranging from Rs. 61.50 lakhs to Rs.71 lakhs and the alleged bidders failed to deposit the earnest money and when the borrower is

ready to purchase the said property for Rs.71 lakhs no fault can be found with the order passed by DRT. The order passed by the DRAT dismissing

the appeal preferred by the bank was the subject matter of challenge before the learned Single Judge. The learned Single Judge set aside both the

orders of DRT and DRAT vide its judgment and order dated 12.01.2017 primarily for the reason that the said orders were in contravention of Section

13(8) of the SARFAESI Act, 2002. The judgment and order passed by the learned Single Judge was challenged before the Division Bench of the

High Court by the borrower by way of present intraÂcourt appeal. By the impugned judgment and order, the Division Bench of the High Court has

allowed the said appeal and has quashed and set aside the judgment and order passed by the learned Single Judge and has directed the bank to release

the secured property (residential house) on the borrower depositing a further sum of Rs.17 lakhs to the bank and handover the possession along with

the title deeds to the borrower.

2.5 Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the Division Bench of the High Court, the bank â€" financial

institution â€" secured creditor preferred the present appeal.

Ms. Praveena Gautam learned counsel appearing on behalf of the appellant â€" bank has vehemently submitted that in the facts and circumstances

of the case the Division Bench of the High Court has committed a grave error in directing the bank to release the property and handover the

possession along with the title deeds of the residential/housing property in question to the borrower on making a further payment of Rs.17 lakhs only.

3.1 It is vehemently submitted by learned counsel appearing on behalf of the appellant â€" bank that even as observed by the Division Bench of the

High Court the borrower did not come forward to redeem the property but to release the property in favour of the purchaser on payment of the

reserve price of the mortgaged property in terms of the auction notice. It is submitted that therefore when the dues were of Rs. 1,85,37,218.80/Â at

the time when the notice dated 07.01.2013 under Section 13(2) of the SARFAESI Act, 2002 was issued and served upon the borrower, on payment of

a sum of Rs.71 lakhs only the borrower cannot be discharged from his liability to pay the entire dues.

3.2 It is further submitted by learned counsel appearing on behalf of the appellant â€" bank that what was understood and agreed by the bank was that

on payment of Rs.71 lakhs which was the highest bid received, the borrower may be handed over the possession. It is submitted that however, it was

specifically made clear that on payment of Rs.71 lakhs the said amount would not ultimately discharge the entire liability outstanding against the

borrower. It is submitted that aforesaid has been misinterpreted and/or misconstrued by the Division Bench of the High Court and it is understood that

on deposit of Rs.71 lakhs the bank agreed that the borrower be discharged from his entire liability outstanding against him.

3.3 It is further submitted that the Division Bench of the High Court has also not property appreciated that the offer of Rs.71 lakhs in the auction was

received in the year 2013/2014 and thereafter the valuation has increased. It is submitted that even the outstanding dues have also gone up which was

Rs. 1,85,37,218.80/Â as on 07.01.2013. It is submitted that therefore the Division Bench of the High Court has materially erred in treating and/or

considering Rs.71 lakhs as sale/purchase price and/or the value of the residential property. It is submitted that therefore when the Division Bench of

the High Court passed the judgment and order if the property could have been auctioned it would have fetched much more price than Rs.71 lakhs. It is

submitted that on deposit of Rs.71 lakhs only the borrower cannot be discharged from his entire liability. It is submitted that the impugned judgment

and order passed by the Division Bench of the High Court is just contrary to SubÂsection (8) of Section 13 of the SARFAESI Act, 2002. It is

submitted that as per SubÂsection (8) of Section 13 of the SARFAESI Act, 2002 only on deposit/payment of entire payment of dues of the secured

creditor together with all costs, charges and expenses incurred by secured creditor to the secured creditor, at any time before the date of publication

of notice for public auction or inviting quotations or tender from public, the secured asset shall not be sold by the secured creditor. It is submitted that

in the present case the amount due was much more than Rs.71 lakhs. It is submitted that therefore the impugned judgment and order passed by the

Division Bench of the High Court directing to release the secured property just on payment of a total sum of Rs.65.65 lakhs is just contrary to SubÂ‐

section (8) of Section 13 of the SARFAESI Act, 2002.

3.4 It is further submitted by learned counsel appearing on behalf of the appellant â€" bank that when the subject property was mortgaged to the bank

in the housing loan account borrowed by the borrower and without satisfying the entire outstanding dues the mortgaged property cannot be discharged.

3.5 It is further submitted by learned counsel appearing on behalf of the appellant â€" bank that the Division Bench of the High Court has failed to

appreciate the reserve price of Rs.48.65 lakhs was based on the valuation carried out by the valuer of the bank and the process of the auction of the

subject property was through public auction in which an actual market price could have been fetched. There could not have been any directions for

redemption of the secured subject property on making payment of the reserve price or having paid the average of the two highest bid to the borrowers

unless the entire dues including the costs and expenses are paid.

