REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6669 OF 2021

Electrosteel Castings Limited ..Appellant(S)

VERSUS

UV Asset Reconstruction ..Respondent(S)

Company Limited &Ors.

J U D G M E N T 

M. R. Shah, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 13.08.2021 passed by the High

Court of Judicature at Madras in O.S.A. No.292 of 2019, by

which the Division Bench of the High Court has dismissed

the said appeal preferred by the original plaintiff rejecting the

plaint/suit filed by the appellant herein – original plaintiff on

the ground that the suit is barred by Section 34 of the

1

SARFAESI Act, 2002, the original plaintiff has preferred the

present appeal. 

2.The facts leading to the present appeal in nutshell are as

under:­

2.1That   original   defendant   No.3   ­   respondent   No.3   herein

(hereinafter referred to as original defendant No.3) availed the

loan facility vide Rupee Loan Agreement dated 26.07.2011

from   defendant   No.2   ­   respondent   No.2   herein   –   SREI

Infrastructure   Finance   Limited   and   availed   the   financial

assistance   to   the   extent   of   Rs.500   crores.   The   appellant

herein – original plaintiff stood as guarantor. A mortgage was

created by the appellant herein – original plaintiff in favour of

defendant No.2 – respondent No.2 herein – financial creditor

over its factory land at Evalur, Tamil Nadu along with plant

and machinery, by way of deposit of title deeds in terms of

the   declaration   to   secure   the   repayment,   discharge   and

redemption   by   original   defendant   No.3.   That   original

defendant No.3 – corporate debtor could not pay the loan

amount,   therefore   the   proceedings   under   the   Insolvency

Bankruptcy   Code,   2016   (IBC)   was   initiated   against   the

2

corporate debtor. An application under Section 7 of the IBC

was   filed   by   the   State   Bank   of   India   against   original

defendant No.3 – corporate debtor. The default amount was

INR 923,75,00,000/­. The resolution process was initiated

and an interim resolution professional was appointed under

the provisions of IBC. A resolution plan came to be approved

by the Committee of Creditors under Section 30(4) of the IBC.

The   learned   Adjudicating   Authority   vide   order   dated

17.04.2018   approved   the   resolution   plan.   Under   the

approved   resolution   plan   an   amount   of   INR

241,71,84,839.18 was required to be paid and 67,23,710

equity shares of the corporate debtor were to be allotted. As

per the case on behalf of the plaintiff – appellant herein on

payment of aforesaid amount and transfer of aforesaid shares

No Due Certificate was issued in favour of the corporate

debtor   –   original   defendant   No.3   on   25.06.2018   and   the

corporate   debtor   came   to   be   discharged.   It   appears   that

thereafter an assignment agreement was executed between

defendant No.2 – respondent No.2 herein and defendant No.1

– respondent No.1 herein on 30.06.2018, assigning all the

rights,   titles   and   interest   in   all   the   financial   assistance

3

provided by defendant No.2 – financial creditor ­ respondent

No.2   herein   in   terms   of   agreement   dated   26.07.2011   in

favour   of   assignee   ­   respondent   No.1.   As   assignee   ­

respondent   No.1   herein   pursuant   to   the   assignment

agreement   dated   30.06.2018   had   issued   letter   to   all   the

interested   parties,   namely,   assignor   ­   financial   creditor,

guarantor and corporate debtor informing that assignor –

financial creditor ­ respondent No.2 herein had absolutely

assigned all the rights, title and interest in all the financial

assistance granted by financial creditor ­ respondent No.2

herein from time to time to corporate debtor in favour of

assignee   ­   respondent   No.1   herein   vide   assignment

agreement dated 30.06.2018. The said letter was responded

by the plaintiff – appellant herein stating the following :­

(i)“Respondent No.2 had duly filed its claim

before the Resolution Professional in accordance

with the provisions of IBC. 

