1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.9340 OF 2019

ARUNA OSWAL … APPELLANT

VS.

PANKAJ OSWAL & ORS. … RESPONDENTS

WITH

CIVIL APPEAL NO.9399 OF 2019 

AND

CIVIL APPEAL NO.9401 OF 2019

J U D G M E N T

ARUN MISHRA, J.

1.These appeals have been preferred against the judgment and

order   dated   14.11.2019   passed   by   the   National   Company   Law

Appellate Tribunal, New Delhi, (for short ‘the NCLAT’) in Company

Appeal (AT) No.411 of 2018, thereby affirming the order passed by the

National   Company   Law   Tribunal   (for   short   ‘the   NCLT’)   concerning

maintainability of the applications filed under sections 241 and 242 of

the Companies Act, 2013 (hereinafter referred to as ‘the Act’).

2

2.The  case  is  the outcome  of  a family  tussle. Late Mr. Abhey

Kumar Oswal, during his lifetime, held as many as 5,35,3,960 shares

in M/s. Oswal Agro Mills Ltd., a listed company. He breathed his last

on 29.3.2016 in Russia. On or about 18.6.2015, Mr. Abhey Kumar

Oswal filed a nomination according to section 72 of the Act in favour

of          Mrs. Aruna Oswal, his wife. Two witnesses duly attested the

nomination in the prescribed manner. As per the appellant, it was

explicitly provided therein that: "This nomination shall supersede any

prior nomination made by me/us and any testamentary document

executed by me/us." The name of Mrs. Aruna Oswal, the appellant,

was registered as a holder on 16.4.2016 as against the shares held by

her deceased husband.

3.Mr. Pankaj Oswal, respondent No.1, filed a partition suit being

C.S. No.53/2017 claiming entitlement to one­fourth of the estate of

Mr. Abhey Kumar Oswal.   He claimed one­fourth of the deceased's

shareholdings who was holding shares to the extent of 39.88% in

Oswal   Agro   Mills.   Ltd.,   respondent   No.2.   The   deceased   also   held

11.11% shares in M/s. Oswal Greentech Ltd., respondent No.16. The

partition suit was filed on 3.2.2017 by respondent No.1 for 1/4

th

 each

of 39.88% shareholding in respondent No.2  company and  11.11%

shareholding in respondent No.16 company. Prayer was made for an

interim injunction in the civil suit. The High Court vide order dated

3

8.2.2017 directed the parties to maintain the status quo concerning

shares and other immoveable property.   As on 8.2.2017, the shares

stood registered in the ownership of Mrs. Aruna Oswal, who continues

to be the owner of the shares.

4.After the demise of Mr. Abhey Kumar Oswal, respondent No.1

entered into the corporate offices of respondent Nos.2 and 16 along

with   his   wife   for   which   a   criminal   complaint   was   lodged.   FIR

No.54/2016 was registered at Police Station Barakhamba Road, New

Delhi.     As   a   counterblast,   respondent   No.1   also   filed   a   criminal

complaint against the appellant as well as the officials of respondent

No.2 and respondent No.16 companies, alleging illegal transmission of

shares. The application filed by respondent No.1 for registration of the

FIR   was   dismissed   vide   order   dated   13.8.2018,   and   the   revision

petition filed against the said dismissal is pending.

5.Mr.   Pankaj   Oswal,   respondent   No.1   filed   Company   Petition

No.56/CHD/PB/2018 ­  Pankaj Oswal v. Oswal Agro Mills Ltd. & Ors.,

alleging oppression and mismanagement in the affairs of respondent

No.2   company.   A   prayer   was   also   made   against   M/s.   Oswal

Greentech. Ltd. Respondent No.1 claimed eligibility to maintain the

petition on the ground of being a holder of 0.03% shareholding and

claiming entitlement and legitimate expectation to 9.97% shareholding

4

of   M/s.   Oswal   Agro   Mills   Ltd.   by   virtue   of   his   being   the   son   of

deceased Abhey Kumar Oswal.

6.An   application   was   filed   before   NCLT   in   May   2018   by   the

appellant challenging maintainability of the petition, inter alia, on the

following grounds: 

(i)    That respondent No.1 only holds 42,900 shares to the extent of

0.03% shares of the total paid­up capital of M/s. Oswal Agro Mills

Ltd., which were acquired in June 2017. The claim made by Pankaj

Oswal   to   9.97%   out   of   39.88%   shareholding   held   by   Late   Abhey

Kumar Oswal could not be made basis to maintain a petition under

sections 241 and 242 read with section 244 of the Act. It was pointed

out  that the  entire  shareholding of deceased stood transmitted in

ownership of Mrs. Aruna Oswal with effect from 16.4.2016.  She is the

absolute   owner   of   shares   that   rest   in   her   under   the   provisions

contained in section 72 of the Act and rules framed thereunder.

(ii) Respondent No.1 failed to indicate the violation of any provisions of

the Act. The averments made as to oppression and mismanagement

were bald and vague.

