Gujarat High Court
Gujarat Mineral Development ... vs M.M. Patel And Co., Bhagirath Ginning ... on 27 August, 2018
Author: Akil Kureshi
Bench: Akil Kureshi, B.N. Karia
C/SCA/14935/2017 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14935 of 2017
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any
order made thereunder ?
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GUJARAT MINERAL DEVELOPMENT CORPORATION LIMITED
Versus
M.M. PATEL AND CO., BHAGIRATH GINNING FACTORY BUILDING,
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Appearance:
MS LILU K BHAYA(1705) for the PETITIONER(s) No. 1,2
MR HK PARMAR(1220) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 23,27/08/2018
ORAL JUDGMENT
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C/SCA/14935/2017 JUDGMENT (PER : HONOURABLE MR.JUSTICE AKIL KURESHI)
1. Petitioner no.1 is Gujarat Mineral Development Corporation Limited ("GMDCL" for short). Petitioner no.2 is its General Manager. The petitioners are the original defendants in Commercial Civil Suit No258/2016 (Old Civil Suit No. 719/2013) filed by the present respondent who is a partnership firm and is engaged in the business of executing works contracts. The petitioners have challenged an order dated 4.3.2017 passed by the Commercial Court, dismissing the application of the petitioners for rejection of the plaint in exercise of powers under Order VII Rule 11 of the Code of Civil Procedure.
2. The challenge arises in the following background. GMDCL had floated tenders for excavation of lignite from mines in Lakhpat Taluka of Kutch District. Pursuant to such tender process, the respondent contractor was awarded the contract for removal of overburden/ earth excavation of all sorts of soil and disposing the excavated materials within the mines premises for specified quantity under an agreement dated 25.7.1997. The work had to be completed within 24 months. The work was completed after some delay. Final bill of the contractor was paid on 12.11.1999 along with which the security deposit of the contractor was also released. The contractor issued a legal notice to GMDCL on 24.7.2001 raising multiple disputes of non payment of dues for the work done and unlawful reduction and recoveries. On 9.11.2001, the contractor filed Arbitration Reference No.82/2001 before the Gujarat Public Works Contract Dispute Arbitration Tribunal ("the Page 2 of 12 C/SCA/14935/2017 JUDGMENT Arbitration Tribunal" for short). Since there was an objection of delay in filing such reference, the contractor also prayed for condonation thereof which was granted by the Arbitration Tribunal. On 2.8.2005, the contractor filed an application before the Arbitration Tribunal for withdrawal of the reference on the ground that the Arbitration Tribunal does not have jurisdiction over the subject matter. On this application, the Arbitration Tribunal passed order on 2.8.2005. Tribunal was in agreement with the contractor that the Tribunal lacked the jurisdiction. Tribunal was of the opinion that though there was no specific power for granting withdrawal of a reference, in the interest of justice, such permission cannot be withheld. The Tribunal accordingly granted permission for withdrawal of reference with a liberty to present it before the appropriate forum having jurisdiction as may be advised by the advocate. The Tribunal accordingly ordered return of the reference petition to the contractor.
3. The contractor thereupon filed Special Civil Suit No.6/2006 before the Court of Principal Senior Civil Judge, Bhuj on 20.1.2006. We may record that this was a fresh plaint presented by him and it was not a case of presentation of the plaint returned by the Arbitration Tribunal. In such suit, GMDCL raised two objections. One was that the Civil Court at Bhuj did not have jurisdiction since as per clause17 of the contract any dispute arising out of the contract would be subject to jurisdiction of Ahmedabad Court only. The second ground raised by GMDCL was that the final bill was settled with the contractor, the payments of which he accepted, pursuant Page 3 of 12 C/SCA/14935/2017 JUDGMENT to which security deposit was returned and bank guarantees were discharged. In other words, after such unconditional acceptance of final bill, the contractor could not maintain the suit.
4. Learned Senior Civil Judge, Bhuj, passed an order on 16.4.2007 upholding the objection of the GMDCL in part. He was of the opinion that the suit was not competent before the Civil Court at Bhuj. In view of the agreement between the parties, under clause17, Ahmedabad Court would have exclusive jurisdiction. He accordingly returned the plaint to the contractor for presentation before the appropriate Court.
