Bombay High Court
Lt. Col. Anil Bhat Of vs Citibank on 9 February, 2009
Equivalent citations: AIR 2009 BOMBAY 99, 2009 (5) ALJ (NOC) 864 (BOM.), 2009 (3) AIR BOM R 425, 2009 (3) AJHAR (NOC) 1017 (BOM.), 2009 A I H C 2804, (2009) 78 ALLINDCAS 872 (BOM), (2009) 2 ALLMR 354 (BOM), 2009 (78) ALLINDCAS 872, 2009 (2) ALL MR 354, (2010) 1 BANKCAS 92, (2009) 3 MAH LJ 111, (2009) 4 BANKCAS 497, (2009) 4 CIVLJ 154, (2009) 2 BANKCLR 699, (2009) 3 BOM CR 808
Author: F.I. Rebello
Bench: F.I. Rebello, R.S.Mohite
MGN
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1631 OF 2008
1.Lt. Col. Anil Bhat of )
Delhi, Indian Inhabitant, )
residing at 315, "Qutab View" )
Mehrauli, New Delhi-110 030 )
2.Sucheta Bhat of
Delhi, Indian Inhabitant, )
residing at 315, "Qutab View" )
Mehrauli, New Delhi-110 030 )
3.Nadiya Bhat of )
Delhi, Indian Inhabitant, )
residing at 315, "Qutab View" )
Mehrauli, New Delhi-110 030 )..PETITIONERS
Versus
Citibank, N.A. )
a National Banking Association )
duly constituted, registered and)
in existence in accordance with )
the law of the United States of )
America now in force and having )
its head office at 399, Park )
Avenue, Borough of Manhattan, )
City of New York and having )
an office in India among other )
places at Cititowers, 61, )
Dr.S.S.Rao Road, Parel, )
Mumbai-400 012. )..RESPONDENTS
Mr.Atul Rajadhyaksha, Senior Counsel with Mr.
Mayur Bhajwani i/b. Manilal Kher Ambalal & Co.,
for the Petitioenrs.
Mr. C.S. Balsara i/b.Ramesh Makhija & Co., for
the Respondent.
CORAM: F.I. REBELLO &
R.S.MOHITE, JJ.
DATED: 9th February, 2009
JUDGMENT (PER F.I. REBELLO, J.):
. Rule. Heard forthwith.
2. The petitioners have approached this Court
against the order of the Debt Recovery Appellate
Tribunal which after accepting the contention of the petitioners herein that the proceedings filed before it by the respondent were without jurisdictions directed the return of the plaint (Application) for ::: Downloaded on - 09/06/2013 14:19:47 ::: (-2-) presentation to the proper Court. The petitioners are aggrieved by this part of the order. It is the submission on behalf of the petitioners that the Tribunal under the Act being a creature of Statute, consequently would have no jurisdiction to direct return of the Original Application to the Respondent for presentation to the proper Court. The application filed under Section 19 of the Act is neither a plaint nor a suit as contemplated under the Code of Civil Procedure and as the Recovery of Debts Due to Bank & Financial Institution Act, 1993, hereinafter referred to as RDB Act, does not have a provision for return of plaint, it was not open to the Tribunal to direct return of the plaint.
3. On the other hand on behalf of the Respondent it is submitted that considering the language of Section 22 of the RDB Act the Tribunal is not bound by the procedure laid down by the Code of Civil Procedure. The relevant portion of Section 22 of the RDB Act reads as under:-
"22. Procedure and powers of the Tribunal and the Appellate Tribunal.- (1) The Tribunal and the Appellate Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles ::: Downloaded on - 09/06/2013 14:19:47 ::: (-3-) of natural justice and, subject to the other provisions of this Act and of any rules, the Tribunal and the Appellate Tribunal shall have their sittings.
(2) The Tribunal and the Appellate Tribunal shall have, for the purposes of discharging their functions under this Act, the same powers as are vested in a civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of any person and examining him on oath.
(b) requiring the discovery and production of documents;
(c) receiving evidence on affidavits.
(d) issuing commissions for the examination of witnesses or documents;
(e) reviewing its decisions.
(f) dismissing an application for default or deciding it ex parte;::: Downloaded on - 09/06/2013 14:19:47 :::
(-4-)
(g) setting aside any order of dismissal of any application for default or any order passed by it ex parte.
(h) any other matter which may be
prescribed."
