Gujarat High Court
Bank Of India vs H C Raval- Special Recovery Officer Or ... on 24 September, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
C/FA/3396/2014 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3396 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE J.B.PARDIWALA
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ? YES
2 To be referred to the Reporter or not ?
YES
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law as to
the interpretation of the Constitution of India or any order
NO
made thereunder ?
CIRCULATE THIS JUDGEMENT IN THE SUBORDINATE
JUDICIARY.
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BANK OF INDIA... Petitioner
Versus
H C RAVAL- SPECIAL RECOVERY OFFICER OR HIS SUCCESSOR IN...
Respondents
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Appearance:
MR BJ TRIVEDI(921) for the PETITIONER(s) No. 1
MR JT TRIVEDI(931) for the PETITIONER(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the PETITIONER(s) No. 1
MR BOMI H SETHNA(5864) for the RESPONDENT(s) No. 2
RULE SERVED(64) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 24/09/2018
ORAL JUDGMENT
1 This First Appeal under Section 96 of the Code of Civil Procedure, Page 1 of 51 C/FA/3396/2014 JUDGMENT 1908 (for short, 'the C.P.C.') is at the instance of the original plaintiff and is directed against the judgment and decree dated 4th February 2013 passed by the City Civil Judge, Court No.10, City Civil Court, Ahmedabad, below Exhibit : 72 in Civil Suit (CCC) No.6263 of 1993.
2 The appellant herein is the 'original plaintiff'. The respondents herein are the 'original defendants'. The plaintiff instituted the Civil Suit No.6263 of 1993 and prayed for the following reliefs:
"a) The Hon. Court be pleased to declare that the recovery certificate No.AS/N/Lavad01/G4209 dated 1341993 issued by the Registrar, Board of Nominees is null and void and not binding to the plaintiff bank.
b) The Hon. Court be please to issue permanent order of injunction restraining the Special Recovery Officer, Abhyuday Cooperative Bank Limited (defendant No.1 herein) and the said Abhyuday Cooperative Bank Limited (defendant No.2 herein), their agents, servants, officers and authorised persons from conducting the auction with respect to the property bearing Sub plot No.23 of Final Plot No.586 + 586/2/1 of Ellisbridge Town Planning Scheme No.3 (varied) of the limits of village Chhadavad, Taluka City, District and SubDistrict Ahmedabad as per advertisement in Sandesh dated 18111993 or in any other manner whatsoever.
c) The Hon. Court be pleased to issue permanent order of injunction restraining the defendants No.1 and 2 from obtaining possession of or in dealing with any other manner whatsoever with respect to the said property.
d) Interim orders in terms of prayers (b) & (c) above be granted.Page 2 of 51
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e) Any other relief that may be deemed just and proper be granted.
f) Cost of the suit be awarded to the plaintiff from the defendants."
3 The plaintiff instituted the Civil Suit No.6263 of 1993 against the defendants for the purpose of seeking a declaration that the recovery certificate issued by the Registrar, Board of Nominees is null and void and not binding to the plaintiff Bank. As this First Appeal arises from an order passed by the Trial Court rejecting the plaint under the provisions of Order VII Rule 11(d) of the C.P.C., it is necessary to reproduce the entire plaint along with the reliefs prayed therein:
"Suit valued at Rs.300/ The plaintiff begs to submit as under: 1 The plaintiff is a bank incorporated under Banking companies (Acquisition and Transfer of Undertaking) Act, 1970, having its Head Office at Express Towers, Nariman Point, Bombay and having inter alia its Ellisbridge Branch at Ellisbridge, Ahmedabad.
2 The defendant NO.1 is the Special Recovery Officer of the defendant No.2 bank which is a cooperative bank registered and established under Gujarat Cooperative Societies Act.
3 Shri Kaushikbhai T. Patel and Smt. Shrutiben Kaushikbhai Patel were carrying on the business of construction of building and development of land building. They were at all material times directors guarantors of three companies, viz. M/s. Brown Construction Private Limited, M/s. Brown Builders Private Limited and M/s. Brown Engineers Private Limited (hereinafter referred to as "the said companies").
4 At the request of said Shri K.T. Patel and Smt. Shrutiben K. Patel, the plaintiff granted various facilities to the said companies as under:
(a) M/s. Brown Construction Pvt Ltd
Cash Credit Rs.5 lacs
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Demand Loadn A/c. I. Rs.10 lacs
Demand Loan A/c. II Rs.18 lacs
(b) M/s. Brown Builders Pvt. Ltd
Cash Credit Rs.5 lacs
Demand Loadn A/c. I. Rs.10 lacs
Demand Loan A/c. II Rs.18 lacs
(c) M/s. Brown Engineers.
Demand Loan A/c. II Rs.18 lacs
Said Shri Kausdhik T. Patel and Smt. Shrutiben K. Patel had stood as guarantors for the above referred to facilities granted by the plaintiff to the said companies for due discharge of the liabilities and repayment by the aforesaid companies to the plaintiff bank. In consideration of the plaintiff bank having made and granted the aforesaid facilities to the said companies at their request, the said Kaushik T. Patel and Smt. Shrutiben K. Patel have executed joint and several letters of continuing guarantees in favour of the plaintiff guaranteeing due repayment two days after demand in writing of all advances, liabilities of the said companies together with interest, costs, charges and expenses.
5 As further security for the due repayment by M/s. Brown Construction Pvt Ltd. and M/s. Brown Builders Pvt Ltd of the balance from time to time outstanding in the Cash Credit and Demand Loan Account I and II to the plaintiff together with interest, costs, charges and expenses, the defendants No.1 and 2 have created equitable mortgage over their properties on 2731987 being Sub Plot NO.23 of ?Final Plot No.586 + 586/2/1 of Ellisbridge Town Planning Scheme No.3, admeasuring 988 sq. mtrs. together with building and superstructure situated near Nagri Hospital, Ahmedabad (more particularly described in the Schedule 'A' hereunder) by deposit of title deeds. The said equitable mortgage over the said property was extended by recording continuing oral assent dated 27 41988 to secure the due repayment by M/s. Brown Construction Pvt Ltd. and M/s. Brown Builders Pvt Ltd. of the balance from time to time outstanding in their respective Demand Loan A/c. No.II for Rs.18 lacs each together with interest, costs, charges and expenses. Said Kaushikbhai T. Pate and Smt. Shrutiben K. Patel further extended the equitable mortgage over their properties (more particularly described in the schedule 'A' hereunder) by continuing oral assent dated 7101988 to secure the dues of M/s. Brown Engineers Private Limited for the outstanding in the Demand Loan A/c. Of the said company together with interest costs, charges and expenses.
6 It is submitted that the equitable mortgage created and extended by
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the said Shri Kaushik T. Patel and Smt. Shrutiben K. Patel as stated above with respect to the property described in the Schedule 'A' hereunder covers the indebtedness the accounts of the aforesaid companies where the defendants are guarantors. The outstandings in the accounts of the said companies are as under:
(a) M/s. Brown Construction Pvt Ltd. Rs.40,85,24011
(b) M/s. Brown Builders Pvt Ltd Rs.45,97,41602
(c) M/s. Brown Engineers Pvt Ltd. Rs.31,16,25045 Total Rs.117,98,90658 Thus, the total indebtedness of the accounts of the said companies come to Rs.1,17,98,90658 with further interest at the rate of 24.78% from the date of filing of the suit.
7 The plaintiff has already filed separate Civil Suit No.6254/92 against M/s. Brown Construction Pvt Ltd, Civil Suit No.6255/92 against M/s. Brown Builders Pvt Ltd. and Civil Suit No.6256/92 against M/s. Brown Engineers Pvt Ltd before the City Civil Court, Ahmedabad, for recovery of its dues and enforcement of other securities. The plaintiff has filed Civil Suit No.6271/92 against the said Shri Kaushikbhai T. Patel and Smt. Shrutiben K. Patel in view of the provisions of Section 67A of the Transfer of Property Act for enforcement of various mortgages created by them in favour of the plaintiff bank after obtaining leave of the court under Order 2 Rule 2 of Civil Procedure Code. It is submitted that the plaintiff gave application for interim injunction against defendants Shri Kaushik T. Patel and Smt. Shrutiben K. Patel in the said suit restraining them from transferring the said property and the said injunction has been granted by the Hon. Court. It is submitted that the plaintiff has also asked for appointment of receiver and the sale of the said property. Hearing of the said application is pending and the interim injunction granted by the Hon. Court is continuing.
8 It is submitted that the plaintiff has come to know from the local daily 'Sandesh' dated 18111993 that the Manek Chowk Cooperative Bank Limited through it s Special Recovery Officer is trying to sell the property by public auction. It is submitted that the said auction is fixed on 22111993 at 1230 p.m. It is submitted that the plaintiff has first charge over the said property and the plaintiff's dues amounting to more than Rs.3 crores being dues in the civil suit No.6271/92 as well as other civil suits mentioned hereinabove are secured by the first charge over the said property. It is submitted that the Abhyuday Cooperative Bank Limited has no right to recover its alleged dues by public auction of the property, more particularly described in the schedule hereunder.
Page 5 of 51C/FA/3396/2014 JUDGMENT 9 It appears from the said public advertisement, copy of which is
produced herewith, that the value of the said property is fixed at Rs.78.91 lacs. It is submitted that the property appears to have been grossly undervalued and for that reason also the auction is required to be stalled.
10 It is submitted that the plaintiff was not heard in the alleged proceedings in the Lavad Case No.1066/92 before the Hon. Board of Nominees in which the said the Abhyuday Cooperative Bank Limited appears to have obtained the alleged certificate. It is submitted that if the property is sold the plaintiff's security will be destroyed and the plaintiff will suffer irreparable loss which cannot be compensated in terms of money. It is submitted that the plaintiff has no other security from which its dues can be recovered in Civil Suit No.6271/92 and other suits mentioned above. It is submitted that as the plaintiff bank was not a party to case No.1066/92, the said Award or the certificate No.AB/N (Lavad 01/G4/209 dated 1641993) is not binding to the plaintiff.
11 It is submitted that it is therefore necessary to grant injunction to the defendants as prayed for hereinafter.
12 The cause of action for the suit has arisen when the plaintiff granted to the said companies aforesaid advances and when Shri K.T. Patel and Smt. Shrutiben K. Patel stood as guarantors and executed letters of guarantee and when they created / extended equitable mortgage over their property to secure the dues of the plaintiff and when suits were filed against said Shri K.T. Patel, Shrutiben K. Patel and the said companies and when notice of public auction was published by the defendants in the local newspapers.
13 The plaintiff, therefore, prays for the following reliefs:
a) The Hon. Court be pleased to declare that the recovery certificate No.AS/N/Lavad01/G4209 dated 1341993 issued by the Registrar, Board of Nominees is null and void and not binding to the plaintiff bank.
b) The Hon. Court be please to issue permanent order of injunction restraining the Special Recovery Officer, Abhyuday Cooperative Bank Limited (defendant No.1 herein) and the said Abhyuday Cooperative Bank Limited (defendant No.2 herein), their agents, servants, officers and authorised persons from conducting the auction with respect to the property bearing Sub plot No.23 of Final Plot No.586 + 586/2/1 of Ellisbridge Town Planning Scheme No.3 (varied) of the limits of village Chhadavad, Taluka City, District and SubDistrict Ahmedabad as per advertisement in Sandesh dated 18111993 or in any other manner whatsoever.Page 6 of 51
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c) The Hon. Court be pleased to issue permanent order of injunction restraining the defendants No.1 and 2 from obtaining possession of or in dealing with any other manner whatsoever with respect to the said property.
d) Interim orders in terms of prayers (b) & (c) above be granted.
e) Any other relief that may be deemed just and proper be granted.
f) Cost of the suit be awarded to the plaintiff from the defendants.
14 List, Vakalatnama and copies of the plaint for the defendants accompany.
15 For the purposes of court fees and advocate fees this suit is valued at Rs.300 and court fee stamp of Rs.30 is used hereon.
16 The address of the plaintiff as stated in the title above is true and this statement is made as required under Order 6 Rule 19 of the C.P. Code.
SCHEDULE ABOVEREFERRED TO Immovable property comprising of land, building and structures constructed / erected on plot of land bearing sub plot No.23 of F.P. No.586 + 586/2/1 of Ellisbridge T.P. Scheme NO.3 (varied) admeasuring 938 Sq. mtrs. in Madalpur, Ahmedabad Taluka City, District and SubDist. Ahmedabad bearing Municipal Census No.369/8/2 situate near Nagri Hospital, Ahmedabad."