5. The contractor challenged this order of the Civil Court before the District Court, Bhuj by filing Civil Misc. Application No.287/2007 on 19.10.2007. District Court, Bhuj dismissed such Civil Misc. Application on 7.7.2009 on the ground that appeal was not maintainable before the District Court. On 2.12.2009, the contractor filed Special Civil Application No.7985/2010 challenging the judgment of the District Court. Learned Single Judge dismissed such petition by judgment dated 28.1.2011. Thereupon the contractor presented the suit returned by the Civil Court, Bhuj, before the City Civil Court, Ahmedabad on 16.3.2013 which was numbered as Special Civil Suit No.6/2006 and was later on renumbered as Civil Suit No.719/2013 upon establishment of Commercial Courts under the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 ("the Commercial Courts Act" for short). In such proceedings, Page 4 of 12 C/SCA/14935/2017 JUDGMENT GMDCL once again moved an application for rejection of the plaint under Order VII Rule 11 of CPC in which two main grounds were pressed in service. One, that the contractor is a partnership firm but proof of registration of the firm is not produced on record and that therefore in view of section 69 of the Partnership Act, the suit is not maintainable. Two, that the suit is barred by limitation. Elaborate averments were made in such application to contend that period of limitation would begin to run from the day of cause of action which GMDCL considers as 12.11.1999 i.e. when the final bill was settled. According to GMDCL even after giving set off, of all periods when the legal proceedings were pending before the Arbitration Tribunal and thereafter, before different Civil Courts including the High Court, the suit which was eventually filed before the City Civil Court, Ahmedabad was hit by period of limitation prescribed under the law. It was pointed out that after the starting of limitation on 12.11.1999, Arbitration Petition was filed nearly 23 months later. Thereafter, after the Arbitration Tribunal permitted withdrawal of the reference, suit was filed before Bhuj Court after a gap of five months and 15 days. Once again, after the High Court dismissed the writ petition upholding the view of the Court below, that Civil Court at Bhuj has no jurisdiction by judgment dated 28.1.2011, the suit was presented before the City Civil Court, Ahmedabad on 16.3.2013 i.e. after 25 months and 15 days later. According to GMDCL even after application of section 14 of the Limitation Act, 1963, the suit which was ultimately filed before the City Civil Court, Ahmedabad was barred by limitation. It was also canvassed that the contractor had Page 5 of 12 C/SCA/14935/2017 JUDGMENT not presented the plaint returned by the Arbitration Tribunal but had filed an independent fresh suit before the Civil Court, Bhuj and that therefore, also the set off could not be granted for the period spent before the Arbitration Tribunal.
6. The contractor opposed such application of GMDCL. Copy of registration of partnership firm was produced. On limitation, it was contended that the period of limitation would begin to run after the issuance of notice by the contractor on payment of difference of the unpaid money and when GMDCL refused to pay the same.
7. The Commercial Court by the impugned judgment dismissed the application of GMDCL. On the question of registration of partnership firm, it was noticed that the contractor had already produced the copy of registration of firm. Elaborate discussion was made on the question of limitation. The suit was not barred by limitation. He recorded that after the High Court dismissed the petition of the contractor, Bhuj Court could not trace the papers of the Civil Suit which could be returned after tracing only on 22.1.2013. Thereafter, whatever time consumed in presenting the suit before the City Civil Court, Ahmedabad is only about one month and 22 days which would not be fatal delay. On the question of presentation of fresh suit before the Court at Bhuj, the Commercial Court did not accept the objection of GMDCL. This application for rejection of the plaint came to be dismissed.
8. Learned counsel for GMDCL contended that the Page 6 of 12 C/SCA/14935/2017 JUDGMENT Commercial Court committed a serious error of law. Even going by all the averments made in the plaint, suit was barred by limitation and the plaint therefore, should have been rejected under Order VII Rule 11 of the CPC. She submitted that period of limitation for filing the suit for recovery proceedings in the contract is three years as per entry 18 of the Limitation Act and the starting point of limitation is when the work is done. In the present case, the final bill was settled on 12.11.1999 which would be the date from which the period of limitation would begin to run. She contended that even after ignoring the period during which the petitioner was pursuing his remedies before the Arbitration Tribunal and the Civil Courts having no jurisdiction, the suit which was finally filed before the City Civil Court, Ahmedabad was barred by limitation. For such purpose, she counted various periods during which either the suit was not filed at all or the proceedings were not pending before any Court. According to her calculation, filing of the suit before the City Civil Court, Ahmedabad was barred by limitation. For the sake of arguments, she would accept the observations of the Commercial Court that after the High Court disposed of the writ petition of the contractor, Bhuj Court took considerable time in tracing out the papers for returning the same to the contractor for presentation before appropriate Court. According to her, even after ignoring such period, the suit was filed beyond a period of limitation. She contended that the plaintiff had not presented the plaint returned by the Arbitration Tribunal before the Bhuj Civil Court but filed a fresh suit.
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9. On the other hand, Shri Parmar for the contractor submitted that period of limitation prescribed in the present case would be one indicated in Article 137 of the Schedule to the Limitation Act. Period of limitation would be three years from the time when the right to apply accrues. In his opinion, the right to apply accrued when the contractor issued a notice of further recoveries which GMDCL did not accept. He also relied on section 14 of the Limitation Act to contend that the entire period when the plaintiff under bona fide belief was prosecuting his remedies before a Court without jurisdiction should be set off for computing limitation.