(ii)This claim was crystallised and admitted at

INR 577.90 Crores and also formed part of the

approved Resolution Plan of Vedanta Limited. 

(iii)Pursuant to the approved Resolution Plan,

the   entire   debt   of   Respondent   No.2   has   been

discharged   by   way   of   allotment   of   shares   and

payment in cash on 6.06.2018 and 21.06.2018

respectively. 

4

(iv)It   was   also   highlighted   that   in   terms   of

section  3.2(xi)  of  the  approved  Resolution  Plan,

upon   discharge   of   financial   creditors   (including

Respondent   No.2),   the   financial   creditors   were

required to redeliver and cause to be delivered to

Petitioner   all   documents   encumbered   with   the

financial creditors. 

(v)Therefore,   when   no   due   was   outstanding

and in fact redelivery of encumbered assets was

required, there was no basis under contract or law

for assignment of loan/debts/securities. 

(vi)It   was   emphasised   that   assignment

agreement   dated   30.06.2018   was   null,   void   ab

initio and without any basis.”

2.2That thereafter on the basis of the assignment agreement

dated 30.06.2018, the assignee – original defendant No.1 –

respondent No.1 herein initiated the proceedings against the

plaintiff – appellant herein, who stood as guarantor, under

Section   13(2)   of   the  Securitisation  and  Reconstruction  of

Financial Assets and Enforcement of Security Interest Act,

2002 (SARFAESI Act) by issuing a notice dated 27.12.2018,

demanding the payment of INR 587,10,08,309 due under the

rupee term loan agreement dated 26.07.2011. Notice dated

27.12.2018   of   the   SARFAESI   Act   was   responded   by   the

plaintiff   –   appellant   herein   vide   reply   dated   20.02.2019

stating that pursuant to repayment of amount in terms of the

approved resolution plan, all the claims of financial creditor ­

5

respondent   No.2   herein   stand   extinguished   and

consequently,   no   claim   can   be   made   by   the   assignee   ­

respondent No.1 herein for the same default and that no

amount is due and payable to assignee ­ respondent No.1.

That thereafter a possession notice dated 19.06.2019 was

issued under rule 8 (1) of the Security Interest (Enforcement)

Rules,   2002   by   the   assignee   to   the   plaintiff   –   appellant

herein.   Thus   a   possession   notice   was   published   in   the

newspaper on 22.06.2019. 

2.3That thereafter the plaintiff – appellant herein instituted a

Civil Suit being C.S.(D) No.18962 of 2019 on 22.06.2019

before the High Court of Madras and prayed for the following

reliefs:­

“(i).   To   declare   that   the   1st   Defendant

acquired   no   rights   against   the   Applicant

herein   under   the   Assignment   Deed   dated

30.06.2018, arid consequently, declare that

the 1st Defendant is not a secured creditor

vis­a­vis, the Applicant herein; and

(ii).   Consequently,   to   declare   Possession

Notice   dated   19.6.2019   issued   by   the   1st

Defendant   herein   has   null   and   vend   and

render justice.”

6

2.4The suit was filed with an application seeking leave to file the

suit with the aforesaid prayers. As observed hereinabove, the

suit   was   filed   on   22.06.2019.   Immediately   thereafter

appellant herein – plaintiff also filed an application before the

Debt Recovery Tribunal (DRT), Chennai under Section 17(1)

of   SARFAESI   Act   on   17.07.2019   against   the   possession

notice   dated   19.06.2019   praying   that   the   assignee   has

acquired no rights under the assignment agreement dated

30.06.2018 and consequently, assignee ­ respondent No.1 is

not a secured creditor vis­a­vis the appellant – plaintiff and

also to declare possession notice dated 19.06.2019 as null

and void.  The registry of DRT returned the application filed

under Section 17(1) of SARFAESI Act by observing as under:­

“Counsel for the Appellant has represented SA

without   complying  with  the  defects  read out,

however   with   an   endorsement   that   he   is   a

proper   and   necessary   party   and   that   relief

prayed for vide Para VII(i) is maintainable. He

has reiterated that relief has to be sought in

relation to the notice under challenge. 

