Bombay High Court
Kuljinder Singh Ahluwalia vs Smt. Sandeep Kaur Ahluwalia on 23 July, 2009
Author: Swatanter Kumar
Bench: Swatanter Kumar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL LODGING NO. 53 OF 2009
IN
NOTICE OF MOTION NO. 2012 OF 2007
IN
SUIT NO.1453 OF 2007
KULJINDER SINGH AHLUWALIA, )
201-202, Lumiere Co-operative Housing )
Society Limited, Picnic Cottage, )
Bus Stop, J.P. Road, Versova, Andheri )
(West), Mumbai - 400 061.
ig ).. Appellant
Versus
1. Smt. Sandeep Kaur Ahluwalia, )
37, Parag Apartments, J.P. Road, )
Versova, Mumbai - 400 072. )
2. Ravinder Singh Ahluwalia, )
301-A, Highland Park, Lokhandwala, )
Andheri (West), Mumbai 400 058. )
3. M/s. Muktanand Corporation, )
A partnership firm having its )
registered office at Surinder House, )
Safaid Pool Kurla, Andheri Road, )
Andehri (East), Mumbai - 400 072. )
4. M/s. Mukat Pipes Limited, )
A company incorporated under the )
Companies Act, 1956, having its )
registered office at Surindra House, )
Safaid Pool, Kurla, Andheri Road, )
Andheri (East), Mumbai - 400 072. )
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5. Mrs. Mandeep A. Pahwa, )
residing at 33, Model Town, )
Ludhiana, Punjab. )
6. Rupinder Singh, )
Residing at 8-B, Model Towan, )
Patiala, Punjab 140 001. )
7. Kamal Jain, )
Having his office at Mukat Pipes Ltd., )
Patiala Road, Rajpura, )
Punjab 140 401. ).. Respondents
--
Shri R.A. Dada, Senior Advocate, along with Shri Chetan Kapadia
and Shri I.S. Nankani i/by M/s. Nankani & Associates for the
Appellant.
Shri Virag Tulzapurkar, Senior Advocate along with Ms Saumya
Srikrishna i/by M/s. Wadia Ghandy & Co. for Resondent No.1.
Shri N.H. Seervai, Senior Advocate, along with Shri Prateek Sakseria
and Shri Vishal Thaker i/by Ms Anjali Trivedi for Respondent No.2.
Shri Simil Purohit for Respondent No.5.
--
CORAM : SWATANTER KUMAR, C.J. &
S.C. DHARMADHIKARI, J
JUDGMENT RESERVED ON : 13TH JULY, 2009.
JUDGMENT PRONOUNCED ON : 23RD JULY, 2009
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JUDGMENT :( PER SWATANTER KUMAR, CHIEF JUSTICE ) By an order dated 2nd February, 2009, it was directed that this Appeal be heard finally at the stage of admission itself. Hence, Admit. All Respondents waive service. By consent, heard finally at this stage.
2. Kuljinder Singh Ahluwalia, Plaintiff (Appellant herein), filed a Suit for declaration that 33,24,400 shares of M/s. Mukat Pipes Limited, Defendant No.4, Respondent No.4 herein, are the property of M/s. Muktanandan Corporation, a partnership firm-
Defendant No.3, Respondent No.3 herein, of which the Plaintiff-
Kuljinder Singh Ahluwalia, Defendant No.1 Smt. Sandeep Kaur Ahluwalia and Defendant No.2, Ravinder Singh Ahluwalia are the partners in equal share. It was further prayed in the said Suit that the transfer/transmission of the said shares of Defendant No.4- Company in favour of Defendant No.1 Smt. Sandeep Kaur Ahluwalia be cancelled and also for a permanent injunction to restrain Defendant No.1 from exercising any rights as a share-holder or ::: Downloaded on - 09/06/2013 14:49:18 ::: 4 receiving any benefits in relation to the said shares. A distinct and separate prayer was also made in the Suit praying for a declaration that the appointment of Defendant Nos.1 and 5 as Directors of Defendant No.4-Company was illegal and void and that they should be restrained by a permanent order and injunction from acting as Directors or holding themselves out as Directors of the said Company in pursuance to their appointment at alleged meeting of the Board of Directors held on 8th March 2007. Interim order of injunction and appointment of Receiver was also prayed.
3. The above prayers have been made by the Plaintiff on the averments that a Deed of Partnership was executed on 17th September, 1975 between late Shri Rajinder Singh Ahluwalia, husband of Defendant No.1 and late Smt. Gurudev Kaur, mother of Rajinder Singh Ahluwalia, Plaintiff and Defendant No.2. They were to have equal share in the profit and loss of the partnership business.
In pursuance to public issue of Defendant No.4 Company in the year 1993, the shareholding of Defendant No.3 had increased from 4,78,600 to 33,24,400 in the Respondent No.4 Company. A Supplemental Deed of Partnership dated 2nd April, 2003 is alleged to ::: Downloaded on - 09/06/2013 14:49:18 ::: 5 have been executed by and between five partners viz. the Plaintiff, Defendant Nos.1 and 2, the deceased husband of Defendant No.1 and mother of the Plaintiff, each having a 20% share in the profit and losses of the business. The husband of Defendant No.1 and the mother of the Plaintiff, expired on 3rd January, 2004 and 7th September, 2003, respectively. Defendant No.1 requested Defendant No.4-Company to pass a resolution by circulation for transfer/transmission of the shares held by her husband in Defendant No.4 Company, in her name. In response to the said request, Defendant No.4 -Company gave notice to all its Directors.