(iii) Respondent No.1 indulged in forum shopping, which could not be

allowed in view of the availing remedy of filing of the partition suit due

to which company petition could not be said to be maintainable.

5

(iv) The High Court ordered status quo on 8.2.2017, according to

which, as the shareholding had been transferred in the name of Mrs.

Aruna   Oswal,   she   would   continue   to   be   the   owner   during   the

pendency of the suit.

(v) Similar prayer has been made in the suit as well as in the company

petition   concerning   the   shareholding.   The   prayer   regarding   the

determination of the ownership of shares in the company petition was

the subject­matter of the civil suit, as such the application under

sections 241 and 242 of the Act could not be said to be maintainable.

The appropriate remedy was to apply under section 59 of the Act.

(vi) The main dispute raised as to the inheritance of the estate of the

deceased is a civil dispute and could not be said to be an act of

oppression   and   mismanagement.   Such   a   dispute   could   not   be

adjudicated   in   a   company   petition   filed   during   the   civil   suit's

pendency. Thus, the company petition deserves to be dismissed.

(vii)   Respondent No.1 was not having the requisite shareholding as

mandated under section 244(1) to invoke the provisions of section 241

of the Act.

6

(viii) The parallel proceedings on the same issue could not be termed

to be appropriate, and thus, the application could not be said to be

maintainable.

7.The   NCLT,   Chandigarh,   directed   the   appellants   and   other

respondents to file a reply to the company petition sans deciding the

question   of   maintainability,   an   appeal   was   preferred   before   the

NCLAT, and the same was disposed of on 29.5.2018 and NCLT was

directed to decide the issue of maintainability before proceeding to

decide the company petition on merits.

8.The   NCLT   vide   order   dated   13.11.2018   dismissed   the

application,   including   C.A.   No.146/2018   challenging   the   company

petition's maintainability. NCLT held respondent No.1 as legal heir

was entitled to one­fourth share of the property/shares. Aggrieved

thereby,   three   appeals   were   filed   before   NCLAT,   which   have   been

dismissed   vide   judgment   and   order   dated   14.11.2019.   Aggrieved

thereby, the appellants are before this Court.

9.Time   was   granted   on   17.2.2020   to   the   parties   to   reach   an

amicable settlement that could not be arrived. Hence, the matter was

heard on merits.

7

10.Dr. A.M. Singhvi, learned senior counsel appearing on behalf of

Mrs. Aruna Oswal, wife of the deceased, vehemently argued that the

appellant was the sole nominee of shares of erstwhile shareholder Late

Abhey Kumar Oswal. In view of the provisions contained in section 71

of the Act, respondent No.1 could not claim any interest in the said

shares because of the nomination.  After excluding shares in the name

of mother Mrs. Aruna Oswal, respondent No.1 Pankaj Oswal would

have only 0.03% of the shareholding in M/s. Oswal Agro Industries

Ltd.   Given the provisions in section 244 of the Act, as respondent

no.1 lacked requisite shareholding of 10%, as such, the application

was not maintainable under sections 241 and 242 of the Act. Mr.

Abhey Kumar Oswal died intestate.   Because  of the provisions of

section 72 of the Act, all the rights vested in Mrs. Aruna Oswal, the

appellant. Thus, the shareholding purchased by respondent No.1 to

the extent of 0.03% in May, 2017 after filing of civil suit, did not

bestow   any   right   upon   him   to   maintain   the   company   petition.

Respondent   No.1   indisputably   has   settled   in   Australia   and   had

nothing to do with the management of the company. He has tried to

interfere in the management of M/s. Oswal Agro Mills Ltd illegally. The

NCLT and NCLAT ignored and overlooked the rights of the deceased

shareholder that would vest in the nominee. The application could not

be   said   to   be   maintainable.   The   matter   of   inheritance   is   pending

8

adjudication before this Court in another C.A. No.7107/2017 – Shakti

Yezdani v. Jayanand Jayant. It would not be appropriate for NCLT to

decide a civil dispute. Respondent No.1 did not claim waiver on the

rigors of section 244 of the Act and also did not file an application

seeking a waiver under the proviso to section 244 of the Act.

11.Mr. Neeraj Kishan Kaul, learned senior counsel appearing for

M/s. Oswal Agro Mills Ltd. fervently argued that in the wake of the

civil suit's pendency, it was not appropriate for the NCLT to entertain

the application. Reliance placed on the decision of this Court in World

Wide Agencies Pvt. Ltd. & Anr. v. Margarat T. Desor & Ors., (1990) 1

SCC  536  could   not  be  said   to  be  appropriate   as   the   question  of

nomination   was   not   involved   in   the   said   matter.   There   was   no

nomination made in the said case. That was a case of inheritance of

shares.   Thus,   the   legal   representatives   were   given   the   right   to

maintain the application regarding oppression and mismanagement.

Given the provisions of section 72 of the Act, and particularly in the

absence of requisite shareholding, it was not permissible to Pankaj

Oswal, respondent No.1, to maintain the company petition. As a civil

suit had been filed earlier in point of time and similar issue as to

ownership of shares is also raised therein, further proceedings in the

company   petition   deserve   to   be   stayed,   even   assuming   that   the

company petition is maintainable.

