Food Corporation of India vs Pirdhan Sham Lal

Sabina, J.—Plaintiff Food Corporation of India (FCI for short) filed a suit for recovery against the rice mill-Defendant.

The case of the FCI, in brief, was that a policy had been framed by the Central Government and under the said policy, the FCI used to purchase paddy from the market and give it to the millers for shelling. Defendant-mill had agreed to shell the paddy as per its storage capacity. The paddy stored under the mill was to remain in joint custody of the FCI and the mill. As per the policy of the Central Government, 67% of superfine rice was required to be delivered out of the paddy supplied to the Defendant. The Defendant had agreed to abide by the terms and conditions of the said agreement. The Defendant had furnished the requisite security in terms of the agreement. The Defendant was also responsible for the safe custody of paddy supplied to it for milling and delivery of rice as per the agreement. Losses, if any, incurred during the transit or storage were to be made good by the Defendant @ 1 1/2 time of economic costs of the variety of paddy/rice. The Defendant was required to deliver the rice within ten days of issuance of supply of paddy at regular intervals. As per schedule, 20% of rice was to be delivered in the months of October/November 1994, 26% in December 1994, 26% in the month of January 1995 and 28% in the month of February 1995. The Defendant had, however, failed to shell the paddy and as such it became liable to pay 1 1/2 time of economic costs of paddy supplied to it. The total paddy stored in the premises of the Defendant was 6400 bags weighing 4154.60 quintals of superfine paddy. Since the Defendant had failed to shell the paddy, the Defendant dispatched 6400 bags of paddy weighing 4104.60 quintals before 31.5.1995. Cost of the remaining paddy was assessed at Rs. 871/- per quintal @ 1 1/2 time of the economic cost i.e. Rs. 43,811/- on 1.6.1995. As the Defendant failed to pay the said amount so it was liable to pay interest @ 18% per annum w.e.f. 1.6.1995 upto 31.1.1998. Hence, the FCI was entitled to recover a total sum of Rs. 64,182/- with future interest at the same rate from the Defendant.

Defendant, in its written statement, averred that the paddy was stored in the premises of the Defendant on rental basis. The execution of agreement to shell the paddy between the parties was denied. Rest of the contentions made in the plaint have been denied.

On the pleadings of the parties, following issues were framed by the trial Court:

Whether the Plaintiff is entitled for the recovery of Rs. 64,182/- on account of costs and interest along with future interest from the Defendant? OPP

Whether Defendant entered into an agreement to shell the paddy of the Plaintiff for the crop year 1994-95 from time to time under the Govt. policy? OPP

Whether the District Manager is duly authorised to file the present suit? OPP

Whether Defendant has not supplied the rice after shelling as per the agreement to the Plaintiff? OPP

Whether the Plaintiff is entitled to recover the interest from the Defendant, if so at what rate and to what extent? OPP

Whether this Court has no jurisdiction to try and entertain the suit? OPD

Whether the Plaintiff is estopped with his own act and conduct? OPD

Whether the Defendant firm has not been sued properly. If so its effect? OPD

Whether the present suit is liable to be stayed? OPD

Whether the Defendant is entitled to special costs u/s 35-A Code of Civil Procedure? OPD

Relief.

Vide judgment and decree dated 12.1.2005, trial Court decreed the suit of the Plaintiff for recovery of Rs. 43,811/- alongwith proportional costs and interest from 1.6.1995 to 31.1.1998 during pendentelite and future interest @ 9% per annum till realisation Aggrieved by the said judgment and decree, Defendant filed an appeal. Additional District Judge, Faridkot, vide judgment and decree dated 30.9.2008 allowed the appeal. Consequently, the suit of the Plaintiff was dismissed. Hence, the present appeal by the Plaintiff.

Learned Counsel for FCI has submitted that the agreement entered between the parties, vide which the paddy was given to the mill for shelling, had been duly proved on record. As per the said agreement, in case of any loss/storage, the mill was required to pay 1 1/2 time of economic costs of paddy/rice. Hence, the suit of the Plaintiff for recovery was liable to be decreed as claimed.

Learned Counsel for the Mill, on the other hand, has submitted that the FCI had failed to prove its case. The alleged agreement had not been proved on record. In fact, the paddy had been kept in the Mill for storage purposes on rental basis.

After hearing learned Counsel for the parties, I am of the opinion that the present appeal is devoid of any merit and deserves dismissal.

Both the Courts below, after appreciating the evidence led by the parties on record, held that the paddy had been stored in the premises of the Mill for the purpose of shelling. The only question that requires consideration is as to whether the FCI was required to claim shortage at the rate of 1 1/2 time of economic cost or at the rate of economic cost.

It is a settled proposition of law that whenever, a penal clause is imposed in a contract then the Court can allow compensation as it deems fit but the same cannot be allowed at a rate more than the one agreed between the parties. In the present case, the first Appellate Court, while exercising its jurisdiction, considered it reasonable to award damages to the Corporation at the rate of economic cost. The said finding of the first Appellate Court calls for no interference. After adjusting the security deposited by the Mill, the learned first Appellate Court held that the Plaintiff was not entitled to recover any amount after calculating the damages @ Rs. 584.14 paise.

No substantial question of law arises in this regular second appeal, which would warrant interference by this Court. Accordingly, the same is dismissed.