4 It appears from the materials on record that the defendants preferred an application Exhibit : 72 under Order VII Rule 11 (d) read with Section 151 of the C.P.C. and Section 167 of the Gujarat Cooperative Societies Act, 1961 (for short, 'the Act, 1961') for rejection of the plaint. The application Exhibit : 72 reads as under:
"APPLICATION UNDER ORDER 7 RULE 11(D) READ WITH SEC. 151 OPF THE CODE OF CIVIL PROCEDURE & SEC. 167 OF THE GUJARAT CO. OP. SOCIETIES ACT FOR REJECTION OF PLAINT.
That the defendant No.2 Abhyudaya Coop. Bank Ltd files this application under Order 7 Rule 11 (D) read with Sec. 151 of the Civil Procedure Code Page 7 of 51 C/FA/3396/2014 JUDGMENT and Sec. 167 of the Gujarat Cooperative Societies Act for rejection of the plaint / suit filed by the plaintiff against the defendant bank and submits to the Hon'ble Court as under:
1 That the plaintiff bank has filed this suit against (1) Special Recovery Officer of the then The Manekchowk Coop. Bank Ltd. & (2) the Manekchowk Coop. Bank Ltd., in this Hon'ble Court.
2 It is respectfully submitted that the defendants have filed their reply vide exh. 23.
3 That in the said reply it was specifically contended by the defendants that the erstwhile Deft. No.2 was the Manekchowk Coop. Bank Ltd. is registered under the Gujarat Cooperative Societies Act and was doing banking business. It was also contended therein that to give the advance and to recover the same is a part of the business and management of the Cooperative Bank. It was also contended therein that the suit filed by the plaintiff is laid on the ground of want of statutory notice u/s. 167 of the Gujarat Coop. Societies Act. It was also specifically contended in the said reply that prior to filing of the suit, notice u/s. 167 is mandatory and it is also required to be mentioned in the plaint in compliance that the plaintiff has issued notice u/s. 167 of the Gujarat Coop. Societies Act. It was also contended therein that no such notice has been given by the plaintiff and no such statement has been made in the said plaint. It is submitted that, Section 167 of the Gujarat Coop. Soc. Act is recapitulated hereunder:
"167. Notice necessary in suits. Save as otherwise provided in this Act, no suit shall be instituted against a society, or any, of its officers, in respect of any act touching the business of the society, until the expiration of two months next after notice in writing has been delivered to the Registrar or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims, and the plaint shall contain a statement that such notice has been so delivered or left. "
It is submitted that in view of the fact that plaint does not contain statement of service of statutory notice as mentioned above. There is clear legal bar against the institution of suit & plaint is required to be rejected in the interest of justice.
4 It is further submitted that the plaintiff has filed this suit and has challenged the award & by Board of Nominees and Recovery Certificate given by the Registrar for the said award and has sought declaration that the award passed by the Board of Nominees and Recovery Certificate is Page 8 of 51 C/FA/3396/2014 JUDGMENT null and void and not binding to the plaintiff bank. It is respectfully submitted that the award passed by the Board of Nominees cannot be challenged before this Hon'ble Court. It is submitted that as per the Sec. 166 of the Gujarat Coop. Soc. Act this Hon'ble Civil Court has no jurisdiction with respect to the award passed by the Board of Nominees Court. It is submitted that no such award can be challenged, set aside, modified, revised or declare void in any Court upon merits or upon any other ground whatsoever and therefore there is clear bar against filing such suit in Civil Court and the Hon'ble Court has no jurisdiction to entertain this suit. Hence the plaint is required to be rejected.
5. The Deft. No.2 therefore prays that:
(a) The Hon'ble Court may be pleased to reject the plaint filed by the plaintiff.
(b) To grant any other reliefs, as may be found just and proper by the Hon'ble Court in the fats and circumstances of the case.
(c) To award the costs of this application to the defendants.
6. An affidavit in support of this application is filed herewith."
5 The application Exhibit : 72 filed by the defendants came to be adjudicated by the Court below and vide judgment and order dated 4th February 2018, the same came to be allowed. The plaint came to be rejected on two counts: first, with regard to the failure to issue the statutory notice under Section 167 of the Gujarat Cooperative Societies Act, and secondly, with regard to the jurisdiction of the Court to try the suit visavis Section 161 of the Gujarat Cooperative Societies Act.
6 Being dissatisfied with the judgment and decree passed by the Court below rejecting the plaint, the appellant Bank is here before this Court with this First Appeal.
7 Mr. J.T. Trivedi, the learned senior counsel appearing for the appellant Bank vehemently submitted that the Courts below committed Page 9 of 51 C/FA/3396/2014 JUDGMENT a serious error in rejecting the plaint. According to Mr. Trivedi, the Bank was not obliged to issue any notice under Section 167 of the Gujarat Cooperative Societies Act having regard to the facts and circumstances of the case. Mr. Trivedi would submit that the entire suit filed by his client is based on the ground that the action of the defendants is without any jurisdiction and is null and void. In such circumstances, there was no legal obligation to issue any notice under Section 167 of the Act. Mr. Trivedi would submit that if the action or the order impugned in the civil suit is without jurisdiction and is a nullity, then the provisions of Section 166 of the Act will have no application. Mr. Trivedi submits that the Courts below committed an error in rejecting the plaint, more particularly, when the defendants appeared in the suit and after hearing of the notice of motion, an order came to be passed that 60% of the amount of realisation from the sale of property mortgaged in favour of the Bank be awarded to the appellant Bank and 40% to the respondents i.e. the original defendants.
8 In such circumstances referred to above, Mr. Trivedi prays that there being merit in this First Appeal, the same be allowed and the judgment and decree be quashed.
9 On the other hand, this First Appeal has been vehemently opposed by Mr. Bomi H. Sethna, the learned counsel appearing for the defendants. According to Mr. Sethna, no error, not to speak of any error of law could be said to have been committed by the Court below in rejecting the plaint. Mr. Sethna submits that the language of Section 167 of the Act, 1961 is very clear. According to Mr. Sethna, no suit can be instituted against the society or any office bearers in respect of any act touching the business of the society until the expiration of two months next after the notice in writing has been delivered to the Registrar Page 10 of 51 C/FA/3396/2014 JUDGMENT stating the cause of action. Mr. Sethna laid much emphasis on Section 167 of the Act, 1961, which stipulates that the plaint shall contain a statement that such notice has been so delivered or left.
10 Mr. Sethna further submitted that an application under Order VII Rule 11(d) of the C.P.C. can be filed at any stage of the suit. He submitted that the orders, decision or award passed in accordance with the Act, 1961 or the rules are subject to the provisions for appeal or revision and they are to be treated as final, and no such order or decision can be challenged, set aside, modified, revised or declare void in any Court upon the merits, except for want of jurisdiction. According to Mr. Sethna, the award passed by the Board of Nominees and the recovery certificate issued pertaining thereto cannot be said to be without jurisdiction. Mr. Sethna would submit that the appellant Bank may be having the first charge over the property in question, but, that by itself will not render the action or order passed by the Board of Nominees without jurisdiction.
11 Mr. Shetha, in support of his submissions, has placed reliance on the following decisions:
SR No. Citation Points and important para
1 Sterling Centre Premises Owners Order 7 Rule 11 held -
Coop. Societies Ltd vs. Nanubhai statutory notice u/s. 167 is R. Shah mandatory. Para 6 2006 (3) GLR 1853 2 Anjar Municipality and Anjar Held - compliance of Section Taluka CoOp. 1993 (2) GLR 167 mandatory. Paras 4, 8 1551 3 Narmada Cotton Coop. Spinning Held - compliance of Section Mill Ltd vs. Mahendrakumar 167 mandatory. Paras 13, 14 Indrajeetsinhji Cotton Pvt Ltd. and 15.
2011(3) GLR 2247
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4 Dharward Urban Cooperative Decision by Registrar or his
Bank Ltd vs. Ramchandra nominee cannot be questioned
Gvondrao Alnavar in civil court.
AIR 1937 Bom 231
5 Cooverjee H. Plumber vs. Vasant Civil Court has no jurisdiction
Theosophical Cooperative to set aside the award made by
Housing Society Ltd. the arbitrator appointed under
AIR 1935 Bom 91 the Cooperative Societies Act.
6 The Sharmrao Vithal Cooperative Award made by the arbitration
Bank Ltd vs. Padubidri cannot be set aside by the civil
Pattabhiram Bhat court.
AIR 1993 Bom 91
7 Saleem Bhai vs. State of Order 7 Rule 11 application
Maharashtra can be filed at any stage.
AIR 2003 SC 759
8 AIR 2016 SC 3282 Held - Order 7 Rule 11 has to
be decided prior to trial.
12 Having heard the learned counsel appearing for the parties and
having considered the materials on record, the only question that falls for my consideration is whether the Courts below committed any error in passing the impugned order rejecting the plaint.
13 Before adverting to the rival submissions canvassed on either side, I must look into the two relevant provisions of law. Section 166 of the Act, 1961 is with regard to bar of jurisdiction of Courts. It reads as under:
"166. Bar of jurisdiction of Courts. (1) Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of
(a) the registration of a society or its byelaws, or the amendment of its byelaws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or
(b) any dispute required to be referred to the Registrar, or his nominee, or board of nominees, for decision;Page 12 of 51
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(c) any matter concerned with the winding up and dissolution of a society.
(2) While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.
(3) All orders, decisions or awards passed in accordance with this Act or the rules, shall, subject to the provisions for appeal or revision in this Act be final; and no such order, decision or award shall be liable to be challenged, set aside, modified, revised or declared void in any Court upon the merits, or upon any other ground whatsoever except for want of jurisdiction."
14 Section 167 of the Act, 1961 is with regard to notice necessary in suits. Section 167 reads as under:
"167. Notice necessary in suits. Save as otherwise provided in this Act, no suit shall be instituted against a society, or any, of its officers, in respect of any act touching the business of the society, until the expiration of two months next after notice in writing has been delivered to the Registrar or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims, and the plaint shall contain a statement that such notice has been so delivered or left."
15 Let me also look into the findings recorded by the Court below in the impugned order:
"5. It is found from the record that the present plaintiff has filed the suit against the Special Recovery Officer of Manekchowk Co operative Bank and the Manekchowk Cooperative Bank Ltd. Of course during the pendency of the suit, Manekchowk Cooperative Bank has been merged with the Abhuday Cooperative Bank Ltd. and the name of the Manekchowk Cooperative Bank was deleted and the Abhuday Cooperative Bank is added as the defendants No.1 and 2. It is also found on perusing Exh.1 that in the present suit, the plaintiff has asked relief regarding the declaration that the certificate issued by the Registrar, Board of Nominees by recovery certificate No.AB/N/Lavad01/G4209 dtd.13/4/1993, is null and void and Page 13 of 51 C/FA/3396/2014 JUDGMENT not binding to the plaintiff Bank. Thus, it can be said that the plaintiff has also asked the permanent injunction by which he wants to restrain the defendants, its officers, its agents or authorized persons from taking any action in respect of the property bearing subplot No.23 of F.P. NO.586 and 586/2/1 of Ellisbridge. Thus, it is found from the record that originally Manekchowk Cooperative Bank has filed application before the Registrar, Board of Nominees regarding the recovery of the amount of the loan which was given to the person and in that proceeding, Registrar of Board of Nominees has passed an order of recovery certificate which is challenged by the present plaintiff by alleging that it is null and void and not binding to him as he is not the party in that case and he was not heard. Thus, it can be said that the dispute of this suit is regarding the business of the Cooperative Society and as per the provisions of Section:167 of the Gujarat Cooperative Act, no suit can be filed against the Cooperative Society or any of its Officer in respect of any act touching the business of the society, until the expiration of two months next after notice in writing has been delivered to the Registrar or left at his office, stating the cause of action, the name description and place of residence of the plaintiff and the relief which he claims, and the plaint shall contain a statement that such notice has been so delivered or left. In the present case, if we perused the Exh.1, no such notice has been given and nothing has been stated in the plaint that the present plaintiff has given notice to the Registrar or left such notice to the office of the Registrar. I am of the same view which was taken by the Hon'ble Bombay High Court in the case of Maruti Savalaram Kumtekar v. Namdev Cooperative Society, 1934 BLR
68. Of course, it is under the Bombay Cooperative Societies act U/s.70, but it is regarding the notice and as per that provisions of that Act, notice is mandatory and the Hon'ble Bombay High Court has held that without serving mandatory notice, suit is not maintainable. The same thing is held by the Hon'ble Gujarat High Court in its pronouncement which is published in 1993(2) 1551 in the case of Anjar Municipality v. Anjar Taluka Cooperative Sales Purchase Union and another, in which the Hon'ble Gujarat High Court has held that the suit filed against the Co operative Society without giving statutory notice U/s.167 is not maintainable.
