Bombay High Court
Mr.Rajiv K. Mehta vs Mrs.Rekha H.Sheth on 24 March, 2014
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 368 OF 2011
IN
SUIT NO. 2521 OF 2008
ALONGWITH
NOTICE OF MOTION NO. 3050 OF 2008
IN
SUIT NO. 2521 OF 2008
Mr.Rajiv K. Mehta )
of Mumbai, adult, Indian Inhabitant, )
residing at Usha Kiran, Flat No. 46,
ig )
23rd Floor, Carmichael Road, Mumbai )
400 026 ) ..... Plaintiff
VERSUS
1. Mrs.Rekha H.Sheth )
2. Mr.Sandeep Rathi )
3. Sushila Vijay Mehta )
4. Dr.Amritlal Chunilal Shah )
5. Mr.Sanjay Bhutada, )
All of Mumbai, Adults, Indian Inhabitants)
having their address at A-791, Bandra )
Reclamation, Bandra (West), Mumbai )
400 050 )
6. Mr.Niket Vijay Mehta, )
of Mumbai, adult, Indian Inhabitant, )
having his address at 91, Maker Tower, )
"L", Cuffe Parade, Mumbai 400 005 )
7. Mr.Vijaybhai Kirtilal Mehta, )
of Mumbai, adult, Indian Inhabitant, )
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having his address at 91, Maker Tower, )
"L", Cuffe Parade, Mumbai 400 005 )
8. M/s. Vesta India Limited )
501, Rahimtulla House, 7, Homji Street, )
Fort, Mumbai 400 001. )
9. M/s.Mayfair Realtors Private Limited,)
501, Sangli Bank Building, 296, Perin )
Nariman Street, Fort, Mumbai 400 001 )
10. Mr.Suresh Motwani, )
39, Mahisur Colony, Mahul Road, )
Chembur, Mumbai. )
11. M/s.A.N.Mehta Investment Private )
Limited )
[Regn.No.U-65993 MH 2001 PTC 133976 )
DTD. 15.11.2001] )
having his registered office at Maker Tower)
'L', 9th Floor, Cuffe Parade, Mumbai )
400 005 )
12. Mr.Ishwar J.Nankani )
114, Yusuf Building, 1st Floor, Veer )
Nariman Road, Fort, Mumbai 400 001 )
13. Mr.Hitesh M.Mehta, )
504B, Green Arcade Building, Room No.5)
Gulmohar Road, Vidyanidhi Marg, Juhu )
Mumbai 400 049 )
14. Jasmine D.Mehta, )
202, 2nd Floor, Vasant Gandhigram, )
Juhu, Mumbai 400 049 )
15. Mrs.Beena C.Kapadia, )
254, 25th Floor, Twinstar Jupiter )
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Co-operative Housing Society Limited, )
Cuffe Parade, Mumbai 400 005 )
16. Mr.Chetan S.Kapadia, )
254, 25th Floor, Twinstar Jupiter )
Co-operative Housing Society Limited, )
Cuffe Parade, Mumbai 400 005 )
17. Mr.Dushyant Mehta, )
202, 2nd Floor, Vasant Gandhigram, )
Juhu, Mumbai 400 049 )
18. Mr.Subratta Datta, )
B-1305, Serenity Heights, Mindspace, )
Malad (West), Mumbai 400 064 )
19. Mrs.Charuben K. Mehta, )
of Mumbai, adult, Indian Inhabitant, )
15, Usha Kiran, 18th Floor, )
Carmichael Road, Mumbai 400 026 )
20. Mr.Kishor K.Mehta, )
of Mumbai, adult, Indian Inhabitant, )
residing at Usha Kiran, 18th Floor, )
Carmichael Road, Mumbai 400 026 )
21. Mr.Prashant K.Mehta, )
of Mumbai, Adult, Indian Inhabitant, )
residing at Usha Kiran, 18th Floor, )
Carmichael Road, Mumbai 400 026 )
22. Mrs.Reshma R.Mehta, )
of Mumbai, adult, Indian Inhabitant, )
residing at Usha Kiran, Flat No. 46, )
23rd Floor, Carmichael Road, )
Mumbai 400 026 ) ..... Defendants
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Mr. Anil Anturkar, Senior Advocate along with Mr. Atul Damle, Mr.Firoz
Bharucha for the Plaintiff.
Mr.Janak Dwarkadas, Senior Advocate, a/w. Mr.Snehal Shah, Mrs.Jyoti Shah, Jesal
Shah, i/b. Daru Shah & Co. for Defendant no.1.
Mr.S.U.Kamdar, Senior Advocate, a/w. Mr.Prateek Sakseria, Mr.Nirav Shah, i/b.
Little & Co. for Defendant nos. 11, 13, 14 and 17.
Mr.Pradeep Sancheti, Senior Advocate, a/w.Mr.Sanjay Jain, Ms.Akshita Mehta, i/b.
Kishore Thakordas & Co. for Defendant nos. 15 and 16.
Mr. Nasir Ali Rizvi, i/b. Thakore Jariwala for Respondent no.19.
Mr.Diniar Madon, Senior Advocate, a/w, Mr.Sanjay Udeshi a/w Mr.Mahesh
Londhe i/b.Sanjay Udeshi & Co. for Respondent no.12.
Mr.D.Singh, i/b. Law Fin & Associates for Defendant nos.20 and 21.
CORAM : R.D. DHANUKA, J.
RESERVED ON : FEBRUARY 26, 2014
PRONOUNCED ON : MARCH 24, 2014
JUDGMENT
By consent of parties, both these notice of motions were heard together and are being disposed of by a common order.
2. Notice of Motion No. 368 of 2011 is filed by defendant no.1 inter alia praying for rejection of plaint in suit No. 2521 of 2008 under the provisions of Order VII Rule 11 of Code of Civil Procedure, 1908 and also under the provisions of Order XXIII or any other applicable provisions of the Code of Civil Procedure, 1908. Defendant no.1 also seeks rejection of the plaint and/or for striking off the ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 5/80 NMS368.11 unnecessary and/or scandalous and/or frivolous and vexatious and seeks other reliefs. Notice of Motion No. 3050 of 2008 is filed by defendant no.13 inter alia praying for dismissal of the present suit on various grounds. Some of the relevant facts which emerged from the plaint and affidavits filed by the parties are summarized as under :-
3. The plaintiff claims to be a trustee of Lilavati Kantilal Mehta Medical Trust (hereinafter referred to as the 'said Trust'). According to plaintiff, defendant nos. 2 to 7 are the purported trustees of the said trust. Defendant nos. 8 and 9 are alleged to be the companies of defendant no.10 and are alleged to be the recipients of crores of rupees from the said trust. Defendant no.11 is a company alleged to have been formed by defendant nos. 12 and 13 at the instance of defendant no.7.
Defendant nos. 12 and 13 are the promoter directors of defendant no.11. Defendants nos. 14 and 15 are the additional directors of defendant no.11. Defendant nos. 15 and 16 are practicing advocates and are husband and wife. It is case of the plaintiff that defendant nos. 19 to 22 are supporting the plaintiff.
According to th plaintiff defendants nos. 19 to 22 are the trustees of the said trust. Defendant nos.1, 19 and 20 are the permanent trustees of the said trust.
4. It is case of the plaintiff that defendant no.7 in collusion with defendant nos. 1 to 6 and 8 to 18 have siphoned of crores of rupees from the funds of the said trust and the Lilavati Hospital in collusion with each other. It is the case of the plaintiff that defendant nos. 1 to 7 in collusion with defendant nos. 10, 12, 13 16 ad 17 had advanced a sum of Rs.13,43,93,988/- to the defendant no.8 from the account of the said trust towards procurement of medical equipments by the said Lilavati Hospital and Research Centre. According to the plaintiff, the defendant no.8 company has still to pay a sum of Rs.13,43,93,988/- with interest thereon to ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 6/80 NMS368.11 the said trust. According to the plaintiff, the said amount was neither returned by the defendant no. 8 to the said trust nor any equipments were supplied to the hospital. No proceedings were initiated by the said trust for recovery of the said amount from defendant no. 8.
5. It is the case of the plaintiff that similarly a sum of Rs.2.30 crores was advanced to the defendant no.9 during the Financial Year 2001-2002. However, during the month of November, 2002, an amount of Rs.40 lacs was adjusted against transfer of property at Lonavala and the balance amount with interest has not been returned by defendant no. 9 to the said trust. It is alleged that no steps have taken by those defendants against defendant no.9 for recovery of the said amount and accordingly the said trust is put to loss.
6. It is case of the plaintiff that the said trust had paid an amount approximately Rs.5 crores to defendant no.11 during the period between 2 nd May, 2005 and 12th May, 2005. Though the said amount of Rs. 5 crores was repaid by defendants no.
11 on 7th July, 2006, no interest was paid though the said amount was used for about 14 months by the defendant no.11.
7. It is case of the plaintiff that during the period when these amounts were paid by way of advance or otherwise to defendant no.8, 9 and 11 by various defendants who acted as trustees, defendants nos. 12 to 17 acquired various properties in Mumbai and at other places. It is case of the plaintiff that during the period 2001 to 2006, the defendant nos. 1 to 17 had been recipients of crores of rupees which were advanced to defendants nos. 8, 9 and 11.
8. The plaintiff and other contesting parties who are claiming to be the trustees ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 7/80 NMS368.11 of the said trust have filed over 120 proceedings in various courts against each other pertaining to the said trust including the proceedings under the provisions of Bombay Public Trust Act. Some of the proceedings filed under the provisions of Bombay Public Trust Act including change reports are still pending before the Charity Commissioner.
9. Sometime in the year 2007 the plaintiff herein filed a suit (2764 of 2007) in this court against defendants nos. 11 to 16 for recovery of alleged gains arising out of an alleged advance of Rs. 5 crores by the trust to defendant no.11. It is case of the plaintiff that he applied for leave to withdraw the said suit with liberty to file a fresh suit. It is case of the defendants no.1 that though the plaintiff had sought liberty to withdraw Suit No. 2764 of 2007, plaintiff did not apply for liberty to file fresh suit. This court thus granted only liberty to withdraw the said suit. The plaintiff thereafter filed Suit (1224 of 2008) for recovery of diverse sums. According to the defendants no.1, the cause of action setout in the said suit (1224 of 2008) was similar to the cause of action setout in Suit No. 2764 of 2007. It is case of the 1st defendants that the plaintiff had committed forgery in the records of this court in so far as Suit No. 1224 of 2008 is concerned and has interpolated with the records of this court.
10. Mr.Dwarkadas, learned senior counsel appearing on behalf of the 1 st defendant in support of Notice of Motion No. 368 of 2011 submits that in this suit the plaintiff has alleged that he is one of the trustee of the said trust and some of the defendants are not the trustees of the said trust. The defendants no,.1 and some of the other defendants have denied these allegations of the plaintiff. Various change reports in this regard filed under section 22 of the Bombay Public Trust Act including the change reports in respect of the appointment of the plaintiff and some ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 8/80 NMS368.11 of the defendants are pending before the Charity Commissioner who has exclusive jurisdiction to decide such change reports. It is submitted that an enquiry into the legality or validity of the change report and consequently the determination of the plaintiff as a trustee or otherwise is within the exclusive domain of the powers and authority vested in the charity commissioner and such issues cannot be gone into by this court in this suit. Reliance is placed by the learned senior counsel on section 80 of the Bombay Public Trust Act in support of his submission that this court has no jurisdiction to deal with any question which has to be exclusively decided by the authority under the provisions of Bombay Public Trust Act and in respect of which the decision of such authority is final and conclusive. It is submitted that thus there is jurisdictional bar against this court from entertaining such suit.
11. Mr.Dwarkadas, learned senior counsel then submits that the plaintiff has sought reliefs which are specified in section 50 (I), (IV) of the Bombay Public Trust Act and under section 51 of the said Act, the consent of the charity commissioner is mandatory before filing any such suit. Since no consent of the charity commissioner is obtained by the plaintiff for filing the suit, suit is barred by provisions of section 50 read with section 51 of Bombay Public Trust Act and thus plaint deserves to be rejected under Order 7 Rule 11 (d) of the Code of Civil Procedure.
12. Mr.Dwarkadas, learned senior counsel then submits that this court did not grant any liberty to file fresh suit while permitting the plaintiff to withdraw the said suit No. 2764 of 2007. The plaintiff thus could not have filed a fresh suit on the basis of same cause of action as pleaded in Suit No. 2764 of 2007 in view of Order 23 Rule 1 of Code of Civil Procedure. The suit is thus barred under Order 23 Rule ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 9/80 NMS368.11 1 of Code of Civil Procedure.
13. Mr.Dwarkadas, learned senior counsel invited my attention to various paragraphs of the plaint and in particular paragraphs 7 to 16, 21, 46 and 48 of the plaint and submits that the entire suit is frivolous, scandalous and/or vexatious and is an abuse of process of this court and deserves to be rejected on this ground alone.
14. Mr.Dwarkadas, learned senior counsel for the 1st defendant submits that prayer a(ii) of this suit is affected by Order 23 Rule 1 of the Code of Civil Procedure and also is barred in view of section 50 (a) (f) and (g).
15. In support of this submission that this suit could not have been filed without consent of the charity commissioner, learned senior counsel placed reliance on the judgment of the Supreme Court in case of Church of North India vs. Lavajibhai Ratanjibhai and others (2005) 10 SCC 760 and in particular paragraphs 52 to 56, 69, 70, 76, 79 to 83 which read thus :-
52. In the aforementioned context, the plaintiffs had questioned the actions and/ or activities of the defendant Nos.
1 to 4 and other dissidents insofar as they tend to prevent or hinder the plaintiffs and other members of the Pastorate from acting under and in accordance with the said decisions and resolutions of the Gujarat Diocesan Council and the constitution of Synod violate and infringe the legal rights of these persons to do so and are illegal.
53. The Appellant herein was joined as defendant No. 5 in the said suit, although no relief had been claimed against the original defendant No. 5 who is the Appellant before us. The status of the defendant No. 5 has not been disclosed in the plaint. The legal status of Church of North India has not been disclosed in the plaint.::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 10/80
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54. It is accepted that the defendant No. 5 Appellant has got itself registered as a trust only in the year 1980. It also stands admitted that a change report has been filed by the Appellant before the Commissioner of Charity in the year 1981.
55. We have noticed hereinbefore that as regard the correctness or otherwise of functioning of the congregation of Ankleshwar and Valsad had been the subject matter of complaints before the authorities under the BPT Act.
56. One of the causes of action for instituting the suit is said to be constitution of a special committee by the defendant Nos. 1 to 4; resolution dated 12th November, 1978 was passed and the obstructions created by them to the plaintiffs and other members of the Pastorates through the actions of the Plaintiffs and other members of the Pastorates in the name of the former Brethren Church.
69. We have noticed hereinbefore that the BPT Act provides for finality and conclusiveness of the order passed by the Charity Commissioner in Sections 21(2), 22(3), 26, 36, 41(2), 51(4) and 79(2).
70. In view of the decision of this Court in Dhulabhai (supra) such finality clause would lead to a conclusion that civil court's jurisdiction is excluded if there is adequate remedy to do what the civil courts would normally do in a civil suit. In this case, we are not concerned with a dispute as regard absolute title of the trust property. We are also not concerned with the question as regard creation of any right by the trust in a third party which would be otherwise beyond the jurisdiction of the Charity Commissioner. It is also not a case where the plaintiffs made a complaint that the provisions of the BPT Act were not complied with or the statutory tribunal had not acted in conformity with the fundamental principles of judicial procedure. In fact no order has been passed on the Appellant's application for changes in the entries made in the registers maintained under Section 17 of the Act. The BPT Act provides for express exclusion of the jurisdiction of the Civil Court. It in various provisions contained in Chapter IV a power of inquiry and consequently a power of adjudication as regard the ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 11/80 NMS368.11 list of movable and immovable trust property, the description and particulars thereof for the purpose of its identification have been conferred. In fact, the trustee of a public trust is enjoined with a statutory duty to make an application for registration wherein all necessary descriptions of movable and immovable property belonging to the trust including their description and particulars for the purpose of identification are required to be furnished. Section 19 provides for an inquiry for registration with a view to ascertaining inter alia the mode of succession to the office of the trustee as also whether any property is the property of such trust. It is only when the statutory authority satisfies itself as regard the genuineness of the trust and the properties held by it, an entry is made in the registers and books, etc. maintained in terms of Section 17 of the Act in consonance with the provisions of Section 21 thereof. Such an entry, it will bear repetition to state, is final and conclusive. Changes can be brought about only in terms of Section 22 thereof.
76. Grant of prayer (c) for perpetual injunction would also give rise to adjudication on the question as to whether the Appellant herein had the legal right to own the properties of the First District Church of Brethren and administer or manage the same although at the relevant time it was not registered trust and although no amendment had been effected in the registers and books maintained by the Charity Commissioner in terms of Section 17 read with Sections 21 and 22 of the Act.
