SOUMIK SIL vs. SUBHAS CHANDRA SIL

Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No. 4003 of 2014 (Arising out of Special Leave Petition (Civil) No.8578 of 2011) Soumik Sil … Appellant vs. Subhas Chandra Sil … Respondent J U D G M E N T Pinaki Chandra Ghose, J. 1. Leave granted. 2. This appeal is directed against an order passed by the High JUDGMENT Court dated February 10, 2011 whereby the application filed by the respondent herein under Order VII Rule 11 of the Code of Civil Procedure (for short ‘the Code’) was allowed and the plaint was rejected. The High Court set aside the order passed by the Trial Court refusing such prayer. 3. The facts of the case, briefly, are as follows : Page 1 2 3.1) A suit was filed for declaration and injunction by the appellant along with Smt. Ashima Sen, mother of the present appellant. The appellant herein and plaintiff No.1 (the mother)

the said suit : “a) For a decree for declaration that the defendant, his men and agents have no right to obstruct the user of the suit flat by the plaintiffs by any means prejudicial to the interest of the plaintiffs. b) For a decree permanent injunction restraining the defendants, their men, agents and associated from causing any obstruction towards free ingress and egress of the plaintiffs, for use and occupation of the suit flat at 5, Netai Babu Lane, Kolkata- 700 012, in any manner prejudicial to the interst of the plaintiffs. c) Temporary injunction with ad-interim order in terms of prayer (b) above; JUDGMENT d) Commission; e) Costs of the suit f) Any other relief or reliefs as the Ld. Court may deem fit and proper” 3.2) The said suit was filed on the facts stated in the plaint that plaintiff No. 1 (Smt. Sen) and the defendant – Subhas Chandra Sil nd were married on 2 June, 1986. Out of the said wedlock, plaintiff Page 2 3 th No.2 – Soumik Sil was born on 20 April, 1989. Admittedly, the mother and son resided in the two rooms in the first floor of the premises No.5, Netai Babu Lane, Kolkata-700 012, being the

premises along with his two brothers. Subsequently, the eldest rd brother gifted his 1/3 share in the said premises to his two brothers, and thereby the defendant and one of his brothers became the owners of the said premises in equal shares. On December 17, 1993 the said property was partitioned between them and the portions were demarcated between the two brothers. 4. The defendant filed a suit for dissolution of marriage in the City JUDGMENT Civil Court at Calcutta which was transferred before the Family th Court and on 15 July, 1998 a decree for dissolution of marriage was passed by the Family Court against plaintiff No.1. Being aggrieved, she preferred an appeal before the High Court which, in turn, was pleased to pass the following order : “In the facts of the present case, we are of the view that a sum of Rs.4,00,000/- should be paid by the Page 3 4

The decree for divorce is, thus, affirmed with the aforesaid additional direction as regards permanent alimony.” JUDGMENT 5. In these circumstances, in accordance with the said order the wife duly gave effect to the order of the High Court and filed an application before the City Civil Court, Calcutta, for deletion of her name as the plaintiff No.1 from the said suit. In the wake of the above, an application for rejection of plaint under Order VII Rule 11(a) of the Code of Civil Procedure was filed by the Page 4 5 defendant (husband/father) and it was stated that the remaining plaintiff had no cause of action to institute the suit against the defendant and that the plaint does not disclose any cause of action.

th pleased to reject the said application on 13 December, 2010. Being aggrieved and dissatisfied with the said order, a revision petition was filed against the said order by Subhas Chandra Sil, being the defendant in the said suit before the High Court. The High Court after perusing the facts as stated hereinabove, and after considering the averments made in the plaint held that after deleting the name of plaintiff No.1 from the plaint, it is clear from the averments that the plaint discloses no cause of action, and accordingly held that plaintiff No.2 has no JUDGMENT independent cause of action to proceed with the suit and the handing over of possession of the suit premises is nothing but to carry out an order passed by the High Court and thereby plaintiff No.2 being the son, cannot have any cause of action in the matter. In view of the above, the High Court reversed the order of the trial court, allowed the application and rejected the Page 5 6 plaint. Being aggrieved, this appeal has been filed on the ground that the said property is a trust property and that the appellant has a right to reside there as one of the trustees,

