By a resolution dated the 7th July 1935 the Swarajya Printing and Publishing Company Ltd., Madras, a Company in corporated under the Indian Companies Act, 1913, resolved to issue, 1,000 debentures of Rs. 50/- each and 922 of these debentures were issued. There was no debenture trust deed, but on each certificate the conditions of issue were printed and the loan was stated to be on the security of specified immoveable property. The debentures were registered with the Registrar of Joint Stock Companies pursuant to S. 108 of the Indian Companies Act, but they were not registered under the Indian Registration Act. The Company is now in liquidation, and the question is whether the holders of these debentures are entitled to rank as secured creditors. The question was considered by Gentle J. on an application by the Official Liquidator, who is the 1st respondent in this appeal. The Official Liquidator contended that the debentures were invalid for two reasons. In the first place, he said that the wording of the debentures operated to create a mortgage and not merely a charge and therefore by reason of S. 59 of the Transfer of Property Act, registration was compulsory. The second reason was that even if there was a mere charge and not a mortgage, S. 100 of the Act still made registration necessary. The learned Judge accepted the contention that a mortgage had been created and he consequently held that the debentures were invalid. In the circumstances it was not necessary for the learned Judge to consider the second point. The debenture-holders have appealed.

We agree that the debentures are invalid for want of registration, but we prefer to base our decision on the provisions of S. 100 of the Transfer of Property Act read with S. 59. We do not suggest that the case was not rightly decided on the first point taken by the Official Liquidator, but the question is not free from difficulty and it seems to us that by reason of the sections I have just mentioned, registration was necessary even if only a charge was created.

S. 59 of the Transfer of Property Act admittedly requires a simple mortgage to be registered, even when the mortgage debt is less than Rs. 50. The section reads as follows:

Where the principal money secured is one hundred rupees or upwards, a mortgage other than a mortgage by deposit of title deeds can be effected only by a registered instrument signed by the mortgagor and attested by at least two witnesses.

Where the principal money secured is less than 100 rupees, a mortgage may be effected either by a registered instrument signed and attested as aforesaid, or (except in the case of a simple mortgage) by delivery of the property.

As a simple mortgage cannot be effected by delivery of the property it can only be effected by a registered instrument, and S. 4 of the Transfer of Property Act directs that S. 59 shall be read as supplemental to the Registration Act. The first clause of S. 100 as amended by Act XX of 1929 provides:

Where immoveable property of one person is by act of parties or operation of law made security for the payment of money to another, and the transaction does not amount to a mortgage, the latter person is said to have a charge on the property; and all the provisions hereinbefore contained which apply to a simple mortgage shall, so far as may be, apply to such charge.

Before the amendment this clause read as follows:

Where immoveable property of one person is by act of parties or operation of law, made security for the payment of money to another and the transaction does not amount to a mortgage, the latter person is said to have a charge on the property, and all the provisions hereinbefore contained as to a mortgagor shall, so far as may be, apply to the owner of such property, and the provisions of Ss. 81 and 82 shall, so far as may be, apply to the person having such charge.

By the amendment all the provisions of the Transfer of Property Act which precede S. 100 have been applicable so far as may be to a charge. Therefore unless the words so far as may be operate to sever S. 59 from S. 100, registration of a charge is necessary. We do not consider that these words have the effect of taking S. 59 out of the purview of S. 100. S. 100 applies all the provisions of the Act with regard to a simple mortgage to a charge, unless a particular provision is incompatible with a cha rge. Registration is surely not incompatible. S. 17 of the Registration Act requires a charge if for Rs. 100 or upwards to be registered, and by virtue of S. 4 of the Transfer of Property Act S. 59 has now to be read as being supplemental to S. 17 of the Registration Act. If the words in S. 100 of the Transfer of Property Act are to be given their plain and ordinary meaning we are of the opinion that S. 59 cannot be excluded. In the course of the arguments our attention was drawn to the decision of Varadachariar and Mockett JJ., in Kuppuswami v. Rasappa Chettiar (44 L.W. 438). The learned Judges there were considering whether there could be an oral charge and the case was one which was instituted before the amendment of the Transfer of Property Act in 1929. The learned Judges were not considering the question now before us and their decision has no application here.

For the reasons indicated we hold the debentures in question are invalid by reason of non-registration, and the appeal must be dismissed with taxed costs in favour of the Official Liquidator.