Reportable

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.8321 OF 2010

[Arising out of SLP [C] No.11328/2010]

Alka Gupta … Appellant

Vs.

Narender Kumar Gupta … Respondent

O R D E R

R.V.RAVEENDRAN, J.

Leave granted. Heard. For convenience the appellant and respondent

will also be referred to by their ranks in the suit, as ‘plaintiff’ and

‘defendant’ respectively.

2.The appellant and respondent entered into a partnership as per deed

dated 5.4.2000 to run an Institute for preparing students for competitive

examinations, under the name and style of ‘Takshila Institute’, at No.F-19,

LSC, Bhera Enclave, Paschim Vihar, New Delhi.

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3.On 29.6.2004, the appellant entered into an “agreement to sell”

(Bayana Agreement) under which she agreed to sell the property described

as follows:

“An undivided half share, second floor (without roof rights) of built up

property bearing No.8, Pocket & Block C9, Sector-8, Rohini, Delhi – 110

085, built on a plot of land area measuring 158.98 Sq.m and 50% share of

M/s Takshila Institute established in the above said property which is

hereby agreed to be sold includes all rights, titles, interests, goodwill,

electricity equipment, furniture, fixtures including passages, easements

facilities privileges etc., which attached thereto or connected therewith.”

Clause 13 of the said agreement clarified that the property agreed to be sold

included the goodwill of the firm M/s Takshila Institute, having its office at

C-9/8, Sector 8, Rohini, Delhi-85 in which the first party is also the partner

of 50% and included all rights, interest, claims, title, fittings, furniture,

fixtures and all equipment.

4.Under the said agreement, the total consideration agreed was

Rs.21,50,000/- and the appellant received Rs.750,000/- as advance. The

appellant claimed that in pursuance of the said agreement, she executed a

sale deed in regard to the immovable property for Rs.200,000/- and that the

respondent promised to pay the balance of Rs.12 lakhs in regard to the other

rights and interest agreed to be sold under agreement of sale dated

29.6.2004. She filed Suit No.16/2006 in the District Court, Delhi for

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recovery of Rs.12 lakhs under the said agreement dated 29.6.2004, alleging

that respondent had paid in all Rs.9.5 lakhs towards the agreed price. The

said Suit No.16/2006 was decreed in favour of the appellant on 25.11.2006,

directing respondent to pay Rs.12 lakhs with interest at 7% per annum with

effect from 30.8.2004.

5.Thereafter the appellant filed another suit - C.S. (O.S.)No.302/2007 –

in the Delhi High Court against the respondent, for rendition of accounts for

the period 5.4.2000 to 31.7.2004, in regard to the partnership firm of

Takshila Institute constituted under deed of partnership dated 5.4.2000. In

that suit, the appellant alleged that the said partnership was at will and it was

dissolved by implication on 31.7.2004, when respondent filed Suit No.

438/2004 against the appellant (and others) for an injunction. She also

sought a decree against the respondent for her share of profits in the said

partnership and for a decree for Rs.25.28 lakhs or higher amount in regard to

the share of plaintiff with interest thereon. The said suit was resisted by the

respondent. Three preliminary grounds of objections were raised in regard to

the maintainability of the suit: (a) that the suit was barred by res judicata; (b)

that the suit was barred under Section 69 of the Partnership Act, 1932, as it

related to an unregistered partnership; and (c) that the suit was liable to be

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dismissed for material suppression of facts and approaching the court with

unclean hands. It was alleged that parties were close relatives and appellant

being a government servant, was only a sleeping partner. It was contended

that by the agreement of sale dated 29.6.2004, the partnership under deed

dated 5.4.2000 was dissolved and all claims of appellant were settled.

6.The issues in the said suit were framed on 17.1.2008 with a direction

that the first issue, extracted below, be treated as a preliminary issue:

“Whether the suit is barred by the principle of res judicata as issue raised

in the Suit has been directly and substantially been adjudicated between

the plaintiff and the defendant in suit no.16/2006 titled as Alka Gupta vs.

Narender Kumar Gupta vide an order dated 25.11.2006 by a competent

court?

