REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION 

CIVIL APPEAL NOS. 5819­5822  OF 2021

[Arising out of SLP(C) Nos. 2779­2782 of 2019]

RAJENDRA BAJORIA AND OTHERS        ...APPELLANT(S)

VERSUS

HEMANT KUMAR JALAN

AND OTHERS    ...RESPONDENT(S)

J U D G M E N T

B.R. GAVAI, J.

1.Leave granted.

2.These appeals challenge the judgment and order passed

by the Division Bench of the High Court of Calcutta dated 14

th

September 2018, thereby allowing the appeals being APO Nos.

491   and   520   of   2017   filed   by   the   respondents­defendants,

challenging the order passed by the Single Judge of the High

Court of Calcutta dated 22

nd

  September 2017.   Vide the said

order   dated   22

nd

  September   2017,   the   Single   Judge   had

1

dismissed G.A. Nos.1688 and 1571 of 2017 filed by the original

defendants,   seeking   dismissal   of   the   suit,   alternatively   for

rejection of the plaint as well as for revocation of the leave

granted under Clause 12 of the Letters Patent in the instant

suit being C.S. No.79 of 2017.

3.A   partnership   firm   namely   ‘Soorajmull   Nagarmull’

(hereinafter   referred   to   as,   ‘the   partnership   firm’)   was

constituted under a Deed of Partnership dated 6

th

  December

1943.   Baijnath   Jalan,   Mohanlal   Jalan,   Babulal   Jalan,

Sewbhagwan   Jalan,   Keshabdeo   Jalan,   Nandkishore   Jalan,

Deokinandan Jalan, Chiranjilal Bajoria and Kishorilal Jalan

were the partners in the partnership firm.  It is not in dispute

that none of the partners are alive.  Plaintiff Nos. 1, 2 and 3 are

the sons of Late Chiranjilal Bajoria, who died on 31

st

 December

1981.  Plaintiff Nos. 4 and 5 are the sons of Late Deokinandan

Jalan, who died on 12

th

 July 1997.  Plaintiff No. 6 is the son of

Late   Mohanlal   Jalan,   who   died   on   1

st

  May   1982.     The

defendants are the legal heirs of the other original partners in

the partnership firm.

2

4.A civil suit being C.S. No. 79 of 2017 came to be filed by

the plaintiffs before the Calcutta High Court seeking, inter alia,

the following reliefs:­

“(a) Decree for declaration that the plaintiffs

along with the defendants are entitled

to the assets and properties of the firm

"Soorajmull Nagarmull" as the heirs of

the   original   partners   of   the

reconstituted   firm   under   the

partnership deed dated 6

th

  December,

1943, in the share of the said original

partners as mentioned in paragraph 3

above; 

(b) Decree for declaration that the plaintiffs

along   with   the   defendants   are

consequently entitled to represent the

firm   in   all   proceedings   before   the

concerned   authorities   of   the   State   of

Bihar   for   the   acquisition   of   its

Bhagalpur land; 

(c) Decree   for   perpetual   injunction

restraining the defendant No.1 or any of

the   other   defendants   from   in   any

manner   representing   or   holding

themselves   out   to   be   the   authorised

representative   of   the   firm   or   the

repository of all its authority, moneys

assets and properties or from seeking to

represent the firm in its dealings and

transactions   in   respect   of   any   of   its

assets   and   properties   including   the

acquisition   proceeding   of   the   firm's

Bhagalpur land or from receiving any

monies on behalf of the firm, whether

3

on   account   of   compensation   for   its

Bhagalpur land or otherwise; 

(d) Decree   for   mandatory   injunction

directing   the   defendant   No.   1   to

disclose   full   particulars   of   all   assets

and   properties   of   the   firm,   full

particulars   of   all   its   dealings   and

transactions including any dealing or

transaction   concerning   any   asset   or

property of the firm, and full accounts

of   the   firm   for   the   purpose   of   its

dissolution;

(e) Decree for the dissolution of the firm

Soorajmull   Nagarmull   and   for   the

winding up of its affairs upon realising

the assets and properties of the firm,

collecting all moneys due to the firm,

applying the same in paying the debts

of the firm, if any, in paying the capital

contributed   by   any   partner   and

thereafter   by   dividing   the   residue

amongst   the   heirs   of   the   original

partners in the shares to which they

were entitled to the profits of the firm in

terms of the Partnership Deed dated 6

th

December, 1943."

