IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

SLP (C) NO. 23599 OF 2018   

ASHOK KUMAR KALRA                                  …PETITIONER

VERSUS

WING CDR. SURENDRA AGNIHOTRI 

& ORS.                        …RESPONDENTS

JUDGMENT   

N.V. RAMANA, J.   

1.Questions about procedural justice are remarkably persistent

and   usual   in   the   life   of   Common   Law   Courts.   However,

achieving   a   perfect   procedural   system   may   be   feasible   or

affordable, rather more manageable standards of meaningful

participation needs to be aspired while balancing cost, time

and accuracy at the same time.

2.The present reference placed before us arises out of the order

dated 10.09.2018 passed by a two­Judge Bench of this Court,

wherein clarification has been sought as to the interpretation of

REPORTABLE

1

Order VIII Rule 6A of the Civil Procedure Code (hereinafter

referred to as “the CPC”), regarding the filing of counter­claim

by a defendant in a suit.  The reference order dated 10.09.2018

is extracted below:

“.........

The papers to be placed before the Hon’ble Chief Justice of

India for constitution of a three­Judge Bench  to look into

the effect of our previous judgments as well as whether

the   language   of   Order   VIII   Rule   6A   of   the   Civil

Procedure Code is mandatory in nature.”

(emphasis supplied)

3.Before we proceed further, we need to allude to the brief factual

background   necessary   for   the   disposal   of   this   reference.   A

dispute arose between the Petitioner (defendant no. 2) and

Respondent   No.   1   (plaintiff)   concerning   performance   of

agreement   to   sell   dated   20.11.1987   and   04.10.1989.

Respondent   No.1   (plaintiff)   filed   the   suit   for   specific

performance   against   the   petitioner   (defendant   no.   2)   on

02.05.2008. Petitioner (defendant No.2) herein filed a written

statement on 2.12.2008 and counter­claim on 15.3.2009, in

the   same   suit.   By   order   dated   12.05.2009,   the   trial   court

rejected the objections, concerning filing of the counter­claim

after filing of the written statement and framing of issues.

Order dated 15.05.2009 was challenged before the High Court,

2

in Civil Revision No. 253 of 2009, the High Court allowed the

same   and   quashed   the   counter­claim.   Aggrieved   by   the

aforesaid order of the High Court, the petitioner (defendant

No.2)   herein   approached   the   Division   Bench   of   this   court,

which has referred the matter to a three­Judge Bench.  

4.The   learned   counsel   appearing   on   behalf   of   the   Petitioner

submitted that the intent behind Order VIII Rule 6A of the CPC

is to provide an enabling provision for the filing of counter­

claim so as to avoid multiplicity of proceedings, thereby saving

the   time   of   the   Courts   and   avoiding   inconvenience   to   the

parties. Therefore, no specific statutory bar or embargo has

been   imposed   upon   the   Court’s   jurisdiction   to   entertain   a

counter­claim except the limitation under the said provision

which provides that the cause of action in the counter­claim

must arise either before or after the filing of the suit but before

the defendant has delivered his defence. The learned counsel

also submitted that if permitting the counter­claim would lead

to protracting the trial and cause delay in deciding the suit, the

Court would be justified in exercising its discretion by not

permitting   the   filing   of   the   counter­claim.   Relying   on   the

judgments of this Court in Salem Advocate Bar Association,

3

Tamil Nadu v. Union Of India , AIR 2005 SC 3353, and Jai

Jai   Ram   Manohar   Lal   v.   National   Building   Material

Supply, Gurgaon, (1969) 1 SCC 869,  the learned counsel

lastly   submitted   that   rules   of   procedure   must   not   be

interpreted in a manner that ultimately results in failure of

justice.

5.On   the   other   hand,   the   learned   Senior   counsel   for   the

respondent submitted that the language of the statute, and the

scheme of the Order, indicates that the counter­claim has to be

a part of the written statement. The learned senior counsel

strengthened the above submission by relying on the statutory

requirement that the cause of action relating to a counter­claim

must   arise   before   the   filing   of   the   written   statement,   and

submitted that the counter­claim must therefore form a part of

the written statement. The learned senior counsel also relied

on the language of Order VIII Rule 6 of the CPC, which requires

a   defendant’s   claim   to   set­off   to   be   a   part   of   the   written

statement, to suggest that the same rules should also apply to

the filing of a counter­claim, keeping in mind the placement of

the provision relating to counter­ claim in Order VIII Rule 6A of

the CPC.

4

6.We have heard the learned counsel on either side at length and

perused the material available on record. In the light of the

reference and the arguments advanced on behalf of the parties,

the following issues arise for consideration before this Court:

1)Whether Order VIII Rule 6A of the CPC mandates an

embargo on filing the counter­claim  after filing  the

written statement?

2)if the answer to the aforesaid question is in negative,

then what are the restrictions on filing the counter­

claim after filing of the Written Statement?

7.At the outset, there is no gainsaying that the procedural justice

is   imbibed   to   provide   further   impetus   to   the   substantive

justice. It is this extended procedural fairness provided by the

national courts, which adds to the legitimacy and commends

support of general public. On the other hand, we must be

mindful of the legislative intention to provide for certainty and

clarity. In the name of substantive justice, providing unlimited

and unrestricted rights in itself will be detrimental to certainty

and would lead to the state of lawlessness. In this regard, this

Court   needs   to   recognize   and   harmoniously   stitch  the   two

types   of   justice,   so   as   to   have   an   effective,   accurate   and

participatory judicial system.

5

8.Having observed on nuances of procedural justice, we need to

turn our attention to the Order VIII of the CPC, which deals

with written statement, set­off and counter­claim. Rules 1 to 5

of Order VIII of the CPC deal with the written statement. This

Order   dealing   with   the   written   statement   was   amended

extensively by the Code of Civil Procedure (Amendment) Act,

2002 (Act No. 22 of 2002) (hereinafter referred to as “Act 22 of

2002”), whereby the defendant shall, within thirty days from

the date of service of summons on him, present a written

statement of his defence. In case he fails to file the written

statement within the said period of thirty days, he shall be

allowed to file the same on such other day, as may be specified

by the Court, for reasons to be recorded in writing, but which

shall not be later than ninety days from the date of service of

summons.

