Miss C. Pushpam vs D. Jeevaraj

Mohan, J.—In this application, the petitioning creditor seeks to amend the main insolvency petition filed on 7-10-1972, by stating that he

had come to know that one G. Shyamala, wife of G. Chandriah, residing at Sannadhi Street, Kaladipet, Madras, had obtained a decree against the

debtor in 0. S. No. 4286 of 1964, on the file of the City Civil Court, Madras, and filed E. P. No. 2832 of 1972 in the City Civil Court, Madras,

and obtained orders of attachment on 29-12-1972, on the property of the insolvent-debtor viz, 61 Mathu Mudali St, Roya-pettah, and effected

attachment on 30-12-1972. The original cause of action on which the petition for insolvency is based, is that the debtor had departed from his

dwelling house from his usual business place at Muthu Mudali St. Royapettah and is otherwise absenting himself with the intention to defeat and

delay his creditors.

Learned counsel for the petitioning-creditor submits before me that the petition for amendment was filed on 12-2-1973 and the actual

attachment was effected on 30-12-1972, and therefore it was possible for him to file a fresh insolvency petition on that date and if that be so no

prejudice would be caused to the respondent (the debtor) by amending the petition, including the ground relating to attachment. In support of that,

he cites the decision in Chockalingam v. Muthiah, AIR 1938 Mad 884. In that case what had happened was on 24-11-1930, a petition for

insolvency was filed by the creditor alleging that certain amount to be due by the insolvent was pending enquiry before an arbitrator. On 28-11-

1930 by an award that amount due became ascertained. In those circumstances, the amendment was sought to include the fact relating to the

award and the amendment was allowed holding ""all that was necessary was to allow the petitioning-creditor to amend his petition by adding that

the inchoate right which he had previous to the petition became perfected in virtue of the award delivered four days laier."" I am unable to see how

the decision would help the applicant. That was a case, as seen above, where notwithstanding the pendency of the arbitration proceedings, the

petitioning creditor alleged that the debt was due which undoubtedly was an inchoate right, which became ascertained on the award being passed.

But the position is entitrely different here. Learned counsel cited another decision in P.L.S.P.L. Palaniappa Chettiar Vs. Y.P.R.Y.N.Y.

Chidambaram Chettiar and Others, , wherein it is stated ""If the amendment were allowed to remain, the petitioning creditor would be enabled to

substitute new grounds for those which he had set up originally but which are of no avail to him now and this is bound to cause serious injury and

grave injustice to the other party which cannot be compensated by costs."" On this, it is contended that so long as no prejudice is caused to the

respondent (the debtor) the amendment had to be allowed. I am unable to agree. Lastly the learned counsel relied on the decision in Mahommud

Ayyab Sahib Vs. G.P. Gunnis and Co., Merchants carrying on business at Karachi in the Presidency of Bombay, wherein it is said that ""leave to

amend a petition by inserting new causes of action should not be given at a time when by doing so the court would be depriving the defendant of

the plea ..f limitation."" In this case, no question of limitation arising, the amendment ought to be allowed is the submission. Here again, I am unable

to agree.

Mr. Padmanabhan, learned counsel for the respondent is right in his submission that Section 12(1)(c) of the Presidency Towns Insolvency Act

makes this a condition precedent, in other words, the act of insolvency on which the petition is grounded should have occurred within three months

before the presentation of the petition. Therefore, the fact that the petitioning creditor could have filed a fresh petition is not the test. On the date of

presentation of the petition, if this cause of action was available and if either by mistake or by inadvertence this had not been taken as a ground,

certainly it would have been open to the petitioning creditor to come by way of amendment. But as rightly contended by the learned counsel for the

respondent, the cause of action itself was not available and therefore by this amendment petition a new cause of action is sought to be introduced.

This contention is well justified on the language of Section 12(1)(c). For these reasons, I dismiss the above application. There will be no order as

to costs.