AHMED ABDULLA AHMED AL GHURAIR (THROUGH THEIR POWER OF ATTORNEY HOLDER MR. BARTHOLOMEW KAMYA) Vs STAR HEALTH AND ALLIED INSURANCE COMPANY LIMITED
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: C.A. No.-009786-009799 / 2018
Diary number: 29958 / 2018
Advocates: S. S. SHROFF Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 9786-9799 OF 2018 (ARISING OUT OF SLP (C) NOS. 22057-22070 OF 2018)
AHMED ABDULLA AHMED AL GHURAIR(THROUGH THEIR POWER OF ATTORNEY HOLDER MR. BARTHOLOMEW KAMYA) & ANR.
.....APPELLANT(S)
VERSUS
STAR HEALTH AND ALLIED INSURANCE COMPANY LIMITED & ORS.
.....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
This group of thirteen appeals was heard together and is being
disposed of by this common judgment as an identical issue is involved
therein.
2) At the outset, we may mention that the dispute between the parties
pertain to the shares of Respondent No.1, Star Health Insurance
Company, standing in the name of the Respondent Nos. 3-7. As per the
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appellants/plaintiffs, it is Respondent No. 2 which has the beneficial
interest in those shares. In this behalf, the appellants/plaintiffs filed the
suit through their Power of Attorney holder (C.S. No. 33 of 2018) before
the High Court of Madras seeking, inter alia, the relief of declaration of
beneficial interest of Respondent no. 2 herein in the shares which are in
the names of Respondent nos. 3 to 7. These constitute a total of 6.16%
of the share holding of Respondent No. 1. However, issue before this
Court is very limited which pertains to the territorial jurisdiction, viz.,
whether High Court of Madras has the territorial jurisdiction to entertain
the suit filed by the appellants herein?
3) As per Clause 12 of the Letters Patent, along with the suit the plaintiffs
also filed application for seeking leave to sue on the ground that a
substantial part of cause of action had arisen within its jurisdiction. This
application was allowed by the High Court vide its order dated January
12, 2018. After the service of summons in that suit, Respondent no. 1
herein (Defendant no. 1 in the suit) filed applications for revoking leave
to institute the suit within the jurisdiction of Madras High Court on the
ground that it lacked territorial jurisdiction to decide the suit. Similar
applications were filed by Respondent nos. 2 and 3 as well.
Respondent nos. 4,6,and 7 filed Memos supporting these applications.
The learned Single Judge of the High Court dismissed these
applications holding that High Court had the jurisdiction to entertain the
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suit. Appeals against this order were filed by Respondent nos. 1 to 9.
The Division Bench has allowed these appeals by the common
judgment dated August 03, 2018, thereby rejecting the plaint on the
ground that suit in the High Court of Madras was not maintainable due to
lack of territorial jurisdiction. This order is impugned in the instant
appeals.
4) The brief facts leading to the case may be stated at this stage. It may
be mentioned that only those facts which are essential to decide the
controversy regarding jurisdictional issue are taken note of. Also, for the
sake of clarity and convenience, the parties are addressed as plaintiffs
and defendants, on the basis of memo of the parties in the suit.
Since there are multiple parties to the litigations—contesting as
well as proforma – we start with the description of these parties, which is
as under:
5) Plaintiff No. 1 — Ahmed Abdulla Al Ghurair and Plaintiff no. 2, Ibrahim
Abdulla Al Ghurair are brothers. They are residents and nationals of
Dubai, UAE and are minority shareholders with 34% shares in defendant
No. 2, ETA Star Holdings Ltd., a Company incorporated under the laws
of Jebel Ali Free Zone Authority and having its registered office in Dubai,
UAE. The remaining 66% shares in the same are held by Defendant
nos. 3 to 7.
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6) The Defendant no. 1, Star Health Insurance Company (hereinafter
“Indian Company”), a Company registered under the Companies Act,
1956 having its registered office in Chennai, Tamil Nadu, India was
incorporated on 17.06.2005. It is engaged in the Health Insurance
business in India, having an authorised share capital of Rs.600 Crores
and issued and subscribed capital of Rs. 455.57 Crores.
7) Defendant nos. 3 and 5 to 7 belong to the same family, viz., the “Buhary
Family”. The Defendant no. 3, Mr. Syed Mohamed Salahuddin holds
2.98% of shares in Defendant no. 1/Indian Company. Defendant nos. 5
to 7, sons of Defendant no. 3 and Mr. Arif Buhary respectively, all
national and residents of Dubai, UAE hold 0.002% share each in the
Indian Company.
8) Defendant no. 4, Mr. Essa Abdulla Ahmed Al Ghurair, a resident of
Dubai, UAE, and the brother of the plaintiffs, holds a 3.18% share in
Defendant no. 1/Indian Company.
9) Consequently, Defendant nos. 3 to 7 (i.e. the Buhary Family) along with
Defendant no. 4 (who is the brother of the plaintiffs and all resident
nationals of Dubai) jointly own 6.16% shares in the Indian Company.
10) All the share certificates regarding these 6.16% shares are held
with the Proforma Defendant no. 11, viz., ETA Star Holding LLC, having
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its registered office in Dubai, UAE, which is a limited liability company
incorporated in the Emirates of Dubai, UAE under UAE Federal Law No.
8 and is the 100% beneficial owner of the Indian Company.
11) The Contesting Defendant no. 8, Mr. V. Jagannathan, a resident of
Chennai, Tamil Nadu India was the Manging Director of Defendant no.
1/Indian Company at the time of institution of the Suit.
12) The Contesting Defendant no. 9, Mr. V.P. Nagarajan, a resident of
Chennai, Tamil Nadu India was the Managing Personnel of Defendant
no. 2 (incorporated in Dubai) at the time of institution of the Suit.
13) The Contesting Defendant no. 10, Mr. C.M. Kannan Unni, a
resident of Chennai, Tamil Nadu India was the Joint Executive director
and Company Secretary of Defendant no. 1 at the time of institution of
the Suit.
14) The Proforma Defendant no. 12, Emirates Trading Agency is
having its registered office in Dubai, UAE. It has 52% share held by the
plaintiffs and 48% share held by the Defendant nos. 3 and 5 to 7. It had
provided funds for and on behalf of the Defendant no. 2 towards the
shares held by the Defendant nos. 3 to 7 in the Indian Company.
15) It is the case of the plaintiffs that the Defendant nos. 3 to 7 had
made declarations that the shares of the Indian Company in their name
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were actually held by them for and on behalf of Defendant no. 2.
Conversely, they acknowledged that Defendant no. 2 had a beneficial
interest in the shares of the Indian Company, though the shares were in
their names. Since the Defendant no. 2 had a beneficial interest in the
shares in the names of Defendant nos. 3 to 7, the actual share
certificates were in the possession of Defendant no. 11, ETA Star
Holding LLC, who in turn had a 100% beneficial holding over the
Respondent No. 2. This declaration by Defendant nos. 3 to 7 was
discontinued after the de-consolidation of accounts between Defendant
nos. 2 and 11.
16) The case of the plaintiffs was that the majority group of
shareholders of Defendant no. 2 should have taken some steps in order
to assert that it was having a beneficial interest in the shares of the
Indian Company, though allotted in the names of Defendant nos. 3 to 7.