9

12.Mr. P.S. Narasimhan learned senior counsel representing M/s.

Oswal Green Tech Ltd., respondent No.16, strenuously argued that

the deceased was having 11.11% of the shareholding out of which

respondent No.1 claimed only one­fourth interest. Thus, given the

total shareholding which would be available, even if respondent No.1

is deemed to be the owner to the extent of 2.78%, it would be much

less than what is required to maintain an application under sections

241 and 242 in view of the provisions contained in section 244 of the

Act. It is a case of a civil dispute. As such, it would not be appropriate

to maintain a company petition. It amounts to sheer abuse of the

process of law to file successive petitions concerning the same relief.

Respondent No.1 has no locus standi to maintain the application, and

the   principle   of   estoppel   comes   in   the   way   of   maintaining   the

application. 

13.Mr.   Siddhartha   Dave,   learned   senior   counsel   appearing   on

behalf of respondent No.1, strenuously argued that the application

filed under sections 241 and 242 of the Act was maintainable. The

nomination was made only to hold the shares for the benefit of legal

representatives. It is permissible for a legal representative to maintain

the proceedings for oppression and mismanagement in the affairs of

the company, though his/her name is not entered as a registered

10

owner of the shares.  He has relied upon World Wide Agencies Pvt. Ltd.

decision (supra), Smt. Sarbati Devi & Anr. v. Smt. Usha Devi, (1984) 1

SCC   424,  Vishin   N.   Khanchandani   &   Anr.   v.   Vidya   Lachmandas

Khanchandani & Anr., (2000) 6 SCC 724; and Ram Chander Talwar &

Anr. v. Devender Kumar Talwar & Ors., (2010) 10 SCC 671. He further

argued that the waiver requirement to hold 10% shares, had been

pleaded in the company petition filed by respondent No.1. The NCLT,

as well as the NCLAT rightly held the petition to be maintainable. The

civil suit's pendency could not have come in the way of maintaining

the application concerning oppression and mismanagement, as only

civil   rights   have   to   be   determined   in   the   civil   suit.   The   company

petition is prima facie maintainable because of the verdicts mentioned

above of this Court. Hence, no case for interference in the appeals is

made out.

14.The first argument advanced by learned counsel for the parties

concerns the effect of nomination under section 72 of the Act, the

same is extracted hereunder:

“72.    Power   to   nominate  (1)   Every   holder   of

securities of a company may, at any time, nominate,

in the prescribed manner, any person  to whom his

securities shall vest in the event of his death. 

(2) Where the securities of a company are held by

more than one person jointly, the joint holders may

together nominate, in the prescribed manner,  any

11

person to whom all the rights in the securities shall

vest in the event of death of all the joint holders. 

(3) Notwithstanding anything contained in any other

law for the time being in force or in any disposition,

whether testamentary or otherwise, in respect of the

securities of a company, where a  nomination made

in the prescribed manner purports to confer on any

person   the   right   to   vest   the   securities   of   the

company,  the nominee shall, on the death  of the

holder of securities or, as the case may be, on the

death of the joint­holders, become entitled to all the

rights in the securities, of the holder or, as the case

may be, of all the joint holders, in relation to such

securities,  to   the   exclusion   of   all   other   persons,

unless the nomination is varied or cancelled in the

prescribed manner. 

(4) Where the nominee is a minor, it shall be lawful

for   the   holder   of   the   securities,   making   the

nomination to appoint,  in the  prescribed  manner,

any person to become entitled to the securities of the

company, in the event of the death of the nominee

during his minority.”

(emphasis supplied)

15.It   is   quite   apparent   from   a   bare   reading   of   the   aforesaid

provisions of section 72(1), every holder of securities has a right to

nominate any person to whom his securities shall “vest” in the event of

his   death.   In   the   case   of   joint­holders   also,   they   have   a   right   to

nominate any person to whom “all the rights in the securities shall

vest” in the event of death of all joint holders. Sub­section (3) of

section   72   contains   a   non­obstante   clause   in   respect   of   anything

contained   in   any   other   law   for   the   time   being   in   force   or   any

disposition, whether testamentary or otherwise, where a nomination is

12

validly made in the prescribed manner, it purports to confer on any

person "the right to vest” the securities of the company, all the rights

in the securities shall vest in the nominee unless a nomination is

varied   or   cancelled   in   the   prescribed   manner.   It   is   prima   facie

apparent that vesting is absolute, and the provisions supersede by

virtue of a non­obstante clause any other law for the time being in

force. Prima facie shares vest in a nominee, and he becomes absolute

owner of the securities on the strength of nomination. Rule 19(2) of

the Companies (Share Capital and Debentures) Rules, 2014 framed

under the Act, also indicates to the same effect. Under Rule 19(8), a

nominee becomes entitled to receive the dividends or interests and

other advantages to which he would have been entitled to if he were

the registered holder of the securities; and after becoming a registered

holder, he can participate in the meetings of the company. Rule 19(8)

is extracted hereunder:

“19(8).  A person, being a nominee, becoming entitled

to any securities by reason of the death of the holder

shall be entitled to the same dividends or interests

and other advantages to which he would have been

entitled to if he were the registered holder of the

securities   except   that   he   shall   not,   before   being

registered as a holder in respect of such securities,

be entitled in respect of these securities to exercise

any right conferred by the membership in relation to

meetings of the company:

      Provided that the Board may, at any time, give

notice requiring any such person to elect either to be

registered himself or to transfer the securities and if

13

the notice is not complied with within ninety days,

the Board may thereafter withhold payment of all

dividends   or   interests,   bonuses   or   other   moneys

payable in respect of the securities, as the case may

be, until the requirements of the notice have been

complied with.”

