REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.1863­1864 OF 2020

    (Arising out of SLP(C) Nos.24819­24820/2019) 

Canara Bank …Appellant

Versus

P. Selathal and others etc. etc. …Respondents

J U D G M E N T

M.R. SHAH, J.

Leave granted.

2.Feeling   aggrieved   and   dissatisfied   with   the   impugned

common judgment and order dated 09.11.2017 passed by the

High Court of Judicature at Madras in C.R.P.(PD) No. 2586/2013

and C.R.P.(PD) No. 2587/2013, by which the High Court has

1

dismissed   the   said   revision   applications   preferred   by   the

appellant herein – Canara Bank and has confirmed the orders

passed by the learned trial Court dismissing the applications

preferred by the appellant herein to reject the respective plaints

in exercise of powers under Order 7 Rule 11 of the CPC, original

defendant no.5 – Canara Bank in O.S. No. 1269/2010, who is

original defendant no.6 in O.S. No.233/2011, has preferred the

present appeals.

3.The facts leading to the present appeals in nutshell are as

under:

That the appellant – bank sanctioned and granted a term

loan   of   Rs.49,50,000/­   to   M/s   Coimbatore   Hatcheries,   a

partnership firm in which one Shri Ravichandran and G. Suresh

Babu were the partners, in the year 1995.  That the said loan

was secured by mortgage of immovable property belonging to the

said firm and the land situated at Survey Nos. 472 and 488 of

Sanganur Village of one Shri M.C. Kallikutty – Guarantor.  That

the land bearing Survey Nos. 472 and 488 of Sanganur Village of

one Shri M.C. Kallikutty – Guarantor is the subject matter of

dispute.   At this stage, it is required to be noted that the said

Shri M.C. Kallikutty stood as a Guarantor.  That the said Shri

2

M.C. Kallikutty (hereinafter referred to as the ‘Guarantor’) signed

Guarantee   Deed   dated   28.09.1995   and   created   equitable

mortgage  by deposit  of  Title  Deeds  of  the  disputed  lands  in

question.  

3.1That   as   the   original   borrower   failed   to   repay   the   loan

amount due to the appellant­bank, the appellant­bank filed O.A.

No. 489 of 2001 before the Debt Recovery Tribunal, Chennai in

the month of October, 1997 against the principal borrower, its

partners as well as against the Guarantor.  That on 31.10.2001,

DRT, Chennai passed an order in O.A. No. 489/2001 to proceed

ex­parte against the Guarantor.   That O.A. No. 489/2001 was

transferred to DRT, Coimbatore and was re­numbered as T.A. No.

822/2002.     That   T.A.   No.   822/2002   (previously   O.A.   No.

489/2001) filed by the appellant­bank came to be decreed by the

DRT for Rs.57,35,770/­ with 18% interest per annum in favour of

the appellant­bank and against the principal borrower as well as

Guarantor.   That a Recovery Certificate dated 16.09.2003 was

issued   in   favour   of   the   appellant­bank   for   a   sum   of

Rs.57,35,770/­ with 18% interest per annum.  

3.2That Recovery Officer, DRT, Coimbatore issued a Demand

Notice dated 11.11.2003 in R.P. No. 141/2003 to the principal

3

borrower, its partners and the Guarantor directing them to pay

the sum of Rs.1,55,75,443/­ as decreed in T.A. No. 822/2002.

That the Guarantor filed a writ petition before the High Court of

Madras denying his guarantee and creation of EMT and sought

direction   to   the   Crime   Branch­CID   to   register   an   FIR   and

investigate into the matter.  That on directions of the High Court

of   Madras,   FIR   No.   152/2010   came   to   be   registered   on

2.11.2005.   The CB­CID, Coimbatore filed a final report under

Section 173(2) of Cr.P.C. for the offences under Sections 120B

read with 465, 466, 467, 468, 471, 420 and 419 of the IPC

against the partners of the principal borrower and also against

one  K.V.  Roshan  Babu,  Agricultural  Extension  Officer  of   the

appellant   –   bank.     It   appears   that   thereafter   the   criminal

proceedings against the officer of the bank – Roshan Babu came

to be quashed by the High Court vide judgment and order dated

28.06.2011.  

