REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5401 OF 2009

M/s Oriental Kuries Ltd. represented by its 

Chairman P.D. Jose                   …Appellant

versus

Lissa & Ors.                   …Respondents

J U D G M E N T

INDU MALHOTRA, J.

1.The issue which has arisen for consideration in the present

Civil Appeal is with respect to the jural relationship between

a chit fund entity and the subscribers, created by a chitty

agreement; and whether it is a debt in prasenti or a promise

to discharge a contractual obligation.

2.The present Appeal arises out of a Chit Fund conducted by

the Appellant, a chit fund entity. The duration of the chit

1

fund   was   from   1978   to   1990.   The   Respondents   were

subscribers of the chit fund. During the subsistence of the

chit fund, the Respondents defaulted in the payment of 12

installments from 24.11.1981 to 24.11.1984.

2.1The   Appellant   –   chit   foreman   instituted   two   Suits

against   the   Respondent   –   subscribers   before   the

Subordinate   Judge,   Thrissur,   Kerala.   The   first   Suit

bearing O.S. No. 323/1984 was filed for recovery of 12

installments for the period 24.11.1981 to 24.11.1984;

and, the second Suit bearing O.S. No. 548/1987 was

filed for recovery of future subscriptions due under the

chit fund after 24.11.1984.

2.2The Subordinate Judge, Thrissur, Kerala decreed both

the Suits in favour of the Appellant – Company on

09.04.1990.

In   O.S.   No.   323/1984,   the   Respondents   were

directed to pay the Appellant – Company a sum of Rs.

40,915/­   with   Interest   @12%   on   the   sum   of   Rs.

34,800/­ from the date of filing the Suit till the date of

2

decree, and thereafter Interest @6% per annum from

the date of the decree till the date of realization.

In   O.S.   No.   548/1987,   the   Respondents   were

directed to pay the Appellant – Company a sum of Rs.

83,820.68/­   with   Interest   @12%   on   a   sum   of   Rs.

63,800/­ from the date of filing of the Suit till the date

of decree, and thereafter Interest @6% per annum from

the date of the decree till the date of realization.

2.3Aggrieved by the aforesaid Judgment and Decree dated

09.04.1990   passed   by   the   Subordinate   Judge,

Thrissur,   the   Respondents   herein  filed   two  Appeals

bearing A.S. No. 326/1992 and A.S. No. 346/1992

before the Single Judge of the Kerala High Court.

The   learned   Single   Judge   of   the   High   Court

dismissed both the Appeals filed by the Respondents

vide  a   common   Judgment   and   Order   dated

27.06.1994.

The Single Judge held that the Kerala Chitties

Act, 1975 does not apply to the Chit Fund in question,

3

since   the   same   was   started   from   Mangalore,

Karnataka. The Appellant being a trading company,

was exempted under Section 13(1)(e) of the Companies

Act,   1956   from   specifying   the   States   to   which   the

objects would extend in the Memorandum and Articles

of Association.

Reliance was placed by the Single Judge on the

Full Bench decision of the Kerala High Court in  P.K.

Achuthan   and   Anr.  v.  State   Bank   of   Travancore,

Calicut,

1

  wherein   it   was   held   that   a   chit   fund   is

essentially a debt in praesenti, but permitted to be paid

in installments. The facility of this debt is available to

the debtor so long as the installments are regularly

paid. The nature of the transactions under a chit fund

are essentially that of a debtor­creditor relationship.

It was noted that the judgment in  P.K. Achutan

(supra)  had been affirmed by the Supreme Court in

1 AIR 1975 Ker 47.

4

K.P. Subbarama Sastri and Ors. v. K.S. Raghavan and

Ors.

2

2.4Aggrieved by the common Judgment and Order dated

27.06.1994 passed by the learned Single Judge, the

Respondent filed two Second Appeals bearing AFA Nos.

84 of 1994 and 85 of 1994 before the Division Bench of

the Kerala High Court.

