Karnataka High Court
M/S Canara Workshops Limited vs Shri.Mantesh on 27 September, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 27TH DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL APPEAL No.2653/2008
BETWEEN:
M/s Canara Workshops Limited,
Mangalore, through their branch
Office in New Cotton Market Hubli,
Represented by its branch in-charge
And Power of Attorney holder
Shri Maxim Miranda,
Age: Major, R/o Hosur,
Hubli. ...APPELLANT
(By Shri.Dinesh M Kulkari, & R.B.Naik,Advocates)
AND:
Shri Mantesh,
Age : Major,
Prop: M/s Mantesh Automobiles,
Bijapur Road,
Athani,
Belgaum District. ...RESPONDENT
(By Shri.Anant P Savadi, Advocate)
2
This Criminal Appeal is filed under Section 378 of the Code of
Criminal Procedure, 1973 praying to call for the entire records
pertaining to C.C.No.2017/2006 on the file of the JMFC II Court,
Hubli and etc.
This appeal having been heard on 19.9.2013 and coming on for
Pronouncement of Judgment this day, the Court delivered the
following:
JUDGMENT
This appeal is filed by the complainant, who had alleged an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (Hereinafter referred to as ' NI Act' for brevity), against the respondent.
2. The appellant is a company incorporated under the Companies Act, 1956. It is engaged in the business of manufacturing automobile spring leaves in the name and style of M/s Canara Springs. Its head office is at Mangalore and one of its branch offices is at Hubli. The respondent - accused was said to be a dealer in automobile spare parts, having his place of business at Athani and was purchasing the goods manufactured by the appellant on credit basis. That as per the books of account maintained by the appellant, 3 the accused was said to be due in a sum of Rs.70,294/- payable towards the credit purchases, as on 31.8.2004. Since there was delay in making payments, the complainant had issued a notice seeking prompt payment. It transpires that a part payment was made in cash and the respondent had issued a cheque for the balance amount of Rs.65,294/- in discharge of the amount outstanding. The cheque when presented for collection, was dishonoured for want of funds. When the respondent was informed of the same, he had requested for time to pay the amount and ultimately issued a cheque endorsed in blank with instructions to the appellant to present the same for collection in the third week of February, with due information to the respondent. Therefore, the same was presented as per the instructions of the respondent while indicating the date of the cheque as 22.2.2006 and presented the same through the appellant's banker and the same was dishonoured. Therefore, a notice was issued in terms of Section 138 of the NI Act within the time prescribed and since there was non-compliance with the demand, a complaint was filed. The same was contested.
4
One of the objections raised was that the complaint was not brought by an authorised person to represent the company and therefore the complaint could not be entertained apart from raising contentions as to the validity of the transaction, etc.
3. The court below while addressing the complaint on merits, has considered the point whether the complaint was filed and prosecuted by a person competent to represent the complainant - company and has answered the same in the negative, while also answering other questions, as regards the transaction, also in favour of the respondent and consequently acquitted the accused - respondent. It is that which is under challenge in the present appeal.
4. After having heard the learned Counsel for the appellant and the respondent and after considering the case law that was cited, at the bar, the question as to whether the complaint was filed and prosecuted by an authorised person to represent the complainant - company if answered in the negative, the other points arising in the case may not require to be considered. It is only if it is held 5 otherwise that this court may have to examine other aspects. Therefore, the focus of the rival contentions was directed towards this aspect of the matter.
There are divergent views expressed by several High Courts on the above point. Some of the views expressed are noted below.
In Gopalakrishna Trading Company vs. D.Baskaran, (1994)80 Company Cases 53 Madras, in addressing the question as to what would be the procedure to be followed in the case of a complaint by a company, in terms of Section 138 of the NI Act, where the complaint was lodged by the Manager of a company, the following view was expressed:
"Known well, it is the company is a legal entity, not having soul, mind, body and limbs to walk to the court for preference of a complaint for the alleged refraction or violation of the provisions of Section 138 of the Negotiable Instruments Act. The company as such has to be represented by some human agency in preferring a complaint before the Court. There is no express or explicit provision in the Act as to in what manner the company is to be 6 represented in preferring a complaint before the Court for the alleged refraction or violation of the provisions under Section 138 of the Act. The dictates of commonsense, practical wisdom, prudence and expedience impels the court in such a situation to enable the company to represent a complaint before the court represented by some person connected with the affairs of the company. The person connected with the affairs of the company in the normal run of things, may be either its manager, partner, managing partner or director or any other person authorised by the company, who can represent it during the course of legal proceedings before the court. Only by making such a construction and interpretation of the provisions of the aforesaid sections the provisions of the Act can be made to work and life thereby given, having teeth for the enforcement of the provision or any other interpretation given would have the effect of making no sense of those provisions, and will be only in the sense of defeating the very object for which the provisions had been enacted by the Legislature."7
In Sagayadurai and Others vs. J.D. Electronics, [1999]95 Company Cases 337 Madras, the view expressed in Gopalakrishna, supra, was followed.