5.In   the   said   suit,   the   defendants   filed   two   applications

being G.A. Nos. 1688 and 1571 of 2017,   inter alia, seeking

dismissal of the suit, or in the alternative, rejection of the plaint

on the ground that the plaint does not disclose any cause of

action, and the relief as claimed in the plaint could not be

granted.  It was also urged on behalf of the defendants that the

4

suit was filed beyond the period of limitation, and as such, was

also liable to be rejected on the said ground.  The Single Judge

vide judgment and order dated 22

nd

 September 2017, dismissed

the said applications. Insofar as the ground with regard to

limitation is concerned, the Single Judge found that the issue of

limitation was a mixed question of fact and law and did not

consider the prayer of the defendants on that ground.   Being

aggrieved thereby, the original defendants filed appeals being

APO Nos. 491 and 520 of 2017 before the Division Bench of the

High Court.   The Division Bench of the High Court by the

impugned judgment and order dated 14

th

 September 2018 held

that the reliefs, as claimed in the plaint, could not be granted,

and therefore, while allowing the appeals, rejected the plaint

being C.S. No. 79 of 2017.   It, however, observed that, as

provided under Order VII Rule 13 of the Civil Procedure Code

(hereinafter referred to as the “CPC”), the order of rejection of

the plaint shall not of its own force preclude the plaintiffs from

presenting a fresh plaint in respect of the same cause of action.

Being aggrieved thereby, the present appeals.

5

6.We have heard Shri Gopal Jain, learned Senior Counsel

appearing on behalf of the appellants, Dr. A.M. Singhvi, learned

Senior Counsel appearing on behalf of the respondent No.1, and

Shri   K.V.   Viswanathan   and   Shri   Gopal   Sankaranarayanan,

learned Senior Counsel appearing on behalf of the respondent

Nos. 2, 3, 7 to 9, 11, 12 and 16 to 21.

7.Shri  Gopal   Jain,   learned   Senior   Counsel  appearing  on

behalf of the appellants, submitted that the Division Bench of

the High Court of Calcutta has grossly erred in allowing the

appeals and reversing the well­reasoned judgment and order

passed by the Single Judge of the High Court of Calcutta.  Shri

Jain   submitted   that   the   Single   Judge,   after   reading   the

averments in the plaint, had rightly come to the conclusion that

the plaint discloses cause of action, and as such, could not be

rejected under Order VII Rule 11 of CPC.  He submitted that the

Division   Bench,   in   the   impugned   judgment   and   order,   has

almost conducted a mini­trial to find out as to whether the relief

as claimed in the plaint could be granted or not. He submitted

that such an exercise is impermissible while considering an

6

application under Order VII Rule 11 of CPC.  The learned Senior

Counsel, relying on the judgment of this Court in the case of

Dahiben   v.   Arvindbhai   Kalyanji   Bhanusali   (Gajra)   Dead

Through Legal Representatives and Others

1

, submitted that

the power conferred on the court to terminate a civil action is a

drastic   one.   He   submitted   that   such   a   power   cannot   be

routinely exercised. The learned Senior Counsel submitted that

for finding out as to whether the cause of action exists or not, it

is necessary to read the averments made in the plaint in their

entirety and not in piecemeal.  Shri Jain, therefore, submitted

that the impugned judgment and order is not sustainable and is

liable to be set aside.