The plaintiffs with a view to obtain an order of injunction furthermore were required to establish that they could file a suit for enforcement of right of the Appellant as a religious trust and such a legal right vests either in the plaintiff or in the Appellant herein indirectly. Such a prayer, related to the possession of the property, comes squarely within the purview of the BPT Act. If the question as regard recovery of possession of the property belonging to a public trust squarely falls within the purview of Section 50 of the Act, had such application been filed before the Charity Commissioner he was required to go into the question as to whether the plaintiffs are persons having interest in the trust and whether a consent should be given to them to maintain a suit. Only when, inter ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 12/80 NMS368.11 alia, such consent is granted, a suit could have been filed in terms of Section 51 of the Act. In the event of refusal to give consent, the persons interested could have preferred an appeal.
79. In Virupakshayya Shankarayya v. Neelakanta Shivacharya Pattadadevaru [ MANU/SC/0435/1995 :
[1995]2SCR820], this Court categorically held that the suit for recovery of possession of property as validly appointed Mathadhipati is hit by Sections 50 and 51 of the Act. The matter might have been different if the suit was not for declaration or injunction in favour or against the public trust or where the plaintiffs are not beneficiaries either.
80. Narmadabai and Anr. v. Trust Shri Panchvati Balaji Mandir and Ors. [ MANU/SC/1306/1995] was a case where a suit for injunction was filed for restraining the defendants from interfering with the implementation of the scheme for better management and administration of the public trust settled by the Charity Commissioner. In that view of the matter, it was held that a suit was not required to be filed in conformity with the provisions of Sections 50 and 51 of the Act.
81. In Shree Gollaleshwar Dev and Ors. v. Gangawwa Kom Shantayya Math and Ors. MANU/SC/0397/1985:
AIR1986SC231, it was held:
"14. It is clear from these provisions that Section 50 of the Act created and regulated a right to institute a suit by the Charity Commissioner or by two or more persons interested in the trust, in the form of supplementary statutory provisions without defeasance of the right of the manager or a trustee or a shebait of an idol to bring a suit in the name of idol to recover the property of the trust in the usual way. There is therefore no reason why the two or more persons interested in the trust should be deprived of the right to bring a suit as contemplated by Section 50ii(a) of the Act. Although sub-section (1) of Section 52 makes Sections 92 and 93 of the Code inapplicable to public trusts registered under the Act, it has made provision by Section 50 for institution of such suits by the Charity Commissioner or by two or more persons ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 13/80 NMS368.11 interested in the trust and having obtained the consent in writing of the Charity Commissioner under Section 51 of the Act."
82. The provisions of the Act and the Scheme thereof leave no manner of doubt that the Act is a complete code in itself. It provides for a complete machinery for a person interested in the trust to put forward his claim before the Charity Commissioner who is competent to go into the question and to prefer appeal if he feels aggrieved by any decision. The bar of jurisdiction created under Section 80 of the Act clearly points out that a third party cannot maintain a suit so as to avoid the rigours of the provisions of the Act. The matter, however, would be different if the property is not a trust property in the eye of law. The civil court's jurisdiction may not be barred as it gives rise to a jurisdictional question. If a property did not validly vest in a trust or if a trust itself is not valid in law, the authorities under the Act will have no jurisdiction to determine the said question.
83. With a view to determine the question as regard exclusion of jurisdiction of civil court in terms of the provisions of the Act, the court has to consider what, in substance, and not merely in form, is the nature of the claim made in the suit and the underlying object in seeking the real relief therein. If for the purpose of grant of an appeal, the court comes to the conclusion that the question is required to be determined or dealt with by an authority under the Act, the jurisdiction of the civil court must be held to have been ousted. The questions which are required to be determined are within the sole and exclusive jurisdiction of the authorities whether simple or complicated. Section 26 of the Act must be read in that context as it specifically refers to those questions wherewith a court of competent jurisdiction can deal with and if the same is not expressly or impliedly barred. Once a decision is arrived at, having regard to the nature of the claim as also the reliefs sought for, that civil court has no jurisdiction, Section 26 per force will have no application whatsoever.
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16. Mr.Seksaria, learned counsel appearing for defendant no.11, 13, 14 and 17 in support of Notice of Motion No. 3050 of 2008 submits that in the plaint, plaintiff has claimed monetary reliefs. My attention is invited to order dated 6 th October, 2008 passed by this court in Notice of Motion No. 2935 of 2008 in this suit to show that the plaintiff has sought time to make an application before the concerned court for seeking clarification as regards the order dated 17 th January, 2008 passed in Notice of Motion No. 3739 of 2007 in view of the issues raised by the defendants that no liberty was granted to file a fresh suit. My attention is also invited to the preacipe filed by the plaintiff on 16 th October, 2008 for placing the matter before Dr.Justice D.Y.Chandrachud (as His Lordship then was in this Court) for seeking clarification. My attention is also invited to the order passed on that said praecipe "No orders".
17. Mr.Seksaria, learned counsel submits that this suit is substantive suit. My attention is invited to paragraphs 8, 9, 11, 16 and 18 as well as prayer clauses from the plaint and it is submitted that in so far as prayer clause (a) (1) is concerned, there is no cause of action against defendants nos. 11 to 17. In so far as prayer clause a(ii) is concerned, it is submitted that the said prayer is for recovery of interest and is against defendant nos. 1 to 7 and 10 to 18.
18. Mr.Seksaria, learned counsel invited my attention to the plaint in Suit No. 1224 of 2008 which is filed by the plaintiff. It is submitted that since no liberty was granted by this court in favour of the plaintiff while permitting plaintiff to withdraw the first suit, this suit is barred under Order 23 Rule 1(3) of the Code of Civil Procedure. Mr.Seksaria, learned counsel submits that the plaintiff has suppressed about the earlier suit by which the plaintiff has abandoned the claim.
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19. Mr.Seksaria, learned counsel placed reliance on the judgment of the Supreme Court in case of Church of Christ Charitable Trust and Educational Charitable Society vs. Ponniamman Educational Trust (2012) 8 SCC 706 and in particular paragraphs 9, 12 and 13. It is submitted by the learned counsel that under Order 7 Rule 11, Court can consider even other material outside the plaint. Paragraphs 9, 12 and 13 of the said judgment reads thus :-
9. The points for consideration in this appeal are:
a) whether the learned single Judge of the High Court was justified in ordering rejection of the plaint insofar as the first Defendant (Apellant herein) is concerned; and
b) whether the Division Bench of the High Court was right in reversing the said decision?
12. It is also useful to refer the judgment in T. Arivandandam v. T.V. Satyapal and Anr. : (1977) 4 SCC 467, wherein while considering the very same provision, i.e. Order VII Rule 11 and the duty of the trial Court in considering such application, this Court has reminded the trial Judges with the following observation:
5. ...The learned Munsif must remember that if on a meaningful - for formal - reading of the plaint it is manifestly vexatious, and meritless, in the sense of not disclosing a clear right to sue, he should exercise his power under Order VII, Rule 11 Code of Civil Procedure taking care to see that the ground mentioned therein is fulfilled. and if clever drafting has created the illusion of a cause of action nip it in the bud at the first hearing by examining the party searchingly under Order X, Code of Civil Procedure An activist Judge is the answer to irresponsible law suits. The trial Courts would insist imperatively on examining the party at the first hearing so that bogus litigation can be shot down at the earliest stage. The Penal Code is also resourceful enough to meet such men, (Cr.XI) and must be triggered against them....::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 16/80
NMS368.11 It is clear that if the allegations are vexatious and meritless and not disclosing a clear right or material(s) to sue, it is the duty of the trial Judge to exercise his power under Order VII Rule
11. If clever drafting has created the illusion of a cause of action as observed by Krishna Iyer J., in the above referred decision, it should be nipped in the bud at the first hearing by examining the parties under Order X of the Code.
Cause of Action:
13. While scrutinizing the plaint averments, it is the bounden duty of the trial Court to ascertain the materials for cause of action. The cause of action is a bundle of facts which taken with the law applicable to them gives the Plaintiff the right to relief against the Defendant. Every fact which is necessary for the Plaintiff to prove to enable him to get a decree should be set out in clear terms. It is worthwhile to find out the meaning of the words "cause of action". A cause of action must include some act done by the Defendant since in the absence of such an act no cause of action can possibly accrue.
20. It is submitted that if the allegations are vexatious and are devoid of merits and does not disclose a clear right or material to sue, it is duty of the court to exercise power under Order 7 Rule 11 of the Code of Civil Procedure, 1908.
Mr.Seksaria, learned counsel placed reliance on the judgment of the Patna High Court in case of Bhagirath Prasad Singh vs. Ram Narayan Rai & Anr. AIR 2010 Patna 189 and in particular paragraph 10 in support of his submission that the provisions of Order 7 Rule 11 of the Code of Civil Procedure can be invoked if the suit is an abuse of process of court, bogus and irresponsible. Paragraph 10 of the said judgment reads thus :-
"10. I find no force in the submission raised on behalf of the plaintiffs-opposite parties. No doubt, as per the provisions of Order VII Rule 11 of the Code of Civil Procedure, for the purposes of determining the question of rejection of plaint on the other grounds mentioned therein, it is the plaint that has to be looked into, but the ::: Downloaded on - 29/03/2014 19:00:11 ::: hvn 17/80 NMS368.11 question is that if the plaintiffs have deliberately suppressed the material facts, the disclosure of which is required by law to be made in terms of Order VI Rule 2 of the Code of Civil Procedure, whether it was open for the court concerned to proceed with the trial and decide the suit after framing issues. The order dated 20.11.2006 was challenged by the plaintiffs-judgment debtors themselves before this Court and the civil revision was dismissed by a reasoned order dated 1.5.2008. Thus, this fact was well known to the plaintiffs and they were duty bound in law to disclose the same which they have not done. Order VI Rule 2(1) of the Code of Civil Procedure clearly stipulates that the pleadings should contain the material facts. It has been observed by the Apex Court in Sopan Sukhdeo Sable and Others vs. Assistant Charity Commissioner and Others : (2004) 3 SCC 137] that omission of a single material fact leads to an incomplete cause of action and the statement or plaint becomes bad. Order VII Rule 11 of the Code of Civil Procedure lays down an independent remedy made available to the defendant to challenge the maintainability of the suit itself, irrespective of his right to contest the same on merits. The real object of Order VII Rule 11 of the Code of Civil Procedure is to keep out of courts irresponsible law suits and in case Court is prima facie persuaded of the view that the suit is an abuse of the process of the court, in the sense that it is a bogus and irresponsible litigation, the jurisdiction under Order VII Rule 11 of the Code of Civil Procedure can be exercised."
21. Mr.Seksaria, learned counsel placed reliance on the judgment of the Supreme Court in case of T.Arivandandan vs. T.V.Satyapal and another (1977) 4 SCC 467 and in particular paragraphs 4 and 5 in support of his submission that under Order 7 Rule 11, if court comes to the conclusion that a clever drafting has created the illusion of a cause of action, trial court can insist on examining the party at the first hearing so that bogus litigation can be shot down at the earliest stage. Paragraphs 4 and 5 of the said judgment reads thus :-
4. The next chapter in the litigative acrobatics of the petitioner and father soon followed since they were determined to dupe and defy the process of the court to cling on to the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 18/80 NMS368.11 shop. The trick they adopted was to institute another suit before another Munsif making a carbon copy as it were of the old plaint and playing upon the likely gullibility of the new Munsif to grant an ex parte injunction. The 1st respondent entered appearance and exposed the hoax played upon the court by the petitioner and the 2nd respondent. Thereupon the Munsif vacated the order of injunction he had already granted.
An appeal was carried without success. Undaunted by all these defeats the petitioner came to the High Court in revision and managed to get an injunction over again. The 2nd respondent promptly applied for vacating the temporary injunction and when the petition came up for hearing before Mr. Justice Venkata-ramayya, counsel for the petitioner submitted that he should not hear the case, the pretext put forward being that the petitioner had cutely mentioned the name of the Judge in the affidavit while describing the prior proceedings. The unhappy Judge, who had done all he could to help the tenant by persuading the landlord, found himself badly betrayed. He adjourned the case to the next day. The torment he underwent is obvious from his own order where he stated :
"I spent a sleepless night yesterday."
Luckily, he stabilised himself the next day and heard arguments without yielding to the bullying tactics of the petitioner and impropriety of his advocate. He went into the merits and dismissed the revision. Of course, these fruitless proceedings in the High Court did not deter the petitioner from daring to move this Court for special leave to appeal.
5. We have not the slightest hesitation in condemning the petitioner for the gross abuse of the process of the court repeatedly and unrepentantly resorted to. From the statement of the facts found in the judgment of the High Court, it is perfectly plain that the suit now pending before the First Munsif's Court Bangalore, is a flagrant misuse of the mercies of the law in receiving plaints. The learned Munsif must remember that if on a meaningful -- not formal -- reading of the plaint it is manifestly vexatious, and meritless, in the sense of not disclosing a clear right to sue, he should exercise his power under Order VII Rule 11, C.P.C. taking care to see that ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 19/80 NMS368.11 the ground mentioned therein is fulfilled. And, if clear drafting has created the illusion of a cause of action, nip it in the bud at the first hearing by examining the party searchingly under Order X, C.P.C. An activist Judge is the answer to irresponsible law suits. The trial Courts would insist imperatively on examining the party at the first hearing so that bogus litigation cam be shot down at the earliest stage. The Penal Code is also resourceful enough to meet such men, (Ch.
XI) and must be triggered against them. In this case, the learned Judge to his cost realised what George Bernard Shaw remarked on the assassination of Mahatma Gandhi "It is dangerous to be too good."
22. In support of his submission that the suit is not maintainable on the ground that consent of the charity commissioner is not obtained under section 50 read with 51 of the Bombay Public Trust Act, 1950, learned counsel placed reliance on the judgment of the Supreme Court in case of Sopan Sukhdeo Sable and others vs. Assistant Charity Commissioner (2004) 3 SCC 137 and in particular paragraphs 11 to 13 and 18 which read thus :-
11. I.T.C. Ltd. v. Debts Recovery Appellate Tribunal and Ors. : AIR1998SC634 it was held that the basic question to be decided while dealing with an application filed under Order VII Rule 11 of the Code is whether a real cause of action has been set out in the plaint or something purely illusory has been stated with a view to get out of Order VII Rule 11 of the Code.
12. The trial Court must remember that if on a meaningful and not formal reading of the plaint it is manifestly vexatious and meritless in the sense of not disclosing a clear right to sue, it should exercise the power under Order VII Rule 11 of the Code taking care to see that the ground mentioned therein is fulfilled. If clever drafting has created the illusion of a cause of action, it has to be nipped in the bud at the first hearing by examining the party searchingly under Order X of the Code.
(See T. Arivandandam v. T.V. Satyapal and Anr.:
[1978]1SCR742 ).::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 20/80
NMS368.11
13. It is trite law that not any particular plea has to be considered, and the whole plaint has to be read. As was observed by this Court in Roop Sathi v. Nachhattar Singh Gill , only a part of the plaint cannot be rejected and if no cause of action is disclosed, the plaint as a whole must be rejected.
18. As noted supra, the Order VII Rule 11 does not justify rejection of any particular portion of the plaint. Order VI Rule 16 of the Code is relevant in this regard. It deals with 'striking out pleadings'. It has three clauses permitting the Court at any stage of the proceedings to strike out or amend any matter in any pleading i.e. (a) which may be unnecessary, Scandalous, frivolous or vexatious, or, (b) which may tend to prejudice, embarrass or delay the fair trial of the suit, or, (c) which is otherwise an abuse of the process of the Court.
23. Mr.Sancheti, learned senior counsel appearing for defendants nos. 15 and 16 supports the case of the defendant no.1 and submits that the suit deserves to be dismissed under Order 7 Rule 11 of the Code of Civil Procedure. Learned senior counsel invited my attention to prayer a(ii) and submits that even claim for interest which is made against defendant no.11 who has alleged to have not returned the principle amount, such relief is also claimed against defendants nos. 15 and 16.