The Division Bench vide the impugned Judgment

and Order dated 15.01.2009, allowed AFA No. 84 of

1994, and dismissed AFA No. 85 of 1994.

The division bench noted that the decision of the

full bench in P.K. Achutan (supra) had been over­ruled

in Janardhana Mallan & Ors. v. Gangadharan & Ors.,

3

wherein a five­judge bench of the Kerala High Court

held   that   future   installments   payable   by   a   chit

subscriber are not a debt owed to the chit foreman,

and therefore, could not be recovered in case of default

in payment of an installment.

2 (1987) 2 SCC 424.

3 AIR 1983 Ker 178.

5

The   subsequent   larger   bench   decision   of   five

judges in Janardhana Mallan (supra) was evidently not

brought to the notice of the Supreme Court in  K.P.

Subbarama Sastri (supra). The decision in  Achutan’s

case would no longer hold the field, since it had been

over­ruled by the larger bench in Janardhana Mallan’s

case.

The Division Bench held that by entering into a

chitty agreement, a debt is not created at once by the

subscriber   in   respect   of   payment   of   all   future

installments,   as   the   chitty   variola   only   contains   a

promise to pay, which is not a promise to repay an

existing   debt,   but   only   to   pay   and   discharge   a

contractual obligation. The execution of the security

bond   is   to   ensure   fulfillment   of   the   terms   of   the

contract by the parties. If the subscriber fails to pay

future   installments   in   terms   of   the   contractual

obligations,   then   the   subscriber   would   become   a

defaulter, he would incur a debt to the foreman, and

6

would not be a liability to pay in future of an existing

liability.

On the facts of the case, the division bench held

that the Appellant – Company was entitled to recover

12 installments from the Respondents for the period

from   24.11.1981   to   24.11.1984.   However,   future

installments could not be recovered.

2.5Aggrieved by the judgment of the Division Bench, the

Appellant – chit fund company filed the present Special

Leave Petition. This Hon'ble Court  vide  Order dated

10.08.2009   granted   special   leave   to   appeal.   The

dispute between the parties got resolved during the

pendency of the present appeal.

This Court vide Order dated 13.11.2009 noted the

submission made by the Counsel for the Appellant that

several   suits   had   been   filed   by   the   Appellant   –

Company   against   the   subscribers,   which   had   been

dismissed on the basis of the impugned judgment. In

7

these circumstances, the present Appeal was pressed

for determination.

3.DISCUSSION AND ANALYSIS   

At the time when modern banking was not fully developed in

small towns and rural areas, chit fund institutions emerged

to cater to the financial needs of low­income households. A

conventional   chit   fund   is   an   old   indigenous   financial

institution  involving   periodic   subscriptions  by   a   group   of

persons. It is, in law, a contract between the subscribers and

the   foreman,   which   provides   that   the   subscribers   shall

subscribe a certain sum by way of regular installments for a

specified period of time. Each subscriber in his turn, as

determined   by   lot,   or   auction,   or   in   any   other   manner

specified, is entitled to the prize amount. The number of

subscribers in a chit fund would constitute the number of

installments, so that every subscriber is assured of receiving

the prize amount. As there is a mutuality of interest amongst

8

the subscribers to each chit fund, it constitutes a convenient

instrument which combines savings and borrowings.

The   duties   of   the   foreman   of   the   chit   fund   include

enrolling   subscribers,   and   drawing   up   the   terms   and

conditions of the scheme in the form of an agreement. For

these services, the foreman charges a commission, on which

a ceiling is fixed. 

Each   prized   subscriber   must   furnish   acceptable

security   against   the   remaining   installments,   so   as   to   be

eligible to receive the lumpsum payment. The security is to

be furnished by the subscriber directly to the foreman. In the

event of default by a subscriber to pay his installments on

the due date, the chit fund scheme may provide for forfeiture

of dividend, or levy of penal interest. 