8.Dr. Singhvi, learned Senior Counsel appearing on behalf of

the respondent No.1, submitted that if the averments made in

the plaint were read in juxtaposition with the provisions of

Sections 40, 42, 43, 44 and 48 of the Indian Partnership Act,

1932 (hereinafter referred to as “the said Act”) read with clauses

in the Partnership Deed dated 6

th

  December 1943, it would

1(2020) 7 SCC 366

7

reveal that none of the reliefs, as claimed in the plaint, could be

granted. He submitted that as per Section 40 of the said Act, a

firm can be dissolved only with the consent of all the partners

or in accordance with the contract between the partners.  He

submitted that, though under Section 42 of the said Act, a firm

could be dissolved on the death of a partner, however, this is

subjected to a contract between the partners.   He submitted

that, a perusal of clause 4 of the Partnership Deed dated 6

th

December 1943 would show that it specifically provides that

upon the death of any partner, the partnership shall not be

automatically dissolved.  As such, the submission in that regard

is without merit.  He submitted that Section 44 of the said Act

provides that the dissolution of the firm could be maintained on

the ground specified therein, only if the suit is at the instance of

the partners.  He submitted that admittedly the plaintiffs were

not the partners, and as such, the suit at their instance was not

tenable. The learned Senior Counsel relies on the judgments of

this Court in the cases of T. Arivandandam v. T.V. Satyapal

8

and   Another

2

 and  Pearlite   Liners   (P)   Ltd.   v.   Manorama

Sirsi

3

,  in  support  of  his  submission,  that  if  the  reliefs,  as

sought in the plaint, cannot be granted, then the only option

available to the Court is to reject the plaint.

9.Shri   Viswanathan   and   Shri   Gopal   Sankaranarayanan,

learned Senior Counsel appearing on behalf of respondent Nos.

2,   3,   7   to   9,   11,   12   and   16   to   21,   also   made   similar

submissions.

10.It will be relevant to refer to Sections 40, 42, 43 and 44 of

the said Act:­

“40. Dissolution by agreement.—A firm may

be   dissolved   with   the   consent   of   all   the

partners   or   in   accordance   with   a   contract

between the partners.

41. …….

42. Dissolution on the happening of certain

contingencies.—Subject to contract between

the partners a firm is dissolved—

(a) if constituted for a fixed term, by the

expiry of the term;

(b) if   constituted   to   carry   out   one   or

more adventures or undertakings, by

the completion thereof;

2(1977) 4 SCC 467

3(2004) 3 SCC 172

9

(c) by the death of a partner; and

(d) by the adjudication of a partner as an

insolvent.

43. Dissolution by notice of partnership at

will.—Where   the   partnership   is   at   will,   the

firm may be dissolved by any partner giving

notice in writing to all the other partners of his

intention to dissolve the firm.

(2) The firm is dissolved as from the date

mentioned   in   the   notice   as   the   date   of

dissolution or, if no date is so mentioned, as

from   the   date   of   the   communication   of   the

notice.

44. Dissolution by the Court.—At the suit of

a partner, the Court may dissolve a firm on

any of following grounds, namely:—

(a) that   a   partner   has   become   of

unsound mind, in which case the suit

may be brought as well by the next

friend of the partner who has become

of   unsound   mind   as   by   any   other

partner;

(b) that a partner, other than the partner

suing,   has   become   in   any   way

permanently incapable of performing

his duties as partner;

(c) that a partner, other than the partner

suing, is guilty of conduct which is

likely   to   affect   prejudicially   the

carrying on of the business, regard

being   had   to   the   nature   of   the

business;

(d) that a partner, other than the partner

suing,   willfully   or   persistently

10

commits   breach   of   agreements

relating   to   the   management   of   the

affairs of the firm or the conduct of

its   business,   or   otherwise   so

conducts himself in matters relating

to   the   business   that   it   is   not

reasonably practicable for the other

partners to carry on the business in

partnership with him;

(e) that   a   partner,   other   than   the

partner,   suing,   has   in   any   way

transferred the whole of his interest

in the firm to a third party, or has

allowed   his   share   to   be   charged

under the provisions of Rule 49 of

Order XXI of the First Schedule to the

Code of Civil Procedure, 1908 (5 of

1908), or has allowed it to be sold in

the   recovery   of   arrears   of   land

revenue or of any dues recoverable as

arrears of land revenue due by the

partner;

(f) that the business of the firm cannot

be carried on save at a loss; or

(g) on any other ground which renders it

just   and   equitable   that   the   firm

should be dissolved.”