6. It is one of the argument that whether the notice U/s.167 can be waived as in the case of notice which is required to be given U/s.80 of CPC. But, the Hon'ble High Court of Gujarat in its pronouncement, which is published in 1981 GLR 101 in the case of Bai Chanchalben v. Ramanlal Keshavlal Shah, has held that provisions of giving notice to the Registrar of the Cooperative Societies before filing a suit, notice cannot be waived and principle of waiver laid down so far as Section:80 of CPC does not apply in such cases and mandatory provisions can only be waived if it is in public interest and the provisions of Section:167 is not in public interest Page 14 of 51 C/FA/3396/2014 JUDGMENT and, therefore, cannot be waived. Of course, no arguments on behalf of the plaintiff that they have applied to the Court for waiver of the notice U/s.167. But, if the plaintiff can apply for such waiver of the notice, that notice cannot be waived as it is not in public interest and it is mandatory before filing a suit. In this circumstance, I am of the opinion and find substance in the arguments of the LA for the defendants that the suit of the plaintiff is not maintainable for want of notice U/s.167 of the Gujarat Co operative Act.
7. The second argument on behalf of the defendants that the present defendants have filed an application for recovery certificate before the Board of Nominees and the Board of Nominees have issued certificate of recovery and the present plaintiff has challenged that certificate in the Civil court, but as per the provisions of Section:167 of the Gujarat Co operative Act, civil Court has no jurisdiction and there is separate establishment regarding the appeal and revision on the order which was passed by the Registrar, Board of Nominees and Civil Court has no jurisdiction and for that, they have relied upon the pronouncement which is published in 1993 AIR Bombay 91, in which the Hon'ble Bombay High Court has held that award made by the Arbitration cannot be set aside by the civil Court as civil Court has no jurisdiction. He has further relied upon the pronouncement which is published in 1937 AIR Bombay 231 and stated that the same thing is held by the Hon'ble Bombay High Court in that case. In this circumstance, application of the defendants is required to be granted.
8. Sum and substance of the arguments of the LA Mr.A.P.Medh for the plaintiff is that, the plaintiff has not challenged the order of the Registrar of the Board of Nominees, but he has asked injunction, and the Registrar of Cooperative Society has no power to grant declaration and injunction and in that circumstance, this suit is maintainable, and for that, he has relied upon the pronouncement which is published in 2001(3) GLH 283.
9. After hearing the arguments of both sides, if we perused the Exh.1, it is found that the present plaintiff has filed the suit against the Cooperative Bank and Special Recovery Officer of the Cooperative Bank. If we perused the relief asked by the plaintiff, the plaintiff has asked declaration that recovery certificate No.AB/N/Lavad01/G4209 dtd.13/4/1993, which is issued by the Registrar of Board of Nominees, is null and void and not binding to the plaintiff. It is also found in para10 of Exh.1 that the plaintiff has pleaded that in the proceeding of Lavad Case No.1066/92 which is before the Board of Nominees, in which the defendant No.1 Bank appeared to have obtained the alleged certificate and on the basis of that proceeding, the alleged certificate was issued, and in the proceeding, the plaintiff was not heard and not a party. In this circumstance, award or certificate is not binding to the plaintiff. Thus, the plaintiff has challenged the certificate or award which was issued by the Registrar of the Board of Nominees. It is also found from the record that the proceeding, which was Page 15 of 51 C/FA/3396/2014 JUDGMENT tried before Board of Nominees is touching to the business of the defendant No.2 i.e., is regarding business of the defendant No.1 Cooperative Bank. If we perused the provisions of Section:166, it is stated that civil Court has no jurisdiction. Moreover, there is separate proceeding by which the plaintiff can challenge the award or certificate which was issued by the Registrar of Board of Nominees and the Civil Court is not appeal forum of it considering the fact that jurisdiction of Civil Court is barred by provisions of Section:166 of the Gujarat Cooperative Societies Act. If we perused Section:9 of CPC, we can find that civil Court has jurisdiction to try all suits of the civil nature excepting suit of which their cognizance is either expressly or impliedly barred. In this circumstance, civil Court has jurisdiction in the civil proceeding except they are barred. In this circumstance, considering the provisions of Section:166 of the Gujarat Co operative Act, when jurisdiction of the Civil Court has been barred, thus, by provisions of this Section, jurisdiction of Civil Court is expressly barred, and the same opinion is given by the Hon'ble Bombay High Court in the case of Cooverjee H. Plumber v. Vasant Theosophical Cooperative Housing Society, 1935 AIR Bombay 91 that award made by the Arbitration cannot be set aside by the Civil Court because Civil Court have no jurisdiction to set aside the award made by the Arbitrator appointed under the Co operative Societies Act. Moreover, same thing is also held by the Hon'ble Bombay High Court in the case of Dharwar Urban Cooperative Bank Ltd. v. Ramchandra Govindrao Alnavar, 1937 AIR Bombay 231, in which the Hon'ble Bombay High Court has held that award by arbitrators, or decision by Registrar or his nominee cannot be questioned in civil Court. The Hon'ble Bombay High Court has also held in that judgment that debts due from member of Cooperative Society, award under Act as to part of loan, Civil Court has no jurisdiction to call in question part of loan not covered by award, jurisdiction of civil Court is also impliedly barred under Section:9 of CPC. Of course, both judgments are under Section:57 of the Bombay Cooperative Societies Act, but the principle which was guidelines by the Hon'ble Bombay High Court in both cases that when there is impliedly barred of the Civil Court, civil Court has no jurisdiction to nullify the order of the Registrar of the Board of Nominees.
10. The LA for the plaintiff has relied upon the judgment which is published in 2001(3) G.L.H. 283 in the case of Vidhyavihar Coop. Housing Society Ltd. v. Sureshchandra Balavantrai Desai and argued that when the Registrar has no power to grant relief regarding declaration and the plaintiff has filed this suit declaration and injunction hence, civil Court has jurisdiction. But, the subject matter is different in that case. The dispute raised in the suit arises from general law of contract and first relief that the Court should declare that the society is the owner of the suit property is owner of the suit property which is asked on the basis of general law of contract and that relief the Registrar cannot grant under the provisions of the Cooperative Societies Act. In this circumstance, when there is no provisions of the Cooperative Societies Act by which first type of relief claimed in the suit can be granted. In any view of the matter, the Page 16 of 51 C/FA/3396/2014 JUDGMENT issue raised by the petitioner goes to the jurisdiction of the Court. I am also of the same view. But, in the present case, the plaintiff has asked main relief that the award passed by the Registrar of Board of Nominees is null and void and not binding to him because he was not a party and not heard. Considering this aspect, it can be said that the plaintiff has right to challenge the award under the form which was constituted under the Gujarat Cooperative Societies Act and he can ask the relief regarding cancellation of the award which was issued by the Secretary. When the plaintiff has asked relief it is of course regarding declaration, but it is regarding the order or the award or the recovery certificate which was issued in favour of the defendant No.1 by the Registrar of Board of Nominees which can be challenged in the proper form. In this circumstance, when the Civil Court has no jurisdiction, I find substance in the arguments of the LA for the defendants that as per Section:9 read with Section:166 of the Gujarat Cooperative Act, Civil Court has no jurisdiction. In this circumstance, the plaint is required to be rejected.
11. One of the arguments of the LA on behalf of the plaintiff is that, in the present case, at initial stage, the plaintiff has asked interim injunction and at that time also, Court has stated that if there is hurry on behalf of the defendants, they can ask for the early hearing of the matter, but the defendants have not asked for early hearing. Thereafter, the matter was proceeded with. Thereafter, after hearing the N.M., Court has passed an order that 60% of the amount be awarded to the plaintiff and 40% to the defendants, and the amount is kept as FDR till final disposal of the suit. Thereafter, the present plaintiff has filed one application at Exh.38 that he is permitted to use that amount which was rejected. Thereafter, one application is also filed at Exh.46 which is regarding the repayment of the amount of the 40% which was given to the defendants which is also given and against that order, the plaintiff has filed proceeding in the Hon'ble High Court of Gujarat which is dismissed, but the suit is expedited. In this circumstance, when in the earlier proceeding Civil Court has jurisdiction, now the defendants cannot permitted to take a dispute that civil Court has no jurisdiction. Moreover, the suit of the plaintiff is not maintainable by want of necessary notice U/s.167 of the Gujarat Cooperative Act. It is stated that the defendants have filed this application with intention to cause delay in the disposal of the matter as the Hon'ble High Court has ordered to dispose the matter on or before 31/3/2013. In this circumstance, this application is not maintainable.
12. Sum and substance of the arguments of the LA for the defendants is that, an application under Order:7 Rule:11 of CPC can be filed at any stage and for that, he has relied upon the pronouncement which is published in 1998 AIR SC 634, in which the Hon'ble Supreme Court has held that due to fact that issues have been framed in suit, it cannot come in the way of consideration of application filed by applicant under Order:7 Page 17 of 51 C/FA/3396/2014 JUDGMENT Rule:11. He has also relied upon the judgment of the Hon'ble High Court of Gujarat in Civil Revision Application No.83 of 2011, in which the Hon'ble High Court of Gujarat has held that the application under Order:7 Rule:11 can be heard at any time and there is no any prohibition.
13. After hearing the arguments of both sides and considering the written statement of the defendants, the defendants have taken both disputes that the suit of the plaintiff is not maintainable for want of notice U/s.167 of the Gujarat Cooperative Act and also on the ground that Civil Court has no jurisdiction as per the provisions of Section:166 of the Gujarat Co operative Act. In this circumstance, it can be said that the defendants can file an application under Order:7 Rule:11 at any time. The Hon'ble Supreme Court has held in the pronouncement, which is published in 1998 AIR SC 634 in the case of I.T.C. Ltd. v. Debts Recovery Appellate Tribunal, that due to fact that issues have been framed in a suit, it cannot come in the way of consideration of application under Order:7 Rule:11 of CPC. Hence, it can be said that the application can be filed at any stage. The same view has been taken by the Hon'ble High Court of Gujarat in its Civil Revision Application No.83 of 2011. Moreover, as per the pronouncement which is published in 1987(Supp) SCC 72 in the case of Jaikishan Jagwani and others v. Brittomatics Enterprises Pvt. Ltd., wherein it is held that tentative observations made by Court for limited purposes of the interlocutory proceedings would not create prejudice to the concerned party. Moreover, the same view has been taken by the Hon'ble Supreme Court in the pronouncement which is published in 1987(Supp) SCC 58 P.Govindswamy & another v. S. Narayanan & others that views expressed in the course of the judgment in the interlocutory proceedings are tentative by the very nature of things. The matter will doubtless be disposed of finally in accordance with law on the basis of the material placed before the Court in the light of the submissions advanced by the parties uninhibited one way or the other by what has been said whilst disposing of the interlocutory applications. Thus, considering fact of Exh.1 plaint, it is found that the suit of the plaintiff is not maintainable. It cannot be said that during interlocutory order Court has passed the order and in that circumstance, due to that order Court has jurisdiction.
14. As per the above discussion, the suit of the plaintiff is not maintainable due to statutory notice U/s.167 of the Gujarat Cooperative Societies Act and as per the provisions of Section:166 of the Gujarat Co operative Act, this Court has no jurisdiction. In this circumstance, I like to pass the following order.
O R D E R This application of the defendants to reject the plaint under Order:7 Rule:11 of CPC is granted. The plaint of the plaintiff is rejected. Accordingly the suit stands dismissed with no order as to costs."Page 18 of 51
C/FA/3396/2014 JUDGMENT 16 Thus, the Court below has recorded a clear finding that the
dispute between the parties is one relating to the business of the society. To put it in other words, the suit transaction was an act, touching the business of the society, and therefore, the notice under Section 167 of the Act was a must before instituting the suit. It appears from the materials on record that one particular individual approached the respondent No.2 herein i.e. the bank, which is a society registered under the Act, and obtained loan. The loanee mortgaged his property with the respondent No.2 - society by way of a security. However, at the relevant point of time, when the loanee mortgaged his property with the respondent No.2 - society, he suppressed the fact that the said property had already been mortgaged earlier with the appellant bank. In such circumstances, the case of the appellant Bank is that it has the first charge over the property in question, and therefore, according to the appellant bank, it should be permitted to recover the dues from the sale proceeds of the property and whatever is left thereafter may go to the respondent No.2 bank. In such circumstances, according to the appellant Bank, the recovery certificate is a nullity.