Similarly prayer a(i) also is claimed against defendants nos. 15 and 16 who are not at all responsible and/or concerned with any of such alleged transactions. Learned senior counsel invited my attention to paragraphs 11, 13, 16 and 17 in support of his submission that there is no cause of action against defendants nos. 15 and 16 at all and the suit is totally vexatious, frivolous against defendants nos. 15 and 16 and deserves to be dismissed on that ground alone. It is submitted that though the plaintiff has loosely alleged fraud against defendants nos. 15 and 16 also, no particulars of such alleged fraud or misappropriation which is mandatory to be furnished under Order 6 Rule 4 of Code of Civil Procedure is furnished. Suit alleging such fraud without particulars is liable to be rejected against defendants ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 21/80 NMS368.11 nos. 15 and 16 on that ground alone. Learned senior counsel placed reliance on the judgment of this court in case of P.R.Sukeshwala and another vs. Dr. Devadatta V.S.Kerkar and another AIR 1995 Bombay 227 and would submit that a plaint lacks any legal requirement can be rejected under Order 7 Rule 11 of Code of Civil Procedure. Paragraphs 4, 5 and 10 of the said judgment read thus :-
4. Mr. Usgaonkar, the learned counsel for the petitioners, has invited my attention to the provisions of Order 7, Rule 1 of the C.P.C., namely, its clause (e) which provides that the plaint shall contain, amongst other particulars, the facts constituting the cause of action and when it arose. The learned counsel emphasized the word "shall" used in the provision and submitted that the same suggests that there must be an express cause of action pleaded by the plaintiff in the plaint. My attention was also drawn to Rule 1(a) of the said Order 7 which read as follows:--
"Order 7, Rule 11. The plaint shall be rejected in the following cases:--
(a) where it does not disclose a cause of action."
It was urged by the learned counsel that here also the word "shall" has been used by the Legislature which points out to the fact of the rejection of the plaint in case the cause of action is not disclosed being mandatory and has to be ordered by the Court itself suo motu thus casting a duty on the Courts to examine the plaint and reject the same in all four cases as provided in Clauses (a), (b), (c) and (d) of the said Rule 11. The learned counsel has made it clear that it is a case of rejection of plaint and certainly not of dismissal of the suit and Rule 11 did not carve out any restriction or lay down any limitation as to at what stage such rejection ought to be made. It does not say that such objection shall be raised by the defendant only while filing the written statement. The learned counsel contended that Rule 11 is included in Order 7 which deals with the plaint and not with the written statement. A perusal of Rule 11 would show that the trial Court suo motu can reject the plaint if any of the predicates of Rule 11 are ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 22/80 NMS368.11 satisfied and also that this rejection can be done at the instance of the defendant who while doing so is only alerting or assisting the Court to seek a specific compliance of the legal requirements.
5. There is considerable merit in this submission of the learned counsel. A bare reading of Rule 11 of Order 7 shows chat this is a provision which enables the defendant to raise like a preliminary objection against the very maintainability of the suit on account of a formal defect of the plaint consequent upon the lacking of a substantial requirement prescribed by the law for the purpose of drafting a plaint in a suit. The defendant appears thus entitled by virtue of the said provision to raise the objection even before he chooses to contest the suit by leading his defences against the plaintiff. As rightly submitted by Shri Usgaonkar in doing so the respondent is only bringing to the notice of the Court that the plaint suffers from a fatal infirmity with regard to a requirement which the plaintiff was expected to include in his plaint so as to make it maintainable in the eye of law. This being the position it is obvious that Rule 11 of Order 7 lays down an independent remedy made available to the defendants to challenge the maintainability of the suit itself irrespective of his right to contest the same on its merits by filing his written statement. It thus stands to reason that the defendant is bound to file his written statement only in case his application under Rule 11 of Order 7 is not allowed by the trial Court. The law ostensibly does not contemplate any stage wherein such type of objection shall be raised and also does not say in express terms that it should be raised along with the written statement itself. Instead by using the word "shall" the provision clearly implies that it casts a duly on the Court to perform its obligation in rejecting the plaint when the same is hit by any of the infirmities provided in the four clauses of Rule 11 even without intervention of the defendants. Besides, the rejection of the plaint under Rule 11 does not preclude the plaintiff from presenting a fresh plaint with the same cause of action as provided in Rule 13. On the contrary, as submitted by Mr. Usgaonkar, if objection is raised by the defendant in the written statement and the same is disposed of and rejected by the Court after framing of the issues any decision passed in ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 23/80 NMS368.11 this regard would amount to a decree dismissing the suit which would debar the plaintiff to file a fresh suit on the same cause of action. In this respect Mr. Usgaonkar has also rightly contended that preliminary issues can be framed by the Court only in two cases, namely on the ground of lack of jurisdiction and secondly on the quest ion of a bar of the suit created by any law in terms of Order 14, Rule 2(2) of C.P.C. No preliminary issue can thus be framed on the ground of non-
disclosure of cause of action and the preliminary issue can be framed only on a pure question of law and not on a mixed question of law and facts. It is discretionary on the part of the Court to try any preliminary issue when an occasion arises either at a preliminary stage or at the time of the final decision on merits. I am entirely inclined to agree with this contention of the learned counsel which seems to find full support in the law. Besides admittedly in the instant case the petitioners' application raising objections against the plaint was not decided by the trial Court on its merits and instead they were thrown out merely on the ground that such application was not maintainable. Therefore Mr. Usgaonkar has submitted that in case the petitioners succeed in this petition a direction may be given to the trial Court to decide the application. For that matter the plaint need not be rejected at this stage and it is for the trial Court to decide whether the plaint is to be rejected or not.
10. Before dealing with this last submission of the respondents' learned counsel, 1 may advert to the authorities relied by Mr. Usgaonkar in support of his proposition that the remedy of Rule 11 of Order 7 is a totally independent remedy available to the defendant to challenge the plaint on account of lacking of any of the legal requirements prescribed in Rule 1 of Order 7 of C.P.C. irrespective of his right to contest the suit and that the law does not contemplate at what stage such objection should be raised or does not say that it should be raised only along with the written statement. The learned counsel has firstly invited my attention to the case of Smt. Patasibhai v. Ratanlal MANU/SC/0429/1990 : [1990]1SCR172 which while dealing with Order 7, Rule 11 and rejection of the plaint on the ground that no cause of action was disclosed has held that ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 24/80 NMS368.11 mere issuance of summons by the trial Court does not require that the trial should proceed even when no triable issue is shown to arise. The question involved in the case was the maintainability of the suit which had given rise to the appeal.
The appellants contended that the suit was not maintainable even on the plaint averments. The trial Court held the suit to be maintainable and the High Court dismissed the appellants' revision affirming that view. The Supreme Court, however, observed that on the admitted facts appearing from the record itself the counsel for the respondent was unable to show that all or any of the averments in the plaint disclose a cause of action giving rise to a triable issue or to dispute the inevitable consequence that the plaint was liable to be rejected under Order 7, Rule 11 on these averments. All that the counsel contended was that the Court did not in fact reject the plaint under Order 7, Rule 11 and since summons had been issued the trial must proceed. The Court then held that in its opinion it would make no difference that the trial Court failed to perform its duty and proceeded to issue summons without carefully reading the plaint and the High Court also over looked this fatal defect. Since the plaint was suffering from this fatal defect the mere issuance of summons by the trial Court did not require that the trial should proceed even when no triable issue was shown to arise because permitting the continuance of such a suit would be that amount to licensing frivolous and vexatious litigation which should not be allowed. This ruling clearly, shows that the rejection of a plaint on account of infirmities consequent upon lacking of legal requirements is the primary duty of the trial Court and the fact of the summons having been issued makes no difference. Being a fatal defect it should be dealt With by the Court suo motu. If it is so, that is to say, if the Court itself can reject there is no need that the defendant who is alerting the Court for that purpose should do it in any written statement to be filed by him. In the instant case it is seen that the petitioners had moved their application even before the filing of the written statement and therefore this move appears to be very well covered within the purview of the ratio of the decision relied by Mr. Usgaonkar.
::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 25/80NMS368.11 The learned counsel has also placed reliance in two other rulings of the Supreme Court being one in the case of Dhartipakar Madanlal Agarwal v. Shri Rajiv Gandhi, MANU/SC/0378/1987 : [1987]3SCR369 and the other in the case of Samar Singh v. Kedar Nath, MANU/SC/0386/1987 :
AIR1987SC1926 . Although these two decisions have been "passed in a case of Election Petition under the Representation of the People Act, however, the point adjudicated by the Supreme Court is directly on the question of the applicability of Order 7, Rule 11 of C.P.C. In the first case of Dhartipakar Agarwal, MANU/SC/0378/1987 : [1987]3SCR369 the Supreme Court has observed that it is the duty of the Court to examine the plaint and it need not wait till the defendant files written statement and points out the defect. If the Court on examination of the plaint finds that it does not disclose any cause of action it would be justified in striking out the pleadings. Order 6, Rule 16 itself empowers the Court to strike out the pleadings at any stage of the proceedings. It may even be before the filing of the written statement by the defendant. If the Court is satisfied that the election petition does not make out any cause of action and that the trial would prejudice, embarass and delay the proceedings, the Court need not wait for the filing of the written statement. Instead it can proceed to hear the preliminary objections and strike out the pleadings. If after striking out the pleadings the Court finds that no triable issues remain to be considered, it has power to reject the election petition under Order 7, Rule 11. Thus after striking out the pleadings, if the Court finds that no cause of action remains to be tried it would be duty bound to reject the petition under Order 7, Rule 11, C.P.C. If a preliminary objection is raised before the commencement of the trial the Court is duty bound to consider the same and need not postpone the consideration for subsequent stage of the trial. In the case of Samar Singh, MANU/SC/0386/1987:
AIR1987SC1926 the Supreme Court again reiterated that Order 7, Rule 11 does not place any restriction or limitation on the exercise of Court's power. It does not either expressly or by necessary implication provide that power under Order 7, Rule 11, C.P.C. should be exercised at a particular stage only. In the absence of any restriction placed by the statutory provision it ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 26/80 NMS368.11 is open to the Court to exercise that power at any stage. The Court further observed that normally when the suit is instituted the Court has to satisfy itself that the suit is maintainable and it discloses cause of action and only thereafter the Court may issue summons to the defendant. But merely because the summons are issued the defendant's right to raise preliminary objection for rejection of plaint on the ground that it discloses no cause of action is not affected. If the plaint does not disclose any cause of action it does not stand to reason as to why the defendant or the respondent should incur costs and waste public time in producing evidence when the proceedings can be disposed of on the preliminary objection.
24. Mr.D.D.Madan, learned senior counsel appearing for defendant no.12 adopts the submission made by Mr.Dwarkadas and Mr.Mr.Seksaria and submits that the suit is liable to be dismissed under Order 7 Rule 11 of the Code of Civil Procedure.
25. Per contra Mr. Anturkar, learned senior counsel and Mr.Damle appearing for plaintiff invited my attention to paragraphs 5 to 14 of the plaint and submits that this court cannot go beyond the plaint while deciding application under Order 7 Rule 11 of the Code of Civil Procedure.
26. Mr.Auturkar, learned senior counsel submits that under Order 23 Rule 1 of the Code of Civil Procedure, express permission to file fresh suit while granting liberty to withdraw existing suit is not mandatory. It is submitted that implied permission is enough. Implied permission can be inferred. In support of this submission, Mr.Anturkar, learned senior counsel placed reliance on the judgment of the Patna High Court in case of Khudi Rai vs. Lalo Rai and others AIR 1926 Patna 259. Relevant portion of the said judgment reads thus :-
1. I am unable to agree with the view taken by the learned Judicial Commissioner. The plaintiff instituted a suit for ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 27/80 NMS368.11 arrears of rent and the defence which found favour with the learned Judicial Commissioner, was that the suit was barred inasmuch as the plaintiffs instituted a previous suit in respect of the same cause of action, but withdrew it. It appears that in the previous suit the plaintiffs presented a petition for liberty to withdraw from the suit with permission to bring a fresh suit.
The Court, however, gave the plaintiffs permission to withdraw from the suit, but did not in terms give them liberty to bring a fresh suit. The learned Judicial Commissioner takes the view that the order operated as a refusal of the permission. With this view I am unable to agree. There is a decision of the Calcutta High Court which is to the effect that where an application is made by a plaintiff to withdraw from a suit with liberty to bring a fresh suit on which an order is passed giving the permission to withdraw from the suit although nothing is said in the order as to the plaintiff's liberty to institute a fresh suit on the same cause of action, that order ought to be read along with the petition and construed as granting permission to file a fresh suit; See Golam Mahamed v. Shibendra Pada Banerjee . This view was accepted by the Madras High Court in Narayana Tantri v. Nagappa MANU/TN/0171/1917 :
AIR1918Mad126 .
27. Mr.Anturkar, learned senior counsel placed reliance on the judgment of the Madras High Court in case of Keekangote Narayana Tantri vs. Nagappa and others, AIR 1918 Madras 126 and in particular paragraph 2 on the same proposition. Paragraph (2) of the said judgment of Madras High Court reads thus :-
2. In these circumstances following Golam Muhammad v.
Shibendra Pada Banerjee we think that the order 'plaintiff is permitted to withdraw from the suit' must be read with the petition and construed as granting it. On the other construction the order is most misleading to the petitioner and not an order contemplated by the Code.
28. Learned senior counsel placed reliance on the judgment of the Orissa High ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 28/80 NMS368.11 Court in case of Muralidhar Marwari vs. Lalit Mohan Sahu and others AIR 1962 Orissa 86 and in particular paragraph 9 in support of the submission that express liberty to file a fresh suit is not mandatory and merely because no such permission is mentioned in the order, such permission has to be inferred in the order. Paragraph 9 of the said judgment reads thus :-
9. I will now take up the first contention. It appears, it was conceded before the lower appellate Court that the deposit of costs by the plaintiff as directed by the High Court in S. A. 43 ot 1954 was not a condition precedent to the tiling of the present suit. Moreover it appears from the; order of the lower appellate Court that the costs have been deposited during the pendency of the suit. It was argued that since the order of the High Court in Section A. No. 43 of 1954 only permitted to withdrawal of the suit but did not expressly grant leave to the plaintiff to file a fresh suit, the present suit is not maintainable.
In support of his contention Mr. Das relied upon a decision reported in Mt. Deoki v. Jwala Prasad MANU/UP/0163/1928. The facts of that case are quite different and all that was laid down by their Lordships in that case is that granting of permission to withdraw an appeal is not a decree confining the decision appealed from. The Allahabad decision has, therefore, no application to the present case. From the order of the High Court in Section A. 43 of 1954 it appears that the plaintiff made an application to withdraw the suit with liberty to file a fresh suit to which the learned counsel for the respondent-defendant had no objection. But instead of mentioning anything specifically about the filing of a fresh suit, his Lordship simply ordered: that the appellant-plaintiff was allowed to withdraw the suit but he was directed to pay the costs of the defendant etc. In this connection a decision reported in Khudi Rai v. Lalo Rai MANU/BH/0240/1925 may be seen, which is a direct authority on the point. In that case their Lordships held:
''Where an application is made by a plaintiff ,to withdraw from a suit with liberty to bring a fresh suit on which an order is ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 29/80 NMS368.11 passed giving the permission to withdraw from the suit although nothing is said in the order as to the plaintiffs liberty to institute a fresh suit on the same cause of action, that order ought to be read along with the petition and construed as granting permission to file a fresh suit."
Their Lordships followed a decision reported in Golam Mohammad v. Shibendra Pada . . The provisions of order XXXIII, Rule 1(1), Civil Procedure Code, give the plaintiff the liberty to withdraw from a suit unconditionally for any reason whatsoever. In such a case no leave or order is necessary from the Court and the plaintiff need not assign any reason for such unconditional withdrawal. But the provisions of Order XXIII, Rule 1(2) contemplate withdrawal of a suit with liberty to bring a fresh suit. Hence the plaintiff must ask for the leave of the Court and must make out a case for that purpose under clause (a) Or (b) of Order XXIII, Rule 1(2). Thus mere non-
mention of the permission, to file a fresh suit in the said order of the High Court, though such prayer was made in the application of the plaintiff, will not affect the maintainability of the present suit and the present suit is in order.
29. Mr.Anturkar, learned senior counsel placed reliance on the judgment in case of Devidas Tulsiram Brijwani vs. The Commissioner, Pune Municipal Corporation AIR 1974 Bombay 39 in support of his submission that no permission or order of the court is required to file a fresh suit. If the liberty is prayed and is not rejected, it has to be inferred that the said liberty for filing the said suit is granted.