11.It will also be relevant to refer to Clauses 4, 6 and 7 of the

Partnership Deed dated 6

th

 December 1943:

“4. That upon the death of any partner the

partnership   shall   not   be   automatically

dissolved   but   the   surviving   partners   may

admit   the   legal   representative   of   the

11

deceased   unto   the   partnership   by   mutual

consent.

5. ……

6.   In   case   of   death   of   any   partner   or

retirement   during   the   continuance   of   the

partnership shall be deemed to exist only

upto to the end of the accounting period of

the   year   during   which   the   death   or

retirement   occurs   and   the   estate   of   the

deceased partner or the retiring partner shall

be entitled to receive and be responsible for

all profits and losses of the partnership up to

the end of the accounting period as the case

may be. 

7. This Indenture further witnesseth that the

said parties hereto hereby mutually covenant

and agree that they will carry on the said

business   in   partnership   until   dissolution

under and in accordance with the provisions

and   stipulation   hereinabefore   stated   or

contained in the said Indenture dated the 1

st

day of September, 1938 so far as the same

respectively are now subsisting and capable

of taking and are applicable to the altered

circumstances   hereinbefore   appearing   And

any   dispute   in   relation   to   the   said

partnership shall be decided by Arbitration

according   to   the   provisions   of   the   Indian

Arbitration and for that purpose each of the

disputing   parties   may   nominate   one

Arbitrator   Provided.   However   that   none   of

the   parties   hereto   shall   at   any   time   be

entitled to apply to any Court of law for the

dissolution   of   the   partnership   or   for

appointment   of   a   Receiver   over   the

partnership or! any portion of its assets.”

12

12.From the perusal of the plaint, it could be gathered that

the case of the plaintiffs is that in spite of demise of the three

original partners of the partnership firm, through whom the

plaintiffs were claiming, the defendants have been carrying on

the business of the partnership firm.  It is their case that the

accounts of the partnership firm have not been finalized and

that the share of the profits of the partnership firm has not

been paid to them.  It is also the case of the plaintiffs that the

defendants are seeking to represent the partnership firm to the

exclusion of the plaintiffs and that the defendants are siphoning

off funds of the partnership firm.  It is their case that they along

with the defendants are entitled to the assets and properties of

the partnership firm as legal heirs of the original partners of the

partnership   firm,   reconstituted   under   the   Partnership   Deed

dated 6

th

 December 1943.

13.No doubt that, it is rightly contended on behalf of the

plaintiffs that, only on the basis of the averments made in the

plaint, it could be ascertained as to whether a cause of action is

13

made out or not.  It is equally true that for finding out the same,

the entire pleadings in the plaint will have to be read and that

too, at their face value.  At this stage, the defence taken by the

defendants cannot be looked into.  

14.We may gainfully refer to the observations of this Court in

the case of T. Arivandandam v. T.V. Satyapal and Another

(supra):

“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

14

answer to irresponsible law suits. The trial

courts   would   insist   imperatively   on

examining the party at the first hearing so

that bogus litigation can be shot down at the

earliest   stage.   The   Penal   Code   is   also

resourceful enough to meet such men, (Cr.

XI) and must be triggered against them. In

this   case,   the   learned   Judge   to   his   cost

realised   what   George   Bernard   Shaw

remarked on the assassination of Mahatma

Gandhi:

“It is dangerous to be too good.”

[emphasis supplied]

15.It could thus be seen that this Court has held that reading

of the averments made in the plaint should not only be formal

but also meaningful.  It has been held that if clever drafting has

created the illusion of a cause of action, and a meaningful

reading thereof would show that the pleadings are manifestly

vexatious and meritless, in the sense of not disclosing a clear

right to sue, then the court should exercise its power under

Order VII Rule 11 of CPC.  It has been held that such a suit has

to be nipped in the bud at the first hearing itself.  

