PRAMOD KUMAR Vs ZALAK SINGH .
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-001055-001055 / 2019
Diary number: 40417 / 2012
Advocates: GARVESH KABRA Vs
SHIRISH K. DESHPANDE
1
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1055 of 2019
PRAMOD KUMAR & ANR. Appellant(s)
VERSUS
ZALAK SINGH & ORS. Respondent(s)
J U D G M E N T
K.M. JOSEPH, J.
1. This appeal by special leave is directed
against the judgment and order dated 31.08.2012
passed by the High Court in Second Appeal No. 5 of
1995. By the impugned judgment, the High Court
has set aside the concurrent findings of the
Courts below resulting in dismissal of the suit
filed by the respondents (plaintiffs) on the
ground that the suit was barred by Order II Rule 2
of the Code of Civil Procedure, 1908 (hereinafter
referred to ‘the CPC’) as also constructive res
judicata. The High Court has remanded the matter
to the First Appellate Court to decide on merits.
2
2. One Tikaram was the husband of respondent
No.4 and the father of respondent Nos. 1 to 3. He
was holding 8.22 acres of land in Khasra No.189 at
Village Gondia in his name. On 21.01.1959, he
sold the land to the extent of 3.20 acres out of
the total 8.22 acres to the appellants and
thereafter, on 11.02.1959, he sold the remaining
portion of 4.82 acres of land, which was the
balance out of 8.22 acres, also to the appellants.
Tikaram passed away on 15.07.1959.
2. The respondents filed a suit (bearing Civil
Suit No. 131 of 1963) for setting aside the Sale
Deed dated 21.01.1959 and for other reliefs. The
allegation made by the respondents in the suit was
that the land was a joint family ancestral
property and he had sold it for immoral purposes
and in a manner prejudicial to the interest of
joint family. He was addicted to drink and there
was no necessity to sell the property.
3. On 31.01.1969, the Trial Court dismissed the
said suit holding that Tikaram was the owner of
the property due to the partition effected in the
year 1957. Hence, he had the right to sell the
3
suit land. The appellants were bona fide
purchasers.
4. Aggrieved by the decree of the Trial Court,
the respondents filed an appeal (bearing Civil
Appeal NO. 22 of 1969) on 10.02.1971.
5. The respondents again filed the present suit
(bearing Civil Suit No. 34 of 1971) challenging
the Sale Deed dated 11.02.1959 and seeking other
reliefs. It is the said suit which came to be
dismissed both by the Trial Court and the First
Appellate Court. The Trial Court answered the
issues including whether the Suit is barred under
Order II Rule 2 and also affected by constructive
res judicata. It found that the suit is liable to
be dismissed on the ground of Order II Rule 2 and
constructive res judicata. The dismissal by the
Appellate Court was essentially on the basis of
the provisions of Order II Rule 2 of the CPC as
also constructive res judicata on the score that
the second alienation dated 21.02.1959 ought to
have been the subject matter of the earlier suit.
The Appellate Court, in fact, found that the Trial
Court was right in answering the other points.
4
It is to be noted that the judgment of the Trial
Court in the first suit came to be reversed in the
civil appeal and the same has become final.
6. The High Court, however, reversing the orders
of both the courts found that Order II Rule 2 will
not be a bar. For Order II Rule 2, the cause of
action in the first suit and the cause of action
in the second suit must be identical. In this
case, there were two alienations by the Tikaram
giving rise to two cause of actions. It is also
found that constructive res judicata will not
apply.
7. We have heard learned counsel for the parties
and perused the record.
8. Learned counsel for the appellants contended
that the High Court has clearly erred in coming to
the conclusion that Order II Rule 2 was not a bar.
Order II Rule 2 is indeed attracted. He took us
through the pleadings in the two suits and
contended that the cause of action in the second
suit is identical with the cause of action in the
first suit. As on the date of the institution of
the first suit, the second alienation was very
5
much available to be impugned and it is not open
to the respondents to split the cause of action in
separate suits and seek relief which is precisely
what has been done by the respondents in this
case. He relied upon the judgment of this Court
in Coffee Board v. Ramesh Exports Private Limited1
and A.B.C. Laminart Pvt. Ltd. & Anr. v. A.P.
Agencies, Salem2.
