Bombay High Court
Shri A. G. Sawant vs Shri Sanjay D. Berde on 18 July, 2013
Author: S. C. Dharmadhikari
Bench: S. C. Dharmadhikari, S. B. Shukre
dgm 1 903-wp-3879-12 with appw-99-13.sxw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 3879 OF 2012
WITH
CRIMINAL APPLICATION NO.99 OF 2013
Shri A. G. Sawant .... Petitioner
vs
1 Shri Sanjay D. Berde
2 The State of Maharashtra
ig .... Respondents
And
Shri Sanjay D. Berde ... Applicant in CA
No.99/2013.
Mr. S. P. Kadam for the petitioner.
Mr. Sandeep S. Jinsiwale for Respondent No.1.
Mrs. A.S. Pai, APP for the State.
CORAM: S. C. DHARMADHIKARI &
S. B. SHUKRE, JJ.
DATE : July 18, 2013
ORAL JUDGMENT (Per S. C. Dharmadhikari, J.):
Rule. By consent, rule is heard forthwith.
2 By this writ petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the Petitioner seeks to quash the orders passed by the Maharashtra State 1/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 2 903-wp-3879-12 with appw-99-13.sxw Consumer Disputes Redressal Commission, Mumbai dated 5 August and 9 July 2012 which have been delivered in Execution Application No.10/2011 in Consumer Complaint No.06/2007.
3 What we are presently concerned with are prayers (b-1) and (b-
2) which read as under :
"b-1) That it may be declared that the provision of Sec. 27 (3) of Consumer Protection Act 1986 is in contravention of provisions of Chapter XIV Cr. P.C relating to the trial of warrant cases by Magistrate.
b-2) And/or in the alternative the provisions of Sec.27(3) Consumer Protection Act be declared illegal and invalid for being in direct contravention of the procedural law laid down under Cr.P.C being applicable to the proceedings U/s 27 of Consumer Protection Act 1986."
4 Mr. Kadam, learned counsel appearing on behalf of the Petitioner, submits that Section 27(3) of the Consumer Protection Act, 1986 (for short, "Act of 186") is null, void and unconstitutional. It is ultravires Article 14 of the Constitution of India. It also violates the mandate of Article 21 of the Constitution of India inasmuch as by Section 27, non-
compliance with the orders passed under the Act of 1986 is made a punishable offence. However, though the punishment provided is more than two years, what sub-section (3) of Section 27 provides is that the trial will be by summary procedure. Once the trial is by such procedure, then parties 2/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 3 903-wp-3879-12 with appw-99-13.sxw like the Petitioner are estopped from applying for discharge. Once the Code of Criminal Procedure has carved out a procedure for trial of criminal case, where the offences alleged invite a punishment for more than two years and that procedure is known as warrant trial and in which an opportunity is given to the accused to apply for discharge, then, non-availability of such opportunity in the present proceeding would vitiate the statutory provision.
It cannot stand to test of fairness, reasonableness and nondiscrimination as is enshrined by Articles 14 and 21 of the Constitution of India.
5 On the other hand, learned counsel appearing for the Respondent, original Applicant/complainant, submits that the point raised in this writ petition about validity of Section 27 stands concluded by the judgments of the Hon'ble Supreme Court and particularly the one delivered in the case of State of Karnataka v. Vishwabharathi House Building Coop. Society and ors.1,. Even otherwise, he submits that the writ petition is not maintainable because the Petitioner has an alternate and efficacious remedy of filing an appeal and raising all contentions. For these reasons, he submits that the writ petition be dismissed.
6 Since Mr. Kadam has urged that plea of constitutional validity
1 (2003) 2 SCC 412
3/26
::: Downloaded on - 27/08/2013 21:08:04 :::
dgm 4 903-wp-3879-12 with appw-99-13.sxw
cannot be raised in proceedings under the Act as Forums and Tribunals created under the Act cannot decide the issue of the constitutional validity of the Act or any of its provision that we have heard Mr. Kadam on the point of validity of Section 27. However, we do not find that the issue is still alive.
The point of constitutional validity of the Act has been decided not only in the case of Vishwabharati House Building Cooperative Society (supra), but in prior decisions. First of all, the Act of 1986 is an Act to provide for better protection of the interests of the consumers and for that purpose to make provisions for the establishment of Consumer Councils and other Authorities for settlement of consumers disputes and for matters connected therewith.
7 The statements of objects and reasons make it clear that to provide speedy and simple redressal to consumer disputes, a quasi-judicial machinery is sought to be set up at the district, State and Central levels.
These quasi-judicial bodies will observe the principles of natural justice and have been empowered to give relief of specific nature and to award, wherever appropriate, compensation to consumers. Penalties for non-
compliance of the orders given by the quasi-judicial bodies have also been provided.
