Bombay High Court
The State Bank Of India vs Javed Akhtar Hussain And Others on 3 August, 1992
Equivalent citations: (1992)94BOMLR585, AIR 1993 BOMBAY 87, (1995) 2 BANKCAS 37, (1996) 3 BANKLJ 395, 1993 (1) BANKCAS 76, 1993 BOM CJ 128, (1992) 2 BANKLJ 395, 1992 (2) BANKLJ 106, (1993) 1 LANDLR 189, (1992) MAH LJ 1080, (1993) 1 CIVLJ 563, (1992) 2 BANKCLR 339, (1994) 1 BANKLJ 215, (1993) 1 BOM CR 421
ORDER
1. Against the impugned order passed by the 2nd Joint Civil Judge, Senior Division, Nagpur below exhibit 6 in Special Darkhast No. 200/-91 dated 6-2-1992 by which lien created by the decree-holder Bank/ present applicant on the Term Deposit Receipt and Recurring Deposit Account (for short, 'the TD.R.& R.D. A/c' respectively) of the original judgment-debtor/present-non-applicant No. 2, is released, this civil revision application is filed by the applicant/decree-holder.
2. The applicant filed Special Civil Suit No. 312 of 86 for recovery of Rs. 64,305.48 from the principal debtor/defendant No. 1 (present respondent No. 1-judgment-debtor) and the non-applicant No. 2 who stood as a surety to the non-applicant No. I. Accordingly, the documents were also executed by the respondents in favour of the applicant. Both the non-applicants remained absent and hence the suit came to be decreed and subsequently, the applicant/decree-holder filed Special Darkhast No. 200 of 91 on 16-8-91 for recovery of the decretal amount, costs etc.
3. It is seen from the record that after the decree is passed in Special C.S. No. 312/86, the non-applicant No. 2 deposited a sum of Rs. 32,793/- in TDK No. 856671 with the applicant on joint names of himself and his wife with Itwari Branch. They are also having joint R.D. A/c No. SB/137/RD which were to mature on 31-11-1991 for a sum of Rs. 37,788/-. After filing Special Darkhast No. 200/91, the applicant Bank kept lien on both these accounts without exhausting any remedy against the non-applicant No. 1 knowing full well that the Joint account cannot be alienated and the judgment and decree has not become final. The non-applicant No. 2 filed M.J.C. No. 172/91 and complained about the illegal action on the part of the applicant when lien was kept on both these accounts. He prayed that the applicant be immediately directed to release the-amounts under both these accounts by removing the lien.
4. The applicant filed objections and in short contended that in view of the provisions of Section 171 of the Contract Act, the lien kept by the Bank on these two accounts is proper and the non-applicant No. 2 cannot complain about it. It is contended that when both these accounts are on joint names of the non-applicant No. 2 and his wife, the presumption is that the amount belongs to the non-applicant No. 2 only. It is further contended that the applicant has simply kept lien over these accounts and thus a right is created to retain the said amount. However, the same is not appropriated towards the dues mentioned in the Special Darkhast No. 200/91. It is further contended that in Special Civil Suit No. 312 of 86, an ex-parte decree is passed against both the non-applicants jointly and severally and hence the applicant has a choice to proceed with either party for recovery of the said amount. The applicant prayed for dismissing the application (exhibit 6).
5. It is submitted by Shri A. S. Pophaly that when the decree in the special civil suit is passed jointly and severally against the non-applicants, the applicant Bank is at liberty to execute the decree against any one of them. He further submitted that the liability of the surety is co-extensive with that of the principal debtor and hence it is not open for the non-applicant to contend that the applicant should proceed at the first instance against the principal debtor and exhaust all the remedies and only thereafter the applicant can proceed against the surety. According to him, when TDR is in the name of the non-applicant and his wife, the presumption is that the amount belongs to the non-applicant and not his wife. During the course of arguments, he placed reliance on number of rulings with which I shall deal later on.