9.Order VIII Rule 6 of the CPC specifies the particulars of set­off

to be given in written statement and the same reads as under: 

Order VIII Rule 6:

6.  Particulars of   set­off to be given in

written statement:­ (1) Where in a suit for the

recovery of money the defendant claims to set­off

against   the   plaintiff’s   demand   any   ascertained

sum of money legally recoverable by him from the

6

plaintiff, not exceeding the pecuniary limits of the

jurisdiction of the Court, and both parties fill the

same character as they fill in the plaintiff’s suit,

the defendant may, at the first hearing of the

suit, but not afterwards unless permitted by the

Court, present a written statement containing the

particulars of the debt sought to be set­off. 

(2) Effect of set­off: ­ The written statement

shall have the same effect as a plaint in a cross­

suit so as to enable the Court to pronounce a

final   judgment   in   respect   both   of   the   original

claim and of the set­off; but this shall not affect

the lien, upon the amount decreed, of any pleader

in respect of the costs payable to him under the

decree.

(3)  The rules relating to a written statement

by a defendant apply to a written statement in

answer to a claim of set­off.

Order VIII Rule 6A, which pertains to the counter­claim, reads

as under:

Order VIII Rule 6A:

6A.   Counter­claim   by   Defendant­(1)  A

defendant in a suit may, in addition to his right

of pleading a set­off under rule 6, set up, by way

of counter­claim against the claim of the plaintiff,

any right or claim in respect of a cause of action

accruing to the defendant against the plaintiff

either before or after the filing of the suit, but

before the defendant has delivered his defence or

before the time limited for delivering his defence

has expired, whether such counter­claim is in the

nature of a claim for damages or not:

Provided that such counter­claim shall not

exceed the pecuniary limits of the jurisdiction of

the court.

7

(2)  Such   counter­claim   shall   have   the

same effect as a cross­suit so as to enable the

Court to pronounce a final judgment in the same

suit,   both   on   the   original   claim   and   on   the

counter­claim.

(3) The plaintiff shall be at liberty to file a

written statement in answer to the counter­claim

of the defendant within such period as may be

fixed by the Court.

(4) The counter­claim shall be treated as

a plaint and governed by the rules applicable to

plaints.

10.Thus, as per Order VIII Rule 6 CPC, the defendant can claim

set­off of any ascertained sum of money legally recoverable by

him from the plaintiff, against the plaintiff’s demand, in a suit

for recovery of money. Whereas, Rule 6A deals with counter­

claim by defendant, according to which a defendant in a suit

may, in addition to his right of pleading a set­off under Rule 6,

set   up,   by   way   of   counter­claim   against   the   claim   of   the

plaintiff, any right or claim in respect of a cause of action

accruing to the defendant against the plaintiff either before or

after filing of the suit but before the defendant has delivered

his defence or before the time prescribed for delivering his

defence  has expired,  whether  such counter­claim is  in the

nature of a claim for damages or not.

8

11.The counter­claim shall be treated as a plaint and governed by

the rules applicable to plaints. Order VIII Rule 6­G says that

the rules relating to a written statement by a defendant shall

apply to a written statement filed in answer to a counter­claim.

As per Rule 8, any ground of defence which has arisen after the

institution of the suit or the presentation of a written statement

claiming   a   set­off   or   counter­claim   may   be   raised   by   the

defendant   or   plaintiff,   as   the   case   may   be,   in   his   written

statement.     Rule   9   of   Order   VIII   prohibits   presentation   of

pleadings subsequent to the written statement of a defendant

other than by way of defence to set­off or counter­claim, except

by the leave of the Court, and upon such terms as the Court

thinks fit; and the provision further stipulates that the Court

may at any time require a written statement or additional

written statement from any of the parties and fix a time of not

more   than   thirty   days   for   presenting   the   same.     This

amendment with respect to subsequent pleadings was made to

the CPC by way of Act 22 of 2002. At the cost of repetition, we

may note the conditions for filing a counter­claim under Order

VIII Rule 6A­

i.Counter­claim   can   be   for   claim   of

damages or otherwise.

9

ii.Counter­claim should relate to the cause

of   action,   which   may   accrue   before   or

even after filing the suit.

iii.If the cause of action in the counter­claim

relates to one accrued after filing of suit,

it should be one accruing before filing of

the written statement or the time given

for the same.

When   we   look   at   the   whole   scheme   of   Order   VIII   CPC,   it

unequivocally points out at the legislative intent to advance the

cause of justice by placing embargo on the belated filing of

written statement, set­off and counter­claim.

12.We have to take note of the fact that Rule 6A was introduced in

the CPC by the Code of Civil Procedure (Amendment) Act of

1976 (Act No.104 of 1976), and before the amendment, except

in money suits, counter­claim or set­off could not be pleaded in

other   suits.     As   per   the   recommendation   of   the   Law

Commission of India, to avoid multiplicity of proceedings, the

counter­claim by way of Rule 6A was inserted in the Civil

Procedure   Code.   The   statement   of   objects   and   reasons   for

enacting the Code of Civil Procedure (Amendment) Act, 1976

(Act No.104 of 1976), were­

1)A litigant should get a fair trial in accordance with

the accepted principles of natural justice.

10

2)Every   effort   should   be   made   to   expedite   the

disposal of civil suits and proceedings, so that

justice may not be delayed;

3)The   procedure   should   not   be   complicated   and

should, to the utmost extent possible, ensure fair

deal to the poorer sections of the community who

do not have the means to engage a pleader to

defend their cases.

13.Before we proceed further, we deem it appropriate to note that

any   provision   under   the   procedural   law   should   not   be

construed in such a way that it would leave the Court helpless

[refer to Salem Advocate Bar Association Case   (supra)]. In

fact   a   wide   discretion   has   been   given   to   the   civil   court

regarding the procedural elements of a suit.  As held by this

Court, procedural law is not to be a tyrant but a servant, not

an obstruction but an aid to justice. 

