Full Judgment Text
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PETITIONER:
BYRAM PESTONJI GARIWALA
Vs.
RESPONDENT:
UNION BANK OF INDIA AND ORS.
DATE OF JUDGMENT20/09/1991
BENCH:
THOMMEN, T.K. (J)
BENCH:
THOMMEN, T.K. (J)
SAHAI, R.M. (J)
CITATION:
1991 AIR 2234 1991 SCR Supl. (1) 187
1992 SCC (1) 31 JT 1991 (4) 15
1991 SCALE (2)625
ACT:
Code of Civil Procedure, 1908--Order XXIII Rule 3
-Compromise --Counsel’s role--Pre and Post 1976 CPC Amend-
ment--Object of amendment-Legislative intention indicated.
Code of Civil Procedure, 1908--Order XXIII read with
Order XXI, Rule 22--Compromise entered into by the Counsel
of defendant in High Court-Compromise decree on 18.6.1984
Execution--Notice under Order XXI, Rule 22 to defendant made
absolute on 23.1.1990--Questioning the compromise after six
years by chamber summon-- Effect of.
HEADNOTE:
Before this Court, the appellant-defendant challenged
the judgment of the High Court which held that the decree
made against the defendant ’in terms of a compromise in
writing and signed by the counsel representing the parties
was valid and binding on the parties, and that in the ab-
sence of any challenge against the order made under Order
XXI, rule 23, Civil Procedure Code, allowing execution of
the decree, the defendant was no longer entitled to resist
execution by recourse to Chamber Summons.
The appellant contended that the High Court was wrong in
holding that, notwithstanding the amendment of 1976 insert-
ing the words ’in writing and signed by the parties’, it was
still sufficient if the terms of compromise were reduced to
writing and signed by counsel representing the parties, and
not necessarily by the parties in person, and that a decree
based on a compromise not signed by the parties in person
was a nullity and was incapable of execution.
The respondents submitted that it was always under-
stood that the expression ’party’ included his pleader in
matters relating to appearance in court, and his counsel in
the cause, therefore, had express or implied authority,
unless specifically withdrawn or limited by the party, to
represent him in court and do whatever was necessary in
connection with the conduct of his suit including adjustment
of the suit by agreement or compromises.
188
Dismissing the appeal, this Court,
HELD:. 1. Counsel’s role in entering into a compromise
has been traditionally understood to be confined to matters
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within the scope of the suit. However, a compromise decree
may incorporate not only matters failing within the subject
matter of the suit, but also other matters which are collat-
eral to it. The position before the amendment in 1976 was
that, in respect of the former, the decree was executable,
but in respect of the latter, it was not executable, though
admissible as judicial evidence of its contents. [199 C-D]
2. After the amendment of 1976, a consent decree, is
executable in terms thereof, even if it comprehends matters
failing outside the subject-matter of the suit, but concern-
ing the parties. [201 E]
3. The object of the amendment of Order XXIII, Rule 3,
C.P.C. was to provide an appropriate remedy to expedite
proceedings in Court. That object must be borne in mind by
adopting a purposive construction of the amended provisions.
The legislative intention being the speedy disposal of cases
with a view to relieving the litigants and the Courts alike
of the burden of mounting arrears, the word ’parties’ must
be so construed as to yield a beneficent result, so as to
eliminate the mischief the legislature had in mind. [202 D-
E]
4. There is no reason to assume that the legislature
intended to curtail the implied authority of counsel, en-
gaged in the thick of proceedings in court, to compromise or
agree on matters relating to the parties, even if such
matters exceed the subject matter of the suit. The relation-
ship of counsel and his party or the recognised agent and
his principal is a matter of contract; and with the freedom
of contract generally, the legislature does not interfere
except when warranted by public policy, and the legislative
intent is expressly made manifest There is no such declara-
tion of policy or indication of intent in the present case.
The legislature has not evinced any intention to change the
well recognised and universally acclaimed common law tradi-
tion of an ever alert, independent and active Bar with
freedom to manoeuvre with force and drive for quick action
in a battle of wits typical of the adversarial system of
oral heating which is in sharp contrast to the inquisitorial
traditions of the ’civil law’of France and other European
and Latin American countries where written submissions have
the pride of place and oral arguments are
189
considered relatively insignificant. [202 E-H]
5. Considering the traditionally recognised role of
counsel in the common law system, and the evil sought to be
remedied by Parliament by the C.P.C. (Amendment) Act, 1976,
namely attainment of certainty and expeditious disposal of
cases by reducing the terms of compromise to writing signed
by the parties, and allowing the compromise decree to com-
prehend even matters falling outside the subject-matter of
the suit, but relating to the parties, the legislature
cannot, in the absence of express words to such effect, be
presumed to have disallowed the parties to enter into a
compromise by counsel in their cause or by their duly autho-
rised agents. Any such presumption would be inconsistent
with the legislative object of attaining quick reduction of
arrears in Court by elimination of uncertainties and en-
largement of the scope of compromise. [205 F-H]
6. A judgment by consent is intended to stop litigation
between the parties just as much as a judgment resulting
from a decision of the court at the end of a long drawn out
fight. A compromise decree creates an estoppel by judgment.