4.A full bench of the Kerala High Court in P.K. Achutan (supra),

held that it is manifest that what actually transpires when a

prized subscriber is allowed to draw the kuri amount is the

grant of loan to him from the common fund in the hands of

9

the foreman with the concessional facility of effecting re­

payment in installments, which is subject to the stipulation

that the said concession is liable to be withdrawn in the

event of default being committed in payment of any of the

installments. It is a debt in  praesenti, but permitted to be

paid in installments, for the benefit of the debtor so long as

the   installments   are   regularly   paid.   This   being   the   true

nature of the, the stipulation for furnishing a security bond

which would enable the foreman to recover from the prized

subscriber, the whole of the balance amount due from him in

a lump sum when default occurs in payment of any of the

installments. Such a stipulation cannot be regarded as a

penalty clause. It is necessary for the foreman of a chit who

occupies a special relationship with all the subscribers of the

chit   fund,   which   would   justify   stringent   provisions   being

incorporated in the agreement for safeguarding the interest of

all   the   subscribers.   Without   punctual   payments   by   the

individual subscribers, the foreman will not be in a position

to discharge his obligations to the other subscribers. It is

10

therefore   necessary   that   the   foreman   should   reserve   to

himself   the  power   to  recover   in  a  lump   sum,   the  entire

balance amount due in respect of future installments, on a

default   being   committed   by   a   prized   subscriber.   In   the

context of the special features and incidents of chit fund

transactions, the incorporation of a stipulation in the chitty

hypothecation   bond,   cannot   be   regarded   to   be

unconscionable or penal in nature.

5.In  Janardhana   Mallan  (supra),   a   five­judge   bench   of   the

Kerala High Court overruled the decision in  P.K. Achutan

(supra), and held that it would not be possible to say that on

entering into the chitty agreement a debt is incurred by the

subscriber for the amount of all the future installments, and

in   respect   of   such   amount   there   is   a   debtor   –   creditor

relationship. The chitty variola embodies a promise to pay on

future dates. It is not a promise to repay an existing debt,

but   in   discharge   of   a   contractual   obligation.   The   prize

11

amount is not received as a loan, but by virtue of the terms

of the contract between the parties.

6.The Chits Funds Act, 1982 (hereinafter referred to as “the

1982 Act”) was enacted by Parliament, and came into force

on 19.08.1982. The issue of the applicability of the 1982 Act

to  the   State   of   Kerala   was   considered   by   a   Constitution

Bench   of   this   Court   in  State   of   Kerala   and   Ors.  v.  Mar

Appraem   Kuri   Company   Ltd.   and   Ors.

4

  The   Constitution

Bench held that on the enactment of the Chit Funds Act,

1982 which covered the entire field of “chits” under Entry 7

of List III of the Constitution, the Kerala Chitties Act, 1975

stood impliedly repealed. As a consequence, the Central Act

became   applicable   forthwith  in  the   State   of   Kerala,   even

though   the   Kerala   legislature   notified   the   1982   Act   on

30.04.2012.

4 (2012) 7 SCC 106.

12

7.The constitutional validity of the Chit Funds Act, 1982 was

challenged before this Court in Shriram Chits & Investment

(P.) Ltd.  v. Union of India & Ors.

5

 The challenge to the vires of

the various provisions under the 1982 Act was repelled. This

Court held that all the provisions under the 1982 Act are

relevant   and   material   to   protect   the   interest   of   the

subscribers. The three­judge bench held that :