However, the majority shareholders, namely, Defendant nos. 3 to 7, who
held 66% of the shares of the Indian Company, did not take any steps,
thereby causing prejudice to the Indian Company.
17) In these circumstances, the minority shareholders, namely, the
plaintiffs, who together hold 34% in the shares of the Indian Company,
initiated the Suit, i.e., C.S. No. 33 of 2018 in the High Court of Judicature
at Madras, in the nature of derivative action on behalf of the Indian
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Company seeking protection and declaration of its beneficial interest in
the shares available with the Indian Company standing in the names of
Defendant nos. 3 to 7.
18) It is the claim of the plaintiffs that even the pre-incorporation
expenses of the Indian Company were met by the funds remitted by
Defendant no. 12. Defendant nos. 11 and 12 are further, part of the ETA
Group of Companies in Dubai, UAE. According to the plaintiffs,
Defendant no. 12 had remitted a total sum of Rs.1,43,00,000/- towards
pre-incorporation expenses of the Indian Company between April 2005
and October 2005. The same have been recorded in the books of
account of Defendant no. 2. The plaintiffs have further claimed that four
share certificates for a total of 33,200 shares were issued on July 11,
2005 in favour of Defendant nos. 3, 5 and 7, who are shown as
subscribers to the Memorandum of Association of Indian Company. The
outstanding call amounts on these shares were satisfied from the
remittance made in March 2006 by Defendant no. 12. These share
certificates are in the custody of Defendant no. 11 in its capacity as
beneficial interest holder of Defendant no. 2. Defendant nos. 3, 5 and 7
have also made declarations acknowledging the beneficial interest of
Defendant no. 2 in these shares.
19) It was further stated that on December 21, 2005 a sum of Rs.50/-
lakhs was remitted by the Defendant no. 12 through bank transfer from
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Mashreq Bank in Dubai to the Bank Account of the Indian Company in
Andhra Bank, Chennai, Main Branch and share certificates were issued
in favour of the Defendant no. 3, which has also been recorded in the
books of accounts of the Indian Company.
20) Thereafter, on January 16, 2006, the Indian Company issued
payment instructions to HSBC Bank, Dubai, for an amount of
Rs.16,25,00,000/- to be deposited in the account of the Defendant no. 1
in Andhra Bank, Chennai. According to the plaintiffs, contribution was
towards equity share capital held by Defendant nos. 3 ad 4. Share
certificates were also issued and recorded as having beneficial interest
by the ETA Group.
21) Later, on March 06, 2006 the Indian Company received further
investment through four demand drafts amounting to Rs.3,32,000/- from
Defendant no. 12, which was recorded as beneficial interest of the
Defendant no. 2. Defendant no. 11 is in possession of these shares as
well. It has been further stated that between December, 2005 and
March, 2006, a total sum of Rs.16,78,32,000/- had been received by the
Indian Company from Defendant nos. 12 and 2 towards issue/allotment
of shares. On June 25, 2009, Defendant no. 3, issued a personal
cheque of Rs.2,13,00,000/- which was honoured on July 07, 2009 in the
accounts of Defendant no. 2, and reflected that the investment was
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made in the Indian Company. On June 28, 2009, a further investment
was made in the Indian Company by Defendant no. 12 to the tune of
Rs.2,14,00,000/- through payment instructions to Emirates Bank to debit
the same, which was actually credited on July 01, 2009. In 2011, two
investments were made on December 26, 2011 to the tune of
Rs.17,70,00,000/- by payment instructions to Bank of Baroda, debiting
the account of Defendant no. 12 and crediting the account of the Indian
Company. Thereafter, share certificates in the names of the Defendant
nos. 3 and 4 were issued by the Defendant no. 1 around February 10,
2012.
22) The plaintiffs also stated that Defendant nos. 3 to 7 admitted and
acknowledged that Defendant no. 2 had a beneficial interest in the share
certificates of the India Company issued in their names. Defendant nos.
3 to 7, however, do not have physical possession of these 2,72,20,448
shares, the same being held by Defendant no. 11. It was also
contended in the Plaint that Defendant nos. 3, 4, 5 and 7 had signed
blank share transfer forms with respect to the shares of the Indian
Company in favour of the Defendant nos. 2 and 11. Accordingly, it was
urged that Defendant no. 2 has a beneficial interest over the shares of
the Defendant no. 1 but held in the names of Defendant nos. 3 to 7.
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23) It was further urged in the plaint that deconsolidation of the
accounts and businesses of Defendant no. 2 with that of Defendant no.
11 was effected in 2016 with retrospective effect from 2014. The same
was on account of Defendant nos. 3, 4 and 7 to sign the financial
statements of Defendant no. 2. It was also urged that till the time the
Indian Company had requirements for funds, the interest of Defendant
no. 2 was acknowledged and it was stopped subsequently. It was further
urged that the entire remittance towards the suit shares of 6.16% of the
Indian Company, were by the funds provided by Defendant no. 12 or
Defendant no. 2 and no part of the funds came from the personal
accounts of Defendant nos. 3 to 7. It was further urged by the plaintiffs
that Defendant nos. 8 to 10 had direct knowledge of these facts.
24) It is pertinent to mention here that there is no dispute regarding the
fact that the decision of the Board of Directors of the Group General
Body followed by Defendant no. 11 through the draft financial statement
would impact the beneficial interest of Defendant no. 2 in the shares
held by in the names of Defendant nos. 3 to 7, which was the subject
matter of the suit.
25) Plaintiff no. 2, under these circumstances, wrote the letter dated
June 01, 2017 to Defendant no. 8 — the Managing Director of the Indian
Company, protesting that the investments made by Defendant no. 2
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were denied. Defendant no. 1, through its letter dated June 07, 2017
refused to take notice of the claim asserted by the ETA Group. Plaintiff
no. 2, thereafter, sent another letter dated June 12, 2017 to the Indian
Company, addressed to the Managing Director of the Indian Company,
giving details in support of the claim of the ETA Group. He also called for
a meeting in person. However, Defendant nos. 8 and 9 along with other
Directors of the Indian Company failed to attend the meeting proposed
by Plaintiff no. 2. However, they sent a letter dated June 27, 2017 stating
that they had earlier replied on June 07, 2017 itself and had nothing
further to state. Plaintiff no. 2 sent another letter dated July 09, 2017
reiterating his original stand. The Indian Company responded through
letter dated July 27, 2017, stating that they were not obliged to offer any
clarification to the same.
26) It was under these circumstances that the plaintiffs filed the Suit,
C.S. No. 33 of 2018 at the High Court of Judicature at Madras.
27) The plaintiffs claim that the Indian Defendant no. 2 Company is
under the control of wrong doers. They further claim that Defendant nos.
8 to 10 were in active collusion with Defendant nos. 3 to 7 and that they
have joined hands to deprive Defendant no. 2 of its beneficial interest in
the suit shares, namely, 6.16% of shares of the Indian Company.
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28) The plaintiffs have further stated that they came to know from
Newspaper reports that the equity of Defendant no. 1 was to be sold to
private equity investors through a bidding process and that Defendant
nos. 3 to 7 along with Defendant nos. 8 to 9 were attempting to sell their
investments in the Indian Company.