[207 B]
7. In the present case, the notice issued under Order
XXI rule 22 was personally served on the defendant, but he
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did not appear or show cause why the decree should not be
executed. The notice was accordingly made absolute by order
dated 23.1.1990 and leave was granted to the plaintiff to
execute the decree. The decree passed by the High Court on
18.6.1984 in terms of the compromise was a valid decree and
it constituted res judicata. [206 F-G]
8. The consent decree made on 18.6.1984 remained unchal-
lenged. None questioned it. The appellant never raised any
doubt as to its validity or genuineness. He had no case that
the decree was vitiated by fraud or misrepresentation or his
counsel lacked authority to enter into a compromise on his
behalf. Nevertheless, after six years he questioned its
validity by means of chamber summons. This was an unsuc-
cessful challenge by reason of delay, estoppel or res judi-
cata. [207 E-F]
Halsbury’s. Laws of England, 4th Ed. Vol.3, Paras 1181 &
1183; Francis Bennion’s Statutory Interpretation, Butter-
worths, 1984, para 133; Crawford’s Statutory., Construction,
Para 254; Rene David, English Law and French Law--Tagore Law
Lectures, 1980; Spencer-Bower to Turner in Res
190
Judicata, Second Edition, Page 37; The Common Law in India
1960-The Hamlyn Lectures, Twelfth Series. pp 1-4, referred
to.
Patience Swinfen v. Lord Chelmsford, [1860]5 H & N 890
at 912; S.C.(Ex.) 382; Mathews v. Munster, [1887] 20 Q.B.
141 at 144; Rondel v. Worsley, [1965] 1 Q.B. 443,502; (Babu)
Sheonandan Prasad Singh &Ors. v. Hakim Abdul Fateh Mohammed
Reza & Anr., AIR 1935 P.C. 119,121; Sourendera Nath Mitra &
Ors. v. Tarubala Dasi, AIR 1930 P.C. 158; Hemanta Kumari
Debi v. Midnapur Zamindari Co., AIR 1919 PC 79; Jamilabai
Abdul Kadar v. Shankerlal Gulabchand & Ors., [1975] Supp.
SCR 336; Monoharbahal Colliery, Calcutta v. K.N. Mishra &
Ors., AIR 1975 SC 1632; National Assistance Board v. Wilkin-
son, [1952] 2 Q.B. 648; Sailendra Narayan Bhania Deo v. The
State of Orissa, AIR 1956 SC 346; Mohanlal Goenka v. Benoy
Kishna Mukherjee & Ors., AIR 1953 SC 65, Shankor Sitaram
Sontakke & Anr. v. Balkrishna Sitaram Sontakke & Ors. AIR
1954 SC 352, referred to.
Ram Juwan v. Devendra Nath Gupta, AIR 1960 M P. 280;
Vishnu Sitaram Auchat v. Ramchandra Govind Joshi, AIR 1932
Bombay 466; Jasimuddin Biswas v. Bhuban Jelini, ILR 34
Calcutta 456; Ganganand Singh & Ors. v. Rameshwar Singh
Bahadur & Anr, AIR 1927 Patna 271; Chengan Soun, Nayakam v.
A.N. Menon, AIR 1968 Kerala 213; Jiwibai v. Ramkumar Shrini-
was Murarka Agarwala, AIR 1947 Nagpur 17; Govindamreal v.
Marimuthu Maistry & Ors., AIR 1959 Mad 7; Laxmidas Ranchhod-
das & Ors. v. Savitabai Hargovindas Shah, AIR 1956 Bombay
54; Mohan Bat v. Jai Kishan, AIR 1983 Rajasthan 240; Smt.
Mohan Bat v. Smt. Jai kishan & Ors., AIR 1988 RaJasthan 22,
Nadirsha Hirji Bana & Ors. v Niranjanlkumar alias Nireshku-
mar Dharamchand Shah & Ors., 1983 (1) G.L.R. 774, approved.
Kesarla Raghuram v. Dr. Narsipalle Vasundara, A.I.R.
1983 A .P. disapproved.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 3698 of
1991.
From the Judgment and Order dated 1.11.1990 of the
Bombay High Court in Chamber Summons No. 838 of 1990 in
Execution Application No. 242 of 1989 in Suit No. 309 of
1972.
Arun Jaitley, R.F. Nariman, R. Karanjawala, Mrs. M.
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Karanjawala, Ms. Nandini Gore and Ms. Aditi Choudhary for
the appellant.
191
V.A. Bobde, U.A. Rao and B.R. Agarwala for the respondents.
The Judgment of the Court was delivered by
THOMMEN, J. Leave granted.
The appellant who is the defendant in Suit No. 309 of
1972 challenges the judgment of the Bombay High Court in
Chamber Summons No. 838 of 1990 in Execution Application No.
242 of 1989 whereby the High Court held that the decree made
against the defendant in terms of a compromise in writing
and signed by counsel representing the parties, but not
signed by the parties in person, was valid and binding on
the parties, and in the absence of any challenge against the
order made under Order XXI rule 23, Civil Procedure Code
allowing execution of the decree, the defendant was no
longer entitled to resist execution by recourse to Chamber
Summons. The High Court found that the decree was valid and
in accordance with the provisions of Order XXIII rule 3, as
amended by the C.P.C. (Amendment) Act, 1976.