6. It is submitted by Shri N. S. Bhattad, the learned counsel for the non-applicants that when the accounts are in the joint names of the non-applicant No. 2 and his wife, there cannot be such a presumption that the amount belongs to the non-applicant No. 2 alone and not that of his wife. He further submitted that the applicant cannot create lien on such joint accounts. According to him, the ex-parte decree in special civil suit is passed on 20-4-1991 while the non-applicant No. 2 with his wife kept the amount in TDR and R.D. Account respectively on 7-9-91 and 29-11-91. He further submitted that before creating lien on these accounts, the applicant never gave notice thereof to the non-applicant No. 2. Moreover, decree in special civil suit was obtained by the Ramdaspeth Branch while the amount was kept in these accounts with the Itwari Branch of State Bank of India. He further submitted that the accounts of fixed deposits and recurring deposits are usually kept secret by the Bank and, therefore, it was not fair on the part of the Itwari Branch to give such information about these two accounts to the applicant and in this way the N. A. No. 2 has lost confidence in the banking business.
7. Before considering the arguments advanced by the learned counsel for the parties, it is necessary to note that after passing the ex-parte decree in Special Civil Suit No. 642 of 88 on 28-4-1988 non-applicant No. 1 filed M.J.C.No. 172 of 91 on 18-6-1991 for setting aside the ex-parte decree and it is still pending. Special Darkhast No. 200 of 91 is filed on 16-8-1991 for recovery of Rs. 1,27,780/-. The non-applicant No. 2 deposited the amount of Rs. 32,793/- vide T.D.R. No. 8/6671 on 7-9-1991 and its date of maturity was 29-11-1991. The date of maturity of R.D. Account No.SB/137/RD for Rs.37,0788/- (or 37,788 --Ed.) was 19-11-1991. Both these accounts are on joint names of the non-applicant No. 2 and his wife. Thus, it is seen that both these accounts were opened after passing of the ex-parte decree dated 28-4-1991 in Special Civil Suit No. 313 of 92 and thus real question is, whether the applicant Bank can keep lien on both these accounts.
8. The argument advanced on behalf of the applicant that in Special C.S. No. 642 of 88, joint and several decree is passed against the principal debtor and the surety, and even further argument that the liability of the surety is co-extensive with that of the principal debtor is accepted. Reliance is placed by Shri Pophaly on the ruling reported in Syndicate Bank v. Vijay Kumar . It is observed--
"Where the covering letters executed by a customer having overdraft facilities, while obtaining bank guarantee in favour of High Court as per direction of Court on security of two fixed deposit receipts after duly discharging them, contained the recital that the customer agreed that the deposits and renewals shall remain with the bank so long as any amount on any account is due to the Bank from the customer, the recital in the letter clearly went to show that a general lien is created in favour of the Bank in respect of the FDRs. The Bank had a right to set off in respect of the FDRs if there was liability of the judgment-debtor due to the bank. As such, when the bank guarantee was discharged by order in appeal, the general lien created did not come to an end merely because the FDRs were also furnished as security for the issuance of the bank guarantee. In such a case, the words on the back of the FDRs "Lien to BG 11/80" did not make any difference. However, the banker's lien would not by itself be a bar for such attachment of FDRs in execution proceedings against the customer. What is attached is the money in deposit account. The banker as a garnishee, when an attachment notice is served has to go before the Court and obtain suitable directions for safeguarding its interest. This becomes clear from the perusal of O.21, R. 46(a) of the Civil P.C. The Court in such situation has to take into account the banker's lien over the securities or deposits regarding which garnishee notice is issued. But as the Bank had the liberty to adjust from the proceeds of the FDRs towards the dues to the Bank if there was any balance left after such adjustment that will only be the amount which would belong to the depositor namely the judgment-debtor and only such amount, if any, can be attached in discharge of a decree".
Even after going through this ruling, it is seen that covering letters were executed by the customer for having overdraft facilities and especially when such covering letters were given by the Bank in respect of FDRs, the Bank was justified in keeping lien. Even on facts, the ruling is not applicable to the present case. In the ruling reported in Devendrakumar Lalchandji v. Gulabsingh Nekhe singh, AIR 1946 Nagpur 114. White dealing with the provisions of Sections 171 and 148 of the Contract Act, it is observed that --
"There is a distinction between bailment and deposit. Money paid into a bank to be credited in the current account of the person making the payment does not constitute a case of bailment".