14.Now we need to observe certain earlier judgments of this Court

which   have   dealt   with   Order   VIII   Rule   6A.   In  Mahendra

Kumar and Anr. v. State Of Madhya Pradesh and Ors. ,

(1987) 3 SCC 265 [hereinafter referred to as ‘Mahendra Kumar

Case’], where the appeals were preferred against concurrent

findings of the Courts below in dismissing the counter­claim as

barred under Section 14 of the Indian Treasure Trove Act,

11

1878, this Court, while considering the scope of Rule 6A(1) of

Order VIII of the CPC, has held that on the face of it, Rule 6A(1)

does not bar the filing of a counter­claim by the defendant after

he had filed the written statement. As the cause of action for

the counter­claim had arisen before the filing of the written

statement, the counter­claim was held to be maintainable. This

Court further observed that under Article 113 of the Limitation

Act, 1963, the period of limitation is three years from the date

of the right to sue accrues, when the period of limitation is not

provided elsewhere in the Schedule.  As the counter­claim was

filed within three years from the date of accrual of the right to

sue, this Court held that the learned District Judge and the

High Court were wrong in dismissing the counter­claim. The

issue concerning applicability of limitation period for filing the

counter­claim was also discussed in Jag Mohan Chawla And

Another v. Dera Radha Swami Satsang & Ors.,  (1996) 4

SCC 699  and  Shanti Rani Das Dewanjee (Smt.) v. Dinesh

Chandra Day (Dead) by LRs., (1997) 8 SCC 174.  

15.In the case of Vijay Prakash Jarath v. Tej Prakash Jarath,

(2016) 11 SCC 800, this Court directed the Court below to

entertain the counter­claim which was filed 2

½ years after

12

framing of issues, as the evidence was still pending and this

Court felt that no prejudice would be caused to the plaintiff.

However, in the case of Bollepanda P. Poonacha & Anr. v.

K.M.   Madapa, (2008)   13   SCC   179   [hereinafter   referred   as

‘Bollepanda Poonacha Case ’], this Court while referring to

Ramesh Chand Ardawatiya v. Anil Panjwani , (2003) 7 SCC

350, discouraged the belated filing of counter­claims. Further,

the Court elucidated on the serious harm caused by allowing

such delayed filing. In any case, in  Bollepanda Poonacha

Case (supra), the Court could not expound any further as the

counter­claim   was   rejected  on  the   basis   that   the   cause  of

action had arisen after the filing of the written statement.

16.The   time   limitation   for   filing   of   the   counter­claim,   is   not

explicitly provided by the Legislature, rather only limitation as

to the accrual of the cause of action is provided. As noted in

the above precedents, further complications stem from the fact

that there is a possibility of amending the written statement.

However, we can state that the right to file a counter­claim in a

suit   is   explicitly   limited   by   the   embargo   provided   for   the

accrual of the cause of action under Order VIII Rule 6A. Having

said so, this does not mean that counter­claim can be filed at

13

any time after filing of the written statement. As counter­claim

is treated to be plaint, generally it needs to first of all be

compliant with the limitation provided under the Limitation

Act, 1963 as the time­barred suits cannot be entertained under

the guise of the counter­claim just because of the fact that the

cause of action arose as per the parameters of Order VIII Rule

6A.  

17.As discussed by us in the preceding paragraphs, the whole

purpose   of   the   procedural   law   is   to   ensure   that   the   legal

process is made more effective in the process of delivering

substantial   justice.  Particularly,  the   purpose   of  introducing

Rule 6A in Order VIII of the CPC is to avoid multiplicity of

proceedings by driving the parties to file separate suit and see

that the dispute between the parties is decided finally. If the

provision is interpreted in such a way, to allow delayed filling of

the counter­claim, the provision itself becomes redundant and

the purpose for which the amendment is made will be defeated

and ultimately it leads to flagrant miscarriage of justice. At the

same   time,   there   cannot   be   a   rigid   and   hyper­technical

approach that the provision stipulates that the counter­claim

has to be filed along with the written statement and beyond

14

that,   the   Court   has   no   power.   The   Courts,   taking   into

consideration the reasons stated in support of the counter­

claim, should adopt a balanced approach keeping in mind the

object behind the amendment and to sub­serve the ends of

justice. There cannot be any hard and fast rule to say that in a

particular time the counter­claim has to be filed, by curtailing

the discretion conferred on the Courts. The trial court has to

exercise   the   discretion   judiciously   and   come   to   a   definite

conclusion that by allowing the counter­claim, no prejudice is

caused to the opposite party, process is not unduly delayed

and the same is in the best interest of justice and as per the

objects sought to be achieved through the amendment. But

however, we are of the considered opinion that the defendant

cannot be permitted to file counter­claim after the issues are

framed and after the suit has proceeded substantially. It would

defeat the cause of justice and be detrimental to the principle

of speedy justice as enshrined in the objects and reasons for

the particular amendment to the CPC.

18.In this regard having clarified the law, we may note that the

Mahendra Kumar Case  (supra) needs to be understood and

restricted to the facts of that case. We may note that even if a

15

counter­claim is filed within the limitation period, the trial

court has to exercise its discretion to balance between the right

to speedy trial and right to file counter­claim, so that the

substantive justice is not defeated. The discretion vested with

the trial court to ascertain the maintainability of the counter­

claim is limited by various considerations based on facts and

circumstances   of   each   case.   We   may   point   out   that   there

cannot be a straitjacket formula, rather there are numerous

factors   which   needs   to   be   taken   into   consideration   before

admitting counter­claim.  

19.We may note that any contrary interpretation would lead to

unnecessary curtailment of the right of a defendant to file

counter­claim.   This   Court   needs   to   recognize   the   practical

difficulties faced by the litigants across the country.  Attaining

the laudable goal of speedy justice itself cannot be the only

end, rather effective justice wherein adequate opportunity is

provided to all the parties, need to be recognized as well [refer

to Salem Advocate Bar Association Case  (supra)].

