REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7410-7411 OF 2008

(Arising out of SLP (C) No. 18095-18096 of 2008)

M/S. MALWA STRIPS PVT. LTD. …

APPELLANT

Versus

M/S. JYOTI LTD. … RESPONDENT

J U D G M E N T

S.B. Sinha, J.

1.Leave granted.

2.Appellant is a company incorporated and registered under the

Companies Act, 1956 (for short, “the said Act”). It is engaged in

manufacturing of copper strips and copper foils etc. It has its registered

office at 17-20, Industrial Area No.2, AB Road, Dewas, Madhya Pradesh.

Respondent is also a company registered and incorporated under the said

Act. It has its registered office at Nanubhai Amin Marg, Industrial Area,

Vadodara. Respondent used to place orders for supply of copper rods strips

and foils from time to time with the appellant. Allegedly, the payments

used to be made towards the said supply from time to time. Appellant, inter

alia, on the premise that a sum of Rs. 49,03,908.29 was owed to it by the

respondent filed a Summary Suit under Order XXXVII of the Code of Civil

Procedure, 1908 (for short, “the Code”). An application for leave to defend

the suit was filed by the respondent. Appellant contended that as the

respondent raised a defence only as regards the rate of interest and not the

principal amount, its application should be dismissed. By an order dated

23.08.2007, the application for leave to defend the suit was allowed, subject

to the condition that the respondent shall make payment of undisputed and

admitted amount of Rs.22,64,789.52. Such deposit was to be made by

22.9.2007. Respondent obtained extension of time to deposit the amount.

However, as the said amount was not deposited, the trial court passed a

judgment on or about 14.11.2007 decreeing the suit in favour of the

appellant. Respondent preferred an appeal thereagainst. An application for

stay of the said judgment and decree passed by the trial Court was also filed.

By reason of the impugned judgment, the High Court stayed the operation

and execution of the decree in its entirety. While doing so, the High Court

opined:

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“ We are conscious of the fact that usually

money decrees are not stayed in appeal. At the

same time, it is not a universal principle of law

that the stay can never be granted in cases relating

to money decree. The Court has discretion to

grant a stay keeping in view all facts and

circumstances of the case, including the manner in

which the trial of the suit was conducted and the

impugned decree was passed.

We are prima facie of the view that a case

for stay of execution of the decree is made out by

the appellant on the facts on record. We do not,

however, wish to express any opinion on the

merits and demerits of the case at this stage,

which, in our opinion, will be gone into at the time

of hearing of the appeal. For the purpose of grant

of stay, we are of the view that a ground for stay,

as contemplated under O.41 R.5 CPC is made out.

We are, therefore, inclined to stay execution of the

decree pending appeal.”

Appellant is, thus, before us.

3.Mr. Shiv Sagar Tiwari, learned counsel appearing on behalf of the

appellant would submit that the High Court committed a serious error of law

in passing the impugned judgment insofar as it failed to take into

consideration that the defendant – respondent had raised no substantive and

bona fide defence and that in view of the matter it was not a case where the

execution of the decree should have been stayed.

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4.Ms. Kamini Jaiswal, learned counsel appearing on behalf of the

respondent, on the other hand, would urge that compound interest was not

payable and in any event a suit under Order XXXVII of the Code being not

maintainable, the manner in which the judgment and decree passed by the

learned trial judge being wholly unsustainable, the High Court could not be

said to have committed any error of law in passing the impugned judgment.

5.The decree passed by the learned trial judge is a money decree. A

conditional leave to defend was granted. The said condition has not been

fulfilled. Leave to defend, therefore, would be deemed to have been

refused. Correctness of the said order had not been questioned.

The Parliament, by reason of Section 87 of Act 104 of 1976 inserted

sub-rule (3) in Rule 1 of Order XLI of the Code, which is to be in the

following effect:

“(3) Where the appeal is against a decree for

payment of money, the appellant shall, within such

time as the Appellate Court may allow, deposit,

the amount disputed in the appeal or furnish such

security in respect thereof as the Court may think

fit.”

6.An explanation was also added to sub-rule (1) of Rule 5 of Order

XLI. In terms of sub-rule (1) of Rule 5 of Order XLI, an appeal shall not

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operate as a stay of proceedings. It is for the Appellate Court who may, for

sufficient cause, order stay of execution of such decree. The explanation

appended to the said sub-rule reads as under:

“Explanation:- An order by the Appellate Court

for the stay of execution of the decree shall be

effective from the date of the communication of

such order to the Court of first instance, but an

affidavit sworn by the appellant, based on his

personal knowledge, stating that an order for the

stay of execution of the decree has been made by

the Appellate Court shall, pending the receipt from

the Appellate Court of the order for the stay of

execution or any order to the contrary, be acted

upon by the Court of first instance.”

7.In terms of sub-rule (5) of Rule 5 of Order XLI, the court shall not

make an order staying the execution of the decree notwithstanding anything

contained in the foregoing sub-rules, where the appellant fails to make the

deposit or furnish the security specified in sub-rule (3) of rule 1.

8.We will proceed on the assumption that although the word ‘shall’ has

been used in Order XLI Rule 1 (3) of the Code, the same is not mandatory

in character, and, thus, may be read as directory.

9.In Rajasthan State Electricity Board and Anr. vs. Ram Deo & ors.