3.3That in the year 2007 and in pursuance of the Recovery

Certificate in favour of the appellant­bank, the bank auctioned

and sold the properties of the partnership firm and recovered

Rs.38 lacs.  That thereafter after a period of five years from the

date  of the  order  passed by the  DRT  dated 27.08.2003, the

4

Guarantor filed I.A. No. 1821 of 2008 in the year 2008 for setting

aside   the   ex­parte   decree   dated   27.08.2003   before   the   DRT,

Coimbatore.  That vide order dated 12.06.2009, DRT, Coimbatore

dismissed the said I.A filed by the Guarantor and refused to

condone   the   delay   of   1337   days   in   challenging   the   ex­parte

decree dated 27.08.2003 and for condonation of delay of 2392

days in filing the petition to set aside the ex­parte order dated

31.10.2001.  

3.4That thereafter after a period of 15 years from the date of

mortgage and after seven years from the date of the decree dated

27.08.2003 passed by the DRT, the respondents herein filed O.S.

No. 1269/2010 and O.S. No. 233/2011 respectively in the Court

of   learned   Second   Additional   Subordinate   Court,   Coimbatore

against the Guarantor, principal borrower and its partners and

the appellant­bank for a declaration to declare the order dated

27.08.2003 passed by the DRT in T.A. No. 822/2002 as non­est,

ultra vires, null and void and not binding on the suit property

and also for a consequential permanent injunction restraining

the   Recovery   Officer   from   interfering   with   their   peaceful

possession and enjoyment of the suit property by taking any

action as against the suit property by way of attachment, sale or

5

otherwise.   That in the aforesaid two suits, the appellant­bank

was   joined   as   defendant   no.5   in   O.S.   No.   1269/2010   and

defendant no.6 in O.S. No. 233/2011 and was served with the

summons/notices of the suits.  That the appellant­bank filed I.A.

No.431/2011 in O.S. No. 1269/2010 and I.A. No. 122/2012 in

O.S. No. 233/2011 to reject the respective plaints in exercise of

powers under Order 7 Rule 11(d) of the CPC.  It was the case on

behalf of the appellant­bank that in view of the specific bar of

jurisdiction under Sections 18 and 20(1) of the Recovery of Debts

due to Banks and Financial Institutions Act, 1993 (for short

‘RDDBFI Act’), the suits are not maintainable and the civil court

has no jurisdiction.  It was the case on behalf of the appellant­

bank that as per Section 20(1) of the RDDBFI Act, the appeal is

provided to Debt Recovery Appellate Tribunal against the order of

DRT and therefore the civil court has no jurisdiction to entertain

the suits challenging the decree passed by the DRT.

3.5That the said applications were opposed by the original

plaintiffs submitting inter alia that they have purchased the suit

property from the original owner and that they are in possession

and enjoyment of the suit property.  It was the case on behalf of

the original plaintiffs that the vendor did not create any equitable

6

mortgage in favour of the bank and the officials of the bank in

collusion with the promoters of the principal borrower created

and fabricated equitable mortgage, as though the original owner,

their vendor created a mortgage.   It was submitted that on a

complaint given by the Guarantor – Shri M.C. Kallikutty, the

original owner of the suit property, an FIR was registered on

02.11.2005 and a charge sheet dated 18.08.,2007 has been filed

which is pending.  It was alleged that the bank and promoters of

the principal borrower played fraud and obtained decree in the

DRT.  It was submitted that the fraud played by the bank and

others can be proved only by the civil forum and the same cannot

be decided by the DRT.  It was also submitted that the plaintiffs

are third parties and therefore they cannot approach the DRT

and the DRAT.   Therefore, it was prayed to dismiss the said

applications.

3.6That the learned trial Court dismissed the said applications

and refused to reject the respective plaints in exercise of powers

under Order 7 Rule 11(d) of the CPC.

3.7Feeling aggrieved and dissatisfied with the orders passed by

the learned trial Court dismissing the aforesaid applications and

refusing to reject the respective plaints under Order 7 Rule 11(d)

7

of the CPC, the appellant­bank preferred two separate revision

applications before the High Court.  By the impugned common

judgment  and order, the High Court has dismissed the  said

revision applications and has confirmed the orders passed by the

learned   trial   Court   rejecting   the   applications   to   reject   the

respective plaints in exercise of powers under Order 7 Rule 11

CPC by observing that the issue of either fraud or impersonation

or whether mortgage created by the Guarantor, vendor of the

original plaintiffs, in favour of the bank is legal or not is a matter

to be adjudicated in the civil suits and in criminal case. 