20.We sum up our findings, that Order VIII Rule 6A of the CPC

does not put an embargo on filing the counter­claim after filing

the   written   statement,   rather   the   restriction   is   only   with

16

respect to the accrual of the cause of action. Having said so,

this does not give absolute right to the defendant to file the

counter­claim with substantive delay, even if the limitation

period prescribed has not elapsed. The court has to take into

consideration the outer limit for filing the counter­claim, which

is pegged till the issues are framed. The court in such cases

have the discretion to entertain filing of the counter­claim, after

taking   into   consideration   and   evaluating   inclusive   factors

provided   below   which   are   only   illustrative,   though   not

exhaustive: 

i.Period of delay.

ii.Prescribed   limitation   period   for   the   cause   of

action pleaded.

iii.Reason for the delay.

iv.Defendant’s assertion of his right.

v.Similarity of cause of action between the main

suit and the counter­claim.

vi.Cost of fresh litigation. 

vii.Injustice and abuse of process.

viii.Prejudice to the opposite party.

ix.and facts and circumstances of each case.

x.In any case, not after framing of the issues.

17

21.We   answer   the   reference   accordingly.   The   instant   Special

Leave Petition may be placed before an appropriate Bench after

obtaining orders from the Hon’ble Chief Justice of India, for

considering the case on merits. 

.........................J.

(N.V. RAMANA)

    .........................J.

 (MOHAN M. SHANTANAGOUDAR)

 ........................J.

 (AJAY RASTOGI)

NEW DELHI;

November 19, 2019.

18

1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

S.L.P. (Civil) No. 23599 of 2018

Ashok Kumar Kalra …Petitioner 

Versus

Wing Cdr. Surendra Agnihotri & Ors. …Respondents

J U D G M E N T

MOHAN M. SHANTANAGOUDAR, J.

1.I have read the opinion given in this reference by my learned

Brothers. I agree with their conclusion that a Court may exercise

its discretion and permit the filing of a counter­claim after the

written statement, till the stage of framing of the issues of the

trial. However, in addition to this, I find that  in exceptional

circumstances, the subsequent filing of a counter­claim may be

permitted till the stage of commencement of recording of the

evidence on behalf of the plaintiff. I deem it fit to state the

reasons for arriving at this conclusion through this opinion.

2

2.This reference arises out of the order of this Court dated

10.09.2018 in SLP (C) No. 23599/2018 in Ashok Kumar Kalra

v.  Wing CDR Surendra  Agnihotri & Ors ., which states as

follows:

“The   papers   to   be   placed   before   the   Hon’ble   Chief

Justice of India for constitution of a three­judge Bench

to look into the effect of our previous judgments as

well as whether the language of Order VIII Rule 6A of

the Code of Civil Procedure is mandatory in nature.”

Essentially, in light of the previous judgments of this Court,

the question referred to this Court is whether it is mandatory for

a counter­claim of the defendant to be filed along with the written

statement.

3.Counsel for both parties argued about the scope of Order

VIII Rule 6A of the Code of Civil Procedure, 1908 [hereinafter

“CPC”] and whether a counter­claim must necessarily be filed

along with the written statement. Since the arguments have been

elaborated  upon  by  my  learned  Brother  Judge,  they  are  not

reproduced herein for the sake of brevity. 

4.To fully understand the expanse of the legal questions in

this case, it  is essential to appreciate the context in which the

rules relating to counter­claims were introduced in the CPC. The

originally enacted CPC of 1908 did not provide a statutory right

3

to file a counter­claim. At that time, Order VIII only pertained to

written statements and set­offs. Taking note of this omission, the

Law   Commission   of   India,   in   its   27

th

  and   54

th

  Reports,   had

recommended that express provisions on counter­claims should

be included in the CPC to avoid multiple proceedings and to

dispel ambiguity on whether counter­claims could be entertained

at all. These recommendations were implemented through the

Code   of   Civil   Procedure   (Amendment)   Act,   1976,   which

introduced the following rules to Order VIII of the CPC:

“Rule 6A. Counter­claim by defendant.—

(1)A defendant in a suit may, in addition to his right

of pleading a set­off under rule 6, set up, by way of

counter­claim against the claim of the plaintiff, any

right or claim in respect of a cause of action accruing

to the defendant against the plaintiff either before or

after the filing of the suit but before the defendant has

delivered his defence or before the time limited for

delivering   his   defence   has   expired,   whether   such

counter­claim is in the nature of a claim for damages

or not:

Provided that such counter­claim shall not exceed the

pecuniary limits of the jurisdiction of the Court.

(2) Such counter­claim shall have the same effect as a

cross­suit so as to enable the Court to pronounce a

final judgment in the same suit, both on the original

claim and on the counter­claim.

(3) The plaintiff shall be at liberty to file a written

statement   in   answer   to   the   counter­claim   of   the

defendant within such period as may be fixed by the

Court.

4

(4) The counter­claim shall be treated as a plaint and

governed by the rules applicable to plaints.

6B.   Counter­claim   to   be   stated.—Where   any

defendant   seeks   to   rely   upon   any   ground   as

supporting a right of counter­claim, he shall, in his

written statement, state specifically that he does so by

way of counter­claim.

6C. Exclusion of counter­claim.—Where a defendant

sets up a counter­claim and the plaintiff contends that

the claim thereby raised ought not to be disposed of by

way of counter­claim but in an independent suit, the

plaintiff may, at any time before issues are settled in

relation to the counter­claim, apply to the Court for an

order that such counter­claim may be excluded, and

the Court may, on the hearing of such application

make such order as it thinks fit.

6D. Effect of discontinuance of suit.—If in any case

in which the defendant sets up a counter­claim, the

suit   of   the   plaintiff   is   stayed,   discontinued   or

dismissed,   the   counter­claim   may   nevertheless   be

proceeded with.

6E. Default of plaintiff to reply to counter­claim.—

If the plaintiff makes default in putting in a reply to the

counter­claim made by the defendant, the Court may

pronounce judgment against the plaintiff in relation to

the counter­claim made against him, or make such

order in relation to the counter­claim as it thinks fit.

6F.   Relief   to   defendant   where   counter­claim

succeeds.—Where in any suit a set­off or counter­

claim is established as a defence against the plaintiff's

claim, and any balance is found due to the plaintiff or

the defendant, as the case may be, the Court may give

judgment to the party entitled to such balance.

5

6G. Rules relating to written statement to apply —

The   rules   relating   to   a   written   statement   by   a

defendant shall apply to a written statement filed in

answer to a counter­claim.”

5.For the first time, through the introduction of Rules 6A­6G

to   Order   VIII,   an   explicit   right   of   filing   a   counter­claim   was

accorded to the defendant, and rules governing the same were

laid   down.   In   this   scheme,   Rule   6A(1)   is   the   cornerstone

provision. It specifically grants the right of filing a counter­claim.