29) It was urged that in case such a sale was to happen, Defendant
no. 2, which had financed the purchase of such shares would be put to
loss if its beneficial interest was not recorded in the books of the Indian
Company.
30) While filing the suit, the plaintiffs had filed application no. 292 of
2018 seeking leave to institute the suit within the jurisdiction of the High
Court of Judicature at Madras. In the affidavit filed in support of that
application, the plaintiffs had stated that they had sought a declaration
that Defendant no. 2 had a beneficial interest over 6.16% of shares of
the Indian Company. However, the shares might be alienated. It was
further stated that substantial part of cause of action arose within the
jurisdiction of the Court where the registered office of the first defendant
was located and where it carried on business. Further, the entire subject
matter of the suit was the shares of the Indian Company, which are held
by Defendant nos. 3 to 7 and that Defendant nos. 3, 5, 6 and 7 normally
reside in Chennai. It was further stated that the correspondences
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between the Plaintiff no. 2 and the Indian Company through Defendant
no. 10 also took place in Chennai. Claiming on this basis that substantial
part of cause of action arose within the jurisdiction of the High Court,
leave to institute the suit was sought. The Single Judge Court granted
leave.
31) As noted above, the contested defendants filed applications for
revocation of the order granting leave to the plaintiffs. The Indian
Company in the affidavit filed in support of A. No. 1387 of 2018, stated
that Defendant no. 2 is a body corporate situated in Dubai and any
dispute regarding the same could not be adjudicated by Courts in India.
It was urged that order granting leave should be revoked on this ground
itself. It was further stated that there are no disputes with respect to the
ownership or management or shareholding of the Indian Company. It
also took the stand that the plaintiffs are neither the shareholders nor the
Directors of the Indian Company, and, therefore, they had no right to sue
and consequently, the suit itself is not maintainable. It also averred that
the disputes between the plaintiffs and Defendant nos. 3 to 7 arose
around 2013 and the suit had only been filed in the year 2018 and
consequently, the suit was barred by limitation. Another objection was
that the plaintiffs had filed the suit when private equity investors had
shown interest in purchasing shares of the Indian Company and the
same was an abuse of process of law. Maintainability of the suit was
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also questioned on the ground that it was barred by Section 89 of the
Companies Act 2013 and Section 187(C) of the Companies Act 1956.
32) Somewhat similar stand was taken by other contesting defendants
in support of the prayer for revoking the leave and to rejecting the plaint
in C.S. No. 33 of 2018. Defendant no. 2 also took the plea that it was
not interested in seeking the relief claimed in the plaint, viz., Defendant
no. 2 is the beneficial interest holder of 6.16% of shares of the Indian
Company.
33) Counter affidavits were filed by the plaintiffs with respect to these
applications reiterating that they had the locus; that the suit is within the
period of limitation; that the Court had jurisdiction to adjudicate the
issues; and that the suit had been filed with bona fide intent.
34) The learned Single Judge dismissed the applications filed by the
defendants seeking to revoke the leave granted to institute the suit and
to reject the plaint inter alia holding that the allegations pertaining to
fraud would have to be decided in the suit. He further observed that
there were factual issues that were to be gone into and Sections 187C
and 89 of the Companies Act, 1956/2013 which may bar the reliefs but
would not bar the suit.
35) The aforesaid order of the learned Single Judge has been
reversed by the Division Bench vide common judgment dated August
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03, 2018. It has allowed the appeals filed by the contesting defendants
and set aside the common order of the Single Judge, thereby revoking
the leave granted by the Single Judge.
36) To recapitulate in brief the controversy, the suit filed by the plaintiffs
was in the nature of a derivative action on behalf of defendant No.2 to
protect and declare its beneficial interest (i.e. beneficial interest of
defendant No.2) in the shares available with the Indian company, which
stand in the name of defendant Nos. 3 to 7. According to the plaintiffs,
defendant No.2 is the beneficial owner and defendant Nos. 3 to 7, in
collusion with defendant Nos. 1, 8 and 9, are acting against the interests
of defendant No.2. In the plaint the averments regarding cause of action
and Chennai having territorial jurisdiction were mentioned in paragraph
Nos. 54 and 55, which are as under:
"54. The Plaintiffs submit that the present lis relates to the denial and non-recognition of the beneficial interest of Defendant No.2 of the shares held by the Defendant Nos. 3, 4, 5, 6 and 7 in Defendant No.1. The cause of action arose on 31.12.2016 when the draft consolidated financial statement of Defendant No.11 records deconsolidation of its accounts with those of Defendant No.2 (refer to Para 42 supra) for the reason that there is “absence of confirmation of beneficial ownership from the legally registered shareholders of the entities” (which inter alia includes Defendant No.2). Thus on 31.12.2016 it became manifested that the recordal of declaration of beneficial interest of the Defendant No.2 would no longer be caused to be made by those in control of Defendant No.2 and its affairs namely Defendant Nos. 3, 4 and 7 and which hostile action led to not only the denial of the recording of beneficial interest of Defendant No.2 but also
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to deconsolidation with retrospective effect of its accounts with Defendant No.11. With the deconsolidation of accounts it became clear that a hostile action denying the beneficial interest of Defendant No.2 stood taken by Defendant Nos. 3, 4 and 7. The cause of action further arose on 07.06.2017 when Defendant No.1 refused to acknowledge the beneficial interest in the suit shares. The cause of action further arose when Defendant No.1 through Defendant No.10 on 27.06.2017 once again refused to acknowledge the beneficial interest in the suit shares. The cause of action further arose on 12.11.2017 and 24.11.2017 when newspaper articles, being in public knowledge suggested that the equity of the Defendant No.1 is being sold to private equity investors through a bidding process and the present investors including the Defendant Nos. 3 to 7 along with Defendant Nos. 8 and 9 are attempting to sell their investments in the Defendant No.1 and exit the health insurer. The cause of action further arose on 21.12.2017 when newspaper articles of the Economic Times, being in public knowledge suggested that the five (5) companies have been shortlisted to purchase the Defendant No.1 and that the floor price if INR 5,500 crore has been put for the sale. The article further suggested that the sale of the Defendant No.2 will help ETA Trading to exit the Defendant No.1, as the beneficial interest of Defendant No.2 has been negated and continues to be negated the cause of action has and is continuing to arise.
55. Since the registered office of Defendant No.1 is in Chennai, the investments made by Defendant No.2 were also made in Defendant No.1 in Chennai, this Hon’ble Court will exercise jurisdiction over the present dispute. Furthermore, the recent correspondence/letters were also exchanged between the Plaintiff No.2 and Defendant No.1 and 10 in Chennai. Therefore, it is clear that a substantial part of the cause of action has arisen within the territorial jurisdiction of this Hon’ble Court. Leave is being craved to sue the Defendants who are outside the jurisdiction of this Hon’ble Court.”