By order dated 13.3.2009, the trial bench (learned Single Judge of the High

Court) held that the suit was liable to be dismissed summarily on the

following grounds: (i) The appellant had abused the process of court; (ii) the

appellant was an unscrupulous person and the suit was based on falsehoods;

(iii) the partnership dated 5.4.2000 was illegal and unenforceable as

appellant was a government servant; (iv) the suit was barred by Order 2 Rule

2 of the Code of Civil Procedure (‘Code’ for short); and (v) the suit was

barred by principle of constructive res judicata. The suit was accordingly

dismissed with costs of Rupees Fifty Thousand. In the preamble to the said

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order, the trial court observed that on 12.1.2009, when arguments were on

the preliminary issue, it was clarified that arguments were being heard not

only on the said preliminary issue, but also the question as to why

independent of section 11 and Order 2 Rule 2 of the Code, the suit should

not be dismissed summarily on the ground of re-litigation and abuse of

process of court. It is further stated that on 16.1.2009, the statement of

plaintiff (appellant herein) was recorded and arguments on various aspects

were heard on 16.1.2009 and 21.1.2009.

7.Feeling aggrieved, the appellant filed an appeal. An appellate bench

of the High Court, by the impugned judgment dated 7.9.2009, dismissed the

appeal. The appellant bench affirmed the decision of the trial bench. It

however held that as it was agreeing with the learned Single Judge that the

suit was barred by Order 2 Rule 2 of the Code and that the appellant had

settled all her claims with the respondent under the Bayana Agreement dated

29.6.2004, it was not necessary to decide upon the question as to whether the

partnership deed dated 5.4.2000 could be enforced in a court or not. The said

order is challenged in this appeal by special leave. For the reasons following,

we are of the view that the orders of the learned Single Judge and the

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Division Bench which ignore several basic principles of Code of Civil

Procedure cannot be sustained.

I.A suit cannot be dismissed as barred by Order 2 Rule 2 of the Code in

the absence of a plea by the defendant to that effect and in the absence of an

issue thereon.

8.We may extract Order 2 Rules 1 and 2 of the Code for ready

reference:

“1. Frame of suit: Every suit shall as far as practicable be framed so as to

afford ground for final decision upon the subjects in dispute and to prevent

further litigation concerning them.

2. Suit to include the whole claim: (1) Every suit shall include the whole

of the claim which the plaintiff is entitled to make in respect of the cause

of action; but a plaintiff may relinquish any portion of his claim in order to

bring the suit within the jurisdiction of any Court.

(2) Relinquishment of part of claim: Where a plaintiff omits to sue in

respect of, or intentionally relinquishes, any portion of his claim, he shall

not afterwards sue in respect of the portion so omitted or relinquished.

(3) Omission to sue for one of several reliefs: A person entitled to more

than one relief in respect of the same cause of action may sue for all or any

of such reliefs; but if he omits, except with the leave of the court, to sue

for all such reliefs, he shall not afterwards sue for any relief so omitted.”

The object of Order 2 Rule 2 of the Code is two-fold. First is to ensure that

no defendant is sued and vexed twice in regard to the same cause of action.

Second is to prevent a plaintiff from splitting of claims and remedies based

on the same cause of action. The effect of Order 2 Rule 2 of the Code is to

bar a plaintiff who had earlier claimed certain remedies in regard to a cause

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of action, from filing a second suit in regard to other reliefs based on the

same cause of action. It does not however bar a second suit based on a

different and distinct cause of action.

9.This Court in Gurbux Singh v. Bhoora Lal [AIR 1964 SC 1810] held :

“In order that a plea of a bar under O. 2, R. 2(3), Civil Procedure Code

should succeed the defendant who raises the plea must make out (1) that

the second suit was in respect of the same cause of action as that on which

the previous suit was based; (2) that in respect of that cause of action the

plaintiff was entitled to more than one relief; (3) that being thus entitled to

more than one relief the plaintiff without leave obtained from the Court

omitted to sue for the relief for which the second suit had been filed. From

this analysis it would be seen that the defendant would have to establish

primarily and to start with, the precise cause of action upon which the

previous suit was filed for unless there is identity between the cause of

action on which the earlier suit was filed and that on which the claim in

the latter suit is based there would be no scope for the application of the

bar.”