The only question which arises for consideration is as
regards the construction of Order XXIII rule 3, C.P.C. We
shall read this provision, as amended by the C.P.C. (Amend-
ment Act, 19%, bracketing the newly added words:
23., R. 3 - Compromise of suit where it is proved
to the satisfaction of the court that a suit has been ad-
justed wholly or in part by any lawful agreement or compro-
mise, (in writing and signed by the parties) or where the
defendant satisfied the plaintiff in respect of the whole or
any part of the subject matter of the suit, the Court shall
order such agreement, compromise or satisfaction to be
recorded, and shall pass a decree in accordance therewith
[so far as it relates to the parties to the suit, whether or
not the subject matter of the agreement, compromise or
satisfaction is the same as the subject matter of the suit:
[Provided that where it is alleged by one party and denied
by the other that an adjustment or satisfaction had been
arrived at, the court shall decide the question; but no
adjournment shall be granted for the purpose of deciding the
question, unless the court, for reasons to be recorded,
thinks fit to grant such adjournment.]
[Explanation. - An agreement or compromise which is void or
voidable under the Indian Contract Act, 1872, shall not be
192
deemed to be lawful within the meaning of this rule.
Mr. Arun Jaitley, appearing for the appellant, says that
the High Court was wrong in holding that, notwithstanding
the amendment of 1976 inserting the words ’in writing and
signed by the parties’, it was still sufficient if the terms
of compromise were reduced to writing and signed by counsel
representing the parties, and not necessarily by the parties
in person. Any such construction would do violence to the
provision as amended in 1976. He says that the object of the
amendment was to provide that no agreement or compromise
adjusting wholly or in part a pending suit was valid unless
such compromise was evidenced in writing and signed by the
parties in person. The expression ’parties’, he contends,
means only parties and none else. To read ’counsel’ into
that expression, as done by the High Court, is to presume
that the legislature failed to say what it intended to say
and to attempt to supply the omission by correcting the
deficiency. This cannot be done. The legislature, on the
other hand, made its intention explicit by providing that an
agreement or compromise would form the basis of a decree
only if the consensus was reduced to writing and signed by
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the parties. Neither an agent nor a pleader could act as a
substitute for a party to sign the agreement or compromise.
A decree based on a compromise not signed by the parties in
person is a nullity and is incapable of execution.
Mr. Jaitley submits that if the legislature had intended
to authorise counsel independently to sign the memorandum
containing the terms of settlement, and allow a decree to be
passed in terms thereof, the legislature would have said so
by further adding the words ’or their counsel’. In the
absence of any such expression, it cannot be presumed that
the legislature intended more than what it said and that
’party’ included counsel. This argument, Mr. Jaitley says,
is fortified by the fact that for the first time the legis-
lature has allowed a decree to be passed on the basis of
compromise relating to matters concerning the parties, but
extending beyond the subject matter of the suit. Such a wide
power to compromise was most unlikely to be left in the
hands of counsel, and it is, therefore, necessary to read
the provision narrowly so as to read it as it now stands by
adopting a strictly literal construction.
Mr. V.A. Bobde appearing for the respondents, on the
other hand, submits that it was always understood that the
expression ’party’ included his pleader in matters relating
to appearance in court, and his counsel in the cause, there-
fore, has express or implied authority, unless specifically
withdrawn or limited by the party, to represent him in court
and do
193
whatever is necessary in connection with the conduct of his
suit including adjustment of the suit by agreement or com-
promise. In the absence of any such limitation or restric-
tion of his authority, counsel appearing for a party is
fully competent to put his signature to the terms of any
compromise upon which a decree can be passed in proper
compliance with the provisions of Order XXIII rule 3 as it
now stands. Any such decree, he says, is perfectly valid.
Mr. Bobde submits that in the absence of express words
to the contrary, ’party’, in the context of proceedings in
court, must necessarily include his recognised agent or
pleader. This construction is warranted by the provisions of
Order III, C.P.C. That this has been the consistent view
adopted by courts in the construction of the expression
’party’ in the context of proceedings in court is clear from
the decisions of courts, and it is most unlikely that the
legislature would have, by the amendment of 1976, limited
the scope of ’party’ so as to exclude the traditional role
of the recognised agent or counsel. The legislative drafts-
men are presumed to know the law of the land as it stood
then, and, if they had intended to deviate therefrom, they
would have explicitly stated so rather than leave it to
future judicial construction. The Statement of Objects and
Reasons for the amendment, he says, does not support the
view canvassed by the appellant.
Sub-clause (iii) of clause 77 of the Statement of Ob-
jects and Reasons concerning the C.P.C. (Amendment) Act,
1976 states:-
is provided that an agreement or
compromise under rule 3 should be in writing
and signed by the parties. This is with a view
to avoiding the setting up of oral agreements
or compromises to delay the progress of the
suit.
............................................
In view of the words ’so far as it re-
lates to the suit’ in rule 3, a question
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arises whether a decree which refers to the
terms of a compromise in respect of
matters beyond the scope of the suit is
executable or whether the, terms of the decree
relating to the matters outside the suit
can be enforced only by a separate suit.
The amendment seeks to clarify the position."
The Statement of Objects and Reasons
indicates that the amendment is intended to
clarify that a compromise has to be in writing
signed by the parties to avoid delay which
might arise from the uncertainties of oral
agreements. The amendment has also clarified
that the terms of compromise are permitted to
include all matters relating to the parties to
the
194
suit even if such matters fall outside the
subject matter of the suit. The legislature
has thus sought to attain certainty and clari-
ty and widen the scope of compromise. The
fundamental question is, in the absence of any
contrary indication in the Statement of Ob-
jects and Reasons, can it be stated that the
legislature has intended to exclude a pleader
or a recognised agent from the expression
’party’ when it has always been understood, as
explicitly stated in Order 1II rule 1, that
appearance of a party in court may be in
person or by his recognised agent or pleader.