May be returned.”

2.5The defendants appeared before the High Court in C.S.(D)

No.18962 of 2019, affidavits and counter affidavits were filed

by the parties to the suit. By order dated 30.09.2019, the

7

learned Single Judge of the High Court dismissed application

No.4322   of   2019   and   C.S.(D)   No.18962   of   2019   on   the

ground of jurisdiction observing that the suit is for land and

property situated outside the jurisdiction of the court and

therefore the suit is not maintainable. It was also observed

and held that the civil court’s jurisdiction is barred in view of

Section   34   of   the   SARFAESI   Act   and   only   DRT   had

competence to decide the matter. 

3.Feeling aggrieved and dissatisfied with the order passed by

the learned Single Judge of the High Court dismissing the

application as well as the suit vide order dated 30.09.2019,

appellant herein – original plaintiff filed an appeal before the

Division Bench of the High Court being O.S.A. No.292 of

2019. By the impugned judgment and order the Division

Bench of the High Court has dismissed the said appeal in

view of the bar under Section 34 of the SARFAESI Act. 

4.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order passed by the Division Bench of the High

Court   confirming   the   judgment   and   order   passed   by  the

learned Single Judge rejecting the plaint/dismissing the suit

8

as not maintainable in view of the bar under Section 34 of

the SARFAESI Act, original plaintiff – appellant herein has

preferred the present appeal. 

5.Dr. A.M. Singhvi, learned Senior Advocate has appeared on

behalf of the appellant and Shri Shyam Divan, learned Senior

Advocate has appeared with Shri Huzefa Ahmadi, learned

Senior Advocate, on behalf of the respondents – defendants. 

5.1Dr. Singhvi, learned Senior Advocate appearing on behalf of

the plaintiff ­ appellant herein has vehemently submitted

that in the facts and circumstances of the case both, learned

Single Judge as well as the Division Bench have materially

erred in rejecting the plaint and dismissing the suit on the

ground that the suit is barred in view of the bar under

Section 34 of SARFAESI Act. 

5.2It   is   submitted   that   the   High   Court   has   not   properly

appreciated and considered the fact that in the suit plaintiff

had pleaded the fraud and it was the case on behalf of the

plaintiff – appellant herein that the assignment agreement

dated   30.06.2018   is   fraudulent   and   relief   was   sought   to

9

declare the assignment agreement dated 30.06.2018 as null

and void by the plaintiff – appellant herein, the said relief

cannot be granted by the DRT under the provisions of the

SARFAESI Act and therefore the bar under Section 34 of the

SARFAESI Act shall not be applicable. 

5.3It is submitted that when the suit is filed alleging ‘fraud’ the

bar under Section 34 of the SARFAESI Act shall not be

applicable and the suit for the reliefs sought in the plaint

shall be maintainable. 

5.4It is submitted that even otherwise considering the fact that

subsequently   and   before   the   assignment   agreement,   the

proceedings under the IBC against the corporate debtor with

respect to the loan agreement dated 26.07.2011were initiated

and the resolution plan was approved and entire amount due

and payable under the approved resolution plan was paid to

the   successful   resolution   applicants   and   even   67,23,710

equity shares of the corporate debtor came to be transferred

as per the approved resolution plan and the original loanee –

corporate   debtor   was   discharged   and   NOC   was   issued,

therefore, assignment deed can be said to be ‘fraudulent’

10

after the resolution plan under IBC and the amount paid

under the resolution plan and on transfer of the shares as

per the approved resolution plan and the corporate debtor

was discharged.  Therefore, there shall not be any dues to be

paid by the appellant herein as guarantor.  

5.5It   is   submitted   that   as   such   not   only   the   assignment

agreement   dated   30.06.2018   is   null   and   void   and   is

‘fraudulent’ even the assignee cannot be said to be a secured

creditor so far as the appellant is concerned. 