It is further submitted that merely because some
specific powers under the C.P.C. have been
conferred
under sub-section (2), the Tribunal will
not cease to have jurisdiction to exercise those
powers based on equity. The only fetter in exercise
of the procedural powers is to observe the
principles of natural justice.
4. The question, therefore, for consideration
of this Court is whether after the Tribunal came to
the conclusion that it had no jurisdiction over the
subject matter, could it then have passed the
consequential order of directing return of the
plaint (Application).
5. A few facts may be set out:- The petitioners owned a flat which was let out to respondent for a period of 3 years. The respondent by way of security kept deposit of Rs.21.00 lakhs with the petitioners. According to the petitioners ::: Downloaded on - 09/06/2013 14:19:47 ::: (-5-) respondent terminated the license before the expiry of the period. The petitioners in preparation of handing over gave a cheque dated 3rd October, 2000 for the return of the security deposit amount.
According to the petitioners they paid Rs.21.00 lakhs in cash because the petitioners wanted early possession of the flat as there was another multi national bank who was willing to take the same on license. The respondent on 3rd October, 2000 presented the cheque which was returned on the next day. It is not necessary to refer to the other averments except to state that the respondent thereafter filed a suit for recovery of the amount as set out in the cheque under the RDB Act. The petitioners herein raised a defence that the Tribunal had original jurisdiction to decide only amounts claimed as a debt and in the instant case as it was not a debt, the Tribunal would have no jurisdiction. This application was dismissed by the Tribunal, but in Appeal the Appellate Tribunal accepted the contention of the petitioners by its order dated 26th November, 2007. Pursuant to the order directing return of the plaint the respondent have presented the plaint before the Competent Court where the proceedings are pending.
6. Let us consider the submission. An added submission is that even if the Civil Court holds ::: Downloaded on - 09/06/2013 14:19:47 ::: (-6-) that it has no jurisdiction over the subject matter then its jurisdiction to direct return the plaint is limited to those cases relating to want of territorial or pecuniary jurisdiction. The argument proceeds on the footing that if the Court has no jurisdiction over the subject matter, once it holds that it has no jurisdiction it can pass no further order. In a case of territorial or pecuniary jurisdiction the Court would have jurisdiction over the subject matter, but cannot entertain the proceedings because it does not have territorial jurisdiction or the claim is not within its pecuniary limits.
. Such an issue had come up for consideration before the Supreme Court in Raizada Topandas & Anr vs. M/s.Gorakhram Gokalchand, AIR 1964 SC 1348.
1348The issue before the Supreme Court was whether on a proper interpretation of Section 28 of the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 the Court of Small Causes, Bombay, had exclusive jurisdiction to deal with the same.
Relief sought in a Suit filed before the City Civil Court was that the plaintiff be declared to be a in lawful possession and the Defendants had no right to enter into or remain in possession of the shop, injunction and other consequential reliefs. The defence raised was that the question involved in the ::: Downloaded on - 09/06/2013 14:19:47 ::: (-7-) suit related to possession of the premises as between landlord and tenant and the Court of Small Causes alone will have jurisdiction to entertain and try the suit. On these pleadings a preliminary issue was framed. The City Civil Court held in favour of the defendants and accordingly made an order that the plaint be returned to the plaintiff for presentation to the proper Court. In Appeal before the High Court the Court took a view that the City Civil Court had jurisdiction. Against that order Special Leave to Appeal was preferred from which the Appeal arose. Before the Court the issue was, if the defendant raised the claim or question as to existence of relationship of landlord and tenant as to between the defendant and the Plaintiff the jurisdiction of City Civil Court is ousted even though the plaintiff pleads that there is no such relationship and the only Court which has exclusive jurisdiction to try the suit is the Court of Small Causes. In answering the question the Court relied on the principle as explained in a Full Bench decision of the Allahabad High Court in Ananti v.
Channu, AIR 1930 All. 193.
193 We may gainfully
reproduce the said paragraph:-
"The plaintiff chooses his forum and files
his suit. If he establishes the correctness
of his facts he will get his relief from the ::: Downloaded on - 09/06/2013 14:19:47 ::: (-8-) forum chosen. If .............. he frames his suit in a manner not warranted by the facts and goes for his relief to a court which cannot grant him relief on the true facts, he will have his suit dismissed.