9. Learned counsel for the respondents drew our
attention to Order VII Rule 1. He points out that
the cause of action in both the suits are
different. He also drew our attention to Article
109 of the Limitation Act, 1963, which reads as
follows:
109.
By a Hindu governed
by Mitakshara law to
set aside his
father’s alienation
of ancestral
property.
Twelve years When the alienee
takes possession of
the property.
10. He would contend that the period of
limitation as far as the second sale deed is
1 (2014) 6 SCC 424 2 (1989) 2 SCC 163
6
different from the period of limitation as far as
the first sale deed is concerned. The period of
limitation as far as the second alienation is
concerned will expire only on the expiry of 12
years from the date of taking of possession by the
alienee. He further relied on the judgment of
this Court in Alka Gupta v. Narender Gupta3.
11. The first question, which we are called upon
to decide, is whether the High Court was right in
holding that the bar, under Order II Rule 2, will
not apply in the facts of this case.
12. Before, we advert to the decisions on the
point it would be profitable to refer to the
pleadings in two suits.
13. In Civil Suit No. 131 of 1963, we notice the
following pleadings. The respondents (plaintiffs)
are Hindus governed by Mitakshara School of Law as
administered by Benaras School. Tikaram’s father
died when Tikaram was a minor. During the
minority of Tikaram, the property was managed by
his mother. On becoming major, Tikaram fell into
bad and immoral habits and grew into a drunkard.
3 (2010) 10 SCC 141
7
He was also addicted to other vices. He indulged
in wasteful habits and therefore sold his joint
family ancestral property for immoral purposes and
in a manner prejudicial to the interest of the
joint family. On the intervention of relations, a
partition was entered into on 11.01.1957, which
was duly registered.
14. At the time of partition, plaintiff No.2
though begotten was born afterwards on 02.06.1957
and as such he could not and was not made a party
to the above partition. Plaintiff No. 3 was born
on 26.08.1959 and therefore he had interest in the
suit property. At the time of partition, in
Khasra No. 189 an area of 8.22 acres was not
included in the share of either deceased Tikaram
or plaintiff No.1 but was kept joint thereafter.
We may notice the following:
“(g) That in or about the month of
September, 1958, plaintiffs knew that
Tikaram wanted to sale their lands and
hence they published a general
prohibitory notice in the issue dated
14th September, 1958 of the Hindu Daily
“NAVBHARAT” which has wide circulation
at Gondia and the surrounding area
warning public in general not to accept
any transfer of land from deceased
Tikaram. That subsequently the
8
plaintiffs learnt that the defendants
intended to enter into a contract of
sale with deceased Tikaram in respect of
the suit land and hence they served the
defendants with a written notice dated
4.1.1959 asking them to desist from
purchasing land mentioned in para 1(e)
above.
3. That, however, despite warning and
notices the defendants purchased a
portion of Kh.No. 189 admeasuring 3.20
acres, as particularly described in the
plaintiff map by letters Pa, Pha, Ba,
Bha, Ma and in red colour, for the
alleged consideration of Rs.8,000/- vide
registered sale deed dated 21.1.1959.”
15. It is the further case that the property was
the ancestral joint family property and the
alienation was not one for necessity or for
conferring benefits upon the estate or for payment
of antecedent debt. It is liable to be set aside.
Plaintiff Nos. 1 to 3 have interest in the land by
birth and plaintiff No. 4 (the widow of Tikaram)
had a share with them. The payment of
consideration is fictitious and it never passed.
Being without consideration, the alienations were
not valid and not binding on the plaintiffs and
thus liable to be set aside for this reason.
Thereafter, there were certain further allegations
9
with which we are not concerned.
16. The reliefs sought by the plaintiffs in the
plaint were to declare the sale deed as not
binding on the interest of plaintiff No. 4 and for
delivery of possession to her or in the
alternative a decree for setting aside the sale
deed dated 21.01.1957 and for delivery of
possession to the plaintiff, enquiry as to mesne
profits and for mandatory injunction to demolish
certain constructions.
17. Let us now look at the pleadings in the
second suit viz. Civil Suit No. 34 of 1971.
18. Herein also, the plaintiffs and the
defendants are the same. It is stated inter alia
as follows:
The Bhumidhari land Kh. No. 189 area 8.22
acres situated in village Gondia is the
ancestral property of plaintiff Nos. 1, 2 and 3.