3.8Feeling   aggrieved   and   dissatisfied   with   the   impugned

common   judgment   and   order   passed   by   the   High   Court   in

refusing to reject the respective plaints in exercise of powers

under   Order   7   Rule   11   CPC,   the   appellant­bank   –   original

defendant no. 5 in O.S. No. 1269/2010 and original defendant

no.6 in O.S. No. 233/2011 has preferred the present appeals.

4.Shri Rajesh Kumar, learned Advocate appearing on behalf of

the appellant­bank has vehemently submitted that in the facts

and circumstances of the case, the High Court has materially

erred in rejecting the respective applications and confirming the

orders passed by the learned trial Court rejecting the applications

8

preferred   by   the   appellant­bank   and   refusing   to   reject   the

respective plaints in exercise of powers under Order 7 Rule 11(d)

of the CPC. It is vehemently submitted by the learned Advocate

that both, the High Court as well as the learned trial Court have

not   properly   appreciated   and/or   considered   the   relevant

provisions of RDDBFI Act, more particularly Sections 18, 19 and

20 of the said Act.

4.1It is further submitted by the learned Advocate appearing on

behalf   of   the   appellant­bank   that   in   substance   the   original

plaintiffs   are   challenging   the   decree   passed   by   the   DRT,

Coimbatore dated 27.08.2003 passed in T.A. No. 822/2002.  It is

submitted that under the RDDBFI Act against the decree passed

by the DRT, the remedy of appeal is available under Section 20 of

the said Act before the DRAT.   It is submitted that therefore

RDDBFI Act being a Special Act, the procedure provided under

the said Act has to be followed.  It is submitted that therefore the

civil suit challenging the decree passed by the DRT shall not be

maintainable and therefore the case squarely falls within Order 7

Rule 11(d) of the CPC and therefore the learned trial Court as

well as the High Court ought to have rejected the respective

plaints in exercise of powers under Order 7 Rule 11(d) of the

9

CPC.   In support of the above submission, learned Advocate

appearing on behalf of the appellant – bank has heavily relied

upon the decision of this Court in the case of  Punjab National

Bank v. O.C. Krishnan and others, (2001) 6 SCC 569.    It is

submitted that even in the said decision, as held by this Court,

even the petitions under Articles 226 and 227 of the Constitution

of India are held to be not maintainable.

4.2Learned Advocate appearing on behalf of the appellant­bank

has also heavily relied upon the decision of the Division Bench of

the Madras High Court in the case of M/s Cambridge Solutions

Limited, Bangalore v. Global Software Limited, Chennai, 2016­5­

L.W. 45.   It is submitted that in the said case also the plaintiff

filed a suit alleging fraud while challenging the order passed by

the Recovery Officer and despite the allegation of fraud the suit

challenging the order passed by the Recovery Officer is held to be

not maintainable.  It is submitted that in the aforesaid decision,

the Division Bench of the High Court has found the allegation of

fraud to be illusory.   It is submitted that special leave petition

against the said decision has been dismissed by this Court.

4.3It is further submitted by the learned Advocate appearing on

behalf of the appellant­bank that in the present case also the

10

allegation of fraud is not with respect to the Guarantee Deed

executed   by   the   Guarantor   –   Shri   M.C.   Kallikutty,   but   with

respect to Partnership Deed.  It is submitted that therefore the

suits filed by the original plaintiffs are frivolous and abuse of a

process of law and therefore the plaints are liable to be rejected

on that ground also and in exercise of powers under Order 7 Rule

11(d) of the CPC.  In support of his above submission, learned

Advocate appearing on behalf of the appellant – bank has heavily

relied   upon   the   decisions   of   this   Court   in   the   cases   of  T.

Arivandandam   v.   T.V.   Satyapal   (1977)   4   SCC   467;   A.B.C.

Laminart Pvt. Ltd. v. A.P. Agencies (1989) 2 SCC 163; Sopan

Sukhdeo Sable v. Assistant Charity Commissioner (2004) 3 SCC

137 and Madanuri Sri Rama Chandra Murthy v. Syed Jalal (2017)

13 SCC 174.

4.4Making the above submissions and relying upon the above

decisions, it is prayed to allow the present appeals.

5.The present appeals are vehemently opposed by Shri Robin

R. David, learned Advocate appearing on behalf of the original

plaintiffs.     It   is   vehemently   submitted   that   in   the   facts   and

circumstances   of   the   case,   more   particularly   when   there  are

11

specific allegations of fraud in the respective suits which can be

decided only by the civil court, both, the learned trial Court as

well as the High Court have rightly refused to reject the plaints in

exercise of powers under Order 7 Rule 11(d) of the CPC.

