Union Bank of India vs Maharaja Forest Products and Others

E. Padmanabhan, J.—After taking the plaint on file, this Court entertained a doubt with respect to the maintainability of the suit and therefore

this Court called upon the Counsel for the plaintiff and the Counsel for the defendants to make their submissions in this respect.

Heard Mr. N.V. Srinivasan, learned Counsel appearing for the plaintiff/applicant and Mr. A. Sankarasubramanian, learned Counsel appearing

for the defendants/respondents.

The questions that arise for consideration arc :

(i) Whether the suit instituted by the plaintiff-Bank is maintainable before a Civil Court?

(ii) Whether Section 18 of The Recovery of Debts Due to Banks and Financial Institutions Act, 1993 bars the jurisdiction of this Court from

entering the present suit? Both the points could be considered together.

There is no doubt that the plaintiff is a Bank, which could very much initiate proceedings u/s 17 for recovery of a debts due to it. The question

whether the present suit is for recovery of dues due to the Bank, or not? is also one of the test or criteria to be examined.

The plaintiff Bank advanced substantial sum to the defendants under various heads of accounts, such as cash credit, hypothecation letters of

credit, foreign letter of credit, etc. On a perusal of the plaint and the relief sought for, this Court holds that the present suit is not for recovery of the

amount advanced by the plaintiff Bank to the defendants under various heads of account, as the case may be. The reliefs prayed for in the suit

reads thus :

(a) For a declaration that the plaintiff has got the exclusive and paramount right on the securities mentioned in the list of documents/schedule

consisting of the movable and immovable properties more fully described in the Schedules A, B, C, D, E, F, G and H, till the repayment of all dues

in lull, and consequently grant a prohibitory injunction, restraining the defendants, their men, agents or servants or any other person claiming through

them, from alienating, encumbering, transferring/assigning, disposing or delivering the title and/or possession in any manner whatsoever, of the

securities detailed in the list of documents/schedules to anybody till the liquidation of all the dues to the plaintiff Bank.

All that the plaintiff seeks is for a declaration that it has the exclusive and paramount right over the securities mentioned in the list of

documents/schedules consisting of movable and immovable properties described in the schedules A, B, C, D, E, F, G and H and till repayment of

all the dues in full and consequently to grant a prohibitory injunction restraining the defendants from alienating, encumbering, transferring/assigning,

disposing or delivering title and/or possession in any manner whatsoever of the security detailed in the list of documents/schedules to anybody till

the liquidation of all the dues to the plaintiff Bank.

in effect without seeking the relief of recovery of the amounts due, the plaintiff Bank sought for a declaration that it has got the exclusive and

paramount right over the said securities, both movable and immovable and also seeks for a prohibitory order from alienating or encumbering the

securities already furnished to the plaintiff Bank. Such relief could either be supplemental to the relief of recovery, or it could be agitated by an

independent action like the present suit. All that the plaintiff Bank anxious is to get its securities affirmed and prohibit the defendants in the suit from

destroying or dissipating or parting away with the valuable securities already furnished to the plaintiff Bank. The relief prayed for in the suit will not

fall under one or more reliefs indicated in the Recovery of Debts Due to the Banks and Financial Institutions Act, which alone could be the subject

matter of proceedings before the Debts Recovery Tribunal.

As regards the interpretation of the statutory provision and more so with respect to the provision it excludes from jurisdiction such provision has

to be interpreted strictly. A Recovery Tribunal could exercise powers contained in the CPC and can even go beyond the Code as long as it passes

orders in conformity with the principles of natural justice and Section 19(6) of the Act does not in any manner limit the generality of the powers of

the Debt Recovery Tribunal u/s 22( 1) of the said Act. It may be that the Tribunal has got the powers to pass orders of injunction or stay apart

from what is stated in Section 19 or provided in that section and may after hearing the opposite party pass orders appropriately.