In the absence of any provision to the con-
trary, can it be stated that the legislature,
when using the expression ’parties’ in rule 3
of Order XXIII, limited it to parties in
person and excluded their duly recognised
agents or counsel ?
The role of counsel in Court in England
is described in Halsbury’s Laws of England,
4th Ed. Vol.3, paras 1181 & 1183, as follows:-
"1181. Counsel’s authority. At the trial of an
action, counsel’s authority extends, when it
is not expressly limited, to the action and
all matters incidental to it and to the con-
duct of the trial, such as withdrawing the
record, challenging a juror, calling or not
calling witnesses, cross-examining or not
cross-examining witnesses, consenting to a
reference to arbitration, a compromise, or a
verdict, undertaking to appear, or, on the
hearing of a motion for a new trial, consent-
ing to a reduction of damages.
The client’s consent is not needed for a
matter which is within the ordinary authority
of counsel: thus if, in court, in the absence
of the client, a compromise or settlement is
entered into by counsel whose authority has
not been expressly limited, the client is
bound. If an action is settled in court in the
presence of the client, his consent will be
inferred, and he will not be heard to say that
he did not understand what was going
on ....... "
The implied authority of counsel in England is, howev-
er, confined to matters failing within the subject matter of
the suit. In the absence of express authority, counsel
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cannot enter into compromise on collateral matters.
"The authority of counsel to compromise is
limited to the issues in the action: a compro-
mise by counsel affecting collateral matters
will not bind the client, unless he expressly
assents; and it may be that a barrister has
no authority to reach a binding settlement or
compromise out of court. "(Halsbury ibid)
195
A compromise is, however, not binding and is liable to
be set aside in circumstances which would invalidate agree-
ments between the parties.
"A compromise by counsel will not bind the
client, if counsel is not apprised of facts
the knowledge of which is essential in refer-
ence to the question on which he has to exer-
cise his discretion, for example that the
terms accepted had already been rejected by
the client. Where counsel enters into a com-
promise in intended pursuance of terms agreed
upon between the clients, and, owing to a
misunderstanding, the compromise fails to
carry out the intentions of one side, the
compromise does not bind the client, and the
court will allow the consent to be withdrawn.
Where, acting upon instructions to compromise,
counsel consents under a misunderstanding to
certain terms which do not carry into effect
the intentions of counsel and the terms are
thought by one party to the more extensive
than the other party intends them to be, there
is no agreement on the subject-matter of the
compromise, and the court will set it aside.
But a person who has consented to a compromise
will not be allowed to withdraw his consent
because he subsequently discovers that he has
a good ground of defence? (Halsbury, ibid,
para 1183).
Counsel’s consent in certain circumstances such as
duress or mistake may not bind the client.
"If counsel’s consent is given under duress,
the client will not be bound, as when counsel,
acting for a client alleged to be of unsound
mind but believing him to be of sound mind,
consented to certain terms for the withdrawal
of Court of Protection proceedings against the
client because of his fear of the inconven-
ience and iII-health likely to arise to the
client from confinement.
A compromise or order made by consent by
counsel for a minor or other person under
disability is not binding on the client,
unless it is sanctioned by the court as being
for the benefit of the client. The court
cannot, however, enforce a compromise on a
minor against the opinion of his counsel."
(Halsbury, ibid)
One of the early English authorities on this point is Pa-
tience Swinfen
196
v. Lord Chelmsford [1860] 5 H & N 890 at 922; S.C. 29 L. J.
(E.x) 382. Delivering the judgment of the Court, Pollock,
C.B., stated:
"....We are of opinion, that although a coun-
sel has complete authority over the suit, the
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mode of conducting it, and all that is inci-
dent to it - such as withdrawing the record,
withdrawing a juror, calling no witnesses, or
selecting such as,. in his discretion, he
thinks ought to be called, and other matters
which properly belong to the suit and the
management and conduct of the trial - we think
he has not, by virtue of his retainer in the
suit, any power over matters that are collat-
eral to it ....... ".
In Matthews v. Munster, [1887] 20 Q.B. 141 at 144, Lord
Esher M.R. stated:
.. The instances that are given shew that one of the things
that counsel may do, so long as the request
of the client to him to act as advocate is in
force, is to assent to a verdict for a partic-
ular amount and upon certain conditions and
terms; and the consent of the advocate to a
verdict against his client and the withdrawing
of imputations is a matter within the expres-
sion ’conduct of the cause and all that is
incidental to it.’ If the client is in Court
and desires that the case should go on and
counsel refuses, if after that he does not
withdraw his authority to counsel to act for
him, and acquaint the other side with this, he
must be taken to have agreed to the course
proposed. This case is a still stronger one,
for the client was not present, and it is not
pretended that he ever withdrew his authority
to counsel, but he now comes forward and asks
that because he does not like what has been
done it should be set aside as between himself
and his opponent. This the Court will not do,
and this appeal must be dismissed."
See also Rondel v. Worsley, [1965] 1 Q. B. 443, 502, Per
Lord Denning M.R.
If this is the position of counsel in England, Scotland
and Ireland, is his position the same in India in the con-
duct of cases in Court ? That the answer is affirmative,
there is high judicial authority.
In (Babu) Sheonandan Prasad Singh & Ors. v. Hakim Abdul
Fateh Mohammad Reza & .Anr., AIR 1935 PC 119, 121, Lord
Atkin, speaking for
197
the Board, states:
"...... As was laid down by this Board in 57
IA 133 (AIR 1930 PC 158) counsel in India have
the same implied authority to compromise an
action as have counsel in the English Courts.