Then there will be no question of returning the plaint for presentation to the proper court,for the plaint as framed, would not justify the other kind of court to grant him the relief........If it is found on a trial on the merits so far as this issue of jurisdiction goes, that the facts alleged by the plaintiff are not true and the facts alleged by the defendants are true, and that the case is not cognisable by the court, there will be two kinds of orders to be passed. If the jurisdiction is only one relating to territorial limits or pecuniary limits, the plaint will be ordered to be returned for presentation to the proper Court. If, on the other hand, it is found that, having regard to the nature of the suit, it is not cognizable by the class of court to which the court belongs, the plaintiff's suit will have to be dismissed in its entirety."
Relying on this principle the Court held, that the ::: Downloaded on - 09/06/2013 14:19:47 ::: (-9-) view taken by the High Court was correct. The proposition which follows is that the power of the Civil Court to direct return of the plaint is limited to those cases where it has no territorial or pecuniary jurisdiction. In case if it has no jurisdiction in respect of the subject matter then it cannot direct return of the plaint. If this principle is accepted on the facts of the case then the Tribunal would have no jurisdiction to direct return of the plaint as it came to the conclusion that it had no jurisdiction over the subject matter.
7. The next question that we are called upon to is to answer the issue is whether the D.R.T., can exercise all the powers of a Civil Court under the Code of Civil Procedure. Return of the plaint is governed by the provisions of Order 7 Rule 10. We have earlier reproduced the relevant provisions of Section 22(2) of the C.P.C. The power to return the plaint is not one such power which the Tribunal and the Appellate Tribunal has been conferred specifically. In the absence of conferring such power, can the Tribunal under the powers conferred on it under Section 22(1) direct return of the plaint. A similar issue had come up for consideration and stands concluded in the case of Industrial Credit and Investment Corporation of India Ltd. vs. Garapco Industries Ltd. & Ors., ::: Downloaded on - 09/06/2013 14:19:47 ::: (-10-) AIR 1999 S.C.1975.
S.C.1975 The question for consideration before the Court was whether the Tribunal under the RDB Act had jurisdiction to grant ad-interim exparte order of injunction or stay against the defendant on an application filed by the bank or financial institution for recovery of debt. After considering the provisions the High Court had taken a view that the Tribunal had no jurisdiction to grant exparte order. The Supreme Court reversed the order of the High Court and observed as under:-
"We, however, do not agree with the reasoning adopted by the High Court. When Section 22 of the Act says that the Tribunal shall not be bound by the procedure laid by the Code of Civil Procedure, it does not mean that it will not have jurisdiction to exercise powers of a Court of Civil Procedure. Rather, the Tribunal can travel beyond the Code of Civil Procedure and the only fetter that is part on its powers is to observe the principles of natural justice."
Considering the language of Section 22 the Court observed as under:-
"We have to give meaning to Section 22 of the Act as here the Tribunal is exercising ::: Downloaded on - 09/06/2013 14:19:47 ::: (-11-) powers of a Civil Court while trying a money suit. Further, when power is given to the Tribunal to make interim order by way of injunction or stay, it inherits in it the power to grant that order even ex parte, if it is so in the interest of justice and as per the requirements as spelt out in the judgment of this Court in Morgan's case which has been quoted above."
We need not refer to in detail the judgment in the case of Morgan Stanley Mutual Fund v. Kartick Das, (1994) 4 SCC 225.
225 There the Court was considering Section 14 of the Consumer Protection Act, 1986, which section did not provide for grant of any interim relief or even ad-interim relief and provided only for final relief. The Supreme Court there laid down the principles to be taken into consideration by Court or Tribunal in granting ex-parte injunction. Apart from the other general principles the Supreme Court took the view that the exparte order should be granted only under exceptional circumstances and that grant of exparte order is not a rule but an exception." Considering the judgment in Grapco Industries Ltd. (supra) the proposition follows that even though there is no specific power conferred on a Tribunal under the RDB Act, considering Section 22(1) the Tribunal though ::: Downloaded on - 09/06/2013 14:19:47 ::: (-12-) not bound by the procedure laid down in the Code of Civil Procedure is not extinguished of jurisdiction to exercise powers of a Court under the C.P.C., rather the Tribunal can travel beyond the scope of C.P.C., but in doing so, the only fetter is to observe the principles of natural justice. The Tribunal therefore, would have jurisdiction to direct return of the plaint but in cases limited to pecuniary or territorial jurisdiction.