8 By Chapter I of the Act, there are provisions for defining certain
4/26
::: Downloaded on - 27/08/2013 21:08:04 :::
dgm 5 903-wp-3879-12 with appw-99-13.sxw
terms. By Section 3, it has been clarified that the Act is not in derogation of any other law. By Chapter II, the Consumer Protection Councils at various levels namely Central, State and District levels have to be established.
9 By Chapter III, Consumer Disputes Redressal Agencies have been created and that is also a three tier system. A forum at the District level and thereafter its jurisdiction, its procedure and what findings it can render has been set out in this chapter. By Section 15 there is an Appeal.
By Section 16, Composition of the State Commission is indicated and by Section 17 its jurisdiction. By Section 18 procedure applicable to such Commissions has been provided for. Then there are further Appeals vide Section 19 to a National Commission. Thereafter, what has been dealt with and provided for is the composition of the National Commission, its jurisdiction, power and procedure. There is a power conferred to set aside exparte orders and there is power to Appeal by Section 23. There is a finality given to orders by Section 24 and Section 24-A sets out limitation period. By section 24-B there is a administrative control and what Section 25 ensures is that an interim order made under the Act if not complied with, the District Forum or the State Commission or the National Commission, as the case may be, may order the property of the person, not complying with the order to be property attached. Section 25 reads as under :
5/26 ::: Downloaded on - 27/08/2013 21:08:04 :::dgm 6 903-wp-3879-12 with appw-99-13.sxw "25 Enforcement of orders of the District Forum, the State Commission or the National Commission. - (1) Where an interim order made under this Act, is not complied with, the District Forum or the State Commission or the National Commission, as the case may be, may order the property of the person, not complying with such order to be attached.
(2) No attachment made under sub-section (1) shall remain in force for more than three months at the end of which, if the non-compliance continues, the property attached may be sold and out of the proceeds thereof, the District Forum or the State Commission or the National Commission may award such damages as it thinks fit to the complainant and shall pay the balance, if any, to the party entitled thereto.ig (3) Where any amount is due from any person under an order made by a District Forum, State Commission or the National Commission, as the case may be, the person entitled to the amount may make an application to the District Forum, the State Commission or the National Commission, as the case may be, and such District Forum or the State Commission or the National Commission may issue a certificate for the said amount to the Collector of the district (by whatever name called) and the Collector shall proceed to recover the amount in the same manner as arrears of land revenue."
10 What one finds is that several provisions in the original enactment have been amended with passage of time so as to make it a consistent and comprehensive measure. It is an Act to protect the interest of the consumers. The consumers have been assumed to be an exploited lot.
The manufacturers and persons providing goods and services have been identified as those having tremendous resources and bargaining power, 6/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 7 903-wp-3879-12 with appw-99-13.sxw which are found to be lacking in consumers.
11 As far as service providers are concerned, at times, consumers are left with no choice as services are provided by organizations who have a monopoly. It is in this backdrop and to bring accountability and transparency in dealings and transactions pertaining to goods so also provision of services that the Parliament thought it fit to enact Consumer Protection Act, 1986. We will have to assume that the legislature best knows the needs of the people. It is the best Judge. It is the legislature alone which is conferred with the power to decide as to whether any legislation or enactment is necessary or if any legislation or enactment already in place requires any amendment or changes. Once this power is conceded in the legislature and all that as a court of law, we are required to do is to interpret the provisions, then, we cannot overlook and brush aside the intention of the legislature. In this case, if one reads Section 25, which has been inserted after an amendment which follows Sections 24-A and 24-B and equally Section 24, then the intent is not to drive the successful party to institute another round of litigation or initiate or institute proceedings for execution and enforcement of the orders of the Tribunals and Forums created by the Act of 1986. There is inbuilt mechanism in that behalf. The very Tribunals created by the enactment and empowered to adjudicate and decide the 7/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 8 903-wp-3879-12 with appw-99-13.sxw consumers disputes have been conferred with the further power to execute their own orders and to impose penalties in case of non-implementation.
12 If one peruses in this backdrop Sections 26 and 27, then, they read as under :
"26 Dismissal of frivolous or vexatious complaints. - Where a complaint instituted before the District Forum, the State Commission or, as the case may be, the National Commission is found to be frivolous or vexatious, it shall, for reasons to be recorded in writing, dismiss the complaint and make an order that the complainant shall pay to the opposite party such cost, not exceeding ten thousand rupees, as may be specified in the order.
"27 Penalties. - (1) Where a trader or a person against whom a complaint is made[or the complainant] fails or omits to comply with any order made by the District Forum, the State Commission or the National Commission, as the case may be, such trader or person [ or complainant] shall be punishable with imprisonment for a term which shall not be less than one month but which may extend to three years, or with fine which shall not be less than two thousand rupees but which may extend to ten thousand rupees, or with both.