16.In World Wide Agencies Pvt. Ltd. (supra), this Court held that a

legal representative has a right to maintain an application regarding

oppression and mismanagement without being registered as a member

against   the   securities   of   a   company.   However,   the   question   of

nomination was not involved in the said decision, as such, Court was

not required to decide the question of the effect of nomination whether

it vests all the rights in the securities in nominee to the exclusion of

legal   representatives.   The   Court   concerning   the   right   of   a   legal

representative to maintain the petition held thus:

 “12.  On behalf of the appellants it was contended

that the right which is a specific statutory right, is

given only to a member of the company and until

and unless one is a member of the company, there is

no right to maintain application under Section 397 of

the Act. Mr Nariman contended that there was no

automatic   transmission   of   shares   in   the   case   of

death   of   a   shareholder   to   his   legal   heir   and

representatives, and the Board has a discretion and

can refuse to register the shares. Hence, the legal

representatives had no locus standi to maintain an

application under Sections 397 and 398 of the Act.

Mr   Nariman   submitted   that   the   rights   under

Sections 397 and 398 of the Act are statutory rights

and must be strictly construed in the terms of the

statute. The right, it was submitted, was given to

“any member” of a company and it should not be

enlarged to include “any one who may be entitled to

become a member”.

14

13. In order to decide the question involved, it would

be necessary to examine certain provisions of the

Act. Section 2(27) of the Act states that “member” in

relation to company does not include a bearer of a

share­warrant of the company issued in pursuance

of   Section   114   of   the   Act.   Section   41   of   the   Act

provides as follows:

“41. (1) The subscribers of the memorandum

of a company shall be deemed to have agreed to

become members of the company, and on its

registration, shall be entered as members in its

register of members.

(2) Every other person who agreed in writing

to become a member of a company and whose

name   is   entered   in   its   register   of   members,

shall be a member of the company.”

14. Section 26 of the English Companies Act, 1948 is

substantially the same.

15. Section 109 of the Act states as follows:

“A transfer of the share or other interest in a

company of a deceased member thereof made

by his legal representative shall, although the

legal representative is not himself a member, be

as valid as if he had been a member at the time

of the execution of the instrument of transfer.”

16. In this connection, it would be relevant to refer

to Articles 25 to 28 of Table A of the Act, which deal

with the transmission of shares and which are in the

following terms:

“25.   (1)   On   the   death   of   a   member   the

survivor where the member was a joint holder,

and his legal representatives where he was a

sole   holder,   shall   be   the   only   persons

recognised by the company as having any title

to his interest in the shares.

(2) Nothing in clause (1) shall release the 

estate of a deceased joint holder from any 

15

liability in respect of any share which had been 

jointly held by him with other persons.

26. (1) Any person becoming entitled to a

share   in   consequence   of   the   death   or

insolvency   of   a   member   may,   upon   such

evidence being produced as may from time to

time   properly  be  required  by  the  Board   and

subject as hereinafter provided, elect, either —

(a) to be registered himself as holder of 

the share; or

(b) to make such transfer of the share 

as the deceased or insolvent member could 

have made.

(2) The Board shall, in either case, have the

same right to decline or suspend registration as

it would have had, if the deceased or insolvent

member had transferred the share before his

death or insolvency.

27.  (1)  If  the   person so  becoming  entitled

shall   elect   to   be   registered   as   holder   of   the

share himself, he shall deliver or send to the

company   a   notice   in   writing   signed   by   him

stating that he so elects.

(2)   If   the   person   aforesaid   shall   elect   to

transfer the share, he shall testify his election

by executing a transfer of the share.

(3)   All   the   limitations,   restrictions   and

provisions of these regulations relating to the

right   to   transfer   and   the   registration   of

transfers of shares shall be applicable to any

such notice or transfer as aforesaid as if the

death   or   insolvency   of   the   member   had   not

occurred   and   the   notice   or   transfer   were   a

transfer signed by that member.

28. A person becoming entitled to a share by

reason of the death or insolvency of the holder

shall be entitled to the same dividends or other

advantages to which he would be entitled if he

16

were the registered holder of the share, except

that he shall not, before being registered as a

member in respect of the share, be entitled in

respect of it to exercise any right conferred by

membership   in   relation   to   meetings   of   the

company:

Provided that the Board may, at any time,

give notice requiring any such person to elect

either to be registered himself or to transfer

the share, and if the notice is not complied

with   within   ninety   days,   the   Board   may

thereafter withhold payment of all dividends,

bonuses or other moneys payable in respect

of the share, until the requirements of the

notice have been complied with.”