1. This is a revision application filed by the original plaintiff against an order passed by the learned Civil Judge (J.D.) Poona, on 16th October 1970 holding that the plaintiff's suit stand withdrawn, without liberty to file a fresh suit. The present suit was filed by the plaintiff to challenge a notice issued by the defendant-Corporation cancelling his licence to carry on business. In the Written Statement, a plea was raised that the suit was not maintainable without the requisite ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 30/80 NMS368.11 statutory notice under Section 487 of the Bombay Provincial Municipal Corporation Ct. In view a written application dated 16th October 1970 for permission to withdraw the suit with liberty to file a fresh suit under Order 23, Rule 1 (2) of the code of Civil Procedure. On that application, the defendant's reply was endorsed in the usual manner stating, inter alia, that the defendant-Corporation did not press the point of want of notice under Section 487. On that, the learned Judge of the Court below made an order in which, after setting out the course the litigation had taken and the conduct of the plaintiff, he came to the conclusion that the intention of the plaintiff was to harass the defendant-Corporation by protracting the litigation and he, therefore, declined to allows the suit to be withdrawn with liberty to the plaintiff to file a fresh suit, but made an order whereby the suit stood withdrawn without such liberty. For withdrawing a suit without liberty under Order 23, Rule 1(1) of the Civil Procedure Code, no permission or order of the Court was required by the plaintiff. The plaintiff's application was for withdrawing with liberty to file a fresh suit under Order 23, Rule 1(1) (2) and, if he learned Judge of the Court below though that that liberty should not be granted, he could reject that application, but he could not make an order whereby the plaintiff's suit stood withdrawn without liberty to file a fresh suit, with the result that the plaintiff would be precluded from filing a fresh suit in respect of the same cause of action as stated in sub rule (3) of Order 23, Rule 1 of the Code of Civil Procedure. The order passed by the lower Court is, therefore, erroneous and must be set aside. The result of this order would ordinarily be that the lower Court would have to proceed with the hearing of the suit in the ordinary course. I am, however, not satisfied with the rejection of the liberty to file afresh suit by the trial Court, in so far as it was based on the defendants having endorsed on the plaintiff's application that they did not press the point of notice under Section 487 of the Bombay Provincial Municipal Corporation Act without station in so many words that they waived the statutory notice under the said section and gave up their contention in that behalf. The learned Judge of the Court below should therefore ask for a fresh endorsement by the defendants as to whether they are prepared to waive the statutory notice and to give up ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 31/80 NMS368.11 the contention. After the fresh endorsement is made, the learned Judge should proceed to deal with the application for withdrawal of the suit with liberty to file a fresh suit. If he decides not to grant that liberty, he must proceed to hear the suit in the ordinary course.
2. Revision allowed.
30. Mr.Anturkar, learned senior counsel placed reliance on the judgment of this court in case of Mario Shaw vs. Martin Fernandes and another 1996 (2) BomC.R. 536 in support of his submission that if an application for withdrawal of a suit with liberty to file a suit is made, it is not open for the court to grant only the permission for withdrawal without liberty to institute the proceedings though it is open for the court to reject such application. It is submitted that this court has not rejected the application for liberty to file a fresh suit. Paragraph 6 of the said judgment of this court reads thus :-
6. There is one more reason for rejecting the petitioner's contention. Admittedly, the application made by the respondents before the Co-operative Court was for withdrawal of the dispute with a liberty to file fresh proceedings. If that is so, the Co-operative Court was clearly in error in passing an order of withdrawal without granting permission to initiate fresh proceedings. It is well settled and if an application is made for withdrawal of the suit with liberty to file a suit, it is not open for the Court to grant only permission for withdrawal without liberty to institute the proceedings, though it is open for the Court to reject such application. Thus I do not find any merit in this petition and the same is dismissed summarily.
31. Mr.Anturkar, learned senior counsel placed reliance on the judgment of the Supreme Court in case of Vimlesh Kumari Kulshrestha vs. Sambhajirao and another (2008) 5 SCC 58 in support of the submission that an inference in regard to grant of permission to file a fresh suit can be drawn from the conduct of the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 32/80 NMS368.11 parties as also the order passed by the court. Reliance is also placed on the treatise of Mr. Mulla on Code of Civil Procedure which is referred by the Supreme Court in the said judgment. Paragraphs 14 and 16 of the said judgment of the Supreme Court reads thus :-
14. The application filed for withdrawal of the suit categorically stated about the pendency of the earlier suit.
Respondent, therefore was aware thereof. They objected to the withdrawal of the suit only on the ground that legal costs therefore should be paid. The said objection was accepted by the learned Trial Court. Respondent even accepted the costs as directed by the Court, granting permission to withdraw the suit. In a situation of this nature, we are of the opinion that an inference in regard to grant of permission can also be drawn from the conduct of the parties as also the Order passed by the Court. It is trite that even a presumption of implied grant can be drawn.
16. In Mulla's The Code of civil Procedure, Seventeenth Edition, page 674, it is stated
(g) Permission need not be Express :-
"The permission mentioned in this section need not be given in express terms. It is sufficient if it can be implied from the order read with the application on which the order was made. No formal order is necessary for withdrawal of a suit. But the proceedings must show that the plaintiff has withdrawn the suit or part of the claim. However, if either from the application of the plaintiff or from the order permitting withdrawal, it transpires that while permitting withdrawal, the court had also granted liberty to institute fresh suit, the subsequent suit would be barred. Thus, in a case, the Delhi High Court held that the words 'without prejudice to the right of plaintiff' endorsed on the application for withdrawal would only mean that the suit was sought to be withdrawn as compromised and not on merits.
An application for withdrawal of suit was made, seeking liberty to file a fresh suit. The order passed by the court was ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 33/80 NMS368.11 that 'The application is, therefore, allowed while permitting the plaintiff to withdraw the suit'. It was held that this should be construed as an order also granting liberty, as prayed. The court cannot split the prayer made by the applicant."
32. Mr.Anturkar, learned senior counsel invited my attention to the order passed by this court while granting liberty to withdraw the suit and also the order passed on the praecipe on 23rd October 2008. It is submitted that this court has not rejected the application for liberty to file a fresh suit which indicates of no judicial expression of mind. It is submitted that since this court has already taken a view that no permission could be refused, this court thought it proper not to pass any further order on the praecipe seeking clarification of the order dated 17 th January 2008. It is submitted by the learned senior counsel that thus suit is not barred under Order 23 Rule 1(3) (4) as urged by the defendants and cannot be dismissed under Order 7 Rule 11 of Code of Civil Procedure.
33. In so far as issue whether prior consent of charity commissioner is mandatory or not before filing a suit in this court is concerned, it is submitted that section 80 of Bombay Public Trust Act is not attracted in this case. Plaintiff is one of the trustee of the said trust and has filed this suit in the capacity of a trustee.
Merely because defendants have denied that the plaintiff is a trustee in this proceeding no adjudication is sought by the plaintiff on the said allegation whether plaintiff is a trustee or not. No part of the claim and/or cause of action in this suit is barred under section 80 of Bombay Public Trust Act. It is submitted that in any event, remedy under sections 50 and 51 of the Bombay Public Trust Act is an additional remedy and is not defeasance to usual remedy. Learned senior counsel submits that even if a change report is pending before the Charity Commissioner under section 22 of the Bombay Public Trust Act, plaintiff can still file a suit as a trustee. Reliance is placed on the judgment of this court delivered by Mr.Justice ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 34/80 NMS368.11 J.P.Devadhar (as His Lordship then was ) delivered on 11 th July, 2008 in case of Vijay K.Mehta and another vs. Charu K.Mehta in W.P. No. 3849 of 2008 in which matter this court has dealt with one of the litigation between the same parties.
34. Learned senior counsel submits that a trustee being legal owner of the property of the trust need not obtain permission of the charity commissioner. Only if a trustees seeks to file a suit in special court, he has to get consent of the charity commissioner. Trustee has an option of filing suit in a regular civil court or in special court and for filing suit in a regular civil court, no consent of the charity commissioner is necessary. It is submitted by the learned senior counsel that if the person is interested in the trust has no locus standi to bring suit under common law before usual civil court and wants to file a suit, he has to follow the provisions of sections 50 and 51 of the Bombay Public Trust Act. If such person files a suit in usual civil court, his suit will be dismissed because he has no locus standi. It is submitted by the learned senior counsel that the judgment reported in 69 Bom.L. R. 472 in case of Rajgopal R.Somani vs. Ramchandra Hajarimal Jhavar, judgment in case of Guru Siddappa Tipanna Mugeri vs. Miraj Education Society 63 Bom.L.R. 312, judgment of Division bench of this court in case of Amirchand Tulsiram Gupta (supra) and judgment of learned Single Judge in case of Surayya Afzalkhan (supra) continues to be good law even after judgment of Supreme Court in case of Church of North India (supra). It is submitted that this suit is filed for recovery of compensation for the loss caused to the trust and is covered by section 50 (II) read with clause (a) and (f) of Section 50.
35. Learned counsel placed reliance on the judgment of this court in case of Shree Hanuman Mandir vs. Satishchandra Bhalchandra Gurjar 2014(1) All ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 35/80 NMS368.11 M.R. 684 in support of his submission that even if some of the reliefs cannot be granted by a civil court, it would not entil an automatic rejection of entire plaint. Question as to whether suit property is trust property or private property has to be decided by civil court. Plaint cannot be rejected on the ground that some of the reliefs can be granted only by authorities under Public Trust Act. Paragraph 34 of the said judgment reads thus :-
"34. One more aspect that requires to be noted is that the plaintiffs have also prayed for declaration that the sale deed dated 16.08.1996 executed in favour of the defendant No. 2 on the basis of the purported power of attorney of Manjula B. Gurjar is illegal and not binding on the plaintiffs. In the case of Sopan Sukhdeo Sable Vs. Assistant Charity Commissioner, (2004) 3 SCC 137, it is observed that merely because some of the reliefs cannot be granted in the Civil Court, it would not entail an automatic rejection of the entire plaint. In other words, assuming that prayer clause (a) cannot be granted by the Civil Court in view of bar under Sections 79 and 80 of the Act, nonetheless the Authorities under the Act cannot decide prayer clause (b) and the said prayer can be decided only by the Civil Court. Consequently, the Civil Court would not be justified in rejecting the plaint in its entirety. This is more so when the case of the plaintiffs is that the suit property does not belong to the Trust and is a private property of the plaintiffs. The case of the plaintiffs is that no instrument is executed transferring the suit property in favour of the Trust. In other words, the case of the plaintiffs is that the property did not validly vest in the Trust and therefore, the Authorities under the Act will have no jurisdiction to determine the question of title to the trust property."
36. The learned senior counsel also placed reliance on the judgment of the Division Bench of this court in case of Charu K. Mehta vs. Leelavati Kirtilal Mehta Medical Trust 2013 (3) All.M.R. 206 in support of his submission that jurisdiction of civil court is barred under section 80 of Bombay Public Trusts Act only if the question which is raised before the civil court is a question which is ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 36/80 NMS368.11 required by the Act to be decided by an officer or authority constituted under that Act. Paragraphs 32 and 33 of the said judgment reads thus :-
32. The salient features of Section 80 are the following :
(i) The bar under Section 80 is subject to an express provision to the contrary in the Act;
(ii) No Civil Court shall have jurisdiction to decide or deal with any question where
(a) such a question is required by or under the Act to be decided or dealt with by any officer or authority under the Act;
and
(b) where a decision or order of such officer or authority has been made final and conclusive by the Act.
The test under Section 80 is whether the question which is raised before the Civil Court is a question which is required by the Act to be decided or dealt with by an officer or authority constituted under it. Where that is so and such a decision of an officer or authority is made final and conclusive under the provisions of the Act, the jurisdiction of the Civil Court would stand barred.
33. In view of the provisions of Section 9 of the Code of Civil Procedure, 1908, the ouster of jurisdiction of a Civil Court is not readily assumed or lightly inferred. Ouster of jurisdiction has to be either explicit or necessarily implied. In Dhulabhai vs. State of Madhya Pradesh, MANU/SC/0157/1968 : AIR 1969 SC 78 which is the locus classicus on the subject, the Supreme Court has held that where the statute gives a finality to the orders of special tribunals, the jurisdiction of the Civil Courts must be held to be excluded if there is adequate remedy to do what the Civil Courts would normally do in a suit. 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. But where there is no express exclusion, an ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 37/80 NMS368.11 examination of the remedies and the scheme of the Act to find out the intendment becomes necessary and the result of the enquiry may be decisive.
37. Mr.Anturkar, learned senior counsel submits that for applicability of section 80 of the Bombay Public Trust Act, reliefs which are claimed in the suit must be capable of adjudication before the authorities under the provisions of Bombay Public Trust Act which decision of the authority would be final and conclusive. Since plaintiff is not seeking any declaration that plaintiff is a trustee of the said trust, section 80 of the said Act is not attracted. Learned senior counsel invited my attention to sections 41A, 41AA, 41B, 41C, 41D and 41E of the said Act and would submit that under none of these provisions of the Bombay Public Trust Act monetary reliefs which are claimed by the plaintiff in this suit can be granted by the charity commissioner or other authority under the said Act. None of the reliefs which are claimed in the suit can be granted by the authorities under any of the provisions of the said Act. Section 80 of the said Act thus cannot be attracted to the facts of this case.
38. On the issue as to whether consent of the charity commissioner under sections 50 and 51 of the said Act is mandatory or not before filing such suit is concerned, learned senior counsel placed reliance on the judgment of the Supreme Court in case of Shree Gollaleshwar Dev and others vs. Gangawwa Kom Shantayya Math and others (1986) 4 SCC 393 and in particular paragraph 14 and would submit that provisions under section 50 of the said Act is in the form of supplementary statutory provisions without defeasance of the right to bring a suit to recover the property of the trust in the usual way. Paragraph (14) of the said judgment reads thus :-
14. It is clear from these provisions that Section 50 of the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 38/80 NMS368.11 Act created and regulated a right to institute a suit by the Charity Commissioner or by two or more person interested in the trust, in the form of supplementary statutory provisions without defeasance of the right of the manager or a trustee or a shebait of an idol to bring a suit in the name of idol to recover the property of the trust in the usual way. There is therefore no reason why the two or more person interested in the trust should be deprived of the right to bring a suit as contemplated by Section 50(ii)(a) of the Act. Although Sub-section (1) of Section 52 makes Sections 92 and 93 of the Code inapplicable to public trusts registered under the Act, it has made provision by Section 50 for institution of such suits by the Charity Commissioner or by two or more persons interested in the trust and having obtained the consent in writing of the Charity Commissioner under Section 51 of the Act.
39. Mr.Anturkar, learned senior counsel then placed reliance on the judgment of this court in case of Amirchand Tulsiram Gupta and others vs. Vasant Dhanaji Patil and others 1992 (2) Bom.CR 22 and in particular paragraphs 6 and 7. Division Bench of this court has held that prior approval of charity commissioner to institute a suit against a trespasser for recovery of possession is not mandatory.
Paragraphs (6) and (7) reads thus :-
6. The Bombay Public Trusts Act, 1950 was enacted to regulate and to make better provision for administration of public religious and charitable trusts in the State of Bombay.
The plaintiffs are the trustees of a charitable trust registered under this Act. Section 50 of the Act deals with the topic "suits by or against or relating to public trusts or trustees or other", and inter alia provides that where a direction or decree is required to recover the possession of a property belonging to a public trust from a trustee, ex-trustee, alliance, trespasser or any other person, including a person holding adversely to the public trust, the Charity Commissioner may institute a suit in the Court within the local limits of whose jurisdiction the subject matter of the Trust is situated. The section provides that apart from the Charity Commissioner two or more persons having the interest and having obtained consent in writing of ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 39/80 NMS368.11 the Charity Commissioner can institute the suit and seek reliefs which are set out in the section. Section 51 of the Act provides that if person having an interest in any public trust intends to file a suit of the nature specified in section 50, then such person shall apply to the Charity Commissioner in writing for his consent. The Charity Commissioner in writing for his consent. The Charity Commissioner may grant or refuse consent depending upon the satisfaction of the existence of a prima facie case. The contesting defendants urged before the trial Judge that consent under sections 50 and 51 of the Public Trusts Act is a condition precedent for institution of the suit by the trustees for recovery of possession against the trespassers or a person claiming adversely to the interest of the trust and failure to obtain consent must result in dismissal of the suit.
The contention was met by the plaintiffs by relying upon two decisions of this Court reported in , Gurusiddappa Tipanna Mugeri v. Miraj Education Society, Miraj, and , Rajgopal Raghunathdas Somani v. Ramchandra Hajarimal Jhavar. The alter decision is of a Division Bench and follows the earlier decision recorded by the Single Judge. The Division Bench held that the trustee is the legal owner of the trust property and enjoys all the rights inherent in a natural owner of a property and can sue to recover trust property, and section 50 cannot apply as a bar to the substantive rights of the trustee to institute suit. The Division Bench further held that the provisions of section 92 of the Code of Civil Procedure are analogous to the provisions of section 50 and the separate right of a trustee de hors the provisions of section 50 to file a suit for protection of trust properties cannot be disputed. The Division Bench there upon held that provisions of section 50 are not restrictive but cumulative and it only entitles a person having an interest to sue and does not prohibit any suit being field by trustees of a public trust. The Division Bench then observed :
"The trustee who is in the position of a legal owner of property can sue to recover the property from persons who are in occupation without any right, title or interest without obtaining any previous sanction from the Charity Commissioner".