15

16.It   will   also   be   apposite   to   refer   to   the   following

observations of this Court in the case of  Pearlite Liners (P)

Ltd. (supra):

“10. The question arises as to whether in the

background of the facts already stated, such

reliefs can be granted to the plaintiff. Unless

there   is   a   term   to   the   contrary   in   the

contract   of   service,   a   transfer   order   is   a

normal incidence of service. Further, it is to

be considered that if the plaintiff does not

comply   with   the   transfer   order,   it   may

ultimately   lead   to   termination   of   service.

Therefore,   a   declaration   that   the   transfer

order is illegal and void, in fact amounts to

imposing the plaintiff on the defendant in

spite of the fact that the plaintiff allegedly

does not obey order of her superiors in the

management   of   the   defendant   Company.

Such a relief cannot be granted. Next relief

sought in the plaint is for a declaration that

she   continues   to   be   in   service   of   the

defendant   Company.   Such   a   declaration

again   amounts   to   enforcing   a   contract   of

personal service which is barred under the

law. The third relief sought by the plaintiff is

a   permanent   injunction   to   restrain   the

defendant from holding an enquiry against

her.   If   the   management   feels   that   the

plaintiff is not complying with its directions

it has a right to decide to hold an enquiry

against   her.   The   management   cannot   be

restrained from exercising its discretion in

this behalf. Ultimately, this relief, if granted,

would   indirectly   mean   that   the   court   is

16

assisting the plaintiff in continuing with her

employment   with  the   defendant  Company,

which is nothing but enforcing a contract of

personal service. Thus, none of the reliefs

sought in the plaint can be granted to the

plaintiff under the law. The question then

arises as to whether such a suit should be

allowed to continue and go for trial. The

answer in our view is clear, that is, such a

suit   should   be   thrown   out   at   the

threshold.   Why   should   a   suit   which   is

bound   to   be   dismissed   for   want   of

jurisdiction of a court to grant the reliefs

prayed for, be tried at all? Accordingly, we

hold that the trial court was absolutely right

in   rejecting   the   plaint   and   the   lower

appellate court rightly affirmed the decision

of the trial court in this behalf. The High

Court  was  clearly  in error  in passing  the

impugned judgment whereby the suit was

restored and remanded to the trial court for

being decided on merits. The judgment of the

High   Court   is   hereby   set   aside   and   the

judgments of the courts below, that is, the

trial court and the lower appellate court are

restored.   The   plaint   in   the   suit   stands

rejected.” 

[emphasis supplied]

17.It could thus be seen that the court has to find out as to

whether in the background of the facts, the relief, as claimed in

the plaint, can be granted to the plaintiff.  It has been held that

if the court finds that none of the reliefs sought in the plaint

17

can be granted to the plaintiff under the law, the question then

arises is as to whether such a suit is to be allowed to continue

and go for trial.   This Court answered the said question by

holding that such a suit should be thrown out at the threshold.

This Court, therefore, upheld the order passed by the trial court

of rejecting the suit and that of the appellate court, thereby

affirming the decision of the trial court.  This Court set aside

the order passed by the High Court, wherein the High Court

had set aside the concurrent orders of the trial court and the

appellate court and had restored and remanded the suit for

trial to the trial court.

18.Therefore, the question that will have to be considered is

as   to   whether   the   reliefs   as   claimed   in   the   plaint   by   the

plaintiffs could be granted or not.  We do not propose to do that

exercise, inasmuch as the Division Bench of the High Court has

elaborately considered the issue as to whether, applying the

provisions of the said Act read with the aforesaid clauses in the

Partnership Deed, the reliefs, as claimed in the plaint, could be

18

granted or not.   The relevant discussion by the High Court

reads thus:

“(31) Let us take the prayers one by one. The

first   prayer   is   for   a   declaration   that   the

plaintiffs and the defendants are entitled to

the assets and properties of the said firm as

the legal heirs of the original partners. It is

trite   law   that   the   partners   of   a   firm   are

entitled only to the profits of the firm and

upon dissolution of the firm they are entitled

to the surplus of the sale proceeds of the

assets and properties of the firm, if any, after

meeting   the   liabilities   of   the   firm,   in   the

share agreed upon in the partnership deed. 