But if such authority is invoked to support an
agreement of compromise the circumstances must
be carefully examined. In the first instance
the authority is an actual authority implied
from the employment as counsel. It may however
be withdrawn or limited by the client: in such
a case the actual authority is destroyed or
restricted; and the other party if in igno-
rance of the limitation could only rely upon
ostensible authority. In this particular class
of contract however the possibility of suc-
cessfully alleging ostensible authority has
been much restricted by the authorities such
as (1902) AC 465 and (1919) 1 KB 474 which
make it plain that if in fact counsel has had
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his authority withdrawn or restricted the
Courts will not feel bound to enforce a com-
promise made by him contrary to the restric-
tion even though the lack of actual authority
is not known to the other party."
Lord Atkin emphasises the need to rely on express au-
thority, rather than implied authority, particularly because
of easier and quicker communication with the client. He
says:
"....In their Lordships’ experience both in
this country and in India it constantly hap-
pens, indeed it may be said that it more often
happens, that counsel do not take upon them-
selves to compromise a case without receiving
express authority from their clients for the
particular terms; and that this position in
each particular case is mutually known between
the parties.
In such cases the parties are relying not on
implied but on an express authority
given adhoc by the client ......... ".
(ibid, page 121)
However, collateral matters were understood to be beyond
the scope of compromise. Lord Atkin says:
"If the facts are as their Lordships assume,
the matter compromised was in their opinion
collateral to the suit and not only would it
not be binding on the parties, but it would in
any case be a matter in respect of which the
Court in pursuance of
198
O. 23, R. 3, should not make a decree." (Page 122)
Referring to the role of counsel in India and comparing
him with his counterpart in Britain, Lord Atkin in Sourendra
Nath Mitra & Ors. v. Tarubala Dasi, AIR 1930 PC 158, says:
" ..... Their Lordships regard the power to
compromise a suit as inherent in the position
of an advocate in India. The considerations
which have led to this implied power being
established in the advocates of England,
Scotland and Ireland, apply in equal measure
to India. It is a power deemed to exist be-
cause its existence is necessary to effectuate
the relations between advocate and client, to
make possible the duties imposed upon the
advocate by his acceptance of the cause of his
client."
Counsel’s power to compromise is vital to the defence of
his party while engaged on his behalf in the thick of a
legal battle in Court. Lord Atkin observes:
"The advocate is to conduct the cause of his
client to the utmost of his skill and under-
standing. He must in the interests of his
client be in the position, hour by hour,
almost minute by minute, to advance this
argument, to withdraw that; he must make the
final decision whether evidence is to be given
or not on any question of fact; skill in
advocacy is largely the result of discrimina-
tion. These powers in themselves almost amount
to powers of compromise: one point is given up
that another may prevail. But in addition to
these duties, there is from time to time
thrown upon the advocate, the responsible task
of deciding whether in the course of a case he
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shall accept an offer made to him, or on his
part shall make an offer on his client’s
behalf to receive or pay something less than
the full claim or the full possible liability.
Often the decision must be made at
once ....... "(ibid, page 161)
Emphasising the apparent authority of counsel, and the
raison d’etre of such authority being the paramount interest
of his client, and not an appandage of office, Lord Atkin
states:
"The apparent authority is derived from the
known existence of the implied
authority ..........
199
First, the implied authority of counsel is
not an appandage of office, a dignity added by
the Courts to the status of barrister or
advocate at law. It is implied in the inter-
ests of the client, to give the fullest bene-
ficial effect to his employment of the advo-
cate. Secondly, the implied authority can
always be countermanded by the express direc-
tions of the client. No advocate has actual
authority to settle a case against the ex-
press instructions of his client. If he con-
siders such express instructions, contrary to
the interests of his client, his remedy is to
return his brief.
Their Lordships are unable to see why the
above considerations should not apply to an
advocate in India, whose duties to his client
in the conduct of a suit in no wise differ
from those of advocates in England, Scotland
and Ireland .......... ". (Page 161)
Counsel’s role in entering into a compromise has been
traditionally understood to be confined to matters within
the scope of the suit. However, a compromise decree may
incorporate not only matters failing within the subject
matter of the suit, but also other matters which are collat-
eral to it. The position before the amendment in 1976 was
that, in respect of the former, the decree was executable,
but in respect of the latter, it was not executable, though
admissible as judicial evidence of its contents.
Referring to section 375 of the Code of Civil Procedure
(Act XIV of 1882), (similar to Order XXIII rule 3 CPC as it
stood prior to the amendment of 1976), Lord Buckmaster, in
Hemanta Kumari Debi v. Midnapur Zamindari Co., AIR 1919 PC
79, states:
" ........ In the first place, it is plain
that the agreement or compromise, in whole and
not in part, is to be recorded, and the decree
is then to confine its operation to so much of
the subject-matter of the suit as is dealt
with by the agreement ............although
the operative part of the decree would be
properly confined to the actual subject-matter
of the then existing litigation the decree
taken as a whole would include the agreement.
This in fact is what the decree did in the
present case. It may be that as a decree it
was incapable of being executed outside the
lands of the suit, but that does not prevent
its being received in evidence of its con-
tents". (Page 81)
In Ram Juwan v. Devendra Nath Gupta, AIR 1960 Madhya Pradesh
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200
280, the High Court states:
"Where a consent decree contains terms that do
not relate to the suit ..... such terms
cannot be enforced in execution of the decree
but they may be enforced as a contract by a
separate suit". (Page 282)
See also Vishnu Sitaram Auchat v. Ramachandra Govind
Joshi, AIR 1932 Bombay 466 and Jasimuddin Biswas v. Bhuban
Jelini, ILR 34 Calcutta 456.