It is further observed in the said ruling that --
"In the absence of specific provision on the subject, when moneys are held by the bank in one account and the payer in respect of these moneys owes the bank on another account, the banker's lien gives the bank a charge on all the monies of the payer in its hand, so that they may be transferred to whatever account the bank chooses, to set off or liquidate the debt".
The facts stated in the above ruling are also totally different than the present one.
9. It is submitted by Shri N. S. Bhattad, the learned counsel for the non-applicants that even it is contended by the applicant that when TDK or R.D. accents are joint in the name of two persons and there is a presumption that the party whose name appears first in such accounts, is the owner of the amount, such a presumption is rebuttable. Moreover, when the FDR is on joint names, it is none of the business of the bank to make enquiries as to who is the real owner of the amount invested in term deposit. Moreover, even this presumption is rebuttable and evidence can be adduced in respect of the same. It is further submitted that unless there is express contract to the contrary, bank cannot keep lien on term deposits of its customers. Moreover, when a person or persons deposit/invest an amount in the term deposit in the bank, the position of the customer is that of a creditor while the bank is a debtor. Reliance is placed by Shri N. S. Bhattad on the ruling in Union Bank of India v. K. V. Venugopalan (1921) 1 BC 602 in which following observations are made :--
"The fixed deposit is one of the three Bank deposits; the other two being saving deposits and current deposits. We should in this connection remember that money lodged with Banks as fixed deposits stricto jure is a loan to the Bank. The banker in connection with the 'fixed deposit', therefore, is a debtor. The depositor accordingly would cease to be the owner of the money in fixed deposit. The said becomes the money of the Bank, enabling the Bank to do as the Bank likes, that however, with the obligation to repay the debt on maturity."
It is further held in the above ruling that--
"The Bank being a debtor, in respect of the money in fixed deposit, had no right to pass into service the doctrine of 'banker's lien' and the money in fixed deposit".
It is also held in the said ruling that--
"There will not be a bailment if the thing delivered is not to be specifically returned or accounted for. That money when once put in the fixed deposit ceases to be the property of the customer and constitutes a debt of the banker to the customer is a proposition well established. Such a transaction, namely, the transaction evidenced by a fixed deposit would not constitute bailment within the ' meaning of S. 171 of the Contract Act, even assuming that, money is a species of goods over which lien may be exercised as observed by the Punjab High Court while construing S. 171".
10. Shri N. S. Bhattad further placed a reliance on a ruling in Firm Jaikishen Dass v. Central Bank of India . It is observed in this ruling that the banker's lien can be enforced if mutual demand exists between banker and customer. However, in the present case, there is no such mutual understanding between the applicant and the non-applicant No. 2.
11. Shri N. S. Bhattad further relied upon a ruling in the case of Punjab National Bank Ltd. v. Arura Mal Drugs Das, AIR 1960 Punjab 632 wherein it has been observed that a bank has no lien upon the deposits of a partnership for a balance due by one of the partners. It has been further held in paragraph 21 that--
"The right of a Bank to apply a deposit to an indebtedness due from the depositor, results from the right of set off, which obtains between persons occupying the relation of debtor and creditor, and between whom there exist mutual demands. Mutuality is essential to the validiy of a set off, and in order that one demand may be set off against another, both must mutually exist between the same parties".
12. The action of keeping lien was a sort of suo motu act exercised by the bank/applicant in the present case, even without giving notice to the non-applicant No. 2 and his wife. Even though the applicant had filed Special Dark-hast No. 200 of 91, it could have moved the court for passing orders in respect of the amounts invested in TDR and RD accounts. However, the action of the applicant in keeping lien over both these accounts was unilateral and high-handed and even it is not befitting the authorities of the State Bank of India to do so. If such a thing would continue, perhaps in future the customer would lose his confidence in the bank and I am afraid that the days are not far off.
13. I have gone through the impugned order passed by the trial Judge and it is perfectly legal and correct and deserves to be maintained. There is no substance in the present civil revision application and it deserves to be dismissed with costs.
14. In the circumstances, the civil revision application is hereby dismissed with costs. Rule discharged.
Revision dismissed.