The partners do not have any right, title or

interest   in   respect   of   the   assets   and

properties of a firm so long as the firm is

carrying on business. Hence, the plaintiffs as

legal heirs of some of the original partners

cannot maintain any claim in respect of the

assets and properties of the said firm. Their

prayer for declaration of co­ownership of the

assets and properties of the said firm is not

maintainable in law. 

The   second   prayer   in   the   plaint   is   for   a

declaration that the plaintiffs along with the

defendants are entitled to represent the firm

in   all   proceedings   before   the   concerned

authorities   of   the   State   of   Bihar   for   the

acquisition   of   its   Bhagalpur   land.   The

framing of this prayer shows that this is a

consequential relief claimed by the plaintiffs

which can only be granted if the first prayer

is allowed. Since, in our opinion, prayer (a) of

the plaint cannot be granted in law, prayer

19

(b) also cannot be granted. Prayer (c) is also

a consequential relief. Only if the plaintiffs

were entitled to claim prayer (a), they could

claim prayer (c). We are not on whether or

not the plaintiffs will succeed in obtaining

prayer (a). According to us, the plaintiffs are

not even entitled to pray for the first relief

indicated   above   as   the   same   cannot   be

granted   under   the   law   of   the   land.

Consequently,   prayer   (c)   also   cannot   be

granted. 

Prayers (d) and (e) both pertain to dissolution

of   the   firm.   Prayer   (e)   is   for   a   decree   of

dissolution and for winding up of the affairs

of the firm. Prayer (d) is for full accounts of

the firm for the purpose of its dissolution

(emphasis is ours). However, it is settled law

that only the partners of a firm can seek

dissolution   of   the   firm.   Admittedly,   the

plaintiffs are not partners of the said firm.

Sec. 39 of the Partnership Act provides that

the   dissolution   of   partnership   between   all

the   partners   of   a   firm   is   called   'the

dissolution of the firm'. Sec. 40 provides that

a firm may be dissolved with the consent of

all   the   partners   or   in   accordance   with   a

contract   between   the   partners.   Sec.   41

provides   for   compulsory   dissolution   of   a

firm. Sec. 42 stipulates that happening of

certain contingencies will cause dissolution

of   a   firm   but   this   is   subject   to   contract

between the partners. A partnership­at­will

may   be   dissolved   by   any   partner   giving

notice in writing to the other partners of his

intention to dissolve the firm, as provided in

Sec. 43 of the Act. Sec. 44 empowers the

Court   to   dissolve   a   firm   on   the   grounds

mentioned therein on a suit of a partner. 

20

Thus, it is clear that it is only a partner of a

firm who can seek dissolution of the firm.

The dissolution of a firm cannot be ordered

by   the   court   at   the   instance   of   a   non­

partner. Hence, the plaintiffs are not entitled

to   claim   dissolution   of   the   said   firm.

Consequently, they are also not entitled to

pray   for   accounts   for   the   purpose   of

dissolution of the firm.

(32) What should the Court do if it finds that

even taking the averments in the plaint at

face value, not one of the reliefs claimed in

the plaint can be granted? Should the Court

send the parties to trial? We think not. It will

be an exercise in futility. It will be a waste of

time,   money   and   energy   for   both   the

plaintiffs   and   the   defendants   as   well   as

unnecessary consumption of Court's time. It

will not be fair to compel the defendants to

go through the ordinarily long drawn process

of trial of a suit at huge expense, not to

speak of the anxiety and un­peace of mind

caused   by   a   litigation   hanging   over   one's

head like the Damocles's sword. No purpose

will be served by allowing the suit to proceed

to trial since the prayers as framed cannot

be allowed on the basis of the pleadings in

the plaint. The plaintiffs have not prayed for

leave to amend the plaint. When the court is

of the view just by reading the plaint alone

and assuming the averments made in the

plaint to be correct that none of the reliefs

claimed   can   be   granted   in   law   since   the

plaintiffs   are   not   entitled   to   claim   such

reliefs, the Court should reject the plaint as

disclosing   no   cause   of   action.   The   reliefs

claimed in a plaint flow from and are the

culmination of the cause of action pleaded in

21

the plaint. The cause of action pleaded and

the prayers made in a plaint are inextricably

intertwined. In the present case, the cause of

action pleaded and the reliefs claimed are

not recognized by the law of the land. Such a

suit   should   not   be   kept   alive   to   go   to

trial…..”