The Plaintiff, vide his letter dated 21st March, 2005, objected to the said transfer/transmission on the ground that the same were pledged as security with IDBI Bank and IDBI bank's permission was needed for such a transfer/transmission. It is averred that Defendant Nos.6 and 7, the Directors of Defendant No.4-Company, had asked for certain documents and information in respect of the said shares.
However, on 8th December, 2005, the Plaintiff has averred that he received a letter from the transfer agents of Defendant No.4 Company informing that the said shares had already been transmitted on 11th May, 2005 on the basis of resolution dated 31st ::: Downloaded on - 09/06/2013 14:49:18 ::: 6 March, 2005 sent by Defendant No.6. Being aggrieved by this action, the Plaintiff and Defendant No.2 filed a Petition under Section 111A of the Companies Act, 1956 before the Company Law Board on different grounds including that there should be a rectification of the register of members and that the said shares belonging to Defendant No.3- partnership firm be transmitted in favour of the Plaintiff, Defendant No.1 and Defendant No.2 jointly in terms of Board Resolution dated 5th December, 2005. Defendant No. 1 also filed a Company Petition under Section 397 of the Companies Act before the Company Law Board. Both these Petitions came to be disposed of by the Company Law Board vide its order dated 14th February, 2007 where it was ordered as under:-
"18. ..........The Board's resolution dated 5.12.2005 regarding re-transmission of shares is hereby set aside being illegal. Smt. Sandeep Kaur Ahluwalia who validly holds 43.38% shares is permitted to have at least two directors out of the total 5 directors on the Board to be immediately appointed in the next general meeting to be held within a month of receipt of this order. She shall continue to have the same proportion of representation on the Board in the event the same proportion of representation on the Board in the event of increase in the number of directors in future.::: Downloaded on - 09/06/2013 14:49:18 ::: 7
19. In view of the foregoing, petition under Section 111A of the Act is not maintainable and is hereby dismissed.
20. Both the petitions are disposed off with the above directions. All interim orders stand vacated. All Company Applications stand disposed off. No order as to cost."
4. As is evident from the above that Resolution dated 5th December, 2005 of the Board of Directors of Defendant No.4- Company was set aside with certain directions. Aggrieved by the said order dated 14th February, 2007, the Plaintiff and Respondent No.2 filed Company Appeals bearing Nos. 8 and 9 of 2007 before the High Court. However, in the meanwhile, vide Resolution dated 8th March, 2007 Defendant No.6 in collusion with Respondent Nos.1 and 5 had called a meeting of the Board of Directors of the Defendant No.4-Company and Defendant Nos.1 and 5 were appointed as Directors of the said Company. The Company Appeals were disposed of by the High Court vide its order dated 4th May, 2007 holding that the Plaintiff was at liberty to file a civil suit in respect of shares and that Defendant No.1 was not to alienate or transfer the said shares except to discharge the dues of I.D.B.I. and ::: Downloaded on - 09/06/2013 14:49:18 ::: 8 general body meeting of Defendant No.4 was to be held. All these terms were incorporated in the consent terms. Notice of the meeting of the Board of Directors of Defendant No.4 Company was issued on 4th May, 2007 which was objected to by the Plaintiff on the ground that the notice has not been issued properly and there was short and insufficient notice. Thereafter, the present Suit i.e. Suit No.1453 of 2007 was filed for claiming the reliefs aforenoticed. A Notice of Motion No.2012 of 2007 was taken out and besides injunction also prayer for appointment of Receiver was made. This Notice of Motion came up for hearing before the learned Single Judge and the Court vide the impugned order dated 16th December, 2008 took a view that the suit fell within the mischief of Section 69(1) of the Partnership Act, 1932 and as the partnership was not registered the suit was barred. Thus, the learned Single Judge not only rejected the Notice of Motion but even dismissed the suit as not maintainable. This Appeal has been directed against that order.
5. Before dealing with the matter on merits, it will be useful to notice here the reply filed by Defendant No.1 to the affidavit-in- support of the Notice of Motion No.2012 of 2007. She took up the ::: Downloaded on - 09/06/2013 14:49:18 ::: 9 stand that late Rajinder Singh Ahluwalia was the absolute owner of the shares as he held those shares in his individual capacity.
According to her, at the time of death of Rajinder Singh Ahluwalia, the intestate law was applicable to him and he left herself and her three daughters as his heirs. Her daughters had relinquished their respective right, title and interest in the said shares and she was the sole person to succeed Rajinder Singh Ahluwalia's estate which included the said shares. In relation to the partnership, the stand taken was that the original partnership deed was executed between her deceased husband and his mother and as far as Supplemental Partnership Deed is concerned, which is alleged to have been executed on 2nd April, 2003, the stand of the Defendant No.1 was that it was not binding, she had signed some papers by misrepresentation and thus the supplemental Partnership Deed was of no consequences. It was specifically averred that the Plaintiff and Defendant No.2 had accepted and acquiesced to transfer the said shares in her favour and as such by their conduct they were not entitled to question the transfer at that stage. The Appellant and Respondent No.2 used to take her signature from time to time on various documents pertaining to the business activities and affairs of ::: Downloaded on - 09/06/2013 14:49:18 ::: 10 late Rajinder Singh Ahluwalia and she had signed the papers fraudulently and had not executed Supplemental Partnership Deed with free will or consent. It was also averred that the appointment of Defendant No.5 and herself as Directors of Defendant No.4- Company was not illegal but was in conformity with the provisions of the Companies Act. Other averments in the plaint were denied and a specific objection was taken that the suit was barred under Section 69 of the Indian Partnership Act, 1932.