17 In order to appreciate the rival contentions, it will be appropriate to refer to the provisions of Order 6 Rule 6, Order 7 Rule 1, Order 7 Rule 11 of the Code, which are quoted below: "Order 6 Rule 6:
6. Condition precedent. Any condition precedent, the performance or occurrence of which is intended to be contested, shall be distinctly specified in his pleading by the plaintiff or defendant, as the case may be; and, subject thereto, an averment of the performance or occurrence of all conditions precedent necessary for the case of the plaintiff or defendant shall be implied in his pleading.Page 19 of 51
C/FA/3396/2014 JUDGMENT
Order 7 Rule 1:
1. Particulars to be contained in plaint. The plaint shall contain the following particulars: [a] the name of the Court in which the suit is brought;
[b] the name, description and place of residence of the plaintiff;
[c] the name, description and place of residence of the defendant, so far as they can be ascertained;
[d] where the plaintiff or the defendant is a minor or a person of unsound mind, a statement to that effect;
[e] the facts constituting the cause of action and when it arose;
[f] the facts showing that the Court has jurisdiction; [g] the relief which the plaintiff claims;
[h] where the plaintiff has allowed a setoff or relinquished a portion of his claim, the amount so allowed or relinquished; and [i] a statement of the value of the subjectmatter of the suit for the purposes of jurisdiction and of courtfees, so far as the case admits.
xxx xxx xxx Order 7 Rule 11:
11. Rejection of plaint. The plaint shall be rejected in the following cases: [a] where it does not disclose a cause of action;
[b] where the relief claimed is undervalued, and the plaintiff, on being required by the Court to correct the valuation within a time to be fixed by the Court, fails to do so;
[c] where the relief claimed is properly valued but the plaint is written upon paper insufficiently stamped, and the plaintiff, on being required by the Court to supply the requisite stamppaper within a time to be fixed by the Court, fails to do so;
[d] where the suit appears from the statement in the plaint to be barred by any law;
[e] where it is not filed in duplicate;
[f] where the plaintiff fails to comply with the provisions of rule 9:
Page 20 of 51C/FA/3396/2014 JUDGMENT Provided that the time fixed by the Court for the correction of the valuation or supplying of the requisite stamppaper shall not be extended unless the Court, for reasons to be recorded, is satisfied that the plaintiff was prevented by any cause of an exceptional nature for correcting the valuation or supplying the requisite stamppaper, as the case may be, within the time fixed by the Court and that refusal to extend such time would cause grave injustice to the plaintiff."
18 I make it plain and I am quite conscious of the position of law that while considering an application for rejection of plaint in terms of Order VII Rule 11 of the Code, there is no scope of considering any of the defence that the defendant can take in his written statement and the Courts should restrict its scrutiny only to the averments made in the plaint for ascertaining whether on the basis of the averments made in the plaint, the suit is barred by any law for the time being in force. There may be cases where from the mere perusal of the averments made in the plaint, the suit may not appear to be barred by any law, but after the defence of the defendant is taken into consideration which is supported by evidence, the suit may, ultimately, be found to be barred by law. In those cases, although there is no scope of rejection of the plaint, yet the suit may, ultimately, be dismissed.
19 I, therefore, first propose to consider whether the plaint should be rejected being barred by Section 167 of the Act, 1961. To put it in other words, whether in the absence of a specific statement in the plaint as regards the issue of notice under Section 167 of the Act, 1961, the plaint could have been rejected.
20 In the aforesaid context, I may incidentally refer to the provisions of Section 80 of the Code, which reads thus:
"80. Notice.[1] Save as otherwise provided in subsection [2], no suit shall be instituted against the Government including the Government of Page 21 of 51 C/FA/3396/2014 JUDGMENT the State of Jammu and Kashmir or against a public officer in respect of any act purporting to be done by such public officer in his official capacity, until the expiration of two months next after notice in writing has been delivered to, or left at the office of [a] in the case of a suit against the Central Government, except where it relates to a railway, a Secretary to that Government;
[b] in the case of a suit against the Central Government where it relates to railway, the General Manager of that railway;
[bb] in the case of a suit against the Government of the State of Jammu and Kashmir, the Chief Secretary to that Government or any other officer authorised by that Government in this behalf;
[c] in the case of suit against any other State Government, a Secretary to that Government or the Collector of the district;
and, in the case of a public officer, delivered to him or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left.
[2] A suit to obtain an urgent or immediate relief against the Government (including the Government of the State of Jammu and Kashmir) or any public officer in respect of any act purporting to be done by such public officer in his official capacity, may be instituted, with the leave of the Court, without serving any notice as required by subsection [1]; but the Court shall not grant relief in the suit, whether interim or otherwise, except after giving to the Government or public officer, as the case may be, a reasonable opportunity of showing cause in respect of the relief prayed for in the suit:
Provided that the Court shall, if it is satisfied, after hearing the parties, that no urgent or immediate relief need be granted in the suit, return the plaint for presentation to it after complying with the requirements of sub section [1].
[3] No suit instituted against the Government or against a public officer in respect of any act purporting to be done by such public officer in his official capacity shall be dismissed merely by reason of any error or defect in the notice referred to in subsection [1], if in such notice [a] the name, description and the residence of the plaintiff had been so given as to enable the appropriate authority or the public officer to identify Page 22 of 51 C/FA/3396/2014 JUDGMENT the person serving the notice and such notice has been delivered or left at the office of the appropriate authority specified in subsection[1], and [b] the cause of action and the relief claimed by the plaintiff had been substantially indicated."
21 Thus, Section 80 of the code is a peculiar provision which specifically speaks of a notice mentioned therein as a condition precedent for filing of suit of the nature indicated therein and further requires that compliance of the above condition precedent must be pleaded. In Section 167 of the Act, 1961, requirement of pleading of such a condition precedent for filing a suit is a mandate of law, and in such circumstances, Order VI Rule 6 of the Code will be clearly applicable and in the absence of any pleading as regards the compliance of such condition precedent, the plaint is liable to be rejected. Therefore, there is a requirement of a plaintiff to plead the issue of notice under Section 167 of the Act and a condition precedent to maintain the suit. I am not impressed by the submission of Mr. Trivedi that as there is no requirement to issue of any notice under Section 167 of the Act, 1961, it was not an obligation for his client to specific aver in the plaint with regard to the issue of notice under Section 167 of the Act, 1961.
22 The pith and core of the concept of interpretation of pleading in all the precedents have been discharged in the background of the fundamentals in the relevant provisions of the C.P.C. Rules 2, 6, 8, 9 and 10 of Order VI mandatorily imposes on the parties as to what they are bound to state, and all other facts or particulars to be stated are either desirable or useful to settle the issues and to try them to render proper decision. It is Rule 2 of Order VI of the Code of Civil Procedure which mandates that every pleading shall contain and contain only a statement in concise form of material facts on which the party pleading relies for Page 23 of 51 C/FA/3396/2014 JUDGMENT his claim or defence, as the case may be, but not the evidence by which they are to be proved. Rule 6 of Order VI contemplates the condition precedent to plead the performance of such a condition precedent etc., etc., to be complied with in the nature of the case. Similarly Rule 8 of Order VI mandates that where there is a plea of contract, it must be specifically denied by the opposite party. According to Rule 10 of Order VI, the plea of malice, fraudulent intention, knowledge or condition of the mind etc., are mandatorily to be stated. Wherever, a notice is mandatory, there must be a specific plea in the plaint according to Rule 11 of Order VI. There is no other mandatory requirement in regard to the pleas or defence in the pleading. They may depend upon the facts and circumstances of each case, wherein the Court may give directions to the parties to supplement the pleadings to render full and effective justice. That is why Order VI, Rule 17 of the Code of Civil Procedure empowers the Court to amend the pleading even without the parties desiring or initiating. A simple and bare reading of the entire Order VI of the Code of Civil Procedure shows that the pleas like adverse possession, easement etc., need not be specifically pleaded. It is also to be made very clear in view of Rule 2 of Order VI and other rules supra of the Code of Civil Procedure that the parties will bring all the necessary facts on record which generates law either in pure and simple manner or mixed questions of law and facts. It is for the Courts to evolve such generated results. Possibly the parties and the learned Advocates representing them will assist the Court in doing that.
23 In order to appreciate as to whether a statutory notice under Section 167 of the Act is required or not, the facts of each case are required to be examined first with a view to decide whether the dispute or the impugned action is relatable or attributable to the main object of the society or touching its business. It is true that it cannot be contended Page 24 of 51 C/FA/3396/2014 JUDGMENT that all the disputes or all actions in a suit against the defendant / society registered under the Act, would be pertaining to the business of the society. What is the nature of the dispute and what is the scope of controversy in each case should be examined or touching its business. The express "touching" in Section 167 of the Act would mean, "concerning". There is no doubt in my mind that the dispute in the present case is one relating to the business of the society. The express "business" would be interpreted to mean the "actual trading or commercial or other similar business activity" of the society which the society is authorised to enter into in accordance with the rules and its byelaws. The Supreme Court in the case of Cooperative Central Bank Ltd. vs. Additional Industrial Tribunal, A.P., Hyderabad reported in AIR 1970 SC 245, also observed that "any dispute touching the business of the society is limited to dispute directly relating to actual trading or commercial activities of a society". The observation of the Supreme Court in that case would go to show that the Court is required to ascertain from the facts of each case as to whether or not the dispute or impugned action between the members or nonmembers on one side and the registered cooperative society on the other side, is touching its business, in the light of the facts of each case, keeping in view the main object emerging from the byelaws of the society and the main business carried on by the society.
24 In the aforesaid context, a reference deserves to be made to the Division Bench ruling of this Court in the case of M.G. Patel and Co. v. Alka Coop. Society reported in 1980 (2) XXI (2) GLR 498. It appears that in that case a suit against a Cooperative Society was filed without serving the statutory notice as required under Section 167 of the Act. The fatality of the suit on account of such omission was sought to be resisted on the ground that the act complained of was not "touching the Page 25 of 51 C/FA/3396/2014 JUDGMENT business of the society". In that context, this Court has held:
"The business of the society, as could be gathered from the Certificate of Registration, Ex. 107, was to construct buildings on Cooperative basis, to purchase lands, to sell lands, to hire lands, to develop lands end to prosecute, other objects, which would ultimately ameliorate the physical, education and cultural wellbeing of its members. The purchase of land is one of the main objects of the society. Any cause of action that has got a direct bearing with the purchase of land has to be said as touching the business of the society. The word 'touching" from its common sense connotation is suggestive of concerning'. The plaintiffs claim for the unpaid amount of consideration is directly rooted in the defendantsociety's purchase of land. The question of payment of consideration arose because the society was out to purchase the land in prosecution of its objects. So the question of consideration, its payment or nonpayment, is invariably associated with the purchase of land by this defendantsociety. In our view, therefore, it is too spacious a plea to be urged that the present subject matter of the suit is not touching the business of the society. It vitally concerns itself with the business of the society as we are almost compelled to hold, despite our dislike for the rejection of an otherwise tenable claim only on a technical plea."
25 In this connection, a reference again deserves to be made to the aforesaid Division Bench ruling of this Court in the case of M.G. Patel & Co. (supra). Therein is dealt with the paramount idea underlying the provisions of Section 167 of the Act. It is held:
"The paramount idea underlying the provisions of Section 167 of the Act is to pointedly bring to the notice of the Registrar, a public functionary, that he is under a legal duty to see that a litigation between a Cooperative Society on one hand and a private party on the other hand is averted as far as possible by exercise of his supervisory powers. Unless his pointed attention is drawn to this duty of his by means of a notice, which would clearly purport to be one under Section 167 of the Act, though it may not specifically bear that label, he will not be prompted or inspired to invoke his supervisory jurisdiction and intervene to arrest the future filing of the litigation.
If no notice is served as required under Section 167 of the Act, the paramount object underlying it will be frustrated. Even at the cost of Page 26 of 51 C/FA/3396/2014 JUDGMENT repetition, the paramount object underlying it is to see that the society is not unnecessarily dragged to a Court of law in a matter touching its business. In that context of the matter, the expression "touching the business of the society" has received interpretation from this Court in its aforesaid Division Bench ruling in the case of M.G. Patel & Co. (supra). This Division Bench ruling of this Court is binding to me sitting as a single Judge. In my humble opinion, it provides a complete answer to the submission urged before the by Mr. Trivedi, for the appellant in support of this appeal.
26 In Dharwar Urban Cooperative Bank Ltd. vs. Ramchandra Govindrao Alnavar and others reported in AIR 1937 Bombay 231, a Division Bench of the Bombay High Court had the occasion to consider Section 7 of the Bombay Cooperative Societies Act (7 of 1925), which is pari materia to Section 167 of the Act. The very same issue with regard to mandatory notice under Section 70 of the Act, 1925 fell for the consideration of the Court. Justice Sen, in his separate judgement, observed as under:
"We now come to Mr. Murdeshwar's argument based on Section 70 of the Bombay Cooperative Societies Act. This section runs as follows :
"No suit shall be instituted against a society or any of its officers in respect of any act touching the business of the society until the expiration of two months next after notice in writing has been delivered to the Registrar, or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left."