Unless the defendant pleads the bar under Order 2 Rule 2 of the Code and an

issue is framed focusing the parties on that bar to the suit, obviously the

court can not examine or reject a suit on that ground. The pleadings in the

earlier suit should be exhibited or marked by consent or at least admitted by

both parties. The plaintiff should have an opportunity to explain or

demonstrate that the second suit was based on a different cause of action. In

this case, the respondent did not contend that the suit was barred by Order 2

Rule 2 of the Code. No issue was framed as to whether the suit was barred

by Order 2 Rule 2 of the Code. But the High Court (both the trial bench and

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appellate bench) have erroneously assumed that a plea of res judicata would

include a plea of bar under Order 2 Rule 2 of the Code. Res judicata relates

to the plaintiff’s duty to put forth all the grounds of attack in support of his

claim, whereas Order 2 Rule 2 of the Code requires the plaintiff to claim all

reliefs flowing from the same cause of action in a single suit. The two pleas

are different and one will not include the other. The dismissal of the suit by

the High Court under Order 2 Rule 2 of the Code, in the absence of any plea

by the defendant and in the absence of an issue in that behalf, is

unsustainable.

II.The cause of action for the second suit being completely different

from the cause of action for the first suit, the bar under order 2 Rule 2 of the

Code was not attracted.

10.The first suit was for recovery of balance price under an agreement of

sale. The agreement dated 29.6.2004 was not an agreement relating to

dissolution of the firm constituted under deed of partnership dated 5.4.2000,

or settlement of the accounts of the said partnership. The agreement of sale

made it clear that it related to sale of the undivided half share in the second

floor at Rohini, 50% (property bearing No.8, Pocket & Block C-9, Sector-8,

Rohini, Delhi-110085) and 50% share of the business that was being run in

that premises, that is premises at Rohini. The second suit was for rendition

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of accounts in pursuance of the dissolution of the firm of Takshila Institute

constituted under deed of partnership dated 5.4.2000, carrying on business at

Bhera Enclave, Paschim Vihar, Delhi-110087 and for payment of the

amounts due on dissolution of the said firm.

11.The pleadings in the two suits make it clear that both parties

proceeded on the basis that the partnership between appellant and

respondent under deed dated 5.4.2000 was only in regard to the business run

under the name and style of ‘Takshila Insittue’ at Bhera Enclave, Paschim

Vihar, Delhi–110087. The appellant proceeded on the basis that the property

at Rohini and the business carried therein under the name of Takshila

Institute, was not a part of the partnership business under deed dated

5.4.2000. Even the respondent in his written statement in the first suit

asserted that the partnership dated 5.4.2000 between appellant and

respondent did not extend to Takshila Institute at Rohini or other places. In

fact appellant clearly contended that respondent was carrying on business

under the same name of Takshila Institute at Janakpuri, Ashok Vihar and

Kalu Sarai in Delhi and also at Dehradun and Palampur, but they were not

partnership businesses. The respondent in his written statement asserted that

he alone was carrying on business at those places under the name of

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Takshila Institute. Therefore, the court could not, before trial, assume that

the sale of appellant’s share in the immovable property at Rohini and the

goodwill and assets of the business carried on at Rohini under the name of

Takshila Institute should be taken as relinquishment or retirement or

settlement of share in regard to the partnership business of Paschim Vihar

Takshila Institute.

12.The cause of action for the first suit was non-payment of price under

the agreement of sale dated 29.6.2004, whereas the cause of action for the

second suit was non-settling of accounts of a dissolved partnership

constituted under deed dated 5.4.2000. The two causes of action are distinct

and different. Order 2 Rule 2 of the Code would come into play only when

both suits are based on the same cause of action and the plaintiff had failed

to seek all the reliefs based on or arising from the cause of action in the first

suit without leave of the court. Merely because the agreement of sale related

to an immovable property at Rohini and the business run therein under the

name of ‘Takshila Institute’ and the second suit referred to a partnership in

regard to business run at Pachhim Vihar, New Delhi, also under the same

name of Takshila Institute, it cannot be assumed that the two suits relate to

the same cause of action. Further, while considering whether a second suit

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by a party is barred by Order 2 Rule 2 of the Code, all that is required to be

seen is whether the reliefs claimed in both suits arose from the same cause of

action. The court is not expected to go into the merits of the claim and

decide the validity of the second claim. The strength of the second case and

the conduct of plaintiff are not relevant for deciding whether the second suit

is barred by Order 2 Rule 2 of the Code.

III.The second suit was not barred by constructive res judicata.