17.  Article  28  is   more  or less  in pari materia  to

Article 32 of Table A to the English Companies Act. It

may also be mentioned, as it has been mentioned by

the   High   Court,   that   Section   210   of   the   English

Companies Act, before its amendment in 1980, was

substantially the same as Section 397 of the Act.”

24. We do not agree for the reason mentioned before.

It   further   appears   to   us   the   Australian   judgment

does not reconcile to logic in accepting that legal

representative can petition for winding up, which is

called the “sledge­hammer remedy”, but would refuse

the lesser and alternative remedy of seeking relief

against oppression and mismanagement though the

latter remedy requires establishment of winding up

on just and equitable ground as a precondition for its

invocation. It would be rather incongruous to hold

that the case for winding up on just and equitable

ground can be made out by the legal representatives

under Section 439(4)(b) of the Act but not the other.

This does not appear to be logical. It appears to us

that   to   hold   that   the   legal   representatives   of   a

deceased shareholder could not be given the same

right of a member under Sections 397 and 398 of the

Act would be taking a hyper­technical view which

does not advance the cause of equity or justice. The

High Court in its judgment under appeal proceeded

17

on the basis that legal representatives of a deceased

member represent the estate of that member whose

name   is   on   the   register   of   members.   When   the

member   dies,   his   estate   is   entrusted   in  the   legal

representatives. When, therefore, these vestings are

illegally or wrongfully affected, the estate through the

legal representatives must be enabled to petition in

respect of oppression and mismanagement and it is

as if the estate stands in the shoes of the deceased

member. We are of the opinion that this view is a

correct view. It may be mentioned in this connection

that   succession   is   not   kept   in   abeyance   and   the

property of the deceased member vests in the legal

representatives  on the  death  of  the  deceased  and

they  should   be  permitted   to act  for  the   deceased

member for the purpose of transfer of shares under

Section 109 of the Act.

25.  In   some   situations   and   contingencies,   the

“member”   may   be   different   from   a   “holder”.   A

“member” may be a “holder” of shares but a “holder”

may not be a “member”. In that view of the matter, it

is not necessary for the present purpose to examine

this question from the angle in which the learned

Single Judge of the Calcutta High Court analysed the

position in the case of  Kedar Nath Agarwal  v.  Jay

Engineering Works Ltd., (1963) 33 Com Cas 102 (Cal)

to which our attention was drawn.

26.  Admittedly   in   the   present   case,   the   legal

representatives have been more than anxious to get

their names put on the register of members in place

of deceased member, who was the Managing Director

and   Chairman   of   the   company   and   had   the

controlling interest. It would, therefore, be wrong to

insist their names must be first put on the register

before they can move an application under Sections

397 and 398 of the Act. This would frustrate the very

purpose of the necessity of action. It was contended

on behalf of the appellant before the High Court that

if   legal   representatives   who   were   only   potential

members or persons likely to come on the register of

members, are permitted to file an application under

18

Sections 397 and 398 of the Act, it would create

havoc, as then persons having blank transfer forms

signed by members, and as such having a financial

interest,   could   also   claim   to   move   an   application

under Sections 397 and 398 of the Act. The High

Court held that this is a fallacy, that in the case of

persons   having   blank   transfer   forms,   signed   by

members,   it   is   the   members   themselves   who   are

shown   on   the   register   of   members   and   they   are

different from the persons with the blank transfer

forms whereas in the case of legal representatives it

is the deceased member who is shown on the register

and the legal representatives are in effect exercising

his right. A right has devolved on them through the

death  of   the   member  whose   name   is   still  on  the

register. In our opinion, therefore, the High Court

was   pre­eminently   right   in   holding   that   the   legal

representatives of deceased member whose name is

still   on   the   register   of   members   are   entitled   to

petition under Sections 397 and 398 of the Act. In

the   view   we   have   taken,   it   is   not   necessary   to

consider the contention whether as on the date of

petition, they were not members. In that view of the

matter, it is not necessary for us to consider the

decision   of   this   Court   in  Rajahmundry   Electric

Supply Corpn. Ltd. v. A. Mageshwara Rao, AIR 1956

SC 213. In view of the observations of this Court in

Life Insurance Corporation of India v. Escorts Limited,

(1986)   1   SCC   264,   it   is   not   necessary,   in   our

opinion,   to   consider   the   contention   as   made   on

behalf of the appellant before the High Court that the

permission of the Reserve Bank of India had been

erroneously obtained and consequently amounts to

no permission. In the present context, we are of the

opinion that the High Court was right in the view it

took on the first aspect of the matter.”

The effect of nomination did not fall for consideration before this

Court in  World Wide Agencies Pvt. Ltd. & Anr. (supra). There is no

doubt that in the absence of nomination, a legal representative cannot

19

be denied the right to maintain a petition regarding oppression and

mismanagement. In the instant case, the nomination had been made,

and the nominee is registered as the holder of shares. What is the

effect of the same is required to be decided to determine the extent of

shareholding of respondent No. 1, concerning which civil suit filed

earlier in point of time is pending consideration.

