H.P. FINANCIAL CORP. Vs ANIL GARG .
Bench: RANJAN GOGOI,NAVIN SINHA
Case number: C.A. No.-000661-000661 / 2008
Diary number: 3046 / 2006
Advocates: BALRAJ DEWAN Vs
Page 1
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.661 OF 2008
Himachal Pradesh Financial Corporation … Appellant
Versus
Anil Garg and others … Respondents
JUDGMENT
NAVIN SINHA, J.
The Appellant is aggrieved by order dated 4.10.2005 allowing
the writ petition of the Respondent, setting aside the auction notice
under Section 85 of the Himachal Pradesh Public Moneys (Recovery of
Dues) Act, 1973 (hereinafter be referred to as "the Act") issued
consequent to his failure to repay the two loans availed for purchase of
a truck and establishing an industry for manufacture of steel trunks.
2. The Respondent has remained unrepresented despite valid
service of notice.
3. Learned Senior Counsel Shri J.S. Attri, on behalf of the
Appellant, submits that the High Court has erred by inferring
abandonment of the claim by withdrawal of the Suit. The withdrawal
1
Page 2
was made to initiate fresh proceedings under the Act, as it provided for
a more speedy and effective remedy, under a special law. The absence
of any liberty in the withdrawal order is not relevant. There was no bar
under the Act to the proceedings. The remedy under Section 3(1)(d)
(iv) of the Act was independent and without prejudice to any other
mode of recovery under any law for the time being in force, and which
will include a Suit. The High Court had wrongly applied the principle of
‘public policy’ to restrain recovery of a public loan. The doctrine of
election had no application in the facts of the case.
4. The High Court erred on facts in holding that the proceedings
under the Act for recovery of the trunk loan was initiated only in the
year 2003, and that nothing had been done by the Appellant from
1996 till 2002 thus making the claim time barred. The recovery
certificate had been issued by the Collector as far as back 3.9.1994. It
was stalled by the Respondent filing writ petitions before the High
Court. The High Court had granted liberty to the Appellant for
proceeding afresh in accordance with law.
5. We have considered the submissions, as also perused the
materials on record.
2
Page 3
6. The Respondent applied for a loan of Rs.1.90 lakhs in 1989 to
purchase a Swaraz Mazda truck and executed a hypothecation deed.
Repayment schedule commenced from 10.1.1990 culminating on
10.7.1994. Rs.10,000/- only was repaid on 6.3.1991. The vehicle was
seized on 6.5.1991 under Section 29 of the State Finance Corporation
Act, 1951 and auction sold on 4.9.1991 for a sum of Rs.1.46 lakhs. A
Money Suit was filed before the Senior Sub Judge, Shimla for recovery
of the balance of Rs.1,25,270/- along with future interest and costs.
The Suit was withdrawn on 12.12.1995 under Order 23, Rule 1 of the
Code of Civil Procedure stating that the Appellant desired to proceed
under the Act. The Suit was dismissed as withdrawn. Recovery
Certificate was then issued under the Act on 19.4.1996 for a sum of
Rs.1,94,283/- followed by a warrant of arrest.
7. The Respondent thwarted the Certificate proceedings by filing a
Suit before the Senior Sub Judge, Shimla contending that the fresh
proceedings were barred due to withdrawal of the Suit without any
liberty, and that the claim was time barred. An interim-order was
obtained, but ultimately the Suit was dismissed for non-prosecution on
21.5.2001.
3
Page 4
8. Another loan of Rs.30,000/- was availed by the Respondent on
15.12.1988 for a trunk industry and a hypothecation-deed executed in
respect of property bearing Khata/Khatuni No.102/347, Khasra
No.1014. The last installment of the loan was payable on 10.1.1996.
The Respondent remitted Rs.4,000/- in May 1991 and Rs.1,000/- in
November 1991. A request was made before the Collector for recovery
certificate on 12.11.1992, and the Certificate was issued on 3.9.1994.
The Respondent objected that no prior notice was given and that the
proceedings were time barred.
9. The Respondent instituted C.W.P. No. 1102 of 2002 before the
High Court questioning both the recovery proceedings. The writ
petition was allowed on technical grounds with liberty to the Appellant
for proceeding afresh in accordance with law. Fresh show cause notices
were then issued in respect of the two loans on 26.11.2002 and
2.11.2002 respectively, followed by fresh recovery certificates on
10.3.2003 for recovery of Rs.5,50,165/- and Rs.61,503.92/-
respectively.
10. The Respondent again filed C.W.P. No.136 of 2005 pursuant to
which the impugned order came to be passed.
4
Page 5
11. The High Court relying on Sarguja Transport Service vs.
State Transport Appellate Tribunal, AIR 1987 SC 88, held that the
Suit having been withdrawn unconditionally for inexplicable reasons,
and without any liberty granted under Order 23 Rule 1 of the Code of
Civil Procedure for initiating appropriate legal proceedings, it
amounted to abandonment of the claim for the truck loan. It would be
contrary to public policy and abuse of the process of law to allow any
fresh proceeding for the same cause of action. The doctrine of election
was also invoked. The loan with regard to the trunk industry was held
to be time barred as no action was taken for recovery from 1996 till
2002.
12. The factum of loan is not in dispute. No explanation was
furnished why the installments were not repaid and the loan closed. A
pittance was repaid. The loan was disbursed from public funds of the
tax payers' money. The Respondent was a trustee for the loan amount.
It could not become a windfall for him. All attempts by the Appellant
for recovery were successfully thwarted by the Respondent by either
filing a Suit or successive writ petitions. The sanguine confidence of
the Respondent is also reflected by his failure to appear in the present
proceedings despite valid service of notice.