13.The learned trial bench passed the order on 13.3.2009 on the

preliminary issue (Issue No.1) relating to res judicata. But there is absolutely

no discussion in the order of the learned Single Judge in regard to the bar of

res judicata except the following observation at the end of the order: “Of

course it cannot be said that the present suit is barred by res judicata

inasmuch as the said claims were not decided in that case. But the principle

of constructive res judicata is applicable.” This was not interfered by the

appellate bench. Both proceeded on the basis that the suit was not barred by

res judicata, but barred by principle of constructive res judicata without

assigning any reasons. Plea of res judicata is a restraint on the right of a

plaintiff to have an adjudication of his claim. The plea must be clearly

established, more particularly where the bar sought is on the basis of

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constructive res judicata. The plaintiff who is sought to be prevented by the

bar of constructive res judicata should have notice about the plea and have

an opportunity to put forth his contentions against the same. In this case,

there was no plea of constructive res judicata, nor had the appellant plaintiff

an opportunity to meet the case based on such plea.

14.Res judicata means ‘a thing adjudicated’ that is an issue that is finally

settled by judicial decision. The Code deals with res judicata in section 11,

relevant portion of which is extracted below (excluding Explanations I to

VIII):

“11. Res judicata.—No Court shall try any suit or issue in which the

matter directly and substantially in issue has been directly and

substantially in issue in a former suit between the same parties, or between

parties under whom they or any of them claim, litigating under the same

title, in a Court competent to try such subsequent suit or the suit in which

such issue has been subsequently raised, and has been heard and finally

decided by such Court”

Section 11 of the Code, on an analysis requires the following essential

requirements to be fulfilled, to apply the bar of res judicata to any suit or

issue:

(i)The matter must be directly and substantially in issue in the former

suit and in the later suit.

(ii)The prior suit should be between the same parties or persons claiming

under them.

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(iii)Parties should have litigated under the same title in the earlier suit.

(iv)The matter in issue in the subsequent suit must have been heard and

finally decided in the first suit.

(v)The court trying the former suit must have been competent to try

particular issue in question.

To define and clarify the principle contained in Section 11 of the Code, eight

Explanations have been provided. Explanation I states that the expression

‘former suit’ refers to a suit which had been decided prior to the suit in

question whether or not it was instituted prior thereto. Explanation II states

that the competence of a court shall be determined irrespective of whether

any provisions as to a right of appeal from the decision of such court.

Explanation III states that the matter directly and substantially in issue in the

former suit, must have been alleged by one party or either denied or

admitted expressly or impliedly by the other party. Explanation IV provides

that any matter which might and ought to have been made a ground of

defence or attack in such former suit shall be deemed to have been a matter

directly and substantially in issue in such suit. The principle of constructive

res judicata emerges from Explanation IV when read with Explanation III

both of which explain the concept of “matter directly and substantially in

issue”.

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15.Explanation III clarifies that a matter is directly and substantially in

issue, when it is alleged by one party and denied or admitted (expressly or

impliedly) by the other. Explanation IV provides that where any matter

which might and ought to have been made a ground of defence or attack in

the former suit, even if was not actually set up as a ground of attack or

defence, shall be deemed and regarded as having been constructively in

issue directly and substantially in the earlier suit. Therefore, even though a

particular ground of defence or attack was not actually taken in the earlier

suit, if it was capable of being taken in the earlier suit, it became a bar in

regard to the said issue being taken in the second suit in view of the

principle of constructive res judicata. Constructive res judicata deals with

grounds of attack and defence which ought to have been raised, but not

raised, whereas Order 2 Rule 2 of the Code relates to reliefs which ought to

have been claimed on the same cause of action but not claimed. The

principle underlying Explanation IV to Section 11 becomes clear from

Greenhalgh v. Mallard [1947 (2) All ER 257] thus:

“….it would be accurate to say that res judicata for this purpose is not

confined to the issues which the court is actually asked to decide, but that

it covers issues or facts which are so clearly part of the subject matter of

the litigation and so clearly could have been raised that it would be an

abuse of the process of the court to allow a new proceeding to be started

in respect of them.

(emphasis supplied)

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In Direct Recruit Class II Engineering Officers’ Association v. State of

Maharashtra [1990 (2) SCC 715], a Constitution Bench of this Court

reiterated the principle of constructive res judicata after referring to

Forward Construction Co. v. Prabhat Mandal [1986 (1) SCC 100) thus:

“an adjudication is conclusive and final not only as to the actual matter

determined but as to every other matter which the parties might and ought

to have litigated and have had decided as incidental to or essentially

connected with subject matter of the litigation and every matter coming

into the legitimate purview of the original action both in respect of the

matters of claim and defence.”