17.Learned senior counsel has also placed reliance on Smt. Sarbati

Devi & Anr. v. Smt. Usha Devi, (1984) 1 SCC 424 in which question

came up for consideration regarding section 39 of the Life Insurance

Act, 1938 concerning rights of a nominee in the amount covered under

policy when the assured died intestate. It was held that nomination

was subject to a claim of the heirs of the assured under the law of

succession. The provisions of section 39 of the Life Insurance Act,

1938, are quite different from the provisions contained in section 72 of

the   Act.   The   rights   of   the   nominee   would   depend   upon   what   is

provided statutorily. There was no vesting of interest provided in the

nominee under section 39 of the Act of 1938.   Hence, the decision

does not espouse the cause of the appellant.

18.Learned senior counsel also referred to the decision in Vishin N.

Khanchandani & Anr. v. Vidya Lachmandas Khanchandani & Anr. ,

(2000) 6 SCC 724, wherein the provisions of sections 6 to 8 of the

20

Government Savings Certificates Act, 1959 came up for consideration.

It was held that the nominee was entitled to receive the sum due on

the  savings  certificates,  yet he  retained  the  same  for  the  persons

entitled to it under the relevant law of succession. The argument that

the non­obstante clause in section 6 entitled the nominee to utilise the

sum so received by him, in the manner he likes, was rejected. In the

sections mentioned above of Act of 1959, vesting was not provided;

thus,   the   provisions   being   quite   different,   the   decision   is

distinguishable.

19.Learned   senior   counsel   representing   respondent   No.1,   lastly

referred to Ram Chander Talwar & Anr. v. Devender Kumar Talwar &

Ors., (2010) 10 SCC 671, wherein section 45­ZA(2) of the Banking

Regulation Act, 1949 was considered by this Court as well as the

provisions   of   the   Hindu   Succession   Act,   1925   and   that   of   1956.

Nomination made under the provisions of section 45­ZA of the said Act

was to receive the amount of deposit from the banking company on

the   death   of   the   sole   depositor.   There   was   no   similar   provision

regarding the vesting of rights in nominee in section 45­ZA(2). Hence,

the decision is to no avail. 

20.Admittedly, respondent No.1 is not holding the shares to the

extent of eligibility threshold of 10% as stipulated under section 244 in

21

order to maintain an application under sections 241 and 242.  He has

purchased the holding of 0.03% in M/s. Oswal Agro Mills Ltd. in June

2017 after filing civil suit and remaining 9.97% is in dispute, he is

claiming on the strength of his being a legal representative. In M/s.

Oswal Greentech Ltd., the shareholding of the deceased was 11.11%,

out   of   which   one­fourth   share   is   claimed   by   respondent   No.1.

Admittedly, in a civil suit for partition, he is also claiming a right in

the shares held  by the deceased to the extent of one­fourth.  The

question   as   to   the   right   of   respondent   no.1   is   required   to   be

adjudicated finally in the civil suit, including what is the effect of

nomination   in   favour   of   his   mother   Mrs.   Aruna   Oswal,   whether

absolute right, title, and interest vested in the nominee or not, is to be

finally determined in the said suit. The decision in a civil suit would be

binding between the parties on the question of right, title, or interest.

It is the domain of a civil court to determine the right, title, and

interest in an estate in a suit for partition.

21.Respondent no.1 had pleaded in paragraph 23 of the petition

filed under section 241 of the Companies Act, 2013, as under:

“23.     Late   1990s   and   early   2000s   saw   increased

liberalization   in   Indian   economic   policies.     Foreign

investors and MNCs had a positive outlook towards

doing business in India.   Similarly, Indian business

houses were looking to increase their exposure in the

international arena.  In these circumstances, Petitioner

father, on or about 2000, desired that the Petitioner

22

gain   some   international   exposure   to   doing  business

outside India and encouraged him towards that end.

On   or   about   2001,   the   Petitioner   started   exploring

opportunities in Australia and ultimately moved there

to set up his own business Gradually, he increasingly

got involved in setting up his business in Australia.

Therefore, the Petitioner was not involved in day to day

affairs of the Company after making.”

It is admitted by respondent no.1 that he was not involved in day

to day affairs of the company and had shifted to Australia to set up his

independent business w.e.f. 2001.   His grievance is that the family

had not recognised him as holder of the one­fourth shares.  They were

registered in the ownership of his mother Mrs. Aruna Oswal; that also

he had submitted to be an act of oppression.   He acquired 0.03%

share capital after filing of the civil suit, otherwise he was not having

any shareholding in M/s. Oswal Agro Mills Ltd. 