The wording of this section follows that of Section 80 of the Code of Civil Procedure. It is not denied that in this case no notice in writing was delivered to the Registrar or left at his office before the present suit was Page 27 of 51 C/FA/3396/2014 JUDGMENT instituted. Mr. Jahagirdar has argued that this section has been enacted for the benefit of the societies themselves and that it is capable of being waived, and he contends that in the present case the requirements of this section were as a matter of fact waived by the defendant society. He has referred us to Manindra Chandra vs. Secretary of State for India (1907) I.L.R. 34 Cal. 257, which was a case under Bengal Act, of 1880, and as the Secretary of State was a party, the question of notice unde Section 424(corresponding to the present Section 80 of the Civil Procedure Code) arose in that case. Therein Mr. Justice Mookerjee said (p. 282) :
"A notice under Section 424 of the Civil Procedure Code is given for the benefit of the defendant, and it may be presumed that the intention of the Legislature was that the Secretary of State should have an opportunity of investigating the alleged cause of complaint and of making amends, if he thought fit, before he was impleaded in the suit. There is nothing to prevent the defendant from waiving the notice or from being estopped by his conduct from pleading the want of notice at the trial. This is amply borne out by the cases of Davey v. Warne (1845) 14 M. & W. 199. Edwards v. The Great Western Railway Co. (1851) 11 C.B. 588, 650, and Arnold v. Hamel (1851) 11 C.B. 588, 650. Under the circumstances disclosed in the case before us, it appears to me that the right to a notice of action was waived. It has further to be observed that, if the objection had been taken, as it ought to have been taken, when the application for amendment of the plaint was made, it would have been open to the plaintiff to bring a separate action in respect of the claim for the refund of the incometax after due service of notice under Section 424 of the Civil Procedure Code. But not only was objection not taken on the ground of want of notice but when leave was granted to amend the plaint, it was actually taken at a time when, if the objection was allowed to prevail and the plaintiff was driven to institute a separate suit for the recovery of the income tax, he would be successfully met with the plea of limitation.
Mr. Jahagirdar contends that the same arguments would apply in the present case in which the objection based on Section 70 of the Bombay Co operative Societies Act was not taken until Mr. Murdeshwar began to argue the present appeal. He has further pointed out that in the subsequent rulings which lay down that the provisions of Section 80 of the Code of Civil Procedure are mandatory the argument of Mookerjee J. in this case does not appear to have been considered. In Bhagchand Dagdusa vs. Secretary v. Secretary of State for India (1927) L.R. 54 I.A. 338 : s.c. 29 Bom. L.R. 1227, their Lordships of the Privy Council held as follows (p. 357):Page 28 of 51
C/FA/3396/2014 JUDGMENT "Section 80 is express, explicit and mandatory, and it admits of no implications or exceptions....................To argue, as the appellants did, that the plaintiffs had a right urgently calling for a remedy, while Section 80 is mere procedure, is fallacious, for Section 80 imposes a statutory and unqualified obligation upon the Court."
No notice as required under Section 80 had been given in that case, and their Lordships held that the appellants had commenced their suits before the law had allowed them to sue and that therefore they were entitled to no relief. Though in this case the arguments relied upon in Manindra Chandra Nandi v. Secretary of State [(1907) 34 Cal 257] for India were not noticed or discussed, it seems to us that this case clearly concludes the matter, and that when the requisite notice under Section 80 of the Code has not been given before the institution of this suit, it must be held that such an omission prevents the Court from taking cognizance of the dispute involved. This was affirmed in a later Calcutta case, Jagadischandra Deo Dhabal Deb v. Debendraprasad Bagchi (1930) I.L.R. 58 Cal. 850. In this case it was held :
"Section 80 is express, explicit and mandatory, and it admits of no implications as to the notice, we think it was the duty of the court to look into the plaint and when, on the face of it, there was no averment as to service of the notice, the court should have held that the suit was one which could not be instituted, and should reject the plaint, instead of going on with the suit."
This case, it may be observed, makes no reference to the earlier decision in Manindra Chandra Nandi v. Secretary of State for India. Even if that earlier decision were applicable in the present case, it is to be observed that there has been no waiver of the notice by the Registrar; and it cannot, in our opinion, be argued that because the defendant did not raise any objection on the ground of want of notice, it can be said that the Registrar in effect has waived the requisite notice. The facts of the present case are not thus on all fours with those in Manindra Chandra Nandi v. Secretary of State for India. In our opinion, the clear decision in Bhagchand's case leaves no room for the waiver of the requisite notice in this case, and it must be held that the mandatory requirements of Section 70 of the Bombay Cooperative Societies Act have not been observed. In Maruti v. Nomdev Cooperative Society (1934) 37 Bom. L.R. 68, also it was held that the terms of Section 70 of the Bombay Cooperative Societies Act are mandatory, and we see no reason to take any other view.
The result, therefore, is that both under Sections 54 and 57 of the Bombay Cooperative Societies Act and the corresponding provisions of the earlier Page 29 of 51 C/FA/3396/2014 JUDGMENT Act, and also under Section 70 of the Act of 1925, the lower Court was precluded from considering the merits of the present suit. That being so, it is not necessary for us to go into the merits of this case which were really a subjectmatter for the arbitrators to decide upon. We may, however, make one or two observations as to the general facts of this case. In the first place, we find that the learned arbitrators have passed decrees against the plaintiffs personally; and as two of them, besides, were minors, those decrees appear to us to open to objection on more grounds than one. As regards the alleged fraudulent nature of the mortgage transaction and the part that the defendant society has taken therein, we do not feel ourselves called upon to make any remarks except that the defendant society appears to have gone be hind the composition scheme sanctioned by the Court : exhibit 94 shows that the amount originally due to them which included future and penal interest was fully satisfied, and it seems that the Bank has throughout treated the loan of Rs. 8,800 as taken by Govindrao himself. Mr. Murdeshwar has admitted that Govindrao took the initiative in getting this loan from the defendant Bank. As we understand that the plaintiffs have filed appeals to the Registrar of the Cooperative Societies against the awards of the arbitrators, these of course will be matters for the Registrar to consider and decide upon. We accordingly, hold that the plaintiffs' claim must fail and the suit is accordingly dismissed. We allow appeal No. 109 and dismiss appeal No. 110. As regards costs there is little doubt that if the defendant society had relied on Section 70 of the Bombay Cooperative Societies Act in the lower Court, that would have clarified the issues and in all probability stopped the litigation from coming to this Court. In view of that, we allow the defendant half his costs in both the Courts, the plaintiffs beating their own costs throughout."
Justice N.J. Wadia, in his separate but concurring judgment, observed as under:
"In my opinion the plaintiffs' suit must be dismissed under Section 70 of the Bombay Cooperative Societies Act VII of 1925. That section provides that :
"No suit shall be instituted against a society or any of its officers in respect of any act touching the business of the society until the expiration of two months next after notice in writing has been delivered to the Registrar, or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and! the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left."
It is admitted that no notice had been given with regard to the present suit. The provisions of Section 70 are similar to those of Section 80 of the Page 30 of 51 C/FA/3396/2014 JUDGMENT Civil Procedure Code. The section is mandatory, and the consequence of the plaintiffs' failure to give notice is as if their action had never been brought. As was held in Bhagchand Dagadusa v. Secretary of State for India (1927) L.R. 54 I.A. 338 : s.c. 29 Bom. L.R. 1227. (p. 358) :
"It was unsustainable in limine. They commenced their suit before the law allowed them to sue, and can get no relief in it either by declaration or otherwise."
It was contended, however, that as the defendant Bank had not raised this objection in the trial Court or even in the memorandum of appeal but had raised it only in the course of the arguments, it must be taken to have waived the objection and should not be allowed to raise it at this late stage, when any fresh suit by the plaintiffs would be barred by limitation. Reliance has been placed on the ruling in Manindra Chandra Nandi v. Secretary of State for India (1907) I.L.R. 34 Cal. 257. It was held in that case that (p. 282) :
"A notice under Section 424 of the Civil Procedure Code is given for the benefit of the defendant, and it may be presumed that the intention of the Legislature was that the Secretary of State should have an opportunity of investigating the alleged cause of complaint and of making amends, if he thought fit, before he was impleaded in the suit. There is nothing to prevent the defendant from waiving the notice or from being estopped by his conduct from pleading the want of notice at the trial."
The objection in that case was taken at a time when, if it had been allowed to prevail and the plaintiff had been driven to institute a separate suit for the recovery of the incometax, he would have been successfully met with the plea of limitation. It was held that (p. 282) :
"It is well settled that, if provisions of law are waived in the course of a trial, they cannot afterwards be set up by way of objection to any step taken or about to be taken upon the footing of the waiver;...."
That was a ruling under Section 424 of the Civil Procedure Code corresponding to the present Section 80, under which a notice to the Secretary of State is necessary before he can be sued. The principle laid down was that the provisions of the section were meant for the benefit of the defendant and he could waive them or could be held by his conduct to Page 31 of 51 C/FA/3396/2014 JUDGMENT have waived them. A notice under Section 70 of the Bombay Cooperative Societies Act has to be served not on the defendant Society but on a third party, the Registrar, and it cannot be held that the conduct of the defendant in not raising the objection at the proper time could deprive the Registrar of a right which the law gives him. The section requires the fact of notice to be mentioned in the plaint and it is the duty of the Court to see that the mandatory provisions of the section are complied with. There has been no waiver of notice in this case by the Registrar. The contention of the appellant Bank (defendant) in appeal No. 109 of 1931 must therefore prevail and that appeal must be allowed and the plaintiffs' suit dismissed."
27 A Full Bench of the Karnataka High Court in the case of the Krishi Mattu Ksheera Utpadaka Vividhoddesha Sahakari Sangh Niyamit Bakkal and another vs. Sohanlal reported in AIR 1993 Karnataka 20 had the occasion to consider an identical issue. In the said case, Section 125 of the Karnataka Cooperative Societies Act was the subject matter of discussion. The reference was made by a Division Bench formulating two questions:
"1. Whether the words 'any act' found in Section 125 of the Karnataka Co operative Societies Act is referable to the Cooperative Society or an officer of a Cooperative Society or both?
2. Whether the words 'any act' is referable only to illegal omissions?"
The Full Bench proceeded to answer the above referred two questions as under:
"2. Question No. 1: The question herein is whether the words 'any act' found in Sec. 125 of the Karnataka Cooperative Societies Act, 1959 (hereinafter referred to as 'the Act') refers to the Society or an officer of the society or both, hinges on the width or reach of the expression 'any act' found in the Act. In order to measure the span of the expression 'any act' it would, in our view, be necessary to set out the Section itself. Therefore, it is, the aforesaid provision is set out as hereunder :
"125. Notice necessary in suits : Page 32 of 51 C/FA/3396/2014 JUDGMENT No suit shall be instituted against a cooperative society or any of its officers in respect of any act touching the constitution, management or the business of the society until the expiration of two months next after notice in writing has been delivered to the Registrar or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left."
A plain evaluation of the provision brings to the fore the need for issuing of a notice as enjoined thereunder prior to the institution of a suit by an aggrieved person who complains of any act done, may be by the society or an official of the society or by both. Since the tenability of the suit depends on the issuing of a notice under Section 125 of the Act, the need arises to ascertain the circumstances in which a notice becomes mandatory and has to be insisted upon as a necessary prelude.
Whatever be the act, be it legal or illegal, if it relates to the Constitution, management or business of the society, a notice under Section 125 becomes a forerunner in the absence of which the suit would be doomed is what one of us, Swami J. (as he then was) held in Mahadevaiah v. Sales Officer, ILR 1990 Kant 151. The rationale of the decision is succinctly set out in the headnote to the decision :
"Section 125 of the Act specifically provides that when in any suit, the relief is in respect of any act committed by the Society or its Officers touching the Constitution, management or the business of the society, no such suit shall be instituted without issuing the notice as required by Section 125 of the Act.
In the instant case, the act of the Society and its Officers relates to the amount due under the Award. Thus the act complained of relates to the business of the Society since it relates to the recovery of the amount due under the Award. Consequently it follows that the provisions of Section 125 are attracted to the reliefs sought for in the suit."