In this case the High Court has not stated what was the ground of attack that

plaintiff-appellant ought to have raised in the first suit but had failed to raise,

which she raised in the second suit, to attract the principle of constructive res

judicata. The second suit is not barred by constructive res judicata.

IV.A suit cannot be dismissed without trial merely because the court

feels dissatisfied with the conduct of the plaintiff.

16.Code of Civil Procedure is nothing but an exhaustive compilation-

cum-enumeration of the principles of natural justice with reference to a

proceeding in a court of law. The entire object of the Code is to ensure that

an adjudication is conducted by a court of law with appropriate opportunities

at appropriate stages. A civil proceeding governed by the Code will have to

be proceeded with and decided in accordance with law and the provisions of

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the Code, and not on the whims of the court. There are no short-cuts in the

trial of suits, unless they are provided by law. A civil suit has to be decided

after framing issues and trial permitting the parties to lead evidence on the

issues, except in cases where the Code or any other law makes an exception

or provides any exemption.

17.The Code enumerates the circumstances in which a civil suit can be

dismissed without trial. We may refer to them (not exhaustive):

(a) Dismissal as a consequence of rejection of plaint under Order 7 Rule

11 of the Code in the following grounds : (i) where it does not disclose a

cause of action; (ii) where the relief in the plaint is undervalued and plaintiff

fails to correct the valuation within the time fixed; (iii) where the court fee

paid is insufficient and plaintiff fails to make good the deficit within the

time fixed by court: (iv) where the suit appears from the statement in the

plaint to be barred by law; (v) where it is not filed in duplicate and where the

plaintiff fails to comply with the provisions of Order 7 Rule 9 of the Code.

(b)Dismissal under Order 9 Rule 2 or Rule 3 or Rule 5 or Rule 8 for non-

service of summary or non-appearance or failure to apply for fresh

summons.

(c)Dismissal under Order 11 Rule 21 for non-compliance with an order

to answer interrogatories, or for discovery or inspection of documents.

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(d)Dismissal under Order 14 Rule 2(2) where issues both of law and fact

arise in the same suit and the court is of opinion that the case or any part

thereof may be disposed of on an issue of law only and it tries such issue

relating to jurisdiction of the court or a bar to a suit created by any law for

the time being in force first and dismisses the suit if the decision on such

preliminary issue warrants the same.

(e)Dismissal under Order 15 Rule 1 of the Code when at the first hearing

of the suit it appears that the parties are not at issue on any question of law

or fact.

(f)Dismissal under Order 15 Rule 4 of the Code for failure to produce

evidence.

(g)Dismissal under Order 23 Rules 1 and 3 of the Code when a suit is

withdrawn or settled out of court.

18.The following provisions provide for expeditious disposal in a

summary manner :

(i)Order V Rule 5 of the Code requires the court to determine, at the

time of issuing the summons, whether it shall be for the settlement of issues

only, or for the final disposal of the suit (and the summons shall have to

contain a direction accordingly). In suits to be heard by a court of small

causes, the summons shall be for the final disposal of the suit.

(ii)Order 15 Rule 3 of the Code provides where the parties are at issue on

some question of law or of fact, and issues have been framed by the court as

hereinbefore provided, if the court is satisfied that no further argument or

evidence than the parties can at once adduce is required upon such of the

issues as may be sufficient for the decision of the suit, and that no injustice

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will result from proceeding with the suit forthwith, the court may proceed to

determine such issues, and, if the finding thereon is sufficient for the

decision, may pronounce judgment accordingly, whether the summons has

been issued for the settlement of issues only or for the final disposal of the

suit. (But where the summons has been issued for the settlement of issues

only, such a summary course could be adopted only where the parties or

their pleaders are present and none of them objects to such a course).

(iii)Order 37 Rule 1 read with Rules 2& 3 of the relating to summary

suits.

19.But where the summons have been issued for settlement of issues, and

a suit is listed for consideration of a preliminary issue, the court cannot make

a roving enquiry into the alleged conduct of the plaintiff, tenability of the

claim, the strength and validity and contents of documents, without a trial

and on that basis dismiss a suit. A suit cannot be shortcircuited by deciding

issues of fact merely on pleadings and documents produced without a trial.