22.In Sangramsinh P. Gaekwad and Ors. v. Shantadevi P. Gaekwad

(Dead) through LRs. and Ors., (2005) 11 SCC 314, it was held that the

dispute as to inheritance of shares is eminently a civil dispute and

cannot   be   said   to   be   a   dispute   as   regards   oppression   and/or

mismanagement so as to attract Company Court’s jurisdiction under

sections 397 and 398.  Adjudication of the question of ownership of

shares is not contemplated under Section 397.  The relevant portion is

extracted hereunder:

“143. It is also not in dispute that the matter relating

to her claim to succeed FRG as his Class I heir is

23

pending adjudication in Civil Suit No. 725 of 1991 in

the Baroda Civil Court. She claimed title in respect of

8000 shares by inheritance in terms of the Hindu

Succession Act. Indisputably, in terms of Section 15

of   the   said   Act   she   is   a   Class   I   heir   but   the

appellants herein contend that the said provision has

no application having regard to Section 5(2) thereof

as inheritance in the family is governed by the rule of

primogeniture. A pure question of title is alien to an

application under Section 397 of the Companies Act

wherefor   the   lack   of   probity   is   the   only   test.

Furthermore,   it   is   now   well   settled   that   the

jurisdiction of the civil court is not completely ousted

by the provisions of the Companies Act, 1956. (See

Dwarka   Prasad   Agarwal  v.  Ramesh   Chander

Agarwal

, (2003) 6 SCC 220

)

144. A   dispute   as   regards   right   of   inheritance

between the parties is eminently a civil dispute and

cannot be said to be a dispute as regards oppression

of   minority   shareholders   by   the   majority

shareholders and/or mismanagement.”       

   (emphasis supplied)

In view of the aforesaid decision, we are of the opinion that the

basis   of   the   petition   is   the   claim   by  way   of   inheritance   of   1/4

th

shareholding so as to constitute 10% of the holding, which right

cannot be decided in proceedings under section 241/242 of the Act.

Thus, filing of the petition under sections 241 and 242 seeking waiver

is   a   misconceived   exercise,   firstly,   respondent   no.1   has   to  firmly

establish his right of inheritance before a civil court to the extent of

the shares he is claiming; more so, in view of the nomination made as

per the provisions contained in Section 71 of the Companies Act,

2013.

24

23.In  M/s.   Dale   &   Carrington   Invt.   (P)   Ltd.   and   Anr.   v.   P.K.

Prathapan and Ors., AIR 2005 SC 1624, the question of locus standi to

entertain the petition under sections 397 and 398 of the Companies

Act, 1956, which are  pari materia  to sections 241 and 242 of the

Companies Act, 2013, was considered.  This Court held that in order

to maintain the petition, one should have requisite number of shares

in the company on the date of filing of the petition.  It was observed:

“32. It is to be further noted that the entire scheme

regarding   purchase   of   shares   in   the   name   of   the

mother of Prathapan was suggested by Ramanujam

himself. He saw to it that the shares were transferred

by the company in the name of Prathapan and his

wife.  The company has recorded the transfer and

corrected   its   Register   of   Members   in   this   behalf

which, in fact, led Ramanujam to file a petition for

rectification   of   the   Register   of   Members   as   a

counterblast to the petition filed by Prathapan under

Sections 397/398 of the Companies Act. It is not

open to Ramanujam now to raise the question of

FERA   violation,   more   particularly   in   view   of   his

having recorded the transfer of shares in the name of

Prathapan and his wife Pushpa in the records of the

Company. This also answers the objection regarding

locus standi of Prathapan and his wife to file the

Sections 397/398 petition before the Company Law

Board. Since they were registered as shareholders of

the company on the date of filing of the petition and

they   held   the   requisite   number   of   shares   in   the

company, they could maintain the petition.”

    (emphasis supplied)

24.In  J.P. Srivastava & Sons Pvt. Ltd. and Ors. v. M/s. Gwalior

Sugar Co. Ltd. and Ors., AIR 2005 SC 83, this Court considered the

25

object of prescribing a qualifying percentage of shares to entertain

petition under sections 397 and 398.  It was held that the object is to

ensure that frivolous litigation is not indulged in by persons, who have

no legal stake in the company.   If the Court is satisfied that the

petitioners represents the body of shareholders holding the requisite

percentage, the Court may proceed with the matter.  This Court held

thus:

“47. The object of prescribing a qualifying percentage

of shares in petitioners and their supporters to file

petitions under Sections 397 and 398 is clearly to

ensure that frivolous litigation is not indulged in by

persons   who  have  no  real stake  in  the  company.

However, it is of interest that the English Companies

Act contains no such limitation. What is required in

these matters is a broad commonsense approach.  If

the Court is satisfied that the petitioners represent a

body   of   shareholders   holding   the   requisite

percentage, it can assume that the involvement of

the company in litigation is not lightly done and that

it should pass orders to bring to an end the matters

complained   of   and   not   reject   it   on   a   technical

requirement. Substance must take precedence over

form. Of course, there are some rules which are vital

and go to the root of the matter which cannot be

broken. There are others where non­compliance may

be condoned or dispensed with. In the latter case,

the   rule   is   merely   directory   provided   there   is

substantial   compliance   with   the   rules   read   as   a

whole and no prejudice is caused. (See Pratap Singh

v.  Shri Krishna Gupta, (AIR 1956 SC 140). In our

judgment,   Section  399(3)  and   Regulation  18   have

been substantially complied with in this case.”