6. A separate reply on behalf of Defendant No.4-Company was filed to the Notice of Motion wherein it adopted statements made by Defendant No.1 to be correct and adopted the same for the purpose of disposal of the matter. Similar replies were also filed on behalf of Defendant Nos.5, 6 and 7, respectively.
7. Rejoinder to the Notice of Motion was filed on behalf of the Plaintiff where these allegations were denied and it reiterated the averments made in the Plaint with some clarification.
::: Downloaded on - 09/06/2013 14:49:18 ::: 118. It is really not necessary for us to notice the facts giving rise to the present Appeal in greater detail but keeping in view the fact that there are serious factual controversies involved in the present suit, it is necessary for the Court to notice the nature of the alleged facts and likely issues which would fall for determination of the Court arising from such factual averments made by the parties in their respective pleadings. As is evident from the above facts, the issues of law and fact would arise in the present case. The Respondents in the appeal had not filed any written statement before the learned Single Judge but had only filed the reply to the Notice of Motion. While hearing the Notice of Motion, the learned Single Judge recorded the following reasons for coming to the conclusion that the suit was barred under the provisions of Section 69 of the Indian Partnership Act, 1932.
"It is clear that this Suit falls within the mischief of Section 69(1) of the Partnership Act. In this case the Plaintiff claiming to be a partner was not an ignoramus. He was a man of the world. He was in various large businesses. He was a Director inter alia in Defendant No.4 -Company. It is unacceptable that he would not know the consequences of non- registration of the Firm. He must in any event suffer those consequences in law. The Partnership is not ::: Downloaded on - 09/06/2013 14:49:18 ::: 12 registered. The Suit is therefore, barred under Section 69(1) of the Partnership Act."
9. After noticing the provisions of Section 69(1) and (2) respectively, the Court held as under:-
"19. Mr. Khambata argued on behalf of the Plaintiff that the Plaintiff sought a declaration relating to two aspects - one is a declaration of title and the other is a declaration of status. Mr. Khambata argued that the Plaintiff has sought declaratin with regard to the shares of Defendant No.4 Company being the property of Defendant No.3 Firm and also a declaration that the Firm consists of three partners the Plaintiff, Defendant No.1 and Defendant No.2 who are equal partners. Though prayer (a) of the plaint does not read as contended by Mr. Khambata, even if it does, the Plaintiff's claim that he is an equal partner is made pursuant to the contract.
20. The declaration with regard to the title in respect of the shares is pursuant to the provisions contained in Sections 14 and 15 of the Partnership Act. If the Plaintiff succeeds in showing that he is a partner of the Firm, which would be only if the Plaintiff succeeds in proving the execution of the Supplementary Deed of Partnership dated 2nd April, 2003, he would be entitled to the declaration in respect of the shares which the Plaintiff claims as the property of the Firm. To do that the Plaintiff, suing as such partner against the Firm and ::: Downloaded on - 09/06/2013 14:49:18 ::: 13 against Defendants 1 and 2, who are alleged to be the partners, must show that the Firm in which he is a partner is registered and his name is shown as a partner in the register of Firms.
xxx xxx xxx
23. That suit was for the declaration and existence of partnership and the share between the parties. It was held that a prayer for such declaration could not be made by person suing as a partner. In this case I find no declaration of the existence of the partnership. If declaration is that the shares of a Company belong to the Firm of which the Plaintiff claims to be an equal partner with Defendants 1 and 2 at best the Suit is for declaration of the share
- equal or unequal, with Defendants 1 and 2 but not of the existence of partnership. The Plaintiff has nevertheless sued as a partner.
The Plaintiff has sued Defendants 1 and 2 as his partners. That is under the contract reflected in the Supplementary Deed of Partnership. It was observed in the aforesaid judgment that the prayer was to be a partner in the firm and such a prayer is not barred under Section 69(1). It may be seen from the facts in paragraph 2 of the judgment that the Plaintiff claimed that the parties had agreed to form a partnership, the Plaintiff had invested monies pursuant to the agreement, and he had taken part in the business of the Firm. There was, therefore, an oral agreement. This fact was denied by the Respondent. The Plaintiff's Suit for declaration that that was the partnership business, in which the Plaintiff and the Defendants had equal shares and prayed for dissolution of the Firm and accounts and ::: Downloaded on - 09/06/2013 14:49:18 ::: 14 payment upon such accounts. The Plaintiff in this case has not sued for any declaration of any partnership business. The Plaintiff has not sued for a share in the profits of the Firm, equally or otherwise. The Plaintiff has not sought to dissolve the Firm and sued for accounts.
24. The fact that prayer (a) in the Suit is simplicitor for a declaration of the title to the shares and NOT for declaration of the existence of partnership or share between the parties is evidenced by the subsequent prayers themselves. It may be of interest to note that the other prayers in the Suit are for orders for cancellation of the transfer/termination of the share, an order of injunction against Defendant No.1exercising her rights as the member of the Company and receiving benefits upon the shares, the appointment of Defendant Nos.1 and 5 as the Directors of the Company ( pursuant to the transfer/termination of the shares of the Company to them) and an injunction against them from acting as Directors of the Company. There is no prayer for ascertainment of the shares of the parties as partners of Defendant No.3 Firm and the payment of the share to the Plaintiff either as a going concern or upon dissolution of the Firm. The Plaintiff has not sought dissolution; he has not sought reliefs exercising his rights as partner either. The suit read as the whole is therefore, not a Suit for declaration of the existence of partnership and the share of the parties. The Suit is a suit of a partner to exercise his rights under the Contract of Partnership consequent upon a single act of Defendant No.1 as his alleged partner for and in respect of only that alleged act. The ::: Downloaded on - 09/06/2013 14:49:18 ::: 15 declaration sought by the Plaintiff is, therefore, a single declaration "that the said 3324400 shares of Defendant No.4 Company are the property of Defendant No.3 partnership Firm".