Plaintiff No. 4 is the mother of plaintiff Nos.
1 to 3. The plaintiffs are Hindu and are
governed by Mitakshara Law as administered by
Benaras School. The same allegations were
raised about Tikaram having fallen into immoral
10
habits and growing into an incorrigible drunkard
and selling joint family ancestral lands for
immoral purposes. It also referred to partition
dated 11.01.1957. There were also allegations
relating to Kh. No. 189 wherein 8.22 acres of
land was not included either in the share of
deceased Tikaram or plaintiff No.1 but was kept
joint. It is relevant to extract para 3 of the
second plaint which is to the following effect:-
“That, however, despite warning and
notices the defendants purchased a
portion of Kh. NO. 189 from the
deceased father of the plaintiffs
admeasuring 3.20 acres vide sale deed
dated 21.01.1959. The plaintiffs have
filed C.S. No. 131 of 1963 against the
defendants for setting aside the said
sale. The suit having been dismissed
by the trial court the plaintiffs have
filed Civil Appeal No. 22/69 against
the said judgment and decree which is
now pending in the Court of the
Assistant Judge, at Bhandara 4(a).
That Tikaram the deceased father of
the plaintiffs again on 11.02.1959
sold an area of 4.82 acres out of suit
Kh. No. 189 to the plaintiffs under
the same circumstances stated above
and as described in the plaintiff map
by letters Ka, Kha, Ga, Gha, Cha,
Chha, Ja, Ta, Tha, Da, Na and Pa and
in red colour, for the alleged
consideration of Rs.4000/- vide
registered sale deed dated 11.2.1959
11
and the same is sought to be set aside
in this suit.”
19. It is further stated that the land is to be
treated as an ancestral joint family property and
the alienation being not one for necessity or for
conferring benefits upon the estate or for payment
of antecedent debt and it is liable to be set
aside.
20. Having referred to the pleadings, let us
examine what the High Court has held. The High
Court holds that all successive claims, arising
under the same obligation, shall be deemed to
constitute one cause of action. It further finds
that the crux of the matter is, there are two
alienations of separate areas of the land on
different dates, and although they are in favour
of the same parties, it would give rise to more
than one cause of action. It was further found
that by restricting to first suit to the first
alienation, it could not be found that plaintiff
has split-up the claims or split-up the remedies.
The execution of the second sale deed in favour of
the same party gives rise to distinctive and
12
separate cause of action. The High Court further
proceeds to refer to the illustrations in Order II
Rule 2 CPC, which reads as follows:
“A lets a house to B at a yearly rent of
Rs. 1200. The rent for the whole of the
years 1905, 1906 and 1907 is due and
unpaid. A sues B in 1908 only for the
rent due for 1906. A shall not
afterwards sue B for the rent due for
1905 or 1907”.
21. Thereafter, the High Court proceeds to take a
case where A owns two houses and he let them to B.
A suit is filed in respect of arrears of rent in
respect of one house, though arrears were there in
respect of the other house also. The High Court
takes the view that it is the choice of the
plaintiff either to unite or not to unite both the
causes of action and the second suit would not be
barred.
22. In the case of Mohammad Khalil Khan v. Mehbub
Ali Mian4, the earlier suit related to the
property at Oudh. The parties belonged to the
Sunni sect and the properties belonged to one Rani
Barkatunnissa who owned properties at Shahjahanpur
4 AIR (36) 1949 Privy Council 78
13
and Oudh. The first suit did not include the
property at Shahjahanpur. The Court proceeded to
uphold the views taken by the Courts in India and
maintained the finding that second suit, in
relation to the property at Shahjahanpur, was
barred by virtue of Order II Rule 2. It would be
profitable to refer to paragraphs 45 and 46 as
they throw light upon what constitutes cause of
action:
“45. Shortly stated O.2, R.2, Civil
P.C., enacts that if a plaintiff fails
to sue for the whole of the claim which
he is entitled to make in respect of a
cause of action in the first suit, then
he is precluded from suing in a second
suit in respect of the portion so
omitted. As pointed out in Moonshee
Buzloor Ruheem v. Shumsunnissa Begum,
(1867) 11 M.I.A. 551.