In Ganganand Singh & Ors. v. Rameshwar Singh Bahadur &
Anr., AIR 1927 Patna 271, the High Court points out that a
consent decree does not stand on a higher footing than a
contract between the parties. The Court always has the
jurisdiction to set aside a consent decree upon any ground
which will invalidate an agreement between the parties. In
the absence of any such ground, the consent decree is bind-
ing on the parties.
Courts in India have consistently recognised the tradi-
tional role of lawyers and the extent and nature of their
implied authority to act on behalf of their clients. Speak-
ing for a Full Bench of the Kerala High Court in Chengan
Souri Nayakam v. A.N. Menon, AIR 1968 Kerala 213, K.K.
Mathew, J. (as he then was) observed:
"The construction of a document appointing an
agent is different from the construction of a
vakalat appointing counsel. In the case of an
agent the document would be construed strictly
and the agent would have only such powers as
are conferred expressly or by necessary impli-
cation. In the case of counsel the rule is
otherwise because there we are dealing with a
profession where well-known rules have crys-
tallised through usage. It is on a par with a
trade where the usage becomes an additional
term of the contract, if not contrary to the
general law or excluded by express agreement."
(p.215).
About the special position of the advocate, the learned
Judge stated:
Counsel has a tripartite relationship; one with the pub-
lic, another with the court, and the third with his client.
That is a unique feature. Other professions or callings may
include one or two of these relationships but no other has
the triple duty. Counsel’s duty to the public is unique in
that he has to accept all work from all clients in courts in
which he holds himself out
201
as practicing, however, unattractive the case or the
client." (p. 216)
See also Jiwibai v. Ramkumar Shriniwas Murarka Agarwala,
AIR 1947 Nagpur 17; Govindammal v. Marimuthu Maistry & Ors.,
AIR 1959 Mad. 7 and Laxmidas Ranchhoddas & Ors. v. Savitabai
Hargovindas Shah, AIR 1956 Born. 54.
These principles were affirmed by this Court in Jamila-
bai Abdul Kadar v. Shankerlal Gulabchand & Ors. [1975] Supp.
SCR 336. Referring to a number of decisions on the point,
V.R. Krishna Iyer, J. observes:
" .......... Those who know how courts and
counsel function will need no education on the
jurisprudence of lawyer’s position and powers.
Of course, we hasten to enter a caveat. It is
perfectly open to a party, tike any other
principal, to mark out in the vakalat or by
particular instructions forbidden areas or
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expressly withhold the right to act in sensi-
tive matters, the choice being his, as the
master. If the lawyer regards these fetters as
inconsistent with his position, he may refuse
or return the brief. But absent speaking
instructions to the contrary, the power to act
takes in its wings the right and duty to save
a client by settling the suit if and only if
he does so bona fide in the interests and for
the advantage of his client ....... "(Page
346)
See also Monoharbahal Colliery Calcutta v. K.N. Mishra &
Ors., AIR 1975 SC 1632.
After the amendment of 1976, a consent decree, as seen
above, is executable in terms thereof even if it comprehends
matters falling outside the subject-matter of the suit, but
concerning the parties. The argument of the appellant’s
counsel is that the legislature has intended that the
agreement or compromise should be signed by the parties in
person, because the responsibility for compromising the
suit, including matters falling outside its subject-matter,
should be borne by none but the parties themselves. I1 this
contention is valid, the question arises why the legislature
has, presumably being well aware of the consistently fol-
lowed practice of the British and Indian Courts, suddenly
interfered with the time-honoured role of lawyers in the
conduct of cases without specifically so stating, but by
implication? Can the legislature be presumed to have funda-
mentally altered the position of counsel or a recognised
agent, as traditionally understood in the system of law and
practice followed in India and other ’common law countries’
without expressly and directly so stating? There is,
202
no indication in preparatory work such as the 54th Report of
the Law Commission dated 6.2.1973 or in the Statement of
Objects and Reasons or in the words employed by the legisla-
ture that the concept of ’agents and pleaders’ of Order III,
C.P.C. was in any manner altered. There is no warrant for
any such presumption.
It is a rule of legal policy that law should be altered
deliberately rather than casually. Legislature does not make
radical changes in law by a sidewind, but only by measured
and considered provisions’. (Francis Bennion’s Statutory
Interpretation, Butterworth, 1984, para 133). As stated by
Lord Devlin in National Assistance Board v. Wilkinson,
[1952] 2 Q.B. 648:--
"It is a well-established principle of con-
struction that a statute is not to be taken as
effecting a fundamental alteration in the
general law unless it uses words that point
unmistakably to that conclusion."
Statutes relating to remedies and procedure must receive
a liberal construction ’especially so as to secure a more
effective, a speedier, a simpler, and a less expensive
administration of law’. See Crawford’s Statutory Construc-
tion, para 254. The object of the amendment was to provide
an appropriate remedy to expedite proceedings in Court. That
object must be borne in mind by adopting a purposive con-
struction of the amended provisions. The legislative inten-
tion being the speedy disposal of cases with a view to
relieving the litigants and the Courts alike of the burden
of mounting arrears, the word ’parties’ must be so construed
as to yield a beneficent result, so as to eliminate the
mischief the legislature had in mind.
