M.D.SUNDAR RAO,CHENNAI vs. ITO NON CORPORATE WARD 6(2), CHENNAI

This appeal of the assessee is directed against the order passed by the Commissioner of Income Tax (Appeals)–5, Chennai dated 18.09.2018 and pertains to the assessment year 2015-16.

Shri Anandd Babunath, the Ld. Representative for the assessee submitted that the only issue arises for consideration is exemption claimed by the assessee U/s.54F of the Income Tax Act, 1961 (in short ‘the Act’). According to the Ld. representative, the return of the assessee was selected for scrutiny for verification of sale of property. According to the Ld.representative, the assessee purchased a residential house at Plot No.78, 4th Cross Street, Mahakavi Bharathi Nagar, Chennai – 600 039 for Rs.45,00,000/- by means of two registered documents. In fact, the sale consideration received by the assessee by sale of property to the extent of Rs.79,97,500/- was utilized for purchasing the new asset. Initially according to the Ld. representative, the assessee entered into an agreement for purchase of property on 06.01.2015. However two registered sale deeds were executed probably with intention to avoid deduction of tax at source as insisted by the vendor. The Assessing Officer found that since the assessee purchased the property by means of two registered sale deed, the property relating to second registered document may not be appurtenant to the building which was purchased through the original registered sale deed. According to the Ld. representative, merely because two sale deeds were executed at the insistence of the vendor probably with an intention to avoid deduction of tax, the land portion relating to second document cannot be construed to be a land not appurtenant to the building.

On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative submitted that the assessee purchased the residential house by means of registered sale deed. Subsequently, the assessee has purchased the vacant site which is adjacent to the residential house purchased earlier. Therefore, the vacant land purchased adjacent to the existing residential house cannot be construed to be the land appurtenant to the building or the assessee is not eligible for the exemption U/s.54 of the Act.

We have considered the rival submissions on either side and perused the material available on record. The fact that the assessee entered into an agreement for purchase of property on 06.01.2015 with one Shri R. Selva Kumar is not in dispute. The copy of the agreement is in page No.27of the Paperbook. This agreement is in purchase of the entire property which was purchased by the assessee by means of two sale deed. The copy of the first sale deed dated 11.02.2015 is available at page No.38 of the Paper-book. Similarly, the second registered sale deed dated 24.02.2015 is available at page No.84 of the Paper-book. The assessee has purchased the entire property within a span of 13 days in the month of February, 2015. An harmonious reading of the agreement for sale of the property and the registered sale deed clearly indicates that the assessee intended to purchase the entire property including the vacant land from the vendor Shri R. Selva Kumar. However two registered sale deeds were executed. There can be various reasons for executing the two sale deeds. One of the reason presumably as rightly submitted by the Ld. representative for the assessee that the vendor might have insisted for execution of two sale deeds in order to avoid deduction of tax at source. Whatever may be the reason the existing residential building as well as the vacant land adjacent to are appurtenant to each other. Therefore, this Tribunal is of the considered opinion that the vacant site purchased by the assessee which is adjacent to the residential house is necessary for convenient enjoyment of the building.

In the result, the appeal filed by the assessee stands allowed.