The view consistently taking by this Court is also followed by ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 40/80 NMS368.11 the decision of the Gujarat High Court reported in MANU/GJ/0145/1980 : AIR1980Guj161 , Nadiad Nagar Palika v. Vithabhai Zaverbhai Patel, and the Full Bench of the Mysore High Court in the case reported in , Gollaleshwar Dev of Golgeri v. Gangawwa Kon Shantayya Math.
The learned trial Judge was bound by the decision of the Division Bench and should not have dismissed the suit on the ground that in absence of permission of the Charity Commissioner the suit was not maintainable. The learned Judge accepted the claim of defendants Nos. 5 to 7 that the decision of the Division Bench of this Court is no longer a good law in view of the amendment to section 50 as also to section 2(10) by Maharashtra Act No. 20 of 1971. Section 2(10) Clause (e) provides that "person having interest" in the case of any public trust includes trustees or beneficiaries. Initially the word "trustees" did not find place but was inserted by Amendment Act of 1971. Section 50 initially provided that permission is necessary where the possession of the property of the public trust is sought to be recovered form any person, including a person holding adversely to the public trust. After amendment the section provides that where the property is to be recovered from a trustee, ex-trustee, alliance, trespasser or any other person, including a person holding adversely to the public trust but not a tenant or a licensee, consent is necessary. The learned Single Judge felt that the decision recorded by the Single Judge and Division Bench of this Court as well as by the Gujarat High Court considered the provisions of section 50 prior to the amendment and therefore are not good law. It was concluded that the amendment demands that when a suit is instituted against a trespasser for recovery of the property belonging to the trust, consent of the Charity Commissioner in writing is obligatory.
Mr. Munshi, learned Counsel appearing for the appellants, complains that the view taken by the Single Judge is entirely unsustainable and we find considerable merit in the submission of the learned Counsel. We are unable to appreciate how the amendment will take away effect of the decision recorded by this Court and which has held field for ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 41/80 NMS368.11 several years. The inclusion of the word "trustee" in section 2(10)(e) makes no difference whatsoever, because the expression "person having interest" cannot leave out trustee even though the word "trustee" was not specifically included prior to the amendment. Shri Sathe, learned Counsel appearing for the contesting respondents, very fairly stated that it cannot even be suggest or that the trustees could not have been treated as 'person having interest' prior to the amendment. We are also unable to appreciate how the amendment to provisions of section 50 would make it obligatory for the trustees to obtain permission of the Charity Commissioner to institute suit for recovery of possession against the trespasser. The amended section makes no departure from the earlier section. The amendment section clearly provided for obtaining of consent to recover possession from a person including a person holding adversely to a public trust, and surely a trespasser holds the possession adversely to the public trust. The mere fact that expression "trespasser" was specifically used in the amended section makes no difference whatsoever to the ratio laid down by this Court and by Gujarat High Court and the Mysore High Court that section 50 is not a bar for the trustees to institute a suit in exercise of their common law rights. In our judgment, the finding of the learned Single Judge that the suit was not maintainable in the absence of the consent is entirely erroneous. The amendment carried out in 1971 does not alter the ratio laid down by the Division Bench of this Court.
7. It is necessary in this connection to refer to the decision in MANU/SC/0397/1985 : AIR1986SC231 , Shree Gollaleshwar Dev and others. v. Gangawwa Kom Shantayya Math & others. The Supreme Court held that section 50 created and regulated a right to institute a suit by the Charity Commissioner or by two or more persons interested in the trust, in the form of supplementary statutory provisions without defeasance of the right of the manager or a trustee or a shebait of an idol to bring a suit in the name of idol to recover the property of the trust in the usual way. In other words the Supreme Court accepted the view taken by the Division Bench of this Court that the right of a trustee to bring a suit in the usual way, that is in exercise ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 42/80 NMS368.11 of rights under the Common Law is not affected by provisions of section 50 of the Public Trusts Act. The ratio laid down by the Supreme Court was followed by a Single Judge of this Court in the decision reported in , Vidarbha Kshatriya Mali Shikshan Sanstha v. Mahatma Fuley Shikshan Samiti Amaravai, holding that trustees who want to enforce their civil rights are not covered by definition of the expression "person having interest" and are entitled to file suits without obtaining prior permission. The same view was taken by another Single Judge in the decision reported in 1988(2) Bombay Cases Reporter 429, Leelavati w/o Vasantrao Pingle v. Dattraya D. Kavishar & others. The same view was taken by another Single Judge in an unreported decision dated September 13, 1990 delivered in Original Side Suit No. 958 of 1975 and the decision of the Single Judge was confirmed in Appeal No. 1315 of 1990 by the Division Bench by judgment dated March 14, 1991. The Division Bench specifically disapproved the view taken by the trial Court in the present case holding that the decision reported in Rajgopal Raghunathdas Somani v. Ramchandra Hajarimal Jhavar, still holds field and section 50 does not prohibit a suit being filed by trustees to recover possession from a trespasser without obtaining prior permission. We are in respectful agreement with the view taken by the Division Bench and the learned Single Judges, and we entirely disagree with the finding of the trial Judge that the suit was not maintainable in absence of permission. The learned trial Judge was clearly in error in holding that after amendment of section 50 and section 2(10)(e) it is incumbent upon the trustees to obtain prior approval of the Charity Commissioner to institute suit against a trespasser for recovery of possession. As the finding of the trial Judge on this count is set aside, consequently the finding that the High Court had no jurisdiction to entertain the suit and the suit could be filed only in the City Civil Court after obtaining prior approval cannot stand.
40. Learned senior counsel placed reliance on the judgment delivered by learned Single Judge of this court in case of Surayya Afzal Khan vs. Raza Shah Fakir ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 43/80 NMS368.11 Takiya and Masjid Trust 2006 (4) Mah.L.J. 544 and submits that after considering the judgment of the Supreme Court in case of Church of North India, this court has held that the apex court has not taken any contrary view then the view expressed by the Division Bench of this court in case of Amirchand Tulsiram Gupta (supra) and Leelavati V.Pingle (Supra) and Gafoor Ali Hussain. The learned Single Judge of this court has held that no permission of charity commissioner is necessary in a suit filed by the trust for eviction against the trespasser. Paragraphs 1, 6, 8, 15, 17 to 19 of the said judgment of this court read thus :-
1.All these first appeals are filed by the respective appellants/original defendant No. 6, whereby challenge has been made to the judgment and decree dated 12th March, 1993 passed by the Additional District Judge, Pune in Civil Suit No. 6 of 1987, Civil Suit No. 10 of 1987, Civil Suit No. 19 of 1987, Civil Suit No. 4 of 1987 and Civil Suit No. 23 of 1987 respectively whereby, the suits filed by respondent No. 1 Trust, along with other Trustees, have been decreed in respect of the suit premises described in the respective plaint. It has been further declared that defendant/appellant has no right, title and interest in the suit premises to retain the possession of the suit premises. The appellant/defendant No. 6 has been directed to hand over vacant and peaceful possession of the suit premises described in the plaint within three months, failing which it has been further directed that Trust to recover the possession through court. The order of mesne profits as contemplated under Order 20, Rule 12(l)(c) of the Code of Civil Procedure (for short "C.P.C.") has also been passed.
6. Respondent No. 1 Trust and the Trustees along with others filed respective suits on 28th September, 1987. The basic prayers were against the appellants to declare that they have no right, title or interest in the property and/or to retain the possession of the same being trespasser, and/or illegal occupants and further prayed for possession of the suit premises. Respondent Nos. 2 to 5 and 7 in the Suit No. 26 of ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 44/80 NMS368.11 1987 entered into a compromise on 15th October, 1991 and they vacated the premises and gave up all the rights.
Respondent Nos. 2 to 7 also entered into a compromise on 24th September, 1992 and on the basis of the said compromise First Appeal No. 808 of 1987 was disposed of. The parties in all these suits led common evidence in support of their respective claims. The various issues were framed. The learned Additional District Judge, Pune (District Court) by an order dated 12th March, 1993 decreed the suits as referred above. The appellants have therefore, preferred respective first appeals.
8. The learned Counsel appearing for the appellants in all these appeals has submitted that the suits as filed for possession of the suit property without obtaining a permission of the Charity Commissioner Under Sections 50 and 51 of the BPT Act are not maintainable. He further submitted that without prejudice to the above contention, even if such suits are maintainable, it should have been filed before the civil court of the lowest grade, as the Trustees/plaintiffs had invoked an usual civil remedy to take possession of the trust property. The "Court" as defined Under Section 2(4) of the BPT Act means in the greater Mumbai, the City Civil Court and elsewhere the District Court. As admittedly, no permission was obtained, the present suits as filed before the District Court, Pune therefore, ought not to have been decreed. He has strongly relied on the judgment of the Apex Court in Church of North India v.
Lavajibhai Ratanjibhai and Ors. MANU/SC/2531/2005 :
(2005)10SCC760 ; Shree Gollaleshwar Dev and Ors. v.
Gangawwa Kom Shantayya Math and Ors.
MANU/SC/0397/1985 : 1986 Mh.L.J. 809 and Leelavati w/o Vasantrao Pingle and Anr. v. Dattatraya Dhondiraji Kavishar and Ors. MANU/MH/0440/1987 : 1988(2)BomCR429 . He thereby has submitted, to allow the appeals in view of Church of North India (supra) read with the provisions of Sections 50 and 51 of the BPT Act. In respect of the trust property the civil court has no jurisdiction and without obtaining the consent of the Charity Commissioner, no decree for possession can be claimed and/or awarded by the District Court. Therefore, the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 45/80 NMS368.11 suit itself is without jurisdiction for want of permission and jurisdiction. Based on the Apex Court decision in Church of North India (supra) he has lastly contended that it is mandatory for the "person interested", in the present case, "Trust and Trustees", to get the permission from the Charity Commissioner for claiming the possession even from the trespassers and/or unauthorised occupiers.
15. It is settled now that BPT Act, as observed by the Apex Court in Church of North India (supra) is a complete Code. The "person interested" as defined Under Section 2(10) and the "trustees interested", under the scheme of the Act require to resort to the provisions of the BPT Act in all matters relating to the trust, trust properties and/or its management. There are various provisions which are available under the BPT Act which need to be resorted by the concerned parties. We are concerned with Sections 80, 50 and 51 of the BPT Act. The consistent view so far as Bombay High Court is concerned in respect of filing of suits by "persons having interest" as defined in Section 2(10) of the BPT Act which includes "Trustees" to recover possession of the property against person holding adversely has been considered in Shree Gollaleshwar Dev (supra), Amirchand Tulsiram Gupta (supra) and Leelavati (supra) and Gafoor Ali Hussain and Ors. (supra). All these judgments have made it very clear that in a suit, filed by Trustees of Public Charitable Trust, for eviction of a trespasser or for a recovery of possession and/or such action, no permission of the Charity Commissioner is necessary. Such suit, therefore, is maintainable against the trespasser, without the permission as contemplated Under Sections 50 and 51 of the BPT Act.
17. Learned Counsel appearing for the respondents rightly pointed out that there was no such objection about maintainability of the suit based on such plea had been raised at the relevant time before the District Court. The issue of jurisdiction as sought to be raised for the first time in this first appeals in reference to the maintainability of the suits before the District Court now should not be accepted. The Apex Court in Shree Gollaleshwar Dev (supra), Leelavati (supra), ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 46/80 NMS368.11 Amirchand (supra) and Gafoor Ali Hussain (supra) have already taken a view that no permission of Charity Commissioner is necessary in a suit filed by the Trustees for eviction against the trespasser. Those judgments in the facts and circumstances of the case are squarely applicable to the present matters.
18. The Apex Court decision in Church of North India (supra) as relied by the learned Counsel appearing for the appellants, has not dealt with the specific aspect of the permission from the Charity Commissioner to recover the possession of the trust property, as contemplated Under Sections 50 and 51 of the BPT Act, from the trespasser. The Apex Court decision, as rightly pointed out, has nowhere concerned with the question of evicting a person holding trust property adversely. That was not the suit for possession from the trespasser. Before the Apex Court the prayers were for a declaration that the former First District Church of the Brethern has ceased to exist and further that the Church of North India is the legal continuation and successor of the said First District Church of the Brethern, together with the right, title, claim, interest in or over its properties and the constitution, decisions and resolutions of the Church of North India, its Synod and the Gujarat Diocesan Council are binding on all the pastorates in Gujarat which are functioning as local churches or congregations under the First District Church of the Brethern.
19. In this background, Mr. Y. H. Muchhala, Senior Counsel appearing for respondent No. 1 has placed reliance in the case of Dhanwanti Devi (supra) basically for the principle of "precedent" as contemplated under Article 141 of the Constitution of India. The relevant portion reads as under :
"According to the well-settled theory of precedents, every decision contains three basic postulates (i) findings of material facts, direct and inferential. An inferential finding of facts is the inference which the Judge draws from the direct, or perceptible facts; (ii) statements of the principles of law applicable to the legal problems disclosed by the facts; and (iii) judgment based on the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 47/80 NMS368.11 combined effect of the above. A decision is only an authority for what is actually decides. What is of the essence in a decision is its ratio and not every observation found therein nor what logically follows from the various observations made in the judgment. Every judgment must be read as applicable to the particular facts proved, or assumed to be proved, since the generality of the expressions which may be found there is not intended to be exposition of the whole law, but governed and qualified by the particular facts of the case in which such expression are to be found. It would, therefore, be not profitable to extract a sentence here and there from the judgment and to build upon it because the essence of the decision is its ratio and not every observation found therein. The enunciation of the reason or principle on which a question before a court has been decided is alone binding as a precedent."
Considering this principle and in the fact and circumstances of the case I am of the view that the judgment of Church of North India (supra) is distinct and distinguishable. The Apex Court has not taken any contrary view than the view expressed by the Bombay High Court in Amirchand Tulsiram Gupta (supra) Leelavati Vasantrao Pingle (supra) and Gafoor Ali Hussain (supra). The ratio of these judgments has remained untouched.
41. Mr.Anturkar, learned senior counsel then submits that under section 50 read with section 51 of the said Act, if the subject matter of the suit falls under any of the provisions of section 50 and 51 and if suit is required to be filed in a court defined under section 2(4) i.e. City Civil Court in Greater Bombay or in District Court elsewhere, permission of charity commissioner is required. It is submitted that permission of charity commissioner is not required to be obtained if a suit is filed by a person having interest as defined under section 2(10) or by a trustee or beneficiary in other courts for filing a regular suit. It is submitted that High Court does not come within the meaning of section 2 (4) of the Bombay Public Trust Act.
::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 48/80NMS368.11
42. Mr.Anturkar, learned senior counsel placed reliance on the judgment delivered by learned Single Judge of this court in case of Naresh Amritlal Shah vs. Kantilal Chunilal Shah 2001 (1) Mah.L.J. 572 in support of his submission that sections 50 and 51 of the Bombay Public Trust Act are enabling provisions and not disabling in nature. Relevant part of paragraph (13) of the said judgment which is relied upon by the learned senior counsel reads thus :-
13. .....
In my opinion the learned Judge has rightly held that sections 50 and 51 of the Bombay Public Trusts Act are enabling provisions and not disabling in nature. It further appears from the record that the defendants have earlier raised a point that the aforesaid preliminary issues should be decided first in view of the mandate of section 9A of the C. P. C. It further appears that the Trial Court had passed an order on 16.9.1998 holding that the determination of the issue of jurisdiction would be decided along with the hearing of the suit. Even that order was carried before this Court by way of a Writ Petition which was disposed of by an Order dated 23.9.1998 by the learned Single Judge of this Court [A. V. Savant, J.I. It appears from the order that both the parties agreed before the Court for hearing of the notice of motion. It further appears that all the contentions including the preliminary issues were kept open. The Order passed by the Trial Court on 25.9.1998 was also carried to this High Court by way of Writ Petition, (Writ Petition No. 5238 of 1998). The learned Single Judge of this Court (Smt. K. K. Baam. J.) by her Order dated 19.4.1999 was pleased to uphold the order passed by the Trial Court and she was pleased to dismiss the Writ Petition holding that the suit did not relate to the Trust property but to the rights of the Respondents (plaintiffs) to worship which they were exercising over a period of time. The learned Judge further held that for the purpose of exercising the rights of worship there was no question of obtaining the permission of the Charity Commissioner under section 51 of the Bombay Public Trusts Act. The learned Judge however directed the Respondents ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 49/80 NMS368.11 (Plaintiffs) to join the Charity Commissioner as a party defendant. This Order was carried further in the Supreme Court by filing SLP which came to be dismissed summarily on 12.5.1999.