There is no reason to assume that the legislature in-
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tended to curtail the implied authority of counsel, engaged
in the thick of proceedings in court, to compromise agree on
matters relating to the parties, even if such matters exceed
the subject-matter of the suit. The relationship of counsel
and his party or the recognised agent and his principal is a
matter of contract; and with the freedom of contract gener-
ally, the legislature does not interfere except when war-
ranted by public policy, and the legislative intent is
expressly made manifest There is no such declaration of
policy or indication of intent in the present case. The
legislature has not evinced any intention to change the well
recognised and universally acclaimed common law tradition of
an ever alert, independent and active. Bar with freedom to
manoeuvre with force and drive for quick action in a battle
of wits typical of the adversarial system of oral hearing
which is in sharp contrast to the
203
inquisitorial traditions of the ’civil law’ of France and
other European and Latin American countries where written
submissions have the pride of place and oral arguments are
considered relatively insignificant. (See Rene David,
English Law and French Law - Tagore Law Lectures, 1980).
’The civil law’ is indeed equally efficacious and even
older, but it is the product of a different tradition,
culture and language and there is no indication,. whatever,
that Parliament was addressing itself to the task .of assim-
ilating or incorporating the rules and practices of that
system into our own system of judicial administration.
The Indian legal system is the product of history. It is
rooted in our soil; nurtured and nourished by our culture,
languages-and traditions; fostered and sharpened by our
genius and quest for social justice; reinforced by history
and heritage: it is not a mere copy of the English common
law; though inspired and strengthened, guided and enriched
by concepts and precepts of justice, enquiry and good con-
science which arc indeed the hallmark of the common law. In
the words of M.C. Setalvad:
" ........ the common law of England with
its statutory modifications and the doctrines
of the English courts of equity has deeply
coloured and influenced the laws and the
system of judicial administration of a whole
sub-continent inhabited by nearly four hundred
million people. The law and jurisprudence of
this vast community and its pattern of judi-
cial administration are in many matters dif-
ferent from those of England in which they had
their roots and from which they were nurtured.
Yet they bear the unmistakable impress of
their origin. The massive structure of Indian
law and jurisprudence resembles the height,
the symmetry and the grandeur of the common
and statute law of England. In it one sees
English law in the distant perspective of a
new atmosphere and a strange clime."
Speaking of the common law in the wider sense, the
learned author continues: -
"....But the English brought into India not
only the mass of legal rules strictly known as
the common law but also their
traditions, outlook and techniques in estab-
lishing, maintaining and developing the judi-
cial system. When, therefore, I speak of the
common law in India I have in view comprehen-
sively all that is of English origin in our
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system of law. In that wide meaning
204
the expression will include not only what in
England is known strictly as the common law
but also its traditions, some of the princi-
ples underlying the English statute law, the
equitable principles developed in England in
order to mitigate the rigours of the common
law and even the attitudes and methods pervad-
ing the British system of the administration
of justice."
The Common Law in India, 1960 - The Hamlyn
Lectures, Twelth Series, pp.1-4.
After the attainment of independence and the adoption of
the Constitution of India, judicial administration and the
constitution of the law courts remained fundamentally un-
changed, except in matters such as the abolition of appeals
to the Privy Council, the constitution of the Supreme Court
of India as the apex court, the conferment of writ jurisdic-
tion on all the High Courts, etc. The concept, structure
and organisation of Courts, the substantive and procedural
laws, the adversarial system of trial and other proceedings
and the function of judges and lawyers remained basically
unaltered and rooted in the common law traditions in
contra-distinction to those prevailing in the civil law or
other systems of law.
In our own system of judicial administration, if strains
have developed and cracks have appeared by the stresses and
2pressures of the time; if aberrations have become too
obvious to be ignored or too deeprooted to be corrected by
an internal mechanism; if the traditional role of the legal
profession requires urgent legislative scrutiny with a view
to remedying the defects and strengthening and safeguarding
the system; it is a matter exclusively for Parliament to
consider; but the amendment in question is not addressed to
that purpose.
Aberrations there always have been in every system of
administration; but whether they are merely peripheral or
transient in character-mere ripples on a placid pool - or
symptomatic of deeper malady requiring structural modifica-
tion by prompt legislative intervention is a matter of grave
significance for the jurists, sociologists and political
scientists to ponder over.
So long as the system of judicial administration in
India continues unaltered, and so long as Parliament has not
evinced an intention to change its basic character, there is
no reason to assume that Parliament has, though not express-
ly, but impliedly reduced counsel’s role or capacity to
represent his client as effectively as in the past. On a
matter of such vital importance, it is most unlikely that
Parliament would have resorted
205
to implied legislative alteration of counsel’s capacity or
status or effectiveness. In this respect, the words of Lord
Atkin in Sourendra (supra) comparing the Indian advocate
with the advocate in England, Scotland and Ireland, are
significant:
There are no local conditions which make it
less desirable for the client to have the full
benefit of an advocate’s experience and judg-
ment. One reason, indeed, for refusing to
imply such a power would be a lack of confi-
dence in the integrity or judgment of the
Indian advocate. No such considerations have
been or indeed could be advanced, and their
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Lordships mention them but to dismiss
them ........ (Page 161)
Similar is the view expressed by the Rajasthan High
Court in Mohan Bai v. Jai kishan, AIR 1983 Rajasthan 240;
Smt. Mohan Bai v. Smtjai kishan & Ors., AIR 1988 Rajasthan
22 and by the Gujarat High Court in Nadirsha Hirji Baria &
Ors. v. Niranjankumar alias Nireshkumar Dharamchand Shah &
Ors., 1983 (1) G.L.R. 774. A contrary view has been ex-
pressed by the Andhra Pradesh High Court in Kesarla Raghu-
ram. v. Dr. Narsipalle Vasundara, AIR 1983 Andhra Pradesh
32, and it does not commend itself to us.