10. We are dealing in the present case with the application of the defendant for rejection of plaint under Order VII Rule 11 of CPC. Scope of such application is necessarily circumscribed. Only if upon perusal of the plaint and the averments made therein as a whole, it can be concluded that the suit is barred by law, which would include law of limitation, same would be rejected at the very threshold. The Commercial Court having rejected such an application of the defendant, the scope of the present petition would be further limited. We may recall the Commercial Courts Act specifically debars the revision against any such interlocutory order.
11. For the purpose of this petition without laying down any proposition which would prejudice the rights and contentions of the either side, we are prepared to proceed on the basis that in the present case, period of limitation would be covered by Entry 18 of the Schedule to the Page 8 of 12 C/SCA/14935/2017 JUDGMENT Limitation Act which prescribes limitation for the price of work done by the plaintiff for the defendant at his request, when no time has been fixed for payment. Period of limitation prescribed is three years and the starting point to such limitation is when the work is done. In essence, therefore, we are prepared to, for the limited purpose of the present petition, accept the contention of the counsel for the GMDCL that period of limitation would begin to run from 12.11.1999 when the final bill was settled. The arbitration reference was filed by the contractor on 9.11.2001 and thus by the time his first attempt at resolution of his disputes through adjudication commenced on 9.11.2001. Thereafter, as noted, from one stage to another, his litigation got entangled in the question whether he was before a proper Court agitating his rights. The Arbitration Reference remained pending till it was withdrawn by him on 2.8.2005 on the ground that the Arbitration Tribunal does not have jurisdiction. The Arbitration Tribunal noted that the Tribunal has no specific powers for permitting withdrawal. Nevertheless, in the interest of justice, the contractor was allowed to withdraw the reference with a liberty to present it before the appropriate forum having jurisdiction. The contractor thereupon filed Civil Suit before the Bhuj Court on 20.1.2006. This time consumed between the Tribunal allowing withdrawal of suit for presentation before the appropriate Court and actual presentation of the suit before the Bhuj Court may also be counted towards the limitation against the contractor. In addition to the two years period which was spent before filing Arbitration Reference, he thus consumed another five and half months Page 9 of 12 C/SCA/14935/2017 JUDGMENT in approaching the Civil Court, Bhuj. Thereafter, however the litigation remained pending right upto 28.1.2011.
12. Before the Bhuj Court, GMDCL raised the issue of territorial jurisdiction. Bhuj Court accepted such objection by an order dated 16.4.2007 ordering return of the plaint to the contractor for presentation before appropriate Court. The contractor challenged such order first before the District Court. When the District Court ruled that the appeal was not maintainable, he filed a writ petition before the High Court. Such writ petition was dismissed by the High Court on 28.1.2011. Contention of the counsel for GMDCL is that the period inbetween when the Civil Court Bhuj passed the order returning the plaint and filing of appeal by the contractor before the District Court and thereafter, between the District court dismissing the appeal on 7.7.2009 and the date of filing of writ petition by the contractor before the High Court should be excluded for the purpose of section 14 of the Limitation Act. This is however highly debatable and controversial. One possible view could be that all through out, the litigation was pending at some stage or the other. Merely because appeal was filed challenging the order of Civil Court, Bhuj would not mean that period consumed in presenting such appeal would be outside the purview of section 14 of the Limitation Act. Once appeal was accepted and entertained, it would be continuation of litigation and the entire period could arguably be one spent by the contractor bona fide pursuing his remedies before the Court albeit having no jurisdiction. There is a long delay between the High Court dismissing the petition on 28.1.2011 and the suit being Page 10 of 12 C/SCA/14935/2017 JUDGMENT actually presented before the City Civil Court, Ahmedabad on 16.3.2013. However, as noted, the Commercial Court has observed that after the High Court passed such order, Civil Court, Bhuj took a long time to unearth the papers of the suit and return the same to the contractor for presentation before appropriate Court. If this was so, surely, the period in question cannot be the exclusion for the purpose of inclusion in section 14 of the Limitation Act. As is well known, subsection(1) of section 14 of the Limitation Act provides that in computing the period of limitation for any suit the time during which the plaintiff has been prosecuting with due diligence another civil proceeding, whether in a Court of first instance or of appeal or revision, against the defendant shall be excluded, where the proceeding relates to the same matter in issue and is prosecuted in good faith in a Court from which defect of jurisdiction or other cause of a like nature is unable to entertain it. Effect of filing fresh suit instead of presenting petition returned by the Tribunal on the plaintiff's claim under Section 14 of the Limitation Act must be examined during the course of trial.
13. All in all, it is not a case where the plaint can be rejected in exercise of powers under Order VII Rule 11 of CPC. Before closing, we may clarify that nothing stated in this order would prejudice either side in the pending suit and without prejudice to the above general prescription, it is clarified that it would also be open for the GMDCL to raise the question of limitation in the pending suit which would have to be decided on the basis of relevant facts which may be brought on record through evidence.
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14. Petition is disposed of.
(AKIL KURESHI, J)
(B.N. KARIA, J)
Raghu
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