5.1It is further submitted by the learned Advocate appearing on

behalf of the original plaintiffs that as such they are the bona fide

purchasers of the suit properties which were alleged to have been

mortgaged by their vendor – Shri M.C. Kallikutty.  It is submitted

that   in   the   criminal   proceedings   initiated   by   the   said   Shri

Kallikutty,  there  are  specific  allegations  of  fraud  and  in fact

charge­sheets   have   been   filed   in   the   criminal   proceedings

initiated by the said Shri M.C. Kallikutty.  It is submitted that in

fact thereafter in the criminal proceedings the trial Court has

convicted the partners of the partnership firm – G Suresh Babu

and Ravi Chandran for the offences under Sections 120B read

with 465, 466, 468, 471, 419 and 420 of the IPC.  It is submitted

that the learned Magistrate has specifically observed and held

that accused entered into a criminal conspiracy and created a

forged   Partition   Deed   of   Shri   M.C.   Kallikutty   by   forging   the

signatures and thumb impressions of witnesses and obtained the

loan from the bank.  It is submitted that the learned trial Court

12

as well as the High Court have rightly refused to reject the

respective plaints under Order 7 Rule 11 (d) of the CPC.

5.2Making the above submissions, it is prayed to dismiss the

present appeals.

6.In   reply,   learned   Advocate   appearing   on   behalf   of   the

appellant­bank   has   submitted   that   so   far   as   the   criminal

proceedings are concerned, the bank is not a party to the said

criminal proceedings and therefore any observations/finding of

the Magistrate shall not bind the bank. 

6.1It is further submitted by the learned Advocate appearing on

behalf of the appellant – bank that even the criminal proceedings

were with respect to the partnership deed and not with respect to

the guarantee deed executed by Shri M.C. Kallikutty – Guarantor.

It is submitted that even the guarantee deed executed by Shri

M.C. Kallikutty – Guarantor was not even before the learned

Magistrate.   It is submitted that therefore the plaintiffs cannot

rely upon the said criminal proceedings and/or cannot take the

shelter   under   the   word   “fraud”   used   in   the   plaints.     It   is

submitted that therefore the allegations of fraud in the plaints

are illusory and the suits are vexatious and have been filed with

13

mala fide intention and therefore this is a fit case to exercise

powers under Order 7 Rule 11(d) of the CPC.

7.We have heard the learned Advocates appearing on behalf of

the respective parties at length.

7.1At the outset, it is required to be noted that there is already

an order passed by the DRT against the principal borrower and

the Guarantor and the recovery certificate issued by the Recovery

Officer.   That the appellant­bank sanctioned the term loan in

favour   of   the   principal   borrower   –   partnership   firm   and   its

partners.     The   partners   of   the   partnership   firm   –   principal

borrower executed a Memorandum of Agreement for Agricultural

Loans, thereby agreeing to abide by the terms and conditions

depicted therein.  The Guarantor – Shri M.C. Kallikutty, who was

defendant no.4 in the application before the DRT, also signed the

said   agreement   as   co­obligant,   making   himself   jointly   and

severally liable to pay the loan amount due to the bank in respect

of the said term loan.  The term loan was further secured by the

partners   of   the   partnership   firm   –   principal   borrower   by

mortgaging the lands of the firm and also by the Guarantor – Shri

M.C. Kallikutty by mortgaging the lands owned by him.  That the

judgment and decree came to be passed by the DRT as far back

14

as on 27.08.2003 and even the recovery certificate was issued in

favour of the bank on 16.09.2003.  That after a period of 5 years

the said Shri Kallikutty filed an interlocutory application before

the DRT to set aside the ex­parte decree dated 27.08.2003, which

came to be dismissed by the DRT on 12.06.2009.  However, in

the   meantime,   the   said   Kallikutty   initiated   the   criminal

proceedings   against   the   partners   of   the   partnership   firm   –

principal   borrower   alleging   forgery   with   respect   to   the

partnership deed.  That thereafter after a period of 15 years from

the date of mortgage and after seven years from the date of

decree passed by the DRT, the original plaintiffs filed the present

suits basically challenging the decree passed by the DRT dated

27.08.2003 alleging fraud.  That in the said suits, it is the case

on behalf of the original plaintiffs that they have purchased the

suit property, which have been mortgaged while taking the term

loan, from their vendor vide sale deeds dated 30.01.1996 and

10.03.1997 respectively and as the suit lands purchased by them

vide sale deeds dated 30.01.1996 and 10.03.1997 respectively

were   put   to   mortgage   by   fraud   by   the   principal   borrower   –

partners of the partnership firm and therefore the decree passed

15

by the DRT shall not bind them.   In the suits, the original

plaintiffs have prayed inter alia for the following reliefs:

“a) declaring that the alleged order dated 27.8.03 passed by

the Debt Recovery Tribunal, Coimbatore in T.A. No. 822/2002 is

non­est, ultra vires, null and void, and not binding on the suit

property and for a consequential permanent injunction restraining

the   6

th

  defendant   from   interfering   with   the   plaintiff   peaceful

possession and enjoyment of the suit property by taking any action

as   against   the   suit   property   by   way   of   attachment   or   sale   or

otherwise;

b) declaring the alleged mortgage said to have been created by

the first defendant was the 5

th

  defendant in respect of the suit

property is non est, null and void and binding on the same and for

a consequent permanent injunction restraining the 5

th

  defendant

from interfering with the plaintiff’s possession and enjoyment of

the suit property by taking any action as against the suit property

by way of sale or otherwise.”

Thus,   basically   the   plaintiffs   are   challenging   the   decree

passed by the DRT being purchasers.  At this stage, it is required

to be noted that in fact the suit property was mortgaged in the

month   of   September,   1995   and   the   original   plaintiffs   have

claimed   that   they   have   purchased   the   suit   property   on

30.01.1996 and 10.03.1997 respectively.  It is also required to be

noted at this stage that at no point of time and even when the

Guarantor   –   Shri   Kallikutty   filed   an   interlocutory   application

before the learned DRT in the year 2008 for quashing and setting

aside the ex­parte decree passed by the DRT, he did not disclose

that he had already sold the suit properties to the plaintiffs.  It is

16

also required to be noted at this stage that even the sale deeds

dated   30.01.1996   and   10.03.1997   respectively,   as   per   the

averments in the sale deeds, were executed by Shri Kallikutty as

power of attorney holder of the original owners and even the sale

consideration was paid in cash.  As observed hereinabove and as

mentioned in the judgment and decree passed by the learned

DRT dated 27.08.2003, not only Kallikutty – Guarantor signed

the   Memorandum   of   Agreement   of   Agricultural   Loans   dated

28.09.1995 by which the partners of the firm agreed to make

themselves jointly and severally liable to pay the loan and became

co­obligant, even the said Kallikutty also mortgaged the lands

owned by him.  On considering the averments in the plaints there

are allegations of fraud with respect to partnership deed and that

too by the partners of the partnership firm – principal borrower.

However, there is no reference at all in the plaints with respect to

properties mortgaged by Shri Kallikutty even after the period of

15 years from the date of the mortgage and after 7 years from the

date   of   decree   passed   by   the   DRT,   basically   challenging   the

decree passed by the DRT.  As the suits were filed challenging the

decree   passed   by   the   DRT,   the   appellant­bank   –   one   of   the

defendants filed applications to reject the plaints in exercise of

17

powers under Order 7 Rule 11(d) of the CPC on the ground that

considering   the   provisions   of   RDDBFI   Act,   more   particularly

Sections 18, 19 and 20 of the Act, the suits are not maintainable.

Both the applications are dismissed by the learned trial Court

and which are further confirmed by the High Court.  Therefore,

the short question which is posed for consideration of this Court

is, whether the suits filed by the plaintiffs were liable to be

rejected in exercise of powers under Order 7 Rule 11(d) of the

CPC or not?

7.2While   considering   the   aforesaid   issue/question,   few

decisions of this Court on exercise of powers under Order 7 Rule

11(d) of the CPC are required to be referred to and considered.

7.3 In the case of T. Arivandandam (supra), while considering

the very same provision i.e. Order 7 Rule 11 of the CPC and the

decree of the trial Court in considering such application, this

Court in para 5 has observed and held as under: 

  “5.   We   have   not   the   slightest   hesitation   in   condemning   the

petitioner for the gross abuse of the process of the court repeatedly

and unrepentantly resorted to.   From the statement of the facts

found in the judgment of the High Court, it is perfectly plain that

the suit now pending before the First Munsif’s Court, Bangalore, is

a flagrant misuse of the mercies of the law in receiving plaints.