We may, however, hasten to add that it will be prudent
for counsel not to act on implied authority except when
warranted by the exigency of circumstances demanding immedi-
ate adjustment of suit by agreement or compromise and the
signature of the party cannot be obtained without undue
delay. In these days of easier and quicker communication,
such contingency may seldom arise. A wise and careful coun-
sel will no doubt arm himself in advance with the necessary
authority expressed in writing to meet all such contingen-
cies in order that neither his authority nor integrity is
ever doubted. This essential precaution will safeguard the
personal reputation of counsel as well as uphold the pres-
tige and dignity of the legal profession.
Considering the traditionally recognised role of counsel
in the common law system, and the evil sought to be remedied
by Parliament by the C.P.C. (Amendment) Act, 1976, namely,
attainment of certainty and expeditious disposal of cases by
reducing the terms of compromise to writing signed by the
parties, and allowing the compromise decree to comprehend
even matters falling outside the subject-matter of the suit,
but relating to the parties, the legislature cannot, in the
absence of express words to such effect, be presumed to have
disallowed the parties to enter into a compromise by counsel
in their cause or by their duly authorised agents. Any
206
such presumption would be inconsistent with the legislative
object of attaining quick reduction of arrears in Court by
elimination of uncertainties and enlargement of the scope of
compromise.
To insist upon the party himself personally signing the
agreement or compromise would often cause undue delay, loss
and inconvenience, especially in the case of non-resident
persons. It has always been universally understood that a
party can always act by his duly authorised representative.
If a power-of-attorney holder can enter into an agreement or
compromise on behalf of his principal, so can counsel,
possessed of the requisite authorisation by vakalatnama, act
on behalf of his client. Not to recognise such capacity is
not only to cause much inconvenience and loss to the parties
personally, but also to delay the progress of proceedings in
court. If the legislature had intended to make such a funda-
mental change, even at the risk of delay, inconvenience and
needless expenditure, it would have expressly so stated.
Accordingly, we are of the view that the words ’in
writing and signed by the parties’, inserted by the C.P.C.
(Amendment) Act, 1976, must necessarily mean, to borrow the
language of Order II1 rule 1 C.P.C.:
"any appearance application or act in or to
any court, required or authorized by law to be
made or done by a party in such court, may
except where otherwise expressly provided by
any law for the time being in force, be made
or done by the party in person, or by his
recognized agent, or by a pleader, appearing,
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applying or acting as the case may be, on his
behalf:
Provided that any such appearance shall, if
the court so directs, be made by the party in
person".
(emphasis supplied)
In the present case, the notice issued under Order XXI
rule 22 was personally served on the defendant, but he did
not appear or show cause why the decree should not be exe-
cuted. The notice was accordingly made absolute by Order
dated 23.1.1990 and leave was granted to the plaintiff to
execute the decree. The decree passed by the High Court on
18.6.1984 in terms of the compromise was a valid decree and
it constituted res judicata. As stated by this Court in
Shankar Sitaram Sontakke & Anr. v. Balkrishna Sitaram Son-
takke & Ors., AIR 1954 SC 352:-
"...... It is well settled that a consent
decree is as binding upon the parties thereto
as a decree passed by invitum. The com-
207
promise having been found not to be vitiated
by fraud, misrepresentation, misunderstanding
or mistake, the decree passed thereon has the
binding force of ’res judicata’." (Page 355)
S.R. Das, C.J., in Sailendra Narayan Bhanja Deo v. The
State of Orissa, AIR 1956 SC 346, states:
".... a judgment by consent or default is as
effective an estoppel between the parties as a
judgment whereby the court exercises its mind
on a contested case ...... ". (Page 351)
A judgment by consent is intended to stop litigation
between the parties just as much as a judgment resulting
from a decision of the court at the end of a long drawn out
fight. A compromise decree creates an estoppel by judgment.
As stated by Spencer-Bower & Turner in Res Judicata Second
Edition, page 37:
"Any judgment or order which in other respects
answers to the description of a res judicata
is nonetheless so because it was made in
pursuance of the consent and agreement of the
parties .... Accordingly, judgments, orders,
and awards by consent have always been held no
less efficacious as estoppels than other
judgments, orders or decisions, though doubts
have been occasionally expressed whether,
strictly, the foundation of the estoppel in
such cases is not representation by conduct,
rather than res
judicata ...................... ".
See also Mohanlal Goenka v. Benoy Kishna Mukherjee &
Ors., AIR 1953 SC 65.
The consent decree made on 18.6.1984 remained unchal-
lenged. None questioned it. The appellant never raised any
doubt as to its validity or genuineness. He had no case that
the decree was vitiated by fraud or misrepresentation or his
counsel lacked authority to enter into a compromise on his
behalf. Nevertheless, after six years he questioned its
validity by means of chamber summons. This was an unsuccess-
ful challenge by reason of delay, estoppel or res judicata,
and was rightly so held by the High Court.
Accordingly, we see no merit in this appeal. It is
dismissed. However, in the circumstances of the case, we do
not make any order as to costs.
V.P.R. Appeal
dismissed.
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