43. Mr.Anturkar, learned senior counsel placed reliance on Order 10 of Code of Civil Procedure and submits that application under Order 7 Rule 11 can be invoked only after pleadings are complete under Order 10 of Code of Civil Procedure and not at this stage. In support of this submission the learned senior counsel placed reliance on the judgment of the Supreme Court in case of Sopan Sukhdeo Sable (supra) and in particular paragraphs 11 to 13 which are already referred to aforesaid. Learned senior counsel also placed reliance on paragraphs 4 and 5 of the judgment of the Supreme Court in case of T.Arivandandan (supra) which is already referred to aforesaid.
44. Sections 50, 51 and 80 of Bombay Public Trust Act, 1950, are extract as under :-
50. Suit by or against or relating to public trusts or trustees or others In any case,(i) where is alleged that there is a breach of a public trust, negligence, misapplication or misconduct on the part of a trustee or trustees, (ii) where a direction or decree is required to recover the possession of or to follow a property belonging or alleged to be belonging to a public trust or the proceeds thereof or for an account of such property or proceeds from a trustee, extrustee, alienee, trespasser or any other person including a person holding adversely to the public trust but not a tenant or licensee,
(iii) Where the direction of the Court is deemed necessary for the administration of any public trust, or
(iv) for any declaration or injunction in favour of or against a public trust or trustee or trustees or beneficiary thereof, the Charity Commissioner after making such enquiry as he thinks necessary, or two or more persons having an interest in case ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 50/80 NMS368.11 the suit is under subclauses (i) to (iii) , or one or more such persons in case the suit is under cubclause (iv) having obtained the consent in writing of the Charity Commissioner as provided in section 51 may institute a suit whether contentious or not in the Court within the local limits of whose jurisdiction the whole or part of the subject matter of the trust is situate, to obtain a decree for any of the following relief's :(a) an order for the recovery of the possession of such property or proceeds thereof;
(b) the removal of any trustee or manager;
(c) the appointment of a new trustee or manager;
(d) vesting any property in a trustee;
(e) a direction for taking accounts and making certain enquiries;
(f) an order directing the trustees or others to pay to the trust the loss caused to the same by their breach of trust, negligence, misapplication, misconduct or willful default;
(g) a declaration as to what proportion of the trust property or of the interest therein shall be allocated to any particular object of the trust;
(h) a direction to apply the trust property or its income cy pres on the lines of section 56 if this relief is claimed along with any other relief mentioned in this section;
( i ) a direction authorising the whole or any part of the trust property to be let, sold, mortgaged or exchanged or in any manner alienated on such terms and conditions as the court may deem necessary;
(j) the settlement of scheme, or variation or alteration in a scheme already settled,
(k) an order for amalgamation of two or more trusts by framing a common scheme for the same;
(l) an order for winding up of any trust and applying the funds for other charitable purposes;
(m) an order for handing over of one trust to the trustees of some other trust and deregistering such trust;
(n) an order exonerating the trustees from technical breaches, etc;
(o) an order varying , altering, amending or superseding any instrument of trust;
(p) declaring or denying any right in favour of or against, a ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 51/80 NMS368.11 public trust or trustee or trustees or beneficiary thereof an issuing injunctions in appropriate cases; or
(q) granting any other relief as the nature of the case may require which would be a condition precedent to or consequential to any of the aforesaid relief's or is necessary in the interest of the trust:
Provided that no suit claiming any of the reliefs specified in this section shall be instituted in respect of any public trust, except in conformity with the provisions thereof; Provided further that, the Charity Commissioner may instead of instituting a suit make an application to the Court for a variation or alteration in a scheme already settled :
Provided also that, the provisions of this section and other consequential provisions shall apply to all public trusts, whether registered or not or exempted from the provisions of this Act under subsection (4) of section 1.
51. Consent of Charity Commissioner for institution of suit.
(1) If the persons having an interest in any public trust intend to file a suit of the nature specified in section 50, they shall apply to the Charity Commissioner in writing for his consent. If the Charity Commissioner after hearing the parties and making such enquiries (if any) as he thinks fit is satisfied that there is a prima facie case, he may within a period of six months from the date on which the application is made, grant or refuse his consent to the institution of such suit. The order of the Charity Commissioner refusing his consent shall be in writing and shall state the reasons for the refusal. (2) If the Charity Commissioner refuses his consent to the institution of the suit under subsection (1) the persons applying for such consent may file an appeal to the Divisional Commissioner in the manner provided by this Act.
(3) In every suit filed by persons having interest in any trust under section 50, the Charity Commissioner shall be a necessary party.
(4) Subject to the decision of the Divisional Commissioner in ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 52/80 NMS368.11 appeal under section 71, the decision of the Charity Commissioner under subsection (1) shall be final and conclusive.
80. Bar of jurisdiction :Save as expressly provided in this Act, no Civil Court shall have jurisdiction to decide or deal with any question which is by or under this Act to be decided or dealt with by any officer or authority under this Act, and in respect of which the decision or order of such officer or authority has been made final and conclusive.
45. Mr. Dwarkardas learned senior counsel appearing for the defendant no.1 in rejoinder submits that it is averred by the plaintiff himself in the plaint that he is trustee of the said trust and defendant no. 2 to defendant no.7 are purported trustees. It is submitted that the plaintiff himself has relied upon the pending change reports in support of such plea. It is also alleged by the plaintiff that he was appointed as a trustee for a further period of five years. All these change reports are pending before the authorities, filed under section 22 of Bombay Public Trust Act. Mr.Dwarkadas, learned senior counsel laid emphasis on the averments made in paragraphs 20, 27 and 30 of the plaint in support of this plea. It is submitted that thus it would be an issue in the suit as to whether plaintiff as well as defendant no.
2 to defendant no,7 are purported trustees or not which issue can be decided only in the pending change reports filed under section 22 of the Bombay Public Trusts Act and are pending. It is submitted that in view of bar under section 80 of the Bombay Public Trusts Act, this suit is does not maintainable.
46. Mr.Dwarkadas, learned senior counsel also invited my attention to the provisions of the trust deed in particular clause 12 (C) of the Trust Deed which provides for passing of a resolution by majority for filing a suit. My attention is also invited to the resolutions annexed at Exs.B and B1 relied upon by the plaintiff ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 53/80 NMS368.11 alleged to have been passed by the trust. It is submitted that it is thus clear from the perusal of the averments in the plaint itself that a dispute as to whether plaintiff is a trustee of the said trust or not exists which issue cannot be decided by this court. It is submitted that there are about 123 proceedings filed by the parties against each other and thus only charity commissioner can decide as to whether a party who claims to be a trustee or person interested in the trust shall be granted permission to file a suit on behalf of the trust or not.
47. Mr.Dwarkadas, learned senior counsel invited my attention to the judgment of Supreme Court in case of Shree Gollaleshwar Dev (supra) to demonstrate that the suits in that matter was filed by the trustees in the name of idol and on behalf of the trust after obtaining consent of the charity commissioner in writing under section 51. There was no dispute about the status of the trustees. Supreme Court has held that a suit can be filed by a trustee in the name of idol which suit is not defeated under sections 50 and 51 of Bombay Public Trusts Act. Idol can hold the property. Mr.Dwarkadas, learned senior counsel placed reliance on paragraphs 4, 5, 6, 10, 11, 12 and 14 of the said judgment. Learned senior counsel submits that there was no dispute before the Supreme Court that the suit was filed by a trustee on behalf of the trust after obtaining permission from the charity commissioner under section 51 of Bombay Public Trusts Act. The ratio of the Supreme Court in the said judgment is thus confined to the facts of the case.
48. Mr.Dwarkadas, learned senior counsel distinguished the judgment of this court in case of Amirchand Tulsiram Gupta (supra) delivered by the Division Bench of this court. Reliance is placed on paragraphs 6 and 7 of the judgment. It is submitted that the status of the plaintiff in that suit as trustees was not in dispute. The suit was filed against trespassers. It is submitted that since the status of the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 54/80 NMS368.11 plaintiff as trustee in this case is in dispute which question is pending before the charity commissioner, judgment of Division Bench of this court in case of Amirchand Tulsiram Gupta (supra) does not assist the plaintiff. It is submitted that charity commissioner has to make an equiry in this type of matters where family members who are claiming to be trustees are at logger heads and more particularly in view of the fact that about 123 proceedings filed by and between the parties are pending before the Charity commissioner and various courts. Mr.Dwarkadas, learned senior counsel submits that the plaintiff cannot claim to be an exclusive owner of the trust property in the capacity of a trustee or otherwise as his status as a trustee is in dispute. It is submitted that person having interest in the trust has to obtain consent of the charity commissioner before filing such suit. It is submitted that in any event, property of the trust cannot vest in one trustee. There is no resolution passed by the majority of the trustees. Mr.Dwarkadas, learned senior counsel placed heavy reliance on the judgment of the Supreme Court in case of Church of North India (supra) and more particularly in paragraph 82 and would submit that after considering he provisions of the Bombay Public Trusts Act in detail, it is held by the Supreme Court that the Bombay Public Trusts Act is a complete code in itself which provides for a complete machinery for a person interested in the trust to put forward his claim before the charity commissioner who is competent in go into the question. It is held that a third party cannot maintain a suit so as to avoid rigours of the provisions of the said Act.
49. Mr.Dwarkadas, learned senior counsel distinguished the judgment of this court reported in 2006 (4) Mah.L.J. 544 on the ground that the suit in that matter was filed by the trustees alongwith trust which is not the situation in this case. It is submitted that this court in the said judgment has held that the Supreme Court in case of Church of North India (supra) has not taken any contrary view than the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 55/80 NMS368.11 view expressed by the Division Bench of this court in case of Amirchannd T.Gupta (supra) and other two judgments.
50. In so far as judgment of this court in case of Chembur Trombay Education Society (supra) is concerned, it is submitted that facts of that case are totally different. Since the change report filed by the plaintiffs are pending, plaintiff cannot claim the status of the trustee and maintain the suit.
51. Mr.Kamdar, learned senior counsel appearing for defendant nos. 11, 13, 14 and 17 in rejoinder submits that when a person who claims to be a trustee, he is person interested and has to apply for permission to the charity commissioner under sections 50 and 51. It is submitted that the suit is filed by the plaintiff on behalf of the trust but is filed in his individual capacity. It is submitted that all the judgments relied upon by Mr.Anturkar, learned senior counsel deals with the suit filed by the trustees whose status is not in dispute and are clearly distinguishable with the facts of this case.
52. In so far as submission of Mr.Anturkar, learned senior counsel that permission of the charity commissioner would be required only if a trustee wants to file a suit in special court and not in regular civil court is concerned, it is submitted that a person who seeks to file a suit falling under the category of section 50 is required to take consent of the charity commissioner and only when such permission is obtained, question of filing such suit in a competent court having jurisdiction thereafter arises. It is submitted that the submission urged by Mr.Anturkar, learned senior counsel is contrary to plain language of sections 50 and 51 of the Bombay Public Trusts Act.
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53. Mr.Kamdar, learned senior counsel invited my attention to judgment of this court in First Appeal No. 2667 of 2007 and other connected appeals filed by the plaintiff herein and others against Leelavati Kirtilal Mehta Medical Trust and others. City civil court had held that that court had jurisdiction to entertain and try the suit and rejected the plea of maintainability of suit under section 80 of Bombay Public Trust Act, 1950. The said suit came to be dismissed ultimately which decree was impugned in the said proceedings before this court. The respondents had placed reliance on the judgment of Supreme Court in case of Church of North India (supra) in support of the submission that the city civil court had no jurisdiction to entertain and try that suit. The respondent in that proceedings had urged that the issue as regards the validity of the meeting dated 29 th April, 2006 would depend upon the status of Defendant No. 10, 11, 12 and 13 as trustees and since the change report under section 22 was still pending before the Charity Commissioner, that issue could not have been decided by the City Civil Court in the suit. This court held that all the learned counsel appearing for the appellants informed the court that on a considered view of the legal position and particularly having regard to the judgment of the Supreme Court in the case of Church of North India (supra), the appellants submitted to the correctness of the cross objection. This court held that having regard to the concession which has been made on behalf of the appellants which in the view of the court was consistent with the law laid down by the Supreme Court in the case of Church of North India (supra), the judgment of the trial judge has been rendered without jurisdiction. This court recorded that it was agreed and understood by the learned counsel that the suit would stand dismissed as being without jurisdiction. This court directed the Assistant Charity Commissioner to dispose of various change reports expeditiously. Relying upon this judgment, Mr. Kamdar learned senior counsel would submit that on interpretation of the judgment of Supreme Court in ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 57/80 NMS368.11 the case of Church of North India (supra) and on the statement of the plaintiffs, this court has held that since the Change report was pending, suit could not be filed. It is submitted that thus it is clear that present suit is barred under section 80 of the Bombay Public Trust Act. The said judgment of this court is binding on all the parties and that issue cannot be reopened and or re-agitated.
54. On the issue as to whether leave of the court was obtained before filing this suit or not at least in so far as prayer for interest is concerned, learned senior counsel submits that the plaintiff had filed Suit No. 2764 of 2004 against Mr. A.N. Mehta for recovery of about 5 Crores which suit has been admittedly withdrawn by the plaintiff. The Plaintiff thereafter lodged second suit bearing lodging no. 1224 of 2008 in this court in which plaintiff had claimed interest on loan which was also one of the prayer in that suit. It is submitted that after filing that suit, the plaintiff surreptitiously took away the original record of the said suit proceedings and carried out substantial amendments in the plaint without obtaining consent of the court. In the amended plaint, the plaintiff deleted the prayer for interest. Mr. Kamdar invited my attention to the unamended plaint and amended plaint which are on record of this proceedings in support of his submission that claim for interest was made in the original plaint bearing lodging no. 1224 of 2008 which was subsequently deleted illegally by carrying out substantial amendment without leave of the court. Learned senior counsel invited my attention to the order passed by this court in Notice of Motion No. 368 of 2011 by which plaintiff was granted liberty to withdraw suit. Learned senior counsel submits that there was no application for withdrawal of the suit with liberty to file fresh suit made by the plaintiffs admittedly. There was thus no question of this court granting any liberty to file a fresh suit. It is submitted that since there was no application for liberty to file fresh suit for same cause of action or any part thereof, plaintiff could not file a ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 58/80 NMS368.11 fresh suit for claiming interest which was subject matter of the first suit.
55. Mr. Kamdar learned senior counsel distinguished the judgments of various courts including this court relied upon by Mr. Anturkar by pointing out that in all those matters, application for withdrawal of suit with liberty to file a fresh suit was made in writing which is absent in this case and thus those judgments are clearly distinguishable with the facts of this case. Mr. Kamdar learned senior counsel placed reliance on order 23 rule 1(3) and also order 23 rule 1(4) (b) and would submit that any suit which is withdrawn without liberty to file fresh suit for the same cause of action or any part of such claim is barred and thus under Order 7 rule 11(d) plaint is liable to be rejected.
56. In the alternative Mr. Kamdar submits that even if it is considered for the sake of argument, that plaintiff was granted liberty to file a fresh suit, in so far as claim for interest is concerned, plaintiff had already exercised such liberty while filing second suit by making a claim for interest in the original plaint which claim was subsequently deleted. Once the liberty was already exercised and thereafter such claim is deleted, plaintiff cannot exercise such liberty once again and make the similar claim which has been done by the plaintiff in this suit. The prayer for interest is thus clearly barred under order 23 rule 1(3) read with Order 23 rule 1(4)
(b) of C.P.C. Mr. Kamdar placed heavy reliance on the praecipe filed by the plaintiff for seeking clarification of the order passed by this court allowing the plaintiff to withdraw the suit. It is submitted that it is not the case of the plaintiff in that praecipe that the plaintiff had applied for liberty to file a fresh suit while seeking liberty to withdraw the said suit and such application was not referred in the said order. The plaintiff proceeded on the premise that liberty was deemed to have been granted which was absent in the order passed by this court. This court ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 59/80 NMS368.11 has therefore, rightly passed no order on such praecipe filed by the plaintiff which clearly indicates that no such liberty was applied for by the plaintiff and therefore, question of granting such liberty did not arise.
57. Mr. Sancheti learned senior counsel appearing for defendant no. 15 and 16 submits that under Order 10 rule 1, court can pass an order for deletion of any portion of the pleadings even sou motu which is vexatious and no application is required by the defendant. My attention is invited to Order 6 rule 16 of C.P.C. in support of his submission that court can strike out pleadings under that provision without any application in writing. It is submitted that since it is clear that there are no allegations against defendant no. 15 and 16 and in any event there are no particulars of any alleged collusion, on a meaningful reading of the plaint, it discloses no cause of action and thus both the prayers i.e. prayer a(i) and (a)(ii) of the plaint in so far as defendant no. 15 and 16 are concerned shall be dismissed. Mr. Sancheti, learned senior counsel distinguished the judgment of the Supreme Court in (2004) 3 SCC 137. Mr. Sancheti placed reliance on the judgment of this court reported in AIR 1995 Bombay 127 and particularly paragraph 10 thereof and would submit that separate application under Order 7 rule 11 in writing by defendant no. 15 and 16 is not necessary.