The correct test in all cases of this
kind is, whether the claim in the new
suit is, in fact, founded on a cause of
action distinct from that which was the
foundation of the former suit….
The object of the rule is clearly to
avoid splitting up of claims and to
prevent multiplicity of suits”.
46. “every fact which it would be
necessary for the plaintiff to prove, if
traversed, in order to support his right
to the judgment of the Court. It does
not comprise every piece of evidence
14
which is necessary to prove each fact,
but every fact which is necessary to be
proved.”
I agree with the definition given by
the Master of Rolls of a cause of
action, and that it includes every fact
which it would be necessary to prove, if
traversed, in order to enable a
plaintiff to maintain his action.
Now the cause of action has no
relation whatever to the defence which
may be set up by the defendant, nor does
it depend upon the character of the
relief prayed for by the plaintiff. It
refers entirely to the grounds set out
in the plaint as the cause of action,
or, in other words, to the media upon
which the plaintiff asks the Court to
arrive at a conclusion in his favour.”
23. The Privy Council proceeded to summarize the
principles in paragraph 61, which reads as
follows:
“61. The principles laid down in the
cases thus far discussed may be thus
summarized:
(1) The correct test in cases falling under O.2 R.2, is “whether the claim in
the new suit is in fact founded upon a
cause of action distinct from that which
was the foundation for the former suit.
(2) The cause of action means every fact which will be necessary for the
plaintiff to prove if traversed in order
to support his right to the judgment.
15
(3) If the evidence to support the two claims is different, then the causes of
action are also different.
(4) The causes of action in the two suits may be considered to be the same
if in substance they are identical.
(5) The cause of action has no relation whatever to the defence that
may be set up by the defendant nor does
it depend upon the character of the
relief prayed for by the plaintiff. It
refers….. to the media upon which the
plaintiff asks the Court to arrive at a
conclusion in his favour.”
24. Still further, in paragraph 63, the Court has
proceeded to conclude as follows:
“63. The plaintiffs’ cause of action
to recover the properties consists of
those facts which would entitle them to
establish their title to the properties.
These facts are the same with respect to
both properties, these being, that Rani
Barkatunnissa was the owner of the
properties; that she died on 13th
February, 1927, that she was a Sunni by
faith and that they are her heirs under
the Muhammadan law.
Having regard to the conduct of the
parties their Lordships take the view
that the course of dealing by the
parties in respect of both properties
was the same and the denial of the
plaintiffs’ title to the Oudh property
and the possession of the Shahjahanpur
property by the defendants obtained as a
result of that denial formed part of the
same transaction. On this question, the
learned Judges of the High court have
16
expressed their opinion in two places in
their judgment as follows:
“In the case before us the trespass on
title or slander of title in the case so
far as the Oudh suit was concerned was
not distinct and different either in
point of time or in point of character
from the trespass on possession in the
case of the Shahjahanpur property…”
Again, it is stated as follows:
“Here in the present case we find that
the two trespasses, one on the
Shahjahanpur property and the other on
the Oudh property were similar in
character and formed part of the same
transaction and the evidence to prove
the facts which it was necessary for the
plaintiffs to prove… was the same and
the bundle of essential facts was also
the same.”
25. At this juncture, we may advert to Order II Rule 2,
which reads as follows:
“2. Suit to include the whole claim
(1) Every suit shall include the whole
of the claim which the plaintiff is
entitled to make in respect of the cause
of action; but a plaintiff may
relinquish any portion of his claim in
order to bring the suit within the
jurisdiction of any Court.
(2) Relinquishment of part of claim-
Where a plaintiff omits to sue in
respect of, or intentionally
relinquishes, any portion of his claim,
17
he shall not afterwards sue in respect
of the portion so omitted or
relinquished.
(3) Omission to sue for one of several
reliefs – A person entitled to more than
one relief in respect of the same cause
of action may sue for all or any of such
reliefs; but if he omits, except with
the leave of the Court, to sue for all
such reliefs, he shall not afterwards
sue for any relief so omitted.”