5.6It   is   further   submitted   by   Dr.   Singhvi,   learned   Senior

Advocate appearing on behalf of the appellant that there is

no legally enforceable debt by the plaintiff – appellant herein

for the reasons stated above and therefore the initiation of

the proceedings under the SARFAESI Act are bad in law and

not maintainable. 

5.7In the alternative, it is prayed by Dr. Singhvi, learned Senior

Advocate appearing on behalf of the appellant that in case

this Court is not inclined to entertain the present appeal,

confirming the judgment and order passed by the High Court

11

rejecting  the   plaint/dismissing  the   suit,  in  that   case  the

original plaintiff – appellant may be given an opportunity to

file the proceedings before the DRT under the SARFAESI Act

and all the contentions including that assignment agreement

is null and void; that assignee cannot be said to be the

secured   creditor   under   the   assignment   agreement   dated

30.06.2018;   and   that   there   are   no   dues   so   far   as   the

appellant – plaintiff is concerned may be kept open. He has

stated that in that case the appellant shall file appropriate

proceedings before the DRT within a period of two weeks

from today. 

6.Present appeal is vehemently opposed by Shri Shyam Divan,

learned Senior Advocate and Shri Huzefa Ahmadi, learned

Senior   Advocate,   appearing   on   behalf   of   the   contesting

defendants – original defendants – respondents herein. 

6.1It is vehemently submitted that the suit before the learned

Single Judge filed by the appellant is rightly held to be not

maintainable in view of the bar under Section 34 of the

SARFAESI Act. 

12

6.2It is vehemently submitted that as such the suit is rightly

held to be not maintainable. It is submitted that initiation of

the proceedings by the appellant by filing of the suit for the

reliefs sought in the plaint is nothing but abuse of process of

law and court. 

6.3It is submitted that the allegations of ‘fraud’ are nothing but

a   clever   drafting   only   with   a   view   to   bring   the   suit

maintainable before the civil court despite the bar under

Section 34 of the SARFAESI Act. 

6.4It is vehemently submitted by the learned senior counsel

appearing   on  behalf   of   the  respondents   herein  –   original

defendants that except using the word ‘fraud’/’fraudulent’,

there are no other  particulars pleaded in support of  the

allegations of fraud. It is submitted that pleading of ‘fraud’ is

made at two places in the plaint namely para 31 and para

46. At both these places, the assertion is that consequent to

the alleged discharge of the debt of the corporate debtor

through the proceedings under the IBC, no assignment of

such debt in favour of assignee could have been made and,

13

thus, for this reason, the initiation of proceedings under the

SARFAESI Act, is fraudulent. It is submitted that on the

aforesaid ground the assignment deed cannot be said to be

‘fraudulent’.  

6.5It is further submitted that the word ‘fraud’/’fraudulent’ are

used   in   the   plaint   only   with   a   view   to   bring   the   suit

maintainable before the civil court and to get out of the bar

under Section 34 of the SARFAESI Act. It is submitted that

after a month of filing of the suit, the appellant filed an

application under Section 17(1) of SARFAESI ACT before the

DRT, Chennai, assailing the possession notice issued by the

assignee under section 13(4) of the SARFAESI Act, however,

in the said application, no allegation of any kind of fraud was

made against any of the respondents. 

6.6It   is   submitted   that   in   any   case   a   bare   review  of   the

assertions   in   paras   31   and   46,   it   can   be   seen   that   no

material particulars have been pleaded so as to constitute a

pleading of ‘fraud’ as required under Order VI Rule 4 of the

Civil Procedure Code,1908 (CPC). It is submitted that apart

14

from  use  of adjectives such  as ‘fraudulent’  etc., qua  the

assignment deed, no actual material particulars have been

given with regard to the ‘fraud’. It is submitted that the

pleadings in para 31 and para 46 do not satisfy the test of

‘fraud’ under Section 17 of the Indian Contract Act, 1872.