(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 ( 2 of 1974), the District Forum or the State Commission or the National Commission, as the case may be, shall have the power of a Judicial Magistrate of the first class for the trial of offences under this Act, and on such conferment of powers, the District Forum or the State Commission or the National Commission, as the case may be, on whom the powers are so conferred, shall be deemed to be a Judicial Magistrate of the first class for the purpose of the Code of Criminal Procedure, 1973 (2 of 1974).8/26 ::: Downloaded on - 27/08/2013 21:08:04 :::
dgm 9 903-wp-3879-12 with appw-99-13.sxw (3) All offences under this Act may be tried summarily by the District Forum or the State Commission or the National Commission, as the case may be."
13 A bare perusal of Section 26 would indicate that frivolous or vexatious complaints can be dismissed by the Forums. Therefore, there is no room for apprehension that every single complaint would result in an order against the manufacturer or service provider. Then comes Section 27 by which a failure or omission to comply any order made by the District Forum, State Commission or the National Commission, as the case may be, results not only in the trader or persons, but equally the complainant to be punished with imprisonment for a term which shall not be less than one month but extends to 3 years or with fine which shall not be less than Rs.2,000/- , but which may extend to Rs.10,000/- or with both. By inserting sub-section (2) by an amendment Act 62 of 2002 with effect from 15 March 2003 what has been done is to term each of the Forums and Commissions to be a judicial magistrate of first class for the purposes of Code of Criminal Procedure, 1973.
14 Mr. Kadam's argument is that once by sub-section (2), the Forums and Commissions are deemed to be criminal courts or at least courts of Judicial Magistrate, First Class, then, it is inevitable that the Code of 9/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 10 903-wp-3879-12 with appw-99-13.sxw Criminal Procedure applies and when its application is absolute there is no room or escape for holding that the other provisions of the Code of Criminal Procedure do not apply.
15 We are unable to accept this contention for more than one reason. It is too well settled to require any reiteration that there is no vested right in a procedure. A procedural provision, therefore, confers no right and of such a character as would enable the litigant to insist that his case or trial would be governed by that procedure alone. It is open for the legislature to provide that the entire Code of Criminal Procedure or some of its provisions would not apply to a particular trial. Such a provision does not militate against the constitutional mandate of equality, fairness, reasonableness and non-arbitrariness. Such a provision, therefore, cannot be termed as discriminatory. In this behalf a useful reference can be made to the Judgment of the Hon'ble Supreme Court in the case of State (Union of India) vs. Ram Saran, reported in AIR 2004 SC 481. After referring to Sections 4 and 5 of the Criminal Procedure code, 1973 this is what the Hon'ble Supreme Court held:-
"8. It would also be necessary to take note of Ss. 10 (m), 16 (2) of the Act and Ss. 4 and 5 of the Code:
Act 10/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 11 903-wp-3879-12 with appw-99-13.sxw "Section 10 (m) - Every member of the Force who absents himself without leave, or without sufficient cause overstays leave granted to him shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to three months' pay, or with both".
Section 16 (2). - Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898) the Central Government may invest the Commandant or an Assistant Commandant with the powers of a Magistrate of any class for the purpose of inquiring into or trying any offence committed by member of the Force and punishable under this Act, or any offence committed by a member of the Force against the person or property of another member :
Provided that-
(i) when the offender is on leave or absent from duty, or
(ii) when the offence is not connected with the offender's duties as a member of the Force, or
(iii) when it is a petty offence, even if connected with the offender's duties as a member of the Force, the offence may, if the prescribed authority within the limits of whose jurisdiction the offence has been committed, so directs, be inquired into or tried by an ordinary criminal court having jurisdiction in the matter".
Code Section 4: Trial of offences under the Indian Penal Code and Other laws.- (1) All offences under the Indian Penal Code (45 of 1860) shall be investigated, inquired into, tried, and otherwise dealt with according to the provisions hereinafter contained.
11/26 ::: Downloaded on - 27/08/2013 21:08:04 :::dgm 12 903-wp-3879-12 with appw-99-13.sxw (2) All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the time being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences.
Section 5: Saving- Nothing contained in this Code shall, in the absence of a specific provision to the contrary, affect any special or local law for the time being in force, or any special jurisdiction or power conferred, or any special form of procedure prescribed, by any other law for the time being in force".