In M.P. Electricity Board, Jabalpur Vs. M/s. Vijaya Timber Co., , Apex Court held thus :

It is well settled that the exclusion, of jurisdiction of Civil Court cannot readily inferred and normal rule is that Civil Courts have jurisdiction to

try all suits of a civil nature except those of which cognizance by them is either expressly or impliedly excluded A Constitution Bench of this Court

in Dhulabhai and Others Vs. The State of Madhya Pradesh and Another, had laid down several propositions in this regard. The first proposition is

apposite for the facts of this case. It reads as under:

''(1) Where the statute gives a finality to the orders of the special Tribunals the Civil Court''s jurisdiction must be held to be excluded if there is

adequate remedy to do what the Civil Courts would normally do in a suit. Such provision, however, does not exclude those cases where the

provisions of the particular Act have not been complied with or the statutory Tribunal has not acted in conformity with the fundamental principles of

judicial procedure''.

In Raja Ram Kumar Bhargava (Dead) by Lrs. Vs. Union of India (UOI), the Apex Court considered the scope of exclusionary clause in the

statute excluding the Civil Court''s jurisdiction and held thus :

But then, even if the right to claim interest on the refunds of excess profits tax could be said to have been preserved, the question yet remains

whether a suit for its recovery is at all maintainable. The question turns on the scope of the exclusionary clause in the statute. The effect of clauses

excluding the Civil Court''s jurisdiction are considered in several pronouncements of the Judicial Committee and of this Court (see AIR 1940 105

(Privy Council); K.S. Venkataraman and Co. Vs. State of Madras, ; Dhulabhai and Others Vs. The State of Madhya Pradesh and Another, ; The

Premier Automobiles Ltd. Vs. Kamlekar Shantaram Wadke of Bombay and Others, Generally speaking, the broad guiding considerations are that

wherever a right, not pre-existing in common law, is created by a statute and that statute itself provided a machinery for enforcement of the right,

both the right and the remedy having been created uno flatu and a finality is intended to the result of the statutory proceedings, then, even in the

absence of an exclusionary provision the Civil Court''s jurisdiction is impliedly barred. If, however, a right pre-existing in common law is recognised

by the statute and a new statutory remedy for its enforcement provided, without expressly excluding the Civil Court''s jurisdiction, then both the

common law and the statutory remedies might become concurrent remedies leaving open an element of election to the persons of inherence. To

what extent, and on what areas and under what circumstances and conditions, the Civil Court''s jurisdiction is reserved even where there is an

express clause excluding their jurisdiction, are considered in Dhulabhai''s case"".

The prime object of the enactment appears to be to provide establishment of Tribunals for expeditious adjudication arid Recovery of Debts

Due to Banks and Financial Institutions and for matters connected therewith or incidental thereto. The expression debt is defined in Section 2(g) of

the Act. Section 17(1) provides the jurisdiction, powers and authority of the Tribunal. In terms of Section 17(1) the Recovery Tribunal could

examine or ascertain the question of whether a particular claim of any Bank or Financial Institution would come within the purview of Tribunal

created under the Act. The action being an essential one for recovery of debts due to the Banks or Financial Institutions from the defendants and to

that extent alone the Tribunal has the exclusive jurisdiction to decide the dispute and not ordinary Civil Courts.

In a dispute like the present suit, if the claim is not for recovery of the amount advanced or lent by the Banks, then it follows that such a suit is

not barred. It is also equally well settled that the maintainability of a dispute, namely recovery of the dues to the Banks and Financial Institutions is

the only relief that could be sought for or granted or enforced by Recovery Tribunal. Unless the action is for recovery of the debts due to the

Banks or Financial Institutions, it cannot be raised and such a dispute or lis is not maintainable before the Debt Recovery Tribunal. The

maintainability of a dispute, namely recovery of the debts within the purview of the said provision is hedged with the condition and unless such

requirement is fulfilled, a statutory dispute, namely, instituting an action before the Debt Recovery Tribunal would not be maintainable.

The present action before this Court though by the Bank is not for recovery of the debt, but it is a move to get the privileges or rights of the

Bank declared and for consequential prohibitory orders so that the interest of the Bank will not be defeated by any act of the defendants and

before a suit for recovery is instituted. On a consideration of the plaint averments, the provisions of the Act and the above cited pronouncements of

the Supreme Court, this Court holds that the present suit is maintainable before this Court and the jurisdiction of this Civil Court is not excluded by

the provisions of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 in respect of the present suit claim.

The interim order already passed by this Court is valid and the respondent is granted time to file counter. The objection raised is overruled and

the doubt entertained by this Court is clarified holding that the suit is maintainable.