In this case, the learned Single Judge has adjudicated and decided questions

of fact and rendered a judgment, without evidence tested by cross-

examination. We extract below some of the reasonings, findings,

assumptions and conclusions of the learned Single Judge leading to the

dismissal of the suit when hearing a preliminary issue relating to res

judicata, thereby demonstrating assumption of a jurisdiction not vested in it

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and also acting in the exercise of its jurisdiction illegally and with material

irregularity:

“What emerges from the aforesaid is that the plaintiff at the time of

inception of the partnership and till date is a government teacher and under

the terms of her employment was not entitled to enter into the partnership

and was not entitled to earn any profits therefrom. Not only under the

terms of her employment, the plaintiff before the Service Tax Authorities

also represented that she had only academic interest. It can only mean

that she had no profit interest in the partnership. Though the plaintiff has

denied that she has filed the clearance certificate aforesaid with the

government school in which she is employed but the purpose of plaintiff

obtaining the said clearance certificate from the defendant can only be to

use the same in the event of any complaint of breach of terms of

employment being made against her.

x x x x x x x x x

The question which arises for adjudication is whether a litigant can be

permitted to take a stand in the court, diametrically opposite to the stand of

that litigant elsewhere. Can there be different stands before the

government as employer and before the Taxation Authorities and before

the court. Should the courts permit such stand to be taken in the course of

judicial proceedings and should the courts come to the rescue of such a

litigant in recovering dues which that litigant elsewhere has represented

are not due to her.

The aforesaid circumstances leave no manner of doubt that the plaintiff in

contravention of the terms of her employment was carrying on business as

a partner with the defendant. The question is of enforcement of such a

partnership and or the terms thereof by the court.

x x x x x x x x x

In the present case the condition in the term of the employment of the

plaintiff as a government teacher, admittedly prohibit her from carrying on

any business activity or other vocation for profits. Such condition has been

imposed to ensure that the teachers of the government school devote their

full energy and time to developing the young minds, rather than treating

the government service as a mere source of income and utilizing their time

and skill in earning/making money elsewhere. The plaintiff by entering

into the agreement of partnership with the defendant had clearly violated

her terms of employment and this Court cannot come to her assistance to

enable her to earn profits which she otherwise is not entitled. The plaintiff

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has admitted to having not shown any profits whatsoever in her Income

Tax return. It is inconceivable that the plaintiff who has claimed to be in

partnership since the year 1999 or 2000 would not have earned any profits

from the partnership and/or if would not have earned would have sat

quietly for four years. The plaintiff cannot be permitted to take different

stands before different fora. The condition/term of employment

prohibiting the plaintiff from entering into partnership is found to be in

public interest and the action of the plaintiff of breaching/violating the

same is found to be immoral and opposed to public policy. The breach is

not found to be trivial or venial. Further, the conduct of the plaintiff

thereafter also, as noted above is found to be of subterfuge and plaintiff

has been found to be misstating facts. The plaintiff is found to be an

unscrupulous person and her case is found to be based on falsehood. This

Court refuses to come to the aid of plaintiff and her case is liable to be

dismissed summarily.

That even on the facts of this case, I have no doubt that the plaintiff has

abused the process of the court. The plaintiff in the Bayana Agreement

aforesaid had clearly agreed to the sum of Rs. 21.50 lacs towards her share

in the partnership firm inclusive of the value of the Rohini property where

the partnership business was being carried on. As far as the Paschim Vihar

property is concerned, the issue with respect whereto was raised, the same

also finds mention in the said Bayana Agreement and the receipt. The

conduct of the plaintiff also shows that all accounts had been settled and

no accounts remained to be taken and for which purpose the suit had been

filed. Had the accounts not been settled, the question of the plaintiff

instructing the bank to delete her name from the account in the name of

the firm and of receiving the original Bayana Agreement and of obtaining

the clearance certificate aforesaid would not have arisen. The case set up

by the plaintiff is contrary to all the admitted documents.

x x x x x x x x x

I find the present case to be clear beyond all reasonable doubts. The

Bayana Agreement and Receipt admittedly executed by plaintiff and the

averments of plaintiff in plaint in earlier suit instituted by plaintiff, permit

of no controversy. The consideration mentioned therein was in settlement

of all claims of plaintiff with respect to her share in partnership. The

contemporaneous conduct of plaintiff, of statement on 13th August, 2004

in suit No. 438/2004 instituted by defendant; of taking clearance

certificate dated 13th August, 2004 from defendant, of having her name as

signatory deleted from the bank account of firm are also in consonance

with said documents. The facts of this case do not require any opportunity

for leading evidence to be given to the plaintiff. This Court cannot put a

case contrary to such documents and conduct to be put to trial. The

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explanations now given during arguments do not form the basis of suit and

pleadings.”

