Madras High Court
Himayam Engineers And Builders vs S.Ravichandran on 8 August, 2014
Bench: Satish K.Agnihotri, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 08.08.2014
Coram
The Honourable Mr.Justice SATISH K.AGNIHOTRI
and
The Honourable Mr.Justice M.M.SUNDRESH
Original Side Appeal No.141 of 2012
& M.P.No.1 of 2014
Himayam Engineers and Builders,
Represented by its Proprietor
P.Ramna Reddy,
No.150, Old No.60, Rama Naicken Street,
Nungambakkam, Chennai-600 034. ... Appellant
Vs.
1.S.Ravichandran
2.S.Veeraghavan
3.R.Jagadeesan ... Respondents
Original Side Appeal is filed under Order XXXVI Rule 1 of the O.S. Rules read with Clause 15 of Letters Patent against the order dated 30.03.2012 made in C.S.No.460 of 2005.
For Appellant : Mr.R.Thiagarajan
For Respondents : Mr.A.P.S.Kasthuri Rangan for
M/s Sampathkumar & Associates for
R1 to R3
JUDGMENT
1. Brief facts:-
1,1. The appellant herein was plaintiff in the suit. Defendants/Respondents 1 and 2 are the owners and the 3rd respondent/3rd defendant is the power agent. A development agreement was entered into by the plaintiff on 10.9.2003 with the third defendant, who is the power of attorney agent of defendants 1 and 2 at Chennai under Ex.P.9 to develop four plots of land in S.No.415, Mogappair village, Saidapet Taluk, Chengalpet District. Alleging that the respondents are threatening to dispossess the appellant/plaintiff, a suit was filed by him in O.S.No.30 of 2005 on the file of District Munsif's Court, Ambattur seeking declaration that the agreement dated 10.9.2003 by the defendants is illegal and invalid land for a permanent injunction restraining the defendants from preventing the plaintiff with the construction or development of the plaint schedule property. Thereafter, a comprehensive suit was filed in C.S.No.460 of 2005 before this Court claiming the following relief:
''The plaintiff therefore prays for a judgment and decree against the defendants:
(a) granting specific performance of the ''development agreement' dated 10.9.2003 entered into between the plaintiff and defendants 1 and 2 represented by their Power of Attorney Agent 3rd defendant;
(b) for permanent injunction restraining the defendants from in any manner preventing or interfering with the plaintiff from proceeding with construction in the suit schedule property in accordance with the approved plan hereafter to be obtained from the C.M.D.A and or in the alternative,
(c) to direct defendants 1 and 2 to pay plaintiff jointly and severally a sum of Rs.71,00,000/- (seventy one lakhs towards damages for breach of suit agreement and Rs.20,00,000/- (twenty lakhs) being the return of advance amount in all a total sum of Rs.91,00,000/-
(d) for costs of the suit
(e) and pass such further or other orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
1.2. Learned single Judge framed the following issues.
"1. Whether the plaintiff is entitled to get a decree for specific performance of contract on the basis of development agreement dated 10.09.2003 and to get a consequential order of permanent injunction as prayed for?
2. Whether the plaintiff is entitled to the alternative relief of Rs.71,00,000/- towards damages for breach of suit agreement and Rs.20,00,000/- being the return of advance amount?
3. Whether the suit land subjected to any land acquisition proceedings of the Tamil Nadu Housing Board?
4.Whether the plaintiff has failed to perform his part of the contract?
5.Whether Clause 18 of the development agreement dated 10.09.2003 will be applicable?
6.Whether the plaintiff is entitled to claim any damages in spite of his inordinate delay in executing the contract?
7. Whether the plaintiff has any cause of action to file the suit?
8. To what relief, the plaintiff is entitled?"
1.3. Witnesses have been examined and documents have been marked on the site of both parties. Thereafter, arguments have been heard. After reserving judgment, the learned single judge framed an additional issue, which is hereunder:
"1.Whether the suit is liable to be dismissed, in view of the earlier suit filed by the plaintiff, on the same cause of action, in view of Order II Rule 2 C.P.C.?"
1.4. Thereafter, the learned single Judge proceeded to deal with the matter by dismissing the suit on merit. Coming to the additional issue No.1, which was dealt along with Issue No.7, the following finding has been given.