6.7It is vehemently submitted by the learned Senior Advocates

appearing on behalf of the respondents herein that as per the

settled   preposition   of   law   pleading   without   any   material

particulars would not tantamount to a pleading of ‘fraud’.

Reliance is placed on the decisions of this Court in the cases

of Bishundeo Narain & Anr. vs. Seogeni Rai & Jagernath,

(1951) SCR  548;  Ladli Parshad Jaiswal vs. The  Karnal

Distillery Co. Ltd., Karnal &Ors.,(1964) 1 SCR 270; Canara

Bank   vs.   P.   Selathal   &   Ors.,(2020)   13   SCC   143;   H.S

Goutham vs. Rama Murthy & Anr., (2021) 5 SCC 241; Ram

Singh vs. Gram Panchayat Mehal Kalan & Ors., (1986) 4

SCC 364;  and  Union of India & Anr. vs. K.C Sharma &

Company & Ors.,(2020) 15 SCC 209. 

15

6.8Making   the   above   submissions   and   relying   upon   the

decisions of this Court in aforesaid cases, it is prayed to

dismiss the present appeal. 

7.We   have   heard   the   learned   senior   counsel   appearing   on

behalf of the respective parties at length. 

7.1It is the case on behalf of the plaintiff – appellant herein that

in the plaint there are allegations of the ‘fraud’ with respect

to the assignment agreement dated 30.06.2018 and it is the

case   on   behalf   of   the   plaintiff   –   appellant   herein   that

assignment agreement is ‘fraudulent’ in as much as after the

full payment as per the approved resolution plan under the

IBC and the original corporate debtor is discharged, there

shall not be any debt by the plaintiff – appellant herein as a

guarantor   and   therefore   Assignment   deed   is   fraudulent.

Therefore, it is the case on behalf of the plaintiff – appellant

herein that the suit in which there are allegations of ‘fraud’

with respect to the assignment deed shall be maintainable

and the bar under Section 34 of SARFAESI Act shall not be

applicable. 

16

7.2However, it is required to be noted that except the words

used   ‘fraud’/’fraudulent’   there   are   no   specific   particulars

pleaded with respect to the ‘fraud’. It appears that by a clever

drafting and using the words ‘fraud’/’fraudulent’ without any

specific particulars with respect to the ‘fraud’, the plaintiff –

appellant herein intends to get out of the bar under Section

34   of   the   SARFAESI   Act   and   wants   the   suit   to   be

maintainable.   As   per   the   settled   preposition   of   law   mere

mentioning and using the word ‘fraud’/’fraudulent’ is not

sufficient to satisfy the test of ‘fraud’. As per the settled

preposition of law such a pleading/using the word ‘fraud’/

‘fraudulent’   without   any   material   particulars   would   not

tantamount   to   pleading   of   ‘fraud’.   In   case   of  Bishundeo

Narain and Anr. (Supra) in para 28, it is observed and held

as under:­

“....   Now   if   there   is   one   rule   which   is   better

established than any other, it is that in cases of

fraud, undue influence and coercion, the parties

pleading it must set forth full particulars and the

case can only be decided on the particulars as

laid.   There   can   be   no   departure   from   them   in

evidence. General allegations are insufficient even

to amount to an averment of fraud of which any

court   ought   to   take   notice   however   strong   the

language in which they are couched may be, and

17

the same applies to undue influence and coercion.

See Order 6, Rule 4, Civil Procedure Code.”

7.3Similar view has been expressed in the case of Ladli Parshad

Jaiswal (Supra)  and after considering the decision of the

Privy   Council   in  Bharat   Dharma   Syndicate   vs.   Harish

Chandra (64 IA 146), it is held that a litigant who prefers

allegation of fraud or other improper conduct must place on

record precise and specific details of these charges. Even as

per Order VI Rule 4 in all cases in which the party pleading

relies on any misrepresentation, fraud, breach of trust, wilful

default, or undue influence, particulars shall be stated in the

pleading. Similarly in the case of K.C Sharma & Company

(Supra)  it   is   held   that   ‘fraud’   has   to   be   pleaded   with

necessary particulars. In the case of  Ram Singh and Ors.