In addition to this, it also places a categorical limitation on the

accrual of the cause of action for a counter­claim. This is in the

form of the requirement that the cause of action pertaining to the

counter­claim must arise either before or after the filing of the

suit, but before the defendant has delivered his defence (i.e.

before the filing of the written statement), or before the expiry of

the time period for delivering such defence. 

Further, under Rule 6A(2), a counter­claim is stated to have

the same effect as the plaint in a cross­suit, so as to enable the

Court to pronounce a final judgment on the original claim as well

as the counter­claim in the same suit itself. Thus, it is evident

that Rule 6A has been carefully designed to meet the purpose of

avoiding multiplicity of proceedings. 

6

6.It is clear that Rule 6A(1) only places a limitation on the

time within which the cause of action for a counter­claim must

arise. Besides this limitation, there is no explicit guidance in Rule

6A(1) as to the time within which the counter­claim itself must be

filed. In this respect, Rule 6A(4) provides that a counter­claim is

governed by the rules applicable to plaints. It is well­established

that a plaint must be presented within the period prescribed

under the Limitation Act, 1963 [hereinafter “the Limitation Act”].

For counter­claims as well, the period within which they must be

filed can be inferred from Section 3(2)(b)(ii) of the Limitation Act,

1963, which states thus:

“(2) For the purposes of this Act,­­

(b)  any claim by way of a set off or a counter claim,

shall be treated as a separate suit and shall be deemed

to have been instituted—

(ii) in the case of a counter claim, on the date on which

the counter claim is made in court;” 

(emphasis supplied)

This  provision mandates  that  in  order  to determine  the

limitation period applicable to a counter­claim, it must be treated

as a separate suit, which is deemed to have been instituted on

the   date   on   which   it   is   made   in   Court.   Thus,   evidently,   in

7

consonance with the provisions of Order VIII Rule 6A(4), the

Limitation Act also treats a counter­claim like a plaint. This

means that much like a plaint, the limitation for filing a counter­

claim also depends on the nature of the claim and is accordingly

governed by the period of limitation stipulated in the Limitation

Act.

7.From the foregoing discussion, it is clear that a counter­

claim can be filed if two conditions are met:  first, its cause of

action complies with Order VIII Rule 6A(1); and second, it is filed

within the period specified under the Limitation Act. Clearly, by

itself, Rule 6A does not specifically require that a counter­claim

has to be filed along with the written statement. In the absence of

a particular mandate under this Rule, it is necessary to look to

other provisions of the CPC to determine whether a counter­claim

can be filed after a written statement. 

8.It would be appropriate to begin with a reference to Order

VIII Rule 9, which states thus:

 “9. Subsequent pleadings.—No pleading subsequent

to the written statement of a defendant other than by

way of defence to set off or counter­claim shall be

presented except by the leave of the Court and upon

such terms as the Court thinks fit; but the Court may

at any time require a written statement or additional

8

written statement from any of the parties  and fix a

time of not more than thirty days for presenting the

same.” 

(emphasis supplied)

According   to   this   Rule,   after   the   filing   of   the   written

statement, it is open to plead a defence to a set­off or counter­

claim without the leave of the Court. However, any other pleading

sought to be filed after the written statement requires the leave of

the Court. The Rule also vests the Court with a discretion to

allow filing of a written statement or additional written statement

within a period not exceeding thirty days.

A plain reading of Order VIII Rule 9 makes it clear that the

Court has the discretion to allow any subsequent pleading upon

such terms as it thinks fit. It is important to appreciate here that

such subsequent pleading or additional written statement may

include a counter­claim. This is because Rule 9 does not create a

bar on the nature of claims that can be raised as subsequent

pleadings. As long as the Court considers that it would be proper

to allow a counter­claim by way of a subsequent pleading, it is

possible to file a counter­claim after filing the written statement. 

In addition to this, it is also possible to introduce a belated

counter­claim by way of an amendment to the original written

9

statement under Order VI Rule 17, CPC. However, as is the case

with Order VIII Rule 9, the filing of such a counter­claim through

an amended written statement is subject to the leave of the

Court, and not accorded to the defendant as a matter of right. 

9.In this regard, it would be relevant to note the observations

of this Court in Ramesh Chand Ardawatiya  v. Anil Panjwani,

(2003) 7 SCC 350:

“28. Looking to the scheme of Order 8 as amended by

Act 104 of 1976, we are of the opinion, that there are

three modes of pleading or setting up a counter­claim

in a civil suit. Firstly, the written statement filed under

Rule 1 may itself contain a counter­claim which in the

light of Rule 1 read with Rule 6­A would be a counter­

claim against the claim of the plaintiff preferred in

exercise of legal right conferred by Rule 6­A. Secondly,

a   counter­claim   may   be   preferred   by   way   of

amendment incorporated subject to the leave of the

court in a written statement already filed. Thirdly, a

counter­claim may be filed by way of a subsequent

pleading under Rule 9. In the latter two cases the

counter­claim though referable to Rule 6­A cannot be

brought on record as of right but shall be governed by

the discretion vesting in the court, either under Order

6 Rule 17 CPC if sought to be introduced by way of

amendment,   or,   subject   to   exercise   of   discretion

conferred on the court under Order 8 Rule 9 CPC if

sought to be placed on record by way of subsequent

pleading.”

(emphasis supplied)

I fully agree with this proposition, and affirm on the basis of

the foregoing discussion that the Court has the discretion to

10

allow a counter­claim to be filed after the written statement in

exercise of its power under Order VIII Rule 9 and Order VI Rule

17 of the CPC. 

10.It can also be gleaned from Order VIII Rule 10 that it is

permissible to file a belated counter­claim under the scheme of

Order VIII, CPC:

“10. Procedure when party fails to present written

statement   called   for   by   Court.—Where   any   party

from whom a written statement is required under rule

1 or rule 9 fails to present the same within the time

permitted or fixed by the Court, as the case may be,

the Court shall pronounce judgment against him,  or

make such order in relation to the suit as it thinks fit

and on the pronouncement of such judgment a decree

shall be drawn up.”