"58. The plaintiff had the cause of action to file the suit. But for the same cause of action, he preferred a suit in O.S.No.30 of 2005 before the District Munsif Court, Ambattur. It is not in dispute. Exs.D3 and D4 are the plaint in O.S.No.30 of 2005 and affidavit and petition in I.A.No.144 of 2005 in O.S.No.30 of 2005 respectively filed before the District Munsif Court, Ambattur. Having filed a suit for the same cause of action before the District Munsif Court, Ambattur, the plaintiff is precluded from filing this suit on the same cause of action, in view of Order II Rule 2 C.P.C. In my view, the present suit is hit by the provisions of Order II Rule 2 C.P.C. and thus, the suit is liable to be dismissed on this score also. These issues are answered accordingly."
Accordingly, the suit was decreed in part insofar as the claim for refund of advance amount is concerned.
1.5. While doing so, the learned single Judge imposed costs of Rs.1,00,000/- on the appellant. In the meanwhile, the suit filed in O.S.No.30 of 2005 on the file of District Munsif's Court, Ambattur was dismissed as withdrawn. Challenging the judgment and decree of the learned single Judge, the appellant is before us.
2. In the grounds of the memorandum of appeal, the appellant has specifically raised the following grounds:
"43. The learned Judge while hearing the arguments having openly accepted in Court that the plea of Order II Rule 2 of CPC was not applicable to the facts of the case and the counsel need not labour himself on that point and has gravely erred in holding that the suit is barred by principles of Order II and Rule 2 CPC., when no such submission was made by the defendants' counsel in open Court and no such argument was heard by the Court and the impugned judgment would give an impression as if the said plea was vigorously argued and perused after the framing of an additional issue No.1, which is factually incorrect and the conclusion on the basis of the additional issue is wholly unwarranted and the conclusion so reached would reflect the prejudice in the minds of the Court as against the appellant right from the inception of the arguments till the impugned judgment was rendered by him.
44. Once an additional issue is framed by the Court on its own, it is the duty of the Court to call upon the respective counsel appearing for the parties to address on that issue and the failure to do so, would vitiate the entire judgment rendered by him and the same is liable to be set aside as illegal."
Submissions of appellant:-
3. Learned counsel appearing for the appellant submitted that the learned single Judge did not permit the parties to go into the issue on bar of the suit as envisaged under Order II Rule 2 of the Civil Procedure Code and no opportunity has been given to the appellant. However, after reserving the judgment, an additional issue has been framed and answered. Earlier, the respondents filed two applications - Application Nos.5412 and 5413 of 2005 seeking to revoke the leave granted to the appellant for institution of suit before this Court and for rejection of the plaint. Both the applications have been dismissed on merit. In the application 5413 of 2005, a specific plea has been raised basing reliance upon Order II Rule 2 C.P.C, which was negatived. An appeal was filed against the Order made in Application No.5412 of 2005 and not against Application No.5413 of 2005. The appeal filed was dismissed and in any case, the orders passed by the learned single Judge in the applications have become final. Therefore, it is not open to the learned single Judge to go into that issue once again on the principles governing the issue of estoppel and constructive res judicata. Learned counsel submitted that he is ready and willing to to go into the other issues on merit if required. In support of his contention, the learned counsel has made reliance upon the following judgments:
(1) Coffee Board Vs. Ramesh Exports Private Limited, ((2014) 6 SCC 424); and (2) Bhanu Kumar Jain vs. Archana Kumar and another, ((2005) 1 SCC 787).
Submissions of respondents:-
4. Per contra, learned counsel appearing for respondents submitted that there is no bar in law for deciding the suit on merits after giving a finding on the bar as envisaged under Order II Rule 2 of Civil Procedure Code. This Court instead of remitting the matter for deciding the said issue can decide it at the appellate stage. The respondents have been agitating the matter for quite some time. The additional issue has been framed and answered based upon the abundant pleadings available on record. As the parties have understood each others' case, there is no necessity to consider remitting the matter for fresh consideration. In support of his contention, he placed reliance upon the following judgments:
''(1) Saradammal alias Saradambal Vs. G.S.Srinath, (2012 (3) TLNJ 371 (CIVIL));
(2) Virgo Industries (Eng.) P. Ltd. Vs. Venturetech Solutions P.Ltd. ((2012) 5 CTC 359);
(3) Nedunuri Kameswaramma Vs. Sampati Subba Rao, ((1963) 2 MLJ 49(SC));
(4) J.K.Abdul Jabbar Rowther Vs. V.J.Malni Raj and others, (1994(1) MLJ 205), (5)K.N.Palaniswamy Gounder Vs. P.Subramanian, ((2005) 1 MLJ 573) (6) Chandradhoja Sahoo Vs. State of Orissa and Others, (2013 AIR SCW 194) and (7) Bhairab Chandra Nandan Vs. Ranadhir Chandra Dutta, (AIR 1988 SC 396 = CDJ 1987 SC 382).''