Proceeding further His Lordship referred to the decision of the Supreme Court in Amarnath Dogra v. Union of India, AIR 1963 SC 424 considering in the context the scope of Section 125, Swamy, J. held that whenever a statute prescribes the issuance of a notice before the institution of a suit, a suit brought without issuing such a notice is bad in law and the Court will not have jurisdiction to entertain such a suit. It was, however, held that the nonissuance of a notice under Section 125 if it was a must would only result in the judgement and decree being set aside and Page 33 of 51 C/FA/3396/2014 JUDGMENT thereafter the plaint returned instead of dismissing the suit. But this aspect of the matter came to be dissented upon by a later Bench in Syed Abdul Jabbar v. Board of Wakfs, ILR 1991 (2) Kant 1628. In that case their Lordships pointed out that if there is want of a proper statutory notice the only course open to the Court is to reject the plaint and that the plaint could not be ordered to be returned for presentation to the proper Court. Based on the foregoing view of the Division Bench the decision in Mahadeviah's case referred to supra stood partially eclipsed but otherwise remains intact vis a vis the question of issuance of notice under Sec. 125 of the Act where the act complained of is against a society or an officer of the society or may be both, provided, the act complained of related to the Constitution, the management or business of the society. We would point out at this stage that even in the case of an act simplicter, per se a notice under Sec. 125 of the Act would be necessary. This conclusion we also reach on the basis of the decision in Amalgamated Electricity Company (Belgaum) Limited v. Municipal Committee, Ajmer, AIR 1969 SC
227. The scope of Section 80. C.P.C. was considered by the Supreme Court in the said decision i.e. Amalgamated Electricity case. That was a suit against a public officer in respect of an act done in an official capacity. It was contended therein that under Sec. 233 of the Municipalities Regulation a suit against a Committee or against a member of officer etc., could not be instituted unless preceded by a suit notice. Therein after referring to Section 80 of the Code of Civil Procedure and on juxtaposing the same with Section 233 (supra) their Lordships were pleased to observe at page 231 as follows :
"So far as suits against public officials are concerned this Section is an exact reproduction of Section 80, Civil Procedure Code. But Section. 80, Civil Procedure Code has two parts namely :
(1) Suits against Governments, and (2) Suits against public officers in respect of acts purporting to be done by those public officers in their official capacity.
So far as suits against Governments are concerned, they cannot be validly instituted without giving a notice as required by Section 80, Civil Procedure Code. But when we come to suits against public officers, Section 80, Civil Procedure Code applies only to suits in respect of any 'act' purporting to be done by a public officer and that in his official capacity. Hence before Section 80 can be relied on in any suit against a public officer, it must be shown that it is a suit in respect of an 'act' purporting to be done by him in his official capacity. In view of the provisions of the General Clauses Act, the expression act a so includes illegal omissions. Therefore if the suit Page 34 of 51 C/FA/3396/2014 JUDGMENT does not relate to any 'act' or 'illegal omission' purporting to be done by a public officer in his official capacity, Section 80 will not have any application. Similar is the position under Section 233 of the Ajmer Merwara Municipalities Regulation." (Emphasis supplied) The pronouncement of the Supreme Court on the scope of Section 80, which is undoubtedly in pari materia with Section 125 of the Act, without more indicating that not merely 'an act' but also 'an illegal omission' if it is attributable to the society ex facie entails a notice under Section 125 of the Act, if the said 'act' or 'omission' were to be challenged in a suit. But if the act referred to in Section 125 of the Act pertains to anything done by an officer of the society then as Swami, J. pointed out in Mahadevaiah's case the act if it relates to the business, management or Constitution of the society the issuance of a notice under Section 125 of the Act is mandatory but not otherwise. In other words, where 'the act' or 'omission' committed by an officer of the society does not relate to the Constitution, management or business of the society and is distinct from the society, then a notice under Section 125 of the Act is uncalled for. This would be our answer to question No. 1. (Emphasis supplied)
4. Point No. 2 :
4. The point herein contemplates an investigation to ascertain whether the word 'act' found in Section 125 of the Act is referable to illegal omissions alone or it is also referable to a mere omission that is simpliciter and plain. It seems to us the controversy if any that might have prevailed apropos the foregoing prior to the decision in State v. Chandra Kant, (1977) 1 SCR 997 : (AIR 1977 SC 148) as to whether the 'act' or 'omission' being legal or otherwise has since lost all its parenthesis in the light of the pronouncement of the Supreme Court in the case referred to supra. Therein the Court made it very clear that anything done by an officer in his official capacity, whether it is a case of nonfeasance or misfeasance being clearly an act or a step taken by an officer in his official capacity attracted the issuance of a statutory notice under Section 125. The relevant dicta of the Court which is at page 995 is to the following effect :
"These provisions indicate that the Registrar is a Public Officer. The words 'act purporting to be done in official capacity" have been construed to apply to nonfeasance as well as to misfeasance. The word 'act' extends to illegal omissions. See Prasaddas v. Bennerjee, ILR (1930) 57 Cal 1127 : (AIR 1931 Cal 61). No distinction can be made between acts done illegally and in bad faith and acts done bona fide in official capacity. See Bhagchand Dagadusa's case (54 IA 338) Section 80 of the Code of Civil Procedure therefore is attracted when any suit is filed against a Public Officer in respect of Page 35 of 51 C/FA/3396/2014 JUDGMENT any act purporting to be done by such Public Officer in his official capacity.
The language of Section 80 of the Civil Procedure Code is that a notice is to be given against not only the Government but also against the Public Officer in respect of any act purporting to be done in his official capacity. The Registrar is a Public Officer. The order is an act purporting to be done in his official capacity."
(Emphasis supplied) In the light of the foregoing dictum of the Supreme Court there can possibly be no doubt at all that the expression 'any act' appearing in Sec. 125 is referable not merely to an illegal omission but also to an omission simpliciter. In the circumstance it behoves on our part to fall in step with the views of the Apex Court as aforesaid and in the light of the same to hold that the expression 'any act' referred to in Section 125 is not confined to illegal omissions alone but also covers a mere omission simpliciter. In fine our answers to the questions formulated are:
(1) (i) Notice under Section 125 is mandatory, where the act in question is with reference to the society. Such notice is also necessary if the 'act' in question is with reference to an officer of the society and the 'act' or omission complained of relates to the Constitution, management or business of the society.
(ii) Notice is also mandatory where the 'act' in question covers both the society and the officer.
(2) The expression 'any act' referred to in Sec. 125 of the Act is not confined to illegal omissions alone but also covers a mere omission simpliciter."
28 A learned Single Judge of the Himachal Pradesh High Court in the case of the Jawali Harijan Cooperative Agricultural Society vs. Maghu etc. reported in AIR 1992 Himachal Pradesh 34 had the occasion to consider Section 76 of the Himachal Pradesh Cooperative Societies Act (3 of 1969). Section 76 of the Himachal Pradesh Cooperative Societies Act is pari materia to Section 167 of the Act. I may refer to the relevant observations as under:
"5. In the suit, the relief was claimed against the appellantSociety, which Page 36 of 51 C/FA/3396/2014 JUDGMENT is a Cooperative Society and by virtue of provisions of the Himachal Pradesh Cooperative Societies Act, 1968, hereinafter referred to as the 'Act' will be deemed to be a Cooperative Society registered under the provisions of the Act. S. 76 of the Act provides that notice is necessary in case Society has to be sued in a Court of law. S. 76 of the Act reads as under:
" 76. Notice necessary in suits No suit shall be instituted against a Society or any of its officers in respect of any Act touching the constitution, management or the business of the Society, until the expiration of two months after notice in writing has been delivered to the Registrar or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left."
6. The plaint nowhere discloses that such a notice as provided under S. 76 of the Act was ever served by plaintiff upon the Society. The very language of S. 76 of the Act makes it clear that the provisions are mandatory and admits of no implications or exceptions. S. 76 of the Act is on similar terms as those of S. 80 of the Code of Civil Procedure and while dealing with the scope of S. 80 of the Code, it has been held in State of Madras v. C. P. Agencies, AIR 1960 SC 1309 that S. 80 of the Code is express, explicit and mandatory and admits of no implications or exceptions. It preemptorily requires that no suit shall be filed against the Government or a public officer in respect of anything done in his official capacity until after the expiry of two months from the service of a notice in the manner therein prescribed stating the cause of action,, the name, description and place of residence of plaintiff and the reliefs which he claims. S. 76 of the Act also provides that no suit shall be instituted against Society until the expiration of two months after notice in writing has been delivered to the Registrar or left at his office stating cause of action etc. It also provides that the plaint shall contain a statement that such notice has been so delivered or left. The requirement of service of notice in case of Society on the Registrar is manifest as the Registrar is Supervisory Authority in the case of cooperative societies and by service of notice, attention of Registrar is proposed to be drawn that some action is likely to be brought against the Society to enable the Registrar to consider the position and decide whether the claim is to be accepted or it is to be resisted. The very language of S. 76 of the Act leave no manner of doubt that its compliance is mandatory and no suit can be brought against a Society without notice having been served upon the Registrar.
7. In the instant case, objection about the maintainability of the suit for want of notice was taken at the initial stage. The plaint did not disclose that notice had been served in accordance with law. In such a case, the Page 37 of 51 C/FA/3396/2014 JUDGMENT trial Court ought not to have embarked upon trial of all the issues involved but ought to have proceeded to reject the plaint under O. 7, R. 11(d) of the Code of Civil Procedure. The Supreme Court in AIR 1971 SC 442, Gangappa Gurupandappa Gugwad v. Rachawwa has held in para 10 of its judgment as under (at page SC 446) :
"No doubt it would be open to a Court not to decide all the issues which may arise on the pleadings before it if it finds that the plaint on the face of it is barred by any law. If for instance the plaintiff's cause of action is against a Government and the plaint does not show that notice under S. 80 of the Code of Civil Procedure claiming relief was served in terms of the said Section it would be the duty of the Court to reject the plaint recording an order to that effect with reasons for the order. In such a case, the Court should not embark upon a trial of all the issues involved and such rejection would not preclude the plaintiff from presenting a fresh plaint in respect of the same cause of action. But, where the plaint on the face of it does not show that any relief envisaged by S. 80 of the Code is being claimed, it would be the duty of the Court to go into all the issues which may arise on the pleadings including the question as to whether notice under S. 80 was necessary. If the Court decides the various issues raised on the pleadings, it is difficult to see why the adjudication of the rights of the parties, apart from the question as to the applicability of S. 80 of the Code and absence of notice thereunder should not operate as res judicata in a subsequent suit where the identical question arise for determination between the same parties."
8. The trial Court expected the appellant Society to prove by way of evidence a negative fact that such a notice was not issued and on that assumption, it proceeded to decide that issue against the Society for want of evidence. To the contrary, it was incumbent for the plaintiff to have made appropriate averments in the plaint and prove the fact that notice as required under S. 76 of the Act had been duly served upon the Registrar. The lower Appellate Court also failed to consider the objection which was raised before it. In view of this, when no notice had been served as required under S. 76 of the Act above, upon the Registrar, therefore, the suit was barred and plaint ought to have been rejected under O. 7, R. 11(d) of the Code of Civil Procedure. The Courts ought not to have proceeded to determine issues on merits. The judgment and decrees of the Courts below as such are vitiated.
9. In view of the above, the appeals are allowed. Judgment and decree passed by courts below are set aside. The plaint in each of the suits is rejected under O. 7, R. 11(d) of the Code of Civil Procedure for non Page 38 of 51 C/FA/3396/2014 JUDGMENT compliance of the provisions of S. 76 of the Act. Rejection of plaint, however, will not have the effect of preventing the plaintiff from instituting a fresh suit on the same cause of action as the judgments rendered by courts below on merits will not operate as resjudicata in subsequent suit where an identical question will arise for determination between the parties. Parties are left to bear their own costs."
29 A Division Bench of the Bombay High Court, in the case of Ebrahimbhai vs. State of Maharashtra reported in AIR 1975 Bombay 13 in context of Section 80 of the C.P.C., held as under:
"8. The material part of Section 80 of the Code of Civil Procedure provides :
"No suit shall be instituted against the Government (including the Government of the State: of Jammu and Kashmir) or against a public officer in respect of any act purporting to be done by such public officer in his official capacity, until the expiration of two months next after notice in writing has been delivered to or left at the office of and, in the case of a public officer, delivered to him or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left."