37) The plaintiffs, thus, wanted a declaration to the effect that shares in
the Indian company which are held by defendant Nos. 3 to 7 in fact
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belong to defendant No.2 company. Since defendant No.2 did not come
forward to make the said claim, derivative action was filed by the
plaintiffs on its behalf to the aforesaid effect. As per the plaintiffs, the
High Court of Madras, at Chennai, had the jurisdiction to entertain the
same inasmuch as: (a) Registered Office of the Indian company is in
Chennai; (b) the investments made by defendant No.2 were made in the
Indian company in Chennai; and (c) substantial part of cause of action,
as reflected in the correspondence/letters exchanged between plaintiff
No.2 and defendant Nos. 1 and 10 arose in Chennai.
38) The contesting defendants questioned the territorial jurisdiction of
the Madras High Court to entertain the said suit on the ground that no
cause of action available to the plaintiffs to maintain the suit arose within
the jurisdiction of the said Court. In substance, the plaintiffs were
attempting to resolve the dispute between the shareholders of the
company though all these shareholders are residents and nationals of
Dubai. Moreover, they are claiming that though shares are in the names
of defendants Nos. 3 to 7, it is defendant No.2 which has the beneficial
interest therein and even defendant No.2 is a foreign entity which is
covered by the foreign law. Likewise, the inter se relationship between
defendant No.2 and the plaintiffs is also covered by the foreign law. It
was additionally contended that the claims made by the plaintiffs are not
enforceable even under the Companies Act, 1956 or the Companies Act,
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2013. As far as inter se disputes between the plaintiffs and the
contesting defendants, who are all shareholders of defendant No.2, are
concerned, they have arisen in Dubai which is outside the territorial
jurisdiction of Chennai.
39) M/s. C.A. Sundaram, Neeraj Kishan Kaul, V. Giri and C.U. Singh,
learned senior counsel appeared for the plaintiffs. In substance, their
argument was that the learned Single Judge of the Madras High Court
had rightly allowed the application for leave to file the suit after satisfying
that the Court at Chennai had the territorial jurisdiction to entertain such
a suit which was a derivative action taken out by the plaintiffs on behalf
of defendant No.2. It was highlighted that even if defendant No.2 was a
Dubai company, of which plaintiffs and defendant Nos. 3 to 7 were the
shareholders, dispute was in respect of shares in defendant No.1 which
was an Indian company having its Registered Office in Chennai.
Moreover, defendant Nos. 3 to 7 were also having their residence in
Chennai even though they are NRIs residing in Dubai. Attention of this
Court was specifically drawn to the following discussion in the order of
the learned Single Judge, which was adopted as their arguments in
support of the plea that the suit was validly instituted in Chennai:
"130. It had been further argued on behalf of the defendants that under Section 34 of the Specific Relief Act, the plaintiffs must have a direct interest and entitlement over the property,
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for which the declaration is sought. Section 34 of the Specific Relief Act is as follows:
“34. Discretion of court as to declaration of status or right. - Any person entitled to any legal character, or to any right as to any property, may institute a suit against any person denying, or interested to deny, his title to such character or right, and the court may in its discretion make therein a declaration that he is so entitled, and the plaintiff need not in such suit ask for any further relief: Provided that no court shall make any such declaration where the plaintiff, being able to seek further relief than a mere declaration of title, omits to do so.”
131. In the present case, the plaintiffs are not seeking a declaration that they have a beneficial interest. A derivative action is sought only for the beneficial interest of the second defendant. The second defendant has however abjured such interest. Whether such disclaimer or abjuration is the result or effect of collusion or fraud are further aspects to be examined. Such abjuration has to be weighed with the flow of funds through the second defendant to the first defendant, leading to the allotment of shares to the third to the seventh defendants. Examining all these aspects can only be through advancing oral and documentary evidence. This would further imply that the suit has to be retained on file.
132. It had been further contended that the suit relief is barred under Section 187C of the Companies Act, 1956. It had been contended that primarily the third, fourth and seventh defendants should first make a declaration that though the shares are in their names, a beneficial interest had accrued to the second defendant. Similarly, the second defendant has to make a declaration that they are the beneficial interest holders of the said shares. It has been contended that in the absence of the above declarations seeking a declaration against the first defendant would be akin to putting the cart before the horse.
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134. I hold that the declarations made or not made in the books of the first defendant would be to the exclusive
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knowledge of the first defendant alone and those in charge of management of the first defendant. In this context, the eighth to tenth defendants have a vital role to play. Evidence is necessary from their end to disclose facts and to subject themselves to cross examination on all these aspects. The plaintiffs have pleaded the facts to their knowledge. It must also be kept in mind that except the third defendant, no other defendant had sworn to an affidavit. Questions raised by the plaintiffs remain unanswered and trial is the answer to determine the actual facts.
135. I hold the plaintiffs cannot be non suited at the threshold. The suit is only at its nascent stage. It still has a rough course to meander. The reliefs sought may be superfluous but if the plaint discloses a cause of action and if the plaintiffs are prepared to battle out the issues at the time of recording the evidence, then again they must be afforded such opportunity.
136. At this stage, the plaintiffs have come to Court primarily claiming a declaration as against the first defendant. Whether the third, fourth and seventh defendants on the one hand and the second defendant on the other hand have made declarations in accordance with the provisions of either Section 187C or Section 89 of the Companies Act 1956 or 2013 are facts to the exclusive knowledge of the first, second, third, fourth and seventh defendants and also the eighth defendant. The plaintiffs could never have had access to the records of the first defendant. The queries raised in the pre-suit notices have not been answered. Consequently, they have sought a declaration only against the first defendant. This declaration is sought because in Dubai, the third, fourth and seventh defendants had made similar declarations and in the plaint, the plaintiffs have stated that they believed that similar declarations had been made in the books of the first defendant. This statement of the plaintiffs has to be tested further through oral and documentary evidence. Consequently, I am not in agreement with this contention raised by the defendants. Trial is the answer to settle facts. At this stage, the plaint averments hold the sway and a reading makes it obvious that the first defendant has to open up its records for scrutiny, and that can be done only during trial.
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139. To sum up, the allegations raised in the plaint have to be examined at Chennai since, the first defendant is registered in Chennai. During its pre-incorporation, incorporation and post corporation stages, substantial amounts of money had flowed to it. It is only with examination of the books of the first defendant that the source of the funds can be determined. This is because the third to seventh defendants, who are said to have benefited by allotment of shares in view of the flow of funds have denied the contention of the plaintiffs. The eighth, ninth and tenth defendants, who were in management have not filed any affidavit disclosing facts to their knowledge. The eleventh and twelth defendants have chosen not to participate in these proceedings. The first, third, eighth, ninth and tenth defendants are in Chennai. They are privity to the relevant records and to the facts in issue in this case. I hold that since the plaint discloses cause of action, and substantial cause of action had arisen in Chennai, and since the suit is nor barred by any statute, the issues raised in the suit can be determined in this Court and by this Court.
140. Moreover, the eighth, ninth and tenth defendants, who were in management of the first and second defendants are residents at Chennai and it would be to their convenience if the suit is litigated in Chennai. Their evidence would be crucial. In the plaint, fraud has been alleged against them and they will have to withstand cross examination on such specific aspects.
141. The third defendant, who appears to fight his own cause and also the cause of the second defendant, has his residence at Chennai.