(emphasis supplied)

Under this Rule, the Court is afforded with the discretion to

pass any order that it deems fit in the event that a written

statement is not filed within the prescribed statutory limit. To

determine whether this discretion extends to allowing the filing of

a belated counter­claim as well, it would be useful to appreciate

the scope of the discretion accorded under this provision. 

In  Salem Advocate Bar Association, T.N.   v.  Union of

India, (2005) 6 SCC 344, this Court, while construing the nature

11

of Order VIII Rule 1, relied on the broad discretionary power

under Order VIII Rule 10, and observed as follows:

“21. In construing this provision, support can also be

had from Order 8 Rule 10 which provides that where

any party from whom a written statement is required

under Rule 1 or Rule 9, fails to present the same

within the time permitted or fixed by the court, the

court shall pronounce judgment against him, or make

such other order in relation to the suit as it thinks fit...

In construing the provision of Order 8 Rule 1 and Rule

10,   the   doctrine   of   harmonious   construction   is

required to be applied. The effect would be that under

Rule 10 Order 8, the court in its discretion would have

the   power   to   allow   the   defendant   to   file   written

statement even after expiry of the period of 90 days

provided in Order 8 Rule 1. There is no restriction in

Order   8   Rule   10   that   after   expiry   of   ninety   days,

further time cannot be granted.   The court has wide

power to “make such order in relation to the suit as it

thinks fit”. Clearly, therefore, the provision of Order 8

Rule 1 providing for the upper limit of 90 days to file

written statement is directory.” 

(emphasis supplied)

Thus, under Order VIII Rule 10, the Court has the power to

condone the delay in filing of a written statement, if it deems it fit

in the facts and circumstances of the case. If it is so, there is no

reason as to why the delay in filing a counter­claim cannot be

condoned by the Court as well.

11.A conjoint and harmonious reading of Rules 6A, 9 and 10 of

Order VIII as well as Order VI Rule 17, CPC thus reveals that the

12

Court is vested with the discretion to allow the filing of a counter­

claim even after the filing of the written statement, as long as the

same is within the limitation prescribed under the Limitation Act,

1963. In this regard, I agree with the propositions laid down in

the decisions discussed below.

In Mahendra Kumar  v. State of Madhya Pradesh, (1987)

3 SCC 265, it was held that:

“15. The next point that remains to be considered is

whether Rule 6­A(1) of Order 8 of the Code of Civil

Procedure bars the filing of a counter­claim after the

filing of a written statement. This point need not detain

us long, for Rule 6­A(1) does not, on the face of it, bar

the filing of a counter­claim by the defendant after he

had filed the written statement. What is laid down

under Rule 6­A(1) is that a counter­claim can be filed,

provided   the   cause   of   action   had   accrued   to   the

defendant   before   the   defendant   had   delivered   his

defence or before the time limited for delivering his

defence has expired, whether such counter­claim is in

the nature of a claim for damages or not. The High

Court, in our opinion, has misread and misunderstood

the provision of Rule 6­A(1) in holding that as the

appellants had filed the counter­claim after the filing of

the   written   statement,   the   counter­claim   was   not

maintainable…Under Article 113 of the Limitation Act,

1963, the period of limitation of three years from the

date the right to sue accrues, has been provided for

any suit for which no period of limitation is provided

elsewhere in the Schedule. It is not disputed that a

counter­claim, which is treated as a suit under Section

3(2)(b)   of   the   Limitation  Act   has   been   filed   by  the

appellants within three years from the date of accrual

to them of the right to sue.” 

(emphasis supplied)

13

In Shanti Rani Das Dewanjee  v. Dinesh Chandra Day ,

(1997) 8 SCC 174, it was held that the right to file a counter­

claim is referable to the date of accrual of the cause of action:

“2.   In   our   view,   the   impugned   decision   does   not

warrant interference. Such question was specifically

raised before this Court in Mahendra Kumar v. State of

M.P. [(1987) 3 SCC 265] It has been held by this Court

that right to file a counter­claim under Order VIII Rule

6­A of the Code of Civil Procedure is referable to the

date of accrual of the cause of action. If the cause of

action had arisen before or after the filing of the suit,

and such cause of action continued up to the date of

filing   written   statement   or   extended   date   of   filing

written   statement,  such   counter­claim   can   be   filed

even after filing the written statement. The said Civil

Case No. 248 of 1982, in which the application under

Order VIII Rule 6­A has been filed by the defendant­

respondents   was   instituted   on   15­7­1982   and   the

application under Order VIII Rule 6­A was presented

on 22­6­1985. It cannot be held that the cause of

action for the suit or counter­claim was ex facie barred

by limitation under the Limitation Act”

(emphasis supplied)

I am unable to persuade myself to arrive at a different

conclusion than the one found in the aforementioned judgments. 

12.It was argued by Counsel for the Respondent that Order VIII

Rule 6A(1) requires that the cause of action for a counter­claim

should arise before the filing of the written statement, and hence

it is logical that the counter­claim, or the grounds upon which it

is based, should also find a mention in the written statement. To

14

support this, he relied on Order VIII Rule 6B, which states that a

defendant seeking to rely upon any ground in support of his right

of counter­claim, shall specifically state in his written statement

that he does so by way of a counter­claim.

I do not agree with this view for two reasons.  First, it is

possible that at the time of filing the written statement, the

defendant is unaware of the facts giving rise to the cause of

action   for   his   counter­claim.   For   instance,   in   a   suit   for

declaration of title brought by the plaintiff against his sister, the

defendant   may   be   unaware   that   the   plaintiff   has   wrongfully

detained her belongings kept at the said property, at the time of

filing her written statement. In such a situation, even though the

cause of action for her counter­claim of wrongful detention of

belongings   may   have   arisen  before  the   filing   of   the   written

statement, it may not have been possible for her to raise the said

counter­claim. Similarly, limited access to justice, especially in

rural areas, shaped by the socio­economic context of parties, may

compel the filing of belated counter­claims.