The Plaintiff having described the said Firm as being the Firm of the Plaintiff and Defendants 1 and 2 as equal partners. Hence the observations in the aforesaid judgment that that suit was a suit for declaration of the existence of the contract between the parties but not a Suit to enforce a right arising from such a contract would not apply in this case.
This Suit is for enforcing the right of the Plaintiff as a partner under the contract. It is not for a declaration of the existence of that contract. The initial part of paragraph 9 in the aforesaid judgment showing the two embargoes both of which apply to this case is the only material aspect in the judgment required to be seen as a matter of settled law.
The latter part of the said paragraph 9 shows an entirely distinguishable case."
10. Another aspect of this case which needs to be noticed at this juncture is that the parties had taken steps before the Company Law Board. Company Appeals were filed, against the orders passed by the Company Law Board, before this Court which were disposed of by a consented order dated 4th May, 2007. In view of the consent terms marked "X", while referring to the disputes regarding shares, the learned Single Judge granted eight weeks' time to the Appellant ::: Downloaded on - 09/06/2013 14:49:18 ::: 16 to file a suit and recorded the findings as under:-
".....The suit and all proceedings therein will proceed without being in any manner influenced by the findings of the Company Law Board in any manner whatsoever. The directions contained in the impugned order regarding the appointment of Directors will be subject to orders passed in the suit or in any interlocutory proceedings therein. Respondent No.1 for a period of eight weeks from the date of this order will not sell, alienate, pledge or create any third party rights of the disputed 33,24,400 shares which are pledged with I.D.B.I. In favour of any other third party except to discharge the dues of I.D.B.I."
11. From the above consented terms, it is clear that the dispute between the Company and the Applicants before the Company Law Board was specifically kept open and alive and the order passed by the Company Law Board was not to influence the Court proceedings. It had two aspects: (a) regarding the appointment of Directors; and (b) the right to hold shares. The parties had even agreed not to create third party rights. Thus, primarily, the scope of the present Suit was sufficiently indicated before the Company Law Board and parties to the proceedings were governed by the consented terms. In furtherance to such ::: Downloaded on - 09/06/2013 14:49:18 ::: 17 proceedings, the Plaintiff had filed the Suit claiming reliefs against the Company in relation to appointment of Directors and questioned the transfer of the shares in favour of Defendant No.1 exclusively. It appears from the Plaint that neither any relief had been claimed by a partner against the partnership concern nor any claim was raised on the basis of any contract. It is in light of these facts that the Court had to examine the applicability or otherwise of the bar contained in Section 69 of the Partnership Act.
12. It is a settled principle of law that bar to maintainability of a Suit in terms of Section 69 of the Act is a bar created by law and it ought to be taken up and decided at the very initial stage of the proceedings as if such an issue is answered against the Plaintiff, then the Suit itself would be liable to be dismissed. It has also been observed in various judgments that the bar under Section 69 hits at the very root of the jurisdiction of the Court and is an impediment of law to the very institution of the Suit before the Court which otherwise would have jurisdiction to entertain and decide the Suit.
::: Downloaded on - 09/06/2013 14:49:18 ::: 1813. In the case of Raptakos Brett & Co. Ltd vs Ganesh Property, (1998) 7 SCC 184, the Supreme Court was concerned with a case where an unregistered partnership firm filed a Suit for restoration of the possession under the covenant of the lease and the law of the land. The Deed of Partnership was registered during the pendency of the Suit. The Partnership Suit was decreed. The Supreme Court while declining to interfere held that the Court, when called upon to decide the question whether the Suit was hit by Section 69(2) of the Partnership Act, has to see what the Plaintiff claimed as his cause of action. Holding, in that case, that the Plaintiff in clearest terms had based his cause of action on the law of the land, the later part was a distinct cause of action apart from the cause of action emanating from the alleged breach of the covenant on the part of the otherside.
