Cholamandalam
Investments & Finance Co. Pvt. Ltd. Vs. Radhika Syanthetics & Anr
[1996] INSC 75 (16
January 1996)
Ahmadi
A.M. (Cj) Ahmadi A.M. (Cj) Jeevan Reddy, B.P. (J) Ahmadi, Cji :
CITATION:
1996 AIR 1098 1996 SCC (2) 109 JT 1996 (1) 372 1996 SCALE (1)324
ACT:
HEAD NOTE:
WITH TRANSFER
PETITION NO.196 OF 1994 Radhika Synthetics and Anr. V.Cholamandalam Investments
& Finance Co. Pvt. Ltd. M/s. Cholamandlam
Investments & Finance (P) Ltd. with its registered office at Madras filed a
suit being C.S. No.1161/91, in the High Court of Madras against M/s Radhika
Synthetics Ltd. seeking a decree for a sum of Rs.65,82,850/- with interest
amounting to Rs.62,75,778/- on the allegation that the amount was due under a
hire purchase agreement dated 26th April, 1989 and a Supplemental Agreement
dated 1st June, 1989. The plaintiff further contends that it had earlier filed
C.S. No.716/90 in the High Court of Madras in which an Advocate Commissioner
was appointed to seize the machinery that were the subject matter of the agreement
and that thereafter on negotiation between the parties, two further
supplemental agreements, both dated 19th October, 1990, were executed and in
view of the supplemental agreements, C.S. No.716 of 1990 was withdrawn. The
present suit before the Madras High Court was filed as the defendant M/s Radhika
Synthetics Ltd., failed to pay the instalments from November, 1990 onwards. As
per the schedule annexed to the agreement dated 26th April, 1989, the machinery were to be supplied by M/s Primatex Machinery
Private Limited, Dombivli, Thane. M/s Radhika Synthetics Limited had certain
complaints about the machinery supplied to them. About that M/s. Cholamandlam
Investments & Finance (P) Ltd. contend in the suit that they were only the
financiers and were not concerned with any defect in the machinery supplied by
M/s Primatex Machinery Private Limited. In para 12 of the suit in the Madras
High Court, it is stated that the cause of action for the suit arose partly at Madras where the monies are due and
payable under the original agreement as well as the supplemental agreements.
M/s. Cholamandlam
Investments & Finance (P) Ltd. filed some interim applications presumably
under Order 38 Rule 5 of the Code of Civil Procedure for attachment before
judgment. It appears from the record that M/s Radhika Synthetics Limited filed
a counter affidavit in response to the application under Order 38 Rule 5 of the
Code of Civil Procedure. Copy of the counter affidavit is on record. The
objections to the application under Order 38 Rule 5 all relate to the
plaintiff's responsibility for supplying defective machinery. No objection
about the jurisdiction was taken therein.
Radhika
Synthetics Limited filed suit No.692 of 1992 in the High Court of Bombay
against M/s. Cholamandlam Investments & Finance (P) Ltd. for recovery of
Rs.2,56,00,000/- with interest holding them responsible for failure to commence
the production unit for which the hire purchase agreement between M/s Radhika
Synthetics Limited and M/s. Cholamandlam Investments & Finance (P) Ltd.
were executed. Coming to jurisdiction M/s Radhika Synthetics Limited in their
suit allege that M/s. Cholamandlam Investments & Finance (P) Ltd. had
agreed to install the machinery at the premises of M/s Radhika Synthetics
Limited at Bombay, that the defective machinery was supplied by the defendants
at Bombay, that the agreement was executed at Bombay, that the plaintiffs
suffered loss and damages at Bombay, and that all the material part of cause of
action has arisen at Bombay. M/s Radhika Synthetics further contend in their
suit that they have obtained leave under clause 12 of the Letters Patent from
the High Court of Bombay.