In Swadharma Swarajya Sangha vs. Indian Commerce and Industries Company Private Limited, [1999] 98 Company Cases 151 Madras, a division bench of the Madras High Court, however, has taken a view that a suit filed, without there being any resolution by the Board of Directors, was not filed by an authorised person and was not maintainable.
In Shakthi Concrete Industries Limited and others vs. Valuable Steels (India) Limited, [2000]100 Company Cases 429, a single judge of the Madras High Court has reaffirmed the view taken in Gopalakrishna, supra, on the following reasoning:-
"24. There is no dispute in the concept that the company being by itself a legal person as a payee or a holder in due course, alone could file the complaint under Section 142 of the Negotiable Instruments Act. It is also not in dispute that a director or a manager in his individual capacity 8 cannot be said to be a payee or a holder in due course in terms of Section 142(a) of the Act.
25. But in the instant case, as per the cause title and the averments, the complainant company has approached the court through some human agency, namely, a director of the company, in preferring the complaints, as the company has no soul, mind, body and limbs. If the company approaches the court through some other person, who is not connected with the affairs of the company, then necessarily it has to authorise that person to file the complaint on its behalf. Therefore, in this case, the company being the complainant through its director is competent to file the complaints even without any authorisation.
26. This concept could be inferred by looking from some other angle also. The Act does not provide any mode as to how a complaint can be filed by and on behalf of the company. However, under Section 141(1) of the Act, if the offence is committed by the company under Section 138 of the Act, it is provided that every person who, at the time the offence was committed, was in charge of, and was responsible to, the company for the 9 conduct of the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
27. Sub-section(2) of Section 141 provides that in case, it proves that the offence has been committed with the consent or connivance of, or is attributable to, any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.
28. Thus, from the reading of Section 141 of the Act, so far as the firm or any other company or a corporate body is concerned, a person who was in charge of, and was responsible to, the company shall be guilty of the offence for the purpose of Section 138 of the Act.
29. On the basis of Section 141 of the Act though it contemplates a case in which company is an accused, on the basis of the same analogy, even in the case of company being the complainant, it can 10 be inferred that the person who can file a complaint on behalf of the company would be a person who is in charge of, or was responsible to, the company. In other words, he must be a person whose actions would be binding on the company."
Incidentally, the decisions of the Andhra Pradesh High Court to the contrary in Satish and Company vs. S.R.Traders, [1999]95 Comp Cases 836, and Swastik Coaters Private Limited vs. Deepak Brothers, [1997]89 Company Cases 564, has not been followed and it is declared in the above decision of the Madras High Court that the said decisions do not lay down the correct law.
In Medchl Chemicals and Pharmaceuticals Private Limited and others vs. Minerals and Metals Trading Corporation Limited, [2002]108 Company Cases 24 Madras, the very High Court has however taken a divergent view ignoring its earlier decisions and following the opinions expressed by other High Courts and the Supreme Court thus:-
11
"26. It will be appropriate to refer to some of the rulings on this point, so that in the background of law enunciated in those rulings, a better appreciation of the case on hand can be made to see whether the magistrate was justified in taking cognizance of the complaint. The Andhra Pradesh High Court has held in the decision in (1977) 1 ALT (Crl.) 696 that a complaint is to be filed on behalf of a company by a person, who is in charge of or was responsible to the company. He must be a person whose action would be binding on the company and the said person must be empowered by law so as to bind the company. It was a case, where the authorisation was not filed on the date when the complaint was filed, but it was filed one year later. It was further held that the subsequent authorisation does not validate the complaint, and since on the date of the complaint there was no valid authorisation in favour of the complainant, there was no valid complaint and hence the accused were acquitted.
27. Referring to a complaint laid by the Sanitary Inspector of Calcutta Corporation, their Lordships of the Supreme Court held in the decision in Ballabhdas Agarwala v. Chakravarthy (J.C.) (1960) MLJ (Crl.) 12 677 that the absence of complaint by the Commissioner or the chairman or a duly delegated authority cannot be said to be a mere defect or irregularity which could be cured under Section 537 of the Criminal Procedure Code and it affected jurisdiction and initiation of proceedings.