5. Discussion:
5.1. The fact that the additional issue has been framed after the judgment was reserved is not in dispute. Settlement of issues followed by determination of suit is governed by Order XIV. Order XIV deals with framing of issues, both of fact and law. An issue would arise when a proposition of fact or law which is affirmed by one party is varied by the other. That is the reason why a determination is required by the Court to resolve the said issue. Each issue is distinct based upon a proposition affirmed by one party followed by denial by the other. These issues will have to be framed by the Court after reading the pleadings of the parties, after an examination under Order X Rule 2, which deals with oral examination and also after hearing the parties or their pleaders. Therefore, for framing an issue, the procedure as adopted under Order XIV Rule 1 will have to be followed. The Court will have to record that the required issues on which the right decision of the case appears to depend. In other words, deciding or answering the issue by the Court would pave way for determination of the suit.
5.2. Coming to Order XIV Rule 2, a Court is required to pronounce judgment on all the issues, meaning thereby, the issues on fact as well as on law. However, if the Court is of the view that a case can be disposed of on issue of law only but it may try that issue first, provided it relates to either jurisdiction of the Court or a bar to the suit created by any law for the time being in force. For the above said purpose, the Court may postpone settlement of other issues until the said issue has to be determined. Thereafter, the Court may deal with the suit in accordance with the decision made on that particular issue. From a reading of Order XIV Rule 2, it is clear that discretion is available to the Court to evolve a mechanism, while dealing with pronouncing judgment on issues. Order XIV Rule 2 deals with a particular issue.
5.3. Sub clause (1) of Rule 2 of Order XIV is a general provision to which sub-clause (2) is an exception. Rule 2(1) is subject to Rule 2(2). Sub-clause (1) of Rule 2 merely deals the preliminary issue, whereas sub-clause (2) deals with two contingencies specified thereunder with respect to (a) the jurisdiction of the Court, or (b) a bar to the suit created by any law for the time being in force. Under Sub-clause (2), the Court is required to form an opinion that a case may be disposed of on an issue of law only. That issue of law should be with reference to the jurisdiction of the Court or a bar to the suit created by any law. For such a purpose, settlement of other issues can be postponed. This is for the reason that a Court of law is required to test its jurisdiction and satisfy itself about a bar to entertain the suit before proceeding to decide other disputes inter se parties. When once a Court decides that it lacks jurisdiction, then the other issues on merits are not required to be gone into under sub-clause (2) of Order 14 Rule (2).
5.4. Under Order XIV Rule 3, the Court may frame the issues from the material such as allegations made on oath by the parties or by any person present on his behalf or made by the pleaders or allegations made in the pleadings or in answers to interrogatories delivered in the suit or the contents of the documents produced by either party. Under Order XIV Rule 4, the Court is empowered to examine any witness not before the Court or document not produced in the suit before framing issues by compelling attendance of such person or the production of any such document. Under Rule 5, power is available to the Court to frame additional issues at any time. A conjoint reading of Rules 4 and 5 would show that Court has to apply its mind while framing issues. While power is available to the Court to frame the additional issues, the procedure contemplated under Order XIV, particularly, under Rule 1 is required to be followed.
5.5. In the case on hand, admittedly, the parties have not been heard before the framing of the additional issue. The additional issue framed goes to the root of the matter. It has got the effect of making the appellant disentitled to get a relief on merits. Such an issue cannot be framed and decided by the Court without hearing the parties. Therefore, we are of the view that the procedure adopted by the learned single Judge cannot be sustained in the eye of law. Our view is also fortified by a decision of the Karnataka High Court in Perikal Malappa v. T.Venkatesh Gupta, (AIR 2007 (NOC) 12 (KAR)) wherein the facts involved are identical.
5.6. Coming to the scope and ambit of Order 2 Rule 2, the Supreme Court in a recent pronouncement rendered in Coffee Board Vs Ramesh Exports Private Limited ((2014) 6 Supreme Court Cases, 424) has held as follows:
"10. Furthermore, this Court in Alka Gupta v. Narender Kumar Gupta, ((2010) 10 SCC 141) stated that: (SCC p.147, para 12)
12.....The object of Order 2 Rule 2 of the Code is twofold. First is to ensure that no defendant is sued and vexed twice in regard to the same cause of action. Second is to prevent a plaintiff from splitting of claims and remedies based on the same cause of action. The effect of Order 2 Rule 2 of the Code is to bar a plaintiff who had earlier claimed certain remedies in regard to a cause of action, from filing a second suit in regard to other reliefs based on the same cause of action. It does not however bar a second suit based on a different and distinct cause of action."