9. Provisions of the Code would be applicable to the investigations, inquiries into and trials of cases by criminal Courts of various descriptions, being the parent statute, in the absence of any contrary provision in any special statute or special provision excluding jurisdiction or applicability of the Code. Sub-section (1) of S. 4 deals with offences under the I.P.C. Second limb of Subsection (2) deals with the exclusion, reading ".........but subject to any enactment for the time being in force regulating the manner or place of investigating, Inquiring into, trying or otherwise dealing with such offences".
(See Directorate of Enforcement v. Deepak Mahajan and another, [1994 (3) SCC 440]. In a case involving Bombay Prevention of Gambling Act, 1887 it was held that the Act was a special law providing special procedures for the manner or place of investigating or inquiring into the offences under it, and therefore, the provisions thereof must prevail and no provisions of the Code can apply. (See Nilratan Sircar v. Lakshmi Narayan Ram Niwas (AIR 1965 SC 1).
10. Section 5 consists of three components, and as observed in Maru Ram etc. etc. v. Union of India and Others, [ 1981 (1) SCC 107 ], they are as follows:
"(1) The Code covers matters covered by it;
(2) If a special or local law exists covering the same area, the said law is saved and will prevail;
(3) If there is a special provision to the contrary, that will 12/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 13 903-wp-3879-12 with appw-99-13.sxw override the special or local law. A "special law", as observed in Kaushalya Rani v. Gopal Singh, [ AIR 1964 SC 260], means a law enacted for special cases, in special circumstances, as distinguished from the general rules of law laid down as being applicable to all cases dealt with by the general law. The Act fits the description. Additionally, S. 16(2) of the Act begins with a non obstante clause relating to the Code."
11. There are parallel provisions to S. 10(m) of the Act in the Army Act, 1950 (hereinafter referred to as the 'Army Act'). In fact S. 39 of the Army Act deals with 'absence without leave'. The maximum period of imprisonment may extend to three years or with such less punishment as is mentioned in the said Act itself."
16 Once the law is that no one can claim a vested right in matters of procedure, then, the very foundation of the arguments of Mr. Kadam on absence of a provision enabling seeking of a discharge in proceedings under Section 27 must fail. The Act has provided enough safeguards and inbuilt checks. Since the provision enables imposition of penalties in the form of imprisonment and fine and which are termed as punishments by Section 53 of IPC, the legislature has ensured that there would be a trial following which only such penalties can be imposed. Once a trial has to be held and the powers of a Magistrate under the Code of Criminal Procedure to hold such trials, is conferred in the Forums and Commissions, under the Act, then there is no room for any complaint. Further, considering the intent of the legislature and mandate flowing from the Act, the trial is not elaborate or 13/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 14 903-wp-3879-12 with appw-99-13.sxw lengthy. That the trial is of a summary nature by itself and without anything more does not mean that the provision is unconstitutional or ultravires as contended.
17 Precisely such an argument appears to have been noted and considered in the Vishwabharati House Building Cooperative Society (supra), by the Supreme Court. In that context, what the Supreme Court has held is as under :
"38. The scope and object of the said legislation came up for consideration before this Court in Common Cause, A Registered Society v. Union of India, (1997) 10 SCC 729. It was held: (SCC p.730, para 2) "2. The object of the legislation, as the preamble of the Act proclaims, is 'for better protection of the interests of consumers'. During the last few years preceding the enactment there was in this country a marked awareness among the consumers of goods that they were not getting their money's worth and were being exploited by both traders and manufacturers of consumer goods. The need for consumer redressal fora was, therefore, increasingly felt. Understandably, therefore, legislation was introduced and enacted with considerable enthusiasm and fanfare as a path-breaking benevolent legislation intended to protect the consumer from exploitation by unscrupulous manufacturers and traders of consumer goods. A three-
tier fora comprising the District Forum, the State Commission and the National Commission came to be envisaged under the Act for readressal of grievances of consumers".
39. The rights of the parties have adequately been safeguarded by reason of the provisions of the said Act inasmuch as although it provides for an alternative system of consumer jurisdiction on 14/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 15 903-wp-3879-12 with appw-99-13.sxw summary trial, they are required to arrive at a conclusion based on reasons. Even when quantifying damages, they are required to make an attempt to serve the ends of justice aiming not only at recompensing the individual but also to bring about a qualitative change in the attitude of the service provider. Assignment of reasons excludes or at any rate minimizes the chances of arbitrariness and the higher forums created under the act can test the correctness thereof.
40. The District Forum, the State Commission and the National Commission are not manned by lay persons. The President would be a person having judicial background and other members are required to have the expertise in the subjects such as economics, law, commerce, accountancy, industry, public affairs, administration etc. It may be true that by reason of Sub-section (2-A) of Section 14 of the Act, in a case of difference of opinion between two members, the matter has to be referred to a third member and, in rare cases, the majority opinion of the members may prevail over the President. But, such eventuality alone is insufficient for striking down the Act as unconstitutional, particularly, when provisions have been made therein for appeal there against to a higher forum.