19.We are in complete agreement with the findings of the

High Court.  Insofar as the reliance placed by Shri Jain on the

judgment of this Court in the case of Dahiben (supra), to which

one of us (L. Nageswara Rao, J.) was a member, is concerned,

in our view, the said judgment rather than supporting the case

of the plaintiffs, would support the case of the defendants.

Paragraphs 23.3, 23.4, 23.5 and 23.6 in the case of Dahiben

(supra) read thus:

“23.3. The underlying object of Order 7 Rule

11(a) is that if in a suit, no cause of action is

disclosed, or the suit is barred by limitation

under Rule 11(d), the court would not permit

the   plaintiff   to   unnecessarily   protract   the

proceedings in the suit. In such a case, it

would be necessary to put an end to the

sham litigation, so that further judicial time

is not wasted.

22

23.4. In Azhar   Hussain  v. Rajiv

Gandhi [Azhar   Hussain v. Rajiv   Gandhi,

1986   Supp   SCC   315.   Followed

in Manvendrasinhji   Ranjitsinhji

Jadeja v. Vijaykunverba,   1998   SCC

OnLineGuj281   :   (1998)   2   GLH   823]   this

Court   held   that   the   whole   purpose   of

conferment of powers under this provision is

to   ensure   that   a   litigation   which   is

meaningless, and bound to prove abortive,

should   not   be   permitted   to  waste   judicial

time of the court, in the following words :

(SCC p. 324, para 12)

“12.   …   The   whole   purpose   of

conferment of such powers is to ensure

that a litigation which is meaningless, and

bound   to   prove   abortive   should   not   be

permitted to occupy the time of the court,

and exercise the mind of the respondent.

The sword of Damocles need not be kept

hanging   over   his   head   unnecessarily

without   point   or   purpose.   Even   in   an

ordinary civil litigation, the court readily

exercises the power to reject a plaint, if it

does not disclose any cause of action.”

23.5. The power conferred on the court to

terminate a civil action is, however, a drastic

one, and the conditions enumerated in Order

7 Rule 11 are required to be strictly adhered

to.

23

23.6. Under Order 7 Rule 11, a duty is cast

on the court to determine whether the plaint

discloses a cause of action by scrutinising

the   averments   in   the   plaint   [Liverpool   &

London   S.P.   &   I   Assn.   Ltd. v. M.V.   Sea

Success   I,   (2004)   9   SCC   512]   ,   read   in

conjunction with the documents relied upon,

or whether the suit is barred by any law.”

20.It could thus be seen that this Court has held that the

power conferred on the court to terminate a civil action is a

drastic one, and the conditions enumerated under Order VII

Rule 11 of CPC are required to be strictly adhered to.  However,

under Order VII Rule 11 of CPC, the duty is cast upon the court

to determine whether the plaint discloses a cause of action, by

scrutinizing the averments in the plaint, read in conjunction

with the documents relied upon, or whether the suit is barred

by any law.  This Court has held that the underlying object of

Order VII Rule 11 of CPC is that when a plaint does not disclose

a cause of action, the court would not permit the plaintiff to

unnecessarily protract the proceedings.  It has been held that

in such a case, it will be necessary to put an end to the sham

litigation so that further judicial time is not wasted.

24

21.We   are   in   agreement   with   the   Division   Bench   of   the

Calcutta High Court which, upon an elaborate scrutiny of the

averments made in the plaint, the reliefs claimed therein, the

provisions of the said Act and the clauses of the Partnership

Deed, came to the conclusion that the reliefs as sought in the

plaint, cannot be granted.  

22.The appeals are found to be without merit, and as such,

are   dismissed.     Pending   application(s),   if   any,   shall   stand

disposed of.  No costs.

…..…..….......................J.

    [L. NAGESWARA RAO]

      …….........................J.

[B.R. GAVAI]

NEW DELHI;

SEPTEMBER 21, 2021.

25