The right was being claimed under common law. Even with reference to the terms of the contract, there was an implied obligation and terms of the contract would not reduce the legal efficacy of the statutory obligation foisted upon such a lessee by the express provisions of Section 108(q) read with Section 111(a) of the Property Act. It was not giving effect to or relief was not purely based upon enforcement of contractual right on the basis of an ::: Downloaded on - 09/06/2013 14:49:18 ::: 19 expired contract of tenancy. Besides dismissing the Appeal preferred by the Company which had taken the objection on bar of Section 69, the Supreme Court held as under :-
"21. So far as the applicability of the bar of Section 69 sub-section (2) of the Partnership Act is concerned, it is true that it is a penal provision which deprives the plaintiff of its right to get its case examined on merits by the court and simultaneously deprives the court of its jurisdiction to adjudicate on the merits of the controversy between the parties. It will, therefore, have to be strictly construed. It is also true that once on such construction of this provision, the bar under Section 69(2) of the Act gets attracted, then the logical corollary will be that the said provision being mandatory in nature would make the suit incompetent on the very threshold. Consequently, it is not necessary for us to examine various decisions of this Court rendered in connection with Section 80 of the CPR or Section 77 of the Indian Railways Act, 1890 to which our attention was invited by learned Senior Counsel, Shri Nariman. We may proceed on the basis that for sustaining a suit which falls within the sweep of Section 69 sub-section (2), the condition precedent is that the firm must be registered at the time of filing of the suit. If it is not registered, the suit must be held to be incompetent from the inception. In this connection, we may refer to a decision of the Division Bench of the Calcutta High Court in the case of Gorakhnath Champalal Pandey v Hansraj Manor, (1970) 74 CWN 269 which had confirmed the decision of the learned Single Judge of the same High Court in the case of Hansraj Manot v Gorakhnath Champalal Pandey (1962) 66 CWN 262. It was held in the said decisions that the ::: Downloaded on - 09/06/2013 14:49:18 ::: 20 conditions of Section 69 sub-section (2) were mandatory in nature. However, it must be observed that the said decisions were rendered in an entirely different fact situation wherein during the subsistence of the contract of tenancy, the tenant had failed to pay rent and consequently the landlord had filed the suit for possession on the ground that the tenant had committed breach of the term of tenancy about regular payment of rent. The said suit obviously was a suit for enforcement of the right arising out of a contract of tenancy for regular payment of stipulated rent which was subsisting between the parties. The said suit filed by the plaintiff-unregistered firm was rightly held to be barred by Section 69 sub-section (2) of the Partnership Act. In this connection, we may also refer to a decision of the Patna High Court in Padam Singh Jain v Chandra Bros (AIR 1990 Pat 95), wherein a learned Single Judge of the Patna High Court had taken the view that after the expiry of the contractual tenancy when the tenant had continued in occupation as a statutory tenant and when the landlord based his suit for possession on any of the grounds available under the Rent Act, it cannot be said to be a suit for enforcement of a right arising from the contract of tenancy. The said decision rendered on its own facts cannot advance the case of either side. Similarly, the aforesaid decisions of the Calcutta High Court equally cannot advance the case of either side. In the present case, we are concerned with the lease which has come to an end and the erstwhile tenant has remained in occupation as a tenant at sufferance. Under the law, the erstwhile landlord is entitled to the restoration of possession by enforcement of statutory obligation of the erstwhile tenant as statutorily imposed on him under Section 108(1) read with Section 111(a) of the Property Act. The non-compliance of the statutory obligation by the defendant when made the subject-matter of a corresponding legal right of the erstwhile landlord ::: Downloaded on - 09/06/2013 14:49:18 ::: 21 cannot be said to be giving rise to enforcement of any contractual right of the plaintiff arising from the expired contract of tenancy. As seen earlier, the controversy would have clearly ended in favour of the respondent and against the appellant if the plaint had referred to only the law of the land under which the defendant was required to be evicted on the expiry of the lease. But unfortunately for the plaintiff, the suit is also based on the breach of the covenant of the lease as seen from para 2 of the plaint. It is, therefore, not possible to interpret the averments with reference to the covenant of the lease only as referring to a historical fact as tried to be submitted by Dr Singhvi for the respondent."
14. The principle of strict construction thus would be applicable to the provisions of Section 69 which in turn has serious consequences of dismissal of a Suit, right at the threshold. What, therefore, follows is that the ingredients of Section 69 should be satisfied in absolute terms and it will be difficult for the Court to apply the bar of Section 69 on inferences.
15. Similar view was also expressed by the Supreme Court in the case of Haldiram Bhujiawala and another vs Anand Kumar Deepak Kumar and another, (2000) 3 SCC 250, where the Court held as under :
::: Downloaded on - 09/06/2013 14:49:18 ::: 22"9. The question whether Section 69(2) is a bar to a suit filed by an unregistered firm even if a statutory right is being enforced or even if only a common law right is being enforced came up directly for consideration in this Court in Raptakas Brett Co. Ltd v Ganesh Property. In that case, Majmudar, J. speaking for the Bench clearly expressed the view that Section 69(2) cannot bar the enforcement by way of a suit by an unregistered firm in respect of a statutory right or a common law right. On the facts of that case, it was held that the right to evict a tenant upon expiry of the lease was not a right "arising from a contract" but was a common law right or a statutory right under the Transfer of Property Act. The fact that the plaint in that case referred to a lease and to its expiry, made no difference. Hence, the said suit was held not barred. It appears to us that in that case the reference to the lease in the plaint was obviously treated as a historical fact. That case is therefore directly in point. Following the said judgment, it must be held in the present case too that a suit is not barred by Section 69(2) if a statutory right or a common law right is being enforced."
16. In the case of Goverdhandass Takersey vs M. Abdul Rahiman and another, AIR (29) 1942 Madras 634, Madras High Court also took the view that the provisions of Section 69(2) of the Act could only be attracted to a Suit if it was instituted either by or on behalf of the firm that is to say ex facie it purports to be filed ::: Downloaded on - 09/06/2013 14:49:18 ::: 23 either by and on behalf of the firm and this should be clear from the Plaint itself.
17. In the order under Appeal, the Court took the view that the bar contained under the provisions of Section 69(1) of the Partnership Act was attracted. The Plaintiff had sued as a partner and was seeking to enforce the rights arising under the supplemental deed of partnership which was a contract and, therefore, the bar was attracted. The learned Judge felt that the judgment of the Supreme Court in the case of Mukund Balkrishna Kulkarni vs Kulkarni Powder Metallurgical Industries, (2004) 13 SCC 750, was not applicable to the present case as in the case in hand the Suit is neither for dissolution nor is it for claiming a share in the profits of the firm.