41. By reason of the provisions of the said Act, the power of judicial review of the High Court, which is a basic feature of the Constitution, has not been nor could be taken away.
42....
43...
44...
45...
46. By reason of the provisions of Section 3 of the Act, it is evident that remedies provided thereunder are not in derogation of those provided under other laws. The said Act supplements and not supplants the jurisdiction of the civil courts or other statutory authorities.
47. The said Act provides for a further safeguard to the effect that in the event a complaint involves complicated issues requiring 15/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 16 903-wp-3879-12 with appw-99-13.sxw recording of evidence of experts, the complainant would be at liberty to approach the civil court for appropriate relief. The right of the consumer to approach the civil court for necessary relief has, therefore, been provided under the Act itself.
48. The provisions of the said Act are required to be interpreted as broadly as possible. It has jurisdiction to entertain a complaint despite the fact that other forums/courts would also have jurisdiction to adjudicate upon the lis. (See Fair Air Engineers (P) Ltd. v. N.K. Modi, (1996) 6 SCC 385 and Satpal Mohindra v.
Surindra Timber Stores, (1999) 5 SCC 696.
49. The question as regards the applicability or otherwise of Articles 323-A and 323-B of the Constitution in the matter of constitution of such Tribunals came up for consideration before this Court in L. Chandra Kumar v. Union of India, (1997) 3 SCC 261 : (1997) SCC (L & S) 577. This Court therein clearly held that the constitutional provisions vest Parliament and the State Legislatures, as the case may be, with powers to divest the traditional courts of a considerable portion of their judicial work. It was observed that the Parliament and the State Legislatures possess legislative competence to effect changes in the original jurisdiction of the Supreme Court and High Court apart from the authorization that flows from Articles 323-A and 323-B in terms of Entries 77, 78, 79 and 95 of List I so far as the Parliament is concerned, and in terms of Entry 65 of List II and Entry 46 of List III so far as the State Legislatures are concerned. It was further held that power of judicial review being the basic structure of the Constitution cannot be taken away.
50. We, therefore, are clearly of the opinion that the said Act cannot be said to be unconstitutional.
51. It may be true that there does not exist any provision for transfer of case from one forum to the other or there does not exist any provision to grant injunction. Absence of such provisions in our opinion would not render the statute ultra vires the Constitution or unworkable.
52. The very fact that in a given case a party under the said Act may approach upto this Court and or may otherwise take recourse to the remedy of judicial review, the interest of the parties must be 16/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 17 903-wp-3879-12 with appw-99-13.sxw held to have been sufficiently safeguarded.
53. The provisions relating to power to approach appellate court by a party aggrieved by a decision of the forums/State Commissions as also the power of the High Court and this Court under Article 226/227 of the Constitution of India and Article 32 of this Court apart from Section 23 of the Act provide for adequate safeguards. Furthermore, primarily the jurisdiction of the forums/commissions is to grant damages. In the event, a complainant feels that he will have a better and effective remedy in a civil court as he may have to seek for an order of injunction, he indisputably may file a suit in an appropriate civil court or may take recourse to some other remedies as provided for in other statutes.
54....
55. However, we are not in a position to agree with the observations of the High Court as regard the interpretation of Section 25 of the Act.
56. The High Court interpreting the said provision has made the following observations, which is impugned herein in Civil Appeal No. 9927 of 1996:
"On reading Section 25 of the Act, in our view, it does not empower the District Forum to pass such an order. If at all the Forum wants to enforce the order, it has to send the order to the court concerned which has jurisdiction over the area, which is not done here. So, without entering into the other points raised in this, in our view, it suffices to set aside the impugned order as Annexure 'D' accordingly."
57. A bare perusal of Section 25 of the Act clearly shows that thereby a legal fiction has been created to the effect that an order made by District Forum/State Commission or National Commission will be deemed to be a decree or order made by a civil court in a suit. Legal fiction so created has a specific purpose, i.e. for the purpose of execution of the order passed by the Forum or Commission. Only in the event the Forum/State Commission or the National Commission is unable to execute its 17/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 18 903-wp-3879-12 with appw-99-13.sxw order, the same may be sent to the civil court for its execution. The High Court, therefore was not correct to hold that in each and every case the order passed by the District Forum/State Commission/National Commission are required to be sent to the civil courts for execution thereof.
58. Furthermore, Section 27 of the Act also confers an additional power upon the Forum and the Commission to execute its order. The said provision is akin to Order 39 Rule 2-A of the Code of Civil Procedure or the provisions of the Contempt of Courts Act or Section 51 read with Order 21 Rule 37 of the Code of Civil Procedure. Section 25 should be read in conjunction with Section 27. A parliamentary statute indisputably can create a tribunal and might say that non-compliance with its order would be punishable by way of imprisonment of fine, which can be in addition to any other mode of recovery.