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143. The fifth and sixth defendants are the sons of the third defendant. They have residence in Chennai, and if required to tender evidence, they would not be inconvenienced. The seventh defendant is also a resident of Chennai. These defendants also appear to tag the line of the third defendant, and consequently they would never be prejudiced by the suit being continued in Chennai.
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144. The main evidence on behalf of the defendants would be on behalf of the first defendant and by the third defendant and by the eighth, ninth and tenth defendants. The records of the first defendant are in Chennai. These defendants are all in Chennai. The cause of action arose within Chennai. In view of all these reasons, I hold that the applications seeking revocation of the leave have to be dismissed.”
40) Attention of this Court was also drawn to the averments made in
various paragraphs of the plaint as well as documents annexed with the
plaint which, according to them, were taken note of by the learned
Single Judge in forming the opinion about the jurisdiction. It was
submitted that the Division Bench has misdirected itself by ignoring the
aforesaid vital discussion by the Single Judge and committed an error in
treating it to be a dispute between the shareholders of defendant No.2.
It was specifically argued that paragraph 54 of the plaint would reflect
that the dispute raised by the plaintiffs pertained to the shares in
defendant No.1/Indian company, which would mean that situs of the
shares, namely, the place where company is located, would be the
determinative factor, as held in Vodafone International Holdings BV v.
Union of India and Another1 in the following words:
"Situs of the CGP share
139. Before concluding, one more aspect needs to be addressed. It concerns the situs of the CGP share. According to the Revenue, under the Companies Law of the Cayman Islands, an exempted company was not entitled to conduct business in the Cayman Islands. CGP was an “exempted
1 (2012) 6 SCC 613
23
company”. According to the Revenue, since CGP was a mere holding company and since it could not conduct business in the Cayman Islands, the situs of the CGP share existed where the “underlying assets are situated”, that is to say, India. That, since CGP as an exempted company conducts no business either in the Cayman Islands or elsewhere and since its sole purpose is to hold shares in a subsidiary company situated outside the Cayman Islands, the situs of the CGP share, in the present case, existed “where the underlying assets stood situated” (India). We find no merit in these arguments.
140. At the outset, we do not wish to pronounce authoritatively on the Companies Law of the Cayman Islands. Be that as it may, under the Indian Companies Act, 1956, the situs of the shares would be where the company is incorporated and where its shares can be transferred. In the present case, it has been asserted by VIH that the transfer of the CGP share was recorded in the Cayman Islands, where the register of members of CGP is maintained. This assertion has neither been rebutted in the impugned order of the Department dated 31-5-2010 nor traversed in the pleadings filed by the Revenue nor controverted before us. In the circumstances, we are not inclined to accept the arguments of the Revenue that the situs of the CGP share was situated in the place (India) where the underlying assets stood situated.”
41) The appellants also relied upon the following two judgments of the
Calcutta and Bombay High Courts respectively:
(i) Starlight Real Estate (Ascot) Mauritius Ltd. and Another v.
Jagrati Trade Services P. Ltd. and Others2
"38. The plaintiffs as shareholders of the proforma defendant neither could have initiated an arbitration proceeding in their own name, nor the said plaintiffs would be entitled to initiate arbitration proceedings and claim any relief on behalf of the company. No shareholder can say that because the company is a party to the arbitration agreement, he should be
2 (2016) 195 Comp Cas 434 (Cal)
24
allowed to initiate arbitration proceedings and claim any relief in the said proceeding. It is the company who alone can initiate and/or defend such proceeding. A third party is no way concerned with the inter se disputes between the shareholders of the company. However if the said third party is a party to a fraud in an action in which a decree or an award is passed affecting the valuable right of the company and is prejudicial to the interest of the company, the shareholder can sue the miscreant directors and the persons and/or entities connected with the fraud on behalf of himself and other shareholders and in the name of the company to prevent any wrong being perpetrated on the company. In such a situation, the complainant-shareholder would be seeking to enforce a cause of action which is available and belongs to the company and not to the shareholder personally. The essential purpose of such an action is to remedy a wrong done to the company and if the suit ultimately succeeds, the judgment is given in favour of the company, so that the complainant-shareholder obtains no direct personal benefit therefrom.”
(ii) Nirad Amilal Mehta v. Genelec Limited & Others3
"Regarding derivative action by a shareholder.
6. The sale of the suit property was effected in the name of defendant No.1 company by defendant Nos. 2, 3 and 4 in the capacity as its directors. It is alleged that the sale being contrary to the provisions to section 293 of the Companies Act is void. If the said is void, the person aggrieved is the company. The suit should therefore normally be filed by the company for setting aside the alienation. The plaintiff who is only a shareholder of the company would not normally have a right to file a suit on behalf of the company as the person aggrieved is the company and not a shareholder. More than one and a half century ago, in (Foss v. Harbottle), (1843) 2 Hare 461, the Court laid down the rule that normally an individual shareholder would not be entitled to bring an action for a wrong allegedly done to the company. It is the company who alone can bring an action for a wrong done to it. The rule however has been subjected to more than one exceptions. In (B.B.N. (UK) Limited v. Janardan Mohandas
3 (2008) 6 Bom CR 499
25
Rajan Pillai), 1993 (3) Bom. C.R. 228, this Court while upholding the rule that it is the company who is entitled to maintain an action for wrong allegedly done to it and a shareholder has no locus standi to maintain the suit, affirmed one of the exceptions to the aforesaid rule that where a shareholder can show that the wrong doers are in control of the defendant company and hence the company would be unable to maintain the action, he can maintain an action.”
It was submitted that the present case is covered by the exception
carved out by the Calcutta and Bombay High Courts in the aforesaid
judgments.
42) M/s. Gopal Subramanium, Mukul Rohatgi, Dr. Abhishek Manu
Singhvi and Shyam Divan, learned senior counsel appeared for
defendant Nos.1, 2, 3 and 4 respectively. They strongly refuted the
aforesaid submissions of the appellants/plaintiffs and submitted that the
approach of the Division Bench of the High Court was without any
blemish which warranted imprimatur by this Court as well. They
paraphrased their submissions in the following manner:
(a) In the first instance, it was submitted that undoubtedly the suit of
the plaintiffs was for a derivative action which means it was filed by them
on behalf of defendant No.2. Such a suit, even as per the plaintiffs, was
in the interest of defendant No.2 company. This company was a Dubai
company incorporated under the laws of that country. Defendant No. 11
is the holding company which is also a Dubai company. It was further
26
submitted that the main grievance of the plaintiffs pertained to
deconsolidation, which was admitted in paragraph 48 of the plaint that
this deconsolidation was by defendant Nos. 11 and 2, both Dubai
companies. It was argued that shares were held by defendant Nos. 3 to
7 in the Indian company, which fact was not in dispute. Since the
plaintiffs were seeking declaration in respect of beneficial interest in
these shares, the governing provision was Section 89(2) of the
Companies Act, 2013, which clearly barred the institution of such a suit.
Section 89(1) and (2) are as under:
"89. Declaration in respect of beneficial interest in any share. – (1) Where the name of a person is entered in the register of members of a company as the holder of shares in that company but who does not hold the beneficial interest in such shares, such person shall make a declaration within such time and in such form as may be prescribed to the company specifying the name and other particulars of the person who holds the beneficial interest in such shares.