28. Justice Thangamani, has held in the decision in K.N. Shankaranarayanan v. Shree Consultations and Services Pvt. Ltd. MANU/TN/0077/1994: (1993) IIMLJ298 that when a director institutes petition on behalf of company without proof of authorisation, the invalidity cannot be cured by later ratification and therefore, such a petition is not maintainable. The Andhra Pradesh High Court again held in the decision in Satish and Co. v. S. R. Traders (1997) 4 AII MR 58; (1999) 95 Comp Cas 836 that complaint filed by the company represented by its manager, who is not authorised to file the complaint, is not maintainable. Subsequent authorisation in favour of the manager will not revive the prosecution. The case reported in Ruby Leather Exports v. K. Venn MANU/TN/0086/1993 related to a complaint filed by a manager. As the records did not disclose any authorisation, it was held that taking cognizance of 13 the impugned complaint was barred under Section 142(a) of the Negotiable Instruments Act.
29. The Supreme Court has held in the ruling reported in Vishwa Mitter v. O. P. Poddar MANU/SC/0378/1983: 1984 CriLJ 1, that it is thus crystal clear that anyone can set the criminal law in motion by filing a complaint of facts constituting an offence before a magistrate entitled to take cognizance under Section 190 and unless any statutory provision prescribes any special qualification or eligibility criteria for putting the criminal law in motion, no court shall take cognizance of the sole ground that the complainant was not competent to file the complaint. The Patna High Court has held in the decision in BOC India Ltd. v. Zinc Products and Co. Pvt. Ltd. (1996) 86 Comp Cas 358 that since the board of directors of the petitioner-company had not passed a resolution authorising the area sales manager to institute a petition for winding up the respondent-company, the petition filed by him is not maintainable.
30. The Delhi High Court has held in the decision in Nibro Ltd. v. National Insurance Co. Ltd. (1991) 70 Comp Cas 388 (headnote): "... that the powers of a 14 company in respect of a particular matter are to be exercised by the company in general meeting, in all other cases the board of directors are entitled to exercise all its powers... It is true that ordinarily the court will not nonsuit a person on account of technicalities. However, the question of authority to institute a suit on behalf of a company is not a technical matter. It has far-reaching effects. Order 29, Rule 1 of the Code of Civil Procedure, 1908, does not authorise persons mentioned therein to institute suits on behalf of a corporation. It only authorises them to sign and verify the pleadings on behalf of the corporation. Thus, unless a power to institute a suit is specifically conferred on a particular director, he has no authority to institute a suit on behalf of the company. Such power can be conferred by the board directors only by passing a resolution in that regard."
In S.Sankaran vs. Emkay Aromatics Limited, [2001]107 CompCas 130 Mad., it is again reiterated that the complaint is maintainable, though filed without the authorisation of the company, since the representative who had brought the complaint was closely connected with the affairs of the company.
15
In C.B.S.Gramaphone Records and Tapes (India) Limited vs. P.A.Noorudeen, [1992]73 Company Cases 494 (Kerala), a single judge of the Kerala High Court has held that a complaint brought by a person as representing the company could be entertained, while dealing with a situation where the Magistrate had returned the complaint as the complainant was described as the Company represented by its Accounts Officer while passing an order to the following effect:-
" The complainant is neither the payee nor the holder in due course. Hence returned."
The High Court however has taken the view that the complainant being a company, it can act only through an authorised representative and had directed the Magistrate to take on file the complaint and to examine the complainant as the representative of the company, while leaving open the privilege of the respondent therein to raise all valid defences as regards the authorisation of the person representing the company.
16
5. Insofar as this court is concerned, there are three reported decisions, namely, Menon Ventures vs. Birla 3M Limited, ILR 2005 KAR.3167; Director Maruti Feeds and Farms Private Limited vs. Basanna Pattekar, ILR 2007 KAR.3155 and Om Shakthi SC/ST and Minority Credit Co-operative Society Limited vs. M.Venkatesh, ILR 2007 Kar.5126, holding the view that the company being a juristic person, any person on behalf of the company would have to be authorised by the company in the Articles of Association or by a separate resolution to depose on behalf of the company.
Section 142 of the NI Act lays down that no court shall take cognizance of any offence punishable under section 138 except upon a complaint, in writing, made by the payee or, as the case may be, the holder in due course of the cheque. If the payee is a corporate body or a company incorporated under the Companies Act, in terms of Section 291 of the Companies Act, 1956, it is the Board of Directors who are entitled to exercise all powers as the company is authorised to exercise and do. Thus, a company, though a legal entity, can act 17 only through its Board of Directors (See: National Small Industries Corporation Limited vs. Harmeet Singh Paintal, (2010)3 SCC 330).
