Allahabad High Court
Om Prakash Tewari vs State Bank Of India And Ors. on 19 August, 1988
Equivalent citations: AIR1989ALL43, AIR 1989 ALLAHABAD 43, (1989) 1 BANKLJ 236, (1989) 1 BANKJ 236, (1989) ALL WC 31, (1989) BANKJ 181
Author: A.P. Misra
Bench: A.P. Misra
ORDER A.P. Misra, J.
1. Heard learned counsel for the parties. The present revision is being disposed of finally since the respondents have been served in this case and counter and rejoinder affidavits have been exchanged.
2. The present revision is directed as against the order dt. 3rd Nov. 1987 by virtue of which an application by the present defendant-applicant to implead the National Insurance company was rejected.
3. A suit was filed by the respondents for recovery of amount which they had given on loan to the present applicant. It is in that suit that an application was moved by the applicant to implead the National Insurance Company since the truck for which the loan was obtained was insured. The trial court rejected the said application by saying that it is open to the plaintiff to implead such party as he desires. Therefore, non-impleadment of the National Insurance Company could not affect the adjudication of the right between the plaintiffs and defendant in the present case and accordingly the application of the applicant was rejected. Aggrieved as against the aforesaid order, the present applicant has filed this revision.
4. The main argument contended on behalf of the applicant is that on the fact and the circumstances of this case and taking into consideration the provisions of Order 1 Rule 3 and Order 1 Rule 10 the trial court ought to have impleaded the aforesaid Insurance Company and its failure to do so has resulted into committing illegality which would prejudice and affect the applicant's right and the said order is liable to be set aside. It is not in dipsute that the present suit has been filed for recovery of loan for which the contract was signed between the parties. So far as the said Insurance Company is concerned, it accepts the contract being signed between the applicant and the said company insuring the said truck. The dispute and issue in the present suit is one which is confined to the contract between the bank and the present applicant. However, reliance was placed by the learned counsel for the applicant on para 8 of the contract which has been filed as Annexure-2 to the counter affidavit by the said Bank. It is provided under the aforesaid paragraph that the Borrower shall keep the said vehicle..... fully insured against loss or damage as may be required by the Bank from time to time on such basis and for such value as may be satisfactory to the Bank with such insurance office of repute to be approved of in writing by the Bank and the Borrower shall pay all premia for renewal of such insurance. In case of any claim arising under such insurance the proceeds thereof shall at the option of the Bank either be applied towards replacement thereof as far as possible or towards the satisfaction of the Bank's dues".
5. It is under this that an argument is raised that even under the contract since the insurance company has to be of repute to be approved of in writing by the Bank and which is acceptable to the Bank, the insurance company became necessary party and should be impleaded. Reliance has been placed by the learned counsel for the applicant on two cases firstly the case of Foolchand v. Union of India AIR 1961 Mad 64. In this case it is held that "a suit for damages against a railway carrier for loss of goods impleading therein the insurance company with whom the goods Were insured and also praying for a decree against the latter is maintainable under Order 1 Rule 3 C.P.C. It is further held that the court would not be justified in dismissing the suit for multifariousness without reference to the terms of the contract of insurance." This is a decision where the plaintiff himself has impleaded the said insurance company under Order 1 Rule 3 C.P.C. By mere perusal of the said Order it is clear that it is always open to the plaintiff to implead such party as it deems fit and proper and once such party is impleaded, it is in this light that Madras High Court has held that the trial court was not justified in dismissing the suit for multifariousness without reference to the terms of the contract of insurance. In the present case the question is not of multifariousness. The question is that the plaintiff has not impleaded the insurance company and under such circumstances the order of the trial court rejecting the impleadment application of the applicant could be interfered with by this Court or not. Apart from Order 1 Rule 3 which enjoines the right of the plaintiff to implead such person as defendant as he desires; the other order relied on was Order 1 Rule 10 C.P.C. Before dealing with the said Orders it is relevant to refer second decision of the case of Shitaldin v. Board of Revenue UP. Allahabad AIR 1963 All 549 (Full Bench). In this decision the Full Bench has clarified as to who could be parties to the suit in three separate categories : first one who are the necessary parties who have been further categorised as against whom the relict is sought and the second one is whom the law requires to be impleaded as defendants, even though no relief is sought against them second who are proper party and the third category is the persons who are not necessary party. Under the second category of proper parties the argument raised is that the court should have impleaded the Insurance Company as one of the defendants. For this reliance was placed on the latter portion of para 3 of the aforesaid decision which is as under :
"Persons who are not essential to be impleaded as defendants to a suit again fall in two classes (1) of those who are in some way interested in, or connected with, the relief sought against others and (2) of others, who are not at all interested in, or connected with it. Persons of latter class must not be impleaded as defendants at all, but persons of the former class may be impleaded as proper parties at the discretion of the plaintiff by way of abundant caution or to avoid future litigation and the relief will not be refused on the ground that they have not been impleaded."
Second part of the decision is that even the persons of former class may be impleaded as proper parties at the discretion of the plaintiff by way of abundant caution. Here again the case as in the present one is distinguishable. In the present case the application has not been made by the plaintiff for impleadment of the National Insurance Company rather the plaintiff has been opposing the said impleadment, therefore, the aforesaid decision of the Full Bench will not be of any help to the applicant. Apart from that the only provision which has been cited is Order 1 Rule 10(2), Even there it has been provided that the court may at any stage of the proceedings, either upon or without the application of either party and on such terms as may appear to the court to be just order that the name of any party improperly joined, whether as plaintiff or defendant, be struck out, and that the name of any person who ought to have been joined, whether as plaintiff or defendant, or whose presence before the court may be necessary in order to enable the court effectually and completely to adjudicate upon and settled all the questions involved in the suit be added. It is significant that one of the very necessary principle in all these cases for impleading a party is that only such parties should be impleaded whose presence are necessary to settle all the questions involved in the suit. In the present case all the questions which will be raised between the Bank and the applicant, the Insurance Company will in no way be of any assistance or the person who would be required for adjudication between the two. The Bank, as per para 8 of the Agreement, in case the decree is passed and the amount which is to be realised is not realised from the loanee, could realise the same from the said Insurance Company the amount which is realisable by the loanee from the said Insurance Company towards the loan advanced. The question of payment by the Insurance Company to the loanee is by way of separate contract which has nothing to do with the dispute between the applicant and the Bank arising out of a separate contract. In case the Insurance Company or the said loanee raises any dispute regarding the Contract, then such dispute could not be decided in the present case.
6. In view of the aforesaid, I do not find neither any of the two authorities helpful to the applicant nor Order 1 Rule 3 or Order 1 Rule 10 C.P.C. Therefore, the impugned order dt. 3rd Nov. 1987 does not suffer from any illegality or jurisdictional error which calls for any interference by this Court. The present revision is dismissed. Costs on parties.
7. Copy of this judgment shall be issued to the learned counsel for the parties on payment of usual charges within two weeks.