7. It is also to be noted that to assert such right, the appellant herein has already filed a suit before the City Civil Court at Calcutta, being T.S. No. 2451/2008, being a suit for declaration, accounts and permanent injunction and thereby it appears to us that the appellant has already taken steps in the matter to assert his rights and title in respect of the said property in the said suit. 8. The sole question which arises for our consideration is whether JUDGMENT the High Court was right in rejecting the plaint holding that the plaint does not disclose any cause of action. 9. Learned counsel appearing on behalf of the appellant submitted that the appellant is the son of the respondent and is a trustee of the said trust property and he used to reside at the said premises with his mother. It is further submitted that he Page 6 7 has a right to occupy the said premises in terms of the registered deed of settlement. He further stated that in accordance with the deed of settlement, after the death of the

equal shares absolutely and for ever. Therefore, it is contended that he has a right to stay in the said premises, and accordingly submitted that the plaint discloses no cause of action. 10. Per contra, it is submitted that the possession was handed over by the mother and son pursuant to the directions given by the High Court and the premises were vacated in compliance with the said order. After handing over the possession in terms nd of the order dated 22 August, 2008, there was no cause of action subsisting in Title Suit No.2430 of 2007. In these JUDGMENT circumstances, it is submitted that the order passed by the City Civil Court, Calcutta, rejecting the said application of the respondent under Order VII Rule 11 is wrong. The ground that the said trial court did not consider that the cause of action in the suit was in connection with the possession of the rooms in question and the said rooms were handed over pursuant to the Page 7 8 order passed by the High Court. Therefore, the said cause of action as pleaded in the plaint by the plaintiffs and/or by the son was not subsisting after the order of the High Court. In

respondent after perusing the averments in the plaint. It is further submitted that the appellant is in gross suppression of material facts from this Court that the appellant did institute a suit on the basis of the rights claimed under the said trust deed which is pending for adjudication before the City Civil Court at Calcutta, being Title Suit No.2451/2008. In the plaint the plaintiffs/appellants did not aver that their rights flow from the trust deed as they tried to point out here. 11. It is necessary for us at this stage to set out the relevant JUDGMENT provisions of Order VII Rule 11 of the Code : “ 11. Rejection of plaint The plaint shall be rejected in the following cases:-- (a) where it does not disclose a cause of action; (b)where the relief claimed is undervalued, and the plaintiff, on being required by the Court to correct the valuation within a time to be fixed by the Court, fails to do so; Page 8 9 (c) where the relief claimed is properly valued but the plaint is written upon paper insufficiently stamped, and the plaintiff, on being required by the Court to supply the requisite stamp-paper within a time to be fixed by the Court, fails to do so;

rule 9; Provided that the time fixed by the Court for the correction of the valuation or supplying of the requisite stamp-paper shall not be extended unless the Court, for reasons to be recorded, is satisfied that the plaintiff was prevented by any cause of an exceptional nature for correcting the valuation or supplying the requisite stamp-paper, as the case may be, within the time fixed by the Court and that refusal to extend such time would cause grave injustice to the plaintiff.” 12. After perusing the order passed by the High Court and the JUDGMENT reasoning given therein, it appears to us that the High Court has correctly perused the plaint in its entirety and after deletion of the name of plaintiff No.1 from the said Title Suit, held that the plaint discloses no cause of action after taking into account the fact that the very purpose of the suit has become infructuous in view of the order passed by the High Court to hand over the possession of the rooms in question. Therefore, the foundation of the suit was not Page 9 1 subsisting after the handing over of possession to the defendant by plaintiff No.1 in terms of the order. Hence, in these circumstances, the High Court held that the plaint discloses no cause of action.

discloses any cause of action, after deletion of the name of plaintiff No. 1 in Title Suit No. 2430 of 2007. We have gone through the averments made in the said plaint. After perusing the averments and on the basis of its entirety and considering that the statements made in the plaint are correct, it appears to us that the plaint discloses no cause of action and thereby it attracts the provisions of Order VII Rule 11(a) of the Code, and accordingly we hold that the High Court has correctly ascertained the position and allowed the said application reversing the order of the City JUDGMENT Civil Court at Calcutta. 14. In these circumstances, we do not find any infirmity in the order passed by the High Court. We find no merit in the appeal and the same is, accordingly, dismissed. …………………………….J. (Gyan Sudha Misra) Page 10 1 ......…………………………J (Pinaki Chandra Ghose) New Delhi; March 25, 2014. JUDGMENT Page 11