11. The bar of Order 2 Rule 2 comes into operation where the cause of action on which the previous suit was filed, forms the foundation of the subsequent suit; and when the plaintiff could have claimed the relief sought in the subsequent suit, in the earlier suit; and both the suits are between the same parties. Furthermore, the bar under Order 2 Rule 2 must be specifically pleaded by the defendant in the suit and the Trial Court should specifically frame a specific issue in that regard wherein the pleading in the earlier suit must be examined and the plaintiff is given an opportunity to demonstrate that the cause of action in the subsequent suit is different. This was held by this Court in Alka Gupta v. Narender Kumar Gupta (supra) which referred to decision of this Court in Gurbux Singh vs. Bhooralal (AIR 1964 SC 1810), wherein it was held that: (Alka Gupta case, SCC p.147, para 13) "13....'6. In order that a plea of a bar under Order 2 Rule 2(3) of the Civil Procedure Code should succeed the defendant who raises the plea must make out: (1) that the second suit was in respect of the same cause of action as that on which the previous suit was based; (2) that in respect of that cause of action the plaintiff was entitled to more than one relief; (3) that being thus entitled to more than one relief the plaintiff, without leave obtained from the court omitted to sue for the relief for which the second suit had been filed. From this analysis it would be seen that the defendant would have to establish primarily and to start with, the precise cause of action upon which the previous suit was filed, for unless there is identity between the cause of action on which the earlier suit was filed and that on which the claim in the later suit is based there would be no scope for the application of the bar.'(Gurbax Singh Case, AIR p.1812, para 6)"
12. The Courts in order to determine whether a suit is barred by Order 2 Rule 2 must examine the cause of action pleaded by the plaintiff in his plaints filed in the relevant suits (See: S. Nazeer Ahmed v. State Bank of Mysore & Ors.), ((2007) 11 SCC 75), Considering the technicality of the plea of Order 2 Rule 2, both the plaints must be read as a whole to identify the cause of action, which is necessary to establish a claim or necessary for the plaintiff to prove if traversed. Therefore, after identifying the cause of action if it is found that the cause of action pleaded in both the suits is identical and the relief claimed in the subsequent suit could have been pleaded in the earlier suit, then the subsequent suit is barred by Order 2 Rule 2."
5.7. The above said passage would make it clear that a trial Court has to frame a specific issue governing bar under Order II Rule 2 and the plaintiff must be given an opportunity to demonstrate that the cause of action in the subsequent suit is different. Accordingly, we are of the view that the said opportunity has not been given in the case before us.
5.8. Learned counsel appearing for the respondents submitted that the said issue can be decided by us. We are not inclined to accede to the said request. A perusal of the Order passed by the learned single Judge would show that no appropriate discussion has been made while holding that the suit is barred under Order II Rule 2, as mandated by the Supreme Court in the judgment referred to supra.
5.9. We are also of the considered view that decision to be rendered on the additional issue pertaining to the scope and applicability of Order II Rule 2 will have substantial bearing on the other issues. In other words, based upon the said decision, the learned single Judge will have to decide as to whether the case will have to be proceeded by following the procedure as contemplated under Order XIV Rule 2 sub-clause (1) or (2), as the case may be. According to us, if the learned single Judge comes to the conclusion that the case would come under the purview of Order 2 Rule 2 sub-clause (2), then he may have an option to decide the additional issue first before proceeding to the other issues. In other words, the other issues will have to be decided based upon the decision to be rendered on the additional issue. However, we make it clear that we leave it to the learned single Judge to decide as to whether the case on hand would come under Order 14 Rule 2(1) or Order 14 Rule 2(2), as the case may be.
Conclusion:
6. Considering the above aspects, we set aside the judgment and decree of the learned single Judge and remit the suit for fresh consideration. As the pleadings and documents are already over, we request the learned single Judge to hear the parties and decide the additional issue framed on Order II Rule 2 C.P.C. and thereafter decide the other issues in suit, further, dispose of the suit within a period of eight weeks from the date of receipt of copy of this judgment. The appeal stands allowed accordingly. However, there is no order as to costs. Consequently, the connected miscellaneous petition is closed.
(S.K.A.,J) (M.M.S.,J.) 08.08.2014
Index:Yes
usk
Copy to:
The Sub.Asst.Registrar
Original Side
High Court
Madras.
SATISH K.AGNIHOTRI,J.
and
M.M.SUNDRESH, J.
usk
Pre-Delivery Judgment
in OSA.No.141 of 2012
08.08.2014