The learned Munsif must remember that if on a meaningful – not

formal   –   reading   of   the   plaint   it   is   manifestly   vexatious,   and

meritless, in the sense of not disclosing a clear right to sue, he

should exercise his power under Order 7, Rule 11 CPC taking care

18

to see that the ground mentioned therein is fulfilled.  And, if clever

drafting has created the illusion of a cause of action, nip it in the

bud at the first hearing by examining the party searchingly under

Order 10, CPC. An activist Judge is the answer to irresponsible law

suits….”

7.4   In   the   case   of  Church   of   Christ   Charitable   Trust   and

Educational Charitable Society v. Ponniamman Educational

Trust (2012) 8 SCC 706, this Court in paras 13 has observed

and held as under:

“13. While scrutinizing the plaint averments, it is the bounden duty of the

trial Court to ascertain the materials for cause of action. The cause of action is a

bundle of facts which taken with the law applicable to them gives the plaintiff

the right to relief against the defendant.  Every fact which is necessary for the

plaintiff to prove to enable him to get a decree should be set out in clear terms.

It is worthwhile to find out the meaning of the words “cause of action”.  A cause

of action must include some act done by the Defendant since in the absence of

such an act no cause of action can possible accrue.”

 7.5 In   A.B.C.     Laminart     Pvt.     Ltd.     v.     A.P.     Agencies,   

Salem

(supra), this Court explained the meaning of “cause of action” as

follows: 

“12.A cause of action means every fact, which if traversed, it would

be necessary for the plaintiff to prove in order to support his right

to a judgment of the court.  In other words, it is a bundle of facts

which taken with the law applicable to them gives the plaintiff a

right to relief against the defendant. It must include some act done

by the defendant since in the absence of such an act no cause of

action   can   possibly   accrue.     It   is   not   limited   to   the   actual

infringement of the right sued on but includes all the material facts

on which it is founded.  It does not comprise evidence necessary to

prove such facts, but every fact necessary for the plaintiff to prove

to enable him to obtain a decree.  Everything which is not proved

would give the defendant a right to immediate judgment must be

part of the cause of action.  But it has no relation whatever to the

19

defence which may be set up by the defendant nor does it depend

upon the character of the relief prayed for by the plaintiff.”

7.6 In the case of Sopan Sukhdeo Sable (supra) in paras 11 and

12, this Court has observed as under: 

“11. In I.T.C. Ltd. v. Debts Recovery Appellate Tribunal [(1998) 2

SCC 70] it was held that the basic question to be decided while

dealing with an application filed under Order 7 Rule 11 of the Code

is whether a real cause of action has been set out in the plaint or

something purely illusory has been stated with a view to get out of

Order 7 Rule 11 of the Code.

12. The trial Court must remember that if on a meaningful and

not   formal   reading   of   the   plaint   it   is   manifestly   vexatious   and

meritless in the sense of not disclosing a clear right to sue, it

should exercise the power under Order 7 Rule 11 of the Code

taking care to see that the ground mentioned therein is fulfilled.  If

clever drafting has created the illusion of a cause of action, it has

to be nipped in the bud at the first hearing by examining the party

searchingly under Order 10 of the Code. (See T. Arivandandam

(supra).”

7.7 In the case of Madanuri Sri Rama Chandra Murthy (supra),

this Court has observed and held as under:

“7. The   plaint   can   be   rejected   under   Order   7   Rule   11   if

conditions enumerated in the said provision are fulfilled.   It is

needless to observe that the power under Order 7 Rule 11 CPC

can   be   exercised   by   the   Court   at   any   stage   of   the   suit.   The

relevant   facts   which   need   to   be   looked   into   for   deciding   the

application are the averments of the plaint only. If on an entire

and meaningful reading of the plaint, it is found that the suit is

manifestly vexatious and meritless in the sense of not disclosing

any right to sue, the court should exercise power under Order 7

Rule 11 CPC. Since the power conferred on the court to terminate

civil action at the threshold is drastic, the conditions enumerated

under Order 7 Rule 11 CPC to the exercise of power of rejection of

plaint have to be strictly adhered to.  The averments of the plaint

have to be read as a whole to find out whether the suit is barred

by any law.   It is needless to observe that the question as to

20

whether the suit is barred by any law, would always depend upon

the facts and circumstances of each case.  The averments in the

written statement as well as the contentions of the defendant are

wholly immaterial while considering the prayer of the defendant

for rejection of the plaint.  Even when the allegations made in the

plaint are taken to be correct as a whole on their face value, if

they show that the suit is barred by any law, or do not disclose

cause   of   action,   the   application   for   rejection   of   plaint   can  be

entertained and the power under Order 7 Rule 11 CPC can be

exercised.  If clever drafting of the plaint has created the illusion

of a cause of action, the court will nip it in the bud at the earliest

so that bogus litigation will end at the earlier stage.”