18. A bare reading of the provisions of Section 69(1) of the Act requires that no suit to enforce a right arising from a contract or conferred by this Act shall be instituted in any Court by or on behalf of any person suing as a partner in a firm against the firm or any person alleged to be or to have been a partner in the firm unless the ::: Downloaded on - 09/06/2013 14:49:18 ::: 24 firm is registered and the person suing is or has been shown in the Register of Firms as a partner in the firm. Similarly, Section 69(2) also prohibits institution of a suit in any Court by or on behalf of a firm against any third party unless the firm is registered and it satisfies the said conditions. This bar is absolute in terms and has to be construed strictly as per the law enunciated. The exceptions to the application of this rule are contemplated under Sub-sections (3) and (4) of Section 69 of the Act. In the present case, the suit had been instituted by Kuljinder Singh Ahluwalia against Defendant No. 4-Company primarily, though partnership concern - Respondent No. 3 and other partners had also been impleaded as Defendants in the suit. The prayers were that the shares of Defendant No.4-Company was the property of the partnership concern, of which the Plaintiff, Defendant Nos.1 and 2 have equal share, and Defendant No.4 Company should be directed to cancel the transfer/transmission of the said shares which was done in favour of Defendant No.1. These reliefs were based primarily on the ground that there was a supplemental deed where all the partners had equal shares and that upon the death of husband of Defendant No.1, the legal representatives have no right to the shares to the exclusion of others ::: Downloaded on - 09/06/2013 14:49:18 ::: 25 as they belonged to partnership firm. The shares admittedly were of Defendant No.4-Company and it was cancellation of transfer of shares which was prayed. The execution of the Supplemental Deed itself was disputed and Defendant No.1 in the suit had claimed, on the basis of Deed of Relinquishment, being the only heir of her deceased husband that the said shares were her exclusive property.
Further, appointment Defendant Nos.1 and 5 as Directors of Defendant No.4- Company was also questioned. These reliefs were not based vis-a-vis Defendant No.4 on any contract whatsoever.
Further, these rights or remedy were available to the Plaintiff in his own capacity, as he would be entitled to 20% of the shares in his own name, under the provisions of the Company Law or an action in common law. A suit for declaration for cancellation of a transfer deed as well as the appointment of the Directors of Defendant No.4 Company would not be a right arising out of a contract. The prayers in the suit, which are of declaratory nature with consequential reliefs of Receiver, injunction and for cancellation of the resolution appointing Defendant Nos.1 and 5 as Directors are not the disputes falling within the ambit of any contract. The Plaintiff had brought a suit not only as a partner of the partnership ::: Downloaded on - 09/06/2013 14:49:18 ::: 26 concerned but also in his individual capacity and the reliefs claimed were not against the partnership firm or against the partners who were the erstwhile partners of the partnership concern but primarily against Defendant No.4, a limited company, which has its own legal entity. Within the ambit of Section 69(2) of the Act, the Plaintiff had not brought a suit against third party on behalf of the partnership concern enforcing right arising out of a contract. As already noticed, the reliefs claimed against Defendant No.4 Company are primarily available in the realm of Companies Act and/or in common law. The Appellant had earlier approached the Company Law Board which had passed certain directions and on Appeal, which was disposed of by the consented order, gives rise to the suit in question. This fact sufficiently indicates that the controversy in the suit was primarily relatable to the remedies and claim raised before the Company Law Board, of course, with the addition of other reliefs. In light of the principles of law aforenoticed, we are of the view that the bar contained under Section 69 of the Partnership Act was not attracted, in any case, in its entirety to the present suit. It can be usefully noticed at this stage that the Maharashtra Amendment Act 29 of 1984 inserting ::: Downloaded on - 09/06/2013 14:49:19 ::: 27 Section 69(2A) to the Partnership Act, 1932 substituting Section 69(3)(a) was held to be unconstitutional by the Supreme Court ultra vires to Articles 14, 19(1)(g) and 300-A of the Constitution of India in the case of V. Subramaniam v. Rajesh Raghuvandra Rao, (2009)5 SCC 608. In that judgment, the Supreme Court while discussing the object of Section 69 held that primary object of registration of partnership firm is to protect the interest of third party against false denial of partnership and evasion of liability and for providing conclusive proof of fact as to who is the partner. The partner, whose name appears in the register cannot deny that he is a partner except under the circumstances provided. The object is to render protection and to ensure that the partnership carries on business in accordance with law and the limitations stated in the Section are with regard to enforcement of particular kind of claims against particular kind of persons.
19. The provisions of Section 69 may not have an application in a case where the partner has based its claim on a subsequent compromise and not on the basis of the claim arising out of the original partnership. ( Ref. Kundanmal & Anr. v. Madan Gopal, AIR ::: Downloaded on - 09/06/2013 14:49:19 ::: 28 1956 Hyderabad 27 ).
20. The Partnership Deed dated 17th September, 1975 was admitted and the Supplemental Partnership Deed dated 2nd April, 2003 was denied. In fact, its execution was challenged. The distinction between statutory rights and rights arising out of a contract has to be clearly understood to apply the bar contained under Section 69 of the Act. The reliefs claimed, primarily against Defendant Nos.4 Company, were neither arising out of any contract nor were they in any way dependent upon the status of the partnership. The appointment of Directors of Defendant No.4 Company could even be questioned by an individual shareholder in terms of Section 111 of the Company Act and there is no dispute to the fact that the Appellant was a shareholder/Director of Defendant No.4 Company. Thus it is difficult for us to sustain the view taken by the learned Single Judge.