3.6 It is further submitted by learned counsel appearing on behalf of the appellant â€" bank that the Division Bench of the High Court has not properly

appreciated the fact that the initial order passed by the DRT which was the subject matter before the DRAT challenged by the bank by which the

DRT directed to release/handover the possession of the mortgaged property to the borrower on deposit of Rs.48.65 lakhs which was the reserve

price, was an interim order. Therefore, the Division Bench of the High Court ought not to have passed the final order discharging the borrower from

his entire liability just on payment of Rs.65.65 lakhs.

3.7 Making the above submissions it is prayed to allow the present appeal.

The present appeal is vehemently opposed by Mrs. Christi Jain learned counsel appearing on behalf of the respondents â€" borrowers.

4.1 It is vehemently submitted by learned counsel appearing on behalf of the borrower that as the highest bid received by the bank in the public auction

was Rs.71 lakhs which the borrower agreed to deposit/pay and even earlier the borrower deposited a sum of Rs.48.65 lakhs as per the order passed

by the DRT dated 17.01.2014, thereafter when the Division Bench of the High Court has directed the bank to release the residential property on

deposit of a further sum of Rs.17 lakhs (total making it Rs.65.65 lakhs) and thereafter has directed to handover the original title deeds to the borrower,

the impugned judgment and order passed by the High Court is equitable order which does not warrant any interference by this Court in exercise of

powers conferred under Article 136 of the Constitution of India.

4.2 It is submitted that even the learned counsel appearing on behalf of the appellant â€" bank agreed that on payment of a total sum of Rs.65.65 lakhs

the property in question may be released. It is submitted that therefore the Division Bench of the High Court has not committed any error which

warrants interference of this Court in exercise of powers conferred under Article 136 of the Constitution of India.

We have heard the learned counsel appearing on behalf of the respective parties at length.

At the outset, it is required to be noted that by the impugned judgment and order the Division Bench of the High Court has directed the bank â€

secured creditor to release the secured property and handover the possession along with original title deeds of the residential/housing property in

question to the borrower on payment of a total sum of Rs.65.65 lakhs. Thus, by the impugned judgment and order the Division Bench of the High

Court has released the secured property/mortgaged property on payment of a total sum of Rs.65.65 lakhs against the total dues which as such as on

07.01.2013 was Rs.1,85,37,218.80/Â​.

6.1 From the impugned judgment and order passed by the High Court it appears that the Division Bench of the High Court has treated and/or

considered the market value of the mortgaged property at Rs.71 lakhs. The DRT when initially granted the interim relief in favour of the borrower

which was the subject matter before the DRAT and the learned Single Judge and thereafter before the Division Bench of the High Court, directed to

handover the possession of the mortgaged property to the borrower on payment of Rs.48.65 lakhs which was the reserve price/base price. The

possession was taken over by the bank under the provisions of the SARFAESI Act and after following the proceedings as required under Section 13

of the SARFAESI Act, the mortgaged property was put to auction and at that stage the borrower preferred an appeal/application before the DRT

under Section 17 of the SARFAESI Act and as such the said appeal can be said to be technically pending as the order dated 17.01.2014 passed by the

DRT was an interim order. When the auction proceedings were initiated under Section 13 of the SARFAESI Act and after the bank took over the

possession under Section 14 of the SARFAESI Act as per SubÂsection (8) of Section 13 of the SARFAESI Act the secured asset shall not be sold

and/or transferred by the secured creditor, where the amount dues of the secured creditor together with all costs, charges and expenses incurred by

him is tendered by the borrower or debtor to the secured creditor at any time before the date of publication of notice for public auction or inviting

quotations or tender from public or private treaty for transfer by way of lease assignment or sale of the secured assets. In the present case though as

on 07.01.2013 the dues were Rs.1,85,37,218.80/Â and without the secured property was sold in a public auction the Division Bench of the High Court

has directed to release the mortgaged property and handover the possession along with original title deeds to the borrower on the borrower

depositing/paying a total sum of Rs.65.65 lakhs only. At this stage, it is required to be noted that Rs.65.65 lakhs was not the amount realized by selling

the mortgaged property in a public auction. It was only a highest bid received and before any further auction proceedings were conducted, the DRT

passed an interim order directing to handover the possession and handover the original title deeds on payment of Rs.48.65 lakhs which was the base

price, which was the subject matter before the DRAT and before the learned Single Judge. Therefore, the borrower did not deposit and was not ready

to deposit the entire amount of dues with secured creditor with all costs, charges and expenses incurred by the secured creditor. Therefore, it was

open for the secured creditor to sell the mortgaged property which was put as a security and realize the amount by selling it in a public auction. At this

stage, it is required to be noted that even as per the Division Bench of the High Court the borrower made an offer to deposit/pay Rs.71 lakhs as a

purchaser and not by way of redeeming the mortgaged property. Therefore, the impugned judgment and order passed by the Division Bench of the

High Court directing to release the mortgaged property/secured property and to handover the possession as well as the original title deeds to the

borrower on payment of a total sum of Rs.65.65 lakhs only is contrary to SubÂ​section (8) of Section 13 of the SARFAESI Act.