[AIR 1999 Rajasthan 264], after noticing some of the aforementioned

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decisions as also the legislative history of the said provision, a learned

Single Judge of the Rajasthan High Court held as under:

“19. After close scrutiny of the aforesaid

observations, I am of the opinion that in view of

the provisions of Sub-Rule (5) of Rule 5 of Order

41 CPC it cannot be held that appeal against the '

decree for payment of money is not maintainable,

if filed without making compliance of the

provisions contained in Sub-Rule (3) of Rule 1 of

Order 41 CPC and it is the duty of the Registry to

see that on application under Order 41 Rule 5 CPC

seeking stay of money decree the appellant has to

incorporate a note in regard to his readiness and

willingness to comply with the directions under

Sub-Rule (3) of Rule 1 of Order 41 CPC. If the

appeal is preferred against the decree for payment

of money without any stay application under Order

41 Rule 5 CPC then in that event, it is the duty of

the appellant to incorporate a note in the memo of

appeal in respect of his readiness and willingness

to comply with the directions issued by the Court

under Sub-Rule (3) of Rule I of Order 41 CPC.”

10.We may, however, notice that although the provisions of sub-rule (3)

of Rule 1 of Order XLI have been held not to be mandatory, this Court in

Kayamuddin Shamsuddin Khan vs. State Bank of India [(1998) 8 SCC 676]

opined that non-compliance of a direction to deposit the decreetal amount or

part of it or furnish security therefor would result in the dismissal of the stay

application but not the entire appeal, stating:

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“8. This would mean that non-compliance with the

direction given regarding deposit under Sub-rule

(3) of Rule 1 of Order XLI would result in the

Court refusing to stay the execution of the decree.

In other words, the application for stay of the

execution of the decree could be dismissed for

such non-compliance but the Court could not give

a direction for the dismissal of the appeal itself for

such non-compliance.”

11.To the same effect is the decision of this Court in Sihor Nagar Palika

Bureau vs. Bhabhlubhai Virabhai & Co. [(2005) 4 SCC 1], wherein it was

held:

“6. Order XLI Rule 1(3) of the CPC provides

that in an appeal against a decree for payment of

amount the appellant shall, within the time

permitted by the Appellate Court, deposit the

amount disputed in the appeal or furnish such

security in respect thereof as the Court may think

fit. Under Order XLI Rule 5(5) a deposit or

security, as abovesaid, is a condition precedent for

an order by the Appellate Court staying the

execution of the decree. A bare reading of the two

provisions referred to hereinabove, shows a

discretion having been conferred on the Appellate

Court to direct either deposit of the amount

disputed in the appeal or to permit such security in

respect thereof being furnished as the Appellate

Court may think fit. Needless to say that the

discretion is to be exercised judicially and not

arbitrarily depending on the facts and

circumstances of a given case. Ordinarily,

execution of a money decree is not stayed

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inasmuch as satisfaction of money decree does not

amount to irreparable injury and in the event of the

appeal being allowed, the remedy of restitution is

always available to the successful party. Still the

power is there, of course, a discretionary power

and is meant to be exercised in appropriate cases.”

To the same effect is the decision of this Court in B.P. Agarwal &

anr. vs. Dhanalakshmi Bank Ltd. & ors. [(2008) 3 SCC 397]

The High Court in this case failed to notice the provisions of sub-rule

(3) of Rule 1 of Order XLI.

The appellate court, indisputably, has the discretion to direct deposit

of such amount, as it may think fit, although the decreetal amount has not

been deposited in its entirety by the judgment debtor at the time of filing of

the appeal. But while granting stay of the execution of the decree, it must

take into consideration the facts and circumstances of the case before it. It

is not to act arbitrarily either way. If a stay is granted, sufficient cause must

be shown, which means that the materials on record were required to be

perused and reasons are to be assigned. Such reasons should be cogent and

adequate.

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The High Court, with respect, failed to notice that suit was one under

Order XXXVII of the Code. Whether it was maintainable or not may fall

for consideration in the appeal. Even assuming that the same was not

maintainable, the question which should have been posed by the High Court

was as to whether sufficient cause had been made out to reverse the decree

passed in favour of the appellant. Even a decree could have been passed

having regard to the defence raised by the respondent under Order XII Rule

6 of the Code. We, therefore, see no justification at all as to why an order of

stay of the nature was passed by the High Court.

12.Even if the said provision is not mandatory, the purpose for which

such a provision has been inserted should be taken into consideration. An

exceptional case has to be made out for stay of execution of a money decree.

The Parliamentary intent should have been given effect to. The High Court

has not said that any exceptional case has been made out. It did not arrive at

the conclusion that it would cause undue hardship to the respondent if the

ordinary rule to direct payment of the decreetal amount or a part of it and/or

directly through the judgment debtor to secure the payment of the decreetal

amount is granted. A strong case should be made out for passing an order

of stay of execution of the decree in its entirety.

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13.We, therefore, having regard to the facts and circumstances of this

case direct the respondent to deposit a sum of Rs.35 lakhs within a period of

four weeks from date. Respondent shall furnish adequate security for the

rest of the decreetal amount within the same period. Appellant shall be

entitled to withdraw a sum of Rs.30 lakhs out of the said deposited amount

without furnishing any security and the rest amount on furnishing security.

In the event the respondent fails to comply with the order, the decree shall

be executable at once.

14.The appeals are allowed with the aforementioned directions. No

costs.

……………….…..………….J.

[S.B. Sinha]

..………………..……………J.

[Cyriac Joseph]

New Delhi;

December 18, 2008

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