21. In the Petition before the Company Law Board, the prayers were with regard to the management of the Respondent No. 4 Company within the ambit and scope of Sections 397, 398, 402 ::: Downloaded on - 09/06/2013 14:49:19 ::: 29 and 403 of the Companies Act, for appointment of an Administrator, breaches committed by the respondents in their capacity as Directors of the Company, for holding Annual General Meeting and injuncting the respondents and particularly respondent Nos.5 to 7 ( in that petition ) that they were not Directors of the company, besides praying for other reliefs and cancellation of the Resolutions. In para 6 of the Plaint, while referring himself as the Director of the Defendant no.4, the Plaintiff has challenged the transfer of the said shares and averred that no notice of the Circular Resolution dated 31st March, 2005 in relation to the transfer of shares was given to him and the said Resolution was illegal and void. This plea was raised specifically without prejudice to the contentions that the shares were property of the firm. In para 7 of the Plaint, it was also averred that the Defendant No.1 ( Respondent No.1 herein ) was not entitled to exercise any rights as share-holder in respect of the shares, in question, of the Respondent No.4. In paras 8 and 9 of the Plaint, it was also averred that Respondent No.1 was not entitled to participate in the General Body Meeting and she should be restrained from participating, exercising or voting and it was necessary to prevent her from mis-using or taking any wrongful ::: Downloaded on - 09/06/2013 14:49:19 ::: 30 advantage of the said shares and the affairs of Defendant No.4.
These averments in the Plaint clearly establish the cause of action of the Plaintiff as Director of Defendant No.4 and the reliefs claimed are in relation thereto, particularly, challenging the appointment of Respondent Nos.1 and 5 as Directors of the Company is in no way dependent on any contract or the partnership deeds. This cause of action was de-hors the questions relating to the partnership. We are not commenting on the question whether there is proper joinder of causes of action as that point has neither been taken up in the pleadings nor argued before us. It will be for the Court of competent jurisdiction to examine this issue but certainly, in our opinion, with reference to the facts stated in the Plaint, documents available on record, provisions of law and the relevant principles of law, there cannot be any rejection of the Plaint and consequently dismissal of the suit under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908.
22. Still another important aspect of this case which requires to be dealt with by us is even if for the sake of argument, it is to be assumed that the bar contained under Section 69(1) of the Act was ::: Downloaded on - 09/06/2013 14:49:19 ::: 31 attracted insofar as prayer (a) was concerned as it refers to the Supplemental Deed which was disputed, still Court could dismiss the suit at this stage, wholly or partially and in the manner in which it has been dismissed. It is a settled principle of law that the suit can be dismissed under the provisions of Order VII Rule 11 of the code of Civil Procedure if the suit is barred or its institution is impermissible under any other law for the time being in force. It is also equally true that for the purpose of examining such bar of law to the maintainability or institution of a suit, the Court has to act on the plea of demur. The averments made in the Plaint have to be taken as correct and the law has to be applied on that basis.
23. A useful reference can be made to a decision of a Bench of Delhi High Court in the case of M/s. Space Vision Impex Pvt. Ltd.
v. M/s. J.S. Overseas Pvt. Ltd., in IA No.6843 of 2005 in Arbitration Petition No.66 of 2005 decided on 2nd September, 2005, where the Court clearly enunciated the principle as to the applicability of the provision of Order VII Rule 11 of the Code of Civil Procedure, 1908, as follows:-
::: Downloaded on - 09/06/2013 14:49:19 ::: 32".....The onus to show that despite this presumption of prima facie correctness, still the petition is not maintainable, is upon the respondent-applicant. Reference can be made to a recent judgment of this Court in the case of Arunesh Punetha Vs. Boston Scientific Corporation (CS(OS) 951/2004) decided on 25th August, 2005, where the Court after considering the various judgments of the Supreme Court held, in relation to the above, as under:-
"The ambit and scope of Order VII Rule 11 has always been a subject of detailed discussion by the courts. Before the facts of the present case are stated, reference to the general principles of these provisions could usefully be referred. These principles were discussed in some elaboration by the Punjab & Haryana High Court in the case of ABN- AMRE Bank v. the Punjab Urban Planning and Development Authority 1993(3) PLR 479, where the court held as under:-
"6. The first controversy that arises from the aforestated complex facts is whether the court is to look into the plaint alone for determining the merit of an application under Order 7 Rule 11 of the Code of Civil Procedure or it has to examine the pleadings of the respective parties and the documents along therewith.
7. It is a settled rule of law that the plea of rejection of plaint is founded on the "PLEA OF DEMURRER". A person raising such plea in law has to take the facts as stated by the opponent as correct. Despite tentative admission of such correctness, the plaint does not disclose a complete or even partial cause of action or the relief claimed is barred by law and thus, the plaint is liable to be rejected within the ::: Downloaded on - 09/06/2013 14:49:19 ::: 33 provisions of Order 7 Rule 11 of the Code of Civil Procedure. Plain language of this rule shows that for determination of an application under this provision, the Court has to look into the plaint. This concept has been extended by judicial pronouncement of various courts so as to take within its ambit even the documents filed by the plaintiff along with plaint or subsequent thereto but prior to the hearing of such application. It would be more so where the documents have been referred to in the plaint itself. But the defence raised by the defendants in his written statement or the documents filed along therewith certainly falls beyond the zone of consideration, where an application for rejection of a plaint is being considered by the Court. The language of the rules does not admit any scope for doubt that the written statement filed by the defendant cannot be referred or relied upon by the applicants for decision of such application. Whether the plaint discloses any cause of action or not, is a question found on the basic cause of action pleaded by the plaintiff in his plaint. It must thus necessarily be construed that language of Rule 1 is circumscribed by the limitation or reading the plaint at best with its supporting documents. A Full Bench of this Court in the case of Harnam Singh v. Surjit Singh, AIR 1984 Punjab and Haryana 126, held as under:-
"it is well settled that a cause of action means every fact which, if traversed, would be necessary for the plaintiff to prove in order to support the right to a judgment in his favour. In other words, it is a bundle of facts which taken with the law applicable to him gives the plaintiff a right to relief against the tenant. Negatively it does not comprise the evidence necessary to prove the bundle of facts and equally has no relation whatsoever to the defence, which may be set up by the defendant nor does it depend on the character of the relief prayed ::: Downloaded on - 09/06/2013 14:49:19 ::: 34 for by the plaintiff."