(emphasis supplied)

The observation of the learned Single Judge that “the facts of this case do

not require any opportunity for leading evidence to be given to the plaintiff”

violates Order 15 Rule 3 of the Code. Where summons have been issued for

settlement of issues and where issues have been settled, unless the parties

agree, the court cannot deny the right of parties to lead evidence. To render a

final decision by denying such opportunity would be highhanded, arbitrary

and illegal.

20.Even the division bench committed the same error. We extract below

para 14 of the impugned order which shows that the decision was based on

assumption without basis and in the absence of evidence freely referring to

and relying upon unexhibited documents :

“This is not the case of the plaintiff/appellant that the firm was

maintaining separate accounts, one for the business being run by it in

Rohini and the other for the business being run in Paschim Vihar.

Ordinarily, when there is a Settlement between the partners of the firm

whereby they agree to part ways, the Settlement effected between them

would cover accounts of the entire business being run by them in

partnership and it would not be confined only to one part of the business.

This is more so when the document executed between the parties at the

time of parting ways and setting the disputes does not reserve any right in

favour of the outgoing partner, to receive any further payment from the

partner who retains the business of the erstwhile firm. In none of the

documents executed between the parties, there is an averment that the

accounts of business being run in Paschim Vihar had not been settled or

that the plaintiff/appellant would not, in addition to the sum referred in

the document, also be entitled to share of the profit earned by the firm

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from its business in Paschim Vihar. Vide endorsement made on the receipt

dated 29.6.2004, the husband of the appellant recorded that Paschim Vihar

Institute Deed would be settled in the name of Dr.Rashmi Gupta for the

consideration of Rs.15 lakhs. This is yet another proof of the fact that the

matter relating to Paschim Vihar Institute had also been finally settled

between the parties. During the course of arguments before us, it was

contended by learned counsel for the appellant that the endorsement was

made by the husband of the appellant without authority from her. Since we

noticed a gentleman giving instructions to the learned counsel for the

appellant, during the course of the hearing before us, we asked her as to

who the gentleman was and we were told that he was none other than the

husband of the appellant. This leaves no doubt in our mind that the

husband of the appellant was acting on authority from her when he made

endorsements on the Bayana Agreement and Receipt dated 29.6.2004. The

shifting stands taken before him have been noted in detail, by the learned

Single Judge.

(emphasis supplied)

21.The High Court recorded factual findings on inferences from the

plaintiff’s (appellant) conduct and branded her as an unscrupulous person

who abuses the process of court and as a person who utters falsehoods and

manipulates documents without there being a trial and without there being

an opportunity to the plaintiff to explain her conduct. To say the least, such a

procedure is opposed to all principles of natural justice embodied in the

Code of Civil Procedure. At all events, the alleged weakness of the case of

the plaintiff or unscrupulousness of plaintiff are not grounds for dismissal

without trial.

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22.We also fail to understand how costs of Rs.50,000/- could be levied.

This Court has repeatedly stated that in dealing with civil suits, courts will

have to follow the provisions of Code of Civil Procedure in levying costs.

23.This order should not be construed as a finding on the conduct of the

appellant one way or the other. We have examined the matter only for the

limited purpose of finding out whether the High Court had proceeded in

accordance with law and the provisions of Code of Civil Procedure. If on

evidence, the conduct of the plaintiff or the defendant is found to be

unscrupulous or unbecoming, it is open to the court at that stage to decide

upon the consequences that should be visited upon her or him.

24.We therefore allow this appeal, set aside the order of the Division

Bench of the High Court dated 7.9.2009 affirming the order dated 13.3.2009

of the learned Single Judge and restore the suit to the file of the High Court

with a direction to decide the same in accordance with law, after giving due

opportunity to the parties to lead evidence.

____________________J.

[R.V. RAVEENDRAN]

NEW DELHI ___________________J.

SEPTEMBER 27, 2010 [H.L. GOKHALE]

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