59. It is well settled that the cardinal principle of interpretation of statute is that courts or tribunals must be held to possess power to execute their own order.
60. It is also well settled that a statutory tribunal which has been conferred with the power to adjudicate a dispute and pass necessary order has also the power to implement its order. Further, the Act which is a self-contained code, even if it has not been specifically spelt out, must be deemed to have conferred upon the Tribunal all powers in order to make its order effective."
18 Thereafter a Division Bench of this Court in R. B. Upadhyay v.
State Commission for Consumer Disputes2, had an occasion to consider as to whether the expression 'any order' under Section 27 must include within not only orders, but all orders including interim orders which are also capable of execution under Section 25 held thus :
2 2010 (4) Mh. L. J. 472 18/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 19 903-wp-3879-12 with appw-99-13.sxw "13. Initially when the Act was enacted there was no power to grant any interim relief. Similarly the procedure for enforcement of an order of the District Forum, the State Commission or the National Commission was to enforce it as a decree by the aforesaid forums and on their inability, to execute through the Court exercising jurisdiction to execute decrees as set out in this Section. The Section as now substituted apart from conferring power to grant interim relief has provided for enforcement of that interim order under Section 24(1) and (2). Similarly, the procedure for recovery of the amount pursuant to the final order passed by the above forums, is to recover it as arrears of land revenue on a certificate being issued by the respective Forums.
The amendment has also introduced Section 13(3B) whereby power was conferred on the District Forum to pass interim orders.
Similarly, by virtue of Section 18 the provision of Section 13(3B) conferring power to grant interim orders was also made applicable to the State Commission.
By referring to these provisions, it is sought to be contended that there is a distinction between the expression "interim order"
and "order". As Section 27 uses the expression "order" and considering the penal character of the provisions, it must be presumed that the Legislature knowingly excluded interim orders from the purview of Section 27. It was also sought to be contended that the Judgment of the Supreme Court in State of Karnataka vs. Vishwabarathi House Building Coop. Society, 2003(2) SCC 578 where the view was taken that the power under Section 27 is the nature of an additional power for execution of the order, considering the subsequent amendment to the Act after the Judgment was delivered, will not apply.
15. To understand the issue, let us examine the provisions of Order 39, Rule 2A of the Civil Procedure Code as to the effect of disobeying an order passed under Order 39, Rule 1 or Order 39, Rule 2 which confer power to pass interim orders. The Supreme Court had an occasion to consider that issue in Tayabhai M. Bagasorwalla and Anr. vs. Hind Rubber Industries Pvt. Ltd., AIR 1987 SC 1240. An issue arose whether a party who had disobeyed an interim order and/or flouted the same can be punished if ultimately the Civil Court arrives at a conclusion that it had no jurisdiction to entertain the suit. The High Court had taken a view that it could not do so. The question for consideration was whether the decision of the High Court meant that no person can 19/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 20 903-wp-3879-12 with appw-99-13.sxw be punished for flouting or disobeying the interim/interlocutory orders while they were in force, i.e., for violation and disobedience committed prior to the decision of the High Court on the question of jurisdiction. The Court observed that if the view was upheld namely that no one can be punished thereafter for disobedience or violation of the interim orders committed prior to the decision holding that the Court has no jurisdiction to entertain the suit, it would be subversive of the rule of law and would seriously erode the dignity ad the authority of the Courts. Considering various other judgments it was observed that a party, who knows of an order, whether null or valid, regular or irregular cannot be permitted to disobey it. It would be most dangerous to hold that the suitors, or their solicitors, could themselves judge whether an order was null or valid or whether it was regular or irregular.
Reference was made to the judgment in Hadkinson v. Hadkinson, (1952) 2 All E.R. 567 where the Court has observed as under:
"It is the plain and unqualified obligation of every person against, or in respect of whom an order is made by a court of competent jurisdiction to obey it unless and until that order is discharged. The uncompromising nature of this obligation is shown by the fact that it extends even to cases where the person affected by an order believes it to be irregular or even void........"
This followed from the principle that the party against whom an order is passed knowing of an order, which was null or irregular, and who might be affected by it, must apply to the Court to be discharged. As long as it existed it must not be disobeyed.