Second, a perusal of Order VIII Rule 6B suggests that it is

only limited to cases where the counter­claim is made along with

15

the written statement. In instances where a belated counter­

claim is raised by way of an amendment to the written statement,

or as a subsequent pleading, Rule 6B cannot be said to be

applicable. This is because in any such case, if the Court relies

on a technical interpretation of Rule 6B to disallow the filing of a

belated counter­claim, the defendant would still be free to file a

fresh suit for such a claim. He may, in such matters, after filing

the separate suit, request the Court to club the suits or to hear

them   simultaneously.   This   may   further   delay   the   process   of

adjudication and would certainly not help the plaintiff in the first

suit, who may have opposed the filing of the belated counter­

claim. Such multiplicity of proceedings goes against the object

with which Rules 6A­6G were introduced to the CPC. Thus, the

provisions under Order VIII should not be read in isolation, but

in a conjoint and harmonious manner, and Rule 6B cannot be

read as a limitation on the Court’s discretion to permit the filing

of a belated counter­claim. Therefore, I do not find force in the

argument raised by Counsel for Respondent. 

13.Further, the contention that the limitation on filing of set­

offs under Order VIII Rule 6 should be read into Rule 6A(1) is

untenable.   The   nature   of   a   set­off   and   a   counter­claim   is

16

different. For instance, a set­off must necessarily be of the same

nature as the claim of the plaintiff and arise out of the same

transaction. These requirements do not hold for counter­claims,

which may be related to “any right or claim in respect of a cause

of action accruing to the defendant against the plaintiff” as stated

in Order VIII Rule 6A(1). Further, in case of set­offs, there is no

provision akin to Order VIII Rule 6A(4), which provides that a set­

off   must   be   treated   as   a   plaint.   Thus,   it   appears   that   the

Legislature has consciously considered it fit to omit a specific

time limit for filing of counter­claims in Rule 6A. In such a

scenario, a limitation cannot be read into this Rule. 

14.Lastly, as regards the Respondent’s reliance on Order VIII

Rule 1A, which requires the documents in support of a counter­

claim to be presented along with the written statement itself, I am

of the view that this requirement should not be read as being

mandatory.   Rule   1A(2)   itself   provides   instances   where   such

documents   are   not   in   the   possession   of   the   defendant,   by

requiring him to specify the person in whose possession the

documents rest. Accordingly, Rule 1A(3) (as amended in 2002)

also provides that these documents may be produced later, with

the   leave   of   the   Court.   The   discretion   accorded   in   these

17

provisions goes on to support the conclusion that it is possible to

file a counter­claim even after the written statement, with the

leave of the Court.

15.Finally, then, the scope of discretion vested with the Court

under Order VI Rule 17 and Order VIII Rule 9 to allow for belated

counter­claims remains to be examined. It must be determined

when it may be proper for the Court to refuse a belated counter­

claim, in spite of it being permissible within the scheme of Order

VIII Rule 6A and the Limitation Act, 1963. 

16.In several cases, it is possible that the period of limitation

for filing of counter­claims may extend up to a long period of time

and prolong the trial. For instance, in a suit for declaration of

title, the defendant may bring a counter­claim for possession of

the immovable property based on previous possession. In terms

of Order VIII Rule 6A, such a claim would be admissible as long

as the dispossession had occurred before the filing of the written

statement, or before the expiry of the time provided for filing of

the written statement. However, as per the Limitation Act, such a

claim would be valid even if it were brought within twelve years

from the date of the defendant’s dispossession. 

18

In such a situation, it is possible that by the time the

counter­claim is brought, the issues in the original suit have

already been framed, the evidence led, arguments made, and the

judgment reserved. Allowing a counter­claim to be filed at this

stage would effectively result in a re­trial of the suit, since the

Court would have to frame new issues, both parties would have

to   lead   evidence,   and   only   then   would   the   judgment   be

pronounced. If this is permitted, the very purpose of allowing

counter­claims, i.e. avoiding multiplicity of litigation, would be

frustrated.  

17.It   is   well­settled   that   procedural   rules   should   not   be

interpreted so as to defeat justice, rather than furthering it. This

is because procedural law is not meant to serve as a tyrant

against justice, but to act as a lubricant in its administration.

Thus, when Courts set out to do justice, they should not lose

sight of the end goal amidst technicalities. In some cases, this

means   that   rules   that   have   traditionally   been   treated   as

mandatory, may be moulded so that their object and substantive

justice is not obstructed. It would be apposite to remember that

equity and justice should be the foremost considerations while

construing procedural rules, without nullifying the object of the

19

Legislature in totality. Thus, rules under the Limitation Act which

may allow for filing of a belated counter­claim up to a long period

of time, should not be used to defeat the ends of justice. 

18.Keeping   this   in   mind,   in  Ramesh   Chand   Ardawatiya

(supra), this Court considered the scope of discretion in allowing

for belated counter­claims. It is useful to refer to the observations

made by the Court in the context of Order VIII Rule 6A (as it was

in 1976):

“28. …The purpose of the provision enabling filing of a

counter­claim   is   to   avoid   multiplicity   of   judicial

proceedings and save upon the court’s time as also to

exclude the inconvenience to the parties by enabling

claims   and   counter­claims,   that   is,   all   disputes

between the same parties being decided in the course

of   the   same   proceedings.  If   the   consequence   of

permitting   a   counter­claim   either   by   way   of

amendment or by way of subsequent pleading would

be prolonging of the trial, complicating the otherwise

smooth flow of proceedings or causing a delay in the

progress of the suit by forcing a retreat on the steps

already taken by the court, the court would be justified

in exercising its discretion not in favour of permitting a

belated counter­claim.  The framers of the law never

intended the pleading by way of counter­claim being

utilized as an instrument for forcing upon a reopening

of the trial or pushing back the progress of proceeding.

Generally speaking, a counter­claim not contained in

the original written statement may be refused to be

taken on record if the issues have already been framed

and the case set down for trial, and more so when the

trial has already commenced… A refusal on the part of

the court to entertain a belated counter­claim may not

prejudice   the   defendant   because   in   spite   of   the

20

counter­claim having been refused to be entertained he

is always at liberty to file his own suit based on the

cause of action for counter­claim.” 

(emphasis supplied)

To ensure that the objective of introducing the statutory

amendments with respect to counter­claims was not defeated, it

was rightly held that a belated counter­claim raised by way of an

amendment to the written statement (under Order VI Rule 17) or

as a subsequent pleading (under Order VIII Rule 9) should not be

allowed after the framing of issues and commencement of trial. 