(2) Every person who holds or acquires a beneficial interest in share of a company shall make a declaration to the company specifying the nature of his interest, particulars of the person in whose name the shares stand registered in the books of the company and such other particulars as may be prescribed.”
(b) Though the action was brought by the plaintiffs on behalf of
defendant No.2 as a derivative action, defendant No.2 had specifically
opposed this action. It, therefore, became a dispute between the
shareholders of defendant No.2, which is a Dubai company. Therefore,
27
the courts at Chennai had no jurisdiction to deal with such a dispute.
(c) In the instant case the question was about the correctness of the
order granting leave to the plaintiffs permitting them to institute the suit
in Chennai, under Clause 12 of the Letters Patent. The contesting
defendants had filed the applications for revocation of the said order of
grant of leave and, therefore, the parameters of Order VII Rule 11 of the
CPC could not be applied. It was submitted that as far as the High
Court of Madras is concerned, specific provision in th form of Clause 12
of the Letters Patent was made, in supersession of Section 20 of the
CPC. Grant of leave is discretionary and for granting leave the Court is
governed by the principle of forum conveniens. In the instant case,
having regard to the fact that the holding company (defendant No.11) as
well as the company on whose behalf the suit was filed (defendant No.2)
were situated in Dubai and the shareholders of defendant No.2 were
having disputes inter se, who were also residents of Dubai, the Courts in
Dubai were better equipped to deal with such a dispute.
(d) In any case, the defendants’ application was also under Order VII
Rule 11 of the CPC raising the plea that no cause of action had arisen in
Chennai and also that the suit was barred by law as well. These
contentions were accepted by the Division Bench, inter alia, with the
following discussion:
28
"6.12 Keeping in view of the abovesaid principles of law, let us consider the issues raised before us. Admittedly, the defendant No.2 is a foreign entity governed by the laws of Dubai. The Plaintiffs are its shareholders. Therefore, any dispute between them will have to be resolved under the laws of Dubai. Hence, the contention of the learned Senior Counsel appearing for the plaintiffs that they are stepping into the shoes of the defendant No.2 seeking a relief against the defendant No. 1 cannot be countenanced. This is also for the reason that there must be a declaration in clear terms qua the status of a beneficial interest holder before seeking a relief against the defendant No.1. More so, when defendant No.2 itself denies it.
6.13 In the case on hand, the fundamental and core facts are not in dispute. They are with respect to the consolidation and deconsolidation of defendant No.2 by defendant No.11. Similarly, a decision of the general body of a ETA Group, the Board of Directors and the participation of the plaintiffs in that are also not in dispute. These undisputed happenings lead to the draft financial statement of the defendant No.11. This draft financial statement confirms two things. One is with respect to the deconsolidation and the other is removal of status over the shares held by the individuals. The decision was to implement it with retrospective effect from 10.01.2014. It is an admitted case that the decision of the ETA Group and the draft financial statement of defendant No.11 would make the trustees of the holders of the respective shares involving beneficial interest as absolute owners. The plaintiffs may have grievance over this, but their remedy will lie elsewhere. That is the reason why one of the plaintiffs after issuing notice on behalf of the defendant No.11 to defendant No.1, has chosen to file the suit along with the other in the status of shareholders. May be it is also for the reason that the defendant No.11 cannot wriggle out of the decision of ETA Group followed by its draft financial statement. If we see the cause of action as recorded above, it is abundantly clear that what has triggered the present suit is the aforesaid facts.
6.14 The decision of the ETA Group, which consists of numerous entities, applies to every shareholder of the Group. Accordingly, the status of a registered owner would get transferred into one of absolute ownership. Therefore, even if we go by the averments in the plaint while eschewing the
29
defence of the defendant No.2, no relief can be claimed before this Court. It is an indirect way of challenging the decision of the ETA Group, in which, the plaintiffs were also parties. Any adjudication on this though indirectly, will have a serious spiralling effect, as settled things would get unsettled for the reason that it might have an adverse impact on other shareholders of other entities coming under the umbrella of the ETA Group. The logic and rationale behind the decision of a foreign entity cannot be adjudicated here. Be that as it may, certainly the remedy lies elsewhere. We should also keep in mind defendants 2 and 11 are admittedly situated outside the jurisdiction of the Court though the plaintiffs contend that defendants 3 to 7, despite being non resident Indians are permanent residents of Chennai. This is nothing but an attempt to review the decision made already by the ETA Group as acknowledged by the defendant No.11 in the draft financial statement. After all, the relief that is sought against the defendant No.1 is a mere consequential one. When once the plaintiffs succeed against defendant Nos. 2 to 7 then defendant No.1 is bound to give effect to it. For doing so, the remedy for the plaintiffs against defendants Nos.2 to 7 lies elsewhere.
6.15 When the status of defendant No.2 being the foreign company is not in dispute, no relief either direct or indirect can be sought against it under the Indian Law. We are not concerned with the ultimate relief but the issues leading to it. What we are dealing is nothing but a fight between two groups. Defendant No.2 is controlled by defendant Nos.3 and 5 to 7 whereas, defendant No.11 is by the plaintiffs. This explains the letter sent by the defendant No.11 though the plaintiff No.2 to the defendant No.1 dated 01.06.2017.
6.16 A perusal of the cause of action as indicate in the plaint would show that it started happening only from the date of deconsolidation. Monies were sent by the defendant No.2 and on its behalf by defendant No.12 at least till 2011. Though prima facie, the payment made was not in dispute, the entity from which it emerged actually cannot be decided here. The very fact that payments were made by defendant No. 12 on behalf of defendant No.2 followed by book adjustment itself would vouch for the fact that such things have happened involving the other entities of the ETA Group
30
as well and at least defendant No.2 and its subsidiaries. These issues also cannot be looked into by this Court.
6.17 In the plaint, the plaintiffs have not stated anything about the derivative action available to a shareholder on behalf of the company in Dubai. We also note that the Indian Companies Act, 1956/2013 do not have an application to a foreign entity. Even assuming it to be so, Section 187(c) read with 89(8) of the Companies Act, 1956/2013 would disentitle the plaintiffs from getting the relief, when once, the reliefs cannot be granted through a statutory bar, a suit filed claiming it also would be barred. After all, a Court is required to grant a relief, which parties are entitled to in law. Similarly, there is no corresponding duty fixed on the defendant No.1 to seek the declaration from defendants 3 to 7 in favour of defendant No.2. Suffice it is to state that the plaintiffs do not raise any such issue till 2016, though share certificates were issued in the year 2012 itself. Though the limitation is a mixed question of law and fact, when facts are not in dispute, certainly it would apply. A Civil Court is mandated to check its jurisdiction to deal with a lis qua the limitation.”
43) We have deliberated on the respective arguments raised by both
sides with reference to the records of the case.
44) In order to appreciate the respective contentions, we may have to
capture the real essence of the dispute between the parties. As noted
earlier, the suit which was filed by the plaintiffs in the High Court of
Madras is derivative action on behalf of Defendant No. 2. Defendant No.