Even otherwise on making the payment i.e. Rs.65.65 lakhs against the total dues Rs.1,85,37,218.80/Â as on 07.01.2013 the entire liability

outstanding against the borrower cannot be said to have been discharged. Even if the mortgaged property would have been sold in a public auction say

for an amount of Rs.71 lakhs and the bank has realized Rs.71 lakhs by selling the mortgaged property, in that case also the liability of the borrower to

pay the balance amount would still continue. By selling the mortgaged property/secured property it cannot be said that the borrower is discharged from

the entire liability outstanding against him. The liability of the borrower with respect to the balance outstanding dues would still be continued.

Therefore, the Division Bench of the High Court has erred in directing to release the mortgaged property/secured property and to handover the

possession along with the original title deeds to the borrower on payment of a total sum of Rs.65.65 lakhs only.

1 At the cost of repetition it is observed that as such the bank had already initiated the proceedings under Section 13 of the SARFAESI Act and

even the possession of the mortgaged property was taken over by the bank under Section 14 of the SARFAESI Act and thereafter the mortgaged

property was put to sale by a public auction and at that stage the borrower wanted to stall the auction proceedings and restrain the secured

creditor/bank from selling the property. In such a situation the bank/secured creditor can be restrained from selling the mortgaged property/secured

property where the borrower deposits entire dues that was Rs.1,85,37,218.80/Â as on 07.01.2013 with the secured creditor. Therefore, the DRT in its

order dated 17.01.2014 which as such was an interim relief order pending the appeal under Section 17 of the SARFAESI Act was not justified in

directing to release the mortgaged property and handover the possession along with the original title deeds to the borrower on payment of Rs.48.65

lakhs only which was the base price/ reserve price, which the Division Bench of the High Court has increased to Rs.65.65 lakhs on the ground that

the highest bid received was Rs.71 lakhs (which was not materialized as the highest bidder did not come forward). Unless and until the borrower was

ready to deposit/pay the entire amount payable together with all costs and expenses with the secured creditor, the borrower cannot be discharged

from the entire liability outstanding. Therefore, as such no order could have been passed either by the DRT and/or by the Division Bench of the High

Court to discharge the borrower from the entire liability outstanding and to discharge the mortgaged property and handover the possession along with

original title deeds to the borrower. As such the learned Single Judge rightly set aside the orders passed by the DRT as well as by the DRAT

considering Section 13(8) of the SARFAESI Act. The learned Single Judge was right in setting aside the order passed by the DRT confirmed by the

DRAT. The Division Bench of the High Court has erred in interfering with the order passed by the learned Single Judge and has erred in directing to

release the mortgaged property/secured property and handover the possession along with the original title deeds to the borrower on payment of a total

sum of Rs.65.65 lakhs only.

7.2 However, at the same time the order dated 17.01.2014 passed by the DRT was an interim relief order in SA No.9/2014 and therefore even if the

interim relief order is set aside by this Court the appeal/application will have to be decided and disposed of on merits and on whatever grounds which

may be available to the borrower. However, at the same time the bank cannot be restrained from selling the mortgaged property by holding the public

auction and realise the amount and recover the outstanding dues, unless the borrower deposits/pays the entire amount due and payable along with the

costs incurred by the secured creditor as per Section 13(f) of the SARFAESI Act.

In view of the above and for the reasons stated above the present appeal succeeds. The impugned judgment and order dated 20.09.2017 passed by

the Division Bench of the High Court in DBSAW No.349/2017 is hereby quashed and set aside and the order passed by the learned Single Judge

quashing and setting aside the order passed by the DRT dated 17.01.2014 confirmed by the DRAT is hereby restored.

It will be open for the appellant â€" bank to proceed further with the auction proceedings of the mortgaged property in auction i.e. residential house by

inviting the bids afresh and whatever the amount is already paid by the borrower, may be in pursuance to the interim relief order passed by the DRT

and/or the impugned judgment and order passed by the Division Bench of the High Court, the same may be adjusted against the dues/total liability of

the borrower. At the same time DRT to decide and dispose of SA No.09/2014 filed by the borrower under Section 17 of the SARFAESI Act in

accordance with law and on its own merits and on the whatever grounds which may be available to the borrower. It is also observed and directed that

in case pursuance to the orders passed by the DRT and the Division Bench of the High Court if the borrower is put into possession, considering the

fact that the mortgaged property is a residential property, till the auction is finalized and the mortgaged property is sold in a public auction, the

possession of the borrower may not be disturbed. However, it is directed that on public auction being finalized and the mortgaged property is sold by

the bank the borrower has to handover the peaceful and vacant possession of the property to the bank and/or the auction purchaser. However, in the

meantime the original title deeds of the mortgaged property be retained by the bank. In the meantime, and till the borrower remains in possession of

the mortgaged property as per the present order and till the mortgaged property is sold in a public auction, the borrower shall not transfer and/or

alienate the mortgaged property in any manner whatsoever including the possession. The present appeal is allowed with the above further

observations and directions accordingly. In the facts and circumstances of the case there shall be no order as to costs.