7.8In the case of  Ram Singh v. Gram Panchayat Mehal Kalan

(1986) 4 SCC 364, this Court has observed and held that when

the suit is barred by any law, the plaintiff cannot be allowed to

circumvent that provision by means of clever drafting so as to

avoid mention of those circumstances, by which the suit is barred

by law of limitation.

8.Applying the law laid down by this Court in the aforesaid

decisions on exercise of powers under Order 7 Rule 11 of the CPC

to the facts of the case on hand and the averments in the plaints,

we are of the opinion that both the courts below have materially

erred in not rejecting the plaints in exercise of powers under

Order 7 Rule 11 of the CPC. As observed hereinabove, the main

prayer in the suits is challenging the decree passed by the DRT.

The decree passed by the learned DRT and even the order passed

by the Recovery Officer are appealable under Section 20 of the

21

RDDBFI Act.  In the case of O.C. Krishnan and others (supra),

this Court has observed and held that in view of the alternate

remedy of preferring the appeal before the DRAT, the petition

under Article 227 challenging the order passed by the DRT shall

not be maintainable, without exhaustion of such remedy.  In the

case of O.C. Krishnan and others (supra), decree passed by the

DRT   was   challenged   in   a   petition   under   Article   227   of   the

Constitution of India.  The High Court allowed the petition.  While

allowing the appeal of the bank – Punjab National Bank, this

Court   has   observed   that   without   exhaustion   of   the   remedies

under   the   RDDBFI   Act,   the   High   Court   ought   not   to   have

exercised its jurisdiction under Article 227.  While holding so, in

paragraph 6, this Court has observed and held as under:

“6. The Act has been enacted with a view to provide a special

procedure for recovery of debts due to the banks and the financial

institutions. There is a hierarchy of appeal provided in the Act,

namely, filing of an appeal under Section 20 and this fast­track

procedure   cannot   be   allowed   to   be   derailed   either   by   taking

recourse   to   proceedings   under   Articles   226   and   227   of   the

Constitution or by filing a civil suit, which is expressly barred.

Even though a provision under an Act cannot expressly oust the

jurisdiction   of   the   court   under   Articles   226   and   227   of   the

Constitution, nevertheless, when there is an alternative remedy

available, judicial prudence demands that the Court refrains from

exercising its jurisdiction under the said constitutional provisions.

This was a case where the High Court should not have entertained

the petition under Article 227 of the Constitution and should have

directed the respondent to take recourse to the appeal mechanism

provided by the Act.”

22

9.  Relying upon and following the decision of this Court in the

case   of  O.C.   Krishnan   and   others   (supra),   thereafter   the

Division Bench of the Madras High Court in the case of   M/s

Cambridge Solutions Limited  (supra), has rejected the plaint

in   which   the   order   passed   by   the   DRT   was   challenged,   in

exercise of powers under Order 7 Rule 11 (d) of the CPC.  It is

required   to   be   noted   that   in   the   said   case   also   there   were

allegations of fraud in the plaint and considering the averments

in the plaint, it was found that the allegations of fraud are

illusory.     It   is   observed   by   the   Division   Bench   in   the   said

decision that specific instances and acts of fraud with evidence

have to be pleaded in the plaint.  It is further observed that mere

statements are not enough.  It is further observed that it is not

sufficient if just fraud is pleaded and there must be material to

show that the fraud is committed.

10.Having considered the pleadings and the averments in the

suits, more particularly the allegations of fraud, we find that the

allegations of fraud are with respect to the partnership deed and

there are no allegations at all with respect to mortgage created

by the Guarantor – Shri Kallikutty and that too with respect to

23

the   deed   of   guarantee   executed   by   the   Guarantor.     Much

reliance is placed upon the judgment and order passed by the

learned   Magistrate   holding   the   partners   of   the   firm   guilty.