This is in the nature of obligation and two consequences will in general follow from its breach. The first is that anyone who disobeys an order of the Court is in contempt and may be punished by committal or attachment or otherwise. The second is that no application to the Court by such a person will be entertained until he has purged himself of his contempt. The Supreme Court noted that even in United States the law was the same and quoted the following statement by Holmes, J., in United State of America vs. John F. Shippetal, (1906) 51 Law Ed. 319 where it was observed as under:
"it has been held, it is true, that orders made by a Court having no jurisdiction to make them may be 20/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 21 903-wp-3879-12 with appw-99-13.sxw disregarded without liability to process for contempt:
Re Sawyer (1887) 124 US 200, 31 Law Ed 402, 8 Sup Ct Rep 482; Ex Parte Fisk, (1883-84) 113 US 713, 28 Law Ed 1117 5 Sup Ct Rep 7224; Ex parte Rowland, (1879-81) 104 US 604, 26 Law Ed 861. But even if the circuit court had no jurisdiction to entertain Johnson's petition, and if this Court had no jurisdiction of the appeal, this Court, and this Court alone, could decide that such was the law. It and it alone necessarily had jurisdiction to decide whether the case was properly before it. On that question, at least, it was its duty to permit argument and to take the time required for such consideration as it might need. See Mansfield, C and LMR Co. v. Swan (1883-84) 111 US 379, 387, 28 Law Ed 462, 4 Sup Ct Rep 510. Until its judgment declining jurisdiction should be announced, it had authority, from the necessity of the case to make orders to preserve the existing conditions and the subject of the petition, just as the State Court was bound to refrain from further proceedings until the same time. Rev Stat 8766; act of March 3; 1893, Chap. 326, 27 Statt. At L. 751, U.S. Comp. Stat. 1901 p. 597."
Thus the Court was of the opinion that interim orders so passed are orders within jurisdiction when passed and effective till the Court decides that it has no jurisdiction to entertain the suit. It is open to the Court to modify these orders while holding that it has no jurisdiction to try the suit, put back the party in the position he was on the date of the suit. But this power or obligation has nothing to do with the proposition that while in force, these orders have to be obeyed and their violation can be punished even after the question of jurisdiction is decided against the plaintiff provided the violation is committed before the decision of the Court on the question of jurisdiction. Thus a party can be punished under Order 39, Rule 2A of the Code of Civil Procedure. Thus it is open to the Legislature in case of breach of interim orders to provide for punishment.
16.......
17. Section 25 makes a provision for execution or enforcement of the orders of the forums. When it uses the expression "interim 21/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 22 903-wp-3879-12 with appw-99-13.sxw order and order", the reasons to distinguish them is because of the nature of execution. In other words an Act having created a right and provided the Forum, has also made provision for execution of its orders in a particular manner. As noted in the judgment of Vishwabarathi House Building Co-op. Society (supra) the provisions pertaining to execution are provided in various legislations. The judgment did not deal with interim orders as at the relevant time the Act did not provide for passing of interim orders, reference to Order 39, Rule 2A would indicate that the Supreme Court was conscious of that aspect.
18. Section 27 on the other hand is a penal provision which provides for penal consequences for breach or failure to comply with the provisions of any order passed under the Act. In other words apart from conferring powers on the Tribunal to make its orders effective the power to punish is to uphold the rule of law or the Majesty of law. This aspect will have to be borne in mind while considering the expression "any order" in Section 27. The two Sections, therefore, operate in two different fields, one for enforcement of the order and the second a penal provision for failure to comply with the order.
19.......
20......
21......
22. Does the Rule of construction of statues, exclude such interpretation. Penal and criminal statutes, statutes in derogation of common rights and of the common law, statutory grants, statutes authorizing summary proceedings, and most tax laws are among the enactments usually subject to strict construction. On the other hand, there are many statutes which will be liberally construed. Where this is the case, the meaning of the statute may be extended to matters which come within the spirit or reason of the law or within the evils which the law seeks to suppress or correct, although, of course, the statute can under no circumstances be given a meaning inconsistent with, or contrary to the language used by the legislators. But a liberal construction does not require that words be accorded a forced, strained, or unnatural meaning, or warrant an extension of the statute to the 22/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 23 903-wp-3879-12 with appw-99-13.sxw suppression of supposed evils or the effectuation of conjectural objects and purposes not referred nor indicated in any of the terms used. Whether a statute will be given a liberal or a strict construction will depend upon whether the court thinks a given "determinate" should be included or excluded from the statutes operation, it is a factor of great importance. (See In Crawford's Statutory Construction, Interpretation of laws 1998 Edition).