(emphasis supplied)

In   the   instant   case,   considering   on   the   anvil   of   aforesaid

decisions, we are satisfied that respondent no.1, as pleaded by him,

26

had nothing to do with the affairs of the company and he is not a

registered owner.  The rights in estate/shares, if any, of respondent

no.1   are  protected   in the   civil suit.     Thus,  we   are  satisfied   that

respondent no.1 does not represent the body of shareholders holding

requisite percentage of shares in the company, necessary in order to

maintain such a petition.

25.It is also not disputed that the High Court in the pending civil

suit   passed   an   order   maintaining   the   status   quo   concerning

shareholding and other properties. Because of the status quo order,

shares have to be held in the name of Mrs. Aruna Oswal until the suit

is finally decided.  It would not be appropriate given the order passed

by the civil Court to treat the shareholding in the name of respondent

No.1 by NCLT before ownership rights are finally decided in the civil

suit, and propriety also demands it. The question of right, title, and

interest is essentially adjudication of civil rights between the parties,

as to the effect of the nomination decision in a civil suit is going to

govern the parties' rights. It would not be appropriate to entertain

these parallel proceedings and give waiver as claimed under section

244   before   the   civil   suit's   decision.   Respondent   No.1   had   himself

chosen to avail the remedy of civil suit, as such filing of an application

under sections 241 and 242 after that is nothing but an afterthought.

27

26.Learned senior counsel for appellants argued that respondent

No.1, a disgruntled son disowned by family, settled in Australia for the

last 25­30 years. He admittedly did not have anything to do with the

affairs of the company. On the other hand, it was vigorously argued by

Mr.   Siddhartha   Dave,   learned   senior   counsel   appearing   for   the

respondent,   that   owing   to   the   rampant   COVID­19   pandemic,

respondent No.1 is in Dubai. Be that as it may. Merely disowning a

son by late father or by the family, is not going to deprive him of any

right   in   the   property   to   which   he   may   be   otherwise   entitled   in

accordance with the law.  The pertinent question needs to be tried in a

civil suit and adjudicated finally, it cannot be decided by NCLT in

proceedings   in   question.     Hence,   we   refrain   from   deciding   the

aforesaid question raised on behalf of the appellants in the present

proceedings.     In   the   facts   and   circumstances,   it   would   not   be

appropriate to permit respondent No.1 to continue the proceedings for

mismanagement initiated under sections 241 and 242, that too in the

absence of having 10% shareholding and firmly establishing his rights

in civil proceedings to the extent he is claiming in the shareholding of

the companies.

27.We refrain to decide the question finally in these proceedings

concerning the effect of nomination, as it being a civil dispute, cannot

be   decided   in   these   proceedings   and   the   decision   may   jeopardise

28

parties' rights and interest in the civil suit. With regard to the dispute

as to right, title, and interest in the securities, the finding of the civil

Court is going to be final and conclusive and binding on parties. The

decision of such a question has to be eschewed in instant proceedings.

It would not be appropriate, in the facts and circumstances of the

case, to grant a waiver to the respondent of the requirement under the

proviso to section 244 of the Act, as ordered by the NCLAT. 

28.It prima facie does not appear to be a case of oppression and

mismanagement.   Our   attention   was   drawn   by   the   learned   senior

counsel   appearing   for   respondent   No.1   to   certain   company

transactions.  From transactions simpliciter, it cannot be inferred that

it is a case of oppression and mismanagement.

29.We are of the opinion that the proceedings before the NCLT filed

under sections 241 and 242 of the Act should not be entertained

because of the pending civil dispute and considering the minuscule

extent of holding of 0.03%, that too, acquired after filing a civil suit in

company   securities,   of   respondent   no.   1.   In   the   facts   and

circumstances   of   the   instant   case,   in   order   to   maintain   the

proceedings, the respondent should have waited for the decision of the

right, title and interest, in the civil suit concerning shares in question.

The entitlement of respondent No.1 is under a cloud of pending civil

29

dispute.     We   deem   it   appropriate   to   direct   the   dropping   of   the

proceedings   filed   before   the   NCLT   regarding   oppression   and

mismanagement  under sections  241   and  242  of  the   Act  with  the

liberty to file afresh, on all the questions, in case of necessity, if the

suit   is   decreed   in  favour  of   respondent   No.1   and   shareholding  of

respondent No.1 increases to the extent of 10% required under section

244. We reiterate that we have left all the questions to be decided in

the pending civil suit. Impugned orders passed by the NCLT as well as

NCLAT are set aside, and the appeals are allowed to the aforesaid

extent. We request that the civil suit be decided as expeditiously as

possible, subject to cooperation by respondent No.1. Parties to bear

their costs as incurred.                                                     

                 ...………………….J.

                 (Arun Mishra)

…….……………….J.

(S. Abdul Nazeer)

New Delhi;

July 06, 2020.