2 is a Company incorporated in Dubai, UAE. Plaintiff Nos. 1 and 2 were
also resident nationals of Dubai, UAE have share holding in Defendant
No. 2 Company. Together they hold 34% of shares in this Company.
Defendant Nos. 3,4 and 7 are also share holders in Defendant No. 2
31
Company. They hold 66% shares in Defendant no. 2 Company. In this
way, plaintiffs on the one hand hold 34% of the shares in Defendant No.
2 Company, whereas Defendant Nos. 3, 4 and 7 have share holding of
66%. There are certain disputes between these two groups of share
holders insofar as affairs of Defendant No. 2 are concerned.
45) Defendant Nos. 3 to 7 are also subscribers to the share capital of
Defendant No. 1/Indian Company. It is to the extent of approximately
6.16% of the share holding of the Indian Company when all the shares
held by Defendant Nos. 3 to 7 are put together. According to the
plaintiffs, these shares actually belonged to Defendant No. 2 which has
the beneficial interest therein. It is for this reason, the plaintiffs filed suit
for declaration, as a derivative action on behalf of Defendant No. 2,
purportedly to protect and declare the beneficial interest in the shares
available to Defendant no. 1 standing in the name of Defendant Nos. 3
to 7.
46) Since Defendant No. 1 is an Indian Company incorporated in the
Indian laws having its registered office at Chennai, in the first blush,
arguments of the plaintiff may appear to be sound that for such a
declaration the suit can be filed in Chennai. However, on going through
the real dispute between the parties, which emerges out of the plaintiff
as well, it would become manifest that the dispute between the plaintiffs
32
on the one hand and Defendant Nos. 3 to 7 on the other hand pertains
to the affairs of the Defendant no. 2 Company and in respect of which
cause of action has not arisen in Chennai and such a dispute has to be
sorted out by the parties between themselves by filing appropriate
proceedings in Dubai, UAE only.
47) From the material facts in this behalf, as mentioned in the plaint
itself, specifically in paragraphs 54 and 55 of the plaint, while making the
averments qua the cause of action and territorial jurisdiction, it becomes
apparent that the plaintiffs got aggrieved by the draft Consolidated
Financial Statement of Defendant No. 11 (which is again a Dubai
company and a parent company) and this statement records
deconsolidation of its account with those of Defendant No. 2. The real
dispute, thus, is whether Defendant Nos. 3 to 7 in whose name shares
to the extent of 6.16% of Indian Company stand, are the real owners or
it is Defendant no. 2 Company which has the beneficial interest in the
said shares. Though, the plaintiffs claim beneficial interest of Defendant
No. 2, Defendant Nos. 3 to 7 deny the same. Interestingly, even
Defendant No. 2 Company, whose beneficial interest in these shares is
claimed by the plaintiffs, refutes such a claim of the plaintiffs. Thus, in
reality, it is the dispute between the plaintiffs and Defendant nos. 3 to 7
who are all residents of Dubai. Even Defendant No. 2 whose beneficial
interest is claimed by the plaintiffs is a Company incorporated in Dubai,
33
UAE. Merely, because the dispute is about those shares which are
issued by Indian Company would not lead to the conclusion that cause
of action has arisen in India. It is obvious that insofar as Defendant No.
1/Indian Company is concerned it has nothing to do with the dispute.
The relief of declaration which is sought is that Defendant Nos. 3 to 7
are not the real owners of such shares and its actual/beneficial owner is
Defendant No. 2. Such a dispute would not bring jurisdiction of Chennai
courts simply because Defendant No. 1/Indian Company has its
registered office in Chennai. Even if it is presumed that the plaintiffs
ultimately succeed in their action, when brought in a competent court in
Dubai, and a declaration of the aforesaid nature is given by the said
court, Defendant No. 1 can always act thereupon.
48) Mr. Gopal Subramanium, had referred to the provisions of Section
89(1) and (8) of the Companies Act, 2013. As per sub-section (1) of
Section 89, a person whose name is entered in the register of Members
of the Company as the holders of shares in that Company but does not
hold beneficial interest in such shares, he shall make declaration within
the prescribed time to the Company specifying the name and address of
the person who hold the beneficial interest. Sub-section (8) provides
that if such a declaration is not made right in this behalf cannot be
enforced by other person claiming through the beneficial owner. Prima
facie, it appears that court in India on the application of the aforesaid
34
provision would not be in a position to give any relief to the plaintiffs in
the instant suit. The High Court has discussed in detail the nature of
derivative action as well as the meaning that is to be ascribed to the
term ‘beneficial interest’. It is rightly pointed out that the suit for
derivative action is an exception to the general principle of locus. It can
be claimed only in a particular situation. Such a situation has to be seen
contextually from the point of view of the entity, on whose behalf the suit
is filed. Incidentally, the inter se relationship between the plaintiffs and
the beneficial owner, which may be a company is also of relevance. It
may involve a case of deceit, fraud, inability or incapacity. However, the
fundamental factor to be considered is the relationship between the
plaintiff and the party, which the plaintiff seeks to represent.
49) The term ‘Beneficial interest’ is defined under Section 3 of the
Indian Trust Act, 1882 which is reproduced hereunder:
"Beneficial interest” or “interest of the beneficiary is his right against the trustee as owner of the trust property.”
50) As it can be discerned from the definition of ‘Beneficial interest’
provided in Section 3 of the Indian Trust Act, 1882, there are two parties
involved in an issue governing beneficial interest. One is a beneficiary
named as ‘beneficial owner’ and the other is the owner named as
‘registered owner’ being the trustee of the property or the asset in
35
question. Thus, one can deduce the underlining principle that the
ownership is nonetheless legal over the trust property, which vests on
him but he also acts as a trustee of the beneficiary. A beneficial owner
may include a person who stands behind the registered owner when he
acts like a trustee, legal representative or an agent.
51) In Mount Royal/Walsh Inc. vs. Jensen Star, the Ship4, Federal
Court of Appeal in Canada explained the meaning of ‘beneficial owner’
in the following words:
"In my view, the expression ‘beneficial owner’ was chosen to serve as an instruction, in a system of registration of ownership rights, to look beyond the register in searching for the relevant person. But such search cannot go so far as to encompass a demise charterer who has no equitable or proprietary interest which burden the title of the registered owner of the registered owner. As I see it, the expression ‘beneficial owner’ serves to include someone who stands behind the registered owner in situations where the latter functions merely as an intermediary, like a trustee, a legal 25[1990] 1 F.C. 199 representative or an agent. The French corresponding expression ‘veritable proprietaire’ leaves no doubt to that effect.”
52) The High Court is also right in its observation that for applying the
principles governing a derivative action one fundamental test has to be
passed, viz., such an action will necessary have the sanction of law and
this shall have no obligation to a foreign entity having beneficial interest
which can be enforced in India especially when there are provisions
dealing with such a situation.
4 (1990) 1 FC 199
36
53) While considering the territorial jurisdiction over a suit initiated to
protect the beneficial interest, the issue qua the existence of such an
interest can only be decided on the condition that the same is amenable
to such a jurisdiction. Defendant no. 2 is admittedly not amenable to the
jurisdiction of Madras High Court.