19.Later, in  Rohit Singh  v.  State of Bihar, (2006) 12 SCC

734, this Court read in a similar limitation on the filing of belated

counter­claims:

“18. … A counterclaim, no doubt, could be filed even

after the written statement is filed, but that does not

mean that a counterclaim can be raised after issues

are framed and the evidence is closed. Therefore, the

entertaining   of   the   so­called   counterclaim   of

Defendants 3 to 17 by the trial court, after the framing

of   issues   for   trial,   was   clearly   illegal   and   without

jurisdiction.   On   that   short   ground   the   so­called

counterclaim, filed by Defendants 3 to 17 has to be

held to be not maintainable.” 

(emphasis supplied)

It is crucial to note that even though the Court held that a

counter­claim can be filed after the filing of a written statement,

it must necessarily be filed before the issues are framed and the

evidence is closed. In fact, since the counter­claim in the said

21

matter was filed at the stage where the judgment was reserved,

the Court went as far as saying that entertaining such a claim

was illegal and without jurisdiction. 

20.The decision of this Court in Bollepanda P. Poonacha  v.

K. M. Madapa, (2008) 13 SCC 179   is also significant in this

regard.   Referring   to  Ramesh   Chand   Ardawatiya  (supra),   it

acknowledged   that   belated   counter­claims   were   to   be

discouraged, and called upon the Court to consider questions of

serious injustice and irreparable loss while permitting any such

claim. However, in Bollepanda (supra), the Court did not have

an   occasion   to   expound   further   on   this   proposition,   as   the

counter­claim had been rejected on the basis that its cause of

action had arisen after the filing of the written statement. 

21.It   was   in  Gayathri   Women’s   Welfare   Association  v.

Gowramma , (2011) 2 SCC 330, that this Court once again had

the occasion to look into the filing of a belated counter­claim. In

this case, filing of the initial counter­claim was not in challenge.

Instead, the Court was considering the effect of an amendment to

an existing counter­claim. While the Trial Court had refused to

allow such an amendment, the High Court had granted the same.

22

Reiterating the concerns noted in Ramesh Chand  Ardawatiya

(supra), this Court held as follows:

“44.   The   matter   herein   symbolises   the   concern

highlighted by this Court in Ramesh Chand [(2003) 7

SCC   350].   Permitting   a   counterclaim   at   this   stage

would be to reopen a decree which has been granted in

favour   of   the   appellants   by   the   trial   court.   The

respondents  have failed to establish  any factual  or

legal basis for modification/nullifying the decree of the

trial court.”

The Court also relied on Rohit Singh (supra) and observed

that a counter­claim cannot be filed after the framing of issues.

22.In Vijay Prakash Jarath v. Tej Prakash Jarath, (2016)

11 SCC 800, this Court further refined the limitation in Rohit

Singh  (supra) that counter­claims cannot be raised after the

issues are framed and the evidence is closed. In the said case,

even though the issues had been framed, and the case was in the

early stages of recording of the plaintiff’s evidence, a counter­

claim filed at that point was allowed, as no prejudice was caused

to the plaintiff. 

23.The above discussion lends support to the conclusion that

even though Rule 6A permits the filing of a counter­claim after

the written statement, the Court has the discretion to refuse

such filing if it is done at a highly belated stage. However, in my

23

considered opinion, to ensure speedy disposal of suits, propriety

requires that such discretion should only be exercised till the

framing of issues for trial. Allowing counter­claims beyond this

stage would not only prolong the trial, but also prejudice the

rights that may get vested with the plaintiff over the course of

time. 

At the same time, in exceptional circumstances, to prevent

multiplicity of proceedings and a situation of effective re­trial, the

Court may entertain a counter­claim even after the framing of

issues,   so   long   as   the   Court   has   not   started   recording   the

evidence. This is because there is no significant development in

the   legal   proceedings   during   the   intervening   period   between

framing of issues and commencement of recording of evidence. If

a counter­claim is brought during such period, a new issue can

still be framed by the Court, if needed, and evidence can be

recorded accordingly, without seriously prejudicing the rights of

either party to the suit. 

At this juncture, I would like to address the observation in

Rohit   Singh  (supra)   that   a   counter­claim,   if   filed   after   the

framing of the issues and closing of the evidence, would be illegal

and without jurisdiction. In my opinion, this is not a correct

24

statement   of   law,   as   the   filing   of   counter­claims   after   the

commencement of recording of evidence is not illegal  per se.

However, I hasten to add that permitting such a counter­claim

would be improper, as the Court’s discretion has to be exercised

wisely and pragmatically. 

24.There  are  several  considerations   that   must   be  borne  in

mind while allowing the filing of a belated counter­claim.  First,

the Court must consider that no injustice or irreparable loss is

being caused to the defendant due to a refusal to entertain the

counter­claim, or to the plaintiff by allowing the same. Of course,

as the defendant would have the option to pursue his cause of

action   in   a   separate   suit,   the   question   of   prejudice   to   the

defendant   would   ordinarily   not   arise.  Second,   the   interest   of

justice must be given utmost importance and procedure should

not outweigh substantive justice. Third, the specific objectives of

reducing   multiplicity   of   litigation   and   ensuring   speedy   trials

underlying the provisions for counter­claims, must be accorded

due consideration. 

25.Having considered the previous judgments of this Court on

counter­claims,   the   language   employed   in   the   rules   related

25

thereto, as well as the intention of the Legislature, I conclude

that it is not mandatory for a counter­claim to be filed along with

the written statement. The Court, in its discretion, may allow a

counter­claim to be filed after the filing of the written statement,

in   view   of   the   considerations   mentioned   in   the   preceding

paragraph.   However,   propriety   requires   that   such   discretion

should ordinarily be exercised to allow the filing of a counter­

claim till the framing of issues for trial. To this extent, I concur

with the conclusion reached by my learned Brothers. However,

for the reasons stated above, I am of the view that in exceptional

circumstances, a counter­claim may be permitted to be filed after

a written statement till the stage of commencement of recording

of the evidence on behalf of the plaintiff.

26.The reference is answered accordingly. 

............................................J.

(Mohan M. Shantanagoudar)

New Delhi;

November 19, 2019.