It has been established by a long series of authorities commencing from Bhagchand's case, 54 Ind App 338 : (AIR 1927 PC 176) (cit. sup.) that the provisions of Section 80 are to be strictly complied with and that the words of Section 80 are explicit and mandatory and admit of no implications or exceptions. In Beohar Rajendra Sinha v. State of M. P., AIR 1969 SC 1256 the Supreme Court set out the circumstances which should be considered in deciding whether the provisions of Section 80 have been complied with or not. It was observed in paragraph 4 :
"The object of the notice under Section 80, Civil Procedure Code, is to give to the Government or the public servant concerned an opportunity to reconsider its or his legal position and if that course is justified to make amends or settle the claim out of court. The section is no doubt imperative; failure to serve notice complying with the requirements of the statute will entail dismissal of the suit. But the notice must be reasonably construed. Any unimportant error or defect cannot be permitted to be treated as an excuse for Page 39 of 51 C/FA/3396/2014 JUDGMENT defeating a just claim. In considering whether the provisions of the statute are complied with, the Court must take into account the following matters in each case (1) whether the name, description and residence of the plaintiff are given so as to enable the authorities to identify the person serving the notice; (2) whether the cause of action and the relief which the plaintiff claims are not set out with sufficient particularity; (3) whether a notice in writing has been delivered to or left at the office of the appropriate authority mentioned in the section; and (4) whether the suit is instituted after the expiration of two months next after notice has been served, and the plaint contains a statement that such a notice has been so delivered or left."
There is no doubt that even though the provisions of. Section 80 are mandatory, the provisions are made for the benefit of the party, namely, the State or the public officer, as the case may be, and in a given case it is open to the party for whose benefit the provision has been made to waive the compliance with the requirements of such a provision. It was pointed out by the Privy Council in Vallayan Chettiar v. Government of the Province of Madras, AIR 1947 PC 197 : (74 Ind App 223) that if the authority concerned thinks fit to waive a notice tinder Section 80 it can do so. Their Lordships observed in paragraph 14 :
"......... there appears to their Lordships to be no reason why the notice required to be given under Section 80, should not be waived if the authority concerned thinks fit to waive it. It is for his protection that notice is required : if in the particular case he does not require that protection and says so, he can lawfully waive his right."
9. These observations have been cited with approval by the Supreme Court in Dhirendra Nath v. Sudhir Chandra, AIR 1964 SC 1300. The Supreme Court in that case was dealing with the question whether the requirements of a mandatory provision can be waived and the provision which their Lordships were considering in that case was contained in Section 35 of the Bengal Money Lenders Act, 1940. In paragraph 7 the following passage from 'Craies on Statute Law', 6th Edition, page 269, was quoted :
"As a general rule, the conditions imposed by statutes which authorise legal proceedings are treated as being indispensable to giving the court jurisdiction. But if it appears that the statutory conditions were inserted by the legislature simply for the security or benefit of the parties to the action themselves and that no public interests are involved, such conditions will not be considered as Page 40 of 51 C/FA/3396/2014 JUDGMENT indispensable, and either party may waive them without affecting the jurisdiction of the Court."
The Supreme Court then observed :
"The Judicial Committee in 74 Ind App 223 at p. 228 : (AIR 1947 PC 197 at p. 199) pointed out that there was no inconsistency between the propositions that the provisions of Section 80 of the Code of Civil Procedure were mandatory and must be enforced by the court and that they might be waived by the authority for whose benefit they were provided. In that case the Judicial Committee held that Section 80 of the Code of Civil Procedure was explicit and mandatory : but still it held that it would be waived by the authority for whose benefit that was provided."
It was held in that case that even assuming that Section 34 of the Bengal Money Lenders' Act was mandatory on a true construction of that section, it was clear that it was intended only for the benefit of the judgment debtor and, therefore, he could waive the right conferred on him under that section. Thus, though now it is well settled that in a given case the noncompliance with the requirements of Section 80 with regard to the service of notice could be waived by a party, the question in the instant case is whether the plaintiff is entitled to contend that in view of the delay in filing the written statement, the defendants Nos. 1 and 2 can be said to have waived the requirements of Section 80 of the Code that the suit should not be filed until the expiration of two months next after the notice had been delivered. It appears to us that it is hardly open to the plaintiff in this case to raise any plea of waiver in the light of the provisions of Section
80. It is ho doubt true that the defendants Nos. 1 and 2 have filed a written statement long after the period of limitation for the suit under Rule 13 (2) of the Rules had expired; but in the written statement itself the objection that the suit had been filed before the expiry of the period of two months has been taken. A waiver is an intentional relinquishment of a known right. It may be express or implicit. It is difficult to see in the instant case where admittedly it is not urged that there was any express waiver how the filing of the written statement late can amount to an implied waiver. Defendants Nos. 1 and 2 had earlier prayed for time to file a written statement. That time was once granted. When the time was for the first time granted on 26101964, the period of one year from 139 1963 was already over. The written statement was filed and taken on record on 2841965. When the Court passed an order on a specific application (Ex. 30) that the written statement should be accepted, it meant that the delay in filing the written statement had been condoned by the Court. Where waiver is sought to be relied upon by a party it is for that party to establish the circumstances under which he wants an inference of either express or implied waiver to be drawn. The only Page 41 of 51 C/FA/3396/2014 JUDGMENT circumstance relied upon in the instant case is the late filing of the written statement. It is difficult for us to see how on this mere fact an inference of waiver of the objection can be drawn. It is no doubt true that in Hirachand's case, AIR 1942 Bom 339 (cit. sup.) a Division Bench of this Court has held that any prejudice to the plaintiff caused by the delay in taking an objection with, regard to the notice under Section 80 of the Code of Civil Procedure would result in the defendant toeing deemed to have waived his right to notice. But at the same time the Division Bench has made it clear that delay, however long, would not necessarily by itself be a ground for holding that he has waived it. There the objection was not that the suit was filed before the expiry of the period of two months prescribed by Section 80. That was a case in which the objection related to the want of notice itself and the objection was not taken until two years after the issues were first framed, and the Court took the view that by that time the plaintiff's rights under the Specific Relief Act were barred and, therefore, the inference of waiver was drawn. Apart from the fact that the decision in that case turned on its own facts, we may refer to the decision of the Privy Council in Vallayan Chettiar's case, AIR 1947 PC 197 (cit. sup.) in which it was pointed out that even though a plea of want of notice is not taken earlier, there can be no estoppel against the party from taking the plea at a later stage. The facts in Vellayan Chettiar's case show that the plaintiff in that case had initially filed a suit to which Section 80 of the Code of Civil Procedure applied, in a wrong Court, and in the written statement the defendants had not taken any objection to the notice but was content to object to the maintainability of the suit on the ground of want of jurisdiction. Subsequently the suit was instituted in the proper Court, and the defendants raised a plea that the suit notice was not in accordance with law and the suit was, therefore, not maintainable. An issue about the waiver of the notice was raised and another issue as to whether the defendants were estopped from contending that no proper notice of suit was given to them was also raised. These issues were decided in favour of the plaintiffs by the trial Court, but in appeal the decision was reversed by the High Court. The plaintiffs, therefore, went in appeal to the Privy Council. It was contended before the Privy Council that since in the written statement filed in the Court in which the suit was originally filed the defendants did not deny the averments of the plaintiffs that the defendants had been given proper notice, they must be taken to have admitted the averments and that the implication of this implied admission was that they waived their right to a proper notice, or, alternatively, that by the implied admission the plaintiffs were induced to act upon the assumption that a proper notice had been given so that the defendants were estopped from denying that fact. Rejecting this contention the privy Council observed :
"It comes therefore to no more than this, that in a suit which was wrongly brought in the Court of the District Munsif the respondents were content to rely on want of jurisdiction for one reason only when two reasons were available. They were successful in the plea which they raised. Upon the suit Page 42 of 51 C/FA/3396/2014 JUDGMENT being instituted in the Court of the Subordinate Judge and for this purpose it is immaterial whether the suit is to be regarded as a new suit or the old suit reinstituted in another Court they at once raised the plea upon which they have ever since relied. Their Lordships see no reason why they should not do so. The plaintiffs were in error throughout in instituting a suit which Section 80 prohibited. The respondents were under no duty to them to point out their error. They might have been negligent in their own interest in not raising the plea at an earlier stage. But negligence cannot give rise to an estoppel unless there is a duty of care."
These observations, therefore, indicate that merely because an objection with regard to noncompliance with the provisions of Section 80 has been taken late, an inference of waiver cannot be drawn, and in the instant case defendants Nos. 1 and 2 were not duty bound to point out to the plaintiff the fact that his suit has been filed prior to the expiration of the period of two months contemplated by Section 80 at a stage earlier than the filing of the written statement.
10. The question which essentially arises in this case is not one of waiver in the true sense of the term. The question really is : Could the suit have been instituted on the day it has been so instituted by the plaintiff? In our view, Section 80 clearly bars a suit being instituted before the expiration of two months next after the notice has been delivered. The bar under Section 80 is against the institution of the suit itself. Section 80 specifies the period after which a suit to which Section 80 applies can be instituted. The words "until the expiration of two months next after notice in writing has been delivered to or left at" are not without significance. The effect of these words in Section 80, therefore, clearly is that unless the period of two months next after the delivery of the notice either to the Government or to the public officer concerned expires, the section prohibits the institution of the suit. Therefore, filing of a suit before the expiration of two months next after the notice has been delivered is prohibited by the mandatory provisions of Section 80 of the Code. There does not seem to be any power or jurisdiction in the Court to entertain such a suit. To that extent, the matter clearly relates to the jurisdiction of the Court to entertain the suit, and in such a case the question of waiver either by the State Government or by the public officer cannot arise. Under Order 7, Rule 11 (d) it is obligatory on the Court to reject the plaint where the suit appears from the statement of the plaint to be barred by any law. Thus, on a case where the suit is filed before the expiration of the period of notice contemplated by Section 80, there is no alternative for the Court to reject the plaint under Order 7, Rule 11 (d) of the Code of Civil Procedure.
11. In the view which we have taken we are supported by the decisions of the Punjab and the Patna High Courts. In B. L. Chopra v. Punjab State, AIR 1961 Punj 150 a Division Bench of the Punjab High Court held that where a notice of suit was given on 1891953 and the suit was instituted Page 43 of 51 C/FA/3396/2014 JUDGMENT on 18111953, the suit was barred by Section 80 of the Code of Civil Procedure. It was observed that the only proper way to look at the matter is to take complete two months next after delivery or service of the notice which can only be excluding the day on which such service or delivery is made. Since in the view of the Division Bench the day on which the notice was served had to be excluded the suit was premature by a day and was liable to be dismissed. In Lakshmi Narain v. Union of India, AIR 1962 Pat 64 the notice was given on 1151953 and the suit was filed on 117 1953. It was held that the suit could not have been instituted on 117 1953 and that it was premature."
30 A learned Single Judge of the Madras High Court in the case of Rahmath Bi vs. State Wakf Board reported in AIR 1982 Madras 202 had the occasion to consider Section 56 of the Wakf Board (29 of 1954). Section 54 of the Act, 1954 is pari materia to Section 167 of the Act. I may quote the relevant observations as under:
"4. The learned counsel for the petitioners contends that the requirement of a notice under S.56 of the Wakf Act 1954, is mandatory and that the failure to give such a notice would be in the nature of a 'formal defect' within the meaning of O. 23, R.1(3) Civil P.C. and therefore, the petitioners should be permitted to withdraw the suits with liberty to institute fresh suits on the same cause of action. It is also contended that there are otherwise sufficient grounds for allowing the petitioners to withdraw the suit and to permit them to institute another suit after giving a proper notice under S.56 of the Wakf Act. Per contra, the learned counsel for the respondent contends that in the absence of a notice under S.56 of the Act, which is a mandatory requirement, there is no suit at all which has been properly laid and that therefore, there is no question of withdrawal of such a suit under the provisions of O.23, R.1(3) C.P.C. Further it is also contended that the institution of the suit without giving a notice under S.56 of the Wakf Act would not be a formal defect, but would be a radical defect going to the root of the matter and consequently, the suit cannot be entertained at all, and the plaints should be rejected under O.7, R.11 C.P.C.
5. It is not in dispute in the present case that S.56 of the Wakf Act would apply to a suit of the nature instituted by the petitioners in O.S. 258 of 1980 and O.S. 111 of 1980. The scope of S.56 of the Wakf Act had been considered by a Division Bench of this court in Madras State Wakf Board v. B.A. Jamal Mohammed, (1966) 2 Mad LJ 104. Therein, it has been held that the act of the Board referred to in S. 56 of the Wakf Act would Page 44 of 51 C/FA/3396/2014 JUDGMENT cover both voluntary and involuntary acts. In the instant case, the act of the Wakf Board complained of by the petitioners relates to proceedings taken by the Board in a court of law with reference to properties which, according to the Board, belong to a Wakf and this would also fall under S. 15(1) of the Wakf Act. There can, therefore, be no doubt that the cause for the complaint of the petitioner is only the securing of a decree by the Wakf Board under colour of which the possession of the petitioners is sought to be interfered with, though the petitioners claimed that the decree had been obtained against wrong persons. But even, so, the sum and substance of the claim of the petitioner is the obtaining of the decree by the Board against a wrong person and its execution against the properties claimed by the petitioners to be theirs. In other words, the petitioners complained of an act of the Wakf Board under S.15 (1) of the Wakf Act, and therefore, the first part of S.56 of the Wakf Act would be undoubtedly attracted. In the decision referred to above, the amplitude of S.56 has been considered and at p.108, the Bench points out this "S.56 has to be interpreted in its widest amplitude when the terms are express, explicit and mandatory and do not admit of any exception. It is expressed in very wide language and there is no warrant for excluding its application in suits under Sec.6 of the Act. To read a qualification into it would be, to borrow the language of their Lordships of the Privy Council in Bhagchand Dagdoosa v. Secretary of State for India, (1927) 53 Mad LJ 81 : 54 Ind App 338 : (AIR 1927 PC 176) an encroachment on the function of the Legislature. In our opinion this section imposes a statutory and unqualified obligations upon the Courts to dismiss a suit if there is no compliance with that section.