54) The High Court in the impugned judgment has also discussed in
detail the meaning and scope of ‘cause of action’ by referring to various
judgments including A.B.C. Laminart (Pvt.) Ltd. and Another vs. A.P.
Agencies, Salem. It has also considered the scope of Clause 12 of the
Letters Patent which is peculiar to Madras High Court, where a leave is
required to be obtained when part of cause of action arises within the
territorial jurisdiction of the said court. In such a situation, as rightly
contended by Mr. Mukul Rohatgi, the principles of forum convenience
would become applicable as laid down in the case of Kusum Ingots
and Alloys Ltd. vs. Union of India and Another5. We find that court in
Dubai would be more convenient forum to decide the dispute between
the parties who are residents of Dubai and which revolves around
Defendant no. 2, again a Company registered and situate in Dubai.
55) The High Court also appears to be right in holding that the relief
sought for against Indian Company, at best, is a consequential one and
cannot give a cause of action. Even Defendant no. 2 cannot seek such
5 (2004) 6 SCC 254
37
a relief without resolving its dispute as against Defendant nos. 3 to 7.
Such a dispute can only be dealt with by competent forum in Dubai as
per the law prevailing in Dubai, UAE.
56) We would also like to reproduce the following discussion from the
impugned judgment, with which we concur:
"6.11 When a dispute arose against the company, which issued the shares, then the situs would be its registered office. However, when the dispute is between the shareholder and the company with respect to the shares held in another, the mere existence of registered office of the subsequent company is not a factor to clothe jurisdiction. In this connection, it is apposite to refer the following paragraphs of the judgment of the Apex Court in R. Viswanathan and others v. Rukn-Ul-Mulk Syed Abdul Wajid Since Deceased and others (Air 1963 Supreme Court 1).
“Per J.C. Shah, J. (Majority) : The situs of the shares in any question between the Company and the holders thereof was the registered office of the Company in Bellary (outside the State of Mysore), but the share certificates must, on the case of the plaintiffs as set out in the plaint, be deemed to be with the executors and compliance with the decree, if any, passed against the executors for an order of retransfer could be obtained under the Code of Civil Procedure (see Order 21, Rules 31 and 32 Mysore Civil Procedure Code). There is no rule of private international law recognised by the courts in India which renders the Bangalore Court incompetent to grant a decree directing retransfer of the shares merely because the shares have a situs in a dispute between the Company and the shareholders outside the jurisdiction of the foreign court: Counsel for the plaintiffs submitted that the Mysore Court was incompetent to deliver an effective judgment in respect of the shares. But by personal compliance with an order for retransfer judgment in favour of the plaintiffs could be rendered effective.
38
Per Hidayatullah, J (Minority) : It only remains to consider the argument in relation to the shares of the Indian Sugars and Refineries Ltd. It was contended that the shares must be deemed to be situated where they could be effectively dealt with and that was Madras, where the Head Office of the Company was situated. Learned counsel relied upon some English cases in support of his contention. It is not necessary to refer to those cases. The situs of shares between the Company and the shareholders is undoubtedly in the country where the business is situated. But in a dispute between rival claimants both within the jurisdiction of a court over shares the court has jurisdiction over the parties and the share scrips which are before the court. The Mysore court was in this position. Between the rival claimants the Mysore High Court could order the share scrips to be handed over to the successful party and if necessary could order transfer of the shares between them and enforce that order by the coercive process of the law. It would be a different matter if the Company refused to register the transfer and a different question might then have arisen; but we are told that the Company has obeyed the decision and accepted the executors as the shareholders. The judgment of the Mysore courts on the ownership of the shares is ancillary to the main decision. It is therefore not necessary for me to consider the argument of Mr Desai that jurisdiction attaches on the principle of effectiveness propounded by Dicey, but which has been criticised by the present editors of his book and by Cheshire. In my opinion, this controversy does not arise in this case, which must be decided on the plain words of Section 13 of the Code of Civil Procedure.”
6.12 Keeping in view of the abovesaid principles of law,let us consider the issues raised before us. Admittedly, the defendant no. 2 is a foreign entity governed by the laws of Dubai. The Plaintiffs are its shareholders. Therefore, any dispute between them will have to be resolved under the laws of Dubai. Hence, the contention of the learned Senior Counsel appearing for the plaintiffs that they are stepping into the shoes of the defendant no. 2 seeking a relief against the defendant no. 1 cannot be countenanced. This is also for the
39
reason that there must be declaration in clear terms qua the status of a beneficial interest holder before seeking a relief against the defendant no. 1. More so, when defendant no. 2 itself denies it.
6.13 In the case on hand, the fundamental and core facts are not in dispute. They are with respect to the consolidation and deconsolidation of defendant No. 2 by the defendant No. 11. Similarly a decision of the general body of a ETA Group, the Board of Directors and the participation of the plaintiffs in that are also not in dispute. These undisputed happenings lead to the draft financial statement of the defendant No. 11. This draft financial statement confirms two things. One is with respect to the deconsolidation and the other is removal of status over the shares held by the individuals. The decision was to implement it with retrospective effect from 10.01.2014. It is an admitted case that the decision of the ETA Group and the draft financial statement of defendant No. 11 would make the trustees of the holders f the respective shares involving beneficial interest as absolute owners. The plaintiffs may have grievance over this, but their remedy will lie elsewhere. That is the reason why one of the plaintiffs after issuing notice on behalf of the defendant No. 11 to defendant No. 1, has chosen to file the suit along with the other in the status of shareholders. May be it is also for the reason that the defendant No. 11 cannot wriggle out of the decision of ETA Group followed by its draft financial statement. If we see the cause of action as recorded above, it is abundantly clear that what has triggered the present suit is the aforesaid facts.
6.14 The decision of the ETA Group, which consists of numerous entities, applies to every shareholder of the Group. Accordingly, the status of a registered owner would get transferred into one of absolute ownership. Therefore, even if we go by the averments in the plaint while eschewing the defence of the defendant No. 2, no relief can be claimed before this Court. It is an indirect way of challenging the decision of the ETA Group, in which, the plaintiffs were also parties. Any adjudication on this though indirectly, will have a serious spiralling effect, as settled things would get unsettled for the reason that it might have an adverse impact on other shareholders of other entities coming under the umbrella of the ETA Group. The logic and rationale behind the decision
40
of a foreign entity cannot be adjudicated here. Be that as it may, certainly the remedy lies elsewhere. We should also keep in mind the defendants 2 and 11 are admittedly situated outside the jurisdiction of the Court though the plaintiffs contend that defendants 3 to 7, despite being non resident Indians are permanent residents of Chennai. This is nothing but an attempt to review the decision made already by the ETA Group as acknowledged by the defendant No. 11 in the draft financial statement. After all, the relief that is sought against the defendant No. 1 is a mere consequential one. When once the plaintiffs succeed against defendant Nos. 2 to 7 then defendant No. 1 is bound to give effect to it. For doing so, the remedy for the plaintiffs against defendants Nos. 2 to 7 lies elsewhere.”
57) As a consequence, we do not find any merit in these appeals
which are, accordingly, dismissed.
.............................................J. (A.K. SIKRI)
.............................................J. (ASHOK BHUSHAN)
NEW DELHI; NOVEMBER 26, 2018.