Under Section 291 of the Companies Act, except where express provision is made, that the powers of a company in respect of a particular matter, are to be exercised by the company in a general meeting. The individual directors have such powers only as are vested in them by the Memorandum and Articles of Association. The question of authority to institute a suit or other proceeding on behalf of a company is therefore not a technical matter as it often affects the policy and finances of the company and unless the power to institute a proceeding is specifically conferred on a particular director, he would have no authority to institute a suit or other proceeding on behalf of the company and such power can be conferred by the Board of Directors only by passing a resolution in that regard.
It may also be seen that even in respect of civil suits, under Order XXIX Rule 1 of the Code of Civil Procedure, 1908 (Hereinafter referred to as the 'CPC', for brevity), in a suit by a Corporation, any pleading may be signed and verified on behalf of 18 the Corporation by the Secretary or by a Director or other principal officer of the Corporation, who is able to depose to the facts of the case. This would indicate that the said provision merely prescribes that any pleading on behalf of a Corporation may be signed and verified by its Secretary or by its Director or by any other principal officer, who is able to depose to all the facts of the case. It does not empower such a officer to conduct the case on behalf of the Corporation, for which, such officer must be authorised by the Board of Directors by a resolution or must be empowered under the Memorandum and Articles of Association to bring a suit.
6. One other aspect that requires to be kept in view when the authorisation to file a complaint on behalf of a company is called in question - is that the court of the Magistrate ought not to reject the complaint at the threshold if no such authorisation accompanies the complaint - but ought to proceed as indicated by the apex court in the following decision.
In Samrat Shipping Company Private Limited vs. Dolly George, (2002)9 SCC 455, the facts were that the appellant - 19 company had filed a complaint before the Court of the Magistrate for an offence punishable under Section 138 of the NI Act. The Magistrate dismissed the complaint on the ground that there was no resolution of the Board of Directors of the petitioner - Company authorising a person who represented the company before the Court of the Magistrate. A revision petition was filed before the Sessions Court unsuccessfully, challenging the order and thereafter the High Court had been moved invoking Section 482 of the Code of Criminal Procedure, 1973 (Hereinafter referred to as the 'Cr.PC', for brevity). The learned Single Judge of the High Court had also dismissed the petition, though a copy of the resolution, showing that the company had authorised a particular individual to present the complaint before the court, was produced; On the ground that it was a matter of grave doubt as to such a resolution would enure to the benefit of the petitioner as it was not a civil suit, but a criminal prosecution and authorisation to prosecute being in the nature of sanction, the Board of Directors of a company are required to apply their mind to the facts and circumstances before authorising any person to prosecute 20 any other for any offence and since such a document was being produced for the first time before the High Court. The apex court however held that a company can file a complaint only through human agency. The person who presented the complaint on behalf of a company having claimed that he was an authorised representative of the company prima facie the trial court should have accepted it at the time when the complaint was presented. If it is a matter of evidence, when the accused disputed the authority of the said individual to present the complaint, opportunity should be provided to the complainant to prove the same. But that opportunity need be given only when the trial commences. The dismissal of the complaint at the threshold on the premise that the individual has not produced a certified copy of the resolution, in the view of the apex court, was too hasty an action and accordingly set aside the impugned order and directed the trial court to proceed with the trial and to dispose of the same in accordance with law.
21
7. Applying the above, in the present case on hand, it is found as a fact by the trial court that a general power of attorney Exhibit P.14, by one Premanath Guruva, the Executive Director of the complainant, executed in favour of PW.1 was sought to be produced as a proof of authorisation. The trial court has observed that the said power of attorney was in respect of civil litigation and there was no specific authority to file a complaint under Section 138 of the NI Act and that there was no proof of the fact that the said Premanath Guruva was the Executive Director of the company and that he himself had any authority to file a complaint or execute a power of attorney in terms of Exhibit P.14 in favour of PW.1 and hence held that the complaint filed through the medium of PW.1 and sought to be prosecuted through the said Guruva, was not maintainable.
Therefore, having regard to the view of the law that is consistently followed by this court, the reasoning of the trial court insofar as the point whether the complaint was brought by an 22 authorised person, has been correctly decided and hence the acquittal of the accused on other grounds, as well, cannot be held to be illegal.
The appeal is dismissed.
Sd/-
JUDGE nv