8. Having said ig so the question still remains whether after having come to the conclusion that it had no jurisdiction over the subject matter considering the principles laid down in Raizada Topandas & Anr (supra) the Tribunal could have directed the return of the plaint. The principle which the Supreme Court accepted in Raizada Topandas & Anr (supra) was that if a plaint as drafted does not confer jurisdiction on the Court in respect of the subject matter, then it will have no jurisdiction to direct return of the plaint. In such a case it will have jurisdiction limited to the extent of a case of pecuniary and territorial jurisdiction. If this proposition is accepted then the learned Tribunal on determination of the issue as to whether it has jurisdiction over the subject matter could not have directed the return of the plaint.
::: Downloaded on - 09/06/2013 14:19:47 :::(-13-)
9. Having so answered, the question is whether this Court should interfere in the exercise of its extra ordinary jurisdiction as in the meantime the plaint has already been lodged with the Civil Court which is seized of the matter. The effect of return of the plaint would sound in limitation as to whether it is a continuation of the proceedings or not. Whether the return of the application and presenting the same in the Civil Court is a continuation of the proceedings, this Court really need not answer as the plea can be raised by the petitioner herein, before the Civil Court. Suffice it to say that we may only refer to some of the judgments. In Harshad Chiman Lal Modi vs. D.L.F. Universal Ltd., & Anr., AIR 2006 S.C. 646.
646 A suit had been filed on the Original Side of the High Court of Delhi for various reliefs. In the written statement filed no plea was raised as to jurisdiction. The suit then was transferred to the District Court. Issues were framed which did not include as to jurisdiction. Subsequently amendment was sought to raise an objection as to jurisdiction.
It was allowed and additional issue was framed and the Court held that it had no jurisdiction and accordingly directed return of the plaint for presentation to proper Court. The order was confirmed by the High Court as well as by the ::: Downloaded on - 09/06/2013 14:19:47 ::: (-14-) Supreme Court. An interlocutory application was filed in the disposed of Appeal by the Applicant.
In the application it was pointed out that when the applicant had approached the Supreme Court against the judgment of the Delhi High Court. Status quo had been directed. The Additional District Judge was allowed to proceed with the suit, but directed not to deliver the judgment until further orders.
The trial Court proceeded with the suit. Evidence
was recorded, but did not proceed to pronounce the
judgment. The
plea before the Supreme Court was
that the Gurgaon Court which was the Court of
competent jurisdiction should be directed to proceed with the suit from the stage at which it stood transferred and to decide it expeditiously. This was resisted by the respondent contending that once the Court took the view that Delhi Court had no jurisdiction and the direction was given for return of the plaint for presentation to proper Court and when presented to the Gurgaon Court it cannot be treated as continuation of the proceedings as the earlier proceedings were in a Court which had no jurisdiction. The suit would commence on the day when the plaint would be presented to the proper Court. In answering this issue the Supreme Court held that the suit could not have been instituted in the Delhi Court keeping in view the subject matter.
The plea that the Gurgaon Court should proceed with ::: Downloaded on - 09/06/2013 14:19:47 ::: (-15-) the matter from the stage where the proceedings continued in Delhi could not be accepted as it could not be said that they were continuation of proceedings considering that the Delhi Court had no jurisdiction over the subject matter. The Court then also noted that distinction between pecuniary jurisdiction and jurisdiction in respect of the subject matter.
10. In Ramdutt Ramkissen Dass vs. E.D. Sassoon & Co., AIR 1929 Privy Council 103 the Privy Council considering Section 4 of the Limitation Act, observed that where a suit has been instituted in a Court which is found to have no jurisdiction and it is found necessary to raise a second suit in a Court of proper jurisdiction, the second suit cannot be regarded as a continuation of the first, even though the subject matter and the parties to the suits were identical.
11. In our opinion, considering that the plaint has already been presented and for that matter the respondents herein could have always filed a Second Suit on the first Court holding that it has no jurisdiction and as the issue whether the suit as filed is within limitation or whether the time taken before the D.R.T. and D.R.A.T. can be excluded are the issues which will be available to the petitioner ::: Downloaded on - 09/06/2013 14:19:47 ::: (-16-) to be raised the suit now pending. Thus it is not necessary for this Court in such circumstances to interfere in the exercise of our extra ordinary jurisdiction with the order passed even though we have held that the Tribunal would have no jurisdiction to direct return of the plaint after it came to the conclusion that it had no jurisdiction over the subject matter.
(R.S.MOHITE, J.) (F.I.REBELLO, J.) ::: Downloaded on - 09/06/2013 14:19:47 :::