However,   it   is   required   to   be   noted   that   even   in   the   said

judgment passed by the learned Magistrate there is no reference

to the deed of guarantee and/or the mortgage created by the

Guarantor.     Even   the   bank   is   not   a   party   to   the   said

proceedings.  It is reported that against the judgment and order

passed by the learned Magistrate, further appeal is pending.  Be

that as it may, considering the pleadings/averments in the suits

and the allegations of fraud, we are of the opinion that the

allegations of fraud are illusory and only with a view to get out of

the judgment and decree passed by the DRT.   We are of the

opinion that therefore the suits are vexatious and are filed with a

mala fide intention to get out of the judgment and decree passed

by the DRT.  As observed hereinabove, the plaintiffs are claiming

right, title on the basis of the sale deeds dated 30.01.1996 and

10.03.1997 respectively executed by Shri Kallikutty as power of

attorney holder of the original owner.  However, according to the

averments in the plaints, they have purchased the suit property

from their vendor which is factually incorrect.  On a bare reading

24

of the sale deeds, it appears that the sale deeds are executed by

Shri Kallikutty as power of attorney holder of the original vendor.

As observed hereinabove, even in the year 2008, when the said

Kallikutty filed interlocutory application before the DRT to quash

and set aside the ex­parte judgment and decree passed by the

DRT, he did not disclose that he has already sold the property in

favour of the original plaintiffs.  As observed hereinabove, even

the sale consideration is alleged to have been paid in cash.

Before the execution of the sale deeds dated 30.01.1996 and

10.03.1997, the lands were already put as a security by way of

mortgage with the appellant­bank by Shri Kallikutty.   Thus,

considering the overall facts and circumstances of the case, the

suits filed by the original plaintiffs are vexatious, frivolous and

nothing but an abuse of process of law and court.   Therefore,

considering the law laid down by this Court in the aforesaid

decisions, more particularly in the case of  T. Arivandandam

(supra), the suits being vexatious and frivolous, the plaints are

required to be rejected in exercise of powers under Order 7 Rule

11 of the CPC.   As pointed out by Krishna Iyer, J. in    T.

Arivandandam   (supra),   the   ritual   of   repeating   a   word   or

25

creation of an illusion in the plaint can certainly be unravelled

and exposed by the court while dealing with an application

under Order 7 Rule 11(a).   As observed by this Court, such

proceedings   are   required   to   be   nipped   in   the   bud.     Even

otherwise   as   observed   hereinabove,   without   exhausting   the

remedy of appeal provided under the RDDBFI Act, the suits with

the basic relief of challenging the decree passed by the DRT were

liable to be dismissed, as observed and held by this Court in the

case of O.C. Krishnan and others (supra).

11.At this stage, it is also required to be noted that the suits

have been filed after a period of 15 years from the date of

mortgage and after a period of 7 years from the date of passing

of the decree by the DRT.  In the plaints, it is averred that the

plaintiffs came to know about the mortgage and the judgment

and decree passed by the DRT only six months back.  However,

the said averments can be said to be too vague.   Nothing has

been averred when and how the plaintiffs came to know about

the judgment and decree passed by the DRT and the mortgage of

the property.  Only with a view to get out of the law of limitation

and only with a view to bring the suits within the period of

limitation, such vague averments are made.   On such vague

26

averments, plaintiffs cannot get out of the law of limitation.

There must be specific pleadings and averments in the plaints

on limitation.  Thus, on this ground also, the plaints were liable

to   be   rejected.     As   observed   hereinabove,   the   plaints   are

vexatious,   frivolous,   meritless   and   nothing   but   an   abuse   of

process of law and court.  Therefore, this is a fit case to exercise

the powers under Order 7 Rule 11 (d) of the CPC.   Both the

courts below have materially erred in not rejecting the plaints in

exercise of powers under Order 7 Rule 11(d) of the CPC.  Both

the courts below have materially erred in not exercising the

jurisdiction vested in them.

12.In view of the above and for the reasons stated above, both

these appeals succeed.  The impugned common judgment and

order   passed   by   the   High   Court   in   dismissing   the   revision

applications and the orders passed by the learned trial Court

rejecting  the  applications  preferred  by the appellant­bank to

reject the respective plaints in exercise of powers under Order 7

Rule   11(d)   of   the   CPC   are   hereby   quashed   and   set   aside.

Consequently, the plaints filed by the original plaintiffs being

O.S. No. 1269/2010 and O.S. No. 233/2011 pending in the

27

Court of Additional Subordinate Court, Coimbatore are rejected.

The instant appeals are allowed accordingly.  No costs.

………………………………..J.

[UDAY UMESH LALIT]

……………………………….J.

[INDIRA BANERJEE]

NEW DELHI; ………………………………..J.

FEBRUARY 28, 2020. [M.R. SHAH]

28