26. Order II Rule 2(1) provides that a plaintiff
is to include the whole of the claim, which he is
entitled to make, in respect of the cause of
action. However, it is open to him to relinquish
any portion of the claim. Order II Rule 2 provides
for the consequences of relinquishment of a part
of a claim and also the consequences of omitting a
part of the claim. It declares that if a plaintiff
omits to sue or relinquishes intentionally any
portion of his claim, he shall be barred from
suing on that portion so omitted or relinquished.
Order II Rule 2(3), however, deals with the effect
of omission to sue for all or any of the reliefs
in respect of the same cause of action. The
consequences of such omission will be to precluded
plaintiff from suing for any relief which is so
18
omitted. The only exception is when he obtains
leave of the Court. In a recent judgment of this
Court, the distinction between Order II Rule 2(1)
and Order II Rule 2(3) has been succinctly brought
out in Virgo Industries (Eng.) (P) Ltd. v.
Venturetech Solutions (P) Ltd.5,. This Court,
inter alia, has held as follows:
“Order 2 Rule 1 CPC requires every
suit to include the whole of the claim
to which the plaintiff is entitled in
respect of any particular cause of
action. However, the plaintiff has an
option to relinquish any part of his
claim if he chooses to do so. Order 2
Rule 2 CPC contemplates a situation
where a plaintiff omits to sue or
intentionally relinquishes any portion
of the claim which he is entitled to
make. If the plaintiff so acts, Order 2
Rule 2 makes it clear that he shall not,
afterwards, sue for the part or portion
of the claim that has been omitted or
relinquished. Leave of the Court is
contemplated by Order 2 Rule 2(3) in
situations where a plaintiff being
entitled to more than one relief on a
particular cause of action, omits to sue
for all such reliefs. In such a
situation, the plaintiff is precluded
from bringing a subsequent suit to claim
the relief earlier omitted except in a
situation where leave of the court had
been obtained. It is clear from a
conjoint reading of the provisions of
5 (2013) 1 SCC 625
19
Order 2 Rules 2(2) and (3)that the
aforesaid two sub-rules of Order 2 Rule
2 contemplate two different situations,
namely, where a plaintiff omits or
relinquishes a part of a claim which he
is entitled to make and, secondly, where
the plaintiff omits or relinquishes one
out of the several reliefs that he could
have claimed in the suit. It is only in
the latter situations where the
plaintiff can file a subsequent suit
seeking the relief omitted in the
earlier suit proved that at the time of
omission to claim the particular relief
he had obtained leave of the court in
the first suit.
The object behind the enactment of
Order 2 Rules 2(2) and (3) CPC is not
far to seek. The Rule engrafts a
laudable principle that discourages/
prohibits vexing the defendant again and
again by multiple suits except in a
situation where one of the several
reliefs, though available to a
plaintiff, may not have been claimed for
a good reason. A later suit for such
relief is contemplated only with the
leave of the court which leave,
naturally, will be granted upon due
satisfaction and for good and sufficient
reasons.”
27. Thus, in respect of omission to include a
part of the claim or relinquishing a part of the
claim flowing from a cause of action, the result
is that the plaintiff is totally barred from
instituting a suit later in respect of the claim
so omitted or relinquished. However, if different
20
reliefs could be sought for in one suit arising
out of a cause of action, if leave is obtained
from the Court, then a second suit, for a
different relief than one claimed in the earlier
suit, can be prayed for. There are three
expressions which are found in Order II Rule 2.
Firstly, there is reference to the word "cause of
action", secondly the word "claim is alluded to"
and finally reference is made to "relief".
28. The defence, which is set up by the
defendants, would be irrelevant to determine what
cause of action means. The reliefs, which are
sought by the plaintiffs, will not be
determinative of what constitutes cause of
action. Cause of action, as explained by the
Privy Council in Mohammad Khalil Khan case
(supra), means the Media through which the
plaintiff seeks to persuade the Court to grant
him relief. It could, therefore, be said to be
the factual and legal basis or premise upon which
the Court is invited by the plaintiff to decide
the case in his favour. It is also clear that the
21
cause of action, in both the suits, must be
identical. In order that it be identical, what
matters, is the substance of the matter.
29. In Coffee Board case (supra), the respondent
purchased coffee at the export auctions and
exported them to certain countries. He filed two
suits. The Coffee Board had provided for stamps
system for exporting of coffee. Complaint of the
plaintiff was that the defendants failed to
supply the stamps but there was delay and it
resulted in losses. This is what the Court held:
“12. The courts in order to determine
whether a suit is barred by Order 2 Rule
2 must examine the cause of action
pleaded by the plaintiff in his plaints
filed in the relevant suits (see S.