8. The above view has been accepted by all the courts. Reference in this regard can be made to cases Mrs. Pramilla Khosla v. Rajnish Kumar Khosla, AIR 1979 Delhi 78, Bhagwan Das v. Goswami Brijesh Kumarji and others, AIR 1983 Rajasthan 3, Dosal Private Limited and another v. Narmada Seaways Limited and others, AIR 1989 Bombay 96 and (1986-2) 89 PLR 219. Thus, I have no hesitation in coming to the conclusion that this Court must look into the plaint and the documents filed on record and more particularly the documents, which have been referred in the plaint to determine the merits of the application filed by the defendant-applicant-
petitioner under Order 7 Rule 11 of the Code of Civil Procedure.
Xx xx xx
3. The Supreme Court in a very recent judgment titled as Liverpool & London S.P. & I. Association Ltd. v. M.V. Sea Success I and another (2004)9 SCC 512, discussed at great length not only the ambit and scope of these provisions but also commented upon certain vital issues in relation to maintainability and adjudication of an application under Order VII Rule 11 of the Code. This judgment in fact has been heavily relied upon by the learned counsel appearing for the non-applicant/plaintiff in support of his submissions. While describing the meaning of cause of action, the court held as under:-
"128. As by reason of an order passed under Order 7 Rule 11 of the Code of Civil Procedure, the rights conferred upon the parties are determined one way or the other, stricto senso it would not be an interlocutory order but having regard to its traits and trappings ::: Downloaded on - 09/06/2013 14:49:19 ::: 35 would be a preliminary judgment.
129. It is true that in Shah Babulal Khimji (1981) 4 SCC 8 it is stated that an order rejecting the plaint would be appealable but it does not expressly state that an order refusing to reject would not be appealable. Therein this Court gave 15 instances where an order would be appealable which are only illustrative in nature.
130. Such observations have to be understood having regard to the concept of finality which is of three types:-
ig (1) a final judgment (2) a preliminary judgment (3) intermediary or interlocutory judgment.
131. In our opinion an order refusing to reject the plaint falls in the category of a preliminary judgment and is covered by the second category carved out by this court.
135. Yet again in Samar Singh v. Kedar Nath 1987 Supp SCC 563 it has been held:- (SCC p.665 para 4) "In substance, the argument is that the court must proceed with the trial, record the evidence, and only after the trial of the election petition in concluded that the powers under the Code of Civil Procedure for dealing appropriately with the defective petition which does not disclose cause of action should be exercised. With respect to the learned counsel, it is an ::: Downloaded on - 09/06/2013 14:49:19 ::: 36 argument which it is difficult to comprehend. The whole purpose of conferment of such powers is to ensure that the litigation which is meaningless and bound to prove abortive should not be permitted to occupy the time of the court and exercise the mind of the respondent."
Rejection of plaint
139. Whether a plaint discloses a cause of action or not is essentially a question of act. But whether it does or does not must be found out from reading the plaint itself. For the said purpose the averments made in the plaint in their entirety must be held to be correct. The test is as to whether if the averments made in the plaint are taken to be correct in their entirety, a decree would be passed."
24. The provisions of Order XIV Rule (1) of the Code of Civil Procedure makes it obligatory upon the Court to frame issues on the question of facts and law where the claims of the parties are in dispute. The Court is to pronounce its judgment on all the issues and while framing the issues in terms of Order XIV Rule (2) of the Code, the Court can even frame preliminary issue which may dispose of the suit itself, if the issues relate to the jurisdiction of the Court or a bar to the suit created by any law for the time being in force. Admittedly, no preliminary issue was framed by the learned ::: Downloaded on - 09/06/2013 14:49:19 ::: 37 Single Judge at least none appears from the record. However, it was contended before us by the learned Counsel appearing for the Respondents that the parties were put to notice that the suit would be heard in relation to the bar contained under Section 69 of the Partnership Act. May be this is not an illegality but certainly it would have been much better approach of the Court to frame a preliminary issue in the event it considered it appropriate to dispose of the suit itself when the Notice of Motion was fixed for hearing.
Be that as it may, even if the suit was taken to be barred under Section 69 of the Act, still the right of the Appellant in his capacity as a shareholder and the reliefs against the Defendant No.4- Company in relation to appointment of Directors, cancellation of resolution and cancellation of Transfer Deed was not a matter relating to or arising out of any contract of the Partnership or of the partnership against third party. This part of the cause of action and distinct reliefs claimed in the Plaint were in any case beyond the scope of Section 69 of the Act, on fact and in law, and thus the suit could not have been dismissed in its entirety. Even on this count, the order under Appeal would not be sustainable.
::: Downloaded on - 09/06/2013 14:49:19 ::: 3825. For the reasons afore-recorded, we allow the Appeal and set aside the impugned order dated 16th December, 2008 passed by the learned Single Judge and remand the matter, including the Notice of Motion, for hearing afresh in accordance with law.
CHIEF JUSTICE
ig S.C. DHARMADHIKARI, J
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