“15. We were referred to the decision of this Court in

K.P. Subbarama Sastri and Ors. v. K.S. Raghavan

and   Ors.   :   [1987]2SCR767  wherein   a   contract

providing for payment of money in installments and

stipulating that on default in payment of any of the

installments   all   the   future   installments   shall   be

payable at a time with interest was held not penal in

nature   in   the   case   of   kuri   transaction   under   the

Kerala   Chitties   Act,   1975.  While   upholding   the

transaction   a   Bench   of   this   Court   approved   the

decision   of   the   earlier   Full   Bench   decision   of   the

Kerala High Court in the case P.K. Achuthan (supra)

wherein the Kerala High Court had upheld such a

transaction and held it, to be of not a penal nature. In

this   context   Eradi,   J.   (as   His   Lordship   then   was)

speaking   for   the   Full   Bench   observed   that  a

subscriber truly and really becomes a debtor for the

prized amount paid to him. It will be noticed that the

later Full Bench decision of the Kerala High Court in

Janardhana Mallan and Ors. (supra) was not brought

to the notice of this Court and the Court was referred

to the over­ruled decision of the Kerala High Court.

The fact remains that the question involved before us

as to the true nature of transaction for the purpose of

5 AIR 1993 SC 2063.

13

finding out the relevant entry in the Constitution into

which it may fall, was not involved in that case.

16.  It   appears   to   us,   but   for   the   discordant   note

struck by the other Full Bench of the Kerala High

Court in the aforesaid case of P.K. Achuthan (Supra),

the consistent view of all the High Courts has been

that it is not a moneylending transaction and that

there is no relationship of debtor and creditor for the

purpose   of   it   being   treated   as   a   money   lending

transaction.”

(emphasis supplied)

The reference made to the judgment in  P.K. Achutan

(supra) and Janardhana Mallan (supra) was in passing, and

this Court did not either affirm, or reject the ratio laid down

in either of these cases.

8.Where   a   contract   provides   for   payment   of   money   in

installments, and contains a stipulation that on default being

committed in paying any of the installments, the whole sum

shall become payable at once, such a stipulation would not

be in the nature of a penalty.

9.The   division   bench   in   the   impugned   Judgment   dated

15.01.2009, held that by entering into a chitty agreement, a

14

debt is not created at once by the subscriber with respect to

the   amount   of   all   the   future   installments.   The   chitty

agreement   embodies   a   promise   to   pay   and   discharge   a

contractual obligation, and not a promise to repay an existing

debt.

10.We do not agree with the view expressed by the division

bench. When a prized subscriber is allowed to draw the chit

amount, which is in the nature of a grant of a loan to him

from the common fund in the hands of the foreman, with the

concessional facility of effecting re­payment in installments;

this is subject to the stipulation that the concession is liable

to be withdrawn in the event of default being committed in

payment of any of the installments. 

The chit subscriber at the time of subscription, incurs a

debt which is payable in installments. If a subscriber is

permitted   to   withdraw   the   collected   sum   on   his   turn,

without being bound to pay the future installments, it would

15

jeopardize  the  interest  of  all  other  subscribers,  and  the

entire mechanism of the chit fund system would collapse.

11.A perusal of the provisions of Chapter V of the 1982 Act

makes it clear that if a prized subscriber defaults in making

payment of an installment, the chit foreman has the right to

recover the amount covering all future subscriptions from the

defaulting subscriber as a consolidated amount.

Section 32 of the 1982 Act empowers the foreman to recover

the   consolidated   payment   of   all   future   subscriptions

forthwith in the case of a default. 

Chapter V of the Chit Funds Act, 1982 prescribes the rights

and duties of prized subscribers. Section 31 to 33 in Chapter

V read as follows :

“31.   Prized   subscriber   to   furnish   security.—   Every

prized subscriber shall, if he has not offered to deduct

the amount of all future subscriptions from the prize

amount   due   to   him,   furnish,   and   a   foreman   shall

take, sufficient security for the due payment of all

future subscriptions and, if the foreman is a prized

subscriber, he shall give security for the due payment

of all the future subscriptions to the satisfaction of the

Registrar.

16

32. Prized subscriber to pay subscriptions regularly.

— Every prized subscriber shall pay his subscriptions

regularly on the dates and times and at the place

mentioned in the chit agreement and, on his failure to

do   so,   he   shall   be   liable   to   make   a   consolidated

payment of all the future subscriptions forthwith.