(Supra), it is observed and held by this Court 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. 

18

7.4In the case of  T. Arivandandam vs. T.V. Satyapal & Anr.

(1977) 4 SCC 467, it is observed and held in para 5 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

unrepentently 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 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.” 

7.5A similar view has been expressed by this court in the recent

decision in the case of P. Selathal & Ors. (Supra).

8.Having considered the pleadings and averments in the suit

more particularly the use of word ‘fraud’ even considering the

case on behalf of the plaintiff, we find that the allegations of

‘fraud’ are made without any particulars and only with a view

to get out of the bar under Section 34 of the SARFAESI Act

and by such a clever drafting the plaintiff intends to bring

19

the suit maintainable despite the bar under Section 34 of the

SARFAESI Act, which is not permissible at all and which

cannot be approved. Even otherwise it is required to be noted

that it is the case on behalf of the plaintiff – appellant herein

that in view of the approved resolution plan under IBC and

thereafter   the   original   corporate   debtor   being   discharged

there shall not be any debt so far as the plaintiff – appellant

herein is concerned and therefore the assignment deed can

be said to be ‘fraudulent’.  The aforesaid cannot be accepted.

By that itself the assignment deed cannot be said to be

‘fraudulent’.   In   any   case,   whether   there   shall   be   legally

enforceable debt so far as the plaintiff – appellant herein is

concerned even after the approved resolution plan against

the corporate debtor still there shall be the liability of the

plaintiff   and/or   the   assignee   can   be   said   to   be   secured

creditor and/or whether any amount is due and payable by

the plaintiff, are all questions which are required to be dealt

with and considered by the DRT in the proceedings initiated

under the SARFAESI Act. It is required to be noted that as

such in the present case the assignee has already initiated

the proceedings under Section 13 which can be challenged

20

by the plaintiff – appellant herein by way of application under

Section 17 of the SARFAESI Act before the DRT on whatever

the legally available defences which may be available to it. We

are of the firm opinion that the suit filed by the plaintiff –

appellant herein was absolutely not maintainable in view of

the bar contained under Section 34 of the SARFAESI Act.

Therefore, as such the courts below have not committed any

error in rejecting the plaint/dismissing the suit in view of the

bar under Section 34 of the SARFAESI Act. 

9.In view of the above and for the reasons stated above, the

present appeal fails and the same deserves to be dismissed

and is accordingly dismissed. However, it will be open for the

appellant herein to initiate appropriate proceedings before

the DRT under Section 17 of the SARFAESI Act against the

initiation of the proceedings by the assignee – respondent

No.1 herein under Section 13 of the SARFAESI Act inter alia

on the ground:­ (1) that the assignee cannot be said to be

secured creditor so far as the appellant is concerned; (2) that

there   is   no   amount   due   and   payable   by   the   plaintiff   –

appellant   herein   on   the   ground   that   in   view   of   the

21

proceedings under IBC against the corporate debtor and the

corporate   debtor   being   discharged   after   the   approved

resolution   plan,   there   shall   not   be   any   enforceable   debt

against the appellant. If such an application is filed within a

period of two weeks from today the same be considered in

accordance with law and on merits after complying with all

other requirements which may be required while filing the

application under Section 17 of the SARFAESI Act. However,

it is made clear that we have not expressed anything on

merits in favour of either of the parties on the aforesaid two

issues. Present appeal is accordingly dismissed, however, in

the facts and circumstances of the case there shall be no

order as to costs

…………………………………J.

 (M. R. SHAH)

…………………………………J.

(SANJIV KHANNA)

New Delhi, 

November 26, 2021

22