5
Page 6
13. The question whether there has been an abandonment of the
claim by withdrawal of the Suit is a mixed question of law and fact as
held in Ramesh Chandra Sankla vs. Vikram Cement, (2008) 14
SCC 58. The language of the order for withdrawal will not always be
determinative. The background facts will necessarily have to be
examined for a proper and just decision. Sarguja Transport Service
(supra) cannot be applied as an abstract proposition or the ratio
applied sans the facts of a case. The extract below is considered
relevant observing as follows :-
“9……While the withdrawal of a writ petition filed in a High Court without permission to file a fresh writ petition may not bar other remedies like a suit……..”
14. The application for withdrawal stated that it was being done to
pursue remedies under the Act. Undoubtedly the proceedings under
the Act are more expeditious for recovery as compared to a Suit,
which after decree is required to be followed by Execution proceedings.
Section 3(1)(d)(iv) of the Act provided that the remedy under it was
without prejudice to any other remedy available under any other law.
The Appellant, therefore, never intended to abandon its claim by
withdrawing the Suit. The language of the withdrawal order cannot be
determinative without considering the background facts.
6
Page 7
15. The bar under Order 23 Rule 1 would apply only to a fresh Suit
and not proceedings under the Act. In Sarva Shramik Sanghatana
vs. State of Maharashtra, (2008) 1 SCC 494, the application under
Section 25-O of the Industrial Disputes Act, 1947 for closure of
undertaking was withdrawn as attempts were made for settlement of
the matter. Settlement not having been possible, the Management filed
a fresh application. It was opposed as barred under Order 23 of the
Code of Civil Procedure since the earlier application was withdrawn
unconditionally with no liberty granted, relying on Sarguja Transport
Service (supra). The argument was repelled holding that the
proceedings under the Industrial Disputes Act were not a Suit and that
withdrawal was bonafide to explore amicable settlement. It was not a
withdrawal made malafide or for Bench hunting holding as follows:-
"22. No doubt, Order 23 Rule 1(4) CPC states that where the plaintiff withdraws a suit without permission of the court, he is precluded from instituting any fresh suit in respect of the same subject-matter. However, in our opinion, this provision will apply only to suits. An application under Section 25-O(1) is not a suit, and hence, the said provision will not apply to such an application."
16. In Vikram Cement (supra) the earlier petition was dismissed
as not pressed and the second application was opposed as not
maintainable. Dismissing the objection it was observed as follows:-
7
Page 8
"65. It is thus clear that it was not a case of abandonment or giving up of claim by the Company. But, in view of the office objection, practical difficulty and logistical problems, the petitioner Company did not proceed with an “omnibus” and composite petition against several workmen and filed separate petitions as suggested by the Registry of the High Court.”
17. The Act provides for recovery of certain dues as arrears of land
revenue by sending a certificate to the Collector, mentioning the sum
due requesting that the sum together with costs may be recovered.
The High Court erred in holding that the H.P. Public Moneys
(Recovery of Dues) Act, 2000 repealing the earlier Act did not contain
any provision that the remedy was without prejudice to the rights
under any other law. The proceedings in a Suit and recovery under
the Act as arrears of land revenue are under different laws governed
by different procedures. A Suit is instituted in a Court of law and is
governed by the Code of Civil Procedure while the proceedings under
the Act are before the executive statutorily empowered. In C.C.E.
vs. Ramdev Tobacco Company, (1991)(2)SCC 119, the distinction
was noticed as follows :-
"6.......There can be no doubt that ‘suit’ or ‘prosecution’ are those judicial or legal proceedings which are lodged in a court of law and not before any executive authority, even if a statutory one......"
8
Page 9
18. That the proceedings in a Suit could not be equated with a
certificate proceeding was further noticed in ESI Corpn. vs. C.C.
Santhakumar, (2007) 1 SCC 584, observing :-
"25.......Therefore, it cannot be said that a proceeding for recovery as arrears of land revenue by issuing a certificate could be equated to either a suit, appeal or application in the court......"
19. The phrase ‘public policy’ is not capable of precise definition. In
P.Rathinam v. Union Of India, (1994) 3 SCC 394, it was observed:-
"92. The concept of public policy is, however, illusive, varying and uncertain. It has also been described as “untrustworthy guide”, “unruly horse” etc...."
Broadly it will mean what is in the larger interest of the society
involving questions of righteousness, good conscience and equity
upholding the law and not a retrograde interpretation. It cannot be
invoked to facilitate a loanee to avoid legal obligation for repayment of
a loan. The loanee has a pious duty to abide by his promise and
repay. Timely repayment ensures facilitation of the loan to others who
may be needy. Public policy cannot be invoked to effectively prevent a
loanee from repayment unjustifiably abusing the law. Invocation of
the principle of doctrine of election in the facts of the case was
completely misconceived.
9
Page 10
20. The High Court factually erred in holding that the trunk loan was
time barred because the Appellant took no steps for recovery of the
dues from 1996 till 2002 overlooking the Certificate dated 3.9.1994.
21. In conclusion, it is held that the proceedings in a Suit are
essentially different from proceedings under the Act. The withdrawal
of the Suit was no bar to proceedings under the Act. There was no bar
under the Act to the proceedings. There had been no abandonment of
claim by the Appellant. It would be contrary to public policy to prevent
the Appellant from recovering the loan. The recovery proceedings
were not time barred. The order of the High Court is held to be
unsustainable and is set aside. The auction notice dated
13.01.2005/15.01.2005 under Section 85 of the Act shall now proceed
in accordance with law and be concluded at the earliest expeditiously.
22. The appeal is allowed.
………………………………….J. (Ranjan Gogoi)
……….………………………..J. (Navin Sinha)
New Delhi, March 28, 2017
10