REASONS AND CONCLUSION :
58. I will first decide whether this suit filed by the plaintiff is by or against or relating to the said trust, trustees and others falling under any of the categories provided in section 50 of the Bombay Public Trusts Act, 1950 or under section 51 and whether prior consent of the charity commissioner was required before institution of this suit. For the purpose of deciding this issue, it would be necessary to refer to the averments made in the plaint and the prayers.
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59. It is alleged in the plaint that the plaintiff is a trustee of the said trust and the Defendant nos.1, 19 and 20 are permanent trustees of the said trust. It is alleged that defendant nos.21 and 22 are also trustees of the said trust and defendant nos.
6 and 7 have ceased to be the trustees of the said trust. It is case in the plaint that defendant no.7 the alleged trustee has been signing all the cheques in collusion with defendant no.1 since 2000 onwards and defendant nos. 1 and 7 were in complete charge and control of the said trust and funds of the Lilavati Hospital and Research Centre. It is alleged that plaintiff and defendant no.6 were appointed as term trustees for a period of five years at a meeting held on 11 th April, 2001. The plaintiff was re-appointed as a trustee for a further period of five years at a meeting of permanent trustees held on 8th April, 2006. The appointment of defendant no.6 however was not renewed in the said meeting. It is alleged that appointment of defendant no.7 as a permanent trustee is under challenge before the Deputy/Joint Charity Commissioner. It is alleged that change report in respect of the appointment of defendant no.22 as a trustee has been filed with the office of Deputy Charity Commissioner. Copies of the trust deed and the resolutions pertaining to appointment of plaintiff and defendant no. 21 as trustees and resolution dated 11th May 2008 pertaining to appointment of defendant no.22 as trustee are annexed to the plaint.
60. It is alleged in the plaint that defendant no.7 in collusion with defendant nos. 1 to 6 and 8 to 18 systematically started to siphon of crores of rupees from the funds of the said trust and the said hospital in collusion with each other. It is alleged that defendant no.7 has committed acts of malfeasance, misfeasance, misappropriation, breach of trust. It is alleged that defendant nos. 1 to 7 in collusion with defendant no.12, 13, 16 and 17 have defrauded the said trust and the said hospital. No recovery steps have been initiated by the said trust even when ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 61/80 NMS368.11 defendant nos.12 and 16 had been acting as advocates/counsel of the trust. It is alleged that no outstanding amount is received by the said trust till death. It is alleged that defendant nos 1 to 7 have high handedly and arbitrarily parted with the trust funds with the intention to collectively siphon away the said funds. The trust failed to take any steps to recover the said amounts thereby the trust is a looser of the said amount as well as interest thereof. The trust is using interest on the funds and also runs the risk of loosing the entire amount provided to some of the defendants. In paragraph 13 of the plaint, it is alleged that a sum of Rs.
13,43,93,988/- is outstanding and payable by defendant nos. 1 to 7 and 10 to the said trust. In para 16 it is alleged that the trust is put to loss as far as interest on Rs.
2.30 crores is concerned and the defendant nos. 1 to 7, 10 and 17 have collectively committed an act of misapplication of trust funds and misappropriation thereof.
61. In paragraph 19 of the plaint, it is alleged that if the funds are recovered, same shall be deposited with the office of charity commissioner so as to protect the said funds from further misappropriation. In para 20 it is alleged that on account of disputes between the trustees, the plaintiff was not permitted to participate in the day to day affairs of the said trust and was wrongfully kept out. Defendant nos. 21 and 22 are also wrongfully and illegally kept away from the management of the trust and from discharging their duties. The most of trustee of the trust are not allowing the plaintiff to participate though several letters were addressed.
62. In paragraph 27 of the plaint, it is alleged that during the period between 2001 to 2006, defendant nos. 1 to 7 and defendant nos.12, 13, 16 and 17 in collusion with each other indulged in a clever scheme of siphoning of crores of rupees from a public charitable trust in a systematically perpetuated fraud. It is alleged that the colluding defendants have acquired various immoveable properties ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 62/80 NMS368.11 from the funds siphoned from the said public charitable trust.
63. In paragraph 32 of the plaint, it is submitted that defendant nos. 1 to 17 are bound and liable to disclose all dealings of the said trust during the relevant period of 2001 to 2006. It is alleged that defendant no.1 in collusion with defendant no.7 have signed various cheques whereby the funds of the said trust had been frittered away. In paragraph 33 of the plaint, it is alleged that the purported minutes tendered by the advocates for the trust in the City Civil Court were fraudulent and got up documents. Application filed by the defendant no.19 under section 41-B of the Bombay Public Trusts Act, 1950 before the joint charity commissioner is decided. Supreme court has appointed an administrator in respect of the said trust. In paragraph 46 of the plaint, it s alleged that the suit is not barred by law of limitation as the suit is filed for recovery of amounts siphoned off and are due and payable to the registered charitable trust and knowledge of those alleged fraudulent transactions came to light only in 2006-07 and the suit is therefore filed within the period of limitation from the date of knowledge of those transactions.
64. The plaintiff has prayed for an order and decree in favour of the plaintiff and/or the said trust against defendants nos. 1 to 17.
65. On perusal of the plaint as a whole and on meaningful reading of the averments and prayers in the plaint, it is clear that the plaintiff who claims to be one of the trustee has alleged a breach of public trust, negligence, misapplication or misconduct on the part of some of the trustees, has applied for an order and decree against some of the defendants who are admittedly trustees of the said trust and some of them are joined as alleged trustees and also against some of the companies which are alleged to be under control of some of the trustees. The ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 63/80 NMS368.11 plaintiff has applied for money claim against all the defendants alleging loss caused to the trust by virtue of alleged breach of trust, negligence, misapplication, misconduct or willful default. In my view the case of the plaintiffs falls under sections 50(i), (ii) (a), (d), (f). Plaintiffs seek money decree not only in his favour as a trustee but also in favour of the trust. In my view, the consent of the charity commissioner would be required and ought to have been obtained before filing this suit. It is not in dispute that large number of proceedings filed by and between the parties regarding trust property and management are pending not only in various courts but also before the charity commissioner and other authorities under the Bombay Public Trusts Act. ig Various change reports filed reporting change regarding appointment of the plaintiff and some of the defendants as trustees are heavily contested and are pending before charity commissioner. It is apparent from the plain reading of the plaint itself that status of the plaintiffs as trustee and status of some of the defendants who are described as alleged trustees in the plaint are pending before charity commissioner.
66. Next question that arises for consideration is whether suit filed by the plaintiff is for enforcement of the personal civil rights of the plaintiff or is on behalf of the trust and acting as trustee of the said trust.
67. Supreme Court in case of Vinayaka Dev, Idagunji and Others Versus Shivaram and Others, (2005) 6 SCC 641 has held that the Bombay Public Trust Act seeks to regulate and make better provision for the administration of public religious and charitable trust. Such trusts cater to things of public interest i.e. things which concern large sections of the public. Unless such trusts are properly administered, public interest will suffer and therefore, matters affecting administration of such trusts are covered under section 50 of the Bombay Public ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 64/80 NMS368.11 Trust Act. These suits are suits in representative capacity and pertains to matters of public interest. It is held that perusal of section 50 of the Act shows that in matters referred are enumerated in section 50, a suit is to be instituted after obtaining the consent in writing of the Charity Commissioner as per the provisions of section 51 of the Act. If the matter pertains to administration of public trust then the Charity Commissioner comes into the picture and a civil suit is not maintainable without compliance with section 50 and 51 of the Act. The Supreme Court in that matter was considering the facts in the suit filed by the plaintiffs therein seeking a declaration about their hereditary right as archaks of the temple which right was claimed in their personal capacity as a family of Archaks who had been performing the functions of Archaks since the day the temple was established and the deity was consecrated. Considering those facts Supreme Court held that the provision of section 50 did not cover the suit of that type as there was no public interest involved. The only interest was that of the plaintiffs and their families which right was purely of a private nature. Supreme Court held that in the facts of that case section 50 of the Bombay Public Trust Act was not attracted. Paragraphs 8, 11 to 14 of the said judgment read thus :
"8. A perusal of Section 50 of the Act shows that in matters referred to or enumerated in the said Section, a suit is to be instituted after obtaining the consent in writing of the Charity Commissioner as per provisions of Section 51 of the Act. The learned counsel for the appellants submitted that the claim of the plaintiffs in the plaint falls within the ambit of administration of a public trust as admittedly there is a public trust with respect to the temple in question. If the matter pertains to administration of public trust then the Charity Commissioner comes into the picture and a Civil suit is not maintainable without compliance of Sections 50 and 51 of the Act. The real question is whether the present suit is a suit pertaining to administration of a public trust. In response to this question, the learned counsel for the respondents drew our attention to the preamble to the Act which provides "an Act to regulate and to make better provision for the ::: Downloaded on - 29/03/2014 19:00:12 ::: hvn 65/80 NMS368.11 administration of public religious and charitable trusts in the State of Bombay.
11. It was argued on behalf of the respondents that the reliefs claimed in the present suit do not fall in any of the clauses of Section 50 of the Act. There is no allegation of breach of trust; no declaration is sought that any property is a property belonging to a public trust. The right to archakship is an individual and personal right enforceable under ordinary law; nor any direction of the court is sought for administration of the public trust. The plaintiffs have never sought any orders of the court regarding administration of the trust. To illustrate the point our attention was drawn to Sri Kallagar Devasthanan vs. Thiruvengadathan [ AIR (30) 1943 Madras 222]. In this case the question was about the competence of Civil Court to entertain a suit. Father of the plaintiffs in this case was a hereditary archak of a temple. The plaintiff was adopted by the mother after the death of his father.
The trust did not recognize the plaintiff as an archak. The plaintiff filed a civil suit challenging the action and he being not allowed to be archak of the temple. Objection was taken about the maintainability of the suit. Reliance was placed on Section 73 of the Hindu Religious and Endowments Act by the defendants in support of objection regarding maintainability of the suit. The said Section had provision similar to the one under consideration in the present case. The following observations are relevant for the present purpose :
"If the words "administration or management"
used in sub-clause (3) of s.73 have been employed with reference to the "religious endowment" as defined in the Act and this is what is stated in that sub-clause, it appears to be clear that they could not possibly be taken to cover or include the case of a dismissal of an archaka of a temple. The administration or management must be with reference to the "religious endowment," i.e. with reference to the property mentioned in the definition and not with respect to the dismissal of an archaka. The suit to set aside his dismissal relates to a personal right and as long as there is no question relating to the administration or management of the endowed property, the suit cannot be held to have been barred under that section."
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12. This was also a case in which right to archakship was claimed and it was held to be a private personal right which had nothing to do with administration or management of the trust and the suit was held to be maintainable in a civil court. In the case in hand respondents/plaintiffs are trying to establish their hereditary right to act as archaks in the temple in suit. This has nothing to do with administration of the trust.
13. What is to be seen is the relief the plaintiffs are seeking from the court. First of all, they are seeking a declaration about their hereditary right as archaks of the temple. This right is claimed in their personal capacity as a family of archaks who have been performing the functions of archaks since the day the temple was established and the deity was consecrated. It is different matter whether ultimately the plaintiffs' contention is accepted by the court or not. Surely, the plaintiffs are entitled to have their claim examined by the court. If they fail to establish their claim, they will be out of the court. However, if they succeed in establishing the claim they will be entitled to the declaration sought. They cannot be non suited at the threshold unless the suit is expressly barred by any statute. We have seen the provision of Section 50 of the Bombay Public Trusts Act relied upon by the appellants-defendants. The said section does not cover a suit of the present type. Analogy has been drawn of Section 92 of the Code of Civil Procedure while considering Section 50 of Bombay Public Trusts Act. Both provisions are in the nature of representative suits which pertain to public trusts and protection of public interest in the trusts. In the present case, there is no public interest involved. The only interest is that of the plaintiffs and their families. The right of archakship is claimed on the basis of inheritance. It is a hereditary personal right which they want to establish. The right is purely of a private nature. We are of the view that Section 50 of the Bombay Public Trusts Act is not attracted at all in the facts of the present case.
14. We have seen the object of the Bombay Public Trusts Act. Appropriately the Act seeks to regulate and make better provision for administration of public religious and charitable trusts. Such trusts cater to things of public interest, i.e .things which concern ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 67/80 NMS368.11 large sections of public. Unless such trusts are properly administered public interest will suffer. Therefore, matters affecting administration of such trusts are covered under Section 50 of the Bombay Public Trusts Act. This situation is somewhat similar to suits under Section 92 of the Code of Civil Procedure. These suits are suits in representative capacity and pertain to matters of public interest. In contrast the suit which has given rise to the present appeal is a suit to establish an individual right. The plaintiffs claim that they are hereditary archaks of the temple since time immemorial and are entitled to exercise this right which cannot be taken away from them. No public interest is involved. Public is not concerned whether A acts as an archak or B acts. Such a suit, therefore, cannot be covered by Section 50 of the Act. Law is settled on this aspect as per various judgments of this Court."
68. In my view, the averments made in the plaint along with the prayers in the suit clearly indicates that the plaintiffs have filed the suit claiming to be a trustee and seeks an order and decree against the defendants that various amounts be paid by the defendants to the plaintiffs as trustee or to the said trust. Plaintiff has thus not claimed any personal rights or has not filed the suit which can be considered as a suit for enforcement of the rights of a private nature. The principle of law laid down by the Supreme Court in case of Vinayaka Dev (supra) would apply to the facts of this case which clearly holds that the matters affecting administration of trust are covered by section 50 of Bombay Public Trust Act and consent of the Charity Commissioner for filing such suit would be mandatory. Though the Supreme Court in the facts of that case rendered a finding that the plaintiffs had claimed private rights and for enforcement of such private rights, in the facts of that case section 50 of the Bombay Public Trust Act would not be attracted, however, the principles laid down by the Supreme Court in the said judgment would squarely apply to the facts of this case. A perusal of the averments in the plaint and prayers clearly indicates that the suit and the reliefs claimed relate to the ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 68/80 NMS368.11 working of the trust and its trustees and therefore, permission of the Charity Commissioner would be required when a suit is instituted by a person having interest of a nature provided in section 50 of the Bombay Public Trust Act.
69. In my view since the consent of the Charity Commissioner is a condition precedent, before filing of the suit, considering the nature of averments and the reliefs claimed in this case and the plaintiff not having obtained the consent of Charity Commissioner, it attracts order 7 rule 11(d) of the Code of Civil Procedure, 1908 clearly and in view of non compliance thereof the plaint deserves to be rejected.
70. In my view, the applicants in the notice of motion have rightly placed reliance on section 80 of the Bombay Public Trust Act, 1950 and the judgment delivered by this court in First Appeal referred to aforesaid and order passed by the Division Bench of this court in case of Charu Mehta (supra) in support of their submission that since one of the question in the suit is whether plaintiff and some of the defendants are trustees or not is pending and is being agitated in the change reports filed under section 22 are pending, which issues cannot be decided in this proceedings and thus this court has no jurisdiction under section 80 of the Bombay Public Trust Act to decide such question.
71. In so far as submission of Mr. Anturkar, learned senior counsel that consent of Charity Commissioner is required only, if suit is filed in the city civil court and not when when filed in a special court i.e. in this court is concerned, in my view there is no merit in this submission advanced by the learned senior counsel. The expression "court" provided in section 50 read with the definition of "court" under section 2(4) has to be read in my view as court having competent jurisdiction. If ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 69/80 NMS368.11 the submissions of the learned senior counsel is accepted, City Civil Court would have jurisdiction to grant reliefs falling under section 50 even if it does not have pecuniary or territorial jurisdiction to entertain such suit. I am afraid I cannot accept such submission which is contrary to legislative intent as is apparent from the plain reading of section 50 read with section 2(4) of the Bombay Pubic Trust Act, 1950. The submission of the learned senior counsel is thus devoid of merit and is rejected.