It is worthy of note that S.56 is analogous to Sec.80 C.P.C. and this section, as Sec.80 C.P.C. has been construed as applying to all types of suits against the Government. It has been laid down in Bhagchand Dagdusa v. Secretary of State for India, (1927) 53 Mad LJ 81, that that section applies to all forms of suits and whatever the relief sought, including a suit for an injunction, and this proposition was reaffirmed in Al. AR Vellayan Chettiar v. Government of Madras, (1947) 2 Mad LJ 208 : 74 Ind App 223 : (AIR 1947 PC 197) and was approved and followed by the Supreme Court in State of Madras v. C.P. Agencies, AIR 1960 SC 1309. Having regard to the comprehensive nature of the terms of Sec.56 of the Act, we have no option but to agree with learned counsel for the appellant that the Board could seek protection in S.56."
6. Having regard to the aforesaid statement of the law with reference to the scope of Sec.56 of the Wakf Act, in the present case, it has to be held Page 45 of 51 C/FA/3396/2014 JUDGMENT that a notice under Sec.56 of the Wakf Act is necessary as claimed by the petitioners. The court cannot make exceptions or qualifications to the explicit terms of Sec. 56 of the Wakf Act. on account of consideration of hardship and absence of prejudice or detriment. A defect, as we have in the present case, cannot also be equated to a formal one as it is a radical defect going to the root of the claim of the petitioners. Section 56 of the Wakf Act is express, explicit, mandatory and admits of no exceptions. Therefore, the issue of a notice under Sec.56 of the Wakf Act is a condition precedent to the institution of the suit itself. If that be so, the next question that arises for consideration is, are the suits liable to be dismissed? The petitioners, without issuing notice under Sec.56 of the Wakf Act, had set the law in motion before the law permitted them to do so and they cannot, therefore, secure any relief either by way of declaration or otherwise. In other words, if the suits had been instituted without complying with one of the vital and essential requirements as to the notice under Sec.56 of the Wakf Act, it appears that the proper procedure would be to reject the plaint under O.7. Rule 11(d) C.P.C.
7. In Venkatarangiah Appa Rao Bahadur v. Secretary of State ILR (1931) 54 Mad 416 : AIR 1931 Mad 175, Sundaram Chetty J. had occasion to consider this question and the learned judge pointed out that the suit instituted without issuing a notice under Sec.80 C.P.C. is not maintainable and affirmed the orders of the courts below rejecting the plaint on the ground that notice under Section 80 C.P. C. was not given. In doing, so, the learned Judge pointed out that it is no longer a matter of discretion of the court to hold in favour of the maintainability of a suit in spite of the noncompliance with some of the requisites of Sec.80 C.P.C. and that such defects if found to exist, should result in the rejection of the plaint as a whole. Therein, the view has also been expressed that noncompliance with the requisites of Sec.80 C.P.C. would be covered by O.7 R.11(d) C.P.C. This view was affirmed in Venkatarangiah Appa Rao Bahadur v. Secretary of State AIR 1935 Mad 389. A similar view has also been expressed by the Calcutta High Court in Jagadishchandra v. Debendra Prasad, ILR (1931) 58 Cal 850: AIR 1931 Cal 503, which had also approved of the view of the Division Bench of the Allahabad High Court in Bachchu Singh v. Secretary of State, (1903) ILR 25 All 187. In Pallarisetti Gotilingam v. State of Andhra Pradesh AIR 1961 Andh Pra 488, a suit had been instituted without a proper notice under Sec.80 C.P.C. and the plaintiff prayed for permission to withdraw that suit with liberty to file a fresh suit and that application was dismissed by the District Munsif holding that it was a fatal defect and not a formal defect. In considering the correctness of that order, it was pointed out that when it is discovered that there is a non compliance with the mandatory provision under Sec.80 C.P.C. the proper course would be to reject the plaint. This course had also been approved of by the Supreme Court of India in Gangappa Garupadappa Gugwad v. Rachawwa, AIR 1971 SC 442. Mitter J. speaking for the court observed at Page 46 of 51 C/FA/3396/2014 JUDGMENT p. 446 thus "No doubt it would be open for a court not to decide all the issues which may arise on the pleadings before it if it finds that the plaint on the face of it is barred by any law. If for instance the plaintiff's cause of action is against a Government and the plaint does not show that notice under Sec.80 C.P.C. claiming relief was served in terms of the said section, it would be the duty of the court to reject the plaint recording an order to that effect with reasons for the order. In such a case, the court should not embark upon a trial of all the issues involved and such rejection would not preclude the plaintiff from presenting a fresh plaint in respect of the same cause of action."
8. Cases where suits have been instituted without the issue of a notice in accordance with Sec.80 C.P.C. or Section 56 of the Wakf Act, as in the instant case, would thus be causes which would fall under Order 7 Rule 11(d) C.P.C. A reading of the plaint in the suits instituted by the petitioners would disclose that an act of the Wakf Board is challenged in the course of the suits without having given the requisite notice under Sec.56 of the Wakf Act and on the face of it even on the statements in the plaints, the suits appear to be barred by the provisions of the Wakf Act. It is also necessary to refer to O.7 R.13 C.P.C. which declares that the rejection of the plaint on any of the grounds under O.7 R.11 C.P.C. would not preclude the plaintiff from presenting a fresh plaint in respect of the same cause of action. In view of this safeguard which has been provided, no prejudice whatever will be caused to the petitioners by rejection of the plaints presented before the court below without issuing a notice under S.56 of the Wakf Act. Consequently, the applications filed by the petitioners under O.23 R.1(3) C.P.C., on the ground that there is a 'formal defect' in the suit or that there are other sufficient grounds for permitting the withdrawal of the suits by the petitioners cannot be maintained. The dismissal of these application by the court below has, therefore, to be sustained, though for totally different reasons. The court below is directed to pass an order in terms of O.7 R.12 C.P.C., rejecting the plaints and it would be open to the petitioners in terms of O.7 R.13 C.P.C. to present fresh plaints in respect of the same cause of action after issuing proper notice under S.56 of the Wakf Act. Subject to these directions, the civil revision petitions fail and are dismissed. No order as to costs."
31 Having regard to the position of law, as discussed above, I have reached to the conclusion that the plaint came to be rightly rejected by the Court below under Order 7 Rule 11 on the ground of failure to issue notice under Section 167 of the Act prior to the filing of the suit.
Page 47 of 51C/FA/3396/2014 JUDGMENT 32 I take notice of the fact that the plaint has also been rejected on
the ground that the suit is barred by the provisions of Section 166 of the Act. Section 166 of the Act reads as under:
"166. Bar of jurisdiction of Courts. (1) Save as expressly provided in this Act, no Civil or Revenue Court shall have any jurisdiction in respect of
(a) the registration of a society or its byelaws, or the amendment of its byelaws, or the dissolution of the committee of a society, or the management of the society on dissolution thereof; or
(b) any dispute required to be referred to the Registrar, or his nominee, or board of nominees, for decision;
(c) any matter concerned with the winding up and dissolution of a society.
(2) While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.
(3) All orders, decisions or awards passed in accordance with this Act or the rules, shall, subject to the provisions for appeal or revision in this Act be final; and no such order, decision or award shall be liable to be challenged, set aside, modified, revised or declared void in any Court upon the merits, or upon any other ground whatsoever except for want of jurisdiction."
33 Section 166 stipulates that all orders, decisions or awards passed in accordance with the Act or the rules, shall be subject to the provisions for appeal or revision in the Act and the same shall be final. The section further stipulates that no such order, decision or award can be challenged, set aside, modified, revised or declared void in any Court upon the merits, or upon any other ground whatsoever, except for want of jurisdiction. It has been vociferously argued by Mr. Trivedi that the Page 48 of 51 C/FA/3396/2014 JUDGMENT suit filed by his client is based on the premise that the entire action of the cooperative societies is without jurisdiction because the interest of the appellant bank has not been protected. I am afraid it cannot be said that the action is without jurisdiction. To put it in other words, it cannot be said that the award and the recovery certificate is a nullity. The appellant bank may be having its own interest in the litigation and can definitely protect its interest by availing of appropriate legal remedy before the appropriate forum in accordance with law. In the name of nullity, straightway a suit cannot be filed in the City Civil Court for a declaration that the award passed by the Board of Nominees and the recovery certificate issued by the respondent No.1 is a nullity. The Division Bench of the Bombay High Court in the case of Dharwar Urban Cooperative Bank Ltd (supra) is the direct answer to this. The Division Bench decision of the Bombay High Court in the case of Cooverjee H. Plumber (supra) is also the direct answer.
34 It was also sought to be argued by relying on the word "nullity" that if the suit is filed for a declaration that the recovery certificate issued by the Registrar, Board of Nominees, is null and void, then there is no need to comply with the statutory provisions of Section 167 of the Act i.e. with regard to issue of notice. First, in my view, the prayer by itself will not make the recovery certificate null and void, and secondly, by such words, a mandatory statutory provision of law cannot be defeated or allowed to be frustrated. It is in this context that the decision of the Supreme Court in the case of Chandra Kant (supra) referred to and relied upon in the Full Bench decision of the Karnataka High Court in the case of Sohanlal (supra) referred to above assumes importance. For the purpose of Section 167 of the Act, no distinction can be made between acts done illegally and in bad faith and acts done bona fide in Page 49 of 51 C/FA/3396/2014 JUDGMENT official capacity.
35 Section 9 of the Civil Procedure Code, 1908 provides that whenever a question arises before the Civil Court whether its jurisdiction is excluded expressly or by necessary implication, the Court naturally feels inclined to consider whether the remedy afforded by an alternative provision prescribed by any special statute is sufficient or adequate. In cases where exclusion of the Civil Court's jurisdiction is expressly provided for, the consideration as to the scheme of the statute in question and the adequacy or sufficiency of the remedy provided for by it may be relevant, but cannot be decisive. Where exclusion is pleaded as a matter of necessary implication such consideration would be very important and in conceivable circumstances might become even decisive.
36 In Dhulabhai and Others vs. State of M.P. and another [1968] 3 SCR 662, a Constitution Bench of the Supreme Court reviewed the entire case law on the question of maintainability of civil suit and laid down seven propositions. Propositions 1 and 2 are relevant, which read thus:
"(1) Where the statute gives a finality to the orders of the special tribunals the Civil Court's jurisdiction must be held to be excluded if there is adequate remedy to do what the Civil Courts normally do in a suit. Such provision, however, does not exclude those cases where the provisions of the particular Act have not been complied with or the statutory tribunal has not acted in conformity with the fundamental principles of judicial procedure.
(2) Where there is an express bar of the jurisdiction of the Court, an examination of the scheme of the particular Act to find the adequacy or the sufficiency of the remedies provided may be relevant but is not decisive to sustain the jurisdiction of the civil court.Page 50 of 51
C/FA/3396/2014 JUDGMENT Where there is no express exclusion the examination of the remedies and the scheme of the particular act to find out the intendment becomes necessary and the result of the inquiry may be decisive. In the latter case it is necessary to see if the statute creates a special right or a liability and provides for the determination of the right or liability and further lays down that all questions about the said right and liability shall be determined by the tribunals so constituted, and whether remedies normally associated with actions in Civil Courts are prescribed by the said statute or not."
37 In the overall view of the matter, I have reached to the conclusion that the impugned judgment and order passed by the Court below is correct in law and does not require any interference in this First Appeal.
38 In the result, this First Appeal fails and is hereby dismissed. It is clarified that the dismissal of this First Appeal shall not come in the way of the appellant Bank in availing of appropriate legal proceedings before the appropriate forum in accordance with law for the purpose of protecting its interest so far as the suit transaction is concerned.
(J.B. PARDIWALA, J.) CHANDRESH Page 51 of 51