Nazeer Ahmed v. State Bank of Mysore;
2007 (11)| SCC 75). Considering the
technicality of the plea of Order 2 Rule
2, both the plaints must be read as a
whole to identify the cause of action,
which is necessary to establish a claim
or necessary for the plaintiff to prove
if traversed. Therefore, after
identifying the cause of action if it is
found that the cause of action pleaded
in both the suits is identical and the
relief claimed in the subsequent suit
could have been pleaded in the earlier
suit, then the subsequent suit is barred
by Order 2 Rule 2.
22
xxx xxx xxx
16. In the plaint in OS No. 3150 of
1985 being the earlier suit, it has been
claimed by the respondent being the
plaintiff therein that the appellant
being the defendants failed to supply
ICO stamps for 268.08 tonnes of coffee
purchased by him for export between 11-
8-1982 and 8-9-1982, in spite of its
assurances leading to delay in the
shipment of the coffee resulting in
losses to the plaintiff. On the basis of
the same, the respondent claimed for the
losses suffered by him along with
damages. The respondent further averred
that the cause of action for the suit
arose on various dates when the
respondent purchased coffee from the
appellant in the auctions held by them
on the assurance that the ICO stamps
will be supplied by the appellant to
them.
17. The cause of action in the above
suit is the failure of ICO to supply
stamps to the respondent in spite of its
assurances. The respondent to ensure the
success of his claim, was required to
prove that on account of the omission of
the appellant i.e failure to provide ICO
stamps for the coffee purchased by them,
the respondent suffered losses.”
30. The Court went on further hold that plaintiff
could only succeed only by proving failure by the
appellant to provide stamps. The grounds of
difference in the suit were found to be as regards
23
the amount of coffee and the date when the same
was purchased.
31. The respondents sought support from the
judgment in Alka Gupta v. Narender Kumar Gupta6.
The appellants and the respondents entered into a
partnership to run an institute at place "P" in
New Delhi. Thereafter, an agreement was entered
into to sell the undivided half share. The
respondents paid only part of the sale
consideration which led to the suit by the
appellant for the balance amount. The suit was
decreed. Thereafter, the appellant filed
subsequent suit for rendition of accounts for the
period from 05.04.2000, which was date on which
the partnership deed was executed till 31.07.2004.
According to the appellant, the partnership was
one at will and was dissolved. This Court
overturned the view of the High Court that the
suit was barred by Order II Rule 2 and by the
principles of constructive res judicata. The Court
followed the judgment of this Court in Gurbux
6 (2010) 10 SCC 141
24
Singh v. Bhooralal7, and inter alia, held as
follows:
“A Division Bench upheld that decision
on the grounds that the suit was barred
by Order 2 Rule 2 CPC and that the
appellant had settled all her claims
with the respondent under the bayana
agreement dated 29.06.2004. The present
appeal was then filed by special leave.
The cause of action for the first suit
was non-payment of price under the
agreement of sale dated 29.06.2004,
whereas the cause of action for the
second suit was non-settling of accounts
of a dissolved partnership constituted
under the deed dated 05.04.2000. Merely
because the agreement of sale related to
an immovable property at R and the
business run therein under the name of
“Takshila Institute” and the second suit
referred to a partnership in regard to
business run at P also under the same
name of Takshila Institute, it could not
be assumed that the two suits related to
the same cause of action so as to
attract Order 2 Rule 2 CPC.”
32. As regards the plea of res judicata, here is
what the Court held as follows:-
“Plea of res judicata is a restraint
on the right of a plaintiff to have an
adjudication of his claim. The plea must
be clearly established, more
particularly where the bar sought is on
7 AIR 1964 SC 1810
25
the basis of constructive res judicata.
The plaintiff who is sought to be
prevented by the bar of constructive res
judicata should have notice about the
plea and have an opportunity to put
forth his contentions against the same.