72. In so far as judgment of Supreme Court in case of Shree Gollaleshwar Dev and Ors. (supra) relied upon by Mr. Anturkar is concerned, perusal of the said judgment indicates that the suit was filed by the trustees in the name of idol as plaintiff no. 1 and trustee as plaintiff no. 2. In paragraph 14 of the said judgment, it is held by the Supreme Court that under section 50 of the Bombay Public Trusts Act, a right is created to institute a suit by the Charity Commissioner or by two or more persons interested in the trust in the form of supplementary statutory provisions without defeasance of the right of the manager or of the trustee or a shebait of an idol to bring a suit in the name of idol to recover the property of the trust in the usual way. It is held that there is no reason as why the two or more persons interested in the trust should be deprived of the right to bring a suit as contemplated by section 50(ii) (a) of the Bombay Public Trusts Act. Although sub section (1) of section 52 makes section 92 and 93 of the Code of Civil Procedure inapplicable the public trust registered under the said Act, it has made provision by section 50 for institution of such suit by the Charity Commissioner or by two or more persons interested in the trust and having obtained the consent in writing of the Charity Commissioner under section 51 of the Bombay Public Trusts Act. It is held that one of the reliefs that can be claimed in a suit brought under section 50 of the Bombay Public Trust Act is that ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 70/80 NMS368.11 covered by relief (a) set out in clause (ii) which was for a declaration that a certain property belongs to a public trust and for possession thereof from a person holding it adversely to the trust which a suit brought by the Charity Commissioner or two or more persons interested in the trust with his consent in writing as provided in section 51 of the Act. In my view it is not the view of the Supreme Court in that judgment that consent of charity commissioner is not required for filing a suit even though the reliefs claimed in the suit by a person interested falls under and within the purview of sub section (1) and (2) of section 50 read with section 51 of the Act.
Even in the matter before the Supreme Court, the suit was filed in the name of idol and by the trustee after obtaining consent of the Charity Commissioner. In my view, the said judgment of the Supreme Court does not assist the plaintiff but assist the defendants.
73. In so far as judgment of the Division Bench of this Court in case of Amirchand Tulsiram Gupta (supra) is concerned, suit was filed by the trustees against a trespasser for recovery of possession without obtaining prior approval of the Charity Commissioner. All the trustees were parties to the said suit. There was no dispute amongst the parties about the status of a the plaintiff or other defendants as trustees of the trust. In paragraph 6 of the said judgment it is held by the Division Bench of this court that under section 50 of the Bombay Public Trusts Act, it is provided that apart from the Charity Commissioner two or more persons having the interest and having obtained consent in writing of the Charity Commissioner can institute a suit and seek relief which are set out in that section. It is held that section 51 of the Act provides that if person having an interest in any public trust intends to file a suit of the nature specified in section 50, then such person shall apply to the Charity Commissioner in writing for his consent. The charity commissioner may grant or refuse consent depending upon the satisfaction ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 71/80 NMS368.11 of the existence of a prima facie case. The Division Bench of this court has followed the judgment of the Supreme Court in case of Shree Gollaleshwar Dev and Ors. (supra) in which Supreme Court had considered the situation where suit was filed in the name of idol and by the trustee after obtaining consent of the Charity Commissioner. In my view the judgment of the Division Bench in case of Amirchand Tulsiram Gupta (supra) is clearly distinguishable with the facts of this case.
74. Supreme Court in case of Church of North India (supra) has analysed the scheme and provisions of the Bombay Public Trusts Act and after adverting to various earlier judgments of Supreme Court including judgment in case of Shree Gollaleshwar Dev (supra) has held that the plaintiffs in that suit with a view to obtain an order of injunction in respect of the properties of the trust were required to establish that they could file a suit for enforcement of the right of the trust as a religious trust and such a legal right vest either in the plaintiff or in the trust indirectly and such a prayer relating to the possession of the property comes squarely within the purview of the Bombay Public Trusts Act. If the question as regards recovery of possession of the property belonging to a public trust squarely falls within the purview of section 50 of the Act, had such application been filed before the charity commissioner he was required to go into the question as to whether the plaintiffs were persons having interest in the trust and whether a consent should be given to them to maintain a suit. It is held that only when such consent is granted, a suit could be filed in terms of section 51 of the Act. In the event of refusal to give consent, the persons interested could have preferred an appeal. It is held by the Supreme Court that the provisions of the Bombay Public Trusts Act and the scheme thereof leaves no manner of doubt that the Act is a complete code in itself and provides for a complete machinery for a person ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 72/80 NMS368.11 interested in the trust to put forward its claim before the charity commissioner who is competent to go into the question and to prefer appeal if he feels aggrieved by any decision. It is held that if the property did not validly vest in a trust or if a trust itself is not valid in law, the authorities under the Act will have no jurisdiction to determine the said question. It is held by the supreme court that with a view to determine the question as regards exclusion of jurisdiction of the civil court in the terms of the provisions of the Act, the court has to consider what, in substance, and not merely in form, is the nature of the plaint made in the suit and the underline object in seeking real relief therein. If for the purpose of grant of an appeal, the court comes to the conclusion that the question is required to be determined or dealt with by an authority under the Act, the jurisdiction of the civil court must be held to have been ousted.
75. In the facts of this case, one more question which arises for consideration of this court is that since status of the plaintiff as trustee itself is in dispute and that question is pending before charity commissioner admittedly, whether this court can consider such question in this suit which is pending adjudication before the charity commissioner.
76. In case of Sopan Sukhdeo Sable (supra), Supreme Court has held that for instituting a suit of the nature specified in section 50 of the Bombay Public Trusts Act, prior consent of the charity commissioner is necessary under section 51.
77. Division bench of this court in case of Charu K. Mehta vs. Lilavati Kirtilal Mehta Medical Trust 2013 (3) All.M.R. 206 which dispute was in respect of the same trust and between the same parties, Division Bench after considering the judgment of Supreme Court in case of Church of North India (supra) has ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 73/80 NMS368.11 dismissed the originating summons holding it barred under section 80 of Bombay Public Trusts Act, 1950 on the ground that the said proceedings could be considered only by charity commissioner. Division Bench also considered the fact that several suits or proceedings have been instituted by the parties to that proceedings in which the interpretation of diverse clauses of the deed of trust was placed in issue. This court also considered the order passed by the learned Single Judge dated 27th February, 2009 in first Appeals filed by one of the parties to this proceedings which was directed against rejection of plaint by the City City Court on the ground that change reports were pending before the charity commissioner under section 22 of the Bombay Public Trusts Act.
78. The learned Single Judge had recorded the submission of the appellants therein that on a considered view of the legal position having regard to the judgment of the Supreme Court in case of Church of North India (supra) the appellants submitted to the correctness of the cross objections in the facts of that suit out of which the first appeals arose in that case. After recording the submissions of the appellant, this court held that having regard to the concession which had been made on behalf of the appellants which was consistent with the law laid down by the Supreme Court in case of Church of North India (supra) the judgment of the learned trial judge has been rendered without jurisdiction. The plaintiff herein was one of the party to the said proceedings. This court also observed that there are live disputes between the parties, disputes over the appointment of the trustees, the mode of succession and validity of meetings which are the subject matter of change reports which are pending. This court considered that it was evident from a bare reading of the averments contained in the plaint that the change reports are pending. It is observed that the matters which are pending before the Assistant Charity Commissioner are sought to be brought before this ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 74/80 NMS368.11 court in the guise of originating summons. On plain and meaningful reading of the entire plaint, a question that may arise in the suit is about the status of the plaintiff as well as son of defendant as a trustee which issue is admittedly pending before the charity commissioner.
79. In my view the question which has to be decided or dealt with by the authority under section 22 of the Bombay Public Trusts Act thus cannot be decided by a civil court and such adjudication is barred under section 80 of the Bombay Public Trusts Act, 1950. The judgment of Division Bench of this court in case of Charu K. Mehta (supra) which has adverted to the judgment of Supreme Court in case of Church of North India (supra) and the order passed by the learned Single Judge in first appeal between the same parties upholding the order passed by the City Civil Court rejecting the plaint under Order 7 Rule 11 squarely applies to the facts of this case. I am in respectful agreement with the judgment of the Division Bench and the learned Single Judge. The learned Single Judge in the first appeal has upheld the order passed by the City Civil Court not only based on the concession made by the appellant but had found the said concession in conformity with the law laid down by the Supreme Court in case of Church of North India (supra).
80. I will now deal with the issue whether this court had granted liberty to the plaintiff to file fresh suit for same cause of action or not and what is the effect thereof under Order 23 Rule 1(3) and (4) of the Code of Civil Procedure.
81. A perusal of the record indicates that the plaintiff had made an oral application before this court for withdrawal of the Suit No. 2764 of 2007. This court passed an order granting liberty to the plaintiff to withdraw the said suit. The ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 75/80 NMS368.11 said order does not indicate that any application was made by the plaintiff for liberty to file a fresh suit after withdrawal of the said suit. On perusal of the praecipe filed by the plaintiff for seeking clarification of the order passed by this court, it is clear that it was not the case of the plaintiff that though plaintiff had sought liberty to withdraw suit with liberty to file fresh suit, this court had not recorded such application to file a fresh suit in the said order. On the contrary the plaintiff has proceeded on the premise that the liberty was deemed to have been granted by the court for filing a fresh suit for same cause of action. A perusal of the order passed by this court on 23 rd October, 2008 on praecipe filed by the plaintiff clearly indicates that this court has passed 'No order'.
ig With this background, I will now deal with the judgments relied upon by Mr.Anturkar, learned senior counsel appearing for the plaintiff.
82. In so far as judgment of this court in case of Mr.Mario Shaw (supra) relied upon by Mr.Auturnkar is concerned, paragraph 6 of the said judgment clearly indicates that the applicant had filed an application for withdrawal of the dispute with a liberty to file a fresh proceedings. This court held that if an application is made for withdrawal of suit with liberty to file a suit, it is not open for the court to grant only permission for withdrawal without liberty to institute the proceedings, though it is open for the court to reject such application. In my view, since the plaintiff is not able to produce any record to indicate that the plaintiff had made an application for liberty to file a fresh suit while withdrawing the suit, the said judgment of this court is of no assistance to the plaintiff and does not apply to the facts of this case.
83. In so far as judgment of Supreme Court in case of Vimlesh Kumari Kulshreshta (supra) relied upon by Mr.Anturkar is concerned, plaintiff in that ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 76/80 NMS368.11 matter had filed a second suit during the pendency of the first suit. The second suit was filed by the plaintiff in view of the objection raised by the defendant about non payment of proper court fees. After filing of second suit, plaintiff had applied for leave to withdraw the first suit under Order 23 Rule 1. With these facts in hand, Supreme Court held that provisions contained in Order 23 Rule 1 of the Code of Civil Procedure was not applicable. This judgment of Supreme Court is also not applicable to the facts of this case and is of no assistance to the plaintiff.
84. In so far as judgment of this court in case of Devidas Tulsiram Brijwani (supra) is concerned, the plaintiff in that matter had applied for liberty to withdraw suit with liberty to file fresh suit on same cause of action. This court had though granted liberty to withdraw suit, rejected the prayer for liberty to file a fresh suit.
Order rejecting liberty to file a fresh suit by the trial court was impugned in that proceedings before this court. This court in the said judgment has set aside the order refusing to grant liberty to file fresh suit. In my view this judgment is not at all applicable to the fact of this case and is of no assistance to the plaintiff.
85. In so far as judgment of Orissa High Court in case of Muralidhar Marwari (supra) is concerned, in paragraph 9 of the said judgment, the Orissa High Court held that if a plaintiff seeks liberty to file fresh suit, plaintiff must ask leave to the court and make out case for that purpose under clause A or (B) of Order 23 Rule 1 (2). However in this case, plaintiff could not prove that any such application for liberty to file a fresh suit was made and/or case was made out for that purpose under clause (A) or (B) of Order 23 Rule 1(2) but such liberty was rejected by this court. In my view this judgment assist the defendants and not the plaintiff.
86. In so far as judgment of Patna High Court in case of Khudi Rai (supra) ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 77/80 NMS368.11 relied upon by Mr. Anturkar is concerned, Patna High Court has held that when an application is made by a plaintiff to withdraw from a suit with liberty to bring a fresh suit on which an order is passed giving the permission to withdraw from this suit, although nothing is said in the order as to the liberty to the plaintiff to institute a fresh suit in the same cause of action, that order ought to be read alongwith the petition and construed as granting permission to file a fresh suit. In my view, this judgment also is of no assistance to the plaintiff as no application for seeking liberty to file a fresh suit was made by the plaintiff. This court therefore passed 'No order ' on the praecipe filed by the plaintiff.
87. A perusal of the record also indicates that in the first suit filed by the plaintiff, plaintiff had prayed for interest. After withdrawal of that suit, plaintiff filed second suit (Suit No. 1224 of 2008) in this court and claimed interest in the suit. The plaintiff thereafter carried out substantial amendments without obtaining permission of the court and deleted prayer for interest in the amended plaint. This court has passed strictures against the plaintiff for this act on the part of the plaintiff and directed the office to keep the papers of that suit in custody. A copy of the original plaint and copy of the amended plaint are on record of this proceedings. My attention is invited to those proceedings by Mr.Kamdar, learned senior counsel appearing for some of the defendants. It is one of the submission of learned senior counsel that even if it is considered for the sake of argument that this court had granted liberty to the plaintiff to file a fresh suit on same cause of action while granting liberty to withdraw first suit, though plaintiff had claimed interest on loan amount on the second suit initially, plaintiff had admittedly deleted that prayer while carrying out substantial amendment and thus liberty if any granted by the plaintiff to file a fresh suit on same cause of action was once having exercised and thereafter voluntarily deleting that claim for interest in that suit, ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 78/80 NMS368.11 plaintiff could not have exercised the alleged liberty for second time in making the claim of interest again in this suit. Mr.Kamdar, learned senior counsel placed reliance on Order 23 Rule 1(3) and Order 23 Rule 1(4) (b). In my view even if it is considered for the sake of argument that plaintiff was granted liberty to file a fresh suit on same cause of action, plaintiff once having exercised that liberty by claiming interest in the second suit and thereafter deleting that claim for interest in that second suit which is admittedly pending, plaintiff could not have claimed interest again in this suit by exercising the alleged liberty to file a fresh suit on same cause of action again. In my view the claim for interest is on the face of it barred under Order 23 Rule 1(3) read with Order 23 Rule 1(4) (b) of Code of Civil Procedure and plaint in respect of such claim is liable to be rejected under Order 7 Rule 11 (d) of the Code of Civil Procedure, 1908 also.
88. I shall now deal with the submission of Mr.Sancheti, learned senior counsel appearing for defendant nos. 15 and 16 who have though not filed any application separately under Order 7 Rule 11 of Code of Civil Procedure however have urged through the learned senior counsel before this court that the suit against them is totally vexatious, frivolous and does not disclose any cause of action in the plaint.
It is submitted that though prayer a(ii) is basically made against defendant no.l1 who had alleged to have not returned the principal amount, in the prayer clause, plaintiff has made claim in respect of such amount also against defendant nos. 15 and 16 who are in no way concerned or responsible of any of such alleged transaction at all. Defendant nos. 15 and 16 are advocates. A meaningful reading of the plaint as a whole indicates that though the plaintiff had alleged fraud against defendants nos. 15 and 16 no particulars of such alleged fraud or misappropriation which particulars are mandatory to be furnished under Order 6 Rule 4 of Code of Civil Procedure are furnished. In so far as other prayers against defendants nos. 15 ::: Downloaded on - 29/03/2014 19:00:13 ::: hvn 79/80 NMS368.11 ad 16 are concerned, except bare allegations in the plaint that there was a collusion between all the defendants, there are no particulars or facts pleaded constituting the cause of action against defendants nos. 15 and 16.
89. Supreme Court in case of Church of Christ Charitable Trust and Educational Charitable Society (supra) has held that if the allegations are vexatious and meritless and not disclosing a clear right or material to sue, it is the duty of the trial judge to exercise his power under Order 7 Rule 11. The Supreme Court has adverted to the earlier judgment of that court delivered by the Bench presided by Shri Justice Krishna Iyer which had held that if clever drafting has created the illusion of a cause of action, it should be nipped in the bud at the first hearing by examining the parties under Order 10 of the court. It is held that while scrutinizing the averments in the plaint, it is bound and duty of the trial court to ascertain the materials for cause of action. The cause of action is a bundle of facts which taken with the law applicable to them gives the plaintiff the right to relief against the defendant. Every fact which is necessary for the plaintiff to prove to enable him to get a decree should be set out in clear terms. It is held that a cause of action must include some act done by the defendant since in the absence of such an act, no cause of action can possibly accrue. In my view on meaningful reading of the entire plaint including prayers, the plaint does not disclose any cause of action against defendants nos. 12, 15 and 16. In my view, defendant nos. 12, 15 and 16 are dragged into this litigation unnecessarily with a view to malign their reputation and without any basis. In my view the plaint in no manner whatsoever discloses any cause of action against defendant nos. 12, 15 and 16 and plaint is rejected against defendants nos. 12, 15 and 16 on this ground also.
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90. I, therefore, pass the following order :
(a) Plaint in suit No. 2521 of 2008 is rejected.
(b) Notice of Motion No. 368 of 2011 and Notice of Motion No. 3050 of 2008 are disposed off in aforesaid terms.
(c) No order as to costs.
(R.D. DHANUKA,J.)
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