ARIES ADVERTISING BUREAU vs. C.T. DEVARAJ

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: ARIES ADVERTISING BUREAU Vs. RESPONDENT: C.T. DEVARAJ DATE OF JUDGMENT22/02/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: 1995 AIR 2251 1995 SCC (3) 250 JT 1995 (2) 576 1995 SCALE (2)103 ACT: HEADNOTE: JUDGMENT: ORDER 1. This appeal by special leave arises from the judgment of the Division Bench of the Madras High Court in A.S. No.226/ 71 dated February 14, 1995. The facts lie in a short compass. The appellant-plaintiff had advertised for the circus run by the second defendant Balakrishnan. It laid a suit for recovery of a sum of Rs.27,000/and odd towards the advertisement charges impleading the respondent, as first defendant, alongwith Balakrishnan as second defendant. Balakrishnan remained ex-parte and an ex-parte decree against him became final. We arc concerned only with the liability of the first defendant-respondent C.T. Devaraj. The trial court decreed the suit against him on finding that there was privity of contract between die appellant and the respondent. The High Court, on appeal, found that there is no privity of contract. Though the appellant, relying on s.70 of the Indian Contract Act, 1872, (for short ’the Act’) attempted to fasten the liability on the respondent, it was found 577 that the respondent did not derive any benefit under the contract between him and Balakrishnan. On the other hand, he was a financer to run the circus which had incurred a huge loss. Consequently, it was held that the benefit of s.70 of the Act was inapplicable. The appeal was accordingly allowed. and the suit against the respondent was dismissed. Thus this appeal. 2. Shri Sampath, learned counsel for the appellant has strenuously contended that in view of the agreement (Ex. A- 3) executed by the respondent and Balakrishnan wherein Clause (4) states about the respondent undertaking to pay the advertisement charges, he is bound to pay the same to the appellant. Proposal sent for advertisement by the appellant was admittedly approved by the respondent. Thereby there emerged a concluded oral contract between http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 appellant and the respondent. It is also contended that since the respondent agreed to receive the benefit of 30% of the profit from the income derived by running of the circus, he had derived benefit pursuant to the advertisement made by the appellant and, therefore, the respondent is bound s.70 of the Act. 3. We find no force in the contentions.The agreement Ex.A- 3 is bilateral between the respondent and Balakrishnan. The appellant is not a party to the agreement. So, there is no privity of contract between the appellant and Devaraj. It is also an admitted fact that though proposal sent for the advertisement by the appellant was approved by Devaraj, he did it on behalf of Balakrishnan. The approval sought by the appellant was not given in writing so as to bind Devaraj with the expenditure incurred for advertisement. The High Court had concluded that in the absence of any approval in writing by the respondent, reliance upon self-serving statement made by the appellant in this regard, was not sufficient to fasten the liability on the respondent for the expenditure incurred by Balakrishnan for advertisement to run the circus. 4. Section 70 of the Act provides thus: "Where a person lawfully does anything for another person, or delivers anything to him, not intending to do so gratuitously, and such other person enjoys the benefit thereof, the latter is bound to make compensation to the former in respect of, or to restore, the thing so done or delivered. " Admittedly, the appellant had not done anything directly to the respondent. On the other hand, it had done the advertisement to benefit the second defendant Balakrishnan only, who had run the circus. The High Court found as a fact that the respondent did not derive any benefit out of the contract entered into between the respondent and Balakrishnan. The respondent was only a financer to run the circus and pursuant to the contract the respondent had suffered huge loss. In the absence of any benefit derived by the respondent pursuant to the advertisement made by the appellant, s.70 is not attracted to the facts of this case. 5. Therefore, the High Court was right in negativing the relief to the appellant, either because of lack of the privity of the contract or due to non-applicability of s.70 of the Act. The appeal is accordingly dismissed, but without costs. 579