In the present case, there was no plea
of constructive res judicata, nor had
the appellant-plaintiff an opportunity
to meet the case based on such plea. Res
judicata means “a thing adjudicated”,
that is, an issue that is finally
settled by judicial decision. The
principle of constructive res judicata
emerges from Explanation IV to Section
11 CPC when read with Explanation III
thereof both of which explain the
concept of “matter directly and
substantially in issue”. In view
thereof, even though a particular ground
of defence or attack was not actually
taken in the earlier suit, if it was
capable of being taken in the second
suit in view of the principle of
constructive res judicata. Constructive
res judicata deals with grounds of
attack and defence which ought to have
been raised, but not raised, whereas
Order 2 Rule 2 CPC relates to reliefs
which ought to have been claimed on the
same cause of action but not claimed.”
33. In Union of India v. H.K. Dhruv8, the Court
held, inter alia, as follows:
“4. Having heard the learned Senior
Counsel for the appellant as also the
respondent appearing in person, we are
satisfied that no fault can be found
with the view taken by the High Court.
In order to attract applicability of the
8 (2005) 10 SCC 218
26
bar enacted by Order 2 Rule 2 CPC, it is
necessary that the cause of action on
which the subsequent claim is founded
should have arisen to the claimant when
he sought for enforcement of the first
claim before any court. On the facts
found and as recorded in the judgment of
the High Court and with which we find no
reason to differ, the second demand
raised by the respondent was not
available to be made a a part of the
claim raised in the first application.
The bar enacted by Order 2 Rule 2 CPC is
clearly not attracted.”
(Emphasis supplied)
34. In S. Nazeer Ahmed v. State Bank of Mysore9,
the appellant/defendant borrowed some money from
the plaintiff's bank by hypothecating and by
mortgaging two items. The money suit filed by the
bank was decreed. The proceedings in execution was
unsuccessful as the bus, which was hypothecated,
could not be traced. The bank prayed to proceed
against the mortgaged property in execution. It
was resisted by the appellant by pointing out that
there was no decree on the mortgage and the bank
could only attach the properties and could not
sell it straightaway. The said objection was
upheld. Thereupon, the bank instituted the second
9 (2007) 11 SCC 75
27
suit for enforcement of the equitable mortgage.
This Court proceeded to take a view that the cause
of action in the second suit was different. The
Court also further drew support from Order XXXIV
Rule 14 and proceeded to hold as follows:
“14. Applying the test so laid down, it
is not possible to come to the
conclusion that the suit to enforce the
equitable mortgage is hit by Order 2
Rule 2 of the Code in view of the
earlier suit for recovery of the mid
term loan, especially in the context of
Order 34 Rule 14 of the Code. The two
causes of action are different, though
they might have been parts of the same
transaction. Even otherwise, Order 34
Rule 14 read with Rule 15 removes the
bar if any that may be attracted by
virtue of Order 2 Rule 2 of the Code.
The decision of the Rangoon High Court
in Pyu Municipality Vs. U. Tun Nyein
(AIR 1933 Rangoon 158) relied on by
learned counsel for the appellant does
not enable him to successfully canvass
for the position that the present suit
was barred by Order 2 Rule 2 of the
Code, as the said decision itself has
pointed out the effect of Order 34 Rule
14 and in the light of what we have
stated above.”
35. Let us first consider the argument of the
learned counsel for the respondent that under
Article 109 of the Limitation Act, the period of
limitation commences from the date of possession
28
obtained by alienee, and therefore, the cause of
action for the second suit, in respect of the sale
deed dated 21.02.1959, would be different from the
earlier suit, as in respect of the sale deed of an
earlier date, it would have a different period of
limitation. We are of the view that, that the
period of limitation under Article 109 is
different from the period of limitation in respect
of the first sale deed, cannot operate so as to
exclude the bar under Order II Rule 2. The
principle underlying Order II Rule 2 is that no
man can be vexed twice over the same cause of
action. All claims and reliefs, which arise from a
cause of action, must be comprehended in one
single suit. Order II Rule 2 provides for the
principle of repose. If this be the underlying
object of Order II Rule 2, the fact that at the
time when the first suit was filed even though the
second alienation could be challenged and it
stemmed from one single cause of action and not
two different causes of action, the mere fact that
a different period of limitation is provided,
29
cannot stand in the way of the bar under Order II
Rule 2.