23. So viewed, in our opinion, merely because the expression "any order" under Section 27 specifically does not use the expression interim order, is irrelevant. Section 27 is an additional remedy to ensure that orders passed are not breached and the party who fails to obey the order has to suffer the penal consequences. It is in the nature of deterrence, to ensure that orders, interim or final are complied and that the consumer is entitled to specific relief. As the Supreme Court has observed in Vishwabarathi House Building Co-op. Society (supra), Section 27 is another mode of execution of orders. It is no doubt true that the consequences being penal, the provisions must be strictly construed. At the same time Courts normally consider the literal interpretation of the language of the provisions unless that interpretation results in an absurdity or does not reflect the intent of the Legislature. If the object is to penalise for failure to comply with any order, we find no absurdity in applying the literal rule of construction. In Babaji Kondaji Garad vs. Nasik Merchants Co-
op. Bank Ltd. and Ors., (1984) 2 SCC 50:
"10. Before going in search of any external aids of construction, let us look at the language employed by the Legislature because no canon of construction can be said to be more firmly established than this that the Legislature uses appropriate language to manifest its intention."
The law pertaining to Consumer Protection Act, 1986 as its object and reasons clause would show is meant for better protection of the interest of the consumers and as the statement of objects and reasons to the Amendment Act 2002 would show, that it is meant to provide a simple, inexpensive and speedy justice to the consumers, on complaints against defective goods, deficiency in service and unfair trade practice or the restrictive trade practice and conferring power of the Judicial Magistrate, First Class on 23/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 24 903-wp-3879-12 with appw-99-13.sxw the Consumer Dispute Redressal Agencies with a view to try the offences under the Act. It is a benevolent piece of legislation providing for an alternative system of consumer justice by a summary trial, See Charan Singh vs. Healing Touch Hospital (2000) 7 SCC 668.
24. In our opinion, therefore, to give greater protection to the consumer and to make execution of orders more effective and less expensive which is the object of the Act and to provide for speedy justice, we see no reason as to why the provisions contained in Section 27 should be restricted only to final orders. We must also note that earlier there was power to impose lesser punishment in terms of the proviso to Section 27 as it then stood. This proviso was omitted by Act 62 of 2002. The object, therefore, is to make the Act more stringent and leave no discretion for imposing lesser punishment than the minimum what is prescribed under Section
27. Considering this object, in our opinion, the compliance by traders and other persons would be more effective if we read the benevolent legislation in such a manner so as to avoid delay, making it less burdensome on the consumer and give him speedy redressal of justice in a complaint which a forum finds to be just."
19 To our mind, therefore, there is absolutely no substance in the complaint that sub-section (3) of Section 27 of the Act of 1986 is unconstitutional. All that the provision states is that the offences may be tried summarily. If that is to ensure that the trial is expeditious and not long drawn, the consumer is not expected to be engaged in an endless pursuit for relief and to achieve that object that the section has a non-obstante clause in subsection (2) and the mandate of which is carried further by sub-section (3).
The legal proceedings after finality is attached to the orders of the Forums and Commissions must come to an end early. Once they are intended to 24/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 25 903-wp-3879-12 with appw-99-13.sxw come to an end after exercise of all other legal remedies expeditiously then, to allow defaulting parties to get away and not comply with the orders and directions under the Act of 1986, by delaying the proceedings further is a matter which is required to be covered by Section 27. Then, there is no occasion to allow the Petitioners to urge that the orders could not have been passed or that they are not capable of being complied with for reasons that suit them. Ultimately, non-compliance of the orders of the Tribunal also has to be dealt with in terms of the legislative intent and mandate flowing from a latter Act like the Consumer Protection Act, 1986. Further, what is punishable is omission or failure to comply with the orders. Such an act of the complainant also is brought within the purview of the Act. There is an additional safeguard in the form of an Appeal against the orders passed under Section 27. Pertinently, Mr. Kadam does not term that this Section is, in any way, arbitrary or the provisions take away some sort of a vested or accrued right. The possibility of a accused being discharged before a Trial is thus not a right. Further, notwithstanding anything contained in the Code of Criminal Procedure, an Appeal against an order under Section 27 both on facts and on law, has been provided and by their very nature, such provisions and providing for an Appeal in broad terms is a departure from the Code of Criminal Procedure. Even when there is a punishment of simple imprisonment and fines of meagre amount, the Code of Criminal Procedure 25/26 ::: Downloaded on - 27/08/2013 21:08:04 ::: dgm 26 903-wp-3879-12 with appw-99-13.sxw has not provided for an Appeal. To that extent one finds a departure in Section 27-A. If that is the protection against arbitrary or illegal exercise of powers, then, all the more we do not find any merit in the challenge to the constitutional validity of Section 27(3) of the Act of 1986.
20 As a result of the above discussion, the writ petition fails. Rule is discharged.
21In view of disposal of writ petition, Criminal Application No.99/2013 does not survive and is disposed of accordingly.
(S. B. SHUKRE, J.) (S. C. DHARMADHIKARI,J.) 26/26 ::: Downloaded on - 27/08/2013 21:08:04 :::