33.   Foreman   to   demand   future   subscriptions   by

written notice.—  A foreman shall not be entitled to

claim   a   consolidated   payment   from   a   defaulting

prized subscriber under Section 32 unless he makes

a demand to that effect in writing.

(2) Where a dispute is raised under this Act by a

foreman   for   a   consolidated   payment   of   future

subscriptions from a defaulting prized subscriber and

if the subscriber pays to the foreman on or before the

date to which the dispute is posted for hearing the

arrears of subscriptions till that date together with

the interest thereon at the rate provided for in the chit

agreement and the cost of adjudication of the dispute,

the   Registrar   or   his   nominee   hearing   the   dispute

shall, notwithstanding any contract to the contrary,

make an order directing the subscriber to pay to the

foreman   the   future   subscriptions   on   or   before   the

dates on which they fall due, and that, in case of any

default   of   such   payments   by   the   subscriber,   the

foreman shall be at liberty to realise, in execution of

that   order,   all   future   subscriptions   and   interest

together with the costs, if any, less the amount, if

any,   already   paid   by   the   subscriber   in   respect

thereof:

Provided that if any such dispute is on a promissory

note, no order shall be passed under this sub­section

unless such promissory note expressly states that the

amount due under the promissory note is towards the

payment of subscriptions to the chit.

(3) Any person who holds any interest in the property

furnished as security or part thereof, shall be entitled

to make the payment under sub­section (2).

(4) All consolidated payments of future subscriptions

realised by a foreman shall be deposited by him in an

approved   bank   mentioned   in   the   chit   agreement

17

before the date of the succeeding instalment and the

amount so deposited shall not be withdrawn except

for payment of future subscriptions.

(5) Where any property is obtained as security in lieu

of the consolidated payment of future subscriptions, it

shall remain as security for the due payment of future

subscriptions.”

(emphasis supplied)

12.The object is to empower the foreman to recover the amount

in a lump sum from a defaulting subscriber, so as to secure

the interest of the other subscribers, and ensure smooth

functioning of the Chit Fund. Such a provision would not

amount to a penalty.

13.The relationship between the foreman and the subscribers in

a chit fund transaction is of such a nature that there is a

necessity and justification for making stringent provisions to

safeguard   the   interest   of   the   other   subscribers,   and   the

foreman. If a prized subscriber defaults in payment of his

subscriptions,   the   foreman   will   be   obliged   to   obtain   the

equivalent   amount   from   other   sources,   to   meet   the

obligations   for   payment   of   the   chit   amount   to   the   other

18

members,   who   prize   the   chit   on   subsequent   draws.   For

raising such an amount, the foreman may be required to pay

high rates of interest.

14.The stipulation of empowering the foreman to recover the

entire balance amount in a lump sum, in the event of default

being   committed   by   a   prized   subscriber,   is   to ensure

punctual payment by each of the individual subscribers of

the chit fund. Without punctual payments, the system would

become unworkable, and the foreman would not be in a

position to discharge his obligations to the other members of

the chit fund.

15.In view of the aforesaid discussion, the relationship between

a   chit   subscriber   and   the   chit   foreman   is   a   contractual

obligation, which creates a debt on the day of subscription.

On default taking place, the foreman is entitled to recover the

consolidated   amount   of   future   subscriptions   from   the

defaulting subscriber in a lump sum.

19

16.The impugned judgment dated 15.01.2009 passed by the

Division Bench of the High Court in AFA No. 85 of 1994 is set

aside. The Civil Appeal is allowed in the aforesaid terms. All

pending Applications, if any, are accordingly disposed of.

Ordered accordingly.

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

(INDU MALHOTRA)

.…...............………………J.

(SANJIV KHANNA)

New Delhi,

November 6, 2019.

20