36. Now, let us consider the further argument of
the learned counsel for the respondent based on
Order VII Rule 1 CPC. Order VII Rule 1 provides
for the particulars to be contained in a plaint.
It, inter alia, provides that the facts
constituting the cause of action and when it
arose, be pleaded. Apparently, the argument of the
respondents is having regard to Article 109 of the
Limitation Act, the cause of action as provided in
Article 109, would commence from the date of the
deed being 11.02.1959, and therefore, it has a
different period of limitation as already noted.
It indicates that cause of action, raised in the
second suit, is not identical with a cause of
action in the first suit. We are of the view that
this argument proceeds on a misapprehension as to
what constitutes the cause of action. Cause of
action has been explained in many decisions. It is
the bundle of facts, which if traversed, must be
proved. However, as laid down by the Privy
Council, it would be understood also to mean the
30
media through which Court’s intervention is sought
by the plaintiff.
37. What is the legal basis/factual matrix
premised on which the plaintiff seeks a decree?
38. In this case, we have noticed the pleadings.
The case of the plaintiffs appears to be that the
property is ancestral property. Their late father
Tikaram was given to wasteful ways and addicted to
drink and otherwise. He was given to selling
properties. His well-wishers intervened and
partition ensued. However, 8.22 acres falling in
Kh.No.189 was kept out of the partition deed. He
decided to sell 8.22 acres without there being any
legal necessity and without any benefit to the
joint family. The first part of the transaction,
which consisted of two parts, pertained to sale
deed dated 21.01.1959 and that was the subject
matter of the first suit. At the time of filing of
the said first suit, late predecessor-in-interest
of the plaintiff, had also executed another sale
deed which constituted the remaining portion which
consisted of the 8.22 acres as already noticed.
The suits contained virtually identical averments
31
in regard to both the transactions. The first suit
was filed in 1963 and the second suit filed in the
year 1971.
39. We are of the view that in such circumstances,
this is a case where the plaintiff ought to have
included relief in the form of setting aside the
second sale deed also. This is not a case where the
second sale deed had not been executed when the
plaintiff instituted the first suit. We are not, for a
moment, declaring the effect of the sale deed having
been executed subsequently to the institution of the
suit as we do not have to pronounce on the effect of
such a sale. We are only emphasizing that it was open
to the respondent/plaintiff to seek relief in respect
of the second sale executed by their predecessor-in-
interest and what is more important in favour of the
same parties (defendants) who are the appellants
before us.
40. The High Court has proceeded to reason based
on Order II Rule 3. It is open to the plaintiff to
combine causes of action. Order II Rule 3 reads as
follows:
32
“3. Joinder of causes of action
(1) Save as otherwise provided, a
plaintiff may unite in the same suit
several causes of action against the
same defendant, or the same defendants
jointly; and any plaintiffs having
causes of action in which they are
jointly interested against the same
defendant or the same defendants jointly
may unite such causes of action in the
same suit.
(2) Where causes of action are united,
the jurisdiction of the Court as regards
the suit shall depend on the amount or
value of the aggregate subject-matters
at the date of instituting the suit.”
41. It is undoubtedly true that the law does not
compel a litigant to combine one or more causes of
action in a suit. It is open to a plaintiff, if he
so wishes, however to combine more than one cause
of action against same parties in one suit.
However, it is undoubtedly true that the embargo
in Order II Rule 2 will arise only if the claim,
which is omitted or relinquished and the reliefs
which are omitted and not claimed, arise from one
cause of action. If there is more than one cause
of action, Order II Rule 2 will not apply. It is
undoubtedly also true that Order II Rule 2
33
manifests a technical rule as it has the effect of
posing an obstacle in the path of a litigant
ventilating his grievance in the Courts. But as
already noted, there is an equally important
principle that no person shall be vexed twice on
the same cause of action.
42. That on the same cause of action, the
plaintiffs having omitted to sue in respect of the
sale deed in question, we would think that bar
under Order II Rule 2 would apply. In this view
of the matter we do not think it necessary to
pronounce on the question relating to constructive
res judicata. In the light of this, we allow the
appeal and set aside the judgment of the High
Court. Parties to bear their respective costs.
…............J.
[ASHOK BHUSHAN]
..............J.
[K.M. JOSEPH]
NEW DELHI;
MAY 10, 2019.