The
Transfer Petition filed by M/s. Cholamandlam Investments & Finance (P) Ltd.
was opposed by M/s. Radhika Synthetics and Anr. inter alia on the ground that
M/s. Cholamandlam Investments & Finance (P) Ltd. has an office in Bombay, that the entire documentation was
done at Bombay that the payments made by M/s Radhika
Synthetics Limited were made at Bombay and were received by M/s. Cholamandlam Investments & Finance (P)
Ltd. at Bombay, that the entire cause of action
arose at Bombay. In reply to this on behalf of the
M/s. Cholamandlam Investments & Finance (P) Ltd. it was stated in the
rejoinder that their office in Bombay is a small forwarding office, that the
hire purchase agreement was executed at Madras, that a few instalments were
also paid at Madras and that as per terms of the hire purchase agreement all
monies due and payable are to be paid at Madras.
The
copy of the hire purchase agreement dated 26th April, 1989 opens with the words
"Memorandum of Agreement made at Madras". Clause 20 of the agreement deals with jurisdiction which is as
under:- "20. Jurisdiction : This agreement has been accepted and executed
by the Company at MADRAS and it has been agreed to between the parties hereto
that all the covenants, terms and conditions hereof shall be observed and
performed at MADRAS and the Hirer specifically agrees and undertakes that it or
its representatives and agents shall institute any arbitration or other legal
proceedings only in MADRAS Courts, concerning this agreement and the Hired
Articles hereunder. It is further agreed between the parties hereto that only
MADRAS Courts shall have exclusive jurisdiction to try any arbitration or legal
proceedings or any suit in respect of any matter, claim or dispute arising out
of or in any way relating to this agreement in respect of the Hired
Articles." It is settled law that where two courts have jurisdiction to
adjudicate upon any dispute, the parties by a contract can submit to the
jurisdiction of one and exclude the jurisdiction of the other. In that view, it
appears that the parties are bound to submit to the jurisdiction of the High
Court of Madras.
The
supplemental agreements dated 19.10.1990 may have been signed on behalf of the
M/s Radhika Synthetics Limited at Bombay as appears from their letter dated 18.4.1991, but they purport to have
been made at Madras. Both the supplemental agreements
have a clause that all terms and conditions covered by the original hire
purchase agreement will continue to be in force.
Apparently,
at best both the High Court of Madras and the High Court of Bombay can be said
to have jurisdiction over the subject-matter of the dispute although by virtue
of clause 20 of the agreement the parties submitted to the jurisdiction of Madras and are bound by that clause. The
supplemental agreements have not totally superseded the original agreement and
therefore the question whether they were executed at Bombay or Madras as they purport to be loses significance. So far as the
High Court of Bombay is concerned, the leave granted under clause 12 of the
Letters Patent cannot exclude the jurisdiction of the High Court of Madras,
particularly, in view of the agreement between the parties. Besides the suit at
Madras was first in point of time and in
that suit also, in the counter, the first respondent raised the contention that
they had suffered damage to the tune of Rs.2.16 crores. The suit at Bombay was filed almost six months after
the institution of the Madras suit and that is why it is
described as a counterblast. The issues arising in both the suits are likely to
be common in many respects. Two courses are open
(i) to
transfer the Bombay suit to Madras to be tried along with the latter;
or
(ii) to
stay the Bombay suit under Section 10 of the Code
of Civil Procedure till the disposal of the Madras suit. In order that all the issues are finally thrashed out by and
between the parties and the litigation is not unnecessarily and unduly
protracted, the first course of action commends us. Article 139A(2) empowers
this Court to transfer any case pending before any High Court to any other High
Court. We are satisfied that this is a fit case to exercise that power and
transfer the Suit No.6920 of 1992 pending in the Bombay High Court to the High
Court of Madras to be tried along with C.S.No.1161 of 1991. Transfer Petition
No.870 of 1993 shall stand allowed accordingly with no order as to costs while
Transfer Petition No.196 of 1994 shall stand rejected with no order as to
costs.
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