Netumprakkot, Kunnath Veethil and Sankunni Menon vs Netumprakkot Kunnath and Veethil Govinda Menon

The plaintiff is the appellant before us in the second appeal. As Karnavans of a Malabar Tarwad he brought this suit for the recovery of Tarwad

money (Rs 3000) which the defendant (a junior member of the Tarwad) has been withholding from him (the plaintiff) the defendant having denied

the plaintiff''s title to receive that amount as Tarwad money from the 6th Nov. 1906 to the plaintiff''s knowledge. The cause of action is stated in the

7th paragraph of the plaint to have accrued on the 6th Nov. 1906. The suit was brought on 30th Sep. 1909.

The facts have been found in the plaintiff''s favour by the Lower Courts and the only question we have to decide is whether, on these facts, the

suit is barred or not, the Lower Courts having dismissed the suit as barred.

The Lower Courts have held that either Article 61 or Article 81 of the Second Schedule to the Limitation Act, applies to a suit ""for money

payable to the plaintiff for money paid for the defendant."" The plaintiff in this case did not pay any money for the defendant (to any creditor of the

defendant or otherwise) but claims money belonging to the plaintiff which the defendant had all along admitted to be Tarwad money till November

1906. Neither does Article 81 apply as the plaintiff was not a surety and the defendant was not a principal debtor in respect of the Tarwad money

in the hands of the defendant. The Lower Courts seem to us to have been misled by the nature of the previous transactions which resulted in the

defendant (a junior member of the plaintiff''s Tarwad) becoming possessed of the Tarwad money in 1906.

If neither Article 61 nor Article 81 applies what is the proper article to be applied to the facts? The plaintiff''s (appellant''s) vakil contended

before us that Articles 49,60, 145 or the general Article 120 applied. Article 49 relates to suits ""for specific moveable property or for

compensation for wrongfully taking ...or detaining.... the same."" We do not think that a suit for money or for compensation for wrongfully detaining

money can be brought under this article as money is not ""specific moveable property."" Money has been held to come within the phrase "" moveable

property "" in Article 89 "" By a principal against his agent-for moveable property received by the latter and not accounted for"" but it cannot be held

to come within the meaning of the phrase ""specific moveable property."" Specific property is property which is recovered in specie i.e., the very

property itself, not any equivalent, substitute or reparation. In a suit for money specific coins or notes are not claimed, only coins or notes of a

certain value. Order 21, Rule 31 of the CPC uses the expression ""specific moveable"" Rule 30 which precedes Rule 31 relates to the execution of

decrees ""for the payment of money"" and Rule 31 to ""decree for specific moveable"" thus showing that the words "" specific moveable"" cannot

include money.

Article 60 is also inapplicable as the plaintiff did not make any deposit of money with the defendant but the defendant got the Tarwad money

into his hands from the person with whom it bad been deposited. Article 145 is likewise inapplicable as the defendant was not a depository or

pawnee. The last article relied on by the appellant is the residuary Article 120 but it should be applied only as a last resort see Sharooh Dass

Mondal v. Joggessur Roychowdhry ILR (1899) C. 566 if no other article is applicable and we have therefore to see if really no other article

applies. We are of opinion that the correct view is that the defendant-received the money for the use of the plaintiff as representing the Tarwad. In

that view Article 62 is applicable. The application of this article is fully discussed in Mahomed Wahib v. Mahomed Ameer ILR (1905) C. 527. As

observed in Blackstone''s commentaries Volume 3 p. 162, an action lies ""when one has had and received money belonging to another without any

valuable consideration given on the receiver''s part, for the law construes this to be money had and received for the use of the owner only; and

implies that the person so receiving promised and undertook to account for it to the true proprietor, and if he unjustly detains it an action on the

case lies against him for the kind of such implied promise and undertaking, and he will be made to repair the owner in damages equivalent to what

he has detained in violation of such of his promise. This is a very extensive and beneficial remedy applicable to almost every case when the

defendant has received money which exacquo et bono he ought to refund."" In the present case, as in the case of Mahomed Wahib v. Mahomed

Ameer ILR (1905) C.527 the money was received by the co-sharer of the plaintiff, and it may be said "" these words never aptly describe the

present case : the defendant has received monies belonging to the plaintiff which exacquo et bono he ought to refund, the plaintiff''s cause of action

therefore is for money had and received to the plaintiff''s use, and the money is more the less received to the use of the plaintiff "" because the

defendant unjustly detains it for his own benefit."" In Subanna Bhatta v. Kunhanna Batta ILR (1907) M. 298. Article 62 was applied when money

was received by a benamidar for the plaintiff. See also the decision of the Privy Council in Syed Latif Ali Khan v. Afzalunissa Begum (1871) 9

B.L.R. 348.

The period of limitation under Article 62, is 3 years from the date of receipt of the money (1904) and this suit is therefore barred. We therefore

dismiss the second appeal with costs.